LexThe P.V. Narsimha Rao Telangana Veterinary University Act, 2005.
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P.V. NARSIMHA RAO TELANGANA VETERINARY
UNIVERSITY ACT, 2005.
(ACT NO. 18 OF 2005)
ARRANGEMENT OF SECTIONS
Sections
CHAPTER - I
Preliminary
1. Short title, extent, commencement and
application.
2. Definitions.
CHAPTER - II
The University
3. Constitution of the University.
4. Objects of the University.
5. University open to all persons.
6. Powers and Functions of the University.
7. Residence.
8. Visitation.
CHAPTER - III
Officers of the University
9. Officers of the University.
10. The Chancellor.
11. Vice-Chancellor.
12. Powers and duties of the Vice-Chancellor.
13. The Registrar.
2 [Act No. 18 of 2005]
14. The Comptroller.
15. Powers and duties of the Registrar and the
Comptroller exercisable by a single person.
16. Dean of Students Affairs.
17. Officers not to accept any remuneration from any
source other than that provided by statutes.
CHAPTER - IV
Authorities of the University.
18. Authorities of the University.
19. Constitution of the First Board.
20. Powers and functions of the Board.
21. The Academic Council.
22. Powers, Functions and duties of the Academic
Council.
23. Faculties.
24. Finance Committee.
25. The Planning Board.
26. Constitution of Committees.
27. Filling of Casual vacancies.
28. Removal from Membership of any authority.
29. Decision on question as to validity of membership,
act or proceeding.
30. Act or proceeding of any authority not to be
invalidated by reason only of certain defects.
3 [Act No. 18 of 2005]
CHAPTER - V
Research and Extension
31. Veterinary Sciences Experiment Stations.
32. Veterinary Sciences Extension Service.
33. Co-ordination in research and Extension work.
CHAPTER - VI
Appointment of the Teachers, etc.
34. Constitution of Selection Committee for
appointment of Officers and teachers of a Faculty.
35. Constitution of pension, insurance or provident
fund.
36. Tribunal of Arbitration for disputes between the
University and its staff.
CHAPTER - VII
University Funds, etc.
37. General and other funds.
38. Borrowing of money.
39. Certain restrictions in respect of financial matters.
40. Accounts and Audit.
CHAPTER - VIII
Statutes and Regulations
41. Statutes.
42. Statutes how made.
43. Regulations.
4 [Act No. 18 of 2005]
CHAPTER - IX
Miscellaneous.
44. Annual Report.
45. Temporary appointment of officers.
46. Omitted.
47. Delegation of powers of the Board.
48. Removal of difficulties.
Schedule.
P.V. NARSIMHA RAO TELANGANA VETERINARY
UNIVERSITY ACT, 2005.1
ACT No.18 OF 2005.
CHAPTER - I
Preliminary
1. (1) This Act may be called 2[P.V. Narsimha Rao
Telangana Veterinary University] Act, 2005.
(2) It extends to the whole of the State of 3Telangana.
(3) It shall come into force on such date as the
Government may, by notification, in the 3Telangana Gazette,
appoint.
(4) (i) It shall appl y in the first instance to the Colleges,
Polytechnics, Research Stations and Schemes and
Institutions shown in the First and Second Schedules.
(ii) The Government may, by n otification, apply the
provisions of this Act to any other college or institution with
effect on and from such date as they may specify in this
behalf.
1. Sri Venkateswara Veterinary University Act, 2005 received the assent
of the Governor on the 27 th April, 2005. The said Act in force in the
combined State, as on 02.06.2014, has been adapted to the State of
Telangana, under section 101 of the Andhra Pradesh Reorganisation
Act, 2014 (Central Act 6 of 2014) vide. the Notification issued in
G.O.Ms.No.5, Animal Husbandry, Dairy Development & Fishiries (AH)
Department, dated 29.09.2014.
2. Substituted by Act No.15 of 2017.
3. Substituted by G.O.Ms.No.5, Animal Husbandry, Dairy Development
& Fishiries (AH) Department, dated 29.09.2014.
Short title, extent,
commencement
and application.
2 [Act No.18 of 2005]
4[(5) (1) Notwithstanding anything conta ined in Sri
Venkateswara Veterinar y University Act, 2005 all the
colleges and institutions affiliated to Sri Venkateswara
Veterinary University and located in Telangana State shall,
on and from the appointed date i.e., 22.11.2014 be dis -
affiliated from the said University and thereupon they shall
be deemed to have been affiliated to the University.
(2) Notwithstanding such dis-affiliation of the colleges
under clause (1) from Sri Venkateswara Veterinary
University, the University may request Sri Venkateswara
Veterinary University for the conduct of the examinations
and the declarations of results so far as they relate upto 31-
12-2015 and it may also request for necessary action in the
interest of students to meet any contingency that might
arise, as a result of the dis-affiliation under clause (1).]
