LexThe Kavi Kulaguru Kalidas Sanskrit Vishvavidyalaya (University) Act, 1997.
Maharashtra · state statute
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THE KAVI KULAGURU KALIDAS SANSKRIT VISHVAVIDYALAYA
(UNIVERSITY) ACT, 1997
[Text as on 3rd April 2025]
___________
CONTENTS
PREAMBLE.
SECTIONS.
CHAPTER I
PRELIMINARY
1. Short title and commencement.
2. Definitions.
CHAPTER II
THE UNIVERSITY
3. Incorporation of University.
4. Jurisdiction and admission to privileges of university.
5. University open to all.
6. Objects of University.
7. Powers and duties of university.
8. Control of State Government.
CHAPTER III
OFFICERS OF THE UNIVERSITY
(A) The Kuladhipati (Chancellor)
9. Kuladhipati and his powers.
(B) Other Officers of the University
10. Other officers of University.
11. Kulaguru and Sama-Kulaguru.
12. Appointment of Kulaguru.
13. Manner of appointment of Sama-Kulaguru.
14. Powers and duties of Kulaguru.
15. Adhishthata.
16. Sanchalaka of Niyojana Vikasa Mandala.
17. Kulasachiva, appointment and duties.
18. Pariksha Niyantraka.
19. Granthapala, appointment and duties.
20. Vitta-Lekha Adhikari.
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21. Sanchalaka, chhatra kalyana.
22. Sanchalaka, Vistar Seva Mandal.
23. Officers, members of authorities, bodies and employees of university as public servant.
CHAPTER IV
AUTHORITIES OF THE UNIVERSITY
24. Authorities of university.
24-A. Power of Government to specify eligibility conditions for being member of any authority of
university.
25. Vyavasthapana Parishad.
26. Powers and duties of Vyavasthapana Parishad.
27. Vidvat-Parishad.
28. Powers and duties of Vidvat-Parishad.
29. Pariksha Mandala.
30. Powers and duties of Pariksha Mandala.
31. Sankaya.
32. Powers and duties of Sankaya.
33. Adhyayana Mandalas.
34. Powers and duties of Adhyayana mandala.
35. Vistara Seva Mandala.
36. Powers, functions and duties of authorities.
37. Term of office of members of authority.
38. Cessation of membership.
39. Disqualification for membership of authority.
40. Conclusiveness of decision of authority.
41. Resignation of membership.
42. Meeting of authorities.
43. Filling casual vacancy.
CHAPTER V
THE STATUTES, ORDINANCES AND REGULATIONS
44. Statutes.
45. Statutes how made.
46. Ordinances and their subject matter.
47. Ordinances and their making.
48. Regulations.
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(University) Act, 1997
CHAPTER VI
ADMISSIONS, EXAMINATIONS AND OTHER MATTERS RELATING TO STUDENTS
49. Admission.
50. Schedule of Examinations.
51. Declaration of results.
52. Examinations not invalid, for non-compliance with Schedule.
53. Sports and extra curricular activities.
CHAPTER VII
SAMITIS (COMMITTEES)
54. (1) Granthalaya Samiti, (Library Committee).
(2) Vitta-lekha Samiti (Finance and Accounts Committee).
(3) Kraya Samiti (Purchase Committee).
(4) Samitis for Vidya Seva Anubhaga (Academic Service Unit).
(5) Vastu Rachana Samiti (Building and Construction Committee).
(6) Vishvavidyalaya Chhatra Kalyana Samiti (Students’ Welfare Committee).
(7) Upaklesha Nivarana Samiti (Grievances Committee).
CHAPTER VIII
TEACHERS AND EMPLOYEES OF THE UNIVERSITY
55. Selection and appointment of university teachers.
56. Filling temporary vacancies of university teachers.
57. Appointment and selection of principals of conducted colleges.
58. Selection committees for officers and employees of university.
59. Other samities.
60. Tribunal.
CHAPTER IX
PERMISSION, AFFILIATION AND RECOGNITION
61. Conditions for affiliation and recognition.
62. Procedure for permission.
63. Procedure for affiliation.
64. Procedure of recognition of institutions and pathashala.
65. Local managing or advisory committee of an affiliated college, institution.
66. Continuation of affiliation or recognition.
67. Extension of affiliation or recognition.
68. Permanent affiliation and recognition.
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69. Inspection of colleges and recognised institutions, and pathashalas.
