The SAM HIGGINBOTTOM UNIVERSITY OF AGRICULTURE, TECHNOLOGY AND SCIENCES, UTTAR PRADESH ACT, 2016

 
THE SAM HIGGINBOTTOM UNIVERSITY OF AGRICULTURE, 
TECHNOLOGY AND SCIENCES, UTTAR PRADESH 
ACT, 2016 
[U.P. Act No. 35 of 2016] 
As passed by the Utt ar Pradesh Legislature and assented to 
by the Governor under Article 200 of the ‘Constitution of India’ on 
December 27, 2016 and published in U.P. Gazette Extraordinary  
dated December 27, 2016. 
 AN 
ACT 
to establish and incorporate a Teaching, Research and 
Extension  University with a view to upgrade and reconstitute the 
existing Sam Higginbottom Institute of Agriculture, Technology 
and Sciences (Deemed -to-be-University), Allahabad, established 
and admini stered by the Ecumenical Minority Christian Society 
namely the Sam Higginbottom Educational and Charitable 
Society, Higginbottom House, 4 -Agricultural Institute, Allahabad -
211007, Registered under the Society Registration Act, 1860  in 
the State of Uttar P radesh, and to provide for matters connected 
therewith or incidental thereto.  
IT IS HEREBY enacted in the Sixty Seventh Year of the 
Republic of India as follows:- 
Short title and 
commencement 
1. (1)This Act may be called the Sam Higginbottom University 
of Agriculture, Technology and Sciences, Uttar Pradesh Act, 2016. 
 (2) 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 Council” means the Academic Council of 
the University; 
 (b) “Appointing Authority” means the Founder Society in 
the case of Chancellor, the Chancellor in the case of Vice 
Chancellor and Pro Vice Chancellors, Vice Chancellor in the 
case of Regist rar, Directors, Finance Comptroller and other 
Key Officials”; 
 (c) "Associated College" means any institution recognized 
by the University and authorized under the provisions of this 
Act and Statutes of the University to provide for the teaching 
necessary for admission to a degree of the University. 
 (d) “Associations” means Association of Indian 
Universities (AIU) and Indian Agricultural University 
Association (IAUA). 
 (e) “Board of Management" means the Board of 
Management of the University;  
 (f) “Board of Studies” means the Board of Studies of the 
University; 
 (g) “Campus” means the unit established or constituted 
by the University for making arrangements for instruction, or 
research, or both; 
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[The Sam Higginbottom University of Agriculture, Technology and Sciences, Uttar Pradesh Act, 2016] 
 (h) “The Chancellor”, the “Vice -Chancellor”, "Pro Vice 
Chancellor (Academic Affairs)", "Pro Vice Chancellor 
(Administration)", and “Registrar” mean, respectively, the 
Chancellor, Vice Chancellor, Pro Vice Chancellor (Academic 
Affairs), Pro-Vice Chancellor (Administration) and the Registrar 
of the University; 
 (i) “College/School”  means an academic institution 
maintained or admitted by the University to its privileges, and 
includes an Associated / Constituent College; 
(j) "Constituent College" means an institution maintained 
by the University and named as such by the Statutes; 
(k) “Councils”   means  Indian   Council  of  Agricultural      
  Research   (ICAR),   Indian   Council   of   Forestry   Research  
  and  Education   (ICFRE),   All  India  Council   for  Technical 
Education (AICTE), National Council   for   Teacher Educa tion 
(NCTE), Medical Council of India (MCI) and Nursing Council of 
India (NCI). 
(l) “Deemed-to-be-University” means Sam Higginbottom 
Institute of Agriculture, Technology and Sciences (Deemed -to-
be-University), Allahabad which may also be referred as 
Deemed University. 
(m) “Department” means a Department of studies, and 
includes a center of Studies and Research of the University. 
(n) "Director" in relation to an institute of the University 
means head of such institute.  
(o) “Directorate” means various Directorates of the 
University headed by its concerned Director. 
(p) “Employee” means any person duly appointed by the 
University. 
(q)“Faculty” means a Faculty of the University; 
(r) “Finance Comptroller” means the Finance Comptroller 
of the University. 
(s) "Founder Society" means the Sam Higginbottom 
Educational and Charitable Society, Higginbottom House, 4 
Agricultural Institute, Allahabad, Uttar Pradesh, a Society 
registered under Society Registration Act, 1860  which is the 
Apex body managing all activities of the Society including the 
affairs of the University. 
 (t) “Governor” means the  Governor of Uttar Pradesh; 
(u) “Hall” means a unit of residence or of corporate life 
for the students of the University; 
(v) “Institution” means an academic institution, 
established and maintained by the University; 
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[The Sam Higginbottom University of Agriculture, Technology and Sciences, Uttar Pradesh Act, 2016] 
(w) “Management Committee” in relation to a college or an 
institution, means the managing committee or any other body, 
by whatever name called, charged with the management of the 
affair of such college or institution,  as  the   case  may  be, and  
recognized as such by the University; 
(x) “Misconduct” means such misconduct as may be 
prescribed. 
(y) “Notification” means a notification under this Act 
published in the Gazette of the State Government of U.P.; 
(z) “Prescribed” means prescribed by the statutes; 
(aa) “Principal” means the head of an institution, school, or 
college and includes, the person for the time being duly 
appointed to act as principal, and, in the absence of the 
principal or acting principal, a Vice Principal duly appointed as 
such; 
 (ab) "Records and Publications" means the Records and 
Publications of the University; 
(ac) "Registrar" means the Registrar of the University. 
(ad) “Senate” means the Senate of the University 
established by the Founder Society; 
(ae) “Statutes” “Ordinances” and “Regulations” means 
respectively, the Statutes, Ordinances and Regulations of the 
University made under this Act;  
(af) “Student” means a person enrolled in the University 
under Formal/ Non Formal Education and Distance Ed ucation 
for taking a course of study for a degree, diploma, certificate or 
other academic distinction duly instituted; 
(ag) “Teacher” means a person appointed as teacher by the 
University for the purpose of imparting instruction or conducting 
and guiding research or extension programmes. 
 (ah) “Treasurer” means the treasurer of the Society who 
shall be the Treasurer of the University. 
 (ai) ''University'' means the Sam Higginbottom University of 
Agriculture,  Technology  and  Sciences,  Allahabad  Uttar  
Pradesh established under this Act. 
 (aj) "Visitor" means the Visitor of the University, who shall 
be The Governor of Uttar Pradesh. 
The 
University 
 
