LexThe ODISHA UNIVERSITY OF HEALTH SCIENCES ACT, 2021
Odisha · state statute
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PUBLISHED BY AUTHORITY
No0.1779, CUTTACK, TUESDAY, NOVEMBER 2, 2021/ KARTIKA 11, 1943
LAW DEPARTMENT
NOTIFICATION
The 2nd November, 2021
11/2021/L.— The following Act of the Odisha Legislative Assembly
No.11182-I-Legis- ber, 2021 is hereby published for
naving been assented to by the Governor on the 28th Octo
general information.
ODISHA ACT 22 OF 2021
THE ODISHA UNIVERSITY OF HEALTH SCIENCES ACT, 2021
AN
ACT
TO PROVIDE FOR ESTABLISHMENT AND INCORPORATION OF A
UNIVERSITY OF HEALTH SCIENCES IN THE STATE OF ODISHA AND FOR
MATTERS CONNECTED THEREWITH OR INCIDENTAL THERETO.
WHEREAS, it is expedient t0 establish and incorporate a University of Health
Sciences for the purpose of ensuring affiliation, proper and systematic instruction,
arch exclusively in Modern Medicine, Homeopathy and Ayurveda
| Health, Pharmacy education, Nursing education,
diation Technology, Physiotherapy and any other
ha and to have uniformity in various
cts, and to provide for matters
training and rese
including Dental education, Menta
Education on Laboratory and Ra
medical or paramedical course in the State of Odis
academic programmes in medical and allied subje
connected therewith or incidental thereto ;
BE it enacted by the Legislature of the State of Odisha in the Seventy- second Year
of the Republic of India as follows:—
CHAPTER |
PRELIMINARY
y be called the Odisha University of Health Sciences Act, 2021.
1. (1) This Act ma
(2)It extends to the whole of the State of Odisha.
2 In this Act, unless the context otherwise requires,—
(a)“Affiliated Institution” means a college or an institution imparting education in health
sciences and allied sciences and affiliated to the University in accordance with the
provisions of this Act and the Statutes and includes a college or an institution
deemed to be an affiliated college or institution under this Act;
(b)“Appointed date” means the date appointed under sub -section (1) of section i
(c)‘Approved Institutions” mean hospital, health center, affiliated institution or such
other institutions recognized by the University as an institution in which a person
may undergo training, if any, required by a course of study before conferring any
degree, diploma or other academic distinction of the University ;
(d)“Authorities” means the authorities of the University as specified in section 16;
(e)“‘Autonomous Institution™ means a college or Institution, as the case may be, on
which status of Autonomy has been granted and designated to be so by the
statutes;
(f) “Board” means the Executive Board of the University;
(g) “College” means an institution imparting education in health sciences and is
affiliated to the University;
(h) “Educational Agency” means any person or body of persons whether incorporated
or not who or which establishes or maintains or manages one or more private
college or institutions in which instruction, or research in all or any of the subjects
of the health science is provided ;
(i) “Government College” means a college managed by the State Government and
affiliated to the University ;
(j) “Hostel” means a unit of residence for the students of the institution affiliated to the
University in accordance with the provisions of this Act or Statutes ;
(k)“Health Sciences” means the science of modern medicine in all its branches
concerning preventive, promotive, curative and rehabilitative health of human
beings and includes dental sciences, Mental Health, Ayurveda, Homeopathy, and
allied sciences including those concerned with interdisciplinary areas, and those
related to paramedical courses;
7
(1) “Other Universities” means “the Utkal University”, “the Berhampur University”", “the
Sambalpur University”, “Shri Jagannath Sanskrit Viswa Vidyalaya deemed to be
established under the Odisha Universities Act, 1989” and includes the universities
established under that Act;
(m) “Paramedical Courses” means programme of education, research and training in
nursing, pharmacy, physiotherapy, optometry, radiology, audiology, speech
pathology, Medical Anatomy, Medical Biochemistry, Medical Microbiology,
Physiology, Medical Laboratory Technology, medical radiation technology and such
other courses of studies as may be declared, by notification, by the State
Government;
(n) “Prescribed” means prescribed by Statutes, Ordinances, and Regulations;
(0) “Private college” means a college which is not established and maintained by the
State Government or the Central Government or local authority;
(p) “recognized Institution” means an institution of higher learning, research or
specialized studies, other than an affiliated institution, and recognized to be so by
the University ;
(q)“Regulatory Body” means Medical Council of India, constituted under section 3 of
the Indian Medical Council Act, 1956, Central Council of Indian Medicine
constituted under section 3 of the Indian Medicine Central Council Act, 1970,
Homeopathy Central Council constituted under the Homeopathy Central Councll
Act, 1973, Dental Council of India constituted under section 3 of the Dentists Act,
1948, Nursing Council of India, constituted under the section 3 of Indian Nursing
Council Act, 1947, Pharmacy Council of India constituted under section 3 of
Pharmacy Act, 1948, University Grants Commission established under section 4 of
the University Grants Commission Act, 1956 and includes such other bodies
established by the State Government or Central Government for laying down
norms and conditions for ensuring standard of education in Modern Scientific
Medicine, Ayurveda, Homoeopathy, Dentistry, Mental Health, in all their branches
and includes paramedical courses;
(r)“Statutes”, “Ordinances” and “Regulations” means, respectively the “Statutes”,
“Ordinances” and “Regulations” of the University made under this Act;
(s)“Student” means a part-time or full-time student pursuing the course or undergoing
Orissa .
