LexThe Odisha University of Agriculture and Technology Act, 1965
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The Orissa University of Agriculture and Technology Act, 1965
Act 17 of 1965
Keyword(s):
Agriculture, Faculty, Teacher, University, Utkal University
Amendment appended: 10 of 1992
THE BRLSSA UNIVERSITY OF AGRICULTURE AhD
TECHIVOLOGY ACT, 1965
CONTENTS
1. Short rille, cxlcnt and I-ommcnccment
3. Definilions
3. The Univcrsily
4. Objccls ot Ihc Urliversiry
5. Powers and runcrions oC rhc Uni.:,i5ity
6. OACC~S of thc Unjvcrsi~y
7. The Ch;lnccllor
8. The Pro-Chnnccllor
9. Thr: Vicc-Chanccllc ,r
10. Powers and duties 0:' the Vice-Chuilcellor
1 I. Thc Registrar
12. The Comptroller
13. Tbe of Studerll ;\'clfxrr
14. The Director of Physical Planis
15. Authorilies of tllc University
16. Constitution of the Board
17. Powers and runctions of the Boll rd
18. Thc Academic CounciI
19. Powers and functions of he Academic Council
20. Faculties
21. Supplementary provisions relating to uicmbcrship
22. Proceedings of 1l1e University Authorjtjcs and Bodies not jnvalida cd by
vacancies.
23. Removal born membership of University
24. Membership and procecuiugs
25. Agriculture Experiment Sla 1 ion
26. Extension Education
! 8 5
124-73 (a) Law ]
27. Gener.11 Fuhd of [he Univzrsi~y
28. Foundation Fund
29. Pznsion or Provident Func!
30. Qlhcr Funds
31. Grants by Govcrnrnz~~t
32. Accounts and Audit
33. St~turcs
34. Manncr oi" anking Staturzs
35. Annual Reporls
36. Residcncc of st udcnts
37. Transfcr of Collcges to the Uuivzrsity and orilcr provisions connecled with or
i~iciden~al to such tran~rcr.
35. Transitory provisions
?9. Repeal and Savings
40. Removal of doubts and dif!:culties
ORISSA ACT 17 OF 1965
'[THE ORISSA UNIVERSITY OF AGRICULTURE
AND TECHNOLOGY ACT, 19651
[Receil~ed the assent of tile Go~lcrrror on IJle ,78112
October 1965,first ~iiblisl~edirt arl exrrao~'cir'~rcrri~
issue of the Orissa Gazette, rlnled the
3rd November 196.5. ]
AN ACT TO CONSOLIDATE AND AbfEND THE LAW
RELATING TO THE UNIVERSITY OF AGRICULTURE AND
TECHNOLOGY IN THE STATE OF ORISSA
E it enacted by he L.;~gis!a!rlr-e of the State of
B Oris:, intheSixtecntll Year of the Rcpu'olic of
India, as f~llo~~~ils -
CHAPTER J
1. (I) This Act tnay be caIIe(1 the Orissa Univer-
si ty of Agriculture and Tech~lologv Act, 1965. asrcnt Shorl (ilk ni:d
(2) It extends to lhc wl~ole of the State of Orissa.
COlIIIl1CT;CC-
IIIClTl.
(3) It shall come ir~to t-arcc at once.
2. In this Act, ur~less ills context otherwisc
requires- U~hnationu
(I) "Academic Coutlcil" nieans tll c ~cadenlic
Council of the University;
(2) "agriculture" inciudcs the bzsic and applied
sciences dealing wit ti soil and wnter rnanagemcnt,
production of crop, fish or livestock, veterinary
science, home scincc, forestry anti such other
ancillary suhjects ns are necesyary for the proper
stildy and understanding of agiicultllral produc!ion
and its development;
(3) "Board" means the Board of Management
of the University constit~lted under section 16;
(4) "Extensiou" includ es all educational
prpsrammes undertaken for the purpose of ascer-
taming the problems of research in agriculture and
allied subjects, d isserninating the results of research
and providing training for the purpose of such
dissemination;
1. For thc Statetnant oiObjccls and Rcasons scc Orissn Gorctr~, E\lr.?ordi-
nary. dated the 7th April 1965 (No. 487) and for Rcpcrt crf Selccl Colnmittce
scc ibid, dalcd the 9th Scptembtr 1965 (No. 1389).
188 THE ORISSA UNIVERSITY OF AC;RJCULTURE [Or. Act 17
(Secs. 3-4)
(5) "FacuIty" means a Faculty of the University;
(6) ''Governor'' means the Govzr~mr of Orjssa;
(7) "Govel~n~l~ent" mea 11s the Sate Government
of Orissa;
(8) "Prescribed" means prcscri bed by Statutes;
(9) "Statutes" a11d "P.egulations" 1rca11 rcspc-
ctiveJy the Sta tutec and Rcgi~latiil~~s of t hc Utliversity
made under this Act;
(10) ''le~cber" means a pzrs3 11 appoinlcd or
recognised by the Univcrsjty for the p~irpose of
imparting insiructiou ..r conduc~iug and guiding
research or extension educational proqarnnles and
includes a person who may be dcclared by the
Statutcs to be a teacher ;
(11) 'cUni~er~ity5' rucans "the Orissa Uni\;ersity
o F Aginiculture and Technology" as constituted uudcr
lhis Act; and
(13) "Utkal U~~ivcrsity" n1i;ans the Utkal Univer-
sity constituted under the ilrkaI University Act, oriss~ ACI
1943. 13 ol' 1943. !
