The Sikkim University Act,2003

SIKKIM
EXTRAORDINAFY
PUBJ.ISHED BY AUTHOBITY
GAZETTE
Tuesday J uno,I
GOVERNMENT OF SIKKIM
LAW DEPARTMENT
GANGTOK
NO. ULO/2003 DATED: 24.a.2oo3.
NOTIFICAXION
The following Act ot thg Sikkim L€gistativ6 A6s6mbty having rec€iv€d the assent ot the;ovornor
on 7th day ot J!ne,2003 is hereby published tor gonerat intoftnation..
THE SIKKtM UNTVERSTTY ACT, 2003
lAcr No. 5 ot 20031
An Act to establish and incorpotate a teaching, re1earch-interciva and affiiating lJnive$ity in the
State ot Sikkin and to provide lot natterc connected therewith ot incidental thereto.
WHEREAS it Is necsssary to €stebtish a Universliy which shall hav€ hi -orisntod coursos specific to
neBds ot lhe Sikkim Himalayas a9 wetlas othar Hlmalayan regions:
ANO WHEREAS lt is nocessary io promots the croatlon of conters ol excellencs in oducation and
research in scisncg, technologyr humenities and managomanl, partio!larly in amorging areas;
ANO WHEREAS it i6 necossary to supporl lho €stab shment ol a teachjng, rosea.ch-inlensive and
aliiliating University in lhe mulii-disciptinary areas;
Be il snaclod by the Leoislature ol Sikkim in lhe Fifly.,ourth yoar ot the Republic oi tndia as to owsi
Short iltls and 1. (1) This Act may be call€d rhe Sikkim Universily Aot, ZOO3.
conmenocmenl (2) This section shall come into lorce at oncg, and ths remainhg provi8tons ot this
Act shall corno into faaoo on such dat€ o. datos as th6 State Government may, by
notification, appoint, and dirlorent dates may b€ appointed lor difleront provi6lons ot
this Act.
2. ln this Act, unless the contBxl otherwlse r6qui6s,-
(a) "Academic Councll" means the Academic Councilofth6 Univ€rsiiy;
(b) "affilialed institution" m6Ens a college or an institution altiliat€d lo the undor this
Act;
(c) "ChancelloC' m€ans tho Chancellor or lh6 Uhlversity;
(d) "Departmenl" m€ans a departmont o, studies of th€ university;
Dollnltlonr.
Tho Univ€rsity. 3,
(e) ernployeo m€ans a.y person atpointe.J by lhe University, and tncludes a teacher
or any 6ther iu .time merhber ot ihe stati oj the university;
{f) "Exoculive Coulrcil means Ihe Execuitve Councrtoj lhe Universityl
(g) "Finance Conmrlte6 rneans the Finance Cominiitee ol the universityi
lh''ron-leacfrng p.no oyee" n6ars a 10,t - l{:Jch,-rl c-ptovcc otner t-an an o.iicet,1or rold.13 any tcac-r19 posr I.,]ctLr rnJ .rn.r-tr..re leac-rnl .)ost) apponledor
recognr?ed as sucl.r by the Unrvers(y
(i) "no(licallon_ rneans a notriicatton puhLlshsd In lh€ Olticrat Gazelle:
(l) 'oifrcer means an olliccr otlhe Unrversrly
(k) "prescribBd means Drescnocr:l Lry the li6g!rlitol)s fia.je uacle. this Act;(l) Regislrai means lhe Reg srrar or rne untvers ry:
(m) _Regutations and Ordinances meaos lhe .Ur)qutatDns and Ordinanoes of theU.,vercIy made -.uc. trrs Ac.
(n) _Schedu)q meaas lhe Sche(tu e appended to thrs Act
(o) "Schoofol Studrtss nreatsa Schoo ot Slud es otthe Universrlyi
(p) Siate Governmeni means lhe Governmenl ol Sikkia. ln the Eduoaton Oopartment:
(q) "studsnl means a sludenl ol tne Uove.s ty inc udes any person enroLed by the
Un vorstiy for pursLrng any course ol sludy otlio Unrve.srlyi
(0 "leachor" meansa Prolessor, Assoc ate ptolessoi Assistanl prolessor Leclurer
or sJch ot-er pursoa, no(tng a leschtng oosl or a part.rr,-e leacrrng posr appoi']l-
€d or .ec0gnrzed b/ lhe ul.versrty or appor-red oy a.y aI lated rrst[ut.o'1.
{s, "Uq'versrl/" .reanS ll.e S'k.tn J- vers ty co4sUtureo r,i,ter r. s Acl
(t) r'Unveis ty Coirli'rr.nbdns thr6 CoLrrt bJ ln€ Unrversily:
(u) 'University Grants Comraissjon" means the Unrvorsrty G.ants
commission established under rhe unNe6rty Granls commission 3 ot 1956
Acl 1956
(v) Vice-Chanceltor" nreans lhe Vlce-Chance tor D. lhe Un vcrs{y
(1)Tl"e.e sFal be 6staohsheC a U1,v6rs:ty bv l'ro nare -S kkr.n Un versrty
(2r The aoaooualers ollSe Ja.ve.s:lv SratrDs loc.r.o.j al SuCt, ptace
wlthin Sikkim as ihe Stale covernment may. by noiilcation. speo,ty.
r3) Tre lrrst V ce.Chance or tt s rr'sl qegisna,. he . ,sr nemhers ot rt-e CoJd ar;
Acadom c CoLrlcr ano a I oe'sols (.o rray ho.ealer Oecore such o,nce.s or
members so long as lhey conl nue to hoid ;uch olf ce or membership are her€by
c0nstituted a body corporale by the name of "S kkim l.lniversily,,
(4) The unversity shalt hav6 p€rperuel succession and a comrnon qeat aid sha
. Ppe and be sued by the name ot the Sikiirn LJhrvors(y.
r he objects o'tl.6 (Jnr/orsity shatl be .
{11lo diss€nrnato ano aovanco knowtodge by providng insl,uclrunat
ahd 'esearcn 'ac.lt.es ,n anv orancl"es oi learni"q
t-
', ri":'.irifiiii 'j 't-, ,. ,
t iir.r rr .r. . ,. l
'r''' r'objiictd oilrie '4,
Universliy.
(2) to organls€ post,graduale programmes in various moLlnlain.speciltc and em€rging
areas wiih a vtaw to produo€,high q!a ity peasbnne I
Power of the
Unlver6ily,
(3) lo o.ganise Llnder-graduate/ post-graduate courses of stucly in the alliliatgd
rnstilulron and centsrs o, the lJniversity:
14) to accord alllliation and provide academic suppo and glida.ce ro colteges/
. lnstitulions within the jurisdiction ol the Unlversityi
(5) lo creale awareness in key ateas like environmental issues, conseruatlon ol
bioresources, use ol nformation lechnology, biotechnology, florjculture, €n-
lrepreneurship, capacily bullding, hrstory, tanguage and cUltural develOpmenl,
eLc
' (6) lo educate and traln manpovi/or for the devetopmeol of the Stats ol Sikkim as
well as lho Himalayan regions;
(7) lo pay special allention towards improvement ot the SOCiat and econornic
condillons afd wellare ol peoplo of the State, their into ectual, academic and
. cultural development;
(8) lo evolve a ci]rrbulum to absorb lhe repealedly expending new knowlsdge.
