The MAHARISHI ARVIND UNIVERSITY, JAIPUR ACT, 2015

Rajasthan · state statute

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LAW (LEGISLATIVE DRAFTING) DEPARTMENT
(GROUP-II)
NOTIFICATION
Jaipur, October 5, 2015
No. F. 2 (39) Vidhi/2/2015 .-In pursuance of Clause (3) of
Article 348 of the Constituion of India, the Governor is pleased
to authorize the publication in the Rajasthan Gazette of the
following translation in the English language of Maharishi
Arvind

Vishwavidhylaya, Jaipur Adhin iyam, 2015 (2015 Ka Adhiniyam
Sankhyank 25):-

(Authorised English Translation)
THE MAHARISHI ARVIND UNIVERSITY, JAIPUR
ACT, 2015
(Act No. 25 of 2015)
[Received the assent of the Governor on the 30th day of September, 2015]
An
Act
to provide for establishment and incorporation of the Maharishi Arvind 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 dev elopment 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 univ ersities and by incorporating such universities
with such regulatory provisions as ensure efficient working of such institutions;
And whereas, the Arvind Bharti Vidyalaya Samiti, Jaipur is a Society registered
under the Rajasthan Societies Registration Act , 1958 (Act No. 28 of 1958) at
Registration No. 170/Jaipur/1975-76, dated 29.10.1975 in the office of the

Registrar, Societies, Jaipur is engaged in the field of education and running educational
institutions for last several years;
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And whereas, the sai d Arvind Bharti Vidyalaya Samiti, Jaipur has set up
educational infrastructures, both physical and academic, as specified in Schedule -I, at
Village Mundiaramsar, Tehsil Jaipur, District Jaipur in the State of rajasthan and has
agreed to invest the said inf rastructure in a University for research and studies in the
disciplines specified in Schedule -II and has also deposited an amount of Rupees two
crore to be utilized in establishment of an endowment fund in accordance with the
provisions of this Act;
And whereas, the sufficiency of the above infrastructure has been got enquired
into by a committee, appointed in this behalf by the State Government consisting of
Vice-chancellor, Mohan Lal Sukhadia University, Udaipur, Director, College Education
Rajasthan, Ja ipur, Dean, Faculty of Law, Mohan Lal Sukhadia University, Udaipur,
Dean, Faculty of Management, Mohan Lal Sukhadia University, Udaipur, Director,
College of Technology and Agriculture Engineering, Maharana Pratap University of
Agriculture and Technology, Udaipur and Dean, Faculty of Social Sciences and
Humanities, Mohan Lal Sukhadia University, Udaipur;
And whereas, if the aforesaid infrastructure is utilized in incorporation as a
University and the said Arvind Bharti Vidyalaya Samiti, 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 Sixty -
sixth Year of the Republic of India, as follows:-
1. Short title, extent and co mmencement.- (1)This Act may be called the
Maharishi Arvind University, Jaipur Act, 2015.
(2) It extends to the whole of the State of Rajsthan.
(3)It shall be deemed to have come into force on and from 15th May, 2015.

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 communicatin, 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
knowledege beyond 10+2 level;
(j) "hostel" means a place of residenc e 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 Act 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 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 t he
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 condit ions 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 Arvind Bharti Vidyalaya Samiti, Jaipur, a Society
registered under the Rajasthan Societies Registration Act, 1958 (Act No. 28 of
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1958) at Registration No. 170/Jaipur/1975 -76, dated 29.10.1975 in the office of
the Registrar, Societies, Jaipur;
(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 advising, counse lling 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 Maharishi Arvind University, Jaipur.
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
persons who may hereafter become such officers or members, so long as they

