The opjs university, churu act, 2013

   
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THE OPJS UNIVERSITY, CHURU ACT, 2013 
(Act No. 33 of 2013) 
[Received the assent of the Governor on the 15th day of 
September, 2013] 
An 
Act 
to provide for establishment and incorporation of the OPJS 
University, Churu 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 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 O.P.J.S. Trust, Rohtak (Haryana) is a  
Trust registered under the Indian Trust Act, 1882 (Act No. 2 of  
1882) in the office of the Joint Sub -Registrar, Rohtak (Haryana) at 
Registration No. 9549 dated 3.12.2009 is engaged in the field of  
education and running educational institutions; 
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And whereas, the said O.P.J.S. Trust, Rohtak (Haryana) has 
set up educational infrastructures, both physical and academic, as  
specified in Schedule I, at Village Rawatsar Kunjla, Tehsil 
Rajagarh, District Churu 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  the above infrastructure 
has been got enquired into by a committee, appointed in this behalf  
by the State Government consisting of the Vice-chancellor, 
Maharaja Ganga Singh University, Bikaner, Director, College 
Education Rajasthan, Jaipur, Dean, Faculty of Law, Maharaja 
Ganga Singh University, Bikaner, Dean, Faculty of Veterinary 
Science, Rajasthan University of Veterinary and Animal Sciences,  
Bikaner, Principal Sardar Patel Medical College, Bikaner and 
Principal, Government Engineering College, Bikaner; 
And whereas, if t he aforesaid infrastructure is utilized in  
incorporation as a University and the said O.P.J.S. Trust, Rohtak  
(Haryana) 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 -fourth Year of the Republic of India, as  
follows:- 
1. Short title, extent and commencement.- (1) This Act 
may be called the OPJS University, Churu Act, 2013. 
(2) It extends to the whole of the State of Rajasthan. 
(3) It shall be deemed to have come into force on and from 
2nd August, 2013. 
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 
   
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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 the 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 
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; 
(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 centres,  
maintained or recognized to be as such by the 
University; 
(k) "ICAR" means the Indian Council of Agricultural 
Research, a society registered under the Societies 
Registration Act, 1860 (Central Act No. 21 of 1860); 
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(l) "MCI" means Medical Council of India constituted 
under section 3 of the Indian Medical Council Act, 
1956 (Central Act No. 102 of 1956); 
(m) "NAAC" means the National Assessment and 
Accreditation Council, Bangalore, an autonomous 
institution of the UGC; 
(n) "NCTE" means the National Council for Teacher 
Education constituted under section 3 of the National  
Council for 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" means 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 O.P.J.S. Trust, Rohtak  
(Haryana), a Trust registered under the Indian Trust  
Act, 1882   (Act No. 2 of 1882) in the office of the  
Joint Sub-Registrar, Rohtak (Haryana) at Registration  
No. 9549 dated 3.12.2009; 
   
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(v) "Statutes", "Ordinances" and "Regulations" mean 
respectively, the Statutes, Ordinances and Regulations  
of the University made under this Act; 
(w) "student of the University"  means a person enrolled in  
the University for taking a course of study for a 
degree, diploma or other academic distinction duly 
instituted by the University, including a research 
degree; 
(x) "study centre" means a centre established and 
maintained or recognized by the University for the 
purpose of advising, 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 OPJS University, Churu. 
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 Co uncil and all   persons who  
may hereafter become such officers or members, so long as  they 
continue to hold such office or membership, are hereby 
constituted a body corporate by the name of the OPJS University,  
Churu. 
(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. 
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(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  
Village Rawatsar Kunjla, Tehsil Rajagarh, District Churu 
(Rajasthan). 
4. The objects of the University.- The objects of the 
University shall be to undertake research and studies in the 
disciplines specified in Schedule II and such other disciplines as 
the University may, with the prior approval of the State 
Government, determine from time to time and to achieve 
excellence and impart and disseminate knowledge in the said 
disciplines. 
5. Powers and functions of the University.- The 
University shall have the following powers and functions, namely:- 
(a) to provide for instruction in the disciplines specified in  
Schedule II and to make provisions for research and 
for the 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 extramural studies and  
extension service; 
(d) to confer honorary degrees or other distinctions  in the 
manner prescribed; 
(e) to provide instruction, including correspondence and  
such other courses, as it may determine; 
(f) to institute Professorships, Associate Professorships, 
Assistant Professorships and other teaching or 
academic posts required by the University and to make 
appointment thereto; 
   
