The North East Adventist University Act, 2015 (Act No. 4 of 2019)

Postal Registration No. N. E.—771/2006 ‐2008 
 
The Gazette of Meghalaya 
EXTRAORDINARY 
PUBLISHED BY AUTHORITY 
  No. 185                           Shillong,   Monday,   April   29,   2019                           9th  Vaisakha, 1941  (S. E.) 
PART-IV 
GOVERNMENT OF MEGHALAYA 
LAW (B) DEPARTMENT 
------- 
NOTIFICATION 
The 29th April, 2019. 
No.LL(B).23/2015/280. – The North East Adventist University Act, 2015 (Act No. 4 of 2019) 
is hereby published for general information. 
 
MEGHALAYA ACT NO. 4 OF 2019. 
 
(As passed by the Meghalaya Legislative Assembly)  
Received the assent of the Governor on the 29th April, 2019. 
Published in the Gazette of Meghalaya Extra-Ordinary issue dated 29th April, 2019. 
 
 
 
 

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THE NORTH EAST ADVENTIST UNIVERSITY ACT, 2015 
An 
Act 
To establish and incorporate an University in the State, with emphasis on providing high 
quality education, training and research in the fields of Physical Sciences, Applied 
Sciences, Life Sciences, Health Sciences, Social Sciences, Bio-Technology, Information 
Technology, Engineering, Management, Commerce, Communication, Law, Humanities, 
Languages,  Performing Arts and other allied areas, sponsored by the Medical Educational 
Trust Association Surat of Seventh-day Adventists, and to provide for matters connected 
therewith or incidental thereto. 
 
Be it enacted by the Legislature of the state of Meghalaya in the Sixty-sixth year of the 
Republic of India as follows: 
 
 
CHAPTER 1 
Preliminary 
 
Short title and 
Commencement 
1. (1) This act may be called the Northeast Adventist University 
Act, 2015. 
 
(2) It shall be deemed to have come into force on such date the 
State Government may, by Notification, appoint. 
 
 
   
Definitions 2. (1) In this Act, unless the context otherwise indicates: 
 
(i). “Academic Council” means the Academic Council of 
the University; 
 
(ii). “Act” means the North East Adventist University Act, 
2015; 
 
(iii). “AICTE” means the All India Council for Technical 
Education established under Section 3 of the All 
India Council for Technical Education Act, 1987; 
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(iv). “Affiliated College” means a college or an institution 
which is affiliated to the University; 
(v). “Annual Report” means the Annual report of the 
University prepared in accordance with Section 44 of 
the Act;  
(vi). “BCI” means the Bar Council of India established 
under Section 4 of the Advocates Act, 1961;   
(vii). “Board of Governors” means the Board of Governors 
of the University as explained in Section 20 of Act; 
(viii). “Board of Management” means the Board of 
Management of the University as explained in 
Section 21 of the Act; 
(ix). “Chancellor” means Chancellor of the University as 
explained in Section 13 of the Act; 
(x). “Chief Financial Officer” means Chief Financial 
Officer of the University as explained in Section 16 
of the Act; 
(xi). “DCI” means the Dental Council of India established 
under section 3  of the Dentists Act, 1948; 
(xii). “DEC” means the Distance Education Council; 
(xiii). “Development Fund” means the Development Fund 
of the University established under Section 42 of the 
Act; 
(xiv). “Distance Education System” means the system of 
imparting education through any means of 
information technology and communication such as 
multimedia, broadcasting, telecasting, online over 
internet, portal, other interactive methods, e-mail, 
internet, computer, interactive talk-back, e-learning, 
correspondence course, seminar, contact 
programme or a combination of any two or more of 
such means; 
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(xv). “Endowment Fund” means Endowment Fund of the 
University established under Section 40 of the Act; 
(xvi). “Employee” means an employee appointed by the 
University; and includes teachers and other staff of 
the University or of a constituent college; 
(xvii). “Faculty” means faculty of the University; 
(xviii). “General Fund” means General Fund of the 
University as explained in Section 41 of the Act; 
(xix). “INC” means the Indian Nursing Council established 
under Section 3 of the Indian Nursing Council Act, 
1947; 
(xx). “MCI” means the Medical Council of India 
established under Section 3 of the Indian Medical 
Council Act, 1956;  
(xxi). “NCTE” means the National Council for Teacher 
Education established under Section 3 of the 
National Council of Teacher Education Act, 1993; 
(xxii). “Off-campus Centre” means a centre of the 
University established  by it outside the main 
campus within the State, operated and maintained 
as its constituent unit having the University’s 
complement of facilities, faculty and staff; 
(xxiii). “Official Gazette” means the Gazette of Meghalaya; 
(xxiv). “PCI” means the Pharmacy Council of India 
established under Section 3 of the Pharmacy Act, 
1948; 
(xxv). “Prescribed” means prescribed by the rules, 
regulations or statutes under the Act; 
(xxvi). “Principal” in relation to a constituent college means 
the Head of the constituent college and includes, 
where there is no Principal, the Vice-principal or any 
other person for the time being appointed to act as 
Principal; 
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(xxvii). “Regional Centre” means a centre established or 
maintained by the University for the purpose of 
coordinating and supervising the work of students or 
study centres, for rendering any assistance including 
training, conducting contact classes, and 
administering examinations required by the students 
or by the study centers, and for performing such 
other functions as may be conferred on such centres 
by the Board of Management; 
(xxviii). “Registrar” means Registrar of the University as 
explained in Section 15 of the Act; 
(xxix). “Rules & Regulations” means the Rules and 
Regulations of the University; 
(xxx). “Sponsor” means Medical Educational Trust 
Association Surat of Seventh-day Adventists; 
(xxxi). “State” means the State of Meghalaya; 
(xxxii). “State Government” means the State Government of 
Meghalaya; 
(xxxiii). “Statutes” means the Statutes of the University; 
(xxxiv). “Study Centre” means a centre established, 
maintained or recognized by the University for the 
purpose of advising, counseling or for rendering any 
other assistance including training, conducting 
contact classes and administerin
g examinations  
required by the students; 
(xxxv). “Teacher” means a Professor, Associate Professor, 
Assistant Professor, Lecturer or such other person 
as may be appointed in conformity with the norms 
prescribed by the UGC for imparting instruction or 
conducting research in the University or in a 
constituent college or institution and includes the 
Principal of a constituent college or institution; 
(xxxvi). “UGC” means the University Grants Commission 
established under Section 4 of the University Grants 
Commission Act, 1956; 
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(xxxvii). “University” means the North East Adventist 
University established under the Act; 
(xxxviii). “Vice-Chancellor” means Vice-Chancellor of the 
University as explained in Section 14 of the Act; 
(xxxix). “Visitor” means the Visitor of the University as 
explained in Section 12 of the Act. 
 
