The amity university rajasthan, jaipur act, 2008

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LAW (LBGISLATIVE DRAFTING) DEPARTMENT
t(GrouP-II)
NOTIFICAl'ION
JaiPur, March 29 ' 2008
No.F.2 (10) V idh i/2/2008.-ln pursuance of clause (3) of
Article 348 of the Constitution of lndia, the Govemor is pleased to
authorise the publication in the Rajasthan Gazette of the following
translation in the English language of the Anrity Vishwavidhyalaya
Rajasthan, Jaipur Adhiniyam, 2008 (2008 Ka Adhiniyam'
Sankhyank 8):-
(Authorised English Translation)
THE AMITY UNIVERSITY RAJASTHAN' JAIPUR
ACT, 2008
(Act No. 8 of 2008)
lReceived the assent ofthe Qovemor on the 29h day of March, 2008]
-l
' Act.
to provide for establishment qnd incorporation of lhe Amity
University fiajasthan, Jaipur in rhe Slale of Raiaslhan and matrirs
connecled therewith and incidentdl lherelo.
Whereas, with a view to keep. pace with the rapid
dcvelopment in all spherbs of knowledge in the world and the
counry, it is essential to create world level modem research and
study iacilities in the State to provide state of the art educational
lacilities to the youth at their door sleps so that they can make out
of them human resources compatible to liberalized economic and
social order of the world;
And whereas, rapid advancement in knowledge .and
cha4g!irg iequitemenis of human resourcgs:haks5: if ssieiltidl'that:4i
t*o,ii.Jiul 
'and 
quick and responsive system of edricatioRal
research and development be .created which can work with
entrepreneudal zeal under an essential regulatory setup and such a
systein can be crealed by allowing the private institutions engaged
in higher education havirrg sufficient resourccs and experience to
establish universities and by incorporating sucli universities with
such regulatory provisions as ensure efficient working of such
institutions;
An
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And whereas' the Rirnand Balved Education Foundation'
New Delhi, a societv "*''';;;ii";;it'e'sot'eties 
ne3;:ttl;i
tiiila;n: #,.:'."".3:ili"'fl::* *hI **iT $
H i"lili "l""':lJ : ": "'lx,n:lu, ,f""1 ny ; H::::$i
:,lJiffi il'lf:tiT${ }*; l"::*i1,l;*1ffi !i,
''*$::::",.lllili.'"fi1; ;;', ;;; rt*"'ntrv', the-said Ritnand
,,.i:r"",'ffi l*t$**';A"q:ru:ru;'ilt'r
of the Legislature ot the sl
' And whereas' the said Ri*und .W"d^' 
Education
H".Ti:'J:ff ,:":,:i,,::J"l:.*+*fu *,i**tftrf
Jairrtrr in the State ol.nSJu':i:11'::'":::;-':L and studies in the
,;i:iin:i,, u,Ti::iltoo"f:',i*i|*i:*,rposited^an
hlil*lit*rn:ru i: :l*r'n'"iu*''l qm'*;' *
And whereas' the luffi ciency' "f th" ::'"-l: Tfrastructure
has been got enquired t"t"" 
.O' 
" ""ttit*:a'ryno11;i^in 
tirls behalf
[j'i:lrfii:til"**l',' i**"ffi
Govemment in the-DePi
:f "Tri,'H';ii,nrunil:h'l*:;*'"';:*:hliiii$B'inlAn d whereas, {lh:fi '":l'j',iyJff '"ft'*TlKXii
incorpoiation ": : Ulii?flllr'l'",Ti",n" ii"i'""itv, it would
3l;'ffi i:,,,"':';ffi:.'l':;ii,['fi :;H";:il:$ii#ilf;.
Now' therefore' be it -enacted':f "t::' *fl":P?lJ::
r-"girr^tuit in ttte Fifty-ninth Year of the Kepuor
follows:-
l' short title' cxtc'nt "n9 ":T*:1'j"T""'*llt'l[t-i"
rnuy Ut *ttta the Amity University Raj asthan' Japt
(2) It extends to ihe whole ofthe State of Rajasthan'
41
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(3) tt shall be deemed to have come into force on and from2 Ist October-, 2 007.
. 2. Dcfinitions.- In this Act, unless the context otherwrsereq uires,-
(a) 'AICTE" means All India Council .of TechnicalEducation established under All inaia Councit ofTechrical Education Act, l9g7 (Central Act No.'iZ of1987);
(b) "CSIR" nreans the Council of Scientific and IndustrialResearch, New pelhi_ a funding ug.n"y of tn. -"ntratuovqrnnlent;
(c) "DEC" means the Distance Education Councilestablished under section 2g of Indira Gandhi NationalO^pen University Act, l9g5 (Central Act No. SO 
"fr98s);
(d) "Distance education" means educaiion imparted bycombination of any two or more means ofcommunication, viz. broadcasting, telecasting,correspondence courses, seminars, coniact programmes
_ . Td any other such methodology; " -:--'
(e) :DST" _ means , the Departiient of Science and
. _ l echlology of the Central Govemment;(f) "employee,' means a person appointed by theUniversiry ro work in tire Univeislry *a #fuj.,teachers, officers arld other empioyees oi tireUniversity; I
(g) "fee" means collection made by the University from.thestudents by whatever name it may be called, wt ict isnot refundable;
(h) ',Government,' means the State Govemment ofRajasthan;
:O. "higher.- elucaiigf" n-rgans studg.-bfl,a; gurlidulum., or.
