The INSTITUTE OF CHARTERED FINANCIAL ANALYSTS OF INDIA UNIVERSITY SIKKIM ACT,2004

SIKKIM
GOVERNMENT GAZETTE
PUBLISHED BY AUTHORITY
EXTRAOBDINABY
18th october, 2004 No.396
Gangtok MondaY,
GOVERNMENT OF SIKKIM
LAW DEPARTMENT
GANGTOK
No.9/LD/2004 
Dated:15'1o 2oo4
NOTIFICATION
ThefollowingActoftheSikkimLegislativeAssemblyhavingreceivedtheassen|oltheGovernor
on 4th day of October, 2OO4 is published for general iniormation:-
THE INSTITUTE OF CHAR'TERED FINANCIAL ANALYSTS OF INDIA UNIVEBSITY' SIKKIM
ACI, 2004
(ACT NO.9 of 2004)
AN
ACT
to establiSh and incorporate an University in the State, with emphasis on providing high qualit,v
afdindustry relevant education in the areas of Accounting' Financial Analysis and Management'
Business Management, Applied Sciences and Technology' La\'l/' Education' Medical Sciences and
related areas sp6nsored by The lnstitute ot Chartered Financial Analysts of lndia (lCFAl)' Hyderabad'
,qnCtrra praaesn unC to provid; ior matters connected therewith or incidental thereio'
Be it enacted by ihe Legislature oi Sikkim in the Fiity-iilth Year of the Bepublic ol lndia as
c1nmencenenl.
CHAPTEH I
prelimlnarv
1. (1) This Ac, nay be ca,ted rhe tnsliruie or C.alereq Fi-anc,ar Ana,,Sis Ot -oia
University,Sikkinr Act, 2004.
(2) It shali come into force on such daie as the Siaie Governraefi may by nolification
in the Officiat Gazette, appoint.
2. (1) l- tnis Act, unless lhe conrext otnerwise requ.res:
(i) "Academic Colncil', means the Academic Council of lhe Universityi(ii) "AtCTE,,means ihe Atj tndta Council for Technical Educalion eslabli;hed undersection 3 of the A India Councll for Technicat Education Act, l9B7;(iii) "Aftiliated Co ege,,means a co ege or an institution which s alf iated to rheUniversity;
(iv) " Annual Beporl,'means the Annual report of the University as refe(ed to lnsect,on a4 ol itse Acl;(v) '' Board ot Governors', means ttse Boa.d ol Governors 01 tne [Jn /ers,rvconsl,luteo u.der secion 20 ol lhe Act ;
(vi) " Board ol Management,, mear.rs the Board Of lvlanagernent of the Universityas constituied under seciion 2i of the Act ;
(vii) "Chancetto/' means the Chancellor of the Universily appointed under section13 of the Act ;
(viii) "Constituent College,,means a coliege or an inslitution maintained by theUn:vers:ly:
{ix) " development fu n d,, means the development fu nd of the University establis h ed
"nder secrion 42 oi the Acl ,
(x) "Dlsra.ce Educario.r Sysre.r,means the sysien ol rnparlino edLrcal onrnroug. any.rears of ihiormal:on rec-notogy ano conn,niiat,o- s_c,. a.mu timedia, broadcasling, tetecasting, onti;ov", ini"r""i, 
"inui iriu*"tlr.rretFods e-mait.'nrerner, corputer,lnteractive falk oack, e]lea-,..1d' coftespondence course, semlnar, contact program or a combinatioi of anyIwo or rnors of suc. meansl
_ 
(xi) "endowmenl fund, means lhe endowmenl fitnd of the University establjshedunder sectron 40 of the Act:
(xi') "employee" means emp,oyee appointed bv lne Jntversriv and tn, L.rae
. leachers and orhe. slafrof lr-e Un:vers,ry o, o, 
" consr.trl:i.6,i"o":'-
lIlD "lacutry', mea-s te facu,ry oi the Unive;ily; - -- - "-" "wii!r!
"l' .::1,:X'iiJffl ff:'s 
the Finance offic;r ot the univers*v appointed under
(xv) 'gene.al,und raeans gen6rar l,rnd of tne Un,verstty estab.tsned _noersecrior41 of lhE Ant .
(xvi) "Prescribed,, means prescribed by the Statutes and ihe rujes rnade underthis Act ;
'(xv t, 'Principal'' rn relat,on lo a consrit_ent co,lege, iTears the read of tneconstituent college and inctudes, where the; ts no erincifat,ine vice-"erinooaor any olher pe.so- .or lhe rirne be;ng appoi*"0,o u"l ". piil.ipl ' ""'''(xviii) "Regional Cente/,means a cenler eslabtished or maintained by tt," Unir"raityioJtne purpose olco_ord,natng and suoerv.srng,t" *;rL "iiL", C":i;i "any,region and,or peiornjng,such othe. fu.lc,L-a u" ruy *i"lr-"rr"o ""such center by ihe Boaro oi Nranagenent;(xri) " Regrstra,,, means the Registrar of-the University appoinled under seclion 16of the Acl
(xx) "rules, means lhe rules ol the University made under this Act ;
Oelinitions.
(xxi) "sponsoi' means the lostilute ot Chartered Financlal Anaiysts of lndia which
is registered as a Society underlhe Andhra Pradesh (Telangana Areas) Public
5""i"ii"" i"gltt.ti"" i"t, 1350 Fasli ( Act lof 13s0 F) atHvderabad' Andhra
Pradesh (Reiistration No, 1602 daied 2oli October, 1984);
(xxii) 'state" means the State of Sikkim:
i* ii 'stare Gove'nmeni" means Ihe slate Governmell of Sikklm;
ixxivt Srarutes- means the Stalules of tne lJniversity:
ixxvr "St-ov Cenlre'mears a centel eslabl'shed. mainta'ned o- recognlzed 0y lne
l 
-, ' University ior tne p'-rtpose of adv,si1g, coLlseling or'or rendering any other
assistan;e inc ud'ng lrain'ng conoLlctilg conlad classes and adTl_lster'^g
examinations required by the siudents;
lxvvi) 'teachel means a Proiessor, Associate Professor' Ass'stanl Prolessor/Lecl_-er
'"'-' olirli, otn", person as may be appoilleo lor rnparlng ilstLcLo'oI'
co^ducr:ng research in lhe Un:versily or 'n a conslituert college.or'nsl;tulor
and nc,Jd;s the Pri.cipal of a constitue'1r colege or :nstiulio_, in conlornrty
wiih the norms prescribed by the University Grants Commission.; 
-
rxxv;i) 'The CFA Chaler and Designatiol' nean the Chartered Finarc:al Analyst
Chaler and Designaiion, conferred by lne Jn'versily or by an age_cy dt'ly
aulhorrzed Dy lhe-Un versity Jpon lne successlu' candroales of Ihe Chartered
Financiai An;lyst (CFA) Program administered by lhe university or by an
agency dLrly authorized by the University ;
txxvii;t "ine ip,q Cert'ficate and Designat:on' m-'an lqe Cerlriied Publ'c Accounlant
Cert:'icare and Desig_ation, co;lerred by lhe Universily or by an agency dJly
aulhorized by tne University upon lhe successful candiCates ol the Cert'ied
Public Accountant Program adminislered by the University or by en agency
ouly autl'orized oy lhe lJn.versity
rxxixl 'Th; Council of Cianereo Enanc'al A'1alysts' rnea rs lhe Sociely whrch is
' reo.slered under lhe Andhra Praoesh ( Telangana Area ) Puo"c Societ:es
R;gistration Act, 1350 Fasli ( Act I of 1350 F) at Hyderabad, Andhra Pradesh
(Registiation No. 18Og dated August 19, 1989)
(xxx) ;Th; Society of CertiJied Public Aicountants" means the Society which is
,egiste'ed u;oer the Anohra Pradesh ( Telangana Area ) Public Socielies
R;gislration Act, 1350 Fasli ( Act I of 1350 F) at Hyderabad' Andhra Pradesh
(Begistration No. 5575 dated August 17, 2001)
lxxxi) 
;UG-C" means the University Grants Commission established underlhe
University G€nls Commission Act, 1956i
(xxxii) "Universiiy" means the lnstilute of Chanered Financial Analysts of India
University, established under lhis Act;
(xxxiii)'vice"Ciancello/'meanstheVice'ChancelloroftheUniversityappointed
under seclion 14 of the Act;
(xxxiv) "Visitol' means the Visitor of the Univorsity rclelred to in section 12 ot the Act
Proposal fat lhe
establishrnent of
the University.
