LexThe Jawaharlal Nehru Architecture and Fine Arts University Act, 2008.
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THE JAWAHARLAL NEHRU ARCHITECTURE AND FINE ARTS
UNIVERSITY ACT, 2008.
(ACT NO. 31 OF 2008)
ARRANGEMENT OF SECTIONS
Sections
CHAPTER - I
Preliminary
1. Short title, extent and commencement.
2. Definitions.
CHAPTER - II
The University.
3. The University.
4. Objects and powers and functions of the University.
CHAPTER - III
OFFICERS OF THE UNIVERSITY.
5. Officers of the University.
6. Chancellor.
7. Vice-Chancellor.
8. The Rector.
9. The Registrar and Finance Officer.
CHAPTER - IV
AUTHORITIES OF THE UNIVERSITY.
10. Authorities of the University.
11. The Executive Council.
12. Powers and functions of the Executive Council.
13. The Academic Senate and Finance Committee.
2 [Act No. 31 of 2008]
14. Constitution of Committees by authorities of the
University.
15. Removal from membership of an authority.
16. Disputes as to constitution of authority.
17. Powers of Vice-Chancellor to appoint officers, constitute
committees temporarily.
18. Acts or proceedings of authorities not to be invalidated
by reason only of certain defects.
CHAPTER - V
University Funds etc.
19. General and other funds.
20. Borrowing of money.
21. Certain restrictions in respect of financial matters.
22. Pension or Provident Fund.
23. Annual accounts and audit.
CHAPTER - VI
STATUTES, ORDINANCES AND REGULATIONS.
24. Statutes, Ordinances and Regulations.
25. Statutes how made.
26. Powers of Council to amend, add to or repeal statutes
by a special resolution where necessary.
27. Ordinances.
28. Regulations.
CHAPTER - VII
Transfer of Colleges.
29. Disaffiliation of Architecture and Fine Arts Colleges etc.
in the State.
[Act No. 31 of 2008] 3
30. Constituent Colleges.
31. Appointing of staff for regulating students’ affairs.
CHAPTER - VIII
Miscellaneous
32. Reservation of seats for Backward classes, Scheduled
Castes and Scheduled Tribes.
33. Observation of rule of reservation.
34. Staff, students of the University not to engage
themselves in activities involving violence etc.,
35. Recovery of loans etc., as arrears of land revenue.
36. University not to pay dividend etc., in money.
37. Members, Officers, etc., to be public servants.
38. Right to Appeal.
39. Review Committee.
40. Annual report of the University.
41. Visitation.
42. Power to remove difficulties.
43. Appointment of first Vice-Chancellor.
CHAPTER - IX
Transitional.
44. Completion of study, examination, etc., by students
studying in colleges on the commencement of this Act.
45. Option to join services of the University and division of
funds.
46. Non-applicability of the Act.
47. Repeal of Ordinance.
Schedule.
THE JAWAHARLAL NEHRU ARCHITECTURE AND FINE
ARTS UNIVERSITY ACT, 2008.1
ACT No.31 OF 2008.
CHAPTER - I
Preliminary
1. (1) This Act may be called the Jawaharlal Nehru
Architecture and Fine Arts University Act, 2008.
(2) It extends to the whole of the State of 2Telangana.
(3) It shall be deemed to have come into force on the
18th August, 2008.
2. In this Act, unless the context otherwise requires,-
(1) “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 beginning on such date as
the Executive Council may specify in respect of all colleges
under the control of the University or any particu lar college
thereof;
(2) “affiliated college ” means a college within the
University area affiliated to the University in accordance with
the conditions prescribed;
1. The Jawaharlal Nehru Architecture and Fine Arts University Act, 2008
received the assent of the Governor on the 21 st September, 200 8. 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.28, Higher Education (UE) Department,
dated 11.09.2015.
2. Substituted by G.O.Ms.No.28, Higher Education (UE) Department,
dated 11.09.2015.
Short title, extent
and
commencement.
Definitions.
