LexThe Telangana State Private Universities (Establishment and Regulation) Act, 2018.
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Open in Lexace · Ask the AI about this actTHE TELANGANA STATE PRIVATE UNIVERSITIES
(ESTABLISHMENT AND REGULATION) ACT, 2018.
(ACT No. 11 OF 2018)
ARRANGEMENT OF SECTIONS
Sections
CHAPTER - I
PRELIMINARY
1. Short title, extent and commencement.
2. Definitions.
CHAPTER - II
ESTABLISHMENT OF UNIVERSITY
3. Establishment and incorporation of the University.
4. Goals and Objects of the University.
5. Powers and functions of the University.
6. Application for establishment of the University.
7. Project Report.
8. Expert Committee.
9. Letter of Intent.
10. Establishment and incorporation of the University
by Legislation.
11. Management of certain institutions.
12. University open to all irrespective of sex, religion,
class, creed or opinion.
CHAPTER - III
OFFICERS OF UNIVERSITY
13. Officers of the University.
14. Chancellor.
2 [Act No. 11 of 2018]
15. Vice-Chancellor.
16. Registrar.
17. Chief Finance and Accounts Officer.
18. Other Officers.
CHAPTER - IV
AUTHORITIES OF UNIVERSITY
19. Authorities of the University.
20. Constitution, Tenure, Quorum, Powers etc., of the
Governing Body.
21. Board of Management.
22. Academic Council.
23. Disqualifications.
24. Vacancies not to invalidate the constitution of, or
the proceedings of any authority or body of the
University.
25. Constitution of Committees.
CHAPTER - V
STATUTES, ORDINANCES AND REGULATIONS
26. First statutes.
27. Subsequent Statues.
28. First Ordinances.
29. Subsequent Ordinances.
30. Regulations.
CHAPTER - VI
REGULATION OF UNIVERSITY
31. Powers of the Government to give directions.
32. Admissions and Fee Structure.
[Act No. 11 of 2018] 3
33. Domicile based reservation.
34. Convocation.
35. Accreditation of the University.
36. University to follow rules, regulations, norms, etc.,
of the regulating bodies.
CHAPTER - VII
FUNDS OF THE UNIVERSITY
37. Endowment Fund.
38. General Fund.
39. Application of General Fund.
CHAPTER - VIII
ACCOUNTS, AUDIT AND ANNUAL REPORT
40. Annual Report.
41. Annual Accounts and Audit.
CHAPTER - IX
WINDING UP OF UNIVERSITY
42. Management of the University on dissolution of the
Sponsoring Body.
43. Dissolution of the University.
44. Special powers of the Government in certain
circumstrances.
CHAPTER - X
MISCELLANEOUS
45. Powers of the Government to make rules.
46. Powers to remove difficulties.
Schedule.
THE TELANGANA STATE PRIVATE UNIVERSITIES
(ESTABLISHMENT AND REGULATION) ACT, 2018.
ACT No. 11 OF 2018.
[30th March, 2018]
AN ACT TO PROVIDE FOR THE ESTABLISHMENT OF
PRIVATE UNIVERSITIES IN THE STATE OF
TELANGANA WITH OBJECTS TO PROVIDE
QUALITATIVE, RESEARCH ORIENTED, INDUSTRY
RELEVANT AND WORLD CLASS HIGHER EDUCATION
AND TO REGULATE THEIR FUNCTIONS AND FOR THE
MATTERS CONNECTED THEREWITH OR INCIDENTAL
THERETO.
Be it enacted by the Legislature of the State of
Telangana in the Sixty-ninth year of the Republic of India, as
follows:-
CHAPTER - I
PRELIMINARY
1. (1) This Act may be called the Telangana State Private
Universities (Establishment and Regulation) Act, 2018.
(2) It extends to the whole of the State of Telangana.
(3) It shall come into force on such date as the State
Government may , by notification in the official gazette,
appoint.
Received the assent of the Governor on the 29th March, 2018.
Short title, extent
and
commencement.
2 [Act No.11 of 2018]
2. In this Act, unless the context otherwise requires,-
a) “AICTE” means the All India Council for Technical
Education established under section 3 of the All India
Council for Technical Education Act, 1987;
b) “AIU” means, the Association of Indian Universities
registered under the Societies Registration Act, 1860;
c) “BCI” means the Bar Council of India established
under the Advocates Act, 1961;
d) “CSIR” means the Council of Scientific and Industrial
Research, New Delhi, a funding agency of the Central
Government;
e) “DST” means the Department of Science and
Technology of the Central Government;
f) “Eminent Persons” means persons of impeccable
integrity having outstanding knowledge and expertise in
academics, scientific research and all other related subjects;
g) “Expert Committee” means a Committee of eminent
persons notified by the Government to promote, facilitate
and assist in the establishment o f new Private Universities in
Telangana constituted under this Act;
h) “Fee” means collection of amount made by the
University from the students for different purposes under
different heads and which is non-refundable;
i) “Government” means the Government of Telangana;
j) “Higher Education” means study of a curriculum or
course for the pursuit of knowledge beyond 10+2 level;
Definitions.
