Haryana act 009 of 2003 : Chaudhary Devi Lal University Sirsa Act, 2003

Department
  • Department of HIGHER EDUCATION
Ministry
  • Ministry of Law Department
Summary

EOG

Enforcement Date

3 Feb 1992

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Preamble

Chaudhary Devi Lal University Sirsa Act, 2003*

[Haryana Act No. 9 of 2003][28th March, 2003]

An Act to establish and incorporate a teaching-cum-affiliating University at Sirsa to facilitate and promote higher education with special ??? emerging areas of information Technology and Computer Education, Bio-technology, Environmental ???; Technology and Management Studies, and also to achieve excellent in these and ??? fields

Be it enacted by the ??? of the State of Haryana in the Fifty-fourth Year of the Republic of India as follows:-

* [Received the assent of the Governor on 28th March, 2003 and published in the "Haryana Government Gazette", Extraordinary, No. Leg. 10/2003, dated 2nd April, 2003].

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called Chaudhary Devi Lal University Sirsa Act, 2003.

(2) It shall come into force or such date as the Government may, by ??? of the ???.

Section 2. Definitions

2. Definitions.- In this Act and in all Statutes, Ordinances and Regulations made thereunder unless the context otherwise requires,-

(a) "collage" means a college maintained by, or admitted to the privileges of, the University under this Act;

(b) "employee" means person appointed by the University, and includes ??? of the University.

(c) "Government" means the Government of the State of Haryana;

(d) "institution" means an academe institution, not being a college, maintained by, or admitted to the privileges of the University;

(e) "principal" means the head of a college, and includes, when there is no principal, a vice-principal duly appointed as such and in the absence of the principal or the vice-principal the person for the time being duly appointed to act as ???;

(f) "recognized teachers" mean such persons as the approved by the University for the purpose of impaling instruction in a college or in institution admitted and the privileges of the University;

(g) "Statutes", "Ordinances" and "Regulations" mean respectively the Statutes, Ordinances and Regulations of the University made under this Act;

(h) "University" means Chaudhary Devi Lal University Sirsa as incorporated under this Act; and

(i) "University teachers" mean professors, readers, lecturers and such other persons as may be appointed for imparting instructions or conducting research in the University or in any college or institution maintained by the University and are designated as teachers by the Ordinance.

Section 3. Incorporation

3. Incorporation.- (1) There shall continue to of a body corporate by the name of Chaudhary Devi Lal University comprising of the Chancellor and the Vice-Chancellor of the University, and the members of the Court, the Executive Council and the Academic Council and all persons, who may hereafter become or be appointed as such officers or members, so long as they continue to hold such office or membership.

(2) The University shall have perpetual succession and a common seal with power to acquire, hold mid dispose of property and to contract, and may by the said mane sue or be sited.

Section 4. Territorial exercise of powers

4. Territorial exercise of powers.- (1) The limits of tins area within which them university shall exercise its powers shall be such as the Government may, from time to time, by notification, specify:

Provided that different areas may be specified for different faculties.

(2) Notwithstanding anything ??? in any other law for the time being in force, any college situated within the limits of the area specified under sub-section (1) shall, with effect from such date as may be notified in this behalf by the Government, be deemed to associated with, and admitted to, the privileges of the University and shall cense to be associated, in any way with, or be admitted to any privileges of any other University, and different dates may be notified for different colleges:

Provided that-

(i) any student of any collect any associated with, or admitted to, the other University before the said date, who was studying for any degree or diploma ??? of that University shall be permitted in complete his course in preparation thereof and the University shall hold for such students examinations in accordance with the curricula of study in force in that University for such period as may be prescribed by the Statutes, Ordinances or Regulations;

(ii) any such student may, until any such examination is held by the University, be admitted to me examination of the other University and be conferred the degree, diploma or any other privilege of that University for which he qualifies on the result of such examination.