,,, ::lr_r.,,lor rhe'pursuit of loowledge b.eyond l0;+2 llvel;U,/ no$el" means a place of residence for the students ofrne Unrversity, or its colleges, institutions or centers,maintained or recognized to .be as ,u"t Uy--ii.unrverslty; I
(k) -ICAR" means the indian Council of Agriculture
$es9arch, a society registered una", ifl.-tori.tf,, ,Kegrsrrarron Act, Ig60 (Central Act No. 2l of 1g60);
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(n "MCl" means Medical Council of India constituied
under section 3 of the lndian Medical eouncil Act'
1 956 (Central Act No. 102 of I 956);
(m) "NAAC" means the National Assessment and
Accreditation Council, Bangalore, ' an autonomous
institution of the UGC;
rn) "NCTE" means tlle National Council of Teacher
Education constituted under section 3 of the National
Council of Teacher Education Act, 1993 (Central Act
No. 73 of 1993);
(o) l'off campus centre" means a centre of the University'-' 
"rtublirhid 
by it outside the main campus oPerated and
maintained as its constitueilt unit, having the
Univsrsity's complement of facilities, faculty and staff;
(o) "PCI" means Plrarmacy Counbil of India constituted
under'section 3 bfthe Pharmacy Acq 1948 (Central {ct
No. 8 of 1948);
(q) 'prescribed" means prescribed by Statutes made under
this Act;
(r) "regulating body" nieans a body established or'-';conititotel 
by oi rurder any law for ithe time being. in
. force iaying 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 Govemment;
"rules" means the rules made under this Act;
"schedule" means the Schedmle to this Act;
"sponsoring Body" means the Ritnand Balved
Education Foundation, a society registered under the
Societies Regisnation Act, 1860 (Central Act No' 21 of
I 860) having Rqgistration No' S/16683 of 1966;
"Statutes", "Ordinances" and "Regulations" - mqan
respectively, the Statutes, Ordinances and Regulations
of the.University made undpr this Agt;. ' i .
'sttrdent of the;Uriiversity" meani a pei-son enrolled in
the University for taking a course of study for a degree,
.dioloma or other academic distinction duly instituted by
thf University, inoluding a research degree;
"study centre'l m€ans a sentre eshblish"i Td
mainiained or recognized by the University for the
purpose of advising, counseling or for rendering any
(s)
(t)
(u)
(v)
(w)
(x)
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other assistance required by the students in the context
of distance education;
(y) "teacher" means a Prof'essor, Reader, Lecturer or any''- 
other person required to impart education or to guide
resear;h or to rdnder guidance in any other form to the
students lbr pursuing a course of study of the
University;
(z) "UGC" means the UniversitY
established under section 4 of
Comnrission Act, I 956 (Central
and
(za) "University" tneans the Amity
' Jaipur.
Grants Commission,
the University Grants
Ac( No. 3 of 1956);
University Rajasthan,
3. Incorporation'- (l) The first Chancellor and the first
Vice-chancellor of the University and the first members of the
Board of Managenrent and the Academic Council and all persons
who nray ltcrcaftcr bcconrc sttclr officcrs or nrcmbcrs' so ltlng as
thcy continue to hold such olfice or membership' are hereby
constituted a body corporpte by the name of Amity University
Rajasthan, Jaipur. ' i
(2) The movable and immovable property specified in the
Schedule I shall be vested in the University and the Sponsoring
Body shall, immediately after 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
SP- I Kant Kalwar, Jaipur (Rajasthan).
44
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such
or bodiii- as the
ald consultalcy, and for
arangements with other
University . may deem
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. 5. Powers and fuirctions of the University'- The
University shall have the following powers and.functions' namely:'- 
(J t. provide for instruction in the disciplines specified in' 
Schedule ll and to make provisions for research and for the
6 advancement and dissemination ofknowledge;
(b) to grant, subject to such conditions as the University may' ' 
detirmine, diplomas or certificate, and confer degr'ges or
other academic distinctions on the basis of examinationq''
evaluation or any olther'method of testing on persons' and
to withdraw any such diplomas, certificates' degrees'r or'
other acadbmic distinctions for good and. sulficient cause;
(") ib. otgunir. and to undertake e-xtra-mural studies':and
extension service;
(al io conf"r honorary degrees or other. distinctions in''the'
manner prescrlbed;
(e) to proviie instruction, including correspondence and such' 
, other courses, as it may determine; ; - 1!
(0 to' institute Piofessorslips, Readerships,.Lectwerships ' and.
otiier teaching or academie posts required by the University
, . . and to make appointment theretol'(g) to.cieate administrative, ministerial and other posts and to
make aPPointments thereto;
(h) to appoint persons workinq in TY other university tr
. 
t org"itutiotthavinq specific knowledge permanently or for
a spdcified Period;
(i)
a SPEUrrrsu Perruur I
i) to l co-operate, collaborate or associate .with any other
rmiversiiy or authority oi institution in such manner'and for
such pgrpose as the tlniversify may determine;
(it to establ-ish study centers and maintain schools, institutions
"' and such center;, specialized laboratories or other unils {or
research and instructions as are in the opinion of. the
institutions
irecessary; 'I
(n) to determinc standards for admission into the University,
which may include examination, evaluation or any other
.method ol'testing;
(o) to demand and receive payment offees and other charges;
(p) to supervise the residences ofthe students of the University
and to make arrangements for the promotion of their 'health
and general welfar6;
(q) to make special anangements 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; I
(s) to make arangemedts for promoting the health and gene,ral
welfare of the employees of the University;
(t) to receive donations and acquire, hold, manage and dispose'
of any movable or immovable property;
(u) to bonow money with the approval of the Sponsoring Body
for the purposes ofthe University;
(v) to mortgage or hypothecate the property of the University
with the approval ofthe Sponsoring Body;
(w) to establish exarnination centers;
(x) to ensure that ttre standard of degrees, diplomas,
certificates and other academic distinctions are not lower
than those laid down by AICTE, NCTE, UGC, MCI, PCI
and other sinrilar bodies established by or under any law for
the time being in force for the regulation ofeducation;
to set up oII campus cenre wlmln or wlnour lne D ne!
subject to the proviqions of any other Iaw for the time being
within or without the State,off
in force; and 'f
(z) to do all such other acts and things as may be necessary'
. incidentdl or conducive to the attainment of all or any of
the_ obj ecls-of the University.
self-financed and shall not be entitled to receive any grant or other
financial assistance from the State Covemment.
