LexThe tantia university, sri ganganagar act, 2013
Rajasthan · state statute
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LAW (LEGISLATIVE DRAFTING) DEPARTMENT
(GROUP-II)
NOTIFICATION
Jaipur, September 16, 2013
No. F. 2 (42) Vidhi/2/2013. -In pursuance of Clause (3) of
Article 348 of the Constitution of India, the Gover nor is pleased to
authorise the publication in the Rajasthan Gazette of the following
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translation in the English language of the Tantia V ishwavidyalaya,
Sri Ganganagar Adhiniyam, 2013 (2013 Ka Adhiniyam
Sankhyank 32):-
(Authorised English Translation)
THE TANTIA UNIVERSITY, SRI GANGANAGAR
ACT, 2013
(Act No. 32 of 2013)
[Received the assent of the Governor on the 15 th day of
September, 2013]
An
Act
to provide for establishment and incorporation of t he Tantia
University, Sri Ganganagar, in the State of Rajasth an 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 worl d and the
country, it is essential to create world level mode rn research and
study facilities in the State to provide state of t he art educational
facilities to the youth at their door steps so that they can make out
of them human resources compatible to liberalized e conomic 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 educ ational
research anddevelopment be created which can work w ith
entrepreneurial zealunder an essential regulatory s et up and such a
system can be created by allowing the private insti tutions engaged
in higher education having sufficient resources and experience to
establish universities and by incorporating such un iversities with
such regulatory provisions as ensure efficient work ing of such
institutions;
And whereas, the J. R. Tantia Charitable Trust, Sri
Ganganagar is a Public Trust registered under the R ajasthan Public
Trusts Act, 1959 (Act No. 42 of 1959) at No. 6/2002 of the
Register of Public Trusts in the office of the Assi stant
Commissioner, Devsthan, Bikaner, Rajasthan is engag ed in the
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field of education and running educational institut ions for last
several years;
And whereas, the said J.R. Tantia Charitable Trust, Sri
Ganganagar has set up educational infrastructures, both physical
and academic, as specified in Schedule I, at Villag e Chak 13, L. N.
P.-I1, Tehsil Sri Ganganagar, District Sri Ganganag ar in the State
of Rajasthan and has agreed to invest the said infr astructure in a
University for research and studies in the discipli nes specified in
Schedule II and has also deposited an amount of rup ees two crores
to be utilized in establishment of an endowment fun d in
accordance with the provisions of this Act;
And whereas, the sufficiency of the above infrastru cture
has been got enquired into by a committee, appointed in this behalf
by the State Government consisting of the Vice-chan cellor,
Maharaja Ganga Singh University, Bikaner, Director, College
Education Rajasthan, Jaipur, Dean, Faculty of Law, Maharaja
Ganga Singh University, Bikaner, Dean, Faculty of S cience,
Maharaja Ganga Singh University, Bikaner, Principal, Government
Engineering College, Bikaner and Principal, Sardar Patel Medical
College, Bikaner;
And whereas, if the aforesaid infrastructure is uti lized in
incorporation as a University and the said J.R. Tan tia Charitable
Trust, Sri Ganganagar is allowed to run the Univers ity, it would
contribute in the academic development of the people of the State;
Now, therefore, be it enacted by the Rajasthan Stat e
Legislature in the Sixty-fourth Year of the Republi c of lndia, as
follows:-
1. Short title, extent and commencement.- (1) This Act,
may be called the Tantia University, Sri Ganganagar Act, 2013.
(2) It extends to the whole of the State of Rajasthan.
(3) It shall be deemed to have come into force on a nd from
3rd July, 2013.
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);
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(b) "CSIR" means the Council of Scientific and Ind ustrial
Research, New Delhi - a funding agency of the
Central Government;
(c) "DEC” means the Distance Education Council
established under section 28 of the Indira Gandhi
National Open University Act, 1985 (Central Act No.