Section 5. Bar on conferring granting or issuing degrees, diplomas or certificates by unauthorized institutions

5. Bar on conferring granting or issuing degrees, diplomas or certificates by unauthorized institutions.- (1) Notwithstanding anything contained in this Act or any other law, ferine time being in force, no person or institution, other than the University, shall confer, grant or issue or hold himself or itself out as entitled to confer, grant or issue any degree, diploma or certificate in the specified areas of knowledge assigned to it within the territorial jurisdiction of the University which is identical with or is a colorable imitation of any degree, diploma or certificate conferred, granted or issued by the University.

(2) Contravention of the provision of sub-section (1) shall be an offence.

(3) Where an offence under this section has been committed by an institution, every person incharge of, and responsible to, the institution for the conduct of its business at the time of the commission of the offence, shall be deemed to be guilty of the offence and shall be liable to be proceeded against as per the University rules.

(4) Notwithstanding anything contained in sub-section (3), where an offence under this section has been committed by an institution and it is proved that the offence has been committed with the consent or connivance of, or that the commission of the offence is attributable to any neglect on the part of any partner, director, manager, secretary or other officer of the institution, such power, director, manager, secretary or other officer shall also be deemed to be guilty of that offence and shall be liable to be proceeded against and punished accordingly.

Explanation.- For the purpose of this section "institution" means any body corporate and includes a firm or other association of individuals.

Section 6. Powers and functions of University

6. Powers and functions of University.- The University shall exercise the following powers and perform the following functions, namely:-

(a) to provide for research and instruction in such branches of learning as the University may think it fit and to take such steps as it considers necessary for the advancement of learning and dissemination of knowledge;

(b) to hold examinations and grant such degrees, diplomas and other academic distinctions or titles to persons as may be laid down in the Statutes, Ordinances or Regulations;

(c) to confer honorary degrees or other distinctions on approved persons in the manner laid down in the Statutes;

(d) to institute prices, medals, research studentships, exhibitions and fellowships;

(e) to receive gifts, donations or benefactions from the Government and to receive gifts, donations and transfers of movable or immovable property from transferor, donors, testators, as the case may be and to create such corpus fund with the donations so received for the welfare of the University;

(f) to institute principalships, professorships, readerships, readerships, and to create other posts of any description required by the University and to appoint persons to such posts;

(g) to co-operate with educational and other institutions in India and abroad having objectives similar to those of the University in such manner as may be conducive to their common goals;

(h) to provide instructions, including correspondence and such other courses, to such persons as are not members of the University, as it may determine;

(i) to approve persons for imparting instructions in any college or if institution admitted to the privileges of the University;

(j) to maintain colleges located within the limits of the area referred to in sub-section (1) of section 4 or, subject to the provisions of, sub-section (2) of that section, admit to its privileges colleges not maintained by the University but located within the said area and to withdraw the sarge,

(k) to declare a college, an ins it ??? in or a department as autonomous college or institution or ???, as the case may be;

(l) to borrow with the approval of the Government, on the security of the property of the University, money for the purposes of the University;

(m) to supervise, control and regulate the residence, conduct and discipline of the students of the University and of colleges and institutions within the jurisdiction of the University;

(n) to deal with any property belonging to, or vested in the University, in such manner as the University may deem fit for advancing the objects of the University;

(o) to assess the needs of the State and country in terms of subjects, fields of specialization, levels of education and training of manpower both on short and long term basis and to initiate necessary programmer to meet those needs;

(p) to organize advanced studies and research programmes based on a deep understanding of the trends in such branches of learning as the University may think fit;

(q) to promote research, design and developmental activities that have a relevance to social needs and the development programmes of the State;

(r) to initiate measures to enlist the co-operation of industries and Government employees to provide complementary facilities;

(s) to provide for Continuous experimentation in imparting knowledge, organization of training and preparation of text bocks and other instructional materials;

(t) to arrange for progressive introduction of continuous evaluation and re-orientation of the subjects in educational measurement;

(u) to further entrepreneurial ability among its students;

(v) to educate the public with regard to the requirement of, and opportunities for the advancement of learning and dissemination of knowledge;

(w) to make special arrangements for the education of women students and the students belonging to weaker sections of the society, in particular Scheduled Castes and Scheduled Tribes as the University may consider desirable;

(x) to frame Statutes, Ordinances or Regulations and after, ??? or rescind the same for all or any of the after said purposes; and

(y) to do all such dungs as may be necessary, incidental or conducive to the attainment of all or any of the objects of the University.

