LexThe BPUT Act 2002
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Open in Lexace · Ask the AI about this actORISSA ACT 9 OF 2002
THE BIJU PATNAIK UNIVERSITY OF TECHNOLOGY ACT, 2002
TABLE OF CONTENTS
PREAMBLE
SECTIONS
CHAPTER I
PRELIMINARY
1. Short title and extent
2. Definitions
CHAPTER II
THE UNIVERSITY
3. The University
4. Objects
5. Powers and functions of University
6. University open to all classes, castes and creeds
CHAPTER III
THE CHANCELLOR AND OFFICERS OF THE UNIVERSITY
7. The Chancellor
8. Officers of the University
9. The Vice-Chancellor
10. Powers and duties of Vice-Chancellor
11. The Registrar
12. Finance Officer
13. Director, Curriculum Development, Director, Examination and the other
officers
14. Appointment of first officers
15. Appointments to be notified
CHAPTER IV
AUTHORITIES OF THE UNIVERSITY
16. Authorities of the University
17. Board
18. Powers and functions of Board
19. Academic Council
20. Powers and functions of Academic Council
21. Faculties
22. Board of Studies
23. Finance Committee
CHAPTER V
SELECTION COMMITTEES
24. Constitution of Selection Committees
CHAPTER VI
FINANCE AND ACCOUNTS
25. University Fund
26. Power to borrow
27. Financial estimates
28. Accounts and Audit
29. Annual report
CHAPTER VII
STATUTES, REGULATIONS AND RULES
30. Statutes
31. Procedure for making statutes
32. Regulations
33. Rules
CHAPTER VIII
FILLING UP VACANCIES, REMOVAL, ETC. OF MEMBERS OF
THE AUTHORITIES AND BODIES OF THE UNIVERSITY
34. Vacancy not to invalidate the proceedings etc. of authorities
35. Filling up casual vacancies
36. Resignation and removal of members
CHAPTER IX
TRANSFER OF COLLEGES, INSTITUTIONS, EMPLOYEES AND
PROPERTY THEREOF AND AFFILIATION, ETC.
37. Transfer of constituent colleges or institutions of other Universities
38. Transfer of services of certain employees
39. Transfer of affiliation of existing institutions
40. Exclusion of jurisdiction of other Universities
41. Special provisions for students
CHAPTER X
MISCELLANEOUS
42. Protection of acts and orders
43. Question regarding interpretation and dispute regarding constitution of
authority or body
44. Registrar to forward copies of proceedings to Government
45. Powers of Government to cause inspection of University
46. Appointment of Commission
47. Pension, insurance and provident fund
48. Cessation of membership
49. Transitory provisions
50. Savings
51. Removal of doubt or difficulty
ORISSA ACT 9 OF 2002
*THE BIJU PATNAIK UNIVERSITY OF TECHNOLOGY ACT, 2002
[Received the assent of the Governor on the 5th June, 2002, first published in an
extraordinary issue of the Orissa Gazette, dated the 17th June, 2002 (No. 829)
AN ACT TO PROVIDE FOR THE ESTABLISHMENT AND INCORPORATION OF
A TECHNOLOGICAL, UNIVERSITY IN THE STATE OF ORISSA AND FOR
MATTERS CONNECTED THEREWITH OR INCIDENTAL THERETO.
BE it enacted by the Legi slature of the State of Orissa in the Fifty-third Year of the
Republic of India as follows:-
CHAPTER I
PRELIMINARY
1. (1) This Act may be called the Biju Patnaik University of Technology Act,
2002.
(2) It extends to the whole of the State of Orissa
2. In this Act, unless the context otherwise requires,-
(a) “Academic Council” means the Academic Council of the University;
(b) “affiliated institution” means a College 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 Studies of the University;
(e) “Chancellor” mans the Chancellor of the University;
(f) “College” means an institution admitted to the University in accordance
with the provisions of this Act and the Statutes, 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 or a
Department transferred from any other University to the management,
maintenance and control of the University;
(h) “Council” means the All India C ouncil for Technical Education
established under the provisions of the All-India Council for Technical
Education Act, 1987;
Short title and
extent.
Definitions.
