The ODISHA STATE OPEN UNIVERSITY ACT, 2014

Short
extent and
Definitions
13
ODISHA ACT 5 OF 201S
•THE ODISHA STATE OPEN UNIVERSITY ACT, 2014
( Received the assent Ofthe Governor on the 16th February, 20tS
first publishedin an Extraordinaryissueot the Odisha Gazette.
dated the 21st February, 2015 (No. 275)
AN ACT TO ESTABLISH AND INCORPORATEAN OPEN UNIVERSITY
IN ODISHA FOR INTRODUCTION AND PROMOTION OF
OPEN UNIVERSITY AND DISTANCE EDUCATION
SYSTEMS IN THE EDUCATONAL PATTERN OF
THE STATE AND FOR THE CO-ORDINATION
AND DETERMINATION or STANDARDS
IN SUCH SYSTEMS.
Be it enactedby the Legislatureof the Stateof Odishain tt•e
Sixty-fifthYearof the Republicof Indiaas fcnows.—
CHAPTER I
PRELIMINARY
(1) This Act may be calledthe OdishaStateOpenUniversity
Act. 2014.
(2) It extendsto thewholeoftheStateof Odisha.
(3) It shallcomeintoforceon suchdateastheStateGovernment
may, by notification, appoint
2. In this Act. unlessthe contextOtherwiserequires.—
(b)
(d)
•AcademicCouncil"meansthe AcademcCouncdOfthe
University:
"Authorities"meanstheauthoritiesof the University:
"BoardOfManagement"or•Board•meanstheBoardOf
ManagemenfOfthe University:
"Boardof Recognition"meansthe BoardOfRecognition
ot the University:
"Chancellor"meanstheChancellor0ttheUniversity.
•Director' means the Director Of Schools 0' the
University:
• (FortheBill.SeeOdishaGazetteExtraordinarydatedthe4th
December. 2014 (NO.20S4) Legis-1
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O)
(k)
(m)
(p)
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'"Distance Education Council' means the Distance
Education Council dec'ared by the statute as an
authority of the IGNOu established under section 16 of
the IGNOU Act
education system" means the system Of
imparting education through any means Of
communication. Such as broadcasting, telecasting.
seminars, contactcourses.
prograrnrnes. internet and such Other means Of
ccmrnunicatlonor thecombinationOfanytwoor moreOf
such means.
"Employee"means any person appointedby the
Universityand Includesteachers.Officers(Otherthanthe
Chancellor)andotherStat'01theUniverslty;
"FinanceCommittee•meansthe FinanceCommitteeof
the Unverslty:
"Covernment-meanstheGovernmentof Odisha.
"ICNOU'meansthe 'IndiraGandhiNationalOpen
Uruversity•establishedundersection3 of the Indira
GandhiNationalOpenUniversityAct,1985.
"PlanningBoard'meansthe PlanningBoardOf the
University;
•Prescribed"means prescribedby the Statutes,
Ordinances,RegulationsOrRulesmadeunderthisAct,
•Recognised Institution" means the insttutkyn
establishedfor researchor SpecialisedstLNiiesand
recognisedassuchbytheUniversity:
Centre" a centre established or
maintainedby the Universityfor the purposeof ca-
ordinatingandsupervisingtheworkof StudyCentres
andrecogn'sedandfor perform'ngsuchotherfunctions
as maybe conferredon suchcentreby the Boardof
Management
Act 50
af Igas
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(r)
(t)
(v)
(w)
(z)
•Regulations- means Regulations made Oy any
authcnty of the uruverslty under this Act for the time
being In force.
•School" rræans a School Of Studies of the Untversltv
•Ski" DevelopmentEducationCouncil" meansthe Ski"
DevelopmentEducationCouncil Ofthe University:
•Statutes-. "Ordnances- and "Regulations" means,
respectively.the Statutes.Ordnances and Regulations
of the Universitymade underthis Act and for the time
being in force;
-Student" means a student Of the University, and
includes any person who has enrolled nimse't
pursuing any course Ofstudy ct Univers'ty:
•StudyCentre-meansa centreestablished.maintained
or recognizedby the Universityfor the purposeof
advistng.counsellingor for rendermgany other
assistance required by the students,
•Teachers- means Professors, Readers. Lecturers or
anyotherpersonasmaybedesignatedassuchbythe
ordinancefor impartinginstructioninthe universityor for
givingguidanceor renderingassistancetostudentsfor
pursuingany courseof studyof the universityor to
conductresearchor to renderguldancein any other
forrn to studentsfor pursuinga courseOfstudyof the
universityorto conductor researchto renderguidance
inanyOthelfromtostudentsforpursuinga courseOi
studyot theuniversityandShanincludepart-timeand
wholetimeteachersin Reg.cnalcentresor studycenter:
•university"meansthe OdishaStateOpenUniversity
established under this Act.
"UniversityGrantsCommission"meanstheCommission
established under the University Grants
Act. 1956. and
"Vice-Chancellor"means Vice- Chancellorof the
University.
