The NIST UNIVERSITY, ODISHA ACT, 2023

AL 202l . 
THE NIST UNIVERSITY, ODISHA ACT, 2023 
TABLE OF CONTENTS 
PREAMBLE: 
SECTIONS: 
CHAPTER | 
PRELIMINARY 
1. Short title and commencement 
2. Definitions. 
CHAPTER Il 
THE UNIVERSITY 
3. Establishment and incorporation. 
4. Effect of establishment. 
5. Fulfilment of norms and other conditions. 
6. Undertaking. 
7. Objects of the University. 
8. Powers of the University. 
9. University open to all classes, castes, creed, religion, language and gender. 
10. National Accreditation. 
11. University not entitled for any financial assistance. 
12. 
13. 
14, 
15. 
16, 
21 
22 
23. 
24. 
25. 
26. 
27 
28. 
29: 
30. 
31. 
32. 
33. 
34. 
35. 
36. 
CHAPTER Ill 
THE VISITOR AND THE OFFICERS OF THE UNIVERSITY 
The Visitor. 
Officers of the University. 
The President and his powers. 
The Vice-President and his powers. 
. The Vice- Chancellor. 
17: 
18. 
19. 
20. 
The Deans of Schools. 
The Registrar. 
The Finance Officer and the Controller of Examination. 
Other Officers. 
CHAPTER IV 
AUTHORITIES OF THE UNIVERSITY 
Authorities of the University. 
The Board of Governors and its powers. 
The Board of Management. 
The Academic Council. 
The Board of Studies. 
The Finance Committee. 
Other Authorities. 
Proceeding not to be invalidated on account of vacancy. 
CHAPTER V 
STATUES AND RULES 
Statutes 
Procedure for making Statutes. 
Power to amend the Statutes. 
Rules. 
Procedure for making Rules. 
Power to amend Rules. 
Admission. 
Fee Structure. 
gl 
me7 
z91903
37. 
38. 
39. 
40. 
41. 
42. 
43, 
44. 
45. 
46. 
47. 
48. 
49. 
50. 
51. 
52, 
53. 
54. 
CHAPTER VI 
MISCELLANEOUS 
Conditions of service of employees. 
Right to appeal. 
Provident fund and pension. 
Disputes as to constitution of University Authorities and bodies. 
Constitution of committees. 
Filling of casual vacancies. 
Protection of action taken in good faith. 
Transitional provisions. 
Corpus Fund. 
General Fund. 
Development Fund. 
Maintenance of Fund 
Annual Report. 
Account and audit. 
Mode of proof of University record. 
Dissolution of University. 
Expenditure of the University during dissolution. 
Removal of difficulties. 

(] 
The Odisha Gazette 
EXTRAORDINARY 
PUBLISHED BY AUTHORITY 
No.162, CUTTACK, SATURDAY, JANUARY 20, 2024/PAUSA 30, 1945 B 
LAW DEPARTMENT 
NOTIFICATION 
The 20th January, 2024 
No.966—I-Legis-52/2023/L.— The following Act of the Odisha Legislative 
Assembly having been assented to by the Governor on the 15th January, 2024 is hereby 
published for general information. 
ODISHA ACT 1 OF 2024 
THE NIST UNIVERSITY, ODISHA ACT, 2023 
AN 
ACT 
FOR CONVERTING THE NATIONAL INSTITUTE OF SCIENCE AND 
TECHNOLOGY, BERHAMPUR AS A SELF-FINANCED, PRIVATE UNITARY 
AND NON-AFFILIATING UNIVERSITY IN THE STATE IN THE NAME OF 
NIST UNIVERSITY, ODISHA FOR PROVIDING HIGH QUALITY 
EDUCATION AND FOR MATTERS 
CONNECTED THEREWITH OR 
INCIDENTAL THERETO. 
CHAPTER | 
PRELIMINARY 
BE it enacted by the Legislature of the State in the Seventy-fourth Year of 
the Republic of India as follows: — 
Short title and 
commencement 1. (1) This Act may be called the NIST (National Institute of Science & 
Technology) University, Odisha Act, 2023. 
2 
(2) It shall come into force on such date as the State Government may, 
by notification, appoint. 
Dsfintions. 2. (1) In this Act, unless the context otherwise requires:- 
(a) 
(b) 
“Academic Council” means the Academic Council of the University 
constituted under section 24; 
“AICTE” means the All India Council for Technical Education 
established under section 3 of the All India Council for Technical 
Education Act, 1987; 
“‘Annual Report’ means the Annual Report of the University 
referred to in Section 49; 
“appointed date” means the date appointed under sub-section (1) 
of Section 3; 
“Board of Governors” means the Board of Governors of the 
University constituted under section 22; 
“Board of Management” means the Board of Management of the 
University constituted under section 23; 
“BPUT" means the Biju Patnaik University of Technology 
established under the Biju Patnaik University of Technology Act, 
2002; 
“College” means National Institute of Science & Technology, 
Berhampur; 
“Corpus Fund” means Corpus Fund of the University referred to in 
section 45; 
“Dean” means Dean of Schools of the University referred to in 
Section 17; 
“Development Fund” means the Development Fund of the 
University referred to in Section 47; 
‘Distance Education System” means the system of imparting 
education through any means of information technology and 
communication such as multimedia, broadcasting, telecasting, 
online over internet, other interactive methods, e-mail, internet, 
computer, interactive talk back, e-learning, correspondence 
course, seminar, contact programmes or a combination of any two 
or more of such means; 
52 of 1987. 
