LexThe Silicon University Act, 2023
Odisha · state statute
Open in Lexace · Ask the AI about this actTHE SILICON UNIVERSITY, ODISHA ACT, 2023
TABLE OF CONTENTS
PREAMBLE :
SECTIONS :
CHAPTER I
PRELIMINARY
1. Short title and commencement
2. Definitions.
CHAPTER II
THE UNIVERSITY
3. Establishment and incorporation.
4. Effect of establishment.
5. Fulfillment 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.
CHAPTER III
THE VISITOR AND THE OFFICERS OF THE UNIVERSITY
12. The Visitor.
13. Officers of the University.
14. The President and his powers.
15. The Vice-President and his powers.
16. The Vice-Chancellor.
17. The Deans of Schools.
18. The Registrar.
19. The Finance Officer and the Controller of Examination.
20. Other Officers.
CHAPTER IV
AUTHORITIES OF THE UNIVERSITY
21. Authorities of the University.
22. The Board of Governors and its powers.
23. The Board of Management.
24. The Academic Council.
25. The Board of Studies.
26. The Finance Committee.
27. Other Authorities.
28. Proceeding not to be invalidated on account of vacancy.
CHAPTER V
STATUES AND RULES
29. Statutes
30. Procedure for making Statutes.
31. Power to amend the Statutes.
32. Rules.
33. Procedure for making Rules.
34. Power to amend Rules.
35. Admission.
36. Fee Structure.
CHAPTER VI
MISCELLANEOUS
37. Conditions of service of employees.
38. Right to appeal.
39. Provident fund and pension.
40. Disputes as to constitution of University Authorities and bodies.
41. Constitution of committees.
42. Filling of casual vacancies.
43. Protection of action taken in good faith.
44. Transitional provisions.
45. Corpus Fund.
46. General Fund.
47. Development Fund.
48. Maintenance of Fund
49. Annual Report.
50. Account and audit.
51. Mode of proof of University record.
52. Dissolution of University.
53. Expenditure of the University during dissolution.
54. Removal of difficulties.
.
BE it enacted by the Legislature of the State of Odisha in the seventy – third
Year of the Republic of India as follows:-
CHAPTER I
PRELIMINARY
1. (
1) This Act may be called the Silicon University, Odisha Act, 2023.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. (1) In this Act, unless the context otherwise requires:-
(a) “Academic Council” means the Academic Council of the University
constituted under section 24;
Definitions.
Sh
ort, Title and
commencement
FOR CONVERTING THE SILICON INSTITUTE OF TECHNOLOGY,
BHUBANESWAR INTO A SELF-FINANCED, PRIVATE UNITARY AND
NON-AFFILIATING UNIVERSITY IN THE STATE IN THE NAME OF
SILICON UNIVERSITY, OD ISHA FOR PROVIDING
HIGH QUALITY EDUCATIO N AND FOR MATTERS CONNECTED
THEREWITH OR INCIDENTAL
THERETO.
ACT
THE SILICON UNIVERSITY,ODISHA ACT, 2023
AN
EXTRAORDINARY
PUBLISHED BY AUTHORITY
No . 2704, CUTTACK, FRIDAY, NOVEMBER 24, 2023/ MARGASIRA 3, 1 945
LAW DEPARTMENT
NOTIFICATION
The 24th November, 2023
No.18914-I-Legis-53/2023/L.- The following Act of the Odisha Legislative
Assembly
having been assented to by the Governor on the 10th November, 2023 is
hereby published for general information.
ODISHA ACT 12 OF 2023
(b) “AICTE” means the All India Council for Technical Education
established under section 3 of the All India Council for Technical
Education Act, 1987;
(c) “Annual Report” means the Annual Report of the University referred
to in Section 49;
(d) “appointed date” means the date appointed under sub-section (1) of
Section 3;
(e) “Board of Governors” mean s the Board of Governors (BoG) o f the
University constituted under section 22;
(f) “Board of Management” means the Board of Management of the
University constituted under section 23;
(g) “BPUT” means the Biju Patnaik University of Technology established
under the Biju Patnaik University of Technology Act, 2002;
(h) “Chairman” means the Chairman of the University referred to in
Section 14;
(i) “College” means Silicon Institute of Technology, Bhubaneswar;
(j) “Corpus Fund” means Corpus Fund of the University referred to in
Section 45;
(k) “Dean” means Dean of Schools of the University referred to in
Section 17;
(l) “Development Fund” means the Development Fund of the University
referred to in Section 47;
(m) “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,
52 of 1987.
Odisha Act 9
of 2002.
