The ORISSA UNIVERSITIES ACT, 1989

Orissa Act No. 5 of 1989
*THE ORISSA UNIVERSITIES ACT, 1989
[Received the assent of the Governor on the 3rd April 1989, first published in an
extraordinary issue of the Orissa Gazette, dated the 3rd April 1989.]
No. 5435- Legis-The following Act of the Orissa Legislative Assembly
having been assented to by the Governor on the 3rd April, 1989, is hereby published
for general information.
AN ACT TO CONSOLIDATE AND AMEND THE LAWS RELATING TO
CERTAIN UNIVERSITES IN THE STATE OF ORISSA.
BE it enacted by the Legislature of the State of Orissa in the Fortieth year
of the Republic of India, as follows:
1. Short title, extent and commencement.:- (1) This Act may be called
the Orissa Universities Act, 1989.
(2) It shall extend to the whole of State of Orissa.
(3) It shall be deemed to have come into force on the 15th day of November,
1988.
2. Definitions :- In this Act, unless the context otherwise requires:
(a) “Academic Council” means the Academic Council of a University;
(b) “Affiliated Institution” means a College or an Institution affiliated to a
University whether in whole or in part;
(c) “Autonomous College”, “Autonomous Institution” or “Autonomous
Department” means a College, Institution or Department, as the case may be,
on which the status of autonomy has been conferred under this Act;
(d) “College” means an institution admitted to a University in accordance
with the provisions of this Act and the statutes and includes a College managed
by a University, but does not include a school, whether it is an independent
institution or forms part of a College as defined herein;
(e) “Constituent College”, means a college managed by a University;
* For Statement of Objects and Reasons, see Orissa Gazette Extraordinary/
18.03.1955.(No.449)
The Odisha   Gazette
EXTRAORDINARY
PUBLISHED BY AUTHORITY
No. Date : 3rd April 1989
2
(f) “Director” means the Director of Higher Education, Orissa or his nominee
who shall be not below the rank of a Professor;
(g) “District” and “Subdivision”  shall respectively mean the District and
Subdivision within the meaning of the Orissa  Revenue Administrative (Units)
Act, 1963; (Orissa Act 22 of 1963)
(h) “Prescribed” means prescribed by statutes;
(i) “registered Graduate” means a graduate registered under this Act;
(j) “registered Teacher” means a teacher registered under this Act;
(k) “Regulations” means the Regulations made by the Academic Council
under Section 25 of this Act;
(l) “Senate” means the Senate of a University;
(m)“Statutes” means the Statutes of the concerned University made under
this Act;
(n) “Syndicate” means the Syndicate of a University;
(o) “Teacher of the University” means a teacher specified in Sub-section
(2) of Section 4 and;
(p) “University” means a University established or deemed to have been
established under this Act;
Explanation – Reference to the University in this Act shall be constructed
as references to each of the Universities;
(q) The expressions V ishavidyalaya, Kuladhipati, Kulapati, Adhishad,
Sansad, Bidya Parishad, Kulsachib,Bittadhikari, Pariksha Niyantraka,
Upakulasachib, Sahayak Kulasachib, Mahavidyalaya, Pracharya, Upacharya,
Pradhyapaka, Shikshaka and Acharya in relation to Shree Jagannath Sanskrit
Vishvavidyalaya shall respectively mean University, Chancellor, Vice-Chancellor,
Syndicate, Senate, Academic Council, Registrar , Comptroller of Finance,
Controller of Examinations, Deputy Registrar , Assistant Registrar, College,
Professor, Reader, Lecturer, Instructor and Graduate.
3. Establishment and incorporation :- (1) The following Universities shall
be deemed to have been established under this Act, namely:
(i) The Utkal University established under the Utkal University Act,
1966 (Orissa Act 20 of  1966.)having jurisdiction over the districts
of Cuttack, Puri, Baleswar, Mayurbhaj, Keonjhar and the district
of Dhenkanal Excluding the Athmallik Subdivision;
(ii) The Berhampur University established under the Berhampur
University Act, 1966 (Orissa Act 21 of 1966.) having jurisdiction
over the districts of Ganjam, Koraput and Phulbani excludingthe
Boud Subdivision therof;
(iii) The Sambalpur University established under the Sambalpur
University Act, 1966 (Orissa Act 22 of 1966.)having jurisdiction
over the districts of Sambalpur, Balangir, Sundergrh, Kalahandi,
3
the Boud Subdivision of the district of Phulbani and the Athmallik
Subdivision of the district of Dhenkanal;
(iv) Shri Jagannath Sanskrit Vishvavidyalaya established under the
Shri Jagannath Sanskrit Vishvavidyalaya Act, 1981 (Orissa Act
31 of 1981.) having jurisdiction over the whole of the S tate of
Orissa.
