The Manipur Technical University Act, 2016

EXTRAORDINARY'
PUBLISHED
BY
AUTHORITY
;ij,
1
'I
l
'
MANIPUR
GAZETTE
No;
2/27/2016-Leg/L:
The
following
Act
of the
Legislature,
Manipur
'which
received
assent
of
the
Governor
of
Manipur
on
October
21,
2016
is·
hereby
published
in
the
Official
Gazette:
Act
Short
title,
extent
and
commencement.
(Kartika
7,
1938)
NOT
IF
I.CAT
ION
Imphal,
the
29th
October;
2016
Imphal,
Saturday,
October
29,
2016
to
provide
for·
the
establishment
of
a
Technical
University
in
•
the
State
of
Manipur for
the
advancement and
development
of
technical
education and
for
matters
connected
therewith
or
incidental
thereto.
THE
MANIPUR
TECHNICAL
UNIVERSITY
ACT,
2016
(Manipur
Act
No.
8
of
2016)
An
Be
it
enacted
by
the
Legislature
of
Manipur
in
the
Sixty­
seventh
year
of the
Republic
of
India
as
follows:-
CHAPTER-I
PRELIMINARY
l.
·
(1)
This
Act
may
be
called
the
Manipur
Technical
University
Act,
2016.
(2)
It
extends
to the
whole
of the
State
of
Manipur.
(3)
It
shall be
deemed
to
have
come into
force.
with
effect'
from the
23rd
day
of
April,
2016.
2.
In
this
Act,
unless the
subject
or
context
otherwise
requires,
-
(i)
"Academic
Council"
means
the
Academic Council
of
the
University
asconstituted
under
section
24;
(ii)
"affiliated
college" means
a
college or
institution
which.
has
been
granted
affiliation
by
the
University;
GOVERNMENT
OF
MANIPUR
SECRETARIAT
:
LAW
&
LEGISLATIVE
AFFAIRS
DEPARTMENT
No.
286
Definitions.
lil
.
?···
·?1r
.

(ix)
(x)
(xi)
(xv)
I
Central
Act
No.
52of
1987
Central
Act
No.
2
ofl882
I
Manipur
Act
No.
l
ofl990
2
(iii)
"AICTE"
means
th?).A.11
India
Council
for
'technical
.
Education,
establish?ij
under
the
All
India.
Council
for
'
Technical
Education
':A,ct,
1987
;
1
(i-:;}????
authorities
of
the
University;
----?
(v)
"Board"
means
the
Board
of
Mailagernmt-
·
cf
the
University
as
constituted
wider scction124;
1
(vi)
''bodies" means
the bodies
of the
University
formed
by
the
respective
authorities;
(vii)"collaboration"
means
collaborative
academic
'activity
1
of
the
University
with
other
universities,
·
academic
institutions
(local,
regional,
national
or international),•
research
.institutiona
and'
organizations
(research,
agriculture, indpstcy,
:trade;
and·
commerce)
within
the
provisions
of
the
AICTE
norms;
·
·
(viii)
"constituent
college"
means' a
college
or an
,
institution
which
imparts
technical education
and
is
·
run
and
?aintained1by
the
University andincludes
a.
Faculty
of
the
University;
"Dean"
means
head
of
a
Faculty
of the
University;
1
1
I
I
"Department"
means
a
Department
established,
maintained
and
managed·
by
a
technical
institution;
"Director"
means
a,
head
of
an
.institution
including
a.
centre
Qr
a
school
of
the
University
as
designated
by.
the
.Board
of
Management;
·
(xii)
"Faculty"
m?ans
a.Faculty
of the
University;
;
(xiii)
"Government
aided technical
institution"
means
technical
institution
receiving grant-in-aid
from
the·
State
Govemmentt
(xiv)
''ibstitutions"
means
Govennnent
aided
t.eclmical
institutions
and
private
unaided technical
institµtions;
"management"
means
the
trustees
or
the
managing
·
?
'
or
governing
body, by
whatever
name
called,
of
any
trust
registered
under
tile
Indian
Trust
Act,
1882
or
m;tY
society
registered
under
the
Manipur
Societies
Registration
,
Act,
.
1989
under
whose
management
one
or
more
colleges
or
recognized
dnstitutions
are
to
be
admitted to
the
privileges
of the
University;
(xvi)
··Ordinances"
means
Ordinances
'of the
University
made
under
this
Act;
,

r
3
(xvii)
"Principal"
means
the.
chief
executive
officer
of
a
technical
institution;
(xviii) "private
un-aided
technical
institution"
means
an
institution
set
up
by
a
private
management
with
the
prior
approval
of
AICTE
to conduct
degree or
diploma.
level
courses
of
technical
education
and
not
receiving-
grant-in-aid
from
the
State
Government;
(xix)
"Regulations" means
Regulations
of the
University
made
under
this
Act;
(xx)
"State"
means
the
State of
Manipur;
(xxi)
"Statutes"
means
Statutes
of the
University
made
under
this
Act;
(xxii)
"teacher"
means
a
person
appointed
or
recognised
by
the
University
for
the
purpose
of
imparting
instruction
or
conducting
and
guiding
research and
includes
a·
person
who
may
be
.declared
by
the
Statutes
to
be
a
teacher;
(xxiii)
"technical
education"
means
programmes
of
education,
·
research and
training
in
Engineering,
.
Technology,
Architecture,
Management,
.
Town
Planning,
Pharmacy, 'Computer
Applications
and
Applied
Arts &
Crafts and
such
other
programmes
as
the AICTE
may,
by
notification
in
the
Official
Gazette,
declare;
(xxiv)
·'"technical
institutions"
means
institutions
conducting
programmes
in the field of
technical
education;
(xxv) "University" means
the
Manipur
Technical
University
established
under
section
3
of this
Act;
(xxvi)
"University
Department"
means
a
Department
established and.maintained
by
the
University;
and
(xxvii)
"University
teacher"
means
a
person
appointed
or
recognized
by
the
University
for the
purpose
of
imparting
instruction
or
conducting
and
guiding
research
.and includes
a
person
who
may
be
declared
by
the.Statutes
to
be
a
University
teacher.
·
1
I
I
'
fi
n
i
I
I

