The Jawaharlal Nehru Krishi Vishwa Vidyalaya Act 1963

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For official use only
ACT
1963
(AMENDED UPTO 27THAPRIL 2012)
---~----, ~-.
JawaharlalNehruKrishiVishwaVidyalaya
Krishinagar,Jabalpur-4B2DD4

*(As amended upto 10.07.2012)
CHAPTER-I
PRELIMINARY
1. Short title and commencement.. 01.. .
2. Definition'S':\...................................... . ::::> 01. .
3. . 03 .
4. . 03 .
5. . 03 .
6. . 06 .
7.
or opmjon.
10. Teaching in
11. Inspection
...07 .
8.
9.
. 08 .
....09 .
............. 09 .
12. Officers ofVishwa VidyaJaya •.........
13. Chancellor ,.'~!t:;'j:J:;!~!.ii;!c;:;G:.;;:i;:;;!:~:;.;
14. Powers of Chancellor 11 .
15. Vice-Chancellor 12 .
16. Emoluments and conditions of service of Vice-Chancellor 14 .
17. Powers and duties of Vice-Chancellor 14 .
18. Removal ofKulpati 15 .
19. Comptroller 15 .
20. Registrar 16 .
21. Dean of Student Welfare 16 .
22. Director of Research Services, Director of Extension Services, Director of
Instructions and Director ofF arms 17 .
23. Other Officers : 17 .
_O.P. LODHI Contd :.....ii....111

J.:N.1G0/.0/.
CHAPTER - IV
AUTHORITIES OF THE VISHWA VIDYALAYA
Authorities of Vishwa Vidyalaya 17 .
Constitution of Court. 18 .
Meeting of the Court and quorum thereat. 21 .
Powers and duties of the Court .21 .
Board 22 .
Meeting of Board 23 .
Powers and duties of the Board 24 .
Academic Council. '" 27 .
Powers and duties of Academic Council. 27 .
Faculties '"""" ""=••.••••28 ., -Department of Studies.' . .28 .
Other authorities 28 .
Agricultural Resear
Sections ~__ ) Page No.
CHAPT
ANNUAL REPORT
39. Annual Repo .
40. Accounts and
41. Disputes as to constitution ofVishwaVidYfllayaAuthorities 35 .
42. Constitution of Comriiiaccs. . .35 .
43. Filling of Casual Vacancies.. ...35 .
44. Vacancy, etc., not to invalidate procee 35 .
45. Conditions of Service 36 .
46. Pension and Provident Fund 36 .
47. Protection of acts and orders 36 .
48. [Extrordinary powers of first Vice-Chancellor. -(Omitted)]. .37 .
49. Appointment of Teacher by Board 37 .
50. Salaries of teachers 37 .
51. Term of office of member of authority ofVishwa Vidyalaya 37 .
52. Resignation of member or officer of'Vishwa VidyaJaya 37 .
53. Removal from membership of any authority or Board ofVishwa Vidyalaya .38 .
54 Removal of difficulties 38 .
55. Transfer of property and personnel. 39 .
__ .J/ O.P. LODHl /1
24.
24-A.
24-B.
24-C.
25.
26.
27.
28.
29.
30.
31.
32.
33.
34.
35.
36.
37.
38.
.. 29 .
. 29 .
.. ...30 .
...32 .
...33 .
.. 33 .
........ 34 .
CHA
SUPPLEMENTA
-VIII
PROVISIONS

(
AC -•.
•* THE JAWAHARLAL NEHRU KRISHI VISHWA VIDYALAYA ACT, 1963
[Received the assent of the Governor on the 16th May,1963; assent first published
in the "Madhya Pradesh Gaz~~", Extraordinary, on the 25th May, 1963.]
(AS AMENDED UPTO 28TH NOVEMBER, 2000)
AnacttoestablishandincorporateaVishwaVidyalaya forKrishiTathaSarnbaddha
Vigyan at 1abalpur to provide for education and prosecution of research inAgriculture
and Allied Sciences, extension and other matters ancillary thereto.
. Be itenacted bythe Madhya Pradesh Legislature in the Fourteenth Year of the
,L'~~Republic ofIndia as follows: -
CHAPTER-I
PRELIMINARY
l. * (1) This act may be called the Jawaharlal Nehru Krishi Vishwa Short title
VidyalayaAct, 1963. and COffi-
(2) Itshall come into force on such date asthe State Government may,
by notification, appoint.
mencement.
2. In thisAct, unless the context otherwise requires, - Definitions.
(i) "Agriculture" means the basic and applied science of soil and
water management, crop and livestock production and
management and betterment ofrural people;
(ii) "CoUege"means acollege ofthe VishwaVidyalayaunder thedirect
control and management ofthe Board and the Principal Executive
Officer oftheVishwaVidyalayawhether locatedatthe headquarters
campus or elsewhere;
* Amended videsections 2and3ofMadhya Pradesh KrishiTatha SambaddhaVigyan Vishwa
Vidyalaya (Amendment) Act, 1964 (No.15 of 1964). Amendment Act published in
M.P. Gazette (Extraordinary) dated 22-09-1964 at page 2970 vide Law Deptt.
Notification No.-34871-382-XXI-A(Dr) dated 22-09-1964.
~O.P. LODHI Contd :....2 ...•

