LexThe jayoti vidyapeeth women’s university, jaipur, act, 2008
Rajasthan · state statute
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LAW (LEGISLATIVE DRAFTING) DEPARTMENT
(Group-II)
NOTIFICATION
Jaipur, April 21 2008
No. F.2 (23) Vidhi/2/2008. – In pursuance of clause (30) of Article 348 of the Constitution of
India, the Governor is pleased to translation in the English language of the Jyoti Vidyapeeth Mahila
Vishwa Vidhyalaya, Jaipur Adhiniyam, 2008 (2008 Ka Adhiniyam Sankhyank 17) : -
(Authorized English Translation)
THE JAYOTI VIDYAPEETH WOMEN’S UNIVERSITY,
JAIPUR, ACT, 2008
(Received the assent of the Governor on the 16th day of April, 2008)
An
to provide the establishment and incorporation of the Jayoti Vidyapeeth Women’s
University, Jaipur in the State of Rajasthan and matters connected therewith and incidental thereto.
Whereas, with a view to keep pace with the rapid development in all spheres of knowledge
in the world and the country, it is essential to create world level modern research and study
facilities in the State to provide state of the art educational facilities to the youth at their door steps
so that they can make out of them human resources compatible to liberalized economic and social
order of the world ;
And whereas, rapid advancement in knowledge and changing requirements of human
resources makes it essential that a resourceful and quick and responsive system of educational
research and development be created which can work with entrepreneurial zeal under an essential
regulatory setup and such a system can be created by allowing the private institutions engaged in
higher education having 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 Jayoti Vidyapeeth Trust, a Public Trust having its registered office at 143,
Gom Defence, Colony, Jaipur is engaged in the field of education for the last several years and is
running many educational institutions ;
And whereas, the said Jayoti Vidyapeeth Trust has sent up educational infrastructures, both
physical and academic, as specified in Schedule I, at Village Jharna, Tehsil Mozamabad, Sub -Division
Dudu, District Jaipur in the State of Rajasthan and is keen to establish and run a University for
research and studies in the disciplines specified in Schedule II and in token thereof has deposited
an amount of rupees one crore to be utilized in establishment of an endowment fund in accordance
with the provisions of this Act ;
And whereas, the sufficiency of the above infrastructure has been got enquired into by a
committee, appointed in this behalf by the State Government consisting of the Vice- chancellor,
Rajasthan University, Rajasthan, Jaipur and Proft. S.H. Mishra, Pharmacy Department, M.S.
University, P.B. No. 51, Kala Bhavan, Baroda (Giujarat);
And whereas, if the aforesaid infrastructure is utilized in incorporation as a University and
the said Jayoti Vidyapeeth Trust 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) The Act may be called the Jayoti
Vidyapeeth Women’s University, Jaipur Act, 2008.
(2) It extends to the whole of the State of Rajasthan
(3) It shall come into force at once.
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 Educational 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 Educational Council established under section 28 of
Indira Gandhi National Open University Act, 1985 (Central Act No. 50 of 1985) ;
(d) “Distance Educational” means education imported 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 employee of the University ;
(g) “Fee” means collection made by the University from the students by whatever name
it may be called, which is not refundable ;
(h) “Government” means the State Government of Rajasthan ;
(i) “Higher Education” means student 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
section 3 of the Indian Medical Council Act, 1956 (Central Act No. 102 of 1956);
(l) “MIC” mean Medical Council of India constituted under section 3 of the Indian
Medical Council Act, 1956 (Central Act No. 102 of 1956) ;
(m) “NAAC” means the National Assessment and Accreditation Council, Bangalore, and
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 is constituent unit, having the
University’s complement of facilities, faculty and staff’ ;
(p) “PCI” mean 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 boy” mean a body established or constituted by or under any law for the
time being in force laying down norms and conditions for ensuring academic
standards of higher education, such as UGC, AICTE, NCTE, MCI, 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 Jayoti Vidyapeeth Trust, a Trust created by execution
of a Trust Deed on 14
th November, 2003 under the provisions of the Registration
Act, 1908 (Central Act No. 16 of 1908) at serial No. 1417 of Book No. 4, in the office
of the Sub-Registrar, jaipur-II;
(v) “Statutes”, “Ordinances” and “Regulations” means respectively, the Statues,
Ordinances and Regulations of the University made under this Act;
(w) “Student of the University” means a person enrolled in the University for taking a
course of study for a degree, diploma or other academic distinction duly instituted
by the University, including a research degree ;
(x) “Study Centre” means a centre established and maintained or recognized by the
University for the purpose of advising, counseling or for rendering any other
assistance required by the students in the context of distance education ;
(y) “Teacher” means a Professor, Reader, Lecturer or any other person required to
impart education or to guide research or to render guidance in any other from 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 Jayoti Vidyapeeth Women’s University, Jaipur.