Central Act No.52 of
1987.
Central Act No.21 of
1860.
[Act No.11 of 2018] 3
k) “Hostel” means a place of residence for the students
of the University;
I) “ICAR” means the Indian Council of Agricultural
Research, a Society registered under the Societies
Registration Act, 1860;
m) “MCI” means the Medical Council of India
constituted under the Medical Council Act, 1956;
n) “NAAC” means the National Assessment and
Accreditation Council, an autonomous institution of the
UGC;
o) “NCTE” means the National Council for Teacher
Education established under the National Council for
Teacher Education Act, 1993;
p) “Notification” means the Notification published in the
Telangana Gazette and the word 'notified' shall be construed
accordingly;
q) “PCI” means the Pharmacy Council of India
constituted under section 4 of the Pharmacy Act, 1948;
r) “Prescribed” means prescribed by the rules made
under this Act;
s) “Regulatory Body” means a body established by the
Central Government, for laying down the norms and
conditions for ensuring academic standards of Higher
Education, such as UGC, AICTE, NCTE, DBT, DST,BCI,
MCI, PCI, NAAC, ICAR, DEC and CSIR;
t) “Regulations” means the Regulations made by any
authority of the University under section 31;
Central Act No.21 of
1860.
Central Act No.102 of
1956.
Central Act No.73 of
1993.
Central Act No.8 of
1948.
4 [Act No.11 of 2018]
u) “Rules” means the Rules made under section 46;
v) “Schedule” means the Schedule appended to this
Act;
w) “Sponsoring Body” in relation to a University
established under this Act means:-
(i) a society “not for profit ” registered under the
Societies Registration Act, 1860; or the Telangana State
Societies Registration Act, 2001; or
(ii) a public trust “not for profit” registered under the
Indian Trusts Act, 1882; or
(iii) a company registered under section 8 of the
Companies Act, 2013;
x) “Statutes” and “Ordinances” mean the Statutes and
the Ordinances of the University made under this Act;
y) “Specified” means specified by Ordinances Statutes
and Regulations under this Act;
za) “Student” means a st udent of the University and
includes any person enrolled in the University for pursuing
any course of study for a degree, diploma or other
academic distinction duly instituted by the University
including a research degree;
zb) “Teacher” means a Professor, Associate Professor,
Assistant Professor or any other person r equired to impart
education or to guide research or to render guidance in any
other form to the students for pursuing a course of study of
the University;
Central Act No.21 of
1860.
Central Act No.2 of
1882.
Central Act No.13 of
2013.
[Act No.11 of 2018] 5
zc) “UGC” means the University Grants Commission
established under section 4 of the U niversity Grants
Commission Act, 1956;
zd) “University” means a Private University established
under section 3 of this Act.
CHAPTER - II
ESTABLISHMENT OF UNIVERSITY
3. (1) The Government may permit the establishment of a
University by inclusion of the name and location of the
University, the name and address of the Sponsoring Body
and details of its registration mentioned in the Schedule.
(2) The location of the University shall be within the
State of Telangana and shall be notified by the Government.
(3) The University shall be unitary in nature and shall not
have power or provision to affiliate and recognize any
college or institution to it.
(4) The University shall normally be permitted to have
one campus to start with:
Provided that the Government may, under exceptional
circumstances such as starting of few specialised courses
close to the industrial cl usters, if it deems fit, permit two
additional campuses/centres subject to adherence to quality
levels and satisfactory accreditation standards as may be
specified:
Provided further that the Government may permit to
open additional campuses/centres beyon d the initial three
campuses, if any, anywhere within the State of Telangana
subject to satisfactory running for a period of five years and
Establishment
and incorporation
of the University.
Central Act No.3 of
1956.
6 [Act No.11 of 2018]
fulfilment of such infrastructure and other requirements as
may be specified by Government.
(5) The University wil l be free to and is encouraged to
use technology extensively as part of its curriculum in line
with modern pedagogic concepts.
(6) The Governing Body, the Board of Management, the
Academic Council, the Chancellor, the Vice -Chancellor, the
Registrar and t he Chief Finance and Accounts Officer and
such other officers or members or authorities, so long as
they continue to hold such office or membership of the
respective University mentioned in the Schedule, hereby
constitute a body corporate by the name of th e said
University specified in the Schedule.
