LexThe vit universty, jaipur act, 2012
Rajasthan · state statute
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Hkkx 4 ¼d½ jktLFkku jkt&i= ebZ 2] 2012 11 ¼35½
LAW (LEGISLATIVE DRAFTING) DEPARTMENT
(GROUP-II)
NOTIFICATION
Jaipur, May 2, 2012
No. F. 2 (17) Vidhi/2/2012. -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
V.I.T. Vishwavidhyalaya, Ja ipur Adhiniyam, 2012 (2012 K a Adhiniyam
Sankhyank 11) :-
(Authorized English Translation)
THE VIT UNIVERSTY, JAIPUR ACT, 2012
(Act No. 11 of 2012)
[Received the assent of the Governor on the 30th day of April, 2012]
An
Act
to provide for establishment and incorporation of the VIT University, Jaipur in
the State of Rajasthan and matters connected therewith and incidental thereto.
Whereas, with a view to keep pace with the rapid development in all
spheres of knowledge in the world and the country, it is essential to create world
level modern research and study facilities in the State to provide state of the art
educational facilities to the youth at their door steps so that they can make out
of them human resources 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
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such regulatory provisions as ensure efficient working of such institutions;
And whereas, the Bagaria Education Trust, Jaipur is a Public Trust
registered under the Rajasthan Public Trusts Act, 1959 (Act No. 42 of 1959) at
Registration No. 118/Jaipur/2010 dated 29.03.2010 in the offic e of Assistant
Commissioner, Devsthan Department, Jaipur Division, Jaipur.
And whereas, the said Bagaria Education Trust, Jaipur has set up
educational infrastructures, both physical and academic, as specified in
Schedule I, at Village Sisyawas and Dantli , Tehsil Sanganer, District Jaipur in
the State of Rajasthan and has agreed to invest the said infrastructure in a
University for research and studies in the disciplines specified in schedule II and
has also deposited an amount of rupees two crores to be u tilized 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, Maharaja Ganga Singh University, Bikaner,
Director, College Education Rajasthan, Jaipur, Director, Malviya National
Institute of Technology, Jaipur, Professor, Management, Poddar Institute of
Management, University of Rajasthan, Jaipu r, Head, Department of Mass
Communication, University of Rajasthan, Jaipur and Principal, Sawai Man
Singh Medical College, Jaipur;
And whereas, if the aforesaid infrastructure is utilized in incorporation as
a University and the said Bagaria Education Tr ust, Jaipur is allowed to run the
University, it would contribute in the academic development of the people of
the State;
Now, therefore, be it enacted by the Rajasthan State Legislature in the Sixty -
third Year of the Republic of India, as follows:-
1. Short title, extent and commencement .-(1) This Act may be called the
VIT University, Jaipur Act,2012.
(2) It extends to the whole of the State of Rajasthan.
(3) It shall come into force at once.
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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” 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 cour ses, seminar s, contact programmes and any other
such methodology;
(e) “DST” means the Department of Science and T echnology of the Central
Government;
(f) “employee” means a person appointed by the University to work in the
University and includes teachers, offi cers and other employees of the
University;
(g) “fee” means collect ion 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 centres, maintained or recognized to be as such
by the University;
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(k) “ICAR” means the Indian Council of Agriculture Research, a soc iety
registered under the Societies Registration Act, 1860 (Central Act No. 21
of 1860);
(l) “MCI” means Medical Council of India constituted under section 3 of the
Indian Medical Council Act,1956 (Central Act No. 102 of 1956);
(m) “NAAC” means the National Assessment and Accreditation Council,
Bangalore an autonomous institution of the UGC;
(n) “NCTE” means the National Council of Teacher Educati on constituted
under section 3 of the National Council of Teacher Education Act,1993
(Central Act No. 73 of 1993);
(o) “off” campus centre” means a centre of the University established by it
outside the main campus operated and maintained as its constituent unit,
having the University’s complement of facilities, faculty and staff;
(p) “PCI” means Pharmacy Council of India constituted under section 3 of
the Pharmacy Act, 1948 (Central Act No. 8 of 1948);
(q) “prescribed” means prescribed by Statutes made under this Act;
(r) “regulating body” means a body established or constituted by or under
any law for the time being in force laying down norms and conditions for
ensuring academic standards of higher education, such as UGC, AICTE,
NCTE, MCI, PCI, NAAC, ICAR, DEC,CSIR etc. and includes the State
Government;
(s) “rules” means the rules made under this Act;
(t) “Schedule” means the Schedule to this Act;
(u) “Sponsoring Body” means the Bagaria Education Trust, Jaipur, a Public
Trust registered under the Rajasthan Public Trusts Act, 1959 (Act No. 42
of 1959) at Registration No. 118/Jaipur/2010 dated
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29.3.2010 in the office of Assistant Commissioner , Devsthan Department,
Jaipur Division, Jaipur;
(v) “Statutes”, “Ordinances and “Regulations” mean respectively, the
Statutes, Ordinances and Regulations of the Universit y 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” mea ns a centre established and maintained or recognized
by the University for the purpose of advising, counseling or for rendering
any other assistance required by the students in the context of distance
education;
(y) “teacher” means a Professor, Associate Prof essor, 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, establ ished under
section 4 of the University Grants Commission Act, 19 56 (Central Act
No. 3 of 1956); and
(za) “University” means the VIT University, Jaipur.
