The EASTERN INSTITUTE FOR INTEGRATED LEARNING IN MANAGEMET UNIVERSITY,SIKKIM ACT 2006

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G OV E Ii I\ t1,18 NIT OF SIi(t(ilvl
1,.\V,I D E P]1. ]B'i'IVIH N
No.28/1D12006. Date: 03.0rr.2006.
hi{)TrFtcAl tOfil
I he lo lo\,!l rg Aci of the Sl <kli-r L.egislatlve AssemblV havirq received assent of the Gove nor
or124.03.2006 s pubLished for lleferal informatio r
EASTERN INSTITUTE FOIl Ii{TEGHA.T'EI: I..EIiT{NIIIG IN MANAGEMEI.,Ii
ui{tvti$?s!T./, stKKrM t\c'I 21106
ACl NO. 4 oi ?0*[
At{
ACI'
to establish a,rd incorporate a Universily in llre Siate, \rvilh emphasls on provid 191'righ
qua lty and lndustry relevant edL calrurr if liie areas of ilrliusiness & [\,4anagen']eni, Engjneering 
"q.
Technology (with emphasis on Hydel Power 'Jrainin! & Development ), Computing & llrlorrnatio'r
Technology, Entrepreneurship, Ruial Developrneni, Bioiechnology, Blosciences & Environmental
Sciences, Arohiteciure, Media & CornmLrni.ailoil, Film &'lelevision ProdLrction, Basic Scienc,',s
, Humaniues, Juricl cai Sciences, Lile Sclences, L beralAri & Sciences, Performing Arts, Ni.lrs ng,
QLraliLy Tralning & De\/elopmenl of Slaie Governlnenl Olficets etc. and related areas sporrsored
by ihe Easteflr lnst irde for lnleg'ated l-earllirrg ln t'/lin'larlen)ent (EllLM), Koll<ata, West Bengal
and to provide ior malters connecled there\ritl'r or in0 de lialthereto.
Be li enacted by the Legislatuie of Sil(kll-1 ln the i:illrseventh year ofthe Rept b lc of ndie
as iollows:
Shod litle, and
commence_
menl _
I (1)
CL{APTE!] 1
Prelin1itlarY
-Thjs Act ma'jr be
integialed I-earning
Aci,2ugo
ciarlleo l'tle Eastern lnstitute i!'
hr lvldraueinenl LJniversily Srkl'rrl
12) It shall cc,lne 61u 161t'-' sn such
Goverllmenl maY bY noiliicalion in
aoooillt.
ln ihi5 Aut, Lrnless tlre contert otherwl5e
"Acadelnic Collilcil" lTreans
date as the State
the otfi.ial Gazette,
Definjtions 2 requitesi
the Academic
(D
(iD
(louncil u] th'r Llrri!ersily;
:^ilri -.*"li., lhP Arl rnci d CoLr-rci' Io'
.i"""n"tor i.,i",,""" eslatJlisned Lnde' se"ti("r
i";; i,,"-;;i lrro'a c'Lr",,c'l 'or Iech1:cal
Educatiof Aci. rq67;
*ti,ti"tual Co.t",l"" mears a collegc o'ar
lniilirtlo, ,r,i"t,i. aililiated to the University.; -:'^""",., n",-,,' rn..r..s tl'e Ar,nrrd, relro'l
,: 
".l'l'io tit o, rL{c'red o in siclrcn 4r of
(ii )
(iv)
(v)
(ri)
(vii)
(\i iii)
(ix)
(x)
ol
thee
I i."r.r ,r uov 'r"o's" 1e'1's lhe loa''d 'f
C,"-,*.Lri .' .r,.. UniverJIV ccrrs'tulei u4dF\l
sectLon 2U 01 ihc Act;
:'iou,,t-uti,1.,."-,"'ne.,t' -nea i lhe Boaro o'
VfI"Iq"",u.,i ot'iie Univeisi'; as consiiluled
unclei seciion 2l of the Atl;",.;;"-"i:' ,,.r.-s ll,e Cn6rce,r.- rl rr"e
JniJ,:i"iiv uppointeo under sectiorr 13 ol the
tfl;",,,u"n, college" means a college or an
,nst:tLlion nrdiaLalnpo oy lhe Unl\'e's'ly i
ll ',i""rr"","a ,r t,.rno" rnears trle de\'e'oin'erlt
' ,iit o,' t,i" lJ '.vc's ly e! cb'isneo 'r'rrPr
section 42 oi ihe Acl ;
i,., ",.."^ r.a,,.al,on Svsrern' neans lhE\
';"i;;- ", 
,nt0.rrr'r g FoLcal'rn '-r'rrgF anv
*;;,,. ",,' 
'nlo 'iat;on Lecr'rolod) ?:'J
lnirr'uni"ution suclr as multinl:4la'
;;;;;;;;;;, ,e,ecasr.s, o:r 'e rver t 'irr'nct
;;#, -,",; i". ' . ,t"tnid" e-rlarr 'ne r e'
:;;;,;;; ,n." 0".," ir't ',.c6 P rean'rs
,, .""a""0""* coLrsc '-m'Fr'r' -o_'cci
o'ro "- o, a '.. r"b'laircl'l 9l an\ L'rvo or 'lr'''
ol sucfj fleitn!:;
(xi)
(xi )
(xiil)
(xiv)
(xv)
(xvl)
(xvii)
(xviii)
(xlx)
(xx)
(xxi)
ixx )
(xxiii)
(xxiv)
(x)o4
"q:i rdo!,rment fUId' ina-itrs jlte €rnalo\rv[iDt.]l fund
oi:the Ljniversily estalrlished Lrndor se,:tion 4.C)
oi ifre Acii
- nl-lovce .l(-a: , .n1!'11\ae .1df rn r., t,y re
L.r ../er.lttv, ar,J n(lltjfJ: .Fr-t'p,:. :,.,..1 r)lacr
siaif of ihe Univ(rr'siiy or oi ai ajcrlsItuenl
colle0e:
"l'1cLtltv" nreans ihe lac,itity ol illo Urriveisityl
" Finirtce Oiflcei' t-ne.iiis thq Fina cc Olficer oF
tlro Unversiiy appontcd rr der sc(iion 17 oi
tir(, Ac1 ;
"!leferal lund" Iteilnrj qe|ofal flrili.l ol the
Ijni\/ersity esiablitlxra] Ide' seciiot) /.! I of 11.]e
l\,1 ;
"i:'rescribed" moar:; prcscribecl by Ire ijiatutes
arl.l ihe ru es ma(ie lnder it.]is Act :
"PIr]cipel" in relaiion iD a cons:lriuent rjollecle,
re.fa. .r,e Hc.tJ .J lll+ con,i iL-:rtr c.li+qs a'ld
ircludes, whcre there is no prirciital, ihe Vice-
Fl-it'tcipal or any other p.lrson loi the iii-ne being
appointed to aci as Principali
"Piegional Cenior" means a cenk)i-.rsiablished
or mainlained lly llte Lllliversity ior il]e purpose
ol a.o'clinaltn- a...i -,lnc-,t5lr,e Ihi vvor.. or
S I Llv Cd,rlr.i r.i'v t,:.t,ot .tro-i .'. r'forn,rg
s[L_h olher funciions i]s mily be.onfcrred on
sljah cenier [iy ih(, Roai(l oi IVlat raL]sr| 16r] l;
" Uegislrar" tTteilns the Flogi$trai of ihe
t.lrliversily appoirliecl Lrrrder se{)iir-,n l6 of U.te
AcL ;
'!ules" mear]" ihe rlles of the Ltniver:_ri\/ nlalde
Li.: la,r lis aL ,
"!;ponsof' mean:; thc East,^r't lnsijiute j.or
lnlegrated Leafltit-lg i I IVianager|elrt (EltLM),
I<o kata, Wesi i:Jengal, .1 |nit ot l\ila vika
