The TRIPURA UNIVERSITY ACT 1987

 
 
 
 
 
 
 
 
 
 
 
 
 
The Tripura University Act, 1987. 
 (As Amended upto 1st Amendment Act, dated 03-11-1990) 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
Tripura Act No. 11 of 1987 
CONTENTS 
CHAPTER I 
1. Short title and Commencement. 
2. Definitions. 
CHAPTER I1 
The University. 
Objects. 
Power of the University. 
Jurisdiction of the University. 
Delegation of powers to subordinate authorities. 
Officers of the University. 
The Chancellor. 
The Vice-Chancellor. 
Powers of the Vice-Chancellor. 
The Registrar. 
Powers and duties of the Registrar. 
The Finance Officer. 
Powers and duties of the Finance Officer. 
Supervisory Power of the Registrar and the Finance Officer. 
Deans of Faculties. 
Controller of Examinations. 
CHAPTER I11 
Authorities of the University. 
The Senate. 
Powers and functions of the Senate. 
Meeting of the Senate. 
The Syndicate 
Powers and functions of the Syndicate. 
Academic council. 
Powers and functions of the Academic Council. 
The Faculties. 
The Finance Committee. 
Planning Board. 
Mode of appointment of teachers. 
Procedure for holding of Selection Committee. 
Special Provision for Selection of candidates for teaching posts. 
Letter of appointment of teachers, officers & employees. 
Termination of service of temporary teacher, officer or employee. 
Standing Committee for selection of officers or employees. 
36. Tribunal. 
CHAPTER IV 
37. Disqualifications. 
38. Terms of office of members. 
39. Cessation of membership in certain.cases. 
40. Filling of Vacancies. 
41. Proceedings of the University or the authorities or bodies 
of the University not invalidated by vacancies. 
42. Election Tribunal. 
43. Casting Vote by the Chairman. 
CHAPTER V 
44. The University Fund. 
45. General Limitation of financial powers of the University. 
46. Provident Fund. 
47. Annual Accounts and Audit. 
CHAPTER VI 
Statutes. 
How to make Statutes. 
Ordinances. 
How to make Ordinances. 
Regulations. 
How to make Regulations. 
Rules. 
Laying of the Statutes before the Legislative Assembly. 
CHAPTER V1.I 
56. Delegation. 
57. Completion of courses of studies in Colleges formerly affiliated 
to any other University. 
58. Transitory provisions 
59. The Tripura University Council 
60. Removal of difficulties. 
Tripura Act No. I1 of 1987 
THE TRIPURA UNIVERSITY ACT, 1987 
I 
An 
Act 
to establish and incorporate a teaching and afiliating University for the State 
of Tripura and provide for matters connected therewith or incidental thereto. 
Be it enacted by the Legislative Assembly of Tripura in the Thirty Eighth 
Year of the Republic of India as follows :- 
CHAPTER I 
Priliminary 
Short title 1, (1) This Act may be called the Tripura University Act, 1987. 
and comm- 
encement. (2) It shall come into force on such date as the State Government may, 
by notification in the Official Gazette, appoint and different dates may be 
appointed for different provisions of this Act. 
Definitons. 2. In this Act, and in the Statutes, Ordinances and Regulations made under 
this Act, unless the context otherwise requires :- 
(1) "affiliated" in relation to a college or an institution means affiliated 
to the Tripura University under this Act ; 
(2) "appointed day" means the date referred to in sub-section (2) of 
section 1 : 
(3) "autonomous college" means an affiliated or associated college 
declared as such in accordance with the provisions of sub-section (28) of 
section 5. 
(4) "college" means a college established, maintained or recognized 
by, or affiliated to the University and includes a college referred to in sub- 
section (2) of section 6 ; 
(5) tlc~nv~cation" means a meeting of the Senate for the purpose of 
conferring degrees, titles, diplomas, certificates or other academic distinctions ; 
(6) "department" means a University Department of studies imparting 
instruction and conducting and guiding research at the post graduate or higher 
levels ; 
197 
(7) "employee" in relation to the University means any person 
employed by the University ; 
(8) "financial year" means the year ending on the 3 1st day of March ; 
(9) "Government College" means a college maintained and managed 
by the State Government ; 
(10) "Governor" means the Governor of the State of Tripura ; 
(1 1) "hostel" or "hall" means a unit residence for Students recognized 
by the University ; 
( 12) "Librarian" means,- 
(a) in relation to the.University, a Librarian or any other person 
holding a post of Librarian, by whatever name called, 
appointed or recognised as such by the University, and 
(b) in relation to an affiliated college; a librarian or any other 
person holding a post of librarian, by whatever name called, 
appointed or recognised by the University or appointed by 
such college ; 
(1 3) "Minister" means the Minister-in-charge of Education appointed 
as such by the Governor ; 
(1 4) " non-teaching staff" means,- 
(a) in relation to the University, the non-teaching staff, not 
holding any teaching post (including part-time teaching post), 
appointed or recognised as such by the University ; and 
(b) in relation to an affiliated college, the non-teaching staff, 
not holding any teaching post (including part-time teaching 
post), appointed or recognised by the University or appointed 
by such college, but does not include an officer or a Librarian; 
(15) "Officers of the University" means an officer as defined in section 7 ; 
(1 6) "prescribed" means prescribed by Statutes, Ordinances, Regulations 
or Rules made under this Act ; 
(17) "Principal" means the head of a college or of an institution, by 
whatever name called ; 
(1 8) "Professional subject" means any of the following subjects, namely, 
Law, Medicine, Engineering, Teacher's Training, Technology, Agriculture, 
Journalism, Management Studies or such other subjects as may be prescribed 
by Regulations ; 
(19) "Statutes" "Ordinance" "Regulations" and "Rules" mean respectively, 
the Statutes, Ordinances, Regulations and Rules of the University made 
under this Act. 
