LexThe Uttar Pradesh Krishi Evam Prodhyogik Vishwavidyalaya Adhiniyam
Uttarakhand · state statute
Open in Lexace · Ask the AI about this act65
[THE UTTAR PRADESH KRISHI EVAM PRODHYOGIC
VISHWAVIDYALAYA ADHINIYAM,]3 19581
[U. P. ACT XLV OF 1958]
Amended by
U. P. Act No. VIII of 1966
U. P. Act No. V of' 1972
[Passed in Hindi by the Uttar Pradesh Legislative Assembl y on
December 16, 1958, and by the Uttar Pradesh Leg islative Council on December
20, 1958.
Received the assent of the Governor on December 25 1958 under Article
200 of ‘the Constitution of India ’ and was published on the Uttar Pradesh.
Gazette Extraordinary, dated December 26 1958.]
AN
ACT
to e stablish and inco rporate [Agricultural U niversities]2 for Uttar
Pradesh
WHEREAS it is expedient to establish and incorporate [Agricultural
Universities]2 for the development of agriculture and for the benefit of th e rural
people of Uttar Pradesh;
It is hereby enacted in the Ninth Year of the Republic of India a follows:
Short title and
commencement
1. (1) This Act may be called the [Uttar Pradesh Krishi Evam Prodhyogik
Vishwavidyalaya Adhiniyam,]3 1958.
(2) It shall come into force at once.
Definitions 2. In this Act unless there is anything repugnant in the subject or context :
(a) "Academic Council” means the -Academic Council of the University
:
(b) "Agriculture" means the basic and applied science of soil and water.
management, crop and l ive stock production and management, and
betterment of rural people;
(c) "Board" means the Board of Management of the University;
(d) "Faculty" means a Faculty of the University ;
(e) "Governor" means the Governor of Uttar Pradesh
(f) "Prescribed" (with its c ognate expressions) means prescribed by the
Statutes;
(g) "Registered Graduate" means a graduate registered under the
provisions of this Act ;
(h) "State Government" means the Government of Uttar Pradesh;
(i) " Statutes" and "Regulations" mean respectiv ely th e Statutes and
Regulations of the University made under this Act;
(j) "Student of the University" means a person enrolled in the University
for taking a course of study for a degree, diploma or other academic
distinction duly instituted;
1. For Statement of Objects and Reasons. see U. P. Gazette Extr4ordinary.dated
November 29, 1958.
2. Substituted by section 19 of U.P. Act No. 29 of 1974.
3. Subs. by section 20 ibid.
66
[The Uttar Pradesh Krishi Evam Prodhyogik Vishwavidyalaya Adhiniyam, 1958] [Section 2-A]
(k) "Teacher" means a person appointed or recognized by the University for the
purpose of imparting instruction or conducting and guiding research or
extension programmes and includes a person who may be de clared by the
statutes to be a teacher; and
[(l) “University” means the Gobind Ballabh Pant Krishi Evam Prodyogik
Vishwavidyalaya or the Narendra Deva Krishi Evam Prodyogik
Vishwavidyalaya, or [the Chandra shekhar Azad Krishi Ev am Prodyogik
Vishwavidyalaya, or the Sardar Val labh Bhai Pat el Kr ishi Evam
Prodyogik Vishwavidyalaya]2 as the case may be;]1
[(m) "Horticulture" means the basic and applied sciences of fruits, Vegetables,
floriculture plantation crops, spices, hops and shall include mushroom
growing, landscaping, bee -Keeping, marketing and processing of
horticultural produce :
(n) "Forestry" means and includes basic and applied sciences concerning
Silviculture, pland, breeding, farm forestry conservation of ecology of the
biosphere, wild lige, sericulture, medicinal and aromatic plants and their
products.]3
Establishment of
Universities
[2-A [(1) Besides the Govind Ballabh Pant Krishi Vishwavidyalya in existence at
Pantnagar, immediately before the commencement of this section, there
shall be established, with effec t from such date as the State Government
may, by notification in the Gazette appoint in that behalf a University at
Bharsar, District Pauri Garhwal to be Known as 5[Veer Chandra Singh
‘Garhwali’ Uttarakhand University of Horticulture and Forestry], Bharsar,
District Pouri Garhwal.
(2) In relation to the University to be established under sub-section (1) :--
(a) the State Government shall appoint interim officers of the University
(other than the chancellor) and shall constitute interim authorities of such
University, in such manner as it thinks fit;
(b) the officers appointed and members of the authorities constituted under
clause (a) shall hold office for a term of three years from the date of such
appointment or constitution as the case may be;
(c) the State Government shall take steps for the appointment of officers and
constitution of authorities of such University in accordance with the
provisions of this Act, so as the same may be completed before the expiry
of respective terms of the interim officers and members under clause (b).