f:r)irndation, New Deliri urh ch is olllslcrijcl as a
I r lst i
'Siarle" means the Stato of Sil(ktm;
"State Governmeltt" means
Govel-l]meni of Slkkim
the Slate
"Staiutes" nleang th€ SLeiiuies oi il.te Liniversily;
"Study Centte" means a center esiablished,
maintained or recoglrized by fl]e ilnn/ersity for
lhe purpose of advising, counaeltng or Ior
rcrrtdering any oiror assistiince incl ding
traiining, condLoting coniact arlassos and
arlmlnisterinq examiFatior'rs reqtrire.J l)y il-re
stir,lentsl
l
Proposaltol the
establishmt}nt of
the University
I i^vir tc-cner ne:rl " a Plolessor' Assoc;ate
pio't""i,o', e"'ttont P'olessor/r pclLIe' o' : tu''
oLnel p.'son o' n'uy oe aDpoltled lo ir'pan;ng
;stirffi' oi- 'ono"cting Iesea ch in the
tr"i"",ir, "' in a constiluent colleUe or
;:'l:ri;; ;" ;ncrudes ine Pri-urPal o' '
i"liiitr"',, ".',"J" "r 
iFst't t,on, 'n co 'Jorm'rv
i,it',-,i'" no'"'" -p'""c1Ded by the tJ,rrvq'sil/
Grants Commlssion :
{xxvt, i.,ed: "';;;;t in" un'vars L} G'arrts
cln.-m.ssion esrablisned J'de- lhe U^'versr'\
ii-r,ts Con r'ssron Ac'' 1956:
',,' , "",]:j;;,; n:"int r''" Easrern lnsLir-Le r.r
'"-'"" ,.,"","ia,r Le'1'n" g in Ma,1agemerl L'1lve'st\'
estailished under thls Act;
' '.,!1 :J,;;-';;;;"'" " reans rhevrce'crrarrcello'(:(^ ^' 
"l in" ti,, ""'";tv '"po'rlecj 
'rnde' secr'or 14 ^f
the Act;
lui#, n uunt lho Vrs:to or tFe Jlrrversiiv
,'"1",,"0 ro ^ sejlroc 12 or the Acl'
CHAPTER 2
The Universitv and its Ol']iects
tl) The Sponsor shb'r ha'/e lhe lgnl to eslaIj'rsll thc
" ,n*"r!,* :n accorda"e wllh lne prov's'ons o+ ln's
r2l An appl:carion conla n:ng he proposar lo esiablish a
t-' i',i,"i.ii, .,, be made io ihe state Gove'nmelt
bY the Sponsor-
(3) The proposal may contain the following particulars'
namelYl
{a) rhe oD,ec1> ol lhe U'livers't/ arolg 'v;lt- :he
details of the SPonsor i
(b) Lae exle.lt aro slallls o{ l:re Un:ve-s'r} and lhe
availallllitv ot lano;
{c ) t|]e ratLle and lype oI orogra-s ol study anc
' ' ;;;":;;1" be 'unoertahe'l ;r Ihe tJn'versrr)
during a period of the nexl five years i
. lr the 'larure ol lacull'es courses ol slLdy a1!
'' i"tuu'"" P'oposed to De sianed '
lat Lhe cdrnpJs developmenl sucq as blJ''orngs
"' !q,';p-"nr ano sr''clurdl amen;L'es
{il l\e phdsed oLltlays or caplill exoend'tu'e 'al
per,od or l1e ne"t five vears ;
4.
L
(ol the ,te.n-w Se /ecurr,ng e!pend.ture, SOl.rceS
ot trnanco ano estimaleo expend;tLre fo'eacl'
siudent:
{tr) rne scheme lor rnooi'7:ag lesources and Lhe
cost of caplar lherelo ano tne ndnner o'
repayn'lenls io each sollrce;
{,r the sc,le'nc oi qeneral:o' o iunds irLernal'y
lnrough the recoverv ol Iee rlo'r stLderts'
reve;es anticipated irom consultancy and
other activities relating to the objects of the
University and oiher aniicipated incomes ;
{r) the aieta..s ol e\pencl'lure on J'rt cosl' the
" extenI oi corcesslors o' 'ebales i' lee'
treeship and scholalship for students
6616nqir'tq lo econom;call) ^eakcI 
sectiols
ancl rh"e iee sLrLcIUre lrd'cal.ng vaning rate of
fee, if any. that would be levied on non-
resideni indians and studenis of other
nationaliiies:
rhe ve.I. ol etpel,elrup accl expe(ise ln ll'e
con;ernecl d'sc'ol;re at'he co'nrnaFo o{ ll'e
Sponsor as well as the financial resources ;
r r ine svste- io' selecl'oc ot sludenls 10 t\e_co,-rtses 
ol sLL,dy at the Un've"srLv and
Establishment
oJ University
4. (1)
(2)
fml sratLs of ILJi'lr-lerl o'such olhe'condil'o1s as
rnav be reqJ:reo by lhc State Cover'reft to
be lullil'ed nelore Ine esiab':shneri 1' lle
UniversitY.
Where the State Government, alter such inquiry as it
mav clee'n 'eccssary. is "dl.s',ed that tne Sponsol
haJ Ll'.,.d lke cond'iion) soec,r'eo in sLb-secl'o"r
1ii of Sect'or 3, 'l may dilecr Ll'e Snonsor' io
establLSh an endowment ILln0.
After the establishment of the endowment iund' the
Sirt" Oou"tn."nt may, by notification in lhe Oflicial
6ur"tt", u""otd sanction lor esiablishment of the
UnlversitY.
Tlre headqLarle-s of Unive's"y shall be r'l Sr^llr
,na 't au, have cdmpl.ses o Reg'onal Ce_lres
3,rov c"ri' ". 
arryw''lere ,r India a-1'i aoroJd $/itq
applova! of the Board ol Govetnors'
(3)
Unlversity not tL-
be eniitled to
financial
elssistance
Constit!ent
ColTeges and
Affi iated
Colleges
(4) l-ne (ljra[ae]lor, iile \'lcr}.Charcellor, raretnlers clftl-re 8o3rcl of iioverrtors rnembers of the Boaid .rftManaqcrnent an(l rc ,,t.caidernic Couitcil for lhe t n_re,-rai ig itonirrLl oiiic.- ils such in Ite UniVesity saestahlishecl, shait constitute a body corporate ancl
car't SLr9 and le sileci i)t lhe name of the Unjve_sity.
(5) (,ln the est.rb|sh[rrelli of t]-le University under sub_
se,rti.li (2), iic iatnli anLl olher moviibie atrd:.r,,tr, ..ir,L,,r'o...r i*.- ...... l.i.e.,i 4,Fa co. .rrrd.JeLl,. II iilr trl r. r.n .e ../ J. ..c t.)-rpoje Lt .1..:
LJr.v,irs.ly , llrn Si,: . .. Si.\krnr sh.r vesr n th.,(.lnl!eir:ity.
\o 
_ ., rr ',J. t) it.t. J .. , otltc, l)ropet:.s ,rcq,,J J t_
lr,i t1,,,!/e,+ttv st....l ,.u, t.e rrrecl or -r.ly lJ Iposeoltter ihan thatt {ot wt cl |1e same is acr_lLriiecl.
