LexThe VEER SURENDRA SAI UNIVERSITY OF TECHNOLOGY ACT, 2008
Odisha · state statute
Open in Lexace · Ask the AI about this actTHE VEER SURENDRA SAI UNIVERSITY OF TECHNOLOGY ACT, 2008
AN ACT FOR CONVERTING UNIVERSITY COLLEGE OF
ENGINEERING, BURLA INTO A UNITARY UNIVERSITY
AND TO PROVIDE FOR MATTERS CONNECTED
THEREWITH OR INCIDENTAL THERETO.
BE it enacted by the Legislature of the State of Orissa in the
Fifty-ninth Year of the Republic of India as follows:—
CHAPTER I
PRELIMINARY
1. (1) This Act may be called the Veer Surendra Sai University of
Technology Act, 2008.
( 2) It shall extend to the geographical areas of the University
College of Engineering, Burla and such other areas within the jurisdiction
of Burla Notified Area Council as the State Government may notify.
(3) It shall come into force on such date as the State Government
may, by notification appoint.
Short title,
extent and
commence-
ment.
LAW DEPARTMENT
NOTIFICATION
The 12th February 2009
No. 2364/I-Legis.50/08—The following Act of the Orissa Legislative Assembly having been
assented to by the Governor on the 9th February, 2009 is hereby published for general
information.
ORISSA ACT 9 OF 2009
The Orissa G a z e t t e
EXTRAORDINARY
PUBLISHED BY AUTHORITY
No. 166, CUTTACK, THURSDAY, FEBR UARY 12, 2009 / MAGHA 23, 1930
2. In this Act, unless the context otherwise requires,—
(a) “Academic Council” means the Academic Council of the
University;
(b) “Alumni” means former students of University College of
Engineering, Burla;
(c) “Board” means the Board of Management of the University;
(d) “Board of Studies” means the Board of Studies of the
University;
(e) “Chancellor” means the Chancellor of the University;
(f) “Council” means the All India Council for Technical
Education established under the provisions of the All India
Council for Technical Education Act, 1987;
(g) “Department” means teaching unit of the University in different
subjects consisting of teaching and non-teaching staff and
undergraduate and post-graduate students including
research scholars;
(h) “employee” means every person in the whole-time
employment of the University;
(i) “Government” means the Government of Orissa;
(j) “Hostel” means a unit of residence for students of the
University controlled or recognized by the University;
(k) “Institute” means an institute, College or a center which is a
constitute of other Universities;
(l) “other Universities” means the Universities established under
the Orissa Universities Act,1989 or the Orissa University of
Agriculture and Technology Act, 1965, or the Universities of
State or Union of India and that of Foreign Countries;
(m) “prescribed” means prescribed by Statutes, Regulations or
Rules of the University;
(n) “school” means a school of studies, special centers and
specialized laboratories as may be specified in the Statutes;
(o) “ section” means a section of this Act;
(p) “State” means the State of Orissa;
(q) “Statutes”, “Regulations” and “Rules” means respectively the
Statutes, Regulations and Rules of the University made
under this Act;
Definitions.
Orissa Act 5
of 1989.
52 of 1987.
Orissa Act
17 of 1965.
2
(r) “Teacher” means a Professor, Associate Professor, Reader,
Assistant Professor, Workshop Superintendent, Lecturer or
such other persons imparting instruction or conducting or
supervising research either in the schools or in the
departments of the University;
(s) “University Grants Commission” means the University Grants
Commission constituted under the University Grants
Commission Act, 1956;
(t) “University” means the Veer Surendra Sai University of
Technology established and incorporated as a University
under this Act; and
(u) “Vice-Chancellor” means the Vice-Chancellor of the
University.
CHAPTER II
THE UNIVERSITY
3. (1)
There shall be established a University in the name of “ Veer
Surendra Sai University of Technology” by issue of notification by the
Government and it shall be a non-affiliating Unitary University.
(2) The headquarters of the University shall be at Burla in Sambalpur
District of Orissa.
(3) The University shall be a body corporate by the name of Veer Surendra
Sai University of Technology and such body corporate shall have perpetual
succession and a common seal and may sue and be sued by that name.
( 4) The jurisdiction of the University shall extend over all that is
presently comprised of University College of Engineering, Burla to be
recognized, restructured and renamed in a notification to be issued by the
Government under sub-section (1) and to all schools of studies and
Departments to be established by the University with prior permission of the
Government.