(7) The Private University shall implement the relevant
UGC (Establishment of and Maintenance of Standards in
Private Universities) Regulations, 2003 and any other rules
and Regulations laid down by the UGC an d other
Regulatory Bodies from time to time in this regard.
(8) Each such University shall be a body corporate by
the name specified in the Schedule and shall have perpetual
succession and common seal with power, subject to the
provisions of this Act, to acquire and hold property, to
contract and shall, by the said name, sue or be sued.
(9) The Universities shall not claim as a matter of right
any grant-in-aid or other financial assistance from the State
Government or the Central Government:
Provided that this shall not prohibit any Private
University from applying for research projects or any other
prescribed academic projects which may or may not entail
financial grants from the Central or State Government or any
other institutions.
[Act No.11 of 2018] 7
4. The Goals and Objects of the University shall be to
create, organize, preserve and disseminate knowledge in
the fields of science and technology, humanities, social
sciences, education, management, commerce, law,
pharmacy, healthcare and any other field for the
advancement of mankind in particular and other objects of
the Universities shall be as follows, namely:-
(a) to provide for instruction, teaching, and training in
the University in the field of higher education and make
provisions for research, innovation, advancement and
dissemination of knowledge;
(b) to establish and maintain a campus with
international standards of education;
(c) to develop infrastructure for research in higher
education, professional educati on, teaching, training,
extension and outreach;
(d) to create higher levels of intellectual abilities;
(e) to establish State of the art facilities for education
and training;
(f) to carry out teaching and research;
(g) to create and maintain centr es of excellence for
research and development and for sharing knowledge and
its application;
(h) to provide avenues for innovation, set up incubation
centres and to develop entrepreneurship skills;
(i) to provide consultancy to the industry and public
organisations;
Goals and
Objects of the
University.
8 [Act No.11 of 2018]
(j) to encourage and use the latest technology for
education, research and training;
(k) to confer degrees, diplomas and other academic
distinctions on the basis of an approved method of
evaluation as established by the Academic Council of the
University, keeping in view the guidelines of the University
Grants Commission and other connected Regulatory
Bodies;
(l) to develop educational programmes for diplomas,
degrees and post-graduate courses, doctorate degrees and
post-doctoral programmes and to maintain high standards
of education;
(m) to collaborate with national and global institutions,
to offer programmes and to create capabilities for upgrading
programmes to the global standards subject to the
guidelines of the UGC and oth er connected Regulatory
Bodies;
(n) to ensure that the standards of the degrees,
diplomas and other academic distinctions are not lower than
those laid down by the Regulatory Bodies;
(o) to establish close linkage with the industry, business,
educational institutions and other sections of the society to
make teaching, research, training, documentation,
publication, use of various media and outreach activities at
the University relevant to the needs of the University, time
and society, at national and international level;
(p) to pursue any other objectives as may be approved
by the Government:
Provided that notwithstanding anything contained in this
Act and save as provided in any Central Act, the University
[Act No.11 of 2018] 9
shall be eligible to undertake the functions of dissemination
of knowledge only in the fields for which the Government
has issued Letter of Intent or in the fields subsequently
approved by the Government.
5. The University shall exercise the follo wing powers and
perform the following functions, namely:-
(i) to administer and manage the University, for
research, teaching, learning, training, extension and
e-learning in the approved fields at its campus within the
State of Telangana;
(ii) to provide for research in higher education,
professional education, teaching, learning, training,
extension and e-Iearning in the approved fields;
(iii) to conduct innovative experiments in educational
technologies, teaching and learning methods and to
collaborate with national and international institutions to
offer joint programmes recognised by the Regulatory
Bodies, to constantly improve the delivery of education and
to achieve international standards of education;
(iv) conduct programmes and courses of study that are
in the opinion of the University, necessary for the
furtherance of its objects in the approved fields;
(v) to hold examinations and confer degrees, diplomas
and other academic distinctions or titles on persons subject
to such condition as the University may determine and to
withdraw or cancel any such degrees, diploma s and other
academic distinctions or titles in the manner prescribed by
the Ordinances and Regulations;
(vi) to confer honorary degrees or other distinctions in
the manner prescribed by the Statutes;
Powers and
functions of the
University.