5 I he U..versrly sha , have re oowers-
(1) to provrde nstruclion and lBaching teading to Bachetor, Masrer and Ooctoral
degrees in basic and appliod sciences, technotogy, humaniti€s, soctalscieooes,
managernent and in slch orher branches oi knowledge as thE Universily may
deem iili
(2) to eslablish Centre, Schoots, Deparlments, Campuses or tnstilutes ofadvancs
sl!dy aitd rssoarch jn dilierBnl branches ol knowledge;
(3) lo p.escrlbe courses oi study lor Bacheloa, Mast6r, Doctoraldegrogs ahd
dlpoma in diffaronl branch€s of learnang;
(4) lo accord afiilialion to colleges and institl./tions in dilt€ront branches ol learning;
(5) io hold examinat)ons and plbiish resulis o{ such examinalions lor different
ciiurses ef study and research ln the manner prescribod;
(6). lo conlea degroes and olher academic distinctions or .ecognftions on persons
who have pursued successtr.rlly the courses ol study of thB Uhlver6ity or
conduct€d resea.ch croditably in the manner to be prescribed:
(7) 10 provid€ for lhg lnipeclion.ol, or invesllgalion into, lhe allairs ol colloges or
Inslilutions aJllliated lo 11 and to €xercis€ general supervislon over th€m
including monitoring ol academic p6rf orrnancesi
(8) to prescribe lhe procodure of ad;isslon to diflerent coursos ot study in the
Universlty arld also in ths allilialed colleges and institutionst
(9) to conler honorary degroes or olhdr distinctions in such manner as may be
P'escr'bed bY'egL'anons;
(10) to instituro p.ol€sso'shps, associate prol€ssorship, loctureships and other
leaching posts necessary lol impadlng instroclion or ior preparing educalional
lnalorial or conducl ng other aoademic actlvities, including prgvidlng guldance
' ' to thg studBnls, dosignihg and d€livering ol lourses and ovaluation ol the
work done by the Studenls and lo appoint persons ro srJch prolessorships,
associate prolessorship, lectureships and othor l€aching posls, 6ithsr on lull-
tim€ or part-time basis or on conlracl;
(11) lo €nterinro padnorshipwith any organization to establish to fu llill its objsctiv€s:
rlrt to rnsl,lLlts a1d avlard l€lowshlps scho'alsh'ps a,1o p'2es ano srrcf' olhe'
t " "*"r"" 
f--'""agaitron ol me'l as lro Unlverslly'nay deem it:
,',, :1:;9j;:"":i:,::::l:::::f::ilx'j:j "i.:i:::::"':l::]:":J:":r:.,i"ii"t",ii.,, lt *t l"ive's;ry ard ot'er nsl turro.ls ano also lo' lh€ r€mbe s
oi ihe generalPublicl
rlal 16lecoon'ze exan;nal ons oI oerlods o'Sluoy (ll,helhe' ''u'l ol r oarl) at 
.
' nlhnrrilig'5itres nsl lulrons or olher p'aces ot h gher Lea'nr_g as eourva'cr I
il "r*"", 
o"a o'o, oer,ods ol st,oy n tl'o lJnrvcrsily and lo $'rrhoraw such
recognition al anY I mel
l15t lo c.eale ao^l,n sl'alive li'nislena'and olnar necPssa'y posls aro Io r.ake
' ' ;"0;":;;;;"j. t";,"1o s'tnsr or 'Jrr'lrme or Da('lirre oas'. o o- co11'ac1'
,rar !^ ra.oi,a hpnolecl'ons do1at,o1s, qra_ls suosc'lollons or grls lor l5e pu'oo56
' '"' i, ,n"l";,-.a,rr. .ons'sle.r w'l\ tt'e oblecls 'o' whrcl' lhe Unrvors tv is osls0l s"
6d;
r17t lo acoul'e, purcras€ la(e orrease or dispose o{ any prooerly movable or
' ,arorao e 'or Ine pu'oose ol Ine L',''versily:
r18l lo draw ano accepl, to rrake and erdolse' Io orscou'l ano l.ogolrals Gov€'nn_
' " ""i "i ia. ".Jilrer 
plom ssorv 1ol€s b'rls ol 6xcl^a-ge' creaLes or olh€r
'\egol'3ble'nslrumenlsi
rro\ t^ eve.rne co nvevances, lrsr s [ers r€'co'veya1ces norlgages lcases llccn'
""' ::: ";;; ;;;.-;r" ,n ,n.oect oi p'opeai6s flovabre or rmmo!aole"ncluding
C-*.."".rt"-rl,;"a "slongt'1g 
ioihe Urtversily or ro be acqJ''ed Ior Ih€ purpose
oi Il^e Universily,
r20) lo gnle'i.lo agreem6.1l w,ll. tne Govolnire'l ol l1d'a' tie Siato Goverlr-'enl
""' ;;;C;'",;;;;o'trre, stares n rnd.a, rhe u,,,'vers tv G'e"" c'T1l::':"1-
,nJ ati LnO,a Co-n".' ro, Techn ca' EdLcat:on' o'othe' aull'orit€s' lno_slles or
piii"""ioiul oigun"utlons and internation al organisalions or agen0ies andloreign
,rn,v€'s;t,ss ro' Iecerv'ng grantsi
121) lo enler into, carry oU, vary. or cancelconlracls;
t22l to'i)(, denano. and recelve s,lch legs and olher changes as may be de'iioed
by rne Execut:ve Cou'c:l I'om tr'no lo I me
(23) io regulate tho €xp€nditure and manage the accounls ol the Universily:
/241 ro conlro'and lo snlorce disclp,'ne among lhe studenls and a lcalegories oJ
e,nDloyees and lo pr€sc'ibo by regulations lh6 conditrons ol servrce anu rrrB
' codeoi'conducl ol stlch employeesl
{251 to recoonrze ary ltslilllliol ot higner learnlng or sludies loI sl'lcl' ourposes as
ii"Juhiia,"lV rnu;, a"Lrn re and lo withd'aw strch recognrlior;
,""' ,^ """^,"' .trhar nn conlracl or 01h€rwrse. v'srti'g Prolessors' Emorilus
t'"' It"i,it."r..cl".r,lanis Scie"t'sts Fettows' Sehorars and sLrch olher persons
".".ivi""frioriJ 
i" rc advafc€meni ol lhe objects o{ ths universilv;
(27) to idllaUorate and inleracl wrlh lne olhor un'velsitss a^d oducalio'al or-
' researcn institutiols, orga_isal'ons ano aulhorilies w(nln lhe courtry ano
a-uiolo,,n sr"t mannerindfor such purpos€saslhe L'lnivorsity may deterrnine;
(28) to otier education lhrough the d stanc€ mode;
Jurlsdiction.
Teachlng of the
Universlty.