-'_,rj J j,\e c i\, j.tar uc : crr-';,.al,c itg anLl rlrdll .eitlr-,rm<l.e .1 do', rnd t,ot ihdt I r. -. LlleJ to.rry ora-tt .r-, d..rany otiter filtancial assistalce irom the Stat; Governrnelrto' i,r.V oli +r rJooy Jr cLrl),.idijur o!1red !r conl,olleo hJlrle StdrE GuvernnFn,
(ll ' ' . ., ..rt) .r ;r7 lravc aollsL,i.r...,,r c,l.eLj: r,ll rr,Jr.::l u. rters .. ... \rLLry Jenr.es
(.?) :tje lrn,.e.or1y .. ji! r. h ttr(, p.ior apL.o,/d o. tl,t,.,a.c ol c:o./ctrrLi: a1..iatc a.y co,)ge o, or(.liisliiLllion.
lnc ot....':Ii.. s loi ot,;-t, i' 1 L.,,vr. slv ;s rst:l.listcc dr.ids {ellows :
(a) lo prcvicle ilstrL]ctbn, teaching, lralnlng anclresearch in specialized fiel,ls ol Businiss &i./tat.i.!e r'1.1r l::rgr-,"r,..g & i-.h.roo9t 1,r"itn
,r'nJ.rjts en h.rrcl powe. l,atn.-C E
ilevclJonte'rll C o npJiing & lrloriarcore-hi ulogy tnt,F.o,el,eLrsf p trui.,ljevelopnrent, lliotechnology, Blosciences &Lnvironrnental SciellDes, Archlteciure, N,4eclia &ilolnrrunication, Fint & Television procluctio.,
Lldsrc- Sietr.-s I,t-rrbn;iies .LlltJica Sce1ue..,lr'e S..i..r,ce.. | ,lJL.,d c,t B Scte-ces, penorn_ .g
At:j ttLr:,rrg O,.irit), f,a:rin0 c" Deretop nur oii raie uuve,nt,et. (JIIiL,L-jS i:l^. atrC re ateJ., ,hle. ,s dr u n,:1l.Li t,rn,/isions tor jesea..,l-
i,..rvetir )enen1 arrd dissemination of l(nowledge
ilterei,r,
Objects ol the
Unlversity
(b)
(d)
to establish a campus in the Siale of Sikl<inl, and
io have stlrdy ceniers, oampLlses ancl exatrinaiion
cenlers al difierent places lr lndia and abroad ;
to oJler continuing and disLance educatlon
prograrns;
to insiiiute degrees, diplomas, charters, ceriiflcates
and otl'rer academic dislincllons on ihe basis of
examirlaiion, or any other method of evaluation l
to coll.lborate with other colleges or universities,
research inslituiions, industry associations,
professional associalions in lndia or abroad, to
conceirtltalize, design and deveLop speclfic
educational and research progjrams, tfaining
prografirs and exchar'rge programs for students,
tacuiiy members and others l
lo drs:e.rirr"rF kn^\/edoE lh-oLgl- se.r.a.s.
conferences, execLrtive education programs,
comnrul1ity developnlent pfcgrai]ls, publicatlons
and t|ai]inO proorams ;
to under-take programs for the training and
development of faculty members ol the llniversity
and oiher instituJions in lndia or abroacl ;
lo unCedal(e collaboratlve research with any
organl:zallon in lndia or abroad i
10 creale hlgher levels of intellectua abillties ;
to provide consultancy to industry, Government
ar'rd PLrblic Oraanizatior'l i
to enriure that the standard of the degrees,
dlplonras, charters, cedificates and other academic
rilstin(:tiolrs are not iower ihall those Elld down by
ihe t.lniversily Grants Commissior-r (UGC), All lndla
Councii for Technical Eci!calion (AICTE), 8ar
Council ol lndia (BCl), the Dislance Educallon
Councll {DEC), the Denlal CoLrncil of india (DCl),
the lndian Nursing CoLrncil (lNC), the Medical
Coufcil of lndia (MCl), the Natlonal Council for
Teacher Education (NCTE) arrd the Pharmacy
Counoll ol lndia (PCl) and othe' National
Accre(litation bodles ;
to do all things necessary or expedient to prornote
lhe above objectives ;
to purliue anv other objecl ve as n'lay be aplrroved
by the Slate Governnlenl .
1
(c)
(e)
(r)
(s)
(h)
(D
0
(k)
()
(m)
Powers of the
Univerciiy
8. (1)
(b)
(d)
(e)
(f)
(c)
(i)
(i)
l_he Ulliversiiy shall have lhe followlng powerc
rlanlely:-
1o estafrish, ,nainlain and recognize sLlch
Regiorral Centres anrl Study Centres as rnay be
detefinined by the Urriversiiy from line to tirne ir
[.e.,a.r',:r tdiJ du,,r''ry lllp SlallrLes '
1o carry oLLt all such other activities as may be
necessary or feasible in fLlrtfrerance of the oblecl
'rf 'rhe llniversity i
lo corrier degrees, diplomas, chaiters, cetificales
or oilrer acacle rlc .iistinctlons and proles$ional
rlesi!;nartions in tlre milnner aod Llnder condilions
lald down ln the Siatuies i
to iL-istiiute anLl awald {ellowships, scholarships
arnd plizes etc., iil accoldance wilh the Staiutes ;
io denrand and receive such fees, bills, invoices
ard colLeci charges as may be lixed by the
Slaiules or rules, as the case may be;
to nrake previslons ior extra curricular activities for
students anLi employees ,
io rnake appolntments of the facully, officers and
errployees ot the University oT a consiitueni
oolieoe, a{liliated colleges, Regional Centres,
Siud! Centres located in lndia and abroad i
to receive donations and gitts of any l(ind and f'r
acqLiire, l)od, nrafalle, mai iain ancl dispose oi
ary novable or imrnovable property, lncluding
tiust and enclo!i/r enl properties tor the purpose of
the Universiiy or ar constituent oollege, or a
Regioral Centre or Siudy Centre i
to inslitr.rte arrcl firalrrtain halls and to recoglrize
places ol resider-rce lor siudents of the University
or a constiluertt college at the main campus ancl
o''r.. cd']]p-ses tn I clia dno aoroad :
t? suLlervise atld contlol the lesidence, and to
rrgulate the cliscipline among the studenis arld all
caiegr)ries of employees and to lay down the
condiiions of service oi such employees, includ ng
iileir (;ode ol Coirduct;
to create acadenic, administrative and strpp.'rl
stall and other ne.)essary posts i
(a)
(s)
(h)
(k)
(0
(l)
(r')
(,,
0r)
(,r)
(r)
(s)
(u)
(\4
(w)
lo co'op..,iate ailrd clrttLil\l,tte wiih oih.,-r
L.lniversitieri arrd i stiir.tii.rits iit ri!iilt a nlanner andlor cuclr J.,:Oolj.. rs ,h^ I,r . 
^.. 'i. ,.,:r! .lererfline
lrDnt lnnc T.-.1tr'riE ,
to offer ptoEtants ot clisi]]iloe ioal ing basis and
colrliiruinat educaiioll anal ilie ilanner in which
r'ilJch prcgraiils itte ofIe,-eij by rlto Unlversliy ;
li) organiza ,lral conriUi:L ;eircsirer courses.
orientaliLrn col :tes, \/nrl\six):)ti, -ce11.]iitars and
Other progt:lrns i,)-tearheiS, alevoloperS of course
ware, evilhisl\)rri anal Oii-tL:l riOfiri,,.mla StaiJ ;
io delenr te sianciarcls oi aalfitssjon to the
Lirlivelsiiy.,:or)rJtitie]]tcoiielti"r: rflilioted colleges,
iegional c|t'Lter$, slldy ccnt.-yj y,ith the approv;l of
Acaclen-ric Or)irn,irl ;
10 make special pr-ovisjori ioi stU(i_.rrts belofging to
lhe Siale ol Sikkirn fof adirlilrsioil in any course of
the Univelsliy or in a {roil$iiilronl college, afJilated
collega fuqirnar ..e^lre L, : rLj\ ,:a.jite
to do oll such ollter ir{)js nl ihings urhe terincidenlal fa ihe powers al,ores.ricl or nol, as mayLJe ,,e..os."rr), io ,,flr-,. rt, otr ec.s o. tl-e
Urliversity:
la prescriLre sucll coLlisos ltr.ililcl.telor Degree,
Mlaster Deqree, Doctor ol phitosophy, Docior of
Science Liellrces and Resoa(Jt ancl such other
Degrees, Dlplcrn"tas, ChaLlers Cl}rtificates etc. ;
1o provjde for ihe preporati(,.i of il.tstructional
rnaleriitls, indL {linq lilnts, calssr..tteG, taFes, vicjeo
-.rss )l cs .,), ! lD ..n.i ,. . ^ ....rirtuat16 
.
