LexThe Rajiv Gandhi University of Knowledge Technologies Act, 2008.
Telangana · state statute
Open in Lexace · Ask the AI about this actTHE RAJIV GANDHI UNIVERSITY OF KNOWLEDGE
TECHNOLOGIES ACT, 2008.
(ACT NO. 18 OF 2008)
ARRANGEMENT OF SECTIONS
Sections
1. Short title and commencement.
2. Definitions.
3. Rajiv Gandhi University of Knowledge
Technologies.
4. The objects of the University.
5. Governing Council.
6. The Chancellor.
7. The Vice-Chancellor.
8. Academic Council.
9. Powers and functions of Institutes.
10. Officers of the Constituent Institutes.
11. Director of the Institute.
12. Powers and Duties of the Director.
13. The Deans.
14. The Administrative Officer.
15. The Finance Officer.
16. Other Officers.
17. Authorities of the Constituent Institute.
18. Executive Committee.
19. Board of Studies.
20. Other Authorities.
21. Constitution of Committees.
2 [Act No. 18 of 2008]
22. Annual Report.
23. Annual Accounts.
24. Statutes.
25. Statutes how made.
26. Power to make Regulations.
27. Power to remove difficulties.
28. Repeal of Ordinance.
Schedule.
THE RAJIV GANDHI UNIVERSITY OF KNOWLEDGE
TECHNOLOGIES ACT, 2008.1
Act No.18 OF 2008.
1. (1) This Act may be called the Rajiv Gandhi University
of Knowledge Technologies Act, 2008.
(2) It shall be deemed to have come into force on the
22nd December, 2007.
2. In this Act, unless the context otherwise requires:-
(i) “Academic Council” means the Academic Council
referred to under section 8;
(ii) “Board of Studies” means the Board of Studies of
Constituent Institutes;
(iii) “Chancellor” means the Chancellor of the Rajiv
Gandhi University of Knowledge Technologies;
(iv) “Center” means a center established by the
Governing Council;
(v) “CETLS” means Center for Education Technology
and Learning Science;
(vi) “Constituent Institute” means an Institute
established under section 3;
1. The Rajiv Gandhi University of Knowledge Technologies Act, 2008
received the assent of the Governor on 26.04.2008. The said Act in force
in the combined State, as on 02.06.2014, has been adapted to the State
of Telangana, under section 101 of the Andhra Pradesh Reorganisation
Act, 2014 (Central Act 6 of 2014) vide . the Notification issued in
G.O.Ms.No.29, Higher Educ ation (TE/A2) Department, dated
17.12.2014.
Definitions.
Short title and
commencement.
2 [Act No. 18 of 2008]
(vii) “Executive Committee” means the Executive
Committee of the Constituent Institutes;
(viii) “Faculty” means Professors, Associate Professors,
Assistant Professors, Lecturers, Mentors and Research Staff;
(ix) “GC” means Governing Council referred to in
section 5;
(x) “Government” means the State Government of
2Telangana;
(xi) “Hostel” means a unit of residence for students of
the Institute maintained or recognized by the Institute in
accordance with conditions prescribed;
(xii) “Institute” means the autonomous Institute notified
under section 3;
(xiii) “Member” means a member of the Institute;
(xiv) “Notification” means a notification published in the
2Telangana Gazette and the word “notified” shall be
constuted accordingly;
(xv) “Prescribed” means prescribed by the Statutes,
Ordinances or Regulations;
(xvi) “Rural Student” means student who had passed
10th standard examination from Rural areas of the State of
2Telangana;
(xvii) “University” means Rajiv Gandhi University of
Knowledge Technologies.
2. Substituted by G.O.Ms.No.29, Higher Education (TE/A2) Department,
dated.17.12.2014.
[Act No. 18 of 2008] 3
3. 3[(1) There shall be established the Rajiv Gandhi
University of Knowledge Technologies with its headquarters
at Basara, Adilabad District for teaching and research in
Information Technology and related areas under the control
of a Governing Council.]
(2) It may also establish such institutions at such other
places by notification as it may deem fit.
(3) Each of such Constituent Institutes shall have
independent status and flexibility to design their curriculum
and course work and other functional and administrative
measures subject to the guidelines or instructions issued by
the Governing Council from time to time.
(4) The Constituent Institutes 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 Institute the pleading shall be signed and
verified by the Director and all process in such suits and
proceedings shall be issued to and on behalf of the Director.