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house-manship or internship or residency programme or carrying on research in
any of the affiliated colleges, or recognized institutions ;
(t) “University” means the Odisha University of Health Sciences established under
section 3 of this Act;
CHAPTER Il
£ s (Rhraent oy Uncveyy THE UNIVERSITY
3. (1) With effect from such date, as the State Government may, by notification,
appoint in this behalf, there shall be established in the State of Odisha a University
by the name of “the Odisha University of Health Sciences”.
(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 the Act, to
acquire, hold and dispose of property, both movable and immovable, to contract
and shall, by the said name, sue and be sued.
(3) The headquarters of the University shall be at Bhubaneswar.
(4) The University shall be an affiliating University.,
el 4. The objectives of the University shall be;—
(a) to regulate the academic standards of the affiliated institutions;
(b) to design new courses and curricula based on the advances in the field of
health science ;
(c)to advance and disseminate learning and knowledge in health sciences and
allied fields by fostering and promoting medical research ;
(d) to act as the nodal agency for linkages with other national and international
| institutions ;
(e) to develop a platform for the dialogue between different systems of medicine;
(f)to explore the possibilities of joint research programmes and integration
between different systems of medicine among the affiliated institution ;
(g) to promote acquisition of knowledge in a rapidly developing and changing
society and to offer opportunities for upgrading knowledge and imparting training
and development of skills in the context of innovations, research and discovery
in all fields of health sciences with use of modern communication media and
technologies; and
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9
(h) to undertake such other activities as may be required to fulfill the above
objectives.
5. The powers and functions of the University shall be the following, namely:—
(a) to hold examinations and to confer degrees and other academic distinctions for
persons who shall have pursued approved courses of studies in an affiliated
institution or recognized institution unless exempted therefrom in the manner
prescribed and shall have passed the prescribed examinations of the University or
shall have carried on research satisfactorily under conditions as may be prescribed
and which have been duly evaluated ;
(b) to institute and award degrees, diplomas, certificates and such other academic
distinctions;
(c) to make provisions for research and for advancement and dissemination of
knowledge in health and allied sciences ;
(d) to confer honorary degrees or other distinctions on distinguished persons in
accordance with the conditions as may be prescribed ;
(e) to prescribe conditions under which the award of any degree, title, diploma
certificates and other academic distinctions may be withheld ;
(f) to withdraw or cancel degree, title, diploma, certificates or other distinctions under
conditions that may be prescribed by the Statutes after giving the persons affected,
a reasonable opportunity to present their case ;
(g) to prescribe conditions for recognition of institutions for conducting research or
other programmes of the University and to grant recognition to institutions satisfying
the conditions and to withdraw such recognition ;
(h) to make provision wherever feasible in the affiliated institutions , recognized
institutions, for survey and collection of statistics, data and other particulars relevant
to various developmental activities including evaluation of the developmental
schemes under the State and Central Plans with the participation of the students as
a part of their curricular activities ;
(i) to monitor and evaluate the academic performance of affiliated institutions and
recognized institutions for grant of continuation of affiliation and periodical
accreditation and to rescind affiliation if it violates any provisions of the Act,
Statutes, Regulations, Ordinances issued by the University or violates any
10
provision of the rules, Regulations, orders, instructions and guidelines, if any,
iIssued by any Regulatory Body;
(J) to inspect, where necessary, affiliated institutions and recognized institutions
through suitable machinery established for the purpose, and take measures to
ensure that proper standards of instruction, and training are maintained by them
and adequate library, laboratory, hospital, faculty and other academic facilities are
provided for ;
(k) to institute awards, fellowships, travelling fellowships, scholarships, studentship,
medals and prizes for teachers and students of the affiliated institutions or
recognized institutions;
(I) to provide for the training and quality improvement of teachers and non-teaching
employees in the affiliated institutions :
(m)to provide for periodical assessment of the performance of teachers and non-
teaching employees of the affiliated institutions, in accordance with the Statutes :
