The NETAJI SUBHASH CHANDRA BOSE UNIVERSITY OF EXCELLENCE ACT,2022

GOVERNMENT
SIKKIM
EXTRAORDINARY
PUBLISHED BY AUTHORITY
GAZETTE
Gangtok Tuesday 121h April, 2022 No.159
GOVERNMENT OF SIKKIM
LAW & PARLIAMENTARY AFFAIRS DEPARTMENT
GANGTOK
No. 01/L&PAD|2O22 Dated: 11.04.2022
NOTIFICATION
The following Act passed by the Sikkim Legislative Assembly and having received
assent of the Governor on 04th day of April, 2022 is hereby published for general
information: -
NETAJI SUBASH CHANDRA BOSE UNIVERSITY OF EXCELLENCE ACT,2022
ACT NO. 09 0F 2022
AN
ACT
to establish Netaji Subash Chandra Bose University of Excellence (NSBUoE), an institute
par excellence in teaching and research in the State of Sikkim, and to provide for matters
connected therewith or incidental thereto.
To provide for higher education leading to excellence and innovations in such branches of
knowledge as may be deemed fit primarily at undergraduate, postgraduate and research degree
levels fully conforming to the concept of the University being established under this Act.
And whereas the Government of Sikkim is committed to makinga state-of-art institute of
higher education at par with national and global standards to create educational opportunities for
national and international students including meritorious students of North-Eastern region of
lndia and Sikkim in collaboration with SIBIN Group, an experienced registered firm, as
"lmplementing Partner" under Public-Private Partnership by establishing the Netaji Subash
Chandra Bose University of Excellence;
And whereas the lmplementing Partner, SIBIN Group, having extensive experience in the
field of education in North-Eastern region of lndia, and the State of Sikkim;
And whereas the Netaji Subash Chandra Bose University of Excellence is to be a global
inclusive University offering multi, inter and trans-disciplinary courses with cutting edge
research environment and innovative learning methodologies with local ethos, addressing
national goals and fostering global orientation, creating global leaders by advancing critical
thinking and knowledge, from maintaining sustenance of life on earth to ensuring the benefit of
a healthy planet to all;
And whereas it is deemed expedient therefore to establish the Netaji Subash Chandra
Bose University of Excellence for the purposes hereinafter appearing;
BE it enacted by the Legislature of Sikkim in the Seventy-third Year of the Republic of
lndia as follows:
Chapter !
Short title and 1. (1) This Act may be called the Netaji Subash Chandra Bose
Commencement University of Excellence, University Act, 2022.
(2) lt shall come into force on such date or dates as the State
Government may, by notification in the Official Gazette, appoint,
and different dates may be appointed for different provisions of
the Act.
Definition 2. ln this Act, and in all Statutes or Rules and Regulations made
hereunder, unless the context otheruvise requires:-
(1) "Academic staff" means such categories of staff as are
designated as academic staff by the Ordinances;
(2) "Act" means this Act passed by the Sikkim Legislative assembly
and having received the assent of the Governor on such date or
dates as the State Government may, by notification in the Official
Gazette, appoint, and different dates may be appointed for
different provisions of the Act;
(3) "Board" in relation to this University, means the Board of
Governors as defined in Section 18;
(4) "Campus" means Campus of the University to be established
under this Act, wherein its major facilities, faculty, staff, students
and its Academic Departments are located in Sikkim;
(5) "Chief Finance and Accounts Officer'l means the person who
shall be the principal finance, accounts, and audit officer of the
University, as defined in Section 15;
(6) "Committees" means the committees constituted by the
authorities and officers of the University as defined in Section 24
and specified by the Statutes and Ordinances;
(7) "Contract Agreement" means the contract agreement dated 6th
day of April 2021 executed between State Government and
lmplementing Partner, for establishing, managing and operating
the Netaji Subash Chandra Bose University of Excellence;
(8) "Controller of Examinations" means the person who shall be the
Principal Officer-in-Charge of the conduct of examinations and
test(s) of the University as defined in Section 14;
2
(9) "Deans" means persons as stated in Section 12 and comprises
of Deans of Schools, Dean of Student Affairs, Dean of Academic
Planning and others as specified by the Statutes and Ordinances;
(10) "Department" means a Department of Studies and includes a
Centre of Studies;
(11) "Employee" means any person appointed by the University and
which includes teaching and non-teaching staff of the University;
(12) "Fee" means monetary collection made by the University or its
colleges, institutions or study centres, as the cas6 may be, from
the students by whatever name it may be called;
(13) "Fund" means the fund(s) of the University;
(14) "Government" or" State Government" means the Government of
Sikkim;
(15) "Hostel" means a unit of residence for the students of the
University or its institutions and study centres, established or
