The jai narain vyas university jodhpur act, 1962

The Jai Narain Vyas University Jodhpur Act, 1962 
(Act No. 17 of 1962) 
[Received the assent of the Governor on the 6th day of June, 1962; Assent first 
published in Rajasthan Gazette Extraordinary, part 4(ka), dated 12.6.1962]  
An 
Act 
to provide for the establishment and incorporation of a University at 
Jodhpur in the State of Rajasthan. 
 
Be it enacted by the Rajasthan State Legislature in the Thirteenth Year of the 
Republic of India as follows :- 
 
1. Short title and commencement.  - (1) This Act may be called the  [Jai Narain 
Vyas] University, Jodhpur Act, 1962. 
(2) It shall come into force on such date as the State Government may, by 
notification in the Official Gazette, appoint. 
2. Definitions.  - In this Act and in the Statutes, unless the subject or context 
otherwise requires,- 
[(a) "college" means a constituent or an affiliated college of the University 
enumerated in or under sub -section (1) of section 5 and shall include an 
autonomous college a s well as a college admitted to the privileges of the 
University in accordance with or under this Act; 
Explanation. - "autonomous college" means an educational institution declared 
as such under the provisions of this Act]; 
[(aa) "Director" means the Head of a constituent college and includes, where 
there is no Director, the person for the time being appointed to act as 
Director; 
(aaa) "Faculty" means a Faculty of the University;] 
(b) "institution" means an institution for research or specialised studies in  
any branch of knowledge recognised by the University;  
(c) "hostel" or "hall" means a unit of residence for students of the 
University [or college], provided, maintained or recognised by it;  
(d) "Principal" means the head of a college  [other than a constituent 
college] and includes, when there is no Principal, the person for the time 
being appointed to act as Principal and, in the absence of the Principal or 
the acting Principal, a Vice- Principal duly appointed as such; 
(e) "Statutes", "Ordinances" and "Regulations" mean respectively the 
Statutes, Ordinances and Regulations of the University made under this 
Act; 
(f) "teachers" includes professors, readers, lecturers and other persons 
imparting instruction and guiding and conducting research in the 
University or in any college or institution; 
(g) "University" means the [Jai Narain Vyas University] Jodhpur; 
(h) "registered graduate" means a graduate registered under the provisions of 
this Act and Statutes; and 
(i) "Student" means a student who pursues  a regular course of study in a 
department of the University or in a college or institution.  
 
3. The University. - [(1) The chancellor and the existing Vice -Chancellor of the 
University of Jodhpur and the existing members of the Senate, Syndicate and 
Academic Council of the University and all persons who may hereafter become 
such officers or members of the aforesaid bodies of the University shall, so long 
as they continue to be such officers or members, constitute a body corporate by 
the name of Jai Narain Vyas University, Jodhpur]. 
(2) The University shall have perpetual succession and a common seal, and 
shall sue and be sued by the said name. 
 
4. Powers of the University.  - The University shall have the following powers, 
namely:- 
(1) to provide for instruction in such branches of learning as the University 
may think fit, and to make provision for research for the advancement and 
dissemination of knowledge; 
(2) to hold examinations and to grant to, and confer degrees and other 
academic distinctions on, persons who have pursued a course of study in 
the University or in any college or institution; 
(3) to confer honorary degrees or other distinctions on approved persons in 
accordance with the Statutes; 
(4) to grant such diplomas to, and to pr ovide such lectures and instruction 
for, persons, not being members of the University, as the University may 
determine; 
(5) to co-operate with other Universities and authorities in such manner arid 
for such purposes as the University may determine; 
(6) to institute professorships, readerships, lecturerships and any other 
teaching posts required by the University; 
(7) to appoint or recognise persons as professors, readers or lecturers or 
otherwise as teachers of the University [and its constituent colleges]; 
(8) to institute and award fellowships, scholarships, exhibitions medals and 
prizes, in accordance with the Ordinances; 
[(9) to maintain and manage hostels or halls, to admit to all or any of its 
privileges colleges, other than constituent or affiliated colleges 
enumerated in or under sub-section (1) of section 5, and to withdraw all or 
any of those privileges and to recognise hostels or halls not maintained by 
the University and to withdraw any such recognition]; and  
[(9-A) to confer autonomous status on a college, institution or department, as 
the case may be, subject to such conditions as may be laid down in this 
Act or as may be prescribed by the Statutes and to withdraw the 
autonomy;] 
(10) to demand and receive payment of such fees and other charges a s may 
be authorised by Ordinances; 
(11) to supervise and control the residence and discipline of students of the 
University [and its constituent colleges], and to make arrangements for 
promoting their health and general welfare; 
(12) to make grants from th e funds of the University for assistance to extra -
mural teaching; 
(13) to make special arrangement in respect of the residence, discipline and 
teaching of women students; 
(14) to  award certificates of proficiency in specified subjects, other than 
those for which degrees and diplomas are awarded by the University, and 
to make provision for instruction for the same under conditions laid down 
in the Ordinances; 
(15) to acquire, hold manage and dispose of property, movable and 
immovable, including trusts and endowments, for the purposes of the 
University; 
(16) to borrow on security of University property, and subject to the proper 
concurrence of the State Government money for the purpo ses of the 
University; and 
(17) to do all such other acts and things, whether incidental to the powers 
aforesaid or not, as may be requisite in order to further the objects of the 
University as a teaching and examining body and to cultivate and promote 
the arts, sciences and engineering and other branches of learning and 
technology. 
 
