The INTERNATIONAL INSTITUTE OF INFORMATION TECHNOLOGY, BHUBANESWAR ACT, 2012

LAW DEPARTMENT
NOTIFICATION
The 11th November, 2013
No.12273-I-Legis.34/11/L.,- The following Act of the Odisha Legislative Assembly
having been assented to by the Governor on the 4th November, 2013 is hereby published
for general information.
THE INTERNATIONAL INSTITUTE OF
INFORMATION TECHNOLOGY,
BHUBANESWAR ACT, 2012
TO ESTABLISH AND INCORPORATE INTERNATIONAL INSTITUTE OF
INFORMATION TECHNOLOGY UNIVERSITY AT BHUBANESWAR
IN THE STATE OF ODISHA FOR MATTERS CONNECTED
 THEREWITH OR INCIDENTAL THERETO.
Whereas the State Government in their Resolution No. 3692/lT dated the 30th of
October, 2006,  issued by the Information Technology Department, decided to establish
a world-class institute on Information Technology by creating a society in the name
and style as "International Institute of Information Technology , Bhubaneswar"
registered under the Societies Registration Act, 1860, the objects of which interalia,
includes to carry out higher learning, research and development activities in the field of
Information Technology discipline;
And whereas in furtherance of the above object, the said International Institute
of Information Technology, Bhubaneswar has started imparting quality education in
Information Technology and related areas of Computer Science and Engineering since
2007-08;
And whereas the said institute has been granted academic autonomy by Biju
Patnaik University of Technology to run M.Tech programme in Computer Science and
Engineering;
And whereas the International Institute of Information Technology
Bhubaneswar, Society has requested the State Government to establish International
Institute of Information Technology Bhubaneswar, University on the lines of rules
framed by the said institute to enable it to carry out its objects and functions efficiently;
The Odisha   Gazette
EXTRAORDINARY
PUBLISHED BY AUTHORITY
No. 2192, CUTTACK, MONDAY, NOVEMBER 11, 2013 / KAR TIKA 20, 1935
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And whereas it is considered necessary to encourage the establishment of such
a specialized institution of higher' learning on Information Technology at Bhubaneswar;
And whereas it is expedient to establish a non-affiliating International Institute
of Information Technology University for the purposes;
BE it enacted by the Legislature of the State of Odisha in the sixty-fourth Year of
the Republic of India as follows:—
CHAPTER- I
PRELIMINARY
1. (1) This Act may be called the International Institute of Information Technology,
Bhubaneswar Act, 2013.
 (2) It shall come in to force on such date as the Government may, by notification,
appoint.
2.  In this Act, unless the context otherwise requires,—
(a) "Board" means the Board of Governors of the Institute;
(b) "Chairman" means the Chairman of the Board;
(c) "Chancellor" means the Chancellor of the Institute;
(d) "Council"  means the All-India Council for Technical Education
established under the provisions of the All-India Council for Technical
Education Act, 1987;
(e) "Comptroller of Finance" means Comptroller of Finance of the Institute;
(f) "Controller of Examination" means the Controller of Examination of the
Institute;
(g) "Dean(s)" means Deans of various schools of the Institute;
(h) "Director" means the Director of the Institute;
(i) "Employee" means any person appointed by the Institute and includes
teachers and other staff of the Institute;
(j) "Faculty" means Faculty of the Institute;
(k) "Finance Committee"  means the Finance Committee of the Institute
referred to in section 20;
(l) "Fund" means the Fund of the Institute established under section 26;
(m) "Government" means the Government of Odisha;
(n) "Institute" means International Institute of information Technology
Bhubaneswar University established under section 3;
(o) "Prescribed" means prescribed by Statutes, Regulations or Rules;
(p) "Registrar" means the Registrar of the Institute;
(q) "School" means a Center or a Department established, managed,
maintained and controlled by the Institute;
(r) "Senate" means the Senate of the Institute;
Short title and
commencement
Definitions
3
(s) "Society" means International Institute of Information Technology
Bhubaneswar Society which was registered as a Society under the
Societies Registration Act, 1860;
(t) "Statutes", "Regulations" and "Rules"  means respectively , the
"Statutes", "Regulations" and "Rules" of the Institute made under this
Act;
(u) "teacher" means a Professor, Associate Professor, Assistant Professor
and such other persons as may be appointed or recognized by the
Institute for the purpose of imparting instructions or conducting or
supervising research in a school and declared by the Statutes to be a
teacher;
(v) "UGC" means University Grants Commission constituted under the
University Grants Commission Act, 1956;
CHAPTER-II
INSTITUTE
3. (1) With effect from such date as the Government may, by notification, appoint
in this behalf, there shall be established in the state of Odisha, a non- affiliating university
by the name of the International Institute of Information Technology, Bhubaneswar.