3. (1) With effect from such date as the State Government may, 
by notification in the Gazette, appoint, there shall be established a 
University by the name of Sam Higginbottom University of Agriculture, 
Technology and Sciences, Allahabad, comprising the Visitor, the 
Chancellor, the Vice - Chancellor, Treasurer, Pro Vice Chancellor 
(Academic Affairs), Pro Vice Chancellor (Administration), the Registrar, 
and Finance Comptroller, the Founder Society, the Senate, Board of 
Management and the Academic Council of the University and all such 
persons or committees as may hereafter become to be appointed at s uch 
office or as members so long as they continue to hold such office or 
membership;     
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[The Sam Higginbottom University of Agriculture, Technology and Sciences, Uttar Pradesh Act, 2016] 
 (2) The University shall be a body corporate. 
 (3) With effect from the commencement of this Act, the Sam 
Higginbottom Institute of Agriculture, Technology and Sciences 
(Deemed University) shall cease to function as such, and all the 
assets and liabilities of the said Deemed University shall stand 
transferred to the University. 
 (4) The Founder Society has allotted 667.27 acres land and 
sufficient constructed buildings to the Deemed University and it is all 
in the possession of the Deemed University, which upon the 
commencement of the Act shall stand transferred to the University as 
mentioned in Section 3(3) of this Act.  
Jurisdiction of 
the University 
 
4. (1) Save or otherwise provided by or under this Act, the 
limits of the area within which the University shall exercise its 
powers, shall be whole of Uttar Pradesh with its headq
uarters at 
Allahabad with powers to associate any Christian minority Institution 
within its jurisdiction with the prior approval of the State 
Government. 
 (2) No College or institution situated within the jurisdiction of 
the University shall be compulsorily Associated to the University, and 
Association shall be granted by the University only to such college or 
institution as it may agree by the statutes and the ordinances. 
 (3) The University may with the prior permission of the State 
Government establish its Academic Centers / Campuses, /offshore 
campus in order to provide relevant higher /professional education 
with the concurrence of the concerned Government where it is 
established. 
Conditions for 
the 
establishment 
of the 
University
 