10 [Act No.11 of 2018]
(vii) to provide for publications and reproduction of
research, educational material and other works and to
organize exhibitions conferences, workshops and seminars;
(viii) to establish knowledge resource centre;
(ix) to sponsor and undertake research and educational
programmes in the approved fields of science and
technology, humanities, social sciences, education,
management, commerce, law, pharmacy, healthcare and
any other allied areas;
(x) to obtain registration in r espect of research in the
nature of patents, design rights and such or similar
intellectual property rights with the competent authorities;
(xi) to maintain linkages and collaborate with
educational or other institutions in any part of the world
having o bjects wholly or partially similar to those of the
University, through exchange of students, researchers,
faculty and staff and generally in such manner as may be
conducive to their common objects;
(xii) to render services of research, training, consulta ncy
and such other service, as required for the purposes of t he
University;
(xiii) to develop and maintain relationships with faculty,
researchers, administrators and domain experts in science
and technology, humanities, social sciences, education,
management, law, commerce, pharmacy, healthcare and
allied area for achieving the objects of the University;
(xiv) to regulate the expenditure and to manage the
finances and to maintain the accounts of the University;
[Act No.11 of 2018] 11
(xv) to receive funds, movable and immo vable
properties, equipments, software and other resources from
business, industry, other sections of society, national and
international organization(s) by transfer or as gifts,
donations, benefactions or bequests, as valid under the
relevant Laws, for th e purposes and objects of the
University;
(xvi) to establish, maintain, manage the hostels for
students, establish quarters for the residence of faculty and
staff;
(xvii) to construct, manage and maintain complexes,
auditorium, buildings, stadium for the advancement of
sports, cultural, co-curricular and extra-curricular activities;
(xviii) to supervise and control the residence and
regulate the discipline of students, faculty and staff of the
University and to make arrangements for promoting their
health, general welfare, social and cultural activities;
(xix) to fix, demand and receive or recover fees and
such other charges as may be prescribed by the Statutes;
(xx) to institute and award fellowships, scholarships,
prizes, medals and other awards;
(xxi) to purchase or to take on lease or accept as gifts,
bequests, legacies or otherwise any land or building or
works which may be necessary or convenient for the
purpose of the University and on such terms and conditions
as it may think fit and prop er and to construct or alter and
maintain any such building or works;
(xxii) to sell, exchange, lease or otherwise dispose of all
or any portion of the properties of the University, movable or
immovable, on such terms as it may think fit and consistent
12 [Act No.11 of 2018]
with the interest, activities and objects of the University, with
the prior permission of the Government;
(xxiii) to draw and accept, to make and endorse, to
discount and negotiate promissory notes, bills of exchange,
cheques and other negotiable instruments;
(xxiv) to raise and borrow money on bond, mortgages,
promissory notes or other obligations or securities founded
or based upon all or any of the properties and assets of the
University or without any securities and upon such terms
and conditions as it may think fit and to pay out of the funds
of the University, all expenses incidental to the raising of
money, and to repay and redeem any money borrowed,
with the prior permission of the Government;
(xxv) to invest the funds of the University in or up on
such securities and transpose any investment from time to
time in such manner as it may deem fit in the interest of the
University with the prior permission of the Government;
(xxvi) to execute conveyances regarding transfers,
mortgages, leases, licen ses, agreements, and other
conveyances in respect of property, movable or immovable
including Government securities belonging to the University
or to be acquired for the purpose of the University with the
prior permission of the Government;
(xxvii) to admit students for the courses offered by the
University in the manner prescribed by the Ordinances;
(xxviii) to create academic, technical, administrative,
ministerial and other posts prescribing qualifications by the
Statutes and to make appointments thereto;
(xxix) to regulate and enforce discipline among the
students, employees of the University and to provide for
[Act No.11 of 2018] 13
such disciplinary measures as may be prescribed by the
Regulations;
(xxx) to institute professorships, associate
professorships, assistant professorships and any other
teaching, academic or research posts and to prescribe by
the Statutes, the qualifications for the persons to be
appointed on such posts;
(xxxi) to appoint qualified persons as professors,
associate professors, assis tant professors or as teachers
and researchers or other officers of the University in such
manner as may be prescribed by the Statutes;
(xxxii) to collaborate with other National and
International Universities and acquire membership of
bodies, authoritie s, or associations, which may have been
formed with like or similar objects for the advancement of
learning, science or research, or for the dissemination of
knowledge o r for the physical and moral wel fare of the
students, in such manner and for such purpo se as the
University may determine by Statutes;
(xxxiii) to delegate all or any of its powers except the
power to make Regulations to any officer or authority of the
University as per the Statutes and Ordinances of the
University;
(xxxiv) to do all suc h acts and things as the University
may consider necessary, conducive or incidental to the
attainment or enlargement of all or any o f the objects of the
University.
6. Any Sponsoring Body desirous to have a Private
University established by a law of the State Legislature, shall
make an application to the Government, containing among
other things an outline of the purpose and vision of the
Application for
establishment of
the University.