(20) "Students' Union", in relation to the University or an affiliated 
college, means Students' Union constituted in the manner prescribed ; 
(21) "teacher" means a person employed for imparting instructions or 
guiding or conducting research in the University or in a college and includes 
a Principal. 
(22) 'Teacher of the University" means a Professor, Reader, Lecturer 
or any other person appointed or recognised as such by the University either 
whole-time or part-time for the purpose'of imparting instruction or conducting 
research in the University ; 
(23) "University " means the Tripura University as constituted under 
this Act ; 
(24) "University Laboratory", "University Library", "University Museum" 
or "University Institution" means a laboratory, a library, a museum or an 
institution, as the case may be, maintained and managed by the University, 
whether established by it or not ; 
(25) "University Professor", "University Reader" or "University Lecturer" 
means a Professor, Reader or Lecturer appointed or recognised as such by the 
University. 
CHAPTER I1 
3. (1) There shall be established a University by the name of "Tripura TheU~liversity. 
University" 
(2) The headquarters of the University shall be at Agartala and it 
may. also establish campus at such other places within its Jurisdiction as it 
may deem fit. 
(3) (i) The first Chancellor and the first Vice-Chancellor of the 
University and the first members of the Senate and the 
Syndicate, and all persons who may hereafter become the 
Chancellor or the Vice-Chancellor of the University or the 
members of the Senate or the Syndicate so long as they 
continue tc hold such office or membership shall constitute 
a body corporate by the name of the Tripura University. 
(ii) The University shall have perpetual succession and a 
common seal and shall sue and be sued by the name of the 
Tripura University. 
4. (1) The objects of the University shall be to disseminate and advance Objects. 
knowledge by providing instructional and research facilities in such branches 
of learning as it may deem fit and by the example of its corporate life, and, 
in particular, to make special provisions for studies in tribal life and culture 
and for integrated courses of Humanities and Science in the educational 
programmes of the University and take appropriate measures for promoting 
inter-disciplinary studies and research in the University. Being the highest 
and noblest seat of learning, the University shall provide effective leadership 
in guiding education and promoting research work in various fields and shall 
also endeavour to promote study of vocational subjects with a view to 
providing employment opportunities to the students. 
(2) The University shall be open to person of either sex of whatever 
race, creed, caste or class and it shall not be lawful for the University to adopt 
or impose on any person any test whatsoever of religious to adopt or impose 
on any person any test whatsoever of religious belief or profession in order to 
entitle him to be admitted therein as a teacher or student or to hold any office 
therein or to graduate thereat ; 
Provided that nothing in this Section shall be deemed to prevent the 
University from making special provisions for the weaker sections of the people, 
and, in particular, for the Scheduled Castes and Scheduled Tribes. 
Power of the 5. The University shall have the following powers namely :- 
University. 