3. Incorporation:- (1) The first Chairperson and the first President of the
University and the first members of the Board of Management and the
Academic Council and all persons who may hereafter become such
officers or members, so long as they continue to hold such office o r
membership, are hereby constituted a body corporate by the name of the
VIT University, Jaipur.
2. The movable and immovable property specified in the Schedule I s hall
be vested in the University and the Sponsoring Body shall, immediately
after the commencement of this Act, take steps for such vesting.
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(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 Sisyawas
and Dantli, Tehsil Sanganer, District Jaipur (Rajasthan).
4. The objects of the University: – The objects of the University shall be to
undertake rese arch 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 dis semination 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 perso ns,
and to withdraw any such diplomas, certificates, degrees or other academic
distinctions for good and sufficient cause;
(c) to organize and to undertake extra-mural studies and extension service;
(d) to confer honorary degrees or other distinctions in the manner prescribed;
(e) to provide instruction, including correspondence and such other courses, as
it may determine;
(f) to institute Professorships, Associate Professorships, Assistant
Professorships and other teaching or
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academic posts required by the University and to make appointment thereto;
(g) to create administrative, ministerial and other po sts 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 instructions as
are in the opinion of the University, necessary for the furtherance of its object;
(k) to institut e 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 o ther 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;
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( 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 Sponsor ing 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 degree, 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 th e State, subject to the provisions of
any other law for the time being in force; and
(z) to do all such other acts and things as may be necessary, incidental or
conducive to the attainment of all or any of the objects of the University.
6. University to be self-financed- The University shall be self -financed and
shall not be entitled to receive any grant or other financial assistance from
the State Government.
7. No power of affiliation- The University shall have no power to affiliate or
otherwise admit to its privileges any other institution.
8. Endowment Fund.- (1) There shall be established an Endowment Fund, as
soon as may be after coming into force of this Act with an amount of
rupees two crores which has been deposited by the Sponsoring Body with
the State Government.
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(2) The Endowment Fund shall be used as security deposit to ensure that
the University complies with the provisions of this Act and functions as per
provisions of this Act, Statutes and Ordinances. The State Government shall
have the powers to forfeit in the prescribed manner, a part or whole of the
Endowment Fund in case the University or the Sponsoring Body contravenes
any of the provisions of this Act or Statues, 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 shal l 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 an d 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.
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10. Application of General Fund :- The General Fund shall be utilized
for meeting all expenses, recurring or non -recurring in connection with the
affairs of the University.
Provided that no expenditure shall be incurred by the University in excess
of the limits for total recurring expenditure and total non -recurring expenditure
for the year, as may be fixed by the Board of Management, without the prior
approval of the Board of Management.
11. Officers of the University:- The following shall be the officers of the
University, namely:-
(i) the Chairperson;
(ii) the President;
(iii) the Pro-President;
(iv) the Provost;
(v) the Proctor;
(vi) the Deans of Faculties;
(vii) the Registrar;
(viii) the Chief Finance and Accounts Officer; and
(ix) such other officers as may be declared by the Statutes to be the
officers of the University.
