LexThe U.P. Krishi Evam Prodyogik Vishwavidyalaya Adhiniyam, 1958
Uttar Pradesh · state statute
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THE UTTAR PRADESH (KRISHI EVAM PRODYOGIK
VISHWAVIDYALAYA)1 ACT, 19582
[ U. P. ACT NO. XLV of 1958 ]
Amended by
U. P. Act No. VIII of 1966
U. P. Act No. V of 1972
U. P. Act No. 29 of 1974
U. P. Act No. 12 of 1980
U. P. Act No. 08 of 1981
U. P. Act No. 08 of 1999
U. P. Act No. 19 of 2000
U. P. Act No. 12 of 2006
U. P. Act No. 16 of 2006
U. P. Act No. 35 of 2007
U. P. Act No. 08 of 2010
U. P. Act No. 19 of 2014
U. P. Act No. 09 of 2019
U. P. Act No. 16 of 2023
[Passed in Hindi by the Uttar Pradesh Legis lative Assembly
on December 16, 1958 , and by the Uttar Pradesh Legislative
Council on December 20, 1958.
Received the assent of the Governor on December 25, 1958,
under Article 200 of the Constitution of India and was published in
the Uttar Pradesh Gazette Extraor dinary, dated *December 26,
1958. ]
AN
ACT
to establish and incorporate agricultural 3[universities] for Uttar
Pradesh
WHEREAS it is expedient to establish and incorporate an
Agricultural 3[Universities] or the development of agriculture and for
the benefit of the rural people of Uttar Pradesh ;
IT is hereby enacted in the Ninth Year of t he Republic of India as
follows;
Short title and
commencement
1. (1) This Act may be called the 4[Uttar Pradesh Krishi Evam
Prodyogik Vishwavidyalaya Adhiniyam], 1958.
1. Subs. by U. P. Act No. 29 of 1974. [for the words Agricultural University Act ]
2. For Statement of Objects and Reasons see Uttar Pradesh Gazette Extraordinary , dated November 29, 1958.
3. Sub. by sec. 19 of U. P. Act No. 29 of 1974 .
4. Sub. by sec. 20 of U. P. Act No. 29 of 1974 (for words Uttar Pradesh Agricultural University Act ).
* w.e.f. dated 26 December, 1958.
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[The Uttar Pradesh (Krishi Evam Prodyogik Vishwavidyalaya) Act, 1958]
(2) It shall come into force at once.
Definitions 2. In this Act unless there is anything repugnant in the subject
or context, —
(a) “ Academic Council ” means the Academic Council of the
University ;
(b) “Agriculture” means the basic and applied science of soil and
water management, crop and livestock production and management,
and betterment of rural people ;
(c) “Board” means the Board of Management of the University ;
(d) “Faculty” means a Faculty of the University ;
(e) “Governor” means the Governor of Uttar Pradesh ;
(f) “Prescribed” (with its cognate expressions) means prescribed
by the Statutes ;
(g) “Registered Graduate” means a graduate registered under the
provisions of this Act ;
(h) “State Government” means the Government of Uttar Pradesh;
(i) “Statutes” and “Regulations” means respectively the Statutes
and Regulations of the University made under this Act ;
(j) “Student of the University” means a person enrolled in the
University for taking a course of st udy for a degree, diploma or other
academic distinction duly instituted ;
1[(k) “Teacher” means a person not below the rank of Assistant
Professor duly appointed as per the norms and guidelines of UGC and
ICAR in this regard by the University; and]
2 [(l) University means the Gobind Ballabh Pant Krishi Evam
Prodyogik Vishwavidyalaya or the Acharya Narendra Deva Krishi Evam
Prodyogik Vishwavidyalaya or the Chandrasekhar Azad Krishi Evam
Prodyogik Vishwavidyalaya or the Sardar Vallabh Bhai Patel Krishi
Evam Prodyogik Vishwavidyalaya or the Banda Krishi Evam Prodyogik
Vishwavidyalaya, Banda or the Mahatma Buddha Krishi Evam
Prodyogik Vishwavidyalaya, Kushinagar, as the case may be]
Establishment
of
Universities
6[***]
3 [2-A. (1) Besides the Gobind Ballab h Pant Krishi Evam
Prodyogik Vishwavidyalaya in existence at Pantnager, immediately
before the commencement of this section, there shall be established,
with effect from such date as the State Government may, by notification
in the Gazette appoint in that behalf (hereinafter referred to as the
appointed day)4 —
(i) a 5 [University at Ayodhya to be known as the Acharya
Narendra Deva Krishi Evam Prodyogik Vishwavidyalaya] ; and
(ii) a University at Kanpur to be known as Chandrasekhar Azad
Krishi Evam Prodyogik Vishwavidyalaya.
