The BIRLA GLOBAL UNIVERSITY, ODISHA ACT, 2015

The Odisha : -Gazette
No.352, CUTTACK,
EXTRAORDmARY
PUBLISHED BY AUTHORITY
THURSDAY, FEBRUARY 18, 2016 MAGHA 29,
LAW DEPARTMENT
NOTIFICATION
The 17th February, 2016
1931
No. folbwingACtof theOdishaLegisletiüeAssembly
having assentedto bytheGovernorontie 5thFebruary,2013is herebypublishedfor
general informaton.
ODISHA ACT 1 OF 2016
THE BIRLA GLOBAL UNMERSITY,ODISHAACT, 2015
AN ACT TO • ESTABLISH AND INCORPORATE A SELF-F•mANCED PRIVATE
UNITARY UNIVERSIT±IN THE.NAMEOFBIRLAGLOBALUNIVERSITY,ODISHA
FOR PROVIDING HIGH QUALITY EDUCATION AND TO REGULATE ITS
FUNCTIONAND FOR MATTERSCONNECTEDTHEREWITH AND INCIDENTAL
THERETO.
BE enacted bytheLegisFature oftheStateOdisheintheSixty-sixth YearoftheRepublic of Indiaas follows:—
CHAPTER - I
PRELIMINARY
Short title and 4...(1) This Act may be called the Birla Globalcommencement.
Oefinitiorvr
University, OdishaAct., 2015.
(2) shallcome intoforce on such dateas the
StateGovernmentmay,bynotificatäon.apmint.
2.(1) InthisAct,unlessfre contextothewserequires,
(a) "AcademicCouncil" means the Academic Councl
oftheUniversitymnstitutedundersa:Uon21:
(b) "AJCTE'meansthe Atl IndiaCouncilfor Techniæ]
Education•established l.N1der 3 of the Afl
Ire Ca.ncilforTechnicalEducation 1987; . 52of1937.
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(c)'Annual•Report'meanstheannualreportof the
universityreferredto insection45;
(d)'Boardof B)üernors•means Boardof
Govemors of' the University•constitute:lunder
section 19;
(e)!Boardof Mar«ment•meanstlE Boadof.
MM4ementof the'Universityconstiüedunder
section 20;
(f) "Chdrnm"meanstheChairmantheUniversity
as referred in secüT ;
(g) Charcdlor*meansthe •C}wwellor•of the
Uliversity•,referråitoin sation9;
(h)"Dean'meanst'ieDeenOfSchodoftheUniverSity
refa•red to in 14;,
(i) "Development'fund"means'theDevelopmentfund
of theUnivetétyreferedto-insedion43;
(j)•"DistanceEducationSystem"nwnsthesysternof.
impartingeducationthroughany Df
informationtedit•dcgyendconynunicationsuchas:
multimedia,broadcasting online•over
internet,dher mefrods,e-mail,intemel,
computer, interactive talks,. + bezning,
correspondercecourse, seminar,. contact
prograrnmesor•a-corrbinationof qnytwoor n•1We
of such means;
(kj "Employee"meansemplcyeeappointdiby the
Universityandincues teachersandOherstaffof
the University;
"EndowmentFund"nwns EndowmentFundof the
Uriversityreferredtoinsection41:
(m)"Faculty".meansafacultyofdieUniversity;
(n)"General Furd"meansGeneralFundof the'
Universityreferredtojn section42;
(o)'Off æmpusCentre*meansa centreof the
University,e±bkishedby it outsidethe main
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campus,within•theStateof Odishaoperatedand
maintainedas its corstituentunit, haülg the
l.nversity'smmplementof.facilijes,facuftyand
Staff;
(p)"Prescribed*meanspresribedbytheStatutesor
Rules;
(q)"Registrartmeansthe of theUniversny
apwnted under section 13;
"RegülatoryB(Xyhmeansa Bodyestablishedby
theCentralGoærnn•aentfor downnormsand.
ccndtiotEfot •standardot hifier educatEon
such as UniversityGrantsComrfission,A1]
Coundl for Teårical Education and' Natimal•
Councilof AssessmentandAccredtation,Distance
EducationCouncil,andotherbodiesestablishedby
ttE State Governmentor the CentralGwermeni for
the purpose;
(s) "Rules" lhsRulesoftheUniversity;
(t/ "Schm:nmeansfre .constitueatunit of the
Uriversityesgrovidajinclause(f)ofsection6;
(u) Sponsoring meansBidaAcademyof Art
and Culture undar the indian Trust
2 of 1882.
(v) 'State'meanstheStateof Odisha;
(w) "StateGovernment"means fre State
of Odisha:
(x)."Statutes"meansfre StaMesoftheUniversity;
(y) "StiÆy entreHmeansa centreestablished,
maintainedor recognisedby Univers[tyin tte
Statefor wpse or counsehirqorfor
rendaingany otherassistancermuired.by the
s\udentsusedinthe Mtext df distanceducation;
(z) -"Teacher"means a Professor,Associate
Professor, Assistant Professor, Lecturer or such
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othet personas maybe appcinte:ifor impertirg
instrucdonOftrainirg ræeerchinthe
UniverSty;
(za)Trustn BirlaAcademyof Artandcutue
Trust ;
(zb)•"UGC"means GrantsCommission
the University• Grantsestablished under
3 1956,
Commision Ad, 1953:
•(zc}' el.Jniversitfnuns theBidaGlobalUniversityr
Odsha,establishedundertis -Act;and
(zd)"Vice-Charwelloe meanstheVice-Chnnællorof
the Universityappointedundersection12',
-CHAPTER - II
THE UNiVERSITYAND OBJECTS
EstaN*TEn1 ami 3. (I) Subledto theprovisionsof ttis Act.,be State
incorpwa60n.
Governmentmay,bynotification.establisha unitaryUniversity
bythenameoftheBidaGlobalUhlversity,Odishaanerthe
endowmentfund is set up by the Sporsoing Body in
withtheprovisionsof section41.
