The UTTAR PRADESH HARCOURT BUTLER TECHNICAL UNIVERSITY, ACT, 2016 (U.P. Act no. 11 of 2016)

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No. 586 (2)/LXXIX-V-1–16-1 (ka)-10-2016
Dated Lucknow, April7, 2016
IN pursuance of the provisions of clause (3) of Article 348 of the Constitution of India, the
Governor is pleased to order the publication of the following English translation of the Uttar Pradesh
Harcourt Butler Pravidhik Vishwavidyalay Adhiniyam, 2016 (Uttar Pradesh Adhiniyam Sankhya 11
of 2016) as passed by the Uttar Pradesh Legislature and assented to by the Governor on April 6, 2016.
THE UTTAR PRADESH HARCOURT BUTLER TECHNICAL UNIVERSITY ACT, 2016
(U.P. Act no. 11 of 2016)
[As passed by the Uttar Pradesh Legislature]
AN
ACT
to provide for reconstitution of the Harcourt Butler Technological Institute, Kanpur as the
Harcourt Butler Technical University, Kanpur with a view for making it a leading Residential University
to become a Centre of Excellence with focus on Research & Development and Incubation in the fields of
engineering, technology, basic & applied sciences, humanities, social science & management, architecture
and other professional courses, to promote studies, research and innovation in emerging areas of higher
education, to further skill development through continuing education programme and knowledge
incubation, also to achieve excellence in higher technical education and other matters connected therewith
or incidental thereto.
WHEREAS the Harcourt Butler Technological Institute run under Harcourt Butler Technological
Institute (Kanpur) Society, is an institution of Government of Uttar Pradesh affiliated to Dr. A.P.J. Abdul
Kalam Technical University, Uttar Pradesh, Lucknow;
AND, WHEREAS, it is expedient to confer on the said institution, the status of a University to
enable it to function more efficiently as the teaching and research center to meet the requirement of higher
education and research in the field of engineering and technology, applied sciences & management
sciences, foster industry relevant research & innovation and to avail better scopes and opportunities to
serve the society and the nation.
IT IS HEREBY enacted in the Sixty-seventh Year of the Republic of India as follows:-
CHAPTER –I
PRELIMINARY
Short title and
commencement
1. (1) This Act shall be called the Uttar Pradesh Harcourt Butler Technical
University Act, 2016.
(2) It shall come into force on such date as the State Government may, by
notification, appoint.
Definitions 2. In this Act, unless the context otherwise requires,—
(1) “Academic Council” and “Executive Council” means respectively
the Academic Council and the Executive Council of the University;
(2) “Adjunct Professor”, “Adjunct Associate Professor” or “Adjunct
Assistant Professor” mean a person from academia, industry, trade,
agriculture, commerce or any other allied field who is so designated during
the period of collaboration or association with the University;
(3) “Authority” means an authority of the University;
(4) "Council" means the All India Council for Technical Education,
established under the All India Council for Technical Education Act, 1987
(Act no. 52 of 1987);
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(5)"Board"means the Accreditation Board for En gineeringand
Technology;
(6) “Chancellor”, “Vice-Chancellor”, “Pro-Vice-Chancellor” mean
respectively the Chancellor, the Vice-Chancellor and Pro-Vice-Chancellor of
the University;
(7) “Collaboration” means collaborative academic activity of the
University with other universities, academic institutions, research institutions
(local, regional, national or international) and organizations (research,
industry, trade and commerceetc.);
(8) “Center for Continuing Education Programme” means a Center of
the University for Continuing Education Programme for furthering skill
development and knowledge incubation;
(9) “Department" means a department of the University for teaching a
particular subject or a group of subjects;
(10) “Fee” means the fee to be charged and collected by the University
from the students, by whatever name called;
(11) “Hall” / “Hostel” mean a unit of residence of students maintained
and recognized by the University;
(12) “Erstwhile Institute” means the Harcourt Butler Technological
Institute, Kanpur under Harcourt Butler Technological Institute (Kanpur)
Society prevailing with all assets, staff, employees, service rulesetc.as
existed before commencement of University;
(13) “Incubation Hub” means Innovation and Incubation Hub
established and maintained by the University with a view for promoting
innovation and incubation in the University;
(14) “Prescribed” means prescribed by Statutes;
(15) “Registrar” means the Registrar of the University;
(16) “Schools, Centers and Units” mean the academic entities
deployed by the University as schools, centres and units of learning engaged
in teachings, researches, innovation, incubation and training in relevant areas;
(17) “Skill Development Centre” means a Skill Development Centre of
the University;
(18) “Statutes”, “Ordinances” and “Regulations” mean respectively the
Statutes, Ordinances and Regulations of the University made under this Act;
(19) “Students' Council” means the students council established under
this Act;
(20) “Teacher” means a Professor, Associate Professor or Assistant
Professor working in the University;
“University” means the Harcourt Butler Technical University.
