LexThe Dr.B.R. Ambedkar Open University Act, 1982.
Telangana · state statute
Open in Lexace · Ask the AI about this actDR. B.R. AMBEDKAR OPEN UNIVERSITY ACT, 1982.
(ACT NO. 11 OF 1982)
ARRANGEMENT OF SECTIONS
Sections
CHAPTER I.
PRELIMINARY.
1. Short title, extent and commencement.
2. Definitions.
CHAPTER II
The University.
3. The University.
4. Objects.
5. Powers and functions of the University.
6. University open to all persons.
7. Inspection and inquiry.
CHAPTER III
OFFICERS OF THE UNIVERSITY.
8. Officers of the University.
9. The Chancellor.
10. The Vice-Chancellor.
10A. The Rector.
11. The Directors.
12. The Registrar.
13. The Finance Officer.
2 [Act No. 11 of 1982]
CHAPTER IV
AUTHORITIES OF THE UNIVERSITY
14. Authorities of the University.
15. The Executive Council.
15-A. Academic Senate.
16. Planning and Monitoring Board.
17. The Finance Committee.
18. The Faculties and the Boards of Studies.
19. Term of office of members of the Executive
Council, Academic Senate and Planning and
Monitoring Board.
19-A. Special provision as to the Re-constitution of
Executive Council and the members thereof.
CHAPTER V
UNIVERSITY FUNDS, ETC.
20. General Fund.
21. Constitution of other funds.
22. Omitted.
23. Certain restrictions in respect of financial matters.
CHAPTER VI.
STATUTES AND REGULATIONS
24. Statutes.
25. Statutes how made.
26. Regulations.
27. Annual report.
28. Annual Accounts.
29. Financial Estimates.
[Act No. 11 of 1982] 3
30. Power to incur unforeseen expenditure.
31. Conditions of service of employees and settlement
of disputes.
32. Procedure of appeal in disciplinary cases against
students.
33. Right to appeal.
34. Pension, Provident Fund etc.,
35. Power to remove difficulties.
36. Appointment of the first Vice-Chancellor, the first
Registrar and the first Finance Officer.
The Schedule.
DR. B.R. AMBEDKAR OPEN UNIVERSITY ACT, 1982.1
ACT No.11 OF 1982.
CHAPTER I.
PRELIMINARY.
1. (1) This Act may be called 2Dr.B.R. Ambedkar Open
University Act, 1982.
(2) It extends to the whole of the State of 2Telangana.
(3) It shall come into force on such date as the
Government may, by notification in the 2Telangana Gazette,
appoint.
2. In this Act, and in all statutes and regulations unless
the context otherwise requires:-
(a) “academic year” means a period of twelve months
commencing on the first day of July of the year or such
other period of twelve months beginn ing on such date as
the [Executive Council ] may specify in respect of all the
1. The Andhra Pradesh Open University Act, 1982 received the assent of
the Governor on the 25th August, 1982. The said Act subsequently
renamed, amended and in force in the combined State, as on
02.06.2014, has been adapted to the State of Telangana, under section
101 of the An dhra Pradesh Reorganisation Act, 2014 (Central Act 6 of
2014) vide. the Notification issued in G.O.Ms.No.23, Higher Education
(UE) Department, dated 10.11.2014.
2. Substituted by G.O.Ms.No.23, Higher Education (UE) Department,
dated 10.11.2014.
. Throughout the Act
For Substituted
Academic Council - Academic Senate
Planning Board - Planning and Monitoring Board
(Act No.13 of 1991)
Board of Management - Executive Council (Act No.13 of 1995).
Short title, extent
and
commencement.
Definitions.
2 [Act No. 11 of 1982]
study centres under the control of the University or any
particular centre thereof;
3[(a-1) “approved institution” means an institution not
being an institution maintained by the University for
imparting instruction in relation to any learning process;
(a-2) “authority” means an authority of the University
specified in section 14;
(a-3) “committee of courses” means the committee of
courses in a faculty;]
(b) “Co-ordinator” means the head of a study centre;
(c) “Correspondence-cum-Contact Programme
Student” means student enrolled in any one of the study
centres of the University recognised as such by the statutes;
4[(d) “department” means a department and includes a
centre maintained by the University;
(d-1) “Director” means a Director appointed under
section 11;]
(e) “Director of Higher Education ” includes a Joint
Director incharge of Higher Education;
(f) “employee” means any person appointed by the
University, and includes teachers and other staff of the
University;
