LexThe Potti Sreeramulu Telugu University Act, 1985.
Telangana · state statute
Open in Lexace · Ask the AI about this actTHE POTTI SREERAMULU TELUGU UNIVERSITY ACT, 1985.
(ACT NO. 27 OF 1985)
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. Admission in the University.
7. Inspection.
CHAPTER-III.
Officers of the University.
8. Officers of the University.
9. The Chancellor.
9-A. Pro-Chancellor.
10. The Vice-Chancellor.
11. The Rector.
12. The Registrar.
13. The Finance Officer.
14. Deans of schools and other officers.
2 [Act No. 27 of 1985]
CHAPTER-IV
Authorities of the University
15. Authorities of the University.
16. The Executive Council, and its powers and functions.
17. Academic Senate and its powers and functions.
18. Planning and Monitoring Board.
19. Finance Committee.
20. Constitution and functions of Schools and Centres.
21. The Boards of Studies.
22. Terms of office of members of the Executive Council,
the Academic Senate and the Planning and Monitoring
Board.
CHAPTER-V
University Funds, etc.
23. General Fund.
24. Constitution of other funds.
25. Borrowing of money.
26. Certain restrictions in respect of Financial matters.
27. Transfer of Government Institutions to the University.
CHAPTER-VI.
Statutes, Ordinances and Regulations.
28. Statutes.
29. Statutes how made.
30. Ordinances.
31. Regulations.
32. Annual Report.
33. Annual Accounts.
[Act No. 27 of 1985] 3
34. Financial estimates.
35. Power to incur unforeseen expenditure.
CHAPTER-VII.
GENERAL.
36. Filling of casual vacancies.
37. Protection of action taken in good faith.
38. Proceedings of the University authorities and bodies
not invalidated by vacancies.
39. Disqualification for Membership.
40. Removal from memberships of the University.
41. Disputes as to constitution of the University authorities
and bodies.
42. Constitution of committees.
43. Advisory committees.
44. Powers to obtain information.
45. Mode of proof of University record.
46. Attendance at Recognised Instruction.
47. Appointment of the first Vice-Chancellor, the first
Registrar & the first Finance Officer.
48. Transitory power of the first Vice-Chancellor.
49. Acceptance of benefaction by the University.
50. Special mode of appointment.
51. Power to remove difficulties.
52. Conditions of service of employees and settlement of
disputes.
53. Procedure of appeal in disciplinary cases against
students.
4 [Act No. 27 of 1985]
54. Right to appeal.
55. Provident and pension funds.
THE SCHEDULE.
THE POTTI SREERAMULU TELUGU UNIVERSITY
ACT, 1985.1
ACT NO.27 OF 1985.
CHAPTER I.
PRELIMINARY.
1. (1) This Act may be called the 2[Potti Sreeramulu
Telugu University Act, 1985].
(2) It extends to the whole of the state of 3Telangana.
(3) It shall come into force on such date as the
Government may, by notification in the 3Telangana Gazette,
appoint.
2. In this Act, and in all Statutes, Ordinances and
Regulations, unless the context otherwise requires:-
(a) ‘centre’ means a centre established by the
*[Executive Council];
1. The Telugu University Act, 1985 received the assent of the Governor
on the 19th October, 1985. The Act as 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 10 1 of the
Andhra Pradesh Reorganisation Act, 2014 (Central Act 6 of 2014) vide.
the notification issued in G.O.Ms.No.28, Higher Education (UE)
Department, dated 11.09.2015.
2. Substituted by Act No.30 of 1996.
3. Substituted by G.O.Ms.No.28, Higher Educatio n (UE) Department,
dated 11.09.2015.
* Throughout the Act
For Substituted
Syndicate Board of Management - Executive Council
Academic Council Academic Senate
Planning Board Planning and Monitoring
Board.
[Act No.13 of 1991] [Act No.13 of 1995]
Short title, Extent
and
Commencement.
Definitions.