J(ea:e:«','__ -2- / Act
(iii) "Extension" means all educational programmes undertaken for
the purpose of ascertaining the problems of research in
agriculture and allied sciences, disseminating the results of
research and providing training for the purpose of such
dissemination;
(iv) "Hostel" means a unit of residence for students of the Vishwa
Vidyalaya provided, maintained orrecognised by it;
'" (v)\
"Registered Graduate" means a gradu~ registered under the
provisions ofthisAct;
(vi) "Scheduled Castes" means the Scheduled Castes specified in
relation to this State under Article 344 of the Constitution;
(vii) "Scheduled Tribes" means the Scheduled Tribes specified in
relation to this State under Article 342 of the Constitution;
(viii) "Statutes and Regulations" means respectively the Statutes, and
Regulations ofthe Vishwa Vidyalaya in force forthe time being;
(ix) "Student ofthe VishwaVidyalaya" means aperson enrolled inthe
Vishwa Vidyalaya for taking a course of study for a degree,
diploma or other academic distinction duly instituted;
(x) "Teacher ofthe Vishwa Vidyalaya" means aperson appointed or
recognised bythe Vishwa Vidyalaya forthepurpose of imparting
instructions and/or conducting and guiding research and/or
extension programmes and includes a person who may be
declared bythe Statutes to be teacher;
*(xi) "Vishwa Vidyalaya" means the Jawaharlal Nehru Krishi Vishwa
Vtdyalaya.
* Amended vide Section 4 of Madhya Pradesh Krishi Tatha Sambaddha Vigyan Vishwa
Vidyalaya (Amendment) Act, 1964 (No.15 of 1964)
__ O.P. LODHI Contd :.... 3 ..._

CHAPTER:- II
THE VISHWA VIDYALAYA
3. (1) The Chancellor and firstVice-Chancellor oftheVishwaVidyalaya Incorporation.
and the firstmembers ofthe Board and ofthe Academic Council
of the Vishwa Vidyalaya and all persons who may hereafter
become such officers or members are, so long as they continue
to hold such office or membership, hereby constituted a body
corporate bythe name of the *Jawaharlal Nehru Krishi Vishwa
Vidyalaya.
(2) ."\The Vishwa Vidyalaya shall have perpetual succ?ssion and a
common seal, and shall sue and be sued by the saidname.
(3) The headquarters of the Vishwa Vidyalaya shall be located at
Jabalpur.
4. The Vishwa Vidyalaya shall, among others, have the following Objects of
purposes: - Vishwa
Vidyalaya.(a) making provision for the education in agriculture and other,
allied sciences;j
(b) furthering the prosecution of research, particularly in
agriculture and other allied sciences;
(c) undertaking field extension programmes; and
(d) such other puposes related to the afofesaid with the object of
improving the level of living of rural people as the State
Government may,bynotification, direct.
5. TheVishwa Vidyalaya shallhave the following powers, namely:- Powers of
VlShwa
Vidyalaya.(1) To acquire and hold property both movable and immovable, to
lease, sell or otherwise transfer any movable or immovable
property vesting in or acquired by it for the purposes of the
VishwaVidyalaya;
* Amended vide section 5 of Madhya Pradesh Krishi Tatha Sambaddha Vigyan Vishwa
Vidyalaya (Amendment) Act, 1964 (No.lS of1964).
_O.P. LOOHI Contd :....4 ...•

(2) to cultivate and promote the study of, and to provide for
instruction, teaching and training in-
*(a) agriculture, agricultural engineering, animal husbandry,
rural industry and business, and other allied sciences; and
(b) such other branches of learning asthe Vishwa Vidyalaya
may deem fit;
(3) k·::'\·· c h d f h d "'d\to ma e provision lor researc an lor tea vancement an
dissemination of knowledge in agriculture and allied sciences
and to institute and manage Agricultural and Extension Service
including rural youth programme;
(4) to institute degrees, diplomas and other academic distinctions;
(5) to maintain colleges, schools of studies and hostels in the
manner prescribed inthe Statutes;
(6) to institute teaching research and extension posts required by
the Vishwa Vidyalaya and to appoint persons to such posts;
(7) to determine qualifications for and to recognise teachers as
qualified to give instructions inacollege orto carry out research
and extension work in agriculture and allied sciences;
(8) to provide such lectures and instructions for and to grant such
diplomas to field workers and other persons, not being enrolled
students ofthe Vishwa Vidyalaya asthe Vishwa Vidyalaya may
determine;
* Amended vide section 6 of Madhya Pradesh Krishi Tatha Sambaddha Vigyan Vishwa
Vidyalaya (Amendment) Act, 1964 (No.l5 of 1964).
~O.P. LODHI Contd :....5 ...•

(ea:e:WN;_ -5- ~ Act J
(9) to organise laboratories, libraries, agricultural research stations,
museums, agricultural farms, including breeding farms, poultry
farms, fish Iarms andthe like, agricultural workshops, and such
other equipments as the Vishwa Vidyalaya may consider it
necessary to organise, in field of agriculture and allied sciences;
(10) to hold examinations, and to grant diplomas and confer degrees
and other academic distinctions on persons, who have pursued a
course of study under-theVishwa Vidyalaya
(11) to confer degrees and lor other academic distinctions on
persons who have carried on independent research under
conditions prescribed inthe Statutes;
(12) to confer honorary degrees or other academic distinctions on
approved persons, inthemanner and under conditions prescribed
inthe Statutes;
(13) to hold and manage trusts and endowments and to institute, and
award fellowships (including traveling fellowships), scholarships,
exhibitions, bursaries, medals and other rewards in accordance
with conditions prescribed inthe Statutes;
(14) to arrange for inspection of college and other branches of the
Vishwa Vidyalaya and to take measures to ensure that proper
standards of instruction, teaching or training, research and
extension aremaintained;
(15) to fix,demand andreceive payment ofsuch feesandothercharges
asmay be prescribed bythe Statutes;
(16) to supervise and control the residence, conduct and discipline of
students ofthe Vishwa Vidyalaya and tomake arrangements for
promoting their health development and general welfare;
_O.P. LODHI Contd :....6 ...•