3. Clauses (a-1), (a-2) and (a-3) inserted by Act No.17 of 1985.
4. Substituted by Act No.17 of 1985.
[Act No.11 of 1982] 3
(g) “Government” means the State Government of
5Telangana;
6[(h) “Head of Departmen t” means a teacher so
appointed being responsible for the co-ordination of
instruction, training and research in any department;
(h-1) “institution” means an institution maintained by
the University;]
(i) “prescribed” means prescribe d by the statutes or
regulations;
(j) “Secretary to Government ” includes a Joint
Secretary to Government and a Deputy Secretary to
Government;
(k) “student” means a person who is enrolled for
studies in one of the study cen tres and pursues studies
attending the prescribed contact and correspondence
programme;
(l) “study centre” means study centre within the
University area where the students enroll to carr y on their
contact programme;
7[(m) “teacher” includes professor, associate professor,
assistant professor or any other person engaged in
imparting instruction in relation to any learning process and
designated as a teacher by the regulations;
5. Substituted by G.O.Ms.No.23, Higher Education (UE) Department,
dated 10.11.2014.
6. Substituted by Act No.17 of 1985.
7. Clauses (m) and (n) substituted by Act No.17 of 1985.
4 [Act No. 11 of 1982]
(n) “teacher of the University” means a person so
appointed by the University for imparting instruction in
relation to any learning process;]
(o) “University” means 8[Dr.B.R. Ambedkar Open
University] as constituted under this Act;
(p) “University area” means the area to which this Act
extends;
(q) “University headquarters” means the place where
the administrative officers are situated.
CHAPTER II
The University.
3. (1) There shall be constituted in and for the State of
9Telangana, a University by the name of 8[Dr.B.R. Ambedkar
Open University] 10[Telangana State] which shall consist of a
Chancellor, a Vice -Chancellor, Directors , an 11[*[Executive
Council], an *[Academic Senate]] and a *[Planning and
Monitoring Board].
(2) It shall be a body corporate having perpetua l
succession and common seal and shall sue and be sued by
the said corporate 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 the Registrar.
8. Substituted by Act No.27 of 1991.
9. Substituted by G.O.Ms.No.23, Higher Education (UE) Department,
dated 10.11.2014.
10. Inserted by G.O.Ms.No.23, Higher Education (UE) Department,
dated 10.11.2014.
11. Substituted by Act No.17 of 1985.
The University.
[Act No.11 of 1982] 5
(4) The headquarters of the University shall be located
at such place w ithin the State as the Government may, by
notification published in the 12Telangana Gazette, specify.
4. The objects of the University shall be,-
13[(a) to provide educational opportunities to those
students who could not take advantage of institutions of
higher learning;]
(b) to realise e quality of educational opportuni ties for
higher education f or a large segment of the popul ation
including those in employment , women including house -
wives and adults , who wish to upgrade their edu cation or
acquire knowledge and studies in various fields 13[through
distance education];
(c) to provide flexibility with regard to eligibility for
enrolment, age of entry, choice of courses, methods of
learning, conduct of examinations and operation of the
programmes;
(d) complementary to the programmes of the existing
Universities in the State in the field of higher learning so as
to maintain the highest standards on par with the best
Universities in the country;
(e) to promote integration within the State through its
policies and programmes;
(f) to offer degree courses and non -degree certificate
courses for the benefit of working population in various
fields and for the benefit of those who wish to enrich their
lives by studying subjects of cultural and aesthetic values;
12. Substituted by G.O.Ms.No.23, Higher Education (UE) Department,
dated 10.11.2014.
13. Substituted by Act No.17 of 1985.
Objects.
6 [Act No. 11 of 1982]
(g) to make provision for research and for the
advancement and dissemination of knowledge.
5. The University shall have the following powers and
functions, namely:-
14[(a) to provide for instructions and training through
distance education;
(b) to provide for instruction in such branches of
learning, technology or vocations as it may deem fit, and to
make provision for research and for the advancement and
dissemination of knowledge in such manner as it may
determine;]
(c) to hold examinations and to confer degrees,
diplomas and other academic distinctions on persons who
have pursued a course of study in the University and its
study centres;
(d) to confer degrees and other academic distinctions
on persons who have carried on research under conditions
prescribed;
(e) to confer honorary degrees or other academic
distinctions on approved persons under conditions
prescribed;
15[(f) to create posts, with the prior sanction of the
Government, for teaching, research, extension service,
administration and other related purposes and to appoint
persons thereto;]
14. Clauses (a) and (b) of section 5 substituted by Act No.17 of 1985.
15. Clauses (f) and (g) substituted as clause (f) by Act No.17 of 1985.
Powers and
functions of the
University.