Act
of 1956
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o' the
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CHAPTER l'
ESTABLISHMENT OF THE UNIVERSITY. ITS
OBJECTIVES ANO FUNCTIONS
3. (1) There shall be establisheda Universityby the nome of •the
State Open University'
(2) The headquarters of the University Shanbe at SambaW.$and
the Universitymay establish. maintain or recognise institutes.schools. regional
centers and centres and such Other nstitute at such places in the State
as may deem fit
(3) With the estat*ishment of thio University.—
(a) the other Universities the State who are contirwtng their
open and distance education programmes shall be given cwtion
to continue the same subject to conditions that such Universities
shaft develop their own open and distance 'earning system by
establishing. maintaining Or recognising institutes. schools,
regional centers and study centers in the State in accordance
with law or guidelines Of the Distance Education Council for the
tüne being in force. dispensing with franchise system cf
conducting various Open and distance education programmes.
within a perk)d o' three years from date Of commencement
of this Act.
(b) on failure of the conditions specified in clause (a) by other
unrversitÉs Of the State provic*ng distance education
programmes. through open and distance system. the
Government shall. subject to the Guidelines Of the Distance
Education Council for time being in 'orce, issue drections to
such Universities to wind up such open and distance education
in the manner as may be prescröed;
(C) a University. headquarters Of whrch is Situated outside
the State of Odisha, shah obtain approval of the Government for
establishing or continuing distance education programmes
through open and distance learning System in the State in
accordance with guidelines of the Distance
Council, within a period of One year from the date Ot
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commencement of this Act failing which such establishment or
continuance of the said programmes by such Universities shall
be treated as unauthorised and the Government shall issue
directions to such University to wind up such open and distance
learningsystemin suchmanneras maybe prescribed;
(d) the provisionsOf clause (c) shall not apply to the
Universities establishedunder any law made by the Parliament.
(4) The first Vice-Chancelicr,the first Registrar,the first
Cornptroller OfFinance,thefirstControllerof Examinations,themembersOf
thefirstBoardof Management.theAcademicCouncil,thePlanningBoardand
the Finance Committee and an personswho may become such
offcers or members. so long as they continue to hold such office or
membership, are herebyconstituteda body by the nameOfthe
•Odisha State Open Universityn.
(5) • Universityshallhaveperpetualsuccessionanda common
seal and shall sue and be sued by the said name.
(6) Subjectto the provisionsOf this Act and Statute,the
Universitysharbecompetentto acquireandholdpropertybothmovableand
W'movabte,to lease,sen or otherwisetransferany movableor immovable
propertywhichmayhavebecomevestedinor beenacquiredbyit. forthe
purposesoftheUniverstyandto contractandtc doaliotherthingsnecessary
for the purpose cf this Act.
(7) In all suitsand otherlegalproceedingsby or againstthe
University. thepleadingsshallbesignedandverifiedby.andanprocessesin
suchsuitandproceedingsshalbeissuedtoandbeservedon.theRegistrar.
4. (1) The shayhavethefogowngobjects,namely.—
(a) to endeavourthrougheducation,research,trainingand
extensionto playa positiverolein the developmentOfthe
state,basingontherichheritageofthestate.topromoteand
advancethe statusof employmentcf the peopleof Odisha
and its human resources;
(b)to strengthentheexistingdegree.cert'ficateanddiploma
coursesbywayofintroducingadd-oncoursesrelatedtothe
needs ot employment;
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(c) to advanceand disseminate'earning and knowledgeby
different means. Including the use of commurmcat10n
techn0109y.
(d) tc provideaccessto highereducationfor largesegmentsof
the population.and in particular.the disadvantagedgroups
such as those hv.ngin remote and rural areas including
working peopk. housewives and other adults who wish to
upgrade or acquire thrct.Gh studies in various
fields:
(e) tc acquisitionOfknowledgein a rapidlydeveloping
andchargingsocietyandto Offeropportunitiesfor upgrading
knowledge.traning and skills in tte context of innovations,
researchand discoveryin all fieldsof humanendeavours.
(f) to providean innovativesystemof universityleveleducation,
flexibleandopen. regardto methodsandpaceof learning,
combinationOfCourses.eligibilityforenrolment.ageOfentry.
cmduct Of examinationand OE*ratiOnOf the programmes
with a view to promotelearningandencourageexcellence
new fields Ofknow'edge.
(g) to establishthefollowingschoolscf theUniversity.namety
(i)
(iii)
(v)
SchoolOf Sciencesand Humarüties.
Schoolof Sciencesand Technology:
Schoolof Education(Continuingand Extension).
School of Teacher Education:
Schoolof BusinessandManagementStudies.
School of Health Care Studies;
Schoolof CornputerandInformattcnSctences,
(viii) School of Agriculture. and
(ix) Subjectto the approvalof the Government,any
other Schools as it may deem fit;
(h) tocontributetotheimprovementoftheeducationalsystemin
Odishaby a channelcomplementarytc
the Systemand encouragingtransfer Of Creditsand
excharge of teachingstaff by making wide use Of texts and
othersoftwaredevelopedbytheUniversity.
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of the
u n •versity
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(i) to provide education and training •n the various arts crafts
and skills and vocational courses,
(j) to provide or arrange training o' teachers required for such
activities or institutions'
(k) to provide suitable post-graduate courses Of study and
promote research.
to provtdethe counselingandguidanceto Itsstudents.and
(m) to promote nationa! integration and the integrated
developmentof thehumanresourcesthroughits policiesand
programmes.
(2) TheUniversityshallstoveto foifilltheaboveobjectsbya diversity
Of means of distance and continuing education.and shali function in co-
operationwiththe existingUniversitiesandInstitutionsOfhigherlearningand
make full use Of the latest scientificknowledgeand new educational
technologyto offera highquabtvOfeducationto meetcontemporaryneeds.
