LexThe Professor Jayashankar Telangana State Agricultural University Act, 1963.
Telangana · state statute
Open in Lexace · Ask the AI about this actPROFESSOR JAYASHANKAR TELANGANA STATE
AGRICULTURAL UNIVERSITY ACT, 1963.
(ACT NO.24 OF 1963)
ARRANGEMENT OF SECTIONS
Sections
CHAPTER - I.
PRELMINARY
1. Short title, extent and commencement.
2. Definitions.
CHAPTER - II.
THE UNIVERSITY.
3. 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. The Vice Chancellor.
12. Powers and duties of the Vice Chancellor.
13. The Registrar.
14. The Comptroller.
15. Powers and duties of the Registrar and the
Comptroller exercisable by a single person.
2 [Act No. 24 of 1963]
16. Dean of Student 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 Board.
20. Powers and functions of the Board.
21. The Academic Council.
22. Powers, functions and Duties of the Academic
Council.
23. Faculties.
24. Constitution of committies.
25. Filling of casual vacancies.
26. Removal from membership of Authority.
27. Decision on question as to validity of membership,
Act or Proceeding.
28. Act or proceeding of an authority not be invalidated
by reason only of certain defects.
CHAPTER - V.
RESEARCH AND EXTENSION.
29. Agricultural Experiment Stations.
30. Agriculture and Home Science extension Service.
31. Co-ordination in research and extension work.
[Act No. 24 of 1963] 3
CHAPTER - VI.
APPOINTMENT OF TEACHERS, ETC.
32. Constitution of a Selection Committee for
appointment of officers and teachers of Faculty.
33. Constitution of pension, insurance or provident
fund.
34. Tribunal of Arbitration for disputes between the
University and its staff.
CHAPTER - VII.
University Funds, etc.
35. General and other funds.
35-A. Borrowing of money.
35-B. Certain restrictions in respect of financial matters.
36. Finance Committee.
37. Accounts and Audit.
CHAPTER - VIII.
STATUTES AND REGULATIONS.
38. Statues.
39. Statues how made.
40. Regulations.
CHAPTER - IX.
MISCELLANEOUS.
41. Annual report.
42. Temporary appointment of officers.
43. Powers of Government to transfer certain colleges
and institutions to the University.
44. Delegation of Powers of the Board.
PROFESSOR JAYASHANKAR TELANGANA STATE
AGRICULTURAL UNIVERSITY ACT, 19631.
ACT No. 24 OF 1963.
CHAPTER - I.
PRELMINARY
1. (1) This Act may be called the 2Professor Jayashankar
Telangana State Agricultural University Act, 1963.
(2) It extends to the whole of the 2State of Telangana.
(3) It shall come into force on such 3date as the
Government may by notification in the 2Telangana Gazette,
appoint.
2. In this Act, unless the context otherwise requires,-
(a) “Academic Council ” means the Academic Council
of the University;
(b) “Agriculture” includes the basic and applied
sciences dealing with soil and water management, crop
production, veterinary science, home science, horticulture,
agricultural engineering and technology, marketing,
processing, co -operation, farm forestry, land reforms, lan d
management and betterment of the rural people;
1. The Acharya N.G Ranga Agricultural University Act, 1963 received the
assent of the Governor on the 27.12.1963. 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.9, Agriculture & Cooperation (Agri.III ) Department, dated
05.08.2014.
2. Substituted by G.O.Ms.No.9, Agriculture & Cooperation (Agri.III)
Department, dated 05.08.2014.
3. Came into force on 4th May, 1964.
Short title, extent
and
commencement.
Definitions.
2 [Act No. 24 of 1963]
(c) “appointed day ” means the date appointed under
sub-section (3) of section 1 for the coming into force of this
Act;
(d) “Authority” means any Authority of the University
specified in section 18;
(e) “Board” means the Board of Management of the
University;
(f) “Faculty” means a Faculty of the University;
(g) “Government” means the State Government;
(h) “officer” means any officer of the Un iversity
specified in section 9;
(i) “prescribed” means prescribed by the statutes;
(j) “Registrar” means the Registrar of the University;
(k) “registered graduate ” includes a graduate in
agriculture registered under conditions prescribed in this
behalf;
(l) “statutes” and “regulations” respectively mean the
statutes and regulations 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;
[Act No.24 of 1963] 3
(n) “teacher” 4[includes a Professor , an Associate
Professor, an Assistant Professor] , reader, lecturer or other
person appointed or recognised 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) 5[“University” means the 6[Professor Jayashankar
Telangana State Agricultural University] constituted under
section 3;]
(p) “University college” means a college established or
maintained by the University and providing courses of study
qualifying students for admission to the University
examinations in accordance with the regulations.