2. In this Act, unless the context otherwise requires,-
(a) “Academic Council” means the Academic Counc il
of the University;
(b) “appointed day” means the date appointed under
sub-section (3) of section 1 for the coming into force of this
Act;
(c) “Authority” means any Authority of the University
specified in section 18;
(d) “Board” means the Board of Management of the
University;
(e) “Faculty” means a Faculty of the University;
(f) “Government” means the State Government;
4. Added by Act No.15 of 2017.
Definitions.
[Act No.18 of 2005] 3
(g) “Officer” means any Office r of the University
specified in section 9;
(h) “prescribed” means prescribed by the statutes or
regulations;
(i) “Registrar” means the Registrar of the University;
(j) “registered graduate” includes a graduate in
Veterinary Sciences registered under conditions prescribed
in this behalf;
(k) “regulations” means the regulations of the
University made under this Act;
(l) “statutes” means the statutes of the University made
under this Act;
(m) “student” includes a person enrolled in the
University for taking a course of study for a degree, diploma
or other academic distinction duly instituted, or for
undergoing any training;
(n) “teacher” includes a P rofessor, an Associate
Professor, an A ssistant Professor, Reader, lecturer or other
person appointed or recognized by the University for the
purpose of imparting instruction or conducting and guiding
research or extension programmes and any person
declared by the statutes to be a teacher;
(o) “University” means 5[P.V. Narsimha Rao Telangana
Veterinary University] constituted under section 3;
(p) “University college” means a college established or
maintained by the University and providing courses of study
5. Substituted by Act No.15 of 2017.
4 [Act No.18 of 2005]
qualifying students for admission to the University
examinations in accordance with the regulations;
(q) “veterinary sciences” means and includes
Veterinary, Animal, Avian, Dairy and Fishery Sciences.
CHAPTER - II
The University
3. (1) There shall be constituted in, and for, the State of
6Telangana, a University by the name of 7[P.V. Narsimha
Rao Telangana Veterinary University] which shall consist of
a Chancellor, a Vice -Chancellor, a Board of Management
and an Academic Council.
(2) The University shall be a body corporate having
perpetual succession and a common seal and shall sue and
be sued by the said name.
(3) In all suits and other legal proceedings by or
against the University, the pleadings shall be signed and
verified by the Re gistrar and all processes in such suit and
proceedings shall be issued to, and served on him.
7[(4) The Headquarters of the University shall be at
Rajendranagar, Hyderabad.]
4. The Objects of University among others shall be to
impart education in different branches of Veterinary, Animal
and Fishery Sciences; to undertake the extension of such
Sciences to the rural people of the State of 6Telangana; and
to promote research, field and extension programmes,
production and post -harvest technology including
6. Substituted by G.O.Ms.No.5, Animal Husbandry, Dairy Development
& Fishiries (AH) Department, dated 29.09.2014.
7. Substituted by Act No.15 of 2017.
Constitution of the
University.
Objects of the
University.
[Act No.18 of 2005] 5
processing and marketing in Veterinary, Animal and Fishery
Sciences.
5. The University shall subject to the provisions of this Act
and the statutes, be open to all persons; but nothing in this
section shall be deemed to require the University to admit to
any course of study a larger number of students than may
be prescribed:
Provided that the Government may reserve seats in
Colleges under t he University for the members of the
Socially and Educationally Backward Classes, the
Scheduled Castes and the Scheduled Tribes as specified
under articles 341 and 342 of the Constitution of India in
accordance with such principles as may, from time to tim e
be determined by the Government in this behalf.
6. The University shall have the following powers and
functions, namely:-
(a) to provide for instruction, training and research in
Veterinary Sciences;
(b) to provide for the advancement and disse mination
of knowledge in the fi eld and extension programmes in
Veterinary Sciences;
(c) to institute courses of study and to hold
examinations for, and to confer degrees, diplomas,
certificates and other academic distinctions on persons who
have pursued a course of study or carried on research in the
University or in an institution recognized in this behalf by the
University, as may be prescribed;
(d) to confer honorary degrees or other academic
distinctions, as may be prescribed;
University open to
all persons.
Powers and
Functions of the
University.
