LexThe ODIA UNIVERSITY ACT, 2017
Odisha · state statute
Open in Lexace · Ask the AI about this actTHE ODIA UNIVERSITY ACT, 2017
TABLE OF CONTENTS
PREAMBLE :
SECTIONS : CHAPTER I
PRELIMINARY
1. Short title, extent and commencement.
2. Definitions.
CHAPTER II
THE UNIVERSITY
3. Establishment and incorporation of the University.
4. Objects of the University..
5. Powers and functions of the University.
CHAPTER III
THE CHANCELLOR AND OFFICERS OF THE
UNIVERSITY
6. The Chancellor.
7. The Officers of the University.
8. The Vice- Chancellor.
9. The Registrar.
10. The Comptroller of Finance.
11. Appointment of first Officers.
12. The Controller of Examination.
CHAPTER IV
AUTHORITIES OF THE UNIVERSITY
13. Authorities of the University.
14. The Board.
15. Powers and Functions of the Board.
16. The Academic Council.
17. Powers and Functions of the Academic Council.
18. The Board of Studies.
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CHAPTER V
TEACHERS AND SCHOOLS OF THE UNIVERSITY
19. Teachers and other employees of University.
20. Schools.
CHAPTER VI
21. The Statues..
22. Procedure for making Statues.
23. The Ordinance
24. The Regulations.
CHAPTER VII
FINANCE AND ACCOUNTS
25. University Fund.
26. The Annual Report.
27. Accounts and Audit.
CHAPTER VIII
MISCELLANEOUS
28. Disputes as to constitution of
University authority and Bodies.
29. Constitution of Committees.
30. Filling up casual vacancies.
31. Proceeding of the University and Authorised
Bodies not invalidated by vacancies.
32. Disqualification.
33. Supersession of authorities and taking over the management.
34. Removal of difficulties.
3
EXTRAORDINARY
PUBLISHED BY AUTHORITY
No. 2060 , CUTTACK, MON DAY , NOVEMBER 27 , 2017 / MARGASIRA 6, 1939
LAW DEPARTMENT
NOTIFICATION
The 27th November, 2017
No.14461–I-Legis-38/2016/L.—The following Act of the Odisha
Legislative Assembly having b een assented to by the Governor on the 23rd
November, 2017 is hereby published for general information.
ODISHA ACT 22 OF 2017EXU
THE ODIA UNIVERSITY ACT, 2017
AN ACT TO PROVIDE FOR THE ESTABLISHMENT AND
INCORPORATION OF A UNIVERSITY IN THE STATE OF
ODISHA FOR PROMOTION OF STUDY AND RESEARCH OF ODIA
LANGUAGE AND LITERATURE AND FOR MATTERS CONNECTED
THEREWITH OR INCIDENTAL THERETO.
Be it enacted by the Legislature of the State of Odisha in the Sixty -
eighth Year of the Republic of India as follows:—
CHAPTER I
PRELIMINARY
1. (1) This Act may be called the Odia University Act, 2017.
(2) It shall come into force on such date as the State Government may,
by notification, appoint.
Short title
and
commence
ment.
4
2. In this Act, unless the context otherwise requires,–
(a) “Academic Council” means the Academic Council of the University
constituted under section 16;
(b) “Authorities” means the Authorities of the University provided in
section 13;
(c) “Board” means the Board of Management of the University
constituted under section 14 ;
(d) “Board of Studies” means the Board of Studies of the University
specified in section 18;
(e) “Chancellor” means the Chancellor of the University describe d in
section 6;
(f) “Department” means teaching units of the University in different
subjects consisting of teaching and non -teaching staff and Post
Graduate Students including research scholars;
(g) “Employee” means any person appointed by the University including
teachers, officers and other staff of the University;
(h) “Government” means the Government of Odisha;
(i) “Other Universities” means the Universities established under the
Universities Act of any States or Union of India and that of Foreign
Countries but excluding the technical Universities;
(j) “Prescribed” means prescri bed by the Statutes, Ordinances,
Regulations made under this Act;
(k) “School” means a School of Studies or its coordination branches of
the University;
(l) “Statutes”, “Ordinances” and “Regulations” means, respectively, the
Statutes, Ordinances and Regulations of the University made under
this Act;
(m) “Student’ means a student of the University, and includes any person
who has enrolled himself for pursuing any course of study of the
University;
(n) “Teachers” means teachers of the University appointed under section
19;
(o) “University” means the Odia University established and incorporated
under this Act; and
(p) “Vice-Chancellor” means the Vice Chancellor of the University
appointed under section 8.