7. No power of affitiation,- The University shall have no
power to affiiate or otherwise admit to its privileges any other
institution.
(v)
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8. Endowment Fund.- (1) There shall be established an
gnao**.nt Fund, as sooq as may be after coming .into. force of
tf-,is nct with an amount of rupees onc crors -which has bsen
Jeposited by the Sponsoring Body with the State Govemment'
(2) The Endowment Fund shall be used as security deposit
to ensure'that the University complies with the,provisions of this
Act and functtons as per.provisions of this Act' Statutes and
Orii"""."r. The S.ute dovemment shall hlve the powers to forfeit
in if,e prescriUed manner' a part or whole of the Endowment Fund
ii.l fur.,fr" University or the Sponsoring Body contraven:l anl of
,itr pio"iti"nt of this Act'or Siatutes' ordinances' Regulatioris or
rules rhade thereunder.
(3) Income from the Endowment Fund may be utilised for
developXent of infrastructure of the University but shall not bc
utilisei to meet out the recuning expenditure of the University'
I
. (4) The amount of the Endowment Fund shall be invested
' 
and keit inv"sted untit the dissolution of the Unive$ity in long
term sicurities issued or guaranteed by the Sttita Government or
a"forir"a and kept deposiied until the dissoluiion of the University
in ifr" int"t"tt bearingPersonal Deposit Account'ofthe Sponsoriirg
Body in the Govemment Treasury.
(5) In case of investment in long term security' the
certificaies of the securities shall be kept in the safe custody of the
Stat. Gou.*t.nt and in case of deposit in the interest bearing
Personal Deposit Account in Government Treasury, the. deposit
rtruit U" maie with the condition that the amount shall no! be
withdrawn without the permission of the State Govemment'
(a) fees and other charges received by the University;
ibj aay contributions made by the Sponsoring Body;
i"; "ny in"otn" received from consultanQy and other work'' 
uniertaken by the University in pursuance of its
objectives;
47
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(d) trusts, bequests, dotrations, cndowmcnts and atry other
grants; and
(e) all other sums received by the University'
10. Application of Cencral Fund'- The General Fund
shall be utilized for meeting all expenses, recurrlng or non-
recurring in connection with the affairs ofthe Uni?ersity:
Provided that no expenditure shall be incuned by the
University in excess of the limits for total reculring 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 Managentent.
ll. Officers of tlre University.-The following shall be the
officers of the UniversitY, namelY:-
(D the Chanqellor;
(ii) theVice-chancellor;
; (iii) the Pro-Vice-chancellor;
(iv) the Provost;
(v) the Proctor;
(vi) the Deans of Faculties;
(vii) the Registrar;
(viii) the Chief Finarlce and Accounts Officer; and'(i"i 
such other officcrs'as may be declared by the Statuies '
to be the officers of the University.
12. The Chancellor'- (l) The .Chancellor shall be
appointed by thc Sponsoring Body with the consent of the State
dovrrntntni for a period of five years from the date on which he
enters upon his office and shall not be eligible for re-appointment: -
(2) Any vacancy in the office of Chancellor shall be filled
within six months from the date of such vacancy.
(3) The Chancellor gliall, by virtue ofhis office, be the head
of the University. r
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(4) l-he Chancellor shall, ifpresent, preside at the meetings
ol' thc . Board ol' Managcment and at the convocation of the
University fbr confcrring deglecs, diplo:las or other academic
distinctious.
(5) l'he Charrccllor shall lravc the following powers,
to call I'or any inlbrilation or record in
connectiolr with the affairs. of the University;
to appoint the Vice-chancellor;
to relnovc tlre Vice-ciranccllor iu accordance
with $rc plovisious of sub-section. (8) of
nanrcly:-
(a)
(b)
(c)
' section I 3; and ., ,i . .' i (a) sucn other powers as may b" prer"ribed by ihe
Statutes.
13, Th'c Vicc-chanccllor.-(l ) The Vice-chancellor shall !e
hppointed by the Chancellor from a panel of three persons
recommended by the Board of Managentent ancl shtrll, subject to
the prov'isions contained in sub-section (8), hold office for a term
of three years:
. Provided that, after expiry of the term of three years; a
person shall be eligible tbr rc-appointment for another term of
three years:
Provided further that a Vice-chancellor shall
notwithstanding the expiralion of his tenn continue to hold office
until his successor cnters upon the ofllce.
(2) Any vacancy in the ol'fice of Vice-chancellor shall be
filled within six nronths fronr the date of such vacancy.
':
(3) The 'Vice-chancellor shall be the principal ex€cutive
and acadcmic officer of the University and shall exercise general
supcrihtcndencb and conlrol over the alTairs of the University and
shall execute the decisions olthe authorities of the University.
(4)'fhe Vicc-chancellor shall preside at the convocalion of
thc Uriiversity in the absence of thc Chancellor.