~h~u~iv~r- 3.(1)Thereshallbeconstit111edin and for thc
sily. State of Orissa a Universit;, bg ihe name of the
Orissa University of Agricl~lt ure and Technology
which shall co~lsist of n C.hanceIlur, a Pro-Cl?ancelIor,
a Vice-Chancellor, a Board of Management and an
Academic Council.
(2) The University shall be a body corporate
having prepetual s~tccession and a common sea! and
shall sue and be sued by the sai:l name.
Objects, of
Ihc Un~vcr- 4. The objects of thc llnivcrsity, among others,
sity. shall be to make provision for the education mainly
of the rural people of the Sf rite of Orissa in agricul-
ture and lo promote ~.cscorch, field and extension
progra~nmcs in zgricuIture ;:nd agricultural produc
tion.
5.TI:e University shall have ihe follcwil~gr~t~crs and
; cwers and functions, namely :- lumtion~ of
[he Univer-
sity.
(0) lo provide for instruction, training and
research in agriculture;
(6) to provide for the advancement and
disscn~ination of knowledge in 1 he field
and extension programmes in agriculture;
(c) lo institute ccrul.ses of srudy and to hold
exan:inations for, and to confer degrees,
diplolaas an6 other a cqdemic c'is tiric~ions
on persons who have ~?ur-sucd a course of
study, or carried on ~.e~cal-ch in the
I.!niversi ty 01. in an insiitution recogniscd
in this bell: If by the University, cs be
prescrihd ;
!;&j lo co~lfur horyorary degrees 01' other
acad emit distinct ions, as may be
prescribed ;
(e) to crcaie leachins, research and extension
posts requi~ed by the University;
(J) to institute and award fellowships inclu-
ding travelling fellowships, scbolarshjps,
studentsIzips and prizes in accoi-dance
with the Statutes;
(g) to acquirc, hold and dispose of pLqopcrty
and to c.ontract and to do all othcr things
necessary forn, or incidental to the purposes
of tlle University;
:A) to take over and maintain colIcgcs relating
to agriculture and hostels thci.efor;
(i) lo borrow money from the Govcr~!nient of
India, any State Government or any other
agency;
(jj LO establish and maintain the University
Colleges and hostels therefor ;
Ik) tn fix, <!elnand and receive such fecs and
other charges as may be pi-escri~:~d ;
(I) to providc such lectures aud instruction
for, and to grant such diplomas to field
workers, and other persons, as the
University may determine ;
190 T: ;I; ORISSA UNIVERSITY OF AGRICULTURE [Or. Act 17
(I;:) to regulate the conduct of students, to
anintain discipljne among them acd to
make arrangements for promoting their
hcalth and ivelf:h.re ;
(11) to nla intain a register of graduates of the
Un iv ersity ;
(0) to create administrative, minislerial and
other necessary po~!~ and 10 ~nakc
apgoirllnlents thercti) ;
(1)) Lo cc~pera' e witil othel- Universities and
authorities in such rnanncr an< for such
pi~ipusrs, as thi.: University may
cietermlne ; and
((j) io do all such acts xtld things, as may
be necessary Tor- the fi~rtherance of the
cl bjects of the Un-veisit y.
CHAPTER TI1
OFFICERS OF THE UNIVERSITY
0ficc.r~ or
r h: U ~iivrr- 6. 'The following shall be the officers of the
si~y. U~livcrsity, ilanlcly :-
(i) the Chancellor ;
(ii) the Pic-Chancellor ;
(iii) the Vice-ChanceIIor ;
(iv) the Registrar ;
(17) the Comptroller ;
(vi) the Deal1 of Siudent Welhrc :
(vii) Ccans of Faculties ;
(viii) the Dean of Research ;
(ix) the Dean of Extension Edur aLion ;
(x) the Direcror of Physical Plants ; and
(xi) such other persons in tllc service of the
university as may be prescribed.
Tl~c
CII.!IICCIIC~K. 7. (I) Thc Governor sI1aI1 be the ChancelIor of ~hc University. He sl~all, by vi~mtuc of his oftjce,
be the head of the University and shall, when
preseat , preside over the convocation of the Univer-
ziiy 2cC may confer degrces at such convocation.
of 19653 AND TECHNOLOGY ACT, 1965
( Sec. S )
(2) he Chancellor shall h~.ve [Ile right to cause
i~~spections to be made of the Uni~ersity,~ irs
buildings, In borator ies aucl equipments of inslitutrons
under the contrcll of the University by suc:; person
or persoas as 112 thinks fit and to cause an enquiry
to be made in like manner in respect oP any matter
connected with thc ad~ninistration and [he finances
of the University.
(3, The Chanmlloi- shall in every case give noticc
to the University of his intention to cause inspcction
or enquiry lo be made and the University shall be
entitled to appoint a representztive who sl~nll liavc
the right to bc present and be heard at such inspec-
tion or enquiry.
(4) The Challcellor, may address the Bozrd with
ref~rence to ihe resuIts of such inspection or cnqujry
2nd rezon~mend the action to be taken Ihei-eor-l.
(5) On receipt of a cornmunicatjon frl,!n the
Cha~lccllor, the Board shall consider thc same and
inform the Chancellor as soon as may be, the details
of tI~c i~ction it proposes to lakc and tlle action,
if any, taken in pursuance of such communication.
(6) If rile Board docs not, within a reasallable
time, take action ro the satisfaction of the Cl~ancello;.,
he may, after considering any explanation furnished
or representatim made by the Board, issue such
directions as he may think fit and thc Board shall be
bound to comply with such directions.
