LexThe geeetanjali university, udaipur act, 2012
Rajasthan · state statute
Open in Lexace · Ask the AI about this actHkkx 4 ¼d½ jktLFkku jkt&i=] ekpZ 21] 2012 39 (36)
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LAW (LEGISLATIVE DRAFTING) DEPARTMENT
(GROUP -II)
NOTIFICATION
Jaipur, March 21, 2012
No.F.2 (2) Vidhi/2/2012. -In pursuance of Clauses (3) of Article 348 of the
Constitution of India ,t he Gover nor is pleased to authorise the publication in the
Rajasthan Gazette of the following translation in the English language of the Geetanjali
Vishwavidhyalaya ,Udaipur Adhiniyam,2012 (2012 ka Adhiniyam Sankhyank 4) :-
(Authorized English Translation)
THE GEEETANJALI UNIVERSITY, UDAIPUR ACT, 2012
(ACT NO.4 of 2011)
(Received the assent of the Governor on the 19th day of March, 2012)
An
Act
to provide for establishment and incorporation of the Geetanjali University,Udaipur in
the state of Rajasthan and matters connected therewith and incidental thereto.
Whereas, with a view to keep pace with the rapid development in all spheres of
knowledge in the world and the country, it is essential to create world level modern
research and study facilities in the State to provide state of the art educational facilities to
the youth at their door steps so that they can make out of them human resources
compatible to liberalized economic and social order of the world;
And whereas, rapid advancement in knowledge and c hanging requirement of
human resources makes it essential that a resourceful and quick and responsive system of
educational research and development be created which can work with entrepreneurial
zeal under an essential regulatory set up and such a system can be created by allowing the
private institutions engaged in higher education having sufficient resources and
experience to establish universities an d by incorporating such universities with such
regulatory provisions as ensure efficient working of such institutions;
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And whereas, the Geetanjali University Trust, Udaipur is a Public Trust registered
under the Rajasthan Public Trust Act,1959 (Act No. 42 of 1959 ) in the office of the
Assistant Commissioner, Devasthan Department, Udaipur, vide Registration No.17-Dev-
Udai-2006 dated 26-4-2008;
And whereas, the said Geetanjali University Trust, Udaipur has set up educational
infrastructure, both physical and academic, as specified in Schedule I , at Village
Manvakhera,Tehsil Girwa, District, Udaipur in the stat e of Rajasthan and has agreed to
invest the said infrastructure in a University for research and studies in disciplines
specified in Schedule II and has also deposited an amount of rupees two crores to be
utilized in establishment of an endowment fund in accordance with provision of this Act;
And whereas, the sufficiency of the above infrastructure has been got enquired
into by a committee, appointed in this behalf by the State Government consisting of the
Vice-chancellor, Mohanlal Sukhadia University , Udaipur, Principal, R.N.T. Medical
College, Udaipur, Dean, Faculty of Management Studies, Mohanlal Sukhadia University,
Udaipur, Director, College of Technology and Agriculture Engineering, Maharana Pratap
University of Agriculture and Technology, Udaipur and Head, Department of
Pharmacy ,Mohanlal Sukhadia University, Udaipur;
And whereas, if the aforesaid infrastructure is utilized in incorporation as a
University and the said Geetanjali University Trust, Udaipur is allowed to run the
University, it would contribute in the academic development of the people of the state;
Now, therefore, be it enacted by the Rajasthan State Legislat ure in the Sixty-third
Year of the Republic of India, as follows:-
1. Short title, extent and commencement .- (1) This Act may be called the
Geetanjali University, Udaipur Act, 2012.
(2) It extends to the whole of the State of Rajasthan.
(3) It shall be deemed to have come into force on and from 25th October, 2011.
2. Definitions. - In this Act, unless the context otherwise requires,-
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(a) "AICTE" means All India Council of Technical Education established
under All India Council of Technical Education Act, 1987 (Central Act No.