 
CHAPTER 2 
The University and its Objectives 
 
Proposal for 
the 
establishment 
of the 
University 
3. (1) The Sponsor shall have the right to establish the University 
in accordance with the provisions of this Act. 
 
(2) An application containing the proposal to establish a 
University shall be made to the State Government by the 
Sponsor. 
 
(3) The proposal may contain the following particulars, namely: 
(i). The objects of the University along with the details of 
the Sponsor; 
 
(ii). The extent and status of the University and the 
availability of land; 
 
(iii). The nature and type of programmes, courses of 
study and research to be undertaken in the University 
during a period of the next five years; 
 
(iv). The nature of faculties, courses of study and 
research proposed to be started; 
 
(v). The campus development plan such as buildings, 
equipment and structural amenities; 
 
(vi). The phased outlays of capital expenditure for a 
period of the next five years; 
 
(vii). The item-wise recurring expenditure, sources of 
finance and estimated expenditure for each student; 
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(viii). The scheme for mobilizing resources and the cost of 
capital thereto and the manner of repayments to 
each source; 
 
(ix). The scheme of generation of funds internally through 
the recovery of fee from students, revenues 
anticipated from consultancy and other activities 
relating to the objects of the University, and other 
anticipated incomes; 
 
(x). The details of expenditure on unit cost, the extent of 
concessions or rebates in fee, freeships and 
scholarships for students belonging to economically 
weaker sections, and the fee structure indicating 
varying rates of fee, if any, that would be levied from 
non-resident Indians and students of other 
nationalities; 
 
(xi). The history and credentials of the Sponsor including 
years of experience and expertise in the concerned 
discipline at the command of the Sponsor as well as 
its financial resources; 
 
(xii). The system for selection of students to the courses of 
study at the University; 
 
(xiii). Nature and types of partnerships and affiliations; 
 
(xiv). Such other conditions as may be required by the 
State Government to be fulfilled before the 
establishment of the University. 
 
