The Centurion University of Technology and Management, Orissa Act, 2010.

The Odisha   Gazette
EXTRAORDINARY
PUBLISHED BY AUTHORITY
No. 1355 FRIDAY, AUGUST 27, 2010
Short title,
extent and
commencement
Definations
NOTIFICATION
The 27th August, 2010
No.9609 / I-Legis.-21/2010 -The following Act of the Orissa Legislative Assembly
having been assented to by the Governor on the 25th August, 2010 is hereby published
for general information.
ORISSA  ACT 4 OF 2010
THE CENTURION UNIVERSITY OF TECHNOLOGY AND MANAGEMENT,
ORISSA ACT, 2010  AN ACT TO ESTABLISH AND INCORPORATE A SELF-FINANCED
PRIVATE UNIVERSITY IN THE STATE FOR PROVIDING HIGH QUALITY EDUCATION
AND TO REGULA TE ITS FUNCTION AND FOR MA TTERS CONNECTED
THEREWITH OR INCIDENTAL THERETO.
BE it enacted by the Legislature of the State of Orissa in the Sixtyfirst Year of the
Republic of India as follows:—
CHAPTER I
PRELIMINARY
1. (1) This Act may be called the Centurion University of Technology and
Management, Orissa Act, 2010.
 (2) It shall come into force on such date as the S tate Government may, by
notification, appoint in this behalf and different dates may be appointed for different
provisions of this Act.
2. (1) In this Act, unless the context otherwise requires, —
 (a) “Academic Council” means the Academic Council of the University;
 (b) “AICTE” means the All India Council for Technical Education established
under section 3 of the All India Council for Technical Education Act, 1987;
 (c) “Annual Report” means the Annual Report of the University referred to in
section 48;
 (d) “Board of Governors” means the Board of Governors of the University
constituted under section 22;
 (e) “Board of Management” means the Board of Management of the University
constituted under section 23;
52 of 1987
2
 (f)  “Dean” means Dean of Schools of the University referred to in section 17;
 (g) “Development Fund” means the Development Fund of the University referred
to in section 45;
 (h) “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, e-mail, internet, computer , interactive talk back, e-learning,
correspondence course, seminar, contact program or a combination of any
two or more of such means;
 (i) “Employee” means employee appointed by the University and includes
teachers and other staff of the University;
 (j)  “Endowment Fund” means Endowment Fund of the University referred to
in section 44;
 (k) “Faculty” means a faculty of the University;
 (l) “Finance Officer” means Finance Officer of the University appointed under
section 19;
 (m)  “General Fund” means General Fund of the University referred to in section
45;
 (n) “Off-campus Centre” means a centre of the University established by it
outside the main campus, within the State operated and maintained as its
constituent unit, having the University’ s compliment of facilities, faculty
and staff ;
 (o) “prescribed” means prescribed by Statutes;
 (p)  “President” means the President of the University as explained in section
14;
 (q)  “Registrar” means the Registrar of the University appointed under section
18;
 (r) Regulatory Body” means a Body established by the Central Government for
laying down norms and conditions for ensuring standard of higher education
such as University Grants Commission, All India Council of Technical
Education and National Council of Assessment and Accreditation, Distance
Education Council etc. and other Bodies established by the State Government
for the purpose;
 (s) Rules” mean the Rules of the University;
 (t)  “School” means the constituent unit of the university as provided in clause
(e) of section 8;
 (u)  “Sponsoring Body” means the Trust;
 (v)  “State” means the State of Orissa;
 (w) “State Government” means the State Government of Orissa;
 (x) “Statutes” means the Statutes of the University;
3
 (y) “Study Centre” means a centre established, maintained or recognized by the
University in the State for the purpose of advising, counselling or for rendering
any other assistance required by the students used in the context of distance
education;
 (z)  “T eacher” means a Professor , Associate Professor , Assistant Professor ,
Lecturer or such other person as may be appointed for imparting instruction
or training or conducting research in the University;
 (za) “T rust” means the Jagannath Institute for Technology and Management
Trust, registered under the Indian Trust Act, 1882;
 (zb)  “UGC” means the University Grants Commission established under the
University Grants Commission Act, 1956;
 (zc) “University” means the Centurion University of Technology and
Management, Orissa, established under this Act;
 (zd) “V ice-Chancellor” means the Vice-Chancellor of the University appointed
under section 15;
 (ze) “V isitor” means the Visitor of the University as explained in section 13.