(5) Subject to the provisions of this Act and the Statutes, the
University shall be competent to acquire and hold property both movable
and immovable, to lease, sell or otherwise transfer any movable or
immovable property, which may have become vested in, or may have been
acquired by, it for the purposes of the University and to contract and do all
other things necessary for the purposes of this Act.
4. (1) The objects of the University shall be —
(i) to promote education, research and training in engineering
and technology, including information technology and its
application, architecture, management and applied sciences
for the advancement of knowledge and for the betterment
of society ;
Establish-
ment of the
University.
Objects.
3 of 1956.
3
(ii) to improve the quality of education, research and training in
the field of engineering and technology, including
information technology and its application, architecture,
management and applied sciences for the advancement of
knowledge and for the betterment of society;
(iii) to provide facilities and opportunities for graduate and
post-graduate education, Ph.D. and research in the field
of engineering and technology, including information
technology and its application to architecture,
management and applied sciences and by instruction,
training, research, development and extension and by
such other means as the University may deem fit;
(iv) to devise and implement programmes of education in the
field of engineering and technology, including information
technology and its application to architecture,
management and applied sciences that are relevant to the
changing needs of society;
(v) to serve as a centre for fostering co-operation and interaction
between the academic and research community on the
one hand and industry on the other;
(vi) to organize exchange programmes with other institutions of
repute in India and abroad with a view to keeping abreast of
the latest developments in relevant areas of teaching and
research;
(vii)to provide for industrial consultancy services ; and
(viii) to undertake such other activities as may be required to fulfil
the above objects.
5. Subject to such orders, rules, regulations, guidelines and
directions, as may be issued from time to time, by the Central Government,
Government of Orissa or the Council under the provisions of the All India
Council for Technical Education Act, 1987, the University shall have the
following powers and functions, namely :—
(i) to establish and maintain Departments in the field of
engineering and technology, including information
technology and its application to architecture, management
and applied sciences on regular or part time basis;
(ii) to provide for instruction and training in such branches of
learning as are in keeping with the objects of the University
and to make provision for research and for the advancement
and dissemination of knowledge ;
(iii) to institute degrees, titles, diplomas and other academic
distinctions;
52 of 1987.
Powers and
Functions
of the
University.
4
(iv) to grant, subject to such conditions as the University may
determine, diplomas or certificates and confer degrees and
other academic distinctions on the basis of examinations,
evaluation or any other method of assessment, on deserving
persons;
(v) to confer honorary degrees, or other distinctions on
distinguished persons in accordance with the conditions to
be prescribed by the Statutes;
(vi) to withdraw or cancel degrees, titles, diplomas, certificates
or other distinctions under such conditions as may be
prescribed by the Statutes;
(vii) to take measures to have constant interaction with industries
and other employers of technical manpower for orienting
the education and training towards the needs of industries
and other employers;
(viii) to provide common forum for interaction between research
institutions, industries and other Universities to ensure
transfer of technology from research institutions to industries
and to prepare the students of the University for using and
disseminating innovative technology;
(ix) to act in furtherance of the entrepreneurial skills and abilities
among students ;
(x) to assess the needs of the State and the Country in terms of
subjects, fields of specialization, level of education and
training of technical manpower both on short-term and long-
term basis and to introduce or encourage introduction of
innovative training programmes and to re-orient existing
training programmes to meet such needs;
(xi) to make arrangements for promoting the health, general
welfare and moral well-being of students and take such
measures as would foster in them habits of hard work, self-
discipline and spirit of service to society;
(xiI)t o fix the fees payable to the University and to demand and
receive such fees;
(xiii) to hold and manage endowments and bursaries and to
institute and award fellowships, scholarships, studentships,
medals and prizes;
(xiv) to institute, raise and provide funds wherever necessary for
carrying out the functions of the University;
(xv) to co-operate with other Universities or institutions or
authorities or associations in such manner and for such
purposes as the Board may determine;
(xvi) to establish, maintain, manage and confer recognition to
hostels;
(xvii)t o co-ordinate, supervise, regulate and control the teaching,
consultancy and conduct of research in the University to the
extent deemed necessary;
5
(xviii) to determine the powers and duties of the officers and
other employees of the University other than those
provided in this Act;
(xix) to institute and establish Professorships, Readerships,
Lectureship and any other teaching and research posts
required by the University and to appoint persons to such
posts; and
(xx) to do all such acts and things as may be required in
furtherance of the objects of the University.
6. No person shall, on grounds only of religion, race, caste, sex,
descent, residence, language, political opinion or any of them, be ineligible
for, or discriminated against in respect of any employment or office under
the University or membership of any of the authorities of the University or
admission to any course of study or research in the University:
Provided that the University may in consonance with policy of the
Government, reserve seats for the members of the Backward Classes of
Citizens or Scheduled Castes or Scheduled Tribes or women or any other
category of persons, for the purpose of admission as students to any of
the courses of the University.
