LexThe Telangana Universities Act, 1991.
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THE TELANGANA UNIVERSITIES ACT, 1991.
(ACT NO. 4 OF 1991)
ARRANGEMENT OF SECTIONS
Sections
CHAPTER I.
PRELIMINARY
1. Short title, extent and commencement.
2. Definitions.
CHAPTER II
THE UNIVERSITIES.
3. Establishment of Universities.
4. Reconstitution of the Universities.
5. Powers, functions and objects of the Universities.
6. Admission of Educational Institutions or Colleges.
6A. Special provision for the transfer of certain institutions.
7. University open to all persons.
8. Inspection and inquiry.
CHAPTER III
OFFICERS OF THE UNIVERSITY
9. Officers of the University.
10. Chancellor.
11. Vice-chancellor.
12. Term of office etc. of Vice-Chancellor.
13. Powers and duties of the Vice-Chancellor.
14. The Rector.
15. The Registrar.
2 [Act No. 4 of 1991]
16. The Finance Officer.
CHAPTER IV
AUTHORITIES OF THE UNIVERSITY
17. Authorities.
18. Executive Council.
19. Powers and Duties of the Executive Council.
20. Annual Accounts.
21. Financial estimates.
22. Annual Report.
23. Power to incur unforeseen expenditure.
24. Academic Senate.
25. Powers of the Academic Senate.
26. The Faculties.
27. The Board of Studies.
28. Planning and Monitoring Board.
CHAPTER V
GENERAL
29. Disqualification for membership.
30. Disputes as constitution of University Authorities.
31. Constitution of Committees.
32. Proceedings of University Bodies not invalidated by
vacancies.
33. Term of office of members of Executive Council and
the Academic Senate, etc.
34. Removal from membership of the University.
35. Registered Graduates.
[Act No. 4 of 1991] 3
CHAPTER VI
TEACHING AND ADMISSION OF STUDENTS
36. Attendance at recognised institutions.
37. Admission to University Courses.
38. Recognition of Degrees and Diplomas.
CHAPTER VII
APPOINTMENT OF TEACHERS ETC.
39. Conditions of service.
40. Conditions of service of Employees and Settlement of
disputes.
41. Procedure of appeal in disciplinary cases against
students.
42. Right of appeal.
43. Constitution of Selection Committee.
43-A. Constitution of Selection Committee for Career
Advancement Scheme.
44. Pension or Provident Fund.
CHAPTER VIII
UNIVERSITY FUNDS ETC.
45. General Fund.
46. Constitution of other funds.
47. Finance Committee.
48. Borrowing of money.
49. Certain restrictions in respect of financial matters.
50. Transfer of the Government institutions to the
University.
4 [Act No. 4 of 1991]
CHAPTER IX
STATUTES, ORDINANCES AND REGULATIONS
51. Statutes.
52. Statutes how made.
53. Ordinances.
54. Ordinances how made.
55. Regulations.
CHAPTER X
MISCELLANEOUS
56. Power to remove difficulties.
57. Repeal and savings.
The Schedule.
THE TELANGANA UNIVERSITIES ACT, 1991.1
ACT No.4 OF 1991.
CHAPTER I.
PRELIMINARY
1. (1) This Act may be called the 2Telangana Universities
Act, 1991.
(2) It extends to the whole of the State of 2Telangana.
(3) It shall come into force on such date as the
Government may, by notification, appoint.
2. In this Act, unless the context otherwise requires,—
(1) ―affiliated college‖ means, a college within the
University area affiliated to the University in accordance with
the conditions prescribed;
(2) ―aided college‖ means, a college other than a
Government College which receives aid out of the State
Government Funds;
(3) ―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
1. The Andhra Pradesh Universities Act, 1991 received the assent of the
Governor on the 21 st January, 1991. 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, 201 4 (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.4 of 1991]
the [Executive Council] may specify in respect of all the
colleges under the control of the University or any particular
college thereof;
(4) ―autonomous c ollege‖ means, a college on which
the status of autonomy has been conferred by the
University;
(5) ―constituent college ‖ means, a college located
outside the University Campus and established or
maintained by the University for providing courses of study
qualifying students for admission to the examinations in
accordance wi th Regulations prescribed; and i ncludes a
college s o located and established or maintained by the
University immediately before the commencement of this
Act;
(6) ―college‖ means, a college established and
maintained by, or affiliated to, or recognised by the
University;
(7) ―Department‖ means, a Univer sity Department
recognised as such by Statutes;
(8) ―Director of Higher Education ‖ includes a Joint
Director in charge of Higher Education;
(9) ―Government‖ means, the State Government of
3Telangana;
(10) ―Head of Department ‖ means, a teacher of the
University responsible for the co -ordination of instruction,
training and research in any Department of the University;
. Throughout the Act for the words ―Board of Management‖ the words
―Executive Council‖ substituted by Act No.13 of 1995.
