LexThe BIJU PATNAIK UNIVERSITY OF TECHNOLOGY ACT, 2002
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The Biju Patnaik University of Technology Act, 2002
Act 9 of 2002
Keyword(s):
Affiliated Institution, College, Constituent College, Employee, Faculty, Other
Universities, Teacher, University, University Grants Commission
- ORISSA ACT 9 OF 2002
TIE BTJU PATNAIR UNIVERSITY OF TECHNOLOGY ACT, 2002
PR EAMBLB
SBOTIONS
TABLE OF CONTENTS
CHAPTER I
1. Short title and extent
- 2. Definitions
THE UNIVERSITY
3. ?I%e University
I 4. Objects
I 5. powers and functions of University
i
, . L - 1:
6. university open to 811 classa, ca&es and creed+
CHAPTER m
THE CHANCELLOR AND OFFKCBRS 08 THE U~T~RSITY
7. The ChanceIlor
8. OEcers of the University
9. The Vice-Chancellor
10. Powers and duties of ~i~hancell~r
I 1 1. . he Registrar
I
I 12. Bjnance Officer .
13. Director, ~urriculum' Development, Dhector, ~xaminatidn and-the other oflicen
. - 14. Appointment of first ocers
15. Appointments to be notsed
CHAPTER rv
AUTHORITIES OF THE UNIVl3RSITY
16. ~uthatitfes of the University
17. Board
18. powers and functions of Board
19. Academic CoundI
20. Powers and fuuctlons of Academic Council
21. Faculties
A . .I .
22. Board of Studies
23. Finance Committee
CHAPTER v
SELBCTION COMMITTEES
24. Constitat ion of Selection Committees , .
82 -
CHAPTER Vl
FINANOB AND ACCOUNTS
25. University Fund
26. Power to bdrrow
27. Piaaneial estimates
28. Accounts and Audit
29. Annual report
CHAPTBR VKI
STATUTES, REGULATIONS AND RULES
30. Statutes
31. Proocdure for making statutes
32. Regulations
.. 38. Rules CHAPTER VIII
FILLING UP VAOANCIBS, REMOVAn, BTO. OF MEMBERS OF THB AUTHORITIES
AND BODIES OP THE UNIVERSITY
I
I
34, Vacancy not to invalidate the proceedings etc. of authoritim
i 36. Resignation and removal of members
1 TRAN3FER OF COLLEGES, INSTITUTIONS, EMPEOYEES AND PROPERTY THBRBOB
! AND AFBDLIATIObl, ET(J.
37. Transfer of constituent colleges or Lstitutions of other Univershies
38. Transfer of servicm of mrtain einploym
39, Transfer of afiliation of dsdng institution6
Exclusion of jurisdicdon of other Univmities ,
41; Special prayisions for students
CHAPTER X
MISGELLANEOUS
Protection of acts and ordm
Quostion regarding inrerpretation and dispute regarding co~titudon ol authdt~ yr body
Registrar to forward ,copies of proceedings to Government
powers of Government to cause ipspection of University
Appointment of Oommission
Pension, hsmance and provident fund
Cessstion of membership
Transitory provisions -
Saws
Rmowl of dona or diEcu2ty
ORJSSA ACT 9 OP 2002
*THE BIJU PATNTN41K UNIVER3ITY OF TECHNOLOGY ACT, 2002
[Received the assent of the Governor ort the 5(h June, 2002,first publlsed in an exfraofinary ism
of the Orissa Gazette, doted the I7tfl Jm 2002 (No. 829)]
AN ~cr TO PROVWB f OR ~rn BST~LISBMB~ AND INWRPOUTION OF A RcRNoto~lc~L maim
lH THE STATE OF ORISSA AND FOR hUmRS CONNE~ mWTH OR 1NCTD-a THBRBMJ.
3s it enacted by the Legislature of the State of 0rissa in the Fifty-third yea^ af the
Republic of India as follows:-
PRBLMNARY
Short title 1. (1) Thie Act may be called the Biju ~ahaik University of Tahnology
and meam A& 2002.
(2) It extends to the whole of the State of Orissa
DefiniUon s . 2. In thls Act, unless the context otherwise requires,--
(0) "Academic Oounoil'' means the Academic Cauacil of the University;
(6) "afiliatsd institution" means a College or an idstitu tion amiatod to the
University and includes a College or an instfiution deemed to. be
an affiliated College or institution under this Act;
(c) ''Board" mzaos the Bsard of Management of the University;
(d) "B3ard of Studies': jmeans the Bmd of Studies of the Univerailyj
(c) '~3hanx1llor'' means ths Chancellor of the U niversiiy;
, -
(f) 4~Colege" means an institution admitted to the University fa accordance
with the provisions of this Act and the Statutes, and Sodudes a - Collage managed by the University;
(g) *lCoastltuoat Collegal' means a College established, managed, miw
taincd and controll~d by the University, and includes a Oollege .or
a Department transferred from any other University to themanap
mont, maintenance and control of the University;
(It) "Council" means the All IndIa Council for Technical Education
established under the provisions of the All-India mumil for
Technical Education Act, 1987;
(i) 4'employee" msns every person in the whoIe time employment of
the ~niversityj
(j) "Faculty*' masns-a Faculty of the University;
(k) aLBinanm Committee1' mcun the ~iaano; Commit tee of the ~ivcrait~
referred toin section 231
(I) "Bund" means the fund of the University established 'ondar
section 25;
(m) ~~Gove~nrnen t" means the Government of Orissa;
(n) "other Universities" means the Zlnivtrsitias established or deemed
to have bean estabIished under the Orissa Universities Act, 1989 0s
the Orissa University of Agriculture and Techaology Act, 1 965;
(0) "przscribd" rnsans prescribsd by Statutes, Rcqulation¶ or Rules;
{p) "State1' meaaa the State of Orissa;
m~&the~ill~ see Orisxo Gazette, Extraordinary dated the 4th April 200J.
