LexThe poornima university, jaipur act, 2012
Rajasthan · state statute
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LAW (LEGISLATIVE DRAFTING) DEPARTMENT
(GROUP-II)
NOTIFICATION
Jaipur, May 16, 2012
No. F. 2 (26) Vidhi/2/2012.- In pursuance of Clause (3) of Article 348 of the
Constitution of India, the Governor is pleased to
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authorize the publication in the Rajasthan Gazette of the following translation in the
English language of the Poornima Vishwavidhyalaya, Jaipu r Adhiniyam, 2012
(2012 Ka Adhiniyam Sankhyank 16):-
(Authorized English Translation)
THE POORNIMA UNIVERSITY, JAIPUR ACT, 2012
(Act No. 16 of 2012)
[Received the assent of the Governor on the 15th day of May, .2012]
An
Act
to provide for establishment and incorporation of the Poornima
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 compatib le 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 Shanti Education Society, Jaipur is a Society
registered under the Rajasthan Societies Registration Act, 1958 (Act No.
28 of 1958) at Registration No. 265/Jaipur/1999-2000 dated, 13.8.1999 in
the office of Registrar, Societies, Jaipur;
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And whereas, the said Shanti Education Society, Jaipur has set up
educational infrastructures, both physical and academic, as specified in
Schedule I, at Industrial Area, Ramchandrapura, Sitapura Extension,
Tehsil Sanganer, District Jaipur in the State of Rajasthan and has agreed
to invest the said infrastructure in a University for research and studies in
the disciplines specified in Schedule II and has also deposited an amount
of rupees two crores to be utilized in establishment of an endowment fund
in accordance with the provisions of this Act;
And whereas, the sufficiency of the above infrastructure has been
got enquired into by a committee, appointed in this behalf by the State
Government consisting of the Vice -chancellor , Vardhman Mahaveer
Open University, Kota, Director, College Education Rajasth an, Jaipur,
Director, Malviya National Institute of Technology, Jaipur,
Suprintendent, Sawai Man Singh Hospital, Jaipur, Head, Department of
Mass Communication, University of Rajasthan, Jaipur and Director,
Poddar Institute of Management, University of Rajasthan, Jaipur;\
And whereas, if the aforesaid infrastructure is utilized in
incorporation as a University and the said Shanti Education Society,
Jaipur is allowed to run the University, it would contribute in the academic
development of the people of the State;
Now, therefore, be it enacted by the Rajasthan State Legislature in
the Sixty-third Year of the Republic of India, as follows:-
1. Short title, extent and commencement - (1) This Act may be called
the Poornima University, Jaipur Act, 2012.
(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 Education Act, 1987 (Central Act
No. 52 of 1987);
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(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 cources, 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 Universit y 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 centers, maintained or
recognized to be as such by the University;
(k) “ICAR” means the Indian Council of Agriculture Research, a
society registered under the Societies Registration Act, 1860
(Central Act No. 21 of 1860);
(l) “MCI” means Medical Council of India constituted under section
3 of the Indian Medical Council Act, 1956 (Central Act No. 102 of
1956);
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(m) “NAAC” means the National Assessment and Accreditation
Council, Bangalore, an autonomous institution of the UGC;
(n) “NCTE” means the Na tional Council of Teacher Education
constituted under section 3 of the National Council of Teacher
Education Act, 1993 (Central Act No. 73 of 1993);
(o) “off campus centre” means a centre of the University established
by it outside the main campus operated and maintained as its
constituent unit, having the University’s complement of facilities,
faculty and staff;
(p) “PCI” means Pharmacy Council of India Constituted under section
3 of the Pharmacy Act, 1948 (Central Act No. 8 of 1948);
(q) “prescribed” means prescribed by Statutes made under this Act;
(r) “regulating body” 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 Shanti Education Society, Jaipur, a
Society registered under the Rajasthan Societies Registration Act,
1958 (Act No. 28 of 1958) at Registration No. 265/Jaipur/1999 -
2000, dated 13.8.1999 in the office of Registrar, Societies, Jaipur;
(v) “Statutes” “Ordinances” and “Regulations” mean respectively, the
Statutes, Ordinances and Regulations of the University made under
this Act;
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(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 Poornima University, Jaipur.
3. Incorporation: - (1) The first Chairperson and the first President
of the University and the first members of the Board of Management
and the Academic Council and all persons who may hereafter become
such officers or members, so long as they continue to h old such office
or membership, are hereby constituted a body corporate by the name
of the Poornima 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 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.