\gpo/to regulate attendance of the teachers in the premises of the affiliated institutions
during teaching hours and beyond teaching hours, as may be prescribed and to
prohibit teachers from taking or conducting private tuition or private coaching
classes or doing private clinical practice ;
(0) to prescribe a code of conduct for management of affiliated institutions or
recognized institutions;
(p) to establish, maintain and manage, whenever necessary,—
(i) a printing and publication department :
(i) Information Bureaus ;
(iif) Employment Guidance Bureaus and such other activities as may be
necessary and possible to fulfill the objectives of the University ;
() to co-operate or collaborate with any other University, institution, authority or
organization for research and advisory services and to enter into appropriate
arrangement with other Universities, institutions, authorities, or organizations to
conduct courses and for such purposes as the situation may demand ;
ir) to explore the possibilities of augmenting the resources of the University by
exploring or innovating activities such as research and development, consultancy,
training programmes and providing services to clients from industry, trade or any
other non-Government organization :
11
(s) to receive funds for collaboration programmes from foreign agencies subject to
rules and regulations of the Central Government and the State Government in that
behalf ;
(ty/to accept, hold and manage any endowments, donations or funds which may
become vested in it for the purposes of the University by grant, testamentary
¢ rumonvdisposition or otherwise, and to invest such endowments, donations or funds in any
"o N2 manner that the University may deem fit including scholarships and medals:
Provided that any donation from a foreign country, foreign foundation or any
person in such country or foundation shall be accepted by the University only in
accordance with the rules and guidelines of the Central Government and the State
Government ;
(u) to borrow money with or without security for such purpose, as may be approved by
the State Government, from the Central Government, the University Grants
Commission or other incorporated bodies subject to the provisions of this Act ;
2o (v) to fix fees and to demand and collect such fees in the manner as may be
f:2S prescribed ;
(w) to undertake publication of works of merit and research pertaining to health and
allied sciences ; and
(x) to do all such other acts and things or make such other provisions as may be
deemed necessary or desirable to further the objects of the University.
6.(1) No person shall be excluded from any office of the University or from membership of
any of its authorities, bodies or committees or from appointment to any post, or from
admission to any degree, diploma, certificate or other academic distinction or course of
study on the ground only of sex, race, creed, class, caste, place of birth, religious belief
or profession or political or other opinion:
Provided that the University may give affiliation to any college or institution in
which admission is given exclusively for women or reserved for women :
Provided further that the University may, in consonance with the policies of the
State Government, reserve posts, employment or seats for admission in favour of
members of the Scheduled Castes and Scheduled Tribes, Socially and Economically
2ackward Classes of citizens, women or other category of persons.
12
CHAPTER Il
THE CHANCELLOR AND OFFICERS
OF THE UNIVERSITY
7. (1) The Governor of Odisha shall, by virtue of his office, be the Chancellor and the
head of the University.
(2) The Chancellor, when present, shall preside over the meeting of the
convocation of the University and may issue directions to the Vice-Chancellor to
convene the meeting of any authority of the University for specific purposes,
whenever necessary, and the Vice-Chancellor shall submit the minutes of such
meeting to the Chancellor for his perusal.
(3) The Chancellor may call for such information and record relating to any affair
of the University and issue such directions thereupon as the Chancellor may
deem fit in the interest of the University, and the authorities and officers of the
University shall comply with such directions.
(4) The Chancellor may, after taking report in writing from the Vice-Chancellor,
suspend or modify any resolution, order or proceedings of any authority, body,
committee or officer, which in the opinion of the Chancellor is not in conformity
with this Act, Statutes, Ordinances or Regulations or is not in the interest of the
University and the authority, body, committee and officer of the University shall
comply with the same :
Provided that, before making any such order, the Chancellor shall call upon
the said authority, body, committee or, as the case may be, the officer to show
cause within the period specified, why such an order should not be made, and if
any cause is shown, the Chancellor shall consider the same and wherever he
deems it necessary, after consulting the Government, decide the action to be taken
in the matter, and such decision shall be final.
