LexThe National Academy of Legal Studies and Research University Act, 1998.
Telangana · state statute
Open in Lexace · Ask the AI about this actTHE NATIONAL ACADEMY OF LEGAL STUDIES AND RESEARCH
UNIVERSITY ACT, 1998.
(ACT NO. 34 OF 1998)
ARRANGEMENT OF SECTIONS
Sections
CHAPTER - I
PRELIMINARY
1. Short title and commencement.
2. Definitions.
CHAPTER - II
THE UNIVERSITY.
3. Establishment of University.
4. Objects of the University.
5. Powers and functions of the University.
5A. Reservation of seats for admission of the students into
the courses.
6. Teaching in the University.
7. Chancellor of the University.
CHAPTER - III
AUTHORITIES OF THE UNIVERSITY
8. Authorities of the University.
9. General Council and its terms of office.
10. Powers, functions and meetings of the General
Council.
11. Executive Council.
12. Powers, functions and meetings of the Executive
Council.
2 [Act No. 34 of 1998]
13. Academic Council.
14. Powers, functions and meetings of the Academic
Council.
15. Finance Committee.
15-A. Planning Board.
CHAPTER - IV
OFFICERS OF THE UNIVERSITY
16. Officers of the University.
17. The Vice-Chancellor.
18. The Registrar.
19. Heads of the Departments.
20. Other officers and employees.
21. Selection Committees.
22. Statutes and Regulations.
23. Appointment of first Director and first Registrar.
CHAPTER - V
GENERAL
24. Deemed validity of appointments.
25. Vacancy etc, not to invalidate any act or proceeding.
26. Indemnity against General Proceedings.
27. Overriding effect.
28. Power to remove difficulties.
29. Power to make rules.
30. Repeal of Ordinance.
THE NATIONAL ACADEMY OF LEGAL STUDIES AND
RESEARCH UNIVERSITY ACT, 1998.1
ACT No.34 OF 1998.
CHAPTER - I
PRELIMINARY
1. (1) This Act may be called the National Academy of
Legal Studies and Research University Act, 1998.
(2) It shall be deemed to have come into force on and
from the 15th June, 1998.
2. In this Act, unless the context otherwise requires:-
(a) “Prescribed” means prescribed by the Rules,
Statutes and Regulations made under this Act;
(b) “Society” means the National Society for Promotion
and Advancement of Legal Studies and Research regi stered
under the 2Andhra Pradesh (Telangana Area) Public
Societies Registration Act, 1350 Fasli;
(c) “University” means the National Academy of Legal
Studies and Research University estab lished under section
3 of this Act 3[hereinafter named as NALSAR University of
law.]
1. The National Academy of Legal Studies and Research University Act,
1998 received the assent of the Governor on the 18 th December, 1998.
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. 15, Law (B) Department, dated
04.12.2014.
2. Repealed by Act No.35 of 2001.
3. Added by Act No.7 of 2005.
Short title and
commencement.
Definitions.
Act 1 of 1350F.
2 [Act No.34 of 1998]
CHAPTER – II
THE UNIVERSITY.
3. (1) There shall be established in the State of
4Telangana a University by the name of the 5[NALSAR
University of Law].
(2) The University shall be a body corporate having
perpetual succession and a common seal and shall sue and
be sued by its name represented by the Registrar of the
University.
(3) The University shall be 6[XXX] engaged in teaching
and research in law and in allied disciplines.
(4) The main seat of the University shall be at
Hyderabad and it may establish campuses at such other
places as it may deem fit.
4. The objects of the University shall be:-
(i) to evolve and impart comprehensive legal education
at all levels to achieve excellence;
(ii) to organise advanced studies and promote
research in all branches of law;
(iii) to disseminate legal knowledge by organising
lectures, seminars, symposia, workshops and conferences;
(iv) to promote cultural, legal and ethical values with a
view to promote and foster the rule of law and the objectives
enshrined in the Constitution of India;
4. Substituted by G.O.Ms.No.15, Law (B) Department, dated 04.12.2014.
5. Substituted by Act No.7 of 2005.
6. Omitted by Act No.7 of 2005.
Establishment of
University.
Objects of the
University.
[Act No.34 of 1998] 3
(v) to improve the ability to analyse and present for the
benefit of the public contemp orary issues of public concern
and their legal implications;
(vi) to l iase with institutions of higher learning and
research in India and abroad;
(vii) to publish periodicals, treatises, study books,
reports, journals and other literature on all subjects relating
to law;
(viii) to hold examinations and confer degrees and
other academic distinctions;
(ix) to promote legal awareness in the community for
achieving social and economic justice;
(x) to undertake study and training projects relating to
law, legislation and judicial, institutions; and
(xi) to do all such things as are incidental, necessary or
conducive to the attainment of all or any of the objectives of
the University.