Section 7. University open to all races, castes and creeds

7. University open to all races, castes and creeds.- The University shall be open to all persons irrespective of sex, race, and, caste or class; and no lest or condition shall be imposed as to religion, belief profession in admitting or appointing members, students, teachers, workers, or in any other connection whatsoever and no benefaction shall be accepted witch in the opinion of the authorities of the University involves conditions or obligations opposed to the spirit and objectives of this provision;

Provided that nothing contained in this section shall be deemed to prevent the University from making any special provisions in respect of weaker sections of society and in particular Scheduled Castes and Scheduled Tribes.

Section 8. Teaching of University

8. Teaching of University.- All leaching in the University shall be conducted by and in the name of the University, in accordance with the Statutes, Ordinances and Regulations made in this behalf:

Section 9. Officers of University

9. Officers of University.- The following shall be the officers of the University, namely:- (i) the Chancellor, (ii) the Vice-Chancellor, (iii) the Registrar, and (iv) such other persons is the service of the University as may be declared by the Statutes to be Officers of the University.

Section 10. Chancellor

10. Chancellor.- (1) The Governor of Haryana by virtue of his office shall be ??? Chancellor of the University.

(2) The Chancellor shall be the head of the University.

(3) The Chancellor shall, if present, preside over the convocation of University for conferring degrees and meetings of the Court.

(4) The Chancellor shall have the right- (i) to cause an inspection be made, by such person or persons as he may direct, of the University, its building laboratories and equipment and of any college or institution maintained by University and also of the examinations, teaching and other work conducted; done by the University; and (ii) to cause an inquiry to be made in ??? manner respect of any matter connected with the administration of finances of the University colleges or institutions.

(5) The Chancellor shall, in every case, give notice to the University his intention to cause an inspection or inquiry to be made and on receipt of is notice, the University shall have the right to make such representation to ??? Chancellor as it may consider necessary.

(6) After considering the representation, if any, made by the University the Chancellor may cause to be made such inspection or inquiry as is referred to sub-section (4).

(7) Where any inspection or inquiry has been caused to be made by ??? Chancellor, the University shall be entitled to appoint a representative who have the right to be present and to be heard at such inspection a inquiry.

(8) The Chancellor may, if the inspection or inquiry in made in ??? of the University or any collage or ??? maintained by it, address Vice-Chancellor with reference to the result of such inspection or inquiry, and ??? Vice-Chancellor shall communicate to the Executive Council the views of ??? Chancellor and the action to be taken thereon as advised by the Chancellor.

(9) The Executive Council shall communicate through ??? Vice-Chancellor to the Chancellor such action if any, as it proposes to take or ??? taken upon the result of such inspection or inquiry.

(10) Where the Executive Council does not, within treasonable time take action to the satisfaction of the Chancellor, the Chancellor, may, ??? considering any explanation furnished or representation made by the Executive Council, issue such directions as he may think fit and the Executive Council ??? comply with such directions.

(11) Without prejudice to the forgoing provisions of this section, ??? Chancellor, may by order in writing, annul any proceedings of the University which in his opinion are not in conformity with this Act, the Statutes or 4 Ordinance;

Provided that before making any such order he shall call upon the University to show cause why such an order should not he made, and if any cause is shown within a reasonable time, he shall consider the same.

(12) The Chancellor may, at any time, require or direct the University to act in conformity with the provisions of this Act and the Statutes, Ordinances and Regulations made thereunder.