Definitions
5
CHAPTER II
THE UNIVERSITY
3. (1) There shall be established in the State of Odisha a non -affiliating
unitary University by the name of the Odia University.
(2) The territorial limits of the University shall extend to the entire State
of Odisha.
(3) The headquarters of the University shall be at Bhubaneswar.
(4) The University shall be a body corporate by the aforesaid name
having perpetual succession and a common seal with powers, subject to the
provisions of this Act to acquire, hold and dispose of property, both movable
and immovable, and to contract, and shall, by the said name, sue and be sued.
4. The objects of the University shall be,—
(a) to facilitate widespread use of Odia language in all walks of society
such as administration, communication, education, health and
general services for improving quality of life and livelihood;
(b) to impart education at the Post Graduate level on different areas of
Odia literature, Odia language and linguistics, comparative
literature, Odia criticism, antique, ancient record, evolution of Odia
language scripts, his tory scripts, tribal language study, regional
language study, epigraphy, archaeology and museology, and
translation into and from Odia;
(c) to undertake research programmes on specific areas within the
overall context of Odia language and literature for making Odia
scripts more adaptable to computer technology and to equip Odia to
express advanced knowledge in Science and Technology;
(d) to develop the Odia language further and create knowledge,
through the medium of Odia, in modern disciplines like literary
criticism, pedagogy, history and historiography, philosophy, law,
economics, geology, management, sciences, commerce,
engineering and medical sciences;
Establishment
and
incorporation
of the
University.
Objects of
the
University.
6
(e) to make comparative study in Odia script and literature with that of
other ancient scripts like Sanskrit, Pra krit, Pali and other ancient
scripts and to publish palm leaf manuscripts and rare ancient books
in odia;
(f) to develop and to make in -depth studies on various regional
Languages and tribal languages in Odisha so as to comprehend
their impact on the Odia Language;
(g) to set up Schools, broader in scope, inter -disciplinary in nature and
comprising multiple departments of primary units for teaching and
research; and
(h) to undertake such other activities as may be required to fulfi l the
above objects.
5. The University shall have the following powers and functions, namely:-
(i) to provide for instruction in Odia language including various methods
of learning and to make provision for research and advancement of
knowledge in Odia language, literature , translation, comparative
literature, media studies with modern technical knowledge and allied
branches as the University may deem fit;
(ii) to establish such other units for research and instructions as are
necessary for furtherance of its objects;
(iii) to organise and to undertake teaching, research and extension
programmes;
(iv)to hold examinations and confer degrees, diplomas and grant
certificates or other academic distinctions or recognitions on persons
and to withdraw any such diplom as, certificates and other academic
distinctions for good and sufficient cause;
(v) to confer honorary degrees or other academic distinctions in the
manner laid down in the Statutes;
(vi) to create such teaching, administrative and other posts as the
University may deem necessary from time to time, and to fill up
such posts with the permission of the Government;
Powers
and
functions of
the
University.