(3) The Universityshell strive to promoteSkill Development
Educationthrough taking measu€esfor diligent supervisionand
superintendence aimedat standardizationOfallskillrelatededucationinthe
state
5. (1) to such orders. rules. regulations.guidelines
drectlons issued from Vme to time. by the Central Government.State
Government,UniversityGrantsCommission.Ali IndiaCouncilfor Technical
Education.DistanceEducationCounciland NationalTeacherEducation
Council.or anyotherlawforthetimebeinginforce,theUniversityshallhave
the following powers. namely
(i) to providefor admissionandinstructionin suchbranchesof
knowledge.incbudingtechnology.vocationand professions
the Universitymay determinefrom time to time and to make
provisiontor research.andextensionby offeringthefollowing
courses. namely-—
(a) Ceruficate Courses in Engineering Science.
Paramedical.Agficulture,ForeignLanguage.Masonand
Carpentry.
(b) Graduatelevel courses,
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(c)
(g)
(h)
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Digioma Courses in LaboratMY Technician, Computer
hardware.
Management Courses.
Computer Apptication Courses:
P. G. Level Courses:
Teacher Education Courses hke CTIB EdN Ed..
Other Skill Development and Vocational Courses: and
Add-on Courses
(iii)
(iv)
Wii)
fix)
to plan and prescribe courses of study of degree.
certificates or for any other purpose.
to hold examynations or test arÉ cor&r &yees, dipit:rnas
grant certificates or other acadernic distinctions or
persons who have pursued approved courses 0t study in tie
University or conducted research •n the manner down by
the Statutes and Ordinances:
tc confer honorary degrees or Other academic distirdons the
manner 'aid down by the Statutes:
to withdraw or cancel any Degree, D+lorna or Certificate
conferred or granted by the University tt•e mann«
prescnbed by the Statutes:
determine the mamer which OstMc•e system n
relation the acadernic the university may be
organized
to institute professorship. readerships. lectureships
academic positions necessary for impartrt9 or for
educational material cr for conductirg other
activities. guidance. designng ard &hvery Of course
and evaluation 0t the work done by the students, and to
persons to such professorship. readerstup, lecturestvp md
Other acadernic positions:
tc tay down the courses Of Instructions or courses Of fot
vanous examinations;
to co-operate with. and seek the co-oper*im cf ,
Universities and institutions Of higher "earning. professional
bodies and organizattons for Sigh purpose as UnversJty
considers necessary.
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(xi)
(xiii
(xiii)
Viv)
(xvi)
(xvi)
(xvii)
(xix )
to hold and man-ge trusts and endowments and to Institute
award fellovæhips scholarships. meda's. pnzes and such other
awards for recognition of merit as the University may deem fit
tc establish and maintain such regional centers as may be
determined by the university from time to time:
to establish. maintain recognise Study Centers in the manner
'aid down by the Statutes
tc inspect regional centers, study centers and recognised
institutions and take measures to ensure proper standards Of
instruction, teachtng and with adequate library and
laboratory
to organize and conduct refresher courses, workshops.
seminars and other programmes for teachers. lesson writers,
evaluators and other academic staff;
to recogniseexaminationsOf,or periodsOfstudy(whetherin full
part) at OtherUniversities,institutionsor otherplacesOf
higherleaminoas equivalentto examinationsor periodsOf
studyin the University.andto withdraw such recognitionat any
time:
to makeprovisionforresearchanddevelopmentineducational
technology and matters related thereto:
to Create administrative. mnsteria' and Other posts as the
Universitymaydeemnecessary,fromtimeto time andto make
appointmentsthereto.subjectto conditionthat the university
shall bear the saiarycost Ofofficersboth teachingand non-
teachingandotherstaffso or engagedOutOfits Own
fund and shall not be entitled to any grant whatsoever from the
Government towards that salary, remuneration. fess or
honoranum cost'
to receivebenefactions,donationsandgiftsfor the purposesof
the Universityand maintainproperaccountsthereoC
tc acquire.hold and managepropertyboth movableand
immovable.tc lease.sell or otherwisetransferor disposeof any
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. *
* Amended by Odisha Act 6 of 2019
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property or immovable. which may vest in. or be
acquired by it. fM the purposes of the university, and to enter
into contract all other acts Or thlngs necessary for the
purposes of this Act:
Provided that no such lease. sale Or transfe[ of
immovable property shall be made without the prior approvai of
the Goverrnent.
Provided further that where the Government is satisfied
that M',y such property may, in the interest of the University, be
Given on lease or otherwise transferred or cisposed of. the
Governrnent shal issue necessary directions to the University
and the Uriversity shall comply with such directions forthwith.
(xx) to borrow. the approval of the Government. whether on the
security of ttæ property of the university or otherwise, money
for the purpose Ofthe University,
to enter irato.cary out. vary or cancel contracts:
(xxii) to fix. to demard and receivesuch fees and other charges,as
may be approved by the Chancellor from time to time:
(xxiii) to promote. control and maintain discipline among the studerts
of the University.
