LexThe Uttarakhand Ayurvedic University
Uttarakhand · state statute
Open in Lexace · Ask the AI about this actTHE UTTARAKHAND AYURVED UNIVERSITY ACT, 2009
[Uttarakhand Act No. 07 of 2009]
An
Act
to establish a University to be known as the Uttarakhand Ayurved University
It is hereby enacted by Uttarakhand Stat e Legislature in the s ixty year of the Republic of India as
follows:
Chapter-I
Preliminary
Short title , extent
and
Commencement
1. (1) This Act may be called the Uttarakhand Ayurved University Act, 2009.
(2) It shall extend to the whole of the State of Uttarakhand.
(3) It shall come into force on such date as the State Government may by
notification in the official gazette, appoint.
Definitions 2. In this Act, unless the context otherwise requires,-
(a) ‘Affiliation’ means conferred affiliation under this Act;
(b) ‘Approved Educational Institution” means Approved institution under
section 33;
(c) ‘Ayurvedic Educational Institution’ means such teaching Institution in
which teaching and training is provided:
(d) ‘Ayurvedic Medical Method’ means eight branches of Ayurvedic
method of medical with include to the yoga and natural medical method
and related other method whether such is full by modern progress and
who is relevant to the fundamental principles of Ayurved as determined
from time to time by the University for modern progress.
(e) ‘Academic Council’ means the Academic Council of the University;
(f) ‘Board of Study’ means the Board of Study of the University;
(g) ‘The Chancellor’ means the Chancellor of the University;
(h) ‘Degree College’ means such Ayurvedic Degree Colleges or Institutions
who are instituted Diploma or Degree;
(i) ‘Constituent College’ means a college or an institution maintained by
the University;
(j) ‘Dean’ means a Dean appointed as per provisions of this Act;
(k) ‘Faculty’ means faculty of the University;
(l) ‘Hostel of the University’ means such unit of residence of students who
is maintained or recognized by the University and hostel of affiliated or
constituent degree colleges means the unit of residence of students of
that degree college;
(m) ‘Principal’ means head of the Degree College;
(n) ‘Professors of the University’ means such professor who is appointed
for giving teaching or provided reorganization by the University;
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(o) ‘Property’ regarding any affiliated or co-opted degree college such all
movable or non movable property means who is of degree college or
conferred to the degree college for profitable as fully or partly in which
the land, building (with hostel), workshop, library, laborites,
instruments, tools, furniture, stationary, store, auto vehicle or other
vehicle if any is include and all these articles who is attached with
degree colleges as in hand amount, deposited amount in the bank, invest
and mentioned loan and mentioned right and interest in t he such
property who is owner, possession , right or under the control of the
degree college and account register and other all records who is any
nature and all existing loans, responsibilities and legal proceedings shall
be deemed included whether they are in any category;
(p) "Institution of Recognition" means the Institution of Recognition under
this Act;
(q) ‘Registered Graduates’ means registered person as a registered
graduated under the provisions of this Act;
(r) ‘self financed institution’ means such degree college or institution who
is affiliated in this place by the University according this Act, Statues
and Ordinances;
(s) [***]1
(t) ‘Statues, Ordinance and Act’ means, respectively, the Statutes,
Ordinances and Regulations of the University under this Act;
(u) ‘Executive Council’ means Executive Council of the University;
(v) ‘Teachers’ means Professor, Reader, Lecturer and such other person
who is Affiliated degree colleges any recognizing institution or any
institutions is conferred teachin g or the University who is as declared
teacher by the Statutes;
(w) "University" means the Uttarakhand Ayurved University established
under this Act;
(x) ‘University Center’ means such center where is conferred master
education determined in the relation by the Statues and Ordinances;
(y) ‘Department of the University’ means such master degree or research
institutions or department who is as maintained in this way by the
University;
2{(z) “Registrar”, “Deputy Registrar” and “Assistant Registrar ” means
Registrar, Deputy Registrar and Assistant Registrar of the University
respectively.}
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1- Omitted by the sub-section (15) of section 12 of Uttrakhand Act no. 16 of 2014.
2- Inserted by section 2 of Uttrakhand Act no 11 of 2019.
Chapter-II
University
Incorporation of the
University
3. (1) The Chancellor, Vice chancellor and first member of the Syndicate of the
University and all persons who is after in referred join as officer and
members constitute a University known as the Uttrakhand Ayurved
University shall be established by the corporate body which jurisdiction
within the territory of the State of Uttrakhand.
(2) The University shall have perpetual succession and co mmon seal and shall
sue and be sued by the said name.