lo recounize eratninati(]jts or periods of stucy
(whelheI iir ftrl o ill pad) ol other UFiversities
instilutions or c,tl'ter places ol !.iigher learning as
Fq r,valenr tO e'(r n rtdlt.).,r u. l..,riOOS O, SL.luy ia
1l'e U- '.crsi1V a,rl t.'wr,r, I ,\,. :.r ,.1. ,^cognit,Jn at
any Ume ;
to raise, oe 1e..1. subsr)ribe ar borrow with tfre
approval ot llle lloaid c,,(:arve.nors r /l.relher on lhe
s,o.urily or ilre l)roperL!,- i_,t th., ltriversiiy, mono)/
for the purl)Osr)s .rf llle lltiivr)isijy i
to enter rnto, cairi/ oui, valy Ot ijancel Contracts I
to do all lhinataj neces$ary or ,jii-le{:lierll to exeTcise
the above |x ie s
UDiversity open
to all classes,
castes, creed,
religion,
ianguage and
gender
National
Accrediiation
10
9.
(1)
(3)
Chapter 3
Officers of the Universitv
The following shallbe the officers ol the University, namely i_i
P^9-u,*9 tl al nuiS'',U in ihis sccr o^ shatt bey::-_:d ,. pr.ve r rtre Lnr\,ers,ty rollt me1(r,rgsl)eJ,al ptov stu,t : ,,r do.n,Ssroa to St ,Cenls ol ln;State
l,re J't\,etsr\ wi., srel. obtai.l ano .ela,rl
::,^l:!,1t"" f"o. | .ospecI ve -drionaI acc.eo.rotic,r.uuuies ano C'c S(.f'o. L ro rple\irl o.o\,isio s ol t,tvu l,veIs(/ erdnts Corlm,ss,oa Act l$56 ai d lhcrrcqLlalions/GLioelrnc- I,ode trtere,lnder ,to- . r4cto lrme relatrng to p Vate LJnlvetsttie!
T re .Jnive,sir, sr,;,. ootaiT pr,ot perntss.or
1".-"!l-,1:" ,tom t,l.i,o1.), CoLrnL., {ur tedcherrJuk o ll\L- t t- ) drLr B..i CoJ-ci. ol .no.ir Le,o.ecorr-ne rcrag..Tea,t( .5'I .air 1J prugrams a.td ta,/L.uuL ur "rogt1n. resoeclive,y fo, co,tferr,lgg'dJudlc o- po.t s.oJrd.e degrees. Fot ler.F.Ica-i
9:^l-1":_i,_g pcrr.i!...o.r or r"e-A.r tn.tia Co- c.t {o,rc"crn.ce, hductt.J.r (A,.lTE, s1d, be oora.neo Folu rc_ orograrrs Oe.Ttssiojt or recog,.tir,o1 I.onrc,r,cen'-:d aLrl.lo,irL.s ro1eS. ., reouireO Oy ar,y .i*-(J- ille i,Ii bet,tg In lo ._ S'.al.Oe Orrta,neo.
fls^ 
.::l:1s-_otne. p.ogrdi.j or reci I.ica. edLrcdr,o.l.i\vs. tr cs .egulato,rs 1,1c. in t..te
::]]:1 ". 
,.:r,ta n, s ;rppiovat. .(.{ usnirioI. u.'nrlrla lrng sla-\J' ro.i sha apply ro rn-6 il"iu"r",,,.
fhe UIrversrty ah rlt be ooer.lrrrespe0trve ol eia:s, casle,
angLtage or gend".r:
declared by the
to ai{ persors
creed, reltqion.
Slatutes
\2)
Offlcers of
the
University
11.
(a) l-he Chancelk)ri
(b) TheVice-Chancellor;
(c) l-he Regisirar;
(d) -fhe Finance Officer; and
(e) Such otirer of|ces as mav belo be offlcers ot lhe University
l0
-fhe Visiior 12.
The 13
Chancellor
The Vice- 14.
Chancellor
12)
(3)
(l) The covernor of Sjkkm wi be ihe Visitor of the
University
The Visitor shall, when present, preside at theconvocat;o- of the Ua',/e.sit, for col.le.ting Degrees,
D;0 omas, Cl^ane's Des qnal ors and Cerliliiates]
The Visltor shalt have the fo owing powers, namely t_
(a) To call for any paper or inlormalion relating to the
affairs of the University.
(b) On the basis ol the inforrnation received bv the
Vrsiror il lre is sa, s. ed U rdl an! o oe pro"""ding,
or decis,u,l ta-er bv a-) d_t ,o,ily oJ rhe tjnivers -y
,. not rn cor torr. ly wi . ,he Acl. RegLld.io.]s. orRules, he may issue such direuiions as he may
deen] lii in the interesi of the Universjty and th;
direciions so issued shall be complled wiih by all
concerned.
TL'e Soolso shal,. wirl- uc uro aop-ovat ot tne Vtsiror,
appornl a petso-t sui{able lc ue appoi.teo as the
Chafcelor of the Un versily.
The Chancellor so appointed shall hotd the olfice for a
period oi live years.
The Chancellor shall be the head of the University.
The Chance lor shall preslde at the rneeting of the
Board of Governors and slrall, when the Visitor is notpresenl, preslde at the convocation of the Universiiv for
conferring degrees, diplotnas, Charters, Designatioris or
Certili.ates.'
Ihe Chanoellor shall have i-le foiowing powers,
namely:-
(a) To cal lor any information or recordi
(b) -lo appoint the Vice-Chanceltori
(c) To remove the Vice"Chancellor:
(d) Such olher powers as rnay be conferred on him
by this Act or the Statutes made thereunder.
The Vice-Cllancelor shall be appointed on such terms
and conditions as may be prescribed by the Statutes for
a term of four years by the Chancellor.
(i)
12)
(3)
l4)
(s)
(1)
lt
,.) Tirr \',1 , h) -cl[, s,..riLi.,,r-rtr...,,.atri,J,,./i ,,' ' nJ,po,,.,oC ,r, ..,
: I 1;;,' 1;,', 1]'Jl;,: 
:11 : :'':,::"."J:":l JI1"J::
lrr, vr,i;O : ,,r-a )-p:." t:..,, .... r.... ter, , ol ,ou,.vuars
;::":1':, ;,il,:.t Jl .1. i,, : ;ti1;i"":;0,1,"1I ");I - '., 
, ,.' l;lJ.: ,:., 
,;l ;"lJ ;l;,: ,. ,j-.:i:;excral5e ij lrcrail s irr-avtjl trn
: l.; ll.t,* ":l,,";, ", 1, l ll.t;l:::,ji: :iTri:
: 
i,ifrt,,,:l,:i, ii, r:,,i,i;i;i1:#i:
;li;l i::'l'l;,'l;l'J :r 
":i,1 It i :3:""I:,,4:;:; ll
or,,,,a y c , .1,, , "ll " ; ,, J.,1, J,l 
,,JUro havc ,r rie
Pr(rvt(lecl tl. irl r te oDltri,_.,r,
J::;jl;., i.i:lJl: J,I:,;l:;'::"::',;:"JI
61,,,,q.1,;. ,, .., ..". l, 'i .',:;,; r. ".,i,,i: ]" ,'.
ift::l.ll ',1 :: ::,-,,Li , ,; , .sLch ac, L d, en b\
I :; i,r.i: ;i;:,tli*'j, 1r: :[:i i]: ::'i:s":ls co,nnr.r,rr ,,", *, nir" ll , ," o..wr cr- .rc1 a,-i,o.r
. covc.ro.. . ,.r ",, p"_,,,,,i a,,r..d=al 
1,, rhe Bon.o o.
if"""i.,;, ";. .:" ;";":,:::"",:^::; ";i, ;"",;l::1
r5\ l.l jn 1l e r)pi rr.ill nl the Vruc_,(_-1,
:;; .:'Jl,J;,:11 
J ; "',"i ',- ,' ' ,' I i,:Y,::',:'."*:l
--..ia i, r,. ";:: il,,l,i 
,. ,, ,i kc,v ,o ra
, I're.' 'F. . 