14 [Act No.11 of 2018]
proposed Private University and the proposal and the
Project Report in such manner containing such particulars
along with such fee as may be prescribed, from time to time.
7. In addition to the particulars as may be prescribed
under section 6, the Project Report shall contain the
following, namely:-
(a) justification regarding the necessity of establishment
of the proposed University;
(b) the details of the Sponsoring body along with the
copies of its registration certificate under the Societies
Registration Act, 1860, or Telangana State Societies
Registration Act, 2001 or Public Trust Act or the Companies
Act, 2013, constitution and bye-laws;
(c) the information regarding financial resources of the
Sponsoring Body along with audited financial statements for
the last five years;
(d) the track record, experience and domain expertise in
the disciplines proposed at the command of the Sponsoring
Body;
(e) the name, location and headquarters of the
proposed University;
(f) the objectives of the University;
(g) plan for pre -commencement activities, including in
academic & non-academic areas;
(h) availability of academic facilities including teaching
and non -teaching staff, if any at the disposal of the
Sponsoring Body;
Project Report.
[Act No.11 of 2018] 15
(i) the details of plans for campus deve lopment such as
construction of buildings, development of structural
amenities and infrastructure facilities and procurement of
equipment, etc ., to be undertaken before the University
starts functioning and further required construction area as
prescribed from time to time by the Government;
(j) the outlays of capital expenditure and its sources of
finance;
(k) the nature and type of programmes and courses of
study, research and innovation proposed to be undertaken
by the University and their relevance to the development
goals and employment needs of the State with course -wise
enrolment targets;
(l) the nature of facilities proposed to be started;
(m) the estimated recurring expenditure course -wise or
activity-wise, sources of finance and estimated e xpenditure
per student;
(n) the scheme of mobilizing resources and the cost of
capital thereto and the manner of repayment to such
sources;
(o) projected detailed financial statements and k ey
operating ratios with a detai led break -up of sources of
revenues generated internally through the recove ry of fee
from the students , professional income such as through
consultancy services , ancillary income from the student
services such as student housing, other activities relating to
the objects of the University and other anticipated incomes;
(p) the proposed fee structure with reference to the
details of expenditure on unit cost and the extent of
concessions or rebates in fee or free-ships and scholarships
16 [Act No.11 of 2018]
to the poor students from economically poor or so cially
backward families, including Scheduled Castes. Scheduled
Tribes, other Backward Classes and differently abled
students;
(q) the system proposed to be followed for selecting
students for admission to the courses of study at the
University;
(r) the system proposed for appointment of faculty and
other employees in the University;
(s) the nature of specialized teaching, training or
research activities to be undertaken by the University so as
to fulfil its objects and the University proposes to unde rtake
related to local needs;
(t) the relevant details must also be provided if the
University proposes to start some programmes for the
benefit of farmers, women and industries;
(u) the details of play grounds and other facilities
available or propose d to be created for games and sports
and extra -curricular activities like National Cadet Corps,
National Service Scheme, Scouts and Guides;
(v) proposed approach and initial plans for academic
and research excellence, including accreditations to be
sought and academic auditing;
(w) commitment to follow the norms of the Regulatory
Bodies;
(x) such other details as the Sponsoring Body may like
to give;
[Act No.11 of 2018] 17
(y) such other details as may be prescribed or notified
from time to time.
8. (1) The Government shall constitute an Expert
Committee consisting of such members as may be specified
by it to examine the application received under sections 6
and 7 for setting up of a Private University.
(2) The Expert Committee shall consider the pr oposal
and the Project Report based on the information given
under sections 6 and 7 and recommend or otherwise
whether the proposal to set up a Private University is
acceptable and whether the Sponsoring Body is competent
to set up and manage the University.
(3) The Expert Committee shall consider each proposal
and Project Report with reference to the following factors:-
(a) financial soundness and assets of the Sponsoring
Body and its ability to set up the infrastructure of the
proposed University;
(b) background of the Sponsoring Body such as
experience in the field of education, its credibility and
general reputation;
(c) potential of the programme and courses to be
offered which are not only of conventional nature but also in
tune with the con temporary requirements of emerging
branches of learning and relevant to various development
sectors and to the society in general;
(d) appropriateness of the objectives of the proposed
University against the overall goals and objectives of the
State; and
Expert
Committee.
18 [Act No.11 of 2018]
(e) any other factor that the Expert Committee may
deem appropriate.
(4) The Expert Committee, while considering the
proposal and the Project Report, may call for such other
information from the Sponsoring Body as it thinks proper for
the purpose.
(5) The Expert Committee shall submit its
recommendation to the Government as far as possible
within a period of 60 days from the date of receipt of the
proposal and Project Report from the Government.