[(3) The main campus of the University shall be situated at Dehradun and
Rishikul Government Post Graduate Degree College and Gurukul Kangari
Government Ayurvedic Degree College situated at Haridwar sh all be the
campus of the University. On the motion of Executive Council of the
University after approval of the State Government, Additional campus may
be established in any other place of the State.]1
(4) On the establishment of the University, the land a nd other movable and
immovable properties acquired, created, arranged or built by the University
for the purpose of except the properties vest in the University.
The object of the
establishment of the
University
4. The object of the establishment of the Ayurved University shall be
ordinarily teaching, research, extension, education and service and
extension, creation and protection of knowledge of understanding and
Indian methods of medical by the affective way and shall be
following particular objects--
(1) to fulfill his responsibilities of new invention of Indian methods of
medical and to protection and extension of his knowledge;
(2) to extend benefits of knowledge and efficiency for the development
of total medical of persons and society with the near est co -option
with the local and local heaths problems to the University;
(3) to made strong to the research and specialties in Indian method of
medical;
(4) to make promotion of earn of knowledge in the developing and
changeable society from fast track a nd to provide regular option to
promote the invention in all areas of Indian methods of medical with
the help of modern media and technology;
(5) to established financial selfness within taken hands from effective
way of educational and co -opted programme and resources
production services; and
(6) to act as a education centre for the all students of different parts and
out of the country.
---------------------------------------------------
1- substituted by the section 2 of Uttrakhand Act no. 16 of 2014.
Powers and duties
of the University
5. Subject to such condition as may be prescribed by or under the provisions of
this Act, the University shall have the following powers and shall perform the
following duties, namely-
(1) to provide for instruction, teaching and training in such branches of
Ayurved system of medicine and allied subjects as it may think fit
advancement and dissemination of the knowledge of the said system and
subject and to promote and encourage the knowledge of Ayurved in its
original concept ;
(2) to make such provision as would enable affiliated colleges , recognised
institutions and approved institutions to undertake specialisation of studies;
(3) to establish and organise common pharmaceutical laboratories, libraries,
museums and other equipment of teaching and research;
(4) to establish, take over, maintain and manage colleges, departments, centres
and institutes of research or specialised studies;
(5) to create professor, sub -professor, lecturer and officers/employees posts
required by the University;
(6) to appoint professor, sub-professor and lecturer to appoint and recognition
persons to such posts;
(7) to lay down the courses of instructions for the various examinations;
(8) to guide teaching in colleges, University de partments, University centres or
recognised institutions;
(9) to institute degrees, diplomas and other academic distinctions.
(10) to hold examinations and persons who—
(a) have pursued approved courses of study in the Univer rsity or in an
affiliated college unless exempted therefrom in the manner prescribed by
the Statutes, Ordinances and Rules and have passed the examinations
prescribed by the University, or
(b) to organized degree, diploma and other distinctions have carried on
research under conditions prescribed by the Ordinance and Rules;
(11) to institute and honorary degree and other academic in accordance
prescribe by the Statutes;
(12) to admit educational institutions to the privileges of the University and his
withdraw;
(13) to inspect colleges, recognised institutions and approved institutions and
to take measures to ensure that proper standards of instruction, teaching or
training are maintained in them and that adequate library and laboratory
provisions are made therein;
(14) to control and co -ordinate the activities of, or to give financial aid to,
affiliated colleges, approved institutions and recognised institutions;
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(15) to hold and manage trusts and endowm ents and to institute and award
fellowships, travelling fellowships, scholarships, studentships,
exhibitions, medals and prizes;
(16) to fix, to demand and receive such fees and other charges as may be fixed
by the State Government of time to time ;
(17) to establish , maintain and manage hostels;
(18) to recognize hostels not maintained by the University, to inspect such
hostels and to withdraw recognition therefrom;
(19) to co -ordinate, supervise, regulate and control the residence, conduct and
discipline of the students of the University and to make arrangement for
promoting their health and general welfare;
(20) to co -ordinate, supervise, regulate and control the conduct of under -
graduate and post -graduate teaching and of post -graduate research work
and teaching in the affiliated colleges and the institutions recognised or
approved by the University;
(21) (a) Documentation and publication department;
(b) Administrative department;
(c) Research and development department;
(d) Medical statistics department;
(e) Pharmaceuticals department;
(f) Medicine/ (Botanical Garden)Zadi Boti Udyaan, and
(g) to establish academic department and his management.