For report of the S:lezt Corn aitte See Orhso Guzette Bxtraordlnary, dated
23rd March, 2002.
(q) "StatutesYY, m'Regulations" and "Rules" means respectively the "Statutes9',
"Regulations* and fiRules" of the University made under this Act; ,
(r) '~~e~cher" means a Professor, Reader, Lecturer or such other person
inparting instruction or conducting or supervising research either in a
, Constituent College or in any of the Deparpents of the University,
or in an afiliated College, as the context may imply;.
, , . (s) "university" means the Biju patnaia University of Technology established
under this Act ; and
. . - (I) "University Grants Commission" mean8 the University Grants Commf-
ssion constituted under the Universily Orants Commission Act, 1956, B of 199%
CHAPTER JI
THE UNIVERSmY
The Wni~w ' 3. (1) There shall be estsblished a University by the name of "Biju Patnaih
ally. University of Technology".
(2) Tha headquarters of the University shall be located at Raurkela,
. (3) The Chancellor, the drst Vice-Chancellor, the. first membars of tho
Board and the Acadedc Coincil and 811 persons who may hereafter become .
such Chancellor, officer and members, so long as they continue to hoId ofice or
membership, are hereby constitnted a body corporate by the name of
"Biju Patnaik University of Technology" and such body corporate shall have
ptrpetual guccession and a common seal and may sue and be sued by that name.
(#) Subject to the provisions of this Act and the ] Statutes, the univexsity
hall be competent to acquire end hold proporty both movable and ImmovebIe, to
lease,: sell or othemise transfer any movable or immovable property, which md .
have 'bccome vested ia, .or may have been acquired by, if for the purposes of tho
i Unhersity and to contract and do all other things neoessary for the pume of
thla Act.
-,
i
-.
-,
I Obje . 4. ~ht Universit! shall have the following objects, namely:-.
i ,.
I - (i) to promote .education, Fearcb and traini-ng in ,engineering and -techno-
. , logy including informstlon techncrlogy and its application; architecture,
, . pharmacy, applied arts and crafts management and applied sciences
for the advancement of knowledge and for the betterment of society;
. (10- t,o,improve tho quality of education, !warph and trdhiag in the Bcld , .
, qf eaglneering and technology, including information technology
and its application, architecture, pharmacy, applied arts and crafts
management and applied sciences;
(Ili) to provide facilities and oppo~tunities - for graduate and post=
graduate education in engineering and technology including in-
form?tion technology and its application, architecture, pharmacy,
appl~ed arts and crafts management and applied science and
by. instruction, training, -research, developmeat and extension and
by such other means as the University may deem fit;
(iv) to devise and implement programmes of education in engineering and technology including information t ethnology ,and its applica;
tion, architecture, pharmacy, applied arts and crafts management and
applied science 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;
.. .
- (d) to organIse exchange programmes with ather inrlilutiohs of r~te
,, - In India *and sbrosd with a view to keeping abreast of thi. latest
. . . . developments in. relevaat ereas of teaching and research; '
, ..
(vii) td provide fur industrial consultancy service; and ,.
(~iji), to undertake such other activities as mq be required tofulfil the
above objects.
Pmtra and 5. Subject to su:h orders, rtlles, regulations, guidelines and directions
mdtiom of as may be issued from time to lime, by thC Central Government
or the Council under the provisions of AI1-India Council for Technical
U~n*v* Education; Act 1987, the University shall have the following power 52 of 1987
and functions, namely:-
(i) to. establish and maintain ~ntsitutions for higher studies and ~esearch
in engineering and technology including information techn0108Y and
its application, architeclure, pharmacy, applied arts and crafts mana-
gement and applic A sciences;
(ii) to acoord eliation to any College or institution of cnginccring . and
~eehnolog~, including information technology and its application,
archimure, ph.armacy, applied arts and crafts management or applied
sciences as an affiliated College or lnstitUtioII;
(iii) to grant autonomy to any affiliated College or Institution imparting
education in engineering and rechnoIogy including information rcchno-
logy and its application, architecture, pharmacy, applied arts and
crafts, management and applied sciences;
(iv) to pravide for instructian and training in such 'branches' of leah-
ing as are in keeping with the obje:ts of the Uai~ersiQ and to
. ' make provision for research and for th? advancement and disee-
mind ion of knowledge; I
[v) to institute degrees, titles, diplomas and other academic distinctions;
. (vi) to grant, subj~ct to such conditions as the Uaiversity may determine
diplomas or certiticates and confer degrees and other academic disJiar
tions on the basis or examinations, evaluation-or any other method
of arsessment, on deserving ' persons; .
