LexThe UNIVERSITY OF ENGINEERING & MANAGEMENT, JAIPUR, Act, 2012
Rajasthan · state statute
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GOVERNMENT OF RAJASTHAN
EDUCATION (Gr. IV) DEPARTMENT
No. F. 3 ( ) Edu.4/ Jaipur, dated: 20.12.2020
NOTIFICATION
In exercise of the powers conferred by sub -section (3) and (4) of section 29 of the
UNIVERSITY OF ENGINEERING & MANAGEMENT, JAIPUR Act, 2012 (Act No. 5 of
2012), the State Government hereby approves the following Statutes of the UNIVERSITY OF
ENGINEERING & MANAGEMENT, JAIPUR, and publish the finally approved Statutes as
required by sub-section (5) of section 29 of the said Act, namely:-
"STATUTES OF THE UNIVERSITY OF ENGINEERING & MANAGEMENT,
JAIPUR”
In exercise of the powers conferred by sub -section (1) and (2) of section 29 of the
UNIVERSITY OF ENGINEERING & MANAGEMENT, JAIPUR, Act , 2012 (Act. No. 5 of
2012), the Board of Management of the UNIVERSITY OF ENGINEERING &
MANAGEMENT, JAIPUR hereby makes the following Statutes, namely:-
PART–1
PRELIMINARY
1. Short title and commencement. - (1) These Statutes may be called the Statutes of
the UNIVERSITY OF ENGINEERING & MANAGEMENT, JAIPUR.
(2) They shall come into force from the date of their publication in the Official Gazette by the
State Government.
2. Definitions.- (1) In these Statutes, unless the context otherwise requires,-
(a) “Act’’ means the UNIVERSITY OF ENGINEERING & MANAGEMENT,
JAIPUR, Act, 2012 (Act No. 5 of 2012);
(b) “Authorities of the University” means authorities specified in section 21 of the Act
and includes authorities declared by these Statutes; and
(c) “Board’’ means Board of Management of the UNIVERSITY OF ENGINEERING
& MANAGEMENT, JAIPUR.
(2) The words and expressions used herein and not defined in the Statutes
have the meaning respectively assigned to them in the Act.
PART-2
CONSTITUTION, MEETINGS, POWERS AND FUNCTIONS OF THE
AUTHORITIES
CHAPTER–1
THE BOARD OF MANAGEMENT
3. Composition of the Board of Management. - (1) The Board of Management shall
consists of members specified in section 22 of the Act. The tenure of nominated members of
the Board of Management referred to in clauses (c), (d), (e), and (g) of sub-section (1) of section
22 of the Act shall be three years from the date of their nomination.
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(2) No person shall continue to be a member of the Board of Management in more than one
capacity and whenever a person becomes such member in more than one capacity, he shall,
within two weeks thereof, intimate to the Member -Secretary, in writing, as to t he capacity in
which he desires to be such member and vacate the other seat, failing which the seat held by
him earlier in point of time shall be deemed to have been vacated. The seat so vacated shall be
filled as per the provisions of the Act.
(3) Nomination of members referred to in clauses (c), (d), (e) and (g) of section 22 of the Act
shall not be made for more than two consecutive terms:
Provided that such member who have completed two consecutive term may be
nominated after a gap of three years.
4. Meetings of the Board of Management. - (1) The meetings of the Board shall be
convened by the Chairperson. The Chairperson shall preside over the meetings of the Board.
In the absence of the Chairperson at any meeting of the Board, for any reason whatsoever, a
member of the Board, nominated by the Chairperson, shall preside over such meeting.
(2)The Member-Secretary shall, under the direction of the Chairperson, give a notice of not
less than ten days, for the meeting of the Board:
Provided that if the date fixed for the meeting is changed to a date later than the date
fixed, fresh prior notice of not less than 24 hours shall be necessary.
(3) The Member-Secretary shall issue, at least five days before the date of a meeting, the agenda
showing the business to be brought before the meeting. The Member-Secretary shall endeavour
to ensure and confirm the receipt of the same by every member by e-mail and/or telephone at
least two days prior to the date of meeting.
(4) The Chairperson may, at his discretion, convene an urgent meeting of the Board at a short
notice of not less than two days. The Member -Secretary shall, alongwith the notice of such
urgent meeting, send a statement of business to be transacted at the meeting to all concerned at
least one day in advance by messenger, fax or e-mail and shall endeavour to get confirmed, the
receipt of the notice by every member, at least twelve hours before such meeting. Such urgent
meeting, if convened, shall be treated as a meeting under sub-section (3) of section 22 of the
Act.
