LexThe ICFAI SOCIETY UNIVERSITY TRIPURA ACT 2004
Tripura · state statute
Open in Lexace · Ask the AI about this act
(TRIPURA ACT NO. 8 OF 2004.)
1 THE ICFAI SOCIETY UNIYERSITY, TRIPURA ACT, 2004
1. Substituted in long title “Institute of Chartered Financial Analysts of India” as “ICFAI Society” by Act
No 7 of 2015, w.e.f 16th September, 2015.
Contents
Chapter 1 Preliminary
1. Short title and Commencement 2
2. Definitions 2
Chapter 2 The University and its Objects
3. Proposal for the establishment of the University 5
4. Establishment of University 6
5. University not to be entitled to financial assistance 7
6. Constituent Colleges and Affiliated Colleges 7
7. Objects of the University 7
8. Powers of the University 8
9. University open to all classes, castes, creed, religion, language and gender 10
10. National Accreditation 10
Chapter 3 Officers of the University
11. Officers of the University 10
12. The Visitor 11
13. The Chancellor 11
14. The Vice-Chancellor 12
15. Deans of Faculties 13
16. The Registrar 13
17. The Finance Officer 13
18. Other Officers 13
Chapter 4 Authorities of the university
19. Authorities of the University 13
20. The Board of Governors and its Powers 14
21. The Board of Management 15
22. The Academic Council 15
23 The Finance Committee 15
24 Other Authorities 15
25 Proceedings not invalidated on account of vacancy 15
Chapter 5 Statutes and Rules
26 Statutes 16
27 Statutes how made 16
28 Power to amend the Statues 17
29 Rules 17
30 Rules how made 17
31 Power to amend Rules 18
Chapter 5 Miscellaneous
32 Conditions of service of employees 18
33 Right to appeal 18
34 Provident fund and person 18
35 Disputes as to constitution of University authorities and bodies 18
36 Constitution of committees 18
37 Filing of casual vacancies 18
38 Protection of action taken in good faith 19
39 Transitional provisions 19
40 Endowment Fund 19
41 General Fund 19
42 Development Fund 21
43 Maintenance of Fund 21
44 Annual Report 21
45 Account and Audit 21
46 Mode of proof of University record 22
47 Dissolution of University 22
48 Expenditure of the University during dissolution 23
49 Laying of Statutes and Rules 23
50 Removal of difficulties 23
Published in the
EXTRAORDINARY ISSUE OF TRIPURA GAZETTE
Agartala, Wednesday, April 7, 2004 A. D.
Chaitra 18, 1926 S. E.
GOVERNMENT OF TRIPURA
LAW DEPARTMENT
No. F. 8(4)-Law/Leg-1/2004 Dated, Agartala, the 1st April, 2004.
NOTIFICATION
The following Act of the Tripura Legislative Assembly received the assent of the
Governor on the 31st day of March, 2004 and is hereby published for general information.
A. B. Paul.
Secretary,
Government of Tripura
2
Tripura Act No. 8 of 2004.
AN
ACT
to establish and incorporate a self-financed Private University in the State for
providing high quality education sponsored by the Institute of Chartered Financial
Analysts of India (ICFAI), Hyderabad, Andhra Pradesh and for matters connected
therewith and incidental thereto.
Be it enacted by the Tripura Legislative Assembly in the Fifty Fifth year of Republic of India
as follows.
Short title, and
Commencement
Definitions
CHAPTER 1
Preliminary
1. 2(1) This Act may be called the ICFAI University, Tripura Act.2004
(2) It shall come into force on such date as the State Government may,
by notification in the official gazette, appoint.
2. (1) In this Act, unless the context otherwise requires:
"Academic Council" means the Academic
Council of the University;
(ii)
(iii )
(iv)
(v)
(vi)
(vii)
(VIII)
(ix)
(x)
“AICTE" means the All India Council for
Technical Education established under section 3 of the
All India Council for Technical Education Act,
1987;
“Affiliated College" means a college or an institution which is
affiliated to the University
“Annual Report” means the Annual report of the University as
explained in section 44 of the Act.
“Board of Governors" means the Board of Governors of
the University as explained in section 20 of the Act
“Board of Management" means the Board of Management
of the University as explained in section 21 of the Act
“Chancellor” means Chancellor of the University as explained
in section 13 of the Act:
“Constituent College” means a college or an institution
maintained by the University.
“Development Fund“ means the Development Fund of the
University as explained in section 42 of the Act
”Distance Education System" means the system of
imparting education through any
2. Substituted in short title “Institute of Chartered Financial Analysts of
India” as “ICFAI” by Act No 7 of 2015, w.e.f 16th September, 2015.
