LexThe Soban singh jeena University Act,2019
Uttarakhand · state statute
Open in Lexace · Ask the AI about this actig=]qTgng eyqryTquT TTRE. 22 ", 2o2o €o (quThi3 oi, ig42 ¥TiF HFq) 33
S0BAN SINGH JEENA UNIVEF]SITY ACT, 2019
(Uttarakhand Act No.19 Of 2020)
rmEX
Sections Details
I. Short title, commenconent and extent
2. Ilefmitious
Chapter - 2
The Uulversity
3. university establishment and incorporation
4. Exercise of powers in the territorial area
5. The Power of the State Government to issue notification
6. The Universfty shall serve all classes and religions
7. The powers and duties of the University.
Chapter - 3
U-diversity Officers
8. Cfficers of universfty
9. Chacellor
10. Vice-Chancellor
11. Service conditions Of vice-Chancellor
12. Powers and duties of the Vicemancellor
13. Fi- Officer
14. kectstrar
15. Centralisation of the services of the Registrar, `Deputy
Registrar, and Assident Registrar
16. Examination Controller
17. Appointment terms and condition of the service power and
responsibilitiesoftheofficer
18. Officer Of the University member of the Executive Council
19. Other officers at the Universrty
20. The Dean
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Chapter ~ 4
Authorities of the University
21. AuthoritiesofUniversity
22. Assembly (Court)
23. The powers and duties of the Assembly (Court)
24. Assembly (Cout) session
25. Constfution Of tile Executive Council
26. Powers and Duties Of the Executive Council
27. Frequency of meetings, nedfication period and quorum
28. Acedemic Council
29. The Finance Comlnittee
30. The Examinndon Committee
31. Other Authorities
Chapter - 5
Inspection and inquiry
32. Inspection/ i nquiry
Chapter - 6
Affiliations
33. Afflictions
34. Disqualification for membership of manage,ment
Chapter - 7
S tatutes, Ordinances and Regulations
35. Statutes
36. ordinances
37. Regulations
Chapter - 8
Armual Report and Accounts
38. haual Report
39. Accounting and ndit
40. Surcharge
Chapter - 9
Miscellaneous
41. Transitional powers of the first Vice Chancellor
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42. The marmer of appointing officers and members by the
authority
43. Fj]ljng up unforeseen vacancies
44. Proceeding not to be invalidated by vacancy etc,
45. Disqunl ification from university membership
46. Reference to the Chancellor
47. Bar of suit
48. Method of attesting University records
49. The Right to Appeal
50. Conduct of colleges and programs
51. Power to remove difficulties
52. Repeal of the Uttarakhand Residendal University Act, 2016
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SOBAV SINGH JEENA UNIVERSITY ACT, 2019
(Uttarakhand Act No.19 Of 2020)
An
Act
to establish a residential-cum-affiliation university known as Soban Singh Jeena
University in the district Almora of Uttaralchand for the advancement and development
Of higher edueation, vocational education, skill development based education and other
matters related to it and other contingencies, to substitute the Uttarakhand Residential
University Act, 2016 (Act No. 20 of 2016) and to merge the Uttarakhand Residential
University into Proposed Uhiversity.
Be it enacted by the Uttaralchand State Legislative Assembly in the seventyrone year
oftheRepublicoflndia:-
short title, I.
commencement
and erfut
Chaptel.-1
Preliminary
(1)ThisActmaybecalledtheSobanSinghJeenaUniversityAct,2019.
(2) It shall come into force at once.
(3) It extends to such part of the state which State Govemlnent `may
fix, by notification in the Gazette.