(5)Where, in the opinion of the Chancellor, the conduct of any nominated or
appointed or co-opted member in the Authority or Body or Committee of the
University is detrimental to the smooth functioning of the University or any
authority or body or committee, the Chancellor may, after giving such member
an opportunity to offer explanation in writing and after considering such
explanation, if any, and being satisfied that it is necessary so to do, suspend or
13
disqualify such member for such period as the Chancellor may deem fit.
(6) The Chancellor shall have the right to cause an inspection to be made by such
person or persons or body of persons, as he may direct, of the work conducted
by or on behalf of the University or any of the affiliated institutions or under its
auspices and of the conduct of examinations or other functions of the University
and to cause an inquiry to be made in like manner regarding any matter
connected with the administration or finances of the University or any of the
affiliated institutions.
(7) The Chancellor shall, in every case, give due notice to the University of his
intention to cause an inspection or inquiry to be made and the University shall
be entitled to appoint a representative, who shall have the right to be present
and to be heard at the inspection or inquiry.
(8) After an inspection or inquiry has been caused to be made, the Chancellor may
address the Vice-Chancellor on the result of such inspection or inquiry and the
Vice-Chancellor shall communicate to the Board the views of the Chancellor
and call upon the Board to communicate to the Chancellor through him its
opinion thereon within such time as may have been specified by the Chancellor
and if the Board communicates its opinion within the specified time-limit, after
taking into consideration that opinion or where the Board fails to communicate
its opinion in time, after the specified time-limit is over, the Chancellor may
proceed to advise the Board on the action to be taken by it, and fix a time-limit
for taking such action .
(9) The Board shall, within such time-limit as fixed, report to the Chancellor through
the Vice-Chancellor the action which has been taken or is proposed to be taken
on the advice tendered by him .
(10) The Chancellor may, where action has not been taken by the Board to his
satisfaction within the time-limit fixed and after considering any explanation
furnished or representation made by the Board, issue such directions as the
Chancellor may think fit and the Board and other authority concerned shall
comply with such directions.
(11)Not-withstanding anything contained in the preceding sub-sections, if at any
time the Chancellor is of the opinion that in any matter, the affairs of the
14
University are not managed in furtherance of the objectives of the University or
In accordance with the provisions of this Act, Statutes and Regulations or that
special measures are desirable to maintain the standards of University
examinations, administration or finances, the Chancellor may indicate to the
Board through the Vice -Chancellor any matter in regard to which he desires an
explanation and call upon the Board to offer such explanation within such time
as may be specified by him and if the Board fails to offer any explanation within
the time specified or offers an explanation which in the opinion of the
Chancellor is not satisfactory, the Chancellor may issue such directions as
appears to him to be necessary, and the Board and any other authority
concerned shall comply with such directions.
(12)The Board shall furnish such information relating to the administration and
finances of the University or teaching, examination or research of any of the
affiliated institutions as the Chancellor may, from time to time, require.
(13)The Chancellor shall when an emergency arises, have the right to suspend or
dismiss any of the authorities of the University and take measures for the
interim administration of the University :
Provided that before taking any such action, the Chancellor shall give an
opportunity to such authority to show cause why such action should not be taken.
(14)An appeal shall lie to the Chancellor against any order of dismissal passed by
the Board or the Vice-Chancellor against any person in the service of the
University.
(15)An appeal under sub section (14) shall be filed within thirty days from the date
of serving the order of dismissal on the persons concerned.
(16)The Chancellor shall, before passing any order on an appeal as above, refer
the matter for advice to the State Government.
(17)The Chancellor shall have the power to remove the Vice-Chancellor from
office, by an order in writing, on charges of misappropriation, misconduct,
mismanagement of funds or any other good and sufficient reason:
Provided that before taking action under this sub-section, such charges shall
be proved by an inquiry conducted by a person nominated by the Chancellor:
Provided further that the person so nominated is above the status or in the
15
rank of the Vice- Chancellor.
Provided also that the Vice-Chancellor shall not be removed under this sub-
section unless he has been given a reasonable opportunity of showing cause
against the action proposed to be taken against him.
