LexThe GANDHI INSTITUTE OF ENGINEERING AND TECHNOLOGY UNIVERSITY, ODISHA ACT, 2018
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UNIVERSITY, ODISHA ACT, 2018
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. Fulfilment of norms and other Conditions.
6. Undertaking.
7. University not to be entitled to financial assistance.
8. Objects of the University.
9. Powers of the University.
10. University open to all Classes, Castes, Creed, Religion, Language and Gender.
11. National Accreditation.
CHAPTER III
THE VISITOR AND THE OFFICERS OF THE UNIVERSITY
12. Officers of the University.
13. The Visitor.
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.
2
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 invalidated on account of vacancy.
CHAPTER V
STATUTES AND RULES
29. Statutes.
30. Procedure for making Statutes.
31. Power to amend 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 records.
52. Dissolution of University.
53. Expenditure of the University during dissolution.
54. Removal of difficulties.
3
EXTRAORDINARY
PUBLISHED BY AUTHORITY
No. 202 5, CUTTACK, SATURDAY , NOVEMBER 3 , 2018/ KARTIKA 1 2, 1940
LAW DEPARTMENT
NOTIFICATION
The 3rd November, 2018
No.12089–I-Legis-20/2018/L.—The following Act of the Odisha Legislative
Assembly having been assented to by the Governor on the 2 8th October, 2018 is hereby
published for general information.
ODISHA ACT 23 OF 2018
THE GANDHI INSTITUTE OF ENGINEERING AND TECHNOLOGY
UNIVERSITY, ODISHA ACT, 2018
AN ACT FOR CONVERTING THE GANDHI INSTITUTE OF ENGINEERING AND
TECHNOLOGY, GUNUPUR INTO A SELF-FINANCED PRIVATE UNITARY
UNIVERSITY IN THE STATE FOR PROVIDING HIGH QUALITY EDUCATION
AND TO REGULATE ITS FUNCTION AND FOR MATTERS CONNECTED
THEREWITH OR INCIDENTAL THERETO.
BE it enacted by the Legislature of the State of Odisha in the Sixty -
ninth Year of the Republic of India as follows:─
CHAPTER I
PRELIMINARY
1. (1) This Act may be called the Gandhi Institute of Engineering and
Technology University, Odisha Act, 2018.
(2) It shall come into force on such date as the State Government
may, by notification, appoint.
Short title , and
commencement
4
2.(1) In this Act, unless the context otherwise requires:─
(a) “Academic Council” means the Academic Council of the University
constituted under section 24;
(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” means the Board of Governors (BOG) of 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) “College” means Gandhi Institute of Engineering and Technology
(GIET), Gunupur;
(i) “Corpus Fund” means Cor pus Fund of the University referred to in
section 45;
(j) “Dean” means Dean of Schools of the University referred to in section 17;
(k) “Development Fund” means the Development Fund of the University
referred to in section 47;
(l) “Distance Education System” means th e system of imparting education
through any means of information technology and communication such
as multimedia, broadcasting, telecasting, online over internet, other
interactive methods, e -mail, internet, computer, interactive talk back,
e-learning, correspondence course, seminar, contact programmes or a
combination of any two or more of such means;
(m) “Employee” means employee appointed by the University and includes
teachers and other staff of the University;
(n) “Faculty” means a faculty of the University;
(o) “Finance Officer” means Finance Officer of the University appointed
under section 19;
(p) “General Fund” means General Fund of the University referred to in
section 46;
Definitions.
52 of 1987.
Odisha Act
9 of 2002 .
5
(q) “Prescribed” means prescribed by the Statutes;
(r) “President” means the President of the University referred to in section 14;
(s) “Registrar” means the Registrar of the University appointed under
section 18;
(t) “Regulatory Body” means a Body established by the Central Government
for laying down norms and conditions for ensuring sta ndard 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
Bureau and other Bodies established by the S tate Government for the
purpose;
(u) “Rules” means the Rules of the University;
(v) “School” means the Schools of Studies of the University as provided in
clauses (e) and (f) of section 8;
(w) “Section” means the section of this Act;
(x) “Sponsoring Body” means the Trust;
(y) “State” means the State of Odisha;
(z) “ 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 a s may be appointed for impart ing
instruction or training or conducting research in the University;
(zc) “Trust” means the Vidya Bharati Educational Trust , registered under the
India Trust Act. 1882;
(zd) “UGC” means the University Grants Commission es tablished under the
University Grants Commission Act, 1956;
(ze) “University” means the Gandhi Institute of Engineering and Technology
University, Odisha, Gunupur (GIET University) established and
incorporated as a University under this Act.
