The jodhpur national university, jodhpur act,2009

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LAW (LEGISLATIVE DRAFTING) DEPARTMENT
(GROUP-II)
NOTIFICATION  
Jaipur, February 5, 2009
No. F.2(6) Vidhi/2/2009.- In pursuance of Clause (3) of Article-348 of the 
Constitution of India, the Governor is pleased to translation in the English 
language of the Jodhpur Rashtriya Vishwavidhalaya, Jodhpur adhiniyam,2009 
(2009 ka Adhiniyam Sankhyank 6):-
(Authorised English Translation)
THE JO D H PU R  NA TIO NAL UNIVERSITY, JO DH PU R
A C T,2009 
(Act No. 6 o f 2009)
(Received the assent of the G overnor on the 3r d  day o f February, 2009)
An
Act
To provide for establishment and incorporation of the Jodhpur National University, 
Jaipur 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 changing requirements 
of human resources makes it essential that a resourceful and quick and responsive 
system of educational research and development be created which can work with 
entrepreneurial zeal under an essential regulatory setup and such a system can be 
created by allowing the private institutions engaged in higher education having

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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 Kushal Education Trust, Jaipur, a Trust registered under 
the Rajasthan Public Trusts Act, 1959 having its registered office at 65, Sardar 
Patel Marg, C-Scheme, Jaipur, is engaged in the field of education for last several 
years and is running a number of educational institutions which are imparting 
education in the disciplines like management, engineering, pharmacy, 
physiotherapy, dental, education etc.;
And whereas, the said Kushal Education Trust, Jaipur has set up educational 
infrastructures, both physical and academic , as specified in Schedule 1, at village 
Namadi, Tehsil Luni, District Jodhpur in the State of Rajasthan and has agreed to 
invest the said infrastructure in a University for research and studies in the 
disciplines specified in Schedule II and has also deposited an amount of rupees one 
crore to be 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 in to by a committee, appointed in this behalf by the State Government 
consisting of the Vice-chancellor, University of Bikaner, Bikaner, Director, 
Technical Education Rajasthan, Jodhpur, Principal, Engineering College, Bikaner, 
Dr. kalpana Mathur, Professor & Head, Department of Management Studies, Jai 
Narain Vyas University, Jodhpur and Dr. K.S. Banga, Professor & Head, Nair 
Hospital and Dental College, Mumbai;
And whereas, if the aforesaid infrastructure is utilized in incorporation as a 
University and the said Kushal Education Trust, Jaipur is allowed to run the 
University , it would contribute in the academic development of the people of the 
State;
Now, therefore, be it enacted by the Rajasthan State Legislature in the Fifty 
-  ninth Year of the Republic of India, as follows:-
1. Short title, extent and comm encem ent.- (1) This Act may be called the
Jodhpur National University, Jodhpur Act,2009.
(2) It extends to the whole of the State of Rajasthan.
(3) It shall be deemed to have come into force on and from 9th August ,
2008.

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2. Definitions.- In this Act, unless the context otherwise requires.-
(a)“ AICTE” means All India Council of Technical Education established 
under All India Council of Technical Education Act, 1987 ( Central Act 
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;
(k)‘TCAR” means the Indian Council of Agriculture Research ,a society 
under the Societies Registration Act, 1860 (Central Act No. 21 of 1860);
(1) “MCI” means Medical Council of India constituted under section 3 of the 
Indian Medical Council Act, 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 University established by it 
outside the main campus operated and maintained as its constituent unit, 
having the University’s Complement of facilities , faculty and staff;
(p) “PCI” means Pharmacy Council of India Constituted under section 3 of 
the Pharmacy Act, 1948 (Central Act No. 8 of 1948);
(q) “ prescribed” means prescribed by Statutes made under this Act;

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) “ 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, PQI, 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 Kushal Education Trust, a Trust 
registered under Rajasthan Public Trust Act, 1959 ( Rajasthan Act No. 42 
of 1959) having Registration No. 20, Jaipur, 2002 dated 28.08.2002;
(v) “Statutes”, “Ordinances” and “ Regulations” means 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 advising, counseling or for rendering 
any other assistance required by the students in the context of distance 
education;
(y) “ teacher” means a Professor , Reader, Lecturer 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 Grant Commission, established under 
section 4 of the University Grants Commission Act, 1956 (Central Act 
No. 3 of 1956); and 
(aa) “University” means the Jodhpur National University, Jodhpur.
3. Incorporation.- (1) The first Chancellor and the first Vice-chancellor 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 office or membership , are 
hereby constituted a body corporate by the name of Jodhpur National 
University, Jodhpur.
(2) The movable and immovable property specified in the Schedule I 
shall be vested the University and the Sponsoring Body shall, 
immediately after commencement of this Act, take steps for such 
vesting.
(3) The University shall have perpetual succession and a common seal 
and shall sue and be sued by the said name.

