LexThe St. Xavier's University, Shillong Act, 2020 (Act No. 19 of 2020)
Meghalaya · state statute
Open in Lexace · Ask the AI about this act The Gazette of Meghalaya EXTRAORDINARY PUBLISHED BY AUTHORITY No. 224 Shillong, Tuesday, November 24, 2020 3rd Agrahayana, 1942 (S. E.) PART-IV GOVERNMENT OF MEGHALAYA LAW (B) DEPARTMENT ------- NOTIFICATION The 24th November, 2020. No.LL(B).59/2020/41. – The St. Xavier’s University, Shillong Act, 2020 (Act No. 19 of 2020) is hereby published for general information. MEGHALAYA ACT NO. 19 OF 2020. (As passed by the Meghalaya Legislative Assembly) Received the assent of the Governor on the 20th November, 2020. Published in the Gazette of Meghalaya Extra-Ordinary issue dated 24th November, 2020.
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THE ST. XAVIER’S UNIVERSITY, SHILLONG ACT, 2020.
An
Act
to provide for establishment and incorporation of the St. Xavier's University, Shillong sponsored by the St.
Xavier's University Society, Shillong and for matter(s) connected therewith and incidental thereto.
WHEREAS it is expedient to constitute and incorporate the St. Xavier's University, Shillong to enable it to
function efficiently as a University encouraging and providing for instruction and research in various branches
of learning and courses of study, promoting advancement and dissemination of knowledge and learning, and
extending higher education, to meet the growing needs of the society;
Be it enacted by the Legislature of State of Meghalaya in the Seventy-first Year of the Republic of India as
follows:-
Short title and 1. (1) The Act may be called the St. Xavier's University, Shillong Act, 2020.
commencement.
(2) It shall come into force on such date as the State Government may, by
notification, appoint.
Definitions. 2. In this Act, unless the context otherwise required, -
(i) "Academic Council" means the Academic Council of the University
referred to in Section 32;
(ii) "Act" means the St. Xavier's University Shillong Act, 2020;
(iii) "Annual Report" means the Annual Report of the University;
(iv) "Board of Studies" means the Board of Studies of the University as
explained in Section 35 of the Act;
(v) "Chancellor" means the Chancellor of the University;
(vi) "Constituent college" means a college established and administered
by the Sponsoring Society and the Parent Body and any other
colleges anywhere in the State of Meghalaya, irrespective of the fact
that such college is affiliated to any other University and not so
declared as such;
(vii) "Convocation" means the meeting of the Governing Board for the
purpose of conferring degrees, titles, diplomas, certificates or other
academic distinctions, including titles of Honoris Causa;
(viii) "Dean of Faculty" means Dean of Faculty Council as explained in
Section 22 of the Act;
(ix) "Dean of Students' Welfare" means Dean of Students' Welfare as
explained in Section 23 of the Act;
(x) "Degree" means the degree awarded by the University;
(xi) "Department" means a department of studies and includes a centre of
studies established by the University;
(xii) "Development Fund" means the Development Fund of the University;
(xiii) "Employee" means employee of the said University and includes
administrative and academic staff and other staff of the University;
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(xiv) "Executive Council" means the Executive Council of the University
referred to in Section 30;
(xv) "Faculty Councils" means a Faculty Council for postgraduate and
undergraduate studies of the University referred to in Section 34;
(xvi) "Finance Officer" means Finance Officer of the said University
appointed under Section 19;
(xvii) "Financial Year" means the year beginning on the 1st day of April and
ending on the 31st day of March of the succeeding year;
(xviii) "Governing Board" means the Governing Board of the University
referred to in Section 27;
(xix) "Hall" or "Hostel" means a unit of residence for students established,
managed or maintained or recognized by the University;
(xx) "Jesuit" means a member of the Society of Jesus;
(xxi) "Librarian" means a Librarian or any other person holding the post of
Librarian, by whatever name called, appointed as such by the
University;
(xxii) "Loyola College Williamnagar" means Loyola College Williamnagar,
and "St. Xavier's College Umoid" means the St. Xavier's College
Umoid, both of which are established and managed by the Jesuit
Society;
(xxiii) "Non-teaching Staff” means the non-teaching staff, by whatever name
called, appointed or recognized as such by the University not holding
any teaching post or not holding the post of an officer or Librarian;
(xxiv) "Officer" means officer of the University;
(xxv) "Parent Body" means and refers to the Kohima Region of the Jesuits
which is presently headquartered at Jesuit House, 5 Chief Secretary
Lane, Jahaj Ghat, Uzan Bazaar, Guwahati - 560001;