(i)
(xvi)
{xv,i)
3
means of information technology and communication such
as multimedia, broadcasting, telecasting, online over
internet, other interactive methods, e-mail, internet,
computer, interactive talk back, e-learning, correspondence
course, seminar, contact program or a combination of any
two or more of such means:
(xi) "Endowment Fund" means Endowment fund of the University
as explained in section 40 of the Act;
(xii) “Employee" means employee appointed by the University, and
includes teachers and other staff of the University or of a
constituent college;
(xiii) “Faculty” means faculty of the University;
(xiv) “Finance Officer” means Finance Officer of the University as
explained in section 17 of the Act
(xv) “General Fund” means General Fund of the University as
explained in section 41 of the Act “Prescribed" means
“Prescribed” means prescribed by the Statutes:
“Principal" in relation to a constituent college, means the
Head of the constituent college and includes, where there is
no Principal, the Vice-principal or any other person for the
time being appointed to act as Principal;
(xviii) "Regional Center" means a center established or maintained
by the University for the purpose of co-ordinating and
supervising the work of Study Centres in any region and for
performing such other functions as may be conferred on
such center by the Board of management,
(xix) “Registrar” means Registrar of the University as explained in
section 16 of the Act.
(xx) “Rules” means the Rules of the University
(xxi) ”Sponsor" means the Institute of Chartered Financial
Analysts of India. which is registered as a Society under the
Andhra Pradesh (Telangana Areas) Public Societies
Registration Act, 1350 Fasli (Act 1 of 1350 F) at Hyderabad,
Andhra Pradesh (Registration No. 1602 dated 20” October,
1984);
“State" means the State of Tripura;
“State Government" means the State Government of Tripura
(xxiv) “Statutes” means the Statutes of the University ;
(xxv) "Study Centre” means a center established, maintained or
recognized by the University for
(xxii)
{XXiii)
4
the purpose of advising, counseling or for rendering any
other assistance including training, conducting contact
classes and administering examinations required by the
students:
(xxvi) "Teacher" means a Professor, Associate Professor, Assistant
Professor/Lecturer or such other person as may be appointed
for imparting instruction or conducting research in the
University or in a constituent college or institution and
includes the Principal of a constituent college or institution, in
conformity with the norms prescribed by the UGC:
(xxvii) [Deleted].
(xxviii) “The CPA Certificate and Designation" mean the Certified
Public Accountant Certificate and Designation, conferred by
the University or by an agency duly authorized by the
University upon the successful candidates of the Certified
Public Accountant Program administered by the University or
by an agency duly authorized by the University;
(xxix) [Deleted].
(xxx) "The Society of certified Public Accountants" means the
Society which is registered under the Andhra Pradesh
(Telangana Area) Public Societies Registration Act, 1350
Fasli (Act 1 of 1350 F / at Hyderabad, Andhra Pradesh
(Registration No. 5575 dated August 17, 2001)
(xxxi) “UGC" means the University Grants Commission established
under the University Grants Commission Act, 1956,
(xxxii) “University" means the Institute of Chartered Financial
Analysts of India University, established under this Act;
(xxxiii) "Vice — Chancellor" means Vice- Chancellor of the University
as explained in section 14 of the Act:
(xxxiv) "Visitor" means the Visitor of the University as explained in
section 12 of the Act.
3. Deleted by Act No 7 of 2015, section -2(1), Clause XXVII w.e.f 16th September, 2015.
4. Deleted by Act No 7 of 2015, section -2(1), Clause XXIX w.e.f 16th September, 2015.
3
4
5
Proposal for the
establishment of the
University
CHAPTER 2
The University and its Objects
3. (1) The Sponsor shall have the right to establish the
University in accordance with the provisions of this
Act.
(2) An application containing the proposal to establish a
University shall be made to the State Government
by the Sponsor
The proposal may contain the following particulars,
namely:
(a) The objects of the University along with the
details of the Sponsor;
(b) The extent and status of the University and
the availability of land;
(c) The nature and type of programs of study and
research to be undertaken in the University
during a period of the next five years;
(d) The nature of faculties, courses of study and
research proposed to be started:
(e) The campus development such as buildings,
equipment and structural amenities;
The phased outlays of capital expenditure for
a period of the next five years;
(g) The item-wise recurring expenditure, sources
of finance and estimated expenditure for each
student;
(h) The scheme for mobilizing resources and the
cost of capital thereto and the manner of
repayments to each source;
(i) The scheme of generation of funds internally
through the recovery of fee from students,
revenues anticipated from consultancy and
other activities relating to the objects of the
University and other anticipated incomes;
(f)
Establishment of
University
4. (1)
(2)
j) The details of expenditure on unit cost, the
extent of concessions or rebates in fee, freeship
and scholarship for students belonging to
economically weaker sections and the fee structure
indicating varying rate of fee, if any, that would be
levied on non- resident Indians and students of
other nationalities:
k) The years of experience and expertise in the
concerned discipline at the command of the
Sponsor as well as the financial resources:
l) The system for selection of students to the
courses of study at the University; and
m) Status of fulfillment of such other conditions as
may be required by the State Government to be
fulfilled before the establishment of the University.