(22)(a) extramural education and other valid activity;
(b) physical education, NCC and military training;
(c) for student unions; and
(d) for sports and athletic activities;
(23) to co -operate or collaborate with other Universities and authorities in such
manner and for such purposes as the University may determine;
(24) to invite research scholars, students, professors, Vaidyas, medical
practitioner and other interested in the study of Ayurvedic system of
medicine to give lectures, instructions or otherwise help in the study of
the Ayurvedic system of medicine and to fix their pay, honoraria and
other expenses payable to them;
(25) to collect, edit or publish manuscripts, books, periodicals, pamphlets and
papers in the subject of Ayurvedic system of medicine or in any other
allied subjects and for that purpose to establish works an d open printing
press;
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(26) to carry out or help surveys and research work in the field of Botany,
Biology, Physics, Chemistry, Medicine, Organic Chemistry, Organic
technology, Botany c hemistry, Organic, Information Science,
Pharmacopoeia, Panchakarma, Naturopathy, Yoga, Therapy, Toxicology
and History of Ayurveda and other allied subject;
(27) to do all such acts and things whether incidental to the powers aforesaid or
not as may be re quisite in order to further the objects of the University
and generally to cultivate and promote Ayurvedic method of medicine
and its allied science as well as its other branches of learning.
Jurisdiction and
privileges
6. No Ayurvedic institution within the State of Uttrakhand shall, save with the
sanction of the State Government and the University, be associated in any way
with or seek admission to any privileges of any other University established by
law.
University Open to
all irrespective of
classes, caste, sex
and religion
7. The University shall be open to all persons irrespective of class, creed or
gender :
Provided that nothing in this section shall be deemed to prevent the
University from making special provisions for admission to students of the
State of Uttarakhand :
Provided further that nothing in this section shall be deeme d to restrict
the University to make provisions for the admission of student of Scheduled
Caste, Scheduled Tribes Caste or other Backward Classe s belonging to the
State of Uttrakhand.
Chapter –III
Inspection and Inquiry
Inspection and
Inquiry
8. (1) The State Government shall have the right to cause an inspection to be
made by such person or persons as it may direct, of the University or any
constituent college or any Institute maintained by the University,
including its buildings libraries, laboratories, workshops and equipment
and also of the examinations, teaching and other works conducted or done
by the University or such colleges or Insti tute or to cause an inquiry to be
made in the like manner in respect of any matter connected with the
administration and finances of the University or such college or such
Institute.
(2) Where the State Government decides to cause an inspection or inquiry to
be made under sub -section (1), it shall inform the University of the same
through the Registrar, and any person nominated by the Executive
Council may be present at such inspection or inquiry as representative of
the University and he shall have the right to be heard as such:
Provided that no legal practitioner shall appear, plead or act on
behalf of the University at such inspection or inquiry.
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(3) The person or persons appo inted to inspect or inquire under sub -section (1)
shall have all the powers of a civil court, while trying a suit under the Code
of Civil Procedure, 1908, for the purpose of taking evidence on oath and of
enforcing the attendance of witnesses and compellin g production of
documents and material objects and s hall be deemed to be a civil court
within the meaning of sections 345 and 346 of the Code of Criminal
Procedure, 1973 and any proceeding before him or them shall be deemed
to be judicial proceeding within the meaning of sections 193 and 228 of the
Indian Penal Code.
(4) The State Government shall address the Vice -Chancellor with reference to
the result of such inspection or inquiry, and the Vice -Chancellor shall
communicate to the Executive Council the vi ews of the State Government
with such advice as the State Government may offer, upon the action to be
taken thereon.
(5) The Vice -Chancellor shall then within such time as the State Government
may fix, submit to it a report of the action taken or proposed to be taken by
the Executive Council.
(6) If the University authorities do not within a reasonable time, take action to
the satisfaction of the State Government the Government may, after
considering any explanation which the University authorities may fur nish,
issue such directions as it may think fit, and the University authorities shall
be bound to comply with such directions.
(7) The State Government shall send to the Chancellor a copy of every report
of an inspection or inquiry caused to be made under sub-section (1) and of
every communication received from the Vice-Chancellor under sub-section
(5) and of every direction issued under sub -section (6) and also of every
report or information received in re spect of compliance or non -compliance
with such direction.