[Act No.11 of 1982] 7
16[(h) to acquire, hold and transfer property, both
movable and immovable, which may have been acquired by
it, for the purposes of the University and to accept on behalf
of the University, endowments, bequests, donations and
other transfers of property made to it and to contract and to
do all other things, necessary for incidental to the purposes
of the University;
(i) to establish teaching departments, faculties,
laboratories, libraries, museums, workshops, audience level
regional centres (study centres) and other centres of
learning for development of teaching and research and
educational technology and to make such arrangements for
their maintenance, management and administration as it
may determine;]
(k) to inspect the study centres and to take measures
to ensure that proper standards of instruction are
maintained in them;
17[(l) [xxx]]
(m) to make special provision for the spread of higher
education among educationally backward classes of
citizens;
(n) to make special pr ovision for study centres and
institutions for women students;
(o) to establish research institutions in any part of the
University area;
(p) to fix fees and to demand and receive such fees
and other charges as may be prescribed;
16. Clauses (h), (i) and (j) substituted as clauses (h) and (i) by Act No.17
of 1985.
17. Omitted by Act No.17 of 1985.
8 [Act No. 11 of 1982]
(q) to institute and manage-
(i) a Department of Publications;
(ii) a University Press;
(iii) an Employment Bureau;
(iv) an Information Bureau;
(v) Boards of University Extension;
(vi) Guidance and Counselling Centres and such
other organisations created by it;
18[(r) to co-operate, collaborate or associate with any
other University, authority or institution of learning in such
manner and for such purposes as the University may
determine;]
(s) generally to do all such other acts and things
whether incidental to the powers aforesaid or not, as may be
necessary or desirable to further the objects of the
University as to cultivate and promote arts, fine arts
sciences, professional studies, technology and other
branches of learning and to promote the interest of its
students;
(t) to supervise and control the conduct and discipline
of the students of the University and to make arrangements
for promoting general welfare.
18. Substituted by Act No.17 of 1985.
[Act No.11 of 1982] 9
19[(u) to provide educational facilities to people who
cannot leave their homes and jobs, in such manner, as it
may determine;
(v) to provide such facilities to masses for their
educational uplift as it may determine;
(w) to provide facilities for the training of teachers in
such manner as it may determine;
(x) to provide for such instruction for persons not being
students of the Un iversity as it may determine, and to grant
certificates and diplomas to such persons;
(y) to make provisions for research and development of
educational technology and advisory services and with
those objects to enter into arrangements with other
institutions or with public bodies under prescribed
conditions;
(z) to provide for making of films and cassettes and
other audio-visual material and enter into arrangements with
All India Radio and Doordarshan and such other
organizations as it may deem fit;
(z-1) to provide for the reproduction and publication of
teaching material and other works;
(z-2) to undertake educational experiments and evolve
contents, systems and methods of education for the
furtherance of the objects of the University;
(z-3) to approve any institution of higher learning or
studies for such purposes as the University may determine,
and to withdraw such approval;
19. Added (clauses (u) to (z-9) with proviso by Act No.17 of 1985.
10 [Act No. 11 of 1982]
(z-4) to appoint visiting professors, emeritus
professors, fellows, scholars, resident artists, resident
writers or such other persons who may contribute to the
advancement of the objects of the University;
(z-5) to approve persons working in-
(a) any institution co -operating, collaborating or
associating with the University; or
(b) any approved institution for imparting instruction
or supervising research or both and to withdraw such
approval;
(z-6) to a ppoint persons working in any other
University, institution or organisation as teachers of the
University for a specified period;
(z-7) to establish campuses within the territorial limits of
the University;
(z-8) to admit students of any other Universi ty or
college to any examination of the University subject to such
conditions as the University may lay down for the purpose;
(z-9) to accept funds 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:
Provided that where the University intends to borrow
money from a bank or a corporation or both, exceeding an
amount of rupees fifty thousand at a time or in the
aggregate, it shall obtai n the prior written approval of the
Government therefor.]
