LexThe UTTAR PRADESH POLICE AND FORENSIC SCIENCE UNIVERSITY ACT, 2020
Uttar Pradesh · state statute
Open in Lexace · Ask the AI about this actTHE UTTAR PRADESH POLICE AND FORENSIC SCIENCE
UNIVERSITY ACT, 2020
[ U. P. ACT No. 4 of 2020 ]
[As passed by the U.P. Legislature, assented to by the
Governor on March 5, 2020 and was published in U.P. Gazette
Extraordinary on March 6, 2020. ]
AN
ACT
to provide for the establishment and incorporation of a
State University to be known as the Uttar Pradesh Police and
Forensic Science University in the State of Uttar Pradesh and
for matters connected therewith or incidental thereto.
IT IS HEREBY enacted in the Seventy first Year of the
Republic of India as follows:-
CHAPTER I
PRELIMINARY
Short title,
extent and
commencement
1. (1) This Act may be called the Uttar Pradesh Police and
Forensic Science University Act, 2020.
(2) It shall extend to the whole of Uttar Pradesh.
(3) It shall come into force on such date as State Government
may, by notification in the Gazette, appoint.
Definitions 2. In this Act, unless the context otherwise requires,-
(i) "Academic Council" means the Academic Council of
the University constituted under section 24;
(ii) “Board” means the Board of Governors of the
University constituted under section 20;
(iii) “Chancellor” means the Chancellor of the University
referred to in section 9;
(iv) "Dean" means the Deans of the University appointed
under section 13;
(v) “Director of Research and Development” means the
Director of Research and Development of the University
appointed under the provisions section 28;
(vi) “General Council” means the General Council of the
University Constituted under Section 16;
(vii) "Directors" means the Directors of the Institutes or
the centres of the University appointed under section 29;
(viii) "Vice-Chancellor" means the Vice- Chancellor of the
University appointed under section 10;
(ix) "Finance Committee" means the Finance Committee
of the University constituted under section 26;
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(x) "prescribed" means prescribed by regulations;
(xi) "Registrar" means the Registrar of the University
appointed under section 12;
(xii) "Finance Officer" means the Finance Officer of the
University appointed under section 14;
(xiii) "University" means the Uttar Pradesh Police and
Forensic Science University established and incorporated
under section 3.
CHAPTER II
ESTABLISHMENT OF THE UNIVERSITY
Establishment
and
incorporation
of University
Headquarters of
University
Objectives of
University
3. (1) There shall be established a University by the name of
the Uttar Pradesh Police and Forensic Science University.
(2) The Vice-Chancellor, the Board, the Academic Council, the
Directors, Director of Research and Development, the Deans, the
Registrar, Finance Officer and all other persons who may hereafter
become such officers or members so long as they continue to hold
such office or membership, will be constituted a body by the name of
the Uttar Pradesh Police and Forensic Science University.
(3) The University shall be a body corporate.
4. The headquarters of the University shall be at Lucknow in
Uttar Pradesh.
5. The objectives of the University shall be,–
(i) to develop the knowledge of science, technology,
providing specially designed ac ademic training programmes
in various technologies related with forensic science and
behavioural science and also advanced technologies of
policing and forensic science and behavioural science, which
includes both theoretical input and practical training for
forensic and other applications; to generate expertise in
advanced technologies required in investigation and handling
of crime cases;
(ii) to create centres and inst itutions of excellence for
imparting innovative education training and research in the
fields of policing and forensic science, behavioural science,
technology and management ;
(iii) to create capabilities for development of knowledge,
skills and compet encies at various levels in the field of
policing and forensic science;
(iv) to create capabilities for upgrading the
infrastructure of global standard s for education, training and
research in the areas related to policing and forensic science,
technology, criminology and applied behavioral science;
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(v) to develop patterns of teaching and training at
various levels of educational accomplishment so as to set
high standards of education in science, technology and
m a n a g e m e n t i n r e l a t i o n t o f o r e n s i c t e c h n o l o g i e s o f v a r i o u s
specialties like DNA fingerprint, brain fingerprinting,
document and photography, ballistics, cyber-crime, narco
analysis policing test, etc. ;
(vi) to function as a leading resource centre for
knowledge and development in the areas of forensic science,
behavioural science related to civil and criminal laws;
(vii) to forge partnership with other academic
institutions with the objective of improving the entire criminal
justice system;
(viii) to establish close linkages with various forensic
science laboratories or inst itutes and law enforcement
authorities to make teaching, training and research relevant
in policing and forensic science;
(ix) such other objects, no t inconsistent with the
provisions of this Act which the State Government may, on
recommendation of the Universi ty, by notification in the
Gazette, specify in this behalf.