2 [Act No. 27 of 1985]
(b) ‘Department’ means a Department of a School
established by the *[Executive Council];
(c) ‘Government’ means the State Government of
Telangana;
(d) ‘hostel’ means a unit of residence for students of
the University maintained or recognised by the University in
accordance with the conditions prescribed;
(e) ‘notification’ means a notification published in the
4Telangana Gazette and the word ‘notified’ shall be
construed accordingly;
(f) ‘prescribed’ means prescribed by the Statutes,
Ordinances or Regulations;
(g) ‘student’ means a person who is enrolled for
studies in one of the schools or centres of the University and
pursues studies by attending the prescribed courses;
(h) ‘teacher’ means a Professor, Director, Senior Artist,
Reader, Deputy Director, Associate Artist, Lecturer, Assistant
Director, Junior Artist, and such other person giving
instruction in schools or centres or colleges affiliated to the
University as may be declared by the s tatutes to be a
teacher;
(i) ‘University’ means the 5[Potti Sreeramulu Telugu
University] established under section 3.
4. Substituted by G.O.Ms.No.28, Higher Education (UE) Department,
dated 11.09.2015.
5. Substituted by Act No.30 of 1996.
[Act No.27 of 1985] 3
CHAPTER II.
The University.
3. (1) There shall be constituted in and for the State of
6Telangana a university by the name of th e 7[Potti
Sreeramulu Telugu University] which shall consist of a
Chancellor, a Vice -Chancellor, a Rector, if any, an
*[Executive Council] and an *[Academic Senate].
(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, residential and
affiliating University.
(4) The University shall be a bod y corporate, having
perpetual succession and a common seal and shall sue and
be sued by the said Corporate name.
(5) No institution affiliated to, or associated with or
recognised or maintained by, any other University in the
State shall be affiliated it or associated with or recognised
by the University for any purpose, except with the prior
approval of the Government and the concerned University
and the management of the institution concerned.
4. The objects of the University shall be—
(1) to function as a high-level research centre in Telugu
language, Literature and Culture;
6. Substituted by G.O.Ms.No.28, Higher Education (UE) Department,
dated 11.09.2015.
7. Substituted by Act No.30 of 1996.
The University.
Objects of the
University.
4 [Act No. 27 of 1985]
(2) to impart training to those residing within and
beyond India who desire to study Telugu language,
literature, culture and allied subjects;
(3) to facilitate and regulate advanced study and
research in art , culture, music, stage -plays, painting,
sculpture, architecture, archaeology, language, literature,
grammar, linguistics, history, religion, philosophy, medicine,
engineering sciences and handicrafts and the like that have
development on the basis of the Telugu language and
literature;
(4) to translate books in other languages into Telugu
according to the needs in consonance with the objectives of
the University and also to translate books in Telugu into
other languages;
(5) to search for and compile epigraphs relating to
Telugu language, culture and history and publish them with
its findings based on research;
(6) to compile and publish Telugu words, expressions,
colloquial terms, mutual borrowings, words peculiar to
industries and other occupations which are used by Telugu
speaking people in the State of 8Telangana and also in other
countries where Telugu speaking people live;
(7) to provide for research on ancient Telugu litera ture
in every field keeping in view the likely future scientific
developments;
(8) to develop Telugu as a language of modern
knowledge and medium of instruction;
8. Substituted by G.O.Ms.No.28, Higher Education (UE) Department,
dated 11.09.2015.
[Act No.27 of 1985] 5
(9) to provide for research and determine the
procedures regarding development of Telugu language
embodying in itself all the educational fields existing in the
developing world and evolving suitable approach therefor.
5. The University shall have the following powers and
functions, namely:—
(1) to institute degrees, titles, diplomas and other
academic distinctions and to provide instructions for such
courses of study including the courses of study by
correspondence to such persons as are not regular
students of the University, as it may determine;
(2) 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 institu tion
recognised by the University under conditions prescribed;
(3) to confer honorary degrees or other academic
distinctions in the manner prescribed by the statutes;
(4) to prescribe conditions under which the award of
any degree, title, diploma and o ther academic distinctions
may be withheld;
(5) 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;
(6) to co-operate with any other University, authority or
association or any other public or private body within or
outside India with purposes and objects similar to those of
the University on such terms and conditions, as may, from
time to time, be prescribed, in respect of s uch matters as
may be agreed upon;
Powers and
functions of the
University.