Derinitions 2. In this Act, unless the context otherwise requires-
(a) "Acrdonic Councfl'. mean the Academic Councn of the
uriversrty;
a) "Affiliated Conege" means such college or institution affiliated to
theUnivergityinaccordancewiththisActandtheregulationsthere
under;
(c) "Approved in5titrtion" means an instinrdon of higher education
approved by the University/State Goverrment;
(d) ''Autonomous College" means an affiliated or associated college
declared as such by the provision of University Grants
Commission;
(e) ''Chancellor" mean Chancellor Of the University;
® "College" means any institution or college affiliated to the
University in accordance with this Act and the regulations made
there under;
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ts) "C®nstifuent College" means an institution rfutained by the
University or by the State Goverment and declared as such by the
Regulalous;
th) Court" means the Coiut of the University;
(i) "Director" means Heed of an institution estchliched by the
University for organizing and operating teaching and research of
any rdject;
a) "Existing conege" pears a college or institution which is imparthg
highcwhoaatioml education and is being opegived and maintained
by a University establiched in the state;
a£) "Exeeotive Couh€fl" means the Executive Council of the
Uhiversfty;
0) ]'Finance Committee" mcuns the Finance Committee of the
Universfty;
(in) "Government" means the State Government ofuttarakhand;
(n) "Maintenance grant" means a grant of aid received by the any
Uhivesity from State Government from time to time by general or
peial order;
(o) "Mamg¢ment" means such management committee or other body
in relalon to any affiliated or constituent college or self-funded
irstituton, which is in charge of the management of the edvities
of that college or institLrion and which is in the fom recognized by
the University;
®) "Officers of Univerrty" means officers mentioned in sechon 8 of
this Act;
(q) "Other Backward C)aecea of Citlzem" means the Backward
Classes of the citizens specified in Schedule I Of the Uttarckhand
(Uttar Predech Public Serdce Reservation for Scheduled Castes,
Tribes and Other Backward Classes) Act, 1994 (Adaptedon and
Modification) Order, 2001 ;
(r} "Principal" means the head of the college by whtever name called
and includes whne there is no principal a person for the tiine being
duly appointed, to act ag principal and in the al]sence of the
Principal cir working or the aedng principal the Vice-principal duly
appointed as swh;
(s)"Prescribed"meansPrescribedt]ystatutes;
(t)"Property"meansallmovableorilrmovableprapertybelonfroto
deUriversrty(ineludingResidentialUriversfty)anditscanpuses,
whichisinwholeorinpartforthebenefitofthecollege,including
land, buildings (including hostels), wckshop, librny, labomtory,
equipment, tools, furniture stationery, stores, antormtic vehicles or
clthervchicles,ifanyandauitemsrelatedtotheUriversitysuchas
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cash in hand, bank deposits, investment and denominated loans and
the richts and interests derived from such property which is owned,
occupied, empowered or controlled by the University and the
account register and all other records which are of any nature and
all the existing liabilities, liabilities and statutory grace of the
University shall be deemed to be included in it, inespective of their
category;
•(u) "Registered graduate" means any grarfua:te Of registered University
subject to the provision of this Act and any Act repealed or
superseded by it;
(v) Registrar" means Registrar of the University;
{w)"Regulations" means the Regulations of the Uulversity made
under this Act;
(x) "Self-financed institution" means a college or institutions which
are granted affiliation in this fom by the University in accordance
with the ordinance and regulafrons made under this Act;
ty) "State" means the State of uttaralchand;
(z) "Statutes'', "Ordinances" and "Regulations" means the Statutes,
Ordinances and Regrilatious of the University resbeedvely;
(aa)`Tca€her" means a person appointed in any affiHated or coustifuent
providing education, or / and conduedng and g`nding in research
and extension work and it also includes Principal;
a)b)"University Grants Commission" means the University Grants
Commission established under the University Grants Commission
Act, 1956;
(cc) `.University" means the University esta,blished under section 3 of
this Act.
University 3.
establishm€Iit and
incorporation
Chapter - 2
The University
(1) A University known by the name of Soban Since Jeena University
shall be established.
(2) The University, with name as specified under sub-section (1), shall
be an incoporated body, with perpetual succession and a colrmion
seal, and chall sue and be sued by the said name.
(3) Pandit Badri Dutt Pandey P.G. College, Bageshwar, Lakshman
Sinch Mahar P.G. College, Pithoragarh, and Soban Singh Jeena
Campus, Ahaora inclusively, shall be its three campuses, which
shall be transferred into the aforesaid University and also the
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Exercise of powers 4.
in the territorial
area
The power of the 5.
Stlte Gtwemment
to issue notification
campus of exiling Residelrdal University, Almora shall be merged
in it. The University shall be headquartered in Soban Singh Jeena
Campus, Almora, The University may estat]Hsh other campuses in
the future, as it thinks necessary.
(4) The University shall extend affiliation to all the post-graduate and
degree colleges, in Almora, Pithoragath, Bageshwar and
Chanpawat distiiets, and it may affiliate established coueges in
these districts Jurisdiction.
(5) The University shall organise programs and introduce curiculum
oriented towards research and development, in related traditional,
skill development and occapafional fields.
(6) The University Shall be a residential cum-affiliation University and
its residential campus shall provide special progranmes and other
facilities.
(1) Under this Act the University shall be empowered for the use of its
powers in those part of the ,Kumaun division as the State
Government may fix, via notification in the Gazzette.