Odisha 
Act9 
of 2002 
3 
(m) “Employee” means employee appointed by the University and 
includes teachers and other staff of the University; 
(n) “Faculty” means a faculty of the University; 
(0) “Finance Officer” means Finance Officer of the University 
appointed under section 19; 
(p) “General Fund” means General Fund of the University referred to 
in Section 46; 
(q) “Off campus centre” means off campus centre as defined in the 
regulation 2.2 of U.G.C. (Establishment and Maintenance of 
Standards in Private University) Regulation, 2003, as amended 
from time to time; 
(r) “Prescribed” means prescribed by the Statutes; 
(s) “President” means the Chairman (Donor) of the Trust shall be the 
president of the University as referred to in Section 14; 
(t) “Registrar” means the Registrar of the University appointed under 
section 18; 
(u “Regulatory Body” means a body or authority, (by whatever name 
called), established by or under a Central or State Act for laying 
down norms and conditions for ensuring standard of higher 
education such as University Grants Commission, All India Council 
for Technical Education and National Council of Assessment and 
Accreditation, National Board of Accreditation, Distance Education 
Council, Pharmacy Council and other body includes such as the 
State Government may, by notification, declare from time to time; 
(v) “Rules” mean the Rules of the University; 
(w) “School” means the Schools of Studies of the university as 
provided in clauses (f) of Section 7; 
(x) “Sponsoring Body” means SM Charitable Educational Trust; 
(y) “State” means the State of Odisha; 
(z) “State Government” means the State Government of Odisha; 
(za)“Statutes” means the Statutes of the University; 
(zb) “Teache:” means a Professor, Associate Professor, Assistant 
Professor, Lecturer or such other person as may be appointed for 
imparting instruction or training or conducting research in the 
University; 
Establishment and 
incorporation 
4 
(zc)“Trust” means the SM Charitable Educational  Trust, registered 
under the Indian Trust Act, 1882; 
(zd) “UGC" means the University Grants Commission established 
under the University Grants Commission Act, 1956; 
(ze)“University” means the NIST University, Odisha. 
(zf) “Vice-Chancellor” means the Vice-Chancellor of the University 
appointed under se;:tion 16; 
(zg)"Vice-President’ means the Vice-President of the University 
referred to in Section 15; and 
(zh)“Visitor" means the Visitor of the University as referred to in 
Section 12. 
CHAPTER Il 
THE UNIVERSITY 
3.(1) Subject to provisions of Section 5 with effect from such date as 
the Government may, by notification, appoint in this behalf (hereinafter 
referred to as the appointed date), there shall be established in the State of 
Odisha a self-financed, private, unitary and non-affiliating University at Institute 
Park Pallur Hills in the district of Ganjam by the name of “NIST University, 
Odisha” after Corpus Fund is set up by the Sponsoring Body in accordance 
with the provisions of Section 45. 
(2) The University shall be a body corporate by the aforesaid name 
having perpetual succession and common seal with powers, subject to the 
provisions of this Act, to acquire, hold and dispose of property, both movable 
and immovable which may have become vested in, or may have been 
acquired by it, and to contract, and to do all things necessary for the purpose 
of this Act, and shall sue and be sued by the said name. 
(3) The headquarters of the University shall be at Pallur Hills in the 
District of Ganjam. 
(4) The jurisdiction of the University shall extend over all that is presently 
comprised of the College to be recognized, restructured and renamed under 
sub-section (1), to all schools of studies and Departments for which the 
2 016882. 
3of 1956
Effect of 
establishment. 
5! 
corresponding degree and other academic distinction are being conferred by 
the BPUT and Berhampur University and to all schools of studies and 
Departments to be established by the University in future with prior permission 
of the State Government. 
4. (1) On and from the appointed date,— 
(a) the control and management of the College which is with the 
Sponsoring Body together with the control and management of all 
properties and assets pertaining to the College, shall stand transferred 
to, and vest in, the University; 
(b) all properties and assets pertaining to the College including any 
cash balance held by the College or on its account, whether in deposit 
with any Bank or otherwise, shall transferred to, and vest in the 
University; 
(c) save as provided in this section, all rights, powers and 
privileges, duties, debts and liabilities and obligations of the College, 
contractual or otherwise, arising or accrued or incurred in relation to the 
affairs of the College shall stand trahsfsrred to, and vest 
University; and Y o 
(d) every employee and teacher duly appointéalin connection with 
affairs of the College and serving in the College as such immediately 
before the appointed date, shall hold his office or service in the 
University by the same terms and conditions and with the same rights 
and privileges. 