1. Subs. by sec. 2(a) of U.P. Act No. 9, 2019.
2. Subs. by sec. 2 of U.P. Act No. 16 of 2023.
3. Ins. by sec. 22 of U.P. Act No. 29 of 1974.
4. Omit. (marginal heading) by sec. 3 of U.P. Act No. 19 of 2000.
5. Subs. by sec. 3 of U.P. Act No. 9 of 2019.
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[The Uttar Pradesh (Krishi Evam Prodyogik Vishwavidyalaya) Act, 1958]
1 [(1-A) Besides the Universities referred to in sub -section (1),
there shall be established, with effect from such date as the State
Government may by notifi cation in the Gazette appoint in that behalf a
University at Meerut to be known as the Sardar Vallabh Bhai Patel
Krishi Evam Prodyogik Vishwavidyalaya. ]
2[(1-B) Besides the Universities referred to in sub -section (1) and
sub-section (4-A) there shall be established with effect from such date as
the State Government may, by notification in the Gazette, appoint in
that behalf a University at Banda to be known as the 3[Banda Krishi
Evam Prodyogik Vishwavidyalaya, Banda. ]
4[(1-C) Besides the Universities referred to in sub-sections (1), (1-
A) and (1-B) there shall be established, with effect from such date as the
State Government may by notification in Gazette appoint in this behalf,
a University at Kushinagar to be known as the Mahatma Buddha Krishi
Evam Prodyogik Vishwavidyalaya, Kushinagar.
5[(2) In relation to the Universities to be established under 6[sub-
under 6[sub-section (1) or sub-section (1-A) or sub-section (1-B)] —
(a) the State Government shall appoint interim officers of the
Universities (other than th e 7 [Kuladhipati ( Chancellor)] and shall
constitute interim authorities of such Universities, in such manner as it
thinks fit ;
(b) the officers appointed and members of the authorities
constituted under clause (a) shall hold office for a term of two years from
the date of such appointment or constitution, as the case may be;
(c) the State Government shall take steps for the appointment of
officers and constitution of authorities of such Universiti es in
accordance with the provisions of this Act, so tha t the same may be
completed before the expiry of the respective terms of the interim officers
and members under clause (b). ]4
The
University
3. 8 [(1) The 6[Kuladhipati (Ch ancellor)], the 6[Kulpati] (Vice-
Chancellor) and the Members of the Board and the Academic Council for
the time being holding office as such in each University shall constitute
a body corporate by the name of that University. ]5
(2) The University shall have perpetual succession and a common
seal and shall sue and be sued by the said name.
Objects of
the
University
4. The University shall be deemed to have been established and
incorporated for the purposes, among others, of ;
(a) making provision for the education of the rural people of Uttar
Pradesh in different branches of study, p articularly agriculture, rural
industry and business and other allied subjects ;
(b) furthering the prosecution of research, particularly in
agriculture and other allied sciences ; and
1. Ins. by sec. 3 of U. P. Act No. 19 of 2000.
2. Ins. by sec. 3(a) of U. P. Act No. 08 of 2010.
3. Sub. by sec. 3 of U.P. Act No. 19 of 2014.
4. Sub. by sec. 3 (a) of U.P. Act No. 16 of 2023.
5. Sub. By sec. 22 of U.P. Act No. 29 of 1974.
6. Sub. by sec. 3(b) of U. P. Act No. 08 of 2010.
7. Sub. by sec. 27 of U. P. Act No. 29 of 1974.
8. Sub. by sec. 23 of U. P. Act No. 29 of 1974.
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[The Uttar Pradesh (Krishi Evam Prodyogik Vishwavidyalaya) Act, 1958]
(c) undertaking field and extension programmes.
University
open to all
5. The University shall, subject to the provisions of this Act and
the Statutes, be open to all persons but nothing in this section shall be
deemed to require the University to admit to any course of study a larger
number of students than may be prescribed.
Power of the
University
6. The University shall have the following powers ;
(1) to provide for instruction in agriculture, rural industry and
business and allied sciences and in such other branches of learni ng as
the University may think fit ;
(2) to make provision for research and for the advancement and
dissemination of knowledge and for extension programmes ;
(3) to institute degrees, diplomas and other academic
distinctions;
(4) to hold examination for, and to grant and confer degrees,
diploma and other academic distinctions to and on persons who —
(a) shall have pursued a course of study as prescribed ; or
(b) shall have carried on research in the University or in an
institution recognized in thi s behalf by the University under the
conditions laid down in the Statutes ;
(5) to confer honorary degrees or other distinctions in the manner
and under conditions laid down in the statutes ;
(6) to grant such diplomas, to and to provide such lectures and
instruction for field workers and other persons not being students of the
University, as the University may determine ;
(7) co -operate with other Universities and authorities in such
manner and for such purposes as the University may determine ;
(8) to institute teaching, research and extension posts required
by the University and to appoint persons to such posts ;
(9) to institute and award fellowships (including travelling
fellowships), scholarships and prizes in accordance with the Statutes ;
(10) to institute and maintain residential accommodation for
students of the University ;
(11) to demand and receive such fees and other charges as may
be prescribed ;
(12) to supervise and control the residential accommodation and
to regulate the dis cipline of students of the University and to make
arrangements for promoting their health and welfare ;
(13) to create administrative, ministerial and other necessary
posts and to make appointments thereto ; and
(14) to do all such acts and things, whe ther incidental to the
powers aforesaid or not, as may be requisite in order to further the
objects of the University.