CHAPTER – II
THE UNIVERSITY
3. (1) The Chancellor, the Vice-Chancellor, the members of the Executive
Council, Academic Council and others,holding office as such in the University are
hereby constituted by the name of the Harcourt Butler Technical University, Kanpur;
(2) The University shall be a body corporate;
(3) Any reference to Harcourt Butler Technological Institute, Kanpur, in
any other law or in any contract or other instrument shall be constant as a
reference to the University;
Incorporation of
the University
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(4)Allpropertymovable or immovable, of or belon gingto Harcourt
Butler Technological Institute, Kanpur shall stand taken over by the State
Government from the society and transformed to the University;
(5) Every person employed by Harcourt Butler Technological Institute,
Kanpur, immediately before the commencement of this Act, shall hold his
office or service in the University, except to Director, the Deputy Director, the
Registrar, the Deputy Registrar and the Assistant Registrar, on the same terms
and conditions, notwithstanding anything to the contrary contained in any
other provisions of this Act and unless changed, including leave, pension,
gratuity, provident fundetc.and other matters, as he would have held by him
before the commencement of this Act, shall continue to hold as such unless
and until his employment is terminated or he opts for the University`s terms
and conditions of employment;
(6) Notwithstanding anything to the contrary contained in any other
provision of this Act, existing students of Harcourt Butler Technological
Institute, Kanpur who joined courses/programmes before the commencement
of this Act shall continue to pursue their academic courses and programs of
study under previous dispensation, unless a specific provision is made in the
Ordinances otherwise, on the recommendation of a committee duly constituted
by the State Government for the purpose;
(7) The University shall not lease, sell or otherwise transfer or dispose off
any movable or immovable property, of the University without the prior consent of the
State Government.
Objectives of the
University
4. The objectives of the University shall be–
(a) to provide facilities for, and devise and implement programmes of,
education in engineering, technology, basic and applied sciences,
humanities, social science and management, architecture and other
professional courses keeping in mind the current needs, anticipated changes
and projected long term academic, research and industry and societal
requirements related to engineering and technology;
(b) to further the advancement of knowledge in engineering,
technology, basic and applied sciences, humanities, social science and
management, architecture and other professional courses, pursue and
promote research, innovation and incubation, disseminate knowledge for the
betterment of the society and bring about wide spread awareness of the tools
and methods continuously generated by the advances in such fields;
(c) to serve as a centre for fostering co-operation and exchange of
ideas between the academic and research community on one hand, and the
industry and the University on other, and promote entrepreneurship;
(d) to promote better interaction and co-ordination to improve the
governance of the University and facilitate for higher education;
(e) to promote discipline and the spirit of intellectual inquiry and to
dedicate itself as a fearless academic community to the sustained pursuit of
excellence;
(f) to promote innovation through research and knowledge incubation;
(g) to further skill development and manpower training activities for the
benefit of the society;
(h) to provide research and development and Incubation facilities for
budding entrepreneurs amongst students, teachers, and others, and to provide
help related to legal, financial, marketing and other matters to them.