49
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. . (5) If in the opinioniofthe Vice-chancellor it is necessaiy. rotake immediate action on any matter for which powers areconferred on any other authority by or under this Act, he may takesuch aclion as hc dccms nccessary and shall at the earliestopportunity thereafter report his action to slrch officer or authorifyas would have in the ordinary course dealt wirh the matter:
Provided that if in, ihe opinion of the concemed bfficer orarithority such action should not have been taken by the Vice_chancellor then such case shall be refened to the Chancellor.
whosc decision thereon shail be final:
Vice-chancellor affects any person in the service of the University,such person shall be errtitled ro prcfer, within tfuee months from .
the date on which such acdion is communicated to him, an appealto the Board of Management and the Board of Managemenf niay.9nfi"T. or modify or reversc the action taken by- the Vice_chancellor.
(6) I( in the opinion of the Vice-chancell6r, any decision ofany authority of the University is outsidb the powers confened.bythis Act or Statutes, Ordinances, Regulations or. rules madethereunder or is likely to be prejutiiciil to the interests of theUniversity, he shall direct the concemed authority to revise itsdecision within fifleen days from the date of its decision and incase the.authority refu;es or faiis to revise such decision, then suchmatter shall be ref,erred to the ihdhcellor and his decision thereonshall be final.
(8) If the Chancellor is satisfied, on an enquiry made or
::T:j*. be.made on a representation made to hifi or-otherwise,that the continuance of Vice.chancellor in his office is prejudicialto the- interest of the lJniyersity or the situation ,o *oliun,r, h"
\nay, by an order in writing a,ld stating the reasons tlierein for
'::: .. , ,. .:.
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doing so, ask the Vicc-chanccllor to rclinquish his officc from such
date as ntay bc specified in the order:
Provided that before taking an action under this sub-
section, the Vice-chancellclr shall be given an opportunity ofbeing
heard. i
14. The Pro-Vice-chancellor.-(1) The Pro-Vice-chancellor
shall be appointed by the Chancellor in consultation with the Vice-
chancellor,
(2)The Pro-Vicc-cbancellor shall hold tiffice for a pcriod
of three'years anci lrall be eligible for re-appointment for a second
term.
(3) The conditions of service of the Pro-Vice-chancellor
shall be such as may be prescribed by the Statutes'
(4) lf the Chancellor is satisfied, on an enquiry made ot
caused io be made on a representation made to him or otherwise'
that the continuance of Pro-Vice-chancellor in his office is
prejudicial to the interestlof the University or the situation so
warrantsl he may, by an order in writing and stuting the reasEns
therein fcir doing so, ask the Pro-Vice-chancellor to relinquish his
office from such date as may be specified in the order:
Provided. that before taking an action under this suh'
section, the Pro-Vice-chancellor shall be given an opportunity of
being heard.
(5) Tlre Pro-Vicc-chancellor shall assist thc Vicc-
chancellor in such matters as are assigned to him by the Vice-
chancellor from time to time and shall excrcise such porvers and
perform iuch functions as may be delegated to him by the Vice-
chancellor.
15, The Provost.-(l) The Provost shall be appointed by the
Vice-chancellor for such leriod and in such mamer as may be
prescribed by the Statutes. 
'i
(2) The Prbvost shall ensure discipline in the University
and shall keep the various unions cl the teachers :ind ernployees
advised ofthe various policies and practices in the University.
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(3) The Provost shali exercise suoh othcr powcrs anj
pcrlorm.such othcr dLrtics as rnay be prcscribcd hy the Statr-rtes.
16. Thc Proctor.-( I ) l'he Proctor slrall be appointed by the
Vice-chanceilor fbr such ;jcriod and in such nranner ds mdy bc
prcscribed by the Statures. ,tt'"t ':,,,.
(2) The Proctor shail be responsible for the maintbnance of
discipline among the students and keep the various,stu dents!lunioris;; i,,
adviscd of the various poliocs and practices in the Un iversity; ,'i 
.'.. r:r:rl,.r
(3) 1'he Proctor shall cxercise such othcr power.sl and
perform.such cither dutie.s as may be prescribed by the Stafutes,', rrrr '!.,
.i{iiiI
.17. Thc Dcan of Faculry.-(l') There slall be a Dean of
each Faculty who shall be.appointed by the Vice-chancello.r. for a.
period of three years in such manner as may be. prescribedr.by: thd;:ri:t
Statutes,
(2) The Dean shall convene meetings of the,fa.utty;iu, 
"nd,i, 
,
wl:en required, irr consultation with tlie Vice-chancellor and shallr.ri,
preside over the sanrc. I-le shall fonlulate the policics and..,.,;
"development progranlntc ol'tlrc l'aculty and present the same todhe,,.:
appropriate authorities fur their consideration. ' 'L: ;j j'.i'ili i
(3) Thc Dean ol Fhculty shall excrcisc ,r"h' o,h.r'fo*.rr" "
and perform such other duties as may be prescribed.byrtlrer Stalutbs;
, .. ., r .s 1, ... .,..,.i
18. Thc Registrar.-(l) The Registrar shall be appointediby,, ,,i
thc Chanccllor, in such rlanrrcr as nray bc prescribcd by the
Statutes.
(2) All iontracts shall be signed and alt docqments ' and' ,i
records shall be aLrthcntiiatcd by thc Rcgistrar..on behalf,of,ithei ,...t
University. li':,i,,.r!. ,
(3) The R-egisiiar sfiall be rlre Mernber Sccretary of thc
Board of Managenrenl and Acadenric Council but he shall not.have .
a right to vote. : !.1r:. _
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- (4) The Registrar shall exercise suih othel. pgryerq ,andperfonn such otlier duries al may bc prescribed by the ftitq19s, ,,,1 ,.
flrf 4(?F). "
19. nN- qlligf [in""SS cco ccr.-( I )
Chicf Financc un?i- Atfoititt' Officer slrall bc appointed. bY
prescribed bY
V r cc;:clr anr:'ellor tnin such manner as maY be
I
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Thc
the
the
S_!gq1.r,.