recognized to be as such by the University;
(16) "lmplementing Partner" means SIBIN Group, an experienced
registered firm selected by the Government for the purpose,
having its registered office at Gangtok, East Sikkim,and as
defined in the Contract Agreement executed between the
Government and SIBIN Group;
(17) "lnstitution" means an academic or research institution, which
may or may not be maintained by, or admitted to the privileges of
the university;
(18) "Member" means a member of the University;
(19) "Notification" means a notification published by the University or
by the State Government and the expression "notify" shall be
construed accordingly;
(20) "Official Gazette" means the Sikkim Government Gazette;
(21) "Ordinances", means the Ordinances of the University made
under this Act;
(22) "Other Officers" means the persons as defined in Section 16 and
as specified by the Statutes and Ordinances;
(23) "President" means the person who shall be the Chief Executive
and Principal Academic Officer of the University, as defined in
Section 10;
(24) "Prescribed" means prescribed by the Statutes or Ordinances or
Rules or Regulations, as the case may be, made by or under
this Act;
(25) "Public-Private Partnership" means such partnership which
provides for the establishment of the University between the
State Government and lmplementing Partner through the Contract
Agreement;
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(26) "Regulatory Body" means a body established by the Government
of lndia for laying down norms and conditions for ensuring
academic standards of higher education, such as University
Grants Commission (UGC), All lndia Council of Technical
Education (AICTE),Council of Architecture, National Medical
Commission (NMC), Dental Councilof lndia (DCl), National
Council for Teacher Education (NCTE), Bar Council of lndia
(BCl), lndian Nursing Council (lNC), etc. National Assessment
and Accreditation Council (NAAC), National lnstitute of Rankings
Framework (NIRF), lndian Council of Agriculture Research
(ICAR), Distance Education Bureau (DEB), Council of Scientific
and lndian Research (CSIR), etc. or any other Regulatory body
so formed by the Government of lndia for regulations of the
guidelines for Higher Educational lnstitutes;
(27) "Rules" means rules created by the authorities of the University
consistent with the provisions of this Act and in force under the
Statutes;
(28) "School" means various schools of studies of the University;
(29) "Senate (Academic)" means
University, as defined in Section
(30) "Senate (Administrative)" means
University, as defined in Section
(31) "Society" means the "Netaji Subash Chandra Bose University of
Excellence Society" (NSBUoE-SlBlN Society hereinafter)
incorporated pursuant to the Contract Agreement, as a Society
by both, the Government and the lmplementing Agency, under
the Sikkim Regulation of Societies, Associations and other
Voluntary Organizations Act, 2008 (Act No. 20 of 2008), having
its registered office at Gangtok, East Sikkim to manage, operate
and run the University;
(32) "Sponsoring Body" means the NSBUoE-S|BlN Society, registered
under the Sikkim Regulations of Societies, Associations and
Other Voluntary Organizations Act 2008, as specified in Section
8;
(33) "Statutes", "Ordinances" and "Regulations" means respectively,
the Statutes, Ordinances and Regulations of the University made
under this Act;
(34) "Teachers of the University" means Deans, Professors,
Associate Professor, Assistant Professors, Lecturers, trainers
etc. whether full-time or part-time or visiting faculty and other
persons giving instructions in University, colleges or institutions
or faculty or hostels and libraries as may be declared by the
Statutes to be teachers thereof;
(35) "University" means the Netaji Subash Chandra Bose University
of Excellence, incorporated as a University under this Act;
the Academic Senate of the
19;
the Administrative Senate of the
20;
4
Establishment of
the University
Objectives of the
University
3.
(36) "Vice President" means the person who shall assist the
President to oversee the development, implementation and
assessment of the academic programs and policies, as defined
in Section 11.
Chapter ll
(1) There shall be established, in the State of Sikkim, a University
by the name of "Netaji Subash Chandra Bose University of
Excellence" (NSBUoE).
(2) The main campus of the University shall be at Chakung, Soreng
District, West Sikkim.
(3) The Board of Governors, President, the Vice President, the first
members of the Senate (Academic) and Senate (Administration)
and all persons who may hereafter become such officers or
members, so long as they continue to hold such office or
membership of the University are hereby constituted a body
corporate by the name of "Netaji Subash Chandra Bose
University of Excellence".
(a) The University shall have perpetual succession and a common
seal and shall sue and be sued by the said name,
(1) To perform:-
(a) All Educational functions.
(b) Sponsored Research and Consultancy functions.
(c) Continuing Education and Extension functions.
(d) Development and Service functions.
(e) Management functions.
