LexThe RAVENSHAW UNIVERSITY ACT, 2005
Odisha · state statute
Open in Lexace · Ask the AI about this act*THE RAVENSHAW UNIVERSITY ACT, 2005
(ORISSA ACT 8 OF 2005)
[ Received Ihe assent of the Governor on the 18th July 2005, first published in an Extraordinary
issue of the Orissa Gazette, dated the 27th July 2005 (No. 1 1 96)]
AN ACTTO PROVIDE FOR CONVERTING RAVENSHAW COLLEGE
(AUTONOMOUS COLL~GE) INTO A UNITARY UNIVERSITY
AND FOR MA'TTERS CONNECTEDTHEREWITH OR
INCl0EhJTAL THERETO.
BE il enacted by the Legislalure of the Stale of Orissa in Ihe Fifty-sjKfh
year bf the Republic 01 India as follows:-
, .
' CHAPTER I,
PRELIMINA~Y
>
-short litle, 1. (I) This Act may be called the Ravenshaw Unirersily Act, 2005
extent and
commence- (2) It shall extend to Lhe geographical areas of the Ravenshaw College,
. Cuttack andsuch other areas wilhin the iurisdiqtjon of Cuttack Municipal Corporalion
as the State Government may notify.
. . --.
, .,
(3) !t shalt come inlo force on such date as the State Goverriment may, by . . .-,
noE catio-n appoint.
a,: ' a, , . . . Definillons.
, ; . , ' .
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2. In Ibis Act, unless the context otherwise requires-
.. , -', ; I..
(a) "~cademic Council" means the ~cadernic~ouncil of the University; ,
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(b) 'Board of Studies" means the Boardal Studies of the University;
, ., . I .. -
(c) ."Chancelloi' means the Chancellor of the University;
' (@I "Oeparlment" means reaching units ,o(-the University in different -
subjects consisting of leaching and non-teaching staff and Under-
graduate and Post-graduate studenls inchding Research Scholars;
{e).. "Employee' means every person in the whole-time employment o[
the University;
{I) "Executive Council" means the Executive Council of Ihe University;
(g) "Government" means the Government of Orissa;
I (h) "Hostel" means a unit of residence for sludents of the University
, ,
' - - controlled or recognized by the University;
(i) "lnslilute" means an Institute, College or Centerwhich is a constituenl
- 01 other Universities;
0) ,"Olher Universities" means the University established under the
Universities Act of States or ol Union of lndia and that of Foreign
Countries;
(k) "Prescribed" means prescribed by Statutes, Regulations or
Ordinances of Ihe University; ,
'For the Bill, see Orissa Gazene, Exlraordinarj. dated Ihe 31st March 2005 (N0.544).
1 79
(I) "School" means a School of studies, special centers and specialized
laboratories as may be specilied under seclion 18 of this Act;
(m) "section" means a section of this Acl;
(n) "Senate" means a Senate of (he University;
(0) "Slate" means'the SLatB of Orissa;
(p) "Statutes", "Regulations" and "Ordinances" means respectively Ihe
"S~atutes". "Regulations" and "Ordinances" of the Universily made
under this Act;
(q) 'Teachef" means a Professor, Reader, ~ecturer or such olher persons
imparting instruction orcanducling or supervising research eilher in
the Schools or in the Departments of the Universily;
(r) "Universily" means the Ravenshaw University established and
incorporated as a University under lhis Act; and
(s) "Vice-Chancellor" means the Vice-Chancellor of the Ravenshaw
, University.
- 'CHAPTER II,
THE UNIVERSTTY
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, Eslablish- 3. (I) For the purpose ol this Act, the State Government shall by "otijidation
Of Ihe establish a University known as the Ravenshaw University, which shall be a b*dy Universily.
corporate with perpetual succession=and a common seal with power to acquire
and hold properly, movable and immovable, - and shall by Ihe said name be entitled
to sue and be sued.,
(2) The jurisdiction of the Universily shall extend over all that is presently
comprised of Ravenshaw College lo be recognized, restructured and renamed in a
notification to be issued by the Government under sub-seclion (1 ) and to all Schools
ot studies and Department to beeslablished by the University with prior permission
of Ihe Government.
(3) The Raveshaw University shall be founded exclusively asa non-affiliating
unitary University.
I .. .
(4) The Headquarters of the Universily shall be at Cuttack.
4. (1) The objects of the University shall be-
. (a) to disseminate and advance knowledge, wisdom and understanding
by teaching and research and by the example and iniluence of its
corporate life;
I
(b) to promote educalion in' accordance with universal . declaration > of
human rights. improving the qualily of education through the
diversification of contents and methods and promotion ol universally
shared values, promoting principles and ethical norms to guide
scientific and technological development and social transformation,
improving human security by better managemenl of environment and
social change enhancing scientific, technical and human capacities;
(cj to participate in emerging knowledge societies, piotecting cultural
diversity and encouraging pluralism and dialogues among cultureand
civilization.
180
(ti) lo enchance linkage between culture and development ihrough
capacily building and sharing of knowledge'and promoting the free
flow of ideas and universal access to information; . .