 (2) The Chancellor and Vice-Chancellor of every and the Members of the
Senate, Syndicate and the Academic Council thereof shall constitute a body
corporate by the name of that University.
 (3) The University shall have perpetual succession and a common seal
and shall sue and be sued by its name.
(4) Subject to the provisions of this Act and the Statutes, the University
shall be competent to acquire and hold property, both movable and immovable,
to lease, sell or otherwise transfer any movable or immovable property which
may have become vested in or may have been acquired by it, for the purposes of
the University and to contract and do all other things necessary for the purposes
of this Act.
(5) Every University shall be deemed to have been incorporated for the
purposes, among others, of:
(a) making provision for giving instruction in such branches of learning
as it deems fit;
(b) promoting origin research:
(c) examining students and conferring Degrees;
(d) admitting educational institutions to its privileges;
(e) inspecting the colleges and supervising all matters of education
and discipline therein; and
(f) controlling the residence and discipline of the students of the
University and promoting their physical, mental and moral welfare.
4. Officers, teachers and authorities of University.:- 1[(1) The following
shall be officers of the University, namely:
(i) the Vice-Chancellor;
(ii) the Registrar;
(iii) the Comptroller of Finance;
(iv) the Controller of Examinations; and
(v) such other officers as may be prescribed;]
(2) The following shall be the teachers of the University, namely:
(i) Professors;
(ii) Readers;
1. Substituted vide The O.U. (Amendment) Act, 1993 (Orissa Act 13 of 1993)
4
(iii) Lecturers; and
(iv) such other teachers as may be prescribed to be teachers of the
University.
 (3) The following shall be the authorities of the University,
namely:
(i) the Senate;
(ii) the Syndicate;
(iii) the Academic Council; and
(iv) such other authorities as may be declared by the Statutes to be
the authorities of the University.
 5. The Chancellor:-  (1) The Governor of the Orissa shall be the Chancellor
of the University.
(2) The Chancellor shall by virtue of his office be the Head of the University
and shall, when present, preside at the convocations of the University convened
for the purpose of conferring degrees or for any other purpose.
(3) Every proposal for conferment of an honorary degree shall be subject
to conformation by the Chancellor.
(4) The Chancellor shall decide all disputes with regard to the election,
nomination or selection of members of the authorities of the University and his
decision shall be final.
(5) The Chancellor shall have the right:
(i) to make an inspection or cause an inspection to be made by
such person or persons as he may direct, of any University, its
buildings, laboratories, workshops and equipment and institutions
associated with such University and of any examination, teaching
or other work conducted or done by such University; and
(ii) to make an enquiry or cause an enquiry to be made in like manner
in respect of any matter connected with any University, and in
every such case, he shall give notice to the Registrar of his
intension to make an inspection or enquiry or to cause an
inspection or enquiry to be made and the concerned University
shall be entitled to be represented thereat:
 Provided that the person entrusted with such enquiry or inspection shall
not be below the rank of Registrar or of its equivalent rank.
(6) The Chancellor may, with reference to the result of such inspection or
enquiry, direct the concerned authority or authorities of such University or the
Vice-Chancellor as the case may be, to take such remedial measures as he
deems necessary within such period not being latter than six months from the
date of receipt of the directions as he may fix in that behalf.
(7) The concerned authority or authorities of such University or the Vice-
Chancellor, as the case may be, shall report to the Chancellor such action, if
5
any, as they have taken or purpose to take upon the result of such inspection or
enquiry and such report shall be submitted to the Chancellor within the period
fixed by him under subsection (6).
(8) If the concerned authority or the Vice-Chancellor, as the case may be,
fails to comply with the direction issued by the Chancellor within the period fixed
under subsection (6) or within such further period not being later than three months
as the Chancellor may allow in that behalf, the Chancellor may take such remedial
measures or pass such order as he deems proper.
(9) The Chancellor shall be competent to issue directions or instructions
not inconsistent with the provisions of this Act and S tatutes on any matter
connected with a University when any authority or Vice-Chancellor fails to act in
accordance with the provisions of this Act, the Statutes, of the Regulations.
(10) The Chancellor may, by order in writing annual any proceeding of the
Senate, Syndicate, Academic Council or any other authority which is not in
conformity with this Act, the Statutes, The Regulations or the directions issued
under subsection (9):
Provided that before making any such order he shall call upon the authority
concerned to show cause as to why such an order should not be made and if any
cause is shown within a reasonable time, he shall, after giving an opportunity of
hearing if so deemed proper, consider the same.
6. The ViceChancellor:- (1) The Vice-Chancellor shall be a whole-time
officer of the University and shall be appointed by the Chancellor from a panel of
three names recommended by a Committee unanimously who are not members
of the Committee. .