(2) The properties, assets and rights transferred to the University by 
virtue of sub-section (1), shall continue to be utilized for the purposes for which 
they were being utilized and were intended to be utilized immediately before 
the appointed date. 
(3) Notwithstanding anything contained in the Biju Patnaik University Act, 
2002, the Odisha Universities Act, 1989and the Statutes made thereunder for 
the BPUT and the Berhampur University,— 
Odisha Act 9 
of 2002 . 
Odisha Act 5 
0f 1989 . 
s 
Fulfilment of 
norms and 
other 
conditions. 
Undertaking 
6 
(a) the College shall, with effect from the appointed date, cease to be 
affiliated from.the BPUT and from the Berhampur University and shall stand 
transferred to the University; 
(b) all schools of studies or programmes of studies or courses of studies, by 
whatever name called existing in the college prior to the appointed date, shall 
be integrated into the University; 
(c) any studefit of the college, who, immediately prior to the appointed date 
was studying for any examination of BPUT or Berhampur University or for any 
examination of the College, the college being an Autonomous College,shall 
continue his studies as a student of the University and to be permitted to 
complete his course in preparation therefor and be permitted to the 
examination of the University; and 
(d) for students referred to in_clause (c), the University shall make 
arrangement for conferment of the corresponding degree and other academic 
distinction on the basis of the result of such examination. 
5. Before issue of notification under sub-section (1) of Section 3, the 
State Government on the report of a High Power Committee constituted for the 
purpose, shall ensure that the College fulfills the norms and other conditions 
prescribed or imposed by the Regulatory Bodies in relation to Land, Buildings, 
Library, Laboratory, Equipments, Computers, Furniture and such other 
Infrastructure facilities as the State Government may decide. 
6. After commencement of this Act and before the appointed date, the 
Sponsoring Body shall give an undertaking,— 
(a)to appoint at least one Professor, two Associate Professors and 
three Assistant Professors or Lecturers on full time basis along with 
necessary supporting staff in each School or Department or 
Discipline of the University prior to the date such School or 
Department or Discipline is vested in the University; 
(b)to take up co-curricular activities to foster a proper academic and 
healthy socio-cultural environment, such as seminars, debates, quiz 
programmes and extracurricular activities like games, sports, 
National Service Scheme, National Cadet Corps and such other
7 
things which are necessary for the benefit of students as per the 
norms laid down by the Regulatory Bodies; 
(c)to establish welfare programmes for the employees of the 
University; 
(d)to fulfill such other conditions and provide such other information as 
may be prescribed by the Regulatory Bodies, from time to time; 
(e)that the programmes of study leading to a degree or a post- 
graduate degree offered by the University shall conform to the 
relevant regulations or norms of the UGC or the concerned 
Regulatory Body, as amended, from time to time; 
(f) that the admission procedure and fixation of fees shall be in 
accordance with the norms or guidelines, if any, prescribed by the 
competent Regulatory Bodies; 
(g)that the admission shall be made strictly on merit basis from All 
India Examination; 
(h)that the teaching staff of the University shall have at least the 
minimum qualifications prescribed by the UGC and AICTE or other 
concerned Regulatory Body, and be paid appropriate emoluments, if 
any, as per the UGC, AICTE guidelines and other concerned 
Regulatory Body; 
that the University shall be open to all persons and shall not 
discriminate on grounds of gender, caste, creed, religion, race, 
domicile and it shall not adopt or impose on any person, any test 
whatsoever of religious belief or any profession in order to entitle 
one to be appointed as a teacher of the University or to hold any 
other office therein or to be admitted as a student or to enjoy or 
exercise any privilege thereof; and 
S to fulfill such other conditions and provide such other information as 
may be prescribed by the Regulatory Body. 
7. The objects of the University shall be,— 
(a)to disseminate and advance knowledge by providing academic and 
research facilities in such branches of learning which include 
Engineering and Technology and Management, subject to the 
8 
approval of the State Government in any other branches of learning 
or in any other field of knowledge and education as it may deem fit; 
(b)to institute degrees, charters, certificates and other academic 
distinctions on the basis of examination or any other methods of 
evaluation; 
(c)to collaborate with other colleges, universities, research institutions, 
industry associations, professional bodies or any other organization, 
in India or abroad, to conceptualize, design and develop specific 
educational and research programmes, training programmes and 
exchange programmes for students, faculty member and others; 
(d)to impart futuristic and holistic education at par with international 
standards to prepare the youth to face global competition and to 
participate in shaping India to become a world leader; 
(e)to integrate the existing programmes and courses offered by the 
respective Schools; 
(f) to establish any other School as it may deem fit with the approval of 
the State Government apart from the School of Engineering and 
Technology, and other Schools existing in the College and 
integrated into the University; 
(9)to disseminate knowledge through seminars, conferences. 
executive education programmes, community development 
programmes, publications, and training programmes; 
(h)to undertake programmes for the training and development of 
faculty members of the University and other Institutions in India or 
abroad; 
(i) to undertake collaborative research with any organization in India or 
abroad; 
(j) to create higher levels of intellectual abilities; 
(k)to provide consultancy to industry, Government and Public 
Organization; 
() to ensure that the standard of the degrees, charters, certificates and 
other academic distinctions are not lower than those laid down by 
9 
() University Grants Commission and other Regulatory Bodies, as the 
case may be; 
(m) to do all things necessary or expedient to promote the above 
objectives; and 
(n)to pursue any other objective as may be approved by the State 
Government. 