(0) to promote Ihe study lor sustainable development. national integralion,
social iustice, secularism, democratic way of life. international
understanding and scientilic approach to Ihe problems ol society by
providing right kind 01 work elhos. professional expertise and leadership
in all walks of life. I
(2) Towards this end. Ihe University shall- , ,
(a) set-up deparlmenls lor Science and Technology keeping in view Ihe
rapid changes in the lield 01 science, the market demand for providing
self-employmenlto the pass outs. along with wide scope lor research
facility to make the departm&ts learning centers of excellence;
(b) Iosler thecornposile culture of India and establish such Departments
or Schools in the University as may be required lor the study and
developmenl of the languages, art and culture of India;
(c) take'special measure to facilitale students and teachers from all over
India and abroad to join Re University and participate in its academic
programmes; .
(cl) promote among the students and teachers an awareness and
understanding of the social needs oi Ihe country and prepare them
lor fulfilling such need;
(e) make special provision for intergrated courses in humanities,
education, management, science and technology in the educational
programmes of rhe Universiiy;
(0 lake appropriate measures for promoling inter-disciplinary studies in
the University;
(g) establish such Departments or Schools in the University as may be
necessary for the sludy of languages, literature and life of foreign
counlries wilh a view to inculcaling in the students a world perspective
and intemalional understanding;
(h) provide facilities for studenls and leachers from other counlries to
participale in \he academic programmes and life of the Univsrsity.
Powers ol Ihe 5. The University shall have the lollowing powers, namely :-
University.
(i) to p~~~ide for insfurclion including various methods of learning and
instructions and to make provisions for research and advancement of
know ledge ;
(ii) to establish such other units for research and instruction 'as are
necessary for turtherance ot its objecls;
(iii) to organise and to undertake teaching, research and extension
programmes;
(iyl to hold examinations and grant diplomas or certificates and confer
degrees and other academic distinclions on persons and to wiIi!draw
any Such diplomas, certificates. degree or other academic distinctions
for good and sufficient cause;
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{v), to confer , , honorary degrees ur other academic distinct~ons in the
rnaflner lqid down in the stat ules;
(vi) lo creale such teaching, administrative and olher posts as the
Univesity may dccm necessary, from Ilr e to.tirne, and to lill up such
., posts wilh the permission of Government;
(vii) , to appoint persons as Prolessors. Readers or Lecturers or ?:herwise
as teachers of the University; I. . .
(viji) to institule and award lellowship, scholarships' medals and prizes;
toestablish and maintain Departments or Schools and adminislrative
set,up,tp recognistti,gurde, supervise,and control over the movable
I and immovable propeqies; ., ,. ,:. . , ., ,
(x) lo regulate ahd enforce discipline among-students, teachers, officers
- and employees of the Un~ersity and to take suctl measures as may
,be deemed k ,, necessary . in !his regard;, ,.
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:(xi) to mak& airangemenls br promoting healih and general welfare ol
students and ernployees,~f the University; ~.
(xi0 to'determicie standards .tor admission to the Universily, which may
. , . :include exarninatron, evaluation or any other method of tesling;
{xiii) to make contract for the purpose ot transfer of tecHnology either in
: - whole or in part, with any olher institution or organisation on such
,,- terms and conditions as may-be regpired lcorn tjrne,tg tima, tp raise
Iunds ol Ihe University; .,. .
(xiv) to co-o~erale or associale -. --, ., ~fih any other Urliyersily, authorily, body
in or outside the Unive,rsily area which may have been lormed for
advancemen l ol learning; science or ibst?arch'qr.lar the dissehination
ot knowledge, or for the physical and mbral wellare of students. in
such manner and for such puipose as the University may prescribe
from time to time;
(xv) to enter into aSly,agmernent wilh any other institution or,organisaticn
8 ,:, to transfer knowledge:through.dislance'mode;~ , ,
(xvi) to demand, and receive fees and other charges as may be prescribed
by he University lrom time to lirn~:
(xwii) lo receive donations and 10 acquire. hold. manage and dispose ol
any property movable or rrnmovable. including trust or endowed property
within or outside ihe State of Orissa, for the purpose or objects of the
University, and lo invest iunds in'sucfi manner as the Universily may
deem lit; IN . .
(xviii) to make provision for research and advisory services and lor that
purpose lo enter into sucll arrangements wilh other institutions or
bodies as the University may deem necessary;
(nix) to provide lor the printing, reproduction and publication of research
and other work which may be issued by the,Univcrsity;
( to borrow, with the approvalof the State Government, on the security
of Ihe University property, money lor lhe purpose of !he Universily;
and . .
(mi) to do such other acts and lhings as may be necessay, incidental or
conducive to iheattainment ol all or antif lh? db,bcls o!lha Unjjersity.
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AUTHORITIES, OFFICERS . . AND CHANCELLOR ! OF'THE ... UNIVERSITY
Aulhorities 6. The following shall be the aulhorities,of the University :-
01 the
University. (a) The Senate;
(b) The Executive Coun'cil: '. . ..
.,I .. .
.I . ;; . . . ,, ..(
(c) The Academic Council: . , I ', .,: I!