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5.(1)Thepowers and functions of the Universityshall be:–
(a) to provide for instruction, training, research and innovation in such
branches of engineering, technology, basic and applied sciences, humanities,
social science and management, architecture and other professional courses as
it may deem fit, and for the advancement of learning and dissemination of
knowledge in the said subjects;
(b) to hold examinations for and to grant and confer honorary degrees,
post-doctoral degrees (DSc DLit), doctoral degrees, dual-degrees, UG and PG
degrees, PG diplomas, diplomas, certificates and other academic distinctions
to and on persons, who–
(i) have pursued a course of study in the University or partly in the
University and partly in some other institution in accordance with the
conditions laid down in the Statues and the Ordinances; or
(ii) are teachers, researchers in other educational or research
institutions or entrepreneurs under such conditions as may be prescribed
and laid down in Ordinances and have pursued a course of study in the
University under conditions laid down in the Statues and the
Ordinances;
(c) to organise convocation of the University, for conferring degrees,
diplomas etc:
Provided that every proposal to confer an honorary degree shall be
subject to the confirmation by the Chancellor;
(d) to co-operate or collaborate with other colleges, institutes,
universities and authorities in such manner and for such purposes as may be
prescribed:
Provided that any foreign collaboration would require prior approval of
the State Government;
(e) To constitute, with the approval of the State Government, teaching,
research, scientific and engineering posts required by the University and to
appoint persons to such posts, in accordance with the provisions of Statutes
and Ordinances;
(f) to organize conferences, seminars, workshops, training
programmes, exhibitions etc. in accordance with the provisions of
Ordinances;
(g) to demand, receive, retain and spend fees and other charges as may
be fixed by the Ordinances;
(h) to establish houses/ flats and hostels/ halls in the campus for the
teachers, officers, staff and students of the University and to manage &
maintain them;
(i) to supervise and control the hostels/halls and to regulate the
discipline of the students of the University and to make arrangements for
promoting their health, general welfare cultural, and other related aspects;
Powers and
functions of the
University
(j) to establish, maintain, and manage schools, departments, centers
and units, auditoriums, laboratories, libraries, museums and other entities
necessary for carrying out the objectives of the University;
(k) to co-ordinate between different entities of the University and have
superintendence over their activities;
(l) to assess the needs of the State and the Country in terms of
specializations, levels of education and training of technical manpower (both
on short and long term basis) and to initiate necessary programmes to meet
these requirements;
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(m)to organize advanced studies and researchprogrammes based on
a deep understanding of the trends in engineering, technology, basic and
applied sciences, humanities, social science and management, architecture
and other professional courses with a view for producing professionals who
are not only up-to-date but also able to lead;
(n) to promote research, innovation, design and development
activities that have a relevance to social needs and the development
programmes of the State and the Nation;
(o) To create, with the approval of the State Government,
administrative, ministerial and other posts required by the University and to
appoint persons to such posts, in accordance with the provisions of Statutes
and Ordinances;
(p) to take measures to enlist the co-operation of industries and
government to provide complementary facilities;
(q) to provide the facilities for preparation of text books and other
instructional materials etc. and for publishing research journals and
magazines;
(r) to arrange for progressive introduction of continuous evaluation
and reorientation of the objectives in educational measurement;
(s) to provide opportunities for Continuing Education aimed at
broadening, diversifying, updating or advancing one's knowledge and skills;
(t) to educate the public with regard to the requirements of, and
opportunities in, the profession of engineering, technology, basic and
applied sciences, humanities, social science and mana gement, architecture
and other professional courses and its responsibilities and service to the
society;
(u) to function as an advisory body to the Government in matters
connected with technical education, research and development, innovation
and incubation;
(v) do all such acts and things, as may be necessary in furtherance of
the objectives of the University;
(w) to appoint or recognize, in accordance with the rules of State
Govt./Govt. of India, persons working in any other University or
organization in India or abroad as Adjunct Professor/Scientist, Adjunct
Associate Professor/Scientist, Adjunct Assistant Professor/Scientist, Visiting
Professor /Scientist, Distinguished Professor/Scientist, Emeritus
Professor/Scientist of the University;
(x) to facilitate to and fro mobility of teachers/ students within the
University and to other Universities/ colleges/ institutions and industry with
the consent of the teacher concerned for limited period and as per
memorandum of University signed, provided that any foreign visit would
require prior sanction of the State Government;
(y)to supervise, control and regulate admission of students for various
courses of study in University School, Department, Centre and Unit;
(z) to run professional courses at School, Department, Centre and Unit,
preferably approved by All India Council of Technical Education/
