The PACIFIC ACADEMY OF HIGHER EDUCATION AND RESEARCH UNIVERSITY, UDAIPUR ACT, 2010

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LAW (LEGISLATIVE DREAFTING) DEPARTMENT 
(GROUP-II) 
NOTIFICATION 
Jaipur, Aril 29, 2010 
 
No.F.2(12)Vidhi/2/2010  – In pursuance of Clause (3) of 
Article 348 of the Constiution of India, the Govern or is 
pleased to authorize the publication in the Rajasth an 
Gazette of the folloing translation in the English language 
of the Pacific Uchchatar Shiksha Aur Anusandhan Akd ami 
Vishwavidhyalaya, Udaipur Adhiniyam, 2010 (2010 Ka 
Adhiniyam Sankhyank 10):- 
 
(Authorised English Translation) 
THE PACIFIC ACADEMY OF HIGHER EDUCATION AND 
RESEARCH UNIVERSITY, UDAIPUR ACT, 2010    
(Act No. 10 to 2010) 
[Received the assent of the Governor on the 28 th  day of 
April, 2010] 
   An 
 Act 
 to provide for establishment and incorporation of the 
Pacific Academy of Higher Education and Research  
University, Udaipur in the State of Rajasthan and m atters 
connected therewith and incidental thereto. 
 
Whereas, with a view to keep pace with the rapid 
development in all spheres of knowledge in the worl d and the 
country, it is essential to create world level mode rn research and 
study facilities in the State to provide state of t he art educational 
facilities to the youth at their door steps so that they can make out 
of them human resources compatible to liberalized e conomic and 
social order of the world; 
 
 And whereas, rapid advancement in knowledge  and  changing 
requirements of human resources makes it    essenti al that a 
resourceful and quick and responsive     system of  educational 
research and d evelopment  be   created which can w ork with 
entrepreneurial zeal under an essential regulatory set up and such a 
system can be created by allowing the private insti tutions engaged 
in higher education having sufficient resources and  experience to 
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41 
 
establish universities and by incorporating such un iversities with 
such regulatory provisions as ensure efficient work ing of such 
institutions; 
 
And whereas, the Pacific Academy of Higher Educatio n 
and Research Society, Udaipur originally registered  as Pacific 
Education Society, Udaipur under the Rajasthan Soci eties 
Registration Act, 1958 (Act No. 28 of 1958) at Regi stration No. 
45/Udaipur/95-96 dated 17.10.1995 and its name was changed on 
12.3.2007 as Pacific Academy of Higher Education and Research 
Society, Udaipur is engaged in the field of educati on for the last 
several years and is running many educational institutions; 
And whereas, the said Pacific Academy of Higher 
Education and Research Society, Udaipur has set up educational 
infrastructures, both physical and academic, as spe cified in 
Schedule I, at Village Debari, Tehsil Girwa, Distri ct Udaipur in 
the State of Rajasthan and has agreed to invest the  said 
infrastructure in a University for research and stu dies in the 
disciplines specified in Schedule II and has also d eposited an 
amount of rupees two crores to be utilized in estab lishment of an 
endowment fund in accordance with the provisions of this Act; 
And whereas, the sufficiency of the above infrastru cture 
has been got enquired into by a committee, appointe d in this 
behalf by the State Government consisting of the Vi ce-
chancellor, University of Rajasthan, Jaipur, Head, Department of 
Pharmacy, Mohan Lai Sukhadia University, Udaipur, D ean, 
Faculty of Education, Mohan Lai Sukhadia University , Udaipur, 
Principal, Engineering College, Ajmer, Director, R. A. Poddar 
Institute of Management, University of Rajasthan, J aipur and 
Principal, Government Dental College, Jaipur; 
And whereas, if the aforesaid infrastructure is uti lized in 
incorporation as a University and the said Pacific Academy of 
Higher Education and Research Society, Udaipur 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 Stat e 
Legislature in the Sixty-first Year of the Republic  of India, as 
follows:- 
1. Short title, extent and commencement.- (l)   This Act may 
be called the Pacific Academy of Higher Education a nd Research 
University, Udaipur Act, 2010. 
(2)  It extends to the whole of the State of Rajast han. 
(3)  It shall come into force at once. 
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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 
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  Governm ent  of 
Rajasthan;  
(i)      "higher education" means study of a curric ulum 
orcourse for the   pursuit of knowledge 
beyond 10+2 level; 
(s)        "rules" mean the rules made under this Act; 
(t)        "Schedule" means the Schedule to this Act; 
(u)  "Sponsoring Body" means the Pacific Academy of  
Higher Education and Research Society, Udaipur 
originally registered as Pacific Education Society,  
Udaipur under the Rajasthan Societies Registration 
Act, 1958 (Act No. 28 of 1958) at Registration No. 
45/Udaipur/95-96 dated 17.10.1995 and its name 
was changed on 12.3.2007 as Pacific Academy of 
Higher Education and Research Society, Udaipur; 
(v)  "Statutes", "Ordinances" and "Regulations" mea n 
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 
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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 th e 
context of distance education; 
(y)  "teacher" means a Professor, Associate Profess or, 
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 Pacific Academy of 
Higher Education and Research University, 
Udaipur. 
3. Incorporation.  
(1)  The first Chairperson and the first President of the 
University and the first members of the Board of 
Management and the Academic Council and all persons  
who may hereafter become such officers or members, so 
long as they continue to hold such office or member ship, 
are hereby constituted a body corporate by the name of the 
Pacific Academy of Higher Education and Research 
University, Udaipur. 
(2) The movable and immovable property specified in  the 
Schedule I shall be vested in the University and th e 
Sponsoring Body shall, immediately after the 
commencement of this Act, take steps for such vesting. 
(3) The University shall have perpetual succession and a 
common seal and shall sue and be sued by the said name. 
(4) The University shall situate and have its headq uarter at 
Village Debari, Tehsil Girwa, District Udaipur 
(Rajasthan). 
 