(2) If the persons approved on priority basis by the Chancellor, out of the
panel so recommended, are not willing to accept the appointment, the Chancellor
may call for a fresh panel of three different names from the said Committee or if
the Chancellor is of the opinion that none of the persons out of the said panel is
suitable for appointment as Vice-Chancellor, the Chancellor may take steps to
constitute another Committee to give a fresh panel of three different names and
shall appoint one of the persons named in the fresh panel, as the Vice-Chancellor.
(3) The Committee referred to in sub-section (1) shall consist of three
members out of whom one member shall be nominated by the Chairman,
University Grants Commission, one member shall be nominated by the Chancellor
and the remaining member shall be selected by the Syndicate of the concerned
University, and the Chancellor shall appoint one of the members to be the Chairman
of the Committee.
(4) No person shall be eligible to be a member of the' Committee, if he is-
(a) A member of any of the authorities of the concerned University;or
(b) An employee of such University or of any College or institution
maintained or recognized by or affiliated to that University.
(5) The business of the Committee shall be conducted in such manner as
6
may be determined from time to time, by the Chancellor in that behalf.
(6) No person who has attained the age of sixty-five years shall be eligible
to be appointed as Vice-Chancellor and no person shall continue to hold the
office of the Vice-Chancellor after attaining the age as aforesaid.
(7) The term of office of the Vice-Chancellor shall be three years from the
date he assumes office as such, and any person holding such office shall subject
to the provisions contained in sub-section (1) be eligible for re-appointment.
Provided that no person shall be appointed as ViceChancellor for more
than two terms.
(8) The Chancellor may extend from time to time the term of office of the
Vice-Chancellor for a total period not exceeding six months without following the
procedure laid down in sub-section (1).
(9) In case the office of the Vice-Chancellor falls vacant due to the absence
of the Vice-Chancellor on leave, the Chancellor shall appoint a person on such
terms and conditions as he deems necessary to act as the Vice-Chancellor
during the period for which the Vice-Chancellor .proceeds on leave and the person
so appointed shall exercise the powers and perform the functions of the
ViceChancellor and shall be entitled to all emoluments attached to the office.
(10) In case the office of the Vice-Chancellor falls vacant due to any other
reason, the vacancy shall be filled in the manner specified in sub-section (1) and
the person appointed to fill such vacancy shall hold office and shall be eligible for
reappointment in accordance with the provisions contained in sub-section(7);
Provided that where it is not reasonably practicable to fill up the vacancy
in the manner aforesaid immediately after it occurs, the Chancellor may appoint
a person to act as the Vice-Chancellor for such period, not exceeding six months,
'as he may fix and the person so appointed shall exercise the powers and perform
the functions of the Vice-Chancellor and shall be entitled to all emoluments
attached to the office,
(11) The executive authority of the University shall vest in the ViceChancellor.
(12) The Vice-Chancellor of the University shall, when present, preside at
the meetings of the Senate and at every meeting of any other authority of which
he is a member and, in the absence of the Chancellor , shall also preside at
Convocation of the University.
(13) The conditions of service such as salary and allowances of the Vice-
Chancellor of the University shall be such as may be prescribed.
(14) Subject to availability of funds in the budget, the, ViceChancellor of
the University shall have power to sanction, after obtaining the opinion of the
Comptroller of Finance, expenditure up to such sum as may be prescribed during
the course of a financial year and shall make a report of all such expenditure to
the Syndicate at the earliest opportunity.
Provided that it shall be competent for the Vice-Chancellor to differ from
7
the opinion of the Comptroller of Finance, If he deems it so fit, after recording his
reasons therefore.
(15) If the Vice-Chancellor of a University is of the opinion that any order or
decision in respect of any matter, which is required under the provisions of this
Act or the Statutes to be passed or made by any authority of that University, is
necessary to be passed or made immediately and it is not practicable to convene
a meeting of the concerned authority for that purpose, he may pass such order
or take such decision as he deems proper and place the order or decision, as
the case may be, before the concerned authority at its next meeting for ratification,
and where the authority differs from the ViceChancellor the matter shall be referred
to the Chancellor whose decision thereon shall be final.
Provided that if the matter involves any financial transaction, the Vice-
Chancellor shall, before passing such order or taking such decision, obtain the
opinion of the Comptroller of Finance, but it shall be competent for the Vice-
Chancellor to differ from such opinion, if he deems it so fit, after recording his
reasons there for.
(16) The Vice-Chancellor of every University shall review the performance
of teachers and officers of that University annually and submit a report thereon to
the Chancellor in the manner prescribed.
(17) The Vice-Chancellor shall have power-
(i) To require the teachers of different Colleges to report to him about
the conduct of University examination; and
(ii) To give such directions to the Of ficers-in-Charge of such
examinations as he deems necessary in consultation with the
Controller of Examinations.