5. The colleges and jurisdiction of the University.  - (1) The University shall 
have the following constituent and affiliated colleges:- 
I. Constituent colleges:- 
(a) Kamla Nehru College for Women; and 
(b) Institute of Evening Studies. 
II. Affiliated Colleges:- 
(a) Lachoomal Memorial College of Science, Jodhpur; 
(b) Mahesh Teachers, Training College, Jodhpur; and 
(c) Onkarmal Sornani College of Commerce, Jodhpur; 
Provided that the State Government may, in consultation with the University, by 
notification published in the Official Gazette, enumerate such other college as it 
deems fit to be a constituent or affiliated college of the University.  
(2) The jurisdiction of the Unive rsity shall extend to and the powers conferred 
by or under this Act shall be exercisable by it in the University departments, its 
constituent and affiliated colleges and colleges which may be admitted by it to 
the privileges of the University in accordance with or under this Act. 
(3) The State Government may, by order in writing:- 
(a) require any college to terminate, with effect from such date as may be 
specified in the order, its association with, or its admission to the 
privileges of, any other Universit y incorporated by law to such extent as 
may be considered necessary and proper, or 
(b) exclude, to such extent as may be considered necessary and proper, from 
admission to the privileges of the University any college specified in the 
order which, in the op inion of the State Government, is required to be 
associated with or admitted to the privileges of, any other University;  
Provided that no order made under this sub-section,- 
(a) shall be made otherwise than with the concurrence of the Chancellor of 
the University, or 
(b) shall be made so as to take effect during the middle of an academic 
session]. 
 
6. Office of University.  - (1) The  office of the University shall be located at 
Jodhpur which shall be the headquarters of the Vice-Chancellor. 
(2) the convocations for the conferment of degrees shall ordinarily be held at 
Jodhpur. 
 
7. University open to all classes etc.  - The University s hall, subject to the 
provisions of this Act and the Statutes, be open to all persons of either sex and 
of whatsoever race, creed, caste or class and no consideration what so ever shall 
be paid to such distinctions in respect of any privileges, award, appoi ntment or 
promotion by the University; 
Provided that nothing in this section shall be deemed to require the University 
to admit to any course of study students exceeding the number prescribed or 
with academical or other qualifications lower than those pres cribed or such 
course. 
 
8. Teaching of the University . - (1) All teaching recognised by the University 
shall be conducted in the University or in colleges and institutions;  
Provided that for the purposes of clause (12) of section 4, the teaching so aided, 
may be recognised by ordinances for general or specific purposes.  
(2) The authorities responsible or organising such teaching shall be prescribed 
by the Statutes. 
(3) The courses of study and curricular shall be prescribed by the Ordinances 
and, subject thereto by the regulations. 
 
9. Officers of the University . - The following shall be the officers of the 
University :- 
1. the Chancellor, 
2. the Vice-Chancellor, 
3. the Registrar, 
[3-a. The Comptroller.] 
4. the Deans of the faculties, and 
5. such other persons in the service of the University as may be declared by 
the Statutes to be officers of the University. 
 
10. Chancellor . - (1) The Governor of Rajasthan shall be the Chancellor.  He 
shall by virtue of his office be the Head of the University and shall, when 
present there at, preside over the Senate and at convocations of the University.  
(2) The Chancellor shall have the right to cause an inspection to be made by 
such person or per sons as he may direct, of the University, its buildings, 
laboratories, workshops and equipment, and of any college, hall hostel or 
institution maintained or recognised by the University, and also of the 
examinations, teaching and other work conducted or do ne by the University, 
and to cause an enquiry to be made in like manner in respect of any matter 
connected with the University. The Chancellor shall in every case give notice to 
the University of his intention to cause an inspection or enquiry to be made a nd 
the University shall be entitled to be represented thereat.  
(3) The Chancellor may address the Vice -Chancellor with reference to the result 
of such inspection or enquiry and tender such advice as he may deem fit to offer 
regarding the action to be taken by the University. 
(4) The Vice-Chancellor shall act in accordance with the advice so tendered and 
communicate to the Chancellor the action taken in pursuance thereof.  
(5) If the Vice -Chancellor does not, within a reasonable time, take action to the 
satisfaction of the Chancellor, he may, after considering any explanation 
furnished or representation made by the Vice Chancellor, issue such directions 
as he may deem fit and the University shall be bound to comply with such 
directions. 
(6) The Chancellor shall have such other powers as may be conferred on him by 
the Statutes or Ordinances. 
 