(zf) “Vice-Chancellor” means the Vice -Chancellor of the University appointed
under section 16;
2 of 1882
3 of 1956.
6
(zg) “Vice President” means the Vice President of the University referred to in
section 15; and
(zh) “Visitor” means the Visitor of the University as referred to in section 13.
CHAPTER II
THE UNIVERSITY
3. (1) Subject to provisions of section 5 with effect from such date as the
State Government may, by notification, appoint in this behalf ( herein after
referred to as the appointed date), there shall be established in the State of
Odisha a non -affiliating Unitary University at Kharling in Gunupur Tahasil
in the district of Rayagada by the name of “Gandhi Institute of Engineering
and Technology 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 prope rty, 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 Univ ersity shall be at Kharling in Gunupur
Tahasil in the district of Rayagada.
(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 and the Berhampur University and to all
schools of studies and Departments to be established by the University in
future with prior permission of the Government.
4. (1) On and from the appointed date,─
(a) the control and management of the College whi ch is with the
Sponsoring Body together with the control and management of all
Establishment
and
incorporation.
Effect of
establishment.
7
properties and assets pertaining to the Co llege, 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 the
affairs of the College and serving in the College as such immediately
before the date of notification under sub -section (1) of section 3, 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 co ntinue 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 of
Technology Act, 2002 and the Odisha University Act, 1989 and the Statute
made there under for the BPUT and the Berhampur University, ─
(a) The College shall, with effect from the appointed date, cease to
be affiliated from the BPUT and from the Berhampur University and
shall stand transferred to the University;
(b) All schools of studies or programmes of studies or courses of
studies, by whatever name called, existing in the college prior to the
appointed date shall be integrated into the University;
(c) Any student of the college, who, immediately prior to the appointed
date was studying for any examination of BPUT or Berhampu r
University or for any examination of the College, the college being an
Autonomous College, shall continue his studies as a student of the
Odisha Act 9 of 2002.
Odisha Act 5 of 1989.
8
University and to be permitted to complete his course in preparation
there for and be admitted 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 oth er
academic distinction on the basis of the result of such examination.
5. Before issue of notif ication 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 re lation to
Land, Buildings, Library, Laboratory, Equipments, Computers, Furniture
and such other Infrastructure facilities as the State Government may
decide.
6. After issue of notification under sub -section (2) of section 1 and before
the appointed date, the Sponsoring Body shall give an undertaking,─
(a) to appoint at least one Professor, two Associate Professors and
three Assistant Professors/Lecturers on full time basis along with
necessary supporting staff in each School or Department or
Discipline of the University prior to the date such School or
Department or Discipline is vested in the University;
(b) to take up co -curricular activities to foster a proper academic and
healthy socio-cultural environment, such as seminars, debates, quiz
programmes and extracurricular activities like games, sports, National
Service Scheme, National Cadet Corps and such other 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;
Undertaking .
Fulfilment of
norms and other
conditions.
9
(f) that the admission procedure and fixation of fees shall be in
accordance with the norms or guidelines, if any, prescribed by the
Regulatory Bodies;
(g) that the admissio n shall be made strictly on merit basis from All
India Examination;
(h) that the University shall accept minimum fifty percent of its students
for technical or professional courses coming under Odisha
Professional Educational Institutions (Regulation of Admis sion and
Fixation of Fee) Act, 2007 through Odisha Joint Entrance
Examination Counseling and priority shall be given to the students of
Odisha while filling up of seats;
(i) that the teaching staff of the University shall have at least the
minimum qualifi cations prescribed by the UGC or AICTE or other
concerned Regulatory Bodies, and be paid appropriate emoluments
as per UGC and AICTE guidelines;
(j) 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 admitte d as a student or to enjoy or exercise
any privilege thereof;
(k) to fulfill such other conditions and provide such other information as
may be prescribed by the Regulatory Bodies; and
(l) that it shall not offer any programme in distance mode or it shall not
impart education through Distance Education System.
