The St. Joseph University (Nagaland) Act, 2016

ST. JOSEPH UNIVERSITY (NAGALAND) ACT, 2016 
(NAGALAND ACT No.6 OF 2016) 
Received the assent of the Governor of the Governor of Nagaland on 
28.11.2016 and published in the Nagaland Gazette extraordinary dated 19t) 
Dec.2016 
An 
Act 
to establish and incorporate a Private University in the State with 
emphasis on providing high quality and industry relevant education in the 
areas of Accounting, Financial Analysis and Management, Business 
Management, Applied Science, Engineering and Technology, Agriculture, 
Architecture, Law, Education, Medical Science and related areas approved 
by University from time to time, sponsored by the DM1 Foundation, 
Nagaland and provide for the matters connected therewith or incidental 
thereto. 
WHEREAS the establishment of a Private University can be done only 
through an Act of the State Legislative Assembly as per provisions in the 
University Grants Commission (Establishment and Maintenance of 
Standards in Private University) Regulations, 2003: 
Be it enacted by the Nagaland Legislative Assembly in the Sixty-sixth 
year of the Republic of India as follows: 
ST. JOSEPH UNIVERSITY (NAGALAND) 
Arrangement of clauses 
PREAMBLE 	 Page No. OS 
Chapter I Preliminary 
1. Short title and Commencement 05 
2. Definitions 05 
Chapter II Establishment, Objectives, POWERS AND Functions of the University 
3. Establishment of the University 07 
4. University not to be entitled to financial assistance 08 
5. Constituent and Affiliated College 08 
6. Objectives of the University 08 
7. Powers and Functions of the University 10 
Chapter III Admission, Discipline, Honorary Degrees and Withdrawal of Degrees 
307 

8. Secular Character of the University 11 
9. Eligibility of Admission 12 
10 Residence of Students 12 
11.  Discipline 12 
12.  Award of Certificate, Diplomas and Degrees Etc. 12 
13.  Award of Honorary Degrees 12 
14.  Withdrawal of Certificates, Diplomas Etc. 12 
is. Teaching and Curriculum 12 
Chapter IV Officers of the University 
16. Officers of the University 13 
17. The Visitor 13 
18. The Chancellor 13 
19. The Pro chancellor 14 
20. The Vice Chancellor 14 
21. Deans of Faculties 15 
22. Registrar 15 
23, Finance Officer 15 
24.  Other Officers 15 
Chapter V Authorities, Councils, Committee and Boards of the University 
25.  Authorities, Councils, Committee and Boards of the University 16 
26. Board of Governors and its Powers 16 
27. Board of Management 17 
28. Academic Council 17 
29. Finance Committee 17 
30. Other Authorities 18 
31. Proceedings not invalidated on account of vacancy 18 
Chapter VI Statutes and Ordinances 
32 Statutes 18 
33. Making of Statutes 19 
34. Power to amend Statues 19 
34. Ordinances 19 
36. Making of Ordinances 20 
37. Power to amend Ordinances 20 
Chapter VII Finance, Contract, Audit, Etc. 
38. Endowment Fund 20 
39. General Fund 20 
40. Development Fund 22 
41. Maintenance of Fund 22 
42. Transitional provisions 22 
43. Annual 22 
44. Account and Audit 23 
Chapter VIII Miscellaneous 
45. Conditions of service of employees 23 
46. Disciplinary procedure 23 
47. Right to appeal 23 
48. Provident fund and pension 23 
49. Disputes as to constitution of the University authorities and bodies 24 
50. Constitution of the committees 24 
51. Filling of casual vacancies 24 
52. Protection of action taken in good faith 24 
53. Mode of proof of the University record 24 
54. Dissolution of the University 24 
55. Expenditure of the University during dissolution 25 
56. Laying of Statues and Rules 25 
57. Removal of difficulties 25 
SCHEDULE 26 
308 