[Act No.11 of 1982] 11
6. No person shall be excluded from holding any office in
the University o r from membership of any of the authorities
of the U niversity 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:
Provided that nothing in this section shall be de emed
to prevent the University-
(i) from maintaining any centre or institution, intended
exclusively for women, either for education, instruction or
residence; and
(ii) from making special provisions in any study centre
for admission of women, weaker sections of the people and
in particular the scheduled castes, scheduled tribes and
backward classes.
7. (1) The Government shall have the right to cause an
inspection to be made by a committee of not less than two
persons, of the University, its buildings, laboratories,
libraries, museums, workshops and equipm ent, and of any
study centre maintained by the University and also to cause
an inquiry to be made into the teaching and other work
conducted or done by the University, or in respect of any
matter connected with the University. The Government shall,
in every case, give notice to the University of their intention
to cause such inspection or inquiry to be made and the
University shaIl be entitled to be represented thereat.
University open to
all persons.
Inspection and
inquiry.
12 [Act No. 11 of 1982]
(2) The Government shaIl forward to the Vice -
ChanceIlor a copy of the inspection report for obtaining the
views of the *[Executive Council ] and on receipt of such
views, the Government may tender such advice 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 be en
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 Univ ersity shall
comply with such directions.
CHAPTER III
OFFICERS OF THE UNIVERSITY.
8. The following shall be the officers of the University:-
(1) The Chancellor;
(2) The Vice-Chancellor;
20[(2A) The Rector;]
(3) The Directors;
(4) The Registrar;
(5) The Finance Officer; and
20. Inserted by Act No.13 of 1991.
Officers of the
University.
[Act No.11 of 1982] 13
(6) Such other persons as may be declared by the
statutes to be the officers of the University.
9. 21[(1) The Chancellor shall be appointed by the
Government.]
(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. He 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.
(3) The Chancellor may, by order in writing, annul any
proceeding of the University which is not in conformity with
this Act or the statutes:
Provided that before making any such order, he shall
give a notice calling upon the University to show cause why
such an order should not be made and if any cause is
shown within the time specified therefor in the said notice,
shall consider the same.
10. 22[(1) The Government shall constitute a Search
Committee consisting of:-
(i) a nominee of the *Executive Council;
(ii) a nominee of the University Grants Commission;
and
(iii) a nominee of the State Government.
21. Substituted by Act No.7 of 2016.
22. Sub-section (1) of section 10 substituted by Act No.17 of 1985 and
subsequently sub-section (1) and (1A) substituted by Act No.13 of 1991.
The Chancellor.
The Vice-
Chancellor.
14 [Act No. 11 of 1982]
23[The search committee shall submit a panel of three
persons to the Government in alp habetical order and the
Government shall appoint the Vice -Chancellor from out of
the said panel:]
Provided that it shall be competent for the
Government to call for a fresh panel, if they consider
necessary and the Search Committee shall submit a fresh
panel to the Government.
(1A) The Vice-Chancellor shall not be removed from his
office except by an order of the Chancellor passed on the
ground of willful omission or refusal to carry out the
provisions of this Act, or ab use of the powers vested in him
and after due enquiry ordered by the Government, by the
Lokayukta or by such person who is or has been a Judge of
a High Court or the Supreme Court as may be appointed by
the Chancellor in which the Vice -Chancellor shall hav e an
opportunity of making his representation against such
removal:
Provided that where the enquiry is conducted by a
person who is or has been a Judge of High Court or the
Supreme Court, the report of such an enquiry shall be
forwarded to the Government and the Chancellor shall act in
accordance with the advice tendered by the Government on
a consideration of the report while exercising his powers
under this sub-section:
Provided further that where the Lokayukta enquires into
an allegation against the Vice -Chancellor under the
24Telangana Lokayukta Act, 1983, then, notwithstanding
anything contained in section 12 of that Act, the Lokayukta
shall submit a report to the Government and the Cha ncellor
23. Substituted by Act No.3 of 2011 and subsequently substituted by Act
No.7 of 2016.
24. Adapted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.
Act 11 of 1983.
[Act No.11 of 1982] 15
shall act in acc ordance with the advice tendered by the
Government on a consideration of the report while
exercising his powers under this sub-section.]
(2) The Vice -Chancellor shall be the academic head
and the principal executive officer of the University and shall
exercise general supervision and control over its affairs and
give effect to the decisions of all the authorities of the
University.
