The Sunrise University, Bagad Rajput (Alwar) Act, 2011

Sunrise University, Bagad Rajput (Alwar) Act, 2011 
(ACT NO 25 OF 2011) 
 
[Received the assent of the Governor on the 21st day of  September, 
2011] 
An 
Act 
 to provide for establishment and incorporation of the Sunrise University, 
Bagad Rajput (Alwar) in the State of Rajasthan and matters connected 
therewith and incidental thereto. 
Whereas, with a view to keep pace with the rapid development in all spheres of knowledge in 
the world and the country, it is essential to create world level modern research and stud y 
facilities in the State to provide state of the art educational facilities to the youth at their door 
steps so that they can make out of them human resources compatible to liberalised economic 
and social order of the world; 
And whereas, rapid advancement  in knowledge and changing requirements of human 
resources makes it essential that a resourceful and quick and responsive system of 
educational research and development be created which can work with entrepreneurial zeal 
under an essential regulatory set u p and such a system can be created by allowing the private 
institutions engaged in higher education having sufficient resources and experience to 
establish universities and by incorporating such universities with such regulatory provisions 
as ensure efficient working of such institutions; 
And whereas, the Sunrise Integrated Educational Trust, Alwar is a Public Trust registered 
under the Rajasthan Public Trusts Act, 1959 (Act 42 of 1959) in the office of Assistant 
Commissioner, Devsthan Department, Jaipur Di vision, Jaipur, vide Registration No. 4 Alwar 
2006 dated 29-8-2006; 
And whereas, the said Sunrise Integrated Educational Trust, Alwar has set up educational 
infrastructures, both physical and academic, as specified in Schedule I, at Village Bagad 
Rajput, Tehsil Ramgarh, District Alwar in the State of Rajasthan and has agreed to invest the 
said infrastructure in a University for research and studies in the disciplines specified in 
Schedule II and has also deposited an amount of Rupees One crore to be utilise d in 
establishment of an endowment fund in accordance with the provisions of this Act; 
And whereas, the sufficiency of the above infrastructure has been got enquired into by a 
committee, appointed in this behalf by the State Government consisting of the Vi ce-
Chancellor, Maharishi Dayanand Saraswati University, Ajmer, Joint Director, College 
Education Rajasthan, Jaipur, Director, Poddar Institute of Management, University of 
Rajasthan, Jaipur and Principal, Mahila Engineering College, Ajmer; 
And whereas, if the aforesaid infrastructure is utilised in incorporation as a University and the 
said Sunrise Integrated Educational Trust, Alwar is allowed to run the University, it would 
contribute in the academic development of the people of the State; 
Now, therefore, be it enacted by the Rajasthan State Legislature in the Sixty -second Year of 
the Republic of India, as follows 
Section 1. Short title, extent and commencement 
(1) This Act may be called the Sunrise University, Bagad Rajput (Alwar) Act, 2011. 
(2) It extends to the whole of the State of Rajasthan. 
(3) It shall be deemed to have come into force on and from 18th July, 2011. 
Section 2. Definitions 
In this Act, unless the context otherwise requires, 
(a) AICTE means All India Council of Technical Education established under All India 
Council of Technical Education Act, 1987 (Central Act 52 of 1987); 
(b) CSIR means the Council of Scientific and Industrial Research, New Delhi a funding 
agency of the Central Government; 
(c) DEC means the Distance Education Coun cil established under Section 28 of Indira 
Gandhi National Open University Act, 1985 (Central Act 50 of 1985); 
(d) Distance education means education imparted by combination of any two or more means 
of communication, viz. broadcasting, telecasting, corresp ondence courses, seminars, contact 
programmes and any other such methodology; 
(e) DST means the Department of Science and Technology of the Central Government; 
(f) employee means a person appointed by the University to work in the University and 
includes teachers, officers and other employees of the University; 
(g) fee means collection made by the University from the students by whatever name it may 
be called, which is not refundable; 
(h) Government means the State Government of Rajasthan; 
(i) higher educat ion means study of a curriculum or course for the pursuit of knowledge 
beyond 10+2 level; 
(j) hostel means a place of residence for the students of the University, or its colleges, 
institutions or centres, maintained or recognised to be as such by the University; 
(k) ICAR means the Indian Council of Agriculture Research, a society registered under the 
Societies Registration Act, 1860 (Central Act 21 of 1860); 
(l) MCI means Medical Council of India constituted under Section 3 of the Indian Medical 
Council Act, 1956 (Central Act 102 of 1956); 
(m) NAAC means the National Assessment and Accreditation Council, Bangalore, an 
autonomous institution of the UGC; 
(n) NCTE means the National Council of Teacher Education constituted under Section 3 of 
the National Council of Teacher Education Act, 1993 (Central Act 73 of 1993); 
(o) off campus centre means a centre of the University established by it outside the main 