4. The objects of the University - 
  The objects of the University shall be to underta ke 
research and studies in the disciplines specified i n Schedule II 
and such other disciplines as the University may wi th the prior 
approval of the State Government, determine from ti me to time 
and to achieve excellence and impart and disseminat e knowledge 
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in the said 
disciplines. 
5. Powers   and   functions   of   the   University .- 
  The University shall have the following powers an d 
functions, namely:- 
(a)  to provide for instruction in the disciplines speci fied 
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 Univers ity 
may determine, diplomas or certificates, and confer  
degrees or other academic distinctions on the basis  
of examinations, evaluation or any other method of 
testing   on  persons,   and   to   withdraw   any   
such diplomas,  certificates,  degrees  or  other  
academic distinctions for good and sufficient cause; 
(c)  to organize and to undertake extra-mural studies an d 
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; 
(g)  to create administrative, ministerial and other pos ts 
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 suc h 
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 Universit y, 
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 t he 
University; 
(m)  to make provisions for research and consultancy, 
and for that purpose to enter into such arrangement s 
with other institutions or bodies as the University  
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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 no t 
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)  Ito set up off campus centre within the State, subje ct 
to the provisions of any other law for the time bei ng 
in force; and 
(z)  to do all such other acts and things as may be 
necessary, incidental or conducive to the attainmen t 
of all or any of the objects of the University. 
6.  University to be self-financed.-The University shal l 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 privil eges 
any other institution. 
8.  Endowment Fund.- 
(l)  There shall be established an Endowment Fund, as soon 
IThe Rajasthan  private 
Universities Laws 
(Amendment) Act No.10 of 
2012, dated May 02, 2012,  In 
clause (y) of Section 5, the 
existing expression “or 
without” shall be deleted.  
I The Rajasthan  Private Universities Laws (Amendment) Act No.10 of 2012, dated May 02, 2012,  In 
clause (y) of Section 5, the existing expression “or without” shall be deleted. 
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as may be after coming into force of this Act with an 
amount of rupees two crores which has been deposite d 
by the Sponsoring Body with the State Government. 
(2) The Endowment Fund shall be used as security de posit 
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 utilised for 
development of infrastructure of the University but  
shall not be utilised to meet out the recurring 
expenditure of the University. 
(4) The amount of the Endowment Fund shall be inves ted 
and kept invested until the dissolution of the Univ ersity 
in long term securities issued or guaranteed by the State 
Government or deposited and kept deposited until th e 
dissolution of the University in the interest beari ng 
Personal Deposit Account of the Sponsoring Body in 
the Government Treasury. 
(5)  In case of investment in long term security, t he 
certificates of the securities shall be kept in the  safe 
custody of the State Government and in case of depo sit 
in the interest bearing Personal Deposit Account in  
Government Treasury, the deposit shall be made with  
the condition that the amount shall not be withdraw n 
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  
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  General Fund shall be utilized for meeting all expe nses, 
recurring or non-recurring in connection with the a ffairs of the 
University: 
Provided that no expenditure shall be incurred by t he 
University in excess of the limits for total recurr ing expenditure 
and total non-recurring expenditure for the year, a s may be fixed 
by the Board of Management, without the prior appro val of the 
Board of Management. 
11. Officers of the University .- 
The following shall be the officers of the Universi ty, 
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.- 
 
