LexThe JAI MINESH ADIVASI UNIVERSITY, RANPUR (KOTA) ACT, 2023
Rajasthan · state statute
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LAW (LEGISLATIVE DRAFTING) DEPARTMENT
(GROUP-II)
NOTIFICATION
Jaipur, May 11, 2023
No. F. 2(42)Vidhi/2/2022. - In pursuance of Clause (3) of Article 348 of the
Constitution of India, the Governor is pleased to authorise the publication in the Rajasthan
Gazette of the following translation in the English language of the Jai Mine sh Adivasi
Vishwavidhyalaya, Ranpur (Kota) Adhiniyam, 2023 (2023 Ka Adhiniyam Sankhyank 11):-
(Authorised English Translation)
THE JAI MINESH ADIVASI UNIVERSITY, RANPUR (KOTA) ACT, 2023
(Act No. 11 of 2023)
(Received the assent of the Governor on the 9th day of May, 2023)
An
Act
to provide for establishment and incorporation of the Jai Minesh Adivasi University, Ranpur (Kota) in
the State of Rajasthan and matters connected therewith and incidental thereto.
Whereas, with a view to keep pace with the ra pid 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 th ey
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 respons ive system of educational
research and development be created which can work with entrepreneurial zeal under an essential
regulatory set up and such a system can be created by allowing the private institutions engaged in
higher education having sufficient resources and experience to establish universities and by
incorporating such universities with such regulatory provisions as ensure efficient working of such
institutions;
And whereas, the All India Shree Meena Social and Educational Society, Kota is a Soc iety
registered under the Rajasthan Societies Registration Act, 1958 (Act No. 28 of 1958) at Registration
No. 139/Kota/2004-2005, dated 2.12.2004 in the office of the Registrar, Societies, Kota;
And whereas, the said All India Shree Meena Social and Educational Society, Kota has set up
educational infrastructures, both physical and academic, as specified in Schedule-I, at Village Ranpur,
Tehsil, Ladpura, District Kota in the State of Rajasthan and has agreed to invest the said infrastructure
in a Universit y for research and studies in the disciplines specified in Schedule -II and has also
deposited an amount of rupees seventy five lakh to be utilized in establishment of an endowment fund
in accordance with the provisions of this Act;
And whereas, the suffic iency 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,
University of Kota, Principal, Government Medical College, Kota, Principal, Government College,
Kota and Additional District Magistrate, Kota;
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And whereas, if the aforesaid infrastructure is utilized in incorporation as a University and the
said All India Shree Meena Social and E ducational Society, Kota is allowed to run the University, it
would contribute in the academic development of the people of the State;
Be it enacted by the Rajasthan State Legislature in the Seventy-fourth Year of the Republic of
India, as follows:-
1. Sh ort title, extent and commencement. - (1) This Act may be called the Jai Minesh
Adivasi University, Ranpur (Kota) Act, 2023.
(2) It extends to the whole of the State of Rajasthan.
(3) It shall come into force at once.
2. Definitions.- In this Act, unless the context otherwise requires,-
(a) "AICTE" means All India Council for Technical Education established under All India
Council for Technical Education Act, 1987 (Central Act No. 52 of 1987);
(b) "CSIR" means the Council of Scientific and Industrial Research, N ew Delhi- a funding
agency of the Central Government;
(c) "Commission" means the National Medical Commission constituted under section 3 of
the National Medical Commission Act, 2019 (Central Act No. 30 of 2019);
(d) "DEB" means the Distance Education Bureau establ ished by the University Grants
Commission for regulating Distance Education in India;
(e) "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;
(f) "DST" means the Department of Science and Technology of the Central Government;
(g) "employee" means a person appointed by the University to work in the University and
includes teachers, officers and other employees of the University;
(h) "fee" means collection made by the University from the students by whatever name it
may be called, which is not refundable;
(i) "Government" means the State Government of Rajasthan;
(j) "higher education" means study of a curriculum or c ourse for the pursuit of knowledge
beyond 10+2 level;
(k) "hostel" means a place of residence for the students of the University, or its colleges,
institutions or centers, maintained or recognized to be as such by the University;
(l) "ICAR" means the Indian Counci l of Agricultural Research, a society registered under
the Societies Registration Act, 1860 (Central Act No. 21 of 1860);
(m) "NAAC" means the National Assessment and Accreditation Council, Bangalore, an
autonomous institution of the UGC;
(n) "NCTE" means the Nati onal Council for Teacher Education constituted under section 3
of the National Council for 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
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of higher education, such as UGC, AICTE, NCTE, Comm ission, PCI, NAAC, ICAR,
DEB, 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 All India Shree Meena Social and Educational Society,
Kota, a Society registered under the Rajasthan Societies Registration Act, 1958 (Act No.