7
(vii) to appoint persons as Professor, Associate Professor or Assistant
Professor or otherwise as teachers and other teaching and research
posts of the University;
(viii) to institute and award fellowships, scholarships, medals, prizes and
such other awards;
(ix) to establish and maintain Departments or Schools and
administrative set up to recognise, guide, supervise and control over
the movable and immovable properties;
(x) to regulate and enforce discipline among students, teachers, officers
and employees of the University and to take such measures as may
be deemed necessary in this regard;
(xi) to make arrangements for promoting health and general welfare of
students and the employees of the University;
(xii) to determine standards for admission to the University which may
include examination, evaluation or any other method of testing;
(xiii) to make contract for the purpose of transfe r of technology either in
whole or in part with any other Institution or any other university , on
such terms and conditions as may be required, from time to time, to
raise funds for the University;
(xiv) to co-operate or associate with any other Universi ty, authority, in or
outside the University area which may have been formed for
advancement of learning, research for the dissemination of
Knowledge, or for the physical and moral welfare of students, in
such manner and for such purpose as the University m ay prescribe
from time to time;
(xv) to enter into any agreement with any other institution or any other
university to transfer knowledge through distance mode;
(xvi) to demand, and receive fees and other charges as may be fixed by
the University, from time to time;
(xvii) to receive donations and to acquire, hold, manage and dispose of
any property movable or immovable;
8
(xviii) to make provision for research and advisory services and for that
purpose to enter into such arrangements with other institu tions or
any other University as the University may deem necessary;
(xix) to provide for the printing, reproduction and publication of research
and other work which may be issued by the University;
(xx) to undertake research for making Odia script adap table for computer
use and to enrich Odia language for expressing new ideas in
science and technology; and
(xxi) to do all such acts and things, as may be required in furtherance of
the objects of the University.
CHAPTER III
THE CHANCELLOR AND OFFICERS OF THE UNIVERSITY
6. (1) The Governor of Odisha shall, by virtue of his office, be the
Chancellor of the University.
(2) The Chancellor shall be the head of the University and shall when
present, preside at the meeting of the convocations of the University.
(3) All authorities of the University shall be sub -ordinate to the
Chancellor.
(4) Every proposal for conferment of an honorary degree shall be subject
to confirmation by the Chancellor.
(5) The Chancellor shall decide all disputes with regard t o the election,
nomination or selection of members of the authorities of the University and his
decision thereon shall be final.
(6) The Chancellor shall have the right,—
(a) to make an inspection or cause an inspection, to be made by
such person or per sons as he may direct, of the University, its
buildings and institutions associated with the University and of
any examination, teaching or other work conducted or done by
the University; and
The
Chancellor.
9
(b) to make an enquiry or cause an enquiry to be made in li ke
manner in respect of any matter connected with the University,
and in every such case, he shall give notice to the Vice -
Chancellor of his intention 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 shall not be below the rank of Registrar.
(7) The Chancellor may, with reference to the result of such
inspection or enquiry, direct the concern ed 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 tha t behalf.
(8) 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 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 (7).
(9) If the concerned authority or the Vice -Chancellor, as the case
may be, fails to comply with the direction issued by the Chancellor within
the perio d fixed under sub -section (7) 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.
(10) The Chancellor shall be co mpetent to issue directions or
instructions not inconsistent with the provisions of this Act and Statutes
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 or the Regulations.
(11) The Chancellor may, by order in writing, annul any
proceeding of the Board, Academic Council or any other authority which
10
is not in conformity with this Act, the Statutes, the Regulations or the
directions issued under sub -sectio n (10):
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.
(12) An appeal shall lie to the Chancellor against any order of
dismissal passed by the Board or the Vice Chancellor against any
employee in the service of the University.
(13) The Chancellor may, at any time, by an or der in writing
remove the Vice -Chancellor from office if, in his opinion, it appears that
his continuance in office is detrimental to the interests of the University:
Provided that no such removal shall be made without holding
an enquiry being conducted by a Committee consisting of at least three
members not below the rank of Secretary to Gov ernment appointed by
the Chancellor for the purpose, after giving a reasonable opportunity of
hearing.
(14) From the date specified in the order made under sub -secti on
(13) , the Vice -Chancellor shall be deemed to have relinquished the
office and the office of the Vice -Chancellor shall fall vacant.
7. 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; and
(e) such other officers as may be declared by the Statutes to be officers
of the University.
8. (1) The Vice -Chancellor shall be a whole -time officer of the University
and shall be appo inted by the Chancellor from a panel of three names
recommended by a Committee consisting of seven persons of whom, one shall
The Officers
of the
University.
The Vice-
Chancellor
11
be nominated by the Chancellor, one by the Board, one by the University
Grants Commission, and the remaining four members shall be nominated by
the Government and the Chancellor shall appoint one of the four members so
nominated by the Government to be the Chairman of the Committee:
Provided that the first Vice -Chancellor shall be appointed by the
Chancellor on the recommendation of the Government for a term not exceeding
two years.