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(4) The University shall situate and have its headquarters at village 
Narnadi, Tehsil Luni, District Jodhpur.
4. The objects of the University.- The object 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. Power and functions of the University .- The University shall have the
following powers and functions, namely
(a) To provide for instructions 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 , 
diploma or certificates , and confer degree 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 extinction 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;
(f) To institute professorships , Readerships, Lectureships and other teaching 
or academic posts required by the University and to make appointment 
thereto;
(g) To create administrative , ministerial and other posts and to make 
appointments thereto;
(h) To appoint persons working in any other university or organization 
having specific knowledge permanently or for a specified period;
(i) To co-operate, collaborate or associate with any other university or 
authority or institutions in such manner and for such purpose as the 
university may determine;
(j) To establish study centers and maintain schools, institutions and such 
centers, specialized laboratories or other units for research and 
instructions for the furtherance of its object;
(k)To institute and award fellowships, scholarships, studentships, medals 
and prizes;
(1) To establish and maintain hostels for students of the University;

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(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 standard for admission into the University, which may 
include examination, evaluation or any other method of testing;
(o)To demand and service payment of fees and other charges;
(p)To supervise the residences of the students of the University and to make 
arrangement 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 ;
(r) To regulate and enforce discipline among the employees and students of 
the University and take such disciplinary measures in this regard as may 
be deemed necessary by the University;
(s) To make arrangement 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 of 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 or without the State, subject to the 
provisions of any other law for the time being in force ; and 
(z) To do all such other acts and things as may be necessary , 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.
8. Endowm ent Fund.- (1) There shall be established an Endowment Fund, as 
soon as may be after coming into force of this Act with an amount of rupees 
one crore which has been deposited by the Sponsoring Body with the State 
Government.

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(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 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 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;
(d) Trust, bequests, donations, endowments and any other grants; and
(e) All other sums received by the University.
10. Application o f 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 for the

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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 of the University, namely:-
(i) The Chancellor;
(ii) The Vice-chancellor;
(iii) The Pro-Vice-chancellor;
(iv) The Proctor;
(v) The Deans of Faculties;
(vi) The Registrar;
(vii) The chief Finance and Account Officer; and
(viii) Such other officers as may be declared by the Statutes to be the 
officers of the University.
12. The Chancellor.- (1) The Chancellor 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 and shall not be eligible for re­
appointment:
Provided that a chancellor 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 Chancellor shall be filled within six months 
from the date of such vacancy.
(3) The Chancellor shall , by virtue of his office , be the head of the 
University .
(4) The Chancellor 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.
(6) The Chancellor 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 Vice-chancellor;
(c) To remove the Vice-chancellor in accordance with the provisions 
of sub-section (8) of section 13; and
(d) Such other powers as may be prescribed by the Statutes.

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13. The V ice-chancellor.- (1) The Vice-chancellor shall be appointed by the 
Chancellor 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 year:
Provided that, after expiry of the term of three years, a person shall be eligible 
for re-appointment for another term of three years:
Provided further that a Vice-chancellor 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 Vice-chancellor shall be filled within six 
month from the date of such vacancy.
(3) The Vice-chancellor 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) If in the opinion of the Vice-chancellor it is necessary to take immediate 
action on any matter for which power 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 outhority such 
action should not have been taken by the Vice-chancellor then such case shall be 
referred to the Chancellor whose decision thereon shall be final;
Provided further that where any such action taken by the Vice-chancellor 
affects any person in the service of the University such person shall be entitled to 
prefer, within three months from the date on which such 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 Vice-chancellor.
(7) If, in the opinion of the Vice-chancellor , any decision of any 
authority of the University is outside the powers conferred by this Act or Statutes, 
Ordinances , Regulations or rules made University, he shall direct the concerned 
authority to revise its decision within fifteen days from the date of its decision and 
in case the authority refuses or fails to revise such decision, then such matter shall 
be referred to the Chancellor and his decision thereon shall be final.