. (2) The Chicf Finance anrl Accounts Officer shall exercisc
,u.l-, poti'"r, ond perfornr sr'rch dutics as nray be prescribed by the
StattltL-s. , .
?,0. Other officcrs -(l ) The University may appornr sucn
othcr olficcl s as ntay bc nccessary for its lunctiontng
(2) The manner ctf appointmerit and powgr-s and functions
"f.u"h:-ifi;;; 
,h^ll be sudh as miy be prescribed by the Statutes'
21' Authoritics of ttrc U.nivcrsity"The followifrg shall be
thc autiioritiei of the Univcrsity, namely:- ' ':"
(i) the Boaid of Management;
iii) thc Academic Council;
iiil) thc Faculties; and
(iv) such other authorities as may bc declared--by the
' ' 
Statutes to be the authorities of the University' :"tir
Board 'of Management'-(l) The
the UniveLsity slrall consist of the
17
(2) Thc
cxccutivc bodY
Board of Managcment
of thc LJniversity. All the
Board, of
following,
Body out of
shall be the PrinciPal
movable and immovable
53
3ii5.4j_ grqr€[i--I1l4__!2._Td z.eJqas__ __ "..r:l _i.r.e) 
*
propefly of the lJniversity shail vcs.c in the Rolrri oi N,Ianageme'nr.
It shall havc thc following powcrs, nanrcly:-
(a) to provide general superintendence and directions and
to control the functioning of the University by using all- such powcrs as arc ;,roviclccl i.y this Act or thc Statutes,
Ordinances. Regulations or rules nrade thercunderi
(b) to review the decisions of other aurhorities of the
. University in case they are not in conformity with the
provisions of .this Act or the Statutes, Ordinances,
Rcgulations or rules made thercunder;
, (c) to appr^ve the budget and annual report of the'" University;
(d) to lay dowrr thc policieis to be followed by thc
University;
(e) to recommend 1 to the Sponsoring Body about the
voluntary liquidation of the University if a situatlon
arises when smooth functioning of the University does
not reniain possible, in spite of all efforts; and
(f1 such other powers as may be prescribed by the Statutes:
I (3) The Board of Management shalt nieet at.least three
timcs in a calendar year.
(4) The quonrm for nreetings of the Board of Managemenl
shall bc fivc.
23, The Academic Corincil.-(l)
shall consist of the Vice-cirancellor and
may be prescribed by the Statutes.
(2) The Vice-changcllor shall be
Atademic Council.
The Academic Couricil
such other members as
rne unalrperson oI the
.i
(4) The quomm for nreetings of rhe Academic Council
shall bc such as may be prcscribcd by the Statutes.
i
I
1
i
I
l
:
li".l'.
\
Itr-,-lld ------i!'ll'u-lE:31,-qTd-?9.2s@--qdsl)
24. Other tuthorities.-The conrposition, constitution''
DowersandlirrrctioltsoIotlrerauthoritiesoftheLJniversityslrallbe
such us moy bo prescribcd by the Statutes'
25. Disg u alificlt tion [or nrcmbership of rn suthority'- A
Dcrson shall bc di:;cltrlrlili':tl lo: bcing a trclttlrcl r"r f any ol' lltc
authorities of the University, if he-
(a) is of unsound mind and stands so ' deolared by a
comDctcl)1 cotln;
(b) is an undisbirarged insolvent;
; (c) has .been conlicted of any offence involving mcildl
turPltude;. i
(d) is conducting or engaging hinself in private coaching
classes; or
(e) has been punished for indulging in or promoting unfair
practice in the conduct of any examination' in any
fbrm, anYwhcrc.
' 26, Vacaucies not to invalidate the proceedings of any
authority of the University.- No act or proceeding of any
autf,ority of tne University shall be invalid merely by reason ofany
vacancy or defect in the constitution thereof'
2?. Filling up of cmcrgent vacancies'- Any vacancies
ocaurred in the mirnbership of authorities of the University due to
death, resignation or removal of a member or due to change of
.upu"ity in-wnicl he was a$pointed or nonrinated, shall be filled-up
as'early as possible by the person or thc body who had appointed
or nominated such a member:
Providcd that the person appointed or'nominated as a
nrember.of an authorily of the :.University on an emcrgent yacancy''shill 
remain meriiber of sdch authority for'only the rernainii'rg
period of the member, in whose place hc is appointed or
nominated.
' 28. Committcc.- The authorities or olficers of the
University may oonstitute such committees with such terms of
reference as may be necessary for specific tasks to be performed
C{q_6L___-___LqaW_Rlq-_,9,:ir.jZq-ZSSC_.___'Ir.l,i_LJ
by such corrmittees. The constitLrtion of such conrmitte es and thcir
duties shall be such as rnay'be prcscribed by tlre Statutc.s
29.'l'he Strtutes,- (l) Sub.jcct trr Lhe provisir-rn.s ol'this nct,
the Statutes of the University tuay provide lbr all or any of the
following nratters, namely:-
. (a) the coustil.ution, powcrs and functions of the authorities
of the University as may be constituted froni time to
time;
(b) the terms and conditions of appointment of the Vrce-
chancellor and his powers and tunciions;
(c) the manner ald terms and conditions of appointment of
. the 'Registrar and Chief Finance and Accounts Officer
, ., .. unq their powers anii functions;;
(d) the , marrner in ,which and the period for which the
Provost and the Proctor shall be appointed and t\eir
powers and functions;
(e) the. mzurner in which the Dean of Faculty shall be
, .,:..?Ppointea and his powers and functions; . . . i . !.