5. (1)Subject to any orders which the Board of Management 
may make with approval of the founder society, the buildings which 
belonged to the founder society shall continue to be known and 
designated by the name and style as they were known and designated 
immediately before the commencement of this Act; 
 (2) On and from the commencement of this Act every official, 
Chancellor, Vice -Chancellor, Treasurer, Pro Vice -Chancellor 
(Academic Affairs), Pro Vice- Chancellor (Administration), Registrar, 
Directors, Finance Comptroller and other officials, teachers and staff 
employed immediately before the commencement of this Act, shall 
hold such employment in the University by the same tenure and on 
the same terms and conditions and with the same rights and 
privileges as they had in the Deemed University. 
 (3) All academic programmes being offered by the Deemed 
University before the commencement of this Act shall continue as 
such under this Act. 
 (4) Anything done or any action including conduct of entrance 
examination or any degree or other academic distinctions conferred 
by  the Deemed University before the commencement of this Act shall 
be deemed to have been done or taken or conferred under this Act as 
if this Act were enforced at all material times. 
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[The Sam Higginbottom University of Agriculture, Technology and Sciences, Uttar Pradesh Act, 2016] 
Starting of the 
University 
6. (1) The University shall start operation only after the State 
Government issues Notification regarding inception/ incorporation of 
University under this Act. Upon such notification, the University 
shall apply to the concerned authority for de -recognition of status of 
Deemed University.  
 (2) The State Government shall circulate the inception/ 
incorporation of the University to the University Grants Commission, 
councils, associations and all concerned Statutory Bodies, 
Government and Organizations in this regard. 
Objects of the 
University 
7. The objects of the University shall be to ; 
 (i) make provisions for the rural masses of Uttar Pradesh 
and general population as a whole in the different branches of 
studies particularly Agriculture, Veterinary Science, 
Engineering, Technology and Sciences, Rural Industry, 
Business and other allied d isciplines, and promote 
entrepreneurship;  
 (ii) further the promotion of teaching and research, 
particularly in Agriculture, Technology and Sciences, Human 
Health, Religious and Moral Education through Christian 
Theology and Higher Education Disciplines relevant to holistic 
development of the Society; 
 (iii) undertake field and extension programmes; 
 (iv) innovate in education leading to re -structuring of 
courses, new methods of teaching and learning, and integral 
development of personality through 
distance learning/ 
continuing education / and e-learning; 
 (v) conduct study in various innovative disciplines; 
 (vi) conduct studies, Research and Extension programmes 
for poverty alleviation, and enhancing food security for the 
poorest of the poor under the founder’s vision “Feed the Hungry 
and Serve the Land”; 
 (vii) conduct Inter -disciplinary studies and disseminate 
and advance knowledge by providing instructional, research 
and extension facilities in such branches of learning as it may 
deem fit; 
 (viii) promote national integration, Indian culture and 
languages and international understanding; 
 (ix) bring the Christian Community into the main stream 
and ensure overall development thereof by imparting all modern 
and higher, professional, theological and spiritual education. 
University 
open to all 
8. (1) The University shall be open to all persons of whatever 
race, religion, creed, caste or class subject to the provisions in sub -
clause (2) of this section. 
 (2) Nothing in this section shall prevent the University from 
making any special provision / reservations for the administration, 
appointments, and admission of students, or persons belonging to 
Christian Minority Community which can not exceed 50 per cent. 
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[The Sam Higginbottom University of Agriculture, Technology and Sciences, Uttar Pradesh Act, 2016] 
Powers of the 
University 
9. The University shall have the following powers :—  
 (i) in addition to Agriculture Education and Research, 
Engineering, Technology and Sciences, Veterinary Sciences, 
Humanities and Social Science, and Management, to provide 
for instruction in such branches of learning as the University 
may, from time to ti me, determine and to make provision for 
research and for the advancement and dissemination of 
knowledge and skills; 
(ii) excepting the branches of Agriculture Education, 
Research, Extension, Sciences, Engineering and Technology, 
and relevant allied discip lines, the University will obtain no 
objection for starting new academic programmes in other 
branches from the State Government, and permission of the 
concerned statutory councils as may be applicable; 
(iii) to promote the study of the philosophy and cult ure of 
India; 
(iv) to promote educational and cultural advancement of 
Christians in India, and to provide for the study of Christianity, 
to give instruction in Christian theology and religion and to 
impart moral and spiritual training; 
(v) to grant, subject to such conditions as the University 
may determine, diplomas or certificates to, and confer degrees 
or other academic distinctions on the basis of examinations, 
evaluation or any other method of testing, on persons, and to 
withdraw any such diploma s, certificates, degrees or other 
academic distinction for good and sufficient cause; 
(vi) to confer honorary (Honorius Causa) degrees or other 
distinctions in the manner prescribed by the statutes; 
(vii) to organize and to undertake extra -mural studies 
and extension services and other measures for the promotion 
of adult education; 
(viii) to provide, instruction, including Distance 
Education, and correspondence courses; 
(ix) to cooperate or collaborate or associate with any 
other University, authority or institution of higher learning in 
such manner and for such purpose as the University may 
determine; 
 (x) to make provision of research and consultancy and for 
that purpose to enter into such arrangements with other 
institutions or bodies as the University may deem necessary; 
 
 (xi) to approve persons working in any institution co -
operating, collaborating or associating with the University, for 
imparting instruction or supervising research, or both, and to 
withdraw such approval; 
 
 (xii) to create teaching and non -teaching posts, research 
and extension posts required by the University and to appoint 
persons to such posts; 
 
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[The Sam Higginbottom University of Agriculture, Technology and Sciences, Uttar Pradesh Act, 2016] 
 (xiii) to appoint persons as Professors, Associate 
Professors, or Assistant Professors,  Lecturers and others as 
teachers of the University; 
 
 (xiv) to appoint persons as visiting Professor/Scientist, 
Consultants on such terms as it may deem fit; 
 
 (xv) to build up a body of academia or establish new 
academic faculties, in order to perform academic functions, 
and to pay them remuneration in the manner prescribed; 
 
 (xvi) to provide for the terms and conditions of service of-  
 (a) teachers and other members of the academic 
staff appointed by the University; 
 
 (b) teachers and other members of the academic 
staff appointed by any college or institution; and 
 
 (c) other employees, whether appointed by the 
University or any other college or institution; 
 
 (xvii) to appoint persons working in any other University 
or organization as teachers of the University for a specified 
period or on regular basis; 
 
 (xviii) to institute and award fellowships, scholarships, 
studentships, medals and prizes; 
 
 (xix) to make provision for research and advisory 
services, and for that purpose to enter into such 
arrangements with other institutions or bodies as the 
University may deem necessary; 
 
 (xx) to declare a center, an institution, a College, a 
Department, a School as an autonomous center, institution, 
College, or Department or School, as t he case may be in 
accordance with the statutes; 
 
 (xxi) to arrange to send visiting committees to college and 
institutions at the association stage and also during the 
period of association at regular intervals; 
 
 (xxii) to coordinate the work of different colleges and 
institutions working in the same and similar areas; 
 