(2) To impart education with strong inter-disciplinary and innovative
programmes with matching research capabilities and to achieve
peer recognition and verifiable scholarly attainment and research
output.
(3) To introduce liberal studies-based and non-conventional
programmes of study along with professional courses that result
in higher employability.
(4) To engage in areas of specialization with proven ability to make
distinctive contributions to the objectives of the university
education system that is- academic engagement clearly
distinguishable from programmes of an ordinary nature that lead
to conventional degrees in Liberal Arts, Science, Design,
Engineering, Medicine, Dental, Pharmacy, Management, etc.
routinely offered by conventional institutions.
(5) To provide for high-quality teaching and research and tor ine
advancement of knowledge and its dissemination through various
4.
5
research programmes undertaken in-house by a substantial
number of full-time faculty/research scholars (Ph.Ds and Post-
Doctoral) in diverse disciplines.
(6) To provide with the prior permission of Regulatory bodies,
facilities and offer opportunities for instruction and learning in
areas of Liberal Arts, Science, Engineering Technology,
Management Studies, Medical Sciences, Para-Medical Courses,
Dental Sciences, Health Sciences, Travel and Tourism Studies,
Legal Studies, Design and Fashion Technology, Visual
Communication, Yoga and Health Education and related
academic courses in the levels of undergraduate, graduate and
postgraduate and research programmes which are relevant to the
current needs of the society, alive to the long term requirements
and responsive to the anticipated changes and developments in
terms of breadth of diversity and depth of specialization. Such
educational and research opportunities will be offered to all the
deserving students desirous of pursuing such a course of study,
without any discrimination of nativity, religion, caste or creed.
(7) To formulate and maintain standard curriculum and system of
education at par with national and global standard in all academic
areas which the University offers.
(8) To become a consortium of eminent minds from myriad walks
which helps shape promising young minds and fosters holistic
development.
(9) To appoint Professors, Associate Professors, Asst. Professors,
Consultants and Research Assistants for teaching, training and
to carry on academic work, research and also administrative
staff of the University.
(10) To promote such objectives within the campus and if necessary,
outside the campus, particularly where special training facilities
are available or required.
(11) To appoint national and international Professors, Associate
Professors, Assistant Professors, Consultants and Research
Assistants for teaching, training and to carry on academic work,
research and also administrative staff of the University under this
Act.
(12) To conduct faculty exchange programmes and organise lectures
of mutual interest and benefit both at National and lnternational
levels.
(13) To serve as a centre for fostering co-operation and exchange of
ideas between the academic and research community on the one
hand and the lndustrial and Government machinery on the other
and to promote entrepreneurship among the students.
(14) To organize lectures, seminars, symposia, and conferences.
(15) To undertake sponsdred Research & Development and
continuing education providing knowledge-based advice and
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Powers of
University
the 5.
consultancy, preparation/publication of educational material like
books/study reports/research papers and extending services to
society.
(16) To cater to the local, national and global needs through a focus
on critical development areas of global relevance.
(17) To put the Eastern Himalayas at the apex of global education.
(18) To inculcate necessary values, awareness of heritage, and ethos
in learners.
(19) To harness the diverse natural, cultural, architectural, and
intellectual resources and heritage of the hills and the mountain
regrons.
(20) To network, integrate, and collaborate with communities, best
universities, non-profit institutions, educational and professional
institutes of the world.
(21) To execute cross-nation exchange programs, internships, study
and research opportunities.
(22) To design and practice global learning practices aiding blended
and collaborative teaching and learning.
(23) To set up state-of-the-art research laboratories and centres,
simulated environments, e-resources-based libraries, archives
and museums, biodiversity parks, gene pools, and germplasm
gardens and strive to make these accessible for individuals
external to the Netaji Subash Chandra Bose University of
Excellence (NSBUoE).
Q\ To provide world-class learning spaces and accommodation
facilities for all learners, researchers, faculty, and staff.
(25) To gain national and international accreditation for the pursuit and
recognition of excellence.
(26) To have a greater interface with society through extra-mural,
extension and field action related programmes.
(27) To develop a sense of ethos in the University community,
making it conscious of its obligations to the society, State and to
the nation.