, '(fl. lhe mgnner and terms and conditiobs pf appointiirent of
other officers and tcachers arid, their powers,.anA
functior:s;
(g) the terms and c6nditions of service of employees of the
University and their functions;
(h) the proccdure for arbitration in case ofdisputes between
, officers, tcachers, employees and sludents;
(i) the conferment of honorary degrees;
O the provisions regarding exemption of students from
paymen. of tuition fee and for awarding to them- scholarships ,and fellou ' ',snlps;.:.. . . ..(k) provisiofis- idgardirig, tho'poiicy, of iOmiss;ohs;
includirrg regulation of rcscrvation ol'scats;
(l) provisions rdgarding fees !o be charged from students;
(m)provisions regarding number ofseats in differenf
courses;
(n) creation olnew authorities of the Un.iversity;
(o) accounting poliby and financial proccdurc;
qrrr- 4,-(6)--- Tq{er|l {M-qt, qrd 2s, 2008 31(s7)
WJ
(q)
(0
G)
(r)
creation of new departments and abolition or
restructuring of existing departments;
institution of medals and Prizes;
creation ofposts and procedure for abolition ofposts;
(u) all other matters
arc rcqtlircd to
Statutes.
revision of fees;.
alteration of the number of seats
and
;- 'li fforpnr swl lahi'rrr urrrvrvrrljJ..-v.,
which under the provisions of this Act
lre, or niaY be, Prescribed bY the
UniversitY shall be
shall be submitted
the University and their
degrces,
(2) Thb Statutes of the
Board of Management arld
Government for its aPProval'
(3) The State Government shall consider the Statutes'
submitted by the University and shall give itS approval. thereon
;;hi" ,*o 
' 
months from the date of its receipt with such
'rnodifications, if any, as it may deem necessary'
(4) The University lnall communicate its agr-eement to pe
Statut"s as approved by t-he State Government, and if it desires not
to eiu. "ff".i 
to any o; all of the modifications made by the State
6*-"*rn.", under sub-section (3), it may give rbasons therefor
and after considering such reason, the State Government may or
may not accept the suggestions made by the University'
(5) The State Govemment shall publish the. Sta-tutes' as
finally apiroved by it' in the Official Cazette' and thereafter' the
ii.,r[t ifi"ff .o.. into force from the date ofsuch publication' '
30, The Ordinances.' (1) Subject to the provisif'ns of this
Act or Siatutes made. th.qreundeq the Ordinances may provide for
all br any of the. f'ollowing matters, namely::
(a) the admission gf students. to
enrolment as such;
(b) the courses of study to be laid down for the
diplomas and certificates of the University;
made by the
to the State
I
r F.e ) __ *___lE[1 -w-F, rd a9,_?9_03 _ -__:Ui_:]d
(c) the award of the degrees, diplomas, certificares and
other academic distinctions, the minimum qualifications
for the samc and the measures to be taken relatins to
the granting and obtaining of the same;
(d) the conditions lor award of lellowships, scholarships,
stipends, medals and prizes;
(e) the conduct of examinatiorrs, iucluding the terms of
officc and manner of appointment anJ the duties of
examining bodies, examiners and moderators;
(f) fees to be chhrged for the courses, examinations,
degrees and diplomas ofthe University. i
(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
academio life of the University;
O the manner ofco-operation and collaboration with other' Universities and institutions ofhigher eclucation; and
(k) all other matters whiih by this Act or..statutes made
thereurder are required to be provided by the Ordinances.
(2) The Ordinances of the University shall be made by rheAcademic Council which bfter being approved by the Board ofManagement, shall be submitted to the State Govemment forritsapproval.
(3) The State Govemment shall consider the Ordinances
submitted under sub-section (2) ,ivithin two months from the date
of their receipt and shall either approve them of give suggestions
for modifications therein.
Academic Council and .shall ipprove the Ordinances of theUniversity with or without such moiifications.
ffl 4 (4) {ufielr{ {M-qe, q'fd 2e, 2ooB ------C-LG9
-:'- --r:'---
31. Regulations'- The authorities of the University may'
subiecl to the lLior approval of the Board of Management' make
t.uiri"io"t, consisteni with this Act and the rules, Statutes and the
Oidinun"", rnude thereunder, for the conduct of their own business
and that of the committees appointed by them
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
,J"ten,"'in.d eitlrer on the basis of marks or grade obtained in the
;;;liiri;* exatnination and achievements in co-curricular and
l-u.-'."rri.rf* activities or on the basis of marks or grade
obtained in the entrance test conducted aithe State level either by
ln-uslo.iution of the univepsities conducting similar courses or by
any agency of the State: r
Provided that admission in professional and technical
courses shall be rrrade only tluough entrance test'
(3) Reservation in admission to th€ University for
schedulei castes, scheduled tribes and other backward classes'
*orn.n und handicapped. persons shall be provided as per the
policy of the State Government.
33. Fcc structurc-(l) The University may, from time to
time, prbparc its fees structure and sent it for approval ol the
committee constituted for the purpose.
(2) The comimittee shall consider the fees stmctlre
1,r"pur.d ty the University and if it is satisfied that the proposed
lees is-
ofthe UniversitY; and
(b) not unreasonably excessive' it may approve the fees
structure.