(1) to encourage and provide for instruction and training in such 
branches of learning and courses of study including Anthropology and Sociology 
as it may think fit, to make provision for research and to promote the advancement 
and dissemination of knowledge and learning and the extension of higher 
education : 
(2) to establish and develop specialised research centres, interdisci- 
plinary centres or similar institutions for studies and to undertake research in 
tribal problems, rural development, plantation, forestry, fishery, agriculture 
and horticulture ; 
(3) to organise specialised diploma, degree or post-graduate courses, 
as the case may be, in such subjects as tribal languages, habitat and customs, 
rural administration, public administration, policy planning, forestry, floriculture 
pesticides, wild life management, pisciculture, and also in subjects like rural 
and urban planning, manpower planning, regional resources planning and 
development, ecology and environmental studies, agricultural and rural industries 
and in such other subjects as may be necessary from time to time ; 
(4) to organise short courses at the Post-Master or Arts or post- aster 
of Science stage for those who are otherwise suitable for teaching the 
non-traditional courses mentioned in clause (3) ; 
(5) to make such academic studies as may contribute to the improvement 
of economic conditions and welfare of the people in general and the tribal 
people in particular ; 
(6) to establish, maintain or manage colleges, libraries, laboratories, 
museums and such other institutions as it may consider fit ; 
(7) to recognise any college or institution as a constituent college or a 
professional college and to withdraw such recognition in respect of any such 
college or institution ; 
Provided that the provisions of this clause shall not debar other colleges 
from introducing both Honours and Pass courses ; 
(8) to affiliate to itself any college, institution or Centre and to withdraw 
affiliation of such college, institution or centre ; 
(9) to institute degrees, titles, diplomas, certificates, and other academic 
distinctions on person who- 
(a) shall, unless exempted therefrom in such manner as may be 
prescribed by Statutes, have pursued in an affiliated or 
constituent college or in the University or in an institution or 
centre recognised by the University such courses of study 
and shall have passed such examination of the University as 
may be prescribed, or 
(b) shall have carried on research under conditions as may be 
prescribed ; 
(10) to confer honorary degrees or other academic distinctions under 
such conditions as may be prescribed ; 
(1 1) to co-operate with other Universities and edu~ational authorities 
in such manner and for such purposes as the University may determine ; 
(12) to institute and to make appointment to professorship, Readership, 
Lecturership and other teaching posts required by the University in accordance 
with regulation notified by the University Grants Commission with regard to 
minimum qualifications ; 
(1 3$ to institute and award fellowships, scholarships, exhibitions, prizes, 
medals and other honours and distinctions ; 
(14) to prescribe demand and receive fees, fines and other charges ; 
(15) to establish, maintain and manage hostels, halls and other places 
of residence for the students of the University and teachers, officers and other 
employees and to recognize such hostels, halls and other places of residence 
and to withdraw recognition therefrom ; 
(16) to provide for the supervision and control of residence and discipline 
of students of the University and to make arrangements for promotion of their 
health and general welfare ; 
(17) to provide for supervision, control and discipline of the teaching 
and non-teaching employees of the University in pursuance of the Statutes, 
Ordinances and Regulations ; 
(18) to conduct, co-ordinate, regulate and control the post-graduate 
research work and teaching in the University ; 
(19) to prescribe the powers and duties of officers of the University ; 
(20) to provide for the inspection, or investigation into the affairs, of a 
college or an institution recognized by the University ; 
(21) to create and to make appointment to such administrative, clerical 
and other posts under the University as it may deem fit ; 
(22) to accept grants from the Central or any State Government or the 
University Grants Commission and, with the approval of State Government 
from other sources ; 
(23) to raise loans or to accept loans from the Central or the State 
Government and with the approval of State Government, from other sources ; 
(24) to enter into contracts and agreements with the approval of the 
Syndicate in furtherance of the objects of the University ; 
(25) to acquire, hold and dispose of properties, movable and immovable, 
for furthering any of the objects of the University ; 
(26) to make grants for the maintenance of the National Cadet Corps 
and the National Social Service ; 
(27) generally to do all such acts and things as may be necessary or 
desirable for, or incidental to the advancement of the objects or purposes of the 
University ; 
(28) (a) Notwithstanding anythmg contained in the preceding provisions, 
the University may grant in the manner prescribed, to a 
college which satisfies the conditions prescribed in this behalf, the privileges of 
varying, for the students receiving instructions in such college, the courses of 
study prescribed by the University and holding examinations in the courses so 
varied. 
(b) Such a college shall be declared in the manner prescribed an 
autonomous college. 
(29) To recognise an Institution of higher learning or a laboratory or 
institutions of similar nature for such purposes as the University may determine 
and to withdraw such recognition. 
6. (1) Save as otherwise provided in this Act, the local limits ofjurisdiction Jurisdiction 
of the University (hereinafter referred to as the teritorial limits of the University), of the 
shall extend to the whole of Tripura ; University. 
(2) Notwithstanding anything contained in any other law for the time 
being in force, with effect from such date as the State Government may by 
notification in the Official Gazette, appoint in this behalf (hereinafter in this 
section referred to as the said date) , - 
(a) such college existing on the said date within the limits of the 
State of Tripura as may be specified in the notification shall- 
(i) be deemed to be affiliated to the University and cotinue 
to be so affiliated until the University d'thenvise directs ; 
and- 
(ii) Cease to be affiliated to the University of Calcutta or 
any other University to which they may have been 
affiliated before the said date ; 
(b) any teacher, principal or member of the Governing Body of 
any such college holding, by virtue of his being such Teacher, 
Principal or Member, any office in or under the University of 
Calcutta or any of the authorities of the said University shall 
cease to hold such office ; 
(c) no college or institution situated within the territorial limits 
of the jurisdiction of the University, but not admitted to its 
privileges shall be associated with or be admitted to the 
privileges of any other University except with the previous 
approval of the State Government. 