(dl ~he'Board of studies; and? , '
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. . .; -2 ,; .'I :;; - . -
(e) such other aulhorilier as may be . gc~arebjy >., ,. [he . Statutes to & the
b' ' I . .. , ':.-;- ,'
authorities of the university. ,
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Teachers of 7. The lollowing shall be the teachers oi the University :-
, -, !he 'I .
? 7- , . . . ., ,, - -
University. , : , -(a)- Professors; 1; , . . . :,-, - . - . #.. I I . . ,.. .I
' .I I , ., . ~
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(c) Lecturersi'and
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-, . (d) such orher teachers as may be prescribed to be Ihe teachers ~f the . I.' .. . ., L - I
universiq. '
. 8.
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Ollicers ol . ,; 8:The lollqwmg shall be , lh,e . officers ?I ihe ~hivorsil~ :- ,
Ihe . ,
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University, . ' ' : i- - , :(a) The Vice-Chancel!or: ,.: : - -I- '; ,
'!-I.,& ; , .- (b) The Reyislrar; , .A
, :I
, ,
" (c) ', The Comptroller of'finance; ' -.,I
/. , . .' . . . . ,,', , - 8
. .. (cl) The Controller of Exarnin+lions; ' ,
' ,." .'J ,' ' . .I. I -: . , , , ,, , , , , ,. . .,
(e) The Dean of st~dent~.Weh[e: !
(f) The Librarian; and .. I , . .
(g) such other ollicefs as the Statutes may declare.
The
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9. (1) The Governor of Orissa shall'be the Chancellor of the University.
Chancellor. (2)The Chancellor shall by virlue of this offico be the Head of Ihe university
and shall when present, preside over the convocations of the university-convened
for lhe purpose of conferring degrees or far any other purpose.
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(3) Every ?roposal for conterrnent of 'in honorary degree.sh,all , , be subjsbt
lo confirmation by the Chancellor.
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. (4) The Chancellor shall decide ail disputes with regard 1b thebleclion;
nomination OF seIecl!on of members ol the authorities of the University and his
decision shall be Anai.
(5) The ChanceRor shall have the right,- : . , , ,
(a) to make an inspection or cause an inspection to be made by such
person or persons as he may direcl of Ihe University;-its buildings,
laboratories, workshops and equipment and DepartmentslSchools
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bfithe University and otany exammalion, teaching or other work
conducted dr,done by the University, and
,
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I 8 (b)' to make ari enquiry or cause an enquiry to be made in lihe manner
in respecl al any matter connected wilh Ihe University, and in
every such case, he shall give notice lo the Vice-Channcellor of
, the University to make an inspection or enquiry or to cause an
-,
' inspeclion or enquiry to be made-a& [he University shall be entiLled
10 be represented thereat :
Provided that the person entrusted with such enquiry or inspeclion by the
Vice-Chancellor shall not be below the rank of Registrar.
(6)The Chancellor may, with reference to the resull of such inspection or
enquiry, direct the concerned authorily or authorities of the University or the Vice-
Chancellor, as the case may be, to take such remedial measures as he deems
necessary within such period not being laler than six months from Ihe date of
receipt of the direction as he may fix in that behalf.
(7) The concerned aulhority or aulhorities of Ihe University or the Vice-
Chancellor, as the case may be, shaIl report to the Chancellor such aclion, if any.
as they have taken orpropose to lake consequenl upon Ihe result of such inspection
or enquiry and such report shall be submitted to Ihe Chancellor within the period
lixed by him under sub-section (6).
(8) If the concerned authority or the Vice-Chanceltor, as Ihe case may be
fails lo comply with the direction issued by the Chancellor &thin the period fixed
under sub-section(6) or within such furlher period not being laler lhan three monlhs
as the Chancellor may allow in that behalf, Ihe Chancellor may lake such rerndiai
measures or pass such order as he deems proper.
(9) The Chancellor shall be competent to issue directions or instructions
consislent with the provisions of Ihis Act and Stalutes on any matter connecled
wilh Ihe University when any authority or Vice-Chancellor fails to act in accordance
wilh Ihe provisions of the Act, statutes or the Regulations.
(IOIThe Chancellor may direct or instruct in writinlg lo annul any proceeding
of Ihe Senate. Executive Council, Academic Council or any other authorily which
is not in coniormity with this Act, the Slatules, the Regulations or Ihe directions
issued under sub-seclion (9) :
I :. Provided that before making any such order he shall call upon Ihe authority
concerned lo show cause as to why such an order shali not be made and il any
, ,
cause is shown within a reasonabl~ time, he shall alter giving an opporlunity of
hearing as deemed proper, consider the same.
The Vne- 10. (1) The Vice-Chancellor shall be a who!e time oflicer of the University and
Chancelior. shall be appoinled by the Chancellor from a panel of three names recommended
by 'a Committee consisting 01 three members','one nominated by the University
Grants Commission. one elected by the Executive Council and one nominated by
the Chancellor. The Chancellorshall designate one ol the members as Chairman
of the Commit tee.
(2) No person shall be eligible to be a member of the Gommiltee, if he/she
is (a) a member of any of the authorities of this Univers~ty, or (b) an employee of
this University, or (c) an empioyee ol any collegelinstilution maintainedor recognized
by or affiliated to any olher University in the Stare of Orissa.
