The UTTAR PRADESH PANDIT DEEN DAYAL UPADHYAYA PASHU CHIKITSA VIGYAN VISHWAVIDYALAYA EVAM GO-ANUSANDHAN SANSTHAN ADHINIYAM, 2001

  
 
 THE UTTAR PRADESH PANDIT DEEN DAYAL UPADHYAYA 
PASHU CHIKITSA VIGYAN VISHWAVIDYALAYA EVAM GO-
ANUSANDHAN SANSTHAN ADHINIYAM, 20011 
[ U. P. ACT No. 27 of 2001 ] 
Amended by 
U.P. Act No. 30, 2009 
 [As passed by the Uttar Pradesh  Legislature and assented 
to by the Governor  on October 5, 2001 and published in the U.P. 
Gazette extraordinary on October 6, 2001.] 
 AN 
ACT 
to provide for the establishment of a Pandit Deen Dayal 
Upadhyaya Pashu Chikitsa Vig yan Vishwavidyalaya Evam Go -
Anusandhan Sansthan in Uttar Pradesh for the advancement 
and development of education pertaining to Veterinary and 
Animal Sciences and for matters connected therewith or 
incidental thereto. 
 IT IS HEREBY  enacted in the Fifty-second Year of the 
Republic of India as follows :– 
 CHAPTER – I 
PRELIMINARY 
Short title and 
commencement  
1. (1) This Act may be called the Uttar Pradesh Pandit Deen 
Dayal Upadhyaya Pashu Chikitsa Vigyan Vishwavidyalaya Evam Go -
Anusandhan Sansthan Adhiniyam, 2001. 
 (2) It shall come into force on such date as the State 
Government may, by notification, appoint in this behalf. 
Definitions 2.  In this Adhiniyam,— 
(a) ‘‘Academic Council’’ and ‘‘Executive Council’’ mean 
respectively the Academic Council and th e Executive Council 
of the University; 
 (b) ‘‘affiliated college’’ means a college or institution 
affiliated to the University in accordance with the provisions of 
this Adhiniyam and the statutes. 
 (c) ‘‘other backward classes of citizens’’ means the oth er 
backward classes of citizens specified in Schedule-1 to the Uttar 
Pradesh Public Services (Reservation for Scheduled Castes, 
Scheduled Tribes and Other Backward Classes) Act, 1994. 
 (d) ‘‘Constituent College’’ means a college or institution 
maintained by the University or by the State Government and 
named as such by this Adhiniyam or the Statutes 
 (e) ‘‘Faculty’’ means a faculty of the University; 
 
1. For SOR see at the end of this Act. 
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[The Uttar Pradesh Pandit Deen Dayal Upadhyaya Pashu Chikitsa Vigyan Vishwavidyalaya Evam Go -
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 (f) ‘‘management’’, in relation to a n affiliated college, 
means the managing committee or other body charged with 
managing the affairs of the college and recognized as such by 
the University : 
 Provided that in relation to  any such college maintained 
by a Municipality, the expression ‘‘management’’ means the 
education committee of such municipality and the expression 
‘‘Head of the Management’’ means the Chairman of such 
committee; 
 (g) ‘‘municipality’’ means a municipality constituted under 
the Uttar Pradesh Municipalities Act, 1916 or the Uttar Pradesh 
Municipal Corporation Act, 1959, as the case may be; 
 (h) ‘‘prescribed’’ means prescribed by the statutes; 
 (i) ‘‘Statutes’’ means Statutes of the University; 
 (j) ‘‘teacher’’ means a person employed for imparting 
instruction or guiding or conducting research in the University 
or in an affiliated or constituent college and includes a principal 
or director thereof;  
 (k) ‘‘University’’ means the Uttar Pradesh Pandit Deen 
Dayal Upadhyaya Pashu Chikitsa Vigyan Vishwavidyalaya 
Evam Go -Anusandhan Sansthan established under this 
Adhiniyam. 
