LexThe Jawaharlal Nehru Technological Universities Act, 2008.
Telangana · state statute
Open in Lexace · Ask the AI about this actTHE JAWAHARLAL NEHRU TECHNOLOGICAL UNIVERSITIES
ACT, 2008.
(ACT NO.30 OF 2008.)
ARRANGEMENT OF SECTIONS
Sections
CHAPTER - I
PRELIMINARY
1. Short title, extent and commencement.
2. Definitions.
CHAPTER II
THE UNIVERSITY
3. Establishment of Universities.
4. Objects, powers and functions of the University.
CHAPTER III
OFFICERS OF THE UNIVERSITY.
5. Officers of the University.
6. Chancellor.
7. The 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 duties of the Executive Council.
13. Association of other persons with Council.
2 [Act No. 30 of 2008]
14. The Academic Senate and Finance Committee.
15. Constitution of Committees by Authorities of the
University.
16. Removal from membership of an Authority.
17. Disputes as to Constitution of Authority.
18. Powers of Vice-Chancellor to appoint officers,
constitute Committees temporarily.
19. Acts or proceedings of Authorities not to be invalidated
by reasons only of certain defects.
CHAPTER-V
UNIVERSITY FUNDS ETC.
20. General and other funds.
21. Borrowing of money.
22. Certain restrictions in respect of financial matters.
23. Pension or Provident Fund.
24. Accounts and Audit.
CHAPTER-VI
STATUTES, ORDINANCES AND REGULATIONS.
25. Statutes.
26. Statutes how made.
27. Powers of Council to amend, add to or repeal statutes
by a special resolution where necessary.
28. Ordinances.
29. Regulations.
CHAPTER-VII
TRANSFER OF COLLEGES.
30. Disaffiliation of Engineering Colleges etc. in the State.
[Act No. 30 of 2008] 3
31. Academic Committees.
32. Appointing of staff for regulating student’s affairs.
CHAPTER-VIII
MISCELLANEOUS
33. Reservation of seats for Backward Classes, Scheduled
Castes and Scheduled Tribes.
34. Observation of rule of reservation.
35. Staff, students of the University not to engage
themselves in activities involving violence etc.,
36. University not to pay dividend etc., in money.
37. Recovery of loans etc., as arrears of land revenue.
38. Members, officers etc., to be public servants.
39. Right to Appeal.
40 Review Committee.
41. Annual report of the University.
42. Visitation.
43. Removal of difficulties.
44. Appointment of first Vice-Chancellor.
CHAPTER-IX
TRANSITIONAL
45. Option for joining the service of a Technological
University.
46. Division of Funds.
47. Repeal and savings.
Schedule-I.
Schedule-II.
THE JAWAHARLAL NEHRU TECHNOLOGICAL
UNIVERSITIES ACT, 2008.1
Act No.30 OF 2008.
CHAPTER - I
PRELIMINARY.
1. (1) This Act may be called the Jawaharlal Nehru
Technological Universities 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 Technological Universities Act, 2008 received
the assent of the Governor on 21.09.2008. 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 Prades h 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. 30 of 2008]
(3) “autonomous college ” means a college on which
the status of autonomy has been conferred by the
University;
(4) “college” means a college established and
maintained by or affiliated to or recognized by the
University;
(5) “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
Jawaharlal Nehru Technological University in the State
immediately before the commencement of this Act and
transferred to the concerned Technological University
subsequently;
(6) “Council” means the Executive Council of the
University constituted under section 11;
(7) “Director” means the Head of research and
development, the Head of a centre or school of advanced
study or the Head of a distinct administrative unit, as may be
prescribed by the University;
(8) “Director of Technical Education ” includes a Joint
Director in-charge of Technical Education;
(9) “Government” means the State Government of
3Telangana;
(10) “Hostel” means a unit of residence for students of
the University maintained or recognised by the University in
accordance with the conditions prescribed;
3. Substituted by G.O.Ms.No.28, Higher Education (UE) Department,
dated 11.09.2015.
[Act No. 30 of 2008] 3
(11) “Institution” means an institution, organisation,
training centre or other establishment providing teaching,
research, experimentation of practical training in
engineering, technology, physical and social sciences and
includes a polytechnic;
(12) “notification” means a notification published in the
4Telangana Gazette and the word 'notified' shall be
construed accordingly;
(13) “prescribed” means prescribed by Statutes,
Ordinances or Regulations of the University made under this
Act;
(14) “Principal” means the Head of a college and
includes the Head of an institution;
(15) “registered graduate ” means a graduate
registered under conditions prescribed in this behalf;
(16) “Registrar” means the Registrar of the University;
(17) “Schedule” means the Schedule appended to this
Act;
(18) “Secretary to Government ” includes an Additional
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. 30 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) “Technological University” means the Jawaharlal
Nehru Technological University, as constituted u nder this
Act;
(23) “University area” means the area indicated against
each University specified in the Schedule-II;
(24) “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 prescribed 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 a University by the name
of „Jawaharlal Nehru Technological University‟, with the area
of operation and headquarters as specified in the Schedule -
II appended to this Act.