(3)The business of the Cornmiltee shall be conducted in such manner as
may be prescribed. .
(4) If the persons approved on priority basis by the Chancellor, out of Ihe
panel so recommended, are not willing to accept the appointment, lhe Chancellor
may call lor a fresh panel of three different names from Ihe said Cr>mrniltee.or if the
Chancellor is of the opinion that none of the persons out of the said panel is
suitable for appoiniment as Vice-Chancellor. the Chancellor may take steps to
constitule another Committee to give a fresh panel of three dilferent names and
shall appoint one of the persons named in Ihe fresh panel as Ihe Vice-Chancellor.
(5) The term of office of the Vice-Chancellor shall be three years lrom the
date he assumes olfice or on attainment ol sixty-live years ol age whichever is
earlier :
Provided that n'o person shall be appointed as Vice-Chancellor lor more
lhan two lerms.
(6) The Chancellor may exlend lrom time to time the term of olfice of the
Vice-Chancellor Ior a total period not exceeding six months without following the
procedure laid down in sub-section (1).
(7) In case the office of Ihe Vice-Chancellor falls vacant due to the absence
of the V~ce-Chancellor, the Chancellor shall appoint a person on such terms and
condilions as he deems necessary to act as Ihe Vice-Chancellor and such person
shall be entitled to all emoluments attached to the office.
(8) In case the office of Ihe Vice-Chancellor falls vacant due to any other
reason, the vacancy shall be filled up in the manner specified in sub-section(1) and
the person'appointed to fill up such vacancy shal[ be eligibte for ?e-appoinipent in
accordance with the provisions contained in sub-section (5) :
provided that where it is not reasonably practicable-to fill up the vacancy
in the manner aforesaid immediately afer it occurs, the Chancellor may appoint a
person to act as the Vice-Chancellor for such period, not exceeding six months,
as heishe may fix and the person so appointed shall exercise the powers and
perform the lunctions of the Vice-Chancellor and shall be entitled to all emoluments
attached to lhe office.
. .
(9)The Executive Aulhority 01 lhe Univewily shall vesl in the Vice-Chancellor.
_I.
(10) The Vice-Chancellor of tho University shali, when present preside
dver the meelings'ol the Senate, the Executive Council and the Academic Council
or in every meeling 01 any other authority 01 which he'is'a member and in the
absence of Ihe Chancellor, shall also preside over the convocations of the Uriiversily.
(I I) The condi lions of service such as salary and allowances of the Vice-
., Chancejlar of the Universily shall be such as may be prescribed.
(12) Subject to availability of funds in the budget, the Vice-Chancellor of
the University shall have-power lo sanction, afer obtaining the opinion of the
Comptroller of Fin$nce, expenditure up to such sum as may be prescribed during
the course of,a financial year andshall make a report of all such expenditure to Ihe -
Executive Council at the earliest opporlunity.
(13) If Ihe Vice-Chancellor of the University is of the opinion thal any order
or decision in respect of any matter, which is required under Ihe provisions ot this
Act or the Statules-to be passed or made by any authority of the Universily, is
necessary to be passed or made immediately and it is not practicable to convene
a meeting of the concerned authordy [or Ihal purpose, helshe may pass such
order or take such'decision as the case may be, and place before the concerned
authority at ils nexl meeting lor ratification, and where the aulhoriv diflers from the
-.Vice-Chancellor, the matter shall be referred to the Chancellor, whose decision
lhereon shall be final ;
105
Tho
Reqictrar.
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Provided that if the matter involves any linancial lransaction, the Vice-
Chancellor shall, before paisiig such order or taking slch decision, obtain''the
opinion of the Comptrpller of fiynce, but the vice-~hanceflor is at hb discrelion to
difler lrom such opinibri, if helshe deems it so lit, alter recording hisiher reasons
thereof.
(I #)The Vice-Chancellor of Ihe Universily shall review the performance ol
teachers and oilicers of the Universily annually and submit a report thereon to rhe
Chancellor in the manner prescribed.
(15) The Vice-Chancellor shall have the powers,--
(a) to require the teachers of Ihe Deparlrnents/Schools of !he University
to report himlher all academic aspects ~ncluding, if any, aboul the
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. conduct~of Univerr iy examinations; and
(b) to give sech directions to !he Officers-in-Charge of such
examinations, as helshe deems necessary, in consultation with
the Controller of -Examinalions.
(16) The Vice-Chaticellor shall inspect ihe DepartmentslSchools ot the
Universily as and when helshe feels necessary and at feast once in a year.
(17) The Chancellor may, at any time, by an order in writing remove the
Vice-Chancellor of Ihe university from office if in his opinion it appears,that his
continbance'in office is detrimental to the inlerests of the University : , , . " .
, Provided lhat no such removal shall be made without holding an enquiry
being conducted by a Committee consisting of at least three members not below
Ihe rank of a Vice-Chancellor.
(18) From the date specified in the order made undcr sub-section (17) lhe
Vice-Chancellor shall be deemed to have relinquished the aftice and the office of
the Vice-Chancellor shall fall vacant.