campus operated and maintained as its constituent unit, having the University's complement 
of facilities, faculty and staff; 
(p) PCI means Pharmacy Council of India constituted under Section 3 of the Pharmacy Act, 
1948 (Central Act 8 of 1948); 
(q) prescribed means prescribed by Statutes made under this Act; 
(r) regulating body means a body established or const ituted by or under any law for the time 
being in force laying down norms and conditions for ensuring academic standards of higher 
education, such as UGC, AICTE, NCTE, MCI, PCI, NAAC, ICAR, DEC, CSIR, etc. and 
includes the State Government; 
(s) Rules means the Rules made under this Act; 
(t) Schedule means the Schedule to this Act; 
(u) Sponsoring Body means the Sunrise Integrated Educational Trust, Alwar , a Public Trust 
registered under the Rajasthan Public Trusts Act, 1959 (Act 42 of 1959) in the office of 
Assistant Commissioner, Devsthan Department, Jaipur Division, Jaipur, vide Registration 
No. 4 Alwar 2006 dated 29-8-2006; 
(v) Statutes , Ordinances an d Regulations mean respectively, the Statutes, Ordinances and 
Regulations of the University made under this Act; 
(w) student of the University means a person enrolled in the University for taking a course of 
study for a degree, diploma or other academic di stinction duly instituted by the University, 
including a research degree; 
(x) study centre means a centre established and maintained or recognised by the University 
for the purpose of advising, counselling or for rendering any other assistance required by the 
students in the context of distance education; 
(y) teacher means a Professor, Associate Professor, Assistant Professor or any other person 
required to impart education or to guide research or to render guidance in any other form to 
the students for pursuing a course of study of the University; 
(z) UGC means the University Grants Commission, established under Section 4 of the 
University Grants Commission Act, 1956 (Central Act 3 of 1956); and 
(za) University means the Sunrise University, Bagad Rajput (Alwar). 
Section 3. Incorporation 
(1) The first Chairperson and the first President of the University and the first members of the 
Board of Management and the Academic Council and all persons who may hereafter become 
such officers or members, so long as they continue to hold such office or membership, are 
hereby constituted a body corporate by the name of the Sunrise University, Bagad Rajput 
(Alwar). 
(2) The movable and immovable property specified in the Schedule I shall be vested in the 
University and the Sp onsoring Body shall, immediately after the commencement of this Act, 
take steps for such vesting. 
(3) The University shall have perpetual succession and a common seal and shall sue and be 
sued by the said name. 
(4) The University shall situate and have its  headquarters at Village Bagad Rajput, Tehsil 
Ramgarh, District Alwar (Rajasthan). 
Section 4. The objects of the University 
The objects of the University shall be to undertake research and studies in the disciplines 
specified in Schedule II and such other disciplines as the University may with the prior 
approval of the State Government, determine from time to time and to achieve excellence and 
impart and disseminate knowledge in the said disciplines. 
Section 5. Powers and functions of the University 
The University shall have the following powers and functions, namely 
(a) to provide for instruction in the disciplines specified in Schedule II and to make 
provisions for research and for the advancement and dissemination of knowledge; 
(b) to grant, subject to su ch conditions as the University may determine, diplomas or 
certificates, and confer degrees or other academic distinctions on the basis of examinations, 
evaluation or any other method of testing on persons, and to withdraw any such diplomas, 
certificates, degrees or other academic distinctions for good and sufficient cause; 
(c) to organise and to undertake extra mural studies and extension service; 
(d) to confer honorary degrees or other distinctions in the manner prescribed; 
(e) to provide instruction, inc luding correspondence and such other courses, as it may 
determine; 
(f) to institute Professorships, Associate Professorships, Assistant Professorships and other 
teaching or academic posts required by the University and to make appointment thereto; 
(g) to create administrative, ministerial and other posts and to make appointments thereto; 
(h) to appoint persons working in any other university or organisation having specific 
knowledge permanently or for a specified period; 
(i) to cooperate, collaborate or associate with any other university or authority or institution 
in such manner and for such purpose as the University may determine; 
(j) to establish study centres and maintain schools, institutions and such centres, specialised 
laboratories or other units for research and instructions as are in the opinion of the University, 
necessary for the furtherance of its object; 
(k) to institute and award fellowships, scholarships, studentships, medals and prizes; 
(l) to establish and maintain hostels for students of the University; 
(m) to make provisions for research and consultancy, and for that purpose to enter into such 
arrangements with other institutions or bodies as the University may deem necessary; 
