The Maharaja Bir Bikram University Act

The Tripura Act No.6 of 2015 
.• 
THE MAHARAJA BIR BIKRAM UNIVERSITY ACT, 2015 . 
.. 
The Tripura Act No.6 of 2015
THE MAHARAJ A BIR BIKRAM UNIVERSITY ACT, 2015.
ii
Published in the 
EXTRAORDINARY ISSUE OF THE TRIPURA GAZETTE 
Agartala, Wednesday, September 16, 2015 A. D. Bhadra 25, 1937 S. E. 
No. F .8{ 1 )-Law /Leg-1/2015 
GOVERNMENT OF TRIPURA 
LAW DEPARTMENT 
SECRETARIAT: AGARTALA 
Dated, Agartala 16th September, 2015. 
The following Act of the Tripura Legislative Assembly received the assent 
of the Governor on 15-09-2015 and is hereby published for General 
Information. 
D. M. JAMATIA. 
l.R & SECRETARY, lAW. 
GOVERNMENT OF TRIPURA 
Page 1 ,.' 
Publishedin the
V EXTRAORDINARYISSUEOFTHETRIPURAGAZETTE
Agartala,Wednesday,September16,2015A.D.Bhadra25,1937S.E.
GOVERNMENTOFTRIPURA
LAWDEPARTMENT
' SECRETARIAJ:AGARTALA
No.F.8(1)~Law/Leg-l/2015‘ Dated,Agartala16mSeptember,2015.
ThefollowingActoftheTripuraLegislativeAssemblyreceivedtheassent
of the Governor on 15-09-2015 and is hereby published for General
Information.
D.M. JAMATIA.
L.R& SECRETARY,LAW.
GOV ERNMENT OF TRIPURA
Page1.
The Tripura Act ;~o.6 of 2015. 
TllE lVIAHARAJA BIR BIKRAM UNIVERSITY ACT, 2015. 
AN 
ACT 
to establish a state university in the State o{Tripura and to provide for matters connected 
,therewith or incidental thereto. 
· WHEID~AS, it is required to function more efficiently in teaching particillarly upto Post 
Graduate and higher level, training and research in various branches of learning and courses 
of study, especially in Humanities, Commerce, Rural Development & Management, Social . 
and Basic Sciences, Medical Science and Engineering-technology and promoting 
advancement and dissemination of knowledge and learning to meet the further requirement of 
higher education and research in the subjects and to avail more scope and opportunities of 
higher education to serve the society and the nation; 
AND WHEREAS, in pursuit of enforcing the aforesaid goal, it has become imperative to 
enact a new legislation ; 
B:E it enacted by the Legislative Assembly of Tripura m the Sixty-sixth Year of the 
Republic oflndia as follows:-
1, Short title and Commencement: 
CHAPTER-I 
PRELIMINARY 
(i) This Act may be called 'The Maharaja Bir Bikram University Act, 2015'; 
(ii) It shall come into force on such date a;, the State Government by Notification appoints. 
2. Definitions: 
In this Act and in the Statutes, Ordinances and Regulations made under this Act, unless the 
context otherwise requires:-
(i). ''Academic . Council'' means the Academic Council of the University, constituted 
undc1: section 24 of the Act· ' 
(ii) "Affiliated" in relation to a College or an Institution means and includes affiliated to 
the Maharaja Bir Bikram University under this Act; 
(iii) "Affiliated College" m~ans a college referred to in sub-section (ii) of Section 6; 
(;';) "Board of Studies" means the Board of studies of the University, according to sub­
section (viii) of section 26 of the Act; 
(v) "Constituent College" means a college established, maintained or recognized by the 
University and includes a College referred to in sub-section (ii) of Section 6; 
(vi) "'Convocation" means a meeting of the Senate for the purpose of conferring degrees. 
•titles, diplomas, ce1tificates or other academic distinctions ; 
(vii) ''Department" means a University Department of studies imparting instmction and 
conducting and guiding research at the post graduate or higher levels; 
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The Tripura Act No.6of2015.
'l‘I-IE MAHARAJA BIR BIKRAM UNIVERSITY ACT, 2015.
AN
ACT
to.estahlz's/1astate z.mz'ver.s'ityin theStateof '1i"ipuraand toprovide for V/ricztterscolmeclerl
- * jlzerewzt/2or incidentalthereto.
WHEREAS, it is requiredto function moreefficiently in teachingparticularly upto Post
Graduateandhigherlevel,training andresearchin variousbranchesoi‘learningandcourses
oi’study,especiallyin Humanities,Commerce,Rural Development& Management,Social
and Basic, Sciences, Medical Science and Engineering-technology and promoting
advancementanddisseminationof knowledgeandlearningtomeetthefurtherrequirementof
highereducationandresearchin thesubjectsandto avail more scopeandopportunitiesof
highcreducationtoservethesocietyandthenation; "
AND WHEREAS, in pursuitof enforcingtheaforesaidgoal,it hasbecomeimperativeto
enactanewlegislation;
BE it enactedby the Legislative Assembly of Tripura in the Sixty~sixth Year of the
Republicof Indiaasfollows:-
CHAPTER ~»I
PRELIMINARY
l__.ShorttitleandCommencement: .