11. (71 The Registrar shall be appointed by Ihe Chanceltor on tenure basis for
a period of three years on the recommendation of the state Government. He shall
be a whole time officer oi lhe concerned Universily and shal! act as a member of
the Senate, Execulive Council and the Academic dourikil of the Univetsity. No
person will be appointed as the Registrar of the University unless helshe is holding
the post 01 a Professor or Senior Reader or any equivalent post with at least fifteen
years of experience in research, teaching and educational admimistration including
five years teaching experience in postgraduate classes or who is a member of
Indian Adminis1rativ.e ServicelOrissa Administrative Service not below the rank of
Deputy Secrelary to Governmenl. . :
(2)The Registrar shall subject lo the control of the vice-chancellor-
(a) manage the properties and investments 01 the University;
,I
(b) remain in custody of the properties and funds of the Universily;
(c) remain in custody oj Ihe rmords, the common seal and such other
properly of (he Universily as the Vice-Chancellor shall commit to
entrust him; , ., ,. ,
f
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(d) sign all contracts made on behalf of the ~niversily; ''.
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(e) en&a hat all moneys are expended for the purpose for which the
funds are granted or allotted by the appropriate authority; ,:, :
(I) lo exercise and perlorm such other powers and dutigs as may be
The
Cornplroller
ol Finance.
The
Conlrollsr of
Examinalion.
prescribed by the Statutes and Regillalions and as may, from
time to time, be assigned to him by Ihe SenaIe, the ~xecutive
Council and the Academic Council.
(.3) The Regislrar shall generally render such assistance to the Vice:
Chancellor, as may be required by hirnlher in the pedormance of hislher duties.
(4) The Registrar shall have the righl to speak and olherwise take pad in
the proceeding al a meeting of any of the authorities of Ihe University bul shall not
be entitled to vole a1 any such meeling.
12. (1) The Comptroller of Finance shall be appointed by (he Chancellor in
consultation with the State Government from among the offlcers of the Orissa
Finance Service and shall be a whole lime officer ol the Universily.
(2) The salary, allowances and other dues of the Comptroller of Finance . ,
shall be paid by the University.
(3) The Comptroller of Finance shall, subject to Ihe conlrol ot the Vice-
Chancellor -
(a) be responsible for the proper investment of the lunds of the
University;
(b) exercise general supervision of such funds;.
(c] tender advice wiih regard to financial transactions of the Univarsity;
(d) be responsible for preparation and presentation of Ihe annual
financial estimate and statements of accounts lor presentation by
the Vice-Chancellor before Ihe Senate and the Executive Council;
{e) snsure that all moneys are expended tor the purpose lor which
they are granted or allotted by the appropriateauutoriiy;
(F) examine the statements of accounts of Ihe University and submit
a report on such exarnination'to Ihe Executive Council; and
(g) shall exertse such other powers and perform such other functions
as may be prescribed.
(4) The Comptroller of Finance shall be responsible to the Vice-Chancellor
for ensuring that no expenditure outsid€ the budgel is incurred by Ihe Universily
olher than by way of investments and shall disallow any exbenditwe which is not
permissible under the Statutes. '
(5)The Cwnplroller of Finance'shall have the righl to speak and otherwise
take part in the proceedings of the Senate and the Execurive Councit as and when
required, and in all such cases, his advice shall be recorded in the proceedings of
the Executive Council as the case may be. but heishe shall nol be entitled Lo vote.
(6)The advice of the Comptroller of Finance on all Iinancial matters shall
be taken belore they are given effect to and. save as provided ih the provision 01
sub-sections (12) and (13) of section 10, wherever a decision is taken to Ihe contrary
in respect of any expenditure exceeding thiriy thousand rupees, it shall be reported
to the Chancellor.
13. (1) The Controller of Examinalions shall be appointed by the Executive
Council from amongst the Readers ol the University or keaderi of ihe Orissa
Educalion Service for a period of 3 (Ihree) years only. Hetshe shall be a whole time
167
officer of the University. Helshe shall perform dulies as may from time lo time be
assigned to himlher by the Execulive Council and Vice-Chancellor. Helshe shall
be responsible for the preparation of question papers, fixaiion 01 lime schedule for
the examination, valuation, publication of resulrs, issue ol certificales ahd such
other works related to examinalions.
(2) Helshe shall be in charge of conduct of examinations of the University
and matters relaling thereto and shall perform such other duties as may be
prescribed by the Slalute or Ordinance or may be required by the Vice-Chancellor.
The Dean of 14. (1) The Dean of studenls' welfare shall be a whole time officer of the
s'udents' University and shall be appointed by the Executive Council lor a period of three
wellare. years on the recommendation ol the Execulive Council.
(2) The seleclion. terms ol office. ernolumenls and other conditions 01
service o[ the Dean of the sludents' weilare shall be such as may be prescribed by
the Statute.
(3) He shall exercise such powers as may be prescribed by the Slatute,
Ordinance and Regulalions from time to lime.
The 15. (1)The Librarian shall be a whole lime ollicerof the Universily and shall
Librarian. be selected by a duly constituted Seleclion Committee and appointed by the
Executive Council of the Universily.
(2) He shall exercise such powers and discharge such duties as may be
prescribed by the Stalute and Regulations from time to time.