CHAPTER II
THE UNIVERSITY AND ITS OBJECTS
 3. The Sponsoring Body shall have the right to establish the University in
accordance with the provisions of this Act.
 4. (1) The Sponsoring Body shall establish an endowment fund in accordance
with the provisions of section 44.
 (2) The Sponsoring Body shall—
 (i)  transfer minimum of sixty acres of land held by the Trust at village- Rasur
under  Paralakhemundi Tahasil in the district of Gajapati;
 (ii)  make available a minimum built up area of 10,000 square meters in the form of
buildings, and ancillary structure including the existing builtup area of the
Trust for administrative purposes and for conducting the academic
programmes;
 (iii) purchase of books and journals at least worth Rupees Ten lakhs or as per the
norms of the Regulatory Bodies, whichever is higher in the first year and to
invest not less than Rupees fifty lakhs or as per norms of the Regulatory
Bodies, whichever is higher on books, journals, computer networking and
other facilities to make the library facilities adequate for contemporary teaching
and research within first three years and the existing library books, journals,
computer networking and other facilities of the Trust shall constitute part of
the requirement.
 (iv) purchase equipments, computers, furniture, other movable and immovable
assets and infrastructure facilities other than buildings, referred to in clause
(ii) above worth Rupees twenty lakhs or as per the norms of Regulatory
Bodies, whichever is higher, and give undertaking to procure within the first
Right to
establish the
University .
Establishment
of University .
4
five years, equipments, computers, furniture, other movable and immovable
assets and infrastructure facilities other than buildings, referred to in clause
(ii) above worth not less than rupees one crore or as per norms of the Regulatory
Bodies, whichever is higher and the existing equipments, computers,
furniture, other movable and immovable assets and infrastructure facilities
other than buildings shall constitute part of the requirement;
 (v) give an undertaking —
 (a) to appoint at least one Professor , two Readers and adequate number of
Lecturers on full time basis along with necessary supporting staff in each School or
department or discipline of the University prior to the date such School or department
or discipline is started;
 (b) to take up co-curricular activities to foster a proper academic and healthy
socio-cultural environment, such as seminars, debates, quiz programmes and extra
curricular activities like games, sports, National Service Scheme, National Cadet Corps
etc. for the benefit of students as per the norms laid down by the Regulatory Bodies;
 (c) to establish welfare programmes for the employees of the University;
 (d) to fulfil such other conditions and provide such other informations as may
be prescribed by the Regulatory Bodies from time to time;
 (e) that the programmes of study leading to a degree or a post graduate degree
or diploma offered by the University shall conform to the relevant regulations or norms
of the UGC or the concerned Regulatory Body as amended from time to time;
 (f) that the admission procedure and fixation of fees shall be in accordance with
the norms or guidelines, if any, prescribed by the Regulatory Bodies ;
 (g) that the teaching staff of the University shall have at least the minimum
qualifications prescribed by the UGC or other concerned Regulatory Bodies, and be
paid appropriate emoluments;
 (h) that the University shall be open to all persons and shall not discriminate on
grounds of gender, caste, creed, religion, race, domicile and it shall not be lawful for the
University to adopt or impose on any person, any test whatsoever of religious belief or
any profession in order to entitle one to be appointed as a teacher of the University or
to hold any other office therein or to be admitted as a student or to enjoy or exercise any
privilege thereof;
 (i) to fulfil such other conditions and provide such other information as may be
prescribed by the Regulatory Bodies.