Where the State Government, after such inquiry as it
may deem necessary, is satisfied that the Sponsor
has fulfilled the conditions specified in sub-section
(2), of Section 3, it may direct the Sponsor, to
establish an Endowment Fund.
After the establishment of the Endowment Fund, the
State Government may, by notification in the Official
Gazette, accord sanction for establishment of the
University.
(3) The headquarters of University shall be at
Agartala, Tripura.
(4) The Chancellor, the Vice-Chancellor, members of
the Board of Governor, members of the Board of
Management and the Academic Council for the time
being holding office as such in the University so
established, shall constitute a body corporate and
can sue and be sued in the name of the University.
(5) On the embellishment of the University under
sub-section (2), the land and other movable and
immovable properties acquired, created, arranged or
built by the Sponsor / University for the purpose of
the University in the State of Tripura shall vest in the
University.
(6) The land, building and other properties acquired for
the University shall not be used for any purpose,
other than that for which the same is acquired.
5. Substituted by Act No 8 of 2010, section -4(3) w.e.f 12th August 2010.
6
5
University not to be
entitled to financial
assistance
7
The University shall be self-financing and shall neither
make a demand nor shall be entitled to any grant in-aid or
any other financial assistance from the State Government
or any other body or corporation owned or controlled by
the State Government.
Constituent Colleges
and Affiliated
Colleges
Objects of the
university
6(1)
7
The University may have constituent colleges, Regional
Centers and Study Centres within Tripura.
The University may with the prior approval of the Board of
Governors, affiliate any college or other institution.
The objectives for which the University is established are
as follows:
(a) To provide instruction, teaching, training and
research in specialized fields of Finance and
Management including Financial Analysis 7[xxxx]
Accounting, Banking, Insurance, Financial
Services, Financial Management, Business
Management, Law, Education, Medical Sciences,
various branches of Science and Technology and
related subjects and make provisions for
research, advancement and dissemination of
knowledge therein:
(b) To establish a campus in the State of Tripura and
to have study centers, campus and examination
centers within Tripura.
(c ) To offer continuing and distance education
programs.
(d) To institute degrees, diplomas, charters,
certificates and other academic distinctions on the
basis of examination, or any other method of
evaluation,
(e) To collaborate with other colleges or universities,
research institutions, industry associations,
professional associations including the 9[xxxx]
Society of Certified Public Accountants or any
other organization, in India or abroad, to
conceptualize. design and develop specific
educational and research programs, training
programs and exchange programs for students,
faculty members and others;
To disseminate knowledge through seminars,
conferences, executive education programs,
community development programs, publications,
and training programs,
6. Substituted by Act No. 8 of 2010, section -6(1) w.e.f 12th August 2010.
7. Deleted by Act No 7 of 2015, section 7 (Clause-a) w.e.f 16th September, 2015.([XXXX] as “leading to the
CFA Charter and Designation”)
8. Substituted by Act No. 8 of 2010, section -7(clause-b) w.e.f 12th August 2010.
9. Deleted by Act No 7 of 2015, section -7(Clause –e) w.e.f 16th September, 2015. ([xxxx] as “Council of
Chartered Financial Analysts and the”)
(f)
5
6
8
8
To undertake programs for the training and
development of faculty members of the University
and other institutions in India or abroad;
(h) To undertake collaborative research with any
organization in India or abroad;
To create, higher levels of intellectual: abilities
(j) To provide consultancy to industry, Government
and Public Organization
(k) To ensure that the standard of the degrees.
diplomas, charters, certificates and other academic
distinctions are not lower than those laid down by
AICTE/ NCTE/ UGC/ MCI and Pharmacy Council
(i) To do all things necessary or expedient to promote
the above objectives;
(m) To pursue any other objective as may be approved
by the State Government.