' (i) ThisAct maybecalled‘TheMaharajaBir BikramUniversityAct, 2015’;
(ii) It shallcomeintoforceonsuchdateastheStateGovemmentby Notification appoints.
2. Definitions: -
ln thisAct andin theStatutes,OrdinancesandRegulationsmadeunderthisAct, unlessthe
contextotherwiserequircs:~
(i)_ “Acad_emic.(,‘ouncil"meansthe Academic Council of the University, constituted
undersectionZ4oftheAct;
(ii) “Al‘t'rliated" inrelationtoaCollegeoranInstitution meansandincludesaffiliated to
theMaharajaBir BikramUniversityunderthisAct;
(iii) “A'l’filiatedCollege”meansacollegereferredtoinsub-section(ii) of Section6;
(rt) "l3oardof Studies”meanstheBoardof studiesof theUniversity. accordingto sub-
section(viii) of section26oftheAct;
(v) “("onstitucnt College" meansacollegeestablished,maintainedor recogni/.edby the
UniversityandincludesaCollegereferredtoinsub-section(ii) of Section6;
(vi) “( onvocation” meansameetingof theSenatefor thepurposeof conferringdegrees.
‘titles, diplomas,certificatesorotheracademicdistinctions;
(vii) “Department” meansa University Departmentof studiesimparting instruction and
conductingandguidingresearchatthepostgraduateorhigherlevels;
,_ Page2 ,
i._=I
(viii) "Distance Education system" means and includes the system of imparting education 
through any means of colilmunication, such as broadca$ting, telecasting, 
correspondence courses, seminars, crmtact programme or the combination of any two 
or more such means~ 
(ix) "Employee" in relation to the University means any person employed by the 
University; 
(x) "Faculty" means one or more Depatimcnts of equivalent concept of studies will be in 
together under single concept, where one subject has relevancy with another, as to be 
declared by the University; 
(xi) "Financial year" means the year ending on the 31 st day of March; 
(xii) "Govemment Collegel' means a college maintained and managed by the State 
Govemment; 
(. .• ii) "Govcmor" means the Govemor of the State ofTripura ; 
(xiv)" hostel" or "hall" means a unit of residence for students recogni zed by the 
Uni vcrsity; 
(xv) " Librarian" means, -
(a) in relation to the lJniversity, a Librarian or any other person holding a post of 
I jbrarian. by whatever name called, appointed or recognized 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 reco gnized by the University or 
appointed by such College; 
('"ri) "Minister" means the Minster-in-charge of Higher Education Departm ent of the State 
Govcmmcnt; 
(xvii) "Non-teaching staff' means --
(a) in relation to the University, the non-teaching staff~ who are not holding any 
teaching post or part-time teaching post, appointed or recognized as such by the 
University, and 
{b) in relation to an affiliated college, the non-teaching staff, who is not holding any 
teaching post or part-time teaching post, appointed or recognized by the University 
or appointed by such college, but does not include an officer or a Librarian; 
(xviii) "Officers of the university'' means an offic er as defined in section 7; 
(xix) "Planning Board" means the Plann :ng Board of the University, as prescribed under 
section 28 of the Act. 
(xx) "prescribed" means prescribed by Statutes, Ordinances, Regulations or Rules made 
und er this Act; 
(xxi) "Principal" means the head of a College or of an Institution, by whatever nam e 
called ; 
(xxii) "Professional subject" means any of the following subjects, namely Law, Medicine , 
Engineering, Teachers' Training, Technology , Agriculture, Journalism , Management 
studies or such other subject, as may be prescribed by Regulations; 
(xxiii) "Senate" mean s the senate of the University, constituted under section 19 of the 
Act ; 
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v
(viii) “Distanceliducation system”meansandincludesthesystemof iinpartiiig education
through any means of communication, such as broadcasting, tclecasting,
correspondencecourses,seminars,contactprogrammeor thecombinationof anytwo
» ormoresuchmeans; _
(ix) “l'<Lmployee"in relation to the University means any person employed by the
University; _ '
(x) “liaculty” meansoneormoreDepartmentsof equivalentconceptof studieswill bein
' togetherundersingleconcept,whereonesubjecthasrelevancywith another,astobe
declaredbytheUniversity;
(xi) “l"inaiicialyear”meanstheyearendingonthe31“dayofMarch;
(xii) “Govemment College" meansa college maintained and managedby the State
Govcmment; "
(.-..ii)“Govcnior” meanstheGovernoroftheStateofTripura; .
