The maharshi dayanand saraswati university act, 1987

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THE MAHARSHI DAYANAND SARASWATI  
UNIVERSITY ACT, 1987 
 
 
(As amended by the  University of Ajmer (Amendment)           
Act ,1992 (Act No. 17 of 1992), Maharshi Dayanand Saraswati 
University (Amendment) Act, 2013 (Act No. 7 of 2013) , 
Maharshi Dayanand Sarasw ati (Amendment ) Act , 2017 (Act 
No. 20 of 2017)  & The Universities' Laws (Amendment) Act, 
2019 (Act No. 17 of 2019). 
 
 
 
 
 
 
 
 
 
 
 
AJMER 
2020 
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LAW AND LEGISLATIVE DRAFTING DEPARTMENT 
 
NOTIFICATION 
 
Jaipur, November 7, 1987 
 
 No. F.2 (38) V idhai/87. In pursuan ce of clause (3) of Article 348 of 
the Constitution of India, the Governor is pleased to authorise the publication 
in the Rajasthan Gazette of the following translation in the English language 
of the Ajmer Vishwavidyalaya Adhiniyam, 1987 (Adhiniyam Sankhya 38 San 
1987) :– 
 
(English Translation) 
* Maharshi Dayanand Saraswati University ACT, 1987. 
(Act No. 38 of 1987) 
 
[ Received the Assent of the Governor on the 7th day of November, 1987] 
An 
Act 
to establish and incorporate a University at Ajmer in the State of Rajasthan. 
 
 Be it  enacted by the Rajasthan State Legislature in the Thirty -eighth 
year of the Republic of India as follows – 
____________________________________________________________________ 
 
* As amended as "Maharshi Dayanand Saraswati University Act, 1987" by the 
University of Ajmer (Amendment) Act, 1992 (Act No. 17 of 1992) 
 
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Chapter – 1 
Preliminary 
 
1. * Short t itle and commencement . – (1) This Act may be 
called the Maharshi Dayanand Saraswati University Act, 1987. 
 (2) It shall and shall be deemed  to have come into force on such 
date as the State Government may, by notification in the official Gazette, 
appoint. 
2. Definitions – In this Act, unless the context otherwise requires, 
(a) "Academic Council" means the Academic Council of 
the University as constituted under section 12; 
(b) "Affiliated  College" means an educational institution 
admitted to the privileges  of the University; 
(c) "Appointed Day" means the date appointed under sub -
section (2) of section 1 for the coming into force of this 
Act; 
(d) "Autonomous College" means an educational institution 
declared as such under the provisions of this Act; 
(e) "Authority" means an Authority of the University as 
specified by or declared under section 10; 
(f) "Board" means the Board of Management of the 
University as constituted under section 11; 
(g) "employee" means an y person appointed by the 
University other than a teacher of the University; 
(h) "Government" means the Government of the S tate of 
Rajasthan; 
_____________________________________________________________ 
* As amended and substituted by the University of Ajmer (Amendment) 
Act, 1992 (Act. No. 17 of 1992) 
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(i) "Institution" means an institution recognised or approved 
as such by the University under the provisions of this Act; 
(j) "Officer" means an officer of the University as specified  
by or declared under section 18; 
(k) "Ordinance" or an "ordinanc e of the University" shall 
mean an ordinance made under section 22; 
(l) "prescribed" means prescribed by the Statutes of the 
University; 
(m) "Principal" means the chief executive officer of a 
college or any person duly appointed to act as such ; 
(n) "Regulations" means the regulations made by any 
Authority of the University under this Act; 
(o) "State" means the State of Rajasthan; 
(p) "Statute" means the Statutes of the University made 
under this Act; 
(q) "Student" means a person enrolled in the University for 
taking a course of study for  a degree, diploma, 
certificate or other academic distinction; 
(r) "Teacher" means a P rofessor, Associate P rofessor, 
Assistant P rofessor, Reader or Lecturer or any other 
person appointed or r ecognised by the University for 
imparting instruction s to students or guiding research 
work or engaged for  giving training or instructions and 
includes a person declared by the Statutes to be a 
teacher; and 
(s) * "University" means the Maharshi Dayanan d Sarasw ati 
University established by and under this Act. 
_____________________________________________________________ 
* As amended and substituted by The University of Ajmer (Amendment) 
Act, 1992 (Act No. 17 of 1992). 
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Chapter – II 
The University 
3. ** Incorporation of the University – (1) The Chancellor, the 
first Vice-Chancellor, the first members of the Board of Management and the 
Academic Council of the University, and all persons who may hereafter 
become such officers or members so long as they continue to hold such 
office or membership, shall constitute a body corporate by  the name of "The 
Maharshi Dayanand Saraswati University ". 
 