(2) TheSponsoringBodyshall,—
(a)provide29.4acresoflandintheInchstrial
Estate. Chandakain Gllage Gottepatna.P.S.-
Chandaka, Tahasil- Bh&neswar in the distra of
KhkrdawhichshalibetheCampusof University;
(b)assigna minimumbuiltupareadfthirty
tmusandsqun retersto theUniversityin fom
of bk.iLdings andand"arystructures,inciudingthe
existingbuilt-uparseoftheTrufl,•totadninsfrative
and'aebnic ptrposea•whichshallrot be usedfor
anyotherpurposeotherthantlüt forwhmthesame
is assigned;
(c) purchaseof•tmks andjournalsat least
WC11hRupeesfifteenlakhsOfas the ofthe
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RegutatoyBodies,whicheveris tigher ttE first
year and to investnot Eessthan Rupeesfifty lakhs or
as per nonneof the RegulatoryBodieswtbhever is
higher,on books,Jourr", amputer networkingand
ciher faciliti%to make•thelibraryfadlitiesadequate
for contemporaryteaching and research the
firs three yeers am the existing. li6ralY books,
journals, computer networking and other failities of
theTrustshdl pertof the tequiremsnt;
purchase equipments, computers,
fumiture, other movable arid immovable assets -and
infrastmcwrefacilitiexathertlrn buildEvsreferredto
dause worth napeesthirty Fakhsor as the
normsof Regulatoy Bcdies,whicheveris higher,and
unde#kingto procurewithinthefirst yeas,
equlpments, computers, fumiture, ofrer movable and
innnvable assets, and infrastn.rcture facilities otter
than buildings,refened inrclause (b) worth noaless
than rupees one crore or per nom' of the
Recu\atory ecdies, whichever is higher and be
existing «wipments, computers, furnittre. other
movable and immwebfe assets and infrastructure
facilitiesotherthui buildingsShallconstitutepartof
the requirement.
(e) give anundertaking;—
(ij to appoint at teest one Professor,
two Asuciate professors
number of Assistant Profesots or lectures
on full tme besis, along with necessary
supprting staff in each school or
departmentor disciplineof the Universiy
prior to the date such school or degwtment
or dscipUre is stalled;
(ii) to take up co-curricular•adivities
to foste a proper academicand heaFthy
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socwciltural et'MmmeN, as
seminars,debatæ,.qui* pngammes, and
extracurricular adiuitigs Ilke pnes, sports;
Natinl Sejvice Sc*eme, National Cadet
Corp and such other for the
bum of fre sWåent8as W rums laid
downby the Rewatory Bodies;
(iiDtoestabiéhwelfareprogrammes
fortheerployee; of thei,jtWerSty;
(iv)to fuhil'such
and provide such other as may
be prescribedby the Reg.'latoryBodies,
t\ne to ting
(v) thå the programmesof study
leadingto a degee or a post - graduate
degree•ordiplomaofferedby the.University
shdl 'Conform to the relevant .laüooe or
ncirns of he UGC and the nncemed
RO.iatoty Body,as amended,frm time to.
rime:
(i) thatthe•admisionprocedureand
fixatonoffeesshallbein accordancewiththe
nomwor guidelines,if any,prescribedby the
RQulat01Y Bodies;
(vil) that the teahing• staff of the
University•shall at least the mirimum
quäEificationsprescxlbxibyhe UCCor othet
Regulatory Bodies, and be Pid
appropriateemoEuments;
(wiii) the Unlversityshallbe open
to all personsandshallnot•dEsétimEnate.on
te•ground$of gender,caste,ctæd, religim,
race..donwle and it stell rot lawful for
I-Jhivers.iWto Öpt or impse onanyperson,
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any,test whatsoeverof religiousbelief or any
profession in order to ditjte one to•
appointedas a teacheroi thi University.or to
hold anyother office thereinor b admitted
as •a s!udent or to enjoy ot aecise any
givilege thereof;and
(ix) to fulfill such otherconditionsand
provide such Other Warmation as may be
prescribedbythe Regulatory•Bodies,
(3) The Sponsoring• Body äfier *fulfillment of tie'
requirementsand conditionsspedti«i in (2) shell
make a report of compliarue to the State Govemment wittin a
makmurn periodof two yeersfrom date of commencement
of this Act.
ProvitkdthattheStateSovefnrnentnyy allowextension
of such periodas it may deemfit on consideratiMof the
progess • in fulfilhng the conditons specifidj under
(4) TheStateGovemmentif satisfiedanerconsidering
the complianceveportsubmittedby the SporsonngBodyunder
sob-section that the SÉnsoing Body compliedwith
provisionsoi sub-section(2), isue notificatonundec
sub-section(l)to establishthe UniversityWithttE of
location. juisdiction and such other conditiors as may.
specifiedin this behalf;
Provided that no notifiætion shall made unless a High
PowerComrmteeconstitutedby Governmentcertific
tle SponsoringBodyhas compliai with the provisions sub,
seetjon(2} and that the provisions•of the UniversityGrants
Commission(Establishmentof and Maintenmce of Stardards
in Private Universities)Regulations,2003, as amendedfrom
time to me, and regulaton and guidelinesof regulatory
havebeenfully txmptiedwith by the *nnscring Body.
(5) On md from the date of issup of such notification,it
Sheli deemedto beenestablishedand incorporate.das
a Universityby the nameof Bria GlobalUniverslty,
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Univergty rd to
O$&iance.
Objects ofthe
Unitersity.
-8-
(6)Thenojflcationissuedundetsub-section%(1)shallbe
laidbeforetheStateLegslatiüefora period fourteendays
ccmpisifigonesessionornxrethenonesesonthereof.
(7) TheUniversityshall a.k»dyuxporatehaüing
perpetualsuccesionandcommonsealwithTimers,subjectto
theprovisionsOftlis Act,to acquire,ownanddisposeof
Property,andtocontractUkdto allthingsneceseryforthe
purposesofthisAct;andshdlsuearßbesuedbythesame
name.
(8) In 911he suitsandotherlegalpcccesdi!Vbyor
agdnstsuchUnivetsity. pladingsshakibe signedand
wifi?d.bytheRegistrarandall prmessesinsuchsuitsand
procædingsshallbeissuedtond seNedontheRe•gstær.
(9) •rneUniversityshallbe•loeatedatGothapatna
PS- ClwrøakaunderBhl.baneswat•TatS1, in the didrict of
Khurda.