 (xxiii) to set up central facilities like computer center, 
instrumentation center, library etc; 
 
 (xxiv) to set up curriculum development centers for 
different subjects; 
 
 (xxv) to prescribe fees for the University,  colleges and 
institutions; 
 
 (xxvi) to determine standards for admission into the 
University, which may include examination, evaluation or any 
other method of testing; 
 
 (xxvii) to demand and receive payment of fees and other 
charges; 
 
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[The Sam Higginbottom University of Agriculture, Technology and Sciences, Uttar Pradesh Act, 2016] 
 (xxviii) to supervise and control the residential 
accommodation and to regulate the discipline of students of 
the University and to make arrangements for promoting their 
health and welfare; 
 
 (xxix) to make such special arrangements in respect of all 
women student s and students belonging to Christian 
community as the University may consider desirable; 
 
(xxx) to create administrative, Ministerial and other 
necessary posts and to make appointments thereto; 
(xxxi) to regulate the work and conduct of the employees 
of the University and of the employees of the colleges and 
institutions; 
(xxxii) to regulate and enforce discipline among the 
employees and students of the University and take such 
disciplinary measures in this regard as may be deemed 
necessary; 
(xxxiii) t o prescribe code of conduct for management of 
Associated Colleges and Institutions and enter into 
Memorandum of understanding for Association; 
(xxxiv) to make arrangements for promoting the health 
and general welfare of the employees of the University and  
those of colleges and institutions; 
(xxxv) to receive benefactions, donations and gifts from 
persons and to name after them such chairs, institutions, 
buildings and the like as the University may determine, whose 
gift or donation to the University is worth such amount as the 
University may decide; 
(xxxvi) to acquire, hold and manage  movable or 
immovable property including  endowment properties with 
prior permission of the Founder Society/Senate, for the 
purposes of the University; 
(xxxvii) to borrow wi th the approval of the Senate and 
Board of Management,  on security of the property of the 
University, Money for the purposes of the University; 
(xxxviii) to initiate measures to enlist the co -operation of 
the industry to provide complementary facilities f or the 
students; 
(xxxix) to provide for instruction through “distance 
learning” and “open approach” and for mobility of students 
from the non -formal (open learning) stream to the formal 
stream and vice-versa; 
(xl) to prescribe a Code of Ethics for the teachers, Code of 
conduct for other employees and Code of Discipline for the 
students; and 
 
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[The Sam Higginbottom University of Agriculture, Technology and Sciences, Uttar Pradesh Act, 2016] 
 (xli) to do all such acts  and things as may be necessary, 
incidental or conducive to the attainment of all or any of the 
objects of the University; 
The Visitor 10.  (i) The Visitor of the University shall be the Governor of 
Uttar Pradesh; 
 (ii) the Visitor shall have the right to visit the University, 
its buildings, laboratories and equipment (or of any college) 
and of any institution maintained by University, and also of 
the examinations, teaching and other work conducted or done 
by the University; 
 (iii) the Visitor may give notice to the University of his 
intention to cause an inspection to be made, and the 
University shall be entitled to appoint a representative who 
shall have the right to be present and be heard at such 
inspection; 
 (iv) the Visitor shall address the Vice-Chancellor with 
reference to the result of such inspection and the Vice-
Chancellor shall communicate to the Board of Management 
the views of the Visitor for action to be taken thereon; 
 (v) the Board of Management shall communicate through 
Vice-Chancellor to the Visitor such action as may be taken. 
 (vi) if the Board of Management has any disagreement 
with regard to any decision of the Visitor, it shall appeal to the 
Visitor for the review. And the decision of the Visitor on review 
appeal, shall be final; 
 (vii) where power is conferred upon the Visitor to 
nominate persons to authorities, the Visitor shall to the extent 
necessary nominate persons to represent the various interests 
for the furtherance of the objects of the University. The 
nominees of the Visitor on various committees shall inform 
the outcomes of the meeting to the Visitor. 
Officers of the 
University 
11. The following shall be the Officers of the University:–  
 (a) The Visitor  
 (b) Chancellor  
 (c) Vice-Chancellor  
 (d) Treasurer  
 (e) Pro-Vice-Chancellor (Academic Affairs)  
 (f) Pro-Vice-Chancellor (Administration)  
 (g) Registrar  
 (h) Director (Research)  
 (i) Director (Extension)  
 (j) Director (Establishment & Estate)  
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[The Sam Higginbottom University of Agriculture, Technology and Sciences, Uttar Pradesh Act, 2016] 
 (k) Director (Internal Quality, Assessment & Assurance)  
 (l) Director (Innovation, Projects & Consultancy),  
 (m) Director (International Education & Training)  
 (n) Director (Auxiliary Units)  
 (o) Director (Chaplaincy, Guidance & Counseling)  
 (p) Director (Legal Affairs)  
 (q) Director (Distance Education)  
 (r) Director (Development)  
 (s) Director (Human Resource Management and Relations)  
 (t) Director (Administration)  
 (u) Director (Financial Planning & Management)  
 (v) Director (Seed & Farm)  
 (w) Director (Campus Ministry)  
 (x) Finance Comptroller  
 (y) Such other officer as may be declared by the statutes to 
be the officer of the University. 
 
