LexThe SIKKIM MANIPAL UNIVERSITY OF HEALTH,MEDICAL AND TECHNOLOGICAL SCIENCES ACT,1995
Sikkim · state statute
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~" ". ~;/ SIKKIM
GOVERNMENT GAZETTE
EXTRAORDINARY
troBLISHBOBYAVJTHOlU'IY
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1995 . No. 184.Gangtok,~..~~=-~-..~~ Wednesday, 15th November,
GOVERNMENTOFSIKKIM
lAW DEPARTMENT
GANGTOK.
No,9/LD/1995 Dated30th.October,1995.
Notification
'.
Thefoilowlngj~Gt01ftl1eSikklmlegislativeAssemblySecretariathav~ngrecelvedassentofthe
GoveiTli'Jf( -nrJ"uHhdayoi October?~995is herebypublishedforgeneral'informat(on:u
SIKK!lVJ·MANIPALUNIVERSITY
OF
HEALTH,MEDiCj~~v
AND
TECHNOLOGICALSCIENCESACT,1995.
(ACT NO.9 OF·1995)
~
r"\
ARRANGEMENTOFSECTIONS:
1. ShortTitleandCommencement.
2. Definitions.
3. EstablishmentandIncorporation
ofSikkim-ManipalUniversityofHealth,
MedicalandTechnologicalSciences.
4. ObjectsortheUniversityetc.
5. PowersandfunctionsoftheUniversity.
6.. TeachingoftheUniversity
7. Chancellor
8. Pro-Chancellor
9. Vice-Chancellor
"10. Methodorappointment
ofVice-Chancellor.
11. Powerandduties
oftheVice-Chancellor.\
12. Registrar.
13. AuthoritiesoftheUniversity.
14. Officers:oftheUniversity.
15. GoverningCouncil.
16. ExecutiveCommittee.
17. AcademicSenate.
18. Regulations.
19. AppointmentofUniversity
ReviewCommittee.
20. Actionnottobeinvalidated
merelyon·thegroundofthe
defectintheconstitution,
vacancyetc.
2'1. RemovalofDifficulties.
22. RemovalofDoubts.\
23. TransitoryProvision.
24. AuthoritiesandOfficers
oftheUniversity.etc.
2!5. Indemnity.
26. PowertoamendtheS.chedule.
27. Acttohaveover-ridingeffect.
SCHEDULE
(SeeSection2(n))
1. Definitions
2. MembershipoftheGoverningCouncil.
3. Chairman,Vice-ChancellorandSeoretary.
4. Termofofficeofthemembers
oftheGoverningcouncil.
5. Powersandfunctions
oftheGoverningCouncil.
6. MeetingsoftheGoverningCouncil.
7. MembershipoftheExecutiveCommittee.
8. TermofofficeoftheExecutiveCouncil.
9. Powersaridfunctions.
oftheExecutiveCommittee.
10. MeetingoftheExecutiveCommittee.
'11. ConstitutionofaStandingCommittee.
andappointmentofAd-hocCommittee
bytheExecutiveCommittee.
12. Delegationofpowers.
bytheExecutiveCommittee.
13. MembershipoftheAcademicSenate.
'14. PowersanddutiesoftheAcademicSenate.
15. Procedureofthe.Meeting
oftheAcademicSenate.
16. Finance.committee.
17. Director.
'\8. HeadsoftheDepartments.
19. BoardofStudies.
20. OtherOfficersandEmployees.
21. ProvidentFund,Gratuity,Pension
andanyother.benefitscheme.
22. Fundsof.theUniversity.
23. AnnualAccountsandAudit.
24. FinancialEstimates.
25. AnnualReport.
SIKKIM-MANIPALUNIVERSITYOFHEALTH,
MEDICALANDTECHNOLOGICALSCIENCESACT,1995
(ACTNO.9 OF1995)
AN
ACT
toestablishandincorporatetheSikkim-ManipaIUniversityofHealth)Medi"
lealandTechnologicalSciencesatSikkim.
WHEREAStheGovernmentofSil<kirn,bemgdesirousofimprovingtheeduca-
tionalopportunitiesandhealthservicesintheStateofSikkim,enteredintoan
agreement-datedthe12thdayofMarch,1992forcollaborationwiththeManipal
EducationandMedical.Group,Manipal,aregisteredTrust,whichhaswideand
accumulatedexperienceinestablishingandrunnlnqvariouseducationalinstitu-
tionsofhigl~standal;dintheStateofKamarakaandelsewhere;
ANDWHEREASthepurposeofthecollaborationwastoestabhshaninstituteof
medicalsciencesformedical,dental,nursing,pharmacyandoiheralliedhealt!l
trainingattheunder-graduate,graduateandpost-graduatelevelsandestablisha
rctorralteachinqhospital;
AND,'wHEREASpursuanttothetermsoftheagreementaforementioned,thesaid
(jrouporitssuccessorknownas'ManipalPaiFoundation'.aregisteredTrusthas
establishedorisengagedintheestablishingofseveraleducationalinstitutesinthe
Stateof'Sikl<im;
ANDWHEREASiniunheranceof theaboveobjectsandto managethesaid
institute,ruleshavebeenframedbythesaidTrustprovidinGforC'JIl.stitu'Lionof
differentauthoritiesandothermattersrelatingtotheUniversity;
/\\\ID\NHEREASthe!Vi8nipaiPaiFoundationhasrequestedtheStateGovern-
mant'loBstabiishtheSik!<.irIH'v1anipa!UniversityofHealth,MedicalandTechno-
iogicc:\!SciencosonthelinesoftherulesofthoTrust to.carryoutitsobjectsand
funciionsoffectu.ally.
J..\hlDWHEREASitisconsiderednecessarytoencouraostheestablishmentbythe-
ManipalPaiFoundation of such lnstitutesof high standardsintheStateof
Sikkirn;
ANDWHEfiEASitisdeemedexpedientthereforetoestablishtheSikkirn-Manipai
Universityof Health,Ivledica!and Teclmo!oglca!·Sciencesfor thf) purposes
hereinafterappearing;
DcitenactedbytheE;ikkirnStaleL.e\~lislai.ur(:inthe46thyearoftheF\cpub!icor
lndiaasloilows:
CO m r!1.'l:. l1:C e··
(1)-Tpi.s,..f.\ctmaybe calledthe S!kkim-Manip~dUniversityof Health,
.\ ~'jo I' \. 1·,-'.d"'7"" . .,t", ,; '..".~ Ir,.::"I' t: r' 'C' t'l,",{' -IG;J;';'~,Ii,_Oleaelf! t eLllnologled·.Jt;lvn..,(~,; !""c' ••(; ; ,,1·.M.
(:::)Itshallcomeintoforceonsuchdat9astl18StateGov~mlrneIi, mayby
110l..!'fi""tl'or'lin1+1:.l(\f~i"'i"1 ("~::\::""\'l·t,;; '0···,..•.•iintIl~·CJ. ~ I I 1.1 1..:1'J:l:\..'Ir;.t "...I;..u...v VI t.qJfJIJ tw'
Short title and t.
/1
Definatlons.
Establishment
and Incorpo-
/Sik!,im-
Manipal UI'li-
versity of
Health, Medi-
cal and Tech-
nological Sci-
ences.