3. Incorporation – (1) The first Chancellor and the first Vice -chancellor of the University
and the first members of the Board of Management and the Academic Council and all
persons who ……… thereafter become such officers or members, so long as they ……… to
hold such office or membership, are hereby constituted a body corporate by the name of
Jayoti Vidyapeeth Women’s University, Jaipur.
(2) The movable and immovable property specified in the Schedule I shall be vested in
the University and the Sponsoring Body shall, immediately after commencement of this
Act, take steps for such vesting.
(3) the University shall have perpetual succession and a common seal and shall such
and be sued by said name.
(4) The University shall situate and have its headquarters at village Jharna, Tehsil
Mozamabad, Sub-Division Dudu, District Jaipur.
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 o the State Government, determine from
time to time and to achieve excellence and impart and impart 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 University may determine, diplomas or
certificate, 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 causes;
(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 Professorship, Readerships, Lecturer -ships 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;
(l) to establish and maintain hostels for students of the University;
(m) to make provisions for research and consultancy, and for that purpose to enter into
such arrangements with other institutions or bodies as the University may deem
necessary ;
(n) to determine standards for admission into the University, which may include
examination, evaluation or any other method of testing;
(o) to demand and receive payment of fees and other charges;
(p) to supervise the residences of the students of the University and to make
arrangements for the promotion of their health and general welfare;
(q) to make special arrangements in respect of women students as the University may
consider desirable ;
(r) to 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 promoting the health and general welfare of the
employees of the University;
(t) to receive donations and acquire, hold, manage and dispose of any movable or
immovable property ;
(u) to borrow money with the approval of the Sponsoring Body for the purposes of the
University ;
(v) to mortgage or hypothecate the property of the University with the approval of the
Sponsoring Body ;
(w) to establish examination centers ;
(x) to ensure that the standard of degrees, diplomas, certificates and other academic
distinctions are not lower than those laid down by AICTE, NCTE, UGC, MCI, PCI and
other similar bodies established by or under any law for the time being in force for
the regulation of education ;
(y) to set up off campus centre within or without the State, subject to the provisions of
any other law for the time being in force ; and
(z) to do all such other acts and things as may be necessary, incidental or conductive to
the attainment of all or any of the objects of the University.
6. University to be self -financed – The University shall be self -financed and shall not be
entitled to receive any grant or other financial assistance from the State Government.
7. No power of affiliation – The University shall have no power to affiliate or otherwise
admit to its privileges any other institution.
8. Endowment Fund – (1) There shall be established an Endowment Fund, as soon as may
be after coming into force of this Act with an amount of rupees 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 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 of Statutes,
Ordinances, Regulations or rules made there under.
(3) Income from the Endowment Fund ma be utilized for development of infrastructure
of the University but shall not be utilized to meet out the recurring expenditures 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 to guaranteed by the State
Government or deposited and kept deposited until the dissolution of the University in
the interest bearing Personal Deposit Account of the Sponsoring Body in the
Government Treasury.
(5) In case of investment in long term security, the certificates of the securities shall be
kept in the safe custody of the State Government and in case of deposit in the interest
bearing Personal Deposit Account in Government Treasury, the deposit shall be made
with the condition that the amount shall not be withdrawn without the permission of
the State Government.
9. General Fund - The university shall establish a fund, which shall be called the General
Fund to which following shall be credited, namely :
(a) fees and other charges received by the University ;
(b) any contributions made by the Sponsoring Body ;
(c) any income received from consultancy and other work undertaken by the University
in pursuance of its objectives ;
(d) 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 Chancellor;
(ii) The Vice-chancellor ;
(iii) The Pro-Vice-chancellor ;
(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 Chancellor – (i) The Chancellor shall be appointed by the Sponsoring Body with the
consent of the State Government for a period of five years from the date on which he
enters upon his office and shall not be eligible for re-appointment:
Provided that a Chancellor shall notwithstanding the expiration of his term continue to
hold office until his successor enters upon the office.
