The Uttar Pradesh Maharishi University of Information Technology Act, 2001

  THE UTTAR PRADESH MAHARISHI UNIVERSITY OF 
INFORMATION TECHNOLOGY ACT, 20011 
[ U. P. ACT No. 31 of 2001 ] 
[Passed in Hindi by the Uttar Prad esh Legislative Assembly 
on October  5, 2001 and by the Uttar  Pradesh Legislative Council 
on October 5, 2001. 
Received the assent of the Governor on October 5, 2001 
under Article 201 of the Constitution of India and was published in 
the Uttar Pradesh Gazette, Extraordinary, dated October 6, 2001.] 
AN 
ACT 
to establish and incorporate a University sponsored by Ma harishi 
Institute of Creative Intelligence, New Delhi, in the State and to provide 
for matters connected therewith or incidental thereto.  
IT IS HEREBY enacted in the Fif ty-second Year of th e Republic of 
India as follows :— 
CHAPTER – 1 
Preliminary 
Short title and 
commencement 
1. (1) This Act may be called the Uttar Pradesh Maharishi
University of Information Technology Act, 2001. 
(2) It shall be deemed to have come into force on August 7, 
2001. 
Definitions 2. In this Act, unless the context otherwise requires, —
(a) “ Academic Council ” means the Academic Council of the 
University ; 
(b) “constituent college” means a college or institution maintained 
by the University ;  
(c) “Council  for Technical Education ” means  the All India 
Council for Technical Education established under section 3 of the All 
India Council for Technical Education Act, 1987 ;   
(d) “distance education system” means the system of imparting 
education through any means of communication such as broadcasting, 
telecasting, correspondence course, seminar, contact programme or a 
combination of any two or more such means ; 
(e) “employee” means an employee appointed by the University, 
and includes teachers and other staff of the University or a constituent 
college ;  
(f) “faculty” means a faculty of the University ; 
1. For Statement of Objects and Reasons see at the end of this Act.
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(g) “hall” means a unit of residence for students maintained or 
recognized by the University or a constituent college ;  
(h) “Maharishi Institute” means the Maharishi Institute of 
Creative Intelligence, A -14, Mohan Estate, Mathura Road, New Delhi, a 
society registered with a Registrar of Societies, Delhi Administr ation, 
Delhi under the Societies Registration Act, 1860 ;   
(i) “other backward classes of citizens” means the backward 
classes of citizens specified in Schedule 1 of Uttar Pradesh Public 
Services (Reservation for Scheduled Castes, Scheduled Tribes and o ther 
Backward Classes) Act, 1994 ; 
(j) “prescribed” means prescribed by the Statutes ; 
(k) “principal”, in relation to a constituent college, means the 
head of the constituent college and includes, where there is no 
principal, the vice- principal or any other person for the time being 
appointed to act as principal ;  
(l) “Statutes” and “Ordinances” means  respectively, the Statutes 
and Ordinances of the University ;  
(m) “teacher” means a Professor, Associate Professor, Assistant 
Professor or such other person as may be appointed for imparting 
instruction or conducting research in the University or in a constituent 
college and includes the principal of a constituent college ;  
(n) “University” means the Maharishi University of Information 
Technology established under this Act.  
(2) The words and expressions used but not defined in this Act 
and defined in the Information Technology Act, 2000, shall have the 
respective meaning assigned to them in that Act.  
CHAPTER – II 
The University and its objects 
Establishment 
of the 
University 
3. (1) The Maharishi Institute shall have the right to establish
the University in accordance with the provisions of this Act. 
(2) The Maharishi Institute shall, for the purposes of establishing 
the University under this Act, fulfill the following conditions, namely :— 
(a) acquire such area of land as the State Government may 
consider necessary for the establishment of the University ;  
(b) create a permanent endowment fund, general fund and 
development fund for the purposes of this Act ;  
(c) arrange infrastructure and other facilities necessary for 
making the University functional ;  
(d) make the first Statutes and the first Ordinances ; and 
(e) such other conditions as may be required by the State 
Government to be fulfilled before the establishment of the University.  
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(3) Where the State Government is satisfied that the Maharishi 
Institute has fulfilled the conditions specified in sub -section (2), the 
State Government shall issue to the Maharishi Institute a certificate of 
authorization for the establishment of the University.  