",,.. .,:,'o.r'",,,..',,,i"'. 'rnr!e'si.) ,re sh.lJ
;ll";lf"'' f l :;;J':l ;11'"'' i: ';:1':i:"i"""lle:
"r.ho,Jy.,r 0".,,y or , ,,, ,.;i,;. l: 
,lrv,se s-cr oeL,r,o I
u::i :.1,,j ;: .: :l=' ;'_.:.',1:' 
r:,..Y;; ;"1;:
\u, ,re VtC+ C ij., ,.c ,Lr s ,,rtr " _.a,rLr per nir.. t,,orh_, ur,t,..9., 
.' s,clr c[er por/urs
rtre Starr., " .,.1. ., ,i-, ' " " ' r'ry Lrc la,o lrowJr U),
):
Deans oi
FacLr lies
"T 
he
Begislr;lr
15
16.
TB
(/) I lre Vice,Chancellcr shall picsiite at ihe convocation olthe Univetslty llt the absencs of both. re Visitor and the
Clrancc lo,, l. .co,rten.^g .ieUrees. ulplomds. Cna-1ers,
Designalions or (:erttfr(.alea.
(B) The Chauceloi is eTnpowered io remove the Vice,C"a_cellor lrle .Le ernlri ,,. |] ,i,ill oe oper to .hcCI.)nc.-llor ,o slrsae, o triu v r -.Cna^ccl.ot cJJr,1.
efquiry de[)endinq Llpon il-re serioLtst-less oi th;
cl'targes, as he may deem fll.
Le'.,,s ol l:r,. tlr,es \l'talt r u JIr.c I,er L,/ lne \/ce.L.hdt L.e lor
rrr ,.uc ,-a,,]rtpr anil sia I eyerc qe .rLch ioJ Frs a10 peiorrr
suDh duties as may be prescribed by Slalutes.
(1) lhe appolntment ol the Regjshar shall be made in suchmanner as may be prescribecl by tire Statutes
(2) All conkacts shal be signed a]]cl all documents ancl
records shall be auihenticated by the Regislrar on behall
oi the L.Jnivors:il\/
(3) IlTe Registrar shall exercise such
perform such other duties as may be
he requiied I om tir.t.te t0 tin.re,
Governors
other powers and
prescribed oa nlaV
by the Board of
The
Financ-d
Off icer
Other
Olflcers
(4) The Registrar shall be rcspot.rsible ior flre Llue custody ofthe records and ihe common seal of the University inil
sha L be boLrnd to place before ]e ahancellor, the Vice-Chancellor or any oiher a!1horh,/, all such lnfonnation
.tr] I .loLume, Ls aS , tav Oe ,oceir rry or ttdncacl.or Of
ihelr business.
(5) The Hegisil.ar shal exel.c se suu-h ilowers and periorrn
such dulies as may be prescribed lry the Statutes,
17 -fhe Finance Oflicer slia be appoiried by tlre Board ofGovemois in such manner and shall exetcise sLlch Dowers
a-. oer.ot,-t sucl, d,rr.s os tra) bc prescJbeo oy llle
Staiutes.
Authorities
of the
l-lniversitV
19.
The nlanner oJ appoinlnteni, t_.ms and conclitio,]s of ajen/ice
ancl powers and duties ol the oihet oilicers of the University
shail be such as ntav be prescribecl by the Staiutes
Chapter 4
Artl]orities ol tlre {.ini\/ersity
I he following slrall be the aLllhorities ol the LJniversity,
namely:-
(a) The Board of Governo s;
(b) Tl're Board oJ \,4ar-ragement;
t3
(c)
(d)
(e)
Ihe Aoadcmic Council;
The Finairce Comrnittee; a/td
il:' .,,::i .rlrtnorines as r]-ay be oecta.e(t by rJ eJraiL.rc., to lle rns autno.il,Fs oi l;-, Unrve.s,ly.
Ihe Board oi Governors shall consLsr dnre ry :. t o[ lr e lo,'o\']irlu,
The CllanceJlor
The Vice-Chance or
A nonlinee of the UGC
l-hree persons nominaled by the Sponsor
One reilresentative ol ihe State Governrnenl
Iwooeclucationists of repute to be nominated by the
The Boarcl of
Governors
and its
powets
20. (1)
(a)
(b)
(c)
(cl)
(e)
(f)
(2)
(g) Two academicians to be norninated by the Chancellor;
14)
(3).
I ne Crrancu ror shdlr oe $r+ Chai..nan ol the Boa.o ofLioveTnors.
I: f".g:, ., sha be d, ex ot,ic,u Sec,erary ot etjoatO oi Govetnr)rs
The Board ot Goventors shajl be thea.d pr ,,,par ,ou",..ue u..rl oiir,uL:',JJ:Ji;iiiTJ;r ave ]e foltowjng por",". narn"tf ,--
To appoint the StatLrtory ALrciiiors of the Universityj
to lay down policies to be plrrcued by the University;
lo-.lev.ew oe.isro,'rs o, rrre orlre. aLlhori{ies oi theulllve's;ty il .lhe/ are r,-l 'n conto,-nity ,,rn ineprov.srons of tl.,s Act, ot the Stal _les or rhe r,Jes;
l?- :":::^ Lhe Dr.dgeL a.rd annLrat reporr o, rneun verstty;
to rdhe ..Er,r'.rr dddilionat Std{ules and rules or arle oor repeal the ear jer Siatutes alnd rules.
Lon,l11inn9""'"'on about vollrntarv windins up or rhe
I^.Tl:"y" orupusats [oI !Jorrission ro lt.]e Sraleuovernmenti and
ll.':l:::'o'o.""'ons ano sreps as 6-e oL.ci desirabter(,r er ecr.\ely (.a.rvrn9 orll rhe otljecls of Lhe Urireisril,"
l4
(h)
(,)
(e)
(a)
(b)
(c)
(d)
(s)
Tlte Board ol
l\lanage
ment
21.
(j) Tne Boafcl ^r Gove.nors sl.al1. rjc.t al r6acr lw,ce i,r a
irlf;:dflt- 
*",, ,, srch r.ne a-o r,,aec as Lie.cfal-ceriol
/ t) The Board of t\lanaqement sh.narely.- l 
"'or's:sl of the lo'lowi1g,
(a) The Vice,Chancetjor .
(h) The Hegisirar.
(c) Four persons, nominated by t te sponsor .
((l) Two Deans of the facultjes
ulahce,lor as r'lof i'a'ed hy lhe
1. 1 One reL,reso-:.1t;, o to oe i,o. ..ited by ihe SrareGovernmenl
(':) rhp V,cc-Cnalce,o. sh?r. oo r-e Crarrpcrso^ oi rhoBoard, or rar ager,enr arcl ll.a negist,ar sna.r _e ihesec el"rtv of rl.e Boato o, Mdtl-.,errerl .
