LexThe Aryavart International University, Tripura Act, 2023
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Open in Lexace · Ask the AI about this actThe Tripura Act No. 3 of 2023
THE ARYAVART INTERNATIONAL UNIVERSITY, TRIPURA ACT, 2023
PUBLISHED IN THE EXTRAORDINARY ISSUE
‘OF THE TRIPURA GAZETTE
Agartala, Thursday, May 4, 2023 A. D., Vaisakha 14, 1945 S. E.
Government of Tripura
Law Department
Secretariat: Agartala
No.F.8(2)-Law/Leg-1/2022/ Dated, Agartala the 2nd May, 2023.
NOTIFICATION
The following Act of the Tripura Legislative Assembly received the assent of the
Governor of Tripura on the 24" April, 2023 and is hereby published for General information.
Joint Secrptary, Law
Government of Tripura
THE TRIPURA ACT No. 3 of 2023.
THE ARYAVART INTERNATIONAL UNIVERSITY, TRIPURA ACT, 2023.
AN
ACT
to provide for the establishment and incorporation of ‘THE ARYAVART
INTERNATIONAL UNIVERSITY, TRIPURA’ in the State of TRIPURA and
matters connected therewith and incidental thereto;
To provide for higher education leading to excellence and innovations in such branches
of knowledge as may be deemed fit primarily at undergraduate, postgraduate and
research degree levels fully conforming to the concept of the University being
established under this Act;
Whereas, with a view to keep pace with the rapid development in all spheres of
knowledge in the world and the country, it is essential to create world level modem
research and study facilities in the State to provide state of the art educational facilities
to the youth at their doorsteps so that they can make out of them human resources
compatible to liberalized economic and social order of the world;
And whereas. rapid advancement in knowledge and changing requirements of human
resources make it essential that a resourceful and quick and responsive system of
educational research and development be created which can work with entrepreneurial
zeal under an essential regulatory set up and such a system can be created by allowing
the private institutions engaged in higher education having sufficient resources and
experience to establish universities and by incorporating such universities with such
regulatory provisions as ensure efficient working of such institutions;
And whereas the Government of Tripura is committed to making a state-of-art institute
of higher education at par with national and global standards to create cducational
opportunities for national and international students including meritorious students of
North-Eastern region of India and Tripura:
And whereas the Aryavart International University is to be a global inclusive
University offering multi, inter and trans-disciplinary courses with cutting edge
research environment and innovative learning methodologies with local ethos.
addressing national goals and fostering global orientation. creating global leaders by
advancing critical thinking and knowledge, from maintaining sustenance of life on
earth to ensuring the benefit of a healthy planet to all;
WHEREAS. IRA Social Charitable Trust, the Trust proposed to establish a
knowledge driven and technologically enabled University in the State of Tripura, which
would offer programs in Science, Engineering and Technology, Medicine,
Management, Social Sciences, Humanities, Law, Nursing, Dental Sciences,
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Paramedical Sciences, Pharmacy, Hospitality & Tourism, Tribal affairs, Sports, Skill
development and Vocational Education, Fine Arts, Design, Performing Arts etc. and
any other program of study as would be befitting for the larger benefit of the state and
the country; ;
BE it enacted by the Legislative Assembly of Tripura in the 75" ( Seventy-fifth) year
of the Republic of India as follows:
1. Short Title and Commencement:
a) This Act may be called "The Aryavart International University, Tripura Act,
2023
b) It shall come into force on the date as State Government by Notification in The
Tripura Gazette appoints.
