LexThe mewar university, chittorgarh act, 2009
Rajasthan · state statute
Open in Lexace · Ask the AI about this actTHE MEWAR UNIVERSITY,
CHITTORGARH ACT, 2009
(Act No. 4 of 2009)
(As amended up to 5th October 2018)
MEWAR UNIVERSITY
A Copy of the Mewar University Act, 2009 with
Amendments incorporated upto 5 October, 2018
after it Published in Rajasthan Gazette, extraordinary of in
Magha 15, Thursday, Saka 1930 - February 5, 2009
LIST OF AMENDMENTS
1. The Rajasthan Private Universities' Laws (Amendment)
Act, 2010 (Act No. 15 of 2010) notified in the Rajasthan
Gazette (Extraordinary) dated 16th June, 2010.
2. The Rajasthan Private Universities' Laws (Amendment)
Act, 2012 (Act No. 10 of 2012) notified in the Rajasthan
Gazette (Extraordinary) dated 2nd May, 2012.
3. The Rajasthan Private Universities' Laws (Amendment)
Act, 2013 (Act No. 3 of 2013) notified in the Rajasthan
Gazette (Extraordinary) dated 25th March, 2013.
4. The Rajasthan Private Universities' Laws (Amendment)
Act, 2018 (Act No. 26 of 2018) notified in Rajasthan
Gazette (Extraordinary) dated 5th October, 2018.
LIST OF ABBREVIATIONS USED
Ins. For Inserted
Subs. Substituted
w.e.f. with effect from
LAW (LEGISLATIVE DRAFTING) DEPARTMENT
(GROUP-II)
NOTIFICATION
Jaipur, February 5, 2009
No. F.2(1)Vidhi/2/2009 : - In pursuance of Clause (3) of
Article 348 of the Constitution of India, the Governor is
pleased to authorize the publication in the Rajasthan Gazette
of the following translation in the English language of the
Mewar Vishwavidhyalaya, Chittorgarh Adhiniyam, 2009 (2009
Ka Adhiniyam Sankhyank 4):-
(Authorized English Translation)
THE MEWAR UNIVERSITY, CHITTORGARH ACT, 2009
(Act No. 4 of 2009)
(Received the assent of the Governor on the 3rd day of
February, 2009)
An
Act
to provide for establishment and incorporation of the Mewar
University, Chittorgarh in the State of Rajasthan and matters
connected there with 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
l
that a resourceful and quick and responsive system of
educational research and development be created which
can work with entrepreneurial zeal under an essential
regulator y setup and such a system can be created by
allow ing the pr ivate ins titu tions eng aged in hig her
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 Mewar Education Society, Chittorgarh, a
Society registered under the Rajasthan Societies Registration
Act, 1958 having its registered office at Sector 5, Gandhi Nagar,
Chittorgarh, is engaged in the field of education for last several
years and is running a number of educational institutions which
are imparting education in the disciplines like Management and
Technology, Industry, Ayurved and Nursing etc.;
A nd w he r e as , t he s a id M ew a r Ed u ca t io n S o c iet y,
Chittorgarh has set up educational infrastructures, both
physical and academic, as specified in Schedule I, at Village
Gangrar, Tehsil Gangrar, District Chittorgarh in the State of
Rajasthan and has agreed to invest the said infrastructure in a
University for research and studies in the disciplines specified
in Schedule II and has also deposited an amount of rupees
one crore to be utilized in establishment of an endowment
fund in accordance with the provisions of this Act;
And whereas, the sufficiency of th e above infrastructure has
been got enquired into by a committee, appointed in this behalf
by the State Government consisting of the Vice -Chancellor,
University of Bikaner, Bikaner, Officer on Special Duty,
Higher Education, Government of Rajasthan, Jaipur , Prof.
R.A. Gupta, Professor, Electrical, Malviya National Institute
of Technology, Jaipur, Prof. K.C. Sodani, Dean, Faculty of
Commerce, Mohan Lal Sukhadia University, Udaipur, Prof.