(l)   II The Chairperson shall be appointed by the Sponsorin g 
Body with the consent of the State Government for a  
period of five years from the date on which he ente rs upon 
his office. 
 Provided that a Chairperson shall notwithstanding the 
expiration of his term continue to hold office unti l 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 t he meetings 
of the Board of Management and at the convocation o f the 
University for conferring degrees, diplomas or othe r 
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 
II The Rajasthan  private 
Universities Laws 
(Amendment) Act No.03 of 
2013, dated Marach 25, 2013,  
In sub-section (1) of Section 
12, the existing expression 
“and shall not be eligible for 
re-appointment”or without” 
shall be deleted.  
II The Rajasthan  private Universities Laws (Amendment) Act No.03 of 2013, dated Marach 25, 
2013,  In sub-section (1) of Section 12, the existi ng expression “and shall not be eligible for re-
appointment”or without” shall be deleted.  
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Statutes. 
 
13. IIIThe President.- (l)  The President shall be appointed by 
the Chairperson from a panel of not less than three  and not more 
than five persons recommended by the Board of Management. 
(2) No person shall be eligible to appoint as Presi dent unless 
he is a distinguished academician having a minimum of 
ten years experience as Professor in a university or college 
or ten years of experience in an equivalent positio n in a 
reputed research and/or academic administrative 
organization. 
(3) The term of the office of the President shall b e three years 
from the date on which he enters upon his office or  until 
he attains the age of seventy years, whichever is earlier: 
 Provided  that the same person shall be eligible f or re-
appointment :  
 Provided further that a President shall notwithsta nding the 
expiration of his term continue to hold office unti l his 
successor enters upon the office. 
(4) For the purpose of selection of the President, the Board of 
Management shall invite applications from eligible persons 
thorugh a public notice and hwile considering the names of 
persons to be appointed as President, the Board of 
Management shall give proper weightage to academic 
excellence, exposure to the higher education system  and 
administrative governance and record its findings i n 
writing and enclose the same with the panel to be 
submitted to the Chairperson.  
(5)  Any vacancy in the office of President shall b e filled 
within six months from the date of such vacancy. 
(6) The President shall be the principal executive and 
academic officer of the University and shall exerci se 
general superintendence and control over the affair s of the 
University and shall execute the decisions of the 
authorities of the University. 
(7) The President shall preside at the convocation of the 
University in the absence of the Chairperson. 
(8) If, in the opinion of the President, it is nece ssary to take 
immediate action on any matter for which powers are  
conferred on any other authority by or under this A ct, he 
may take such action as he deems necessary and shal l at 
the earliest opportunity thereafter report his acti on to such 
officer or authority as would have in the ordinary course 
dealt with the matter: 
II IThe Rajasthan  private Universities Laws (Amendment ) Act No.26 of 2018, dated October 
05, 2018,  for the existing Section 13 in sub-section (1) to (11) shall be substituted.   
II IThe Rajasthan  private 
Universities Laws 
(Amendment) Act No.26 of 
2018, dated October 05, 2018,  
for the existing Section 13 in 
sub-section (1) to (11) shall be 
substituted.   
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Provided that if, in the opinion of the officer or authority 
concerned, such action should not have been taken b y 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 b y the 
President affects any person in the service of the 
University, such person shall be entitled to prefer , within 
three months from the date on which such action is 
communicated to him, an appeal to the Board of 
Management and the Board of Management may confirm 
or modify or reverse the action taken by the President. 
(9) If, in the opinion of the President, any decisi on of any 
authority of the University is outside the powers c onferred 
by this Act or Statutes, Ordinances, Regulations or  rules 
made thereunder or is likely to be prejudicial to t he 
interests of the University, he shall direct the co ncerned 
authority 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 
perform such other duties as may be prescribed by t he 
Statutes or the Ordinances. 
(11) If the Chairperson is satisfied, on an enquiry  made or 
caused to be made on a representation made to him o r 
otherwise, that the continuance of President in his office is 
prejudicial to the interest of the University or th e situation 
so warrants, he may, by an order in writing and sta ting the 
reasons therein for doing so, ask the President to 
relinquish his office from such date as may be spec ified in 
the order: 
Provided that before taking an action under this su b-
section, the President shall be given an opportunit y of 
being heard. 
14. The Pro-President.- (l) The Pro-President shall be appointed 
by the Chairperson in consultation with the President.  
(2) The Pro-President shall hold office for a perio d 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 o r 
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otherwise, that the continuance of the Pro-Presiden t in his 