2. Definition:
In this Act, unless the context otherwise requires:
(i) "Academic Council" means the Academic Council of the University;
(ii) "Act" means The Aryavart International University, Tripura Act, 2022;
(iii) "Affiliated College” means a college or an institution which is affiliated to
Aryavart International University, Tripura under this Act;
(iv) "AICTE" means All India Council for Technical Education established under
Section 3 of the All India Council for Technical Education Act, 1987;
(v) "AIU" means Aryavart International University, Tripura;
(vi) "Board" means the Board of Faculties, Board of Studies and the Planning
Board, or any other Board of the University;
(vii) "Centre" means a centre established or maintained by the University;
(viii) "Chancellor", “Pro-Chancellor™, "Vice-Chancellor" and "Pro-Vice-Chancellor”
means respectively the Chancellor, the Pro-Chancellor, the Vice-Chancellor and
the Pro-Vice-Chancellor of the University;
(ix) “Constituent College” means a College or an institute maintained by the
University;
(x) "Court" means the Court of the University;
(xi) "CSIR" means the Council of Scientific and Industrial Research, New Delhi, a
funding agency of the Central Government;
(xii) “Department” means a Department of Studies which would be under a Centre of
Studies and Research;
(xiii) "Director" means the Head of an "Institute", "Centre" or "School" or the person
appointed for the purpose to act as such in his absence;
(xiv) "Director/Principal” means the head of an institution, college, school,
polytechnic and Industrial Training Institute, Teachers Training Institute or the
person appointed for the purpose to act as such in his/her absence;
(xv) "Distance Education System" means and includes the system of imparting
education through any means of communication, such as broadcasting,
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telecasting, correspondence courses, seminars, contact programmes or the
combination of any two or more;
(xvi) "DSIR" means the Department of Scientific and Industrial Research, New
Delhi, a funding agency of the Central Government;
(xvii) "DST" means the Department of Science and Technology of the Central
Government;
(xviii) "Employee” means any person appointed by the University, and includes a
teacher (academic) or any other member of the non-academic staff of the
University, ;
(xix) "Employee" will include teaching and non-teaching staff of the University;
(xx) "Executive Council” means the Executive Council of the University;
(xxi) "Governing Body" means a committee constituted by the sponsoring body;
(xxii) "Hostel" means "Seholars/Students” Hostel of the University;
(xxiii) "ICAR" means the Indian Council of Agricultural Research;
(xxiv) "Institute/School” means an Institute or School established by the University in
accordance with this Act and the Statutes:
(xxv) "NAAC" means the National Assessment and Accreditation Council;
(xxvi) "NCC" means National Cadet Corps;
(xxvii) "NCTE" means the National Council for Teacher Education under the National
Council for Teacher Education Act, 1993;
(xxviii)*"NMC" means The National Medical Commission (NMC) has been constituted
by an act of the Parliament known as the National Medical Commission Act,
2019; :
(xxix) "NSS" means National Service Scheme;
(xxx) "Off-Campus" means a campus of the University established by it outside the
main campus (within the state) operated and maintained as its constituent unit,
having the University's complement facilities, faculties and staff;
(xxxi) "Online education” means a form of distance education where primary delivery
mechanism is via the internet, allows anyone with computer access to learn and
eam credits;
(xxxii) "PCI" means Pharmacy Council of India constituted under Section 4 of the
Pharmacy Act, 1948;
(xxxiii)"Prescribed" means prescribed by statutes;
(xxxiv)"Records and Publications” means the Records and Publications of the
University;
(xxxv) "Regulatory Body" means the statutory bodies established by the Central
Government from time to time such as the University Grants Commission and
includes the All-India Council for Technical Education, the Bar Council of
India, the Distance Education Council, the Dental Council of India, the Indian
Nursing Council, the National Medical Commission, the National Council for
Teacher Education, Central Council for Indian Medicine and the Pharmacy
Council of India;
(xxxvi)"'Schedule" means schedule appended to this Act;
(Xxxvii) "School/Faculty" means a School/Faculty of the University;
(xxxviii) "State Government” means the State Government of Tripura;
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(xxxix)"Statutes", "Ordinances" and "Regulations" ‘means respectively the Statutes,
(xb)
(xl)
(xlii)
(xliii)
(xliv)
Ordinances and Regulations of the University framed by the University for the
time being in force;
"Student" means a student enrolled with the University;
"Teacher of the University" means Professors, Associate Professors, Assistant
Professors, and other such persons as may be appointed for imparting
educational instructions, or conducting research in the University and are
designated as Teachers by the Ordinances;
"Treasurer", "Registrar", "Finance Officer", "Controller of Examinations”,
"Librarian" or "Proctor" means respectively the Treasurer, the Registrar, the
Finance Officer, the Controller of Examinations, the Librarian or the Proctor of
the University;
"Trust" means IRA Social Charitable Trust registered under the Indian Trusts
Act 1882 on July 30, 2015, with Office of the Sub Registrar II, Ghaziabad, Uttar
Pradesh;
"UGC" means University Grants Commission established under Section 4 of the
University Grants Commission Act, 1956.