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(4) The University shall situate and have its headquarters at
Industrial Area Ramchandrapura, Sitapura Extension, Tehsil Sanganer,
District Jaipur (Rajasthan).
4. The objects of the University- The objects of the University shall
be to undertake research and studies in the disciplines specified in
Schedule II and such other disciplines as the University may with the
prior approval of the State Government, determine from time to time
and to achieve excellence and impart and 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 on the basis of
examinations, evaluation or any other method of testing on
persons, and to withdraw any such diplomas, certificates,
degrees or other academic distinctions for good and sufficient
cause;
(c) to organize and to undertake extra-mural studies and
extension service;
(d) to confer honorary degrees or 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 posts and to
make appointment thereto;
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(h) to appoint persons working in any other university of
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 objects;
(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;
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(t) to receive donations and acquire, hold, manage and dispose
of any movable or immovable property;
(u) to borrow money with the approval of the Sponsoring Body
for the purposes of the University;
(v) to mortgage or hypothecate the property of the University
with the approval of the Sponsoring Body;
(w) to establish examination centers;
( x ) to ensure that the standard of degrees, diplomas, certificates
and other academic distinctions are not lower than those laid
down by AICTE, NCTE, UGC, MCI, PCI and other similar
bodies established by or under any law for the time being in
force for the regulation of education;
(y) to set up off campus centre within the State, subject to the
provisions of 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 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 two crores which has been deposited by the Sponsor ing 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
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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 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 intere st 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:
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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 the University for
Conferring Degrees, diplomas or other academic distinctions.
*As amended by Rajasthan private Universities laws (Amendment) act, 2013 (Act no 3 of 2013)
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(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 t he Chairperson
from a panel of no less than three and not more than five persons recommended by the
Board of Management.
(2) No person shall be eligible to appoint as President unless he is a distinguished
academician having a minimum of ten years’ experi ence as Professor in a university or
college or ten years of experience in an equivalent position in a reputed research and or
academic administrative organization.
(3) The term of the office of the President shall be three years from the date on which he
enters upon his office or until he attains the age of seventy years, whichever is earlier:
Provided that the same person shall be eligible for reappointment;
Provided further that a President shall, notwithstanding the expiration of his term,
continue to hold office until his successor enters upon the office.
(4) For the purpose of selection of the President, the Board of Management shall
invite applications from eligible persons through a public notice and while
considering the means of persons to be appoin ted as President, the Board of
Management shall give proper weightage to academic excellence, exposure
to the higher education system in the country and adequate experience in
academic and administrative governance and record its findings in writing
and enclose the same with the panel to be submitted to the Chairperson.
(5) Any vacancy in the office of President shall be filled within six months from
the date of such vacancy.
(6) The President shall be the principal executive and academic officer of the
University and shall exercise general superintendence and control over the
affairs of the University and shall execute the decisions of the authorities of
the University.
The President shall preside at the convocation of the University in the absence of the
Chairperson
(7) If, in the opinion of the President, it is necessary to take immediate action on
any matter for which powers are conferred on any other authority by or under
this Act, he may take such action as he deems necessary and shall at the
earliest opportunity thereafter report his action to such officer or authority as
would have in the ordinary course dealt with the matter:
*As amended by Rajasthan private Universities laws (Amendment) act, 2018 (Act no 26 of 2018)
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Provided that if, in the opinion of the officer or authority concerned, such
action should not have been taken by the President then such case shall be
referred to the Chairperson, whose decision thereon shall be final:
Provided further that where any such action taken by the President
affects any person in the service of the University, such person shall be
entitled to prefer, within three months from the date on which such action
is communicated to him, an appeal to the Board of Management and
the Board of Management may confirm or modify or reverse the action
taken by the President.
(9) If, in the opinion of the President, any decision of any authority of the
University is outside the powers conferred by this Act of St atutes,
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 of its
decision and in case the authority refuses or fails to revise such decision,
then such matter shall be referred to the Chairperson and his decision
thereon shall be final.
(10)The President shall exercise such other powers and perform
such other duties as may be prescribed by the Statues or the Ordinances.
(11) If the Chairperson is satisfied, on an enquiry made or caused
to be made on a representation made to him or otherwise, 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 opportunity of being heard
14. The Pro-President:- (1) The Pro-President shall be appointed
by the Chairperson in consultation with the President.
(2) The Pro-President shall hold office for a period of three years
and shall be eligible for re-appointment for a second term.
