LexThe BHARTIYA SKILL DEVELOPMENT UNIVERSITY, JAIPUR ACT, 2017
Rajasthan · state statute
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(1) लशक्षा और शैक्षक्षक प्रौ्योगगकी
(2) प्रबंधन अ् ययन
(3) वि्ान, अलभयांबत्रकी और प्रौ्योगगकी
(4) विगध
(5) कला, िाणर्ज् य और मानविकी
(6) गचककत् सा, ेन्द् त गचककत् सा, नलसंग और औषधननमाकर् वि्ान
और सह-गचककत् सा लशक्षा को सष््मललत करते हुए स् िास् र्थ य
पररचयाक
(7) योजना और स् थापत् य-कला
(8) भाषाएं
(9) ्ान के कोई अन्द् य उभरते हुए क्षेत्र
आशुतोष कुमार,
शासु
LAW (LEGISLATIVE DRAFTING) DEPARTMENT
(GROUP-II)
NOTIFICATION
Jaipur, March 30, 2017
No. F. 2 ( 4) Vidhi/2/201 7.-In pursuance of Clause (3) of
Article 348 of the Constitution of India, the Governor is pleased to
authorise the publication in the Rajasthan Gazette of the following
translation in the English langua ge of Bhartiya Kaushal Vikas
Vishwavidyalaya, Jaipur Adhiniyam, 2017 (2017 ka Adhiniyam
Shankhyank 3) :-
(Authorised English Translation)
THE BHARTIYA SKILL DEVELOPMENT UNIVERSITY,
JAIPUR ACT, 2017
(Act No. 3 of 2017)
(Received the assent of the Governor on the 28th day of March 2017)
An
Act
to provide for establishment and incorporation of the Bhartiya
Skill Development University, Jaipur in the State of Rajasthan and
matters connected therewith and incidental thereto.
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Whereas, with a view to keep pace with the rapid
development in all spheres of knowledge in the world and the
country, especially in Skill Development, it is essential to create
world level modern research and study facilities in the State to
provide state of the art educatio nal and skill development facilities
to the youth at their door steps to make out of them human
resources compatible to liberalized economic and social order of
the world;
And whereas, rapid advancement in knowledge and changing
requirements of hu man resources makes it essential that a
resourceful and quick and responsive system of education and
research in skill development be created which can work with
entrepreneurial zeal under an essential regulatory set up and such a
system can be created by allowing the private institutions engaged
in skill development and 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 Rajendra and Ursula Joshi Charitable
Trust is a charitable trust registered under the Indian Trusts Act,
1882 (Central Act No. 2 of 1882), at Book No. 4 V olume No. 68
page No. 166 serial number 201603019400240, dated 11 th May,
2016 in the office of Sub-Registrar, Jaipur V;
And whereas, Rajendra and Ursula Joshi Charitable Trust
has given an undertaking to transfer physical and academic
infrastructure, as specified in Schedule -I, located at Mahindra
World City, Off Ajmer Road, Jaipur - 302037 in the State of
Rajasthan and to invest the said infrastructure in Bhartiya Skill
Development University for education, training, research and
studies in the disciplines specified in Schedule -II. It has also
deposited an amount of rupees five Crore to be utilized 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 an expert committee, appointed in
this behalf by the State Government consisting of Mr. Krishna
Kunal, IAS, the Commissioner DSEE and MD RSLDC
(Chairman), Professor R.P. Yadav, MNIT Jaipur (Member), Mr.
Dhirendra Devarshi, Higher Education (Group -4) Jaipur
(Member), Professor Victor Gambhir, Preside nt, JECRC
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University, Jaipur (Member), Professor Harsh Dwivedi, Podar
Institute of Management, Jaipur (Member);
And whereas, if the aforesaid infrastructure is utilized in
incorporation as a University and the said Rajendra and Ursula
Joshi Charitable Tr ust is allowed to run the University, it would
contribute in the skills and academic development of the people of
the State;
Now, therefore, be it enacted by the Rajasthan State
Legislature in the Sixty -eighth Year of the Republic of India, as
follows:-
1. Short title, extent and commencement. - (1) This Act
may be called the Bhartiya Skill Development University, Jaipur
Act, 2017.