The Senare. 16. (1) The Senate shall exeercise and perform the following powers and
functions, namely :-
(0 to review policies and programmes of the University and suggest
measures for its improvement and development;
(ii) to consider the annual reporl, annual accounts and audit report ol
the University and to pass resolulions thereon; and
(iii) to exercise such other powers and perform such olher functions
as may be prescribed.
(2)The Senate shalt be composed of the lollowing. namely :-
(a) The Vi~e~Chancellor of lhe University;
,
(b) The Vice-chancellor of the Utkal University;
(c) The Secretary, Higher Education. Government of Orissa;
(d) The Director, Higher Education, Government of Orissa;
(e) The Regislrar of the Universily;
(0 The Dean oI Students' Welfare of the University;
(y) The Comptroller of Finance of the University; -
(h) The Librarian of the University;
(i) All Deans of Schools;
(j) The Mayor, Cutlack Municipal Corporation;
(k) The Controller of Examinalion of the University;
:I- . '
(I) Two members of Ihe Orissa Legislative Assembly to be norninaled
by the Speaker, Orissa Legislative Assembly:
188 10-1 AW- 13(A)
(rn) -Five persons nominated by the Chancellor representing learned .
professions, Industry, Commerce and Agriculture; and a
(n) Secretary, Finance Department of Governmenl of Orissa.
(3) The Senate shall ordinarily meet once in six months lo transact its
business.
(4) Seven members shall constitute quorum lor meeling of Ihe Senate
(5) Members under clauses (a) lo (i), (k) and (n) of sub-secrion (2) shall be
ex oHicio members and the tenure oi members under clauses (I) and (m) of sub-
section (2) shall be for a period of three years with eligibility for renomination.
The 17. (1) The Executive Council shall be the Apex Executive Body of the
University and shall be in charge of the general management and adminislration
Council. (including the revenue and property) of the University.
(2) The Executive Council shall be composed of the following
rnem bers :-
(i) The Vice-Chanc'ellor;
(id The Secrelary, Higher Education, Government of Orissa or his
representalive;
(;id The Director, Higher Education;
(iv) Director, Technical Education;
(v) The Registrar;
(vi) The Comptroller of Finance of Ihe University;
(vii) The Controller ot Examination ol Ihe University;
(viii) Two Professors to be nominated by the Academic Council;
(ix) TWO eminent persons to be nominated by the Chancellor from among
scientists, industrialists, administrators, educalionists, lawyers
and legal academics;
(x) Local member of Parliament; and
(xiJ Local member of Orissa Legislative Assembly.
(3) Serial Nos. (I) to (vii), (x) and (xi) above are ex oHicio members and
serial No. (v) shall ad as Ihe Secretary of the Executive Council, whereas tenure ol
members at serial+los. (viii) and (ixj shall be for a period of three years with
eligibility for renomination.
(4) The Council shall ordinarily meet once in a month to transact its
business.
(5) Five members shall constitute the quorum for the meetings of the
Council.
(6) Subject to the provisions of the Act and the Statutes, the CounciI shall
exercise and perform the following powers and lunctions, namely :-
(i) to exercise the executive powers of the University including the
general superintendence and cont-rol over its OeparlmentlSchools;
(ii) to constilute Schools of the University wit? prior approval of the
Government;
189
(iii) to make Statutes and Regulations'wilh approval of the Government;
(iv) to hold control and administer the properties and funds GF the
University including investment of money in such stocks, lunds,
shares or securities as deemed lit;
(v) to provide buildings, premises, furniture, apparatus and qther
requisiles for carrying on Ihe w,orko[ the Universily and to that end
enter into, carry out and cancel conlracts on behalf of the
University;
(vi) to direct the form and use ol the common seal of the Univesiiy;
(vii) lo establish, maintain and manage deparlrnenls and, insli tutions
of research and other advanced cenlers of learning as it may trom
time to time, deem necessary; ,
(viii) to appoint leachers and ollicers and to prescribe their duties;
(ix) to create teaching, adminisiralive, minislerial and other necessary
posts with the approval of the Governmenl ;
(x) to suspend, discharge, dismiss or otherwise take disciplinary action
against leachers, oflicers and employees of the University;
(xi) lo fix and regulate lhe lees payable by the students;
(xi0 to create research fellowships, honorary or otherwise;
(xiii) to create fellowships, scholarships, bursaries, medab and prizes;
(xiv) to exercise supervision and control over the residence and discipline
01 students;
(xv) to consider and pass the financial estirnales, Ihe annual accounts
togetherwith the audit report and the annual report of the University
in accordance wilh the provision of the Statutes;
(xvi) to have overall supervision~over conduct of examinations and
approval and publication of the results thereof;
(xviiJ to appoint members Io the faculties and Board of Studies;
(xviii) to delegate any of ils powers to the Vice-Chancellor or any other
authorilies or ollicers as it may deem fit;
. .
(xix) to accept grants, endowments, bequests, donations and transfers
, , of movable and immovable properties of (he University on its behalf;
(m) lo negoliale with other Universities and Institrrlions'of the Country
:lor the recognilion of the examinations of the University; and
(xxi) to exercise such other powers and perform such other duties as
may be prescribed by the Statutes,
The 18. (1) The Academic Council shall be apex academic body of lhe University,
Academic and ils constilulion and Ihe terms of olfice 01 ils members, other than ex officio Council. members, shall be prescribed by the Statutes.