(2) The Universities shall be a teaching and affiliating
University comprising the constituent and affiliated colleges
Establishment of
Universities.
[Act No. 30 of 2008] 5
and shall consist of a Chancellor, a Vice -Chancellor, a
Rector, an Executive Council and an Academic Senate.
(3) It 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 sui ts 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. (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 tim e to time, be given in regard thereto by or on
behalf of the Central Government, the objec ts of the
University shall be,-
(i) to provide for the advancement of learning and
knowledge in engineering, technology, physical and social
sciences by teaching, research, experimentation or practical
training or by such other means as the University may deem
fit;
(ii) to provide 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 ;
(iii) to promote:-
(a) thinking on new concepts, techniques,
practices, in the relevant fields of knowledge and their
application to indigenous conditions;
Objects, Powers
and Functions of
the University.
6 [Act No. 30 of 2008]
(b) designing and organisation 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 University
may determine for advancement of learning and
dissemination of knowledge;
(iii) to act as coordinator between the cons tituent
colleges of the University and to exercise control over all the
activities of its constituent colleges in respect of academic,
financial and administrative matters;
(iv) to associate other institutions or branches or
departments thereof and to r ecognise 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 department s
[Act No. 30 of 2008] 7
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 conf er 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 Lecturerships,
Lecturerships, and any other such 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;
(x) to institute and award fellowships, freeships,
scholarships, studentships, exhibitions, bursaries and
prizes;
8 [Act No. 30 of 2008]
(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 r esolution 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 conditions of service relating to
such offices;
(xv) to enter into any agreement for the merger with
the University of any other in stitution 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;
(xviii) to fix, demand and receive fees, subscriptions
and deposits:
[Act No. 30 of 2008] 9
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 ot herwise in furtherance of the work and
welfare of the University and to invest any funds
representing the same in accordance 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;
(d) the Registrar;
Officers of the
University.
10 [Act No. 30 of 2008]
(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) 5[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 provisions of this Act , the statutes, o rdinances 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 5[by the
Government] in the manner specified in the Schedule-I.
(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-I.
5. Substituted by G.O.Ms.No.28, Higher Education (UE) Department,
dated 11.09.2015.
Chancellor.
The Vice-
Chancellor.
[Act No. 30 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 Univer sity and shall be appointed by the
Council in the manner specified in the Schedule-I.
(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 t o be
performed by each of them shall be as specified in the
Schedule-I 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) such other bodies, as the statutes may declare to
be Authorities of the University.
Authorities of the
University.
The Rector.
The Registrar and
Finance Officer.
12 [Act No. 30 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 Higher
Education Department dealing with Technical Education or
an officer in the Higher Education Department dealing with
the Technical Education nominated by the Government;
(iv) The Secretary to the Government in the Finance
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. 30 of 2008] 13
(vi) f our eminent persons representing Industry,
Research and Development, Engineering and Technology,
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 and travelling allowances as may from time to
time, be prescribed but shall not be eligible for any
remuneration.
(6) No person who has be come 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 du ring the pleasure
of the Governor:
Provided that such member 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 any time. Such
14 [Act No. 30 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 gift s and donations, for and on behalf of the
University;
Powers and
duties of the
Executive Council.
[Act No. 30 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 th e 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, o rdinances 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 administration 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 control and manage all colleges and hostels
in the University area in the manner prescribed by the
statutes;
16 [Act No. 30 of 2008]
(xiv) the Executive Cou ncil shall exercise all the
powers of the University not otherwise provided for and all
powers requisite to give effect to the provisions of this Act.
(2) Except as expressly provided by this Act, it shall be
competent for the Council in the case of post s, 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.
13. 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.
14. 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 whic h shall be as
specified in the Schedule-I and the statutes prescribed.
15. Every Authority of the University shall have power to
appoint committees which may, unless otherwise provided
in thi s Act, consist of such members of the Authority and
such other persons as it may think fit.
16. 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.
17. 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
Association of
other persons
with Council.
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. 30 of 2008] 17
shall be referred to the Chancellor whose decision thereon
shall be final.
18. 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 C ommittee temporarily to exercise
and perform all or any of the powers and functions of such
Authority under this Act.
19. 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 reasons only of any defect
in the constitution thereof or the existence of any vacancy
among its members or of any invalidity in th e nomination or
appointment of any of its members.
CHAPTER-V
UNIVERSITY FUNDS ETC.
20. (1) The income from the fees and other charges
realised by, any contribution and endowment received by
and all grants made to the University shall for m 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.
(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.
Acts or
proceedings of
Authorities not to
be invalidated by
reasons only of
certain defects.
General and other
funds.
