LexThe MAHATMA GANDHI UNIVERSITY OF MEDICAL SCIENCES AND TECHNOLOGY , JAIPUR ACT , 2011
Rajasthan · state statute
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LAW (LEGISLATIVE DRAFTING) DEPARTMENT
(Group-II)
NOTIFICATION
Jaipur, September 15, 2011
No. F.2(32) Vidhi/2/2011.-In pursuance 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
Mahatma Gandhi Ayurvigyan Aur Prodyogiki Vishwavidhyalaya,
Jaipur Adhiniyam, 2011 (2011 Ka Adhiniyam Sankhyank 22):-
(Authorised English Translation)
THE MAHATMA GANDHI UNIVERSITY OF MEDICAL
SCIENCES AND TECHNOLOGY, JAIPUR ACT, 2011
(Act No. 22 of 2011)
[Received the assent of the Governor on the 12 th day of
September, 2011]
(As amended up to October 05, 2018)
An
Act
to provide for establishment and incorporatio n of the Mahatma
Gandhi University of Medical Sciences and Technology, Jaipur
in the State of Rajasthan and matters connected therewith and
incidental thereto.
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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 re sponsive system of
educational research and development be created which can
work with entrepreneurial zeal under an essential regulatory
set up and such a system can be created by allowing the
private institutions engaged in higher education having
sufficient resources and experience to establish universities and
by incorporating such universities with such regulatory
provisions as ensure efficient working of such institutions;
And whereas, the India Education Trust, Sitapura,
Jaipur is a Public Charitable Trust registered under the
Rajasthan Public Trusts Act, 1959 (Act No. 42 of 1959) with
Devasthan Department vide Registration No. 20/Jaipur/1999
dated 24.5.1999;
And whereas, the said India Education Trust, Sitapura,
Jaipur has set up educational infrastructures, both physical and
academic, as specified in Schedule I, at RIICO Industrial Area
Sitapura, Tehsil Sanganer, District Jaipur 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 two
crores 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 bee n got enquired into by a committee,
appointed in this behalf by the State Government consisting of
the Vice -chancellor, University of Rajasthan, Jaipur,
Commissioner, College Education Rajasthan, Jaipur,
Superintendent Sawai Man Singh Medical College, Jaip ur,
Principal, Rajasthan Nursing College, Jaipur and Principal,
Dental College, Jaipur;
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And whereas, if the aforesaid infrastructure is utilized in
incorporation as a University and the said India Education
Trust, Sitapura, 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-second Year of the Republic of India, as
follows:-
1. Short title, extent and commencement .- (1) This Act
may be called the Mahatma Gandhi University of Medical
Sciences and Technology, Jaipur Act, 2011.
(2) It extends to the whole of the State of Rajasthan.
(3) It shall be deemed to have come into force on and
from 23rd May, 2011.
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 Ac t, 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;
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(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) "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 Coun cil 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 the Pharmacy Act, 1948 (Central
Act No. 8 of 1948);
(q) "prescribed" means prescribed by Statutes made under
this Act;
(r) "regulating body" mea ns a body established or
constituted by or under any law for the time being in
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force laying down norms and conditions for ensuring
academic standards of higher education, such as UGC,
AICTE, NCTE, MCI, PCI, NAAC, ICAR, DEC, CSIR etc.
and includes the State Government;
(s) "rules" means the rules made under this Act;
(t) "Schedule" means the Schedule to this Act;
(u) "Sponsoring Body" means the India Education Trust,
Sitapura, Jaipur is a Public Char itable Trust
registered under the Rajasthan Public Trusts Act,
1959 (Act No. 42 of 1959) with Devasthan
Department vide Registration No. 20/Jaipur/1999
dated 24.5.1999;
(v) "Statutes", "Ordinances" and "Regulations" mean
respectively, the Statutes, Ordinan ces 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, includi ng a research
degree;
(x) "study centre" means a centre established and
maintained or recognized by the University for the
purpose of advising, counselling or for rendering
any other assistance required by the students in the
context of distance education;
(y) "teacher" means a Professor, Associate Professor,
Assistant Professor or any other person required to
impart education or to guide research or to render
guidance in any other form to the students for
pursuing a course of study of the University;
(z) " UGC" means the University Grants Commission,
established under section 4 of the University Grants
Commission Act, 1956 (Central Act No. 3 of 1956);
and (za) "University" means the Mahatma Gandhi
University of Medical Sciences and Technology,
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
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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 Mahatma
Gandhi University of Medical Sciences and Technology, 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 sue and be sued by the said name.