(2) The University shall have perpetual succession and a common 
seal and shall sue and be sued by the said name. 
(3) Subject to the provisio ns of this Act the University shall be 
competent to acquire and hold property both movable and immovable , to 
lease, sell or otherwise tran sfer or dispose of any movable and immovable  
property which may be vested in or has been acquire d by it for the purpos es 
of the University, and to enter into contract and to do all such other things as 
may be necessary for the furtherance of the purposes of this Act. 
(4) The Head Office of the University shall be a t Ajmer which shall 
be the headquarters of the Vice -Chancellor and it may establish  or maintain 
Regional Centers and Schools of Studies or Departments of Studies at such 
places in Rajasthan as it may think fit. 
4. Objects of the University – The U niversity shall extend and 
regulate its functions for the following objects namely :- 
(a) for imparting education in various branches of learning and courses; 
(b) for advancement of learning and research work in various 
branches of learning; 
(c) for undertaking extension education programmes; 
_____________________________________________________________ 
** As a mended and substituted by The  University of Ajmer 
(Amendment) Act, 1992 (Act. No. 17 of 1992). 
 
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(d) for providing training of college teachers to up -date their 
knowledge; 
(e) for organizing specially designed orientation programmes in 
teaching methodologies and pedagogy; 
(f) for undertaking work relating to updating and modernizing 
curricula and examination reform; and  
(g) for such other work -activity or project  as the University may 
deem proper to undertake in order to achieve its objects. 
5. Powers an d Functions of the University . – (1) The 
University shall exercise the powers and perform the functions as under : - 
(a) to provide for instructions, extension training and consultancy 
in such branches of learning as it may think fit; 
(b) to make provision for res earch and for the advancement and 
dissemination of knowledge; 
(c) to make such provision as would enable affiliated and 
recognised colleges, recognised and approved institutions to 
undertake  specialized studies; 
(d) to establish maintain and manage colleges, teac hing 
departments, schools of studies, centers  of studies and 
institutes, halls and extension education centers; 
(e) to organize common laboratories, libraries , museums, audio 
visual, computer and other teaching aids for teaching and 
research; 
(f) to prescribe the courses of instruction and studies for the 
various examinations and evaluation thereof; 
(g) to determine the standards for admission s and the method of 
admission into the University and its affiliated colleges, which 
method may include examinations, evaluation and other modes 
of testing; 
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(h) to institute degrees, diplomas, certificates and other academic 
distinctions; 
(i) to hold examinations and confer degrees, diplomas, certificates 
and other academic distinctions on persons who have pursued 
approved course s of study  in the U niversity or in an affiliated 
college or have carried on research unde r conditions 
prescribed by the Statutes; Ordinances and Regulations; 
(j) to withdraw degrees, diplomas, certificates and other academic 
distinctions for good and sufficient reasons; 
(k) to confer honorary degrees or other academic distinctions on 
approved persons in the manner prescribed in the Statutes; 
(l) to admit to the privileges of the University, Colleges and 
Institutions not maintained by the University and withdraw all or 
any of these privileges; 
(m) to confer autonomous status on a College, institution or 
department as the case may be, subject to such conditions as 
may be laid down in this Act, or as may be prescribed by the 
Statutes and to withdraw the autonomy; 
(n) to create academic, administrative, ministerial and other necessary 
posts in the University and to make appointments there to; 
(o) to prescribe qualifications and terms and conditions of service 
of the members of the teaching , other academic and no n-
teaching staff in the affiliated or recognised colleges and 
recognised and approved institutions; 
(p) to regulate the fees and other charges to be paid by the 
students in constituent, affiliated and recognised colleges, and 
recognised and approved institutions; 
(q) to enforce and maintain discipl ine among the teachers , 
students, officers and staff and to make necessary 
arrangements in order to promote their welfare and to improve 
their service conditions; 
(r) to build, maintain and man age buildings, offices, residences, 
hostels, etc. for teachers, students, officers and staff; 
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(s) to recognize hostels no t maintained by the University, to 
inspect such hostels and to  withdraw recognition there -from; 
and 
(t) to do all such other acts, whether incidental to the powers 
aforesaid or not, as may be requisite in order  to further the 
objects of the U niversity or which are incidental or ancillary to 
achieve those objects. 
6. Territorial Jurisdiction .– Subject to the provisions of the 
University of Rajasthan Act, 1946, the Jodhpur University Act, 1962 
(Rajasthan Act 17 of 19 62), the Mohan Lal Sukhadia University Act, 1962 
(Rajasthan Act 18 of 1962) and any other law for the time being inforce, the 
jurisdiction  of the University shall extend to and the powers conferred by or 
under this Act shall be exercisable through out the territory of the S tate of 
Rajasthan. 
7. University open to all classes .– The University shall, subject 
to the provisions of this Act and the S tatutes, be open to all person 
irrespective of their caste, creed, race, class or sex; 
Provided that nothing in this section shall be deemed to prevent the 
University from making any special provision of reservation for persons 
belonging to scheduled castes or scheduled tribes or any other weaker 
sections of the society. 
8. Chancellor.– (1) The Governor of the State shall b e the ex -officio 
Chancellor of the University. 
(2)   The Chancellor may give any direction, take any action and do 
anything as may be necessary under the provisions of this Act and the 
Statutes. 
9. Power to order inspection or enquiry – (1) The Chancellor 
shall have power to order an inspection, by such person as he may appoint, 
of the University and its buildings, laboratories, centers, libraries, museums, 
workshops and equipments and also of any institution, college or hostel 
administered, controlled or maint ained by the University. An inspection or 
enquiry may also be made, as directed by the Chancellor, into the teaching 
or other work conducted by or under  the auspices of the University or any 
matter connected with the administration or the finances of the University. 
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(2) The Chancellor shall, before ordering an inspection or enquiry, 
give a notice to the University in this behalf. The University may appoint a 
person as its representative for being present and be heard at the inspection 
or enquiry. 
(3) The Chancellor  may communicate to the University his views 
on the result of the inspection or enquiry and may, after obtaining the 
comments of the University, advise the University on the action to be taken 
within a period fixed by him. 
(4) The University shall, within the period so fixed, send a report to 
the Chancellor about the action taken or proposed to be taken with respect 
to the advice given by the Chancellor under sub-section(3). 
(5) The C hancellor may, wh ere action is not taken by the 
University in accordance with the advice given by him under sub -section(3), 
issue directions, as he may deem fit, and the University shall be bound to 
comply with such directions. 
(6) Where the Chancellor is of the opinion that the affairs of the 
University are not being conducted in furtheran ce of its objects or in 
accordance with the provisions of this Act so as to maintain the standards of 
teaching, examination, research or extension programme, he may call upon 
it to send comments or explanation in this behalf. In case the University fails 
to send, or sends unsatisfactory comments or explanation, the Chancellor 
may issue such instructions as may appear to be necessary or desirable. 
(7) The University shall furnish such information relating to its 
Administration as the Chancellor may require. 
 