3. Substituted by G.O.Ms.No.28, Higher Education (UE) Department,
dated 11.09.2015.
[Act No.4 of 1991] 3
(11) ―hostel‖ means, a unit of residence for students of
the University maintained or recognised by the Univer sity in
accordance with the conditions prescribed;
(12) ―Honours College ‖ means, a University College,
an Affiliated College or Constituent College in which
provision is made for Honours or Post -Graduate courses of
study leading upto the higher degrees of the University in
accordance with the Regulations prescribed;
(13) ―Post-Graduate Centre ‖ means, a University
College in which provision is made for Post -Graduate
courses of study and which is declared as such by statutes;
(14) ―prescribed‖ means, prescribed by Statutes,
Ordinances or Regulations;
(15) ―Principal‖ means the head of a college;
(16) ―professional college ‖ means a college
established and maintained by the University , or affiliated to
the University for providing courses of study leading to the
professional degrees of the University, in accordance with
the Regulations prescribed;
(17) ―recognised college ‖ or ―recognised institution‖
means respectively a college or i nstitution recognised by
the University under conditions prescribed;
(18) ―registered graduate ‖ means a graduate
registered under section 35;
(19) ―schedule‖ means the schedule appended to this
Act;
4 [Act No.4 of 1991]
(20) ―Secretary to Government ‖ includes a Joint
Secretary to Government and a Deputy Secretary to
Government;
(21) ―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;
(22) ―Teachers‖ means Professors, #[Associate
Professors] and #[Assistant Professors] in a college and
such other persons giving instruction in a college as may be
declared by the Statutes to be teachers;
(23) ―Teachers of the University ‖ means, teachers
appointed by the University to give instruction or guide
research in the University and constituent colleges;
(24) ―University‖ means, a University constituted or
deemed to have been constituted under this Act;
(25) ―University area ‖ means, the area indicated
against each University specified in the Schedule;
(26) ―University campus ‖ means, the area comprised
within the limits of the headquarters of each University as
notified by the State Government from time to time in the
4Telangana Gazette;
(27) ―University College‖ means, a college located in
the University campus which is established or maintained by
#. Throughout the Act
For Substituted
1. Readers - Associate Professors
2. Lecturers - Assistant Professors
by Act No.18 of 2001.
4. Substituted by G.O.Ms.No.28, Higher Education (UE) Department,
dated 11.09.2015.
[Act No.4 of 1991] 5
the U niversity and provides courses of study qualifying
students for admission to University examinations, in
accordance with the Regulations prescribed and includes a
college so located and established or maintained by the
University immediately before the commencement of this
Act;
(28) ―University Professor‖ means a person appointed
as such by the University.
CHAPTER-II
THE UNIVERSITIES.
3. (1) The Government may, by notification, establish a
University and specify the name, area of operation and
headquarters thereof and for this purpose it shall be
competent for the Government to amend the Schedule so
as to,-
(i) include the University in the Schedule;
(ii) specify the University area and the headqua rters
of the newly established University; and
(iii) alter the University area of any other University.
(2) Where a notification has been issued under sub -
section (1) there shall, unless the notification is in the mean -
time, rescinded, be introduced in the Legislature, as soon as
may be but in any case during the next session of the
Legislature following the date of the issue of th e notification,
a Bill on behalf of the Government, to give effect to the
alteration, addition or cancellation, as the case ma y be, of
the Schedule specified in the notification, and the
notification shall cease to hav e effect when such B ill
becomes law, w hether with or without modifications, but
Establishment of
Universities.
6 [Act No.4 of 1991]
without prejudice to the validity of anyt hing previously done
thereunder:
Provided that if the notification under sub -section (1) is
issued when Legislat ure is in session, such a Bill shall be
introduced in the Legislature during that session:
Provided further that where for any reason a Bill as
aforesaid does not become law within six months from the
date of its introduction in the Legislat ure, the notification
shall cease to have effect on the expiration of the said
period of six months.