2
computer, interactive talk back, e-learning, correspondence
course, seminar, contact programmes or a combination of any two
or more of such means;
(n) “Employee” means employee appointed by the University and
includes teachers and other staff of the University;
(o) “Faculty” means a faculty of the University;
(p) “Finance Officer” means Finance Officer of the University appointed
under section 19;
(q) “General Fund” means General Fund of the University referred to in
Section 46;
(r) “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;
(s) “Prescribed” means prescribed by the Statutes;
(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;
3
(w) “School” means the Schools of Studies of the university as provided
in clauses (g) of Section 7;
(x) “Sponsoring Body” means Silicon Institute of Technology 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) “Teacher” 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;
(zc) “Trust” means the Silicon Institute of Technology 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 Silicon University, Odisha.
(zf) “Vice-Chancellor” means the Vice-Chancellor of the University
appointed under section 16;
(zg) “Vice-Chairman” means the Vice-Chairman of the University
referred to in Section 15; and
(zh) “Visitor” means the Visitor of the University as referred to in Section 12.
2 of 1882.
3 of 1956.
4
CHAPTER II
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, non-affiliating,
unitary University at Silicon Hills, Patia of Bhubaneswar Tehsil in the district of Khorda by
the name of “Silicon 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 Silicon Hills, Patia
of Bhubaneswar Tahasil under the District of Khorda.
(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 corresponding degree and
other academic distinction are being conferred by the BPUT, Utkal and to all schools of
studies and Departments to be established by the University..
Establishment and
incorporation .
5
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 transferred to, and vest in, the University; and
(d) every employee and teacher duly appointed in 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, 1989 and the Statutes made thereunder for the BPUT, Utkal
University and the Culture University,—
Effect of
establishment.
Odisha Act
9 of 2002 .
Odisha Act 5
of 1989 .
6
(a) the College shall, with effect from the appointed date, cease to be
affiliated from the BPUT, Utkal 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 student of the college, who, immediately prior to the appointed
date was studying for any examination of BPUT or Utkal 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,—
Undertaking .
Fulfilment of norms
and other conditions.
7
(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 extra curricular activities like games, sports, National Service Scheme,
National Cadet Corps and such other 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;
8
(i) 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
(j) 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 and subject to the 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 offer continuing and distance education programmes as per norms of
concerned statutory or regulatory body or council or any other body
constituted by the Central or State Government;
(c) to institute degrees, charters, certificates and other academic distinctions on
the basis of examination or any other methods of evaluation;
(d) 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;
Objects of the
University.
9
(e) 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;
(f) to integrate the existing programmes and courses offered by the respective
Schools;
(g) 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;
(h) to disseminate knowledge through seminars, conferences, executive
education programmes, community development programmes, publications,
and training programmes;
(i) to undertake programmes for the training and development of faculty
members of the University and other Institutions in India or abroad;
(j) to undertake collaborative research with any organization in India or abroad;
(k) to create higher levels of intellectual abilities;
(l) to provide consultancy to industry, Government and Public Organization;
(m) to ensure that the standard of the degrees, charters, certificates and other
academic distinctions are not lower than those laid down by University
Grants Commission and other Regulatory Bodies, as the case may be;
(n) to do all things necessary or expedient to promote the above objectives; and
(o) to pursue any other objective as may be approved by the State Government.
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:—
Powers of the
University.
10
(a) 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 provision as may be
applicable for it from time to time;
(b) to establish and develop schools as envisaged in clause (g) of Section 7;
(c) to carry out all such other activit ies as m ay be necessary and feasible in
furtherance of the object of the University;
(d) 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;
(e) to institute and award fellowships, scholarships and prizes in accordance
with the Statutes;
(f) 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;
(g) to make provisions for extra-curricular activities for students and employees;
(h) to make appointments of the faculty, officers and employees of the
University;
(i) 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;
(j) to institute and maintain halls and to recognize places of residence for
students of the University;
11
(k) 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;
(l) to create academic, administrative and support staff and other necessary
posts;
(m) to co-operate and collaborate with other domestic and overseas Universities
and Institutions in such a manner and for such purposes as the University
may determine from time to time;
(n) to organize and conduct refresher courses, orientation courses, workshops,
seminars and other programmmes for teachers, developers of course ware,
evaluators and other academic staff;
(o) to determine standards of admission to the University with the approval of
the Academic Council;
(p) to make special provision for students belonging to the State of Odisha for
admission in any course of the University ;
(q) 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;
(r) 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;
(s) to provide for the preparation of instructional materials, including films,
cassettes, tapes, video cassettes, Compact Disk, Visual Compact Disk and
other software;
(t) 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;
12
(u) to enter into, carry out, vary or cancel contracts; and
(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-percentum 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.
University open to all
classes, castes, creed, religion,
language and gender.
National Accreditation.
Act 3 of 1956
University not entitled
for any financial
assistance.
13
CHAPTER III
THE VISITOR AND THE OFFICERS OF THE UNIVERSITY
12. (1
) The 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.
(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 Chairman or the Vice-Chairman as he may
deem fit in the interest of the University and basing on the advices of
the Visitor, the Chairman and the Vice-Chairman 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 Chairman;
(b) The Vice-Chairman;
(c) The Vice-Chancellor;
(d) The Registrar;
(e) The Deans of Schools;
The Visitor.