8. 1. Subject to other provisions of this Act the statutes
or rules made there under or any other relevant
laws for the time being in force, the University
shall have the following powers, namely.-
(a) To establish, maintain and recognize such
Regional Centre’s and Study Centre’s as may
be determined by the University from time to
time in the manner laid down by the statutes;
(b) To carry out all such other activities as may be
necessary, or feasible in furtherance of the
object of the University;
(c ) To confer degrees, diplomas, charters, certificates
or other academic distinctions and professional
designations including 10[xxxx] the CPA
Certificate and Designation in the manner and
under conditions laid down in the Statutes;
(d) To institute and award fellowships, scholarships
and prizes etc., in accordance with the Statutes;
(e) To demand and receive such fees, bills, invoices
and collect charges as may be fixed by the
Statutes or rules, as the case may be;
(f) To make provisions for extra-curricular activities for
Students and employees;
(g) To make appointments of the faculty, officers and
employees of the University or a constituent
college, affiliated colleges, regional Centres
and study Centres.’
10. Deleted by Act No 7 of 2015, section -8 ( Clause –c) w.e.f 16th September, 2015. ( 8[xxxx] as “the CFA
Charter and Designation”)
11. Substituted by Act No. 8 of 2010, section -8(clause-g) w.e.f 12th August 2010.
(g)
(i)
Powersofthe
University
11
9
(h) To receive donations and gifts of any kind and to
acquire, hold, manage, maintain and dispose of
any movable or immovable property, including
trust and endowment properties for the purpose of
the Univ ersity or a constituent college, or a
Regional Centre, Study Centre;
(i) To institute and maintain halls and to recognize
places of residence for students of the University
or a constituent college at the main campus and
other campuses.
(j) To supervise and control the residence, and to
regulate the discipline among the students and all
categories of employees and to lay down the
conditions of service of such employees, including
their Code of Conduct;
(k) To create academic, administrative and support
staff and other necessary posts;
(l) To co-operate and collaborate with other
Universities and Institutions in such a manner and
for such purposes as the University may determine
from time to time;
(m) To offer programs on distance learning basis and
continuing education and the manner in which
such programs are offered by the University:
(n) To organize and conduct refresher courses,
orientation courses, workshops, seminars and
other programs for teachers, developers of course
ware, evaluators and other academic staff;
(o) To determine standards of admission to the
University, constituent colleges, affiliated colleges
regional centers, study centers with the approval of
Academic Council.
(p) To make special provision for students belonging
to the State of Tripura for admission in any course
of the University or in a constituent college,
affiliated college, regional centre or study centre:
(q) To do all such other acts or things whether
incidental to the powers aforesaid or not, as may
be necessary to further the objects of the
University,
(r) To prescribe courses for Bachelor Degree,
Master Degree, Doctor of Philosophy, Doctor
of Science Degrees and Research and other
Degrees, Diplomas, Charters, Certificates etc.
12. Substituted by Act No. 8 of 2010, section 8(clause-i) w.e.f 12th August 2010.
12
10
(s) To provide for the preparation of instructional
materials, including films, cassettes, tapes, video
cassettes, CD, VCD and other software,
(t) To recognize examinations or periods of study
(whether in full or in part) of other Universities,
institutions or other places of Higher learning as
equivalent to examinations or periods of study in
the University and to withdraw such recognition at
any time,
University open to al1
Classes, castes,
Cree, religion
language and gender
National Accreditation 10
(u) To raise, collect, subscribe and borrow, with the
approval of the Board of Governors whether on the
security of the property of the University, money
for the purposes of the University,
(v) To enter into, carry out, vary or cancel contracts,
(w) To do all things necessary or expedient to exercise
the above powers
The University shall be open to all persons irrespective of
class, caste, creed, religion, language or gender.
(1) The University will seek, obtain and retain
accreditation from respective national accreditation
bodies and be subject to relevant provisions of the
University Grants Commission Act, 1956 and the
Regulations/Guidelines made thereunder from time to
time relating to private Universities
(2) The University shall obtain prior permission/
recognition from NCTE and Bar council of India before
commencing Teachers’ Training programme and Law
Education Programme respectively for conferring
graduate or post graduate degrees. For other
programmes permission or recognition from concerned
authorities/bodies, if required by any law for the time
being in force, shall be obtained.
(3) As regards other programmes on
technical education the relevant laws rules, regulations
etc. in the matter of obtaining approval/recognition or
maintaining standards shall apply to the University.
Chapter 3
Officers of the University
Officers of the
University 11. The following shall be the officers of the University
(a) The Chancellor.
9
11
(b ) The Vice-Chancellor:
(c) The Registrar;
(d) The Finance Officer; and
(e) Such other officers as may be declared by the Statutes
to be officers of the University.