(17) to create administrative, ministerial and other necessary posts
and tomake appointments thereto;
(18) to institute and manage:-
(a) Information Bureau;
(b) Printing and Publication Department; and
(c) Employment Bureau;
(19) to make provision'-
(a)
(b)
for extra-mural teaching and research,
forphysical and military training;
(c) for sports and athletic activities;
(20) to co-operate with other universities and authorities in such
manner, to extent and for such purposes as the Vishwa
Vidyalaya may determine;
(21) to do all such other acts and things, whether incidental to the
powers aforesaid or not as may be requisite in order to further
the objects ofthe Vishwa Vidyalaya.
*6. (1) Save as otherwise provided inthisAct, the powers conferred on Territorial
the Vishwa Vidyalaya by or under this Act, shall extend to the Jurisdiction.
whole ofMadhya Pradesh.
(2) Notwithstanding anything contained inanyother law for thetime
being in force, no educational institution situated within the
*areas specified in Sub-section (1) and run by the Government
imparting instructions in agriculture and other allied
sciences for bachelors degree and/or above, shall be associated
in any way with or be admitted to any privilege of any other
University incorporated by law in India and any such
privilege granted by any such other University to any
educational institution within the State prior to the
commencement of this Act, shall be deemed to be
* Sub-section (1) of Section 6amended vide Section 64 ofthe M.P.Act No.34 of2000 viz,
published in the M.P .Gazette (Extraordinary) dated 28-11-2000. This amendment
Act came into force from the date of its commencement.
_O.P. LODHI Contd :....7 ...•

8. Notwithstanding anything contained in this Act or Statutes and Completion of
Regulations made thereunder, - courses of
students in
(i) any student of a college situate within the State and affiliated to colleges
any other University; or affiliated to
(ii) any other student who may immediately prior to the date ofthe otherUniver-
corning into force ofthis Act was studying or was eligible, sities in State.
withdrawn onthe commencement ofthisAct +and such institution shall
stand affiliated tothe Vishwa Vidyalaya till the date they are transferred
to the Vishwa Vidyalaya under Section 55.
(3) The research and extension work undertaken or conducted by or
onbehalf ofthe State Government inthe field of agriculture and
allied sciences within the *areas specified inSub-section(1) shall
becoordinated with andintegrated intotheactivitiesoftheVishwa
Vidyalaya,
(a) with effect from such date or dates as the State
Government may, be notification, specify and different
dates may be specified for co-ordinajjon and integration,
and .. .
Vishwa
Vidyruayato
have exculSIve
jurisdiction to
provide for
mstruction,
teaching,etc.
in a~iculture
and hed
Sciences.
~ \
(b) in such manner and to such extent as may be determined
bythe State Government in consultation with theBoard.
**7. The Vishwa Vidyalaya shall have exclusive jurisdiction throughout the
M.P. toprovide forinstruction, teaching and training in agriculture and
allied sciences and notwithstanding anything contained in the law
relating to incorporation of any other University in the State no
University shall be competent to provide for instruction, teaching and
training in agriculture and allied sciences.
Added vide Section 2 of the Jawaharlal Nehru Krishi Vishwa Vidyalaya (Amendment)
Act,1965(No.3 of 1965).ArnendmentAct published inM.P.Gazette (Extraordinary) dated
25.02.1965 vide Law Deptt. notification No.6843':'XXI-A(Dr) dtd.25.02.1965
~O.P. LODHI
The amendment made vide Section 2 shall be deemed to have formed part of the
principal Act from the date of its commencement vide Section 4 of the Amendment
Act,1965(No.3 of 1965).
Section 7 amended vide Section 64 of the M.P.Act No.34 of 2000 published in the
M.P.Gazette (Extraordinary) dtd. 28.11.2000. This amendment Act came into force from
the date of its commencement.
*
**
Contd:....8 ...•

(pa:e:fllW_ -8- / Act
as the case may be, for any examination in agriculture and other allied
sciences of such other University, shall be permitted to complete his
course inpreparation therefore, and theVishwa Vidydlaya shall provide
for such period not exceeding three years and insuch manner asmaybe
prescribed by the Statutes for the instruction, teaching, training and
examination of such students in accordance with the course of studies
of such other University.
9. It shallnet be lawful for the Vishwa Vidyalaya to impose a~ test or Vishwa
condition whatsoever relating to religion, caste, sex, place of birth or Vidyalaya
other opinion in order to entitle any person :-
(a)
(b)
(c)
Cd)
to hold anyoffice inthe Vishwa Vidyalaya; or
to be amember of any authority ofthe Vishwa Vidyalaya, or
to be appointed or admitted as ateacher, or
open to all
irrespective of
religion, caste,
sex, place of
birth or
to be admitted to any degree, diploma or other academic
opmlon.
distinctions or course of study or to qualify for any degree,
diploma or other academic distinction, or
(e) to enjoy or exercise any privileges of the Vishwa Vidyalaya or
benefication thereof:
Providedahat the Vishwa Vidyalaya may subject tothe previous,j'j;.
sanction of the State Government, maintain any college or institution
exclusively for women either for education, instruction or residence,
or reserve for women or members of Scheduled Castes or Scheduled
Tribes or of other classes and communities which are educationally
.ckWard, seats forthe purposes of admission asstudents inany college
or institution maintained orcontrolled by the Vishwa Vidyalaya :
Provided further that nothing in this section shall be deemed to
require the Vishwa Vidyalaya to admit to any course of study students
larger in number than, or with academic or other qualifications lower
than those prescribed in the Statutes'
_O.P. LODHI Contd :.... 9 .....•