(3) Notwithstanding anything contained in any other Law for the time 
being in force, from the date appointed for the purpose,- 
(i) the Calcutta University Post-graduate Centre at Agartala, 
administered by the Tripura Council under the provisions of 
the Calcutta University Act, 1979, shall stand dissolved and 
all property, movable and immovable, and rights, powers and 
privileges of the said Centre shall be transferred to and vest 
in the University and shall be applied to the objects and 
purposes for which the University is established ; 
(ii) all the faculties including the departments of such faculties 
of the said postgraduate centre shall be deemed to be 
established and run by the University under the corresponding 
provisions of this Act, as if all such faculties including their 
departments were established and run under the provisions 
of this Act by the University ; 
(iii) all debts, liabilities and obligations of the said post-graduate 
centre shall be transferred to the University and shall there- 
after be discharged and satisfied by it ; 
(iv) all references in any enactment to the said post-graduate 
centre shall be construed as reference to the University 
established under this Act ; 
(v) any will, deed or other documents, whether made or executed 
before or after the commencement of this Act, which 
contains any bequest, gift or trust in favour of the said 
post-graduate centre, shall be construed as if the University 
was therein named instead of the said post-graduate centre. 
(vi) subject to the provisions of this Act, every person employed 
till immediately before the said date in the said post-graduate 
centre, shall, with effect from the date, become an employee 
of the University in the same tenure and upon the same 
' 
conditions of service or conditions as similar thereto as changed 
circumstances may permit, as he would have held under the said 
post-graduate centre, if such notification had not been issued. 
(4) The University may delegate such of its powers as it may deem Delegation 
expedient to any of the authorities constituted under section 16 or to any of powers to 
its officers, and may, at any time, withdraw at its discretion any power so subordinate 
authorities. delegated. 
7. The following shall be the officers of the University : Officers of 
the IJniversity. 
(i) the Chancellor, 
(ii) the Vice-Chancellor, 
(iii) the Registrar, 
(iv) the Finance Officer, 
(v) the Deans of Faculties, 
(vi) the Controller of Examinations and 
(vii) such other persons in the service of the University as the 
. University may declare to be Officers of the University. 
8. (1) The Governor of Tripura shall be the Chancellor of the University. TheChanceUor. 
(2) The Chancellor shall, by virtue of his office, be the Head of 
the University and shall, if present, preside over the convocations of the 
University held for conferring degrees. 
(3) The Chancellor shall have the right to cause an inspection to be 
made by such person or persons as he may direct, of the University, its 
buildings, laboratories and equipment and of any college or institution 
maintained by the University or admitted to its privileges, and also of the 
examinations, teaching and other work conducted to its privileges, and also 
of the examinations, teaching and other work conducted or done by the 
University and to cause an enquiry to be made in like manner in respect of 
any matter connected with the administration or finances of the University, 
Colleges or Institutions. 
(4) The Chancellor shall in every case, give notice of his intention to 
cause an inspection or inquiry to be made,. (a) to the University if such 
inspection or inquiry is to be made in respect of the University, College or 
Institution maintained by it, or (b) to the Governing Body of the College or 
Institution, through the Vice-Chancellor if the inspection or inquiry is to be 
made in respect of College or any Institution admitted to the privileges of 
the University not maintained by the University, and the University or the 
Governing Body as the case may be, shall on receipt of such notice have the 
right to make such representation to the Chancellor as it may consider necessary. 
(5) After considering the representations, if any, made by the University 
or the Governing Body as the case may be, the Chancellor may cause to be 
made such inspection or inquiry as is referred to in sub-section (3) of this 
Section. 
(6) Where any inspection or inquiry has been caused to be made by 
the Chancellor, the University or the Governing Body as the case may be shall 
be entitled to appoint a representative who shall have the right to be present 
and be heard at, such inspection or inquiry. 
(7) The Chancellor, may, if the inspection or inquiry is made in 
respect of the University or any College or Institution maintained by it, 
address the Vice-Chancellor with reference to the result of such inspection or 
inquiry, and the Vice-Chancellor shall communicate to the Syndicate the views 
of the Chancellor with such advice as the Chancellor may be pleased to offer 
upon the action to be taken thereon. 
(8) The Chancellor may, if the inspection or inquiry is made in respect 
of any College or institution admitted to the privileges of the university and 
not maintained by the University, address the Governing Body concerned 
through the Vice-Chancellor with reference to the result of such inspection or 
inquiry, his views thereon and such advice as he may be pleased to offer upon 
the action to be taken thereon. 
(9) The Syndicate or the Governing Body as the case may be, shall 
communicate through the Vice-Chancellor to the Chancellor such action, if 
any, as it is proposed to take or has been upon the result of such inspection or 
inquiry. 
(10) Where the Syndicate or the Governing Body does not within any 
reasonable time take action to the satisfaction of the Chancellor, the Chancellor 
may, after considering any explanation furnished or representation made by 
the Syndicate or Governing Body issue such directions he may think fit and the 
Syndicate or Governing Body, as the case may be, shall comply with such 
directions. 
