The TSHEC ACT 2019

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Tripma Act No.3 of'2019 
THE TRIPURA STATE HIGHER EDUCATION COUNCIL ACT, 2019 
PUBLISHED IN THE EXTRAORDINARY ISSUE
OF THE TRIPURA GAZETTE
Agaftala, Monday, March 25, 2019 A. D., Chaitra 4, 1941 S. E.
GOVERITMENT OF TRIPURA
LAUT DEPASTEIETiTT
SECRETARIAT ; AGARTATA
No. F.8(2)-l,ar,v/Leg-rl2or9l3359 Dated, ,{gartala, the 25ilr March. zolg.
lvoTrFrcATioN
Thc following Act of the Tripura Legislative Assernbly
received the assent of the Gove:ilror of Tripura on the 22'rd March,
zOLq and is hereby published for General information.
D.M.Jamatia
L.R. & Pr. Secretary, Law
Government of Trlpura
PUBLISHED IN THE EXTRAORDINARY ISSUE OF THE TRIPURA GAZE'ITE Agartala, Monday, March 25, 2019 A. D., Chaitra 4, 1941 S. E. GOVERNMENT OF TRIPURA LAW DEPARTMENT SECRETARIAT : AGARTALA No. F.8'(2)-Lawcg—I[ 2019;? 335.9 Dated? Agar-tala, the 2.5"J March, 2019. N0 TIFI-QA T- I o N. Th5 fOHOWiIig Act. Of the Trip'ura Lﬁgi';$.1-ative Assembly received. the aSSen-t 0f the G-Gvenwr of TrisI-"a 0n the 221.113 March, 2019 and is hereby published. far General infatuation; D'..M.1Jamatia LE; 86 Pr. Secretary-5, Law Government of Tripurfa 
TRIPL.RA ACT NO. 3 OF 2OI9
THE TRIPURA STATE HIGHER EDUCATTON COUNCIL ACT, 2OI9
AN
ACT
to provide for the establislurrent of a Tripru-a State Higher Education Council iu the State of Tripura and for
the matters connected therewith and incidental thereto.
WIIEREAS, the National Policy on Education of the Govermnent of India contains recormnendations that
the State level planning alrd co-ordination of higher education shall be doue tlrrotrgh the Councils for Higher
Education.
AND WIIEREAS, it is expedient to establish a State Higher Education Council in Tripura to act as a
planning and monitoring body iu order to forge a synergetic relationship between the Universities, Institutes,
Acadernics and Experts and advising the State Govemrnent for-
(a) Maintenance of standards in and prornotion of higher education and research, including university
education and college education at trnder-gtraduate and post-graduate levels in the State;
(b) Review and coordination of the implementation of policies in all higher educational institutes under
the Higher Education Departnr.ent of Tripura;
(c) Facilitating access. inclusion and opportunities to all in higher education ancl providing holistic
growth of higher education and research with national and international perspective through refonns
and irurovation;
(d) Providing an advisory rnechanism of eminent peers in academia;
AND WHEREAS, the Tripura Legislative Assernbly was not in session and it was felt necessar-y by the
Governor to pronaulgate the Ordinance, The Tripura State. Higher Education Council Ordinance. 20l8 (The
Tripura Or-dinance No.6 of 2Ol8) was prornulgated on 05o'January, 2019 ancl this Bill seeks to replace that
Ordinance;
BE it enacted by the Triprrra Legislative Assenrbly in the Seventieth year of the Republic of India as follows:-
l. Short title and commencement:
(1) This Act may be called the 'Triptua State Higher Education Council Act, 2019';
(2) It extends to the whole of Tripura;
(3) It shall corne into force on the date of its publication in the Tripura Gazette.
2. Definitions:
In this Act, unless there is anythin-e repugnant in the sttbject or context;
(1) 'Cotrncil' tneans the 'Tr^ipura State Higher Education Council' established under Section 3 of
this Act;
(2) 'Chairperson' means the Chairperson of the Tripura State Higher Education Council;
(3) 'College' uleans a College affiliated to a lJniversif or controlled by a University and includes a
Gover:lnent College, University College, and an Instinrte offering Diploma courses and training
progrdrs and under the adrninistrative control of Departrnent of Higher Education of the State;
2
TRIPUILA ACTNO. 3 OF 2019 THE TRIPURA STATE HIGHER EDUCATION COUNCIL ACT, 2019 AN ACT to provide for the establishment of a Tripura State Higher Education Council in the State of Tripura and for the matters connected therewith and incidental thereto. WHEREAS, the National Policy on Education of the Government of India contains recommendations that the State level planning and co-ordination of higher education shall be done through the Councils for Higher Education: AND WHEREAS, it is expedient to establish a State Higher Education Council in Tripura to act as a planning and monitoring body in order to forge a synergetic relationship between the Universities, Institutes, Academics and Experts and advising the State Govemment for- (a) Maintenance of standards in and promotion of higher education and research, including university education and college education at under-graduate and post—graduate levels in the State; (b) Review and coordination of the implementation of policies in all higher educational institutes under the Higher Education Department of Tripura; (c) Facilitating access, inclusion and opportunities to all in higher education and providing holistic growth of higher education and research with national and international perspective through reforms and innovation; (d) Providing an advisory mechanism of eminent peers in academia; AND WHEREAS, the Tripura Legislative Assembly was not in session and it was felt necessary by the Governor to promulgate the Ordinance, The Tripura State Higher Education Council Ordinance, 2018 (The Tripura Ordinance No.6 of 2018) was promulgated on 05th January, 2019 and this Bill seeks to replace that Ordinance; BE it enacted by the Tripura Legislative Assembly in the Seventieth year of the Republic of India as follows:- 1. Short title and commencement: (1) This Act may be called the ‘Tripura State Higher Education Council Act, 2019’; (2.) It extends to the whole of Tripura; (3) It shall come into force on the date of its publication in the Tripura Gazette. 2. Deﬁnitions: In this Act, unless there is anything repugnant in the subject or context; (1) ‘Council’ means the ‘Tripura State Higher Education Council’ established under Section 3 of this Act; (2) ‘Chairperson’ means the Chairperson of the Tﬁpura. State Higher Education Council; (3) ‘College" means a College afﬁliated to a University or controlled by a University and includes a Government College, University College, and an Institute offering Diploma courses and training programs and under the administrative control of Department of Higher Education of the State; 2 