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[The Uttar Pradesh (Krishi Evam Prodyogik Vishwavidyalaya) Act, 1958]
Territorial
Jurisdiction
for certain
purposes.
1[ (6-A) The powers of the University under section 6 shall with
respect to the Extension, Training and Research be exercisable in
respect of the area for the ti me being specified against it in the
Schedule. ]
Institution 7. (1) The State Government shall have the right to cause an
inspection to be made by such person or persons, as it may direct, of the
University, its buildings laboratories and equipment and o f any
institution maintained by the University and to cause an enquiry to be
made in like manner in respect of any matter connected with the
administration and the finances of the University.
(2) The State Government shall in every case give notice to t he
University of its intention to cause inspection or enquiry to be made,
and the University shall be entitled to appoint a representative who shall
have the right to be present and be heard at such inspection or enquiry.
(3) The State Government may a ddress the Board with reference
to the result of such inspection and enquiry with such advice as the
State Government may offer regarding the action to be taken.
(4) The Board shall communicate to the State Government such
action, if any, as it proposes to take or has taken upon the result of
such inspection or enquiry.
(5) If the Board does not, within a reasonable time, take action to
the satisfaction of the State Government, the State Government may,
after considering any explanation furnished or r epresentation made by
the said Board, issue such directions as it may think fit, and the Board
shall be bound to comply with such directions.
Officers and
Authorities
of the
University
8. The following shall be the officers and authorities of the
University ;
(A) Officers of the University
(i) The 2[Kuladhipati (Chancellor)] ;
(ii) The 2[Kulpati] (Vice-Chancellor)”;
(iii) The Comptroller ;
(iv) The 2[Kul Sachiv] (Registrar)” ;
(v) The Dean of Student Welfare ;
(vi) The Deans of Faculties ;
(vii) The Director of the Agricultural Experiment Station ;
(viii) The Director of Extension ; and
1. Ins. by sec. 24 of U. P. Act No. 29 of 1974.
2. Sub. by sec. 27 of U. P. Act No. 29 of 1974.
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[The Uttar Pradesh (Krishi Evam Prodyogik Vishwavidyalaya) Act, 1958]
(ix) such other persons in the service of the University as may be
declared by the Statutes to be officers of the University.
(B) Authorities of the University
(i) The Board of Management ;
(ii) The Academic Council ;
(iii) The Boards of Faculties ; and
(iv) such other authorities as may be declared by the Statutes to
be authorities of the University.
The
1[Kuladhipati]
(Chancellor)
9. (1) The Governor of Uttar Pradesh shall be the 1[Kuladhipati]
(Chancellor) of the University. He shall, by virtue of h is office, be the
head of the University, and shall, when present, preside at any
Convocation of the University.
(2) The 1[Kuladhipati] (Chancellor) shall have such other powers
as may be conferred on him by this Act or the Statutes.
Constitution,
Powers and
duties of the
Board
2[ 10. (1) The Board shall consist of the following members ;
(a) 1[Kulpati] (Vice-Chancellor)” . . Ex-officio.
(b) The Secretary to the State Government in the Agriculture
Department . . . . . . Ex-officio.
(c) The Secretary to the State Government in the Finance
Department . . . . . . Ex-officio.
(d) The Secretary to the State Gove rnment in the Education
Department . . . . . . Ex-officio.
(e) The Director of Agriculture, U. P. . . Ex-officio.
(f) The Director of Animal Husbandry, U. P. Ex-officio.
3[(g) Two members of the Legislative Assembly of the State, other
than a Minister, to be elected by the said Assembly ;
3[(h) One member of the Legislative Council of the State, other
than a Minister, to be elected by the said Council ; ]
(i) Five members nominated by the State Government, being
respectively —
(i) an eminent agricultural scientist,
(ii) a progressive farmer,
(iii) a live-stock breeder,
(iv) a distinguished industrialist or manufacturer having special
knowledge of or practical experience in agricultural development,
1. Sub. by sec. 27 of U. P. Act No. 29 of 1974.
2. Sub. G. S. 2 of U. P. Act No. VIII of 1966.
3. Sub. by sec. 2(a) of U. P. Act No. 08 of 1999.
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[The Uttar Pradesh (Krishi Evam Prodyogik Vishwavidyalaya) Act, 1958]
(v) an outstanding woman social worker, preferably having
background of rural advancement,
1 [(j) One representative of the Indian Council of Agricultural
Research, and ]
(k) One representative of the Registered Graduates elected in the
manner prescribed.
(2) The 2[Kulpati] (Vice-Chancellor) shall be ex-officio Chairman of
the Board.
(3) The nomination and election of members fo the Board other
than ex-officio members shall be notified by the State Government in the
Gazette.
(4) The term of office of members of the Board, other than ex -
officio members, shall be three years commencing from the respective
dates of notification of their nomination or election under
sub-section (3);
Provided that the term of office of any such member elected or
nominated to fill a casual vacancy shall be the residue of his
predecessor’s term.