5. The powers and functions of the University shall be:-
(i) to administer and manage the University and such
centres for study, research, education and instructions as
are necessary in furtherance of the objects of the University;
(ii) to provide for instruction in all branches of
knowledge or learning pertaining to law and allied subjects
as the University may deem fit;
(iii) to make provisions for research and for the
advancement and dissemination of knowledge of law;
Powers and
functions of the
University.
4 [Act No.34 of 1998]
(iv) to institute degrees, titles, diplomas, certificates
and other distinctions;
(v) to hold examinations and to confer degrees, titles,
diplomas and other academic distinctions on persons
subject to such conditions as the University may determine
and to withdraw any such degrees, titles, diplomas and
other academic distinctions su bject to such conditions as
the University may determine;
(vi) to fix, demand and receive fees and other charges
as may be prescribed;
(vii) to institute and maintain halls and hostels and to
recognise places of residence for the students of the
University and to withdraw such recognition accorded to
any such place of residence;
(viii) to establish special centres, specialised study
centers or other units for research and instructions as are in
the opinion of the University necessary in furthera nce of its
subjects;
(ix) to supervise and control the residence and to
regulate the discipline of the students and staff of the
University and to make arrangements for promoting their
health and general welfare;
(x) to make such arrangements in respect of residence,
discipline and teaching of women students;
(xi) to create academic, technical, administrative,
ministerial and other posts and to make appointments
thereto;
[Act No.34 of 1998] 5
(xii) to regulate and enforce discipline among the
employees of the University and to take such di sciplinary
measures as may be deemed necessary;
(xiii) to institute professorships, assoc iate
professorships, assistant professorships, readerships,
lecturerships and any other teaching, academic or res earch
posts required by the University;
(xiv) to appoint persons as professors, associate
professors, assistant professors, readers, lecturers or
otherwise as teachers and researchers of the University and
as other classes of employees;
(xv) to institu te and award Fellowships, Scholarships,
Prizes and Medals;
(xvi) to provide for printing, reproduction and
publication of research and other works and to organise
exhibitions;
(xvii) to sponsor and undertake research in all aspects
of law, justice and social development;
(xviii) to co -operate with any other organisations in the
matter of education, training and research in law, justice,
social development and allied subjects for such purposes as
may be agreed upon on such terms and conditions as the
University may from time to time determine;
(xix) to co-operate with institutions of higher learning in
any part of the world having objects wholly or otherwise
similar to those of the University by exchange of teachers
and scholars and generally in such manner as may be
conducive to the common objects;
6 [Act No.34 of 1998]
(xx) to regulate the expenditure and to manage the
accounts of the University;
(xxi) to establish and maintain within the premises of
the University or elsewhere such schools, colleges and
study halls as the University may consider necessary and
adequately furnish the same and to establish and maintain
such libraries and reading rooms as may appear convenient
or necessary for the University;
(xxii) to receive gra nts, subventions, subscriptions ,
donations and gifts for the purposes of the U niversity
consistent with the objects for which the University is
established;
(xxiii) to purchase, take on lease, or accept as gifts, or
otherwise any land or building or works, which may be
necessary or con venient for the purpose of the University
and on such terms and conditions as it may think fit and
proper and to construct or alter and maintain any such
building or works;
(xxiv) to sell, exchange, lease or otherwise dispose of
all or any portion of the properties of the University, movable
or immovable, on such term s and conditions as it may think
fit and proper without prejudice to the interests and activities
of the University;
(xxv) to draw and accept, to make and endorse, to
discount, and negotiat e Government of India and other
promissory notes, bills of exchange, cheques or other
negotiable instruments;
(xxvi) to execute conveyances, transfers,
reconveyances, mortgages, leases, licences and
agreements in respect of property, movable or immovable
[Act No.34 of 1998] 7
including Government securities belonging to the University
or to be acquired for the purpose of the University;
(xxvii) to appoint in order to execute an instrument or
transact any business of the University any person as it may
deem fit;
(xxviii) to give up and cease from carrying on any
classes or departments of the University;
(xxix) to enter into any agreement with the Central
Government, State Government, the University Grants
Commission or other authorities for receiving grants;
(xxx) to acc ept grants of money, securities or property
of any kind or description on such terms and conditions as
may be deemed expedient;
(xxxi) to raise and borrow money on bonds,
mortgages, promissory notes or other obligations or
securities founded or based upon all or any of the properties
and assets of the University or without any securities and
upon such terms and conditions as, it may think fit, and to
pay out of the funds of the University, all expenses incidental
to the raising of money, and to repay and redeem any
money borrowed or debt made;
(xxxii) to invest the funds of the University or moneys
entrusted to the University in or upon such securities or
deposits and in such manner as it may deem fit and from
time to time transpose any investments;
(xxxiii) to make such S tatutes, Regulations and other
instruments as may, from time to time, be considered
necessary for regulating the affairs and the management of
the University and its properties and to alter, modify and, to
rescind them;
8 [Act No.34 of 1998]
(xxxiv) to constitute for the benefit of the academic,
technical, administrative and other staff, in such manner and
subject to such conditions as may be prescribed, pension,
insurance, provident fund and gratuity and other schemes
as it may deem fit and to make such grants as it may think fit
for the benefit of the staff of the University and to aid in the
establishment and support of associations, institutions,
funds and trusts for the benefit of the staff and the students
of the University; and
(xxxv) to do all s uch other acts and things as the
University, may consider necessary, conducive or incidental
to the attainment or enlargement of the aforesaid objects or
any of them.