50 of 1985);
(d) "distance education" means education imparted by
combination of any two or more means of
communication, viz. broadcasting, telecasting,
correspondence courses, seminars, contact
programmes and any other such methodology;
(e) "DST" means the Department of Science and
Technology of the Central Government;
(f) "employee" means a 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 stu dents
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 Agricultural
Research, a society registered under the Societies
Registration Act, 1860 (Central Act No. 21 of 1860);
(l) “MCI” means Medical Council of India constitute d
under section 3 of the Indian Medical Council Act,
1956 (Central Act No. 102 of 1956);
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(m) “NAAC” means the National Assessment and
Accreditation Council, Bangalore, an autonomous
institution of the UGC;
(n) “NCTE” means the National Council for Teacher
Education constituted under section 3 of the Nation al
Council for Teacher Education Act, 1993 (Central Act
No. 73 of 1993);
(o) “off campus centre” means a centre of the Unive rsity
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 constitut ed
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 J.R. Tantia Charita ble
Trust, Sri Ganganagar, a Public Trust registered un der
the Rajasthan Public Trusts Act, 1959 (Act No. 42 o f
1959) at No. 6/2002 of the Register of Public Trust s
in the office of the Assistant Commissioner,
Devsthan, Bikaner, Rajasthan;
(v) “Statutes”, “Ordinances” and “Regulations” mean
respectively, the Statutes, Ordinances and Regulations
of the University made under this Act;
(w) “student of the University” means a person enr olled in
the University for taking a course of study for a
degree, diploma or other academic distinction duly
instituted by the University, including a research
degree;
(x) “study centre” means a centre established and
maintained or recognized by the University for the
purpose of advising, counselling or for rendering a ny
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other assistance required by the students in the context
of distance education;
(y) “teacher” means a Professor, Associate Professo r,
Assistance Professor or any other person required t o
impart education or to guide research or to render
guidance in any other form to the students for purs ing
a course of study of the University;
(z) “UGC” means the University Grants Commission
established under section 4 of the University Grant s
Commission Act, 1956 (Central Act No. 3 of 1956);
and
(za) “University” means the Tantia University, Sri
Ganganagar.
3. Incorporation.- (1) The first Chairperson and the first
President of the University and the first members o f 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 her eby constituted
a body corporate by name of the Tantia University, Sri
Ganganagar.
(2) The movable and immovable property specified in the
Schedule I shall be vested in the University and th e Sponsoring
Body shall, immediately after the commencement of t his 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 headq uarters at
Village Chak 13, L. N. P.-II, Tehsil Sri Ganganagar , District Sri
Ganganagar (Rajasthan).
(4) The objects of the University.- The object of the
University shall be to undertake research and studi es in the
disciplines specified in Schedule II and such other discipline as the
University may, with the prior approval of the Stat e Government,
determine from time to time and to achieve excellen ce 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 the 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
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certificates, and confer degrees or other academic
distinctions on the basis of examinations,
evaluation or any other method of testing on
persons, and to withdraw any such diplomas,
certificates, degrees or other academic distinction s
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
Professorship, Assistant Professorships and other
teaching or academic posts required by the
University and to make appointment thereto;
(g) to create administrative, ministerial and other posts
and to make appointments thereto;
(h) to appoint persons working in any other university
or organization having specific knowledge
permanently or for a specified period;
(i) to co-operate, collaborate or associate with any
other university or authority or institution in suc h
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 Universit y
necessary for the furtherance of its objects;
(k) to institution and award fellowships, scholarships,
studentship, medals and prizes;
(l) to establish and maintain hostels for students of the
University;
(m) to make provisions for research and consultancy,
and for that purpose to enter into such
arrangements with other institutions or bodies as
the University may deem necessary;
(n) to determine standards for admission into the
University, which may include examination,
evaluation or any other method of testing;
(o) to demand and receive payment of fees and other
charges;
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(p) to supervise the residences of the students of the
University and to make arrangements for the
promotion of their health and general welfare;
(q) to make special arrangements in respect of women
students as the University may consider desirable;
(r) to regulate and enforce discipline among the
employees and students of the University and take
such disciplinary measures in this regard as may be
deemed necessary by the University;
(s) to make arrangements for promoting the health
and general welfare of the employees of the
University;
(t) to receive donations and acquire, hold, manage and
dispose of any movable or immovable property;
(u) to borrow money with the approval of the
Sponsoring Body for the purposes of the
University;
(v) to mortgage or hypothecate the property of the
University with the approval of the Sponsoring
Body;
(w) to establish examination centres;
(x) to ensure that the standard of degrees, diplomas,
certificates and other academic distinctions are no t
lower than those laid down by AICTE, NCTE,
UGC, MCI, PCI and other similar bodies
established by or under any law for the time being
in force for the regulation of education;
(y) to set up off campus centre within the State,
subject to the provisions of any other law for the
time being in force; and
(z) to do all such other acts and things as may be
necessary, incidental or conducive to the
attainment of all or any of the objects of the
University.
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 privil eges 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
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Act with an amount of rupees two crores which has b een deposited
by the Sponsoring Body with the State Government.