7. The University shall be multi -disciplined, unitary, private, self-financed,
non-affiliating and shall not demand for any grant -in-aid or any other
financial assistance from the State Government or any o ther Body or
Corporation owned or controlled by the State Government.
8. 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 a nd Technology and Management and subject to the
University not
to be entitled to
financial
assistance.
Objects of
the
University.
Odisha Act 4
of 2007.
10
approval of the Government in any other branches of learning or in
any other field of knowledge and education as it may deem fit;
(b) to institute degrees, charters, certificates and other academic
distinctions o n the basis of examination or any other methods of
evaluation;
(c) to collaborate with other colleges, universities, research institutions,
industry associations, professional bodies or any other organisation,
in India or abroad, to conceptualize, design and d evelop specific
educational and research programmes, training programmes and
exchange programmes for students, faculty member and others;
(d) to impart futuristic and holistic education at par with international
standards to prepare the youth to face global co mpetition and to
participate in shaping India to become a world leader;
(e) to integrate the existing programmes and courses offered by the
college into the respective Schools;
(f) to establish any other School as it may deem fit with the approval of
the Govern ment apart from the School of Engineering and
Technology, the School of Management and other Schools existing in
the College and integrated into the University;
(g) to disseminate knowledge through seminars, c onferences, executive
education programmes, commun ity development programmes,
publications, and training programmes;
(h) to undertake programmes for the training and development of
faculty members of the University and other Institutions in India or
abroad;
(i) to undertake collaborative research with any organ ization in India or
abroad;
(j) to create higher levels of intellectual abilities;
(k) to provide consultancy to industry, Government and Public
Organization;
(l) 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;
11
(m) to do all things necessary or expedient to promote the above
objectives; and
(n) to pursue any other objective as may be approved by the State
Government.
9. Subject to other provisions of this Act, the Statutes or Rules made there
under or any other relevant laws for the time being in force, the University
shall have the following powers, namely:─
(a) to establish and develop schools as envisaged in clause (f) of section
8;
(b) to carry out all such other activities as may be necessary and feasible
in furtherance of the object of the University;
(c) to confer degrees, charters, certificates or other academic distinctions
and professional designations as env isaged under section 8 in the
manner and under conditions laid down in the Statutes and to
withdraw or cancel such degrees;
(d) to institute and award fellowships, scholarships and prizes in
accordance with the Statutes;
(e) 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;
(f) to make provisions for extra curricular activities for students and
employees;
(g) to make appointments of the faculty, officers and employees of the
University;
(h) 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;
(i) to institute and maintain halls and to recognize places of residence
for students of the University;
(j) 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;
Powers of
the
University.
12
(k) to create academic, administrative and support staff and other
necessary posts;
(l) 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;
(m) to organize and conduct refresher courses, orientation courses,
workshops, seminars and other programs for teachers, developers of
course ware, evaluators and other academic staff;
(n) to determine standards of admission to the Universi ty with the
approval of the Academic Council;
(o) to make special provision for students belonging to the State of
Odisha for admission in any course of the University;
(p) 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;
(q) 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;
(r) to provide f or the preparation of instructional materials, including
films, cassettes, tapes, video cassettes, Compact Disk, Visual
Compact Disk and other software;
(s) 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;
(t) to enter into, carry out, vary or cancel contracts; and
(u) to do all things necessary or expedient to exercise the above powers.
10. The University shall be open to all persons irrespective of class, caste,
creed, religion, language, domicile, gender, race and descent.
11. (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
University open to
all classes,
castes, creed,
religion, language
and gender.
and gender.
National
Accreditation.
Act 3 of 1956.
13
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.
CHAPTER III
THE VISITOR AND THE OFFICERS OF THE UNIVERSITY
12. The following shall be the officers of the University, namely ; ─
(a) The President;
(b) The Vice-President;
(c) The Vice-Chancellor;
(d) The Registrar;
(e) The Deans of Schools;
(f) The Finance Officer;
(g) The Controller of Examinations; and
(h) Such other officers as may be declared by the Statutes to be
officers of the University.
13. (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, Charters, Designations and
Certificates.
Officers of the
University.