 CHAPTER – II 
THE UNIVERSITY 
Establishment 
and 
Incorporation of 
the University  
3. (1) With effect from such date as the State Government may, 
by notification, appoint in this behalf, hereinafter referred in as the 
appointed date, there shall be established at Mathura a University by 
the name of the Uttar Pradesh Pandit Deen Dayal Upadhyaya Pashu 
Chikitsa Vigyan Vishwavidyalaya Evam Go-Anushandhan Sansthan. 
 (2) The University shall be a body corporate. 
Establishment of 
new college and 
recognitition of 
institution by 
the University 
4. (1) On and from the appointed date, on new college or 
institution for imparting instruction in veterinary and animal sciences, 
shall be established except as an affiliated college. 
(2) Subject t o the provisions of Section 26 no college or 
institution affiliated to, or associated with, or maintained by any other 
University immediately bef ore the commencement of this Adhiniyam 
shall be affiliated to the University. 
Territorial 
exercise of 
powers 
5. The University shall, in the excercise of its powers under 
this Adhiniyam, have jurisdiction over the whole of Uttar Pradesh. 
Powers and 
duties of the 
University 
6. The University shall have the following powers and duties, 
namely :– 
 (a) to provide, upgrade and advance education in such 
branches of Vaterinary and A nimal Sciences, as the University 
may determine; 
 (b) to conduct research in the said sciences; 
 (c) to undertake the development of such sciences and the 
extension thereof to rural people in co -operation with the State 
Government; 
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 (d) to admit any college in the privileges of affiliation or to 
enlarge the privileges of any college already affiliated as the 
case may be, or to withdraw or curtail any such privilege and 
in guide and control the work of such colleges; 
 (e) to institute and confer degrees or rather academic 
distinctions; 
 (f) to hold examinations for, and to grant and confer 
degrees o r other academic distinctions to , and on, persons, 
who– 
 (i) have pursuied a course of study in the university or 
in an affiliated to constituent college; or 
 (ii) have carried on research in the university or in an 
affiliated or constituent college recognized in this behalf 
by the university, under conditions laid down in the 
statutes; 
 (g) to confer a honorary degree or other academic 
distinctions in such manner and under such conditions as 
may be prescribed; 
 (h) to institute and award fellowships, scholarships, 
studentship, exhibitions and prizes in accordance with the 
statutes; 
 (i) to demand and receive such fees and other charges as 
may be fixed by the statutes; 
 (j) to make provisions for– 
 (i) the maintenance of National Cadet Corps or other 
similar organisations; 
 (ii) physical and military training ; and 
 (iii) sports and atheletics clubs; 
 (k) to make appointments of officers and other employees 
of the University to the posts created by the State Government; 
 (l) to receive gifts, grants, donations or benefactions from 
the State Government or the Central Govern ment and to 
receive bequest, donations and transfers of mova ble or 
immovable property from testators, donors or transferes, as 
the case may be and to hold manage the same; 
 (m) to lay down the conditions of affiliation of colleges or 
institutions and to s atisfy itself by periodical inspection that 
such conditions are satisfied; 
 (n) to co -operate and collaborate with other Universities 
and authorities in such manner and for such purpose as the 
University may determine from time to time; 
 (o) to do all su ch other acts or things, whether incidental 
in the powers aforesaid or not as may be necessary in further 
the objects of the University. 
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University open 
to all classes and 
creed 
7. (1) The University shall be open to all persons irrespective of 
class or creed. 