11. Vice -Chancellor. - (1) The Vice -Chancellor shall be a whole time paid 
officer of the University. 
(2) No person shall be eligible to be appointed as Vice -Chancellor unless he is a 
distinguished academician having a minimum of ten years experience as 
Professor in a University or ten years experience in an equivalent position in a 
reputed research and/or academic administrative organization.  
(3) The Vice -Chancellor shal l be appointed by the Chancellor in consultation 
with the State Government from amongst the persons included in the panel 
recommended by the Search Committee consisting of - 
(a) one person nominated by the Syndicate; 
(b) one person nominated by the Chairman, University Grants Commission;  
(c) one person nominated by the Chancellor; and 
(d) one person nominated by the State Government,  
and the Chancellor shall appoint one of these persons to be the Chairman of the 
Committee. 
(4) An eminent person in the sphere of higher education not connected with the 
University and its colleges shall only be eligible to be nominated as the member 
of the Search Committee. 
(5) The Search Committee shall prepare and recommend a panel of not less than 
three persons and not more than five persons to be appointed as Vice -
Chancellor. 
(6) For the purpose of selection of the Vice -Chancellor, the Search Committee 
shall invite applications from eligible persons through a public notice and while 
considering the names of persons to be appointed as Vice -Chancellor, the 
Search Committee shall give proper weightage to academic excellence, 
exposure to the higher education system in the country and abroad, and 
adequate experience in academic and administrative go vernance and record its 
findings in writing and enclose the same with the panel to be submitted to the 
Chancellor. 
(7) The term of the office of the Vice -Chancellor shall be three years from the 
date on which he enters upon his office or until he attains t he age of seventy 
years, whichever is earlier: 
Provided that the same person shall be eligible for reappointment for a second 
term. 
(8) The Vice -Chancellor shall receive such pay and allowances as may be 
determined by the State Government. In addition to i t, he shall be entitled to 
free furnished residence maintained by the University and such other perquisites 
as may be prescribed. 
(9) When a permanent vacancy in the office of the Vice -Chancellor occurs by 
reason of his death, resignation, removal or the e xpiry of his term of office, it 
shall be filled by the Chancellor in accordance with sub -sec. (3), and for so long 
as it is not so filled, stop -gap arrangement shall be made by him under and in 
accordance with sub-sec. (10). 
(10) When a temporary vacancy i n the office of the Vice -Chancellor occurs by 
reason of leave, suspension or otherwise or when a stop -gap arrangement is 
necessary under sub -sec. (9), the Registrar shall forthwith report the matter to 
the Chancellor who shall make, on the advice of the St ate Government, 
arrangement for the carrying on of the function of the office of the Vice -
Chancellor by any other Vice-Chancellor of a State University. 
(11) The Vice -Chancellor may at any time relinquish office by submitting, not 
less than sixty days in a dvance of the date on which he wishes to be relieved, 
his resignation to the Chancellor. 
(12) Such resignation shall take effect from the date determined by the 
Chancellor and conveyed to the Vice-Chancellor. 
(13) Where a person appointed as the Vice -Chancellor was in employment 
before such appointment in any other college, institution or University, he may 
continue to contribute to the provident fund of which he was a member in such 
employment and the University shall contribute to the account of such pers on in 
that provident fund. 
(14) Where the Vice -Chancellor had been in his previous employment, a 
member of any insurance or pension scheme, the University shall make a 
necessary contribution to such scheme. 
(15) The Vice -Chancellor shall be entitled to travelling and daily allowance at 
such rates as may be fixed by the Syndicate. 
(16) The Vice-Chancellor shall be entitled to leave as under: - 
(a) leave on full pay at the rate of one day for every eleven days of active 
service; and 
(b) leave on half pay a t the rate of twenty days for each completed year of 
service: 
Provided that leave on half pay may be commuted as leave on full pay on 
production of medical certificate. 
(17) The Vice -Chancellor shall be the principal 'academic, administrative and 
executive officer of the University and shall exercise overall supervision and 
control over the affairs of the University. He shall have all such powers as may 
be necessary for true observance of the provisions of this Act and Statutes.  
(18) The Vice -Chancellor sha ll, where immediate action is called for, have 
power to make an order so as to exercise any power or perform any function 
which is exercised or performed by any Authority under this Act or the Statutes:  
Provided that such action shall be reported to the Au thority as would have in the 
ordinary course dealt with the matter for approval: 
Provided further that if the action so reported is not approved by such Authority 
not being the Syndicate, the matter shall be referred to the Syndicate, whose 
decision shall be final and in case of the Authority being the Syndicate, the 
matter shall be referred to the Chancellor whose decision shall be final.  
(19) The Vice-Chancellor may, on being satisfied that any action taken or order 
made by any Authority is not in the int erest of the University or beyond the 
powers of such Authority, require the Authority to review its action or order. In 
case the Authority refuses or fails to review its action or order within sixty days 
of the date on which the Vice -Chancellor has so requ ired, the matter may be 
referred to the Syndicate or to the Chancellor, as the case may be, for final 
decision.] 
 
