The SIKKIM INTERNATIONAL UNIVERSITY ACT, 2021

GOVERNMENT
SIKKIM
EXTRAORDINARY
PUBLISHED BY AUTHORITY
GAZETTE
Gangtok Tuesday 29th June, 2021 No.157
GOVERNMENT OF SIKKIM
LAW & PARLIAMENTARY AFFAIRS DEPARTMENT
GANGTO K
No. 15{L&PAD|2O21 Dated: 28.06.2021
NOTIFICATION
The following Act passed by the Sikkim Legislative Assembly and having received
assent of the Governor on 18th day of June,2021 is hereby published for general
information:-
rHE SIKKIM INTERNATIONAL UNIVERSITY ACT, 2021
(ACT No. 13 OF 2021)
AN
ACT
to establish and incorporate a self-financing Private University under the name of "Sikkim
lnternational University" in the State of Sikkim sponsored by the Research and Gyan for
Noble Upliftment Trust with emphasis on providing high quality education supplemented with
industrial internship and professional training, relevant education in the area of Engineering,
Physical Sciences, Life Sciences, Technology, Medical Science and Paramedical Science,
Management, Technical, Finance and Accounting, Commerce, Humanities, Languages and
Communication, Applied and Performing Arts, Education, Law, Social Science, Agriculture,
Veterinary and related areas through regular, external, part time, online and distance education
mode and to provide for matters connected therewith or incidental thereto.
Be it enacted by the
lndia as follows:-
Short title and 1. (1)
commencement
Legislature of Sikkim in the Seventy-second Year of the Republic of
This Act may be called "The Sikkim lnternational University Act,
2021."
(2) lt shall extend to the whole of Sikkim.
(3) lt shall come into force on such date as the State Government may,
by notification in the Official'Gazette, appoint.
Definitions 2. ln this Act, unless the context otherwise requires,
"Academic Council" means the Academic Council of the University ;
"Acf' means the Sikkim lnternational University Act, 2021 ;
"Affiliated colleges' means a college of an lnstitution affiliated to the
University ;
"Annual report" means the annual report of the University as
prepared under the Act ;
"Authorities' means the authorities constituted under Section 18;
"Board of Governors" means the Board of Governors of the
University ;
(n "Board of Management" means the Board of Management of the
University ;
(8) "Chancellor" means the Chancellor of the University appointed under
this Act ;
(9) "Community College" means an institute established by the
University for the purpose of an alternative systern of education
which aims to empower individuals through appropriate skill
development leading to gainful employment ;
(10) "Constituent College" means a College or an lnstitution established
and managed by the University ;
(11) "Distance Education System" means the system of imparting
education through all mode of education such as lnformation
Technology, Communication and other media such as Multimedia,
Broadcasting, Telecasting, Online over Continental lnternational,
other interactive methods, email, internet, computer, interactive talk
by e-Learning, correspondence course, seminar, contact program or
a combination of any two or more of such means, through any
mode of technology assisted learning for academic, research and
training in any field under blended learning pattern etc. ;
(12) "Educational Trust" means Research and Gyan for Noble Upliftment
Trust ;
(13) "Employee" means employee appointed by the University and
includes teacher and other staff of the University or of a constituent
college and Study Center ;
(14) "Endowment fund" means the fund created by the University;
(15) "External Student" means students studying regular program but due
to lack of financial resources or non-availability of time,
accommodation or for any other reason unable to attend full-time
course or staying at remote places far away from the University,
Constituent college, and its affiliated colleges ;
(16) "Faculty" means Faculty of the University or of a constituent College
and study Centres;
(1)
(2)
(3)
(5)
(6)
(4)
2
(17) "Fund" means the fund of the University ;
(18) "lndustry Based Learning Program (IBLP)" means program offered
by the University in collaboration with the industry ;
(19) "lnformation and Counseling Centre" means centre established or
recognized by the University for the purpose of advising, counseling
or for rendering any other academic or counseling or placement
servtces ;
(20) "notification" means notification published in the Official Gazette ;
(21) "Official Gazette" means the Gazette of Sikkim ;
(22) "Officer" means Officer of the University ;
(23) "Off-campus Centre" means a centre of the University established
by it outside the main campus operated and maintained as its
constituent unit, having the University's complement facilities, faculty
and staff within the state or outside the state ;
(24) "Off-Shore Carnpus" means a campus of the private University
established by it outside the country, operated and maintained as its
constituent unit, having the University's complement of facilities,
faculty and statf ;
(25) "Online Education" means offering regular courses to external
students through Online over internet portal, other interactive
methods, email, computer, interactive talk-back, e-learning, etc.;
(26) "prescribed" means prescribed by the rules, regulations or statutes
under the Act ;
(27) "Principal" in relation to a constituent College, means the Head of
the constituent college and includes, where there is no Principal, the
vice Principal or any other person for the time being appointed to