13' I tse.powers dnq I_1ctio.s ol t.e Bod,d of l\lanagemenlshall Le sLfh as ma) be pros4tir)eo L,y rl.o Srar-les.(1) Ihe Acaclernic Cou,]cii Shajt .nanelv :_ :onsist o+ the Jorowirg
ta' lne V,ce-lrance. or - Clla.,ir,rn
(b) The Registrar - Secretary/ ) SJ-ch, ot'e. r e,-.bers as j.rdy be p.esc.ibeo in theSlalLttes.
(2) 'l ^e Ac_ademic CoJncir s,tolt be rne princ;pa. acaoe lr,c
:9:l_ or ,n:.Lrnverst,/ aro s"a,i. "r;ju"i-;o";h;:::H,?."^:l rhr5 Acr, he StarLtes r.d rn"--,"i, 
"o-u ulrare ano exercise qener.1. supervisioo over tneacadern.c polic es tf tr e Ljnrve,sry.
(1) the Finance Committee sha consist of ihe foJlowing,namely i-
(a) The Vice-Chancellor - Chairnran .
(b) The Registrar - Secretary
(c) The Finance Olficer - Member
{el Such olnpr me,lbefs as n.lv oe presct.beo ,- tneStatutes
,, ]::..t:i::. go n.yliree ,,t a,r be r"re J.ncipa, irnancial
;::r":^ 1,,: ll,ly:^,), r" rar.e ..are or i.rarcrar ma.re.s" , Jiri . iuuleLr lo t.e piovts o.ts of tt-s Act, Statutesand rules, co-ordinaie and -orerciover the rinancraJ mli; ""iil; "J::"X:.ffi:ar supervisio,l
l5
The
Academic
Council
22.
The Finance
Committee
23.
other 24. lhe col rstilu llor'1, llowers alril lufrclions of the other auihorilles
Authorilies ol the l,lniversity shall be su.h as may be p[escril]ed bv the
Statut(is.
ProceE(]ings 25. No act or ploceeding Qf any authority o, the urrivelsity sha I lre
not invalicl nlerely by reasoll oi the existence ol any vacancy ol
invalidaled delect in tlle corlstitutior'l ol the aLrlhoriiy
olt alccount
of vaca lcy
Chapter 5
Starutes and Fluies
SlErtutes 116- Subiect io lhe provisions' ol lllis Ac1 and rules, tlie Siatules
may prov de for any rnatter relallllg to llre lJhrvgrcilv and slaff,
as given b+lolv._
(a) Tlle constitutiorr, po\rver$ anLi fuirotioil:: o{ the auLlro illes
and oth{rr bodies ol tlle U[ivb'rsitv as specified irL the
Act and sltch oiher arllhot'illtls as rnay lle constituted
lrofi time Lo timel
(b) The operation of the enr:jovvrent tund, the gene al {rrnrl
and tfle developmel]i iund;
(c) The ienns alrcl condltions ot appointmenl of the vlce
Chaarcellor, the Registr.lr and the Finance OIfiGer ancl
theii pourers aird iunctirrns;
(d) Thc rllo{ie ol recruitn]ei-lt arid the condilions of st''uic-o
of lhe clher officers, leachers and enlpoyees of the
Uni!ersilv;
(e) The procedure ior resolving Cisputes between the
University and it$ oiticerc, Iaculty meniberrs, employees
ano stuLlents;
(1) Cleilllon, abolitiolr oI rlisLrLlcluring ol departments and
lac!lties;
(g) The ma.lnef of co'operation with other UniveftilLes rr
instiiutions oi hlghel learningi
(h) Ttre procedure tor corrlenlent ol hoflorary degrees;
(i) Plovislons regardL;rg Eralrt rrl freeshlps ancl
' sclrol. rships;
(j) Nunher ol seats irr dille[ellt.ourses of studies and the
plouedLile of admissior! ol students lo such courscs;
t0
Slalutes
how rnade
Power to
amend the
Statules
Bu e$ 29.
27.
24.
(l<) The tee chargeable irom stltclents for varlous courses ofstLtdies:
Provided that the University shall not make any Statulerelar.ng lo t1e .l,arg:ng o do.aiior or capiLation fee
fro_] rhe stJdents wil^oJt rhc orio. apotovdioi lhe SlateuoveTnment,
(l) lnst tLt.on oi tellowships. !c lotarsl.os slJdenls iips.I eeihips -edals ano prrzes;
(m) Procedlrre for creation and abolition of postsl
(n) All other matters which by this Act are requlred to beprovlded.
T' e lirsl Sia..rres .rarred by tt-e Board ol Gover,.to.s sna I l_le
suur itted to the Sl.te Gove.r.nenr fo|rs approva,.
j.l]e Bo^a.d ol Governors rnay, wjih the prior approval of theState Governrnent. make new or aciditionai Statules orainend or repealthe Siatutes.
SLbjeci ro the p,ov srLlls ot rh,s Act, th- ,u es ray provide torrll o. a y o' lne io owlng narlers n.tn e y:-
(a) Admission of studenis to the University and thelr
enrohnenl and continuance as such;
(b) The courses ol siudv to be laicl down for all Degrees,
Diplon'las, Ceftificaies, Cha(ers and other aca-demic
distinctions of the University;
(c) The award of Degrees, Diptomas, Charters, Cerlilicates
and other academic distinctions of ihe University;
(d) Creation ot new authorlties of ihe University;
(e) Accounting policy and financial procedurei
(f) TlTe conditions of the award of fe lowships,
scho arships, studentships, nredals and prizes;
(g) The conduci o{ examinations and the conditions and
mode ol appointrnenl and duties of examining bodies,
examiners, invigilators, tabulaiors and moderators;
(lr) The fee to be cl]arge.l for aclmission to the
examinaiions, Degrees, Diplomas, Certilicates,
Chaners and other acaciernic distinctions of the
University;
(l) Revision of fees:
(j) Alteration of numbet of seats l.r different courses and
programs
l'7
(
BLrleg Jlow
made
Power to
arnend
rules
3I,
30.
(k) Tlrc uor clilror.ls oi rusrrjeriu-. ,
,, J,.";::: *; " 
l:,'":l::ffidi,ji:,;:1"?,::,ll"l"
t.tnircr5,1y 6i3loii',i;";i.:;.in Ihe srLrcle r,s ol L e
'-' f,l :li :: .:fft, 
". 
; ';:';::: l;'T."".:::, 
"
.,1i, ilJj,:,;l;l.j;: 11i..1.,";,:";",";: " or Govel o , irnoment for its approval
[ii":,T,1 ; ; 1 i,,qr; 
"? ":li] i::,":ji:"."i,.:,i: .: 
i:
Cofiditions
of seryice
ol
eorployees
Uight to
appeal
34.
33.
*,_?Hi.,::i,.
(1) Every crnployee shali rD ,^
"ont,o, *ii.ii"Jr,"li li i:, i:.:.,:q LrdE a w.,,e.,
o.wh,rr, snd,, b".;;. ;:;J;:" .;,"1rot;?." -y",ilJ, 1".i",
'' lJ';"';l:;i,,1:, :,":JiJr,:'":;-;ll::1:,,fi;gi""1.;. ."",
;.*J"-.f n,l,:Iil#;1,1i'Hr;,:jm r :"r: 
^:t;,
":'::,"Tif ":' I: :1ru: i#::iii,,:""Ii,l,il, l"il,ili
5"i ?i,.i"'.1,'li,.l,j,.ijl ; S 
" " 
*# ":" :l,l;1":l I ::: ;
*1#:++tl1*+4f dtl:l,"#*i+t-,
lllil:l,* +:,,",:r* :i,:ll#:,5':,ffi ti
Provident
fund and
penslon
Disputes
as to
constitulion
of
Universily
auihorities
and bodies
35.
t8
CofstilLrtion 36.
ol
comitlttees
,1 ; IY,l,",.i , o',rL .,.r,vc.s.ty n,-nron, .;r sec,;o, rs rra.