(xxvi) "Prescribed" means prescribed by rules, order, notifications and by-
laws made under this Act by the State Government;
(xxvii) "Registrar" means the Registrar of the University whose appointment,
powers and functions etc., are prescribed in Section 17, 18 and 21 of
the Act;
(xxviii) "Regulations" means the Regulations of the University;
(xxix) "Regulatory Body" means-
(a) a body established by the Central Government for laying down
norms and conditions for ensuring academic standard of higher
education in its designated areas or coverage, including
University Grants Commission, All India Council for Technical
Education, Council for Scientific and Industrial Research,
Department of Science and Technology, Distance Education
Council, Indian Council of Scientific Research, National
Assessment and Accreditation Council, National Council for
Teachers Education, Pharmacy Council of India, Bar Council of
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India, Medical Council of India, Dental Council of India, Indian
Nursing Council, Central Council of Homoeopathy, Central
Council of Indian Medicine, Council of Architecture,
Rehabilitation Council of India and such other Statutory Bodies
as may be established or incorporated by the Central
Government for the purpose of regulating higher education; and
(b) the State Government of Meghalaya in the Directorate of Higher
and Technical Education and/or the Meghalaya Private
Universities Regulatory Board constituted under Section 11 of
the Meghalaya Private Universities (Regulation of Establishment
and Maintenance of Standards) Act, 2019;
(xxx) "Section" means Section of the Act;
(xxxi) "State" means State of Meghalaya;
(xxxii) "State Government" means the Government of the State of
Meghalaya;
(xxxiii) "Sponsoring Society" means the St. Xavier's University Shillong
Society, constituted and registered under the Meghalaya Societies
Registration Act, 1983;
(xxxiv) "Statutes" and "Ordinances" means respectively, the Statutes and
Ordinances of the University made under this Act;
(xxxv) "Student" means the regular student of the University;
(xxxvi) "University Teacher" means a Professor, an Associate Professor, an
Assistant Professor or such other person as may be appointed for
imparting instruction or conducting research in the University;
(xxxvii) "University" means St. Xavier's University Shillong as constituted
under this Act;
(xxxviii) "University Fund" means Fund of the University referred to in Section
45;
(xxxix) "University Laboratory", "University Library", "University Museum", or
"University Institution" means a laboratory, a library, a museum or an
institution, as the case maybe, established, maintained and managed
by the University;
(xl) "UGC" or "University Grants Commission" means the University
Grants Commission established under the University Grants
Commission Act, 1956.
(xli) "Vice-Chancellor" and "Pro-Vice-Chancellor" means respectively the
Vice-Chancellor of the University as explained in Section 14 and 15
and the Pro-Vice-Chancellor of the University as explained in Section
16 of the Act; and
(xlii) "Visitor" means the Visitor of the University as explained in Section 11
of the Act.
The University and 3. (1) There shall be established and incorporated a University by the name of the
its incorporation. St. Xavier's University, Shillong.
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(2) The headquarter of the University shall be located within or in close proximity
to the Shillong Metropolitan Area.
(3) The University shall be a unitary University having no power to provide
affiliation to any college;
Provided that the University may have as many constituent colleges situated
within the territory of Meghalaya and exclusively established and
administered by the Sponsoring Society and its Parent Body and any other
such colleges.
(4) The Chancellor, the Vice-Chancellor and other officers and employees of the
University and the members of the Governing Board and the Executive
Council, so long as they continue to hold such office or membership, shall
constitute a body corporate by the name of the St. Xavier's University,
Shillong.
(5) The University shall have perpetual succession and a common seal and shall
sue and be sued by the name of the St. Xavier's University, Shillong.
Properties of the 4. (1) The Sponsoring Society shall, from time to time, transfer movable and
University and its immovable properties to the University in accordance with relevant law for
application. carrying out the purposes of this Act.
(2) The movable and immovable properties transferred under sub-section (1)
shall be used and administered by the Governing Board in such manner as
may be provided by the Statute.
(3) The movable and immovable properties transferred under sub-section (1)
shall be applied for meeting the liabilities of the University in the event of
dissolution or winding up of the University in such manner as may be
prescribed.