(3) The existing campus at Ranichauri and Veer Chandra Singh Garhwali
College of Horticulture, Bharsar with its staff, buildings, equipments and
other facilities etc. Presently under the control and jurisdiction of Govind
Ballabh Pant Kr ishi Evam Pr odyogik V ishwavidalaya Pantnagar shall
stand transferred to the control and jurisdiction of the University to be
established under sub-section (1) from the appointed day.]4
1. Added by section 21 of U. P. Act No. 29 of 1974.
2. Substituted by section 2 of U.P. Act No. 19 of 2000.
3. Added by section 2 of Uttarakhand Act No. 13 of 2011.
4. Subs. by section 3 ibid.
5. Subs. by section 2 of Uttrakhand Act no 6 of 2015.
67
[The Uttar Pradesh Krishi Evam Prodhyogik Vishwavidyalaya Adhiniyam, 1958] [Section 2-AA]
1[2-
AA
(1) From the date of commencement of this Act, College/Institutes related to
the subjects mentioned under section 6 -a, shall be deemed to be
affiliated to the Veer Chandra Singh Garhwali Uttarakhand Audhaniki
Evam Vaniki Vishwavidyalaya.
(2) The Statutes for affiliation of the Colleges/Institutes for University shall
be such as may be prescribed subject to the provisions of the Act. ]1
-------------------------------------------------------
1- Insertion of section 3 of Uttrakhand Act no 06 of 2015.
68
[The Uttar Pradesh Krishi Evam Prodhyogik Vishwavidyalaya Adhiniyam, 1958] [Section 3-6]
The University 3. [(1) The Chancellor, the Vice-Chancellor and the mem bers of the Board
and the Academic Council for the time being holding office as such
in each University shall cons titute a body corporate by the name of
that' University.]1
(2) The University shall have perpetual succession and a common seal,
and shall sue and be sued by the said name.
Objects of the
University
4. The University shall be deemed to have been established and
incorporated for the purposes, among others, of : --
(a) making provision for the education of the rural people of Uttar
Pradesh in different branches of study, particul arly agriculture,
rural industry and business and other allied subjects ;
(b) furthering the prosecution of research, particularly in agriculture
and other allied sciences ; and
(c) undertaking field and extension programmes.
University open
to all
5. The University shall, subject to the provisions of this Act and the
Statutes, be open to all persons 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 prescribed.
Powers of the
University
6. The University shall have the following powers :---
(1) to provide for instruction In agriculture, rural industry and business
and allied sciences and in such other branches of learning as the
University may think fit;
(2) to make provision for research and for the advancement and
dissemination of knowledge and for extension programmes ;
(3) to institute degrees, diplomas and other academic distinctions;
(4) to hold examination for, and to grant and confer degrees, diploma and
other academic distinctions to and all prescribed who-
(a) shall have pursued a course of study as prescribed; or
(b) shall have carried on research in the University or in an
institution recognized in this behalf by the University under th e
conditions laid down in the Statutes .
(5) to confer honor ary degrees or other distinction in the manner and
under conditions laid down in the statutes ;
(6) to grant such diplomas, to, and to provide such lectures and
instruction for, field workers and other persons not being students of
the University, as the University may determine;
Substituted by section 23 of U.P. Act No. 29 of 1974.
69
[The Uttar Pradesh Krishi Evam Prodhyogik Vishwavidyalaya Adhiniyam, 1958] [Section 7-8]
(7) co-operate with other Universities and authorities in such manner and for
such purposes as the University may determine;
(8) to institute teaching, research and extension posts required by the
University and to appoint persons to such posts;
(9) to institute and award fellowships (including travelling fellowsh ips),
scholarships and priers accordance with the Statutes;
(10) to institute and maintain residential accommodati on fo r students of the
University;
(11) to demand and receive such fees And other charges as may be prescribed;
(12) to supervise and control the resident ial accommodation and to regulate the
discipline of students of the Un iversity and to make arrangements for
promoting their health and welfare;
(13) to create administrative, ministerial and other necessary posts and to make
appointments thereto; and
(14) 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.
[Territorial
jurisdiction for
certain purposes
6-
A
The powers of t he University under section 6 shall with respect to the
Extension, Training and Research be exercisable in respect of the area for
the time being specified against it in the Schedule.]1
Visitation 7. (1) The State Gove rnment shall have the right to cause an inspecti on to be
made by such person or persons, as it may direct, of the Unive rsity, its
building laboratories and equipment and of any institution maintained by
the University and to cause an enquiry to be made in like manner in respect
of any matter connected with the administration and the finances of the
University.
(2) The State Government shall in every case give notice to the University of
its intention to cause inspection o r enquiry to be made, and the University
shall be ent itled to appoint representat ive who shall have the right to be
present and be heard at such inspection or enquiry.
