LexThe Kaloji Narayana Rao University of Health Sciences Act, 1986.
Telangana · state statute
Open in Lexace · Ask the AI about this actKALOJI NARAYANA RAO UNIVERSITY OF HEALTH SCIENCES
ACT, 1986.
(ACT NO. 6 OF 1986)
ARRANGEMENT OF SECTIONS
Sections
CHAPTER-I
PRELIMINARY.
1. Short title, extent and commencement.
2. Definitions.
CHAPTER-II
THE UNIVERSITY
3. The University.
4. Objects of the University.
5. Powers and functions of the University.
6. Jurisdiction and admission to privileges.
7. Admission to the University.
8. Transfer of affiliation of certain colleges and institutions
to the University.
9. Inspection and control.
CHAPTER-III
OFFICERS OF THE UNIVERSITY
10. Officers of the University.
11. The Chancellor.
12. The Vice- Chancellor.
13. Rector.
14. The Registrar.
15. The Finance Officer.
2 [Act No. 6 of 1986]
16. Deans of Faculties.
17. Conditions of service of the officers.
CHAPTER-IV
AUTHORITIES OF THE UNIVERSITY
18. Authorities of the University.
19. The Executive Council and its powers and functions.
20. Academic Senate and its powers and functions.
21. Planning Board.
22. Finance Committee.
23. The Boards of Studies.
24. Term of office of members of the Executive Council, the
Academic Senate and the Planning Board.
25. The Faculties.
CHAPTER-V
UNIVERSITY FUNDS, ETC.
26. General Fund.
27. Constitution of other funds.
28. Borrowing of Money.
29. Certain restrictions in respect of financial matters.
CHAPTER-VI
STATUTES, ORDINANCES AND REGULATIONS
30. Statutes.
31. Statutes how made.
32. Ordinances.
33. Regulations.
34. Annual Report.
[Act No. 6 of 1986] 3
35. Annual Accounts.
36. Financial Estimates.
37. Power to incur unforeseen Expenditure.
CHAPTER-VII
GENERAL
38. Filling of casual vacancies.
39. Protection of action taken in good faith.
40. Proceedings of the University authorities and bodies
not invalidated by vacancies.
41. Disqualification for membership.
42. Removal from Membership of the University.
43. Disputes as constitution of University authorities and
bodies.
44. Constitution of Committees.
45. Advisory Committees.
46. Power to obtain Information.
47. Mode of proof of University record.
48. Appointment of the first Vice-Chancellor, the first
Registrar, the first Finance Officer.
49. Transitory powers of the first Vice-Chancellor.
50. Acceptance of benefaction by the University.
51. Special mode of appointment.
52. Power to remove difficulties.
53. Conditions of service of employees and settlement of
disputes.
54. Procedure of appeal in disciplinary cases against
students.
4 [Act No. 6 of 1986]
55. Right to appeal.
56. Provident and pension funds.
First Schedule.
Second Schedule.
KALOJI NARAYANA RAO UNIVERSITY OF HEALTH
SCIENCES ACT, 1986.1
ACT No.6 OF 1986.
CHAPTER-I
PRELIMINARY.
1. (1) This Act may be called 2[Kaloji Narayana Rao
University of Health Sciences] Act, 1986.
(2) It extends to the whole of the State of 2Telangana.
(3) It shall come into force on such date as the
Government may, by notification in the 2Telangana Gazette,
appoint.
2. In this Act, and in all Statutes, Ordinances and
Regulations, unless the context otherwise requires,-
3[(a) “Academic Senate” means the Academic Senate
of the University;]
1. The University of Health Sciences Act, 1986 received the assent of the
Governor on the 5th April, 1986. The said Act subsequently renamed
and amended and in force in the combined State, as on 02.06.2014, has
been adapted to the State of Telangana, under section 101 of the
Andhra Pradesh Reorganisation Act, 2014 (Central Act 6 of 2014) vide.
the Notification issued in G.O.Ms.No.20, Health, Medical and Family
Welfare (C1) Department, dated 26.09.2014.
2. Substituted by G.O.Ms.No.20, Health, Medical and Family Welfare
(C1) Department, dated 26.09.2014.
# Throughout the Act wher ever required for the words “Dr.NTR
University of Health Sciences ”, the words “Kaloji Narayana Rao
University of Health Sciences”, shall be substituted.
3. Substituted by Act No. 4 of 1998.
* Throughout the Act, for the words “Academic Council ”, the words
“Academic Senate” shall be substituted.
Short title, extent
and
commencement.
Definitions.