(2) Every college or institution other than existing college, impartin-g
hither/vocational education in the state on the date of
commencement of this act shall with effect from sueh date as may
be notified in this behalf affiliated by the university established
under section 3 and shall not remain be affiliated to or associated
with the university established by or under previously by Uttar
Pradesh state university Act, 1973 (As applicable in Uttarakhand) in
Present by Kumaun University, Nalnital herein after refeITed to in
this section as fomer University:
Provided that from the date that this Act comes into effect, a
student pusuing education at an established college or institution
other than the existing college, presently or hereafter under the
former University, shall be fully entitled and allowed to continue and
complete such education, and the former universfty shall conduct
examinations as per the continuing process for the time being, and
shall provide the degree or any other apeeialization.
State government, by notification in a Gazzette:-
(I) May expand or reduce the zone of operation or academic
jurisdiction of the University.
(2) In any notification under this section may make provision for a
amending the Statutes, Ordinances and Regulations of University
affected by such notification or schedule, which are necessary to
implement the provision of this Act and thereafter schedule and
relevant Statues, Ordinance and Regulation shall be amended
accordingly.
40 ®TI{lqv€
The uriversfty 6.
sham aeue ed
da88e8 and
refty
The powers and 7.
duties of tl)¢
Univendty
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(3) Without Hq.udice to the geneml applicabirty of provisions in sub-
seedon (2) , under this section, through a notificafron, "y make
provisions for the fouowing subjects. Iralnely -
(a) Provision regarding xpresentation of people of different rights
or category in authority of Uriversfty affected by said
cotificedon;
®) Provision for use. of option by registered graduates Of the
Uhiversfty existing for that time to remain registered gredunte
of tut Urivesity or registering in any new estaunshed
Uiniversity provided that no person shall be graduate at more
than one universfty;
(C) Such sinhar sxpplemental, additional and cousequendal
provisions, as the State Goverrmeut may deem necessary from
tine-tothe.
The Uriverrity shall be open for all persons, inespcetive of class, caste,
gender, ancestry, or religion, but nothing in this section shall prevent the
university or the government from using its powers, to prevent the
discrinintion towards person, pesors. castes, or classes Of excqrfuonal
background,whichhavebeensanctionedbytheletlslativeassembly:
Provided that nothing in this section Shall deemed to prevent
University from making special provision for admission to students
bchonging to sehedrded eastes, scheduled thbes, other backward classes
econemicany weaker section Students and other persons as detennined
by the Govorment.
TheUniversityshallhavethefollowhgpowersandduleg,namely:-
(a) To setup edueatioml disciplines in such subjects, which the
Uhiversity deems necessary and provides facility for consultation
service including research, knowledge domain expertise, and
promotion intended towards the same:
Provided that the research and enension work disciplines shall
be enco`mged in such manner, due to educating being primary in
arcs of higher edueationthowledge act of teaching are not
superseded;
a) The reformulation of operations in teaching, research and extension
wol.k. and consultation with other universities and institutes, and
association and entrapreneulal expansion through such channels, as
the university considers appropriate, though which knowledge gain
and scientific reseaneh could be speed up and which could facilitate
setup of now jnterdiscip)inary centersroepartment which shall serve
rising new social needs;
(a) To expand educational possibilities association with national,
international, and other organizations and to mmin connected;
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Officers of 8.
Univelllity
(d) The University, throuch moral character and capability building
programs, shall work towards the direction of enabling the students
to enter the job market and build a competitive apirit, to encourage
enutpreneLuship, and to play positive roles in the society as
conscious and active citizens;
(e) hstinrdng colleges, degrees, diplomas, and other edueational
specializatious;
(I) Recognizing any colleges or differently-named self-financed
institutes or granting them apecial acereditation, or an increase in the
exclusive rights Of an established, affiliated, or accredited couege,
or revoking any exclusive rights or reducing it and to guide any
affiliated and associated colleges and self-financed institutes and
control their operations;
(g) For such persons (without discriminating among gender, class/
religion or handicap) conducting examinations and make available
degree, diplomas, or any such academic specializations for those,
who, as per the conditions stipulated in statutes and ordimnces,
have attended a cause at the University campus, or an affiliated or
associated or self-financed institution or through having done
research work under an ongahization or a distance leaning program
instituted by the University, has achieved excellence in a domain;
th) To confer degrees and other acedemia-related recognitious abiding
to the rules and conditions specified in the Statutes;
(i) To collaborate or cooperate with other universities, institutions and
airfuorities for events, in such manner and for such purpose as the
University deems appropriate;
¢) To institute academic and other posts, after the approval by the state
goverrmient, as the Uhiversity deems appropriate, and to appoint
persons to these allotted posts after approval by the state
goverrment;
0[) To determine condition regarding affliation and recognization of
colleges and self financed institution and to satisfy itself be regular
inspection or otherwise that such condition are fulfilled;
0) To institute and award fellowship scholarship, Academics and
rewards in accordance with Statutes and Ordinances;
(in) To act for and receive fees and other charges, as fixed by the
University/State Government from tine-to-time;
(I) To do all such act required by the State Government, whether
incidental to the aforesaid powers or not to further the object of
university.