CHAPTER III
AUTHORITIES, OFFICERS AND CHANCELLOR
OF THE UNIVERSITY
7. The following shall be the authorities of the University, namely:—
(a) The Board of Management;
(b) The Academic Council;
(c) The Board of studies;
(d) Finance Committee; and
(e) such other authorities as may be declared by the
Statutes to be the authorities of the University.
8. The following shall be the teachers of the University, namely:—
(a) Professors;
(b) Associate Professors;
(c) Readers or Assistant Professors or Workshop
superintendent;
(d) Lecturers; and
(e) such other teachers as may be prescribed to be the
teachers of the University.
9. The following shall be the officers of the University, namely:—
(a) The Vice-Chancellor;
(b) The Registrar;
(c) The Comptroller of Finance;
(d) The Controller of Examinations;
(e) The Dean of Students Welfare;
(f) The Librarian; and
(g) such other officers as may be declared by the Statutes.
Authorities
of the
University.
Teachers
of the
University.
University
shall be
open to all
classes
and
castes.
Officers
of the
University.
6
10. (1) The Governor of Orissa shall be the Chancellor of the
University.
(2)The Chancellor shall by virtue of his office be the Head of the
University and shall when present, preside over the convocations of the
University convened for the purpose of conferring degrees or for any other
purpose.
(3) Every proposal for conferment of an honorary degree shall be
subject to confirmation by the Chancellor.
(4)The Chancellor shall decide all disputes with regard to the
election or nomination of members of the authorities of the University and
such other matters as may be referred to him and his decision shall be final.
(5)The Chancellor shall have the right—
(a) to make an inspection or cause an inspection to be made
by such person or persons as he may direct of the
University, its buildings, laboratories, workshops and
equipment and Departments or schools of the University
and of any examination, teaching or other work conducted
or done by the University, and
(b) to make an enquiry or cause an enquiry to be made, in
like manner, in respect of any matter connected with the
University, and in every such case, he shall give notice to
the Vice-Chancellor of the University to make an
inspection or enquiry or to cause an inspection or enquiry
to be made and the University shall be entitled to be
represented thereat:
Provided that the person entrusted with such enquiry or inspection by
the Vice-Chancellor shall not be below the rank of Registrar.
(6) The Chancellor may, with reference to the result of such
inspection or enquiry, direct the concerned authority or authorities of the
University or the Vice-Chancellor, as the case may be, to take such remedial
measures as he deems necessary within such period, not being later than six
months from the date of receipt of the direction, as he may fix in that behalf.
(7) The concerned authority or authorities of the University or the
Vice-Chancellor, as the case may be, shall report to the Chancellor such
action, if any, as they have taken or propose to take consequent upon the
result of such inspection or enquiry and such report shall be submitted to the
Chancellor within the period fixed by him under sub-section (6).
(8)If the concerned authority or authorities of the University or
the Vice-Chancellor, as the case may be, fails to comply with the direction
issued by the Chancellor within the period fixed under sub-section(6) or within
such further period not being later than three months as the Chancellor may
allow in that behalf, the Chancellor may take such remedial measures or pass
such order as he deems proper.
The
Chancellor.
7
(9) The Chancellor shall be competent to issue directions or
instructions consistent with the provisions of this Act, Statutes, Regulations
or Rules on any matter connected with the University when any authority or
Vice-Chancellor fails to act in accordance with the provisions of the Act,
Statutes, Regulations or Rules.
(10) The Chancellor may direct or instruct in writing to annul any
proceeding of the Board of Management, Academic Council or any other
authority which is not in conformity with this Act, Statutes, Regulations, Rules
or the directions issued under sub-section (9):
Provided that before making any such order he shall call upon the
authority concerned to show cause as to why such an order shall not be
made and if any cause is shown within a reasonable time, he shall, after
giving an opportunity of hearing as deemed proper, consider the same.
11. (1) The Vice-Chancellor shall be appointed by the Chancellor from
among technical education experts from out of a panel of three names,
recommended by a Committee appointed by him, who are not members of
the Committee :
Provided that the first Vice-Chancellor shall be appointed by the
Chancellor from a panel of three names recommended by the Government.
(2) The Committee referred to in sub-section (1) shall consist of
three members of whom one shall be nominated by the University Grants
Commission, one shall be elected by the Board and the remaining member
shall be nominated by the Government, and the Chancellor shall appoint one
of the members to be the Chairman of the Committee:
Provided that no person shall be eligible to be a member of the
Committee if he is a member of any of the authorities of the University or an
employee of the University.