(2) The Endowment Fund shall be used as security de posit
to ensure that the University complies with the pro visions of this
Act and functions as per provisions of this Act, St atutes and
Ordinances. The State Government shall have the pow ers to
forfeit, in the prescribed manner, a part or whole of the
Endowment Fund in case the University or the Sponso ring Body
contravenes any of the provisions of this Act or St atutes,
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 inve sted
and kept invested until the dissolution of the Univ ersity in long
term securities issued or guaranteed by the State G overnment 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, T he
certificates of the securities shall be kept in saf e custody of the
State Government and in case of deposit in the inte rest bearing
Personal Deposit Account in Government Treasury, th e deposit
shall be made with the condition that the amount sh all 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 fol lowing shall be
credited, namely:-
(a) fees and other charges received by the Univers ity;
(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) trust, bequests, donations, endowment 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 t he
University in excess of the limits for total recurr ing expenditure
and total non-recurring expenditure for the year, a s may be fixed
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by the Board of Management, without the prior appro val 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
Statues to be the officer of the University.
12. The Chairperson.- (1) The Chairperson shall be
appointed by the Sponsoring Body with the consent o f 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, be 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 t he meeting
of the Board of Management and at the convocation o f the
University for conferring degrees, diplomas or othe r 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 the sub-section (8) of section 13;
and
d) such other powers as may be prescribed by the
Statutes.
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13. The President 2.- (1) The President shall be appointed by
the Chairperson from a panel of no less than three and not more
than five persons recommended by the Board of Management.
(2) No person shall be eligible to appoint as Presi dent unless
he is a distinguished academician having a minimum of ten years
experience as Professor in a university or college or ten years of
experience in an equivalent position in a reputed r esearch and/or
academic administrative organization.
(3) The term of the office of the President shall b e three
years from the date on which he enters upon his off ice 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, notwithsta nding the
expiration of his term, continue to hold office unt il his successor
enters upon the office.
(4) For the purpose of selection of the President, the Board
of Management shall invite applications from eligib le persons
through a public notice and while considering the names of persons
to be appointed as President, the Board of Manageme nt shall give
proper weightage to academic excellence. Exposure t o the higher
education system in the country and adequate experi ence in
academic and administrative governance and record i ts findings in
writing and enclose the same with the panel to be s ubmitted 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 exerci se 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 nece ssary to take
immediate action on any matter for which powers are conferred on
2 Amended as per The Rajasthan Private Universities’ Laws (Amendment) Act, 2018 (Act No. 26 of
2018) dated 5 th October, 2018.
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any other authority by or under this Act, he may ta ke such action
as he deems necessary and shall at the earliest opp ortunity
thereafter report his action to such officer or aut hority as would
have in the ordinary course dealt with the matter.
Provided that if, in the opinion of the officer or authority
concerned, such action should not have been taken by the President
then such case shall be referred to the Chairperson , whose decision
thereon shall be final:
Provided further that where any such action taken b y 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 app eal 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 c onferred by this
Act or Statutes, Ordinances, Regulations or rules m ade thereunder
or is likely to be prejudicial to the interests of the University, he
shall direct the authority concerned to revise its decision within
fifteen days from the date of its decision and in c ase the authority
refuses or fails to revise such decision, then such matter shall be
referred to the Chairperson and his decision thereon shall be final.
(10) The President shall exercise such other power s and
perform such other duties as may be prescribed by t he Statutes or
the Ordinances.
(11) If the Chairperson is satisfied, on an enquir y made or
caused to be made on a representation made to him o r otherwise,
that the continuance of President in his office is prejudicial to the
interests of the University or the situation so war rants, he may, by
an order in writing and stating the reasons therein for doing so, ask
the President to relinquish his office from such da te as may be
specified in the order:
Provided that before taking an action under this s ub-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 peri od 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
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 o r otherwise,
that the continuance of the Pro-President in his of fice 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 Pro-President to relinquish his o ffice from such
date as may be specified in the order:
Provided that before taking an action under this s ub-section,
the Pro-President shall be given an opportunity of being heard.
(5) The Pro-President shall assist the President i n such
matters as are assigned to him by the President fro m time to time
and shall exercise such powers and perform such fun ctions as may
be delegated to him by the President.
15. The Provost.- (1) The Provost shall be appointed by the
President for such period and in such manner as may be prescribed
by the Statutes.
(2) The Provost shall ensure discipline in the Uni versity and
shall keep the various unions of the teachers and e mployees
advised of the various policies and practices in the University.