(xxiv) to lay down and regulate the salary. scale Of pay. allowances
and Other ccndtions Of service of the employees and the
membersOf the teaching.Otheracademicand non-teaching
staff of the Universttyincluding their code of conduct,
(xxv) to ether on contract or otherwise, visaing Professors,
Emeritus Professors. Consultants, fellows. scholars, artist,
cone writers and such Other persons who may contribute to
the advancernerdOfthe Objects Ofthe university;
(xxvi) to conduct. co-ordinate.Supervse,regulate and control post-
graduate and researchwork in the university;
(xxvii) to recognize persons working in Other Universities. institutions
or as Of the University on such terms
and conditions as may be laid down by the Ordinances;
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(xxviii) to determine standards and to specify conditions for the
admission Of students to course of study of the Unvers•ty
whlCh may include examination and any other
method cf testing,
(nix) to take the dtsc•pl'rwyaction againstthe students of the
Universityand to impose punishmentsuponthem as may
deemed fit for breach of discipline or within or
Outsidethe Universityinclufig the use of unfair meansat an
examination or in relation thereto by themselves or by any Other
persons or abatementthereof:
tc makearrangementstor the promotionof the genera*health
and welfare of the students and the employees.
to take such measures for standardisation Of skill
developmenteducationCoursesand programmesin the State;
(xxxii)to provdefar the preparationof instructionalmaterials,
indudingfilms,cassettes.tapes.videocassettesandother
software; and
(xxxiii)to do all suchacts maybe necessary incidentalto the
exerciseOf or any Of the powersOf the Universityand
conduciveto the prornotionof all or any Of the Objects Ofthe
University.
(2) Notwithstanding anythingcontainedin anyotherlawforthe
timebeinginforce.butwithoutprejudicetotheprovisionsofsub-section(1),it
shallbe dutyoftheUniversitytotakeallsuchstepsasit maydeen'fittor
thepromotionOftheOpenUniversityanddistanceeducationsystemsandfor
thedetermination Ofstandardsofteaching.evaluationandresearchin such
systems
(3) 'n c&ryingout its objects.the Universityshallstrive
cooperation withtheIndiraGandhiNationalOpenUniversityandshall
observe. totheextentfeasible,theeducationnormsandstandardsprescribed
by itfor OpenLearningSystems.
6. TheUniversityShall.in exerciseOfits powers.havejurisdictionover
the whole Of the State Of Odisha
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University
to ell
classes
and
weeds
foe Officers
the
unwersity.
Chancellor
24
7. (1) The University Shall be open tc persons Ot either and Of
Whatever race. creed. caste or class. arud It shall not be lawful for the
Universityto adoptor imposeon anypersonanytestwhatsoeverof relOJcus
benefOrprofessionin order to entitlehim to be appointedas a teacherof the
University or to hold any Other office therein or admitted as a student in the
University.ortograduatethereat. to enjoyorexercISeanyprivegethereof
(2) Nothing in sub•section (1) shall be deemed to preverd ttw
Universityfrom makingany speoal provisionfor the appointmentOf *imtssion
ofwomenor of personsbelongingto theweakersectionsof the society,andin
particular,Ofpersons belongirg to the ScheduledCastes or Scheduled Tribes
8.
9.
CHAPTER Ill
THE CHANCELLORAND OFFICERS OF THE UNIVERSITY
ThefollowingshallbetheOfficersoftheUniversity.nanely:—
(i) the Vice-Chancellor,
(ii) the Directors of Schools.
(iii)
(vii)
the Director.Skill DevelopmentEducationCouncil:
the Registrar;
the Comptroller Of Fina-,ce:
the Controller of Examination: and
Suchotherofficersas may be declaredby the Statutes
to be the officers of the University
(1) The Governor Of Odisha shall be the Chancellor of the
University.
(2) The Chancellorshall by virtue of his office be the head the
Universityand shall when present.preside over the convccat•onsof the
University convenedforthepurposeot conferringdegreesorforanyother
purpose
(3) Everyproposalfor confermentofan honorarydegreesh*l be
subject tc confirmation by the Chancenor.
(4) The Chancellorshalldecideall disputeswith regardto the
election, nominationor selectionot membersof the authoritiesof the
Universityand his decision thereon Shallbe final.
(5) The Chancellorshallbe competentto call.fromtimeto tine.
suchinformationor recordrelatingtoanyaffairsoftheUniversityarvitheVice-
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Chancelbr shall furnish the sarTE and after perusal of such information or
record it shall be lawful for the Chancellor tc give. in the interest of the
University, directions to the Vice-Chancellor. as he deems fit, and the Vice-
Chancelor shal comply with such dire-Huns.
(6) to the provisions Of Sub-sections (7) and
Chancellor shan have the right to cause an inspection to Oe made. by such
person or persons as he may direct. Ofthe University. its buildings. libraries.
laboratories and equipment and of any rec•nal centre cr M'y study centre and
so also Of the examination. instruction other work conducted or done by
University,andto causean inquirytc bemadein likemannerin respectof
any matterconnectedwiththe andfinances of the University.
(7) The Chancellor in every case. give notice to the
UniversityOfhis intentionto causean Inspectionor Inquiryto madeandthe
Universityshall.on receiptof suchnotice.havetherightto make.withtnthirty
days from the date Of receiptof the noticeor such other penodas the
ChmceUor determine. such representation to him as it may consider
necessary
(d) After considonns.tne representation.if any. made by the
University,the ChancellormaycaJseto be madesuchinspectionor inquiryas
is referred to in-sub-section
(9) Wherean inspectionor Inquiy hasbeencausedto bemadeby
the Chancellor.the Universityshall be entitledto anoint a representdlvewho
shdl havetherightto appearin personandto beheardat Suchinspectm
(10) The Chancellormay address the Vice-Chancellorwth
reference to result of such or irquiry together with such views
and advicewith regardto the actiontc be takenthereonas the Chancellor
maybepleasedtoofferandcn receiptOfthea±ressmadebytheChancellor:
the Vice-Chancellorshall communicateforthwithto the Boardot Management
the resultOfthe Inspection inquiryand viewsof the Chance"orandthe
advicetenderedby himwth to the actionto be takenthereon.