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M.P. Sharma, Principal, Vidya Bhawan Teachers College,
Udaipur, Dr. Rak esh Kumar, Adviser (Admn.) All India Council
of Technical Education, New Delhi;
And whereas, if the aforesaid infrastructure is utilized in
incorporation as a University and the said Mewar Education
Society, Chittorgarh is allowed to run the University, it
would contribute in the academic development of the people of
the State;
Now, therefore, be it enacted by the Rajasthan State Legislature
in the Fifty-ninth Year of the Republic of India, as follows :-
1. Short title, extent and commencement :-
(1) This Act may be called the Mewar University,
Chittorgarh, Act, 2009.
(2) It extends to the whole of the State of Rajasthan.
(3) It shall be deemed to have come into force on and
from 21st September, 2008.
2. Definitions :- In this Act, unless the context otherwise
requires:-
(a) "AICTE" means All India Council of Technical
Education established under All India Council of
Technical Education Act, 1987 (Central Act No. 52 of
1987);
(b) "CSIR" means the Council of Scientific and Industrial
Research, New Delhi - a funding agency of the
Central Government;
(c) "DEC" means the Distance Education Council
established under section 28 of Indira Gandhi
National Open University Act, 1985 (Central Act No.
50 of 1985);
(d) "Distance Education" means education imparted
by combination of any two or more means of
3
communication, viz broadcasting, telecasting,
correspondence courses, seminars, contact
programmes and any other such methodology;
"DST" means the Department of Science and
Technology of the Central Government;
"employee" means a person appointed by the
University to work in the University and includes
teachers, officers and other employees of the
University;
"fee" means collection made by the University
from the students by whatever name it may be
called, which is not refundable;
"Government" means the State Government of
Rajasthan;
"higher education" means study of a curriculum or
course for the pursuit of kn owledge beyond 10+2
level;
"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;
"ICAR" means the Indian Council of Agriculture
Research, a society registered under the Societies
Registration Act, 1860 (Central Act No. 21 of 1860) ;
"MCI" means Medical Council of India constituted
under section 3 of the Indian Medical Council
Act,1956 (Central Act No.102 of 1956);
"NAAC" means the National Assessment and
Accreditation Council, Bangalore, an autonomous
Institution of the UGC;
4
(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;
"PCI" means Pharmacy Council of India constituted under
section 3 of the Pharmacy Act, 1948 (Central Act No. 8 of
1948);
"prescribed" means prescribed by Statutes made under
this Act;
"regulating body" means a body established or
constituted by or under any law for the time being in
force laying down norms and conditions for
e n s u r i n g a c a d e m i c s t a n d a r d s o f h ig h e r
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) " S p o n s o r i n g B o d y " m e a n s t h e M e w a r
Education Society, a Society registered under the
Rajasthan Societies Registration Act, 1958 (Act No. 2 8 o f
1 9 5 8 ) h a v i n g R e g i s t r a t i o n N o . 110/
Chittorgarh/ 2001-2002, dated 26.12.2001;
(v) "Statutes", "Ordinances" and "Regulations"
mean respectively, the Statutes, Ordinances and
Regulations of the University made under this Act;
5
(w) "student of the University" means a person enrolled
in the University for taking a course of study for a
degree, diploma or other academic distinction
duly instituted by the University, including a
research degree;
(x) "study centre" means a centre established and
maintained or recognized by the University for the
purpose of advising, counseling or for rendering any
other assistance required by the students in the
context of distance education;
(y) "teacher" means a Professor, Reader, Lecturer or
any other person r equired 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 Mewar Univer sity,
Chittorgarh.
3. Incorporation:
(1) The first {Chairperson}1 and the first {President} 1 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 Mewar University,
Chittorgarh.
(2) The movable and immovable property specified in
the Schedule I shall be vested in the University
1. Subs. by the Act No. 15 of 2010 (w.e.f. 16.06.2010)
6
and the Sponsoring Body shall, immediately
after commencement of this Act, take steps for such
vesting.
(3) The University shall have perpetual succession
and a common seal and shall sue and be sued by
the said name.