2 [Act No. 6 of 1986]
(b) “affiliated college” means a college affiliated to the
University as providing courses of study qualifying students
for admission to University examinations in accordance with
the Regulations prescribed;
(c) “appointed date” means the date appointed under
sub-section (3) of section 1;
(d) “approved institution ” means a hospital health
centre or such other institu tion recognised by the University
as an institution in which a pe rson may undergo training, if
any, required by a course of study before the award of any
medical qualification by the University;
(e) “Authority” means any Author ity of the University
specified in section 18;
(f) “Centre” means a centre established b y the
Executive Council;
(g) “college” means a college established an d
maintained by, associated with or recognised by the
university;
(h) “Dean” means the dean of a faculty;
(i) “department” means a Departmen t of a College
established by the Executive Council;
(j) “government” means the State Governmen t of
4Telangana;
4. Substituted by G.O.Ms.No.20, HM&FW (C1) Department, dated
26.09.2014.
[Act No.6 of 1986] 3
(k) “health science ” means the modern and Indian
systems of medicine in all their branches concerning
preventive, promotive, curative and rehabilitative services;
(l) “hostel” means a unit of residence for the students
of the University maintained or recognised by the University
in accordance with the conditions prescribed;
(m) “Indian systems of medicine ” include Ayurveda ,
Unani, Homeopathy, Naturopathy, Yoga and such other
disciplines as may be prescribed;
(n) “institution” means an academic institution, not
being a college, maintained by the University;
(o) “modern medicine ” means allopathic medicine
inclusive of dental medicine, dealing with different subjects
in non-clinical, para-clinical and clinical specialities and
includes training of para-medical personnel at the collegiate
level in nursing, genetics, bio-medical and Public Health
Engineering;
(p) “notification” means a noti fication published in the
5Telangana Gazette and the word “notified” shall be
construed accordingly;
(q) “prescribed” means prescribed by the Statutes,
Ordinances or Regulations;
(r) “Principal” means the head of a college or an
institution;
(s) “Registrar” means the Registrar of the University;
5. Substituted by G.O.Ms.No.20, HM&FW (C1) Department, dated
26.09.2014.
4 [Act No. 6 of 1986]
(t) “schedule” means the Schedule appended to this
Act;
(u) “student” means a person who is enrolled for
studies in one of the Colleges or Cent re of the University
and pursues studies by attending the prescribed courses;
(v) “teacher” includes P rofessors, Readers and
Lecturers in a College and such other persons giving
instruction in a College or institution as may be declared by
the Statutes;
(w) “University” means #[Kaloji Narayana Rao
University of Health Sciences] established under section 3;
(x) ''University Campus '' means the area comprised
within such limits of the Headquarters of the University as
may, from time to time, be notified by the Government in the
6Telangana Gazette;
(y) “University College” means a college established or
maintained by the University including the hospital attached
thereto and providing courses of study qualifying students
for admission to University examinations in accordance with
the regulations prescribed.
CHAPTER-II
THE UNIVERSITY
3. (1) There shall be constituted in and for the State of
6Telangana a University by th e name of #[Kaloji Narayana
Rao University of Health Sciences] which shall consist of a
Chancellor, a Vice-Chancellor, a Rector, if any, an Executive
Council and an *[Academic Senate].
6. Substituted by G.O.Ms.No.20, HM&FW (C1) Department, dated
26.09.2014.
The University.
[Act No.6 of 1986] 5
(2) The Headquarters of the University shall be at such
place in the State as may be notified by the Government
and it may establish campuses at such other places within
the State as it may deem fit.
(3) The University shall be a teaching and affiliating
University.
(4) The University shall be a body corporate, having
perpetual succession and a common seal and shall sue,
and be sued by the said corporate name.
(5) In all suits and other legal proceedings by or
against the University, the pleadings shall be signed and
verified by the Registrar and all processes in such suits and
proceedings shall be issued to and served on the Registrar.
4. The objects of the University shall be –
(i) to maintain a uniform curriculum in all the institutions
affiliated to it;
(ii) to conduct a common entrance examination to the
courses in all the institutions affiliated thereto; and
(iii) to improve the standards of Medical Education
including Research.
5. The University shall have the following powers and
functions, namely:-
(a) to formulate, and maintain uniform curriculum and
system of examinations for all the Medical Colleges in the
respective systems of medicine and other lnstitutions;
Objects of the
University.
Powers and
functions of the
University.