C:;::ZI;“"E 8. Subject to other provisions of this Act, the Statutes or Rules made 
thereunder or any other relevant laws for the time being in force, the University 
shall have the following powers, namely:— 
(@) 
(b) 
() 
(d) 
(e) 
() 
(@) 
to establish Off-Campus Centers and Study Centers and conduct 
Distance Education as are in the opinion of the University, 
necessary for the furtherance of its objects in conformity with the 
provisions of the University Grants Commission (Establishment of 
and Maintenance of Standards in Private Universities) Regulations, 
2003 or any other applicable provision as may be applicable for it 
from time to time; 
to establish and develop schools as envisaged in clause (f) of 
Section 7; 
to carry out all such other activities as may be necessary and 
feasible in furtherance of the object of the University; 
to confer degrees, diplomas, charters, certificates or other 
academic distinctions and professional designations as envisaged 
under section 7 in the manner and under conditions laid down in 
the Statutes and to withdraw or cancel such degrees; 
to institute and award fellowships, scholarships and prizes in 
accordance with the Statutes; 
to demand and receive such fees, bills, invoices and collect 
charges as may be fixed by the Statutes or Rules, as the case may 
be; 
to make provisions for extra-curricular activities for students and 
employees; 
to make appointments of the faculty, officers and employees of the 
University; 
(i) 
@) 
(k) 
(U] 
10 
to receive donations and gifts of any kind and to acquire, hold, 
manage, maintain and dispose of any movable or immovable 
property, including Trust and endowment properties for the 
purpose of the University; 
to institute and maintain halls and to recognize places of residence 
for students of the University; 
to supervise and control the residence, and to regulate the 
discipline among the students and all categories of employees and 
to lay down the conditions of service of such employees, including 
their Code of conduct; 
to create academic, administrative and support staff and other 
necessary posts; 
(m) to co-operate and collaborate with other domestic and overseas 
(n 
(0) 
(9] 
(@) 
(s) 
(t) 
(u) 
Universities and Institutions in such a manner and for such 
purposes as the University may determine from time to time; 
to organize and conduct refresher courses, orientation courses, 
workshops, seminars and other programmmes for teachers, 
developers of course ware, evaluators and other academic staff; 
to determine standards of admission to the University with the 
approval of the Academic Council; 
to make special provision for students belonging to the State of 
Odisha for admission in any course of the University ; 
to do all such other acts or things whether incidental to the powers 
aforesaid or not, -as may be necessary for furtherance of the 
objects of the University; 
to prescribe such courses for Bachelor Degree, Master Degree, 
Doctor or Philosophy, Doctor of Science Degrees and Research 
and such other Degrees, Charters and Certificates; 
to provide for the preparation of instructional materials, including 
films, cassettes, tapes, video cassettes, Compact Disk, Visual 
Compact Disk and other software; 
to raise, collect, subscribe and borrow with the approval of the 
Board of Governors whether on the security of the property of the 
University, money for the purposes of the University; 
to enter into, carry out, vary or cancel contracts; and
University opens 
toall classes, 
castes, creed, 
religion, 
language and 
gender 
National 
Accreditation. 
University not 
“entitled for any 
financial 
Assistance 
The Visitor. 
11 
(v) to do all things necessary or expedient to exercise the above 
powers. 
9. The University shall be open to all persons irrespective of class, 
caste, creed, religion, language, domicile and gender: 
Provided that for the purpose of admission of students, the University shall 
provide reservation of fifty-percent of the seats in each different courses for 
the students of Odisha subject to satisfying the minimum qualifying standard 
for admission test and interview: 
Provided further that any seat remaining vacant due to non-availability of 
required percentage of students of Odisha, those may be filled up by other 
students with prior permission of the State Government. 
10. (1) The University shall seek, obtain and retain accreditation from 
respective national accreditation bodies and be subject to relevant provisions 
of the University Grants Commission Act, 1956 /and the Regulations or 
Guidelines made there under from time to time relating to private University. 
(2) The University shall obtain prior permission or recognition from the 
concerned Regulatory Bodies, for conferring graduate or post graduate 
degrees and for other programmes. 
(3) As regards other programmes on technical education, the relevant laws, 
rules, regulations in the matter of obtaining approval or recognition or 
maintaining standards shall apply to the University. 