Objects of the 5. The object of the University shall be. –
University. (1) to provide for instruction in such branches of learning as the University may
think fit, and to make provision for research and for the advancement and
dissemination of knowledge;
(2) to encourage study of modern technology and professional courses;
(3) to provide students and teachers the necessary atmosphere and facilities for
the promotion of innovations in education leading to restructuring of course, new
and innovative methods of teaching, learning and integral development of
personality;
(4) to promote studies in various disciplines and interdisciplinary studies and to
promote national integration, secularism and understanding of the international
issues amongst the students;
(5) to become a centre of academic excellence in the field of higher education
and research;
(6) to become a bridge between the rural-urban divide, extending the benefit of
education to the poor and the marginalized, aiming at their empowerment;
(7) to ensure access and equality in higher educational opportunity to all
deserving and meritorious students with preferential option for the poor and the
marginalized, irrespective of caste and creed;
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(8) to inspire and challenge all segments of the University to raise the realm of
good to great and to greater through continuous quality assessment;
(9) to offer subjects for competence-building and motivate and animate a work
force imbued with human values;
(10) to open centres of studies and campuses in different parts of Meghalaya;
(11) to focus on access to knowledge, creation of knowledge, application of
knowledge, dissemination of knowledge and development of better knowledge
services.
Powers of the 6. The University shall have the following powers, namely.-
University. (1) to encourage and provide for instruction, teaching, training and research in
such branches of learning and courses of study as it may think fit, and generally
to promote the advancement and dissemination of knowledge, learning and
research and the extension of higher education including the study of indigenous
languages as well as culture and rural development;
(2) to establish, administer, maintain and manage campuses, libraries,
laboratories, museums and such other institutions or centres for study, research
and training as it may deem necessary;
(3) to institute degrees, titles, diplomas, certificates and other academic
distinctions;
(4) to hold examinations and to confer degrees, titles, diplomas, certificates and
other academic distinctions on persons who shall have pursued an approved
course of study in the University in the manner provided and shall have passed
the prescribed examinations of the University, or shall have carried on research
under conditions provided;
(5) to withdraw or to cancel degrees, titles, diplomas, certificates or other
academic distinctions under such conditions as may be provided by Statutes
and after giving the person affected a reasonable opportunity to present his case;
(6) to confer honorary degrees or other academic distinctions under conditions
provided;
(7) to make such Statutes as, from time to time, be considered necessary for
regulating the affairs and management of the University and to alter, amend
and to rescind them;
(8) to formulate policy and determine the standard of admission which may
include examination, evaluation or any other method of testing;
(9) to institute Professorships including Chair Professorships and other teaching
posts required by the University and to appoint persons to such Professorships or
other teaching posts, or to recognize persons as Professors, Associate
Professors or Assistant Professors of the University, or as holders of other
teaching posts of the University for the purpose of imparting instruction and for
conducting research in the University;
(10) to create posts, as and when required, of officers and employees of the
University besides those provided under this Act;
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(11) to create Service Rules and Conditions and to regulate and enforce
discipline amongst the employees of the University and to take such disciplinary
measures as may be deemed necessary;
(12) to provide, subject to the provisions of this Act, the constitution, powers and
duties of the Boards of Studies, the Finance Committee, and other bodies as may
be constituted;
(13) to provide the powers and duties of officers of the University;
(14) to provide, subject to the provisions of this Act, the terms and conditions of
service, including the rules regarding conduct and discipline and the emoluments
for all categories of employees of the University with prior approval of the
Governing Board;
(15) to make provisions for provident fund and other funds for the welfare of the
employees of the University and to keep and maintain those funds as per
provisions of law applicable from time to time;
(16) to determine tuition fees or other charges for admission and for examinations
and other purposes, and to demand and receive the fees or other charges so
determined;
(17) to establish, administer, maintain and manage halls, hostels, etc.;
(18) to provide for promotion of health, welfare and discipline amongst the
students;
(19) to extend grant to the National Service Scheme and National Cadet Corps
and other such bodies recognized by the University from the University Fund;
(20) to enter into agreement with the State Government or with any person, body
or authority for taking over by the University of the management of any institution,
including its assets and liabilities, or for any other purpose not repugnant to the
provisions of this Act;
(21) to acquire, hold and dispose of property, movable and immovable and to
make grants and advances for furthering any of its objects;
(22) to accept and administer gifts, endowments and benefactions, for the
furtherance of any of its objects of the University and to institute awards,
fellowships, travelling fellowships, scholarships, studentships, stipends, bursaries,
exhibitions, medals and prizes;
(23) to receive funds from industry, institutions, national and international
organizations, national or international financial institutions including nationalized
banks or from any other source, or to receive loans, subsidies, grants,
assistance, donations, benefactions, bequests and to transfer of movable and
immovable properties, for the purposes and objects of the University in such
manner as may be provided for by the Regulations;
(24) to co-operate with other Universities, institutions and educational authorities
in matters that relate to and further the educational objectives of the University;
(25) to impart instruction through distance education with the approval of the
appropriate authority;
(26) to introduce interdisciplinary or multidisciplinary or integrated courses in
selected subjects;
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(27) to initiate collaborative teaching and research programme with other
Universities and institutions of repute and to provide modalities for credit transfer
and award of joint degrees, if deemed necessary;
(28) to do all such acts and things as may be necessary or desirable for, or
incidental to, the advancement of the objects or purposes of the University.