(8) Without prejudice to the provisions of sub -section (6) if the Chancellor on
consideration of any document or material referred to in sub -section (7) of
this section including any report of an inquiry held before the
commencement of this Act, is of opinion that the Executiv e Council has
failed to carry out its functions or has abused its powers, he may, after
giving it an opportunity of submitting a written explanation, order that in
super session or the said Executive Council, a nd Executive C ouncil,
consisting of the Vice-Chancellor and such other persons not exceeding ten
in number as the Chancellor may appoint in that behalf including any
member of the superseded Executive Council, shall for such period not
exceeding six month as the Chancellor may from time to time specify, and
subject to the provisions of sub -section (1), exercise and perform all the
powers and functions of the Executive Council under this Act.
(9) Nothing in section 2 4 shall apply to the co mposition of the ad hoc
Executive Council that may be constituted under sub-section (8).
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(10) Upon an order being made under sub -section (8), the term of office of all
members of the Executive Council superseded thereby, including e x-
officio members, shall cease and all such members shall vacate their
offices as such.
(11) During the period of operation of an order under sub -section (8), the
established new Executive Council of the provisions of this section 24.
(12) Any Statute, Or dinance, Regulation or Order made during the period of
operation of an order under sub -section (8), in accordance with the
provisions of this Act, as deemed modified by virtue of the provisions of
sub-section (11), shall, notwithstanding the expiration of such period,
continue in force until amended, repealed of rescinded in accordance with
the provisions of this Act.
Chapter-IV
Officers of the University and Authorities of the University
Officers of the
University
9. [The following shall be the officers of the University, namely :--
(a) The Chancellor;
(b) The Vice Chancellor;
(c) The Finance Officer;
(d) The Registrar; and
(e) Such other Officers as may be declared by the Statutes to be officers of
the University.]1
The Chancellor 10. (1) The Governor of the Uttrakhand shall be the Chancellor of the University.
(2) He shall, by virtue of his office be the Head of the University and the
President of the [Executive Council]2 and shall, when present, preside at
meeting of the [Executive Council ]2, and at any convocatio n of the
University.
(3) The Chancellor shall have such other powers as may be conferred on him
by or under this Act or the Statutes.
Appointment and
Tenure of the Vice-
Chancellor
11. (1) The Vice -Chancellor shall be a whole time salaried officer of the
University and shall be appointed by the Chancellor except as provided from
amongst the persons whose names are submitted to him by the Committee
constituted in accordance with the provisions of sub -section (2) by the State
Government.
3[(2) The Committee specified to in sub -section (1) shall have following
members, namely :-
(a) A serving/ retired Judge of State High Court nominated by the Chief
Justice;
(b) A renowned educationist nominated by the State Government;
(c) A member nominated by the Chancellor;
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1- Substituted by the section 3 of Uttrakhand Act no 16 of 2014.
2- Substituted by the sub-section (15) of section 12 of Uttrakhand Act no 16 of 2014.
3-Subs. by section 2 of UK Act no 11 of 2018.
(d) A nominated member by the executive council;
(e) Additional Chief Secretary/ Principal Secretary/ Secretary, Ayush
education as a member secretary;
The State Government shall appoint one of the members of committee as
a Chairperson of the Committee.
The Committee shall forward a panel of three to five such renowned
Ayush educationists or retired officers from higher level suitable to hold the post
of Vice -chancellor, showing their educational and specific administrative
experience in the alphabetical order to the State Government. At the time of
recommendation by the committee, the maximum age of recommended person in
the panel shall be 65 years. The recommendation by the State Government shall
be forwarded to the Chancellor. ]1
(3) The Committee shall, as f or as may be, at least sixty days before the
date on which a vacancy the office of the V ice-Chancellor is due to occur by
reason of expiry of term or resignation under sub -section (6), and also whenever
so required and before such date a s may be specified by the Chancellor, submit
to the Chancellor the names of not less than three and not more than five persons
suitable to hold the office of the Vice -Chancellor. The Committee Sh all, while
submitting the names, also forward to the Chancell or a concise statement
showing the academic qualifications and other distinctions of each of the persons
so recommended, but shall not indicate any order of preference.
(4) Where the State Government does not deemed suitable anyone to the
post of Vice -chancellor recommended by the Committee or one or more of the
persons recommended is or are not available for appointment and the opinion of
the State Government only for one person than he, within two month subject to
the aforesaid sub -sections may be requir ed to produce a fresh panel form
committee for the appointment of the Vice-chancellor
(5) No act or proceeding of the Committee shall be invalidated merely by
reason of the existence of a vacancy or vacancies among its members or by
reason of some pe rson having taken part in the proceedings who is subsequently
found not to have been entitled to do so.