70. Withdrawal of affiliation or recognition.
71. Closure of the college or recognised institution or pathashala.
CHAPTER X
ENROLEMENT, DEGREES AND CONVOCATIONS
72. Post-graduate teaching and research.
73. Enrolement of students.
74. Disciplinary powers and discipline among students.
75. Degrees, diplomas, certificates and distinctions.
76. Honorary degree.
77. Convocation.
78. Registered graduates.
79. Removal of name from register of graduates.
CHAPTER XI
UNIVERSITY FUND, ACCOUNTS AND AUDIT
80. Annual financial estimates.
81. University funds.
82. Annual accounts and audit.
83. Annual Report.
CHAPTER XII
MISCELLANEOUS
84. Authorities and officers responsible for damages.
85. Membership of State Legislature and of Parliament.
86. Questions regarding interpretation and disputes regarding constitution of university,
authority or body, etc.
87. Protection of acts and orders.
88. Delegation of powers.
89. Acts and proceedings not invalid merely on ground of defect in constitution, vacancies,
irregularity in procedure, etc.
CHAPTER XIII
ESTABLISHMENT OF THE SANSKRIT UNIVERSITY
90. First appointments.
91. Constitution of first authorities.
92. Removal of difficulties.
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(University) Act, 1997
LIST OF AMENDMENT ACTS
1. Amended by Mah. 14 of 20091 (25-5-2009)
2. Amended by Mah. 6 of 20232 (24-11-2022)
1 Maharashtra Ordinance No. IV of 2009 and IX of 2009 were repealed by Mah. 14 of 2009, s. 18(1).
2 Mah. Ordinance No. XIII of 2022 was repealed by Mah. 6 of 2023, s. 9.
Note.- The date mentioned in the bracket indicates the date of commencement of the Act.
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(University) Act, 1997
MAHARASHTRA ACT No. XXXIII OF 19971
[THE KAVI KULAGURU KALIDAS SANSKRIT VISHVAVIDYALAYA
(UNIVERSITY) ACT, 1997.]
[This Act received the assent of the Governor on 26th May 1997, assent was first published in the
Maharashtra Government Gazette, Extraordinary No. 49, Part IV, on the 28th May 1997.]
An Act to establish a Sanskrit University in the State of Maharashtra.
WHEREAS it is well established that Sanskrit language and literature is the repository of the
ancient Indian Wisdom;
AND WHEREAS the special value and importance of the Sanskrit language in the growth and
development of Indian languages and its unique contribution towards the cultural unity of the country is
also now well recognised;
AND WHEREAS to explore, cherish and propagate the universal values of the Sanskrit literature
and to effect a progressive synthesis of ancient Indian wisdom with modern ‘science-culture’ for creation
of an enlightened society;
AND WHEREAS for the reasons aforesaid it is necessary to enact a law for establishing a Sanskrit
University; It is hereby enacted in the Forty-eighth Year of the Republic of India as follows :—
CHAPTER I
PRELIMINARY
1. Short title and commence ment.— (1) This Act may be called the Kavi Kulaguru Kalidas
Sanskrit Vishvavidyalaya (University) Act, 1997.
(2) It sha ll come into force on such date 2 as the State Government may, by notification in the
Official Gazette, appoint.
2. Definitions.— In this Act, unless the context otherwise requires,—
(1) “academic service unit” means university academic staff college, computer centre,
university printing press, or any other unit providing specialised services for the promotion of any
of the objectives of the university;
(2) “adjunct professor”, “adjunct reader” or “adjunct lecturer” means a person from any
university, college, institute or research centre of learning in Sanskrit or any other allie d field,
industry, trade, agriculture, commerce, defence or any other field who is so designated during the
period of collaboration or association with the university;
(3) “affiliated college” means a college which has been granted affiliation by the university;
(4) “authorities” means the authorities of the university as specified by or under this Act;
(5) “bodies” means the bodies of the university formed by the respective authorities;
(6) “collaboration” means collaborative academic activity of the u niversity with other
universities, academic institutions (local, regional, national or international), research institutions
and organisations (research, agriculture, industry, trade, commerce and defence);
1 For Statement of Objects and Reasons of the L. A. Bill No. XXII of 1997, see Maharashtra Government Gazette , 1997,
Extraordinary No. 17, dated the 3rd April 1997, Part V-A, Page 307.
2 18th September 1997 (vide G. N. 5 K. E. 1097/(90/97)-UNI 2, dated the 18th September 1997.)