Teaching of the 7. (1) All recognized teaching in connection with any degree, diploma, certificate,
University. award, distinction of the University shall be conducted by the teachers of the
University under the general supervision of the Executive Council and the
Academic Council.
(2) The authorities responsible for such teaching shall be such as may be
provided in the Ordinances.
Jurisdiction of the 8. (1) The jurisdiction of the University shall be the whole of the State of Meghalaya.
University.
(2) The University shall have right to open its branches or units or centres or
campuses anywhere in Meghalaya with prior approval of the University Grants
Commission and the State Government, and as provided under the Meghalaya
Private Universities (Regulation of Establishment and Maintenance of Standards)
Act, 2019.
Access to the 9. The University shall be open to all persons irrespective of gender, religion, race,
University. creed, caste or class for being associated therein as a student or teacher, or to
hold any office therein;
Provided that nothing in this section shall be deemed to prevent the University for
making appropriate provisions for reservation of Scheduled Castes, Scheduled
Tribes, Other Backward Classes, Persons with disabilities and persons with
special needs and any other deserving group in terms of law or order issued by
the State Government to this effect.
Delegation of 10. The University may delegate such of its powers as it may deem expedient to any
Powers. of its authorities or to any of its officers, and may, at any time, withdraw at its
discretion any power so delegated.
The Visitor. 11. (1) The Governor of Meghalaya shall, by virtue of his office, be the Visitor of the
University.
(2) The Visitor shall, if present, preside over the Convocation of the University
held for conferring degrees, diplomas, charters, designations and certificates as
per rules and regulations of the University framed from time to time.
(3) Subject to the procedures as may be prescribed, the Visitor may, either suo-
motto or on the basis of information received, call for any paper or information
relating to the affairs of the University and if he is satisfied that any order, or
decision taken or proceeding instituted by any authority of the University is not in
conformity with the Act, Statutes, Ordinances, Regulations or rules, the Visitor
may give such advice to the Chancellor as he may deem fit in the interest of the
University. On the basis of such advice from the Visitor the Chancellor shall take
appropriate action.
Officers of the 12. The following shall be the officers of the University.-
University.
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(1) the Vice-Chancellor,
(2) the Pro-Vice-Chancellor,
(3) the Registrar,
(4) the Controller of Examinations,
(5) the Deans of Faculty,
(6) the Dean(s) of Students' Welfare,
(7) the Finance Officer; and
(8) the Persons holding such other posts as may be declared by the Statutes to
be the posts of officers of the University.
The Chancellor 13. (1) The President of the Sponsoring Society shall by virtue of his office be
and his powers the Chancellor of the University.
and functions.
(2) The Chancellor shall hold office for a period of six years and by virtue of his
office, be the head of the University.
(3) The Chancellor shall, in absence of the Visitor, preside at the Convocation
of the University held for conferring degrees.
(4) The Chancellor shall by virtue of his office, be the Chairperson of the
Governing Board.
(5) The Chancellor shall have the following powers, namely,-
(a) to call for any information or records;
(b) to appoint or remove the Vice-Chancellor.
(6) The powers and functions of the Chancellor shall be such as shall be
provided by the Statutes.
The Vice-Chancellor. 14. (1) The Vice-Chancellor shall be a distinguished academic with proven
competence, integrity, morals and institutional commitment.
(2) The Vice-Chancellor shall be a person with a minimum of ten years of
experience of teaching in a reputed institution of higher education along with a
minimum of five years of administrative experience in a higher education
institution.
(3) The Vice-Chancellor shall be appointed by the Chancellor with the approval
of the Governing Board.
(4) The Vice-Chancellor shall be from amongst the members of the Jesuits. If a
suitable person is not available from among the Jesuits, the Chancellor may
appoint another person subject to the fulfillment of conditions mentioned in sub-
sections (1) and (2).
(5) The Vice-Chancellor shall be the whole-time officer of the University and
shall be paid from out of the University fund such salary and allowances as
the Chancellor may decide in consultation with the Governing Board.
(6) The Vice-Chancellor may resign from his office by writing under his hand
addressed to the Chancellor.
