LexThe Uttar Pradesh State Sports University Act, 2021
Uttar Pradesh · state statute
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THE UTTAR PRADESH STATE SPORTS UNIVERSITY ACT, 20211
(U.P. Act no. 8 of 2021)
Amended by
U.P. Act No. 37 of 2021
U.P. Act No. 22 of 2024
[As passed by the Uttar Pradesh Legislature, and assented to
by the Governor under Article 200 of the ‘‘Constitution of India’’ on
March 1, 2021 and published in the Gazette Extraordinary, dated
March 5, 2021.]
AN
ACT
to provide for the establishment of an affiliating and
teaching University of Sports in the State and for matters
connected therewith or incidental thereto.
IT IS HEREBY enacted in the Seventy -second Year of the
Republic of India as follows :-
CHAPTER-I
PRELIMINARY
Short title,
extent and
commencement
1. (1) This Act may be called the Uttar Pradesh State Sports
University Act, 2021.
(2) It extends to the whole of the State of Uttar Pradesh.
(3) It shall come into force on such date as the State
Government may, by notification in the Gazette, appoint.
Definitions 2. In this Act, unless the context otherwise requires,-
(a) “Academic and Activity Council ” means the Academic
and Activity Council of the University constituted under section
24 of this Act;
(b) “Act” means the Uttar Pradesh State Sports University
Act, 2021 ;
(c) “Affiliated college” means a college or institution affiliated
by the University under section 28 of this Act;
(d) “ Associated Activity School/College ” means any
institution recognised by the University and authorised under
the provisions of this Act including Uttar Pradesh Sports
department's infrastructure, Uttar Pradesh Sports Colleges/
Hostels having sports facilities for at least three indoor and two
outdoor sports facilities for ga mes recognized by the State
Government within a radius of fifteen kms from the outermost
boundary of the College seeking affiliation in order to fulfil the
practical sessions as per the curriculum required;
(e) “ Board ” means the Board of Governors of the University
constituted under section 20 of this Act;
(f) “College” means a college or an institution teaching any
of the courses leading to a degree or a diploma or a certificate
etc. under this Act ;
1. For SOR see at the end of this Act.
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(g) “Deans ” means the Deans of the University appointed
under section 15 of this Act;
(h) “Directors ” means t he Director of the University
appointed under section 14 of this Act;
(i) “Employee” means any person appointed by the
University and includes a teacher or any other member of the
staff of the University;
(j) “Faculty” means faculty of the University or College;
(k) “Finance Committee ” means the Finance Committee of
the University constituted under section 26 of this Act;
(l) “Hostel” means scholar/student hostel of the University
or College;
(m) “NAAC ” means certification from National Assessment
and Accreditation Council of India ;
(n) “Registrar ” means the Registrar of the University
appointed under section 17 of this Act;
(o) “Regulations ” means the regulations of the University
made under this Act;
(p) “Regulatory Body ” means the Statutory bodies
established by the Central Government from time to time such
as University Grants Commission and includes the All India
Council for Technical Education, the Bar Council of India, the
Distance Education Council, the Dental Council of India, the
Indian Nursing C ouncil, the Medical Council of India, the
National Council for Teacher Education, Central Council for
Indian Medicine, the Pharmacy Council of India etc. ;
(q ) “Statutes” and “Ordinances ” means the Statutes and
the Ordinances of the University for the time being in force ;
(r) “Student” means a student enrolled in the register of the
University or College Associated or Affiliated to the University;
(s) “Teacher of the University” means Professors, Associate
Professors, Assistant Professors, coaches and suc h other
persons as may be appointed for imparting instructions,
coaching, training or conducting research in the University,
College or Institution and Study Centres maintained by the
University and are designated as teachers by the Statutes ;
(t) “ Vice-Chancellor” means the Vice -Chancellor of the
University appointed under section 12;
(u) "University Grants Commission" means University
Grants Commission established under section 4 of the
University Grants Commission Act, 1956 ;
(v) “Study Centre ” means a centre established, maintained
or recognised by the University for the purpose of advising,
counselling, coaching, training or for rendering any other
assistance required by the students ;
(w) “University” means the University established and
incorporated under section 3 of this Act.
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CHAPTER-II
UNIVERSITY
Establishment
and Incorporation
of the University
3. (1) There shall be established a University by the name of
the 1["Major Dhyanchand Sports University"].