 (2) Nothing contained in sub -section (1) shall require the 
University– 
 (a) to admit to any course of study any person who does 
not possess the prescribed academic qualification or standard; 
 (b) to retain on the rolls of the University any student 
whose academic record is below the minimum standard 
required for the award of degree, diploma or other academic 
distinctions; 
 (c) to admit any person, or retain any student, whose 
conduct is prejudicial to the interest of the University or the 
rights and privileges of the students and the employee o f the 
University; 
 (d) to admit to any course of study a larger number of 
students that may be determined by the statutes; 
 CHAPTER – III 
INSPECTION AND INQUIRY 
Inspection and 
Inquiry 
8. (1) The State Government shall have the right to cause an 
inspection to be made, by such person or persons as it may direct, of 
the University of any affiliated or constituent college maintained by the 
University including its buildings, libraries, laboratories, workshops 
and equipments and also of the examinations, teac hing and other 
work conducted or done by the University or such college or to cause 
an inquiry to be made in the like manner in respect of any matter 
connected with the administration and finances of the University or 
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 
University of the same through the Registrar, and any person 
nominated by the Executive Council may be present at such 
inspection or inquiry as representative of the University and he 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 
sub-section (1) shall have all the powers of a civil court, while trying a 
suit under the Code of Civil Procedure, 1908, for the purpose of taking 
evidence on oath and onforcing the attendance of witnesses and 
compelling production of documents a nd material objects, and shall 
be deemed to be a civil court within the meaning of section 345 and 
346 of the Code of Criminal Procedure, 1973 and any proceeding 
before him or them shall be deemed to be a 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 in the result of such inspection or inquiry, and the 
Vice-Chancellor shall communicate in the Executive Council the views 
of the State Governm ent with such advice as the State Government 
may offer upon the action to be taken thereon. 
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 (5) The Vice -Chancellor shall then within such times as the 
State Government may fix, submit to it report of the action taken or 
proposed to be taken by the Executive Council. 
 (6) If authorities of the university do not, within a reasonsable 
time, take action to the satisfaction of the State Government, the State 
Government may, after considering any explanation which such 
authorities may furnish, issue such direction as it may think fit, and 
the authorities of the University shall comply with such directions. 
 (7) The State Government shall send to the Chancellor a copy 
of every report of an inspection or inquiry caused to be made under 
sub-section (1) and of every communication received from the Vice -
Chancellor under sub -section (5) and of every direction issued under 
sub-section (6) and also of every report or information received in 
respect of compliance or non-compliance with such direction. 
 (8) Without prejudice to the provisions of sub -section (6) of the 
Chancellor on consideration of any document or material referred to in 
sub-section (7) is of opinion that the Executive Council has failed to 
carry out its functions or has abused its powers, he may, after giving it 
an opportunity of submitting a written explanation, order that in 
supersession of the said Executive Council, and ad-hoc Executive 
Council consisting of the Vice- Chancellor and such other persons not 
exceeding ten in number as the Chancellor may appoint in that behalf 
including any member of the superseded Executive Council, shall, for 
such period not exceeding two years as the Chancellor may from time 
to time specify, exercise and perform all the powers and fu nctions of 
the Executive Council under this Adhiniyam. 
 (9) Upon an order being made under sub-section (8) the term of 
office of all members of the Executive Council superseded thereby, 
including ex-officio members, shall cease and all such members shall 
vacate their offices as such. 
 CHAPTER – IV 
OFFICERS OF THE UNIVERSITY 
Officers of the 
University 
9. The following shall be officers of the University– 
 (a) the Chancellor; 
 (b) the Vice-Chancellor; 
 (c) the Pro-Vice-Chancellor; 
 (d) the Registrar; 
 (e) the Finance Officer; 
 (f) the Controller of Examinations; 
 (g) the Deans of Faculties; 
 (h) such other persons in the service of the University as 
may be declared by the Statutes to be the officers of the 
University. 
 
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The Chancellor 10. (1) The Governor shall be the Chancellor of the University. 
 (2) The Chancellor shall, by virtue of his office, be the Head of 
the University and shall when present, preside at any convocation of 
the University. 
 (3) Every proposal for the conferment of an honorary degree 
shall be subject to the confirmation of the Chancellor. 
 (4) The Chancellor shall exercise such othe r powers and 
perform such other functions as may be conferred on him by or under 
this Adhiniyam. 