Chapter – III 
Authorities of the University 
 
10. Authorities:- The following shall be the Authorities of the 
University, namely :- 
(a) Board of Management; 
(b) Academic Council; 
(c) Boards of Studies; and  
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(d) Such other bodies as may be declared by the Statutes to be 
the Authorities of the University. 
11. Board of Management . :- (1) The Vice -Chancellor shall, as 
soon as may be after the appointed day, order the constitution of the Board 
of Management in accordance with the provisions of the Statutes. 
(2) The Board shall consist of such members, exercise such 
powers and perform such functions as may be prescribed. 
12. Academic Council. :- (1) There shall be an Academic Council 
of the University which shall be in -charge of the academic affairs of the 
University and shall, subject to the provis ions of this Act and the Statutes, 
supervise, control and regulate the standards of instructions and 
examinations in the University and all matters connected with education, 
training and research. 
(2) The Academic Council of the University shall be constituted  in 
accordance with the provisions of the Statutes. 
(3) The Academic Council shall consist of such members, exercise 
such powers and perform such functions as may be prescribed. 
13. Board of Studies :- (1) There shall be  such number of Boards 
of Studies as my be determined by the Statutes. 
(2) A Board of Studies shall be constituted in the manner, consist 
of such members, exercise such powers and perform such functions as may 
be prescribed. 
14. Other Authority. :- A body declared by the Statutes to be an 
Authority of the University under clause (d) of section 10 shall be constituted 
in the manner, consist of such members, exercise such powers and perform 
such functions as may be prescribed. 
15. Dispute relating to appointment as member . –  If any 
dispute arises as to whether a ny person was duly nominated, elected or 
appointed to any Authority, the matter may be referred to the Chancellor 
whose decision thereon shall be final. 
16. Temporary vacancy in an Authority . –  Any temporary 
vacancy, other than that of an ex -officio member, i n any Authority shall,  as 
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soon as may be, be filled in the same manner as  has been prescribed for 
nomination, election or appointment in the case of a permanent vacancy. 
The person fil ling a temporary vacancy shall become a member of such 
Authority for the residue of the term for which the person whose place he fills 
would have been a member. 
17. Vacancy not to invalidate a proceeding . – No act or 
proceeding of any Authorities shall be called in question or held to be invalid 
merely by reason of any vacancy of membership in such Authority. 
 
 
Chapter – IV 
Officers of the University 
 
18. Officers of the University . – The following shall be the 
officers of the University, namely :- 
(1) The Vice-Chancellor; 
(2) All Deans; 
(3) The Registrar; 
(4) Comptroller; 
(5) The Controller of Examination; 
(6) The University Librarian; and 
(7) Any other officer declared by the Statutes to be  an officer of the 
University. 
 