(3) The Vice -Chancellor may, if he is of opin ion that
immediate action is necessary on any matter, exercise any
power con ferred on any authority of the University by or
under this Act and shall report to such authority the action
taken by him on such matter:
Provided that if the authority concerned is of opinion
that such action ought not to have been taken, it may refer
the matter to the Chancellor whose decision thereon shall
be final:
Provided further that any person in the service of the
University who is aggrieved by the action taken by the Vice-
Chancellor under this sub -section shall have the right to
appeal agains t such action to the *[Executive Council],
within three months from the date on which decision on
such action is communicated to him and thereupon the
*[Executive Council ] may confirm, modify or reverse the
action taken by the Vice-Chancellor:
25[Provided further that a person who has completed
the age of sixty years shall not be eligible for appointment
as a Vice-Chancellor.]
25. Inserted by Act No.25 of 1986.
16 [Act No. 11 of 1982]
(4) The Vice -Chancellor shall exercise such other
powers and perform such other functions as may be
prescribed by the statutes or regulations.
26[10A. There shall be a Rector who shall be appointed by
the *[Executive Council] on the recommendation of the Vice-
Chancellor in such manner and on such terms and
conditions as may be prescribed by the Statutes from
among the Senior Professors. He shall exercise such
powers and perform such duties as may be prescribed by
the Statutes.]
27[11. (1) The Director s shall be appointed by the
*[Executive Council] on the recommendation of the Vice -
Chancellor and shall exercise such powers and discharge
such duties as may be prescribed by the Statutes.
(2) Where the *[Executive Council] does not accept the
recommendation of the Vice -Chancellor, the matter shall be
referred to the Chancellor whose decision thereon shall be
final and binding on the *[Executive Council] and the Vice -
Chancellor.]
28[12. (1) The Registrar shall be a whole time paid officer of
the University appointed by the *[Executive Council] 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 Senate. He shall
exercise su ch powers and perform such duties as may be
prescribed.
26. Section 10A with marginal heading inserted by Act No.13 of 1991.
27. Section 11 with marginal heading substituted by Act No.17 of 1985.
28. Section 12 with marginal heading substituted by Act No.13 of 1991.
The Directors.
The Registrar.
The Rector.
[Act No.11 of 1982] 17
(3) The *[Executive Council] may transfer the Registrar
to a suitable position even before the completion of the term
provided he is shown a position in the University with the
same emoluments.]
29[13. (1) The Finance Officer shall be a whole time officer
of the University appointed by the University from out of a
panel of three officers to be obtained from the Government
in the Education Department on such terms and conditions
as may be prescribed by the rules made by the Government
in this behalf. He shall be the employee of the Government
and the salary, allowances, pension and other remuneration
shall be paid to him in the first instance out of the
Consolidated Fund of the State and later recovered from the
University.
(2) He shall maintain the accounts of the University and
also advise the University on all matters relating to income
and expenditure.
(3) He shall be present at the meetings of the Finance
Committee and participat e in the discussions but shall not
be entitled to vote.]
CHAPTER IV
AUTHORITIES OF THE UNIVERSITY
14. The following shall be the authorities of the University,
namely:-
(i) the *[Executive Council];
30[(i-a) the *[Academic Senate];]
29. Section 13 with marginal heading substituted by Act No.13 of 1991.
30. Inserted by Act No.17 of 1985.
The Finance
Officer.
Authorities of the
University.
18 [Act No. 11 of 1982]
(ii) The *[Planning and Monitoring Board];
(iii) The Faculties;
(iv) The Finance Committee;
(v) The Board of Studies;
(vi) such other bodies, as the statutes may declare to
be authorities of the University.
15. (1) The *[Executive Council ] shall be the p rincipal
executive body of the University.
(2) The constitution of the *[Executive Council] and its
powers and functions shall be prescribed by the statutes.
31[15-A. The *[Academic Senate ] shall be the principal
academic body of the University and shall, subject to the
provisions of this Act, the Statutes and the Regulations,
have the control and generally regulate academic matters
and be responsible for the mai ntenance of the standards of
learning, education, instruction, evaluation and examination
within the University, and shall exercise such other powers
and perform such other duties as may be entrus ted to it by
the Statutes. The constitution of the *[Academic Senate] and
the term of office of its members other than ex -officio
members shall be as prescribed by the Statutes.]
32[16. (a) The *[Planning and Monitoring Board] shall be the
principal planning body of the University and also be
responsible for monitoring the development of the University
on the lines indicated in the objects of University.