(7) The Chancellor may, whenever he tb inks it
necessary, call for fhe proceedings of the Board or a
report on any matter concerning the Uoiversity from
the Board who shall be bound to furnish the same.
(8) No honorary degree shall be conferred an any
2erson without the approval of the Chancellor.
'[+a) The ChanceIIor shall also have the power
to issue directions to the Board of Management for
conferment of honourary degrees on eminent persons
who have made significant contribution? to the cause
of farming and improvement in the standard of rural
life in conformity with the board objectives of the
University .]
(9) The Chancellor shall have such other powers
as may be conferred on him by this Act orthe Statutes.
8. (1) The Pro-Chancellor shall be appointed by The
the Chancellor and shall hold office during the plea- Ch;~nc:llor.
strre of the Chancellor.
1. rnXrtcd by thc Orissa Univcrjity or Agriculr urc nnd Technology
(Amcndmcnl) AC~, 1979 (Or. Act 30 oC 1979), s. 2, w. c. r. 23rd July 1979.
192 TLE O~<~SSA UN~VERSIR OF AGRICULTURE [Or. Act I?
(2)Noperson beingan employee ofGovern-
ment shall be eligible to be appoi~l!ed as the Pro-
ChanceIlor.
(3)TI!eterm of office of tIlc Pro-Chancellor
shall, subject to the provisions of sub-section (I), be
tl~ ree years frorr! the dale uf his appointment.
(4) In the absence of the Chhncellor the Pro-
Chancclloj- shall preside over and confer degrees at
the convocation of the University.
(5) He shall exercise such other powers and
perform suclz other runclions ;r s may be conferred
on or assigned to him by this Act or -the Statutes.
T~C vicc- 9. ( I) Tl~e Vice-Cha~~ccllor shall be appointed
ChancclIorh by the C hancellcr.
(2) No person shall be cligible for such appoi-
ntment unless he is abovc rorty years of agc.
(3) The term of ofhcc of tile Vice- Cllancellor
shall be three years from the date of his appointment:
Provided that the Char~cellor may, from time
lo rime, extend tbu aroresaid term of office for a
total period not exceeding six months.
(4) The Chancellor may at any time remove
the Vice-Chancellor from ofice, if in his opinion-or
on receipt of'. a resolution of the Board adopted by
twothirds of ~ts members, it appears tnat his continu-
ance in ofice is detrinlental to the interests of the
University:
Provided that no such removal shall be made
without giving the Vice-Chancellor a reasons ble
opportunity of being Izeard.
(5) The Vice-Chancellor may relinquish his
office by su'bmit ting resignation to the Chancellor
subject to the condition that he shall give no.tice of
three lllonrlls of his iateiltion so to do.
(6) A person holding the office of Vie-Chan-
cellor shal! be eligible.for reappoirltme~zt :
Provided that no person sl~ali be eligible: to
hold such office for more than two terms consecut i-
vely.
(7)TheVice-Chancellor shall bea whole-time
salaried oficer of the Unive~,sity and his emoluments
and other service conditions sha!! be such as may be
prescribed and shall not during his tern1 of office be
varied to his disadvantage.
. (8)- Where a vacaucy occurs .or is 'likely to
occulh In ,the ofice of the Vice-Chancellor for' any
cause,( o [her ih~n the expiry of Ihc term-6f' ;office )
the Registrar shall rcport the fact forthwith:to!tbe
Chancellor and such vacancy sh;l,ll be filled up in
accordasice with 1 he provisiorzs of sub-section (1):
(9) In case the Vice-~;hanczllar proceeds ldh
leave he Cilancellor may appoint any person to act
.as the'Vice-Chancellor during the period of leave.
10. (I) Tb: Vicc-Cl)anccllci. shall, subject to <he P,,,,, ..d
con tl-01 and direc~ions of the Board, be the princi- $2y;BiF
pal c,xecu live 0fFtce1' of. the University. cellor.
(2) Subject lo the provjsions .of section :24, it
shall be the duty ,ol the Vice-Cllancellor to -ensure
the faithful observance of ~hc provisions of ,this Act
and the Stn tuies and ul>o to carry orti the directives
issued by ~hc Board r"rom time to lime and for the
said purpose he rnay exerciie all such powers,atld
take all such actions as nlay be ~~ecessary ,in that
behalr'.
$5') The Vice-Chi~ncellor shalt 'haw power- to
w nvene meetings of the Academic Council.
',(#I :The Y ice~Chancel1or shall cxercise ;general
xoritrot over 'thc >affairs of the University a~d '-shall
be respo.nsible, to -the Board for [he due maintenance
of discipline in the University.
(3,The Vice-Chancellor sbaIL be responsible
'for the piesentition of the budget and the statement
of accounts to the Board.
- (6) In any 'emergency which in the opinion
ofrtbe Vice-Chancellor -1'equires inl~ned iate nctjon to
"be taken, he shall take such action as he deems
-necessary and .sh:!ll .at the earliest opporturlity ,report
'.the action to the-Board.
(7) -Any.person in Lhe service of the University
aggrieved by an order under sub-section (6) may
. w~thin thirty days froill the ,date of Conlmu nication of
:the order prefer an appeil to thCBoard whose
'decision, shall be final, subjcct however to the orders
.6f the' Chancellor -.in 'a further appeal, .if any, filed
before-him lvithia ihirty dn)s frdm tIic date of the
decisi&n of'the Roxrd.
[25-73 (a) Law]
194 THE ORISSA UNIVERSITY OF AGRICULTURE [Or. Act 17
(8) The Vice-Chancel lor shall be responsible
to the Board for co-ordination and integration
of teaching, research and dxtension education
programmes iu the Universi~ y.