4. The following are the objects of the University, namely,-
(i) to disseminate and advance knowledge in the fields
of Information Technology, Nano-Technology, Solar Energy
Technology, Biotechnology and other emerging
Technologies;
(ii) to create institutes and/or centers of excellence for
imparting state-of-the-art education, Training and Research
in the fields of Information Technology, Nano Technology,
3. Substituted by G.O.Ms.No.29, Higher Education (TE/A2) Department,
dated 17.12.2014.
Rajiv Gandhi
University of
Knowledge
Technologies.
The objects of the
University.
4 [Act No. 18 of 2008]
Solar Energy Technology, Biotechnology and other
emerging areas;
(iii) to develop innovative patterns of teaching, training;
curriculum design and methods of testing at various levels
of educational accomplishment to attain global education
standards;
(iv) to make special provisions for integrated courses in
humanities, social sciences and interdisciplinary areas so as
to promote use of technologies for larger benefit of mankind
particularly people living in developing countries;
(v) to function as a resource center for knowledge
management and entrepreneurship development in the
fields of Information Technology, Nano Technology, Solar
Energy Technology, Biotechnology and other emerging
areas;
(vi) to provide for inter-relationships for national and
global participation in the fields of Information Technology,
Nano Technology, Solar Energy Technology, Bio-
technology and other emerging areas and its allied fields;
and
(vii) to establish close linkage with industry to make
teaching and research at the institutes relevant to the needs
of the economy, at national and global level.
5. (1) There shall be a Governing Council for University,
which shall be an apex body for the overall governance of
the Constituent Institutes established under section 3, either
as Public or Private -Public Partnership as specified in the
statute 16. The Governing Council shall be responsible for
the general superintendence, accreditation, direction and
policies of all the Constituent Institutes.
Governing
Council.
[Act No. 18 of 2008] 5
(2) The Governing Council shall have following
powers,-
(i) to establish special centers or other units for
research and teaching as are necessary for furtherance of
its objectives;
(ii) to create administrative, ministerial and other
posts for the University and to make appointments thereto;
(iii) to institute and award fellowships, scholarships,
studentships, bursaries;
(iv) to make a provision for research and advisory
services and for that purpose to enter into such
arrangements with other institutions or bodies as it deem
necessary;
(v) to determine standards and procedures for
admission into the Constituent Institutes which may include
examination, evaluation or any other method of testing;
(vi) to facilitate the activities of Institutes in respect of
academic, financial and administrative matters;
(vii) to fix fees and other charges;
(viii) to receive donations and to acquire, hold,
manage and dispose of any property for the purposes of the
objects of the University and Institutes;
(ix) to review, from time to time, the broad policies
and programmes and to suggest measures for the
improvement and development of the Constituent Institutes;
(x) to consider and pass resolutions on the annual
report and the annual accounts and the audit report on such
accounts;
6 [Act No. 18 of 2008]
(xi) to perform such other functions as may be
prescribed by the statutes;
(xii) to do all such other acts and things as may be
necessary, incidental or conducive to the attainment of all or
any of the objects of the University;
(xiii) the constitution of the Governing Council and the
term of office of its members shall be prescribed by the
statute 9.
6. 4[(1) The Chancellor 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 chair the Governing Council
and Academic Council.
7. (1) The Vice-Chancellor shall be appointed by the
5[Government] in such manner as prescribed by the Statute
2.
(2) The Vice-Chancellor shall assist the Chancellor of
the University in discharge of his/her duties.
(3) The Vice-Chancellor in the absence of the
Chancellor shall Chair the Governing Council and Academic
Council.
(4) The Vice-Chancellor shall chair the meetings of the
Executive Committee and Board of Studies of the
Constituent Institutes.
4. Sub-section (1) of section 6 substituted by Act No.8 of 2016.
5. For “Governing Council” the word “Government” substituted by Act
No.8 of 2016.
The Chancellor.
The Vice-
Chancellor.
[Act No. 18 of 2008] 7
(5) The Vice-Chancellor shall be the Chief Executive
Officer of the University.
8. (1) The Academic Council shall be the principal
academic body of the University and shall co-ordinate and
exercise general supervision over the academic policies of
the Constituent Institutes.
(2) The constitution of the Academic Council, the term
of office of its members and its powers and functions shall
be prescribed by the Statute 11.