3. (1)
12)
(3)
CHAPTER II
The University and its Obiects
The Sponsor shall have the right to establish the Universily in accordance with the
orovisions ot this Act.
in afplication containing the proposalto establish a Universlty shall be made to the
State Government bY the Sponsor'
The oroDosal mav contain the following partlculals 4amely:-
rat ' lne otrecis ol rhe Jniversitv alongwilh the details of the Sponsor :
ioi tne exterr ana stat-s ol t-e Univers.ty and the avairabil;ly of and :
i"i the 
""trre "no 
type ol orograms ot stLoy and resea'ch Io be u_dertaKen 'n
lhe Univelsrly during a pelioo ot the nexl iive yeals :
r -+,,iv on,r r6ea2r^h nrnhosed to be staded i
: Estabtislment
af.lJniversily.
Universily not
to be entilled
to financial
assistance,
Constitu6nt
Colleges and
Affiliated
Co eges,
Objects of
the Univercity.
4.
5.
7.
(e) the campus-development sLrch as buildings,equipment and strLrctural
amenifies;
(f) the phased ouiLays of capital expenditure for a period ol ihe next five years;
(g) the item.wise recurrino expenditure, sources of linance and estirnated
expenditure lor each student ;
(h) the scheme lor mobilizing resources and the cost of capitai thereto and the
manner ol repaymenrc lo each soLlrce ;
(i) the scheme ol generation ot lunds internally through the recovery of tee
from students,revenues anticipated lrom consullancy and other actjvities
relating to the objects of the University and other anticipated incomes i
0) the details ol expenditure on unit cosl, the extent ot concessiors or rebates
. in Jee,freeship and scholarship for students belonging to economically weaker
sections andthefeestructure indicating varying rate ofiee, ifany, thatwouid
be levied on non-residenl lndians and students of oiher nationaliiies ;
(k) the years of experience and expefiise ln the concerned disciptjne at ihe
command ol the Sponsor as wel, as the linancial resources ;
(l) the system forselection otsiudents to thecourses ofstudy atthe University;
and
(m) status offulfillment of such otherconditions as may be required by the State
Governmont to be fulfilled befor€ the establishment oi the University.
(1) Wherethe State Government, aftersuch inquiry as it may deem necessary,
is satistied that the Sponsor has futfilted the conditions ;pecified in sub"
section (2) of Section 3, it may direct the Sponsor, to establish an
endowmenl Ilrnd-
(2) After the establishment of lhe endowmeni lund, the State Government may,
by notification in the Oifjcial Gazette, accord sanction for eslablishment;
the Universiiy.
(3) The headquarters oi University shall be in Sikkim and it may have campuses, or Flegional Cenkes, Siudy Centres anywhere in lndia and abroad with
_ approval ol the Board ot Governors.
(1) The Chanceltor, the Vice-Chancellor, membsrs of the Board of Governors,' members of the Board of L4anagement and the Academic Council for the
time being holding otfice as such irl the University so established, shalconstitute a body corporate and can sue and be sued in the name oJ the. University. '
(5) On the establishmeni of the Univetsity under sub_seciion (2), the tand andother movable and immovable properiies acquired, creaied,' arran ged orbuilt by the University'ror the purpose of the University in the btate o'i Sikkimshall vest in the Universitv
.(6) Tho land,.building and oth;r properlies acquired for the University shalt notbe used for any purpose olher than that for which the same is a;quired.
The University shall oe seli-financing and shalJ neirher make a oemand 1or shallbe entitred to any grant in-aid or any orhe. i:nanciat assisrance jrom lhe SrateUovernment or any olher body or corporation owned or controlled oy the StateGovernment
(1) The University mayhav€ constiluenl colleges. Begioral Conlers and St,dy Cenlres
(2) The Unjversity may, with the prior approvat of the Board ol Governors, aftitiate any
cdllege or other lnstitution.
r he objectives for whrch rhe Universily is established a.e as fol.ows :-
(a) To provide tnstruction, teaching, lraining and research in special;zeo fieids
0t Ftnance and l\,4anagemeri inc,udinq Financial Ana,ysis ( teading to lhe
. ..4
CFA Charter and Desionation), Accounting (reading to Ihe CPA Certli:cate
"".'ol"Tn""ta^f, 
g""ning, lnsulance' Financral Services' F nancial
;;;;;;;t;l Buiiness Management' Law Educat'on' lvedical sciences'
J:ill,";;;#;;;j;;ilnce aid rechnorosv and rerared sLbiecls and make
;1;:#;i;;;;;;;l"ouin""'"n' uniiii'seminar;on or'<nowredse
Powers ol
the univesily.
therein:
(b) lo establish a.
campuses an0
(f)
(b)
(c)
' (d)
(o)
camous in tha Slate oi Sikk;m and to have study centers'
?"*ri""ri'*i*& ar d;flerent p'aces ir lnd a aTd
(c)
(d)
,"oblo# 
"ont;.ri"s 
uno o 111"T*::: "#1,:":j 'uno o,r", u."6".r"
to institute degrees, diplomas, charters'
!1"ii""i.""'""" t-t"lodsis oi examination orany oiher method ot
il3ll,""tJli"i" *nn ",n",colleges 
oI un:vers:1'es research irsrirurions' rndJsrry
;.'":#,-1"". ;;;;;;.i"nal aisociations including rhe council ol chartered
ii^"."liuienuir.r. "na 
the sociely o'Certitied PLblic Accountants or anv
;ilil;';;;i;; ;;;dia or abroad to conceptJalize' desisn and deve'op
soecific educalionalano researcn programs' 1ra ning programs a^d erchange
-ninor.a" 
iol. 