Officers of the University.
14
(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 shall be nominated from one of the Trustee of the Sponsoring Body
and who shall be head of the University.
(2) The Chairman, during his absence, may, by order in writing, designate the Vice-
Chairman to act as the Chairman of University, for such period and for such functions and
responsibilities as he may specify.
(3) The Chairman shall preside at the meeting of the Board of Governors and in his
absence, the Vice-Chairman 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 Chairman
and Vice-Chairman.
(4) The Chairman 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
(d) such other powers as may be conferred on him by the Act or the
Statutes made thereunder.
15. (1) Any person from the Board of Governors, nominated by the Chairman, shall be the
Vice-Chairman of the University.
The Chairman and his
powers.
The Vice-Chairman and his
powers.
15
(2) In absence of the Chairman, the Vice-Chairman shall perform all such
functions and exercise all such powers of the Chairman as specified in Section 14.
(3) In the absence of the Chairman, the Vice-Chairman shall preside over the
meetings of Board of Governors.
(4) The Vice-Chairman 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.
16. (1) The Vice- Chancellor shall be appointed by the Chairman 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 matter :
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
Chairman, who shall take decision in consultation with the Vice-Chairman and the said
decision shall be final:
The Vice- Chancellor.
16
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 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 Chairman who shall take decision in consultation
with the Vice-Chairman 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 Chairman is empowered to remove the Vice-Chancellor after due enquiry and
it shall be open to the Chairman to suspend the Vice-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
Chairman shall consult the Vice-Chairman 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.
17
(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.
(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 Chairman, the
Vice- Chairman 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.
The Registrar.
The Finance Officer
and the Controller of
examination .
The Deans of Schools
18
(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
(f) Such other authorities as may be declared by the Statutes to be
the Authorities of the University.
22. (1) The Board of Governors shall consist of the following members, namely:-
(a) The Chairman;
(b) The Vice-Chairman;
(c) The Vice-Chancellor;
Other officers.
Authorities of the University.
The Board of
Governors and its
powers.
19
(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) One member 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 and
Technical Education Department, who shall be the member ex-officio;
(h)Two Deans of the University by rotation, to be nominated by the
Chairman; and
(i) One expert of Finance to be nominated by the Chairman.
(2) The Chairman shall be the Chairman 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;
20
(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;
(g) to approve proposals for submission to the State Government; and
(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 Chairman 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 Chairman in the consultation with the
Vice-Chairman.
23. (1) The Board of Management shall consist of the following members, namely:—
(a) the Vice-Chancellor of the University who shall be the ex-officio
Chairman;
(b) the Registrar of the University who shall be the ex-officio Secretary;
(c) the Finance Officer of the University;
The Board of
Management.
21
(d) two members of the Board of Governors, nominated by the
Sponsoring Body;
(e) three deans of the University; and
(f) two Professors of the University.
(2) The powers and functions of the Board of Management shall be such, as may
be prescribed.
(3) The term of office of the members other than the ex-officio members shall be
three years.
24. (1) The Academic Council shall consist of the following members, namely:-
(a) the Vice-Chancellor of the University who shall be the ex-officio
Chairman;
(b) the Registrar of the University who shall be the Secretary; and
(c) such other members as may be nominated by the Board of
Governors.
(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-office members shall be
three years.
The Academic
Council.
22
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
Chairman;
(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.
The Finance
Committee.
Other authorities.
The Board of
Studies.
23
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.
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;
(f) creation, abolition or restructuring of departments and faculties;
(g) the manner of co-operation with other Universities or Institutions of
higher learning;
Proceeding not to be
invalidated on account
of vacancy.
Statutes .
24
(h) the procedure for conferment of honorary degrees;
(i) the provisions regarding grant of freeships and scholarships;
(j) 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;
(l) 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.
(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 Government, make
new or additional Statutes or amend or repeal the Statutes.
32. Subject to the provisions of this Act, the Rules may provide for all or any of the
following matters, namely:—
Procedure for making
Statutes.
Power to amend the
Statutes.
Rules .
25
(a) the admission of students to the University and their enrolment and
continuance as such;
(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
(l) any other matters not specifically provided in the Statutes.
26
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.
(2) Where the State Government fails to take any decision with respect to the
approval of the rule 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 the Regulatory Bodies.
Procedure for
making Rules.
Admission.
Power to amend
Rules.
27
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 entitled 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.
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 Board of Governor
against the decision of the University and thereupon the Board of Governor 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 Management against the decision of any Officer or Authority of the University
and
Fee Structure.
Conditions of service
of employees.
Right to appeal.
28
thereupon the Board of Management 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 fit in 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 Chairman who shall take a decision in consultation with the
Vice-Chairman.
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.
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 pExcerpt shown. Open the full act in Lexace.