Accreditation Board For Engineering And Technology, as applicable;
(aa) to maintain the teacher/student ratio and teaching/non-teaching
staff ratio, in the University as per All India Council of Technical
Education/University Grant Commission (AICTE/UGC) norms;
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(ab)to monitor and evaluate the academic and research performance of
each University School, Department, Centre and Unit;
(ac) to inspect, where necessary, University School, Department, Centre
and Unit, through suitable machinery established for the purpose, and take
measures to ensure that proper standards of instruction, teaching and training
are maintained by them and adequate library, laboratory, hostel, workshop and
other facilities are provided for;
(ad) to hold and manage trusts and endowments and institute and award
fellowships, sabbatical/study leave, travelling fellowships, scholarships,
studentship, research medals and research prizes for teachers, staff and students
of the University, as laid down in the Ordinances;
(ae) to fix, demand, retain, recover, receive and spend such fees and
other charges as may be regulated by the Ordinances, from time to time;
(af) to supervise, control and regulate the conduct and discipline of the
students on the campus of the University;
(ag) to make arrangements for promoting the healthy atmosphere and
welfare of the teachers, staff and students of the University;
(ah) to assess the performance of teachers, officers and non-teaching
employees of the University periodically in accordance with the provisions of
the Statutes;
(ai) to ensure proper attendance and presence of the teachers, officers and
non-teaching staff on the premises of the University during office hours and
beyond office hours, as prescribed and to prohibit teachers, officers and non-
teaching staff from taking or conducting private tution or private coaching
classes or running business etc.;
(aj) to establish an Industry –Academia Cell in the University to expedite
the interaction and deliberation between them for mutual benefits and creating
joint venture(s), as provided in the Statutes;
(ak) to prescribe Code of conduct for all relevant matters;
(al) to establish, maintain and manage, whenever necessary:–
(a) a printing and publication department;
(b) university extension boards;
(c) information bureaus;
(d) employment guidance bureaus; and
(e) such other activities as may be necessary and possible to
fulfill the objectives of the University;
(am) to make provision for participation of students in:
(a) the national service scheme;
(b) the national cadet corps;
(c) the national sports organization;
(d) physical and military training;
(e) extra-mural teaching and research;
(f) programmes related to adult and continuing education, and
extension, if any;
(g) any other programmes, services or activities directed towards
cultural, economic and social betterment as may be necessary and
possible to fulfill the objectives of the University;
(an) to wind up, in the interest of the University, any entity running in
the University area, where irregularities or commission or omissions of
criminal nature by such entity, areprima-facie, evident to the committee of
enquiry appointed by the University;
(ao) to undertake academic collaboration programmes with Universities,
institutions, research laboratories, industry abroad and within the country,
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however theprior approval shall be needed from the State Government in
case of above collaboration with foreign University;
(ap) to receive funds for collaboration programmes from foreign
agencies, subject to rules and regulations of the Central Government and
State Government in that behalf;
(aq) to evolve an operational scheme for ensuring accountability of
teachers, officers and non-teaching staff of the University;
(ar) to provide for joint appointments in single grade of pay in more
than one School, Department, Centre and Unit in the University as also
between university research laboratories, University-industry and other
bodies;
(as) to provide promotions to officers, teaching and non-teaching staff
of the University, adopt post structure as approved by the State Government
and as per rules and regulations laid down in the Statutes of the University;
(at) to comply with and carry out any directives issued by the State
Government from time to time, with reference to above powers, duties and
responsibilities of the University;
(au) to provide testing and consultancy services to industry and
society in order to transfer the benefits of technology to the field;
(av) to provide innovation and incubation assistance to budding
entrepreneurs, students and teachers of the University as well as from other
institutions and other skilled persons and industry;
(aw) to promote innovation and research & development activities;
(ax) to provide patent filing facilities in the University campus;
(ay) to set up facilities for University Computer Center, Library,
Auditoriums, Instrumentation Center, Workshop and Stadiums, play
grounds etc.;
(az) to receive benefactions, donations, and gifts from the person(s) on
the name of chairs, institutions, buildings, and the like with the approval of
the Executive Council;
(ba) to organize finishing school programmes for the students both at UG
and PG level to improve the employability, entrepreneurship and interpersonal skills.
Funds of the
University
6.The funds of the Universityshall include the following:–
(a) Grant from State Government;
(b) Grant from Central Government;
(c) Income accrued through bank interest on savings fixed deposits
and other assets;
(d) Revenue accrued from intellectual property rights(IPRs), royalty,
patents, incubation;
(e) Revenue accrued from testing services and consultancy to
industry;
(f) Fee of students;
(g) Other fee, etc.;.