—_..__ 
5;; 
—_ 
"Gevemnrent" means the State (ievcrffnqnt of :l) iprira;
'Govcrrrnlent Callege' ilreans a College rn&iiltaincd? nranaged and funded by the (jg1'a1nrn$nt of
Tr ipt ra utrder H igher Edu cut iort DLTraitmgnf rrl' T r:iBurai
*Deemed University' rlleflns an institution,for higher educarion. otlrer than a University, declared
by the Centra.f (iovernlnent as Doerned to [:e a Univergity undcr Sgction 3 of ttre LJniver-sity
Grants Comrnissiotr Act. 1956:
'Degree' RreaRs a de-ere€ a\A,arded by a Univer,rity in Tripur:u ancl includes a under pgaduatr
deglee, pcst ggaduate degree and ro"search clegree;
,Dipltxu' mean$ a tiiploma awartlcd r:n completion of a uourse of study ufter Madhyamik,
Ff,igher Secorrdar'! (:+.2 strrge). (iraduntion r:r Post graduatior nvarded hy a higher erjrrcational
itrstitutitu ilr Tripura undcr the t.ligher Education Departnrent but tioqs nor irlctrudc a ceftilruate
goufse of less thau I nlointlr;si
{9} 'Higher Eclucatiotr' rn$at}s etlucation abuve the tq:rtth class lcading tc a Diplonia or education
ab<lve the twelfth class leading to r Degree:
tl0) 'Notil*rcotiorr' means a ntrtiflcatiorr published in the Ollicial (iaeette ancl the .vtcrrsl "notified'"
shall be consfrrrcxl acccrrdirrgly;
( I 11 'PrEscribed' rrlcflIls prescribed by Rules and Regulalions made rrtr<ler this Actl
( 12 j 'State' nle{ul$ thc ^Stttc ol Tripura:
( l3) 'Teachsr' nrcan$ a Lectur$, Senior Lecttrrer, Reader. Assistant Prol-essot, Associatc Professor ur
Prsfbs:sor o1:a tJniversity, Instituteor a College. arrd includr-s Bny orhcr cdtcgor-"- oFpr.rst or Fosts
as dc'finecl by the trll lnclia broclie"s ol'higher educatiorr:
(14) 'University' means a Urriversity estatilished in Tripurtr under any State or Central Act und
itrcludes a Decrletl irnd Private Univei:sity in Tripura:
( t5) 'VjL"e (iharrcellor" rucans the Vir,.e C.'lrarrcellor of a t.lniversity;
tlOi 'Vice-Chairp€rsotl' rncirns the \tise-Clrtirper:son crf tlrc Tripuru State Ilig[er Eduuation Couneil.
-i. 'f'he -Fripura Stale Higher Edueatitrn Cnuncil:
i I ) l'bere sirnll be e.stablished a Crruncil by the nalne 'Triptrra State t"ltghtr Erlupatitrn Council' ttt
*xeqcire lhc powers confi:rred r.>n and ttr perfor:m tltc fhnctiorrs assigned tcr it nrirJer rhis Act;
(2) Th<: (--ounciI shall be a trody corprx'rrtc r,tith pefpetual sucse-s.sion ancl it cotnn"ron .leel ancJ shall sue
arrrl lre sued by tlrs name ot'the "1-ripur:r Stntc ]{igher Education C'ouncil';
(31 "thc Council shall have it.* orun office and ils headquarter shall be located *t A$rrtrrla. Tripur:a.
4. Compositlon of the Council:
( I ) The Courc.il shall consist of rlre folleirving, namely:-
(i) Chailpersor:r: Au eminetrt Acadernis or Public Intellcctual tvith ploven ll.adrlrsbip qrralities;
(ii) Vice-Chairper'{roni An c'nrinent acadernic adnrinistrattrr (ranh of professor) or a professional
t rom i n<lustry u, it h srr{frc i erlt ex-pcr i cnce;
{6)
(4)
(s)
(7)
(8)
3
(4) (6‘1 ('7) (3} {9) { 10') (111.) (1.2) (13} (1‘4) (15} {16) ‘1‘ 
"Government" means the State-Government of Triptttra; ‘Gowrnmem Chllegw means a College maintained, managed and funded by the Government Bf Tripura under Higher Educatinn Department uf’l-"ripura: *‘Deemed University” means". an institution :for. higher education, other than a University, denial-ed by the .CI-entral (i0 vernmgnt as Dcemed to [we a {inivargity 'undcr Sec-13km 3 of the- {Enivmfai‘t-‘y Grants Commission Act. 1956; ' ‘Degrce’ means- a degree awarded by a Univgrsity in. Trip um and includes a under graduate .d‘egrge, posit. graduate. dcgrée and research (ls-:gree; ‘l3iplbma‘ means; a diploma .awariied on (temptation of a course of study. after Madhim-‘ik, Higher Secondary (4-2 stage), Graéfumign on Post gradg-atian awarded by 11 higher educational itxs'tifutiﬂn in. Trim-m under the Higher Education Depaﬂmen; but does not inc-Irma a certiﬁcate murse of less than '9 months; “Higher Educatimf mmms educalimn abnv‘e. the tenth clam; ieadiﬁg to a Dipionm 0r shine-Minn abeve the twelfth class leading. to a Degree; ‘Nﬁtiﬁéation’ meaning a notiﬁcation pubiished in the Ofﬁcial Gazette and the word “notified“ _ Shall. be construed accordingly; *Prcscribed“ means prescribed by Rules and Regu'taiiqns made-under this Act; ‘Sta‘te’ manna: the: State ofTri'pura: *Tx'eacihcr’ means a Lectumr, Senior Lecturér, Baden, Assistant Professor, Assuwiaw Pto'fcssm 0r més-Hnr 01721 University, Imﬁmm or a College. and iﬁ'etudes arty other catégm'y {if post. air pOStS as deﬁned by the all India bodies of higher education: ‘Unisr‘ejtsity‘ mea as a University established in Tﬁpum under any State. or Central Act and includes a Deemed and Private ”University in Tripura: "Viice Chancellhr" 111mm the Vic-e Chancellgr of a University; ‘Viceummirpezrson‘ means the V ice-Chairpersan 0f the Tripura State Higher Educ-21mm Council. .3; The. "l‘ripura State Higher Education C-mméil: { I) There shall be establ'ighed a Gimme-ii by the. name ‘Tripur-a State lr'iighet Educatimw Cal‘nmil’ 1:0 ﬁxercigae 11w pa wars conferred on and to perform the ‘t'unctilms 2135i gned m it under this Act; {2} The Council's-ha”. he a body chirpm‘at‘e With perpetual succession and a cemmon seal and. shall sue and be sundfby the. name of‘fhe ‘Triﬁum State }-{igher Education C'ouncii‘; (3} The ,Cmmci] shall have its own ofﬁce and its. headquarter shalt be located at Agartala, Tripu‘ra. 4. Composition (if the Councit: (1} ’I‘hts: Council shaﬂ. consist. of the: followi 11g. namelyta (i) Chairperson; An eminent Academic or Public Intellectual with proven leadership qualities; (ii) Vice-Chairpersan: An eminent academic administramr (rank of professmj) or a professiional from industry with sufﬁcient. ex-pcrieme; 
