LexThe UTTAR PRADESH STATE UNIVERSITIES ACT, 1973
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1
THE UTTAR PRADESH STATE UNIVERSITY ACT, 1973 )
2
THE UTTAR PRADESH STATE UNIVERSITY ACT, 19731
(PRESIDENT ACT No. 10 of 1973)
Re-enacted with modifications by
U. P. Act No. 29 of 1974
Amended by
U. P. Act No. 21 of 1975
U. P. Act No. 05 of 1977
U. P. Act No. 14 of 1977
U. P. Act No. 12 of 1978
U. P. Act No. 15 of 1980
U. P. Act No. 10 of 1982
U. P. Act No. 25 of 1982
U. P. Act No. 04 of 1983
U. P. Act No. 06 of 1983
U.P. Act No. 18 of 1984
U. P. Act No. 09 of 1985
U. P. Act No. 15 of 1986
U. P. Act No. 19 of 1987
U. P. Act No. 09 of 1988
U. P. Act No. 26 of 1989
U. P. Act No. 01 of 1992
U. P. Act No. 05 of 1994
U. P. Act No. 20 of 1994
U. P. Act No. 04 of 1995
U. P. Act No. 14 of 1995
President Act No. 04 of 1996
U. P. Act No. 12 of 1997
U. P. Act No. 18 of 1997
U. P. Act No. 09 of 1998
U. P. Act No. 11 of 1999
U. P. Act No. 20 of 1999
U. P. Act No. 21 of 1999
U. P. Act No. 01 of 2004
U.P. Act No. 23 of 2004
U. P. Act No. 28 of 2006
U. P. Act No. 12 of 2007
U. P. Act No. 26 of 2007
U. P. Act No. 06 of 2009
U. P. Act No. 11 of 2010
U. P. Act No. 06 of 2011
1. For Statement of Objects and Reasons see U. P. Gazette Extraordinary, dated September 2, 1973 Page 73.
[The Uttar Pradesh State University Act, 1973]
3
U. P. Act No. 05 of 2013
U. P. Act No. 10 of 2013
U. P. Act No. 02 of 2014
U. P. Act No. 14 of 2014
U. P. Act No. 19 of 2016
U. P. Act No. 01 of 2018
U. P. Act No. 42 of 2018
U. P. Act No. 06 of 2019
U. P. Act No. 11 of 2019
U. P. Act No. 20 of 2019
U. P. Act No. 8 of 2020
U. P. Act No. 29 of 2020
U.P. Act No. 19 of 2021
U.P. Act No. 06 of 2022
U.P. Act No. 21 of 2023
U.P. Act No. 10 of 2024
U.P. Act No. 13 of 2026
U.P. Act No. 14 of 2026
AN
ACT
to amend and consolidate the law relating to certain
Universities
1[It is hereby enacted as follows]
CHAPTER I
PRELIMINARY
Short title,
commencement
and application
1. (1) This Act may be called the Uttar Pradesh State University
Act, 1973.
(2) It shall come into force on such date as the State
Government may, by notification in the Gazette, appoint and different
dates may be appointed in relation to different existing Universities
and references to commencement of this Act in relation to an existing
University shall be construed as the date on which this Act comes into
force in relation thereto.
(3) In its a pplication to the Varanaseya Sanskrit
Vishvavidyalaya (which after the coming into force of this Act in
relation to that University shall be called the Sampurnanand Sanskrit
Vishvavidyalaya), the State Government may 2[from time to time] by
notification in the Gazette, make such exceptions or modifications not
affecting the substance, in the provisions of this Act, as the
circumstances may require.
(4) (a) In its application to the Kashi Vidyapith after it is
established as a University under sub-section (2) of section 4, the
State Government may, by notification in the Gazette, make such
exceptions or modifications not affecting the substance, in the
provisions of this Act, as the circumstances may require.
(b) 3[ * * * * ]
1. Subs. by sec. 3 of U. P. Act no. 29 of 1974.
2. Ins. by sec. 2 of U. P. Act no. 21 of 1975.
3. Omit. by sec. 4 of U.P. Act No. 22 of 1974
[The Uttar Pradesh State University Act, 1973]
4
Definitions 2. In this Act, unless the context otherwise requires :
respectively the Academic Council, the Court and the Executive
Council of the University ;
(2) 1 being an
institutions related to medical and allied sciences, affiliated to the
Statutes of that University in accordance with the provisions of this
Act and Statutes of that University ;]
of the University by or under section 5 or section 4, as the case may
be;
University and authorized under the provisions of 2[this Act and the
statutes of the University] to provide for the teaching necessary for
admission to a degree of the University ;
college declared as such in accordance with the provisions of section
42 ;
3[(5-
have the same meaning as in the Uttar Pradesh Public Services
(Reservation for Scheduled Castes, Scheduled Tribes and other
backward Classes) Act, 1994.]