 
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19-  Vice-Chancellor  –  
         *† Omitted.   
(1) ** The Vice -Chancellor shall be a whole time paid officer of the 
University. 
(2) *** No person s hall be eligible to be appointed as Vice -Chancellor 
unless he is, a distinguished academician having a minimum of ten 
years experience as professor in a University or college or ten years 
experience in an equivalent position in a reputed research and or 
academic administrative organisation and, of highest level of 
competence, integrity, morals and institutional commitment; and 
 
(3) The Vice -Chancellor shall be appointed by the Chancellor in 
consultation with the State Government from amongst the persons 
included in the panel recommended by the Search Committee 
consisting of- 
 (a) one person nominated by the Board; 
 (b) one person nominated by the Chairman, University  
  Grants Commission; 
 (c) one person nominated by the Chancellor; and 
 (d) one person nominated by the Government,  
        and the Chancellor shall appoint one of these persons to 
  be the Chairman of the  Committee. 
__________________________________________________________________ 
*As a mended and Substituted by the Maharshi Dayanand Saraswati 
University (Amendment ) Act, 2013 (Act No. 07 of 2013) 
† As Substituted by the  THE MAHARSHI DAYANAND SARASWATI      
ACT, 2017 (Act No. 20 of 2017).  
** As amended and substituted by The Maharshi Dayanand Saraswati 
(Amendment ) Act,  2017 (Act No. 20 of 2017)  
*** As a mended and substituted by The Universitie 's Laws 
(Amendment) Act, 2019 (Act No. 17 of 2019) 
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(4) An eminent person in the sphere of higher education not connected 
with the University and its colleges shall only be eligible to be 
nominated as the member of the Search Committee. 
(5) The Search Committee shall prepare and recommend a panel of not 
less than three persons and not more than five persons to be 
appointed as Vice-Chancellor. 
(6) For the purpose of selection of the Vice -Chancellor, the Search 
Committee shall invite applications from eligible persons through a 
public notice and while considering the names of persons to be 
appointed  as Vice -Chancellor, the Search Committee shall give 
proper weightage to academic excellence, exposure to the higher 
education system in the country, and 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 
Chancellor. 
(7) The term of the office of the Vice-Chancellor shall be three years from 
the date on which he enters upon his office or until he attains the age 
of seventy years, whichever is earlier: 
 Provided that the same person shall be eligible for reappointment for 
a second term. 
(8) The Vice -Chancellor shall receive such pay an d allowances a s may 
be determined by the Stat e Government. In addition to it, he shall be 
entitled to free furnished residence maintained by the University and 
such other perquisites as may be prescribed. 
(9) When a permanent vacancy in the office of the Vice -Chancellor 
occurs by reason of his death, resignation, removal or the expiry of 
his term of office, it shall be filled by the Chancellor in accordance 
with sub -section (3), and for so long as it is not so filled, stop -gap 
arrangement shall be made by him under and in accordance with sub-
section (10). 
(10) When a temporary vacancy in the office of the Vice-Chancellor occurs 
by reason of leave, suspension or otherwise or when a stop -gap 
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arrangement is necessary under sub -section (9), the Registrar shall 
forthwith report the matter to the Chancellor who shall make, on the 
advice of the State Government, arrangement for the carrying on of 
the function of the office of the Vice -Chancellor by any other Vice -
Chancellor of a State University. 
(11) The Vice-Chancellor may at a ny time relinquish office by submitting, 
not less than sixty days in advance of the date on which he wishes to 
be relieved, his resignation to the Chancellor. 
(12) Such resignation shall take effect from the date determined by the 
Chancellor and conveyed to the Vice-Chancellor. 
(13) Where a person appointed as the Vice-Chancellor was in employment 
before such appointment in any other college, institution or University, 
he may continue to contribute to the provident fund of which he was a 
member in such employment and the University shall contribute to the 
account of such person in that provident fund. 
(14) Where the Vice -Chancellor had been in his previous employment, a 
member of any insurance or pension scheme, the University shall 
make a necessary contribution to such scheme. 
(15) The Vice-Chancellor shall be entitled to travelling and daily allowance 
at such rates as may be fixed by the Board. 
(16) The Vice-Chancellor shall be entitled to leave as under:- 
(a) leave on full pay at the rate of one day for every eleven days of 
active service; and 
(b) leave on half pay at the rate of twenty days for  each completed 
year of service: 
 Provided that leave on half pay may be commuted as leave on 
full pay on production of medical certificate. 
(17) The Vice -Chancellor shall be the principal academ ic, administrative 
and executive officer of the University and shall exercise overall 
supervision and control over the affairs of the University. He shall 
have all such powers as may be necessary for true observance of 
the provisions of this Act and Statutes. 
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(18) The Vice-Chancellor shall, where immediate action is called for, have 
power to make an order so as to exercise any power or perform any 
function which is exercised or performed by any Authority under this 
Act or the Statutes: 
Provided that such action shall be reported to the Authority as would 
have in the ordinary course dealt with the matter for approval: 
Provided further that if the action so reported is not approved by such 
Authority not being the Board, the matter shall be referred to the 
Board, wh ose decision shall be final and in case of the Authority 
being the Board, the matter shall be referred to the Chancellor whose 
decision shall be final. 
(19) The Vice-Chancellor may, on being satisfied that any action taken or 
order made by any Authority is not in the interest of the University or 
beyond the powers of such Authority, require the Authority to review 
its action or order. In case the Authority refuses or fails to review its 
action or order within sixty days of the date on which the Vice -
Chancellor has so required, the matter may be referred to the Board 
or to the Chancellor, as the case may be, for final decision. 
 
