LexThe SHRIDHAR UNIVERSITY, BIGODNA (Jhunjhunu) ACT, 2010
Rajasthan · state statute
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LAW(LEGISLATIVE DRAFTING) DEPARTMENT
(GROUP-II)
NOTIFICATION
Jaipur,July 3,2010
No. F. 2 (9 ) Vidhi/2/201 0.–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 Shridhar
Vishwavidhyalaya, Bigodna (Jhunjhunu) Adhiniyam, 2010 (2010 Ka Adhiniyam Sankhyank
4):–
(Authorized English Translation)
THE SHRIDHAR UNIVERSITY, BIGODNA (Jhunjhunu)
ACT, 2010
(Act No. 4 of 2010)
(Received the assent of the Governor on the 3thday ofApril, 2010)
An
Act
to provide for establishment and incorporation of the Shridhar University, Bigodna
(Jhunjhunu) 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 resour ces compatible to liberalized
economic and social order of the world;
And whereas, rapid advancement in knowledge and changing requirements of human
resources makes it essential that a resourceful and quick and responsive system of educational
research and development be created which can work with entrepreneurial zeal under an
essential regulatory set up and such a system can be created by allowing the private
institutions engaged in higher education having sufficient resources and experience to
establish universities and by incorporating such universities with such regulatory provisions
as ensure efficient working of such institutions;
And whereas, the Sarvhit Trust, Meerut, a Charitable Trust, registered under the
Indian Trusts Act, 1882 (Central Act No. 2 of 1882) at Registration No. 12 of Book No. 4,
Volume No. 337, Page No. 33 -96 dated 4.01.2008 in the office of the Sub -Registrar-I,
Meerut;
And whereas, the said Sarvhit Trust , Meerut has set up educational infrastructures,
both physical and academic, as specified in Schedule I, at Village Bigodna, Tehsil Chirawa,
District Jhuujhunu 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
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a committee, appointed in this behalf by the State Government consisting of the Vice -
chancellor, Maharishi Dayanand Saraswati University, Ajmer, Commissioner, College
Education, Rajasthan, Jaipur, Director, R.A. Poddar Institute of Management, University of
Rajasthan, Jaipur, Principal, Engineering College, Jhalawar and Zonal Director, Agriculture
ResearchStation, Durgapura, Jaipur;
And whereas, if the aforesaid infrastructure is utilized in incorporation as a University
and the said Sarvhit Trust, Meerut 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 -first Year
of the Republic of India, as follows:-
1. Short title and commencement - (1) This Act may be called the Shridhar
University, Bigodna (Jhunjhunu) Act, 2010.
(2) It extends to the whole of the State of Rajasthan.
(3) It shall be deemed to have come into force on and from 13th October, 2009.
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 of1987);
(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 andTechnology of the Central
Government;
(f) "employee" means a person appointed by the University to work in the
University and includes teachers, officers and other employees of the
University;
(g) "fee" means collection made by the University from the students by whatever
name it may be called, which is not refundable;
(h) "Government" means the State Government of Rajasthan;
(i) "higher education" means study of a curriculum or course for the pursuit of
knowledge beyond 10+2 level;
(j) "hostel" means a place of residence for the students of the University, or its
colleges, institutions or 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);
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(l) "MCI" means Medical Council of India constituted under section 3 of the Indian
Medical Council Act,1956 (Central Act No. 102 of 1956);
(m) "NAAC" means the National Assessm ent 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 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 th e 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 Sarvhit Trust , Meerut, a Charitable Trust
registered under the Indian Trusts Act, 1882 (Central Act No.2 of 1882) at
Registration No. 12 of book No. 4, Volume No. 337, Page No. 33 -96 dated
4.01.2008 in the office of Sub-Registrar-I, Meerut;
(v) "Statutes", "Ordinances" and "Regulations" mean respectively, the Statutes,
Ordinances and Regulations of the University made under this Act;
(w) "student of the University" means a person enrolled in the University for taking
a course of study for a degree, diploma or other academic distinction duly
instituted by the University, including a research degree;
(x) "study centre" means a centre established and maintained or recognized by the
University for the purpose of advising, counselling or for rendering any other
assistance required by the students in the context of distance education;
(y) "teacher" means a Professor, Associ ate 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 Gran ts Commission, established under section 4 of
the University Grants Commission Act, 1956 (Central Act No. 3 of 1956);
and
(za) "University" means the Shridhar University, Bigodna (Jhunjhunu).