(4) On receipt of the certificate of the authorization under sub -
section (3), the Maharishi Inst itute shall establish shall establish at 
Lucknow, the University by the name of Maharishi University of 
Information Technology.  
(5) The Chancellor, the Vice-Chancellor, members of the Board of 
Governors, members of the Board of Management and the Academic 
Council for the time being holding office as s uch in the University shall 
constitute a body corporate by the name of the University. 
(6) On the establishment of the University under sub -section (4), 
the land and other movable and immovable properties acquired, created, 
arranged or built by the Mahar
ishi Institute for the purposes of the 
University shall stand transferred to and vest in, the University.  
University 
not to be 
entitled to 
financial 
assistance 
etc. 
4. The University shall not be entitled to any grant -in-aid or any
other financial assistance from the State Government or any other body 
or corporation owned or controlled by the State Government.  
No power to 
affiliate any 
institution 
5. The University may have constituent colleges but shall have
no power to admit any other college or inst itution to the privileges of 
affiliation.  
Powers of the 
University 
6. The University shall have the following powers, namely :—
(a) to provide for instruction in all branches of Information 
Technology and allied fields and to make provisions for research  and for 
the advancement and dissemination of knowledge ;  
(b) to institute and confer degrees or other academic distinctions; 
(c) to hold examinations for, and to grant and confer degrees or 
other academic distinctions to, and on, persons, who — 
(i) h ave pursued a course of study in the University or in a 
constituent college or under a distance education system ; or  
(ii) have carried on research in the University or in a constituent 
college or under a distance education system ;  
(d) to confer honor ary degree or other academic distinctions in 
the manner and under conditions laid down in the Statutes ;  
(e) to institute and award fellowships, scholarships, studentship, 
exhibitions and prizes in accordance with the Statutes ;  
(f) to demand and recei ve such fees and charges as may be fix ed 
by the Statutes or Ordinances, as the case may be ;  
(g) to make provisions for the advancement of education in 
Information Technology and allied fields ;  
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(h) to make provisions for extracurricular activities for students 
and employees ;  
(i) to make appointments of officers and employees of the 
University or a constituent college ; 
(j) to receive benefactions, donation s and gifts and to acquire 
hold, manage and dispose of any movable or immovable property, 
including trust and endowment properties for the purposes of the 
University or a constituent college ;  
(k) to institute and maintain halls and to recognize places of 
residence for students of the University or a constituent college ;  
(l) to supervise and control the residence, and to regulate the 
discipline, of the students of the University or a constituent college and 
to make arrangements for promoting their health ;  
(m) to create administrative, ministerial and other necessary 
ports ; 
(n) to co -operate or collaborate with other Universities in such 
manner and for such purposes as the University may determine form 
time to time ;  
(o) to provide distance education system ; 
(p) to organize and conduct refresher courses, orientation 
courses, workshops, seminars and other programmes for teachers, 
evaluators and other academic staff ;  
(q) to determine standards of admission to the University or a 
constituent college ;  
(r) to make special provisions for students belonging to the 
Scheduled Castes, the Scheduled Tribes and other categories for 
admission in any course of study in the University or in a constituent 
college in accordance with the orders of the State Government ;  
(s) to lay down conditions of service of all categories of employees 
of the University or a constituent college ;  
(t) to borrow on the security of the property of the University for 
the proposes of the University or a constituent college ;  
(u) to do all such other acts or things whether incidental to the 
powers aforesaid or not, as may be necessary to further the objects of 
the University. 
University 
open to all 
classes, 
castes and 
creed 
7. The University shall be open to all persons  irrespective of
class, creed or sex : 
Provided that nothing in this section shall be deemed to prevent 
the University from making special provisions for admission of students 
belonging to the Scheduled Castes, the Scheduled Tribes, other 
Backward Classes of citizens and such other categories as may be 
specified by the State Government in this behalf ;  
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Provided further that nothing in this section shall be deemed to 
require the University or a constituent college to admit in any course of 
study a larger number of students than may be determined by the 
Statutes. 
Residence of 
students 
8. Every student of the University, other than a student who
pursues a course of study by distance education system, shall ordinarily 
reside in a Hall under such terms and conditions as may be prescribed 
by the Ordinances. 