(2) The Vice -Chancellor, the Board, the Academic and
Activity Council, the Directors, the Deans, the Registrar and all
other persons who may hereafter become such officers or members
so long as they continue to hold such o ffice or membership, shall
constitute a University by the name of the " Uttar Pradesh State
Sports University".
(3) The University shall be a body corporate by the name as
aforesaid, having perpetual succession and common seal with
power, subject to the pr ovisions of this Act, to acquire and hold
property, to contract and shall, by the said name, sue or be sued.
(4) In all suits and other legal proceedings by or against the
University, the pleadings shall be signed and verified by the
Registrar and all pr ocesses in such proceedings shall be issued to,
and served on the Registrar.
(5) The University shall function as an affiliating and
teaching University and it shall affiliate any college or institution for
teaching or coaching students leading to the con ferment of degrees,
diplomas, or grant certificates for skill development and vocational
purpose to the students admitted therein. Post graduate studies
and research will also be undertaken.
Headquarters of
the University
4. The headquarters of the Unive rsity shall be in Meerut
district.
Objects of the
University
5. The objects of the University shall be,-
(i) to provide an academic and professional development
career pathway for young persons with physical aptitude
and persons who are desirous of pursui ng sports as a
profession and devote their entire career to an Olympic
recognised sports to reach national and international
standards and win medals for India and continue in the
profession by becoming a coach, manager or sports
professional;
(ii) to deve lop sportspersons meeting physical and skill
standards by inculcating an attitude of continuous
performance enhancement as per national and international
standards by providing especially designed sports skills
development and academic inputs in various ar eas of sports
education, sports sciences and also incorporating advanced
sports technologies for sports in sportspersons and coaches;
(iii) to assist sportspersons to acquire a Bachelor‟s
Degree along with their career in sports, University will run
Bachelor of Sports (three year Degree Course) with
specialization in one of the Olympic recognised
1. Subs. by sec. 2 of U.P. Act No. 37 of 2021.
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team/individual sports, focusing on Athletics, Hockey,
Wrestling and Boxing, Volleyball, Basketball, Football,
Handball, where the evaluation of the Bachelor‟s Degree will
be based on participation and winning medals in the
National University Games, National Games and
International Sports Competitions;
(iv) to establish Specialized Centres and Institutions of
Excellence focusing on specific sports discipline for
imparting state of the art educational training and research
in the fields of sports and sports sciences, sports tech nology
and high performance sports training for Olympic sports
especially focusing on Athletics, Volleyball, Basketball,
Football, Handball, Hockey, Wrestling and Boxing;
(v) to provide the knowledge of advanced physical
education and sports coaching, prov iding specially designed
academic training programmes in various areas of physical
education, sports sciences and also advanced technologies
of sports training which includes theoretical inputs and
practical activity training to generate expertise and
strengthening physical education and sports training
programme to promote sports performances;
(vi) to establish centres and institutions of excellence for
imparting state of the art educational training and research
in the fields of physical education and spo rts sciences,
sports technology and high performance training for all
sports and games including indigenous games and martial
arts;
(vii) to generate interdisciplinary capabilities and
collaborations for the development of knowledge, skills and
competencies at various levels in the field of physical
education and sports sciences, sports medicine,
biomechanics, sports nutrition, sports technology, sports
communication and journalism, disability sports, yoga,
exercise and fitness therapy, tourism and adventu re sports,
water sports, sports management, sports Psychology and
high performance training for all sports and games;
(viii) to generate capabilities to provide infrastructure of
international standard for education, training and research
in the areas rela ted to physical education and sports
sciences, sports technology, and high performance training
for all sports and games;
(ix) to prepare highly qualified professionals in sports
related specialized fields (counselling, testing data analytics,
fitness and wellness, sports injury management, virtual
reality/artificial intelligence applications, life -guard etc.)
management in the field of physical education and sports
sciences, sports technology and high performance training
for all sports and games;
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(x) to serve as a Centre of Excellence for the elite
sportspersons, coaches and athletes of all sports and games
and innovation in physical education and to carry out,
endorse and propagate research, testing methodology to
develop sports culture in the State ;
(xi) to function as a leading resource centre for
knowledge and development in the area of physical
education and sports sciences, sports technology, sports
event management, sports mass communication and high
performance training for all sports and games;
(xii) to provide international collaboration in the fields of
physical education and sports sciences, sports technology,
bio mechanics, nutrition and high performance training for
all sports and games;
(xiii) to establish close linka ge with schools, colleges,
Universities, sports and recreation clubs, societies, sports
associations boards and international sports federations,
Academies and Institutes for the purpose of teaching,
training and research in physical education and sports
sciences, sports technology, sports medicines and
high performance training for all sports and games;
(xiv) such other objects, not inconsistent with the
provisions of this Act which the State Government may, on
an application by the University, by notifi cation in the
Gazette, specify in this behalf;
(xv) to provide vocational guidance and placement
services in physical education, sports sciences, sports
medicine, sports technology and other related fields.