act as Principal ;
(28) "Pro-chancellor" means Pro-chancellor of the University;
(29'l "Pro-Vice-Chancellor'' means Pro-Vice-Chancellor of the University;
(30) "Public Private Partnership (PPP)" means the programs run under
public private partnership (PPP) with the Government and semi-
Government Organization ;
(31) "Regional Centre" means a centre established or maintained by the
University for the purpose of coordinating and supervising the work
of students and for rendering any other assistance including training,
conducting contact classes and administering examinations required
by the students and for performing such other function as may be
conferred on such centre by the Board of Management;
(32) "Registrar" means Registrar of the University appointed under the
Act ;
(33) "Regulation and Statutes" means the regulation and statues of the
University ;
J
Establishment 3.(1)
of the University
(2\
(34) "Schedule" means the schedule appended to this Act ;
(35) "Sponsoring Body" means Research and Gyan for Noble Upliftment
Trust;
(36) "State Government' means the State Government of Sikkim;
(37) "Teacher" means a Professor, Associate Professor , Assistant
Professor, and Lecturer or such other person as may be appointed
or visiting for imparting education or conducting research in the
Universlty or in the constituent College or institution and includes the
Principal of a constituent College of lnstitution, in conformity with the
norms prescribed by the Board of Management;
(38) "On-demand Examination" means examination taken by the
University in online or offline mode in and outside campus of the
University as and when the student is ready for it ;
(39) "Training Centre" means a centre established and maintained by the
University for the purpose of advising, counseling or for rendering
any other a*sistance required by the students used in the context of
distance, online and external education ;
(40) "University" means The Sikkim lnternational University established
under this Act ;
(41) "Vice-Chancellor'' means Vice-Chancellor of the University.
There shall be established a University in the name of "The Sikkim
lnternational University".
The headquarters of the University shall be at Sikkim. The main
campus of the University shall be opened at Sikkim and other
campuses at any other place in and outside the country and it may
have Regional Centres, Study Centres, lnformation Centres,
Community College and Counseling Centres subject to the approval
of Board of Management in this regard.
The University shatl run the courses in online, offline, regular,
lndustry based learning, part-time, external students, other means or
mode of providing education and betterment of society deating with
backwardness with the approval of the Board of Management.
The University shall conduct the examination in Online and Offline
mode and at different location where deemed fit in the interest of the
student and where the number of the students appearing is much
higher.
The Chancel[or, the Vice-Chancellor, members of the Board of
Governors, members of the Board of Management and the
Academic council holding office as such in the University so
established, shall constitute a body corporate and can sue and be
sued in the name of the University.
On the establishment of the University, ownership of land and oiher
movable and immovable properties acquired, created, taken on long
term lease, arranged or built by the Sikkim lnternational University
-4-
(3)
(4)
(5)
(6)
Objectives of
the University
4. The
(i)
for the purpose of the University in the State of Sikkim shall vest in
the sponsoring body i.e., The Research and Gyan for Noble
Upliftment Trust:
Provided that nothing in this section shall prevent the University
from creating of endowment fund for research and development from
Public Sector Units owned by the Central Government and other
Central or State Research Bodies, etc.:
Provided further that the Sikkim lnternational University shall
strictly adhere to the rule and regulation, norms and standards,
procedures and guidelines, etc., of the University Grants Commission
or UGC (Establishment of and Maintenance of standards in Private
Universities) Regulations, 2003 and any such rules and regulations,
norms and standards procedures and guidelines, etc., of the
University Grants commission or UGC issued frorn time to time.
objectives for which the University is established shall be:-
to design and run courses at Pre-University Certificate, short term
certificate, Diploma, Bachelor's, Master's and Doctoral Degree levels
in the University, lnstitutes, college, campuses and study centers
established by the University in and outside the country;
to provide instruction, teaching, training and research in various
branches and specialized f ields of vocational Education, Skill
Development, Engineering, Physical Science, Life Sciences,
Technology, Medical Science and Paramedical Management,
Technical, Finance and Accounting, Commerce, Humanities
Languages, and Communication, Applied and Performing Arts,
Sports, Education, Law, Social Science, Agriculture Veterinary and
related areas and subjects and to make provisions for research,
advancement and dissemination of knowledge therein ;
to conducts courses and programs on a priority basis under the
following faculties like Faculties of Engineering and Technology for
conducting Bachelor of Technology (B.Tech), Master of Technology
(M.Tech) and Doctor of Philosophy/Doctor of Science (Ph.D/D.Sc.)