University open to
all races, creed,
castes and classes
7. (1) The University shall be open to persons of either sex and of whatever
race, creed, caste or class, and it shall not be lawful for the University to adopt or
impose on any person any test whatsoever of religious belief or profession or political
opinion in order to entitle him to be appointed as a teacher of the University or to hold
any other office therein or to be admitted as a student of the University, or to enjoy or
exercise any privilege thereof.
(2) Nothing in this section shall prevent the University from making any
special provision for the appointment or admission of women or persons belonging to
the weaker sections of the society, and in particular, for persons belonging to the
Scheduled Castes and the Scheduled Tribes.
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CHAPTER-III
INSPECTION, ENQUIRY AND DIRECTION OF GOVERNMENT
8. (1) The Government shall have the right to cause an inspection, by such
person or persons as it may deem fit, to be made for the University, including its
buildings, libraries, laboratories, workshops and equipment, Examinations, teaching and
other related works conducted by the University or to cause an enquiry to be made in
the like manner in respect of any matter connected with the academics, administrative,
financial and other matters of the University.
(2) Where the State Government decides to cause an inspection or enquiry to
be made under section 8(1), it shall inform the University of the same through the
Registrar and any person nominated by the Executive Council may be present at such
inspection or enquiry as representative of the University and shall have the right, to be
heard as such:
Provided that no legal practitioner shall appear, plead or act on behalf of the
University at such inspection or inquiry.
(3) The person or persons appointed to inspect or inquire under section 8(1)
shall have all the powers of a civil court, while trying a suit under the code of Civil
Procedure, 1908, for the purposes of taking evidence of oath and of enforcing the
attendance of witnesses and compelling production of documents and material objects,
and shall be deemed to be a civil court within the meaning of sections 345 and 346 of
the Code of Criminal Procedure 1973, and any proceeding before him or them shall be
deemed to be judicial proceeding within the meaning of sections 193 and 228 of the
Indian Penal Code.
(4) The State Government shall address the Vice-Chancellor with reference to
the result of such inspection or inquiry, and the Vice-Chancellor shall, after taking
necessary action, communicate to the Executive Council, the views of the State
Government with such advice as the State Government may offer upon the action to be
taken thereon.
(5) The Vice Chancellor shall then within such time as the State Government
may fix, submit to it a report of the action taken or proposed to be taken by the
Executive Council.
(6) If the University authorities do not, within a reasonable time, take action
to the satisfaction of the State Government, the Government may, after considering any
explanation which the University authorities may furnish, issue such directions as it
may think fit, and the University authority shall be bound to comply with such
directions.
(7) The State Government shall send to the Chancellor a copy of every report
of the inspection or inquiry caused to be made under section 8(1) and of communication
received from the Vice Chancellor under section 8(5) and of every direction issued
under section 8(6) and also of every report or information received in respect of
compliance or non-compliance with such direction.
Inspection and
enquiry
(8)Withoutprejudice to theforegoingprovisions of this section, the
Chancellor may, in consultation with the Technical Education Department, order in
writing annul any proceedings of the University which is not in conformity with this
Act, the Statute, and the Ordinances:
Provided that before making any such order, the Chancellor shall call upon
the University to show cause why such an order should not be made and shall consider
the cause shown, if any, within the time limit specified by him.
(9) The University shall have right to take over all such matters inviting
inspection/inquiry committed before commencement of this Act as existing, pending
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before Board of Governors and its sub committees like Administrative Committee
etc.of HBTI, Kanpur, as BOG and its various sub committees shall automatically
get dissolved with the formation of the university through this Act. All such matters
pending before BOG and its various sub committees shall be automatically taken up
by Executive Council of University.
Control of the
Government
9.(1)The State Government mayissue such directions from time to time to
the University on policy matters, not inconsistent with the provisions of this Act, as
it may deem necessary. Such directions shall be complied by the University.
(2) Without prior approval of the State Government, the university shall not:–
(a) divert any earmarked funds received for a purpose other than that
for which it was received;
(b) transfer, sale, lease or otherwise, any immovable property;
(c) take any decision which results in financial liability for the
University or the State Government, direct or indirect.
(3) The State Government may carry out test audit or full audit of the
accounts of a university, as the State Government may deem fit.