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(7) “college” means a college conducted by the university, or affiliated to the university;
(8) “conducted college” means a college maintained and managed by the university;
(9) “department” means a department teaching a particular subject or a group of subjects in a
college as prescribed in the Statute;
(10) “Director” means a head of an institution including a centre, or a school of the university
as designated by the Vyavasthapana Parishad ;
(11) “Director of Higher Education”, “Director of Medical Education and Re search”,
“Director of Ayurved”, “Director of Physical Education” and “Director of Technical Education”
means, respectively, Director of Higher Education, Maharashtra State, Director of Medical
Education and Research, Maharashtra State, Director of Ayurved, Maharashtra State and Director
of Physical Education, Maharashtra State, Director of Technical Education, Maharashtra State;
(12) “Head of the University Department” means a teacher so designated by the Kulaguru
who shall be principally responsible for the teaching and research in the department;
(13) “higher education” means the pursuit of knowledge, beyond learning at the stage of
school education;
(14) “hostel” means a place of residence for the student of the university or affiliated college
provided, maintained or recognised by the university;
(15) “institution” means an academic institution of higher learning, not being a college,
associated with and admitted to the privileges of the university;
(16) Kuladhipati, Kulaguru and Sama-Kulaguru means, respectively, the Chancellor, the
Vice-Chancellor and the Pro-Vice-Chancellor of the university;
(17) “local managing committee” means a committee constituted for a college under the
provisions of this Act;
(18) “management” means the trustees or the managing or governing body, by whatever name
called, of any trust registered under the Bombay Public Trusts Act, 1950 (Bom. XXIX of 1950 )
(or any society registered under the Societies Registration Act, 1860) (21 of 1860 ) under the
management of which one or more colleges or recognised inst itutions or other institutions are
conducted and admitted to the privileges of the university :
Provided that, in relation to any college or institution established or maintained by the Central
Government or the State Government or a local authority like a Zilla Parishad, municipal council
or the municipal corporation, it means, respectively, the Central Government or the State
Government or Zilla Parishad or the municipal council or the municipal corporation, as the case
may be;
(19) “Other Backward Clas ses” means and includes persons belonging to such classes or
groups within such classes as adopted by the State Government to be the other backward classes;
(20) “Pathashala’’ means a Pathashala recognised by the Government of Maharashtra, other
State Governments or the Central Government;
(21) “Post -graduate department” means a department in a college or institution of higher
learning, research or specialised studies, recognised to be so by the university and imparting
post-graduate instruction or guidance for research;
(22) “prescribed” means prescribed by Statutes or Ordinance or Regulations or rules, as the
case may be, made under this Act;
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(23) “Principal” means a head of a college, specialised educational institution, post-graduate
centre or other recognised institution duly approved by the university;
(24) “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;
(25) “registered graduate” means a graduate of a university registered or deemed to be
registered by or under this Act with the university;
(26) “Scheduled Castes” means such castes, races or tribes or parts of, or groups within, such
castes, races or tribes as are deemed to be Scheduled Castes, in relation to the State of Maharashtra
under article 341 of the Constitution of India;
(27) “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
Maharashtra under articles 342 of the Constitution of India residing in any part of the State of
Maharashtra and, for the purposes of this Act, includes De-notified and Nomadic Tribes;
(28) “School” means a school of studies maintained by the university;
(29) “Statutes”, “Ordinances” and “Regulations” means, respectively, the Statutes,
Ordinances and Regulations of the university made under this Act;
(30) “teacher” means full -time approved professor, as sociate professor, assistant professor,
reader, lecturer, librarian, Director or Instructor of Physical Education in any university department
or conducted or affiliated college, or recognised institution, school or Pathashala in the university;
(31) “university” means the Kavi Kulaguru Kalidas Sanskrit Vishvavidyalaya (University)
incorporated under section 3 of this Act;
(32) “university department” means a department established and maintained by the
university;
(33) “University Grants Commission” means the University Grants Commission established
under the University Grants Commission Act, 1956 (3 of 1956);
(34) “university institution” means a centre, a school, or an institute established and
maintained by the university;
(35) “university teacher” means a teacher appointed by the university.
CHAPTER II
THE UNIVERSITY
3. Incorporation of University. — (1) The Kuladhipati (Chancellor), the Kulaguru (Vice-
Chancellor), the members of the Vyavasthapana Parishad (Management Council) the members of the
Vidvat Parishad (Academic Council), for the time being holding office as such and all persons who may
hereafter be appointed or elected as such officers or as members are hereby constituted and declared to
be a body corporate by the name of “the Kavi Kulaguru Kalidas Sanskrit Vishvavidyalaya (University)”
and shall have perpetual succession and a common seal and may by that name sue and be sued.
