The UTTAR PRADESH TECHNICAL UNIVERSITY ACT, 2000 (U.P. ACT NO. 23 OF 2000)

74
THE UTTAR PRADESH TECHNICAL UNIVERSITY ACT, 2000 1
(U. P. ACT NO. 23 OF 2000)
Amended by
U.P. Act No. 18 of 2006
U.P. Act No. 19 of 2007
U.P. Act No. 28 of 2007
U.P. Act No. 05 of 2010
U.P. Act No. 21 of 2013
U.P. Act No. 13 of 2015
[As passed by the Uttar Pradesh Legislature, assented to by
the Governor on 7 May, 2000 and Published in UPGazetteextra
ordinary dated 8 May, 2000]
AN
ACT
to provide for the establishment of a Technical University in
Uttar Pradesh for the advancement and development of technical
education and for matter. connected therewith of incidental
thereto.
IT IS HEREBY enacted in the Fifty-first Year of the Republic
of India as follows:-
CHAPTER-I
Preliminary
Short title
Definitions
1.This Act may be called the Uttar Pradesh Technical
University Act, 2000.
2.In this Act, unless the context otherwise requires,-
2[(a) ''College'' means a college or an institution affiliated to
the University and shall include an autonomous college,
constituent college and associated college referred to under
sections under sections 26-A, 26-B, and 26-C respectively;]
(b) "Existing college" means a college or an institution
which imparts technical education and is run and maintained
by a University established by or under the Uttar Pradesh State
Universities Act, 1973 and includes a Faculty of such
University imparting technical education;
(c) Other Backward Classes of Citizens" means the
backward classes of citizens specified in Schedule I of Utter
Pradesh Public Services (Reservation for Scheduled Castes,
Scheduled Tribes and Other Back- ward Classes) Act, 1994;
(d) "prescribed" means prescribed by the Regulations;
(e) "Principal" means the head of the college, by whatever
name called, and includes where there is no Principal, a person
for the time being duly appointed, to act as Principal and in the
absence of the Principal or the acting Principal, the vice-
principal duly appointed as such;
(f) "Regulations" means the Regulations of the University
made under this Act;
—————————————————————————————————————————— 
1. For SORseeat the end of the Act.
2.Subs.bysec.2 of U.P. Act No. 18 of 2006.
[The Uttar Pradesh Technical University Act, 2000]
76
(g) "technical education" means programmes of
education, re- search and training in Engineering, Technology,
Architecture, Management, Town Planning, Pharmacy and
Applied Arts and Crafts and such other programmes or areas
as the Central Government may in consultation with the All
India Council for Technical Education, by notification in the
Gazettedeclare;
1 [(h) "University" means Dr. A.P.J. Abdul Kalam
Technical University, Uttar Pradesh, Lucknow established
under section 3.]
CHAPTER-II
The University
Establishment
and
incorporation
of the
University.
Territorial
Exercise of
powers
2[3.(1) On the date or commencement of the Uttar Pradesh
Technical University (Amendment) Act, 2013 the existing Mahatma
Technical University, Gautam Buddha Nagar shall merge with the
Gautam Budh Technical University, Lucknow and the University
established after such merger shall be called the Uttar Pradesh
Technical University, Lucknow.
(2) On the date of commencement of the Uttar Pradesh
Technical University (Amendment) Act, 2013, the Chancellor, the Vice
Chancellor, the Executive Council, the Academic Council and other
authorities holding office as such in the Gautam Buddh Technical
University, Lucknow shall constitute the body corporate of the
University.]
3[(2-A) On and from the commencement of the Uttar Pradesh
Technical University (Amendment) Act, 2015, the Uttar Pradesh
Technical University Lucknow, established under this Act, shall be
called Dr. A.P.J. Abdul Kalam Technical University, Uttar Pradesh,
Lucknow.]
(3) Other matters, such as academic, administrative, fianncial
etc. relating to the merger of the University referred to in such section
(1) shall be settled to such manner as may be notified from time to
time by the State Government.]
4[4.(1) The University shall have jurisdiction over the whole of
Uttar Pradesh.
(2) On or after the date of commencement of the Uttar Pradesh
Technical, University (Amendment) Act, 2013 every college or
institution which was affiliated to or associated with or was a
constituent college or institute of the universities referred to in sub-
section (1) of section 3 shall be deemed to be affiliated to or
associated with or shall become a constituent college or institute as
the case may be of the University on the same terms and conditions
as before unless otherwise prescribed by the University.]
—————————————————————————————————————————— 
1.Subs.bysec.2 of U.P. No. 13 of 2015.