28 of 1958) at Registration No. 139/Kota/2004-2005, dated 2.12.2004 in the office of the
Registrar, Societies, Kota;
(v) "Statutes", "Ordinances" and "Regulations" mean respectively , the Statutes, Ordinances
and Regulations of the University made under this Act;
(w) "student of the University" means a person enrolled in the University for taking a course
of study for a degree, diploma or other academic distinction duly 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 any other assistance
required by the students in the context of distance education;
(y) "teacher" means a Professor, Associate Professor, Assistant Professor or any other
person required to impart education or to guide research or to render guidance in any
other form to the students for pursuing a course of study of the University;
(z) "UGC" means the University Grants Commission established under section 4 of the
University Grants Commission Act, 1956 (Central Act No. 3 of 1956); and
(za) "University" means the Jai Minesh Adivasi University, Ranpur (Kota).
3. Incorporation.- (1) The first Chairperson and the first President of the University and the
first members of the Board of Management and the Academic Council and all persons who may
hereafter become such officers or members, so long as they continue to hold such office or
membership, are hereby constituted a body corporate by the name of the Jai Minesh Adivasi
University, Ranpur (Kota).
(2) The movable and immovable property specified in the Schedule -I shall be vested in the
University and the Sponsoring Body shall, i mmediately after the commencement of this Act, take
steps for such vesting.
(3) The University shall have perpetual succession and a common seal and shall sue and be
sued by the said name.
(4) The University shall situate and have its headquarters at Villa ge Ranpur, Tehsil, Ladpura,
District Kota (Rajasthan).
4. The objects of the University.-The objects of the University shall be to undertake research
and studies in the disciplines specified in Schedule -II and such other disciplines as the University
may, with the prior approval of the State Government, determine from time to time and to achieve
excellence and impart and disseminate knowledge in the said disciplines.
5. Powers and functions of the University. - The University shall have the following powers
and functions, namely:-
(a) to provide for instruction in the disciplines specified in Schedule -II and to make
provisions for research and for the advancement and dissemination of knowledge;
(b) to grant, subject to 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 persons, and to withdraw any
such diplomas, certificates, degrees or other academic distinctions for goo d and sufficient
cause;
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(c) to organize and to undertake extramural studies and extension service;
(d) to confer honorary degrees or other distinctions in the manner prescribed;
(e) to provide instruction, including correspondence and such other courses, as it may
determine;
(f) to institute Professorships, Associate Professorships, Assistant Professorships and other
teaching or academic posts required by the University and to make appointment thereto;
(g) to create administrative, ministerial and other posts and to make appointments thereto;
(h) to appoint persons working in any other university or organization having specific
knowledge permanently or for a specified period;
(i) to cooperate, collaborate or associate with any other university or authority or institution
in such manner and for such purpose as the University may determine;
(j) to establish study centres and maintain schools, institutions and such centres, specialized
laboratories or other units for research and instructions as are in the opinion of the
University necessary for the furtherance of its object;
(k) to institute and award fellowships, scholarships, studentships, medals and prizes;
(l) to establish and maintain hostels for students of the University;
(m) to make provisions for 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;
(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 ge neral 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 h ypothecate the property of the University with the approval of the
Sponsoring Body;
(w) to establish examination centres;
(x) to ensure that the standard of degrees, diplomas, certificates and other academic
distinctions are not lower than those laid down by AICT E, NCTE, UGC, Commission,
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.