11. The University shall not be entitled to any Grant-in-Aid or any other 
financial assistance from the State Government or any other body or 
corporation owned or controlled by the State Government. 
CHAPTER Il 
THE VISITOR AND THE OFFICERS OF THE UNIVERSITY 
12. (1)"®he Governor of Odisha shall be the Visitor of the University. 
(2) The visitor shall, when present, preside at the convocation of the 
University for conferring Degrees, Diplomas, Charters, Designations and 
Certificates. 
) 
Act 3 of 
1956 
Officers of the 
University. 
The President 
and his 
powers. 
12 
(3) The Visitor shall have the following powers to be exercised in 
accordance with the procedure laid down in the Statutes, namely:— 
(a) to call for any paper or information relating to the affairs of the University; 
and 
- (b) on the basis of the information received by the Visitor, if he is satisfied 
that any order, proceeding, or decision taken by any Authority of the University 
is not in conformity with the Act, Statutes or Rules, he may give such advice to 
the President or the Vice-President, as he may deem fit, in the interest of the 
University and basing on the advices of the Visitor, the President and the Vice- 
President shall take a decision which shall be complied with by all concerned. 
13. The following shall be the officers of the University, namely:- 
(a) The President; 
¥ (b) The Vice-President; 
(c) The Vice-Chancellor; 
(d) The Registrar; 
(e) The Deans of Schools; 
(f) The Finance Officer; 
(g) The Controller of Examinations; and 
& (h) Such other officers as may be declared by the Statutes to be 
officers of the University. 
14.(1) The Chairman (Donor) of the sponsoring body or Trust shall be the 
President of the University.. 
(2) The President, during his absence, may, by order in writing, designate 
the Vice-President to act as the President of University, for such period and for 
such functions and responsibilities as he may specify. 
(3) The President shall preside at the meeting of the Board of Governors 
and in his absence, the Vice-President shall preside at the said meeting and 
any decision resolved in that meeting shall be given effect to only after 
obtaining the approval of both President and Vice-President. 
(4) The President shall have the following powers, namely:- 
(a) to preside at the Convocation of the University when the Visitor 
is not present; 
(b) to call for any information or record; 
(c) to appoint and remove the Vice-Chancellor; and 
13 
o (d) such other powers as may be conferred on him by the Act or 
the Statutes made thereunder. 
The Vice 15. (1) Any other person from the Board of Governors or trust as President and 
his powers nominated by the President shall be the Vice-President of the University; 
(2) In absence of the President, the Vice-President shall perform 
all such functions and exercise all such powers of the President as specified in 
Section 14; 
(3) In the absence of the President, the Vice-President shall preside over 
the meetings of Board of Governors. 
(4) The Vice-President of the University shall exercise such powers and 
perform such functions as delegated to him by the Board of Governors and 
conferred on him by this Act or the Statutes made thereunder. 
;::r:g:fim 16. (1) The Vice-Chancellor shall be appointed by the President from a 
panel of three persons recommended by the Board of Governors and shall 
hold office for a term of three years and after expiration of the term of three 
years, the Vice-Chancellor shall be eligible for re-appointment for another term 
not exceeding three years. 
(2) The Vice-Chancellor shall be the principal executive and academic 
officer of the University and shall exercise general supervision and control 
over the affairs of the University and give effect to the decisions of the 
authorities of the University. 
(3) If in the opinion of the Vice-Chancellor it is necessary to take 
immediate action on any matter for which powers are conferred on any other 
authority by or under this Act, he may take such action as he deems 
necessary and shall at the earliest opportunity thereafter report his action to 
such officers or authority as would have in the ordinary course dealt with the 
atter: 
Provided that if in the opinion of the concerned Authority such action 
should not have been taken by the Vice-Chancellor, then such case shall be 
referred to the President, who shall take decision in consultation with the Vice- 
President and the said decisiofi shall be final: 
Provided further that where any such action taken by the Vice-Chancellor 
affects any person in the service of the University, such person shall be 
entitled to prefer, within three months from the date on which such action is 
communicated to him, an appeal to the Board of Governors and the Board of 
The Deans 
of Schools 
14 
Governors may confirm or modify or reverse the action taken by the Vice- 
Chancellor. 
(4) If in the opinion of the Vice-Chancellor any decision of any 
authority of the University is outside the powers conferred by this Act, Statutes 
or is likely to be prejudicial to the interest of the University, he shall request the 
concerned authority to revise its decision within seven days from the date of 
his decision and in case the authority refuses to revise such decision wholly or 
partly or fails to take any decision within seven days, then such matter shall be 
referred to the President who shall take decision in consultation with the Vice- 
President and the said decision shall be final. 
(5) The Vice-Chancellor shall exercise such other powers and perform 
such other duties as may be laid down by the Statutes or the Rules. 