(3) A University shall be a residential , teaching and
affiliating University, and shall consist of a Chancellor , a
Vice-Chancellor, a Rector, a n *[Executive Council] and an
Academic Senate. 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 suits and other legal, proceedings by or
against the University the pleadings sh all be signed and
verified by the Registrar and all processes in such suits a nd
proceedings shall be issued to, and served on the Registrar.
4. On and from the date of commencement of this Act,-
(i) The Andhra University established under the Andhra
University Act, 1925;
(ii) The Kakatiya University established under the
Kakatiya University Act, 1976;
(iii) Sri Krishna Devaraya University established under
the Sri Krishna Devaraya University Act, 1981;
Reconstitution of
the Universities.
Act II of 1926.
Act 44 of 1976.
Act 36 of 1981.
[Act No.4 of 1991] 7
(iv) The Nagarjuna University established under the
Nagarjuna University Act, 1976:
5[Provided that on the date of commencement of the
Andhra Pradesh Universities (Amendment) Act, 2004 , the
Nagarjuna University shall be renamed as ―Acharya
Nagarjuna University‖ for the purposes of this Act.]
(v) The Osmania University established under the
Osmania University Act, 1959; and
(vi) Sri Venkateswara University established under Sri
Venkateswara University Act, 1954;
shall be deemed to have been established and incorporated
under this Act and are hereby declared to be Universities by
the aforesaid names, and the respective University areas
and Headquarters thereof shall be as specified in columns
(3) and (4) of the Schedule.
5. Every University established under this Act shall have
the following powers, functions and objects, namely:-
(1) to provide for instruction and training in such
branches of learning as it may think fit;
(2) to make provision for research extension
programme and for the advancement and dissemination of
knowledge;
(3) to confer degrees and other academic distinctions
on persons who have carried on research under conditions
prescribed;
5. Added by Act No.7 of 2004.
Powers, functions
and objects of the
Universities.
Act 43 of 1976.
Act 9 of 1959.
Act XIV of 1954.
8 [Act No.4 of 1991]
(4) to confer honorary degree s or other academic
distinctions on approved persons under conditions
prescribed;
(5) to create posts of Professors, #[Associate
Professors], #[Assistant Professors] and any other teaching
posts required by the University and to appoint persons
therefor;
(6) to create administrative, ministerial and other posts
required by the University;
(7) to acquire and hold property, both movable and
immovable, to lease, sell or otherwise transfer any movable
or immovable property which may have become vested in
or may have been acquired by it, for the purposes of the
University and to contract and do all other things necessary
for or incidental to the purposes of the University;
(8) to institute, take over and maintain colleges and
hostels;
(9) to establish, maintain and manage or to affiliate
Honours Colleges, Autonomous Colleges and Post-
Graduate Centers in any part of the University area outside
the University Campus;
(10) to confer autonomy on affiliated Colleges or Post -
Graduate Centres in any part of the University area outside
the University Campus;
(11) to transfer any or a ll the colleges or institutions
maintained by the University to the administrative control of
the Government on such conditions as it may determine;
(12) to erect, equip and maintain laboratories, libraries
and museums;
[Act No.4 of 1991] 9
(13) to affiliate or recogni se co lleges and institutions
and to withdraw such affiliation or recognition;
(14) to inspect affiliated and recogni sed colleges and
institutions and to take measures to ensure that proper
standards of instructions are maintained in them;
(15) to make grant s from the funds of the University to
affiliated and recognised colleges and institutions;
(16) to establish, maintain and manage resear ch
departments and institutions;
(17) to make special provision for the spread of higher
education among educational ly backward classes of
citizens;
(18) to make special provision for colleges and
institutions for women students;
(19) to establish research institutions in any part of the
University area whether within or outside the University
campus;
(20) to fix fees and to demand and receive such fees
and other charges as may be prescribed;
(21) to make grants from the funds of the University for
the maintenance of the National Cadet Corps;
(22) to institute and manage,-
(i) a Department of Publications;
(ii) a University Press;
(iii) an Employment Bureau;
10 [Act No.4 of 1991]
(iv) an Information Bureau;
(v) Boards of University Extension;
(vi) Students, Unions, University Sports and Athletic
Clubs; and other similar bodies and associations.