(2) The Institute shall be a body corporate by the name aforesaid with perpetual
succession and a common seal with power , subject to the provisions of this Act to
acquire and hold property, both movable and immovable and to contract, and shall, by
the said name, be entitled to sue and be sued.
(3)The headquarters of the Institute shall be at Bhubaneswar.
4. (1) On and from the appointed date,-
(a) any reference to the Society in any law , other than this Act, or in any
contract or other instrument, shall be deemed as a reference to the Institute;
(b) all property, movable and immovable, of or belonging to the Society shall
vest in the Institute;
(c) all the rights and liabilities of the Society shall be transferred to, and be
the rights and liabilities of the Institute;
(d) every person employed by the Society, immediately' before such appointed
date shall hold his office or service in the Institute for the same tenure, at
the same remuneration and upon the same terms arid conditions and with
the same rights and privileges as to leave, gratuity , provident fund and
other matters as he would have held if this Act had not been commenced,
and shall continue to do so unless and until his employment is terminated
or until such tenure, remuneration and terms and conditions are duly
altered by the Statutes:
Provided that if the alteration so made is not acceptable to such employee, his
employment may be terminated by the Institute in accordance with the terms of contract
with the employee or, if no provision is made therein in this behalf, on payment to him
Establishment and
incorporation of
Institute.
Effect of
establishment of
the Institute.
4
by the Institute of compensation equivalent to three months’ remuneration in the case
of permanent employee and one month's remuneration in the case of other employees.
Explanation:- For the purpose of this section, the expression "appointed date",
means the date appointed under sub-section (I) of section 3.
(2) Not withstanding any thing contained in the Biju Patnaik University of
Technology Act, 2002 and the statutes made thereunder,-
(a) The Society shall, with effect from the appointed date, cease to be affiliated
from the Biju Patanaik University of Technology and shall stand
transferred to the Institute;
(b) every student, continuing study under the Society immediately before
the appointed date and registered with the Biju Patnaik University of
Technology, shall have a power to exercise option either to continue his
registration with Biju Patnaik University of Technology constituted under
the Biju Patnaik University of Technology Act, 2002 or to be registered
under this Institute;
(c) the result published and the Grade Sheet provided by the Biju Patnaik
University of Technology for all the examinations conducted by it
immediately before the appointed date for the students who opted to be
registered under the Institute shall be deemed to have been accepted by
the Institute and for such students, the Institute shall conduct the
examinations for remaining semesters following the syllabus, regulations
and grading pattern of the Biju Patnaik University of Technology as
applicable to their batch and the Institute shall award degree to such
students upon successful completion of the courses.
5.  The Institute shall have the following objects, namely:-
(a) to promote education, research and training in the branches of Information
Technology and Computer Science and Engineers of engineering and
technology , including such other branches and its application to
architecture, pharmacy, applied arts and crafts, management and applied
sciences for the advancement of knowledge and for the betterment of the
Society;
(b) to devise and implement programmes of education in the field of
Information Technology or in such other field and its application to
architecture, pharmacy, applied arts and crafts, management and applied
sciences that are relevant to the changing needs of the Society;
(c) to serve as a centre for fostering co-operation and interaction between
the academic and research community on the one hand and industry on
the other;
(d) to organize exchange programmes with other institutions of repute in
India and abroad with a view to keeping abreast of the latest developments
in the relevant areas of teaching and research;
(e) to achieve excellence in the field of Information Technology and matters
Objects of the
Institute.