CHAPTER – III 
Officers of the University 
Officer of the 
University 
9. The following shall be the officers of the University :—
(a) the Chancellor ;  
(b) the Vice-Chancellor ; 
(c) the Pro-Vice-Chancellor ; 
(d) the Deans of Faculties ;  
(e) the Registrar ;  
(f) the Finance Officer ; and 
(g) such other officers as may be declared by the Statutes to be 
officers of the University. 
The 
Chancellor 
10. (1) The Chancellor shall be nominated by the State
Government. 
(2) The Chancellor shall, by virtue of his office, be the head of the 
University.  
(3) The term of office of the Chancellor shall be three years or 
such longer period as may be notified by the State Government.  
(4) The Chancellor shall have such powers as may be conferred 
on him by this Act or the rules made thereunder.  
(5) E very proposal for the conferment of an honorary degree or 
distinction shall be subject to the confirmation of the Chancellor.  
(6) The Chancellor shall, if present, preside at the convocation of 
the University held for conferring degrees and may delegate t o any 
officer of the University such of his powers as he may consider 
necessary.  
The Vice-
Chancellor 
11. (1) The Vice -Chancellor shall be appointed on such terms
and conditions as may be prescribed for a term of five years by the 
Chancellor from a panel 
of three persons recommended by the 
Committee constituted in accordance with the provisions of sub -section 
(2).  
(2) The Committee referred to in sub -section (1) shall consist of 
the following persons, namely :— 
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(a) one person nominated by the Chancellor ; 
(b) Director, Indian Institute of Technology, Kanpur ; 
(c) the Secretary to the State Government in the Information 
Technology and Electronics Department ; 
(d) two nominees of the Board of Governors, one of whom shall be 
nominated as the convener of the committee by the Board of Governors.  
(3) The committee shall on the basis of merit,, prepare a panel of 
the names of three persons suitable to hold the office of the Vice -
Chancellor and forward the same to the Chancellor alongwith a concise 
statement showing the academic qualificatio ns and other distinctions of 
each such person. 
(4) The Vice -Chancellor shall be the principal executive and 
academic officer 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. 
(5) Where any matter other than the appointment of a teacher is 
of urgent nature requiring immediate action and the same could not be 
immediately dealt with by any officer or the authority or other body of 
the University empowered by or 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 taken by him to the Chancellor and also to the officer, 
authority, or other body who or which in the ordinary course, would 
have dealt with the matter :  
Provided that no such action shall be taken by the Vice -
Chancellor without the previous approval of the Chancellor, if it would 
involve a deviation from the provisions of the Statutes or the Ordinances :  
Provided further that if the officer, authority, or other body is of 
opinion that such action ought not to have been taken, it may refer the 
matter to the Chancellor who may either confirm the action taken by the 
Vice-Chancellor or annul the same or modify it in such manner, as he 
thinks fit and thereupon, it shall cease to have effect or, as the case may 
be, take effect in the modified form, so however, that such annulment or 
modification shall be without prejudice to the validity of anything 
previously done by or under the order of the Vice-Chancellor : 
Provided also that any person in the service of the University who 
is aggrieved by the action taken by the Vice- Chancellor under this sub -
section, shall have the right to appeal against such act ion to the Board 
of Management within three months from the date on which the decision 
on such action is communicated to him and thereupon, the Board of 
Management may confirm, modify or reverse the action taken by the 
Vice-Chancellor.  
(6) The Vice -Chancellor shall exercise such other powers and 
perform such other duties as may be laid down by the Statutes or the 
Ordinances.  
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The Pro-Vice 
Chancellor 
12. A Pro -Vice-Chancellor may be appointed by the Vice -
Chancellor in such manner and shall exercise such powers and perform 
such duties as may be prescribed.   
Deans of 
Faculties 
13. Deans of faculties shall be appointed by the Vice -Chancellor
in such manner and shall exercise such powers and perform such 
duties as may be prescribed.   
The Registrar 14. (1) The registrar shall be appointed by the Chancellor in such
manner and on such terms and conditions as may be prescribed. 
(2) All contracts shall be entered into and signed by the Registrar 
on behalf of the University.  
(3) The registrar shall have the power to authenticate records on 
behalf of the Un iversity and shall exercise such other powers and 
perform such other duties as may be prescribed or may be required from 
time to time, by the Chancellor or the Vice-Chancellor.  