(vii) to confer hbnorary degrees or other distinctions on distinguished
persons in accordancz with thc conditions to be prescribed by the
Statutes;, ,. ,
(vlii) to withdraw or caac?l degrees, . titles, diplomas; -certilicates or other
distinctions Under such conditions as may be prescribed,by the Statutes;
(ij to take measures ta have constant interaction with industries aid
other employers of technical manpower for orienting the education
and training towards -the needs of industries and other employers;
(x) to provide common forum for intmaotion betwmn research imtitu-
tions, industries and other employers aid constituent Colleges or ,
. . departments and, afiliated institutions of the University to- ensure
transfer: of technology from ,research institutions to industries &d to
prepare the students of the University for using and' disseminating - .
innovative ttchndogy ;
(xi) to aat in furtherance of the entrepreneurial skills and abjlities among
Students;
(xii) to assess. tho needs of the ' state and theCohtry in krms of subjects,'
fields of specialisation, level of education and training of. technical-
manpawer bath on short-term arid long-term basls and to introduce
. or encourage introduction ,.of. innovative trainins programmes and.
, to reorient existing training programmes :to meet such needs; '
, , . .
(xiii) to. make arrangements for promoting thq .health, general welfare : and
moral , well-being of students and take Such measures as. would .foster
in them h3bits of hard work, Lself-di~ciplint and spitit, ., . -of service to
society;
Unhersity
' own lo aU rlasres, castam
I
. and creeds.
!
(xiv) to 6% the lees pyabl? ' to the Univerlity and to demand and receive
, , . . . . such fees;
(XY) to hold and manage endowments and bursaries and to institute and
award felIowships, schoIarships, studentsbips, medlW and prizes ;
, (xvl) to institute, raise and provide funds wherever necessary for carrying .-. but . the . iunctioqs of the University ;
(~vii) to co-operate with -othkr ' UoivL;sites or Institutions or author~ties or
associafidns in such manner and for such purposes as the Board may
determine ;
(mii!] to establish, maintain, manage and confer- recognition to hostels ;
r - . <. -. -, -,
(~ii) 110 c&I$~~T~; s!pervi~e, rrgilate and coi~ ol the t&hi&, consdta11~y
,and conduct of reseaich in the affi(jated and constituent ,institutions to the
extent deemed necessary ;
(XX) to determine the powers and duties of the officers and other employees
' bf the ~niversjt:+ other than those prcvided in this Act ;
.,, - -, .
(xxi) to prbvjde for the inspection of afliljated iosrituticns and lay down
standards , , of instruction and research ;
, .
(~~ii) to iostitule and establish p~ofessor6hi~. Readerships, Ler turerships
and any.bther teaching and research posts requi?ed by the University and
to appoint personskto such posts ; and , , , ,,
(xxiii) to do all such acts and things as msy ........ be requised in CurtheIance of the
objecrs of the 'Unier , sity. . '
6. No p&on shall, on grounds only of rcligon, race, car!=, sex, dcscsnt,
residence, Ia nguage, political opinion or any : of 'them, be iieIigible for, or
discriminated against in respect of any employment or ofice under the University
or: membership ,of-any of the authorities or bodies of the Universj t'y or admission
to any coarse of sludy or research in the Universify : ...... . . ,' .., . , I
~rbvid~d that the Universitv may; in cor.s"ltati?n with the Government,
reserve seats for the ,members of the Backwatd Classes of Citizens or:Scheduled
Castes or Scheduled Tribes, or Orissa domiciles or women or any other categorg of
persons, for the purpose of admission as students to any of the Constituent . . Collpges or the institutions. of the University ,or affiliated iostitutidiis.' . I'
. .-, , ,-
CHAPTER rn
THE CHANCELLOR AND OFFICERS OF THE UNIVERSITY . . , . . .
' _,, I.., '.,,. <, ., .., ., ,! ' ' - i'
.- 7
7. (I) Tbc Governor of Or;raa Lsll. by virtue of his office, be the Chancellor '
........ . : : .r '.!, , .... .. of the IJqipqsity. 8, !. ...
.:I.
(2) Ths Chancellor shall& the head of {he Univnsity and shall, whan
present,' pr&ide it'the meeting of the convocation of the University.
V) Al1,authorities of the University shall be subordinate to flie Gh?lpcellor.
, , , . I !I , .I .,. !"' '
(4I ~bb.'cjiiin&iloi kij; either .,#KO hau or on a reforoncc made to
him . by 'the- 'Tic=-Chancellor 'lindw:'. tke provisions, ,of subsection (8) a of
&&ionb Id. 'ir b:i the Gowiiment, ' by order in writing; annual .:any .,prqceedl?g
of 'lny of 'the 'autborit'iks 'b'f the University which is not in conformty
with this Act, the Statutes, Regulations, Rules or any other Law for the
........... time bting in for? :.i , ., . . :. , !'. .., ;., .,." .. ..,I..
Provided that before making any such order the chancellor shall call
upon such auteority to, .shoy cpse why guch an order, should not be-ygde
and;-,if,.ang cause"/$ 'show? by 'auch' autponty spithind's reasonablcflme, .... , -, , - .- . shall~'cohs~der the1 same.":" , . ......-. -. .
:I .:: <, :.
. (5) The khan#llor shall have the rlght to suspend or dismiss any of
the authorities.: of .the Universityr':an& to 'take '&&hires 'f&,the interim
administration of the University :,
' ~rovfd@' that befy ' any yoh q~tof ion, the C~ncgll~r shall give
an :,opportunity'- to :'such adlioritf fd .ddw @us$- 'w%. ~uch an action ,, ,,'!!L-.. - 0, I I. , shodd~ii6t ;I be:ltakea " ' - ., .
(6) Evesy propqpa) for the canierment pf an honorary degree shall be
subject to confitpptioq of the GhanctlIor; ., . ,
, . . .' .
dfsEera or tho Univu-
sity.