Subject to the provisions of this Act, the University shall exercise
the following powers and perform the following functions, namely:-
to establish, administer and manage the University and its
constituent colleges and academic centres for research,
education, training, extension and outreach including continuing
education, distance learning at its campus within the state;
to sponsor and undertake research in all aspects of Liberal Arts,
Science, Engineering Technology, Management Studies, Medical
Sciences, Para-Medical Courses, Dental Sciences, Health
Sciences, Travel and Tourism Studies, Legal studies, Design and
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(1)
(2)
Fashion Technology, Visual Communication, Yoga and Health
Education, or in any other field of study as the University may
deem fit;
(3) to provide for instructions in such branches of learning as the
University may, from time to time, determine and to make
provisions f or research and f or the advancement and
dissemination of knowledge;
(4) to create academic, administrative, technical and other posts
under the University and to make appointments thereto based on
criteria as may be decided by the University officers or
authorities or regulatory bodies;
(5) to secure merit-based extra-mural research funding from various
public and private agencies;
(6) to create a web portal, highlighting all information not restricted to
those related to students, admission, fee, administrative structure,
policies including recruitment rules, faculty and non-faculty posts,
annual reports of the University;
(7) to confer honorary degrees, titles and other distinctions under
conditions prescribed;
(8) to determine standards of admission to the University, which may
include examination, evaluation or any other method of testing;
(9) to make provisions and adopt all measures (including adoption
and updating of the curriculum in respect of study, teaching and
research) relating to the courses through traditional as well as
new innovative modes including online education mode;
(10) to lead, organise and conduct research and innovation in allied
fields of knowledge in such manner as the University may deem
fit, including in collaboration or association with any other entity
of repute, educational institution, research organisation, body
corporate or financial organisations at the national or global level;
(11) to institute and award fellowships, travelling fellowships,
scholarships, studentships, bursaries, prizes, and medals in
accordance with the Statutes;
(12) to provide for under-graduate, post-graduate, doctoral and post-
doctoral teaching and research in the relevant disciplines;
(13) to establish, maintain and manage hostels and to recognize
places of residence for the students of the University and to
withdraw such recognition to any such place of residence;
(14) to determine and fix fees, demand and receive such fees as may
be prescribed by the University from students and any other
person, institution or body corporate for training, coaching,
instructions, hostel, consultancy, advisory and other services,
provided by or through the University;
8
(15) to hold examinations and grant degrees, diplomas and other
academic distinctions or titles and to confer honorary degrees or
other distinctions in the manner prescribed by the Statutes;
(16) to affiliate or establish such Special Centres, Schools, lnstitutes,
Colleges, Specialised Study Centres, Centres of Excellence, Off-
campus Centres which may serve as a lead agent for all other
institutions to emulate or other units for research and instructions
and for promotion of distance education centres as are, in the
opinion of the University, necessary for the furtherance of its
objects within the State subject to prior approval of the prevailing
Regulatory Body;
(17) to deal with any property belonging to, or vested in, the
University in such manner as the University may deem fit for
advancement of the objectives of the University provided that no
land or other immovable property shall be disposed of by the
University without the prior approval of the Board of Governors;
(18) to establish and maintain such infrastructure as may be
necessary, incidental or conducive to the attainment of the
objectives of the University;
(19) to co-operate with universities or institutions of higher learning in
any part of the world having objects wholly or partly similar to
those of the University, by exchange of teachers and scholars
and generally in such manner as may be conducive to the
common objects;
(20) to appoint persons working in any other institutes, universities or
industries involved in research of significance as an adjunct,
guest or visiting faculty of the lnstitute on such terms and for
such duration as the University may decide;
(21) to make provision for dissemination of knowledge emerging from
research and for that purpose to enter into such arrangements,
including consultancy and advisory services, with other
corporate, academic or government institutions, industry, civil
society or other organisations, as the University may deem fit;
(22) lo organise and conduct refresher courses, workshops, seminars
and other programmes for teachers, employees and other
academic staff;
(23) to co-operate with any other industry, organization or institution in
the matters of education, training and research for such purposes
as may be agreed upon on such terms and conditions as the
University may, from time to time, determine;
Q$ to draw and accept, to make and endorse, to discount and
negotiate promissory notes, bills of exchange, cheque or other
negotiable instruments;
(25) to receive and accept grants, subventions, subscriptions,
donations, endowments, securities or properties and gifts for the
9
purposes of the University on such terms it may deem expedient
and consistent with the objects for which the University is
established;
(26) to, with prior approval of Board of Governors and in consultation
with Sponsoring Body, borrow for purposes of the University
from Banks, Financial lnstitutions, private sources, secured or
otherwise, to raise and borrow money on bonds, mortgages,
promissory notes or other obligations or securities upon all or
any of the properties and assets of the University, or without any
securities and upon such terms and conditions as it may deem
fit and to pay out of the funds of the University, all expenses
incidental to the raising of money, and to repay and redeem any
money borrowed;
(27) lo, with prior approval of Board of Governors, invest the funds of
the University, money entrusted to the University in or upon such
securities and in such manner as it may deem fit and from time
to time transpose any investment;
(28) to acquire, hold and manage, and to dispose of, with the prior
approval of the Board of Governors, any property, movable or
immovable, including trust and endowment properties for the
purposes of the University;
(29) to establish and maintain hostels and residences for the students
and staff respectively of the University and to make
arrangements for promoting the health and general welfare of the
students and staff;
(30) to create academic, technical, administrative, senates, ministerial
and other posts and to make appointments thereto and to lay
down conditions of service of all categories of employees,
including their code of conduct;
(31) to regulate, enforce, control and maintain discipline among the
students and among all categories of employees including their
code of conduct and to take such disciplinary measures as may
be deemed necessary;
(32) to do all such other acts and things as the University may
consider necessary, conducive or incidental to the attainment or
enlargement of its objects, powers and functions or any one of
them.