(xiv) “ hostel" or “hall” means a unit of residencefor studentsrecognized by the
University;
(xv) “ l.ibrarian" means,- ‘
(a) in relation to theUniversity, a Librarian or anyotherpersonholding apostof
Librarian. by whatever name called, appointed or recognized as such by the
University,and
(b) in relationto anaffiliated college,alibrarianor anyotherpersonholdingapost
~' of librarian.by whatevernamecalled,appointedor recognizedby theUniversity or
appointedby suchCollege;
("‘/i) “Miiiistcr” meanstheMinster-in-chargeofHigherEducationDepartmentoftheState
Goveminent; 1
(xvii) “Noii~teachingstaff” means--
(a) in relation to the University, the non-teachingstaff, who arenot holding any
teachingpost or part-time teachingpost, appointedor recognizedas suchby the
Univcrsity,and
(Lb)in relationto anaffiliated college,thenon~teachingstaff,whoisnotholdingany
teachingpostor part-timeteachingpost,appointedor recognizedby theUniversity
orappointedby suchcollege,butdoesnotincludeanofficer oraLibrarian;
(xviii) “Officers of theuniversity" meansanofficer asdefinedin section7;
(xix) “l’lanning Board” meansthePlaiinfngBoardof theUniversity, asprescribedunder
section28of theAct.
(xx) “prescribed” meansprescribedby Statutes,Ordinances,Regulationsor Rulesmade
underthisAct;
(xxi) “Principal” meansthe headof a College or of an Institution, by whatevername
called; '
(xxii)“l’i'ofessional subject”meansanyof thefollowing subjects,namelyLaw, Medicine,
Engineering,Teachers’Training,Technology,Agriculture,Journalism,Management
studiesorsuchothersubject,asmaybeprescribedbyRegulations;
(xxiii) “Senate”meansthe senateof theUniversity, constitutedundersection 19of the
Act;
Page3-
(xxiv) "Statuks", :.Ordinances", "Regulations" and "Rules" mean the Statutes, 
Ordinances, Regulations and Rules made under this Act; 
(xxv) "Students' Union", in relation to the University or an affili~ted college, means 
students' Union constituted in the manner presc1ibed; 
(xxvi) "Synd~cate" means the syndicate of the University, constituted under section 22 of 
the Act; 
(xxvii) "Teacher'' means a person employed for imparting instructions or guidance or 
conduction of research in the University or in a college and includes a Principal; 
(xxviii) ''Teacher of the University" means a Professor, Associate Professor, Assistant 
Professor or any other person appointed or recognized as such by the University, 
either whole-time or part-time , for the purpose of imparting instruction or 
co~ducting researchin the University; 
(xxix) "University" under this Act means the Maharaja Bir Bikram University, as constituted by 
this Act; 
(xxx) "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; 
(xxxi) "University Professor", "University Associate Professor" or "University Assistant 
Professor" means a Professor, Associate Professor or Assistant Professor appointed 
or recognized as such by the University. 
CHAPTER-ll 
3. (i) There shall be established a University by the name of "Maharaja Bir Bikram 
University"; 
(ii) The headquarters of the University shall be at Agartala and it may also establish 
campus/Study Centre /Off Campus Study Ccntl'e at such other places within the 
territorial jurisdiction of the State as it may deem fit; 
(iii) (a) The first Chancellor and the first Vice-Chancellor of the University and the first 
members of the Senate and the Syndicate, and al1 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 to hold such office or membership , 
shall constitute a body corporate by the name of the Maharaja Bir Bikram 
University; 
(b) The University shall have perpetual succession and a common seal and shall sue 
and be sued by the name of the Maharaja Bir Bikram University. 
4. (i) The objects of the University shall be to disseminate and advance 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, Commerce 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. 
Page4 
I » 4 .
(xxiv) “Statutes”, “Ordinances”, “Regulations” and “Rules” mean the Statutes,
Ordinances,RegulationsandRulesmadeunderthisAct;
(xxv) “Students” Union”, in relation to the University or an affiliated college, means
students’Unionconstitutedinthemannerprescribed; ‘
" (xxvi) “Syndicate” meansthesyndicateof theUniversity, constitutedundersection22of
theAct; A
(xxvii) “Teacher” meansa personemployedfor imparting instructions or guidanceor
.conductionofresearehintheUniversityorinacollegeandincludesaPrincipal;
(xxviii) “Teacher of the University” meansa Professor,AssociateProfessor,Assistant
Professoror anyotherpersonappointedor recognizedassuchby theUniversity,
either whole-timeor pan-time,for the purposeof impartinginstructionor
conductingresearchintheUniversity;
(xxix) “University” underthis Act meanstheMaharajaBir Bikram University, asconstitutedby
thisAct ; .
(xxx)“University Laboratory”,“University Library”, “University Museum” or“University
Institution” meansa laboratory,a library, a museumor anInstitution, asthecase
maybe,maintainedandmanagedbytheUniversity,whetherestablishedbyit ornot;
. (xxxi) “University Professor”,“University AssociateProfessor”or “University Assistant
3. (i)
(iii)
4.(i)
Professor”meansa Professor,AssociateProfessoror AssistantProfessorappointed
orrecognizedassuchbytheUniversity. a
_ CHAPTER —II
There shall he establisheda University by the name of “Maharaja Bir Bikram
University”; j ‘
(1-1)The headquartersof the University shallbe at Agartalaand it may alsoestablish
campus/StudyCentre/Off CampusStudy Centre at such other placeswithin the
territorialjurisdiction oftheStateasitmaydeemfit;
(a)Thefirst Chancellorandthefirst Vice—C-haneellorof theUniversity andthefirst
membersof theSenateandtheSyndicate,andallpersonswhomayhereafterbecome
the Chancelloror the Vice-Chancellorof the University or the membersof the
SenateortheSyndicate,solongastheycontinuetoholdsuchofficeormembership,
shall constitute a body corporate by the name of the Maharaja Bir Bikram
University; _
(b)TheUniversity shallhaveperpetualsuccessionandacommonsealandshallsue
andbe suedby thenameoftheMaharajaBir BikramUniversity.