. (7) Aq spKsi shall I/? 10 the Chancellor ag. inst any order of dismissal
by the Board' or the Vice-Chancellor against any employee -. in the
service ,.. ,. pf the University;
(8) An appeal under sub-section 17) shall k filed within sixty days from
the date of servi~qr of the order of diqmissal on the employee
~nc0rrie.d ; . .I., :
(9) The Cnancellor sball have power to remove the Vice-CbanceUor from
office by an order, in writing on charges of' mismanapeacnt of funds or
misconduct or for my other good and sufficient reasons : -. . -.-, . .
Provided that no order removing the Viw-Chancellor under this sub-
. section shall &'passed until such 'charges are proved' by' an enquiry conducted
by an officer. not betow, the rank of , : .. Secretary , to Government appointed by
the Chancellor for the purpose-':" . .
Provided further tha! the Vice-Chancellor shall not be removed under
tbis suh-sectio~ unless lie has been iiyin a msonable opportuniiy of showing
cause against the action '.prpposod' ,.: ,. to -'I$ taken a~insf himi-
8. The fcllowing shall be the o@cefs, of the ~niversits namely :- , I.. I ,- .
(i) the ViceChancellor ;
(ii] the Registru ;
(iii} the Finance Officer ;
(iv) the Director, Curriculum Development ;
. , . - -
(Y) thc: Director, ,Examination; and
, . . . ' . ..
(pi) suck other Ofice!!, as may, be declared by the . stnloter .... to be -
' officers 01' thel!un~versity ;
'
9. (4) The Vice-Chancellor shall: be . app.ointed by the Chancellor from
among techni-1 education .exFerts from ,ouF of a panel .of thrce names
recommended by a Commitpe appointed by h~m, - who ,at= na memks of
the Committee:
. ..
provided' that the &St Vice-Chancellor shall be appointed by: the Chancellor
from a panel of three names recommended.'by :tfiid G*ei'niknt.
(2) Tha Commitlee rokrred to in sub-section (1) shail coisist of the
members of whom one shall Fe nominated by the University, Grants
Gommission, one'shall be eketed by ,rlii Bijard and the rem-~ning- shall be nomioaled by the Government and the ChanceIlor 'shill appo'jint
one of the members to be the Chairman of the Committee :
, > - .., , .. , . . .I -,
~rb~ided"that no person shall ba eligible to be a membr of the
Committee, it' he is a member d any of the authorities . of the University or ,sn -eprglpyee of the University - oifbf a C0llegC or institutione *jntained
0.r qeogniled by, or , ufiliated-40, the Uniuersity: . .. . . ,*T ,,
.' , . . .
->,
,, ,
(3) The committea ahall , make Ltbe requirgd recommendation ai~in a
priod d three::months kom the7 daW, df its, appojdmiit," i+!$ns $hi&,
anpther such,,Committee -shall: -be -.appointed1 by '' the' ; to. make "tbk required recorninendation to the ' ,Cbanceno,r', whoTsha]l' 'appoint 'i- qjck-~h&&l~cr
accordingfy. , , . , , . , , . .. ,,. - . . ,. - . - .., . .. .. .,,,, .
(4) No erao on who has completed sixty-five years of age shall be eligible
to hold the office of the Via-CmcePor. ' ' , . . I.
m +,
(51 The Vice-Chancellor shall hold office for a term of five years from the
date on which he enters upon his office and shall be eligible for reappqint-
ment for 'another term or till he attains the age of sixty-five, whichever is
earlier, without following ,the procedure specified in sub-section (1).
. .
16) The remuneration paya'sle to, and the other conditions of service
of the Vice-ChancelIor sh?lI be determined by the Chancellor:
Provided that the remuneration -aficl 'other conditions of service sha!l
not be vxied to the dissd~antag~ OF the Vice-ChanceIlor during hrs
- tenure as such.
. . I.
-.
Pow and 10. (I) The ViciChancellor shall be the principal academic and exequtive
dmim ofVicc officer of the University and all other offimrs of the University shall be
subject to general supervision and control of thz Vice-Chancellor.
(2) The Vice-Chancellor shall be the chairman of the ~oard 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 entitIed
to vote thereat unless .he is a membcr of the authority concerned.
(3) It shaIl be the duty of the Vice-Chancellor . to ensure that the
provisions of this Act, the Statutes, Regulations and RuIes are observed and
he shall have all the powers as necessary for this purpose.
(4) The Vice-Chancellor shal I have the right of visiting- and inspecting
institutions maintained by, or aGliated to, the University.
(5) If the Vice-Chancellor is of the opinion that ,any order ot dicision
which is required to be p,assed or mads by any authority of the
University is n~essity to be passed or made immed~ately 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 Chancellar whose decision thereon shall be final.
(6) Subject to the provisions of this Act: and the Statutes, the vice-
Chancellor shall have the power;-
(a) to make appointment ' to poi& below - the rink of' Assistant
Registrar and of non-teaching employees or to such posts as may
be prescribed and specify their duties ;
(b) to suspeqd, dismiss or otherwise punish any employee of the
University below the rank of Assistam Regislrar including non-
teaching employees ; and
(c) to take disciplinary action against. students of the University :
. Srovided that he may delegate ,any of the.. powers under ..this sub:section. - .,; ! .'1**m3 . . -
. + rn1,m the RegiStrL.,. ' .,' - . ,..