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3. Incorporation.- (1) The first Chairperson and the first P resident 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 Shridhar University, Bigodna (Jhunjhunu).
(2) The movable and immovable property specified in theSchedule 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 Bigodna, Tehsil
Chirawa, District Jhunjhunu (Rajasthan).
4. The objects of the University .- The objects of the University shall be to undertake
research and studies in the disciplines specified in Schedule II and such other disciplines as
the University may with the prior approval of the State Government, determine from time to
time and to achieve excellence and impart and disseminate knowledge in the said disciplines.
5. Powers and functions of the University. - The University shall have the following
powers and functions, namely:-
(a) to provide for instruction in the disciplines specified in Schedule II and to make
provisions for research and for the advancement and dissemination of
knowledge;
(b) to grant, subject to such conditions as the University may determine, diplomas
or certificates, and confer degrees or other academic distinctions on the basis of
examinations, evaluation or any other method of testing on persons, and to
withdraw any such diplomas, certificates, degrees or other academic
distinctions for good and sufficient cause;
(c) to organize and to undertake 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 Professorship, Assistant Professorship
and other teaching or academic posts required by the University and to
make appointment thereto;
(g) to create administrative, ministerial and other posts and to make appointments
thereto;
(h) to appoint persons working in any other university or organization having
specific knowledge permanently or for a specified period;
(i) to co-operate, collaborate or associate with any other university or authority or
institution in such manner and for such purpose as the University may
determine;
(j) to establish study centers and maintain schools, institutions and such centers,
specialized laboratories or other units for research and ins tructions as are in the
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opinion of the University, necessary for the furtherance of its object;
(k) to institute and award fellowships, scholarships, studentships, medals and
prizes;
(l) to establish and maintain hostels for students of the University;
(m) to make provisions for research and consultancy, and for that purpose to enter
into such arrangements with other institutions or bodies as the University
may deem necessary;
(n) to determine standards for admission into the University, which may
include examination, evaluation or any other method of testing;
(o) to demand and receive payment of fees and other charges;
(p) to supervise the residences of the students of the University and to make
arrangements for the promotion of their health and general welfare;
(q) to make special arrangements in respect of women students as the University
may consider desirable;
(r) to regulate and enforce discipline among the employees and students of
the University and take such disciplinary measures in this regard as may be
deemed necessary by the University;
(s) to make arrangements for promoting the health and general welfare of the
employees of the University;
(t) to receive donations and acquire, hold, m anage 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.
*Ammended by ‘THE RAJASTHAN PRIVATE UNIVERSITIES’ LAWS (AMENDMENT) ACT, 2012(Act No. 10 of 2012)
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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 o therwise
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 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 sh all 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) In come from the Endowment Fund may be utilis ed for development of
infrastructure of the University but shall not be utilis ed to meet out the recurring expenditure
of the University.
(4) The amount of the Endowment Fund shall be invested and kept invested unt il 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 Treasu ry, the deposit shall be made with
the condition that the amount shall not be withdrawn without the permission of the State
Government.
9. General Fund. - The University shall establish a fund, which shall be called the
General Fund to which following shall be credited, namely:-
(a) fees and other charges received by the University;
(b) any contributions made by the Sponsoring Body;
(c) any income received from consultancy and other work undertaken by the
University in pursuance of its objectives;
(d) trusts, bequests, donations, endowments and any other grants; and
(e) all other sums received by the University.
10. Application of General Fund .- The General Fund shall be utilized for meeting
all expenses, recurring or non-recurring in connection with the affairs of the University:
Provided that no expenditure shall be incurred by the University in excess of the limits
for total recurring exp enditure 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.
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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 with in 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 Universi ty for conferring degrees, diplomas or
other academic distinctions.