4
CHAPTER
II
I
THE
UNIVERSITY
Establishment
3.
(
1)
On
and
from
the
commencement
6f
this
Act,
there
shall
·
.
of?e, be
established
a.
University
by
the
name
.of
the
Manipur,
University.
Technical
University.
·
·
·
'
•
l
I
.
j
0.
.'.
(2}
The
University
shall
be
a
body
corporate
by
the
'name
aforesaid
having
perpetual succession
and
.
a
common
seal
with
power
to
contract
and
may,
by
the,
said
name,
sue
and
be
sued.
I
(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:
Provided
that.
no
such
lease,
sale
or
transfer
of
such
property shall be
without the
prior
'approval
of
the
State
Government.
I
'
I
The
objects
of
the
University
shall be
for
the
following
purposes,
namely:
..
(i)
to
disseminate,
create
and
preserve
the
knowledge
in
the field
of
technical
education
for
the·
advancement
or
mankind.
and
·
understanding
by
the
teaching,
training,
research.jn
general,
and
in
particular.:-
(a)
to
promote
total
quality
and
cost
effectiv;
management
,
of
.
engineering
,
technology,
management
and
other
technical
institutions;
(b)
to
provide
a
netw?rk
of
technical 'education
in
the
State
to
meet
the
demand
of
quality
technical
education
and
research;
( c)
to
create
a
system·
of
management'
for
technical
education
based
,
on
the scientific
tools
of
decision
making
and
information
system;
(ii)
to
develop
work
culture
·
and
promote
dignity
of
.
labour
through
,
applied'
components
in
the
syllabi
and
to
promote
entrepreneurship
among
students
so
as to
make
technical
education
a
valid
means
of
job
.
creations,
rather
than
creating
the
job
seekers;
(4)
Theheadquarter
of
the
University
shall
be
at
Imphal.
I
The
Objects
4.
oftbe
,
University.

r
.
\
.
l
(iii)
to
promote
better
interaction
and
co-ordination­
among
different
universities
and
colleges
by
all
such
means,
generally
to
improve
the
governance
of
the
University
and
facilities
it
provides
for
technical
education;
(iv)
to
generate
and
promote
a
sense
of
self-respect
and
dignity
amongst
the
weaker
sections
of
the
society;
(v)
to
strive,
to
promote
competitive
merit
and
excellence
as
the
sole
guiding
criterion
in
all
.
academic
and
other
matters
relating
to
students;
(vi)
to
extend its
frontiers
of
academic
excellence
to
the
rural,
tribal
and
backward
areas;
and
·
(vii)
to
set
up
centres
of
advanced
technology
in
areas
of
high
national
relevance,
with
a
view
to
fostering­
innovation
and
creativity.
5.
The
University
shall
have
the
following
powers
and
·duties,
namely
:-
(i)
to
make
provision
for
research
and
.
for
the
advancement
and
dissemination
of
knowledge,
and
generally
to
cultivate
and
promote
·
the
technical
education
and
other
branches
of
learning
and
culture
and
their
interdisciplinary
areas;
(ii) to
provide
for
establishment. oil
the
University
campus,
of
autonomous
institutions
like
inter­
university
centres,
research
laboratories,
modern
instrumentation
centres and
like
centres
of
learning,
set
up
by
the
Central
Government
or the.
State
Government
and the
University
Grants
Commission
or
the
AICTE,
which
may
be
used
by
a
university
or
college or:
group
of
universities
or
colleges
or
industries
or
any
non-government
organisations;
(iii)
to admit
students
to the
various
courses
of
study
of
the
University
and
to
conduct
examinations
or
tests
and
lay
down
conditions in
respect
thereof;
(iv)
to
institute
and
award
degrees,
post-graduate
diplomas,
post-senior
secondary
diplomas,
certificates
and other
academic
distinctions
on
the
basis
of
examinations
or
by
other
tests
or
otherwise;
Powers
and
duties
ofthe
University.
I
l
ij
11
:,

6
(v)
to
hold
examinations
and
confer
degrees
and
post­
graduate
diplomas
and
award
post-senior,
secondary
diplomas
and
certificates
and
other
academic
distinctions
to,
and
on,
persons,
who
-
(a)
have
pursued
a
course
of
study
in
the
University,
constituent or
affiliated
colleges
or
institutions;
or
(b)
have
carried
on
research
in the
University,
constituent or
affiliated
colleges
or
institutions;
(vi)
to
confer
honorary
degrees
or
other academic
distinctions
as
prescribed
by
the
Statutes;
'
I
(vii)
to
establish
.a
college
or
an
institution
or
a
Faculty
of
the University
imparting
technical
education
run
and
maintained
by
the
University;
·
(viii)
to
lay
down
the
conditions
of
affiliation
of
courses
or colleges
and
recognition
of
institutions
taking
into account
the
credibility
of the
Management
and
the
norms
of
academic
performance
of
institutions,
faculties
.and
subjecta.as may
be
laid
down,
from
time
to tune,
and
satisfy
itself
by
periodical
assessment
.
or
otherwise
that
those
conditions
are
fulfilled;
(ix)
to
designate
a
University
Department,
constituent
college,
affiliated
college
or
Institution,
as
an
autonomous
University Department,,
constituent
college,
affiliated
college
or
institution,
as
the
case
may
be,
in'
accordance
with
the
guidelines?'
if
any'
laid
down
by
the
University
Grants
Commission
ot
the
AICTE;
(x)
to
monitor
and
evaluate
the
academic
performance
of
affiliated
colleges
and
recognized
institutions
for
affiliation
and
periodical
accreditation;
.
(xi)
to
inspect,
where
necessary,
affiliated
colleges
and
recognized
institutions
through
suitable
machinery
established
for
the
p"QI"POse,
and
take
measures
to
ensure
that
proper
standards
of
instruction,
teaching
and
training 'are
maintained
by
them,
and
adequate
library,
Iaboratory,
hospital
workshop
and
other
academic
facilities
are
provided
for;

(xii)
to
bold
and
to
manage
trusts
and
endowments
and
institute
and
award
fellowships,
travelling
fellowships,
scholarships,
studentship
medals
and
prizes
for
teachers
and
students
of
the
University
and
colleges;
·
(xiii)
to
co-operate
or
collaborate
with
any
other
University,
institutions,
authority
or
organization
for
research and
advisory
services
and
for
such
purposes
to
enter
into
appropriate
arrangement
with other
universities,
institutions,
authorities,
or
organizations
to
conduct
certain
courses
as
the
situation
may
demand;
(xiv)
to
rescind
affiliation
granted
to technical
institutions;
(xv)
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 for
different· clients
from
industry,
trade
or
any
other
non-government
organizations;
(xvi) subject
to
any
other
law
for the
time
being
in
force,
to undertake academic
collaboration
programm.es
with
universities
and
institutions
abroad,
with
the
approval
of
the
State
Government;
(xvii)
to
receive
funds for
collaboration
programmes
·
from
foreign
agencies subject
to
any
Act,
rules and
regulations
of the
Central Government
and the
State
Government
in that
behalf;
.(xviii)
tolay
down for
theUniversity teachers,
the
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
the interest of
academic
standard;
(xix)
to
undertake
development
programmes
in
technical
.education,
research,
consultancy-based
projects
and
training
programmes
for outside
agencies, by
charging
fees,
so as
to
generate
·
resources;