(6) The Expert Committee may recommend to the
Government appropriate additional measures for Private
Universities, from time to time.
9. (1) After receipt of the recommendations of the Expert
Committee under section 8, the Government shall take a
decision on accepting, rejecting, or seeking modifications in
the proposal and Project Report, as far as poss ible within a
period of 30 days:
Provided that the Government may consider the
additional measures as recommende d by the Expert
Committee under sub-section (6) of section 8.
(2) Th e Government shall info rm the Sponsoring Body
about it s decision through a Letter of lntent, or a Letter of
Regret, or a Letter seeking additional clarifications.
(3) The Government, while issuing the Letter of Intent,
shall require the Sponsoring Body t o fulfill such terms and
conditions as recommended by the Expert Committee. If the
letter from the Government seeks additional clarifications,
the Sponsoring Body may provide the same and that shall
be considered as a resubmission of the Application.
Letter of Intent.
[Act No.11 of 2018] 19
(4) The Sponsoring Body shall fulfill the terms and
conditions and report compliance to the Government within
a period as prescribed from the date of the issue of the
Letter of Intent:
Provided that Government may further extend the period
for a maximum peri od of one year, if it is satisfied that the
Sponsoring Body has taken substantial steps towards
setting up of the University.
(5) On receipt of the compliance report, the Government
shall, within a period of one month, request the Expert
Committee, const ituted under section 8 to verify the
compliance report within a period of 30 days.
10. If the Government is satisfied that the Sponsoring Body
has complied with the conditions of Letter of Intent and on
the specific recommendations of the Expert Committee, it
shall include the name of the University in the Schedule with
details of its location by way of amendment of the Schedule.
11. Subject to the provision of sub -section (4) of section 3,
the University may, as and when it deems fit and proper,
establish and manage additional campuses/centres for
research, education, training, extension and outreach within
the State of Telangana.
12. (1) No person shall be excluded from any office of the
University or from membership of any of its authorities or
from admission to any degree, diploma or other academic
distinction or co urse of study on the ground of sex, race,
creed, class, caste, place of birth, religious belief or political
or other opinion.
(2) It shall not be lawful for the University to impose on
any person any test whatsoever relating to sex, race, creed,
caste, class, place of birth, religious belief or political or
Establishment
and incorporation
of the University
by Legislation.
Management of
certain
institutions.
University open to
all irrespective of
sex, religion,
class, creed or
opinion.
20 [Act No.11 of 2018]
other opinion in order to entitle him to be admitted as a
student or to hold any office or post in the University or to
qualify for any degree, diploma or other academic
distinction or to enjoy or exe rcise any privileges of the
University or any benefaction thereof.
CHAPTER - III
OFFICERS OF UNIVERSITY
13. The following shall be the officers of the University,
namely:-
(a) The Chancellor;
(b) The Vice-Chancellor;
(c) The Registrar;
(d) The Chief Finance and Accounts Officer; and
(e) such other offi cers as may be declared by the
Statutes to be the officers of the University.
14. (1) The Chancellor shall be appointed by the
Sponsoring Body for a period of three years selected by a
Search Committee, by following such procedure and on
such terms and conditions as may be prescribed.
Explanation:- For the purpose of this Chapter, Search
Committee shall mean a Search Committee constituted by
the Sponsoring Body and consisting of a minimum of three
members nominated from the Board of Management.
(2) The Chancellor shall be the head of the University.
(3) The Chancellor shall preside over the meetings of
the Governing Body and shall preside over the convocation
Officers of the
University.
Chancellor.
[Act No.11 of 2018] 21
of the University for conferring degrees, diplomas or other
academic distinctions and in his absence by any other
member of the Governing Body nominated by it.
(4) The Chancellor shall have the following powers,
namely:-
(a) to call for any information or record;
(b) to remove the Vice -Chancellor in accordance with
the provisions of sub-section (6) of section 15;
(c) such other powers a s may be prescribed by the
Statutes.
(5) The term of the office of the Chancellor shall be as
may be specified in the Statute.
15. (1) The Vice -Chancellor shall be appointed by the
Chancellor from a panel of three persons recommended by
the Search Committee and subject to the provisions of sub -
section (6), hold office for a term of three years or upto the
age of 70 years, whichever is earlier:
Provided that, after expiry of the term of three years, a
person shall be eligible for re -appointment for another term
of three years, subject to the upper age limit of 70 years:
Provided further that the Vice -Chancellor shall continue
to hold office even after expiry of his term till a new Vice -
Chancellor takes charge of the office, however in any case
this period shall not exceed one year:
Provided also that the Chancellor may appoint the first
Vice-Chancellor for a period of one year or until a regular
Vice-Chancellor is appointed under this section whichever is
earlier.