3[(4-A) Where a member referred to in clause (g) or clause (h) o f
sub-section (1) as the case may be, is appointed as a Minister he shall
cease to be member of the Board notwithstanding that his term under
sub-section (4) has not expired and the vacancy so caused shall be filled
for the residue of his term. ]
(5) Notwithstanding anything contained in sub -section (4), upon
the first constitution of the Board after the eighteenth day of January,
1966, provision shall be made in the Statutes for curtailing the term of
the office of some of the members referred to in the said sub -section in
order that, as nearly as may be, one -third of the members shall retire
every year thereafter. ]4
(6) Members shall serve without pay, but shall be entitled to daily
allowance and travel expense, to be paid from the budget of the
University.
(7) The powers and duties of the Board shall be as below ;
(a) to approve the budget submitted by the 2[Kulpati]
(Vice-Chancellor) ;
(b) to appoint the members of the academic and administrative
staff of the University in the manner prescribed ;
1. Sub. by sec. 2 of U. P. Act No. VIII of 1966.
2. Sub. by sec. 27 of U. P. Act No. 29 of 1974.
3. Ins. by sec. 2(b) of U. P. Act No. 08 of 1999.
4. Sub. by sec. 2 of U. P. Act No. VIII of 1966.
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[The Uttar Pradesh (Krishi Evam Prodyogik Vishwavidyalaya) Act, 1958]
(c) to hold and control the property and funds of the University
and issue any general directive in that behalf ;
(d) to accept the transfer of any movable or immovable property
on behalf of the University ;
(e) to administer any funds placed at the disposal of the
University for specific purposes ;
(f) to invest moneys belonging to the University ;
(g) to direct the from and use of the Common Seal of the
University ;
(h) to appoint such committees, wither standing or temporary, at
it deems necessary for its proper functioning ;
(i) 1[ * * * ]
(j) to borrow money for capital improvements and make suitable
arrangements for its repayment ;
(k) to meet at such time and in such places as it deems
necessary, provided however, that it shall hold one regular meeting t hat
least every two months, and provided further that at least one-half of its
regular meetings be held at the University ; and
(l) to regulate and determine all matters concerning the
University in accordance with this Act and the Statutes and to exercise
such powers and to discharge such duties as may be conferred or
imposed on it by this Act and the Statutes.
2 [Explanation— For the purpose of this section, the word
‘Minister’ includes the Chief Minister a Minister of State or a Deputy
Minister. ]
The
3[Kulpati]
(Vice-
Chancellor)
[ 11. (1) The 3[Kulpati] (Vice-Chancellor) shall be a whole time
officer of the University. The first 3[Kulpati] (Vice-Chancellor), after the
commencement of the Uttar Pradesh Krishi Vis hwavidyalaya
(Sanshodhan) Adhya desh, 1966, shall be appo inted by the
3[Kuladhipati] (Chancellor) out of a panel of three persons nominated by
a search committee consisting of an ex-officio member of the Board
i.e. 4 [the secretary/Principal secretary/Addl. Chief Secretary of the
Agriculture Education and research department and two other member
appointed by the State Government] and two other members appointed
by the State Government. ]
5[ (1-A) Where the Kuladhipati (Chancellor) does not consider any
one or more of the persons recommended by the Committee to b e
suitable for appointment as Kulpati (Vice-Chancellor) or if one or more
1. Deleted by sec. 2 of U.P. Act No. 8 of 1966.
2. Ins. by sec. 2(c) of U. P. Act No. 08 of 1999.
3. Sub. by sec. 27 of U. P. Act No. 29 of 1974.
4. Sub. by sec. 4 of U.P. Act No. 9 of 2019.
5. Ins. by sec. 2 of U. P. Act No. 08 of 1981.
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[The Uttar Pradesh (Krishi Evam Prodyogik Vishwavidyalaya) Act, 1958]
of the persons recommended is or are not available for appointment and
the choice of the 2[Kuladhipati] (Chancellor) is restricted to less than
three persons, he may require the Committee to submit a panel of fresh
names in accordance with sub-section (1). ]
1[(2) (a) Only such person shall be eligible for the appointment to
the office of 2[Kulpati] (Vice-Chancellor) who has not attained the age of
65 years ;
1[(b) The 2[Kulpati] (Vice-Chancellor) shall hold office for a term of
three years from the date he enters upon his office or till he attains the
age of sixty-eight years whichever is earlier ;
1[(c) The 2[Kulpati] (Vice -Chancellor), who has not attained the
age of 65 years may be appointed as such for second term ;
1[Provided that the 2[Kulpati] (Vice -Chancellor) may in writing
under his hand addressed to the 2[Kuladhipati] (Chancellor) resign his
office, and shall cease to hold his o ffice on the acceptance by the
Chancellor of such resignation. ]
(3) 3[ * * * * ]
(4) The emoluments and other conditions of service of 2[Kulpati]
(Vice-Chancellor) shall be such as may be prescribed and shall not be
varied to his disadvantage after his appointment.
(5) The 2[Kulpati] (Vice -Chancellor) may relinquish office by
resignation in writing addressed to the 2[Kuladhipati] (Chancellor). The
resignation shall ordinarily be delivered to the Secretary of the
2[Kuladhipati (Chancellor)] sixty days prior to the date on which the
2[Kulpati (Vice-Chancellor)] wishes to be relieved.