9. The Institute shall have the following powers and
functions, namely:-
(i) to prescribe the qualifications under which persons
shall be admitted to the Institute and to any particular
course of study therein;
(ii) to cause organization of teaching, research,
experimentation and practical training in the fields relevant
to the objects of the Institute;
(iii) to hold examinations and to confer and grant
degrees, diplomas, certificates, and other academic
distinctions on persons who shall have passed the
examinations or other tests conducted by the Institute as
prescribed by the University;
(iv) to institute and establish or abolish professorships,
readerships, lectureships and any other such offices
required by the Institute, to appoint persons to such posts,
to remove person from such posts and to prescribe the
conditions of service relating to such offices;
(v) to institute and award fellowships, scholarships,
studentships, bursaries and prizes;
Powers and
functions of
Institutes.
Academic
Council.
8 [Act No. 18 of 2008]
(vi) to develop industrial services through the faculty;
(vii) to make provision for research and advisory
services and with these objects to enter into such
arrangements with other institutions or with public bodies or
industrial firms as may be deemed fit;
(viii) to institute and establish or abolish such
administrative offices as may be required, to appoint
persons to such offices, to remove persons from such
offices, and to prescribe the conditions of service relating to
such offices;
(ix) to provide for the printing and publication of
research and other works which may be issued by the
Institute;
(x) to organize and encourage preparation, printing,
publication and distribution of text books relevant to the
objects of the Institute;
(xi) to fix, demand and receive fees, subscriptions and
deposits;
(xii) to act as trustees or managers of any property,
legacy, endowment or gift for purpose of education or
research otherwise in furtherance of the work and welfare of
the Institute and to invest any funds representing the same
in accordance with the provisions of this Act, the statutes,
and the Regulations made thereunder.
(xiii) to establish, maintain and manage research
department and institutions;
(xiv) to do all such other acts and things as may be
requisite in order to further the objects of the Institute;
[Act No. 18 of 2008] 9
(xv) to conduct innovative experiments in new methods
and technologies in the fields of Information Technology,
Nano Technology, Solar Energy Technology, Bio-
technology and other emerging areas in order to achieve
international standards of such education, training and
research;
(xvi) to prescribe courses and curricula in consultation
with industry and provide for flexibility in the education
system and delivery methodologies including electronic and
distance learning;
(xvii) to hold examination including through electronic
mode;
(xviii) to establish such special centers, specialized
study centers other units for research and instruction as are,
in the opinion of the Institute, necessary for the furtherance
of its objects;
(xix) to develop and maintain linkages with educational
or research Institutions and industries in any part of the
world in furtherance or the objectives of the University;
(xx) to develop and maintain relationships with
teachers, researchers, domain experts and industrialists in
Information Technology, Nano Technology, Solar Energy
Technology, Bio-technology and other emerging areas in
any part of the world for achieving the objects of the
University.
10. The following shall be the officers of each of the
Constituent Institute, namely:-
(i) The Director;
(ii) The Dean;
Officers of the
Constituent
Institutes.
10 [Act No. 18 of 2008]
(iii) The Administrative Officer,
(iv) The Finance Officer, and
(v) Such other persons as may be prescribed to be
officers of the Institute.
11. (1)There shall be a Director of the Constitute Institute
who shall be appointed by the Chancellor from a panel of
names recommended by the Governing Council in such
manner as prescribed in the Statute 3.
(2) The initial term of appointment shall be for a period
of three years, and may be extended for another period of
three years. The appointment is subject to the age limit of
not exceeding 65 years.
12. (1) The Director shall be the Chief Executive and
Academic officer of the Constituent Institute. He/She shall
preside over the meetings of the Finance Committee and
Executive Committee.
(2) Without prejudice to the generality of the provisions
contained in sub-section (1), the Director shall,-
(a) exercise general supervision and control over the
affairs of the Constituent Institute;
(b) ensure implementation of the decision of the
authorities of the Constituent Institute and responsible for
imparting of instruction and maintenance of discipline in the
Constituent Institute;
(c) exercise such other powers and perform such
other duties as may be assigned to him under the Act or as
may be delegated to him by the Governing Council or the
Chancellor, as the case may be.
Director of the
Institute.
Powers and
Duties of the
Director.
[Act No. 18 of 2008] 11
13. The Deans of the Constituent Institute shall be
appointed in such a manner and shall exercise such powers
and perform such duties as may be prescribed by the
Statute 7.