(9) The Vice- Chancellor shall discharge such
other duties and pcri'orrn such other functions as
may be assigned to him by the Board.
The
Kegimlrar. 11. (1) The Rt~istrar sha11 be a whole-time officer of the Univers~ty and shalI be appointed by
the Board.
(2) The Regisirar shall subject to the provisions
of this Act and the Statutes be respansiblc to the
Vice-chancellor for thecustody of the records and
the common seal of the University and d~all be the
ex oficio Secretary of the Academic Council.
(3) The Rcgistrar shalI be responsible to the
Vice-ChanceIlor for the conduct of the examina-
tions as prescribed and shsll make all other arrange-
ments necessary thcrefor and be responsible in
like manner for thc due execution of all processes
connected therewith.
(4) The Registrar shall perform such other
duties as may be prescribed or required from time
to time by the Board or the Vice-Chancellor.
The
ComplrolIcr. 12. (1) The Comptroller shall be a whole-time
officcr of tbe University and shall be appointed by
the Board.
(2) The Comptroller shall manage the property
and investinents of the University and advise in
regard to its financial policy and shall be responsibIe
to the Vice-Chancellor for the preparation of the
budget and statc rnent of accounts for presentation by
the Vice-Chancellor.
(3) The ComptroIler sliall be responsible to the
Vice-Chancellor for ensuring that no expenditure
not authorised in the budget is incurred by the
University otherwisethan by way of investments
and shall disallow any expenditure which may
contravene the tcrnls OF any Statute or for which
provision is req~ed to be made by the Statute.;
but has not been n._g.de.
13, (1) Thc Dean of S tudcnt Welfare shall be Dcan d
appoinrcd by thc Vice-Chanccllclr with [he approval Studear
Wclrarc.
of the Board.
(2) The Dean of Student Welfi~rc shall have the
following duties, namely: -
(i) to make arrangclllenls for the housing of
students;
(ii) lo direct a prngrilrume of student
co~i nselling ;
(iii) LO arrange fo~ ti:e clnploymcnt of students
i ri accorda lice ~vi th pIans approvcd by the
Vicc-C hancellor ;
(iv) to supervise the extra curricular activities
and nceds of st~idcrlts ;
(v) tr! assist the grriCuates, who leave the
University in procuring crupIoyment ;
to organise and maintain cc:ntact with the
Alumni of tllc University ; and
(vii) to perft;rm such other duties as may be
assigned to him by thc Yoard or the Vice-
CbanceIIor.
14. (1) The Directar of Physical Plants shaIl be ne Director OF Physical appointed by the Vice-Chancellor rvitl? the approval
of the Board.
(2) The Director of Physical Plants shall have the
following dutles, namely:-
(i) to makc arrangeinenis for the maintenance
and construction of balidings and other
structures of the University ;
(ii) to make arranz-ements for purchase and
maintenance of machinery and other
equipmcnts necessary for the purposes
of the University ; and
(iii) such other duties as may be ~rescdbed
or as may bc assisfled by tile ~ozrd.
(3) The Director of Physical Plnnts shall, in the
discharge of his duties, be responsible to the Vice-
Chancel Ior.
!,% ; THE ORISSA UNIVERSITY OF AGRICULTURE [Or. Act 17-
( Sees: 15-16 )
CHAPTER IV
AUTHORITIES OF THE UNIVERSITY
Aulhoritics
0: the Uni- 15. The following shall be the Authorities of
vcnuy. the University, namely: -
(i) the Board of Management,
(ii) Ihe Academic Councjl,
(iii) the Boards of Faculties, and
(iv) such other authorities as may be consti-
tuted by thc Statutes.
Com~itutian 16. (I) The Chanccllrjr shall, as soon as may be
or the ~~ard. after the date of cornmenccmcnt of this Act, consi-
itute a Bozrd of Management.
(2) The Board shall consist of t!?c fdlowing
members, namely :-
EX-oficio Members-
(a) the Pro-Chancellor ;
(6) the Vice-ChancelIor ;
'[(c) Development Commissioner;]
(6) Secretary to Government, Cornn.ur~it~
Development Department ;
(e) Secretary to G overnment, Financc Depart-
ment ;
if) Secretary to Government, Agriculture, &
Animal Husband rg' Department;
(g) Secretary to Government, Co-operation &
Forestry Department;
(Iz) Director of Agriculture;
(i) . Dire,ctor of Animr-1 Husbandry & Vetcri.
nary. -Services;
(j) chief Engineer (Roads and Buildings),
Public Works Department;
Other Members-
i Substirutcil by thc Orissn Unir.emily of. Asricullurc and, TccII~~~~~~
(~in:nd~i~cnl) Act, 1966 (Or. Acl 14 of 1966), s. 2 (i).
of- 19651
{;'I :.wo non-ofEcial mcn~bers to be elected by
rl:~ men1 bers of the Orjssa Legislative
Assembly from amongst themselves;
(I) two non-official members .to be nominated.
by Government from. among, eminent
persons interested in agriculture;
(nz) one - no n-official member to bc nominated
by Governnlent from among persons
interested in co-opera tive movein en t ;
(n) two mem bqs to be nominated by Govcrn-
men t from among agricultural scientists
of repute 1
(0) cne mcm ber to be nominated -by Govern.
ment in consultation with t1.e Indian
council of Agricultural Research ;
(p) n Chairman of a ZilIa Parish2d constitu-
ted under the Orissa Panchaj at Samitis
and Zilla Parishads Act, 1959, to be
norninatcd by Govcrnmcnt by rotation in
the prescribed manner ;
(q) one member to be elected by the registered
graduates of the University fro111 amongst
themselves in.the prescribed manner;
(I-) !>ne member to be elected by tkc
teachers from arnoilgst themselves in thc
prescribed manner.