(4) The University shall situate and have its
headquarters at RIICO Industrial Area Sitapura, Tehsil
Sanganer, 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 dissemin ate 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 researc h
and for the advancement and dissemination of
knowledge;
(b) to grant, subject to such conditions as the
University may determine, diplomas or certificates,
and confer degrees or other academic distinctions
on the basis of examinations, evaluation or any
other method of testing on persons, and to
withdraw any such diplomas, certificates, degrees
or other academic distinctions for good and
sufficient cause;
(c) to organize and to undertake extra -mural studies
and extension service;
(d) to confer honorary degrees or oth er distinctions in
the manner prescribed;
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(e) to provide instruction, including correspondence
and such other courses, as it may determine;
(f) to institute Professorships, Associate
Professorships, Assistant Professorships 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 or ganization having specific knowledge
permanently or for a specified period;
(i) to co -operate, collaborate or associate with any
other university or authority or institution in such
manner and for such purpose as the University may
determine;
(j) to establish study centers and maintain schools,
institutions and such centers, specialized
laboratories or other units for research and
instructions as are in the opinion of the University,
necessary for the furtherance of its object;
(k) to institute and award fellowship s, 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;
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(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 arrangements for pr omoting 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 the State,
subject to the provisions of a ny 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.
* As amended by the Rajasthan Private Universities' Laws
(Amendment) Act No. 10 of 2012.
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8. Endowment Fund.- (1) There shall be established
an Endowment Fund, as soon as may be after coming into
force of this Act with an amount of rupees two crores which has
been deposited by the Sponsoring Body with the State
Government.
(2) The Endowment Fund shall be used as security
deposit to ensure that the University complies with the
provisions of this Act and functions as per provisions of this
Act, Statutes and Ordinances. The State Government shall
have the powers to forfeit in the prescribed manner, a part or
whole of the Endowment Fund in case the University or the
Sponsoring Body contravenes any of the pro visions 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 an d in case of deposit in the interest
bearing Personal Deposit Account in Government Treasury, the
deposit shall be made with the condition that the amount shall
not be withdrawn without the permission of the State
Government.
9. General Fund. - The University shall establish a
fund, which shall be called the General Fund to which following
shall be credited, namely:-
(a) fees and other charges received by the University;
(b) any contributions made by the Sponsoring Body;
(c) any income received from consultancy and other work
undertaken by the University in pursuance of its
objectives;
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(d) trusts, bequests, donations, endowments and any
other grants; and
(e) all other sums received by the University.
10. Application of General Fund. - The General Fund
shall be utilized for meeting all expenses, recurring or
nonrecurring in connection with the affairs of the University:
Provided that no expenditure shall be incurred by 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 Sponsoring Body with the consent of the
State Government for a period of five years from the date on
which he enters upon his office:
Provided that a Chairperson shall notwithstanding the
expiration of his term continue to hold office until his successor
enters upon the office.
(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.
* As amended by the Rajasthan Private Universities' Laws
(Amendment) Act No. 3 of 2013.
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(4) The Chairperson shall, if present, preside at the
meetings of the Board of Management and at the
convocation of the University for conferring degrees, diplomas or
other academic distinctions.
(5) The Chairperson shall have the following powers,
namely:-
(a) to call for any information or record in connection
with the affairs of the University;
(b) to appoint the President;
(c) to remove the President in accordance with the
provisions of sub-section (8) of section 13; and
(d) such other powers as may be prescrib ed 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 fu rther that a President shall, notwithstanding
the expiration of his term, continue to hold office until his
successor enters upon the office.
(4) For the purpose of selection of the President, the
Board of Management shall invite applications from eligible
persons through a public notice and while considering the names
of persons to be appointed as President, the Board of
Management shall give proper weightage to academic excellence,
exposure to the higher education system in the country and
adequate experience in academic and administrative gove rnance
and record its findings in writing and enclose the same with the
panel to be submitted to the Chairperson.
(5) Any vacancy in the office of President shall be filled
within six months from the date of such vacancy.
(6) The President shall be the principal executive and
academic officer of the University and shall exercise general
superintendence and control over the affairs of the University and
shall execute the decisions of the authorities of the University.