(23) to co-operate with other Universities, educational
institutions and authorities in such manner and for such
purposes as the University may determine;
(24) generally to do all such other acts and things
whether incidental to the powers aforesaid or not, as may be
necessary or desirable to further the objects of the
University as a residential, teaching and affiliating University,
to cultivate and promote arts, fine arts, sciences,
professional studies, technology and other branches of
learning and to promote the interests of its students;
(25) to supervise and control the conduct and
discipline of the students of the University and its affiliated
and recognised colleges and institutions, and to make
arrangements for promoting their health and general
welfare.
6. (1) No college or institution out side the University area
shall form part of, or be affiliated to or recognised by or be
admitted to the privileges of the University:
Provided that the colleges and institutions in the
territories specified in clause (b) of sub-section (1) of section
8 of the States Reorganisation Act, 1956, wh ich formed part
of the State of Hyderabad as it existed immediately before
the 1st November , 1956, shall continue to be affiliated to or
be recognised by the Osmania University, until such ti me as
that University may determine:
Admission of
Educational
Institutions or
Colleges.
Central Act 37 of 1956.
[Act No.4 of 1991] 11
Provided further that the institution of research and
higher learning outside the concerned University area may
be recognised in the manner prescribed by the Statutes.
(2) No college or institution within the concerned
University area shall, after the commencement of this Act,
form part of, or be affiliated to, or be recognised by, or seek
admission to any privileges of any other University:
Provided that nothing contained in this sub -section
shall apply to any such college or institution within the
concerned University area and which formed part of, or was,
affiliates to, recognised by, any other University prior to such
commencement.
(3) Every college or institution which was affiliated to or
associated with or recognised or maintained by any of the
Universities in the Schedule at the commencement of this
Act shall continue to be affiliated to or associated with or
recognised or maintained by that University.
6[6A. (1) Notwithstanding anything in this Act, every college
or institution which was affiliated to or associated with or
recognised or maintained by any of the Universities in the
Schedule at the commencement of this Act and which has
on such commencement gone into the University area of a
different University shall on and from the commencement of
the Andhra Pradesh Universities (Second Amendment) Act,
1993, stand transferred to the University in whose area such
college or institution is located and shall hereafter be
deemed to have been affiliated t o or associated with or
recognised by such University to which it is transferred and
shall be maintained by such University.
6. Inserted with marginal heading by Act No.19 of 1993.
Special provision
for the transfer of
certain
institutions.
12 [Act No.4 of 1991]
(2) On and from the date of transfer of the c ollege or
institution under sub -section (1), the staff wo rking in such
college or insti tution shall be given an option either to
remain in the service of the University to which the said
college or institution belonged prior to the commencement
of the Andhra Pradesh Universities (Second Amendme nt)
Act, 1993 or to go into service of the University to which the
college or institution is transferred, in such manner and
subject to such conditions as may be prescribed by rules
made by the Government in this behalf and where the
option exercised becomes final, the person concerned shall
stand transferred to the service of the University he opted
and it shall be competent for the *[Executive Council] of
such University to pass such orders as it deems fit in regard
to the seniority, promotions and such o ther conditions of
service of such transferred staff:
Provided that the service rendered by such staff in the
University to which the college or institution belonged prior
to such transfer shall be count ed for all purposes as service
in the University to which they opt.]
7. No person shall be excluded from holding any office in
the University or from membership of any of the authorit ies
of the University or from admission to any degree, diploma
or other distinction or course of study, on grounds only of
religion, race, caste, sex, place of birth or any of them, and it
shall not adopt or impose on any person any test
whatsoever of religious belief or profession in order to entitle
him to be admitted thereto as a teacher or student or to hold
any office therein or to qualify for any degree, diploma or
other distinction or to enjoy or exercise any of the privileges
of the University:
University open to
all persons.
[Act No.4 of 1991] 13
Provided that,-
(1) the University may maintain affiliate or recognise
any college or institution, intended exclusively for women,
either for their education, or for their residence;
(2) the University may reserve seats in any University
college or constituent college for women or members of
educationally backward classes , or allot seats on such
regional basis of the concerned University area, as may be
declared by the University;
(3) the Government may reserve seats in colleges
under their managem ent for women or members of
educationally backward classes or allot seats on such
regional basis of the State as may b e declared by the
Government.
8. (1) The Government shall have the right to cause an
inspection to be made by such person or persons as it may
direct of the University , its buildings, laboratories, libraries ,
museums, work -shops and equipment and of any
institutions maintained by or affiliated to the Univer sity and
also to cause an inquiry to be made, into the tea ching and
other work conducted o r done by the University in respect
of any matter connected with the University. The
Government shall in every case give notice to the University
of its intention to ca use such inspection or inquiry to be
made and the Uni versity shall be entitled to be represented
thereat.