3. Establishment of the University:
(i)
(ii)
(iii)
(iv)
)
(vi)
There shall be established a University by the Trust in the name of *Aryavart
International University, Tripura’;
The Headquarters of the University will be at Village Tilthai T.K., Dist:
Dharmanagar, North Tripura, Tripura, India and it may also establish Campus/
Study Centre/Off~Campus, Study Centres at such places anywhere in the State,
subject to the conditions laid down under UGC Regulations regarding private
universities;
The University shall be an Autonomous Body;
The University shall have perpetual succession and a common seal, and shall sue
and be sued by the same name;
All existing institutes held by the Trust may be integrated within the University
after being subsumed by the University in due course as may be decided by the
Court and with prior approval of the State Government in Writing;
Provided that every such institute so subsumed within the University shall, under
no circumstances, be permitted to be used or operated as the University study
centre, University Campus, off campus, off-shore campus or in any like manner
within such period as may be determined by the State Government, from time to
time;
Provided also that the University shall have power to administer and manage,
including the powers of conferring Degree, diploma, title, certificates ete. to its
constituent colleges,
Not withstanding anything contained in this Act, any educational institution or
College within the State of Tripura, may be associated in any way with or be
admitted to any privilege of the Aryavart International University, Tripura or may
be affiliated under the Aryavart International University, Tripura subject to the
condition that, direction in that regard is issued by the Central Government in
writing to the effect that the proviso to sub-section (2) of Section 7 of the Tripura
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University Aet, 2006 (Central Act No.9 of 2007), shall not apply for that
educational institution or College.
4. Jurisdiction of the University:
Save as otherwise provided in this Act, the local limits of jurisdiction of the University
(hereinafier referred to as the territorial limits of the University) shall extend to the
whole of the State of Tripura.
5. Condition for the Establishment of the University:
The University will comply with the direction and guidelines issued by the state
government of Tripura in this regard for the time being in force, and it shall start
academic activities after creation of minimum infrastructure facilities required.
6. Starting of the University:
The University will start operation only after the state government issues a letter of
authorisation to the Trust for the commencement of the functioning of the University
and subject to such terms and conditions, as may be stipulated by the state government
by notification published in the official gazette under this section.
7. Objectives of the University:
The objectives for which the University is established are as follows:
(i) To foster and promote knowledge and skill driven by technological enablement
in modern teaching-learning process and build an environment to foster
research, product development, industrial consultancy and entrepreneurship;
(ii) To provide instruction, teaching, training and research in various branches and
specialized fields of study of Science, Engineering, Technology, Medical
Science, Ayurveda, Homeopathy, Naturopathy, Veterinary, Physiotherapy,
Para Medical, Dental Science, Nursing, Management, Law, Humanities,
Language and Literature, Pharmacy, Architecture and planning, Social
Sciences, Agriculture, Yoga and Health Education, Education and Physical
Education, Performing Arts, Sports, Hospital Management, Media, Design,
Hospitality and Tourism, Library and Information Science, Journalism and
Mass Communication, Vocational education and Skill development,
Commerce, Environmental Science & Ecology, Art & Craft and any other
emerging fields of study from time to time including the imparting of skills
that have employment potentiality and necessary for the society and the
environment;
(iii) Innovations in education, leading to restructuring of courses, new methods of
teaching, training and learning including online learning, blended learning,
continuing education and such other modes and integrated and wholesome
development of personality;
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(iv) To disseminate and advance knowledge by providing instruction, research and
extension of facilities in such branches of learning as it may deem fit and the
University will endeavour to provide students and teachers, the necessary
atmosphere and facilities for the promotion of studies in various disciplines;
(v) To grant, subject to such conditions as the University may determine, diplomas
or certificates, and confer degrees or other academic distinctions on the basis
of examinations, evaluation or any other method of testing on persons, and to
withdraw any such diplomas, certificates, degrees or such other academic
distinctions for good and sufficient cause;
(vi) To confer honorary degrees or other distinctions in the manner prescribed;
(vii) To conduct training and research on inter-disciplinary and inter-religious
studies;
(viii) To provide instructions and courses for national integration, secularism,
social equity and engineering of international understanding and ethics;
(ix) To organise and to undertake extra-mural studies and extension services;
(x) To make provisions for integrated courses in humanities, natural and physical
sciences, social sciences, agricultural science, forestry and other allied
disciplines in the educational programmes of the University;
(xi) To take appropriate measures for promoting innovations in the teaching-
learning process, inter-disciplinary studies and research:
(xii) To educate and train manpower for the development of the state and the nation;
(xiii) To pay special attention to the improvement of the social and economic
conditions and welfare of the people of that state, their intellectual, academic
and cultural development; g
{xiv) Studies in various disciplines;
(xv) Interdisciplinary studies:
(xvi) National integration, patriotism, secularism, social equity and inculcation of
international understanding and ethics;
(xvii) To provide regular and distance education and Online programmes;
(xviii) To encourage study of modem technology and professional courses;
(xix) To collaborate with other institutions or colleges or Universities, research
institutions, industry and industry associations, professional associations or