 5. After commencement of the Act, the Sponsoring Body shall fulfil the
requirements and conditions specified in section 4 and shall report compliance to the
State Government within a maximum period of two years from the date of commencement
of this Act:
 Provided that the State Government may allow extension of time to such extent
as it may deem fit on consideration of the progress in fulfilling the conditions specified
under section 4.
Submission of
compliance
report,
verification and
inspection.
5
6. (1) The State Government, if satisfied after considering the compliance report
submitted by the Sponsoring Body under section 5, that the Sponsoring Body has
complied with the provisions of section 4, may, by notification in the official Gazette,
establish the University with the description
of location, jurisdiction and such other conditions as may be specified in this
behalf:
 Provided that no notification shall be made unless a High Power
Committee constituted by the Government certifies that the Sponsoring Body
has complied with the provisions of section 4 and that the provisions of the
University Grants Commission (Establishment of and Maintenance of
Standards in Private Universities) Regulations, 2003 have been fully complied
with by the Sponsoring Body.
 (2) Such University shall be deemed to have been incorporated
from the date of publication of notification in the official Gazette under the
provisions of sub-section (1).
 (3) The University shall be a body corporate having perpetual
succession and common seal with powers, subject to the provisions of this
Act, to acquire, own and dispose of property, and to contract and to do all
things necessary for the purposes of this Act, and shall sue and be sued by
the same name.
 (4) In all the suits and other legal proceedings by or against such
University, the pleadings shall be signed and verified by the Registrar and all
processes in such suits and proceedings shall be issued to and be served on
the Registrar.
 (5) The University shall be located at Rasur village under
Paralakhemundi Tahasil in the district of Gajapati with its administrative office
at Paralakhemundi.
 7. The University shall be unitary, self-financed and shall not be entitled for 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.
8. The objectives for which the University is established are as follows: —
 (a) to disseminate and advance knowledge by providing academic and research
facilities in such branches of learning which includes, Engineering and
Technology, Humanities and Social Science, Management, Law, Medical
Science and Genetics, Vocational Education and Training, Tribal and
Development Studies and in other fields as it may deem fit;
 (b) to offer continuing and distance education programs as per norms of the
Distance Education Council of the Government of India or other Body
constituted by the State Government ;
Establishment
and
incorporation
University not to
be entitled to
financial
assistance.
Objects of the
University
6
 (c) to institute degrees, diplomas, charters, certificates and other academic
distinctions on the basis of examination or any other method of evaluation;
 (d) to collaborate with other colleges or Universities, research institutions,
industry associations, professional associations or any other organization,
in India or abroad, to conceptualize, design and develop specific educational
and research programmes, training programmes and exchange programmes
for students, faculty members and others;
 (e) to establish the following constituent units of the University, namely:-
 (i) School of Engineering and Technology,
 (ii) School of Natural Science,
 (iii) School of Humanities and Social Science,
 (iv) School of Management and Law,
 (v) School of Vocational Education and Training,
 (vi) School of Tribal and Development Studies, and
 (vii) Any other schools as it may deem fit :
 Provided that the existing programmes or courses offered by the Trust shall be
integrated into the respective schools.
 (f) to disseminate knowledge through seminars, conferences, executive
education programmes, community development programmes, publications,
and training programmes;
 (g) to undertake programmes 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 or abroad;
 (i) to create higher levels of intellectual abilities;
 (j) to provide consultancy to industry, Government and Public Organization;
 (k)  to ensure that the standard of the degrees, diplomas, charters, certificates
and other academic distinctions are not lower than those laid down by
University Grants Commission and other Regulatory Bodies, as the case
may be;
 (l) to do all things necessary or expedient to promote the above objectives; and
 (m) to pursue any other objective as may be approved by the State Government.