The Chancellor 12.  (1) The Chancellor shall be appointed by the founder 
society from amongst its own members, who by virtue of his/her 
office shall be the head of the University and preside over the 
convocations of the University and perform such other functions as 
may be p rescribed by the Statutes. The Chancellor shall hold office 
for a period of five years and may be considered by the founder 
society for appointment for other terms. The Founder Society shall 
decide honorarium/allowances, etc. to be paid to the Chancellor. 
 
 (2) Where power is conferred upon the Chancellor to nominate 
persons to authorities, the Chancellor shall nominate persons to 
represent the various interests for the furtherance of the objects of 
the University. The Chancellor shall visit the University  campus from 
time to time. The nominees of the Chancellor on various committees 
will send their reports after the respective meetings. 
 
The Vice-
Chancellor 
13. (1) The Vice Chancellor shall be a whole time salaried officer 
of the University and shall be appointed by the Chancellor. The Vice-
Chancellor shall hold office for a term of five years and renewable for 
further terms on the recommendation of the Senate up to the age as 
may be permissible as per norms. In the absence of Vice- Chancellor 
due to retirement/resignation /illness/leave or any other reason, the 
Pro-Vice-
Chancellor authorized by the Chancellor, shall officiate in 
his/her place.  
 
 (2) The Vice-Chancellor shall be the principal executive and 
academic Head of the University and shall exercise general supervision 
and control over the affairs of the University and implement the 
decisions of all the authorities of the University. 
 
 
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[The Sam Higginbottom University of Agriculture, Technology and Sciences, Uttar Pradesh Act, 2016] 
  (3) The Vice Chancellor may, if he/she is of the opinion that 
immediate action is called for on any matter exercise any  power 
conferred upon any authority of the University under Statutes, the 
Rules and Regulations/Bye-laws, take such action or proceed to take 
such action and shall report to the concerned authority on the action 
taken by him/her on such matters: 
 Provided that if the authority concerned as mentioned in sub -
section (3) is of the opinion that such actions ought not to have been 
taken, it may refer the matter to the Chancellor whose decision thereon 
shall be final. 
 (4) The Vice Chancellor shall be the Chair man of the Board of 
Management, Academic Council, University Finance Committee, 
Planning and Monitoring Board or any other committees mentioned or 
not. 
 (5) It shall be the duty of the Vice-Chancellor to ensure that the 
Statutes, Ordinances, the Rules, By e-laws and Regulations of the 
University are duly observed and implemented and he/she shall have all 
the necessary powers in this regard. 
 (6) The Vice Chancellor shall exercise such other powers and 
perform such other functions as may be prescribed or laid down in the 
Ordinances. 
The Pro-Vice 
Chancellor 
14. (1) The Pro-Vice Chancellors as mentioned hereunder shall 
be appointed by the Chancellor on the recommendation of the Vice-
Chancellor and shall assist the Vice- Chancellor in the matters as may 
be assigned by the Vice Chancellor :- 
 (a) Pro-Vice Chancellors (Academic Affairs). 
 (b) Pro-Vice Chancellors (Administration). 
 (2) The emoluments and other terms and conditions of service of 
the Pro-Vice Chancellors shall be as may be decided by the Senate. 
The Registrar 15. (1) The Registrar shall be a whole-time salaried officer of the 
University and with the prior approval of the Senate; shall be appointed 
by the Vice-Chancellor; however, the Vice-Chancellor may also appoint 
any whole time teacher  as Registrar for the interim period. Being a 
professional university, the Registrar shall be selected from amongst the 
eminent Educationist/Academicians not below the rank of Associate 
Professor. 
 (2) The emoluments and other terms and conditions of service of 
the Registrar shall be as may be prescribed by the Statutes. 
 (3) The Registrar shall have the power to enter into agreements, 
sign documents and authenticate records on behalf of the University 
and shall exercise such other powers and perform such  duties as may 
be prescribed by the Statutes. 
Directors in 
the University 
16. (1) As the University has threefold functions, viz. teaching, 
Research and Extension, there shall be Directors in the University to 
assist the Vice-Chancellor in the smooth functioning of the University 
specifically in the areas of Research and Extension. There shall also be 
Director of Distance Education, and other Directors to assist the Vice-  
Chancellor in the University management. The Directors shall be 
appointed by the Vice-Chancellor. 
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[The Sam Higginbottom University of Agriculture, Technology and Sciences, Uttar Pradesh Act, 2016] 
 (2) The Directors shall exercise such other powers and perform 
such duties as may be prescribed by the Statutes / Regulations. 
Finance 
Comptroller 
17. The Finance Comptroller shall be full time salaried officer of 
the University and be appointed by the Vice- Chancellor with  prior 
approval of the Senate and shall work under the  supervision and 
control of the Vice-Chancellor. The Finance Comptroller shall :- 
 (a) manage Finances of the University; 
 (b) preparation of annual budget, estimate and statements 
for approval of the Treasurer, the Finance Committee and the 
Board of Management; 
 (c) Perform such other functions as may be assigned to him 
by the Vice-Chancellor. 
Authorities of 
the University 
18. The following shall be the Authorities of the University:–  
 (i) The Senate;  
 (ii) The Board of Management;  
 (iii) The Academic Council;  
 (iv) The University Finance Committee;  
 (v) The Planning and Monitoring Board;  
 (vi) Such other authorities as may be declared by the 
statutes to be the authorities of the University. 
 