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(7) If,-
(a) the Vice-Chancellor is, by reason of leave, illness or other cause,
temporarily unable to exercise the powers and perform the duties of his
office, or
(b) a vacancy occurs in the office of the Vice-Chancellor by reason of
death, resignation, removal, expiry of the term of his office or otherwise,
then, during the period of such temporary inability or pending the
appointment of a Vice-Chancellor, as the case may be, the Chancellor
may appoint the Pro-Vice-Chancellor or any other person from and
amongst the senior most professors or officers of the University to
exercise the powers and to perform the duties of the Vice-Chancellor.
(8) The vacancy in the office of the Vice-Chancellor occurring by reason of
death, resignation or expiry of the term of his office, removal or otherwise shall
be filled up by appointment of a Vice-Chancellor in accordance with the
provisions of sub-sections (1), (2) and (4) within a period of one year from the
date of occurrence of such vacancy.
(9) The Vice-Chancellor may be removed from his office by the Chancellor with
prior approval of the Governing Board if he is satisfied that the incumbent,-
(a) has become insane or adjudged by a competent Court to be of
unsound mind; or
(b) has become an un-discharged insolvent or stands so declared by a
competent Court; or
(c) has become physically unfit or incapable of discharging his duties due
to protracted illness or physical disability; or
(d) has willfully omitted or refused to carry out the provisions of this Act or
service contract or has abused or misused the powers vested in him,
or if, in the opinion of the Chancellor, the continuance in the office of
the Vice-Chancellor is detrimental to the interest of the University; or
(e) has shown incompetence to perform or has persistently made default
in the performance of duties imposed on him by or under this Act; or
(f) has been convicted by a competent Court of law for any offence within
the meaning and concept of the Code of Criminal Procedure, 1973;
Provided that the Vice-Chancellor shall be given a reasonable opportunity to
show cause by the Chancellor before taking recourse for his removal under
clauses (d), (e) and (f).
Powers and 15. (1) The Vice-Chancellor shall be the principal executive and principal academic
functions of the officer of the University and shall, in the absence of the Chancellor, preside
Vice-Chancellor. over the meeting of the Governing Board.
(2) The Vice-Chancellor shall, by virtue of his office, be a member and the
Chairperson of the Executive Council, Academic Council and the Faculty
Councils for Post-graduate and Undergraduate Studies and shall be the
Chairperson of any other authority or body of the University of which he may be
a member.
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(3) The Vice-Chancellor shall also be entitled to be present at and to address
any meeting of any other authority or body of the University of which he may
not be a member, but shall not be entitled to vote there at.
(4) The Vice-Chancellor shall have the power to convene meetings of the
Governing Board, the Executive Council, the Academic Council, the Faculty
Councils for Post-Graduate and Undergraduate Studies and of any other
authority or body of the University.
(5) It shall be the duty of the Vice-Chancellor to ensure that the provisions of
this Act, and the Statutes, Ordinances, Regulations and rules are faithfully
observed and to take such action as may be necessary for due observance
thereof.
(6) The Vice-Chancellor shall have the power to exercise general control and
supervision over all other officers, teachers and employees of the University
and generally over all the affairs of the University unless specifically provided
for any other authority.
(7) The Vice-Chancellor shall exercise such other powers and discharge such
other duties as maybe delegated to him by any authority or body of the
University as may be provided by Statutes, Ordinances, Regulations or rules.
(8) The Vice-Chancellor may take on behalf of the University such action as he
may deem expedient in any matter which, in his opinion, is either urgent or of
an emergent nature and shall report the same for confirmation at the next
meeting to the authority or body which, in the ordinary course, would have dealt
with the matter;
Provided that if the action taken by the Vice-Chancellor is not approved by the
authority or body concerned, the matter shall immediately be referred to the
Chancellor whose decision thereon shall be final.
(9) The Vice-Chancellor may, with the approval and subsequent ratification of
the Governing Board, delegate any of his powers to any other officer
subordinate to him.
The Pro-Vice- 16. (1) The Pro-Vice-Chancellor shall be a distinguished academic with proven
Chancellor. competence, integrity and institutional commitment.
(2) The Pro-Vice-Chancellor shall be appointed by the Chancellor with the
approval of the Governing Board for a term of five years and shall be eligible for
re-appointment.
(3) The Pro-Vice-Chancellor shall be the whole time officer of the University
and shall be paid from out of the University fund such salary and allowances
as the Chancellor may decide in consultation with the Governing Board.