(3) The State Government may address the Board with reference to the result
of such i nspection and enquiry with such advice as the State Government
may offer regarding the action to be taken.
(4) The Board shall communicate to the State Government such action, if any,
as it proposes to take or has taken upon the result of such inspection or
enquiry.
(5) If the Board does not, wi thin a reasonable time, take action to the
satisfaction of the State Government, the State Government may, after
considering any exp lanation furnished or representa tion made by the said
Board, issue such directio ns as it may think fit, and the Board shall be
bound to comply with such directions.
1.Substituted by section 2 (a) of U. P. Act No. 8 of 1999.
70
[The Uttar Pradesh Krishi Evam Prodhyogik Vishwavidyalaya Adhiniyam, 1958] [Section 9-10]
Officers and
authorities of the
University
8. The following shall be the officers and authorities of the University : --
(a) Officers of the University –
(i) the Chancellor;
(ii) the Vice-Chancellor;
(iii) the Comptroller;
(iv) the-Registrar;
(v) the Dean of Student Welfare;
(vi) the Deans of Faculties;
(vii) the Director of the Agricultural Experiment Station;
(viii) the Director of Extension; and
(ix) such other persons in the service of the University as may be
declared by the Statutes to be officers of the University.
(b) Authorities of the University --
(i) the Board of Management;
(ii) the Academic Council;
(iii) the Boards of Faculties; and
(iv) such other authorities as may be declared by the Statutes to be
authorities of the University.
The Chancellor 9. (1) The Governor of Uttar Pradesh shall be the Cha ncellor of the University.
He shall, by virtue of his office, be the head of the University, and shall,
when present, preside at any Convocation of the University.
(2) The Chancellor shall have such other powers as may be conferred on him
by this Act or the Statutes.
[Constitution
powers and
duties of the
Board
10. (1) The Board shall consist of the following members : --
(a) Vice-Chancellor -- Ex officio
(b) The Secretary to the State Government in the -- Ex officio
Agriculture Department
(c) The Secretary to the State Government in the -- Ex officio
Finance Department
(d) The Secretary to the State Government, in the -- Ex officio
Education Department
(e) The Director of Agriculture, U. P. -- Ex officio
(f) The Director of Animal Husbandry, U.P. -- Ex officio
[(g) Two members of the Legislative Assembly of
the State, other than a Minister, to be elected by the said Assembly,
(h) One member of the Leg islative Council of the State , other than a
Minister, to be elected by the said Council,]1
1. Substituted by section 2 (a) of U. P. Act No. 8 of 1999.
71
[The Uttar Pradesh Krishi Evam Prodhyogik Vishwavidyalaya Adhiniyam, 1958] [Section 10]
(i) Five members nominated by the State Government, being respectively-
(i) an eminent agricultural scientist,
(ii) a progressive farmer;
(iii) a live-stock breeder,
(iv) a distinguished industrialist or manufacturer having special
knowledge of or practical experience in agricultural development,
(v) an outstanding woman social worker, pr eferably having-
background of rural advancement,
[(j) one representative of the Indian Council of Agricultural Research, and]2
(k) one representative of the Registered Graduates elected in the manner
prescribed.
(2) The Vice-Chancellor shall be ex officio Chairman of the Board.
(3) The nomination and election of members of the Board other than ex officio
members shall be notified by the State Government in the Gazette.
(4) The term of office of members of the Board, other than ex officio members,
shall be three years commencing from the respective dates of notification' of
their nomination or election under sub-section (3) :
Provided that the term of office of any such member elected, or
nominated to fill a casual vacanc y shall be the residue of his predecessor's
term.
[(4-a) Where a member referred to in clause (g) or clause (h) or sub -section (1)
as the case may be, is appointed as a Minister he shall cease to be member
of the Board notwithstanding that his term under sub -section (4) has not
expired and the vacancy so caused shall be filled for the residue of his
term.]3
(5) Notwithstanding anything contained in sub -section (4) upon the first
constitution of the Board after the eighteenth day of January, 1966,
provision shall be made in the Statutes for curtailing the term of the office
of some of the members referred to in the said sub -section in order that, as
nearly as may be, one third of the members shall retire every year
thereafter.]1
(6) Members shall ser ve without p ay, but shall be en titled to daily allowance
and travel expense, to be paid from the budget of, the University.