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(g) to create administrative, ministerial and other posts and 
to make appointments thereto; 
(h) to appoint persons working in any other university or  
organization having specific  knowledge permanently 
or for a specified period; 
(i) to co -operate, collaborate or associate with any other  
university or  authority or institution in such manner 
and for such purpose as the University may determine; 
(j) to establish study centres and maintain schools, 
institutions and  such centres, specialized laboratories 
or other units for research and instructions as are in the  
opinion of the University necessary for the furtherance  
of its object; 
(k) to institute and award fellowships, scholarships, 
studentships, medals and prizes; 
(l) to establish and maintain hostels for students of the  
University; 
(m) to make provisions for research and consultancy, and  
for that purpose to enter into such arrangements with  
other institutions or bodies as the University may deem 
necessary; 
(n) to determine standards for admission into the 
University, which may include examination, evaluation 
or any other method of testing; 
(o)  to demand and receive payment of fees and other 
charges; 
(p) to supervise the residences of the students of the 
University and to make arrangements for the 
promotion of their health and general welfare; 
(q) to make special arrangements in respect of women 
students as the University may consider desirable; 
(r) to regulate and enforce discipline among the 
employees and students of the University and take 
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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 centres; 
(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 any other law for the time being in  
force; and 
(z) to do all such other acts and things as may be 
necessary, incidental or conducive  to the attainment of  
all or any of the objects of the University. 
6. University to be self -financed.- The University shall be  
self-financed and shall not be entitled to receive any grant or other  
financial assistance from the State Government. 
7. No power of af filiation.- 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. 
   
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(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 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 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. 
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10. Application of General Fund.- The General Fund 
shall be utilized for meeting all expenses, recurring or non- 
recurring, in connection with the affairs of the University: 
Provided that no expenditure shall be incurred by the 
University in  excess of the limits for total recurring expenditure  
and total non -recurring expenditure for the  year, as may be fixed  
by the Board of Management, without the prior approval of the  
Board of Management. 
11. Officers of the University.-The following shall be the 
officers of the University, namely:- 
(i) the Chairperson; 
(ii) the President; 
(iii) the Pro-President; 
(iv) the Provost; 
(v) the Proctor; 
(vi) the Deans of Faculties; 
(vii) the Registrar; 
(viii) the Chief Finance and Accounts Officer; and 
(ix) such other officers as may be declared by the 
Statutes to be the officers of the University. 
12. The Chairperson.- (1) The Chairperson shall be 
appointed by the 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. 
(4) The Chairperson shall, if present, preside at the 
meetings of the Board of Management and at the convocation of 
   
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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 prescribed by the 
Statutes. 
13. The President.- (1) The President shall be  appointed 
by the Chairperson 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 President 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 President shall be filled  
within six months from the date of such vacancy. 
(3) 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. 
(4) The President shall preside at the convocation of the  
University in the absence of the Chairperson. 
(5) 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 
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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 com municated 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. 
(6) If, in the opinion of the President, any decision of any  
authority of the University is outside the powers conferred by this  
Act or Statutes, Ordinances, Regulations or rules made thereunder  
or is likely to be prejudicial to the interests of the University, he  
shall direct the authority concerned to revise its decision within  
fifteen days from the date o f 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. 
(7) The President shall exercise such other powers and 
perform such other duties as may be prescribed by the Statutes or  
the Ordinances. 
(8) 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 therein for doing so, ask  
the President to relinquish his office from such date as may be  
specified in the order: 
Provided that before taking an action under this sub- 
section, the President shall be given an opportunity of being heard. 
14. The Pro-President.- (1) The Pro-President shall be 
appointed by the Chairperson in consultation with the President. 
   
