The Young India Skills University, Telangana (Public-Private Partnership) Act, 2024

 
 
 
 
 
 
 
 
 
 
 
THE YOUNG INDIA SKILLS UNIVERSITY, 
TELANGANA (PUBLIC-PRIVATE PARTNERSHIP) 
ACT, 2024. 
 
ACT NO.13 OF 2024  
 
 
 
 
 
 
 
    
THE YOUNG INDIA SKILLS UNIVERSITY, TELANGANA 
(PUBLIC-PRIVATE PARTNERSHIP) ACT, 2024. 
(ACT NO.13 OF 2024.) 
INDEX 
Section 
No. Contents 
 CHAPTER - I. 
PRELIMINARY. 
1. Short title, extent and commencement. 
2. Definitions. 
 CHAPTER - II. 
THE UNIVERSITY. 
3. Incorporation of the University. 
4. Establishment of University by the State Government 
and Industry Partners. 
5. Jurisdiction. 
6. Objects of the University. 
7. Powers and functions of the University. 
8. University open to all classes, castes and creed. 
9. University to be a distinct legal entity not-for profit. 
10. Inspection and Inquiry. 
 CHAPTER - III. 
MANAGEMENT OF THE UNIVERSITY. 
11. Composition of the Management of the University. 
12. Chancellor. 
13. Vice-Chancellor. 
14. Tenure of office etc. of Vice-Chancellor. 
2  [Act No.13 of 2024] 
15. Powers and duties of the Vice-Chancellor. 
16. Rector. 
17. Registrar. 
18. Finance Officer. 
19. Controller of Examinations. 
20. Other officials. 
 CHAPTER - IV. 
AUTHORITIES OF THE UNIVERSITY 
21. Authorities. 
22. Board of Governors. 
23. Powers and duties of the Board of Governors. 
24. Executive Council. 
25. Powers and duties of the Executive Council. 
26. Annual Accounts. 
27. Financial Estimates. 
28. Annual Report. 
29. Power to incur unforeseen expenditure. 
30. Academic Council. 
31. Other Authorities. 
 CHAPTER - V. 
SCHOOLS, SATELLITE CAMPUSES AND THE 
FACULTIES. 
32. Schools of the University. 
33. Dean. 
34.  Satellite Campuses. 
35. The Faculties. 
[Act No.13 of 2024]  3 
36. Constitution of Selection Committee. 
 CHAPTER - VI. 
UNIVERSITY FUNDS. 
37. General Fund. 
38. Other Sources of Income 
39. Constitution of other funds. 
40. Finance Committee. 
41. Duties and powers of the Finance Committee. 
42. Borrowing of Money. 
43. Leveraging Funding. 
44. Transfer of the Government Institutions and assets to 
the University. 
 CHAPTER - VII. 
TEACHING AND ADMISSION OF STUDENTS. 
45. Courses 
46. Admission to University Courses. 
47. Recognition of Degrees and Diplomas. 
48. Affiliation with the University. 
 CHAPTER - VIII 
STATUTES, ORDINANCES AND REGULATIONS. 
49. Statutes. 
50. Statutes how made. 
51. Ordinances. 
52. Ordinances how made. 
53. Regulations. 
 
4  [Act No.13 of 2024] 
 CHAPTER - IX 
MISCELLANEOUS. 
54. Power to remove difficulties. 
55. Power to Government to make rules. 
 
 
THE YOUNG INDIA SKILLS UNIVERSITY, TELANGANA 
(PUBLIC-PRIVATE PARTNERSHIP) ACT, 2024. 
 
ACT NO.13 OF 2024. 
 
[14th August, 2024] 
 
AN ACT TO INCORPORATE AND ESTABLISH AN 
UNIVERSITY NAMELY THE YOUNG INDIA SKILLS 
UNIVERSITY, TELANGANA IN THE PUBLIC AND 
PRIVATE PARTNERSHIP IN THE STATE OF 
TELANGANA AND FOR THE MATTERS CONNECTED 
THEREWITH OR INCIDENTAL THERETO. 
 
CHAPTER - I. 
PRELIMINARY. 
 
1. (1) This Act may be called the Young India Skills 
University, Telangana (Public-Private Partnership) Act, 2024. 
 
 (2) It extends to the whole of the State of Telangana.  
 
 (3) It shall come into force on such date as the 
Government may, by notification in the official Gazette, 
appoint. 
 