(18) The Vice-Chancellor shall inspect the Colleges and Institutions of or
affiliated to the University at least once in three years.
(19) Notwithstanding anything' contained in this section , the Chancellor
shall appoint such person as he deems fit to be the first Vice-Chancellor of a
University newly established under this Act and the person so' appointed shall
hold office for such period, not exceeding one year, and subject to such terms
and conditions as the Chancellor may fix in that behalf,
(20) The Chancellor may, at any time; by an order in writing remove the
Vice-Chancellor of a University from office if in his opinion it appears that his
continuance in office is detrimental to the interests of that University,
 Provided that no such removal shall be made without an enquiry being
conducted by a sitting or retired judge of the High Court or Supreme Court and
giving the Vice-Chancellor a reasonable opportunity of being heard.
(21) As from the date specified in the order made under sub-section (20),
the Vice-Chancellor shall be deemed to have relinquished the office and the
office of the Vice-Chancellor shall fall vacant.
7. Registrar :- (1) The Registrar shall be appointed by the Chancellor. He
8
shall be a whole-time officer of the concerned University and shall act as Secretary
to the Senate, the Syndicate and the Academic Council of such University.
(2) The Registrar shall, subject to the control of the ViceChancellor-
(a) Manage the properties and investments of the University;
(b) Remain in custody of the properties and funds of the University;
(c) Remain in custody of the records, the common seal and such
other property of the University as the Vice-Chancellor shall
commit to his charges;
(d) Sign all contracts made on behalf of the University;
(e) Be the head of the University Office;
(f) Exercise and perform such other powers and duties as may be
prescribed by the S tatutes and the Regulations and as may ,
from time to time, be assigned to him by the Senate; Syndicate
and the Academic Council.
(3) The Registrar shall generally render such assistance to the
ViceChancellor as may be required by him, in the performance of his duties.
(4) The Registrar shall have the right to speak and otherwise take part in
the proceedings at a meeting of any of the authorities of the University but shall
not be entitled to vote at any such meeting.
8. Comptroller of Finance.:- (1) The Comptroller of Finance shall be
appointed by the Chancellor in consult ation with the State Government form
among the officers of the Orissa Finance Service and shall be a whole-time
officer of the University.
(2) The salary, allowances and other dues of the Comptroller of Finance
shall be paid by the concerned University.
(3) The Comptroller of Finance shall, subject to the control of the Vice-
Chancellor-
(a) Be responsible for the proper investment of the funds of the
University;
(b) Exercise general supervision of such funds;
(c) Tender advice with regard to financial transactions of the University;
(d) Be responsible for preparation and presentation of the annual
financial estimates and statements of accounts for presentation
by the Vice-Chancellor;
(e) Ensure that all moneys are expended for the purpose for which
they are granted or allotted by the appropriate authority;
(f) Examine the statements of accounts of the constituent Colleges
and submit a report on such examination to the Syndicate; and
(g) Exercise such other powers and perform such other functions
as may be prescribed.
9
(4) The Comptroller of Finance -shall be responsible to the Vice- Chancellor
for ensuring that no expenditure outside the budget is incurred by the University
otherwise than by way of investments and shall disallow any expenditure which
is not permissible under the Statutes.
(5) The Comptroller of Finance shall have the right to speak in, and otherwise
take part in the proceedings of the Senate and the Syndicate as and when
required, and in all such cases, his advice shall be recorded in the proceedings
of the Syndicate or the Senate as the case may be, but he shall not be entitled
to vote.
(6) The advice of the Comptroller of Finance on all financial matters shall
be taken before they are given effect to and, save as provided in the provision to
sub-sections (14) and (15) of Section (6), wherever a decision is taken to the
contrary in respect of any expenditure exceeding ten thousand rupees, it shall
be reported to the Chancellor whose decision thereon shall be final.