12. Powers and authorities of the Vice -Chancellor. - (1) The Vice - 
Chancellor shall be the principal executive and academic officer of the 
University, and shall, in the absence of the Chancellor, preside at meetings of 
the Senate and at any convocation of the University. He shall be an ex -officio 
member and Chairman of the Syndicate and the Academic Council. He shall 
have the right to speak i n, and to take part in the proceedings of the meetings of 
any other authority or body of the University but shall not nearly by virtue of 
this sub-section, be entitled to vote thereat. 
(2) It shall be the duty of the Vice -Chancellor to ensure the faithful observance 
of the provisions of this Act, the Statutes and Ordinances and he shall, without 
prejudice to the powers of the Chancellor, possess all such powers as may be 
necessary in that behalf. 
(3) The Vice -Chancellor shall have power to convene meetings of the 
Syndicate, the Senate and the Academic Council; 
Provided that he may delegate this power to any other officer of the University.  
(4) The Vice -Chancellor shall exercise general control over the affairs of the 
University and shall be responsible for t he due maintenance of discipline 
therein. 
(5) In any emergency, when in the opinion of the Vice Chancellor, immediate 
action is required, the Vice -Chancellor shall take such action as he may deem 
necessary and shall at the earliest opportunity report the a ction taken to the 
officer, authority, or body who or which in the ordinary course would have dealt 
with the matter, but nothing in this sub -section shall be deemed to empower the 
Vice-Chancellor to incur any expenditure not duly authorised and provided fo r 
in the budget. 
(6) Where any action taken by the Vice -Chancellor under subsection (5) affects 
any person in the service of the University to his disadvantage, such person may 
prefer an appeal to the Syndicate within fifteen days from the date on which th e 
action so taken is communicated to him; 
Provided that the Syndicate may entertain an appeal under this sub -section after 
the expiry of the period of limitation prescribed by the same, if it is satisfied that 
there were sufficient rounds for the applicant  being unable to file the appeal 
within such period. 
(7) Subject to the provisions contained in sub -sections (5) and (6), the Vice -
Chancellor shall give effect to the orders of the Syndicate regarding the 
appointment, suspension, removal or dismissal of of ficers and teachers of the 
University. 
[(8) Without prejudice to the powers of the Chancellor under sub -section (2) of 
section 10, the Vice-Chancellor shall have, for good and sufficient cause, power 
to make an enquiry himself or to cause it to be made, by  such officer or officers 
of the University as he may direct, against a teacher.] 
[(9)] The Vice -Chancellor shall exercise such other powers as may be 
prescribed by the Statutes and the Ordinances. 
 
13. Other officers. - The mode of appointment and the fun ctions of the officers 
of the University other than the Chancellor and the Vice -Chancellor, in so far as 
they are not provided for in this Act, shall be prescribed by the Statutes and 
Ordinances. 
[x x x] 
 
14. Authorities of the University . - The following shall be the authorities of 
the University- 
(i) the Senate, 
(ii) the Syndicate, 
(iii) the Academic Council 
(iv) the Finance Committee, 
(v) the Faculties, 
(vi) the Committees of Courses and Studies, and 
(vii) Such other authorities as may be declared by the  Statutes to be the 
authorities of the University. 
[x x x] 
 