any other organization, in India and abroad, and to conceptualize, design and
develop specific educational and research programmes, training programmes
and exchange programmes for students including transfer of academic credit,
faculty members and others;
(xx) To become the leading institution for delivering excellence in quality skill
education recognized by industry, locally, nationally and internationally;
(xxi) Develop competent, skilled and capable youth imbibed with skills, learning
and the spirit of entrepreneurship to meet the world-wide demand for skilled
workforce;
(xxii) To encourage and promote uptake of skill education in an integrated and
holistic manner with higher education to ensure pathways for progression
and mobility;
(xxiii) To develop a credit-based framework for competency skills and vocational
education; :
(xxiv) Engage and collaborate with industry partners and educational institutions,
for establishing training institutions, training centres and Centre of
Excellence with the aim of providing workplace training and familiarization
with industry best practices;
(xxv) Provide opportunities for flexible learning, online learning, recognition of
prior learning, competency-based modular courses and credit accumulation
or transfer across educational streams for continuous learning;
(xxvi) Collaborating with industries for facilitation of On-the-Job Training (OJTs),
Apprenticeships and Job Placements;
(xxvii) Develop as a hub of skilling activities including: offering skills-based
programmes, fostering apprenticeships, on-the-job trainings & placements,
counselling, conducting Training of Trainers & Training of Assessors,
development of National Skills Qualifications Framework (NSQF) aligned
curriculum, etc:
(xxviii)To ensure that the standards of degree, diploma, certificates and other
academic distinctions are not lower than those laid down by statutory
regulatory authorities in India;
(xxix) To pursue any other objects, as may be prescribed and to strive to fulfil the
above objects by a diversified means of flexible, collaborative, industry-led,
technology-enabled approach to higher education for scale, outreach, impact
and sustainability;
(xxx) To provide to students and teachers the necessary atmosphere and facilities
for the promotion of innovations in education leading to restructuring of
courses, new methods of teaching, training and learning including online
leaming, blended learning, continuing education and such other modes and
integrated and wholesome development of personality;
8. Powers of the University:
The University will have the following powers:
(i) To provide for instruction in such branches of learning as the University may, from
time to time, determine and to make provisions for research and for the
advancement and dissemination of knowledge and skills;
(ii) To provide for instruction in such branches of learning as the university may think
fit and to make provisions for research and for the advancement and dissemination
of knowledge:
(iii) To provide facilities and promote training, studies and research in such branches of’
knowledge, technology, skill, vocation and profession as the University may
determine from time to time:
(iv) To design the program structure, curricula, credit system, teaching learning
methodology, evaluation pedagogy and adopt all measures in respect of study,
teaching and research relating to the courses offered by the University, to keep the
programs outcome skill based and in line with industry requirements;
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(v) To hold examinations or other assessments of knowledge or competency, or
accredit the examination or other assessment systems of institutions of skills
education affiliated to it, as the University may, from time to time, determine;
(vi) Define norms of examination or any other measure of assessment of knowledge
and competency of a student including modalities of industry-based assessment,
industry based projects, internships, on the job training & any related activities of
students admitted to the University or institutions of skills education affiliated to it;
(vii) To lay down parameters for assessment and accreditation of skill educators and
training providers in accordance with the norms specified by or under the National
Skills Qualification Framework, or in their absence, such norms as may be
determined by the University;
(viii) To award degrees, diplomas, certificates and other distinctions that conform
with the criteria laid down by the University Grants Commission (UGC) Act, 1956
or the National Skills Qualification Framework;
(ix) To develop credit framework in accordance with the National Occupational
Standards as specified by the National Skill Qualification Framework;
(x) Co-Design, Co-Develop and offer job oriented National Skills CrBliEcRtians
Framework (NSQF) aligned courses in partnership with industries which can be
delivered on-site employer premises which may lead to employment post
completion of courses;
(xi) Engage and promote constant engagement with industry to understand the skilled
manpower needs of industry and build partnerships for youth to learn in a practical
and real-world environment;
(xii) To recognize industries for purposes of practical training of students in skills
and to define norms for recognition of competency attained by a student in such
practical training for the purpose of earning credits;
(xiii) Collaborate with any other Indian or Foreign University or Institution in
offering joint certificate, diploma or degree programmes for bridging skill
education with higher education;
(xiv) To identity, recognize, accredit or affiliate institutions of skill education in such
manner and in accordance with such parameters as may be specified by statutes;
(xv) To implement different models of embedded apprenticeship under National
Apprentice Promotion Scheme to find the most scalable and sustainable solutions
for on-job learning for learners in school or technical education and to integrate all
skill courses with practical training components;
(xvi) To design industry-led innovative models with flexibility in training delivery
and assessment mechanism via use of Technology platforms/Employer on-site
location/On-the-Job models covering the entire courses credit requirements;
(xvii) To identify and recognize industries or training centres for the purpose of
practical or hands on training of students in skill and to define norms for
recognition of competency attained by students in practical training in industry or
