The UTKAL UNIVERSITY OF CULTURE ACT, 1999

*THE UTKAL UNIVERSITY OF CULTURE ACT,
1999
Orissa Act 9 of 1999
[Received the assent of the Governor on the 10th August, 1999, first published in
an extraordinary issue of the Orissa Gazette, dated the 12th August, 1999]
AN ACT TO PROVIDE FOR THE ESTABLISHMENT AND INCORPORATION
OF A UNIVERSITY OF CULTURE IN THE STATE OF ORISSA AND FOR
MATTERS CONNECTED THEREWITH AND INCIDENTAL THERETO
Be it enacted by the Legislature of the State of Orissa in the Fiftieth Year
of the Republic of India as follows:
CHAPTER I
Preliminary
1.  (1) This Act may be called the Utkal University of Culture Act. 1999.
(2) It extends to the whole of the State of Orissa.
(3) It shall be deemed to have come into force on the 9th day of June, 1999
2. Definitions.:- In this Act, unless the context otherwise requires "
(a) "Academic Council" means the Academic Council of the University;
(b) "Affiliated Institution" means a Collage or an Institution affiliated to
the University and includes a college or an institution deemed to be
an affiliated college or institution under this Act;
(c) "Board" means the Board of Management of the University;
(d) "Board of Studies" means the Board of studios or the University;
(e) "Chancellor" means the Chancellor of the University;
(f) "College"  means an Institution admitted to the University in
accordance with the provisions of the Act and the S tatutes and
includes a College managed by the University;
(g) "Constituent College" means a College established, managed,
maintained and controlled by the University and includes a College
* Published vide Orissa Act 9 of 1999
The Odisha   Gazette
EXTRAORDINARY
PUBLISHED BY AUTHORITY
No. Date :   12th August, 1999
Short title,
extent and
commencement
Definitions
2
or an Institution deemed to be a Constituent College of the
University;
(h) "Employee" means every person in the whole time employment of
the University;
(i) "Faculty'* means a faculty of the University;
(j) "Government" means the Government of Orissa;
(k) "Institute" means the Institute, College or Centre attached to the
University as an affiliated Institute, or a constituent institute;
(l) "Other Universities" means the Universities established or deemed
to have been established under t lie Orissa Universities Act, 1989;
(m) "Performing Arts" include music, dance and drama;
(n) "Prescribed" means prescribed by Statutes, Regulation or Rules;
(o) "Section" means a section of this Act;
(p) "State" means the State of Orissa;
(q) "Statutes", "Regulations" and "Rules" means respectively the
"Statutes" "Regulations" and "Rules" of the University made under
this Act;
(r) "Teacher" means a Professor, Reader, Lecturer or such other person
imparting instruction or conducting or supervising research either in
the Constituent College or in the departments of the University or in
an affiliated college as the context may imply; and
(s) "University" means the Utkal University of culture established under
this Act.
CHAPTER II
The University
3. (1) The Chancellor, the first Vice-Chancellor, the first Members of the
Board and the Academic Council and all persons, who may hereafter become
such Chancellor, officers and Members so long as they continue to hold office or
membership are hereby constituted a body corporate, by the name of the Utkal
University of Culture and such body corporate shall have perpetual succession
and a common seal and may sue and be sued by that name.
(2) The headquarters of the University shall be located at Bhubaneswar.
(3) Subject to the provisions of this Act and the Statutes, the University
shall be competent to acquire and hold property both movable and immovable, to
lease, sell or otherwise transfer any movable or immovable property, which may
have become vested in or may have been acquired by it for the purposes of the
University and to contract and do all other things necessary for the purposes of
this Act.
Incorporation of
University
Orissa Act &
 of 1947
3
4.The University shall have the following objects: "
(i) to promote education, research and training in various spheres of
culture including language, literature, visual arts, performing arts,
architecture and folklore for the advancement of knowledge and for
the betterment of society;
(ii) to, generate and disseminate learning and promote creative
excellence in various spheres of culture, providing the infrastructure
for instruction, research and creativity and, in p articular, to take
appropriate measures for promoting inter-disciplinary, academic and
creative pursuits in the University;
(iii) to promote ethnic studies like ethnoerchaeology and
ethnomusicology;
(iv) to provide facilities and opportunities, for graduate, post-graduate,
doctorate and post-doctorate education in various spheres of culture
including language, literature visual arts, performing arts, architecture
and folklore by instruction, training, research, development and
extension and by such other means as the University may deem
fit;
(v) to serve as a centre for fostering co-operation and exchange of
ideas among the academic and research communities;
(vi) to organise exchange programmes with other institutions of repute
in India and abroad; and
(vii) to undertake such other activities as may be required to fulfil the
above objects.