15. The Senate . - (1) The Senate shall be the supreme authority of the 
University, and shall have the power to review the acts of the Syndicate and the 
Academic Council, and shall exercise all the  powers of the University not 
otherwise provided for by this Act or the .Statutes. 
[(2) The Senate shall consist of the following persons, namely: -] 
I. Ex-officio Members: 
(i) the Chancellor, 
(ii) the Vice-Chancellor, 
(iii) all former Vice-Chancellors, 
(iv) Vice-Chancellors of other Universities in Rajasthan,  
(v) The Registrar, 
(vi) the Deans of Faculties, 
(vii) the Chief Justice of Rajasthan High Court, Jodhpur,  
(viii) the Minister for Education, Rajasthan, 
(ix) the Chairman, Board of Secondary Education, Rajasthan, 
(x) the Director of College Education, Rajasthan, 
(xi) the Director of Education (Primary and Secondary), Rajasthan,  
(xii) the Director of Technical Education, Rajasthan,  
(xiii) two  members, not below the rank of the Head of the following 
Departments, to be nominated by the State Government, by rotation: - 
(i) Medical, 
(ii) Industries and Commerce, 
(iii) Forest, 
(iv) Public Works, 
(v) Mines and Geology, and 
(vi) Development and Planning, 
(xiv) all the members of the Syndicate, 
(xv) all the Heads of University Departments of the status of a Professor or a 
Reader, 
[(xvi) one Principal or Head of constituent or affiliated colleges or 
institutions elected by the Principals and Heads of suc h colleges or 
institutions from amongst themselves], 
(xvii) one member of the State Legislature nominated by the Speaker,  
(xviii) one member each nominated by (i) the Ministry of Defence Research 
and Development Organisation, (ii) Oil and Gas Commission, a nd (iii) the 
Central Arid Zone Research Institute, Jodhpur. 
(xix) Chairman, Jodhpur Municipal Board/Corporation.  
(xx) not more than two members to be nominated by the State Government.  
II. Life Members; 
(xxi) every person, who had made a donation to the Un iversity, at any one 
time of an amount of, or of property valued at one lakh rupees or more, or 
a representative nominated in this behalf by such person during his life -
time; 
Provided that in the case of the donor being a corporate body the membership 
shall last for a period of twenty years from the date of acceptance by the 
University of such donation. 
III Other Members; 
(xxii) two persons elected by the Academic Council from amongst its 
members, 
[(xxiii) two persons, not being in the service of the University or college or 
connected with the management of an affiliated college or a recognised 
hall or hostel, elected by the registered graduates of the University from 
amongst themselves], 
[(xxiv) eight teachers, other than the Heads of University depar tments and 
Principals or Heads of constituent and affiliated colleges of the University 
(by whatever name designated) elected by the teachers from amongst 
themselves], 
(xxv) persons  who have rendered distinguished service to education, not 
exceeding two in number, nominated by the Chancellor,  
(xxvi) two persons nominated by the State Government, and  
(xxvii) two persons to be co -opted by the Senate belonging to any two of the 
following professions, namely:- 
(i) Law, 
(ii) Medicine, 
(iii) Engineering and Technology, 
(iv) Industry and Commerce, 
(v) Forestry, 
(vi) Auditing and Accountancy. 
Explanation. - None shall be regarded as eligible for election under the 
foregoing clause (xxvii) unless he- 
(a) holds qualification entitling him to practise the profession concerned,  
(b) has prior to the date fixed for the return of nomination of persons for 
election under this clause practised the profession concerned for not less 
than five consecutive years, and 
(c) resides within area over which the University has its territorial 
jurisdiction under section 5 of the Act. 
Till persons in sub -clauses (xxii), (xxiii) and (xxvii) are elected, there places 
will be temporarily filled by persons nominated by the Chancellor. 
(xxviii) (a) four persons shall be elected as follows: - 
[(1) two students of the University departments or its constituent and 
affiliated colleges shall be elected by the Presidents of the Students' 
Unions of University departments and of s uch colleges of the University 
and ten representatives including the President of the Central Students 
Union, elected by the Executive of the Central Students Union, and];  
(2) two persons shall be elected from amongst themselves by - 
(i) the students who ha ve obtained highest percentage of marks in 
various subjects at the post -graduate (previous) examinations of the 
University in preceding year, 
(ii) the students who have obtained highest percentage of marks at 
various University Examinations at undergraduate and degree level in 
the preceding year, and 
(iii) two representatives, elected from amongst themselves by the 
registered scholars in University Departments, constituent colleges 
and recognised colleges and institutions, who are not employed in 
University Departments, constituent colleges and recognised colleges 
and institutions. 
[Provided that-] 
(a) a person other than] a registered scholar as mentioned in sub -clause (a) 
(2) (iii), who has passed High School Examination more than eight years 
ago or Pre-University Examination more than seven years ago or has 
taken or is likely to take more than one year in excess of the period 
prescribed for the course of which he has been or is a student or has not 
been a student of the University for at least one ye ar, shall not be so 
elected under sub-clause (a), 
[(b) he shall automatically cease to be a member of the Senate on his ceasing 
to be a student or registered scholar, which entitles him to be elected as 
such. 
Explanation. - The election of the persons under clauses (xxiv) and (xxviii) shall 
be held in accordance with the system of proportional representation by means 
of the single transferable vote and the voting at such election shall be by secret 
ballot]. 
[(xxix) President and Senior Vice -President of  the Central Students' Union 
shall be ex-officio other members]. 
(3) If any body or persons entitled to elect a member fails to do so, within the 
time prescribed by the Senate, the Senate may appoint as member any person 
whom that body of persons could have elected as a member. 
[(4) Members of the Senate, other than ex -officio members, life members and 
other members elected under clauses (xxii), (xxiv) and (xxviii) or nominated 
under clauses (xxv) and (xxvi) of sub - division III of sub-Section (2), shall ho ld 
office for a period of five years but the members who have been elected or 
nominated under the provisions of the Statutes and are continuing as such shall 
remain as such members for their remaining term as if they are elected or 
nominated under the prov isions of this section. The other members elected 
under clause (xxii) and clause (xxiv) shall hold office for a period of three 
years, those elected under clause (xxviii) for the current academic session in 
which they are elected while those nominated unde r clause (xxv) and clause 
(xxvi) for a period of one year]. 
(5) The election of the two persons by the Academic Council from amongst its 
members shall be on the basis of simple majority. 
(6) For the purpose of sub -clause (xxvii) also, the system of electio n by simple 
majority shall be followed. 
 