continue to hold such office or membership, are hereby constituted a body
corporate by the name of the Maharishi Arvind University, Jaipur.
(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 seal
and shall sue and be sued by the said name.
(4) The University shall situate and have its headquarters at Village Mundiaramsar,
Tehsil Jaipur, District Jaipur (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 advanc ement 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 test ing 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;
(f) to institute Professorships, Associate Professorships, Assistant Professorship and
other teaching or academic posts r equired 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 centres and maintain schools, inst itutions and such centres,
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 residences 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;
(r) to r egulate 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 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 hypothec ate the property of the University with the approval of the
Sponsoring Body;
(w) to establish examination centres;
(x) to ensure that the standard of degrees, diplomas, certificates and other academic
distinctions are not lower than those laid down by AICT E, 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.
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 crore which has
been deposited by the Sponsoring Body with the State Government .
(2) The Endowment Fund shall be used as security de posit 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 Endow ment 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 certifi cates 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 with drawn 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) trusts, bequests, donations, endowments and any other grants; and
(e) all other sums received by the University.
10. Application of General Fund. - The General Fund shall be utilized for meeting all
expenses, recurring or non -recurring in connection with the affairs of the
University:
Provided that no expenditure shall be incurred by the University in excess of the
limits for total recurring expenditure and total non -recurring expenditure for the
year, as may be fixed by the Board of Management, without the prior approval of
the Board of Management.
11. Officers of the University. -The following shall be the officers of the University,
namely:-
(i) the Chairperson;
(ii) the President;
(iii) the Pro-President;
(iv) the Provost;
(v) the Proctor;
(vi) the Deans of Faculties;
(vii) the Registrar;
(viii) the Chief Finance and Accounts Officer; and
(ix) such other officers as may be declared by the Statutes to be the officers of the
University.
12. The Chairperson.- (1) The Chairperson shall be appointed by the Sponso ring Body
with the consent of the State Government for a period of five years from the date on
which he enters upon his office:
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Provided that a Chairperson shall, notwithstanding the expiration of his term continue,
to hold office until his successor enters upon the office.
(2)Any vacancy in the office of Chairperson shall be filled within six months from the
date of such vacancy.
(3) The Chairperson shall, by virtue of his office, be the head of the University.
(4) The Chairperson shall, if present, pr eside 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 connections 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 experience 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:
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 Borad of Manegement shall invite
applications from eligible persons through a public notice and while considering
* As amended by THE RAJASTHAN PRIVATE UNIVERSITIES LAWS (AMENDEMENT) ACT, 2018.

the names of persons to be appointed as President, the Borad 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 governa nce
and record its findings in writing and enclose the same with the panel to be
submitted to the Chaiperosn.
(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 absence of the
Chairperson.
(8) If, in the opinion of the President, it is necessa ry 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 author ity 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 the President then such case shall be referred to the
Chairperson , whose decision thereon shall be final:
Provided further that where any such action taken by the President affects any
person in the service of the University, such person shall be entitled to prefer,
within three months from the date on which suc h 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 President, any decision of any authority of the University is
outside the powers conferred by this Act or Statutes, Ordinances, Regulations or
rules made thereunder or is likely to be prejudicial to the interests of the
University, he shall direct the authority concerned to revise its 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 perfo rm such other duties as
may be prescribed by the Statutes or the Ordinances.
(11) If the Chairperson is satisfied, on an enquiry made or caused to be made on a
representation made to him otherwise, that the continuance of President in his
47

office is prejudicial to the interests of the University or the situation so warrants,
he may, by an order in writing and stating the reasons therein for doing so, ask the
President to relinquish his office from such date as may be specified in the order:
Provided that before taking an action under this sub-section, the President
shall be given an opportunity of being heard.”
14. The Pro-President.- (1) The Pro-President shall be appointed by the Chairperson in
consultation with the President.
(2) The Pro -President shall hold office for a period of three years and shall be eligible
for re- appointment for a second term.
(3) The conditions of service of the Pro -President shall be such as may be prescribed by
the Statutes.
(4) If the Chairperson is satisfied, on an enquiry made or caused to be made on a
representation made to him or otherwise, that the continuance of the Pro -President
in his office is prejudicial to 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 sub -section, the Pro -President
shall be given an opportunity of being heard .
(5) The Pro-President shall assist the President in such matters as are assigned to him by
the President from time to time and shall exercise such powers and perform such
functions as may be delegated to him by the President.
15. The Provost. - (1) The Provost shall be appointed by the President for such period
and in such manner as may be prescribed by the Statutes.
(2) The Provost shall ensure discipline in the University and shall keep the various
unions of the teachers and emp loyees 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 Pre sident 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 various policies and
practices in the University.
(3) The Proctor shall exercise such other powers and perform such other duties as may
be prescribed by the Statutes.
17. The Dean of Faculty. - (1) 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.
(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 developm ent 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) T he 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 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 exercise such powers and perform
such duties as may be prescribed by the Statutes.
20. Other Officers. - (1) The University may appoint such other officers as may be
necessary for its functioning.
(2) The manner of appointment and powers and functions of such officers shall be such
as may be prescribed by the Statutes.
21. Authorities of the University. - The following shall be the authorities of the
University, namely:-
(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 aut horities
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 Management shall be the principal executive body of the University.
All the movable and immovable property of the University sh all vest in the Board of
Management. It shall have the following powers, namely:-
(a) to provide general superintendence and directions and to control the functioning
of the University by using