14. The Administrative Officer of the Constituent Institute
shall be appointed in such a manner and shall exercise such
powers and perform such duties as may be prescribed by
the Statute 4.
15. The Finance Officer of the Constituent Institute shall be
appointed in such a manner and shall exercise such powers
and perform such duties as may be prescribed by the
Statute 5.
16. The manner of appointment and powers and duties of
other officers of the Constituent Institute shall be prescribed
by the Statute 6.
17. The following shall be the Authorities of the Constituent
Institute:-
(i) the Executive Committee;
(ii) the Board of Studies; and
(iii) any such other authorities as may be declared by
any future Statutes.
18. The Executive Committee shall be the principal
executive body of the Constituent Institute. The constitution
of the Executive Committee, the term of office of its
members and its powers and functions shall be prescribed
by the Statute 10.
The Deans.
The Administrative
Officer.
The Finance
Officer.
Other Officers.
Authorities of the
Constituent
Institute.
Executive
Committee.
12 [Act No. 18 of 2008]
19. (i) Each Constituent Institute shall have its own Board
of Studies;
(ii) the constitution of the Board of Studies, the term of
office of its members and its powers and functions shall be
prescribed by the Statute 12;
(iii) the Board of Studies, subject to the overall control
of the Academic Council, shall have the powers to introduce
new domain specializations, new soft skills and new
research programmes;
(iv) the Board of Studies shall be the principal planning
and reviewing body and it shall also arrange for periodical
monitoring of the development programmes and of teaching
and research in the Constituent Institute.
20. The constitution, powers and functions of other
authorities shall be prescribed by the future Statutes.
21. Where any authority of the Constituent Institute is given
power by this Act or the Statutes to appoint Committees,
such Committees shall as otherwise provided, consist of the
members of the authority concerned and of such other
persons as the authority in each case may think fit.
22. The annual report of the Constituent Institute shall be
prepared under the directions of the Executive Committee
and shall be submitted to the Governing Council on or after
such date as may be prescribed by the Statutes and the
Governing Council shall consider the report in its meeting.
23. The annual accounts and balance sheet of the
Constituent Institute shall be prepared under the directions
of the Executive Committee and shall be audited by
Chartered Accountant every year. The audited annual
accounts shall be submitted to the Governing Council.
Board of Studies.
Other Authorities.
Constitution of
Committees.
Annual Report.
Annual Accounts.
[Act No. 18 of 2008] 13
24. Subject to the provisions of this Act, Statutes may
provide for all or any of the following matters, namely:-
(i) the constitution, powers and functions of the
authorities and other bodies of the University as may be
constituted from time to time;
(ii) the appointment and continuance in office of the
members of the said authorities and bodies, the filling up of
vacancies of members, and all other matters relate to those
authorities and other bodies for which it may be necessary
or desirable to provide;
(iii) the appointment, powers and duties of the officers
of the University and their emoluments and other terms and
conditions of service;
(iv) the appointment of the faculty of the Institutes and
their emoluments and other terms and conditions of service;
(v) the conditions of service of employees including
provision for pension, insurance and provident fund, the
manner of termination of service and disciplinary action;
(vi) the principles governing seniority of service of
employees;
(vii) the procedure for appeal to the Governing Council
by any employee or student against the action of any officer
or authority of the Institute;
(viii) the institution of fellowships, scholarships,
studentships, bursaries, medals and prizes;
(ix) the delegation of powers vested in the authorities
or officers of the University and Constituent Institutes; and
Statutes.
14 [Act No. 18 of 2008]
(x) all other matters which by this Act are to be, or may
be, provided by the Statutes.
25. (1)The first Statutes 1 to 16 of the University are those
set out in the Schedule and can only be altered with the
approval of the State Government.
(2) The Governing Council may, from time to time,
make new statutes in addition to the first statutes referred to
in sub-section (1).
(3) Every statute made under sub-section (1) shall,
immediately after it is made, be laid before both the Houses
of the State Legislature if it is in session and if it is not in
session in the session immediately following, for a total
period of fourteen days which may be comprised in one
session or in two successive sessions, and if, before the
expiration of the session in which it is so laid or the session,
immediately following, the Houses agree in making any
modification in the statute or in the annulment of the statute,
the statute shall thereafter have effect only in such modified
form or shall stand annulled, as the case may be, so,
however that any such modification or annulment shall be
without prejudice to the validity of anything previously done
under the statute.
26. The Regulations shall be made by the Executive
Committee and the Regulations so made may be amended
repealed or added to anytime by the Governing Council.