(4) The U nivers it y s hall s itu ate and have its
headquarters at village Gangrar, Tehsil Gangrar,
District Chittorgarh.
4. The objects of the University: -
The objects of the University shall be to undertake
research and studies in the disciplines specified in
Schedule II and such other disciplines as the University
may with the prior approval of the State Government,
determine from time to time and to achieve excellence and
impart and disseminate knowledge in the said disciplines.
5. Powers and functions of the University: -
The University shall have the following powers and
functions, namely :-
(a) to provide for instruction in the disciplines specified
in Schedule II and to make provisions for research
and for the advancement and dissemination of
knowledge;
(b) to grant, subject to such conditions as the
U n iv e r s it y m a y d e t e r m i n e , d ip lo m a s o r
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;
7
(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, Readerships,
Lectureships and other teaching or academic posts
required by the University and to make
appointment thereto;
(g) to create administrative, ministerial and other posts
and to make appointments thereto;
(h) to appoint persons working in any other university or
organization having specific knowledge
permanently or for a specified period;
(i) to co-operate, collaborate or associate with any other
university or authority or 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 fellowships, scholarships,
studentships, medals and prizes;
( 1 ) 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
8
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 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 arrangem ents 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 moveable 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;
9
(x) to ensure that the st andard 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 [***] 1 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. N o po wer o f a ff ilia t io n: -
The University shall have no power to affiliate or
otherwise admit to its privileges any other institution.
8. End o wm ent Fund: -
(1) There shall be established an Endowment Fund
as soon as may be after coming into force of this Act
with an amount of rupees one crore which has
been deposited by the Sponsoring Body with the
State Government.
(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
1. The words "or without" omitted by Act No.10 of 2012 (w.e.f. 02.05.2012)
10
forfeit in the prescribed manner, a part or whole of
the Endowment Fund in case the University or
the Sponsoring Body contravenes any of the
provisions of this Act or Statutes, Ordinances,
Regulations or Rules made there under.
(3) Income from the Endowment Fund may be
utilized for development of infrastructure of the
University but shall not be utilized to meet out the
recurring expenditure of the University.
(4) The amount of the Endowment Fund shall be
invested and kept invested until the dissolution of
the University in long term securities issued or
guaranteed by the State Government or deposited
and kept deposited until the dissolution of the
University in the interest bearing Personal Deposit
Account of the Sponsoring Body in the Government
Treasury.
(5) In case of investment in long term security, the
certificates of the securities shall be kept in the safe
custody of the State Government and in case of
deposit in the interest bearing Personal Deposit
Account in Government treasury, the deposit
shall be made with the condition that the amount
shall not be withdrawn without the permission of
the State Government.
9. General Fund: -
The University shall establish a fund, which shall be called
the General Fund to which following shall be credited,
namely:-
(a) fees and other charges received by the University;
(b) any contributions made by the Sponsoring Body;
(c) any income received from consultancy and other
work undertaken by the University in pursuance of
its objectives;
11
(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} 1;
(ii) the {President} 1;
(iii) the {Pro -President} 1;
(iv) t h e P r o v o s t ;
(v) t h e P r o c t o r ;
(vi) the Deans of Facu lties;
(vii) t h e R e g is t r a r ;
(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:-
(1) The {Chairperson} 1 shall be appointed by the
1. Subs. by the Act No. 15 of 2010 (w.e.f. 16.06.2010)
12
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 [***]2
P r o v i d e d t h a t a { C h a i r p e r s o n }1 s h a l l
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} 1 shall
be filled within six months from the date of such
vacancy.
(3) The {Chairperson} 1 shall, by virtue of his office,
be the head of the University.
(4) The {Chairperson}1 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} 1 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} 1;
(c) to remove the {President} 1 in accordance
with the provisions of sub -section (8) of
section 13; and
(d) such other powers as may be prescribed by the
Statutes.