level programs in different branches of engineering. Faculty of
Medical Sciences for conducting Bachelor in Medicine (MD/MS) and
Doctor of philosophy/ Doctor of Science (Ph.D/D.Sc.) and level
programs in modern Medical Sciences besides Degree and Diploma
level programs in Ayurveda,Yoga, Unani, Siddha, Homeopathy and
other i ndi genous /alternative/complementary/Polytech nic system of
treatment and Para-medical sciences including medical laboratory
technology, radiology imaging technology, physiotherapy,
occupational therapy, optometry, healthcare and hospital
administration. Faculty of Applied Science for conducting Bachelor's,
Master's and Doctoral degree level programs in the area of
Agriculture, Horticulture, Forestry, Ecology, Environment, Disaster
Management, Sustainable Development, Bioinformatics, Geo-
informatics, Biotechnology, .Nanotechnology, etc.; Faculty of Social
Science for conducting Bachelor's, Master's and Doctoral Degree
o
(i )
J
level programs in the area of .History, Geography, poriticar science,Engrish, Hindi, pubric Administration, roJcliion, Journarism andMass communication, Economicr, iorprl"i s.i"n"e, BusinessAdministration, Hotel Manaoemer
Governance, Tribal Develo
lnformation Science, Coun
Veterinary, etc. Faculty of La
Bachelor of Arts/Bachelor
Bachelor of Laws/Bachelor o
Computer Application etc. (B
B.Ped/Dip. in elementary ed
Master of Science/Master
Administration/Master of Law
and Doctor of philosophy/D
in different areas of laws inc
Rights, Anti-terror Law, besid
Para-legal services and c
Philosophy/Doctor of Letters
areas, also pre_Universit
Secondary School Certifica
Vocational Education (B.Voc
(M.Voc) ;
(iv) to establish a campus in the
centres, campuses, examinati
shore campuses and Regi
Constituent Colleges, lnform-a
places in lndia and abroad, sub
as may be applicable from time
(v) to transfer the appropriate techn?rogy deveroped by the University orits institution to institution in rndia is wett as oir,", countries and tointroduce e-governance with effective management system ;
(vi) to imprement pubrication and educationar programs for motivating,educating and for benefiting both the teaching community and thestudent in particular and thelociety in g"nerut i -'
(vii) to provide regurar and externar education program in rndia andpondence and all modes oftem (LMS)/Computer Based
I be opened to run Distance
te c h n o r o s y a s s i st e d r e a r n i n s,",. :1rT# l:,,i : :: :.T ;:r,,,"T ffi iJany field under blended learning pattern etc.;
(viii) to institute degrees, diplomas, pre-university certificates, certificatesand other academic distinction on the basis of examination, or anyother method of evaluation;
-6-
(ix) to collaborate with other colleges or Universities, research
institutions, industry associations, professional associations or any
other organizations in lndia or abroad; to conceptualize, design and
develop, run specific educational and research programs, training
programs and exchange programs for students, faculty members
and others;
(x) to disseminate knowledge through seminars, conferences,
executive education programs, community development programs,
publication and training programs;
(xi) to undertake programs for the training and development for faculf,T
members and teacher of the University and other lnstitutions of
lndia and abroad;
(xii) to undertake collaborative research with similar organization in
lndia and abroad;
(xiii) to create higher level of intellectual abilities through various
Directorates, Development councils, Education committees, etc.;
(xiv) to provide consultancy to industry, Government, public and private
organization;
(xv) to create an lndustry-Academia partnership by inviting lndustry in
the University campus and University centers for mutual benefits
and for the benefits of External students enrolled by the University;
(xvi) to recognize any institution or organization which conducts
specified studies, by the Board of Management as a community
college for such purpose and in such manner and subject to such
conditions as may be prescribed by the statutes;
(xvii) to conduct examination on demand through offline as well as
online mode in lndia and abroad for regular campus, external and
distance education programs and to establish and maintain within
the University or elsewhere, such class rooms, laboratories and
libraries, as the University may consider necessary;
(xviii) to start industry integrated and collaborative programs through
training centres, Community Colleges, Colleges, Campuses, and e-
learning centres;
(xix) to impart instruction relating to a course or program of study
through one or more modes which may include formal, non-formal,
face-to-face, research, part-time, open, online, virtual, distance,
external, continuing and regular modes of teaching and learning;
(xx) to pursue any other related objective as may be prescribed by the
state Government or the University;
(xxi) to engage in any kind of educational activity for the betterment of
the society;
(xxii) to confer honorary degrees;
(xxiii) to award associate degre'es, diplomas and certificate programs
through various modes of "learning and examination methods;
-7-
Powers of the
University
(xxiv) to decide the syllabus on CBSE (Central Board of Secondary
Education) method for the Pre-University foundation course which
is equivalent to Secondary School Certificate and Pre-University
Certificate which is equivalent to Higher Secondary School
Certificate of Sikkim State Education Boards and other education
boards of lndia and abroad and also of Pre-University Certificate
(Part 1) which is equivalent to part one (standard 11) of Higher
Secondary School Certificate of Sikkim State Education Boards
and other education boards of lndia and abroad;
(xxv) to give external education to student from lndia and abroad who
cannot do regular studies due to lack of financial resources, socio-
economic problem or non-availability of time to attend full courses
as they stay at remote place far away from the University, its
Constituent Colleges and affiliated Colleges;
(xxvi) to establlsh Community Colleges for alternative system of
education, which aim to empower the individuals, through
appropriate skill development leading to gainful employment and to
admit institutes of Higher Learning to the privilege of the University
as approved according to statutes and regulations made under this
Act ;
(xxvii) to do all things necessary or expedient to promote the above
objectives.