4. TheUnivers}tyshallbeuhita•y,self-financedendshall
ntNbe entlüedto anygant-Waid•or anyotherfinanciål
assistancefromthe StateGovemmentor enyotherBcdy
or Corporationownedor controlledby .the State
Government
5. obiectivesforwhichthe Unlversityis established
are as folliys:—
. (a) to disseminatead.Vanceknowledgeby providing
academicandresearchfacilitiesin branchesof
leamingwhichindudes andTechndcgy,
Humanitiesand .SociålScience, %tagement, Law,
MedicalSdéqweandGeneics,VocatimalEducation
andTrärive,TribalandDevebopmentStudiesand'in
fieldsas it maydemi fit;
(b) to .irstituteDegrees,Diplonus,Charters;
Designations;Ceificetes and other äcademic
distimhorscn tl-e•basisof examit•øicnor any other
method of evaluation;
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(c) to •offer corinuing . and distawe Education
prodrammesas per norms of the DistanceEducation
Councilof theGovernmentof Indiaor otherbody
constitutedbythe State Government;
(d) to collaboratewitl other collegesor Universities,
reseerch institutions, indus\rid associations,
professionalassoeationsor anyotherorganization,iG
Indla Of abroad;
(e) to conceptualize,design and develop. specific
educationaland reseerchprogrammes,training
programmes, and exchange prwammes for
.students, faculty members and others;
(f) to establishthe Schoolsof theUniversity,
namely:—
(i) Schod of Management;
(ii) S&1001ofAtchitectweandPlanning
(iii) (f Socia]• Science and
Hununities;
-•(iv) School of Law;
(v) Schod of Natural Sdenæs;
(vi) School of &rine SdÜlces;
(vii) School of Communication; and
(viii) Subjå* to the approval of the• State..
Government,any otherSchoolas it may
deem fit
Provded that the existiu programmes or•courses
offeredbythe inlqraia:}inb respectk
schools.
(g) to disseminateknowledgethrough•xminars,
cönfetences, executive education
community developmentprogrammes,
progammes, • 'Wblicatiøns, •and training
programmes;
- (h) to undertakeprWarrxnesfor thetraningand
develom•ientqf faculty memters of the
University and other institutions in India or
abroad;
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Pt%ts of tlw
Univei*äy.
-10-
undertakecollabordiveroezch withany
organizationin ocaboad;
(j) toreatehiglurlevelsofintEllectualabihies;
(k)toprovideconsuiÄcytoirdustry,Governent
aM Public Organizations;
(I).to ensuretlat the standardof the &græs,
diplomæ, dwters. celtifiætes and other
ac:aderdcdistindims are not low« thanthose
lald d"" • by the University
Commlssion•andotherRegulatoryBodies;as
the ze may be;
(m) •to do all tl•iros necessayor execient to
pronotetheme objecüves;and
(n). to pursueany otherobjectiveas maybe
appaw.edbytip StateGwemment.
6. Subiætto etherprovisionsof this Ad, the Statutesor
Riles madetherender any relevnt lawsfoethe time
beingin fomeor suchcyders,rqulationg,gddelitE$•and
directionsasn•øybe isued,fromdmetotime,bytre Central
Government, State or Reg"cyeody, fre
Universltyshallhavethe powers,namely
(a) to establishStudyCenters,as are in the
opinion-of University;næesary fw•the
furtherenæof Its ob— In mnformitywith
fre of tie UniverSty Grants
(Establishnent ofCommission
t&ntenance • of' Standards. in
Universities)Regulatin. 2003;
to establii arid'developSchoolsundervarious.
diseplinesas erMsagadin due (T Ot
*'ion 5;
(c)to carryoutsuchather•activiiesas maybé
necessary or feesible firtherariceOf
oblæt of the University;
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(d) to confer Degrees. Diplanas, Charters,
CK ædemic distinMbfs and
professionaldesignators as envisagedunder
section 5 in the manner and under condit]ons
laid down-ta te
(e)to instituteandawardfellowships,scholarships
end prizes,in wit) the Statutes;
(f) to demandandreceiveNichfees.bills,invoices
and collect diarges as may be by the
Statutes Of Rules, as lheæse be;
(g)to make provisiors for e)drauicu« activities
for studentsand employees;
to makeappintments of the fæulty, 'officers
and employees of the University Or Study
Centres;
(i) EOrecevedQlBtionsandgiftsof anykirß andto
m'ire. hokt nmege, maintain and dspose
of any movable or inynovable property,and
endoml€nt gropepiesfor the purposeof the
University ot a Study Centre;
(j) to irEfituieandmaintain to recognize
places •of residence. for students of
University;
1k).to supervise,and contd the and to
regulatethe dis.#ine anong fre studentsand
all categoriesof employeesend to lay down
of serif* such empic»es,
including thär code of conduct;
to aeate ædemicr• administrative and support
åa« and neoessavyppsks•,
(m) to and collaboratewitl other
don-stic did overseas Universities and
Institutions in *'Ch a manner and for such
purposesas the Universitymay detemine,
from time to tirne;
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(n) to organizeand ,refreshercoUS$,
orientationcourses„workshops,seninarsand
ötter pcog:améfot teechastdevelopersOf
n.rse ware, evaluäors•and academic
.(o)to deteninestandrds•ofaånissionto the
University theapprovalof tt'BAædemic
Council;
(p) .to makespecid proisim fot students
belongingtotheStateofOdishaforadmission
in anya:wrseoftheUniversity;
(q)to doell suchotheracts tings as nuy be
neæeæryforfuthnnce obje:isofthe
University;
(r} to prescibesuch coursesfod Badnelor's
Degræ, %étefs Degræ, Dmtor of
Pli!osophy,Masterof Philosophy,Degrees
R*Qh• and. uch. other Dwee,
Cl*ders,• and
"Wide fcr prepaiä(ön..:
maeials, filn,.
•ideo •cassettes, .corrpect• :
comFct•di*s andathw s.cnware:
to reco$zeewninationsorpericx%ofétudyt
intill in part.:of Uniwsitigs,
InaütutionDCother places IHigtH learning.
as equivalentto ewnindions Pöøds.of
•studyin the University
reccQnitionat my tinw
(u) to rdse, mlledl subscibe
the Board of Gowrncn
on the sæurityOfnotof propertyof fre
univeNtyrmoneyfcy p.uposeedf tel
Uniwrslty;
to enter into, canyom,.vary ot
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{w}to ræeivegrantsfor mnduetingResearchend
ShidiesirbmNon.Govemmentsources;and
(x) to do all necessal*or expedientto
_exercisetre a&jve powers.
to 7. Tre Unwersityshall Oßnto personsand*hdl
dl ates,
creed,r€ltioo,
lauage md
gerüf,
kxxeditation.