6 [Act No. 27 of 1985]
(7) to establish and maintain University libraries,
research stations, museums and press and publication
bureau;
(8) to institute research posts and appoint persons to
such posts;
(9) to institute and award fellowshi ps including
travelling fellowships, scholarships, incentives and prizes in
the manner prescribed;
(10) to establish, maintain or recognise hostels for
students of the University and residential accommodation
for the staff of the University and to withdr aw any such
recognition;
(11) to fix fees and to demand and receive such fees as
may be prescribed;
(12) to hold and manage endowments, medals, prizes
and other properties and funds of the University;
(13) 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 over of its rights
and liabilities; and
(14) to do all such acts and things, whether incidental
to the objects and powers aforesaid or not as may be
necessary or desirable to further the objects of the
University.
6. (1) The University shall be open to all persons
irrespective of their religion, race, caste, sex, place of birth
or any of them.
Admission in the
University.
[Act No.27 of 1985] 7
(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 qualificatio n 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
(c) to admit any person or retain any student whose
conduct is prejudicial to the interests of the University or the
rights and privileges of other students and teachers.
7. (1) The Government shall have the right to cause an
inspection to be made by such person or persons as they
may direct, of the affairs and properties of the University, its
buildings, laboratories, libraries, museums, workshops and
equipment, and of any co llege 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 the
University. The Government shall in every case give notice
to the University of their intention to cause such inspection
or inquiry to be made and the University shall be entitled to
be represented thereat.
(2) The Government shall forward to the Vice -
Chancellor a copy of the inspection report for ob taining the
views of the *[Executive Council ] and 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.
Inspection.
8 [Act No. 27 of 1985]
(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 University within the time fixed to their
satisfaction, after considering any explanation furnished or
representation made by the *[Executive Council] issue such
direction as they may think fit and the University shall
comply with such directions.
CHAPTER-III.
Officers of the University.
8. The following shall be the officers of the University:-
(1) The Chancellor;
9[(1-A) The Pro-Chancellor;]
(2) The Vice-Chancellor;
(3) The Rector, if any;
(4) The Deans of Schools;
(5) The Registrar;
(6) The Finance Officer; and
(7) such other persons as may be declared by the
statutes to be the Officers of the University.
9. Inserted by Act No.24 of 1994.
Officers of the
University.
[Act No.27 of 1985] 9
9. (1) 10[The Chancellor of the University shall be
appointed by the Government.]
(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 the University, which is not in conformity
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 a ny cause is
shown within the time specified therefor in the said notice,
shall consider the same.
11[9-A. (1) The Pro -Chancellor of the University shall be
nominated by the Chancellor and shall hold office for a
period of three years.
(2) In the absence of the Chancellor or during the
Chancellor’s inability to act, the Pro -Chancellor shall
perform all the functions of the Chancellor.]
10. 12[(1) The Government shall constitute a Search
Committee consisting of,-
10. Substituted by G.O.Ms.No.28, Higher Education (UE) Department,
dated 11.09.2015.
11. Inserted with marginal heading by Act No.24 of 1994.
12. Sub-section (1) of section 10 substituted by Act No.13 of 1991.
The Chancellor.
Pro-Chancellor.
The Vice-
Chancellor.
10 [Act No. 27 of 1985]
(i) a nominee of the *[Executive Council];
(ii) a nominee of the University Grants Commission;
and
(iii) a nominee of the State Government.
13[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 p anel if they consider
necessary and the Search Committee shall thereupon
submit a fresh panel to the Government.