University open
to all
irrespective of
sex, religion,
class, creed or
opinion
6. (1) No person shall be excluded from any office of the
University or from membership of any of its authorities, bodies or
committees, or from admission to any degree, diploma or other
academic distinction or course of study on the sole ground of sex,
race, creed, caste, class, place of birth, religious belief or political or
other opinion.
(2) It shall not be lawful for the University to impose on any
person any test whatsoever relating to sex, race, creed, caste, class,
place of birth, religious belief or profession of political or other
opinion in order to entitle him to be admitted as a teacher or a
student or to hold any office or post in the University or to qualify for
any degree, diploma or other academic distinction or to enjoy or
exercise any privilege of the University or any benefaction thereof.
Powers and
function of
University
7. Subject to the other provisions of this Act, the University
shall exercise the following powers and perform the following
functions, namely:-
(i) to administer and manage the University and to
establish such institutes and centres for research, education
and instructions as are necessary for the furtherance of the
objects of the University;
(ii) to provide for instructions, training and research in
such branches of knowledge or le arning pertaining to policing
and fo rensic science, behavioural science, technology and
management in relation to ci vil and criminal laws, allied
areas, prevention of crimes and rehabilitation of the victims;
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(iii) to conduct innovative experiments in new methods
and technologies in the field of science, technology and
management in relation to th e domains of investigation,
prevention and detection of cr imes and furthering the cause
of criminal justice systems in order to achieve international
standards of such education, training and research;
(iv) to prescribe courses and curricula and provide for
flexibility in the education systems and delivery
methodologies including electronic and distance learning;
(v) to hold examinations and confer degrees, diplomas or
grant certificates and other academic distinctions or titles on
persons subject to such conditions as the University may
determine, and to withdraw or cancel any such degrees,
diplomas, certificates, or other academic distinctions or titles
in the manner as may be prescribed;
(vi) to confer honorary degrees or other distinctions in
the manner as may be prescribed;
(vii) to establish such special centres, specialized study
centres or other units for research and development as are,
in the opinion of the University, necessary for the furtherance
of its objects;
(viii) to provide for printing, reproduct ion and
publication of research and other work and to organize
exhibitions, workshops, seminars, conferences, etc.;
(ix) to sponsor and undertake research in all aspects of
policing and forensic science, behavioural science, technology
and allied areas in relation to investigation, detection and
prevention of crimes and rehabilitating the victims of crimes;
(x) to collaborate or associate with any educational
institution with like or similar objects;
(xi) to develop and maintain linkages with educational or
other institutions in any part of the world having objects
wholly or partially similar to those of the University, through
exchange of teachers, students and scholars generally in such
manner as may be conducive to their common objects;
(xii) to develop and maintain relationships with
teachers, researchers and experts in the domains of
investigation and detection of crimes and furthering the
cause of criminal justice system for achieving the objects of
the University;
(xiii) to regulate the expend iture, manage the finance
and to maintain accounts of the University;
(xiv) to receive grants, subventions, subscriptions,
donations and gifts for the purp oses of the University and
consistent with the objects for which the University is
established and to enter into any agreement with the Central
Government, the State Government, the University Grants
Commission or other authoriti es or bodies for receiving any
grants;
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(xv) to receive funds from the industries or from any
other sources as gifts, donations, benefactions or bequests
and by transfers of movable and immovable properties for
the purposes and objects of the University;
(xvi) to establish, maintain and manage halls and
hostels for the residence of students and accommodation for
faculties, officers and employees of the University and the
guest houses;.