(3) The Committee shall make the required recommendation within
a period of three months from the date of its appointment, failing which, another
such Committee shall be appointed by the Chancellor to make the required
recommendation to the Chancellor, who shall appoint a Vice-Chancellor
accordingly.
(4) No person who has completed sixty-five years of age shall be
eligible to hold the office of the Vice-Chancellor.
(5) The Vice-Chancellor shall hold office for a term of three years
from the date on which he enters upon his office and shall be eligible for
reappointment by the Chancellor for another term or till he attains the age of
sixty-five, whichever is earlier, without following the procedure specified in
sub-section (1).
(6) The remuneration payable to and other conditions of service
of the Vice-Chancellor shall be determined by the Chancellor:
The Vice-
Chancellor.
8
Provided that the remuneration and other conditions of service shall
not be varied to the disadvantage of the Vice-Chancellor during his tenure
as such.
12. (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.
( 2) The Vice-Chancellor shall be the Chairman of the Board
and the Academic Council and shall be entitled to be present at, and to
address, any meeting of any authority of the University, but shall not be
entitled to vote thereat unless he is a member of the authority concerned.
(3) It shall be the duty of the Vice-Chancellor to ensure that the
provisions of this Act, the Statutes, Regulations and Rules are observed
and he shall have all the powers as necessary for this purpose.
( 4) The Vice-Chancellor shall have the right of visiting and
inspecting schools and Departments of the University.
( 5) If the Vice-Chancellor is of the opinion that any order or
decision which is required to be passed or made by any authority of the
University is necessary to be passed or made immediately and it is not
practicable to convene a meeting of the said authority for that purpose, he
may pass such order or take such decision as he deems proper and place
the matter before the said authority at its next meeting for ratification, and
where the authority differs from the Vice-Chancellor, the matter shall be
referred to the Chancellor whose decision thereon shall be final.
(6) Subject to the provisions of this Act, Statutes, Regulations
and Rules the Vice-Chancellor shall have the power, —
(a) to make appointment to posts below the rank of
Assistant Registrar and of non-teaching employees
or to such posts as may be prescribed and specify
their duties;
(b) to suspend, dismiss or otherwise punish any employee
of the University below the rank of Assistant Registrar
including non-teaching employees; and
(c) to take disciplinary action against students of the
University:
Provided that he may delegate any of the powers under this sub-
section to the Registrar except the power to dismiss any employee who
has been appointed by the Vice-Chancellor.
( 7) The Vice-Chancellor shall have the power to convene
meetings of the Board or the Academic Council or any other authority of
the University.
Powers and
duties of
Vice-
Chancellor.
9
(8) It shall be the duty of the Vice-Chancellor to ensure that the
proceedings of the University are carried on in accordance with the
provisions of this Act, Statutes, Regulations and Rules, and where the Vice-
Chancellor is of the opinion that any proceeding or order of an authority of
the University is violative of any provision of this Act, Statutes, Regulations
or Rules he may, by an order in writing, stay the operation of such
proceeding or order and send a report and make a reference to the
Chancellor for a final decision in accordance with the provisions of sub-
section (4) of section 10.
( 9) The Vice-Chancellor shall exercise such other powers and
perform such other functions as may be prescribed.
( 10) In the event of absence of the Vice-Chancellor from the
headquarters or during his inability to act due to reasons like illness, the
Chancellor may make such arrangement for performance of the duties of
the Vice-Chancellor as he may deem fit.
(11) In the event of the occurrence of vacancy in the office of the
Vice-Chancellor by reason of death, resignation or otherwise, the Chancellor
may appoint any Professor of Engineering discipline based on seniority
to act as Vice-Chancellor until a regular appointment of Vice-Chancellor is
made in accordance with the provisions of section 11 :
Provided that the period of such interim arrangement shall not
exceed six months.
13. (1) The Registrar shall be a whole time officer of the University
and shall be appointed by the Board for such period and on such terms
and conditions as may be prescribed by Statutes.
(2) The Registrar shall be responsible for –
(a) the custody of the records and the common seal of the
University;
(b) maintaining a permanent record of the academic
performance of students of the University including the
courses taken, grades obtained, degrees awarded, prizes
or other distinctions won and any other items pertaining to
the academic performance of the students ; and
(c) execute all contracts on behalf of the University.
( 3) The Registrar shall exercise such other powers and perform
such other duties as may be imposed on him by Statutes.