(5) Any member who wishes to move a proposal to be included in the agenda of a meeting
shall forward a copy of such proposal to the Member-Secretary so as to reach him not later than
seven days before the date fixed for such meeting. The Member-Secretary shall place all such
proposals received from the members of the Board for inclusion on the agenda before the
Chairperson in time, who shall direct the Member - Secretary to include in the agenda such
proposals as are, in his discretion, admissible.
(6) If the quorum is not present within thirty minutes after the appointed time for a meeting,
the meeting shall be adjourned. The Member -Secretary shall make record of the fact which
shall be signed by the Chairperson. If at any point of time during the progress of the meeting,
any member calls attention to the number of members present, the Chairperson shall, within a
reasonable time, count the number of the members present, and, if a quorum is not pres ent he
shall adjourn the meeting. Any such adjournment shall be recorded by the Member -Secretary
and shall be signed by the Chairperson.
(7) The Chairperson may convene a meeting to consider matters which, in his opinion, are
urgent giving a notice shorter than seven days.
(8) At an adjourned meeting, no business, other than that on the agenda of the original meeting,
shall be taken up for consideration.
(9) The Chairperson or any other person nominated by him in his absence, shall be the sole
judge of any point of order raised at a meeting.
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(10) Every question shall be decided by a majority of votes of the members present and voting.
In case of equality of votes, the Chairperson or any other person nominated by him in his
absence, shall have a casting vote in addition to his vote as a member.
(11) A member who dissents from a decision of the Board and expresses a desire to give a note
of dissent shall always be brief and be confined to the main point at issue. Personal reference
of any kind as also attributing of motives shall invariably be avoided. The dissenting note given
by a member shall be circulated along with the proceedings of the meeting.
(12) After every meeting or adjourned meeting of the Board, the Member Secretary shall within
ten working days prepare the draft of the minutes and shall submit the same to the Chairperson
for approval. The Chairperson may make such alterations as necessary and shall approve the
same after corrections, if any. The minutes so approved by the Chairperson shall be sent to all
the members of the Board of Management for confirmation, whether they were present at the
meeting or not. The minutes of the meeting, after confirmation shall be uploaded on the website
of the University and shall not be removed.
5. Additional Powers and Functions of the Board of Management. - In addition to the
powers and functions specified in section 22 of the Act, the Board shall have the following
additional powers and perform the following functions, namely:-
(i) to hold, control and administer property and funds of the University;
(ii) to administer any fund or resources placed at the disposal of the University for
a specific purpose;
(iii) to manage and invest money belonging to the University;
(iv) to enter into, vary, carry out, confirm and cancel contracts on behalf of the
University;
(v) to borrow money or raise loans for the purpose of the University on the security
of the property of the University or any other security;
(vi) to approve the appointment of Officers, other than the Chairperson, President,
Registrar and the Deans of the Faculties, teachers and to define their duties,
emoluments and conditions of service subject to the provisions of these Statutes;
(vii) to determine the form, provide for the custody, and regulate the rules of the
Common Seal of the University;
(viii) to arrange for holding of examinations and preparing results thereof;
(ix) to ensure maintenance of proper standards of excellence in teaching and
examination in consultation with Academic Council;
(x) to acquire copyrights, trade -marks, patents or the like for any intellectual
property produced or created by the University;
(xi) to enter into collaboration with other Universities/Institutions within or without
India for promotion of academic excellence research and consultancy etc;
(xii) to determine scales of salaries of employees which shall not be less than the
scales prescribed by the UGC/Regulating Bodies/State Government;
(xiii) to create or abolish any teaching or non -teaching post(s) as per norms of
Regulating Bodies; and
(xiv) to create new department, abolish or restructure existing department in the
University as per the provisions of the Act and the regulation of the Regulating
Bodies.
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CHAPTER–2
THE ACADEMIC COUNCIL
6. Composition of Academic Council.- (1) The Academic Council shall consist of the
following, namely:-
(i) the President;
(ii) the Pro-President;
(iii)the Deans of the Faculties;
(iv) the Heads of the University Department;
(v) the Conveners of the Board of Studies; and
(vi) three persons co -opted by the Academic Council possessing special attainments in
particular studies and who are not teachers in the University.
(2) The term of office of a member, other than ex -officio member, of the Academic Council,
shall be three years. No person shall continue to be member of the Academic Council in more
than one capacity. Whenever a person becomes such member in more than one capacity, he
shall, within two weeks thereof, intimate to the Member-Secretary (Registrar), in writing, as to
the capacity in which he desires to be such member and vacate the other seat; failing which the
seat held by him earlier in point of time shall be deemed to have been vacated.