(7) The powers and duties of the Board shall be as below:
(a) to approve the budget submitted by the Vice- Chancellor ;
(b) to, appoint the members of the academic and administrative staff of the
University in the manner prescribed ;
(c) to hold and control the property and funds of the University and issue of
general directive in that behalf;
1. Subs. by section 5 of U. P. Act No. 8 of 1966.
2. Subs. by section 6 of U. P. Act No. 5.of 1972.
3. Subs. by section 2 (b) of U. P. Act No. 8.of 1999.
72
[The Uttar Pradesh Krishi Evam Prodhyogik Vishwavidyalaya Adhiniyam, 1958] [Section 11]
(d) to accept the transfer or an y movable or immovab le property on behalf
of the University;
(e) to administer any fun ds placed at the disposal of the University for
specific purposes;
(f) to invest moneys belonging to the University ;
(g) to direct the form and use of the Common Seal of the University;
(h) to appoint such committees, either standing or te mporary, at it deems
necessary for its proper functioning ;
(i) [* * * ]1
(j) to borrow money for capital improvements and make suitable
arrangements for its repayment ;
(k) to meet at suc h time and in such places as it deems necessary, provided
however, that it shall hold one regular meeting a t least every two
months, and provided further that at least one-half of its regular meetings
he held at the University; and
(l) to regula te and determine all matters concerning the University in
accordance with this Act and the Statutes and to exercise such powers
and to discharge such duties as may be conferred or imposed on it by this
Act and the Statute.
[Explanation-- For the purpose of thi s section, the word ‘Minister’ includes the
Chief Minister, a Minister of State or a Deputy Minister.]6
[The vice-
Chancellor
11. [(1) The Vice -Chancellor shall be a whole time officer of the University. The
first Vice-Chancellor, after the commencemen t of t he Uttar Pradesh Krishi
VishwaVidyalaya (Sanshodhan) Adhyadesh, 1966, shall be appointed by th e
Chancellor. The subsequent. Vice-Chancellors shall be appointed by the
Chancellor out of a pane l of. three persons nominated by a commit tee
consisting of a representative of the Board chosen in the pr escribed manner
and two other members appointed by the State Government..]2
[(1-A) Where the Kuladhipati (Chancellor) does not consider anyone or more of
the persons recommended by the Committee t o be suitable for appointment
as Kulpati (Vice-Chancellor or if one or more of the persons recommended is
or are not available for appointment and the choice of the Kuladhipati
(Chancellor) is restricted to le ss than three persons, he may require the
Committee to submit a panel of fresh names in accordance with sub -section
(1).]5
(2) The term of office of the Vice-Chancellor shall be [three years.]3
(3) No person shall be eligible to hold the office of the Vice Chancellor for more
than [three terms.]4
1. Deleted by section 2 of U. P. Act No. 8 of 1966.
2. Subs. by section 3(i) ibid.
3. Subs . by section 3(ii) ibid.
4. Subs. by section 4 of U. P. Act No.5, 1972..
5. Added by section 2 (a) of U. P Act No. 8 of 1981.
6. Insertion by section 2 (c) of U.P. Act No. 8 of 1999.
73
[The Uttar Pradesh Krishi Evam Prodhyogik Vishwavidyalaya Adhiniyam, 1958] [Section 12]
(4) The emoluments and other conditions of service of Vice -Chancellor shall
be such as may b e prescribed and shall not he varied to his disad vantage
after his appointment.
(5) The Vice -Chancellor may relinquish office by resignation in w riting
addressed to the [Chancel lor]3 The resignation shall ordinarily be delivered
to the Secretary of the [Chancellor]3 sixty days prior to the date on which
the Vice-Chancellor wishes to be relieved.
[(6) In any of the following circumstances ( of the existence of which the
Kuladhipati (Chan cellor) shall be the sole judge) , the Kuladhipati
(Chancellor) may appoint any suitable person to the office of Kulpati (Vice-
Chancellor) for such term not exceeding six months, as he may specify :--
(a) where a vacancy in the Office of Kulpati (ViceChancellor) occurs
or is likely to occur, by reason of leave or any cause not being expiry of
term;
(b) where a vacancy in the Office of Kulpati (Vice-Chancellor) occurs
and it cannot be conveniently and expeditiously filled in a ccordance with
the provisions of sub-section (1); and
(c) any other emergency :]3
[Provided that the C hancellor ( Kuladhipati) may from time to time,
extend the term of appointme nt of any person to the office of Vice -
Chancellor (Kulpati) 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.]4
(7) Until the vacancy is filled un der sub-section (6) or [until such time as the
Chancellor appoi nts a Vice -Chancellor]2 the Registrar shall carry on th e
current duties of the office of the Vice-Chancellor.
Powers and
duties of the
Vice-
Chancellor
12. (1) The Vice-Chancellor shall be the principal executive and academic officer of
the University, and shall, in the absence of the Chancellor preside at any
convocation of the University. He shall be and officio member and
Chairman of the Academic Council and an ex officio member of the Board.
(2) It shall be the duty of the Vice -Chancellor to ensure the faithful observance
of the provisions of this Act and the Statutes and he shall, without prejudice
to the powers of the, Chancellor under section 23, possess all such powers
as may be necessary in that behalf.