CHAPTER - II.
THE UNIVERSITY.
3. (1) There shall be constituted in, and for, the State of
Telangana a University by the name of the 6[Professor
Jayashankar Telangana State Agricultural 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 Registrar and all processes in such suits and
proceedings shall be issued to, and served on, him.
4. Substituted by Act No.33 of 1996.
5. Substituted by Act No.32 of 1996.
6. Substituted by G.O.Ms.No.9, Agricultural & Cooperation (Agri.III)
Department, dated 05.08.2014.
The University
4 [Act No. 24 of 1963]
(4) The headquarters of the University shall be at
Rajendranagar in the Hyderabad District and it may extend
to any place within a contiguous area of five miles around it.
4. The objects of the University, among others, shall be to
make provision for the education mainly of the rural people
of the State of Telangana in agriculture and to promote
research, field and extension programmes in agriculture and
agricultural production.
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 the University for members of the socially
and educationally backward classes, th e Scheduled Castes
and the Scheduled Tribes in accordance with such
principles as may, from time to time, 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
agriculture;
(b) to provide for the advancement and dissemination
of knowledge in the field and extension programmes in
agriculture;
(c) to institute courses of study and to hold
examinations for, and to confer, degrees, diplomas and
other academic distinctions on persons who have pursued a
course of study, or carried on research in the University or in
Objects of the
University.
University open to
all persons.
Powers and
functions of the
University.
[Act No.24 of 1963] 5
an institution rec ognised in this behalf by the University, as
may be prescribed;
(d) to confer honorary degrees or other academic
distinctions, as may be prescribed;
(e) to create teaching, research and extension posts
required by the University and to appoint qualifie d persons
to such posts;
(f) to institute and award fellowships including travelling
fellowships, scholarships, studentships and prizes in
accordance with the statutes;
(g) to acquire, hold and dispose of property, and to
contract and to do all other things necessary for, or
incidental to, the purposes of the University;
(h) to take over and maintain colleges relating to
agriculture 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 instruction for, and to
grant such diplomas to, field workers, and other persons, 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;
6 [Act No. 24 of 1963]
(n) to create administrative, ministerial and other
necessary posts and to make appointments thereto;
(o) to co-operate 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 inquiry to be made in respect of any matter
connected therewith.
(2) Before causing such an inspec tion or inquiry,
intimation thereof shall be giv en to the University, 7[xxx]
which shall be entitled to have its nominee or nominees at
such inspection or inquiry and to make representations in
regard thereto.
(3) The Government shall forward to the Board a copy
of the report of inspection or inquiry for expressing its views
and on receipt thereof, they may tender such advice or give
such direction as they may consider necessary, 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.
7. The words “or the said college or institution ” omitted by Act No.50 of
1976.
Residence.
Visitation.
[Act No.24 of 1963] 7
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 Agricultural Experiment Stations;
(viii) the Director of Extension; and
(ix) such other persons in the service of the University
as may be prescribed.
10. The Governor of Telangana 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.
11. 8[(1) The Vice -Chancellor shall be a whole time officer
and shall be appointed by the Chancellor. He shall be paid
a salary of three thousand rupees per mensem inclusive of
pension, if any:
8. Substituted by Act No. 50 of 1976.
Officers of the
University.
The Chancellor.
The Vice -
Chancellor.
8 [Act No. 24 of 1963]
9[Provided that the Government may appoint the Vice -
Chancellor temporarily, till the first Vice -Chancellor i s
appointed by the Chancellor.]
(2) The Vice -Chancellor shall hold office for a term of
three years and shall be eligible for reappointment for
another term of three years.]
(3) 10[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 on
leave, for whatever reason, or until the vacancy caused in
any other 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, the
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 10[three years.]
(7) If, in the opinion of the Chancellor, the Vice -
Chancellor wilfully omits or refuses to carry out the
9. Added by G.O.Ms.No.36, Agricultural & Cooperation (Agri. III)
Department, dated 16.05.2015.