The Visitor 1 2 (1) The Governor of Tripura will be the Visitor of the
University
(2) The Visitor shall, when present, preside at the
convocation of the University for conferring Degrees,
Diplomas, Charters, Designations and Certificates.
(3) The Visitor shall have the following powers to be
exercised in accordance with the procedure land down
in the Statues, namely.
(a) To call for any paper or information relating to the
affairs of the University.
(b) On the basis of the information received by the
Visitor, if he is satisfied that any order, proceeding,
or decision taken by any authority of the University
is not in conformity with the Act, Statues or Rules.
he may issue such directions as he may deem fit
in the interest of the University and the directions
so issued shall be complied with by all concerned
The
Chancellor 13. (1) The Sponsor shall, with the prior approval of the Visitor,
appoint a person suitable to be appointed as the
Chancellor of the University.
(2) The Chancellor so appointed shall hold the office for a
period of five years.
(3) The Chancellor shall be the head of the University
(4) The Chancellor shall preside at the meeting of the
Board of Governors and shall, when the Visitor is not
present, preside at the convocation of the University
for Conferring Degrees , diplomas, Charters,
Designations or Certificates.
(5) The Chancellor shall have the following powers,
namely’-
(a) To call for any information or record,
(b) To appoint the Vice-Chancellor:
(c) To remove the Vice-Chancellor,
(d) Such other powers as may be conferred on him
by this Act or the Statutes made thereunder
The Vice-
Chancellor
12
(1) The Vice-Chancellor shall be appointed on such terms
and conditions as may be prescribed by the statutes for
a term of four years by the Chancellor.
(2) The Vice - Chancellor shall be appointed by the
Chancellor from a panel of three persons recommended
by the Board of Governors and shall hold office for a
term of four years.
Provided that, after expiration of the term of four years,
the Vice-Chancellor shall be eligible for re-appointment
for another term not exceeding for four years
(3) 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 the
authorities of the University.
(4) If in the opinion of the Vice-Chancellor it is necessary
to take immediate action on any matter for which
powers are conferred on any other authority by or
under this Act, he may take such action as he deems
necessary and shall at the earliest opportunity
thereafter report his action to such officers or authority
as would have in the ordinary course dealt with the
matter. :
Provided that if in the opinion of the concerned authority
such action should not have been taken by the Vice-
Chancellor, then such case shall be referred to the
Chancellor, whose decision thereon shall be final..
Provided further that where any such action taken by
the Vice-Chancellor affects any person in the service of
the University, such person shall be entitled to prefer,
within three months from the date on which such action
is communicated to him, an appeal to the Board of
Governors and the Board of Governors may confirm or
modify or reverse the action taken by the Vice-
Chancellor.
(5) If in the opinion of the Vice-Chancellor any decision of
any authority of the University is outside the powers
conferred by this Act: Statutes or is likely to be
prejudicial to the interest of the University, he shall
request the concerned authority to revise its decision
within seven days from the date of his decision and in
case the authority refuses to revise such decision
wholly or partly or fails to take any decision within seven
days, then such matter shall be referred to the
Chancellor and his decision thereon shall be final.
Deans of
Faculties
The Registrar 16.
The Finance 17,
Officer
Other Officers 18
Authorities of 19
the University
13
The Vice-Chancellor shall exercise such other powers
and perform such other duties as may be laid down by
the Statutes or the Rules.
(7) The Vice-Chancellor shall preside at the convocation of
the University in the absence of both, the Visitor and the
Chancellor, for conferring degrees, diplomas, Charters,
Designations or Certificates.
(8) The Chancellor is empowered to remove the Vice-
Chancellor after due enquiry. It will be open to the
Chancellor to suspend the Vice-Chancellor during
enquiry depending upon the seriousness of the
charges, as he may deem fit.
Deans of faculties shall be appointed by the Vice-Chancellor
in such manner and shall exercise such powers and perform
such duties as may be prescribed by Statutes.
(1) The appointment of the Registrar shall be made in such
manner as may be prescribed by the Statutes
(2) All contracts shall be signed and all documents and
records shall be authenticated by the Registrar on behalf
of the University.
(3) The Registrar shall exercise such other powers and
perform such other duties as may be prescribed or may
be required from time to time, by the Board of
Governors.
(4) The Registrar shall be responsible for the due custody of
the records and the common seal of the University and
shall be bound to place before the Chancellor, the Vice-
Chancellor or any other authority, all such information
and documents as may be necessary for transaction of
their business.
(5) The Registrar shall exercise such powers and perform
such duties as may be prescribed by the Statutes.