The Visitor.
14
(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;
(b) on the basis of the information received by the Visit or, if he is
satisfied that any order, proceeding, or decision taken by any
authority of the University is not in conformity with the Act,
Statutes or Rules, he may give such advice to the President or
the Vice President as he may deem fit in the interest of the
University and basing on the advices of the Visitor, the President
and the V ice President shall take a decision which shall be
complied with by all concerned.
14. (1) The Chairman of the Trust shall be the President of the University.
(2) The President, during his absence, may, by order in writing,
designate the Vice- President to act as the President of University, for such
period and for such functions and responsibilities as he may specify.
(3) The President shall preside at the meeting of the Board of
Governors and in his absence the Vice -President shall pres ide at the said
meeting and any decision resolved in that meeting shall be given effect to
only after obtaining the approval of both President and Vice-President.
(4) The President shall have the following powers, namely:─
(a) to preside at the Convocation of the University when the Visitor
is not present;
(b) to call for any information or record;
(c) to appoint and remove the Vice-Chancellor; and
(d) such other powers as may be conferred on him by the Act or the
Statutes made there under.
The President
and his powers.
15
15. (1) The Secretary of the Trust shall be the Vice -President of the
University.
(2) In absence of the President, the Vice -President shall perform all
such functions and exercise all such powers of the Pre sident as specified
in section 14.
(3) In the absence of the President, the Vice -President shall preside
over the meetings of Board of Governors.
(4) The Vice -President of the University shall exercise such powers
and perform such functions as delegated to him by the Board of Governors
and conferred on him by the Act or the Statutes made thereunder.
16. (1) The Vice -Chancellor shall be appointed by the President in
consultation with the Vice -President from a panel of three persons
recommended by the Board of Governors and shall hold office for a term of
three years and after expiration of the term of three years, the Vice -
Chancellor shall be eligible for re -appointment for another term not
exceeding three years.
(2) The Vice-Chancellor shall be the principal executive and academic
officer of the University and shall exercise general supervision and control
over the affairs of the University and give effect to the decisions of the
authorities of the University.
(3) If in the op inion 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 r eport 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 sha ll be referred to the President, who shall take decision in
The Vice-
Chancellor.
The Vice-
President and
his powers.
16
consultation with the Vice -President and the said decision shall be
final:
Provided further that where any such action taken by the Vice -
Chancellor affects any person in the service of th e 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 P resident who shall take decision in
consultation with the Vice-President and the said decision shall be final.
(5) The Vice -Chancellor shall exercise such other powers and perform
such other duties as may be laid down by the Statutes or the Rules.
(6) The President is empowered to remove the Vice -Chancellor after
due enquiry and it shall be open to the President to suspend the Vice -
Chancellor during enquiry depending upon the seriousness of the charges,
with the approval of the Board of Governors:
Provided that in the matter of removal or suspension of the
Vice-Chancellor, the President shall consult the Vice –President.
(7) The Vice -Chancellor shall have the power to remove the Registrar,
the Deans of Schools, the Finance officer, the Con troller of Examinations,
if the situation so warrants in the interest of the University with due
approval of the Board of Governors.
17. (1) The Deans of Schools shall be appointed by the Vice -Chancellor
in such manner and shall exercise such powers a nd perform such duties
as may be prescribed.
The Deans of
Schools.
17
(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.
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 Regis trar shall be responsible for the due custody of the
records and the common seal of the University and shall be bound to place
before the President, the Vice - President and the Vice -Chancellor or any
other authority, all such information and documents as m ay be necessary
for transaction of their business.
19. (1) The Finance Officer shall be appointed by the Board of Governors
in such manner and shall exercise such powers and perform such
functions as may be prescribed in the Statutes.
(2) The Con troller 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 services and
powers, d uties and functions of other officers of the University shall be
such, as may be prescribed in the Statutes.
The Registrar.
The Finance
Officer and the
Controller of
examination.
Other officers.
18
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;
(d) The Finance Committee; and
(e) 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 President;
(b) The Vice-President;
(c) The Vice-Chancellor;
(d) Three persons nominated by the Trust who shall be eminent
educationist;
(e) Two experts nominated by the State Government;
(f) One member of the Odisha Legisla tive 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 Techn ical
Education Department who shall be the member ex officio;
(h) Two Deans of the University by rotation, to be nominated by the
President in consultation with the Vice-President; and
Authorities of
the University.