The
notdiscimFnateongroundsofgender,rtcercaste,relgon.or
domiciFe anditshal!notbelaMuifortFwUniversitytoadcptor
impbseortanypcscn,anytest,whaboevgrofreligiousbelief
of anyprofessionin orderto entitleonetobe*Pointedasa
techeroftFEUniverstyortoholdanyoåher thereinorto
be asa studentorto•enjoyorexerciseanyprivilege
tereoi:
Providedthatfor tie of aånissionof student,
Universityshallprovidereservationof ffy-'Hcentamfor
the studentsof OdishaSLhieeIto satisfyingthe•miEimum
standard for adnilssion tests and inteMews:
Providedfuråerthatanyseatsremainingvacantdueto
noMvaiIabiIityof percentageOfSWd9ht$of Odsha,
thosemay .filledby otherstudentswithpriorKHmissioncf
State Govemment.
8. (1) The Uniwsity shaoseek, obtän and retain
accreditationtom the respectivenationalor Stateåccteditaion
bodes gnd subjectb regulations Guidelinesmade
tlereundGf,fromtimetotime,relatingto privateUniwsitiesr
(2) The I-hiversityshall obtainprior *mission or
recognitionr fromhe concernÆRe$latoryBodes,for
conferringgraduateOf pos\Oradugted*es andfor other
programmes,
(3) As regards other programmes.on tecmcal
edEtion therelevantlaws,wles, regulationsin nutter of
obtainingapprovalör recognitionOf standar±
shdl applyto theUniversity.
CHAPTER
CHANCELLORANDOFFICERSOFTHE UNIVERSITY
9. (f) TheGovernorofOdishasrøIFbetheChanælloroi
the University.
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Unlversity-
CYBÉman
his gnei•s.
(2)'The whenpreentipresideatthe
convocationof Urivetsityfot confecingDegees.Diilom
Charters,Deignatjons and
(3) •Clmcellorshellhavethe potveE•sto
exercisedin accordancewitl pmcednrelaid in the.
Statutes namely:—
toæ.ll'focanypaperor relatiro
to iheaffairsof University:and
(b)on basis informationreceiwdby
the Chancellor,if is satisfied tiat any .0fder,
proce«iing,Ofdedsiontakenbyapyauthcrityof
Universityis hotin •conformitywiththeAct;Statutesor
Rules,hemaygivesuchadviceto theCtürrøn aghe
maydeemfit in the interestcf the Uri«sity and
tzing•onsuchd]yice.otteChancellor.theChairman
shalltake a shall be corr$ied wlth by dl
ücem«i
10, fol.lcwimshall be the oficersof tWUriversity
namely
(ay TtE Chain-nan;
(b) Vice-Chant*br;
(c)TheRe$strar;
(d) The Deansof Stmls:
(e) TheCoddler-of Firnnee;
(f)TtEControllerofExaminations;and
(g) Suchotheroffærs as maybe d?daed by
the Statutes to be fiærs of the UniversiW.
(1)Tts Chairmanof Tn.lst•shali Chdmun.11.
of fre Univasity.
(2)ThéChaimunduringhisabsencemay.by•orderin
writing,designateanyNherpersonfromnong theBoadof
Gavetnot$to act as tie Chairnanaftie UniversitYlfu such.
Fiod andfor-suchfundions responsibilitiesas hemay
specifyin -thatorder, maybe called Designated
Chairman,
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Chancel br.
-15-
(3) ChÅirmgnor theDesignatedChairmqnrefeåedto
in (2)Shallpresideat the mætiro of the Boardof
Goverrms and the Chairman shall, when tie Chencello« is not
present, preside. at the, mnvocation of the, University for
conwriro Degrees Diplomas, Designaüonsor Certificates.
(4) The Chairman shad Pyve the following .powers,
namely,—
(a) to caEIfor any information or record;
(b) to awoint end removethe Vice-Charnellorin
a)nsultation with the Board of Governors; and
(c) Such other powers as may on him
by the Act or the Statutes made thera.lMerr
(5) The Designetsd Chairman shell . perform afl
functionsand exerciseafl pwers, specifßly delegatedto hlm
in wrifrg by the Chairman.
f2. (1) The \RæChancellot shall be appointed by the
Chairmanwith the approve*of. the Board Governorsand
shall hold cffi* för a term of three yearsand after expiration
of theterm,he shall elWbleforreappointnmtfor another'
term, not exceeding three yeers.
(2) TheVice-Chancelloréhd be EheChiefexealtive
and academic officer of the University, who shall exercise
general supen.tisionand contd over the åfairs ot tty
Universityand give effed to the the auütoridæof
university.
If in tre opiöion of the Vice-Cimcellu• it is
necessary to take immediate an any rnatter for
powers are Conferredon any other authorityby or under this
Act, he maytake 81JC.h•agtiqn he deems end shdl
at he earliest opportünitythereafterreport his action to such
officets oc authority as would Heveif', 0fdnery course deah
with the matter:
Provided that, if in the opinion of the concerned
aufrority such adion shouldnot havebeen taken by the Vlæ-
Chanceli«, then such case shalå referred to fre Ciuirrnan,
• decision freteon shall final:•
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Registrar.
-16-
Prov.]dedfurtherthaf where any such actlon taken by
the,VzOuncelor anects•anypersonin the serviceof fre
University,SLOhpersonshall toprefer,wittinthree
mondlsfromthedateonwhichwch actionis commudcatedto
him,an to Boardof Govemrs andfre BoardDf
Govemorsmay confirmor modifyor Merse the actionAen
bytheViæ- CMncellor.
df Vit:s--Chanc.eqor,ary
decision anyäLftrity OftheUniversityis ouWdetlp powers
conferredbythisAct, Statutesor is likelytobeprejudicialto
of fre he shall feq,A. the eonwqed
authoritytoreviwitsdecisionwithinsevendaysfromthedate
of hisdecisionandin we tie authority'refusesto•revisesuch
OF to tave decision
sevendays,thensuchmattershallbereferredto Chdrman
and his decision shall be final.