 9. Subject to other provisions of this Act, the Statutes or Rules made thereunder
or any other relevant laws for the time being in force, the University shall have the
following powers, namely:—
 (a) to establish Off-Campus Centres and study centres, as are in the opinion of
the University, necessary for the furtherance of its objects in conformity
with the provisions of the University Grants Commission (Establishment of
and Maintenance of Standards in Private Universities) Regulations, 2003;
 (b) to establish and develop schools as envisaged in clause (e) of section 8;
Powers of the
University .
7
 (c )  to carry out all such other activities as may be necessary or feasible in
furtherance of the object of the University; Powers of the University.
 (d) to confer degrees, diplomas, charters, certificates or other academic
distinctions and professional designations as envisaged under section 8 in
the manner and under conditions laid down in the Statutes;
 (e)  to institute and award fellowships, scholarships and prizes etc., in
accordance with the Statutes;
 (f)  to demand and receive such fees, bills, invoices and collect charges as may
be fixed by the Statutes or Rules, as the case may be;
 (g) to make provisions for extra curricular activities for students and employees;
 (h)  to make appointments of the faculty, officers and employees of the University
or Off-campus Centre and Study Centres;
 (i) to receive donations and gifts of any kind and to acquire, hold, manage,
maintain and dispose of any movable or immovable property ,
including trust and endowment properties for the purpose of the University
or a Off-campus centre or a Study Centre;
 (j) to institute and maintain halls and to recognize places of residence for
students of the University or Off-campus Centre;
 (k) to supervise and control the residence, and to regulate the discipline among
the students and all categories of employees and to lay down the conditions
of service of such employees, including their Code of Conduct;
 (l) to create academic, administrative and support staff and other necessary
posts;
 (m) to co-operate and collaborate with other domestic and overseas Universities
and Institutions in such a manner and for such purposes as the University
may determine from time to time;
 (n)  to offer programs on distance learning basis and continuing education and
the manner in which such programs are offered by the University;
 (o)  to organize and conduct refresher courses, orientation courses, workshops,
seminars and other programs for teachers, developers of course ware,
evaluators and other academic staff;
 (p)  to determine standards of admission to the University and Offcampus Centre
with the approval of the Academic Council;
 (q) to make special provision for students belonging to the State of Orissa for
admission in any course of the University or Offcampus Centre;
 (r) to do all such other acts or things whether incidental to the powers aforesaid
or not, as may be necessary for furtherance of the objects of the University;
 (s) to prescribe such courses for Bachelor Degree, Master Degree, Doctor of
Philosophy, Master of Philosophy Degrees and Research and such other
Degrees, Diplomas, Charters, Certificates etc.;
8
 (t) to provide for the preparation of instructional materials, including films,
cassettes, tapes, video cassettes, Compact Disk, Visual Compact Disk and
other software;
 (u) 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 any time;
 (v) to raise, collect, subscribe and borrow with the approval of the Board of
Governors whether on the security of the property of the University, money
for the purposes of the University;
 (w) to enter into, carry out, vary or cancel contracts;
 (x) to do all things necessary or expedient to exercise the above powers;
 (y) to receive grants for conducting Research and Studies from Government or
Non-Government sources.
10. The University shall be open to all persons irrespective of class, caste, creed,
religion, language, domicile and gender, etc..
 11. (1) The University shall seek, obtain and retain accreditation from respective
national or State accreditation bodies and be subject to the Regulations or Guidelines
made thereunder from time to time relating to private Universities.
 (2) The University shall obtain prior permission or recognition from the concerned
Regulatory Bodies, for conferring graduate or post graduate degrees and for other
programmes.
 (3) As regards other programmes on technical education the relevant laws,
rules, regulations etc. in the matter of obtaining approval or recognition or maintaining
standards shall apply to the University.
CHAPTER III
OFFICERS OF THE UNIVERSITY
 12. The following shall be the officers of the University, namely:—
 (a) the President;
 (b) the Vice-Chancellor;
 (c ) the Pro-Vice-Chancellor;
 (d) the Registrar;
 (e) the Deans of Schools;
 (f) the Finance Officer;
 (g) the Controller of Examinations; and
 (g) such other officers as may be declared by the Statutes to be officers of the
University.