(n) to determine standards for admission into the University, which may include examination, 
evaluation or any other method of testing; 
(o) to demand and receive payment of fees and other charges; 
(p) to supervise the residences of the students of the University and to make arrangements f or 
the promotion of their health and general welfare; 
(q) to make special arrangements in respect of women students as the University may 
consider desirable; 
(r) to regulate and enforce discipline among the employees and students of the University and 
take such disciplinary measures in this regard as may be deemed necessary by the University; 
(s) to make arrangements for promoting the health and general welfare of the employees of 
the University; 
(t) to receive donations and acquire, hold, manage and dispos e of any movable or immovable 
property; 
(u) to borrow money with the approval of the Sponsoring Body for the purposes of the 
University; 
(v) to mortgage or hypothecate the property of the University with the approval of the 
Sponsoring Body; 
(w) to establish examination centres; 
(x) to ensure that the standard of degrees, diplomas, certificates and other academic 
distinctions are not lower than those laid down by AICTE, NCTE, UGC, MCI, PCI and other 
similar bodies established by or under any law for the time being in force for the regulation of 
education; 
(y) to set up off campus centre within or without the State, subject to the provisions of any 
other law for the time being in force; and 
(z) to do all such other acts and things as may be necessary, incident al or conducive to the 
attainment of all or any of the objects of the University. 
Section 6. University to be self-financed 
The University shall be self -financed and shall not be entitled to receive any grant or other 
financial assistance from the State Government. 
Section 7. No power of affiliation 
The University shall have no power to affiliate or otherwise admit to its privileges any other 
institution. 
Section 8. Endowment Fund 
(1) There shall be established an Endowment Fund, as soon as may be after coming into force 
of this Act with an amount of Rupees One crore which has been deposited by the Sponsoring 
Body with the State Government. 
(2) The Endowment Fund shall be used as se curity deposit to ensure that the University 
complies with the provisions of this Act and functions as per provisions of this Act, Statutes 
and Ordinances. The State Government shall have the powers to forfeit in the prescribed 
manner, a part or whole of t he Endowment Fund in case the University or the Sponsoring 
Body contravenes any of the provisions of this Act or Statutes, Ordinances, Regulations or 
Rules made thereunder. 
(3) Income from the Endowment Fund may be utilised for development of infrastructur e of 
the University but shall not be utilised to meet out the recurring expenditure of the 
University. 
(4) The amount of the Endowment Fund shall be invested and kept invested until the 
dissolution of the University in long term securities issued or guaran teed by the State 
Government or deposited and kept deposited until the dissolution of the University in the 
interest bearing Personal Deposit Account of the Sponsoring Body in the Government 
Treasury. 
(5) In case of investment in long term security, the ce rtificates of the securities shall be kept 
in the safe custody of the State Government and in case of deposit in the interest bearing 
Personal Deposit Account in Government Treasury, the deposit shall be made with the 
condition that the amount shall not be  withdrawn without the permission of the State 
Government. 
Section 9. General Fund 
The University shall establish a fund, which shall be called the General Fund to which 
following shall be credited, namely 
(a) fees and other charges received by the University; 
(b) any contributions made by the Sponsoring Body; 
(c) any income received from consultancy and other work undertaken by the University in 
pursuance of its objectives; 
(d) trusts, bequests, donations, endowments and any other grants; and 
(e) all other sums received by the University. 
Section 10. Application of General Fund 
The General Fund shall be utilised for meeting all expenses, recurring or non -recurring in 
connection with the affairs of the University: 
Provided that no expenditure shall be incurr ed by the University in excess of the limits for 
total recurring expenditure and total non -recurring expenditure for the year, as may be fixed 
by the Board of Management, without the prior approval of the Board of Management. 
Section 11. Officers of the University 
The following shall be the officers of the University, namely 
(i) the Chairperson; 
(ii) the President; 
(iii) the Pro-President; 
(iv) the Provost; 
(v) the Proctor; 
(vi) the Deans of Faculties; 
(vii) the Registrar; 
(viii) the Chief Finance and Accounts Officer; and 
(ix) such other officers as may be declared by the Statutes to be the officers of the University. 
Section 12. The Chairperson 
(1) The Chairperson shall be appointed by the Sponsoring Body with the consent of the Sta te 
Government for a period of five years from the date on which he enters upon his office and 
shall not be eligible for reappointment: 
Provided that a Chairperson shall notwithstanding the expiration of his term continue to hold 
office until his successor enters upon the office. 