(5) _The shalteyecdse Qthec
powersandperfo•rnsuctiotherdutiesasnuybeprescribedby
the Statutes or the Rulc.
The shall praide the
convöcationaf tie Uni$ersityin the.abseiceof both fre
ChanceElcrand the Chairman, for Degrees.
Diplomas,Charters.DesignatoneorCerifiætes.
{7)TheChaimanis empweredtoremovetheVice-
Chancellor aner due enquiry and it shall be open to the
Chairmant? suspendthe Chanceilordu:irg the said
enquiry •upontheseriousness'ofthechægesr
13.(I) TheappointmentoftheRegistrarshallbemadeby
the Chairman in manner as may be prescribed.
(2)Alicontractsshall sighedandalldxurnentsand
shah authenicated bythe Registraron behalfof the
University.
(3)•TheRegistrarSYEIIexercisesuchotherpowersand
performsucholherWnctionsas maybe prescribedoras may
ber«iulred,fromtmetotimerbyte Bwd ofGovemocs.
(4) TEERegistrarshallbe responsiblefor the due
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The Deas or
School.
The ControEr cf•
Fi•mæ.
custody of he ra:ords and the seal of the University
and shall be tmrd to pFaæbefore Chairman,the Vice
Chancellw or any other authoity, all such information and
documents, as may nerxsery, for transection of their
business.
14. Deans of ScYKjoIsshall be appointed by the Viæ.
Chancellor in such manner and shall -exercisesuch pcwers and
performsuchdujes as maybe prescribed.
15. TEE Controller of Finance shall be apȊnted by the
Board of Govemcrs in such manner aM shall exercise such
powers and perforrrs such functions•as may be prescritM.
The Comptrollerof. 16. The Comptroller of Examinations shall be appointed by
Other Gffcers-
the
Uriverslty
the Vice-Chancellor in such manner exercise such
powers and perform such fumtions as may prescribed.
17. The nunner of appointment, tams aM conditions of
serice, md duties and functions of other officers of
the University. shall be.suchl as nyy be presaitedr
CHAPTER
AUTHORITIES OF THE UNIVERSITY
18. The fdiowing shall bg the authorifiee oftu•university,
nameiy:
(a) the Board of Gcvemors:
(b) the Board of Management;
(c) Academic Council;
(d) the Finance Committee; and
(e) suchotherauthoritiesas maybe decigred'by
the Statutes to be the -authoriies of the
universlty.
The of
19. (1) Board of Governors shall mnsist of theGuermcs its
members : —
(a) tre Chairman:
(b) the VEce-ChancelIor;
(c) three representativäsof the Trust nominated
by the Chalrman of fre TtJSt;
(d) The Secretary to Goverrment of Odisha,
Hijer EducationDepartmentand SecrAaFY
to Government of Odisha, Employment and
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-187
T e&lrfic.dEducaim ard Traiqiro Department
wtw shall be ttE ex-offcio'men%ers;
(e) two•academiciansout••Ofwhomone to-be
rmilüted bythesponscxlngbodyandanolher
to benominated.bytheStateGoiarnment;
(f) twoDeansoftin Univeæitybyrotation,tobe
nominatedbytheVice-Chancellor:
(g) the oftheUtWerStywhoshallbete
MemberSecretary;and
(h) three memters of tie usha Legislative
Asemblyto be nonnatedby•theSpakerin
consultatiönwit' the Leada of the Huse and
Leader (f
(2)TheChairmanshall du CMirmanoftheBogd
of Govemors
(3) TheReglstrarshallbetheex-oficioSecretaryof
the Board of
(4) TheBud•ot Govemotsstullbetheprincipal
eodyandpcnpal bodyat
and•all havefre foll%ing nan*ly: —
- (a) to lay downFdiciesto be gwrsuedby the
University;
(b) to reviewdecisionsof'otherauthoiües
University.if theyae in confornitywm•the
provisionsof•thisAct ortheStatutS the
Rules;
(c) tomakeneworaiditonalStatutesandRules
or a•neodor rSpealthe Statutes.end Rules
.wiEhtheapprovdofthe StateGovernment;
(d) to appwn budgetandannual
the Univeclty;
{e) toappointtheAuditorsoftheUniversity:
(f) totakedecisionaboutvoluntarywindingupof
the Universitywith tre approvalof the State
Government;
(g).to approveproposalsfor submissbnto the
StateB)vernmen!;and
(h)totakesuchdwsionsandsteps. ire found
desirablefor effedivel.y.carrying-out the
objectsof he University;
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The Boerd
The Academic
muncil-
-19-
(5) The Board of Governors shall mæt at least twit*
in. a calendaryear at time and at such plaæ as he
Chairman thir*s fit,
(6) gwided• in this section,
terms of nominated members of the Baard cf Governors shdl
be three yearsfrom date of such nanination.
20. (l) me Boardof Managementsha71consMof ;
(a) the Vice-Chancécr •who shall the ex-
officio Chairman;
(b) •two members of ttE Board of
Governors, nominated by the
Sponsoring•Body.
{c) •tm distinguishéd acadencians
nominated by the
(d) one distinguished professional from the
Industry, nominated by the Chairmanof
the Trust;
(e) two former Vice- Chancellors from
any other Uniyersity;
(0 one faculty. member from amongst
Professors and Associate Professors,
nominated by the Vice- Chancellor
and
(g) he. Registrar who shall be the
ex-officio SecretaryF
(2) The powers and functions or the Board of
Menaement shall be such, as may be prescibed.
(3) The term of offce of the members.-other
than the ex-ofiioio memtMs shall be three years.
21; (i) The Aædenic Council shall of, —
(a) the Viw-ChanceIlor shall be he ex-
officio CEuirman;
(b} ttp Registrar who shdl be ex•aficio
Seaetary;
hree Oæns of University by rotßtion, to
nomirwtgd by' the Vicæ Chancell«
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The Finame
Ccrmütee.
Oti*f Å.ulFwriIies.
.invall•æt«' on
account
{d) me seniorProfessorof theUniversityby
rotationto. be.nominatedby the Vice -
Clunællor; and
(e)suchathermembersasmay prescribed.