(2) It extends to the whole of the State of Rajasthan.
(3) It shall come into force at once.
2. Definitions.- In this Act, unless the context otherwise
requires,-
(a) “Academic Council ” means the Academic Council
of the University as specified in section 23;
(b) "AICTE" means All India Council of Technical
Education established under All India Council of
Technical Education Act, 198 7 (Central Act No.
52 of 1987);
(c) “Board of Management” means the Board of
Management of the University as specified in
section 22;
(d) “Chairperson”, “President”, “ Pro-President” means
respectively the Chairperson, President and Pro -
President of the University;
(e) "CSIR" means the Council of Scientific and
Industrial Research, New Delhi - a funding agency
of the Central Government;
(f) “Curriculum package” means the competency
based curriculum package consisting of syllabus,
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textbooks, student’s manual, trainers guide,
training manual, assessment and evaluation
guidelines and all such material, including
electronic material, required to impart skills
education and teaching to prepare a student to
acquire performance outcomes, skills, and
competencies required of a person engaged or
likely to be engaged, in a particular job role;
(g) "Distance education" means education imparted by
combination of any two or more m eans of
communication, viz. broadcasting, telecasting,
correspondence courses, seminars, contact
programmes and any other such methodology;
(h) "DST" means the Department of Science and
Technology of the Central Government;
(i) "employee" means a person appointe d by the
University to work in the University and includes
teachers, officers and other employees of the
University;
(j) "fee" means collection made by the University
from the students by whatever name it may be
called, which is not refundable;
(k) "Government" means the State Government of
Rajasthan;
(l) "higher education" means study of a curriculum or
course for the pursuit of knowledge beyond 10+2
level;
(m) "hostel" means a place of residence for the students
of the University, or its colleges, institutions or
centres, maintained or recognized to be as such by
the University;
(n) "ICAR" means the Indian Council of Agriculture
Research, a society registered under the Societies
Registration Act, 1860 (Central Act No. 21 of
1860);
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(o) "MCI" means Medical Council of India c onstituted
under section 3 of the Indian Medical Council
Act, 1956 (Central Act No. 102 of 1956);
(p) "NAAC" means the National Assessment and
Accreditation Council, Bangalore, an autonomous
institution of the UGC;
(q) "NCTE" means the National Council of Teache r
Education constituted under section 3 of the
National Council of Teacher Education Act, 1993
(Central Act No. 73 of 1993);
(r) "off campus center" means a centre of the
University established by it outside the main
campus operated and maintained as its con stituent
unit, having the University’s complement of
facilities, faculty and staff;
(s) "PCI" means Pharmacy Council of India
constituted under section 3 of the Pharmacy Act,
1948 (Central Act No. 8 of 1948);
(t) "prescribed" means prescribed by Statutes made
under this Act;
(u) "regulating body" means a body established or
constituted 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, D EC, CSIR, etc. and includes the State
Government;
(v) "rules" means the rules made under this Act;
(w) "Schedule" means the Schedule to this Act;
(x) “Skills” means the qualification and competency
achieved through education and learning for
performing a job role successfully and efficiently;
(y) "Sponsoring Body" means the Rajendra and Ursula
Charitable Trust incorporated under Indian Trust
Act, 1882 (Central Act No. 2 of 1882) registered
before Sub-Registrar Jaipur V, on 11th May 2016;
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(z) "Statutes", "Ordinances" and "R egulations" mean
respectively, the Statutes, Ordinances and
Regulations of the University made under this
Act;
(aa) "student of the University" means a person enrolled
in the University for taking a course of study for a
degree, diploma or other academic disti nction
duly instituted by the University including a
research degree;
(bb) "study centre" means a centre established and
maintained or recognized 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;
(cc) "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;
(dd) "UGC" means the University Grants Commission
established under section 4 of the University
Grants Commission Act, 1956 (Central Act No. 3
of 1956); and
(ee) "University" means the Bhartiya Skill
Development University, Jaipur.
3. Incorporation. - (1) The first Chairperson, 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 Bhartiya Skill
Development University, Jaipur.
(2) The movable and immovable property specified in
Schedule-I shall be vested in the University and th e Sponsoring
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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 DTA-005-001, Mahindra World City, off Ajmer Express Way,
Jaipur–302037.