2. InthisAct,unlessthe,contextotherwiserequires:-
(a)~,'BoardofStudies'meanstheBoardofStudiesestablishedfora
;,s,ubjectwiderthisAct.;
(b) 'ehanceUor'meanstheChancellor'oftheUniversity;
(c); '!Jirector'means.theDirectoroftheInstitute;
(d)_'Fund'meansthefundoftheUniversity;
(e)- ,'GoverningCouncil'meanstheGoverningCouncilofmeUniver-
sityconstitutedunderthisAct
(f) 'Government'meanstheGovernmentofSikkim.
(g)'lnstituie' meanstheInstituteofHealth,MedicalandTechnotogi-
G-WSciencesoranyoiherInstituteestablished~ytheManipaWaf
FoundationintheStateofSikklm;
(1) 'Member'meansthernemter'oftheUniversity.
(i) 'NotiHcation'meansNotificati6npubHshodintileOfticralGazette.
U} 'f?rescribed'meansprescdbed~)yrules-madeunderthis.Act.
(k) 'Pro-Chancellor'meansthe Pro-Chancellorof the Unfv8l'sHy
referredtoin'Section8. '
(I) 'Registrar'meanstheRegj~Jrarof·theSikkim-ManipafUniversity
ofHealth,MedicalandTechnologicalSciences;
(m) 'Regulations'meanstheregulationmadebytheUniversityunder
thisAct. \
(0) 'Schedule'meanstheschecueappendedtothisAct.
(o) 'Trust'meanstheManipalPaiFoundaflon 2 of 1882
TrustregisteredunderIndianTrustsACi,1882.
(p) 'l:Jniversity'meanstheSikkim-ManipalUntve.,rsl1yoHiealtlc,lViedica~
andTechnologicalsciences,GangtokestablishedunderSection
3.
(q) 'Vice-Chancellor.'meanstheVlce.OhancellorpftheUniversity
appointedunderSection9.
('I) Withenectfromsuchda.teastheState·GoverfHTIanttm?lf<byn.aIiEuiG2.:~
Honappnint;there.sha!tbeestanlished.~nI:h:aStateofSikkim.~Uirt:i1e[l$ttiDl1'U1Q-
nameofSikkim-ManipaiUniversityO'!Heam'i,Moorcru:and"liad1H«JI!!ug;[D'&ESd-
ences,whicnshanconsistofaChancellor,thePm-Cham.:'e[to:r.lih6--Vlc8'C~laj)rcei:-
lor,theGoverning'Council,theAcademicSenateandfiheRegistrar.
(2) TheUni'leisit}'shallbea.bodycorporatebythenameafol!'esakl1.I"lill!.ltflITgJ
prepetualsuccessionandcommonsealwithpower.subjecUotheproviSionsoffiJh~s
Act, to acquire and to hold property,to contract and shall. by the srudname, we
andbesued.
(3)TherieadquartersoftheUniversityshallbeatGangtokin11;[e'S~lte:o~
Power and 5.
functions of the
University.
(b) todeveloppatternsofteachin;gintheunder-graduate,post-
graduatelevelsandsuper-speciality.ofahighstandardofmedi
caleducationandalsotodeveloppatternsofteachinginunder-
graduateandpost-graduatelevelsoftechnology; .
(c) toprovidefortraininginpara-medicalandalliedhealthsciences;
(d) toprovidefortrainingintechnologicalsciencesandalliedfields;
(e) to functionas referralhospitalanda specializedtechnical
institution;
(I) toprovideforunder-graduate,post-graduateandpost-doctoral
teachingandconductof researchintherelevantdisciplineof
modernmedicineandotheralliedsciencesincludinginter-disci-
plinaryfieldsofphysical,biologicalandtechnologicalsciences.
ThepowersandfunctionsoftheUniversityshall.be:-
(a) toassistinadminist$ringandmlnJgingtheInstituteorInstitutes
andsuchothercentresforresearcb.ecucanonandinstructions
asarenecessaryforthefurtheranceoftheobjectsorthe
University;
(b) toprovideforinstruction,teachingandtraininginsuchbranches
ofknowledgeor rearningpertainingto medicine,technology
healthandalliedsciences,asthe.Universitymaythinkfitandto
makeprovisionforresearch,advancementanddisseminationof
knowledgeofmedicineandhealthetc;
(c) toholdexaminationsandtograntandconferdegrees,diplomas
orcertificatesandotheracademicdistinctionsonpersonswho
havepassedacourseofstudyintheinstitutes,orcarryon
research,subjecttosuchconditionsastheUniversitymay
determineandtowithdrawanysochclplomas,certificates,
degreeofotheracademicdistinctionsongoodandsufficient
cause;
(d) tocreateacentreofexcelienceJorprovidinghealth,medicalcare,
educationandresearchIacudesof highorderinthefieldof
medicalsciencesandtechnolbgicaLinstitutions,includingcon-
tinuingmedicaleducationandhospitaladministration,dental,
nursingandotherfacultiesasmaybedeemedexpedientbythe
GoverningCouncil;
(e) todeveloppatternsofteachinginunder-graduate,post-graduate
andsuperspecialitiessoas tomeetaveryhighstandardof
medicaleducation;
(f) toprovldeforteaching.andtraininginpara-medicalandallied
healthsciences;
(g) toprovidefortrainingintechnologicalsciencesandinthelields
relatedtomedicineandhealth;
(h) fo functionas referralhospitalandspecialized.technoloqical
institutions;
(i) Wprovideforunder-graduate,post-graduateandpost-doctoral
teachingandconductofresearchintherelevantdisciplineof
modemmedicineandotherallied.sciences,includinginter-
.disciplinaryfieldsofphysical,biologicalsciencesandtechnolooi-
qalsciences;
(j) tofix,demandandrequestfeesandothercharges;
(k) toinstituteandmaintainhallsandhostelsandtor~cogniseplaces
ofresidenceforthestudentsofthe Universityandtowithdraw
suchrecognitionaccordedtoanysuchplacesofresidence;
(I) toestablishsuchspecialcentres,orotherunitsforresearchand
instructionasare,intheopinionofUniversity,necessaryforthe
furtheranceofitsobjects;
(m) tosuperviseandcontroltheresidenceandtoregulatethe
disciplineofthestudentsoftheUniversityandtomakearrange-
mentsforpromotingtheirhealth;
(n) tocreateacademic,technical,administrati'e,ministerialand
otherpostsandtomakeappointmentsthereto;
(o) toregulateandenforcedisciplineamongstthe.employeesofthe
Universityandtotakesuchdisciplinarymeasuresasmaybe
deemednecessary;
(p) to instituteprotessorshp,associatedpnfess~rship,assistant
professorship,readership,lectureship,an any-otherteaching,
academicorresearchpostsrequiredbytheUniversity;
(q) to ·appointpersonsas professors,assistant professors,
readers,lecturers,orotherwiseasteachersandresearchersof
the-University;
(r) toinstituteandawardfellow~hips,scholarships,prizesandmedals:
(8) toprovideforprinting,reproductionandpubicationofresearch
andotherworks.andto.orqaolsaexhibitions;
(t) toco-operatewithotherorganisationsinthematterofmedical
andhealthedi:Jcation,trainingandresearchforsuchpurposesas
maybe agreeduponon suchtermsand conditionsas the
Universitymay,fromtimetotime,determine;