(13) The powers exercised by the Chancellor under sub-section (11), and sub-section (12) shall not be called in question in any civil court.

(14) Any employee of the University who is aggrieved by the decisions of the Executive Council or the Vice-Chancellor for in reaper, of any disciplinary; action taken against him, may address a memorial to the Chancellor in such manner as may be prescribed by Statutes and the decision of the Chancellor shall be final.

(15) The Chancellor shall have such other powers as may be prescribed by the Statutes.

Section 11. Vice-Chancellor

11. Vice-Chancellor.- (1) The Government shall constitute a Selection Committee consisting of on nominee of the Chancellor and two nominees of the Executive Council, which shall prepare a panel or at least three names, in alphabetical order, from which the Chancellor shall appoint the Vice-Chancellor, on the advice of the Government. The terms and conditions of service of the Vice-Chancel for, shall be determined by the Chancellor, on the advice of the Government.

(2) The Chancel for may, on the advice of the Government, cause and inquiry to be held in accordance with the principles of natural justice, and remove the Vice-Chancellor from office, if he is found on such ???, to be a person patently unfit to be continued in such office.

(3) The Vice-Chancellor shall hold office for a ??? of three years which any be renewed for not more than one term:

Provided that no person shall, be appointed to, or continue in, the office of the Vice-Chancellor if he has attained the age of 65 years.

(4) If the Vice-Chancellor is unable to perform his duties owing to his temporary incapacity on account of illness or any other mason, or the office of the Vice-Chancellor falls vacant due to death, resignation, otherwise, the Chancellor may make arrangement for the performance of duties of the Vice-Chancellor until the existing Vice-Chancellor is able to resume his office or until a regular Vice-Chancellor is appointed, as the case may be.

(5) The Vice-Chancellor shall be the principal executive and academic officer of the University and shall exercise general supervision and control over the affairs of the University and give effect to the decisions of all the authorities of the University.

(6) The Vice-Chancellor may, if he is of the opinion that immediate action is necessary on any matter, exercise any power conferred on any authority of the University by or under this Act, except in the matters involving creation or abolition of a Faculty, Department, or post, the matter involving appointment or removal of an employee:

Provided that the Vice-Chancellor before exercising powers under this section shall record in writing the reasons, why the matter cannot wail till the meeting of the authority concerned:

Provided further that if the authority conceded is of the opinion that such action ought not to have been taken, it may refer the matter to the Chancellor whose decision thereon shall final:

Provided further 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 represent to the Executive Council within one month from the date on which decision on such action is communicated to him and there upon the Executive Council may confirm, modify or reverse the action taken by the Vice-Chancellor. The employee shall be informed that the action has been taken under emergency powers.

(7) The Vice-Chancellor shall exercise such other powers and perform such other duties as may be prescribed by the Statutes or Ordinances.

Section 12. Registrar

12. Registrar.- (1) The Registrar shall be appointed by the Chancellor on the advice of his Government.

(2) The Registrar shall be Chief Administrative Officer of the University. He shall work directly under the superintendent, direction and control of the Vice-Chancellor.

Section 13. Other officers

13. Other officers.- The manner of appointment and powers and duties of other officers of the University shall be such as may be prescribed by the Statutes.

Section 14. Creation of leaching and non-teaching posts

14. Creation of leaching and non-teaching posts.- Notwithstanding anything contained in this Act, the University shall not create any teaching and non-leaching post or ??? scale of the Leaching and non-teaching employees without obtaining the prior approval of the Government.

Section 15. Authorities of University

15. Authorities of University.- The following shall be the authorities of the University, namely:-

(i) the Court;

(ii) the Executive Council;

(iv) the Finance Committee;

(v) the Faculties;

(vi) the Academic Planning Board; and

(vii) such other authorities as may be declared by the Statutes to be the authorities of the University.