(2) Any vacancy in the office of Chairperson shall be filled within six months from the date 
of such vacancy. 
(3) The Chairperson shall, by virtue of his office, be the head of the University. 
(4) The Chairperson shall, if present, preside at the meetings of the Board of Management 
and at the convocation of the University for conferring degrees, diplomas or other academic 
distinctions. 
(5) The Chairperson shall have the following powers, namely 
(a) to call for any information or record in connection with the affairs of the University; 
(b) to appoint the President; 
(c) to remove the President in accordance with the provisions of sub -section (8) of Section 
13; and 
(d) such other powers as may be prescribed by the Statutes. 
Section 13. The President 
(1) The President shall be appointed by the Chairperson from a panel of three persons 
recommended by the Board of Management and shall, subject to the provisions contained in 
sub-section (8), hold office for a term of three years: 
Provided tha t, after expiry of the term of three years, a person shall be eligible for 
reappointment for another term of three years: 
Provided further that a President shall notwithstanding the expiration of his term continue to 
hold office until his successor enters upon the office. 
(2) Any vacancy in the office of President shall be filled within six months from the date of 
such vacancy. 
(3) The President shall be the principal executive and academic officer of the University and 
shall exercise general superintendence and control over the affairs of the University and shall 
execute the decisions of the authorities of the University. 
(4) The President shall preside at the convocation of the University in the absence of the 
Chairperson. 
(5) If in the opinion of the President it is necessary to take immediate action on any matter for 
which powers are conferred on any other authority by or under this Act, he may take such 
action as he deems necessary and shall at the earliest opportunity thereafter report his action 
to such officer or authority as would have in the ordinary course dealt with the matter: 
Provided that if in the opinion of the concerned officer or authority such action should not 
have been taken by the President then such case shall be referred to the Chairpe rson, whose 
decision thereon shall be final: 
Provided further that where any such action taken by the President affects any person in the 
service of the University, such person shall be entitled to prefer, within three months from the 
date on which such ac tion is communicated to him, an appeal to the Board of Management 
and the Board of Management may confirm or modify or reverse the action taken by the 
President. 
(6) If, in the opinion of the President, any decision of any authority of the University is 
outside the powers conferred by this Act or Statutes, Ordinances, Regulations or Rules made 
thereunder or is likely to be prejudicial to the interests of the University, he shall direct the 
concerned authority to revise its decision within fifteen days from the date of its decision and 
in case the authority refuses or fails to revise such decision, then such matter shall be referred 
to the Chairperson and his decision thereon shall be final. 
(7) The President shall exercise such other powers and perform such other duties as may be 
prescribed by the Statutes or the Ordinances. 
(8) If the Chairperson is satisfied, on an inquiry made or caused to be made on a 
representation made to him or otherwise, that the continuance of President in his office is 
prejudicial to the interests of the University or the situation so warrants, he may, by an order 
in writing and stating the reasons therein for doing so, ask the President to relinquish his 
office from such date as may be specified in the order: 
Provided that before ta king an action under this sub -section, the President shall be given an 
opportunity of being heard. 
Section 14. The Pro-President 
(1) The Pro -President shall be appointed by the Chairperson in consultation with the 
President. 
(2) The Pro -President shall hol d office for a period of three years and shall be eligible for 
reappointment for a second term. 
(3) The conditions of service of the Pro -President shall be such as may be prescribed by the 
Statutes. 
(4) If the Chairperson is satisfied, on an inquiry made o r caused to be made on a 
representation made to him or otherwise, that the continuance of the Pro -President in his 
office is prejudicial to the interests of the University or the situation so warrants, he may, by 
an order in writing and stating the reasons  therein for doing so, ask the Pro -President to 
relinquish his office from such date as may be specified in the order: 
Provided that before taking an action under this sub -section, the Pro-President shall be given 
an opportunity of being heard. 
(5) The Pro-President shall assist the President in such matters as are assigned to him by the 
President from time to time and shall exercise such powers and perform such functions as 
may be delegated to him by the President. 
Section 15. The Provost 
(1) The Provost s hall be appointed by the President for such period and in such manner as 
may be prescribed by the Statutes. 
(2) The Provost shall ensure discipline in the University and shall keep the various unions of 
the teachers and employees advised of the various policies and practices in the University. 
(3) The Provost shall exercise such other powers and perform such other duties as may be 
prescribed by the Statutes. 
Section 16. The Proctor 
(1) The Proctor shall be appointed by the President for such period and in s uch manner as 
may be prescribed by the Statutes. 
(2) The Proctor shall be responsible for the maintenance of discipline among the students and 
keep the various students' unions advised of the various policies and practices in the 
University. 