2 [Act No.31 of 2008]
(3) “Architecture and Fine Arts University ” means the
Jawaharlal Nehru Architecture and Fine Arts Univers ity,
constituted under this Act;
(4) “autonomous college ” means a college on which
the status of autonomy has been conferred by the
University;
(5) “college” means a college established and
maintained by or affiliated to or recognized by the
University;
(6) “constituent college ” means a College established
or maintained by the University for providing courses of
study qualifying students for admission to the University
examinations in accordance with the regulations prescribed
and includes a college established or maintained by a ny
other University in the State immediately before the
commencement of this Act and transferred to this University
subsequently;
(7) “Council” means the Executive Council of the
University constituted under section 11;
(8) “Director” means the Head of research and
development, the Head of a center or school of advanced
study or the Head of a distinct administrative unit, as may be
prescribed by the University;
(9) “Director of Technical Education ” includes a Joint
Director in-charge of Technical Education;
(10) “Government” means the State Government of
3Telangana;
3. Substituted by G.O.Ms.No.28, Higher Education (UE) Department,
dated 11.09.2015.
[Act No.31 of 2008] 3
(11) “Hostel” means a unit of residence for students of
the University maintained or recognised by the University in
accordance with the conditions prescribed;
(12) “Institution” means an institution, organisation,
training center or other establishment providing teaching,
research, experimentation of practical training in
architecture or fine arts;
(13) “notification” means a notification published in the
4Telangana Gazette and the word „notified‟ shall be
construed accordingly;
(14) “prescribed” means prescribed by statutes,
ordinances or regulations of the University made under this
Act;
(15) “Principal” means the Head of a college and
includes the Head of an institution;
(16) “registered graduate ” means a graduate
registered under conditions prescribed in this behalf;
(17) “Registrar” means the Registrar of the University;
(18) “Secretary to Government ” includes an Add itional
Secretary to Government, a Joint Secretary to Government
and a Deputy Secretary to Government;
(19) “Student” means a person who is admitted to a
college and is borne on the attendance register thereon until
the end of the academic year;
4. Substituted by G.O.Ms.No.28, Higher Education (UE) Department,
dated 11.09.2015.
4 [Act No.31 of 2008]
(20) “Teachers” includes Directors, Professors,
Readers/Associate Professors and Lecturers/Assistant
Professors in a college or University and such other persons
giving instructions in a college or University as may be
declared by the Statutes to be teachers;
(21) “Teachers of the University ” means teachers
appointed by the University to give instruction or guide
research in the University and constituent colleges;
(22) “University area ” means the area comprising the
whole of the State of 5Telangana;
(23) “University College ” means a college located in
the University campus which is established or maintained by
the University and provides courses of study qualifying
students for admission to University examinations in
accordance with the regulations prescrib ed and includes
colleges so located and established or maintained by the
University immediately before the commencement of this
Act.
CHAPTER - II
The University.
3. (1) There shall be established in and for the State of
5Telangana, a University by the name of „Jawaharlal Nehru
Architecture and Fine Arts University‟.
(2) The University shall be a teaching and affiliating
University comprising the constituent and affiliated colleges
and shall consist of a Chancellor, a Vice -Chancellor, a
Rector, an Executive Council and an Academic Senate.
5. Substituted by G.O.Ms.No.28, Higher Education (UE) Department,
dated 11.09.2015.
The University.
[Act No.31 of 2008] 5
(3) The University shall be a body corporate having
perpetual succession and a common seal and shall sue and
be sued by the said corporate name.
(4) 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.
(5) The headquarters of the University shall be located
within the limits of Greate r Hyderabad Municipal
Corporation or at any place within a radius of twenty -five
kilometers around those limits.
4. (1) Subject to such law as may be made by Parliament
as to co -ordination and determination of standards in
institutions for higher education or research and scientific
and technical institutions or subject to such directions as
may, from time to time, be given in regard thereto by or on
behalf of the Central Government, the objects of the
University shall be,-
(i) to provide for the advancement of learning and
knowledge in Architecture and Fine Arts by teaching,
research, experimentation or practical training or by such
other means as the University may deem fit;
(ii) to provi de that form of education which allows
students to spend periods of Intramural work so that upon
graduation not only they possess a range of academic
learning but know also of the relevance of that learning to
the affairs of the State in general and the country at large;
Objects and
powers and
functions of the
University.
6 [Act No.31 of 2008]
(iii) to promote:-
(a) thinking on new concepts, techniques,
practices, in the relevant fields of knowledge and their
application to indigenous conditions;
(b) designing and organization of new courses of
study and training, evaluation and examination system;
(c) research relevant to the economic growth of the
country;
(d) entrepreneurship among the students; and
(e) industrial consultancy services and extension
programmes for the faculties of the colleges.