(xvii) to supervise and control the residence and
regulate the discipline of students of the University and to
make arrangements for promot ing their health and general
welfare and cultural activities;
(xviii) to fix, demand and receive or recover fees and
such other charges as may be prescribed;
(xix) to institute and award fellowships, scholarships,
prizes, medals and other awards;
( x x ) t o p u r c h a s e o r t o t a k e o n l e a s e a n y l a n d o r
building or works which may be necessary or convenient for
the purpose of the University on such terms and conditions
as it may think fit and proper and to construct, alter and
maintain any such buildings or works;
(xxi) to sell, exchange, lease or otherwise dispose of all
or any portion of the properties of the University, movable or
immovable, on such terms as it may think fit, consistent
with the interest, activities and objects of the University after
taking prior permission of the State Government;
(xxii) to draw and accept, to make and endorse, to
discount and negotiate Government promissory notes and
other promissory notes, bills of exchange, cheques or other
negotiable instruments;
(xxiii) to raise and borrow moneys on bonds, mortgages,
promissory notes or other obligations or securities founded
or based upon all or any of the properties and assets of the
University or without any securities and upon such terms
and conditions as it may think fit and to pay out of the
funds of the University, all expenses incidental to the raising
of moneys, to repay and redeem any money borrowed after
taking prior permission of the State Government;
(xxiv) to invest the funds of the University in or upon
such securities and transpose any investment from time to
time in such manner as it may deem fit in the interest of
University.
(xxv) to execute conveyances regarding transfers,
mortgages, leases, licenses, agreements and other
conveyance in. respect of the property, movable or
immovable including Government securities belonging to the
University or to be acquired for the purpose of the University
after taking prior permission of the State Government;
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(xxvi) to admit the students for the courses offered by
the University in the prescribed manner;
(xxvii) to create academic, technical, administrative,
ministerial and other posts and to make appointments
thereto;
(xxviii) to regulate and enforce discipline among the
employees of the University and to provide for such
disciplinary measures as may be prescribed;
(xxix) to institute professorships, associate
professorships, assistant professorships, readerships,
lectureships, endowed professorship, honorary
professorships, adjunct professorships, emeritus professors
and any other teaching, academic or research posts and to
prescribe qualifications for them;
(xxx) to appoint persons as Directors, Director of
Research and Development, Deans, Professors, Associate
Professors, Assistant Professors, Readers, Lecturers, Adjunct
Professors, Registrar, Finance Officer or otherwise as
teachers and researchers of the University;
(xxxi) subject to the provisions of this Act and the
regulations, any officer or authority of the University may,
by order, delegate his or it s powers (except the power to
make regulations) to any other officer or authority under his
or its control and subject to the condition that the ultimate
responsibility for the exercise of the power so delegated shall
continue to rest in the officer or authority delegating them;
(xxxii) to do all such other acts and things as the
University may consider necessary, conducive or incidental
to the attainment or enlargemen t of all or any of the objects
of the University.
CHAPTER III
OFFICERS AND AUTHORITIES OF UNIVERSITY
Officers of the
University
8. The following shall be the officers of the University,
namely:-
(i) The Chancellor;
(ii) The Vice-Chancellor;
(iii) The Deans;
(iv) The Registrar;
(v) Finance Officer.
The Chancellor 9. (1) The Governor of the Uttar Pradesh shall be the
Chancellor of the University.
(2) The Chancellor shall, by virt ue of his/her office, be the
head of the University, and if present, preside over the convocation of
the University.
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(3) Every proposal for the conferment of an honorary degree
shall require the approval of the Chancellor.
The Vice-
Chancellor
(4) The Chancellor shall have su c h o t h e r p o w e r s a s m a y b e
prescribed.
10. (1) The Vice- Chancellor of the University shall be
appointed by the Chancellor only on the recommendation of the
General Council.
(2) The person to be appointed as the Vice-Chancellor shall,-
(i) must be an officer associated with Police and Law &
Order Administration with desirable specialization in Forensic
Science or Internal Security or a officer of level of Director
General of Police or its equivalent and has served a total of
30 years.;
(ii) be associated with Uttar Pradesh and worked in the
State in ter ms of development, education, philanthropy,
industrial or business development or exemplary
administration in the State Services, Corporations or public
bodies;
(iii) not have attained the age of sixty-five years on the
date of nomination or re-nomination.
(3) The Vice-Chancellor shall hold office for a period of three
years and shall be eligible for re-a ppointment for a further period of
three years.
(4) The other terms and conditions of the Vice-Chancellor
shall be such as may be determined by the State Government.
(5) The Vice-Chancellor may resign from his office by writing
under his hand addressed to the Ch ancellor such a resignation shall
take effect from the date of acceptance by the Chancellor;
Powers and
duties of Vice-
Chancellor
11. (1) The Vice-Chancellor shall have, subject to the
provisions of this Act, power to cause an inspection or review to be
made by such person or persons as he may direct, of the University,
its buildings, hostels, libraries, equipments and systems and
processes and of any institution or centre maintained by the
University, and also of the exam inations, teaching, research and
other work conducted or done by the University and to cause an
inquiry to be made in like manner in respect of any matter connected
with the admi nistration, academic affairs and finance of the
University.