(3) The Vice -Chancellor shall have power to convene meetings of the
Academic Council;
Provided that he may delegate his power to any other officer of the
University.
(4) The Vice -Chancellor shall exercise general control over the affairs of the
University and shall be responsible for the due main tenance of discipline in
the University.
1. Substituted by section 3(iii) of U. P. Act No. 8 of 1966.
2. Subs. by section 3(iv) ibid.
3. Subs. by section 2 of U. P. Act No.12, 1980.
4. Added by section 2 (b) of U. P Act No. 8 of 1981.
74
[The Uttar Pradesh Krishi Evam Prodhyogik Vishwavidyalaya Adhiniyam, 1958] [Section 13-14]
(5) Th e Vice -Chancellor shall be responsible for th e presentation of the
Budget and the statement of accounts to the Board.
(6) In any emergency, which, in the opinion of the Vice-Chancellor, requires
immediate action to be taken, he shall take such action as he deems
necessary, and shall at the earliest opportunity report the action taken to
the officer, authority or other body who or which in the ordinary course
would have dealt with the matter, but nothing in this sub-section shall be
deemed to empower the Vice -Chancellor to incur any expenditure not
duly authorized and provided for in the budget.
(7) Where any action taken by the Vice -Chancellor under sub section (6)
affects any person in the service of the University to his disadvantage,
such person may prefer an appeal to the Board within thirty days of the
date on which the action is communicated to him.
(8) Subject as aforesaid, the Vice -Chancellor shall give effect to the orders
of the Board regarding the appointment, suspension and dismissal of
officers, professional staff and other employees of the University.
(9) The Vice -Chancellor sha ll in convocation - confer degrees on persons
entitled to receive them, provided that when the Chanc ellor is present he
may him self confer any or all the degrees.
(10) The Vice -Chancellor shall be responsible for a close Coordination and
integration of teaching, research and extension.
(11) The Vice -Chancellor shall exe rcise such other powers as may be
prescribed.
The Controller 13. (1) The Controller [shall be it whole-time officer of th e University and shall
he appointed by the State Government on such terms and conditions as it
may think fit.]1
(2) He shall be ex officio Secretary of the Board [***]2
(3) The provisi ons relating to [***] 3 the filling of temporary vacancies and
arrangements for the carrying on of current duties contained in sub -
section [***]3 (6) and (7) of section 11 shall mutatis mutandis apply to
the office of Controller.
(4) The Con troller shall manage the property and investments of the
University and advice in regard to its financial policy. He shall be
responsible for the preparation of the Budget, and' statement of accounts
for presentation to the Vice-Chancellor.
(5) The Controller shall have the duty-
(a) to ensure that no expenditure not authorized in the budget is
incurred by the Univers ity otherwise than by w ay of investment,
and
1. Substituted by section 4 (i) of U. P. Act no. VIII of 1966.
2. Omitted by section 4 (ii) ibid.
3. Omitted by section 4 (iii) ibid.
75
[The Uttar Pradesh Krishi Evam Prodhyogik Vishwavidyalaya Adhiniyam, 1958] [Section 15-16]
(b) to disallow any expenditure which may contravene the terms of any
Statute, or for which provision is required to be made by Statutes,
but has not been so made.
The Registrar 14. 1[(1) The Registrar of the Veer Chandra Singh Garwali Horticulture &
Forestry University be the fulltime officer of the University . Registrar
will be appointed according to the provisions made by the State
Government.
(2) Registrar will be the ex -officio Secretary of the Board of Management,
Education Council of the University and Committee constituted for the
appointment of the teacher.
(3) Registrar will be the appointing authority for the appointment of the class
III &IV employees of the University.
(4) Registrar will be authority for discharge of the administrative and
financial functions of the University.
(5) Registrar will be responsible for all matters concerning educational
affiliation and institutional functions of the University according to the
statutes.
(6) The Registrar will be responsible for ensuring the inspection and complete
supervision, of the colleges and institutions affiliated to the University as
may be prescribed.]1
Dean of student
Welfare
15. (1) The Dean of S tudent Welfare shall be a whole time officer of the
University and shall be app ointed by the Vice -Chancellor subject to the
approval of the Board.
(2) The salary and allowances payable to the Dean of Student Welfare shall
be as prescribed.
(3) The Dean of Student Welfare shall have the .following duties :--
(a) to make arrangements for the housing of students;
(b) to direct a programme of student counseling ;
(c) to arrange for employment of students in accordan ce with plans
approved by the Vice-Chancellor;
(d) to supervise the extra-curricular activities and needs of students;
(e) to assist in the placement of graduates who leave the University; and
(f) to organize and maintain contact with the alumni of the University.