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 suc h 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.
5. Powers and functions of the University. - The
University shall have the following powers and functions,
namely:-
(i) to define norms and parameters of skills
education, teaching and instruction, consistent
with the credit framework and curriculum
packages, in such skills and allied areas as the
University may deem fit;
(ii) to impart instructions, including correspondence
and such other courses, as it may determine, in
accordance with the credit framework and
curriculum packages, in the disciplines specified
in Schedule-II and in such skills and allied areas
as the University may deem fit, for the
dissemination of knowledge and skills training
and consistent with its objects;
(iii) to institute and award fellowships, scholarships,
exhibitions, studentships, medals and prizes;
(iv) to establish and maintain hostels for students of
the University;
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(v) 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;
(vi) to award degrees, diplomas, certificates and
other distinctions;
(vii) to confer honorary degrees or other distinctions
in the manner prescribed;
(viii) to define norms of, examination or any other
measure of assessment of knowledge and
competency of a student of, or admission to, the
University;
(ix) to hold examinations o r other assessments of
knowledge or competency, as the University
may, from time to time, determine;
(x) to identify and collaborate with industries for
purposes of practical training of students in
skills and to define norms for recognition of
competency att ained by a student in such
practical training in industry for the purpose of
earning credits;
(xi) to define norms and measures of assessment for
recognition of prior learning and competency in
skills, based on relevant experience at work or
in Industry, and t o assign credits for such prior
learning or competency in accordance with the
credit framework;
(xii) to lay down norms for transfer of credits to
promote new learning opportunities without
compromising on learning outcomes;
(xiii) to institute skills education, teac hing or other
academic positions required by the University,
with such qualifications and designations as it
may deem fit, and to appoint persons on tenure,
term or otherwise to such positions;
(xiv) to appoint persons working or having
commensurate experience of working, in any
other university or educational Institution or any
industry, possessing the required knowledge or
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competency, as adjunct, guest or visiting faculty
of the University on such terms and for such
duration as the University may deem fit;
(xv) to lay down parameters for assessment and
accreditation of skill educators and training
providers.
(xvi) to create administrative and other posts and to
make appointments thereto;
(xvii) to determine, specify and receive payment of
fees and other charges, as the Univer sity may
deem fit, from students and any other person,
institution, Industry or body corporate for
instructions and other services, including
training, consultancy, and advisory services,
provided by such University;
(xviii) to acquire, hold, manage and dispose of any
property belonging to, or vested in, the
University in such manner as the University
may deem fit for attainment of its object;
(xix) to receive gifts, grants, donations or
benefactions from the Central Government or
the State Government and to receive bequests,
donations and transfer of movable or immovable
properties from testators, donors or transferors,
as the case may be;
(xx) to establish and maintain such infrastructure,
including campuses and training centers within
its territorial jurisdiction, as may be necessary
for attainment of its objects;
(xxi) to undertake, or cause to be undertaken, such
studies for assessment of skill needs as may be
required in the future and to prepare and
maintain a database of skills assessment and
requirements in terms of t he emerging
employment market in the State concerned,
nationally or internationally, as the case may be,
relevant to the instructions imparted or proposed
to be imparted in the Skills University;
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(xxii) to collaborate with any other university or
institution of national importance in offering
joint degree programmes for bridging skill
education with higher education;
(xxiii) to promote international collaboration in skills
education with institutions of skill education for
the purpose of capacity building, developing
competency, knowledge and ability to global
standards;
(xxiv) to promote a spirit of entrepreneurship in skills
amongst youth;
(xxv) to be open to all persons irrespective of sex,
religion, race, caste, creed, or class;
(xxvi) to carry out all such other activities as may be
necessary or feasible in furtherance of the object
of the University;
(xxvii) to organize and undertake extra -mural teaching
and extension services;
(xxviii) to determine standards of admission to the
University and training centers with the
approval of Academic Council;
(xxix) to make special provisions for students
belonging to the State for admission in any
course of the University or training center with
the approval of the Board of Management;
(xxx) to regulate and enforce discipline among the
employees, teachers and students of the
University and to take such disciplinary
measures as may be deemed necessary;
(xxxi) to institute professorships, associate professorships,
assistant professorships, readerships, lectureships,
and any other teaching, academic or research posts
required by the University;
(xxxii) to make appointments of the faculty, officers
and employees of the University;