(2) Without prejudice to the generality of the foregoing
provisions, the Vice-Chancellor shall,–
(i) be the chief executive and academic officer of the
University. He shall preside over the meetings of the Board,
Academic Council and the Finance Committee;
(ii) ensure implementation of the decisions of the
authorities of the University;
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(iii) be responsible for imparting of instructions and
maintenance of discipline in the University; and
(iv) exercise such other powers and perform such other
duties as may be assigned to him by or under this Act or the
regulations or as may be delegated to him by the Board or by
the General Council.
Registrar
(3) Where any matter is of urge nt nature requiring immediate
action and the same cannot be immediately dealt with by the
authority or body of the University empowered under this Act to deal
with it, the Vice-Chancellor may take such action as he may deem fit
and shall forthwith report the action so taken by him to the authority
or body of the University who or which, in the ordinary course, would
have dealt with the matter:
Provided that if such authority or other body is of the opinion
that such action ought not to have been taken by the Vice-
Chancellor, it may refer the matter to the Board which may either
confirm the action taken by the Vice-Chancellor or annul the same or
modify it in such manner as it th inks fit, and thereupon the action
shall cease to have effects or, as the case may be, shall take effect in
such modified form so however such modification or annulment shall
be without prejudice to the validity of anything previously done by or
under the order of the Vice-Chancellor.
(4) Where in exercise of the power by the Vice-Chancellor
under sub-section (3) involves the appointment of any person, such
appointment shall be confirmed by the competent authority
empowered to approve such appoin tment in accordance with the
provisions of this Act and the regulations, not later than six months
from the date of order of the Vice-Chancellor, otherwise such
appointment shall cease to have effect on the expiration of a period of
six months from the date of order of the Vice-Chancellor.
12. (1) The Registrar shall be a whole time officer of the
University.
(2) The Registrar shall be appointed by the General Council in
such manner and on such terms and conditions as may be
prescribed.
(3) The Registrar shall exercise the following powers and
perform following duties, namely:-
(i) he shall be responsible for the custody of records,
common seal, the funds of the University and such other
property of the University;
(ii) he shall place before the Board and other authorities of
the University, all such information and documents as may be
necessary for transaction of its business;
(iii) he shall be responsible to the Vice-Chancellor for the
proper discharge of his functions;
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(iv) he shall be responsible for the administration of the
University and conduct the examinations and make all other
arrangements necessary thereof and be responsible for the
execution of all processes connected therewith;
(v) he shall attest and exec ute all documents on behalf of
the University;
(vi) he shall verify and. sign the pleadings in all suits and
other legal proceedings by or against the University and all
processes in such suits and procee dings shall be issued to and
served on the Registrar; and
(vii) he shall exercise such other powers and perform such
o the r d u tie s a s ma y b e a s s igned to him b y o r u nd e r this A c t,
the regulations or as may be delegated to him by the Board or
the Vice-Chancellor.
Deans 13. (1) The Deans shall be appointed by the Vice-Chancellor
from amongst the faculties of the University.
(2) The powers and function of the Deans shall be such as
may be prescribed.
Finance Officer 14. (1) The Finance Officer shall be appointed by the State
Government on such terms and conditions as may be prescribed.
(2) The Finance Officer shall be ex-Officio Secretary of the
Finance Committee.
(3) The Finance Officer shall be responsible for presenting the
budget (annual estimates) and Stat ement of account to the Board
and also for drawing and disbursing funds on behalf of the
University.
(4) The Finance Officer shall have the right to speak in and
otherwise to take part in the pro ceedings of the Board but shall not
be entitled to vote.
(5) The Finance Officer shall be responsible,–
(a) to ensure that no expenditure not authorized in the
budget, is incurred by the Univ ersity (otherwise than by way
to investments);
(b) to disallow any proposed expenditure which may
contravene the provisions of this Act or the terms of any
Statutes or Acts;
(c) to ensure that no othe r financial irre gularity is
committed and to take steps to set right any irregularities
pointed out during audit;
(d) to ensure that the property and investments of the
University are duly preserved and managed.
(6) The Finance Officer shall have access to and may require
the production of such records and documents of the University and
the furnishing of such information pertaining to its affairs as in his
opinion may be necessary for the discharge of his duties.