(3) 1'he lees structure approved by the committee under
sub-s"ciion (2) shall remain in force for three years and the
59
3-ilqpl__.-._ .. - -ITqfgII sig_-E. Id_ag_,_a_0_o_qqm +(s')
university sharr be entitred to crrarge fces in accordance with suchfees structurs.
(4) The University bhali not charge any 1.ees, by whatevername called, othcr than tlrat lor which lt is entittea utrder sub-section (3).
34. Bxaminations. - Ar thc beginning ol. cach academicsession and in any case l9r l.ut:: than 30rh "of eugr;t 
"f;;;;;calendar year, tire University shall prepare 
""d pu;i;;; scheduleof examinations for each and.eveiy ;ourr" ;o;;;;;i-uy i, unashall strictly adhere to the schedule.
4xplanation._ ,,schedule of Examination,, means a tablegiving details about the rime, day and date ofit " .oriil"n".rn.n,oj yo| nup"r which is a part of a schenre of ."unli*tions unashall also include the detaili about tn. practicai Lxa;;;;rrl
Provided that ii for anl.leasgn whatsoever, the Universityhur .f":n. unable. to folloy tlis schedule, i, ,ilfi'r, soon aspracticable, submit a ,eoo.t.ro ihe Stare c.;;;;;i i";rporatingthe reasons for making a departure from the p*Urf,"J"r"f.,.arf ..
fhe G1v^erngent mayl there^on, issue ,u.l ai.".iion.-r, i, rnuydeem fit for the compliance ofthe schedule.
35. Dcclaration of results._ (l) The Uniiersity shalt striveto.declare the results of every examination conducted by it withjnthirty days from the lasr dare of rhe .;;;r;i;;;;;t'i.,"'ip"rti"utu,course and shall in any casc declarc tne resufis iatesi Jltfln io.ty_five days from such date:
. @ No examination or the results of an examiiration shallbe.held invalid only for the rBasons that the University has not .followed the rirne schedute * ,,lprlt.J'lr'*Ji"rr :+'ir, * ,r,"case may be, in section 3 5.
i
Ifr_j_1o-,)_- _ffglri_lrq:q-ilnd2g, zooe _!_lo1)
36. Convocation,- The coirvocation of the University shall
,Ue nela jn every ^academic year in the maru1er as may be prescribed
by the.Statutes for conferring degrees, diplomas oi for'any other
DtlmOSe. i
37. Accreditation of the Universiry._ The University shallobtain accreditation fronr the NAAC, as per the norms.of the
l1lc.l1 infornr the Starg Goveinnrenr and such otlrcr rcgularingbodies which are connected with the courses taken up by.fhpUniversity about the grade provided by the NAei to the' University. The University shall get renewed such accreditation
from time to time as per the norms of the NAAC.
38. University to follow rules, regulatiohs, norms, etc. ofthe r'egulating bodies.- Notwithstanding any,thing contained inthis Act, the University shall be bound to comjty wih all the rules,regulations, norms, etc. of tl.re regulating bodies and provide allsuch facilities and assistance to such ,bodies as are required bythem to discharge their duties and carry out their.functions
39. Annual report.- (l) The annual report of theunlverslry shall be prepared by the Board of Management whichshall include among other matters, , the steps tlaken by theUniversity towaids' the fuldl lment of iis objecti and copy of thesame shall be submitted to the Sponsoring Body.
(2) Copies of the annual report prepared under sub_section(1) shall also be prescnred to rhe State Gbvimnrent.
40. Annual accounts and audit.- (l) The annual accountsincluding balance sheer of rhe Universiry ;hdl be;;;;;"d underthe directions of the Board of Management and'the annualaccounts shall be audited at lcast oncc in every]€ar by the auditorsappointedby the Universily for this purpose. :
: 
'.::". 
::' i '. -'--.
(2) A copy of the annual accounts together with the auditreporr shall be submitted to the Board of ManJgement.'--' 
'
J.
(3) A copy of the annual aceounts
with the observations ofr lhe Board of
submirled to the Sponsoring Body.
and audit report along
Management shall be
61
.t
.
sr @2)----- qfq{a.[{ {M-trt, qfd zg, zooe t{'tr a (tn)
(4) Copies of annual accounts and balance sheet prepared
uud"r. ,ui-.."tion (l) shall aLso be presented .to the Slgle
!9y941lrL9$ 'fhe advice of the State Government' 11 any' arlstng
outoftheaccountsanoauditreportoftheUniversityshallbe' -ud ofplaced befbre the Board of Managemell -^l:",-:"'", ".,i,i?""t"-.t"' ,nuri''ir.r" such directions' as it may-deem fit and
"o.pi1un"" 
shall be reported to the State Govemment'
4l' Porvers of the State Government
University.- (l) For the purpose of ascertalnrng
teaching, examination and tesearch or any otncr
ii" u"i,"*itv, the State Government may cause an inspeotron' to
;;;" in,u"h,nunn"t a! may be prescribed' by such perso4"or
persons as it nraY deem fit'
. {2) The State Govemment shall communicate to the
'University 
its recommendations in regard to the. result of such
insoection for corrective action' The University shall adopt such
#;;;; *""*r.t and make efforts so as to ensure the
compliance of the recommendations'
' (3) If the Universitv has failed .-t3 ::r.nPly with the
recommendations made undei sub-secrion (2) within a reasonable
time, the State Govemment may give such directions as it may
deenr fit lor such comPliance'
'42. Powers of the State Government to call for
it intorrntlion.--f l ) The StatP Govemment may call.for information
\.'. i"* 
-- 
,it" uni""rritv . rllating to its working' functiops'
i.hpni"r,"*"r,o, standard of teaching, examination and research or
Jv:"irt"t tl*rs as it may consider necessary to judge the
"-iir"i"n"y 
of the Universiry in such form and within such time as
miy be prescribed bY rules.