Section 16. Court

16. Court.- (1) The constitution of the Court, and the term of office of it members shall be prescribed by the Statutes.

(2) Subject to the provisions of this Act, the Court shall have the following powers and functions, namely:

(a) to review, from time to time, the broad polices and programmes of the University and 10 sugges., measures for the improvement and development of the University;

(b) to consider and pass resolution on the annual report, annual budget and the annual accounts of the University and on the audit report of such accounts;

(c) to advise the Chancellor in respect of any matter which may be referred to it for advice; and

(d) to perform such other functions as may be prescribed by the Statutes.

Section 17. Executive Council

17. Executive Council.- (1) The Executive Council shall be the principal executive body of the University.

(2) The constitution of the Executive Council, the term of office of its members and its powers and duties shall be such as may be prescribed by the Statutes.

Section 18. Academic Council

18. Academic Council.- (1) The Academic Council shall be the principal academic body of the University and shall, subject to the provisions or this Act, he Statutes and Ordinances, co-ordinate and exercise general supervision over all academic policies of the University.

(2) The constitution of the Academic Council, the term of office of its members and its powers and duties shall be such as may be prescribed by the Statutes.

Section 19. Functions

19. Functions.- The constitution and functions of the faculties shall burner, as may be prescribed by the Statutes.

Section 20. Finance Committee

20. Finance Committee.- The constitution of the Finance Committee, the term of office of its members, and its powers and duties shall be such as may be prescribed by the Statutes.

Section 21. Academic Planning Board

21. Academic Planning Board.- The constitution and functions of the Academic Planning Board shall be such as may be prescribed by the Statutes.

Section 22. Statutes and their scope

22. Statutes and their scope.- Subject to the provisions of this Act, the Statutes may provide for all or any of the following matters, namely:-

(a) the constitution, powers and functions of the authorities and other bodies of the University as may be constituted from time to time;

(b) the classification, mode of appointment, powers and duties of the teachers and the officers of the University;

(c) the conditions of the service including provision for pension or provident fund or insurance scheme for the benefit of the employees of the University;

(d) the conferment of honorary degrees;

(e) the establishment and abolition of Faculties and Departments;

(f) the institution of fellowships, scholarships, studentships, exhibitions, medals and prizes;

(g) the maintenance of discipline among the students;

(h) the conditions under which colleges and institutions may be admitted to the privileges of the University and the withdrawal of the same;

(i) the delegation of powers vested in the authorities or officers of the University; and

(j) all other matters which by tins Act, are to be or may be provided for, by the Statutes.

Section 23. Statutes how made

23. Statutes how made.- (1) On the commencement of this Act, the Statutes of the University shall be those as set out in the Schedule:

Provided that the authorities of the University constituted under the Statutes framed before the commencement of this Act shall continue to exercise all the powers and perform all the functions under this Act till such authorities are constituted in terms of the Statutes set out in is Schedule referred to above.

(2) The Government or the Executive Council may, from time to time, make new or additional statutes or may amend or repeal the statutes in the manner hereafter provided in this section:

Provided that the ??? Council shall not make, amend or repeal any Statute, affecting the status, powers or constitution of any authority of the University until such authority has teen given an opportunity of expressing an opinion in writing on the proposed changes, and any opinion so expressed shall be considered by the Executive Council.

(3) The Academic Council may propose to the Executive Council a draft of any Statute relating to academic matters for consideration by the executive Council.

(4) Every new Statute or addition to the Statute or any amendment or repeal of a statute shall require the approval of the Chancellor who may approve, disapprove or remit it for further consideration. A Statute passed by the Government or the Executive Council shall have no validity until it has been assented to by the Chancellor.

(5) Notwithstanding anything contained in the foregoing sub-sections, the Chancellor, either suo motu or on the advice of the Government, may direct the Executive Council, to make, amend or repeal the Statutes in respect of any matter specified by him and if the Executive Council fails to implement such a direction within 60 days of its receipt, the Chancellor may, after considering the reasons, if any, communicated by the Executive Council for its inability to comply with such direction, make, amend or repeal the Statutes suitably.

