The UTTARAKHAND TECHNICAL UNIVERSITY ACT

THE 3[Veer  Madho Singh Bhandari Uttarakhand Technical University] Act, 2005 
[Uttarakhand1 Act No.05 of 2005] 
 
To provide for the establishment of a Technical University in [Uttarakhand]1 for the advancement 
and development of Technical Education and for matters connected therewith or incidental thereto. 
 
AN 
ACT 
Be it enacted by the [Uttarakhand]1 Legislative Assembly in the Fifty-fifth Year of the Republic of 
India as follow:- 
Chapter-I 
Preliminary 
 
Short title  and 
commencement  
1. (1) This Act may be called t he 3[Veer Madho Singh Bhandari Uttarakhand 
Technical University] Act, 2005. 
(2) It shall come into force at once. 
Definitions  2. In this Act, unless the context otherwise requires,-  
(a) ‘Affiliated College’ means an institution affiliated to the University in 
accordance with the provisions of this Act and Regulations of that University; 
[(b) ‘Approved Institution’ means an institution of T echnical Education approved 
by the University/State Government;]2  
(c) ‘Autonomous College’ means an affiliated or associated  college declared as 
such in accordance with the provisions of section 42 of U.P. State Universities 
Act, 1973 (as applicable to [Uttarakhand]1; 
(d) ‘College’ means a college or an institution affiliated to the University in 
accordance with this Act and the Regulation; 
(e)  ‘Existing College’ means a college or an institution which imparts technical 
education and is run and maintained by a University established by or under 
the Uttar Pradesh State Universities Act, 1973 (as applicable to the State of 
[Uttarakhand]1 ) and includes a faculty of such University imparting technical 
education; 
(f)  ‘Other Backward Classes of Citizens’ means the backward classes of citizens 
specified in Schedule 1 of [Uttarakhand]1 the Uttar Pradesh Public Services 
(Reservation fo r Scheduled Castes, Scheduled Tribes and o ther Backward 
Classes) Act, 1994 (Adaptation and Modification) order, 2001; 
(g)  ‘Prescribed’ means prescribed by the Regulations; 
(h) ‘Principal’ means the head of the college, by whatever name called, and 
includes where there is no principal, a person for the time being duly 
appointed, the act as principal and in the absence of the principal or working 
or the acting principal the vice principal, duly appointed as such; 
(i)  ‘Regulations’ means the Regulations of the University made under this Act; 
 
 
1. Substituted by section 2 of Uttarakhand Act No. 10 of 2010. 
2. Subs. by section 2(i) of Uttarakhand Act No. 26 of 2013. 
3. Subs.  words ‘Veer Madho Singh Bhandari Uttarakhand Technical University’, by UK Act no 32 of 2020.  
 
 
 
 
  (j) ‘Technical Education’ means programmes of education, research and training 
in Engineering, Technology, Architecture, management, Town planning, 
Pharmacy and Applied Arts and Crafts and such other programmes of areas as 
the Central Government may  in consultation with the All India Council for 
Technical Education, by notification in the Gazette, declare; 
(k) ‘University’ means the 4[Veer Madho Singh Bhandari Uttarakhand Technical 
University] established under section 3 of this Act; 
(l) ‘[Uttarakhand]1’ means the State of [Uttarakhand]1. 
(m) ‘Constituent College’ means an institution maintained by the University or by 
the State Government and declared as such by the Regulations; 
(n) ‘Council of Technical Education’ means the All India council for Tec hnical 
Education established under section 3 of the All India Council for  Technical 
educational Act, 1987; 
[(o)   [***]2 
 
  Chapter-II 
The University 
Establishment 
and incorpo -
ration of the 
University 
3. (1) There shall be established at Dehradun a Universit y by the name of 
[Uttarakhand]1 Technical University. 
(2) The Chancellor, the Vice -chancellor and the members of the Executive 
Council and the Academic Council for the time being holding office as such 
in the University shall constitute a body corporate by the  name of the 
[Uttarakhand]1 Technical University. 
 
Territorial 
exercise of  
powers 
4. [(1) The University shall for the purpose of exercising powers under this Act have 
the jurisdiction over the entire Uttarakhand.]3  
(2)  Every college or institution oth er than an existing college, imparting technical 
education in the State on the date of commencement of this act shall with 
effect from such date as may be notified in this behalf by the state 
Government, be deemed to be affiliated to the University establi shed under 
section 3 and shall cease to be affiliated to or associated with the University 
established by or under the Uttar Pradesh state Universities Act, 1973 (As 
applicable to the State of [Uttarakhand]1) hereinafter referred to in this section 
as erstwhile University; 
  Provided that a student pursuing his study in technical education in 
any college or institution other than existing college on the date of such 
commencement of the Act shall be entitled and allowed  to continue and 
complete such study un der the erstwhile University after such 
commencement and the erstwhile University shall hold examination or such 
student and confer degree or any other academic distinction on him in 
accordance with the procedure in force for the time being in the erstwhil e 
University. 
  