(2) The Academic Council shall, subject lo the provision of the Acl, the
Slaiutes and the Ordinances,'have the control and general regulation, and be
responsible for maintenance of slanda'rds of teaching, determination and research
education and examination within the University, and shall exercise such olher
powers and perform such other dulies as may be prescribed by the Statutes.
The Board ol 19. (I) There shall be Board of Studies for each branch of study or branches
S'udies. ol study as the Academic Council may.decide.
(2)The constitution, powers and funclions of the 8oard of Srudies shall be
prescribed by the Slalutes.
Schools.. 20. (1) The Universily shall constitute such number of Schools as may be
prescribed by Ihe Stalutes from time lo time and each ol such Schools shall,
subjecI 10 the control of the ~cademic council, be responsible lor the co-ordination '
of study and research in the branches coming under its purview.
(2) Subject to the provisions or the Ad, each School shall exerclse such
powers and perform such duIies as may be prescribed by the Slalutes'.
(3JThere shall bei Dean foreach School, who shall be'nohinated by the
Vice-Chancellor.
. , (4)The Dean of each School shall be responsible for ihe due observance
of the Statules and Regulationsand in guiding the research activilies of Ihe faculty.
(5)The Dean of the School shall hold office lor a term ol three years. -
,- . .- > . .
CHAPTER IV
STATUTES, REGULATIONSAND ORDINANCES
. The 21. Subject to the provisions of this Act, the Slafutes may provide for all or
Statutes, any ot Ihe following matters, namely:--
(i) the consti~ulion,,powers and functions oi lhe authorities and olher
bodies of the University, the qualifications and disqualifications lor
-, , . mkmbership of'scjch autIiCorities and other bodies, appoinlrnent
"
and removal of members thereof and other matter connected
therewilh;
(ii) Ihe appointment. powers and duties of Ihe officers of the Universily
and their emoluments:
(iiJ the appointment. terms and conditions of service and the powers
'
andduties oj the employees of the llniversity;
:. .
(ivJ Ihe administration 01 the University, the establishment and abolition
ol Departments/Schools.,in the Universily, the institution of
lellowships, awards and Ihe like, the conferment of degrees and
olher academic distinctions and the grant 01 diplomas and
L. . certificates;
(v) any other matler which is necessary lor the proper and effective
management and conducr the af/airs of the Universily and which
. .
by this Acr is to be or may be provided fw by the statutes.
Sialules 22:(1)The first Statutes are to be prepared by the Government of Orissa.
how lo be
made, (2)The Executive Council may, from time lo time, make new or additional
Statutes or may amend or repeal lhe Slatutes in lhe Iollowing manner :
Provided that Ihe Executive Council shall not make, any Slatutes
'
aflecling the Statules, powers or conslitutionof any existing authority of the University
unlil such authority has been given an opporlunity of expressing an opinion on the,
proposal, and any opinion so expressed shall be in writing and shall be considered
by the Executive Council :
19 1
Provided further Ihat no Slatutes shall be made by the Executive Council
affecting the discipline ot students, and determination and maintenance of standards
of teaching research and examination except alter consultalion with the Academic
Council.
(3) Every new Statutes or addtlion to the existing Statutes or any
amendment or repeal of a Staiule shall require Ihe approval of the Chancellor who
may, assent thereto or withhold assenl or remit to the Executive Council for
reconsideration in the light of the observation, il any, made by him.
(#)A new Slatutes or a Statute amending or repealing an existing Statute
shall have no validity unless it has been assented to by the Chancellor.
The 23. (lj Subject to the provisions ol lhis Acl and Ihe Statutes, the Ordinances
Ordinance. may provide for all or any ol the following malters, namely:-
(a) the admission of students to the University, the courses of study
and the fees therefor, the qualifications pertaining lo degrees,
diplomas, certificates and other academic dislinctions. the
conditions for the grant of lellowships, awards and the like;
(b) the conduct of examinations, including the terms ol ollice and
appoinlment of examiners and the conditions of residence of student
and lheir general discipline;
..I . (c) management of the DeparlmentslSchools of the University; and
(d) any other matter which, by this Acl or Ihe Statutes, is to be or
may be provided for by the Ordinances.
(2) The first Ordinance shall be made by Ihe Vice-Chancellor with the prior
approval ol the Slale Government and the Ordinance so made may be amended,
repealed or added to at any time by Ihe Execulive Council in the manner prescribed
by the Statutes.
The 24. The authorities of the Universily may make Regulations consistent with
this Act, the Statutes and the Ordinances for the conduct of their own business
and that of the committees appoinled by lhem and not provided for by this Act, Ihe
Statutes or the Ordinances in the manner prescribed by the Statutes.
CHAPTER V
FINANCE AND ACCOUNTS
University 25. (I)The University shall establish a fund lo be called the Universily Fund
Fund. to which-shall be credited, namely:- ,
,
(a) any contribution or grant by the Stale Government, Central
Government, Universily Grants Commission, industrial
Undertakings, Corporations, Companies, Associations, 'other
bodies or local authorities;
(b) any income of the University from all sources including income
from fees and charges and sale proceeds; ,
(c) bequests, donalions, endowments and other grants, if any, received
by the Universily; and - :'! -,
-.