2. In this Act, unless the context otherwise requires,- 
 
 (1) “Academic Council” means the Academic Council 
of the University; 
 
 (2) “Campus” means the unit established or constituted 
by the University for making arrangements for instruction, or 
research, or both within the territorial jurisdiction of 
Telangana;  
 
                                                           
 Received the assent of the Governor on the 14th August, 2024. 
Short title, extent 
and 
commencement. 
Definitions. 
2  [Act No.13 of 2024] 
 (3) “Board of Governors” means the Board of 
Governors of the University;  
 
 (4) “Chancellor” means the Chancellor of the 
University; 
 
 (5) “Dean” means the Dean of the respective school; 
 
 (6) “Executive Council” means the Executive Council 
of the University; 
 
 (7) “Industry Partner” means an individual, or a trust 
established under the Indian Trusts Act, 1882, or a company 
established under the Companies Act, 2013, or society 
formed and registered under the Societies Registration Act, 
1860, or a financial institution or a combination of one or 
more of such industry partners; 
 
 (8) “Misconduct” means a misconduct prescribed by 
the Statutes and the Ordinance; 
 
 (9) “National Skill Qualification Framework” means 
the qualifications assurance framework for skills, notified as 
such by the Central Government, based on national 
principles, organizing qualifications according to a series of 
levels of knowledge and skills defined in terms of learning 
outcomes regardless of how such knowledge, skills or 
competency is required; 
 
 (10) “Notification” means a notification published in the 
Official Gazette and the word “notify” shall be construed 
accordingly; 
 
 (11) “Prescribed” means prescribed by rules made 
under this Act; 
 
 (12) “Public-private partnership” means such 
partnership which provides for establishment of the 
[Act No.13 of 2024]  3 
University involving collaboration between the State 
Government and industry partners; 
 
 (13) “Rector” means the Rector of the University;  
 
 (14) “Registrar” means the Registrar of the University; 
 
 (15) “School” means a School of Studies of the 
University; 
 
 (16) “Skills” means the qualification and competency 
achieved through education and learning for performing a 
job role successfully and efficiently and includes National 
Skill Qualification Framework; 
 
 (17) “Satellite Campus” means the Satellite Campus 
established or maintained by the University, for instruction, 
or research, or both within the territorial jurisdiction of 
Telangana; 
 
 (18) “Statutes”, “Ordinances” and “Regulations” mean 
the Statutes, Ordinances and Regulations of the University; 
 
 (19) “University” means the Young India Skills 
University, Telangana (Public-Private Partnership) as 
incorporated under this Act; 
 
 (20) “Vice-Chancellor” means the Vice-Chancellor of 
the University. 
 
CHAPTER - II 
THE UNIVERSITY 
 
3. (1) With effect from such date as the Government may, 
by notification in the official Gazette, appoint, there shall be 
established a University by the name of the Young India 
Skills University, Telangana (Public-Private Partnership) 
comprising of the Chancellor, Vice-Chancellor, the Board of 
Governors, the Executive Council and the Academic Council 
Incorporation of 
the University. 
4  [Act No.13 of 2024] 
of the University and all such persons as may hereafter be 
appointed to such office or as members so long as they 
continue to hold such office or membership. 
 
 (2) The University shall be a body corporate with the 
name aforesaid having perpetual succession and a common 
seal with power, subject to the provisions of this Act, to 
acquire, hold and dispose of property and to contract and 
may, by the said name, sue or be sued. Provided that the 
land acquired and building constructed with the assistance of 
the Government shall not be disposed without the prior 
approval of the Government. 
 
 (3) The University shall be a Centre for Excellence 
engaged in teaching and in current and emerging sectors of 
skills and skill integrated education, focusing on industry & 
service sector demanded skill sets with hands-on work 
exposure through apprenticeships & internships, the primary 
objective being to enhance the employability of students by 
making them industry-ready. The Skill University shall also 
promote inter-disciplinary skill education with diversity in 
instruction at all levels. Skill Courses would be conducted in 
conventional mode and also blended and online mode as 
per the pattern suitable for the target groups. 
 
4. (1) On incorporation of the University by the State 
Government by way of notification under sub-section (1) of 
Section 3 the State Government shall identify a consortium 
of Industry Partners for collaboration, based on the following 
criteria: 
 
  (i) the investment of capital required for establishing 
the proposed University to be borne by the State 
Government and Industry Partners and recurring 
expenditure, as may be considered necessary during the 
first three years of operation, to be made available by the 
State Government; 
 
Establishment of 
University by the 
State 
Government and 
Industry 
Partners. 
[Act No.13 of 2024]  5 
  (ii) the expertise and standing of the Industry 
Partners proposed, in their respective sector; 
 
  (iii) the assessment of the capability, financial and 
other resources of industry partners to support the 
University; 
 
  (iv) the temporary campus of the University and 
Campuses for running the Skill Centers of the University, to 
be provided by the State Government free of cost; 
 
  (v) the suitability of adequate land, to the extent of 
hundred acres, for building the permanent Campus to be 
provided by the State Government free of cost;  
 
  (vi) the availability of, or the commitment of the State 
Government to make available, adequate physical 
infrastructure namely, water, electricity, road connectivity 
and security, at the proposed site. 
 
 (2) The State Government shall enter into a 
memorandum of understanding or an agreement with the 
industry partners for the establishment of the University. 
 
 (3) The industry partner shall: 
 
  (i) actively participate in the governance of the 
University and the schools within the overall framework; 
 
  (ii) support and facilitate various initiatives either 
through funding, collaboration or in any other manner; 
 
  (iii) depute experienced individuals as adjunct 
faculty; 
 
  (iv) co-create programs as per the requirements of 
the industry with the Institution; 
 
6  [Act No.13 of 2024] 
  (v) provide internship and apprenticeship to students 
from the University; 
 
  (vi) facilitate for placement of students from the 
University. 
 