5
connected therewith or incidental thereto;
(f) to create a paradigm shift in Information Technology for improving the
delivery of services in selected domains;
(g) to be an open Institution to attract best minds of the world and to be
completely globally integrated;
(h) to provide for industrial consultancy services;
(i) to undertake such other activities, as may be required to fulfill the
above objects.
6.   The Institute shall have the following powers and functions, namely:—
(a) to establish and maintain schools for higher studies and research in
Information Technology and Computer Science engineering and its
application to study architecture, pharmacy , applied arts and crafts,
management and applied sciences including such other branches of
engineering and technology;
(b) to provide for instruction and training including various methods of
learning in such branches of learning as are in keeping with the objects of
the Institute and to make provision for research and for the advancement
and dissemination of knowledge;
(c) in co-operation or in collaboration with the other Universities or
institutions or authorities or associations, to provide higher learning
through e-learning technique and in such manner and for such purpose
as the Board may determine;
(d) to frame Statutes, Regulations and Rules and to alter, modify or rescind
the same;
(e) to institute degrees, titles, diplomas and other academic distinctions;
(f) to grant, subject to such condition as the Institute 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 persons and to withdraw any such diplomas, certificates
degrees or other academic distinctions for good and sufficient cause;
(g) to confer honorary degrees, or other distinctions upon distinguished
persons in accordance with the conditions to be prescribed by the Statutes;
(h) to organize and conduct refresher courses, workshop, seminars and other
programmes for teachers, evaluators and other academic staff;
(i) to appoint on contract or otherwise visiting professors, professors,
Associate Professor, Assistant Professor, Consultant, Scholars and such
other persons who may contribute to the advancement of the objects of
the Institute;
(j) to institute Professorships, Associate Professorship, Assistant
Professorship and other teaching or academic positions, required by the
Institute and to appoint persons to such Professors,  Associate
Powers and
functions of
Institute
6
Professors, Assistant Professors and other teaching or academic
positions;
(k) to create administrative, ministerial and other posts and to make,
appointments thereto on contract or otherwise;
(l) to appoint persons working in any other Institute or organization as
teachers of the Institute for a specified period;
(m) to make arrangements for promoting the health, general welfare and moral
well being of  students and employees and take such measures as would
foster in them habits of hard work, self?discipline and spirit of service to
society;
(n) to appoint persons working in any other Institute or organization as
teachers of the Institute for a specified period;
(o) to determine the standards for admission to the Institute, which may
include examination, evaluation or any other method of testing;
(p) to demand and receive payment of fees and other charges as may be
fixed, from time to time;
(q) to hold and manage endowments and bursaries and to institute and
award fellowships, scholarships, studentships, medals and prizes;
(r) to supervise the residence of the students of the Institute and to make
arrangements for promoting their health and general welfare;
(s) to make such special arrangements in respect of women students as the
Institute may consider deem fit;
(t) to regulate and enforce discipline among the employees and the students
of the Institute and take such disciplinary `measures in this regard as
may be deemed necessary;
(u) to institute, raise and provide funds wherever necessary for carrying out
the functions of the Institute;
(v) to borrow with the approval of the State Government and on the security
of the Institute, property, money for the Institute;
(w) to receive benefactions, donations and gifts from persons and to name
such chairs, institutions, buildings and the like as the Institute may
determine;
(x) to dispose of any property (both movable and immovable) acquired or
created with the assistance of the Government for the purposes of the
Institute with prior approval of the Government;
(y) to establish, maintain, manage and confer recognition to hostels;
(z) to make provision for research and advisory services and for that purpose
to enter into such arrangements with other institutions or bodies as the
Institute may deem necessary;
(za) to do such other acts and things as may be necessary , incidental or
conducive in furtherance of all or any of the objects of the Institute.
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7.  The Institute shall be open to persons of either sex and or whatever race,
creed, caste or class, and it shall not be lawful for the Institute to adopt or impose on
any person any test whatsoever of religious belief or profession or political opinion in
order to entitle him to be appointed as a teacher of the Institute or to hold any other
office therein or to be admitted as a student of the Institute, or to graduate thereat, or to
enjoy or exercise any privilege thereof:
Provided that the Institute shall reserve fifty percent of the seats of its intake
capacity for B. Tech Programme for the students of Odisha domicile for the purpose of
admission and the seats so reserved for students of Odisha domicile shall be termed as
‘State Category seats’:
Provided further that the Institute shall in consonance with the Government
policies from time to time, reserve seats out of the State Category seats for admission
for the members of the Scheduled Castes and Scheduled Tribes or Socially and
Educationally Backward Classes of citizens or Women or any other category of persons:
Provided also that the institute may, in consonance with Government policies
reserve posts for employment for the members of Scheduled Castes and Scheduled
Tribes or the Socially and Educationally Backward Classes of citizens or Women or any
other category of persons.