 
1. Substituted by section 2 of Uttarakhand Act No. 10 of 2010. 
2. Omitted by section 2 (ii) of Uttarakhand Act No. 26 of 2013. 
3. Subs. by section 3 ibid.  
4. Subs. words ‘Veer Madho Singh Bhandari Uttarakhand Technical University’ by  UK Act no 32 of 2020.  
 
 
 
University 
opens to all  
classes or 
creeds 
5. The university shall be open to all persons irrespective of class or creed: 
Provided that nothing in this section shall be deemed to require the 
University to admit to any course of study more than  the number of students 
as may be determined by the Regulations : 
Provided further that nothing in this section shall be deemed to prevent 
the University from making special provision for admission of students 
belonging to the Scheduled Castes, Scheduled T ribes or Other Backward 
Classes of citizens. 
Provided also that the University may maintain any college exclusively 
for women. 
 
Powers and  
Duties of the 
University 
6. The University shall have the following powers and duties namely:- 
[(a) to provide for a nd advancement Technical education, Training and Research 
and to create an atmosphere conducive to entrepreneurship in close co -
operation with the industry;]1 
(b)  to admit any college to privileges of affiliation or to enlarge the privileges of 
any college already affiliated, or to withdraw or curtail any such privilege and 
guide and control the work of such colleges, provided that whereas the college 
of Technology, Pantnagar though under the control of and attached to the 
G.B. Pant Agriculture and Technol ogy University, Pantnagar, yet the 
admission and academic functions of the said college shall be conducted 
under the provision of this Act.  
(c) to institute and confer degrees or other academic distinctions;  
(d) to hold examinations for, and to grant and  confer degrees or other academic 
distinctions to and on, persons who- 
(i)     have pursued a course of study in a college; or 
(ii)   have carried on research in a college recognized in that behalf by the 
University, under conditions laid down in the Regulations.  
(e)  to confer honorary degrees or other academic distinctions in the manner and 
under conditions laid down in the Regulations; 
(f) to institute and award fellowships, scholarships, studentship, exhibitions and 
prizes in accordance with the Regulations; 
(g) to demand and receive such fees and other charges as may be fixed by 
Regulations; 
[(h) to provide for and advancement of Technical  Education, for the educationally 
Backward Classes and groups;]1 
(i)  to make provisions for:-- 
 (i)   the maintenance of national Cadet Corps or other similar organization; 
 (ii)   physical and military training; and 
 (iii)  sports and athletic clubs. 
(j)  To make appointments of officers and other employees of the University to the 
posts created by the State Government; 
 
1. Substituted by section 4 of Uttarakhand Act No. 10 of 2010. 
  (k)  to receive gifts, grants, donations or benefactions from the state Government 
or the Central Government and to receive bequests, donations or transfers of 
movable or immovable prope rty from testators, donors or transferors, as the 
case may be, and to hold and manage the same; 
(l)  to lay down the conditions of affiliation of colleges and to satisfy itself by 
periodical inspection that such conditions are satisfied; 
(m) to cooperate o r collaborate with other Universities and authorities in such 
manner and for such purposes as the University may determine from time to 
time; 
(n)  to do all such other acts or things whether incidental to the powers aforesaid or 
not, as may be necessary to further the objects of the University.  
 
  Chapter-III 
Officers of the University 
Officers of the 
University 
7. The following shall be the officers of the University:- 
(a) the Chancellor; 
(b) the Vice-Chancellor; 
(c) the pro –Vice- chancellor; 
(d) the Registrar; 
(e) the finance Officer; 
(f) the Controller of Examinations; and 
(g) such other officers of the University as may be declared by the 
Regulations to be the officers of the University. 
 
The Chancellor 8. (1) The Governor shall be the Chancellor of the University. He shall by vir tue of 
his office, be the head of the University and shall, when present, preside at 
the convocation of the University.  
(2) Every proposal for conferment of an honorary degree shall be subject to the 
confirmation of the Chancellor. 
(3) It shall be the duty of the  Vice-Chancellor to furnish such information or 
records relating to the administration of the affairs of the University as the 
Chancellor may call for. 
(4) The Chancellor shall have such other powers as may be conferred on him by 
or under this Act or the Regulations. 
 