7[5A. There shall be reservation of seats in the courses in
favour of Scheduled Castes, Scheduled Tribes, Physically
Challenged Persons, Women and resident students of
8Telangana as may be prescribed. However, the
reservations to the resi dent students shall be to the
candidates who passed qualifying examination in the
educational institutions in the State and Common Law
Admission Test (CLAT) and to the extent of twenty percent
of the sanctioned intake of courses in the University.]
6. (1) All teaching in connectio n with the degrees,
diplomas and certificates of the University shall be
conducted in accordance with the syllabus prescribed by
the Regulations.
(2) The courses and curricular and the authorities
responsible for organising the teaching of such courses and
curricula shall be as prescribed by the Regulations.
7. Inserted with marginal heading by Act No.6 of 2010.
8. Substituted by G.O.Ms.No.15, Law (B) Department, dated 04.12.2014.
Teaching in the
University.
Reservation of
seats for
admission of the
students into the
courses.
[Act No.34 of 1998] 9
7. 9[(1) The Chief Justice of the High Court of Judicature
for the State of Telangana and the State of Andhra Pradesh
shall be the Chancellor of the University and in his absence,
the acting Chief Justice of the High Court of Judicature for
the State of Telangana and the State of Andhra Pradesh
shall discharge the functions of the Chancellor.]
(2) The 10[Chancellor], when present, shall preside over
the convocations, of the University and the meetings of the
General Council.
(3) The 10[Chancellor] may cause an inspection to be
made by such person or persons as he may direct, of the
University its buildings, libraries an d equipment and of any
institution maintained by the University, and also of the
examinations, teaching and other work conducted or done
by the University and cause an inquiry to be made in the like
manner in respect of any matter connected with the
administration and finances of the University.
(4) The 10[Chancellor] may offer such advice to the
University as he may deem fit with reference to the result of
such inspection or inquiry.
(5) The University shall communicate to the
10[Chancellor] the action taken or proposed to be taken on
such advice.
(6) In case of differences among the authorities or
officers of the University on any matter which cannot be
otherwise resolved, the decision of the 10[Chancellor] shall
be final.
9. Substituted by G.O.Ms.No.15, Law (B) Department, dated 04.12.2014.
10. Substituted (for the word “President”) including in the marginal
heading by Act No.7 of 2005.
10[Chancellor] of
the University.
10 [Act No.34 of 1998]
(7) The 11[Chancellor] may invite a person or persons
of eminence in law and legal education to advise the
University in relation to affairs of the University as and when
he deems it necessary.
CHAPTER - III
AUTHORITIES OF THE UNIVERSITY
8. The following shall be the authorities of the University:-
(i) the General Council;
(ii) the Executive Council;
(iii) the Academic Council;
(iv) the Finance Committee; 12[XXX]
13[(iv-a) the Planning Board; and]
(v) such other authorities as may from time to time be
declared as such by the 11[Statutes].
9. (1) The General Council shall consist of the following
persons:-
11[(a) Chancellor];
14[(b) Former Presidents or Chancellors on invitation
of the Chancellor;]
15[(c) Vice Chancellor;]
11. Substituted by Act No.7 of 2005.
12. Omitted by Act No.7 of 2005.
13. Inserted by Act No.7 of 2005.
14. Clause (b) substituted by Act No.7 of 2005.
15. Substituted (for “Director”) by Act No.7 of 2005.
Authorities of the
University.
General Council
and its terms of
Office.