(i) “employee” means every person in the whole time employment of the
University;
(j) “Faculty” means a Faculty of the University;
(k) “Finance Committee” means the Finance Committee of the University
referred to in section 23;
(l) “Fund” means the fund of the University established under section 25;
(m) “Government” means the Government of Orissa;
(n) “other Universities” means the Univ ersities established or deemed to
have been established under the Or issa Universities Act, 1989 or the
Orissa University of Agriculture and Technology Act, 1965;
(o) “Prescribed” means prescribed by Statutes, Regulations or Rules;
(p) “State” means the State of Orissa;
* For the Bill, see Orissa Gazette, Extraordinary dated the 4
th April 2001. For report of
the Select Committee See Orissa Gazette Extraordinary, dated 23rd March, 2002.
(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 a
Constituent College or in any of the Departments of the University, or in
an affiliated College, as the context may imply;
(s) “University” means the Biju Pa tnaik University of Technology
established under this Act; and
(t) “University Grants Co mmission” means the University Grants
Commission constituted under the Univ ersity Grants Commission Act,
1956,
CHAPTER II
THE UNIVERSITY
3. (1) There shall be established a University by the name of “Biju Patnaik
University of Technology”.
(2) The headquarters of the University shall be located at Rourkela.
52 of 1987.
Orissa Act
5 of 1989.
Orissa Act
17 of 1965.
3 of 1956.
The
University.
(3) The Chancellor, the first Vice-Chancellor, the first members of the
Board and the Academic Council and all pe rsons who may hereafter become such
Chancellor, officer and members, so l ong as they continue to hold office or
membership, are hereby constituted a body co rporate by the name of “Biju Patnaik
University of Technology” and such body co rporate shall have perpetual succession
and a common seal and may sue and be sued by that name.
(4) Subject to the provisions of this Ac t 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, if for the purposes of the University and to
contract and do all other things necessary for the purpose of this Act.
4. The University shall have the following objects, namely:-
(i) to promote education, research and training in engineering and
technology including information technology and its application,
architecture, pharmacy, applied arts and crafts management and
applied sciences for the advancement of knowledge and for the
betterment of society;
(ii) to improve the quality of education, research and trai ning in the field
of engineering and technology, including information technology and
its application, architecture, pha rmacy, applied arts and crafts
management and applied sciences;
(iii) to provide facilities and opportunitie s for graduate and post-graduate
education in engineering and technology including information
technology and its application, archite cture, pharmacy, applied arts
and crafts management and app lied science and by instruction,
training, research, development a nd extension and by such other
means as the University may deem fit;
(iv) to devise and implement programmes of education in engineering and
technology including information technology and its application,
architecture, pharmacy, applied arts and crafts management and
applied science that are relevant to the changing needs of society;
(v) 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;
(vi) to organize exchange programmes w ith other institutions of repute in
India and abroad with a view to keeping abreast of the latest
developments in relevant areas of teaching and research;
(vii) to provide for industrial consultancy service; and
(viii) to undertake such other activities as may be required to fulfil the above
objects.
Objects.
5. Subject to such orders, rules, regul ations, guidelines and directions as
may be issued from time to time, by th e Central Government or the Council under the
provisions of All-India Council for Technical Education Act 1987, the University shall
have the following power and functions, namely:-
(i) to establish and maintain Institutions for higher studies and research in
engineering and technology including information technology and its
application, architecture, pharm acy, applied arts and crafts
management and applied science;
(ii) to accord affiliation to any College or Institution of engineering and
technology, including information technology and its application,
architecture, pharmacy, applied arts and crafts management or applied
sciences as an affiliated College or Institution;
(iii) to grant autonomy to any affiliated College or Institution imparting
education in engineering and technology including information
technology and its application, archite cture, Pharmacy, applied arts
and crafts, management and applied sciences;
(iv) to provide for instruction and traini ng in such branches of learning as
are in keeping with the objects of the University and to make
provision for research and for the advancement and dissemination of
knowledge;
(v) to institute degrees, titles, diplomas and other academic distinctions;
(vi) to grant, subject to such conditions as the University may determine
diplomas or certificates and c onfer degrees and other academic
distinctions on the basi s or examinations, ev aluation or any other
method of assessment, on deserving persons;
(vii) to confer honorary or ot her distinctions on di stinguished persons in
accordance with the conditions to be prescribed by the Statutes;
(viii) to withdraw or cancel degrees, titles, diplomas certificates or other
distinctions under such conditions as may be prescribed by the Statues;
(ix) to take measures to have constant interaction with industries and other
employers of technical manpower for orienting the education and