(?)
8
to
fix,
dernand
and
receive
or
recover
such fees
and
other
charges
as
may
be
regulated
'by
the
Statutes,
·
from
time
to.time;
and
manage
various
I
necessary
to·
fulfil
the
•
(xxi)
to
establish,
maintain
Departments
as
may
be
objects
of
the
University;
(xx.ii)
to
do
all
such
other
acts
SJ1d
things as
may
be
necessary
for
or,
incidental
·
or
conducive
to
.
the
attainment
of
all
or
any
of
its.
objects;
(xx.iii)
to
comply
with
and
carry
out
any
directives
issued.
,
by
the State
Government
from
tune to
time,
with
reference
,
to
above
powers,
duties and
'
'
responsibilities
of
the
University.
(xxiv)
to
institute
Professorships,
Associate
Professorahipa,
Assistant
Professorships
and
any
other
teaching
posts
required
by
the
University
and
to
appoint
persons
to
,
·
such
Professorships,
Associate
Professorships,
Assistant
Professorships­
and
other
posts;
?
I
.
(xxv),
to
supervise
and
control
the
residence
and
discipline
of
the
students·
of
the
University
and
to
'make
arrangements
for
promoting
their
health
and
.
general
welfare;
(xxvi)
to
maintain
organised
laboratories,
libraries
·
museums
and
to
provide
such
other
equipment
for
,
teaching
and
research
as·
is
required.
'
'
(xxvii)
to
constitute
and
manage
,
(a)'
Printing
and
Publication
Departments;
(b)
University
Extension
Boards;
(
C
)
Information
Bureau;
and
(d) Employm,ent B?;
(xxviii)
to
make
provisions
for -
I
(a)
the
maintenance
of
National
Cadet
Corps
or
other
similar
organisations;
(b)
physical
and
military
training;
and
(c)
sports
and
athletic
clubs;
and
(xx.ix)
to
do
all such
acts
and
things,
whether
incide11:ta1
to
the
powers
and
functions
aforesaid
or
not,
as
may
be
necessary
or
,
desirable
to
further
the
objects
of the
University.

9
6.
(1)
The
jurisdiction
of
the
University
shall
extend
to
.whole
Jurisdiction.
of
the
State
of
Manipur
and
all
technical
institutions
under
the
·
control
of· the
'State
Government
and
all
other
technical
institutions
including
such
private
institutions
located
within
the
territorial
jurisdiction
of
the
State
of
Manipur,
·
shall
be
affiliated
to
the
Manipur
Technical
University
in
accordance
with the
Statutes, Ordinances
and
Regulations
made
under
this
Act.
(2)
The
State
Government
may,
by
order
in
writing,-
(a)
require
any
institution
within
the
territorial
limits
of
the
University
to
terminate,
with
effect
from
such date
as
may
be
specified
in
the
order,
its
association
with, or
its
admission
to the
privileges
of
any
other
University
incorporated
by
law
to.such
ex.tent
as
may
be
considered
necessary
and
proper,
or
(b) exclude,
to
such
extent
as·
may
be
·
considered
necessary,
from
·
association
with, or
from
admission
to
the
privileges
of the
University
any
institution
specified
in
the
order
which,
in
the
•
opinion
of
the State
Government,
is
requited
to
be
self
governing
or
to
be
associated
with
or
admitted
to
the
privileges of,
any
other
University
or
body.
(3)
The State
.Government
may,
in
consultation
with
the
University, by
notification
published
in the
Official
Gazette,
enumerate
any
Government
college
situated
in the
jurisdiction
of
the
University
to
be
a
constituent
college
of the
University.
The
land,
buildings,
laboratories,
equipments,
books
and
any
other
properties
of
such
college
shall
then
vest
in
the
University;
and
the
officers,
teachers
and
employees
of
such
college,
after
being
found suitable
through
screening
and
on
fulfilling
such
terms
and
conditions
as
·
may
be
laid
down in
the
notification,
shall
be
deemed
to
be the
officers,.
teachers,
or
as
the
ease
may-he,
e?ployees
of the
Univetsity.
?
7.
The
University
shall
beopen
to
all
persons
irrespective
of
race,
class,
creed
or
sex:
Provided
that the
University
may
-.
(i)
restrict
the.
eligibility
of
admission
to
the
courses
of.
study
of the
University;
(ii)
make
reservations in
favour
of the
Scheduled
Castes,
the Scheduled
Tribes,
Other Backward
Classes,
girl
University
to
be
open
to
all
classes
and
·
creeds.

10
regulations,
norms
and
standards,
procedures
and
guidelines,
,
I
I
etc.
of the
AICTE
.
in
respect
of its
.
establishment:
and
:
maintenance
of
standards
in
Universities
and
any
,such piles
and
regulation,
norms
and
standards,
procedures
and
guidelines
etc.
of the
University
Grants
Commission
issued
from
time
to
time.
norms.
students
and
other
categories
in accordance
with
any
law
or.
orders
of
the
State
Government
for
the
time
I
I
I
'
l
'
!
being
in
force.
Reservation
.
8.
The University
shall
strictly
follow
and
implement
the
:
Policy.
Reservation
Policy
and
Rules
of the
Government
of
Manipur
I
.
'
I
I
.
I
as
applicable
from
time
to
time.
Such
reservation
shall
apply
to
all
posts
including
those
included
within
'the
category
of the
.
officers
of the
University
and
all
teaching
and
non-teaching
posts
hut
shall
exclude
such
ext-officio
positions
like
the
·
Chancellor
of
the
University
or
any
such
other
positions
as
..
.
.
.
,,
.
i
.
I
..
l
may
be
held
in
similar
nature.
Following
of
9.
1
The
University
shall
strictly
adhere to
the'
rules
and
AICTE
Mandatory
1
Assessment
&
.
Accreditation.
'
'
I
10.
The
University
shall
seek
and obtain assessment
and
accreditation
by
the National
Board
of
Accreditation
(NBA),
the
regulatory
body
established
by
the AICTE
and
as
mandated
by
the
All
India
Council
for
Technical
Educatibn or
any
other
regulatory
body
as
may
be
established
by
the
'
I
I
I
Central
or
State
Government
from
time
-to
.;
time and
,
shall
,
similarly
seek
international·
accreditation as
may
be
desirable
r
to
enhance
the
standard
of
higher
education
in
the
University.
Officers
of
the
University.
,
I
I
,
CHAPTER
III
OFFICERS
OF
THE
UNIVERSITY
,
11.
Toe
following
shall
bf
the
.officees
of the
University,
namely.-
1
(i)
the Vice-Chancellor;
(ii)
(iii)
I
(iv)
(v)
(vi)
the
Pro-Vice-Chancellor;
I
I
the
Finance
Officer;
the
Registrar;
the
Controller
of Examinations;
'
•
I
:
the
Deans
of
the
Faculties;
1
(vii)
the
Estate
Officer
and
Dean
of
the
Students
Welfare;
and
(
viii)
such
other
-
officers
as
may
be
declared
by
the
1
Statutes
to
be
the
Officers
of
the
University.