1291 to do ai sJch acls as may be necessarY ror' or 'lc'dcrlal lo lhe exerc se o' al'
o' a1y ot lhe powers ol l\; Jnrve'sily and as mav oe condJcive lo lhe p'0Tol 0t
ol all or any ol Iae oojocls ol tne ua v6'sily'
(1) The jlrisdlction ol the Universily shall extend to the whole ol lhe Slale of
Sikklm.
rr, aAle.pq r. theslaleoi Skkrm, wnichar€ a'l'l:aleo lo ary ol-er Lrliversrly
''' i"" J"-o""i"o ; be a{li,'ated lo lho U-ive'sity * rn e|.ect lror such dale as
lhB Slate Gover'1nenl'1ay rotrly ir co'sultalion wrlh Ihe corcB'ned un vels\y
and coll6ge,
r3r The unrversllv sha,l have power to a le' or wll*d'aw lhe alllral o'1 deemed lo
'-' n""" o""i qt;nlud Jroer t'1rs seclion' rl lre arl I aled rnsl lLllon does -ol colrply
*ltn atl tfrit"r-. 
"nO 
conditions ol such a'lilialion'
l4r Collaoeso'nsllLlrorslobeeslabl.shed:ntheslaleolS'^\mshal oe alliliared
to tnit n'vs's'ty, sJb,ecl lo s'c1 Ierms a_d co,ldrllons as may De rmlloseo oy
!he UniversitY.
r1l All recoon,led leaclinqs nconnectonwitl rre deg'ees' dip orias anocell'
" ii""t"" i if^" Ur:versit- sha ' be co"oucled oy lhs tBachers ol Ine Ur vers ly.
^r.l a^v all-laled rnslllulioa, as the cas€ .ay p€. u'der lhs ge|"era corl'ol oI
ia" u"iti",r,tv Corrt "nd 
irmedialo contro'ol l'6 ExecLhve CoLrci'a'd lhe
Academic Council.
12r The courses oJ stuoy lhe cLrlcl,a ard the a'Jllo'lres resbo'1slb'e lor orga^'
'-' ;;;;';;";;;d'nq '"l',ut, o" 
"r"" 
as nav be presc'roed ov rl-€ u'ivers rv
The Univ-ersity shall be open to persons ol eithel sex and ol whatover race' creed'
...t. o, "r".., and'I s\all nol oe lavdlrr lor lne unrversily to adoelor 'me:-::-oJj:l
n.i.on 
"nu 
tesr *tratsoever oi relig'oLs be tel ot pro'esston rn order to ent ll€ 
-t 
rr Io
6e aoooinieo as a teach€'o'lh€ Unrversrly o'rc nord any off:ce tl'ere I 9l 11:" ^,
admitted as a st,.:denl 'n 
l']s tJn've'silY. or io s',oy o'e'erclse any prrv rese L ErEU
There may be s!ch Schoo s of Studios lor tho purpose ol teaching and research as
may be pr€scribed-
(1) Tho Governor otlhe Slale oi Sikklm shal, by virtuo gt his o1lice bo he Chance'
llor of the University.
{21 The Chance'lo, sha.r exercise such powols as may be conlor'eo on '\:"r by or
'-' 
',nJ.i tn" o'o*s'ons ol lh.s Acl or as nay be prescrrb€d
l3l whare oowel 19 conterrod upon tne Cha^cellor to make no"laat'ons lo any
",,tioriw or loav ot rne Univeisily, lhe Cnance"or slal ' io lne sxleni necassary'
;;;"i;;;;,;,"pres€nt i;t€rBsts aot ot',,erwise adequale v'opreserrod'
(a) Eve'y proposa.lo conl6'a4y honorary degroe sha lbo sJbjecl to col.'rrralron
by the Chancellor.
rho a^,n.all^r qhzll have the rronl lo caJse a,l inspeclon lo bO nade by
'"' iJ;;;;;;;;Ji.ii" "" 
it n,uv oi.u"'' olrho u^ivers',v' rs burd'nss r:b'a'ies
l"a iup.""t, ""0 
of any ;nslilulions marrlarned by lhe lJn ve/sily and aJl:
iri"o ,n 
"iitr,,on., 
u"o "lso 
ol lho sxam'nalions' teachrng aro olner wor\.cor'
a'rJiiii i"Iirivlr" utv€rsitv and to cause an inquiry to be made in like
manner in respeoi oi any maller oon'ecled with lhe admlnistration and Iinances
bf lh6 unlversity.
(6) The Chancel o' snarl, in every case' qive nolice lo lhe Ur ve'sily ol '1rs inlenlror
''' in 
""ise 
an'nspecltor olrqui'y lo-be nade' ano ll'e U1'velsrly sha'l be
University opon
to all classes,
caste3 and
creeds,
School of
Studie.,
Ths
Chancellor.
7.
8,
10.
L
Ofllcers of the
Universlly.
Authorltles ofthe
Unlverelty.
The Unlverslty 13'
Court
Executlve
Councll.
Academlc
Councll
onlitled lo appcinl a Iepresenlal v€ who shaL! have Ihq rrghl to be p'esenl and
. to be h€ard al such Lnspeclion or lnqurry,
(7) The Chancello, may addresslhe Vice:Chancellor wrth relerence lo lh€ resu!1
ol such lnspeclion or inquiry and lhe Vice_Chancellor shall communicale to
the Univ€rsily Courl views along wilh s!ch advice as the Stale Governmeft
may oller on lhe acllon lo be taken lhereon.
(8) The Univorsily Coud shall communicaie through the vlce"Chancellor lo lhe
Chancellor s!ch aclion, any, as it proposes to lake or as has been laken' on
lhe rosull ol sLrch nspeclron and inquiry.
11 . Tre to'lo,^/,lg sna'l be tne olficols ol lhe U.ive's ly._
(1) theVjce'Chancellor:
(2) lh€ Beglstrar
(3) lhe Dean ol Schoolof Slldi€s/Centresl
(4) Diecror ol Corleg6s
(5) . ths Finance Ofiiceri
(6) lhe gonlrol16I ol Examinations; a.d
(7) such olher persons as may be declared byiregulations to be lhe of icers ol lhe
. Univorsily.
12. The following shaLl be th6 aulhoritios oilhe Uhiiorsily':-
ll ) lr'e un,versriy cou4:
(2) the Execulv€ Council.
(3) tho Acadsmic Councili
(4) lhe Financ€ Commltleol and
(5) such olher authoril'es as may be dec ared by regu'alrons Io be Ihe aJthorilies
ol l'1e Unrvers,ty
(1) The U^iverslty Coln shall bs th€ supreme authorily oi lhe University
(2) Subjecl to the provisions oi lhis Act, lhe Court shall have ih€ lollowing powers
ard fu.lctions:
a) lo review, iiom time lo tims lhe policios and programr.a ol the University
and lo sugqesl measur€s tpr lhs improvement and developmenl ol the
Universityi
- b) to oonsider and pass fesolulion on the annual budgei and annual repon
of tho Universily and the audil t€port on annual accounts.
(1) The Exscutive Councll shall b€ ths chi6f €X6cLrllve body ol lho Univ€rsily'
(2) The administration, hanagemeol and conl/ol oi the University ahd lhe income
lhoreot shallv6st in lhe Execulive Councilwhich shallcontrol and administor
the prope(y and thd runds of lh€ Univorsity subiecl to the general supervision
ol lhe UnrvsrsilY Courl.