all such powers as are provided by this Act or the Statutes, Ordinances,
Regulations or rules made thereunder ;
(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 Statutes, Ordi nances,
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 al 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 this Act and the rules, Regulations, Statutes or
Ordinances made thereunder, co -ordinate and exercise general supe rvision 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. 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 pra ctice 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 m ember 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:-
a. the constitution, powers and functions of the authorities of the University as
may be constituted from time to time;
b. the terms and conditions of appointment of the President and his powers and
functions;
c. the manner and terms and conditions of appointment of the Registrar and
Chief Finance and Accounts Officer and their powers and functions;
d. the manner in which and the period for which the Provost and the Procter
shall be appointed and their powers and functions;
e. the manner in which the Dean of Faculty shall be appointed and his 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 servic e 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;
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 modificati ons
made by the State Government under sub -section (3), it may give reasons therefor and
after considering such reason, the State Government may or may not accept the
suggestions made by the University.
(5) The State Government shall publish the Statutes, as finally approved by it, in the
Official Gazette, and thereafter, the Statutes shall come into force from the date of such
publication.
30. The Ordinances. - (1) Subject to the provisions of this Act or Statutes made
thereunder, the Ordinance 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 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 along
with such reasons, if any, to the State Government and on receip t 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 act ivities or on the basis of marks or grade
obtained in the entrance test conducted at the State level either by an association
of the universities conducting similar courses or by any agency of the State:
Provided that admission in professional and technical courses shall be
made only through entrance test.
(3) Reservation in admission to the University for Scheduled Castes, scheduled
tribes, backward classes, special backward classes, women and handicapped
persons shall be provided as per the policy of the State Government.
33. 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 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 sub-section (3).
34. Examinations.- At the beginning of each academic session an d in any case not later
than 30th of August of e very 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 State
Government may, thereon, issue such directions as it may deem fit for the complia nce of
the schedule.
35. Declaration of the 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 repo rt incorporating the reasons for such delay to the State Government.
The State Government may, theron, 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 Univer sity has not followed the time schedule as stipulated in
section 34 or, as the case may be, in this section.
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 co nferring
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 c onnected 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, n orms 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 audi t :- (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 accounts together with the audit report shall be
submitted to the Board of Management.
(3) A copy of the annual accounts and audit report along with the observations of
the Board of Management shall be submitted to the Sponsoring Body.
(4) Copy of the 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 s hall 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) 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 to 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 Governement to call for information. - (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 efficieny of the University in such
form 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. Dissolution of the University by the Sponsosring Body :- (1) The Sponsoring
Body may dissolove 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 degrees, 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 Government in certain circumstances:-
(1) If it appears to the St ate Government that the Universsity 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 carry out any
undertakings given b y it to the State Government or a situation of financial
mismanagement or mal -administration has arisen in the University, it shall issue notice
requiring the

University to show cause within forty -five days as to why an order of its
liquidation should not be made.
(2) It the State Government, on receipt of reply of the University on the notice
issued under sub-section (1), is satisfied that there is a prima facie case of contravening
any of the prov

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