5.  The University shall in particular exercise and perform the following
powers and functions, namely:
(a) to provide for instructions in creative arts and allied branches of
learning;
(b) to grant, subject to such conditions as the University may determine,
diplomas or certificates and confer degrees and other academic
distinctions on the basis of examinations, evaluation or any other
method of assessment on deserving persons;
(c) to confer honorary degrees or other distinctions on persons for their
creative excellence;
(d) to institute Fellowships, Awards, Medals and Scholarships;
(e) to recognise an Institution of higher learning and research for such
purpo ses as University may determine;
(f) to appoint persons working in any other University or Organisation
as Follows and Visiting Professors of the University for specified
periods;
(g) to collaborate or associate with other Universities or Authorities or
 Objects.
General powers
and functions of
the University
4
Institutions of higher learning;
(h) to establish and maint ain Colleges- Academies, Institutes and
Cultural Complexes;
(i) to take up documentation, translation and publication and for that
purpose, enter into arrangements with other institutions or bodies;
(j) to declare a College, Academy or Institute as Autonomous;
(k) to determine standards for admission into the colleges of the
University;
(l) to make arrangements for promoting general welfare of teachers,
employees and students;
(m) to regulate and enforce discipline among the employees and
students;
(n) to receive donations and to acquire, hold, manage and dispose of
any movable or immovable property;
(o) to make arrangements for promoting the health, general welfare
and moral well-being of students and take such measures as would
foster in them habits of hard work, self-discipline and spirit of service
to society;
(p) to fix the fee payable to the University and to demand and receive
such fees;
(q) to hold and manage endowments and bursaries arid institute an
award fellowships, scholarships, studentships, medals and prizes;
(t) to institute and provide funds wherever necessary for carrying out
the functions of the University;
(s) to co-operate with the other Universities of Institutions or Authorities
or Associations in such manner and for such purposes as the Board
may determine;
(t) to establish, maintain, manage and confer recognition to hostels;
(u) to co-ordinate, supervise, regulate and control the teaching and
conduct of research work in the affiliated institutions to the extent
deemed necessary;
(v) to determine the powers and duties of the officers and other emplo
yees of the University other than those provided in this Act;
(w) to provide for inspection of affiliated institutions and lay down
standards of instruction and research;
(x) to institute and establish professorships, readerships, lectureships
and any other teaching and research posts required by the University
and to appoint persons to such professorships, readerships, lecturers
hips and other teaching and research posts and
(y) to do all such acts and things, as may be required in furtherance of
the objects of the University.
5
6.  No person shall, on grounds only of religion, race, caste, sex, descent,
residence, language, political opinion or any of them, be ineligible for or
discriminated against in respect of any employment or office under the University
or Membership of any of the authorities or bodies of the University or admission
to any course of study or research in the University;
Provided that the University may in consultation with the Government,
reserve seats for the members of the Backward Class of Citizens or Scheduled
Castes or Scheduled Tribes or of Orissa domiciles or Women or any other category
of persons for the purpose of Admission as students lo any of the Constituent
Colleges or the institutions of the University or affiliated Colleges and Institutions.
CHAPTER II
The Chancellor and Officers of the University
7.  (1) The Governor of Orissa shall be virtue of his office, by the Chancellor
of the University;
(2) The Chancellor shall be the Head of the University and shall, when
present preside at the meeting of the convocation of the University;
(3) The Chancellor shall exercise the powers of overall supervision over
the University and take requisite steps to develop it as a centre of excellence in
creati vity, research and learning;
(4) The Chancellor may, either suo motu or on a reference made to him by
the Vice-Chancellor under the provisions of sub-section f8) of section 10 or by
the State
Government; by order in writing, annual any proceedings of any of the
authorities of the University which is not in conformity with this Act, the Statutes,
the Regu lations, the Rules, or any other law for the time being in force:
Provided that before making any such order, the chancellor shall call upon
such authority to show cause why any such order should not be made and
consider the cause, if any, shown by such authority within a period not exceeding
sixty days as may be fixed by the Chancellor;
(5) The Chancellor shall have the right to suspend or dismiss any of the
authorities of the University and to take measures for the interim administration
of the University:
Provided that before taking any such action the Chancellor shall give an
opportunity to such authority to show cause why such an action should not be
taken;
(6) Every proposal, for the conferment of an honorary degree shall be
subject to confirmation of the Chancellor;
(7) An Appeal shall lie to the Chancellor against any order of dismissal
passed by the Board or the Vice-Chancellor against any employee in the service
of the University;
University
open to all
classes and
breeds.