(xxxiii) to provide for printing, reproduction and
publication of research and other works and to
organize and conduct exhibitions, refresher
courses, orientation cour ses, workshops,
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seminars and other programmes for teachers,
lesson writers, evaluators and other academic
staff;
(xxxiv) to co-operate with any other organization in the
matter of education, training and research for
such purposes as may be agreed upon on such
terms and conditions as the University may
from time to time determine;
(xxxv) to recognize examinations of, or periods of
study (whether in full or in part) of other
universities, institutions or other places of
higher learning as equivalent to examinations or
periods of study in the University and to
withdraw such recognition at any time;
(xxxvi) to sell, exchange, lease or otherwise dispose of
all or any portion of the properties of the
University, movable or immovable, on such
terms as it may think fit and proper with out
prejudice to the interest and activities of the
University;
(xxxvii) to draw and accept, to make and endorse, to
discount and negotiate, promissory notes, bills
of exchange or other negotiable instruments;
(xxxviii) to execute conveyances, transfers, mortgages,
leases, licences and agreements in respect of
property, movable or immovable including
Government securities belonging to the
University or to be acquired for the purpose of
the University;
(xxxix) to appoint, in order to execute an instrument or
transact any business o f the University, any
person as it may deem fit;
(xl) to give up and cease from carrying on any
classes or departments of the University;
(xli) to enter into any agreement with Central
Government, State Government, the University
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Grants Commission or o ther authorities for
receiving grants;
(xlii) to raise and borrow money on bonds,
mortgages, promissory notes or other
obligations or securities founded or based upon
all or any of the properties and assets of the
University or without any securities and upon
such terms and conditions as it may think fit and
to payout of the funds of the University, all
expenses incidental to the raising of money, and
to repay and redeem any money borrowed;
(xliii) to invest the funds of the University or money
entrusted to the Universi ty in or upon such
securities and in such manner as it may deem fit
and from time to time transpose any investment;
(xliv) to make such statutes, ordinances or regulations
as may, from time to time, be considered
necessary for regulating the affairs and the
management of the University and to alter,
modify and to rescind them;
(xlv) to constitute for the benefit of the academic,
technical, administrative and other staff, in such
manner and subject to such conditions as may
be prescribed by the Statutes, such as pensio n,
insurance, provident fund and gratuity as it may
deem fit and to make such grants as it may think
fit for the benefit of any employees of the
University;
(xlvi) to delegate all or any of its powers to the
President of the University or any committee or
any sub -committee or to anyone or more
members of its body or its officers with the
approval of the Board of Governors; and
(xlvii) to do all such things as may be necessary,
incidental or conducive to the attainment of all
or any of the objects of the University.
6. University to be self-financed.- The University shall be
self-financing and shall not be entitled to receive any grant or
other financial assistance from the State Government.
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7. No power of affiliation. - The University shall have no
power to affiliate or otherwise admit to its privileges any other
institution.
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 five crore which has been
deposited by the Sponsoring Body with the State Government.
(2) The Endowment Fund shall be used as security deposit
to ensure that the University complies with the provisions of this
Act and functions as per provisions of this Act or Statutes,
Ordinances, regulations or rules made thereunder. The State
Government shall have the powers to forfeit in the prescribed
manner, a part or whole of the 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 utilized for
development of infrastructure of the University but shall not be
utilized 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 guaranteed 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 securities, the
certificates of the securities shall be kept in the safe custody of the
State Government and in case of d eposit 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.
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9. General Fund. - The University shall es tablish 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 a nd 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.
10. Application of General Fund. - The General Fund
shall be utilized for meeting all expenses, recurring or non -
recurring in connection with the affairs of the University:
Provided that no expenditure shall be incurred 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.
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.
12. The Chai rperson.- (1) The Chairperson shall be
appointed by the Sponsoring Body with the consent of the State
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Government for a period of five years from the date on which he
enters upon his office:
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:-
(i) to call for any information or record in
connection with the affairs of the University;
(ii) to appoint the President;
(iii) to remove the President in accordance with the
provisions of sub-section (8) of section 13; and
(iv) such other powers as may be prescribed by the
Statutes.