(6) The President is empowered to remove the Vice-Chancellor after 
due enquiry and it shall be open to the President to suspend the Vioe: 
Chancellor during enquiry depending upon the seriousness of the charges, 
with the approval of the Board of Governors: 
Provided that in the matter removal or suspension of the Vice- 
Chancellor, the President shall consult the Vice-President and such decision 
shall be final. 
(7) The Vice-Chancellor shall have the power to remove the Registrar, 
the Deans of Schools, the Finance officer, the Controller of Examinations, if 
the situation so warrants in the interest of the University according to the 
procedure as may be prescribed. 
(8) The Vice-Chancellor shall have also the power to remove other 
employees e.g. teaching and non-teaching staff appointed by the University, if 
the situation so warrants in the interest of the University according to the 
procedure as may be prescribed. 
17.(1) The Deans of Schools shall be appointed by the Vice-Chancellor 
in such manner and shall exercise such powers and perform such duties as 
may be prescribed. 
(2) The Dean of each school shall be responsible for the due 
observance of the Rules and Regulations in guiding the research activities of 
faculties. 
a7z Me1 7Zalon3
The Registrar. 
The Finance 
Officer and the 
Controller of 
examination 
Authorities of the 
University. 
15 
(3) The Deans of Schools shall hold office for a term of three years 
subject to renewal basing upon performance. 
18.(1) The appointment of the Registrar shall be made by the Vice- 
Chancellor with the approval of the Board of Governors in such manner as 
may be prescribed. 
(2) All contracts shall be signed and all documents and records shall 
be authenticated by the Registrar on behalf of the University. 
(3) The Registrar shall exercise such other powers and perform such 
other functions as may be prescribed or may be required from time to time, by 
the Board of Governors. 
(4) The Registrar shall be responsible for the due custody of the 
records and the common seal of the University and shall be bound to place 
before the President, the Vice- President and the Vice-Chancellor or any other 
Authority, all such information and documents as may be necessary for 
transaction of their business. 
19.(1) The Finance Officer shall be appointed by the Board of 
Governors in such manner and shall exercise such powers and perform such 
functions as may be prescribed in the Statutes. 
(2) The Controller of Examinations shall be appointed by the Vice- 
Chancellor in such manner and shall exercise such powers and perform such 
functions as may be prescribed in the Statutes. 
20.The manner of appointment, terms and conditions of the service and 
powers, duties and functions of other officers of the University shall be such, 
as may be prescribed in the Statutes. 
CHAPTER IV 
AUTHORITIES OF THE UNIVERSITY 
21.The following shall be the authorities of the University, namely:— 
(a) The Board of Governors; 
(b) The Board of Management; 
(c) The Academic Council; 
(d) The Board of Studies; 
(e) The Finance Committee; and 
16 
(f) Such other Authorities as may be declared by the Statutes to be 
the Authorities of the University. 
2:::::: ::‘d 22. (1) The Board of Governors shall consist of the following members, 
its powers namely:— 
(a) The President; 
(b) The Vice-President; 
(c) The Vice-Chancellor; 
(d) Five persons nominated by the Board of Trust who shall be 
eminent scholars, educationists, industrialists, technologists, 
artists, doctors, public servants or persons of repute ; 
(e) Two experts nominated by the State Government; 
(f) Two members of the Odisha Legislative Assembly nominated by 
the Speaker in consultation with the leader of the House and the 
leader of opposition; 
(g) The Secretary to Government, Skill Development & Technical 
Education Department, who shall be the member ex officio; 
(h)Two Deans or senior faculties of the University by rotation, to be 
nominated by the President; and 
(i) One expert of Finance to be nominated by the President. 
(2) The President shall be the President of the Board of Governors . 
(3) The Registrar shall be the ex officio Secretary of the Board of 
Governors. 
(4) The Board of Governors shall be the principal executive body and 
principal governing body of the University and shall have the following powers, 
namely:— 
(a) to lay down policies to be pursued by the University; 
(b) to review decisions of other authorities of the University if they are 
not in conformity with the provision of this Act, or the Statutes or 
the Rules; 
(c) to make new or additional Statutes and Rules or amend or repeal 
the earlier Statutes and Rules with the approval of the State 
Government; 
(d) to approve the budget and annual report of the University; 
(e) to appoint the Statutory Auditors of the University; 
(f) to take decision about voluntary winding up of the University; 
i17; 
(9) to approve proposals for submission to the Government; and 
o (h) to take such decision and steps as are found desirable for 
effectively carrying out the objectives of the University. 
(5) The Board of Governors shall, meet at least twice in a calendar year 
at such time and place as the President thinks fit. 
(6) Save as otherwise provided in this section, the terms of nominated 
members of the Board of Governors shall be three years from the date of 
nomination. 
(7) Any recommendation or decision of the Board of Governors shall be 
given effect to only after approval of the President in the consultation with the 
Vice-President. 
The Board of 23. (1) The Board of Management shall consist of the following 
ok members, namely:— 
(a) the Vice-Chancellor of the University who shall be the 
ex officio President; 
(b) the Registrar of the University who shall be the ex officio 
Secretary; 
(c) the Finance Officer of the University; 
(d) two members of the Board of Governors, nominated by the 
Sponsoring Body; 
(e) three deans of the Unviversity; and 
(f) two Professors of the University. 