7. Meeting of the Academic Council.- (1) The President shall preside over the meeting
of the Academic Council. In the absence of the President, Pro-President shall preside over the
meeting. Meeting of the Academic Council shall be held at least twice in a year.
(2) The Registrar shall act as Member -Secretary of the Academic Council. The Member
Secretary shall under the direction of the President circulate a written notice of not less than
seven days together with a copy of the agenda to the members of the Academic Council:
Provided that if the date fixed for meeting is changed to a date later than the date fixed,
fresh prior notice of not less than 48 hours shall be necessary.
(3) The quorum for a meeting of the Academic Council shall be five members including the
President. If the quorum is not complete within thirty minutes after th e time appointed for the
meeting, the meeting shall not be held and the Member -Secretary shall make a record of the
fact and the same shall be signed by the President.
(4) If, at any point of time during the progress of a meeting, any member calls attention to the
number of members present, the President shall, within a reasonable time, count the number of
members present, and if a quorum is not present, he shall adjourn the meeting. Every such
adjournment shall be recorded and shall be signed by the President.
(5) The President may convene a meeting to consider matters which, in his opinion, are urgent
giving a notice shorter than seven days.
(6) The rulings of the Pre sident in regard to all questions of procedure in respect of the
meetings of the Academic Council shall be final.
(7) Decisions at the meetings of the Academic Council shall be taken by a majority vote of the
members present and voting at the meeting. The President shall be entitled to exercise a casting
vote in case votes are equally divided.
(8) The proceedings of the meetings of the Academic Council shall be recorded by the Member-
Secretary. In the absence of the Member-Secretary, the President shall appoint any other person
to act as Member-Secretary.
8. Powers and functions of the Academic Council.- The Academic Council shall exercise
the following powers and perform the following functions, namely:-
(i) to make, amend and cancel Regulations laying down c ourses of study and
curricula as per Schedule-II of the Act and permission granted under section 4
of the Act, subject to the approval of the Board;
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(ii) to propose to the Board, Ordinances concerning admission to the University or
to its examinations, courses of study and curricula, schemes of examination and
attendance: provided that proposals regarding courses of study and curricula and
schemes of examination as per Schedule -II of the Act and permission granted
under section 4 of the Act, shall be made after consulting, if necessary, a
Department, Board of Studies/Faculty concerned;
(iii) to make proposals regarding the maintenance of standards of teaching and
examination;
(iv) to advise the Board regarding teaching posts in a particular subject/ specialities;
(v) to advise the Board regarding the institution of the Board of Studies and their
strength after consulting the recommendations of the Faculty concerned;
(vi) to ad vise the Board in preparation of proposed fee structure prepared for
approval under section 33 of the Act;
(vii) to advise the Board regarding equivalency of examinations and lateral entry
recognition of examinations of other bodies as per the regulations/guidelines of
Regulating Bodies;
(viii) to advise the Board regarding University Library and the appointment of a
University Library Committee;
(ix) to advise the Board regarding the conditions of award and tenure of University
Scholarships and other benefits;
(x) to refer matters to Faculties and the Boards of Studies;
(xi) to promote research;
(xii) to advise the Board regarding all academic matters;
(xiii) to report on any matter referred to or delegated to it by the Board;
(xiv) to issue directions regarding methods of instructions, coordination of teaching,
evaluation of research and maintenance and improvement of academic
standards;
(xv) to promote coor dination between various Faculties, Departments, and
collaboration between the University and other institutions of higher learning
and constitute such committees as may be deemed necessary for the purpose;
(xvi) to consider matter of general academic interest either on its own initiative, or on
a reference by a Faculty, Department and to take appropriate action thereon;
(xvii) to move proposals to the Board for approval regarding creation, abolition, sub-
division etc. of Faculties, Departments, Boards of Studies and the like, of the
University;
(xviii) to consider and recommend to the Board proposals submitted by any Board of
Studies, Faculty or Research Board in respect of courses of study and research
programmes as per prevailing UGC Regulations wherever applicable;
(xix) to reco mmend to the Board the appointment of visiting Professors, Emeritus
Professors, consultants and scholars as per UGC norms;
(xx) to recommend for approval to the Board any rules and regulations for the award
of the degree of M.Phil. and Doctor of Philosophy as per UGC Regulations;
(xxi) to consider proposals for admitting thesis for the award of degree of M. Phil and
Doctor of Philosophy in relevant Faculty of the University which has qualified
teachers, infrastructure facilities and post graduation programs as per UGC
Regulations;
(xxii) to make recommendation to the Board with regard to,-
(a) the Degrees, Diplomas and Certificates to be awarded by the University and
the conditions for their award;
(b) the creation or abolition of posts required for teaching in the University;
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(c) the classification of the posts referred to in sub -clause (b) above and the
duties attached thereto as per UGC norms and or statutory Regulating
Bodies;
(d) fixation of remuneration payable to the examiners;
(xxiii) to constitute Equivalence Committee of expert members to recognise Degrees,
Diplomas or Certificates of other Universities or Institutions and to determine
their corresponding value in relation to the Diplomas and Degrees of the
University in accordance with the provisions of Association of Indian
Universities, University Grants Commission and any other like national body
or authority and policies of the Government:
Provided that all such decisions regarding equivalence shall be given vide
publicity through university notifications and publication on website.