   
Establishment 
of the 
University 
4. (1) Where the State Government, after such inquiry as it may 
deem necessary, is satisfied that the Sponsor has fulfilled 
the conditions specified in Sub-Section (2) of Section 3, it 
may direct the Sponsor to establish an Endowment Fund. 
(2) After the establishment of th e Endowment Fund, the State 
Government may, by notification in the Official Gazette, 
accord sanction for establishment of the University. 
(3) The campuses of the University shall be at any place within 
the state of Meghalaya with its main campus situated at 
Thadlaskein, near Jowai in the Jaintia Hills of Meghalaya; 
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and it may have campuses, regional centres, or study 
centres anywhere in the state. 
(4) The Chancellor, the Vice-Chancellor, members of the Board 
of Governors, members of the Board of Management and 
the Academic Council for the time being holding office as 
such in the University so established, shall constitute a body 
corporate and can sue and be sued in the name of the 
University. 
(5) On the establishment of the University under Sub-section 
(2), the land and other movable and immovable properties 
acquired, created, arranged or built by the University for the 
purpose of the University in the State of Meghalaya shall 
vest in the University. 
(6) The land, building and other properties acquired for the 
University shall not be used for any purpose, other than that 
for which the same is acquired.  
 
   
University not 
entitled to 
financial 
assistance 
5. The University shall be self-financing and shall neither make a 
demand nor shall be entitled to any grant in-aid or any other 
financial assistance from the State Government or any other body 
or corporation owned or controlled by the State Government. 
   
Constituent 
Colleges and 
Affiliated 
Colleges  
6. (1) The University may have Regional Centres, Off-campus 
Centres, and Study Centres within the State. 
 
 
  
Objectives of 
the University 
7. (1) The objectives for which the University is established are as 
follows: 
(i). To provide instruction, teaching, training and 
research in various branches and specialized fields 
of Physical Sciences, Applied Sciences, Life 
Sciences, Health Sciences, Social Sciences, Bio-
Technology, Information Technology, Engineering, 
Management, Commerce, Communication, Law, 
Humanities, Languages,  Performing Arts and other 
allied areas, and to make provisions for vocational 
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education, skill development, advancement and 
dissemination of knowledge; 
 
(ii). To establish academic departments, centers, 
faculties and institutions of excellence to train 
professionals of high competence and commitment; 
 
(iii). To set up university centers and campuses for 
interactive, distance, online and other modes of 
blended learning in a netwo rked system of learning 
centres, using information and communication 
technologies within the State; 
 
(iv). To collaborate with universities, colleges, educational 
and healthcare institutions, research institutions, 
industry and professional associations, government 
and voluntary organizations, in India or abroad to 
conceptualize, design and  develop various 
specialized educational and research programmes, 
training programmes, twinning programmes and 
exchange programmes for students, faculty members 
and others which may be offered at its campus, 
regional centres, off campus centres and study 
centres within the State; 
(v). To disseminate, knowledge through seminars, 
conferences, executive education programmes, 
community development programmes, publications 
and training programmes; 
 
(vi). To undertake programmes for the training and 
development of faculty members and teachers of the 
University. 
 
(vii). To impart instruction on a course or programme of 
study through one or more modes which may include 
distance, continuing, blended and regular modes of 
teaching and learning; 
 
(viii). To undertake collaborative research with any 
organization in India and abroad; 
 
(ix). To create higher levels of intellectual abilities; 
 
(x). To provide consultancy to  industry, Government, 
public and private organizations; 
(xi). To create industry-academia partnerships; 
 
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(xii). To provide education and healthcare for 
underdeveloped regions, especially tribal areas and 
their people; 
 
(xiii). To advocate the need for and contribution of higher 
education as a valuable means to individual and 
societal development; 
 
(xiv). To assist students and graduates in planning, 
preparing and placing them in their careers; 
 
(xv). To develop innovative concepts and programmes in 
higher education; 
 
(xvi). To develop educational programmes that are flexible 
and responsive to changes in society; 
 
(xvii). To contribute to the development of a knowledge-
based society; 
 
(xviii). To do all the things which are necessary or expedient 
to promote the above objectives; 
 
(xix). To pursue any other objectives as may be prescribed 
by the State Government or Sponsor. 
Power of the 
University  
8. (1) The University shall have the following powers, namely: 
(i). To establish, administer, maintain, manage the 
University, Regional Centres, Study Centres, Off-
campus Centres, and Institutes of Research within 
the State as are considered necessary for the 
furtherance of the objects of the University within the 
regulations as prescribed by the UGC from time to 
time; 
 
(ii). To make provisions to enable the University , 
Regional Centres, and Study Centres, to undertake 
specialization of studies and to organize common 
laboratories, libraries and other equipment for 
research work, and to develop patterns of teaching in 
undergraduate, post-graduate and super specialties 
so as to meet a very high standard of education, 
particularly in the fields of professional courses; 
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(iii). To launch any new programmes or courses which 
are in demand or suitable  for the advancement of 
knowledge or societal development; 
 
(iv). To institute degrees, titles, diplomas, certificates and 
other academic distinctions; 
 