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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 seventy five lakh which has been
deposited by the Sponsoring Body with the State Government.
(2) The Endowment Fund shall be used as security deposit to ensure that the University
complies with the provisions of this Act and functions as per provisions of this Act, Statutes and
Ordinances. The State Government shall have the powers to forfeit, in the prescribed manner, a part or
whole of the Endowment Fund in case the University or the Sponsoring Body contravenes any of the
provisions of this Act or Statutes, Ordinances, Regulations or rules made thereunder.
(3) Income from the Endowment Fund may be utilized for development of infrastructure of
the University but shall not be utilized to meet out the recurring expenditure of the University.
(4) The amount of the Endowment Fund shall be invested and kept invested until the
dissolution of the University in long term securities issued or guaranteed by the State Government or
deposited and kept deposited until the dissolution of the University in the interest bearing Personal
Deposit Account of the Sponsoring Body in the Government Treasury.
(5) In case of investment in long term security, the certificates of the securities shall be kept in
the safe custody of the State Government and in case of deposit in the interest bearing Personal
Deposit Account in Government Treasury, the deposit shall be made with the condition that the
amount shall not be withdrawn without the permission of the State Government.
9. General Fund. - The University shall establish a Fund, which shall be called the General
Fund to which following shall be credited, namely:-
(a) fees and other charges received by the University;
(b) any contributions made by the Sponsoring Body;
(c) any income received from consultancy and other work undertaken by the University in
pursuance of its objectives;
(d) trusts, bequests, donations, endowments and any other grants; and
(e) all other sums received by the University.
10. Application of General Fund. - The General Fund shall be utilized for meeting all
expenses, recurring or non-recurring, in connection with the affairs of the University:
Provided that no expenditure shall be incurred by the University in excess o f 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:
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Provided that a Chair person shall, notwithstanding the expiration of his term, continue to
hold office until his successor enters upon the office.
(2) Any vacancy in the office of Chairperson shall be filled within six months from the date of
such vacancy.
(3) The Chairperson shall, by virtue of his office, be the head of the University.
(4) The Chairperson shall, if present, preside at the meetings of the Board of Management and
at the convocation of the University for conferring degrees, diplomas or other academic distinctions.
(5) The Chairperson shall have the following powers, namely:-
(a) to call for any information or record in connection with the affairs of the
University;
(b) to appoint the President;
(c) to remove the President in accordance with the provisions of sub -section (11)
of section 13; and
(d) such other powers as may be prescribed by the Statutes.
13. The President. - (1) The President shall be appointed by the Chairperson from a panel of
not less than three and not more than five persons recommended by the Board of Management.
(2) No person shall be eligible to appoint as President unless he is a distinguished
academician having a minimum of ten years experience as Professor in a university or college or ten
years of experience in an equivalent position in a reputed research and/or academic administrative
organization.
(3) The term of the office of the President shall be three years from the date on which he
enters upon his office or until he attains the age of seventy years, whichever is earlier:
Provided that the same person shall be eligible for reappointment:
Provided further that a President shall, notwithstanding the expiration of his term, continue to
hold office until his successor enters upon the office.
(4) For the purpose of selection of the President, the Board of Management shall invite
applications from eligible persons through a public notice and while considering the names of persons
to be appointed as President, the Board of Management shall give proper weightage to academic
excellence, exposure to the higher e ducation system in the country and adequate experience in
academic and administrative governance and record its findings in writing and enclose the same with
the panel to be submitted to the Chairperson.