(xxiv) to recommend institution of stipends, scholarships, medals and prizes and to fix,
subject to any conditions accepted by the Board, the time mode and conditions
of award of fellowships, scholarships, medals and other prizes;
(xxv) to recommend to the Board an academic calendar including examination
schedule for all the courses covered under semester/ annual scheme;
(xxvi) to suggest such forms, formats of documents and registers as are, from time to
time, prescribed by the Act, Statutes, Ordinances, Rules or Regulations; and
(xxvii) to perform, in relation to academic matters, all such duties and to do all such
acts as may be necessary for the proper carrying out of the provisions of the Act,
Statutes, Ordinances or Rules.
CHAPTER–3
THE FACULTIES
9. Faculties of the University.- Subject to the provisions of the Act, the University shall
have the Faculties for the subjects mentioned in Schedule-II of the Act and permitted subjects
under Section 4 of the Act:
Provided that the courses taught by the faculties shall bear the titles of programmes as per
the UGC Regulations regarding specified degrees.
10. Composition and term of office of Faculties. - (1) Each Faculty shall consist of
following, namely: -
(i) the Dean of the Faculty;
(ii) University Professors and Associate Professors in the subjects assigned to
the Faculty;
(iii) all Heads of the Departments within the Faculty;
(iv) two members co-opted by the Faculty concerned from among the teachers
of the Faculty;
(v) three persons not being teachers in the University to be co -opted by the
Faculty; and
(vi) the Conveners of Board of Studies in the Faculty, who are not otherwise
included under the foregoing clauses.
(2) Member of a Faculty other than ex -officio member shall hold office for a period of three
years.
11. Meetings of the Faculties.- (1) Meeting of a Faculty shall be held whenever convened
by the Dean or whenever advised by the President. One third of the members shall constitute
the quorum.
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(2) Notice of meeting of a Faculty shall be sent to eac h member by the Registrar on the
directions of the President or on the advice of the Dean of Faculty stating the date, time and
place of the meeting and also showing the agenda of the meeting. The period of notice shall be
ordinarily of five days unless the Dean of the Faculty, for reasons of urgency, requires a notice
of shorter period.
(3) The President may convene joint meetings of two or more Faculties for the purpose of
considering any matter common to them and shall preside over such meeting. In the absence
of the President, any Dean nominated by him shall preside over such meeting.
12. Functions of the Faculties. - Each Faculty shall perform the following functions,
namely:-
(i) to recommend to the Academic Council course(s) of study, curricula and
scheme (s) of examination, prepared by the Board of Studies in accordance
with the provisions of Regulating Bodies;
(ii) to report to the Board of Management through the Academic Council, the
institution, composition or abolition of any Board of Studies;
(iii) to recommend to the Academic Council the establishment, sub -division and
abolition etc. of the Departments within the Faculties;
(iv) to consider any matter referred to it by the Board or the Academic Council;
(v) to consider any report or recommendation referred to the Faculty by the Board
of Studies before making recommendations to the Academic Council;
(vi) to make suggestions or recommendations to the Board through Academic
Council regarding organization of teaching or research or examination in the
subjects concerned with the Faculty;
(vii) to recommend to the Academic Council conditions for the award of Degrees,
Diplomas and other academic distinctions;
(viii) to refer any matter to the Board of Studies within the Faculty; and
(ix) any other function required to be performed under the Act, Statutes,
Ordinances, or rules of the University.
CHAPTER–4
OTHER AUTHORITIES
13. Other Authorities.- In addition to the authorities specified under section 21 of the Act,
the following shall be other authorities of the University, namely:-
(a) Board of Studies;
(b) Finance Committee;
(c) Research Board, and
(d) Publication Board.