The Finance Officer shall be appointed by the Board of
Governors in such manner and shall exercise such powers
and perform such duties as may be prescribed.
The manner of appointment, terms and conditions of service
and powers and duties of the other officers of the University
shall be such as may be prescribed.
Chapter 4
Authorities of the University
The following shall be the authorities of the University,
namely:
(a) The Board of Governors;
The Board of
Governors and
its powers
(b)
(c )
(d)
(e)
20. (1)
14
The Board of Management;
The Academic Council;
The Finance Committee; and
Such other authorities as may be declared by the
Statutes to be the authorities of the University.
The Board of Governors shall consist of the following:
(a) The Chancellor
(b) The Vice-Chancellor
(c) Three persons nominated by the Sponsor;
(d) One representative of the State Government
(e) Two educationist of repute/eminent persons to be
nominated by the State Government;
(2) The Chancellor shall be the Chairman of the Board of
Governors.
(3). The ”Registrar shall be an ex-officio Secretary of the
Board of Governors
(4) The Board of Governors shall be the supreme authority
and principal governing body of the University and shall
have the following powers, namely:
(a)
(b)
(c )
To appoint the Statutory Auditors of the University;
To lay down policies to be pursued by the University;
To review decisions of the other authorities of the
University if they are not in conformity with the
provisions of this Act or the Statutes or the Rules:
(d) To approve the budget and annual report of the
University:
(e) To make new or additional Statutes and Rules or
amend or repeal the earlier Statutes and Rules;
To take decision about voluntary winding up of the
University:
(9) To approve proposals for submission to the State
Government, and
(h) To take such decisions and steps as are found
desirable for effectively carrying out the objects of the
University.
(5) The Board of Governors shall, meet at least twice in a
calendar year at such time and place as the Chancellor
thinks fit.
(f)
The Board of
Management
The Academic
Council
The Finance
Committee
Other
Authorities
Proceedings
not invalidated
on account of
vacancy
15
21. (1) The Board of Management shall consist of:
(a) The Vice-Chancellor;
(b) The Registrar;
(c) Three persons, nominated by the Sponsor;
(d) Two Deans of the faculties as nominated by the
Chancellor;
(e) Two representative to be nominated by the State
Government ;
(2) The Vice-Chancellor shall be the Chairperson of the
Board of management and the Registrar shall be the
Secretary of the Board of Management
(3) The powers and functions of the Board of management
shall be such as may be prescribed.
22. (1) The Academic Council shall consist of:
(a) The Vice-Chancellor - Chairman
(b) The Registrar - Secretary
(c) Such other members as may be prescribed in the
Statutes.
(2) The Academic Council shall be the principal academic
body of the University and shall, subject to the
provisions of this Act, the Statutes and the Rules, co-
ordinate and exercise general supervision over the
academic policies of the University.
23. (1) The Finance committee shall consist of:
(a) The Vice-Chancellor - Chairman
(b) The Registrar - Secretary
(c) The Finance Officer
(d) Such other members as may be prescribed in the Statutes.
(2) The Finance Committee shall be the principal financial
body of the University to take care of financial matters
and shall, subject to the provisions of this Act, Statutes
and Rules, co-ordinate and exercise general supervision
over the financial matters of the University.
24. The constitution, powers and functions of the other authorities
of the University shall be such as may be prescribed,
25. No act or proceeding of any authority of the University shall
be invalid merely by reason of the existence of any vacancy
or defect in the constitution of the authority.
Statutes
16
Chapter 5
Statutes and Rules
26. Subject to the provisions of this Act, the Statutes may provide
for any matter relating to the University and staff, as given
below:
(a) The constitution, powers and functions of the authorities
and other bodies of the University not specified in the
Act, as may be constituted from time to time;
(b) The operation of the endowment fund, the general fund
and the development fund:
(c) The terms and conditions of appointment of the Vice-
Chancellor, the Registrar and the Finance Officer and
their powers and functions:
(d) The mode of recruitment and the conditions of service
of the other officers, teachers and employees of the
University;
(e) The procedure for resolving disputes between the
University and its officers, faculty members, employees
and students;
Creation, abolition or restructuring of departments and
faculties;
(g) The manner of co-operation with other Universities or
institutions of higher learning;
(h) The procedure for conferment of honorary degrees,
(i) Provisions regarding grant of freeships and
scholarships;
Number of seats in different courses of studies and the
procedure of admission of students to such courses;
(k) The fee chargeable from students for various courses of
studies;
(l) Institution of fellowships, scholarships, studentships,
freeships, medals and prizes;
Statutes how
made
(m)
(n)
27. (1)
Procedure for creation and abolition of posts,
Other matters which may be prescribed.