(v). To hold examinations, to grant and confer degrees, 
titles, diplomas, certificates and other academic 
distinctions on persons who shall have pursued and 
passed an approved course of study of the University 
subject to such conditions as the University may 
determine, and to withdraw any such degrees, titles, 
diplomas, certificates and other academic distinctions 
on good and sufficient cause; 
(vi). To confer honorary degrees or other distinctions 
under conditions prescribed; 
 
(vii). To approve colleges located within the State 
providing courses of study for admission to the 
examinations for titles, degrees, diplomas and 
certificates of the University under conditions 
prescribed and to withdraw such approval; 
 
(viii). To hold and manage funds and other properties of 
the University and to raise loans required for the 
purposes of the University; 
 
(ix). To fix fees and to demand and receive such fees and 
other charges as may be prescribed; 
 
(x). To establish and maintain halls and hostels and to 
recognize places of residence for the students of the 
University and to withdraw such recognitions 
accorded to any such places of residence; 
 
(xi). To supervise and control the places of residence for 
the students of the University and to regulate the 
discipline of the students of the University and to 
make arrangements for promoting their health; 
 
(xii). To establish within the State such special centers or 
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other units for research and instruction as are, in the 
opinion of University, necessary for the furtherance of 
its objects; 
 
(xiii). To create academic, technical, administrative, 
ministerial and other posts and to make 
appointments thereto; 
 
(xiv). To regulate and enforce discipline amongst the 
employees of the University and to take such 
disciplinary measures as may be deemed necessary; 
 
 
(xv). To institute professorships, associate professorships, 
assistant professorships, readerships, lecturerships, 
and any other teaching, academic or research posts 
as may be deemed necessary by the University; and 
to appoint duly qualified persons as professors, 
associate professors, assistant professors, readers, 
lecturers, or otherwise as teachers and researchers 
of the University; 
 
(xvi). To institute and award honorary doctorate, 
fellowships, scholarships, prizes and medals; 
 
(xvii). To provide for printing, reproduction and publication 
of research and other works and to organize 
exhibitions; 
 
(xviii). To cooperate with other organizations in the matter of 
education, training and research, particularly in the 
fields of professional courses for such purposes as 
may be agreed upon and on such terms and 
conditions as the University may from time to time 
determine; 
 
(xix). To co-operate with institutions of higher learning in 
any part of the world having objects wholly or partly 
similar to those of the University, by exchange of 
teachers and scholars and generally in such manner 
as may be conducive for furtherance of the objects of 
the University; 
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(xx). To regulate the expenditure and to manage the funds 
of the University; 
 
(xxi). To establish and maintain within the premises of the 
University or elsewhere within the State, such class 
rooms, study halls, etc. as the University may 
consider necessary and to adequately furnish the 
same; 
 
(xxii). To receive grants, subscriptions, donations and gifts 
for the purpose of the University consistent with the 
objects for which the University is established; to 
enter into agreements with the Central Government, 
State Government, the University Grants 
Commission or other authorities for the purposes of 
receiving any such grants and donations and to 
accept grants of money, securities or property of any 
kind on such terms and conditions as may be 
deemed expedient; 
 
(xxiii). To purchase, take on lease or accept as gift or 
otherwise any land or building or works which may be 
necessary or convenient for the purpose of the 
University and on such terms and conditions as it 
may think fit and proper and to construct or alter and 
maintain any such buildings or works; 
 
(xxiv). To execute conveyance, transfers, re-conveyances, 
mortgages, leases, licenses, and agreements in 
respect of property, movable or immovable, including 
Government securities belonging to the University 
and/or to acquire such property for the purpose of the 
University; 
 
(xxv). To raise and borrow money, including upon 
mortgaging properties, on promissory notes or on the 
basis of any other obligations whatsoever on any of 
the properties and assets of the University and upon 
such terms and conditions as the University may 
think fit; to pay out of the funds of the University all 
expenditure incidental to the raising of money; and to 
repay any money borrowed and to redeem any 
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security given with respect to the property of the 
University; 
 
(xxvi). To invest the funds of the University or money 
entrusted to the University in any securities and in 
such manner as the University may deem fit and from 
time to time to transpose any such investment; 
 
(xxvii). To make such rules, regulations or statutes as may 
from time to time be considered necessary for 
regulating the affairs and management of the 
University and to later amend and to rescind them; 
 
(xxviii). To delegate all or any of the powers of the University 
to the Chancellor, the Vice-Chancellor or to any other 
officer of the University, or to any Committee or Sub-
Committee thereof; 
 
(xxix). To do all such other acts and things as the University 
may consider necessary, conducive or instrumental 
to the attainment and enlargement of the objects of 
the University or anyone of them; and  
 
(xxx). Generally to do all such other acts and things as may 
be necessary or desirable to further the objects of the 
University. 
 