(2) Any vacancy in the officer of Chancellor shall be filled within six months from the
date f such vacancy.
(3) The Chancellor shall, by virtue of his office, be the head of the University.
(4) The chancellor shall, if present, preside at the meetings of the Board of Management
and an the convocation of the University for Conferring Degrees, diplomas or other
academic distinctions.
(5) The Chancellor shall have the following powers, namely : p
(a) to call for any information or record in connection with the affairs of the University;
(b) to appoint the Vice-chancellor ;
(c) to remove the Vice-chancellor in accordance with the provisions of sub-section (8) of
section 13 ; and
(d) such other powers as may be prescribed by the Statutes.
13. The Vice-chancellor –
(1) The Vice-chancellor shall be appointed by the Chancellor from a panel of three persons
recommended by the Board of Management and shall, subject to the provisions
contained in sub-section (8), hold office for a term of three years:
Provided that, after expiry of the term of three years, a person shall be eligible for re-
appointment for another term of three years:
Provided further that a Vice- chancellor shall notwithstanding the expiration of his term
continue to hold office until his successor eaters upon the office.
(2) Any vacancy in the office of Vice -Chancellor shall be filled within six months from the
date of such vacancy.
(3) The Vice -Chancellor shall be the principal executive and academic officer of the
University and shall exercise general superintendence and control over the affairs of the
University and shall execute the decisions of the authorities of the University.
(4) The Vice-Chancellor shall preside at the convocation of the University in the absence of
the Chancellor.
(5) If in the opinion of the Vice -Chancellor 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 concerned officer or authority such action should
not have been taken by the Vice- Chancellor then such case shall be referred to the
Chancellor, whose decision thereon shall be final.
Provided further that where any such action taken by the Vice- Chancellor affects any
person in the service of the University, such person shall be entitled to prefer, within
three months from the date on which such action is communicated to him, an appeal to
the Board of Management and the Board of Management may confirm or modify or
reverse the action taken by the Vice-Chancellor.
(6) If, in the opinion of the Vice-Chancellor, any decision of any authority of the University is
outside the powers conferred by this Act or Statutes, Ordinances, Regulations or rules
made thereunder or is likely to be prejudicial to the interests of the University, he shall
direct the concerned authority to revise its decision within fiteen days from the date of
its decision and in case the authority refuses or fails to revise such decision, then such
mater shall be referred to the Chancellor and his decision thereon shall be final.
(7) The Vice-Chancellor shall exercise such other powers and perform such other duties as
may be prescribed by the Statutes or the Ordinances.
(8) If the Chancellor is satisfied, on an enquiry made or caused to be made on a
representation made to him or otherwise that the continuance of Vice -Chancellor I his
office is prejudicial to the interest of the University or the situation so warrants, he may,
by an order in writing and stating the reasons therein for doing so, ask the Vice-
Chancellor to relinquish his office from such date as may be specified in the order :
Provided that before taking an action under this sub -section, the Vice -Chancellor shall
be given an opportunity of being heard.
14. The Pro-Vice-Chancellor :-
(1) The Pro-Vice-Chancellor shall be appointed by the Chancellor in consultation with
the Vice-Chancellor
(2) The Pro -Vice-Chancellor shall hold office for a period of three years and shall be
eligible for re-appointment for a second term.
(3) The conditions of service of the Pro -Vice-Chancellor shall be such as may be
prescribed by the Statutes.
(4) If the Chancellor is satisfied, on an enquiry made or caused to be made on a
representation made to him or otherwise, that the continuance of Pro -Vice-
Chancellor in his office is prejudicial to the interest of the University or the situation
so warrants, he may, by an order in writing and stating the reasons therein for doing
so, ask the Pro -Vice-Chancellor to relinquish his office from such date as may be
specified in the order.
Provided that before taking an action under this sub -section, the Pro -Vice-
Chancellor shall be given an opportunity of being heard.