31. Section 15-A with marginal heading inserted by Act No.17 of 1985.
32. Section 16 with marginal heading substituted by Act No.17 of 1985.
The *[Executive
Council].
Planning and
Monitoring Board.
Academic Senate.
[Act No.11 of 1982] 19
(b) The constitution of the *[Planning and Monitoring
Board] and its pow ers and functions shall be such as may
be prescribed by the Statutes.]
17. The constitution of the Finance Committee and its
powers and functions shall be prescribed by the statutes.
18. (1) The University shall include the Faculties of-
(a) Arts;
(b) Science;
(c) Commerce;
(d) Law;
(e) Education;
33[(e-1) Audio-Visual Aids and Mass Media;]
(f) Such other Faculties as may be prescribed by the
statutes.
(2) Each Faculty shall consist of such departments of
teaching as may be prescribed by the statutes.
(3) The constitution, powers and functions of the
Faculties, the Boards of Studies, and of such other bodies
as may be declared by the statutes to be authorities of the
University shall be prescribed by the statutes.
33. Inserted by Act No.17 of 1985.
The Finance
Committee.
The Faculties and
the Boards of
Studies.
20 [Act No. 11 of 1982]
(4) 34[(a) There shall be a Dean for each Faculty who
shall be appointed by the Vice-Chancellor from amongst the
Professors in the Faculty:
Provided that if there is no Professor in the Faculty,
the Vice-Chancellor or a Director nominated by him shall act
as the Dean.]
(b) The terms and conditions of the office of Dean
shall be prescribed by the statutes.
34[(c) A separate Board of Studies shall be a llocated
to a department or a Faculty, as the case may be.]
19. The term of office of the members of the 35[Executive
Council, Academic Senate and] *[Planning and Monitoring
Board] shall be prescribed by the statutes.
36[19-A. Notwithstanding anything in this Act,-
(a) the members of the *[Executive Council] constituted
and functioning before the commencement of section 8 of
the Andhra Pradesh University Acts (Second Amendment)
Act, 1985 (hereinafter referred to as the said Act) shall
continue to be such members and function only until a ne w
*[Executive Council] i s reconstituted in accordance with the
provisions of this Act as amended by the said Act;
34. Substituted by Act No.17 of 1985.
35. Substituted for the words "Executive Council and" in section and
marginal heading by Act No.17 of 1985.
36. Section 19-A with marginal heading inserted by Act No.17 of 1985.
Term of office of
members of the
*[Executive
Council],
[Academic
Senate] and
*[Planning and
Monitoring
Board].
Special provision
as to the Re-
constitution of
*[Executive
Council] and the
members thereof.
[Act No.11 of 1982] 21
(b) on the reconstitution of such new *[Executive
Council] in accordance with the provisions of this Act as
amended by the said Act, the mem bers of the *[Executive
Council] holding office immediately before such
reconstitution shall cease to be such members; and
(c) the persons, if any elected or nominated as
members to the *[Executive Council] in accordance with the
provisions of this Act prior to the commencement of the said
Act shall not have the right to be or to enter into office as
such members after the commencement of the said Act.]
CHAPTER V
UNIVERSITY FUNDS, ETC.
20. The University shall have a general fund to which shall
be credited-
(i) its income including the fees and endowments;
(ii) contributions or grants which may be made by the
Government on such conditions as they may impose; and
(iii) other contributions or grants.
21. The University shall have such other funds and
maintain such accounts as the *[Executive Council ] may
determine on the recommendation of the Finance
Committee.
37[22. [xxx]]
23. The University shall not, without the prior approval of
the Government, divert earmarked fund s for other purposes
or upgrade any post or revise the scales of pay of its staff or
37. Section 22 omitted by Act No.17 of 1985.
General Fund.
Constitution of
other funds.
Certain
restrictions in
respect of
financial matters.
22 [Act No. 11 of 1982]
implement any scheme which involves the contribution from
the Government or create a post or posts resulting in a
recurring liability on the Government either immediately or in
future:
Provided that the *[Executive Council ] may authorize
the creation and filling up of posts of teachers for a period
not exceeding one year but any such post or posts shall not
be continued or created afresh for any period beyond the
said period of one year without the prior approval of the
Government.
CHAPTER VI.