  
University 
open to all 
classes, 
castes, creed, 
religion, 
language and 
gender    
9. The University shall be open to all persons irrespective of class, 
creed, religion, language or gender. 
 
Provided that nothing in this Section shall be deemed to prevent 
the University from making special provisions for admission to 
Seventh-day Adventist students or students of the State. 
   
National 
Accreditation 
10. The University will seek accreditation from respective national 
accreditation bodies. 
 
 
 
 
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CHAPTER 3 
Officers of the University 
 
 
Officers of the 
University 
11. The following shall be the officers of the University: 
 
(1) The Chancellor; 
(2) The Vice-Chancellor; 
(3) The Registrar; 
(4) The Chief Financial Officer; and  
(5) Such other officers as may be declared by the Act of 
Statutes to be officers of the University. 
 
   
The Visitor 12. (1) The Governor of the State of Meghalaya will be the Visitor 
of the University. 
 
(2) The Visitor shall when present, preside at the convocation 
of the University for conferring degrees, diplomas, 
charters, designations and certificates. 
 
(3) The Visitor shall have the following powers: 
 
(i). To call for any paper or information relating to the 
affairs of the University. 
 
(ii). On the basis of the information received by the 
Visitor, if he is satisfied that any order, proceeding or 
decision taken by any authority of the University is 
not in conformity with the Act, Rules or Regulations, 
he may issue such directions as he may deem fit in 
the interest of the University and the directions so 
issued shall be complied with by all concerned. 
 
(iii). Such other powers as may be conferred on him by 
this Act or the Statutes made there under. 
   
The 
Chancellor 
13. (1) The sponsor shall, with the prior approval of the Visitor, 
appoint a suitable person as the Chancellor of the 
University. 
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(2) The Chancellor so appointed shall hold office for a period 
of five years or for such shorter period as may be decided 
by the Sponsor. The Sponsor may extend the term of 
office of the Chancellor with the prior approval of the 
Visitor. 
 
(3) The Sponsor may, with the prior approval of the Visitor 
extend the term of the Chancellor for such further period(s) 
as the Sponsor may deem expedient.  
 
(4) The Chancellor shall be the head of the University and 
shall preside at the meeting of the Board of Governors.  
 
(5) The Chancellor shall, when the Visitor is not present, 
preside at the convocation of the University for conferring 
degrees, diplomas, charters, designations or certificates. 
 
(6)  The Chancellor shall have the following powers: 
 
(i). To call for any information or record; 
 
(ii). To appoint/remove the Vice-Chancellor; 
 
(iii). Such other power as may be conferred on him by 
this Act or the Statutes made there under.  
 
   
The Vice-
Chancellor 
14. (1) The Vice-Chancellor shall be appointed by the Chancellor 
on such term and conditions as may be prescribed by the 
Statutes. 
(2)  The Vice-Chancellor shall be appointed from a panel of 
three persons recommended by the Board of Governors 
and shall hold office for a term of four years or such shorter 
period as may be decided by the Board of Governors.   
 
(3) The Vice-Chancellor shall be eligible for re-appointment for 
another term not exceeding four years subject to restriction 
on age or such other condition as may be provided in this 
Act or the Statutes made there under. 
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(4) The Vice-Chancellor shall be the principal executive and 
academic officer of the University. He shall exercise 
general supervision and control over the affairs of the 
University and shall give effect to the decisions of the 
authorities of the University. 
(5) If in the opinion of the Vice-Chancellor it is necessary to 
take immediate action on any matter for which powers are 
conferred on any other authority by or under this Act, he 
may take such action as he deems necessary and shall at 
the earliest opportunity thereafter report his action to such 
officers or authority as would have in the ordinary course 
dealt with the matter. 
 
(i). Provided that if in the opinion of the concerned 
authority such action should not have been taken by 
the Vice-Chancellor, then such case shall be referred 
to the Chancellor whose decision thereon shall be 
final; and 
 
(ii). Provided further that where any such action taken by 
the Vice-Chancellor affects any person in the service 
of the University, such person shall be entitled to 
prefer within one month from that date on which such 
action is communicated to him, an appeal to the 
Board of Governors and the Board of Governors may 
confirm or modify or reverse the action taken by the 
Vice-Chancellor. 
 
(6) If in the opinion of the Vice-Chancellor any decision of the 
authority of the  University is outside the power conferred 
by this Act, Statutes or is likely to be prejudicial to the 
interest of the University he shall request the concerned 
authority to revise its decisio n within the next seven days 
and in case the authority refuses to revise such decision 
wholly or partly or fails to take any decision within seven 
days, then such matter shall be referred to the Chancellor 
whose decision thereon shall be final. 
(7) The Vice-Chancellor shall exercise such other power and 
perform such other duties as may be laid down by the 
Statutes or the Rules. 
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(8) The Vice-Chancellor shall, in the absence of both the 
Visitor and the Chancellor, preside at the convocation of 
the University for conferring degrees, diplomas, charters, 
designations or certificates. 
(9) The Chancellor is empowered to remove the Vice-
Chancellor after due enquiry. It will be open to the 
Chancellor to suspend the Vice-Chancellor during enquiry 
depending upon the seriousness of the charges, as he 
may deem fit. 
 