CHAPTER - III
CHANCELLOR AND OFFICERS OF THE INSTITUTE
8.  (1) The Governor of Odisha shall, by virtue of his office, be the Chancellor of
the Institute.
(2) The Chancellor may from time to time, appoint one or more persons to review
the work and progress of the Institute and to submit a report thereon and upon receipt
of that report, the Chancellor may, after obtaining the views of the Board through the
Director, take such action and issue such direction as he considers necessary in respect
of any of the matters dealt with in the report and the Institute shall be bound to comply
with such direction.
(3) The Chancellor shall have the right to cause an inspection to be made by
such person or persons as he may direct, of the Institute, its buildings, laboratories and
equipment, and also of the examination, teaching and other work conducted or done by
the Institute, and to cause an inquiry to be made in the like manner in respect of any
matter connected with the administration or finances of the Institute.
(4) The Chancellor shall, in every case referred to in sub-section (3) give notice
to the Institute of his intention to cause an inspection or inquiry to be made, and the
Institute shall, on receipt of such notice, have the right to make such representation to
the Chancellor, as it may consider necessary , within such period as specified in the
notice.
(5) After considering the representation, if any , made by the Institute, the
Chancellor may cause such inspection or inquiry to be made, as referred to in sub-
section (3).
Institute to be open
for all.
Chancellor .
8
(6) Where an inspection or inquiry has been ordered by the Chancellor , the
Institute shall be entitled to appoint a representative, who shall have the right to be
present and be heard at such inspection or inquiry.
(7) The Chancellor may address the Director with reference to the result of such
inspection or inquiry as is referred to in sub-section (3) and the Director shall communicate
to the Board the views of the Chancellor with such advice as the Chancellor may be
pleased to offer upon the action to be taken thereon.
(8) The Board shall communicate through the Director to the Chancellor such
action, if any, as it proposes to take or has been taken by it upon the result of such
inspection or inquiry.
(9) Where the Board does not, within a reasonable time, take action to the
satisfaction of the Chancellor, the Chancellor may issue such directions as he may think
fit and the Board shall comply with such directions.
(10) Without prejudice to the foregoing provisions of this section, the Chancellor
may, by order in writing, annul any proceeding of the Institute which is not in conformity
with the Act, the Statutes, Regulations and Rules:
Provided that before making any such order, he shall call upon the Registrar to
show cause, why such order should not be made, and, if any cause is shown within a
reasonable time, he shall consider the same.
(11) The Chancellor shall have such other powers as may be prescribed by the
Statutes.
9.The following shall be the officers of the Institute, namely:-
(a) the Director;
(b) the Deans of Schools;
(c) the Registrar;
(d) the Comptroller of Finance;
(e) the Controller of examinations; and
(f) such other officers as may be declared by the Statutes to be the officers
of the Institute;
10.  (1) The Director shall be a scholar of eminence in the area of Information
Technology or related discipline having administrative experience for a period of at
least three years at the level of Dean, Director or Principal in a Degree level Technical
Institution of higher learning or above, which must have been either affiliated to a
recognized university or must be a university or deemed university or an Institute of
National Importance and shall be appointed by the Chancellor on recommendation of a
selection committee appointed by the Board in such a manner , on such terms and on
such emoluments and other conditions of service, as may be prescribed:
Provided that the remuneration and other conditions of service shall not be
varied to the disadvantage of the Director during his tenure as such.
(2) The Director shall hold office for a term of five years from the date on which
he enters upon his office and shall be eligible for reappointment for another term or till
 Officers of the
Institute.:-
Director .
9
he attains the age of superannuation (which is sixty five years) whichever is earlier ,
without following the procedure specified in sub-section (1).