 (4) Every memorandum of understanding or agreement 
referred to in sub-section (2) shall contain: 
 
  (i) the investment proposal of capital in 
establishment of the University and the respective shares as 
may be prescribed; 
 
  (ii) the first Statutes of the University; 
 
  (iii) the commitment of the State Government, and 
the industry partner in operation and ensuring autonomy to 
the University; 
 
  (iv) the conditions, if the industry partners pulls out. 
 
5. Save as otherwise provided by or under this Act, the 
limits of the area within which the Skill University shall 
exercise its powers, shall be that of the State of Telangana. 
 
6. The objects of the University shall be- 
 
 (1) to establish as a premier institution of quality skill 
education recognized by industry & service sectors both 
nationally and internationally; 
 
 (2) to develop employable human resource by ensuring 
on-the-job-training during study for degree and diploma 
courses, leading to job placements for realizing the 
demographic dividend of the State and contribute to the 
manpower requirements of the industry and economy; 
 
 (3) to carry out training and education as per established 
skilling benchmarks, provide certification as per established 
Jurisdiction. 
Objects of the 
University. 
[Act No.13 of 2024]  7 
frameworks and promote sustainable skilling with skill 
education as per established standards in training, teachers 
training and industry collaboration; 
 
 (4) to provide opportunities for flexible learning, systems 
and create a platform for life-long learning; 
 
 (5) to develop linkages with industry and service sectors 
and impart skill education aligned with market needs; 
 
 (6) to design and implement curricula in association with 
industry, service sector, Sector Skill Councils and industry & 
service sector bodies so that a dynamic evolving content is 
always on offer for students;  
 
 (7) to promote entrepreneurship development initiatives 
and to create an inspiring ecosystem for start-ups, business 
incubators micro enterprises and platforms for technology & 
manpower mobility; 
 
 (8) to ignite the spirit of innovation, creativity and 
experimentation; 
 
 (9) to create a platform for industry involvement in 
training, common production centres / facility, offer & 
implement models for spin off of startups; 
 
 (10) to maintain transparency of highest order in matters 
of admission, appointments, evaluation, accreditation, 
administration and finance at its main campus and different 
affiliated centers; 
 
 (11) to start or affiliate training centres and centers of 
excellence in different parts of Telangana based on merit, 
outreach and skilling standards; 
 
 (12) to publish books, journals, periodicals, reports, 
scholarly articles and film clips in such areas as prescribed; 
 
8  [Act No.13 of 2024] 
 (13) to do all such things as are incidental, necessary or 
conducive at the national and international level to the 
attainment of all or any of the objects of the University and 
for its adaptation & growth in the emerging skilling, 
employment and entrepreneurial ecosystem. 
 
7. The University shall have the following powers and 
perform the following functions, namely: 
 
 (1) to comply with the National Skills Qualification 
Framework & the credit framework applicable to all the skill 
courses both short term and long term; 
 
 (2) to have autonomy in financial, administrative and 
academic matters in regard to the attainment of its objects; 
 
 (3) to develop curriculum framework in accordance with 
the National Occupational Standards developed as job-role 
based course offerings by such bodies as may be specified, 
by or under, the National Skills Qualification Framework and 
framework applicable to different sectoral courses; 
 
 (4) to define norms and parameters of skills education, 
teaching and instruction, consistent with the credit 
framework and curriculum packages, in such skills and allied 
areas as the University may deem fit; 
 
 (5) to impart instruction in accordance with the National 
Skill Qualification Framework, Industry set standards, credit 
framework and industry-led curriculum packages, in such 
skills and allied areas, as the University may deem fit, for the 
dissemination of knowledge and skills training in accordance 
with requirements of industry and consistent with its objects; 
 
 (6) to impart instruction in such branches of learning, 
other than skills, consistent with its objects, as the University 
may, from time to time, determine; 
 
Powers and 
functions of the 
University. 
[Act No.13 of 2024]  9 
 (7) to award degrees, diplomas, certificates and other 
distinctions that conform to the provisions of the University 
Grants Commission Act, 1956, or the National Skills 
Qualification Framework, as the case may be; 
 
 (8) to define norms of examination or any other measure 
of assessment of knowledge and competency of a student or 
for admission to the University; 
 
 (9) to conduct examinations or other assessments of 
knowledge or competency, or accredit the examination or 
other assessment systems of institutions of skill education, 
as the University may, from time to time, determine. 
 