2.Subs.bysec.3 of U.P. Act No. 21 of 2013.
3.Ins.bysec.3 of U.P. Act No. 13 of 2015.
4.Subs.bysec.4 of U.P. Act No. 21 of 2013.
[The Uttar Pradesh Technical University Act, 2000]
78
University
open to all
classes and
creed
5.The University shall be open to all persons irrespective of
class or creed:
Provided that 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 determined by the Regulations:
Provided further that nothing in this section shall be decined
to prevent the University for making special provision for admission of
students belonging to the Scheduled Castes, the Scheduled Tribes or
Other Backward Classes of citizens:
Provided also that the University may maintain any college
exclusively for women.
Powers and
duties of the
University
6.The University shall have the following powers and duties,
namely:-
(a) to provide and upgrade education, training and
research in technical education and to create
enterpreneurship and a conducive environment for pursuit of
the technical education in close co-operation with industries:
(b) to admit any college to privileges of affiliation or to
enlarge the privileges of any college already affiliated, or to
withdraw or curtail any such privilege and to guide and
control the work of such colleges:
(c) to institute and confer degree or 1 [such other
academic distinction as may be prescribed]:
(d) to hold examinations for, and to grant and confer
degrees or 1[such other academic distinction as may be
prescribed] to, and on, persons, who-
(i) have pursued a course of study in a college: or
(ii) have carried on research in a college recognized
in that behalf by the University, under conditions laid
down in the Regulations:
(e) to confer honorary degree or other academic
distinction in the manner and under conditions laid down in
the Regulations:
(f) to institute and award fellowships, scholarships,
studentships. exhibitions and prizes in accordance with the
Regulations:
(g) to demand and receive such fees and other charges as
may be fixed by the Regulations :
——————————————————————————————————————————
1.Subs.bysec.5 of U.P. Act No. 21 of 2013.
[The Uttar Pradesh Technical University Act, 2000]
80
(h) to make provisions for the advancement of technical
education amongst classes and communities which are
educationally backward;
(i) to make provisions for:-
(i) the maintenance of National Cadet Corps or other
similar organisations;
(ii) physical and military training; and
(iii) sports and athletic clubs;
(j) to make appointments of officers and other employees
of the University to the posts created by the State
Government;
(k) to receive gifts, grants, donations of benefactions from
the State Government or the Central Government and
to'receive requests, donations or transfers of movable or
immovable property from testators, donors or transferors, as
the case may be, and to hold and manage the same;
(l) to lay down the conditions of affiliation of colleges and
to satisfy itself by periodical inspection that such conditions
are satisfied;
(m) to co-operate or collaborate with other Universities
and authorities in such manner and for such purposes as the
University may determine from time to time;
(n) 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.
CHAPTER III
OFFICERS OF THE UNIVERSITY
Officers of the
University
7.The following shall be the officers of the University
(a) the Chancellor;
(b) the Vice-Chancellor;
(c) the Pro-Vice-Chancellor;
(d) the Finance Officer;
(e) the Registrar;
(f) the Controller of Examinations;
(g) such other officers of the University as may be
declared by the Regulations to be the officers of the University.
The Chancellor 8.(1) The Governor shall be the Chancellor of the University.
He shall by virtue of his office, be the Head of the University and
shall, when present, preside at any convocation of the University.
(2) Every proposal for the conferment of an honorary degree
shall be subject to the confirmation of the Chancellor.
(3) It shall be the duty of the Vice-Chancellor to furnish such
information or records relating to the administration of the affairs of
the University as the Chancellor may call for.
(4) The Chancellor shall have such other powers as may be
conferred on him by or under this Act or the Regulations.
The Vice-
Chancellor
9.(1) The Vice-Chancellor shall be a whole-time salaried
officer of the University and shall be appointed by the Chancellor
from amongst distinguished persons in the field of technical
education whose names are submitted to him by the committee
constituted in accordance with the provisions of sub-section (2):
[The Uttar Pradesh Technical University Act, 2000]
82
Provided that the first Vice-Chancellor shall be appointed by
the State Government.
(2) The committee referred to in sub-section (1) shall consist of
the following members, namely:--
(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 Committce:
(b) One person nominated by the All India Council for
Technical Education:
1[(3) (a) Only such person shall be eligible for appointment to
the office of Vice-Chancellor who has 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.
(c) The Vice-Chancellor who has not attained the age of
65 years may be appointed as such for second term:
Provided that the Vice-Chancellor may by writing under
his hand addressed to the Chancellor resign his office, and
shall cease to hole his office on the acceptance by the
Chancellor of such resignation.]