The first Statutes framed by the Board of Governors
shall be submitted to the State Government for its
approval, which may, within three months from the date
of receipt of the Statutes give its approval with or
without modifications.
(f)
ü)
Power to
amend the
Statutes
Rules
17
(2) Where the State Government fails to take any decision
with respect to the approval of the Statutes within the
period specified under Sub-section (1) it shall be
deemed to have been approved by the State
Government.
28. The Board of Governors may, with the prior approval of the
State Government, make .new or additional Statutes or
amend or repeal the Statutes.
29. Subject to the provisions of this Act, the Rules may provide
for all or any of the following matters, namely:
(a) Admission of students to the University and their
enrolment and continuance as such;
(b) The courses of study to be laid down for all Degrees,
Diplomas, Certificates, Charters and other academic
distinctions of the University.
(c) The award of Degrees, Diplomas, Charters, Certificates
and other academic distinctions of the University;
(d).
(e)
(f)
Creation of new authorities of the University:
Accounting policy and financial procedure:
The conditions of the award of fellowships,
scholarships, studentships, medals and prizes;
(g) The conduct of examinations and the conditions and
mode of appointment and duties of examining bodies,
examiners, Invigilators, tabulators and moderators.
(h) The fee to be charged for admission to the
examinations, Degrees. Diplomas, Certificates,
Charters and other academic distinctions of the
University;
(i) Revision of fees;
(j) Alteration of number of seats in different courses and
programs
(k) The conditions of residence of the students of the
University or a constituent college or affiliated college:
(1) Maintenance of discipline among the students of the
University or a constituent college or affiliated college;
(m) All other matters as may be provided in the Statutes
and Rules under the Act.
Rules how 30. (1)
made
The Rules shall be made by the Board of Governors
and the Rules so made shall be submitted to the State
Government for its approval, which may, within two
months from the date of receipt of the Rule, give its
approval with or without modification.
Power to
amend Rules
18
(2) Where the State Government fails to take any decision
with respect to the approval of the Rules within the
period specified under sub-section (1), it shall be
deemed to have been approved by the State
Government.
31. The Board of Governors may, with the prior permission of the
State Government make new or additional Rules or amend
or repeal the Rules.
Conditions
service of
employees
of 32.
Chapter 6
Miscellaneous
(1) Every employee shall be appointed under a written
contract, which shall be kept in the University and a copy
of which shall be furnished to the employee concerned.
(2) Disciplinary action against the students/employees shall
be governed by procedure prescribed in the Statutes.
Right to appeal 33 Every employee or student of the University or of a constituent
college, shall notwithstanding anything contained in this Act,
have a right to appeal within such time as may be prescribed,
to the Board of Management against the decision of any officer
or authority of the University or of the Principal of any such
college, and thereupon the Board of Management may
confirm, modify or change the decision appealed against.
Provident
and pension
Disputes as to
constitution of
University
authorities and
bodies
Filling of
casual
vacancies
34. The University shall constitute for the benefit of its employees
such provident or pension fund and provide such insurance
scheme as it may deem fit in such manner and subject to such
conditions as may be prescribed.
35. If any question arises as to whether any person has been duly
elected or appointed as, or is entitled to be a member of any
authority or other body of the University, the matter shall be
referred to the Chancellor whose decision thereon shall be
final.
Any authority of the University mentioned in Section 19 will be
empowered to constitute a committee of such authority,
consisting of such members as such authority may deem fit,
and having such powers as the authority may deem fit.
37. Any casual vacancy among the members, other than ex-officio
members, of any Authority or body of the University shall be
filled in the same manner in which the member whose vacancy
is to be filled up, was chosen, and the person filling the
vacancy shall be a member of such authority or body for the
residue of the term for which the person whose place he/she
fills would have been a member.
committees
Constitutionof36.
Protection of
action taken in
good faith
Transitional
provisions
Endowment
Fund
19
38. No suit or other legal proceedings shall lie against any officer
or other employee of the University for anything, which is done
in good faith or intended to be done in pursuance of the
provisions of this Act, the Statutes or the Rules.
39. Notwithstanding anything contained in any other provisions of
this Act and the Statutes
(a) The first Vice-Chancellor shall be appointed by the Chancellor
and the said officer shall hold office for a term of three years;
(b) The first Registrar and the first Finance Officer shall be
appointed by the Chancellor who shall hold office for a term of
three years;
(c) The first Board of Governors shall hold office for a term not
exceeding three years:
(d) The first Board of Management, the first Finance Committee
and the first Academic Council shall be constituted by the
Chancellor for a term of three years.