4[(6) In any of the following circumstances [ of the existence of
which the 2[Kuladhipati] (Chancellor) shall be the sole judge], the
2[Kuladhipati] (Chancellor) may appoint any suitable person to the Office
of 2[Kulpati] (Vice-Chancellor) for such term not exceeding six months,
as he may specify —
(a) where a vacancy in the Office of 2[Kulpati] (Vice-Chancellor)
occurs or is likely to occur, by reason of leave or any cause not being
expiry of term ;
(b) where a vacancy in the Office of 2[Kulpati] (Vice-Chancellor)
occurs and it cannot be conveniently and expeditiously filled in
accordance with the provisions of sub-section (1) ; and
(c) any other emergency. ]
1. Ins. by sec. 2(a) of U. P. Act No. 35 of 2007.
2. Sub. by sec. 27 U. P. Act No. 29 of 1974.
3. Omit. by sec. 2(b) of U. P. Act No. 35 of 2007
4. Sub. by sec. 2 of U. P. Act No. 12 of 1980.
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[The Uttar Pradesh (Krishi Evam Prodyogik Vishwavidyalaya) Act, 1958]
1[Provided that the Chancellor 2[Kuladhipati] may from time to
time extend the term of appointment of any person to t he office of Vice -
Chancellor (Kulpati) under this sub -section so however, that the total
term of such appointment (including the term fixed in the original order)
does not exceed one year. ]
(7) Until the vacancy is filled under sub -section (6) or [until such
time as the 2 [Kuladhipati] (Chancellor) appoints a 2[Kulpati] (Vice -
Chancellor)] 3 the 2[Kul Sachiv] (Registrar) shall carry on the current
duties of the office of the 2[Kulpati] (Vice-Chancellor).
Powers and
duties of the
1“Kulpati
(Vice-
Chancellor)”
12. (1) The 2[Kulpati] (Vice -Chancellor) shall be the principal
executive and academic officer of the University and shall, in the
absence of the 1“Kulpati (Vice-Chancellor)” preside at any convocation of
the University. He shall be an ex-officio member and Chairman of the
Academic Council and an ex-officio member of the Board.
(2) It shall be the duty of the 2[Kulpati] (Vice -Chancellor) to
ensure the faithful observance of the provisions of this Act and the
Statutes and he shall, without prejudice to the powers of the Chancellor
under section 23, possess all such powers as may be necessary in that
behalf.
(3) The 2[Kulpati] (Vice-Chancellor) shall have power to convene
meetings of the Academic Council :
Provided that he may delegate his power to an y other officer of
the University.
(4) The 2[Kulpati] (Vice-Chancellor) shall exercise general control
over the affairs of the University and shall be responsible for the due
maintenance of discipline in the University.
(5) The 2[Kulpati] (Vice -Chancellor) shall be responsible for the
presentation of the Budget and the statement of accounts to the Board.
(6) In any emergency, which, in the opinion of the 2[Kulpati (Vice-
Chancellor)], requires immediate action to be taken, he shall take such
action as he deems necessary, and shall at the earliest opportunity
report the action taken to the officer, authority or other body who or
which in the ordinary course would have dealt with the matter , but
nothing in this sub -section shall be deemed to empower the 2[Kulpati]
(Vice-Chancellor) to incur any expenditure not duly authorized and
provided for in the budget.
(7) Where any action taken by the 2[Kulpati] (Vice-Chancellor)”
under sub-section (6) affects any person in the service of the University
to his disadvantage, such person may prefer an appeal to the Board
1. Ins. by sec. 2(b) of U. P. Act No. 08 of 1981.
2. Sub. by sec. 27 U. P. Act No. 29 of 1974.
3. Sub. by section 3 (iv) ibid.
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[The Uttar Pradesh (Krishi Evam Prodyogik Vishwavidyalaya) Act, 1958]
within thirty days of the date on which the action is communicated to
him.
(8) Subject as aforesaid, the 1[Kulpati] (Vice-Chancellor) shall give
effect to the orders of the Board regarding the appointm ent, suspension
and dismissal of officers, professional staff and other employees of the
University.
(9) The 1[Kulpati] (Vice -Chancellor) shall in convocation confer
degrees on persons entitled to receive them, provided that when the
1[Kuladhipati] (Chancellor) is present he may himself confer any or all the
degrees.
(10) The 1[Kulpati] (Vice -Chancellor) shall be responsible for a
close co-ordination and integration of teaching, research and extension.
(11) The 1[Kulpati] (Vice-Chancellor) shall exercise such other
powers as may be prescribed.
Comptroller 13. (1) The Comptroller shall be a whole -time officer of the
University and 2[shall be appointed by the State Government on such
terms and conditions as it may think fit. ]
(2) He shall be ex-officio Secretary of the Board 3[ * * * ]
(3) The provisions relating to 4[ * * * ] the filling of temporary
vacancies and arrangements for the carrying on of current duties
contained in sub-section 4[ * * * ] (6) and (7) of section 11 shall mutatis
mutandis apply to the office of Comptroller.