(1 1) Without prejudice to the foregoing provisions of this section, the 
Chancellor may, by order in writing, annul any proceedings of the University 
which is not in conformity with this Act, the Statutes or Ordinances. 
Provided that before making any such order, the Chancellor shall call 
upon the University to show cause why such an order shall not be made, and if 
any cause is shown within a reasonable time he shall consider the same. 
(12) Every proposal for the conferment of an honorary degree shall be 
subject to the confirmation of the Chancellor. 
(13) The Chancellor, may, at such intervals as he may decide appoint 
Committee to recommend the annual grants to be paid to the University for 
fulfilment of its objectives. 
(14) The Chancellor shall exercise such other powers and perform such 
other functions as may be conferred on or vested in him by or under the 
provisions of the Act or be prescribed by the Statutes. 
9. (1) The Vice Chancellor shall b.e a whole-time salaried officer of the The Vice- 
University and shall be appointed by the Chancellor from amongst a panel 
of not less than three names submitted to him in alphabetical order by a 
Committee consisting of the following: 
(a) A nominee of the Chancellor 
(b) A nominee of the Syndicate 
(c) A nominee of the State Government ; and 
(d) A nominee of the Chairman, University Grants Commission. 
The Chancellor shall appoint one of the members of the Committee as 
the convener. 
Provided that none of the members of the '[committee]panel shall be an 
employee of the University or a member of any authority of the University or 
connected with any approved institution or college or institution recognised by 
or associated with the University. 
Provided further that if the Chancellor does not approve any of the 
persons included in the panel he may call for a fresh panel. 
(2) (a) The Vice-Chancellor shall hold office for a term of three 
years or till he attains the age of 65 years, whichever is 
earlier, unless sooner removed by an order of the Chancellor, 
and shall subject to the provisions of this section, be eligible 
for reappointment for another term of three years or till he 
attains the age of 65 years whichever is earlier. 
Provided that no Vice-Chancellor should be removed from office except 
by an order passed by the Chancellor on the ground of misbehaviour, misman- 
agement, incapacity or misuse of powers after due enquiry by a serving or 
retired Judge of the Supreme Court or High Court appointed by the Chancellor 
with the approval of the Syndicate. 
(b) The Chancellor may, notwithstanding the expiration of the 
term of the office of the Vice-Chancellor or his attaining the 
age of 65 years, allow him to continue in office till a successor 
assumes office, provided that he shall not continue as such 
for any period exceeding six months. 
(3) The Vice Chancellor may resign his office by writing under his 
hand addressed to the Chancellor ; 
(4) if- 
(a) the Vice-Chancellor is, by reasons of leave, illness or any 
other cause, temporarily unable to exercise the powers and 
perform the duties of his office, or 
(b) a vacancy occurs in the ofice of the Vice-Chanccllor by reason 
of death, resignation or expiry of the term of his office or 
otherwise, then, during the period of such temporary inability, 
or pending the appointment of a Vice-Chancellor, as the case 
may be, the Chancellor may appoint the senior~nost Dean of 
Faculty to exercise the power and perform the current 
duties of Vice-Chancellor. 
1. Str1~sri~urc.d by Tlrc Tripurn L'rtivcrsiry (Arnertherir) Act. 1990 w.c.J: IO.Y.IYY0. 
209 
(5) The vacancy in the office of the Vice-Chancellor occurring by 
reason of death, resignation or expiry of the term of his office or otherwise 
shall be filled up by appointment of a Vice-Chancellor in accordance with the 
provisions of sub-section (1) within a period of six months from the date of 
occurrence of the vacancy. 
Powers of 10. (1) The Vice-Chancellor shall be the principal executive and academic 
The Vice officer of the University. He shall by virtue of his office be the ex-officio 
ChancelioL Chairman of the Senate, the Syndicate, the Academic Council, the Planning 
Board and the Finance Committee and also the Chairman of any other 
authority or body of the University of which he may be a member. He shall in 
the absence of the Chancellor preside at the Convocation of the University 
held for conferring degrees. He shall also be entitled to be present at and to 
address any meeting of any other authority or body of the University of which 
he may not be a member, but shall not be entitled to vote thereat. 
(2) The Vice-Chancellor shall have the power to convene meeting of 
the Senate, the Syndicate, the Academic Council and of any other authority or 
body of the University. 
(3) It shall be the duty of the Vice-Chancellor to ensure that the 
provisions of this Act and the Statutes, the Ordinances and the Regulations 
are faithfully observed, and to- take such action as may be necessary for this 
purpose. 
(4) The Vice-Chancellor shall exercise general control over the 
affairs of the University and shall give effect to the decisions of the authorities 
of the University. 
(5) The Vice-Chancellor shall exercise such other powers and 
discharge such other duties as may be delegated to him by any authority or 
body of the University or as may be prescribed by Statutes, Ordinances or 
Regulations. 