(c) One person nominated by the Chancellor.
(3) The Vice-chancellor shall hold office for a term of three
years from the date on which he enters upon his office.
(4) The emoluments and other conditions of service of the
Vice-Chancellor shall be such as may be determined by the State
Government from time to time:
Provided that the emoluments and other conditions of service
of a Vice- Chancellor shall not be varied to his disadvantage during
the term of his office.
(5) Where the Vice-Chancellor is unable to discharge his
functions owing to absence, illness or any other cause, the Pro-Vice
Chancellor shall discharge the functions of the Vice-Chancellor until
the Vice-Chancellor resumes his duties.
(6) If in the opinion of the Chancellor, the Vice-Chancellor
wilfully omits or refuses to carry out the provisions of this Act or
abuses the powers vested in him, or if it otherwise appears to the
Chancellor that the continuance of the Vice-Chancellor in office is
detrimental to the interest of the University, the Chancellor may, after
making such enquiry as he deems proper, by order, remove the Vice-
Chancellor.
(7) During the pendency or in contemplation, of any inquiry
referred to in sub- section (6), the Chancellor may order that till
further orders-
(a) such Vice-Chancellor shall refrain from performing.
the functions of the office of Vice-Chancellor, but shall
continue to get the emoluments to which he was otherwise
entitled:
(b) the functions of the office of the Vice-Chancellor shall
be performed by the person specified in the order.
——————————————————————————————————————————
1.Subs.bysec.2 of U.P. Act No. 28 of 2007.
[The Uttar Pradesh Technical University Act, 2000]
84
Powers and
duties of the
Chancellor
10.(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 and Colleges;
(b) give effect to the decisions of the authorities of the
University;
(c) in the absence of the Chancellor, preside at any
convocation of the University;
(d) be responsible for the maintenance of discipline in the
University;
(e) be responsible for holding and conducting the
University examinations properly and at due times and for
ensuring that the results of such examinations are published
expeditiously and that the academic session of the University
starts and ends on due dates.
(2) The Vice-Chancellor shall be anex-officiomember and
Chairman of the Executive Council. Academic Council and the
Finance Committee.
(3) The Vice-Chancellor shall have the right to speak in and
otherwise to take part in the meeting of any other authority or body of
the University but shall not by virtue of this sub-section be entitled to
vote.
(4) It shall be the duty of the Vice-Chancellor to ensure the
faithful observance of the provisions of this Act and Regulations and
he shall, without prejudice to the powers of the Chancellor possess all
such powers as may be necessary in that behalf.
(5) The Vice-Chancellor shall have the power to convene or
cause to be convened meetings of the Executive Council, the
Academic Council and the Finance Committee:
Provided that he may delegate such power to any other officer
of the University.
(6) Where any matter 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 that
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 Regulations:
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 :
(7) Nothing in sub-section (6) shall be deemed to empower the
Vice- Chancellor to incur any expenditure not duly authorised and
provided for in the budget.
[The Uttar Pradesh Technical University Act, 2000]
86
(8) The Vice-Chancellor shall exercise such other powers as
may be laid down by the Regulations.
The Pro-Vice-
Chancellor
11.(1) The Vice-Chancellor may, with the approval of the
executive council appoint a Pro-Vice-Chancellor from amongst the
professors of the colleges.
(2) The Pro-Vice-Chancellor shall hold the office at the
pleasure of the Vice-Chancellor.
(3) The Pro-Vice-Chancellor shall be entitled to such
honorarium as may be determined by the State Government from
time to time.
(4) The Pro-Vice-Chancellor shall assist the Vice-Chancellor in
respect of such matters, as may be specified by the Vice-Chancellor in
this behalf from time to time and shall preside over the meeting of the
University in the absence of the Vice-Chancellor and shall exercise
such other powers and perform such duties as may be assigned or
delegated to him by the Vice-Chancellor.
The Finance
Officer
12.(1) There shall be a Finance Officer for the University, who
shall be appointed by the State Government by notification and his
remuneration and allowances shall be paid by the University.
(2) The Finance Officer shall be responsible for presenting the
budget (annual estimates) and the statement of the accounts to the
Executive Council and also for drawing and disbursing funds on
behalf of the University.
(3) The Finance Officer shall have the right to speak in and
otherwise to take part in the proceedings of the Executive Council but
shall not be entitled to vote.