training towards the needs of industries and other employers;
(x) to provide common forum for interaction between research
institutions, industries and other employers and constituent Colleges or
departments and affiliat ed institutions of the University to ensure
transfer of technology from research institutions to industries and to
prepare the students of the University for using and disseminating
innovative technology;
Powers and
function of
University
52 of 1987
(xi) to act in furtherance of the entrep reneurial skills and abilities among
students;
(xii) to assess the needs of the State and the Country in terms of subjects,
fields of specialization, level of education and training of technical
manpower both on short-term and long- term basis and to introduce or
encourage introduction of innovative training programmes and to
reorient existing training programmes to meet such needs;
(xiii) 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;
(xiv) to fix the fees payable to the University and to demand and receive
such fees;
(xv) to hold and manage endowments a nd bursaries and to institute and
award fellowships, scholarships studentship, medals and prizes;
(xvi) to institute, raise and provide funds wherever necessary for carrying
out the functions of the University;
(xvii) to co-operate with other Universities or Institutions or authorities or
associations in such manner and for such purposes as the Board may
determine;
(xviii) to establish, maintain, manage and confer recognition to hostels;
(xix) to co-ordinate, supervise, re gulate and control the teaching,
consultancy and conduct of research in the affiliated and constituent
institutions to the extent deemed necessary;
(xx) to determine the powers and duties of the officers and other employees
of the University other than those provided in this Act;
(xxi) to provide for the inspection of affiliated institutions and lay down
standards of instruction and research;
(xxii) to institute and establish Professorships, Readerships, Lectureships and
any other teaching and research posts required by the University and to
appoint persons to such posts; and
(xxiii) to do all such acts and things as ma y be required in furtherance of the
objects of the University.
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 o ffice under the University or membership of
University
open to all
classes,
castee and
creeds.
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 Classes of Citizens or Scheduled Castes
or Scheduled Tribes, or Orissa domiciles or women or any other category of persons,
for the purpose of admission as students to any of the Constituent Colleges or the
institutions of the University or affiliated institutions.
CHAPTER III
THE CHANCELLOR AND OFFICERS OF THE UNIVERSITY
7. (1) The Governor of Orissa shall, by virtue of his office, be 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) All authorities of the University shall be subordinate to the Chancellor.
(4) The Chancellor may, either suo motu or on a reference made to him
by the Vice-Chancellor unde r the provisions of sub-sectio n (8) of section 10 or by the
Government, by order in writing, annual any pro ceeding of any of the authorities of the
University which is not in conformity with this Act, the Statutes, Regulations, 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 such an order, should not be ma de and, if any cause
is shown by such authority within a reasonable time, shall consider the same.
(5) The Chancellor shall have the right to suspend or dismiss any of the
authorities of the University and to take m easures 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 ag ainst any employee in the service of the
University;
(8) An appeal under sub-section (7) shall be filed within sixty days from
the date of service of the order of dismissal on the employee concerned;
Chancellor
(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 no order removing the Vi ce- Chancellor under this sub-section
shall be passed until such charges are proved by an enquiry conducted by an officer not
below the rank of Secretary to Governme nt appointed by the Chancellor for the
purpose:
Provided further that the Vice- Chance llor 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. The following shall be the officers of the University, namely:-
(i) the Vice- Chancellor;
(ii) the Registrar;
(iii) the Finance Officer;
(iv) the Director, Curriculum Development;
(v) the Director, Examination, and
(vi) such other officers as may be declared by the statutes to be officers
of the University;
9. (1) The Vice- Chancellor shall be ap pointed by the Chancellor from
among technical education experts from out of a panel of three names recommended by
a Committee appointed by him, who are not members of the Committee:
Provided that the first Vice- Chancello r shall be appointed by the Chancellor
from a panel of three nemes recommended by the Government.
(2) The Committee referred to in sub- section (1) shall consist of three
members of whom one shall be nominated by the University Grants Commission, one
shall be elected by the Board and the remaining member shall be nominated by the
Government and the Chancellor shall appoint one of the members to be the Chairman
of the Committee:
Provided that no person shall be eligible to be a member of the Committee, if
he is a member of any of the authorities of the University or an employee of the
University or of a College or institution maintained or recognized by, or affiliated to,
the University.
(3) The Committee shall make the re quired recommendation within a
period of three months from the date of its appointment, failing which, another such
Committee shall be appointed by the Chancel lor to make the requ ired recommendation
to the Chancellor, who shall appoint a Vice-Chancellor accordingly.