   
The Registrar 15. (1) The Registrar shall be appointed by the Board of 
Governors in such manner as may be prescribed by the 
Statutes. 
(2) The Registrar shall have the power to enter into 
agreements, execute contracts, sign documents and 
authenticate records on behalf of the University. 
(3) The Registrar shall be responsible for the due custody of 
the records and the Common Seal of the University and 
shall be bound to place before the Chancellor, the Vice-
Chancellor or any other authority all such information and 
documents as may be necessary for transaction of the 
University’s business. 
(4) The Registrar shall exercise such powers and perform 
such duties as may be prescribed by the Statutes or as 
may be decided from time to time by the Board of 
Governors or the Board of Management. 
 
   
The Chief 
Financial 
Officer 
16. (1) The Chief Financial Officer shall be appointed by the 
Board of Governors in such manner as may be prescribed 
by the Statutes. 
 
(2) The Chief Financial Officer shall be responsible for the due 
custody of all financial records and for the financial 
transactions of the University, and shall be bound to place 
before the Board of Governors, Board of Management, 
Chancellor, Vice Chancellor or any other authority, all such 
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information and documents as may be required for the 
transaction of the University’s business. 
 
(3) The Chief Financial Officer shall exercise such powers and 
perform such duties as may be prescribed in the Statutes 
or as may be decided from time to time by the Board of 
Governors or the Board of Management. 
   
Deans of 
Faculties 
17. Deans of faculties shall be appointed by the Board of 
Management in such manner and shall exercise such powers and 
perform such duties as may be prescribed by the Statutes or as 
decided by the Board of Governors. 
   
Other Officers 18. The manner of appointment, terms and conditions of service, and 
power and duties of the other officers of the University shall be 
such as may be prescribed by the Statutes or as decided by the 
Board of Governors. 
 
 
CHAPTER 4 
Authorities of the University 
 
Authorities of 
the University 
 
19. The following shall be the authorities of the University, namely: 
 
(1) The Board of Governors; 
(2) The Board of Management; 
(3) The Academic Council; 
(4) The Finance Committee;  
(5) Such other authorities as may be declared by the Statutes 
to be the authorities of the University. 
 
   
The Board of 
Governors 
20. (1) The Board of Governors shall consist of the following: 
 
(i). The Chancellor; 
 
(ii). The Vice-Chancellor; 
 
(iii). The Registrar; 
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(iv). The Chief Financial Officer; 
 
(v). Two representatives of the Sponsor; 
 
(vi). One representative of the State Government; 
 
(vii). An educationist of repute to be nominated by the 
State Government; 
 
(viii). An eminent person of repute nominated by the 
Sponsor. 
 
(2) The Chancellor shall be the Chairperson of the Board of 
Governors and the Registrar shall be its Secretary. In the 
absence of the Registrar, the Chairperson may nominate 
one of the members to serve as Secretary, pro tem. 
 
(3) The Board of Governors shall be the supreme authority 
and principal governing body of the University and shall 
have the following powers: 
(i). To lay down policies to be pursued by the University; 
 
(ii). To make new or additional Statutes and Rules or 
amend or repeal the earlier Statutes and Rules; 
 
(iii). To approve the budget and annual report of the 
University; 
 
(iv). To appoint the Auditors of the University; 
 
(v). To approve proposals for submission to the State 
Government, governments of other states, 
Government of India, or governments of other 
countries;  
 
(vi). To take such decisions and steps as are found 
desirable for effectively carrying out the objects of the 
University; 
 
(vii). To review decisions of the other authorities of the 
University if they are found prima facie, not in 
conformity with the provisions of this Act, or the 
Statutes or the Rules; 
 
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(viii). To manage and administer revenues, properties, 
assets and liabilities of the University. 
 
(ix). To conduct all administrative affairs of the University 
not otherwise specifically provided for. 
 
(x). To fix the terms and conditions of appointment, 
remuneration and removal of the officers of the 
University. 
 
(xi). To create teaching and academic positions and to 
determine the number, qualifications, cadres, pay 
scales and other emoluments of such positions. 
 
(xii). To grant additional powers or otherwise modify the 
powers of various authorities, boards, councils, 
committees, etc. of the University.  
 