(4) The Comptroller shall manage the property and investments of
the University and advice in regard to its financial policy. He shall be
responsible for the preparation of the Budget and statement of accounts
for presentation to the 1[Kulpati] (Vice-Chancellor).
(5) The Comptroller shall have the duty —
(a) to ensure that no expenditure not authorized in the budget is
incurred by the University otherwise than by way of investment, and
(b) to disallow any expenditure which may contravene the terms
of any Statute, or for which provision is required to be made by Statutes,
but has not been so made.
The 1[Kul
Sachiv]
(Registrar)
14. (1) The 1[Kul Sachiv] (Registrar) shall be a whole -time officer
of the University and shall be app ointed by the 1[Kulpati] (Vice -
Chancellor) subject to the approval of the Board.
1. Sub. by sec. 27 U. P. Act No. 29 of 1974.
2. Sub. by sec. 4 (i) of U. P. Act No. VIII of 1966.
3. Omit. by section 4 (ii) ibid.
4. Omit. by section 4 (iii) ibid.
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[The Uttar Pradesh (Krishi Evam Prodyogik Vishwavidyalaya) Act, 1958]
(2) The salary and allowances payable to the 1 [Kul Sachiv ]
(Registrar) shall be as prescribed.
(3) The 1[Kul Sachiv] (Registrar) shall be responsible for the due
custody of the records and the Common Seal of the University. He shall
be ex-officio Secretary of the Academic Council, and shall be bound to
place before it all such information as may be necessary for the
transaction of business. He shall receive applications for the entrance to
the University and shall keep a permanent record of all courses,
curricula and other information as deemed necessary.
2 [(3-a) The 1[Kul Sachiv ] (Registrar) shall be respo nsible for
organizing, by rotation, Joint Entrance Examination for admission in all
courses of study of the three State Agricultural Universities. ]
(4) The 1[Kul Sachiv ] (Registrar) shall be responsible for the
conduct of the examinations as prescribed and make all other
arrangements necessary therefor and be responsible for the due
execution of all processes connected therewith.
(5) The 1[Kul Sachiv] (Registrar) shall perform such other duties
as may be prescribed or required from time to time by t he Board or the
1“Kulpati (Vice-Chancellor).
(6) The 1[Kul Sachiv] (Registrar) shall not be offered nor shall he
accept any remuneration for any works in the University save such as
may be provided for by the Statutes.
Dean of
Student
Welfare
15. (1) The Dean of Student Welfare shall be a whole -time officer
of the University and shall be appointed by the 1[Kulpati]
(Vice-Chancellor) subject to the approval of the Board.
(2) The salary and allowances payable to the Dean of Student
Welfare shall be as prescribed.
(3) The Dean of Student Welfare shall have the following duties–
(a) to make arrangements for the housing of students ;
(b) to direct a programme of student counseling ;
(c) to arrange for employment of students in accordance with
plans approval by the 1[Kulpati] (Vice-Chancellor);
(d) to supervise the extra -curricular activities and needs of
students ;
(e) to assist in the placement of graduates who leave the
University ; and
(f) to organize and maintain contact with the alumni of the
University.
1. Sub. by sec. 27 of U. P. Act No. 29 of 1974.
2. Ins. by sec. 2 of U. P. Act No. 16 of 2006.
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[The Uttar Pradesh (Krishi Evam Prodyogik Vishwavidyalaya) Act, 1958]
The
Academic
Council
16. (1) The Academic Council shall be in charge of the academic
affairs of the University and shall, subject to the provisions of this Act
and the Statutes, have the control and general regulation of, and be
responsible for the maintenance of standards fo instruction, educatio n
and examination and for the requirements for obtaining degrees, and
shall exercise such other powers and perform such other duties as may
be conferred or imposed upon it by the Statutes. It shall have the right
to advise the 1[Kulpati] (Vice-Chancellor) on all academic matters.
(2) The constitution of Academic Council and the term of office of
its members shall be prescribed.
The Faculties 17. (1) The University shall include such Faculties as may be
prescribed.
(2) Each Faculty shall comprise such department as may be
prescribed, and subject of study shall be assigned to various
departments by the Statutes.
(3) There shall be a Board of each Faculty the constitution and
powers of which shall be prescribed.
(4) There shall be a Dean of each Facul ty who shall be chosen in
such manner and for such period as may be prescribed.
(5) The Dean shall be the Chairman of the Board of the Faculty
and be respo nsible for the due observance of the Statutes and
Regulations relating to the Faculty. He shall be further responsible for
the organization and conduct of the teaching, research and extension
work of the departments comprised in the Faculty.
(6) There shall be a Head in each Department who shall be
responsible to the Dean for the organization and op eration of the
Department.
(7) The appointment, duties, powers and functions of the Head of
Departments shall be as prescribed.
Agricultural
Experiment
Station
18. (1) An Agricultural Experiment Station shall be established in
the University. Subject to the provisions of this Act and the Statutes, it
shall have responsibility for research, both fundamental and applied, in
all Faculties.