(4) The Pro-Vice-Chancellor may resign his office by writing under his hand
addressed to the Chancellor.
(5) If,-
(a) the Pro-Vice-Chancellor is, by reason of leave, illness or other cause,
temporarily unable to exercise the powers and perform the duties of his
office, or
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(b) a vacancy occurs in the office of the Pro-Vice-Chancellor by reason of
death, resignation or expiry of the term of his office, removal or otherwise,
then, during the period of such temporary inability or pending the
appointment of a Pro-Vice-Chancellor, as the case may be, the
Chancellor, in consultation with the Vice-Chancellor, may authorize a
senior teacher of the University or an officer of the University to exercise
the powers and perform the duties of the Pro-Vice-Chancellor.
(6) The vacancy in the office of the Pro-Vice-Chancellor occurring by reason of
death, resignation or expiry of the term of his office, removal or otherwise shall
be filled up by appointment of a Pro-Vice-Chancellor within one year in
accordance with the provisions of this section.
(7) The Pro-Vice-Chancellor may be removed from his office by the Chancellor
with the approval of the Governing Board if he is satisfied that the incumbent,-
(a) has become insane or adjudged by a competent court to be of unsound
mind; or
(b) has become an un-discharged insolvent or stands so declared by a
competent court; or
(c) has been physically unfit and incapable of discharging function due to
protracted illness or physical disability; or
(d) has willfully omitted or refused to carry out the provisions of this Act or
has committed breach of any of the terms and conditions of the service
contract or has abused or misused the powers vested in him or if, in the
opinion of the Chancellor, his continuance in the office is detrimental to
the interest of the University; or
(e) has shown incompetence to perform or has persistently made default in
the performance of the duties imposed on him by or under this Act; or
(f) has been convicted by a court for any offence within the concept and
meaning of the Code of Criminal Procedure, 1973;
Provided that the Pro-Vice-Chancellor shall be given a reasonable opportunity
to show cause before taking recourse for his removal under clauses (d), (e),
and (f).
(8) The powers and functions of the Pro-Vice-Chancellor shall be such as may
be provided by Statutes.
The Registrar. 17. (1) The Registrar shall be a whole-time officer of the University and shall be
appointed by the Chancellor in consultation with the Vice-Chancellor.
(2) The Registrar shall be paid from out of the University fund such salary and
allowances as the Chancellor may decide in consultation with the Vice-
Chancellor.
(3) The Registrar may resign his office by writing under his hand addressed to
the Chancellor.
(4) If the Registrar is for any reason temporarily unable to exercise the powers
or perform the duties of his office, the Chancellor may appoint a teacher of
the University or an officer of the University, temporarily for a period not
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exceeding six months, to exercise the powers and perform the duties of the
Registrar.
(5) The Registrar may be removed from his office by the Chancellor in
consultation with the Vice-Chancellor if he is satisfied that the incumbent,-
(a) has become insane or adjudged by a competent court to be of unsound
mind; or
(b) has become an un-discharged insolvent or stands so declared by a
competent court; or
(c) has been physically unfit and incapable of discharging function due to
protracted illness or physical disability; or
(d) has willfully omitted or refused to carry out the provisions of this Act or
has committed breach of any of the terms and conditions of the service
contract or has abused or misused the powers vested in him or if, in the
opinion of the Chancellor, the continuance in the office of the Registrar is
detrimental to the interest of the University; or
(e) has been proved to be guilty of criminal breach of trust or criminal
negligence or gross financial irregularity or impropriety or gross
negligence of duty; or
(f) has shown incompetence to perform or has persistently made default in
the performance of the duties imposed on him by or under this Act; or
(g) has been convicted by a court for any offence within the concept and
meaning of the Code of Criminal Procedure, 1973;
Provided that the Registrar shall be given a reasonable opportunity to show
cause by the Chancellor before taking recourse for his removal under clauses
(d), (e), (f) and (g).
Powers and duties 18. Subject to the supervision, direction and general control of the Vice-Chancellor,
of the Registrar. the Registrar shall act as the Secretary to the Governing Board and also to the
Executive Council and shall exercise such powers and perform such duties as
may be provided in the Statutes, or delegated to him under this Act, the
Statutes, the Ordinances or the Regulations.
The Finance Officer. 19. (1) The Finance Officer shall be a whole-time officer of the University appointed
by the Vice-Chancellor with the approval of the Chancellor.
(2) The Finance Officer shall be paid out of the University fund such salary and
allowances as the Chancellor, in consultation with the Vice-Chancellor may
decide.
(3) The Finance Officer may resign his office by writing under his hand
addressed to the Vice-Chancellor.