9. Senate :- (1) The Senate shall consist of the following members namely:-
Ex-officio Members:
(a) The Vice-Chancellor of the concerned University;
(b) The Director;
(c) The Director of Medical Education and Training, Orissa;
(d) The Director, Technical Education, Orissa;
(e) The Chairman, Council of Higher Education, Orissa or the
ViceChairman duly authorized by him;
(f) The Advocate-General, Orissa;
(g) the Principal of Shriram Chandra Bhanj Medical College in case
of Utkal University, the Principal of Maharaja Krishna Chandra
Gajapati Medical College in case of Berhampur University and
the Principal of Veera Surendra Sai Medical College in case of
Sambalpur University;
(h) the Principal of Ravenshaw College in case of Utkal University,
the Principal of Khallikote College in case of Berhampur University,
the Principal of Gangadhar Meher College in case of Sambalpur
University and one of the Principals of Sankrit Colleges to be
selected by the Chancellor in case of Shri Jagannath Sanskrit
Visvavidyalaya;
(I) the Principals of the Burla Engineering College and Regional
Engineering College in case of Sambalpur University and the
Principal of Engineering College (T alcher) in case of Utkal
University;
(j) Chairman, Post-Graduate Council of the concerned University;
(k) Heads of all Post-Graduate Departments of the concerned
University,
10
Other Members:
(I) Principals other than those specified in clauses (g), (h) and (i) of
no more than one-third the number of affiliated Colleges of the
concerned University, subject to a maximum of twenty, as may
be nominated by the Chancellor on seniority-cum-rotation basis
in the manner prescribed keeping in view the representations of
the Districts, Institutions for women, minorities, professional
subjects, Post-Graduate studies and the non-government
Colleges;
(m) Two members of the concerned Academic Council, to be elected
from among themselves;
(n) Three members of the Orissa Legislative Assembly to be elected
from among themselves;
(o) Two persons from learned societies within the jurisdiction of the
University, to be nominated by the Chancellor;
(p) four students to be elected by the Presidents, Vice-Presidents,
Secretaries and Assistant Secretaries of the College Unions and
University Students' Union of the concerned University from among
themselves;
(q) One member from amongst the non-teaching employees of the
concerned University, to be elected from among themselves;
(r) The outgoing Vice-Chancellor of the concerned University;
(s) ten members to be elected by the Registered College Teachers
of the concerned University from among themselves and three
members to be elected by the Post-Graduate teachers of the
concerned University from among themselves;
(t) Thirteen Registered Graduates of the concerned University other
than the teachers of a University or any College, of whom seven
shall be elected by the Registered Graduates other than the
ladies, three shall be elected by the registered lady graduates.
From among themselves, respectively, and two shall be from the
scheduled Tribes and one shall be from the Scheduled Castes
to be nominated by the Chancellor;
(u) three students including a lady student of the concerned
University, to be nominated by the Vice-Chancellor, of whom two
shall be from students having outstanding performance in
academic pursuits and one shall be from students having
outstanding performance in sports;
(v) Five eminent persons to be nominated by the Chancellor.
Provided that in respect of Shree Jagannath Sanskrit Vishvavidyalaya the
ex-officio members specified in clauses (c) and (d) shall not be taken as ex-
officio members".
11
(2) The term of office of the members of the Senate other than the ex-
officio members shall be three years;
Provided that the term of office of student members shall be for one
academic year.
(3) The Senate shall exercise and perform the following powers and
functions, namely:-
(i) To review policies and programmes of the University and suggest
measures for its improvement and development;
(ii) To consider the annual report, annual accounts and audit report
of the University and to pass resolutions thereon;
(iii) to exercise such other powers and perform such other functions
as may be prescribed.
10. Syndicate - (1) The Syndicate shall consist of the following members,
namely:-
Ex-officio members:
(a) The Vice-Chancellor of the concerned University;
(b) The Director;
(c) The Chairman, Post-Graduate Council of the concerned University,
(d) the Principal of Shriram Chandra Bhanja Medical College in case
of Utkal University, the Principal of Maharaja Krishna Chandra
Gajapati Medical College in case of Berhampur University and
the Principal of Veer Surendra Sai Medical College in case of
Sambalpur University;
(e) the Principal of Ravenshaw College in case of Utkal University,
the Principal of Khallikote College in case of Berhampur University,
the Principal of Gangadhar Meher College in case of Sambalpur
University and one of the Principals of Sanskrit Colleges to be
selected by the Chancellor in case of Shri Jagannath Sanskrit
Vishvavidyalaya;
(f) the Principal of the Burla Engineering College and Regional
Engineering College in case of Sambalpur University and the
Principal of Engineering College (T alcher) in case of Utkal
University;
Other Members:
(g) Two Professors of the concerned University and one Professor
from Colleges af filiated to the concerned University , to be
nominated by the Chancellor on seniority-cum-rotation basis;
(h) One member of the concerned Academic Council to be elected
by the members thereof;
(i) Two members of the concerned Senate other than those specified
in clauses (a), (b), (g), (h), (i), (j) (m), (p), and (u) of sub-section
12
(1) of section 9 to be elected by the members thereof;
(j) One eminent person to be nominated by the Chancellor;
(k) two Principals of colleges affiliated to the University who have
completed not less than twenty years of service, to be nominated
by the Chancellor on seniority-cum-rotation basis, keeping in
view the representation of different Districts within the local
jurisdiction of the concerned University;
(2) The term of office of the members, other than ex-officio members shall
be three years.