52 of 1987);
(b) "CSIR" means the Council of Scientific and Industrial Research, New
Delhi- a funding agency of the Central Government;
(c) "DEC" means the Distance Education Council established under section
28 of Indira Gandhi National Open University Act, 1985 (Central Act
No.50 of 1985);
(d) "Distance education" means education imparted by combination of any
two or more means of communication, viz. broadcasting, telecasting,
correspondence courses, seminars, contact programmes and any other such
methodology;
(e) "DST" means the Department of Science and Technology of the Central
Government;
(f) "employee" means a person appointed by the University to work in the
University and includes teachers, officers and other employees of the
University;
(g) "fee" means collection made by the University from the students by
whatever name it may be called, which is not refundable;
(h) "Government" means the State Government of Rajasthan;
(i) "higher education" means study of a curriculum or course for the pursuit
of knowledge beyond 10+2 level;
(j) "hostel" means a place of residence for the students of the University, or
its colleges, institutions or centers, maintained or recognized to be as such
by the University;
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(k) "ICAR" means the Indian Council of Agriculture Research, a society
registered under the Societies Registration Act, 1860 (Central A ct No. 21
of 1860);
(l) "MCI" means Medical Council of India constituted under section 3 of the
Indian Medical Council Act, 1956 (Central Act No. 102 of 1956);
(m) "NAAC" means the National Assessment and Accreditation Council,
Bangalore, an autonomous institution of the UGC;
(n) "NCTE" means the National Council of Teacher Education constituted
under section 3 of the National Council of Teacher Education Act, 1993
(Central Act No. 73 of 1993);
(o) "off campus centre" means a centre of the Universit y established by it
outside the main campus operated and maintained as its constituent unit,
having the University’s complement of facilities, faculty and staff;
(p) "PCI" means Pharmacy Council of India constituted under section 3 of the
Pharmacy Act, 1948 (Central Act No. 8 of 1948);
(q) "prescribed" means prescribed by Statutes made under this Act;
(r) "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, DEC, CSIR etc. and includes the State
Government;
(s) "rules" means the rules made under this Act;
(t) "Schedule" means the Schedule to this Act;
(u) "Sponsoring Body" means the Geetanjali University Trust, Udaipur, a
Public Trust registered under the Rajasthan Public Trusts Act, 1959 (Act
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No. 42 of 1959) in the office of the Assistant Commissioner, Devasthan
Department, Udaipur, vide Registration No. 17 -Dev-Udai- 2006 dated
26.4.2008;
(v) "Statutes", "Ordinances" and "Regulations" mean respectively, the
Statutes, Ordinances and Regulations of the University made under this
Act;
(w) "student of the University" means a person enrolled in the University for
taking a course of study for a degree, diploma or other academic
distinction duly instituted by the University, including a research degree;
(x) "study centre" means a centre established and maintained or recognized by
the University for the purpose of adv ising, counselling or for rendering
any other assistance required by the students in the context of distance
education;
(y) "teacher" means a Professor, Associate Professor, Assistant Professor or
any other person required to impart education or to guide research or to
render guidance in any other form to the students for pursuing a course of
study of the University;
(z) "UGC" means the University Grants Commission, established under
section 4 of the University Grants Commission Act, 1956 (Central Act No.
3 of 1956); and
(za) "University" means the Geetanjali University, Udaipur.
3. Incorporation . - (1) The first Chairperson and the first President of the
University and the first members of the Board of Management and the Academic Council
and all per sons 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 Geetanjali University, Udaipur.
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(2) The movable and immovable property specified in the Schedule I shall be
vested in the University and the Sponsoring Body shall, immediately after the
commencement of this Act, take steps for such vesting.
(3) The University shall have perpetual succession and a common seal and shall
sue and be sued by the said name.
(4) The University shall situate and have its headquarters at Village Manvakhera,
Tehsil Girwa, District Udaipur (Rajasthan).
4. The objects of the University. - The objects of the University shall be to
undertake research and studies in the disciplines specified in Schedule II and such other
disciplines as the University may with the prior approval of the State Government,
determine from time to time and to achieve excellence and impart and disseminate
knowledge in the said disciplines.