(3) The term of office of the members of the
Board specified in '[clauses (I), (m), (,I), (01, (r,)
and (r)] of sub-section (2) :hall be six years and
QII~-third of such members shaIl retire cvcry turo
years by rotation in the prescribed manner ; and tl-le
rcrm of office of the mmber, selccted under clauso
(p) sl-la11 be two years.
(4) The Board may, in respect of any meeting
thereof; co-opt such number ol rnelnbe~ s as it deeas
fit- from among officers in the employmefit or"
Government, who shall have a right to lake pa~t
in the proceedings. at such meetins but shaIl not
have L! right to vote.
1. Subslilutcd ,y lhc Oriaa Universiry of ~gricdturc ;~nd Tocl~n~lo~
{Amcndrncnt) Act, 1966 (Or. Act 14 of 1966). s. 2 (ii).
1 98 THE ORISSA UNIVERSITY OF AGRICULTURE [Or Act 17
( Sec. 17 )
(5) Whenever the Secretary to Government,
Fioairc? Department is unable to attend :rny meeting
of the Board '[hc inay nominate] any officer of thnr
Deparrment, who shall attend such 111eeting ard
shall have the same r~ghts and privileges as the said
Secretary had in respect of such meeting.
(6) The Pro-Chancellor shaIl be the chairman
of the Board and shall preside over the mcetings of
the Board and in his absence the Vice-Chancellor
znd in the ;:bsenw of both any other member of
the Board authorised by the Pro-Chancellr~r. in that
behaIf slzall prcside over such meel ing.
(7) The ~cgistl-ar shall be the ex ofici0 Secrcrary
of the Board.
P~\~tcrs and
functions or
17. The 1302 rd shall excrcije and perform the
,bc B<litrd. following powers and ful~ct ions, namely :-
(I) appl ove the budget submitted by the Vicc-
~l~arlcellor;
(2) make such appoinlrnents as may bc pres-
cribed and to approve the appointmrnts to be made
by the Vjce-Char:ccllor ;
hoId, con tro1 and administer the property
and funds of the University ;
(,.!I approve the transfer of any movable or
i::ln~ovable property belonging lo thc University ;
(5) administer any public or private funds placed
at thc disposal of and acc:ptcd hy the University
Fr>r specihc purposes ;
(6) invest moneys belonging to rhr: Ulliversity ;
(7) design the form a11d give directions for the
use of the conimon seal of the University;
(8) appoint such committees, whether standing
or temporary, as it deerns necessary for the proper
discharge of the functions of the Board ;
I. Suhsli~urcd by thc Orisa Univcrsily or ,lgricullurc and TCchnclogy
(,\rncndmcnl) .act, 1969 (Or. Act 21 of 1969). 5.2 for "thc Govcrnmcnt mny
nominple".
(9) boa-ow money for capital improvements and
makc snj table ar~angements for its repaynicnt s;
(10) meet at such time and in such places as it
deems necessary:
Providcd lhat it shall hold rcgular meetings at
least every two months and at least one-half of such
meetings shall be held at the University ;
(If) regulate and determine a I l matters oi' policy
connected with the University in acccrdance with
this Act and 1 hc Stalutes;
(12) issue such direclives ta the Vice-Chi1 tice llor
relating to the administration of :he Universit!. as
it decms proper and necessary;
(13) generally give effect to the provisioils of
rhjs Act ; and
(14) exercise all the powers of thc University
not otherwire pinovided for.
18. (1) The Academic Council shall consist of rhc~cz.
the following members, namely :- dcmic
CounCiI.
(i) the Vice-Chancellor ;
(ii) the Deans of Faculfies ;
(iii) the Dean of Student Welfare ;
(iv) the Heads of Departments or varicus
Faculties;
(v) the Dean of Research ; and
(vi) the Dean of Extension Education.
(2) The Vice-chancellor shall be the Chairman
of the Academic Council and in bis absence any
other member authorised by him shall act as the
Chairman of the said Council.
19. (1) The Academic Council shall, subject to Powers and
the provisions of this Act and the Statutes, have the ruRcLiDns or the
poNer to make regulations providing for the courses Academic
of study and shall have general control over teaching, COUnCa.
research and extension work of the University and
sbaIl be responsible for maintenance of the standsrds
thereof.
(6) The Dean shall be responsible to the Vice-
Chancellor for the work of the different depart-
ments in the Faculty.
(7) The manner of appointment and functions of
the Dean shall be as may be prescribed.
21. (1) Any casuaI vacancy among t he n~c~~lbers Supp!cmen-
tary provi- of any authority of the University, shall be filled, as SIO - :IS rclallng
soon as msy be, by the person or body whoto mcmbcr-
appbinted, elected or co-opted the member whose 3hbm
pl2ce has fallen vacant and [he person so appointed,
elected, or co-opted to flI up such a vacancy shnIl
be a member of such authority fir the residue of tlls
term of his pred ecessor.
(2) A, person who is a member of a11 authority
of-the Un~versity as a representative of another body
shall retain his seat on the University Authority so
lon;r ;is he continues to be a member of the body
by which he was nominated, appointed or elected and
th;renfter till his successor assumes office.