(1-A) The Vice -Chancellor shall not be removed from
his office except by an order of the Chancellor passed on
the ground of willful omission or refusal to carry out the
provisions of this Act, or abuse of the powers vested in him
and after due enquiry ordered by the Government by the
Lokayukta or by such person who is or has been a Judge of
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 against 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
13. Substituted by G.O.Ms.No.28, Higher Education (UE) Department,
dated 11.09.2015.
[Act No.27 of 1985] 11
a consideration of the report while exercising his powers
under this sub-section:
Provided further that where the Lokayukta enquires
into an allegation against the Vice -Chancellor under the
14[Telangana Lokayukta Act, 1983 ] then notwithstanding
anything contained in section 12 of that Act, the Lokayukta
shall submit a report to the Government and the Chancellor
shall act in acc ordance with the advice tendered by the
Government on a consideration of the report while
exercising his powers under this sub-section.]
(2) The Vice-Chancellor shall be the principal executive
and academic officer of the University and shall exercise
general supervision and control over the affairs of the
University and give effect to the decisions of all the
authorities of the University.
(3) The Vice -Chancellor may, if he is of opinion that
immediate action is necessary on any matter, exercise any
power conferred on any authority of the University by or
under this Act and shall report to such authority the action
taken by him on such matter:
Provided that if the authority concerned is of opinion
that such action ought not to have been taken, it may refer
the matter to the Chancellor whose decision thereon shall
be final:
Provided further that any person in the service of the
University who is aggrieved by the action taken by the Vice -
Chancellor under this sub -section shall have the right to
appeal against such action to the *[Executive Council] within
three months from the date on which the decision on such
action is communicated to him and thereupon the
14. Adapted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.
Act 11 of 1983.
12 [Act No. 27 of 1985]
*[Executive Council ] may confirm, modify or reverse the
action taken by the Vice-Chancellor.
(4) The Vice -Chancellor shall exercise such other
powers and perform such other functions as may be
prescribed by the Statutes or Ordinances.
15[11. There shall be a Rector who shall be appointed by
the *[Executive Council] on the recommendation of the Vice-
Chancellor in such manner and on such terms and
conditions as may be prescribed by the Statutes from
among the senior professors. He shall exercise such powers
and perform such duties as may be prescribed by the
statutes.]
15[12. (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.
(2) The Registrar shall act as the Secretary of the
*[Executive Council ] and the *[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.]
15. Substituted with marginal heading by Act No.13 of 1991.
The Rector.
The Registrar.
[Act No.27 of 1985] 13
16[13. (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 to him 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 relating to income
and expenditure.
(3) He shall be present at the meetings of the Finance
Committee and participate in the discussions but shall not
be entitled to vote.]
14. The manner of appointment and powers and duties of
the Deans of Schools and other officer s of the University
shall be prescribed by the Statutes.
CHAPTER-IV
Authorities of the University
15. The following shall be the authorities of the University,
namely:—
(i) The *[Executive Council];
(ii) The *[Academic Senate];
(iii) The *[Planning and Monitoring Board];
16. Substituted along with marginal heading by Act No.13 of 1991.
The Finance
Officer.
Deans of schools
and other officers.
Authorities of the
University.
14 [Act No. 27 of 1985]
(iv) The Finance Committee;
(v) The Schools and Centres;
(vi) The Boards of Studies; and
(vii) Such other bodies as the statutes may declare to
be authorities of the University.
16. (1) The *[Executive Council] shall be the principal
executive body of the University.
(2) The constitution of the *[Executive Council] and its
powers and functions shall be prescribed by the Statutes.
17. (1) The *[Academic Senate ] shall be the principal
academic body of t he 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.
18. (1) The *[Planning and Monitoring 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 C onstitution of the *[Planning and Monitoring
Board] and its powers and functions shall be such as may
be prescribed by the Statutes.
19. The constitution, powers and functions of the Finance
Committee shall be prescribed by the Statutes.
The *[Executive
Council], and its
powers and
functions.
*[Academic
Senate] and its
powers and
functions.
*[Planning and
Monitoring
Board].
Finance
Committee.