"tro"ntt, 
faculry members and others :
i"ilti".ii"t" i"J*r"ige th;ough seminars' contelencos exoc'l've
:,"";ca;; ;;;;;;;; c;;m''rnitv'deveropmenr p'osrams' puDr;cations and
training Programs i
to unde4a{e proglams Ior tne 1(a''1'ng and developnenl of lacuhy mernbers
i,] i." il"ir",!rvi"a ,her institurio;s 1 lndia or abroad ;
ro unoenake collaoorat've researcn with any organilat;on in Ind:a or
abroad:
io create higne'levels or llql|":lY1i:l:i";J"1 a-o pLbt,c orsanizat'on :
to orovide consullancy lo industry, Uo\
[;".'J""ili;; ;i;ila'a ot tne oes'ees' oiplomas' charters' ce(i{icates
and othe. academic d;strncrions are not lowei than lhose laid dowo by the
"r#;;"*ra;;;;;;;is;ion (uGc) Arr rndia coLncir tor recnnical
EJr"-"u* tiiciif , g*counc;lof lrdia (BCl)' tne Disrance Education council
'"iE81l tiJ'o"-""ic*""i1 of lndia (Dcl) the lndian Nursing Council (lNc) '
ii'"-iliil"ri-"r'-iarl"dia (Mcl)' lhe N;tionar councilfor Teacher Educalion
iitt+H;;-# il;;;;";'councir ot tndia (PC{1 and other National
Accreditation bodies ;
;il;iii;;s;;;;"''"ry or expedient to promote the above obieclives ;.
,o p'Jrlr" 
"ni 
otr',"l, ooj"ciive as may be approved Dy the Staie Governmani
The Un versity shaJ have the {ollowinn oowels' namely :'
i"iJi"or-i"n, i""i*"i" 'nd 
recognize iuch Begional cenlres and Studv
c"""t,"1"" ,Llv r" o"ermineo by Ihe lJniversity lrom time to dme in tne
manner laid down bY the Stalutes;
i.l.rt o"i"r, ** otner activhies as may De necessary or feasible in
irnt,er"n"e ot rft" oole"t ot tn" 
'n''",'."JtJnu,"ates or other acaoemic
to conlel degrees, diplomas, charters
a].i."ti-"" "iJ 
p t,ir"i"'on al dosignations inclriding the CFA Cnader'and'--
"rji.,I""i.". ,n! cpe certilicate and Designation in the manner and unoor
condiionslaid down in lhe Statutes :
- i""i"""1't"ririi'i""0 
"*ilo 
iettowships, schotarsrrips and prizes etc'' in accordance
with lhe Statutes ;
,.i"auJuno ,"""iu" tuch tees' bills' involces and sollect charges as may
1"" r"ir"i L-v tt'" st"t""s or rules' as rhe case mav be ;
."^"-liI ^i",;"i.* rol. 
"xtra 
cLrricular activ;lies lor sludents and emPloy0es;
(e)
(s)
(h)
(D
0)
(k)
0)
(m)
(1)
(a)
(s)
(h)
lo nake appoinrmenrs of lne facurty, officers and e.nptoyees of rle Univers,N or ac-onstitudnt,cotlege, ati,lrated coleg;s. Begion", c""i,""1 S],,jv c""io"io"uLi;irn0ta and abroad :
:,?j^"::.^":,1":"!:;" :id sirts orany kind and to acqujre, hotd, manase, mainrain andorspose ot a1y rnovabJe or iTmovaole o,openy. initrai.g t.."r unJ E"O"*a":f -,
pronenies for the purpose ol rhe University or; consr;rue"nr co,rege, ;i;- RegionaiCentre, Study Centre ;
1o institute and maintain halls and io recognize places of residence ior slLrdenls oitheUniversrty or a constiruent co ege at rhe;ain t"rpr" ""J.tn"ri""_pr#'i" i"jt"and abroad;
to supervrse and Control ihe residence, And lo regulale lJ.e OisctOt:ne amO-g thesiude^rs ano arr caregor'es or ernproyees ano to r;y down rhe condir on. or 
"1".,"" 
ot
_s!ch emptoyees. incluoi-g tne,. code of conouct ;to create acadeqlic, ao,ninisrrativo ano sdppon slaff ard olher necessa.y posts ,to co'operateand collaborale with oth er U n iversities ana lnstitutionsln 
"rJf,"" r",i"*ardror such o-.poses as the Un:versiry may determine f,on time ro t,mp .
ru urrer prograTs on distance learnjno hasjs a.d conlinuirg education unJ,n" 
"unn",, 
1^whicts such progra.ns are offered;y lne Universtly ;ro olgan'ze and conduct reiresher cou.ses, onentat:o; courses, worksnops, seritarsand othe. programs for teachers, oevelopers ot 
"or,"" *rr", "rutr"jo;;;:;;l;;.academtc slaff ;
lo determine slandards oi admission to thcorreses, res onar cenL;" ;.;"""#; iif il:,:li,:::i:i,^*:f :2.;;'Jl"*to make soecratprovrs;on ro. sr;oents oetonging ,"]h" a;t;'"rltkki;;;"";.::. ""rn_any course of the univers,ry or in a const,iue"ni;;it;g;, ;i, i"";:;6"*l;fi;:icentre or study centre ;
to^do^ail 'sucJ- oth6r acts or lhings whether incidertal to the powers aforesa,d or not
f-T_1y ?: n"""..".y to rudher lhe objects of the Unrversily ,ro presc- b-e such coLrses for Bachelor Degree. Master Deg;ee, Docto. ol philosoDhvUoclorofScjenceDeg.eesandResearch-and"r"f,",,,"ifj"S["a.O,0,"."1'"t,
Charlers, Cerlificates etc. ;
to provide fo. tne orepa.arion of inslrucrional maierials. i.ctudjlg fihs, casserres.tap_es, vrdeo cassenes, CD, VCD and orher soflware ;Io recogn'te examinatio4s or periods of srJdy (v/herher i.t lJll or i. pan) or otnerUniversilies, instttllions or other olaces oiHo' p",oo" or 
"r,dy 'n rh; ,l;,;;;:i; # i;s;,"r:l:il::"1';1'#f::J:i::LH,:-.ro raise, coUecr s-bscrlbe and bor;ow w,rh tne approvat oi tr.e E;;;j;i;;r";;r;r,wnether on lh6 security or the prooerlv ofhe unrversrtv i 
lhe univers ty, noney for lhe Durposes of
1o e1le. hro, carry out, vary or cancetconlracls;
10 do all th'ngs necessary or expediert 10 exercise the above powers.
The Untverstty shall be open io aI Dersons iranguage o,jender: _'- ''_'r'-''v"s'Irespectiveofclass casle' creed' rel'gion,
Provid€d that norhing tn thts sect.on sha be deemed ro orevent the Univers;tv lromrnakrrg special p.ovis,ons tor admission 1o studenls oi the srare.