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(2) The Pro-President shall hold office for a period of three 
years and shall be eligible for re-appointment for a second term. 
(3) The conditions of service of the Pro -President shall be  
such as may be prescribed by the Statutes. 
(4) If the Chairperson is satisfied, on an enquiry made or  
caused to be made on  a representation made to him or otherwise,  
that the continuance of the Pro-President in his office is prejudicial  
to the interests of the University or the situation so warrants, he  
may, by an  order in writing and  stating the  reasons therein for 
doing so, ask the Pro -President to relinquish his office from such  
date as may be specified in the order: 
Provided that before taking an action under this sub- 
section, the Pro - President shall be given an opportunity of being  
heard. 
(5) The Pro-President shall assist the President  in such 
matters as are assigned to him by the President from time to time  
and shall exercise such powers and perform such functions as may  
be delegated to him by the President. 
15. The Provost.- (1) The Provost shall be appointed by 
the President for such period and in such manner as may be 
prescribed by the Statutes. 
(2) The Provost shall ensure discipline in the University  
and shall keep the various unions of the teachers and 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. 
(3) The Proctor shall exercise such other powers and 
perform such other duties as may be prescribed by the Statutes. 
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17. The Dean of Faculty .- (1) There shall be a Dean of  
each Faculty who shall be appointed by the President for a period  
of three years in such manner as may be prescribed by the Statutes. 
(2) The Dean shall convene meetings of the Faculty, as and  
when required, in consultation with the President and shall preside  
over the same. He shall formulate the policies and 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 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. 
21. Authorities of the University. -The following shall be  
the authorities of the University, namely:- 
(i) the Board of Management; 
   
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(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 Chairperson; 
(b) the President; 
(c) five persons nominated by the Sponsoring Body out  
of whom two shall be eminent educationists or 
specialists in disciplines specified in Schedule II; 
(d) one expert of management or information 
technology from outside  the University, nominated  
by the Chairperson; 
(e) one expert of finance nominated by the 
Chairperson; 
(f) Commissioner, College Education or his nominee  
not below the rank of Deputy Secretary; and 
(g) two teachers, nominated by the President. 
(2) The Board of Management shall be the principal 
executive body of the University. All the movable and immovable  
property of the University 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 suc h other members as may be  
prescribed by the Statutes. 
(2) The President shall be the Chairperson of the Academic  
Council. 
(3) The Academic Council shall be the principal academic  
body of the University and shall, subject to the provisions of this  
Act and the rules, Regulations, Statutes or Ordinances, made 
thereunder, co-ordinate and exercise general 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; 
   
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(b) is an undischarged insolvent; 
(c) has been convicted of any offence involving moral  
turpitude; 
(d) is conducting or engaging himself in private coaching 
classes; or 
(e) has been punished for indulging in or promoting 
unfair 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, resignatio n 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; 
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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 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 
regulation of reservation of seats; 
(l) provisions regarding fees to be charged from students; 
(m) provisions regarding number of seats in different 
courses; 
(n) creation of new authorities of the University; 
(o) accounting policy and financial procedure; 
(p) creation of new departments and abolition or 
restructuring of existing departments; 
(q) institution of medals and prizes; 
(r) creation of posts and procedure for abolition of posts; 
(s) revision of fees; 
(t) alteration of the number of seats in different syllabi; and 
   
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(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 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 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; 
20  
(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 Go vernment shall consider the Ordinances  
submitted under sub-section (2) within two months from the date 
of their receipt and shall either approve them or give suggestions  
for modifications therein. 
(4) The Academic Council shall either modify the 
Ordinances incorporating the suggestion of the State Government  
or give reasons for not incorporating any of the suggestions made  
by the State  Government and shall return the  Ordinances along  
with such reasons, if any, to the State Government and on 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. 
   