( 4) All suits and other legal proceedings by or against the
University shall be instituted by or against the Registrar.
14. (1) The Comptroller of Finance shall be appointed by the Chancellor
in consultation with the Government from among the officers of the Orissa
Finance Service and shall be a whole time officer of the University.
The
Registrar.
The
Comptroller
of Finance.
10
(2) The salary, allowances and other dues of the Comptroller of
Finance shall be paid by the University.
(3) The Comptroller of Finance shall, subject to the control of the
Vice-Chancellor —
(a) be responsible for the proper investment of the funds of
the University;
(b) exercise general supervision of such funds;
(c) tender advice with regard to financial transactions of the
University;
(d) be responsible for preparation and presentation of the
annual financial estimate and statements of accounts for
presentation by the Vice-Chancellor before the Board ;
(e) ensure that all moneys are expended for the purpose for
which they are granted or allotted by the appropriate
authority;
(f) examine the statements of accounts of the University and
submit a report on such examination to the Board; and
(g) shall exercise such other powers and perform such other
functions as may be prescribed.
(4) The Comptroller of Finance shall be responsible to the Vice-
Chancellor for ensuring that no expenditure outside the budget is incurred
by the University other than by way of investments and shall disallow any
expenditure which is not permissible under the Statutes.
(5) The Comptroller of Finance shall have the right to speak and
otherwise take part in the proceedings of the Board as and when required,
and in all such cases, his or her advice shall be recorded in the proceedings
of the Board, as the case may be, but he or she shall not be entitled to vote.
15. (1) The Controller of Examinations shall be appointed by the
Board from amongst the Readers or Assistant Professors of the University
or Readers of the other Technical Institutes or other Universities for a
period of three years only and shall be a whole-time officer of the University.
( 2) The Controller of Examination shall perform such duties as
may be assigned, from time to time by the Board or the Vice-Chancellor
and shall be responsible for the preparation of question papers, fixation of
time schedule for the examination, valuation , publication of results, issue
of certificates and such other works related to examinations.
(3) The Controller of Examinations shall be in-charge of conduct
of examinations of the University and matters relating thereto and shall
perform such other duties as may be prescribed or may be required by the
Vice-Chancellor.
The
Controller of
Examinations.
11
16. (1) The Dean of the Students’ welfare shall be a whole-time
officer of the University and shall be appointed by the Board.
( 2) The selection, terms of office, emoluments and other
conditions of service of the Dean of the Students’ welfare shall be such
as may be prescribed by the Statutes.
(3) He shall exercise such powers as may be prescribed by the
Statutes, Rules and Regulations, from time to time.
17. Notwithstanding anything contained in sections 13 and 14, the
first Registrar and the first Comptroller of Finance, shall be appointed by
the Chancellor on recommendation of the Government.
18. The appointments of the Vice-Chancellor, Registrar and
Comptroller of Finance shall be notified in the Gazette.
19. (1) The Board shall be the apex Executive Body of the University
and shall be in-charge of the general management and administration
(including the revenue and property) of the University.
( 2) The Board shall be composed of the following members,
namely : —
(a) Ex-officio members:–
(i) the Vice-Chancellor of the University as Chairman;
(ii) the Secretary to Government, Industries
Department;
(iii) the Secretary to Government, Finance Department ;
(iv) the Director of Technical Education and Training,
Orissa;
(v) the Vice-Chancellor of the Biju Patnaik University
of Technology, Orissa ;and
(vi) The Registrar of the University as Convener-cum-
Secretary.
(b) Other members:–
(i) two persons from among the Professors of the
University, nominated by the Vice-Chancellor on
seniority cum rotation basis;
(ii) two faculty members of the Academic Council,
elected by the members thereof ;
(iii) two eminent persons who are Alumni of the
University College of Engineering, Burla or Veer
Surendra Sai University of Technology Burla,
as the case may be who have achieved
excellence in the fields of academic or technical
education or in the field of Industry to be
nominated by the Chancellor;
The Dean
of the
Students’
welfare.
Appointment
of
first officers.
Appointment
to
be notified.
The
Board.
12
(iv) one Professor or Director of a premier technical
education institution like Indian Institute of
Technology, Indian Institute of Engineering Science
and Technology or National Institute of Technology
nominated by the Chancellor ;
(v) one official representative of the Council nominated
by it ;
(vi) one official representative of the University Grants
Commission; and
(vii) two members of Orissa Legislative Assembly.
(3) The term of office of the members of the Board, other than
the ex-officio members, shall be three years from the date of their
nomination or election, as the case may be, and they shall not be eligible
for renomination or re-election for the next consecutive term.