6 [Act No. 6 of 1986]
(b) to conduct a common entrance examination for all
the medical colleges in the respective systems of medicine,
for the selection of students;
(c) to provide for instruction and training in such
branches of medicine and allied sciences as may be
considered suitable and to make provision for research and
for the advancement and dissemination of knowledge in
Health Sciences;
(d) to institute degrees, titles, diplomas, certificates and
other academic distinctions and to provide instruction for
such courses of study as it may determine;
(e) to develop, upgrade and start Departments in the
medical specialities, as may be required and to provide
instruction for such courses of study, as it may determine;
(f) to confer degrees, titles, diplomas and other
academic distinctions on persons who shall have carried out
research in the University or in any other centre or institution
recognised by the University under the conditions
prescribed;
(g) to hold examinations and to confer honorary
degrees or other distinctions under conditions prescribed;
(h) to prescribe conditions under which the award of
any degree, title, diploma and other academic distinction
may be withheld;
(i) to institute, maintain and administer University
colleges, hospitals and laboratories and institutes of
research, libraries or other institutions necessary to carry out
the objects of the University;
[Act No.6 of 1986] 7
(j) to affiliate or recognise colleges and institutions and
to withdraw such affiliation or recognition;
(k) to institute Professorships, Associate Profes sor-
ships, Assistant Professorships, Lecturerships and other
teaching or academic posts required by the University and
to appoint persons to such posts;
(l) to supervise and control hostels and to regulate and
enforce discipline among the students of the University and
to make arrangements for promoting their health and
general welfare;
(m) to co-operate with any other University, authority or
association or any other public or private body wi thin or
outside India with purp oses and objects similar to those of
the University on such terms and conditions as may, from
time to time be prescribed, in respect of such matters a s
may be agreed upon;
(n) to establish and maintain Universi ty libraries
research stations, museums and Press and Publication
bureau;
(o) to establish research po sts and appoint persons to
such posts;
(p) to institute a nd award fellowships including
travelling fellowships, scholarships, incentives and prizes in
the manner prescribed;
(q) to establish, maintain or recognise hostels for
students of the University and residential accommodation
for the staff of the Universi ty and to w ithdraw any such
recognition;
8 [Act No. 6 of 1986]
(r) to fix fees and to demand and receive such fees as
may be prescribed;
(s) to hold and manage endowments, medals, prizes
and other properties and funds of the University;
(t) to un dertake publication of works of merit and
research pertaining to the Health Sciences;
(u) to participate in National Cadet Corps training; and
such other recognised courses of training;
(v) to organise, e ncourage, regulate and contr ol
University Unions;
(w) to maintain an employment bureau;
(x) to enter into agreements with other bodies or
persons for the purpose of promoting the objects of the
university including the assuming of the management of any
institution under them and the taking ove r of its rights and
liabilities;
(y) to manage and control all immovable and movable
property transferred to the University on the appointed day
or subsequent thereto and to a pply it as trustee, subject to
the provisions of and to the purposes of this Act; and
(z) to do all such acts and things, whether incidental t o
the objects and powers aforesaid or not as ma y be
necessary or desirable to further the objects of the
University;
[Act No.6 of 1986] 9
6. (1) No Medical College in the State of 7Telangana
imparting education in health sciences sha ll save with the
consent of the University and the san ction of the
Government be associated in any way with or seek
admission to any privileges of any other University in India.
(2) Any such privileges enjoyed from any other
University before the appointed date by any Medical College
or institution situated in the Sta te of 7Telangana shall be
deemed to be withdrawn with effect from such date.
7[(3) With effec t on and from the appointed date , all
colleges situated in Telangana State and admitted to the
privileges of Dr.N.T.R University of Health Sciences ,
Vijayawada shall be deemed to have admitted to the
privileges of the University.]
7. (1) The University shall, subject to the provisions of this
Act and the Statutes, be ope n to all persons irrespective of
their religion, race caste sex, place of birth or any of them.
(2) Nothing contained in sub -section (1) shall require
the University:-
(a) to admit to any course of study any person who
does not possess the prescribed academic qualification or
standard;
(b) to retain on the rolls of the University any student
whose academic record is below the minimum standard
required for the award of a degree, title, diploma or other
academic distinction; or
7. Substituted by G.O.Ms.No.20, HM&FW (C.I) Department, dated
26.09.2014.
Jurisdiction and
admission to
privileges.
Admission to the
University.
10 [Act No. 6 of 1986]
(c) to admit any person or retain any studen ts whose
conduct is prejudicial to the interests of the University or the
rights and privileges of other Students and Teachers.
8. 8[(1) Notwithstanding anything in Dr.N.T.R University of
Health Sciences Act, 1986 all the colleges and institutions
affiliated to and located in Telangana State shall, on and
from the appointed day i.e. 27/9/2014 be dis -affiliated from
the said University and thereupon they shall be deemed to
have been affiliated to the University.