(u) toco-operatewithinstitutionsofhigherlearninginanypartofthe
worldhavingobjectswhollyorpartlysimilartothoseofthe
University,byexhangeofteachersandscholarsandgenerallyin
suchmannerasmaybeconduciveforfurthera:nceoftheobjects
oftileUniversity;
(v) toregulatetheexpenditureandtomanagetheaccountsofthe
University;
(w) toestablishandmaintainwithinthepremisesottneUniversityor
elsewhere,suchclassrooms.studyhallsasthe,Universitymay
consider-necessary.andadequatelyfurnishthesame;
(~) to receivegrants,subscriptions,donationsand gifts for the
pu~poseofUniversityandconsistentwiththeobjectsforwhichthe
Ilniversitvisestablished;
(aa) toenterinto.agreementswith.theCentralGovernment,State
government,theUniversityGrantsCommissionorotherauthori-
tiesforreceivinggrants;
(ab) toacceptgrantsofmoney,securitiesorpropertyofanykindon
suchtermsandconditionsasrnaybedeemedexpedient;
(ac) toraiseandborrowmoneyoninortaggge,promissorynotesoron
otherobligationsorsecuritiesbased.upononoranyofthe
propertiesandassetsoftheUniversitywithorwithoutany
securitiesanduponsuchtermsandcondhonsasitmaythinkfit
andtopayoutofthefundsof1he·Wniv.ersity;·all'.expenditures
incidentaltotheraisingofmoneyandtorepayandredeemany
moneyborrowed; "
(ad) toinvestthe:fundspftheUniversityormoneyentrustedtothe
University.inothersuchsecuritiesandinsuchmannerasitmay
deemfitand fromtimetotrne-nansposeanyinvestment;
(ae) to makesuchregulationsasmay;fromtimetotime,beconsid-
erednecessaryforregulatingtheaffairsandmanaqernantotthe
Universit'Jandtoalter,amendandtorescindthem;
(a0 todelE!gatealloranyofitspowerstothePro-ChaQcellor,theVice-
Chancelloror.atlycommitteeor.suo-eommitteeprtoanyoneor
moremembersolfhaTrust; and-
(ag) todo.allsuch"oth'eractsandthingsasth8UnivGrsitymayconsider
necessary,conduciveor-instrumentJo·theattainmentanden-
larg~mentofthe;aioresaidobjectsoranyone ofthem.
6.{1) Allrecognisedte;:lchinginconnectionwiththedegree,diplomas
anQcertificatesoftheUniversityshallbeconducted,underthe
controloftheGoverningCouncil.bytheteachersoftheUniver-
sity,inaccor-dancewiUi.syllabusprescribedbytheregulations-of
theUniversityorthe:MedicalCouncilofIndiaor.byanyother
appropriateauthority.
Thecourseandcurriculaandlheaulhoriliesresponsiblefor. .
organiJ;jng~uchteachingshallbeasprescribedbyregulations.
(2)
• 7.(1)
(2)
(3)
TheGovernoroftheStateofSikkimshall.betheChancellorof
theUniversity.
TIi-eChanceilor.will presideovertheconvocations.of tbe
University.
TheChancellorshall,oncein.every·fiveyears,causetobe
reviewedtheprcqress.ottheUniversityinsuch·mannerashe
maythink.fit.
8.(1)
(2)
ThePresidentorChairmanoftheManipalRaiFoundationshall
I be.;ihePro-ChancelloroftheUniversity.
ThePro-Charcel!orshallpreside.,overthemeetingoHheGov-
erningCounCilandExecutive.Committeeandshallexercise
suc.hother.powersandfunctionsvestedwith:himbyorunderthe
provisionsarthisAct.
IntheabsenceoftheChanceHor,theP~o-C.hancellorshall
presideover-theconvocationsoftheUniver.sity.,
R
(3)
The Vice-
Chancellor.
Method of ap-
pointment of
Vice-Chancel-
lor.
9. (1) TheVice-ChancellorshallbeawholetimeofficerOftheUniver-
sity.
(2) HeshallbeappointedbythePro-Chancellorinaccordancewith
theproceduresprescribedinSection10oftheAct.
(3) Nopersonshallbeappointedorholdofficeas'Vice-Chancellor
if·hehasattainedtheageof65years.
(4) TheVice-Chancellorshall,subjectto pleasuresof thePro-
Chancellorandtheprovisionsotsub-secfion(3).holdofficefor
a periodof five years;but he shall be eligiblefor re-
appointment;
ProvidedthatnopersonshallbeappointedasVice-Chancellorformore
thantwoterms:
ProvidedfurtherthatnoVice-Chancellorshallberemovedfromthe,offlce
exceptbyanorderpassecontheground-Dfmis-behaviour.mis-management,mls-
capacityorotherwiseafterdueenquirybyaserving'orretiredJudgeoftheSikkim
H,ighCourt.appointedbythe'Chancellor.
(5) Theemolumentsandotherserviceconditions,of theVice-
Chancellorshallbesuchas maybedeterminedbythePro-
Chancellorinaccordancewiththeregulations.ifany.framedin
thisbehalfandtheyshallnotbevariedtohisdis-advantageafter
hisappointment.
,
10.(1) TheVice-ChancelloroftheUniversityshallbeappointedbythe
Pro-chaocenorfromoutofapanelofnotlessthanthreepersons
recommended:byacommitteeconsistingofthreepersonsof
whomoneshallbenominatedbyt8eChancellor;onebythePro-
ChancellorandonebytileAcademicSenateoftheUniversity.
TheChancellorshallappointoneofthethreepersonstobeChairmanof
theCommittee.
(2) The.comrnlneeshallforwardthepanelof namestothePro-
Chancejortogetherwithaconcisestatementshowingtheaca-
demicqualificationsandotherdistinctionsofeachofthepersons
includedin suchpanelbutshallnotindicateanyorderof
preference.
(3) Where'a,vacancyintheofficeoftheVice-Chancelloroccursand
itcannotbeconvenientlyandexp.editouslyinaccordancewith
theprovisionsof sub-sections(1)and(2)or if thereis any
emergency.thePro-Chancellormayappointanysuitableperson
tobetheVice.-Chancellorandmay,fromtimetotime.extendthe
termotsuchappcoirnentprovidedthetotaltermofsuchappoint-
ment.includingthetermextended.shallnotexceedoneyear.,•• '••• "':"'--._'-._.- __ 1
theYicc-Chan- presideoverthemeetingsoftheAcademiccouncil.
cellor. (2) WithoutprejudicetathegeneralityoUheprovisionscontainedin
.Sub-section(1),theVice-Chancellorshall:
(a) exercisegeneralsupervisionandcontrolovertheaffairsofthe
University;
(b) .ensuretheobservanceoitheprovisionsottheActandregulation
oftheUniversity:
(c) be.responsibleforimpartingofinstructionsarcmalntenanceof
disciplineintheUniversity;
(d) createor abolishpostsincadresotherthanteachingcadresof
theUniversityandinrespectofteachingcadretocreatepostsfor
aperiodnotexceedingsixmonths;
(e) incaseofanyemergencywhic,h,inhisopinion,requiresimme-
diate action,theVice-Chancellorshalltake suchactionashe
deemsnecessaryandshall,qttheean.estopportcnhythereafter,
reporttheactiontakentosuchaUthorityorbodyaswouldinthe
ordinarycoursehavedealtwiththematter: .