The objectsof the University shall be to disseminateand advanceknowledgeby
providing instructionalandresearchfacilitiesin suchbranchesof learningasit may
deemfit andby theexampleof itscorporatelife, and,inparticular,to makespecial
provisions for studies in tribal life and culture and for integrated coursesof
Humanities, Commerce and Science in the educational programmes of the
University andtake appropriatemeasuresfor promoting inter-disciplinary studies
andresearchin theUniversity. Beingthehighestandnoblestseatof leaming,the
University shall provide effective leadershipin guiding educationandpromoting
researchwork in various fields and shall also endeavourto promote study of
vocational subjectswith a view to providing employment opportunities to the
students. i
Page4; ‘ '
( i i) The L llt \ c rs i ty shall be open to person of whatever race, sex, 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 beliefor profession in order to entitle him to be admitted 
therein as a teacher or student or to hold any office therein or to graduate there at; 
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, of the 
Scheduled Castes and Scheduled Tribes. 
5. The University shall have the following powers, namely:-
(i) 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 
~now ledge and learning and the extension of higher education; 
en) to establish and develop specialized research centres, inter disciplinary centres or 
similar institutions for studies and to undertake research in tribal issues, rural 
development, plantation, forestry, fishery, agriculture and horticulture, cultural 
studies, language studies, gender issues, religious studies, traditional/indigenous 
medicines, ethno medicinal aspects; 
(iii) to conduct specialized 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, wild life management, 
pisciculture, and also in subjects like rural and urban planning, manpower planning, 
regional resources planning, ecology and environmental studies, agricultural and 
rural industries, traditional knowledge and in such other subjects, as may be 
necessary from time to time; 
(iv) to organize short courses after post graduation in Arts, Science and Commerce for 
those who are otherwise suitable for teaching the non-traditional courses mentioned 
in clause (iii); 
(v) . 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; 
(vi) to establish, maintain or manage libraries, laboratories, museums and such other 
institutions as it may consider fit; 
(vii) save -as otherwise provided under sub-section (ii) of Section 6 of this Act, to institute 
degree, titles, diplomas, certificates, and other academic distinctions on persons who-
(a) shall, unless exempted there from in such manner, as may be prescribed by 
Statutes, have pursued in an affiliated college or in the University or in an institution 
or centre recognized 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; 
(viii) to confer honorary degrees or other academic distinctions under such conditions, as 
may be prescribed; 
(ix) to co-operate with other Universities and educational authorities in such manner and 
for such purposes as the University may determine; 
Page 5 <·( ; .' 
...... ·· . 
(ii) The l.'ni\ersity shallbeopento personof whateverrace,sex,creed,casteor class
andit shallnotbelawful for theUniversity to adoptor imposeonanypersonany
testwhatsoeverofreligiousbelieforprofessioninorderto entitlehimtobeadmitted
thereinasateacherorstudentortoholdanyoffice thereinorto graduatethere_at;
Providedthat nothing in this sectionshall bedeemedto preventtheUniversity
frommakingspecialprovisionsfortheweakersectionsofthepeople,and,inparticular,ofthe
ScheduledCastesandScheduledTribes.