6 [Act No.18 of 2005]
(e) to create teaching, research and extension posts
required by the University and to appoint qualified persons
to such posts;
(f) to institute and award fellowships including travelling
fellowships, scholarships, studentships and p rizes in
accordance with the statutes;
(g) to acquire, hold and dispose of property, and to
enter into contracts and to do all other things necessary for,
or incidental to, the objectives of the University;
(h) to take over and maintain colleges relati ng to
Veterinary Sciences and hostels therefor;
(i) to borrow money from the Government of India, any
State Government or any other agency;
(j) to establish and maintain the University Colleges
and hostels therefor;
(k) to fix, demand and receive such fees and other
charges as may be prescribed;
(l) to provide such lectures and instructions for and to
grant such diplomas to field workers, and other person s, as
the University may determine;
(m) to regulate the conduct of students to maintain
discipline among them and to make arrangements for
promoting their health and welfare;
(n) to create administrative, ministerial and other
necessary posts and to make appointments thereto;
[Act No.18 of 2005] 7
(o) to cooperate with other Universities and authorities
in such manner and for such purposes, as the University
may determine; and
(p) to do all such acts and things, as may be
necessary, for the furtherance of the objects of the
University.
7. Every student shall reside in a hostel, or under such
conditions as may be prescribed.
8. (1) The Government shall have the right to cause an
inspection to be made by such person or authority, as they
may direct of the affairs and properties of the University or
any college or institution maintained by the University and to
cause an e nquiry to be made in respect of any matter
connected therewith.
(2) Before causing such an inspection or enquiry,
intimation thereof shall be given to the University, which
shall be entitled to have its nominee or nominees at such
inspection or enquiry and to make representations in regard
thereto.
(3) The Government shall forward to the Board a copy
of the report of inspection or enquiry for expressing its views
and on receipt thereof, they may tender such advice or give
such direction as they may consider neces sary, and fix a
time limit for action to be taken by the Board in that regard.
The Board shall, within the time so fixed, take necessary
action and report the fact to the Government.
Visitation.
Residence.
8 [Act No.18 of 2005]
CHAPTER - III
Officers of the University
9. The following shall be the officers of the University,
namely:-
(i) the Chancellor;
(ii) the Vice-Chancellor;
(iii) the Registrar;
(iv) the Comptroller;
(v) the Dean of Student Affairs;
(vi) the Deans of the various Faculties;
(vii) the Director of Research;
(viii) the Director of Extension;
(ix) the Controller of examination;
(x) the Estate Officer; and
(xi) such other persons in the service of the University
as may be prescribed.
10. The Governor of 8Telangana, shall be the Chancellor of
the University. He shall, by virtue of his office, be the head of
the University, and shall, when present, preside at any
convocation of the University. He shall exercise such other
powers as may be conferred on him by or under this Act.
8. Substituted by G.O.Ms.No.5, Animal Husbandry, Dairy Deve lopment
& Fishiries (AH) Department, dated 29.09.2014.
Officers of the
University.
The Chancellor.
[Act No.18 of 2005] 9
11. (1) The Vice -Chancellor shall be a whole time officer
and shall be appointed by the Chancellor in the manner
prescribed. He shall be paid such salary per mensem as
may be prescribed.
(2) The Vi ce-Chancellor shall hold office for a term of
three years and shall be eligible for re -appointment for
another term of three years.
(3) The conditions of service other than the
emoluments of the Vice-Chancellor shall be such as may be
prescribed and shall not be varied to his disadvantage after
his appointment.
(4) The Vice-Chancellor may, by writing under his hand
addressed to the Chancellor, resign his office. The
resignation shall be delivered to the Chancellor ordinarily
sixty days prior to the date on which the Vice -Chancellor
wishes to be relieved of his office, but the Chancellor may
relieve him earlier. The resignation shall take effect from the
date of relief.
(5) In the temporary absence of the Vice -Chancellor
due to leave, or for whatever reason, or until the vacancy
caused in any manner is filled, the Chancellor shall appoint
any person temporarily to act as Vice-Chancellor.
(6) Where the post of the Vice -Chancellor falls
permanently vacant either by resignation or otherwise, t he
vacancy shall be filled by the Chancellor in accordance with
the provisions of sub-section (1) and the Vice -Chancellor so
appointed shall hold office for a full term of three years.
(7) If, in the opinion of the Chancellor, the Vice -
Chancellor willful ly omits or refuses to carry out the
provisions of this Act or abuses the powers vested in him
and if it appears to the Chancellor that the continuance of
Vice-Chancellor.
10 [Act No.18 of 2005]
the Vice-Chancellor in office is detrimental to the interests of
the University, the Chancellor may, by order, remove the
Vice-Chancellor, after giving him an opportunity of showing
cause against the action proposed to be taken in regard to
him.
12. (1) The Vice -Chancellor shall be the academic head
and principal Executive Officer of the U niversity and shall, in
the absence of the Chancellor, preside at any convocation
of the University.
(2) It shall be the duty of the Vice -Chancellor to ensure
the faithful observance of the provisions of this Act and the
statutes and he may exercise such powers as may be
necessary for this purpose.