(5) Any vacancy in the office of President shall be filled within six months from the date of
such vacancy.
(6) The President shall be the principal executive and academic officer of the University and
shall exercise general superintendence and control over the affairs of the University and shall execute
the decisions of the authorities of the University.
(7) The President shall preside at the convocation of the University in the absence of the
Chairperson.
(8) If, in the opinion of the President, it is necessary to take immediate action on any matter
for which powers are conferred on any other authority by or under this Act, he may take such action
as he deems necessary and shall at the earliest opportunity thereafter report his action to such officer
or authority as would have in the ordinary course dealt with the matter:
Provided that if, in the opinion of 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 th at 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
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which such action is communicated to him, an appeal to the Board of Managemen t and the Board of
Management may confirm or modify or reverse the action taken by the President.
(9) If, in the opinion of the President, any decision of any authority of the University is
outside the powers conferred by this Act or Statutes, Ordinances, Regulations or rules made
thereunder or is likely to be 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 case the
authority refuses or fails to revise such decision, then such matter shall be referred to the Chairperson
and his decision thereon shall be final.
(10) The President shall exercise such other powers and perform such other duties as may be
prescribed by the Statutes or the Ordinances.
(11) If the Chairperson is satisfied, on an enquiry made or caused to be made on a
representation made to him or otherwise, that the continuance of President in his office is prejudicial
to the interests of the University or the situation so warrants , he may, by an order in writing and
stating the reasons therein 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 b e given an
opportunity of being heard.
14. The Pro -President.-(1) The Pro -President shall be appointed by the Chairperson in
consultation with the President.
(2) The Pro-President shall hold office for a period of three years and shall be eligible for re -
appointment for a second term.
(3) The conditions of service of the Pro -President shall be such as may be prescribed by the
Statutes.
(4) If the Chairperson is satisfied, on an enquiry made or caused to be made on a
representation made to him or otherwise, that the continuance of the Pro -President in his office is
prejudicial to the interests of the University or the situation 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 as signed to him by the
President from time to time and shall exercise such powers and perform such functions as may be
delegated to him by the President.
15. The Provost.- (1) The Provost shall be appointed by the President for such period and in
such manner as may be prescribed by the Statutes.
(2) The Provost shall ensure discipline in the University and shall keep the various unions of
the teachers and employees advised of the various policies and practices in the University.
(3)The Provost shall exercise such other powers and perform such other duties as may be
prescribed by the Statutes.
16. The Proctor. - (1) The Proctor shall be appointed by the President for such period and in
such manner as may be prescribed by the Statutes.
(2) The Proctor shall be responsible for the maintenance of discipline among 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 b e
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.
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(2) The Dean shall convene meetings o f 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 Universi ty,
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 Universit y 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 o r 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.
(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 ge neral 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;
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(b) to review the decisions of other authorities of th e University in case they are
not in conformity with the provisions of this Act or the Statutes, Ordinances,
Regulations or rules made thereunder;
(c) to approve the budget and annual report of the University;
(d) to lay down the policies to be followed by the University;
(e) to recommend to the Sponsoring Body about the voluntary liquidation of the
University, if a situation arises when smooth functioning of the University does
not remain possible, in spite of all efforts; and
(f) such other powers as may be prescribed by the Statutes.
(3) The Board of Management shall meet at least three times in a calendar year.
(4) The quorum for meetings of the Board of Management shall be five.
23. The 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 th e rules, Regulations, Statutes or Ordinances made
thereunder, co-ordinate and exercise general supervision over the academic policies of the University.
(4) The quorum for meetings of the Academic Council shall be such as may be prescribed by
the Statutes.
24. Other authorities. - The composition, constitution, powers and functions of other
authorities of the University shall be such as may be prescribed by the Statutes.