(4) If the Finance Officer is for any reason temporarily unable to exercise the
powers and perform the duties of his office, the Vice-Chancellor, with the
approval of the Chancellor, may appoint a person temporarily for a period not
exceeding six months to exercise the powers and perform the duties of the
Finance Officer.
PART-IV] THE GAZETTE OF MEGHALAYA, (EXTRAORDINARY) NOVEMBER 24, 2020 1176
Powers and duties 20. (1) Subject to the supervision, direction and general control of the Vice-
of Finance Officer. Chancellor, the Finance Officer shall be in charge and be responsible of the
administration of the University funds, the finances and the properties and
assets of the University and of all trusts and endowments; and he shall take
special interest in activities that aim at raising funds for the purposes of the
University and for augmenting the resources of the University. He shall also be
responsible for complying with all statutory obligations to all Government
authorities.
(2) The Finance Officer shall exercise such other powers and perform such
other duties as may be provided by the statutes or delegated to him by or under
the provisions of this Act, the Statutes, the Ordinances or the Regulations, as
the case maybe.
Supervisory 21. In their respective spheres of duties, the Registrar and the Finance Officer
Powers of the shall, subject to the provisions of this Act, have the power of supervision and
Registrar and the control over all officers and employees serving in departments under their
Finance Officer. charge and shall exercise such disciplinary power as may be conferred on them
by or under this Act or by the Statutes, Ordinances, Regulations or Rules, as
the case may be.
The Dean. 22. (1) There shall be a Dean for each and every Faculty Council for Post-
graduate and Undergraduate Studies in the University who shall be appointed
by the Vice-Chancellor on recommendation of Selection Committee duly
constituted by the Governing Board for this purpose.
(2) The constitution, powers and functions of the Selection Committee for
appointment of Dean shall be such as may be provided by the Statutes.
(3) Every Dean appointed as per provisions of this Act shall hold the office for a
period of three years or until he retires or vacates his office for any other
reasons, whichever is earlier, and shall be eligible for re-appointment.
(4) The Vice-Chancellor shall, in the event of any temporary vacancy of the
office of Dean, select a senior Professor or an Associate Professor of the
University in order of their date of joining in the University for a period, not more
than six months.
(5) Every Dean shall be the Vice-Chairperson of the respective Faculty Council
for Post-graduate and Undergraduate Studies and shall have such powers and
functions as may be provided for by the Statutes, or Ordinances.
(6) The Dean of every Faculty Councils for Post-graduate and Undergraduate
Studies may be removed from his office for such reasons and in such manner
as may be provided for by the Statutes.
The Dean(s) of 23. (1) The Dean(s) of Students' Welfare shall be appointed from amongst the
Students’ Welfare. Teachers of the University, not below the rank of an Associate Professor, by
the Vice-Chancellor on the recommendation of the Executive Council.
(2) The Dean(s) of Students' Welfare appointed under sub-section (1) shall hold
office for a term of three years and shall be eligible for re-appointment;
Provided that the Vice-Chancellor may, if it is considered necessary, appoint on
the recommendation of the Executive Council a teacher, not below the rank of
PART-IV] THE GAZETTE OF MEGHALAYA, (EXTRAORDINARY) NOVEMBER 24, 2020 1177
an Associate Professor to discharge duties of the Dean of Students' Welfare in
addition to his normal duties.
(3) When the office of the Dean of Students' Welfare is vacant by reason of
illness or absence or for any other cause unable to perform the duties of his
office, the duties of the office shall be performed by such person as the Vice-
Chancellor may appoint for the purpose.
(4) The duties and powers of the Dean(s) of Students' Welfare shall be such as
may be provided by the Statutes.
Controller of 24. (1) The Controller of Examinations shall be the whole-time officer of the
Examinations. University and shall be appointed by the Vice-Chancellor in consultation with
the Executive Council.
(2) The powers, duties and responsibilities of the Controller of Examinations
shall be provided by the Statutes.
Other Officers. 25. (1) There shall be such other officers in the University who shall be appointed
by the Vice-Chancellor in such manner as may be provided for by the Statutes
or Ordinances or Regulations or Rules.
(2) The terms and conditions of service including the salaries and allowances of
such other Officers of the University and required qualification for appointment
to such post shall be such as may be decided and approved by the Governing
Board.
(3) The powers and functions including the required qualification and procedure
for appointment of such other officers shall be provided by the Statutes.