1. Subs. by the Act No. 15 of 2010 (w.e.f. 16.06.2010)
2. The words "and shall not be eligible for re appointment" omitted by
Act No. 3 of 2013 (w.e.f. 25.03.2013)
13
[13. The President: -
(1) "The President shall be appointed by the
Chairperson from a panel of not less than three
persons 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 collage 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
year 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
board of management shall invite application from
eligible persons through a public notice and
while considering the names of persons to be
appointed as a president, the board of management
shall give proper weightage to academic excellence,
exposure to the higher education system in the
country and adequate experience in academic and
administrative governance and record its findings in
14
writing and enclose the same with the panel to be submitted to
the Chairperson.
any vacancy in the office of president shall be filled within
six months from the date of such vacancy.
The president shall be the principle executive and academic
officer of the university and shall exercise general
superintendence and control over the affairs of the university
and shall execute the de cisions of the authorities of the
University.
The president shall preside at the convocation of the
university in the absence of Chairperson.
If in the opinion of the president, it is necessary to take
immediate action on any matter for which powers are
conferred on any other authority by or under this Act, he may
take such action as he deems necessary and shall at the earliest
opportunity thereafter report his action to such officer or
authority as would have in the ordinary course dealt with the
matter:
Provided that if, in the opinion of the officer or authority
concerned, such action should not have been taken by 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 affect 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.
15
(9) if in the opinion of the president, any decision
of any authority of the university is outside the
pow ers confer red b y this Act or Statu tes,
Ordinances, Regulation or rules made there under
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 p er for m s u ch other du ties a s may b e
prescribed by the Statutes or Ordinances .
(11) 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 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
ther ein for d oing s o, as k the pres ident t o
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"]2.
14. The {Pro -President} i :-
(1) The {Pro-President}1 shall be appointed by the
{Chairperson}1 in consultation with the {President}1.
(2) The {Pro -President} 1 shall hold office for a period
o f t h r e e y e a r s a n d s h a l l b e e l i g ib l e f o r
re-appointment for a second term.
1. Subs. by the Act No. 15 of 2010 (w.e.f. 16.06.2010)
2. Subs. by Act No. 26 of 2018 (w.e.f. 05.10.2018)
16
(3) The conditions of service of the {Pro-President}1
shall be such as may be prescribed by the Statutes,
(4) If the {Chairperson} 1 is satisfied, on an enquiry
made or caused to be made on a representation
made to him or otherwise, that the continuance
of {Pro-President}1 in his office is prejudicial to the
interest of the University or the situation so
warrants, he may, by an order in writing and
stating the reasons therein for doing so, ask the
{Pro-President}1 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}1 shall be given an
opportunity of being heard.
(5) The {Pro-President}1 shall assist the {President}1 in
such matters as are assigned to him by the
{President}1 from time to time and shall exercise
such powers and perform such functions as may
be delegated to him by the {President}1.
15. The Provost : -
(1) The Provost shall be appointed by the {President}1
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.
1. Subs. by the Act No. 15 of 2010 (w.e.f. 16.06.2010)
17
16. The Proctor :-
(1) The Proctor shall be appointed by the {President}1 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}1 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}1 and shall preside over the same. He
shall formulate the policies and development
programme of the faculty and present the same to
the appropriate authorities for their consideration.
(3) The Dean of Faculty shall exercise such other powers
and perform such other duties as may be prescribed
by the Statutes.
18. The Registrar :-
(1) The Registrar shall be appointed by the
{Chairperson}1, in such manner as may be prescribed
by the Statutes,
1. Subs. by the Act No. 15 of 2010 (w.e.f. 16.06.2010)
18
(2) All contacts 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 powe rs 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}1 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 appo intment 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 Facu lties; and
(iv) such other authorities as may be declared by the
Statutes to be the authorities of the University.
1. Subs. by the Act No. 15 of 2010 (w.e.f. 16.06.2010)
19
22. The Board of Management: -
(1) The Board of Management of the University shall
consist of the following namely:-
(a) the {Chairperson}1
(b) the {President}1
(c) five persons nominated by the Sponsoring
Body out of whom two shall be eminent
educationists;
(d) one expert of management or information
technology from outside the University,
nominated by the {Chairperson}1;
(e) one expert of finance, nominated by the
{Chairperson}1,
(f) Commissioner, College Education or his
nominee not below the rank of Deputy
Secretary; and
(g) two teachers, nominated by the {President}1.