(3) The Procto r shall exercise such other powers and perform such other duties as may be 
prescribed by the Statutes. 
Section 17. The Dean of Faculty 
(1) There shall be a Dean of each Faculty who shall be appointed by the President for a 
period of three years in such manner as may be prescribed by the Statutes. 
(2) The Dean shall convene meetings of the faculty, as and when required, in consultation 
with the President and shall preside over the same. He shall formulate the policies and 
development programme of the faculty and present the same to the appropriate authorities for 
their consideration. 
(3) The Dean of Faculty shall exercise such other powers and perform such other duties as 
may be prescribed by the Statutes. 
Section 18. The Registrar 
(1) The Registrar shall be appointed by the Chairperson, in such manner as may be prescribed 
by the Statutes. 
(2) All contracts shall be signed and all documents and records shall be authenticated by the 
Registrar on behalf of the University. 
(3) The Registrar shall be the Member-Secretary of the Board of Management and Academic 
Council but he shall not have a right to vote. 
(4) The Registrar shall exercise such other powers and perform such other duties as may be 
prescribed by the Statutes. 
Section 19. The Chief Finance and Accounts Officer 
(1) The Chief Finance and Accounts Officer shall be appointed by the President in such 
manner as may be prescribed by the Statutes. 
(2) The Chief Finance and Accounts Officer shall exercise such powers and perform such 
duties as may be prescribed by the Statutes. 
Section 20. Other officers 
(1) The University may appoint such other officers as may be necessary for its functioning. 
(2) The manner of appointment and powers and functions of such officers shall be such as 
may be prescribed by the Statutes. 
Section 21. Authorities of the University 
The following shall be the authorities of the University, namely 
(i) the Board of Management; 
(ii) the Academic Council; 
(iii) the Faculties; and 
(iv) such other authorities as may be declared by the S tatutes to be the authorities of the 
University. 
Section 22. The Board of Management 
(1) The Board of Management of the University shall consist of the following, namely 
(a) the Chairperson; 
(b) the President; 
(c) five persons nominated by the Sponsoring B ody out of whom two shall be eminent 
educationists or specialists in disciplines specified in Schedule II; 
(d) one expert of management or information technology from outside the University, 
nominated by the Chairperson; 
(e) one expert of finance, nominated by the Chairperson; 
(f) Commissioner, College Education or his nominee not below the rank of Deputy Secretary; 
and 
(g) two teachers, nominated by the President. 
(2) The Board of Management shall be the principal executive body of the University. All the 
movable and immovable property of the University shall vest in the Board of Management. It 
shall have the following powers, namely 
(a) to provide general superintendence and directions and to control the functioning of the 
University by using all such powe rs as are provided by this Act or the Statutes, Ordinances, 
Regulations or Rules made thereunder; 
(b) to review the decisions of other authorities of the University in case they are not in 
conformity with the provisions of this Act or the Statutes, Ordinan ces, Regulations or Rules 
made thereunder; 
(c) to approve the budget and annual report of the University; 
(d) to lay down the policies to be followed by the University; 
(e) to recommend to the Sponsoring Body about the voluntary liquidation of the University, if 
a situation arises when smooth functioning of the University does not remain possible, in 
spite of all efforts; and 
(f) such other powers as may be prescribed by the Statutes. 
(3) The Board of Management shall meet at least three times in a calendar year. 
(4) The quorum for meetings of the Board of Management shall be five. 
Section 23. The Academic Council 
(1) The Academic Council shall consist of the President and such other members as may be 
prescribed by the Statutes. 
(2) The President shall be the Chairperson of the Academic Council. 
(3) The Academic Council shall be the principal academic body of the University and shall, 
subject to the provisions of this Act and the Rules, Regulations, Statutes or Ordinances, made 
thereunder, coordinate and exer cise general supervision over the academic policies of the 
University. 
(4) The quorum for meetings of the Academic Council shall be such as may be prescribed by 
the Statutes. 
Section 24. Other authorities 
The composition, constitution, powers and functions  of other authorities of the University 
shall be such as may be prescribed by the Statutes. 
Section 25. Disqualification for membership of an authority 
A person shall be disqualified for being a member of any of the authorities of the University, 
if he 
(a) is of unsound mind and stands so declared by a competent court; 
(b) is an undischarged insolvent; 
(c) has been convicted of any offence involving moral turpitude; 
(d) is conducting or engaging himself in private coaching classes; or 
(e) has been punished for indulging in or promoting unfair practice in the conduct of any 
examination, in any form, anywhere. 