(4) The Secretary to Government in a Department may
nominate any officer not below the rank of a Joint Secretary to attend any
or all the meetings of the Board and the officer so nominated shall have all
the powers and privileges of the members of the Board.
(5) The Board shall ordinarily meet once in six months to transact
its business.
(6) Seven members shall constitute the quorum for the meetings
of the Board.
20. Subject to the provisions of this Act and the Statutes, the Board
shall exercise and perform the following powers and functions, namely: —
(i) to exercise the executive powers of the University including
the general superintendence and control over its Schools,
and Departments;
(ii) to make Statutes for the consideration and approval of
Government;
(iii) to hold, control and administer the properties and
funds of the University including investment of money
in such stocks, funds, shares or securities as deemed
fit;
(iv) to provide buildings, premises, furniture, apparatus and other
requisites for carrying on the work of the University and to
that end enter into, vary, carry out and cancel contracts
on behalf of the University;
(v) to specify the form and use of the common seal of the
University;
Powers and
functions of
Board.
2
13
(vi) to establish, maintain and manage departments and other
advanced centers of learning as it may, from time to
time, deem necessary;
(vii) to appoint teachers and officers of and above the rank of
an Assistant Registrar and to prescribe their duties;
(viii) to create teaching, technical, administrative, ministerial
and other necessary posts;
(ix) to suspend, discharge, dismiss or otherwise take
disciplinary action against teachers and officers of and
above the rank of Assistant Registrar;
(x) to fix and regulate the fees payable by the students subject
to such instructions as may be issued by the Central
Government or the Council or the University Grants
Commission;
(xi) to create research fellowships, honorary or otherwise;
(xii) to create fellowships, scholarships, studentships,
bursaries, medals and prizes on the recommendation of
the Academic Council;
(xiii) to exercise supervision and control over the residence and
discipline of students;
(xiv) to consider and pass the financial estimates, the annual
accounts, together with the audit report and the annual
report of the University in accordance with the provisions
of the Statutes made in this behalf;
(xv) to have overall supervision over the conduct of
examinations and approval and publication of the results
thereof;
(xvi) to appoint members to the Faculties and Board of
Studies;
(xvii) to delegate any of its powers to the Vice-Chancellor or
any other authority or officer as it may deem fit;
(xviii)to accept grants, endowments, bequests, donations and
transfers of movable and immovable properties to the
University on its behalf;
(xix) to negotiate with other Universities for the recognition of
the examinations of the University; and
(xx) to exercise such other powers and perform such other
duties as may be prescribed by Statutes.
14
21. (1) The Academic Council shall be the principal academic body
of the University and, subject to the provisions of this Act and the Statutes,
it shall coordinate and exercise general supervision over the academic
programmes and policies of the University and shall be responsible for the
maintenance of standards of instruction, research, education and
examination within the University and shall exercise such powers and
perform such other duties as may be conferred on it by Statutes.
( 2) The Academic Council shall consist of the following
members, namely:—
(a) Ex-officio members:–
(i) the Vice-Chancellor of the University as Chairman;
(ii) All the Deans and Head of the Departments or
Schools and Controller of Examinations of the
University;
(iii) One Professor from each of the departments by
rotation for a period of one year according to
seniority;
(iv) Two Readers and two Lecturers of the University
by rotation for a period of one year according to
seniority;
(b) Other members:–
(i) One Professor from Indian Institute of Technology,
Bhubaneswar (to be nominated by the Board);
(ii) One Professor from National Institute of Technology,
Rourkela (to be nominated by the Board);
(iii) One professor from Biju Patnaik University of
Technology, Orissa (to be nominated by the
Academic Council);
(iv) One post-graduate student, two undergraduate
students and one outstanding student sports
person (to be nominated by the Vice Chancellor
on the basis of merit); and
(v) Dean of Academic Affairs of the University who will
be the member secretary.
(3) The term of the nominated members of the Academic Council
shall be of two years and one year for the student members.
( 4)The Vice-Chancellor shall convene the meetings of the
Academic Council at least twice a year.
Academic
Council.