(2) Notwithstanding the dis -affiliation of th e colleges
under sub -section (1) from Dr.N.T.R. University of Health
Sciences, University may request Dr.N.T.R. University of
Health Sciences for the conduct of the examinations and the
declarations of results so far as they relate to the current
academic year and it may also request for necessary action
in the interest of students to meet any contingency that
might arise, as a result of the dis -affiliation under sub -
section (1).]
9. (1) The Go vernment shall have the right to cause an
inspection to be made by such person or persons as they
may direct, of the affairs and properti es of the University, its
buildings, laboratories, Libraries, Museums, workshops and
equipment, and of any college or institution maintained by
the University, and also to cause an enquiry to be made into
the teaching and other work conducted or done by the
University, or in respect of any matter connected with t he
University. The Government shall in every case give notice
to the University of their intention to cause such inspec tion
or inquiry to be made and th e University shall be entitled to
be represented thereat.
8. Substituted by G.O.Ms.No.20, HM&FW (C.I) Department, dated
26.09.2014.
Transfer of
affiliation of
certain colleges
and institutions to
the University.
Inspection and
control.
[Act No.6 of 1986] 11
(2) The Government shall forwar ded to the
Vice-Chancellor a copy of the inspection report or obtaining
the view s of the Executive Council a nd on receipt of such
views, the Government may tender such advice as they
consider necessary and fix a time limit for action to be taken
by the University.
(3) The Executive Council shall, within such time as the
Government may fix, report to them through the
Vice-Chancellor the action which has been taken or is
proposed to be taken on the advice tendered by them.
(4) The Government may, where action has not been
taken by the Univ ersity within the time fixed to their
satisfaction, 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
10. The following shall be the Officers of the University;-
(1) The Chancellor;
(2) The Vice-Chancellor;
(3) The Rector, if any;
(4) The Deans of the faculties;
(5) The Registrar;
(6) The Finance Officer; and
Officers of the
University.
12 [Act No. 6 of 1986]
(7) such other persons as may be declared by the
Statutes to be the officers of the University.
11. (1) The 9[Governor] of Telangana shall be the
Chancellor of the University.
(2) The Chancellor, shall by virtue of his office, be the
head of the University.
(3) The Chancellor, shall, when present, preside at the
convocation of the University held at conferring degrees. He
shall exercise such other powers and perform such other
functions as may be conferred on or vested in him by or
under the provisions of this Act.
(4) The Chancellor, may by order in writing annul any
proceedings of th e University, which is not in con formity
with the provisions of this Act, the Statutes, the Ordinances
or the Regulations:
Provided that before making any such order, he shall
give a notice calling upon the University to show cause why
such an order should not be made and if any cause is
shown within the time specified therefor, in the said notice,
shall consider the same.
10[12. The Vice-Chancellor shall be appointed by the
Chancellor from out of a panel of three names of
distinguished educationalists in the field of medicine in the
alphabetical order suggested by a Committee consisting of,-
(i) a nominee of the Chancellor;
9. Substituted for the “Chief Minister” by Act No. 5 of 1990.
10. Substituted by G.O.Ms.No.20, Health, Medical & Family Welfare (C1)
Department, dated 26.09.2014.
The Chancellor.
The Vice-
Chancellor.
[Act No.6 of 1986] 13
(ii) the Principal Secretary/ Secretary, H&M
Department who shall also be Convenor of the Committee;
(iii) a nominee of the Executive Council:
Provided that no employee of the University or Member
of any A uthority of the University shall b e a member of the
Committee:
Provided further that in exigencies the Government can
appoint Vice -Chancellor in causal vacancy temporarily till
regular appointment of Vice -Chancellor is made in
accordance with the procedure prescribed in this section.]
13. (1) The Rector shall be appointed by the Executive
Council on the recommendation of the Vice-Chancellor and
shall exercise such powers and discharge such duties as
may be prescribed by the Statutes.
(2) Where the Executive Council does not accept the
recommendations of the Vice -Chancellor, the matter shall
be referred to the Chancellor, whose decision thereon shall
be final and binding on the Executive Council and the
Vice-Chancellor.
14. (1) The Registrar shall be a whole time paid officer of
the University appointed by the Executive Council on such
terms as may be prescribed by the Statutes.
(2) The Re gistrar shall have the power to enter into
agreements, sign documents and authenticate records on
behalf of the University and shall exercise such other
powers and discharge such other duties as may be
prescribed by the Statutes.
15. The Finance Officer shall be a whole time paid officer of
the University appointed by the Executive Council from out
Rector.
The Registrar.
The Finance
Officer.