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(7) All contracts shall be entered into and signed by the
Finance Officer on behalf of the University.
(8) Other powers and functions of the Finance Officer shall be
such and may be prescribed.
Authorities of
the University
15. The following shall be the authorities of the University,
namely:-
(i) the General Council;
(ii) the Board of Governors;
(iii) the Academic Council;
(iv) the Finance Committee; and
(v) such other authorities as may be declared by
regulations to be the authorities of the University.
General Council 16. The University shall have a General Council, constituted
of:-
(i) The Chief Minister of Uttar Pradesh Chairperson
(ii) The Minister of Home, Government of Member
Uttar Pradesh
(iii) The Minister of Law, Government of
Uttar Pradesh Member
(iv) The Minister of Higher Education,
Government of Uttar Pradesh Member
(v) Advocate General of Uttar Pradesh Member
(vi) The Chief Secretary of Uttar Pradesh Member
(vii) The Principal Secretary of Judicial
Department, Government of Uttar Pradesh Member
(viii) The Additional Chief Secretary/
Principal Secretary,
Finance Department, Government of
Uttar Pradesh. Member
(ix) The Additional Chief Secretary/
Principal Secretary, Home Department,
Government of Uttar Pradesh
Member Secretary General Council
Term of Office
of members of
the General
Council
17. (1) A member of the General Council shall cease to be a
member, if he resigns or becomes of unsound mind, or becomes
insolvent or is convicted of a criminal offence involving moral
turpitude or if he fails to attend three consecutive meetings of the
General Council without the leave granted by the Chairperson or acts
against the interests of the University.
(2) A member of General Council may resign his office by a
letter addressed to the Chairperson and such resignation shall take
effect as soon as it has been accepted by the Chairperson.
Powers of the
General Council
18. The General Council shall have the powers,–
(i) to make the recommendation for the appointment of
Vice-Chancellor and to appoint Registrar and Finance Officer
of the University under the provisions of this Act;
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(ii) to excercise of the powers and fuctions of the
University referred to in section 5 and except where such
powers are given to some other authority or officer of the
University under the provisions of this Act;
(iii) to review from time to time the broad policies and
programmes of the University and to take measures for the
improvement and development of the University;
(iv) to consider and pass resolutions as deemed fit on the
annual report, financial estimates, annual accounts and the
audit reports on such accounts;
(v) to delegate all or any of its powers, except the powers
referred to in clause (i) to the Vice- Chancellor or any
committee or any sub-committee or to any one or more of its
members; and
(vi) to perform such other functions as it may deem
necessary for the efficient func tioning and administration of
the University.
Meeting of the
General Council
19. (1) The General Council meeting shall be convened by the
Chairperson and all proceedings shall held by member secretary of
the General Council.
(2) The Chairperson shall preside over the meeting of the
General Council and in his absence any member duly authorized by
him/her.
(3) One-third of the total number of members of the General
Council shall form a quorum for a meeting.
(4) If urgent action by the General Council becomes
necessary, the Chairperson may permit the business to be transacted
by circulation of papers to the members of the General Council. The
action proposed to be taken shall not be taken unless agreed to by
one-third of the total members of the General Council. The action so
taken shall be forthwith intimated to all the members of the General
Council and the papers shall be placed before the next meeting of the
General Council.
(5) A report of the working of the University during the
previous year, together with a statement of receipts and expenditure,
the balance sheet as audited, and the financial estimate shall be
presented by the Vice- Chancellor to the General Council at its
annual meeting.
Board of
Governors
20.(1) The Board of Governors of the University shall consist
of the following members, namely :—
(i) the Vice-Chancellor, who shall be the Chairperson of
the Board;
(ii) an officer of the Government of Uttar Pradesh in Home
Department, not below the rank of a Special Secretary, to be
nominated by the Additional Chief Secretary/Principal
Secretary;
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(iii) an officer of the Government of Uttar Pradesh in
Finance Department, not below the rank of a Special Secretary,
to be nominated by the Additi onal Chief Secretary/Principal
Secretary;
(iv) an officer of the Government of Uttar Pradesh in
Higher Education Department, not below the rank of a Special
Secretary, to be nominated by the Additional Chief
Secretary/Principal Secretary;
(v) the Director of Research and Development;
(vi) one Director of the University, by rotation, to be
nominated by the Vice-Chancellor;
(vii) one Police Officer, not below the rank of Additional
Director General of Poli ce, to be nominated by the State
Government;
(viii) Three academicians or professionals in the field of
forensic science, to be nominated by the State Government.