10. Substituted by Act No.50 of 1976.
[Act No.24 of 1963] 9
provisions of this Act or abuses the powers vested in him
and if it appears to the Chancellor that the continuance of
the Vice-Chancellor in office is detrimental to the interests of
the University, the Chancellor may, 11[XXX] by order, remove
the Vice -Chancellor, after giving him an opportunity of
showing cause against the action propos ed to be taken in
regard to him.
12. (1) The Vice -Chancellor shall be the academic head
and the principal executive officer of the University 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 all powers necessary for this
purpose.
(3) The Vice -Chancellor shall have power to convene
the meetings of the Academic Council.
(4) The Vice-Chancellor shall exercise general control
over the University and its affairs 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 s tatement of accounts to
the Board.
(6) Subject to the control of the Chancellor, 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 ear liest
opportunity intimate the action taken to the officer, authority
11. Omitted by Act No. 50 of 1976.
Powers and
duties of the Vice-
Chancellor.
10 [Act No. 24 of 1963]
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
University to his disadvantage, such person may prefer an
appeal to the Board within thirty days from the date on
which such person has notice of the action taken.
12[(8) The Vice -Chancellor shall give effect to the
decisions of the authori ties 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 exer cise 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 the 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 commo n seal of the
University. He shall be ex -officio Secretary of the Board and
of the Academic Council, and shall be bound to place
12. Substituted by Act No. 50 of 1976.
The Registrar.
[Act No.24 of 1963] 11
before it all such information as may be necessary for the
transaction of its business. He shall receive applications for
entrance to the University and shall keep a permanent
record of all courses, curricula and other information as may
be necessary.
(4) The Registrar may, by writing under his hand
addressed to the Board, resign his office. The resignation
shall be delivered to the Board ordinarily sixty 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 on leave,
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 f or 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 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
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
The Comptroller.
12 [Act No. 24 of 1963]
to the variation that for the expressions “Vice-Chancellor”
and “Chancellor”, the expressions “Comptroller” and
“Board” shall respectively be substituted.
(4) The Comptroller shall manage the property and the
investments of the University and tender advice in regard to
its financial policy. He sh all be responsible for the
preparation of the budget and statement of accounts for
presentation to the Vice-Chancellor.
(5) The Comptroller shall be responsible for ensuring
that on expenditure not duly authorised 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 statutes 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 Student Affairs 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 Dean of
Student Affairs shall be as prescribed.
(3) The Dean of Student Affairs shall ha ve the following
duties, namely:-
(a) to make arrangements for the housing of
students;
(b) to arrange a programme of student counselling;
Powers and
duties of the
Registrar and the
Comptroller
exercisable by a
single person.
Dean of Student
Affairs.
[Act No.24 of 1963] 13
(c) to arrange for the employment of students in
accordance with the plans approved by the Vice -
Chancellor;
(d) to supervise the extra-curricular activities and to
look after the needs of students;
(e) to assist in the placement of graduates of the
University; and
(f) to organise 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; and
(iv) such other bodies as may be prescribed.
19. (1) The Chancellor shall, as soon as may be after the
first Vice -Chancellor is appointed under sub -section (1) of
section 11, take action to constitute the Board.
Officers not to
accept any
remuneration from
any source other
than that provided
by statutes.
Authorities of the
University.
Constitution of the
Board.
14 [Act No. 24 of 1963]
13[(2) The Board shall consist of the following
members, namely:-
Ex-Officio Members:
(a) the Vice-Chancellor;
(b) the Secretary to Government, Panchayat Raj
Department;
(c) the Director of Agriculture;
(d) the Director of Animal Husbandry;
14[(dd) the Secretary to Government, Finance
Department.]
Other Members:
(e) one person nominated by the Chancellor from
amongst the members of the India n Council of Agricultural
Research;
(f) one person, who is in the opinion of the Chancellor
a distinguished agricultural scientist, nominated by the
Chancellor;
(g) three persons from the Academic Council
nominated by the Chancellor;
(h) four persons nominated by the Chancellor from
amongst the Members of the State Legislature and the
13. Sub-section (2) and (3) substituted by Act No.50 of 1976.
14. Inserted by Act No. 31 of 1996.
[Act No.24 of 1963] 15
Members of Parliament elected from the State of
15Telangana;
(i) 16[four persons] nominated by the Chancellor from
amongst the progressive agriculturists, of whom one shall
be a woman;
(j) one person nominated by the Chancellor from
amongst the members of the State Chamber of Panchayat
Raj;
17[(k) two persons nominated by the Chancellor from
among the Agro Industrialists and other enterpreneurs,
including self employed graduates.]