15
22. Subject to the provisions of this Act and of the Statutes,
the Academic Council shall have the following powers and functions,
namely: —
(i) to advise the Board on all academic matters ;
(ii) to make regulations and to amend or repeal the same, on
the following matters, namely:—
(a) prescribing courses of studies and schemes of
examinations,
(b) conducting annual review of courses offered,
contents of curriculum and prescribing new courses
to be introduced keeping in view the needs of the
industry and prescribing modifications in
curriculum,
(c) prescribing qualifications for admission of students
to various courses of studies, to research degrees
and to the examinations and the conditions under
which exemptions may be granted,
(d) prescribing the standards of evaluation of the
performance of students and classification of
students on the basis of their performance in the
examinations,
(e) prescribing the conditions for admission of
candidates for research degrees and the
requirements for the award of such degrees,
(f) prescribing the qualifications for recognition of
teachers and scientists as supervisors for research,
(g) prescribing the equivalence of examinations,
degrees, diplomas and certificates of other
Universities,
(h) prescribing the qualifications of teachers in
conformity with the recommendations of the
Council, and
(i) prescribing the norms for the upgradation of teaching
posts;
(iii) to examine and act upon the recommendations of various
Faculties in making Regulations;
(iv) to determine what degrees, diplomas and other
academic distinctions shall be granted by the University
and to award the same;
(v) to institute scholarships and fellowships;
(vi) to consider the annual reports and to make suggestions
thereon to the Board;
Powers
and
Functions
of Academic
Council.
16
(vii) to recommend to the Board the conferment of honorary
degrees and other distinctions ;
(viii) to delegate such of its powers to such Committees, Standing
Committees, Sub-Committees or officers of the University
as it may consider necessary for discharge of its functions ;
and
(ix) to exercise such other powers and perform such other
functions as may be prescribed by Statutes.
23. (1) There shall be 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 prescribed by the Statutes.
24. ( 1) The University shall constitute such number of schools
as may be prescribed by the Statutes from time to time and each of
such schools shall, subject to control of Academic Council, be
responsible for the co-ordination of study and research in the branches
coming under its purview.
( 2) Subject to the provisions of this Act, each school shall
exercise such powers and perform such duties as may be prescribed by
the Statutes.
( 3) There shall be a Dean for each school, who shall be
nominated by the Vice-Chancellor.
( 4) The Dean of each school shall be responsible for the due
observance of the Statutes, Regulations and Rules in guiding the research
activities of faculty.
(5) The Dean of school shall hold office for a term of three years.
CHAPTER IV
STATUTES, REGULATIONS AND RULES
25. Subject to the provisions of this Act, the Statutes may provide
for all or any of the following matters, namely:—
(a) the constitution, function and powers of the Faculties, Board
of Studies, Finance Committee, other authorities of the
University and such other bodies as may be declared to
be authorities of the University;
(b) the method of recruitment, conditions of service, powers and
duties of the officers, teachers and other employees of the
University;
(c) the conferment of honorary degrees ;
(d) the award of degrees, diplomas, titles, certificates and other
academic distinctions;
The Board
of Studies.
Schools.
The Statutes.
17
(e) the withdrawal of degrees, titles, diplomas, certificates
and other academic distinctions;
(f) the institution of fellowships, scholarships, studentships,
exhibitions, Medals and prizes;
(g) the procedure to be followed at meetings of authorities of
the University including the quorum for the transaction of
business by them;
(h) the classification of teachers of the University and other
employees;
(i) acceptance and management of bequests, donations and
endowments;
(j) recognition of examinations of other Universities or
educational institutions as equivalent to the examinations
of the University;
(k) fees to be charged for the courses of studies in the
University and for admission to the examinations, degrees
and diplomas of the University;
(l) conditions relating to the award of fellowships,
scholarships, studentships, exhibitions, medals and prizes;
(m) conduct of examinations, including the terms of office,
manner of appointment and the duties of examination
bodies, examiners and moderators;
(n) supervision of students engaged in research and
special studies;
(o) fees to be charged for the service rendered by the
University; and
(p) any other matters which require to be or may be prescribed
under this Act by the Statutes.
26.(1) The First Statutes of the University shall be made by the
Government by notification and shall continue to be in force until amended
or superseded by Statutes made by the Board in accordance with the
provisions of this section.
( 2) The Board may, from time to time, make new or additional
Statutes or may amend or repeal the Statutes in the manner hereinafter
provided.
Procedure
for making
Statutes.
2
18
(3) No Statutes affecting the powers or duties of any authority
of the University shall be made by the Board, unless the draft of such
Statutes is referred by the Vice-Chancellor to that authority for expressing
its views thereon within such period as may be specified in the reference
or within such further period as the Vice-Chancellor may allow and views,
if any, so expressed are duly considered.
( 4) Statutes passed by the Board shall be submitted to the
Government, who may give or withhold its approval thereto or refer it
back to the Board for reconsideration with such observations as it may
deem fit.