(11) The Board of Shallcommunicatethrough the
Vice-Chancellorto the Chancellorsuchaction.if any.as it proposesto takeor
has beentakenby it on the resultof suchinspectionor inquiry.
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Vice ChytceJkJ,
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(12) Where the Board of Management does not take action to the
satisfaction Of the Chancel'or within a time limit fixed by the Chancellor. the
Chancellor may after considenng any explanation furnished or representation
made by the Board of Management, issue such directions as he may think fit
and the Board of Management shall be bound to comply with such directions
(13) Without prejudice to the foregoing provisions section, the
Chancellor may. by order in writing, annul any proceedlng of any authority of
the University, which is not in conformity with this Act, the Statutes or the
Regdatton or the Ordinances
Provided that before making any such order, he shall calt upon
the University to show cause why such an order should not be made and if any
cause is shown within a reasonable time. he shall consider the same
(14) The Chancellor shall have Such Other powers as may be
specified by the Statutes
10. (1) The Vice.Chancel'or shall be appointed by the Chancellor from a
panel three names recommended under sub-section (4) by a Committee
fw the purpose under sub-section
(2) For the purpose of sub-section (1), a Committee shall be
constitutedwhich shall consist of the folicwrng members. namely -
(i) one member not connectedwith the University to be
nominated by the Boardo' Management;
(ii) one member to be nominated by the Chairperson of the
Distance Education Council. and
(iii) one memberto be nominatedby the Chancellor,who shall
be the Chairman ot the Committee
(3) The business of the Committee shall be conducted in such
manner as may be prescribed. from time to time. by the Government on thal
behalt
(4) The Committee constituted under sub-section (2) Shail within a
reasonabletime selectthree personswhom considersfit for bepngappointed
as Vice-Chancellor and shall recommend to the Chancel'or the names Of
personsso selectedtogetherwithsuch Otherparticulars.if any
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Provided that the Ccrnrp,dtee shan not select such persons
who. If appointed as Vice-Chancellor. would cease to hold that office on
account of attaining the age of sixty five years before completion of the term of
three years
(5) The Vice-Chancellor shall ho'd office for a term cf three years
from the date he assumes office as such and he shall be eligible re-
appointmenttc that officefor a furtherterm.subjectto the provisionscontained
In sub-section(l
Provided that no person Shan be appointed as Vice-Chancellor
for more than two terms:
Provides further that no persc%iappointed as Vice-Chancellor
shall continue to hold office as such after he attains the age of Sixty five years.
(6) TheChancellormay.fromtWe to tine. extendthe termof office
of tie Vice-Chancellor for a total penod not exceeding six months without
followingthe procedurelaiddotin in sub-secuon(l)_
(7) In case the office of the Vice-Chancellorfalls vacant dæ to
absence of the Vice-Chancellor cn leave. the Chancellor shal appoint a
personon suchtermsandconditionsas hedeemsnecessaryto actasthe
Vice-Chance/orduring periodfor whichtheVice-Chanceßorproceedson
leaveandthe personso appointedshallexercisethe andperformtt-e
funct'Qnsof the Vice-Chancellorand shall be entitled to emciurnents
attached to the Office.
(8) In casethe officeof theVice-Chancelorfallsvacantdueto any
otherreason.the vacancyshallbefilledinthe mannerspecfledinsub-section
(1)andthepersonappointedtofidsuchvacancyshallholdofficeforatermof
threeyearsandshallbeeligibleforre•appoW'tmentin accordancewiththe
prcvtsionscontained in sub-section (5)
(9) Notwithstandinganything contaned in this section. the
Chancellorshallappointsuchpersonas he deemsfit to be the firstVice-
Chancellorof the Universityestablishedunderthis Act and personsc
appointed shallholdofficeforsuchpenod,rut exceedhgoneyear,and
subjecttosuchtermsandconditionsastheChancellormayfixinthatbehalf.
(10)Theemolumentsto bepaidiOtheVice-Chancellor.andtheterms
andconddions.subjectto whichheshay office.shadbeSuch.asmaybe
prescribed by the Statutes
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powers Of the
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(11) Chance"or may. at any by an order in writing. remove
the Vice-Cnancellor Of the University from Office. if in his Opinion it appears
that hlS contirwance in office iS detrimental to the nterests Of the Jniversity:
Provided that no such removal shdl made without holdilg
an enquiry beng conducted by a Committee consisting of at least three
members not below the rnk ot a Vice-Chancellor
(12) If at any time upon representation made or otherwise, it appears
to the ChanceUor that the Vice-Chancellor. —
(a) has made default in performing any duty imposed on him by or
under this Act. cr
(b) has acted in a manner prejudicial to the interest of the
University. or
(c) is o' rnæ'agtng the affairs -of the uruversity. the
Chancellcr may notwithstanding the fact that the term of office
of Vice-Chance'lor has not expired. by an order, in writing,
stating the reasons there"'. require the Vice-Chancelor to
relinquish his offce as from such date as may specied in
the order
(13) No order under Sub-section (12) shall be passed unless the
partr.uys Of the grounds on which such action is proposed to be taken are
communicatedto the Vice Chancellorand he is givenreasonableoppwtunity
Ofshowng Cause against the proposed o.•de,•_
(14) From the date specified in the order made under sub-section
(12). the Vee-Chancellor shall be deemed to have relirquished the offic* and
the office of the Vice-Chancellor shal fau vacant.