(2) The powers and functions of the Board of Management shall be 
such, as may be prescribed. 
o (3) The term of office of the members other than the ex-officio 
members shall be three years. 
The Academic 24.(1) The Academic Council shall consist of the following members, 
Fs namely:— 
(a) the Vice-Chancellor of the University who shall be the ex officio 
President; 
(b) the Registrar of the University who shall be the Secretary; and 
(c) such other members as may pe nominated by the Board of 
Governors. 
The Board of 
Studies. 
The Finance 
Committee. 
Other Authorities. 
Proceeding not to 
be invalidated on 
account of vacancy. 
18 
(2) The Academic Council shall be the principal academic body of the 
University and shall, subject to the provisions of this Act, the Statutes and the 
Rules, co-ordinate and exercise general supervision over the academic 
policies of the University and shall exercise such other powers and perform 
such other functions as may be prescribed. 
(3) The term of office of the members other than the ex-officio 
members shall be three years. 
25. (1) There shall be a Board of Studies for each branch or discipline of 
study or branches of study as the Academic Council may decide. 
(2) The constitution, powers and functions of the Board of Studies 
shall be such as may be prescribed in the Statutes. 
26. (1) The Finance Committee shall consist of the following members, 
namely:- 
(a) the Vice-Chancellor of the University who shall be the 
ex officio President; 
(b)the Registrar of the University who shall be the ex-officio 
Secretary; 
(c) the Finance Officer; and 
(d) such other members as may be nominated by the Board of 
Governors. 
(2) The Finance Committee shall be the principal financial body of 
the University to take care of the financial matters and shall, subject to the 
provisions of this Act, Statutes and the Rules, co-ordinate and exercise 
general supervision over the financial matters of the University and shall 
exercise such other powers and perform such other functions as may be 
prescribed. 
(3) The term of office of the members other than the ex-officio 
members shall be three years. 
27. The constitution, powers and functions of other authorities of the 
University shall be such, as may be prescribed. 
28. No act or proceeding of any authority of the University shall be invalid 
merely by reason of the existence of any vacancy or defect in the constitution 
of the Authority. 
Statutes. 
Procedure 
for making Statutes. 
19 
CHAPTER V 
STATUTES AND RULES 
29. Subject to the provisions of this Act, the Statutes may provide for all 
or any of the following matters, namely:- 
(a) the constitution, powers and functions of the Authorities and 
other bodies of the University not specified in the Act, as may 
be constituted from time to time and creation of new 
authorities of the University; 
(b) the operation of the Corpus Fund, the General Fund and the 
Development Fund; 
(c) the terms and conditions of appointment of the Vice-Chancellor, 
the Registrar and the Finance Officer and their powers and 
functions; 
(d) the mode of recruitment and the conditions of service of other 
officers, teachers and employees of the University; 
(e) the procedure for resolving disputes between the University and 
its officers, faculty members, employees and students; 
() creation, abolition or restructuring of departments and faculties; 
(9) the manner of co-operation with other Universities or Institutions 
of higher learning; 
(h) the procedure for conferment of honorary degrees; 
(i) the provisions regarding grant of freeships and scholarships; 
() the number of seats in different courses of studies and the 
procedure of admission of students to such courses. 
(k) the fee chargeable from students for various courses of studies; 
(1) institution of fellowships, scholarships, studentships, freeships, 
medals and prizes; 
(m) procedure for creation and abolition of posts; and 
(n) any other matters which may be prescribed. 
30.(1) The First Statues shall be made by the Board of Governors and 
shall be submitted to the State Government for its approval, which may, within 
three months from the date of receipt by the State Government, give its 
approval with or without modifications. 
20 
(2) Where the State Government fails to take any decision with respect 
to the approval of the Statute within the period specified in sub-section (1), it 
shall be deemed to have been approved by the State Government. 
31.The Board of Governors may, with the prior approval of the State Power to 
;’l':u”‘zs"‘e Government, make new or additional Statutes or amend or repeal the 
Statutes. 
SR 32. Subject to the provisions of this Act, the Rules may provide for all or 
any of the following matters, namely:— 
(a) the admission of students to the University and their enrolment 
and continuance as such; i 
(b) the courses of study to be laid down for all Degrees, Certificates, 
Charters and other academic distinctions of the University; 
(c) the award of Degrees, Certificates and other academic 
distinctions of the University; 
(d) the accounting policy and financial procedure; 
(e) the conditions of the award of fellowships, scholarships, 
studentships, medalsand prizes; 
(f) the conduct of examinations and the conditions and mode of 
appointment and duties of examining bodies, examiners, 
invigilators, tabulators and moderators; 
(g) the fee to be charged for examinations for Degrees, Certificates 
and other academic distinctions of the University including the 
revision thereof; 
(h) revision of fees; 
(i) alteration of number of seats in different courses and programs; 
(j) the conditions of residence of the students at the University; 
(k) maintenance of discipline among the students of the University; 
and 
(1) any other matters not specifically provided in the Statutes. 