Chapter - 3
Universfty Officers
The following shall be the officers of the University namely:-
(a) Chancellor;
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a) Vice-Chancellor;
(c) Firmce officer:
(d) Registrar;
(e) Examination controller;
® Other such officers of the university, who are declared as officers of
the University through a Statutes.
CI.anceuor 9. (I) The Governor ofuttarakhand shall be the chancellor of university
and head of the University and the Chaiman of the council, and
shall preside all the convocedon of Uulversity and sessions when
present'
Vice-Chancellor 10.
(2) Every Proposal of confement of an honorary degree shall be
subj ect to the colifirmation of cthancellor`
(3) It `shall be the chrty 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.
(1) The Vice-Chancellor shall be appointed by the Chancellor with the
concurrence of the State Government from among the distinguished
persons in the field of study of the University or from equivalent
position in Administration, Industry or Research Institute whose
names arc submitted to him by search committee constituted by the
State Government in accordance with the provisions of sub-section
(2).
Provided that fist Vice-Chancellor of University Shall be
appointed by State Goverrment and Shall hold the Post for duration
ofthreeyears.
(2) The committee referred in sub-section (1) shall consist of the
following persons :
(a) One person nominated by the Chancellor.
a) One person nominated by the University Grants Commission
ur.G.C.).
(c) The Secretary/Principal Secretary of the State Goverlment
higher education department, who shall be the convener of the
committee.
(3) Based on the qualification and eligibility prescribe in the
regulations of the University Grant Commission, the committee
shall prepare a panel of thee persons who shall be suitable for the
post Of the Vice-Chancellor. The committee while presenting the
nominatious to the Chancellor, shall forward a brief descriptive note
of every nc.minee's academic background/ qualifications and any
specializatious, but shall not show any preferences.
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(4) The Vice-Chancellor shall have geiferal supervision and control on
activities of the University and chall make decision of authorities of
university effective.
(5) Wherever the matter is of urgent nature, apart from appointing
faculty, which requires immediate action, and the related action is
not fulfilled tbl.ouch this Act or through an empowered official of
the Uliiversity or via any other body, with Prior approval of
Cthancellor, the Vice-Chancellor may take action as it considered
a|xpropriate.
(6) The emoluments and other condition of services of the Vice
Chancellor, shall be as detemined by the State Government from
time-to-time:
Provided that emoluments and other conditions of service of
Vice-Chancellor shall not be varied to his disadvantage during the
ten of his office.
(7) If the post of the Vice-Chancrellor becomes temporarily vacant due
to absence, illness, leave or otherwise then in his absence, the senior
most professor who shall be appointed by the Chancellor, shall
perform the dudes of the Vice-Chancellor till the Vice-Chancellor
resumes his duties.
Provided that where the vacancy in the office of the Vice-
Chancellor occurs due to resignation, death or expiry of the term
and where the vacancy cannot be filled immediately under the sub-
section (1) and (3), the Chancellor, with the recommendrfuop. of the
State Goverment may appoint the Vice-Chancellor from amongst
the senior professors of the University for six months ;
Provided further that this kind of provisional appointment can be
extended culy once for next six months.
(8) If, in the opinion of the Chancellor, the Vice Chancellor willfully
omits or refuses to cony out the provision of this Act, Ordinances
or abuses the power 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 University, the Chancellor may, after
making such enquiry as he deems proper, by order remove the Vice
Chancellor.
(9) The Vice-Chancellor shall not be entitled to any peusion insurance
schenre or provident funds.
(10)On the misappropriation or mirmanngement of funds or
misbehavior or misconduct, which is undighified for this high post,
following a timely investigation, to be completed within two
months statzig the reason, the Chancellor on recommendation of
State Government, shall have the powers to remove the Vice-
Chancellor.
44 i3i]tTHng 3TiTTETTm True,
Service condidous 11.