(iii}StatePrcrlevlDirectoro{'Raslrtr-iyaUchqltatar.SlrikshaAb}riyarqChicfExecutive-Men'rber-
Secretflry;
(iv) tnctividuals. t-iom lliel<i c'1' arts. science aod eechnolog-v' culture' civit society' industry'
vocational ert*cntie$ & skill 0".,"1.]pr-r-,u"i.,rrr*t*. ot'u'h]ch shtrll not be le'ss tlran terrbut llot
exceedirrg fiftee;r - Metll:er$;
(r,) T'lrree Vi$e Chancellors of dre State Unil,crsities. if therc is arry- N{embcrs;
(l,i) Tr,r,o Princilrals clf Autonotrrous or Afl]|iate<l Co|leges of th,e State- Members;
(vii) Oire nqrrrrinee <rf Govrerlrsrlent of lndia- Me'inber'
Pror,idedtl}atamotnetnbsrsoftheC]ourrcilSeven|rlell]ber:softheCouncilslrouldbcl
from the Stitte arrcl s ralist be inclivi<iuals of national erninence from or'rtside ttrc State-
ExJtlanati<sr rn1el1t or en-siagernent under this section shall take etTecf fi'orn lhe dirte ot1
wltich sueh etrg?Igelnent ls tnade by the Gol'ernment'
(21 The prccess o1" fbnnation of thcl search ee atrd' ctlnditions of the ctl-qagerxent for the CI"'ai Vice-C
tnenrbers trf the Ccttint'it" as the case rna;'- tre' d be as
this belralf.
5. Otfice and AdministratiYe Staff:
(l) -1-hea.trrinirtrati.,,estafl,torhECor.rncilshallbe broughtorrdeprttatiotrtiornother:institutions
ttndcr t.he State Gor'grntlerrt'
{2) The crrtrncil ma}i ellgaLq€ conlraclual staff, as prescdbecl in the Regulation;
elrnefit, co3cli{isns of errgagemenL Pay and allorvance'(')l 
responsibilities otl thc staff re,ferred to itr sub-section
Y Regulati<tns-
6.'I-erms nf of.Tice of the clhairperson, \"ice-Chairperson' ottl€r members and vacancies in tlre
( '"Tt:;:?:T;iill"3:;:[:'Ii:i:;:.!'il5i:iil',i:i:;
colnmittec constitulted b1' the State Covenrment for this
purpose;
i2}Thesearclrcomrnitteesballcorrsistofthefollt.rwingt\4enrbers:-
(i ) tlre lrotrri,nee of tlre Gor'grnor. who sball be tlre Cihairperson of the C]onrnrittee;
. . (ii) ttre trornineer of thc Stette Coveneffient alrd
(iii)tlee nornir:eeof thetvlinistryof Ilurnarr Rescrrrrcel)eveloprnent.Governrnentof IDdial
(3) The rnemtrets of the SearcJ:l comlnittee* sirall be the persons of eminencc in the sphet:e of higher
educrrtion:
(4) Ye Proper we rtal
e;\p(xjule to eln
ac{r'rrir.ristr:ativ the
the State C] o verntlrent:
(5}.I'heothgrproceduresforproprarirrganclseirrlingt|repalrelhythesearchcomrrritt.ecshallbezrs
Prescribed bY the GDver:nlllsrtl:
4
(iii) State Project Director of Rashtriya Uchchatar Shiksha Abhiyan, Chief Executive — Member- Secretary; (iv) Individuals, from ﬁeld of" arts, science and technoiogy, culture, civil society. industry, vocational educatiﬂn 8: skill deveiOpnwnt, number of which shall not be less than ten but not exceeding fifteen - Men-hers; (v) Three Vice Chancellors of the State Universitiea if there is any- Members; (vi) Two Principals of Autonomous or Afﬁliated Colleges of the Stat'e- Members; (v ii) One nominee of Government of India- 'Mernber. Provided that. amongst the fatal members of the Council. seven members of the Council should be from the State and three mama‘s must be individuals of natienal eminence from outside the State. Expzanarionhﬁvﬁ‘y- appointment 0? engagement under this section shall take effect from the date on which web appointment or engagement is made by the Government- {2) The process 01 formation of the-r search mmmittee and seimﬁmi {lamination and harms and conditions of the engagement for the C hairpersan Vice-C.“ hmmerson Chief Executive and name:- members of the CounciL as the case may be. would be ass prescribed in the Regulati man: :11 this Belmlf, 5. Ofﬁce and Administrative Staff: { I) The. admin..istrative staff to the Council sha 11 be brought an deputation from othcr institutions under the State Governmem. (2) The Cmmcii may engage contractual staff, as prescribed in the Reguiation; {3) The Class'rﬁcatinn and method cf engagement, conditions of engagemeug pay and allowanc e. disciplinary cnﬁdum arid .ﬁm'ct'ians and reaponsj‘bi‘lities of the staff referred to 'm sub-section ( .1) shall be: Sun-Ii as may lie-prescribed by Regulations- 6. Terms nf ofﬁce of the Chairperson, Vice-Chairperson, other members and vacancies in the ofﬁces: .» (I) {2) 
(.3) (4) 
The Chahpersnn and Vice-Chairpersan of the C 01mm} 51131} be appointed. for such term as may be 'ptesmwibed by the State. Govemmmt out of the pane] of three names in order of their pret’erencm as may be recammEHded by the search committee consrituted by the State Government for this purpose; The Search committee shall consist ofthe fdﬂowing Members:- {i'} the nominee ofthe Governor? who shall be the. Chairperson of the Committee; s ( ii) the nominee ofthe State Gove-mment and (iii) the nominee of the Ministry of Human Res nurse Development. Government of India: The members of the Search committee shall be the persons of eminence in- the sphere of higher education; The Search committee, wlule preparmg the panei must gix e proper welghtage to public intellectual with proven lmdel' ship qualities or academic lléncm exposme to the. higher mention system {in the Country and adequate experience in academic and adminisu ative. governance and réi‘ﬁect the same in writing white 31.1mn the panel to the State Government; The other procedures fox preparing and sending “the panel by the search committe '3— sh 1130 as prescribed by the Government , 
(6) 'T"he rnernbers of the,Ccruncil, other rhan the Chairperson, Vice-ehairper:;on and State Projett
Directec- shall hrrld oftlcs. for a term of tu.'o ye€r{s, which n'lay exlend to six yearul
Fr"ovided thst. no such membsr slrall colltinuc to lrold slffice as surih rnember-: boryond tre sttains
the age ofseventy years;
Provicled further tlrat. one tl"rird of suclr fnembers shgll be ru:plaeed after every two years:
Explanationl If *ny fraetian afis€s in calcrrlating the number oli one third menrbeTs, {ls rcferred t<l
in the above proviso. the next round up whole number shnll be cotrsidercd.