ProvidedthatiftheactiontakenbytheViceChancellorisnotapproved
bytheauthorityorbodyconcerned,itmayreferthemattertothePro-Chancellor,
whosedecisionshallbefinal.
Providedfurtherthaniftliledecisiontakenbytheauthorityorbodyonthe
reportoftheVice-ChancellorunderthisSectionanectsacverselyanypersonin-the
serviceoftheUniversity,hemayprefer.aneppsal'totheChancellorwithinthirty
daysfromthedateonwhich thedecisionwase6mmunicatedto himandthe
decissionoftheChancelloronsuchappealshallbefinal.
(4) theVice-Chancellor·shallexercisesuchotherpowersandperformsuch
otherdutiesasmaybeassignedtohimorbyunderthisActor,asmaybedelegated
tohimbytheGoverningCouncilorthe Pro-Chancellor,asthecasemaybe.
Registrar 12, (1)TheRegistrarshallbeawholetimeofficeroftheUniversityappointed,
bythe Vice-ChancellorwiththeapprovaloftheExecutiveCommitteefromoutof
apanelofnotlessthanthreepersonsrecommendedbytheVice-Chancellortothe
ExecutiveCommittee.IfnoneinthepanelisapprovedbytheExecutiveCommittee
withinthetimeprescribedbytheregulations,InePro-Chancellor;mayinconsul-
tationwiththeVice-Chancellor,appointsuchpersonashe.deemsfittobethe
Registrar.
(2) TheemolumentsandtermsandconditionsoftheserviceoftheRe,gistrar
shallbesuchasmaybeprescribedbytheregulations.
(3) TheRegistrarshallbetheex-officioSecretaryoftheExecutiveCommit-
tee,tileAcademicSenate,nreFinanceCommitteeandthefaculties,butshallnot
bedeemedtobeamemberofanyoftheseaumonues.
(4) TheRegistrarShall:-
(a)complywithalldirections,andordersoftheExecutiveCornmltteaand
thePro-Chancellor: '
(b) bethe custodianoftherecords,commonsealandsuchother
propertyof theUniversityas the ExecutiveCommitteeshall
committohischarge:
(c}'- .issueallnoticescovening-meetingoftheExecutiveComrmttee,
the-AcademicSenate,the Finance.comittee,thefaculties,the
BoardofStudiesandofanycommittee,appointedbytheaulborl-
r - -
Authorities r.,j'
.the University.
The Officers of
the University.
TheGoverning 15.
Council.
tiesoftheUniversity;
(d) keeptheminutesofallmeetingsoftheExecutiveCommittee,the
AcademicSenate,theFinanceCommittee,th&Aacultiesandany
committeeappointedbytheauthoritiesoftheUnlversity;
(e) ConducttheofficialcorrespondenceofExecutiveCommitteeand
theAcademicSenate;
(f) supplytheChancellorthecopiesoftheaqenda.o!themeetings
of theauthoritiesoftheUniversityassoonastheyarelssuedand
theminutesof themeetingsof theauthoritiesordinarilywithin
amonthoftheholdingofthemeeting;
(g) call a meetingof the ExecutiveCommitteeforth with inan
emergency,whenneithertheVice-ChancellornortheOfficerduly
authorisedisabletoactandtotakeitscirectionsforcarryingon
theworkoftheUniversity;
(11) be directlyresponsibletotheVice-Chancellorfor the proper
dischargeofhisdutiesandfunctions;awl
(i) performsuchotherdutiesasmaybeassigned,fromtimetotime,
bytheExecutiveCommitteeorthe vice-Chaocellor.
(5) IntheeventofthepostoftheRegistrarremainingvacantforany
reason,itshallbeopentotheVice-Chancellortoauthoriseany
officerintheserviceoftheUniversityto-excercisesuchpowers,
functions,anddutiesoftheRegistraras,theVice-Chancellor
deemsfit.
'13. ThefollowingshallbetheauthoritiesoftheUniversity;-
(1) TheGoverningCouncil.
(2) TheExecutiveCommittee.
(3) TheAcademicSenate.
(4) TheFinanceCommitteeI
14. ThefollowingshallbetheofficersoftheUniversity,namely:-
(a) TheChancellor.
(b) ThePro-Chancellor.
(c) TheVice-Chancellor.
(d) TheRegistrar.
(e) TheDeanoftheFacultyofHealthSciences.
(I) TheDeanoUheFacultyofTechnology.
(g) TheDirector.
(h) suchotherpersonsasmaybeprescribedtobetheofficersofthe
University.
TheGoverningCouncilshallbethesupremeauthorityofthe
University.
Regulations.
controlandgeneralregulationorandberesponsibleforthemaintenanceof
standardsofeducation,instructionandexaminationoftheUniversityandshall
exercisesuchotherpowersandfunctionsasmaybeconferredorimposedupon
itbythisActortheirregulations.ItshallhavetherighttoadvisetheExecutive
Committeeonallacademicmatters.
18. (1)SubjecttotheprovisionsofthisAct,the.ExecutiveCommitteeshall
have,inadditiontoallotherpowervestedinit,·thepowertoframeregulationsto
providefortheadministrationanQmanagementoftheaffairsoftheUniversity;
ProvidedthattheExecutive.Committeeshallnotmakeanyregulation
affectingthestatus,powerortheconstitutionoftheUniversityuntilsuchauthority
hasbeengivenanopportunityofexpressi'nganopinioninwriting,ontheproposed
changes,andanyoplnlon.spexpressedshallbeconsideredbytheExecutive
Committee:
Providedfurtherthatexceptwith.thp.~(iorconcurrenceofthePro-Cnan-
cellar,ExecutiveCommitteeshallnotmakeand/orrepealanyregulationaffecting
anyoralloOhafollowingmatters,namely:- '
(a) Theconstitution,powersanddutiesoftheAcademicSenateand
orthePro-Chancellor;
(b) Theauthoritiesresponsiblefororganisingtheteachingincon-
nectionwitAthecoursesoftheUniversityandrelat8dacademic
programmes.
(c) ThewithdrawalofdE1'gr.ees,diplomasandcertificatesandother
acadernicdistinctions.
(d) Theestablishmentanc.aoonuonoffaculties,departmenthalls
andinstitutions.
(e) Theinstitutionoffollowship,scholarships,exhibitions,medals
andprizes.
(f) ConpitioQsandmodesofappointmentofexaminersorconduct
orstancaro.ot.exarnlnatlonoranyothercourseotstudy.
(g) Modeofenrolrnentofadmissionofstudents.
(2) TheAcademicSenateshallhavethepowertoproposeregulationsonall
mattersspeclfiedinclauses.te)to(g)oftheabovesub-sectionandonmatters
incidentalandrelatedtheretointhisregard.
(3) WheretheExecutiveCommitteehasrejectedthedraftoftheregulation
proposedbytheAcademicSenate,the,lattermayappealtothePro-Chancellor
andthePro-Chancellormay,byorder,directthattheproposedregulationmaybe
laidbeforethenextmeeting,oftheGoverningCouncilforitsapprovalandthat
pendingsuchapprovalofthe,GoverningCouncilitshallhaveeffectfromsuch-date
asmaybespocllledinthatorder.