 (10) 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 in industry for the purpose of earning 
credits; 
 
 (11) to define norms and measures of assessment for 
recognition of prior learning and competency in skills, based 
on relevant experience at work or in industry, and to assign 
credits for such prior learning or competency in accordance 
with the credit framework; 
 
 (12) to lay down norms for transfer of credits to promote 
new learning opportunities without compromising on learning 
outcomes; 
 
 (13) to institute education in skills education, training or 
other training positions required by the University, with such 
qualifications and designations as it may deem fit, and to 
appoint persons on contract, term or otherwise to such 
positions; 
 
 (14) to appoint persons working or having significant 
experience or working in any other educational institution or 
industry/service sectors, possessing the required knowledge 
10  [Act No.13 of 2024] 
or competency or recognized experts in skill education as 
adjunct, guest or visiting faculty of the University on such 
terms and for such duration as the University may decide; 
 
 (15) to lay down parameters for assessment and 
accreditation of skill courses, 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; 
 
 (16) to create administrative and other posts and to 
make appointments thereto; 
 
 (17) to determine, specify and receive payment of fees, 
revenue shares and other charges, as the University may 
deem fit, from students and any other person, institution, 
industry or body corporate for instructions and other 
services, including training, consultancy and advisory 
services, provided by the University; 
 
 (18) to establish and maintain such infrastructure, 
including campuses and training centres within its territorial 
jurisdictions, as may be necessary for attainment of its 
objects; 
 
 (19) to undertake, or cause to be undertaken, such 
studies for assessment of courses, skill needs as may be 
required in the future and to prepare and maintain a 
database of skill courses of skills assessment and 
requirements in terms of the emerging employment market 
in Telangana, nationally or internationally, as the case may 
be, relevant to the instructions imparted or proposed to be 
imparted in the University; 
 
 (20) to institute and award fellowships, scholarships, 
exhibitions, prizes and medals; 
 
[Act No.13 of 2024]  11 
 (21) to collaborate with any other university or institution 
both nationally and internationally in offering joint degree 
programmes for forging education partnerships in skill 
education and skill integrated higher education; 
 
 (22) to partner with institutions, organisations and 
industry/service sectors for creating and operating centres of 
excellence, running niche programmes and forge 
partnerships for end-to-end implementation of courses by 
industry/industry bodies/sector skill councils in accordance 
with established models; 
 
 (23) to operate programmes and activities in Public- 
Private Partnership mode & sponsorship mode as per 
established practices so as to leverage both funding and 
best practices; 
 
 (24) to promote international collaboration in skills 
education with institutions of vocational education (VET 
Universities) for the purpose of developing competency, 
knowledge and competence of global standards so as to 
promote student employment and mobility; 
 
 (25) to collaborate with the existing innovation 
eco-system and Centers of Excellence of the Government of 
Telangana for building synergies and affiliation wherever 
possible; 
 
 (26) to promote a spirit of entrepreneurship amongst 
skilled youth; 
 
 (27) to establish, maintain & partner with institutions, 
centres, campuses and such other centres of education, 
research, training and extension as deemed appropriate by 
the University; 
 
 (28) to determine the mode, eligibility and standards for 
admissions to the University; 
 
12  [Act No.13 of 2024] 
 (29) to establish, maintain and manage halls, hostels, 
residences etc for the residing of staff, students and 
scholars; 
 
 (30) to prescribe, regulate and enforce the discipline and 
conduct of students at the University and to make 
arrangements for promoting their health, welfare and cultural 
and corporate life; 
 
 (31) to regulate the work and conduct of employees of 
the University and take such disciplinary measures in this 
regard as may deem necessary; 
 
 (32) to make arrangements for promoting the health and 
general welfare of employees of the University; 
 
 (33) to create any Reserve Fund, Insurance Fund or any 
other special Fund whether for depreciation or for repairing, 
improving, extending or maintaining any of the properties or 
rights of the University and/or for recoupment of wasting 
assets and for any other purposes for which the University 
deems it expedient or proper to create or maintain such 
Funds; 
 
 (34) to draw, make, accept, endorse and discount 
cheques, notes or other negotiable instruments and digital 
payments; 
 
 (35) to receive benefactions, donations and gifts from 
persons and organizations and to name, after them, such 
chairs, centers, institutions, buildings and the like as the 
University may determine, whose gift or donation to the 
University is worth such amount as the University may 
decide; 
 
 (36) to acquire by gift, purchase, exchange, lease, hire 
or otherwise howsoever any movable or immovable property 
which may be necessary or convenient for the purpose of 
the University and to build, construct, improve, alter, 
[Act No.13 of 2024]  13 
demolish, repair and maintain such buildings, works and 
constructions as may be necessary for carrying out the 
objects of the University; 
 
 (37) to borrow and leverage funds for the purpose of the 
University; 
 
 (38) to assess the needs in terms of skill sectors, fields 
of specialization, levels of skilling and training of technical 
and other manpower, both on short and long-term basis, and 
to initiate necessary programmes to meet those needs; 
 
 (39) to initiate measures to enlist the involvement and 
cooperation of the industry and other expert agencies to 
provide complementary facilities and to operate any 
programmes as per established practices; 
 
 (40) to prescribe code of ethics, code of conduct and 
disciplinary rules for its employees and Code of Discipline for 
the students. However, the disciplinary rules for the 
employees should be on the line of conduct rules and 
disciplinary rules applicable to employees of Government, 
and 
 
 (41) to do all such things as may be necessary, 
incidental or conducive to the attainment of all or any of the 
objects of the Skills University. 
 