The
Chancellor
6
(8) An appeal under sub-section (f) shall be filed within sixty days from the
date of service of the order of dismissal on the employee concerned;
(9) The Chancellor shall have power to remove the Vice-Chancellor from
office by an order in writing on charges of mismanagement of funds or misconduct
or for any other good and sufficient reasons;
Provided that orders removing Vice-Chancellor under this sub-section shall
not be passed until such charges are proved by an enquiry conducted by an
officer, not below the rank of Secretary to Government, appointed by the Chancellor
for the purpose:
Provided further that the Vice-Chancellor shall not be removed under this
sub section unless he has been given a reasonable opportunity of showing cause
against the action proposed to be taken against him.
8.  of the University.
The following stall be the officers of the University namely:
(i) the V ice-Chancellor;
(ii) the Registrar;
(iii) the Finance Officer;
(iv) the Controller of Examination; and
(v) such other officers as may be declared by the Statutes to be Officers
of the University.
9.  The Vice-Chancellor shall be appointed by the Chancellor on the
unanimous recommendations of the Committee appointed by him consisting of
three members, one nominated by Universities Grants Commission, one elected
by the Board and the third nominated by the Government and the. Committee
shall make its recommendations within a period of three months from the date of
its appointment:
Provided that no person shall be eligible to be a member of the Committee
if he is, member of any of the authorities of the University or an employee of the
University or of a college or institution maintained or recognised by or affiliated to
the University:
Provided further that the first Vice-Chancellor shall be appointed by the
Chancellor on the recommendation of the Government for a term not exceeding
two years.
(2) In case the Committee appointed under sub-section (1) is unable to
recommend a name unanimously, the Vice-Chancellor shall be appointed by the
Chancellor from the panel of three names submitted to him by the Committee
Within the period specified in the preceding sub-section.
(3) If the Committee fails to make a unanimous recommendation or submit
a panel of names as aforesaid, another committee shall be appointed by the
Chancellor in the same manner as provided in sub-section (1) to make unanimous
recommendation or submit a panel of three names to the Chancellor who shall
appoint a Vice-Chancellor accordingly.
Officer
The Vice-
Chancellor.
7
(4) No person who has completed sixty-five years of age shall be eligible
to hold the office of the Vice-Chancellor.
(5) The Vice-Chancellor shall hold office for a term of three years from the
date on which he enters upon his office and shall be eligible for reappointment for
another terms of two years or till he attains the age of sixty-five whichever is
earlier without following, the procedure specified in sub-section (1).
(6) The remuneration payable to and the other conditions of service of the
Vice-Chancellor shall be determined by the Chancellor:
Provided that the emoluments and other conditions of the service shall not
be varied to the disadvantage of the Vice-Chancellor during his tenure as Vice-
Chancellor:
10.  (1) The Vice-Chancellor shall be the principal academic and executive
officer of the University and all other officers of the University shall be subject to
general supervision and control of the Vice-Chancellor.
(2) The Vice-Chancellor shall be the Chairman of the Board and the
Academic Council, and shall be entitled to be present at and to address any
meeting of any authority of the University, but shall not be entitled to vote thereat
unless he is a member of the authority concerned.
(3) It shall be the duty of the Vice-Chancellor to ensure that the provisions
of this Act, the Statutes, Regulations and Rules are observed and he shall have
all the powers necessary for this purpose.
(4) The Vice-Chancellor shall have the right of visiting and inspecting
institutions maintained by or affiliated to the University.
(5) If the Vice-Chancellor i& of the opinion that any order or decision which
is required to be passed or made by any authority of the University is necessary
to be passed or made immediately and it is not practicable to convene a meeting
of the said authority for that purpose, he may pass such order or take such
decision as be deems proper and place the matter before the said authority at its
next meeting within sixty days for ratification and where the authority differs from
the Vice-Chancellor, the matter shall be referred to the Chancellor whose decision
thereon shall be final.
(6) Subject to the provisions of this Act and the Statutes, the Vice-Chancellor
shall have the power"
(a) to make appointments to posts of non-teaching employees or to
such posts as may be prescribed and specify their duties;
(b) to suspend, dismiss or otherwise punish any non-teaching employee
of the University; and
(c) to take disciplinary action against students of the University:
Provided that he may delegate any of his powers under this sub-section to
the Registrar.
(7) The Vice-Chancellor shall have the power to convene meetings of the
Powers and
duties of Vice-
Chancellor.
8
Board or the Academic Council or any other authority of the University.
(8) It shall be the duty of the Vice-Chancellor to ensure that the proceedings
of the University are carried on in accordance with the provisions of this Act, the
Statutes, the Regulations and the Rules made thereunder, if "the Vice-Chancellor
is of opinion that any proceedings or order of an authority of the University is
violative of any of the provisions of this Act or the Statutes, Regulations or Rules
made thereunder, lie may, by an order in writing, st ay the operation of such
proceedings or orders and send a report and make a reference to the Chancellor
for a final decision in accordance with the provisions of sub-section (4) of section
7.