ProvidedthatiftheregulationisnotapprovedbytheGoverningCouncil
atsuchmeeting,itshallceasetohaveeffect.·
(4) All-regulationsmadebytheExecutiveCommitteeshallbesubmitted,as
soonasmay.be,forapprovaltothePro-ChancellorandtotheGoverningCouncil
atitsnextm'eetingandtheGoverningCouncilshallhav.epowerbyaresolution
passedbytheMajorityofnotlessthan213ofthememberspresent,tocancelany
regulationmadebytheExecutiveCommittee:andsuchregulationshall.fromthe
dateofsuchresolution;ceasetohaveeffect~
Appointment of
University
Review Com-
mittee.
Action not in-
validated
merely on the
ground of the
defect in the
constitution,
vacancy etc.
Removal of dif-
ticults"J'~ __yo
Removal of
Doubts.
19 (1) TheChancellorshallatleastonceineveryfiveyears,constitute
acommitteetoreviewtheworkingoftheUniversityandtomakerecommendation.
(2) TheCommitteeshallconsist of notlessthanthreeeminent
educationists,'oneofwhomshallbethechairmanofthecommitteeappointedby
theChancellorin-consultatonwiththeStateGovernment.
(3) Thetermsandconditionsoftheappointmentof themembers
shallbesuchastheChancelloranydetermine.
(4) TheCommitteeshall,afterh'oldingsuchenquiryasitdeemsfit,
makeitsrecommendationstotheChancellor.
(5) TheChancellormaytakesuchactionsontherecommendations
ashedeemsfit.
20. (1) NotwithstandingthattheGoverningCouncil,ExecutiveCommittee,
AcademicSenateor anyotherauthorityorbody-of the Universityis.notduly
constitutedorthereisadetectinitsconstitutionorre-ccls.itution:atanytimeand
notwithstandingthatthereis.avacancyinthemembership9fsuchauthorityor
body,noactorrule.orproceedingsofsuchauthorityorbodyshallbeinvalidated
onanysuchgroundorgrounds.
(2) NoresolutionofanyauthorityoftheUniversityshallbedeemedtobe
invalidatedonaccountofanyirregularityintheserviceofnoticeuponanymember
providedthattheproceedingsof suchauthorityor bodywerenotpr.ejudically
affectedbysuch'irregularity.
21~ IfanydifficultiesariseswithrespecttotheestablishmentoftheUniversity
orinconnectionwiththefirstmeetingofanyauthorityoftheUniversityorotherwise
in firstgivingeffectto theprovisionsof the Act or the regulations,the Pro-
Chancellormay,atanytime,beforeallsucha~thoritiesoftheUniversityhavebeen
constituted,byorder,makeanyappommeorordoanythingconsistent,sofaras
maybe,withtheprovisionsoftheActandtheregulations,whichappeartohim
necessaryorexpendientforthepurposeofremovingthedifficulty,andeverysuch
ordershallhavetheeffectasifsuchappointmentoractionhadbeenmadeortaken
inthemannerprovidedinthisActandtheregulations:
Providedthatbeforemakinganysuch'order,the Pro-Chancellorshall
ascertainandconsidertheopinionof the Registrarof the Universityor such
appropriateauthorityashemaydeemfitandproper.
22. Forthepurposeofremovalofdoubts,itlsherebydeclaredthatnothingin
thisActshallbeconstruedastrar)sferringfrom-theManipalPalFoundationtothe
UniversitysLlchrightsofownershiporpossession,ifany,possessedbythesaid
FoundationoserorinrespectoftheInstitutesestablishedbyitoritspredecessor,
1\11•.•.••.•:•••,....1C...I'lnrl.;"r""I f"'IIInrl ~~,,~i(v'd ~r"'ln
TheAuthorilies
and Officers of
the University
etc.
Indemnity,
Power to
amend the
schedule.
24. TheauthoritiesoftheUniversityandthecomposition,powers,functions
andothermattersrelatedtothemiheofficers.oftheUniversityandtheirappoint-
.ment,powers,functionsandothermattersrelatingtothemandallothermatters
relatingtothefunctions,powers,teaching,administrationandmanagementofthe
affairsoftheUniversityshall,subjectto.theprovisionsofthisAct,beasspecified
intheScheduleorasmaybeprovidedbytheregulations.
25. Nosuit,prosecutionorotherlegalproceedingsshalllieagainstandno
damagessllallQ~claimedfromtheUniversity,thePro-Chancellor,theauthorities
ortheofficersofthe.Universityoranyotherpersoninrespectofanythingwhichis
ingoodfaithdoneorpurportedtohavebeendoneinpursuanceofthisActorany
regulationsmadethereunder.
26.. (1) TheGoverningcouncilmay,withthepreviousapprovalofthe
Pro-ChancellorandtheStateGovernment,byno.illcationamendeitherprospec-
tivelyorretrospectivelytheSchedule.
(2) AcopyormeNotificationmadeundersub-section(1)shallbelaid
beforetheLegislatureassoonasmaybe,afteritismade.
The Act to have 27. TheprovisionsofthisActandanyrequlallonsmadethereundershallhave
overriding. effectnotwithstandinganythingincosistenttherewithcontainedinanyotherlawfor
thetimebeinginforceorinanyotherinstrumenthavingeffectbyvirtueofanylaw
otherthanthisAct.
Definitions.
Membership of
the Governing
Council.
Chairman,
Vice-Chair-
man and
Secretary.
The term of of-
fice of the
members of the
Governing
Council.
SCHEDULE
(SeeSection2(n))
1. InthisSchedule,unlessthecontextotherwiserequires,-
(a) 'Clause'meansaclauseoftheSchedule;
(b) 'Teacher'includesDeans,Professors,AssociatedProfessors,
AssistantProfessors,Readers,Lecturersandanyotherperson
impartinginstructionsintheUniversity.
2. ThereshallbeaGoverningCounciloftheUniversity,whichshall
consistsofthefollowingmembers,namely:-
(a) ThePro-Chancellor.
(b) TheVice-Chancellor.
(c) TheRegistrar.
.(d) TwonomineesoftheGovernmentofSikkim.
(e) OnenomineeoftheManipalPaiFoundation
(f) TheDeanoftheFacultyofthe.leal'hSciences.
(g) TheDeanoftheFacultyofTechnology.
(h) TwoexpertstobenominatedbythePro-Chancellor.
(i) TwoFacultymembersoftheUniversitynominatedbythePro-
Chancellorfromapaneloffournomineesrecommendedbythe
Vice-Chancellor.
(j) TwoFacultymemberstobenominatedbytheAcademicSenate.
3.·(1) ThePro-ChancellorshallbetheChairmanof theGoverning
Council.
(2) TheVice-ChancellorshallbetheVice-ChairmanoftheGoverning
Council.
(3) TheRegistrarshallbetheSecretaryofGoverningCouncil.
4. (1) ThetermofofficeoftheGoverningCouncilshall,subjecttosub-
clauses(2)and(3),befiveyears:
ProvidedthatthetermofofficeofthefirstGoverningCouncilwillexpireon
constitutionoftheregularGoverningCouncilundertheprovisionsoftheSchedule.
