The MEDHAVI SKILLS UNIVERSITY, SIKKIM ACT, 2021

GOVERNMENT
SIKKIM
EXTRAORDINARY
PUBLISHED BY AUTHORITY
GAZETTE
Gangtok Tuesday 29th June, 2021 No.156
GOVERNMENT OF SIKKIM
LAW & PARLIAMENTARY AFFAIRS DEPARTMENT
GANGTOK
No. 14|L&PAD|2O21 Dated: 24.06.2021
NOTIFICATION
passed by the Sikkim Legislative Assembly and having received assent
day of June, 2021 is hereby published for general information:-
THE MEDHAVI SKILLS UNIVERSITY,
SIKKIM ACT,2021
(ACT NO. 12 OF 20211
AN
ACT
to establish and incorporate a Private Skills University in the State of Sikkim to promote
quality skill education and entrepreneurship in an integrated manner with higher education to
meet the qualified skiiled manpower requirements of a growing national economy and to
develop qualified youth with skill proficiencies and standardized competencies, sponsored by
MEDHAVI FOUNDATION, 81/42, Bajasthali, Pitampura, New Delhi - 110034 and for matters
connected therewith or incidental thereto.
BE it enacted by the Legislature of Sikkim in the Seventy-second Year of the Republic of
lndia as follows:-
The following Act
of the Governor on 18th
Short title,
extent and
commencement
CHAPTER I
PRELIMINARY
1. (1) This Act may be called the "The Medhavi Skills University, Sikkim
AcL,2021".
(2) lt shall extend to the whole of Sikkim.
(3) lt shall come jnto force on such date as the State Government
may, by n"otification in the Official Gazette, appoint.
"r
Definition 2. ln this Act, and in all statutes made hereunder, unless the context
otherwise requires:-
(i) "Academic council" means the Academic Council of the
University;
(ii) "Academic year" means the Academic year which the Board of
Management may determine;
(iii) "Accreditation" with the grammatical variations means the process
of quality control in skills education, whereby, as a result of
evaluation or assessment or by any other scientific method, an
institution of skills education or training establishment is
recognized by it as conforming to specific parameters of
academic quality and benchmarking of such academic quality
determined by the Universlty;
(iv) "Affiliation" together with its grammatical variations, includes, in
relation to an institution of skills education or training
establishments, recognition of such institution and training
establishment by the University and association of such
institution and training establishment with the University;
(v) "Annual Report" means the annual report of the University
referred to in Section 45 of the Act;
(vi) "Board of Governors" means the Board of Governors of the
University constituted under Section 21 of the Act;
(vii) "Board of Management" means the Board of management of the
University constituted under Section 2 ol the Act;
(viii) "Chancellor", means the Chancellor of the University appointed
under Section 12 of the Act;
(ix) "credit framework" means the framework, developed by the
University, built on measured units of education, skills and
learning credits for a student to achieve the competency for
performing a job role successfully or efficiently;
(x) "Development Fund" means the Developrnent fund of the
University established under Section 43 of the Act;
(xi) "Education and Training lnstitution, Registered Training
Organization" means an organization recognized by the
University.
(xii) "Employee" means an employee appointed by the University and
includes teachers and other staff of the University or of a
constituent college;
(xiii) "Endowment Fund" means the endowment fund of the University
established under Section 41 oI the Act;
(xiv) "Faculty" means teaching faculty of the University;
(xv) "Finance Committee" means the Finance Committee constituted
under Section 24 of the Act;
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(xvi) "Governmenf' means the State Government of Sikkim;
(xvii) "General Fund" means the General Fund of the University
established under Section 42 of the Act;
(xviii) "Training Centres" means centres established or maintained or
recognized by the University;
(xix) "National Council for Vocational Education and Training" means
National Council for Vocational Education and Training
established by the Central Government;
(xx) "National Occupational Standards" means the National
Occupational Standards developed by the Sector Skill Councils
concerned;
(xxi) "National Skill Development Agency" means the National Skill
Development Agency as constituted by the Central Government,
(xxii) "National Skill Development Corporation" means the National Skill
Devetopment Corporation as established by the Central
Government;
(xxiii) "National Skill Qualification Framework" means the qualification
assurance framework for skills as notified by the Central
Government;
(xxiv) "National Apprentice Promotion Scheme" means National
Apprenticeship Promotion Scheme as launched by Central
Government;
(xxv) "prescribed" means prescribed by the rules made under this Act;
(xxvi) "Pro-Chancellor" means the Pro-Chancellor of the University
appointed under Section 13 of the Act;
(xxvii) "Pro-Vice-Chancellor" means the Pro-Vice-Chancellor of the
University appointed under Section 15 of the Act;
(xxviii) "Registrar" means the Registrar of the University appointed under
Section 17 of the Act;
(xxix) "rules" means the rules of the university made under this Act;
(xxx) "School" means a School of Studies of the University;
(xxxi) "sector Skill Council" means the Sector Skill Council recognized
by the National Skill Development Corporation of Central