Officers of
the
University.
The Vice-
Chancellor.
(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 five years from
the date on which he enters upon his office a nd shall be eligible for reappointment for
another term 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 remuneration and other conditions of service shall not be
varied to the disadvantage of the Vice- Chancellor during his tenure as such.
10. (1) The Vice- Chancellor shall be the principal academic and executive
officer of the University and all other offi cers 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, Regul ations and Rules are observed and he shall
have all the powers as necessary for this purpose.
(4) The Vice- Chancellor shall have th e right of visiti ng and inspecting
institutions maintained by, or affiliated to, the University.
(5) If the Vice- Chancellor is of the opinion that any order or decision
which is required to be passed or made by a ny authority of the University is necessity
to be passed or made immediately and it is not practicable to convene a meeting of the
said authority for the purpos e, he may pass such order or take such decision as he
deems proper and place the matter before th e said authority at its next meeting 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 appointment to posts belo w the rank of Assistant Registrar
and of non-teaching employees or to such posts as may be prescribed
and specify their duties;
(b) to suspend, dismiss or otherw ise punish any employee of the
University below the rank of Assistant Registrar including non-
teaching employees; and
Power and
duties of
Vice-
Chancellor.
(c) to take disciplinary action against students of the University:
Provided that he may delegate any of the powers under this sub-section to the
Registrar.
(7) The Vice- Chancellor shall have th e power to convene meetings of
the 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, Regulations and Rules, a nd where the Vice- Chan cellor is of opinion
that any proceedings or order of an author ity of the University is violative of any
provision of this Act, the Statutes, Regulations or rule s he may, by an or der in writing,
stay the operation of such proceedings or order and send a report and make a reference
to the Chancellor for a final decision in accordance with 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 the 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 the
Vice- Chancellor by reason of death, resigna tion or otherwise, the Chancellor may
appoint any person to act as Vice- Chancellor until a re gular appointment of Vice-
Chancellor is made in accordance with section 9:
Provided that the period of such inte rim arrangement shall not exceed six
months.
11.(1) The Registrar shall be a whole time officer of the University and
shall be appointed by the Board for such period and on such terms and conditions as
may be prescribed by Statutes.
(2) The Registrar shall be 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; and
(c) execute all contracts on behalf of the University.
The
Registrar
(3) The registrar shall exercise such other powers and perform such
other duties as may be imposed on him by Statutes.
(4) All suits and other legal proceedings by or against the University
shall be instituted against the Registrar.
12. (1) The Board shall appoint a person selected from among panel
containing the names of officers belonging to the Orissa Finance Service furnished by
the Government, as the Finance Officer of the University for such period and on such
terms as may be prescribed by Statutes.
(2) The Finance Officer shall be a whole time officer of the University
and shall, subject to the c ontrol of the Vice- Chancellor; exercise such powers and
perform such duties as may be prescribed by Statutes.
13. (1) The Board shall appoint the Director, Curriculum Development, the
Director, Examination and also the other officers of the University as referred to in
clause (vi) of Section 8, for such period and on such terms as may be prescribed by
Statutes.
(2) The Director, Curriculum Developm ent, the Director, Examination
and the other officers shall exercise such powers and perform such duties as may be
prescribed by Statutes.
14. Notwithstanding anything contained in sections 11,12 and 13, the first
Registrar, the first Finance Officer, the firs t Director, Curriculum Development and the
first Director, Examination shall be appointed by the Chancellor on recommendation of
the Government.
15. The appointments of the Vice-Chance llor, the Registrar, the Finance
Officer, the Director, Curriculum, Developm ent, the Director, Examination and the
other Officers of the University shall be notified in the Gazette.
CHAPTER IV
AUTHORITIES OF THE UNIVERSITY
16. The following shall be the authorities of the University, namely:-
(i) the Board;
(ii) the Academic Council;
(iii) the Faculties;
(iv) the Board of Studies;
Director,
Curriculum
Development,
Director,
Examination
and the other
Officers.
Appointm-
ent first
officers.
Appointm-
ents to be
notified.
Authorities
of the
University.
Finance
Officer.
(v) the Finance Committee; and
(vi) such other bodies or authorities as may be declared by Statutes to
be authorities of the University.