Vice-Chancellor.
22 [Act No.11 of 2018]
(2) The Vice-Chancellor shall be the principal executive
and academic officer of the University and shall exercise
general superintendence and control over the affairs of the
University and shall execute the decisions of various
authorities of the University.
(3) Where, in the opinion of the Vice -Chancellor, it is
necessary to take immediate action on any matter for which
powers are conferred on any other authority by or under this
Act, he may take such action as he deems necessary and
shall at the earliest opportunity thereafter report his action to
such officer or authority as would have in the ordina ry
course dealt with the matter:
Provided that if in the opinion of the concerned officer or
authority such action should not have been taken by the
Vice-Chancellor then such case shall be referred to the
Chancellor whose decision thereon shall be final:
Provided further that where any such action taken by the
Vice-Chancellor affects any person in the service of the
University such person shall be entitled to prefer, within
three months from the date on which such action is
communicated to him; an appeal to the Governing Body
and it may confirm or modify or reverse the action taken by
the Vice-Chancellor.
(4) Where, in the opinion of the Vice -Chancellor,
decision of any authority of the University is not within the
powers conferred by this Act or the Statutes, the
Ordinances, the Regulations or the rules or is likely to be
prejudicial to the interest of the University, he shall request
the authority concerned to revise its decision within fifteen
days from the date of its decision and in case the authority
refuses to revise such decision wholly or partly or fails to
take any decision within fifteen days, then such matter shall
[Act No.11 of 2018] 23
be referred to the Chancellor and his decision thereon shall
be final.
(5) The Vice-Chancellor shall exercise such powers and
perform such functions as may be specified by the Statutes
or the Ordinances.
(6) If, at any time upon representation made or
otherwise and after making such in quiry as may be deemed
necessary, the situation so warrants and if the continuance
of the Vice -Chancellor is not in the interests of the
University, the Chancellor may, by an order in writing stating
the reasons therein, ask the Vice-Chancellor to relinquish his
office from such date as may be specified in the order:
Provided that before taking action under this sub -
section the Vice-Chancellor shall be given an opportunity of
being heard in person.
16. (1) The appointment of the Registrar shall be made by
the Chancellor in such manner as may be specified by the
Statutes.
(2) All contracts shall be signed and all documents and
records shall be authenticated by the Registrar on behalf of
the University.
(3) The Registrar shall be the Member-Secretary of the
Governing Body, the Board of Management and Academic
Council but he shall not have a right to vote.
(4) The Registrar shall exercise such powers and
perform such duties as may be specified in the Statutes or
the Ordinances.
Registrar.
24 [Act No.11 of 2018]
17. (1) The appointment of the Chief Finance and Accounts
Officer shall be made by the Chancellor in such manner as
may be specified by the Statutes.
(2) The Chief Finance and Accounts Officer shall
exercise such powers and perform such duties as may be
specified in the Statutes or the Ordinances.
18. (1) The University may appoint such other Officers as
may be necessary for its functioning.
(2) The manner of appointment of other officers of the
University and their powers and functions shall be such as
may be specified in the Statutes or the Ordinances.
CHAPTER - IV
AUTHORITIES OF UNIVERSITY
19. The following shall be the authorities of the University,
namely:-
(a) The Governing Body;
(b) The Board of Management;
(c) The Academic Council; and
(d) such other authorities as may be declared by the
Statutes to be the authorities of the University.
20. (1) The Governing Body of the University shall consist of
at least six members including the following members,
namely:-
(a) the Chancellor;
(b) the Vice-Chancellor;
Chief Finance and
Accounts Officer.
Other Officers.
Authorities of the
University.
Constitution,
Tenure, Quorum,
Powers etc., of
the Governing
Body.
[Act No.11 of 2018] 25
(c) members to be nominated by the Sponsoring
Body who shall be eminent people of standing in the fields
as may be specified:
Provided that it shall be the duty of the Sponsoring
Body to maintain the gender parity, in nominating women
members not less than one half of the total members i n the
composition of the Governing Body;
(d) officer not below the rank of Secretary to the
Government of Telangana, to be nominated by the
Government:
(2) (a) Save as otherwise provided in this section the
term of nominated members of the Governing Body shall be
minimum of three and maximum of five years from the date
of nomination:
Provided that each nominated member is eligible to
hold the position for additional term of not more than ten
years;
(b) An ex -officio member shall continue so long as
he/ she holds the office by virtue of which he/ she is such a
member;
(c) Nearly one third of the nominated members,
except the ex -officio member sha ll retire by rotation each
year. In the first two instances, the Board of Management
may decide the procedure to identify the members who will
retire;
(d) A member may resign from his office by writing
under his hand, addressed to the Chairperson, but he shall
continue in office until his resignation has been accepted by
the Chairperson.