12. The Chairperson. - (1) The Chairperson shall be appointed by the
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 and shall not be eligible
for re-appointment:
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 C hairperson 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.
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(5) The Chairperson shall have the following powers, namely:-
(a) to call for any information or record in connection with the affairs of
the University;
(b) to appoint the President;
(c) to remove the President in accordance with the provisions of sub -
section (8) of section 13; and
(d) such other powers as may be prescribed by the Statutes.
13. The President. - (1) The President shall be appointed by the
Chairperson from a panel of three persons recommended by the Board of
Management and shall, subject to the provisions contained in sub -section (8),
hold office for a term of three years:
Provided that, after expiry of the term of three years, a person shall be
eligible for re-appointment for another term of three years:
Provided further that a President 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 President shall be filled within six
months from the date of such vacancy.
(3) 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.
(4) The President shall preside at the convocation of the University in the
absence of the Chairperson.
(5) 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.
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Provided that if in the opinion of the concerned officer or authority 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.
(6) If, in the opinion of the President, any decision of any authority of the
University is outside the powers conferred by this Act or St atutes, Ordinances,
Regulations or rules made thereunder or is likely to be prejudicial to the
interests of the University. He shall direct the concerned authority 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.
(7) The President shall exercise such other powers and perform such
other duties as may be prescribed by the Statutes or other Ordinances.
(8) 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.
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(3) The conditions of service of the Pro -President shall be su ch 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 t he 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 my 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 variou s 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 Statues.
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(2) The Dean shall convene meetings of the faculty, as and when
required, in consultation with the President and shall preside over the same. He
shall formulate the policies and development programme of the faculty and
present the same to the appropriate 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 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 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;
(f) commissioner, College Education or his nominee not below the rank
of Deputy Secretary; and
(g) two teachers, nominated by the President.
(2) The Board of Management shall be the principal executive body of
the University. All the movable and immovable property of the University shall
vest in the Board of Management.
It shall have the following powers, namely:
(a) to provide general superintendence and directions and to control the
functioning of the University by using all such powers as are provided by
this Act or the Statutes, Ordinances, Regulations or rules made
thereunder;
(b) to review the decisions of other authorities of the University in case
they are not in conformity with the provisions of this Act or the Statutes,
Ordinances, Regulations or rules made thereunder;
(c) to approve the budget and annual report of the University;
(d) to lay down the policies to be followed by the University;
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(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 meeting 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 prescribed by the Statutes.
24. Other authorities. -The composition, constitution, powers and
functions of other authorities of the University sha ll be such as may be
prescribed by the Statutes.
(25) Disqualification for membership of an authority. -A person shall
be disqualified for being a member of any of the authorities of the
University, if he-
(a) is of unsound mind and stands so declared by a competent court;
(b) is an undischarged insolvent;
(c) has been convicted of any offence involving moral turpitude;
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(d) is conducting or engaging himself in private coaching classes; or
(e) has been punished for indulging in or promoting unfair practice in the
conduct of any 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 bod y 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 who se 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 constit ution, powers and functions of the authorities of the
University as may be constituted from time to time;
(b) the terms and conditions of appointment of the President and his
powers and functions;
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(c) the manner and terms and conditions of appointment of the Registrar
and Chief Finance and Accounts Officer and their powers and functions;
(d) the manner in which and the period for which the Provost and the
Proctor shall be appointed and their powers and functions;
(e) the manner in which the Dean of Faculty shall be appointed and his
powers and his powers and functions;
(f) the manner and terms and conditions of appointment of other officers
and teachers and their powers and functions;
(g) the terms and conditions of service of employees of the University
and their functions;
(h) the procedure for arbitration in case of disputes between officers,
teachers, employees and students;
(i) the conferment of honorary degrees;
(j) the provisions regarding exemption of students from payment of
tuition fee and for awarding to them scholarships and fellowships;
(k) provisions regarding the policy of admissions, including regulation of
reservation of seats;
(l) provisions regarding fees to be charged from students;
(m) provisions regarding number of seats in different courses;
(n) creation of new authorities of the University;
(o) accounting policy and financial procedure;
(p) creation of new departments and abolition or re structuring of existing
departments;
(q) institution of medals and prizes;
(r) creation of posts and procedure for abolition of posts;
(s) revision of fees;
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(t) alternation of the number of seats in different syllabi; and
(u) all other matters which under the provisions of this Act are required to
be, or may be, prescribed by the Statutes.