(18) The Chancellor shall exercise such other powers and perform such other duties
as may be conferred upon or vested in the Chancellor by or under this Act or
Statutes.
oficersof 8. The following shall be the officers of the University, namely.—
: S:iversity- (i) the Vice-Chancellor;
' (ii) the Registrar;
(iii) the Controller of Examination;
(iv)the Comptroller of Finance;
(v) the Director, Curriculum ; and
(vi)and such other officers as may be declared by the Statute to be the officers of
the University.
appointment 9. (1) The Vice-Chancellor shall be a whole-time officer of the University and shall
| ght:r?c\;::fi be appointed by the Chancellor from a panel of three names recommended by a
Committee unanimously, who are not members of that Committee.
‘ (2) The names so recommended shall be a person from the Medical Education
fraternity possessing high level of academic and administrative competence,
integrity, morals, institutional commitment and with distinguished academic record
having experience either as Professor or in an equivalent position in NMC approved
or recognized or permitted institutions.
(3) 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.
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(4) The committee referred to in sub-sections (1) and (2) shall consist of three
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16
members out of whom one member shall be nominated by the State Government,
‘one member shall be nominated by the Chancellor and the remaining member
shall be nominated by the Board of Management of the University, and the
Chancellor shall appoint one of the members to be the Chairman of the
Committee.
(5) The process of preparing a panel shall begin at least three months before the
probable date of occurrence of the vacancy of the Vice-Chancellor and shall be
completed within the time limit fixed by the Chancellor, who may extend such
time limit in public or administrative exigency, it is necessary to do so.
(6) The person appointed as the Vice-Chancellor shall, subject to the terms and
conditions of his contract of service hold office for a period of four years from the
date on which he enters upon office or till he attains the age of seventy years,
whichever is earlier and will not be eligible for reappointment.
(7) Notwithstanding anything contained in this section, the Chancellor shall appoi
‘such person as he deems fit to be the first Vice-Chancellor of the University and
the person so appointed shall hold offi iod not exceeding one year,
and subject to such terms and conditions as the Chancellor may fix in that behalf.
(8) Where any vacancy occurs in the office of the Vice-Chancellor by reason of
death, resignation or otherwise and it cannot be conveniently and expeditiously
filled up in accordance with the provisions of sub-section (1) to (4) or if there is
any other emergency, the Chancellor may, appoint a suitable person for such
period not exceeding six months, on recommendation of the State Government.
(9) The remunerations payable to, and the other conditions of service of, the Vice-
Chancellor shall be determined by the State Government :
Provided that the remuneration and other conditions of service shall not be
varied to the disadvantage of the Vice-Chancellor during the tenure as such.
(10)The Vice-Chancellor may, by writing under his own signature addressed to the
Chancellor, after giving one month notice, resign from that office and shall cease to
hold that office on the acceptance of the resignation by the Chancellor.
10. (1) The Vice-Chancellor shall be the principal academic and executive officer of the
University and all other officers of the University shall be subject to general
supervision and control of the Vice-Chancellor.
17
(2)The Vice-Chancellor shall be responsible for development of academic
programme of the University and shall oversee and monitor the administration of
._ the academic programmes and general administration of the University to ensure
| efficiency and good order of the University.
| (3)The Vice- Chancellor shall be entitled to be present, with the right to speak, at any
"- meeting of any other authority of the University but shall not be entitled to vote
thereat, unless he is the Chairperson or member of that authority and in the event
of equality of votes at any meeting of the Board, the Academic Council or of any
other authority, at which the Vice-Chancellor is the Chairperson, he shall have a
second casting vote.
(4)The Vice-Chancellor shall have the power to convene meetings of any of the
authorities or committees, as and when he considers it necessary to do so.
(5)The Vice-Chancellor shall ensure that directions issued by the Chancellor are
strictly complied with or, as the case may be, implemented.
| (6)It shall be the duty of the Vice-Chancellor to ensure that the proceedings of the
b University are carried out in accordance with the provisions of this Act, Statutes,
: Ordinances and Regulations and that the decisions of the authorities and
- committees are not inconsistent with the provisions of this Act or Statute,
Ordinance and Regulation.