(4) The Registrar shall be responsible for the due custody of the 
records and the common seal of the University and shall be bound to 
place before the Chancellor, the Vice-
Chancellor or any other authority, 
all such information and documents as may be necessary for 
transaction of their business.  
The Finance 
Officer 
15. The Finance Officer shall be appointed by the Chancellor in
such manner and shall exercise such powers and perform such duties 
as may be prescribed or may be required by the Chancellor, the Vice -
Chancellor or the Registrar.  
Other 
Officers 
16. The manner of appointments, terms and conditions of service
and powers and duties of the other officers of the University shall be 
such as may be prescribed. 
CHAPTER – IV 
Authorities of the University 
Authorities 
of the 
University 
17. The following shall be the authorities  of the University,
namely :— 
(a) The Board of Governors ;  
(b) The Board of Management ;  
(c) The Academic Council ;  
(d) the Financial Committee ; and  
(e) such other authorities as may be declared by the Statutes to 
be the authorities of the University. 
The Board of 
Governors 
and its 
powers 
18. (1) The Board of Governors shall consist of, —
(a) the Chancellor, who shall be the Chairperson thereof ;  
(b) the Vice-Chancellor who shall be the Member-Secretary ; 
(c) three persons nominated by the Maharishi Institute ;  
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(d) Secretary to the State Government in the Information 
Technology and Electronics Department or his nominee not below the 
rank of special Secretary to the State Government ; and  
(e) One academician nominated by the Council for Technical 
Education.  
(2) The Board of  Governors shall be the principal governing body 
of the University and shall have the following powers, namely :— 
(a) to review decisions of the other authorities of the University if 
they are not in conformity with the provisions of this Act, or the Sta tutes 
or the Ordinances ;  
(b) to approve the budget and annual report of the University ; 
(c) to lay down policies to be pursued by the University ; 
(d) to make new or additional Statutes or amend or repeal the 
first Statutes ;  
(e) to take decision about voluntary winding up of the University ; 
and 
(f) to approve proposals for submission to the State Government; 
(3) The Board of Governors shall, from time to time, meet at the 
intervals not exceeding six months at such time and place as the 
Chancellor thinks fit.  
The Board of 
Management 
19. (1) The Board of Management shall consist of, —
(a) the Vice-Chancellor ; 
(b) a nominee of the Council for Technical Education ; 
(c) two persons, nominated by the Maharishi Institute ; 
(d) three professors  of the  University, each from different 
disciplines, by rotation on the basis of seniority ;  
(e) one professor from each faculty who shall be nominated by the 
Chancellor.  
(f) Secretary to the State Government in the Information 
Technology and Electronics Department or his nominee not below the 
rank of Joint Secretary to the State Government.  
(2) The Vice -Chancellor shall be the Chairperson of the Board of 
Management.  
(3) The Registrar shall be the Secretary of  the Board of 
Management.  
(4) The pow ers and functions of the Board of Management shall 
be such as may be prescribed.  
The 
Academic 
Council 
20. (1) The Academic Council shall consist of, —
(a) the Vice-Chancellor, who shall be the Chairperson ; 
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(b) the Registrar, who shall be the Secretary ; and 
(c) such other members as may be prescribed. 
(2) The Academic Council shall be the principal academic body of 
the University and shall, subject to the provisions of this Act, the rules, 
the Statutes and the Ordinances, co -ordinate and exercise general 
supervision over the academic policies of the University.  
The Finance 
Committee 
21. (1) The Finance Committee shall consist of, —
(a) The Vice-Chancellor, who shall be the Chairperson ; 
(b) the Finance Officer ; 
(c) one officer not below the rank of Special Secretary to the State 
Government nominated by the State Government ;  
(d) such other members as may be prescribed. 
(2) The Finance Committee shall be the principal financial body 
of the University to take care of financial matters and shall, subject to 
the provisions of this Act, the rules, the Statutes and the Ordinances, 
co-ordinance and exercise general supervision over the financial matters 
of the University.  
Other 
Authorities 
22. The constitution, powers and functions of the other
authorities of the University shall be such as may be prescribed. 