The Vice- 
Chancellor 
9. (1) The vice-chancellor shall be a whole time salaried officer of the University 
and shall be appointed by the Chancellor from amongst distinguished persons 
in the field of technical education whose names are submitted to him by the 
committee constituted in accordance with the provisions of sub-section (2) : 
Provided that the first Vice -chancellor shall be appointed by the State 
Government. 
(2) The committee referred to in sub section (1) shall consist of the following 
members, namely:- 
(a) Principal secretary or secretary to the State Government in the Technical 
Education Department as the case may be, who shall also be the convener 
of the committee; 
(b) One person nominated by the All India Council for Technical Education; 

(c) One person nominated by the Chancellor. 
  (3) The Vice-Chancellor shall hold office for a term of three years from the date 
on which he enters upon his office. 
(4) The emoluments and other conditions of service of the Vice Chancellor shall 
be such as may be determined by the State Government from time to time : 
Provided that the emoluments and other conditions of service of 
Vice-Chancellor shall not be varied to his disadvantage during the term of his 
office. 
(5) Where the Vice -chancellor is unable to discharge his functions owing t o 
absence, illness or any other cause, the pro-vice-chancellor or in their absence 
senior professor/Reader nominated by the Vice -Chancellor on in his absence 
senior Professor/Principal nominated by the Chancellor shall discharge the 
functions of the Vice-Chancellor until the Vice-chancellor resumes his duties 
or if the post of the Vice Chancellor is vacant until the permanent vice 
Chancellor is appointed. 
(6) If, in the opinion of the Chancellor, the Vice -Chancellor willfully omits or 
refuses to carry out the p rovisions of this Act or abuses the powers vested in 
him, or if it otherwise appears to the Chancellor that the continuance of the 
Vice Chancellor in office is detrimental to the interest of the University, the 
Chancellor may, after making such enquiry as he deems proper, by order, 
remove the Vice-Chancellor. 
(7) During the p endency or in contemplation of any inquiry, referred to in sub -
section (6), the chancellor may order that till further orders; 
(a) Such Vice-chancellor shall refrain from performing the functio ns of the 
office of Vice-Chancellor, but shall continue to get the  emoluments to 
which he was otherwise entitled; 
(b) The functions of the office of the Vice -Chancellor shall be performed 
by the person specified in the order. 
 
Powers and 
Duties of the  
Vice-Chancellor 
10. (1) The Vice-Chancellor shall be the principal executive and academic officer of 
the University and shall- 
(a) exercise general supervision and control over the affairs of the 
University and colleges; 
(b) give effect to the decisions of the authorities of the University; 
(c) in the absence of the Chancellor, preside at the  convocation of the 
University; 
(d) be responsible for the maintenance of discipline in the University; 
(e) be responsible for holding and conduction the University examinations 
properly and at du e times and for ensuring that the results of such 
examinations are published expeditiously and that the academic session 
of the University starts and ends on due dated. 
(2) The Vice -Chancellor shall be ex -officio member and chairman of the 
Executive council, the Academic Council and the Finance Committee. 
(3) The Vice -Chancellor shall have the right to speak in and otherwise to take 
part in the meeting of any other authority or body of the University but shall 
not by virtue of this sub-section be entitled to vote.  
(4) It shall be the duty of the Vice-Chancellor to ensure the faithful observance of 
the provisions of this Act and Regulations and he shall, without prejudice to 
the powers of the Chancellor, possess all such powers as may be necessary in 

that behalf. 
  (5) The Vice-Chancellor shall have the power to convene or cause to be 
convened meetings of the Executive Council, the Academic Council and the 
Finance Committee, 
Provided that he may delegate such power to any other officer of the 
University. 
(6) Where any matter in  of urgent nature requiring immediate action and the 
same could not be immediately dealt with by any officer or the authority or 
other body of the University empowered by or under this Act to deal with it, 
the Vice -Chancellor may take such action as he may  deem fit and shall 
forthwith report the action taken by him to the Chancellor and also to the 
officer, authority or other body who or which in the ordinary course would 
have dealt with that matter. 
Provided that no such action shall be taken by the Vice -Chancellor 
without the previous approval of the Chancellor, if it involves a deviation 
from the provisions of the Regulations. 
Provided further that if the officer, authority or other body is of the 
opinion that such action ought not to have been taken, it may refer the matter 
to the Chancellor who may either confirm the action taken by the Vice -
chancellor or annul the same or modify it in such manner, as he thinks fit and 
thereupon, it shall cease to have effect or, as the case may be, take effect in 
the modified form, so however, that such annulment or modification shall be 
without prejudice to the validity of anything previously done by or under the 
order of the Vice-Chancellor. 
Provided also that any person in the service of the University who is 
aggrieved by the action taken by the Vice -chancellor under this sub -section, 
shall have the right to appeal against such action to the Executive Council 
within three months from the date on which decision on such action is 
communicated to him and thereupon, the Ex ecutive Council may confirm, 
modify or reverse the action taken by the Vice-Chancellor. 
(7) Nothing in sub -section (6) shall be deemed to empower the Vice -Chancellor 
to incur any expenditure not duly authorized and provided for in the budget. 
(8) The Vice-Chancellor shall exercise such other powers as may be laid down 
by the Regulations. 
 