University open to 6. (1) The University shall be open to all for admission or appointment
all classes, castes creating an inclusive environment providing equitable access to
and creed members, students, teachers or workers irrespective of their
class, caste, gender, ethnicity, socio-cultural status, geography,
physical condition, linguistic background, religion and sexual
orientation among others.
(2) Admissions to every programme of study in the University shall
be based on merit assessed through transparent and reasonable
- 10-
University to be a
distinct legal
entity not-for-
profit
Establishment of
the University in
Public-Private
Partnership Mode
by the State
Government and
lmplementing
Partner
Officers of the
University
7- (1)
8. (1)
Chapter lll
9. The following shall be the officers of the University, namely:
(1) The President;
(2) The Vice President;
(3) The Deans;
(4) The Registrar;
(5) The Controller of Examinations;
(6) The Chief Finance and Accounts Officer; and
(7) Other officers of the University.
(2)
criteria disclosed by the University, before the commencement of
the process of admission:
Provided that nothing in this section shall be deemed to
prevent the University from making special provisions as
prescribed by the Rules and Regulations under the Statutes,
Ordinances.
The University shall be a not-for-profit legal entity and no part of
the surplus, if any, in revenue of the University, after meeting all
expenditure in regard to its operations under this Act, shall be
invested for any purpose other than for the growth and
development of such lnstitute or for conducting research therein.
The University shall strive to raise funds for attaining its
academic and research goals and to create a corpus of funds for
self-sufficiency, sustainability and future development of the
University.
The State Government and the lmplementing Partner shall be
bound by the Contract Agreement, executed on 6th day of April
2021, which shall govern the nature of the partnership between
them. All terms and conditions, and roles and responsibilities of
the State Government and the lmplementing Partners during the
contract period shall be determined by the Contract Agreement.
Pursuant to the Contract Agreement, the State Government and
the lmplementing Partner shall form a Society, NSBUoE-S|B|N
Society, under the Sikkim Regulations of Societies, Associations
and Other Voluntary Organizations Act, 2008 (Act No. 20 ot
2008) and the Memorandum of Association which shall contain
inter-alia the aims and object of the Society and its members
which shall be in the ratio of 1:2 from the State Government and
the lmplementing Partner respectively. This Society shall be the
Sponsoring Body of the University.
(2)
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All appointments, renewal of tenure, superannuation and termination of
the Officers shall be in such manner as may be prescribed by the
Rules to be made under the Statutes of this Act.
President 10. (1)
(4)
(2)
(3)
(s)
(6)
(7)
(8)
The President shall be appointed by the Board of Governors for
a period of four (4) years, with the recommendation of the
lmplementing Partner in such manner as may be prescribed by
the Rules:
Provided that, after the expiry of the term of four(4) years,
the President shall be eligible for re-appointment for another term
of two(2) years with the recommendation of the Board of
Governors in such manner as may be prescribed by the Rules,
which is extendable for another two (2) years.
The eligibility and criteria for the post of the President shall be as
may be prescribed by the Rules and Regulations issued under
the Statutes.
The President shall be the Head of the University. The President
shall be the Chief Executive and Principal Academic Officer of
the University and shall have the powers of superintendence and
control over the affairs of the University and shall execute the
decisions of the Board and other statutory authorities of the
University.
The President shall oversee and monitor the administration of the
academic programmes and general administration of the
university to ensure efficiency and good order of the university
inter-alia he shall exercise such powers and perform such duties,
as may be specified by the Statutes or the Ordinances.
The President on appointment shall be the ex-officio member of
the Board of Governors and shall be accountable to the Board.
The President shall be entitled to be present, with the right to
speak, at any meeting of any other authority or body or
committee of the University, and shall be entitled to vote thereat.
The President shall ensure that directions issued by the Board of
Governors are strictly complied with or, as the case may be,
implemented.