CHAPTER I 
Preliminary 
Short title and commencement 1. (1) This Act may be called the St. Joseph 
University (Nagaland) Act, 2016. 
(2) 	 It shall come into force on the date 
appointed by the State Government 
by notification in the official gazette. 
Definitions 	 2. (1) In this Act, unless the context 
otherwise requires: 
(i) "Academic Council" means the 
Academic Council of the University; 
(ii) "AICTE" means the All India Council 
for Technical Education established 
under the All India Council for 
Technical Education Bill, 1987; 
(iii) "Affiliated College" means a college 
or an institution which is affiliated to 
the University; 
(iv) "Annual Report" means the Annual 
report of the University; 
(v) "Board of Governors" means the 
Board of Governors of the University; 
(vi) "Board of Management" means the 
Board of Management of the 
University; 
(vii) "Chancellor" means Chancellor of the 
University; 
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(viii) "Constituent College" means a 
college or an institution maintained 
by the University; 
(ix) "Development Fund" means the 
Development Fund of the University; 
(x) "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, 
other interactive, methods, email, 
Internet, computer, interactive talk 
back, e-learning, correspondence 
course, seminar, contact program or a 
combination of any two or more of 
such means; 
(xi) "Endowment Fund" means 
Endowment Fund of the University; 
(xii) "Employee" means employee 
appointed by the University and 
includes teachers and other staff of 
the University or of a constituent 
college; 
(xiii) "Faculty" means faculty of the 
University; 
(xiv) "Finance Officer" means Finance 
Officer of the University; 
(xv) "General Fund" means General Fund 
of the University; 
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(xvi) "Prescribed" means prescribed by the 
Statutes/rules of the University; 
(xvii)"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 Bill, or 
function as Principal; 
(xviii)"Regional Center" means a center 
established or maintained by the 
University for the purpose of co-
ordinating and supervising the work 
of Study Centres in any region and for 
performing such other functions as 
may be conferred on such center by 
the Board of management; 
(xix) "Registrar" means Registrar of the 
University; 
(xx) "Rules" means the Rules of the 
University; 
(xxi) "Sponsor" means the DM1 
Foundation, which is registered as a 
Society under the Nagaland Public 
Societies Registration Act, 1860 at 
Nagaland (Registration No. 
HOME/SRC-6915 dated 13.08.2015); 
(xxii)"State" meansthe State of Nagaland; 
(xxiii)"State Government" means the State 
Government; 
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(xxiv)"Statutes" means the Statutes of the 
University; 
(xxv) "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 examinations 
required by the students; 
(xxvi) "Teacher" means a Professor, 
Associate Professor, Assistant 
Professor/Lecturer or such other 
person as may be appointed for 
impacting instructions or conducting 
research in the University or in a 
constituent college or institution and 
includes the Principal of a constituent 
college or institution, in conformity 
with the norms prescribed by the 
UGC; 
(xxvii)"The CFA Charter and Designation" 
mean the Chartered Financial Analyst 
Charter and Designation conferred by 
the University or by an agency duly 
authorized by the University upon the 
successful candidates of the 
Chartered Financial Analyst (CFA) 
Program administered by the 
University or by an agency duly 
authorized by the University; 
()oviii)"The CPA Certificate and Designation" 
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mean the Certified Public Accountant 
Certificate and Designation conferred 
by the University or by an agency duly 
authorized by the University upon the 
successful candidates of the Certified 
Public Accountant Program 
administered by the University or by 
an agency duly authorized by the 
University; 
(xxix) "DM1 Foundation" means the society 
which is registered under the 
Nagaland Public Societies 
Registration Act, 1860 at Nagaland 
(Registration No. HOME/SRC-6915 
dated 13.08.2015); 
(xxx) "UGC" means the University Grant 
Commission established under the 
University Grants Commission Act, 
1956; 
(xxxi) "University" means the Private 
University by name St. Joseph 
University (Nagaland) established 
under this Act; 
(xxxii)"Vice-Chancellor" means Vice-
Chancellor of the University; and 
(xxxiii)"Visitor" means the Visitor of the 
University. 
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CHAPTER II 
Establishment, Objectives, Powers and Functions of the University 
Establishment of the 3. 
University 
(1) As soon as after the commencement of 
this Act, the State Government shall call 
upon the sponsor to set up and 
endowment Fund of Z one crore. 
(2) Immediately after the setting up of the 
Endowment Fund, the State Government 
shall accord sanction for establishment of 
the University by name the St. Joseph 
University (Nagaland) and thereafter the 
sponsor shall accordingly establish the 
University. 
(3) The State Government shall notify the fact 
of establishment of the University in the 
Official Gazette as soon as may be after the 
establishment of the University by the 
sponsor. 
"Provided that no such notification by the 
State Government shall be issued unless a 
High Powered Committee appointed in 
that behalf certifies to the State 
Government that all necessary 
infrastructure including buildings, 
equipments, teaching staff etc, are in place 
and that the provisions of section 60, 
wherever applicable, have been fully 
complied with by the University". 
(4) The University shall be a body corporate by 
the name aforesaid, having perpetual 
succession and common seal and shall, by 
that name, sue and be sued. 
(5) The main campus of the University shall be 
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at Dimapur, Nagaland and off-campuses, 
off-shore campuses, Regional Centres, 
Study Centres etc., may be established in 
Nagaland and anywhere in India and 
abroad, with the approval of the Board of 
Governors and in accordance with the 
University Grants Commission Act, 1956 
and the regulations made there under.. 
(6) On establishment of the University, the 
sponsor shall make arrangements for 
procuring the land as per the laws in force 
in the State of Nagaland and creation of 
necessary infrastructure for the University. 
(7) 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 leased/acquired. 
University not to be entitled to 4. 	 The University shall not make any demand 
financial assistance 	 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 and Affiliated College 5. 	 (1) 	 The University  may have 
constituent colleges, Regional Centers and 
Study Centres. 
(2) 	 The University may with the prior approval 
of the Board of Governors, affiliate any 
college or other institution. 
Objectives of the University 6. (1) The main objective of the University shall 
be to design and run courses and 
programmes as enumerated 	 in the 
schedule to this Act. Provided that the 
University may abolish or create or modify 
the entries in the schedule without causing 
315 