Section 24. Ordinances and their scope

24. Ordinances and their scope.- Subject to the provisions of this Act and the Statutes, the Ordinances may provide for all or any of the following matters, namely-

(a) the admission of students to the University and their enrollment as such;

(b) and for admission to the examinations, degree and diplomas of the University; and further to make progressively the fee structure so flexible that the courses could become self-financing to the extent possible;

(c) the conditions under which students shall be admitted to the degree or diploma courses and to the examinations of the University and shall be eligible for degrees and diplomas;

(d) the fees to be charged for courses of study in the University and for admission to the examinations, degrees and diplomas of the University; and further to make progressively the fee structure so flexible that the courses could become self-financing to the extent possible;

(e) the conditions of the award of fellowships, studentships, exhibitions, medals and prizes;

(f) the conduct of examinations, including the terms of office and manner of appointment and the duties of examining bodies, examiners and moderators;

(g) the conditions of residence of students of the University; and

(h) all other matters which by this Act or the Statutes are to be made or may be provided for by the Ordinances.

Section 25. Ordinances how made

25. Ordinances how made.- (1) The Ordinances shall be made, amended, repealed or added to by the Executive Council:

Provided that no Ordinance shall be made:-

(i) affecting the admission or enrolment of students or prescribing examinations to be recognized as equivalent to the University examinations; and

(ii) affecting the conditions, mode of appointment or duties of examiners or the conduct or standard of examination or any courses of study; unless the draft of such an Ordinance has been proposed by the Academic Council.

(2) The Executive Council may return to the Academic Council for reconsideration, ether his whole or in part, any draft proposed by the Academic Council under sub-section to along with is suggestion:

Provided that the Executive Council shall not amend the draft proposed by the Academic Council itself. It may however, reject such draft when submitted to it by the Academic Council for the second time.

(3) All Ordinances made by the Executive Council shall have effect from such date as it may direct and every Ordinance made shall be communicated, as soon as may be, to the Chancellor.

Section 26. Regulations

26. Regulations.- (1) The authorities of the University may make Regulations consistent with this Act, the Statutes and the Ordinances

(a) laying down the procedure to be observed at their meetings; and

(b) providing for all matters which by this Act, the Statutes or the Ordinances are to be prescribed by Regulations.

(2) Every authority of the University shall make Regulations providing for giving of notice to the University of such Authority of the dates of meetings and of the business to be considered at meetings and for the keeping of a record of the proceedings of the meetings.

Section 27. Annual Report

27. Annual Report.- The annual report of the University giving details of broad programmer, policies and finances, amendments of Statutes and Ordinances made during the year under report, shall be prepared under the directions of the Executive Council and shall be submitted to the Court on or after such date as may the prescribed by the Statutes and the Court shall consider the report in its annual meeting.

Section 28. Annual accounts

28. Annual accounts.- (1) The annual accounts and the balance-sheet of the University shall be prepared under the directions of the Executive Council and shall once at least every year and at intervals of not more than 15 months be audited by the Director, Local Audit, Haryana or any other auditor that may be appointed by the Government. The annual accounts when audited shall he published in the Haryana Government Gazette and a copy of the annual accounts along with the report of the Director, Local Audit, Haryana or the auditor shall be submitted to the Court and the Chancellor along with the observations of the Executive Council. Any observations made by the Chancellor on the annual accounts shall he brought to the notice of the Court and observations of the Court, if any, shall after being considered by the Executive. Council, be submitted to the Chancellor.

(2) The annual accounts and the balance sheet of the University shall also be submitted to the Government at the time of its submission to the Chancellor.