(3) The Vice -Chancellor shall be ex -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 18[three years:]
Provided that no member of the Board who is 19[xxx]
nominated shall continue to be a member of the Board on
his ceasing to hold the office by virtue of which he has been
20[xxx] nominated as member of the Board:
21[Provided further that even if some of the members
are nominated at different times to the Board under items (e)
15. Substituted by G.O.Ms.No.9, Agricultur al & Cooperation (Agri.III)
Department, dated 05.08.2014.
16. Substituted by Act No. 31 of 1996.
17. Inserted by Act No. 31 of 1996.
18. Substituted by Act No.50 of 1976.
19. The words “elected or” omitted by Act No.50 of 1976.
20. Omitted by Act No.50 of 1976.
21. Added by Act No.31 of 1996.
16 [Act No. 24 of 1963]
to (k) 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:-
(a) to approve the budget of the University p resented
by the Vice-Chancellor;
22[(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 32:
Provided that the Board may invite any person of high
academic distinction and professional attainments to accept
a 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 of 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 Unive rsity for the purposes
intended;
(f) to arrange for the investment and withdra wal of
moneys of the University;
22. Substituted by Act No.50 of 1976.
Powers and
functions of the
Board.
[Act No.24 of 1963] 17
(g) to direct the form and use of th e 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 on ce in
every two months, and not less than half the number of its
meetings in a year shall be held, at the headquarters of the
University.
(3) The Board may, for purposes of consultation, invite
any person having practical experience or special
knowledge of any subject 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;
(b) the Vice-Chancellors of the Andhra University, the
Osmania University and Sri Venkateswara University;
(c) the Director of Agriculture;
(d) the Director of Animal Husbandry;
The Academic
Council.
18 [Act No. 24 of 1963]
23[(e) the Director of Agricultural Experiment Stations;
(f) the Director of Extension;
(ff) the Dean of the Indian Veterinary Research
Institute;]
(g) the Deans of the various Faculties;
(h) the Dean of Student Affairs;
(i) the Heads of Departments of the various Faculties;
(j) the Professors of the University; and
23[(k) the Principals of the University Colleges;
(l) two members of the Board referred to in clauses
(e) and (f) of sub-section (2) of section 19;
(m) four persons nominated by the Vice-Chancellor,
of whom two shall be from amongst the teachers for such
period as may be prescribed.]
(2) The Academic Council may co -opt as members not
more than ten persons, for such period and in such manner,
as may be prescribed so as to secure adequate
representation of different aspects of agriculture.
(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, superintend, direct
23. Substituted by Act No.50 of 1976.
Powers, functions
and Duties of the
Academic
Council.
[Act No.24 of 1963] 19
and control, and be responsible for, the maintenance of
standards of instruction, education and examinations and
other matters connected with the obtaining of degrees and
shall exercise such other powers, perform such other
functions and discharge such other duties as may be laid
down by or under this Act.
(2) In particular and without prejudice to the generality
of the foregoing power, the Academic Council shall be
entitled to-
(a) advise the Vice -Chancellor and the Board on 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, assist ant 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 admissio n of students to the
University;
(ii) regarding the examinations and the conditions
on which students shall be admitted thereto;
20 [Act No. 24 of 1963]
(iii) relating to courses of study for degrees,
diplomas and certificates.
24[xxx]
23. (1) The University shall include the Faculties of
Agriculture, Veterinary Science, Home Science and such
other Faculties as may he prescribed.
(2) Each Faculty shall comprise such departments with
such assignment of subjects of study as may be prescribed.
(3) There shall be a Board of each Faculty, the
constitution and powers of which shall be as prescribed.
(4) There shall be a Dean for each Faculty 25[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
organisation 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 sha ll be responsible to the Dean for the proper
organisation and working of the department.
24. Every Authority shall have power to appoint
committees which may, unless otherwise provided in this
Act, consist of the members of the Authority and such other
persons as it may think fit.