17. (1) The Board shall be the chief executive body of the University
and shall consist of the following members, namely:-
Ex-officio members:-
(i) the Vie-Chancellor;
(ii) the Secretary to Government, Industries Department;
(iii) the Secretary to Government, Finance Department;
(iv) the Secretary to Government, Higher Education Department;
(v) the Secretary to Government, Science and Technology Department;
(vi) the Director of Technical Education and Training.
Other members-
(vii) one persons from among Director s/ Deans of the University,
nominated by the Vice-Chancellor;
(viii) one Principal of any of the affiliated or constituent Colleges of the
University, nominated by the Vice-Chancellor ;
(ix) two members of the Academic Council, elected by the members
thereof ;
(x) two members of the Orissa Legi slative Assembly, elected by the
members thereof ;
(xi) two persons representing industries, both Private and Public Sectors,
nominated by the Chancellor ;
(xii) one Professor or Director of a pr emier technical education institution
like IIT or IIM nominated by the Chancellor ;
(xiii) one official representative of the Council nominated by it ; and
(xiv) one member from amongst the me mbers of Governing Bodies of
affiliated institutions, nominated by the Vice-Chancellor.
(2) The term of office of the members of the Board, other than the ex-
officio members, shall be three years from the date of their nomination or election, as
Board.
the case may be, and they shall not be elig ible for re nomination re-election for the
next consecutive term.
(3) The Secretary to a Government Department may nominated any
officer not below the rank of a Joint Secretar y to attend any or all the meeting of the
Board and the officer so nominated shall have all the powers and privileges of the
members of the Board.
18. Subject to the provision 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 institutions;
(ii) to admit an institution to the Univer sity as an affiliated institution in
accordance with the terms and conditions prescribed by the Statutes ;
(iii) to make Statutes for the consideration and approval of Government ;
(iv) to hold, control and administer the properties and funds of the
University including investment of money in such stocks, funds,
shares or securities as deemed fit.
(v) to provide buildings, premises, furniture, apparatus and other
requisites for carrying on the work of the University and to that end
enter into, vary, carry out and can cel contracts of 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 institutes of
research and other advanced centres of learning as it may, from time
to time, deem necessary ;
(viii) to appoint teachers and officers of and above the rank of the
Assistant Registrar and to prescribe their duties ;
(ix) to create teaching, technical, admini strative, ministerial and other
necessary posts;
(x) to suspend, discharge, dismiss or otherwise take di sciplinary action
against teachers, and officers of and above the rank of Assistant
Registrar ;
(xi) to fix and regulate the fees payable by the students subject to such
instructions as may be issued by the Central Government or the
Council or the University Grants Commission ;
(xii) to create research fellowships, honorary or otherwise ;
Powers and
functions of
Board.
(xiii) to create fellowships, scholarship s, studentships, bursaries, medals
and prizes on the recommendation of the Finance Committee ;
(xiv) to exercise supervision and control over the residence and discipline
of students;
(xv) to consider and pass the financial estimates, the annual accounts,
together with the audit report and th e annual report of the University
in accordance with the provisions of the Statutes made in this behalf;
(xvi) to have overall supervision over the conduct of examination and
approval and publication of the results thereof;
(xvii) to appoint members to the Faculties and Board of Studies;
(xviii) to deligate 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 th e 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 Universi ties for the recognition of the
examinations of the University ; and
(xxii) to exercise such other powers a nd perform such ot her duties as may
be prescribe by Statutes.
19. (1) The Academic Council shall be th e principal academic body of the
University and subject to the provision of th is Act and the Statutes, it shall co-ordinate
and exercise general supervision over th e academic programmes and policies of the
University and shall be responsible for the maintenance of standa rds of instruction,
research, education and examination within the University and shall exercise such
powers and perform such other duties as may be conferred on it by Statutes.
(2) The Academic Council shall consist of the following members,
namely:-
Ex-officio members-
(i) the Vice-Chancellor;
(ii) Secretary to Government, Industries Department or his nominee
not below the rank of a Joint Secretary;
(iii) Secretary to Government, Scie nce and Technology Department
or his nominee not below the rank of a Joint Secretary ;
Academic
Council.