* Section 13(1) to 13(11) a s amended by the Rajasthan Private
Universities' Laws (Amendment) Act No. 26 of 2018.
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(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 necessary to
take immediate action on any matter for which powers are
conferred on any other authority by or under this Act, he may
take such action as he deems necessary and shall at the e arliest
opportunity thereafter report his action to such officer or authority
as would have in the ordinary course dealt with the matter:
Provided that if, in the opinion of the officer or authority
concerned, such action should not have been taken by 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 such action is communicated to him, an appeal to
the Board of Management and the Board of Management may
confirm or modify or reverse the action taken by the President.
(9) If, in the opinion of the 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 re vise its
decision within fifteen days from the date of its decision and in
case the authority refuses or fails to revise such decision, then
such matter shall be referred to the Chairperson and his decision
thereon shall be final.
(10) The President shall exercise such other powers and
perform such other duties as may be prescribed by the 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 or
otherwise, th at the continuance of 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 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.
* Section 13(1) to 13(11) a s amended by the Rajasthan Private
Universities' Laws (Amendment) Act No. 26 of 2018.
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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 yea rs 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 repres entation 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
subsection, the Pro- President shall be given an opportunity of
being heard.
(5) The Pro-President shall assist the Pre sident 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
employees advised of the various policies and practices in the
University.
(3) The Provost shall exercise such other powers and
perform such other duties as may be prescribed by the
Statutes.
16. The Proctor. - (1) The Proctor shall be appointed
by the President for such period and in such manner as may be
prescribed by the Statutes.
(2) The Proctor shall be responsible for the
maintenance of discipline among the students and keep the
various students' unions advised of the various policies and
practices in the University.
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(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 suc h 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
development programme of the f aculty and present the same
to the appropriate authorities for their consideration.
(3) The Dean of Faculty shall exercise such other
powers and perform such other duties as may be prescribed by
the Statutes.
18. The Registrar. - (1) The Registrar shall be
appointed by the Chairperson, in such manner as may be
prescribed by the Statutes.
(2) All contracts shall be signed and all documents and
records shall be authenticated by the Registrar on behalf of the
University.
(3) The Registrar shall be the Member-Secretary of the
Board of Management and Academic Council but he shall not
have a right to vote.
(4) The Registrar shall exercise such other powers and
perform such other duties as may be prescribed by the
Statutes.
19. The Chief Finance and Accounts Officer. - (1)
The Chief Finance and Accounts Officer shall be appointed by
the President in such manner as may be prescribed by the
Statutes.
(2) The Chief Finance and Accounts Officer shall
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 de clared by the
Statutes to be the authorities of the University.
22. The Board of Management. -(1) The Board of
Management of the University shall consist of the following,
namely:-
(a) the Chairperson;
(b) the President;
(c) five persons nominated by the Sponsoring Body out
of whom two shall be eminent educationists or
specialists in disciplines specified in Schedule II;
(d) one expert of management or information
technology from outside the University, nominated
by the Chairperson;
(e) one expert of finan ce, 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 Univer sity. 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 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 the Statutes,
Ordinances, Regulations or rules made
thereunder;
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(c) to approve the budget and annual report of the
University;
(d) to lay down the policies to be followed by the
University;
(e) to recommend to the Sponsoring Body about the
voluntary liquidation of the University, if a
situation arises when smooth functioning of the
University does not remain possible, in spite of all
efforts; and
(f) such other powers as may be prescribed by the
Statutes.
(3) The Board of Management shall meet at least three
times in a calendar year.
(4) The quorum for meetings of the Board of
Management shall be five.
23. The Academic Council. - (1) The Academic
Council shall consist of the President and such other members
as may be prescribed by the Statutes.
(2) The President shall be the Chairperson of the
Academic Council.
(3) The Academic Council shall be the pri ncipal
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. 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;
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(c) has been convicted of any offence involving
moral turpitude;
(d) is conducting or engaging himself in private
coaching classes; or
(e) has been punished for indulging in or promoting
unfair practice in the conduct of any
examination, in any form, anywhere.
26. Vacancies not to invalidate the proceedings of
any authority of the University. - No act or proceeding of
any authority of the University shall be invalid merely by
reason of any vacancy or defect in the constitution thereof.