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(8) The Vice-chancellor shall exercise such other powers and perform 
such other duties as may be prescribed by the Statutes or the Ordinances.
(9) If the Chancellor is satisfied , on an enquiry made or caused to be 
made on a representation made to him or otherwise, that the continuance of Vice- 
chancellor in his office is prejudicial to the interest 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 Vice-chancellor 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 Vice- 
chancellor shall be given an opportunity of being heard.
14. The Pro-Vice-chancellor.- (1) The Pro-Vice-chancellor shall be appointed 
by the Chancellor in consultation with the Vice- chancellor shall be appointed by 
the chancellor .
(2) The Pro-Vice-chancellor shall hold office for a period of three years and 
shall be eligible for re-appointment for a second term.
(3) The condition of service of the Pro-Vice-chancellor shall be such as may 
be prescribed by the Statutes.
(4) If the Chancellor is satisfied, on an enquiry made or caused to be made 
on a representation made to him or otherwise, that the continuance of Pro-Vice­
chancellor in his office is prejudicial to the interest 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-Vice-chancellor to relinquish his office from such date as 
may be specified in the order;
Provided that before taking an action under this sub-section, the Pro-Vice- 
chancellor shall be given an opportunity of being heard.
(5) The Pro-Vice-chancellor shall assist the Vice-chancellor in such matters 
as are assigned to him by the Vice-chancellor from time and shall exercise such 
power and perform such functions as may be delegated to him by the Vice- 
chancellor.
15. The Provost.- (1) The Provost shall be appointed by the Vice-chancellor for 
such period and in such manner as may be prescribed by the Statutes.
(2) The Provost shall ensure discipline in the University and shall keep the 
various unions of the teachers and employees advised of the various policies and 
practices in the University.
(3) The Provost shall exercise such other powers and perform such other 
duties as may be prescribed by the Statutes.

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16. The Proctor.- (1) The Proctor shall be appointed by the Vice-chancellor for 
such period and in such manner as may be prescribed by the Statutes.
(2) The Proctor shall be responsible for the maintenance discipline among 
the students and keep the various students union advised of the various polices 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 Vice-chancellor for a period of three years in such manner as 
may be prescribed by the Statutes.
(2) The Dean shall convene meeting of the Faculty , as and when required , 
in consultation with the Vice-chancellor 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.
18. The Registrar.- (1) The Registrar shall be appointed by the Chancellor, in 
such manner as may be prescribed by the Statutes.
(2) All contracts shall be signed and all documents and record 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 C hief Finance and Accounts Officer.- (1) The Chief finance and 
Account Officer shall be appointed by the Vice-Chancellor in such manner as may 
be prescribed by the Statutes.
(2) The Chief Finance and Account 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.

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21. Authorities of the University.- The following shall be the authorities of the 
University, namely:-
(i) The Board of Management;
(ii) The Academic Council;
(iii) The Faculties; and
(iv) Such other authorities as may be declared by the 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 Chancellor ;
(b) The Vice-chancellor;
(c)Five persons nominated by the sponsoring Body out of whom two shall 
be eminent educationists;
(d) One expert of management of information technology from outside the 
University , nominated by the Chancellor;
(e) One expert of finance , nominated by the Chancellor;
(f) Commissioner , College Education or his nominee not below the rank of 
deputy Secretary; and
(g) Two teachers, nominated by the Vice-chancellor.
(2) The Board of Management shall be the principal executive body of the 
University. All the Movable and immovable property of the University shall vest in 
the Board of Management. It shall have the following powers, namely:-
(a) To provide general superintendence and directions and to control the 
functioning of the University by using all such powers as we provided by 
this Act or the Statutes, Ordinances , Regulations or rules made thereunder;
(b) To review the decisions of other authorities of the University in case they 
are not in conformity with the provisions of this Act or the Statutes, 
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.

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23. The Academ ic Council (1) The Academic Council shall consist of the 
Vice-chancellor and such other members as may be prescribed by the Statutes.
(2) The Vice-chancellor shall be the Chairperson of the Academic Council.
(3) The Academic Council shall be the principal academic body of the
University and shall, subject to the provisions of this Act and the rules,
Regulations, Statutes or Ordinances, made thereunder, 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.
25. D isqualification for m em bership 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 undercharged 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 o f 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 o f emergent vacancies.- Any vacancies occurred in the 
membership of authority of the University due to death, resignation or removal of 
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. Com m ittee.- The authorities or officers of the University may constitute 
such committees with such terms of reference as may be necessary for specific

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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, power 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 Vice-Chancellor 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 appointment and his 
powers and functions;
(f) The manner and terms and conditions of appointment of other officers 
and officer and teachers and their powers and functions ;
(g)The terms and conditions of services 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;
(1) Provisions regarding fees to be charged from students;
(m) Provisions regarding number of seats in different course;
(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 abolitions of posts;
(s) Revision of fess;
(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 desires not to give effect to any 
or all of the modifications made by the State Government under sub 
reason(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 
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 diplomas 
of the University;
(g)The conditions of residence of the students of the University;
(h) Provision regarding disciplinary action against the students;
(i) The creation, composition and functions of any other body which is 
considered necessary for improving the academic life of the University;
(j) The manner of 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.
(3) The State Government shall consider the Ordinances submitted under 
submitted under sub-section(2) within two months from the date of their

16
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. R egulations.- 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.Admission.- (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 basis of mark 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 and other backward classes, women and handicapped person shall 
be provided as per the policy for 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.
(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 saving required for the further development of the 
University; and

17
(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 do charge fees in 
accordance with such fees structure.
(4) The University shall not charge any fees , by whatever name called , 
other than that for which it is entitled under sub- section(3).
34. Exam inations.- 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 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 seasons 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.
35. Declaration of results.- (1) The University shall strive to declare the results 
of the 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 result 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.