5. The University shall have the following powers, namely;-
(i) to establish, maintain, affiliate and recognize such Regional
Centres, Training Centres, Campuses, lnformation Centres, Online
Centres, Off-campus Centres and off-shore campuses. Skill
knowledge provides national coordinator, learning resource
provider, application collection centres, constituent college, affiliated
colleges, Regional Centres, Communities College as may be
determined by the Board of Management of the University;
(ii) to confer Certificate, Pre-University Certificate, Degrees, Diplomas,
Masters, Doctoral programs or other academic distinctions;
(iii) to institute and award fellowships, scholarships and prizes;
(iv) to institute and confer honorary degrees as may be prescribed;
(v) to launch any academic and research programs and courses in
discipline of education which are deemed suitable for meeting the
objective;
(vi) to run and provide lnstruction, Teaching, Training and Research in
various branches and specialized field of Vocational Education,
Skill Development, Engineering, Physical Science, Life Sciences,
Technology, Medical Science and Paramedical Management,
Technical, Finance and Accounting, Commerce, Humanities,
Languages and Communication, Applied and Performing Arts,
Education, Law, Social Science, Agriculture, Veterinary and related
8
areas and subjects and to make provisions for research,
advancement and dissemination of knowledge therein;
(vii) to determine, demand and receive fees, bills, invoices and collect
charges to fulfill the objectives of the University;
(viii) to make provision for extracurricular activities for students and
employees;
(ix) to appoint the faculties, teachers, officers and employees of the
University or a constituent college, affiliated colleges, Regional
centres, Communities College, Study centres and Campuses,
School and to establish, maintain and recognize such Regional
centres, Study centres and Campuses, Off-campuses centres and
off-shore campuses, School located in lndia and abroad;
(x) to receive grant from the State Government and other funding
organization, donations and gift of any kind and to acquire, hold,
manage, rnaintain, lease, mortgage and dispose off any movable or
immovable property, including trust and endowment properties for
the'purpose of the University or a constituent college, or a
Regional Centre or an Off-campus or a Study or Training Centre
with prior approval of the sponsoring body;
(xi) to receive grants, subvention, subscription, donations and gifts for
achieving the objectives of the University;
(xii) to purchase, or lease or accept as gift or otherwise any land or
building or works which may be necessary or convenient for the
purpose of the University;
(xiii) to execute conveyances, transfer, conveyance, mortgages, leases,
licenses and agreements in respect of property, movable or
immovable, including Government securities belonging to the
University or to acquire same for the purpose of the University;.
(xiv) to enter into agreements with the Central Government, State
Government, the University Grants Commission or other authority
for receiving grants;
(xv) to accept grant of money, securities or property of any kind of
such terms and conditions as may be deemed expedient, to draw
and accept, to make and endorse, to discount and negotiate,
Government and other promissory notes, bills of exchange,
cheques or other negotiable instrument;
(xvi) to raise and borrow money on mortgage, promissory note or on
other obligations or securities based upon any of the properties
and assets of the University with or without any securities and
upon such term and conditions as it may think fit and to pay out
of the fund of the University, all expenditures incidental to the
raising of money and to repay and redeem any such money
borrowed and to invest the fund of the University or money
entrusted to the University in such other securities and in such
manner as it may deem fit from time to time and transpose any
such investment;
-9-
(xvii) to confer certificates, pre-University certificates, pre_Engineeringcertificates, Degrees, Dipromas, rvru=i"irr'a"nd Doctorar programsor other academic distinction, ,*"iJ"o o-y tne University andautomaticary recognized f.or tne puipole" i emptoyment in postand service under ihe state and cenirai clr"rnrent, which sha,O" ,"":,r^l,i:g j:l the purpose of further education in otherUniversities and higher learning institutes;-.."'