5. Powers and functions of the University . - The University shall have the
following powers and functions, namely:-
(a) to provide for instruction in the disciplines specified in Schedule II and to
make provisions for research and for the advancement and dissemination
of knowledge;
(b) to grant, subject to such conditions as the University may determine,
diplomas or certificates, and confer degrees or other academic distinctions
on the basis of examinations, evaluation or any other method of testing on
persons, and to withdraw any such diplomas, certificates, degrees or other
academic distinctions for good and sufficient cause;
(c) to organize and to undertake extra-mural studies and extension service;
(d) to confer honorary degrees or other distinctions in the manner prescribed;
(e) to provide instruction, including correspondence and such other courses,
as it may determine;
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(f) to institute Professorships, Associate Professorships, Assistant
Professorships and other teaching or academic posts required by the
University and to make appointments thereto;
(g) to create administrative, ministerial and other posts and to make
appointments thereto;
(h) to appoint persons working in any other university or organization having
specific knowledge permanently or for a specified period;
(i) to co -operate, collaborate or associate with any other university or
authority or institution in such manner and for such purpose as the
University may determine;
(j) to establish study centers and maintain sc hools, institutions and such
centers, specialized laboratories or other units for research and instructions
as are in the opinion of the University, necessary for the furtherance of its
object;
(k) to institute and award fellowships, scholarships, studentships, medals and
prizes;
(l) to establish and maintain hostels for students of the University;
(m) to make provisions for research and consultancy, and for that purpose to
enter into such arrangements with other institutions or bodies as the
University may deem necessary;
(n) to determine standards for admission into the University, which may
include examination, evaluation or any other method of testing;
(o) to demand and receive payment of fees and other charges;
(p) to supervise the residence s of the students of the University and to make
arrangements for the promotion of their health and general welfare;
(q) to make special arrangements in respect of women students as the
University may consider desirable;
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(r) to regulate and enforce disc ipline among the employees and students of
the University and take such disciplinary measures in this regard as may
be deemed necessary by the University;
(s) to make arrangements for promoting the health and general welfare of the
employees of the University;
(t) to receive donations and acquire, hold, manage and dispose of any
movable or immovable property;
(u) to borrow money with the approval of the Sponsoring Body for the
purposes of the University;
(v) to mortgage or hypothecate the property o f the University with the
approval of the Sponsoring Body;
(w) to establish examination centers;
(x) to ensure that the standard of degrees, diplomas, certificates and other
academic distinctions are not lower than those laid down by AICTE,
NCTE, UGC,MCI, PCI and other similar bodies established by or under
any law for the time being in force for the regulation of education;
(y) to set up off campus centre within the State, subject to the provisions of
any other law for the time being in force; and
(z) to do all such other acts and things as may be necessary, 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-financed and
shall not be entitled to receive any grant or other financial assistance from the State
Government.
7. No power of affiliation . - The University shall have no power to affiliate
or otherwise admit to its privileges any other institution.
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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 two crores
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, Statutes and Ordinances. The State Government shall have the powers to forfeit in
the prescribed manner, a part or whole of the Endowment Fun d 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 Univer sity 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 St ate
Government or deposited and kept deposited until the dissolution of the University in the
interest bearing Personal Deposit Account of the Sponsoring Body in the Government
Treasury.
(5) In case of investment in long term security, the certificates of the securities
shall be kept in the safe custody of the State Government and in case of deposit in the
interest bearing Personal Deposit Account in Government Treasury, the deposit shall be
made with the condition that the amount shall not be withdrawn without the permission
of the State Government.
9. General Fund. - The University shall establish a fund, which shall be
called the General Fund to which following shall be credited, namely:-
(a) fees and other charges received by the University;
(b) any contributions made by the Sponsoring Body;
(c) any income received from consultancy and other work undertaken by the
University in pursuance of its objectives;
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(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 nonrecurring in connection with the affairs of the
University:
Provided that no expenditure shall be incurred by th e 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 Chairperson. - *(1) The Chairperson shall be appointed by the
Sponsoring Body with the consent of the State 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.