4[(5-
Studies referred to in section 18-B;]
the University or by the State Government and named as such by the
Statutes ;
5 [(6- - -ordination
Council constituted under section 18-A ;]
such Institute ;
*[x x x], Agra, 5[which shall from September 24, 1995 be called
6[Dr. Bhimrao Ambedkar University, Agra] Gorakhpur, 7[which shall
with effect from the date of the commencement of the Uttar Pradesh
State Universities (Second Amendment) Act, 1997 be called Deen
Dayal Upadhyaya, Gorakhpur University, Gorakhpur], Kanpur
8[which shall be called Shri Sahu Ji Maharaj University, Kanpur, with
1. Subs. by Schedule of U.P. Act No. 42 of 2018.
2. Subs. by sec. 5 of U. P. Act no. 29 of 1974.
3. Ins. by sec. 2(a) of U. P. Act no. 20 of 1994.
4. Ins. by sec. 2(b) of U. P. Act no. 04 of 1996.
5. Ins. by sec. 2(c) of U. P. Act no. 04 of 1996.
*. Word Allahabad omitted by Central Act No. 26 of 2005. Now see University of Allahabad Act, 2005 (26 of
2005)
6. Subs. by sec. 2 U. P. Act no. 01 of 2018.
7. Ins. by sec. 2 of U. P. Act no. 12 of 1997.
8. Ins. by sec. 2 of U. P. Act no. 04 of 1996.
[The Uttar Pradesh State University Act, 1973]
5
with effect from September 24, 1995 and Chhatrapati Shahu Ji
Maharaj University, Kanpur with effect from the date of
commencement of the Uttar Pradesh State Universities (amendment)
Act, 1997] or Meerut 1[which shall from January 17, 1994 be called
Chaudhary Charan Singh University, Meerut] or the Sampurnanand
Sanskrit Vishvavidyalaya, as the case may be ;
2 [(9-
awareness of oneself and of the social, cultural and natural
environment.]
for students maintained or, recognized by the University at which
provisions is made for imparting tutorial and other supplementary
instruction ;
students maintained or recognized by the University, other than a
residence for students of that college ;
University under section 44 ;
college, means the managing committee or other body charged with
managing the affairs of that college and recognized as such by the
university ;
3[Provided that in relation to any such college maintained by a
Municipal Board or a Nagar Mahapalika, the expression
Mahapalika, as the case m
constituent college, means the head of such college ;
registered under the provisions of this Act or under any enactment
repealed by this Act ;
respectively the Statutes, Ordinances and Regulations of the University;
4
which all financial liabilities shall be borne by the Management of an
associated or affiliated college or by a University.]
5 ovisions of this Act except
Chapter XI-A, means a person employed in a University or in an
institute or in a constituent or affiliated or associated college of a
1. Ins. by sec. 2 of U. P. Act no. 05 of 1994.
2. Ins. by sec. 2(d) of U. P. Act no. 04 of 1996.
3. Ins. by sec. 2 of U. P. Act no. 12 of 1978.
4. Subs. by sec. 2 of U. P. Act no. 01 of 2004.
5. Subs. by sec. 2 of U. P. Act no. 01 of 2004.
[The Uttar Pradesh State University Act, 1973]
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University for imparting instructions or guiding or conducting
research in any subject or course approved by that University and
includes a Principal or Director.]
University established after the commencement of this Act under
section 4 ;
r associated
college recognized as such in accordance with the provisions of
section 43.
CHAPTER II
THE UNIVERSITIES
Incorporation
of Universities 3. (1) The Chancellor, the Vice-Chancellor and the members of
the Executive Council, the Court and the Academic Council for the
time being holding office as such in any University shall constitute a
body corporate by the name and that University.
(2) Each University shall have perpetual succession and a
common seal and shall sue and be sued by its name.
Establishment
of new
Universities
and alteration
of the areas or
names of
Universities.