(xviii) to create and manage the halls and places of residence forstudents, officers, ficurties, t"u.n"i"-rii 
"rployees of theUniversity or a constituent corege o, oin",, partners of theUniversity at the main campus and o*,er carnpuses in rndia andabroad; to supervise and contror the residentiar facirities, and toregurate disciprine among the student and a, categories ofemproyeel a.nd to ray oo*n .onoirionJ'of service of suchemployees including their code of 
"onOr.i;.'- 
,
(xix) to create.lndustry-Academia..partnership to concept ualize,innovatedesign, deverop, deriver, or'",. *or[ i,i,"grri"o rearning ,ronr"ri,training programs and iese.arch prograil ; subject which theUniversity may deem fit for tne puipoJe. ;; ;.y be agreed upon,
ffi""::Lrt;ifl",,no 
condition as the univelitv may, rrom time to
(xx) to create academic, administrative and support staff and othernecessary post; sponsoring 
!?0, 9un uppoinifart_time, temporary,contractuar staff from tirie to time 16i ,rJoth administrativeteaching and research work; 
rv rvr olrru(Jr'rr aqmtntstrative,
(xxi) to strategies ailiance or co-operation with other University orinstitution_oftrigher rearning'in any prn oilrre worro for specifiededucational and research [rogr"r., duat degree programs, jointdegree programs and exchange progrrr. f-o,. students, facurtymembers etc. and to cooperate ano colraborate with otherUniversity and institutions in such mann;;;;; for such purposesas the University may determine trom tin#i" ,ir",(xxii) to offer program on distance Jearning, externar, online, duar modeeducation,and continuing educatio]r 0"r""-lro the manner inwhich such progru, ,r""oiOereO bt th";irersity; to provideonrine education in such subjects and in *r"n'runners as may bespecified by the Academic Cfuncil of the Urir"r"ity,provided that the university may for this purpose estabrishresource centres and cortaborate'with 
"r,ii"L'iroviders in variouspart of the country and abroao,
(xxiii) to recognize and conduct refresher course, orientation courses,workshops, semrnars and other programs for industry executive,teachers, deveropers of courseware, evaruation, other academic staff,for working adurts ano otneis ir,rorgi, executive'Jucation centres;(xxiv) to determine standard of admission to the university, constituentco'eges, Regionar centr'es, off-campur"c"'n,r"", off_shore
- 10_
campuses, Community Colleges, Study Centres, Schools etc.
with the approval of the Acedamic Council;
(xxv) to make special provision for students belonging to the State of
Sikkim for admission in any course of the University or in a
constituent College, affiliated college, School, Regional Centres,
Off-campus Centres, Off-shore campus or Study Centres;
(xxvi) to prescribe courses for Bachelor's Degree, Master's Degree,
Doctor of Philosophy / Doctor of Science and related Research
Degrees and Such other related degrees Diplomas, Certificates,
etc.;
(xxvii) to provide for the preparation of instructional materials, including
films, cassettes, tapes, video cassettes, Compacts Discs/Video
Compact Disc/Digital Versatile Discs (CDs/VCDs/DVDs) and
other software relating to the University and its various courses;
(xxviii) to recognize examination, course or period of study (whether in
full in part) of other Universities, lnstitutions or other places of
higher learning as equivalent to examinations, course of periods
of study in the University and to withdraw such recognition at
any time;
(xxix) to create lndustry-Academia partnership by inviting industry in the
University campus and other University Centres for mutual
benefits and to recognize any organization situated in and outside
the country, which conducts research or specified studies for
such purpose and in such a manner and subject to such
conditions as may be prescribed in the statutes;
(xxx) to raise, collect, subscribe and borrow with prior approval from
the sponsoring body whether on the security of the property of
the University or its money for the purpose of the University;
(xxxi) to enter into, carry out, vary or cancel contracts;
(xxxii) to make, amend or cancel the regulations, ordinance, schedules
and statues to fulfill the objectives of the University;
(xxxiii) to do all such other acts or things whether incidental to the
powers aforesaid or not, as may be necessary to further the
objective of the University;
(xxxiv) to run programs and courses in any of the lndian or Foreign
languages where deemed fit in the interest of the students;
(xxxv) to run various educational courses and programs for external
students of lndia and abroad, to hold examination in and outside
the country and to grant diplomas or certificate and confer
degrees or other academic distinctions, subject to University
Grants Commission (UGC) rules and regulations, on person who:
(a) have pursued a course of study in the University or in the
approved institution or in associated industry as external
students or under online education system; or
-1t -
(b) have carried on research in the University or in theapproved institutions or as externar students or under workintegrated learning system;
(xxxvi) the University shail have..power to get into coilaborations andagreements of articuration, and p"rogression with reputedUniversity and rnstitution in tnoia anJiiro*o and arso admitrnstitutes of Higher Learning t" tn" piirr;g" of the University asapproved lnstitution;
(xxxvii) to honor educationat starwarts and persons of acadernic eminencewith the decoration of professo, ini"rir*;" "
(xxxviii)to decide^"?-"."*:.progr?.m and subjects, arso to conductexamination to provide resurts, certiricate lnd other instrumentsfor various programs and courses and to conduct examination ondemand through offrine as we, as onrine mode in rndia andabroad for regurar campus, externar and distance educationprograms and to estabrish and maintuin *itnin the University orersewhere, such ctass rooms, raboratories and ribraries, as theUniversity may consider necessary;