14 [Act No. 6 of 1986]
of a panel of names suggested by the Government. He shall
exercise such powers and discharge such duties as may be
prescribed by the Statutes.
16. The manner of appointment and powers and duties of
the Deans of Faculties and other officers of the University
shall be such as may be prescribed by the Statutes.
17. The salary and allowances payable to each of the
officers specified in sections 12, 13, 14, 15 and 16 shall be
such as may be prescribed by the Statutes.
CHAPTER-IV
AUTHORITIES OF THE UNIVERSITY
18. The following shall be the authorities of the University,
namely:-
(i) The Executive Council;
(ii) *[Academic Senate];
(iii) The Planning Board;
(iv) The Finance Committee;
(v) The Boards of Studies; and
(vi) Such other bodies as the Statutes may declare to
be authorities of the University.
19. (1) The Executive Council shall be the Principal
executive body of the University.
(2) The constitu tion of the Executive Council and its
powers and functions shall be prescribed by the Statutes.
Deans of
Faculties.
Conditions of
service of the
officers.
Authorities of the
University.
The Executive
Council and its
powers and
functions.
[Act No.6 of 1986] 15
20. (1) The *[Academic Senate] shall be the principal
academic body of the University and shall subject to the
provisions of this Act, Statutes and Ordinances, co-ordinate
and exercise general supervision over the academic policies
of the University.
(2) The constitution of the *[Academic Senate] and its
powers and functions shall be prescribed by the Statutes.
21. (1) The Planning Board shall be the principal Planning
Body of the University and also be responsible for
monitoring the development of the University on the lines
indicated in the objects of the University.
(2) The constitution of the Planning Board and its
powers and functions shall be s uch as ma y be prescribed
by the Statutes.
22. The constitution, powers and functions of the Finance
Committee shall be prescribed by the Statutes.
23. There shall be Boards of Studies attached to each
department of teaching and research. The constitution and
powers of the Boards of Studies shall be such as may be
prescribed by the Statutes.
11[24. Save as otherwise provided, the members of the
Executive Council, the Academic Senate and the Planning
Board shall be reconstituted at or about the same time every
three years and the members of these authorities shall
except in the case of ex -officio memb ers hold office as
members thereof upto the date of next reconstitution.]
25. The faculties of the University and their composition
shall be such as may be prescribed by the Statutes.
11. Section 24 with marginal heading substituted by Act No.4 of 1998.
*[Academic
Senate] and its
powers and
functions.
Planning Board.
The Boards of
Studies.
Finance
Committee.
11Term of office of
members of the
Executive Council,
the Academic
Senate and the
Planning Board.
The Faculties.
16 [Act No. 6 of 1986]
CHAPTER-V
UNIVERSITY FUNDS, ETC.
26. The University sha ll have a general fund to which shall
be credited:-
(i) its income including the fees and endowment;
(ii) contributions or grants which may be made by the
Government on such conditions as they may impose; and
(iii) other contributions or grants.
27. The University shall have such other funds and
maintain such accounts as the Executive Council may
determine on the recommendation of the Finance
Committee.
28. The University may accept moneys from the
Government of India, the State Government , the University
Grants Co mmission and Inte rnational Agencies like the
World Health Organisation and also borrow money from a
Bank or a Corporation for the purposes of the University:
12[Provided that where the University intends to borrow
money from a Bank or Corporation or both exceeding an
amount of rupees one crore at a time or an amount of
rupees five crores in the aggregate in a year, it shall obtain
the prior written approval of the Government, therefor.]
29. The University shall, not without the prior approval of
the Government, divert earmarked funds for other purposes,
or upgrade any post or revis e the scale, of pay of its staff or
implement an y schemes which involve any matchi ng
12. Substituted by G.O.Ms.No.20, Health , Medical & Family Welfare (C1)
Department, dated 26.09.2014.
General Fund.
Constitution of
other funds.
Borrowing of
Money.
Certain
restrictions in
respect of
financial matters.
[Act No.6 of 1986] 17
contribution from the Government or c reate a post or posts
resulting in recurring liability on the Government either
immediately or in future:
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 or posts shall not be
continued or created afresh for any period beyond the said
period of one year wit hout prior approval of the
Government.
CHAPTER-VI
STATUTES, ORDINANCES AND REGULATIONS
30. Subject to the provisions of this Act, the Executive
Council shall ha ve power to make Statutes for all or any of
the following matters, namely:-
(i) the holding of convocation to confer degrees;
(ii) the conferment of honorary deg rees, and academic
distinctions;
(iii) the constitution, powers and functions, of the
authorities of the University;
(iv) the manner of filling vacancies among members of
the authorities;
(v) the allowances to be paid to the members of the
authorities and committees thereof;
(vi) the procedure at meetings of the authorities
including the quorum for the transaction of business at such
meetings;
Statutes.