Section 29. Conditions of service of officers and teachers

29. Conditions of service of officers and teachers.- (1) Every salaried officer and teacher, except the Vice-Chancellor, shah be appointed under a written contract, which shall be lodged with the University and any dispute arising out of a contract between the University and any of the officers or teachers shall, at the request, of the teacher or officer concerned court the instance of the University, be referred to a Tribunal of arbitration consisting of one member appointed by the Executive Council, one member nominated by the officer or teacher concerned and one nominee of the Chancellor. The decision of the majority of the members of the Tribunal shall be final and no suit shall lie in any civil court in respect of the matter decided by the Tribunal.

(2) Every such request shall be deemed to be a submission to arbitration within the meaning of the Arbitration and Conciliation Act, 1996 (Act 26 of 1996).

Section 30. Pension, provident fund and insurance fund

30. Pension, provident fund and insurance fund.- (1) The University shall institute, for the benefit of is officers, teachers and other employees, pension, provident fund and insurance fund as it may deem fit.

(2) Where any provident fund and insurance fund have been so constituted, the provisions of the Provident Fund Act, 1925 (Act 19 of 1925), shall be applicable to it as if it were a Government Provident Fund.

Section 31. Vacancy not to invalidate proceedings

31. Vacancy not to invalidate proceedings.- No act done, or proceeding taken, under this Act by any authority or other body of the University shall be invalid merely on the ground-

(a) of any vacancy or defect in the constitution of the authority or body; or

(b) of any defect or irregularity in election, nomination or appointment of a person acting as a member thereof; or

(c) of any defect or irregularity in such act or proceeding, not affecting the merits of the case.

Section 32. Certain disputes to be referred to Chancellor

32. Certain disputes to be referred to Chancellor.- If any question arises whether any person has been duly elected or appointed as, or is entitled to be, a member of any authority or other body of the University, the matter shall be referred to the Chancellor whose decision thereon shall be final.

Section 33. Powers to remove difficulties

33. Powers to remove difficulties.- If any difficulty arises with respect to the establishment of the University or in connection with the first meeting of any authority of the university or otherwise in first giving effect to the provisions of this Act, the Government may, at any time, before any authority of the University has been constituted by order, make any appointment or do anything, consistent, so for as may be with the previsions of this Act, which appears to it necessary or expedient for the purposes if removing the difficulty, and every such order shall have effect as if such appointment or action had been made or taken in the manner provided in this Act.

Section 34. Mode of proof of University record

34. Mode of proof of University record.- Notwithstanding anything to the contrary contained in the Indian Evidence Act, 1372 (1 of 1872), or in any other law for the time being in force, a copy of any receipt, application, notice, order, proceedings, resolution of any authority or committee of the University, or other documents in possession of ??? University, or any entry in any register duly maintained by the University ??? certified by the Registrar, shall be received as evidence of such receipt, application notice, order, proceedings, resolution, document or the existence of entry in ??? register and shall be admitted as evidence of the matters and transactions therein where the original thereof would, if produced have been admissible in evidence.

Section 35. Protection of action taken in good faith

35. Protection of action taken in good faith.- No suit or other legal proceedings shall lie against any officer employee of the University for anything which is in good faith done or intended of be done in pursuance of any of the provision of this Act. The Statutes or Ordinances.

Section 36. Vesting of properties

36. Vesting of properties.- (1) All properties, movable and immovable and all the interests ??? whatsoever nature and kind therein, vested in the Kurukshetra University ??? to Chaudhary Devi Lal Post-Graduate Regional Centre, Sirsa and the courses ??? thereunder and the posts created, filled before the commencement of this Act, ??? vest in the University.

(2) All debts, obligations and liabilities incurred, all contracts ??? into and all matters and things engaged to be done in respect of Kurukshetra University relating to Chaudhary Devi Lal Post-Graduate Regional Centre, ??? shall be deemed to have been incurred, entered into, or engaged to he done ??? with or for the University.