(xxxix) to decide th,e fees of the course, programs and other activities;(xl) to award associate's degrees, diplomas, and other activitiesthrough onrine or offrine ex'aminatioi ,"tnrir Ly various modes of
fS|lit 
including external education 
"nJ ontii" education or duat
(xli) to decide the education activity of the pwhich is equivalent to Secondary SchoUniversity Certificate (Arts) which isSecondary Sch
(Commerce) wl
Certificate (Cor rer Se-condary School
which is equiv c"{t]f,l:r1".(Science)
(Science) of Sikkim State e_ougati91 r"rrj,J"::H:::J[:,il;boards of rndia and abroao pre-unil;itertificate (part 1)which i" "gry?rent-to part one ot nigrrei s""onoury schoorcertificate of sikkim State Education B;;r;; Jno otne, educationboards of rndia and abroad. curricurrr;; syrabi of thesecourses sha, be as per the Board of seconoary Education(CBSE) pattern;
(xlii) to raunch any new course which is in demand or suitabre as perthe requirements of students and determin" it. duration and fees,with the objective of promoting the werfar" ,r in" students and thesociety and to design or change course as per the new educationpolicies implemented from time to time;
(xliii) 
l;,rt,]:r,"d 
take loans for the objectives risted in section 4 of
(xliv) to crearry set apart the academic activities of the University fromthe activities of the sponsoring booy-ur't'.ponsoring body
_12_
(xlv)
(xlvi)
(xlvii)
(xlviii)
(Research and Gyan for Noble Upliftment Trust (RGNUT) may,
by order in writing, annul any proceeding of the University which
is not in conformity with this Act, the Statutes or the Regulations
and also give directions to the University which shall be binding
on all the University authorities. The sponsoring body can review
the working of the University, by appointing one or more persons
to monitor the proper functioning of the University, Colleges,
lnstitutions, etc. maintained by it on the basis of their report and
can pass necessary order to promote the improvement of the
University, which shall be binding upon all authorities of the
University;
to provide for dual degrees, diplomas or certificates vis-d-vis
other universities on reciprocal basis within and outside the
country;
to provide consultancy services;
to run program under Public Private Partnership (PPP) with the
Government and semi-Government Organizations;
to offer lndustry and Work Based Learning Program (l&WBLP)
and carried on research in the University or in the approved
lnstitutions as an external students or under industry and work
integrated learning system;
to offer vocational courses which is equivalent to all the lndian
state Councils of Vocational Training, skill education and National
Council for Vocational Training (NCVT). Certificate courses are
also equivalent to courses run by lndustrial Training lnstitute and
lndustrial Training Centre of the State Government and Central
Government. Curriculum and syllabi of these courses shall be as
per the National Council for Vocational Training (NCVT) pattern;
to do all things necessary or expedient to exercise the above
power, and to appoint, either on contact or otherwise, visiting
professors, emeritus professors, consultants, fellows, scholars,
artists, course writers and such other person who may contribute
to the advancement of the objectives of the University;
to carry out all such other activitles as may be necessary or
feasible in the furtherance of the objectives of the University.
(xlix)
6. The University shall 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 admission to students of the
State. Accordingly, special consideration shall be provided by the
University to ensure the specific interest of the inhabitant of the State of
Sikkim in view of its location and the stated objective to serue the interest
of the State in particular, for which the University shall make appropriate
provisions to the extent permissible by law or in consultation with the
State Government from time to tiine:
o
o
University open
to all classes,
castes, creed,
religion,
language and
gender
-13-
Special
provision for
safeguarding the
interest of the
bonafide
students of the
State
National and
lnternational
Accreditations
Campuses
mtc courses and employment for allplicable.
sue and be sued in the name
(3) The Board of Governors shalrdegr,og tne usage of rand, buirding andother properties acquired for the.unirer"itv,-*ij"n sha, be based onthe primary consideiation of the benefits Jt'tn""University.
10.The following shall be the officers of the University:
(a) Chancellor;
(b) Pro-Chancellor;
(c) Vice-Chance!lor;
(d) proVice_Chancellor;
(e) Registrar;
Officers of the
University
The Chancellor 11.(1)
of the
University e)
(f) Controller of Examinations; and
(g) Such other persons as may be prescribed to the Officers of
the University.
The Chairperson of the Sponsoring body shall be the Chancellor of
the University.
The Chancellor shall be the head of the University.
The Chancellor shall preside at the meeting of the Board of
Governors and also preside at the convocations of the University for
conferring Degrees, Diplomas, Designations or Certificates.
On the basis of the information received, if he or she is satisfied
that any order, proceeding or decision taken by any other authority
of the University is not in conformity with the Act, or the Regulations
or Rules prescribed, the Chancellor may issue such directions as
he or she may deem fit in the interest of the University which shall
be binding on all concerned. Chancellor has veto power over any
decision taken by the authority, officers or committees. He can
change, hold or modify the decision taken by authority, officers or
committees.