C. ! (9 miscellaneous receipts. .
-' I
., ,
(2) The University may, from lime to time, estal lish such other lunds in
such name and for such specific purposes as may be dc cided by Ihe Execulive
Council with the prior consulta(ions wilh the Gsvernment regarding establishment
of such funds.
(3)The fundshall be kepf in Nationalised or Scheduled Bank or invesled in
such securities as may be decided by the Executive Council.
(4)The funds and all moneys ol the University shall be managed in such
manners as may be prescribed by the Slalutes.
(5) The University may, with previous sancbon of the Government as regards
the purpose and amount of loan, and subject to such conditions as may be specified
by the Government as lo securily and rale of interest, borrow any sum ofponey
lrom any Nalionalised Bank or Scheduled Bank or any other corporata body or any
financial instilution.
(6) The Universily shall prepare the l~nancial estimate of receipts and
expenditure of Ihe University in such manner as may be prescribed by the Statute.
(7) The Executive Council shall consider the eslidates so prepared and
approve lhern with or withoul modification.
(8jThe University shall submit such estimates as approved by Ihe Executive
C~uncil to the Government for the purpose of providing Ihe annual grant.
(9) The Govemmenl may pass such order with reference to the said approved
estimates as it thinks lit and communicate Ihe same lo the University which shall
give effect to such order.
(10) The Executive Council may, in urgenl cases where expenditure in
excess of the amounls provided lor in Ihe budget is found to be necessary, lor
reasons to be recorded in writing, incursucfiexpenditure.
The Annual 26. (1)The annual reporls of the university shall be prepared under the direction
Report. of Ihe Vice-Chancellor and shall be submitted to the Executive Council on or before
such date, as may be prescribed by lhe Statules. and shall be considered by the
Academic Council in its annual meeting.
(2) The Academic Council may cornmunicale its comments thereon lo
Ihe Execut~ve Council.
Acceunls 27. (1) The annual accounts of the Universily shall be prepared by the
and Audil. Cornprrollci ol Finance under the direction 01 the Executive Council and all moneys
accruing lo, or received by the University from whatever sources and all amounts
disburshed and paid by Ihe Universily shall be enlered in the Books of Accounts.
12) The accounts of Ihe University shall, at least once in every year and at
an interval of not more than lifteen months, be audited in accordance with the Orissa Ad
provisions of the Orissa Local Fund Audit Act, 1948. 5 of 1949.
(3)All reports on audit made under sub-section (2) shall as soon as Ihey
are received from the Examiner 01 Local Accounts, be laid before the Stale
Legislature for a total period of fourleen days which may be comprised in one or
more sessions.
(4) The Government shail have the power lo conduct special audit, if
required,'in respect of utilisation ol funds and the University shall comply wilh the '
directions issued by the Government on'such audit.
(5) The University shall forthwilh rectify any defecl or irregularity poinled
out by the auditors and report the action taken to Ihe Government.
193
CHAPTER VI
MISCELLANEOUS,
Disputes as
lo consli-
tution of the
University
Aulhorities
and Bodies.
Conslilution
or
Committees.
Filling of
casual
vacancies,
Proceeding
of lhe
, . Universily
Authoril~es
, and Bodies
not invali-
dated by
j
f
vacancies.
i Disqualifica-
tion.
Supersession
of .
authorities,
and taking
over
management.
28. If any question arises as to whether any person has been duly elected or
appointed as, or is entilled to be member of any authority or olher body of the
Universily, the matter shall be relerred lo the Chancellor whose decision thereon
shall be final.
29. Where any authority 01 the University is given power by this Act or the
Slatules to appoint Cornmiltees shall, save as othenvise provided consist of the
members of the authority concerned and of such other persons, il any, as the
authority in each case may think lit. , I
30. All casual vacancies among the members (olher than ex ~Hiciomembers)
of any authority or other body of Ihe University shall be filled up as soon as may be
by the .person or body who appointed or elected the member whose place has
fallen vacant, and the person appoinled or elected lo a causal vacancy shall be a
rnernbe; ol iuch iuthorily or body for Ihe remainder of the term lor which the
person whose place helshe fills-up.
I,
31. No acl or proceedings of any.authority or ather'body of the University
shall be invalidated merely by reason of the existence of a vacancy or vacancies
among its members.
32. A person shall be disqualified for election, nomination or selection as
member of any of Ihe authorities of a Universily, if helshe,-
(a) is, on the dale of eleclion, nomination or selection of unsound
, ,
- , .. mind;or
(b) is an uncertified-bankrupt or undischarged insolvenl; or
, - (c) has been convicted of and sentenced by criminal court to
imprisonment lor an ollence involving moral turpitude: or
. ,: (d) is being elected, nominated or selecled consecutively for a second
term.
'
Explanation.--For the purpose of this clause the expression "term" shall
include "part of a term".
,. .
33. (i) If the Stale Gnve-m-n:, aft~r rn?t(i~g ~ch enquiry as they deem fit,
aExcerpt shown. Open the full act in Lexace.