CHAPTER-IV
THE OFFICERS OF THE UNIVERSITY
Officers of the
University:
10.The followingshall be the officers ofthe University:–
1. The Chancellor
2. The Vice-Chancellor
3. The Pro Vice-Chancellor
4. The Registrar
5. The Finance Controller
6. The Dean of Academic Affairs
7. The Dean of Continuing Education and Internal Quality Assurance
8. Dean of Incubation Hub
9. The Dean of Planning and Resource Generation
10. The Dean of Research & Development
11. The Dean of Student Welfare
12. The Deans of University Schools
13. The Head of University Department, School, Centre and Unit
14. The Controller of Examinations
15. Such other officers of the University as may be declared by
Statutes
The Chancellor 11. (1) The Governor of Uttar Pradesh shall be the Chancellor of the
University. He shall, by virtue of his office, be the Head of the University and when
present, may preside over any convocation of the University.
(2) Every proposal for the conferment of an honorary degree shall be
subject to the prior approval of the Chancellor.
(3) The Chancellor may call for any information or record relating to the
administration of the affairs of the University which shall be complied with by the
University.
(4) The Chancellor may cancel or modify any resolution, order or
proceeding of any authority, body, committee or officer of the University, which, in
his opinion, is not in conformity with the provision of this Act, Statutes,
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Ordinancesor regulationsmade thereunderor is not in the interest of the universit y
and the university authority, body, committee and officer, shall comply with the same.
(5) The Chancellor shall have such other powers as may be conferred upon
him by the Statutes.
12. (1) The Vice-Chancellor shall be a scholar of eminence in one of the
areas of engineering, technology and applied sciences, having at least 10 years
experience as a Professor in graduate technical degree level institute of higher learning
or University.
(2) The Vice-Chancellor shall be a whole-time salaried officer of the
University and shall be appointed by the Chancellor, on the recommendations of a
Committee as provided in sub-section (3):
Provided that the first Vice-Chancellor, on the commencement of this Act,
shall be appointed by the State Government.
(3) The Committee for appointment of Vice-Chancellor shall consist of the
following members :–
(a) Principal Secretary or Secretary, as the case may be, to the State
Government in the Technical Education Department who shall also be the
convener of the Committee;
(b) One person nominated by the All India Council for Technical
Education;
(c) One person nominated by the Chancellor.
(4) The Committee may meet at least sixty days before the date on which a
vacancy in the office of the Vice-Chancellor is due to occur by reason of expiry of term
or otherwise and also whenever so required, and before such date as may be specified
by the Chancellor, submit to the Chancellor, the names of not less than three and not
more than five persons suitable to hold the office of the
Vice-Chancellor. The Committee shall, while submitting the names, also forward to the
Chancellor a concise statement showing the academic qualifications and other
distinctions of each of the persons so recommended, but shall not indicate any
order of preference.
(5) Where the Chancellor does not consider any one or more of
the persons recommended by the Committee to be s uitable for appointment as
Vice- Chancellor or if one or more of the persons recommended are not available for
appointment and the choice of the Chancellor is restricted to less than three persons, he
may require the Committee to submit a list of fresh names in accordance with the
provisions of sub section (3). This time, it shall be binding for Chancellor to complete
the selection of Vice-Chancellor for the University according to the procedure under
sub-section (4).
(6) (a) Only such person shall be eligible for appointment as they have not
attained the age of 65 years;
(b) The 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;
The Vice-
Chancellor
(c) The Vice Chancellor who has not attained the age of 65 years may be
appointed as such for second term:
Provided that no person shall be eligible to hold the office of
Vice-Chancellor for more than two consecutive terms:
Provided further that the Vice-Chancellor may by writing under his hand
addressed to the Chancellor resign from his office, and shall cease to hold his office on
the acceptance of such resignation by the Chancellor.
(7) Subject of the provisions of this Act, the emoluments and other
conditions of service of the Vice-Chancellor shall be such as may be determined by the
State Government by general or special order in that behalf and shall not be varied to
his disadvantage after his appointment.