Subject to the provisions of this Act and the statutes, the
Regulations may provide for all or any of the following
matters:-
(i) the admission of the students to the Institute and
their enrollment as such;
(ii) the course of study to be laid down for all degrees,
diplomas and certificates of the Institute;
Statutes how
made.
Power to make
Regulations.
[Act No. 18 of 2008] 15
(iii) 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;
(iv) the fees to be charged for courses of study in the
Institute and for admissions to the examinations, degrees
and diplomas of the Institute;
(v) the conditions of award of fellowships, scholarships,
studentships, bursaries, medals and prizes;
(vi) the conduct of examination;
(vii) the conditions of residence of the students of the
Institute;
(viii) the appointment and emoluments of employees
other than those for whom provision has been made in the
Statutes;
(ix) the establishment of Centers of Studies, Special
Centers and Research Centers;
(x) such other terms and conditions of service of faculty
and staff as are not prescribed by the Statutes;
(xi) all other matters which by this Act or the Statutes
may be provided for by the Regulations.
27. If any difficulty arises in giving effect to the provisions
of this Act, the Government may, within a period of two
years from the commencement of this Act, by order
published in the Gazette, make such provisions including
adaptations or modifications, if any, of the provisions of this
Act not affecting the substance thereof as appears to it to be
necessary or expedient for removing the difficulty.
Power to remove
difficulties.
16 [Act No. 18 of 2008]
28. The Rajiv Gandhi University of Knowl edge
Technologies Ordinance, 2007 is hereby repealed.
Repeal of
Ordinance 17 of
2007.
[Act No. 18 of 2008] 17
THE SCHEDULE
The Statutes of the RAJIV GANDHI UNIVERSITY OF
KNOWLEDGE TECHNOLOGIES
STATUTE - 1
THE CHANCELLOR
6[1. [XXX]]
2. The Chancellor shall hold office for a term of five years.
STATUTE - 2
THE VICE-CHANCELLOR
7[1. The Government shall constitute a Search Committee
constisting of,-
(i) a nominee of the Governing Council;
(ii) a nominee of the University Grants Commission;
(iii) a nominee of the State Government.
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.]
6. Clause (1) omitted by Act No.8 of 2016.
7. Clause (1) of Statute-2 substituted by Act No.8 of 2016.
18 [Act No. 18 of 2008]
2. The-Vice-Chancellor shall hold office for a term of five
years subject to not attaining the age of 65 years.
STATUTE - 3
THE DIRECTOR
1. The Governing Council shall constitute a Search
Committee for selecting a person for the position of Director.
The search Committee shall consist of,-
(a) Chairman, 8Telangana State Council of Higher
Education.
(b) Secretary to Government, Information Technology
and Communication Department, Government of
8Telangana.
(c) A nominee of the Governing Council.
(2) The Director must be a distinguished academician
with doctoral degree and adequate administrative
experience.
(3) The Search Committee shall submit a panel of three
persons to the Governing Council from among whom the
Governing Council shall recommend one person to the
Chancellor for appointment as Director and the Chancellor
shall appoint such a person as Director.
(4) The Director shall be the academic head and the
principal executive officer of the Constituent Institute and
shall exercise general control over its affairs.
(5) The Director shall hold office for a term of three
years from the date on which he enters upon his office and
8. Substituted by G.O.Ms.No.29, Higher Education (TE/A2) Department,
dated.17.12.2014.
[Act No. 18 of 2008] 19
shall be eligible for re-appointment to that office for another
term of three years.
(6) Notwithstanding anything contained in clause (5), a
person appointed as Director shall after attaining the age of
sixty five years during the term of his office, retire from
office.
(7) The Director shall have the power to convene
meetings of the Executive Committee and Board of Studies.
(8) It shall be the duty of the Director to see that the
Act, the Statutes and the Regulations are duly observed,
and he shall have all powers necessary to ensure such
observance.
STATUTE - 4
ADMINISTRATIVE OFFICER
(1) The Administrative Officer shall be appointed by the
Executive Committee for a term of three years and on such
other terms as may be prescribed by the Regulations.
(2) The emoluments and other terms and conditions of
service shall be such as may be prescribed by the
Regulations. The Administrative Officer shall retire on
attaining the age of 60 years.
(3) The Administrative Officer shall have overall control
over all the staff excluding the Faculty. He/She shall be the
Member-Convenor of the Executive Committee.