(2) The Committee shall forward to the Chancellor the panel of three
names prepared by it, having regards to norms and guidelines, if any, issued by
the University Grants Commission, from time to time, together with a concise
statement showing the academic qualifications and other distinctions of each of
the persons included in such panel, but shall not indicate any order of
preference and if the Chancellor is of the opinion that none of the three person s
out of the said panel is suitable for appointment as Vice -Chancellor, he may
direct the Government to constitute another Committee to give a fresh panel of
three names and shall appoint one of the persons named in fresh panel as the
Vice-Chancellor.
(3) Wherever a vacancy occurs or is likely to occur in the office of the
Vice-Chancellor, the Committee constituted under sub -section (1) shall, as far
as may be, at least sixty days before the date on which a vacancy in the office
is due to occur, prepare a panel of three names, who are in its opinion, suitable
to hold the said office.
(4) No person who has completed sixty-five years of age shall be eligible
to hold the office of the Vice-Chancellor.
(5) No person shall be eligible to be a member of the C ommittee, if
he is,—
(a) a member of any of the authorities of the University, or
(b) an employee of the University, or
(c) an employee of any college or institution maintained or
recognized by or affiliated to any other University in the
State of Odisha .
12
(6) The business of the Committee shall be conducted in such
manner as may be determined, from time to time, by the Chancellor in
that behalf.
(7) The term of office of the Vice -Chancellor shall be three
years from the date he assumes office as such a nd any person holding
such office shall subject to provision of sub -section(1), also be eligible
for reappointment:
Provided that no person shall be appointed as Vice -
Chancellor for more than two terms.
(8) The Chancellor may extend, from t ime to time , the term of
office of the Vice -Chancellor for a total period not exceeding six months
without following the procedure laid down in sub -section (1).
(9) In case the office of the Vice -Chancellor falls vacant due to
the absence of the Vice -Chanc ellor on leave, the Chancellor shall
appoint a person on such terms and conditions as he deems necessary
to act as the Vice -Chancellor and such person shall be entitled to all
emoluments attached to the office.
(10) In case the office of the Vice -Chancell or falls vacant due to
death, resignation or otherwise, the vacancy shall be filled up in the
manner specified in sub -section (1) and the person appointed to fill up
such vacancy shall be eligible for re -appointment in accordance with
the provisions contai ned in sub -section (7):
Provided that where it is not reasonably practicable to fill up
the vacancy in the manner aforesaid immediately after it occurs, the
Chancellor may appoint a person to act as the Vice -Chancellor for such
period, not exceeding six months, as he may fix and the person so
appointed shall exercise the powers and perform the functions of the
Vice -Chancellor and shall be entitled to all emoluments attached to the
office.
(11) The Executive Authority of the University shall vest in the
Vice-Chancellor.
13
(12) The Vice -Chancellor of the University shall, when
present , preside over the meetings of the Board and the
Academic Council or in every meeting of any other authority of which
he is a member and, in the absence of the Chancellor, shall also
preside over the Convocations of the University.
(13) The salary, allowances and other conditions of service
of the Vice -Chancellor shall be such as may be prescribed.
(14) Subject to availabil ity of funds in the budget, the Vice -
Chancellor shal l have power to sanction, after obtaining the opinion of
the Comptroller of Finance, expenditure up to such sum as may be
prescribed during the course of a financial year and shall make a
report of all such expenditure to the Board at the earliest opportuni ty:
Provided that it shall be competent for the Vice-Chancellor to differ
from the opinion of the Comptroller of Finance, if he deems it so fit, after
recording his reasons therefor.
(15) If the Vice -Chancellor is of the opinion that any order or
decision in respect of any matter, which is required under the
provisions of this Act or the Statutes 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 o f the
concerned authority for that purpose, he may pass such order or take
such decision, as deems proper and place the same before the
concerned 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:
Provided that if the matter involves any financial transaction,
the Vice -Chancellor shall, before passing such order or taking such
decision, obtain the opinion of the Comp troller of Finance, but the
14
Vice -Chancellor is at his discretion to differ from such opinion, if he
deems it so fit, after recording his reasons thereof.
(16) The Vice -Chancellor shall review the performance of
teachers and officers of the University ann ually and submit a report
thereon to the Chancellor in the manner prescribed.