(3) The Provost shall exercise such other powers a nd
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 maint enance of
discipline among the students and keep the various students’
unions advised of the various policies and practice s in the
University.
(3) The Proctor shall exercise such other powers a nd
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 a nd shall preside
over the same. He shall formulate the policies and development
programme of the Faculty and present the same to th e appropriate
authorities for their consideration.
(3) The Dean of Faculty shall exercise such other p owers
and perform such other duties as may be prescribed by the Statutes.
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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 appoint ed by the
President in such manner as may be prescribed by the Statutes.
(2) The Chief Finance and Accounts Officer shall ex ercise
such powers and perform such duties as may be presc ribed 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 functi ons of
such officers shall be such as may be prescribed by the Statutes.
21. Authorities of the University.- The following shall be
the authorities of the University, namely:-
(i) the Board of Management;
(ii) the Academic Council;
(iii) the Faculties; and
(iv) such other authorities as may be declared by the
Statutes to be the authorities of the University.
22. The Board of Management.- (1) The Board of
Management of the University shall consist of the f ollowing,
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 Schedules II;
d) one expert of management or information technology
from outside the University, nominated by the
Chairperson;
e) one expert of finance, nominated by the Chairperson;
f) Commissioner, College Education or his nominee not
below the rank of Deputy Secretary; and
g) two teachers, nominated by the President.
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(2) The Board of Management shall be the princi pal
executive body of the University. All the movable a nd
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.
(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 lea st three
times in a calendar year.
(4) The quorum for meeting of the Board of Man agement
shall be five.
23. The Academic Council.- (1) The Academic Council
shall consist of the President and such other membe rs as may be
prescribed by the Statutes.
(2) The President shall be the Chairperson of the A cademic
Council.
(3) The Academic Council shall be the principal aca demic
body of the University and shall, subject to provis ions of this Act
and the rules, Regulations, Statutes or Ordinances, made
thereunder, co-ordinate and exercise general superv ision 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.
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24. Other authorities.- The composition, constitution,
powers and functions of other authorities of the Un iversity shall be
such as may be prescribed by the Statutes.
25. Disqualification for membership of an authority .- A
person shall be disqualified for being a member of any of the
authorities of the University, if he-
a) is of unsound mind and stands so declared by a
competent court;
b) is an undischarged insolvent;
c) has been convicted of any offence involving moral
turpitude;
d) is conducting or engaging himself in private coachi ng
classes; or
e) has been punished for indulging in or promoting
unfair practice in the conduct of any examination, in
any form, anywhere.
26. Vacancies not to invalidate the proceedings of any
authority of the University.- No act or proceeding of any
authority of the University shall be invalid merely by reason of any
vacancy or defect in the constitution thereof.
27. Filling up of emergent vacancies.- Any vacancies
occurred in the membership of authorities of the Un iversity due to
death, resignation or removal of a member or due to change of
capacity in which he was appointed or nominated, shall be filled up
as early as possible by the person or the body who had appointed
or nomination such a number:
Provided that the person appointed or nominated as a
member of an authority of the University on an emer gent vacancy,
shall remain member of such authority for only the remaining
period of the member, in whose place he is appointe d 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 commit tees 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 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 thei r
powers and functions;
(e) the manner in which the Dean of Faculty shall be
appointed and his powers and functions;
(f) the manner and terms and conditions of appointment
of other officers and teachers and their powers and
functions;
(g) the terms and conditions of service of employees of
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) provision regarding the policy of admissions,
including regulation of reservation of seats;
(l) provision regarding fees to be changed from students;
(m) provisions regarding number of seats in
different course;
(n) creation of new authorities of the University;
(o) accounting policy and financial procedure;
(p) creation of new departments and abolition or
restructuring of existing departments;
(q) institution of medals and prizes;
(r) creation of posts and procedure for abolition of posts;
(s) revision of fees;
(t) alteration of the number of seats in different syll abi;
and
(u) all other matters which under the provisions of thi s
Act are required to be, or may be, prescribed by th e
Statutes.
(2) The Statutes of the University shall be made by the
Board of Management and shall be submitted to the S tate
Government for its approval.
(3) The State Government shall consider the Statute s
submitted by the University and shall give its appr oval thereon
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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 i f it desires not
to give effect to any or all of the modifications m ade by the State
Government under sub-section (3), it may give reaso ns therefore
and after considering such reason, the State Govern ment may or
may not accept the suggestion made by the University.
(5) The State Government shall publish the Statutes , as
finally approved by it, in the Official Gazette, an d thereafter, the
Statutes shall come into force from the date of such publication.