5.TheUniversityshallhavethefollowingpowers,‘namely:-
(i) to encourageandprovide for instructionandtraining in suchbranchesof leaming
andcoursesof studyincluding anthropologyandsociologyasit may think fit, to
makeprovision for researchandto promotetheadvancementanddisseminationof
knowledgeandleamingandtheextensionofhighereducation;
(11) to establishand developspecializedresearchcentres,inter disciplinary centresor
similar institutions for studiesand to undertakeresearchin tribal issues,rural
development,plantation,forestry,fishery,agricultureandhorticulture,cultural
studies,languagestudies,genderissues,religious studies, traditional/indigenous
medicines,ethnomedicinalaspects;
(iii) toconductspecializeddiploma,degreeorpost-graduatecourses,asthecasemaybe,
in such subjectsastribal languages,habitat and customs,rural administration,
public administration,policy planning,forestry,floriculture, wild life management,
pisciculture,andalsoin subjectslike ruralandurbanplanning,manpowerplanning,
regionalresourcesplanning,ecologyandenvironmentalstudies,agriculturaland
rural industries, traditional knowledge and in such other subjects, as may be
necessaryfromtimetotime;
(iv) toorganizeshortcoursesafterpostgraduationinArts,ScienceandCommercefor
thosewho areotherwisesuitablefor teachingthenon~traditionalcoursesmentioned
inclause(iii);
(v) I to makesuchacademic,studiesasmaycontributeto theimprovementof economic
conditionsandwelfareofthepeopleingeneralandthetribal peopleinparticular;
(vi) to establish,maintain or managelibraries, laboratories,museumsand suchother
institutionsasit mayconsiderfit; . '
(vii) save-asotherwiseprovidedundersub-section(ii) of Section6of thisAct, toinstitute
degree.titles,diplomas,certificates,andotheracademicdistinctionsonpersonswho- _
(a) shall, unlessexemptedthere from in suchmanner,as may be prescribed.by
Statutes,havepursuedinanaffiliatedcollegeorintheUniversity orinaninstitution
or centrerecognizedby theUniversity, suchcoursesof studyandshallhavepassed
suchexaminationoftheUniversityasmaybeprescribed,or r
(b)shallhavecarriedonresearchunderconditionsasmaybeprescribed;
(viii) to conferhonorarydegreesorotheracademicdistinctionsundersuchconditions,as
maybeprescribed; -
(ix) to co-operatewith otherUniversitiesandeducationalauthoritiesin suchmannerand
for suchpurposesastheUniversitymaydetermine;
Page5r,-’»'»'
{x) Lu lll sLitule and to make appointment to pl·otcssorship, Associate proii.:ssorship, 
Assistant Profc~sorship and other teaching posts required by the University in 
accorda'ncc with regulation notified by the ·University Giants Commission with 
regard to minimum qualifications; 
(xi) to institute and award fellowships, ·scholarship, exhibitions, prizes, medals and other 
honours and distinctions; 
(xii) to prescribe, demand and receive fees, fines and other charges ; 
(xiii) 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 there from; 
(xiv) to provide for the supervision and control of residence and discipline of students of 
the lJ niversit y and to· make arrangements for promotion of their health and general 
welfare; 
~ .v) 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; · 
(xvi) to conduct, co-ordinate, regulate and control the post-graduate research work and 
teaching in the University; 
(xvii) to prescribe the powers and duties of officers of the University; 
(xviii) to proviJc for the inspection or investigation into the affairs, of a college or an 
institution recognized by the University; 
(xix) to create and to make appointment to such administtative, clerical and other posts 
under the University as it may deem fit; 
(xx) to accept grants from.the Central or any State Govcmmcnt or the University Grants 
Commission and, with the approval of State Govemment from other sources; 
(xxi) to raise loans or to accept loans from the Central or the State Govcmment and with 
the approval of State Government from other sources; 
(xxii) to enter into contracts and agreements with the approval of the Syndicate 111 
1\.trtherancc of the objects of the University; 
(xxiii) to acquire, hold and dispose of properties, and immovable, for fmthcring any of the 
objects ofthe University; 
(xxiv) to make grants for the maintenance of the National Cadet Corps and the National 
Social Service; 
(xxv) 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; 
(xxvi) to recognize any college or institution as a constituent College and to withdraw such 
recognition in rcspect'of any such college or institution ; 
(xxvii) 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 instmctions' in such college, the courses of study prescribed by the 
University and holding examinations in the courses so varied, subject to the 
provisions -of sub-section (ii) of Section 6 of this Act; 
Page 6 ,. 
(X)
(xi)
(xrr)
(xiii)
(xiv)
(W)
(xvi)
(xvii)
(xviii)
(xix)
(xx)
(xxi)
(mi)
(xxiii)
(xxiv)
as
(xxvi)
(xxvii)
lu institute and to make appointmentto pi'ol’essorslrip,Associate prolL~ssorship,
AssistantProfessorshipandotherteachingpostsrequiredby the Universityin
accordairccwith regulation notified by the-University Grants (lommission with
regardtominimumqualifications;
to instituteandawardfellowships,‘scholarship,exhibitions,prizes,medalsandother
honoursanddistinctions; V
toprescribe,demandandreceivefees,finesandothercharges;
toestablish,maintainandmanagehostels,hallsandotherplacesof residencefor the
studentsof the University and teachers,officers and other employeesand to
recognize such hostels, halls and other places of residence andto withdraw
recognitiontherefrom;
toprovideforthesupervisionandcontrolofresidenceanddisciplineofstudentsoi
theUniversity andto'make arrangementsfor promotionof their healthandgeneral
welfare;
to provide for supervision,control anddiscipline of theteachingandnon-teaching