The President shall ensure that the directives of the Board of
Governors if any, and the provisions of this Act, Statutes,
Ordinances and Regulations are strictly observed and that the
decisions of the authorities, bodies and committees which are not
inconsistent with this Act, Statutes, Ordinances and Regulations
are properly implemented.
The President shall propose and present the Annual Budget of
the University to the Board of Governors for approval.
The President shall promote and maintain effective communication
with both internal and eXternal stake-holders.
(e)
(10)
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Vice President
Deans
(1 1) lf at any time upon representation made or otherwise, and after
conducting such investigation as may be deemed necessary and
the situation so warrants that if the continuance of the President
is not in the interests of the University, the Board of Governors
may, by an order in writing stating the reasons therefor, ask the
President to relinquish his office from such date, as may be
specified in the order as prescribed under the Rules and
Regulations:
Provided that, before taking an action under this sub-
section, the President shall be given an opportunity of being
heard.
11. (1) The Vice President shall be appointed by the President for a
period of four (4) years, with the approval of the Board of
Governors in such manner as may be prescribed by the Rules,
and shall have responsibilities as may be specified by the
Statutes.
(2) The eligibility and criteria for the post of Vice President shall be
as may be prescribed by the Rules and Regulations under the
Statutes.
(3) The Vice President on appointment shall be a member of the
Board of Governors.
(4) The Vice President shall assist the President to oversee the
development, implementation and assessment of the academic
programs and policies.
(5) The Vice President will also collaborate with the President in
setting overall academic priorities for the University and approve
and allocate funds to carry these priorities foruvard.
(6) ln absence of the President for reasons as prescribed under the
Rules under this Act, the Vice President will conduct the duties
of the office of the President of the University.
12. (1) The Deans of Schools shall be appointed by the President with
the approval of the Board of Governors in such manner and on
such terms and conditions of service, as may be specified by
the Statutes.
The Deans of Schools shall assist the President and the Vice
President in managing the academic, teaching and research
affairs of the University and shall exercise such powers and
perform such functions, as may be prescribed by the Regulations
or be entrusted by the President or the Vice President.
The Dean of Student Affairs shall be appointed by the President
in such manner and on such terms and conditions of service, as
may be specified by the Statutes.
The Dean of Student Affairs will assist the President and the
Vice President in managing the student affairs of the University
(2)
(3)
(4)
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Registrar 13. (1)
(5)
(6)
(7)
(8)
(2)
(3)
(4)
(5)
(6)
(7)
and shall exercise such powers and perform such functions, as
may be prescribed by the Regulations or be entrusted by the
President or the Vice President.
The Dean of Academic Planning shall be appointed by the
President in such manner and on such terms and conditions of
service, as may be specified by the Statutes.
The Dean of Academic Planning shall assist the President and
Vice President in ensuring inter-disciplinary and cross-linkages
between various Schools and Departments of the University,
developing a university-level convergence of various activities
and managing digital initiatives of the University and shall
exercise such powers and perform such functions, as may be
prescribed by the Regulations or be entrusted by the President
or the Vice President,
The Dean of lnstitutional and Global Affairs shall be appointed by
the President in such manner and on such terms and conditions
of service, as may be specified by the Statutes.
The Dean of lnstitutional and Global Affairs will assist the
President and the Vice President in creating various international
collaborations and a broad range of partnerships with
universities, research centres and industries in lndia and abroad
and also facilitate promotion of consultancy services, institutional,
and industrial tie-ups for the University and shall exercise such
powers and perform such functions, as may be prescribed by
the Regulations or be entrusted by the President or the Vice
President.
The Registrar shall be appointed by the President with approval
of the Board of Governors in such manner and on such terms
and conditions of service, as may be specified by the Statutes.
The Registrar shall be the Chief Administrative Officer of the
University.
On approval of the Board of Governors, he shall have the power
to enter into an agreement, contract, sign documents and
authenticate records on behalf of the University.
He shall exercise such powers and perform such duties, as may
be specified by the Statutes.
The Registrar on appointment shall be the Member-Secretary of
the Board of Governors, Senate (Administration), Senate
(Academic) and such other authorities, bodies, but shall not have
the right to vote.
The Registrar shall be the custodian of the records, the common
seal and such other property of the University as the Board of
Governors may commit to his charge.
The Registrar shall make arrangements for the security of the
University establishments and shall extend all possible help to
- 14-
various departments of the University to ensure the security and
safety of the University staff and property.
(8) The Registrar shall be in charge of general disciplinary issues in
the campus and shall issue necessary information in form of
notices, warnings, instructions regulating certain acts, and other
arrangements for the purpose as deemed fit.