The Vice-
Chancellor 
11. (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 Veterinary and Animal 
Sciences whose names are submitted to him 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 members, namely :– 
 (a) Principal Secretary or Secretary, as the case may be, to 
the State Government in the Animal Husbandry Department, 
who shall also be the convener of the committee : 
 (b) One person who is or has been a judge of the High  
Court nominated by the Chief Justice of the High Court; 
 (c) One person nominated by the Chancellor. 
 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 68 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 
hold his office on the acceptance by the Chancellor of such 
resignation.] 
 (4) The emoluments and other conditi ons of service of the Vice-
Chancellor shall be such as may be prescribed : 
 Provided that the terms and conditions of service of the Vice -
Chancellor shall not be varried to his disadvantage during the term of 
his office. 
 (5) Where the Vice-Chancellor is unable to discharge his duties 
owing to absence, illness or any other cause the Pro -Vice-Chancellor 
shall discharge the duties of the Vice- Chancellor until the Vice -
Chancellor resumes his duties. 
1. Subs. by sec. 2 of the U.P. Act No. 30 of 2009 
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[The Uttar Pradesh Pandit Deen Dayal Upadhyaya Pashu Chikitsa Vigyan Vishwavidyalaya Evam Go -
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 (6) If in the opinion of the Chancellor, the Vice -Chancellor 
wilfully omits or refuses to carry out the provisions of this Adhiniyam 
or abuses the powers vested in him, or if in otherwise appears to the 
Chancellor that the continuance of the Vice -Chancellor in office is 
determined to the interest of the University, the Chancellor may, after 
making such inquiry as he deems proper, by order, remove the Vice -
Chancellor. 
 (7) During the pendency or in cont emplation, 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 in 
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. 
Powers and 
duties of the 
Vice-Chancellor 
12. (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, affiliated and constituent colleges; 
 (b) give effected 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 an ex-officio member 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 Adhiniyam and Statutes 
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 : 
 
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 Provided that he ma y delegate this 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 b y or under 
this Adhiniyam 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 cours e 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 Statutes : 
 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 annual the same or modify it in such manner, 
as he thi nks 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 action to the 
Executive Council within thre e months from the date on which 
decision on such action is communicated to him and thereupon, the 
Executive Council may confirm, modify or reverse the action taken by 
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. 
 (8) The Vice-Chancellor shall exercise such other powers as may 
be laid down by the Statutes. 
The Pro-Vice- 
Chancellor 
13. (1) The Vice -Chancellor may, with the app roval of the 
Executive Council appoint a Pro -Vice-Chancellor from amongst the 
professors of the University. 
 (2) The Pro -Vice-Chancellor shall hold 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 meetings of the 
University in the absence of the Vice- Chancellor and shall exercise 
such powers and perform such duties as may be assigned or delegated 
to him by the Vice-Chancellor. 
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The Registrar 14. (1) The Registrar shall be a whole -time officer of the 
University. 
 (2) The Registrar shal l be appointed by  the State Government 
on such terms and conditions as may be prescribed. 
 (3) The Registrar shall have the power to authenticate recored 
on behalf of the University. 
 (4) The Registrar shall be responsible for the due custody of the 
records and the commo n seal of the University. He shall be ex- officio 
secretary 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 reg istrar shall not be offered nor shall he accept any 
remuneration for any w ork in the University save such as may be 
provided by the Statutes. 
The Controller 
of 
Examinations 
15. (1) The Controller of Examinations shall be a whole -time 
officer of the University. 
 (2) The Controller of Examinations shall be appointed by the 
State Government by notification and his remuneration and allowances 
shall be paid by the University. 
 (3) The Controller of Examinations shall be responsible for the 
due custody the records pertaining to his work. He shall be ex- officio 
Secretary of the Exami nation Committee of the University and shall be 
bound to place before such Committee such information as may be 
necessary for transaction of its business. He shall perform such other 
duties as may be prescribed by the Statutes 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 office of the University 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 Examinations shall have administration control over the 
employees working under it and have, in this regard, all the powers of 
the Registrar. 
