The shri kallaji vedic vishvavidyalaya, kamdhaj nagar, nimbahera (chittorgarh) act, 2018

LAW (LEGISLATIVE DRAFTING) DEPARTMENT 
(GROUP-II) 
NOTIFICATION 
Jaipur, March 28, 2018 
 No. F. 2 (15) Vidhi/2/2018 – In pursuance of Clause (3) of Article 
348 of the Constitution  of India, the Governor is pleased to authorize the 
publication in the Rajast han  Gazette of the following  translation in the 
English language of Shri Kallaji Vedic Vishvavidhyalaya, Kamdhaj 
Nagar, Nimbahera ( Chittorgarh) Adhiniyam, 2018 (2018 ka Adhiniyam 
Shankhyank 11):- 
(Authorized English Translation) 
 
The Shri Kallaji Vedic Vishvavidyalaya, Kamdhaj Nagar, 
Nimbahera (Chittorgarh) ACT, 2018 
 
(Act No. 11 of 2018) 
[Received the assent of the Governor on the 27th day of March, 2018] 
An 
Act 
to provide for establishment and incorporation of the Shri Kallaji Vedic 
Vishvavidyalaya, Kamdhaj Nagar, Nimbahera (Chittorgarh) in the St ate 
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 i n 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 efficien t working of such 
institutions; 
And whereas, the Shri Sheshavtar 1008 Shri Kallaji 
Vedpeeth avm Shodh Sansthan, Nimbahera (Chittorgarh) is a 
Society registered under the Rajasthan Societies Registration Act, 
1958 (Act No. 28 of 1958) at Registration No. 
94/Chittorgarh/2002-2003 dated 16.10.2002 in the office of 
Registrar, Societies, Chittorgarh is engaged in the field of Vedic 
Literature for the last ten years and recognized by Rajasthan 
Sanskrit Academy; 
And whereas, the said Shri Sheshavtar 1008 Shri Kal laji 
Vedpeeth avm Shodh Sansthan, Nimbahera (Chittorgarh) has set  
up educational infrastructures, both physical and academic, as 
specified in Schedule -I, at Village Jawda, Tehsil Nimbahera, 
District Chittorgarh  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, 
Mohan Lal Sukhadia University, Udaipur, Head of Department 
(Ved), Jagadguru Ramanandacharya Rajasthan Sanskrit  
University, Jaipur, Dean, Faculty of Law, Mohan Lal Sukhadia 
University, Udaipur, Head of Department (Swasth Vrit Vibhag) 
Rashtriya Ayurved Sansthan, Amer Road, Jaipur and Associate 
Professor, Government Ma dan Mohan Malviya Ayurvedic  
College, Udaipur; 
And whereas, if the aforesaid infrastructure is utilized in 
incorporation as a University and the said Shri Sheshavtar 1008 
Shri Kallaji Vedpeeth avm Shodh Sansthan, Nimbahera 
(Chittorgarh) is allowed to run th e 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 -ninth Year of the Republic of India, as 
follows:- 
1. Short title, extent and commencement .- (1) This Act 
may be called the Shri Kallaji Vedic Vishvavidyalaya, Kamdhaj 
Nagar, Nimbahera (Chittorgarh) Act, 2018. 
(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 othe rwise 
requires,- 
 