* as amended by The Rajasthan Private Universities’ Laws (Amendment) Act, 2013 (Act No.3 of 2013)
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(2) Any vacancy in the office of Chai rperson shall be filled within six months
from the date of such vacancy.
(3) The Chairperson shall, by virtue of his office, be the head of the
University.
(4) The Chairperson shall, if present, preside at the meetings of the Board of
Management and at the convocation of the University for conferring
degrees, diplomas or other academic distinctions.
(5) The Chairperson shall have the following powers, namely:-
(a) to call for any information or record in connection with the affairs of the
University;
(b) to appoint the President;
(c) to remove the President in accordance with the provisions of sub -section
(8) of section 13; and
(d) such other powers as may be prescribed by the Statutes.
“13. The President. - *(1) The President shall be appointed by the Chairperson
from a panel of not less than three and not more than five persons recommended by the
Board of Management.
(2) No person shall be eligible to appoint as President unless he is a distinguished
academician having a minimum of ten years e xperience as Professor in a university or
college or ten years of experience in an equivalent position in a reputed research and/or
academic administrative organization.
(3) The term of the office of the President shall be three years from the date on
which he enters upon his office or until he attains the age of seventy years , whichever is
earlier:
* as amended by The Rajasthan Private Universities’ Laws (Amendment) Act, 2018 (Act No.26 of 2018)
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Provided that the same person shall be eligible for reappointment:
Provided further that a President shall, notwithstanding the expiration of his term,
continue to hold office until his successor enters upon the office.
(4) For the purpose of selection of the President, the Board of Management shall
invite applications from eligible persons through a public notice and while considering
the names of persons to be appointed as President, the Board of Management shall give
proper weightage to academic excellence, exposure to the higher education system in the
country and adequate experience in academic and administrative governance and record
its findings in writing and enclose the same with the panel to be submitted to the
Chairperson.
(5) Any vacancy in the office of President shall be filled within six months from
the date of such vacancy.
(6) 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.
(7) The President shall preside at the convocation of the University in the absen ce
of the Chairperson.
(8) 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 officer or authority concerned, such action
should not have been taken by th e 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 University, such person shall be entitled to prefer, within
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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.
(9) If, in the opinion of the Presi dent, any decision of any authority of the
University if outside the powers conferred by this Act of 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 decision within fifteen
days from the date of its decision and in case the authority refuses or fails to revise such
decision, then such matter shall be referred to the Chairperson and his decision thereon
shall be final.
(10) The President shall exercise such other powers and perform such other duties
as may be prescribed by the Statues or the Ordinances.
(11) If the Chairperson is satisfies, 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 in
prejudicial to the interests of the University or the situation so warrants, he may, by an
order in writing and stating the reason 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
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his office is prejudicial to the interests of the University or the situation so warrants, he
may, by an order in writing and stating the reasons therein for doing so, ask the Pro -
President to relinquish his office from such date as may be specified in the order:
Provided that before taking an action under this subsection,the Pro -President shall
be given an opportunity of being heard.
(5) The Pro-President shall assist the President in suchmatters 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 discipline in the University and shall keep the
various u nions 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 and keep the various students' unions advised of the va rious 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) There shall be a Dean of each Faculty who
shall be appointed by the President for a period of three years in such manner as may be
prescribed by the Statutes.
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(2) The Dean shall convene meetings of the faculty, as and when required, in
consultation with the President and shall preside over the same. He shall formulate the
policies and development programme of the faculty and present the same to the
appropriate authorities for their consideration.
(3) The Dean of Faculty shall exercise such other powers and perform such
other duties as may be prescribed by the Statutes.
18. The Registrar.- (1) The Registrar shall be appointed by the Chairperson,
in such manner as may be prescribed by the Statutes.
(2) All contracts shall be signed and all documents and records shall be
authenticated by the Registrar on behalf of the University.
(3) The Registrar shall be the Member-Secretary of the Board of Management
and Academic Council but he shall not have a right to vote.
(4) The Registrar shall exercise such other powers and perform such other
duties as may be prescribed by the Statutes.