(6) The Vice-Chancellor may take on behalf of the University such 
action as he may deem expedient in any matter which, in his opinion is either 
urgent or of an emergent nature and shall report the same for c'onfirmation at 
the next meeting of the authority or body which, in the ordinary course, would 
have dealt with the matter : 
Provided that if the action taken by the Vice-Chancellor is not approved 
by the authority or body constituted under this Act, the matter shall immediately 
be referred to the Chancellor whose decision thereon shall be final : 
Provided further that any person in the service of the University who is 
aggrieved by the action taken by the Vice-Chancellor under this sub-section 
have the right to appeal against such action to the Syndicate within 3 (three) 
months from the date on which decision on such action is communicated to 
him and thereupon the Syndicate may confirm, modify or reverse the action 
taken by the Vice-Chancellor. 
(7) The Vice-Chancellor may, with the approval of the Syndicate, at 
any time delegate any of his powers other than the powers referred to in sub- 
section (6) to any officer subordinate to him. 
(8) The Vice-Chancellor shall be empowered to grant leave to any 
officer. 
(9) The Vice-Chancellor shall be empowered to grant reave to any 
officer of the University other than Jhe Chancellor and the Vice-Chancellor 
in accordance with such rules as may be prescribed and to make necessary 
arrangements for discharge of the functions of such officers during such 
absence. 
(10) The Vice-Chancellor shall grant leave of absence to any employee 
of the University in accordance with the rules framed and he may, if he so 
desires, delegate this power in relation to non-teaching staff to another officer 
of the University. 
( 11) The Vice-Chancellor shall have the power to convene or cause 
to be convened the meetings of the Senate, the Syndicate, the Academic 
Council, the Planning Board and the Finance Committee. 
11. (1) The Registrar shall be a whole-time officer of the University and The Registrar. 
shall be appointed by the Syndicate on the recommendation of a Committee 
consisting of the Vice-Chancellor as Chairman, two nbminees of the Syndicate, 
a nominee of the Chancellor and a nominee of the State Government. He shall 
be appointed for such period and on such terms and conditions as may be 
prescribed. 
(2) The Registrar may resign his office by writing under his hand 
addressed to the Vice-Chancellor. 
(3) If the Registrar is for any reason temporarily unable to exercise the 
powers or perform the duties of his oifice, the Vice-Chancellor may, with the 
approval of the Syndicate, appoint a teacher of the University or an officer of 
the University temporarily for a total period not exceeding six months to 
exercise the powers and perform the duties of the Registrar. 
Powers and 12. Subject to the supervision, direction and general control of the Vice- 
dutiesofthe Chancellor, the Registrar shall act as the ex-officio Secretary of the Senate 
Registrar. as also of the Syndicate, the Academic Council, the Planning Board and the 
Faculties and shall not be deemed to be a member of any of the authorities. He 
shall exercise such powers and perform such duties as may be prescribed, may 
be assigned to him by the Vice-Chancellor or delegated to him by or under the 
provisions of this Act, and the Statutes, the Ordinances or the Regulations, as 
the case may be. 
The Fiance 13 (1) The Finance Officer shall be a whole-time Officer of the University 
Officer. and shall be appointed by the Syndicate on deputation from an Organised 
Accounts Service for a period of not exceeding five years on such terms and 
conditions as may be prescribed. 
(2) The Finance Officer shall be the ex-officio Secretary of the 
Finance Committee or Committees constituted by it but shall not be deemed a 
member of the Finance Committee. 
(3) If the Finance Officer is for any reason temporarily unable to 
exercise the powers or perform the duties of his office, the Vice-Chancellor 
may, with the approval of the Syndicate, appoint a person temporarily for a 
total period not exceeding six months to exercise the powers and perform the 
duties of the Finance Office. 
Powers and 14. (1) Subject to the supervision, direction and general control of the 
duties Vice-Chancellor, the Finance Officer shall be in charge of the administration 
the Finance 
Officer. of the funds, the finances and the properties and assets of the University and of 
all trusts and endowments ; and he shall take special interest in activities that 
aim at raising funds for the purposes of the University and augmenting 
resources of the University. 
(2) The Finance Officer shall exercise such other powers and perform 
such other duties as may be prescribed or delegated to him by or under the 
provisions of this Act and the Statutes: the Ordinances or the Regulations, as 
the case may be. 
15. The Registrar, shall be the Principal Administrative Officer of the Supervisory 
University. Power of the 
Registrar 
and Finance Provided that in their respective spheres of duties and subject to Officer. 
supervision, direction and control of the Vice-Chancellor, the Registrar 
and the Finance Officer shall, subject to the provisions of this Act, have the 
power of supervision and control over all officers and employees serving in 
departments under their charge and shall exercise such disciplinary power as 
may be conferred on them by or under this Act or by Statutes or Ordinances. 
16. Every Dean of Faculty shall be appointed in such manner and shall Deans of 
exercise such powers and perform his duties as may be prescribed by the 
Statutes. Each Dean of Faculty shall be appointed by the Vice-Chancellor 
from among the Professors in the Faculty for a period of three years and shall 
be eligible for reappointment. 