(2) The Government shall forward to the Vice -
Chancellor a copy of the inspection report for obtaining the
views of the *[Executive Council] and on receipt of such
views, the Government may tender such advise as they
consider necessary and fix a time-limit for action to be taken
by the University.
Inspection and
inquiry.
14 [Act No.4 of 1991]
(3) The *[Executive Council] shall, within such time as
the Government may fix report to them through the Vice -
Chancellor the action which has been taken or i s proposed
to be taken on the advice tendered by them.
(4) The Government may, where action has not been
taken by the University to their satisfaction, within the time
fixed and after considering any explanation furnished or
representation made by the *[Executive Council] issue such
directions as they may think fit and the University shall
comply with such directions.
CHAPTER III
OFFICERS OF THE UNIVERSITY
9. The following shall be the Officers of the University:-
(i) The Chancellor;
(ii) The Vice-Chancellor;
(iii) The Rector;
(iv) The Principals/Dean of the University Colleges;
(v) The Registrar;
(vi) The Finance Officer; and
(vii) such other persons as the Statutes may declare to
be officers of the University.
10. 7[The Chancellor shall be appointed by the
Government for every University] established or deemed to
7. Substituted by G.O.Ms.No.28, Higher Education (UE) Department,
dated 11.09.2015.
Officers of the
University.
Chancellor.
[Act No.4 of 1991] 15
have been estab lished under this Act. He shall, by virtue of
his office, be the Head of the University and shall when
present, preside at convocations of the University. He shall
exercise such other powers and perform such other duties
as may be conferred on or vested in him by or under the
provisions of this Act. The Chancellor may, by order in
writing annul any proceeding of the University, which is not
in conformity with this Act, the Statutes or the Ordinances:
Provided that before making any such order he shall
give a notice calling upon the Univ ersity to show cause why
such an order should not be made and if any cause is
shown within the time specified therefor in the said notice,
shall consider the same.
11. (1) The Government shall constitute a Search
Committee consisting of:-
(i) a nominee of the *[Executive Council];
(ii) a nominee of the University Grants Commission;
and
(iii) a nominee of the State Government.
8[The Search Committee shall submit a panel of three
persons to the Government in alphabetical order and the
Government shall appoint the Vice -Chancellor from out of
the said panel:]
Provided that it shall be competent for the Government
to call for a fresh panel if they consider necessary and the
Search Committee shall submit a fresh panel to the
Government.
8. Substituted by G.O.Ms.No.28, Higher Education (UE) Department,
dated 11.09.2015.
Vice-chancellor.
16 [Act No.4 of 1991]
(2) The Vice -Chancellor shall not be removed from his
office except by an order of the Chancellor passed on the
ground of wilful omission or refusal to carry out the
provisions of this Act, or abuse of the powers vested in him
and after due enquir y ordered by the Government, by the
Lokayukta or by such person who is or has been a Judge of
a High Court or the Supreme Court as may be appointed by
the Chancellor in which the Vice -Chancellor shall have an
opportunity of making his representation agains t such
removal:
Provided that where the enquiry is conducted by a
person who is or has been a Judge of High Court or the
Supreme Court the report of such an enquiry shall be
forwarded to the Government and the Chancellor shall act in
accordance with the advice tendered by the Government on
a consideration of the report while exercising hi s powers
under this sub-section:
Provided further that where the Lokayukta enquires into
an allegation against the Vice -Chancellor under the
9Telangana Lokayukta Act, 1983, then, notwithstanding
anything contained in section 12 of that Act, the Lokayukta
shall submit the report to the Government and the
Chancellor shall act in accordance with the advice t endered
by the Government on a c onsideration of the report whi le
exercising his powers under this sub-section.
(3) The Vice -Chancellor shal l be the academic head
and the P rincipal Executive Officer of the University and
shall exercise general control over its affair s. He shall be a
whole time officer of the University.
9. Adapted in G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.
Act 11 of 1983.
[Act No.4 of 1991] 17
12. (1) Subject to the provisions of sub -section (2) of
section 11, the Vice-Chancellor shall hold office for a term of
three years from the date of his appointment and shall be
eligible for reappointment to that office for another term of
three years in the manner provided in sub -section (1) of
section 11.
(2) The Vice -Chancellor shall be paid such pay and
allowances as may, by order, be specified by the
Government from time to time. He shall be provided with a
furnished official accommodation for which he shall pay ten
per cent of his salary towards rent.