(2) The headquarter of the university shall be at Ramtek, District Nagpur.
(3) The university shall be competent to acquire and hold property, both movable and immovable,
to lease, sell or otherwise transfer or dispose of any movable or immovable property, which may vest in
or be acquired by it for the purposes of the university, and to contract and do all other things necessary
for the purposes of this Act :
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Provided that, no such lease, sale or transfer of any immovable property shall be made without the
valuation made thereof by the approved valuer appointed by the university and without the prior consent
of the State Government.
4. Jurisdiction and admission to privileges of university. — (1) The territorial limits, within
which the powers conferred upon the University by this Act shall be exercised, shall comprise the State
of Maharashtra:
Provided that, the univ ersity may, subject to such conditions and restrictions as it and the State
Government may think fit to impose, admit any college, institution or research centre established beyond
the territorial limits within or without India, to the privileges of the un iversity, with the approval of the
State Government and wherever necessary, the Central Government:
Provided further that if a university, the jurisdiction of which is not restricted to any State or area,
wishes to establish a centre or other unit of research in the university area, it may do so with the sanction
of the university and the State Government.
(2) Save as otherwise provided by or under this Act, any privilege enjoyed by any educational
institution within the area of another university in the State before the date on which this Act comes into
force, shall not be withdrawn, without the permission of the State Government.
(3) The university may, in the interest of learning in Sanskrit, start or conduct a college or research
institution or a pathashala in any territory outside the State of Maharashtra, with the approval of the
Government concerned.
(4) No educational institution affiliated to or recognised by the university shall be associated in any
way with, or seek admission to any privileges of, any other university established by law, except with
the permission of the university and the State Government.
5. University open to all. — (1) No citizen of India shall be excluded from any office of the
university or from membership of any of its a uthorities, bodies or committees, or from appointment to
any post, or from admission to any degree, diploma, certificate or other academic distinction or course
of study on the ground only of sex, race, creed, class, caste, place of birth, religious belief or profession,
or political or other opinion :
Provided that, the university may maintain, accredit or recognise any college or institution
exclusively for women, or reserved for women.
(2) The university shall adopt Government policy and orders issued, from time to time, in regard
to the reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes for appointment
of different posts of teachers and non-teaching officers and employees and for the purpose of admission
of students in the af filiated or conducted colleges, university departments, university institutions, or
recognised institutions, or schools and pathashala.
(3) The university shall adopt the general policy by the State Government in regard to the welfare
of various categories of weaker sections of the society and minorities as directed by the State Government
from time to time.
6. Objects of University.— The objects of the Sanskrit Vishwavidyalaya (University) shall be—
(1) to rejuvenate, cherish and disseminate the universal values, knowledge, wisdom and vision
presented in Sanskrit language and literature and establish a progressive synthesis between ancient
Indian wisdom and modern scientific thought in harmony with the needs of today and tomorrow;
(2) to develop and promote a system of education which aims at refining human sensitivities
and perceptions that contribute to national cohesion a scientific temper and independence of mind
and spirit with special emphasis on—
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(a) sublime relationship between the teacher and t he taught ( Guru-Shishya
Parampura —the noble Indian tradition indicative of a sense of deep gratitude and reverence
towards Acharyas who conferred the bliss of fulfil ment on their disciples in pursuit of
learning, in quest of Truth);
(b) innovative methods of studies and experimentation in which true spirit of curiosity
search for knowledge ( Jighyasha) and self -discipline ( Svayam-Shasana) are fundamental
components; and
(c) development of faculties, not only of empirical and rational views but also of higher
levels of consciousness that unifies the two;
(3) to encourage and promote innovation, research and discovery in all fields of Sanskrit
learning which aims at linking the past with the present and enables the nation to meet the
challenges of the future;
(4) to develop as a Light House to imbibe the integrated (holistic) vision of life through
inter-disciplinary approach; and impart this vision to the teachers community and key -persons
working in other fields for reawakening and regeneration of India;
(5) to prepare bands of Acharyas imbibed with wisdom and vision of the Veda who are equally
well conversant with Shad-darshnas, Western philosophy and modern ‘science culture’ to
champion the cause of India’s Mission in the world;
(6) to create and dev elop facilities for the comparative study of religion, philosophy and
sciences in the Vedic, Buddhist, Jain and Avestan literature;
(7) to prepare and conduct special courses to integrate the Ayurveda with modern medicine,
the Vastu Shastra with modern architecture, the Arthashastra with modern economic and political
science, the Vyakrana with modern philology and linguistics, and so on;
(8) to introduce and conduct a foundation course in Sanskrit for those who are desirous of
learning Sanskrit; and design special courses like ‘Communicative Sanskrit’, ‘Wit and wisdom in
Sanskrit’, ‘Sweetness and Light in Sanskrit’, ‘Arts and Architecture in Sanskrit’, ‘the Vedic vision’,
‘the Ayurveda and health awareness’, ‘Sanskrit as a computer language’ etc. for popul arising
Sanskrit language and literature;
(9) to provide facilities for advanced studies and Research in Pali, Prakrit, Ardhamagadhi
and other Indian classical languages; and also other classical languages like Greek, Latin, Avestan,
Old Persian, etc., and foreign languages like English, French, German, Russian, Chinese, Japanese,
Tibetan, etc. and encourage comparative study of these languages along with Sanskrit;
(10) to promote better interaction and co-ordination among Sanskrit Pathashalas to make the
study of traditional type of Sanskrit teaching -learning more purposeful, and to effect a fusion
between traditional and modern systems of Sanskrit education;
(11) to prepare and publish learning -teaching materials (including audio -visual materials)
relevant to the studies;
(12) to undertake projects, organise all such other activities and programmes as may be
necessary for the attainment of all or any of the objectives of the university.