[Act No.27 of 1985] 15
20. (1) Th e University shall include the S chools of
language development, literature, fine arts, history, culture
and archaeology, Sanskrit language and literature and
philosophy, post -graduate and professional programmes
and centres of Internatio nal Telugu Centre, Translation,
text-book preparation, comparative studies, preparation of
Telugu Encyclopedia and such other schoo ls as may be
prescribed by the statutes.
(2) The constitution and functions of the schools and
centres, shall, in all other respects, be such as may be
prescribed.
(3) Such School shall comprise such departments of
teaching and research as are specified in the first Statutes.
21. 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.
22. The term of office of the members of the *[Executive
Council], *[Academic Senate ] and the *[Planning and
Monitoring Board] shall be prescribed by the Statues.
CHAPTER-V
University Funds, Etc.
23. The University shall have a general fund to which shall
be credited:—
(i) its income including the fees and endowments;
Constitution and
functions of
Schools and
Centres.
The Boards of
Studies.
Terms of office of
members of the
*[Executive
Council], the
*[Academic
Senate] and the
*[Planning and
Monitoring
Board].
General Fund.
16 [Act No. 27 of 1985]
(ii) contributions or grants which may be made by the
Government on such conditions as they may impose; and
(iii) other contributions or grants.
24. The University shall have such other funds and
maintain such accounts as the *[Executive Council ] may
determine on the recommendation of the Finance
Committee.
25. The University may accept moneys from the
Government of India, the State Government, the University
Grants Commission and also borrow money from a Bank or
a Corporation for the purposes of the University:
Provided that where the University intends to bor row
money from a Bank or a Corporation or both exceeding an
amount of fifty thousand rupees at a time or in the
aggregate, it shall obtain the prior written approval of the
Government therefor.
26. The University shall not without the prior approval of
the Government, divert earmarked funds for other purposes
or upgrade any post or revise the scales of pay of its staff or
implement any schemes which involve any matching
contribution from the Governme nt or create 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 or 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 without prior approval of the
Government.
Constitution of
other funds.
Borrowing of
money.
Certain
restrictions in
respect of
Financial matters.
[Act No.27 of 1985] 17
27. The Government may, at any time after the
commencement of this Act, transfer to the University, the
control and management of any of the institutions on such
terms and conditions as may be deemed proper.
CHAPTER-VI.
Statutes, Ordinances and Regulations.
28. Subject to the provisions of this Act, the *[Executive
Council] shall have 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 degrees 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 busines s at such
meetings;
(vii) the authentication of the orders or decisions of the
authorities;
(viii) the formation of departments of teaching and
research at the University;
Transfer of
Government
Institutions to the
University.
Statutes.
18 [Act No. 27 of 1985]
(ix) the term of office and methods of appointment and
conditions of service o f the officers of the University other
than the Chancellor and Vice-Chancellor;
(x) the qualifications of the teachers and other persons
employed by the University;
(xi) the classification, the method of appointment and
determination of the terms and conditions of service of
teachers and other persons employed by the University;
(xii) the institution of pension, gratuity, insurance or
provident fund for the benefit of the officers, teachers and
other persons employed by the University;
(xiii) the institution of fellowships, travelling fellowships,
scholarships, studentships, bursaries, e xhibitions, medals,
incentives and prizes and the conditions of award thereof;
(xiv) the establishment and maintenance of halls and
hostels;
(xv) the conditions for residence of students of the
University in the halls and hostels maintained by the
University and the levy of fees and other charges for such
residence;
(xvi) the delegation of powers vested in the authorities
or officers of the University;
(xvii) the admission of the students to the University;
(xviii) the conditions of recognition of hostels not
maintained by the University;
(xix) the conditions and mode of appointment and
duties of examining bodies and examiners;
[Act No.27 of 1985] 19
(xx) the mainten ance of discipline among the students
of the University;
(xxi) the fees to be charged for teaching, research and
training;
(xxii) the procedure for arbitration in case of dispute
between employees or students of the University;
(xxiii) the procedure for appeals to the *[Executive
Council] by students against the action of any officer or
authority of the University;
(xxiv) the constitution, terms and reference of the
grievances committee for the employees and students of
the University;
(xxv) the participation of students and research
scholars in the affairs of the University;
(xxvi) the creation, composition and functions of any
other body which is considered necessary for improving the
academic life of the University; and
(xxvii) any other matter which is required to be or may
be prescribed by the Statutes.