training centre for the purpose of eaming credits;
(xviii) To provide facilities and promote trainings, studies and research in emerging
areas of skill development viz. Automation, IoT (Internet of Things), Robotics,
Machine Learning, etc;
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(xix) To give preference to skill training enhancing local economic activities of the
state of Tripura or any other state as per requirement;
(xx) To develop bridge courses to allow informal skilled workers get admission to
higher learning programmes in accordance with the credit framework and National
Skills Qualification Framework; :
(xxi) To define norms and measures of assessment for recognition of prior learning
and competency in skills, based on prior relevant experience at work or in industry
and to assign credits for such prior learning or competency in accordance with the
credit framework;
(xxii) To define assessment and accreditation parameters of skill educators and
training providers in accordance with the norms specified under the National Skill
Qualification Framework, or other such norms, as may be determined by the
University;
(xxiii) To design National Skill Qualification Framework (NSQF) compliant and
market driven new courses independently or in conjunction with Industry leaders
or with Sector Skill Councils or with National Skill Development Corporation
(NSDC):
(xxiv) To act as an awarding body under the NCVET (National Council of Vocational
Education & Training) guidelines for the purpose of assessment and certification of
all NSQF compliant training courses including Recognition of Prior Learning
(RPL) as well as for Training of Trainers (ToT) and Training of Assessors (ToA)
certification courses:
(xxv) To offer Unified Vocational model offering short term trainings, ITI Certificate
& Diplomas, Polytechnic Diplomas, Advanced Diploma, Bachelor of Vocational
Education (B. Voc.), Bachelor of Skills (B. Skills) Degrees, etc;
(xxvi) To facilitate synergy between school education and vocational training by
establishing Hub and Spoke model to create a clear vertical at school level in line
with National Education Policy, 2020;
(xxvii)To reach out and partner with Central and State Ministries, Governments,
National bodies, International bodies for accessing funding grants, resources via
applying to various schemes which can help further the objects of the University;
(xxviii) To impart and promote the study of Science, Engineering and
Technology, Medical Science, Ayurveda, Homeopathy, Naturopathy, Veterinary,
Physiotherapy, Para Medical, Dental Science, Nursing, Management, Law,
Humanities, Language and Literature, Pharmacy, Architecture and planning, Social
Sciences, Agriculture, Yoga and Health Education, Education and Physical
Education, Performing Arts, Sports, Hospital Management, Media, Design,
Hospitality and Tourism, Library and Information Science, Journalism and Mass
Communication, Vocational education and skill development, Commerce.
Environmental Science & Ecology, Art & Craft and any other courses or discipline
of study as would be befitting for furtherance of the objectives of the university
through in-campus centres or by conducting distant educational programmes etc;
(xxix) To honour educational stalwarts and persons of academic eminence with the
appellation/ title decoration of Professor Emeritus;
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(xxx) To grant, subject to such conditions as the Uriversity may determine, diplomas
or certificates to and confer degrees or other academic distinctions on the basis of
examinations, evaluation or any other method of testing on persons, and to
withdraw any such diplomas, certificates, degrees or other academic distinctions
for good and sufficient cause;
{xxxi) To confer honorary degrees of other distinctions in the manner prescribed;
(xxxii) To provide education including correspondence and such other courses to such
persons, who are not members of the University;
(xxxiii) To institute Directorships, Principalships, Professorships including
Chair Professorships, Associate Professorships/ Readerships, Assistant
Professorships/Lectureships and other teaching or academic posts required by the
University and to make appointments for the same;
(Xxxiv) To create administrative, ministerial and other posts and to make
appointments thereto;
(xxxv) To provide for the preparation of instruction materials, learning resources,
workplace training practices, knowledge repositories, e-learning platforms, digital
learning experiences, including films, digital media, video, streaming content,
multimedia content, visualization, simulations and other software;
(xxxvi) To appoint/engage persons working in any other university or
organization having specific knowledge permanently or for a specified period;
{(xxxvii) To cooperate, collaborate or associate with any other university or
authority of institution in such a manner and for such a purpose as the University
may determine; 3
(XXxVviii) To establish and maintain schools, centres, specialised laboratories or
other units for research and instructions as are in the opinion of the University,
necessary for the furtherance of its objects and to subsume with it any institution
within the state of Tripura as per applicable norms and laws:
(xxxix) To institute and award fellowships, scholarships, studentships, medals
and prizes;
(x1) To establish, maintain and supervise residences, hostels for students of the
University and promote their health and general welfare activities:
(xli) To make provisions for research and consultancy, and for that purpose to enter
into such arrangements with other institutions or bodies as the University may
deem necessary:
(xlii) To declare a centre, and institution, a department, or school, as the case may be,
in accordance with the statutes;
(xliti) To determine standards for admission into the University, this may include but
not limited to examination, evaluation or any other method of testing;
(xliv) To demand and receive payment of fees and other charges:
{(xlv) To make special arrangements in respect of women students as the University
may consider desirable;
(xlvi) To regulate and enforce discipline amongst the employees and students of the
University and take such disciplinary measures in this regard as may be deemed
necessary by the University;
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(xlvii) To make arrangements for promoting the health and general welfare of the
employees to the university;
(xlviii) To receive donations and to acquire, hold, manage and dispose of any property.