(9) The Vice-Chancellor shall exercise such other powers and perform
such other functions as may be prescribed by the Statutes and Regulations.
(10) In the event of absence of Vice-Chancellor from the headquarters or
during his inability to act due to reasons like illness, the Chancellor may make
such arrangement for performance of the duties of the Vice-Chancellor as he
may deem fit, during such absence.
(11) In the event of the occurrence of vacancy in the office of Vice-Chancellor
by reasons of death, resignation or otherwise the Chancellor may appoint any
person to act as Vice-Chancellor until a regular appointment of Vice-Chancellor
re made in accordance with section 9.
Provided that the period of such interim arrangement shall not exceed six
months.
11.  (1) The Registrar shall be a whole lime officer of the University and
shall be appointed by the State Government for such periods and on such terms
and conditions as may be prescribed by the Statutes;
(2) The Registrar shall he responsible for:
(a) the custody of the records and the common seal of the University;
(b) maintaining a permanent record of the academic performance of
students of the University including the courses taken, grades
obtained, degrees awarded, prizes or other distinctions won and
any other items pertaining to the academic performance of the
students;
(c) executing all contracts on behalf of the University; and
(d) acting as the Secretary of the authorities of the University.
(3) The Registrar shall exercise such other powers and perform such other
duties as are imposed on him by the Statutes.
(4) Suits and other legal proceedings by or against the University shall be
instituted by or against the Registrar.
12. The Finance Officer.:- (1) The Board shall appoint a person selected
from among a panel containing the names of Officers belonging to the Orissa
Finance Services, Class-I furnished by the Government or from any other source,
The
Registrar.
9
as may be provided in the Statutes, as the Finance Officer of the University for
such period and on such terms as may be prescribed by the Statutes.
(2) The Finance Officer shall:
(a) act as the Treasurer of the University and be responsible for the
proper investment of the funds and management of the assets of
the University;
(b) exercise general supervision over operation of all funds;
(c) tender advice with regard to financial transactions of the University;
(d) present annual financial estimates and statement of accounts;
(e) ensure utilisation of the allocations for the programmes, schemes
and projects of the University
(f) scrutinise the statement of accounts of the constituent colleges or
other institutions maintained by the University and submit report
thereon to the Vice-Chancellor and the Board;
(g) receive all contributions, grants, bequests, endowments and
interests on investments on behalf of the University;
(h) collect fees, fines, sale proceeds and other amounts of casual
income accruable to the University;
(i) operate schemes relating to scholarship funds, stipends and
fellowship amounts;
(j) be responsible for the day-to-day financial transaction and
maintenance of accounts thereof;
(k) administer such petty cash funds as may be needed;
(l) operate the funds contributed by the students for various purposes;
(m) prepare pay and allowance bills of officers, teachers and other
employees of the University and draw and disburse the amounts
thereof;
(n) scrutinise other bills and, if they are in order, ensure prompt payment.
(o) prepare utilisation certificates for funds received from Government
and other funding agencies and get them promptly transmitted to
the relevant quartets through the Registrar;
(p) develop and operate an internal audit system and ensure that all
the registers, records and documents are properly preserved for
presentation before the audit;
(q) place statement of accounts at such intervals a6 specified by the
Board and the Vice-Chancellor;
(r) bring serious irregularities, if any, in financial transactions of the
University to the notice of the Board through the Vice-Chancellor;
(s) render such assistance to the Registrar as may be required in
manage ment of assets and investments and scrutiny of the
10
contracts and agreements; and
(t) perform such other functions as may , from time to time, be ass
igned to him by the Vice-Chancellor.
(3) The Finance Officer shall be answerable to the Vice-Chancellor and
the authorities of the University for effective financial management and
augmentation of resources of the University.
13.  (i) The Controller of Examinations shall be appointed by the Vice-
Chancellor on deputation from Government or any other organisations.
(2) The Controller of Examinations shall be responsible for advanced prepa
ratory action, effective conduct of examinations, proper valuation of the answer
scripts, tabulations, timely declaration of the results and expeditious distribution
of the Diplomas and Certificates.
(3) The Controller of Examinations shall perform such other functions as
may be entrusted to him by the Vice-Chancellor.
14. (1) All posts of Officers except the Vice-Chancellor, teachers and other
employees of the University including the constituent colleges shall be created
and the scales of pay thereof shall be determined by the Vice-Chancellor, subject
to allotment of funds in the budget of the University with the approval of the
Government.
(2) The conditions of service and other incidental matters relating to the
other employees shall be such as may be prescribed by the Statutes.