19A ** Removal of Vice -Chancellor.-  (1)  Notwithstanding anything 
contained in the Act, if at any time on the report of the State 
Government or otherwise, in the opinion of the Chancellor,  the 
Vice-Chancellor willfully omits or refuses to carry out the provisions 
of this Act or abuses the powers vested in him or if otherwise 
appears to the Chancellor that the continuance of the Vice -
Chancellor in office is detrimental to the interest of the University,  
the Chancellor may , in consultation with the State Government, 
after making such inquiry as he deems proper, by or der, remove 
the Vice-Chancellor; 
__________________________________________________________________ 
**As amended and new section inserted by THE UNIVERSITIES' LAWS 
(AMENDMENT) ACT, 2019 (Act No. 17 of 2019) 
 
 
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 Provided that the Chancellor may, in consultation with  the 
State Government, at any time before making such order, place the 
Vice-Chancellor under suspension, pending enquiry; 
 
 Provided further that no order shall be made by the Chancellor 
unless the Vice -Chancellor has been given a reasonable 
opportunity of showing cause against the action proposed to be 
taken against him 
 
 (2) During the pendency or in contemplation, of any inquiry 
referred to in sub -section (1) the Chancellor may, in consultation 
with the State Government, order that till further order- 
 
  (a) such Vice -Chancellor shall refrain from performing  
the  functions of the office of the Vice-Chancellor, but shall continue 
to get the emoluments to which he was otherwise entitled; 
 
  (b) the functions of the office of the Vice -Chancellor 
shall be performed by the person specified in the order.  
 
 20. Other Officers –  The officers, other th an the Vice-Chancellor, of 
the University referred to in section 18 shall be appointed in such manner, 
for such period, on such term s and conditions and shall exercise such 
powers and perform such functions as may be  prescribed. 
Chapter –V 
Statutes, Ordinances and Regulations 
 
 21. Statutes. –  (1) The Statutes of the University shall contain such 
instructions, directions, procedures, details and terms and conditions as are 
required to be laid down under and in accordance w ith the provision of this 
Act : 
(2) The S tatues as contained in the Schedule to this Act and as 
amended from time to time shall be binding on all the Authorities, officers, 
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teachers, employees and students of the University and other persons 
connected with the affairs of the University. 
(3) The Board shall have power to amend, add or delete any 
Statute contained in the Schedule to this Act. 
 Provided that the Board shall not amend, add or delete any Statute 
affecting the constitution, status or power of any Authority wi thout affording 
to such Authority a reasonable opportunity of making representation on the 
proposed changes. 
(4) Any amendment to the Statutes, whether by adding, deleting or 
in any other manner, shall not take effect unless the Chancellor has , after 
consultation with the Government, assented to it. The Chancellor may, after 
the said consultation and on being satisfied that assent be not given, 
withhold assent or return the proposal for amendment to the Board for 
reconsideration in the light of the observations, if any, made by him. 
(5) Notwithstanding anything contained in sub -section(3) or sub -
section (4), the Chancellor shall have power to amend, after consultation 
with the Government, whether by adding, deleting or in any other manner, 
the Statutes contained in the Schedule within a period of one year from the 
appointed day. 
22. Ordinance of the University. –  (1) The Vice- Chancellor shall 
have power, at any time after the appointed day, to make , with the previous 
approval of the Government, the first ordinances of the University. 
 