(6) The Vice-Chancellor shall hold office for a term of three years from the
date on which he enters upon his office :
Provided that the tenure may be ex tended for one year in special
circumstances;
Provided further that Vice-Chancellor may by writing under his hand
addressed to the Chancellor resign his office, and shall cease to hold his office
on the acceptance by the Chancellor of such resignation.
(7) In any of the following circumstances of the existence the Chancellor
may appoint any suitable person, to the office of Vice -Chancellor for a term not
exceeding six months as he may specify--
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Subs. by section 2 of UK Act no 11 of 2018.
(a) where a vacancy in the office of Vice -Chancellor occurs , or is likely to
occur by reason of leave or any other cause, not being resignation or expiry
of term, of which a report shall forthwith be made by the Registrar to the
Chancellor;
(b) where a vacancy in the office of Vice -Chancellor occurs and it cannot
be conveniently and expeditiously filled in accordance with the provisions
of sub-sections (1) ;
(8) The Vice-Chancellor shall not be entitled to the benefit of any pension,
insurance or provident fund constituted under section 53:
(9) The Chancellor may remove to the Vice -chancellor by his order o n the
ground of opinion given by the State Government for miss-appropriation of the
powers vest him or refuse to carry out the provisions of this Act;
(10) During the pendency or in contemplation, of any inquiry referred to in
sub-section (11) the Chancellor may order that till further orders--
(a) such Vice-Chancellor shall refrain from performing the functions of the
office of Vice -Chancellor, but shall continue to get the emoluments to
which he was otherwise entitled under section 12 of sub-section (2);
(b) the functions of the office of the vice -Chancellor shall be performed by
the person specified in the order.
(11) The State Government shall appoint a inquiry officer for inquiry by
any retired judge of the High court for the purpose of miss -appropriation of the
funds or miss-management or such miss-behaviour or miss-conduct who is not a
graceful for this post. The inquiry officer shall enquire after giving occasion on
the given representation by the Vice-chancellor and shall produce a report to the
State Government on the proceeding with imposition of punishment and the
State Government shall give consult ation to the Chancellor after due
consideration on the report. The Chancellor shall proceed as far as possible
within the three month.
Service condition
and pay of the Vice -
chancellor
12. (1) On the appointment of the post of Vice -chancellor by any person shall
resume his duties within the period of one month from the date of receiving the
appointment order.
(2) Subject to the provisions of this Act, the terms of services and emoluments
of the Vice -chancellor shall be such as may be determine d by the general or
special order by the State Government from time to time.
Powers and duties
of the Vice -
chancellor
13. (1) The Vice-Chancellor shall be the principal executive and academic officer of
the University and shall-
(a) exercise general sup ervision and control over the affairs of the University
including the constituent colleges and the Institutes maintained by the University
and its affiliated and associated colleges ;
(b) give effect to the decisions of the authorities of the University ;
(c) in the absence of the Chancellor, preside at meetings of the [Executive
Council]1 and at any convocation of the University;
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1- Subs. by sub-section (15) of section 12 of the Uttrakhand Act no. 16 of 2014.
(d) be responsible for the maintenance of discipline in the University.
(e) be responsible for holding and conducting the University examinations properly
and at due times and for ensuring that the results of such examinations ar e
published expeditiously and that academic session of the University starts and
ends on proper dates.
(2) He shall be an ex -officio member and Chairman of the [***]1 Executive
Council, Academic Council and the Finance Committee.
(3) He shall have the righ t to speak in and otherwise to take part in the meeting of
any other authority or body of the University but shall not by virtue of this sub-
section be entitled to vote.
(4) It shall be the duty of the Vice -Chancellor to ensure the faithful observance of
the provisions of this Act, the Statutes and the Ordinances and he shall, without
prejudice to the powers of the Chancellor under sections 10 possess all such
powers as may be necessary in 'that behalf by the State Government;
(5) The Vice-Chancellor shall have the power to convene meetings of the Executive
Council [***]1, the Court, the Academic Council and the Finance Committee;
(6) Other than appointment of teacher of the University is of urgent nature requiring
immediate action and the same could not be immediately dealt with by any
officer or the authority or other body of the University empowered by or under
this Act to deal with it, the Vice -Chancellor may take such action as he may
deem fit and shall forthwith report the action taken by him to the Ch ancellor
and also to the officer, authority or other body who or which in the ordinary
course would have dealt with the matter :
Provided that no such action shall be taken by the Vice -Chancellor
without the previous approval of the Chancellor, if it would involve a deviation
from the provisions of the Statutes or the Ordinances :
Provided further that if the officer, authority or other body is of
opinion that such action ought not to, have been taken it may, refe r the matter
to the Chancellor who may either confirm the action taken by the Vice
Chancellor or annul the same or modify it in such manner as he thinks fit and
thereupon it shall cease In have affect or, as the case may be, taken effect in the
modified fo rm so however, that such annulment or modification shall be
without prejudice to the validity of anyt hing previously done by or under the
order of the Vice-Chancellor;
Provided also that any person i n the service of the University who is
aggrieved by the action taken by the Vice -Chancellor under this sub -section,
shall have the right to appeal against such action to the Executiv e Council
within three months from the date on which decision on such action is
communicated to him and there upon the Executive Council may confirm,
modify or withdraw the action taken by the Vice-chancellor and in that matters
the decisions so to be taken generally within the period of six month from the
date of receiving/ sanction of representation and shall be intimated both the
parties.