8. No person shall be excluded from holding any office in 
the University or from membership of any of the authorities 
of the University or from admission to any degree, diploma 
or other distinction or course of study, on grounds only of 
religion, race, caste, sex, place of birth or any of them, and it 
shall not adopt or impose on any person any test whatsoever 
of religious belief or profession in order to entitle him to be 
admitted thereto as a teacher or student or to hold any office 
therein or to qualify for any degree, diploma or other 
distinction or to enjoy or exercise any of the privileges of the 
University: 
University open 
to all classes, 
castes and 
creed. 
14  [Act No.13 of 2024] 
 Provided that – 
 
 (1) The University may maintain affiliate or recognise 
any college or institution, intended exclusively for women, 
either for their education, or for their residence. 
 
 (2) The University shall reserve seats in the University 
Colleges or constituent Centres for Socially and 
Educationally Backward Classes, Scheduled Castes, 
Scheduled Tribes and other categories as specified by the 
Government from time to time as per the Rules of 
Reservation. 
 
9. (1) 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 the University or for 
conducting research therein. 
 
 (2) The University shall strive to raise funds for the 
creation of a corpus for self-sufficiency, sustainability and 
future development of the University. 
 
10. (1) The Government shall have the right to cause an 
inspection to be made by such person or persons as it may 
direct of the University, its buildings, laboratories, libraries, 
museums, work-shops and equipment and of any institutions 
maintained by or affiliated to the University and also to cause 
an inquiry to be made, into the teaching and other work 
conducted or done by the University in respect of any matter 
connected with the University. The Government shall in 
every case give notice to the University of its intention to 
cause such an inspection or inquiry to be made and the 
University shall be entitled to be represented thereat. 
 
 (2) The Government shall forward to the Vice- 
Chancellor a copy of the inspection report for obtaining the 
views of the Executive Council and on receipt of such views, 
University to be 
a distinct legal 
entity not-for 
profit. 
Inspection and 
Inquiry. 
[Act No.13 of 2024]  15 
the Government may tender such advise as they consider 
necessary and fix a time-limit for action to be taken by the 
University. 
 
 (3) The Executive Council shall, within such time as the 
Government may fix report to them through the Vice- 
Chancellor the action which has been taken or is proposed 
to be taken on the advice tendered by them. 
 
 (4) The Government may, where action has not been 
taken by the University to their satisfaction, within the time 
fixed and after considering any explanation furnished or 
representation made by the Executive Council issue such 
directions as they may think fit and the University shall 
comply with such directions. 
 
CHAPTER - III 
MANAGEMENT OF THE UNIVERSITY 
 
11. The following shall comprise the Management of the 
University: 
 
 (i) The Chancellor; 
 
 (ii) The Vice-Chancellor; 
 
 (iii) The Rector; 
 
 (iv) The Registrar; 
 
 (v) The Finance Officer; 
 
 (vi) The Controller of Examinations; and 
 
 (vii) Such other persons as the Statutes may declare to 
be part of the Management of the University. 
 
 
Composition of 
the Management 
of the University. 
16  [Act No.13 of 2024] 
12. (1) The Chief Minister of Telangana shall be the 
Chancellor of the University; 
 
 (2) The Chancellor shall, by virtue of his office, be the 
Head of the University and shall when present, preside at 
convocations of the University; 
 
 (3) The Chancellor shall exercise such other powers and 
perform such other duties as may be conferred on or vested 
in him by or under the provisions of this Act. 
 
13. (1) The Vice-Chancellor shall be the Academic & 
Administrative Head and the Principal Executive Officer of 
the University and shall exercise general control over its 
affairs. He/She shall be a whole-time official of the 
University. 
 
 (2) The Vice-Chancellor shall be a person of eminence 
having rich administrative/skill education implementation 
/academic experience. 
 
 (3) In the first instance, the Vice-Chancellor of the 
University shall be appointed by the Chancellor of the 
University. 
 
 (4) For later instances, the Vice-Chancellor shall be 
appointed by the Board of Governors. 
 
 (5) The Vice-Chancellor shall not be removed from his 
office except by an order of the Board of Governors passed 
on the ground of willful omission or refusal to carry out the 
provisions of this Act, or abuse of the powers vested in him 
and after due enquiry ordered by the Board of Governors. 
 