15.  Notwithstanding anything contained in Sections 11, 12 and 13 the
first Registrar, the first Finance Officer and the first Controller of Examination
shall be appointed by the Vice-Chancellor on the recommendations of the
Government.
CHAPTER IV
The Authorities
16.  The following shall be the authorities of the University, namely::
(a) the Academic Council,
(b) the Board,
(c) the Faculties,
(d) the Boards of Studies,
(e) such other authorities as may be declared from time to lime by the
Statutes to be authorities of the University.
17.  (1) The Academic Council shall consist of the following members
namely:
(a) the Vice-Chancellor,
(b) the Secretary to Government. Culture Department or his nominee
not below the rank of a Joint Secretary,
The Controller
of Examinations.
Posts and pay
scales
Appoint of the
University
Authorities of
the University
Academic
Council.
11
(c) three Orissan Awardees each of"
(i) National Sahitya Akademi,
(ii) National Lalit Kala Akademi and
(iii) National Sangeet Nalak Akademi to be nominated by the
Chancellor,
(d) the Chief Executive, Orissa Research Centre.
(e) the Director of Culture, Orissa,
(f) Presidents and Vice-Presidents of the Orissa Sahitya Akademi,
Orissa Lalit Kala Akademi and Orissa Sangeet Natak Akademi.
(g) principal, Utkal Sangeet Mahavidyalaya,
(h) Principal, Bibhuti KanUngo College of Arts and Crafts, Bhubaneswar
(i) Principal, College of Art and Crafts, Khallikote,
(j) three eminent scholars, one each from the spheres of literary arts,
visual arts and performing arts, to be nominated by the Government,
(k) the Registrar,
(l) the Controller of Examinations,
(m) the Director-General of the Indian Council for Cultural Relations or
his nominee,
(n) the nominee of the Centre for Cultural Resources and Training; and
(o) the Director, Eastern Zonal Cultural Centre.
(2) The Academic Council shall ordinarily meet twice a year and formulate
its recommendations on the programmes, schemes and academic affairs of the
University.
(3) Eleven members shall constitute the quorum for holding the meeting of
the Academic Council.
(4) The Academic Council shall be the princip al academic body of the
University and subject to the provisions of this Act and the Statutes, it shall co-
ordinate and exercise general supervision over the academic programmes and
policies of the University.
18. Subject to the provisions of this Act and of the Statutes, the Academic
Council shall have the following powers and functions namely:"
(i) to advise the Board on all academic matters.
(ii) to make regulations and to amend or repeal the same on the following
matters: "
(a) prescribing courses of studies and schemes of examinations;
(b) conducting annual review of courses offered, contents of
curriculum and prescribing new courses to be introduced
keeping in view the needs of the society and prescribing
modifications in curriculum;
 Powers and
functions of the
Academic
Council.
12
(c) prescribing qualifications for admission of students to various
coursesh of studies, to research degrees and the
examinations and the conditions under which exemptions
may be granted;
(d) prescribing the standards of evaluation of the performance of
students and classification of students on the basis of their
performance in the examination; -
(e) prescribing the conditions for admission of candidates for
research degrees and the requirements for the award of such
degrees;
(f) prescribing the qualifications for recognition of teachers and
scholars as supervisors for research;
(g) prescribing the equivalence of examinations, degrees,
diplomas and certificates of other Universities or institutions
of the Country;
(h) prescribing the qualifications of teachers; and
(ii) prescribing the norms for the upgradation of teaching posts.
(iii) to examine and act upon the recommendations of the various faculties
in making regulations;
(iv) to determine the degrees, diplomas and other academic distinctions
which shall be granted by the University and to award the same;
(v) to institute scholarships and fellowships;
(vi) to recommend to the Board the conferment of honorary degree and
other distinctions;
(vii) to consider the annual reports and to make suggestions thereon to
the Board; and
(viii) to exercise such of her powers and perform. such other functions
as may be prescribed by the Statutes.
19.  (1) The Board shall consist of the following members, namely:
(a) the Vice-Chancellor;
(b) the Secretary to Government, Culture Department or his nominee
not below the rank of a Joint Secretary;
(c) the Secretary to Government, Finance Department or his nominee
not below the rink of a Joint Secretary;
(d) the Chief Executive, Orissa Research Centre;
(e) the Director of Culture, Orissa;
(f) three persons (one each from the spheres of literary arts, visual
arts and performing arts) to be nominated by the Chancellor from
among the members of the Academic Council specified in clause
(c) and clause (j) of sub-section (1) Section 17.
The Board.