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1- Del. by sub-section (15) of section 12 of the Uttrakhand Act no. 16 of 2014.
(7) Nothing in sub-section (6) shall be deemed to empower the Vice-chancellor
to incur any expenditure not duly authorized and provided for in the budget
and such matters immediately shall be forward to the State Government.
(8) Where the exercise of the power by the Vice -chancellor under sub -section
(6) i nvolves the appointment of an officer such appointment shall
terminate on appointment being made in the prescribed manner or on the
expiration of a period of six months from the date of the order of the Vice -
Chancellor whichever is earlier.
(9) With the a pproval of the Academic Council and with concurrent of the
State Government, the Vice -chancellor shall have the power for re -
appointment for the not more than five years or till attend the age of 65
years whichever is less to the retired International Emin ent Teacher of
University or any other University, but the terms of appointment shall be
prescribed in the Statutes.
(10) The Vice -chancellor shall have the power to decide exchange of one
department to other department and one cadre to other cadre of the
educational posts and creation of certain posts of the teachers of the
University with the consultation and prior approval of the State
Government when and where is required.
(11) The Vice -Chancellor shall exercise such other powers as may be laid
down by the Statutes and the Ordinances.
[***] 14. [***]
The Finance Officer 15. (1) There shall be a finance officer for the University, who shall be appointed
by the State Government by notification and his remuneration and
allowances shall be paid by the University.
(2) The Finance Officer shall be responsible for presenting the budget (annual
estimates) and the statement of the accounts to the Executive Council and
also for drawing and disbursing funds on behalf of the University.
(3) He shall work directly under the control of the Vice-Chancellor.
(4) The Finance Officer shall have the right to speak in and otherwise to take
part in the proceedings of the Executive Council but shall not be entitled to
vote.
(5) He shall have duty the duty to exercise general supervision over th e funds
of the University and advise on financial policy
(6) The Finance Officer shall have the following duties:-
(a) to ensure that no expenditure, not authorized in the budget is incurred
by the University otherwise than by way of investment;
(b) to disallow propos ed expenditure which may contravene the
provisions of this Act or the terms of any Regulations;
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(c) to ensure that no other financial irregularity is committed and to take
steps to set right any irregularities pointed out during audit;
(d) to ensure that the property and investments of the University are duly
preserved and managed.
(e) to have the accounts audited regularly.
(7) Other powers and functions of the Finance Officer shall be such as may be
prescribed.
1{The Registrar ’
Deputy Registrar
and Assistant
Registrar
16. [(1) Registrar, Deputy Registrar and Assistant Registrar shall be appointed by
the State Government through Centralized Service Rules for the time being
in force in the State of Uttara khand, in such manner and on such terms and
conditions as may be prescribed.}
(2) The Registrar shall have the power of authentication of the records on behalf
of the University.
(3) The Registrar shall be responsible for due custody of records and seal of the
University. He will be ex -officio Secretary of every Committee for [***]2
Executive Council, Finance Committee, Academic Council, Examination
Committee, Admission Committee and the appointment / promotion of the
teachers of the University and he wi ll present such all information before
these authorities who is necessary for disposal of their works. He shall be
also performing such other duties which are prescribed by the statutes and
ordinances of the University or as required by the Executive Counc il or
Vice-chancellor from time to time, but he will not entitle to vote on the
basis of this section.
(4) The Registrar shall be appointing authority of the all 3 rd and 4 th class
employees of the University.
(5) Save as otherwise the matters, where the Ac ademic Council otherwise made
directions, the Registrar shall be responsible for keeping secrecy and
secrets regarding to examination of the University.
(6) The Registrar shall be responsible for regarding all subjects of the
educational affiliation and institutional activities.