University to be
open to all caste,
creed, race or
class
6. The University shall be open to persons of any sex and of
whatever caste, creed, race or religion, class, place of birth, religious
belief or profession or political or other opinion in order to entitle
him/her to be admitted as a teacher of th e University or to hold any
other office therein or to be admitted as a student in the University
or to graduate there at or to enjoy or exercise any privilege thereof :
Provided that nothing in this section shall be deemed to
prevent the University from making special provisions for the
employment or admission of women, persons with disabilities or of
persons belonging to the weaker sections of the society and, in
particular, of the Scheduled Castes, the Scheduled Tribes, Other
Backward Classes and the o ther economically and educationally
backward classes of citizens.
Powers and
functions of the
University
7. Subject to the provisions of this Act, the powers and
functions of the University shall be ,-
(a) Administrative powers and functions:-
(i) to adm inister and manage the University and the
associated colleges and to establish such institutes and
centre for research, education and instructions as are
necessary for the furtherance of the objects of the University;
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(ii) to hold examinations and confer degrees, diplomas, or
grant certificates and other academic distinctions or titles on
persons subject to such conditions as th e University may
determine, and to withdraw or cancel any such degrees,
diplomas, certificates or other academic distinctions or titles
in the manner as may be prescribed;
(iii) to confer honorary degrees or other distinctions in the
manner as may be prescribed;
(iv) to establish such specialized study centres or other
units for research and development as are, in the opinion of
the University, necessary for the furtherance of its objects;
(v) to collaborate or associate with any educational
institution with like or similar objects for the design and
introduction of specialized standalone courses;
(vi) to develop and maintain linkages with educational or
other institutions in any part of the world having objects
wholly or partially similar to those of th e University, through
exchange of teachers, students and scholars and generally in
such manner as may be conducive to their common objects;
(vii) to develop and maintain relationships with te achers,
coaches researchers, experts, sports associations and
federations in any part of the world for achieving the objects
of the University;
(viii) to establish, maintain and manage sports
infrastructure, halls and hostels for the residence of students
and accommodation for faculties, officers and employees of
the University;
(ix) to supervise and control the residence and to regulate
the discipline among the students of the University and to
make arrangement for promoting their health and general
welfare and cultural activities;
(x) to institute and award fellowship s, scholarships,
prizes, medals and other awards;
(xi) to purchase or to take on lease any land or building or
sports complex or sports infrastructure and scientific sports
research equipments or indoor stadium on works which may
be necessary or convenie nt for the purpose of the University
on such terms and conditions as it may think fit and proper
and to construct, alter and maintain any such buildings or
works ;
(xii) to sell, exchange, lease or otherwise dispose of all or
any portion of the properties of the University, movable or
immovable, on such terms as it may think fit, consistent with
the interest, activities and objects of the University, after
taking prior permission of the State Government ;
(xiii) to execute conveyances regarding transfers,
mortgages, leases, licenses, agreements and other
conveyances in respect of the property, movable or
immovable including Government securities belonging to the
University or to be acquired for the purpose of the University,
after taking prior permission of the State Government;
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(xiv) to create academic, technical, administrative,
ministerial and other posts and to make appointments
thereto either on permmanent post or on temporary post or
on contractual basis ;
(xv) to institute professorships, associate professorships,
assistant professorships, readerships, lectureships, endowed
professorship, honorary professorships, adjunct professor -
ships, emeritus professorships, of different sports a nd games
and any other teaching, academic or research posts for sports
sciences and to prescribe qualifications for them;
(xvi) to appoint persons as Director, Deans, Professors,
Associate Professors, Assistant Professors, Readers, Lecturers,
Head Coaches, Coaches, Trainers, Adjunct Professors, or
otherwise as teachers and researchers of the University;
(xvii) to regulate and enforce discipline among the
employees of the University and to provide for such
disciplinary measures as may be prescribed ;
(xviii) to do all such other acts and things as the
University may consider necessary, conducive or incidental to
the attainment or enlargement of all or any of the objects of
the University;
(xix) to be admitted as a student of the University or in
any affiliat ed course of the University in any
college/institution, a student must have at least won a
medal/prize at the District Level Sports Competition in an
Olympic Sports;
(xx) to appoint to the post of Vice -Chancellor of the
University, a person as per the qual ification prescribed under
section 12 of this Act;
(xxi) to have liaison or membership with various
international professional organisations or bodies;