office is prejudicial to the interest of the Univer sity or the 
situation so warrants, he may, by an order in writi ng and 
stating the reasons therein for doing so, ask the P ro-
President to relinquish his office from such date as may be 
specified in the order: 
  Provided that before taking an action under this 
subsection, the Pro- President shall be given an op portunity of 
being heard. 
(5)  The Pro-President shall assist the President i n such 
matters as are assigned to him by the President fro m 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 Univ ersity and 
shall keep the various unions of the teachers and 
employees advised of the various policies and pract ices in 
the University. 
(3) The Provost shall exercise such other powers an d 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 mainte nance of 
discipline among the students and keep the various 
students' unions advised of the various policies an d 
practices in the University. 
(3) The Proctor shall exercise such other powers an d perform 
such other duties as may be prescribed by the Statutes. 
17. The Dean of Faculty .- (1) There shall be a Dean of each 
Faculty who shall be appointed by the President for  a 
period of three years in such manner as may be pres cribed 
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 polic ies and 
development programme of the faculty and present th e 
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 t he 
Statutes. 
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18. The Reglstrar.- (l) The Registrar shall be appointed by the 
Chairperson, in Such manner as may be prescribed by  the 
Statutes. 
(2) AH 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 sha ll 
not have a right to vdte\ 
(4) The Registrar shall exercise such other powers and 
perform such other duties as may be prescribed by t he 
Statutes. 
19. The Chief Finance and Accounts Officer.- (l)  The Chief 
Finance and Accounts Officer shall be appointed by the 
President in such manner as may be prescribed by th e 
Statutes. 
(2)  The Chief Finance and Accounts Officer shall e xercise 
such powers and perform such duties as may be prescribed 
by the Statutes. 
20. Other officers.- (l) The University may appoint such 
other officers as may be necessary for its functioning. 
(2)  The manner of appointment and powers and funct ions 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 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.-  (l) The Board of 
Management of the University shall consist of the f ollowing, 
namely:- 
(a)  the Chairperson; 
(b)  Principal Secretary, Higher Education or his nominee; 
(c)  Principal Secretary, Medical Education or his 
nominee; 
(d)  Principal Secretary, Technical Education or his 
nominee; 
(e)  Principal Secretary, Education or his nominee; 
(f)  the President; 
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(g)  two eminent educationists to be nominated by the 
State Government for a period of three years; 
(h)    five persons nominated by the Sponsoring Bod y out 
of whom two   shall be eminent educationists;  
(i)   one expert of management or information 
technology from  outside     the  University,  
nominated  by the Chairperson;  
(j)  one expert of finance, nominated by the 
Chairperson;  
(k)  Commissioner, College Education or his nominee  
not below the rank of Deputy Secretary; and 
(1) two teachers, nominated by the President.(2) Th e 
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 o r 
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 situa tion 
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. - (l)  The Academic Council shall 
consist of the President and such other members as may be 
prescribed by the Statutes. 
(2) The President shall be the Chairperson of the A cademic 
Council. 
(3) The Academic Council shall be the principal aca demic 
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53 
 
body of the University and shall, subject to the pr ovisions 
of this Act and the rules, Regulations, Statutes or  
Ordinances, made thereunder, co-ordinate and exerci se 
general supervision over the academic policies of t he 
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 Un iversity 
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 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 Univcrsity.- No  act or proceeding of any 
authority of the University shall be invalid merely by reason of my 
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 appointe d or 
nominated. 
28. Committee.- The authorities or officers of the University may 
constitute such committees with such terms of refer ence 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. 
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54 
 
29. The Statutes.- (l)  Subject to the provisions of this Act. the 
Statutes of the University may provide for all oi a ny 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 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 ad missions, 
including regulation of reservation of seats;  
(1)       provisions   regarding   fees   to   be   charged   
from students;  
(m)   provisions regarding number of seats in diffe rent 
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 ab olition of 
posts;  
 (s)        revision of fees;  
 (t)        alteration of the number of seats in di fferent 
syllabi; and  
(u)       all other matters which under the provisi ons 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 
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55 
 