Provided also that nothing in this section shall be deemed to
prevent the Vishwa Vidyalaya from exempting indigent persons
belonging to the Scheduled Castes or Scheduled Tribes or to any other
classes or communities which are socially and educationally backward
from attending courses of study or from the fees levied in whole or in
part for attending such courses.
Explanation: - A person shall, for the purposes of this proviso, be
deemed to be an "indigent person" ifthe annual income of such person
or his guardian (where such person is for his livelihood and education
dependent upon such guardian) is less than such amount as may be
~ ~\
specified by the StateGovernment, bynotification, inthis behalf.
10. (1) All recognized teaching inconnection withtheVishwa Vidyalaya Teachingin
courses shall be conducted by the teachers of the Vishwa Vishwa
Vidyalaya inaccordance with such scheme asmay be framed for Vidyalaya.
each academic year by the Academic Council and shall include
lecturing, tutorial classes, laboratory work, field work or other
teaching conducted in accordance with the course of study
prescribed bythe Regulations.
(2) The authorities responsible for organizing such teaching and the
maximum number of students that shall be admitted to a course
shall be prescribed by the Statutes.
(3) The courses andcurricula shall beprescribed bythe Regulations.
11.(1) The State Government shall have the right to cause an inspection Inspection of
tobemade bysuchperson asitmaydirect,oftheVishwaVidyalaya Yishwa
generally and other matters particularly such as its buildings, Vidyalaya.
laboratories, libraries, museums. Agricultural Research Stations
and farms, workshop and equipment and ofanycollege orhostel,
maintained by the Vishwa Vidyalaya, of the teaching and other
work conducted by the Vishwa Vidyalaya or any college or
institution andoftheconduct of examinations held bythe Vishwa
Vidyalaya and to cause an inquiry to be made of any matter
connected with theVishwa Vidyalaya :
Provided that the State Government shall, in every case,
give notice to the Vishwa Vidyalaya of its intention to cause an
inspection orinquiry to bemade, and theVishwa Vidyalaya shall
be entitled to be represented thereat.
_O.P. LODHI Contd :....10...•

~ Act )
*(2) Such person shall report to the State Government the result of
such inspection or enquiry, and the State Government shall
communicate to the Board their views with reference to the
results ofsuch inspection orenquiry. The Board shall thereupon
communicate itsviews to the Kuladhipati who may advice the
Vishwa Vidyalaya uporrsnd action tobetaken, ifany.
*(3) (omitted).
(4) Where the Board does not, within areasonable time, take action
to the satisfaction of the Chancellor, the Chancellor may, after
considering any explanation furnished orrepresentation made by
theBoard issue such directions ashe maythink fit,andthe Board
shall comply therewith.
(5) The report ofthe inspection awl of the directions issued by the
Chancellor asaresult of such inspection shall be laidonthe table
ofthe Legislative Assembly.
* Sub-section (2) substituted and Sub-section (3) omitted vide Section 2 of the JNKVV
(Amendment) Act, 1985 (No.19 of 1985) published in the Madhya Pradesh Gazette
(Extra-ordinary) on 31.08.1985. Amendment Act came into force on 01.09.1985.
~O.P. LODHI Contd :....11 ...•

CHAPTER - III
OFFICERS OF THE VISHWA VIDYALAY
12. The following shall bethe officers ofthe Vishwa Vidyalaya, namely :- Officers of
(1) the Chancellor, VlShwa
(2) the Vice-Chancellor, Vigyalaya.
(3) the Comptroller,
(4) the Registrar,
(5) the Deans ofthe Faculties,
(6) the Dean of Student Welfare,
(7) the Director of Research Services,
.<, *(8) the Director of Extension Services»,\
*(8-a) the Director ofInstructions
*(8-b) the Director of Farms, and;
(9) Such other officers inthe service ofthe VishwaVidyalaya asmay
bedeclared bythe Statutes to beofficers ofthe Vishwa Vidyalaya
13. The Governor ofMadhya Pradesh shall bethe Chancellor ofthe Vishwa Chancellor.
Vidyalaya. He shall, by virtue of his office, be the Head of the Vishwa
Vidyalaya and shall, when present, preside at any convocation of the
VishwaVidyalaya.
14. (1) The Chancellor may- Powers of,
(a) Chancellor.call for any papers for information relating to the affairs
oftheVishwa Vidyalaya ;and
(b) for reasons to be recorded, refer any matter except a
matter falling under Section-41, for re-consideration to
any officer or authority ofthe Vishwa Vidyalaya that has
previously considered such matter.
(2) The Chancellor may be an order in writing, annual any
proceedings of any officer or authority of the Vishwa Vidyalaya
which is not in conformity with this Act, the Statutes or the
Regulation:
Provided that before making any such order he shall call
upon the officer orauthority concerned to show cause why such
anorder should not bemade and ifany cause isshown within the
time specified byhim in this behalf, he shall consider the same.
* Substituted vide Section-3 of the JNKVV (Amendment) Act, 1985 (No.19 of 1985).
Amendment Act came into force on 01-09-1985.
~O.P. LODHI Contd :....12....•