The P ro-Vice-
Chancellor 
11. (1) The Vice -Chancellor may, with the approval of the Executive Council 
appoint the senior most professor as P ro-Vice-Chancellor from amongst the 
professors of the University /Colleges. 
(2) The Pro-Vice-Chancellor shall hold the office at the pleasure of the Vice -
Chancellor. 
(3) The Pro-Vice-Chancellor shall be entitled to such honorarium as may be 
determined by the state Government form time to time. 
(4) The Pro Vice-Chancellor shall assist the Vice -Chancellor in respect of such 
matters, as may be specified by the Vice -chancellor in this behalf from time 
to time and shall preside over the meeting of the University in the absence of 
the Vice-Chancellor and shall exercis e such other powers and perform such 
duties as may be assigned or delegated to him by the vice-Chancellor. 
 
The Registrar 12. (1) The Registrar shall be a whole-time officer of the University. 
(2) The Registrar shall be appointed by the State Government on such t erms and 

conditions as may be prescribed. 
  (3) The Registrar shall have the power to authenticate records on behalf of the 
University. 
(4) The Registrar shall be responsible for the due custody of the records and the 
common seal of the University. He shall be ex -officio Secretary of the 
Executive Council and shall be bound to place before the Executive council 
all such information as may be necessary for the transaction of its 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, be entitled to vote. 
 
The Finance 
Officer 
13. (1) There shall be a finance officer for the University, who shall be appointed by 
the State Governme nt 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) 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. 
(4) 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 proposed expenditure which may contravene the provisions 
of this Act or the terms of any Regulations; 
(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. 
(5) The Finance Officer shall have acces s to and may require the production of 
such records and documents of the University and the furnishing of such 
information pertaining to its affairs as in his opinion may be necessary for the 
discharge of his duties. 
(6) All contracts shall be entered into and  signed by the Finance Officer on 
behalf of the University. 
(7) Other powers and functions of the Finance Officer shall be such as may be 
prescribed by the Regulations. 
 
The Chancellor 
of 
Examinations  
14. (1) The Chancellor of Examinations shall be a whole time officer of the 
University. 
(2) The controller of Examinations shall be appointed by the State Government 
by notification and his remuneration and allowances shall be paid by the 
University. 

 
  (3) The Controller of examinations shall be responsible for the due custody of the 
records pertaining to his work. He shall be ex -officio Secretary of the 
Examinations Committee of the University and shall be bound to place before 
such committee all such information as may be necessary for transition of its 
business. He shall also perform such other duties as may be prescribed by the 
Regulations or required, from time to time, by the executive council or the 
Vice-Chancellor but he shall not, by virtue of this sub -section, be entitled to 
vote. He may require, from any college,  the production of such return or the 
furnishing of such information as may be necessary for the discharge of his 
duties.  
(4) Subject to the superintendence of the Vice -Chancellor, the Controller of 
Examinations shall have administrative control over the empl oyees working 
under him and have, in this regard, all the powers of the Registrar. 
(5) Subject to the superintendence of the Examination committee, the controller 
of examinations shall conduct the examinations and make all other 
arrangements therefore and be r esponsible for the due execution of all 
processes connected therewith. 
(6) The controller of examinations shall not be offered nor shall he accept any 
remuneration for any work in the University except in accordance with the 
order of the State Government. 
(7) While the Controller of Examinations is for any reason unable to act or the 
office of controller of Examinations is vacant, all the duties of the office shall 
be performed by such person as may be appointed by the Vice -Chancellor, 
until the controller of examinations resumes his duties or, as the case may be, 
the vacancy is filled. 
 
Powers, Duties, 
Terms and 
Conditions of 
service of other 
Officers 
15. Except as otherwise provided in this Act, the mode of appointment, terms and 
conditions of service and the pow ers and duties of the officers of the 
University other than the Chancellor, the Vice-Chancellor, the Finance officer 
and the Registrar shall be such as may be prescribed. 
 
  Chapter-IV 
Authorities of the University 
Authorities of 
the University 
16. The following shall be the Authorities of the University, namely:- 
(a) the Executive council; 
(b) the Academic Council; 
(c) the Finance Committee; 
(d) the Examination Committee; and 
(e) such other authorities as may be declared by the Regulation to be 
Authorities of the University.  
 