21 
 
 
31. Regulations.- The authorities of the University may,  
subject to the prior appr oval of the Board of Management, make  
regulations, consistent with this Act and the rules, Statutes and the  
Ordinances made thereunder, for the conduct of their own business  
and that of the committees appointed by them. 
32. Admissions.- (1) Admission in the University shall be  
made strictly on the basis of merit. 
(2) Merit for admission in the University may be 
determined either on the basis of marks or grade obtained in the  
qualifying examination and achievements in co-curricular and 
extra-curricular 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, backward classes, special 
backward classes, women and handicapped persons shall be 
provided as per the policy of the State Government. 
33. Fee structure.- (1) The University may, from time to  
time, prepare its fees structure and sent it for approval of the 
committee constituted for the purpose. 
(2) The committee shall consider the fees structure 
prepared by the University and if it is  satisfied that the proposed  
fees is - 
(a) sufficient for - 
(i) generating resources for meeting the recurring 
expenditure of the University; and 
(ii) the savings required for the further development 
of the University; and 
(b) not unreasonably excessive, 
it may approve the fees structure. 
22  
(3) The fees structure approved by the committee under  
sub-section (2) shall remain in force for three years and the 
University shall be entitled to charge fees in accordance with such  
fees structure. 
(4) The University shall not charge any fees, by whatever  
name called, other than that for which it is entitled under sub - 
section (3). 
34. Examinations.- At the beginning of each academic 
session 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 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. 
   
23 
 
 
(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 this section. 
36. Convocation.- The convocation of the University shall  
be held in every academic year in the manner as may be prescribed  
by the Statutes for 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 fulfilment of its objects and copy of the  
same shall be submitted to the Sponsoring Body. 
(2) Copies of the annual report prepared under sub-section 
(1) shall also be presented to the State Government. 
40. Annual accounts and 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. 
24  
(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 account s 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 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 Government to call for 
information.- (1) The State Government ma y call for information  
from the University relating to its working, functions, 
achievements, standard of teaching, examination and research or  
any other matters as it may consider necessary to judge the 
efficiency of the University in such form and within such time as 
may be prescribed by rules. 
   
25 
 
 
(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 the 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 th e provisions of this Act or the  
rules, Statutes or Ordinances made thereunder or has violated any  
of the directions issued by it under this Act or has ceased to carry  
out any undertakings given by it to the State Government or a  
situation of financial mismanagement or maladministration 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 
University on the notice issued under sub -section (1), is satisfied  
that there is a prima facie case of contravening any of the 
provisions of this Act or the rules Statutes or Ordinances made  
thereunder or of violating directions issued by it under this Ac t or 
of ceasing to carry out the undertakings given by it or of financial  
mismanagement or maladministration, it shall make an order of  
such enquiry as it may consider necessary. 
26  
(3) The State Government shall, for the purposes of any  
enquiry under sub-section (2), appoint an inquiry officer or officers 
to inquire into any of the allegations and to make report thereon. 
(4) The inquiry officer or officers appointed under sub - 
section (3) shall have the same powers as are vested in a civil court  
under the Code of Civil Procedure, 1908 (Central Act No. 5 of  
1908) while trying a suit in respect of the following matters, 
namely:- 
(a) summoning and enforcing the attendance of any 
person and examining him on oath; 
(b) requiring the discovery and production of any such 
document or any other material as may be predicable  
in evidence; and 
(c) requisitioning any public record from any court or 
office. 
(5) The inquiry officer or officers inquiring under this Act  
shall be deemed to be a civil court for the purposes of section 195 
and Chapter 26 of the Code of Criminal Procedure, 1973 (Central  
Act No. 2 of 1974). 
(6) On receipt of the enquiry report from the officer or  
officers appointed under sub-section (3), if the State Government is 
satisfied that the University has contravened any of the provisions  
of this Act or the rules, Statutes or Ordinances

Excerpt shown. Open the full act in Lexace.

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