movable or immovable for the welfare of the University; .
(xlix) To borrow by way of hypothecation or mortgage against the property of the
University with prior approval of the Trust;
(I) To appoint, either on contract or otherwise, visiting professors, emeritus
professors, consultants, fellows, scholars, artists, course writers and other such
persons who may contribute to the advancement of the objectives of the
University;
(li) To extend grant from the University fund to any other charitable organisation
having similar objects of the University;
(lii) To provide the powers and duties of officers of the University;
(lifi) To enter into agreement with the state Government or with any person, body or
authority for taking over of the management of any institution, including its assets
and liabilities by the university, or for any other purpose not repugnant to the
provisions of this Act;
(liv) To determine tuition fees or other charges for admission and for examinations
and other purposes, and to demand and receive the fees or other charges so
determined;
(lv) To receive funds from industry, institutions, national and international
organizations, national or international financial institutions including nationalized
banks or from any other source, or to receive loans, subsidies, grants, assistance,
donations, benefactions, bequests and to transfer of movable and immovable
properties, for the purposes and objects of the University in such manner as may be
provided for by the Regulations;
(lvi) To impart instruction through distance education and online education with the
approval of the appropriate authority;
(lvii) To organise and to undertake extramural studies and extension service;
(Iviii) To do all such other acts and things as may be necessary, incidental or
conducive to the attainment of all or any of the objectives of the University and
which may be permitted by the Executive Council of the University.
9. Admission and Standards:
(i) Admission shall be based on merit providing equal opportunity to all students
without any prejudice towards gender, religion, caste, creed or nationality of a
candidate;
(ii) The University shall, from time to time, make provisions for reservation of the
students belonging to weaker and backward sections of the society in
accordance with the prevailing policy of the State Government for the
University;
(iii)The Admission criterion including the number of seats in various courses of
studies shall be as recommended by the Admission Committee and approved by
the Dean of the faculty concerned;
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(iv)The criterion, if any, prescribed by respective Statutory Councils shall be
followed in admissions to the respective courses of the council;
(v) The registration of the provisionally admitted and continuing students shall be
done by the respective Departments;
(vi)Having regard to the maintenance of discipline, the admission of a student may
be refused.
10. University Open to All Classes, Castes, Creeds, Faith, Regions, Languages,
Gender and Nationalities:
(i) The University will be open to all irrespective of class, caste, creed, faith, region,
language, gender and nationality;
(ii) Provided that reservation in the posts and recruitment of the employees and
reservation of seats for admission in any course of study in the University for the
students and persons belonging to Scheduled Castes/ Schedule Tribes, Other
Backward Classes of citizens will be regulated by the order of the state government
from time to time;
(iii) Nothing in this section shall be deemed to prevent the University from making
special provisions for admissions to students of the state and socially and
economically weaker sections of society, especially for the state of Tripura.
11. Officers of the University:
The following will be the officers of the University: -
a) Chancellor
b) Pro-Chancellor
¢) Vice-Chancellor
d) Pro-Vice-Chancellor
e) Registrar
f) Dean of Faculty
£) Dean of Students’ Welfare
h) Controller of Examination
1) Chief Proctor
j) Finance Officer and
k) Such other officers as may be declared by the statutes to be officers of the
University.
All officers of the university shall be appointed or engaged, permanently or
temporarily. as described below, however with final approval or consent from the
Trust. In any case of dispute or disarray, the Trust shall constitute a special
committee/body for further decision on the matter.