The Board of
Governors and
its powers.
19
(i) One expert of Finance to be nomina ted by the President in
consultation with the Vice-President.
(2) The President 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 pr incipal execu tive body and
principal governing body of the University and shall have the following
powers, namely:─
(a) to lay down policies to be pursued by the University;
(b) to review decisions of other authorities of the University if they are
not in conformity with the provision of this Act, or the Statutes or the
Rules;
(c) to make new or additional Statut es 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 at such place as the President, in consultation with the
Vice-President, thinks fit.
(6) Save as otherwise provided in this section, the terms of nominated
members of the Board of G overnors shall be three years from the date of
nomination.
20
(7) Any recommendation or decision of the Board of Governors shall be
given effect to only after approval of the President in the consultation with
the Vice-President.
23. (1) The Board of Mana gement 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;
(c) Two members of the Board of Governors, nominated by the
Sponsoring Body;
(d) Three deans of the University; and
(e) Two senior 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 sh all be the principal academic body the
University and shall, subject to the provisions of this Act, the Statutes
and the Rules, co -ordinate and exercise general supervision over the
The Board of
Management.
The Academic
Council .
21
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.
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 Commi ttee 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 Univ ersity 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 authori ties of the
University shall be such, as may be prescribed.
28. No act or proceeding of any authority of the University shall be invalid
merely by reason of the existence of any vacancy or defect in the constitution
of the authority.
The Finance
Committee.
Other authorities.
Proceeding not
invalidated on
account of
vacancy .
The Board
of Studies.
22
CHAPTER V
STATUTES AND RULES
29. Subject to the provisions of this Act, the Statutes may prov ide 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, a s 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;
(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 st udies
subject to the norms, guidelines or law for the time being in force,
made by the Regulatory Bodies or the State Government depending
on the course in which the students seek admission;
Statutes .
23
(l) institution of fellowships, scholarships, studentships, free ships,
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 ap proval, 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 pe riod 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, may 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:─
(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 a ll 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, medals and prizes;
(f) the conduct of examinations and the conditions and mode of
appointment and duties of examining bodies, examiners, invigilators,
tabulators and moderators;
Procedure for
making Statutes.
Power to
amend
the Statutes.
Rules .
24
(g) the fee to be charged for examinations for Degrees, Certificates
and other academic distinctions of the University subject to the
norms, guidelines or law for the time being in force, made by the
Regulatory Bodies or the State Government depending on the course
in which the students appear the examination;
(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 Universi ty;
and
(l) any other matters not specifically provided in the Statutes.
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 re ceipt 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 rules within the period specified in sub -section (1), it
shall be deemed to have been approved by the State Government.
34. The Board of Governors may, with the prior approval of the State
Government, make new or additional Rules or amend or repeal the Rules.
35. (1) Subject to the provisions of clause (h) of section 6 and the
provisions of the Odisha Professional Educational Institutions (Regulation
of Admission and Fixation of Fee) Act, 2007 regulating admission to all
courses offered by the University shall be done strictly from All India
Examinations on merit basis and in accordance w ith the norms and
guidelines prescribed by the Regulatory Bodies or the UGC as the case
may be 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
Procedure
for making
Rules.
Power to
amend Rules.
Admission.
25
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.
36. (1) The University may, from time to time, prepare its fees structure in
accordance with the norms and guidelines prescribed by the Regulatory
Bodies depending on the course in which the students seek admission,
subject to adherence to the fee control regulations of the State
Government as applicable to Universities.
(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. 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 offic er or authority of the University and thereupon the Board of
Management may confirm, modify or change the decision appealed
against.
Conditions of
service of
employees.
Right to appeal .
Fee Structure.
26
39. The University shall constitute for the benefit of its employees such
provident or pension fund and provide such insu rance 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 President who
shall take a decision in consultation with the Vice- President.
41. Any authority of the University referred to in section 21, is empowered
to constitute a committee of such authority, c onsisting 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 provisions of this Act and the Rules or Statute made thereunder.
44. Notwithstanding anything contained in any other prExcerpt shown. Open the full act in Lexace.