(4) It shall be the duty of the Administrative Officer,-
(a) to be custodian of the records and such other
property of the Constituent Institute as the Executive
Committee shall commit to his charge;
20 [Act No. 18 of 2008]
(b) to issue all notices convening meetings of the
Executive Committee, Board of Studies and of any
Committee appointed by the authorities of the Institute;
(c) to keep the minutes of all the meetings of the
Executive Committee, the Board of Studies and of any
Committee appointed by the authorities of the Institute;
(d) to conduct the official correspondence of the
Executive Committee and the Board of Studies;
(e) to represent the institute in suits or proceedings
by or against the institute, sign powers of attorney and verify
pleading; and
(f) to perform such other duties as may be specified
in these Statutes or the Regulations or as may be required,
from time to time, by the Executive Committee or the
Director.
STATUTE - 5
THE FINANCE OFFICER
(1) The Finance Officer shall be appointed by the
Executive Committee for a term of three years and on such
other terms as may be prescribed by the Regulations.
(2) The emoluments and other terms and conditions of
service shall be such as may be prescribed by the
Regulations:
The Finance Officer shall retire on attaining the age of
60 years.
(3) The Finance Officer shall,-
[Act No. 18 of 2008] 21
(a) exercise general supervision over the funds of the
institute and shall advise it as regards its financial policy;
and
(b) perform such other financial functions as may be
assigned to him by the Executive Committee or as may be
prescribed by these Statutes or Regulations.
(4) Subject to the control of the Executive Committee,
the Finance Officer shall,-
(a) hold and manage the property and investments of
the institute including trust and endowed property;
(b) ensure that the limits fixed by the Executive
Committee for recurring and non-recurring expenditure for a
year are not exceeded and that all moneys are expended on
the purpose for which they are granted or allotted;
(c) be responsible for the preparation of annual
accounts and the budget of the Constituent Institute and for
their presentation to the Executive Committee;
(d) arrange for the internal audit of the accounts
annually by a Chartered Accountant;
(e) keep a constant watch on the state of the cash
and bank balances and on the state of investments;
(f) watch the progress of the collection of revenue
and advise on the methods of collection employed;
(g) ensure that the register of buildings, land,
furniture and equipment are maintained up-to-date and that
stock-checking is conducted, of equipment and other
consumable materials in all offices, Special Centers and
Specialized laboratories.
22 [Act No. 18 of 2008]
(5) The receipt of the Finance Officer for any money
payable to the Constituent Institute shall be sufficient
discharge for payment of such money.
STATUTE - 6
OTHER OFFICERS
(1) The Other Officers shall be appointed by the
Executive Committee on the recommendation of the
Selection Committee constituted for the purpose.
(2) The Other Officers shall exercise such powers and
perform such duties as may be assigned to them by the
Executive Committee.
STATUTE - 7
THE DEAN, ACADEMICS AND THE DEAN, STUDENT
WELFARE
(1) The Dean, Academics shall be appointed by the
Director from among the Professors.
(2) The Dean shall be responsible for the conduct and
maintenance of the standards of teaching and research in
the Institute.
(3) The Dean, Academics shall be the Member-
Convenor of the Board of Studies.
(4) The Dean, Students Welfare shall be appointed by
the Director from among the Professors and shall exercise
such powers and perform such duties as may be prescribed
by the Regulations.
[Act No. 18 of 2008] 23
STATUTE - 8
DIRECTOR OF CENTER FOR EDUCATION TECHNOLOGY
AND LEARNING SCIENCES
The Director, Center for Education Technology and
Learning Sciences shall be appointed by the Governing
Council from among the Professors and shall exercise such
powers and perform such duties as may be prescribed by
the Governing Council. He/She shall be the Member
Convenor of the Academic Council.
STATUTE - 9
GOVERNING COUNCIL
(1) The Governing Council consists of the following
members:-
(a) Chancellor.
(b) Vice-Chancellor.
(c) Chairman, 9Telangana State Council of Higher
Education.
(d) Secretary to Government, Information Technology
and Communications Department, Government of
9Telangana.
(e) Secretary to Government, Higher Education
Department, Government of 9Telangana.
(f) Director, International Institute of Information
Technology, Hyderabad.
9. Substituted by G.O.Ms.No.29, Higher Education (TE/A2) Department,
dated.17.12.2014.