(2) The Registrar shall be the Secretary of the Board.
Powers of
Chairperson of
Board
Powers and
functions of
Board
21. (1) The Chairperson shall preside at the meetings of the
Board;
(2) The Chairperson shall exercise such other powers and
perform such other functions as may be assigned to him by or under
this Act or the regulations, made thereunder.
22. (1) Subject to the provisions of this Act, the Board shall
be responsible for the general superintendence, direction and the
control of affairs of the University and shall exercise all the powers of
the University, and shall have the pow er to review the acts of the
Academic Council and the Finance Committee and other committees
or authorities of the University.
(2) Without prejudice to the provisions of sub-section (1), the
Board shall have the following powers and functions, namely :-
(i) to take decisions on question of policy relating to the
administration and working of the University;
(ii) to institute courses of study at the University;
(iii) to make regulations;
(iv) to consider and approve the annual report and the
annual budget of the University for every financial year;
(v) to invest moneys and funds of the University and to
take decision on the recommendations of the Finance
Committee;
(vi) to publish or finance the publication of studies,
treaties, books, periodicals, reports and other literature from
time to time and to sell or arrange for the sale as it may deem
fit;
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(vii) to create or abolish posts of teachers and officers
and employees of the University;
(viii) to appoint such committees as it considers
necessary for the exercise of its powers and performance
of its duties under this Act;
(ix) to appoint Directors of the University;
(x) to delegate any of its power to the Directors,
Deans, Registrar or any other officer, employee or any
authority of the University or to a committee appointed by
it; and
(xi) to exercise such other powers and perform such
other functions as may be conferred or imposed upon it
by or under this Act or the regulations, made thereunder
and such other powers for achieving the objects of the
University.
Term of office
and vacancies
among
members of
Board
Academic
Council
23. (1) Save as otherwise provided in this section, the term
of a nominated member of the Board under clauses (vi) and (viii) of
sub-section (1) of section 20 shall be three years from the date of his
nomination.
(2) A member shall be eligible for re- nomination for the next
term.
(3) A member nominated under clause (viii) of sub-section (1)
of section 20 may resign from his office by writing under his hand
addressed to the Chairperson of th e Board and his resignation shall
take effect from the date it is accepted by the Chairperson of the
Board.
24. (1) The Academic Council of the University shall consist
of,–
(i) the Vice-Chancellor, who shall be the Chairperson of
the Academic Council;
(ii) two academicians or professionals, to be nominated
by the Board;
(iii) two academicians or professionals in the field of
forensic science, to be nominated by the Board;
(iv) the Director of Research and Development;
(v) the Directors of the University;
(vi) one professor from each discipline of the University,
by rotation, to be nominated by the Vice-Chancellor.
(2) The Registrar shall be the Secretary of the Academic
Council.
(3) The term of office of the members nominated under
clauses (ii), (iii) and (vi) of sub-section (1) shall be of three years.
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Powers and
functions of the
Academic
Council
25. Subject to the provisions of this Act and the regulations,
made thereunder, the powers and the functions of the Academic
Council shall be,–
(a) to exercise control over the academic policies of the
University and be responsible for the maintenance and
improvement of standards of instruction, education and
evaluation in the University;
(b) to consider matters of general academic interest
either on its own initiative or on a reference from the faculty
of the University or the Board and to take appropriate action
thereon;
(c) to recommend to the Board, such regulations as are
consistent with this Act regarding the academic functioning of
the University including discipline of students; and
(d) to exercise such other powers and perform such other
d u t i e s a s m a y b e c o n f e r r e d o r i m p o s e d u p o n i t b y t h e
regulations.
Finance
Committee
26. (1) The Finance Committee shall consist of,–
(i) the Vice-Chancellor – the Chairperson of the
Committee;
(ii) the Director of Research and Development – Member;
(iii)the Directors of the University – Member;
(iv) Finance Officer – Member Secretary;
(v) two members of the Board (one of which shall be
nominated by the State Government nominee); – Members;
(vi) one Professor, by rotation, to be nominated by the
Board.
(2) The Finance Officer shall be the Secretary of the
Committee.
(3) The term of office of the membe rs nominated under
clause (vi) shall be three years.
