LexThe raffles university, neemrana (alwar) act, 2011
Rajasthan · state statute
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LAW (LEGISLATIVE DRAFTING) DEPARTMENT
(Group –II)
NOTIFICATION
Jaipur, March 2011
No. F. 2(13) Vidhi /2/2011 – In pursuance of Clause (3) of Article 348 of the
Constitution of India, the Governor is pleased to authorize the publication in the Rajasthan
Gazette of the following translation in the English language of the Raffles Vishwavidhyalaya,
Neemrana (Alwar) Adhiniyam, 2011 Ka Adhyadesh Sankhyank 3) :-
(Authorised English Translation)
THE RAFFLES UNIVERSITY, NEEMRANA (ALWAR)
ACT, 2011
(Act No. 3 of 2011)
[Received the assent of the Governor on the 25th Day of March, 2011]
An
Act
to provide for establishment and incorporation of the Raffles University, Neemrana (Alwar) 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;
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And whereas, the Gomber Education Foundation, New Delhi is a Trust registered under
the Registration Act, 1908 (Central Act No. 16 of 1908) at Registration No. 5,883 of Book No.
4, Volume No. 1,845 dated 10.06.2005 in the office of the Sub -Registrar-I, New Delhi; And
whereas, the said Gomber Edu cation Foundation, New Delhi has set up educational
infrastructures, both physical and academic, as specified in Schedule I, at Village Majra Kath,
Tehsil Behror, District Alwar 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, Maharshi Dayanand Saraswati University, Ajmer, Commissioner, College
Education Rajasthan, Jaipur, Dean, Faculty of Management, University of Rajasthan, Jaipur,
and Superintendent Sawai Man Singh Hospital, Jaipur;
And whereas, if the aforesaid infrastructure is utilized in incorporation as a University
and the said Gomber Education Foundation, New Delhi 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 -second
Year of the Republic of India, as follows:-
1. Short title, extent and commencement.-
(i) This Act may be called the Raffles University, Neemrana ( Alwar) Act ,
2011.
(ii) It extends to the whole of the State of Rajasthan.
(iii) It shall be deemed to have come into force on and from 4th December, 2010.
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 Res earch, 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;
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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 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);
m) "NAAC" means the National Assessment and Accreditation Council,
Bangalore, an autonomous institution of the UGC;
n) "NCTE" means the National Council of Teacher Education constituted
under section 3 of the National Council of Teacher Education Act, 1993
(Central Act No. 73 of 1993);
o) "off campus centre" means a centre of the University established by it
outside the main campus operat ed 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 Gomber Education Foundation, New Delhi,
a Trust registered under t he Registration Act, 1908 (Central Act No. 16 of
1908) at Registration No. 5,883 of Book No. 4, Volume No. 1,845 dated
10.06.2005 in the office of the Sub- Registrar-I, New Delhi;
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;
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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 Raffles University, Neemrana (Alwar).
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 membership, are hereby constituted a
body corporate by the name of the Raffles University, Neemrana (Alwar).
(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.
(4) The University shall situate and have its headquarters at Village Majra Kath,
Tehsil Behror, District Alwar (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 othe r 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 and extension service;
(d) to confer honorary degrees or other distinctions in the manner prescribed;
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(e) to provide instruction, including correspondence and such other courses, as
it may determine;
(f) to institute Professorships, Associate Profe ssorships, 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
appointments thereto;
(h) to appoint persons working in any o ther university or organization having
specific knowledge permanently or for a specified period;
(i) to co-operate, collaborate or associate with any other university or authority
or institution in such manner and for such purpose as the University may
determine;
(j) to establish study centers and maintain schools, institutions and such
centers, specialized laboratories or other units for research and instructions
as are in the opinion of the University, necessary for the furtherance of its
object;
(k) to institute and award fellowships, scholarships, studentships, medals and
prizes;
(l) to establish and maintain hostels for students of the University;
(m) to make provisions for research and consultancy, and for that purpose to
enter into such arrangements with other institutio ns or bodies as the
University may deem necessary;
(n) to determine standards for admission into the University, which may include
examination, evaluation or any other method of testing;
(o) to demand and receive payment of fees and other charges;
(p) to supervise the residences of the students of the University and to make
arrangements for the promotion of their health and general welfare;
(q) to make special arrangements in respect of women students as the University
may consider desirable;
(r) to regulate and enforce discipline among the employees and students of the
University and take such disciplinary measures in this regard as may be
deemed necessary by the University;
(s) to make arrangements for promoting the health and general welfare of the
employees of the University;
(t) to receive donations and acquire, hold, manage and dispose of any movable
or immovable property;
(u) to borrow money with the approval of the Sponsoring Body for the purposes
of the University;
(v) to mortgage or hypothecate the property of the University with the approval
of the Sponsoring Body;
(w) to establish examination centers;
(x) to ensure that the standard of degrees, diplomas, certificates and other
academic distinctions are not lower than those laid down by AICTE, NCTE,
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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 within1 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 b e 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 one crore which has
been deposited by the Sponsoring Body with the State Government.