14. (1) The age for applying to the post of Vice-Chancellor 
shall not exceed 70 years; 
 
 (2) Subject to the provisions of the section ‘Vice- 
Chancellor’, the Vice-Chancellor shall hold office for a term 
Chancellor. 
Vice-Chancellor. 
Tenure of office 
etc. of Vice-
Chancellor. 
[Act No.13 of 2024]  17 
of three years from the date of his/her appointment and shall 
be eligible for reappointment to that office for another one 
term of three years in the manner provided in the Act, 
provided his age is less than the prescribed age while 
applying for the second term; 
 
 (3) The Vice-Chancellor shall be paid such pay and 
allowances as may, by order, be specified by the Board of 
Governors, from time to time; 
 
 (4) When the Vice-Chancellor is unable to exercise his 
powers, perform his functions and discharge his duties 
owing to absence, illness or any other cause or when the 
office of Vice-Chancellor is vacant, the Rector shall be in- 
charge Vice-Chancellor. The in-charge Vice-Chancellor shall 
exercise the powers, perform the functions and discharge 
the duties of the Vice-Chancellor until, the Vice- Chancellor 
assumes the office, or as the case may be, a new Vice-
Chancellor is appointed; 
 
 (5) It shall be competent for the Chancellor to accept the 
resignation of the Vice-Chancellor; 
 
 (6) When the post of the Vice-Chancellor falls 
permanently vacant, either by resignation or otherwise, the 
vacancy shall be filled by the Chancellor, on the advice of 
the Board of Governors, by appointing another person as the 
Vice-Chancellor and the Vice-Chancellor so appointed shall 
hold office for a full-term of three years. 
 
15. (1) The Vice-Chancellor shall by virtue of his office be a 
member and Chairman of the Executive Council and of the 
Academic Council and shall preside at the convocation of 
the University in absence of the Chancellor. 
 
 (2) He shall be entitled to be present at the address at 
any stage, any meeting of any Authority of the University, but 
not to vote there at, unless he is a member of the authority 
concerned. 
Powers and 
duties of the 
Vice-Chancellor. 
18  [Act No.13 of 2024] 
 (3) He shall have the power to convene meetings of the 
Executive Council and the Academic Council. 
 
 (4) It shall be his duty to see that the provisions of this 
Act, the Statutes, the Ordinances and Regulations are duly 
observed, and he may exercise all powers necessary for this 
purpose. 
 
 (5) He shall have power to interpret the provisions of this 
Act, the Statutes, the Ordinances and the Regulations. Any 
person or authority aggrieved may, within such time as may 
be prescribed by an Ordinance, appeal to the Board of 
Governors. 
 
 Provided that,  
 
  (a) if such interpretation was given at a meeting of 
the Executive Council, the appeal shall lie to the Chancellor 
direct. 
 
  (b) if such interpretation was given otherwise than at 
a meeting of the Executive Council, the appeal shall be 
forwarded to the Chancellor through the Executive Council. 
 
 (6) He shall give effect to the decision of the Authorities 
of the University taken in accordance with the powers 
conferred by or under this Act. 
 
 (7) He shall have such other powers as may be 
prescribed. 
Rector. 
 
16. (1) There shall be a Rector who shall be appointed by 
the Executive Council on the recommendations of the Vice-
Chancellor in such manner and on such terms and 
conditions as may be prescribed by the Statutes from among 
the senior faculty in the University. 
 
Rector. 
[Act No.13 of 2024]  19 
 (2) The Rector shall perform such duties and exercise 
such functions and powers as the Vice-Chancellor may 
specify and shall assist the Vice-Chancellor on academic 
and administrative matters. 
 
 (3) The term of the Rector shall be co-terminus with the 
term of Vice-Chancellor. 
 
17. (1) The Registrar shall be a whole-time paid official of 
the University appointed by the Board of Governors for a 
term of three years or less and on such terms and conditions 
as may be prescribed by the Statutes, provided that he shall 
not continue in that office for more than six years. 
 
 (2) The Registrar shall act as the Secretary of the 
Executive Council and Academic Council. He/she shall 
exercise such powers and perform such duties as may be 
prescribed. 
 
 (3) The Executive Council may transfer the Registrar to 
a suitable position even before the completion of the term 
provided he/she is shown a position in the University with the 
same emoluments. 
 
18. (1) The Finance Officer shall be a whole-time official of 
the University appointed by the Board of Governors either on 
deputation or by direct appointment, to be chosen from a list 
of three officers to be obtained from the Industries and 
Commerce Department, Government of Telangana on such 
terms and conditions as may be prescribed by the rules 
made by the Board of Governors in this behalf. He/ she shall 
be the employee of the Government and the salary, 
allowances, pension and other remuneration shall be paid in 
the first instance out of the Consolidated Fund of the State 
and later recovered from the University. 
 
 (2) The Finance Officer shall maintain the accounts of 
the University and also advise the University on all matters 
relating to income and expenditure. 
Registrar. 
Finance Officer. 
20  [Act No.13 of 2024] 
 (3) The Finance Officer shall be present at the meetings 
of the Finance Committee and participate in the discussions 
but shall not be entitled to vote. 
 
19. (1) The Controller of Examinations shall be a whole - 
time paid official of the University appointed by the Executive 
Council. 
 
 (2) The Controller of Examinations shall be the principal 
officer-in-charge of the conduct of examinations and tests of 
the university and declaration of their results and shall 
exercise such powers and perform such functions as may be 
prescribed. 
 
20. The manner of appointment, emoluments, powers and 
duties of the other officers of the University shall be such as 
may be prescribed. 
 