4. (1) 1[ * * * * ]
2[(1-A) with effect from such date or dates as the State
Government may by notification in the Gazette appoint in this behalf,
there shall be established
(a) a University of Bundelkhand at Jhansi ;
(b) a University of Avadh 3[which shall be called the Doctor
Ram Manohar Lohia University, 4[Ayodhya] with effect from June 18,
1994, and the Doctor Ram Manohar Lohia Avadh University,
5[Ayodhya] with effect from July 11, 1995] ; 5[***]
(c) a University of Rohilkhand at Bareilly 6[which shall with
effect from the date of the commencement of the Uttar Pradesh State
Universities (second Amendment) Act, 1997 be called Mahatma
Jyotiba Phule Rohilkhand University, Bareilly].
7[(d) a University to be known as Purvanchal University at
Jaunpur, which shall, with effect from the date of commencement of
the Uttar Pradesh State Universities (Amendment) Act, 1999, be called
rsity, Jaunpur,]
8 [(e) a University to be known as the Urdu, 9 [Khwaja
Moinuddin Chishti Language University at Lucknow.]
1 [(f) a University to be known as Siddharth University,
Kapilvastu, Siddharth Nagar ;
1. Omit. by sec. 3 of U. P. Act no. 02 of 2014.
2. Ins. by sec. 6 of U. P. Act no. 29 of 1974.
3. Subs. by sec. 3 of U. P. Act no. 04 of 1996.
4. Subs. by sec. 2 of U. P. Act no. 06 of 2019.
5. Omit. by sec. 2 of U. P. Act no. 19 of 1987.
6. Ins. by sec. 4 of U. P. Act no. 18 of 1997.
7. Ins. by sec. 2 of U. P. Act no. 11 of 1999.
8. Ins. by sec. 4 of U. P. Act no. 11 of 2010.
9. Subs. by sec. 2 of U. P. Act no. 08 of 2020.
[The Uttar Pradesh State University Act, 1973]
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(g) a University to be known as 2[Professor Rajendra Singh
(Rajju Bhaiya) University, Prayagraj] ;]
(h) University to be known as Jannayak Chandrashekhar
University, Balia;
3 [(i) a University to be known as 4 [Maa Shakumbhari
University, Saharnpur] State University, Saharanpur ;
(j) a University to be known as 5 [Maharaja Suhel Dev
University, Azamgarh ;]
6[(k) a University to be known a Raja Mahendra Pratap
Singh University, Aligarh ;]
7[ (l) a University to be known as Maa Pateshwari University,
Balrampur; ]
(m) a University to be known as 8 [Maa Vindhyawasini
University, Mirzapur];
(n) a University to be known as 9 [Guru Jambheswar
University, Moradabad;]
10[(o) a University to be known as Kashi Naresh University,
Bhadohi;]
11[(p) a University to be known as Swami Shukdevanand
University, Shahjahanpur; ].
(1-B) In relation to the Universities to be established under
sub-section (1-A)
(a) the State Government shall appoint interim officers of the
Universities (other than the Chancellor) and shall constitute interim
authorities of such Universities in such manner as it thinks fit ;
12[(b) The officers appointed and the members of the
authorities constituted under clause (a) shall hold office up to 13[x x x]
of until the appointment of officers or the constitution of the
authorities in accordance with clause (c) or such other earlier date as
may be specified by the State Government in his behalf ;]
14[Provided that the State Government may by notification,
extend the term of the members of such authorities for a period not
exceeding one year.]
15 [(c) the State Government shall take steps for the
appointment of officers and constitution of authorities of such
Universities in accordance with the provisions of this Act, so that the
1. Ins. by sec. 2 of U. P. Act no. 10 of 2013.
2. Subs. by sec. 2(b) of U. P. Act no. 06 of 2019.
3. Ins. by sec. 2(c) of U. P. Act no. 06 of 2019.
4. Ins. by sec. 2 of U. P. Act no. 19 of 2021.
5. Subs. by sec. 2(a) of U. P. Act no. 10 of 2024.
6. Subs. by sec. 2(b) of U. P. Act no. 10 of 2024.
7. Subs. by sec. 2(c) of U. P. Act no. 10 of 2024.
8. Subs. by sec. 2(d) of U. P. Act no. 10 of 2024.
9. Subs. by sec. 2(e) of U. P. Act no. 10 of 2024.
10. Ins. by sec. 2 of U.P. Act no 13 of 2026.
11. Ins. by sec. 2 of U.P. Act no 14 of 2026.
12. Subs. by sec. 3 of U. P. Act no. 12 of 1978.
13. Omit. by sec. 2 of U.P. Act no. 19 of 1987.
14. Ins. by sec. 3 of U. P. Act no. 5 of 1977.
15. Ins. by sec. 6 of U. P. Act no. 29 of 1974.
[The Uttar Pradesh State University Act, 1973]
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same may be completed before the expiry of the respective terms of
the interim officers and members under clause (b).]