Government;
(xxxii) "sponsoring Body" means the Medhavi Foundation, a non-profit
organisation duly incorporated and registered under Section 25 of
lndian Companies Act, 1956, bearing Corporate ldentity Number
(ClN) as U80903DL2012NPL238611, represented by Chairman or
President;
(xxxiii) "State" means the State of Sikkim;
(xxxiv) "Statutes" mean the Statutes of the University made under this
Aet;
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(xxxv)
(xxxvi)
(xxxvii)
(xxxviii)
(xxxix)
(xl)
(xli)
"studenf' means a student of the University, and includes any
person who has enrolled himself for pursuing any course of
study of the UniversitY;
,,Training centre, Model skill centres, centre of Excellence"
means any skilt and Education Training lnfrastructure
recognised or maintained by the University;
*uGC'means the University Grants Commission established
under the University Grants Commission Act, 1955 (3 of 195'6);
,,university teachers' means Professors, Associate Professors,
Assistant Professors, Trainers and such other persons as may
be appointed for imparting instructions, trainings or conducting
research in the University or in any college or institution and
are designated as teachers by the Act;
"University" means the "Medhavi Skitls University, Sikkim;
,,Vice-chancellor/ means the Vice-chancellor of the University
appointed under section 14 of the Act;
,,Vocational education" means such education that prepares a
person to work as a technician in a trade, craft, or in support
role in professions such as engineering, accountancy, nursing,
rnedicine, architecture, law etc'
CHAPTER II
THE UNIVERSITY
There shall be a University by the name "MEDHAVI SKILLS
UNIVERSITY, S]KKIM".
The University shall be a body corporate, shall have perpetual
succession and a common seal with power, subject to the
provisions of this Act, to acquire and to hold property, to contract
and shall sue and be sued by the said narne.
(3) The Headquarters of the University shall be at Sikkim'
The University may establish or maintain education and training
institutions, skill training centres, centre of excellences either by
itself or in collaboration with the industries or corporations or
lndustry Associations in Sikkim and in other states of lndian l-lnion
and outside the country as laid down in Sections 7 and 8 of the
Act.
relevant prescribed authorities as mentioned in sub-section (4)
of Section 3.
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Establishment of
the University
Constituent
Centres and
lnstitutions
3. (1)
(2)
4" (1)
(4)
University shall
be Self-
Financing
Objects of the
University
5
(2) The University may, with the prior approval of the Board of
Governors, accredit any Registered Training Organizations or
facilities in lndia or abroad after the compliance of the provisions
prescribed as mentioned in sub-section (a) of Section 3 in order to
fulfil the objects of University as mentioned in the Section 6.
The University shall be self-financing. The State Government shall have
no objection to the University obtaining grants, soft loans from various
funding organizations, institutions and agencies including lnternational
and bilateral agencies, for expansion, modernization of the facilities and
augmenting the quality of education, training and research that is carried
out at the University and in its accredited or affiliated training institutions
or facilities provided that there shall be no financial obligation on the pafi
of State Government.
The objects for which the University is established shall be as follows:
(a) to become the teading institution for delivering excellence in quality
skill education recognized by industry, locally, nationally and
internationally;
(b) develop competent, skilled and capable youth imbibed with skills,
learning and the spirit of entrepreneurship to meet the world-wide
demand for skilled workforce;
(c) to encourage and promote uptake of skill education in an integrated
and holistic manner with higher education to ensure pathways for
progression and mobility,
(d) to develop a credit-based framework for competency skills and
vocational education;
(e) engage and collaborate with industry partners and educational
institutions, for establishing training institutions, training centres and
Centre of excellences with the aim of providing workplace training
and familiarization with industry best practices;
(0 provide opportunities for flexible learning, online learning, recognition
of prior learning, competency-based modular courses and credit
accumulation or transfer across educational streams for continuous
learning;
(g) collaborating with industries for facilitatlon of On the Job Trainings
(OJTs), Apprenticeships and Job Placements;
(h) develop as a hub of skilling activities including - offering skills-
based programmes, fostering apprenticeships, on-the-job trainings
& placements, counselling, conducting Training of Trainers &
Training of Assessors, development of National Skills Qualifications
Framework (NSOF) aligned curriculum etc.;
(i) to ensure that the standards of degree, diploma, certificates and
other academic distinctions are not lower than those laid down by
statutory regulatory authorities in lndia; and
6.
5
Powers of the
University
0) to pursue any other objects, as may be prescribed and to
strive to fulfil the above objects by a diversified means of
flexible, collaborative, industry-led, technology-enabled approach
to higher education f or scale, outreach, impact and
sustainability.