Tl'e Acade-,c Cou.ci shal' be the princ,pa' academic body ot ihe iJliversrty a,ld
shall, subJecl to the prov srons oi tl",s Act and lhe Regulalions, co o'dirale a^d
exorcise general sLporvlsion over the acadomic policibs of the Univ€rsity
14
15.
Flnance
Commiltee
Regulalions
16. Theteshal tre a F nance Cofitmitee, which shall take necessary aclion Ior proper
ma^agefent aro corrro. o. lhe r,nance or l'le uttve.q.ty sJorecl to lre ovs,al
supe.vrsion ol the Execlrtjvb Councit and ihB Universily Co!(.
17 it) Subject tothe provisions ol lhis Act.lhe Executlve Counc tshalthave, rn addition
lo all olhar powers vested in tt, the power lo make 169utations ro provide lor
th6 adm niskation and manag€ment ol the altairs o, lhe Univers ty, which shat
be approv€d by ths Univorsily Court:.
Paovided that lhe Executive Councit shall nol make any regulation
aftecllng lho sialqs, powers or conslit{rtion ol any a!thority oflhe Univeasiiy un|l
such aulhority has been given an opporlunity olexpressing an opifion in wriilfg on
the proposed regutation, and any opinio! so expressed sh;lt be considered by the
Execut ve Councit
Provded Iu her lhal exceptwilh lhe prior conc urrenc e ol IneAcadBmjc Counclt,
lhe Execulive Council shall not make, amend or repeat any.egutation aflecling
al. or anv ol lre,o.low,1g ta €.s..
(a) lhe conslitlrtlon, powers and dutres oi the Academic Councitr
(bJ tho authorilies responslble tor organizrng teaclling in connecljon with the
University courses oi study and rotated academic programmesi
(c) r.e w rhorawar o' d€g.ees o.p.o Ias, cen;lcates ,ro orher acroenc
oisrrnc!.ons,
(d) lhe eslablislrment and abolilion oi Schools oi Slud es and Deparlments as
wgl as introdlclion or abofiron o, cDurses ol study;
(e) according allilialion to a co tege or an inslitutron who applies for such affiliation
or withdralval ol aliilialion of a colegB or an instrtulion;
(f) lhe nslilulion ol ,gtlowships, scholarships, studentships, exhibitions, nreda s
and priz6s;
(g) conditions and rnod6s oi appointment of examinsrs, or conduct or standard ol
exarilinat ons, or any other course of sludy;
(h) mode of enrolment or admlssion ol studentst
(i) dot€rmination ol equivatenc8 ot any degree, diplorna, or ce,tiUcate ol other
universilios or inslitutions for higher €ducation deemed to bo universilies under
soction 3 of the University Granls Conmission Act, I956 or other instilules o,
nalional importanoo wilh lhe corresponding d6gre€, dipioma, or ceftificate ol
,ne. University.
{2) The Academic Council shatl hav€ ihe powel to propose regutations on a I or
any o, the ma €rs specified in ctauses (a) lo (i) ot sub-section I7 (1) o, and
n1attels connoil6d th€rewith or in;id€ntal thoreto
(3) All r€gu alions made by tho ExecuUve Oouncit shall be submiusd. as soon as
may be io lhe Chancellor lor approval and shall com€ into iorce on and trom
. such dale as lhe Chancellor.may direct, providod lhat the Chance or may
wirhhold assenl to the regulations or remlt tha same to lhs Executlvo Council
. .fo. recol.stderatton in the Lgnl ol the observations, i. any, maog by htr.
18 (1) Nolwithslanding thalthe University Court, ihe ExecutiVe Councit, th€ Acadsmic
Councll or any other authority 6r body ol the Univ6rsity ls nol duly conslituied
or ihere is a delect in its constilution or roconstitution at any tirno or there is a
vacancy n the rn6mbership olany such aulhorily or body, no actor proceedings
ol such authority or body shall be dsgmsd to be invalid merely by reason ol
7
Actlon not io be
lnvalidaled
mercly on the
ground of delect
ln constitutlon, such Univ6rsily Courl or Executive CounciL or Academic Council or s!ch oiher
authorily or body bsing nol duly consliluied o, aoy d€lecl in lhe conslilulion
or reconslttulion lhereol or the exrslsnce ol a vacancy or vacancies among
rl5'nembe,s.
(2) No resolutioo ol any authorily or body ot ths Universily shall bo doemed lo be
invalid me.€ y by roason of any irregula.ity in lhe servic€ ol nolice vpon any
rnember ther6of, provided lhat the proceedings ol slch aulhority or body wer€
not prejudicially alleoled by such irregularity.
No su t. prosecution or olher legal proceecJlngs shall lie against, and no damages
shall be claimed lrom the Univelsity or the aulhoriiies oi the tJnlversity or lhe Vlce'
Chancellor or other ollicers ortha leachsrs or any olher person in respect o, anythlng
which is in good lailh don6 or purpolted to have boen done in Pursuance ol lhis Acl
orthe regulalions.
Any student ol a college or inslitulion which was aliilialed to any other university be'
lore lhe dale appoinlod by notitication und e r sub"soclion (2) ol Section 6 shallbo
pormilled lo cornplel6 his or her courso in preparatjon lh€relors and such universily
shall make arrangement lorl
(1) lh€ instruclion, toaching,lrainiag and holding ol6xaminalion for such slud€nt
in such manner and in aocordance with lho cu(icula ot study in lorce in such
university tor such period as may b€ determined by such universily in cons!l'
tati6n wiih lho Universityi
(2) th€ conformonl ol tho correiponding degree, diploma and olhor academic
distinclion of lhe lJniversily upon lhe qualilied slud€nt on the results ol such
€xamination,
The authorltios ol tho UnivorsitY mav make ru ss consisl€nt wilh ihe provlsions ol
lhis Act and the F6gulalions lor lhe conduct o( lheir own buslnsss and ihal oj the
committees,;l any, appoinl6d bY lhom.
( 1 ) The Gove rn o r ot Sikkir. shall, lor lho purposes 01 th is g€ction, bs tlE Chancellor
of the University, and shallexelcise allthe powers oonferred on thB Charcellor
by or unde, tl",s Act.
(2) The Ilrsl Vic6'Chancellor Ehall bo appoinled by the Chancellor ln consullation
with the State Governmenl. He shall hold otfic€ for a term o1 live years
(3) The liIsl Fogistrar shall bo apPolnled by the Chancellof in consultation v/ilh
the Slal€ Govsrnment lor a term of 1iv€ years
(4) The lirst Coun and the iirst Exacutive Couacil shall consisl ot not more than
glevon members and soven m€mbors rosp€ctively who shall b€ nominalad
by the Chanc€llor end thoy shall hoid of,ios ,or a 16rm ol lhre€ yoars,
(5) Iho tirst Academic Council shall be constiluted on the expiry of perlod ot three
yoars trom tho cornmoncemodl ol this Acl and durlng ths said poriod of three
iE rs, lhg powars and th€ lunctions ol the Acad€mic Council shall be pedormed
by the Exacutivo Councilconstituted undel seclion 141
Provided th6t if any vacancy occurs in the above oflices or authoriti€s,
lhe sam€ shall be lillod by appointment or nomination as the caso may b€, by th€
Chancallor, and th6 person 60 appoinled or nominated shall hold ollic€ for 50 long
as the ollicer or mornbers in whose place he is appointed or nolninated wbuld have
hdld otfics, il such vacancy had nol occurr€d,
lndomnity.