(2) With effect from such date as the State Government may,
by notification in the Gazette, appoint in that behalf the institution
known as Kashi Vidyapith at Varanasi shall be deemed to be a
University established under the provisions of this Act 1[which shall
be called Mahatma, Gandhi Kashi Vidyapith, Varanasi with effect
from July 11, 1995].
(3) As from the date appointed under sub-section (2),
(i) the society known as the Kashi Vidyapith, Varanasi, shall
be dissolved, and all property movable and immovable, and rights,
powers and privileges of the society shall be transferred to and vest in
the University and shall be applied to the objects and purposes for
which the University is established ;
(ii) all debts, liabilities and obligations of the said society shall
be transferred to the University and shall thereafter be discharged
and satisfied by it ;
(iii) all references in any enactment to the said society shall be
construed as reference to the University ;
(iv) any will, deed or other document, whether made or
executed before or after the commencement of this Act which
contains any bequest, gift or trust in favour of the said society shall
be construed as if the University was therein named instead of such
society ;
(v) subject to the provisions of this Act, every person employed
immediately before the said date in the said society shall with effect
from that date, become an employee of the University by the same
tenure and upon the same conditions of service or conditions as
similar thereto as changed circumstances may permit, as he would
have held under the said society, if such notification had not been
issued.
(4) The State Government may, by notification in the Gazette
(a) increase the area of a University ;
(b) diminish the area of University ; or
(c) alter the name of a University ;
Provided that no such notification shall be issued except with
the previous approval by resolution of both the Houses of the State
Legislature.
(5) Any notification under this section may contain such
provisions for the amendment of the Schedule and the Statutes,
Ordinances and Regulations of the University or Universities affected
by such notification, as may be necessary to give effect to the
provisions Ordinances and Regulations shall stand amended
accordingly.
(6) Without prejudice to the generality of the provisions of sub-
1. Ins. by sec. 3(b) of U. P. Act no. 04 of 1996.
[The Uttar Pradesh State University Act, 1973]
9
section (5), any notification under this section may provide for the
following matters namely :
(a) provisions in respect of representation of various interests
or classes of persons in the authorities of the University or
Universities affected by the said notification ;
(b) provisions for exercise of option by registered graduates of
the then existing University to continue to remain registered
graduates of the same University or to get registered with a newly
established University so however, that no person shall be registered
graduate of more than one University ;
(c) such other supplemental, incidental and consequential
provisions as the State Government may deem necessary.
21 of 1860
ExplanationFor the purposes of this section and section 5
Varanasi established and administered by the Society known as
Kashi Vidyapith registered under the Societies Registration Act, 1860
in respect of which the Nirikshak Sabha of the said Society has
passed a resolution on 28th May, 1972, requesting the State
Government to take over the entire movable and immovable
properties of the said institution and to convert it into a State
University.
Territorial
exercise of
powers
5. (1) Save as otherwise provided by or under this Act, the
powers conferred on each University (other than the Sampurnanand
Sanskrit Vishvavidyalaya 1[ * * * ] shall be exercisable in respect of the
area for the time being specified against it in the Schedule.
(2) The Sampurnanand Sanskirit Vishvavidyalaya may affiliate
institutions situated in any part of the territory of India and recognize
teachers of, and admit to its examinations candidates from such
territory or abroad ;
Provided that the Vishwavidyalaya shall not
(a) affiliate an institution outside Uttar Pradesh, or
(b) recognize any teacher employed in an institution situated
outside Uttar Pradesh and maintained by any Government, except
upon the recommendation of the Government concerned.
(3) 2[ * * * * ]
(4) 3[ * * * * ]
4[ (5) Notwithstanding anything contained in sub-section (1)
the homoeopathic educational or instructional institutions
throughout Uttar Pradesh may be affiliated to the 5[Dr. Bhimrao
1. Omit. by sec. 2(a) of U. P. Act no. 06 of 2009.
2. Omit. by sec. 2(b) of U. P. Act no. 06 of 2009.
3. Omit. by sec. 4 of U. P. Act no. 02 of 2014.
4. Ins. by sec. 9 of U. P. Act no. 14 of 1977.
5. Subs. by sec. 4(b) of U. P. Act no. 04 of 1996.
[The Uttar Pradesh State University Act, 1973]
10
Ambedkar University, Agra] or 1[Chhatrapati Shahu Ji Maharaj
University, Kanpur]
2[***]
3[(7) Notwithstanding anything contained in sub-section (1)
the powers conferred on the 4[Khwaja Moinuddin Chishti Language
University at Lucknow] in respect of education and research in Urdu,
Arabic and Persian and advancement and dissemination of
knowledge thereof shall be exercisable throughout Uttar Pradesh.]