25. Disqualification for membership of an authority. - A person shall be disqualified fo r
being a member of any of the authorities of the University, if he-
(a) is of unsound mind and stands so declared by a competent court;
(b) is an undischarged insolvent;
(c) has been convicted of any offence involving moral turpitude;
(d) is conducting or engaging himself in private coaching classes; or
(e) has been punished for indulging in or promoting unfair practice in the conduct of
any examination, in any form, anywhere.
26. Vacancies not to invalidate the proceedings of any authority of the University. - No
act or proceeding of any authority of the University shall be invalid merely by reason of any vacancy
or defect in the constitution thereof.
27. Filling up of emergent vacancies. - Any vacancies occurred in the membership of
authorities of the University due to de ath, resignation or removal of a member or due to change of
capacity in which he was appointed or nominated, shall be filled up as early as possible by the person
or the body who had appointed or nominated such a member:
Provided that the person appointed or nominated as a member of an authority of the
University on an emergent vacancy, shall remain member of such authority for only the remaining
period of the member, in whose place he is appointed or nominated.
28. Committee.- The authorities or officers of the University may constitute such committees
with such terms of reference as may be necessary for specific tasks to be performed by such
committees. The constitution of such committees and their duties shall be such as may be prescribed
by the Statutes.
29. The Statutes.- (1) Subject to the provisions of this Act, the Statutes of the University may
provide for all or any of the following matters, namely:-
(a) the constitution, powers and functions of the authorities of 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 their powers and functions;
(e) the manner in which the Dean of Faculty shall be appointed and his powers and
functions;
(f) the manner and terms and conditions of appointment of ot her 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 restructuring of existing departments;
(q) institution of medals and prizes;
(r) creation of posts and procedure for abolition of posts;
(s) revision of fees;
(t) alteration of the number of seats in different syllabi; and
(u) all other matters 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 submit ted 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 th e 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;
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(c) the award of the degrees, diplomas, certificates and other academic distinctions, the
minimum qualifications for the same and the measures to be taken relating to the
granting and obtaining of the same;
(d) the conditions for award of fellowships, scholarships, stipends, medals and prizes;
(e) the conduct of examinations, including the terms of office and manner of appointment
and the duties of examining bodies, examiners and moderators;
(f) fees to be charged for the cour ses, 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 consi dered
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 t o be
provided by the Ordinances.
(2) The Ordinances of the University shall be made by the Academic Council which after
being approved by the Board of Management, shall be submitted to the State Government for its
approval.
(3) The State Government shall c onsider the Ordinances submitted under sub -section (2)
within two months from the date of their receipt and shall either approve them or give suggestions for
modifications therein.
(4) The Academic Council shall either modify the Ordinances incorporating the suggestion of
the State Government or give reasons for not incorporating any of the suggestions made by the State
Government and shall return the Ordinances along with such reasons, if any, to the State Government
and on receipt of the same, the State G overnment shall consider the comments of the Academic
Council and shall approve the Ordinances of the University with or without such modifications.
31. Regulations.- The authorities of the University may, subject to the prior approval of the
Board of Mana gement, make regulations, consistent with this Act and the rules, Statutes and the
Ordinances made thereunder, for the conduct of their own business and that of the committees
appointed by them.
32. Admissions.- (1) Admission in the University shall be made strictly on the basis of merit.
(2) Merit for admission in the University may be determined either on the basis of marks or
grade obtained in the qualifying examination and achievements in co -curricular and extra -curricular
activities or on the basis of 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 on ly through
entrance test.
(3) Reservation in admission to the University for scheduled castes, scheduled tribes,
backward classes, more backward classes, economically weaker sections, women and handicapped
persons shall be provided as per the policy of the State Government.
33. Fees structure.- (1) The University may, from time to time, prepare its fees structure and
sent it for approval of the committee constituted for the purpose.
(2) The committee shall consider the fees structure prepared by the Univer sity and if it is
satisfied that the proposed fees is -
(a) sufficient for -
(i) generating resources for meeting the recurring expenditure of the University; and
(ii) the savings required for the further development of the University; and
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(b) not unreasonably excessive,
it may approve the fees structure.