(7)The Vice-Chancellor may defer implementation of a decision taken or a resolution
passed by any authority or committee of the University if, he is of the opinion that
the same is not consistent with the provisions of this Act, Statutes, Ordinances or
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Regulations or that such decision or resolution is not in the interest of the
University and at the earliest opportunity refer it back to the authority, or committee
concerned for reconsideration in its next meeting, with reasons to be recorded in
writing and if differences persist, he shall within a week, giving reason, submit it to
the Chancellor for decision and inform about having done so to the members of
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the authority or committee concerned and after receipt of the decision of the
Chancellor, the Vice-Chancellor shall take action as directed by the Chancellor
and inform the authority or committee concerned accordingly.
(8)If there are reasonable grounds for the Vice-Chancellor to believe that there is an
emergency which requires immediate action to be taken, he shall, take such action
18
as he thinks necessary, and shall at the earliest opportunity, report in writing, the
grounds for the emergency and the action taken by him to such authority or
committee which, in the ordinary course, would have dealt with the matter and in
the event of any difference between the Vice-Chancellor and the authority, on the
issue of existence of such an emergency, or on the action taken or on both, the
matter shall be referred to the Chancellor whose decision shall be final:
Provided 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
thirty days from the date of receipt of the notice of such action, an appeal to the
Chancellor.
(9)Where any matter is required to be regulated by Statutes or Ordinance or
Regulations but no Statute or Ordinance or Regulation has been made in that
behalf, the Vice-Chancellor may, for the time being, regulate the matter by issuing
such directions as he may think necessary, and shall at the earliest opportunity
thereafter, place them before the Board or other authority concerned for approval
and may, at the same time place before such authority for consideration of the
draft of Statutes or Ordinances or Regulations required to be made in that behalf.
(10) The Vice-Chancellor shall have the power to appoint all officers of the University
of and above the rank of Deputy Registrar based on the recommendations of the
Selection Committee constituted in such manner as may be prescribed by
Statutes and with the approval of the Board.
(11) As the Chairperson of the authorities or committees of the University, the Vice-
Chancellor shall be empowered to suspend a member from the meeting of the
authority or committee for obstructing or stalling the proceedings or for indulging
in behavior unbecoming of a member, and shall report the matter accordingly, to
the Chancellor.
(12) The Vice-Chancellor shall place before the Board, the report of the work of the
University periodically as provided under the Statutes.
(13) Notwithstanding anything contained in this Act or in the Statutes or Regulations
made or deemed to have been made there under, the Vice-Chancellor may, if he
is satisfied that the number of examiners in the panel of examiners approved by
the Board for the conduct of an examination is not sufficient for the conduct of the
| j | examination and that approval of another panel of examiners by the Board will
| ' entail delay in the conduct of such examination, nominate such additional number
of examiners as may be necessary for the conduct of such examination and the
person so nominated by the Vice-Chancellor under this sub-section shall be
deemed to be an examiner included in the panel approved by the Board.
1 (14) The Vice-Chancellor shall have the power to appoint the examiners and question
paper setters for the conduct of examinations from the panel approved by the
(16) The Vice-Chancellor shall exercise such other powers and perform such other
Board.
| (15) The Vice-Chancellor shall have the power to constitute the vigilance squad for
i the inspection of affiliated institutions in which university examinations are
conducted.
| duties as may be conferred upon the Vice-Chancellor by or under this Act and
o Statutes.
appointment, 11. (1) The Registrar shall be the Chief Administrative Officer of the University
| ‘ i dowers and
| fnctonsof and shall be a full time salaried officer and shall work directly under the
ekt superintendence, direction and control of the vice-Chancellor.
| (2) The Registrar shall be appointed by the Chancellor on deputation from
| fi | Odisha Administrative Service not below the rank of Joint Secretary.
| (3) When the office of the Registrar falls vacant or when the Registrar is, by
reason of illness or absence or any other cause, unable to perform the duties
of his office for a period not exceeding six months, the Vice-Chancellor shall
4 appoint a suitable person to officiate as the Registrar until a new Registrar is
appointed and assume office or the Registrar resumes duty, as the case may
be.
(4) The Registrar shall act as Secretary of the Board, Academic Council and
such other authorities and committees as may be provided by the Statutes
and it is the responsibility of the Registrar to forward the copy of every
proceeding of the Board and Academic Council to the State Government
| within one month of the date of every such meeting.
4 (5) The Registrar shall be the appointing and disciplinary authority of the
i employees of the University of the Rank of Assistant Registrar and below.