11. (1) The executiveauthorityOfthe Universayshalt vest in the Vice.
Chancellor.
(2) The Vice-Chancellor shali be the ponc:pa' academic and
executiveofficer oi Universityand shall exercise supervisionand control
over the affairs of the and give effect to the of all the
authorities Ofthe University.
(3) Subjectto availabilityof funds in the budget.the Vice-Chancellor
shallhavethepowerto sanction.afterObtainingtheopinionOftheCornptrolter
0t Finance,expenditureupto Suchsum as maybe prescribedduringthe
courseOfa finmcialyearandshallmakea reportOfall suchexpenditureto
the Board of Management at the earliest.
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29
(4) If the Viæ-Chance\lor is of the opinion that any order or decision
in respect of any matter which is required under the provis•ons of this Act or
the to be passed or made by any authority ot the University. is
necessary to be passed or made immediately and it is not practicable to obtain
orders the concerned authority for that he may pass such order or
take stEh decision as he deems proper and shall the earlest opportunity
report his action to such officer or authority who 'n ordinary course IS
com•petentto deal wth the matter for ratification.and where the authority
Offers the Vice-Chance"or. the matter shall be referred to the Chancellor
whose decision ttEreon shall be final
Provided that f the matter involves any financial transaction. the
shah. before passing such order or taking such &cision.
obtan the opiruon of the Controller of Finance.
(5) If in theopinionof theVice-Chancelloranydecisionof anyofficer
or authorityoftheuniversityis beyondthepowersconferredbytheprovisions
of this Act or Statutes. Ordinances. regulationsor rules made thereunder or IS
not the tnteres•,of the University,he shali requestthe concernedofficer or
authorityto reviewits decisionwithinfifteendaysfromsuchdecisionandin
Casethe refusesto reviewsuchdecisioneitherin whole or in part or
fadsto takeanydecisionwithinthesaidperiod,suchmattershallbe referred
to the Chmcellorwhosedeasicn thereonshall befinal
Providedthat the decisionof the officeror authorityconcerned
shar suspendedduringtheperiodOfreviewOfsuchdecisionbythe
officerortheauthoritycr theChancellor,asthecasemaybe,underthissub-
section.
(6) TheVice.ChanceIorshallreviewthe performanceof teachers
andofficers the universityannuallyandsubmita reportthereonto the
Chancellor in the manner
(7) TheVice-Chancellorshall havepower,—
to requirethe teachersof the universityor Regional
Centresof the Universityto reportto himabouttheconduct
cf Universityexamination.and
to givesuchdirectionsto theofficersin chargeOfsuch
examinations as he deems necessary.
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The Director
Derector.
OeveJcv•nent
Education
The
Registrar.
(8) The Vice-Chancellor shall ensure that the provisions of the Act.
the Statutes, Ordinances. regulations and rules are observed
(9; The Vice-Chancellor shall exercise such other powers and
perform such other duties as may be prescrrbed by the Statutes or the
Ordinances
12. Each Schoo's shall be headed by a Director of Schools and
every such Director shall be appointed in such manner, on such emolument
and other conditions of serv.ce and shall exercise such powers and perform
such duties and functions as may be prescribedby the Statutes.
13. TheDirector,SkillDevelopmentEducationCouncilshallbe appointed
in such manner, on such emolument and other conditions Of service. and shall
exerciseSuchpowers and performsuch dutiesand functionsas may be
oresctibec3 by the Statutes
14.(1) TheRegistrarshallbe appointedbytheChancenortora period0'
three years on the recommendation Ofthe Government
(2) TheRegistrarshallbe a whole-timeofficerof the universityand
shall act as a member of the Board of Managementand the Academic Council
Of the Unwersity.
(3) NOpersonshallbe appointedas a RegistrarOftheUniversity
unlessheholdsthepostof a Professoror SeniorReaderor anyequivalent
post With at least fifteen years Of experienceon research and educational
administrationincludingfive years teachingexperiencein post-graduate
classes
(4) The emolumentsto be paid to the Registratand the terms and
conditionsof hisserviceshallbesuchasmaybepresenbedbytheStatutes.
(5) TheRegistrarshall.Subjectto thecontrolOftheVice-Chancellor—
(a) managethepropertiesandtnvestmentsoftheUniversity.
(b) remainincustodyofthepropertiesandfundsoftheJniversity,
(c) remain in custody of ttE records,the common seal and such
other prcpeny cf the University as the Vice-Chancellorshall
entrust him;
(d) executeall contractson behalfOfthe University:
(e) ensurethat moneysare utilisedfor the purposefor whichthe
fundsaregrantedorallottedbytheappropriateauthority:and
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(6)
31
exercise and perform such other powers end duties as may be
prescribed by the Statutes and Regulations and as may. from
time to time- be assiw•ed to him by the Board of Management
and the Academic Council.
The Registrar shag generally render Such assistance to the Vice-
Comptro'ler Of
Chanceflor.as may be required by in the performanceOfhis duties
(7) The Registrar shall have the nght to speak Otrer-msetake
pad in the proceedingat a meetingof any of the authoritiesof the university
but shali not be entitled to vote at any such meeting.
(3) All suits Or Other ugal proceedings by or against the University
Shall be instituted by or against the Registrar.