(2) WhereamemberoftheGoverningCouncilhasbecomesuch
memberbyreasonoftheofficeorappointmentheholds,orisnominatedmember,
hismembershipshallterminatewhenheceasestoholdsuchofficeorappointment
or,asthecasemaybe,hisnominationiswithdrawnorcancelled.
(3)AmemberoftheGoverningCouncilshallceasetobeamember,ifhe
resignsorbecomesofunsoundmind,orbecomesinsolventorisconvictedofa
criminaloffenceinvolvingmoralturpitudeorifamemberotherthantheRegistrar,
acceptsa fulltimeappointmentintheUnversityorif hefailstoattendthreer ,I _ '-"'1. _ '.. ._
Powers and
Functions of
the Govering
Council.
Me=t'ngsof the
Governing
Council.
5. (1)TheGoverningCouncilshallhaveallthepowersnecessaryfor·the
administrationandmanagementof theUniversityorfor conductingitsaffairs,
includingpowertoreviewtheactionoftheExecutiveCommittee,theAcademic
Senate,theFinanceCommitteeandallothercommitteesandthepowertoreview
theregulationsmadebytheExecutiveComrn'tteeandshallexercisethepowers
oftheUniversitynototherwiseprovidedinthisAct.
(2) Withoutprejudicetothegeneral.ityofthepowersconferredbysub-
clause(1),theGoverningCouncilshall,-
(a) recommendthebroadpoliciesandprogrammesoftheUniversity
andsuggGstmeasuresfortheimprovementanddevelopmentof
theUniversity;
Considerandpass the resolutionon the annual report,the
financialestimateandtheauditreportonsuchaccounts:
Performsuch otherfunctionsasitmaydeemnecessaryintile
properfunctioningandadminic:;tr1tion.oftheUr,liversity.
(3) Withoutprejudicetothegellera;ityofthepowersconferredbysub-
clauses(1)and(2),theGoverningCouncilshallpreformthefollowingfunctions,
namely:-
(a)
(b)
(b)
(c)
(c)
Takestepsfor-achievingtheobjectivesoftheUniversity;
holdcontrolandadministerthe-propertyandfundsoftheUniver-
sity;
Acquireand'holoanymovableorimmovablepropertyonbehalf
oftheUniversity; ,
administeranyfundspJacedatthedisposaloftheUniversityfor
specificpurposes;
manageandregulatethefinances,accounts,investments,prop-
erty,businessandallotheradministrativeaffairsoftheInstitute
andforthat:purposeappointsuchagentasitmaythinkfit;
Investthe moneybelongingto theUniversity(includingany
incomefromtrustandendowedproperty)insuchstocks,funds,
sharesor securitasas it may,fromtimetotime,thinkfitand
appropriate;,
enterinto,vary;carryout andcancelcontractsonbehalfofthe
University;
regulateanddetermineallothermattersconcerningtheUolver-
si~yinaccordancewiththeprovisionsoftheActandtherulesand
regulationsmadethereunder:
delegateanyofitspowerstoacommhtaeorth(3.Vice-Chancellor
ortoanyOfficerofthe.University;and
co-operatewiththeotherInstitutionsandUniv~~sitiesandother
authoritiesin such mannerandforsuchpurposeasitmaybe
determined.
(d)
(e)
(f)
(g)
(h)
(i)
6.(1) TheGoverningCouncil:shall.meetatleastonceinayear.Annual
meetingof.theGoverningCouncilshallb. ~eldon a dateto be fixedby the
ExecutiveCommittee.,unlesssomeothercats-hasbeenfixedbytheGoverning
Councilinrespecto(any}ear.
(2) The Chairmanshallpresideoverthe meetingsof the Governing
Councilandinhisabsencethevlce-charmenshallpresideoverthemeetingand
inmeabsenceofbothofthem,theRegistrarshallpreside.
lV1embers hip of
the Executive
Committee.
The terms.0Jr .. 1. _
Providedth~tiheChancellormayattendthe.meetingoftheGoverning
Councilandif-:he:soansncs11meeting,heshallpresideoverthesame.
(3)Ar'~portbf theworkingOftheUniversityduringthe previousyear,
togetrrerwithastatementofreceiptandexpenditure,thebalancesheetasaudited
andthefinarCitilstatementshallbepresentedbytheRegistrartotheGovern,ing
Councilatitsannual{neeting. .
(4)ThemeetingoftheGoverningCouncilshallbecalledbytheChairman,
orinhisabsencebytheRegistrar'eitherinhisownerattherequestofnotlessthan
fivemembers.ottheQoverningCouncil.
(5)FOreverymeetingoftheGoverningCouncilfifteencaysnoticeshalJbe, . I '
given.
(6)Two"tliirdsoftheMembersofthe,GoverningCouncilshall,formthe
quorum.
(7)Each.mamber.snallhaveonevote.anciftherebeingequalityofvote
-onanyquestiontobe/determinedbytheGoverningCnu:lcil,theChairmanorthe
personpresidinq.overthe:meeting,shall,incidditiolt,haveacastingvote.
(8)lnfhe caS,eofpiffere~ceofopinionamongthemembers,theoplnion
ofthemajority~.shallprevail.
(9),If'urgent,actionpytheGoverningCouncilbecomesnecessary,the
Chairmanmaypermltfhebusiresstobenansactecbythecirculationofpapersto
themembersoltneGoverningCouncil.TheactionproposedtobetakenshalLnot
betakenuolese~gr~edto~y;amajohtyofthemembersoftheGoverningCouncil.
TheactionsotakensliallbeforthwithintimatedtoatthemembersoHheGoverning
Councilandth,epapersshallbeRJace:poetoremenextmeetingofthe"Governing
Councilforconfirmation.
7.{1}TheExecutive:Committeeshallconsist-ofthefp!lowing-members,
namely,
(a)Tl;lePro-Cbancellor.
(b) The.Vice-Ohencellor.
(c)'TheRegistrar;
(d)TwonomineesoftheGovernment.ofSikkim., '. ! ::~. ..
(e)TheDeanofthefaculty:ofHealihSclences,
(f)TheDean/ofthefaCUltyofTechnolbgy.
(g)TheFinanceOfficer,
(h)Anomine.ottheManipalPalFoundation.
(2)ThePro-chancellorshallbethechairmanoftheExecutiveCommittee.
8.(1)YVhereapersonhasbecome~memberoftheExecutive,CQuncl!by
.~~~~'" "f +h" "Hi"", r,;!>nMintmAnt hAhnlrl~ hlsmsmbershinshallterminatewhen
Powers and
Functions of
the Executive
Committee.
Committeeotherthantheex-officiomembersshallrelinguishmembershiponthe
expiryofthethreeyearsfromthedateonwhichhehasbecomememberofthe
ExecutiveCommitteebutshallbeeligibleforre-nominationorre-appointment,as
thecasemaybe:
ProvidedthatthetermofthefirstExecutiveCommitteeshallbefiveyears.
(4)ThememberoftheExecutiveCommitteeotherthanthe ex-officio
membersmayresignhisofficeby a letteraddressedto theChairmanof the
Executivecommitteeandsuchresignationshalltakeeffectassoonasithasbeen
acceptedbytheChairmanoftheExecutiveCommittee.