 (5) Subject to the superintendence of the Examinations 
Committee, its Controller of Examinations shall conduct the 
examinations and make all other arrangements there for and be 
responsible for the due execution of all processes connected therewith. 
 (6) The Controller of Examinations shall not be offered nor shall 
be except an remuneration for any work in the University, expect in 
accordance with the order of the State Government. 
 (7) Where the Controller of Examinations is, for any reason, 
unable to act o r the office of the Controller of Examinations is vacant, 
all the duties of his 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. 
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Finance officer 16. (1) There shall be a Finance Officer for the University who 
shall be a whole -time officer of  the University and shall be appointed 
by the State Government. 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 accoun ts 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 tha t no expenditure, not authorized in the 
budget, is incurred by the University otherwise than by way of 
investment; 
 (b) to disallow any proposed expenditure which may 
contravene the provisions of this Adhiniyam or the terms of any 
Statutes; 
 (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. 
Powers, duties, 
terms and 
conditions of 
service of other 
officers 
17. (1) Except as otherwise provided in this Adhiniyam, 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 – V 
AUTHORITIES OF THE UNIVERSITY 
Authorities of 
the University 
18. 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 
Statutes to be the authorities of the University. 
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Constitution of 
the Executive 
Council 
19. (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) Secretary to the State Government in the Higher 
Education Department; 
 (d) Secretary to the State Government in the Animal 
Husbandry and Fisheries Department; 
 (e) Secretary to the State Government in the Finance 
Department; 
 (f) Director, Animal Husbandry, Uttar Pradesh; 
 (g) One reputed industrialist in the field of li vestock 
nominated by the State Government; 
 (h) Two eminent Veterinarians nominated by the 
Chancellor on the recommendation of the State Government; 
 (i) Two persons from amongst livestock farmers of livestock 
breeders having experience of scientific far ming and livestock 
improvement nominated by the State Government; 
 (j) One social worker having the background of rural 
advancement nominated by the State Government. 
 (2) Notwithstanding anything contained in sub -section (1), no 
person shall be appointed as a member of the Executive Council unless 
he is graduate. 
 (3) The term of office of members mentioned in clause (h), (i) 
and (j) of sub-section (1) shall be two years. 
 (4) A person shall be disqualified for being nominated as, or 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 (or husband’s) brother, wife’s (or husband’s) father, 
wife’s (or husband’s) sister, brother’s son and brother’s daughter. 
Powers and 
duties of the 
Executive 
Council 
20. (1) The Executive Council shall be the principal executive 
body of the University and shall have the following powers namely :— 
 (a) a supervise and control the affairs of the University; 
 (b) to hold and control the property and funds of the 
University; 
 (c) to recommend emoluments and terms and conditions of 
service of the Vice-Chancellor; 
 (d) to approve academic programmes; 
 
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 (e) to make, amend or repeal Statutes; 
 (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 movable, immovable or 
intellectual property of the University; 
 (i) to direct the form and use of common seal of the 
University; 
 (j) to appoint such committees as may be required for the 
efficients functioning of the University; 
 (k) to determine the emoluments and terms and conditions 
or service of the staff of the University; 
 (l) to authorise operation of bank accounts of the 
University; 
 (m) to regulate and determine all other matters concerning 
the University in accordance with this Adhiniyam or the 
Statues. 
 (2) Every meeting of the Executive Council shall be hold such 
date, time and place as may be fixed by the Vice-Chancellor. 
 (3) The Member of the Executive council shall be entitled to 
such allowances as may be prescribed. 
 (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, safe, 
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 Statutes, 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 
21. (1) The Academic Council shall be the principal academic 
body of the University and shall, subject to the provisions of this 
Adhiniyam and the Stat utes, 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 Statutes and may advise the Executive Council 
on all academic matters. 