24. Proviso omitted by Act No.50 of 1976.
25. Substituted by Act No.50 of 1976.
Faculties.
Constitution of
committees.
[Act No.24 of 1963] 21
25. Any casual vacancy among the members, other than
ex-officio members, of any Authority shall be filled, as soon
as conveniently may be, by the person, or Authority who
appointed, elected, nominated or co -opted the member
whose place has become vacant, and the person
appointed, elected, nominated or co-opted to a casual
vacancy shall be a member of such Authority for the residue
of the term for which the person whose place he fills would
have been a member.
26. The Board shall remove any person from membership
of any Authority on the ground that such person was
convicted of an offence involving moral turpitude.
27. Where any question arises whether a person has been
duly elected 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.
28. No act or proceeding of any Authority shall be deemed
invalid by reason only, of any defect in the constitution of
such Authority, of the existence of any vacancy among its
members, or, of the invalidity of the election of any of its
members.
CHAPTER - V.
RESEARCH AND EXTENSION.
29. (1) The University may establish and maintain one or
more Agricultural 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 sub -section (8) of section 43. The Board
shall appoint, in the manner prescribed, a person who had
training in agriculture as the Director of Agricultural
Filling of casual
vacancies.
Removal from
membership of
Authority.
Decision on
question as to
validity of
membership.
Act or proceeding
of an authority not
be invalidated by
reason only of
certain defects.
Agricultural
Experiment
Stations.
22 [Act No. 24 of 1963]
Experiment Stations. The Director shall initiate, guide and
coordinate all agricultural research and be respon sible 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 Agricultural Experiment Stations
specified in sub-section (1).
30. (1) The University shall establish an Agricultural and
Home Science Extension Service for the purposes of –
(a) undertaking extension programmes on a phased
programme covering the entire State of Telangana i n such
manner as may be determined by the Government in
consultation with the Board;
(b) dissemination of information for the solution of
problems relating to agriculture and domestic fields;
(c) establishment of youth clubs for developing the
interests of young people in agriculture; and
(d) such other purposes as may be prescribed.
(2) The Board shall appoint in the manner prescribed a
person who had training in agriculture as the Director of
Agricultural and Home Science Extension Service. He shall
be responsible for dissemination of such information and
planning and execution of a programme of extension work
based upon the results of research.
31. The Government shall endeavour to s ecure proper
coordination between the departments of the Government
and the University in the conduct of research and extension
work and may tender necessary advice to the Board in that
regard.
Agriculture and
Home Science
Extension Service.
Co-ordination in
research and
extension work.
[Act No.24 of 1963] 23
CHAPTER - VI.
APPOINTMENT OF TEACHERS, ETC.
32. 26[(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:–
(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 of selection of Associate Professors
and one expert in the case of selection of Assistant
Professors, the experts being from outside the University,
having special knowledge of the subject of the Department
in the Faculty. The experts are to be nominated by the
Board.]
(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.
33. (1) The University shall constitute, for the benefit of its
officers, teachers, clerical 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 su ch pension, insurance or provident
fund has been so constituted by the University, the
Government may declare that the provisions of the
26. Substituted by Act No.33 of 1996.
Constitution of a
Selection
Committee for
appointment of
officers and
teachers of
Faculty.
Constitution of
pension,
insurance or
provident fund.
24 [Act No. 24 of 1963]
Provident Funds Act, 1925 shall apply to such fund as if it
were a Government Provident Fund:
Provided that the Unive rsity shall have power in
consultation with the Finance Committee, to invest the
Provident Fund amount in such manner as it may
determine.
34. Any dispute arising out of a contract between the
University and any officer or teacher of the University shall,
on the request of the 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.
CHAPTER - VII.
UNIVERSITY FUNDS, ETC.
35. (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 the
“General Fund of the University ” and all moneys so realised
and received shall be credited to it.
(2) The University may have such other funds and shall
maintain such accounts in respect of every fund as may be
prescribed.
27[35-A. The University may accept moneys from the
Government of India, the State Government, the University
Grants Commission and also borrow money from a Bank or
a Corporation, for the purposes of the University:
27. Inserted by Act No.3 of 1977 (w.e.f. 21.12.1976.)
Tribunal of
Arbitration for
disputes between
the University and
its staff.
General and other
funds.