12. The Chancellor:
(i) A person of eminence will be appointed by the Board of Trustees of the Trust as the
Chancellor and shall be intimated to the State Government, for a period of five
years, subject to re-appointment by the Trust;
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(ii) The Chancellor may in writing under his hand addressed to the Trust, resign his
office; ;
(iii) The Chancellor shall, by virtue of his office, be the Head of the University and
shall constitute the interim Executive Council;
(iv) The Chancellor shall, if present, preside at the convocation of the University held
for conferring degrees.
13. The Pro-Chancellor:
(i) A person of eminence will be appointed by the Chancellor, with approval of the
Trust, as Pro-Chancellor for a period of five years, subject to re-appointment by the
Chancellor;
(ii) In the absence of the Chancellor, the Pro-Chancellor, if present, shall preside at a
meeting of the Court;
(iii) The Pro-Chancellor shall, by virtue of his office, be from academic and research
background.
14. The Vice-Chancellor:
(i): The Vice-Chancellor shall be appointed by the Chancellor, with approval of the
Trust, in such a manner as may be prescribed in the statutes, for a period of five
years;
(ii) The Vice-Chancellor shall be the Principal Executive and academic officer of the
University and shall be the Chairman of the Executive Council and the Academic
Council of the University, and shall exercise general supervision and control over
the affairs of the University and give effect to the decisions of the authorities of the
University;
(iii) The Vice-Chancellor may, if he is of the opinion that immediate action is necessary
on any matter, exercise any power conferred on any authority of the University by
or under this Act and shall with due approval of the Chancellor, convey to such an
authority the action taken by him on such matters;
(iv) Provided that any authority or any person in the service of the University who is
aggrieved by the action taken by the Vice-Chancellor under this sub-section, may
prefer an appeal to the Chancellor within one month from the date of
communication of the order. The Chancellor may confirm, modify or reverse
action taken by the Vice Chancellor;
(v) The Vice-Chancellor shall exercise such powers and perform such other functions
as may be prescribed.
15. The Pro-Vice-Chancellor:
(i) The Pro-Vice-Chancellor will be appointed by the Chancellor and shall exercise
such powers and performs such functions as may be prescribed;
(ii) The Pro-Vice-Chancellor appointed under sub-section (1) shall discharge his duties
in addition to his duties as a Professor;
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(iii) The Pro-Vice-Chancellor shall assist the Vice:Chancellor in discharging day-to-
day duties as and when required by the Vice-Chancellor.
16. Registrar:
(i) The Registrar shall be appointed by the Chancellor in such a manner as may be
prescribed in the statutes; :
(if) The Registrar shall have the power to enter into agreements, sign documents and
authenticate records on behalf of the University and shall exercise such other
powers and perform such other functions as may be prescribed;
(ii) The Registrar shall be the Ex-Officio Secretary of the Court. Executive Council
and the Academic Council.
17. Deans of Faculties:
Deans of Faculties shall be appointed by the Vice-Chancellor with due approval of the
Chancellor in such a manner and shall exercise powers and perform such duties as may
be prescribed by the statutes.
18. Finance Officer:
(i) The Finance Officer shall be appointed by the Chancellor in such a manner and
shall exercise such powers and perform such functions as may be prescribed;
(ii) The Finance Officer shall be the ex-officio Secretary of the Finance Committee,
19. Controller of Examinations:
The Controller of Examinations shall be responsible to conduct all sorts of
examinations.
20. Other Officers:
The manner of appointment and powers and duties of the other officers of the
University will be such as may be prescribed in the statutes.
21. Authorities of the University:
The following will be the authorities of the University:
(i) Court
(ii) Executive Council
(iii) Academic Council
(iv) Finance Committee
(v) Board of Studies
(vi) Such other authorities as may be declared by the statutes to be authorities of the
University.
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22. The Court:
(i) The constitution of the Court and the term of office of its members shall be such as
may be prescribed in the statutes;
(ii) Subject to the provisions of this Act the Court shall have the following powers and
functions, namely:
a) To review periodically, the broad policies and programme of the University and
suggest measures for the working, improvement and development of the
University,
b) To consider and pass resolutions on the Annual Report and the Annual
Accounts of the University and Audit Report of such Accounts,
¢) To nominate members for coordination with various councils or government,
semi-government or private bodies, where such a member is required to be sent
and represent the University for the specific period as may be prescribed,
d) To perform such other functions, as may be prescribed.
23. The Executive Council:
(i) The Executive Council shall be the Principal Executive Body of the University;
(ii) The Constitution of the Executive Council, the term of office of its members and
its powers and duties shall be such as may be prescribed in the statutes.