(3) The Vice -Chancellor shall have power to convene
the meeting of the Academic Council.
(4) The Vice -Chancellor shall exercise general control
over the University and its af fairs and shall be responsible
for the due maintenance of discipline in the University.
(5) The Vice -Chancellor shall be responsible for the
presentation of the budget and the statement of accounts to
the Board.
(6) Subject to the control of the Chance llor, in any
emergency which, in the opinion of the Vice -Chancellor,
requires, immediate action to be taken, he shall take such
action as he deems necessary and shall at the earliest
opportunity intimate the action taken to the officer, authority
or other body who or which in the ordinary course would
have dealt with the matter.
(7) Where any action taken by the Vice -Chancellor
under sub -section (6) affects any person in service of the
Powers and
duties of the Vice-
Chancellor.
[Act No.18 of 2005] 11
University to his disadvantage, such person may prefer an
appeal to th e Board within 30 days from the date on which
such person has notice of the action taken.
(8) The Vice -Chancellor shall give effect to the
decisions of the authorities of the University taken in
accordance with the powers conferred by or under this Act.
(9) The Vice-Chancellor shall be responsible for a close
co-ordination and integration of teaching, research and
extension.
(10) The Vice -Chancellor shall exercise such other
powers as may be prescribed.
13. (1) The Registrar shall be a whole time officer and shall
be appointed by the Board in the manner prescribed.
(2) The salary and allowances payable to the Registrar
and the conditions of service shall be such as may be
prescribed:
Provided that the conditions of service of th e Registrar
shall not be varied to his disadvantage after his
appointment.
(3) The Registrar shall be responsible for the due
custody of the records and the common seal of the
University. He shall be ex -officio Secretary of the Board and
of the Academic Council, and shall be bound to place
before it all such information as may be necessary for the
transaction of its business. He shall receive applications for
admission into the University and shall keep a permanent
record of all courses, curricula and other information as may
be necessary.
The Registrar.
12 [Act No.18 of 2005]
(4) The Registrar may, by writing under his hand
addressed to the Board, resign his office. The resignation
shall be del ivered to the Board ordinarily s ixty days prior to
the date on which the Registrar wishes to be relieved of his
office but the Board may relieve him earlier. The resignation
shall take effect from the date of relief.
(5) In the temporary absence of the Registrar due to
leave or for whatever reason, or until the vacancy caused in
any other manner is filled, the Vice-Chancellor shall appoint
any person temporarily for a period not exceeding three
months, to act as the Registrar.
(6) The Registrar shall be responsible for the conduct
of the examinations and for the due execution of all
processes connected therewith.
(7) The Registrar shall discharge such other duties and
perform such other functions as may be prescribed or
required, from time to time, by the Board or the Vice -
Chancellor.
14. (1) The Comptroller shall be a whole time officer and
shall be appointed by the Board in the manner prescribed.
(2) He shall be paid such salary and allowances as
may be prescribed.
(3) The provisions relating to conditions of service of
Vice-Chancellor other than emoluments, resignation, filling
of temporary vacancies contained in sub -sections (3), (4)
and (5) of section 11, shall apply to the office of the
Comptroller subject to the variation that for the expressions
“Vice-Chancellor” and “Chancellor”, the expressions
“Comptroller” and “Board” shall respectively be substituted.
The Comptroller.
[Act No.18 of 2005] 13
(4) The Comptroller shall manage the property,
finances and the investments of the University and tender
advise in regard to its financial policy. He shall be
responsible for the preparation of the budget and sta tement
of accounts for presentation to the Vice-Chancellor.
(5) The Comptroller shall be responsible for ensuring
that no expenditure not duly authorized is incurred by the
University otherwise than by way of investment and shall
disallow any expenditure which may contravene the terms of
any statute or for which provision is required to be made by
the statute but has not been made.
15. The Board may direct that the powers and duties of the
Registrar and the Comptroller shall be exercised and
performed by a single person for such period as it deems fit.
16. (1) The Dean of Students Affairs shall be a whole time
officer and shall be appo inted by the Board in the manner
prescribed.
(2) The salary and allowances payable to the Dean of
Students Affairs shall be as may be prescribed.
(3) The Dean of Students Affairs shall have the
following duties namely:-
(a) to make arrangements for the housing of
students;
(b) to arrange a programme of student counselling;
(c) to arrange for the employment of students in
accordance with the plans approved by the Vice-Chancellor;
Powers and
duties of the
Registrar and the
Comptroller
exercisable by a
single person.
Dean of Students
Affairs.