(xxii) to co -operate or collaborate or associate with any
other University or authority or institution o f higher learning,
including those located outside the country, in such manner
and for such purposes as the University, may determine;
(xxiii) to act as a technical advisory body to State
Government and State/National Sports Federations on all
matters related to sports;
(xxiv) to admit to its privileges any College or Institution
in or outside India subject to such conditions as may be laid
down by the Statutes;
(xxv) to recognise persons for imparting instruction in any
College or Institution admitted to the privileges of the
University;
(b) Academic, curriculum and research related powers
and functions:-
(i) to run a Bachelor of Sports person (three year Degree
Course) with specialization in one of the Olympic sports,
focusing on Athletics, Volleyball, Basketball, Football,
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16
Handball, Hockey, Wrestling and Boxing, where the evaluation
of the Bachelor‟s Degree will be based on participation and
winning medals in the Nationa l and International Sports
Competitions;
(ii) to admit sportspersons who have proven their sports
talent at the district level and ready to join the university and
to groom sportspersons at an early stage (e.g. age of 12 years
onwards) so that they can join the University at a later stage.
(iii) to provide for instruction, coaching, training and
research in such branches of knowledge or learning pertaining
to the physical education, sports sciences, sports technology
and high performance training for all sports and games;
(iv) to conduct innovative experiments in new methods and
technologies in the field of sports sciences, technology and
management in order to achieve scientific sports training
system for all sports and games and international standards of
such physical education, sports training and research in sports
sciences;
(v) to prescribe courses and curriculum and provide for
flexibility in the education system and delivery of
methodologies including open, electronic and distance
learning ;
(vi) to p rovide for e -publishing, printing, reproduction and
publication of research and other work and to organise
exhibitions, workshops, seminars, symposia, conferences,
competitions;
(vii) to sponsor and undertake research in all aspects of
physical education a nd sports sciences, sports technology,
allied areas and high performance training for all sports and
games;
(viii) to admit the students for the courses offered by the
University in the prescribed manner;
(ix) to provide vocational guidance and placement s ervices
in field of sports and its allied activities;
(x) to organise and to undertake extramural studies,
training and extension services;
(xi) to determine standards of admission to the University,
which may include examination, evaluation or any other
method of testing.
(xii) to provide training, coaching and other backup to high
level sports persons for achieving success in different national
and international sports competition;
(xiii) to provide for the preparation of instructional and
training materi als, including films, cassettes, tapes, video
cassettes and other software;
(xiv) to provided for semester system, continuous evaluation
and choice -based credit system and to enter into agreement
with other Universities and academic institutions for credit
transfer and joint degree programmes;
(xv) to ensure active participation of students in all
academic activities of the University, including evaluation of
teachers.
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(c) Finance related powers and functions:-
(i) to regulate the expenditure, manage the finance and to
maintain accounts of the University;
(ii) to receive grants, subventions, subscriptions, donations
and gifts for the purposes of the Univ ersity and consistent with
the objects for which the University is established and to enter
into any agreement with the Central Government, the State
Government, PSUs, the University Grants Commission or other
authorities or bodies for receiving any grants;
(iii) to receive funds from the industries, associations,
federations or from any other sources as gifts, donations,
benefactions or bequests by transfer of movable and immovable
properties for the purposes and objects of the University;
(iv) to fix, dem and and receive or recover fees and such
other charges as may be prescribed;
(v) to draw and accept, to make and endorse, to discount
and negotiate Government promissory notes and other
promissory notes, Acts of exchange, cheques or other
negotiable instruments;
(vi) to raise and borrow moneys on bonds, mortgages,
promissory notes or other obligations or securities founded or
based upon all or any of the properties and assets of the
University or without any securities and upon such terms and
conditions as it may think fit and to pay out of the funds of the
University, all expenses incidental to the raising of moneys, to
repay money borrowed, after taking prior permission of the
State Government;
(vii) to invest the funds of the University in accordance with
the provisions of the Act;
(d) Miscellaneous powers and functions:-
(i) to maintain all reports of activities, finances etc. in
public domain in a web portal;
(ii) to give effect to the procedures and standards provided
under the Khelo India Scheme or th e National Sports Talent
Search and Identification Scheme;
(iii) accreditation shall be obtained from the National
Assessment and Accreditation Council or any other accrediting
agency at the national level; and
(iv) e -governance shall be introduced with ef fective
management information.