7. Powers and duties of university.— The university shall have the following powers and perform
the following duties, namely:—
(1) to provide for instruction, teaching and training in such branches of learning and courses
of study as the university may, from time to time, determine;
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(2) to make provision for research and for the advancement and dissemination of knowledge,
and generally to cultivate and promote the studies in Sanskrit and other branches of learning and
culture and their inter disciplinary areas;
(3) to make provision to enable the conducted and affiliat ed colleges and recognised
institutions to undertake specialised studies;
(4) to organise, maintain and manage university departments, laboratories, libraries, museums
and equipments for teaching and research;
(5) to establish, maintain and manage departments and institutions of research, of specialised
studies or of academic services unit;
(6) to establish, maintain and manage colleges, institutions, hostels, health centres, auditoria
and gymnasiums;
(7) to provide for establishment on the university c ampus, of autonomous institutions like
inter-university centres, research laboratories, modern instrumentation centres and centres of
learning, set up by the University Grants Commission, Central Government or State Government,
which may be used by a university or college or group of universities or colleges :
Provided that, in the case of any industry or any non -Government organisations availing
themselves of such facility of a university or such organisations providing the facility to a
university, prior approval of the State Government shall be obtained by the university;
(8) to provide for establishment of sub -campuses for serving a group of affiliated colleges,
and also to provide for and maintain common resources centres in such sub-campuses in the form
of libraries, laboratories, computer centres, and such other like centres of learning;
(9) to create posts of sanchalakas, principals, professors, readers, lectures and other teaching
or non-vacation academic posts with appropriate designations requir ed by the university and to
prescribe their qualifications and make appointments thereto;
(10) to appoint or recognise persons as adjunct professors, adjunct readers, adjunct lecturers,
visiting professors, visiting fellows of the university for specified periods;
(11) to create non-teaching skilled, administrative, organisational, ministerial and other posts
and prescribe their qualifications and pay scales and to make appointments thereto;
(12) to facilitate mobility of teachers within the university an d to other universities with the
consent of the teacher concerned;
(13) to prescribe the courses of instruction and studies for the various examinations leading
to specific degrees and diplomas or certificates;
(14) to make provision, wherever feasible, in the university departments, affiliated colleges,
institutions, recognised institutions, and schools, for survey and collection of statistics, data and
other particulars relevant to various developmental activities including State and National plans,
evaluation of the developmental schemes with the participation of the students as a part of their
curricular activities ;
(15) to supervise, control and regulate admission of students for various courses of study in
university departments, conducted and affi liated colleges, institutions, schools and recognised
institutions ;
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(16) to guide teaching in colleges by deputation of teachers from a pool of teachers of the
university and supplement teaching in affiliated colleges, schools and Pathashalas for improving
their standards ;
(17) to institute degrees, diplomas, certificates and other academic distinctions on the basis of
examinations or by other tests or otherwise;
(18) to hold examinations and confer degree and post -graduate degrees and award diplomas
and certificates and other academic distinctions on persons as prescribed;
(19) to hold examinations, confer degrees, diplomas and certificates to, and provide for
lectures, instruction and training for external students, and the students under correspondence and
distance education, open university and continuing education courses;
(20) to confer honorary degrees or other academic distinctions as prescribed;
(21) to lay down the conditions of affiliation of colleges and recognition of institutions taking
into account the credibility of the management and the norms of academic performance of colleges,
faculties and subjects, as may be laid down, from time to time, and satisfy itself by periodical
assessment;
(22) to admit to the privileges of the universit y, affiliated colleges, institutions, and
Pathashalas not maintained by the university and withdraw all or any of those privileges, and
recognise hostels not maintained by the university and withdraw such recognition, temporarily or
permanently;
(23) to m onitor and evaluate the academic performance of affiliated colleges, recognised
institutions, schools, and pathashalas for affiliation and periodical accreditation;
(24) to inspect, wherever necessary, affiliated colleges, recognised institutions, and
pathashalas 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, workshop and other academic facilities are provided for;