43. Dissolution of the Uuiversity by the Sponsoring
gody.-(ii-d" Sponsoring Body may dissolve the University by
giuing )'"oti"" to ttre effJct in ihe prescribed manner to the State
62
to insPect the
the standards of
matter relating to
qTrI 4 (q,l 116141. lt9:-93. qrd.Ze.Zo-03-- - -IGo
Government and the employees and the students of Unrversity at
least one Year in advance:
Provided that dissolution of the University shall have effect
ontr, uft*"'tf," 
-ufprouul 
of the State Government and the last
iriJfr.r'"f ,i"a""i, of rhe regular courses have. completed their
"."rr"t ".ra they have becn ar'ialded degrees' diplomas or awards'
as the case rlaY be'
(2) On the diStolution of the University all the- assets and
ri"uiritiJl'oitrre University shall vest in the Spgnsoring Body'
44. Special powers of the State Govirnment in certain
"lr"urnJt"n.!t.- 
irf rr it apPears to the State Govemment that the
il;;;ti;; ;;;.oni,uu"n"i anv of the provisions of this. Act or the
;i;;, ;;utet or ordinances made thereunder or has violated anv
,-'f the directibns rssued qy it under this Act or has ceased to
I"r.you, "nV undertakings given by it to the State Government o; a
.itriti"" oi hnancial misnranagemcnt or mal-administration has
-ir"" i" the University' it ihall issue notice requiring the
ililtt-y i" ttt"* cause'within forty-five days as to why an order
of its liquidation should not be made'
(2) lf the State Government, on receipt of reply of the
UniuerJi"ti "" 
ii. ""ii* 
itsued under sub-section (l)' is satisfied
irt"i ii"tl i, t pti*u facie case of contravening any of the
or*iti".t of this nct or 'the rules' Statutes or Ordinances made
i;;;;;t or of violating directions issued by it under this Act or
;i;t"g to carryout G undertakings given by it.or of frnancial
*irt"-.E"t""tl or mal'administration, it shall make an order of
such enqu.iry ai it may consider necessary'
(a) The inquiry officer or officers appointed under sub-
section i3i shall have tire same powers as are vested. in a civil court
""J"i-ift"'c"a" 
of Civil Procedure, 1908 (Ceniral Act No' 5 of
iS08l *hif" trying a suit in respect of the following matters'
namely:-
31 /64) {firi{4T.r -ns- -g?. Tl{-ag--2p!q - - -- T1-i-@)
(a) sunrnroning and cnforcing the attendance of any person
and exanrining him on oath;
(b) requiring the discovery and production of any such
document or any other tnaterial as may be predicable in
evidence; and
(c) requisitioning any public record from any court or
o lll ce.
(5)'l'he irrquiry officer or oificers inquiring under this Act
shall be deemed tb be a civil court for the purposes of section 195
and Chapter 26 of the Code of Criminal Procedpre, 1973 (Central
Act No. 2 of 1974).
(6) On receipt of the enquiry repo( from the officer'or.
officers appointed under sub-section (3), ifthe State Govemment 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 issue{ by it under this Act or has
ceased to carryout the undertakings given by it or a situation of
financial mismanagement.and mal-'administration has arisen in the
University which threatens the academic standard . of the
University, it. shall make drders for liquiddtion of the University,
and appoint an administrator and thereupon the authorities zind
officers of the University shall.be subject to the order and direction
of the administrator.
(7) The administrator appointed under sub-section (6) shall
have all the powers and be subject to all the duties ofthe Board of
Management under this Act and shall administer the affairs of the
University until the last batch ofthe studentS of the regulaf courses
have completed their courses and.they have been awarded degroes,
diplomas or awards as the base may be.
(8) After having been awarded the degrees, diplomas. or
awards, as the case may be, to the last batches of the students of
the regular courses, the administrator shall make a report to the
effect to the State Government.
I
(9) On receipt of the report under sub-section (8), the Stite
Govemment shall, by a notification in the Oflicial Gazette, issue
an order dissolving the University and from the date of publication
64
''1rI 9. (f)" -\'|G".{em lg:T:i 1={.-zg zooe..* , sr(os)
ot such notillcation (he Urrivcrsiry shall stand diisolved and all the
irssets i\r't(l liabilities ol rlrc t.jniver.sily shall vcsr in rhe Sponsoring
[Jotlt, lrorn sirclr tiatc.
{5. I)orvcr to ntillic rulcs.- ( l) The Stare Govemment
rrray. by notification in thc Official Gazette, rnake rules to carry out
the pLrrposes ol this Act.
(2) r\ll rules nraclc under this Act shall be laid, as soon as
ntay lrc. alicl tl]cv arc so r:rrtic, bcfor.c rhc I.lousc ol the State
l.cgislutrrr,:. rvlrile it is irr sessiorr. lirr lr ltcriocl ol rrol lcss than
lbLrltccu davs rvltich tult' bc conrpriserl in one session or in two
sr.tcccssivc scssiorrs and il bclbrc the expiry of the session in which
they are so laiil or ol thc scssion inrnrediately following, the House
of the Slare Legislature nrakes any ntodillcation in any such rules
or resolvcs tlrat any such rr-rlcs should not be nradc, such rules shall
rltereafier have ef'fect only in suclr modified fornr or be of no
eff'ect, as tlte case may bc. so howe

Excerpt shown. Open the full act in Lexace.

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