Constitution of 
the Executive 
council 
17. [(1)  The Executive Council shall comprise the following :-- 
(a) Vice-Chancellor, Technical University - Chairperson 
(b) Pro-Vice-Chancellor, Technical University, if any - Member 
(c) Director, Indian Institute of Technology Roorkee - Member 
(d) Vice-Chancellor, GB Pant University of Agriculture 
and Technology, Pantnagar, Nainital 
- Member 

(e) Principal Secretary/Secretary Department of Technical 
Education  
- Member 
 
  
 
(f) Principal Secretary/Secretary, Department of Higher 
Education 
- Member 
(g) Principal Secretary/Secretary, Department of Medical 
Education 
- Member 
(h) Principal Secretary/Secretary, Department of Law - Member 
(i) Principal Secretary/Secretary, Department of Finance - Member 
(j) Chairperson, All India Council of Technical Education 
or his/her nominee 
- Member 
(k) Two reputed Industrialists nominated by the Chancellor 
on the recommendation of the State Government 
- Member 
(l) Two reputed Technocrats nominated by the Chancellor 
on the recommendation of the State Government  
- Member 
(m) Two Principals of Colleges nominated by the State 
Government by rotation 
- Member 
(n) Two Eminent Medical Experts, Two Eminent 
Educationists and Two Eminent Legal Experts 
nominated by the Chancellor on the recommendation of 
the State Government.]1 
- Member 
 
(2)  Notwithstanding anything in subsection (1), no person shall be appointed as a 
member of the Executive Council unless he is a graduate. 
(3)  The term of office of members mentioned in clause (h), (i) and (j) shall be two 
years, 
(4)  A person shall be disqualified for being nominated as, and for being a member 
of the executive Council if he or his relative, accepts remuneration for any 
work in, or for, the University or any contract for the supply of goods to or for 
the execution of any work for the University. 
Explanation: - In this sub-section ‘relative” means the relations defined in section 
(6) of the companies Act, 1956 and includes the wife’s (or husband’s) 
brother, wife’s (or husband’s) father, wife’s (or husband’s sister), brother’s 
son and brother’s daughter. 
 
Powers and 
Duties of the 
Executive 
Council 
18. (1) The Executive Council shall be the principal executive body of the University 
and shall have the following powers, namely:- 
(a) to supervise and control the affairs of the University; 
(b) to hold and control the property and funds of the University; 
(c) to recommend emoluments and terms and conditions of service of the 
Vice-Chancellor; 
(d) to approve academic programmes; 
(e) to make, amend or repeal Regulations;  
(f) to prepare the budget of the University; 
(g) to administer any funds placed at the disposal of the University; 
(h) to acquire or transfer any movable, immovable or intellectual property 
of the University; 
(i) to direct the form and use of the common seal of the University; 

 
1. Substituted by section 7 of Uttarakhand Act No. 10 of 2010. 
  (j) to appoint such committees as may be required for the efficient 
functioning of the University; 
(k) to determine the emoluments and terms and conditions of service of the 
staff of the University; 
(l) to authorize operation of bank accounts of the University; 
(m) to regulate and determine all other matters concerning the University in 
accordance with this Act or the Regulations. 
(2) Every meeting of the Executive Council shall be held on such date, time and 
place as may be fixed by the Vice-Chancellor. 
(3) The Members of the Executive Council shall be entitled to such allowance as 
may be prescribed. 
(4) No immovable property of the University shall, except with the prior sanction 
of the State Government, be transferred (except by way of letting from month 
to month in the ordinary course of management) by the Executive Council by 
way of mortgage, sale, exchange, gift or otherwise nor shall any money be 
borrowed, or advance taken on the security thereof except as a condition of 
receipt of any grant -in-aid of the Un iversity from the state Government or, 
with the previous sanction of State Government, from any other person. 
(5) The Executive council shall not exceed the limits of recurring and non -
recurring expenditure to be incurred in each financial year fixed by the 
Finance Committee. 
(6) The Executive Council may, subject to any conditions laid down in the 
Regulations, delegate such of its powers as, it deems fit, to an officer or any 
other Authority of the University or Committee appointed by it. 
 
Academic 
Council 
19. (1) The Academic Council shall be the principal academic body of the University 
and shall, subject to the provisions of this Act and the Regulations, have the 
control and general regulation of, and be responsible for the maintenance of 
standard of instruction, e ducation and examinations in the University and 
shall exercise such other powers and perform such other duties as may be 
conferred or imposed upon it by the Regulations and may advise the 
Executive Council on all academic matters,. 
(2) The Academic Council shall consist of the following members namely:- 
(a) The Vice-Chancellor –Chairman 
(b) The Pro-Vice-Chancellor (if any) –Member 
(c) Five such principals  of colleges who are not members of the 
Executive Council – Member 
(d) One head of the Department of the University of Agri culture and 
Technology, Panthnagar, nominated by the Vice -Chancellor of that 
University – Member 
(e) One Head of the Department of the Indian Institute of Technology, 
Roorkee, nominated by the Director of that Institute  - Member 
(3) The term of office of the memb ers referred to in clause (c) of sub -section (2) 
shall be one year. 
 