20
(6) Any person aggrieved by the decision of the Registrar may prefer, appeal
within thirty days from the date of communication of such decision, to the
Vice-Chancellor in such manner as may be prescribed in the Statutes.
(7) Subject to the decisions of the authorities of the University, the Registrar
shall have the power to enter into agreements, sign documents and
authenticate records on behalf of the University.
J—
(8) The Registrar shall be the custodian of records, the common seal and such
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other property of the University as the Board may, entrust with him.
(9) The Registrar shall prepare and update the Handbook of the Statutes and
| Regulations approved by the authorities or committees, from time to time, and
| :J | make them available to all the respective members of the authorities and
' officers of the University.
(10) The Registrar shall receive complaints and suggestions in regard to the
improvement of administration and consider them for appropriate action.
(11)In all suits and other legal proceedings by or against the University, the
pleadings shall be signed and verified by the Registrar or any other person
authorized by him in his behalf and all processes in such suits and
proceedings shall be issued to and served on the Registrar.
ik : (12) The Registrar shall exercise such other powers and perform such other
duties as provided by or under this Act or as may be prescribed by the
Statutes or assigned to him, from time to time by the Vice —Chancellor.
. Appaintment, 12 (1) The Controller of Examinations shall be appointed by the Vice-Chancellor, on the
{Pfigtz;z‘filr recommendation of a selection committee constituted for the purpose as may be
Ef,g,,.minafions prescribed by the Statutes and shall be a full time salaried officer of the University
and shall work directly under the control of the Vice-Chancellor.
E (2) The qualification and experience for the purpose of selection of the Controller of
Examination shall be such, as may be prescribed by the Statutes.
(3) The appointment of the Controller of Examinations shall be for a term of five years
or till he attains the age of sixty years, whichever is earlier :
4 Provided that a person shall not be appointed as Controller of Examinations for
more than two terms.
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1 Appaintment 14, (1) The Vice-Chancellor shall appoint the Director, Curriculum with prior approval of the
, Powers
and functions of
Comptroller
of Finance.
.. Powers and
' functions of
' Director
* Curriculum.
Ahpointment
21
(4)The Controller of Examinations shall be the principal officer-in-charge of the
conduct of examinations and declaration of their results and shall discharge the
functions under the superintendence, direction and guidance of the Board.
(5) The Controller of Examinations shall be the Member-Secretary of the committees
appointed by the Board, except the committees constituted for appointment of
paper-setters and examiners.
(6)Without prejudice to the generality of the provisions under sub-section (4), the
Controller of Examinations shall be responsible for making all arrangements
necessary for holding examinations and tests and declaration of results.
(7) The Controller of Examinations shall exercise such other powers and perform such
other functions as may be prescribed by the Statutes or assigned to the Controller
of Examinations, by the Board, from time to time.
13.(1) The Comptroller of Finance shall be the principal Finance, Accountants and Audit
officer of the University and shall be a full time salaried officer and shall work directly
under the control of the Vice-Chancellor.
(2) The Comptroller of Finance shall be appointed by the Chancellor on deputation from
Odisha Finance Service not below the rank of Joint Secretary.
(3) The Comptroller of Finance shall be the Convener of the Finance Committee and
shall have the right to be present, speak and otherwise take part in the proceedings
of the Board on matters which have financial implications but shall not be entitled to
vote.
(4) The Comptroller of Finance shall maintain minutes of the meetings of Finance
Committee and the Sub-Committees if any, appointed by the Finance Committee.
(9) The Comptroller of Finance shall be responsible for preparation and presentation of
the annual budget, Statement of accounts and audit reports, to the Finance
Committee and the Board.
(6) The Comptroller of Finance shall exercise such other powers and perform such
other duties as may be prescribed by the Statutes.
State Government for such period and on such terms as may be prescribed by
Statutes.
22
(2) The Director, Curriculum shall make different sub-committees taking the Principals
. and the head of the Departments of different systems of medical or paramedical
courses such as Modern scientific Medicine, Ayurveda and Homoeopathy, Mental
Health, Dentistry and faculty of pharmacy, nursing, with approval of Vice-Chancellor
and such sub-committee shall exercise such powers and perform such functions as
may be prescribed by the Statutes.
(3) The Director, Curriculum shall convene meetings of the sub-committees, as and
when required, in consultation with the Vice- Chancellor and shall preside over the
same.