14. Composition and term of office of the Board of Studies.- (1) There shall be a Board
of Studies for each subject or group of subjects. The Board of Studies shall be constituted by
the Faculty concerned for a period of three years. The number of the Boards of Studies in each
Faculty as also the members of each Board of Studies shall be determined by the Board of
Management on the recommendations of the Academic Council and the Faculty concerned.
The members of a Board of Studies shall not exceed five, out of which three of them shall be
internal members and out of these three, one shall be Head of the Department and the remaining
members shall be teachers of the Post -Graduate departments. There shall be at least one and
not more than two external members on each Board of Studies. The Board of Studies shall elect
a Convener from amongst its members.
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(2) The Convener shall convene meeting of the Board of Studies. The quorum of the meeting
shall be one half of the total members. The Dean shall have right to be present and speak at the
meetings of the Boards of Studies relating to his faculty but shall have no right to vote in such
meeting unless he is a member of the Board of Studies.
Explanation: ‘Internal member’ means a member who is a teacher in the University and
‘external member’ means one who is a subject expert and not connected with
university in any manner.
15. Functions of the Board of Studies.- The Board of Studies shall perform the following
functions, namely:-
(i) to recommend courses of study, curricula and scheme of examinations in it s
respective subject(s) and shall advise on all matters relating thereto referred to
it by the Board of Management or the Academic Council or the Faculty
concerned;
(ii) to bring to the notice of the Academic Council or the Board of Management
matters connected with examination in its subject or subjects and may also
address the Faculty concerned on any matter connected with the improvement
of its courses;
(iii) to hold a joint meeting of two or more Boards of Studies, with the consent of
the President, or on the advi ce of the Academic Council or the Board of
Management, and act in concurrence and render a joint report upon any matter
which lies within the province of such Boards of Studies. In such cases the joint
meeting shall elect its own Chairman from amongst the Conveners of various
Boards of Studies;
(iv) to prepare panels of examiners in their respective subjects:
Provided that no person shall be qualified for appointment as an examiner
in final semester/annual examination in a subject unless he has taught the
subject at lest three years upto the standard of examination and possess five
years’ teaching experience in that subject.
Provided further that each Board of Studies shall prepare a panel consisting
of,-
(i) all qualified internal examiners; and
(ii) as many external examiners as may be needed for conducting
examinations of the university for a period of five years in each
subject for each examination.
Provided also that in every final semester/annual examination at least 50%
examiners shall be from higher educational institutions not connected with the
University and which are not managed by the sponso ring body of the
University;
(v) to advise the University Authorities on examination reforms; and
(vi) to advise the University Authorities on any matter referred to it.
16. Composition and term of office of the Finance Committee .- (1) There shall be a
Finance Committee to advise the Board of Management on matters relating to Finance. It shall
meet at least once in a financial year. The Finance Committee shall be constituted for a term of
three years. The Finance Committee shall consist of the following, namely:-
(i) the Chairperson;
(ii) the President;
(iii) two members nominated by the Board of Management,
from amongst its members;
(iv) two members nominated by the sponsoring body;
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(v) the Registrar; and
(vi) the Chief Finance and Accounts Officer - Member Secretary.
(2) The quorum of the meeting of the Finance Committee shall be four.
17. Functions of the Finance Committee. - The Finance Committee shall perform the
following functions, namely: -
(i) to examine the Annual Budget Assessment and advise the Board thereon;
(ii) to review the accounts of the University and audit objections and replies thereto;
and
(iii) to make recommendations to the Board on all matters relating to finance of the
University and any development program of the University.
18. Composition and term of office of the Research Board. - (1) The Research Board
shall consist of the following, namely:-
(i) the President - Chairman
(ii) Chairman of the Ethics Committee - Member
(iii) the Pro-President - Member
(iv) Head of each University teaching Department - Member
(v) the Deans of Faculties - Member
(vi) the Registrar - Member Secretary.
(2) One-third of the total members of the Research Board shall form the quorum. In the absence
of the President, the Pro -President shall preside at the meeting. The recommendations of the
Research Board shall be submitted to the Academic Council for its c onsideration. The
Research Board shall meet at least twice in one academic session.
19. Functions of the Research Board. - The Research Board shall perform the
following functions, namely:-
(i) to recommend the names of qualified teachers from post graduate departments
of the University who are eligible for guiding research work as per prevailing
UGC Regulations;
(ii) to suggest process of registration for Doctoral Degrees through entrance
examination as specified in prevailing UGC Regulations;
(iii) to suggest ways to maintain quality and relevance of research and to ensure
prevention of plagiarism,
(iv) to suggest mechanism to ensure compliance of prevailing UGC Regulations
regarding M.Phil and Ph.D Degrees, and
(v) to perform such other functions, as may be assigned to it by the Board of
Management or the Academic Council with regard to the maintenance of
standards and promotion of research.