13. (1) The Governor of Orissa shall be the Visitor of the University.
 (2) The Visitor shall, when present, preside at the convocation of the University
University open to all
classes, castes, creed,
religion, language and
gender.
National
Accreditation.
Officers of the
University
The Visitor
9
for conferring Degrees, Diplomas, Charters, Designations and Certificates.
 (3) The Visitor shall have the following powers to be exercised in accordance
with the procedure laid down in the Statutes, 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 give such advice to the President as
he may deem fit in the interest of the University and basing on the advices of the Visitor,
the President shall take a decision which shall be complied with by all concerned.
 14. (1) The Chairman of the Trust shall be the President of the University.
 (2) The President during his absence may, by order in writing, designate any
other person from among the Board of Governors to act as the President of the
University, for such period and for such functions and responsibilities as he may specify
in that order, who may be called the Designated President.
 (3) The President or the Designated President referred to in subsection (2) shall
preside at the meeting of the Board of Governors and the President shall, when the
visitor is not present, preside at the convocation of the University for conferring Degree,
Diplomas, Charters, Designations or  Certificates.
 (4) The President shall have the following powers, namely: —
 (a) to call for any information or record;
(b) to appoint and remove the Vice-Chancellor;
(c) to appoint and remove the Pro-Vice-Chancellor; and
(d) such other powers as may be conferred on him by the Act or the Statutes
made thereunder.
 (5) The Designated President shall perform all functions and exercise all powers,
specifically delegated to him in writing by the President.
15. (1) The Vice-Chancellor shall be appointed by the President from a panel of
three persons recommended by the Board of Governors and shall hold office for a term
of three years and after expiration of the term of three years, the Vice-Chancellor shall be
eligible for re-appointment for another term not exceeding three years.
 (2) 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.
 (3) If in the opinion of the Vice-Chancellor it is necessary to take immediate
action on any matter for which powers are conferred on any other authority by or under
this Act, he may take such action as he deems necessary and shall at the earliest
opportunity thereafter report his action to such officers or authority as would have in
the ordinary course dealt with the matter:
 Provided that if in the opinion of the concerned authority such action should
not have been taken by the Vice-Chancellor, then such case shall be referred to the
President, whose decision thereon shall be final:
The
ViceChancellor .
The President
and his powers.
10
 Provided further that where any such action taken by the ViceChancellor affects
any person in the service of the University , 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.
 (4) 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 concerned authority 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 President and his decision
thereon shall be final.
 (5) The Vice-Chancellor shall exercise such other powers and perform such
other duties as may be laid down by the Statutes or the Rules.
 (6) The Vice-Chancellor shall preside at the convocation of the University in the
absence of both, the Visitor and the President, for conferring Degrees, Diplomas,
Charters, Designations or Certificates.
 (7) The President is empowered to remove the Vice-Chancellor after due enquiry
and it shall be open to the President to suspend the ViceChancellor during enquiry
depending upon the seriousness of the charges, as he may deem fit.
16. The Pro-Vice-Chancellor shall be appointed by the President in such manner,
on such terms and conditions of service, and shall exercise such powers and perform
such functions as may be prescribed.
17. Deans of Schools shall be appointed by the Vice-Chancellor in such manner
and shall exercise such powers and perform such duties as may be prescribed.
18. (1) The appointment of the Registrar shall be made by the President in such
manner as may be prescribed.
 (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
functions as may be prescribed or may be required from time to time, by the Board of
Governors.
 (4) The Registrar shall be responsible for the due custody of the records and the
common seal of the University and shall be bound to place before the President, the
Vice-Chancellor or any other authority, all such information and documents as may be
necessary for transaction of their business.
19. (1) The Finance Officer shall be appointed by the Board of Governors in such
manner and shall exercise such powers and perform such functions as may be prescribed.
 (2) The Controller of Examinations shall be appointed by the ViceChancellor in
such manner and shall exercise such powers and perform such functions as may be
prescribed.