13
(g) Presidents of the Orissa Sahitya Akademj, Orissa Lalit Kala Akadsmi
and Orissa Sangeet Natak Akademi;
(h) Principal, Utkal Sangeet Mahavidyalaya;
(i) principal, Bibhuti Kanungo College of Arts and Crafts, Bhubaneswar
and Principal, College of Arts and Crafts, Khadikote,
(j) the Registrar;
(k) the Finance Officer;
(l) the Controller of Examinations; and
(m) two members of Orissa Legislative Assembly to be elected to by
the members thereof.
(2) The Board shall ordinarily meet once in two months to transact its
business.
(3) Seven members shall constitute the quorum for the meeting of the
Board.
20.  Subject to the provisions of this Act and the Statutes, the Board shall
exercise and perform the following powers and functions, namely:
(i) to exercise the executive powers of the University including the
general superintendence and control over its institution;
(ii) to admit an institution to the University as an affiliated institution in
accordance with the terms and conditions prescribed by the Statutes;
(iii) to make Statutes for consideration and approval of the Government;
(iv) to hold, control and administer the properties and funds of the
University including investment of money in such stock, funds, shares
or securities as deemed fit;
(v) to provide buildings, premises, furniture, apparatus and other
requisities for carrying on the work of the University and to that end
enter into, vary, carry out and cancel contract s on behalf of the
University;
(vi) to direct the form and use of the common seal of the University;
(vii) to establish, maintain and manage departments and institution of
research and other advanced centres of learning as it may from
time to time, deem necessary;
(viii) to appoint teachers and officers and to prescribe the duties;
(ix) to create teaching specialists, administrative, ministerial and other
necessary posts with the approval of the Government;
(x) to suspend, discharge, dismiss or otherwise take disciplinary
action against teachers and officers;
(xi) to fix and regulate the fee payable by the students;
(xii) to create research fellowship, honorary or otherwise;
Powers and
functions of the
Broad.
14
(xiii) to create fellowships, scholarships, studentships, bursaries
medals and prizes;
(xiv) to exercise supervision and control over the residence and
discipline of students;
(xv) to consider and p ass the Financial Estimates the Annual
Accounts together with the Audit Report and the Annual Report of the University
in accordance with the provisions of the Statutes;
(xvi) to have overall supervision over conduct of examinations and
approval and publication of the results thereof;
(xvii) to appoint members to the Families and Board of Studies;
(xviii) to delegate any of its powers to the Vice-Chancellor or any
other authority or officer as it may deem fit;
(xix) to prescribe procedure for the inspection of affiliated institutions
so as to ensure compliance with the conditions of affiliation and to decide on the
continuance of affiliation;
(xx) to accept grants, endowments, bequests, donations and
transfers of movable and immovable properties to the University on its behalf;
(xxi) to negotiate with other Universities and institutions of the country
for the recognition of the Examinations of the University; and
(xxii) to exercise such other powers and perform such other duties
as may be proscribed by the Statutes.
21. (1) The University shall constitute such number of faculties as may be
prescribed by the Statutes from time to time and each of such faculty subject to
the control of the Academic Council, be responsible for the co-ordination of study
and research id the branches presented in the Hoard of studies coming under its
purview.
(2) The terra of the faculty , its constitution and membership shall be
prescribed, by the Statutes.
(3) Subject to the provisions of this Act each faculty shall exercise such
powers and perform such duties as may be prescribed by the Statutes.
(4) There shall be a Dean for each faculty who shall be nominated by the
Vice- Chancellor.
(5) The Dean of each faculty shall be responsible for the due observance
of the Statutes and Regulations and in guiding the deliberations of the Faculty.
(6) The Dean of a faculty shall hold office for a term of three years.
22.  (1) There shall be a Board of S tudies for each branch of study or
branches of study as the Board may decide.
(2) The constitution, powers and functions, of the Board of Studies shall
be prescribed by the Statutes.
 Faculties
Board of
Studies.
15
23.  (1) A person shall cease to be a member of any of the authorities of
the University, if"
(a) he dies or is found to be of unsound mind or permanently invalid; or
(b) he is found to be bankrupt and insolvent; or
(c) he is convicted for an offence involving moral turpitude; or
(d) being a nominated member, his nomination is withdrawn by the
nominating authority; or
(e) being ex officio member, he ceases to hold the relevant office; or
(f) being a nominated member, his membership is terminated by the
Chancellor for any act of omission or commission, after affording
him an opportunity of being heard; or
(g) being a nominated member, he resigns or absent s himself from
three consecutive meetings without prior written intimation.
(2) The term of the nominated members of the authorities of the University
shall be three academic years including part of an academic year vacancies
arising due to death or otherwise in the nominated membership of any authority
of the University may be filledup by fresh nomination and the persons so nominated
shall continue as members for the residuary period of the term.
(3) No act or proceeding of any authority, committee or body of the University
shall be invalid merely by reason of the existence of a vacancy or vacancies
among its members.