27. Filling up of emergent vacancies. - Any
vacancies occurred in the membership of authorities of the
University due to death, resignation or removal of a member or
due to change of capacity in which he was appointed or
nominated, shall be filled up as early as possible by the person
or the body who had appointed or nominated such a member:
Provided that the person appointed or nominated as a
member of an authority of the University on an emergent
vacancy, shall remain membe r 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 spec ific 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;
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(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 f or which the
Provost and the Proctor shall be appointed and their
powers and functions;
(e) the manner in which the Dean of Faculty shall be
appointed and his powers and functions;
(f) the manner and terms and conditions of appointment
of other officers an d teachers and their powers and
functions;
(g) the terms and conditions of service of employees of
the University and their functions;
(h) the procedure for arbitration in case of disputes
between officers, teachers, employees and students;
(i) the conferment of honorary degrees;
(j) the provisions regarding exemption of students from
payment of tuition fee and for awarding to them
scholarships and fellowships;
(k) provisions regarding the policy of admissions,
including regulation of reservation of seats;
(l) provisions regarding fees to be charged from
students;
(m) provisions regarding number of seats in different
courses;
(n) creation of new authorities of the University;
(o) accounting policy and financial procedure;
(p) creation of new departmen ts 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;
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(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 subm itted to the State
Government for its approval.
(3) The State Government shall consider the Statutes,
submitted by the University and shall give its approval thereon
within two months from the date of its receipt with such
modifications, if any, as it may deem necessary.
(4) The University shall communicate its agreement to
the Statutes as approved by the State Government, and if it
desires not to give effect to any or all of the modifications
made by the State Government under sub -section (3), it may
give reasons therefor and after considering such reason, the
State Government may or may not accept the suggestions
made by the University.
(5) The State Government shall publish the 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 mini mum
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;
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(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 alongwith such reasons, if any, to the State
Government and on receipt of the same, the State Government
shall consider the comments of t he 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
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regulations, consistent with this Act and the rules, Statutes and
the Ordinances made thereunder, for the conduct of their own
business and that of the committees appointed by them.
32. Admissions.- (1) Admission in the University shall
be made strictly on the basis of merit.
(2) Merit for admission in the University may be
determined either on the basis of marks or grade obtained in
the qualifying examination and achievements in co -curricular
and extra-curricular activities or on the 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 mad e 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 re quired 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.
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(4) The University shall not charge any fees, by
whatever name called, other than that for which it is entitled
under subsection (3).
34. Examinations.- At the beginning of each academic
session and in any case not later than 30th of August of every
calendar year, the University shall prepare and publish a
schedule of examinations for each and every course conducted
by it and shall strictly adhere to the schedule.
Explanation.- "Schedule of Examination" means a
table giving details about the time, day and date of the
commencement of each paper which is a part of a scheme of
examinations and shall also include the details abou t 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 f rom 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 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 fortyfive days from such date:
Provided that if, for any reason whatsoever, the
University is unable to finally declare t he 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 exa mination or the results of an examination
shall be held invalid only for the reasons that the University
has not followed the time schedule as stipulated in section 34
or, as the case may be, in section 35.
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36. Convocation.- The convocation of the University
shall be held in every academic year in the manner as may be
prescribed by the Statutes for conferring degrees, diplomas or
for any other purpose.
37. Accreditation of the University. - The University
shall obtain accreditation from the NAAC, as per the norms of
the NAAC and inform the State Government and such other
regulating bodies which are connected with the courses taken
up by the University about the grade provided by the NAAC to
the University. The U niversity shall get renewed such
accreditation from time to time as per the norms of the NAAC.
38. University to follow rules, regulations, norms,
etc. of the regulating bodies .- Notwithstanding anything
contained in this Act, the University shall be bound to comply
with all the rules, regulations, norms, etc. of the regulating
bodies and provide all such facilities and assistance to such
bodies as are required by them to discharg e 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 fulfilment of its obj ects 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 shee t 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 toget her with the
audit report shall be submitted to the Board of Management.
(3) A copy of the annual accounts and audit report
alongwith the observations of the Board of Management shall
be submitted to the Sponsoring Body.
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(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 Uni versity
shall be placed before the Board of Management. The Board of
Management shall issue such directions, as it may deem fit and
compliance shall be reported to the State Government.
41. Powers of the State Government to inspect
the University. - (1) 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 Gover nment to call
for information. - (1) The State Government may call for
information from the University relating Excerpt shown. Open the full act in Lexace.