18 [Act No. 6 of 1986]
(vii) the authentication of the orders or decisions of the
authorities;
(viii) the formation of department s of teaching and
research at the University;
(ix) the term of office and methods of appointment and
conditions of service of the officers of the University other
than the Chancellor and Vice-Chancellor;
(x) the qualifications, classification, the method of
appointment and determina tion of the terms and conditions
of service of teachers and other persons employed by the
University;
(xi) the institution of pension, gratui ty, insurance or
provident fund for the benefit of the officers, teachers and
other persons employed by the University;
(xii) the ins titution of fellowships, travelling fellowships,
scholarships, studentship s, bursaries, exhibitions, medals,
incentives and prizes and conditions of award thereof;
(xiii) the establishment and maintenance of halls and
hostels;
(xiv) the conditions for residence of students of the
University in the halls and h ostels maintained by the
University and the lev y of fees and other charges for such
residence;
(xv) the delegation of the powers vested in the
authorities or officers of the University;
(xvi) the admission of the students of the University;
[Act No.6 of 1986] 19
(xvii) the conditions of recognition of hostels not
maintained by the University;
(xviii) the conditions and mode of appointment and
duties of examining bodies and examiners;
(xix) the maintenance of discipline among the students
of the University;
(xx) the fees to be charged for teaching , research and
training;
(xxi) the procedure for arbitration in case of dispute
between employees or students of the University;
(xxii) the procedure for appeals to the Executive
Council by Students against the action of any Officer or
authority of the University;
(xxiii) the constitution, ter ms and reference of the
grievances committee for the employees and studen ts of
the University;
(xxiv) the participation of students and research
scholars in the affairs of the University;
(xxv) the cre ation, composition and functions of any
other body which is considered necessary for improving the
academic life of the University; and
(xxvi) any other matter which is required to be or may
be prescribed by the Statutes.
20 [Act No. 6 of 1986]
31. (1) The first Statutes of the University are those set out
in the Second Schedule.
(2) The Executive Council may, from time to time, make
new Statutes or any Statute s in addition to the first Statute s
referred to in, sub-section (1) and may amend or repeal any
Statute including the first Statutes:
Provided that the Executive Council shall no t make,
amend or repeal any Statute affecting the status, power or
constitution of any authority of the University until such
authority h as been given an opportunity of expressing an
opinion in writing on the prop osed chang es, and any
opinion so expressed shall be considered by the Executive
Council.
(3) Every new Statute or addition to the Statutes or any
amendment or repeal of a Statute shall require the approval
of the Chancellor who may assent thereto or withhold
assent therefrom or remit the same to the Executive Council
for reconsideration.
(4) A new Statute or a Statute amending or repealing
an existing Statute shall have no validity unless it has been
assented by the Chancellor.
(5) Notwithstanding anything in the foregoing
sub-sections, the Chancellor may make new or additional
Statutes or amend or repeal the Statutes referred to in
sub-section (1) during the p eriod of three years immediately
after the commencement of this Act:
Provided that the Chancellor may, on the expiry of the
said period of three years make, within three years from the
date of such expiry, such detailed Statutes as he may
consider necessary and such detailed Statutes shall be laid
before the Legislature of the State.
Statutes how
made.
[Act No.6 of 1986] 21
32. (1) The first Ordinance shall be made by the Vice -
Chancellor with the previous approval of the Government
during the period of two years immediately after the
commencement of this Act, and the Ordinance so made
may be amended repealed or add ed to at any ti me by the
Executive Council in the manner prescribed by the Statutes.
(2) Subject to the provisions of this Act, and the
Statutes, the Ordinances may provide for all or any of the
following matters, namely:-
(a) the admission of the students to the Co lleges
affiliated to the University and their enrolment as such;
(b) th e courses of study to be laid down for all
degrees, diplomas and certificates of the University;
(c) the award of degrees, diplomas, certificates and
other academic distinctions, the qualifications for the same
and the means to be taken relating to the granting and
obtaining of the same;
(d) the fees to be charged for courses of study in the
Colleges affiliated to the University and for admission to the
examinations, degree and diplomas of the University;
(e) the con ditions for the award of fellow ships,
scholarships, studentships, medals and prizes;
(f) the conduct of examinations and other methods of
evaluation, including the terms of office and appointment
and the duties of examining bodies , examiners and
moderators;
(g) the special arrangements, if an y which may be
made for the residence, discipline and teaching of women
Ordinances.