11
,.
12.
(1)
The
Governor of
Manipur
shall
be
the
Chancellor
of
the
University:
He
shall,
when
present,
preside
at the
convocations thereof.
The
Chancellor.
(2) Every
proposal
for
the
conferment of
any
honorary
degree
shall be
subject
to
the
confirmation
by
the
Chancellor.
(3)
It shall
be the
duty
of
the
Vice-Chancellor
to
furnish
such
information
or
records
relating
to
the
administration
of
the
affairs
of the
University, as
the
Chancellor
may
call
for.
( 4)
The
Chancellor shalt have
such· other
powers
as
may
be conferred
on
him
by
this Act
·or
the
Statutes
or
the
Ordinances
made
thereunder.
13.
(1)
The
Chancellor
shall
have
the
right
to
cause
an
Inspection
and
inspection,
to
be made
by
such
person
or
persons,
as
he
may
inquiry by
direct-
·
Chancellor.
(a)
of
the
University,
its
buildings,
laboratories,
libraries,
museums,
workshops
and
equipments;
or
(b)
of
any
institution
or
hostel maintained
by
the
University;
or
(c)
of the
teaching
and
other
work
conducted
or
done
by
the
University;
or
(
d)
of the conduct of
any
·
examination
held
by
the
University.
(2)
The
Chancellor
shall also
have
the
right
to
cause
an
inquiry
to
be made
bysuch
person.or
persons
as
he
may
direct
in
respect
of
any
matterconnected
with the
University.
(3)
The. Chancellor
shall,
in
every case,
give
notice
to
the
University
of his
intention
to
cause
an
inspection orinquiry
to
be made and the
University
shall be
entitled to
be
represented
at
such
inspection
or
inquiry.
(4)
The
Chancellor
shall communicate
to
the
University
his views with reference
to
the result of
S,!lch_ inspection
or
inquiry
and
may'.
after
ascertaining
the
opinion
of
the
Urriversity
thereon,
advise the
University
upon
the
action
to
be
taken
and
fix
a-time
limit for
taking
such action.
( 5)
The
University
shall,
within
the time limit
so
fixed,
report
to
the
.
Chancellor
the action taken
or
proposed
to
be
taken
on
the
advice tendered
by
the
Chancellor.
(6)
If the
University
does
not
take
action within
the
time
limit
fixed,' or
if
the
action
taken
by
the
University
is,
in
the
I
l
'
'
;
,j

•
12
,
op?mn
of
the
Chancellor,
not
satisfactory,
the
Chancellor
I
l
'
!
I
-?
may,
.
after
,
considering
any
explanation
offered
·
or
'
representation
made
by
the
University.
issue
such
direction
as
;
he
may
deem
fit
and the
University
shall.
comply
with such
'
I
,
direction,
c1)
If
the
vruversity
does
not
comply
with
such
direction
issued?
per
?ub-section.(6)
within
.such time
as
may
be fixed
·
•
.
•
f
__
.
I
'
:
in
that
behalf
by
·the
Chancellor,
the
Chancellor
shall
at
his
,
discretion
have
power
,to
appoint
any person or
body
t"!
implement
such
direction
and
make
such
order
?
may
be
necessary
for
the
expenses
thereof
..
·
I
:
,
'
!
The
Vice-
14., (1)
The
Vice-Chancellor
shall
be
a
whole-time
'paid
Chancellor.
officer
of
the
University
and shall
?
appointed
by
the
Chancellor
in
consultation
with
the
State
Government
upon
recommendation of
a
Selection
Committee
consisting
of
---
;
(a}:
one
person
nominated
:by;
the
Board
not
.connected
'
with
the University
or
any
college
thereof;
,
I
I
.
I
.
'
(b).
one
'person
nominated by
the
Chairman,
University;
Grants
Commission;
'
(c)
011e
person
nominated
by
the
Chancellor;
(
d)
one
person
nominated
by
the
State Government;
and
the
Chancellor
shall
appoint
one
of
these
persons
,to
be
'
.
.
'
•
I
•
the
Chairman
of
the Committee:
1
'
'
Provided tli.at
the
first.Vice-Chancellor,
who
s?
hold
office
for
a
term.
of three
years;'
shall,
be
appointed
by
the
State
Government:
:
-
:
:"
;Provided
furth?
that
till
the appointment
.of
the
first
Vice-Chancellor,
the
administrative
Secre?·
in-charge
of,
the
Department
of
Higher
;&
Technical
Education,
Government
of
Manipur
.shall
be
.
the
ex-officio
,
Vice-
!
.
.
.
.
Chancellor
of
the.Manipur
'Technical
Unversity.
:
(2)
The
term
of
the. office of
the
Vice-Chancellor
shall
be
five
years
from
the
date
on
which:
he
enters
upon
his
office
or
I
until
he
attains
the
age
of
seventy
years,
whichever is
earfier:
:
Provided
that the
same
person
'shall be
eligible
for
?pointn;tent
for
a
se'?°nd
term.
,
I
:
I
.
,
I
I
·
(3)
Toe
Vice-Chancellor
shall
receive
such
pa;y
and
allowances
as
may
be·
determined
by
the State Government.
hi
addition,
he
shall
be
entitled
to
free
?shed
residence
maintained :by
the
University
and
such other
perquisites
as
-
,
'
1
1·
' I
•