(1) The University wi seek, obtajn and retain accreditation irom respective
national accreditation bodies anci be subject to relevant provisions of the. University Grants Commissjon Act, j956 and the Begulaiions/Guidelines
made thereunder irom time to time relating to private Universitjes.(2) The university shal obtain prior pemissron/ recognilion from National councillorTeacher Education (NCTE) and BarCouncil of lndja before commencind
(i)
0)
(k)
0)
(m)
(n)
(o)
(p)
(q)
(r)
(s)
(t)
(v)
(w)
(u)
Univercity open g.
to all classes,
cast66,crcecl, -
teligion, language
and gender.
National 10
(3)
Teachers' Training programs and Law Education Program tespectively Jor
confe'r'ng graduate or post gradLrate degrees. For tecnnica'courses, prio;
permission oftheAll lndia Council for Technical Education (AICTE)shallbe
obtained. For other programs permission or recognition from concerned
authorities/bodies, if required by any law forthe time betng in force, shall be
obtained.
As regards other programs on technicat educalion the relevant laws, rules,
reguiations etc. in the rnatterofobtaining approval/recognition or majntaining
standards shall apply io the Universily.
Officets of
the Univegity.
Chaprer t
Officers of the University
11. The following shall be ihe ofticers of the University, namely t-
(a)The Chancellor;
(b)The Vice-Chancetlor;
(c) T^e Begisrrari
(d)The Finance Oflicer; and
(e)Such other offices as may be declared bythe Statutes to be of{icers ofthe Universiiy.
12. (1) The covernor of Sikkim will be the Visitor of the lJniversity.
(2) Ihe Visiior shall, when present, preside aithe convocation oi the University for.
conferring 0egrees, Diplomas, Charters, Designations and Cenificates.
(3) Ihe Visitor shal{ have the fo owing powels, namety :.
(a) To calt lor any paper or information relaling to fie affajrs of the University.
(b) On the basis ofthe information received by lhe Visitor, if he is satisfied that
any order, proceeding, or decision taken by any authority otthe University is
. nolin conformity with lheAct, Regulations, or Rules, he_ mayissuesuch,
directions as he may deem fit in lhe iriterest of the University and tho
directions so issued shalt be complied with by all concerned.
13. (1) The Sponsor shall, whh the prior aoprovat ot the Visjtor, appoint a person su:tabte
to be appointed as the chanceltor of.the university.
(2) The Chancettor so appointBd sha[ hold the office ior a period of flve years.
(3) The Chancelior shall be the head of the Universiiy.
(4) ThB Chanqellor shall preside at the mdeting of the Board ol Governors and shall,
when lhe Visitor is not present, prestde at the convocation ofthe University for
conferring degrees, diplomas, Charters, Designaiions or Certificates.
15) The Chan.cllnr.h,ll h,va tha f^ll^u,in^ ^^",6
The Visitor.
The Chanc6llot.
The Vice"
Chancellor.
(b) To appoint the Vice-Chance orl
(c) Io remove the Vice-Chancellor;
(d) SUch other powers as may be conferred on him by this Acr or the Statutesmade thereunder.
14.(1) The Vice-Chance or shall be appointed on such terms and conditions as mav be
prescribed by ihe Statutes for a term of lour years by the Chancellor.
(2) The Vice-Chancellor shail be appojnted by the Chancellor jrom a panel of lhree
persons recommended bythe'Board of Governors and shallhold oifice for a term of
lour years :
Providedthal, afier expiration of the tern of four years, the vice-chancelrorshal be
eligible for re-appointment ior another tern not exceeding iour years.
(31 Tne Vica.Cnance,lor sha r De rne pri.cipal elec-l.ve a'1o acadenrc oll cer of tne
l'lniversiry and shal exercise generar supervision and conkor over lhe afiairs of rhe
University and give effect to the decisioos ot the authorities of the Universirv
(4) lf jn the opinjon ol the Vice"Chancejlor il js necessary jo lahe im_"d ut" uat,un on
any rnatter for which powers are confered on any other authority by or under thisAct, he may take such action as he deems necessary and shall at the earlieslopportunity thetbafter repoft his action to su6h olficers or auihority as would have jn
the ordinary course dealt with ihe maner :
Provided that il in the opjnion of the concerned authority such action sho!ld nothave been taken by the Vice_Chancellor,then s!ch case sha be reierred to theChancellor, whose decision thereon sha| be linal.
Provided further thal where afy such aclion taken by the vice-chancer or afrectsany person in the servjce ol ihe University, such person shall be entilled to prefer,
within three months from the date on which such action is comrnu0icated to him, anappea to the Board ol Governors and the Board of Governors may conJirm o:modify or reverse the action taken by lhe Vice-Chancellor.
(5) liin the opinion oithe Vjce-Chan ce ltor any decis io n of anyauthority ofthe Unjversityis outside the powers confe(ed by ihjs Act, Statutes or is itkety to be preluOlclttothe interest of the University, he shall request the concerned ;uthority to'rwise itsdecision within seven days trom the date of his decisjon and in case;he aulhorilyrefuses to revlse such decision wholly or parfly or fails to take any decision w;tntnseven days, ihen such rnatter shall be referred to the Chancellor'and his decistonthereon shail be final.
(6) The Vice-Ch ancellor sh all exe rcise su ch oth er powers and p e rform s Ltch other d u tiesas may be laid down by the Statutes or the r.ules.
17) The Vice-Chancellor s h all preside at the conv ocation ol th e U n tvers ity in lh e abs ence
:t^::11-11" 
U*nI"..a the Chance or, ror conferring degrees, diptornas, Charrers,UestgnaiionS or Cerljf iCates
(8) The Chancellor is empowered to ren
wlr be open to rhe chan"uloi to 
"r" 
o u ice_chancellor afler due enquiry' lt
oepenoing upon the seffi ;, ;,l,; "*rJ,:""#;l"JJ;l' 
*t',
15. Deans ol {acu iies shallbs appolnted by the Vice-Chancellor in such manner alrd
shal exerclse suoh powers and pedorm such duiles as nrav be prescrlbed by
fhe Registtar. 16.(1) Th e appolnlment of $e negistrar shall be nrade ln slch manne' as mav be prescrlbed
bY the Slalules
(2) AlLcontracts shall be signed and ail documenls and records shal! be authenticaled
by the Regislrar on behall o1the LJniversllv.
(3) The Regislrar shall exercise such other powers and perform such olher dulies as
mav be prescribed oI may be required fromtimelo llme' by the Board oiGovernors'
(4) The Begistrar sha lbe responsible iorlhe due cuslocly olthe records an'i the common
sea of the Unlvercity and shal be bound to place beiore ihe Chancellor' lhe Vjce'
Chancei or or any other authorliy, all such iniormation and documenls as may be
necessary lor tansaciion oi the r buslness
(5) The Beglstrar shall exercise such powers and pedorm such duties as may be
Prescribed bY the Slatules'
17. The Finance Ofiicer sha lbe appoinled by the Board of Governors in such manner
and shaLl exerc se such powers and perform s!ch dulies as may be prescr bed by
the Statutes.