(4) The Finance Officer shall have the duty:–
(a) to ensure that no expenditure, not authorised in the
budget, is incurred by the University otherwise than by way of
investment ;
(b) to disallow proposed expenditure which may
contravene the provisions of this Act or the terms of any
regulations;
(c) to ensure that no other financial irregularity is
committed and to take steps to set right any irregularities
pointed out during audit;
(d) to ensure that the property and investments of the
University are duly preserved and managed.
(5) The Finance Officer shall have access to and may require
the production of such records and documents of the University and
the furnishing of such information pertaining to its affairs as in his
opinion may be necessary for the discharge of his duties.
(6) All contracts shall be entered into and signed by the
Finance Officer on behalf of the University.
(7) Other powers and functions of the Finance Officer shall be
such as may be prescribed by the Regulations.
[The Uttar Pradesh Technical University Act, 2000]
88
The Registrar 13.(1) The Registrar shall be a whole-time officer of the
University.
(2) The Registrar shall be appointed by the State Government
on such terms and conditions as may be prescribed.
(3) The Registrar shall have the power to authenticate records
on behalf of the University.
(4) The Registrar shall be responsible for the due custody of
the records and the common seal of the University. He shall beex-
officioSecretary of the Executive Council and shall be bound to place
before the Executive Council all such information as may be
necessary for transaction of its business. He shall also perform such
other duties as may be prescribed or required from time to time, by
the Executive Council or the Vice-Chancellor but he shall not, by
virtue of this, sub-section, be entitled to vote.
(5) The Registrar shall not be offered nor shall he accept any
remuneration for any work in the University save such as may be
provided by the Regulations.
The Controller
of Examination
14.(1) The Controller of Examination shall be a whole-time
officer of the University.
(2) The Controller of Examination shall be appointed by the
State Government by notification and his remuneration and
allowances shall be paid by the University.
(3) The Controller of Examination shall be responsible for the
due custody of the records pertaining to his work. He shall beex-
officioSecretary of the Examinations Committee of the University and
shall be bound to place before such Committee all such information
as may be necessary for transaction of its business. He shall also
perform such other duties as may be prescribed by the Regulations or
required, from time to time, by the Executive Council or the Vice-
Chancellor but he shall not, by virtue of this sub-section, be entitled
to vote. He may require, from any college, the production of such
return or the furnishing of such information as may be necessary for
the discharge of his duties.
(4) Subject to the superintendence of the Vice-Chancellor, the
Controller of Examinations shall have administrative control over the
employees working under him and have, in this regard, all the powers
of the Registrar.
(5) Subject to the superintendence of the Examinations
Committee. the Controller of Examinations shall conduct the
Examinations and make all other arrangements therefor and be
responsible for the due execution of all processes connected
therewith.
(6) The Controller of Examinations shall not be offered nor
shall he accept any remuneration for any work in the University,
except in accordance with the order of the State Government.
 
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90
(7) While the Controller of Examinations is for any reason
unable to act or the office of Controller of Examinations is vacant, all
the duties of the office shall be performed by such person as may be
appointed by the Vice-Chancellor, until the Controller of
Examinations resumes his duties or, as the case may be; the vacancy
is filled.
Powers, duties,
terms and
conditions of
service of
other officers
15.Except as otherwise provided in this Act, the mode of
appointment, terms and conditions of service and the powers and
duties of the officers of the University other than the Chancellor, the
Vice-Chancellor, the Finance Officer and the Registrar shall be such
as may be prescribed.
CHAPTER-IV
Authorities of Universities
Authorities of
the University
16.The following shall be the Authorities of the University,
namely:--
(a) the Executive Council;
(b) the Academic Council;
(c) the Finance Committee;
(d) the Examination Committee; and
(e) such other authorities as may be declared by the
Regulations to be Authorities of the University.
Constitution of
the Executive
Council
17. 1[(1) the Executive Council shall consist of–
(a) the Vice-chancellor who shall be the chairman thereof,
(b) the Pro-vice-chancellor. if any;
(c) the Director Indian Institute of Technology. Roorkee,
or his nominee not below the rank of senior professor;
(d) the Director Indian Institute of Technology, Kanpur,
or his nominee not below the rank of senior professor;
(e) the Principal Secretary/Secretary to the State
Government in the Technical Education Department or his
nominee not below the rank of Special Secretary:
(f) the Principal Secretary/Secretary to the State
Government in the Finance Department, or his nominee not
below the rank of Special Secretary:
(g) Chairman, All India Council for Technical Education
or his nominee;
(h) two reputed Industrialists nominated by the
Chancellor on the recommendation of the State Government:
(i) two eminent technologists nominated by the
Chancellor on the recommendation of the State Government;
(j) two Principal of colleges by rotation nominated by the
State Government.]