CHAPTER - IV 
AUTHORITIES OF THE UNIVERSITY 
 
21. The following shall be the Authorities of the University, 
namely: 
 
 (i) The Board of Governors; 
 
 (ii) The Executive Council; 
 
 (iii) The Academic Council; 
 
 (iv) Such other authorities as may be declared by the 
Statutes to be the authorities of the University. 
 
22. (1) The Governing Body of the University shall consist of 
at least Fifteen (15) members including the following 
members namely: 
 
  (i) Chairperson of the Board; 
 
Controller of 
Examinations. 
Other officials. 
Authorities. 
Board of 
Governors. 
[Act No.13 of 2024]  21 
  (ii) The Vice-Chancellor; 
 
  (iii) Two (02) Deans from the schools of the 
university, with each school selected on rotational basis for a 
two- year term; 
 
  (iv) The Secretary to Government in the Industries 
and Commerce or an officer in the Industries and Commerce 
Department nominated by the Government, not below the 
rank of Joint Secretary; 
 
  (v) The Secretary to Government in the Education 
Department or an officer in the Education Department 
nominated by the Government, not below the rank of Joint 
Secretary; 
 
  (vi) The Secretary to Government in the Finance and 
Planning (Finance Wing) Department or an officer in the 
Finance and Planning (Finance Wing) Department 
nominated by the Government, not below the rank of Joint 
Secretary; 
 
  (vii) Member representing the SC/ST Community, 
nominated by the Chancellor; 
 
  (viii) Seven (07) Members from different sectors of 
the Industry, representing sponsors of the Schools, 
programme implementing organisations, Public-Private 
Partnership entities and industry experts. 
 
 (2) The Registrar shall be the non-voting Ex-Officio 
Secretary to the meetings of the Board. 
 
 (3) (A) The Chairperson of the Board shall be an 
eminent person of standing in their field. 
 
 
 
22  [Act No.13 of 2024] 
  (B) The term of the Chairperson of the Board shall 
be three (03) years from the date of his/her appointment and 
shall be eligible for reappointment to that office for another 
one term of three years. 
 
  (C) For the first instance, the Chairperson of the 
Board shall be nominated by the Chancellor and for later ♦ 
instances, a Search-cum-Selection Committee shall be 
formed by the Board of Directors for nominating the 
Chairperson of the Board. 
 
 (4) (A) Save as otherwise provided in this section the 
term of nominated members of the governing body shall be 
three years from the date of nomination. Provided that each 
nominated member is eligible to hold the position for one 
additional term of three years. 
 
  (B) The term of Members elected from different 
sectors of the industry shall be two years from the date of 
appointment. 
 
  (C) An ex-officio member shall continue so long as 
he/she holds the office by virtue of which he/she is such a 
member. 
 
 (5) It shall be ensured by the Board of Governors that 
proper representation is given to women and socially 
disadvantaged classes from time to time. 
 
 (6) Nearly one third of the nominated members except 
the ex-officio member shall retire by rotation each year. In 
the first two instances, the Industries and Commerce 
Department, Government of Telangana shall decide the 
procedure to identify the members who will retire. 
 
 (7) A member may resign from his office by writing, 
addressed to the Chairperson, but he/she shall continue in 
office until his resignation has been accepted by the 
Chairperson. 
[Act No.13 of 2024]  23 
 (8) The Board of Governors shall meet at least two times 
in a financial year with one meeting in each half. 
 
 (9) A minimum of one-half of the members shall form the 
quorum for a meeting of the Board of Governors. 
 
23. (1) Subject to the provisions of this Act, the Board of 
Governors shall be responsible for the general policy 
making, superintendence, providing direction and shall have 
the power to frame, amend, modify or rescind the Statutes 
and the Ordinances governing the affairs of the University to 
achieve the objectives. 
 
 (2) Without prejudice to the provisions of sub-section (1), 
the Board of Governors shall have the following powers 
namely: 
 
  (a) to decide questions of policy relating to the 
University; 
 
  (b) to provide general superintendence and 
directions and to control 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 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;  
 
  (d) to approve the budget and annual report of the 
University; 
 
  (e) to lay down the extensive policies to be followed 
by the University; 
 
  (f) such other powers as may be prescribed by the 
Statutes; 
 
Powers and 
duties of the 
Board of 
Governors. 
24  [Act No.13 of 2024] 
  (g) to vest to the Executive Council or any other 
entity or official of the University such of its powers as it 
deems appropriate, along with appropriate governance 
mechanism. 
 
24. (1) The Executive Council shall consist of the following 
persons, namely:  
 
 Class I - Ex-Officio Members: 
 
  (i) The Vice-Chancellor (The Chairperson); 
 
  (ii) The Rector; 
 
  (iii) The Secretary to Government in the Industries 
and Commerce or an officer in the Industries and Commerce 
Department nominated by the Government, not below the 
rank of Joint Secretary; 
 
  (iv) The Secretary to Government in the Education 
Department or an officer in the Education Department 
nominated by the Government, not below the rank of Joint 
Secretary; 
 
  (v) The Secretary to Government in the Finance and 
Planning (Finance Wing) Department or an officer in the 
Finance and Planning (Finance Wing) Department 
nominated by the Government, not below the rank of Joint 
Secretary. 
 