22 [Act No. 6 of 1986]
students and the prescribing of special courses of studies
for them;
(h) the appointment and emoluments of teachers and
other employees, other than those for whom provision , has
been made in the Statutes;
(i) the establishment of Centres of Studies, Boards of
Studies, Special centres, specialised laborato ries and other
Committees;
(j) the terms and conditions of the recognition of
institutions of higher learning and its withdrawal;
(k) the terms and conditions on which persons
working in any recognised institution or in any institution
associated with the University may be recognised as
teachers and for withdrawing such recognition;
(l) the manner of co -operation or collaboration or
association with oth er Universities, authorities or institutions
of higher learning;
(m) the creation, composition and functioning of any
other body which is considered necessary for improving the
academic life of the University;
(n) such other terms and conditions of service of
teachers and other academic staff as are not prescribed by
the Statutes;
(o) the management of colleges and institution s
established by the University; and
(p) all other matters which by this Act or the Statutes
may be provided for by the Ordinances.
[Act No.6 of 1986] 23
33. The authorities of the University may make regulations
consistent with this Act, the Statutes and the Ordinances for
the conduct of their own business and that of the
Committees appointed by them and not provided for by this
Act, the Statutes or the O rdinances, in the manner
prescribed by the Statutes.
34. The Executive Council shall prepare an annual report at
the University on or before such date as may be prescribed
by the Statutes. A copy of the report with a copy of the
resolution thereon shall be submitted to the Government for
information.
35. The Finance Officer shall prepare during each fi nancial
year the annual accounts of the Unive rsity of th e preceding
year and submit them t o the Executive Council for
consideration with the recommendations of the Finance
Committee and thereafter submit them to such audit as th e
Government may direct before the end of the financial year.
The accounts when audited shall be pub lished in the
13Telangana Gazette and copies thereof together with copies
of audit re port shall be submitted to the Executive Council
not later than two years from th e end of financial year to
which the accounts pertain and to the Government.
36. (1) The Finance Officer shall prepare before such date
as may be prescribed by the Statutes the financial estimates
for the e nsuing financial year along with the annual
accounts whether audited, or not, of the prec eding financial
year a nd af ter they are considered by the Finance
Committee submit them to the Executive Council for
approval.
13. Substituted by G.O.Ms.No.20, HM & FW (C1) Department, dated
26.09.2014.
Regulations.
Annual Report.
Annual Accounts.
Financial
Estimates.
24 [Act No. 6 of 1986]
(2) The Government sha ll fix the block grant for the
University normally for a period of five years:
Provided that any liability which the University may
have incurred wi th the approval of th e Government and
which was not envisaged at the time of fixing the block grant
shall in addition to the block grant, be reimbursed.
37. The Executive Council may, for reasons to be recorded
in writing, incur any expenditure for which no provision has
been made in the budget or which is in excess of the
amount provided in the budget.
CHAPTER-VII
GENERAL
38. All casual vacancies among the members other than
ex-officio members of any author ity or other body of the
University shall be filled as soo n as may be, by the person
or body who or which nominated the member whose place
has become vacant and the person nominated to a casual
vacancy shall be member of such author ity or body for the
residue of the term for which the person whose place he fills
would have been a member:
Provided further that no casual vacancy shall be filled if
such vacancy occurs within six months before the d ate of
the expiry of the term of the members of any author ity or
other body of the University.
39. No suit or other legal proceedings, shall lie against any
officer or employee of the University for anything which is in
good faith done or intended to be done in pursuance of any
of the provisions of this Act, the Statutes or Ordinances.
Power to incur
unforeseen
Expenditure.
Filling of casual
vacancies.
Protection of
action taken in
good faith.
[Act No.6 of 1986] 25
40. No act or proceeding of any authority or other body of
the University shall be invalidated merely by reason of the
existence of a ny vacancy or of any defect or irregularity in
the election, or appointment of a member of any authority or
other body of the University or any defect or i rregularity in
such act or proceeding not affecting the merits of the case.
41. (1) No person shall be qualified for election or
nomination as a member of any of the authorities of the
University if, on the date of such election or nomination, he
is–
(a) of unsound mind, deaf -mute or suffering from
leprosy; or
(b) an applicant to be adjudicated as an insolvent or
an undischarged insolvent; or
(c) sentenced by a criminal court to imprisonment for
any offence involving moral turpitude.
(2) In case of dispute or doubt as to whether a person
is disqualified under sub -section (1), the Exec utive Council
shall refer such c ase to the Chancellor, whose decision
thereon shall be final.