20. Composition and term of office of the Publication Board.- (1) There shall be a
Publication Board. The Publication Board shall consist of the following, namely:-
(i) the President;
(ii) the Pro-President;
(iii) the Deans of the Faculties;
(iv) the University Librarian;
(v) Coordinator of university website.
(2) The Publication Board shall meet at least once in a year or whenever convened by the
President. Five members shall form a quorum for the meeting of the Publication Board. The
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President shall be the Chairman of the Publication Board and in his absence t he Pro-President
shall preside.
21. Functions of the Publication Board.- The Publication Board shall undertake, with
the sanction of the Board of Management, the publication of,-
(i) University Journal;
(ii) such of the results of post -graduate studies and research as the Board of
Management may entrust for publication;
(iii) any other work, literary or scientific, considered suitable by the Academic
Council;
(iv) text-books,
(v) University extension lectures or extramural lectures, and
(vi) Information required to be published as pe r norms of the Regulating Bodies
and the State Government on website of the University.
PART– 3
APPOINTMENT, POWERS AND FUNCTIONS OF THE OFFICERS
22. Appointment and Removal of Chairperson. - (1) the Chairperson shall be
appointed as per provisions of section 12 of the Act.
(2) Any person appointed as Chairperson, if convicted by any court of the law, then it will
be obligatory for the sponsoring body to remove such person from the post of Chairperson
and suggest another name for the post of Chairperson for the consent of the State
Government.
23. Additional Powers and functions of the Chairperson.- In addition to the powers
and functions prescribed in section 12 of the Act, the Chairperson shall have the following
powers and functions, namely:-
(i) to authorize and control all expenditure and payments made from out of the
University funds;
(ii) to cause an inspection to be made, by such University Officer(s) or person(s)
as he may direct, of the University, any of its Department, any examination,
teaching and other work conducted or done by the University and cause an
enquiry to be made in a like manner in respect of any matter connected with
the University;
(iii) to make temporary appointment for a period not exceeding one year, of any
teacher or officer of the University:
Provided that such candidates fulfill qualifications prescribed by
Regulating Bodies.
(iv) to sanction the re -appropriation from one budget head to any other budget
head from amongst the various heads except those relating to pay,
allowance(s) and provident fund contribution; and
(v) to delegate any of his powers to any University officer or commit tee
appointed by him.
24. Appointment of the President. - (1) The president shall be appointed as per
provisions of section 13 of the Act and prevailing UGC Regulation for the post of Vice -
Chancellor.
(2) The Board of Management shall constitute a search committee for inviting applications
and short listing the names of persons eligible as per UGC Regulations to be appointed as
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President. The Committee shall suggest names of the persons qualified for appointment to
the post of President within a period of one month.
(3) The committee shall consider the candidature of persons, who are distinguished
academicians possessing the highest level of competence, integrity, morals and
institutional commitment h aving ten years of experience as a Professor in a University
system or in an equivalent position in a reputed research and/or academic administration
organization.
(4) The Board shall prepare a panel of three to five persons, out of the names suggested by
the Search Committee and recommend a panel containing three names to the Chairperson
for appointment of the President.
25. Emoluments and Service Conditions of President .- The emoluments and other
terms and conditions of the service of the President shall be according to the University
Grants Commissions norms.
26. Powers and Functions of President. - The President shall have the following
powers and perform the functions, namely:-
(i) to register his presence and speak at any meeting of any Authority or other
body of the University but shall not be entitled to vote thereat unless he is
a member;
(ii) to ensure faithful observance of the Act, the Statutes and the Ordinances,
and to exercise all other powers necessary for this purpose;
(iii) to convene meetings of the Academic Council and joint meetings of the
Faculties;
(iv) to give effect to any order of the Board regarding the appointment,
dismissal or suspension of an officer or teacher of the University;
(v) to exercise general control in the University and exercise all powers
relating to maintenance of discipline;
(vi) to constitute such standing and adhoc committees as he may consider
necessary to assist him in the performance of duties of his office;
(vii) to grant leave of absence to any teacher and/or officer;
(viii) to grant or refuse permission to the University employees and teachers for
consultation or practice, whether remunerative or not;
(ix) to suspend or to take disciplinary action against any teacher or against any
employee holding a post in the University as per term s and conditions of
service of University employees prescribed in these statutes;
(x) to appoint examiners from the various panels of examiners;
(xi) to exercise any power, if he is of the opinion that immediate action is
necessary in any matter, conferred by or under the Act or the Statutes, on
any Authority of the University and report to the Board at its next meeting
the action taken by him in such matter; and
(xii) to delegate any of his powers and functions to any officer of the University
or to a committee or a member of the staff of the University for a general
or limited purpose.