(2) The Board of Management shall be the principal
executive body of the University. All the movable
and immovable property of the University shall vest
in the Board of Management. It shall have the
following powers, namely :-
(a) to provide general superintendence and
directions and to control the functioning of
the University by using all such powers as are
provided by this Act or the Statutes,
Ordinances, Regulations or Rules made
there under;
1. Subs. by the Act No. 15 of 2010 (w.e.f. 16.06.2010)
20
(b) to review the decisions of other authorities of
the Univers ity in case they are not in
conformity with the provisions of this Act
or the Statutes, Ordinances, Regulations or
Rules made there under;
(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 Un iversity 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 q u oru m for meetings of the B oard of
Management shall be five.
23. The Academic Council: -
(1) The Academic Council shall consist of the
{President} 1 and such other members as may be
prescribed by the Statutes.
(2) The {President}1 shall be the {Chairperson}1 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
1. Subs. by the Act No. 15 of 2010 (w.e.f. 16.06.2010)
21
Rules, Regulations, Statutes or Ordinances, made
there under, 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, const itution, 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 un -discharged insolvent;
(c) has been convicted of any offence involving moral
turpitude;
(d) is conducting or engaging himself in private
coaching classes, or
(e) h a s b e e n p u n i s h e d f o r i n d u l g i n g i n o r
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 proceedings 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: -
A ny va ca nc ies occu r r ed in t h e me mb er s h ip o f
authorities of the University due to death, resignation or
22
removal of a member or due to change of capacity in
which he was appointed or nominated, shall be filled up
as early as possible by the person or the body who had
appointed or nominated such a member.
Provided that the person appointed or nominated as a
member of an authority of the University on an
emergent vacancy, shall remain member of such
authority for only the remaining period of the member, in
whose place he is appointed or nominated.
28. Committee:- The authorities or officers of the University
may constitute such committees with such terms of
reference as may be necessary for specific tasks to be
performed by such committees. The constitution of such
committees and their duties shall be such as may be
prescribed by the Statutes.
29. The Statutes : -
(1) Subject to the provisions of this Act, the Statutes of
the University may provide for all or any of the
following matters, namely:-
(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} 1 and his powers and
functions;
(c) the manner and terms and conditions of
appointment of the Registrar and Chief
Finance and Accounts Officer and their
powers and functions;
(d) the manner in which and the period for which
the Provost and the Proctor shall be appointed
and their powers and functions;
1. Subs. by the Act No. 15 of 20 10 (w.e.f. 16.06.2010)
23
(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 service of
employees of the University and their
functions;
(h) the procedure for arbitration in case of
d is p u tes b etw een off ic er s , teacher s ,
employees and students;
(i) the conferment of honorary degrees;
(j) the provisions regarding exemption of
students from payment of tuition fee and for
a w a r d in g t o t h e m s c h o la r s h ip s a n d
fellowships;
(k) p r o v is i o n s r e g a r d i n g t h e p o l i c y o f
ad m is s io ns , in c lu d in g r eg u la t io n o f
reservation of seats;
(1) provisions regarding fees to be charged from
students;
(m) provisions regarding number of seats in
different courses;
(n) creation of new authorities of the Universities;
(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;
24
(s) revision of fees;
(t) alteration of the number of seats in different
syllabi; and
(u) all other matters which under the provisions of
this Act are required to be, or may be,
prescribed by the Statutes.
(2) The Statutes of the University shall be made by the
Board of Management and shall be submitted to the
State Government for its approval.
(3) The State Government shall consider the Statutes,
submitted by the University and shall give its
approval thereon within two months from the date
of its receipt with such modifications, if any, as it
may deem necessary.