[Act No.34 of 1998] 11
(d) Attorney General of India;
(e) a nominee of the Chairman of the Bar Council of
India from amongst the members of the Bar Council of
India;
(f) Advocate General of 16Telangana;
(g) Chairman, Bar Council of Andhra Pradesh;
(h) Two pre -eminent persons in the disciplines of
Social Sciences and Humanities nominated by the
17[Chancellor];
18[(i) two persons from amongst,-
(a) sitting or retired J udges of the High Court of
Judicature for the State of Telangana and the State of
Andhra Pradesh, nominated by the Chancellor;
(b) retired J udges of the High Court , Andhra
Pradesh nominated by the Chancellor;]
(j) two persons from amongst the Board of Governors
of the society nominated by the 17[Chancellor;]
(k) two pre -eminent persons in legal or educational
field, nominated by the 17[Chancellor;]
16. Substituted by G.O.Ms.No.15 , Law (B) Department, dated
04.12.2014.
17. Substituted (for “President”) by Act No.7 of 2005.
18. Clause (i) s ubstituted by G.O.Ms.No.15, Law (B) Department, dated
04.12.2014.
12 [Act No.34 of 1998]
(l) five members nominated by the Government of
19Telangana among whom, one shall be the Chief Secretary,
one shall be the Principal Secretary of the Finance and
Planning (Fin.Wing) Department and one shall be the Law
Secretary and remaining two from amongst distinguished
academicians or administrators connected with l aw and
allied disciplines;
(m) the Registrar; and
(n) all the professors who are the Heads of
Departments in the University.
(2) (i) Where a person has become a member of the
General Council by reason of the o ffice or appointment he
holds, his membership shall terminate when he ceases to
hold that office or appointment;
(ii) the term of office of the nominated members of the
General Council other than the ex -officio members shall be
three years;
(iii) a member of the General Council shall cease to
be a member if he resigns or becomes of unsound mind, or
becomes insolvent or is convicted of a criminal offence
involving moral turpitude. A member, other than the
Director, Registrar or Professor, shall also cease to be
member if he accepts a fu ll time appointment in the
University; or if he not being an ex-officio member fails to
attend three consecutive meetings of the Gener al Council
without the leave of the 20[Chancellor];
(iv) a member of the General Council other than an
ex-officio member may resign his office by a letter
19. Substituted by G.O.Ms.No.15, Law (B) Department, dated
04.12.2014.
20. Substituted by Act No.7 of 2005.
[Act No.34 of 1998] 13
addressed to the 21[Chancellor] and such resignation shall
take effect, as soon as it has been accepted by him; and
(v) any vacancy in the General Council shall be filled
by nomination by the respective nominating authority and
on expiry of the period of the vacancy, such nomination
shall cease to be effective.
10. (1) The General Council shall be the Plenary Authority
of the University and shall formulate and review from time to
time the broad policies and programmes of the University
and devise measures for the improvement and development
of the University and shall also have the following powers
and functions, namely:-
(i) to consider and pass the annual report, financial
statement and the budget estimates prepar ed by the
Executive Council and to adopt them with or without
modification;
(ii) to make statutes concerning the administration of
the affairs of the University including prescribing the
procedures to be followed by the authorities and the officers
of the University in the discharge of their functions; and
22[(iii) [XXX]]
(2) 21[(i) the General Council shall meet at least once in
a year and annual meeting of the General Council shall be
held on a date to be fixed by the Vice -Chancellor in
consultation with the Chancellor;]
(ii) a report of the working of the University during the
previous year, together with a statement of receipts and
21. Substituted by Act No.7 of 2005.
22. Omitted by Act No.7 of 2005.
Powers, functions
and meetings of
the General
Council.
14 [Act No.34 of 1998]
expenditure, the balance sheet as audited, and the financial
estimates shall be presented by the 23[Vice Chancellor ] to
the General Council at its annual meetings;
(iii) meeting of the General Council shall be called by
24[the Chancellor or by the Vice -Chancellor] either on his
own or at the request of not less than ten members of the
General Council;
(iv) for every meeting of the General Council, fifteen
days notice shall be given;
(v) one third of the members existing on the rolls of
the General Council shall form the quorum;
(vi) each member shall have one vote and if there be
equality of votes on any question to be determined by the
General Council, the person presiding over the meeting
shall, in addition, have a casting vote; and
25[(vii) [XXX]]
11. (1) The Executive Council shall consist of the following
persons; namely:-
(a) the 24[Vice-Chancellor] of the University;
(b) a nominee of the Chairman of the Bar Council of
India, from amongst its members;
(c) the Chairman, Bar Council of the State of Andhra
Pradesh;
23. Substituted (for “Director”) by Act No.7 of 2005.
24. Substituted by Act No.7 of 2005.
25. Omitted by Act No.7 of 2005.
Executive Council.