(5) No Statutes passed by the Board shall be valid until approved
by Government and it shall come into force on the date of its publication in
the Gazette or on such other date as the Government may fix.
27. (1) The Academic Council may, subject to the approval of the
Board, make Regulations consistent with this Act and the Statutes.
( 2) The Regulations may provide for the exercise of all or any
of the powers and functions enumerated in section 22.
( 3) The Regulations shall come into force on the date of their
publication in the Gazette or on such other date as the Board may direct.
28. (1) The Academic Council, Board of Studies and the Finance
Committee of the University may, subject to the approval of the Board
make Rules consistent with this Act, the Statutes and the Regulations.
(2) The Rules may provide for —
(a) the giving of notices to the members of each authority,
the dates of meetings and the business to be transacted
at their meetings and also for keeping a record of the
proceedings of the meetings;
(b) the procedure to be followed at the meetings and number
of members required to form the quorum for the meetings;
(c) all matters solely concerning such authority or the matters
not provided for by this Act, the Statutes or the
Regulations.
( 3) The Board may refuse to approve the Rules submitted to it
or may return them to the authority concerned for further consideration or
may approve the Rules without modification or subject to such modifications
as the Board may deem fit.
(4) Rules made under this section shall come into force on the
date of their publication in the Gazette or on such other date as the Board
may direct.
Regulations.
Rules.
19
CHAPTER V
FINANCE AND ACCOUNTS
29. (1) The University shall establish a fund to be called the
University Fund.
(2) The following shall form part of, or be paid into, the University
Fund, namely :—
(a) any contribution or grant by the Government, Central
Government, Council, University Grants Commission,
Industrial Undertakings, Corporations, Companies or
local authorities;
(b) income of the University from any source including
income from fees, charges and sale proceeds;
(c) bequests, donations, endowments and other grants,
if any, received by the University; and
(d) miscellaneous receipts.
(3) With the prior approval of Government, the University may,
from time to time, establish such other funds in such name and for such
specific purpose or purposes as may be decided by the Board.
( 4) Every such fund shall be kept in a Nationalized Bank or
Scheduled Bank or invested in such securities as may be decided by the
Board.
( 5) The funds and all moneys of the University shall be
managed in such manner as may be prescribed by Statutes.
( 6) The Government may, for the purpose of smooth
functioning of the University, make a lump sum grant to it every year.
30. The University may, with the previous sanction of Government
as regards the purpose and amount of loan and subject to such conditions
as may be specified by Government as to Security and rate of interest,
borrow any sum of money from any Nationalized Bank or Scheduled Bank
or any other incorporated body.
31. (1) The University shall prepare the financial estimates of
receipts and expenditure of the University in such manner as may be
prescribed by Statutes.
( 2) The Board shall consider the estimates so prepared and
approve them with or without modification.
(3) The University shall submit such estimates as approved
by the Board to the Government, for its sanction.
University
Fund.
Power to
Borrow.
Financial
Estimates.
20
(4) The Government may pass such orders with reference
to the said estimates as it thinks fit and communicate the same to the
University which shall give effect to such order.
(5) The Board may, in urgent cases where expenditure in excess
of the amounts provided for in the budget is found to be necessary, for
reasons to be recorded in writing, incur such expenditure.
32. (1) The annual accounts of the University shall be prepared by
the Comptroller of Finance under the direction of the Board and all moneys
accruing to, or received by, the University from whatever sources and all
amounts disbursed and paid by the University shall be entered in the accounts.
(2) The accounts of the University shall, at least once in every
year and at an interval of not more than fifteen months, be audited in
accordance with the provisions of the Orissa Local Fund Audit Act, 1948
and the provisions of that Act shall apply to such audit.
( 3) All reports on audit made under sub-section (2) shall, as
soon as may be after they are received from the Examiner of Local
Accounts, be laid before the State Legislature for a total period of fourteen
days which may be comprised of one or more sessions.
( 4) The Government shall have powers to conduct special
audit if required in respect of utilization of funds and the University shall
comply with the directions issued by the Government on such audit.
( 5) The auditors shall also report on any other matter relating
to the accounts of the University as may be required by the Government.
(6) The University shall forthwith rectify or remedy any defect
or irregularity pointed out by the auditors and report the action taken to
the Government.
33. (1) The Board shall prepare the annual report of the University
containing such particulars as the Government may specify covering each
financial year and, before its final approval, it shall be presented to the
Academic Council for its review on or before such date as may be
prescribed by Statutes.
(2) Copies of the annual report and the annual accounts shall
be sent to Government and the GovernmentExcerpt shown. Open the full act in Lexace.