Senate 19. (1) There shall be constituted a Senate of the University. 
The Senate shall consist of the following members : - 
 
 (i) Chairman, Sam Higginbottom 
Educational and Charitable 
Society, Allahabad 
- Chairperson  
 (ii) Chancellor, Sam Higginbottom 
University of Agriculture, 
Technology and Sciences 
- Vice Chairperson  
 (iii) Vice-Chancellor of Sam 
Higginbottom University of 
Agriculture, Technology and 
Sciences 
- Member Secretary  
 (iv) President/Bishop or his nominee, 
Yeshu Darbar Church, Allahabad 
- Member 
 (v) Vice-President, Yeshu Darbar 
Trust  
- Member 
 (vi) Vice-Chairman, Sam Higginbottom 
Educational and Charitable 
Society, Allahabad 
- Member 
 (vii) Executive Secretary, Sam 
Higginbottom Educational and 
Charitable Society, Allahabad 
 Member 
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[The Sam Higginbottom University of Agriculture, Technology and Sciences, Uttar Pradesh Act, 2016] 
 (viii) Treasurer, Sam Higginbottom 
Educational and Charitable 
Society, Allahabad 
 Member 
 (ix) General Secretary, Yeshu Darbar 
Church 
 Member 
 (x) Treasurer, Yeshu Darbar Church  Member 
 (xi) One nominee of the President, 
Yeshu Darbar Church  
 Member 
 (xii) Two nominees of the Chairman, 
Sam Higginbottom Educational 
and Charitable Society 
 Member 
 (xiii) Two nominees of the Chancellor   Member 
 (2) All the powers of the management of the University shall 
vest in the Senate; and the appointment of Chancellor, Vice 
Chancellor, Treasurer, Pro- Vice Chancellors, Directors, Registrar, 
Finance Comptroller and other Key Officials shall be made by the 
app
ointing authority. For such appointments, the Senate shall decide 
honorarium/salary, etc.  
Board of 
Management 
20. (1) The Board of Management shall be the principal 
executive body of the University. 
 The Board of Management shall consist of the following:– 
 (i) The Vice-Chancellor - Chairperson 
 (ii) The Visitor’s Nominee   - Member 
(iii) Treasurer of the Society / 
University 
- Member 
(iv) The Pro Vice-Chancellor (Academic 
Affairs) 
- Member 
(v) The Pro Vice-Chancellor 
(Administration) 
- Member 
(vi) Registrar - Member  
Secretary 
(vii) One Faculty Dean (inclusive of 
Dean, Student Welfare) by rotation 
for a period of one year, nominated 
by the Vice- Chancellor 
- Member 
(viii) Two nominees of the Chancellor of 
the University 
- Members 
(ix) One nominee of the University 
Grants Commission 
- Member 
(x) One nominee of Govt. of 
India/Indian Council of 
Agricultural Research 
- Member 
 
[Volume-11 (Part 2)] 26 
[The Sam Higginbottom University of Agriculture, Technology and Sciences, Uttar Pradesh Act, 2016] 
(xi) Principal Secretary / Secretary, or 
Nominee,   Department of 
Agriculture Education and 
Research, Govt. of Uttar Pradesh 
- Member 
(xii) Principal Secretary / Secretary, or 
Nominee,   Department of Finance, 
Govt. of Uttar Pradesh 
 Member 
(xiii) Director General, Uttar Pradesh 
Council of Agricultural Research, 
or nominee 
- Member 
(xiv) One representative from amongst 
the Professors by rotation for one 
year to be nominated by the Vice 
Chancellor 
- Member 
(xv) 
 
(xvi) 
Principal Secretary / Secretary or 
nominee Department of Minority 
Welfare,  Govt. of U.P. 
Two nominees of the Senate 
- 
 
- 
Member 
 
Members 
(xvii) Three nominees of the Society, 
Sam Higginbottom Educational 
and Charitable Society 
- Members 
(xviii) Two Representatives of Yeshu 
Darbar Church 
- Members 
(xix) Director (Research) - Ex-Officio 
Members 
(xx) Director (Extension) - Ex-Officio 
Members 
(xxi) Director Human Resource 
Management and Relations (H,R,M, 
and R) 
- Ex-Officio 
Members 
(xxii) Director (University  
Development) 
- Ex-Officio 
Members 
(xxiii) Director (Financial Planning and  
Management) 
- Ex-Officio 
Members 
(xxiv) Director (Innovation, Project and 
Consultancy) 
- Ex-Officio 
Members 
(xxv) Director (Administration) - Ex-Officio 
Members 
(xxvi) Finance Comptroller - Ex-Officio 
Members 
(xxvii) One Director from the remaining 
Directors to be nominated by the 
Vice-Chancellor on year to year 
basis. 
- Ex-Officio 
Members 
 