Ttre Clhairperxon. Vice-Chairperson or Chicf Executive or *ny othcr nrember may resigrr frtnrr his
oflriee b;v rvrlting urrder his hand addressed to the Govcrnment and every such resignrtion shall
take efl-ect :frpnr tlre date gn which it'is acceptecl hy ifte (l*vernmentl
The C'liairper,son. Vice-Chairperson or Chiel'Executive or arry orher rnenrberslrall nor be removccl
fr,trm his trtfice exceBt by an oa'de-l:,of,the (lovernnrurt" rlter' *trch inquiry. as may be ordere<f by
Governmenl, on the ground af wilftrt ornission er refrrsal to carry out tlre prori.sions of this Ar.-t or
abuse of thur powers vested crll him,
Fror4rled thdq. ng such order of renroval shall be rnade wiflrout giving an opportunity of nraking
his reprcsentatirrn:
(9) Whqn a per.soF is appointed s.s a nlsrntler of tlre Counilil by virtrre of his re,prv'senting a fr:rrtieulsr
it'tstitution of ineerest. he shall cea-se te be a member of the Ctruncil. rrherr he ceases to bekrng to
suclr iustitution tlf irrterc-st;
(10) ll' llny caslritl vacanoy occur$ i* the ofTice of the Chairperson. V'ire Clrairperson or t-hieF
llixs'uutil'e oT any other merrrber, r,vlrether by reascn of his rJea,tlr, resignatiotr or irrability ro
clisc:[r$1gg his tuncticrn o$]ing to illness ot other inctprrcily or for aly other rcasorr, sur":h vuc"nncy
slrall be fillcd by tfre Govenrment, as sootl as rreiy tre in tlle ttr[rnner. as prescritretl. Suctr
Olrairpefson. Vice-(Jhairp€t-son or Chief: Executj.ve or nominateii or appoirrted nrcmbet shalf lrold
ttt'lTr:e only tirr ttrE' retna in(-lcr' of the tefitr;
( | l)'l'he Cllrui4:er*on, llice-Clrai"rper${h and txher nrelnbers of lhe Council w-rruld n(}r be enritled rt:
ony saltry but rrray hc entitlcel to suqh lronotrrr'itln1 and allorvar*g5; tr$ rl'Ia-'v' L're prescritred b1- ths
llcgr.tlationri" subject to the prirrr approral of rhe Ciovernmeff;
( l2) 'thc ()hairpcrson, Vice-C-'lraisf,rersorl and Clhief E"rectrtive shalt exercise suclr pou'ers *nd perform
such lhnuliolls:. as lJ'lay l:e preicribett;
(l.i)'tltc Cortlrcil slt4ll nrset a( such tinres ancl places und sfrall otrss-n,e suqh nrle:* of proc.e<lure in
rcgirrd to the tronsirction of business at its rneetings, ils may be prescribed \r Regulations nrade
undcr this Act.
Power of the Councll to take as$istqnc€:
Tlre Council may associatru* rvith it in silslr mflnrrcr qnd for such purpo5e, as nuly tre prcscribcd, any
person whose as$i$tanc€ or advice is rcqrrired for carying oul its rvork. A pers$'n assr:ciaterl rvith tlre
Cquncil for such purflose shitll har.e the right 1rr takc part in the disctrgsilrns relsvarrt lo such purpose
hut shflll not have thc riglrl to vote in o mectirrg of thc Council and shall not be * rnemtrer t?rr any
othcr purposc.
Authcntication of thc <lcclsions of thr Clouncill
All urders ond decisions of the Counoil shirll be authentisatect bl tlre signature of the Chairpeltiorr,
Vice-Cbainperson, Chief Executivc or any atlrer rnsmber a$tlrerized by the,Coulrcil in rl'ris belralf anti
ull otlter instruments issued by the (lorrncil shall he atrtlpriticated blo the signature of the Chief
lixccrrtivc' or arly other officer <rf:thc Council, authoriecd in the likc nranner it tbis be.halt
(7)
(8)
7.
8.