 (2) Any amendment to the Ordinance s (by adding, deleting or in any 
other manner) may be made, at any time after the first Ordinance s are made 
under sub-section (1), by the Board in such manner as may be prescribed. 
 (3) The Ordinances of the University may, subject to the provision s of 
this Act and the Statutes be made for all or any of the following matters, 
namely: - 
(a) the courses of study, admission or enrolment of students, fee, 
qualifications or conditions requisite for any degree, dipl oma, 
certificate or fellowship; 
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(b) the conduct of examinations including the appointments of 
examiners and their terms and conditions; 
(c) management of  colleges, institutions, centres  or other 
agencies or bodies run by or admitted to the privilege s of the 
University; 
(d) the conditions for residing in any hostel or other place of 
residence run or maintained by the University, the levying of 
charges therefore and other related matters; 
(e) the recognition and supervision of hostels not run or 
maintained by the University; 
(f) the matters related to emoluments and conditions of service of 
officers, teachers and employees, their service records, tutorial 
instructions, allowances including trave lling and daily 
allowances payable to teachers and employees; and 
(g) any other matter req uired by the S tatutes to be dealt by or 
under the Ordinances of the University. 
23. Regulations – (1) An Authority shall have power to make 
regulations, in the manner as may be prescribed, for the conduct of its 
affairs and the affairs of any of its committees  and for laying down the 
procedure to be followed at its meetings. 
(2) The regulations shall not be contrary to the provisions of this Act, the 
Statutes or the Ordinance of the University. 
Chapter –VI 
Affiliation, Recognition and Approval 
24. Affiliation of Co lleges. – (1) A College within the University 
jurisdiction, on satisfying the conditions specified in this section , may be 
affiliated to the University. 
 (2) A C ollege applying for affiliation to the University shall send an 
application to the Registrar within such time limits as may be specified by the 
Ordinances of the University with a view to satisfying the University on the 
following matters, namely :- 
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(a) that it will supply a need in the locality, having regard to the 
type of education intended to be pro vided by the college, the 
existing provision for the same type of education made by 
other colleges in the neighbourhood and the suitability of the 
locality where the college is to be established; 
(b) that it is to be under the management of a regularly constituted 
governing body or it is to be maintained by the State 
Government; 
(c) that the strength and qualifications of the teaching staff and the 
conditions governing their tenure of office are such as to make 
due provisions for the courses of instruction, teachin g or 
training to be undertaken by the college; 
(d) that the buildings in which the college is to be located are 
suitable and that provision will be made i n conformity with the 
Ordinances of the University for the residence in the college or 
in lodgings approve d by the college, for students not residing 
with their parents or guardians and for the supervision and 
welfare of students; 
(e) that due provision is made for a library; 
(f) that where affiliation is sought in any branch of experimental 
science, arrangements a re made in conformity with the 
Statutes, Ordinances and regulations for imparting instruction 
in the branch of science in a properly equipped laboratory or 
museum; 
(g) that due provision will, as far as circumstances may permit, be 
made for the residence of the P rincipal and members of the 
teaching staff in or near the college or the place provided for 
the residence of students; 
(h) that the financial resources of the college are such as to make 
due provision for its continued maintenance and efficient 
working; and 
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(i) that rules fixing the fees to be paid by the students shall be 
such as are prescribed in the Ordinances of the University. 
 (3) The application for affiliation shall contain an assurance that after 
the college is affiliated, any change in management or teaching staff and any 
other  change resulting in the requirements mentioned in sub -section (2) not 
being fulfilled, shall be reported forthwith to the University. 
 (4) On receipt of the application for affiliation under sub-section(2), the 
application shall be  placed before the Authority specially appointed for the 
purpose. 
 (5) The Board shall obtain the recommendation of the Academic 
Council on the report of the Authority and shall take a final decision. 
 (6) Where a college desires to add to the course s of i nstruction in 
respect of which it is not affiliated, the procedure prescribed by sub -section 
(2) to (5) shall be followed. 
 (7)  An application under sub -section (2) may be withdrawn at any 
time before an order is finally made under sub-section (5). 
25. Withdrawal of Affiliation – (1) The affiliation granted to a 
College may be withdrawn or modified if the college has failed to comply 
with any of the provisions of sub -section (2) of section 24 or the College has 
failed to observe any of the conditions of its aff iliation or the College is 
conducted in a manner which is prejudicial to the interest of education. 
 (2) The motion for the withdrawal or modification of such affiliation 
shall be initiated in the Board. Before taking the said motion into 
consideration, the Board shall send a notice mentioning the grounds of such 
motion, to the Principal of the College for submitting representation, if any, in 
writing for consideration within a period specified in the notice. 
 (3) On receipt of the representation, if any, t he Board may, after 
considering the notice and representation and after such inspection by any 
competent person or Authority as may be deemed fit as also after considering 
the recommendations of the Academic Council thereon, withdraw or modify 
the privilege of affiliation from the date specified in the order. 
26. Recognition of certain institution s.– Any institution 
conducting research or specialized studies  situate in the jurisdiction of the 
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University, may be recognized by the University for such purposes and  in 
such manner and subject to such conditions as may be prescribed. 
27. Withdrawal of the recogni tion. – The rights conferre d on an 
institution by recogni tion may be withdrawn or suspended for any period if 
the institution has failed to observe any of the con ditions of its recognition in 
such manner and for such reasons as may be prescribed. 
28. Approval of institution s.– (1) The Board shall have the 
power, after consultation with the Academic Council, to approve an 
institution as an approved institution for speci alized studies, laboratory work, 
internship, research or  other academic work under the guidance of a 
qualified teacher subject to such conditions as may be prescribed. 
 (2) Subject to the general powers of inspection, supervision and 
calling of periodical returns, to be exercised by the University in accordance 
with the Statutes, approved institutions shall enjoy full autonomy in the 
matter of prescribing their courses of study and curricul a, organis ation of 
their work and in all other academic and administrative matters. 
 (3) While granting recognition, the Board shall specify the status of an 
approved institution as a post -graduate or degree college, as the case may 
be, and members of the staff of such institution shall then enjoy the same 
rights and priv ileges as are allowed under this Act, and the Statutes, 
Ordinances and Regulations made there-under to members of the staff of a 
college of equal status in the University in respect of membership of any 
authority or body of the University or for appointmen t as an officer of  or an 
examiner in the University. 
 (4) The Board shall have power to recognize any degree, diploma or 
certificate granted by an approved institution as equivalent to a 
corresponding degree, diploma or certificate of the University. The University 
shall for this purpose prescribe, by Statutes, the conditions and the manner 
according to which an approved institution shall hold its examinations. 
29. Withdrawal of approval . – (1) The rights conferred on an 
institution by approval may be withdrawn or suspended for any period by the 
Board if the institution has failed to observe any conditions of its approval or 
the work assigned to it is conducted in a manner which is prejudicial to the 
interest of education, or the teacher recognised by the Unive rsity leaves the 
institution. 
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 (2) Before mak ing an order under sub -section ( 1) in respect of any 
approved institution , the Board shall by notice in writing call upon the 
institution to show cause within one month from the da te of the receipt of the 
notice, why such an order should not be made. The period so given for 
showing the cause may, if necessary, be extended by the Board. 
 (3) On receipt of the explanation, if any, made by the institution in 
reply to the notice, and where no such reply is received o n the expiry of the 
period referred to in sub -section (2), the Board shall, after consulting the 
Academic Council and after such enquiry, if any, as may appear to it to be 
necessary, decide whether the approval should be withdrawn or, as the case 
may be, suspended and make an order accordingly. 
30. Inspection of Colleges and reports . – (1) Every college or 
institution, affiliated, recognised or approved, as the case may be, shall 
furnish such reports, returns and other information as may be required, to 
enable the University to judge the efficiency of such college or institution. 
 (2) The Board shall cause such college or institutions to be inspected 
from time to time by one or more competent persons authorized in this 
behalf and a report of the inspection shall be made to the Board. 
 (3) The B oard may call upon any such college or institution so 
inspected to take within a specified period, such action as may appear to it to 
be necessary. 
 