27. Appointment of the Pro-President.- (1) The Pro-President shall be appointed by
the Chairperson as per provisions of section 14 of the Act.
(2) when a temporary vacancy in the office of Pro-President occurs by the reason of leave,
illness or otherwise, any officer of the university authorized by the chairperson shall carry
on the office of the pro-president.
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28. Functions and duties of the Pro -President.- The Pro -President shall perform
following functions and duties namely: -
(i) to carry out functions and duties mentioned in section 14 of the university
Act.
(ii) to assist the President in looking after the general administration of the
University;
(iii) to maintain overall discipline on the campus;
(iv) to maintain law and order during examination days; and
(v) to perform any other function or to discharge any other duty entrusted or
delegated to him by the Board, the Chairperson or the President.
29. Appointment of Registrar. - (1) The Registrar shall be appointed by the
Chairperson, on the recommendations of a Selection Committee consisting of the
following:-
(i) the President
(ii) an eminent educationist to be nominated
by the Chairperson;
(iii) an eminent educationist to be nominated by the Board
(iv) one member of the Board to be nominated by the Board
from among its members; and
(v) one expert not connected with the University,
having knowledge of the University administration
to be nominated by the Chairperson of the University:
Provided that the Chairperson may, in consultation with Board of Management, appoint
a professor or an officer not below the rank of Deputy Registrar of the University to function
as Registrar in an officiating capacity, so that the functions of the Registrar are not hampered
during the process of selection of the Registrar.
30. Qualifications for the post of Registrar .- The qualifications of Registrar shall be as
per the guidelines or regulations issued by the UGC, from time to time:
Provided that minimum qualifications shall not be insisted upon for candidates who
have served as Registrar or Deputy Registrar in other Universities for at least 2 years or who
have served in State or Central Government administrative service and who have not completed
age of 70 years.
31. Powers and functions of Registrar. - The Registrar shall have the following powers
and functions, namely:-
(i) to act as the custodian of the Common Seal, buildings, gardens, records,
library and such other property of the University ;
(ii) to act as the Member -Secretary to the Board of Management and the
Academic Council but would not have right to vote but would be authorized
to express his views or ideas and participate in the discussions at par with the
other members.
(iii) to conduct with the approval of the President, official correspondence on
behalf of the University;
(iv) to issue notices, under the instructions of the President and in exercise of the
provisions made in the Statutes, Ordinances, concerning all meetings of the
Board, the Academic Council and any other committees or bodies constituted
under the provisions of the Act and the Statutes;
(v) to sign contracts on behalf of the University, as directed by the Chairperson;
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(vi) to maintain general discipline of the University office(s);
(vii) to represent the University in suits and proceedings in a court of law by or
against the University, sign powers of attorney and verify pleadings in
consultation with the Chairperson or depute his representative for the purpose;
(viii) to prepare and submit any information of the University required by the State
Government, University Grants Commission and other statutory or
Regulating Bodies in consultation with the President;
(ix) to maintain a record of all Degrees, Diplomas and Certificates conferred by
the University; and
(x) to perform such other duties as may be prescribed by the Statutes, the
Ordinances and Rules and Regulations of the University.
32. Appointment of the Chief Finance and Accounts Officer. - (1) The Chief Finance
and Accounts Officer shall be appointed by the President as per provisions of section 19 of the
University Act on the recommendations of the Selection Committee consisting of th e
following, namely:-
(a) the President
(b) an eminent educationist to be nominated
by the Chairperson;
(c) an eminent educationist to be nominated by the Board;
(d) one expert of finance to be nominated by
the chairperson, and
(e) one expert not connected with the University,
having knowledge of Finance and Accounts,
to be nominated by the Chairperson of the University.
33. Qualifications and experience.- The minimum academic qualification and experience
required for the post of Chief Finance and Accounts Officer shall be as under:-
(i) a Bachelor or Master degree from a recognized university, and
(ii) at least 8 years’ experience in a responsible executive position in
accounts/finance department preferably in an education institution or in a
government department or a senior level position in a corporate sector.