(17) The Vice -Chancellor shall have the power —
(a) to require the teachers of the University to report him
all academic aspects including the conduct of
examination; and
(b) to give such directions to the Officers -in-Charge of
such examinations, as he deems necessary, in
consultation with the Controller of Examination.
9. (1) The Registrar shall be a whole time officer of the University
and shall be appointed by the Chancellor f or a period of three years on
the recommendation of the Government.
(2) No person shall be appointed as a Registrar of the University
unless, he is holding the post of a Professor or Senior Reader or any
equivalent post in any University with at least fi fteen years of experience
in research, teaching or administration in the field of education including
five years teaching experience in postgraduate classes or, he is a
member of the Indian Administrative Service or the Odisha
Administrative Service in a r ank not below the rank of Deputy Secretary
to Government.
(3) The Registrar shall subject to the control of the Vice -
Chancellor, —
(a) manage the properties and investments of the University;
(b) keep the properties and funds of the University in his
custody ;
(c) keep the records, the common seal and such other
property of the University as the Vice -Chancellor shall
commit to entrust him, in his c ustody ;
(d) sign all contracts made on behalf of the University;
The
Registrar.
15
(e) exercise and perform such other powers and duties as
may be prescribed by the Statutes and the Regulations
and as may, from time to time, be assigned to him by the
Board and the Academic Council;
(f) be the head of the University Office.
(4) The Registrar shall generally, render su ch assistance to the
Vice -Chancellor, as may be required by him in the performance of his
duties.
(5) The Registrar shall have the right to speak and otherwise
take part in the proceedings at a meeting of any of the authorities of the
University b ut shall not be entitled to vote at any such meeting.
(6) All suits and other legal proceeding by or against the
University shall be instituted by or against the Registrar.
10 . (1) The Comptroller of Finance shall be appointed by the
Chancellor in consu ltation with the Government from among the officers
of the Odisha Finance Service and shall be a whole time officer of the
University.
(2) The salary, allowances and other dues of the Comptroller of
Finance shall be paid by the University.
(3) The Compt roller 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) be responsible for preparation and presentation of the
annual fin ancial estimate and statements of accounts for
presentation by the Vice -Chancellor before the Board;
(d) ensure that all moneys are expended for the purpose for
which they are granted or allotted by the appropriate
authority;
The
Comptroller
of Finance.
16
(e) examine the statements of account s of the University
and submit a report on such examination to the Executive
Council; and
(f) 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 e nsuring 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
in, and otherwise take part in the proceedings of the Board as and when
required, and in all such cases, his advice shall be recorded in the
proceedings of the Board but he shall not be entitled to vote.
(6) The Advice of the Comptroller of Finance on all fin ancial
matters shall be taken before they are given effect to and, save as
provided in the proviso to sub -sections (14) and (15) of section 8,
wherever a decision is taken to the contrary in respect of any
expenditure exceeding thirty thousand rupees, it s hall be reported to the
Chancellor whose decision thereon shall be final.
11. Not withstanding anything contained in sections 9 and 10, the first
Registrar and the first Comptroller of Finance, shall be appointed by the
Chancellor o n the recommendation of the Government.
12. (1) The Controller of Examinations shall be appointed by the Board
from amongst the Readers of the other University or Readers of the
Odisha Education Service for a period of 3 (three) years and shall be a
whole -time officer of the University.
(2) The Controller of Examination shall perform such duties as
may, from time to time , be assigned to him by the Board and the Vice -
Chancellor and shall be responsible for the preparation of question
The Controller
of
Examination .
Appointment
of first
Officers .
17
The Board .
papers, fixation of time schedule for t he examination, valuation,
publication of results, issue of certificates and such other works related
to examinations.
(3) The Controller of Examination 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 by the Statute or as
Ordinance or may be required by the Vice -Chancellor.
CHAPTER IV
AUTHORITES OF THE UNIVERSITY
13. The following shall be the authorities of the University, namely :–
(a) The Board;
(b) The Academic Council;
(c) The Board of Studies; and
(d) Such other authorities as may be declared by the Statutes to be the
authorities of the University.
14. (1) The Board shall be the apex Executive Body of the University
and shall be in charge of g eneral management and administration of the
University.