Powers and
functions of the
Finance
Committee
27. Subject to the other provisions of this Act, the powers
and functions of the Finance Committee shall be,–
(i) to examine the annual accounts and annual budget
estimates of the University and to advise the Board thereon;
(ii) to review from time to time the financial position of
the University;
(iii) to make recommendations to the Board on all
financial policy matters of the University;
(iv) to make recommendations to the Board on all
proposals involving raising of funds, receipts and
expenditure;
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(v) to provide guidelines for investment of surplus funds;
(vi) to make recommendations to the Board on all
proposals involving expenditur e for which no provision has
been made in the budget or for which expenditure in excess
of the amount provided in the budget needs to be incurred;
(vii) to examine all proposals relating to the revision of
pay-scales, upgradation of the scales and those items which
are not included in the budget prior to placing before the
Board; and
(viii) to exercise such other powers and perform such
other functions as may be conferred or imposed upon it by
the regulations.
Director of
Research and
Development
28. The appointment and powers and functions of the
Director of Research and Develo pment shall be such as may be
prescribed.
Directors 29. The appointment and powers and functions of the
Director shall be such as may be prescribed.
CHAPTER IV
FINANCE
Payment by
State
Government to
the University
30. The State Government shall pay to the University from
t i m e t o t i m e s u c h s u m s o f m o n e y s a n d i n s u c h m a n n e r a s i t m a y
consider necessary for the exercise of powers and discharge of its
functions by the University by or under this Act.
Funds of
University
31. (1) The University shall establish a fund to be called the
‘University Fund’ consisting of,–
(i) any contribution or gran ts or loans by the State
Government and the Central Government;
(ii) the income of the University from all sources
including income from fees and charges;
(iii) the moneys received by the University by way of
grants, loans, gifts, donations, benefactions, bequests or
transfer endowments and other grants, if any;
(iv) the moneys received by the University from the
collaborating industries in terms of the provisions of the
Memorandum of Understanding entered between the
University and the industry, for establishment of sponsored
chairs, fellowships or infras tructure facilities of the
University; and
(v) the moneys received by the University in any other
manner or from any other source.
(2) All funds of the University shall be deposited in such
banks or invested in such manner as the Board may decide on the
recommendation of the Finance Committee.
(3) The funds of the University shall be applied towards the
expenses of the University including expenses incurred in the
exercise of its powers and discharge of its functions by or under this
Act.
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Accounts and
audit
32. (1) The University shall maintain proper accounts and
other relevant records and prepare an Annual Statement of
Accounts, including the income and expenditure account and the
balance sheet, in such form and in such manner as may be
prescribed.
(2) The University shall adopt a proper system of internal
checks and balances and control in the discharge of its financial,
accounting and auditing functions as may be prescribed by the
Regulations.
(3) The accounts of the University shall be audited every year
by Controller and Auditor General.
(4) The accounts of the University with the audit reports
thereon certified by the Controller and Auditor General shall be
placed before the Board and the Board may issue such instructions
to the University in respect thereof as it deems fit and the University
shall comply with such instructions.
(5) The accounts of the Univer sity, shall be audited by the
office of the Director, Internal Acco unts and Audit, UP in every year
and such periodic internal audit re ports shall be placed before the
Board for review.
(6) The University shall prepare for each year an annual
report of its activities of the previous year containing such
particulars as the Board may specify and submit the same in the
form of Annual Report to the Board on or before such date as may be
prescribed, for review and approval.
(7) The copy of the annual re port and annual audit report
along with the resolution of the Board thereon shall be submitted to
the State Government.
Pension,
Insurance and
Provident Fund
33. (1) The University shall, with the approval of the Board,
constitute for the benefit of its officers, teachers and other employees
in such manner and subject to such conditions as may be
prescribed, such schemes of pension, provident fund and insurance
as it may deem fit and also aid in establishment and support of the
associations, institutions, funds, trust and conveyance calculated to
the benefit of the officers, teachers, employees of the University.
(2) Where any such provident fund has been constituted, the
provisions of the Provident Funds Act, 1925 (19 of 1925) shall apply
to such fund as if it were a Government Provident Fund.
CHAPTER V
SUPPLEMENTARY PROVISIONS
Acts and
proceedings not
to be invalidate
by vacancies
34. No act or proceeding of the Board or any authority of the
University or any committee constituted under this Act or by
regulations shall be invalidate on the ground merely of the existence
of any vacancy in or defect of, in the constitution of such Board,
authority or committee of the University.