13
may
be.prescribedby
the
Statutes.
( 4)
When
a
permanent
vacancy
in·
the
office
of
the
Vice­
Chancellor
occurs
by· reason
of
his
death,
resignation,
removal
or
the
expiry
of his
term
of
office,
it
shall
be
filled
by
the
Chancellor in
accordance
with
sub-section
(1),-and
for
so
long
as:
it
is
not
so filled, stop-gap
arrangement
shall
be
made
by
him under
and in
accordance
with
sub-section
(5).
(5)
When
a
temporary
vacancy
in the
office
of
the
Vice­
Chancellor
occursiby
reason
of
leave,
suspension
or
otherwise
or
when
a
stop-gap
arrangement
is
necessary
under
sub­
section
(4),
the
Registrar shall
forthwith.
report
the
matter
to
the
Chancellor,
who shall
make,
on
the.
advice of
the
State
Government,
arrangement
for
carrying
on
the
functions
of
the
office
of
the Vice-Chancellor.
( 6)
The Vice-Chancellor
may
at
any
time
relinquish
office
by
submitting,
not
less
than
sixty days in.
advance of the
date
on
which
he·
wishes to
be
.
relieved,
his
resignation
to
the
Chancellor.
·
(7)
Such
resignation
shall
.
take
e;:;ffect'
.
from
the date
determined
by
the Chancellor
and
conveyed
to
the
Vice­
Chancellor.
·
(8)
Where
a
person
appointed
as
the
Vice-Chancellor
was
in
employment.
before such
appointment
in
any
other
c?llege.,
institution
or
University,
he
may
continue
to
·contribute
to
the
provident
fund of
which he
.
was
a
member
in.
such
employment,
and
the
University
shall
contribute
to
the
account
of such
person
in
that
provident
fund.
.
(9)
Where
the
Vice-Chancellor
had
been
in
his
previous
employment,
a
member of
any
insurance
or
pension scheme,
the
University
shall
make
a
necessary
contribution
to such
scheme.
(10)
The
Vice-Chancellor
shall be
entitled
to
travelling
and
daily
allowance
at such rates·
as
may
be
fixed
by
the
Board.
(11)
The
Vice-Chancellor shall
be entitled
?o
leave
as
under:­
(a)
(b)
•
leave
on
full
·
pay
at
the
rate.
of
one
day
for
every
eleven
days
of active
service;
and
leave
on
half
pay
at
the
rate
of
twenty
days
for each
completed
year
of
service:

I.
Powers
and
dutiei6
of
the
vtee­
Chancellor.
,
I
14
Provided
that
·
leave on
half
pay
may
be
commuted
as·
leave
on
full
pay
on
production.of
rµ.edical
certificate.
I
_
I
_
I
·
15.
(1)
The
Vice-Chancellor
shall
be
the
principal
executive,
and
academic
officer
pf
the
UniverS?fy
and.
shall,.
i.µ
the
absence,
of
the
Chancellor,
preside
at
the
convocations
of
the;
University.
1
:
(2)
The
:Vice?ChanceUot
sh.al\
be
ex-officio
C?an
of
the
Board
and
Academic
Council.
'
. '
I
.
,
(3)
The
,Vfoe-Cliancellor
shall·
1·
be
responsible
for
presenting
to
the·Bdard·forits
deliberations
and
consideration
,
.
'
.
I
.
,
matters
of
concern
to
the
University.
He
shall
have
power
to•
convene
the
meetings
of 'the
Board
and'.
the
Academic,
Council.
(
4)
The
Vice-Chancellor
shall
exercise
general
control
over
th,e
affairs
of
the
l,Jniversity
and·
shall
be
responsible
for
the
due
maintenance
of.disci.f>lin?
in
th?
University.
'
(5}
The
Vice-Chancellor
shall
ensure
the
faithful,
opservance
of
the
provisions
of
this
Act
and
the
Statutes.
and
I
_
I
-
I
the
Ordinances-
and
shall
possess
all
such
powers
as
may
be
necessary
for
the
purpose.
(6)
In
an
emergency,
which
in
the
opinion
of
the
Vice
Chancellor.
?equires
immediate-
action·
to
be
taken,
he
shall
t.
.
_-•
'
.
.
j
take
such
action
as
he
deems
p.ecessary
and:
shall
.
at
the
earliest
opportunity
report
.the
action
taken
to
the
officer;
,
•
-
.
•
1
.
-
1
authority
or
other
body
who
or
whichin
the
ordinary
.course
·
would
have
.dealt
with
the
matter.
I
I
I
(7)
.
Where
any
action
taken
by
the
Vice-Chancellor
under
sub-section ( 6)
affects· any;
person
in
:the
service
of
the
University
to-
his
disadvantage,
.such
person
may
prefer
an
appeal·
to
the
Board
within
thirty
days
of
the
date on!
which
the
action
is
communicated
to
him.
.
·
(8)
Subject
as
aforesaid,
the
Vice-Ch?cellor
shall
give
effect.
to
the
orders
of
the
Board
regarding
the
appointment,
suspension
and
,
dismissal
of officers,
teachers
and
other
employees
of
the
University.
I
I
.
.
1
.:
(9)
Toe
Vice-Chancellor
shall
be
responsible
for
close
coordination
and
integration
of
teaching,
research
and
other
·
work
and
'
shall
exercise
'
such
other
powers
·
as
may
be,
prescribed
by
the
Statutes
or
Ord?ces.

--------ri-
1
15
16.
(1)
The
Vice-Chancellor,
if
he
considers
necessary,
may
The
Pro-Vice­
appoint
a
Pro-
Vice-Chancellor
from
amongst
the
professors
Chancellor.
of
the
University.
(2)
The
Pro-Vice-Chancellor
appointed
·
under.
sub­
section
(1)
shall
discharge
the
duties in
addition.
to
his
duties
as
a
Professor.
(3)
The
Pro-Vice-Chancellor
shall
hold
office
at
the
pleasure
of
the
Vice-Chancellor.
(
4)
The
honorarium
for the
Pro- Vice-Chancellor
shall
be
as
may
be
prescribed
in
the
Ordinances.
(5)
The
Pro-Vice-Chancellor
shall
assist
the
Vice­
Chancellor in
respect
of
such
matters,
as
may
be
specified
by
•
the
Vice-Chancellor
.ili
this
behalf
from
time
to.
time
and
shall
preside
over
the
meetings
of
the
University
in the
absence
of
the
Vice-Chancellor
and
shall
exercise
such
powers
and
perform
such duties
as
may
be
assigned
or
delegated
to
him
by
the
Vice-Chancellor.
17.
(
1)
The
Registrar
shall be
the
whole
time
officer of
the
Registrar.
University.
(2)
The
Registrar
shall be the
Chief Administrative
,t
Officer· of
the
University.
He
shall work
directly
under the
superintendence,
direction
and
control of
the Vice-
Chancellor.
(3)
Notwithstanding
anything
contained
in
this
Ordinance
or
any
other
law
for
the time
being
in
force,
the.
Registrar
shall
be
appointed
by
the
State
Government
on
.
I
deputation
from
amongst
the
officers
in
the services
of
the
State
of
Manipur.
?
(4)
The
Registrar
shall
be
responsible
for
the
custody
of
the records
and
the.cosamon.seal
of?e
University.
He shall
--------.
------·
be the
ex-officio
Secretary
of the
Board and
the
ex-officio
Member
Secretaryof
the
Academic
Council. He shall
place
before
it
all
such information
as
may
be
necessary
for the
transaction
of
its
business.
He
shall
receive
applications
for
entrance to
the
University
and
shall
keep
a
permanent
record
of
all
syllabi,
curricula and
such other information
as
may
be
deemed
necessary.
(5)
The
Registrar
shall
perform
such
other
duties
as
may
be
prescribed ··by
Statutes
or
·
Ordinances
or
required
of
him
'
from time
to
time
by
the
Vice-Chancellor.
•