The ma n ner of appoinlmei1t, terms and conditions of seruice and powers and dLrlies
oJ the other o,flcers oJ the Unlversity shaLl be such as may be prescribed by the
Statutes.
oher afficerc. 1a
r,,n.,r,rilXf li'"'X,r,"."n,
Authorities af 19.The foLlowifg shallbe the authorities ofthe Unlverslty, namely:_
he Unj\e'sly. /ar The Boa'd o'Co\arr o s
(ol 'l5e Boa,d o' \'4anageme'1l'
(c) The Academ c Councili
(d) ahe Finance Commllleei and
iei SLrch otlrer auhorities as may be declared by the Slalules to be the authorit es oi
fie unlversily.
The Boatd of 20.(1) The Board ol Gover.ors shalLconsist of ihe lollo"ling' namely:_
Governas and (a) The Charcellor
i. Dov.erc. (b, Tl'e Vce_C'rancello'' (c) A ro rrlee oJ 1le UGC
(d) Thrce persons nomlnated bv the Sponsor
(e) One represenlative oi lhe Slale Governmeni
il) Two educalionisls ol repule 1o be nomlnated by lhe Visitor
ig) Two academlclans to be nominaled by the Chancellor'
(2)
(3).
(4)
(a)
(b)
(c)
The Chancellor shall be the Cha rman ol the Board 01 Governors
The Feglsirar sha I be an ex_ofJicio Secretary of lhe Board oi Gove'nors'
The Bo;rd oi Governors shal be the supreme aulho ty and princlpal govern ng body
oi lhe Universiiy and sha I have the Jollowing powers, namely l_
To appolnt the Statutory Auditors of the LJn versily;
lo la! oo^- oolL es lo oe p-'sueo b! lhe ul've'sllv'
Lo Je/ ela oecis o rs ollhe ol-er cLll-o"l;es o' lne -r'!e's l/ J her are rol i_ col orr ly
^ 'l' I lP p'ovisiors o_ lf.s Ar I o' l,le SEtLI€s or ll_e rJres'
9
{d) to approve the budget afd annuat repod oi the Unlversiryi
(e) to make new or ad ditionat Statuies and ruies or amend or repeatthe earlier Slarures
and rules;
(l) io rake decision aboul voluntary winding up of rhe Universilyi
(g) to approve proposats torsubmission io the Slale Governmenl; and
(h) to lake such decisions and slepsas are lound desirabte fo r effeclive ycaffy ng oLrlrhe
objects of lhe Unjversly;
(5) The Board ol Governors shalt, rneei at teastiwice in a catendar year atsuch timo and
place as the Chancelor lh nks fit.
The Baard ct 21. (1) The Board ot Management sha consist of the folor,ing, namety ]-
Mcnagerhelt- lal TI e V ce.C)'alce lo'.(or Ihe Reg'strar
(c) Four persons nominated by the Sponsor _
(d) Two Deans of lhe facutiies as nominated by the Chance or .
(e) Ore representatjve to be norninared bv rhe Slate Governmeni
(2) The Vce.Chance torshat be ihe Char.pejson of the Board of manaoemenl and the
FIeoi.ra. sfa I oo r.]e Secrelal o! rle BoaJd o,IVa.lage_err
(3) fhe powers and tuncr ons of ihe Board oJ IVanagement sha be such as may beprescribed by the sratules
The Academic 22.(l) The Academic Colrncttshattconstst of ihe loltowtng, namety:-
Counci| (a) The Vice-Chancellor - Chajrman
(b) The Feglstrar - Secrelary
(c) Such other members as may be prescribed in the Staiutes(2)The Acadenrtc Councitsha be the princrpat academ c body of rhe University and
shai, subjeci to ihe provrsions otlhLs Act, the SIailres and ihe nrles. co-ordrnale and
xercise generat superviston over lhe academtc po icies ot the University.The Finance 23.(1) Th e Fin ance Commitee sha[ cons ist of rhe fo iowinq, namety :_
Conmittee. la) The Vice-Chance tor - Chatrman
(b) The Begisirar . Secretary
(c) The Ftnance Officer - I\lember
(d) Such other members as may bs prescribed tn the Starures
(2) The Finance Commiitee shal be the princibai finafcial body of the university loiake care oi iinanciat matlers and shalt, subject to the provisi;ns of this Act, Staiulesand r!tes, co-ordtnale and exercise generat slperuision over the llnanciai nrattersoilhe Univercity.
athet Authotties.24. The conslillrtion, powers and functions oi the orher authorilies ol the unrversity shabe such as may be prescribed by the StatLrles.
Praceedings 25i No act or proceedtng ot any authority of the Universrty shal be invatd merety bynat invari(kted reason or the existence of any \,acancy or detect n the consttLrron or the aurh;r y.
Chaplerv
Statutes aod Rutes
2 6 S ubject to lhe provisions of this Aci and rutes, the Srarutes may p rovjde lor a n y rnafierrelating 10 the Univercity and slafl, as given betow i-
(a) The constitullon, powers and tunclions oi the authorjties and other bodies of thel.lnlversity as specified in the Act and such other aulhorities as may Oe constiiuLdkom lime to limgl
10
Slarures
(b)
(c)
The ooe ar.on ol ti e enoo(-enl 'Lrd, l^e gp leral i r_d al.d lre de!elop-erl fJld'
+.: ;;-' ;;; .";;,,t"" or appo nr -er: oi rne v ce'tJaceror' Lre Fes'sra' aro
the Finance Officer and their powers and lunctions;
ii"--*" -""iiirn."ri".d 
the conditions ol servlce oi the orher otiicers' teachers
and employ€es o{1he Univers lY:
ii. .-..i.r" r.' ,*. ''-rq dispJres oelheer ll e Un:ve'sir, a-d 'rs or cers lJcJ'r'
me;bers, employees and sludents;
Ci"",1"" Lo"litl"i - *sr!ciur ng ot departmenis and tacult esi
ii!'#,]# "i""-"p","tron 
with;iher []nivers ries or lnstiiulions or h sher learnlnsi
t he oroced-.e or con'e,me-r1 o' horo'cl, deg'ees
P o\ sror ( resa org g'anl o'l eesh os a1o 'cfo'd sh os
i'l,-; ", 
;;:,, " 
i, i","- ' "o - """ 
o' .,,oies a'ro rne o oceo ''e o' ad-lrs' or or
siudents lo such courses;
ino i"" cnaroeao e t'on stJoe_ls lor ralous courses oI sl_o;es P'ovioeo (1a1lhF
-"*",i ^ 'ti 
. -"i -""" ,r r sratL'e re aL 1s Io r-e clarsi s or dorar 01 ot
:,:;-i";;;"-,"" t'-dP;rs w rhour rr-e pr or apo'ova o' (he srdre co\e1-e-r:
,.siLLr,on oi 'el'owships, sc.lo,arsLrips, riude,rlsl- ps' ''eecl ips -eda s o_o 0'zesi
Procedure lor crealjon and abolition oi posls;
All olher maliers !!irich by thls Act are required to be provided
The iirsi Statutes framed by lhe Board of GovernolS shall be submitled to the Slale
Governmenl lor lts aPProval.