(7) The ViceChancollor shall have the power to convene meetings of the
Board or the Academic Council or any ot-her authority of the University.
. - , -
(8) It shall be the duty of the vice-~hancsllor to ensure that the proceedings
of' the University are carried on in accordance with the ,provisions' of thism Act,
the Statutes , Regulations and Rules, and where the Vi~Chancellor is of opinion
that any, pro~eediqgs , or order of an authority of, the Universily is vioIative
of aiiy pr,oiision of this Act, the Statutes, Replations .or. RUIA he may,. by
an' order in- writing, stay the operation of such proceedings or, order. and send
a repGrt 'andnd'..make a referen? to the .Cbancellqr. for a final' decision in, , , . amor- .
dan&"with pro'visions, of subsection {4) of scctton 7. . .
. ,. (9). The .Vie-Chanczhr. shall exercise .such.other- powirs and. perfbrm such
otEiei~'ru~ctio~c' as-may be prescribed . bx ihe Statutes. and Reg~liitio~s. . I ...
Fin an-
officer.
,Director,
Curriculum De ve10p-
mcnt,
DiFCtos,
E*amirIation
and. the
other ofictlq
(10) In the event of absence of the ViceChancellor from the headquarters
or during his inability to act duc to reasonb like iIlness, the Chancellor may
make such arrangemcnt for- performance of the duties of the YiceCbancellor as
he may deem fit, during such absence.
'1 , I
(11 In the event of the occurrence of vacancy in thc offim of the. .Viw
1 Cba nc% or by reason of 'death, iesignatio-n or athcrwisk, the Chancellor may
appoint any person to act ;~s Vicc-Cl~nn~elIor until a regular appointment of
Vice-chancellor is madc in accordance with section 9: ,
Provided that the period of such interim arrangement .shall not e~ceed
six months.
. 11. (1) The Rcgistrnr. shall bc a wllolc iimc ollicer of the University and shall
be appointed by the l3o:lrd for such period and on such terms and conditions
as may b prescribed bystatutes.
(2) The Registrar shalI be responsible for-
(a) the custody of thc records and the commoa seal of the University;
(b) maintaining a pcrrnoncnt record of the acadcmic performance of students
of the University including the courses taken, grades .obtained, degrees
awarded, prizes or other distinctions won and any other itams pertaining
to the academic performance of the students ; and
(c) execute all contracts on bebnlf of the University.
(3) The Registrar sbll exercise -such other powers and pcrform such other
duties as may.be-imposed on him by Statutes.
(d) All hits and other icgal proceedings by or agniast the University shall bi
instituted by or against the Registrar.
, 8
12. (1) The Board shall appoint a person selected from among a panel con-
taining the names of officers belonging fo thc Orissa Finance', Semi* furnished .
by tha Ctoueramenc, as the Finance 0-r of the University for such pe~iod
and on such terms as may be prescribed by Statutes.
(2) The Finonce Officcr shall be a whole time officer of the University and
shall, subject to the control of the Vice-Cbanoellor, exercise-such powers and
perform such duties as may be prescribed by Statutes.
13. (1) The Board shall appoint the Director, Curriculum Development,
tl~c Director, Examination and also the other ofimts of the University as referrod
to inclause (viJ of Section 8, for such period and on' srtch terms as may be .
prescribed by Statutes.
(2) The Director, ~urricul& Ikvclopmtnl. the DirectorJ Examination and
the other oficers shall excrclge such powers and perform such duties as mny
be prescribed by Statutes.
14. Notwithstanding anything 'cofitained in seclions ]],I2 and 13, the first
Registrar, the first Finance pficer, the first Direclcr, Curriculum Development
and the first Director, Examination , .shell be appointed by the Chancellor on
recommendation of the Government.
15. The appoinlments of the Vice-ChanceIlor, thc Registrar, the Finance ' . -
Ofhi, the Director, Curriculum Dovelopmerit, the Director, Examination and the -
other O5cero of the Univarsity ,shall be notified in the Gazette.
90
CHAPTER- IV
AUTAORITZES b~ THE UNIVERSITY
AuthOriti -s 16. The folIowiog shall be the authorities of the University, namely:-- ol Ibe
Uni~~rsity: . L. '
. [ij the Board ;
, ,. , , -
.,, .. -
(ii) the Academic Council ;
'(iii) the Faculties ; . - .. .
(iv) the Board of Studies ;
. ... . (Y) the Finance. committee ; and -
(vi) such other bodies or authorities a6 may be dcclarcd by Statutes to
b authorities of the University.
Board- 17. (1) The Board shall be thc chicF ~xccuthe body of the University and
shaH consist of the Tollowing members, namely:-
.Ek-oficio members:-
, .
(i) the ~ice~hancellor ;.
2. r . . .; -.
(ii) thc seprktnry to Goveinment, ~ndustries bePaltmcnt ; ,
I I (rib the Secretary to ~bvernmcit, Finanm Department ;
! . , - . . (v) the Sec~tnry to Government. Science and Technology Department : ! , .I ! :.
, . (~i) the Director of ~ecbIlical Education and Training.
, , .'i .I '
: other mambere-
, ,
. 4
(vii) one p-erson from among ~irectorsl~eans of the Universjty,
nominated by the ViceEbancellor ; .
I.. ' (~ifi) one Principal of any of the' affiliated or constituent Colleges of
the.UnIversity, 'nominated by thc Vice-Chancellor ;
-. , ,, .