Finance 
Committee 
20. [(1)   The Finance Committee shall comprise the following :--  
(a) Vice-Chancellor, Technical University - Chairperson 
(b) Principal Secretary/Secretary, Department of 
Finance or his/her nominee 
- Member 
(c) Principal Secretary/Secretary, Department of 
Technical Education or his/her nominee 
- Member 
(d) Principal Secretary/Secretary, Department of 
Higher Education or his/her nominee 
- Member 
(e) Principal Secretary/Secretary, Depart ment of 
Medical Education or his/her nominee 
- Member 
(f) Principal Secretary/Secretary, Department of Law 
or his/her nominee 
- Member 
(g) Two members of the Executive Council nominated 
by the Vice-Chancellor 
- Member 
(h) Finance Officer, Uttarakhand Technical University; - Member]1 
 
(2)  The finance Committee shall advise the Executive Council on matters relating 
to the administration of property and funds of the University. It shall, having 
regard to the income and resources of the University, fix limits for the total 
recurring and non -recurring expenditure for the ensuing financial year and 
may, for any special reasons, revise during the financial year the limit of 
expenditure so fixed and the limits so fixed shall be binding on the executive 
Council. 
(3)  The Finance Committee shall have such other powers and duties as may be 
conferred or imposed on it by this Act or the Regulations. 
(4)  Unless a proposal having financial implications has been recommended by the 
Finance Committee, the Executive Council shall not  take a decision thereon, 
and if the Executive Council disagrees with the recommendation of the 
Finance Committee, it shall refer the proposal back to the Finance  Committee 
with reasons for the disagreement and if the Executive Council again 
disagrees with the recommendation of the Finance Committee the mater shall 
be referred to the Chancellor whose decision thereon shall be final.  
 
Examination 
Committee 
21. (1) There shall be an Examination Committee in the University, the constitution 
of which shall be such as may be provided for in the Regulations. 
(2) The Committee shall supervise generally all the examinations of the 
University, including moderation and tabulation and perform the following 
functions, namely:- 
(a) to appoint examiners and moderators and, if neces sary, to remove 
them; 
(b) to review from time to time the results of the University examinations 
and submission of reports, thereon to the Academic Council; 
(c) to make recommendations to the Academic Council for the 
improvement of the Examination system; 
(d) to scrut inize the list of examiners proposed by the Board of Studies, 
finalize the same and declare the result of the University. 
 
1. Substituted by section 8 of Uttarakhand Act No. 10 of 2010. 
  (3) The Examination Committee may appoint such number of sub -committee as 
it thinks fit, and in particular, may delegate to any one or more persons or 
sub-committee, the power to deal with and decide cases relating to the use of 
unfair means by the examinees. 
(4) Notwithstanding anything contained in this Act it shall be lawful for  the 
Examination Committee or as the case may be, for a sub -committee or any 
person to whom the Examination Committee has delegated its power in this 
behalf under sub-section (3), to debar an examinee from future examinations 
of the University, if in its o r his opinion, such examinee is guilty of using 
unfair means at any such examination. 
(5) Subject to the provisions of this Act and the Regulation, the Examination 
Committee may issue such directions as it considers necessary for making 
arrangements for conduction the examinations.   
 
Other 
Authorities 
22. The constitution, powers and duties of other Authorities of the University 
shall be such as may be prescribed. 
 
Constitution 
State 
Coordination 
Council for  
Technical 
Education 
23. [[(1) For the purpose of effective co-ordination of Technical Education activities 
of the University set up in the State, particularly in relation to teaching, 
research, expansion of education and other similar activities and supervision 
over the academic and financial activities and programmes of the University, 
the State Government shall constitute a Council for Education and Research 
to be called the State Coordination Council for Technical Education.]2 
(2) The Council shall comprise the following Members namely :- 
(a) the P rincipal Secretary/ Secretary to the State Government in -charge 
Higher Education, Medical Education, Agriculture and Law, 
(b) the Vice-Chancellors of G.B. Pant University  of Agriculture and 
Technology, Kumaun University, Technical University; 
(c) the Principal Secretary/S ecretary Department of Te chnical Education 
shall be the member Convener of the Council. 
Note :- Senior most Principal Secretary/Secretary, shall preside over the meeting 
of the Council.]1 
(3)   The State coordination Council shall have the power to issue n ecessary 
directions to the Universities, with the previous concurrence of the 
Chancellor, which shall be final and binding on the Universities. 
(4)    The Council shall, in conduction its business, determine such procedure as it 
may deem fit.  
 