STATUTES AND REGULATIONS
24. Subject to the provisions of this Act, the *[Executive
Council] shall have power to make statutes for all or any of
the following matters, namely:-
(a) the constitution, powers and duties of the
authorities of the University;
(b) the powers, duties and conditions of service of the
officers of the University other than the Chancellor;
(c) the classification and the method of appointment of
teachers of the University;
(d) the holding of convocations to confer degrees;
(e) the constitution of pension, insurance, gratuity or
provident f und for the benefit of the officers, teachers and
other employees of the University;
(f) the registration of graduates and maintenance of a
register of registered graduates;
Statutes.
[Act No.11 of 1982] 23
(g) the administration of endowments and the
institution of fellowships, travelling fellowships, scholarships,
studentships, bursaries, exhibitions, medals and prizes and
the conditions of award;
(h) all other matters which by this Act are to be or may
be provided by the statutes.
25. (1) The first statutes of the University are those set out
in the Schedule.
(2) The *[Executive Council ] may from time to time
make new statutes or any statute in addition to the first
statutes referred to in sub -section (1) and may amend or
repeal any statute including the first statutes:
Provided that the *[Executive Council] shall not make,
amend or repeal any statute affecting the status, powers or
constitution of any authority of the University until such
authority has been given an opportunity of expressing an
opinion in writing on the proposed changes, and any
opinion so expressed shall be considered by the *[Executive
Council].
(3) Every new statute or addition to the statutes or any
amendment or repeal of a statute shall require the approval
of the Chancellor who may assent thereto or withhold
assent therefrom or remit the same to the *[Executive
Council] for reconsideration.
(4) A new statute or a statute amending or repealing
and existing statute shall have no validity unless it has been
assented to by the Chancellor.
(5) Notwithstandin g anything in the foregoing sub -
sections, the Chancellor may make new or additional
statutes or amend or repeal the statutes referred to in sub-
Statutes how
made.
24 [Act No. 11 of 1982]
section (1) during the period of three years immediately after
the commencement of this Act:
Provided that the Chancellor may , on the expiry of the
said period of three years make within three years from the
date of such expiry, such detailed statutes as he may
consider necessary and such detailed statutes shall be laid
before both Houses of the State Legislature.
26. (1) The *[Academic Senate] shall have power to make
regulations subject to the provisions of this Act, and such
regulations may provide for all or any of the following
matters, namely:-
(a) the admission of students to the Unive rsity or
prescribing the examinations to be recognised as equivalent
to University examinations;
(b) the courses of study to be laid down and
examinations and the conditions on which students shall be
admitted to examinations for the degrees, diplomas
certificates and titles of the University;
(c) the grant of exemptions.
(2) All regulations shall have effect from such date as
the *[Academic Senate] may direct but every regulation
made by the *[Academic Senate] shall be submitted , as
soon as may be, to the *[Executive Council] for approval by
a simple majority or refer it back to the *[Academic Senate]
for reconsideration.
38[(3) Notwithstanding anything in sub -sections (1) and
(2), it shall be competent for the *[Executive Council] to
38. Sub-section (3) of section 26 inserted by Act No.17 of 1985.
Regulations.
[Act No.11 of 1982] 25
frame regulations in relation to matters entrusted to it by this
Act.]
27. The *[Executive Council] shall prepare an annual report
of the University on or before such date as may be
prescribed by the statutes. A copy of the report with a copy
of the resolution thereon shall be submitted to the
Government for information.
39[28. The Finance Officer shall prepare during each
financial year the annual accounts of the University of the
preceding year and submit them to the *[Executive Council]
for consideration with the recommendations of the Finance
Committee and thereafter submit t hem to such audit as the
Government may direct before the end of the financial year.
The accounts when audited shall be published in the
40Telangana Gazette and copies thereof together with copies
of audit report shall be submitted to the *[Executive Council]
not later than two years from the end of the financial year to
which the accounts pertain and to the Government.
29. (1) The Finance Officer shall prepare before such date
as may be prescribed by the statutes the financial estimates
for the ensuring financial year along with the annual
accounts whether audited or not, of the preceding financial
year and after they are considered by the Finance
Committee submit them to the *[Executive Council ] for
approval.
(2) The Government shall fix the block grant for the
University normally for a period of five years:
39. Sections 28 and 29 with marginal headings substituted by Act No.17
of 1985.
40. Substituted by G.O.Ms.No.23, Higher Education (UE) Departm ent,
dated 10.11.2014.
Annual report.
Annual Accounts.
Financial
Estimates.
26 [Act No. 11 of 1982]
Provided that any liability which the University may
have incurred with the approval of the Government and
which was not envisaged at the time of fixing the block grant
shall, in addition to the block grant, be reimbursed.]