A : (ix) two members of the Acndcmic 'Council, elected; by the qcmber~ ,
thereof ;
(xl 1 wo members of ll~e Orissx Lcgislar ive Assembly, elected by the
'
members thereof ;.
(xi) two pcrsons representing induslries, both Private and Public Sectors,
nominated by the Gbnncellor ;
, I ' .
, . - ,, (xil) one Professor.or Director of a prcmier technica 1 education instihrtion
I - like IlT or IIM nominated by thc Chnncellor ,;
, I
[xiil) one official rzpresentativc .of the Council - nominated by it ; and
, -
'I . . ,I.,. . .
-,
,;_. .. , -. -. :- (xiv).-one member from amongst thc .memkrs of Governing Bodies of
. . a€tiliated: institutions, nominate& by the Vice-Chnncellor.
P owcrs 'and
funetlons of
Board. '
(2) The tcrm of office of ihc rnembcrs of the Board, other Lhan the ex-oficio
rncmbers, shall bc threc years from thc. d:~te of their nomination or election, as
the case may bc, and thcy shall -. nclt be zligiblc for re nominotion o rc-elcction
for thc next consecutive tcrm.
- (3) The Secretary to a Govcrument . Deparlment may nominate any ofticcr
not below the rank or a Joint Secrctnry to attcnd any 'or all the meeting- of the
Board and thc officer so nominated sl~all , have . all thc pdwcrs nod privileges
of the memhm of tllz Bu:lrd.
18. 'subject to Lhe 'provision or this Actand tfieStntutes, theBoard~hall
exercise and perform lhc lbllowing pc~wers ~nd functions , nanlcly: -
(i) to exercisc the executive powcrs of the ,University incll ding the general
supprintz~ldcncc and control avcr its insiilutions;
'
(ii) to admit an institution to rlu: L'uivcrsily its an nfil~nicrl ins~itutir n in
accortlitnc~: wirh tl~c terms rrncl cont!irions prescribed by the Stntutcs;
(iji) to make Statcrtes for thc consider at ion and approval of Governn:eni;
(iv) to hold, conlrol and administer -hc p operties and f~nds ortIle
University including investnlent , of nioncy in such docks, funds,
shares or ~ecurites as deemcd fit.
(v) to buildings, premisrs, fur nit ure, aPpamtus and other requisites
for carrying on thc work of the University and to tlmr end enter
'
into, .vary, carry pt and cancd con1 racts on bchalf of ,the University;
(vi) to,dircct the form and use of the common scal ofdhe University;
(vii) to establish, maintain and manaec departmcnts ,and instilutes of
. . resarch and other advancd centrcs of learning .as it may, from time to
time, deem necesmy;
(viii) to appoint teachers o-fficcrs of and above the rank oft llc Assistant
Registrar and to prescribe their dutics;
(I#) to create teachins, . tcchnica1, ndrninisirative, ministerial and other
necessary posts;
(3t) to suspend, discharge, dismiss or otherwise tnke di!kiplinary action ,
against teachers, and officers of and above the rank of Assistant
Registrar; - ;
(xi) to hx ana regulate the fces payable by .tile students subject lo su&
instructions as may be issued by the Ccntral Governmeut 'or the
Council or the University GrantsC ommission;
(xji) to create research fellowships, l~onorary or otherwise;
(lilt) to, creatc fellowships, scholarships, stliden tships, bursaries, nlcdals and
prizes on the rccomraend~tion of the Finance Cornmiltee;
(xiv) to cxcrcise supervision and cont rpl ovcr thc rcsidcnce and discipline of
studenls;
(xu) to ~nsidcr and pass thc financial: estimates, thc annual accounts, togather
wilh the audit report and the annual rcport of the U!liversity inacc-
ordance with the provisions of the Statutcs madc in this bchalr;
(~vj) to hnvc overall supervision over 1 he conduct .of cxaminatian and
approval and publication of the results thereof;
(k~ii) to appoint lriembers to the Faculties ;,nd Board of Studies;
(xviii) to dellgate aiy of its powcrs to the \ficc-Chanccllor or any other
authority or officer as it,may decm 6t;
(x~x) to prescribe proadlire for the i~lspccliorl of affiliated institutions so 9s .
to ensure compliance with the conditir;ns of,afilialion and to decide on .
the continuance of afiliation;
(xx) to accept grants, cndosmet~ts, bcquec ts, donations and transfers of
movable and immovable properties to the University on its behnlc
Academic .
Council. ,
Powers and
rumlions of
A@dunic
Council.
@xi) to negotiate ivith other Univcrsiti~s for the recognition of the
exrlininatiani sf the University; and
(xxii)' to exercise Such other powcrs and pusform suck orha duties ss may be
prescribed by Statutes.
19. (1) The Academic Council shall bc the principal academic body of the
University md subject to the provision of this Act and the Statutes, it shdl
codrdinatc and exercise general supervision over thc academic pragrammcfi and
policles or ~c U~ivcrsity and shall be responsible for the maintenan& of standards
of instruction, rewarch, education and examination within tilo University and
shaN exercise such powers and perform such otherduties rrs may h confcmd on
.it by Sea-tut&.