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 that after expiry of the term of three years, a
person shall be eligible for re -appointment for another term of
three years:
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Provided further that a President shall notwithstanding th e
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 t he
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 shoul d not have been taken by the President
then such case shall be referred to the Chairperson, 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 U niversity, such
person shall be entitled to prefer, within three months from the
date on which such action 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 authority concerned to revise its
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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 h is 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 enquiry 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 taking an action under this sub -
section, the President shall be given an opportunity of being
heard.
14. The Pro -President.- (1) The Pro -President shall be
appointed by the Chairperson in consultation with the President.
(2) The Pro-President shall hold office for a period of three
years and shall be eligible for re-appointment 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 enquiry made or
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 th e 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:
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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.
15. The Provost. - (1) The Provost shall be appointed by
the President for such period and in such manner as may be
prescribed by the Statutes.
(2) The Provost shall ensure dis cipline in the University
and shall keep the various bodies 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.
16. The Proctor. - (1) The Proctor shall be appointed by
the President for such period and in such manner as may be
prescribed by the Statutes.
(2) The Proctor shall be responsible for the maintenance of
discipline among the students a nd keep the various students'
bodies advised of the various policies and practices in the
University.
(3) The Proctor shall exercise such other powers and
perform such other duties as may be prescribed by the Statutes.
17. The Dean of Faculty .- (1) The re 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
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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.
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 oth er powers and
perform such other duties as may be prescribed by the Statutes.
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.
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.
21. Authorities of the University.- The following shall be
the authorities of the University, namely:-
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(i) the Board of Management;
(ii) the Academic Council;
(iii) the Faculties; and
(iv) such other authorities as may be declared by
the Statutes to be the authorities of the
University.
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 Body,
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) one representative of Ministry of Skills,
Employment, Entrepreneurship, Labour and
Factories and Boilers, Government; 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
properties 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 powers as are
provided by this Act, or the Statutes, Ordinances,
Regulations or rules made thereunder;
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(b) to review the decisions of other autho rities of the
University in case they are not in conformity with
the provisions of this Act, or the Statutes,
Ordinances, 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 m ay be prescribed by the
Statutes.
(3) The Board of Management shall meet at least twice in
a calendar year.
(4) The quorum for meetings of the Board of Management
shall be five.
23. The Academic Council. - (1) The Academic Council
shall consist of th e 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 provi sions of this
Act, and the Statutes, Ordinances, Regulations or rules made
thereunder, co-ordinate and exercise general supervision over the
academic policies of the University.
(4) The Academic Council shall meet at least twice a year.
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(5) The quorum f or meetings of the Academic Council
shall be such as may be prescribed by the Statutes.
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.
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 un-discharged 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.
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.
27. F illing 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 due 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 the University on an emergent vacancy,
shall remain member of such authority for only the rem aining
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period of the member, in whose place he is appointed or
nominated.
28. Committee. - The authorities or officers of the
University may constitute such committees 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.
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 period for which
the Provost and the Proctor shall be appointed
and their powers and functions;
(e) the manner in which the Deans of Faculties shall
be appointed and their powers and functions;
(f) the manner and terms and conditions of
appointment of other officers and teachers and
their powers and functions;
(g) the terms and conditions of service of employees
of the University and their functions;
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(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.
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(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 communicate its agreement to the Statutes
as approved by the State Government, and if it desi res 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.
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 certifi cates of the
University;
(c) the award of the degrees, diplomas, certificates
and other academic distinctions, the minimum
qualifications for the same and the measures to
be taken relating to the granting and obtaining of
the same;
(d) the conditions for award o f 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;
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(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 co -operation 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 provide d 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 th e 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 sugges tion 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
reasons, 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.
31. Regulations. - The authorities of the University may,
subject to the prior approval of the Board of Management, make
regulations, consistent with this Act and Statutes and Ordinances
made 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.
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(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 co -curricular and
extra-curricular 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 handicapped persons shall be
provided as per the policy of the State Government.
33. Fees structure.- (1) The University may, from time to
time, prepare its fees structure and send it for approval of the
committee constituted for the purpose.
(2) The committee shall consider the fees structure
prepared by the Excerpt shown. Open the full act in Lexace.