16. The Syndicate . - The Syndicate shall be the Executive body of the 
University and shall consist of the following persons, namely : - 
(i) Vice Chancellor; 
[(ii) two persons nominated by the Vice -Chancellor from amongst the Deans 
of faculties or Directors of constituent colleges or Principals of affiliated 
colleges]; 
(iii) two University Professors nominated by the Vice-Chancellor; 
(iv) one educationist nominated by the Chancellor; 
(v) Director of College Education, Rajasthan; 
(vi) two persons nominated by the State Government; 
[(vii) two teachers who have put in not less than seven years teaching 
experience in an institution of higher education in Rajasthan as on 1st 
January immediately preceding the year in which elections are held, other 
than University Professors, Deans, Principles, Heads of affiliated colleges 
and Directors of constituent colleges of the University, to be elected by 
the teachers of the University a nd of its constituent and affiliated colleges 
from amongst themselves]; 
(viii) two members of the State Legislature nominated by the State 
Government; and 
(ix) one person to be elected by the Senate from amongst students who are 
elected as 'other members' of the Senate under sub -clause (a) of clause 
(xxviii) of sub -division III of sub -section (2) of section 15 and the ex -
officio 'other members' of the Senate under  [clause (xxix)] of sub-division 
III of sub-section (2) of the said section, 
Explanation.- The student members elected under clause (ix) shall not be 
associated with the- 
(a) appointment of examiners; 
(b) finance; 
(c) selection of the employees of the University. 
[(2) The elected members and members nominated under clauses (iv), (vi) and 
(viii) shall hold office for a period of three years and members nominated under 
clauses (ii) and (iii) for a period of one year from the date of election or 
nomination, as the case may be]. 
 
17. The Academic Council . - The Academic Council shall be the Chief 
Academic Body of the University, and shall subject to the provisions of this 
Act, the Statutes and Ordinances, have the control and general supervision and 
be responsible for the maintenance of standards of instruction, education and 
examination within the Un iversity, and shall exercise such other powers and 
perform such other duties as may be conferred or imposed upon it by the 
Statutes. It shall have the right to advise the Syndicate on all academic matters. 
The constitution of the Academic Council and the t erm of office of its members, 
other than ex-officio members, shall be prescribed by the Statutes.  
 
18. Powers and duties of other authorities of the University . - Subject to the 
provisions of this Act, the constitution, powers and duties of the authorities  of 
the University, other than the Senate, the Syndicate and the Academic Council, 
shall be provided for by the Statutes. 
 
19. University Board . - The University shall include a Residence, Health and 
Discipline Board and such other Boards as may be prescribed by the Statutes. 
 
20. Constitution etc. of Boards . - The constitution, powers and duties of the 
Residence, Health and Discipline Board and all other Boards of the University 
shall be prescribed by the Ordinances. 
 
21. Statutes . - Subject to the provisi ons of this Act, the Statutes may provide 
for all or any of the following matters, namely:- 
[(a) the constitution, powers and duties of the Senate, the Syndicate, the 
Academic Council, the Finance Committee and such other bodies as it 
may be deemed necessary to constitute from time to time, except for the 
constitution of the Senate]; 
(b) the election, and continuance in office of the members of the said bodies, 
including the filling of vacancies of members, and all other matters 
relative to these bod ies for which it may be necessary or desirable to 
provide; 
(c) the appointment, powers and duties of the officers of the University;  
(d) the constitution of a pension or provident fund and the establishment of 
an insurance scheme for the benefit of the off icers, teachers and other 
employees of the University; 
(e) the conferment of honorary degrees; 
(f) the withdrawal of degrees, diplomas, certificates, and other academic 
distinctions; 
(g) the establishment or abolition of faculties, departments, hostels or halls, 
colleges and institutions; 
(h) the conditions under which colleges and institutions may be admitted to 
the privileges of the University and the withdrawal of such privileges, 
including the laying down of minimum standards of admission to the 
concerned colleges and institutions; 
(i) the institution of fellowships, scholarships, studentships, exhibitions, 
medals and prizes; 
(j) the provision for the establishment of a Co -ordination Committee to 
consider matters of common interest between the University , other 
Universities and the State Government; 
[(k) the appointments, powers and duties of the Directors of constituent 
colleges; 
(l) the conditions under which colleges and institutes may be affiliated to the 
University and the withdrawal of such affiliat ion, including the laying 
down minimum standard of admission to the concerned colleges and 
institutions]; and 
[(m)] all other matters which by this Act are required to be, or may be, 
provided for by the Statutes. 
 