(7) The Registrar shall be responsible for conduct and general and total
supervision of inspection of the affiliated all degree colleges and
institutions of the University as may be prescribed.
(8) The Registrar shall have the all powers of head of the office as mentioned in
the financial hand book as applicable to the Sate of Uttrakhand from time
to time.
(9) Except as provided in the Rules made under this Act neither any
remuneration shall be paid to the Registrar and nor he shall accept.
The Dean of
Faculties
17 The appointment of the Dean of the Faculties shall be made in such method
and he shall exercise such powers and perform such act as may be prescribed
by the Statutes.
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1- Subs. by the section 3 of the Uttrakhand Act no 11 of 2019.
2- del. by the sub-section (15) of section 12 Uttrakahand Act no 16 of 2014.
Appointment of
Director of
Pharmacy and other
Officers of
University their
powers
18 (1) The Di rector of Pharmacy, the Director of Botanical Garden and other
officers for the University referred to in clause (h) of section 9 shall be
appointed in accordance with the Statutes.
(2) The terms and conditions of service of the officers specified in sub -section
(1) and their powers and duties shall be such as may be prescribed by the
Statutes and Ordinances.
Authorities of the
University
19 [The members of Authority of the University shall be as follows-
(a) Executive Council;
(b) Finance Committee;
(c) Academic Council;
(d) Board of Studies;
(e) Sports and Student Welfare Board, and
(f) such other Board and Bodies of the University which may be declared as
authority of the University by the Statute.]1
Finance Committee 19.A [The members of finance Committee shall be as follows-
(1) Vice-Chancellor - Chairman
(2) Principal Secretary/Secretary Ayush Department Uttrakhand
Government - Member
(3)Principal Secretary/Secretary Finance Department Uttrakhand
Government - Member
(4) Finance Officer - Member;
(5) a nominated member by the vice -Chancellor amongst the
Professors (tenure shall be two years) of the University - Member;
(6) Registrar - Member Secretary.]2
20 [******]3
21 [******]3
22 [******]3
23 [******]3
Executive Council 24 4[(1) Executive Council shall be executive authority of the University and be
comprises with, namely-
(a) Vice-Chancellor - Chairman
(b) Secretary Ayush Department, Health and Family Welfare Ministry,
Government of India, New Delhi - Member
(c) Chairman, Central Council for Indian Medicine, New Delhi- Member
(d) Chairman, Central Council for Homeopathy, New Delhi - Member
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1- Subs. by section 5 of Uttrakhand Act no 16 of 2014.
2- Add. by the section 6 of Uttrakhand Act no 16 of 2014.
3- Del. by the section 7,8,9 and 10 of the Uttrakhand Act no 16 of 2014.
4- Subs. by the clause (a) section 11 of Uttrakhand Act no.16 of 2014.
(e) O ne working/ retired Judge nominated by the Hon’ble Chief Justice
High Court, Uttrakhand, Nainital - Member
(f) Principal Secretary/ Secretary Ayush Department, Government of
Uttrakhand - Member
(g) Director, Ayurvedic and Unani Services, State of Uttrakhand-Member
(h) Director, Homeopathic Services State of Uttrakhand - Member
(i) one member amongst the Principals of affiliated Degree Colleges,
which shall be nominated by the Vice-chancellor - Member
(j) one member which may be nominated by the V ice-Chancellor amongst
the professors of the University - Member
(k) five members amongst Ayush and Science, Industry, Social, Political
and Legal field shall be nominated by the Chancellor with the consultation
of the State Government in presented panel by Vice-chancellor - Member
(l) Registrar - Member-Secretary;]1
[(2) The tenure of nominated members of the Executive Council shall be two
years.]2
Powers and duties
of Executive
Council
25. 3[(1) Minimum two meetings of the Executive Council shall be conducted in a
year at fixed time and place by the Vice-Chancellor ;
(2) The Executive Council shall be supreme Executive Body of the University
and shall exercise all such powers of the University which have no provision in
the Ordinance /Statutes ;
(3) To provide for promotion of education of Ayush Medica l Methods and
make provisions for research, teaching, tutorial and training thereto;
(4) To confer and provide the degrees, post Graduation Diploma and other
educational Institutions.
(5) To make, amend or repeal of the Statutes.
(6) To consider on the Ann ual Report and Annual Accounts and passed
resolution.
(7) To hold, control and governed the property and funds of the University.
(8) To received / transfer on behalf of University to the transfer of trust, wills,
claims and movable and immovable property.
(9) To recommend to the Chancellor for confer the honor and Education
Institutions by the prescribed Statutes.