(25) to hold and manage trusts and endowments, and institute and award fellowships,
travelling fellowships, scholarships, studentship, medals and prizes for teachers and students of the
University colleges, schools and pathashalas ;
(26) to fix, demand and receive or recover such fees and other charges as prescribed ;
(27) to supervise, control and regulate the conduct and discipline of the students of the
university, affiliated colleges, institutions, recognised institutions, schools, Pathashalas and
hostels;
(28) to provide for mobility of students from formal to non-formal stream and vice-versa ;
(29) to provide facilities for revision or in service courses for teachers of the university,
colleges, schools, pathashalas and institutions;
(30) to make arrangements for promoting welfare of the employees of the university;
(31) to co -ordinate and regulate teaching and research in the affiliated colleges, schools,
pathashalas and recognised institutions;
(32) to provide for periodical assessm ent of the performance of teachers and nonteaching
employees of the colleges, schools, pathashalas, institutions and university as prescribed;
(33) to regulate and provide for attendance of the teachers on the premises of the university,
colleges, institutions, schools and pathashalas during teaching hours and beyond teaching hours,
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as prescribed and to prohibit teachers from taking or conducting private tuition or private coaching
classes;
(34) to provide for conduct and discipline rules for teaching and non-teaching staff and the
enforcement thereof;
(35) to prescribe code of conduct for managements;
(36) to establish, maintain and manage, wherever necessary, —
(a) a printing and publication department;
(b) university extension boards;
(c) information bureaus;
(d) such other activities as may be necessary and possible to fulfil the objectives of the
university;
(37) to co -operate or collaborate with any other university, institution, authority or
organisation for research and advisory services and for such purposes, to enter into appropriate
arrangement with other universities, institutions, authorities, or organisations to conduct certain
courses as the situation may demand;
(38) to rescind affiliation granted to colleges;
(39) to borrow funds for the purposes of the university on the security of the property of the
university, with the prior permission of the State Government;
(40) to explore the possibilities of augmenting the resources of the university by exploring
innovating activities such as research and development, consultancy, training programmes and
providing services for different clients from and collaboration with industry, trade or any other
non-government organisations;
(41) to recommend to the State Government to take ove r, in the public interest, the
management of an affiliated college, institution, school or pathashala in case where irregularities
or commissions or omissions of criminal nature by the management of such college, institution,
school or pathashala are prima-facie evident to the committee of enquiry appointed by the
university;
(42) to undertake academic collaboration programmes with universities and institutions
abroad, with the prior approval of the State Government ;
(43) to receive funds for collaboration programmes from foreign agencies subject to rules and
regulations of the Central Government and State Government in that behalf ;
(44) to lay down for teachers 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;
(45) to undertake development programmes, in higher education, research, consultancy based
projects and training prog rammes for outside agencies, by charging fees, so as to generate
resources;
(46) to undertake production and publication of textbooks;
(47) to undertake production and publication of anthologies, reference books and learned
research work;
1997 : Mah. XXXIII] The Kavi Kulaguru Kalidas Sanskrit Vishvavidyalaya 15
(University) Act, 1997
(48) to do all such other acts and things as may be necessary for, or incidental or conducive
to, the attainment of all or any of its objects;
(49) to comply with and carry out any directives issued by the State Government from time
to time, with reference to above
powers, duties and responsibilities of the university.
8. Control of State Government. — (1) Without prior approval of the State Government, the
university shall not,—
(a) create new posts of teachers, officers or other employees;
(b) revise the pay, allo wances, post -retirement benefits and other benefits of its teachers,
officers and other employees;
(c) grant any special pay, allowance or other extra remuneration of any description
whatsoever, including ex-gratia payment or other benefits having financial implications, to any of
its teachers, officers or other employees;
(d) divert any earmarked funds received from the State Government for any purpose other
than that for which it was received;
(e) transfer by sale or lease immovable property;
(f) incu r expenditure on any development work from the funds received from the State
Government or University Grants Commission or any person or body for the purposes other than
the purposes for which the funds are received;
(g) take any decision regarding affili ated colleges resulting in increased financial liability,
direct or indirect, for the State Government.