(2) The Statutes of the University shall be made by the Board of
Management and shall be submitted to the State Government for its approval.
(3) The State Government shall consider the Statutes, submitted by the
University and shall give its approval thereon within two months from the date
of its receipt with such modifications, if any, as it may deem necessary.
(4) The University shall communicate its agreement to the Statutes as
approved by the State Government, and if it desires not to give effect to any or
all of the modifications made by the State Government under sub -section (3), it
may give reasons therefor and after considering such reason, the State
Government may or may not accept the suggestions made by the University.
(5) The State Government shall publish the Statutes, as finally approved
by it, in the Official Gazette, and thereafter, the Statutes shall come into force
from the date of such publication.
30. The Ordinances.- (1) Subject to the provisions of this Act or Statutes
made thereunder, the Ordinances may provide for all or any of the following
matters, namely:-
(a) the admission of students to the University and their enrolment as
such ;
(b) the courses of study to be laid down for the degrees, diplomas and
certificates of the University;
(c) the award of the degrees, diplomas, certificates and other academic
distinctions, the minimum qualifications for the same and the measures to be
taken relating to the granting and obtaining of the same;
(d) the conditions for award of fellowships scholarships, stipends, medals
and prizes;
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(e) the conduct of examination, 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) T he 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 unde r
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 Governmen t 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 comment s of the Academic Council and shall approve the
Ordinances of the University with or without such modifications.
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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 achievement
in co-curricular and extra-curricular activities or on the basis of marks or grade
obtained in the entrance test conducted at the State level either by an association
of the universities conducting similar courses or by any agency of the State.
Provided that admission in professional and technical courses shall be
made only through entrance test.
(3) Reservation in admission to the University for scheduled castes,
scheduled tribes, backward classes, special backward classes, women and
handicapped persons shall be provided as per the policy of the State
Government.
33. Fee structure.-(1) The University may, from time to time, prepare its
fees structure and sent it for approval of the committee constituted for the
purpose.
(2) Th e committee shall consider the fees structure prepared by the
University and if it is satisfied that the proposed fee is-
(a) sufficient for:-
(i) generating resources for meeting the recurring expenditure of
the University; and
(ii) the savings requir ed for the further development of the
University; and
(b) not unreasonably excessive,
it may approve the fees structure.
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(3) The fees structure approved by the committee under sub-section (2)
shall remain in force f or thre e 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 30 th of August of every calendar year, the University
shall prepare and publish a schedule of examinations for each and every course
conducted by it and shall strictly adhere to the schedule.
Explanation.-“Schedule of Examination” means a table giving details
about the time, day and date of the commencement of each paper which is a part
of a scheme of examinations and shall also include t he 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 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 within forty-five days from such date:
Provided that if, for any reason whatsoever, the University is unable to
finally declare the results of any examination within the aforesaid period of
forty-five days, it shall submit a report incorporating the reasons for such delay
to the State Government.
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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 t he 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 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 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.
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(2) A copy of the annual accounts together with the audit report shall be
submitted to the Board of Management.
(3) A copy of the annual accounts and audit report alongwith the
observations of the Board of Management shall be submitted to the Sponsoring
Body.
(4) Copies of annual accounts and balance sheet prepared under sub -
section (1) shall also be presented to the State Government. The advice of the
State Government, if any, arising 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 com pliance
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 copy 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, 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.
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(2) The University shall be bound to furnish the information as required
by the State Government under sub-sections (1) within the prescribed time.
43. Dissolution of the University by the Sponsoring Body. -(1) The
Sponsoring Body may dissolve the University by giving a notice to the effect in
the prescribed manner to the State Government and the employees and the
students of University at least one year in advance:
Provided that dissolution of the 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 the 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 an y undertakings given by it to the
State GovernExcerpt shown. Open the full act in Lexace.