The Authorities. 26. Following shall be the authorities of the University,-
(1) the Governing Board,
(2) the Executive Council,
(3) the Academic Council,
(4) the Faculty Councils for Post-graduate and Undergraduate Studies,
(5) the Boards of Studies,
(6) the Finance Committee, and
(7) Such other authorities as may be provided and established, by the
Statutes, the Ordinances, the Regulations and the rules made by or
under this Act, from time to time.
The Governing Board. 27. (1) The Governing Board shall consist of the following persons, namely,-
(a) Ex-Officio Members-
(i) the Chancellor - Chairperson,
(ii) the Vice-Chancellor,
(iii) the Pro-Vice-Chancellor,
(iv) the Secretary to Government of Meghalaya, Education Department,
or his nominee not below the rank of a Joint Secretary to the
Government of Meghalaya,
PART-IV] THE GAZETTE OF MEGHALAYA, (EXTRAORDINARY) NOVEMBER 24, 2020 1178
(v) the Registrar - Secretary,
(vi) the Finance Officer,
(vii) the Principal, Loyola College Williamnagar,
(viii) the Principal, St. Xavier's College Umoid.
(b) Members from Sponsoring Society-
(ix) any number of Members as may be decided by the Sponsoring
Society in consultation with the Chancellor.
(c) Representatives of Teachers-
(x) one Professors according to seniority to be nominated by the Vice-
Chancellor,
(d) Representative of Non-teaching Staff-
(xi) one representative from amongst the senior non-teaching staff to
be nominated by the Vice-Chancellor.
(e) Nominated Members-
(xii) one representative nominated by the University Grants
Commission, not below the rank of a Joint Secretary to the
Government of India or a Professor of a Central or State University,
(xiii) two eminent educationists to be nominated by the Chancellor,
(xiv) one person, who shall be an eminent academician not below the
rank of a Professor of a University, to be nominated by the Visitor,
in consultation with the State Government.
(f) Co-opted Members-
(xv) four persons representing learned professions and possessing
special interests in education including representatives of industry and
commerce, to be co-opted by the Governing Board.
(2) All members of the Governing Board other than ex-officio member shall hold
the office for a period of four years.
(3) An ex-officio member shall cease to be member of the Governing Board as
soon as he vacates the office by virtue of which he is a member.
Powers and 28. (1) Subject to the provisions of this Act, the Governing Board shall exercise the
functions of the following powers and perform the following duties, namely, -
Governing Board.
(i) to establish University departments, institutions, libraries, laboratories
and museums for study and research; and also such other facilities as
may be required to further co-curricular and extra-curricular activities;
(ii) to create and institute Professorships including Chair Professorship,
Associate Professorship, Assistant Professorship and such posts
including posts of officers as may be necessary for the establishment and
management of the University, departments, institutions, libraries,
laboratories and museums and any other facility referred to in clause (i);
PART-IV] THE GAZETTE OF MEGHALAYA, (EXTRAORDINARY) NOVEMBER 24, 2020 1179
(iii) to institute degrees, titles, diplomas, certificates and other academic
distinctions, including the titles of honoris causa;
(iv) to institute fellowships, travelling fellowships, scholarships, studentships,
stipends, bursaries, exhibitions, medals and prizes to be awarded out of
the University Fund;
(v) to confer degrees, titles, diplomas, certificates and other academic
distinctions on the persons who,-
(a) have pursued the approved courses of studies or have been
exempted there from in the manner provided in the Regulations, or
(b) have carried out research in accordance with such conditions as may
be provided in the regulations;
(vi) to withdraw or to cancel degrees, titles, diplomas, certificates or other
academic distinctions under such conditions as may be provided by the
regulations and after giving the person affected a reasonable opportunity
of being heard;
(vii) to confer honorary degrees or other academic distinctions;
(viii) to consider the annual statement of accounts and the annual financial
estimates approved by the Executive Council and to pass such
resolutions relating thereto as may be considered necessary;
Provided that for the purpose of passing a resolution modifying or
rejecting any such annual financial estimates it shall be necessary for a
simple majority of the total number of members of the Governing Board
present and voting in favour of the resolution;
(ix) to consider the annual report as prepared by the Executive Council and
to pass such resolutions relating thereto as may be considered
necessary;
(x) to consider, and advise on such other reports from the Executive Council
or any other body as may be made to it;
(xi) to consider proposals from the Executive Council for the University to
enter into agreement with the Central Government or State Government
or with any person, body or authority for the taking over by the University
of the management of any institution, including its assets and liabilities, or
for any other purpose not repugnant to the provisions of this Act;
(xii) to consider, and adviExcerpt shown. Open the full act in Lexace.