detriment to the interest of teachers and 
students concerned, by statutes, and such 
statutes shall not be deemed as 
amendment of this Act. 
(2) 	 The other objectives of the University are: 
(a) to provide instruction teaching, training 
and research in specialized fields of 
Finance and Management including 
Financial Analysis (leading to the CFA 
Charter and Designation), Accounting 
(leading to the CPA Certificate and 
Designation), Banking, Insurance, Financial 
Services, Financial Management, Business 
Management, Law, Architecture, 
Agriculture, Teacher Education, Medical 
Science, various branches of Science, 
Engineering and Technology and related 
subjects and make provisions for research, 
advancement and dissemination of 
knowledge thereof; 
(b) to establish a main campus at Dimapur in 
the State of Nagaland, and to have further 
campuses, Regional Centres, study centers 
and examination centers in Nagaland and 
at different places in India and abroad in 
accordance with the laws and regulations 
in force; 
(c) to provide continuing, distance and regular 
educational programs and virtual learning 
and examinations; 
(d) to institute degrees, diplomas, charters, 
certificates and other academic 
distinctions on the basis of examination, or 
any other method of evaluation; 
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(e) to collaborate with other colleges or 
Universities, research institutions, industry 
associations, professional associations 
including the Council of Chartered 
Financial Analysts and the society of 
Certified Public Accountants or any other 
organization, in India or abroad, to 
conceptualize, design and develop specific 
educational and research programs, 
training programs, and exchange programs 
of Students, faculty members and others; 
(f) to disseminate knowledge through 
seminars, conferences, executive 
education programs, community 
development programs, publication, and 
training programs; 
(g) to undertake programs for the training and 
development of faculty members of the 
University and other institutions in India or 
abroad; 
(h) to undertake collaborative research with 
any organization in India orabroad; 
(I) to create higher levels or intellectual 
abilities; 
(j) to provide consultancy to industry, 
Government and Public Organizations; 
(k) to ensure that the standard of the degrees, 
diplomas, charters, certificate and other 
academic distinctions are inaccordance 
with those laid down by 
AICTE/NCTE/UGC/MCI and Pharmacy 
Council etc. 
(I) 	 to do all things necessary or expedient to 
promote the above objectives; 
(m) to pursue any other objective as may be 
approved by the State Government. 
317 

Powers and functions of the lJniversity7.(1) 	 The University shall have the following 
powers and Function, viz; 
(a) to establish, maintain and recognize such 
Campuses, Regional Centers and Study 
Centers as may be determined by the 
University from time to time in the manner 
laid down by the statutes; 
(b) to carry out all such other activities as may 
be necessary or feasible in furtherance of 
the object of the University; 
(c) to confer degrees, diplomas, charters, 
certificates or other academic distinctions 
and professional designations including 
the CFA Charter and Designation, the CPA 
Certificate and Designation in the manner 
and under conditions laid down in the 
statutes; 
(d) to institute and award fellowship, 
scholarship and prizes etc., in accordance 
with the statutes; 
(e) to demand and receive such fees, invoices 
and collect charges as may be fixed by the 
statutes or rules, as the case may be; 
(f) to make provisions for extra curricular 
activities for students and employees; 
(g) to make appointments of the faculty, 
officers and employees of the University or 
a constituent college, affiliated colleges, 
Regional Centres, Study Centres etc., 
located in India and abroad; 
(h) to receive donations and gift of any kind 
and to acquire, hold, manage, maintain 
and dispose of any; movable or immovable 
property, including trust and endowment 
318 