(2) The Board shall be composed of the following members,
namely: —
(a) The Vice -Chancellor of the University;
(b) The Secretary t o Government, Higher Education
Department ;
(c) The Secretary to Government , Finan ce Department;
(d) The Secretary to Government, General Administration
Department;
(e) The Secretary to Government, Law Department;
(f) The Director, Higher Education;
(g) The Vice -Chancellor, Sri Jagannath Sanskrit University;
(h) The Vice -Chancellor, Odisha State Open Unive rsity;
Authorities of
the
University.
18
(i) The Director, Central Institute of Classical Odia,
Bhubaneswar;
(j) The Vice -Chancellor, National University of Educational
Planning and Administration;
(k) The Registrar of the University as Convenor -cum-
Secretary ;
(l) The Dean of Students Welfare of t he University;
(m) The Comptroller of Finance of the University;
(n) The Controller of Examination of the University ;
(o) The Librarian of the University;
(p) All Deans of Schools;
(q) Two Vice -Chancellors from amongst the Language
Univer sities of India, to be nominated by the Chancellor;
(r) One official representative of the University Grants
Commission;
(s) Four member s of the Odisha Legislative Assembly to
be nominated by the Speaker, Odisha Legislative
Assembly; and
(t) Five persons nominated by the Chancellor representing
learned professions, linguist , Industry, Commerce and
Agriculture .
(3) The Board shall ordinarily meet once in six months to
transact its business.
(4) Seven members shall constitute the quorum for meeting of the
Board.
( 4) Members under clauses (a) to (j) of sub -section (2) shall be ex-
officio members and the term of members under clauses (I) and (m)
thereof shall be for a period of three years with eligibility for re -
nomination.
19
15 . Subject to th e 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 Department or S chools and to review policies and
programmes of the University and suggest measures for its
improvement and development;
(ii) to constitute schools of the University with prior approval
of the Government;
(iii) to make Statutes and Regulations for conside ration and
approval of the Government;
(iv) 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;
(v) to provide buildings, premises, furniture, and ot her requisites
for carrying on the work of the University and to that end
enter into, carry out and cancel contracts on behalf of the
University;
(vi) to specify the form and use of the common seal of the
University;
(vii) to establish, maintain and manage departments and
institutions of research and other advanced centres of
learning as it may, from time to time, deem necessary;
(viii) to appoint teachers and officers and to prescribe their
duties;
(ix) to create teaching, administrative, ministerial and other
necessary posts with the approval of the Government;
(x) to suspend, discharge, dismiss or otherwise take disciplinary
action against teachers, officers and employees of the
University;
(xi) to fix and regulate the fees payable by the students;
(xii ) to create research fellowships, honorary or otherwise;
Powers and
Functions of
the Boar d.
20
(xiii) to create fellowships, scholarships, studentship, bursaries,
medal and prizes;
(xiv) to exercise supervision and control over the residence and
discipline of students;
(xv) to consider and pas s the financial estimates, the annual
accounts together with the audit report and the annual report
of the University in accordance with the provision of the
Statutes;
(xvi) to have overall supervision over conduct of examinations
and approval and publicat ion of the results thereof;
(xvii) to appoint members to the faculties and Board of Studies;
(xviii) to delegate any of its powers to the Vice -Chancellor or any
other authorities or officers as it may deem fit;
(xix) to accept grants, endowments, bequests, donations and
transfers of movable and immovable properties of the
University on its behalf ;
(xx) to negotiate with other Universities and Institutions of the
country for the recognition of the examinations of the
University; and
(xxi) to exercise such o ther powers and perform such other
functions as may be prescribed by the Statutes.
16. (1) The Academic Council shall be apex academic body of the
University, and subject to the provision of this Act and the Statutes, shall
co-ordinate and exercise gener al supervision of the academic
programmes and policies of the University and shall be responsible for
maintenance of standards of instruction, research, education and
examination within the University, and shall exercise such other powers
and perform such other duties as may be prescribed by the 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;
The Academic
Council .