  Chapter-V 
Affiliation 
 
Affiliation of 
Colleges 
24. (1) This section shall apply to the colleges. 
(2) The Executive Council may, with the previous sanction of the Chancellor, 
admit any college which fulfils such conditions of affiliation, as may be 
prescribed to the privi leges of affiliation or enlarge the privileges of any 
college already affiliated or withdraw or curtail any such privilege. 
  
1.     Substituted by section 9 of Uttarakhand Act No. 10 of 2010. 
2. Substituted by section 9 of Uttarakhand Act No. 26 of 20103 
  (3) It shall be lawful for a college to make arrangement with any other college 
situated in the same local area, or with the University, for co -operation in the 
work of teaching or research. 
(4) Except as provided by this Act, the management of a college shall be fr ee to 
manage and control the affairs of the college and be responsible for its 
maintenance and upkeep, and its principal shall be responsible for the 
discipline of its students and for the superintendence and control over its 
staff. Provided that where as the college of technology, Pantnagar though 
under the control of and attached to the G.B. Pant Agriculture and 
Technology University Pantnagar, yet the admission and academic function 
of the said college shall be conducted under the provision of this Act. 
(5) Every college shall furnish such reports, returns and other particulars as the 
Executive Council or the Vice-Chancellor may call for. 
(6) The Executive Council shall cause every college to be inspected from time to 
time at intervals not exceeding five years by  one or more persons authorized 
by it in that behalf and a report of the inspection shall be made to the 
Executive Council. 
(7) The Executive Council may direct a college so inspected to take such action 
as may appear to it to be necessary within such period as may be specified. 
(8) The privileges of affiliation of a college which fails to comply with any 
direction of the Executive Council under sub -section (7) or to fulfill the 
conditions of affiliation may, after obtaining a report fro, the Management of 
the college and with the previous sanction of the Chancellor, be withdrawn or 
curtailed by the Executive Council in accordance with the provisions of the 
Regulations. 
(9) Notwithstanding anything contained in sub -section (2) and (8), if the 
management of any college h as failed to fulfill the conditions of affiliation, 
the Chancellor may, after obtaining report from the management and the 
Vice-Chancellor, withdraw or curtail the privileges of affiliation. 
 
Disqualification 
for membership 
of management 
25. Person shall be disqualified for being chosen as, and for being, a member of 
the management of a college (other than a college maintained exclusively by 
the State Government or by Local Authority), if he or his relative accepts any 
remuneration for any work in or for s uch college or any contract for the 
supply of goods to, or for the execution of any work for such college. 
Explanation: - The term “relative” shall have the meaning assigned to it in the 
explanation to sub-section (4) of section 17. 
 
Inspection and 
inquiry 
26. (1) The State Government shall have the right to cause an inspection to be made 
by such person as it may direct, of any college, including its buildings, 
laboratories and equipments and also of the examinations, teaching and other 
work conducted or done by it, or cause an inquiry to be made in respect of 
any matter connected with the administration and finances of such college. 
(2) Where the State Government decides to cause an inspection or an inquiry to 
be made under sub-section (1), it shall inform the Man agement of the college 
and a representative appointed by the management and where the 
management fails to appoint a representative, the principal of the college may 
be present at such inspection or inquiry and shall have the right to be heard on 

behalf of the management but no legal practitioner shall appear, plead or act 
on behalf of the college at such inspection or inquiry. 
  (3) The person or persons appointed to inspect or inquire under sub -section (1) 
shall have all the powers of a civil court while tryi ng a suit under the code of 
the civil procedure, 1908, for the purpose of taking evidence on oath and of 
enforcing the attendance of witnesses and compelling production of 
documents and material objects, and shall be deemed to be a civil court 
within the m eaning of sections 345 and 346 of the Code of Criminal 
procedure, 1973 and any proceedings before him or them shall be deemed to 
be judicial proceedings within the meaning of sections 193 and 228 of the 
Indian Penal Code. 
(4) The State Government may communica te to the management of the College, 
the result of such inspection or inquiry and may issue direction as to the 
action to be taken and the Management shall forthwith comply with such 
direction. 
(5) The St ate Government shall inform the Vice-Chancellor about th e 
Communication made by it to the management under sub -section (4) and the 
Vice-Chancellor shall communicate to the Executive Council the views of the 
State Government with such advice as the State Government may offer upon 
the action to be taken thereon. 
(6) 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. 
(7) If the University authorities do not, within a reasonable time, take action to 
the satisfaction of the State Government, the State Government may, after 
considering an explanation, which the University authorities may furnish, 
issue such direction, as it may think fit, and the University authorities shall be 
bound to comply with such directions. 
(8) The State Government may, at any time, call for any information from the 
Management or principal of college in connection with such inspection or 
inquiry. 
 