7. The University shall have the following powers, namely:-
(i) to provide facillties and promote trainings, studies and research
in such branches of knowledge, technology, skills, vocation and
profession as the University may determine from time to time;
(ii) to design the program structures, curricula, credit systern,
teaching learning methodology, evaluation pedagogy and adopt
all measures in respect of study, teaching and research relating
to the courses offered by the University, to keep the programs
outcome skill based and in line with industry requirement;
(iii) to hold examinations or other assessments of knowledge or
competency, or accredit the examination or other assessment
systems of institutions of skills education affiliated to it, as the
University may, from time to time, determine;
(iv) define norms of examination or any other measure of
assessment of knowledge and competency of a student
including modalities of industry based assessment, industry
based projects, internships, on the job training & any related
activities of students admitted to the Univershy or institutions of
skills education affiliated to it;
(v) to lay down parameters for assessment and accreditation of
skill educators and training providers in accordance with the
norms specified by or under the National Skills Qualification
Framework, or in their absence, such norms as may be
determined by the University;
(vi) to award degrees, diplomas, certificates and other distinctions
that conform with the criteria laid down by the University
Grants Commission (UGC) Act, 1956 or the National Skills
Qualification Framework;
(vii) to develop credit framework in accordance with the National
Occupational Standards as specified by the National Skill
Qualification Framework;
(viii) Co-Design, Co-Develop and offer job oriented National Skills
Qualif ications Framework (NSAF) aligned courses in
partnership with industries which can be delivered on-site
employer premises which may lead to employment post
completion of courses;
(ix) engage and promote constant engagement with industry to
understand the skilled manpower needs of industry and build
partnerships for youth to learn in a practical and real-world
environment;
6
(x) to recognize industries for purposes of practical training of
students in skills and to define norms for recognition of
competency attained by a student in such practical training for
the purpose of earning credits;
(xi) collaborate with any other lndian or Foreign University or
institution in offering joint certificate, diploma or degree
programmes for bridging skill education with higher education;
(xii) to identify, recognize, accredit or affiliate institutions of skill
education in such manner and in accordance with such
parameters as may be specified by statutes;
(xiii) to implement different models of embedded apprenticeships
under National Apprentice Promotion Scheme to find the most
scalable and sustainable solutions for on-job learning for
learners in school or technical education and to integrate all
skill courses with practical training components;
(xiv) to design industry-led innovative models with flexibility in
training delivery and assessment mechanism via use of
Technology platforms/ Employer on-site location/On-the-Job
models covering the entire course credit requirements;
(xv) to identify and recognize industries or training centres for the
purpose of practical or hands on training of students in skill and
to define norms for recognition of competency attained by
students in practical training in industry or training centre for the
purpose of earning credits;
(xvi) to provide facilities and promote trainings, studies and research
in emerging areas of skill development viz. Automation, loT
(lnternet of Things), Robotics, Machine Learning, etc.;
(xvii) to give preference to skill training enhancing local economic
activities of the state of Sikkim or any other States as per
requirement;
(xviii) to design and implement entrepreneurship development
programmes promoting or facilitating micro-preneurs, woman
entrepreneurs and access to government schemes which
facilitate and enable livelihood generation and entrepreneurship.
(xix) to establish its own production units, entrepreneurship
promotion centre, incubation centre, service centre or any other
centre which shall provide practical training to enhance
entrepreneurship skill level of youth;
(xx) to create, establish and maintain lnfrastructure, centre of
excellence, model skill centres including campuses within State;
(xxi) to develop bridge courses to allow informal skilled workers get
admission to higher learning programmes in accordance with
the credit framework and National Skills Qualification
Framework;
7
(xxii) to define norms and measures of assessrnent for recognition of
prior learning and competency in skills, based on prior relevant
experience at work or in industry; and to assign credits for
such prior learning or competency in accordance with the credit
framework;
(xxiii) to define norms of examination or any other measure of
assessment of knowledge and competency of a student for
admission to the University or institution;
(xxiv) to lay down norms and processes for transfer of credits to
promote latest learning opportunities without compromising on
outcomes;
(xxv) to define assessment and accreditation parameters of skill
educators and training providers in accordance with the norms
specified under the National Skill Qualification Framework, or
such other norms, as may be determined by the University;
(xxvi) to design National Skills Qualifications Framework (NSOF)
compliant and market driven new courses independenily or in
conjunction with lndustry leaders or with Sector Skill Councils
or with National Skill Development Corporation (NSDC),;