(3) Subject to the provision of this Act and Statutes, the Syndicate shall
perform the functions and Exercise the powers, as specified hereunder namely:
(a) appointment of members of the Faculties and Boards of Studies
and determination of the procedure to be followed in the conduct
of business of the said Faculties and Boards and the quorum
required at the meetings thereof;
(b) appointment of examiners and determination of their remuneration,
duties and powers;
(c) award of scholarships and prizes;
(d) imposition of punishments for malpractice of examines and
misconduct of students;
(e) control of Examinations and publication of results;
(f) determination of the standard of instruction and in particular
whether the standard laid down by the Academic Council shall
be raised or lowered to bring it in conformity with the Degrees or
Examinations concerned;
(g) passing of the Annual Budget of the University;
(h) preparation of the Annual Report and Annual Accounts of the
University and submission thereof to the Senate along with the
audit report;
(i) determination of the degrees and diplomas to be granted by the
University;
(j) making proposals for the conferment of honorary degrees, subject
to the approval of the Chancellor;
(k) withdrawal of degree on the recommendation of the Academic
Council;
(l) making proposals for research and for advancement and
dissemination of knowledge;
(m) management of funds, properties of the University and sanctioning
the budget of the University;
(n) declaring a college, an institution or a department as autonomous
college, autonomous institution or autonomous department, as
13
the case may be;
(o) framing of new or additional statutes or amendment or repeal of
the Statutes as provided in sub-section (4) of section 24;
(p) exercising the powers of the University not otherwise provided
for;
(4) the Syndicate may delegate such of its functions and powers to the
Vice Chancellor as it deems necessary.
11. Academic Council :- (1) The Academic Council shall consists of the
following members, namely:
EX-officio Members:
(a) the Vice-Chancellor of the concerned University;
(b) the Director;
(c) the Director of the Medical Education and Training;
(d) the Director of Technical Education, Orissa;
(e) the Director, Correspondence Course, wherever the faculty exists,
(f) the Chairman, Council of Higher Secondary Education, Orissa;
(g) t he Chairman, Post Graduate Council of the concerned University;
Other Members:
(h) all the heads of departments of the post Graduate subjects of
the concerned University and the constituent and affiliated colleges
thereof;
(i) the principals of constituent colleges of the concerned University;
(j) principals of not more than one-third the number of affiliated
colleges of the University, subject to a maximum of twenty, as
may be nominated by the Chancellor keeping in view the
representation of the Districts, Institutions for women, minorities,
professional subjects and post Graduate Studies and the Non-
Government Colleges;
(k) two persons of Academic eminence nominated by the Chancellor;
(l) not more than ten teachers of colleges within the jurisdiction of
the concerned University as may be co-opted as member by the
Academic Council so as to secure such representation of
different branches of learning as such Council may consider
adequate;
(m) librarian of the concerned University;
(n) the officer-in-charge of student welfare of the concerned University.
Provided that in respect of Shri Jagannath Sanskrit Vishwavidyalaya the
ex-officio members specified in clauses (c) and (d) shall not be taken as ex-
officio members.
(2) The term of office of the members referred in clauses (j) (k) and (l) of
14
sub-section (1) shall be three years.
12. Powers of the Academic Council :- (1) The Academic Council shall,
subject to provisions of this Act and Statutes, have power to make Regulations
relating to all matter which by such Act or the S tatutes may be provided by
Regulations besides prescribing therein courses of studies and curricula, shall
have general control of teaching in the Colleges within the jurisdiction of the
concerned University and shall be responsible for the maintenance of standards
of instruction.
(2) In particular and without prejudice to the generality of the foregoing
powers, the Academic Council shall have power:-
(a) to advice the Syndicate on all Academic matters;
(b) to deter mine the standard of proficiency to be required for ordinary
degrees;
(c) to determine whether any new subject of instruction shall be
included in the curriculum of any college or whether any subject
shall be omitted there from;
(d) to formulate, modify or revise schemes for the constitutions or
reconstitution of department of teaching;
(e) to make regulations relating to courses, examination and the
condition subject to which students shall be admitted to
examinations for degrees of the university;
(f) to call for reports from persons engaged in research and to make
recommendations to the Syndicate thereon;
(g) to control and manage the University Library or Libraries, to frame
regulations regarding its or their use and to appoint a Library
Committee or Committees;
(h) to make Regulations for encouragement of co-operation and
reciprocity among the colleges with a view to promoting uniformity
of standards in academic life and pursuit;
(i) to recognize on such conditions, as may be prescribed, the
degrees, diplomas and certificates granted by other Universities
and institutions of higher learning and accord such recognition
on reciprocal basis wherever applicable;
(j) to recommend to the Syndicate for withdrawal of a degree
conferred on any person; and
(k) to define the condition under which exemption relating to
admission of students to examinations may be given.