 Class II - Other Members: 
 
  (i) One (01) senior faculty of the University to be 
nominated by the Board of Governors. 
 
  (ii) Four (04) eminent persons representing industry, 
agriculture, trade, commerce, education, public life, legal 
profession, social work etc. to be nominated by the Board of 
Governors. 
Executive 
Council. 
[Act No.13 of 2024]  25 
 (2) Every member of the Executive Council other than 
Ex-Officio Member shall hold office during the pleasure of 
the Board of Governors; 
 
 (3) The Executive Council shall meet at least once in 
three (03) months and may meet often if necessary; 
 
 (4) Upon a requisition in writing signed by not less than 
one third of the total number of members of the Executive 
Council, the Vice-Chancellor shall convene a meeting 
thereof on a date appointed by him which shall not be later 
than seven days from the date of receipt of requisition 
aforesaid; 
 
 (5) In the absence of the Vice-Chancellor from any 
meeting of the Executive Council, the members present at 
the meeting shall choose one among themselves to preside 
over the meeting; 
 
 (6) The quorum for a meeting of the Executive Council 
shall be one-third of Class I and Class II members or six 
persons whichever is less. 
 
25. The Executive Council shall be the Executive Authority 
of the University and shall have the following powers 
namely: 
 
 (1) to direct the form, custody and use of the common 
seal of the University. 
 
 (2) to hold, control and administer the property and funds 
of the University. 
 
 (3) to enter into, vary, carry out and cancel contracts on 
behalf of the University in the exercise of performance of the 
powers and duties assigned to it by this Act and the 
Statutes. 
 
Powers and 
duties of the 
Executive 
Council. 
26  [Act No.13 of 2024] 
 (4) to accept on behalf of the University, endowments, 
bequests, donations and other transfers of property made to 
it and to administer all funds placed at the disposal of the 
University for specific purposes. 
 
 (5) Subject to such statutes as may be prescribed in this 
behalf: 
 
  (a) to appoint the teaching and non-teaching staff of 
the University, except core faculty, and to appoint the core 
faculty of the University on the recommendations of the 
Selection Committee constituted for the purpose: 
 
 Provided that the Executive Council may invite any 
person of high academic distinction and professional 
attainments to accept a post of Core Faculty in the University 
and appoint him to that post: 
 
 Provided further that if the Executive Council rejects the 
selections made by the Selection Committee, the matter 
shall be referred to the Board of Governors whose decision 
thereon shall be final. 
 
 (b) to fix emoluments of the faculties of the University 
and define their duties and conditions of service; 
 
 (c) to suspend, remove or dismiss faculties of the 
University subject to such Ordinances as may be made in 
this behalf; 
 
 (d) to appoint, dismiss, remove or suspend any member 
of the non-teaching staff of the University; 
 
 (e) to fix the emoluments of the employees of the 
University and define their duties and the conditions of their 
service; 
 
 
[Act No.13 of 2024]  27 
 (f) to award fellow ships, travelling fellowships, 
scholarships, exhibitions, bursaries, studentships, medals 
and prizes in accordance with such rules as may be made in 
this behalf; 
 
 (g) to appoint examiners in consultation with the Board 
of studies or academic council and to fix their fees; 
 
 (h) to conduct University Examinations and to approve 
and publish the results thereof; 
 
 (i) to prescribe the fees to be charged for admission to 
the examinations, degrees, diplomas, certificates and 
oriental titles of the University; 
 
 (j) to decide on various revenue sharing models and 
course implementation mechanisms with industry and 
industry bodies for different sectors; 
 
 (k) to charge and collect such tuition and other fees for 
admission to courses of study in the colleges and institutions 
of the University; 
 
 (l) to manage and control all colleges, hostels, libraries, 
laboratories, museums and the like, instituted and 
maintained by the University; 
 
 (m) to establish, manage and control a Department of 
Publications, a University Press, an employment Bureau, 
Students’ Unions, University Extension Boards, University 
Athletic Clubs and other similar associations; 
 
 (n) to establish various Satellite campuses in the 
University campus and in the different regional centers 
across different districts of the State and to affiliate existing 
Centers where feasible; 
 
 
28  [Act No.13 of 2024] 
 (o) to establish schools in the University and allow them 
to establish academic programmes under conditions 
prescribed by the Academic Council and to suspend or 
withdraw such school or programme after consultation with 
the Academic Council; 
 
 (p) to direct the inspection of Satellite campuses and 
Schools of the University; 
 
 (q) to call for reports and returns and other information 
from Satellite campuses and Schools of the University; 
 
 (r) to supervise and control the residence and discipline 
of the students of the University and make arrangements for 
promoting their health and wellbeing; 
 
 (s) to recommend to the Chancellor on the motion of the 
Vice-Chancellor the conferment of honorary degrees and 
other academic distinctions; 
 
 (t) to make, amend or repeal Regulations, Statutes and 
Ordinance; 
 
 (u) to delegate any of its powers to the Vice-Chancellor 
or to a 

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