CHAPTER V
Promotion of Literary, Visual and Performing Arts.
24. The University shall undertake schemes, programmes and Projects
for promotion of excellence in Creativity, research, translation and inter- language
interaction in respect of various languages such as Oriya, Sanskrit, Hindi and
English.
(1) The University may confer the degree of Doctorate of Literature in Creative
Writing in a language subject on a person for a Work of poetry fiction or drama as
per the following procedure, namely:
(a) Awardees of the National Sahitya Academi or Orissa Sahitya
Academi (for poetry/fiction/drama) or persons who have at least
one earlier work which is certified by two awardees of the National
Sahitya Academi to be of High standard of creativity shall be eligible
to submit four copies of a published work of poetry/fiction drama,
along with a brief commentary that may be interpretative/analytical/
critical, for consideration of the University.
(b) The Board shall thereupon appoint three members, from among the
awardees of the National Sahitya Academi, other than those who
had certified about the standard of creativity, or other eminent creative
General Provisions
in relation to
authorities
 Promotion of
excellence in
Literary Arts
16
writers of national or international statute, to assess the said
published work and furnish their reports.
(c) In case at least two of the examiners affirm that the said published
original Work is a creative work constituting a significant contribu
tion to literature, the Board may accept the said work for award of
the degree of Doctor of Literature in the language concerned for
Creative Writing and publish the result thereof.
(d) The Diploma in the specified form conferring the said degree shall
be presented either at the annual Convocation or at a special cere
mony organised by the University, as the case may be.
26.  (1) The University may institute a Post-Graduate Diploma Course in
Applied Translation (English-Hindi/Hindi-Oriya/Oriya-Hindi) and Creative Writing
(Oriya/Hindi/English) in the Distance Education pattern as per the regulations to
be formulated by Academic Council and operate it through literary institutions/
organisations within or outside Orissa, specially affiliated to the University for the
said purpose.
(2) In order to be eligible for such special affiliation, the institution/
organisation must fulfil the following conditions, namely:"
(a) It should have been registered as a society or a trust,
(b) It should have been operative for a period of not less than three
years,
(c) Its balance-sheet certified by a Chartered- Accountant should
indicates standing balance of at least, rupees one lakh,
(d) It should have engaged one whole-time or part-time basis, an
eminent literature or creative writer or translator or academic scholar
as Director or Principal, and
(e) It should be having a library with a reasonable number of books in
stock.
27.  The University shall undertake schemes, programmes and projects
for Promotion of excellence in creativity research! and documentation in respect
of Performing various aspects relating to visual arts and performing arts.
CHAPTER VI
Finance and Accounts
28.(1) The University shall establish a fund to be called the University
Fund.
(2) The following shall form part of, or be paid into, the University fund,
namely:
(a) any contribution or grant by the Government, Central Government
University Grants Commission, Industrial Undertakings, Corporation'
Companies, Associations, other bodies or local authorities;
Diploma in
Applied
Translation and
creative writing
Promotion of
Excellence in
Visual and
Performing
Arts.
 University Fund
17
(b) any income of the University from all sources including income
from fees and charges and sale proceeds;
(c) bequests, donations, endowments and other grants, if any, received
by the University; and
(d) miscellaneous receipts,
(3) With the prior approval of the Government, the University may from
time to time, establish such other funds in such name and for such specific
purposes as may be decided by the Board.
(4) The fund shall be kept in a nationalised or Scheduled Bank or invested
in such securities as may be decided by the Board.
(5) The funds and all monies of the University shall be managed in such
manner as may be prescribed by the Statutes.
29. (1) The University may, with the previous sanction of the Government
as regards the purpose and amount of loan, and subject to such conditions as
may be specified by the Government as to security and rate of interest, borrow
any sum of money from any Nationalised Bank or Scheduled Bank or any other
corporated body or other financial institution.
30.  (1) The University shall prepare the financial estimate of receipts and
expenditure of the University in such manner as may be prescribed by the
Statutes.
(2) The Board shall consider the estimates so prepared and approve them
with or without modification.
(3) The University shall submit such estimates as approved by the Board
to the Government, for its sanction.
(4) The Government may pass such orders with reference to the said
estimates as it thinks fit and communicate the same to the University which
shall give effect to such order.
(5) The Board may, in urgent cases where expenditure in excess of the
amounts provided for in the budget is found to be necessary, for reasons to be
recorded in writing incur such expenditure.
31. (1) The annual accounts of the University shall be prepared by the
Finance Officer under the direction of the Board and all monies accruing to, or
received by the University from whatever sources and all amounts disbursed and
paid by the University shall be entered in the Books of accounts.