20.Spechl
!ludenta.
Ru166.
Tran.ltory
provlslqnr,
Savlngs.
Act to hEvg.
ovortldlng
6ltsct,
Compo.ltlon,
powor! and
lunctlons ol lhe
-authorltlo3 tnd
commlttqo! qt
the Unlv.r3lty'
Power to rmerd
Schsdulo.
(61 Nolwithstandin g anylh rng contained in this Act o r lhe regulaiions ' tho iitsl Vic6'
*' ;;;;;r;;;"i, 
",io 
*iii tne previo,-rs approval ol tne chance'lor a4d s\'rbjocr
lo- tie avaifalitny O lr]nos, discharge altoi eny ol the functons of lhs Univ,€rsily
tor the putpose ol carrying out lhe plovrsions oi lhis Act andlh-€J8gualons'
u;ti such ;uthority comes inlo exisience tn accordance wlth the provisions of
lhis Acl or lho regulations
17\ Ths llniv€rsitv shall appoint the tirsl Finanoe Olllcer' {irsl Director ol.Colleg€s
"' 
"i,i 
rln" irli d""rroiteili examinalions in such mann€r and onsuch emolu-
ments ano otner conditioas of sarvic and shall gxercis€ such powers and
perforn such luactions, as may be prsscribed
23. Norwnnstandlng anylhlng coniarr€d in tho for€go;ng provisions of thrs Act' anylhirg
a]i" "i o'""rira l" r,"u. t""n-don" or any actioo iak€n or de€m€d lo hav€ b66n lak6n
!iii, i"i"il ul i,tiil;e provioea in lriJ eot, b€ deemod to havB been validlv done or
takon or mado undor this Act.
'24.TheplovisionsollhisAclshallhaveellgclnotlviihstandlnganythinginconsistent
,il**itii "Jri.r".a 
i" "ny 
other law tor the iime being in forc€ or in any instrumenl having
eflect by vlrtu6 ot any la\! other thafl lhis Acl
25.Theeuthoritiosandthecommili€ggolthsUniversllyandthgircomposition,p'o\^Jers
iii: rrii,ii"il'"-"J "ir,"r 
matters rolating o tn"t' tnu appointment and tho powers and
i,iiit'!l,'Jii-nJ "irJJ,i 
or iie unive'sitv-and othar matt€rs relating to tnom' and alrorher
-.n.,. ,.i"ti"" to rne rinances, administrarion and managemenl oI aflairs ol th€ univ€Isily
$"i,i, ;d;;i']o;; ;,;;i.ions ot tt',i. a.t, oe as speci{ied ir ths schedule
26, (11 The Univ€rsty Court. on its own molion or on the suggestio'^ollhe Chancelror'
*rh lh; olior aooroval of th€ Chancollor' 6m€nd th€ Schedulo a-iner
ffi:';;ii;; ;;;;t;;"liiu+ in" scr'eo'r" so amended shalrbo pubnshed
by nolrfrcatlon ln tho Otlrcial Gazetl€'
l2lAcoovol6vorynoli'icationmadound€rsub'ssctlon(1)shallbelaidbefore'-' in"'6iui" Lugiluiura, as soon as nay b€' a{ter lt is mad6'
ol thls Acl' any difficully arisgs in givlng e'fecl to
27. (1) ll, bv rsason ol any provision
''' ''' itiJlrovisions ot section 22, tne t'rsl vEe'chancellor sharl r€l€r s'rch ditliculty
ilti;;i;i;G;,"-;;nt wn'cn mav mate sucn order or do $ucrrhin!' not
inconslstentwithtneprovisionsollhatseclion'asappearsloiltobenecossary
or oxpedient lor romoving lh€ dltiiculty'
(2) ll, on accounl ol any lacuna or omission in ths provisrons ol mlsAct'.or lor any
other reason whalsoever' any oiflicutty arises as to th6 llrst consliluion ol any
arrthdrllv ol the lJnlv€rsitv under tn;s Act' or ornorwlso' ln grvlng eflsct lo lh€
ilj'ji"rii,Jii iii" eii ,n6 stata Government mav' as occasion mav rsquke'
[-il-"'' i" ""mrno *nicrr ao-peats ro rr ro ue necessary lor tne purpose ol
:J.";;ils;"' ;il;"h/; ^ot*iinli"nai"! "nvrt''i"s 
10 rhe contrary 
-con,.ilsdeisewtie in tnis rct or ln any other law lor lho tlme bolng m lorce'
{3) Notwithstandlng anythrng oonlained ln sub'ssotion (1) or sub-sectlon (2)' no
ord€r shall be ;ad; under this sootion alier thg expiry of a perlod ot one year
irom tfre Oate on wnict this Act com63 into lorcs'
o
Rsmovtl ot
dltflcultlos.
THE SCHEDULE
(See soctlon 25)
. Datlnltlon: lnthis Schodule, unl€sslhe ooniext otherwise requires,'clause mgans a clause oflhis Schedu16.
r. The Unlversily Courti
(1) The University Court shall consisl ol the Jollowing membersr
ia) the Chancelor - Cnairman,
{b) theVice-Chancellor-Vice'Chailr.en;
(c) the Secrelary, Education Dopartmenl, Governmont ol Sikkir.;
(d) alr DBars ol Schoo's of Sludies/CenirEs;
(e) lwo Profossor5 of tho University olected by such Prol€ssors hom amongst themselves;
{i) two leachers ol the University othor than prolessors, eleclod by such l€ach€rs lrom amongst
thomselv€s;
{g) two Principals ol any ariiliated institutlon eleoted by the Principals of tho atliliat6d instltutlons
lrom an ongsl lhemselves:
(h) two teachers o{ any afiiliaied instilution €leclod by th€ leachers ot the atflJiated institutions Jrom
an.longsl thenselves;
(i) two otficers ol.the University elgcled by the oflicers lrom amongsl lh€mselves;
O lwo non-teaching employ€es of th€ Univ€rslty oleclBd by such employe€s rrom amongsl
lhomsolv6s;
(k) one norninoe of the University Granls Cornmissioni
(l) one distinguished acad6mician lo be nomlnatod by tho Chano6lior;
(m) on€ person ol ominence in Public lire lo be nominaled by lhg Chancellor;
{n) lhe Registrar
) The R€gistrar shallact as the Secretary ol iho Uhiversily Court
) Sublecl lo the provlsions ol lhis Act, thq composition, term oi ollica of the mofibors and lho powors and
lunctions ol iho Univorslly Courl shall bo such as may be presc bEd.