University open
to all classes
and creed.
6. The University shall be open to all persons irrespective of
class or creed, but 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 Ordinances ;
Provided that nothing in this section shall be deemed to
prevent the University from making special provisions for admission
of students belonging to 5[the Scheduled Castes, the Scheduled
Tribes or other backward classes of citizens]
Powers and
duties of the
University
7. The University shall have the following powers and duties,
namely
(1) to provide for instruction in such branches of learning as
the University may think fit, and to make provision for research and
for the advancement and dissemination of knowledge ;
(2) to admit any college to the privileges of affiliation or
recognition or to enlarge the privileges of any college already affiliated
or recognized, as the case may be, or to withdraw or curtail any such
privilege and to guide and control the work of affiliated and
associated colleges ;
(3) to institute degrees, diplomas and other academic
distinctions ;
(4) to hold examinations, for, and to grant and confer degrees,
diplomas and other academic distinctions to and on persons who
(a) have pursued a course of study in the University, a
constituent college or an affiliated college, or associated college, or
(b) have carried on research in the University or in an
institution recognized in that behalf by the University or
independently, under conditions laid down in the Statutes and the
Ordinances ; or
(c) have pursued a course of study by correspondence
whether residing within the area of the University or not, and have
been registered by the University, subject to such conditions as may
be laid down in the Statutes and Ordinances as external candidates ;
or
1. Subs. by sec. 3 of U. P. Act no. 12 of 1997.
2. Omit. by Schedule of U. P. Act no. 42 of 2018.
3. Ins. by sec. 3 of U. P. Act no. 11 of 2010.
4. Subs. by sec. 2 of U. P. Act no. 08 of 2020.
5. Subs. by sec. 4 of U. P. Act no. 20 of 1994.
[The Uttar Pradesh State University Act, 1973]
11
(d) are teachers or other employees in the University or in an
Institute or in a constituent or affiliated or associated college or in
any other educational institutions under conditions laid down in the
Statutes and the Ordinances or are inspecting officers permanently
employed in the Department of Education of the State Government,
and have carried on private studies under conditions laid down in
the Statutes and the Ordinances ; or
(e) are women residing within the area of the University and
have carried on private studies under conditions laid down in the
Statutes and Ordinances ; or
(f) are blind and are residing within the area of the University
and have carried on private studies under conditions laid down in
the Statutes and the Ordinances ;
(5) to hold examinations for and to grant the degree of
Bachelor of Arts or Commerce or Master of Arts or Commerce to
persons residing within the area of the University who have carried
on Private studies under conditions laid down in the Statutes and
the Ordinances;
(6) to confer honorary degrees or other academic distinction in
the manner and under conditions laid down in the Statutes ;
(7) to grant such diplomas to and to provide such lectures and
instructions for persons, not being students of the University, as the
University may determine ;
(8) to co-operate or collaborate with other Universities and
authorities in such manner and for such purposes as the University
may determine ;
(9) to institute teaching posts required by the University and
to appoint persons to such posts ;
(10) to recognize teachers for giving instruction in halls ;
(11) to lay down the conditions of affiliation or recognition of
colleges and to satisfy itself by periodical inspection and otherwise
that those conditions are satisfied ;
(12) to institute and award scholarships, fellowships
(including travelling fellowship), studentships and prizes in
accordance with the Statutes and the Ordinances ;
(13) to institute and maintain halls and hostels and to
recognize places of residence for students of the University, the
Institutes or the constituent or affiliated or associated colleges ;
(14) to demand and receive such fees and other charges as
may be fixed by the Ordinances ;
(15) supervise and control the residence and to regulate the
discipline of students of the University, the Institute and the
constituent or affiliated or associated colleges and to make
arrangements for promoting their health ;
(16) to create administrative ministerial and other necessary
posts and to make appointments thereto ; and
(17) to do all such acts and things, whether incidental to the
powers aforesaid or not, as may be requisite in order to further the
objects of the University.
[The Uttar Pradesh State University Act, 1973]
12
Additional
power and
duties of
certain
Universities
1[7-A. Upon being authorized by the State Government by
notification under the Uttar Pradesh Homeopathic Medicine Act, 1951
2[3[Dr. Bhimrao Ambedker University, Agra] or 4 [Chhatrapati] Shahu
Ji Maharaj University, Kanpur,] as the case may be, shall
(a) hold examinations for and grant diplomas in Homoeopathy.