(3) The fees structure approved by the committee under sub -section (2) shall remain in force
for three years and the University shall be entitled to charge fees in accordance with such fees
structure.
(4) The University shall not charge any fees, by whatever name called, 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
30th of August of every c alendar 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 the details about the practical examinations:
Provided that if, for any reason whatsoever, the University has been unable to follow this
schedule, it shall, as soon as practicable, submit a report to the State Government incorporating the
reasons for making a departure from the published schedule. The State Government may, thereon,
issue such directions as it may deem fit for the compliance of the schedule.
35. Declaration of 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. 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 fol lowed the time schedule as stipulated in section 34 or, as the case may
be, in this section.
36. Convocation.- The convocation of the University shall be held in every academic year in
the manner as may be prescribed by the Statutes for conferring degrees , diplomas or for any other
purpose.
37. Accreditation of the University. - The University shall obtain accreditation from the
NAAC, as per the norms of the NAAC and inform the State Government and such other regulating
bodies which are connected with the courses taken up by the University about the grade provided by
the NAAC to the University. The University shall get renewed such accreditation from time to time as
per the norms of the NAAC.
38. University to follow rules, regulations, norms, etc. of the regulating bodies. -
Notwithstanding anything contained in this Act, the University shall be bound to comply with all the
rules, regulations, norms, etc. of the regulating bodies and provide all such facilities and assistance to
such bodies as are required by them to discharge their duties and carry out their functions.
39. Annual report.- (1) The 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
fulfilment of its objects and copy of the same shall be submitted to the Sponsoring Body.
(2) Copies of the annual report prepared under sub -section (1) shall also be presented to the
State Government.
40. Annual accounts and audit. - (1) The annual acco unts including balance sheet of the
University shall be prepared under the directions of the Board of Management and the annual
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accounts shall be audited at least once in every year by the auditors appointed by the University for
this purpose.
(2) A copy of the annual accounts together with the audit report shall be submitted to the
Board of Management.
(3) A copy of the annual accounts and audit report along with the observations of the Board of
Management shall be submitted to the Sponsoring Body.
(4) Copies of annual accounts and balance sheet prepared under sub -section (1) shall also be
presented to the State Government. The advice of the State Government, if any, arising out of the
accounts and audit report of the University shall be placed before th e Board of Management. The
Board of Management shall issue such directions, as it may deem fit and compliance shall be reported
to the State Government.
41. Powers of the State Government to inspect the University. - (1) For the purpose of
ascertaining the standards of teaching, examination and research or any other matter relating to the
University, the State Government may cause an inspection, to be made in such manner as may be
prescribed, by such person or persons as it may deem fit.
(2) The State Government shall communicate to the University its recommendations in regard
to the result of such inspection for corrective action. The University shall adopt such corrective
measures and make efforts so as to ensure the compliance of the recommendations.
(3) If the University has failed to comply with the recommendations made under sub -section
(2) within a reasonable time, the State Government may give such directions as it may deem fit for
such compliance.
42. Powers of the State Government to call for in formation.- (1) The State Government
may call for information from the University relating to its working, functions, achievements,
standard of teaching, examination and research or any other matters as it may consider necessary to
judge the efficiency of the University in such form and within such time as may be prescribed by
rules.
(2) The University shall be bound to furnish the information as required by the State
Government under sub-section (1) within the prescribed time.
43. Dissolution of the Unive rsity by the Sponsoring Body. - (1) The Sponsoring Body may
dissolve the University by giving a notice to the effect in the prescribed manner to the State
Government and the employees and the students of the University 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 U niversity has contravened any of the provisions of this Act or the
rules, Statutes or Ordinances made thereunder or has violated any of the directions issued by it under
this Act or has ceased to carry out any undertakings given by it to the State Governme nt or a situation
of finExcerpt shown. Open the full act in Lexace.