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(8) The Vice-Chancellor may be removed from his office if the Chancellor is
satisfied that the incumbent—
(a) has become insane and stands so declared by a competent court;
(b) has been convicted by a court for any offence involving moral
turpitude;
(c) has become an un-discharged insolvent and stands so declared by
a competent court;
(d) has been physically unfit and incapable of discharging functions
due to protracted illness or physical disability;
(e) has willfully omitted or refused to carry out the provisions of this
Act or abused the powers vested in him;
(f) is a member of, or be otherwise associated with, any political party or any
political organization which takes part in politics, or is taking part in,
or subscribing in aid of, any political movement or activity; or
(9) The Chancellor may, after making such enquiry as he deems proper, by
order, remove the Vice-Chancellor if he is satisfied that the continuance of the
Vice-Chancellor in office is detrimental to the interest of the University:
Provided that the Vice-Chancellor shall be given the opportunity of being
heard before issuance of the order of his removal.
(10) The Vice-Chancellor shall not be entitled to the benefit of any pension,
insurance or provident fund constituted by the University for its employees:
Provided that when any teacher or other employees of any University is
appointed as Vice-Chancellor, he shall be allowed to continue to contribute to the
provident fund to which he is subscriber and the contribution of the University shall be
limited to that he had been contributing immediately before his appointment as
Vice-Chancellor.
Powers and duties
of the
Vice -Chancellor
13. (1) The Vice-Chancellor shall be the Principal Executive and Academic
Officer of the University, and shall—
(a) exercise general supervision and control over the affairs of the
University;
(b) give effect to the decisions of the authorities of the University;
(c) in the absence of the Chancellor, preside at the convocation of the
University;
(d) be responsible for the maintenance of discipline in the University.
(2) He shall be anex-officiomember and Chairperson of the Executive
Council, Academic Council and the Finance Committee.
(3) It shall be the duty of the Vice-Chancellor to ensure the faithful
observance of the provisions of this Act, Statutes, and Ordinances and he shall without
prejudice to the powers of the Chancellor possess all such powers as may be necessary
in that behalf.
(4) The Vice-Chancellor shall have the power to convene or cause to be
convened meetings of the Executive Council, Academic Council and Finance
Committeeetc.
(5) Where any matter, other than the appointment of academic or
non-academic staff of the University, 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 communicate all such actions to the
officer, authority or other body who or which in the ordinary course would have dealt
with the matter :
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Provided that if the officer, authority or other body having jurisdiction 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 to 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 orders of the Vice-Chancellor:
Provided further 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 action to the Executive Council within three months
from the date on which decision on such action is communicated to him/her and
thereupon, the Executive Council may confirm or annul or modify the
Vice-Chancellor's order.
Nothing in this sub-section, shall be deemed to empower the Vice-Chancellor
to incur any expenditure not duly authorized and provided for in the budget.
(6) The Vice-Chancellor shall exercise such other powers as may be
prescribed or laid down in the Ordinances.
(7) The Vice-Chancellor shall have the right to cause an inspection to be
made by such person or persons or body of persons as he may direct, of the
University, its buildings, laboratories, libraries, museums, workshops and equipment
etc.and hall or hostel maintained or recognized by the University and of the
examinations, teachings and other works conducted by or on behalf of the University
and to cause an inquiry to be made in a like manner regarding any matter connected
with the administration or finance or of any others department of the University;
14. (1) The Vice-Chancellor, if he considers necessary, may appoint a
Pro-Vice-Chancellor from amongst the Professors of the University with the prior
approval of the Executive Council.
(2) The Pro-Vice-Chancellor shall be a person who has held the post of Professor.
(3) The Pro-Vice-Chancellor, of the University shall discharge his duties in addition
to his duties as Professor.
(4) The Pro-Vice-Chancellor shall hold office at the pleasure of Vice-Chancellor.
(5) The Pro-Vice- Chancellor shall assist the Vice-Chancellor in respect of such
matters, as may be specified by the Vice-Chancellor on his behalf from time to time and shall
preside over meetings of the University in the absence of Vice-Chancellor and shall exercise
such powers and perform such duties as may be assigned to him by the Vice-Chancellor.
(6) The Pro-Vice-Chancellor shall be paid honorarium, as may be determined by
the university.
(7) The term of Pro-Vice-Chancellor shall be co-terminus with the term of
office of the Vice-Chancellor or till he attains the age of 60 years whichever is earlier.
The Pro-Vice-
Chancellor
15.(1)The Registrar shallbea whole time Officer of the Universit yand
shall be appointed by the State Government for the term of three years, not below the
rank of Special Secretary or equivalent on such terms and condition as may be
prescribed.
(2) The Registrar shall have the power to authenticate records on behalf
of the University.