(2) TheAcndemicCuncil Shallbe prindpa\
ac.edßffie Qi and shall, üled bo
provisionsofthisAét.,theStatutesandtheRules,oordingtg
andexerdsegeneralsupoEsionoxertheacademicpoliciesof
the Universitydid. shallejercisesuchother and
'*form suchotherWndionsasmaybeprescribed,
(3)Thetem ofoffceofthemetT1t*rsotterthanthe
ex ofioio members shali be three years.
(1)TG Fizuncecm•rnitteeshallconsistof,—
(a) the VieChancelhr who shdl the ex-
officio Ctairnwn;
(b)theRegistrarwtn shall ex-officio
{c)theContrdlercf Fiænce;and
Such.othermembers may FX35Gjibed.
(2)TIE Finance.CommiReeshallbethe Pfirwipal
financialbodyoftheUriversitytotakecareOffinancialmatters
andshall subjectto theprovisionsof thisAct.,Statutesand
RulesFTardinateandexercisegeneralsupeNIsionoverthe
finarciaimattersof theUniversityandshallzerdse suchother
powersand petrormsuch otl*r •funt*ions•as may be
prescribed.
(3)TheternofoffceoftlB membersotherthanthe
ex-ofido msnbers shall be tire yen.
23. The constitution..powers and functionsof: otl*r
autmies of tne Universlty skull be sun •as nuy be
prescribed.
24.1±0 or prt»eediTQuf anyauth0ffry the
shallbe invalidmerelyby reasonof the existencecf any
vacancyordefec*intheconäitutooof authority,
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Statde$.
-21-
CHAPTER • v
STATUTES AND RULES
25.SübjecttotheprousionsofthisAct,theStatutesmay
providefor ot anyci thefollowingmatters,namely:
(a} the constitution,powersand.iliTtions of the
authorities and other bodies of the
Universitynot in the Ad•.,as may
be cnnstitbted, from ime .to time, and
creation of new • aufrørities of the
University;
(b)the operationOf fre EndowmentFund, the
Gerval FundarÉ the•DeÆopment Fmd;
(c) he terms and conditionsof appointmentof
the Vice-Chencdlor,tie Registrarand the
firence Officer and .their••powers and
functions;
t(f) he mode of ræruitment and the
Of service of other Ofcers, teachers and
employeesOf.the University;
(e) die ptoæåre for resolving disputes
between the University and it$ offcers„
faculty members,empioyees and Studeqts;
(f) the creation, athition or of
depatments and famlties;
(g} the manner of co-operation with other
Universitie- or irstitutiors of .highei
learning;
(h) the procedurefcy mnferment of honoray
degiees;
(i) the provisionsregardinggrantof free
and scholarships;
(1)the number Di in different courses of
sWdjæ the procedure of admission of
sWdents to such courses;
(k) the fee chargeable from üdents for various
würses of studies;
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Pröudure fer
Statutes
to a•nerui
Ite eaMee.
.22-
{l) the institutonof fallwships,schdzships.
studenthips, free• ships, and
prizs;
(m)thepru:edl.refor nat40nand*dition of
posts;ah.d
{n) any matterswtichmay g•æchbed.
26. (1)ThefirstStatutæshallbe by.theBO%dof.
shallbe"bnited to the StateGotemnwntfor-
itsapprc»el,Mich withintree rrønthsfromthe af
ræeiptaf the Statutes,giveits_appval withor wiüut•
rmdifiöatlons.
(2)•mwe StateGovernmentfailsto takeany
decisionwith to the approval theStatuteswitNnthe
spe6fMiin sub-sedbn it shdl bedeenwdto
•approvedbytheStateGovernment.
27.Tt'* BoadafGwemoismay,withhe prior-approvalaf
the State make•new or StaUes
a•rn€lxior repealtheStatutes.
28. tie irolisions of the rdes•nwy
provideforalEor Oftheföllowirq namely:
(a} theadmissionof studentsto tie Uriversity
and tetr eördment end ontinuance• as
such;
(b) of stud}to be laiddownfor
Degrees,Diplomas,Certifi*tes, Charters
and atheۥ didinctions of the
Uriverstty;
(c)theawardof Degræs,Diplomas,Cermet—
and ofret academic distinctions of the
UniversiW;
(d) the acunine. policy and financial
pcocdure;
(e)the condiionsof the awardof
scholarships,stucknt#lipsr medals and
prizes;
(O tly of emminations •he
conditiocsand mode appointrneriand
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Pmædwe fw
Rubs.
P0*t to amend
Ruks,
-23-
duties examning DOdies, Examlrers,
Invigilgtors, tabulators and moderators;
(g) thefee .to chargedfor exannatioostor
Degrees,'Diplorrs, CDd
academic distÉnt*ons of the University
includingthe revlsionthereof;
the revision M fees;
(i) te•alteratioräof numberof•seatsin differmt
courses ard Ptogranw;
(j) tre conditionsof rasl(knce of tFB sluderis
at the University;
(k) lhe mäntgnmce of the
studentsof the Univoity; and
(D any dhM matters sptciitaMy proided
in the Statutes.
29.(1) The Ruic shallbe madeby the Boad of Govemcrs
and Rules so made shall be to the State
Governmentfor its approval,which may, within two nnnths
from the date of ræeipt of the Rules, giveits.approvalwith or
without modificajon,
(2) Where the State Govanment• faiis to td(e •any
decision with, respect to the approval of Rules witlin the
period specifiai in sub- section (O, it shell be deemed to have
been approved by the State Government.
30, The Board of Gwernors may, with the prior approv#l
of the State Government, make new or •additional Rules, or
amendcr.repealthe Rules.
MITissøn.
31. (1) The admission procedura Shall be in acwdance
with the normsand guidelinesprescribedby tha USC or otEr
ReguåatcryBodies, as case may be, depending on the
course in whEch students seek admission.
(21 In absenceof the norms and guideliæs under sub-
section admission in tie University shah be rreåe
stictly m the bass of merit
(3) Merit .for admission in. the University may
determined on the basis of marks grade oblained in the
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Fee structure.
of
of
1.0appea.