(3) The Director shall be the principal academic and executive officer of the
Institute and shall exercise supervision and control over the affairs of the Institute and
give effect to the decisions of all the authorities of the Institute.
(4) The Director may, if he is of the opinion that immediate action is necessary on
any matter, exercise any power conferred on any authority of the Institute by or under
this Act and shall report to such authority at its next meeting the action taken by him on
such matter:
Provided that if the authority differs on the action taken by the Director , such
action shall be referred to the Chancellor whose decision thereon shall be final.
 (5) The Director shall exercise such other powers and perform such other
functions as may be prescribed.
11. Every Dean of School shall be appointed by the Board in such manner and
shall exercise such powers and perform such duties, as may be prescribed.
12. (1) The Registrar shall be appointed by the Board in such manner, on such
emoluments and on such other conditions of service, as may be prescribed.
 (2) The Registrar shall have the power to enter into agreement, sign documents
and authenticate records on behalf of the Institute and shall exercise such other powers
and perform such other functions, as may be prescribed.
13. (1) The Comptroller of Finance shall be appointed by the Board in
consultation with the State Government.
 (2) The qualification and experience required, mode of selection, emoluments,
other conditions of service, powers, functions, duties and responsibilities etc. for the
post of the Comptroller of Finance shall be such, as may be prescribed in the Statutes.
14.  The Controller of Examination shall be appointed in such manner, on such
emoluments and such other conditions of services and shall exercise such powers and
perform such functions, as may be prescribed.
15.  The manner of appointment, emoluments, powers and other conditions of
service of the other such officers of the Institute shall be such, as may be prescribed.
CHAPTER - IV
AUTHORITIES OF THE INSTITUTE
16.  The following shall be the authorities of the Institute, namely:-
(a) The Board of Governors;
(b) The Senate; and
(c) such other authorities as may be declared by the Statutes to be the
authorities of the Institute.
The Dean of
Schools.
The Registrar .
The Comptroller of
Finance.
Controller of
Examinations.
Other Officers
Authorities of
the Institute.
10
17.  (1) The Board shall consist of a Chairman to be nominated by the Chancellor
in the manner prescribed and following other members, namely:-
(a) Ex-officio members:-
(i) Secretary to Government, Information Technology Department;
(ii) Secretary to Government, Employment and Technical Education
& Training Department;
(iii) Secretary to Government, Higher Education Department; and
(iv) the Director.
(b) Other members:-
(i) three persons of eminence in the field of Information Technology
or related discipline to be nominated in the manner prescribed in
the Statutes;
(ii) three persons representing industries of Information Technology
to be nominated in the manner prescribed;
(iii) one professor of the Institute to be nominated by the Director ;
and
(iv) two Members from the Odisha Legislative Assembly to be
nominated by the Speaker.
(c) The Registrar, who shall be the member-Secretary.
 (2) The term of office of the Chairman and other members other than the ex-
officio members of the Board shall be three years from the date of his nomination and
they shall be eligible for reappointment for the next consecutive term.
(3) The members of the Board other than the ex-officio members shall be entitled
to such allowances from the Institute as may be prescribed.
18.(1) Subject to the provisions of this Act, the Board shall be responsible for
the general superintendence, direction and control of the affairs of the Institute and
shall also exercise all the powers of the Institute not otherwise provided for by this Act
and shall have the power to review the work of the Senate.
(2) Without prejudice to the provisions of sub-section (1), the Board shall have
the power to-
(i) take decisions on questions of policy relating to the administration and
working of the Institute;
(ii) institute courses of study;
(iii) make Statutes;
(iv) create positions and appoint persons to academic as well as other posts
in the Institute and determine salary structure and the terms and
conditions of different cadres of employees;
(v) consider the Annual Budget proposals as recommended by the Finance
Committee and approve the same;
Board of Governors.
11
(vi) consider and pass resolutions on the annual report and the annual
accounts of the Institute for the next financial year together with a
statement of its development plans as it thinks fit;
(vii) advise the Chancellor in respect of any matter which may be referred to
for advice; and
(viii) exercise such other powers and perform such other duties as my be
conferred or imposed upon it by this Act.