(xiii). To decide about voluntary winding up of the 
University; 
 
(4) The Board of Governors shall meet at least twice in a 
calendar year at such time and place as the Chancellor 
may decide.  
 
   
The Board of 
Management 
21. (1) The Board of Management shall consist of: 
 
(i). The Vice-Chancellor; 
 
(ii). The Registrar; 
 
(iii). The Chief Financial Officer; 
 
(iv). Two persons nominated by the Sponsor; 
 
(v). A Dean of faculty/senior faculty member nominated 
by the Chancellor. 
 
(vi). One representative to be nominated by the State 
Government. 
 
(2) The Vice-Chancellor shall be the Chairperson of the Board 
of management. In the absence of the Vice Chancellor, a 
person nominated by the Sponsor shall serve as the 
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Chairperson. The Registrar shall be the Secretary.  In the 
absence of the Registrar, the Chairperson may nominate 
one of the members to serve as Secretary, pro tem. 
 
(3) The Board of Management may meet as often as 
necessary, but not less than twice in a calendar year at 
such place and time as the Vice Chancellor may decide. 
Three persons including the Chairperson shall constitute 
the quorum for a duly convened meeting of the Board of 
Management. 
 
(4) The powers and functions of the Board of management 
shall be such as may be prescribed in the Statutes or as 
delegated to it by the Board of Governors. 
 
   
The Academic 
Council 
22. (1) The Academic Council shall consist of: 
 
(i). The Vice-Chancellor; 
 
(ii). The Registrar; 
 
(iii). The Chief Financial Officer;  
 
(iv). The Deans/heads of Faculties; 
 
(v). Such other members as may be prescribed in the 
Statutes. 
 
(2) The Vice Chancellor shall be the Chairperson of the 
Academic Council and the Registrar shall be the 
Secretary. In the absence of the Vice Chancellor, the 
Registrar shall chair the me etings of the Academic 
Council. In the absence of the Registrar or where the 
Registrar chairs the meeting, the Chairperson may 
nominate one of the members to serve as Secretary, pro 
tem. 
 
(3) The Academic Council shall be the principal academic 
body of the University and shall, subject to the provisions 
of this Act, the Statutes and the Rules, co-ordinate and 
exercise general supervision over the academic policies of 
the University. 
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The Finance 
Committee 
23. (1) The Finance Committee shall consist of: 
(i). The Vice-Chancellor; 
(ii). The Chief Financial Officer;  
(iii). The Registrar; 
(iv). One representative of the Sponsor; 
(v). One faculty member nominated by the Chancellor. 
(2) The Vice Chancellor shall be Chairperson of the Finance 
Committee.  In the absence of the Vice Chancellor, a 
person nominated by the Sponsor from among the 
members of the Committee shall serve as the Chairperson. 
The Chief Financial Officer shall be the Secretary. In the 
absence of the Chief Financial Officer, the Chairperson 
may nominate one of the members to serve as Secretary, 
pro tem. 
(3) The Finance Committee may meet as often as necessary, 
but not less than twice in a calendar year, at such place 
and time as the Vice Chancellor may decide. Three 
persons including the Chairperson shall constitute the 
quorum for a duly convened meeting of the Finance 
Committee. 
(4) The Finance Committee shall be the principal financial 
body of the University to take care of all financial matters 
and shall, subject to the provisions of the Act, the Statutes 
and Rules, co-ordinate and exercise general supervision 
over the financial affairs of the University. 
(5) The annual budgets, annual accounts and all major 
financial proposals shall be considered by the Finance 
Committee before they are submitted to the Board of 
Governors for their consideration and approval. 
(6) The powers and functions of the Finance Committee shall 
be such as may be prescribed in the Statutes or as 
delegated to it by the Board of Governors. 
 
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Other 
Authorities 
24. The constitution, powers and functions of other authorities of the 
University shall be such as may be prescribed in the Statutes. 
   
Proceedings 
not invalidated 
on account of 
vacancy 
25. No act or proceeding of any authority of the University shall be 
invalid merely by reason of the existence of any vacancy or defect 
in the constitution of the authority.  
 