(4) The University shall communicate its agreement to
the Statutes as approved by the State Government,
and if it desires not to give effect to any or all of the
modifications made by the State Government under
sub-section (3), it may give reasons there for 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
there under, the Ordinances may provide for all or
any of the following matters, namely :-
(a) the admission of students to the Uni versity
and their enrolment as such;
25
(b) the courses of study to be laid down for
the degrees, diplomas and certificates of the
University;
(c) the aw ard of the d eg r ees, d ip lomas ,
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) f e es t o b e c h a r g ed f o r t h e c o u r s es ,
examinations, degrees and diplomas of the
University;
(g) the condition of residence of the students of the
University;
(h) provision regarding disciplinary action
against the students;
(i) the creation, composition and functions of
an y ot her b od y w h ic h is co ns id er ed
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 there under are required to be
provided by the Ordinances.
26
(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 suggestions 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 receipt of the same, the State
Government shall consider the comments of the
Academic Council and shall approve the
Ordinances of the University with or without such
modifications.
31. Regulations:- The authorities of the University may,
subject to the prior approval of the Board of
Management, make regulations, consistent with this Act
and the Rules, Statutes and the Ordinances made there
under, for the conduct of their own business and that of the
committees appointed by them.
32. Ad missio ns : -
(1) Admissions 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
27
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 made only through
entrance test.
(3) Reservation in admission to the University for
Scheduled Castes, Scheduled Tribes and Other
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 ) T h e C o m m i t t e e s h a l l c o n s i d e r t h e f e e s
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 Universi ty; 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
28
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
and in any case not lat er 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 Examinations" 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 reasons whatsoever, the
University has been unable to follow this schedule, it
shall, as soon as practicable, submit a report to the State
Government incorporating the reasons for making a
departure from the published schedule.
The Government may, thereon, issue such directions as it
may deem fit for the compliance of the schedule.
35. Declaration of Results : -
(1) The University shall strive to declare the results of
every examination conducted by it with in 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
29
of forty -five days, it shall submit a report
incorporating the reasons for such delay to the State
Government. The State Government may,
thereon, issue such directions as it may deem fit.
(2) No examination or the results of an examination
shall be held in valid only for the reasons that the
University has not followed the time schedule as
stipulated in section 34 or, as the case may be, in
section 35.
36. Convocation:- The convocation of the University shall
be held in every academic year in the manner as may be
prescribed by the Statutes for conferring degrees,
diplomas or for any other purpose.
37. Accreditation of the University : - The University shall
obtain accreditation from the NAAC, as per the norms of
the NAAC and inform the State Government and such
other regulating bodies which are connected with the
courses taken up by the University about the grade
provided by the NAAC to the University. The University
shall get renewed such accreditation from time to time
as per the norms of the NAAC.
38. University to follow rules, regulations, norms etc. of
the regulating bodies : - Notwithstanding anything
contained in this Act, the University shall be bound to
comply with all the rules, regulations, norms etc. of
the regulating bodies and provide all such facilities and
assistance to such bodies as are required by them to
discharge their dues and carry out their functions.
39. A nnua l R e po r t :-
(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
30
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
subsection (1) shall also be presented to the
State Government.
40. Annual Accounts and Audit: -
(1) The annual accounts including balance sheet
of the University shall be prepared under
the directions of the Board of Management
and the annual accounts shall be audited at
least once in every year by the auditors
appointed by the University for this purpose.
(2) A copy of the annual accounts together with
the audit report shall be submitted to the
Board of Management.
(3) A copy of the Annual acco unts and
audit report along with the observations of the
Board of Management shall be submitted to the
sponsoring Body.
(4) Copies of annual accounts and balance
sheet prepared under sub -section (1) shall
also be presented to the State Government.
The advice of the State Government, if any,
arising out of the accounts and audit report
of the University shall be placed before the
Board of Management. The Board of
Management shall issue such directions, as
it may dee m fit and compliance shall be
reported to the State government.
41. Pow ers o f t he St at e Gove r nme nt to ins pec t
t he University:-
(1) For the purpose of ascertaining the standards
of teaching, examination and research or any
other
31
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 r egaExcerpt shown. Open the full act in Lexace.