5
(6) 
(7) ( 8’) 
(9-) 
The members. :9f the; Chum-ﬂ, other than the Chai'rpelrsmm, Vice-Chairpetsan and State. PrQiect Directoa shall bald ofﬁce far a term oftwo‘ years, which may amend {20' six years; Provided that 1‘10 such. member shat! continue to hold ofﬁcta as s-uuh member; beyond he attains the age.- I)? Savant}; yearﬁz Provided furthe; that. one third of :3t members shah be replaced ‘a‘f‘tér m cry twca yeaxis: Explanation: if any fraction arises in calCuIating the number- 01 one third members+ as mfem'ed tea in the above proviso, the next mum! up whole" number Shall be. considered The Chaﬁng-13911“ Vicwﬂhairpeirson or Chief Executive' or any other in'embec may magi! fi‘om his office by writing under his hand addresgcd to the Govcrnment and every Such resignatism “$113“. fake effect is'r‘em the date on which is”! is accepted by the (lovemmem: The (“hamper-um VELe-Lhmrperqon or (Shim Executive or. anv whet member shall not be removed tmm his {itﬁce except by an ordei {3f the (:ovemmm'lt, aﬁea ﬁtiCh inquiry. as may be ordered by Govemmem, on. the ‘gmund of wilful mnission qr iefusa] to carry nut the provisions of this; Act or abuse of the. poWe'rs vested {m him; Provided that. m) such. order of remmva! shall he made without giving an opportunity of making his; representation; When a per-£51m is appointed as a member of the (Emmi! by virtue of- liiis representing a particular ingtitutiou of imeire'st, he shall cease to be. a member of this“. Cbun'ci], When he chases in baking m such instituti'an ot‘intﬁrest; (l0) If any casual vacancy occurs; in the: (filth: of the Chairperson Vice Chairperson or Chief Executive or any other member whethm by reamn (if his death resignation or imbﬂitv to discharge his function {twin-“g to “mesa; 0t OthET incapacity or for any other T¢ﬂ$OIL such vacancy shall be ﬁll-ed by the. Govemment, as soon. as may be in the manner, as. prescribed. Shah Chairperson. Vieeiiha-irpersion or Chief Executive. or nominated or appointed member shall held ofﬁce only fur the remainder nf the term; (I I) The Chairpermn, Vfitte—Clmi.mer$m and other members of the Council m'xuld not be emitted t6 any salary but may be entitled 10 Stick hone ‘ai‘iumi and ailowa‘ﬁcﬂs; as; may be pretzef'ibed by the: Regulations.. subject {0 the” print? approval (if the Government; (l2) The Chairperson Vic; -( haitzpe‘rﬁm and Chief Executive shat} exercise such pawn-rs and perform such f:unuti0ns. as ma) be prescribad; (13}1‘110 COL‘II'IC-il shall meet at such times and place$ and shall abserve such. miles of procedure in regard to the transactidn of business at. its; meetings, as may be prescribed by Regulations made; under this Act. '7. Power. of the Council to take assistance: The Council may asﬁdciate With it in such manner and for such purpose, as may be pmseribﬁd, any person whose asssistancje. or advice i3 required for caﬁying (mt its work. A. persani assmiated with the Council for such ptujposg shall have the right to take, part in the discussions reie'vant In such pun-103$ but shall not have the. right: to vote in a meeting; of the. C'nuncil and shall not be a member for any athcr mimosa. .A uthentinratio'n of the (Racisions of time Council: All orders and ﬁecisidns of the Council shall be authenticated by £113 signature bf the Chairpergem Vice-(Elmirperstm, Cltﬁef Executive or an),r Other mem‘bér agtl'mﬁzed by {ha-Council in this behalf and all (What ins‘trumehts msue‘d by the (20mm shail be authenticated by- the signature of {he Chic-F Executive or any other ofﬁcer (3? the 001111.0i authorized in the like nmnner in, this Behalf; 
9. Powers and d*ties of thc Chairperson, Vice'Chairpcrson and Chief ll:\ecutivLr :
(1) Powers and functionof the C-hair?erson:
The Chair-person shall presidc over tlre n'ieetiugs of the Clouncil. lfhe Chairpersorl $hall have
the right to call fcx reporl on flny nratter petaining to fhc afthim o1'the Corincil ancl offer
suggesticns for the improvement of the funfiioning of the Corrncil.
(-?) Pos'er,s and function of the Vice-Clhairpersern:
The Vice-(lhairperson shall preside <)ver tlre rneeting of the Council in tlre absence of tlre
Cluirperson.
(3) Pou,cr"'a:rti t-unctitrn ot-ttre C'hief E-recutive :
The Clhief Executile shall be responsible for the irrrplernentation of the dscirions ofl the
Council- The Chief Executive slrartrl exercise sucllr powers und pedbr:m such ltrttctionfi as trra-v
be prescritred try Regulations.
tO Functions of thc Cbrrncil:
The Frrnction of the Clourrcil shall include^
( I ) Platrning and co-rr-rdinationi-
. (i) To prepare perspective plan and plogrflurs in the sph€re of higher cchrcatiorl in the State,
keeping in vier.r, the guidelines and schEtnes that may be issue<l by thc State Ciovertrnretit.
Miiristryi of [:luman Resource Develc,ptnc.nt. Ciovernrnent of India, l-.lnir.ersit--l' Grsnts
C,'onrnrission an<l crtlrer rsgula[ory bodies frorn liite to tinre arrcl to assisr in their
implementationi
(iilTo assist irr matter$ of'tiniversity Crants Commissien" All India Clouncil {br'l-eclrrtictl
Education, National Council ol Teache-r Education, Bar Ctruncil ofl lndin and othc't' nati(.lnal
level regulctorv bodies or auth<l-ifies id fe$pect of detErrnination ancl urainteftonce of
standards ofl l{igher Edue$tion anci suggest renrcdial aetion. wherevel n($c$sar)i;
{iii)To prom-ote co-operotiorr and co-ordirratiorr erf t}re higlu ecluc-:ationrrl institutions aud
inleraction with industry and r-rther related establishments;
(ivl To assist ancl reconrmend forrrtulatirrn of the plinciplex as per the grridclitres of the
Govcmmgrt. Ministry crf f{uman Rcsoutr;c Devclopnrcnt aod thc Univctsity Grants
Commission. All [n<lit Council f-or Techniq&l Edrcation, National C]ottrcil of 'feircher
Edurcation, Bar Col.rncil of, lndia ,and oth{ir national level regulatoly b<xlies or authoritics fbr'
starting trelr'- eourses and progfar-mtes in edrrcational institutions, keepirrg in visw thc various