(5) The Pro -Vice-Chancellor shall assist the Vice -Chancellor in such matters as are
assigned to him by the Vice -Chancellor from time to time and shall exercise such
powers and perform such functions as may be delegated to him by the Vice-
Chancellor.
15. The Provost :-
(1) The Provost shall be appointed by the Vice Chancellor for such period and in such
manner as may be prescribed by the Statutes.
(2) The Provost shall ensure discipline in the University and shall keep the various
unions of the teachers and employees advised of the various policies and practices
in the University.
(3) The Provost shall exercise such other powers and perform such other duties as may
be prescribed by the Statutes.
16. The Proctor :-
(1) The Proctor shall be appointed by the Vice- Chancellor for such period and in such
manner as may be prescribed by the Statutes.
(2) The Proctor shall be responsible for the maintenance 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 Vice- Chancellor
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 “Vice -Chancellor” and shall preside over the same. He shall
formulate the policies and development programme of the faculty and present the
same to the appropriate authorities for their consideration.
(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 Chancellor, 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 & Accounts Officer shall be appointed by the Vice -Chancellor in
such manner as may be prescribed by the statutes.
(2) The Chief Finance and Accounts Officer shall exercise such powers and perform such
duties as may be prescribed by the Statutes.
20. Other Officers :-
(1) The University may appoint such other officers as may be necessary for its
functioning.
(2) The manner of appointment and powers and functions of such officers shall be such
as may be prescribed by the Statutes.
21. Authorities of the University : - The following shall be authorities of the University,
namely :-
(i) the Board of Management;
(ii) the Academic Council;
(iii) the Faculties; and
(iv) such other authorities as may be declared by the Statutes to be the authorities of
the University.
22. The Board of Management :-
(1) The Board of Management of the University shall consist of the following namely:-
(a) the Chancellor;
(b) the Vice-Chancellor;
(c) five persons nominated by the sponsoring body out of whom two shall be eminent
educationists;
(d) one expert of management or information technology from outside the University,
nominated by the Chancellor;
(e) one expert of finance, nominated by the Chancellor;
(f) commissioner, College Education or his nominee not below the rank of Deputy Secretary;
and
(g) two teachers, nominated by the Vice-Chancellor.
(2) The Board of Management shall be the principal executive body of the University. All
the movable and immovable property of the University shall vest in the Board of
Management. It shall have the following powers, namely :-
(a) to provide general superintendence and directions and to control the functioning of the
University by using all such powers as 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;
(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 meeting of the Board of Management shall be five.
23. The Academic Council :-
(1) The Academic Council shall consist of the Vice -Chancellor and such other members as may
be prescribed by the Statutes.
(2) The Vice-Chancellor shall be the Chairperson of the Academic Council.
(3) The Academic Council shall be the principal academic body of the University and shall,
subject to the provisions of this Act and the rules, Regulations, Statutes or Ordinances, made
thereunder, co -ordinate and exercise general supervision over the academic policies of the
University.
(4) The quorum for meetings on the Academic Council shall be such as may be prescribed by
the Statutes.
24. Other authorities : - The composition, constitution, powers and functions of other
authorities of the University shall be such as may be prescribed by the Statutes.
25. Disqualification for membership of an authority : - A person shall be disqualified for being a
member of any of the authorities of the University, if he –
(a) is of unsound mind and stands so declared by a competent court;
(b) is an undischarged insolvent;
(c) has been convincted 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 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 Vice -Chancellor and his powers and
functions;
(c) the manner and terms and conditions of appointment of the Registrar and Chief Finance and
Accounts and their powers and functions;
(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 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 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 Vice -Chancellor and his powers and
functions;
(c) the manner and terms and conditions of appointment of the Registrar and Chief Finance and
Accounts Officer and their powers and functions;
(d) the manner in which and he period for which the Provost and the Proctor shall be
appointed and their powers and functions;
(e) the manner in which the Dean of Faculty shall be 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 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 regulations of reservation of seats;
(l) provisions regarding fees to be charged from students;
(m) provisions regarding number of seats in different courses;
(n) creations of new authorities of the University;
(o) accounting policy and financial procedure;
(p) creation of new departments and abolition or restructuring of existing departments;
(q) institution of medals and prizes;
(r) creation of posts and procedure for abolition of posts;
(s) revision of fees;
(t) alteration of the number of seats in different syllabi; and
(u) all other matters which under the provisions of the 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 thereof within two months from the date of its receipt with such modifications, if any,
as t 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 effects 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 ma 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 degree, diplomas, certificates and other academic distinctions, the
minimum qualifications for the same and the measures to be taken relating to the granting and
obtaining of the same;
(d) the conditions for award of fellowships, scholarships, stipends, medals and prizes;
(e) the conduct of examinations, including the terms of office and manner of appointment and
the duties of examining bodies, examiners and moderators;
(f) fees to be charged for the course, examinations, degrees and diplomas of the University;
(g) the conditions of residence of the students of the University;
(h) provision regarding disco[;omaru actopm agaomst 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 erquired 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 shal 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 the
Academic Council and shall approve the Ordinances of the University with or without such
modifications.