40. (1) The Sponsor/ University shall establish an endowment
fund of at least Rupees Fifty lakhs.
(2) The University shall have power to invest the
endowment fund in such manner as may be prescribed.
(3) The University may transfer any amount from the
general fund or the development fund to the endowment
fund. Excepting in the dissolution of the University, in no
other circumstances can any monies be transferred from
the endowment fund for other purposes.
(4) Not exceeding 75% of the income received from the
endowment fund shall be used for the purposes of
development works of the University. The remaining
25% shall be reinvested into the endowment fund.
General fund 41 (1) The University shall establish a general fund to which
the following amount shall be credited, namely
(a)
(b)
(c )
(d)
All fees which may be charged by the University:
All sums received from any other source;
All contributions made by the Sponsor;
All contributions/donations made in this behalf by any
other person or body, which are not prohibited by any
law for the time being in force.
(2) The funds credited to the general fund shall be applied
to meet the following payments:
(a) The repayment of debts including interest charges
thereto incurred by the University for the purposes of
this Act and the Statutes, and the Rules made
thereunder;
(b)
(c )
20
The upkeep of the assets of the University;
The payment of the cost of audit of the fund created
under section 41.
(d) Meeting the expenses of any suit or proceedings to
which University is a party;
(e) The payment of salaries and allowances of the officers
and employees of the University, members of the
teaching and research staff, and payment of any
Provident Fund contributions, gratuity and other benefits
to any such officers and employees, members of the
teaching and research staff:
The payment of traveling and other allowances of the
members of the Board of Governors, the Board of
Management, Academic Council, and other authorities
so declared under the Statutes of the University and of
the members of any Committee or Board appointed by
any of the authorities of the University in pursuance of
any provision of this Act, or the Statutes, or the Rules
made there under;
(9) The payment of fellowships, freeships, scholarships,
assistantships and other awards to students, research
associates or trainees eligible for such awards under the
Statutes, or Rules of the University under the
provisions of this Act;
(h) The payment of any expenses incurred by the University
in carrying out the provisions of this Act, and the,
Statutes or the Rules made thereunder;
(i) The payment of cost of capital, not exceeding the
prevailing bank rate of interest, incurred by the Sponsor
for setting up the University and the investments made
thereof;
(j) The payment of charges and expenditure relating to
the consultancy work undertaken by the University in
pursuance of the provisions of this Act, and the Statutes,
and the Rules made there under;
The payment of any other expenses including a
management fee payable to any organization charged
with the responsibility of managing the University on
behalf of the sponsoring body, as approved by the
Board of Management to be an expense for the
purposes of the University.
(f)
{k)
Development: 42
fund
Maintenance 43.
Of fund
Annual Reports 44.
21
Provided that no expenditure shall be incurred by the
University in excess of the limits for total recurring
expenditure and total non -recurring expenditure for the
year as may be fixed by the Board of Management
without the previous approval of the Board of
Management.
Provided further that the General fund shall be applied
for the objects specified under sub section (2) with th e
prior approval of the Board of m anagement of the
University
(1) The University shall also establish a development fund
to which the following funds shall be credited, namely:
(a) Development fees which may be charged from students,
(b) All sums received from any other source for the purposes
of the development of the University,
(c) All contributions made by the Sponsor;
(d) All contributions/donations made in this behalf by any
other person or body which are not prohibited by any
law for the time being in force; and
(e) All incomes received from the endowment fund
(2) The funds credited to the development fund from time t o
time shall be utilized for the development of the
University.
The funds established under sections 40, 41 and 42 shall
subject to general supervision and control of the Board of
Governors, be regulated and maintained in such manner as
may be prescribed
(1) The annual repos of the University shall be prepared
under the direction of the Board of Management and shall
be submitted to the Board of Governors for its approval
(2) The Board of Governors shall consider the annual report
in its meeting and may approve the same with or without
modification,
(3) A copy of the annual report duly approved by the Board of
Governors shall be sent to Visitor and the State
Government on or before December 31 following close of
the financial year in March 31 each year.
Account and
audit
( 1) The annual accounts and Balance Sheet of the University
shall be prepared under the direction of the Board of
Management and all funds accruing to or received by the
University from whatever source and all amount
disbursed or paid shall be entered in the accounts
maintained by the University
45
Mode of proof
of University
record
Dissolution of”
University
22
(2) The annual accounts of the University shall be audited by
a chartered accountant, who is a member of the Institute
of Chartered Accountants ofExcerpt shown. Open the full act in Lexace.