[Act No.34 of 1998] 15
(d) one Member of the Board of Governors of the
Society nominated by the 26[Chancellor;]
(e) Principal Secretary, Finance and Planning
(Finance Wing) Department, Government of 27Telangana;
(f) Secretary, Law Department, Governmen t of
27Telangana, to be nominated by the Government of
27Telangana;
(g) Secretary, Higher Education, Education
Department, Government of 27Telangana;
(h) the Registrar of the University; and
26[(i) three teachers to be nominated by the Vice
Chancellor of whom, one shall be amongst Heads of the
Departments, one from Professors and one from Associate
Professors by rotation for a period of one year].
(2) The 26[Vice-Chancellor] shall be the Chairman of the
Executive Council.
(3) (i) where a person has become a member of the
Executive Council by reason of the office or appointment he
holds, his membership shall terminate when he ceases to
hold that office or appointment;
(ii) the term of office of the nominated members of the
Executive Council other than ex -officio members shall be
three years;
26. Substituted by Act No.7 of 2005.
27. Substituted by G.O.Ms.No.15, Law (B) Department, dated
04.12.2014.
16 [Act No.34 of 1998]
(iii) a member o f the Executive Council shall cease to
be member, if he resigns or becomes of unsound mind or
becomes insolvent or is convicted of a criminal offence
involving moral turpitude. A member other than the 28[Vice
Chancellor] or Registrar or teachers shall also cease to be a
member if he accepts a full time appointment in the
University; or if he being a teacher fails to attend three
consecutive meetings of the Executive Council without the
leave of the 28[Vice-Chancellor];
(iv) a member of the Executive Counc il other than an
ex-officio member may resign his office by a letter
addressed to the 28[Vice-Chancellor] and such resignation
shall take effect as soon as it has been accepted by him;
(v) any vacancy in the Executive Council shall be
filled by nomination by the respective nominating authority
and on expiry of the period of vacancy, such nomination
shall cease to be effective.
12. (1) The Executive Council shall be the Chief Executive
Authority of the University; and as such shall have all powers
necessary to administer the University subject to the
provisions of this Act and the Statutes, made thereunder;
and may make Regulations for that purpose and also with
respect to matters provided hereunder.
(2) the Executive Council shall have the following
powers and functions:-
29[(i) [XXX]]
28[(ii) to recommend th e names of three persons to
the Chancellor for appointment as Registrar of the University
28. Substituted by Act No.7 of 2005.
29. Omitted by Act No.7 of 2005.
Powers, functions
and meetings of
the Executive
Council.
[Act No.34 of 1998] 17
on the recommendations of the Selection Committee
constituted for the purpose by it which is headed by the Vice
Chancellor;]
(iii) to prepare and present to the General Council at
its annual meetings:-
(a) a report on the working of the University;
(b) a statement of accounts; and
(c) budget proposals for the ensuing academic
year.
(iv) to manage and regulate the finances accounts,
investments, properties , business and all other
administrative affairs of the University and for that purpose,
constitute committees and delegate the powers to such
committees or such officers of the University as it may deem
fit;
(v) to invest any money belonging to the Unive rsity,
including any unapplied income, in such stock, funds,
shares or securities, as it may, from time to time, think fit, or
in the purchase of immovable, property in India, with the like
power of varying such investments from time to time;
(vi) to tr ansfer or accept transfers of any movable, or
immovable property on behalf of the University;
(vii) to enter into, vary, carry out and cancel contracts
on behalf of the University and for that purpose to appoint
such officers as it may think fit;
(viii) to provide the buildings, premises, furniture and
apparatus and other means needed for carrying on the work
of the University;
18 [Act No.34 of 1998]
(ix) to entertain, adjudicate upon, and if it thinks fit, to
redress any grievances of the officers, the teachers, the
students and the employees of the University;
(x) to create teaching, administrative, ministerial and
other necessary posts, to determine the number and
emoluments of such posts, to specify the minimum
qualifications for appointment to such posts on such te rms
and conditions of service as may be prescribed by the
Regulations made in this behalf;
(xi) to appoint examiners and moderators, and if
necessary to remove them and to fix their fees, emoluments
and travelling and other allowances, after consulting the
Academic Council;
(xii) to select a common seal for the University; and
(xiii) to exercise such other powers and to perform
such other duties as may be considered necessary; or
imposed on it by or under this Act.