(b) take over the functions of holding of examinations for
courses prescribed by the Board of Homoeopathic Medicine
constituted
under the said Act and granting diplomas, and exercise and perform
all the powers and functions of such Board under the said Act with
respect to holding of such examinations and granting of diplomas.]
5[7-B. x x x ]
CHAPTER III
INSPECTION AND INQUIRY
Visitation 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 or any constituent college or any Institute maintained
by the University, including its building, libraries, laboratories,
workshops and equipment and also of the examinations, teaching and
other works conducted or done by the University or such colleges or
Institute 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 or such Institute.
(2) Where the State Government decides to cause an
inspection or inquiry to be made under subsection (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 of enforcing the attendance of
witnesses and compelling production of documents and material
objects and shall be deemed to be a civil court within the meaning of
[sections 345 and 346] of the Code of Criminal Procedure, 1973] and
any proceeding before him or them shall be deemed to be judicial
proceeding within the meaning of sections 193 and 228 of the Indian
Penal Code.
(4) The State Government shall address the Vice-Chancellor
with reference to the result of such inspection or inquiry, and the
1. Ins. by sec. 10 of U. P. Act no. 14 of 1977.
2. Subs. by sec. 5 of U. P. Act no. 04 of 1996.
3. Subs. by sec. 2 of U. P. Act no. 01 of 2018.
4. Ins. by sec. 3 of U.P. Act no. 12 of 1997.
5. Omit. by sec. 4 of U. P. Act no. 8 of 2020.
[The Uttar Pradesh State University Act, 1973]
13
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.
(5) The Vice-Chancellor shall then within such time as the
State Government may fix, submit to it a report of the action taken or
proposed to be taken by the Executive Council.
(6) If the University authorities do not within a reasonable
time, take action to the satisfaction of the State Government the
Government may, after considering any explanation which the
University authorities may furnish, issue such directions as it may
think fit, and the University authorities shall be bound to comply
with such directions.
(7) The State Government shall send to the Chancellor a copy
of every report of an inspection ro 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) if the
Chancellor on consideration of any document or material referred to
in sub-section (7) of this section including any report of an inquiry
held before the commencement of this Act, 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, an 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,
and subject to the provisions of sub-section (11), exercise and
perform all the powers and functions of the Executive Council under
this Act.
(9) Nothing in section 20 shall apply to the composition of the
ad hoc Executive Council that may be constituted under
sub-section (8).
(10) 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 officers as such;
(11) During the period of operation of an order under sub-
section (8), the provisions of this Act, shall have effect subject to the
following modifications, namely ;
(a) in section 20, after sub-section (5), the following sub-
section shall be deemed inserted ;
ve Council shall be held at least
(b) in section 21, in sub-
[The Uttar Pradesh State University Act, 1973]
14
(c) in section 24, in sub-
a requisition in writing signed by not less than one-fourth of the total
(12) A fresh Executive Council shall be constituted in
accordance with the provisions of section 20 with effect from the
expiration of the period of operation of an order under sub-section (8).
(13) Any Statute, Ordinance, Regulation or Order made during
the period of operation of an order under sub-section (8), in
accordance with the provisions of this Act, as deemed modified by
virtue of the provisions of sub-section (II), shall, notwithstanding the
expiration of such period, continue in force until amended, repealed
or rescinded in accordance with the provisions of this Act.
CHAPTER IV
OFFICERS OF THE UNIVERSITIES
Officers of the
University 9. The following shall be the officers of the University
(a) the Chancellor ;
(b) in the case of Sampurnanand Sanskrit Vishvavidyalaya
only, the Pro-Chancellor ;
(c) the Vice-Chancellor ;
(d) in the case of Universities referred to in sub-section (1) of
section 14, the Pro-Vice-Chancellor ;
(e) the Finance Officer ;
(f) the Registrar ;
1[ (ff) the Controller of Examinations, if any, appointed.]
(g) the Dean of the Faculties ;
(h) the Dean of Students Welfare ;
(i) such other officers as may be declared by the Statutes to be
the officers of the University.
The Chancellor 10. (1) The Governor shall be the Chancellor of the University.
He shall, by virtue of his office be the Head of the University and the
President of the Court and shall, when present, preside at meeting of
the Court, and 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 Statutes.
Pro-
Chancellor 11. (1) Maharaja Vibhuti Narain Singh of Varanasi shall
continue to be the Pro-Chancellor for life of the Sampurnanand
Sanskrit Vishvavidyalaya.