(2) The University shall have the following powers and
functions, namely,-
(i) to prescribe the qualifications under which persons
shall be admitted to the University or to any particular
course of study therein and to prescribe the rules for the
discipline of the students of the University;
(ii) to cause organisation of teaching, research,
experimentation, practical training, and surveys in regard to
manpower requirements and other fields relevant to the
objects of the University in such manner as the Uni versity
may determine for advancement of learning and
dissemination of knowledge;
(iii) to act as coordinator between the constituent
colleges of the University and to exercise control over all the
activities of its constituent colleges in respect of ac ademic,
financial and administrative matters;
[Act No.31 of 2008] 7
(iv) to associate other institutions or branches or
departments thereof and to recognise selected members of
the staff thereof as teachers of the University and to admit
the members thereof to any of the privileges of the
University and to accept attendance of students at courses
of study in such institutions or branches or departments
thereof, in lieu of such part of attendance at courses of
study in the University and upon such terms and conditions
as may, from time to time, be determined by the University
subject to the regulations prescribed;
(v) to hold examinations and to confer and grant
degrees, diplomas, certificates and other academic
distinctions on persons who shall have pursued an
approved course of study or carried out research and have
passed the examinations or other tests conducted by the
University;
(vi) to confer honorary degrees and other distinctions
on persons subject to any provisions made in this behalf in
the statutes or regulations of the Council;
(vii) to provide such lectures and instructions for
persons not being the members of the University as the
University may determine and to grant degrees, diplomas
and certificates to such persons;
(viii) to prescribe conditions under which a person
may be deprived of any degree, diploma, certificate or other
distinction awarded to him by the University;
(ix) to institute and establish or abolish
Professorships, Readerships, Senior Lectureships,
Lectureships, and any other suc h offices required by the
University, to appoint persons to such offices, to remove
persons from such offices and to prescribe the conditions of
service relating to such offices;
8 [Act No.31 of 2008]
(x) to institute and award fellowships, freeships,
scholarships, studentshi ps, exhibitions, bursaries and
prizes;
(xi) to develop industrial consultancy services
through the faculties of the constituent colleges;
(xii) to make provision for research and advisory
services and with these objects to enter into such
arrangements with other institutions or with public bodies or
industrial firms as may be deemed fit;
(xiii) to constitute or abolish by resolution of the
Council, after considering the recommendations of the
Academic Senate, faculties, constituent colleges, Institutes,
Boards or other academic sections of the University;
(xiv) to institute and establish or abolish such
administrative offices as may be required, to appoint
persons to such offices, to remove persons from such
offices, and to prescribe the co nditions of service relating to
such offices;
(xv) to enter into any agreement for the merger with
the University of any other inst itution and for taking over its
rights, assets and liabilities and for any other purpose not
repugnant to the provisions of this Act;
(xvi) to provide for the printing and publication of
research and other works which may be issued by the
University;
(xvii) to organise and encourage preparation ,
printing, publication and distribution of text -books relevant
to the objectives of the University;
[Act No.31 of 2008] 9
(xviii) to fix, demand and receive f ees, subscriptions
and deposits:
Provided that the Government may issue such orders
as it may deem fit with regard to levy of fees and other
charges for admission of students in colleges;
(xix) to act as trustees or managers of any property,
legacy, endowment, bequest of gift for purpose of education
or research or otherwise in furtherance of the work and
welfare of the University, and to invest any funds
representing the same in accordanc e with the provisions of
this Act and the statutes made thereunder;
(xx) to establish, maintain and manage research
departments, laboratories, libraries, museums and other
institutions necessary to carry out the objects of the
University;
(xxi) to affiliate or recognise colleges and institutions
located in the University area or to withdraw such affiliation
or recognition;
(xxii) to do all such other acts and things as may be
required in order to further the objects of the University.
CHAPTER - III
OFFICERS OF THE UNIVERSITY.
5. The following shall be the Officers of the University,
namely:-
(a) the Chancellor;
(b) the Vice-Chancellor;
(c) the Rector;
Officers of the
University.
10 [Act No.31 of 2008]
(d) the Registrar;
(e) the Directors;
(f) the Finance Officer;
(g) Principals of Constituent Colleges; and
(h) such other persons in the service of the University
as may be prescribed.