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Confinement of
degrees,
diplomas and
grant of
certification by
University
Returns and
information
35. The University shall have powers to confer degrees,
diplomas and grant certificates and confer honorary degrees and
other academic distinctions and titles as approved by the Board.
36. The University shall furnish to the State Government,
University Grants Commission and other statutory authorities, such
reports, returns, statements and other information as may be
required by them from time to time.
Officers and
employees to
be public
servant
Dismissal,
removal,
reduction or
termination of
services of staff
of University
Power of State
Government to
give directions
Power to make
regulations
37. Every officer, teacher and employee appointed by the
University shall be deemed to be a public servant within the meaning
of section 21 of the Indian Penal Code, 1860 (Act no. 45 of 1860).
Explanation.— For the purpose of this section, if any person,
who is appointed by the University for a specified period or a
specified work of the University or who received any remuneration by
way of allowances or fees for any work done from the University fund,
shall be deemed to be an officer or employee of the University while
he is performing the duties and functions connected with such
appointment or work.
38. (1) No officer or employee or member of the teaching, non-
teaching and other academic staff of the University sh all be
dismissed or removed or reduced in rank except after an inquiry, in
which he has been informed of the charges against him and a
reasonable opportunity of being heard is given in respect of those
charges.
(2) An appeal against an order of dismissal, removal or
reduction in rank under sub-section (1) or of termination of service
shall be made to the Vice- Chancellor within ninety days from the
date of communication of such order.
39. The State Government shall have power to issue
directions from time to time as may be required for compliance of the
provisions of this Act, the regulations made thereunder and any
other law for the time being in force and the University shall be
bound to comply with such direction.
40. (1) Subject to the provisions of this Act, the Board shall
have in addition to all other powers vested in it, the power to make
regulations to provide for the administration and management of the
affairs of the University.
(3) In particular and without prejudice to the generality of the
foregoing powers, such regulations may provide for all or any of the
following matters, namely:-
(i) the summoning and holding of meetings of the
authorities of the University, other than the first meeting of
the Board and the quorum and conduct of business at such
meeting;
(ii) the powers and functions to be exercised and
discharged by the Vice-Chancellor;
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(iii) the constitution, powers and duties of the
authorities, bodies and other committees of the University,
the qualifications and disqualif ications for membership of
such authorities, terms of office of the membership,
appointment and removal of members thereof and other
matters connected therewith;
(iv) the procedure to be followed by the Board and any
committee or other body constituted by or under this Act or
by the regulations in the conduc t of the business, exercise of
the powers and discharge of the functions;
(v) the procedure and criteria to be followed in
establishing courses of study and admission of students;
(vi) the procedure to be followed for enforcing discipline
in the University;
(vii) the management of the properties of the University;
(viii) the degrees, diplomas, certificates, and other
academic distinctions and titles which may be conferred or
granted by the University and wi thdrawal or cancellation of
any such degree, diplomas, certificates and other academic
distinctions and titles and the requirements thereof;
(ix) the conduct of examinations including the term of
office and appointment of examiners;
(x) the creation of posts of Directors, Professors,
Associate Professors, Assistant Professors, Readers, Lectures
or equivalent academic designations or posts, officers and
employees of the University, an d the appointment of persons
to such posts including the requisite qualifications thereof;
(xi) the fees and other charges to be paid to the
University for the courses, tr aining, facilities and services
provided by it;
(xii) the manner and conditions for constitution of
insurance, pension and provident funds and such other
schemes for the benefits of officers, teachers and employees of
the University;
(xiii) the terms and conditions for association of the
University with other institutions;
(xiv) the preparation of budget estimates and
maintenance of accounts;
(xv) the mode of execution of contracts or agreements by
or on behalf of the University;
(xvi) the classification and procedure for appointment of
officers, employees and other staff of the University;
(xvii) the terms and conditions and tenure of
appointment, salaries and allowances, contractual services,
rules of discipline and other conditions of service of the
Director of Research and De velopment, Director, other
officers, teachers and employees of the University;
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(xviii)the terms and conditions governing deputation of
teachers, officers and employees of the University;
(xix) the powers and duties of the Director of Research
and Development, Directors and other officers, teachers and
employees of the University;
(xx) the terms and conditions governing fellowships,
scholarships, stipends, medals and prizes;
(xxi) the authentication of the orders and the deciExcerpt shown. Open the full act in Lexace.