18 [Act No. 30 of 2008]
21. 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 lakhs rupees at a time or in the aggregate, it
shall obtain the prior written approval of the Government
therefor.
22. 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 afre sh for any period beyond the said
period of one year without the prior written approval of the
Government.
23. (1) The University shall constitute, for the benefit of its
employees, in such manner and subject to such conditio ns
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.
Certain
restrictions in
respect of
financial matters.
Pension or
Provident Fund.
Central Act XIX of
1925.
[Act No. 30 of 2008] 19
24. (1) The annual accounts of the University shall be
submitted by the Council to the Government who shall
cause a n au dit 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 of 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 of the Council to be laid before
each House of the State Legislature.
CHAPTER - VI
STATUTES, ORDINANCES AND REGULATIONS.
25. (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;
Accounts and
Audit.
Statutes.
20 [Act No. 30 of 2008]
(f) the term of office and method of appointment an d
conditions of service of the Officers of the University other
than the Vice-Chancellor;
(g) the qualifications of the teachers and 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 benef it 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 students 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 conferment of honorary degrees and
academic distinctions;
[Act No. 30 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) To provide for rule of reservation to all cadres by
direct recruit ment in accordance with section 34 and by
promotions as per the policy of the Government.
26. (1) The first statutes of the University with regard to
matters set out in section 25 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 Statute in the
manner hereinafter provided in this section:
Provided that nothing in the First Statutes referred to in
sub-section (1) or in any Statute 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 Technological University on the date of
coming into 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 C ouncil 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 opportuni ty to express its views on such
Statutes how
made.
22 [Act No. 30 of 2008]
proposal and any v iews 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 return it to the Academic Senat e 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.
27. 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 spe cial 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. 30 of 2008] 23
28. (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 i n 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 othe rwise 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 ordinance 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. 30 of 2008]
(4) The Council shall have power, by a resolution
passed by a majority of not 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.
29. (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 givi ng 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.
30. (1) On and from the date of commencement of this
Act,-
(a) the constituent colleges in the University area
except the college of Architecture and Fine Arts, which are
affiliated to the Jawaharlal Nehru Technological University,
immediately before the commencement of this Act, shall be
formed into and maintaine d as constituent colleges of the
Regulations.
Disaffiliation of
Engineering
Colleges etc. in
the State.
[Act No. 30 of 2008] 25
Jawaharlal Nehru Technological Universit y, specified in the
Schedule-II;
(b) the colleges in the University area, except the
college of Architecture and Fine Arts which are affiliated to
or recognized by the Jawaharlal N ehru Technological
University, Hyderabad immediately before the
commencement of this Act, shall be deemed to be affiliated
to or recognized by the Jawaharlal Nehru Technological
University specified in the Schedule-II 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 concerned Jawaharlal Nehru Technolog ical
University specified in the Schedule-II.
31. There shall be an Academic Committee for each
constituent college, the composition and functions of which
shall be as specified in the Schedule-I.
32. (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 necessary, for regulating the
students‟ affairs of the constituent colleges.
Appointing of staff
for regulating
students‟ affairs.
Academic
Committees.
26 [Act No. 30 of 2008]
(2) For the purposes o f this section, the expression
„student‟s 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 supervision 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, instruments, 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.
33. The University shall reserve seats in constituent
colleges for the members of the socially and educationally
backward classes, the Scheduled Castes, the Scheduled
Reservation of
seats for
Backward
Classes,
Scheduled Castes
and Scheduled
Tribes.
[Act No. 30 of 2008] 27
Tribes in accordance with such principles as may, from time
to time, be determined by Government in this behalf.
34. Every appointment made to the services of the
University as constituted under the statutes shall conform to
such rule of reservation for the 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.
35. (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 offi cer 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 or other provisi ons made therefor
by the University or other Authority concerned.
(2) Any teacher, member of non -teaching staff or
student of the university 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. 30 of 2008]
sub-section (1) shall be liable for discipli nary action as
provided in the statutes.
36. The University 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. Where the arrears of any loan or advance granted by
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, i ssue 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.
38. 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.
39. Every employee or student of the University shall,
notwithstanding anything contained in this Act, have a right
to appeal to the Executive Council against the decision of
any officer of the University affecting such employee or
students with in sixty days from the date of communication
of such decision and thereupon the Executive Council may
conform, 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.
University not to
pay dividend etc.,
in money.
Recovery of loans
etc., as arrears of
land revenue.
Members, officers
etc., to be public
servants.
Right to appeal.
[Act No. 30 of 2008] 29
40. (1) The Chancellor may appoint a C ommittee
consisting of one or more persons 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 comm ittee, 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
University shall be bound to comply with such directions.
41. The Council shall prepare an annual report of the
University under the direction of the Vice -Chancellor and
submit the said report to the Government within one month
of its annual meeting at which the said report was
considered.
42. (1) The GovernmeExcerpt shown. Open the full act in Lexace.