nornrc and reqnirernents to he l'ulfillerj;
(v) To sug_sest rvays orud niearrs t-or generating additioual resollrces t-cr highcr eclrrcatitrn in the
St;rte:
(r.i) To rvork 'in liaison with the Urrivusity Glanli Conrmission, All lndia Couuqil tbr Techtrical
Hducation, National Council of "lrsachr--r Education, Bar Council q-lf Inclia and r>ther ntltionat
level r:egulatory bodies or alrtlrcrities of l{iglrer Edtlcalicn-
(f ) Acadcnric fi.rnctions:-
(i) To enelorrrage and prornote inno\alions in curricular <teveloprnent. r:estructuring of L:oursss
antl updating of, syllabi irr ths l"Jniversitics and th+ Col]egv's;
(ii)'l'o devise nr€thods and steps to improve the standard of exitrninations conducfed Lry the
Uni vers lti es and su ggestr neoc..is il ry rclirrrns :
6
9. Powers and duties of the Chairperson, VicesCha-irpérsnn and Chief Executive : (1) Powers and function of the Chairperscm: The. Chairpersan shall preside may the meetings of the Council. The Chairperson shall have the right to ca“ fem: report on any 'matter peﬂaihing 19') the affairs of the Council and offer suggestions far the improvement- of" the: functianing of the Council. (.2) vers and function ofthe Vice-Cilmifpergcm: The Viee~£fhaitpersou shall preside Over the meeting of the. Council in the: absence of" the Chairperson. (‘3) Powem and functiﬁn 0f the Chief Executive : The: Chief Executive shall be I‘éspOHSiblB for the impiementation of the decisions of the: Cauncit The ChiefE-xecutive sham exercis‘e Such powers and pelrfmtm such functions as may be prescribed b 3" Regulations. H)- Functions oftha Council: ”5116 Function of the Council Shall inc-laden (I) Manning and cavﬂr-dinatione (i) T0 prEparre perspecnv‘e plan and programs in the sphere of higher education in the State, keeping, in View the guidelines and schemes that may be issued by the State Cinvernmem, MiitiStry of Human Resource Development, Government of India, University Grants Cmnmissiﬂﬂ and other reguiatory bodies frmn iime for time and to assiSt in their implementation; (ii}T0 asgist in matters of Univﬂrsity Grants Cammissiom All india Council for Technical Education, National Council of Teacher Educatiqm Bar Council at? India and other national level regulatmy bodies or authorities in respect (“If determination and maintenance of standards of Highﬂr Education anti: gug‘gem remedial. actiom whatever necessary; {iii‘)T0 pmmote compe‘ration and coordination 9f the higher educational institutions and interaction with industry and ether related establishments; {B011} asrsist and recmnmend formulation of the pi'ineipies as per. the guidelines of the Govcmmcnt. Minis-try 01‘ Human Reﬁmrcc Development and the University Grants Commissiﬁnq All India Council for Technical Education, National Council of Teacher Education, Bar Council of India and c m  national leVeI regulatm'y bodies or authorities £131" starting new courses and progral‘nmes in educational institutions, kegping in View the various norms and requirements to be fulfilled; (v) To suggést ways and means for generating, additional resmlrces for higher educaticm in the State: (vi) To work- ?in iiaison with the University Grants Cammﬁsion, All India Council for Technical Education, Mariana! Council ofTeachcr Ed‘ucatiom Bar Council of India and ()ther national [revel regulatory bodies or authorities of Higher Education. (,2) Academic funcﬁonsz- (i) To encourage and promote: innm’aﬁons in curricular development, 'Iiestructuring of courses and updating of syllabi in ﬂu: Universities and. the CallegeS; (ii) To devise. methods and steps to improve the standard of examinatipns. canducfed by the Univcrsifiei; and suggrsst necessary mfmms; 
(iii) Tn facilitarte training nf Teashsr$ in Univer:sitie.s arrd Collcgesg
(iv) 'to devetop piugramnlgs fol gp'eater acaderniq cc-oper.ztion arrd interactiorr tretrt'een
Llniversity' Teachsrs and Cotlegc teachcrs and to fhe ilitate rrrubility of $tudents ancl Tcachers
vvithin a:rd outside ttre Statei
(v) To encournge spart$; games; physica! cducotiotr and crrltur*rt activities in the Uiriversifies and
Colleges;
(vi,) Tu e{rL:oul'age extsntiorr activities $nd pt'ornote inleructir.rrr r,vitlr zrgerrcic$ congerfied w,itlr
regiooal plarrni$g and tleverlspmeilt -of higher educntion;
(viiyTo prepare an overvic-*/ rcport on the working of rhe Universities and tlre C"olleges in the
State and to fbmish a cepy of'the r,qtort tcr the llvlrnistry of tlunuln ltesogrrce Developnrent,
Governnrent of lrrdia/l,lnivcrsity Grants Commission. All Indkl Cloutrcil for Technical
Education. Narional Council of Teacher Htluc'ation, .Bar Council of lndia ;rnd other national
level regulatory bodies or authqrities, as the cnse rniry be;
(viii)'Fo preparrl State Higher Edtication Plas and all the activi,ties e$ per the extant guidelines.
I l. Other lunctious o.f the Councih
{ I ) 'fo per:I'ornr such olher firnctiorrs. as mery be prescribed ior prornotin*t exce,llence in higlrer
cducttion and scientifi c r:eseafch.
(2) Arlvisory fi*nctions-
(i) 'lo advise tlrr" $t*te {-}niversities to nrake new Statutr,x- Ordi.nancqs, R.ules an<l Regulations rrn
ttre ba-sis ol-the rer-pLxjtive University Act or to a$end the existing Act$. Stat[te. C)r'dinanccs.
Rules and Regulatioras, rvhere ne€esrsary. kerping in vierv tlre various norrll*\ and
requirements to be fulfillcd:
(ij) Tcrtalds perfqrming any othcr lunctions necessary ftrr tlre Jirrtherance nf higher e.ducation in
the Statc:
12. lMccfingr
(l ) Tlte ,;osperil stull meet at such tinre antl place at
the Ctruncil rneetings shall be one third of the
Clha iipr:r.son and V ice-Cl,ra iqrerstru ;
lefi.st oncc, ilr three morrths and the quorum for
total nrembErs of the Council, inclucJirrg the
{2} The rrreeting of the Courrcil shall be convened by the Chief Ex,-'cutive or} thc advice of the
Chair-persorr or by the Vice-Clhairpefsorr, in abserrce r,rf fhe Cltrirpsrsorr.