 
CHAPTER 5 
Statutes and Rules 
 
Statutes  26. Subject to the provisions of this Act, the Statutes may provide for 
any matter relating to the University as given below: 
 
(1) The constitution, powers and functions of the authorities 
and other bodies of the University as may be constituted 
from time to time and not specified in this Act; 
(2) The operation of the endowment fund, the general fund 
and the development fund; 
(3) The terms and conditions of appointment of the Vice-
Chancellor, the Registrar, the Chief Financial Officer and 
their powers and functions; 
 
(4) Creation of new authorities of the University; 
(5) The mode of recruitment and the conditions of service of 
the other officers, teachers and employees of the 
University; 
(6) The procedure for resolving disputes between the 
University and its officers, faculty members, employees 
and students; 
(7) Creation, abolition or restructuring of departments and 
faculties; 
(8) The manner of co-operation with other Universities or 
institutions of higher learning; 
(9) Other matters which may be prescribed.  
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Framing of 
Statutes  
27. (1) The first Statutes framed by the Board of Governors shall 
be submitted to the State Government for its approval 
which may within three months from the date of receipt of 
the Statutes give its approval with or without modifications. 
(2) Where the State Government fails to take any decision with 
respect to the approval of the Statutes within the period 
specified under Sub-Section (1) it shall be deemed to have 
been approved by the State Government. 
 
   
Power to 
amend the 
Statutes 
28. The Board of Governors may with the prior approval of the State 
Government, make new or additional Statutes or amend or repeal 
the Statutes. 
   
Rules 29. Subject to the provisions of this Act, the Rules may provide for all 
or any of the following matters:  
 
(1) Admission of students to the University and their enrolment 
and continuance as such; 
 
(2) Courses of study to be laid down for all degrees, diplomas, 
certificates, charters and other academic distinctions of the 
University; 
 
(3) Award of degrees, diplomas, charters, certificates and 
other academic distinctions of the University; 
(4) Procedure for conferment of honorary degrees; 
 
(5) Accounting policy and financial procedures; 
 
(6) Fixation of tuition and other fees; 
 
(7) Revision of fees; 
(8) Institution of fellowships, scholarships, studentships, 
freeships, medals and prizes; 
 
(9) Conditions of the award of fellowships, scholarships, 
studentships, medals and prizes; 
 
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(10) Conditions of service and discipline of employees and 
other staff; 
(11) Procedure for creation and abolition of posts; 
(12) Method of evaluation; 
(13) Conditions and mode of appointment and duties of 
examining bodies, examiners, invigilators, tabulators and 
moderators; 
(14) Conditions of residence of the students at the University or 
at a constituent college or affiliated college; 
(15) Maintenance of discipline among the students of the 
University or of a constituent college or affiliated college; 
(16) Other matters as may be provided in the Statutes and 
Rules under this Act. 
 
   
Framing of 
Rules 
30. (1) The Rules shall be made by the Board of Governors and 
the Rules so made shall be submitted to the State 
Government for its approval which may, within two months 
from the date of receipt of the Rules, give its approval with 
or without modification. 
 
(2) Where the State Government fails to take any decision 
with respect to the approval of the Rules within the period 
specified under sub-Section (1) it shall be deemed to have 
been approved by the State Government. 
 
   
Power to 
amend Rules 
31. The Board of Governors may, with the prior permission of the 
state Government, make new or additional Rules or amend or 
repeal the Rules.  
 
CHAPTER 6 
Miscellaneous 
Conditions of 
service of 
employees 
32. (1) Every employee shall be appointed under a written 
contract, which shall be kept in the University and a copy of 
which shall be furnished to the employee concerned. 
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(2) Disciplinary action against the employees shall be 
governed by procedure prescribed in the Rules. 
 
   
Right to 
appeal 
33. Every employee or student of the University or of a constituent 
college shall, notwithstanding anything contained in this Act, have 
a right to appeal within such time as may be prescribed, to the 
Board of Management against the decision of any officer or 
authority of the University or of the Principal of any college and 
thereupon the Board of Management may confirm, modify or 
change the decision appealed against. 
 
   
Provident 
fund, pension 
fund or 
gratuity fund 
34. The University shall constitute for the benefit of its employees 
provident fund, pension fund or gratuity fund, and provide for such 
insurance scheme as it may deem fit in such manner and subject 
to such conditions as may be prescribed. 
 
   
Disputes as 
to 
constitution 
of University 
authorities 
and bodies 
35. If any question arises as to whether any person has been duly 
elected or appointed as or is entitled to be a member of any 
authority or other body of the University, the matter shall be 
referred to the Chancellor whose decision thereon shall be final. 
   
Constitution 
of 
committees 
36. Any authority of the University mentioned in Section 19 shall be 
empowered to constitute a committee of such authority consisting 
of such members and having such powers as the authority may 
deem fit. 
 
   
Filling of 
casual 
vacancies  
37. Any casual vacancy among the members, other than ex-officio 
members of any Authority or body of the University shall be filled 
in the same manner in which the member whose vacancy is to be 
filled up was chosen, and the person filling the vacancy shall be a 
member of such authority or body for the residual period of the 
term for which the person whose place he fills would have been a 
member. 
 
   
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Protection of 
action taken 
in good faith 
38. No suit or other legal proceedings shall li

Excerpt shown. Open the full act in Lexace.

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