(3) (i) the Executive Council shall meet at least once in
four months and not less th an fifteen days notice shall be
given of such meeting;
30[(ii) the meeting of the Executive Council shall be
called by the Registrar under instructions of the Vice
Chancellor or at the request of not less than five members of
the Executive council;]
(iii) six members of the Executive Council shall form
the quorum at any meeting;
30. Substituted by Act No.7 of 2005.
[Act No.34 of 1998] 19
(iv) in case of differences of opinion among the
members, the opinion of the majority shall prevail;
(v) each membe r of the Executive Council shall have
one vote and if there be equality of votes on any question to
be determined by the Executive Council, the Chairman of
the Executive Council or as the case may be, the Member
presiding over that meeting shall, in addition, have a casting
vote;
(vi) every meeting of the Executive Council shall be,
presided over by the 31[Vice Chancellor] and in his absence
by a member chosen by the members present;
31[(vii) If urgent action by the Executive Council
becomes necessary, the Vice -Chancellor may permit the
business to be transacted by circulation of papers to the
members of the Executive Council. The action so proposed
to be taken shall not be taken unless agreed to by a majority
of members of the Executive Council. The ac tion so taken
shall be forthwith intimated to all the members of the
Executive Council. In case, the authority concerned, fails to
take decision, the matter shall be referred to the Chancellor
whose decision shall be final.]
The papers shall be placed be fore the next meeting of
the Executive Council for confirmation.
13. (1) The Academic Council shall consist of the following
persons, namely:-
(a) the 31[Vice-Chancellor] who shall be the Chairman
thereof;
31. Substituted by Act No.7 of 2005.
Academic
Council.
20 [Act No.34 of 1998]
32[(b) one Judge from the,-
(i) High Court of Judicature for the State of
Telangana and the State of Andhra Pradesh either sitting or
retired nominated by the Chancellor;
(ii) High Court of Andhra Pradesh, retired,
nominated by the Chancellor;]
(c) the Registrar;
(d) three persons from amongst educationists of
repute or men of letters or members of the learned
professions or eminent public men, who are not in the
service of the University, nominated by the 33[Chancellor;]
(e) an eminent educationist nominated by the
Government of 32Telangana;
(f) a nominee of the Bar Council of India;
(g) a nominee of the Bar Council of Andhra Pradesh;
(h) all the Heads of the Departments;
(i) all professors other than the Heads of the
Department; and
(j) two membe rs of the teaching staff, one each
respectively representing the associate, and assistant
professors of the University nominated by the 33[Vice
Chancellor] for the term specified:
32. Substituted by G.O.Ms.No.15, Law (B) Departmen t, dated
04.12.2014.
33. Substituted by Act No.7 of 2005.
[Act No.34 of 1998] 21
Provided that an employee of the University shall not
be eligible for nomination under category (d).
(2) The term of the members other than ex -officio
members and those whose term is specified by clause (j) of
sub-section (1) shall be three years:
Provided that the term of the first Academic Council
shall be five years.
14. (1) Subject to the provisions of the Act, Statutes and
Regulations and overall supervision of the Executive
Council, the Academic Council shall manage the academic
affairs and matters in the University and in particular shall
have the following powers and functions, namely:-
(i) to report on any matter referred or delegated to it
by the General Council or the Executive Council;
(ii) to make recommendations to the Executive
Council with regard to the creation, abolition or classification
of, teaching posts in the University and the emoluments
payable and the duties attached thereto;
(iii) to formulate and modify or revise schemes for the
organisation of the faculties, and to assign to s uch faculties
their respective subjects and also to report to the Executive
Council as to the expediency of the abolition or sub -division
of any faculty or the combination of one faculty with another;
(iv) to recommend arrangements for the instruction
and examination of persons other than those enrolled in the
University;
(v) to promote research within the University and to
require from time to time, reports on such research;
Powers, functions
and meetings of
the Academic
Council.
22 [Act No.34 of 1998]
(vi) to consider proposals submitted by the faculties;
(vii) to suggest policies for admissions to the
University;
(viii) to recommend recognise diplomas and degrees
of other Universities and institutions and to determine their
equivalence in relation to the certificates, diplomas and
degrees of the University;
(ix) to fix, subject to any conditions accepted by the
General Council, the time, mode and conditions of
competition for fellowships , scholarships and other prizes
and to recommend for award the same;
(x) to make recommendations to the Executive
Council in regard to the appointment of examiners and if
necessary their removal and fixation of their fees,
emoluments and travelling and other expenses;
(xi) to recommend arrangements for the conduct of
examinations and the dates for holding them;
(xii) t o declare or review the result of the various
examinations or to appoint committees or officers to do so,
and to make recommendations regarding the conferment or
grant of degrees, honours, diplomas, licences, titles and
marks of honour;
(xiii) to reco mmend stipends, scholarships, m edals
and prizes and to make other awards in accordance with the
Regulations and such other conditions as may be attached
to the awards;
(xiv) to approve or revise lists of prescribed or
recommended text books and to publish the same and
syllabus at the prescribed courses of study;
[Act No.34 of 1998] 23
(xv) to approve such forms and registers as are, from
time to time, required by the Regulations; and
(xvi) to perform, in relation to academic matters all
such duties and to do all such acts as may be necessary for
the proper carrying out of the provisions of this Act and the
Regulations made thereunder.