®fvice-Chancellor
Powersanddndes 12.
of the Vic®
Chancellor
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FIE
(11)Duringthependencyorincontemplationsofanyinquirereferredto
insubsection(8)theChancellormayorderthattillfurthierorders-
(a) Such Vice Chancellor shall refrain from perforrfug the
funotiousoftheoffceOfVIce-Chancellort>utshallcontinueto
get the emoluments to which he was otherwise entitled.
a) The fimctions of the office of the Vlce Chancellor shall be
performedbythepersonapecifiedintheorder.
Any pason on being appointed the Vice-Chancellor, according to
goverment order chal] take the chnge of post within the ten not
exceedingonemonthfromthedateofreceivingappointmentorder.
(I) The Vice-Chancellor shall be the Princi|>al Executive Authority and
Academic Officer and sball -
(a) oupervise and Control the activities of the University- which
includes the campus maintained by unjversrty, its constituents,
colleges, imtitutious, and its affiated colleges, adrfustered
colleges, and self-financed institutions;
a) implement the decisions taken by the authorities of the
University;
(c) h absenee of the Chancellor shall preside the meedng of
assembly(court)andanyconvocationoftheUniversity;
(d} be responsible for the maintermce of the disciphie in the
University;
(e) be responsible for olgrnizing and conducthg University
exaninatiouinapproprfuemannerandatanappropriatetime,
andensuringthattherunltofsaldexamirfuonaepublichedat
the earliest and that the academic semester co-ences and
closes by the fixed dates.
(2) Shethe shall be ex-officio chairperson of the Excoutive Council,
Academie Council, and the Firmce Committee.
(3)Shallhaveriglittoapeckinandotherwisetotakepartinmectingof
any authority or body of the University but Shall not by virtue of
this subsection be entitled to vote.
(4) It shall be the duty of the Vice Chancellor to enrm the firiun
perfolmanceoftheprovisionofthisActandstatutesandOrdinance
shallwithoutpxpjudicetothepowersoftheChancellor,possessall
such powers as may be confiacd by the State Govemmeat in that
behalf Confened by State Government confened by the State
Government.
(5)TheVice-ChacellorshallhavethepowertomeedngoftheCourt,
ExceutiveCouncil,AcedemjcCouncil,andtheFinanceCommittee,
(0 Where any matter is of urgent nature in which immediate acfron is
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required, other than appointment of the teacher in the University
and no immediac action on the same could be taken by the officer
or authority or any other body of University, affiliated college/
institution empowered by or under this Act, than Vice Chancellor
may take such action, as he may deem fit and forthwith a detailed
rapcirt of the action to the State Goverrment and to any officials,
authority or other body, which generally wods regarding the
rmer:
Provided that no such action shall be taken by the Vice
Chancenor without the prior approval ctf State Goverrment if it
involves a deviation from the provisions of Statutes or Ordinances:
Provided further that, if any off]cer, authority, or other body has
the opinion that such action should not have been taken, then he may
refer to the State Govemmen:t, who may either confirm the action taken
by the Vice Chancellor or annul the same or modify it in such a manner
as be thinks fit and there upon, that action shall cease to have effect or,
as the case may be, take effect in 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 if any persons employed in the service of
the University, is aggrieved by the action taken by the Vice chancellor
under the sub-section, has the right to appeal to the State Goverrment
against such achon, within three months from.the date from which he
has been communieated about the decisions such aedon, and thereafter
the State Government may confirm or modify or reverse the action
taken by the Vice-Chancellor, and any decision taken in this regard,
shall be intimated to the related parties within six months generally
from the date of receipt/ approval of the reference.
(7) Nothing in sub-section (6) shall be deemed to empower the Vice
chancellor to incur any expenditure not duly authorised and
provided for in the budget, however in exceptional cases, he can
approve funds greater than prescribed rates for fulfilment of
exceptional requirements. All such matters must thereafter be
broucht into cognizance of the State Government.
(8) Where any funedonary has been appointed by the Vice-Chancellor
using power under sub-section (6) than such an appoinfuent shall
cease on appointment in preschbed mamer or on expiration of six`
months from the date of order of the Vice Chancellor, which maybe
earlier.
Filianceoffcer 13. (1) There shall be a Finance officer of the university, who shall be
appoiuted by the State Government t}y notification and his
remuneration and allowances shall be paid by the University.
(2) The Finance Officer shall be responsible for presenting the budget
and statement of accounts to the Executive Council also for drawing
and disbursing funds on behalf of the University.
46 s"itsi`I€ erHrmquT True. 22 qT, 2020 ±0 (qmii; 01, 1942 ¥Tap q'qil)
Registrar
(3) The Finance Officer shall have the right to apeak in and otherwise
to take part in proceeding of Executing Council, but shall not be
entitled to cast vote.