(2) The university shall be competent to incur expenditure from the funds received from,—
(a) various funding agencies without any share or contribution from the State Government;
(b) fees for academic programmes stated on self-supporting basis;
(c) contributions received from the individuals, industries, institutions, organisations or any
person whosoever, to further the objectives of the university;
(d) contributions or fees for academic or other services offered by the university ;
(e) development fund, if any, established by the university; for the purpose of—
(i) creation of posts in various categories for specific period;
(ii) granting pay, a llowances and other benefits to the posts created through its own
funds provided those posts are not held by such persons, who are holding the posts for which
Government contribution is received;
(iii) starting any academic programme on self-supporting basis;
(iv) incurring expenditure on any developm ent work, without referring the matter for
approval of the State Government:
Provided there is no financial liability, direct or indirect, immediate or future on the State
Government.
(3) The State Governmen t may in accordance with the provisions contained in this Act, for the
purpose of securing and maintaining uniform standards, by notification in the Official Gazette, prescribe
16 The Kavi Kulaguru Kalidas Sanskrit Vishvavidyalaya [1997 : Mah. XXXIII
(University) Act, 1997
a Standard Code providing for the classification, manner and mode of selection and appointment,
absorption of teachers and employees rendered surplus, reservation of posts in favour of members of the
Scheduled Castes, Scheduled Tribes and Other Backward Classes, duties, workload, pay, allowances,
post-retirement benefits, other benefits, conduct and disciplinary matters and other conditions of service
of the officers, teachers and other employees of the university and the teachers and other employees in
the affiliated colleges and recognised institutions (other than those managed and maintained by the State
Government, Central Government and the local authorities). When such Code is prescribed, the
provisions made in the Code shall prevail, and the provisions made in the Statutes, Ordinances,
Regulations and Rules made under this Act, for matters included in the Code shall, to the extent to which
they are inconsistent with the provisions of the Code, be invalid.
(4) In case of failure of the university to exercise powers or perform duties specified in section 7 or
where the university has not exercised such powers or performed such duties adequately, or where there
has been a failure to comply with any order issued by the State Government, the State Government may,
on making such enquiry as it may deem fit, issue a directive to the university for proper exercise of such
powers or performance of such duties or comply with the order; and it shall be the duty of the university
to comply with such direction.
(5) The State Government may carry out test audit or full audit of the accounts of the university,
college, school or institution regularly at such intervals as the State Government may deem fit.
CHAPTER III
OFFICERS OF THE UNIVERSITY
(A) The Kuladhipati (Chancellor)
9. Kuladhipati and his powers.— (1) The Governor of Maharashtra, for the time being, shall be
the Kuladhipati of the university and the Kuladhipati, by virtue of his office, shall be the Head of the
university.
(2) The Kuladhipati, when present, shall preside over the Convocation of the university and may
issue direction t o the Kulaguru to convene the meeting of any authority of the university for specific
purposes, whenever necessary, and the Kulaguru shall submit the minutes of such meeting to the
Kuladhipati for his perusal.
(3) The Kuladhipati may call for such information and record relating to any affairs of the university
and issue such directions thereupon as he may deem fit in the interest of the university and the authorities
and officers of the university shall comply with such directions.
(4) The Kuladhipati may, after taking report in writing from the Kulaguru, suspend or modify any
resolution, order or proceedings of any authority, body, committee or officer which, in his opinion, is
not in conformity with this Act, Statutes, Ordinances, or Regulations made th ereunder, 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 Kuladhipati shall call upon the university,
authority, body, committee or, as the case may be, officer to show cause why such an order should not
be made, and if any cause is shown, within the time fixed by the Kuladhipati, he shall consider the same
and wherever he deems it necessary, after consulting the State Government, decide the action to be taken
in the matter, and his decision shall be final.
(5) Where, in the opinion of the Kuladhipati, the conduct of any elected or nominated or appointed
or co-opted member is detrimental to the smooth functioning of university o r any authority or body or
committee, he may, after giving such member an opportunity to offer his explanation in writing and after
1997 : Mah. XXXIII] The Kavi Kulaguru Kalidas Sanskrit Vishvavidyalaya 17
(University) Act, 1997
considering such explanation, if any, and satisfy himself that it is necessary so to do, suspend or
disqualify such member for such period as he may deem fit.