(iv) The Director of Technical Education and Training ;
(v) The Director of Industries ;
(vi) The Deans of Faculties ;
(vii) All Directors in the University;
(viii) Principals of all the constituent and affiliated colleges and
institutions of the University ;
Other members-
(ix) Ten teachers of constituent an d affiliated colleges and
institutions nominated by the Vice-Chancellor on rotation basis:
Provided that the number of teachers from each constituent or affiliated
College or institution nominated under this category shall not exceed one ;
(x) Five outstanding scholars of national or international repute from
outside the State of which thre e shall be nominated by the
Chancellor and two by the Council;
(xi) Five officers from national level institutions or organizations
such as Council of Scientific and Industrial Research,
Department of Science and T echnology (Government of India),
Indian Space research Organi sation, Defence Research and
Development Organisation, Rail way Design and Standards
Organisation and other similar institutions, nominated by the
Vice-Chancellor ;
(xii) Three representatives of industries to be nominated by the
Chancellor ;
(xiii) two officers in the rank of General Manager or above in the State
Public Sector Undertakings wh ich are major employers of the
graduate engineers, nominated by the Government ;
(xiv) two Chief Engineers of the Government Departments,
nominated by the Government ; and
(xv) two persons from industrial or technical consultancy
organizations of national repute, nominated by the Government.
(3) The terms of office of the members, other than ex-officio
members, shall be three years.
20. Subject to the provisio ns of this Act and of the Statutes, the
Academic Council shall have the following powers and functions, namely:-
Powers and
functions of
Academic
Council.
(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 course, offered, contents of
curriculum and prescribing ne w courses to be introduced
keeping in view the needs of the industry and prescribing
modifications in curriculum.
© prescribing qualifications for admission of students to various
courses of studies, to research degrees and to the examinations
and the conditions under which exemptions may be granted.
(d) prescribing the standards of ev aluation of the performance of
students and classification of students on the basis of their
performance in the examinations,
(e) prescribing the conditions fo r admission of candidates for
research degrees and the requirements for the award of such
degrees,
(f) prescribing the qualifications for recognitions, of teaches and
scientists as supervisors for research,
(g) prescribing the equivalence of examinations, degrees, diplomas
and certificates of other Universities,
(h) prescribing the qualifications of teachers in conformity with
the recommendations of the Council, and
(i) prescribing the norms for the up gradation of teaching posts;
(iii) to examine and act upon the recommendations of the various
Faculties in making in regulations;
(iv) to determine what degrees, diplomas and other academic
distinctions shall be granted by the University and to award the
same;
(v) to institute scholarships and fellowship;
(vi) to consider the annual reports and to make suggestions thereon
to the Board;
(vii) to recommend to the Board the conferment of honorary degrees
and other distinctions;
(viii) to delegate such of its power s to such Committees, Standing
Committees, sub-Committees or officers of the University as it
may consider necessary for discharge of its functions ; and
(ix) to exercise such other powers and perform such other functions
as may be prescribed by Statutes.
21. (1) The University shall constitute such number of faculties as may be
prescribed by Statutes from time to time and each such Faculty sh all, subject to the
control of the Academic Council, be res ponsible for the Co-ord ination of study and
research in the branches represented in the Board of Studies coming under its purview.
(2) The term of the Faculty and its c onstitution and membership shall be
as prescribed by Statutes.
(3) Subject to the provisions of this Act, each Faculty shall exercise such
powers and perform such duties as may be prescribed by 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 an d 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 Studi es for each branch of study or
branches of study as the Board may decide.
(2) The constitution and powers of th e Board of Studies shall be as
prescribed by Statutes.
23. (1) There shall be a-Finance Committ ee with a person nominated by the
Board as its Chairman and the Finance Offi cer of the University as its Convenor, to
advise the University on any question affecting its finances.
(2) Subject to the provisions of this Act, the constitution, powers and
functions of the Finance Committee and its procedure including th e delegation of its
powers, shall be as prescribed by Statutes.
Faculties.
Board of
Studies.
Finance
Committee.
CHAPTER V
SELECTION COMMITTEES
24. (1) The Chancellor shall, in consultation with the Board, constitute from
time to time, separate Selection Committees for the purpose of se lection of candidates
for recruitment to the posts of-
(a) Professors and Readers;
(b) Lecturers and other posts not being of non-teaching staff ; and
(c) Non-teaching staff.
(2) The Selection Committee shall consis t of such members as may be
prescribed by Statutes.
(3) No person shall be directly recruited to the teaching of non-teaching
posts of the University, except on the r ecommendation of the concerned Selection
Committee constituted under sub-section (1).
(4) The quorum for a meeting of a Selec tion Committee shall be such as
may prescribed by Statutes subject to the condition that the quorum shall include at
least one subject expert and a nominee of Government.