9. Withoutprejudiceto cause5 theExecutiveCommitteeshallhavethe
followingpowersandfunction,namely:-
(1)toappoint,fromtimetotime,theRegistrar,theDirector,theLibrarian,
theProfessor,Readers,AssociatedProfessors,AssistantProfessorsandother
membersofteachingstaff,asmaybenecessary:
(2)toappoint,fromtimetotime,suchIlumberofotherofficers,employees
and on such termsand conditionsas it maydeem fit for carryingout the
managementandaffairsoftheUniversity;
(3)tocreateadministrative,ministerialandothernecessarypost,andto
determinetheemolumentsofsuchpositions,tospecifyminimumqualificationsfor
appointmenttosuchpostssubjecttosuchlaw,asmaybeapplicable,andforthe
timebeingin force,·andto appointpersonstosuchpostson suchtermsand
condtionsofservicesasmaybeprescribedbytheregulationsmadeinthisbehalt,
afterdelegatingthepowersofappointmenttosuchauthorityorauthoritiesoroffice
or officersas the Executivecommitteemay,fromtimeto time,by resolution,
generallyorspecifically,direct;
(4)toexcercise,controlanddisciplineovertheemployeesoftheUniver-
sity;
(5)toacceptonbehalfoftheUniversity,endowment,bequests,donations,
grantsandtransfersofanyimmovableproperty;
(6)toreceivemoney,securities,instrumentsoranyothermovableprop-
ertiesforandonbehaltoftheUniversity;
(7)tograntreceipts,signandexecuteinstrumentsandendorsements,
discountchequescrolhernegotiable'instrumentsthroughitsaccreditedagencies;
(8)tomako,signandaccountofsuch..documentsandinstrumentsasmay
benecessaryorproperforcarryingoutthemanagementofthepropertyoraffairs
oftheUniversity;
(9)tointroducecoursesofstudyattheUniversityandtotakedecisionon
therecommendationsoftheAcademicSenate;
(10)toco-operateandco-optwitllothereducationalandmedicalinstitu-
tionsandauthoritiesinIndiaandabroad;
(11)tocreatefellowshipsandscholarshipsorotherassistanceonsuch'
termsandcondilions.asitmayprescribe,tosuchpersonasitmayselecttocarry
outresearch,investigationorstudy;
(12)toproposeregulationsforconsiderationandadoptionoftheGovern-
ingCouncil;
, (13)tograntinaccordancewiththeregulationsleaveofabsenceother
thancasualleaveto.anyofficeroftheUniversityandtomakenecessaryarranoe-
mentsforthedischargeofthefunctionsofsuchofficerduringhisabsence;
(14)tomanageandregulatefinances,accounts,investments,property,
'0
Meeting of the
Executive
Committee.
businessandallotheradministrativeaffairsoftheschoolandfortha;purposeto
appointsuchagents,asitmaythinkfit;
(15)toinvestanymoneybelongingtotheUniversity,Includinganyunap-
pliedincome,insuchstock,funds,sharesorsecurituies,asitmayfromtimeto
time,thinkfitorinthepurchaseofimmovablepropertyinIndia,withthelikepower
ofvaryingsuchinvestimentsformtimetotime;
(16)totransferoraccepttransfersofanymovableorimmovableproperty
on behalfoftheUniversity;
(17)toenterinto,vary,carryoutandcancelcontractsonbehalfofthe
Universityandforthatpurposetoappointsuchofficers,asitmaythinkfit;
(18)toprovidethebuildings,premises,furnitureandapparatusandother
meansneededforcarryingontheworkoftheUniversity;
(19)to entertain,adjudicateupon,'and if it thinksfit, to redressany
grievancesoftheoffficersoftheUniversity,theteachers,thestudentsandthe
Universityemployees,whomay,foranyreason,feelaggrhvJd,otherwisethanby
anactofaCourt.
(20)toappointexaminersandmoderators,andifnecessarytoremove
themandtofixtheirfees,emolumentsandtravelingandotheralowances,after
consultingwith'theAcademicSenate;
(21)to selecta commonsealfortheUniversityandto provideforthe
custodyoftheseal;and
(22)toexercisesuchotherpowersandtoperformsuchotherdutiesas
maybeconferredorimposedonitbyorunderthisAct.
10. (1)TheExecutiveCommitteeshallmeetatleastonceinthreemonthsand
notlessthan15daysnoticeshallbegivenforsuchmeeting.
(2)FourmembersoftheExecutiveCommitteeshallconstituteaquorum
foranymeetingthereof.
(3)Incaseofdifferenceofopinionamongthemembers,theopinionofthe
majorityshallprevail.
(4)EachmemberoftheExecutiveCommitteeshallhaveonevoteifihere
shallbe equalityofvotesonanyquestionto bedeterminedby the Executive
Committee,theChairmanoftheExecutiveCommitteeorthepersonpresiding
overthemeeting,shall,inaddition,haveacastingvote.
(5)EverymeetingoftheExecutiveCommitteeshallbepresidedoverby
theChairmanandinhisabsenceby amemberchosenbythememberspresent
topresideontheoccasion.
(6)IfurgentactionbythoExecutiveCommitteebecomesnecessary,the
Pro-Chancellormaypermitthebusinesstobetransactedbycirculationofpapers
tothemembersoftheExecutiveCommittee.
(7) Tlip. actionnr()f)()c:;pritn hiJ t~kiJn r.::h~1In(\t ho Nl t'=llion IlnloN' ,),.,t'f\fV~
Constitution of
CJ standing
Committee and
appointment of
tobythemajorityofthemembersoftheExecutiveCornmluee.Theactionsotaken
shallbeforthwithintimatedtoallthemembersoftheExecutiveCommitteeandthe
papersshallbeplacedbeforethenextmeetingoftheExecutiveCommitteefor
confirmation.
'11. (1)SubjecttotheprovisionsofthisAct andtheregulationsmadeinthis
behalf,the Executive Committee may, by resolution, constitute such standing
cornmideeorappointAd-hocCommitteesforsuchpurposesandwithsuchpowers
.?StheExecutiveCommitteemaythinkfitforexercisinganypowerfordischarging
19
Ad-hoc Com-
mittee by the
Executive
Committee.
Delegation of
powers by the
Ex e cut i;V e
Committee.
Membership of
the Academic
Senate.
Powers and
duties. of the
Academic Sen-
ate.
anyfunctionoHheuniversityor-forenquiring,into,reportingoradvisinguponany
matterrelatingtotheInstitute. . .
(2)TheExec;utiveCommitteemayC070ptsuchpersontotheStanding
Commltteeor'Ad-hocCommitteeasltconslcersuitableandpermitmemtoattend
themeetingoftheEX,ecutiveCommittee.
12. Executive,Committeemay,byresolution,delegatetotheRegistraror.to
acommitteesuchotltspowersasitmaydeemfitsubjecttotheconditionthaUhe
actiontakenbythe,Registrarorsuchcommitteeintheexerciseofpowers,so
delegatedshallbereportedatthenextmeetingoftheExecutive,Committee.