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 e xercise 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) Commissioner, College Education or his nominee not below the rank of
Deputy Secretary; and
(g) two teachers, nominated by the President.
(2) The Board of Ma nagement shall be the principal executive body of the
University. All the movable and immovable property of the University shall vest in the
Board of Management. It shall have the following powers, namely:-
(a) to provide general superintendence and dire ctions 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 there under;
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(b) to review the decisions of other authorities of the University in case th ey
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 may be prescribed by the Statutes.
(3) The Board of Management shall meet at least three times in a calendar
year.
(4) The quorum for meetings of the Board of Management shall be five.
23. The Academic Council. - (1) The Academic Council shall consist of the
President and such other members as may be prescribed by the Statutes.
(2) The President shall be the Chairperson of the Academic Council.
(3) The Academic Council shall be the principal academic body of the
University and shall, subject to the provisions of thi s Act and the rules,
Regulations, Statutes or Ordinances, made thereunder, co -ordinate and
exercise general supervision over the academic policies of the University.
(4) The quorum for meetings of the Academic Council shall be such as may
be prescribed by the Statutes.
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.
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25. Disqualification for membership of an authority. - A person shall be
disqualified for being a member of any of the authorities of the University, if he-
(a) is of unsound mind and stands so declared by a competent court;
(b) is an undischarged insolvent;
(c) has been convicted of any offence involving moral turpitude;
(d) is conducting or engaging himself in private coaching classes; or
(e) has been punished for indulging in or promoting unfair practice in the
conduct of any examination, in any form, anywhere.
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. Filling up of emergent vacancies. - Any vacancies occurred in the
membership of authorities of the University due to death, resignation or removal of a
member or 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 remaining 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:-
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(a) the constitution, powers and functions of t he 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 Dean of Faculty shall be appointed and h is
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;
(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;
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(o) accounting policy and financial procedure;
(p) creation of new departments and abolition or restructuring of existing
departments;
(q) institution of medals and prizes;
(r) creation of posts and procedure for abolition of posts;
(s) revision of fees;
(t) alteration of the number of seats in different syllabi; and
(u) all other matters which under the provisions of this Act are required to be,
or may be, prescribed by the Statutes.
(2) The Statutes of the University shall be made by the Board of Management
and shall be submitted to the State Government for its approval.
(3) The State Government shall consider the Statutes, submitted by the
University and shall give its approval thereon within two months from the date of its
receipt with such modifications, if any, as it may deem necessary.
(4) The University shall communicate its agreement to the Statutes as
approved by the State Government, and if it desires not to give effect to any or all of the
modifications made by the State Government under sub -section (3), it may give reasons
therefor and after considering such reason, the State Government may or may not accept
the suggestions made by the University.
(5) The State Government shall publish the S tatutes, 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:-
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(a) the admission of students to the University and their enrolment as such;
(b) the courses of study to be laid down for the degrees, diplomas and
certificates of the University;
(c) the award of the degrees, diplomas, certificates and other academic
distinctions, the minimum qualifications for the same and the measures to
be taken relating to the granting and obtaining of the same;
(d) the conditions for award of fellowships, scholarships, stipends, medals and
prizes;
(e) the conduct of examinations, including the terms of office and manner of
appointment and the duties of examining bodies, examiners and
moderators;
(f) fees to be charged for the courses, examinations,degrees and dip lomas of
the University;
(g) the conditions of residence of the students of the University;
(h) provision regarding disciplinary action against the students;
(i) the creation, composition and functions of any other body which is
considered necessary for improving the academic life of the University;
(j) the manner of 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 provided by the Ordinances.
(2) The Ordinances of the University shall be made by the Academic Council
which after being approved by the Board of Management, shall be submitted to the State
Government for its approval.
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(3) The State Government shall consider the Ordinances submitted under sub-
section (2) within two months from the date of their receipt and shall either approve them
or give suggestions for modifications therein.