26 [Act No.11 of 2018]
(3) The Gove rning Body shall be the overarching
supervisory and statutory authority of the University. All the
movable and immovable property of the University shall vest
in the Governing Body.
(4) The Governing Body shall have the following powers
namely:-
(a) t o provide general superintendence and
directions and to control functioning of the University by
using all such powers as are provided by this Act or the
Statutes, Ordinances , Regulations or rules made
thereunder;
(b) to review the decisions of other authorities of the
University in case they are not in conformity with the
provisions of this Act or the Statutes, Ordinances,
Regulations or rules made thereunder;
(c) to approve the budget and annual report of the
University;
(d) to lay down the ext ensive policies to be followed
by the University;
(e) to recommend to the Sponsoring Body about the
voluntary liquidation of the University;
(f) such other powers as ma y be prescribed by the
Statutes;
(g) to vest to the Board of Management or any other
entity or official of the Univ ersity such of its powers as it
deems appropriate, along with appropriate governance
mechanism.
[Act No.11 of 2018] 27
(5) The Governing Body shall meet at least four times in
a financial year with one meeting in each quarter.
(6) A minimum of one-half of the members shall form the
quorum for a meeting of the Governing Body.
21. (1) The Board of Management shall consist of minimum
eight and maximum twelve members including the following
persons, namely,-
(a) the Vice-Chancellor;
(b) upto one -fourth members of the Board of
Management, to be nominated by the Sponsoring Body;
(c) eminent persons from the field of Management,
Finance & Law, Science and Technology and Public
Administration or such other subjects, who are not the
members of the Governing Body, to be nominated by the
Sponsoring Body;
(d) persons from amongst the Heads of Departments
of the University, to be nominated by the Sponsoring Body:
Provided that it shall be the duty of the Sponsoring
Body, to maintain the gender parity in nominating women
members in any case not less than one fourth and not more
than one half of total members in the composition of the
Board.
(2) The Vice -Chancellor shall be the Chairperson of the
Board of Management:
Provided that in the absence of the Vice -chancellor, the
Chancellor may, at his discretion, nominate any other
member of the Governing Body to be the Chairperson of the
Board of Management.
Board of
Management.
28 [Act No.11 of 2018]
(3) The powers and functions of the Board of
Management shall be such as may be specified by the
Statutes.
(4) The Board of Management shall meet once in every
two months.
(5) A minimum of one-half of the members shall form the
quorum for a meeting of the Board of Management.
22. (1) The Aca demic Counci l shall consist of the Vice -
Chancellor, the Registrar and such other members as may
be specified by the Statutes.
(2) The Vice -Chancellor shall be the Chairperson of the
Academic Council.
(3) The Academic Council shall be the principal
academic body of the University and shall, subject to the
provisions of this Act, the Statutes, the Ordinances, the
Regulations and the rules made thereunder, co-ordinate and
exercise general supervision over the academic policies of
the University.
(4) The quorum for meetings of the Academic Council
shall be such as may be specified by the Statutes.
23. (1) A person shall be disqualified for being a member of
any of the authorities or bodies of the University, if,-
(a) he/she is of unsound mind and stands so
declared by a competent court;
(b) he/she is an undischarged insolvent;
(c) he/she has been convicted of any offence
involving moral turpitude;
Academic
Council.
Disqualifications.
[Act No.11 of 2018] 29
(d) he/she is conduct ing or engaging himself in
private coaching with or without pecuniary gain; or
(e) he/she has been punished for indulging in or
promoting unfair practice in the conduct of any examination,
in any form, anywhere.
24. No act or proceedings of any authority of the University
shall be invalid merely by reason of any vacancies in or
defect in the constitution of any authority or body of the
University.
25. The au thorities of the University may constitute such
Committees with such terms of reference as may be
necessary for specific tasks to be performed by such
Committees. The constitution of such Committees, powers
to be exercised and duties to be performed shall be such as
may be specified by the Statutes.
CHAPTER - V
STATUTES, ORDINANCES AND REGULATIONS
26. (1) Subject to the provisions of this Act, and the rules
made thereunder, the First Statutes may provide for all or
any of the following matters, namely:-
(a) the constitution, powers and functions of the
authorities and other bodies of the University as may be
constituted from time to time;
(b) the terms and condit ions of appointment of the
Vice-Chancellor, his powers and functions;
Vacancies not to
invalidate the
coExcerpt shown. Open the full act in Lexace.