employees of the University in pursuance of the Statutes, Ordinances and
Regulations;
to conduct,co-ordinate,regulateandcontrol the post-graduateresearchwork and
teachingintheUniversity;
toprescribethepowersanddutiesofofficersoftheUniversity;
to provide for the inspectionor investigationinto the affairs, of a collegeor an
institutionrecognizedbytheUniversity; J.‘
to createandto makeappointmentto suchadmiriistrativc,clerical andotherposts
undertheUniversity asit maydeemfit;
toacceptgrantsfron1_theCentraloranyStateGovernmentor theUniversity Grants
Commissionand,with theapprovalof StateGovernmentfromothersources;
toraiseloansor to acceptloansfrom theCentralortheStateGovernmentandwith
theapprovalof StateGovernmentfromothersources;
to enter into contracts and agreementswith the approval of the Syndicatein
furtheranceof theobjectsof theUniversity;
to acquire,hold anddisposeof properties,andimmovable,for furtheringanyof the
objectsoftheUniversity; -
to makegrantsfor themaintenanceof theNational CadetCorpsandtheNational
SocialService;
generallyto do all suchactsandthings asmay be necessaryor desirablefor, or
incidentaltotheadvancementof theobjectsorpurposesoftheUniversity;
torecognizeanycollegeorinstitutionasaconstituentCollegeandtowithdrawsuch
recognitioninrcspect‘ofanysuchcollegeorinstitution;
theUniversitymaygrantinthemannerprescribed,toacollegewhichsatisfiesthe
conditionsprescribedin this behalf,theprivilegesof varying,for the students
receiving instructions‘in such college, the coursesof study prescribedby the
University and holding examinationsin the coursesso varied, subject to the
provisionsof sub—scction(ii) of Section6ofthisAct; '
Pngeow -‘
(xxviii) to rccogni7c an Institution of higher learning or a laboratory or institutions of similar 
natui·c f(n- such puq)oses as the University may dcte1mine and to withdraw such 
recognition; 
(xxix) to organise and to undertake extramural studies, training and extension services; 
(xxx) to provide facilities tl-irougil the distance education system to such persons as it niay 
determine; 
(xxxi) to organis e and conduct Refresher courses , orientation courses and workshops, 
seminars and other programmes for teachers, evaluators , academic and other stan; 
(xxxii) to supervise the residences of the students ·of the University and to make 
arrangements for promoting their health and general weWtre; 
(xxxiii) to lay down condition s of service of all category of employees including their code of 
conduct ; 
(xxxiv) to do all such other acts and things as may be necessary, incidental or conducive to 
the attainment of all or an:y of its objects. 
Jurisdiction of the University :-
6. (i) Save as otherwise p;:ovided in this Act, the local limits of jurisdiction of the 
Uniilersity (hereinafter refencd to as the territorial limits of the Universit y), shall 
extend to the whole ofthe State ofTripura ; 
(ii) Notwithstanding anything contained in this Act, any educational institution or 
Colle ge within the State of Tripura, may be associated in any way with or be 
admitt ed to any privilege of the Maharaja Bir Bikram University or may be affiliated 
under the Maharaja Bir Bikram University subject to the condition that, direction in 
that re£;ard is issued by the Central Government in writing to the effect that the 
proviso to sub-section (2) of·Section 7 of the Tripura University Act, 2006 (Central 
Act No.9 of 2007), shall not apply for that educational institution or College . 
7. 1 h:c following shall be the otlicers of the University :-
(i) The Chancellor; 
(ii) The Vice-Chancellor; 
(iii) 'The Deans of Faculties; 
(iv) The Registrar; 
(v) The Finance Officer; 
(vi) The Controller of Examination and 
(vii) such other persons in the service of the University as the University may declare to 
be OJlicers of the University. 
The Chancellor :-
. 8. \•) The C.1ovemor ofTripura shall be the Chancellor of the University ; 
(ii) The Chancellor shall by virtue of his office be the Head of the University and shall, if 
present ; preside ~wer the convocations of the University held for confening degrees 
and meeting of the Senate , 
Page 7· 
,.. :. ,;. 
(xxviii) to recogni/_..caninstitution oi’higherlearningoralaboratoryorinstitutionsof similar
naturefor suchpuiposesasthe University may determineandto withdraw such
recognition;
(xxix) toorganiseandtoundertakeextramuralstudies,trainingandextensionservices;
(xxx) to-providefacilities tliroughthedistanceeducationsystemto suchpersonsasit may A
determine;
O
(xxxi) to organiseand conduct Refreshercourses, orientation coursesand workshops,
seminarsandotherprogrammesforteachers,evaluators.academicandotherstall’;
(xxxii) to supervise the residencesof the students of the University and to make
arrangementsforpromotingtheirhealthandgeneralwell'are;
(xxxiii) tolaydownconditionsofserviceof allcategoryof employeesincludingtheircodeof
conduct; i - A
(xxxiv) to doall suchotheractsandthingsasmaybenecessary,incidentalor conduciveto
~ theattainmentofall oranyof itsobjects. 4 -
JurisdictionoftheUniversity:- , _
6. (i) Saveas otherwise provided in this Act, the local limits of jurisdiction of the
University (hereinafterreferredto asthe territorial limits of the University), shall
extendtothewholeoftheStateofTripura;
(11)Notwithstanding anything containedin this Act, any educational institution or
College within the Stateof Tripura, may be associatedin any way with or be
admittedtoanyprivilegeoftheMaharajaBit"BikramUniversity ormaybeaffiliated
undertheMaharajal-SirBikram University subjecttothecondition that,directionin
that regardis issuedby the CentralGovernmentin writing to the effect that the
provisotosub—section(2)oi"Section7oftheTripuraUniversityAct,2006(Central
ActNo.9of 2007),shallnotapplyforthateducationalinstitution orCollege.