14 [Act No.18 of 2005]
(d) to supervise the extracurricular activities and to
look after the needs of students;
(e) t o assist in the placem ent of graduates of the
University; and
(f) to organize and maintain contact with the alumni of
the University.
17. No officer shall accept any remuneration from any
source other than the remuneration to which he is entitled
under the statutes.
CHAPTER - IV
Authorities of the University.
18. The following shall be the Authorities of the University,
namely:
(i) the Board of Management;
(ii) the Academic Council;
(iii) the Boards of faculties;
(iv) Finance Committee;
(v) Planning Board; and
(vi) such other bodies as may be prescribed.
19. (1) The Chancellor shall, as soon as the First Vice -
Chancellor is appointed under sub -section (1) of section 11
take action to constitute the Board. The Board of
Management shall be constituted in such a manner so that
the continuity is ensured.
Officers not to
accept any
remuneration from
any source other
than that provided
by statutes.
Authorities of the
University.
Constitution of the
first Board.
[Act No.18 of 2005] 15
(2) The Board shall consist of the following members,
namely:-
Ex-Officio Members:
(a) the Vice-Chanceilor;
(b) the Secretary to Governmen t, Animal Husbandry
Department;
(c) the Secretary to Government, Finance
Department;
(d) the Director of Animal Husbandry;
(e) the Commissioner of Fisheries.
Other members:
(f) one person to be nominated by the Chan cellor
from the members of the I ndian Counc il of Agricultural
Research;
(g) one person who is in the opinion of the
Chancellor a distinguished Vete rinary / Fishery Scientis t,
nominated by the Chancellor;
(h) three persons from the Academic Council to be
nominated by the Chancellor;
(i) four persons to be nominated by the Chancellor
from among the member s of the State Legislature and the
members of Parliament elected from the State of
9Telangana.
9. Substituted by G.O.Ms.No.5, Animal Husbandry, Dairy Development
& Fishiries (AH) Department, dated 29.09.2014.
16 [Act No.18 of 2005]
(j) three persons nominated by the Chancellor from
amongst the progressive farmers in livestock , poultry and
fishery sectors of whom one shall be a woman;
(k) one person nominated by the Chancellor from
amongst the members of the State Veterinary Council;
(l) two persons nominated by the Chancellor fr om
among the Industrialists in l ivestock, poultry and fishery
sectors;
(3) The Vice -Chancellor shall be e x-officio Chairman of
the Board and shall conduct the meetings of the Board in
accordance with the statutes made in that behalf.
(4) The term of office of Members of the Board other
than ex-officio members shall be three years:
Provided that no member of the Board who is
nominated shall continue to be a member of the Board on
his ceasing to hold the office by virtue of which he has been
nominated as member of the Board:
Provided further t hat even if some of the members are
nominated at different times to the Board under items (f) to
(l) of sub -section (2), the term of three years in their case
shall be reckoned from the date on which the notification
constituting the Board was first issued.
(5) The Members of the Board shall be entitled to
receive such daily and travelling allowances as may be
prescribed but not to any remuneration.
20. (1) The Board shall exercise and perform the following
powers and functions, namely:-
Powers and
functions of the
Board.
[Act No.18 of 2005] 17
(a) to approve the budget of the University presented
by the Vice-Chancellor;
(b) to appoint the teachers of the University and such
other employees of the University as may be prescribed on
the recommendation of the Selection Committee constituted
under section 34:
Provided that the Board may invite any person of high
academic distinction and professional attainments to accept
the post of Professor in the Universi ty and appoint him to
that post;
(c) to acquire any property for the University and to
hold or dispose off its properties;
(d) to accept any property on behalf of the University;
(e) to provide for the administration of any funds
placed at the disposal of the University for the purposes
intended;
(f) to arrange for the investment and withdrawal of
money of the University;
(g) to direct the form and use of the common seal of
the University;
(h) to appoint such committees, either standing or
temporary as the Board may consider necessary;
(i) to determine and regulate all policies relating to
the affairs of the University in accordance with this Act and
the statutes.
(2) The Board shall meet at such time and place as it
deems necessary but it shall hold a meeting at least once in
18 [Act No.18 of 2005]
every two months, and not less than half the number of its
meetings in a year shall be held at headquarters of the
University.
(3) The Board may, for purposes of consultation, invite
any person having practical experience or special
knowledge of any sub ject under its consideration to attend
its meeting. Such person shall have the right to speak in,
and otherwise to take part in the proceedings of such
meeting, but shall not by virtue of this sub -section, be
entitled to vote at any such meeting. A person attending any
such meeting shall be entitled to such allowances as may
be prescribed.