2 [(2) There shall be a Director of the Experiment Station who
shall be appointed by and be responsible to the 1[Kulpati]
(Vice-Chancellor) ]
(3) The Director of the Experiment Station shall be a whole -time
officer, technically trained in agriculture. He shall keep proper records of
the projects and receive reports of progress of research for publication in
the manner prescribed.
1. Sub. by sec. 27 of U. P. Act No. 29 of 1974.
2. Sub. by section 5 of U. P. Act No. 5 of 1972 .
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[The Uttar Pradesh (Krishi Evam Prodyogik Vishwavidyalaya) Act, 1958]
Agricultural
and Home
Science
Extension
Service
19. (1) An Agricultural and Home Science Extension Service shall
be established in the Un iversity and shall subject to provisions of this
Act and the Statutes, make useful information available to the farmers
and housewives to help them solve their problems and take measures
such as the establishment of youth clubs for developing in young people
interest in agriculture.
1 [(2) There shall be a Director of Extension who shall be
appointed by and be responsible to the 2[Kulpati] (Vice-Chancellor). ]
(3) The Director of the Experiment shall be a whole -time officer,
technically trained in agriculture. Who shall plan and execute a
programme of extension work based upon the results of prescribed.
Supplementary
provisions
relating to
membership
20. (1) All casual vacancies among the members (other than
ex-officio members) of any authority or body of the University shall be
filled, as soon as conveniently may, be, by the person or body who
appointed, elected or co -opted the member whose place has become
vacant, and the person appointed, elected or co -opted to a casual
vacancy shall be a member of such authority or body for the residue of
the term for which the person whose place he fills would have been a
member.
(2) A person, who is a member of an authority of the University
as a representative of another body, whether of the University or not,
shall retain his seat on the University authority so long as he continues
to be a member of the body by which he was nominated, appointed or
elected and thereafter till his successor is duly appointed.
Proceeding of
University
authorities
and bodies not
to be
invalidated
vacancies
21. No act or proceedings of any authority or other body of the
University shall be invalidated merely by reason of the existence of a
vacancy or vacancies among its members or by reason of some person
having taken part in the proceedings who is subsequently found not to
have been entitled to do so.
Removal from
membership of
the University
22. The Board may remove any person from membership of any
authority or 3[other body of the University] upon the ground that such
person has been convicted of an offence involving moral turpitude.
Membership
and
Proceeding
23. If any question arises whether any person has been duly
elected or appointed as, or is entitled to be a member of any authority of
the University subordinate t o the Board or whether any decision of the
University or any authority subordinate to the Board is in conformity
with this Act and the Statutes, the matter shall be referred to the
2[Kuladhipati] (Chancellor) whose decision thereon shall be final.
Institution of
Committee
24. Where any authority of the University is given power by this
Act or by the Statutes to appoint Committees such committees shall,
1. Sub. by sec. 6 of U. P. Act No. V of 1972.
2. Sub. by sec. 27 of U. P. Act No. 29 of 1974.
3. Sub. by sec. 5 of U. P. Act No. VIII of 1966.
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[The Uttar Pradesh (Krishi Evam Prodyogik Vishwavidyalaya) Act, 1958]
unless there is some special provision to the contrary consists of
members of the authority concerned.
Pension or
Provident Fund
25. (1) The University shall constitute , for the benefit of its
officers, teachers, clerical staff and other employees in such manner
and subject to such conditions as may be prescribed, such pension,
insurance and provident funds as it may deem fit.
(2) Where any such provident fund has bee n so constituted
under rules, which have been approved by the 1[Kuladhipati] (Chancellor),
the 1[Kuladhipati] (Chancellor) may declare that the provisions of the
Provident Funds Act, 1925, shall apply to such fund as if it were a
Government Provident Fund.
Appointment
of salaried
officers and
teachers
26. (1) Subject to the provisions of this Act, the members of the
staff of the University shall be appointed by the Board on the
recommendation of the 1[Kulpati] (Vice-Chancellor).
(2) Except in cases pr ovided for by the Statutes every salaried
officer and teacher of the University shall be appointed under a written
contract. The contract shall be lodged with the 1[Kulpati]
(Vice-Chancellor) and a copy thereof shall be furnished to the officer or
teacher concerned. The contract shall not be inconsistent with the
provisions of this Act and the Statutes for the time being in force in
relation to the conditions of service.
Regularisations
of certain
teachers
2[ 26-A. Notwithstanding anything to the contr ary contained in
any other provision of this Act or the statute made thereunder any
teacher of the University who was appointed as lecturer/part time
lecturer on or before December 31, 1997 without reference to the
Selection Committee by way of a short term or part time arrangement in
accordance with the provisions for the time being in force for such
appointment, may be given substantive appointment by the Board, if
any substantive vacancy of the same cadre and grade in the same
department is available if such teacher —
(i) is serving as such on December 31, 1997 continuously since
such initial appointment by way of short term/part time arrangement ;
(ii) possesses the qualifications required for regular appointment
to the post under the provisions of the relevant statutes in force on the
date of the substantive appointment ;
(iii) has been found suitable for regular appointment by the
Board.