7.'IirefollowingshallbetheofficersoftheUniversity:-
(i) TheChancellor;
(ii) TheVice-Chancellor;
(iii) '|heDeansofliacultics;
(iv) TheRegistrar;_' _,
(v) TheFinanceOllicer:
(vi) TheControllerof Examinationand
(vii) suchotherpersonsin theserviceof theUniversityastheUniversity maydeclareto
beOfficersof theUniversity.
TheChancellor :- A
.8. gt) The(iovemor ot"l‘ripura shallbetheChancelloroftheUniversity;
(ii) TheChancellorshallbyvirtueofhisofficebetheHeadof theUniversityandshall,if
present;presideovertheeonvocationsof theUniversity heldfor conl’cn‘ingdegrees
andmeetingof theSenate,
Page7-
(iii) The Chancellor shall have the right to cause an inspection to be made by such person 
or perscns 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 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; 
(iv) The Chancellor shall in every case, give notice of his intention to cause an inspection 
or inquiry to be made to the University if such inspection or inquiry is to be made in 
respect of the Univer~ity College or Institution maintained by it, 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, shall on receipt of such notice have the right to make 
such rq" ·esentation to the Chancellor as it may consider necessary; 
(v) After considering the representations, if any, made by the University or the 
Chancellor may cause to be made such inspection or inquiry as is refened to in sub­
section (iii) ofthis Section; 
(vi) Where any inspection or inquiry has been caused to be made by the Chancellor, the 
University shall be entitled to appoint a representative who shall have the right to be 
present and be heard at, such inspection or inquiry; 
(vii) The Chancellor, may, if the inspection or inquiry is made in respect ofthe 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 
commuf'icatc to the Syndicate the views of the Chancellor with such advice as the 
Chancellor may he pleased to offer upon the action to be taken thereon; 
(viii) The Syndicate shall communicate through the Vice-Chancellor to the Chancellor 
such action, if any, as it is proposed to take or has been taken upon the result of such 
inspection or inquiry; 
(ix) Where the Syndicate docs not within any reasonable time take action to the 
satisfaction of the Chancellor, the Chancellor may after considering any explanation 
fi.1mished or representation made by the Syndicate, issue such directions, he may 
think fit and the Syndicate shall comply with such directions; 
(x) Without prejudice to the foregoing provisions of this section, the Chancellor may, by 
order in writing ann:ul 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 :::ame; 
(xi) Every proposal for the conferment of an honorary degree shall be subject to the 
confirmation of the Chancellor; 
(xii) 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; 
(xiii) 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. 
Pag~ 8·. 
- --------- ------------'-- --- - - ··-
(iii) TheChancellorshallhavetherighttocauseaninspectiontobemadebysuch person
or persrns as he may direct, of the University, its buildings, laboratoriesand
equipmentandof anycollegeorinstitutionmaintainedby theUniversity oradmitted
toitsprivileges,andalsoof theexaminations,teachingandotherwork conductedor
doneby theUniversity andtocauseanenquirytobemadein like mannerin respect
of any matter connectedwith the administration or finances of the University,
CollcgesorInstitutions; 1
(iv) TheChancellorshallineverycase,givenoticeofhisintentiontocauseaninspection
orinquiry tobemadetotheUniversityif suchinspectionorinquiry istobemadein
respectof theUniversity Collegeor Institution maintainedby it, throughtheVice-
Chancellorif the inspectionor inquiry is to bemadein respectof Collegeor any
Institution admitted to the privileges of the University not maintained by the
University,andtheUniversity,shallonreceiptofsuchnoticehavetherighttomake
suchrepresentationtotheChancellorasitmayconsidernecessary; '
(v) After considering the representations,if any, made by the University or the
Chancellormaycausetobemadesuchinspectionor inquiry asisreferredto in sub—
section(iii) ofthisSection;
(vi) Whereanyinspectionorinquiry hasbeencausedtobemadeby theChancellor,the
University shallbeentitledtoappointarepresentativewhoshallhavetherighttobe
presentandbeheardat,suchinspectionorinquiry;
(vii) TheChancellor,may,if theinspectionorinquiry ismadeinrespectoftheUniversity
or any College or Institution maintainedby it, addressthe Vice-Chancellorwith
referenceto theresultof suchinspectionor inquiry, andthe Vice~Chancellorshall
communicateto theSyndicatetheviewsof theChancellorwith suchadviceasthe
Chancellormaybepleasedtoofferupontheactiontobetakenthereon;
(viii) The Syndicateshall communicatethrough the Vice-Chancellor to the Chancellor
suchaction,if any,asit isproposedtotakeorhasbeentakenupontheresultof such
inspectionorinquiry;
(ix) Where the Syndicate does not within any reasonabletime take action to the
satisfactionof theChancellor,theChancellormayafterconsideringanyexplanation
furnishedor representationmadeby the Syndicate,issuesuchdirections,he may
think fit andtheSyndicateshallcomplywith suchdirections; _
(x) Withoutprejudicetotheforegoingprovisionsof thissection,theChancellormay,by
orderin writing annulanyproceedingsof theUniversity which isnot in conformity
‘ withthisAct,theStatutesorOrdinances;
Providedthat before making any suchorder,the Chancellor shall call upon the
University to showcausewhy suchanordershallnot bemade,andif any causeis shown
within areasonabletimeheshallconsiderthesame;a
(xi) livery proposalfor the confermcntof an honorarydegreeshall be subjectto the
confinnationoftheChancellor;
(xii) The Chancellor,may, at suchintervals ashe may decideappoint Committeeto
i recommendthe annual grantsto be paid to the University for fulfilment. of its
objectives;
(xiii) TheChancellorshallexercisesuchotherpowersandperformsuchotherfunctionsas
maybeconferredon or vestedin him by or undertheprovisionsof theAct or be
prescribedbytheStatutes.