Provided that a Dean on attaining the age of 60 years shall cease to hold 
office as such. 
17. The Controller of Examinations shall be a whole-time officer of the Controller 
University and shall be appointed by the Syndicate on the recommendation of Exami- 
a Committee consisting of the Vice-Chancellor as Chairman, two nominees nations. 
of the Syndicate, a nominee of the Chancellor and a nominee of the State 
Government. He shall be appointed for such period and on such terms and 
conditions as may be prescribed. 
CHAPTER I11 
Authorities of the University 
18. The following shall be the authorities of the University :- 
(1) The Senate ; 
(2) The Syndicate ; 
Authoritiesof 
the University. 
(3) Academic Council ; 
(4) Boards of Faculties ; 
(5) The Finance Committee ; 
(6) The Planning Board ; 
(7) Such other authorities as may be established under the Statutes. 
The Senate. 19, (1) The Senate shall consist of the following members :- 
(a) Ex-Officio members ; - 
(i) the Chancellor ; 
(ii) the Vice-Chancellor ; 
(iii) the Deans of the Faculty Councils for Post-Graduate 
Studies ; 
(iv) the Heads of the Post-Graduate Departments ; 
(v) the Secretary, Education Department, Government of 
Tripura ; 
(vi) the Secretary, Finance Department, Government of 
Tripura or his nominee not below the rank of Deputy 
Secretary to the Government of Tripura ; 
(vii) the Secretary, Law Department, Government of Tripura ; 
(viii) the President, Tripura Board of Secondary Education ; 
(ix) the Principals of Constituted Constitutent Colleges ; ' [and] 
2[(~) the Director of Higher Education, Government of Tripura; J 
(b) Elected members ; 
3[(i) Not more than three Professors of the University, other 
than Heads of Departments, belonging to Departments 
under separate Faculty Councils for Post-Graduate 
Studies, elected jointly by the Professors of the University.] 
4[(ii) not more than 3 Readers and 3 Lecturers of the University, 
other than Heads of the Departments, elected by the 
Teachers of the University.] 
I 111serted by The Tripura Urriversiry (Amendment) Act. 1990. w.e.f: 10.9.1990. 
2. Inserted ibid. 
3. Substituted ibid. 
4. Subsrirured ibid. 
'[(iii) Fifteen Teachers, other than Principals, of whom at least two 
shall be women, two shall be from amongst the Teachers 
belonging to the Scheduled Tribes and two shall be from 
amongst the Teachers belonging to the Scheduled Castes 
community respectively, elected by the Teachers of affiliated 
Colleges from amongst themselves, provided that the number 
of such representatives of the College Teachers will be 
proportionately reduced by the Chancellor on the advice of 
the State government in case the College gets the autonomous 
status] ; 
(iv) three Teachers other than Principles of whom at least one 
shall be a woman elected by the Teachers of Affiliated 
Colleges from amongst themselves ; 
(v) three Principals of which at least one from Professional 
Colleges elected by the Principals from amongst themselves ; 
(vi) two members of the Tripura Legislative Assembly elected by 
the members of the Tripura Legislative Assembly ; 
(vii) one member of the Tripura Tribal Area Autonomous District 
Council to be elected by the members of the District Council ; 
(viii) three regular post-graduate students of the University, of 
whom at least one shall be a lady student, elected by an 
electoral college of such students constitute in the manner 
prescribed. 
2[(i~) Six regular under-graduate students of the Affiliated Colleges 
one of whom shall be a lady student, one shall be from 
amongst the students belonging to Scheduled Tribes and one 
shall be from amongst the students belonging to Scheduled 
Castes, elected by an electoral College of such students 
constituted in the manner prescribed.] 
I. Subsrifuted by The Tripura Urtiversiry (Anzendrnenl) Act, 1990, w.e.f. 10.9.1990. 
2. Swbsririijed ibid. 
Explanation I :- "Regular post-graduate student" or as the case may be 
Regular under-graduate student shall mean a student who has been prosecuting his 
studies in a Post-Graduate Department of the University under any Faculty for 
Post-graduate studies or as the case may be in an affiliated college and who is not in 
default of payment of the prescribed tuition fees and other dues of the University or 
as the case may be of the College till such date as may be notified by the University 
in this behalf. 
Explanation I1 :- Notwithstanding anything contained elsewhere in this Act, 
a member elected under this clause shall hold office for a period of two years 
from the date of his election or till he ceases to be a regular post-graduate or 
under-graduate student of the University whichever is earlier ; 
'[(x) five Registered Graduates of the University living within the 
territorial jurisdiction of the University to be elected by such 
Registered Graduates from amongst themselves.] 
(xi) one Research Scholar or Research Fellow of the University 
elected by such Research Scholars and Research Fellows in 
the manner prescribed. 
Explanation I :- "Research Scholar" or "Research Fellow" shall mean a 
wholetime Research Scholar or Research Fellow of the University who receives 
a stipend from the University. 