——————————————————————————————————————————
1.Subs.bysec.4 of U.P. Act No. 5 of 2010.
[The Uttar Pradesh Technical University Act, 2000]
92
(2) Notwithstanding anything in sub-section (1), no person
shall be appointed as a member of the Executive Council unless he is
a graduate.
(3) The lerin of office of members mentioned in clause (h). (i)
and (j) shall be two years.
(4) A person shall be disqualified for being nominated as, and
for being, a member of the Executive Council if he or his relative.
accepts remuneration for any work in, or for, the University or any
contract for the supply of goods to or for the execution of any work for
the University.
Explanation—In this sub-section 'relative' means the
relations defined in section (6) of the Companies Act, 1956 and
includes the wife's for husband's) brother, wife's (or husband's)
father, wife's (or husband's) sister, brother's son and brother's
daughter.
Power and
duties of the
Executive
Council
18.(1) The Executive Council shall be the principal executive
body of the University and shall have the following powers, namely:–
(a) to supervise and control the affairs of the University;
(b) to hold and control the property and funds of the
University;
(c) to recomend emoluments and terms and conditions of
service of the Vice-Chancellor;
(d) to approve academic programmes;
(e) to make. amend or repeal Regulations;
(f) to prepare the budget of the University:
(g) to administer any funds placed at the disposal of the
University;
(h) to acquire or transfer any movable, imovine or
intellectual property of the University;
(i) to direct the form and use of the common seal of the
University;
(j) to appoint such committees as may be required for the
efficient functioning of the University;
(k) to determine the emoluments and terms and
conditions of service of the staff of the University;
(l) to authorise operation of bank accounts of the
University;
(m) to regulate and determine all other matter concerning
the University in accordance with this Act or the Regulations.
(2) Every meeting of the Executive Council shall be held on
such date, time and place as may be fixed by the Vice-Chancellor.
(3) The Members of the Executive Council shall be entitled to
such allowance as may be prescribed.
 
[The Uttar Pradesh Technical University Act, 2000]
94
(4) No immovable property of the University shall, except with
the prior sanction of the State Government, be transferred (except by
way of letting from month to month in the ordinary course of
management) by the Executive Council by way of mortgage, sale,
exchange, gift or otherwise nor shall any money be borrowed, or
advance taken on the security thereof except as a condition of receipt
of any grant-in-aid of the University from the State Government, or,
with the previous sanction of the State Government, from any other
person.
(5) The Executive Council shall not exceed the limits of
recurring and non- recurring expenditure to be incurred in each
financial year fixed by the Finance Committee.
(6) The Executive Council may, subject to any conditions laid
down in the Regulations, delegate such of its powers as it deems fit to
an officer or any other authority of the University, or to a Committee
appointed by it.
Academic
Council
19.(1) The Academic Council shall be the principal academic
body of the University and shall, subject to the provisions of this Act
and the Regulations, have the control and general regulation of, and
be responsible for the maintenance of standard of instruction,
education and examination in the University and shall exercise such
other powers and perform such other duties as may be conferred or
imposed upon it by the Regulations and may advise the Executive
Council on all academic matters.
(2) The Academic Council shall consist of the following
persons, namely:--
(a) The Vice-Chancellor; Chairman
(b) The Pro-Vice-Chancellor; Member
(c) Five such principals of colleges as are not
members of the Executive Council;
Members
(d) One Head of the Department of the University
of Roorkee nominated by Vice-Chancellor of
that University;
Member
(e) One Head of the Department of the Indian
Institute of Technology, Kanpur nominated
by the Director of the said Institute.
Member
(3) the term of office of the members referred to in clause (c) of
sub-section (2) shall be one year.
Finance
Commitiee
20.(1) The Finance Commitiee shall consist of following
members. namely:-
(a) The Vice-Chancellor; Chairman
1[(b) The Principal Secretary/Secretary to the
State Government in the Finance
Department or his nominee not below the
rank of Special Secretary;
Member
——————————————————————————————————————————
1.Subs.bysec.5 of U.P. Act No. 5 of 2010.
[The Uttar Pradesh Technical University Act, 2000]
96
(c) The Principal Secretary/Secretary to the
State Government in the Technical
Education Department or his nominee not
below the rank of Special Secretary;] 1
Member
(d) Two members of the Executive Council
nominated by the Vice Chancellor; and
Member
(e) The Finance Officer. Member
(2) The Finance Committee shall advise the Executive Council
on matters relating to the administration of property and funds of the
University. It shall, having regard to the income and resources of the
University, fix limits for the total recurring and non-recurring
expenditure for the ensuing financial year and may, for any special
reasons, revise during the financial year the limit of expenditure so
fixed and the limits so fixed shall be binding on the Executive
Council.