The Pro-
ViceChancellor
The Deans of
Schools.
The Registrar .
The Finance
Officer and the
Controller of
Examinations
11
20. The manner of appointment, terms and conditions of service and powers,
duties and functions of other officers of the University shall be such, as may be
prescribed.
CHAPTER IV
AUTHORITIES OF THE UNIVERSITY
 21. The following shall be the authorities 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.
 22. (1) The Board of Governors shall consist of the following: —
 (a) the President;
 (b) the Trustees of the Trust;
 (c) the Vice-Chancellor;
 (d) three persons nominated by the Trust out of whom two shall be eminent
educationist;
 (e) three experts nominated by the State Government, one of whom shall be from
Scheduled Tribe category ;
 (f) two members of the Orissa Legislative Assembly nominated by the Speaker;
 (g) the Secretary to Government, Higher Education Department who shall be
the member ex-officio;
 (h) two Deans of the University by rotation, to be nominated by the Vice-
Chancellor; and
(i) one expert of Finance to be nominated by the President.
 (2) The President 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 principal executive body and principal
governing body of the University and shall have the following powers, namely: —
 (a) to lay down policies to be pursued by the University;
 (b) to review decisions of other authorities of the University if they are not in
conformity with the provisions of this Act, or the Statutes or the Rules; Authorities of
the University.
 (c) to make new or additional Statutes and Rules or amend or repeal the earlier
Statutes and Rules with the approval of the State Government;
 (d) to approve the budget and annual report of the University;
 (e) to appoint the Statutory Auditors of the University;
Other officers.
Authorities of
the
University .
The Board of
Governors and its
powers.
12
 (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 President thinks fit.
 (6) Save as otherwise provided in this section, the terms of nominated members
of the Board of Governors shall be three years from the date of nomination.
 23. (1) The Board of Management shall consist of —
 (a) the Vice-Chancellor of the University who shall be the exofficio Chairman;
 (b) the Registrar of the University who shall be the ex-officio Secretary;
 (c) two members of the Board of Governor, nominated by the Sponsoring Body;
 (d) three persons, who are not the members of the Board of Governor, nominated
by the Sponsoring Body; and
 (e) two deans nominated by the Vice-Chancellor.
 (2) The powers and functions of the Board of Management shall be such, as
may be prescribed.
 (3) The term of office of the members other than the ex-officio members shall be
three years.
 24. (1) The Academic Council shall consist of —
 (a) the Vice-Chancellor of the University who shall be the exofficio Chairman;
 (b) the Registrar of the University who shall be the ex-officio Secretary; and
 (c) such other members as may be prescribed.
 (2) The Academic Council shall be the principal academic body of the University
and shall, subject to the provisions of this Act, the Statutes and the Rules, co-ordinate
and exercise general supervision over the academic policies of the University and shall
exercise such other powers and perform such other functions as may be prescribed.
 (3) The term of office of the members other than the ex-officio members shall be
three years.
 25. (1) The Finance committee shall consist of —
 (a) the Vice-Chancellor of the University who shall be the ex-officio Chairman;
 (b) the Registrar of the University who shall be the ex-officio  Secretary;
 (c) the Finance Officer; and
 (d) such other members as may be prescribed.
 (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, Statutes
and Rules, co-ordinate and exercise general supervision over the financial matters of
the University and shall exercise such other powers and perform such other functions
as may be prescribed.
The Board of
Management.
The Academic
Council.
The Finance
Committee
13
 (3) The term of office of the members other than the ex-officio members shall be
three years.
 26. The constitution, powers and functions of other authorities of the University
shall be such, as may be prescribed.
 27. No act or proceeding of any authority of the University shall be invalid
merely by reason of the existence of any vacancy or defect in the constitution of the
authority.