. (2) The, Academic Council shall consiet of thc following members, namely:-
{i) the Via-Chancellor;
(Ill Secretary to Government, Industries Departnlcnt or his nominee not
below the rank of a Joint Secretary;
(iii) Secretary to Government, -science and TqhnoIvgy Department, or his
nomlaee not blow the rank of a Joint Secretary;
(iv) the Director of Technical Education and Training;
(v) the Director of Indushies; -
(vl) the Deans of Faculties;
(vii) all Directors In the University;
(vjii) Principals of all the conslitucnt and affiliated colleges and institutions
of thu Univemity;
Other members- -
&) ten teachers of Gon&tueot and ~ffilitlted !col!eges and institutions
nominated by the Vice-Chanoellor on rotation bas~s:
Provided that the number of teachers from each costituent or afiliated
GUege or institution nominated under this category sball not exceed one;
' [x) five oulatanding scholars of national or international i eputc from. 0ut~ide
the State of which tbiee shall be nominated by the Chancellor and two
by the Council:
[xi) fiw o%~s from national level institutions or organisations such as
Council of Scientific and Tndus~ial Resmh, Depnrtmont of Science and
'
Teclmology (Government of Indi8), Indian Space Resea1,ch OrEanisation,
Defence Resehrch aqd ~evelopmcnf ' Organisation, Railway Design and
Standards O~gmisation and other similar institutions, nominated by the
Vlce-ChanceUor;
(xii) three representaiives of industries to be ominated by rhe Chancellor;
(xiii) two bficers in tbe rank of (icnerni Manager or abovc in the State Public
Sector Undertzkings which ate major crnpluyers of the graduate
engineers, nominated by the Government; .
(xii) mhvo Chief Engineers of the Governmoat ~e~artments, nominated by the
Govqrmedt; and
(xv) t!~q persons from industrial or techaim1 consultancy organisationa of.
naaonel repute, nominated by the Government.
(3) The rerms of oflice of tbe mkmkrs, other thari &oficio members, shell be
threc. yean. ,
20- Subject to the provisions of this Act and of the Statutes, the Academic
Cortncil shall have the following powers'aad functions, nafieIy:- ,
(I) to advise the 3aard on all academlc matbra;
'
.- . (ii) to make regulations and tb amend or-repeal the same, on fhc foil-owing
matters:-
(a) prcscrjbiog courses -of studies-and schttllcs of examiua~ions,
(b) conducting annul revicw of course, offered, contcnts of curriculum and
prescribing new courses to be introduced keeping in view tlio needs of ... .
the industry and prescribing modifications in curriculum,
I. !
. (c) prescribing qualifications for ad:nission of studcuts to 'various courses of
I , studies, to research degrees and to the esarninations and the conditions
- ! under which exemptions may be granted,
(0 prcseribing thc standards of evaluation of the performance of students
and ~lassificatio n of students on thc basis of their perforrnancc in , t hc
examinations, .<.
(e) prescribing the coaditions for admission of candidates for rescarch degrees
and the rrquiremenrs for the award of such degces,
Cfl prescribing thc qualifications for recognition of reachcrs and scientists
as supervisors for restarch,
(g) proscribing the equivalence of examinations, dcgees, dipIomas and
eertific;ales of other Universities,
(h) the qualifications of teachers in co nf&mity wit 11 the rcco-
, . mmcndations of the Council, and
, .
(i) prescribing thc norms for the upgradation ot tcaching posts;
(iii) to examine and act upon the recornrncndations of the various Faculties
in makg imegulations;
(iv) to determine what degrees, diplomas and a ther academic distinctions
shall be grantod by the University and to award the samc;
(Y) to inslitutc scholarships and fellowships;
(vj) to consider the annual reports and to make suggestions thereon to
the Board ;
(yii) to recommend -to the B~ard thc conferment of honorary degrces and
other distinetlons ;
(vjii) to dclegate such of its powers to such Committees, Stading
Committees, Sub-Committezs or officers of the University as it ,]lay
consider nteessary for discharge of its functions .; and
(is) to exercise such 0th~~. powers and perform such other functions as
may be prescribed by Statutes.
21. (1) ~hc University shall constitute such number of Facul tier as may bc
g&,crit>ed by Statutes from time* to time and each such Faculty shall, subject
to the control of the Academ~c Council, be responsible for the Co-ordination of
and research in- the branches rcpmscnted in the Board of Studies coming
ua:der its pwiew.
- (2) The term of the 'Faculty and its constitution and membership shall h as * -
prescribed by Statutes.
(3) Subjm to the pr0vision6~0f this Aa, each Faculty shall excrcjse such powers
and perform such duties as may be prescribed by Stptutes.
-
(9 There shall be a Dean fof each ~aoulfy, who shall be ngmioated by the
Vice-Chancellor.
- ($ The Dean of each FaMly shall be responsible for fhc due ob5srvaose if
~e StatutG and Regulations and in guiding the deliberations of the Faculty.
(6) ~hd Dean of a P~eulty shall bold ofice for s term of thee years.
Comtitut,ion
of Selection
Committee.
22. {I) There shall 'be a Board of Studies f~c each brwcb of study or.
branches of study us thc Board may dieide.
(2) The conjiitution a,pd powers of the Board d Studies shall po is prescribe0
by Statutes.
- 23. (1) ~hek shall a Finance Committee with a Person nominated by the
Board as its Chairman. and thc Finance OSctr of tbc UaiversiEy as . its . Convenot. '
ro advise the ~nivirsity an any- question affecting its finances'.
(2) Subject to the provisions of this Act, the constitution, and
functions of the FinanceComa~ittec aud its pm%dgre bIuding Ue delegation of
its powers, shall bc as prescribed by Statutes.