(3) The Registrar shall be responsible for the due custody of the records,
the common seal of the University.
(4) The Registrar shall beex-officioSecretary of the Executive Council.
(5) He shall also perform such other duties as may be prescribed by the
Statutes and Ordinances or required, from time to time, by the Executive Council
or the Vice-Chancellor but he shall not be entitled to vote.
The Registrar
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(6)The Registrar shall not be offered nor he shall ac cept anyremuneration
for any work of the University, such as may be prescribed.
The Finance
Controller
16.(1)There shall be a Finance Controller for the Universit y,who shall be
on deputation from the State Government and his remuneration and allowances shall
be paid by the University.
(2) The Finance Controller shall be responsible for preparing the budget
(annual estimates) and the statement of accounts for presentation to the Finance
Committee and the Executive Council, and also for drawing and disbursing funds on
behalf of the University.
(3) He shall have the right to speak to and otherwise to take part in the
proceedings of the Executive Council, pertaining to finance.
(4) The Finance Controller shall have the duty to ensure that:–
(a) no expenditure or investment, which is not authorized in the budget
approved by the Finance Committee, is incurred by the University;
(b) the proposed expenditure is in accordance with the provisions of this
Act;
(c) no financial irregularity is committed;
(d) timely steps are taken to set right any irregularities pointed out
during audit;
(e) the investments of the University are duly preserved and managed;
(5) The Finance Controller shall have access to and may require the
production of such financial records and documents of the University as in his opinion
may be necessary for the discharge of his duties.
(6) All financial contracts shall be entered into and signed by the Finance
Controller on behalf of the University with prior approval of executive council.
(7) Other powers and functions of the Finance Controller shall be such as
may be prescribed.
(8) The Finance Controller shall be the Member-Secretary of the Finance
Committee.
(9) He shall abide by the instructions of the State Government in
conformity with all financial manuals and financial guidelines issued from time to time.
The Dean of
Academic Affairs
17. (1) The Dean of Academic Affairs shall be nominated by the Vice-
Chancellor, from amongst the Professors of the University. The emoluments, terms
and conditions of service and powers and duties shall be such as may be laid down in
the Ordinances.
(2) The Dean shall hold office for a term of two years and shall not be
eligible for re-appointment for consecutive term.
(3) He shall be responsible for all academic matters, except
examinations of University.
(4) He shall also be responsible for proper administrative functioning
of University Computer Center.
(5) He shall be Member Secretary of Academic Council.
The Dean of
Continuing
Education and
Internal Quality
Assurance
18.(1)The DeanofContinuingEducation and InternalQualityAssurance
shall be nominated by the Vice-Chancellor, from amongst the Professors of the
University. The emoluments, terms and conditions of service and powers and duties
shall be such as may be laid down in the Ordinances. He shall work directly under the
control of the Vice-Chancellor.
(2) He shall hold office for a term of two years and may be eligible for re-
appointment for one consecutive term.
(3) He shall be responsible for Internal Quality Assurance and Continuing
Education.
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(4)He shall be responsible for overall administration of UniversityHospital
through its Chief Medical Officer.
(5) He shall get comments from reputed industries of concerned fields for
review or change in syllabi of the courses of study to Academic Council in various
departments.
(6) He shall visit faculty chambers, classes and laboratories, and other entities
and write to University Building &Works Committee and others, with information to
Vice-Chancellor, for removal of observed deficiencies.
19.(1)The Dean of Incubation Hub shall be nominated b ythe Vice-
Chancellor, from amongst the Professors of the University. The emoluments, terms
and conditions of service and powers and duties shall be such as may be laid down in
the Ordinances. He shall work directly under the control of the Vice-Chancellor.
(2) He shall hold office for a term of two years and may be eligible for re-
appointment for one consecutive term.
(3) He shall be responsible for;–
(a) Industry-University Interaction;
(b) management of Incubation Hub.
(4) He shall be also responsible for general administration of Incubation Hub
set up for budding entrepreneurs, students, teachers, and engineers, and competent
technical persons from society, selected with the approval of Executive Council. The
University shall also provide support to them to generate equitable venture capital to
establish a new industry based on products and processes developed in-house.
(5) He shall recommend to the Executive Council, attachments of the teachers
to the relevant industry from engineering/ technology/management disciplines once in
three year

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