21. (1) The Academic Council shall consist of the following
Members, namely:-
(a) the Vice-Chancellor of the University;
10[(b) the Vice-Chancellors of the Kaloji Narayana Rao
University of Health Sciences , and Professor Jayashankar
Telangana State Agricultural University;]
(c) the Director of Animal Husbandry;
(d) the Commissioner of Fisheries;
(e) the Directors of Research and Extension;
(f) the Deans of the Various Faculties;
(g) the Dean of Student Affairs;
(h) the University Heads of Departments;
10. Substituted by Act No.15 of 2017.
The Academic
Council.
[Act No.18 of 2005] 19
(i) the Associate Deans;
(j) the Associate Directors of Research;
(k) the Controller of Examinations;
(l) two members of the Board of Management
nominated by the Vice-Chancellor;
(m) four persons having special knowledge or
practical experience in different aspects of Veterinary
Sciences nominated by the Vice-Chancellor;
11[(n) [XXX]].
(2) The academic Council may co-opt as members, not
more than five persons, for such period and in such manner
as may be prescribed so as to secure adequate
representation of different aspects of Veterinary Sciences.
(3) The Vice -Chancellor shall be ex -officio Chairman of
the Academic Council.
22. (1) the Academic Council shall be in -charge of the
academic affairs of the University and shall, subject to the
provisions of this Act and the statutes, supervise, direct and
control, and be responsible for, the maintenance of
standards of instruction , education and examinations and
other matters connected with the obtaining of degrees,
diplomas and certificates and shall exercise such other
powers, perform such other func tions and discharge such
other duties as may be laid down by or under this Act.
11. Omitted by Act No.15 of 2007.
Powers, functions
and duties of the
Academic
Council.
20 [Act No.18 of 2005]
(2) In particular and without prejudice to the generality
of the forgoing power, the Academic Council shall be
entitled to,-
(a) advise the Vice -Chancellor and the Board o n all
academic matters, including the control and management of
the libraries;
(b) make recommendations to the Board,-
(i) for the institution of the professorships, associate
professorships, assistant professorships, teacherships and
other teaching posts and matters connected therewith;
(ii) regarding the post -graduate teaching, research
and extension;
(c) formulate, modify, revise or rescind schemes in
connection with the constitution or reconstitution of
departments of teaching, research and extension; and
(d) make regulations,-
(i) regarding the admission of students to the
University;
(ii) regarding the examinations and the conditions
on which students shall be admitted thereto;
(iii) relating to courses of study of degrees,
diplomas and certificates.
23. (1) The University shall have the Faculties of Veterinary
Science, Dairy Science and Fishery Science and such other
Faculties as may be prescribed.
Faculties.
[Act No.18 of 2005] 21
(2) Each faculty shall comp rise such departments with
such assignment of subjects of study as may be prescribed.
(3) There shall be a Board for each Faculty, the
constitution and powers of which shall be prescribed.
(4) There shall be a Dean for each faculty who shall be
appointed in such manner and for such period, as may be
prescribed.
(5) The Dean shall be the Chairman of the Board of the
Faculty and be responsible for the faithful observance of the
statutes and regulations relating to the faculty and for the
organization and conduct of the teaching, research and
extension work of the departments comprised therein.
(6) Each department shall have a head, whose
appointment, powers and duties shall be as prescribed, and
who shall be responsible to the Dean for the prope r
organization and working of the department.
24. (1) The Board shall constitute a Finance Committee
consisting of the following persons namely:-
(a) the Vice-Chancellor;
(b) the Comptroller;
(c) two members chosen by the Board from among
its members.
(2) The Finance Committee shall have the following
powers and duties, namely:-
(a) to examine the accounts of the University and its
annual budget estimates and to advise the Board in respect
thereof;
Finance
Committee.
22 [Act No.18 of 2005]
(b) to review the financial position of the University
from time to time; and
(c) to make recommendat ions to the Board on all
proposals involving expenditure, for which no provision or
inadequate provision has been made in the budget, or in
excess of the budget provision.
25. (1) The Planning Board shall be the Principal Planning
body of the University and shall be responsible for
monitoring the development of the University on the lines
indicated in the objects of the University.
(2) The Constitution of Planning Board and its powers
and functions shall be such as may be prescribed by the
statutes.
26. Every Authority shall have power to constitute
committees which may, unless otherwise provided in this
Act, consist of the Members of the Authority and such other
persons as it nominate.
27. Any Casual vacancy among the members, other than
ex-officio members, of any authority shall be filled as soon
as conve niently may be, by the person, or authority who
appointed, nominated or co-opted the member whose place
has become vacant and the person appointed or nominated
or co-opted to a casual vacancy shall be a member of such
authority for the residue of the term of the person whose
place he fills.
28. The Board shall remove any person from the
membership of any authority on the ground that such
person was convicted of an offence involving moral
turpitude.