24 [Act No. 18 of 2008]
(g) Directors of Constituent Institute located at 10[XXX]
Basara.
(h) Director, Center for Education Technology and
Learning Science.
(i) Three eminent persons nominated by the
Chancellor.
(2) The term of office of the nominated members shall
be three years. A member shall be entitled for re-nomination
for another term of three years.
(3) One-third members of the Governing Council shall
form a quorum for a meeting of the Governing Council.
(4) The Governing Council shall have full executive
control over all the Institutes.
(5) The Governing Council shall select a common seal
for the Constituent Institutes and provide for the custody
and use of such seal.
(6) The Governing Council shall exercise the following
powers:-
(a) Take decisions on questions of policy relating to
the administration and working of all the Institutes under the
control of the University.
(b) Consider and approve the programmes of the
Constituent Institutes.
(c) Prescribe and conduct courses of study,
education and research.
10. Omitted (Idupulapaya and Nuzividu) by G.O.Ms.No.29, Higher
Education (TE/A2) Department, dated 17.12.2014.
[Act No. 18 of 2008] 25
(d) Lay down standards of proficiency to be
demonstrated before the award of diplomas, certificates and
other distinctions in respect of courses offered by the
Constituent Institute.
(e) Frame Statutes and Regulations for the conduct of
the affairs of the Constituent Institute and to add to, amend,
or repeal them from time to time.
(f) Consider and pass resolutions on the Annual
Report and Annual Accounts of the Constituent Institute.
(g) Prescribe tuition and other fees.
(h) Regulate and determine all matters concerning
the administration of the University.
(i) Enter into any agreement with the relevant
organizations for successful conduct of business of the
Institutes.
(7) Exercise all powers that are not otherwise provided
for.
(8) Delegate such of its powers to the Chancellor as
may be considered necessary or desirable.
(9) The Vice-Chancellor with the prior approval of the
Chancellor shall convene the meetings of the Governing
Council as and when required.
STATUTE - 10
EXECUTIVE COMMITEEE
(1) The Executive Committee shall consist of the
following members:-
(a) The Vice-Chancellor of the University.
26 [Act No. 18 of 2008]
(b) The Director of the respective Constituent
Institute.
(c) A member nominated by Information Technology
and Communication Department, Government of
11Telangana.
(d) A member nominated by Director, International
Institute of Information Technology, Hyderabad.
(e) Director, Center for Education Technology and
Learning Science.
(f) Three eminent persons nominated by the
Governing Council.
(2) The term of office of the nominated members shall
be three years.
(3) One-third members of the Executive Committee
shall form a quorum for a meeting of the Executive
Committee.
(4) The Executive Committee shall have the
management and administration of the revenue and
property of the Constituent Institute and the conduct of all
administrative affairs of the Constituent Institute not
otherwise provided for.
(5) Subject to the provisions of this Act, the Statutes
and the Regulations, the Executive Committee shall in
addition to all other powers vested in it, have the following
powers:-
11. Substituted by G.O.Ms.No.29, Higher Education (TE/A2)
Department, dated.17.12.2014.
[Act No. 18 of 2008] 27
(a) to create teaching and academic posts, to
determine the number and emoluments of such posts and
to define the duties and conditions of service of Faculty;
(b) to appoint such Faculty and other academic staff
as may be necessary, on recommendations of the Selection
Committee constituted for the purpose;
(c) to create administrative ministerial and other
necessary posts and to make appointments thereto in the
manner prescribed by the Regulations;
(d) to grant leave of absence to any officer of the
Constituent Institute and to make, necessary arrangements
for the discharge of the functions of such officer during his
absence;
(e) to regulate and enforce discipline among
employees in accordance with these Statutes;
(f) to manage and regulate the finances, accounts,
investments, property, business and all other administrative
affairs of the Constituent Institute and for that purpose to
appoint such agents as it may think fit;
(g) to fix limits on the total recurring and the total
nonrecurring expenditure for a year;
(h) to invest any money belonging to the Constituent
Institute including any unapplied income, in such stocks,
funds, shares or securities as it shall, from time to time, think
fit, or in the purchase of immovable property in India;
(i) to transfer or accept transfers of any movable or
immovable property on behalf of the Constituent Institute;
28 [Act No. 18 of 2008]
(j) to provide buildings premises, furniture and
apparatus and other means needed for carrying on the
works of the Constituent Institute;
(k) to enter into, vary, carry out and cancel contracts
on behalf of the Constituent Institute;
(I) to entertain, adjudicate upon, and, if thought fit, to
redress any grievances of the employees and students of
the Constituent Institute, who may, for any reason feel
aggrieved;
(m) to make such special arrangements as may be
necessary for the residence and discipline of woman
students;
(n) to delegate any of its powers to the Director, the
Administrative Officer or the Finance Officer or such other
employee or authority of the Institute or to a Committee
appointed by it as it may deem fit;
(o) to institute fellowships, scholarships,
studentships, bursaries, medals and prizes; and
(p) to exercise such and other powers and perform
such other duties as may be conferred or imposed in it by
this Act, of these statutes.