Power of
delegation
8. Subject to the provisions of this Act and the regulations
made thereunder, any officer or authority of the University may, by
order, delegate his or its powers (except the power to make
regulations) t o any other officer or authority under his or its control
subject to the condition that the ultimate responsibility for the
exercise of the powers so delegated shall continue to rest in the officer
or authority delegating them.
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20
State
Government's
power of
inspection
and inquiry
9. (1) The State Government shall have the power to cause an
inspection to be made by such person or persons as it may direct of
the University, its buildings, sports facilities infrastructure, libraries,
laboratories, museum, workshop, and equipments of any college,
institution or centre maintained, or affiliated to the University, and
also of the teaching, and other wor ks conducted by the University and
of the conduct of examination held by the University, and to cause an
inquiry to be made in like manner in respect of any matter connected
with the administration, academic affairs and finances of the
University or Colleges.
(2) The State Government shall in every matter referred to in
sub-section (1) give notice to the University of its intention to cause an
inspection or an inquiry to be made and the University shall be
entitled to be represented thereat.
(3) The State Government shall communicate to the University
its views with reference to results of such inspection or inquiry and
advise the University for the action to be taken in the matter.
(4) Where the University does not, within the reasonable time,
take action to the satisfaction of the State Government, the State
Government may issue such directions to the University as it thinks
fit and the University shall comply with such directions.
CHAPTER III
OFFICERS AND AUTHORITIES OF UNIVERSITY
Officers of the
University
1[10. The following shall be the officers of the University,
namely : -
(i) the Chancellor;
(ii) the Vice-Chancellor;
(iii) the Directors;
(iv) the Deans;
(v) Head Coaches ;
(vi) the Registrar;
(vii) the Controller of Examinations ;
(viii) the Librarian;
(ix) the Finance Officer ; and
(x) such other persons as may be declared by regulations,
to be the officers of the University.]
The
Chancellor
11. (1) The Governor shall be the Chancellor of the University.
He/She shall be the ex-officio head of the University and shall, when
present, preside at any convocation of the University.
(2) Every proposal for the conferment of any honorary degree
shall be subject to the confirmation by the Chancellor.
(3) It shall be the duty of the Vice -Chancellor to furnish such
information or record 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/her by or under the Statutes.
1. Subs. by sec. 3 of U.P. Act No. 37 of 2021.
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22
The Vice-
Chancellor
12. (1) The Vice-Chancellor shall be whole time salaried officer
of the University and shall be appointed by the Chancellor from
among the persons whose names are submitted to him/her by the
committee constituted under sub -section(3) in accordance with the
provision of sub-section (2).
(2) (a) Essential Qualification : - The p erson appointed to the
post of Vice-Chancellor shall be an international level player, must be
a graduate and have attained the minimum age of 21 years;
(b) Preferential Qualification : - He/She should have won a
medal in the Olympic Games or World Cup/World Championship ; or
winner of medal in Asian Games or Commonwealth Games in
an Olympic sports discipline ; or
person who is an Arjuna awardee or Khel Ratna awardee or
Padmashri awardee in the field of sports or Dhyanchand awardee.
(c) lf such a person is not available then the Vice -Chancellor
shall be a person who has not attained the age of sixty -two years on
the date of nomination and who shall:-
(i) be an eminent educationist ; or
(ii) be a renowned physical educationist and sportsperson;
or
(iii) be a researcher with excellent research work published
in reputed National or International periodical journals and
holds a Doctorate Degree in the field of physical education .