l"-1..1 lji i Lo"r'rr' t' d ' ".-', a,,,,, r ry .-, s,s1 io o, .,firircll]Jers as such nuilloItv rr_rv.tr-,uc ,ers 65 169 .r. .,., " ,i n.;,{, Ii'"" 
iir. ano having 5uc'
ll',. :'::''.:u:"*y t- J''., rr'e nF'nue.s "'re. rndr er-o1,cio:;,1:'j,'-"-':: .' anv A,n'o"v ,rr bccrv ,r* ,,n,,"..],r'.nii'"oi
,r'|e,r 
ln Ird 
jso,",e ,Tdn,le. n lruh.L,t ,pe ,."-,t.0". wnosJ uaca-llUp was Chospn :,rva, r,'.r, :,): L- " ,""0",""1.., '-'1 'r'e oe'sor frlhno 'nl
::",,,.,.re,o rrc ro - io.,1,"r., *]-u. :J,, ;J,Jr:'r"::J ;T.,i:r rs woL tct have beer a men.tb.or
No 5L 1 or oihel legal proceedrnos s ,
or oi., 6noioyee:I .,"i',";';;";; ; "lt "-.',sarnsr ary o'Jcer
- qoo,l rarn b. -, .1,n".',o-#','u "t t"tlr'nLl wrrc''soonF,
oro/s'., sor rn,sac, 14sg111_1""o, ,,.,1 ,i;u"'"uu."e o, t',n
I\r)i,,1/rirstancltng aIy tirtq cortaifeLl rn.,- -. , dr o. ,e srrr,rres , ,n, oll e' pJovrs'o1s o,
'd 
,:i,e,- 
L sl V.c^,,lJ,.jel.r !ha,, iJt dppoirted o\ lhe',' i:::i?":," Ire o'id or'i-c, -,',,' r-',i"i,,"" i, j t"'I
Ibl , i b f st Pdg st,ar d, ,) LIr.. ti,s, r...
'r''. reo b - 
rr - Ll",'";i o,,';; ; :::1", 3,J':"i :J1[ ":ilrni ot three yen s
/. 
. 
l._e t, st Bod.1l ., C(. j, o,s .-Fi.r .. ,c oJr.ce roi a le,rT1r ,)r e\ceedincl three years
'n .l:.--_lll" Br)a,o or rVd-i1s!n,er, 
,
l-oll:I, n: ar,d ,r.e J,rs A;adcr,(-or sttt rted by .e C,ra--c,.or to- a rcrJn
Flllirrg of
caslral
vacancies
38
37
Prolection
of acliorl
iaken in
goocifaith
Transitional
provislofs
E tdowmeni 40.
Fund
39.
tl-re fitst Finat.rce
Council shall be
of three years.(l) Ihe Untversity sha e.sjablish
least fiupees One Crore
an endowment fund of at
Gener?l 41.
iuncl
(21 l-he Untversity slra h6voe.rdol,n^en, r"',," "'-,... ;;l;. ','.-::, ;" J::?:_1""f."(3 I'e..J,t. rers l, rav tid,tsre, a. v drro ,nt kon- tle!ene.a, .-., J o. ., re devFrootltert, frn,f ,o ,n" i nJo*rn"ll1urd. Excepjir.tq nfl e dissoll]tro,rir,er c rcu.nsr I, re,,,,"--",;;;1";,I.'.i: Y"iil:,ll; l"fne c1d,)wrro, IL rr, !o. otL;.1)Lrpo.es.
(4, \lo. erceerj g ,r 
",e rer r o, lt e .ira...,-os.ece,VeJ 
r.,Jm'lt j e,do,^mefl: i rro sr rll oe -S"J t). tr e or.po-"r-of,.1 . ",e opJ .c -i wo,. s ct tr e tJr.. ..rtj. fl_. rerra n.no 2E'rece-lsLarl b6,e:, v_steo,.,o i-" ; do,ir;;,lr;oo .,
(l) l-he Universtty shal esiab sh ;r,," -o.o*ing .i,,.o,", r i;;]il " ""T i":1 ;:-o 
ro w, ic h
(a) /\lt lees wt.rich nray be chargecl bV the llnjversjty;
t9
12)
(b)
(o)
(d)
(b)
(c)
(d)
(e)
all suIns receivecJ from arjy oiher source;
all contributions made by the Sponsor;
all 
-conlribut.ongdo.rdtior.ts milde in lhi5 belall by ar tyorne- Derson or oody. which are nor pror,bj.eo b; an;laW lor ihe tirne beir g in torce.
T, e iLnds c.ed,teo lo rne general iJno sra.. oe app,ieoIo -reel tltr 'ollow,.ig uayn-.nrs ndrrely .
-he repayment ut clebrs ,1ctuo:nq inleiesr chdrge5lhereio r.Lrrreo oy irre Jt.vc-sirv for the o-rposcs.o,t's Acr ll-e Slalutes Jnd the ru esn aoe rhei"--onl;-
the up (eep oI the assets of the Universily;
the,pavrrenr ol Lhe ,.ost or a.rdir ol ,he tuno c.edlcdunoer seclion 41.
meeting the expenses oF anv sLitw^cn ua.vo,sityls a-p"",, " " or proceedings lo
tl"^ 
":f-:l , ot satar,eo ar d aitowance5 o, r^e o icers
:'u^*employees or rhe Untve.siry. rnernbers o, t1eLcdL IrU. ano.resedrch s,df, a-cl paynenr oi a.rvP'o",,den1 fund cortribLriurs gral-:tV irj oLner Oene"fiillo.onv su:h oflcers and e.nfroyees .nenbers o, tTeleachrrlg anal research staft:
thelr,a,,?r te tl ol traveli,tU dno olher atrowances oI lhe
il:T^""l:- "l rne Boa..t oi cove|nors. rh= Board ulu,drrugprnoat. Acode.rrc CuutCii anCl Olhpr arrI Ornresso^d€claj,eo Jncier flte StdrJtes ot lrle Univers,ly ord ofrne m-.mbers of Jny Cornmifiee or Bany o rhe ,.rno,i, u" o. i.o'_.,; ;,"ff ;:|."r:i:t" iYary pJovisror o' rhts Acl or t,re S.arutes or 1ae rLlesmade thereLlnder;
i? "?jl:::: 
or crrowsr..rps, treeships. schotarships.
:::,1'1",1:tu,pr ano othe, dwa.ds ro stLden.$. .esea;ch
d:ruLrilres or tra.nees elig,D,e Ior sLrch awards uncler the5,ratLltes or tules o, the Univcrsitv under the prov sioriol this Acl
,1"-111, un, ol any erDenses inc ,rreo oy tfe U.l vershv_r, car.tilg..,L1 the prov.Sto,l. o, ,n,r' ,q"i, -uno- if,JStatules or lhe rLrles n acle thereunCler;
the pavrrenl of (osl o. caoilal. 1ol exceeotng theplevdil'rg ba )( rale ot trrlerest, ncured oy fhc Sp;n;;;lor selti_g Jp r,-a LJntvcrsttv and t )e tnves,-lenls rnddetficr-6of '
(a)
(s)
(f)
(i)
(h)
?0
Development
Malnterance 49.
oi fund
42.
fi) rhe oal.rerr ot .t-arges a-o cypendtture relatino to lneconsurancy wor\ Jroertahe" 
", i;. ;;;":.; l:oursuance of the p.ovisions or t1.s Act and rhe a;iale;,and tire rules macte thereunder:
Prcv,oed lttat 40 expendlLre snall oe ..cLrrec bv rheunivcrsity 1 excess ot rhe rrlt" i", ,"Li" r""",1, i.Iexpenditure and total non_recurrins expenJitur;ioi iLXyear as may be lixed bv ihr1 Bo;rd of tr,lanag"m;ntw,thoLl lhe previoL,s droroval of the BoIio ol\4anaqement.