(9) The Registrar shall exercise such other powers and perform
such other duties, as may be prescribed by or under this Act, or,
as may be conferred on him by the Statutes or, may be
assigned to him, by the President or the Board of Governors,
from time to time.
Controller of
Examinations
14. (1) The Controller of Examinations shall be appointed by the
President with the approval of the Board of Governors in such
manner and on such terms and conditions of service, as may be
specified by the Statutes,
The Controller of Examinations shall be the Principal Officer-in-
Charge of the conduct of examinations and tests of the
University and declarations of their results. He shall discharge
his functions under the superintendence, directions and guidance
of the President.
The Controller of Examinations shall be responsible for:
(a) preparing and announcing in advance, the calendar of
examinations;
(b) arrangement for setting of papers, printing of question
papers with strict secrecy, and to arrange for the evaluation
of answer-sheets in an efficient manner;
(c) arrangement for the timely publication of results of
examinations and other tests;
(d) taking disciplinary action where necessary against the
candidates, paper-setters, examiners, moderators or any
other persons connected with examinations and found guilty
of malpractices in relations to the examinations;
(e) reviewing, from time to time, the results of the University
examinations and forward reports thereon to the Senate
(Academic);
(f) dealing with any other matter connected with examinations
which may, from time to time, be assigned to him by the
President;
(g) constantly reviewing the system of examinations in order to
enhance the level of impartiality and objectivity with a view
to make it a better instrument for assessing the attainments
of students.
The Controller of Examinations shall exercise such other powers
and perform such other duties, as may be prescribed by the
- 15 -
(2)
(3)
(4)
Chief Finance and 15. (t)
Accounts Officer
Other Officers 16. (1)
Authorities of the
University (1)
(2)
(3)
(4)
Board of
Governors
18. (1)
(2)
(3)
Statutes or assigned to him by the President or the Vice
President.
The Chief Finance and Accounts Officer shall be appointed by
the President, with the approval of the Board of Governors in
such manner as may be prescribed by the Rules, and shall have
responsibilities as may be specified by the Statutes.
The Chief Finance and Accounts Officer shall be the Principal
Finance, Accounts and Audit Officer of the University.
The Chief Finance and Accounts Officer shall exercise such
powers and perform such duties, as may be specified by the
Statutes or, may be assigned to him, by the President or the
Board of Governors, from time to time.
The University may appoint such other officers, as may be
necessary for its functioning.
The manner of appointment of other officers of the University, the
terms and conditions of service of such officers and their powers
and functions shall be such, as may be specified by the
Statutes, Ordinances, Rules or Regulations.
Board of Governors;
Senate (Academic);
Senate (Administration);
such other authorities, as may be declared by the Statutes to be
the Authorities of the University.
The Board of Governors of the University shall be appointed by
the Sponsoring Body to take all decisions for and on behalf of
the University to attain its vision, mission, goals, and objectives.
The Board shall consist of the following members, namely:-
(a) the Chairperson, who shall be an eminent person from the
field of education, industry, agriculture, commerce, banking,
finance, administration, social, cultural and other allied fields
to be nominated by the Sponsoring Body in such manner
as may be prescribed by the Rules;
(b) the President as an ex-officio member;
(c) Vice President as an ex-officio member;
(d) two members from the lmplementing Partner;
(e) Head of Department, Education Department, Government of
Sikkim, ex-officio;
(f) three eminent persons, as nominated by the Sponsoring
Body, in the field of education, industry, commerce, social,
- 16-
(2)
17. The following shall be the authorities of the University, namely:-
(2)
cultural and other allied fields, of which at least one shall
be a woman;
(g) Registrar of the University, ex-officio Member Secretary of
the Board of Governors.
The Board of Governors shall be the supreme authority of the
University,
Notwithstanding the general powers mentioned in sub-section 2
above, the Board of Governors shall have the following powers:
(a) to set the vision, objectives, goals, policies, and devise
strategy for the University and review it periodically;
(b) to provide general superintendence and directions and to
control the functioning of the University by using all such
powers as are provided by this Act or the Statutes,
Ordinances, Regulations or Rules made thereunder;
(c) to approve all appointments of the Officers of the University
or any other appointments made under the University;
(d) to review the decisions of other authorities of the University
in case they are not in conformity with the provisions of
this Act or the Statutes, Ordinances, Regulations or Rules
made thereunder;
(e) to modify, adopt, and approve the budget and annual report
of the University;
(f) to adopt, approve, modify and amend Rules, Regulations,
Statutes, Ordinances, etc. and advice on the policies to be
followed by the University;
(g) to recommend to the Sponsoring Body about the voluntary
liquidation of the University, as specified in Section 40 of
this Act; and
(h) such other powers, as may not be prescribed by the
Statutes, Ordinances, etc. but are otherwise required for
the furtherance of the objectives and goals of the
University.