Section 26. Vacancies not to invalidate the proceedings of any authority of the 
University 
No act or proceeding of any authority of the University shall  be invalid merely by reason of 
any vacancy or defect in the constitution thereof. 
Section 27. Filling up of emergent vacancies 
Any vacancies occurred in the membership of authorities of the University due to death, 
resignation or removal of a member or du e to change of capacity in which he was appointed 
or nominated, shall be filled up as early as possible by the person or the body who had 
appointed or nominated such a member: 
Provided that the person appointed or nominated as a member of an authority of t he 
University on an emergent vacancy, shall remain member of such authority for only the 
remaining period of the member, in whose place he is appointed or nominated. 
Section 28. Committee 
The authorities or officers of the University may constitute such co mmittees with such terms 
of reference as may be necessary for specific tasks to be performed by such committees. The 
constitution of such committees and their duties shall be such as may be prescribed by the 
Statutes. 
Section 29. The Statutes 
(1) Subject to the provisions of this Act, the Statutes of the University may provide for all or 
any of the following matters, namely 
(a) the constitution, powers and functions of the authorities of the University as may be 
constituted from time to time; 
(b) the terms and conditions of appointment of the President and his powers and functions; 
(c) the manner and terms and conditions of appointment of the Registrar and Chief Finance 
and Accounts Officer and their powers and functions; 
(d) the manner in which and the per iod for which the Provost and the Proctor shall be 
appointed and their powers and functions; 
(e) the manner in which the Dean of Faculty shall be appointed and his powers and functions; 
(f) the manner and terms and conditions of appointment of other office rs and teachers and 
their powers and functions; 
(g) the terms and conditions of service of employees of the University and their functions; 
(h) the procedure for arbitration in case of disputes between officers, teachers, employees and 
students; 
(i) the conferment of honorary degrees; 
(j) the provisions regarding exemption of students from payment of tuition fee and for 
awarding to them scholarships and fellowships; 
(k) provisions regarding the policy of admissions, including regulation of reservation of seats; 
(l) provisions regarding fees to be charged from students; 
(m) provisions regarding number of seats in different courses; 
(n) creation of new authorities of the University; 
(o) accounting policy and financial procedure; 
(p) creation of new departments and abolition or restructuring of existing departments; 
(q) institution of medals and prizes; 
(r) creation of posts and procedure for abolition of posts; 
(s) revision of fees; 
(t) alteration of the number of seats in different syllabi; and 
(u) all other matters which under the provisions of this Act are required to be, or may be, 
prescribed by the Statutes. 
(2) The Statutes of the University shall be made by the Board of Management and shall be 
submitted to the State Government for its approval. 
(3) The State Government shall consider the Statutes, submitted by the University and shall 
give its approval thereon within two months from the date of its receipt with such 
modifications, if any, as it may deem necessary. 
(4) The University shall communica te its agreement to the Statutes as approved by the State 
Government, and if it desires not to give effect to any or all of the modifications made by the 
State Government under sub -section (3), it may give reasons therefor and after considering 
such reason , the State Government may or may not accept the suggestions made by the 
University. 
(5) The State Government shall publish the Statutes, as finally approved by it, in the Official 
Gazette, and thereafter, the Statutes shall come into force from the date of such publication. 
Section 30. The Ordinances 
(1) Subject to the provisions of this Act or Statutes made thereunder, the Ordinances may 
provide for all or any of the following matters, namely 
(a) the admission of students to the University and their enrolment as such; 
(b) the courses of study to be laid down for the degrees, diplomas and certificates of the 
University; 
(c) the award of the degrees, diplomas, certificates and other academic distinctions, the 
minimum qualifications for the same and the measu res to be taken relating to the granting 
and obtaining of the same; 
(d) the conditions for award of fellowships, scholarships, stipends, medals and prizes; 
(e) the conduct of examinations, including the terms of office and manner of appointment and 
the duties of examining bodies, examiners and moderators; 
(f) fees to be charged for the courses, examinations, degrees and diplomas of the University; 
(g) the conditions of residence of the students of the University; 
(h) provision regarding disciplinary action against the students; 
(i) the creation, composition and functions of any other body which is considered necessary 
for improving the academic life of the University; 
(j) the manner of cooperation and collaboration with other Universities and institutions of  
higher education; and 
(k) all other matters which by this Act or Statutes made thereunder are required to be 
provided by the Ordinances. 
(2) The Ordinances of the University shall be made by the Academic Council which after 
being approved by the Board of Management, shall be submitted to the State Government for 
its approval. 
(3) The State Government shall consider the Ordinances submitted under sub -section (2) 
within two months from the date of their receipt and shall either approve them or give 
suggestions for modifications therein. 