(2) The Endowment Fund shall be used as security deposit to ensure that the
University complies with the provisions of this Act and functions as per provisions of
this Act, Statutes and Ordinances. The State Government shall have the powers to
forfeit in the prescribed manner, a part or whole of the Endowment Fund in case the
University or the Sponsoring Body contravenes any of the provisions of this Act 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 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
1 The Rajasthan Private University’s Laws (Amendment) Act, 2012 (Act. No. 10 of 2012) dated 02 May, 2012.
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e) all other sums received by the University.
10. Application of General Fund .-The General Fund shall be utilized for meeting all
expenses, recurring or non-recurring in connection with the affairs of the University:
Provided that no expenditure shall be incurred by the University in excess of
the limits for total recurring expenditure and total non -recurring expenditure for the
year, as may be fixed by the Board of Management, without the prior approval of the
Board of Management.
11. Officers of the University .-The following shall be the officers of the University,
namely:-
(i) the Chairperson;
(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 Spo nsoring Body
with the consent of the State Government for a period of five years from the date on
which he enters upon his office2:
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, pre side at the meetings of the Board of
Management and at the convocation of the University for Conferring Degrees, diplomas
or other academic distinctions.
(5) The Chairperson 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.
2 The Rajasthan Private University’s Laws (Amendment) Act, 2013 (Act. No. 03 of 2013) dated 25 th March,
2013.
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13. The President3.-(1) 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 President unless he is a distinguished
academician having a minimum of ten years of experience 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 y ears 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 expira tion 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 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 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 executiv e 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.
(7) The President shall preside at the convocation of t he University in the absence
of the Chairperson.
(8) If in the opinion of the President, it is necessary to take immediate action on any
matter for which powers are conferred on any other authority by or under this Act, he
may take such action as he deems necessary and shall at the earliest opportunity
thereafter report his action to such officer or authority as would have in the ordinary
course dealt with the matter
Provided that if, in the opinion of the officer or authority concerned, such action
should not have been taken by the President then such case shall be referred to the
Chairperson, whose decision thereon shall be final:
Provided further that where any such action taken by the President 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
3 The Rajasthan Private University’s Laws (Amendment) Act, 2018 (Act. No. 26 of 2018) dated 5 th October,
2018.
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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 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 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 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 or otherwise, that the continuance of President in his office
is prejudicial to the interest of the University or the situation so warrants, he may, by
an order in writing and stating the reasons therein for doing so, ask the 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 Chai rperson 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.
(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 si tuation 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.
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(2) The Proctor shall be responsible for the maintenance of discipline among the
students and keep the various student's unions advised of the various p olicies 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.
(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 Regis trar.-(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;
(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;
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(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, Regu lations or
rules made thereunder;
(b) to review the decisions of other authorities of the University in
case they are not in conformity with the provisions of this Act or
the Statutes, Ordinances, Regulations or rules made thereunder;
(c) to approve the budget and annual report of the University;
(d) to lay down the policies to be followed by the University;
(e) to recommend to the Sponsoring Body about the voluntary
liquidation of the University, if a situation arises when smooth
functioning of the University does not remain possible, in spite of
all efforts; and
(f) such other powers as may be prescribed by the Statutes.