(3) Every proposal to confer an honorary degree shall be subject to
the confirmation of the Chancellor.
(4) The Chancellor shall exercise such powers as may be conferred
on him by or under this Act.
15.(1) The Vice-Chancellor shall be appointed by the Chancellor from Vice-
a panel of not less than three persons recommended by the Chancellor.
committee constituted under sub-section (2):
Provided that if the Chancellor does not approve of any
of the persons so recommended or the person or persons
"', approved by the Chancellor out of those recoiirmended by such
committee are not willing to acept the appointment, the
Chancellor may call for fresh recommendations from such
committee :
Provided further that the first Vice-Chancellor, Shall be
directly appointed by the Chancellor.
(2) The Chancellor shall appoint a committee consisting of the
following persons, namely :-
(i) one person elected by the Board from amongst persons
not employed by or on behalf of the Vishwa Vidyalaya or
a college,
(ii) one person nominated by the Chancellor, and
(iii) one person nominated by the State Goverment,
The Chancellor shall appoint one of the three persons to be the
Chairman ofthe Committee.
(3) For constituting the Committee under sub-section (2), the
Chancellor shall, before the expiry of the term of the Vice-
Chancellor, call upon the Board and the State Government to
choose their nominees and if anyone of them or both fail to do
so within one month of the receipt of the Chancellor's
Communication in this regard, the Chancellor may nominate any
one or two persons, as the case may be, not employed by or on
behalf of the Vishwa Vidyalaya or college and the persons so
nominated shall be deemed to be the persons elected or
nominated by the Board or the State Government as the case
maybe.
(4) The Committee shall submit the panel within six weeks from the
date of its constitution or such further time not exceeding four
weeks as may be extended by the Chancellor.
~O.P. LODHI Contd :....13 ....•

(5) If the Committee fails to submit the panel within the period
specified in sub-section (4), the Chancellor may appoint any
person whom he deems fit to be the Vice-Chancellor,
(6) The Vice-Chancellor shall hold office for a term of five years
and shall be eligible for re-appointment:
Provided that the first Vice-Chancellor shall hold office
for a term not exceeding five years as the Chancellor may
determine:
Provided further that, notwithstanding the expiry of his
term, he shall continue office until his successor is appointed
an~ters upon his office, but this period shall not exceed six
months.
*(7) In the event of occurance of any vacancy in the office ofkulpati
by reason of his death, resignation or otherwise, a Dean of
Faculty nominated by kuladhipati shall act as kulpati until the date
on which a new kulpati, appointed under sub-section (1) to fill
such vacancy enters upon his office:
Provided that the person so nominated shall not hold
office for a period of more than six months.
*(8) Where any temporary vacancy in the office ofKulpati occurs by
reasons ofleave, illness or other cause, Kuladhipati shall, as soon
as possible, make such arrangements for carrying on the office
of the Kulpati as he may think fit.
*(9) Until the nomination has been made under sub-section (7) or
arrangements have been made under sub-section (8), the
Registrar and if no Registrar has been appointed or if there be
vacancy inthe office of Registrar for any reason whatsoever, such
officer of the Vishwa Vidyalaya as Kuladhipati may direct,
shall carry on the current duties of the Kulpati.
*(10) All acts done by the person appointed under sub-section (8) or
by the Registrar under sub-section (9) or by the officer directed
by the Kuladhipati under the said sub-section to carry on the
current duties ofthe Kulpati shall be deemed to be acts done by
the Kulpati.
* sub-sections (7), (8), (9) and (10) substituted vide Section 2 of the JNKVV (Sanshodhan)
Adhiniyam, 1979 (No.17 of 1979). Received the assent of the Governor on 29-05-1979;
assent first published in the Madhya Pradesh Gazette (Extra-ordinary) on 05.06.1979.
~O.P. LODHJ Contd :....14...•

17. (1)
Emoluments
and conditions
of service of
Vice-
Chancellor.
The Vice-Chancellor shall be the principal executive and Powers and
academic ofthe Vishwa Vidyalaya, and shall, in the absence of duties of
the Chancellor preside at any Convocation of the Vishwa Vice-
Vidyalaya. He shall be an ex-officio member and Chairman of Chancellor.
the Board and of the Academic Council and Chairman of such
16. The emoluments and conditions of service ofthe Vice-Chancellor shall
be such as may be prescribed by Statutes but shall not be varied to his
disadvantage after his appointment.
other authorities of the Vishwa Vidyalaya of which he is a
member. He s~l be entitled to be present and to speak at any
meeting of any authority or other body ofthe Vishwa Vidyalaya
but shall not be'entitled to vote thereat unless he is member of
the authority orbody concerned.
(2) Itshall be the duty ofthe Vice-Chancellor toensure that thisAct,
the Statutes and the Regulations are faithfully observed and he
shall have allpowers necessary for this purpose.
(3) The Vice-Chancellor shall have power to convene meetings of
the Board andtheAcademic Council.
(4) If any emergency which in the opinion of the Vice-Chancellor
requires that immediate action should be taken, the Vice-
Chancellor shalltake such action ashe deems necessary and shall
at the earliest opportunity thereafter report his action to such
officer, authority or body as would have in the ordinary course
dealt with the matter :
Provided thatthe actiontaken bytheVice-Chancellor shall
not commit the Vishwa Vidyalaya to any recurring expenditure
for aperiod of more than three months.
(5) When action taken bytheVice-Chancellor under sub-section (4)
affects any person in the service of the Vishwa Vidyalaya, such
person shall be entitled to prefer an appeal tothe Board through
the officer, authority or body mentioned inthe said sub-section
within thirty days from the date on which such action is
communicated to him.
(6) The action taken by theVice-Chancellor shall be deemed to be
the action taken by the appropriate authority until it is set aside
by such officer, authority or body after considering the report
made by the Vice-Chancellor under sub-section (4) or is
modified or set aside by the Board under sub-section (5).
~O.P. LODHI Contd :....15...•