The Planning
Board.
Constitution of
Committees.
Filling of Casual
vacancies.
Removal from
Membership of
any authority.
[Act No.18 of 2005] 23
29. Where any question arises whether a person has been
duly nominated or appointed as, or is entitled to be, a
member of an authority other than the Board or whether any
act or proceeding of an authority including the Board is
consistent with this Act and the statutes, it shall be referred
to the Chancellor, whose decision thereon shall be final.
30. No act or proceeding of any authority shall be deemed
to be invalid by reason only, of any defect in the constitution
of such authority or the existence of any vacancy among its
members.
CHAPTER - V
Research and Extension
31. (1) The University may establish and maintain one or
more Veterinary Sciences Experiment Stations for research,
both fundamental and applied in all faculties, in addition to
the maintenance of institutions which stand transferred to
the University under section 46. The Board shall appoint in
the manner prescribed, a person who had expertise in
Veterinary Sciences as the Director of Veterinary Experiment
Stations. The Director shall institute, guide and coordinate
all Veterinary Research a nd be responsible for the efficient
working of such stations.
(2) The University may, at any time, with the approval
of the Government close down, either permanently or
temporarily any of the Veterinary Sciences Experiment
Stations specified in sub section (1).
32. (1) The University shall establish the Veterinary
Sciences Extension Service for the purpose of,-
Decision on
question as to
validity of
membership, act
or proceeding.
Act or proceeding
of any authority
not to be
invalidated by
reason only of
certain defects.
Veterinary
Sciences
Experiment
Stations.
Veterinary
Sciences
Extension Service.
24 [Act No.18 of 2005]
(a) undertaking extension programmes in a phased
manner covering the entire state of 12Telangana in s uch
manner as may be determined by the Government in
consultation with the Board;
(b) dissemination of information for the so lution of
problems relating to veterinary and fishery fields;
(c) establishment of youth clubs for developing the
interests of young people in Veterinary Sciences; and
(d) for such other purposes as may be prescribed.
(2) The Board shall appoint in the manner prescribed a
person who had expertise in Veterinary Science s as the
Director of Veterinary Sciences Extension Service. He shall
be responsible for dissemination of such information and
planning and execution of programmes of extension work
based upon the results of research.
33. The Government shall endeavour to secure proper co -
ordination between the departments of the Government and
the University in the conduct of research and extension work
and may tender necessary advi ce to the Board in that
regard.
CHAPTER - VI
Appointment of the Teachers, etc.
34. (1) The Board shall constitute a Selection Committee in
regard to the appointment of teachers for each faculty which
shall consist of the following persons, namely:-
12. Substituted by G.O.Ms.No.5, Animal Husbandry, Dairy Development
& Fishiries (AH) Department, dated 29.09.2014.
Co-ordination in
research and
extension work.
Constitution of
Selection
Committee for
appointment of
Officers and
teachers of a
faculty.
[Act No.18 of 2005] 25
(i) the Vice -Chancellor who shall be ex -officio
Chairman of the Committee;
(ii) the Dean of the Faculty concerned; and
(iii) three experts in the case of selection of
Professors, two experts in the case o f selection of Associate
Professors and one expert in the case of selection of
Assistant Professors as nominated by the Board, the experts
being from outside the University, having special knowledge
of the subject concerned.
(2) The teachers of a Faculty shall be appointed by the
Board on the recommendation of the Selection Committee
of that Faculty and their remuneration and other conditions
of service shall be such as may be prescribed.
(3) The appointment of non -teaching staff and other
employees shall be as may be prescribed.
35. (1) The University shall constitute, for the benefit of its
officers, teachers, non-teaching staff and other employees in
such manner and subject to such conditions as may be
prescribed, such pension, insurance and provident fund as
it may deem fit.
(2) Where any such pension, insurance or provident
fund has been so constituted by the University, the
Government may dec lare that the provisions of the
Provident Funds Act, 1925 shall apply to such funds as if it
were a Government Provident Fund:
Provided that the University shall have power in
consultation with the Finance Committee, to invest the
Provident Fund amount i n such manner as may be
determined.
Constitution of
Pension,
insurance or
provident fund.
26 [Act No.18 of 2005]
36. (1) Any dispute arising out of a contract between the
University and any officer or teacher of the University shall,
on the request of th e officer or teacher concerned or at the
instance of the Board, be referred to a Tribunal of Arbitration
consisting of one member nominated by the Board, one
member nominated by the officer or teacher concerned and
an umpire appointed by the Chancellor. The decision of the
Tribunal shall be final.
(2) Any dispute arising out of a contract between the
University and any non -teaching staff or employee may be
referred by the Vice -Chancellor to a grievances committee
consisting of such persons not being members of the Board
of Management as may be nominated by the Board.