The Chairperson of the Board of Governors shall preside over
the convocation of the University for conferring Degrees,
Diplomas or other academic distinctions.
The Chairperson of the Board of Governors shall have the
authority to periodically review the functioning of the University.
He shall have the right to seek information and obtain reports
from the President and any other officers and authorities of the
University.
The Chairperson of the Board of Governors shall have the right
to decide and approve the agenda proposed by the Member
Secretary for the Board.
(3)
(4)
(5)
(6)
- 17 -
(7) The Board of Governors shall meet at least twice in a calendar
year or as and when deemed necessary with the minimum
prescribed quorum as specified in the Statutes.
The term of office of the members other than the ex-officio
members shall be four years.
The Senate (Academic) shall consist of the following members,
namely:-
(a) the President, who shall be ex-officio Chairperson of the
Senate (Academic);
(b) the Vice President shall be the ex-officio Vice-Chairperson
of the Senate (Academic);
(c) one member from the lmplementing Partner;
(d) Controller of Examinations;
(e) Dean(s) of Schools;
(0 two Associate Professors from the Departments other than
the Heads of the Departments by rotation to be nominated
by the President;
(g) two persons from amongst educationists of repute or
persons from any other field related to the activities of the
University, who are not in the service of the University,
nominated by the President;
(h) Registrar of the University, ex-officio Member Secretary.
The President shall be the ex-officio Chairperson of the Senate
(Academic).
The powers and functions of the Senate (Academic) shall be
such, as may be specified by the Statutes and Ordinances.
The Senate (Academic) shall be the principal academic body of
the University and shall, subject to the provisions of this Act and
the Rules, Statutes and Ordinances made thereunder, co-ordinate
and exercise general supervision over the academic policies of
the University.
The term of office of the members other than the ex-officio
members shall be four years.
The Senate (Administration)shall consist of the following
members:
(a) the President of the University, who shall be the ex-officio
Chairperson of the Senate (Administration);
(b) the Vice President;
(c) one member from the lmplementing Partner;
(d) Dean(s) of Schools;
_18_
(8)
Senate (Academic) 19. (1)
Senate
(Administration)
(5)
20. (1)
(2)
(3)
(4)
Constitution,
powers and
functions of other
authorities of the
University
Disqualifications
Vacancies not to
invalidate
proceedings of
any authority or
body of the
University
Committees
(e) two teachers of the University to be nominated by the
President;
(0 two persons from amongst senior administrators of repute
or persons from any other field related to the activities of
the University, who are not in the service of the University,
nominated by the lmplementing Partner;
(g) Registrar of the University, ex-officio Member Secretary.
(2) The powers and functions of the Senate (Administration) shall be
such, as may be specified by the Statutes, Ordinances, etc.
(3) The Senate (Administration) shall be the principal management
body of the University and shall, subject to the provisions of this
Act and the Rules, Statutes and Ordinances made thereunder,
co-ordinate and exercise general supervision over the
administrative and managerial policies of the University.
(4) The term of office of the members other than the ex-officio
members shall be four years.
21. The constitution, powers and functions of other authorities of the
University shall be such as may be specified by the Statutes,
Ordinances, Rules or Regulations, made under this Act.
22. Any individual or person appointed under this Act shall be disqualified
or debarred from being an officer or a member of any statutory
authorities or committees of the University, made under this Act if the
person:
(1) is of unsound mind and stands so declared by a competent
court;
(2) is an undischarged insolvent;
(3) has been convicted of any offence involving moral turpitude;
(4) has been punished for indulging in or promoting unfair practices
in the conduct of admissions, examination, or in any such
conduct which is in violation and in contradiction with the Rules
and Regulations and law of the land in any form, anywhere.
23. No act or proceedings of any authority or body of the University shall
be invalid merely by reason of any vacancy or defect in the
constitution thereof.
24. (1) The authorities and officers of the University may constitute
committees with such terms of reference for specific tasks to be
performed by such committees, as may be necessary.
- t9-
(2) The constitution of such committees shall be such, as may be
specified by the Statutes, Ordinances, or in the manner
prescribed in the Statutes or Ordinances.
Chapter lV
First Statutes 25. (1) Subject to the provision of the Act, and the Rules made
thereunder, the First Statutes may provide for all or any of the
following matters, namely:
(a) the constitution, powers and functions of authorities and
other bodies of the University, as may be constituted from
time to time;
(b) the terms and conditions of appointment of the members of
the said authorities and bodies, including the President

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