----------------------------------------------------------------------------------------------
1- Subs. section 4 of Uttrakhand Act no 06 of 2015.
76
[The Uttar Pradesh Krishi Evam Prodhyogik Vishwavidyalaya Adhiniyam, 1958] [Section 17-19]
The Academic
Council
16. (1) The Academic Council sh all be in charge of the academic affairs of the
University and shall, subject to the provisions of this Act and the Statutes,
have the control and general regulation of, and be responsible for the
maintenance of standards of instruction, education and exam ination and for
the requirements for obtaining degrees, and shall exercise such other powers
and perform such other duties as may be conferred or imposed upon it by the
Statutes. It shall have the right to advise the Vic e-Chancellor on all
academic matters.
(2) The constitution of Academic Council and the term of office of its members
shall be prescribed.
The Faculties 17. (1) The University shall include such Faculties as may be prescribed.
(2) Each Faculty shall comprise such departments as may b e prescribed, and
subject of study shall be assigned to various departments by the Statutes.
(3) There shall be a Board of each Faculty the constitution and powers of which
shall be prescribed.
(4) There shall be a Dean of each faculty who shall be cho sen in such manner
and for such period as may be prescribed.
(5) The Dean shall be the Chairman of the Board of the Faculty and be
responsible for the due observa nce of the Statutes and Regu lations relating
to the Faculty. He sha ll be further responsible for the organization and
conduct of the tea ching, research and extension work of the departments
comprised in the Faculty.
(6) There shall be a Head in each Department who s hall be responsible to the
Dean for the organization and operation of the Department.
(7) The appointment, duties, powers and functions of the Head of Departments
shall be as prescribed.
Agricultural
Experiment
Station
18. (1) An Agricultural Experiment Station shall be established in the University.
Subject to the pr ovisions o f this Act and the Statutes, it shall have
responsibility for research, both fundamental and applied, in all Faculties.
[(2) There shall be a Director of the Experiment Station who shall be appointed
by and be responsible to the Vice-Chancellor.]1
(3) The Director of the Expe riment Station shall be a whole time officer,
technically trained in agriculture. He shall k eep proper records of the
projects and receive report s of progress of research for publication in the
manner prescribed.
Agricultural
and
Home Science
Extension
Service
19. (1) An Agricultural and Home Science Extension Service shall be established in
the University and shall subject to provisions of this Act and the Statutes,
make useful information available to the farmers and housewive s to help
them solve their problems and take measures such as the establishment of
youth clubs for developing in young people interest in agriculture.
1. Subs. by section 5 of U.P. Act 5 of 1972.
77
[The Uttar Pradesh Krishi Evam Prodhyogik Vishwavidyalaya Adhiniyam, 1958] [Section 20-25]
[(2) There shall be a Director of Extension who shall be appointed by and
be responsible to the Vice-chancellor.]1
(3) The Director of Extension shall be a whole -time officer technically
trained in agriculture, which shall plan and execute a pro gramme of
extension work based upon the results of research.
Supplementary
provisions relating to
membership
20. (1) All casual vacancies among the members (other than ex officio
members) of any authority or body of the Uni versity shall be filled, as
soon as conveniently may, be, by the person or body who appointed,
elected or co -opted the member whose place has become vacant, and
the person appointed, electe d or co-opted to a casual vacancy shall be
a member of such author ity or body for the residue of the term for
which the person whose place he fills would have been a member.
(2) A person, who is a member of an authority of the University as a
representative of another bod y, whether of the University or not, shall
retain his seat on the University authority so long as he continues to be
a membe r of the body by which he was nominated, appointed or
elected and thereafter till his successor is duly appointed.
Proceedings of
University authorities
and
bodies not to be
invalidated by
vacancies
21. No act or proceedings of any authority or other body of the University
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.
Removal from
membership of
the University
22. The Board may remove any person from membership of any authority
or [other body of the Univer sity]2 upon the ground that such person
has been convicted of an offence involving moral turpitude.
Membership and
Proceeding
23. If any question arises whether any person have been duly elected or
appointed as, or is entitled to be, a member of any authority of the
University subordinat e to th e Board or whether any decision of the
University or any authori ty subordinate to the Board is in conformity
with this Act and the Statute s, the matter shall be referred to the
Chancellor whose decision thereon shall' be final.
Constitution of
committee
24. Where any authority of the University is given power by this Act or by
the Statutes to appoint Committees such committees shall, unless there
is some spec ial provision to the contrary, consist -of members of the
authority concerned.
Pension of
provident Fund
25. (1) The University shall constitute, for the benefit of i ts officers, teachers,
clerical staff and other employees, in such manner and subject to such
conditions as may be prescribed, such -pension, insurance and
provident funds as it may deem fit.