29. (1) The first statutes of the University are those set out
in the Schedule.
(2) The *[Executive Council ] may from time to time,
make new statutes or any statute in addition to the first
statutes referred to in sub -section (1) and may amend or
repeal any statute including the first Statutes:
Provided that the *[Executive Council] shall not make,
amend or re peal any statute affecting the status, powers or
Statutes how
made.
20 [Act No. 27 of 1985]
constitution of any authority of the University until such
authority has been given an opportunity of expressing an
opinion in writing on the proposed changes, 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 to 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 period of three years immediately after
the commencement of this Act:
Provided that the Chancellor may, on the expiry of the
said period of thre e 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.
30. (1) The first Ordinances 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 Ordinances so made
may be amended, repealed or added to at any time by the
*[Executive Council ] in the m anner prescribed by the
statutes.
Ordinances.
[Act No.27 of 1985] 21
(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 University
and their enrolment as such;
(b) the 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 b e taken relating to the granting and
obtaining of the same;
(d) the fees to be charged for courses of study in the
University and for admission to the examinations, degrees
and diplomas of the University;
(e) the conditions of award of fellowships,
scholarships, studentships, medals and prizes;
(f) the conduct of examinations and other methods of
evaluation, including the term of office and appointment and
the duties of examining bodies, examiners and moderators;
(g) the conditions of residence of the students of the
University;
(h) the special arrangements, if any, which may be
made for the residence, discipline, and teaching of women
students and the prescribing of special courses of studies
for them;
(i) the appointment and emoluments of teachers and
other employees, other than tho se for whom provision has
been made in the statutes;
22 [Act No. 27 of 1985]
(j) the establishment of Centres of Studies, Boards of
Studies, special centres, specialised laboratories and other
committees;
(k) the terms and conditions of the recognition of
institutions of higher learning and its withdrawal;
(l) 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;
(m) the manner of co -operation or collaboration or
association with other Universities, authorities or i nstitutions
of higher learning;
(n) the creation, composition and functions of any
other body which is considered necessary for improving the
academic life of the University;
(o) such other terms and conditions of service of
teachers and other academic staff as are not prescribed by
the statutes;
(p) the management of colleges and institutions
established by the University; and
(q) all other matters which by this Act or the statutes
may be provided for by the Ordinances.
31. 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 Ordinances, in the manner
prescribed by the Statutes.
Regulations.
[Act No.27 of 1985] 23
32. The *[Executive Council] shall prepare an annual report
of 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.
33. The Finance Officer shall prepare during each financial
year the annual accounts of the University of the preceding
year and submit them to the *[Executive Council ] for
consideration with the recommendations of the Finance
Committee and thereafter submit them to such audit as the
Government may direct before the end of the financial year.
The accounts when audited shall be published in
17Telangana Gazette and copies thereof together with copies
of audit report shall be submitted to the *[Executive Council]
not later than two years from the end of financial year to
which the accounts pertain and to the Government.
34. (1) The Finance Officer shall prepare before such date
as may be prescribed by the Statutes , the financial
estimates for the ensuing financial year along with the
annual accounts whether audited or not, of the preceding
financial year and after they are considered by the Financ e
Committee submit them to the *[Executive Council ] for
approval.
(2) The Government shall fix the block grant for the
University normally for a period of five years:
Provided that any liability which the University may
have incurred with the approval of the Government and
which was not envisaged at the time of fixing the block grant
shall in addition to the block grant, be reimbursed.
17. Substituted by G.O.Ms.No.28, Higher Education (UE) Department,
dated 11.09.2015.
Annual Report.
Annual Accounts.
Financial
estimates.
24 [Act No. 27 of 1985]
35. 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.