(2) The accounts of the University shall, at least once in every year and at
interval of not more than fifteen months, be audited in accordance with the
previsions of the Orissa Local Fund Audit Act, 1948 and the provisions of that Act
shall apply to such audit.
(3) All reports on audit made under sub-section (2) shall as soon as may
be after they are received from the Examiner of Local Accounts, be laid before
the Stale ' Legislature for a total period of fourteen days which may be comprised
in one or more sessions.
Power to
 borrow .
Financial
estimate.
Accounts
and auditing.
Orissa Act
5 of 1948
18
(4) The Government shall have power to conduct special audit if required
in respect of utilisation of funds and the University shall comply with the directions
issued - by the Government on such audit.
(5) The University shall forthwith rectify any defect or irregularity pointed
out by the auditors and report the action taken to the Government.
32. Annual report.:- (1) The Board shall prepare the annual report of the
University containing such particulars as the Government may specify covering
each financial year and before its final approval, it shall be presented to the
Academic Council for its review on or before such date as may be prescribed by
the Statutes.
(2) Copies of the Annual Report and the Annual Accounts shall be sent to
the Government, and the Government shall place them before the State Legislature.
CHAPTER VII
Statutes, Regulations and Rules
33.  Subject to the provisions of this Act, the Statutes may provide for all
or any of the following matters, namely:"
(a) the constitution, function and powers of the faculties, Board of
studies and other authorities of the University and such other bodies
as may be declared to be authorities of the University;
(b) the method of recruitment, conditions of service, powers and duties
of the Officers, Teachers and other employees of the University;
(c) the conferment of honorary degrees;
(d) the award of degrees, diplomas, titles, certificates and other
academic distinctions;
(e) the withdrawal of degrees, diplomas, titles, certificates and other
academic distinctions;
(f) the institution of fellowships, scholarships, studentships, exhibitions,
medals and prizes;
(g) the procedure to be followed at meetings or authorities of the
University for the transaction of business by them;
(h) the classification of Teachers of the University and other employees;
(i) acceptance and management of bequests, donations and
endowments;
(j) the grant of affiliation to institutions;
(k) recognition of examinations of Universities or other educational
institution as equivalent to the examinations of the University;
(l) fees to be charged for the courses of studies in the University and
for admission to the examinations, degrees and diplomas of the
University;
(m) conditions relating to the award of fellowships, scholarships,
Statutes.
19
studentships, exhibitions, medals and prizes;
(n) conduct of examinations, including the terms of office, manner of
appointment and the duties of examination bodies, examiners and
moderators;
(o) supervision of students engaged in research and special studies in
constituent or affiliated institutions or attached centres;
(p) fees to be charged for the services rendered by the University; and
(q) any other matters which are required to be or may be prescribed
under this Act or by the Statutes.
34. (1) The first Statutes of the University shall be made by the Government
by notification in the Gazette and shall continue to be in force until amended or
superseded by Statutes made by the Board in accordance with the provisions of
this section.
(2) The Board may, from time to time, make new or additional Statu tes or
may amend 0r repeal the Statutes in the manner hereinafter provided.
(3) No, Statutes affecting the powers or duties of any authority of the
University Shall be made by the Board unless the draft of such Statutes is referred
by the Vice-Chancellor to such authority concerned for expressing its views
thereon within such period, as may be specified in the reference or within such
further period as the Vice-Chancellor may allow and views, if any, so expressed
is duly considered.
(4) Every S tatutes p assed by the Board shall be submitted to the
Government, who may give or withhold its approval thereto or refer it back to the
Board for reconsideration with such observations as it may deem fit.
(5) No Statute passed by the Board shall be valid until approved by the
Government and it shall come into force on the date of its publication in the
Gazette or such other dates as the Government may fix.
35. The Academic Council may, subject to the approval of the Board make
regulations consistent with this Act and the Statutes.
(2) The Regulations may provide for the exercise of all or any of the Powers
and functions enumerated in section 18 of this Act.
(3) Every Regulation shall come into force on the date of its publication in
the Gazette or on such other prospective date as the Board may direct.
36. Rule.:- The Academic Council, Faculties and the Boards of Studies of
the University may, subject to the approval of the Board, make rules consistent
with this Act and Statutes and the Regulations made thereunder.
(2) The rules may provide for:
(a) the giving of notices to the members of each authority, the dates of
meetings and the business to be transacted at such meetings and
also for keeping a record of the proceeding of meetings;
(b) the procedure to be followed at the meetings and number of members
 Procedure for
making Statues
Regulations.
20
required to form the quorum for the meeting;
(c) all matters solely concerning such authority or the matters not
provided for by this Act, the Statutes or the Regulations made under
this Act.
(3) T

Excerpt shown. Open the full act in Lexace.

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