(4) The Finance Officer Shall have the following duties :-
(a) To ensure that no expenditure, not authorized in budget is
incuned by the university otherwise than by way of investment.
(b) To disallow any such proposed expenditure which may
contravene the provision of this Act or the terms of any
Regulalous,
(c) To ensure that no financial irregularities is committed, and to
take steps to set rigbt any irregularities pointed out during
audit.
(d) To ensure that the property arid investments are duty preserved
and managed.
(5) The Finance Officer shall have access to and may require the
production of such records and document Of the University and
furnishing of such records and document of the University and
furnishing of such information pertaining to its affairs as in his
opinion may be necessary for the discharge of his duties .
(6) The Finance Officer shall signed all the -tenders on behalf of the
Executive Council.
(7) Other powers and functions of the Finance Officer shall be such as
may be prescribed from time to time.
14. (I) The Registrar shall be a full-time officer of the university.
(2) The ReSstrar shall have the power to authenticate records on behalf
of the University,
(3) The Registrar shall be responsible for due oustody of the records and
common seal of the University. Shethe sbal] be the Bx-officio
secretary Of the Executive Council and shall be bound to furnish any
information to the Executive Council as may be necessary for the
transaction of business, He shall also perform such other duties as
may be prescribed or required from time to time by the Executive
Council or the Vice Chancellor, but he shall not by virtue of this
sub-section shall be entitled to cast vote.
(4) The Registrar shall be the appointing officer for all class 3 and class
IV employees, and also be responsible for their traiisfers and
deployment.
(5) Save in other cases where the Executive Council otherwise directs,
the Registrar inall be responsible for matters of confidential work
regarding the examinations and to maintain the confidentiality.
(6) The Registrar shall be respousible for academic affiliation and all
inatters related to the institutional work plan of the University.
utl<iqu€ G]HrmquT Trac. 22 q\|, 2020 ±0 (quqii5 Oi, 1942 ¥TiF HTaq) 47
(7) The Registrar shall be responsible to conduet inspections and
General and overall su|tervisioni all colleges and inritutes affiliated
to the Uriversity, as prescribed.
(8) The Registrar shall have the powers of office head described in the
Financial handbook/manual, and however the State Government
may increase the sanction limit on recommendation of Vice
Chancellor.
(9) The Registrar shall not be offered nor shall be aceapt any
remunerations for work of University except as provided in
Regulations.
CentraHj9ation of 15. The state Government shall appoint a Registrar, Deputy Registrar, and
an Assistant Registrar thiqugh "Centralised Service Ruletlook", in such
rnaner and on such terms and conditions, as may be prescribed.
the services of the
Registrar, Deputy
Registrar, and
haiBtant Registmr
Examination
Controller
16. (1) The Examination Controller shall be a full-time officer of the
Univ?rsity,whoshallbenotbelowtherankofAssociateProfessor.
(2) The Exarfution Controller shall be appointed by the State
Government by notification and their remuneration and allowances
sballbepaidbytheUniversity.
(3)TheExaminationControllershanberesponsiblefortheduecustody
of record pertaining to his wch He shall be ex,officio secretary of
examirmtion committee of the University and shall be bound to
place before such |committce au such information of "y be
necessary for transition of its business he shall also perform such
other dudes as may be prescribed by the regulation or from time to
time by the Executive Council or the Vice Chancellor but he shall
not by virtue of this subsection be entitled to vote he may require
from any college the production of such ret`m or the furnishing of
information as may t)e necessary for the discharge of his duties.
(4) Subject to the Superintendence of the Vice Chancellor the
Examination Controller sham have administrative control over the
employeesworkingunderhimrelatedtoexaminationwork.
(5) Subjeet to the superintendence of the examination committee the
Examination Controller shall conduct the examinations and make all
other arrangements and responsible for due execution of all
processes.
(6) The Examination Controller shall not be offered nor shall he accept
any remuneration for any work in the University except in
acordance with the order of the State Government.
48 `mci`!sl`J€ <ii`iii€IItui. JTur, 22 qLT. 2o2o ±o (gTqli= oi. ig42 ¥TS iiFT:Fi[q)
Powers, duties,
telmg and
conditions orthe
service of the othel.
officers
M€m ber of the
Executive Council
shall be officer of
the University
Other officers at
the Uiiiversity
The Dean
(7) In the case Examination Controller is unable to perfom their duties
due to any reason, or the office of Examination Controller is lying
vacant, all the duties Of the officer shall be perfomed by such
person as may be appointed by the Vice Cthancellor until the
Examination Controller res`med his duties or, as the case may be
the vacancies as is filled,
17. Except as otherwise provided in this Act the mode of, appointment terms
and conditions of service and the powers and duties of the officer of the
university other than the Chancellor, the Vice chancellor, the Finance
Officer and the Redstrar shall be sueh as may be prescribed or
determined by State Goverrment.