properties for the purpose of the 
University or a constituent college, or a 
Regional Centre, Study Centre etc. 
(I) 	 to institute and maintain halls and to 
recognize places of residence for 
studentsof the University or a constituent 
college at the main campus and other 
campuses in India and abroad; 
(j) to supervise and control the residence, and 
to regulate the discipline among the 
students and all categories of employees 
and to Say down the conditions of service 
of such employees, including their Code of 
Conduct; 
(k) to create posts for academic, 
administrative and support staff and other 
necessary posts; 
(I) 	 to co-operate and collaborate with other 
Universities and Institution in such a 
manner and for such purposes as the 
University may determine from time to 
time; 
(m) to offer educational programs on distance 
learning continuing and regular basis and 
to determine the manner in which such 
programs offered by the University; 
(n) to organize and conduct refresher courses 
orientation courses, workshops, seminars 
and other programs for teachers 
developers of courseware evaluators and 
other academic staff; 
(o) to determine standards of admission to the 
University, constituent college, affiliated 
college, regional centers, study centers 
with approval of the Academic Council; 
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(P) to make special provision for students 
belonging to the State of Nagaland for 
admission in any course of the University or 
in a constituent collage, affiliated college, 
regional centre or study center; 
(q) to do all such other acts or things whether 
incidental to the power aforesaid or not, as 
may be necessary to further the objects of 
the University; 
(r) to prescribe such courses for Bachelor 
Degree, Master Degree, Doctor of 
Philosophy, Doctor of Science Degrees and 
Research and such other Degrees, 
Diplomas, Charters, Certificates etc; 
(s) to provide for the preparation of 
instructional materials including films 
cassettes, tapes, video cassettes CD VCD 
and other software 
(t) to recognize examinations or periods of 
study (whether in full or in part) of other 
Universities, institutions or other places of 
higher learning as equivalent to 
examinations or periods of study in the 
University and to withdraw such 
recognition at anytime; 
(u) to raise, collect, subscribe and borrow with 
the approval of the Board of Governors 
whether on the security of the property or 
money of the University for the purposes of 
the University; 
(v) to enter into carry out, vary or cancel 
contracts, 
(w) to do things necessary or expedient to 
exercise the above powers. 
320 

CHAPTER III 
Admission, Discipline, Honorary Degrees and Withdrawal of Degrees 
cu!r character af the University 	 8. 	 The University shall be open to all 
persons irrespective of class caste creed 
religion language or gender. 
Provided that nothing in this section shall 
be deemed to prevent the University from 
making special provisions for admission in 
favour of students from the State of 
Nagaland. 
Subject to the provision in this Act, no 
students shall be eligible for admission to 
programme of study in the University 
unless he possesses the qualifications 
prescribed in the regulations 
Students of the University may reside in a 
hostel maintained or recognized by the 
University under such conditions as maybe 
prescribed in the regulations. 
The Vice Chancellor shall be responsible for 
the maintenance of discipline in the 
University and his orders in this regard shall 
be carried out by the officers and staff of 
the University. 
(2) 	 Notwithstanding anything in sub-section 
(1), the punishment of debarring a student 
from an examination of the University or 
rusticating him from the University or 
institution of the University or any other 
punishment of such serious nature imposed 
only bythe Board of Management on receipt 
of a report from the Vice Chancellor. 
Eligibilityfor admission 9.  
Residence of students 10.  
Discipline 	 11. (1) 
321 

I 	 Provided that the Board of Management 
shall impose such a punishment only after 
student concerned 	 a reasonable 
opportunity of being heard. 
Award of cartificates, Diplomas, and Degress etc.12. A Certificate, Diploma or a Degree or any 
other academic distinction shall be granted 
conferred upon, a student only after he has 
undergone the relevant course or 
programs for the duration prescribed 
thereof and passed the same with 
qualifying marks prescribed. 
Award of Honorary Degrees 	 13. The University shall have the power to confer 
an honorary degree of academic distinction 
upon any person for his eminent attainments 
and position, if the Board of Governors approves 
by majority a recommendation of the Academic 
Council passed by two-thirds of the membership 
of the Academic Council for doing so. 
Withdrawal of Certificates, 	 14. The Board of Governors and Diplomas 
etc.Academic Council shall have the power to 
withdraw a certificate or  Diploma or a Degree 
or any other academic distinction, including an 
honorary degree of academic distinction 
granted to, or conferred upon, a student or an 
eminent person, for good and sufficient 
reasons to be enumerated in the regulations. 
Teaching and curriculum 15. 	 (1) 	 All teaching in the University shall be done by 
Teachers appointed by the University in 
accordance with the regulations. 
(2) The syllabus,curiiculum,the manner of 
organization of teaching and other 
connected matters in respect of each 
course or programme of study in the 
University shall be as prescribed in the 
regulations. 
322 

CHAPTER IV 
Officers of the University 
Officers of the University 16. The following shall be the officers of the 
University 
(a) The Visitors; 
(b) The Chancellor; 
(c) The pro Chancellor; 
(d) The Vice-Chancellor; 
(e) The Deans of Faculties; 
(f) The Registrar; 
(g) The Finance Officer; and 
(h) Such others officers as may be declared 
By the Statutes to be officers of the 
University. 
The Visitor 17. 	 (1) The Governor of Nagaland shall be the 
Visitor of the University 
(2) The Visitors, when present, reside at the 
convocation of the University for 
conferring degrees, Diplomas, Charters, 
Designations and Certificates. 
(3) The Visitor shall have the following 
Powers namely; 
(a) To call for any paper or information relating 
to the affairs of the University. 
(b) 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, Statutes or Rules, 
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. 
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The Chancellor 	 18. 	 (1) The Sponsor shall appoint a person 
suitable to be appointed as the Chancellor 
of the University. 
(2) The Chancellor so appointed shall hold 
office for a period of five years. 
3) 
	