(3) The Board shall have the power to appoint such committees as it may consider
necessary for the exercise of its powers and the performance of its duties under this
Act.
(4) The Board shall meet at least four times in a year and the presence of at least
five members shall form the quorum for a meeting of the Board.
19.  (1) The Senate shall be the principal academic body of the Institute and
shall, subject to the provisions of this Act, the Statutes, the Regulations and the Rules,
have the control and regulation of and be responsible for-
(i) interacting with the Board through the Director for formulation of
academic policies and programmes to realise the strategic plan of the
Institute;
(ii) maintenance of standards of instruction, education and examination within
the Institute; and
(iii) exercise of such other powers and performing such other duties as may
be conferred or imposed upon it by the Statutes;
(2) The constitution of the Senate and terms of office of its members shall be
such, as may be prescribed.
(3) The Senate shall have the power to advise the Board on all academic matters.
(4) The Senate shall have the powers to make Regulations for the Institute.
20. (1) There shall be a Finance Committee constituted by the Board consisting
of the following:—
(i) the Director;
(ii) the Comptroller of Finance shall be the member convener of the said
committee
(iii) two other members nominated by the Board from amongst its members of
whom one shall be a professor;
(iv) four such other members as may be prescribed by the Statutes;
 (2) The members of the Finance Committee nominated by the Board shall hold
office so long as they continue as members of the Board who shall be treated as ex-
officio members.
 (3) The functions and duties of the Finance Committee shall be as follows:-
(i) to examine and scrutinize the annual budget and prepare the financial
estimates of receipts and expenditures of the Institute and to make
The Senate
 Finance
Committee
12
recommendations on financial matters to the Board;
(ii) to consider all proposals for new expenditure and to make
recommendations to the Board;
(iii) to consider the periodical statement of accounts and to review the finances
of the Institute from time to time and to consider reappropriation
statements of the Board;
(iv) to give its. views and make recommendations to the Board on any financial
question affecting the Institute either on its own initiative or on reference
from the Board; and
(v) to make rules for giving effect to its decisions as may be required.
(4) The Finance Committee shall meet at least four times in a year and three
members of the Finance Committee shall form the quorum at any meeting.
(5) The Director shall preside over the meetings of the Finance Committee and in
his absence a member elected at the meeting shall preside.
(6) In case of difference of opinion among the members, the opinion of the
majority of the members present shall prevail.
(7) The term of office of the members other than the ex-officio members shall be
such as may be prescribed.
21.  The manner of constitution, powers and functions of the other authorities
that may be declared by the Statutes to be the authorities of the Institute shall be such
as may be prescribed.
22. Subject to the provision of this Act, the Statutes may provide for all or any
of the following matters, namely:—
(a) the constitution, powers and functions of the authorities and other bodies
of the Institute, as may be found necessary to be constituted from time to
time;
(b) the election and continuance in office of the members of the authorities
and bodies of the Institute, the filling up of vacancies of members and all
other matters relating thereto which the Institute may deem necessary or
desirable to provide;
(c) the manner of appointment of the officers of the Institute, terms and
conditions of their service, their powers and duties and emoluments;
(d) creation of posts in different cadres of all employees, determination of
their terms and conditions, salary structure including allowances etc.;
(e) creation of scholarships, assistantships, campus jobs, etc. for students,
fixing their value along with roles and responsibilities and terms and
conditions;
(f) the manner of appointment of the teachers of the Institute, academic
staff, and other employees;
(g) the manner of appointment of teachers and other academic staff working
Other
Authorities
Statutes.
13
in any other Institute for a specified period, their terms and conditions of
service and emoluments;
(h) the constitution of the pension or the provident fund and the
establishment of insurance scheme for the benefit of the employees of
the Institute;
(i) the principles governing the seniority of the employees of the Institute;
(j) the procedure for any appeal by an employee or a student of the Institute;
(k) conferment of honorary degrees;
(l) institution of medals and prizes and other incentives;
(m) maintenance of discipline among the employees of the Institute;
(n) establishment of schools;
(o) the delegation of powers vested in the authorities or the officers of the
Institute; and
(p) all other matters which are required to be made or prescribed, by or under
this Act.