15. (1) The Comøtraller of Finance shall be appointed by the Chancellor
in consultation with the Government and shatl be whole-Orne officer of the
University
(2) The salary. aNowancesand corxiit'ons ot service of the
Comptrollerof Financeshallbe such as maybe prescribedby the Statutes
(3) When the officeof the Comptrollerof Financessvacantor when
the Comptrolierof Financeis by reasonof "l health.absenceor anyother
cause unable to perform his functions as such. his funct•ons shall be
performedby such other personas the Vtce-Chance'lormay appo.ntfor the
purpose.
(4) The Comptrolerof Financeshall.subjectto the controlof
Vice-Chancellor.
(a) be responsiblefor the properinvestmentor thefundscf
University:
(b) exercvsegeneralsupervisionof suchfunds:
(c) tender adviceWth regardtc financialtransactionsof the
University:
(d) be responsiblefor preparationandpresentationof the annual
financial estimates and statements of accounts for
presentation by the Vice-Chancellor:
(e) ensurethatallmoneysareutilisedinappropoatemanne'for
the purposefor Wh.chthey are grantedor allottedby the
appropnate authorlty:
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The
Controller
Examination.
32
(t) examine the statements Of accounts Of the University and
submit a report to the Board of Management:
G) exercise such other pov,'ers and perform such functions
as may be prescribed.
(5) The Comptroller of Finance shall be responsible to the Vice-
Chancellorfor ensurirg that no expenditureoutsidethe budgetis incurredby
the universlty otherwse than by way of investments and shall disallow any
expenditure which is not permissible under the Statutes.
(6) The Comptroller of Finance shall have the right to speak and
other wise take parl in the proceedings Of the Board of Management as and
when requied. and in all such cases. his advice shall be recorded in the
proceecfings of the Board Of Management. but he shal' not be entltled to vote.
(7) The advice Of the Comptroller Of Finance on an toancial matters
shag be taken before they are given effect to.
16. (1) The Controllerof Examinationshall be appointedby the Board
of Man*rnent ontherecommendationo' theGovernmentfromamongstthe
Readers of the University or Readers of the Odisha Education Service for a
periodof threeyearsandShailbe a whole-timeofficerof the University.
(2) TheControllerof Examinationshallperformsuchdutiesas may
fromtimeto timebe assignedto himbythe Boardof Managementamithe
Vice-Chancellor_
(3) The Controller of Examination Shan be responsible for the
preparationOfquestionpapers.fixationOftimeSchedulefor the examination,
valuation, pub'ication of results. issue of certificates and such other works
related to examinations
(4) The Controuercf Examinationshall be in-chargeof conductof
examinationof the Universityandmattersrelatingtheretoandhe shagperforn
suchotherduties.as mayOeprescribedby theStatutesor Ordinancesor, as
may be required by the Vice-Chancelor
17. The manner Of appointment.emoluments.powers. duties and
functionsof the otherOfficersof the Jn•versltyshalibe suchas maybe
prescribed by the Statutes
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of the
Board of
Man•gerent
33
CHAPTER IV
AUTHORITIES OF THE UNIVERSITY
18. The fonow.ng be the authontles Of the Jnrversity. namely—
(i) The Board Of Management:
(iii The Academic Council.
(ii) The Skill Development Education Council:
(v) The Planning Board,
(v) The Board OfRecognition.
The Finance Committee:
(vii) The of Studies: and
(Wii)Such other authorit:es as may be declared by the Statues to be
the mthorittes Of Umversity
The Board of Management shall be the Chief executive body of the
University and shall Of the following members. narnely.—
(a) Vice-Chancellor;
(b) The Registrar;
(c) Director. Skill Development Education Council:
(d) Three employees of the university who shall be nominated by
the Vice- Chancellor, Of which one shal' be from among the
Directors Of School Of Studies and the Other two from among
the teachers and Other academic staff Other than the Directors
of School;
(e) Five persons. who are not employees Of the University, to be
norninated by the Chancellor. representing the following area
cf specialisations.
(i) Two errinent educationists,
(ii) One person from the non-formalor voluntary sector:
(iii) One personrepresentingCornmerceor Industry:and
(iv) One person representinglearned Professions.
(f) Three representatives of the Government of Odisha;
Secretary,Depanmentot Higher Educationand Secretary.
Industries and Secretary, Labour and Employment. in their
ex-otficio capacity,
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the powers Of
(g) Two members ot the Odesha Legislative Assembty nominated
by the Speaker.
(h) Three persons to be co-opted by the Board of Management
from he tollow•ng sectors. namely,—
(i) One expert on Vocabona' Education and Training. and
(ii) Two experts on rotation basis from education.
agriculture, public health care, rural industries and
distance education
(2) Members of the Board Of Management. other than ex-0Hici0 members.
Shau hold office for a term Of three years:
Provided. however. that persons nominated or appointed from the
Universityshall hold office for a term of two years.
(3) term of office Ofmembersof the Boardof Management shall
commence from the date Of appointment. or nomination. as the case
may be
(4) Six members of the BOJd of Managementshall form the quorum for a
meeting of the Btwd
20.(1)TheBoardOfManagementshallhavethe powerOfmanagementand
administrationOfthe revenueand propertyOfthe Universityandthe conductOfall
administrativeaffairs of the University not otherwise providedfor
(2) Subiect to the provisions of the Act, the Statutes and the
Ordinances,the BoardOfManagementshall.in addit•onto Otherpowersvestedin it
under the Statutes, have the following powers.nameiy.—
(iii)
to effect standardization or skill-related education available in
the State.
to Createteachingand otheracademicpostsand to prescribe
the functions and conditions of service of Professors.