	 The Chancellor shall be the head of the 
University. 
(4) The Chancellor shall preside at the meeting 
of the Board of Governors and shall, when 
the Visitor is not present, preside at the 
convocation of the University for 
conferring degrees, diplomas, Charters, 
Designations or Certificates. 
(5) The Chancellor shall have the following 
powers, namely:- 
(a) To call for any information or record; 
(b) To appoint the Vice-Chancellor; 
(c) To remove the Vice-Chancellor; 
(d) Such other powers as may be conferred on 
him by this Act or the Statutes made 
thereunder; 
The Pro chancellor 	 19. 	 (1) There shall be a pro Chancellor for the 
university appointed by the chancellor in 
consultation with the Governing Body and 
the Executive Council. 
(2) The pro Chancellor shall assist the 
Chancellor in maintaining administrative 
and academic discipline in the University. 
(3) The Honorarium of the Pro Chancellor will 
be decided as per regulations. 
TheVice-Chancellor 20. 	 (1) The Vice-Chancellor shall be appointed on 
such terms and conditions as may be 
prescribed by the statutes. 
(2) 	 The Vice-Chancellor shall be appointed by 
324 

the Chancellor from a panel of three 
persons recommended by the Board of 
Governors and shall hold office for a term 
of four years. 
Provided that, after expiration of the term 
of four years, the Vice-Chancellor shall be 
eligible for reappointment for not more 
than one other term. 
(3) The Vice-Chancellor shall be the Principal 
executive and academic officer of the 
University and shall exercise general 
supervision and control over the affairs of 
the University and give effect to the 
decisions of the authorities of the 
University. 
(4) If in the opinion of the Vice-Chancellor it is 
necessary to take immediately 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 the matter 
to such officers or authority as would have 
in the ordinary course dealt with the 
matter. 
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 
Ito the Chancellor, whose decision thereon 
shall be final. 
Provided further that where any such 
action taken by the Vice-chancellor affects 
any person in the service of the University, 
325 

such person shall be entitled to prefer, 
within three months from the 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. 
(5) If in the opinion of the Vice-Chancellor, any 
decision of any authority of the University 
is outside the powers conferred by this Act, 
Statutes or is likely to be prejudicial to the 
interest of the University, he shall request 
the authority concerned to revise its 
decision within seven days from the date of 
his decision 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 and his decision 
thereon shall be final. 
(6) The Vice-Chancellor shall exercise such 
other powers and perform such other 
duties as may be laid down by the Statutes 
or the Rules. 
(7) The Vice-Chancellor shall preside at the 
convocation of the University in the 
absence of both the Visitor and the 
Chancellor, for conferring degrees, 
diplomas, charters, designations or 
certificates. 
(8) The Chancellor is empowered to remove 
the Vice-chancellor after due inquiry and it 
will be open to the Chancellor to suspend 
the Vice-Chancellor during inquiry 
depending upon the seriousness of the 
charger, as he may deem fit. 
326 

Deans of faculties 	 21. 	 Deans of faculties shall be appointed by the 
Vice-Chancellor in such manner and shall 
exercise such powers and perform such 
duties as may be prescribed by Statutes. 
Registrar 22. 	 (1) The appointment of the Registrar shall be 
made in such manner as may be prescribed 
by the Statutes. 
(2) All contracts shall be signed and all 
documents and records shall be 
authenticated by the Registrar on behalf of 
the University. 
(3) The Registrar shall exercise such other 
powers and perform such other duties as 
may be prescribed or may be required from 
time to time bythe Board of Governors. 
(4) The Registrar shall be responsible for the 
due custody of the records and common 
seal of the University and shall be bound to 
place before the Chancellor, the Vice-
Chancellor or any other authority, at such 
information and documents as may be 
necessary for transaction of their business. 
(5) The Registrar shall exercise such powers 
and perform such duties as may be 
prescribed by the Statutes. 
Finance officer 	 23. 	 The Finance Officer shall be appointed by 
the Board of Governors in such manner 
and shall exercise such powers and 
perform such duties as may be prescribed. 
Other officers 24. 	 The manner of appointment, terms and 
conditions of service and powers and 
duties of the other officers of the 
University shall be such as may be 
prescribed. 
327 