23. (1) The first Statutes of the Institute shall be made by the Government by
notification 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 Statutes or may
amend the Statutes made under sub-section (1 ) :
 (3) Every new Statute or addition to the Statutes or any amendment thereof
shall require the approval of the Chancellor, who may assent thereto or withhold his
assent or remit it to the Board for reconsideration in the light of the observations, if any,
made by him.
(4) A new Statute or a Statute amending an existing S tatute shall not be valid
unless it has received the assent of the Chancellor.
24. (1) Subject to the provisions of the Act and the S tatutes, the Regulations
may provide for all or any of the following matters, namely:-
(i) the admission of students, the courses of study and the fees thereof, the
qualifications pertaining to the award of degrees, diplomas, certificates
and other academic distinctions, the conditions for the grant of fellowships
and awards and the like;
(ii) the conduct of examinations, including the terms and conditions of office
and appointment of examiners;
(iii) the conditions of residence of students and their general discipline;
(iv) the procedures for the settlement of disputes between the employees
and the Institute or between the students and the Institute;
(v) maintenance of discipline among the students of the Institute;
(vi) regulation of the conduct and duties of the employees and regulation of
the conduct of the students of the Institute;
Procedure for
making Statutes.
Regulation.
14
(vii) determination of the categories of misconduct for which action may be
taken under this Act or the Statutes or the Regulations; and
(viii) any other matter which, by or under this Act or the Statutes, is to be, or
may be, provided for by the Regulations.
 (2) The first Regulation shall be made by the Director with the approval of the
Government and Subsequent Regulations shall be made by the Senate;
 (3) All Regulations made by the Senate shall have the effect from such date as
it may direct, but every regulation so made shall be submitted, as soon as may be, to the
Board and shall be considered by the Board at its next succeeding meeting; and
 (4) The Board shall have power by resolution to modify or cancel any such
regulation and such regulation shall, from the date of such resolution, stand modified
accordingly or cancelled, as the case may be.
25.  (1) The first Rules shall be made by the Director with the approval of the
Government and subsequent Rules may be made by the Senate and Finance Committee
with the approval of the Board.
 (2) The Rules made by the Senate and the Finance Committee shall be in
consistent with the Act and the Statutes which shall be made in the manner prescribed
by the Statutes for the conduct of their business.
26.  (1) The Institute shall establish and maintain a Institute Fund to which be
credited,-
(i) all moneys received from the State Government, Central Government and
Government agencies;
(ii) all fees and other charges received by the Institute;
(iii) all moneys received by the Institute by way of gifts, donations,
benefactions, bequests or transfers; and
(iv) all moneys received by the Institute in any other manner or from any
other source.
(2) The Institute may create special purpose fund with the approval of the Board.
(3) All moneys credited to the fund shall be deposited in Scheduled banks or
invested in such securities as may be decided by the Board.
(4) The funds shall be applied towards meeting capital and revenue expenses of
the Institute incurred in exercise of powers and discharge of duties of the Institute in
the manner, as may be prescribed by the Statutes.
27.  The Board 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
Scheduled bank or any incorporated Body.
28.  (1)The annual accounts and balance sheet of the Institute shall be prepared
by the Comptroller of Finance under the direction of the Board and all moneys accruing
to or received by the Institute from whatever sources and all amounts disbursed and
paid by the Institute shall be entered in the account.
Rules
Funds of the
Institutes
Power to
borrow.
Accounts and
Audit
15
(2) The accounts of the Institute shall, at least once in every year and at an
interval of not more than fifteen months, be audited in accordance with the provisions
of the Orissa Local Fund Audit Act, 1948.
(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 State Legislature
for a total period of fourteen days which may be comprised in one or more sessions.
(4) The Government shall have powers to issue direction to conduct special
audit, if required, in respect of utilization of funds and the Institute shall comply with
the directions issued by the Government on such audit.
(5) The Institute shall also take steps forthwith to rectify or remedy the defect or
irregularity, if any, pointed out by the auditors.
29.  (1) The financial estimates of receipts and expenditure of the Institute shall
be prepared by the Finance Committee in such manner as may be prescribed by the
Statutes.
 (2) The Board shall consider the estimates prepared by the Finance Committee
and approve them with or without modification.
 (3) 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.