A teacher appointed by way of short term/part time arrangement
as aforesaid who does not get a substantive a ppointment under this
clause shall cease to hold such post on such date as the Board may
specify. ]
1. Sub. by sec. 27 of U. P. Act No. 29 of 1974.
2. Ins. by sec. 2 of U. P. Act No. 12 of 2006.
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[The Uttar Pradesh (Krishi Evam Prodyogik Vishwavidyalaya) Act, 1958]
Tribunal of
Arbitration
or disputes
between the
University
and its staff
27. Any dispute arising out of contract between the University
and any officer or teacher of the University shall, on the request of the
officer or teacher concerned, be referred to a Tribunal of Arbitration
consisting of one member nominated by the Board, one member
nominated by the officer or teacher concerned and an umpire appointed
by the Chancellor. The decision of the Tribunal shall be final and no suit
shall lie in any civil court in respect of the matters decided by the
Tribunal. Every such request shall be deemed to be a submission to
arbitration upon the terms of this section within the meaning of the
Arbitration Act, 1940, and all the provisions of that Act, with the
exception of section 2 thereof, shall apply accordingly.
Statutes 28. Subject to the provisions of this Act the Statutes may provide
for any matter shall in particular provide for the following :–
(a) the constitution, powers and duties of the authorities of the
University ;
(b) the election, appointment and continuance in office of the
members of the authorities of the University, including the continuance
in office of the first members and the filling in of vacancies and all other
matters relative to those authorities for which it may be necessary or
desirable to provide ;
(c) the designation, manner of appointment, powers and duties of
the officers of the University ;
(d) the classification and manner of appointment of teachers ;
(e) the constitution of a pension or provident fund and the
establishment of an insurance scheme for the benefit of officers,
teachers and other employees of the University ;
(f) the institution of degrees and diplomas ;
(g) the conferment of honorary degrees ;
(h) the establishment, amalgamation, sub -division and abolition
of Faculties ;
(i) the establishment of departments of teaching in the Faculties;
(j) the establishment and abolition of hostels maintained by the
University ;
(k) the institution of fellowship, scholarships, medals and prizes;
(l) the maintenance of a register of Registered Graduates ;
(m) the admission of students to the University and their
enrolment and continuance as such ;
(n) the courses of study to be laid down for all degrees and
diplomas of the University ;
(o) the conditions under which students shall be admitted to the
degrees, diploma or other courses and to the examination of the
University and shall be eligible for the award of degrees and diplomas ;
42
[The Uttar Pradesh (Krishi Evam Prodyogik Vishwavidyalaya) Act, 1958]
(p) the conditi ons of residence of the students of the University
and the levying of fees for residence in hostels maintained by the
University ;
(q) the recognition and management of hostels not maintained by
the University ;
(r) the number, qualifications, emolum ents and other conditions
of service (including the age of retirement ) of teachers and salaried
officers of the University, and the preparation and maintenance of a
record of their services and activities ;
(s) the fees which may be charged by the Univer sity for any
purpose ;
(t) the conditions subject to which persons may be recognized as
qualified to give instruction in hostels ;
(u) the conditions subject to which persons may be recognized as
qualified to give instruction in hostels ;
(v) the conduct of examinations ;
(w) the remuneration and allowances, including travelling and
daily allowances, to be paid to persons employed on the business of the
University ;
(x) the conditions of the award fo r fellowships, scholarships,
studentships, bursaries, medals and prizes ; and
(y) all other matters which by this Act are to be or may be
provided for by the Statutes.
Statutes how
made
29. (1) The first Statutes with regard to matters set out in
clauses (a) to (l) of section 28 shall be made by the State Government
and a copy thereof shall be laid before each House of the State
Legislature for fourteen days and they shall be subject to such additions
and alterations as may be agreed to by both Houses but without
prejudice to the validity of anything previously done thereunder.
(2) The Board may from time to time make new or additional
Statutes and may amend or repeal the Statutes in the manner
hereinafter in this section provided.
(3) The Academic Council may propose to the Board the draft of
any Statute to be passed by the Board and such draft shall be
considered by the Board at its next meeting :
Provided that the Academic Council shall not propose the draft of
any Statues or for any amendment of a Statute effecting the status,
powers or co nstitution fo any existing authority of the University until
such authority has been given an opportunity to express its o pinion
upon the proposal and any opinion so expressed shall be considered by
the Board.
44
[The Uttar Pradesh (Krishi Evam Prodyogik Vishwavidyalaya) Act, 1958]
(4) The Board may approve any such draft as is referred to in
sub-section (3) and pass the Statute or rejec t it or return it to the
Academic Council for reconsideration, either in whole or in part,
together with any amendments which it may suggest.
(5) Any member of the Board may propose to the Board the draft
of any Statute and the Board may either accept o r reject the proposal if
it relates to a matter not falling within the purview of the Academic
Council. In case such draft relates to a matter within the purview of the
Academic Council, the Board shall refer it for consideration to the
Academic Council, which may either report to the Board that it does not
approve the proposal, which shall then be deemed to have been rejected
by the Board, or submit the drafExcerpt shown. Open the full act in Lexace.