(3) The Finance Committee shall have such other powers and
duties as may be conferred or imposed on it by this Act or the
Regulations.
(4) Unless a proposal having financial implication has been
recommended by the Finance Committee, the Executive Council shall
not take a decision thereon, and if the Executive Council disagrees
with the recommendation of the Finance Committee, it shall refer the
proposal back to the Finance Committee with reasons for the
disagreement and if the Executive Council again disagrees with the
recommendation of the Finance Committee the matter shall be
referred to the Chancellor whose decision thereon shall be final.
Examination
Cominittee
21.(1) There shall be an Examination Committee in the
University, the constitution of which shall be such as may be
provided for in the Regulations.
(2) The Commitee shall supervise generally all the
examinations of the University, including moderation and tabulation
and perform the following other functions, namely:-
(a) to appoint examiners and moderators and, if
necessary to remove them:
(b) to reveiw from time to time the results of the
University examinations and submission of reports, thereon to
the Academic Council;
(c) to make recommendations to the Academic Council for
the improvement of the examination system;
(d) to scrutinise the list of examiners proposed by the
Board of Studies, finalize the same and declare the result of
the University.
(3) The examination committee may appoint such number of
sub-commitee as it thinks fit, and in particular, may delegate to any
one or more persons or sub-committee, the power to deal with and
decide cases relating to the use of unfair means by the examinees.
——————————————————————————————————————————
1.Subs.bysec.5 of U.P. Act No. 5 of 2010.
[The Uttar Pradesh Technical University Act, 2000]
98
(4) Notwithstanding anything contained in this act it shall be
lawful for the Examination Committee or as the case may be, for a
sub-committee or any person to whom the Examination Committee
has delegated its power in this behalf under sub- section (3), to debar
an examinee from future examinations of the University, if in its or
his opinion, such examinee is guilty of using unfair means at any
such examination.
(5) Subject to the provisons of this Act and the Regulations,
the Examination Committee may issue such directions as it considers
necessary for the arrangement for conduct of the examinations.
Other
authorities
22.The Constitution, powers and duties of other authorities
of the University shall be such as may be prescribed.
CHAPTER-V
Affiliation
Affiliation of
Colleges
23.(1) This section shall apply to the colleges.
(2) This Executive Council may, 1[with the previous sanction of
the State Government], admit any college which fulfils such
conditions of affiliation, as may be prescribed to the privileges of
affiliation or enlarge the privileges of any college already affiliated or
withdraw or curtail any such privilege.
(3) It shall be lawful for a college to make armagement with
any other college situated in the same local area, or with the
University, for co-operation in the work of teaching or research.
(4) Excepts as provided by this Act, the management of a
college shall be free to manage and control the affairs of the college
and be responsible for its maintenance and upkeep, and its Principal
shall be responsible for the discipline of its students and for the
superintendence and control over its staff.
(5) Every college shall furnish such reports, returns and other
particulars as the Executive Council or the Vice Chancellor may call for.
(6) The Executive Council shall cause every college to be
inspected from time to time at intervals not exceeding five years by
one or more persons authorised by it in that behalf, and a report of
the inspection shall be made to the Executive Council.
(7) The Executive Council may direct a college so inspected to
take such action as may appear to it to be necessary within such
period as may be specified.
(8) The privileges of affiliation of a college which fails to comply
with any direction of the Executive Council under sub-section (7) or
to fulfil the conditions of affiliation may, after obtaining a report from
the Management of the college and with the previous sanction of the
2 [State Government], be withdrawn or curtailed by the Executive
Council in accordance with the provisions of the Regulations.
(9) Notwithstanding anything contained in sub-sections (2)
and (8), if the Management of any college has failed to fulfil the
conditions of affiliation, the 2[State Government] may, after obtaining
a report from the Management and the Vice-Chancellor, withdraw or
curtail the privileges of affiliation.
—————————————————————————————————————————— 
1.Subs.bysec.2(a) of U.P. Act No. 19 of 2007.
2.Subs.bysec.2(b) of U.P. Act No. 19 of 2007.