13. Fund of the Council:
{l} 'the C<runcil shall Iune: its orvrt li.rnd tu be callcrl thc -T"ripura State l}.igher Education Council
I;'und' (hereinafter referrcd to ss the Fund) cclnsisting of thc grants frorn the Cr)vernrncnt, elrauts
receivecl from the Ce:ntral (iovsrnrnent lilr higlrer educaticn +r'1d srrch other funds as rnsy lrs
rec'"eivet by the Couficil ftonr any other sodrce;
(2) Ihe (iovetnment rn4y pay to the ('orrncil in eaclr finar:sial year such surn as nray be considered
by the (iovernrnent to be necc'ssary I'or the functionirrg ot:the Cotrneil;
(3l Atl ilroney beloirging to the Furrd and all receiprs of ttre Coturcil shall bc tieposited or invcsted in
suc,h mitnner as tnay bc prescribed;
7
(iii) Tn facilitate training of Teachers in Universities and (If-Ollﬁgeg: (iv) Tu develop programmes for g'ea'tw aCademic CO—Qpﬂtﬁﬁﬂﬂ and interactibn between Univemity Teachers and College teachers- and t0 faciiitaté mommy of students and Teacherﬁ within and outside the. State; (v) To enmumgc 5130;715:233. gagn‘ea physical education and cultural activities in the Universities and Cbﬂeges; _ (vi) Tu encourage exrtmmitm activities and promote interaction with agencies concerned with regional 131.111.111n and developmcm ”of higher educatiqn; (vii). T 0 prepare an overview rcpor-t on the wark'ing of the Univeréities‘ and the Colleges i-n the 3mm and to furnish a copy 09th:: report to the Ministry efﬂum‘ﬁ Resource Deveiapment, Government 0f India'nivcity Grants Commission. All India Coumil for Technica! Education; National Councii of Teacher Education, Bar (hand! of India and other national. level reguiz‘xtofy bodies or aufhnﬁties, as the Case may be; (viiiTFG prepare State Higher Education Plan and ail the activities as; per the extant guidelines, 1 L Other functions of the Council: (1) To perform such other functions“. as may be prescribed for promoting excellence in higher education and scientiﬁc research. (2') Advisory functions- (fi') To advise the State Universities to make new Statuteﬁ, 0rdi‘nancesﬁ Rules and Regulations on the-basis ofthe remwti‘ve Universzity Act or to 21.1mm]: the existing. Acts, Statute, Ordinances, Rules and Regulatiomg, when: tieCeSsaw; keeping in View the various norms and requirements; to be fulﬁlled; (isiy')Tt}wa1tds performing any other ﬁtnctiims necessary for the .ﬁtherance? of” higher educaion in the State. 1'2. Meeting: (1) The Cotmcil shail meet. at such time and-place at Leas: once. in three mgmhs and the quorum far the CmmCil meetings; shail be: one third of the total members of the "Councii; including the: Clhainaersan and Vice~(.ll.}a.ir1:aers(m: , {2‘} The meeting of the Chit-Fiﬁ“ shall be convened by the Chief Executive on. the advice: (If the Chairperson or by the Vice-Chairperson, in absence offhe‘ Clmirpcrs‘ml. 13* Fund of the Council: { 1} The Council shall have: its own fin-ml to be malted the "Tripura State Highcr Education. Councii Fund‘ (hereinaﬁm referred to as the. Fund) Consistingof‘ the grants from the Gaviemmem, grants received from the Ceﬁtral ,Govmnment 1hr higher educatitm and such ether Funds as may be received by the Council from any other source; {2.) The Gaverlimﬂht may pay 10 the ("bung-i} in each ﬁnancial year such sum as may bi: ennsidereﬁ by the; Gavemmcnr to be nacessary far the functioning ofthe Cmmcii; (3} AH moms)? belonging to the Fund and all receipts of the Gamma shall he depdxited’ or. invested in: such manner as may be prescribed; 7 
l5-
{4) Tlm Council rnay- nr,cke expcnditute qf *rrch suuts a.5 it may thkr,k tit fbr pcrf?rrnrin-q its funQtiot:s
rrlder this Act and such srrm shall be treated as c',xpenditure payablc ottt ol the funtl of rhc
Courtcil-
t4 Corqncitr to afloc*te grartt*;
( 1) Ir shu]l br.. thc duty ufithe Clouncil lo irlk:trate gran{s to diflercnt Unir'crsities ond Collcges, in the
Stntc fiom out of ths Funtt and rele"ase the "s&fire to such lnstitrrritrns i
(ZJ Not'*r,ithstsltding apS.thhrg uontained ir: agy law Jbr the tirrre beilrg irt ftx'cet llre Cortncil shall
ha.ye rhe rigtrt to Crluse aR enqUiry to [:e rnade by such p€rson C}r persots as it nray cotr-cidet
necessnry intrr the Srants nradc by it to a t-Jnir''srsiry or Ciollegc or itrto an-v cxpcndittrre rnadc
ttrei'scrt rrlter giv:ing prev:iclus neitice t* suc'tt Unir.crsity or Collcge, ts the Ltlsc Intllr be. of its
i.nt+ntiorr t(r catrse sur:h cnrluiry.
..\nnurl Repart of the Council:
(l)'Ihc (:ouncil shall prc-pore an &nuual tirrarr*ial statemc$t on c'r bel-ore suclt cltrlc ss rnay bc
presL:ribed of-the estimtrtect capital ancl the r$venue receipt$ and exp;nditure ftrr tlre cnsuing year
ancJ sutrnrit the s+rtne to the Gov:elirlment:
{?) fhe statcrnenti as at.bresnicl. shalt ir.rclude a staterni}nt r;rt' u,agesihonorarirtrn and Alla$"anees of
mgrrlbcrs. oi}icsrs and enpioyecs of the Courrcil altd of such crthe,r pafliculars, as trny bc' presc*bcd;
(.1)'f'he (iervernnrent slrall sorrlr alier rlrc receipt cf'such statet-rletlt. cau*e it to be laid befbre tlre State
Legislaturer
(4)Tlrc C\runcil shatl take into ceinsidE:ration,any obser'vati<tn rnacle on sric-h stttement in the Sttrte
Lcgislaturei
(S)Tlre Counqil shatl pnepare ryrce ilr s'vefJ year. in such tbrm at such titue as lna-v- t're prcscribeil. at
anrrual rqport giving a tr:ue antl frtltr accolrnt of irs nctivitics dulirrg the prer,-iorts year +nd cr:pies
thereof sh;rll be fi)lrvirtrdq.d t<r the C,Jverftnlent and the- (ldve,rtlrnenl shirll ctrnsc ttre same ter be laid
hu.fnr:s tire Slate l-,egi.slature. r\ copy of tlre r,e.iror'l sltall irh'o he $€ttl lo tlre [Jrriversity Ci,rants
("olr"rruissiori.,{ll India (louncil f-or Teciurical l:ducation. Nutioml ('ouncil o{nTeacher l]dtrcatitut.
Ilar C1;11ncil erf. India and ather national luvel regulatory bodies or authoritieii, N'lirtistry ol'llurnan
Resourcc l)rlvelopnrent. Ciovenrmerrt of India as 1bQ citse lr:ay he.
Auditof ile ac((fucts *f Couttcil:
{} }'fhe CoEncil shall cause to be nraintoiner{ such trurks o{:trccount and othr-'r' books in ri:latlorr lor its
trc\jouilt-s in suclr frl:nl ;rrrtt in such lnarltrrt'. as nl&y be prescribed;
{2}The Crrunt:il shall as $or}n as rnay be Ofter ulosing its artnttirl ascoul-rtti, prepore,a $t&tsn}ent Gf
accgqgis irt .ctreh lirrrn atid ftrrrvarrl tlre xarne to ttrrj (io-\iernq:cnt by such diltc. irs lltc (itlvenlrlcttL
nray dererrninc;
(31lFhe ar-cilurlt.s of tlre ()ourncil shall lre auelited try Ar;cnunrants {ie*ernl; 'fljPura and $tare ALr"dil
f)irectrrra.te" at sul:h trfi1e.t, irt]iJ irr suclr ntatrler. as ffiry be p:escribed:
i.*)The ar)qual acc{)unts of the (lirunqil tngutlrer lyillr the alr<lit rqrom thsl'eoI) shdl} lre firrwarded to tlre
{)ovgrnnren{ md the Govgrnnrent shall raus(' tlr€ safl}e t$ be laid bcfore tlte Stttc tegislature and
thull also fbrrvar<l a capy o{'{he audjl l:epart tp the eouff:il for raking apprcpri*tg aoticrn orl the
irlatterri urising rrrtt,<rf the audit re;xxl'
I6.