(xxvii) to act as an awarding body under the NCVET (Nationar Council
of Vocational Education & Training) guidelines for the purpose
of assessment and certification of all NSQF compliant training
courses including Recognition of Prior Learning (RpL) as well
as for Training of Trainers (ToT) and Training of Assessors
(ToA) cerrtification courses;
(xxviii) to offer Unified vocational model offering short term trainings,
lTl Certificate & Diplomas, Polytechnique Diplomas, Advanced
Diploma, Bachelor of Vocational Education (B.Voc.), BacheJor of
Skills (B. Skills) Degrees etc;
(xxix) to facilitate synergy between school education and vocational
training by establishing Hub and spoke model to create a crear
vertical at school level in line with National Education policy,
N20;
(xxx) to reach out and partner with centrat and state Ministries,
Governments, National bodies, International bodies for
accessing funding, grants, resources via applying to various
schemes which can help further the objects of the University
as laid down in Section 6;
(xxxi) to receive gifts, grants, donations or benefactions from the
central Government and the state Government and to receive
bequests, donations and transfer of movable or immovable
properties from testators, donors or transferors, as the case
may be;
(xxxii) to borrow,
University
University;
whether on the security of th.e property of the
or otherwise, money for the purposes of the
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(xxxiii) to determine, specify and receive payment of fees and other
charges, as the University may deem fit, from students and
any other person institution, industry, foundations, or body
corporate for instructions and other services, including training,
consultancy and advisory services;
to appoint, either on contract, or otherwise, Visiting
Prof essors, Emeritus Prof essors, Consultants, Fellows,
Scholars, Artists, Course Writers and such other persons
who may contribute to the advancement of the objects of the
University;
to determine standards and to specify conditions for the
admission of students to courses of study of the University
which may include exarnination, evaluation and any other
method of testing;
to institute Professorships, Associate Professorships, Assistant
Professorships and other academic positions wherever
necessary;
(xxxiv)
(xxxv)
(xxxvi)
(xxxvii) to institute and award fellowships, scholarships, prizes and
such other awards for recognition of merit as the University
may deem fit;
(xxxviii) to provide for the preparation of instruction materials, learning
resources, workplace training practices, knowledge repositories,
e-learning platforms, digital learning experiences, including films,
digital media, video, streaming content, multimedia content,
visualization, simulations and other software;
to supervise and control the residence and to regulate the
discipline among students and all categories of employees and
to lay down the conditions of service of such employees,
including their Code of Conduct;
to pursue any other objective as may be approved by the State
Government;
to create professional, technical, administrative, ministerial and
other necessary posts and to make appointments thereto;
to demand and receive such fees, bills, invoices and collect
charges as may be fixed by the Statutes or rules, as the case
may be;
to enter into, carryout, vary or cancel contracts;
to have autonomy in financial, administrative and academic
matters in regard to the attainment of its objects;
to do all such things as may be necessary, incidental or
conducive to the attainment of all or any of the objects of the
University.
(xxxix)
(xl)
(xli)
(xlii)
(xliii)
(xliv)
(xlv)
9
Maintenance of
minimum
standards
Admission to
University
The Visitor
B. The University shall conform to the norms and guidelines as laid down
from time to time by the skill regulatory bodies or concerned statutory
bodies such as the National Council of Vocational Education and
Training (NCVET), Ministry of Skill Development and Entrepreneurship,
etc.
9. (1) The University shall, subject to the provision of this Act and the
Statutes be open to all persons irrespective of class, caste, creed,
religion, language or gender:
Provided that nothing in this section shall be deemed to
prevent the University from making special provisions for aCmission
for students of the State;
Provided further that special efforts shall be taken to
encourage the underprivileged classes and disadvantageci groups.
(2j Nothing contained
University;
in sub-section (1) shall require the
(a) to admit to any course of study any person who does not
possess the prescribed academic qualification or standard;
(b) to retain on the rolls of the University any student whose
academic record is below the minimum standard required for
the award of a degree, diploma or other academic distinction;
or
(c) to admit any person or retain any student whose conduct is
prejudicial to the interests of the University or the rights and
privileges of other students and teachers.
CHAPTER III
OFFICERS OF THE UNIVERSITY
10. (1) The Governor of Skkim shall be the Visitor of the University.
(2\ The Visitor shall preside at the convocation of the University for
conferring Degrees, Diplomas, Charters, Designations and
Certificates.
(3) The Visitor shall have the following powers, namely:
(a) to call for any paper or information relating to the affairs of
the University;
(b) on the basis of the information received by the Visitor, if he
is satisfied that any order, proceeding or dbcision taken by
any authority of the University is not in conformity with the
Act, Regulations or Rules, he may issue such directions as
he may deem fit in the interest of the University and the
directions so issued shall be complied with by all concerned.