Explanation II :- Notwithstanding anything contained elsewhere in this Act, 
a Research Scholar or Research Fellow elected under this clause shall hold 
office for a period of two years from the date of his election or till he ceases to 
be a Research Scholar or Research Fellow of the University ; 
(xii) one member elected by the members of the non-teaching 
staff of the University from amongst themselves and one 
member elected by the members of non-teaching staff of the 
Colleges from amongst themselves ; 
(xiii) one member elected by the officers of the University from 
amongst themselves ; 
I. lrzserted by The Tripura Universit)j (Arnendrnen~) Act, 1990, w.e.j:10.9.IY90. 
216 
(xiv) one member elected by the Librarians of the University and 
of the Colleges affiliated to the University from amongst 
themselves ; 
' [(c) Nominated members :] 
(i) four persons to be nominated by the State Government of 
whom- 
(a) one shall be from, the members of the registered trade 
Unions within the territorial jurisdiction of the University, 
(b) one shall be a primary school teacher within the terri- 
torial jurisdiction of the University, 
(c) one shall be a secondary School teacher within the 
territorial jurisdiction of the University, 
(d) one shall be a member of the peasant organisations 
within the territorial jurisdiction of the University, 
(ii) two persons having special interest in the University, of whom 
one shall be a person representing the Professions of industry 
or agriculture and one shall.-be a person having interest in 
the welfare of the Scheduled Castes and Scheduled Tribes 
community nominated by the Chancellor. 
(2) All elections to the Senate shall be held in the manner prescribed by Statutes. 
20. The Senate shall be an advisory body and subject to the provisions of 
this Act, it shall have the following powers and functions, namely :- Powers and 
functions of 
(i) to review from time to time, the broad policies and programmes the Senate. 
of the University and to suggest measures for the improvement 
and development of the University ; 
(ii) to consider and pass resolutions on the annual report and 
the annual accounts of the University and the audit report 
thereon ; 
I. lriserrcd by The Tripura University (Amendnlent) Acr, 1990, w.ef. 10.9.1990. 
2. Delered by Thc Tripura Urii~~ersity (Aniertdnicnr) Acr, 1990, w.e.j: 10.9.1990. 
(iii) to advise the Chancellor in respect of any matter which may 
be referred to it for advice, and to perform such other 
duties and exercise such other functions as may be 
assigned to it by this Act or the Statutes or by the Chancellor ; 
(iv) to review from time to time the activities of the Syndicate 
and issue guidelines where necessary. 
21. (1) The Senate shall meet at least thrice in a financial year, other than 
for convocation, on dates to be fixed by the Vice-Chancellor. One of such 
Meeting of meetings shall be called the Annual Meeting. The Senate may also meet at 
the Senate. such other times as it may, from time to time, decide. 
(2) One-third of the total number of members of the Senate plus one 
shall be a quorum for a meeting of the Senate : 
Provided that such quorum shall not be required at a convocation. 
(3) The Vice-Chancellor may, whenever he thinks fit, and shall, upon 
a requisition in writing by not less than one-third of the total number of 
members of the Senate, convene a meeting of the Senate. A meeting on such 
requisition shall be held within fifteen days of the receipt of the requisition 
by the Vice-Chancellor. 
22. (1) The Syndicate shall consist of the following members :- 
The Syndicate. (a) The Vice-Chancellor, 
(b) Three Deans of Faculties by rotation, 
(c) Two Principals of Colleges by rotation one of whom shall 
be a woman nominated by the Chancellor, 
(d) One Professor, one Reader and one Lecturer by rotation 
nominated by the Vice-Chancellor, 
(e) A nominee of the Chancellor. 
(f) A nominee of the Chairman, U.G.C. 
(g) A nominee of the State Government, 
(h) Two members of the Senate to be elected by the Senate 
from among its elected members none of whom shall be an 
employee of the University or a College or a recognised 
institution or a student. 
[(i) Two Teachers from colleges by rotation nominated by the 
.Chancellor.] 
(2) One-third of the total number of members of the Syndicate shall 
be a quorum for a meeting of the Syndicate. 
23. Subject to the provisions of this Act, the Syndicate shall exercise the 
following powers and perform the following functions :- 
Powers and 
(i) to initiate proposals for the making of Statutes and Ordinances functions of 
including proposals for amendment or repeal thereof, in the the~yndicata 
manner hereafter provided ; 
(ii) to recommend to the Chancellor the establishment of University 
Departments, Institutions, Centres, Libraries, Laboratories 
and Museums for study and research ; 
(iii) to maintain University Department, University Institutions, 
University Libraries, University Laboratories and University 
Museums ; 
(iv) to establish, maintain and manage hostels and halls ; 
(v) to direct the inspection of University Libraries, University 
Laboratories, University Museums, hostels and halls ; 
(vi) to recommend to the Chancellor, after consulting the 
Academic Council, the Institutions of fellowships, travel

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