Jfinance
Officer.
16
18;
( 1)
The
Finance Officer shall
.be
the whole
time
officer
of
the
University.
(2)
The Finance
Officer shall
be the
principal
finance,
accounts
and
audit
officer of the
University.
He
shall work
directly
under
the control of
the
Vice-Chancellor.
'
(3)
Notwithstanding
anything
contained
in this
Act
or
any
other
law
for the
time
being
di,n
force,
the Finance Officer
shall be
appointed
by
the
S?
Government
on
deputation
from
amongst
the
officers of the
Manipur
Finance
I
Service
or
·
·
from
any
of
the
Accounts
Services
of the Central
Government.
(4)
The Finance
Officer sball-
(i)
advise
in
regard
to
the financial
policy
of
the.
University
and be
responsible
for the
preparation
of
its
budget
and for
the
presentation
thereof
to
the
Board
through
the
Vice-Chancellor;
(ii)
manage
the
properties,
movable and
immovable,
and
investments
of the
University;
(iii) keep
all
moneys
belonging
to
the
University
in
a
Nationalised
Scheduled
Bank
except
the
am?unts
needed
as
imprest
cash
(to
be
prescribed
by
the
Vice-Chancellor)
in
transacting
business
of
the
University;
(iv)
ensure
that
no
expenditure
not
authorized in
the
budget
is incurred
by
the
University
otherwise
than
by
way
of
investment;
(v)
disallow
any
expenditure
which
may,
contravene
the
terms
of
any
Statutes
or
for:
which
provision
is
required
to
be
made
by
the
Statutes
but has
.
not
been
made;'
and
(vi)
?ure
the
compliance·
of the
provisions
of
section 35
..
The
19.
(1)
The
Controller
of
Examination
shall
be
a
whole
time
Controller
of
officer
of
the
University.
Examination.
(2)
The.
Controller
of
Examination
shall be
appointed by
the
Vice-Chancellor
in accordance
with
the
provision
of
Ordinances
made
in this
behalf
With
approval
of
.the Board.
The
age
of-superannuation
for the
Controller
of Examinations
shall
be 62
years.

Estate
Officer
·,:ind Dean
of
-Students
Wel&re.
17
(3)
The
Controller
of
Examination
shall
be
responsible
•
for
the
due
custody
of
the
records
pertaining
to
his
work.
He
shall
be
ex-officio
Secretary
of
the
Examination
Committee
of
the
University
and
shall
be
bound
to
place before
such
committee
all
such
information
as
may
be
necessary
for
the
_transaction
of its
business.
He
shall
also
perform such
other
duties
as
may
be
prescribed
by
the
Regulations
or
as
may
be·
required
from
tune
to
time
by
the
Board
or·
the
Vice­
Chancellor
but
he
shall
not,
by
virtue
of
this
sub-section,
be
entitled
to
vote.
(4)
Subject
to the
superintendence
of
the Vice­
Chancellor,
the
·
Controller
of
Examination
shall
have
administrative
control of
Examination
and
over
the
employees
working
under
him
and
have,
in
this
regard
all
the
powers
of
the
Registrar.
(5)
Subject
to the
superintendence
of
the
Examinations
Committee,
the
Controller
of
Examination
shall
conduct
·
the
examinations
and
make.
all
other
arrangements
therefor
and
be
responsible
for
the
due
execution
of
all
processes
connected
therewith.
(6)
The
Controller
of
Examination
shall
not
be
offered
nor
shall
he
accept
any
remuneration
for
any
work
in
the
University
except
in
accordance
with
an
order
of
the
State
Government.
(7)
Where
the
Controller
of
Examination
is,
for
any
reason,
unable
to
act
or
the:
office
of the
Controller
of
Examination
is
vacant,
.
all
the
duties
of
the
office
shall
be
performed
by
such
person
as
may
be
appointed
by
the
Vice­
Chancellor,
until
the
Controller.
of
Examination
resumes
his
duties
or,
as
the
case
may
be,
the
vacancy
is
filled.
20.
(1)
The
Board
may,
'from
amongst
the
Professors
of the
University,
.essign
to
ftmction··as·
the
following
officers,
for
tenures
of2
(two)
years,
namely:-
(i)
The
Estate
Officer,
and
(ii)
The
Dean of
Students
Welfare.
(2)
The
Estate
.Officer
shall
be
in-charge
of
all
the
buildings,
lawns,
gardens
and
other
immovable
property
of
the
University.
'
-
(3)
The
Dean
of
Students
Welfare
shall
have
the
following
duties,
namely.-

18
(a)
to
make
.arrangements
of
the
housing
of,
.
I
.
,
'
I
.
CHAPTER
IV·
AUTHORITIES
.OF
THE
UNlVERSn;·y
'
I
(3)
The
Deans
shall
perform
such
functions
as
may
be
prescribed
by
the
'Statutes.
1
22.
The
mode
of
appointment
and,
the
functions
of
other
officers
metitioned
_in
clause
(viii)
of'
section
11
and
of tlie
employees
of the,
University
shall
be
such
as
provided-in
this
Act
or
as
prescribed
by
Statutes,
Ordinances
and
Regulations.
'
I
'
23.
Remuneration
'
for
any
work
.
by·
any
officer or
employee
of
the
University
shall
be
as provided
in the
Statutes.
students;
I
(b)
to
direct
a
programme
of
students
counselling;
(
c)
to
arrange
·
for-
employment
of students
in
accordance
with
plans
approved
by
the Vice-
Chancellor;
,
(d}
to
supervise
the.
extra-curricular.
activities
of
the·
students;
·
·
(e)
to
assist
in
the
placement
of
thegraduates
of
the
·
.
·
-·
·
····
University;
and
(f)
.
:
to
organise
and
maintain
contact
with
the
,
1
alumni
of
the
University.
(
4)
The
Professors
so
assigned
shall
be
renumerated
f?r
th?
additional
duties .as
may
be
prescribed
by
the Statutes.
,
'
.
i
I
21.
(1)
There
shall
be a
D?an
of
each
Faculty.
(2)
The
D?
of
F?ulties·
shall
be
.appointed
by
the
Vice-Chanc?llor
in
such
manner
as
may
be
prescribed
by
th?
Statutes.
Deans
Qf
Faculties
arid.
their
functions.
employees.
and
'
Remuneration
?officers
'
0th.et
officers
I
I
and
employees.
I
Th'.e
Examination
Committee;
1
The Faculties;
Boards·
of
Studies;
.and
,
'
I
'
Such
other
authorities
as
may;
be
declared
?Y
the
Statutes
to
be
authorities
of
the
University.
.
I
(iv)
(v):
(vi)
-
(vii)
:':"
..,,:..._
•
£'_,
.......
?--?--
·-'---11
.1--
+h?
- ..
?k1.,....?+:-- ?---...----,,:::
?4.
IIIC'
1011owmg_:su:mx
oc
mo
a:amvxxcxcd'
u.1
\.:.A?
University,
namely:-
(i)
The
Board
of
Management;
(ii)
The Academic
Council;
(ili)
The
Finance
Committee;
?utliorities
oi
the
_
University.