1. Ins. by sec. 2 of U. P. Act no. 14 of 1995.
[The Uttar Pradesh State University Act, 1973]
15
(2) The Pro-Chancellor shall, in the absence of the Chancellor,
preside at meetings of the Court and at any convocation of the
Vishvavidyalaya.
(3) The Pro-Chancellor shall have such other powers as may be
conferred upon him by or under this Act or the Statutes.
The Vice-
Chancellor 12. (1) The Vice-Chancellor shall be a whole-time salaried
officer of the University and shall be appointed by the Chancellor
except as provided by sub-section (5) or sub-section (10) from
amongst the persons 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) one person (not being a person connected with the
University, an Institute a constituent college, an associated or
affiliated college or a hall or Hostel) to be elected by the Executive
Council ; 1[at least three months before the date on which a vacancy
in the office of the Vice Chancellor is due to occur by reason of expiry
of his term]
(b) one person who is or has been a Judge of the High Court of
Judicature at Allahabad including the Chief Justice thereof,
nominated by the said Chief Justice ; and
(c) one person to be nominated by the Chancellor who shall
also be the convener of the Committee ;
2[Provided that where the Executive Council fails to elect any
person in accordance with clause (a) then the Chancellor shall
nominate in addition to the person nominated by him under clause
(c), one person in lieu of the representative of the Executive Council.]
(3) The Committee shall, as far as may be, at least sixty days
before the date on which a vacancy in the office of the Vice-Chancellor
is due to occur by reason of expiry of term or resignation under sub-
section (7), and also whenever so required and before such date as
may be specified by the Chancellor, submit to the Chancellor the
names of not less than three and not more than five persons suitable
to hold the office of the Vice-Chancellor. The Committee shall, while
submitting the names, also forward to the Chancellor a concise
statement showing the academic qualifications and other distinctions
of each of the persons so recommended, but shall not indicate any
order of preference.
(4) Where the Chancellor does not consider any one or more of
persons recommended by the Committee to be suitable for
appointment as Vice-Chancellor or if one or more of the persons
recommended is or are not available for appointment and the choice of
the Chancellor is restricted to less than three persons, he may require
the Committee to submit a list of fresh names in accordance with sub-
section (3).
1. Add. by sec. 4 (a) (i) of U. P. Act no. 5 of 1977.
2. Ins. by sec. 4 (a) (ii) ibid.
[The Uttar Pradesh State University Act, 1973]
16
(5) If the Committee in the case referred to in sub-section (3) or
sub-section (4) fails or is unable to suggest any names within the time
specified by the Chancellor, 1[or if the Chancellor does not consider
any one or more of the fresh names recommended by the committee to
the suitable for appointment as Vice Chancellor] another Committee
consisting of three persons of academic eminence shall be constituted
by the Chancellor which shall submit the names in accordance with
sub-section (3).
(6) No act or proceeding of the Committee shall be invalidated
merely by reason of the existence of a vacancy or vacancies among its
members or by reason of some person having taken part in the
proceedings who is subsequently found not to have been entitled to do
so.
2[(7) (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 sixty-
five 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.]
(8) Subject to the provisions of this Act, the emoluments and
other conditions of service of the Vice-Chancellor shall be such as may
be determined by the State Government by general or special order in
that behalf.
(9) The Vice-Chancellor shall not be entitled to the benefit of
any pension, insurance or provident fund constituted under
section 33;
3[Provided that when any teacher or other employee of any
University or any affiliated or associated college is appointed as Vice-
Chancellor, he shall be allowed to continue to contribute to the
provident fund to which he is a subscriber and the contribution of the
University shall be limited to what it had been contributing
immediately before his appointment as Vice-Chancellor.]
(10) In any of the following circumstances (of the existence of
which the Chancellor shall be the sole judge), the Chancellor may
appoint any suitable person to the officer of Vice-Chancellor for a term
not exceeding six months as he may specify
(a) where a vacancy in the office of Vice-Chancellor occurs or is
likely to occur by reason of leave or any other cause, not being
resignation or expiry of term, of which a report shall forthwith be
made by the Registrar to the Chancellor ;
1. Ins. and be deemed always to be in rented by sect 4 (b) of U. P. Act no. 5 of 1977.
2. Ins. by sec. 2 of U. P. Act no. 26 of 2007.
3. Ins. by sec. 3 of U. P. Act No. 21 of 1975 and be deemed always to have been inserted.
[The Uttar Pradesh State University Act, 1973]
17
(b) where a vacancy in the officer of Vice-Chancellor occurs
and it cannot be conveniently and expeditiously filled in accordance
with the provisions of sub-sections (1) to (5) ;
(c) any other emergency ;
Provided that the Chancellor may, from time to time, extend
the term of appointment of any person to the officer of Vice-Chancellor
under this sub-section, so however, that the total term of such
appointment (including the term fixed in the original order) does not
exceed one year.