) Whsre a ftomb€r o, ths Unlverstty Court becomes 6uch mambgr by roason ol the oftice or appoiniment
heholds(byelsctlqnolotherwlss)olisanominat6dmelnber,hism€mbsrshipshalltgrrninal€whenh6
ceases lo hold suih bflbe or aPpohtment, as lhe cas€ may.be, or his nominalion ie wilhdrawn or
cancelled.
) A member of th€ University Coud shall ceass to be a member il he reslgns, oI becomss of unsound
mind or becomBB lnsolvont or is convictgd ol a crimhalofrencs involving moral lurpitude, or il a
m6mber, other than lhe Vic6_Chancellqr, or aoy omPloyo€, accapls a tull'tlme appointment undor th€
University,
I A member ol lh€ tjnuersity. court may rgsign his oftice by a letter addr€ssed to the chancellor and
such resignatlon thalltak6 ;flecl as soon as it Is accepted by the chancollor in consultation with the
V;c€.Chancellor.
Any vacancy in ths Univsrsity Coud shall bs iilled in ihe prescribed manner and lhe person appointed,
el€;lgd or n;minat€d to lill the vacancy shall hold oflice lor so long as lhe msmber in whoss place ho is
appointed, elecled or nominated. as the case may b6, could have hold offic€ if the vacancy had nol
ocour16d.
l0
n
t
3. The Executive Councill I
(1) The Execulive Councilshallconsist o{ the following members;
{a) theVice-Chancellor'Chairmani
(o) a.l Oeans of Schoo,s ol Sludies'Cenl'es:
(c) lwo Prolessors of ihe Un versily elected by leachors from amongsl th€mselves;
(o) ore norn nee o' lha c'lancello'
(e) lf'e Ragislra'
(2) The Rogislrar shall act as the Secretary ol the Executive Council.
(3) Subi€ct to the provisions of thia Act, the composiiibn, l€rms ol offii,€ ol th€ members and lhe powers
and lunclions ol the Executive CoLlncil shall be such as may be prescribgd.
(4) Where a member of lhe ExBcutive CouncilbBcomes such member by reason of the otfice orappointmont
he holds by eloction or olherwise or is a nominaled member, his memborship shallt€rminat€ when he
ceasss to hoid sr.tch ollic€ or appointmenl oi, as lh€ case may b€, his nomination ls withdrawn or
canc6ll6d.
(5) A rnemoer ol In€ Execul:ve Counc'l sl'all cease lo be a n6nbe.ll he r6signs, o. becomos ol U.soJnd
mrnJ, or becomss insolvenl, or rs convicted of a criminal ol,enco involving moraliurpitude' or if a
mem;er. olh6r lhan the Vice.Chancellor, or any employ66, accepts a full lime appoinlmonl under the
University.
(6) A memb€r ol lhe Exocutive coLrnc I may resign his oliico by a ell6I addressed to ths chanoollor and
such r€signation sha I iake eftecl as soon as it ls accopted by lhq chancellor.
(7) Any vacancy in the Executivg Council shall be fllled, eithor by appointment or gleclion or nomination' as
'' the case may bE ol a person by tho respect ve authonty enlLtl€d lo mak€ the same and lhe person so
appoinled, eiectod or nominated shalLhold otlice ior so long as tho mernber in whot6 place he is
appointed, elected or nominated could have held ollico il lho vacancy had nol occt'lrrod'
(B)Th6ExecutivoCouncilmay,byresolution,dslogatetotheVice'Chancellororanyauthoriiy(otherlhan
th6 |,Jniversity court) or qni commitl€e, such ot its powe.s as ii may deem iit, subject to th€ condilion
thal the ac-tion taken by tha vice-chancallor or such aulhorily or committee in th€ oxercise oi lh€
powers so dologaled shall be roporled at the nexl meeling of the Exeeutiv€ Council'
4. The Aoademlc Coqnclli
(1) The Acadomic Councll shallconsist oi ths lollowing members:-
(a) theVlce-Chancellol'Chairman;
(b) all Deans of Schools ol Studies/Contres:
(c) ihe Hoads ol the Depanment ol lhe Universlty:
(d) livo persons, being expeds in the subjects relating to Applied Scienco, BasJc Science' lvanagemont'
Humanities and Soclal Scienc€s nominal€d by the Chancellori
(e) two Principals ol alliliar€d instiluiions, elecled by such Principals lrom amongsl thoms€lves;
(f) two Prolossors oi ths Univsrsily, elecied by such Prolessors from amongst themselvesi
(g) lwo toaohors ol the Universily, olh€r than Prql€ssors, elecled by such Tsachers irom amongst
lhemselves;
(h)twoteach€rsolanallilialedinslitulionelectedbysuchteachorsoiatfilialodinstilulionslromamongsl
themselv€si
l1
{i) th6 Flsgistrar'
The Acadomic Council may co-opt any porson tor any meeting of the Academic Council'
The Begistrar shallacl asthe Secrelary ol lhe Academic Council
Subiecl tolhe provisiors of this Act the composttion terms ot ollic€dlh-e-11emDers' a,ldtho powers
inj'Ln.,ron",'or ,nu e"adomic councrl sharrbo such as r'tay b€ prescrDod'
Ths Flnance Commlnee:
) Tha Finance Committee shallcgnsist oi the lollowlng membersl
(a) tFeVE€'Charcellor-Cl'airman:
(b) two persons of whom one shall be an exp€rt in lh6 manag€ment ot linance 
'ominatod 
by th€
Executive councili
{c) s nominae of the Governmant ol Slkkim'
) The Flnancs Oflicer shall bo th€ dx'of i6io Secreiery ol th€ Finsnce commltiea'
) Tho Chairman may ask any omploy€e 1o allond any m66tlng ol lho Finance Commiltee to assist tho
Comminse in ils deliberation
r Subioct lo tho provislons oi this Act' tho composilion torm ol oflice ol lha lr€rnbers ano lhe powers
iil'rr]i;.# Ji in" Finance committee shall be such as mav bs prsscrib6d
s6lcctlon Commltlce:
' Tho Exsculive Council shall consrtut6 a Selsclion Gommittoe fol maxing rgcommendallons lo the
illiilr"-b*"Jiir;r appointmant io th6 posts ol toachers of the universilv'
The Selectlon Committ66 shall conslst ol the tollowlng m€mbers:
(a) tho Vico-Chancel,or ' Chakman'
(b) Dean ot lhe Schools of Studl€s/Centre concornedi
rcl tho Head ol lh€ D€panmenl conc€rnatl' it any' provided he holds a post nol lower than lhs level
ol th€ post for which th€ soleclion 6 lo be made;
(d) two €xports, nominatod by the Vlcs-Chanc€llor 
'rom 
amongst a panol of fiv€ narnesl
(e) one sxp€rt to b8 nominalod by th€ dhancellor'
Thre€ membsrs ol iha Solectlon Commitie€ ol ll'lhol'l ono shall be an'6xp€rl shall lotm th€ quorum for
a m9€ting ol ths Commmeo'
Mlnnsr of olscllon lo the tutho ll6t orbodlst o'th6 Unlverslty:
Th€mannsrolelectlonolamsmberloanyauthontyor'bodyollheUniversityshallbesuchas'maybe
orescribod. orovidod th"' no punt'rn" tJtJ# oi orir""i o' 6rnoroy"" "hall 
be entillod lo stand for an
!i"'"rr-* io *at "rrr,o,lty 
or body or to volo in such olecllon
fho Vlc6-Ch.ncellor:
rll Tho Vlca'Chancollor shsll bG Sppolnl€d by lh€ Chancsllor kl consultation v'lth lhs Stale Goveln'
ment tron a pan€t ot not ress ttin'iilei'p"i"on" r"co.."no"a by a commiltee consrsting ot
three members, o, r,vfto- t*o "n"ir'i" 
rroiinaled oy tne Executive Councll and one shall bs no_
minated by th€ Chancelfor' ffre nomln'ge oiihs Chantellor shallbe the convonorolth€ commitloe'
t2
(2)
(3)
(4)
(5)
(6)
No oerson. who is an gmployee ol ths Universily or af{ilialed institutions or a memb€r of any authority
tire'Jnlversity, shatr oe nomi4ateo to b€ a member ol the commlll€e'
The vice-chancellor shall hold ollice ,or a lerm of rive y6ars or tlll ho atialns th6 ag€ oi sixty-livE ysal!