(3) When the Vice -Chancellor is unable to exercise his
powers, perform his functions and discharge his duties
owing to abs ence, illness or any other cause or when the
office of Vice -Chancellor is vacant, it shall be competent for
the State Government to appoint a person to be in -charge
Vice-Chancellor. The person so appointed as in -charge
Vice-Chancellor shall exercise the po wers, perform the
functions and discharge the duties of the Vice -Chancellor
until, the Vice-Chancellor assumes the office, or as the case
may be, a new Vice -Chancellor is appointed in accordance
with sub-section (1).
(4) It shall be competent for the Cha ncellor to accept
the resignation of the Vice-Chancellor.
(5) When the post of the Vice -Chancellor falls
permanently vacant, either by resignation or otherwise, the
vacancy shall be fill ed by the Chancellor by appointi ng
another person as the Vice -Chancellor and the Vice -
Chancellor so appointed shall hold office for a full -term of
three years.
13. (1) The Vice-Chancellor shall by virtue of his office be a
member and Chairman of the *[Executive Council] and of
Term of office etc.
of Vice-
Chancellor.
Powers and
duties of the Vice-
Chancellor.
18 [Act No.4 of 1991]
the Academic Senate and shall preside at the convocation
of the University in the absence of the Chancellor.
(2) He shall be entitled to be present at the address at
any stage, any meeting of any Authority of the University,
but not to vote thereat, unle ss he is a member of the
authority concerned.
(3) He shall have the power to convene meetings of the
*[Executive Council] and the Academic Senate.
(4) It shall be his duty to see that the provisions of this
Act, the Statutes, the Ordinances and Regulations are duly
observed and he may exercise all powers necessary for this
purpose.
(5) He shall have power to interpret the provisions of
this Act, the Statutes , the Ordinances and the Regulations .
Any person or authority aggr ieved may, within such time as
may be prescribed by an Ordinance, appeal to the
Chancellor:
Provided that,-
(i) if such interpretation was given at a meeting of the
*[Executive Council] , the appeal shall lie to the Chancellor
direct;
(ii) if such interpretation was given otherwise than at a
meeting of the *[Executive Council], the appeal shall be
forwarded to the Chancellor through the *[Executive
Council].
The decision of the Chancellor on the appeal shall be
final.
[Act No.4 of 1991] 19
(6) He shall give effect to the decision of the Authorities
of the University taken in accordance with the powers
conferred by or under this Act.
(7) He shall have such other powers as may be
prescribed.
(8) (a) When, with regard to any matter in which any
officer or autho rity may take action, the Vice -Chancellor
considers immediate action desirable, he may subject to the
general control of the Chancellor take such action as may
be necessary but shall, as soon as may be, report the action
taken to the officer or authority concerned.
(b) An appeal shall lie to the *[Executive Council]
against any action taken by the Vice -Chancellor under
clause (a) affecting any person in the service of the
University, at the instance of such person. Such appeal shall
be filed within thirty days from the day on which such
person has notice of the action taken.
14. There shall be a Rector who shall be appointed by the
*[Executive Council] on the recommendations of the Vice -
Chancellor in such manner and on such terms and
conditions as may be prescribed by the Statutes from
among the senior professors. He shall exercise such powers
and perform such duties as may be prescribed by the
Statutes.
15. (1) The Registrar shall be a whole time paid officer of
the University appointed by the *[Executive Council] for a
term of three years or less and on such terms and
conditions as may be prescribed by the Statutes, provided
that he shall not continue in that office for more than six
years.
The Rector.
The Registrar.
20 [Act No.4 of 1991]
(2) The Registrar shall act as the Secretary of the
*[Executive Council] and Academic Senate. He shall
exercise such powers and perform such duties as may be
prescribed.
(3) The *[Executive Council] may transfer the Registrar
to a suitable position even before the completion of the term
provided he is shown a position in the University with the
same emoluments.
16. (1) The Finance Officer shall be a whole -time officer of
the University appointed by the University from out of a
panel of three officers to be obtained from the Government
in the Education Department on such terms and conditions
as may be prescribed by the rules made by the Government
in this behalf. He shall be the employee of the Government
and the salary, allowances, pension and other remuneration
shall be paid in the first instance out of the consolidated
Fund of the State and later recovered from the University.
(2) He shall maintain the accounts of the University and
also advise the University on all matters r elating to income
and expenditure.