6. (1) 6[The Chancellor of the University shall be
appointed by the Government], who shall, by virtue of his
office, be the head of the University. He shall perform such
functions as may be entrusted to him by or under this Act.
(2) The Chancellor may, by order in writing, annul any
proceedings of the University, which is not in conformity
with the provisi ons of this Act, the statutes, ordinances and
regulations made thereunder:
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 notice, shall
consider the same.
7. (1) The Vice -Chancellor shall be the whole time officer
of the University and shall be appointed 6[by the
Government] in the manner specified in the Schedule.
(2) The term of office, emoluments and other
conditions of service, the powers and functions of the Vice -
Chancellor shall be as specified in the Schedule.
6. Substituted by G.O.Ms.No.28, Higher Education (UE) Department,
dated 11.09.2015.
Chancellor.
Vice-Chancellor.
[Act No.31 of 2008] 11
8. 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 senior professors. He shall exercise such powers
and perform such duties as may be prescribed by the
statutes.
9. (1) The Registrar and the Finance Officer shall be
whole-time officers of the University and shall be appointed
by the Council in the manner specified in the Schedule.
(2) The salary and allowances payable to each of the
officers specified in sub-section (1), the conditions of service
and the powers to be exercised and the functions to be
performed by each of them shall be as specified in the
Schedule and the statutes prescribed.
CHAPTER - IV
AUTHORITIES OF THE UNIVERSITY.
10. The following shall be the Authorities of the University,
namely:-
(i) The Executive Council;
(ii) The Academic Senate;
(iii) The Faculties;
(iv) The Board of Studies; and
(v) s uch other bodies, as the statutes may declare to
be the authorities of the University.
The Rector.
The Registrar and
Finance Officer.
Authorities of the
University.
12 [Act No.31 of 2008]
11. (1) The Executive Council shall consist of the following
persons, namely:-
Class - I Ex-Officio Members:
(i) The Vice-Chancellor,
(ii) The Rector,
(iii) The Secretary to the Government in the Education
Department dealing with Technical Education or an officer in
the Education Department dealing with the Technical
Education nominated by the Government;
(iv) The Secretary to the Government in the Fi nance
Department or an officer in the Finance Department
nominated by the Government;
(v) The Director of Technical Education.
Class - II - Other Members:
(i) One Senior Professor of the University colleges to
be nominated by the Government;
(ii) One Principal of the University colleges to be
nominated by the Government;
(iii) One Principal of the affiliated colleges to be
nominated by the Government;
(iv) One teacher from among the teachers of the
University colleges to be nominated by the Government;
(v) One teacher from among the teachers of the
affiliated colleges, if any, to be nominated by the
Government;
The Executive
Council.
[Act No.31 of 2008] 13
(vi) Four eminent persons representing Industry ,
Research and Development, Engineering and Technology,
Architecture, Fine Ar ts, Physical and Social Sciences and
public life etc., to be nominated by the Government.
(2) The Vice -Chancellor shall be the Chairman of the
Council and shall preside over all its meetings.
(3)The Registrar shall act as the Secretary to the
Council.
(4) The business of the Council shall be conducted in
such manner and according to such rules of procedure as
may, from time to time, be prescribed by the statutes of the
University.
(5) A member of the Council shall be entitled to receive
such daily a nd traveling allowances as may from time to
time, be prescribed but shall not be eligible for any
remuneration.
(6) No person who has become or has been
nominated as member of the Council as the holder of a
particular appointment or office shall continue to be a
member of the Council on his ceasing to be the holder of
that particular appointment or office.
(7) (a) Every Member of the Executive Council other
than Ex-officio Member shall hold office during the pleasure
of the Governor:
Provided that such members shall be eligible for re -
nomination, so however that no such member shall hold
office successively for more than two terms;
(b) a nominated member of the Executive Council
may tender resignation of his membership at anytime. Such
14 [Act No.31 of 2008]
resignation shall be conveyed to the Vice -Chancellor by a
letter in writing by the member and the resignation shall take
effect from the date of its acceptance by the Government.
(8) All casual vacancies among nominated members
shall be filled by nomination by the Government.
(9) The Executive Council shall meet atleast once in
three months and may meet often if necessary.