The Board of Governors may, with the pior approval of the State Government' nrake
new or add tional Slatutes or amend or repeal the Statutes'
.1
Subiect io lhe provlsions olthis Act, the rules may provide for a! or any ol1he iolow ng
(d)
o
(s)
(h)
(i)
0
1k)
0
(m)
(n)
27.
28.
29.
Stalules haw
Siatules.
malters, namely:-
f^l e).'li"l"" "i'"trC""ts 
io the llniversity and their enrolment and contin!ance as
, r., i"".""t"' "'","r 
ro oe'a d oo^ l lo_ 
'h Degrees' Dioro-ds' Cerl'cara'' Charle's
and ornp a.adem c oislilcl o'ls o' 'r'e lJ_r/e'5'1v
Lr i.e ar. oofoeqtees D p o-r"s. C\aders Cen r'aLes a'o 01'er a'aderr''
disuncUons of the UnL!ersitYi
(d) C'eatior ol reh aJ_ ro il:Ps o'lhe Jn're's'rv
ie) AccoLrr,.q pol.y a1o li1alc'al procedLre:
ii i;;;;;;J;;;L;" awa d or';r'owslrps' sc5o'arsr'ps' srLderlsn ps -edarsand
,^, i""_.".a.,"r .f "tr.. 
ra"ons a10 l1e co,ro('o1s ard -ooe ol aooo'']l-enl and
'"' l-i* ":"."":".s 
tod.es e/E'n ers. ,r\ g:arors lao-lalors aro moderalo's
,nr i;e lee ro be cra'qeo _o- aofi''ssro1 ro Ihe e"amrraliors' oe9 ees u olonas
"' ;;,lft*i;",i;;;,sanoo.reracaoer'cdsrncrronso'ire -nrversr!'
r I Rev s on of leesi
l.i orl-i"norn".* o sea_s nol'ere_Ico--sesardprog'ats
il, ;,':'#r ;:;;i;;'o" "! i ir"'"J* "' *e un v;'s'v o' a co lslrrenr (o ese
or aiiiliaied collegei
fn ii"..".r-" "i,lJiori.te 
anong r,tc studPnts ol rre un 'e'sir'/ or a 'olsli(-e-'
colleoe or alJ Liated colLege;
(.) iiTi^:,,"r:,;J:"".;ali-e provltea in tre statures and rures made under rhe Acr'
30. The Bu es shall be made by the Board of Governors and shall be submitted to the
state Government ior lts approvaL'
1r lne Boaro o_ Goverro's'nay, 'i' ''e apo oJs ol fe Slate Gove n-ert ra\e re*
o. aodliora'rL.as o'ane,ld orepeall-le rrles
11
Canditions ol
Disputes as to
bodies.'
Canstitution af
Chapier Vl
Miscellaneous
32 (1) 
-Every 
employee shall be appointed under a writen contract, which sha|be kept in the Universilv.
"rp or"u 
"o:."ur^jo' ' 
a_0 a 'ooy or wh cn sLa r be l' n'sned o ltse
12) D sc p,,-ary acr.on aqairsr r_e sl-oents/FTpto/ees sha., be govFrneo o,proced--e o.esc.:oed n r, e 5,arulesEvery emptoyee or student of the tlw rr.ra-d,ng a-vrh , g :on,r,^"6 ,n ,i 
t.""ai,u o' 01 d co_sIrJe_' co ,ege snal nor.
,.,- 
"y o" p-u.-.,o"J,; ; ; d;" "':;t.l"t 
l^ave o rgrl'o appear \^-rn'- s-cl r,-e
e"6s-6'6-1n6,,11 
"r,.;--,,;;;,;:' 
Marage'renr aqdr-srhe dec's or ol any
rrereuoo- rue Boa.d ot ,""";;;::'.' 'n" 
"'r-c'oa' 
o, a-v su.n co,ege d-o
aopea'ed aaa,-sr -"" '-' \'rl ral conl -a r ooriy o- c_ange t-'e o^c. o r
34. The t_lnrversjty shat constjlute Ior lh,pens.on'und a-o provide .r"n,":.::n:f 
' o"'s *rrorovees suc- o,o'rder. or
_"nn"- 
"_o .,o1e.,io .";- ;il, # :.c;ff :"J;:"::, #1, 
oeem r,,r ! JcF
35 lf any queslion anses as lo whetheras o.,s enflr,eo ," ;" : -n;;o;,;; r"-r-oe'son 
has oeer ou'y e,e^-ed o- aopo.1.eo
zr"tre- sn"'' oe reIe.e;,;,;"";'':;:ll-u'l:"' lv oI ornel bod\ 61 1' s -a''"'s'1u r'serror whose decisron thereon sha rbe tinai
37.
36. Any aulhoriry ol the Un versrly mentionc.lo'sucu a-tno,ry. co"s l,.g ;, ",".;'r"t ^-:ecr'on 
l9rr1a\ (o-sI'l ,reacom-r,rree
ra,/''rs such oo^ers as i;""":;;,.i, i.l, !!lt"isrs-ch 
aur'or:rv 'na' oee'r ''r a^d
Any casual vacancy among lhq members\-,,.o..ry' o. boov or .ne u ,,".=,r, .r.rr., n. ?lh" lnan e^_orr,c'o rero-rs. or any
renoe- wnose . r*r.ri'," *'ii|,'."'il^'''' 
ed,rn t-e sa're ran'er " BL cr ine
va.a-c, s-a. oe a -u-".,".rr;;T_;L.las c"osen' a 10 tne oe son rrlng rHe
*u c, tne oe.oon *,os"; "* i;;=.1;,,,,lllli1%'i!1", ""i;"jl"l, r,e i"-n ,o.
): ,:::, :_.".:] ]*"ir'oceedhgs snaJ. ,ie aga -sr anv oF,cer o, orne. emo.ovee orL, c unrversIy toranylhlng which rsdon.o-.s-ance o, ,-" 
"l;";.;-; ;il ""^'"; ;:J.:::1"1"::,#::1er 
deo ro be oone r
i,""1:i$l:"a'"n 
anything conrained in any olher provisions o1 this Act and rhe
(a) The trrst Vice-Chancellor shait
,. +.'::;.::*-::^:..:;"""';;1,"i;;-::,f,::",::1:o''"crancero'a-or'esa'oiegrstra- a-d lue I = F,-arc6 Or,,cershar, De appo.-ted o!.re/- , _u_nance Jor w'o sl atl nojo oft'ce ,or a te,n ot lrree vears'' ' i."l;.,oou,o 
o' oove'ro,s.na,, noli-of i.c"e ,oiI"rJ#'r"or erceea,nq trree(dr I ne .rrst Boaro oi Ma.laqerentqcaoenr c cornc., siri'"" 
"1"r,;;]i 
t. :' 
Erna-ce co-nmrrree ano rei'rsl
40 r1l -1e universrry sna, e'lab..s, an .uleo 
0) Ihe cha^ce 'or ior a le'T ol lI ree /ears
lz) rhe unrvers ry sha', nuuu ,oru", ,;1931lent 
fund of al leasl Bupees one crore.