(6) The Kuladhipati shall exercise such other powers and perform such other duties as may be
conferred upon or vested in him by or under this Act.
(B) Other Officers of the university
10. Other officers of University. — The following shall be the other officers of the university,
namely :—
(1) the Kulaguru (the Vice-Chancellor);
(2) the Sama-Kulaguru (the Pro-Vice-Chancellor);
(3) the Adhishthata (Dean of Faculty);
(4) the Kulasachiva (the Registrar);
(5) the Pariksha-Niyantraka (the Controller of Examination);
(6) the Sanchalaka, Niyojana Vikas Mandala (the Director, Board of Planning and
Development);
(7) the Granthapala (the Librarian of the University Library);
(8) the Vitta-Lekha Adhikari (the Finance and Accounts officer);
(9) the Sanchalaka, Vistara Seva Mandala (the Director, Board of Extension Services);
(10) the Sanchalaka, Chhatra-Kalyan (the Director of Students’ Welfare);
(11) such other officers in the service of the university as may be prescribed by Statutes.
11. Kulaguru and Sama -Kulaguru.— (1) There shall be a Kulaguru appointed as provided in
section 12 who shall be the principal executive and academic officer of the university and ex-officio
Adhyaksha of the Vyavsthapana-Parishad, Vidvat-Parishad, Pariksha Mandala, Vitta Lekha Samiti, and
Vistara Seva Mandala and shall preside in the absence of the Kuladhipati at any convocation for
conferring degrees.
(2) The Sama-Kulaguru shall be appointed as provided in section 13 and the Sama-Kulaguru shall
be responsible for the duties allotted to him specifically by the Kulaguru. He shall preside over the
meeting of the authorities of the university in the absence of the Kulaguru.
12. Appointment of Kulaguru.— 1[(1) The Kulaguru shall be appointed by the Kuladhipati in
the manner stated hereunder :—
(a) There shall be 2[a search-cum-selection committee] consisting of the following members
to recommend suitable names to the Kuladhipati for appointment of Kulaguru, namely :—
3[(i) a member nominated by the Kuladhipati, who shall be a person of eminence in the
sphere of higher education and shall be either an eminent scholar of national repute or a
recipient of Padma Award in the field of education;]
1 Sub-section (1) was substituted by Mah. 14 of 2009, s. 14(a).
2 These words were substituted for the words “a Committee” by Mah. 6 of 2023, s. 4(1)(a)(i).
3 Sub-clause (i) was substituted by Mah. 6 of 2023, s. 4(1)(a)(ii).
18 The Kavi Kulaguru Kalidas Sanskrit Vishvavidyalaya [1997 : Mah. XXXIII
(University) Act, 1997
(ii) the Principal Secretary of Higher and Technical Education Department or any officer
not below the rank of Principal Secretary to Government, nominated by the State
Government;
(iii) a renowned Sanskrit Scholar or the Director or Head of an institute or organisation of
national repute, such as, Indian Institute of Technology, Indian Institute of Management, Indian
Institute of Science, Indian Space Research Organisation or National Research Laboratory,
nominated by the Vyavasthapana Parishad and the Vidvat Parishad, jointly, in the manner
specified by the State Government by an order published in the Official Gazette ;
1[(iv) a member nominated by the Chairman, University Grants Commission;]
(b) The member nominated by the Kuladhipati shall be the Chairman of the Committee;
2[(c) The members nominated on the committee shall be persons who are not connected in
any manner with the university or any college or any recognised institution of the university;]
(d) No meeting of the Committee shall be held unless all the 3[***] members o f the
Committee are present.]
(2) The process of preparing a panel shall begin at least three months before the probable date of
occurrence of the vacancy of the Kulaguru and shall be completed within the time limit fixed by the
Kuladhipati. The Kuladhipati, however, may extend su ch time limit if in the exigency of the
circumstances, it is necessary so to do, however, the period so extended shall not exceed three months
in the aggregate.
4[(3) The Committee shall recommend a panel of not less than five suitable persons for the
consideration of the Kuladhipati for being appointed as the Kulaguru. The names so recommended shall
be in alphabetical order without any preference being indicated. The report shall be accompanied by a
detailed write up on suitability of each person included in the panel.
(3A) A person for being recommended by the Committee for appointment as a Kulaguru shall,—
5[(a) be a person possessing highest level of comExcerpt shown. Open the full act in Lexace.