(4) The Academic Council shall either modify the Ordinances incorporating the suggestion of 
the State Government or give reasons for not incorporating any of the suggestions made by 
the State Government and shall return the Ordinances alongwith such reason s, if any, to the 
State Government and on receipt of the same, the State Government shall consider the 
comments of the Academic Council and shall approve the Ordinances of the University with 
or without such modifications. 
Section 31. Regulations 
The autho rities of the University may, subject to the prior approval of the Board of 
Management, make regulations, consistent with this Act and the Rules, Statutes and the 
Ordinances made thereunder, for the conduct of their own business and that of the 
committees appointed by them. 
Section 32. Admissions 
(1) Admission in the University shall be made strictly on the basis of merit. 
(2) Merit for admission in the University may be determined either on the basis of marks or 
grade obtained in the qualifying examination  and achievements in cocurricular and 
extracurricular activities or on the basis of marks or grade obtained in the entrance test 
conducted at the State level either by an association of the universities conducting similar 
courses or by any agency of the State: 
Provided that admission in professional and technical courses shall be made only through 
entrance test. 
(3) Reservation in admission to the University for Scheduled Castes, Scheduled Tribes, 
backward Classes, Special Backward Classes, women and handic apped persons shall be 
provided as per the policy of the State Government. 
Section 33. Fee structure 
(1) The University may, from time to time, prepare its fees structure and sent it for approval 
of the committee constituted for the purpose. 
(2) The commit tee shall consider the fees structure prepared by the University and if it is 
satisfied that the proposed fees is 
(a) sufficient for 
(i) generating resources for meeting the recurring expenditure of the University; and 
(ii) the savings required for the further development of the University; and 
(b) not unreasonably excessive, it may approve the fees structure. 
(3) The fees structure approved by the committee under sub -section (2) shall remain in force 
for three years and the University shall be entitled to charge fees in accordance with such fees 
structure. 
(4) The University shall not charge any fees, by whatever name called, other than that for 
which it is entitled under sub-section (3). 
Section 34. Examinations 
At the beginning of each academic session an d in any case not later than 30th of August of 
every calendar year, the University shall prepare and publish a schedule of examinations for 
each and every course conducted by it and shall strictly adhere to the schedule. 
Explanation. Schedule of Examinatio n means a table giving details about the time, day and 
date of the commencement of each paper which is a part of a scheme of examinations and 
shall also include the details about the practical examinations: 
Provided that if, for any reason whatsoever, the University has been unable to follow this 
schedule, it shall, as soon as practicable, submit a report to the State Government 
incorporating the reasons for making a departure from the published schedule. The 
Government may, thereon, issue such directions a s it may deem fit for the compliance of the 
schedule. 
Section 35. Declaration of results 
(1) The University shall strive to declare the results of every examination conducted by it 
within thirty days from the last date of the examination for that particula r course and shall in 
any case declare the results latest within forty five days from such date: 
Provided that if, for any reason whatsoever, the University is unable to finally declare the 
results of any examination within the aforesaid period of forty fi ve days, it shall submit a 
report incorporating the reasons for such delay to the State Government. The State 
Government may, thereon, issue such directions as it may deem fit. 
(2) No examination or the results of an examination shall be held invalid only for the reasons 
that the University has not followed the time schedule as stipulated in Section 34 or, as the 
case may be, in Section 35. 
Section 36. Convocation 
The convocation of the University shall be held in every academic year in the manner as may 
be prescribed by the Statutes for conferring degrees, diplomas or for any other purpose. 
Section 37. Accreditation of the University 
The University shall obtain accreditation from the NAAC, as per the norms of the NAAC and 
inform the State Government and suc h other regulating bodies which are connected with the 
courses taken up by the University about the grade provided by the NAAC to the University. 
The University shall get renewed such accreditation from time to time as per the norms of the 
NAAC. 
Section 38. University to follow Rules, regulations, norms, etc. of the regulating bodies 
Notwithstanding anything contained in this Act, the University shall be bound to comply with 
all the Rules, regulations, norms, etc. of the regulating bodies and provide all su ch facilities 
and assistance to such bodies as are required by them to discharge their duties and carry out 
their functions. 
Section 39. Annual report 
(1) The annual report of the University shall be prepared by the Board of Management which 
shall include among other matters, the steps taken by the University towards the fulfilment of 
its objects and copy of the same shall be submitted to the Sponsoring Body. 
(2) Copies of the annual report prepared under sub -section (1) shall also be presented to the 
State Government. 