[Volume-11 (Part 2)] 28 
[The Sam Higginbottom University of Agriculture, Technology and Sciences, Uttar Pradesh Act, 2016] 
 (2) The constitution of the Board of Management, the such 
term of office of its members and its powers and duties shall be as  
may be prescribed. 
The Academic 
Council 
21. (1) The Academic Council shall be in charge of the 
academic affairs of the University and subject to the Statutes and 
the provisions of this Act, shall have the control and general 
regulation of, and be responsible for , the maintenance of standards 
of instruction, education and examination and for the requirements 
for obtaining degrees and diplomas, and shall exercise such other 
powers and perform such other duties as may be conferred or 
imposed upon it by the Statutes. 
 (2) The Academic Council shall consist of the following:– 
  (i) The Vice-Chancellor - Chairperson 
  (ii) The Pro-Vice-Chancellor (Academic 
Affairs) 
- Member 
  (iii) The Pro-Vice-Chancellor 
(Administration) 
- Member 
  (iv) Registrar - Secretary 
  (v) Director (Research) - Member 
  (vi) Director (Extension) - Member 
  (vii) Director (Distance Education) - Member 
  (viii) Director (Innovation, Project & 
Consultancy) 
- Member 
  (ix) Director (Human Resource 
Management and Relations) 
- Member 
  (x) One nominee of the Director 
General, U.P. Council of 
Agricultural Research 
- Member 
  (xi) Directors of Campuses - Members 
  (xii) Faculty Deans, School/College 
Deans and Dean Student Welfare 
- Members 
  (xiii) Heads of Departments - Members 
  (xiv) One Professor and one Associate 
Professor other than Heads from 
each School/College by rotation for 
a period of one year 
- Members 
  (xv) Three Experts nominated by the  
Vice-Chancellor 
- Members 
  (xvi) Three co-opted members by the 
Academic Council who are not the 
members of the teaching staff of 
the University 
- Members 
  (xvii) Examination Controller  - Member 
 
[Volume-11 (Part 2)] 30 
[The Sam Higginbottom University of Agriculture, Technology and Sciences, Uttar Pradesh Act, 2016] 
 (3) The constitution of the Academic Council and the term of 
office of its members shall be such as may be prescribed. 
Finance 
Committee 
22. (1) The constitution, powers and functions of the 
Finance Committee shall be such as may be prescribed 
 (2) The Finance Committee shall consist of the following:– 
  (1) The Vice-Chancellor - Chairperson 
  (2) Treasurer of the Society / 
University 
- Member  
Secretary 
  (3) The Pro-Vice-Chancellor 
(Academic Affairs) 
- Member 
  (4) The Pro-Vice-Chancellor 
(Administration) 
- Member 
 (5) Registrar - Member 
 (6) Director (Financial Planning & 
Management) 
- Member 
 (7) Finance Comptroller - Member  
 (8) Deputy Finance Comptrollers - Members 
 (9) Two members nominated by the 
senate  
- Members 
 (10) Director (University 
 Development) 
- Ex-Officio 
Members 
 (11) Director (Research) - Ex-Officio 
Members 
 (12) Director (Extension) - Ex-Officio 
Members 
 (13) Director (Human Resource 
Management and Relations) 
- Ex-Officio 
Members 
 (14) Director (Innovation, Projects &  
Consultancy) 
- Ex-Officio 
Members 
 (15) Director (Administration) - Ex-Officio 
Members 
 (16) One Director to be nominated by 
the Vice-Chancellor for a period 
of one year. 
- Ex-Officio 
Members 
 (17) Principal Secretary/ Secretary  or 
nominee, Department  of 
Agricultural Education and 
Research, Government   
of U.P. 
- Ex-Officio 
Members 
 (18) One Representative of Indian 
Council of Agricultural Research 
(Government of India) 
- Ex-Officio 
Members 
[Volume-11 (Part 2)] 32 
[The Sam Higginbottom University of Agriculture, Technology and Sciences, Uttar Pradesh Act, 2016] 
 (19) One Financial Expert nominated 
by the Chancellor 
- Ex-Officio 
Members 
 (20) One  Financial Expert nominated 
by the Vice-Chancellor 
- Ex-Officio 
Members 
The Planning and 
Monitoring Board 23. (1) The Planning and Monitoring Board shall be the 
principal Planning Body of the University and shall be responsible 
for the monitoring of the development programmes of the University. 
 (2) The constitution, powers and functions of the Planning 
and Monitoring Board shall be such as may be prescribed.  
Other 
Authorities 24. The constitution, powers and functions of the other 
authorities, which may be declared by the Statutes to be the 
authorities of the University, shall be such as may be prescribed. 
Academic 
Structure of the 
Faculty 
25. (1) On and from the commencement of this Act the 
faculties and ongoing academic programmes of the erstwhile the 
"Sam Higginbottom Institute of Agriculture, T echnology and 
Sciences, (Deemed University)" shall continue to be the faculties and  
ongoing academic programmes of the University. 
 (2) The Academic Council and Board of Management shall 
have power to create and establish any new faculty or a school or an 
institute or a college or a department. 
The Directorates 
of the University 
26. The following shall be the Directorates of the University 
to be headed by concerned Director:– 
 (i) Directorate of Research;  
(ii) Directorate of Extension Education;   
(iii) Directorate of Distance Education;   
(iv) Directorate of Seed & Farm 
  (v) Directorate (Development); 
  (vi) Directorate (Human Resource Management and 
Relations); 
  (vii) Directorate (Financial Planning & Management); 
  (viii) Directorate (Establishment and Estate); 
  (ix) Directorate (Campus Ministry); 
  (x) Directorate (Administration); 
  (xi) Directorate (Internal Quality, Assessment & 
Assurance); 
  (xii) Directorate (Innovation, Projects & Consultancy); 
  (xiii) Directorate (International Education & Training); 
  (xiv) Directorate (Auxiliary Units); 
  (xv) Directorate (Chaplaincy, Guidance & Counseling); 
  (xvi) Directorate (Legal Affairs); 
 