(a) "AICTE" means All India Council of Technical 
Education established under All India Council of 
Technical Education Act, 1987 (Central Act No. 
52 of 1987); 
(b) "CSIR" means the Council of Scientific and 
Industrial Research, New Delhi - a funding  
agency of the Central Government; 
(c) "DEC" means the Distance Education Council 
established under section 28 of Indira Gandhi 
National Open University Act, 1985 (Central Act 
No. 50 of 1985); 
(d) "distance education" means education imparted by 
combination of any  two or more means of 
communication, viz. broadcasting, telecasting, 
correspondence courses, seminars, contact 
programmes and any other such methodology; 
(e) "DST" means the Department of Science and 
Technology of the Central Government; 
(f) "employee" means a per son 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 Te acher 
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, DE C, 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 Shri Sheshavtar  
1008 Shri Kallaji Vedpeeth avm Shodh Sansthan, 
Nimbahera (Chittorgarh), a S ociety registered 
under the Rajasthan Societies Registration Act, 
1958 (Act No. 28 of 1958) at Registration No. 
94/Chittorgarh/2002-2003 dated 16.10.2002 in 
the office of Registrar, Societies, Chittorgarh; 
(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 institut ed 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 Shri Kallaji Vedic 
Vishvavidyalaya, Kamdhaj Nagar, Nimbaher a 
(Chittorgarh). 
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 Shri Kallaji Vedic 
Vishvavidyalaya, Kamdhaj Nagar, Nimbahera (Chittorgarh). 
(2) The movable and immovable property specified in 
Schedule-I shall be vest ed 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 Jawda, Tehsil Nimbahera, District Chittorgarh (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 su ch 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 corr espondence 
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 administrativ e, 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 cooperate, collaborate or associate with any 
other university or authority or institution in such 
manner and for such purpose as the University 
may determine; 
(j) to establish study centres and maintain schools, 
institutions and such centres, specialized 
laboratories or other units for research and 
instructions as are in the opinion of the University 
necessary for the furtherance of its object; 
(k) to institute and award fellowships, scholarships, 
studentships, medals and prizes; 
(l) to establish and maintain hostels for students of 
the University; 
(m) to make provisions for re search 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, manage 
and dispose of any movable or immovable 
property; 
(u) to borrow money with the approval of the 
Sponsoring Body for  the purposes of the 
University; 
(v) to mortgage or hypothecate the property of the 
University with the approval of the Sponsoring 
Body; 
(w) to establish examination centres; 
(x) to ensure that the standard of  degrees, diplomas, 
certificates and other academic distinc tions 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 provis ions 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 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 par t 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 in frastructure of the University but shall not be 
utilized to meet out the recurring expenditure of the University. 
(4) The amount of the Endowment Fund shall be invested 
and kept invested until the dissolution of the University in long 
term securities issued or  guaranteed by the State Government or 
deposited and kept deposited until the dissolution  of the University 
in the interest bearing Personal Deposit Account of the Sponsoring 
Body in the Government Treasury. 
(5) In case of investment in long term security, the  
certificates of the securities shall be kept in the safe custody  of the 
State Government and in case of deposit in the interest bearing 
Personal Deposit Account in Government Treasury, the deposit 
shall be made with the condition that the amount shall not  be 
withdrawn without the permission of the State Government. 
9. General Fund. - The University shall establish a Fund, 
which shall be called the General Fund to which following shall be 
credited, namely:- 
(a) fees and other charges received by the University; 
(b) any contributions made by the Sponsoring Body; 
(c) any income received from consultancy and other 
work undertaken by the University in pursuance of 
its objectives; 
(d) trusts, bequests, donations, endowments and any 
other grants; and 
(e) all other sums received by the University. 
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 exces s 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 virtu e 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. 
(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 (11) 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 eli gible 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 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 f rom 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 ad equate 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. 
(7) The President shall preside at the convocation of the 
University in the absence of the Chairperson. 
(8) If, in the opinion of the President, it is 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 t he 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 or Statutes, Ordinances, Regulations or rules made thereunder 
or is likely to be pr ejudicial 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 
interests of the University or the situation so warrants, he may, by 
an order in writing and stating the reasons therein fo r 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 P ro-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. 
(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 inter ests of the University or the situation so warrants, he 
may, by an order in writing and stating the reasons therein for 
doing so, ask the Pro -President to relinquish his office from such 
date as may be specified in the order: 
Provided that before taking an  action under this sub - 
section, the Pro - President shall be given an opportunity of being 
heard. 
 
(5) The Pro-President shall assist the President in such 
matters as are assigned to him by the President from time to time 
and shall exercise such powers and perform such functions as may 
be delegated to him by the President. 
15. The Provost. - (1) The Provost shall be appointed by 
the President for such period and in such manner as may be 
prescribed by the Statutes. 
(2) The Provost shall ensure discipline in the Universi ty 
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 appoi nted 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 formul ate the policies and development 
programme of the Faculty and present the same to the appropriate 
authorities for their consideration. 
(3) The Dean of Faculty shall exercise such other powers 
and perform such other duties as may be prescribed by the Statutes. 
18. The Registrar.- (1) The Registrar shall be appointed by 
the Chairperson in such manner as may be prescribed by the 
Statutes. 
(2) All contracts shall be signed and all documents and 
records shall be authenticated by the Registrar on behalf of the 
University. 
(3) The Registrar shall be the Member -Secretary of the 
Board of Management and Academic Council but he shall not have 
a right to vote. 
(4) The Registrar shall exercise such other powers and 
perform such other duties as may be prescribed by the Statutes. 
 