may be presciibed. - -r-'- 'r rnvest the endownent fund in such manner as
(3) The University may transter anv ar
."',r t, a ro ri e eiio*;;";;; i"1"'.r:r].'he sere'a"'rno o' rtse oe\eroo'
,1 no orhe. c.-cunsranc". .". un, 11"-?0,'lg '' I1e o'sso,-hor or lhe LnrJe,9,r/,,uno io. orn.r o,roose".' _ -'') l.onres be Iraqsre.reo iro.r l-e e.dowrrerl
(4) Not erceed ng 75 percent of the inr
oe ,seo to, rr,'e prriose. ;i;J":r::-"':: t9"i"ed rrom the endowment fund shall
p.tc.rt ,nrrl u" r"inu".t;;il1;5HyilI;,or 
the universitv rhe remainins 2s
Pratectian af 38
Transilianal 39
Endownent
Aeneral fund. 41. (1) The Unlversily shall estab sh a genelaliund io which the lollowlng amouni sha I be
(a)
(b)
(c)
(d)
(2)
(a)
(b)
(c)
(d)
(e)
0)
(s)
.42 
11)
(h)
(i)
(e)
\2)
Alliees which may be charged by the Univercitv;
allsLms rece ved lrom any othel soulce;
all contributions made by the Sponsor;
all contrlbutions/donalo;s made jn lhis belraf by any other pelson or body, whlch
are not prohibited by any law for the tlme being in force.
The iunds credited to the genera fund shal be applied to meet the foiowing
paymenls, namely :"
it',i ,upuy.. nt ot o"ots lncLuding lnleresl chargesthereto lncurcd by the Univers ty
lor the purposes ol lhis Act, the Staiutes and the rules made thereunderi
lhe Lrpkeep oi the assets oi the Universityi
the payment of the cost oi aldll oi the lund created under section 4r.
meeling ihe expenses 01 any su t or Proceedlngs 10 which Universily ls a pai(y
tlre paymelrt oi saLaries and allowances of the officers and employees of tha
univeas ty, members of the leaching and research slaff and payment oi any
Provi.leni F!nd contribuilons, graluity and olher benefits to anv such oiiicers and
employees, members of the teaching and resea.ch staffi
the payment ol lraveling and other allo\,rances ol the members oi lhe Boaad oi
Covernors, the Board o{ fi,'lanagemenl Academic CoLrncil, and olher authorities so
declaired underthe Slatules oflhe Unlversity and ol the members ofanyCommittee
or Board appointed by any ol the authorities of ihe Un versity in pursuance oi any
provision oJ this Acl or the Stalutes or the rules made lhereunder;
ihe paymeni ol lellowships, Ireeships, scholarships, assistanlships and other awards
to stLrdenls, research associales or tra nees eligible ior such awards under the
Slatutes or rules ol th€ Unlvercily !nder the provlsions ol thls Acti
the paymentofany expenses incu.red by lhe Llnive.s tv in carrying out the prov sions
of thls Act and the Staiules or the r!les made there!nderi
the paymenl of cost ol capital nol exceeding the prevaling bank rale of inleresi'
incurred by the Sponsor for setting up lhe univers ly and the investmenls made
the paymenl oicharges and expendit!re relat ng to th e consu ltancy work undertaken
by lhe Unlvers ty in p!Isuance of lhe provlslons oi this Act and lhe Slairrles and
the .u es made lhereundel:
Provided thal no expenditLrre shall be incurred by the Univers ty in excess oi the
Limils for tolal recr.r rring expend lureandtoialnon_recurring expenditure lor the yeal
as may be f xed by the Board ol Manager.ent wllhoul the previous approva oi the
Board ol [4anagemenl ;
Provlded iurihe; thal lhe General {und shaLl be applled ior the objecls specified .
under sub'seclion (2) with the prior approval ot the Board of Management oiihe
University.
The University shall also estab ish a developr.ent lund to which lhe foilowlng lunds
shal be crediled, namelY:_
(a) Deve opment lees which may be charged irom siudents;
llj altsunis received trom any oihersource forlhe purposes olthe developmenl ol lhe
lcr a! coninbut ons made bv the sponsor,
lol a r c o. t'iouriors'dora riol , n'aoe ir lr:s oe,la ' oy ar) other pe sor or ooo) w' icl'
are ror prol'.orteo by dry law,o'lle t,me be'1g .r'orce a.lo
allincomes recelved lrom lhe endowmenl lund
The JLnds credited to the development tund lro;n time to lima shaLl be ut lized lor
the deveopment of lhe universlly
The Iunds eslabllshed Lrnder secllofs 40, 41 and 42 shall, sLrbiect to general
"rpulvi"ion 
*a **.1 oi the Board oi Governors, be regulaled and malntained in
s!ch manner as rnay be Prescr bed.
. 13
43.
A:nnual Report. 44. (1) The annuai report oflhe universiiy shall be prepared under the direction of theBoard of l\ranagement and shall b; submitted to itre goara ot eovernors for itsapproval.
and audit.
Dissolutian 47. (1)
(2) The Board of Governors shallconsider-the annual repon if iis meeting and mayapprove the same wiih or without modificationl(3) A cooy oi rhe ennua,repod duly approved oy lhe Board oi Gover-ors sna.t oe senrro v s,tor and lhe Slate Gove.nmenr on or befo.e Decerrber 3l follov!inq close orthe frna.ciaJ year rn \,4Ercn 3i eacl^ year.
45. (1) The annuataccounts and Balance Sheet of the UIiversity shallbe prepared underthedirection of the Board of Managemenj and all funds accruing to or received bythe universiry from whateversource and ar amourt aisourseJoi piii sirurrL"1n,"r"o
. .-. i. lLe accoJnrs -ra;nla;ned oy lne iJniversity.(2) The annual accounts of ihe Unlversity shall be audited by a chariered accountant,
^ 
who is a renoer ot tie JnstitLte oi Cna.re.eO eccoin-ra-i; ;;;;",;;,(3) A copy o, rhe a-nuar accourrs ard r"re Bar"""" S^""iiog"];r *i;,;;;rrJ,i:"p."shatl be submitted ro the Board of Governors o, 
", L"i"i" o""".0"i si?ri;*..,,. ctose of the financjat year rn March 31 each year,(4) lhe an--al accou, ts the Bararce Sheet an; lte audit reporl srat. be co-sideredby the Board of Governors ar its meering and ti," eo"ro oi'dou;r,;r; .f.,ifr-fo*urothe safie to the Visitorand the Staie Go;rnme"t 
"r."g*itn 
it" 
"b;";";;;; i;"r""non or before Decemoer 3i eacF vear,(5) ln-lne event of any materiat oJal,ircattons :n lne Reoorl of l"e Audito,s, lhe Srateuovernment nay issue djrect,ons to t-e U-,versify, anO sucn a,recion-s sf,ii oebinding on lhe Llniversitv.