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Officers of the
University
Chancellor
Pro-Chancellor 13. (1)
11. The following shall be the officers of the University, namely:
(a) The Chancellor;
(b) ThePro-Chancellors;
(c) The Vice Chancellor;
(d) The Pro-Viee Chancellors'
(e) Deans of faculties;
(f) The Registrar;
(g) The Finance Officer;
(h) Controller of Examination; and
(i) such other officers as may be declared by the Statutes to be
officers of the University.
12. (1) The Chancellor of the University shall be appointed by the
Sponsoring Body of the University.
(2't The Chancellor shall be the head of the University.
(3) The Chancellor, in the absence of the Visitor, shall preside at the
convocation of the University for conferring Degrees, Diplomas,
Charters, Designations or Certificates.
(4) The Chancellor shall have the following powers, namely:
(a) to call for any information or record;
(b) to appoint and to remove the Vice-Chancellor; The Chancellor
is empowered to remove the Vice-Chancellor after due
enquiry. lt will be open to the Chancellor to suspend the
Vice-Chancellor during enquiry depending upon the
seriousness of the charges, as he may deem fit.
(c) To appoint and to remove the Pro-vice-Chancellor;
(d) to amend or revoke any decision taken by any authority or
officers of University and may exercise his powers suomoto
or otherwise to do all necessary actions to facilitate the
smooth functioning of the University.
(e) such other powers as may be conferred on him by this Act
or the rules made thereunder.
(2)
(3)
The Sponsoring Body shall appoint two Pro-Chancellors of the
University namely Pro-Chancellor (Administration) and Pro-
Chancellor (Academic).
The Pro-Chancellor so appointed shall hold office for a period of 5
(five) years.
The Pro-Chancellor shall preside at the meeting of the Board of
Governors when the Chancellor is not present and shall, when the
Visitor or Chancellor is not present, preside at the convocation of
the University for conferring Degrees, Diplomas, Charters,
Designations or Certificates.
- ]t -
The Vice-
Chancellor
(4) The Pro-Chancellor (Administration) shall have the following
powers, namely;
(a) to call for any information related to the entire administration
of the [-,]niversity;
(b) such other powers as may be conferred on him by this Act
or the Statutes made thereunder.
(5) The Pro-Chancellor (Academic) shall have the fol]owing powers,
namely:
(a) to call for any information related to the entire Academic
including research proceedings of the University;
(b) such other powers as may be conferred on him by this Act
or the Statutes made thereunder.
(6), The Sponsoring Body shall have the power to remove the Pro-
Chancellor.
'14. (1) The Vice-Chancellor shall be appointed by the ChanceHor from a
panel of 3 (three) persons recommended by the Board of
Governors on such terms and conditions as may be prescribed
and shall hold office for a period of 5 (five) years:
Provided that after expiry of the period of 5 (five) years, the
Vice-Chancellor shall be eligible for re-appointment for another term
not exceeding 5 (five) years. The Vice-Chancellor shall be
stationed in Headquarters.
(2) The Vice-Chancellor shall be the Principal executive and academic
otficer of the University and shall exercise general supervision and
control over the affairs of the University and give effect to the
decisions of all the authorities of the University.
(3) lf in the opinion of the Vice-Chancellor it is necessary to take
immediate action on any matter for which powers are conferred on
any other authority by or under this Act, he may take such action
as he deems necessary and shall, at the earliest opportunity,
thereafter report his action to such officers or authority as would
have in the ordinary course dealt with the matter:
Provided that where any person in the servlce of University is
aggrieved by such action taken by the Vice-Chancellor, such
person shall have the right to prefer, within 3 (three) months from
the date on which such action is communicated to him, an appeal
to the Board of Governors and the Board of Governors may
confirm or modify or reverse the action taken by the Vice-
Chancellor.
(4) lf in the opinion of the Vice-Chancellor any decision of any
authority of the University is beyond the powers conferred by this
Act, Statutes or is likely to be prejudicial to the interest of the
University, he shall request the concerned authority to review its
decision within 7 (seven) days from the date of his decision and in
case the authority refuses to review such declsion wholly or partly
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or fails to take any decision within 7 (seven) days, then such
matter shall be referred to the Chancellor and his decision thereon
shall be final.
The Vice-Chancellor shall exercise such other powers and perform
such other duties as may be laid down by the Statutes.
The Vice-Chancellor shall preside at the convocation of the
University in the absence of the Visitor, the Chancellor and the Pro
Chancellors for conferring Degrees, Diplomas, Charters,
Designations or Certificates.
(1) The two Pro-Vice Chancellors of the University viz. Pro-Vice
Chancellor (Administration) and Pro-Vice Chancellor (Academic)
shall be appointed by the Vice Chancellor in such manner and
shall exercise such powers and perform such duties as may be
prescribed by the Statutes.
(2) The Pro-Vice chancellor so appointed shall hold office for a period
of 5 (five) years.
(3) The Pro-Vice Chancellor (Administration) shall be a member of the
Board of Governors.