(5) The procedure to be followed by each Selection Committee for
selection of candidates shall be such as may be prescribed by Statutes.
(6) Where an oral test is proposed to be conducted by the Selection
Committee, it may invite, where it is consider ed necessary, any person or persons with
expert knowledge in particular subject to assist the Selection Committee at the
interview but such person or persons shall not be entitled to award marks.
(7) The selection lists prepared by the Selection Committee shall be
published in the Notice Board of the University.
(8) The selection list published under s ub-section (7) shall remain in
force for a period of one year from the da te of such publication and all vacancies
arising during the said period shall be filled up from the list so published.
(9) Where the Board proposes to make an appointment otherwise than in
accordance with the order of merit arranged by the Selection Committee, it shall record
its reasons therefore in writing and submit them to the Chancellor who may approve the
proposal or return it to the Board for reconsideration.
(10) After reconsideration in pursuance of sub-section (9) if the Board
desires to pursue its original proposal, it shall refer the ma tter again to the Chancellor
for his decision and the decision of the Chancellor thereon shall be final.
Constitution
of Selection
Committee.
(11) The Chancellor shall have the power to give directions, to the Vice-
Chancellor to cancel any appointment not made in accordance with the provisions of
this section :
Provided that before giving a directi on under this sub-section, the Chancellor
shall give to the person so appointed a reas onable opportunity to show cause as to why
such direction should not be given and shall consider his explanations and objections, if
any.
(12) If at any time it is disclosed that a person has, while applying for
appointment to any post under the University, made any false statement of declaration
before the Selection Committee or in any application submitted by him or has produced
any false documents, his appointment shall, without prejudice to any other action that
may be taken against him, be cancelled by the Vice-Chancellor :
Provided that before canceling any such appointment, the Vice-Chancellor
shall give to the person, so appointed, a reasonable opportunity to show cause as to why
the appointment should not be cancelled an d shall consider his explanations and
objections, if any.
CHAPTER VI
FINANCE AND ACCOUNTS
25.(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,
Council, University Grants Commi ssion, Industrial Undertakings,
Corporations, Companies or local authorities ;
(b) income of the University from any source including income from
fees, charges and sale proceeds ;
(c) bequests, donations, endowments a nd other grants, if any, received
by the University ; and
(d) miscellaneous receipts.
(3) With the prior approval of Govern ment, the University may, from
time to time, establish such other funds in such name and for such specific purpose or
purposes as may be decided by the Board.
(4) Every such fund shall be kept in a Nationalized Bank or Scheduled
Bank or invested in such securities as may be decided by the Board.
University
Fund.
(5) The funds and all moneys of the University shall be managed in such
manner as may be prescribed by Statutes.
(6) The Government shall, for the purpo se of smooth functioning of the
University, make a lump sum grant to it every year.
26. The University may, with the prev ious sanction of Government as
regards the purpose and amount of loan and subject to such c onditions as may be
specified by Government as to security an d rate of interest, bo rrow any sum of money
from any Nationalized Bank or Scheduled Bank or any other incorporated body.
27. (1) The University shall prepare the fi nancial estimates of receipts and
expenditure of the University in such manner as may be prescribed by Statutes.
(2) The Board shall consider the estim ates 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 orde rs 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.
28. (1) The annual accounts of the University shall be prepared by the
Finance Officer under the direction of the Board and all m oneys accruing to, or
received by, the University from whatever sources and all amounts disbursed and paid
by the University shall be entered in the accounts.
(2) The accounts of the University shall, atleast once in every year and
at interval of not more than fifteen m onths, be audited in accordance with the
provisions 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
State Legislature for a total period of fourt een days which may be comprised in one or
more sessions.
(4) The Government shall have power s to conduct special audit if
required in respect of util ization of funds and the Univer sity shall comply with the
directions issued by the Government on such audit.
(5) The auditors shall also report on any other matter relating to the
accounts of the University as may be required by the Government.
Power to
borrow.
Financial
estimates.
Accounts
and Audit.
Orissa Act
5 of 1948.
(6) The University shall forthwith re ctify or remedy any defect or
irregularity pointed out by the auditors and report the action taken to the Government.
29. (1) The Board shall prepare the an nual report of the University
containing such particulars as the Govern ment 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 Statutes.
(2) Copies of the annual report and th e annual accounts shall be sent to
Government and the Government shall placExcerpt shown. Open the full act in Lexace.