Proceedings 
not to be 
invalidated 
on account of 
vacancy 
23. No act or proceeding of any authority of the University shall
be invalid merely by reason of the existence of any vacancy or defect in 
the constitution of the authority.  
CHAPTER – V 
Statutes and Ordinances 
Statutes 24. Subject to the provisions of this Act, and the rules, the
Statutes may provide for any matter relating to the University and shall, 
in particular, provide for, — 
(a) the procedure for transaction of busin ess of the Authorities of 
the University and the composition of bodies not specified in this Act; 
(b) the operation of the permanent endowment fund, the general 
fund and the development fund ;  
(c) the terms and conditions of appointment  of the Vice-
Chancellor, the Registrar and the Finance Officer and their powers and 
functions ;  
(d) the mode of recruitment and the conditions of service of the 
other officers, teachers and employees of the University ;  
(e) the procedure for resolving of disputes betw een the University 
and its officers, faculty members, employees and students ;  
(f) creation, abolition or restructuring or departments and 
faculties ;  
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(g) the manner of co -operation with other Universities or 
institutions of higher learning ;  
(h) the procedure for conferment of honorary degrees ;  
(i) provisions regarding grant of freeships and scholarships ; 
(j) number of seats in different courses of studies and the 
procedure of admission of students to such courses including 
reservation of seats ;  
(k) the fee chargeable from students for various courses of 
studies ;  
(l) institution of fellowships, scholarships, studentships, 
freeships, medals and prizes ;  
(m) procedure for creation and abolition of posts ; 
(n) other matters which are to be or may be prescribed. 
First 
Statutes how 
made 
25. The first Statutes sha ll be made by the Maharishi Institute
and the Statutes so made shall be submitted to the State Government 
for its approval which may give its approval with or without 
modification.  
Power to 
amend the 
Statutes 
26. The Board of Governors may, with the pri or approval of the
State Government, make new or additional Statutes or amend or repeal 
the Statutes.  
ordinances 27. Subject to the provisions of this Act, the rules and the
Statutes, the O rdinances may provide for all or  any of the following 
matters, namely :— 
(a) admission of students to the University and their enrolment 
and continuance as such ;  
(b) the courses of study to be laid down for all degrees and other 
academic distinctions of the University ;  
(c) the award of degrees and other academic distinctions ; 
(d) the conditions of the award of fellowships, scholarships, 
studentships, medals and prizes ;  
(e) the conduct of examinations and the conditions and mode of 
appointment and duties of examining bodies, examiners, invigilators, 
tabulators and moderators ;  
(f) the fee to be charged for admission to the examinations, 
degrees and other academic distinctions of the University ;  
(g) the conditions of residence of the students at the University or 
a constituent college ;  
(h) maintenance o f discipline among the students of the 
University or a constituent college ;  
(i) all other matters which by this Act, the rules or the Statutes, 
may be provided for in the Ordinances.  
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First 
Ordinances 
28. (1) The first Ordinances shall be made by the Maharishi
Institute and the Ordinances so made shall be submitted to the State 
Government for its approval, which may, within two months from the 
date of receipt of the first Ordinances, give its approv al with or without 
modification. 
(2) Where the State Government fails to take any decision with 
respect to the approval of the first ordinances within the period specified 
under sub-section (1), it shall be deemed that the State Government has 
approved the first Ordinances.  
Power to 
amend 
Ordinances 
29. The Academic Council may, with the approval of the Board of
Management, make new or additional Ordinances or amend or repeal 
the Ordinances, subject to the approval of the State Government. 
CHAPTER – VI 
Miscellaneous 
Conditions of 
service of 
employees 
30. (1) Every employee shall be appointed under a written
contract, which shall be lodged with the University and a copy of which 
shall be furnished to the employee concerned.  
(2) Any dispute arising out of the contract between the University 
and an employee shall, at the request of the employee, be referred to a 
tribunal of arbitration consisting of one member appointed by the Board 
of Management, one member nominated by the employee concerned and 
an umpire appointed by the Chancellor.   
(3) The decision of the tribunal in such matter shall be final. 
(4) The procedure for regulating the work of the tribunal shall be 
such as may be prescribed.  