(5) The Chairperson shall have the following powers, namely:-
(a) to call for any information or record in connection with the affairs of the
University;
(b) to appoint the President;
(c) to remove the President in accordance with the provisions of sub -section (8)
of section 13; and
(d) such other powers as may be prescribed by the Statutes.
**13. The President.-§(1) The President shall be appointed by the Chairperson from a
panel of 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 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 years from the date on
which he enters upon his office or until he attains the age of seventy years, whichever is
*Ammended by ‘THE RAJASTHAN PRIVATE UNIVERSITIES’ LAWS (AMENDMENT) ACT, 2013 (Act No. 3 of 2013)
**Ammended by ‘THE RAJASTHAN PRIVATE UNIVERSITIES’ LAWS (AMENDMENT) ACT, 2018 (Act No. 26 of 2018)
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earlier:
Provide 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
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 executive and academic officer of the
University and shall exercise g eneral 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 the University i n 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 o n which such action is communicated to him, and 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 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 continuanc e 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.
*Ammended by ‘THE RAJASTHAN PRIVATE UNIVERSITIES’ LAWS (AMENDMENT) ACT, 2018 (Act No. 26 of 2018)
3(44) jktLFkku jkt&i= ebZ 2] 2012 Hkkx 4 ¼d½
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 ye ars and shall be eligible
for re-appointment for a second term.
(3) The conditions of service of the Pro -President shall be such as may be prescribed
by the Statutes.
(4) If the Chairperson is satisfied, on an enquiry made or caused to be made on a
representation made to him or otherwise, that the continuance of the Pro -President in his
office is prejudicial to the interests of the University or the situation so warrants, he may, by
an order in writing and stating the reasons therein for doing so, ask the 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 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 Presi dent for such period
and in such manner as may be prescribed by the Statutes.
(2) The Provost shall ensure discipline in the University and shall keep the various
unions of the teachers and employees advised of the various policies and practices in the
University.
(3) The Provost shall exercise such other powers and perform such other duties as
may be prescribed by the Statutes.
16. The Proctor.- (1) The Proctor shall be appointed by the President for such period
and in such manner as may be prescribed by the Statutes.
(2) The Proctor shall be responsible for the maintenance of discipline among the
students and keep the various students' unions advised of the various policies and practices in
the University.
(3) The Proctor shall exercise such other powers and perform such other duties as may
be prescribed by the Statutes.
17. The Dean of Faculty :- (1) There shall be a Dean of each Faculty who shall be
appointed by the President for a period of three years in such manner as may be prescribed by
the Statutes.
(2) The Dean shall convene meetings of the faculty, as and when required, in
consultation with the President and shall preside over the same. He shall formulate the
policies and development programme of the faculty and present the same to the appropriate
authorities for their consideration.
(3) The Dean of Faculty shall exercise such other powers and perform such other
duties as may be prescribed by the Statutes.
18. The Registrar. - (1) The Registrar shall be appointed by the Chairperson, in su ch
manner as may be prescribed by the Statutes.
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(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 Acco unts
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 f ollowing 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;
(c) five persons nominated by the Sponsoring Body out of whom two shall be
eminent educationists;
(d) one expert of management or information technology from outside the
University, nominated by the 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
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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 voluntar y 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 AcademicCouncil.
(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 ov er the academic policies of
the University.
(4) The quorum for meetings of the Academic Council shall be such as may be
prescribed by the Statutes.
24. Other authorities. - The composition, constitution, powers and functions of other
authorities of the University shall be such as may be prescribed by the Statutes.
25. Disqualification for membership of an authority. - A person shall be
disqualified for being a member of any of the authorities of the University, if he-
(a) is of unsound mind and stands so declared by a competent court;
(b) is an undischarged insolvent;
(c) has been convicted of any offence involving moral turpitude;
(d) is conducting or engaging himself in private coaching classes; or
(e) has been punished for indulging in or promoting unfair practice in the
conduct of any examination, in any form, anywhere.
26.Vacancies not to invalidate the proceedings of any authority of the
University.- No act or proceeding of any authority of the University shall be invalid
merely by reason of any vacancy or defect in the constitution thereof.