(11) Until a Vice-Chancellor appointed under sub-section (1) or
sub-section (5) or sub-section (10) assumes office, the Pro-Vice-
Chancellor, if any, or where there is no Pro-Vice-Chancellor, the
senior-most Professor of the University in the case of the University of
Gorakhpur and any University mentioned in or specified under
section 38, or the senior-most Principal of an affiliated college in the
case of any other University shall discharge the duties of the Vice-
Chancellor as well.
1[(12) If in the opinion of the Chancellor, the Vice-Chancellor
willfully 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 inquiry as he deems proper, by order, remove the Vice-
Chancellor.
(13) During the pendency or in contemplation, of any inquiry
referred to in sub-section (12) 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 under sub-section (8) ;
(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
13. (1) The Vice-Chancellor shall be the principal executive and
academic officer of the University and shall
(a) exercise general supervision and control over the affairs of
the University including the constituent colleges and the Institutes
maintained by the University and its affiliated and associated colleges ;
(b) give effect to the decisions of the authorities of the
University;
(c) in the absence of the Chancellor, preside at meetings of the
Court and at any convocation of the University ;
(d) be responsible for the maintenance of discipline in the
University.
2[(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
academic session of the University starts and ends on proper dates.]
1. Ins. by sec. 5 of U. P. Act no. 20 of 1994.
2. Ins. by sec. 5 of U. P. Act No. 5 of 1977.
[The Uttar Pradesh State University Act, 1973]
18
(2) He shall be an ex-officio member and Chairman of the
Executive Council, Academic Council and the Finance Committee.
(3) He 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, the Statutes and the
Ordinances and he shall, without prejudice to the powers of the
Chancellor 1[under sections 10 and 68] 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 Court, the
Academic Council and the Finance Committee ;
Provided that he may delegate this power to any other officer of
the University.
(6) Where any matter 2[other than the appointment of teacher of
the University] is of urgent nature requiring immediate action and the
same could not be immediately dealt with by any officer or the
authority or other body of the University empowered by or under this
Act to deal with it, the Vice-Chancellor may take such action as he
may deem fit and shall forthwith report the action taken by him to the
Chancellor and also to the officer, authority or other body who or
which in the ordinary course would have dealt with the matter ;
Provided that no such action shall be taken by the Vice-
Chancellor without the previous approval of the Chancellor, if it would
involve a deviation from the provisions of the Statutes or the
Ordinance;
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 annule the same or modify it in such manner as
he thinks fit and thereupon it shall cease to have affect or, as the case
may be, taken 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 three 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 authorized and
provided for in the budget.
1. Subs. by sec. 7 of U. P. Act no. 29 of 1974.
2. Ins. by sec. 2(a) of U. P. Act No. 01 of 1992.
[The Uttar Pradesh State University Act, 1973]
19
(8) Where the exercise of the power by the Vice-Chancellor
under sub-section (6) involves the appointment of an officer 1[***] such
appointment shall terminate on appointment being made in the
prescribed manner or on the expiration of a period of six months from
the date of the order of the Vice-Chancellor whichever is earlier.
(9) The Vice-Chancellor shall exercise such other powers as
may be laid down by the Statutes and the Ordinances.
The Pro-Vice-
Chancellor 14. (1) This section applies only to the Universities of Lucknow,
Allahabad and Gorakhpur and to any other University specified in that
behalf by the State Government by notification in the Gazette.
2[(2) The Pro-Vice-Chancellor shall be a whole-time Professor of
the University and shall be appointed by the Executive Council on the
recommendation of the Vice-Chancellor.]
(3) The Pro-Vice-Chancellor appointed under sub-section (2)
shall discharge his duties in addition to his duties as a Professor.
3[(4) The Pro-Vice-Chancellor shall hold office for a period
which shall be co-terminus with that of the Vice-Chancellor However,
it shall be the prerogative of the Vice-Chancellor to recommend a new
Pro-Vice-Chancellor to the Executive Council, during his tenure.
(5) The Pro-Vice-Chancellor shall get a special allowance of
such amount as may be determined by general or special orders by
the State Government.]
(6) 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 other powers and perform such duties as may be assigned or
delegated to him byExcerpt shown. Open the full act in Lexace.