Procedure of 
appeal and 
arbitration in 
disciplinary 
cases against 
students 
31. (1) Any student or candidate for an examination whose name
has been removed from the rolls of the University or a constituent 
college by the orders of the Vice- Chancellor or the principal or  by the 
resolution of the Academic Council, as the case may be, and who has 
been debarred from appearing at the examination of  the University for 
more than one year, may, within ten days of the date of receipt of such 
order or copy of such resolution, appeal to the Board of Management 
which may co nfirm, modify or reverse the decision of the Vice -
Chancellor, the Academic Council or the principal, as the case may be.  
(2) Any dispute arising out of any disciplinary action taken by the 
University against a student shall, at the request of such student, be 
referred to ta tribunal of arbitration and the p rovisions of sub- sections 
(2) to (4) of section  30 shall, mutatis mutandis, apply to a reference 
made under this sub-section.  
Right to 
appeal 
32. Every employee or student of the University or of a
constituent college shall, notwithstanding anything contained in this 
Act,  have  a  right  to  appeal  within such time as may be prescribed, to  
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the Board of Management against the decision of any officer or authority 
of the University or of the principal of any such college, as the case may 
be, and thereupon the Board of Management may confirm, modify or 
reverse the decision appealed against. 
Provident 
and pension 
funds 
33. The University shall constitute for the benefit of its
employees such provident or pension fund and provide such insurance 
scheme as it may deem fit in such manner and subject to such 
conditions as may be prescribed.  
Disputes as 
to 
constitution 
of University 
authorities 
and bodies 
34. If any question arises as to whether any person has been
duly elected or appointed as, or is entitled to be a member of any 
authority or other body of  the University, the matter shall be referred to 
the Chancellor whose decision thereon shall be final.  
Constitution 
of 
committees 
35. Where any authority of the University is given power by this
Act or the Statutes to appoint committees, such committees  shall, save 
as otherwise provided, consist of any or all the members of the authority 
concerned and of such other person, if any, as the authority in each 
case may think fit.  
Filling of 
casual 
vacancies 
36. Any casual vacancy among the members, other t han
ex-officio members, of any Authority or body of the University shall be 
filled in the same manner in which member whose vacancy is to be filled 
up, was chosen, and the person filling the vacancy shall be a member of 
such authority or body for the resi due of the term of which the person 
whose place he fills would have been a member.  
Protection of 
action taken 
in good faith 
37. No suit or other legal proceedings shall lie against any officer
or other employee of the University  for anything which is in good faith 
done or intended to be done in pursuance of the provisions  of this act, 
the Statutes or the Ordinance.  
Transitional 
provisions 
38. Notwithstanding anything contained in any other provisions
of this Act and the Statutes : — 
(a) the first Vice-C hancellor shall be appointed by the Chancellor 
and the said officer shall hold office for a term of five years ; 
(b) the first Registrar and the first Finance Officer shall be 
appointed by the Chancellor who shall hold office for a term of three 
years ;  
(c) the first Board of Governors shall consist of not more than 
eleven members who shall be nominated by the Chancellor and they 
shall hold office for a term of three years ;  
(d) the first Board of Management, the first Finance Committee 
and the first Academic Council shall be constituted by the Chancellor for 
a term of three years.  
Permanent 
endowment 
fund 
39. (1) The University shall establish a permanent endowment
fund of at least rupees ten crore which may be increased by notification 
issued in this behalf by the State Government, from time to time.  
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(2) The University shall have power to invest the permanent 
endowment fund in such manner as may be prescribed.  
(3) The University may t ransfer any amount from the general 
fund or the development fund to the permanent endowment fund.  
(4) Any amount exceeding the minimum amount specified in 
sub-section (1) may be withdrawn from the permanent endowment fund 
by the University for the purposes of development of the University.  
General fund 40. (1) The University shall establish a general fund to which th e
following amount shall be credited, namely :— 
(a) all fees which may be charged by the University ; 
(b) all sums received from any other source ;  
(c) all contributions made by the Maharishi Institute ; and 
(d) all contributions made in this behalf by any other person or 
body which are not prohibited by any law for the time being in force.  
(2) The moneys credited to the general fund  shall be applied to 
meet all the recurring expenditure of the University.  