13. Registrations of College Teachers & Graduates :- Any Graduate of
the University and any teacher of a college within the jurisdiction of the University
shall, on payment of such fees and subject to such condition as may be
prescribed, be entitled to register himself as a register graduate or as the case
may be, registered college teacher of the University;
15
Provided that any Graduate of a University established under any law
ordinarily residing in the area over which such University has its jurisdiction under
this Act shall, on payment of the prescribed fees, be entitled to register himself
as a registered graduate of such University;
 Provided further that no person shall be register as a graduate or teacher
in more than one University at a time.
Explanation—  the expression “ordinarily residing” for the purposes of the
first proviso shall mean one who has resided within the area referred to in the
said proviso for a total period of one hundred and eighty days during the year
immediately preceding the date of payment of fees.
14. Membership to cease if the person ceases to hold the office by
virtue of which he became a member .:- Any person who has become a
member of any of the authorities of a University by the process of nomination.
Election or selection shall, on ceasing to hold the office or on ceasing to hold
membership of the association or body, as the case may be, by virtue of which
he was nominated, elected or selected, cease to hold office as such member.
15. Suspension of any member by Chancellor :- (1) The Chancellor,
shall have the power to suspend any member other than an ex-officio member of
any authority of a University and member of the Odisha Legislative Assembly
elected to the Senate for the whole or part of the remaining portion of the term, if
after inquiry he is satisfied that such member has committed serious misconduct
and further continuance of such member in such authority is detrimental to the
interest of the University:
Provided that no suspension order will be issued without giving such member
an opportunity of being heard.
(2) If a member of any authority or body of a University is charge sheeted
criminally on charges of corruption or moral turpitude, the Chancellor may, if he
is satisfied that the continuance of such a member will be detrimental to the
interest of the University place such member under suspension till the final disposal
of the case ending in his acquittal in the court of law or till the end of the term of
such member, whichever is earlier.
16. Filling of casual vacancies.:- All vacancies arising by reason of
death or otherwise among the member of any of the authorities of the University
who were  nominated, elected or selected shall be filled up as soon as convenient
may be, by nomination, election or selection, as the case may be, and person
so nominated, elected or selected shall hold office for the unexpired portion of
the term of his predecessor in office.
17. Proceedings of University and bodies not invalidated by
vacancies etc. :- No Act or proceeding of any authority, committee or body of
University shall be invalid merely by reason of:-
(a) existence of any vacancy in, or
(b) any defect in the nomination, selection, election or appointment of a
16
person acting as member thereto, or
(c) any irregularity in its procedure not affecting the merits of the case.
18. Admission of Educational Institutions as Colleges.:- (1) No
educational institution shall be admitted as college, unless the following conditions
are compiled with, namely:-
(a) it is a college recognized by Government as such imparting higher
education.
(b) Concurrence of Govt. to the proposal has been obtained;
(c) The institution has appointed teachers with qualifications
prescribed by the University Grant s Commission or the S tate
Government, as the case may be;
(d) The institution has buildings, library , laboratory and other
infrastructure required for imparting education;
(e) The admission of the institution as a college has, on an application
made in that behalf, been approved by the Syndicate; and
(f) All provision of the Statutes relating to admission of educational
institutions as colleges have been fully compiled with:
 Provided that in case the institution has substantially compiled with the
provision of the Statutes, it can be admitted provisionally as a college for one
academic session at a time for a maximum period of two academic sessions.
(2) Not withstanding anything contained in subsection (1) any educational
institution, which is considered to be devoted to higher field of research, may be
admitted to such privileges of the University as it may determine from time to
time.
19.Exclusion of colleges from privileges of University.:-  (1) Any two
member of the Syndicate or the Director may bring forward a proposal in the
Syndicate that a college be deprived, either in whole or in part, or its privileges.
(2) The Syndicate shall cause an inquiry into the defect of the college
pointed out in the aforesaid proposal with due notice to the Governing Body of
the college and shall allow a period of two month to the college to rectify the
defect mentioned in the notice.
(3) In case the Governing Body of the college fails to rectify the defects
during the aforesaid period the Syndicate may decide to deprive the college,
either in whole or in part, of its privileges and shall submit a copy of its proceedings
along with a copy the enquiry report with objections filled by the Governing Body,
if any, to the Chancellor, who shal have power to rescind or modify the order of
the Syndicate.
20. T ermination of privileges granted by other Universities to
Educational Institutions.:- Notwithstanding anything to the contrary in any other
law for the time being in force no educational institution in the area within the
jurisdiction of any University, except institutions under the Odisha University of
17
Agriculture and Technology established under the Odisha University of Agriculture
and Technology Act, 1965, shall, af ter the commencement of this Act, be
associated in any way with or seek admission to privilege granted by any such
other University to any educational institution in the aforesaid area prior to the
commencement of this Act shall be deemed to have been withdrawn on the
commencement of this Act:
 Provided that any educational institution which, in accordance with the
provisions of this section, has been deprived of such privilege shall, notwithstanding
anything contained in Section 18, be deemed to have been granted like rivilege
by the University within whose jurisdiction the institution is situated.