42. (1) The Executive Council may remove by an order in
writing made in this behalf any person from membership of
any authority of the University by a resolution p assed by a
majority of the total membership of the Executive Council
and by a majority of not less than two third of the members
of the Executive Council present and voting at the meeting.
If such person has been convicted by a criminal court for an
offence which in the opinion of the Executive Council
involves moral turpitude or if he has been guilty of gross
misconduct and for the same reason the Executive Council
Proceedings of
the University
authorities and
bodies not
invalidated by
vacancies.
Disqualification for
membership.
Removal from
Membership of
the University.
26 [Act No. 6 of 1986]
may withdraw any degree or diploma conferred on or
granted to that person by the University.
(2) The Executive Co uncil may also by an order in
writing made in this behalf remove any person from the
membership of any authority of the University if he becomes
of unsound mind or deaf-mute or suffers from leprosy or has
applied to be adjudicated or has been adjudicated as an
insolvent.
(3) No action under this sec tion shall be taken against
any person unless he has been given a reasonable
opportunity to show -cause against the action proposed to
be taken.
(4) A copy of every order passed under sub -section (1)
or sub-section (2) as the case may be, shall as soon as may
be after it is so passed, be communicated to the person
concerned in the manner prescribed.
43. if any question arises whether any person has been
duly elected or nominated as, or is entitled to be, a member
of a ny authority of the University or other body of the
University the question shall be referred to the Chancellor
whose decision thereon shall be final.
44. All the authorities of the University shall have power to
constitute or recons titute Committees and delegate to them
such of their powers as they deem fit. Such Committees
shall, save as otherwise provided, consist of members of the
authority concern ed and of such other persons, if any, as
the authority in each case may think fit.
45. Until the Authorities of the University are Constituted
under sub -section (1) of section 49, the Vice-Chancellor,
shall, subject to the approval of the Chancellor, have
power,-
Disputes as
constitution of
University
authorities and
bodies.
Constitution of
Committees.
Advisory
Committees.
[Act No.6 of 1986] 27
(1) to appoint such advisory or selection committees as
he may think fit;
(2) to appoint such members of the tea ching staff as
may be necessary; and
(3) to appoint such ministerial and lower grade staff as
may be necessary.
46. Notwithstanding anything contained in this Act or any
other law for the time being in force, the Government may
by order in wr iting, call for any information from the
University on any matter relat ing to the affairs of the
University and the Uni versity shall, if such informa tion is
available with it, furnish the Government with such
information within a reasonable period:
Provided that in the case of information which the
University considers confidential, the University may place
the same before the Chancellor.
47. Copy of any receipt, application, notice, or proceeding
resolution of any authority or Committee of the University or
other documents in possession of the University or any
entry in any register duly maintained by the University, if
certified by th e Registrar shall be received as prima -facie
evidence of such receipt, application, notice, proceeding or
resolution document for the exist ence of entry in a register
and shall be admitted as evidence of the matters and
transactions, where in the original thereof would, if
produced, have been admissible in evidence.
48. Notwithstanding anything in thi s Act, and the Statutes,
the first Vice -Chancellor, the first Registrar and the first
Finance Officer shall be appointed by the Chancellor on a
salary to be fixed by him and each of the said officers shall
Power to obtain
Information.
Mode of proof of
University record.
Appointment of
the first Vice-
Chancellor, the
first Registrar, the
first Finance
Officer.
28 [Act No. 6 of 1986]
hold office for a period to be fixed by him, but not exceeding
three years.
49. (1) It shall be the duty of the first Vice -Chancellor to
make arrangements for constitu ting the Executive Council
and such other authorities of the University within six
months from the commencement of the Act or such longer
period not exceeding one year as the Government may, by
notification, direct.
(2) The first Vice -Chancellor shall, in consult ation with
the Government make such rules as may be necessary for
the functioning of the University.
(3) The authorities constituted under sub-section (1 )
shall commence to exercise their functions on such date as
the Government may, by notification, specify in this behalf.
(4) It shall be th e duty of the first Vice -Chancellor to
draft such Statutes, as may be necessary and submit them
to the Executive Council for their app roval. Such Statutes
when framed shall be published in the Telangana Gazette.
(5) Notwithstanding anything contained in this Act, and
the Statutes and until such time an authority is du ly
constituted, the first Vice-Chancellor may appoint any officer
or constitute any committee temporarily to exercise and
perform any of the powers and dutie s, of such author ity
under this Act and the Statutes.
50. No benefaction shall be accepted by the University,
which in the opinion of the authorities of the University,
involves conditions or obligations as to the religious belief in
the aExcerpt shown. Open the full act in Lexace.