-24-
gudiMngexaminationandachievementsin co-cuiculai.8n.d
exüa-cunicular cn basiscf marksor grade
obtein.d im conducbd State lewd
an association of the Uliivers\ties similar or.
by anyagencyof. State,
32. (I) The.Universitynay,fromtimeto time,'prepareits
fees structure in accordancewith the rnrms and gu«inæ
prescribed•by U G C ard Otlet ReguEatocyBodies.
on the urse in•whichfre student'
&ission.
(2)TheUniversity notchameanyfes, wtEtever
nan* caliåi,olhertrenthat whidlit is entitledunderthe
.provisionsof sut>sedion
(3).The Universityshall •implementa Scheme
%framed•by State Govetnrnentfor providing
wncession in• fees payable to frie University
studentsbeEdngingto ScheduledCastes.•Scheduled
Tibes Community, Socially and Educationally
Classesnott»longingto creamylayerandeconomically
weaker sections, women from me state'of Odisha.
Explanation.— Forthepurpse of thesectonme
expression weaker section' means
students whose parent's total annual incn•ne does not
exæedrupeesone twentythousandor•suchhigher
an-nunt as. the State Govemment may determine, by
order, from time.to time.
CHAPTER VI
MISCELLANEOUS
33.(1)EveryemployeeshälbeappointedundetaWitten
whiff) shall be in a oopy ot
shdl fumishedto theemployeeancemed.
(2) Discipllna:yaction agamstthe suenB or
employeesshallbegwemedby theproædureas maybe
presctlbed.
u. aery employeeot studentof theUriwrsåyshall,
notwitstandinganythi1Vtontatnedintlis•Alp havea right.to
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Provident Fund
and Pension.
N9Ntes
of
afiriiee
and b06es-
Constitution of
Commiåses.
- of casual
vacanees.•
Protectbn ot
action taken In
goodÉilh.
Transitional
provisions
-25-
appeal,wifin suchtimeas may.beprescribed,to fre Boardof
Wnagement481nsttha•decisionof anyofficetor authorityof'
the Universityard .ttveupon •theBoard of Managementmay
confirm,modifyor changetre decisionappealedagaißt.
35. The Universtyshallconstitutefor the benefitof its
employeessuch fimd*or pemion fund and
suff insurance såeme as it may deem ft in such manner and
subjectto such conditionsas may be presaibed.
36. If any quesion arisesas to whether any person has
been duly elected or appointed'as, ot is enlited to be a
member•of any authorityor other.body of the University,
matter shall refered to tre .Chairnun Whose
ttereon shall be final.
37.Anyauthorityof theUniversityreferredtc in section18
may cdnstitutea committeefor i, consistingof such members
and having such pwets as may be by it.
38. Any-vacancyarising by reason of death, resignation
ot otherwise among the members of any of the authorityof
tre Urivetsity, other than the ex- offdo members shall be
filled up as soon as may be convenient .by the same
member and the member so appointedshall hold office for
the unexgired portion of the ten of the predecessor in
offce.
39. (1) No suit or other Eegalproceedings shall lie
against any officer. other employeeof,the•Universityfor
anything, which is done good faith or .intendedto be done
-in pursuance oi 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 and any other law for the
lime being in force.
40. Notwithstandinganfrling contained in this Act and
the Stalutesr —
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-26-
the first Vice•Chancellor shall be appointed
by%theChaErmenrandthe saidofficåshall
hold ofice a term of three years;
(b)thefirstReglsträrandthefirstControllerof
Finance shall be appinted by the
wt'ß shall, hold offce a
afthree years;
(c) the•first Boardof Governorsshall hold
for a term not exceeding three
years; and
fre first Boardof Management,the first
Finance Committee and the first Academic
Council shad be consttuted by the
Chairman for a term of hree years.
41.(1) The SponsoringBody shill estabksh anEndNTElfl Find.
Gavel Fund.
EndowmentFundof Rupeestwenty-five Crores,
(2) The amount of EndowmentFund shall be
and kept iniestedtuntilthe lissolutionOf the
Universityin long term securiti••,
(3) Uriversty transteranyanunt• fromthe
Fund the Dege!opmentFurd to te
Fund.
(4) Exceptirgin he dissolutionof Universty,no
moneycan be transferrejfrom tre EndowmentFtmd uider
anyotEr cirw•nslancesfor thenthatof the
University.
(5) Out cf the incomesreceivedfrom.us Endowment
Furd, an amcwntnot seventyfive petceNum shafl
be used f0F the purposesof developnint worksof the
Universityandthe remairirgtwentyfive percentwtlshall'be
reinvestd in the Endowrnent Fund.
42, (1) IJniætsiV eteblish a Fundto.
thefollowingamouNshallbecredited,namely: —
(a)allfeeswhichmaybechargedbytheUniversity;
(b) a" uns receivedfromanydhar source;
•u cmtfibutions mede spohwins Body;
end
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-27-
(d) Ellwatibutions or donationsmadein tlis behaFf
by any .0E person or Body which ce rd
'Yohibite:i by any law for tl•e time beire in force.
(2) The amount credited to the eneral Fund shall be
applied Eomeet the payrnents, namely: —
(a) tre repayment of debts tßuding interest
charges thereto incurred by the University for
the purposes Df this Act and the Statutes, and
the Rules made thereurW..
upkeepng assts of the University;
(c) the payment of the cost (f audit of the fund
created under this sedion 43;
{d) rnætingthe exFnses of any suitor proceedings
to whichthe Unißt$ity isa pgrty;
the paymeptof salaries and allowancæ of
offærs and employees of the University
membersof teachingand researchstaff,
and payment of any Pr0vident. 'Fund
conthbujors, gratuity nd other benefits tc
any such officers, 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 Boårå of Management,
Academic Council, and other authorities so
under the Statutes of the University
and of the members ef any Committee or
Board appointed by any of the authorities of
the University pursuanceof any provisions
of tis Act. , or the Statutes, or the Rules
made thereunder
(g) .the payment of fellowships, fretskips,
Scholarships, assislantships and other
awards to students, research associates or
trainees eligible for such awards under the
Statutes or Rules of the unive8]ty;
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Develop—.
Fund.