Readers. Lecturers and other teachers and other academic
staff employed by the Universtty.
to prescribe qualifications for teachers and other academic
staff.
to approve the appointment 01 such Professors. Readers.
Lecturersandother teachersand academicstaff as maybe
necessary the recommendations of the Selection
CommitteesConstitutedfor the purpose:
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35
(v} to approve appointmentsto temporary vacancies af any
academ'c staff
to specify the manner of apporntmentof temporary vacancies
Of acadernic staff.
(vi) to provide tot the appointment Of vislting Professors.
Emeritus professors. Fellows. and writers and
determine the terms and condltions of such appointments.
Wii) to manageandregulatethe finances.accounts.investments,
property 0t the University all Other affairs Of the
Universityandto appointsuch agentsas may be considered
fit.
(viii) to Investany moneybeicnglngto the University.inclvding
any unappbedincome.in such stocks. funds. shares or
securitiesas it thinks fit or in the purchase Of immovable
property in the state with like power of varyn.g such
investment from time to time
Provided that no action under this clause shall be
taken without consultingthe Finmce Committee;
Ox) to create administrativeministerialand other necessary
postsaftertaklngintoaccounttherecommencnionsOfthe
Finance Committee and to specify the manner of
appointment theretu
(x) toregulateandenforcedisctp'ineamongsttheemployeesin
accordancewth the Statutesand Ordnances.
(xi) to transferor accepttransfersOfanyimmovableor movable
propertyon behaifof theunversity.
(xii) to entertain.adludlcateupon.or redressthegrvevancesof
theemployeesandthestudentsof the Universitywhomay,
for anyreason.feei aggrieved.
(xiiOto fix the remunerationpayableto coursewriters,
counsellors.examinersand invigilators,and travellingand
other payable,after consultingthe Finance
Committee.
(m) toselectthecommonsealfortheUniversityandto FYOvide
for the use Of such seal:
to inst'tutefel'owships.scholarships,studentship:and
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Council
Skill
Oev elop ment
36
(Yvl) to exercise such other powers and perform such Other
functionsas maybe conferredor nposed on it bytheAct or
the Statutes
2f. (1) ThereShallbe an AcademicCouncilOf the university.which
Shallbe the PrincipalacademicbodyO'the Universityand shall, to the
provisionsOfthis Act andthe Rules.StatutesorOrdinances.madethereunder.
co-ordinateand exercisegenera'supervisionoverthe academicpoliciesOfthe
University.
(2) The AcademicCouncilShanbe responsablefor the
academicstandardsandperformsuchotherdutiesandfunctionsas maybe
conferred or imposed upon it by the Statutes.
(3) The constitutionof the AcademicCounciland the term of office
of its membersand its powersandfunctionsshal be suchas maybe
prescribed by the Statutes.
22. 1) Subjectto the provisionsof thisAct andthe Statutes,theSkin
Devefopment EducationCouncilshallhavethefollowingpowersandfunctions.
namely:—
(e)
(0
to organizeandpromoteskill-relatedstudyand training
programmes
to approve the courses Of Of the academic
programmes prepared by the planning Board
to grve recognitionto industrres.firms, institutions. different
registeredworkshops.laboratories.traininginstitutesas the
trainingplatformforstudentsOftheUniversity;
to workoutthe modalitiesto standardisevocationaland ski"
developmentcoursesofferedby variousorganisations:
to recommendfor withholding of recognitionof the
defaultingbodiesspecifiedinclause(c):and
to exercisesuchother powersand performsuch Other
functionsas may be prescribedby theStatutes,
(2) Theconstitution.andtheOtherpowers,dutiesandfunctionsOf
theSkillDevelopment EducationCounciishallbesuchasmaybeprescribed
by the Statutes
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p Win ins
Recognniøn•
The
Finance
Comrnit'ee
S ehods Of
37
23. (1) There shall be constituted a Planning Board of the University
which shall be the prinapai olanmng body of the University and shall also be
responsible for the montonng of the developments of the University on the
indicated in the objects Ofthe Vn.vetsityv
(2) The constitution Of the Planrung Board. the term ot Office Of its
members and its powers and functions shall be such as may be prescrlbed by
the Statutes
24. (1) The Board Of Recognition shall be responsible admitting
Governrnent recognised colleges to the privileges of the university for
providing add-On and skill developrnent courses.
(2) The constitution and other powers and functions Of the Board 01
Recognitionshall be such as may Oeprescribed by the Statutes.
25. (f) The constitution. powers. duties and functions Of the Finance
Committee shan be such as may be prescribed by the Statutes.
26. (f) Subject to the provisions Of Clause(g) Of sub-section(l) Of
section 4 there shall be euch number of Schools Of Studies as the University
may, with the approval Ofthe Government.determine.from time to time.
(2) The constitution,powersand functionsof the SchoolsOfStudies
shall be such as may be prescribed by the Statutes.
27. The constitution. powers. duties and functions of other authorities
whichmaybe declaredby the Statutesto be authoritiesOfthe Universityshall
such as may be prescribed by the Statutes,
CHAPTER V
STATUTES. REGULATIONS AND ORDINANCES
28, Subjectto the provisionsof thisAct. the Statutesmayprovidefor all or
any cf

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