CHAPTER V 
Authorities, councils, committee and Board of the University 
Authorities, Councils, Committee 
and Boards of the University25. (1) 	 The following shall be the Authorities, 
Councils, committee and Boards of the 
University, namely: 
(a) The Board of Governors; 
(b) The Board of Management; 
(c) The Academic Council; 
(d) The Finance Committee; and 
(e) Such other authorities as may be declared 
by the Statutes to be the authorities of the 
University 
Board oH Governors and its powErs26. (1) The Board of Governors shall consist of the 
following 
(a) The Chancellor 
(b) The Pro Chancellor 
(c) The Vice-Chancellor 
(d) The Registrar 
(e) The Finance Officer 
(f) Three eminent educationists/ Industrialist 
to be nominated by the Sponsor 
(g) Two persons of the teaching community of 
the University to be nominated by the 
Academic Council 
(h) One academician to be nominated by the 
Visitor 
(2) The Chancellor shall be the Chairman of 
the Board of Governors. 
(3) The Registrar shall be the ex officio 
Secretary of the Board of Governors 
(4) The Board of Governors shall be the 
supreme authority and principal governing 
body of the University and shall have the 
following powers, namely: 
328 

(a) To appoint the Statutory Auditors of the 
University: 
(b) To lay down policies to be pursued by the 
University; 
(C) 	 To review decisions of the other authorities 
of the University if they are not in 
conformity with the provisions of this Act 
or the Statutes or the Rules 
(d) To approve the budget and annual report of 
the University; 
(e) To make new or additional Statutes and 
Rules or amend or repeal the earlier 
Statutes and Rules; 
(f) To take decision about voluntary winding 
up of the University; 
(g) To approve proposals for submission to the 
State Government; and 
(h) To take such decisions and steps as are 
found desirable for effectively carrying out 
the objects of the University; 
(5) The Board of Governors shall meet at least 
twice in a calendar year at such time and 
place as the Chancellor may fix. 
(6) Half plus one members shall constitute 
quorum. 
Board of management 27. (1) 	 The Board of Management shall consist of 
(a) The Vice-Chancellor 
(b) The Registrar 
(c) Three persons, nominated bythe Sponsor; 
(d) Two Deans of the faculties as nominated by 
the Chancellor; 
(e) One representative to be nominated by the 
Vice Chancellor 
(2) 	 The Vice-Chancellor shall be the Chairman 
of the Board of management and the 
Registrar shall be the Secretary of the 
Board of Management 
329 

(3) The powers and functions of the Board of 
management shall be such as may be 
prescribed. 
(4) The Board of Management shall meet as 
often as required. 
Academic Council 	 28. 	 (1) The Academic Council shall consist of: 
(a) The Vice-Chancellor-Chairman 
(b) The Registrar-Secretary 
(c) Such other members as may be prescribed 
by the Statutes. 
(2) 	 The Academic Council shall be the principal 
academic body of the University and shall, 
subjects to the provisions of this Act, the 
Statutes and the Rules co-ordinate and 
exercise general supervision over the 
academic policies of the University. 
Finance committee 29. 	 (1) The Finance committeeshalt consist of 
(a) The Vice-Chancellor - Chairman 
(b) The Registrar 	 - Secretary 
(c) The Finance Officer 
(d) Such other members as may be prescribed 
in the Statutes. 
(2) The Finance Committee shall be the 
principal financial body of the University to 
take care of financial matters and shall, 
subject to the provisions of this Act, the 
Statutes and the Rules, co-ordinate and 
exercise general supervision over the 
financial matters of the University. 
Other authorities 	 30. 	 The constitution, powers and functions of 
the other authories of the University shall 
be such as may be prescribed. 
Proceedings not invalidated 
on account of vacancy 31. 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 any authority. 
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CHAPTER VI 
Statutes and ordinances 
Statutes 32. 	 Subject to the provisions of this Act, the 
statutes may provide for any matter 
relating to the University and staff as given 
Below: 
(a) The constitution, powers and 
functions of the authorities and 
other bodies of the University not 
Specified in this Act, as may be 
constituted from time to time; 
(b) The operation of the endowment 
fund, the general fund and the 
development fund; 
(c) The terms and conditions of appointment 
of the Vice-Chancellor, the Registrar and 
the Finance Officer and their powers and 
functions; 
(d) The mode of recruitment and the 
conditions of service of the other officers, 
teachers and employees of the University; 
(e) The procedure for resolving disputes 
between the University and its officers, 
faculty members employees and students; 
(f) Creation, abolition or restructuring of 
departments and faculties; 
(g) The manner of co-operation with other 
Universities or institutions of higher 
learning; 
331 