;i"h;r;;; ;"rli;;, ;.d shall be eligibl€ lor reappointm€nt lor anolh€r l6rm or tlll he atiains th€ age '
sixty-live yoars, whichever is oa ier.
The Chancellor may, nohvilhstandlng thB expkation ot rh€ term of.ihE ollice oi the]/ics'Chancellor c
titlttiining rn" ugi of sixty'iive yeirs, attow trim to continue in ottics lill a slccessor assumss oflict
pii,rii"i inii trl s-t',iti ,ot c;ninu; as such lor any period ex06eding eix months'
The vice-chancellpr shatl bea whole.tims offlcer ol ths universlly and shall be paid irom lhe univ€Isi
Fund such salary and altowai\ces as the Chancellor may decids'
The Vice. Chancgllor shall be gntill€d lo all bene,lts lncluding lree wgll lulnished residenco. tlav
.i,l*"^""" ." uopro*d by tho chancsllor irom time lo lime'
The Vico-Chancello. may resign his oifice by\n/riting under his hand addrossed to the Chancollor' l'
Ia) tne Vice.chancellor is, by reasons o, leave, lllnesg or othgr oause, l€mporarily unab16 to exercis
the powerc ard psrlorm the out:es ol his oflice, or
/h\ . vecancv occurs jn the oliice ol th6 Vic€.chanc€llor by roason o, death, resignation or expiry ,
t"' ;;til; il ;'"" oi "itr"*it", 
rn"" oriirg tne perioo ot such lomporary inab;rity or pendin
irrl "pp"ti.""t "i" 
vice-Chancelior as theiase may be one of the s€nioI Pro'ossors of tl^
i]niui,iiry "n"tr 
exerciso the pow8rs and p6rform the duties as acting Vice'Chance or tilltl
. t',/holenimo vic€'Chanceltor ls appolntsd.
The vecencv rn the oflice ol lhe vic€-chancslloi occurrjng by rsason o, dealh, resignation or expiry
;;;,;;-;i;,; .iil;a;t;erwise 6hall be lill€d up bv appointment ot a Vice'chancellor in accordan(
*it in" orortsions ot sLb.clause (1) wilhin a period ol srx months lrom lho date o{ occurrencg ol tt
;;#;,";;;;.;'J "r'.iio" 
r'.ra r. '"ads 
anv Period lor whch a vice-chanc€lloI is alrowed
"."i""! i: iriJi iriJli. sr.,o'ira,rso tzt, o. on" ol rhe isnio' Prolassors ol the Universrlv €xercrses tt
powers ana pe*orm fns dutiBs o, tho Vico_Chancollor undar sub'claus€.(6)'
Powera and dutlsa ol lh€ Vlco_Chenc'llor
(11 The Vice-Chancellor shal oe the principal execL'tive a'd acadomrc ollicer 01 the Uoivorsily an
' ' ";;r';;;;; ;i his orfic6, be 8 mqmber ano the vice'cnairman ol the univ€rsltv courl"lhe
ili;;;;il; ;;iltiv; c;uncil and tho Aoad€mic counoil and ehall Elso be lho chai'rnan
anvottrerautnoriworbodyoltheUnivsrsilyofwhichhgmayboamember'excoptasoihorwi|
".,ir,.i"i',iinu nit 
"t 
irre Lqutations. He thall also be entitlod to be present at and lo addros
;;;;;;;s ;ii;; ;i* autitrorirv or bodv ol the universitv or whlch ho msv not bo a montoe
ano snatt ue eniitteo to voie thoroat
l2l The Vic6-Chancellor shall have the power lo convens msetings ol lhe Executivo Council and
any other authority or Dooy ol the University'
{a) lr shall b6 the duty ol the Vbe'Chanc€llor to onsuro that lhe Provisions ol this Act and tl
'-' rosulations are faithiully obsorvod, and to take such action as may be nscessary ior this purpoS
(4) The V{co_Chaaceltor shall have lhs power io exercis€ general contrcl and sup€rvision ov€l sl
orhor officers ol the university and ;vsr all Toache* and other smploy.€s of lh€ unlvg.ity al
ovor all the aflairs oi tho Universily'
Iqt The Vico.chancgllol shall exelcis8 such othel powers and discharge such other du:i?S as mt
'"' il d;;d;i;;i. ov 
"nv "rrnor'nv 
o' ooav oi the university or as mav be prelf ib€d'
(6) The Vice'Chancollor m8y tak€ on behall ol thg Unlversily such acllon as he may de€m exp€di€
in any mafler which, in hls oplnron] is ;idor urgqpi or dl'an'emergont natuie and shall repod tl
(7)
0.
13
same lor confirmatiof at the noxl megting to ih€ authority or body which, in lhe ordinaty course,
' would have deall with the mafier:
Provlded thai il the action laken bythe Vrce-Chancellor is nol app.ovsd by lho autho.tty or body concerned,
I e matter sh all immedialely be relerred to th e Executive Council if th6 a ulhorlty or body conc.irned is oth er th an
16 lJnivdrsily Courl or the Execulive Council or lo the Unlversily Cou.t if lh6 airthority is the Execulive Councit,
r to tho Chancellor, i, the authority is the Univercity Court. Th€ d€cision ot the Chanco or orthe Universily Coud
r tho Exgcutive Council, as the cas6 maybe, shall be linal.
(1 The Vice-Chancsllor may, subj€ct 10 the prior approval o{ the Exocr]iive Councit. delegat€ any o{
his powors to eny other officar subordinat6 to him.
0. Dean.
Every D6an shall be a Professor o{ the Universily and shali be appolnted in such manner and on such
)lms and cond;lio.s as rray bo p/escrbed.
1. Th6 Registrar
( lt T.e Begrsrrar shall be appoinl6d o,1 ths rscorrmendal,on ot lra setecton comm.lloe to oe corsli-' tuted to|the puiposo and shalt bo a whole liane,salaried oilicer of the Unlversity.