22. Statutes how made . - [(1) Subject to the provisions of this Act, the Senate 
may, from time to time, make new or additional Statutes and amend or repeal 
existing Statutes in the manner hereafter in this section provided.  
(2) The Syndicate may propose to the Senate draft Statutes for acceptance  and 
promulgation by the Senate, and such draft Statutes shall be considered by the 
Senate at its next meeting. 
(3) The Senate may approve any such draft Statute as is referred to in  [sub-
section (2)], or reject it or return it to the Syndicate for reconsi deration, either in 
whole or in part, together with any amendments which the Senate may suggest;  
Provided that the Syndicate shall not propose the draft of any Statute or any 
amendment of a Statute affecting the status, powers or constitution of any 
existing authority of the University until such authority has been given an 
opportunity of expressing its opinion upon the proposal, and any opinion so 
expressed shall be in writing and shall be considered by the Senate.  
(4) Any member of the Senate may propose to the Senate the draft of any 
Statute and the Senate may either reject the proposal or refer the same for 
consideration to the Syndicate, which may either reject the proposal or submit 
the draft Statute to the Senate in such form as the Syndicate may appr ove, and 
the provisions of this section shall apply in the case of any draft Statute so 
submitted as they apply in the case of a draft Statute proposed to the Senate by 
the Syndicate. 
(5) Every new Statute or additional Statute or any amendment or repeal o f a 
Statute shall require the previous approval of the Chancellor, who may sanction 
promulgation or disallow or remit it for further consideration].  
 
23. Ordinances.  - Subject to the provisions of this Act and the Statutes, the 
Ordinances may provide for all or any of the following matters, namely:- 
(a) the admission of students of the University and their enrollment as such;  
(b) the courses of study to be laid down for all degrees, diplomas and 
certificates of the University; 
(c) the decrees, diplomas, certificates and other academic distinctions to be 
awarded by the University, the qualifications for the same, and the 
measures to be adopted for granting and obtaining of the same 
respectively; 
(d) the fees to be charged for courses of study in the Univer sity and for 
admission to the examinations, degrees and diplomas of the University;  
(e) the conditions of the award of fellowships, scholarships, studentships, 
exhibitions, medals and prizes; 
(f) the conduct of examinations, including the term of office an d manner of 
appointment and the duties of examining bodies, examiners and 
moderators; 
(g) the maintenance of discipline among the students of the University;  
(h) the conditions of residence of students at the University;  
(i) the special arrangements, if an y, which may be made for the residence, 
discipline, and teaching of women students, and the prescribing for them 
of special courses of study; 
(j) the emoluments and the terms and conditions of service of teachers of the 
University and other staff of the University; 
(k) the management of colleges, institutions, hostels and halls founded, 
maintained, or recognised by the University; 
(l) the supervision and inspection of colleges, institutions, hostels and halls 
admitted to the privileges of the University; and 
(m) all other matters which by this Act or the Statutes are to be, or may be, 
provided for by the Ordinances. 
 
24. Ordinances how made . - (1) Ordinances shall be made by the Syndicate, 
but no such Ordinance shall take effect until it has been approved by  the 
Chancellor [x x x]: 
Provided that no Ordinance concerning admission to the University or to its 
examinations, courses of study, schemes of examination, attendance and 
appointment of examiners shall be considered unless a draft of such Ordinance 
has been proposed by the Academic Council. 
(2) The Syndicate shall not have power to amend any draft proposed by the 
Academic Council under the provisions of sub - section (1), but may reject it or 
returns it to the Academic Council for reconsideration, either in whole or in 
part, together with any amendments which the Syndicate may suggest;  
Provided that no Ordinance affecting the income or expenditure of the 
University shall be made, amended, repealed or added to, unless prior consent 
in writing of the State Government to the draft of such Ordinance has been 
obtained. 
(3) All Ordinances made by the Syndicate shall be submitted to the Senate, and 
shall be considered by the Senate at its next meeting. The Senate shall have 
power, by a resolution passed by a majo rity of not less than two -thirds of the 
members voting, to cancel any Ordinance made by the Syndicate and such 
Ordinance shall from the date of such resolution be void.  
 