 
[Volume-11 (Part 2)] 34 
[The Sam Higginbottom University of Agriculture, Technology and Sciences, Uttar Pradesh Act, 2016] 
  Any other Directorate subsequently created under this Act 
and Statutes. 
 All conditions of service, appointment, powers, duties etc. 
shall be prescribed. 
Transitory 
provisions 
regarding 
Statutes 
27. On the commencement of the University the constitution 
of the Sam Higginbottom Institute of Agriculture, Technology and 
Sciences (Deemed University), bye- laws and rules in force 
immediately before such commencement, shall mutatis mutandis  
apply to the University unless amended or rescinded by the Board of 
Management and Senate of the University. 
Statutes 28. Subject to the provision of this Act, the Statutes may 
provide for all or any of the following matters, namely:– 
 (a) the constitution, powers and functions of the 
University and other bodies of the University, as may be 
constituted from time to time; 
 (b) the election, appointment and continuance in office of 
the members of the authorities, filling of vacancies of members, 
and all other matters relating to those authorities, for which it 
may be necessary or desirable to provide; 
 (c) the designation, manner of appointment powers and 
duties of the officers of the University; 
 (d) the appointment of teachers of the University and 
other academic staff and their emoluments; 
 (e) the appointment of teachers and other academic 
staff working in any other University or Institution for a 
specific period for undertaking a joint project; 
 (f) the conditions of service of employees including 
provision fo r pension, insurance and provident fund, the 
manner of termination of service and disciplinary actions; 
 (g) the institution of degrees and diplomas/certificates; 
 (h) the conferment of honorary degrees (Honoris Causa); 
 (i) the establishment, amalgamation, sub -division and 
abolition of faculties, Departments, Centers and Schools; 
 (j) the establishment of Institutes, Colleges, Centers, 
Departments of teaching in the faculties and recognizing 
associated Colleges or Institutes; 
 (k) the terms and conditions of service of the:– 
 I. teachers and other members of the academic 
staff appointed by the University; 
 II. teachers and other members of the academic 
staff appointed by any college or institution, and other 
employees whether appointed by the University or any 
college or institution; 
 
[Volume-11 (Part 2)] 36 
[The Sam Higginbottom University of Agriculture, Technology and Sciences, Uttar Pradesh Act, 2016] 
(l) the principles governing the seniority of employees of 
the University, Colleges and institutions; 
(m) the procedure for any appeal by an employee of the 
University; 
(n) Institution of fellowships, scholarships, studentships, 
medals and prizes and other incentives; 
(o) the establishment and abolishment of hostels 
maintained by the University; 
(p) Maintenance of discipline among the employees of the 
University, and the employees of colleges and institutions; 
(q) the conditions under which colleges and institutions 
may be admitted to the privileges of the Universit y and the 
conditions under which such privileges may be withdrawn; 
(r) Management, supervision and inspection of colleges 
and institutions established and maintained by the University 
or colleges and Institutions associated with the University; 
(s) Const itution of governing bodies of colleges and 
institutions admitted to the privileges of the University and the 
supervision and inspection of such colleges and institutions; 
(t) the extent of the autonomy which a college or 
institution declared as an autono mous college or institution 
may have and the matter in relation to which such autonomy 
may be exercised; 
(u) the delegation of powers vested in the authorities or 
officers of the University; 
(v) all other matters which by this Act, are to be, or may 
be, provided for by the Statutes. 
Power to 
make Statutes 
29. (1) The Board of Management shall for  carrying out the 
purposes of the Act shall make Statutes: 
 Provided that the Board of Management shall not make, amend 
or repeal any Statutes affecting the status, powers or constitution of 
any authority of the University until such authority has been given a 
reasonable opportunity of expressing its opinion in writing on the 
proposed changes and any opinion so expressed within the time 
specified by the Board of Management, has been considered by the 
Board of Management. 
 (2) Every Statute shall require the approval of the Chancellor, 
who may assent or withhold his/her assent or remit it to the Board of 
Management for reconsideration in the light of the observ ations made 
by him/her. 
 (3) A new Statute or a Statute amending or repealing an 
existing Statute shall not be valid unless it has received the assent of 
the Chancellor : 
Provided that if the Chancellor does not convey his decision 
within ninety days of the reference received by him/her, then the 
matter shall be directly referred to the Senate. 
[Volume-11 (Part 2)] 38 
[The Sam Higginbottom University of Agriculture, Technology and Sciences, Uttar Pradesh Act, 2016] 
 (4) A Statute ma de by the Board of Management shall have 
effect from the date it is assented to by the Chancellor or from such 
later date as may be specified by him/her or by the Senate. 
Ordinances 30. Subject to the provi

Excerpt shown. Open the full act in Lexace.

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