(3) The committee referred to in sub -section (1) shall consist of
three members :-
(a) One member shall be a renowned sports personality to
be nominated by the Chancellor;
(b) One member shall be the Secretary incharge of the
Sports Department of the State;
1[(c) One member, shall be renowned sports administrator
or a renowned sports personality to be nominated by the State
Government :]
(4) The Committee so appointed under sub -section (3) shall
within such time and in such manner as directed by the State
Government, select three persons who possess the qualifications
mentioned in sub-section (2) whom it considers fit for being appointed
to the post of Vice -Chancellor and shall recommend to the State
Government, the names of the persons so selected together with such
other particulars as it may deem necessary.
(5) The Vice -Chancellor shall hold office for the period of three
years and shall be eligible for re -appointment for a further period of
three years:
1. Subs. by sec. 2 of U.P. Act No. 22 of 2024.
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24
Provided that a person shall not hold office of the Vice -
Chancellor after he/she attains the age of sixty-five years.
(6) The emoluments and other terms and co nditions of the
service of the Vice-Chancellor shall be such as may be determined by
the State Government.
(7) The Vice -Chancellor may resign from his office by writing
under his hand addressed to the Chancellor and such resignation
shall take effect from the date of acceptance by the Chancellor.
(8) Whenever a temporary vacancy occurs in the office of Vice -
Chancellor and it cannot be conveniently and expeditiously filled up in
accordance with the provisions of this section, the Chancellor may
direct any of the officers of the Univers ity to carry on the current
duties of the office of the Vice-Chancellor.
(9) A person shall be disqualified for b eing appointed, or for
being a Vice-Chancellor –
(i) if he/she is a member of the Parliament, or of any State
Legislature or of any local authority ; or
(ii) if he/she is a member of a political party ; or
(iii) if he/she is or any time has been adjudged an insolvent
or he/she has suspended payment of his debts or has
compounded with his creditors ; or
(iv) if he/she is of unsound mind or stand s so declared by
the competent court ; or
(v) if he/she is or has been convicted of an offence, which
in the opinion of the State Government, involves moral
turpitude.
Powers and
duties of the
Vice-
Chancellor
13. (1) The Vice -Chancellor shall have, subje ct to the
provisions of this Act, power to cause an inspection or review to be
made by such person or persons as he/she may direct, of the
University, its buildings, hostels, libraries, sports infrastructure
facilities, equipments, systems, processes and o f any institution or
centre maintained by the University, and also of the examinations,
teaching, research and other work conducted or done by the
University and to cause an inquiry to be made in like manner in
respect of any matter connected with the admi nistration, academic
affairs and finances of the University.
(2) Without prejudice to the generality of the foregoing
provisions, the Vice- Chancellor shall -
(i) be the chief executive and academic officer of the
University. He/She shall preside over th e meetings of the
Academic and Activity Council;
(ii) ensure implementation of the decisions of the
authorities of the University;
(iii) be responsible for imparting of instructions and
maintenance of discipline in the University; and
(iv) exercise such other powers and perform such other
duties as may be assigned to him/her by or under this Act or
the regulations or as may be delegated to him/her by the
Board.
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26
(3) Where any matter is of urgent nature requiring immediate
action and the same cannot be immediately dealt with by the authority
or body of the University empowered under this Act to deal with it, the
Vice-Chancellor may take such action as he/she may deem fit and
shall forthwith inform the action so taken by him/her to the authority
or body of the University who or which, in the ordinary course, would
have dealt with the matter:
Provided that if such authority or other body is of the opinion
that such action ought not to have been taken by the Vice -Chancellor,
it may refer the matter to the Board which may either confirm the
action taken by the Vice -Chancellor or annul the same or modify it in
such manner as it thinks fit, and thereupon the action shall cease to
have effect or, as the case may be, shall take effect in such modified
form so however that such modification or annulment shall be without
prejudice to the validity of anything previously done by on under the
order of the Vice-Chancellor.
(4) Where the exercise of the power s by the Vice -Chancellor
under sub-section (3) involves the appointment of any person, such
appointment shall be confirmed by t he competent authority
empowered to approve such appointment in accordance with the
provisions of this Act and the regulations, not later than six months
from the date of order of the Vice -Chancellor, otherwise such
appointment shall cease to have effect o n the expiration of a period of
six months from the date of order of the Vice-Chancellor.
Directors 14. (1) The Directors of the University shall be appointed by the
Vice-Chancellor with the approval of the Board in such manner and on
such terms and conditions as may be prescribed.
(2) The Directors shall assist the Vice -Chancellor in managing
the academic, physical activities, administrative, financial and other
affairs of the University and shall exercise such powers and perform
such functions as may be prescribed or entrusted to them by the Vice -
Chancellor.