(2) (i) The Academic Council shall meet as often as
may be necessary, but not less than two times during an
academic year;
(ii) one half of the existing members of the Academic
Council shall form the quorum for a meeting of the
Academic Council;
(iii) in case of difference of opinion among the
members, the opinion of the majority shall prevail;
(iv) each member of the Academic Counci l, including
the Chairman of the Academic Council, have one vote and if
there be an equality of votes on any question to be
determined by the Academic Council, the Chairman of the
Academic Council, or as the case ma y be, the member
presiding over the meeti ngs, shall in addition, have a
casting vote;
(v) every meeting of the Academic Council shall be
presided over by the 34[Vice-Chancellor] and in his absence
by a member chosen in the meeting to preside on the
occasion;
(vi) if urgent action by the Academic Counc il
becomes necessary, the Chairman of the Academic Council
may permit the business to by transacted by circulation of
34. Substituted by Act No.7 of 2005.
24 [Act No.34 of 1998]
papers to the members of the Academic Council. The action
proposed to be taken shall not be taken unle ss agreed to,
by a majority of the members of the Academic Council. The
action so taken shall forthwith be intimated to all the
members of the Academic Council. The papers shall be
placed before the next meeting of the Academic Council for
confirmation.
15. (1) There shall be a Finance Committee constituted by
the Executive Council consisting of the following:-
(a) the 35[Vice-Chancellor];
(b) the Registrar; and
(c) three members nominated by the Executive,
Council from amongst its members out of whom atleast one
shall be from those nominated by the 35[Chancellor] and
one from among them nominated by the Government of
36Telangana.
(2) The members of the Finance Committee other than
the 35[Vice-Chancellor] and Registrar, shall hold office so
long as they continue as members of the Executive Council.
(3) The functions and duties of the Financ e Committee
shall be as follows:-
(a) to examine and scrutinise the annual budg et of
the University and to make recommendations on financial
matters to the Executive Council;
(b) to consider all proposals for new expenditure and
to make recommendations to the Executive Council;
35. Substituted by Act No.7 of 2005.
36. Substituted by G.O.Ms.No.15, Law (B) Department, dated
04.12.2014.
Finance
Committee.
[Act No.34 of 1998] 25
(c) to consider the periodical statement of accounts
and to review the finances of the University from time to time
and to consider reappropriation statements and aud it
reports and to make recommen dations to the Executive
Council;
(d) to give its views and to make recommendations to
the Executive Council on any financial question affecting the
University either on its own initiative or on reference from the
Executive Council or the 37[Vice-Chancellor].
(4) The Finance Committee shall meet atleast thrice in
every year. Three members of the Finance Committee shall
form the quorum.
(5) The 37[Vice-Chancellor] shall preside over the
meetings of the Finance Committee, and in his absence, the
Registrar shall preside. In case of difference of opinion
among the members, the opinion of the majority of the
members present shall prevail.
38[15-A. The Planning Board shall comprise of the following
persons:
1. The Chancellor;
2. The Vice-Chancellor;
3. The Founder President or in his absence a nominee
of the Chancellor;
4. The Founder Director or his abse nce a nominee of
the Chancellor;
37. Substituted by Act No.7 of 2005.
38. Inserted with marginal heading by Act No.7 of 2005.
Planning Board.
26 [Act No.34 of 1998]
5. Registrar or in his absence the Deputy Registrar;
6. The senior most Male Teacher; and
7. The senior most Female Teacher.]
CHAPTER - IV
OFFICERS OF THE UNIVERSITY
16. The following shall be the officers of the University:
(1) the 39[Vice-Chancellor];
(2) the Registrar;
(3) heads of the Departments;
39[(4) such other persons as may be prescribed by the
statutes as the officer.]
17. 40[(1) (i) the Vice -Chancellor shall be a whole time
salaried officer of the University;
(ii) the Vice -Chancellor shall be appointed by the
Chancellor from out of a panel of not less than three
persons recommended (the names being arranged in the
alphabetical order) by a Committee constituted under
clause (iii):
Provided that if the Chancellor does not approve of any
of the persons so recommended he may call for fresh
recommendations;
39. Substituted by Act No.7 of 2005.
40. Substituted by Act No.7 of 2005 and the word Vice Chancellor in the
marginal heading substituted by Act No.7 of 2005.