(7) The Vice-Chancellor shall exercise general control over the
affairs of the Vishwa Vidyalaya and shall give effect of the
decisions ofthe authorities ofthe Vishwa Vidyalaya.
The Vice-Chancellor shall exercise such other powers asmay be
prescribed bythe Statutes and Regulations.
(8)
*(18). (1) If at any time upon representation made or otherwise and after Removal of
making such enquiries as may be deemed necessary, it appears Kulpa1i
tothe Kuladhipati that the Kulpati -
hasmade default inperforming any dutyimposed onhim
by or under this Act;. or
(ii) has acted in a ma~ner prejudicial to the interest of the
VishwaVidyalaya;or
(iii) is incapable of managing the affairs of the Vishwa
Vidyalaya, theKuladhipati may,notwithstanding the fact
that the term of office ofthe Kulpati has not expired, by
an order in writing stating the reasons therein, requires
the Kulpati to relinquish his office as from such date as
(i)
may be specified inthe order.
(2) No order under sub-section (1) shall be passed unless the
particulars ofthe grounds onwhich such action isproposed tobe
taken are communicated to the Kulpati he is given a reasonable
opportunity of showing cause against the proposed order.
(3) As from the date specified in the order under sub-section (1) the
Kulpati shall be deemed to have relinquished office and the
office of the Kulpati shall fallvacant.
19. (1) The Comptroller shall be a whole time salaried officer of the Comptroller
Vishwa Vidyalaya. He shall be appointed by the Kulpati in
accordance with the statutes to be made in this behalf and his
emoluments and conditions of service shall be such asmay
be prescribed by the Statutes.
* Section 18substituted vide Section 4 of the JNKVV (Amendment) Act, 1985 (No.19 of
1985).
Sub-section (1) to Section 19substituted vide Section 5 of the JNKVV (Amendment)
Act,1985 (No.19 of 1985).
Amendment Act came into force on 1.9.1985.
**
_O.P. LODHI Contd :....16...•

(pI:e;fl!A!._ -16- ~ Act )
*(2) Where any vacancy in the office of the Comptroller occurs by
reason ofleave, illness or any other cause, theKulpati shall make
arrangements as he deems fit, to carry on the current duties of
the Comptroller.
(3) The Comptroller shall -
(a) exercise general supervision overthe funds ofthe Vishwa
Vidyalaya and shall advise the Board in regard to its
financial policy;
(b) subject to the control of the Board, manage the property
and investment ofthe VishwaVidyalaya;
(c) be responsible for seeing that:atl moneys are expended
onthe purpose for which they are granted or allotted and
no expenditure not authorized in the budget, is incurred
bytheVishwaVidyalaya;
(d) exercise such other powers as may be conferred on him
bythe Statutes.
**20. The Registrar shall be whole-time salaried officer and shall act as the Registrar.
Secretary ofthe Court, the Board and oftheAcademic Council. He shall
exercise such powers and perform such duties as may be conferred or
imposed on him bythe Statutes and the Regulations, He shall be an of-
ficer not below the rank ofAdditional Director ofDirectorate of Farmer
Welfare andAgriculture Development" shall be substituted.
21. (1) The Dean of the Student Welfare shall be awhole time salaried
officer of the Vishwa Vidyalaya and shall be appointed by the
Vice-Chancellor with the prior approval of the Board in Dean of
accordance with the Statutes. His emoluments and conditions of Student
service shall be such as may beprescribed bythe Statutes. Welfare.
(2) The Dean ofthe Student Welfare shall exercise such powers and
perform such duties as may be conferred or imposed on him by
the Statutes.
* Sub-section (2) of Section 19 substituted vide Section 5 of the JNKVV(Amendment)
Act, 1985.
** Section 20 amended vide Section 2ofJNKVV (Amendment) Act, 2012 (No.l90f2012).
Amendment Act, 2012 came into force on 27.04.2012.
__ O.P. LOOHI Contd :....17...•

22. *(1) Thereshallbe aDirectorofResearchServices,aDirectorof Directorof
ExtensionServices, a Director of Instructions and a Director Research
ofFanns who shall be whole-time salaried officers of the Services,
Vishwa Vidyalaya and appointed bythe Kulpati with the pr i0 r Director of
approval of the Board in accordance with the Statutes made in Extension
this behalf. Services,
Director of
(2) The emoluments and conditions of service of the officers Instructions
appointed under Sub-section (1) shall be such as may be and Director
prescribed bythe Statutes.
**(3)"\ The Director of Research Services, the Directo~f Extension
Services, the director oflnstructions and the Director of Farms
shall exercise such powers and perform such duties as may be
conferred or imposed on them by the Statutes.
ofFanns.
23. The appointment of other officers ofthe Vishwa Vidyalaya referred to Other
in Section12 shall be made in such manner and the conditions of their Officers.
service and their powers and duties shall be such as may be prescribed
bythe Statutes and Regulations.
CHAPTER-IV
AUTHORITIES OF THE VISHWA VIDYALAYA
24. The following shall be the authorities ofthe Vishwa Vidyalaya:- Authorities of
Vishwa
Vidyalaya.
***(i)
***(i-a)
(ii)
the Court,
theBoard
the Academic Council
(iii) the Faculties, and
(iv) such other authorities asmay be declared by the Statutes
to be the authorities ofthe Vishwa Vidyalaya.
* Marginal heading and Sub-section (1) of Section 22 substituted vide Section 7 of the
JNKVV (Amendment) Act, 1985(No.19 of 1985).
Sub Section (3) substituted by Section 7 of the JNKVV (Amendment) Act, 1985
(No.19 of 1985).
Substituted vide Section 8of the JNKVV (amendment) Act, 1985 (No.19 of 1985).
Amendment Act came into force on 01-09-1985.
**
***
~O.P. LODHI Contd :....18...111