22. No act or pl.oceedings of any au tho1.i ty 0~ Pracccdin~
other body of the University shall be invalid mcrelg of rhc
Unii crjity
by reason of lhe existence of a vacancy or vacancies AulIloriricg ar~d Uodim
amoug its members or by reason of some peinson no1 invali-
having taken part in the proceedil~gs who isdn'oJb~
subsequently found not to havc been entitleJ to
YLCill.CiCS.
do .so.
23. The noard may; subject to the approval ofRcmoval
the Chancellor remove any person from rne~ubzrshj~ ~~;~,.~~~:-
of the Board or any other au thoriry oT lhe Uni~ei-si!~ Unircrsi~y.
on the'groui'ld that such person has bezn convicted
of an cffence involvinz moral turpituac.
'
24. Iiany question arises wh=ther - anv .- person has McmScrshlp and proceed
been duly elccted or appointed as, or 1s ent itI-d to ing.
be, a member of any aulhority of the University
other than the Board or whether any decision of the
University or of any such authority is in conformity
with this Act and the Statutes, the matter shall be
l-i-ferrcd to i he Challcellor whose, decision tilereon
shall be final.
CHAPTER V
RESEARCH AND EXTENSION ,
. --
25. .(I) ~hi& shall ' be established one of more Asricuiturc Esperimcul AgricuItu~e Expcri me nt &ti-ons by the University
with sub-srations t t~roughout the State as may -be
( 26-73 (a) I
necessary from timc to time for the purpose cf
carrying out all research activikies related 'to
agriculture and allied sciences and subject to the
provisions of this Act and the Sta tutcs such research
shall be both in fundamental and applied sciences in
all Faculties.
(2) There shaIl be a Dean of Research who shall
be appointed by the Vice-Chancellor with ,the
approvaI of the Board.
(3) The Dean of Research shall be in charge of
the Agriculture Experimeij t stations with powers to
control and co-ordinate all resiarch activities of the
experiment stations. The Dean $ha11 forinulate the
research programmes in all the institutions of the
University in consultation with the respective Deans
and shaIl be responsible to the Vice-Chancellor.
Bxteneion 26. (1) A Department of Extension Education
8dUc"i0nm shall be established and maintained by the University
for the purposes of-
(a) undertaking extension education pro-
grammes in different Blocks constituted
under theOris~aPanchayat Samiti and
Zilla Parishad Act, 1959, gradually orism Acll
covering the entire State in such manner
01 1960.
as may be-determined by Government in
consultation with thc Board ;
(6) colIection of information from thc field ;
(c) rendering assistance to the people in
solving their problem relating to agri-
cuIture j
((0 dissemination . . of knowled-ge j and
(e) such other purposes as may be
prescribed.
(2) There shall be. a Dean of Extension
Education who shall be a 'whole-time officer of the
University.
(3) The Dean of Extension Education shall be
zppointed by the Vice-Chancellor with the approval
of the Board and shall be responsible to the
Vice- C1-lance11 or.
( Secs. 27-29 )
CHAPTER VI
UNIVERSITY FUNDS, ETC.
27. The University shall have a genera1 fund deoerai ,... .
called the University Fund to ~hich shall be Fund Univcraity. of ihi , .....
, . credited -
(I) its income from fees, endowments and
grants, if any ;
(2) contributions or grants made by the State
or Central Government aud other author-
ities for general or specific purposes; and
(3) other contributions or grants.
28. (1) The University shall have a fund called rounaaticn
f he Foundation Fund. Fund.
(2) The Foundatio~l Fund shall consist of-
(4 the sum of not less than ten lakhs of
rupees which shall be given to it by the
Government in the course of the five years
after the corning into force of this Act;
(b) any contribution to this fund which may
be made by the Government, any local
authority or othcr public body or others;
and
(c) any contributions to this fund which inay
be inac'e by the Unikfersiiy -
(3) The Foundaiion Fund shall be invested and be
kept invested, in securities, issued or guaranfeed by the
Central Government or by any other State Govern-
ment hnd such illvestments shall not be varied
without the consent of fhc Chancellor.
(4) The corpus of the Foundation Fund shall be
kept intack but the interest thereon may be utilised
for the purposes of the University.
(5) The expenditure from thc revcnues of the
State referred to in clause (a) of sub-section (2) shall
be expenditure charged on the revenues of' the State.
29. (1) The University shall constitute for the P0mion rl!- Provlde~t
benefit of its employees in such manner acd subject Fund.
to such conditions as may be prescribed, such
pension, insurance or provident fund as it may
deem fit.
204 THE OR~SSA ~JNW~ITY d AGRICULTURO [or. Act 17
(2) Whqe any such .provident fund has been so
constr(uted w~th the apprdval of the Chancellor, the
Chancellor, inay declare _that the provisions of the ,, .
.- ,
Provident Funds Act, 1925 shall apply to such fu nd 19 of 1925
... . ,
as if it were a Government Prbflident Fund.
ot her FU 71's. 30. The University may have such other funds
as may be prescribed.
Grnnts by 31. The Government shall sanction in favour of
Government- the University an annual grant of flat less than
twenc y-five lakhs of 'iclpees.
Accounts
and Audit. 33. (1) The accounts .qf the University shall be
maintained in the prescribed manner under the direc-
tioil of the Vice-ChanceIlor and all moheys accruing
to r?r received by the University $rorn whatever
source and all amounts disbursed or paid sllall be
entered in the accounts.