[The Uttar Pradesh Technical University Act, 2000]
100
Disqualification
for membership
of Management
24.A person shall be disqualified for being chosen as, and for
being, a member of the Management of a college (other than a college
maintained exclusively by the State Government or by local
authority), if he or his relative accepts any remuneration for any work
in or for such college or any contract for the supply of goods to, or for
the execution of any work for such college.
Explanation:The term "relative" shall have the meaning
assigned to it in the explanation to sub-section (4) of section 17.
Inspection and
inquiry
25.(1) The State Government shall have the right to cause an
inspection to be made by such person as it may direct, of any college,
including its building, laboratories and equipments thereof and also
of the examinations, teaching and other work conducted or done by
it, or cause an inquiry to be made in respect of any matter connected
with the administration and finances of such college.
(2) Where the State Government decides to cause an
inspection or inquiry to be made under sub-section (1), it shall inform
the Management of the college and a representative appointed by the
Management and where the Management fails to appoint a
representative, the Principal of the college may be present at such
inspection or inquiry and shall have the right to be heard on behalf of
the Management but no legal practitioner shall appear, plead or act
on behalf of the college at such inspection or inquiry.
(3) The person or persons appointed to inspect or inquire
under sub-section (1) shall have all the powers of a civil court while
trying a suit under the Code of the Civil Procedure, 1908, for the
purpose of taking evidence on 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 proceedings before him or them shall be deemed to be judicial
proceedings within the meaning of sections 193 and 228 of the Indian
Penal Code.
(4) The State Government may communicate to the
Management of the college, the result of such inspection or inquiry
and may issue direction as to the action to be taken and the
Management shall forthwith comply with such direction.
(5) The State Government shall inform the Vice-Chancellor
about the communication made by it to the Management under sub-
section (4) and the Vice-Chancellor shall 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 laken
thereon.
(6) The Vice-Chancellor shall then within such time as the
State Goveniment may fix, submit to it a report of the action taken or
proposed to be taken by the Executive Council.
(7) If the University authorities do not. within a reasonable
time, take action to the satisfaction of the State Government, the
State Government may, after considering an explanation which the
University authorities may furnish, issue such directions as it may
think fit, and the University authorities shall be bound to comply with
such directions.
[The Uttar Pradesh Technical University Act, 2000]
102
(8) The State Government may, at any time, call for any
information from the Management or Principal of college in
connection with such inspection or inquiry.
Institutes 26.The University, with the prior approval of State
Government may establish one or more institutes to organize and
conduct teaching and research in any subject.
Autonomous
College
1[26-A(1) The university may grant, in such manner as may
be prescribed, to an affiliated college which satisfies the conditions
Colleges prescribed in that behalf, the privileges of an autonomous
college. Such college may vary for the students receiving instruction
therein, the courses of study prescribed by the University, and hold
examinations in the courses so varied.
(2) The extent to which the courses may be varied and the
manner of holding the examinations conducted by such college shall
be determined in each case by the University.
(3) Such a college shall be declared as an autonomous college
in such manner as may be prescribed.
Constituent
Colleges
Associated
Colleges
26-B(1) Constituent colleges shall be such as may be named
by Constituent University.
(2) The Principal of a constituent college shall be responsible
for the discipline of the students enrolled in the college and shall have
general control over the ministerial and inferior staff allotted to the
constituent college. He shall exercise such other powers as may be
prescribed by the regulation specific to the powers of Principal.
26-C(1) An associated college shall either be a Government
college or Associated a Government society college. Such college may
be named Colleges by the University as associate college.
(2) It shall be lawful for an associated college to make
arrangements with any other associated college or with the University
for co-operation in the field of teaching.]
Bar of charging
any donation
to a college
27.No person connected with the Management of a college
and no principal or other teacher or employee thereof shall directly or
indirectly take or receive or cause to be taken or received any
contribution, donation, fees or any other payment of any sort, either
in cash or in kind, except the fees at the rates laid down in the
Regulations from or on behalf of any pupil as a condition for granting
him admission to or permitting him after such admission to continue
in such college.
Contribution
and donation
to college
28.Where a contribution or donation, either in cash or in
kind, is taken or received by any college including a college
maintained exclusively by the State Government or a local authority,
the contribution or donation so received shall be utilised only for the
purpose for which it was given to it and in the case of a college
maintained exclusively by the State Government any cash
contribution or donation shall be credited to the personal ledger
account of such institution which shall be operated in accordance
with the general or special orders of the State Government.
——————————————————————————————————————————
1.Ins.bysec.3 of U.P. Act No. 18 of 2006.
[The Uttar Pradesh Technical University Act, 2000]
104
CHAPTER-VI
Regulations
Regulations
how made
29.(1) The First Regulations of the University shall be made
by the State Government by notification.