(4) The Director, Curriculum shall formulate the policies and develop programmes and
present the same to the appropriate authorities for their consideration.
| (5) The Director, Curriculum shall be responsible for the academic development of
| courses of study of different systems of medicine and professional courses and shall
ensure proper implementation of the decisions of the Board, Academic Council and
the Board of Studies in respect of the concerned courses subject to concurrence of
| respective Regulatory Body.
:_, ' (6) Subject to the superintendence, direction and control of the Vice-Chancellor, the
Director, Curriculum shall decide upon the grievances of students regarding the
; enrolment, eligibility, migration, scholarships, studentships or freeships, grant of
| terms and admission to University examinations.
(7) The Director, Curriculum shall enquire, on being directed by the Academic Council,
into any malpractice related to any academic programmes under the concerned
faculty conducted by an affiliated institution or centre or recognized institution and
report the findings to the Academic Council.
(8) The Director, Curriculum shall prepare proposals for the award of fellowships,
| scholarships and other distinctions, in consultation with the concerned sub-
committee for submission to the Academic Council.
- Al {ti— 14. The appointment of the Vice-Chancellor, the Registrar, the Controller of Examinations, the
g o Urmctified. Comptroller of Finance, Director, Curriculum and such other officers as may be appointed
t | shall be notified by the University in the Odisha Gazette.
23
CHAPTER IV
AUTHORITIES OF THE UNIVERSITY
Authoriies 16, The following shall be the authorities of the University, namely :—
of the
Wiiwersity. (i) The Executive Board;
(i) The Academic Council;
(iiiy The Board of studies;
(iv) The Finance Committee;
(v) The Quality Assurance Council; and
(vi) such other bodies of the University as may be declared by Statutes to be the
authorities of the University.
i 17. (1) The Board shall be the Chief Executive Body of the University and shall consist of Executive
?Oard' the following members, namely:—
Ex-Officio Members:
(i) the Vice-Chancellor, who shall be the Chairperson ;
(i) the Secretary to Government, Health and Family Welfare Department or
representative not below the rank of Deputy Secretary ;
(iii) the Secretary to Government, Higher Education Department or representative
not below the rank of Deputy Secretary;
(iv)the Secretary to Government, Finance Department or representative not below
| the rank of Deputy Secretary,
(v) the Director, Medical Education and Training;
(vi)the Director, Health Services ;
. (vii) the Director, Public Health;
(vii) the Director, Ayush;
(ix)the Registrar of the University;
(x) one Principal from amongst all Government Medical, Dental, Mental Health,
Nursing, Homeopathic and Ayurvedic Colleges as nominated by the State
| | Government.
' *‘% ' Other Members:
| ;j (xi)one head of Department, if any, from different affiliated private institutions who
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is not otherwise member of the Board, to be nominated by the Chancellor in the
; order of seniority by rotation ;
(xii) two members of the Odisha Legislative Assembly, elected by the members
| thereof;
(xiii) such other members as may be prescribed by the Statutes.
(2)The Registrar shall be the ex-officio Secretary of the Board but shall have no
. i right to vote.
?’ | (3) The Chairperson shall preside over the meeting and in his absence, a member
' nominated from amongst the members shall preside over the meeting.
? (4)The quorum for the meeting of the Board shall be one-third of the total
members.
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(5)The term of office of the members other than ex-officio member of the Board
shall be five years from the date of nomination.
(6)The Board shall meet at least twiceé a year on such dates as may be fixed by the
Vice-Chancellor and one of such meetings shall be called the annual meeting and a
report on the working of the University during the previous year together with a
Statement of receipts and expenditure, the financial estimates and the last audit
report, shall be presented before the Board at the annual meeting of the Board.
(7)The Chairperson may, whenever he thinks fit, and shall, upon a requisition in
writing signed by not less than one-fourth members of the Board, convene a special
meeting of the Board.
fThx;v t?ower? and 18. The Board shall have the following powers and functions, namely:— unctions o
gfifigtive (i) to formulate the broad policies and programmes of the University ;
(i) to suggest measures for the improvement and development of the University ;
(iii) to examine the annual report, the annual accounts, the audit report and the
I development plans of the University and give recommendations to the Vice-
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Chancellor;
(iv)to confer honorary degrees or other academic distinctions on the r
ecommendation of the Academic Council ;
(v) to review current academic programmes and collaborative programmes ;
S N AT T
(vi) to suggest new academic programmes consistentExcerpt shown. Open the full act in Lexace.