(3) The person to be appointed as a Director shall be a trainer/
teacher/Lecturer/Professor of the University or be eligible to teach in
any of the affiliated courses of the University in any college/institution,
or a trainer/teacher/Lecturer/Professor who has at least won a medal
in National Championship (Senior category)/National Games and
preferably played at the National or International Level in an Olympic
Sport discipline.
Deans 15. (1) The De ans shall be appointed by the Vice -Chancellor
from amongst the faculties of the University by following the due
process of law.
(2) The Deans shall assist the Vice -Chancellor and Director of
the University in managing the academic and other affairs of the
University and shall exercise such powers and perform such functions
as may be prescribed or entrusted to them by the Vice - Chancellor and
the Director.
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(3) The person to be appointed as a Dean shall be a
trainer/teacher/ Lecturer/Professor of the University or be eligible to
teach in any of the affiliated courses of the University in any
college/institution, a trainer/teacher/Lecturer/Professor who has at
least won a medal in National Championship (Senior
category)/National Games and preferably played at the National or
International Level in an Olympic Sport discipline.
Head Coaches 16. (1) The Head Coaches shall be appointed by the Vice -
Chancellor from amongst the coaching faculties of the University by
following the due process of law.
(2) The Head Coaches shall assist the Vice -Chancellor and
Director of the University in managing the academic and other training
affairs of the University centre for high perfor mance training and shall
exercise such powers and perform such functions as may be
prescribed by the Statute or entrusted to them by the
Vice-Chancellor and the Director.
(3) The person to be appointed as a Head Coach shall be a
trainer/teacher/ Lecturer/ Professor of the University or be eligible to
teach in any of the affiliated courses of the University in any
college/institution, a trainer/teacher/Lecturer/Professor who has at
least won a medal in National Championship (Senior
category)/National Games a nd preferably played at the National or
International Level in an Olympic Sport discipline.
Registrar 17. (1) The Registrar shall be appointed by the State Government
in such manner and on such terms and conditions as may be
prescribed.
(2) The Registrar shall exercise the following powers and perform
the following duties, namely :-
(i) he shall be responsible for the custody of records,
common seal, the funds of the University and the property of the
University;
(ii) he shall place before the Board and other authorities of
the Unive rsity, all such information and documents as may be
necessary for transaction of its business;
(iii) he shall be responsible to the Vice -Chancellor for the
proper discharge of his functions;
(iv) he/she shall be responsible fo r the administration of the
University and conduct the examinations and make all other
arrangements necessary thereof and be responsible for the
execution of all processes connected therewith;
(v) he shall attest and execute all documents on behalf of the
University;
(vi) he shall verify and sign the pleadings in all suits and
other legal proceedings by or against the University and all
processes in such suits and proceedings shall be issued to and
served on the Registrar; and
(vii) he shall exercise such other powers and perform such
other duties as may be assigned to him by or under this Act, the
regulations or as may be delegated to him by the Board or the
Vice-Chancellor.
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30
Finance
Officer
1[17-A. (1) The Finance Officer shall be appointed by the State
Government from amongst the officers of Uttar Pradesh Finance
Services, and the terms and conditions of services of the Finance
Officer shall be governed according to the concerned service rules of
the State Government.
(2) The Fianance Officer shall be subje ct to the disciplinary
control of the State Government. However, the Executive Council may
report irregularities or recommend action against the Finance Officer
to the State Government after making appropriate inquiry.
(3) The Finance Officer shall be the ex-officio Secretary of the
Finance Committee, but shall not be deemed to be a member of such
Committee.]
Other Officers 18.The appointment and powers of other officers of the
University shall be such as may be prescribed from time to time.
Authorities of
the University
19. The following shall be the authorities of the University,
namely: -
(i) the Board of Governors;
(ii) the Executive Council;
(iii) the Academic and Activity Council;
(iv) the Finance Committee; and
(v) such other authorities as may be declared by regulations
to be the authorities of the University.
Board of
Governors
20. (1) The Board of Governors of the University shall consist of
the following members, namely: -
(i) the Chancellor, who shall be the Chairman of the Board;
(ii) the Vice-Chancellor;
(iii) one Director of the University, by rotation, to be
nominated by the Vice-Chancellor;
(iv) One Head Coach by rotation, to be nominated by the
Vice-Chancellor;
(v) four persons to be nominated by the State Government.