21
(ii) All Deans and all Head of Departments or Schools and the
Controller of Examinations of the University;
(iii) One Professor, two Associate Professors and two Assistant
Professors of the University by rotation for a period of one
year according to seniority;
(b) Other Members : —
(i) Two Professors from other Universitie s of Odisha to be
nominated by the Board;
(ii) One Professor to be nominated by Sri Jagannath Sanskrit
University;
(iii) Two Professors from the Language Universities of India, to
be nominated by the Board;
(iv) Two Post Graduate Students of the University to be
nominated by the Vice -Chancellor on their merit;
(v) One member of the Regional Institute of Education,
Bhubaneswar;
(vi) Dean of Academic Affairs of the University as Member -
Secretary .
(3) The term of the nominated members of the Academic
Council shall be of two years an d one year for the student members.
(4) The Vice -Chancellor shall convene the meeting of the
Academic Council at least twice a year.
17. Subject to the provisions of this Act and the Statutes, the
Academic Council shall have the following powers and functions,
namely: —
(i) to advise the Board on all academic matters;
(ii) to advise the Board on making 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
Powers and
Functions of
the Academic
Council .
22
curriculum and prescribing new courses to be introduced
keeping in view the needs for prescribing modifications in
curriculum;
(c) prescribing qualifications for admission of students to various
courses of studies, to research degrees and to examinations
and the conditions under which the exemptions are granted;
(d) prescribing the standards of evaluation of the performance of
students and classification of students on the basis of their
perfo rmance in the examinations;
(e) prescribing the conditions of admission of candidates for
research degrees and the requirements for the award of
such degrees;
(f) prescribing the qualifications for recognition of teachers as
supervisor for re search;
(g) prescribing the equivalence of examinations, degrees,
diplomas and certificates of other Universities;
(h) prescribing the qualifications of teachers in conformity with
the guidelines of the University Grants Commission, if any;
and
(i) Prescribing the norms for up-gradation of teaching posts;
(iii) to examine and act upon the recommendations of various
Faculties in making Regulations;
(iv) to determine degrees, diplomas and other academic distinctions
to be granted by the University and to award the same;
(v) to institute scholarships and fellowships;
(vi) to consider the annual report and to make suggestions thereon
to the Board;
(vii) to recommend the Board the conferment of honorary degrees
and other d istinctions;
(viii) to delegate such of its powers to such Committees, Standing
Committees, Sub -Committees or officers of the University, as
23
Teachers and
other
employees of
University .
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 the Statues.
18. (1) There shall be a Board of Studies for each branch 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 by the Statutes.
CHAPTER V
TEACHERS AND SCHOOLS OF THE UNIVERSITY
19. (1) Subject to the provisions of this Act and the Statutes, the
officers, teachers and other employees of the University shall be
appointed in such manner an d with such designations and grades
as may be prescribed in the Statues.
(2) The Officers, Teachers and other employees of the
University appointed under this Act shall be entitled to such
salary and allowances and shall be governed by such
conditions of service as may be prescribed in the statutes.
(3) No person shall be appointed as teacher of the University,
unless he fulfills the qualification prescribed in the Statutes
in this behalf.
20. (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 the control of the 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 the Act, each School shall
exercise such powers and perform such functions as may be
prescribed by the Statutes.
(3) There shall be a Dean for each School, who shall be
The Board of
Studies .
Schools.
24
nominated by the Vice -Chancellor.
(4) The Dean of each School shall be responsible for the due
observance of the statutes and regulations and in guiding the
research activities of the faculty.
(5) The Dean of the School shall hold office for a term of three
years.
CHAPTER -VI
STATUTES, REGULATIONS AND ORDINANCES
21. Subject to the provisions of this Act, the Statutes may provide for
all or any of the following matters, namely: —
(i) the constitution, powers and functions of the authorities and
other bodies of the University, the qualifications and
disqualifications for me mbership of such authorities and other
bodies, appointment and removal of members thereof and
other matter connected therewith ;
(ii) the appointment, powers and duties of the officers of the
University and their emoluments;
(iii) the appointment, terms an d conditions of service and the
powers and duties of the employees of the University;
(iv) the administration of the University, the establishment and
abolition of Departments or Schools in the University, the
institution of fellowships, awards and the li ke, the conferment
of degrees and other academic distinctions and the grant of
diplomas and certificates;
(v) any other matter which is necessary for the proper and
effective management and conduct of the affairs of the
University; and
(vi) any other matte r which are required to be or may be prescribed
under his Act by the Statutes.