1. Substituted by section 6 of U. P. Act 8 of 1966.
2. Ins. by section 7 ibid.
78
[The Uttar Pradesh Krishi Evam Prodhyogik Vishwavidyalaya Adhiniyam, 1958] [Section 26-28]
(2) Where any such provident fund has been so constituted under rules which have
been approved by the, Cha ncellor, the Chancellor may declare that the
provisions of the Provident Funds Act, 1925, shall apply to such fu nd as if it
were a Government Provident Fund.
Appointment of
salaried officers
and teachers
26. (1) Subject to the provisions of this Act, the members of the staff of the University
shall be appointed by th e Board on the recommendation of the Vice -
Chancellor.
(2) Except in cases provided for by the Statutes, every salaried officer and teacher
of the University shall be appointed under a written contract. The contract
shall be lodged with the Vice Chancellor and a copy thereof shall b e
furnished to the officer or teacher concerned. The contract shall not be
inconsistent with the provisions of this Act and the Statutes for the time being
in force in relation to the conditions of service.
Tribunal of
Arbitration for
disputes
between
the University
and its staff
27. Any dispute arising out of contract between the Univer sity and any officer or
teacher of the Uni versity shall, on the request of the officer or teacher
concerned, be referred to a Tribunal of Arbitration consisting of one m ember
nominated by the Board, one member nominated by the office r or teacher
concerned and an umpire appointed by th e Chancellor. The decision of the
Tribunal shall be final and no suit shall lie in any civil court in respect of the
matters decided by the Tribunal . Every such request shall be deemed to be a
submission to arbitration upon the terms of this section within the meaning of
the Arbitration Act, 1940, and all the provisions of that Act, wi th the
exception of section 2 thereof, shall apply accordingly.
Statutes 28. Subject to the provisions of this Act the Statutes may provide for any matter
shall in particular provide for the following:
(a) the constitution, powers and duties of the authorities of the University; -
(b) the election, appointment and continuance in office of the members of the
authorities of the University, including the continuance in o ffice of the,
first members and, the filling in of vacancies and all other matters relative
to those authorities for which-it may be necessary or desirable to provide ;
(c) the designation, manner of appointment, powers and duties of th e officers
of the University;
(d) the classification and manner of appointment of teachers;
(e) the constitution of a pension or provident fund and the establishment of an
insurance scheme for the benefit of officers, teachers and other employees
of the University;
(f) the institution of degrees and diplomas ;
(g) the conferment of honorary degrees;
(h) the establishment, amalgamation, sub-division and abolition of Faculties;
(i) the establishment of departments of teaching in the Faculties;
(j) the establishment and abolition of hostels maintained by the 'University;
79
[The Uttar Pradesh Krishi Evam Prodhyogik Vishwavidyalaya Adhiniyam, 1958] [Section 29]
(k) the institution of fellowships, scholarships, medals and prizes;
(l) the maintenance of a register of Registered Graduates;
(m) the admission of students to the University and their enrolment and
continuance as such ;
(n) the courses of study to be laid down for all degrees and diplomas of the
University;
(0) the conditions under which students sha ll be admitted to the degrees,
diploma or other courses and to the examination of the University and shall
be eligible for the award of degrees and diplomas;
(p) the conditions of residence of the students of the University and the levying
of fees for residence in hostels maintained by the University
(q) the recognition and management of hostels not maintained by the
University;
1[(r) the number, qualifications, emoluments and other conditions of service
(excluding the age of retirement ) of teachers and other salaried employees
of the University, and the preparation and maintenance of a record of their
services and activities;]1
(s) the fees which may be charged by the University for any purpose;
(t) the conditions subject t o which persons may be reco gnized as qualified to
give instruction in hostels ;
(u) the conditions an d mode of appointment and the duties of examining
bodies, examiners and moderators;
(v) the conduct of examinations;
(w) the remuneration and allowances, including traveling and daily allowances,
to be paid to persons employed on the business of the University;
(x) the conditions of the award of fellowships, scholarships, studentships,
bursaries, medals and prizes; and
(y) all other matters which by this Act are to be or may be provided for by the
Statutes.
2[(z) the age of superannuation/ retirement of the teachers other salaried
employees shall be such as the State Government may determine from time
to time.]2
Statutes how
made ?
29. (1) The first Statutes with regard to matters set out in clauses (a) to (l) of section 28
hall be made by the State Government and a copy ther eof shall be laid before
each House of the State Legislature for fourteen days and they shall be subject
to such additions and alterations as may be agreed to by both Houses but
without prejudice to the validity of anything previously done thereunder.
(2) The Board ma y from time to time make new or additional Statutes and may
amend or repeal the Statutes in the manner hereinafter in this section provided.