(pa:e;nw_' -18- , Act
*24-A(1) The Court shall consist of the following persons, namely :- Constitution
of Court.
GROUP-A
(1) TheKuladhipati;
(2) TheKulpati;
(3) The Registrar - ex-officio Secretary;
(4) The Comptroller;
(5) Dean of the Faculties;
(6) The Dean of Student Welfare;
(7) The Director of Research Services;
(8) ,~e Director ofExtension Services;"',
(9) 1,'heDirector ofInstructions;
(10) Three teachers of the Vishwa Vidyalaya who are
members of the Academic Council under clause (v) of
sub-section (1) of Section 28;
(11) Secretary to Government, Madhya Pradesh-
(i) Agriculture Department;
(ii) Finance Department;
(iii) Education Department;
(iv) Harijan and Tribal Welfare Department
ornominees of such Secretary ofeach ofthe Department
aforesaid not below the rank ofDeputy Secretary;
(12) Director of -
(i) Agriculture
(ii) Veterinary Services;
(iii) Fisheries;
(13) The Conservator- in-Chief, Forest, Madhya Pradesh;
(14) The Engineer-in-Chief, Irrigation, Madhya Pradesh;
(15) The Managing Director -
(i) Madhya Pradesh Dugdh Mahasangh (Sahakari)
Maryadit;
(ii) Madhya Pradesh Rajya Beej Evam Farm Vikas
Nigam;
(iii) Madhya Pradesh State Land Development
Corporation;
(16) Director of the Institutes run by the Indian Council of
Agricultural Research inthe State.
* New Section 24-A inserted vide Section 9 of the JNKVV (Amendment) Act, 1985
(No.19 of 1985). Amendment Act came into force on 01-09-1985,
~O.P. LODHI Contd :....19...•
)

J, Act
GROUP -B
(17) two teachers ofthe Vishwa Vidyalaya from the Faculty of
Agriculture to be elected by the teachers in the Faculty
from amongst themselves inthe manner prescribed bythe
Statutes;
(18) one teacher or the Vishwa Vidyalaya each from the
Faculty of Veterinary Science & Animal Husbandry and
Faculty ofAgricultural Engineering to be elected by the
teachers in the respective Faculties from amongst
themselves inthe manner prescribed bythe Statutes;
(19) two students-from the Faculty ofAgriculture to be elected "", \ ~. \
from amongst the office bearers of students unions of
the affiliated colleges of Agriculture in the manner
prescribed;
(20) one student from the Faculty of Veterinary Science and
Animal Husbandry to be elected from amongst the office
bearers of students unions of the affiliated colleges of
Veterinary Science & Animal Husbandry in the manner
prescribed;
(21) one student from the Faculty ofAgricultural Engineering
to be elected from amongst the office bearers of students
union ofthe college ofAgricultural Engineering;
(22) two graduates of Agriculture not enrolled as students in
any of colleges for the time being to be elected by the
registered graduates of Agriculture of the Vishwa
Vidyalaya from amongst themselves in the manner
prescribed by smgle transferable vote;
(23) one graduate ofVeterinary Science & Animal Husbandry
not enrolled as astudent in any ofthe college for the time
being to be elected by the registered graduates of
Veterinary Science & Animal Husbandry of the Vishwa
Vidyalaya from amongst themselves in the manner
prescribed by single transferable vote;
(24) one graduate ofAgricultural Engineering not enrolled as
student in any of the Colleges for the time being to be
elected by the registered graduates of Agricultural
Engineering of the Vishwa Vidyalaya from amongst
themselves in the manner prescribed by single
transferable vote;
(25) one teacher and one student having interest in Dairy
Technology to be nominated bythe StateGovernment.
__ O.P. LODHI
Contd :....20 ...11

(ea:e;ww._ -20- , Act
GROUP-D
GROUP-C
(26) five members of the state legislative assembly of whom
atleast one shall be from amongst the members elected
on a reserved seat for Scheduled Castes and Scheduled
Tribes, to be elected by the State Legislative Assembly;
(27) one krishi pandit to be nominated by the State
Government;
(28) one industrialist having interest inagriculture Machinery,
to benominated bytheState Government.;
(29) one industrialist haying interest in agricultural
processing industries to be nominated by the State
Government.
Such members of the Board who are not members under any of
the fore-going items.
(2) The Kuladhipati shall be the ex-officio Chairman of the
Court and inthe absence ofKuladhipati the Kulpati shall
be the Chairman ofthe Court.
(i) No person shall be eligible to become member
of the Court under more than one item.
(ii) No salaried employee ofthe Vishwa Vidyalaya or
any college within the State shall be eligible to be
a member under items (21),(22)(23)(25)(26) and
(27).
(iii) The term of office of the member elected under
item (19) to (21) of group-B shall be one year.
(iv) The term of office of members under items of
Group-B other than the members referred to
under item (iii) above and all members under
Group-C shall be co-terminus with the term ofthe
Court which shall be three years.
Explanation :-
__ O.P. LODHI
Contd :....21...•

(!a:I;fl!AJ_' -21- , Act
*24-B.(1) The Court shall meet atleast once in a calender year and at such Meeting of the
Court andintervals asmay be prescribed by the Statutes.
(2)
quorum
thereat.Twenty members ofthe Court shall form aquorm.
(3) The members ofthe Court shall receive suchtravelling and daily
allowance asmay beprescribed by Statutes.
*24-C. Subject to the provisions of this Act, the Court shall exercise the Powers and
following powers and perform the following duties, namely:- duties of the
''''. Court.
to act as an advisory body in all matters";'elating to the Vishwa
Vidyalaya;
(i)
(ii) to review, from time totime, the broad policies and programmes
of the Vishwa Vidyalaya and to suggest measures for the
improvement anddevelopment oftheVishwaVidyalaya;
(iii) to consider and pass resolution onthe annual report, the annual
accounts and audit report thereon, ifany;
(iv) to consider andpass resolutions onthe annual fmancial estimates
oftheVishwaVidyalaya;
(v) to confer degrees, diplomas and other academic distinctions on
the recommendation ofthe Board;
(vi) to confer on therecommendation ofthe Board honorary degrees
and other academic distinctions;
(vii) toreview the actsofthe other authorities oftheVishwa Vidyalaya
save where such authorities have acted in accordance with the
powers conferred upon them by this Act, the Statutes and the
Ordinance;
(viii) to exercise such other powers and perform such other duties as
may be conferred orimposed upon itbythisAct and the Statutes.
* New Sections 24-B and 24-C inserted vide Section 9 ofthe JNKVV (Amendment) Act,
1985 (No.l9 of 1985). Amendment Act came into force on 1.9.l985.
_O.P. LODHI Contd :....22 ...•