(2) The Executive Council may, from time to time, make new
or additional Regulations or may amend or repeal the Regulations
referred to in sub-section (1):
Provided that the Executive Council shall not make, amend or
repeal any Regulation affecting the status, power or constitution of
any authority of the University until such authority has been given a
reasonable opportunity to express its opinion in writing on the
proposed changes and any opinion so expressed has been considered
by the Executive Council.
(3) Notwithstanding anything contained in the foregoing sub-
sections, the State Government may in order to implement any
decision taken by it in the interest of learning, teaching or research
on the basis of any suggestion or recommendation of the University
Grants Commission or All India Council for Technical Education or
the State or National Education Policy require the Executive Council
to make new or additional Regulations or amend or repeal the
Regulations referred to in sub-section (1) or sub-section (2) within a
specified time and if the Executive Council fails to comply with such
requirement the State Government may make new or additional
Regulations or amend or repeal the Regulations referred to in sub-
section (1) or sub-section (2).
Regulations 30.Subject to the other provisions of this Act the Regulations
may provide for any matters relating to the University and shall in
particular, provide for-
(a) the appointment, powers and duties of the officers of
the University;
(b) the constitution of Pension or Provident Fund and the
establishment of an insurance scheme for the benefit of the
officers and other employees of the University;
(c) the conferment of honorary degrees;
(d) the withdrawal of degrees and other academic
distinctions;
(e) the conditions under which colleges may be adinitted
to the privileges of affiliation by the University and the
conditions under which any such privilege may be withdrawn;
(f) the degrees and other academic distinctions to be
awarded by the University, the qualification for the same and
the amounts to be taken relating to the granting and
obtaining of the same;
(g) the fees to be charged for courses of the study in the
University and for admission to the examination, degrees and
other academic distinctions of the University;
[The Uttar Pradesh Technical University Act, 2000]
106
(h) the conditions of the award of fellowships,
scholarships, studentships, medals and prizes;
(i) the conduct of examinations including terms of office
and manner of appointment and duties of examining bodies,
examiners and moderators;
(j) the power to remove officers (excluding Chancellor)
and employees of the University and their emoluments and
terms and conditions of service;
(k) all other matters which by this Act are to be or may
be provided for by the Regulations.
CHAPTER-VII
Annual Reports and Accounts
Annual Report 31.(1) The Annual Report of the University shall be prepared
under the direction of the Executive Council which shall include,
among other matters, the steps taken by the University towards the
fulfilment of its objects.
(2) The annual report so prepared shall be submitted to the
Chancellor on or before such date as may be prescribed.
(3) A copy of annual report, prepared under sub-section (1)
shall also be submitted to the State Government.
Accounts and
audit
32.(1) The annual accounts and balance sheet of the
University shall be prepared under the direction of the Executive
Council and shall, once at least every year, and at intervals of not
more than fifteen months, be audited by the Director, Local Fund
Accounts, Uttar Pradesh or by such person or persons as the State
Government may authorise in this behalf.
(2) A copy of the annual accounts and the balance sheet
together with the audit report thereon shall be submitted to the State
Government along with the observation, if any, of the Executive
Council before the thirtieth of September's every year.
(3) Any observation made by the State Government be on the
annual accounts shall be brought to the notice of the Executive
Council and the views of the Executive Council, if any, on such
observations shall be submitted to the State Government.
Surcharge 33.(1) Whenever any complaint is received by the State
Government regarding loss, waste or misapplication of any money or
property of the University or the State Government on its own thinks
fit, it may direct for special audit of the University being done by the
Director. Local Fund Accounts, Uttar Pradesh or by any officer
subordinate to him.
(2) On receiving special audit report, the State Government
shall issue a notice to the officer of the University on account of
whose negligence or misconduct, the loss, waste or misapplication
referred to in sub-section (1), has occurred, calling upon him to
explain his action within the time fixed by the State Government in
this behalf.
[The Uttar Pradesh Technical University Act, 2000]
108
(3) The State Government. after considering the audit report
and the reply of the officer referred to in sub-section (2), may take
suitable decision in this behalf.
(4) If the State Government is of the opinion that the officer
should be held responsible for paying the surcharge determined by
the State Government, the surcharge shall be recovered as arrears or
in such other manner as may be directed by the State Government.
CHAPTER-VIII
Miscellaneous
Manner of
appointment
of officers and
mambers of
authorities
34.(1) Except as expressly provided by this act, or the
Regulations, officers of the

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