13. (1)TheAcadernlcSenateshah-onslstotthefollowingpersons.narnely-
(a) Vice~Chancellor-Ohalrmaa. (.,
(b) Registrar ,-Secretary.
(c) Dea~softheFaculties.
(d) Fou~professorsjrom;thetacuhymembersnominatedbytheVice-'I \ \ .
Chancefor.
(e) One'nominseofPro"Chancelior.
(0 Four.externalexpertsnominated:bythePro-Chancellor.
(2) Thetermofofficeofthememb-ers'otherthanex-officiomembers
shallbethree.years.. ~
Providedtha~the,termsofthefirstAcademicSenateshallbefiveyears.
14. SubjecttotheprovisionsofthisActandtheregulations,theAcademic
Senateshall,iQadditi9ntqailotherpowersvestedinit,havethefollowingpowers,
namely:-
(1) toreportonanymatterreferredordelegatedtoitbytheGoverning
Councilorthe'ExecutiveCommittee;" l' .
(2) , to make.recommendationsto theExecutiveComrnitteewith
regardtothecreation;,abolitionorctassllcatcno!teachingpostsinth6University
andtheemolumentsand.thedutiesattachedthereto;~,I' .' .
(3) (..toformulate,andmodifyorreviseschemesfortheorqanlsailonof,
thefaculties,?,-ndtoasslqnt9suchfacultiestheirrespectivesubjectsandalsoto.
reportto:t~eExecutixeCommhteeastothe"ixpediencyoftheabolitionorsub-
divisionofany:facultyorthecombinationofonefacuhywithanother.
(4) .,' tomakearrangementsthrOl)ghregulationsfortheinstn:~ciionand
Procedure of
theMeetings of
the Academic
Senate.
Finance Corn-
mittce.
(11) to,makearrancements.tortheconcuctofexaminationsandtofix
datesforholdingthem; , , '
(12) todeclaretheresultctthe variousexaminations,ortoappoint
committeesorofficerstodoso,andto make,recommendationsregardingthe
confermentorgrantofdegrees,honouss,diplomas,licenses,titlesandmarksof
honour; ,
(13) toawardstipends,scholarships,medalsandprizesandtomake
otherawardsinaccordancewithtileregulationsandsuchotherconditionsasmay
beattachedtotheawards;
(14) topublishlistsofprescribedorrecommendedtext-booksandto
publishsyllabusoftheprescrbsdcoursesofstudy;
, (15) topreparesuchforms,andregistersasare,fromtimetotime,
prescribedbyregulations;and
(16) to.perform,inrelationtoacademicmatters,allsuchd,uties'andto
doallsuchactsas,maybenecessaryior.fhspropercarrvirgoutof:th~provisions
ofthisActandtheregulations.' . ,
15. (1), TheAcademicSenateshallrnsetasoftenasrnaybenecessary,
butnotlessthentwotimesduringanacadernlc'year. . '-
(2) OnehalfofthetotalnumberofmembersoftheAcademicSenate
shalrtorrnquorumfor.meetingoftheAcademic:Senate.,
(3) Incaseofdifferenceo(opinion'amongthemembers,theopinion
ofthemajority.shallprevail.
(4) EachmemberoftheAcademicSenate,includingtheChairmanof
theAcademicSenateshallhaveonevoteandifthereshaJlbeanequalityofvotes
onanyquestiontobedeterminedbyeleAcademicSenate,theChairmanofthe
AcademicSen?teor,asthecasemaybe,thememberpresidingoverth,emeeting,
shall,inaddition;haveacastingvote.
(5) EverymeetingoftheAcademicSenateshallbe.presidedoverby
theChairmanofthe-AcaoemlcSenate'andinhisabsence,byamemberchosen
bythemeetingtopresideontheoccasion.
(6) ILurgantactionbytheAcadernicSenatebecomesnecessary,the
Chairmanofthe.AcacernlcSenatemay.permitthebusinesstobetransactedby
circulationofpaperstothemembersoftheAcademicSenate.Theactionproposed
tobetakenshallnotbetakenunlessagreedto.byamajorityofmembersotthe
AcademicSenate.Theactionso takenshallbe forthwithintimated.to all the
membersoftheAcademicSenate.Thepapersshallbeplacedbeforethenext
meetingoftheAcademicSenateforconfirmation.
16 (1) ThereshallbeaFinanceCommitteeconstitutedbythsAcademic
Senateconsistingofthefollowing,namely:-
(a) ThePro-Chancellor.
(b) TheVice-Chancellor.
(c) TheFinanceOfficer.
(d) AnomineeoftheState.GovernmentofSikkim.
(e) TwonomineesoftheGoverningCouncil.
'" 1"'\.- _ . :_""_ ••••l "l...." D •.", f'hnnf'"11,,,"
(3)thefunctionsanddutiesoftheFinanceCommitteeshallbeasfollows:-
(0) toexamineandscrutinisetheannualbudgetoftheUniversity
and tomakerecommendationon financialmattersto the
ExecutiveCommittee.
(b) toconsiderallproposalsfornewexpenditureandtomakerecom-
mendationstotheExecutiveCommittee.
(c) toexarnlnetheannualaccountsoftheUniversityandadvicethe
E),ecutiveCommitteethereon.
(d) toexaminetheannualbudgetestimateandadvicetheExecutive
Committeethereon.
(e) toreviewtilefinancialpositionoftheUniversityfromtimetotime.
(f) tomakerecommendationst theExecutiveCommitteeonall
financialmattersrelatingto.heUniversity,and
(g) tomakerecommendationstotheExecutiveCommitteeonallpro
posalsinvolvingtheraisingotfu.ios,receiptsandexpenditure.
(4) TheFinanceCommitteeshallmeetatleasttwiceineveryyear.
ThreemembersoftheFinanceCommitteeshallformthequorum.
(5) ThePro-ChancellorshallpresideoverthemeetingoftheFinance
Committeeand"inhis absence,theVice-Chancellorshallpreside.
(6) Inthecaseof differenceof opinionamongthe members,the
opinionofthemajorityofthememberspresentshallprevail.
Director. 17. (1) TheDirectoroftheInstituteshallbeappointedbyManipalPai
Foundationinaccordancewiththerulesmadebyitinthisbehalf.
(2) TheDirectorshallbeanacademicpersonpossessingsuchquali-
" ficationsasmaybeprescribedbytherulesorregulationsoftheMedicalCouncil
ofIndia.
(3) TheDirectorshallbeawholetimeofficeroftheInstituteandshall
exercisepowersofmanagementandadministrationoftheInstitute.
Heads of De- 18 (1) Thereshallbeaheadofthedepartmentforeachofthedepart-
partments. mentintheUniversity.
(2) Thepowers,functions,appointmentsandt~econditionsofserv-
iceoftheheadsofthedepartmentshallbeasprescribedbyregulations.
Boar ds of' 19. (1) ThereshallbeaBoardofstudiesforeachfacultyintheUniversity.
Provident
Fund, Gratuity,
Pension and
any ocherbene-
fit Scheme.
prescribedbytheregulations.
21. All thepermanentemployeesoftheUniversityshallbe entitledtothe
benefitof theprovidentfundandgratuityinaccordancewithsuchregulationsas
maybeframedinthatbehalfbytheExecutiveCommiExcerpt shown. Open the full act in Lexace.