27. Filling up of emergent vacancies.- Any vacancies occurred in the membership
of authorities of the University due to death, 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 o n 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 wi th such terms of reference as may be necessary for specific tasks to be
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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 provision s 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 thePresident 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 p eriod 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 theUniversity 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 regulati on 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.
(2) The Statutes of the University shall be made by the Board of Managemen t and
shall be submitted to the State Government for its approval.
(3) The State Government shall consider the Statutes, submitted by the University and
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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 Gazett e, 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 condu ct 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 theUniversity;
(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 s ubmitted 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 madeby 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
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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 regulation s, 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 mark s or grade obtained in the entrance
test conducted at the State level either by an association of the universities conducting similar
courses or by any agency of the State:
Provided that admission in professional and technical courses shall be made only through
entrance test.
(3) Reservation in admission to the University for scheduled castes,
scheduled tribes, other backward classes, women and handicapped persons shall be provided
as per the policy of the State Government.
33. Fee structure :- (1) The University may, from time to time, prepare its fees
structure and sent it for approval of the committee constituted for the purpose.
(2) The committee shall consider the fees structure prepared by the University
and if it is satisfied that the proposed fees is-
(a) sufficient for :-
(i) generating resources for meeting the recurring expenditure of the
University; and
(ii) the savings required for the further development of the University; and
(b) not unreasonably excessive,
it may approve the fees structure.
(3) The fees structure approved by the committee under sub-section (2) shall remain in
force for three years and the University shall be entitled to charge fees in 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 calenda r year, the University shall prepare and publish a
schedule of examinations for each and every course conducted by it and shall strictly adhere
to the schedule.
Explanation.- "Schedule of Examination" means a table giving details about the time,
day and date of the commencement of each paper which is a part of a scheme of examinations
and shall also include the details about the practical examinations:
Provided that if, for any reason whatsoever, the University has been unable to follow this
schedule, it shall, as soon as practicable, submit a report to the State Government
incorporating the reasons for making a departure from the published schedule. The
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Government may, thereon, issue such directions as it may deem fit for the compliance of the
schedule.
35. Declaration of results. - (1) The University shall strive to declare the results of
every examination conducted by it within thirty days from the last date of the examination for
that particular course and shall in any case declare the results latest wit hin 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 f or 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 re gulating bodies.-
Notwithstanding anything contained in this Act, the University shall be bound to comply with
all the rules, regulations, norms, etc. of the regulating bodies and provide all such facilities
and assistance to such bodies as are required by them to discharge their duties and carry out
their functions.
39. Annual report. - (1) The annual report of the University shall be
prepared by the Board of Management which shall include among other matters, the steps
taken by the University towards the fulfilment of its objects and copy of the same shall be
submitted to the Sponsoring Body.
(2) Copies of the annual report prepared under sub -section(1) shall also be presented
to the State Government.
40. Annual accounts and audit. - (1) The annual accounts including balance sheet of
the University shall be prepared under the directions of the Board of Management and
the annual accounts shall be audited at least once in every year by the auditors appointed by
the University for this purpose.
(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 Govern ment, if any,
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arising out of the accounts and audit report of the University shall be placed before the
Board o f Management. The Board of Management shall issue such directions, as it may
deem fit and compliance shall be reported to the State Government.
41. Powers of the State Government to inspect the University .- (1) For the purpose
of ascertaining the standards of teaching, examination and research or any other matter
relating to the University, the State Government may cause an inspection, to be made in such
manner as may be prescribed, by such person or persons as it may deem fit.
(2) The State Government shall communicate to the University its recommendations
in regard to the result of such inspection for corrective action. The University shall adopt such
corrective measures and make efforts so as to ensure the compliance of the
recommendations.
(3) If the University has failed to comply with the recommendations made under sub -
section (2) within a reasonable time, the State Government may give such directions as it may
deem fit for such compliance.
42. Powers of the State Government to call for information .- (1) The State
Government may call for information from the University relating to its working,
functions, achievements, s tandard 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 boun d to furniExcerpt shown. Open the full act in Lexace.