(10) Upon requisition in writing signed by not less than
one-third of the total members of the Executive Council, the
Vice-Chancellor shall convene a meeting thereof on a date
appointed by him, which shall not be later than seven days
from the date of receipt of requisition aforesaid.
(11) In the absence of the Vice -Chancellor from any
meeting of the Executive council, the members present at
the meeting shall choose one among themselves to preside
over the meeting.
(12) The quorum for the meeting of the Executive
Council shall be one-third of the total number of members or
six persons whichever is less.
12. (1) The Council shall exercise and perform the
following powers and functions, namely:-
(i) to approve the budget estimates of the University
presented by the Vice-Chancellor;
(ii) to create posts and appoint teachers and other
employees of the University in the manner prescribed;
(iii) to acquire, hold or dispose off properties or
accept gifts and donations, for and on behalf of the
University;
Powers and
functions of the
Executive Council.
[Act No.31 of 2008] 15
(iv) to arrange for the investment and withdrawal of
the moneys belonging to the University;
(v) to direct the form and use of the common seal of
the University;
(vi) to determine and regulate the policies relating to
all the affairs of the University in accordance with the
provisions of this Act and the statutes, ordinances and
regulations made thereunder;
(vii) to appoint such committees, either standing or
temporary as may be considered necessary for any specific
or general purpose for fulfillment of the objects of the
University and for ensuring the proper adm inistration of the
affairs or academic activities of the University;
(viii) to promot e the academic autonomy of the
colleges;
(ix) to make statutes;
(x) to establish, equip and maintain the University
libraries, laboratories, workshops, museums and the like;
(xi) to provide for research and advancement and
dissemination of knowledge;
(xii) to provide for allowances and travelling
allowances, to institute scholarships , bursaries, medals and
prizes and to organize exhibitions;
(xiii) to co ntrol and manage a ll colleges and hostels
in the U niversity area in the manner prescribed by the
statutes;
16 [Act No.31 of 2008]
(xiv) the Executive Council shall exercise all the
powers of the University not otherwise provided for and all
powers requisite to give effect to the provision of this Act.
(2) Except as expressly provided by this Act, it shall be
competent for the Council in the case of posts, in
connection with the affairs of the University, to make
regulations regarding the recruitment and the conditions of
service of the persons appointed to such posts.
(3) The Council may associate with itself in such
manner and for such purpose as may be determined by
regulations, any person whose assistance or advice it may
require in complying with any of the provisions of this Act.
13. There shall be constituted at the headquarters of the
University, to assist the University in the fulfillment of its
objects and the administration of the affairs of the University,
an Academic Senate and a Finance Committee, the
composition, powers and functions of which shall be as
specified in the Schedule and the statutes prescribed.
14. Every authority of the Universit y shall have power to
appoint committees which may, unless, otherwise provided
in this Act, consist of such members of the authority and
such other persons as it may think fit.
15. The Council shall remove any person from
membership of any authority on the ground that such
person was convicted of an offenc e involving moral
turpitude.
16. 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 Council or whether
any act or proceeding of an authority including the Council
is consistent with this Act and the statutes prescribed, it
The Academic
Senate and
Finance
Committee.
Constitution of
Committees by
authorities of the
University.
Removal from
membership of an
authority.
Disputes as to
constitution of
authority.
[Act No.31 of 2008] 17
shall be referred to the Chancellor whose decision thereon
shall be final.
17. Notwithstanding anything in this Act, and until such
time as an authority is duly constituted the Vice -Chancellor
may, subject to the approval of the Chancellor, appoint any
officer or constitute any committee temporarily to exercise
and perform all or any of the powers and functions of such
authority under this Act.
18. No Act or proceeding of the Council, Academic Senate,
Finance Committee or other body constituted under this Act
shall be deemed to be invalid by reason o nly of any defect
in the constitution thereof or the existence of any vacancy
among its members or of any invalidity in the nomination or
appointment of any of its members.
CHAPTER - V
University Funds etc.
19. (1) The income from the fees and other charges
realized 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 realized 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.
(3) All moneys credited to the funds of the University
shall be deposited in such banks or invested in such
manner as the University may, with the previous approval of
the Government, decide.
Powers of Vice-
Chancellor to
appoint officers,
constitute
committees
temporarily.
General and other
funds.
Acts or
proceedings of
authorities not to
be invalidated by
reason only of
certain defects.