Institute  27. The University, with the prior approval of State Government may establish 
one or more institutes to organize and conduct teaching and research in any 
subject. 
 
Bar of  
Charging any  
Donation etc.  
for Admission  
to a College 
28. No person connected with the management of a college and no principal or 
other teacher or employee th ereof shall directly or indirectly take or receive 
or cause to be taken or received any contribution, donation, fees or any other 
payment of any sort, either in cash or in kind, except the fees at the rates laid 
down in the Regulations from or on behalf of  any pupil as a condition for 
granting him admission to or permitting him after such admission to continue 
in such college. 
 
Contribution 
and Conation to 
College 
29. Where a contribution or donation, either in cash or in kind, is taken or 
received by any college including a college maintained exclusively by the 
State Government or a Local Authority, the contribution or donation so 
received shall be utilized only for the purpose for which it was given to it and 
in the case of  a college maintained exclusive ly by the State Government any 
cash contribution or donation shall be credited to the personal ledger account 

of such institution which shall be operated in accordance with the general or 
special orders of the State Government.   
  Chapter-VI 
Regulations 
Regulations 
How Made 
30. (1) The first Regulations of the University shall be made by the State 
Government by notification. 
(2) The Executive Council may, from time to time, make new or additional 
Regulations or may amend or repeal the Regulations  referred to in sub- 
section (1) : 
Provided that the Executive Council shall not make, amend or repeal 
any Regulation affecting the status, power or constitution of any Authority of 
the University until such Authority has been given a reasonable opportunity to 
express its  opinion in writing on the proposed changes and any opinion so 
expressed has been considered by the Executive council. 
[(3) Notwithstanding anything contained in the foregoing sub -sections, the State 
Government may in order to implement any decision taken by it in the interest 
of learning, teaching or research on the basis of any suggestion or 
recommendation of the University Grants Commission or All India Council  
for Technical Education or other various regulatory Councils of related to 
Professional Education or the State or National Education Policy require the 
Executive Council to make new or additional Regulation or amend or repeal 
the Regulation referred to in sub -section (1) or sub -section (2) within the 
specified period and if the Executive Council f ails to comply with such 
requirement within reasonable time the State Government may make new or 
additional regulation or amend or repeal the regulation referred to in sub -
section (1) or sub-section (2).]1 
 
Regulations  31. Subject to other provisions of this Act the Regulations may provide for any 
matter relating to the University and shall in particular, provide for:- 
(a) the appointment, powers and duties of the officers of the University; 
(b) the constitution of Pension or provident Fund and the establishment of an 
insurance scheme for the benefit of the officers and employees of the 
University; 
(c) the conferment of honorary degrees; 
(d) the withdrawal of degrees and other academic distinctions;  
(e) the conditions under which colleges may be admitted to the privileges of  
affiliation by the University and the conditions under which any such 
privilege may be withdrawn; 
(f) the degrees and other academic distinctions to be awarded by the University, 
the Qualification for the same and the amounts to be taken relating to the 
granting and obtaining of the same; 
(g) the fees to be charged for courses of the study in the University and for 
admission to the examinations, degrees and other academic distinctions of the 
University; 
(h) the conditions of the award of the fellowships, scholarships,  studentships, 
medals and prizes; 
(i) the conduct of examinations including terms of office and man ner of 
appointment and duties of examining bodies, examiners and moderators; 

  
1.     Substituted by section 6 of Uttarakhand Act No. 26 of 2013. 
  (j) the power to r emove officers (excluding Chancellor) and employees of the 
University and their emoluments and terms and conditions of service;  
(k) all other matters which by this Act are to be or may be provided for by the 
Regulations. 
 
  Chapter-VII 
Annual Reports and Accounts 
 
Annual Report  32. (1) The Annual Report of the University shall be prepared under the direction of 
the Executive council which shall include, among other matters, the steps 
taken by the University towards the fulfillment of its objects. 
(2) The annual rep ort so prepared shall be submitted to the Chancellor on or 
before such date as may be prescribed. 
(3) A copy of annual report, prepared under sub -section (1) shall be submitted to 
the State Government also.  
 
Accounts and 
Audit 
33. (1) The annual accounts and bal ance sheet of the University shall be prepared 
under the direction of the Executive Council and shall, once at least every 
year, and at intervals of not more than fifteen months, be audited by the 
Director, Local Fund Accounts, [Uttarakhand]1 or by such pe rson or persons 
as the State Government may authorize in this behalf. 
(2) A copy of the annual accounts and the balance sheet together with the audit 
report thereon shall be submitted to the State Government along with the 
observation, if any, of the Executive  Council before the thirtieth of 
September, every year. 
(3) Any observations made by the State Government on the annual a

Excerpt shown. Open the full act in Lexace.

‹ Prev All Uttarakhand acts Next ›