(2) The accoullts of the University and its funds
sha ll be subject to audit uncle-r the Orissti Local Fund
Audit Act, 1948. Thecopy of the audit report ~hall~~~f;;
bo pi-ese-;led by the Vice-Chancellor to the Board
and the ChanczIlor. A co~y of the same shall be
sel$ to the Government with a'n'ote of action taken
or! the report. ----
CHAPTER VII
Stalurrs. 33. Subject Yo the proviisibns of ibis Act;:the Sta-
tutes may provide for all or any of the fo1Iowing
matters, namely:-
(a) constitution, powers and duties or fhe
authorities of the University ;
(b) elcct ion, appointment and continuance. in
office ,of the members of Ihe aufhoiities of
the University including 'the cdri'finu'ance
in oBce-of the first aembcrs And filling
in of vacancies iina a11 other :matters $ela- . . tlng to 'these authorities for which it .,may
. 'be necwsary to provide ;
(c) q uaIifica ti dns, manher m of appoint ant,
powers and db ties, salaries, alIowances
and other ,cbnditio~s of service af the
oficers of the University ;
(d) designation, classifica tion, manner of
appointment, qualification, s a 1 a r i e s ,
allowances and other conditions of service
ofteachers and other en~ployees of the
University ;
(e) constitution of a pension or provident
fund and the establishment of an insurance
scheme for the benefit OF officers, teachers
and other employees of the University ;
(f) institdon of degrees and diplomas ;
(g) conferment of Honorary Degrees ;
(h) establishment, amalgamation, subdivision
and abolition of Faculties ;
(i) establisl~ment of Departnlents of teacllirig
in 'the Faculties ;
(j) est.riblisIzment -and abali tion of hostels
maintained by the University ;
(Ir.) institi11 ion of fellowships, scholarships,
medals and ,prizes ;
'(I) admissioll ,of students to the University
and tlleir enrolment and ,continuance as
such ;
(i~r) courses of study to be laid down .for- a11
degrees and diplomasaf #the -University .;
~(n) conditions under which stude.nts shall be
admitted ,to ,degree, -diploma' or .other
courses and ;to the .examinations of *the
-University ,and shall 'be eligible for the
award ,o'f degrees and diplomas ;
(0) conditions of residence of the students of
the University and the fees for residence
in hostels inaintained by the University ;
@) recognition and management of hostels
not maintained by the University ;
(q) Xees which may be charged by the Univer- .
:sit7 for any-purpose ; .
(r) conditions subject .to which persons may
Tbe recognised as qualified ,to ,give instruc-
tions in'hostd ;
Ttre ORISSA UNIVERSITY OF AGRICULTURE [or; Act -17
(s) conditions and mode of appointment and
the duties -of examining bodies, examiners
and moderators ;
(t) conduct of examination ;
(u) conditions for the award of fellowships
scholarships, studentships, bursaries,
medals and prizes ;
(v) conduct of business of the various
authorities of the Univrsity ; and
(IV) all other matters whiclz by this Act are
to be or may be provided for by the
Statutes.
Manner of
making 34. (1) The first Statutes wit11 regard to matters
statutes. specified in clauses (a) to (lc) of section 33 shall be
made by the Government after being previously
published in the Gazette for the consideration of
objections, if any, as may be rcceived from the
public within a month of such publication. Subse-
quent amendments and alterations in respect of
ttleseitemsshal1,subject to the approval of the
Government, be made by the Board.
(2) The first Statutes wit11 regard to matters
specified in clauses (1) lo (IU) of section 33 shall,
subject to the approval of the Board and the
ChancelIor, be made by the Vice-Chancellor. The
Academic CounciI may from time to time, propose
draft of subsequent amendments and alterations of
such Statutes, which would be considered by the
Board at its next meeting. The Board may approve
any such draft and mend or alter the Statutes
accordingly or. reject it or return it to the Academic
Council for reconsideration, either in whole or in
part, together with any a~endments which it may
suggest.
CHAPTER VIlI
35. he annual report of the University shall
Annual
Rcporr. be prepared under the direction of the Vice- chancellor who shall submit it to the Board and
thereafter send the report approved -by the Board to
the Government who shaII lay the same before
the Orissa Legislative Assembly.
, 36; Students shall reside in acco~nmodationsR~~id~n~~ of
msint ai ned by the university or approved by the Vice- "u~c"'s.
Challcellor subject to the conditions prescribed.
37. (1) The Government may, at any time after Trmnslcr
the commencement of this Act, by order published in COI [egcs to the Univcr- the Gazette direct that any college owned and main- sity and
tained by Government including the attached hostelso!hcr~rovi- slons GOMC-
and other buildings forming part of such college, ~ca with
~ocidcntal lo together with the artides of furniture, library, book,, such lrmsler laboratories, stores, instrument, apparatus, appliances
and equipments of such college shall, with effect from
such date and subject to such conditions as may be
specified in the order, be lransferred to the University
and upon the publication of the said order, such
college including the at tached hostels and other buil-
dings forming part of such college together with tfle
articles of furniture, library, books, laboratories
stores, instruments, apparatus, appliances and equip-
ments of such college shall be deemed to have been
transferred to the University as its college:
Provided that until arrangements are made by the
University, the Government shall be, and continue to
be, responsible for keeping the buiIdings of the
college, includ i ng the fixu res, fittings a ad connections,
,in a proper state of repair, as may from time to time
be required by the University.
(2) Nothing in this section shall be deemed to
autborise the Univcrsi ty to sell, lease, exchange or
otherwise dispose of any land or building of any
college transferred to the University under sub-
section (1).