 
19. The Chief  Finance and Accounts Officer. - (1) The 
Chief Finance and Accounts Officer shall be appointed by the 
President in such manner as may be prescribed by the Statutes. 
(2) The Chief Finance and Accounts Officer shall exercise 
such powers and perform such dutie s 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; 
(c) five persons nominated by the Sponsoring 
Body out of whom two  shall be emine nt 
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, Colleg e 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, Ordinanc es, 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 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 Ac ademic 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 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 me mbership 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 membe rship of authorities of the University due to 
death, resignation or removal of a member or due to change of 
capacity in which he was appointed or nominated, shall be filled up 
as early as possible by the person or the body who had appointed  
or nominated such a member: 
Provided that the person appointed or nominated as a 
member of an authority of the University on an emergent vacancy 
shall remain member of such authority for only the remaining 
period of the member in whose place he is 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 t he 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 the ir 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 te rms 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, tea chers, 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 whic h 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 shal l 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 d own 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 c harged 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 the reunder 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 Gov ernment 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 
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 m arks or grade  
obtained in the entrance test conducted at the State level either by 
an association of the universities conducting similar courses or by 
any agency of the State: 
Provided that admission in professional and technical 
courses shall be made only through entrance test. 
(3) Reservation in admission to the University for 
scheduled castes, scheduled tribes, backward classes, more 
backward classes, women and handicapped persons shall be 
provided as per the policy of the State Government. 
33. Fees 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 propose d 
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, o ther 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 examinatio ns 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 exam inations 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 inc orporating 
the reasons for making a departure from the published schedule. 
The State 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 t he 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 wh atsoever, 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, thereo n, 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 this section. 
36. Convocation.- The convocation of the University shall 
be held in every academic year in the manner as may be prescribed 
by the Statutes for conferring degrees, diplomas or for any other 
purpose. 
37. Accreditation of the University. - The University shall 
obtain accreditation from the NAAC, as per the norms of the 
NAAC and inform the State Government and such other regulating 
bodies which are connected with the courses taken up by the 
University about  the  grade  provided  by the  NAAC  to  the 
University. The University shall get renewed such accreditation 
from time to time as per the norms of the NAAC. 
38. University to follow rules, regulations, norms, etc. of 
the regulating bodies. - Notwithstanding anything contained in  
this Act, the University shall be bound to comply with all the rules, 
regulations, norms, etc. of the regulating bodies and provide all 
such facilities and assistance to such bodies as are required by  
them to discharge their duties and carry out their functions. 
39. Annual report. - (1) The ann ual 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 Mana gement 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 
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 cau se 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. T he 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 Govern ment 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 furnish the  
information as required by the State Government under sub-section 
(1) within the prescribed time. 
43. Dissolution of the University by the Sponsoring 
Body.- (1) The Sponsoring Body may dissolve the University by 
giving a notice to the effect in the prescribed manner to the St ate 
Government and the employees and the students of the University 
at least one year in advance: 
Provided that dissolution of the University shall have effect 
only after the approval of the State Government and the last 
batches of students of the regular courses have completed their 
courses and they have been awarded degrees, diplomas or awards, 
as the case may be. 
(2) On the dissolution of the University all the assets and 
liabilities of the University shall vest in the Sponsoring Body. 
 
44. Special powers of th e State Government in certain 
circumstances.- (1) If it appears to the State Government that the 
University has contravened any of the provisions of this Act or the 
rules, Statutes or Ordinances made thereunder or has violated any 
of the directions issued by it under this Act or has ceased to carry 
out any undertakings given by it to the State Government or a 
situation of financial mismanagement or mal -administration has 
arisen in the University, it shall issue notice requiring the 
University to show cause within forty-five days as to why an order 
of its liquidation should not be made. 
(2) If the State Government, on receipt of reply of the 
University on the notice issued under sub -section (1), is satisfied

Excerpt shown. Open the full act in Lexace.

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