(4) The Pro-Vice Chancellor (Academic) shall be a member of the
Board of Management.
Deans of faculties shall be appointed by the Chancellor in such manner
and shall exercise such powers and perform such duties as may be
prescribed by Statutes.
17. (1) The appointment of the Registrar shall be made by the Chancellor
in such manner as may be prescribed by the Statutes.
(2) All contracts shall be signed, and all documents and records shall
be authenticated by the Registrar on behalf of the University.
(3) The Registrar shall be responsible for due custody of the records
and the common seal of the University and shall be bound to place
before the Chancellor, the Vice-Chancellor or any other authority,
all such information and documents as may be necessary for
transaction of their business.
(4) The Registrar shall exercise such powers and perform such duties
as may be prescribed by the Statutes.
18. The appointment of the Finance Officer shall be made by the Sponsoring
Body in such manner and on such terms and conditions and shall
exercise such powers and perform such duties as may be prescribed
by the Statutes.
19. The manner of appointment, terms and conditions of service and powers
and duties of the other officers of the University shall be such as may
be prescribed by the Statutes.
(5)
(6)
The Pro-Vice
Chancellor
Deans of
faculties
The Registrar
The Finance
Officer
15
16
Other Officers
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CHAPTER !V
AUTHORITIES OF THE UNIVEHSITY
Authorities of 20. The fotlowing shall be the Authorities of the University, namely:-
the University (a) The Board of Governors;
(b) The Board of Management;
(c) The Academic Council;
(d) The Finance Committee; and
(e) Such other authorities as may be declared by the Statutes to
be the authorities of the University.
The Board of X.(1) The Boardof Governors shall consist of the following, namely:-
Governors and
its Powers (a) The Chancellor;
(b), The Pro-Chancellor (Administration);
(c) The Pro-Chancellor (Academic);
(d) TheVice-Chancellor;
(e) The Pro-Vice Chancellor (Administration);
(f) A nominee of the NCVET (National Council of Vocational
Education & Training);
(g) Three persons nominated by the Sponsoring Body;
(h) One person nominated as representative of the State
Government;
(i) One person of repute to be nominated by the Visitor; and
0) Two persons to be nominated by the Chancellor.
(2'l The Chancellor shall be the Chairman of the Board of Governors.
(3) The Registrar shall be an ex-officio Secretary of the Board of
Governors.
(4't The Board of Governors shall be the supreme authority and
principal governing body of the University and shall have the
following powers, namely:-
(a) to appoint the Statutory Auditors of the University;
(b) to lay down policies to be pursued by the University;
(c) to review decisions of the other authorities of the University if
they are not in conformity with the provisions of this Act, or
the Statutes or the rules;
(d) to approve the budget and annual report of the University;
(e) to make new or additional Statutes and rules or arnend or
repeal the earlier Statutes and rules;
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(f) to take decision about voluntary winding up of the University;
(g) to approve proposals for submission to the State Government'
and
(h) to take such decisions and steps as are found desirable for
effectively carrying out the objects of the University;
(5) The Board of Governors shall meet at least twice in a calendar
year at such time and place as the Chancellor thinks fit.
The Board of 22. (1) The Board of Management shall consist of the following, namely;
Management (a) The vice-Chancellor.
(b) The Pro-Vice Chanceltor (Academic)
(c) The Registrar.
(d) 2 (two) persons, nominated by the Sponsoring Body.
(e) 2 (two) Deans of the faculties as nominated by the Chancellor.
(0 2 (two) representatives to be nominated by the State
Government.
(2) The Vice-Chancellor shall be the Chairperson of the Board of
Management and the Registrar shall be the Secretary of the Board
of Management.
(3) The powers and functions of the Board of Management shall be
such as may be prescribed by the Statutes.
The Academic 23. (1) The Academic Council shall consist of the following, namely:
Council (a) The Vice-Chancellor who shall be the Chairman.
(b) The Pro-Vice Chancellor (Academic).
(c) The Registrar who shall be the Secretary.
(d) Such other members as may be prescribed in the Statutes.
(e) One representative to be nominated by the State Government.
(2) The Academic Council shall be the principal academic body of the
University and shall, subject to the provisions of this Act, the
Statutes and the rules, co-ordinate and exercise general
supervision over the academic policies of the University.
The Finance 24. (1) The Finance Committee shall consist of the following, namely:-
committee (a) The Vice-Chancellor shall be the Chairman.
(b) The Pro-Vice Chancellor (Administration).
(c) The Registrar shall be the Secretary.
(d) The Finance Officer.
(e) Such other members as may be prescribed in the Statutes.
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(2> The Finance Committee shall be the principal financial body of the
University to take care of financial matters and shall, subject to the
provisions of this Act, Statutes and rules, co-ordinate and exercise
general supervision over the financial rnatters of the University.