(h) 	 The procedure for conferment of honorary 
degrees, 
(I) 	 Provisions regarding grant of freeships and 
scholarships; 
(j) Number of seats in different courses of 
studies and the procedure of admission of 
students to such courses; 
(k) The fee chargeable from students for 
various courses of studies; 
(I) 	 Institution of fellowships, scholarships, 
studentships, feeships, medals and prizes; 
(m) Procedure for creation and abolition of 
posts; and 
(n) Other matters which may be prescribed. 
Making of statutes 	 33. 	 (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 statutes 34. 	 The Board of Governors may, with the prior 
approval of the State Government, make 
new or additional Statutes or amend or 
repeal the Statutes. 
332 

Ordinances 	 35. 	 Subjects to the provisions of this Act, the 
Ordinances may provide for all oranyof the 
following matters, namely:- 
(a) Admission of students to the University, 
their enrolment and continuance as such; 
(b) The curriculum for all Degrees, Diplomas, 
Certificates, Charters and other academic 
distinctions of the University; 
(c) The award of Degrees, Diplomas, Charters, 
Certificates and other academic 
distinctions of the University; 
(d) Creation of new authorities of the 
University; 
(e) Accounting policy and financial procedure; 
(f) The conditions of the award of fellowships, 
scholarships, studentships, medals and 
prizes; 
(g) The conduct of examinations and the 
conditions and mode of appointment and 
duties of examining bodies, examiners, 
invigilators, tabulators and moderators; 
(h) The fee to be charged for admission to the 
examinations, Degrees, Diplomas, 
Certificates, Charters and other academic 
distinctions of the University; 
(i) Revision of fees; 
(j) Alteration of number of seats in different 
courses and programs; 
333 

(k) 	 The conditions of residence of the students 
at the University or a constituent college or 
affiliated college; 
(I) 
	
Maintenance of discipline among the 
students of the University or a constituent 
college and affiliated college and; 
(m) All other matter as may be provided in the 
Statues and Rules underthe Act. 
Makingof ordinances 36. (1) The Ordinances shall be made by the Board 
of Governors and the Ordinances so made 
shall be submitted to the State 
Government for its approval, which may, 
within two months from the date of receipt 
of the Ordinances, give its approval with or 
without modification. 
(2) Where the State Government fails to take 
any decision with respect to the approval of 
the Ordinances within the period specified 
under sub-section (1) it shall be deemed to 
have been approved by the State 
Government. 
Power to amend ordinances 37. 	 The Board of Governors may, with the 
approval of the state Government make 
new or additional Ordinances or amend or 
repeal the Ordinances. 
334 

CHAPTER VII 
Finance, Contract, Audit, Etc. 
Endowment fund 	 38. 	 (1) The sponsor shall establish an endowment 
fund of at least Rupees One Crore. 
(2) The University shall have power to invest 
the endowment fund in such manner as 
may be prescribed. 
(3) The University may transfer any amount 
from the general fund or the development 
fund to the endowment fund. Except in the 
event of dissolution of the University, in no 
other circumstances can any monies be 
transferred from the endowment fund for 
others purposes. 
(4) Not exceeding 75% of the incomes received 
from the endowment fund shall be used for 
the purposes of development work5 of the 
University and the remaining 25% shall be 
reinvested into the endowment fund. 
General Fund 39. 	 (1) The University shall establish a general 
fund to which the following amounts shall 
be credited, namely: 
(a) All fees which may be charged by the 
University; 
(b) All sums received from any other source; 
(c) All contributions made by the Sponsor; 
(d) All contributions/donations made in this 
behalf by any other person or body, which 
335 

are not prohibited by any law for the time 
being in force. 
(2) 	 The funds credited to the general fund shall 
be applied to meet the following payments; 
(a) The payment of debts including interest 
charges thereto incurred by the University 
for the purpose of this Act and the statutes, 
and the rules made thereunder; 
(b) The upkeep of the assets of the University; 
(c) The payment of the cost of audit of the fund 
created under this Act; 
(d) Meeting the expenses of any suit or 
proceedings to which University is a party; 
(e) The payment of salaries and allowances of 
the officers and employees of the 
University, members of the teaching and 
research staff, and payment of any 
Provident Fund contributions, gratuity and 
other benefits to any such officers and 
employees, members of the teaching and 
research staff; 
(f) The payment of traveling and other 
allowances of the members of the boards of 
governors, the board of management, 
Academic Council, and other authorities so 
declared underthe Statutes of the University 
and of the memrs of any Committee or 
Board appointed by any of the authorities of 
the University in pursuance of any provision 
of this Act, or the Statutes, or the Rules 
made thereunder; 
336 

(g) The payment of fellowships, 	 freeships, 
scholarships, assistantships and other 
awards to students ,research associates or 
trainees eligible for such awards under the 
Statutes, or the Rules of the University 
underthe provisions of this Act; 
(h) The payment of any expenses incurred by 
the University in carrying out the provisions 
of this Act, and the Statutes or the Rules 
made thereunder; 
(I) 
	