(3) The Board of Management shall meet at least three times in a calendar year.
(4) The quorum for meetings of the Board of Management shall be five.
23. The Academic 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 meet ings 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;
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(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 th e 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 nomin ated 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 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 office rs, 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, inclu ding regulation of
reservation of seats;
(l) provisions regarding fees to be charged from students;
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(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.
(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;
(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 f unctions of any other body which is
considered necessary for improving the academic life of the University;
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(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 eit her modify the Ordinances incorporating the
suggestion of the State Government or give reasons for not incorporating any of the
suggestions made by the State Government and shall return the Ordinances alongwith
such reasons, if any, to the State Government and on receipt of the same, the State
Government shall consider the comments of the Academic Council and shall approve
the Ordinances of the University with or without such modifications.
31. Regulations.-The authorities of the University may, subject to the prior approval of the
Board of Management, make regulations, consistent with this Act and the rules, Statutes
and the Ordinances made thereunder, for the conduct of their own business and that 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 techn ical courses shall be made
only through entrance test.
(3) Reservation in admission to the University for scheduled castes, scheduled
tribes and other backward classes, women and handicapped persons shall be provided
as per the policy of the State Government.
33. Fee structure.-(1) The University may, from time to time, prepare its fees structure
and sent it for approval of the committee constituted for the purpose.
(2) The committee shall consider the fees structure prepared by the University and
if it is satisfied that the proposed fees is-
(a) sufficient for :-
i. generating resources for meeting the recurring expenditure of the
University; and
ii. the savings required for the further development of the
University; and
(b) not unreasonably excessive, it may approve the fees structure.
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(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 rep ort 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 s hall strive to declare the results of every
examination conducted by it within thirty days from the last date of the examination for
that particular course and shall in any case declare the results latest within forty - five
days from such date:
Provided that if, for any reason whatsoever, the University is unable to finally
declare the results of any examination within the aforesaid period of forty-five days, it
shall submit a report incorporating the reasons for such delay to the State Government.
The State Government may, thereon, issue such directions as it may deem fit.
(2) No examination or the results of an examination shall be held invalid only for the
reasons that the University has not followed the time schedule as stipulated in section
34 or, as the case may be, in section 35.
36. Convocation.-The convocation of the University shall be held in every academic year
in the manner as may be prescribed by the Statutes for conferring degrees, diplomas or
for any other purpose.
37. Accreditation of the University .-The University shall obtain accreditation from the
NAAC, as per the norms of the NAAC and inform the State Government and such other
regulating bodies which are connected with the courses taken up by the University
about the grade provided by the NAAC to the University. The University shall get
renewed such accreditation from time to time as per the norms of the NAAC.
38. University to follow rules, regulations, norms, etc. of the regulating bodies .-
Notwithstanding anything contained in this Act, the Universit y 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
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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.
(2) A copy of the annual accounts together with the audit report shall be submitted to
the Board of Management.
(3) A copy of the annual accounts and audit report along - with the observations of the
Board of Management shall be submitted to the Sponsoring Body.
(4) Copies of annual accounts and balance sheet prepared under sub -section (1) shall
also be presented to the State Government. The advice of the State Government, if
any, arising out of the accounts and audit report of the University shall be placed
before the Board of Management. The Board of Management shall issue such
directions, as it may deem fit and complian ce 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 Govern ment 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 corr ective 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 ti me, the State Government may give such
directions as it may deem fit for such compliance.
42. Powers of the State Government to call for information.-(1) The State Government
may call for information from the University relating to its working, functions,
achievements, 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.
(2) The University shall be bound to furni sh the information as required by the State
Government under sub-section (1) within the prescribed time.
43. Dissolution of the University by the Sponsoring Body .-(1) The Sponsoring Body
may dissolve the University by giving a notice to the effect in the prescribed manner to
the State Government and the employees and the students of University at least one
year in advance:
Provided that dissolution of the UniversExcerpt shown. Open the full act in Lexace.