STATUTE - 11
ACADEMIC COUNCIL
(1) The Academic Council consists of the following
members:-
(a) Chancellor,
(b) Vice-Chancellor,
[Act No. 18 of 2008] 29
(c) Deans, Academics of Constituent Institute located
at Idupulapaya, Nuzivedu and Basara,
(d) Dean, Academics, International Institute of
Information Technology, Hyderabad,
(e) Director, Center for Education Technology and
Learning Science,
(f) Three eminent academicians nominated by the
Governing Council.
(2) The term of office of the nominated members shall
be three years.
(3) One-third members of the Academic Council shall
form a quorum for a meeting of the Academic Council.
(4) Subject to the provisions of this Act, and the
Statutes, the Academic Council shall in addition to all other
powers vested in it, have the following powers,-
(a) to exercise general supervision over the academic
policies of the Institutes and to give directions regarding
methods of instruction, co-operative teaching, evaluation of
research or improvements in academic standards;
(b) to bring about inter-disciplinary co-ordination, to
establish or appoint Committees or Boards, for taking up
projects;
(c) to consider matters of general academic interest
either on its own initiative or on a reference by the Board of
Studies or the Governing Council and to take appropriate
action thereon; and
(d) to frame such regulations and rules consistent
with these Statutes regarding the academic functioning of
30 [Act No. 18 of 2008]
the Institutes, discipline, residences, admissions, award of
fellowships and studentships, fee concessions and
attendance.
STATUTE - 12
BOARD OF STUDIES
(1) The Board of Studies shall consist of the following
members:-
(a) The Vice-Chancellor,
(b) The Director of the respective Constituent
Institutes,
(c) The Dean, Academics,
(d) Three eminent persons nominated by the
Governing Council.
(2) The term of office of the nominated members shall
be three years.
(3) One-half members of the Board of Studies shall
form a quorum for a meeting of the Board of studies.
(4) The Board of Studies shall be the principal planning
and reviewing body and it shall also arrange for periodical
monitoring of the development programmes and of teaching
and research in the Institute.
STATUTE - 13
STUDENT ADMISSIONS
(1) The Institute shall be a fully residential.
[Act No. 18 of 2008] 31
(2) The Institute will cater primarily to the educational
needs of the meritorious rural youth of 12Telangana.
(3) The admission process is based on the local basis
with rural mandal as a unit, allowing for the established
reservation norms.
(4) The merit is based on the marks secured in the
Secondary School Certificate (Tenth Standard) from out of
the applicants.
STATUTE - 14
SELECTION COMMITTEES
(1) There shall be Selection Committees for making
recommendations to the Executive Committee for
appointment to the posts of Faculty, Administrative Officer,
Finance Officer, and other officers.
(2) The Selection Committees for appointment to the
posts shall be constituted by the Chairman of the Executive
Committee i.e. the Vice-Chancellor.
(3) The procedure to be followed by a Selection
Committee in making recommendations shall be laid down
in the Regulations.
STATUTE - 15
COMMITTEES
Any authority of the Rajiv Gandhi University of
Knowledge Technologies may appoint as many standing or
special committees as it may deem fit and may appoint to
such committees persons who are not members of such
authority. Any such committee may deal with any subject
12. Substituted by G.O.Ms.No.29, Higher Education (TE/A2)
Department, dated.17.12.2014.
32 [Act No. 18 of 2008]
delegated to its subject to subsequent confirmation by the
authority appointing it.
STATUTE - 16
PUBLIC PRIVATE PARTNERSHIP
There shall be a provision for the Private Public
Partnerships (PPP). With the approval of the Governing
Council, the Vice-Chancellor may enter into a Memorandum
of Understating (MOU) with a reputed private partner for
management of any of the Institute under Private Public
Partnerships.
* * *