18 [Act No.31 of 2008]
20. The University may accept money 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 ten lakh rupees at a time or in the aggregate, it
shall obtain the prior written approval of the Government
therefor.
21. The University shall not divert earmarked funds for
other purposes or revise 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 the Executive Council may authorise 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.
22. (1) The University shall constitute, for the benefit of its
employees, in such manner and subject to such conditions
as may be prescribed by the statutes, such pension,
insurance, gratuity or provident fund as it may deem fit.
(2) Where such fund has been so constituted, the
Government may declare that the provisions of the
Provident Fund Act, 1925 shall apply to such fund as if it
were a Government Provident Fund.
Borrowing of
money.
Pension or
Provident Fund.
Certain
restrictions in
respect of
financial matters.
Central Act XIX of
1925.
[Act No.31 of 2008] 19
23. (1) The annual accounts of the University shall be
submitted by the Council to the Government who shall
cause an audit to be made by such person as the
Government may appoint in this behalf.
(2) The accounts when audited shall be printed and
copies thereof shall, together with the copies on the audit
report, be submitted by the Council to the Government with
its comments. The Government shall as soon, as may be
after the receipt of the audit report, cause the audit report
together with the comments o f the Council to be laid before
each House of the State Legislature.
CHAPTER - VI
STATUTES, ORDINANCES AND REGULATIONS.
24. (1) 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 functions of the
Authorities of the University;
(b) the manner of filling vacancies among members
of the Authorities;
(c) the allowances to be paid to the members of the
Authorities and Committees thereof;
(d) the procedure at meetings of the Authorities
including the quorum for the transaction of business at such
meetings;
(e) the authentication of the orders or decisions of the
Authorities;
Annual accounts
and audit.
Statutes,
Ordinances and
Regulations.
20 [Act No.31 of 2008]
(f) the term of office and method of appointment and
conditions of service of the o fficers of the University other
than the Vice-Chancellor;
(g) the qualifications of the teachers an d other staff of
the University;
(h) the classification, the method of appointment and
determination of the terms and conditions of service of
teachers and other staff of the University;
(i) the constitution of pension, insurance, gratuity or
provident fund for the benefit of the officers , teachers and
other staff of the University;
(j) the fees to be charged for courses of study,
research, experimentation and practical training in the
constituent colleges and for admission to the examinations
for degrees, diplomas and certificates of the University;
(k) the institution of fellowships, scholarships,
studentships, bursaries, medals and prizes and the
conditions of award thereof;
(l) the establishment and maintenance of halls and
hostels;
(m) the conditions for residence of studen ts of the
University in the halls and hostels and the levy of fees and
other charges for such residence;
(n) the holding of convocations to confer degrees
and diplomas;
(o) the conf erment of honorary degrees and
academic distinctions;
[Act No.31 of 2008] 21
(p) conditions of registration of graduates and the
maintenance of register thereof;
(q) all other matters necessary for carrying out all or
any of the purposes of this Act.
(2) T o provide for rule of reservation to all cadres by
direct recruitment in acc ordance with section 32 and by
promotion as per the policy of the Government.
25. (1) The first statutes of the University with regard to
matters set out in section 24 shall be made and notified by
the Government.
(2) The Council 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 s tatute in the
manner hereinafter provided in this section:
Provided that nothing in the First Statutes referred t o in
sub-section (1) or in any s tatute made by the Council under
this sub -section shall adversely affect the conditions of
service of the teachers or other employees transferred to the
control of the Architecture and Fine Arts University on the
date of coming i nto force of this Act along with the transfer
of the control and management of the constituent colleges.
(3) The Academic Senate may propose to the Council
the draft of every statute to be made by the Council and
such draft shall be considered by the Cou ncil at its next
meeting:
Provided that the Academic Senate 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
Statutes how
made.
22 [Act No.31 of 2008]
proposal and any views so expressed shall be considered
by the Council.
(4) The Council may consider any such draft, as is
referred to in sub-section (3), and pass the statute or reject it
or re turn it to the Academic Senate for reconsideration,
either in whole or in part, together with any amendments
which it may suggest.
(5) (a) Every statute passed by the Council shall be
submitted to the Chancellor, who may give or withhold his
assent thereto or remit it to the Council for reconsideration;
(b) n o statute passed by the Council shall have
validity unless it is assented to by the Chancellor.