25. Regulations. - (1) The authorities of the University may make Regulations 
consistent with this Act, the Statutes and the Ordinances- 
(a) laying down the procedure to be observed at their meetings and the 
number of members required to form a quorum; 
(b) providing  for all matters which is by this Act, the Statutes, or the 
Ordinances are to be prescribed by the Regulations; and  
(c) providing for all other matters solely concerning such authorities or 
Committees appointed by them, and not provided for by this Act, th e 
Statutes or the Ordinances. 
(2) Every authority of the University shall make Regulations providing for the 
giving of notice to the members of such authority of the dates of meetings and 
of the business to be considered at such meetings, and for the keepi ng of a 
record of the proceedings of meetings. 
(3) The Syndicate may direct the amendment, in such manner as it may specify, 
of any Regulation made under this section or the annulment of any Regulation 
made thereunder; 
Provided that any authority or Board of the University which is dissatisfied with 
any such direction may appeal to the Senate, whose decision in the matter shall 
be final. 
 
26. Residence of students . - Resident students shall reside in the 
accommodation provided by the University or approved by the Vice -
Chancellor, subject to the conditions prescribed. 
 
27. Hostels and halls . - (1) The hostels or halls shall be such as may be 
maintained by the University or approved and recognised by the Syndicate on 
such general or special conditions as may be prescribed by the Ordinances. 
(2) The wardens and superintending staff of the hostels and halls shall be 
appointed in the manner prescribed by the Ordinances. 
(3) The conditions of residence in the hostels and halls shall be prescribed by 
the Ordinances and every hostel or hall shall be subject to inspection by any 
member of the Residence, Health and Discipline Board authorised in this behalf 
by the Board, and by any officer of the University or other person authorised in 
this behalf by the Syndicate. 
(4) The Syndicate shall have power to suspend or withdraw the recognition of 
any hostel or hall which is not conducted in accordance with the conditions 
prescribed by the Ordinances. 
 
27A. Conferment of autonomous status.  - (1) An affiliated college or a 
recognised institution or a University department may be conferred the 
autonomous status by the University in the matter of admission of students, 
prescribing the courses of studies, imparting instructions and training, holding 
of examinations and the power to make necessary rules for the purpose. 
(2) The Syndicate shall for the purpose of satisfying itself about the standards of 
education in such a college, institution or department, may direct an enquiry to 
be made in the prescribed manner by a standing commi ttee consisting of such 
persons as are deemed fit. 
(3) On receipt of the report of the said committee and the recommendations of 
the Academic Council thereon, the Syndicate on being satisfied, shall refer the 
matter to the University Grants Commission and the State Government to obtain 
their concurrence. 
(4) On receipt of such concurrence, the University shall confer the autonomous 
status on the college, the institution or the department, as the case may be.  
(5) The status of autonomy may be granted initial ly for a period of five years 
subject to review by an expert committee to be constituted for this purpose.  
The committee shall comprise the following, namely: - 
(a) one nominee of the University; 
(b) one nominee of the State Government; 
(c) one nominee of the University Grants Commission; 
(d) one Principal of an autonomous college to be nominated by the Vice -
Chancellor; and 
(e) an officer of the University. 
(6) The Committee shall submit its report to the Syndicate for further action.  
(7) The Un iversity shall continue to exercise general supervision over such 
college, institution or department and to confer degrees on the students of such 
college, institution or department. 
(8) The autonomous college, institution or department shall appoint such 
committees as may be prescribed for the proper management relating to 
academic, financial and administrative affairs. 
(9) Every autonomous college, institution or department shall furnish such 
reports, returns and other informations as the Syndicate may re quire from time 
to time to judge efficiency. 
(10) The Syndicate shall cause every autonomous college, institution or 
department to be inspected from time to time. 
 
27B. Withdrawal of autonomous status.  - (1) The conferment of autonomous 
status may be withd rawn by the University if the college, institution or 
department has failed to observe any condition of its conferment or the 
efficiency thereof has so deteriorated that in the interest of education it is 
necessary to do so. 
(2) Before an order under sub -section (1) is made, the Syndicate shall, by one 
month's notice in writing, call upon the college, institution or department to 
show cause why such an order should not be made. 
(3) On receipt of the explanation, if any, made b y the college, institution or 
department in reply to the notice, the Senate shall, after consulting the Syndicate 
and the Academic Council and the University Grants Commission report the 
matter to the State Government. 
(4) The State Government shall, after  such further enquiry, if any, as may be 
deemed fit, record its opinion in the matter and convey its decision to the 
University and the University shall thereupon make such order as it deems fit.  
(5) Where in the case of an autonomous college, institution or department, the 
autonomous status conferred under section 27 A is withdrawn by an order made 
under sub-section (4), such college, institution or department, as the case may 
be, shall cease to have an autonomous status from the date specified

Excerpt shown. Open the full act in Lexace.

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