(3) He shall be present at the meetings of the F inance
Committee and participate in the discussions but shall not
be entitled to vote.
CHAPTER IV
AUTHORITIES OF THE UNIVERSITY
17. The following shall be the Authorities of the University,
namely;-
(i) The *[Executive Council];
(ii) The Academic Senate;
The Finance
Officer.
Authorities.
[Act No.4 of 1991] 21
(iii) The Faculties;
(iv) The Boards of Studies; and
(v) Such other bodies/ as the Statutes may declare to
be Authorities of the University.
10[The Executive Council
18. (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 Government in the Education
Department or an officer in the Education Department
nominated by the Government;
(iv) the Secretary to Government in the Finance and
Planning (Finance Wing) Department or an officer in the
Finance and Planning (Finance Wing) Department
nominated by the Government;
(v) the Dire ctor of Higher Education / the
Commissioner of Collegiate Education:
Provided that in the case of Sri Venkateswara
University, Tirupathi, the Executive Officer, Tirumala
Tirupathi Deva sthanams shall also be the Ex -Officio
Member.
10. Substituted with marginal heading by Act No.13 of 1995.
Executive Council.
22 [Act No.4 of 1991]
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 to be nominated by the Government;
(vi) four eminent persons representing industry,
agriculture, trade, commerce, education, public life, legal
profession, social work etc. to be nominated by the
Government.
(2) Every member of the Executive Council other than
Ex-Officio M ember shall hold office during the pleasure of
the Governor.
(3) The Executive Council shall meet atleast once in
11[three months] and may meet often if necessary.
(4) Upon a requisition in writing signed by not less than
one third of the total number of 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. The words ―six weeks‖ substituted by Act No.18 of 1993.
[Act No.4 of 1991] 23
(5) 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.
(6) The quorum for a meeting of the Executive Council
shall be one-third of t he total number of members or six
persons whichever is less.]
19. The *[Executive Council] shall be the Executive
Authority of the University and shall have power,-
(1) to direct the form, custody and use of the common
seal of the University;
(2) to hold, control and administer the property and
funds of the University;
(3) to enter into, vary, carry out and cancel contracts
on behalf of the University in the exercise of performance of
the powers and duties assigned to it by this Act and the
Statutes;
(4) (a) to accept on behalf of the University,
endowments, bequests, donations and other transfers of
property made to it;
(b) to administer all funds placed at the disposal of
the University for specific purposes;
(5) subject to such Statutes as may be prescribed in
this behalf,-
(i) to appoint the teachers of the University below the
rank of #[Assistant Professors];
Powers and
Duties of the
*[Executive
Council].
24 [Act No.4 of 1991]
(ii) t o appoint the teachers of the University and
above the rank of #[Assistant Professors] on the
recommendations of the Selection Commit tee constituted
for the purpose:
Provided that the *[Executive Council] may invite any
person of high academic di stinction and professional
attainments to accept a post of Professor in the University
and appoint him to that post:
Provided further that if the *[Executive Council] rejects
the selections made by the Selection Committee, the matter
shall be referred by the University to the State Government
whose decision thereon shall be final;
(iii) to fix emoluments of the teachers of the University
and define their duties and conditions of service;
(6) to suspend, remove or dismiss teachers of the
University su bject to such Ordinances as may be made in
this behalf;
(7) to appoint, dismiss, remove or suspend any
member of the non-teaching staff of the University;
(8) to fix the emoluments of the employees of the
University and define their duties and the cond itions of their
service;
(9) to award fellowships, travelling fellowships,
scholarships, exhibitions, bursaries, studentships, medals
and prizes in accordance with such rules as may be made
in this behalf;
(10) to appoint examiners in consul tation with the
Board of studies and to fix their fees;
[Act No.4 of 1991] 25
(11) to conduct University Examinations and to
approve and publish the results thereof;
(12) to prescribe the fees to be charged for admission
to the examinations, degrees, diplomas and oriental titles of
the University;
(13) to charge and collect such tution and other fees as
may be prescribed by the Ordinances for admission to
courses of study i n the colleges and institutions of the
University;
(14) to manage and control all colleges, hostels,
libraries, laboratories, museums and the like, instituted and
maintained by the University;
(15) to establish, manage and control a Department of
Publications, a University Press, an employment Bureau,
Students’ Unions, University Extension Boards , University
Athletic Clubs and other similar associations;
(16) to affiliate colleges to the University as Honours
Degree, Oriental or Professional Colleges under conditions
prescribed by the Academic Senate and to suspend or