18. Member of executive council mentioned in clause ®, (g), th) of sub-
section (I) of section 25 shall be officers of the University.
19. The officers other than the Chancellor, Vice-Chancellor, Finance
Officer, Registrar, Examimtion Controller and members of the
Executive Council, shall have such powers and duties, as apecified in
this Act and/or in Statutes and Ordinances.
20. (I) The D;an shall be a honorary authorrty, who shall be appointed
aniongst from Professor of facufty, on the basis of seniority, in
rotation and shall hold office for a period of three years:
Provided that in case of medical, engineering, Ayurvedic or
Lalit Kala colleges (including self-financed institutes), the Principal
of such colleges shall be exofficio Dean of medical, engineering,
Ayurvedic or Lalit Kala conege, as the case may be:
Provided further that wherever there are more than one such
colleges, the Dean shall be appointed amongst from the Principal of
the said colleges in rotation:
Provided also, that if a faLculty has no Principal, then the Vice-
Principal shall assume the |]ost of the Dean, and if no Vice Principal
is there in, office of Dean shall be assumed by Lectuer of faculty on
the basis of seniority by rotation.
(2) The Dean shall be the head of the faculty council, whose (including
the duration of service of its inenbers) powers and duties shall be
such as prescribed,
(3) The Dean shall be responsible for the following :-
(a) To establish coordination among various departments of the
faculty;
a)To ensure the abeyance of Statutes, Ordimnces and Regulations
relate to faculty in a coordinated manner;
(c) The Dean shall have other powers and duties, as prescribed.
i3iT© <ii`tii€Ii`{tH 7Tue, 22 H. 2020 €0 (gum? 01. 1942 ¥TqF HFaq) 49
ADthorities of
Univardty
Chapter -,4
Authorities of the University
21. The Following shall be the Authorities of the university, namely :-
(a) theAssembly (Court);
a)) the Executive council;
(c) the Academic council;
(d) the Finance committee;
(e) the Examination committee;
(a Such other authorities as may be declared by the Statues to be
arfuorities of the University.
(g) Study council, Research and,Development council and such other
authorrty as may be declared by Statutes of the authorities of
Uulversity.
AEBembly (Court) 22. (1) The (Asgenb]y) Cout shall t|e advisory body of university, which
has the power to review end suggest strategies and programs
necessary for iminvemeut and development of the University, to
consider annual xport and to enforce resolution, and advise on
matters referred to by Vice Chancellor and other authorities.
(2) It shall be formed comprising of the following members, namely :-
Category I - Eirofficio members
(a) Chancellor, who shall preside the meeting of assembly or
authorize the Vice-Chancellor for the sane;
a) Vice-Chancellor, who after being authorised by the
Chancellor, shall assume the chairmanship;
(c) Other members of the Executive council, who otherwise not
a member of the assembly;
(d) Registrar;
(e) Finance officer;
® the Librarian ofunjversity;
te) Principal of the affiliated colleges;
a) Persons of outstanding I.eputation, representing commercial
industries and agricultural interests, not more than ten
Person® as nominated by the Chancellor:
Provided that proper representalon shall be given to
various interests, Professions, qualification at the time of
rqusentation.
Category 2 - Representatives of teachers eta.
(a) From among the head of departments Of constituent
colleges/autonomous colleges and institutes, in rotation;
50 `3TI<I<s].iG armt]FTT TTue, 22 qT, 2020 ±0 (3"Ti= 01, 1942 ¥TiF ap)
•: ' \ '
(c)
The heads of Medical and Engineering faculties, if they are
not a member of the Executive Council;
Two representatives of hostel wardens of the University
campus and affiliated colleges and institutes, selected in
rotation by deterined procedure;
(d) The Principals of all affiliated colleges run by the State
Government;
(e) Fifteen teachers, selected by determined procedure;
® Two representatives of management of affiliated and
associated colleges and self-financed institutions, Selected
by rotation according {o detemined procedure.
Category 3 - Registered Gmduates
Fifteen such representa;tives selected from graduate colleges,
who are qualified as per the criterion by the colleges, and who are
not in service of University or any institution, or affiliated colleges
and who are not related to management of any Associated
affiliated college or self fmaneed institution or their hostel.