Other 25. The constitution, powers and functions of the other authorities of the
Authorities University shall be such as may be prescribed by the Statutes.
Proceedings not 26. No act or proceeding of any authority of the University shall be invalid
invalidated on merely by reason of the existence of any vacancy or defect in the
account of constitution of the authority.
Vacancy
Statutes
CHAPTER V
STATUTES AND RULES
27. Subiect to the provisions of this Act and rules, the Statutes may provide
for all or any matter relating to the University and the staff, as given
below:
(a) the constitution, powers and functions of the authorities and
other bodies of the University as specified in the Act and such
other authorities as may be constituted from time to time;
(b) the terms and conditions of appointment of the Vice-
Chancellor, the Registrar and the Finance Officer and their
powers and functions;
(c) the mode of recruitment and the conditions of service of the
other officers, teachers and employees of the University;
(d) the procedure for resolving disputes between the University
and its officers, faculty mernbers, employees and students;
(e) creation, abolition or restructuring of departments and faculties;
(f) the manner of co-operation with other Universities or
institutions of higher learning;
(g) the Registration of Training Organizations, Learning Centres or
Accreditation of lnstitutions or lndustries providing Education,
Training, Learning Support or facilitation for Skill Development;
(h) the modalities for determination or revision of the framework of
qualifications, prescriptions for learning pathways, curriculum,
training, skill development, recognition of prior learning, credit
transfer, learning support, assessment and certification
frameworks, internship, apprenticeship and on-the-job training
policies and such other academic matters;
(i) number of seats in different courses of studies and the
procedure of admission of students to such courses;
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Statutes - how
made
Amendment of
Statutes
Rules
0) the fee chargeable from students for various courses of
studies:
Provided that the University shall not make any Statute
relating to the charging of capitation fee from the students;
(k) procedure for creation and abolition of posts;
(l) all other matters which by this Act are required to be provided.
28. (1) The first Statutes framed by the Board of Governors shall be
submitted to the State Government for its approval, which may,
within three months from the date of receipt of Statutes give its
approval with or without modifications,
(2\ Where the state Government fails to take any decision with
respect to the approval of the Statutes within period specified in
sub section (1), it shall be deemed to have been approved by the
State Government.
29. The Board of Governors may make new or additional Statutes or amend
or repeal the Statutes as required with the prior approval of the State
Government.
30. Subject to the provisions of this Act, the rules may provide for all or any
of the following matters, namely:
(a) admission of students to the University and their enrolment and
continuance as such;
(b) the courses of study to be laid down for all Degrees, Diplomas,
Certificates, Charters and other academic distinctions of the
University;
(c) the award of Degrees, Diplomas, Charters, Certificates and other
academic distinctions of the University; the procedure for
conferment of honorary degrees;
(d) creation of new authorities of the University;
(e) accounting Policy and financial procedure;
(f) institution of and conditions for the award of fellowships, freeships,
scholarships, studentships, medals and prizes;
(g) the conduct of examinations and the conditions and mode of
appointment and duties of examining bodies, examiners, invigilators.
tabulators and moderators;
(h) the fee to be charged for admission to the Examinations, Degrees,
Diplomas, Certificates, Charters and other academic distinctions of
the University;
(i) revision of fees;
0) alteration of number of seats in different courses and programs;
-17-
Rules - how
made
Amendment of
Rules
Conditions ot
service of
employees
Right to Appeal
Provident Fund
and Pension
Disputes as to
constitution of
University
Authorities and
Bodies
(k) the conditions of residence of the students at the University or a
constituent college;
(l) maintenance of discipline among the students of the University or a
constituent college;
(m) any other matters not specifically provided in the Statutes.
31. (1) The rules shall be made by the Board of Governors, and the rules
so made shall be submitted to the State Government for its
approval, which may, within two months from the date of receipt of
rules give its approval with or without modification.
(2) Where the state Government fails to take any decision with
respect to the approval of the rules within period specified in sub-
section (1), it shall be deemed to have been approved by the State
Government.
32. The Board of Gcvernors may make new or additional rules or amend or
repeal the rules as required, with the prior approval of the State
Government.
CHAPTER VI
MISCELLANEOUS
33. (1) Every employee of the University shall be appointed under a
written contract, which shall be lodged with the University and a
copy of which shall be furnished to the employee concerned.
(2'f Disciplinary action against the students or employees shall be
governed by procedure prescribed in the Statutes.
34. Every employee or student of the University or of a constituent college
shall, notwithstanding anything contained in this Act, have a right to
appeal within surch time as may be prescribed, to the Board of
Management against the decision of any officer or authority of the
University or of the Principal of any such college, and thereupon the
Board of Management may confirm, modify or change the decision
appealed against.