(2) The Registrar shall be the Secretary of the Board.
Powers and
functions
of the Board
21. (1) Subject to the provisions of this Act, the Board shall be
responsible for the general superintendence, direction and control of
the affairs of the University and shall exerci se all the powers of the
University, and shall have the power to review the acts of the
Academic and Activity Council, the Finance Committee and other
committees or authorities of the University.
(2) Without prejudice to the provisions of sub -section (1), the
Board shall have the following powers and functions, namely: -
(i) to take decisions on question of policy relating to the
administration and working of the University, to review, from
time to time, the broad policies and programmes of the
University, and to suggest measures for the improvement and
development of the University;
(ii) to institute courses of study in the University;
1. Ins. by Sec. 4 of U.P. Act No. 37 of 2021.
[The Uttar Pradesh State Sports University Act, 2021 ]
32
(iii) to make regulations;
(iv) to con sider and approve the Annual Report and the
annual budget of the University for every financial year and to
consider audit report of such account;
(v) to invest money and funds of the University and to take
decision on the recommendations of the Finance Committee;
(vi) to publish or finance the publication of studies, books,
periodicals, reports and other literature from time to time and
to sell or arrange for the sale as it may deem fit;
(vii) to create or abolish posts of teachers, officers and
employees of the University;
(viii) to appoint such committees as it considers necessary
for the exercise of its powers and performance of its duties
under this Act;
(ix) to delegate any of its power to the Directors, Deans,
Registrar, Head Coaches or any other offi cer, employee or
authority of the University or to a Committee appointed by it;
and
(x) to exercise such other powers and perform such other
functions as may be conferred or imposed upon it by or under
this Act or the regulations, and such other powers for
achieving the objects of the University.
Term of office
of members of
the Board
22. (1) Save as otherwise provided in this section, the term of a
member of the Board nominated under clauses (iii), (iv) and (v) of sub -
section (1) of section 20 shall be t hree years from the date of his
nomination.
(2) A member nominated under clauses (iii), (iv) and (v) of sub -
section (1) of section 20 may resign from his office by writing under
his hand address to the Chairman and his resignation shall take effect
from the date of its acceptance by the Chairman.
Executive
Council
23. (1) The Executive Council shall be the principal executive
body of the University.
(2) The constitution of the Executive Council, the term of office
of its members and its powers and functi ons shall be such as may be
prescribed in the Statutes.
Academic and
Activity
Council
24. (1) The Academic and Activity Council of the University
shall consist of the following members, namely:-
(i) the Vice -Chancellor, who shall be the Chairman of the
Academic and Activity Council;
(ii) two academicians or professionals, to be nominated by
the Board;
(iii) two academicians or professionals in the field of
physical education and sports sciences, who have achieved
distinction in Olympics or World champions hip, to be
nominated by the Board;
(iv) the Director of the University;
(v) one Dean of the University, by ro tation, to be nominated
by the Vice-Chancellor;
(vi) one Head Coach, by rotation, to be nominated by the
Vice-Chancellor; and
(vii) one professor from each faculty of University
department, by rotation, to be nominated by the Vice
Chancellor.
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(2) The Registrar shall be the Secretary of the Academic and
Activity Council.
(3) The term of office of the members nominated under clauses
(ii), (iii), (v), (vi) and (vii) of sub-section (1) shall be three years.
Powers and
functions of
the Academic
and Activity
Council
25. Subject to the provisions of this Act and the regulations
made thereunder, the Academic and Activity Council shall exercise the
following powers and perform the following functions, namely: -
(i) exercise control over the academic policies of the
University and be responsible for the maintenance and
improvement of standards of instruction, education and
evaluation in the University;
(ii) consider matters of general academic interest either on
its own initiative or on a reference from the faculty of the
University or the Board and to take appropriate action thereon;
(iii) recommend to the Board, such regulations as are
consistent with this Act regarding the academic functioning of
the University including discipline among students; and
(iv) exercise such other powers and perform such other
functions as may be conferred or imposed upon it by the
regulations.
Finance
Committee
26. (1) The Finance Committee shall consist of the following
members, namely: -
(i) the Vice -Chancellor, who shall be the chairperson
thereof;
(ii) two members of the Board (one of them shall be a
Government nominee of the Board), to be nominated by the
Board;
(iii) the Director (FinanExcerpt shown. Open the full act in Lexace.