Category 4 - Representatives of students
One student from every department, who has scored
maximum marks in their department drring an earlier degree
examination, and is presently a student of post graduate class or
law education, medical br engineering in University (including
Affiliated associated college and serf financed institution) and
Category 5 - Representatives or the State Legislative Assembly
Two members of Legisledve Assembly elected by Legislative
Assembly.
Category 6 - Representation of the State industries
Four representatives from among the industries nominated by the
State Goverrment
Category 7 - Repl.esentatives Of the other functionaries
(One) Examination controller;
q`wo) Tbe Category (1) and Category (3) mentioned in subsection
(2) shall have a tenure Of one year and representatives from
other categories shall have an tenure term of three years.
Thepowersand 23. The Assembly (court) shall be a advisory body and subject to the
duties of the provision 6f this Act shall have following powers and functions,
Assembly (Conrt) namely:-
`5Ti`ti`:slue erenqTquT TrFTE. 22 qT. 2020 €0 (qutm= 01, 1942 ¥iiF trap) 51
Assembly (Court) 24.
session
Constitution of the 25.
Executive Council
(a) to review from time to time the broad policies and progranimes of
the University, and to suggest measures for improvement and
development of the University;
® to consider and pass resolutions on the amual report and on audit
reportoftheUriversity;
(c) to advise the State Government on such matters, which may be
refened to it for advise;
(d) to exercise such other powers and perfom such other functions
assigned to it by this Act or Statutes or State Goverrment;
(I) The Assembly (Court) shall meet once in every year, at a
convenient date appointed by the Chancellor and such a session
shall be called the Armunl Assembly (Court) sessib-n.
(2) As the Vice+Chancellor deems appropriate, or through a written
and signed decl.ee by at least one fourth of the members of the
Assembly, the Assembly may hold a special meeting.
(I) The Executive Council shall have following members, namely:-
(a) The Vice-Chancellor, who shall be its Chirperson;
a)The Principal Secretary or Secretary of Department of Higher
Educatioli, or members nominated by hin, not below the rank
of Additional S ecretary;
(c) The Dean, as per the prescribed legal methods, in rotation;
(d)A Principal other then Dean mentioned in clause (c), a Vice-
Principal, and a Lecturer from aniong the University affiliated
/autonomous /institutes, selected through prescribed manner;
(e)Three |]rincipals (one from an autonomcius institute) and two
teachers from affiliated colleges, selected in Prescribed manner;
(I)Four eminent persons of education field nominated by
Chancenor.
Provided that among the said persons, one shall be
serving or retire Judge of Supreme Courunich Court.
(g)One person from the incorporated region, nominated by the State
Government, who has made important contributions to the field
Of higher education in the state
ai)Four persons elected by the Court (University Assembly)
(2) (i) The persons mentioned in clause (c), (d), (e) of sub-section (I)
shall have a tenure of one year.
(ii) The persons mentioned in clause (D, (g) of sub-section (I) shall
have a tenure of two years.
(iii)The persons mendoned in clause a) of sub-section (I) shall
have a tenure of three years.
52 timiqiiG 3i.<eli€ii`cui TTue, 22 qF. 2o2o So (qupTiF oi,1942 ¥lS HTaq)
(3) Under clause ®, (g), th) of sub-section (I) no persons shall be a
member of the Executive Council for more than two consecutive
terms.
(4) Any persons shall be disqualified for being nominated as, a member
of the Executve Council if he or his relative receive salary or
remuneratinn for any work in, or for the University and any of its
affiliated college or institution or self finalice institution or any
contract for the supply of goods to or for the execution of any work
for the University and any Of its affiliated college or institution, self
financed instintion or aid.
Exphmtion- In this sub section `+elative" means the relation
defined in section 6 of the companies Act, 1965 and includes the
wife's (or husband's) brother, wife's (or husband's) father, wife's
(or husband's) sister brothers son and brother's daughter.
Powe" and Duties 26. (1) The Executive council shall be the primary executive body of the
of the Executive
Council University and sut]ject {o the provisions of this Act, it shall have the
following powers, namely :-
(a) to hold and control property and funds of university;
a) to acquire or transfer movable or irmovable property on behalf
Of university on approval by State Government;
(c) to make, amend or repeal Statutes and Ordinances;
(d) to administer any funds placed at the disposal of the University
for special projects; .
(e) to consider incomes and cxpenditures and approve them with or
without anendment;
® to execute the derision of Academic Council with or without
anendmeut;
te) To defroe the duties and service Excerpt shown. Open the full act in Lexace.