19
25.
(1)
The
Board
shall
be
the
highest
executive
body
ofthe
University
and
shall
consist
of
the
following
as
members,
namely:-
(a)
Chairman:-
The
Vice-Chancellor -
ex-officio
Chairman
(b)
Ex-officio·
Members>
(i)
Director,
National
Institute
of
Technology,
Imphal;
(ii)
Director of
Indian·
Institute
of
Technology,
Guwahati;
(iii)
Secretary
to
Government
of
Manipur,
Department
of
Higher
·
and
Technical
Education;
(iv)
Secretary
to
Government
of
Manipur,
Department
of
Finance;
·
(v)·
Regional
Director
of the
North
Eastern.
Regional
Office,
All India Council
for
Technical
Education,
Guwahati;
and
(vi)
President
of
the
Confederation
of
Indian
Industry
or
his
nominee.
(c)
Nominated
Members:-
(i)
two
persons
nominated
by
the Vice­
Chancellor.
from
amongst
the
Deans
for
one
year;
(ii)
two
University
Professors
nominated
by
the
Chancellor
for three
years;
(iii)
two
eminent
educationists
to
·?
nominated
by
the
Chancellor
for
three
years;
liv)
.
two
.Principals
of
-.
affiliated
Colleges;
one
from
me
Ga;·?ment
Colleges
and
another
from
Private
Colleges
to
be
nominated
by
the
State·
Government;
(v)
two
members
of
the State
Legislature
to
be
nominated
by
the
Speaker
for
three
years;
and
(vi)
two
eminent
educationists,
to
be
nominated
by
the.
State
Government
for
three
years.
·
( d)
Elected
Memberse-
Constitution
and
composition
of
·the
Board
of
Management.

20
Two teachers of the
University or
its
constituent
colleges,
if
any,
who
have
put
in
not
less
than
seven
years
teaching
experience
in.
any
institution
of
higher
technical
education
in
Manipur
on
1st
January'
immediately preceding
the
year
in
which
elections
are:
held,
other than
University
Professors,
Deans,
Directors of
the
constituent
Colleges,
to
be elected
by
the
teachers of
the
.University
.and its
constituent
colleges
from
amongst
themselves for three
years
..
.(2)
One
third of
members
of
the Board
shall
constitute·
the
quorum
for a
meeting
.
.
(3)
The
Chairman of the
Board
shall
perform
such
functions
and
exercise
such
powers
as
are
provided
in this
Act
.
or as
may
be
prescribed by
the
Statutes.
·
(4)
The
members
shall
serve
without
any
additional
pay
but shall be
entitled
to
daily
allowance
and
travelling
,
expenses
.as
may
be
prescribed by
the
Statutes.;
•
(5)
The
minutes
of
meetings
of
the
Board
shall
be
recorded
and maintained
by
the
Registrar
who
is
the
ex-officio
Secretary
of
the Board.
(6)·
An annual
meeting
of
the
Board shall 'be
held
on
a
date
to
be
fixed
by
the 'Vice-Chancellor.
At such
·
annual
·
meeting
report
of. the Board
of
'working
of the
University
during
the
previous
year
together
with
a
statement
of the
.receipts
and
the
expenditure·
of the balance
.sheet
and
the.
financial
estimates shall be
presented.
(7) Special
meeting
of
the Board
may
be
convened
by
the
Chairman
of
the
Board
as
and when
necessary.
Duties and
26.
Subject
to
other
provisions
of
this
Act.
the
duties and
functions of
functions of
the
Board
shall
be
as
follows.-
the
Board.
( a)
to
approve
and
sanction
the
budget
of the
_University!
(b)
to
acquire,
to
dispose
of,
to
hold and,
to
control
the
property
and
funds
of
the
u?YC:t.b-ify
and issue
any
general
or
special
direction
on
behalf
of the
University;
( c)
to
accept
the
transfer of
any
movable
or
immovable
property
on
behalf of
the
University;
(d)
to
administer
any
funds
placed
at
the
disposal
of the
·
University
for
the
specific
purposes;
( e)
to
invest
money
belonging
to
the
University;
(f)
to
appoint
the members of the
academic,

21
administrative
and
other
staff of
the
University
in
such
manner
as.
may
be
prescribed
by
the
Statutes;
(g)
to
direct
the
form.
and
use
of
the
common
seal
of the
University;
(h)
to
appoint
such
committees,
either
standing
or
temporary,
as
it
deems
necessary
for
its
proper
functioning;
(i)
·
to
borrow
.
money
for
capital improvements
and
make
suitable
arrangements
for its
repayment;
(j)
to
meet
at
such
times
and
as
often
as
it
deems
necessary.
provided
however,
that the
regular
meeting
of the
Board shall be held
at
least
once
in
every
three
months;
(k)
to
make
Statutes,
Ordinances
and
Regulations
in the
manner
specified
in
this· Act
for smooth
functioning
ofthe
University;
and
·
(1)
to
regulate
and
determine
all
matters
concerning
the
University
in
accordance
with
this
Act and the
Statutes
and
to
exercise
·
such
powers
and to
discharge
such duties
as
may
be conferred
or
imposed
on
it
by
this Act
and
the
Statutes.
27.
(1)
The Academic
Council
of the
University
shall
consist
of the
following
members,
namely:-
(i)
the
Vice-Chancellor-ex-officio
Chairman;
.
(ii)
Deans
of
Faculties;
·(iii)
one
Professor
from each
Faculty
to
be
nominated
by
the
Vice-Chancellor;
(iv)
one Principal/Director
of
a
constituent
college
to
be
nominated
by
the Vice-Chancellor;
(v)
the
Secretary
to
the Government,
Technical
Education
Department;
(vi)
the
Controller
.of
T?bnical
Education, Manipur;
(vii)
the
Chairman,
Boards
of
Studies;
(viii)
two
Principals
of
affiliated
Colleges,
one
from
Government
Colleges
and
another
from
Private
Colleges,
to
be
nominated
by
the
Stale
Government;
(ix)
two
persons
having
special
knowledge
In the
field
of
the
studies
not
being employees
of
the
Academic
Council.