35. The University shall constitute for the benefit of its employees such
provident or pension fund and provide such insr-lrance scheme as it may
deem fit in such manner and subject to such conditions as may be
prescribed by statutes.
36. lf any question arises as to whether any person has been duly elected
or appointed as, or is entitled to be a member of any authorlty or other
body of the University, the matter shall be referred to the Chancellor
whose decision thereon shall be final and binding.
- t8-
Constitution
Committees
Filling of Casual
Vacancbs
Protection of
action taken in
good faith
Transitional
provisions
Endowment
Fund
37. Any authority of the University mentioned in Section 20 may constitute a
committee of such authority, consisting of such members having such
powers as the authority may deem fit.
38. Any casual vacancy among the members, other than ex-officio members
of any Authority or body of the University shall be fitled in the same
manner in which the member whose vacancy is to be filled up, was
chosen, and the person filling the vacancy shall be a member of such
authority or body for the residue of the term for which the person whose
place he or she fills would have been a member.
39. No suit or other legal proceedings shall lie against any officer or other
employee of the University or anything, which is done in good faith or
intended to be done in pursuance of the provisions of this Act, the
Statutes or the rules.
40. Notwithstanding anything contained in any other provisions of this Act
and the Statutes:-
(a) the first Vice-Chancellor shall be appointed by the Chancellor, and
the said officer shall hold office for such term not exceeding 5
(five) years or as may be specified by the Chancellor;
(b) The first Registrar and the first Finance Officer shall be appointed
by the Chancellor who shall hold office for a term of 5 (five) years;
(c) The first Board of Governors shall hold office for a term not
exceeding 5 (five) years;
(d) The first Board of Management, the first Finance Committee and
the first Academic Council shall be constituted by the Chancellor
for a term of 5 (five) years.
(e) The Chancellor may discharge all or any of the functions of the
University for the purpose of carrying out the provisions of this Act
and the Statutes, and for that purpose, may exercise such powers
and perform such duties, which by this Act and the Statutes are to
be exercised or performed by any authority or officer of the
University, until such authority comes into existence or officer is
appointed.
41. (1)
(2)
(3)
The University shall establish an endowment fund of at least Rs.
1,00,00,000/- (Rupees one crore).
The University shall have power to invest the endowment fund in
such manner as may be prescribed by rules.
The University may transfer any amount from the general fund or
the development fund to the endowment fund. Except for the
dissolution of the University, in no other circumstances money/
funds can be transferred from the endowment fund for other
purposes.
-19-
(4) Not exceeding 75 percent of the incomes received from the
endowment fund shall be used for the purposes of development
works of the University, The remaining 25 percent shall be
reinvested into the endowment fund.
The amount of Endowment Fund shall be kept invested, until the
dissolution of the University.
The University shall establish a general fund to which the following
amount shall be credited, namely:
(a) all fees which may be charged by the University;
(b) all sums or payments received from any other source;
(c) all contributions made by the Sponsoring Body;
(d) all contributions/donations/grants made in this behalf by any
other person or organisation, which are not prohibited by any
law for the time being in force.
The funds credited to the general fund shall be applied to meet the
following payments, namely :-
(a) The repayment of debts including interest charges thereto
incurred by the University for the purposes of this Act, the
Statutes and the rules made there under;
(b) the upkeep of the assets of the University;
(c) the payment of the cost of audit of the fund created under
Section 41.
(d) meeting the expenses of any suit or proceedings to which
University is a party;
the payment of salaries and allowances of the officers and
employees of the University, members of the teaching and
research staff, and payment of any Provident Fund
contributions, gratuity and other benefits to any such officers
and employees, members of the teaching and research staff;
the payment of travelling and other allowances of the
members of the Board of Governors, the Board of
Management, Academic Council, and other authorities so
declared under the Statutes of the University and of the
members of any Committee or Board appointed by any of the
authorities of the University in pursuance of any provision of
this Act or the Statutes or the rules made thereunder;
the payment of fellowships, freeships, scholarships,
assistantships and other awards to students, research
associates or trainees eligible for such awards under the
Statutes or rules of the University under the provisions of this
General fund
(5)
42. (1)
(2)
(e)
(f)
(g)
Development
Fund
Maintenance of
fund
Annual Report
(h) the payment of any expenses incurred by the University in
carrying out the provisions of this Act, and the Statutes or the
rules made thereunder;
(i) the payment of cost of capital, not exceeding the prevailing
bank rate of interest, incurred by the Sponsoring Body for
setting up the University and the investments made thereof;
0) the payment of charges and expenditure relating to the
consultancy work undertaken by the University in pursuance
of the provisions of this Act, and the Statutes, and the rules
made thereunder:
(k) the payment of any other expenses including consultancy
fees or management fees paya

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