46. A cop) of any receipt, a;oicafion. not,ce, order, oroceedrng or resoluton of anyaJlhorry or cormiree ol rhe univers:ly or orher oo"r""n,j,n oor."..ln ^rin"Ua,ve-s:rv or any e.t.y in a-y ,"g,"r",6r,y ;"in,;;;; b;;:"';;fi;li;:;;;.,,,"dby rhe Reg,strar, shat, be receiveJas p-i-rla lacre ev,derce ol suc, rece:ot,ao.i.""ator,notice, order, proceeding, resotution or aoiumeni;; il;;;;";;;:iU# fith"register and shall be admifted as evidence of hu _utt"r" ""0i."*"iiorit "r-"in
.ec-ordeo where rhe orig,na,thereof woJld. + proOr*J, n*"i""_-;;;l;; 
"evtoence.
t2)
Jf-the Sponsor proposes dissoluuon of the Universjty in accordance wilh the iawgove'1i^g rls co-srilution o.'nco-poral,on. il sha,f 9iu" u, ,""a, f*ur" ,.o"ifi n"oii"u,- w rl n9 io lhe State Governmenl and ,i sha,i ensir" tnut.o ne*.dh,*,"^ L" ,ilL.llivers ly are accepted dufl-g rhe ,rotice period.
ur 'de].triicalior of misma-agernenl, mal-ad.n,ntslration, ,n,oiscip,,ne, fatt_re i- t_eacco'rpfisLrn€nr ol rhe objects ot Lrrive,srry a1d economic hards_ip; ." fr" ' '
maraqemenl systems of U^;versity, tne Srare Goue,nr"ent *ortA i".r" ji.""r,on"
Io the.'ra.agement syslen ot Unrversiry. tf tne d -ectio. aie nJloil; j;;i; "
sLch r'-ne as nay be prescnbed, rhe r,g;r to lat. c""tion to, *ini,ng ui oi ,;"University would vesl in ihe State Gov;rnmenr_
r fe manner of winding up of lhe Universjtvl^e srare Governmell .n this oehall , , ll/ould be sLch as 'r1ay oe olescflbed by
P'ovided that no such act on wr oe ir,trated wirhour aflordng a reasonableopportLrnily to show cause to the Soonsor
:"..:::l:],"f ,h: 
"g],"1 
reterreo ro i1 sub-section (t ), rhe srale Governnerr sha,t.rn consulalron wirL the ATCTE and UGC Take s-"f, ui.rng"r"nf.,o, 
"jr,rfirui;;noi f e U'1iversily r.on lhs orooosed daie of d;sso,r,ijon oi the U",vers,iu ou iiJ "-,,
sponsor and url;l the last batch o, stLoe^ts ir ."gr,"l. 
"our..""-oi;,r;,ru."roiii"-"unrvers,ly cono,ere lheir courses ot stJdies :n srif, "r"""i "i ."v #pr"."l["0by ihe Slatutes.
(s)
(4)
Expenditure ot
the Unive$ity
duing dissolution.
48. (1) The expenditu16 ior adminiskation of the Universrty during the taking over period ofits managemenr under section 47 shal be mer ;"i ;i;J;;il;#";;;l:il"ge'le.dI fu'ld or tre oeveloprrent iu-d.
14
Laying
ol Slalules
12) lf rhe lunds -e'err€d to sLD_seclion (1) are not sufl:cienl Io meel tne expenditure o'
rhe universily du.ing the laking over period oi ils managemenl, such expend lule
may be mei by disp;sing of th; prcperlies or assels ot ihe Universily' by lhe State
Government.
49. Every Statute or rules made under this Act shall, as soon as may be after it is rnade,
be laid before ihe Staie Legislature.
50. (1) lf any diificulty arises ln giving eflect to the provisions of this Act, the State
' Government may, by a notification orolder, make such provisions, not lnconsistent
wilh the provisions ol this Act, as appear to it to be necessary or expedient, for
removing the diiliculty :
Provided that no notification, order under sub_section (1) shall be made alter the
explration of a period oi ihree years irom the commencement of this Act
(2) Every order made under sub'section (1) shall, as soon as may be atter ii is made,
be aid betore the State Legislature.
By Order of the Governor,
TASHIWANGDI, SSJS
Legal Remembrancer-cum.Secretary Law.
File No. 16(82)LD/97-2004
SIKKIM
GAZETTEGOVERNMENT
EXTRAORDINARY
PUBLISHED BY AUTHORITY
No, 134
Gangtok ih"*dt 2o'h April, 2017
GOVEBNMENT OF SIKKII\'1
LAW DEPABTMENT
GANGTOK
No.4/LD/17 
Dated: '19 APri!' 2017
NOTIFICATION
lhe _o,o'\.nq Acl pdssed bv Ine S'h{' n -eo's al;/e Asse 'bry 
d10 .lau,1g-'Fc€ ved asse I
ot rhe Gover-lo a\22'" day ol tt'tu'"r' ''-riz '' 
i"'uov oJbl's'led lo ge_e'a' nlormalion:_
THE INSTITUTE OF CHARTERED FINANCIAL ANALYSTS OF INDIA UNIVERSITY'
SIKKII!1 (AMENDMENT) ACT' 20 I7
ACT NO 4 0F 2017
AN
ACT
to arnend ihe Inslitule oi Chartered Financial AnaLysts oi lndla Unlversity Slkkim Act' 2004
8e il enacted by ihe Leglslature oi Sikkirn on the Sixty_eighih Year ol the Republic of lndia
as lolows:_
Short liile
and commencement
Substitution of reference
to cerlain exPression
by certain other exPresslon
l. (l) Ih:s Act na) De car od te InslrrLIe ol ChaIlP'ed
'' " F,non.'u,A1a,ysis o_ ,nord LJn'Je'srly, SrLti'
(Amendment) Act 2017
(2) lt shall come inio force al once'
2. ln tne 'nslllule o' Charlered f ranciar Ara'ys'5 o' lqe
- l." "i," r",t,w s';^'n Acl 2ooa' rne'ern dilele1e'red
1""j.:",i".,"'", olt:), lnroLshour Lne o'i-1c'oar Aci'
1""'3." "*",*i* '"p'it"'v 
p'o';o"o' lor rLe i/ords 'The
,"'rlir," "' C\a-re eo trnancra' A^a'vsl: oi Ind'a
ilr,i]i*ui,u*,- o"". wnereve- L\ev occu'' Ine \ ords
in" icir(, I"t,"";lv sr\k'm ac'' sna b' suost'lured'
3. ln lhe PrinclPa Aci, ln seclon 2' ...' 
ti, "ur.".-;'i) 
(vrr') 'xv"J' (\^viiJ ano {>" '' snaLl be
omitted;
Amendment o, seciion 2
(ll) ln clause (xxvi) the words "or ln a constiluenl co lege
or lnst tution and includes the Princlpal 01 

Excerpt shown. Open the full act in Lexace.

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