Chapter –VII 
Autonomous Colleges, Institutions and University Departments 
31. Conferment of Autonomous status. –  (1) An affiliated 
college or a recognized institution or a Uni versity department may be 
conferred the a utonomous status by the University in the matter of 
admission of students, prescribing the course s of studies, impart ing 
instruction and training, holding of examinations and the powers to make 
necessary rules for the purpose. 
 (2) The Board shall for the purpose of satisfying itself about the 
standards of education in such a college , institution or department, may 
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direct an enquiry to be made by a standing committee in such manner as 
may be prescribed. 
 (3) On receipt of the report of the said committee and the 
recommendation of the Academic Council thereon the Board, on being 
satisfied, shall refer the matter to the Uni versity Grants Commission and the 
State Government to obtain their concurrence. 
 (4) On receipt of such concurrence, the University shall confer the 
autonomous status on the College, the Institution or the department, as the 
case may be. 
 (5) The status of autonomy may be granted initially for a period of five 
years subject to review by an expert committee to be constituted for this 
purpose. The committee shall comprise the following, namely :- 
(a) one nominee of the University; 
(b) one nominee of the State Government; 
(c) one nominee of the University Grants Commission; 
(d) one Principal of an autonomous college to be nominated by the 
Vice-Chancellor; and 
(e) an officer of the University 
 (6) The committee shall submit its report to the Board for further action. 
 (7) The University shall continue to exercise general supervision over 
such college, institution or department and to confer degrees on the students 
of such college, institution or department. 
 (8) The autonomous college, institution or department shall appoint 
such committees as may be prescribed for the proper management relating 
to academic, financial and administrative affairs. 
 (9) Every autonomous college institution or department shall furnish 
such reports, returns and other informations as the Board may require from 
time to time to judge efficiency. 
 (10) The Board shall cause every autonomous College, institution or 
department to be inspected from time to time. 
32. Withdrawal of autonomous status . – (1) The conferment of 
autonomous status may be withdrawn by the Uni versity i f the College 
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institution or department has failed to observe any condition of its 
conferment or the efficiency thereof has so deteriorated that in the interest of 
education it is necessary to do so. 
 (2) Before an order under sub-section (1) is made, the Board shall, by 
one month's notice in writing, call upon the College, institution or department 
to show cause why such an order should not be made. 
 (3) On receipt of the explanation, if any, made by the College, 
institution or department in reply  to the notice, the Board shall, after 
consulting the Academic Council and the University Grants Commi ssion 
report the matter to the State Government. 
 (4) The State Government shall, after such further enquiry , if any, as 
may be deemed fit, record its opinion in the matter and convey its decision to 
the University and the Un iversity shall thereupon make such order as it 
deems fit. 
 (5) Where in the case of an autonomous College, institution or 
department, the autonomous status conferred under section 31 is  withdrawn 
by an order made under sub -section (4), such college, institution or 
department, as the case may be, shall cease to have an autonomous status 
from the date specified in the order. 
Chapter –VIII 
Appointments, Funds and Accounts 
 