withdraw such affiliation after consultation with the
Academic Senate;
(17) to confer in consultation with the Academic Senate
either suo -motu or on a representation received in this
behalf from a college, autonomy on any college in the
University area and to likewise withdraw such autonomy;
(18) to grant recognition to the institution and oriental
colleges under conditions prescribed by Statutes after
consultation with the Academic Se nate and to suspend or
withdraw such recognition after consultation with the
Academic Senate;
26 [Act No.4 of 1991]
(19) to direct the inspection of affiliated or recognised
colleges and institutions;
(20) to call for reports and returns and other
information from affiliated or recognised colleges and
institutions;
(21) to recognise hostel s not maintained by the
University and to suspend or withdraw such recognition
therefrom;
(22) to supervise and control the residence and
discipline of the students of the University and make
arrangements for promoting their health and wellbeing;
(23) to recommend to the Chancellor on the motion of
the Vice -Chancellor the conferment of honorary degrees
and other academic distinctions;
(24) to make, amend or repeal Regulations, Statutes
and Ordinances;
(25) to delegate any of its powers to the Vice -
Chancellor or to a committee from among its own members
or to any employee of the University;
(26) to regulate and determine all matters concerning
the administration of the University in accordance with the
Statutes, the Ordinances and the Regulations and to
exercise such other powers or duties as may be conferred
or imposed by this Act;
(27) to establish and maintain University Colleges;
(28) to provide for research and advancement and
dissemination of knowledge;
[Act No.4 of 1991] 27
(29) to create posts of professors, #[Associate
Professors], #[Assistant professors] and other teaching
posts required by the University;
(30) to establish, equip and maintain the University
laboratories and libraries;
(31) to control, in general, all colleges in the university
area in the manner prescribed by Statutes;
(32) to confer degrees and other academic distinctions
on persons, who have pursued approved courses of study
in a University college or an aff iliated college or o riental
college, unless exempted there from in the manner
prescribed by the Regulations and shall have passed the
prescribed examination of the University or shall have
carried on research under conditions prescribed;
(33) to confer honorary degrees or distinctions on
approved persons in the manner prescribed;
(34) to provide for allowances, travelling allowances,
scholarships, exhibitions, bursaries, stude ntships, medals
and prizes;
(35) to provide for #[Assistant Professors] and
instruction to persons not being students of the University
and to grant diplomas to them;
(36) to establish and maintain hostels;
(37) to prescribe the fees to be charged for the
affiliation and recognition of colleges;
(38) to prepare the annual reports and annual accounts
and the financial estimates of the University for submission
to the Academic Senate;
28 [Act No.4 of 1991]
(39) to enter into any agreeme nt with the Government
or with the private managements for assuming the
management of any institution and taking over its properties
and liabilities or for any other purpose not repugnant to the
provisions of the Act;
(40) to exercis e all the powers of the University not
otherwise provided for, and all powers requisite to give
effect to the provisions of the Act.
20. The *[Executive Council] shall prepare during each
financial year the annual acc ounts of the University of the
preceeding financial year and submit them to such audit as
the Government may direct before the end of the financial
year. The accounts so audited shall be published in the
12Telangana Gazette and copies thereof together with copies
of audit report shall be su bmitted to the Academic Senate
not later than two years from the end of the financial year to
which the accounts relate and also to the Government.
21. The *[Executive Council] shall prepare before such
date as may be prescribed by the Statutes, the financial
estimates for the ensuing financial year along with annual
accounts whether audited or not of the preceding financial
year and submit the same to the Academic Senate. These
estimates shall be considered by the Academic Senate a t its
annual meeting and the resolutions of the Academic Senate
thereon shall be submitted to the Government for
information.
22. The *[Executive Council] shall prepare an annual report
of the University and send it to the Academic Senate on or
before such date as may be prescribed by the Statutes. The
report shall, be considered by the Academic Senate at its
12. Substituted by G.O.Ms.No.28, Higher Education (UE) Department,
dated 11.09.2015.
Annual Accounts.
Financial
estimates.
Annual Report.
[Act No.4 of 1991] 29
next annual meeting. A copy o f the report with a copy of the
resolution thereon, if any, of the Academic Senate shall be
submitted to the State Government for information.
23. The *[Executive Council] may for reasons to be
recorded in wri ting incur any expenditure for which no
provision has been made inExcerpt shown. Open the full act in Lexace.