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 appr oval 
thereon within two months from the date of its rece ipt 
with such modifications, if any. as it may deem necessary. 
(4)  The University shall communicate its agreement to t he 
Statutes as approved by the State Government, and i f it 
desires not to give effect to any or all of the mod ifications 
made by the State Government under sub-section (3),  it 
may give reasons therefor and after considering suc h 
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 therea fter, the 
Statutes shall come into force from the date of suc h 
publication. 
30. The Ordinances.- (l) Subject to the provisions of this Act or 
Statutes made thereunder, the Ordinances may provid e for all or 
any of the following matters, namely:- 
(a)  the admission of students to the University an d 
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, certificate s 
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 term s 
of office and manner of appointment and the duties 
of examining bodies, examiners and moderators; 
(f) fees to be charged for the courses, examination s, 
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 
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56 
 
body which is considered necessary for improving 
the academic life of the University;  
(j)      the manner of co-operation and collaborati on with 
other    Universities    and    institutions    of   
higher education; and  
(k)     all other matters which by this Act or Stat utes 
made thereunder   are   required  to   be   provide d   
by  the Ordinances. 
(2)  The Ordinances of the University shall be made by t he 
Academic Council which after being approved by the 
Board of Management, shall be submitted to the Stat e 
Government for its approval. 
(3)  The State Government shall consider the Ordinances 
submitted under sub-section (2) within two months f rom 
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 Stat e 
Government or give reasons for not incorporating an y of 
the suggestions made by the State Government and sh all 
return the Ordinances alongwith such reasons, if any, to the 
State Government and on receipt of the same, the St ate 
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, m ake 
regulations, consistent with this Act and the rules, Statutes and the 
Ordinances made thereunder, for the conduct of thei r own 
business and that of the committees appointed by them. 
32.  Admissions.- (l)  Admission in the University shall be made 
strictly on the basis of merit. 
(2) Merit for admission in the University may be de termined 
either on the basis of marks or grade obtained in t he 
qualifying examination and achievements in co-curri cu'ar 
and extra-curricular activities or on the basis of marks or 
grade obtained in the entrance test conducted at th e 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 techni cal 
courses shall be made only through entrance test. 
(3) Reservation in admission to the University for scheduled 
castes, scheduled tribes and other backward classes , 
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57 
 
women and handicapped persons shall be provided as per 
the policy of the State Government. 
33. Fee structure.- (l) 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 p ioposed 
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 a nd the 
University shall be entitled to charge fees in acco rdance 
with such fees structure. 
(4)  The University shall not charge any fees, by whatev er 
name called, other than that for which it is entitl ed under 
subsection (3), 
34. Examinations. - At the beginning of each academic session 
and in any case not later than 30th of August of ev ery calendar 
year* the University shall prepare and publish a sc hedule 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 examin ations and 
shall also include the details about the practical examinations: 
 Provided that if, for any reason whatsoever, the U niversity 
has been unable to follow this schedule, it shall, as soon as 
practicable, submit a report to the State Governmen t 
incorporating the reasons for making a departure fr om the 
published schedule. The Government may, thereon, is sue such 
directions as it may deem fit for the compliance of the schedule. 
35. Declaration of results.- (l) 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 la test within forty- 
five days from such date: 
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58 
 
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 examinatio n shall be 
held invalid only for the reasons that the Universi ty has 
not followed the time schedule as stipulated in sec tion 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 th e NAAC and 
inform the State Government and such other regulati ng bodies 
which are connected with the courses taken up by th e University 
about the grade provided by the NAAC to the Univers ity. The 
University shall get renewed such accreditation fro m 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 a ll the rules, 
regulations, norms, etc. of the regulating bodies a nd provide all 
such facilities and assistance to such bodies as ar e 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.- (l) The annual accounts 
including balance sheet of the University shall be prepared under 
the directions of the Board of Management and the a nnual 
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. 
(2)  A copy of the annual accounts and audit report alon g-with 
the observations of the Board of Management shall b e 
submitted to the Sponsoring Body. 
(3)  Copies of annual accounts and balance sheet prepare d 
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59 
 
under sub-section (1) shall also be presented to th e 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 suc h 
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.- (l) For the purpose of ascertaining the standards o f 
teaching, examination and research or any other mat ter relating to 
the University, the State Government may cause an i nspection, to 
be made in such manner as may be prescribed, by suc h person or 
persons as it may deem fit. 
(2) The State Government shall communicate to the 
University its recommendations in regard to the rej ult of 
such inspection for corrective action. The Universi ty shall 
adppt SMch corrective 

Excerpt shown. Open the full act in Lexace.

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