*25.(1) The Board shall consist ofthe following persons, namely:- 1
EX- OFFICIO MEMBERS
(i) thekulpati Chairman;
(ii) the Secretary to Government, Madhya Pradesh -
(a) Agriculture Department;
(b) Finance Department;
MEMBERS NOMINATED BY THE KULADHIPATI
(iii) ~o eminent agriculturistwith background ofagricu1t~l research
oreducation;
(iv) two progressive farmers from the State;
(v) one outstanding woman social worker having background of
rural advancement:
(vi) one eminent veterinary or Animal Husbandry scientist with
experience of and interest in Veterinary or Animal Husbandry
research or education;
ldEMBERS NOMINATED BY THE STATE GOVERNMENT
(vii) a distinguished industrialist or manfacturer having special
knowledge inagricultural development;
(viii) one eminent engineer preferably with agricultural engineering
background;
MEMBERS ELECTED BY THE STATE LEGISl,ATIVE ASSEMBLY
Ox) three members from amongst members ofthe State Legislative
Assembly to be elected bythe State Legislative Assembly;
OTHER MEMBER
ex) one representative ofIndian Council ofAgricultural Research to
be nominated by the Director ofthat Council
(2) The Registrar shall bethe non-member Secretary of the Board.
* Section 25 substituted vide Section 10 of the JNKVV (Amendment) Act, 1985
(No.19 of 1985). Amendment Act came into force on 1.9.1985.
"O.P. LODHI Contd:....23...•

(3) The term ofoffice ofmembers ofthe Board other than ex-officio
members shall be three years;
Provided that the member of the Board elected under
item (ix) of sub-section (1) shall cease to hold office as such
member ifhe ceases to be amember ofthe Legislative Assembly.
(4) No act orproceeding of the Board shall be invalid merely onthe
ground ofexistence ofanyvacancy in,ordefect inthe constitution
of the Board.
(5) The members ofthe Board s.hal]receive such travelling and dail~
allowance a1may beprescribed by Statutes. . .
26. (1) The Board shall meet as often as may be considered necessary Meeting of
on such dates asmay be fixed bytheVice-Chancellor; Board.
Provided that a period of three months shall, as far as
may be, not intervene between the last sitting ofthe Board and
the date fixed for its first sitting inthe next meeting.
(2) Ameeting of the Board fixed bytheVice-Chancellor under sub-
section (1) shall not be cancelled orpostponed bytheVice-Chan-
cellor, but the Chancellor may, for sufficient cause, postpone
the meeting to any date not later than fifteen days from the date
originally fixed by the Vice-Chancellor.
*(3) The Kulpati shall upon a requisition, in writing, signed by not
less than five members ofthe Board, convene a special meeting
of the Board within twenty one days of the receipt of such
requisition.
(4) When a date has been fixed for the meeting of the Board by the
Vice-Chancellor under sub-section (1) or sub-section (3), the
Registrar shall give ten clear days' notice, in writing, to the
members ofthe Board of such ameeting.
*(5) The quorum for every meting ofthe Board shall be six.
* Sub-section (3) and (5) amended vide Section 11 of theJNKVV (Amendment) Act,1985
(No.19 of 1985). Amendment Act came into force on 1.9.1985.
~O.P. LODHI Contd :...24 .....•

*27. TheBoard shallbeExecutiveAuthority oftheVishwaVidyalayaandshall, Powers and
subject to such conditions as may be prescribed by or under the duties ofthe
provisions of this Act and the Statutes, exercise, the following Board.
powers and perform the following duties, namely:-
(i) to approve and sanction the budget ofthe Vishwa Vidyalaya;
(ii) to consider the annual accounts andthe annual financial estimates
placed before it by the kulpati and pass them with such
modifications as itmay deem fit;
(iii) to lay before the State Government annually a full statement of
thefinancial requirement ofallbranches oftheVishwaVidyalaya;
(iv) to make provision fot instruction, teaching and training in such
branches oflearning and courses of study, asitmay think fit,for
research and for the advancement and dissemination of
knowledge;
(v) to provide for the establishment and maintenance of colleges,
departments, hostels and institutions of research, and
specialized studies and tomanage them;
(vi) to organsise and make provision, for laboratories, libraries,
agricultural research stations ,museums, agricultural farms
including breeding farms, poultry farms, fish farms and the like,
agricultural workshops and such other equipments asthe Vishwa
Vidyalaya may consider itnecessary to organise and provide for
inthe field of agriculture and allied science;
(vii) to institute Agricultural Rural life Research and Extension
Service;
(viii) to make provision for-
(a) (i)extra-mural teaching and research; and
(ii)Vishwa Vidyalaya extension activities.
(b) Physical and military training;
(c) sports and athletic activities; and
(d) students union and their welfare;
* Section 27 substituted vide Section 12 of the lNKVV(Amendment) Acd,1985
(No.19 of 1985). Amendment Act came into force on 1.9.1985.
~O.P. LOOHI Contd :....25 ...•

(xi) to recommend to the Court the co

Excerpt shown. Open the full act in Lexace.

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