(3) Where any c01Iege has been transferred to the
university by an order under sub-section (I),
notwithstanding anything contained in this Act, the
University shall . employ all members of the teaching
staff and other servants of the Government who,
immediately before the date of the publication of the
'said order, were serving in or were attached to that
college, on such foreign service conditions as may be
deter mined by the Government:
Provided that such employees may, within a
period of one year from the date they are called upon
by the Univcrsiry so to do, exercise their option to
revert to t.heir services under the Government failing
(Sec. 38)
which they shall be deemeh to have been absorbed in
the services of tlie University ~villl effect from the
date of,theexpiry of the period aforesaid and shall
thereafter be governed by the terms and conditions
governing the said services.
(4) The provisions contained in sub-sectioa (2)
and sub-section (3) shall, rirrltnris ~r~irkwdis, apply in
respect of coJleges transfkrred to the University prior
to the conling iuto hrce of -,this Act and also in
respect of the members of the tcsching staff and other
servant,s or the Government, who immediately before
such transfer were servlng in -or altachec?, to that
college.
Transitory 38. Notwithstanding anything the contrary in
Proyisions- this Act clr [he tTtka1 University Act, 1943 or Statutes Orim A:;
or regulations made under any uf the afore~aid "' '9::.
znactrne n t S-
(i) any. sfuden t who immediately PI ior to the
24th day of August, 1962 was studying in
the colleges, if any, wIkh have keer, or [nay - ,hereafter be admitlcd to thc privileges of
tllc University,. for a Cegr~e, diplclma or
. . certificate of the Ui kal . University shaII,
. F , in accordance wit11 thz .regt~Iations of thc
'. latter University be entilled tc be examined
.by. and if: on the results OF such examination
he qualifies, be entitled to be conferred. .the
col,respo nding degree, d iplom a or the certi-
, .
. ficate,asIheasemay bc,?f the.Uaiversity
' - established under this Act; . .
. , . .
(ii) any student of the Utkal Krrrshi Maha-
vidyalaya or the - Collcge . cf . Viterinary
Sciencc. and Animal Husbandry a't Bhuba-
neswar- who immediately before the aforsaid . ,
date was studying ar was eligible for any
, . examination of the Utkal University shall
:-have the right to complete his course in
reparation therefor and appcar at' the
examina'tion in accordance with the courseb
of studies of the Utkal University.
bf 19651 AND TEGI-INOLOGY ACT, 1965 209
Crissa Act
20 of 1961. 39. The Orissa University of Agriculture and ,R~il~~
Technology Act, 1961 ( hereinafter rcferred to as
the said Act), is hereby repealcd:
Provided: that-
(a) the IJuivcl-si ty established, authorities
constitilted and officers, other than the
Vice-Pres iden t, appointed undcr the said
Act shall be deemed to have been
established, conslilu ted and appointed
under this Act;
(b) the person appointed to be the president
under the said Act, shall be deemed to
be the Vice-Chancellor a~pointed under
this Act and shall subject to thc other
provisions of this Act, continue to hold
ofice so long as he would have other-
wise continued as such President;
(c) the aforesaid authorities shall continue to
hold office u11ti1 they are reconstituted
in accordance with the provisions of
this Act; and
(6) statutes and regulations made, notifica-
tions and notices issued, contracts
entered into and all actions taken and
things done under the said Act, shall
be dcen~cd to havz bee11 made, issued,
enterzd into, taken and done under
this Act and shall continue in force
untiI new provisions are made under
the appropriate provisions of this Act.
40. If any doubt or dificul~y arises in giving Removal of
doubrs and eKect to the provisions of this Act, the Government djficdri cs.
may, as occasi~n rn:'.y require, by order, do
anything, not inconsistent with the provisions of
this Act or the Statutes and Regulations made
thereunder, which appears to them necessary for
the purpose of removing thc doubt or difficulty,
I27-73(al Law]
ORISSA ACT 10 OF 1992
*THE OIUSSA UNIVERSITY OF AGRICULTURE AND TECHNOLOGY
(AMENDMENT) ACT, 3991
[Received the assent of ilre Govert~or O~I fhe 4th Febnrary 1992,$rsf pnblislled ill
.m extraordinary isme of fhe ori ssa Gozet tc, &red the 4th Fcbnrary 19921
Ah' ACT FURTHER Tr? AMEND TIIB oRISSA U:VIVkRSI'TY CiF ASRICUWUKE AND 7ECHNLLbG.f ACT, 1965.
BE it enncted by tho Legislature of thc Sl;l~e of Orijsa in thc Forty- second Y car
of ti~c RepubIic of India, as fr,llows : -
bl~or~ tlrls. 1. This acr may be called tie Orjss;~ Ur~ivcrsity c-f Agriwlturc and Tcch~loIogy
(Amcndmknt) Act, 199 I.
Amcndrnezt 2. In section 9 of the Orissa Univcrsily of c*,griculture and Technology Acr, Grrssa Acr
01' ~~I~UIL Y. i965, in su5-sectloo (3),- 17 oi 1965.
ti) for the words "five years", the wxds "I hree yczlrs" shall bc subsritt~tctl;
and
(ii) for the c~isting proviso, the rollowing proviso shaiI bc suostilu:ed, namely : -
"Provirled that the term or ofice of [he pcrson iioldifig the -ofice or thc
Vice-Chancellor for a period of r.ot less than Lhrcc years as rjn the date of
comrncncemtnt of thc 0ri.j~;~ Univrr511y of Agriculture and T~cbnology
(Amendment) Act, 1991 shall cxpira on the (:ale of such cornmcnce~~~t.~.
*For tbc Bill, see O~~JJQ Cowlre, Eurraordinary, dalcd the 171b ~~arnbcr 1991 (No. 1518)