The Chancellor shall have the following powers, namely:-
(a) to call for any information or records, to decide the agenda of
the meeting of University authorities, to modify or correct the
rules, regulations, statutes, etc. passed by the authorities of
the Universities and to submit the copy of Regulation and the
Statutes of the University to the State Government to be
notified in the Official Gazette;
(b) to appoint the Vice-Chancellor, Pro-Vice-Chancellor, Registrar,
teaching, non-teaching staff and Officers of the University for a
period of 3 (three) years at his or her discretion and thereafter
subject to the procedures of appointment as provided under
this Act;
(c) to remove the Vice-Chancellor, Pro-Vice-Chancellor. Registrar,
teaching, non-teaching staff and Officers of the University at
his or her discretion;
(d) to approve the Vice-Chancellor, Pro-Vice-Chancellor, Dean,
Registrar and Officers of the University, subject to the
procedures as laid down under this Act;
(e) to do all things necessary or expedient to exercise the powers
and objectives of the University and he shall be non attending
Chairman of all the committee made by this Act or Statutes.
He shall use his veto power on the decision taken by any
committee, board, council or officers of the University;
(f) to nominate Chairman of all the Committees and Boards;
(g) in absence of the Chairman of all the committees, Chancellor
may nominate any expert as the head of the committee or
-15-
(3)
(4)
(5)
The Pro-
Chancellor
may himserf head alr the committee, board and councir of theUniversity.
(h) 
;1;t 
otner powers as may be conferred on him or her by this
12'(1) The pro-chanceror sha, be appointed by the Trust for a period offour years.
(21 The chancellor may delegate any authority to the pro-chancellor forthe smooth functioning of tne University.
(3) The Pro-chancellor shall assist the chancellor in discharging his orher duties and preside at the convocation in his or her absence.
(4't The Pro-chancellor may in writing under his or her hand addressedto the Chancellor, resign from hisLr ner otfice.
(s) The pro-chanceilor wiil be the head of the Board of Governors inthe absence of the Chancellor.
Method of 13'(1) The vice-chancellor, pro-Vice-chancellor and Registrar of theremovar of University shail be removed by the chancelror, on thevice-chancellor' recommendation of a committee consisting of three person of whomPro-Vice-
chanceror, and 8:iiH *.":il1?:fl"tJr:H"?l;t"",if', tn" by the BoarJ or
Registrar e't The committee shall forward.the finding of the enquiry to thechanceror together with a concise tatemJniwithout any prejudicetowards or against the person conc red.
(3) Finding of the committee shalr be mandatory for consideration bythe chanceilor. However, the recommendation of the committeeshall not be binding upon the Chancellor
The Vice- U.(1) The Vice_Chancellor shall be appoiChancellor of the Chancellor, subject to the minthe University both educational and otherwiseCommission (UGC) norms applicaregard.
(2| The vice-chanceror sha, be appointed by the chanceror for a termof three years:
provided that after
vice-chanceilor shart ears the
exceeding one year, the erm not
the exciptionit case 
-of 
a re_appoin Zrli:rJappointment shalt be foilowed.
(3) The vice-chanceilor shail be the principar executive and academicofficer of the University and shail exercise generar supervision andcontror over the affairs of th.e University;;J give effect to thedecisions of the authorities of .the University. -"-
- t6-
The Pro-Vice-
Chancellor
(4) 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 or she may take such
action as deemed necessary and shall at the earliest opportunity
thereafter report his or her action to such officers or authority as
would have in the ordinary course dealt with the matter.
(5) lf in the opinion of the Vice-Chancellor any decision of any authority
of the University is outside the powers conferred by this Act, or is
likely to be prejudicial to the interests of the University, he or she
shall request the concerned authority to revise its decision within
seven days from the date of decision, whereupon such matter shall
be referred to the Chancellor and his decision thereon shall be final.
(6) The Vice-Chancellor shall exercise other powers and perform such
other duties as may be laid down by the Act or as may be
delegated to him by the Board of Governors or the Chancellor, as
the case may be.
(7) The Vice-Chancellor shall preside at the convocation of the
University in the absence of the Chancellor and the Pro-Chancellor
shall preside in the absence of the Vice-Chancellor for conferring
degrees, diplomas or certificates.
(8) The Chancellor is empowered to remove the Vice-Chancellor after
due enquiry. lt shall be open to the Chancellor to suspend the Vice-
Chancellor during the enquiry depending upon the seriousness of the
charges, as he may deem fit.
15.(1i The Pro-Vice Chancellor shall be appointed by the Chancellor for a
term of three years in such manner and shall exercise such powers
and perform such functions as may be prescribed, subject to the
minimum standards of qualifications, both educational and otherwise,
of the University Grants Commission (UGC) norms applicable from
time to time in this regard.
(21 The Pro-Vice-Chancellor appointed under sub-section (1) shall
discharge his or her duties in addition to his or her other duties.
(3) The Pro-Vice-Chancellor shall assist the Vice-Chancellor in
discharging his or her duties as and when required by the Vice-
Chancellor.