22
University, {>ne
to
be nominated
b?
the
Chancellor
and the other
bythe
State
Government;
·
I
,
I
1
(x)
one
teacher
other
than
the
Professors,
from
a
constituent
college
or
University
Department
having
a
m?um
'ten
years
experience
in
teaching
degree
or
post-graduate
classes
to
be
.
I
.
!
t
nominated
by
the
Vice-Chancellor;
I
t
.
I
I
(xi)
one
teacher
other
than
the'
Principals,
from
an
1
affiliated
college
(if
available)
having
a
'
minimum
ten
years'
experience
in.
teaching
:
degree
or
post-graduate
classes to be
nominated
'
I
'
I
I
by
the
State
Government;
and
•
I
I
(xii)
the
Registrar
of
the
University,
.
Member­
•Secretary.
i
I
,
(2),The
term of
office
of the
nominated
members
shallbe
I
'
two
years.
(3)
One
third'
of the members
of
the
Academic
Council
'
'
.·I
I .
I
shall constitute the
quorum
for
a
meeting.
I
28.
(1)
The
Finance
Committee shall
consist
of-
The
Financ.e
Committee.
(i):
(ii)
(iii)
(iv)
(v)
(vi)
the
Vice-Chancellor -
Chairman;
I
'
the
Secretary
to.
the
Government,
.
Technical
Education
Department;
I
'
the
Secretary
to
.
the
Government,
Finance;
Department;
.
the
Pro
..
Vice-Chancellor,
if
any;"
;
'
the
Registrarof
the
University;
the Controllerof
Bxaminations;
and
J
•
·
I
-
1
(vii)
the Finance
Officer,
who
shall also
be
the
Secretary
of the
Committee.
(2)
A member
ref?d
tp
clause
(ii}
or clause
Kiii)
of sub­
section
(1)
may,
instead
of
attending
any
meeting
of the
I
_1
I
Finance
Committee
himself,
'nominate.
an
officer
not
below
the
rank of
aDeputy Secretary tq
theGovernment,
to act
o:q.
his
behalf.
'
,
,
(3)
The
Finance
Committee
·
shall
advise
th*
Bo?d
OR
matters
relating
to
the administration
of
property
and funds
o.f
I
I
.
'
'
I
'
.
\
the
University.
It
shall,
having regard
to ,the
income
and
resource
of'.the
University,
,fix
li,nits
for
the
total
recurring

faculties.
Composition
and
functions
of
23
and
non-recurring expenditure
for
the
ensuing
financial
year
and
may,
for
any
special.
reasons,
revise
during
the
financial
year
the
limits of
expenditure
so
fixed and the
limits
fixed
shall.
be
binding
on
the
Board.
(4)
The Finance
Committee shall have
such
other
powers
and
duties
as
may
be
conferred
or
imposed
on
it
by
this
Ordinance
or
the
Statutes.
29.
(1)
There shall
be
an
Examination
Committee in
the
Examination
University,
the
constitution
of
which shall
be
as
may
be
Committee.
provided
for
in
the
Ordinances.
(2)
The Committee
shall
supervise
generally
all
the
examinations of the
University,
including
moderation
and
tabulation,
and
perform
the
following
other
functions,
namely.-
(i)
to
appoint
examiners and
moderators
and,
if
necessary'
to
remove
them;
(ii)
to
review from time
to
time the
result
of the
University
examinations
and
submission of
report
thereon
to
the Academic
Council;
(iii)
to
make recommendations
to.
the Academic
Council
for the
improvement
of the
examination
system;
(iv)
to
scrutinize the
list of
examiners
proposed by
the
Board of
Studies,
finalize
the
same
and
declare the
results
of
the
University.
(3)
The Examination Committee
may
appoint
such
number of sub-committees
as
it
thinks
fit,
and
in
particular
may
delegate
to
any
one
or
more
persons
or
sub
..
committees
the
power
to
deal
with
and
decide
cases
relating
to
the
use
of
unfair
means
by
the examinees.
(4)
Notwithstanding
anything
contained in this
Act,
it
shall
be
lawful
for
an
Examination Committee
or,
as
the
case
may
be,
for
a
sub-committee
or
·any person
to
whom the Examinations
Committee has
delegated
its
power
in this
behalf
under
sub­
section
(3)
to
debar
a'r!..
?:i:wuh:iee
irom future
examinations
of
the
Uni
..
:asity,
if
in its
or
his
opinion,
such
examinee
is
guilty
of
using
unfair
means
at
any
such
examination.
30.
(1)
There
shall be
such
Faculties
in the
University
as
may
be
prescribed
by
the
Statutes.
(2)
Each
Faculty
shall consist
of
the
following:-

24
'
I
;
(i?
Dean
of the
Faculty-
Chairman;
1
t
I
(ii)
University
Professors of the
subjects
assigned
to
the
Faculty;
I
I
1
(lii)
Chairman
of the
Boards
of
Studies
in the
Faculty;
'
.
'
(iv)
one
post-graduate
College Principal
and
one
Post-graduate
Department
Head
in
each
subject
'
I
of the
Faculty
from
affiliated
colleges (if any),
nominated
by
the
State
Government;
and
'
(v)
two
external
experts
nominated
by 'the
I
Academic
Council.
'(3)
Faculty
shall
perform
such
functions
as, may
be
'
·
prescribed
by
the
Statutes.
,
I
'
I
Board of
31.
(1)
Each
.University
Department
shall
have
a
Board
of'
Studies.
Studies;
:
'
(2)
The
constitution
.of
the
Board
of
Studies
and the
term
of office
of.
its
members
shall
be
·
prescribed
by.
·
the
.
.
.
' I
Ordinances.
,
--
(3)
Subject
to
:the
overall
control
and
supervision
of
the
:
,
Academic
Council;'
the
functi0ns
of
a
Board of Studies shall
,
'
be
to
approve
subj:ects
?f
research
for
various
degrees.
and
1
other
requirements
.
of
research
degree
and
to:
recommend
to.
I
,
the
Ac

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