24. The Academic Council:
(i) The Academic Council shall be the Principal Academic Body of the University
and shall be subject to the provisions of the statutes and the ordinances,
coordinate and exercise general supervision over the academic and research
policies and implementations of the University;
(ii) The Constitution of the Academic Council. the term of the office of its members
and its powers and duties shall be such as may be prescribed in the statutes,
25. The Finance Committee:
(i) The Finance Committee will be the Principal Financial Body of the University to
take care of financial matters;
(ii) The constitution, powers and functions of the Finance Committee shall be such as
may be prescribed in the statutes.
26. The Board of Studies:
(i) The Planning Board shall be the Principal Planning Body of the University. The
Board shall ensure that the infrastructure and academic support system meets the
norms of the University Grants Commission or the respective councils such as
Bar Council of India (BCI), Pharmacy Council of India (PCI), National Council
of Vocational Education and Training (NCVET), Ministry of Skill Development
and Entrepreneurship, etc.;
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(il) The constitution of the Planning Board, ternr of office of its members and its
other powers and duties shall be such as may be prescribed in the statutes.
27. The Faculties and Courses:
(A) The University shall confer Certificates, Diplomas, Post Graduate Diplomas,
Bachelor's Degrees, Master's Degrees, M.Phil, Ph.D., Post-Doctoral Degrees
and other higher academic, research and honorary degrees such as D.Litt.. D.Sc,
LL.D, etc. on the following courses and faculties:
(i) Science
(ii) Engineering and Technology
(iii) Architecture and Planning
(iv) Computer Science and Applications
(v) Social Sciences and Humanities
(vi) Library and Information Science
(vii) Medical Science
(viii) Commerce and Management
(ix) Dental Sciences
(x) Nursing Sciences
(xi) Paramedical Sciences
(xii) Physiotherapy
(xiii) Education and Physical Education
{xiv) Journalism and Mass Communication
(xv) Law
(xvi) Hospitality & Tourism Studies
(xvii) Bio-Technology, Microbiology, Genetics & Pharmacy
(xviii) Agriculture and Veterinary Sciences
(xix) Fine Arts, Performing Arts and Design
(xx) AYUSH
(xx1) Yoga and Naturopathy
(xxit) Skill and Vocational programmes
and any other program of study as would be decided by the Executive Council
from time to time;
(B) The faculties shall have departments as may be decided by the Vice-Chancellor
periodically keeping in mind the regulations and norms of statutory bodies and
UGC.
28. Teachers of the University:
(i) Professor, Associate Professor, Assistant Professor /Lecturer, Tutor, or any
other post/person specified by the Executive Council will be teachers at the
University;
iL
(ii) Qualifications of teachers of different categories shall be as per norms of the
University or as prescribed by UGC/NMC/DCI/AICTE/BCVINC/PCI/COA. or
any other statutory body as the case may be and where not so specified by any
statutory body, as may be approved by the Executive Council;
(iii) The pay and service conditions of the teachers will be recommended by the
Executive Council to the Chancellor, as per norms, who in turn, will refer those
to the Board of Trustees for approval.
29. Faculty and Other Authorities of the University:
The constitution, powers and functions of the Boards of Faculties, the Admission
Committee the Examination Committee and of such other authorities of the University
which may be declared by the statutes to be the authorities of the University, will be
such as may be prescribed.
30. Power to Make Statutes:
(i)
(ii)
The Executive Council with the approval of the Chancellor shall make the statutes
for carrying out the purposes of this Act;
Subject to the provisions of this Act, the statutes may provide for all or any of the
following matters, namely: :
a) The constitution, powers and functions of the authorities and other bodies of the
university, as may be constituted periodically,
b) The appointment and continuance in office of the members of the said
authorities filling of vacancies of members and all other matters relating to those
authorities for which it may be necessary to provide,
¢) The appointment, powers and duties of the officers of the University and their
emoluments,
d) The appointment of teachers of the University and other academic and
administrative staff, and their emoluments,
¢) The appointment of teachers and other academic and administrative staff
working in any other university or institution for a specific period for undertaking a
joint project,
f) The conditions of service of employees including provisions for retirement
benefits, insurance and provident fund, the manner of termination of service and
disciplinary action,
g) The principles governing seniority of service of employees,
h) The procedure for settlement of disputes between employees or students and the
University, :
i} The procedure for appeal to the Executive Council by any employee or student
against the action of any officer or authority of the University,
j) The conferment of honorary degrees,
k) The withdrawal of degrees, diplomas, certificates and other academic
distinctions,
1) The institution of fellowships, scholarships, studentships, medals and prizes,
m) The maintenance of discipline among the students,
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n) The establishment and abolition of depExcerpt shown. Open the full act in Lexace.