The payment of cost of capital, not 
exceeding the prevailing bank rate of 
interest, incurred by the Sponsor for setting 
up the University and the investments 
made thereof; 
(j) The payment of charges and expenditure 
relating to the consultancy work 
undertaken by the University in pursuance 
of the provisions of this Act, and the 
Statutes, and the Rules made thereunder; 
(k) The payment of any other expenses 
including a management fee payable to any 
organization charged with the 
responsibility of managing the University 
on behalf of the sponsoring body, as 
approved by the Board of Management to 
be an expense for the purposes of the 
University; 
Provided that no expenditure shall be 
incurred by the University in excess of the 
limits for total recurring expenditure and 
total non-recurring expenditure for the 
year as may be fixed by the Board of 
337 

management without the previous 
approval of the board of Management; 
Provided further that the General fund 
shall be applied for the objects specified 
under sub section 
(2) with the prior approval of the Board of 
Management of the University; 
Development Fund 	 40. 	 (1) 	 The University shall also establish a 
Development Fund to which the following 
shall be credited, namely: 
(a) Development fees which may be charged 
from students; 
(b) All sums received from any other source for 
the purposes of the development of the 
University; 
(c) All contributions made by the sponsor; 
(d) All contributions/donations made in this 
behalf by any other person or body which 
are not prohibited by any law for the time 
being in force; and 
(e) All incomes received from the endowment 
fund. 
(2) The funds credited to the development 
fund from time to time shall be utilized for 
the development of the University, 
Maintenance of Fund 41. The funds established under section 40,41 
and 42 shall, subject to general supervision 
and control of the Board of Governors, be 
regulated and maintained in such manner 
as may be prescribed. 
338 

Transitional provisions 42. 	 Notwithstanding anything contained in any 
other provisions of this Act and the 
Statutes, 
(a) The first Vice-Chancellor shall be 
appointed by the Chancellor and the said 
officer shall hold office for a term of three 
years; 
(b) The first Registrar and the first Finance 
Officer shall be appointed by the 
Chancellor who shall hold office for a term 
of three years; 
(c) The first Board of Governors shall hold 
office fora term not exceeding three years; 
(d) The first Board of Management, the first 
Finance Committee and the first Academic 
Council shall be constituted by the 
Chancellor for a term of three years; 
Annual report 43. 	 (1) The annual report of the University shall be 
prepared under the direction of the Board 
of Management and shall be submitted to 
the Board of Governors for its approval. 
(2) The Board of Governors shall consider the 
annual report in its meeting and may 
approve the same with or without 
modification, 
(3) A copy of the annual report duly approved 
by the Board of Governors shall be sent to 
Visitor and the State Government on or 
before December 31 following close of the 
financial year in March 31 each year. 
339 

Account and Audit 	 44. 	 (1) The annual accounts and Balance Sheet of 
the University shall be prepared under the 
direction of the Board of Management and 
all funds accruing to or received by the 
University from whatever source and all 
amounts disbursed or paid shall be 
entered in the accounts maintained by the 
University. 
(2) The annual accounts of the University shall 
be audited by a chartered accountant; who 
is a member of the Institute of Chartered 
Accountant of India, every year. 
(3) A copy of the annual accounts and the 
Balance Sheet together with the audit 
report shall be submitted to the Board of 
Governors on or before December 31 
following close of the financial year in 
March 31 each year. 
(4) The annual accounts, the Balance Sheet and 
the audit report shall be considered by the 
Board of Governors at its meeting and the 
Board of Governors shall forward the same 
to the visitor and the State Government 
along with its observations thereon on or 
before December 31 each year. 
(5) In the event of any material qualifications in 
the Report of the Auditors, the State 
Government may issue directions to the 
University, and such directions shall be 
binding on the University. 
340 

CHAPTER VIII 
Miscellaneous 
Conditions of service of employees 45. 
Disciplinery procedure 46. 
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. 
Disciplinary proceedings against the 
students/employees shall be governed by 
procedure prescribed in the Statutes. 
Right to appeal 47. 	 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 such college, and 
thereupon the Board of Management may 
confirm, modify or change the decision 
appealed against. 
.Provident Fund and pension 48. The University shall constitute for the 
benefit of its employees such provident or 
pension fund and provide such insurance 
scheme as it may deem fit in such manner 
and subject to such conditions as may be 
prescribed. 
341 

University authorities and bodies 49. 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 the committees 50. Any authority of the University will be 
empowered to constitute a committee of 
such authority, consisting of such members 
as such authority may deem fit, and having 
such powers as the authority may deem fit. 
Filling of casual vacancies 	 51. Any casual vacancy among the members, 
other than ex officio members of any 
Authority or body of the Univers

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