Development 
Fund 
41. (1) The University shall also establish a development fund to
which the following moneys shall be credited, namely :— 
(a) development fees which may be charged from students ; 
(b) all sums received from any other source for the purposes of 
the development of the University ;  
(c) all contributions made by the Maharishi Institute ; 
(d) all contributions made in this behalf by any other person or 
body which 
are not prohibited by any law for the time being in force ; 
and 
(e) all incomes received from the permanent endowment fund. 
(2) The moneys credited to the development fund from time to 
time shall be utilized for the development of the University.  
Maintenance 
of funds 
42. The funds established under sections 39, 40 and 41 shall,
subject to general supervision and control of the Board of Governors, be 
regulated and maintained in such manner as may be prescribed.  
Annual 
report 
43. (1) The annual report of the University shall be prepared
under the direction of the Board of Management and shall be submitted 
to the Board of Governors for its approval.  
(2) The Board of Governors shall consider the annual report in its 
meeting and may approve the same with or without modification.  
(3) A copy of the annual report duly approved by the Board of 
Governors shall be sent to the State Government.  
Accounts and 
audit 
44. (1) The annual accounts and balance sheet of the
University  shall  be  prepared  under  the   direction   of  the  Board   of 
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[The Uttar Pradesh Maharishi University of Information Technology Act, 2001]
Management and all moneys accruing to or received by the University 
from whatever source and all amount disbursed or paid shall be entered 
in the accounts maintained by the University. 
(2) The annual accounts and the balance sheet of the University 
shall be audited by such auditor and at such intervals as may be 
prescribed.  
(3) A copy of the annual accounts and the balance sheet together  
with the audit report shall be submitted to the Board of Governors. 
(4) The annual accounts, the balance sheet and the audit report 
shall be considered by the Board of Governors at its meeting and the 
Board of Governors shall forward the same to the State Government 
alongwith its observations thereon.  
Mode of 
proof of 
University 
record 
45. A copy of any receipt, application, notice, order, proceeding
or resolution of any authority or committee of the University or other 
documents in possession of the University or any entry in any register 
duly maintained by the University, if certified by the Registrar, shall be 
received as prima facie evidence of such receipt, application, notice, 
order, proceeding, resolution or document or the existence of entry in 
the register and shall be admitted as evidence of the matters and 
transaction therein recorded where the original thereof would, if 
produced, have been admissible in evidence.  
Dissolution 
of Maharishi 
Institute 
46. (1) If the Maharishi Institute proposes its dissolution in
accordance with the law governing its constit ution or incorporation, it 
shall give at least six months written notice to the State Government.  
(2) On receipt of the notice referred to in sub -section (1), the 
State Government shall, in consultation with the Council for Technical 
Education, make such arrangements for administration of the University 
from the date of dissolution of such arrangements for administration of 
the University from the date of dissolution of the Maharishi Institute and 
until the last batch of students in regular Courses of st udies of the 
University complete their courses of studies in such manner as may be 
prescribed by the rules.  
Expenditure 
of the 
University 
during 
dissolution of 
the 
Maharishi 
Institute 
47. (1) The expenditure for administration of the University
during the taking over period of its management under section 46 shall 
be met out of the permanent endowment fund, the general fund or the 
development fund.  
(2) If the funds referred to in sub -section (1) are not sufficient to  
meet the expenditure of the Universi ty during the taking over period of 
its management, such expenditure may be met by disposing of the 
properties or assets of the University, by the State Government.  
Power to 
issue 
directions 
48. The State Government shall have the following powers also,
namely :— 
(a) to issue direction with respect to any matter required to be 
done by the University by or under this Act or the rules, the Statutes or 
the Ordinances made thereunder ;  
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[The Uttar Pradesh Maharishi University of Information Technology Act, 2001]
(b) to order framing of Statutes on any subject. 
Winding up 
of the 
University by 
the State 
Government 
49. (1) Where the State Government is satisfied that any of the
directions given by it to the University under this Act, is not complied 
with, or, on receipt of a complaint with respect to mismanagement of the 
University, it shall require the University to show cause within such time 
which shall not be less than one month as to why the University should 
not be wound up.  
(2) If, upon receipt of the reply of the University to the notice 
given under sub -section (1), the State Government is  satisfied that a 
prima facie case of mismanagement or violation of the provisions of this 
Act, the ru les, the Statutes, the Ordinances or any direction issued 
thereunder is made out, it shall order such inquiry as it deems 
necessary. 