30. The *[Executive Council ] may, for reasons to be
recorded 41[xxx], incur any expenditure for which no
provision has been made in the budget or which is in excess
of the amount provided in the budget.
31. (1) Every employee shall be appointed under a written
contract which shall be lodged with the Registrar and a copy
of which shall be furnished to the employee concerned.
(2) Any dispute arising out of a contract between the
University and any employee may be referred by the Vice-
Chancellor to a grievances committee consisting of 42[such
persons not being members] of the *[Executive Council] as
may be nominated by the *[Executive Council].
32. Any student or candidate for an examination whose
name has been removed from the rolls of the University by
the orders or resolution of the Vice -Chancellor, Discipline
Committee or Examination Committee as the case may be,
and who has been debarred from appearing at the
examinations of the University for more than one year, may
within ten days of the date of communication of such orders
or copy of such resolution to him appeal to the *[Executive
Council] and the *[Executive Council ] may confirm, modify
or reverse the decision of the Vice -Chancellor or the
Committee, as the case may be.
41. Omitted (in writing) by Act No.17 of 1985.
42. Substituted for the words "such members" by Act No.17 of 1985.
Power to incur
unforeseen
expenditure.
Conditions of
service of
employees and
settlement of
disputes.
Procedure of
appeal in
disciplinary cases
against students.
[Act No.11 of 1982] 27
33. Every employee or student of the U niversity shall,
notwithstanding anything contained in this Act, have a right
to appeal within such time as may be prescrib ed by the
statutes to the *[Executive Council ] against the decision of
any officer or authority of the University and thereupon the
*[Executive Council ] may confirm, modify or reverse the
decision appealed against.
43[34. The University shall continue, for the benefit of its
employees, in such manner and subject to such cond itions
as may be prescribed by the statutes, such schemes of
pension, insurance and provident funds as it may deem fit
with the prior approval of the Government.]
35. If any difficulty arises in giving effect to the pro visions
of this A ct, the Government may, by order, make such
provision not inconsistent with the provisions of this Act as
appear to them to be necessary or expedient for removing
the difficulty:
Provided that no such order shall be made under this
section after the expiry of three years from the date of
commencement of this Act.
36. Notwithstanding anything in this Act, and the statutes,
the first Vice -Chancellor, the first Registrar and the first
Finance Officer shall be appointed by the Chancellor on a
salary to be fixed by him and each of the said officers shall
hold office for a period to be fixed by him but not exceeding
three years.
43. Substituted with marginal heading by Act No.17 of 1985.
Right to appeal.
Pension,
Provident Fund
etc.,
Power to remove
difficulties.
Appointment of
the first Vice-
Chancellor, the
first Registrar and
the first Finance
Officer.
28 [Act No. 11 of 1982]
THE SCHEDULE
[see section 25 (1)]
THE STATUTES OF THE UNIVERSITY
1. 44[(1) Subject to the provisions of sub -section (1A) of
section 10, the Vice-Chancellor shall hold office for a term of
three years from the date of his appointment and shall be
eligible for reappointment to that office for another term of
three years in the manner provided in sub -section (1) of
section 10.
(2) The Vice -Chancellor shall be paid such pay and
allowances as may, by order, be specified by the
Government from time to time. He sha ll be provided with a
furnished official accommodation for which he shall pay ten
percent of his salary towards rent.
(2A) 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, it shall be competent for
the State Government to appoint a person to be in -charge
Vice-Chancellor. The person so appointed as incharge 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 in accordance with sub -
section (1) of section10.]
(3) It shall be competent for the Chan ceIlor to accept
the resignation of the Vice-Chancellor.
(4) When the post of the Vice -Chancellor falls
permanently vacant either by resignation or otherwise the
44. Clauses (1) and (2) substituted by Act No.13 of 1991.
[Act No.11 of 1982] 29
vacancy shall be filled by the Chan cellor by appointing
another person as Vice -Chancellor and the Vice -Chancellor
so appointed shall hold office for a full term of three years.
(5) (a) Th e Vice-Chancellor shall, by virtue of his office
be a member and Chairman of th e 45[Executive Council,
Academic Senate and] of the *[Planning and Monitoring
Board]. He shall preside at the meetings of the convocations
of the University in the absence of the Chancellor;
(b) The Vice-ChancExcerpt shown. Open the full act in Lexace.