The
Statu tes .
25
22. (1) The first Statutes shall be made by the Government which shall
be published in the Odisha Gazette and shall continue to be in force until
amended or superseded by s tatutes made by the Board.
(2) The Board may, from time to time, make new or additional
Statutes or may amend or repeal th e Statutes in the manner
herein after provided.
(3) The Board shall not make, any Statutes affecting the powers or
constitution of any existing authority of the University until such
authority has been given an opportunity of expressing an opinion
on the proposal, and any opinion so expressed shall be in writing
and shall be considered by the Board.
(4) No Statutes shall be made by t he Board affecting the discipline
of students, and determination and maintenance of standards of
teaching research and examination except after consultation with
the Academic Council.
(5) Every new Statutes or addition to the existing Statutes or any
amen dment or repeal of a Statute 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.
(6) A new Statute or a Statute amending or repea ling an existing
Statute shall have no validity until it is approved by the
Government and it shall come into force on the date of its
publication in the Odisha Gazette or such other dates as the
Government may fix.
23 . (1) Subject to the provisions of thi s Act and the Statutes, the
Ordinance may provide for all or any of the following matters,
namely: —
(a) the admission of students to the University, the courses
of study and the fees there for, the qualifications
pertaining to degrees, diplomas, certificat es and other
academic distinctions, the conditions for the grant of
fellowships, awards and the like;
Procedure
for making
statu tes .
The
Ordinance.
26
(b) the conduct of examinations, including the terms of office
and appointment of examiners and the conditions of
residence of student and their general d iscipline;
(c) management of the Departments or Schools of the
University; and
(d) any other matter which are required to be or may be
provided under this Act or the Statutes, is to be or may
be provided for by the Ordinances.
(2) The first Ordinance sha ll be made by the Vice -Chancellor with
the prior approval of the Government and the Ordinance so made
may be amended, repealed or added to at any time by the Board in
the manner prescribed by the Statutes.
24. The authorities of the University may make Re gulations
consistent with this Act, the Statutes and the Ordinances for the conduct
of their business and for conduct of business of the Committees
appointed by them.
CHAPTER - VII
FINANCE AND ACCOUNTS
25. (1) The University shall establi sh a fund to be called the University
Fund to which the following shall be credited, namely: —
(a) any contribution or grant by the Government, Central
Government, University Grants Commission, Industrial
Undertakings, Corporations, Companies, Association s,
other bodies or local authorities;
(b) any income of the University from all sources including
income from fees and charges and sale proceeds;
(c) bequests, donations, endowments and other grants, if
any, received by the University; and
(d) miscel laneous receipts.
The
Regulations.
University
Fund .
27
(2) The University may, from time to time, establish such
other funds in such name and for such specific purposes as may be
decided by the Board in consultation with the Government regarding
establishment of such funds.
(3) The fund s hall be kept in a Nationalized or Scheduled
Bank or invested in such securities as may be decided by the Board.
(4) The funds and all moneys of the University shall be
managed in such manners as may be prescribed by the Statutes.
(5) The University may, with previous approval of the
Government as regards the purpose and amount of loan, and subject to
such conditions as may be specified by the Government as to security
and rate of interest, borrow any sum of money from any Nationalised
Bank or Scheduled Ba nk or any other corporate body or any financial
institution.
(6) The University shall prepare the financial estimate of
receipts and expenditure of the University in such manner as may be
prescribed by the Statute.
(7) The Board shall consider the estima tes so prepared and
approve them with or without modification.
(8) The University shall submit such estimates as approved
by the Board to the Government for the purpose of providing the annual
grant.
(9) The Government may pass such order with reference to
the said approved estimates as it thinks fit and communicate the same
to the University which shall give effect to such order.
(10) The Board may, in urgent cases where expenditure in
excess of the amounts provided for in the budget is found to be
nece ssary, for reasons to be recorded in writing, incur such
expenditure.
26. (1) The annual reports of the University shall be prepared
under the direction of the Vice -CExcerpt shown. Open the full act in Lexace.