528 
[The Uttar Pradesh Pandit Deen Dayal Upadhyaya Pashu Chikitsa Vigyan Vishwavidyalaya Evam Go -
Anusandhan Sansthan Adhiniyam, 2001]  
 (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 affiliated  Members 
 constituent colleges as are not  
 members of the Executive Council; 
 (d) one Head of the Department of the Member 
 University nominated by the  
 Vice-Chancellor; 
 (3) The term of office of the members referred to in clause (c) of 
sub-section (2) shall be one year : 
Finance 
Committee 
22. (1) The Finance Committee shall consist of the following 
members, namely :— 
 (a) the Vice-Chancellor; Chairman 
 (b) the Secretary to the State Government Member 
 in the Finance Department; 
 (c) the Secretary to the State Government Member 
 in the Animal Husbandry and Fisheries 
 Department; 
 (d) two members of the Executive Council Members 
 nominated by the Vice-Chancellor and 
 (e) the Finance Officer; Member- 
 Secretary 
 (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 Adhiniyam or the 
Statutes. 
 (4) Unless a proposal having financial implication has been 
recommended by the Finance Committee, t he 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 Committees with reasons for the 
disagreement and if the Executi ve Council again disagrees with the 
recommendation of the Finance Committee the matter shall be referred 
to the Chancellor whose decision thereon shall be final. 
Examinations 
Committee 
23. (1) There shall be an Examinations Committee of the 
University, the constitution of which shall be such as may be provided 
for in the Statutes. 
530 
[The Uttar Pradesh Pandit Deen Dayal Upadhyaya Pashu Chikitsa Vigyan Vishwavidyalaya Evam Go -
Anusandhan Sansthan Adhiniyam, 2001]  
 (2) The C ommittee 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 review 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 finalise the list of the  examiners and declare the 
result of the University. 
 (3) The Examinations Committee may appoint such number of 
sub-committees as it thinks fit, and in particular, may delegate to any 
one or more person or sub- committees, the powers to deal with the 
decide cases relating in the use of unfair means by the examinees. 
 (4) Notwithstanding anything contained in any other provisions 
of the Adhiniyam, it shall be lawful for the Examinations Committee or, 
as the case may be, for a sub -committee or any person to whom the 
Examinations Committee has delegated its power in this behalf under 
sub-section (3) to debar such 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 any other provisions of this Adhiniyam and the 
Statutes, the Examinations Committee may issue such directions as it 
considers necessary for the arrangements for conduct of the 
examinations. 
Other 
Authorities 
24. The Constitution, powers and duties of other Authorities of 
the University shall be such as may be prescribed. 
 CHAPTER – VI 
AFFILIATION OF COLLEGES 
Affiliation of 
Colleges 
25. (1) The Executive Council may, with the previous sanction 
of the Chancellor, admit any college which f ulfils 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. 
 (2) It shall be lawful for an affiliated college to make 
arrangement with any other affiliated college situated in the same local 
area, or with the University, for co -
operation in the work of teaching or 
research. 
 (3) Except as otherwise provided in any other provisions of this 
Adhiniyam, the management of an affiliated 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. 
532 
[The Uttar Pradesh Pandit Deen Dayal Upadhyaya Pashu Chikitsa Vigyan Vishwavidyalaya Evam Go -
Anusandhan Sansthan Adhiniyam, 2001]  
 (4) Every affiliated college shall furnish such reports, returns 
and other particulars as the Executive C ouncil or the Vice -Chancellor 
may call for. 
 (5) The Executive Council shall cause every affiliated college to 
be inspected from time to time at intervals not exceeding five years by 
one or more persons authorised by it on that behalf, and a report of the  
inspection shall be made to the Executive Council. 
 (6) The Executive Council may direct an affiliated college so 
inspected to take such action as may appear to it to be necessary 
within such period as may be specified. 
 (7) The privileges of affiliatio n of college which fails to comply 
with any direction of the Executive Council under sub -section (6) 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 
Chancellor, be withdrawn or curtailed by the Executive Council in 
accordance with the provisions of the Statutes. 
 (8) Notwithstanding anything containted in sub -section (1) and 
(7), if the Management of an affiliated college has failed to fulfill the 
conditions o f affiliation, the Chancellor may, after obtaining a report 
from the Management and the Vice -Chancellor, withdraw or curtail the 
privileges of affiliation. 