CHAPTER - VII
University Funds, etc.
37. (1) The income from fees realised by any contribution
and endowment received by, and all grants made to the
University shall form one general fund to be called t he
“General Fund of the Universi ty” and all money so realised
and received shall be credited to it.
(2) The University may have such other fund and shall
maintain such accounts in respect of every fund as may be
prescribed.
38. The University may accept money from the
Government of India, the State Government, the University
Grants Commission and other agencies and also borrow
money from a Bank or a Corporation, for the purposes of
the University:
Provided that where the University intends to borrow
money from a Bank or a Corporation or both exceeding an
amount of fifty thousand rupees at a time or in the
Tribunal of
Arbitration for
disputes between
the University and
its staff.
General and other
funds.
Borrowing of
money.
[Act No.18 of 2005] 27
aggregate, it shall obtain the prior written approval of the
Government therefor.
39. The University shall not divert earmarked funds for
other purposes or revise the scales of pay of its staff or
implement any scheme which involves any matching
contribution from the Government or which imposes a
recurring liability on the Government after the assistance
from the sponsoring authority ceases without the prior
written approval of the Government:
Provided that Finance Committee may authorise the
creation and filling up of posts of te achers for a period not
exceeding one year, but any such post shall not be
continued or created afresh for any period beyond the said
period of one year without the prior written approval of the
Government.
40. (1) The annual account s shall be submitted by the
Board to the Government who shall cause an audit to be
made by such persons as the Government may appoint in
this behalf.
(2) The accounts when audited shall be printed and
copies thereof shall, together with th e copies of the audit
report, be submitted by the Board to the Government with
its comments.
(3) The Government shall cause the audit report
together with the commen ts of the Board to be laid befor e
the State Legislature.
CHAPTER - VIII
Statutes and Regulations
41. Subject to the provisions of this Act, the statutes may
provide for all or any of the following matters, namely:-
Certain
restrictions in
respect of
financial matters.
Accounts and
Audit.
Statutes.
28 [Act No.18 of 2005]
(a) the constitution, powers and duties of the
Authorities;
(b) the powers, functions, duties and conditions of
service of the officers other than the Chancellor;
(c) the methods of appointment or nomination in
respect of the Authorities and the manner of resolving the
disputes in respect thereof;
(d) the procedure at meetings of such Authorities
including the quorum for the transaction of business by
them;
(e) the designation, manner of appointment, powers
and duties of the officers;
(f) the qualification and manner of appointment of
teachers and non teaching and other staff members;
(g) the holding of convocations to confer degrees,
diplomas and certificates;
(h) the conferment of honorary degrees and academic
distinctions;
(i) the establishment, amalgamation, sub -division and
abolition of faculties;
(j) t he establishment and aboli tion of departments of
teaching in the faculties;
(k) the establishment and abolition of hostels
maintained by the University;
[Act No.18 of 2005] 29
(l) the institution of fellowships, scholarships,
studentships, bursaries, medals and prizes and th e
conditions of award thereof;
(m) the conditions of registration of graduates and the
maintenance of register thereof;
(n) the admission of students to the University and their
enrollment and continuance as such;
(o) the courses of study to be laid down for all degrees,
diplomas and certificates of the University;
(p) the conditions under which students shall be
admitted to the degree, diploma or other courses and to the
examinations of the University and be eligible for the award
of degrees, diplomas and certificates. The fees to be
charged for admission to the examinatio n, degrees,
diplomas and certificates of the University;
(q) the conditions of residence of the students of the
University and the levying of fees for residence in hostels
maintained by the University;
(r) the fees to be charged for courses of study provided
by the University;
(s) the conditions and mode of appointment and the
duties of examining bodies and examiners;
(t) the conduct of examinations;
(u) the conditions of service, remuneration and
allowance, including travelling and daily allowances, to be
paid to officers , teachers and other persons employed
under the University; and
30 [Act No.18 of 2005]
(v) all other matters necessary for carrying out all or
any of the purposes of the Act.
42. (1) Th e statutes with regard to matter s set out in
clauses (a) to (m) of section 41 shall be made by the
Government at the first instance.
(2) Subject to the prior approval of the Government, the
Board may, from time to time, make any statute in addition
to the statut es referred to in sub -section (1 ), and may
amend or repeal any statute in the manner hereinafter
provided in this section.
(3) The Academic Council may propose to the Board,
the draft of any statute to be made by the Board and such
draft shall be considered by the Board at its next meeting:
Provided that the Academic Council shall not propose
the draft of any such statute, any amendments of a statute
or repeal of a statute affecting the statutes, p owers or
constitution of any Excerpt shown. Open the full act in Lexace.