26. If at any time, the Council considers it necessary to do
so, it may, in consultation with the Academic Senate,
amend, add to or repeal the statutes by a special resolution
in that behalf:
Provided that every such amendment, addition or
repeal,-
(a) shall be consistent with this Act;
(b) shall have no validity unless it is assented to by the
Chancellor.
Explanation:- For the purposes of this Act, a “special
resolution”, means a resolution passed at a special meeting
of the Council convened for the purpose, by a majority of
not less than three fourths of the members present and
voting.
Powers of Council
to amend, add to
or repeal statutes
by a special
resolution where
necessary.
[Act No.31 of 2008] 23
27. (1) Subject to the provisions of this Act and statutes the
ordinances of the University may provide for all or any of the
following matters, namely:-
(a) the admission of the students to the constituent
colleges;
(b) the courses of study leading to all degree,
diplomas and certificates of the University;
(c) the conditions under which the students shall be
admitted to the degree, diploma or certificate courses;
(d) the conduct of examinations of the University and
the conditions on which students shall be admitted to such
examinations;
(e) the manner in which exemptions relating to the
admission of students to examinations may be given;
(f) the conditions and mode of appointment and
duties of examining bodies and examiners;
(g) the maintenance of discipline among the students
of the University;
(h) any other matter which by this Act or the statutes,
is to be made or may be provided for by an ordinance.
(2) Save as otherwise provided in this section
ordinances shall be made by the Academic Senate.
(3) All ordinances made by the Academic Senate shall
take effect from such date as may be fixed by the Academic
Senate but every o rdinance so made shall be submitted as
soon as may be after it is made to the Council and shall be
considered by the Council at its next succeeding meeting.
Ordinances.
24 [Act No.31 of 2008]
(4) The Council shall have power, by a reso lution
passed by a majority of n ot less than two-thirds of the
members present at such meeting, to modify or cancel any
such ordinance and such o rdinance shall from the date of
such resolution have effect in such modified form or shall
stand cancelled, as the case may be.
28. (1) The Council and the Academic Senate may make
regulations consistent with the provisions of this Act, the
statutes and the ordinances, for all or any of the other
matters which by this Act and the statutes are to be
provided for by regulations and also for any other matter
solely concerning such authorities and not so provided.
(2) Each of the authorities referred to in sub -section (1)
shall make regulations providing for the giving of notice to
the members thereof of the dates of meetings and of
business to be considered at meetings and for the keeping
of a record of the proceedings of meetings.
(3) The Council may direct the amendment in such
manner as it may specify, of any regulation made under this
section or the annulment of any resolution made
thereunder, by itself or by the Academic Senate.
CHAPTER - VII
Transfer of Colleges.
29. (1) Notwithstanding anything contained in the
Jawaharlal Nehru Technological Univers ity Act, 1972 or the
statutes, ordinances and regulations made thereunder;
(a) the constituent colleges of Architecture and Fine
Arts in the University area, which are affiliated to the
Jawaharlal Nehru Technological University immediately
before the co mmencement of this Act, shall be formed into
Regulations.
Disaffiliation of
Architecture and
Fine Arts Colleges
etc. in the State.
[Act No.31 of 2008] 25
and maintained as constituent colleges of the Archit ecture
and Fine Arts University;
(b) the colleges of Architecture and Fine Arts in the
University area, which are affiliated to or recognized by the
Jawaharlal Nehru Technological University, immediately
before the commencement of this Act, shall be disaffiliated
therefrom and shall be deemed to be affiliated to or
recognized by the Jawaharlal Nehru Architecture and Fine
Arts University under this Act and the provisions of this Act
shall, as far as may, apply accordingly.
(2) On and from the date of commencement of this
Act,-
(i) the control and management of the colleges
specified in sub-section (1);
(ii) all the properties, assets and liabilities and the
rights and obligations of the Jawaharlal Nehru
Technological University in relation thereto; and
(iii) all obligations of the Government in relation to the
said colleges;
shall stand transferred to, vest in, or devolve upon the
Architecture and Fine Arts University.
30. There shall be an Academic Committ ee for each
constituent college, the composition and functions of which
shall be as specified in the Schedule.
31. (1) There shall be appointed by the Vice -Chancellor,
with the approval of the Council, such officers and other
members of staff, as may be necess ary, for regulating the
students‟ affairs of the constituent colleges.