(h) the paymentof anyexpensesit•wurredbythe
Universityin cawing out provisionsof
this Ad, ahd the Statutes or tie Rules;
(i) thepaymentof costof capital,notexceeding
the-pteeilicg bad. rate of ictetest.incurred
by the SponsoringBodyfor settingup the
University and the Investrnents made
thereof
(j) the paymentof *targes and expenditure.
relaing to the consultatwywork undertaken
by the Universityin• pursuanceof the
provisionsofthisACt.,andtheStatutesand
the Rules; and
(Othepaymento!anyothere*pensesincludlnga
managementfeepayabieto any organization
•cutged responsibility managing
the Universityon behaf of the Sponsoing
Body, as apprvved by the Board of
Management- to bé an expensefor the
purposesof the University:
Providedthat no experiiture shall be incurredby
UniwrsityinexcesOfti•wtimitsfCKtotalrecurringexpenditt.re
alid totai Inn-recurring•experiiturefor the yær gs may be
fixed..by the Boardof Marzgement the previöus
Bczd of Nknagement
Proidai that the eneral Fund shall applied
fu the obj«åsspcified tis he pti0f
approvdoi the ofMan4ementofhe Univasity,
43. (1)TheUniversityshall•alsoestablisha Development
Fwd *ich the •following amount •shall,be credited..
namely: —
(a) developmmtfeeswhEchmay from
sWdents;
(b) receivedfromanydha socceforthe
prposesofthedevelopnmtof theUrfiærsty;
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bkilitenancs of
Report
Acmunt and Audt.
.29.
any a:jniribuü0ß made ty the•
(d) all ütritutions ot donations made in this
bdlalf by any.otrz person Body which are
not prohibitedby any lawfor he time in
force; and
(9) sut*ectto provisionsof sub-section'{5) of
section 41, incomes received •from the
Endowment Fund '
(2) The anunt credited to the Duelopment Fund,
time to time, shall be utilized for the development of the
University.
4 The Funds established under sections 41, 42 and 43
shall, subject to general supervision and control of the Board of
Goverrms, be regukated and maintained in such manner, as
may prescribed.
45.(1) -The Annual Repon of the Uriversity shall
preparedünderthe directionof the Boardof hhnagementand
shall be subrntted to the Boerd df Governorsfor its approval.
(2) The Boerdof Governorsshallconéder.theAnnua}
Report in its meeting and nuy approve the same wit) or
without
(3) A the Annual Remrt duly approvedby the
30erd of Governors shall sent to the Chancellor and to Ehe
State Goverrment on or before the 31st Decemberfoll%ing
closureof the financialyear on the 31st eachyear. The
annual report be laid in House of Legislative
Assembly,
46.(1) The annualaccountsand BalanceSheet-of the
Universityshall preparedundertie directionof the Boardof
manæement and funds accruing to or b} the
University from .whatever source and all amolnt disb(rsed or
paid shall be entered in the au:nunts mairiained by die
University.
(2) The annuä\ account-of the Universityshall
auditedeirery•year by a ChartedAamntantl who is memberof
Instituteof ChattedAccountantof Iriiar
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-30-
(3)A copyof mnual W]a.nts and the Balance
togetherwiththeauditeponshallte submettedtothe
Board of Goverws on before the 31st Decemb«
dosureofthefirm" yea onthe31stMrch everyyear,
(4) Theannualaccounts,the BdanceShal the
auditreponsipElbeplacedbefore Boardof Governorsat
its rreeti(Efor (M$ideraionendapprovalandtheBoardof
ewernors shall forwarott'b to and•iote
State m t:pforethe 31stDecen%ereach you,
(5) In the Bent otsenaim relaBngto
defidenciesin financid managementin the Report of the
CharteredAccountant,the State'Government•nøy issue
dirætions to tf:e Univetsity.and such directions be
bindingon•tty University.
47, A :npy of any receäpt,application, order.Ma:fe of of
ü•iærsity Reard.
of
University.
proceeding•orrædutionofanyautlßlityof g:rnmitteeofme
Uniwæityorotherdocumentsin-pose—ion theUnicrsity
or ent1Yinanyregister"y nuintainaibytE UnivaSty,if
cedfiedby .theRegistra,shallbe as primafoe
evidenæ suchreceifitnplicatioo,notiz order,proceeding,
resolutionor docihent Ofthe existence•ofentry the rqster
shdl adhlittx:i as eviderce. of the •matters and
tra•waün theein recorded thyeof HUId. if
produced, admissibleinevidence.
48.{1)IftheSprs. Bodygxoposesdissolutimofthe
Uriærsityinax;ordancewiththelawgovenngitsconstitution
or incorporatfcn,it shallgiveat EeastthreemoMhsnot*æin
wriiF' to tie. State
(2) On idegtqcdion mal-
administration,indscipline,failureintheaccomplidmentof
theobjectsof theUniversityqndeconomichardshipsin the
mav,egeneN of the Unigénity,the SMe
Govenment shall, subject to and in accordance with
r.plevank law,if any,for theime bengin forcelissue
difectlonsWthe bodyof the l.nvesity and he
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-31-
dlrection are not followed within such üme as may be
prescribed,the rightto take decision,for dssoEutionup of
theUniversity shaftvest in the State Government
(3) The mannerof dissolutionof the Universityshall
be such, as may be prescribedby the StateGovernmentin
the behalf,
(4) If the StateGovernmentconsidetsit necessary
to suspend the Board oi Management, it shall, by
notification published in Official Gazette, order
suspensionof the Boerdof Managementand shalEmake
arrangementsin consultationwith the Sponsonng
Bodyfot the administrationof the businessofthe University
till tie completion of investigation as may consider.
necessary:
Provided no $JCh action shd .be inmated
withoutaffordinga reasonabieopportunityto showcauseto
the Sponsoring Body,
(5)On receiptcf noticereferredtoin sub-section
or on a decision to •dissolve under sub-section (2), the
State Govemment in consultation wth the All. Inda
Council for Technlcal Education. Unlversity Grants
Ccmnission and other concerned RegulatoryBodies•of
Centralor StateGovernment.makesucharrangeme•ntsfor
administrationof the Umversityfrom the proposeddate of
dissdutionof the Universityuntil the l:st batchof students
in regularcoursesof studiesofthe Universitycompletetheir
courses of studies such .manneras may be prescribed.
49.(1) The expenditure for administration Gf theSqenditure.of
Universityduring
University duling the taken Over period of its managementdisoluion.
under section 48 she)' be met out of the Endowment Fund,
the General Fund or the Development Fund,
the 

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