(4) The Pro-Vice-Chancellor shall get honorarium of such amount as
may be determined by the sponsoring body.
(5) The Pro-Vice-Chancellor shall be the head of the Board of
Management in the absence of the Vice-Chancellor.
16.(1) The terms and conditions relating to the appointment of the Registrar
shall be made by the Chancellor.
(2') All contracts shall be signed and all documents and records shall be
authenticated by the Registr3r on behalf of the University.
The Registrar
- 17 -
(3) The Registrar shall exercise such others powers and perform such
other duties as may be prescribed or may be required from time to
time, by the Chancellor and the Board of Governors:
(4) The Registrar shall be responsible for the due custody of the
records and the common Seal of the University and shall be bound
to place before the chancellor, the vice-chancellor, the pro-vice-
chancellor or any other authority, all such information and
documents as may be necessary for transaction of their business.
(5) The Registrar shall without prefudice to the powers, functlons and
duties under sub-sections (1), (2), (3) and (4):
(a) comply with all directions and orders of the Chancetlor and the
Board of Governors;
(b) be the custodian of the records, common seal and such other
property of the University as the Board of Management shall
commit to his charge;
(cI issue all notice covering meetings of the Board of
Managernent, the Acadernic Council, the Finance Committee,
the Faculties, the Board of Studies and of any Committee,
appointed by the authorities of the University;
(d) keep the minutes of all the Meetings of Board of Management,
the Acadernic council, the Finance committee, the faculties
and any Committee appointed by the authorities of the
University and conduct the official correspondence of the
Board of Management and the Academic Council;
(e) supply the Chancellor with the copies of the agenda of the
meetings of the Authorities of the University as soon as they
are issued for his final approval or concurrence and the
minutes of such meetings ordinarily within a month of holding
of the meetings;
(0 act as the custodian of the records, common seal and such
other movable property of the University he may destroy,
demolish and dismantle any movable property which is old,
spoiled, damaged, impair property like unused records,
common seal, answer paper of student who has passed two
years ago;
(g) call a meeting of the Board of Management forthwith in an
emergency, when neither the Vice-chancellor nor the officers
duly authorized, is able to act and take decisions for carrying
on the work of the University;
(h) be directly responsible to the chancellor, vice-chancellor and
Pro-Vice-chancellor for the proper discharge of his duties and
functions; and
(i) perform such other duties as may be assigned, from time to
time, by the Chancellor and the Board of Management.
- 18-
The first Registrar shall, in consultation with the Chancellor, make
such statutes and regulations as may be necessary for the proper
functioning of the University. The University shall submit the
regulations and statutes to the State Government for notification by
publication in the Official Gazette;
ln the event of the post of the Registrar remaining vacant for any
reason, it shall be open to the Chancellor to authorize any officer in
the service of the University to exercise such powers, functions,
and duties of the Registrar as the Chancellor deems fit.
17.The manner of appointment, terms and conditions of service and power
and duties of the other officers of the University shall be as authorized by
the Chancellor.
18.The following shall be the authorities of the University:
(6)
(7)
Other Officers
Authorities of
the University (a)
(b)
(c)
(d)
(e)
(f)
(g)
(h)
(i)
(J)
The Board of Governors;
The Board of Management;
The Academic Council;
The Finance Committee;
The Board of Online Education Council;
The Board of College Development Council;
The Board of External Education Council;
The Board of Vocational and Skill Development Education
Council;
The Board of Pre-University Education, and
Such other authorities as may be declared by the statutes under
this Act.
Members of the
Board of
Governors
19.The Board of Governors of the University shall consist of the following
members, namely:-
The Chancellor;
The Pro-Chancellor;
The Vice- Chancellor;
The Pro-Vice-Chancellor;
The Secretary ln-charge of Education Department, Government of
Sikkim or his nominee not below the rank of a Joint Secretary;
Two nominees of the Chancellor; and
Three nominees of the sponsoring body.
(a)
(b)
(c)
(d)
(e)
(0
(g)
Members of the 20.(1) The Board of Management shall consist of the following members,
Board of namely:-
Management
-19-
(a) The Chancellor;
(b) The Pro-Chancellor;
(c) TheVice-Chancellor;
(d) The Pro-Vice-Chancellor;
(e) The Registrar;
(f) Finance Officer;
(g) One nominee of the sponsoring body;
(h) One nominee of the Chancellor.
(2J The Chancellor shall be the chairperson of the Board of
Management.
(3) ln the absence of the Chancellor, the Pro-Chancellor or any person
nominated by the Chancellor shall act as the Chairperson of the
Board of Management.
Members of the 21.(1) The Academic Councii shall consist of the following members,
Academic namely:-
council (a) Vice-chancellor - chairperson;
(b) Registrar - Secretary;
(c) Deans of the faculties;
(d) Two Educators or Experts from the faculty members
nominated by the Vice-Chancellor;
(e) Two nominee

Excerpt shown. Open the full act in Lexace.

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