Officers of the
University.
The 40[Vice
Chancellor].
[Act No.34 of 1998] 27
(iii) the Committee referred to in clause (ii) shall
consist of three members of whom one shall be nominated
by the Academic Council, one by the Chairman, University
Grants Commission and one by the Chancellor and the
person nominated by the Chancellor sha ll be the convenor
of the committee provided that no person who is an
employee of the University shall be nominated as the
member of the Committee;
(iv) the Vice-Chancellor shall hold the office for a term
of five years from the date on which he enters upon his
office, or until he attains the age of seventy years, whichever
is earlier, and he shall be eligible for re -appointment for a
further terms till he attains the age of seventy years:
Provided that the Chancellor may require the Vice
Chancellor af ter hi s term has expired, to continue in office
for such period, not exceeding a total period of one year as
my be specified by him;
(v) the emoluments and other conditions of service of
the Vice-Chancellor shall be as prescribed by Regulations;
(vi) if the office of the Vice -Chancellor becomes
vacant due to death, resignation or otherwise or i f he is
unable to perform his d uties due to ill health or any other
cause, the Chancellor shall have the authority to designate a
Professor of the University to perform th e functions of the
Vice-Chancellor until the new Vice -Chancellor assumes his
office or until the existing Vice -Chancellor attends to the
duties of his office, as the case may be.]
(2) The 41[Vice-Chancellor] shall:-
41. Substituted by Act No.7 of 2005.
28 [Act No.34 of 1998]
(i) ensure that the provi sions of this Act, Statutes and
Regulations are duly observed, and he shall have all powers
as are necessary for that purpose;
(ii) convene the meetings of the General Council, the
Executive Council, the Academic Council and shall perform
all other acts as may be necessary to give effect to the
provisions of this Act;
(iii) preside over the meetings of the General Council
in the absence of the 42[Chancellor;]
(iv) be the competent authority to appoint the
Teachers, Librarians, Accounts Officer and other officers in
consultation with the 42[Chancellor] on the
recommendations of the Selection Committee appointed b y
the Executive Council thereof for that purpose in
accordance with the guidelines prescribed:
(v) be the competent authority to take disciplinary
action against the above officers in accordance with the
procedure prescribed;
(vi) have all powers relating to the maintenance of
proper discipline in the University;
(vii) if, in the opinion of the 42[Vice-Chancellor], any
emergency has arisen which requires immediate action be
taken, he shall take such action as he may deem fit and
shall report the same for confirmation in the next meeting of
the authority which in the ordinary course would have dealt
with the matter.
42. Substituted by Act No.7 of 2005.
[Act No.34 of 1998] 29
18. 43[(1) The Registrar shall be appointed by the
Chancellor on the recommendation of the Selection
Committee constituted by the Executive Council and
headed by the Vice -Chancellor on such terms and
conditions of service as it may specify, subject to the
provisions of Statutes and Regulations.]
(2) (i) the Registrar shall be Ex -Officio Member
Secretary of all the Authorities, Committees and other
bodies of the University and shall also be the Convenor of
all the meetings. H e shall note and m aintain the minutes of
meetings;
(ii) the Registrar shall be the principal adjutant of the
43[Vice-Chancellor] in all matters pertaining to the
administration of the University . The Executive Council may
entrust to him special responsibilities and powers;
43[(iii) the Registrar on the recommendations of the
relevant Selection Committee constituted for the purpose in
the prescribed manner and as approved by the Vice
Chancellor shall have the power to appoint the non teaching
staff including employees of last gr ade service and
contingent staff. He shall be competent authority to take
disciplinary action against such employees in accordance
with such procedure as may be prescribed;]
(iv) the Registrar shall comply with all directio ns and
orders of the Executive Council and 43[Vice-Chancellor;]
(v) the Registrar shall be the custodian of records
common seal and such other property of the University as
the Executive Council shall commit to his charge.
43. Substituted by Act No.7 of 2005.
The Registrar.
30 [Act No.34 of 1998]
19. (1) There shall be a Head for each Department in the
University.
(2) The powers, functions, appointments and
conditions of service of the Heads of the Departments shall
be as prescribed by the Regulations.
20. (1) Subject to the Regulations made for the purpose,
every officer or employee of the University shall be
appointed in accordance with a written contract which shall
be lodged with the University and a copy thereof shall be
furnished to the officer or employee concerned.
(2) Any dispute arising out of a contract between the
University and any of its officers or employees shall, at the
request of the officer or the employee concerned or at the
instance of the University, be referred to a Tribunal for
arbitration consisting of three members appointed by the
Executive council aExcerpt shown. Open the full act in Lexace.