1[21. Appointment of Officers, teachers and other employees of the
University.:- (1) Unless otherwise specified in this Act, all officers of the University,
shall be appointed by the Vice-Chancellor on the recommendation of a Selection
Committee consisting of Director, the Registrar, one member selected by the
Syndicate from among themselves and wherever necessary, to experts appointed
by the Vice-Chancellor:
 Provided that in respect of the posts fully financed by the University Grants
Commission under an approved scheme, the selection of person(s) for appointment
to such posts shall be made in accordance with the specific guidelines, if any,
issued by the said Commission.
(2) The teachers of a University shall appointed by the Syndicate of that
University on the recommendation of a Selection Committee after scrutinizing all
the papers concerning the selection.
2[(3) the Selection Committee referred to in subsection (2) shall consist
of:-
(i) The Vice-Chancellor as the Chairperson of the Selection
Committee;
(ii) Three outside experts in the concern subject, to be invited on
the basis of the list recommended by the Vice-Chancellor and
approval by the Syndicate;
(iii) Head of the concerned Faculty or the Director of Higher
Education;
(iv) An academician nominated by the Chancellor;
(v) Head of the concerned Department and the Director of Higher
Education both shall be the member in case of selection to the
post of Professors and Readers.
 (4) (a) The quorum at a meeting of a Selection Committee shall be four
including two outside subject expert.
(b) The process of selection for the post of Reader and Professor shall be
made after inviting the bio-data and the reprints of three major publications and
1. Substituted vide The O.U. (Amendment) Act, 1993 (Orissa Act 13 of 1993)
2. Substituted vide The O.U. (Amendment) Act, 2002 (Orissa Act 14 of 2002)
18
after getting them assessed by the same three experts in the concerned subjects
who are to be invited to the Selection Committee for selection of the candidates.
In case of selection of Professor, out of the three major publications submitted
by the candidate, one must be a book or research report. The assessment report
must be placed before the Selection Committee.]
(5) Where the Selection Committee fails to make any specific
recommendation or where the Syndicate differs from the recommendation made
by the Committee the matter shall be referred to the Chancellor whose decision
thereon shall be final.
(6) Subject to the provisions, if any, In the Statutes the employees of a
University, other than those specified in the proceeding sub-sections shall be
appointed by the ViceChancellor.]
22. Creation of Posts :- (1) All posts of officers (which shall not include
the ViceChancellor), teachers and other employees of a University shall be created
and the scales of pay and allowances attached to such posts shall be determined
by tine Chancellor subject to specific allotment of funds for this purpose in the
budget of the concerned University and shall be in accordance with the yardstick
formulated by such University with the approval of the State Government.
 (2) Till such yardstick is finalized, the yardstick for the teaching posts
prescribed by the University Grants Commission and that for the other
corresponding posts under the State Government shall be followed.
 (3) Whenever posts are created beyond the yardstick approved by the
State Government under sub-section (1), prior concurrence of the S tate
Government shall be obtained.
23. Audit of Accounts. :- (1) The accounts of the University shall at least
once in every year and at Intervals of not more than fifteen months, be audited in
accordance with the provisions of the Orissa Local Fund Audit Act, 1948, (Orissa
Act, 5 of 1984) and the provisions of that Act shall apply to such audit.
 (2) All reports on audit made under sub-section (1) shall, as soon as may
be after they are received from the Examiner of Local Accounts, be laid before
the State Legislature for a total period of fourteen days which may be comprised
in one or more sessions.
 (3) The State Government shall have power to conduct special audit if
required in respect of utilization of funds granted by the Government to a University
and such University shall comply with the directions issued by the Government
on such audit report.
24. Statutes :- (1) Subject to the provision of this Act, the Statutes:—
(i) shall provide fertile following matters, namely:—
(a) the procedure to be followed for the election, selection of
nomination of members of the different authorities of the
University;
(b) matters relating to registration of graduates and of College
19
teachers and maintenance of registers therefore;
(c) the extent of autonomy which a College, and Institution or a
department may have and the matter in relation to which
such autonomy may be exercised;
(d) the procedure to be followed at the meetings of the authorities
of the University and the quorum required therefore; and
(ii) may provide for all or any of the following matters, namely:—
(a) the constitution, powers and duties of the Faculties, Boards
of Studies, Finance Committee or such other authorities or
bodies as the University may , from time to time, deem
necessary to appoint;
(b) the Constitution and functions of Governing Bodies of Colleges;
(c) the admission of Educational Institutions as Colleges and
the withdrawal of privileges of Colleges so admitted;
(d) the residential arrangements for students of the University

Excerpt shown. Open the full act in Lexace.

‹ Prev All Odisha acts Next ›