LexThe SHRI KHUSHAL DAS UNIVERSITY, PILIBANGA ACT, 2018
Rajasthan · state statute
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LAW (LEGISLATIVE DRAFTING) DEPARTMENT
(GROUP-II)
NOTIFICATION
Jaipur, October 05, 2018
No. F. 2 (28) Vidhi/2/2018 . - In pursuance of clause (3) of article 348 of the Constitution
of India, the Governor is pleased to authoire the publication in the Rajasthan Gazette of the
following translation in the English Language of Shri Khushal Das Vishwavidhyalaya, Pilibanga
Adhiniyam, 2018 (2018 Ka Adhiniyam Sankhyank 30) :-
(Authorised English Translation)
THE SHRI KHUSHAL DAS UNIVERSITY, PILIBANGA
ACT, 2018
(Act No. 30 of 2018)
[Received the assent of the Governor on the 5th day of October, 2018]
An
Act
to provide for establishement and incorporation of the Shri Khushal Das University,
Pilibanga in the State of Rajsathan and matter 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 facilties 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 chainging 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 entrepreneur ial
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 Guru Govind Singh Charitable Trust, Hanumangarh, a Public
Trust registered under the Rajasthan Public Trust Act, 1959 (Act No. 42 of 1959) at
Registration No. 2/ 2008, dated 18.02.2008 in the office of Devasthan Vibhag, Bikaner
Division, Bikaner is engaged in the field of education and running educational institutions
for last several years;
And whereas, the said Guru Govind Singh Charitable Trust, Hanumangarh has set
up educational infrastructure, both physical and academic, as specified in Schedule -I, at
Village Chak 7STG, Gram Panchayat Dabli Rathan, Panchayat Samiti Pilibanga, Tehsil
Hanumangarh, District Hanumangarh in the State of Rajasth an 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;
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And whereas, the sufficiency of the above insfrastructure has been got
enquired into by a committee, appointed in this behalf by the State
Government consisting of the Vice-chancellor, Govind Guru Tribal University,
Banswara, Dean, Faculty of Education, Ma haraja Ganga Singh University,
Bikaner, Principal, Rampuria Law College, Bikaner, President, Tantia
University, Sri Ganganagar and Principal, Government Post Graduate College,
Nokha;
And whereas, if the aforesaid infrastructure is utilized in incorporation
as a University and the said Guru Govind Singh Charitable Trust,
Hanumangarh 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-ninth Year of the Republic of India, as follows:-
1. Short title, extent and commencement. - (1) This Act may be called
the Shri Khushal Das University, Pilibanga 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 otherwise requires,-
(a) “AICTE” means All India Council of Technical Education
established under All India Council of Technical Education Act,
1987 (Central Act No. 52 of 1987);
(b) “CSIR” means the Council of Scientific and Industrial
Research, New Delhi - a funding agency of the Central
Government;
(c) “DEC” mean 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 course, 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 Assess ment 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 ca mpus 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);
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(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 for 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 of this Act;
(u) “Sponsoring Body” means the Guru Govind Singh Charitable
Trust, Hanumangarh, a Public Trust registered under the
Rajasthan Public Trusts Act, 1959 (Act No. 42 of 1959) at
Registration No. 2/2008, d ated 18.02.2008 in the office of
Devasthan Vibhag, Bikaner Division, Bikaner;
(v) “Statutes”, “Ordinances” and “Regulations” means repectively,
the Statutes, Ordinances and Regulations of the University
made under this Act;
(w) “students 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,
(y) counselling or for rendering any other assistance required by
the students in the context of distance education;
(z) “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 the any other form to
the students for pursuing a course of study of the University;
(aa) “UGC” means the University Grants Commission established
under section 4 of the University Grants Commission Act,
1956 (Central Act No. 3 of 1956);
And
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(za) “University” means the Shri Khushal Das University,
Pilibanga.
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 t he name of the Shri
Khushal Das University, Pilibanga.
(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
Chak 7STG, Gram Panchayat Dabli Rathan, Panchayat Samiti Pilibang a,
Tehsil Hanumangarh, District Hanumangarh (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 ma y 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
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any other method of testing on persons, and to withdraw any such
diplomas, certificates, degrees or other academic distrinctions for
good and sufficient cause;
(c) to organize and to undertake extramural studies and extension
service;
(d) to confer honorary degrees or other distinctions in the manner
prescribed;
(e) to provide instruction, including correspondence and such other
courses, as it may determine;
(f) to institute Professorships, Associate Professorships, Assistant
Professorships and other teaching or academic posts required by
the University and to make appointment thereto;
(g) to create administrative, ministrial 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, scholarshi ps, 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;
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(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 arrangement for promoting the health and general welfare
of the employees of theUniversity;
(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 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
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(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 provision 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 utilized for
development of infrastructure of the University but shall not be utilized to
meet out the recurring expenditure of the University.
(4) The amount of the Endowment Fund shall be invested and kept
invested until the dissolution of the University in long term securities issued
or guaranteed by the State Government or deposited and kept deposited until
the d issolution 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
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.
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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 Univ ersity 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
(x) such other officers as may be declared by the statutes to be the
officers of the University.
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12. The Chairperson.- (1) The Chairperson shall be appointed by the
Sponsoring Body with the consent of the state Government for a period of five
years from the date on which he enters upon his office;
Provided that a Chairperson shall, notwithstanding the expiration of his
term, continue to hold office until his successor enters upon the office.