CHAPTER v
SELECTION COMMITTEES
'
- 24. (1) The Chancellor shall, ia consullati~q with tbp Board, constitute from
time to time, separate Sclection Committees for the purpose of seleotion of
candidates for recrnitmcnt to the posts of-
(a) Professors and Renders;
(6) Lrcturers and other posts not being d nqnlteacbing:staff ; qgd
. (2) be selection Commhtce shaM consist of such members as may be
prescr ibcd by Statutes.
(3) No porsqn shall be dircctly rekilcd to the whhg or nonfqching
posts of the Uniiersity, cxccpt on the recommendation of the concerned Sclection
Committoo constituted undcr sub-scction [I).
(a) The quorum for a meeting 'of a Seleclion Committee shall, bc such a8
may prescribed by Statutes subject to the condition that the quorum shnLl include
at least om subject cxpcrt and a nominee of Government.
(5) The procedure to he followed by each ~,elcction Committee for selection
of candidates shail be such as may be prescr~li~rl by Statutes.
' - ...
(6) Where an oral test is prorosed to be con,du,cted:by CheSeIcction Co.m~ittee,
it may invite, wh~re it is considered necessary, any per$o~ or peqong with expert
knowledge in particular subject to assist rhe Selection Cbmrnittce at the interview
but such person or per sons shall not be cntkled tp award m,xks, . .
(7) The sclect ion If is ppreparcd by tbe Selectioq Committee shU be published
in'thc Notice Board of the University,
, ,
(8) The selection list published undcr sub:section (7) shall rcmain in force
for a pcriod of one gear from the date of such publication and ill vacancies arising
duriog the said periad . , shall bc filled up from the list so p~bIj-~hcd.
(9) Syhere the Board pxogoses to makc en appointment otherwise than in
sccordanco with tho ordcr of merit arranged by the Selmtion Committee, it shdl
re~ord its rcso as Lhercfo r irl writing and submit them to tb e Chancellor may
appr0v.e the proposaI or return it to tbc Board for reconsideration,
(10). After reconsiderarion in pursuan,ca of sub-section (91, iE the Board
desires to pursue its original proposal, it shall refer the rng!Jec again td thq
Chancellor for his decision and the decision of the ChancelIor theleon shall
be.6nal:
(11) The Chancellor shall have- the power to give directions, to the vice-
ChanelIor to cance! any appointment not made in, accordance with the provisions
of this section :
. . .,
Provided that before'givjnga dircctioo unde,r WS subsection, the, rna.acellor
shall give the. person SO ' appointed a reasonible- opporhnity. ib show-ca@e,qs
to why. such drreellon should not be given and shall 'consider his explanation's
and objections, if any. , . . . - -.
. (12) If at any- time. it is- di.sclosed lhat a pcrgon has, while applying foe
i~ppointment to any post ynder the University, msde mY falge statemeat or
_ declaration berore the Selectton Committee or ~II guy applic4tion sybmitted by
him or has prbduced any false documents, his appointment shall, without
prejudice to any other action that may be taken against hiin, be cancelled by the
Vice-ChanceIlor : .
provided that before. cascelling any such appointweat, the Vice-Chancellor
shall give to the person, so appointed, a reasonable opportunity to show cause as
to why the appointment should not be cancelied and shall consider his explana-
tions and objections, if any-
~nlwrertr 25. (1) The University $hall establish a fund to t+ called the ~ni~krsity Fund.
Fund.
,. , >
(2) The following sbaIl form part of, or be paid into, the ~niversit~ Fund,
namely - .
(a) any contribution or grant by the Government, Central Government,
Coundl, Ugiversity Grants Commission, Indusrrial Undqtakipp,
I , Corporations, Compani'es or locat anthorities ;
I -.
(6) income of the University from any source including ,. . . incom? frqp fees, charges and sale proceeds;
(c) bequests, donations, endowments and other grants, if any? received
by the University ; Pnd . .,---
I (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 dec-ided by the B-oard.
(4) Every Such fund shall, be kept in a Nationaliscd Bank 07 Scheduled Bank
or invested in such hecuritics as may be decided by the'Bo~d..
(5) The funds, and a!l moneys of the University shall be managed . . in such
manner as gay be . prescribed I by Statutes.
(6) The Government shall; for the purpose of sm?oJh functioning ofthe
University, makc a lump sum grant to it every year.
Power A 26. The University may, with the previous sanction of G,overn.mentas regards
hrmw. thepurpose and amount of loan and subject to such' conditions as may be
specified by Government as to sec.wity and I ate of interest, borrow my sum of
money from any Nationalised Bank ar Scheduled Bank or any other incorporated
body. . .
Financial 27. (1) The University shall prepare the financial estimates of receipts and
c3tiite3' cxpendihre of the Unlvcrsity in 6uch manner aa may be prescribed by Statutes.
(2) The Board shall consider the cstim6tes . , 50 prepared and approve them
with or without inodificatioa. -
(3) Thg Uniyeqslty shall subfit such es,@gaks as. approved by trhe Board
to, .,, t,he Govecam,~pt, for its.saqctinn.
(4.The Qovetnmen~ 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
emo#,n ts prwded #qr ip. the bdg% is fouq4 tPr be necesaaq, for r~sons to be
recor,dqd, I n vritigg,; inqu~ such expenditurk.
Awomt~ 28. (I) The annual acrxrunts of the . Universily shall be prepared by thc md Audit. Binance Oacer under the direction of the Board and all moneys accruing to, or
mceived by, the University from-whatever sources Excerpt shown. Open the full act in Lexace.