Section 40. Annual accounts and audit 
(1) The annual accounts including balance sheet of the University shall be prepared under the 
directions of the Board of Management and the annual accounts shall be audited at least once 
in every year by the auditors appointed by the University for this purpose. 
(2) A copy of the annual accounts together with the audit report shall be submitted to the 
Board of Management. 
(3) A copy of the annual accounts and audit report alongwith the observations of the Board of 
Management shall be submitted to the Sponsoring Body. 
(4) Copies of annual accounts and balance sheet prepared under sub -section (1) shall also be 
presented to the State Government. The advice of the State Government, if any, arising out of 
the acc ounts and audit report of the University shall be placed before the Board of 
Management. The Board of Management shall issue such directions, as it may deem fit and 
compliance shall be reported to the State Government. 
Section 41. Powers of the State Government to inspect the University 
(1) For the purpose of ascertaining the standards of teaching, examination and research or any 
other matter relating to the University, the State Government may cause an inspection, to be 
made in such manner as may be prescribed, by such person or persons as it may deem fit. 
(2) The State Government shall communicate to the University its recommendations in regard 
to the result of such inspection for corrective action. The University shall adopt such 
corrective measures and make efforts so as to ensure the compliance of the recommendations. 
(3) If the University has failed to comply with the recommendations made under sub -section 
(2) within a reasonable time, the State Government may give such directions as it may deem 
fit for such compliance. 
Section 42. Powers of the State Government to call for information 
(1) The State Government may call for information from the University relating to its 
working, functions, achievements, standard of teaching, examination and research or a ny 
other matters as it may consider necessary to judge the efficiency of the University in such 
form and within such time as may be prescribed by Rules. 
(2) The University shall be bound to furnish the information as required by the State 
Government under sub-section (1) within the prescribed time. 
Section 43. Dissolution of the University by the Sponsoring Body 
(1) The Sponsoring Body may dissolve the University by giving a notice to the effect in the 
prescribed manner to the State Government and the emplo yees and the students of University 
at least one year in advance: 
Provided that dissolution of the University shall have effect only after the approval of the 
State Government and the last batches of students of the regular courses have completed their 
courses and they have been awarded degrees, diplomas or awards, as the case may be. 
(2) On the dissolution of the University all the assets and liabilities of the University shall 
vest in the Sponsoring Body. 
Section 44. Special powers of the State Government in certain circumstances 
(1) If it appears to the State Government that the University has contravened any of the 
provisions of this Act or the Rules, Statutes or Ordinances made thereunder or has violated 
any of the directions issued by it under this Act or has ceased to carry out any undertakings 
given by it to the State Government or a situation of financial mismanagement or 
maladministration has arisen in the University, it shall issue notice requiring the University to 
show cause within forty five days as to why an order of its liquidation should not be made. 
(2) If the State Government, on receipt of reply of the University on the notice issued under 
sub-section (1), is satisfied that there is a prima facie case of contravening any of the 
provisions of this Act or the Rules, Statutes or Ordinances made thereunder or of violating 
directions issued by it under this Act or of ceasing to carry out the undertakings given by it or 
of financial mismanagement or maladministration, it shall make an order of such inquiry as it 
may consider necessary. 
(3) The State Government shall, for the purposes of any inquiry under sub -section (2), 
appoint an inquiry officer or officers to inquire into any of the allegations and to make report 
thereon. 
(4) The inquiry officer or officers appointed under sub-section (3) shall have the same powers 
as are vested in a civil court under the Code of Civil Procedure, 1908 (Central Act 5 of 1908) 
while trying a suit in respect of the following matters, namely 
(a) summoning and enforcing the attendance of any person and examining him on oath; 
(b) requiring the discovery and production of any such document or any other material as 
may be predicable in evidence; and 
(c) requisitioning any public record from any court or office. 
(5) The inquiry officer or officers inquiring under this Act shall be deemed to be a civil court 
for the purposes of Section 195 and Chapter 26 of the Code of Criminal Procedure, 1973 
(Central Act 2 of 1974). 
(6) On receipt of the inquiry report from the officer or officers appointed under sub -section 
(3), if the State Government is satisfied that the University has contravened any of the 
provisions of this Act or the Rules, Statutes or Ordinances made thereunder or has violated 
any of the directions issued by it under this Act or has ceased to carry out the undertakings 
given by it or a situation of financial mismanagement and maladministration has arisen in the 
University which threatens the academic standard of the University, it shall make orders for 
liquidation of the University and appoint an administrator and thereupon the authorities and 
officers of the University shall be subject to the order and direction of the administrator. 
(7) The administrator appointed und

Excerpt shown. Open the full act in Lexace.

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