(2) Any vacancy in the office of Chairperson shall be filled within six
months from the date of such vacancy.
(3) The Chairperson shall, by virtue of his office, be the head of the
University.
(4) The Chairperson shall, if present, preside at the meetings of the Board
of Management and at the convocation of the University for conferring degrees,
diplomas or other academic distinctions.
(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 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
reputaed research and/or academic administrative organization.
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(3) The term of the office of the President shall be three years from the
date on which he enters upon his office or until he attains the age of seventy years,
whichever is earlier:
Provided that the same person shall be eligible for reappointment:
Provided further that a President shall, notwithstanding the expiration of his
term, continue to hold office until his successor enters upon the office.
(4) for the purpose of selection of the President, the Board of Management
shall invite applications from eligible persons through a public notice and while
considering the 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 finding 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 the 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 be
referred to the Chairperson, whose decision thereon shall be final:
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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 decisi on of any authority of
the University is outside the powers conferred by this Act or Statues,
Ordinances, Regulations or rules made thereunder or is likely to be prejudicial
to the interests of the University, he shall direct 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 exerc ise 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 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
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 interests of the University or the situation
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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 sh all 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 Statutues.
(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 t he 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.
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(3) The Dean of Faculty shall exercise such other powers and perform
such other duties as may be prescribed by the Statues.
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 i n 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
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(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 educa tionists or specialists in
disciplines specified in Schedule-II;
(d) one expert of management or information technology from
outside the University, nominated by Chairperson;
(e) one expert of finanace, nominated by the Chairperson;
(f) Commissioner, College Education or his nominee not below
the rank of Deputy Secretary; and
(g) two teachers, nomincated 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 b y this Act or the Statutes,
Ordinances, Regulations or rules made thereunder;
(b) to review the decision of other authorities of the University
in case they are not in conformity with the provisions of this
Act or the Statutes, Ordinances, Regulation or ru les made
thereunder;
(c) to approve the budget and annual report of the University;
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(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 meetings of the Academic Council shall be such
as may be presciribed 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 aurhotities of the
Univesrity, if he-
(a) is of unsound mind and stands so declared by a competent
court;
(b) is an undischarged insolvent;
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(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 vancacines.- 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 p erson or the body
who had appointed or nominated such a member:
Provided that the person appointed or nominated as a member of an
authority of the University on an emergent vacancy, shall remain member of
such authority for only the remaining period of the member, in whose place he
is appointed or nominated.
28. Committee.- The authorities or officers of the University may
constitute such committees with such terms of reference as may be necessary
for specific tasks to be performed by such committees. The constitution of
such committees and their duties shall be such as may be prescribed by the
Statutes.
29. The Statutes. - (1) Subject to the provisions of this Act, the
Statutes of the University may provide for all or any of the following matters,
namely:-
(a) the constitution, powers and functions of the authorities of
the University as may be constituted from time to time;
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(b) the terms and conditions of appointment of the President
and his powers and functions;
(c) the manner and terms and conditition 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 condititions of appointment of
other officers and teachers and their powers and functions;
(g) the terms and conditions of service of employees of the
University and their functions;
(h) the procedure for arbitration in case of disputes between
officers, teachers , employees and students;
(i) the conferment of honorary degrees;
(j) the provisions regarding exemption of students from
payment of tuition fee and for awarding to them
scholarships and fellowships;
(k) provisions regarding the policy of admissions, including
regulation of reservation of seats;
(l) provisions regarding fees to be charged from students;
(m) provisions regarding number of seats in different courses;
(n) creation of new authoritites 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;
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(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 Statutues 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 Govenrment shall consider the Statutes submitted by the
University and shall give its approval thereon with in 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 Stae Government under sub -section (3),
if 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 publ ish 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 provision of this Act or
Statutes made thereunder, the Ordi nances 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 degree, 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, scholars hips,
stipends, medals and prizes;
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(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 functions of any other body
which is considered necessary for improving the academic life of the
University;
(j) the manner of co -operation and collaboration with other
Universities and institutions of higher education; and
(k) all other matters which by this Act or Statutes made
thereunder are required to be provided by the Ordinances.
(2) The Ordinances of the University shall be made by the Academic
Council which after being approved by the Board of Management, shall be
submitted to the State Government for its approval.
(3) The State Government shall consider the Ordinances submitted
under sub -section (2) within two months from the date of their receipt and
shall either approve them or give suggestions for modifications therein.
(4) The Academ ic 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, t o 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
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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 ob tained 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 simi lar 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, mo re 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 send it for approval of the committee constitute d
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 fee 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 lated 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 commencemen t of each paper which is a
part of a scheme of examinations and shall also include 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 State Government may, thereon, issue such
directions as it may deem fit for the compliance of the schedule.
35. Declaration of result.- (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 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 Gover nment may, thereon, issue 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.
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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, regulation, 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 suc h 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 stemps taken by the University towards the fulfillment 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 M anagement 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
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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 suchdirections 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
prescribe 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 State Government and the employees and the
students of the University as 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 student of the
regular courses have completed their courses and they have been aw arded
degrees, diplomas or awards, as the case may be.
(2) On the dissolution of the University all the assets and liabilitiesExcerpt shown. Open the full act in Lexace.