(2) He shall be appointed tot a tern oi liv€ years and shat be €ltgrbt€ lor reappointmenl or iill he
attains lh6 age oi sixty years, whichever is oartier.
(3) Thd omoluments'and other terms and conditions ol s6rvice6 oj lhe Registrar shall, as may b6
presc'ibed.
(d) Whon the oftice ol lhe Fegistrar js vacaril or when the R6gisltar i6. by reason ol illness, absence
or any Other cause, unable to perforrn the dulies oI his o,fice, the dulies ol th6 office shatl be
p€r,ormgd by such person as the Vice-Chanc€llor may appoint tor th6 purpose.
(5) The Registrar ahall assist the Vico.Chancellor in porforming the administration of the Universtiy.
He Sha I ex€roiso suoh powsr and perlorm slch lunctions as may be prescribed.
(6) The Fegislrar shall act as the S6cr6tary ot the Univgrsity Cguft, Exeiutive Council and Academic
CoJrcil,
r. Fln6nce OtficBr
(1) Th6 Financ6 OlJicer shall be appointed on the rocommondation ol the Setection Committoe to be
constilLled for the purpose and shall b6 a whole time satariod otiicbr ol ihe Untvsrsity.
(2) He shall be appoinigd for a lorrn ol five y6ars and shall be eligibte ,or reappointment or lilt h6
atlains the.ago of sixly yea.s, which€ver is earlier.
(3) The omoluments and other terms and condltions oJ services ol the Frnance Ofticer shali b€ as
may bs prescrioed.
(4) WhBn the otfics ol lho Finance Otticer is vacani orwhen the Financ6 Ofticer is by rsason ol
illness, abs€nce or any other caus6, unablo to pBrform lho dutlds oi his Olfio6, th6 duti€s of the
olrico shall be p€rformed by such person as ths Vice-Chancellor may appoinl for the purposo.
(5) The Finance Officer shall be ex-officla Se$elaty ol lhe Finance Commlllee.
(6) The Finahoo Offico|shall ex6r'cis€ general superuislon over th6.iunds ol the University and shall
advice thB Vice-Chancellor as regards toJinanclalpolicy. He shallperlorm such olher financial
lunctrons as may be prescnb6d.
Dlrector o, Colleges
(1) The Director ol Colleg€s shall b6 appointed on th6 recommondation ol ths Sol€olion Commhle6
.to be cpnstiluled,for,thp purposs and shall be a whole' time salariod otlicer ot lhe University.
(2) He shall be appoinied lor a term ol live ysars and shall be sligibl€ for roappointm€nt or till he
attains lhe aga ol slxiy.y6arsi !\ihichsver is eailier.
l4
(3) The emoluments and other lerms and conditions ol services ol the Dllector ol Colleges shall be as
''' a"y o" p,""",io"d'
(4) Wnen lhe oJ'ice ol tle Dlrecto' ol Co'leges is vacant ol rlhen, the Direclor o' Colleges isb,
reeson ol ,llness, arsence or'any or"noicaus6 unaole to oerlorm the duties oi l^is oifice' the
dutios oJ the olllce shalf ou pofon'ia ovi'"n ptrson as lhe vice'Chancellor may appoint ior the
purpose
t5)Theoireclorolco'legessha,,exercisegen€ralsuperys;onovellrg.u.ctionsrelaledloall,l.at€d''' ao iegua. He shall per'orn sLch olhsr lurcllors as may be prescrloeo
14. The Controller ot ExamlnatlonE and olhar ofllcera:
Tre manne, o{appornrrenr ano rtre-eii ,,-meiis,;owers and d!,ties ol tne coni'o,rer ol Exam;nations
and olher ollicers shall:bB such as may be plescribed
15. Fund ol the Universlty
11) The Unlversiy shall hav6 a lund to b6 gall€d lhe University Fu'd to which shall be credited:'
(a) hs lncome' ncluong lhe lAes and endolrrents'
(o) conlribulions ot gl"*t *n]Jrn"v o" rnuAe by lne C€nt'al Govornme'rl or lhe Slale Gove'n'
ment or tho Governms"iii ""v'"ii'"' s*"6' the Universlty GJanls commission or the All
lndia council for Toch0l'r ii"Jl"" "ii"tt"atronal 
organizatrons or agencies' on such
(e)
(d)
cond llons as it may l'npose:
.;^y olh6r co.tr'b.tlors or grants or loans raised;
arnoJnl received from any olhe' Source'
16. Annudl accounts and audlt 
ions oi lhe Exocutrve
(1) The annual accounls oi the University shallbe prepArod undar lhe direct
Councll.
(z) iiJ"-""ornr. or lhe Unrversrty shall' al leasi once in a year' be audiled by lhe auditors appointed
by tha Executive CoJlcil'
17. Flnanclel eitlmetos
(1) Ths Ex€cutive Counci s\a loreoare' belo'e s-cl'dale as may-be,olesclibeo' tho l'narcral esliriaie5
t 
lor the ensutng I'na,,lcral yea" and olacs lhe same b€lore tne Unlversly.CoLrt
(2) The Ex€cdnve co.Jn"' ln"y' ''i'tn-t-"1"-u *i"-t-" "ip-o t"u '" "*"oss 
ol lho amoLnl orovrded 'n
tne budgel is ro be ncurl"" "''';;;;t;;i";g"'i"v' 
io''"""o"" to oq-rocoloed in wnnrs' rncur
€xp€ndiluro subjocl to s'"" "o"o'ilc)"" ""i '""ict'ons 
as may oe prescrib€d wrare no provislon
has been made in tho b'd0"' ';'";;;;;i";;; 
eicest etpunoil""' a repod shall be mads to lhe
. Univer$ity Court at ils ntxi meeling
18. Annusl rePort
The Executivs council shall prepar6 the annuaf!€port contarning tuch particulars as thB univsrsily
Court mav specify' cov*'"g ""5i'ti""n"i"iv""r';nd 
submit n t; lhe unrversilv Couft on ot belor€
suoh dale as mav be pre"cti;;' ;h;'U;;'e;;iry co'n m"v pass resolutions ther€on and lhe
Er,L"utir" corn"it "t''"rl 
take action in acco'rdancs thsrewiih
19, Convoc.tlon
convocationsoilheUniversitylorconlerringofdbglegsorldroth,erpurposssshallbeh€ldinEuch
manner as.filqy bo'Prcscribed
20, L6tter ol bppolntment ot gmploye's
Fvaru omolovee shall.bq appoinlad undgr a wrilten corltacl
"ppo.ni"u"i 
.oiiiinlns tn" i.'rnt ano cono'lions ol his appoilmenl
l5
and shall bo provided wlth a letter 0l
?1. OisclPllnei
22. wrhdr'wal o, dlsllnctlon, dcgrg3, dlplom! or pdvll6go
BY OFDER OF THE GOVERNOR.
The linal authorily.responsible for maint€nance ol disciptne among the studgnts ol lhe Univsrsily
iiiril" tn" vi.i:or"l,;6llor. His dksotion in lhar behatf shalt bE carried oul by the otiice

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