CHAPTER V
STATUTES AND RULES
 28. Subject to the provisions 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 University not specified in the Act, as may be constituted from time to time and
creation of new authorities of the University;
 (b) the operation of the Endowment Fund, the General Fund and the Development
Fund;
 (c) the terms and conditions of appointment of the ViceChancellor, the Registrar
and the Finance Officer and their powers and functions;
 (d) the mode of recruitment and the conditions of service of 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;
 (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;
 (l) institution of fellowships, scholarships, studentships, freeships, medals and
prizes;
 (m) procedure for creation and abolition of posts; and
 (n) any other matters which may be prescribed. Statutes.
29. (1) The First Statutes shall be made by the Board of Governors and 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 in subsection (1), it shall be deemed
Other authorities
Proceedings not
invalidated on
account of
vacancy .
Statutes.
Procedure for
making Statutes.
14
to have been approved by the State Government.
 30. The Board of Governors may, with the prior approval of the State Government,
make new or additional Statutes or amend or repeal the Statutes.
31. Subject to the provisions of this Act, the Rules may provide for all or any of
the following matters, namely: —
 (a) admission of students to the University and their enrolment and continuance
as such;
 (b) the courses of study to be laid down for all Degrees, Diplomas, Certificates,
Charters and other academic distinctions of the University;
 (c) the award of Degrees, Diplomas, Certificates and other academic distinctions
of the University;
 (d) accounting policy and financial procedure;
 (e) the conditions of the award of fellowships, scholarships, studentships, medals
and prizes;
 (f) the conduct of examinations and the conditions and mode of appointment
and duties of examining bodies, examiners, invigilators, tabulators and moderators;
 (g) the fee to be charged for admission to the examinations, Degrees, Diplomas,
Certificates and other academic distinctions of the University;
 (h) revision of fees;
 (i) alteration of number of seats in different courses and programs;
 (j) the conditions of residence of the students at the University;
 (k) maintenance of discipline among the students of the University; and
 (l) any other matters not specifically provided in the Statutes.
32. (1) The Rules shall be made by the Board of Governors and the Rules so
made shall be submitted to the State Government for its approval, which may, within
two months from the date of receipt of the Rules, give its approval with or without
modification.
 (2) Where the State Government fails to take any decision with respect to the
approval of the Rules within the period specified in sub-section
(1), it shall be deemed to have been approved by the State Government.  33. The
Board of Governors may, with the prior approval of the State Government make new or
additional Rules or amend or repeal the Rules.
33. The Board of Governors may, with the prior approval of the State Government
make new or additional Rules or amend or repeal the Rules.
34. (1) The admission procedure shall be in accordance with the norms and
guidelines prescribed by the U.G.C. or other Regulatory Bodies, as the case may be,
depending on the course in which students seek admission.
 (2) In absence of the guidelines under sub-section (1) admission in the University
shall be made strictly on the basis of merit.
Power to amend
the Statutes.
Rules.
Procedure for
making Rules.
Power to amend
Rules.
Admission.
15
 (3) Merit for admission in the University may be determined on the basis of
marks or grade obtained in the qualifying examination and achievements in co-curricular
and extra-curricular activities, and on the basis of marks or grade obtained in the entrance
test conducted at State level either by an association of the Universities conducting
similar courses or by any agency of the State.
 (4) Special weightage shall be given to Tribal and girls students with respect to
admission to various courses of the University.
35. (1) The University may , from time to time, prepare its fees structure in
accordance with the norms and guidelines prescribed by the U.G.C. and other Regulatory
Bodies depending on the course in which the students seek admission.
 (2) The University shall not charge any fees, by whatever name called, other
than that for which it is entitled under the provisions of subsection (1).
 (3) The University shall implement a Scheme for providing concession in fees
payable to the University by the students belonging to Scheduled Castes, Scheduled
Tribes Community and Economically Weaker Sections from the State of Orissa.
CHAPTER VI
MISCELLANEOUS
 36. (1) Every employee shall be appointed under a written contract, which shall
be kept in the University and a copy of which shall be furnished to the employee
concerned.
 (2) Disciplinary action against the students or employees shall be governed by
the procedure as may be prescribed.