(4) The Academic Council shall either modify the Ordinances incorporating
the suggestion of the State Government or give reasons for not incorporating any of the
suggestions made by the State Government and shall return the Ordinances alongwith
such 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 the
rules, Statutes and the 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.
(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 ba sis 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. Fee structure. - (1) The University may, from time to time, prepare its
fees structure and sent it for approval of the committee constituted for the purpose.
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(2) The committee shall consider the fees structure prepared by the University
and if it is satisfied that the proposed fees is-
(a) sufficient for :-
(i) generating resources for meeting the recurring expenditure of the
University; and
(ii) the savings required for the further development of the University; and
(b) not unreasonably excessive, it may approve the fees structure.
(3) The fees structure approved by the committee under sub-section (2) shall
remain in force for three years and the University shall be entitled to charge fees in
accordance with such fees structure.
(4) The University shall not charge any fees, by whatever name called, other
than that for which it is entitled under subsection (3).
34. Examinations.- At the beginning of each academic session and in any case not
later than 30th of August of every calendar year, the University shall prepare and publish
a schedule of examinations for each and every course conducted by it and shall strictly
adhere to the schedule.
Explanation.- "Schedule of Examination" means a table giving details about the
time, day and date of the commencement of each paper which is a part of a scheme of
examinations and shall also include the details about the practical examinations:
Provided that if, for any reason whatsoever, the University has been unable to
follow this schedule, it shall, as soon as practicable, submit a report to the State
Government incorporating the reasons for making a departure from the published
schedule. The Government may, thereon, issue such directions as it may deem fit for the
compliance of the schedule.
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35. Declaration of results. - (1) The University shall strive to declare the
results of every examination conducted by it within thirty days from the last date of the
examination for that particular course and shall in any case declare the results latest
within forty five days from such date:
Provided that if, for any reason whatsoever, the University is unable to finally
declare the results of any examination within the aforesaid period of forty -five days, it
shall submit a report incorporating the reasons for such delay to the State Government.
The State Government may, thereon, issue such directions as it may deem fit.
(2) No examination or the results of an examination shall be held invalid only
for the reasons that the University has not followed the time schedule as stipulated in
section 34 or, as the case may be, in section 35.
36. Convocation.- The convocation of the University shall be held in every
academic year in the manner as may be prescribed by the Statutes for conferring degrees,
diplomas or for any other purpose.
37. Accreditation of the University. - The University shall obtain
accreditation from the NAAC, as per the norms of the NAAC and inform the State
Government and such other regulating bodies which are connected with the courses taken
up by the University about the grade provided by the NAAC to the University. The
University shall get renewed such accreditation from time to time as per the norms of the
NAAC.
38. University to follow rules, regulations, norms, etc. of the regulating
bodies.- Notwithstanding anything contained in this Act, the University shall be bound to
comply with all the rules, regulations, norms, etc. of the regulating bodies and provide all
such facilities and assistance to such bodies as are required by them to di scharge their
duties and carry out their functions.
39. Annual report.- (1) The annual report of the University shall be prepared
by the Board of Management which shall include among other matters, the steps taken by
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the University towards the fulfillment of its objects and copy of the same shall be
submitted to the Sponsoring Body.
(2) Copies of the annual report prepared under sub -section (1) shall also be
presented to the State Government.
40. Annual accounts and audit. - (1) The annual accounts including balance sheet of
the University shall be prepared under the directions of the Board of Management and the
annual accounts shall be audited at least once in every year by the auditors appointed by
the University for this purpose.
(2) A copy of the a nnual accounts together with the audit report shall be
submitted to the Board of Management.
(3) A copy of the annual accounts and audit report alongwith the observations
of the Board of Management shall be submitted to the Sponsoring Body.
(4) Copies of annual accounts and balance sheet prepared under sub-section (1)
shall also be presented to the State Government. The advice of the State Government, if
any, arising out of the accounts and audit report of the University shall be placed before
the Board of Management. The Board of Management shall issue such directions, as it
may deem fit and compliance shall be reported to the State Government.
41. Powers of the State Government to inspect the University.- (1) ForExcerpt shown. Open the full act in Lexace.