Puget’-» '
The Vice Chancellor :-
9. (i) The Vice-Chancellor shall be a whole-time salaried officer or' the University and 
shall be appointed by the Chancellor from amongst a panel of not less than three 
eligible names, as per UGC guideline submitted to him in alphabetical order by a 
Committee consisting the following :-
(a) 
(b) 
(c) 
(d) 
A nominee of the Chancellor; 
A nominee of the Syndicate ; 
. A nominee of the State Government, and 
A nominee of the Chainnan, University Grants Commission; 
I 
The Chancellor shall appoint one of the members of the Committee as the convener; 
Provided that none of the members of the panel shall be an employee of the University or a 
mernl1er of any authority of the University 0r connected with any approved institution or 
college or institution recognized by or associated with the University. 
(ii) (a) The Vice-Chancellor shall hold office for a tenn of five 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 f(n· another tem1 of five years or till he attains the age of 65 years, 
whichever is earlier; 
Provideu that no Vice-Chancellor should be removed from oflice except by an order 
passed by the Chancellor on the ground of misbehaviour, mismanagement, 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 tenn 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 ; 
(iii) The Vice-Chancellor may resign from his office in writing under his hand addressed 
to the Chancellor, 
(iv) if 
(a) the Vice-Chancellor is, by reasons of leave, illness or any other cause, 
temporarily unable to exerci se the powers and perJ(mn the duties of his office, 
or 
(b) a vacancy occurs in the offic.:: of the Vice-Chancellor 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 most Dean of Faculty to 
exercise . the power and perform the current duties of Vice-Chanc ellor; 
(v) The vacancy in the office of the Vice-Chancellor occurring by reason of death, 
resignation 01' 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 
(i) within a period of six months from the date of occurr ence of the vacancy; 
(vi) Arrangement of work during vacancy in the office of the Vice-Chancellor -
(a) during the tempormy absence of the Vice-Chancellor by reason of leave, 
illness or any other cause, the Challc.::llor may make such arrangements as he deems 
fit for canying on the duties of the Vice-Chancellor; 
Page 9. 
TheVice(‘hanccllor:- ~'
9. (i) The Vice-Chancellorshall be a whole-time salariedollicer of‘the University and
shallbe appointedby the Chancellorfrom amongstapanelof not lessthanthree
eligiblenames,asperUGCguidelinesubmittedtohimin alphabeticalorderbya
Committeeconsistingthefollowing :~ V
(a) A nomineeof theChancellor;
(b) A nomineeoftheSyndicate;
. (c) _AnomineeoftheStateGovernment,and
C (d) A nomineeoftheChairman,UniversityGrantsCommission;
TheChancellorshallappointoneofthemembersoftheCommitteeastheconvener;
Providedthatnoneof themembersof thepanelshallbeanemployeeof theUniversity or a
memberof anyauthorityof theUniversityor connectedwith anyapprovedinstitutionor
collegeorinstitutionrecognizedbyorassociatedwith theUniversity.
(ii) (a) TheVice-Chancellorshallholdoffice for atennof live yearsor till heattains
theageof 65years,whicheverisearlier,unlesssoonerremoved‘by anorderof the
(Ihancellor, and shall subject to the provisions of this section, be eligible for
reappointmentfor anothertenn of five yearsor till heattainstheageof 65years,
whicheverisearlier;
Providedthatno\/ice~Chancellorshouldheremovedfrom office exceptby anorder
passedby the Chancellor on the ground of misbehaviour,mismanagement,incapacityor
misuseof powersafter dueenquiryby a servingor retired Judgeof the SupremeCourt or
HighCourtappointedbytheChancellorwith theapprovaloftheSyndicate;
(b) TheChancellormay,notwithstandingtheexpirationof thetermoftheofficc ol
theVice-Chancelloror his attainingtheageof 65years,allow him to continuein
office till asuccessorassumesoffice,providedthatheshallnotcontinueassuchfor
anyperiodexceedingsixmonths;
(iii) TheVice-Chancellormayresignfromhisoffice inwriting underhishandaddressed
totheChancellor, g
(iv) il‘— _
(a) the Vice~(,‘.hancelloris, by reasonsof leave, illness or any other cause,
temporarilyunabletoexercisethepowersandperformthedutiesoi‘hisoflicc,
or
(b) a vacancy occurs in the oftiee of the Viee—Chaneellorby reason of

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