30. - (1) The annual report of the Institute shall be prepared under the directions
of the Director and shall include, among other matters, the steps taken by the Institute
towards the fulfillment of its objectives and for realigning the Institute in accordance
with the overall directions and general policies set by the Board.
(2) The annual report so prepared shall, after the approval of the Board, be
submitted to the Government which shall, as soon as may be, cause the same to be laid
before the Legislative Assembly of Odisha.
31.  The Institute shall constitute for the benefit of its employees such provident
fund or pension fund or provide such insurance schemes as it may deem fit in such
manner and subject to such conditions as may be prescribed.
32.  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
Institute, the matter shall be referred to the Chancellor whose decision thereon shall be
final.
33.  All vacancies arising by reason of death, resignation or otherwise among
the members of any authority or other body of the Institute shall be filled up, as soon as
may be convenient, in the same manner as those were filled up and the new members
shall hold office for the unexpired portion of the term of his predecessor in office.
34.  (1) Any member of any authority of the Institute may resign from his office
by a letter addressed to the Registrar and the resignation shall take effect from the date
of receipt of the letter by the Registrar.
 (2) The Director may, on the recommendation of the Board, remove the name of
Annual Budget
Annual Report.
Pension and
Provident fund.
Dispute relating
to constitution of
authorities of the
Institute.
Filling up of
Casual Vacancies.
Registration and
removal of
members.
16
any person, convicted by a court of law of any offence involving moral delinquency or
punished by the Institute for malpractice connected with any Institute examination,
from membership of any authority of the Institute and for the same reason, may withdraw
any degree or diploma conferred or granted by the Institute.
 (3) The Director may, on the recommendation of the Board, also remove any
person from the membership of any authority of the Institute, if he becomes mentally
unsound or a deaf or mute or has applied to be adjudicated or has been adjudicated as
insolvent.
 (4) If a member of any authority of the Institute, who is not an ex-officio member,
fails to attend three consecutive meetings of that authority , he shall cease to be a
member of such authority, and thereupon the Registrar shall intimate him that he has
ceased to be such member:
Provided that such authority may, if satisfied that there was sufficient cause for
the failure of the member to attend the meetings, restore him to its membership with an
intimation to the Registrar.
35. No act or proceedings of any authority or other body of the Institute shall be
invalid merely by reason of existence of any vacancy or vacancies of its members.
36.  No suit or other legal proceeding shall lie in any court against the Institute
or against any authority, officer or employee of the Institute for anything which is in
good faith, done or intended to be done in pursuance of the provisions of this Act, the
Statutes, the Regulations, and the Rules.
37. If any dif ficulty arises in giving ef fect to the provisions of this Act, the
Government may, by order, published in the official Gazette, make such provisions, not
inconsistent with the provisions of this Act, as may appear to it to be necessary or
expedient for removing the difficulty:
Provided that no such order shall be made under this section after the expiry of
two years from the date of commencement of this Act.
38.  (1) Notwithstanding anything contained in this Act, the Governing Body of
the Society functioning as such immediately before the commencement of this Act shall
continue to function until a new Board is constituted for the Institute under this Act,
and on constitution of a new Board under this Act, the members of the Governing Body
of the Society holding office before such constitution shall cease to hold office:
(2) Person holding the office as Director of the Society immediately before the
appointed date referred to in section 4 shall be deemed to be the Director of the Institute
with effect from that date until regular appointment is made to the post by the Chancellor
in accordance with the provision of this Act and Statutes.
 (3) Person holding the office as Registrar and person holding the office of the
Comptroller of Finance of the Society immediately before the appointed date referred to
 Vacancies not
invalidate proceedings
of the authorities.
Protection of action
taken in good faith.
Power to
remove
difficulties.
Transitory
provisions
17
in section 4 shall be deemed to be the Registrar and the Comptroller of Finance of the
Institute with effect from that date until regular appointments are made to the said
offices in accordance with the provision of this Act and Statutes.
 (4) Until Statutes, Regulations and Rules are made under the appropriate
provisions of this Act, the Regulations and Rules, if any , which were made by the
Society and in force immediately before the commencement of this Act shall be in force.
 By Order of the Governor
 S. PUJAHARI
Principal Secretary to Government
_________

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