30. The Ordinances:- (1) Subject to the provisions of this
Acts or Statutes made thereunder, the Ordinances ma y provide for
all or any of the following matters, namely:-
a) the admission of students to the University and the ir
enrolment as such;
b) the courses of study to be laid down for the degree s
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 the award of fellowships,
scholarships stipends, medals and prizes;
e) the conduct of examinations, including the terms of
office and manner of appointment and the duties of
examining bodies, examiners and moderators;
f) fees to be 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 othe r
body which is considered necessary for improving th e
academic life of the University;
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j) the manner of co-operation and collaboration with
other Universities and institutions of higher educa tion;
and
k) all other matters which by this Act or Statutes mad e
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 Governm ent for its
approval.
(3) The State Government shall consider the Ordinan ces
submitted under sub-section (2) within two months f rom the date
of their receipt and shall either approve them or g ive suggestions
for modifications therein.
(4) The Academic Council shall either modify the
Ordinances incorporating the suggestion of the Stat e Government
or give reasons for not incorporating any of the su ggestions made
by the State Government and shall return the Ordinances alongwith
such reasons, if any, to the State Government and o n receipt of the
same, the state Government shall consider the comme nts of the
Academic Council and shall approve the Ordinances o f the
University with or without such modifications.
31. Regulations:- The authorities of the University may,
subject to the prior approval of the Board of Manag ement, 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 de termine
either on the basis of marks or grade obtained in t he 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 asso ciation of the
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universities conducting similar courses or by any a gency of the
State:
Provided that admission in professional and technic al
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 pro vided 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 ap proval of the
committee constituted for the purpose.
(2) The committee shall consider the fees structure prepared
by the University and if it is satisfied that the proposed fees is-
(a) sufficient for –
(i) generating resources for meeting the recurrin g
expenditure of the University; and
(ii) the savings required for the furth er
development of the University; and
(b) not unreasonably excessive,
it may approve fees structure.
(3) The fees structure approved by the committee u nder sub-
section (2) shall remain in force for three years a nd the University
shall be entitled to charge fees in accordance with such fees
structure.
(4) The University shall not charge any fees, by wh atever name
called, other than that for which it is entitled under sub-section (3).
34. Examination.- At the beginning of each academic
session and in any case not later than 30th of August of every
calendar year, the University shall prepare and pub lish a schedule
of examinations for each and every course conducted by it shall
strictly adhere to the schedule.
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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 examin ations and
shall also include the details about the practical examinations:
Provided that if, for any reason whatsoever, the Un iversity
has been unable to follow this schedule, it shall, as soon as
practicable, submit a report to the State Governmen t incorporating
the reasons for making a departure from the publish ed 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 conduct ed by it within
thirty days from the last date of the examination f or that particular
course and shall in any case declare the results la test 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 examin ation within the
aforesaid period of forty-five days, it shall submi t a report
incorporating the reasons for such delay to the Sta te Government.
The State Government may, thereon, issue such direc tion as it may
deem fit.
(2) No examination or the results of an examination shall be
held invalid only for the reasons that the Universi ty has not
followed the time schedule as stipulated in section 34 or, as the
case may be, in this section.
36. Convocation.- The convocation of the University shall
be held in every academic year in the manner as may be prescribed
by the Statutes for conferring degrees, diplomas or for any other
purpose.
37. Accreditation of the University.- The University shall
obtain accreditation from the NAAC, as per the norm s of the
NAAC and inform the State Government and such other regulating
bodies which are connected with the courses taken u p by the
University about the grade provided by the NAAC to the
University. The University shall get renewed such a ccreditation
from time to time as per the norms of the NAAC.
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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 a nd provide all
such facilities and assistance to such bodies as ar e 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 Univers ity towards the
fulfilment of its objects and copy of the same shal l 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 a nnual
accounts shell be audited at least once in every year by the auditors
appointed by the University for this purpose.
(2) A copy of the annual accounts together with the audit
report shall be submitted to the Board of Management.
(3) A copy of the annual accounts and audit report alongwith
the observations of the Board of Management shall be submitted to
the Sponsoring Body.
(4) Copies of annual accounts and balance sheet pre pared
under sub-section (1) shall also be presented to th e State
Government. The advice of the State Government, if any, arising
out of the accounts and audit report of the univers ity shall be
placed before the Board of Management. The Board of
Management shall issue such directions, as it may d eem fit and
compliance shall be reported to the State Government.
41. Powers of the State Government to inspect the
UniverExcerpt shown. Open the full act in Lexace.