Borrowing of
money.
[Act No.24 of 1963] 25
Provided that where the University intends to borrow
money from a Bank or a Corporation or both exceeding on
amount of fifty thousand ru pees at a time or in the
aggregate it shall obtain the prior written approval of the
Government therefor.
35-B. 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 authorize the
creation and filling up of posts of teachers 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.]
36. (1) The Board shall constitute a Finance Committee
consisting of the following persons, namely:-
(a) the Vice-Chancellor;
(b) 28[xxx]
(c) the Comptroller;
(d) two members chosen by the Board from among
its members.
(2) The Finance Committee shall have the following
powers and duties, namely:-
28. Omitted by Act No.50 of 1976.
Certain
restrictions in
respect of
financial matters.
Finance
Committee.
26 [Act No. 24 of 1963]
(a) to examine the accounts of the University and its
annual budget estimates and to advise the Board in respect
thereof;
(b) to review the financial position of t he University
from time to time; and
(c) to make recommendations 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.
37. (1) The annual accounts 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 the copies of the audit
report, be submitted by the Board to the Government with
its comments. The Government shall cause the audit report
together with the comments of the Board to be laid before
each House of the State Legislature.
CHAPTER - VIII.
STATUTES AND REGULATIONS.
38. Subject to the provisions of this Act, the statutes may
provide for all or any of the following matters, namely:-
(a) the constitution, powers and duties of the
Authorities;
(b) the powers, function, duties and conditions of
service of the officers other than the Chancellor;
Accounts and
Audit.
Statutes.
[Act No.24 of 1963] 27
(c) the methods of election 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, po wers
and duties of the officers;
(f) the classification and manner of a ppointment of
teachers;
(g) the holding of convocations to confer degrees and
diplomas;
(h) the conferment of honorary de grees and academic
distinctions;
(i) the establishment, amalgamation, sub -division and
abolition of Faculties;
(j) the establishment of departments of teaching in the
Faculties;
(k) the establishment and abolition of hostels
maintained by the University;
(l) the institution of fellowships, scholarships,
studentships, bursaries, medals and prizes and the
conditions of award thereof;
(m) the conditions of registration of graduates and the
maintenance of register thereof;
(n) the entrance or admission of students to the
University and their enrolment and continuance as such;
28 [Act No. 24 of 1963]
(o) the courses of study to be laid down for all degrees
and diplomas 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 shall be eligible for the
award of degrees and diplomas;
(q) the conditions of residence of the students of the
University and the levying of fees for residence in hoste ls
maintained by the University;
(r) the fees which may be charged by the University
connected therewith;
(s) the conditions and mode of appoin tment and the
duties of examining bodies and examiners;
(t) the conduct of examinations;
(u) the conditions of service, remuneration and
allowances, including travelling and daily allowances, to be
paid to officers, teachers and other persons employed
under the University; and
(v) all other matters necessary for carrying out all or
any of the purposes of the Act.
39. (1) The first statutes with regard to matters set out in
clauses (a) to (m) of section 38 shall be made by the
Government.
(2) Subject to the prior approval of the Government, the
Board may, from time to time, make any statute in addition
to the first statutes referred to in sub -section (1), and may
amend or repeal any statute in the manner hereinafter
provided in this section.
Statutes how
made.
[Act No.24 of 1963] 29
(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 amendment of a statute or
repeal of a statute affecting the status, powers or
constitution of any existing authority until such authority has
been given an opportunity to express its views on such
proposal and any views so expressed shal l be considered
by the Board.
(4) The Board may consider any such draft as is
referred to in sub -section (3) and make the statute or reject
it or return it to the Academi c Council for re -consideration,
either in whole or part, together with any amendments which
it may suggest.
(5) Any member of the Board may propose to it the
draft of any statute, any amendment of a statute or repeal of
a statute and the Board may either accept or reject the
proposal if it relates to a matter not falling within the purview
of the Academic Council. In case such draft relates to a
matter within the purview of the Academic Council, the
Board shall refer it for consideration to the Academic
Council, which may either report to the Board that it does
not approve the proposal, which shall then be deemed to
have been rejected by the Board, or forward such draft to
the Board in such form as the Academic Council may
approve, and the provisions of this section shall apply in the
case of a draft so forwarded a s theyExcerpt shown. Open the full act in Lexace.