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(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 interest
of the University or the situation so warrants, he may, by an or der 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 a 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 a may be prescribed by the
Statutes.
(2) The Proctor shall be responsible for the maintenance of
discipline among the students and keep the various students’ unions
advised of the various policies and practices in the University.
(3) The Proctor shall exercise such other powers and perform such
other duties as may be prescribed by the Statutes.
17. The Dean of Faculty : - (1) there shall be a Dean of each
Faculty who shall be appointed by the President for a period of three years
in such manner as may be prescribed by the Statutes.
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(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 autho rities 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 U niversity 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;
(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.
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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;
(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
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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 Academi c Council : - (1) The Academic Council shall
consist of the President and such other members as may be prescribed by
the Statutes.
(2) The President shall be the Chairperson of the Academic
Council.
(3) The Academic Council shall be the 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 mee tings of the Academic Council shall be
such as may be prescribed by the Statutes.
24. Other authorities : - the composition, constitution, powers
and functions of other authorities of the University shall be such as may
be prescribed by the Statutes.
25. Disqualification for membership of an authority : - A
person shall be disqualified for being a member of any of the authorities
of the University, if he-
(a) is of unsound mind and stands so declared by a competent
court;
(b) is an undischarged insolvent;
(c) has been convicted of any offence involving moral turpitude;
(d) is conducting or engaging himself in private coaching classes; or
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(e) has been punished for indulging in or promoting unfair
practice in the conduct or 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 charge of capacity in which
he was appointed or nominated, shall be filled up as early as possible by
the person or the body who had appointed or nominated such a member:
Provided that the person appointed or nominated as a member of an
authority of the University on an emergent vacancy, shall remain member
of such authority for only the remaining period of the member, in whose
place he is appointed or nominated.
28. Committee: - The authorities or officers of the University may
constitute such committees with such terms of reference as may be
necessary for specific tasks to be performed by such committees. The
constitution of such committees and their duties shall be such as may be
prescribed by the Statutes.
29. The Statutes: - (1) Subject to the provisions of this Act, the
Statutes of the University may provide for all or any of the following
matters, namely:-
(a) the constitution, powers and functions of the authorities of
the University as may be constituted from time to time;
(b) the terms and conditions of appointment of the President
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
power and functions;
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(d) the manner in which and the period for which the Provost and
the Proctor shall 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
(u) all other matters which under the provisions of this Act are
required to be, or may be, prescribed by the Statutes.
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(2) The Statutes of the University shall be made by the Board of
Management and shall be submitted to t he 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 Sta tutes 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;
(e) the conduct of examinations, including the terms of office
and manner of appointment and the duties of examining
bodies, examiners and moderators;
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(f) fees to be charged for the courses, examinations, degrees and
diplomas of the University;
(g) the conditions of residence of the students of the University;
(h) provision regarding disciplinary action against the students;
(i) the creation, composition and functions of any other body
which is considered necessary for improving the academic life
of the University;
(j) the manner of co-operation and collaboration with other
Universities and institutions of higher education; and
(k) all other matters which by this Act or Statutes made
thereunder are required to be provided by the Ordinances.
(2) The Ordinances of the University shall be made by the
Academic Council which after being approved by the Board of
Management, shall be submitted to the State Government for its approval.
(3) The State Government shall consider the Ordinances
submitted under sub-section (2) within two months from the date of their
receipt and shall either approve them or give suggestions for
modifications therein.
(4) The Academic Council shall either modify the Ordinances
incorporating the suggestion of the State Government or give reasons for
not incorporating any of the suggestions made by the State Government
and shall return the Ordinances along with such reasons, if any, to the
State Government and on receipt of the same, the State Government shall
consider the comments of the Academic Council and shall approve the
Ordinances of the University with or without such modifications.
31. Regulations: - The authorities of the University may, subject
to the prior approval of the Board of Management, make regulations,
consistent with this Act and the rules, Statutes and the
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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 o f marks or grade obtained in the qualifying
examination and achievements in co -curricular and extra -curricular
activities or on the basis of marks of grade obtained in the entrance test
conducted at the State level either by an association of the universit ies
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 t he 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 accordance with such fees structure.
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(4) The University shall not charge any fees, by whatever name
called, other than 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 30 th 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 p art 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 t he 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 sh all 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 direction 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
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by the Statutes for conferring degrees, diplomas or 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 of follow rul es, 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 st eps 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 a ccounts 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 alongwith 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
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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,
examExcerpt shown. Open the full act in Lexace.