33. Appointments. –  (1) A person may be appointed as a teacher 
or an employee of the University by a contract  in writing which shall not 
contain any condition contrary to any provision of this Act or the Statutes. 
 (2) All appointment shal l generally be governed by the S tatutes and 
shall be made by an officer and in the manner as may be prescribed.  
 (3) The original contract shall be kept on the record of the University 
and a copy thereof shall be given to the person employed. 
34. Provident F und and Pension Fund : –  (1) The Unive rsity 
shall, for the benefit of its officers, teachers and employees, create provident 
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fund or pension fund or formulate an insurance scheme in such manner and 
subject to such conditions as may be prescribed. 
 (2) The provisions of the Provident Funds Act, 1925 (Central Act 19 of 
1925) shall apply to a fund or an insurance scheme as if it were a 
government fund or scheme and  the University shall contribute to or invest 
in such fund or scheme. 
 (3) Where a person in government employment is transferred on 
deputation or otherwise to the University, the terms and conditions relating to 
the fund and the scheme referred to in sub -section (1) shall be such as may 
be agreed to between the Government and the University. 
35. University Funds. -(1) There shall be a G eneral Fund of the 
University to which all such incomes, fees and other receipts shall be 
credited under appropriate heads as may be prescribed. 
 (2) The money received as contr ibution, aid or grant from the C entral 
Government or the State Government or any other money received from any 
one else; as may be directed by the Board shall be  credited to the 
Foundation Fund of the University. 
 (3) The whole or part of the money deposited in the Foundation Fund 
of the University may be spent in such manner and for suc h purposes as 
may be prescribed or invested in such securities as are specified in section 
20 of the Indian Trust Act, 1882 (Central Act 2 of 1882). 
 (4) Such statement, account, report or other pa rticulars relating to the 
utilisation of any grant, aid or contribution given or made by the Central 
government or the State Government shall be furnished to the said 
Government as may be required from time to time. 
 (5) The General Fund, the Foundation Fund and other funds of the 
University shall be kept, managed  and deal t  with in accordance with the 
provisions of the Statutes as may be made from time to time. 
 
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36. ***Accounts and audit. (1) The annual accounts and balance 
sheet of the University shall be prepared by the Comptroller under the 
direction of the Vice -Chancellor and all moneys accruing to or received by 
the University from whatever source and all amount disbursed or paid shall 
be entered in the accounts. 
(2)  The Comptroller shall  before such date as may be prescribed by 
the Statutes, prepare the budget estimates for the ensuing year. 
 (3)  The annual accounts and the budget estimates prepared by the 
Comptroller shall be placed before the Board together with the remarks of 
the Finance Committee for approval and the Board may pass resolution with 
reference thereto and communicate the same to the Comptroller who shall 
take action in accordance therewith. 
 (4) The annual accounts shall be audited in the prescribed manner by 
such auditors as the State Government may direct and the cost of such audit 
shall be a charge on the University fund. 
 (5) The accounts when audited shall be printed and copies thereof, 
together with the audit report, shall be submitted by the Vice -Chancellor to 
the Board which shall forward them to the State Government with such 
comments as may be deemed necessary. 
 (6) The University shall settle objection raised in the audit and carry 
out such instructions as may be issued by the State Government on the 
audit report. 
_____________________________________________________________ 
*** As amended and Substituted by the Maharshi Dayanand Saraswati 
University (Amendment) Act, 2013 (Act No. 7 of 2013). 
 
 
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 36-A *Control of the State Government - Where the Stat

Excerpt shown. Open the full act in Lexace.

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