(3) The Academic Council may propose to the B oard the draft of any Statute to be
passed by the Board and such draft shall be considered b y the Board at its next
meeting;
---------------------------------------------------------------
1- Subs. by section 2 of Uttarakhand Act no 4 of 2015.
2- Inserted. by section 3 of Uttarakhand Act no 4 of 2015.
80
[The Uttar Pradesh Krishi Evam Prodhyogik Vishwavidyalaya Adhiniyam, 1958] [Section 30]
Provided that the Academic Council shall not propose the draft of
any Statutes or of any amendment of a Statute effecting the status, powers
or constitution of any existing authority of the University until such
authority has been given an opportunity to express its opinion upon the
proposal, and any opinion 80 expressed shall be considered by the Board.
(4) The Board may approve any such draft as is referred to in sub -section (3)
and pass the Statute or reject it or return it to the Academic Council for
reconsideration, either in whole or in part, together with any amen dments
which it may suggest.
(5) Any member of the Board may propose to the' Board the draft of any
Statute and the Board may either accept proj ect the proposal if it relates to
a matter not falling within the purview of the Academ ic Council. In case
such draft relates to a matter within the purview of the Academic Council,
the Board shall refer it for con sideration to the Academic Council, which
may either report to the Board that it does not approve the proposal, which
shall then be deemed to have been rejected by the Board , or submit the
draft to the Board in such form as the Academic Council may approve, and
the provisions of this section shall apply in the case of a dra ft so submitted
as they apply in the case of a draft propose d to the Board by the Academic
Council.
(6) A new statute or addition to the statutes or any amendment or repeal of a
statute shall require the previous approval of the Chancellor who ma y
sanction, disallow or remit it for further consideration.
Regulations 30. (1) The authorities and the Boards of the University may make Regulations
consistent with this Act and the Statutes --
(a) laying down the procedure to be observed at their meetings and the
number of members required to form a quorum;
(b) providing for all matters which by this Act, and the Statutes are to be
provided for by the Regulations; and
(c) providing for any other matters solely concerning such authorities and
Boards and not provided for by this Act and the Statutes.
(2) Every authority of the University shall make Regulations providing for the
giving of notice to the members of such authority of the dates of meetings
and of the business to be considered at meetings and for the keeping of a
record of the proceedings of meetings.
(3) The Board may direct the amendment, in such manner as it may specify, of
any Regulations made under this section or the annulment of any
Regulations made under sub-section (1) by any authority of the University.
(4) The Academic Council may, subject to the provisions of the Statutes, make
Regulations providing for courses of study for th e various examinations
and degr ee of the University after receiving drafts of the same from the
Board of the Faculty concerned.
(5) The Academic Council may not alter a draft received from the Board of a
Faculty but may reject the draft received or return it to the Board of
Faculty for further consideration together with its own suggestions.
81
[The Uttar Pradesh Krishi Evam Prodhyogik Vishwavidyalaya Adhiniyam, 1958] [Section 31-36]
Residence of
students
31. Students shall reside in accommodation maintained by the University or
approved by the Vice-Chancellor subject to the conditions prescribed.
Delegation of
powers
32. The Board may, by Statute, delegate to any officer or authority any of the
powers conferre d upon it by this Act, to be exercised subject to such
restrictions and conditions as may be prescribed.
Annual Report 33. The Annual Report of the University shall be prepared under the direction of
the Vice-Chancellor and submitted by the Board to the Stat e Government a
month before the annual meeting at which it is to be considered.
Accounts and
Audit
34. (1) The Annual Ac counts and balance -sheet of the Univer sity shall be prepared
under the direc tion of the Vice -Chancellor, and all moneys accruing to or
received by the University from whatever Source and all amount disbursed or
paid shall be entered in the accounts.
(2) The Accounts and the balance-sheet shall be submitted by the Board to the
State Government whi ch shall cause an audit to be carried out by the
Examiner, Local Fund Accounts, Uttar Pradesh.
(3) The accounts when audited sh all be printed and the copies thereof shall,
together with the copies of the Audit Report, be submit ted by the Vice-
Chancellor to the Board which shall forward them to the State Government
with such comments as may be deemed necessary.
Certain other
provisions
35. At any time after the passing of this Act and until such the as the authorities
of the Universit y are duly constituted, any officer of the Universit y may be
appointed by the Vice -Chancellor Such appointment and the terms and
conditions thereof shall have the prior approval of the Chancellor.
Removal of
difficulties
36. (1) The State Government m ay, for the purpose of remov ing any difficulties in
relation to the enforcement of the provisions of this Act, by order published in
the Gazette-
(a) direct that this Act and any Statutes made thereunder shall during such
period as may be specified in the order take effect subject to such
adaptations, whether by way of modification, addition or omission, as it
may deem to be necessary or expedient ; or
(b) direct by whom and in whExcerpt shown. Open the full act in Lexace.