34. Functions and duties of Chief Finance and Accounts Officer. - The Chief Finance
and Accounts Officer shall perform the following functions and duties, namely:-
(i) to act as Member Secretary of the Finance Committee;
(ii) to maintain proper accounts of the receipts and expenditure of the University;
(iii) to prepare Statement of Annual Accounts of the University for placing before
the Board and the State Government;
(iv) to arrange for annual audit of the University accounts by a registered Chartered
Accountant/statutory Auditor and make available to the Auditor(s) all
necessary information and records;
(v) to review the accounts of the University and prepare the replies to all the audit
objections;
(vi) to give his opinion or advice on such financial matters as may be referred to
him by the Board, the Chairperson, or the President;
(vii) to keep a constant watch on the state of the cash and bank balance and on the
state of investments;
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(viii) to prepare the annual budget and estimates for the forthcoming financial year
in consultation with the Finance Committee;
(ix) to ensure that the registers of buildings, lan d, furniture and equipment are
maintained up-to-date and that stock-checking is conducted, of equipment and
other consumable materials in all offices, Departments; etc. and
(x) to call for any information from any office, Department that he may consider
necessary for the performance of his duties with the permission of the
President.
(xi) to perform such other duties as may be prescribed by the Statutes, the
Ordinances and Rules and Regulations of the University.
35. Appointment of the Provost.- (1) The Provost shall be appointed by the President from
amongst the senior teachers of the University with the prior approval of the Chairperson for a
term of three years and shall be eligible for reappointment.
(2) The Provost may be removed from his office by the President on the ground of misconduct,
inefficiency, financial irregularity or any other reason as may be considered not in the interest
of the University.
36. Functions and duties of the Provost. - The Provost shall perform the following
functions and duties namely: -
(i) to keep constant close contact with various unions of the teachers and
employees and to keep informed the President regarding their activities;
(ii) to promote fraternity and cordial relati ons among the teachers, employees and
the management;
(iii) to admonish University teachers and employees to act as good-will messengers
of the University outside the campus and build up an ideal image of the
University in the society;
(iv) to encourage teachers and employees to act or conduct themselves in a manner
so as to make the University a centre of excellence;
(v) to make active efforts to bridge the gap, if any, in the levels of understanding
among teachers and employees; and
(vi) to develop among teachers and employees a culture of respect for the
preservation of the University property.
(vii) to perform the duties as assigned by the President from time to time.
37. Appointment of the Proctor.- (1) The Proctor shall be appointed by the President
from amongst the senior teachers of the University with the prior approval of the Chairperson
for a term of three years and shall be eligible for reappointment.
(2) The Proctor may be removed from the office by the President on the ground of misconduct,
inefficiency, financial irregularity or any other reason as may be considered not in the interest
of the University.
38. Functions and duties of the Proctor .-The Proctor shall perform the following
functions and duties, namely:-
(i) to take care of discipline among the students;
(ii) to create among the students a sense of pride and ‘we feeling’ for the
University and inspire them to act as its goodwill messengers;
(iii) to encourage students to behave or conduct themselves in a manner so as to
make the University a centre of global excellence;
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(iv) to make active efforts to bridge the gap, if any, among the common students
and their forums in the levels of understanding regarding the various policies
and practices of the University;
(v) to appoint a Proctor Committee on the directions of the President;
(vi) to act as Member -Secretary of any Disciplinary Committee constituted by
the President for taking action against any student; and
(vii) to maintain proper record of disciplinary actions taken against any student
and matters related therewith.
39. Appointment of the Dean. - The Dean of a Faculty shall be appointed by the
President for a period of three years from amongst the Professors and in case there is no
Professor in a Faculty, from amongst the Associate Professors.
40. Functions and duties of the Dean .- The Dean shall perform the following
functions and duties namely;-
(i) to preside at the meetings of the Faculty and to record its proceedings;
(ii) to be responsible for the due observance of the Statutes, Ordinances, Rules
and Regulations relating to the Faculty concerned; and
(iii) to be present and speak at the meetings of the Board of Studies relating to
the Faculty concerned but not to vote thereat unless he is a member thereof.
41. Other Officers.- In addition to the officers specified in section 11 of the Act, , the
following shall also be the officers of the University, namely:-
(i) the Controller of Examination;
(ii) the Head of the Department;
(iii) the University Librarian;
(iv) the Director Physical Education; and
(v) the Deputy Registrar/the Assistant Registrar.
42. Controller of Examination.- (1) Controller of Examination shall be appointed by
the Board of Management as per norms and qualification prescribed by the UGC, from time
to time, on the recommendation of a Selection Committee constituted under Statute 29 for the
post of Registrar.
43. Functions and duties of the Controller of Excerpt shown. Open the full act in Lexace.