18
37. A ccreditation 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 , norm s, 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 discharge 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 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 annual account together with the audit report shall be 
submitted to the Board of Management.
(3) A copy of the annual accounts and audit report al'ongwith the 
abservations 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.

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41. Power of the State G overnm ent to inspect the U niversity.- (1) For the
purpose of ascertaining the standards of teaching, examination and research or any 
other matter relating to the University, the State Government may cause an 
inspection , to be made in such manner as may be prescribed , by such person or 
persons as it may deem fit.
(2) The State Government shall communicate to the University its 
recommendations in regard to the result of such inspection for corrective action . 
The University shall adopt such corrective measures and make efforts so as ensure 
the compliance of the recommendations.
(3) If the University has failed to comply with the recommendations made 
under sub-section (2) within a reasonable time, the State Government may give 
such directions as it may deem fit for such compliance.
42. Powers of the State Governm ent to call for inform ation.- (1) The State 
Government may call for information from the University relating to its working , 
functions, achievements, standard of teaching , examination and research or any 
other matters as it may consider necessary to judge the efficiency of the University 
in such from and within such time as may be prescribed by rules .
(2) The University shall be bound to furnish the information as required by 
the State Government under sub-section (1) within the prescribed time.
43. D issolution o f the University by the Sponsoring B od y.-(l) The
Sponsoring Body may dissolve the University by giving a notice to the effect in the 
prescribed manner to the State Government and the employees and the students of 
University at least one year in advance :
Provided that dissolution of the University shall have effect only after the 
approval of the State Government and the last batches of Students of the regular 
courses have completed their courses and they have been awarded degree, 
diplomas or awards, as the case may be.
(2) On the dissolution of the University all the assets and liabilities of the 
University shall vest in the Sponsoring Body.
44. Special Powers of the State Governm ent in certain circum stances.- (1)
if it appear to the State Government that the University has contravened any of the 
provisions of this Act of the rules , Statutes or Ordinances made thereunder or has 
violated any of the directions issued by it under this Act or has ceased to carryout 
any undertakings given by it to the State Government or a situation of financial 
mismanagement of mal-administration has arisen in the University , it shall issue

20
notice requiring the University to show cause within forty-five days as to why an 
order of its liquidation should not be made.
(2) If the State Government, on receipt of reply of the University on the 
notice issued under sub-section(l) , is satisfied that there is a prima facie 
case of contravening any of the provisions of this Act or the rules , Statutes 
or Ordinances made thereunder or of violating directions issued by it under 
this Act or of ceasing to carryout the undertakings given by it or of financial 
mismanagement or mal-administration, it shall make an order of such 
enquiry as it may consider necessary.
(3) The State Government shall, for the purposes of any enquiry under sub­
section (2), appoint an inquiry officer or officers to into any of the allegation 
and to make report thereon.
(4) The inquiry officer or officers appointed under sub- section(3) shall have 
the same powers as are vested in a civil court under the Code of Civil 
Procedure , 1908 (Central Act No. 5 of 1908) while trying a suit in respect of 
the following matters, namely:-
(a) Summoning and enforcing the attendance of any person and 
examining him on oath;
(b) Requiring the discovery and production of any such document or 
any other material as may be predicable in evidence ; and
(c) requisitioning any public record from any court or office.
(5) The inquiry officer or officers inquiring under this Act shall be deemed 
to be a civil court for the purposes of section 195 and Chapter 26 of the 
Code of Criminal Procedure , 1973 ( Central Act No. 2 of 1974).
(6) On receipt of the enquiry report from the officer or officers appointed 
under sub-section (3) , if the State Government is satisfied that the 
University has contravened any of the provisions of this Act or the rules, 
Statutes or Ordinances made thereunder or has violated any of the directions 
issued by it under this Act or has ceased to carryout the undertakings given 
by it or a situation of financial mismanagement and mal-administration has 
arisen in the University which threatens the academic standard of the 
University, it shall make orders for liquidation of the University and appoint 
an administrator and thereupon the authorities and officers of the University 
shall be subject to the order and direction of the administrator.
(7) The administrator appointed under sub-section (6) shall have all the 
powers and be subject to all the duties of the Board of Management under

21
this Act and shall a

Excerpt shown. Open the full act in Lexace.

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