Procedure for 
making 
Rules. 
33. (1) The Rules shall be made by the Board of Governors and the 
Rules so made shall be submitted to the State Government for its approval, 
which may within two months from the receipt of the Rules give its approval 
with or without modification. 
Power to amend 
Rules. 
Admission. 
Fee Structure. 
21 
(2) Where the State Government fails to take any decision with respect 
to the approval of the Rules within the period specified in sub-section (1), it 
shall be deemed to have been approved by the State Government. 
34. The Board of Governors may, with the prior approval of the State 
Government, make new or additional Rules or amend or repeal the Rules. 
35.(1) The admission procedure shall be in accordance with the norms 
and guidelines prescribed by the concerned Regulatory Body, depending on 
the course in which students seek admission. 
(2) In absence of the guidelines under sub-section (1), admission in the 
University shall be made strictly on the basis of merit. 
(3) Merit for admission in the University may be determined on the basis 
of marks or grade obtained in the qualifying examination and achievements in 
co-curricular and extra-curricular activities and on the basis of marks or grade 
obtained in the entrance test conducted at State or National level either by an 
association of the Universities conducting similar courses or by any agency of 
the State. : 
(4) Special weightage shall be given to Scheduled Tribes, Scheduled 
Castes, girl students and other categories of student with respect to admission 
to various courses of the University as per the stipulation of reservation 
policies of the State Government or Government of India. 
(5) Admission procedures for foreign students or NRIs shall be in 
accordance with the norms and guidelines prescribed by theRegulatory 
Bodies. 
36.(1) The University may, from time to time, prepare its fee structure in 
accordance with the norms and guidelines prescribed by the Regulatory 
Bodies depending on the course to which the students seek admission. 
(2) The University shall not charge any fees, by whatsoever name called, 
other than for which it is entitied under the provisions of sub-section (1). 
(3) The University shall implement a Scheme for providing concession in 
fees payable to the University by the students belonging to Scheduled Castes, 
Scheduled Tribes community, Economically Weaker ';Sections and women 
from the State of Odisha. 
Conditions 
of service of 
employees. 
Right to appeal. 
Provident fund 
and pension. 
Disputes as to 
constitution of 
University 
Authorities and 
bodies. 
Constitution of 
committees. 
Filling of 
casual 
vacancies. 
22 
CHAPTER VI 
MISCELLANEOUS 
37.(1) Subject to the provisions of clause (d) of sub-section (1) of 
Section 4, every employee shall be appointed under a written contract, which 
shall be kept in the University and a copy of which shall be furnished to the 
employee concerned. 
(2) Disciplinary action against the students or employees shall be 
governed by the procedure as may be prescribed. 
38.(1) Every officer of the University shall, notwithstanding anything 
contained in this Act, have a right to appeal within such time as may be 
prescribed, to the visitor against the decision of the Board of Governor and 
thereupon the visitor may confirm, modify or change the decision appealed 
against. 
(2) Every employee or student of the University shall, notwithstanding 
anything contained in this Act, have a right to appeal within such time as may 
be prescribed, to the Board of Governor against the decision of any Officer or 
Authority of the University and thereupon the Board of Governor may confirm, 
modify or change the decision appealed against. 
39.The University shall constitute for the benefit of its employees such 
provident or pension fund and provide such insurance scheme as it may deem 
fitin such manner and subject to such conditions as may be prescribed. 
40. If any question arises as to whether any person has been duly 
elected or appointed as, or is entitled to be, a member of any Authority or 
other body of the University, the matter shall be referred to the President who 
shall take a decision in consultation with the Vice-President. 
41. Any Authority of the University referred to Section 21, is empowered 
to constitute a committee of such Authority, consisting of such members as 
such Authority may deem fit, and having such powers as the Authority may 
deem fit. 
42. Any casual vacancy among the members, other than ex officio 
members, of any Authority or Body of the University shall be filled in the same 
manner in which the member whose vacancy is to be filled up, was chosen, 
and the person filling the vacancy shall be a member of such Authority or 
Body for the residue of the term for which the person in whose place he fills 
would have been a member. 
Protection of 
Jon taken in 
good faith. 
Transitional 
provisions. 
Corpus Fund 
23 
43.(1) No suit or other legal proceedings shall lie against any officer or 
other employee of the University for anything, which is done in good faith or 
intended to be done in pursuance of the provisions of this Act, the Statutes or 
the Rules. 
(2) Nothing in sub-section (1) shall be a bar for filling . suits, 
prosecutions or other legal proceedings for anything done in contravention of 
the provisions of this Act and the Rules or Statute made thereunder. 
44. Notwithstanding anything contained in any other provisions of this 
Act and the Statutes,— 
(@) The first Vice-Chancellor shall be appointed by the President in 
cons

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