Prov,ddo iJ{he. .dr t,te Cencrat iJnd sha,,be app..ed
^:l^,_." "!l*o soec:i eo ulder \ub_secr on rzl * r-ri ir."prto' dporova oi rt e Boa.d oi ti.lanagerreir ot irJUniversity.
(.1) Ihe, Univelsity sha atso establish a development fundto which the foltowing funds sha be creclt;O'n.."fV, -
1ut 
Development fees which may be charged frorn students;
(b) atl sums -ecetveo o-n aI)/ olher soJ,ce .ot lheourDoSes ot ll^e deveroprneat ol tle University:
(c) all contributions made by the Sponsor;
(d) alj contribul ons/donaiions made in this behalf by anyothe_ aersor or body M,l,rcr are nol p.oh.oited bv an\aw ro. the l,^re beilg tn fo,ce. ard
(e) all incomes receivecl from ihe endowment iund
(2) The funds creclitecl to the development tund irom time totime shall be utilized for the devetopment of theUniversit\/
The lunds established under sections 40, 41 and 42 shall,strbjeci ro genera sL.roerv sion aro con o. of lhe Boaro oiuovernors, be regutaled dnd maintai.eO in sucf .naTler aSmay be prescribed
(1) The arnual report of the Universily shall be preparedunder the dlrection ol the Board of Management ;nj;;;lbe submitted to the Board oi Governors f-or its approval.
(2) The Board of Governors shall consider the annual repollLlS.-neerrng arld may approve fhe san e \,1, th or r tt oulrnodificEilrn
13) A c:py o'Lho anJ Llat report o-t, aoproved oy t4e Boaroo' Uoverno-s slall be Senr ro Vis:ror a.d'the StareGov.ernment on or before December 3t iollowlng ctose oithe financial year in Marcl.t 3l each year.
Annual
Beporl
44.
)t
Account
anci audit
45 
" j,:,""::' ji;::;::.1 ::"T.sr+. orr,.L :e, ,.
ry l, :l;:;:,; j,,; 1,. ;1,'::*'ft ;; ":"".'"Y,,u;,r :,
''' f::";; i:';''i"r"u" liiri'"0 "'l''':''lli 
"l
"' :' i'"1:S:1,""".1i,'.,, -i"';l',1,'^.(';.? 
"?:, ; ;;i:i ]l;,
, I ;l; t'n,:;.',a , 
:rr, ':-r^,{-^ "ir,"*. ,, *.,
I * 3,ij[.,,i," ::4n,i::::i:?1]? .ll',;
" i::;:il-r]:r;::,1.*::ii:;,...1,",, I
;:.1:: l":"t ;l;, i: :i,u:;,;::lii'" ;; ;,,;;
''' i:" ;":Y;:: "J.i' i,: ; i;'.,''-r''",,t . :s iL,,e,?+po, o'
n;,i::-:t ; :l;":::[l:;;:' ;;";";"':i f i;:
46 A copr.of "rriy recc-ift ip!,tr(.rrLL)c. jrL,.(r'r rrr ir,\ au.,.lolrv . .'-,.n:':a" or..u, Droc'.eLr:,,1 c-
cr"e. oo-t.r.,. ,l :;;:"r-,,*rn.:r,ee or tr,F u'nive;,,,j ^.
""ru*::r 
;5;=rr_ti:i$rl* iiill,:l ir
;. :t ; .:li ;i[::".":r;:'.'.i :t,li: i r,:! Ji],1 "it :, lii
;.: :l',,;.1 :,: i :.1;; :' ;': ri':fi,T'i,"::i;::":''i:.
" ll"l ..;l.l-i,l,i^ll';-,'l -'uton o{ t'| ' Lr 'vE s'rv ,1
*ll ;; *l,I ::i ^i ; l"i 3,,Jl,.,ll,""Ji' :l,l;,l;
:"::, - j 
: i l,i,lil"; :l:l?"""" T ;if l,il, l, ";".i
(2) On cieriiflLaLiorL ol misri.lnil a.sL,(r,. r+.,or_..,,,"i,, olg"'on', 
nra'aor'.,r.'srrariu,,
or Ur,ygr.;1,y 6116 * ",..r,r,, ,",l?.lPl':t"e.rr or rne oojec s
.y",",* ,, Li,u",r,ir, i;;".jr:u.'u:l'p" t .he rr anasenrc-r
circ, lrons 16 u,"_-",'ro*,"".1'" Lio!(r'rnerr' lvotr'u iJsrre
ii* .;;ifir f ,'liil*il;"'i:,rii ] ii
'l')
ll,lode oI
prool of
Univeisity
recr.lrd
Dissolution
of
University
Expenditur.e oj the
University dur]ng
disso ut on
Laying ol Slatutes
and rules
Rernoval of
dilficu ties
48,
(J) 
].^.'-,1 " u oi..,ir,:,,qu,1 of h, Unrve.si ywo_,doe
ill;i.i;;j,iv b",,.*'u.-d bvthc s,dre cover me, Ii.
Pr- \ oed t,t,r '.0 srlt.it ;:1 .lron w 
,r 
be ini|ated v.,tl o n alr. roIl)g c .caconaotc cl Fo.1r-.ty ,o Sno\,r/ car.sF ro tteSno. sor.
(4) On receipt ofthe notioe ret,erled to in sub-section (1), theStaie. Government sirall, in consultation wiflr Ihe Ali;Ealld.LJGC ,n?\e s-1.h dffar rgerne.tS .or adrni..,stration o'jrc ut veislfy , .)n jl F proposeo cldte ot dtsl o,ution olr..c-ur,:ver)rty tlv llL :jpu..s-r d to rrli.lte la. ba.cn o.r,!ue,Ls n rcgrtd, .orrse)o,5lridieso, Ine tJnivHrc v
'ot-pjeie il_ei, roLr s4q o, sru.tres in suc" .a,. .e,, uJn',aybe prescrifrecl by thL. Slatutes.
(1) t he expenclilure ior adrninistratian of te Universiry duringihe Iaking overpe.ioctol lis management underseclion47 shalJ be metoLrlof the enclowmentluna, fhe generatlltnd orthe cleveloU,renr iund/") .i lne iund5 rp,er-ed lr S o-Seclon (l)ate no. sJ{f:c.ent lomeel tf e e, oe, ,. rutF. ot t,16 Ua;ve.stry our,no lhe hk , r.r
::"::"-1": " 
irs ".a,,cge,nenr. sr_,cr urp",ioi -,,.,."iue rna- ny ltspos .r! o, the otoF.erhes or aSsals o, tte
-_ untvers [v. b,/ lr.e S.ale ,._o\ e -m_anr.
EvCry Sldlut-- o. rJlCs Inaoe !t.d^. r-1is Aci .,ha, , !s So- n dS rra,be after it is rnacle, be laid before the State i_egistature
I t lr aIrV il':lu.lva is-esin givngertecrrothepro!.",onsot
Lr : AL, , r, F srate uove.rrnel[ may, by a nolil.r.a. o..] Jrorder..'a(es.tchprov"tors. noi:nco,i.r5le, lw-i I ll.teplolrcrOr_SoitlriSAcL rsappea rO,trOol4e.ejsory .re: padie )1, 'or removinq ri e CJt:cLttv.
Frovided thal no notifica.lion, order unCer sub-section (1)stsa bF maoe aJ er ihe cypiral:o.t o, a petroct.ol lhreg
_ vears ltorr lhe coj nr.er.cernent or this Acl.
\z) Lveryarqet trarleLluC,s.tb-secrio.(.,..ltatl,ass,^on
as may be afier jris .nacle, be la d belore the Slat_^l.,egistakrre.
By Orde(.
[i. !(. purkatyastha (SSJS)
LeEal trlernemhrancer_Cum_Secretary
t_a!.,/ Department
Fite No. 16 (82) LD/p/2006
49.
50

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