31. Regulations : - The authorities of the University may, subject to the prior approval of the
Board of Management, make regulations, consistent with this Act and the rules, Statutes and the
Ordinances made thereunder, for the conduct of their own business and that 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 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) The committee shall consider the fees structure prepared by the University and if it is
satisfied that the proposed fees is :-
(a) sufficient for :-
(i) generating resources for meeting the recurring expenditure of the University; and
(ii) the savings required for the further development of the University; and
(b) not unreasonably excessive, it may approve the fees structure.
(3) The fees structure approved by the committee under sub -section (2) shall remain in force
for three years and the University shall be entitled to charge fees in the 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 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 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 reason whatsoever, the University has been unable to follow this schedule,
it shall, as soon as practicable, submit a report to the State Government incorporating the reasons
for making a departure from the published schedule. The 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 forty five days from such date :
Provided that if, for any reason whatsoever, the University is unable to finally declare the results of
any examination within the aforesaid period of forty -five days, it shall submit a report
incorporating the reasons for such delay to the State Government. The State Government may,
thereon issue such directions as it may deem fit.
(2) No examination or the 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.
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 duties and carry out their functions.
39. Annual Report :-
(1) The annual report of the University shall be prepared by the Board of Management which shall
include among other matters, the steps taken by the University towards the fulfillment of its objects
and coy of the same shall be submitted to the Sponsoring Body.
(2) Copies of the annual report prepared under sub -section (1) shall also be presented to the State
Government.
40. Annual accounts and audit :-
(1) The annual accounts including balance sheet of the University shall be prepared under the
directions of the Board of Management and the annual accounts shall be audited at least once in
every year by the auditors appointed by the University for this purpose.
(2) A copy of the annual accounts together with the audit report shall be submitted to the Board
of Management.
(3) A copy of the annual accounts and audit report along with the observations of the Board of
Management shall be submitted to the Sponsoring Body.
(4) 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 may 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 perso 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 Government to call for information :-
(1) The State Government may call for information from the University relating to its working,
functions, achievements, standards of teaching, examination and research or any other matters as it
may consider necessary to judge the efficiency of the University in such form and within such time
as may be prescribed by rules.
(2) The University shall be bound to furnish the information as required by the State
Government under sub-section (1) within the prescribed time.
43. Dissolution of the University by the Sponsoring Body :-
(1) The Sponsoring Body may dissolve the University by giving a notice to the effect in the
prescribed manner to the State Government and the employees and the students of University at
least one year in advance :
Provided that dissolution of the University shall have effect only after the approval of the State
Government and the last batches of students of the regular courses have completed their courses
and they have been awarded degrees, diplomas or awards, as the case may be.
(2) On the dissolution of the University all the assets and liabilities of the University
shall vest in the Sponsoring Body.
44. Special powers of the State Government in certain circumstances :-
(1) If it appears to the State Government that the University has contravened any of the
provisions of this Act or the rules, Statutes or Ordinances made thereunder or has violated any of
the directions issued by it under this Act or has ceased to carryout any undertakings given by it to
the State Government or a situation of financial mismanagement or mal -administration has arisen
in the University. It shall issue notice requiring the University to show cause within forty -five days
as to why an order of its liquidation should not be made.
(2) If the State Government, on receipt of reply of the UExcerpt shown. Open the full act in Lexace.