(3) For the purposes of an inquiry under sub -section (2), the 
State Government shall, by notification, appoint an officer or authority 
as the inquiring authority to inquire into and report upon the allegations 
of mismanagement, violation of the provisions of this Act, the rules, the 
Statutes, the Ordinances or any direction issued thereunder.  
(4) Where the State Governmen t considers it necessary or 
expedient to suspend the Board of Governors or the Board of 
Management for the purposes of an inquiry with respect to the affairs of 
the University, it may, by notification, order suspension of the Board of 
Governors or the Board of Management, as the case may be, and make 
such arrangement for the administration of the University as it 
considers necessary till the conclusion of the inquiry.  
(5) Every inquiring authority appointed under sub -section (3) 
shall, while performing i ts functions under this Act, have all the powers 
of a civil court trying a suit and in particular in respect of the following 
matters, namely :— 
(a) summoning and enforcing the attendance of any witness and 
examining him on oath ;  
(b) requiring the discovery and production of any document ; 
(c) requisitioning any public record or copy thereof from any 
office ; 
(d) receiving evidence on affidavits ; 
(e) any other matter which may be prescribed by the rules. 
(6) If, upon receipt of the inquiry repo rt, the State Government is 
satisfied that the University has been mismanaged or has violated any 
provisions of this Act, the rules, the Statutes, the Ordinances or any 
direction issued thereunder it may, by notification, order winding up of 
the University.  
(7) While issuing a notification under sub -section (6) the State 
Government shall make further arrangements for the administration of 
the affairs of the University, till current courses of study are over.  
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[The Uttar Pradesh Maharishi University of Information Technology Act, 2001]
(8) During the period of management of the University under 
sub-section (7), the State Government may utilize the permanent 
endowment fund, the general fund or the development fund for the 
purposes of the management of the affairs of the University. If the funds 
of the University are not sufficient to meet the requisi te expenditure of 
the University, the State Government may dispose of the assets or 
properties of the University to meet the said expenses.  
(9) Every notification under sub -section (6) shall be laid before 
both Houses of the State Legislature.  
Power to 
make rules 
50. The State Government may, by notification, make rules fo r
carrying out the provisions of this Act. 
Removal of 
difficulties 
51. (1) If any difficulty arises in giving effect to the provisions of
this Act, the State Government may, by a no tified order, make such 
provisions, not inconsistent with the provisions of this Act, as appear to 
it to be necessary or expedient for removing the difficulty :  
Provided that no order under sub -section (1) shall be made after 
the expiration of a period of three years from the commencement of this 
Act.  
(2) Every order made under sub-section (1) shall, as soon as may 
be after it is made, be laid before both the Houses of the State 
Legislature and the provisions of sub -section (1) of section  23-A of the 
Uttar Pradesh General Clauses Act, 1904 shall apply as they apply in 
respect of rules made by the State Government under any Uttar Pradesh 
Act.  
Repeal and 
savings 
U. P. 
Ordinance 
no. 14 of 
2001 
52. (1) The Uttar Pradesh Maharishi University of Informatio n
Technology Ordinance, 2001 is hereby repealed. 
(2) Notwithstanding such repeal anything done or any action 
taken under the Ordinance referred to in sub -section (1), shall be 
deemed to have been done or taken under this Act as if this Act was in 
force at all material times.  
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[The Uttar Pradesh Maharishi University of Information Technology Act, 2001]
STATEMENT FO OBJECTS AND REASONS 
The recent scientific inventions and developments have 
revolutionized the information technology and it has become necessary 
to keep pace with them. Though a number of institutions in the State 
are imparting education in informa tion technology but it was felt 
necessary to have a separate University which could impart qualitative 
education in that field. Since it was not possible for the State 
Government with its limited financial resources, to establish such a 
University, it was decided to establish the Uttar Pradesh Maharishi 
University of Information Technology in private sector.   
Since the State Legislature was not in session and immediate 
legislative action was necessary to implement the aforesaid decision,  the 
Uttar Prades h Maharishi University of Information Technology 
Ordinance, 2001 (U. P. Ordinance no. 14 of 2001) was promulgated by 
the Governor on August 7, 2001. 
This Bill is introduced to replace the aforesaid Ordinance. 
&&&&&&&&& 
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