36. All casual vacancies among the members other than
ex-officio members of any authority or other body of the
University shall be filled as soon as conveniently 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 authori ty 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 date of
the expiry of the term of the members of any authority or
other body of the University.
37. 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.
38. No act or proceeding of any authority or other body of
the University shall be invalidated merely by reason of the
existence of any 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 of any defect or irregularity in
such act or proceeding not affecting the merits of the case.
39. (1) No person shall be qualified for election or
nomination as a member of any of the authorities of the
Power to incur
unforeseen
expenditure.
Filling of casual
vacancies.
Protection of
action taken in
good faith.
Proceedings of
the University
authorities and
bodies not
invalidated by
vacancies.
Disqualification for
Membership.
[Act No.27 of 1985] 25
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 insolven t or
an un-discharged insolvent; or
(c) sentenced by a criminal court to imprisonment for
any offence involving moral turpitude.
(2) In case of dispute or doubt as whether a person is
disqualified under sub -section (1) the *[Executive Council ]
shall refer such case to the Chancellor, whose decision
thereon shall be final.
40. (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 passed by a
majority of the total membership of the *[Executive Council]
and by a majority of not less than two -thirds 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] may withdraw any degree or diploma conferred on
or granted to that person by the University.
(2) The *[Executive Council ] 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
or unsound mind or deaf-mute or suffers from leprosy or has
applied to be adjudicated or has been adjudicated as an
insolvent.
Removal from
memberships of
the University.
26 [Act No. 27 of 1985]
(3) No action under this section 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.
41. If any question arises whether any person has been
duly elected or nominated as, or is entitled to be, a member
of any authority of the University or other body of the
University, the question shall be referred to the Chancellor
whose decision thereon shall be final.
42. All the authorities of the University shall have power to
constitute or reconstitute 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 concerned and of such other persons, if any, as
the authority in each case may think fit.
43. Until the Authorities of the University are constituted
under sub -section (1) of section 48, the Vice -Chancellor,
shall, subject to the a pproval of the Chancellor have
power,—
(1) to appoint such advisory or selection committees as
he may think fit;
(2) to appoint such members of the teaching staff as
may be necessary; and
(3) to appoint such ministerial and lower grade staff as
may be necessary.
Disputes as to
constitution of the
University
authorities and
bodies.
Constitution of
committees.
Advisory
committees.
[Act No.27 of 1985] 27
44. Notwithstanding anything contained in this Act or any
other law for the time being in force, the Government may
by order in writing, call for any information from the
University on any matter relating to the affairs of the
University and the University shall, if such information 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.
45. Copy of any receipt, application, notice, or proceeding,
resolution of any authority or committee of the University or
any entry in any register duly maintained by the University, if
certified by the Registrar shall be received as prima facie
evidence of such receipt, application, notice, proceeding or
resolution, document for the existence of entry in a register
and shall be admitted as evidence of the matters and
transactions, wherein the original thereof would if produced
have been admissible in evidence notwithstanding anything
in the I ndian Evidence Act, 1872 or in any other law for the
time being in force.
46. (1) No attendance at any instruction other than that
conducted or recognised by the University shall qualify for
admission to an examination of the University other than the
entrance examination to the University.
(2) The authorities responsible for organi sing such
instruction shall be those prescribed.
(3) The course of study and curricula shall be those
prescribed.
Powers to obtain
information.
Mode of proof of
University record.
Central Act 1 of 1872.
Attendance at
Recognised
Instruction.
28 [Act No. 27 of 1985]
47. Notwithstanding anything in this 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
hold office for a period to be fixed by him but not exceeding
three years.
48. (1) It shall be the duty of the f irst Vice -Chancellor to
make arrangements for constituting 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 consultation 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 the duty of the first Vice -Chancellor to
draft such statutes, as may be necessary and submit them
to the *[Executive Council] for their approval. Such statutes
when framed shall be published in the 18Telangana Gazette.
(5) Notwithstanding anything contained in this Act and
the s tatutes anExcerpt shown. Open the full act in Lexace.