 37. Every employee or student of the University 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 and thereupon the Board of Management may confirm, modify or change
the decision appealed against.
 38. 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.
 39. 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 President whose decision thereon shall be
final.
 40. Any authority of the University mentioned in section 21 is 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.
 41. Any casual vacancy among the members, other than ex-officio members, of
any authority or Body of the University shall be filled in the same manner in which the
member whose vacancy is to be filled up, was chosen, and the person filling the vacancy
shall be a member of such authority or Body for the residue of the term for which the
Fee structure.
Conditions of
service of
employees.
Right to appeal.
Provident fund
and pension.
Disputes as to
constitution of
University
authorities and bodies.
Constitution of
committees.
Filling of casual
vacancies.
16
person whose place he fills would have been a member.
 42. (1) No suit or other legal proceedings shall lie against any officer or other
employee of the University for anything, which is done in good faith or intended to be
done in pursuance of the provisions of this Act, the Statutes or the Rules.
 (2) Nothing in sub-section (1) shall be a bar for filing suits, prosecutions or
other legal proceedings for anything done in contravention of the provisions of this
Act and the Rules or Statute made thereunder.
 43. Notwithstanding anything contained in any other provisions of this Act
and the Statutes —
 (a) the first Vice-Chancellor shall be appointed by the President 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
President who shall hold office for a term of three years;
 (c) the first Board of Governors shall hold office for a term not exceeding three
years; and
 (d) the first Board of Management, the first Finance Committee and the first
Academic Council shall be constituted by the President for a term of three years.
 44. (1) The Sponsoring Body shall establish an Endowment Fund of Rupees
three Crores.
 (2) The amount of Endowment Fund shall be invested and kept invested until
the dissolution of the University in long term securities issued or guaranteed by the
State Government.
  (3) The University may transfer any amount from the General Fund or the
Development Fund to the Endowment Fund.
 (4) Excepting in the dissolution of the University, no money can be transferred
from the Endowment Fund under any other circumstances for purposes other than that
of the University.
 (5) Out of the incomes received from the Endowment Fund, an amount not
exceeding 75% shall be used for the purposes of development  works of the University
and the remaining 25% shall be reinvested in the Endowment Fund.
45. (1) The University shall establish a General Fund to which the following
amount 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 Sponsoring Body;
 (d) all contributions or donations made in this behalf by any other person or
Body, which 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, namely: —
 (a) the repayment of debts including interest charges thereto incurred by the
Protection of
action taken
in good faith
Transitional
provisions.
Endowment
Fund.
General Fund.
17
University for the purposes 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 section and
section 46;
 (d) meeting the expenses of any suit or proceedings to which the University is
a party;
 (e) the payment of salaries and allowances of the officers and employees of the
University, members of the teaching and  General Fund. 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 travelling and other allowances of the members of the Board
of Governors, the Board of Management, Academic Council, and other authorities so
declared under the Statutes of the University and of the members 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;
 (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 Rules of the University;
 (h) the payment of any expenses incurred by the University in carrying out the
provisions of this Act, and the Statutes or the Rules;
 (i) the payment of cost of capital, not exceeding the prevailing bankrate of
interest, incurred by the Sponsoring Body 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;
 (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 Management without the previous approval of the
Board of Management:
 Provided further that the General Fund shall beapplied for the objects specified
under this sub-section with the prior approval of the Board of Management of the
University.
 46. (1) The University shall also establish a Development Fund to which the
following funds 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
Development
Fund.
18
of the University;
 (c) all contributions made by the Sponsoring Body;
 (d) all contributions or 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) subject for the provisions of sub-section (5) of section 44, 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.
 47. The funds established under sections 44, 45 and 46 shall, subjectto general
supervision and control of the Board of Governors, be regulated and maintained in
such manner, as may be prescribed.
 48. (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 the Visitor and to the S tate Government on or before the 31st December
following closure of the financial year on the 31st

Excerpt shown. Open the full act in Lexace.

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