Constituent
Colleges.
Appointing of staff
for regulating
students‟ affairs.
26 [Act No.31 of 2008]
(2) For the purposes of this secti on, the expression
„students‟ affairs‟ means -
(a) the provision and management of facilities for
housing and boarding of students;
(b) the arranging of programmes for student
counseling;
(c) the assistance in the employment of students in
accordance with the plans approved by the Vice-Chancellor;
(d) the organisation, promotion and super vision of
the extra -curricular activities of the students and the
arrangements in regard to their personal comforts and
hygienic conditions required to maintain proper health of the
students;
(e) the organisation and maintenance of contacts with
the other Universities in regard to matters of common
interest for students;
(f) the assistance to students in procuring the
required study materials, instr uments, books and
periodicals;
(g) such other affairs of the University and its
constituent colleges as may, from time to time, be specified
by the Vice-Chancellor as students‟ affairs.
CHAPTER - VIII
Miscellaneous
32. The University shall reserve seats in constituent
colleges for the members of the Socially and Educationally
backward classes, the Scheduled Castes, Scheduled Tribes
Reservation of
seats for
Backward
classes,
Scheduled Castes
and Scheduled
Tribes.
[Act No.31 of 2008] 27
in accordance with such principles as may, from time to
time, be determined by Government in this behalf.
33. Every appointment made to the services of the
University, as constituted under the statutes, shall conform
to such rule of reservation for Scheduled Castes, Scheduled
Tribes and Backward Classes as may be made under the
Statutes of the University except where the Government by
general or special order exempts any category from its
applicability keeping in view the general policy enunciated
by the Government from time to time:
Provided that the statutes may provide for such
preference to women, as is for the time being provided for
recruitment to Government service.
34. (1) No teacher, member of non -teaching staff, or
student of the University, shall -
(a) engage himself in any activity instigating or
involving violence or threat of violence, likely to disrupt
teaching, study, or research in, or administration of the
University, or the proceedings of any of its bodies, or
(b) obstruct any teacher or officer of the University in
the performance of his duties, or
(c) damage or deface any property in the University
or in colleges admitted to its privileges, or
(d) occupy or use such property, otherwise than in
accordance with the rules on other provisions made therefor
by the University or other authority concerned.
(2) Any teacher, member of non -teaching staff or
student of the U niversity who contravenes the provisions of
Observation of
rule of
reservation.
Staff, students of
the University not
to engage
themselves in
activities involving
violence etc.,
28 [Act No.31 of 2008]
sub-section (1) shall be liable for disciplinary action as
provided in the statutes.
35. Where the arrears of any loan or advance granted by
the University to any college or institution or person is not
paid before the date specified therefor, the Council may,
without prejudice to any other mode of recovery, issue a
certificate for the recovery of the amount stated therein to be
arrears to the Collector of the District concerned and the
Collector shall proceed to recover the amount stated to be
due in the said certificate, in the same manner as arrears of
land revenue.
36. The Universit y shall not pay in money to any of its
members of staff or students any dividend, gift, diversion or
bonus, except by way of prize, reward or special grant.
37. All members, officers and employees of the University,
when acting or purporting to act in pursuance of any
provisions of this Act, shall be deemed to be public servants
within the meaning of section 21 of the Indian Penal Code,
1860.
38. Every employee or student of the University shall,
notwithstanding anything contained in this Act, have a right
to appeal to the Executive Counc il against the decision of
any o fficer of the University affecting such employee or
student within sixty day s from the date of communication of
such decision and thereupon the Executive Council may
confirm, modify or reverse the decision appealed against:
Provided that the Executive Council may condone the
delay, if any, in filing the appeal, if such delay is caused due
to reasons beyond the control of the appellant.
Recovery of loans
etc., as arrears of
land revenue.
Members, officers,
etc., to be public
servants.
University not to
pay dividend etc.,
in money.
Right to Appeal.
[Act No.31 of 2008] 29
39. (1) The Chancellor may appoint a Review Committee
consisting of one or more perso ns to make an enquiry and
report in regard to the work and progress of the University in
general, or in regard to any specific activity of the University,
(2) The Chancellor may, on receipt of the report of the
said committee, made under sub -section (1), take such
action and issue such directions as he considers necessary
in respect of any matter dealt with in the said report and the
UnivExcerpt shown. Open the full act in Lexace.