Constituent 
Colleges 
26. (1) The Uttar Pradesh College of Veterinary Science, 
Mathura shall cease t o be constituent College of the Chandra Shekhar 
Azad Krisi Evam Prodyogik Vishwavidyalya, Kanpur and shall be on 
and from the commencement of this Adhiniyam the constituent College 
of the University. 
 (2) The University may establish such other constituent Colleges 
as it may consider necessary and expedient. 
Disqualification 
for membership 
of Management 
27. (1) A person shall be disqualified for being chosen as, and 
for being, a member of the Management of an affiliated College (other 
than a College maint ained 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, in, 
or for the execution of any work for such College. 
 Explanation : – The term ‘‘relative’’ shall have the meaning 
assigned to it in the exaplanation to sub-section (4) of section 19. 
Inspection and 
Inquiry 
28. (1) The State Government shall have the right to cause an 
inspection to be made by such person as it may d irect, of an affiliated 
college, including buildings,  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 affiliated college and a representative appointed by 
the Management and whe re 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. 
534 
[The Uttar Pradesh Pandit Deen Dayal Upadhyaya Pashu Chikitsa Vigyan Vishwavidyalaya Evam Go -
Anusandhan Sansthan Adhiniyam, 2001]  
 (3) The person or persons appointed to inspect or inquire under 
sub-section (1) shall have all that powers of a civil court while t rying a 
suit under the Code of the Civil Procedure,  1908,  for  the  purpose  of  
 taking evidence on oath and of enforcing the at tendance of witnesses 
and compelling production or documents and material objects, and 
shall be deemed to be a civil court w ithin 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 Governm ent may communicate to the 
management of the affiliated 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 directions. 
 (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 taken thereon. 
 (6) The Vice -Chancellor shall then within such times as State 
Government may fix, submit to it a report of the act ion 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 authori ties shall be b ound to comply with 
such direction. 
 (8) The State Government may, at any time, call for any 
information from the Management or Principal of an affiliated college in 
connection with such inspection or inquiry. 
Institutes 29. The University  may, with the prior approval of State 
Government establish one or more institutes to organize and conduct 
teaching and research any subject. 
Bar of Charging 
any donation 
etc. for 
admission to a 
college 
30. No person connected with the Management of an af filiated 
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 by or 
under the Statutes 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 
31. Where a contribution or donation, either in cash or in kind, 
is taken or received by any affiliated college not maintained exclusively 
by the State Government or a local authorty, 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 speci al orders of the 
State Government. 
536 
[The Uttar Pradesh Pandit Deen Dayal Upadhyaya Pashu Chikitsa Vigyan Vishwavidyalaya Evam Go -
Anusandhan Sansthan Adhiniyam, 2001]  
 CHAPTER – VII 
APPOINTMENT AND CONDITIONS OF SERVICE OF TEACHERS AND 
OFFICERS 
Appointment of 
Teachers 
32. (1) Subject to the provisions of this Adhiniyam, the teachers 
of the University and the teachers of an affiliated college, other than a 
college maintained exclusively by the State Government, shall be 
appointed by the Executive Council of the Management of the affiliated 
college on the recommendation of a Selection Committee in the manner 
hereinafter provided. The Selection Committee shall meet is often as 
necessary. 
 (2) The appointment of every such teacher, Director and 
Principal not being an appointment under sub -section (3), sh all in the 
first instance be on probation for one year which may be extended for a 
period not exceeding one year : 
 Provided that no order of termination of service during or on the 
expiry of the period of probation shall be passed,— 
 (a) In the case of a teacher of the University, except by order 
of the Executive Council made after considering the report of 
the Vice-Chancellor not unless the teacher is himself the Head 
of the Department the Head of the Department concerned; 
 (b) In the case of Principal  of an affiliated college exc

Excerpt shown. Open the full act in Lexace.

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