8
{4. 
If). 
[4) The Chm-wit ma'v'nmke expenditure 0f 'ﬁLtCh‘ Sums'as it may think ﬁt for perfmming its ﬁlhttiouss undar this Act and such 311m shall be treated as mpendimre payable out of the fund 01" thc C: oulicil Council to ailncate grants: {1) I t shalt be the duty uf‘the Council to animate grants fa diﬂhrcnt Universities and. Cant-236:3. in the. State ‘ﬁ-o-m out ni‘the Fund and rélease the 3mm to «3116-11 lnStjtutiéns. ; (2,) Nomit-hswnding anything wmaiued is} any law for the time being in fm'ceg. the Emmi} shall haw the righl {0' Cause an enquiry to be trade by such pcrsan m persons as it may conﬁde: nacessary inn} the grants made by it 10 a: Universiiy 0r 'IOﬂege 0r énto any. expenditure made thereof after givirrg previous native m such Unix-’mtsity at College, as the case. may be. (1f i‘tjrs ilnténli‘on lit) cause such enquiry. I Annual Repnft 9f the Council: (I .1) ”The, Council aha-11} prepare an annuai financial statement on our baht-‘3 such date as may he prescribedj of the estimated capitai and the revenue receipts; and expenditure for the ensuing. year and submit the Emma to. the Government; (3') The statement..- as aforesaid. shall include a statement of wagesé‘honagarium and album-Ices of members. 0%c and empiciyee’s 0f the Council and at“ such mile-r particulars, 21:1- rna‘y be prescribed; (3) The (Ravernment shill} 50cm aﬁer the receipt {If-such statmncnt.-cause it to be laid be-fbre the State Legiaslature‘; (4)]?116 Cmmcij snarl take into consideratidn-any observmion made on suéh armament in the; State Lﬁgis‘iature; (5)"fhe Commit: shaii mag-ware mate in even year. in such form at such time as mm be prescribed an annual reaper: giving a hue and fill] account Of 113: activities duri 11g the pEe-Xgious yuar and (rapier: tharmf‘ shall be ﬁa‘awarded to. the Government and the £3c arnmem shall cause. the same to 13:: Mid heﬁirm the Slate L cgis’laune. A copy (if. the repun shall also he gem 10 Elm University Grams CT omnuwmm All India Cauncil f0: Tﬁhﬂiﬁﬂi Education Nat-£01135 ( ouncil ()1 Teacher Educatiun Ban Cmmcil of India and other national law d r16 gulatow bodies 01' authorities Mm M13: 01' Human Resource Hume! 0,1353a Ghvemment 0f India as ﬁle cause may be. Audit at” the acmunts (if Council: {I} The Council shah cause to be maintained. such banks- Q‘faccount and other books in relatien for its; accounts in such form and in such manner. as: may bé pres-cribi‘ld; {2)The Council shat! as 30011 as ”my be after (.1105n its aunt-mi accounts preparea dstﬁtetnem {3f ace-aunts in such form and 111nm“! the. game: [.0 the: (rm ernmcnt by such date“ 31's [he ﬁmummm may det. ermine; (35}Thr: accmmts of the Cmniéil 5112: ll. be audited by Accounts ntsg General; Tripui‘a and State: ﬂudi'l: Directmatm at such times, a ad in such 1113111131”: as may be prescribad; {4) The annual acetmnts- of tin:- C‘Uuncil mgmimr with the audit [‘Eilﬂl‘t_ mart-{m shall 12“": forwarded t0 the: Gtwa'rmmm and the Government shall cause the 3am: to bellaifd before the State Le-giSIifttufe and Shall also fortvard a cap}! of the audit tifepnrt ii? the (Emma far” taking apprapriata action on the, maﬁtrs- arig‘ing mil: 0f the a urﬁt repmt. 
)7. Dltect'lons nnd d,ecisions of thc Gover:nment to the Council;
(l) In clischarge of tts Junctions under thls Acf, ttre ('ouncil shatt he goicled by such direction orr
qlrestiotls ot policy relating to State purposes $r in case of any slnsr:geflcY. a$ flray be given to it by
thg (icvcrrtmeft:
(?) lf any dispute arisos betrveen the Goyerirrnsnt ilnd the Couneil a$ to whetlrer a qlestioir is or is ntrt
a qussti(rrr qf policy telating to State purposes or n hef hel an elyler:gency has arisen. the decision of:
the Ciovernment'thereon shall be final.
lleturns and infirrmatio n:
( l) The Cotrncil shall frrrnlsl't to ths $evernment such return or othc'r inforrnation r.vi1[ rcspect t<r it5
property or activities as tlte (i0vernment rrray from time to tirne require:
(2) The Council shall be colttpelent to seek such returns; repot:t and infirnrration fioin any Universit;z
:oE College. as it tnay cronsider necss$ary for the per:fcrrnrance $f it$ furlc:tions.
Power +f the Governrnent to make inspeclion:
(l ) The Cerverntnent shilll have the r1ght to ca,use an iirspection to be nrade by an officei:, not bc-low
the rank erli Arlditional Secretary to the Q.overnuieut" iluthoriz,e.d by it, of tlre C'.ouncil an<i also to
sau$e an inquiry to be:marle iffo the vr.'o-rk d(lne by the Council in r:egpect of any nrattrer entrusted
to it. T'he Govelnrnent shalt in e\lery c&se give notice to the (louncjl of its intenlirrn to cnuse ruch
inspection el ilrquiry to be rnade and the Cotrncil shatl be entitled tcr be rgpresented thEre at" Tlre
of.ficer rrmkirrg tlre inspection or lnqui.ry shall infonrrthe Governrnerrt of thrr rcsults tlrr:reot':
(2) The Governmcnt sh.ell communica-te to the Council its viervs lt'ith referelrce to the results of such
insper,:tiort cr inquiry and nray: adr.,ise the Cotrncil on the actiolls to be raken:
(3 ) The C,'.ouncil shnll f
Excerpt shown. Open the full act in Lexace.
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