(10) To approve the teaching appointment of the University according the
Statutes.
(11) To make Ordinance for educational purposes and to make amendment on
them.
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1- Subs. by the clause (a) of section 11 of Uttrakhand Act no.16 of 2014.
2- Subs. by the clause (b) of section 11 of Uttrakhand Act no.16 of 2014.
3- Subs. by the section 12 of Uttrakhand Act no. 16 of 2014.
(12) To exercise such other powers and to perform such other duties as may be
confer by this Act or under the Statutes theirunder.
(13) To delegate other any powers as he deemed fit to any Committee by the
Chancellor, Registrar or such other Officers or by him.
(14) to determine, demanding and receiving such fee and other charges as may
be determined by the finance Committee of the University from time to time
and which are related to the works/ income-expenditure of the University.
(15) Such all powers who was conferred to the senate, shall be deemed vest in
the Executive Council.]
Academic Council 26. (1) The Academic Council shall be constitution of University as may be
prescribed by the Statutes.
(2) The Academic Counc il shall be constitution, powers and duties such as
may be prescribed by the Statutes.
Board of Studies 27. (1) the group of the every subject and subjects shall be any one Board of
Studies, such as may be prescribed by the Statutes.
(2) The Board of Stu dies shall be constitution, powers and duties such as may
be prescribed by the Statutes.
Games and Students
Welfare Board and
others Board
28. (1) The University, establishment the games and students welfare board and
other board as such may be prescribed by the Statutes.
(2) The establishment of the Board, constitution, powers and duties such as may
be prescribed by the Ordinance.
Other Bodies of the
University
29. The constitution, powers and functions of the other bodies which may be
declared by the S tatutes to be other bodies of the University shall be such as
may be prescribed by the Ordinance.
Chapter-V
Statues and Ordinance
Statues 30 Subject to the provisions of this Act, to the condition the Statutes may provide
for any matter relating to the University and shall, in particular, provide for-
(a) the conferment of honorary degrees ;
(b) to be conferment of degrees organizing of convocation;
(c) the powers and duties of the officers of the University ;
(d) the constitution, powers and duties o f the authorities of the University
under this Act;
(e) the establishment, departments, research and specific academic institutions
and abolition and re-organization of hostels maintained by the University;
(f) acceptance and management of the bequests, donations and endowments;
(g) registration of graduates and maintenance of a register of registered
Graduates.
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(h) procedure for conducting meetings and conduct of works of Authorities of
the University;
(i) qualifications of the Professor, Reader, Lecturer of the in affiliated colleges
and recognition institutions;
(j) all other matters which by this Act are to be or may be provided for by the
Statutes.
Amendment
Origination and
Repeal of the
Statues
31. (1) The Statutes may be made by the [Executive Council]1 or may be amended,
repealed or added to by Statutes made by the [Executive Council]1 in the
manner hereinafter provided.
(2) The[Executive Council]1 may take into consideration the draft of the Statute
either of its own motion proposal by the executive council.
(3) The executive council may propose to the draft of any statute to be passed
by the executive council.
(4) Such draft shall be considered by the [executive council ]1 at its next
succeeding meeting. The [executive council]1 may approve such draft and
pass the Statutes or may reject it or return it to the executive council for
reconsideration either in whole or in part together with any amendments
which the executive council, it shall be again presented to the executive
council with the report of the executive council thereon and may then deal
with the draft in any manner it thinks fit.
(5) Where a Statute affects the powers or duties of any officer, author ity or
Board of the University—
(a) the executive council shall before proposing the draft of such Statutes ,
ascertain and consider the views of the officer, authority or Board
concerned; and
(b) the [executive council ]1, before passing any such Statute t aken into
consideration of its own motion, shall ascertain and consider the views of
the officer, authority or Board concerned and the opinion of the [executive
council]1.
(6) Every Statute passed by the [executive council]1 shall be submitted to the
Chancellor who may give or withhold his assent thereto or refer it back to
the [executive council]1 for consideration.
(7) No Statute passed by the [executive council ]1 shall have validity until
assented to by the Chancellor.
Make of Ordinances 32 (1) The executive council may make Ordinance and amendment approved State
Government to provide for all or any of the following matter, namely-
(a) ) the admission of students to the University;
(b) the courses of study to be laid down for all degrees, diplomas and certificate
distinctions of the University;
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1- Subs. by sub-section (15) of section 12 of the Uttrakhand Act no. 16 of 2014.
Excerpt shown. Open the full act in Lexace.