Schedule

Schedule

THE SCHEDULE

(Statutes of Chaudhary Devi Lal University. Sirsa)

(See Section 23)

1. Powers and duties of the Vice-Chancellor.-

(i) The Vice-Chancellor shall be ex-officio Chairman of the Executive Council, the Academic Council and the Finance Committee, and shall, in the absence of the Chancellor, preside over the convocations of the University held for conferring degrees and over the meetings of the Court. The Vice-Chancellor shall be entitled to be present at, and to address, any meeting of any authority of if other body of the University, but shall not be entitled to vote thereat, unless he is member of such authority or body.

(ii) It shall be the duty of the Vice-Chancellor to see that the provisions of the Act, the Statutes, the Ordinances and the Regulations are duly observed and he shall take all necessary sees to ensure such observance.

(iii) The Vice-Chance liar shall have the power to convene or cause to be convened meetings of the Court, the Executive Council, the Academic Council and the Finance Committee and any, other authority or body of the University.

(iv) The Vice-Chancellor shall exercise general control over the affairs of the University and shall give effect to the decisions of the authorities of the University.

(v) The decision of the Vice-Chancellor regarding seniority for nomination to the various authorities or bodies of the University, shall be final.

2. Registrar.-

(i) The Registrar shall be ex-officio Secretary of the Executive Council and Faculties but not be deemed to be a member of any of these authorities, and shall be ex-efficio Member-Secretary of the Court and the Academic Council.

(ii) When the office of the Registrar is vacant or when the Registrar is by reason of illness, or any other cause is unable to performed the duties of his office, the duties of the officer shall be performed by such person as the Vice-Chancellor may appoint temporarily for the purpose till the regular appointment is made by the Chancellor on the advice of Government.

(iii) It shall be the duty of the Registrar-

(a) to be the custodian of the records, common seal and such other property of the University as the Vice-Chancellor shall commit to his charge;

(b) to issue all notices convening meetings of the Court, the Executive Council, the Academic. Council, the Faculties and of any Committee appointed by any authority of the University;

(c) to keep the minutes of all meetings of the Court, the Executive Council, the Academic Council, the Faculties and any Committee appointed by the authorities of the University;

(d) to conduct the official correspondence or the Court, the Executive Council, the Academic Council and the Faculties;

(e) to supply to the Chancellor ??? of the agenda, the minutes the meetings of the author this of the University as soon as the are issued;

(f) to perform such other duties as may, from time to time, be assign to him by the Vice-Chancellor.

(iv) The Registrar shall have power to administer warning or to ??? the penalty of censure or withholding of increments upon such of the employs excluding teachers of the University and the academic staff, as may be specified the orders of the Executive Council and to suspend them pending enquiry:

Provided that no such penalty shall be imposed unless the ??? concerned has been given a reasonable opportunity of showing cause against ??? action proposed to the taken against him.

(v) An appeal shall lie to the Vice-Chancellor against any order of ??? Registrar imposing any of the penalties specified in clause (iv).

(vi) In case the inquiry discloses that a punishment, beyond the ??? of the Registrar is called for, the Registrar shall, upon conclusion of the ??? make a report to the Vice-Chancellor along with his recommendations:

Provided that an appeal shall lie to the Executive Council against an ??? of the Vice-Chancellor imposing any penalty.

(vii) The Registrar shall be the authorised officer to enter into agreements sign documents and authenticate ??? behalf of University and shall act such capacity when the appropriate authority of the University has taken a ??? in the matter. The Registrar shall also exercise such other powers and ??? other duties as may be prescribed by Statutes or the Ordinances.

3. Other officers of the University.- The following persons in the sen ice of the University are also ??? to be the officers of the University, namely:-

(a) Proctor:

(b) Chief Warden;

(c) Dean of Students' Welfare, if any;

(d) Dean, Academic Affairs;

(e) Dean of Colleges;

(f) Librarian;

(g) Controller of Examination;

(h) Finance Officer.

4. Proctor Chief Warden, Dean of Students' Welfare, Dean Academic Affairs.- The Proctor, the Chief Warden, Chief Dean of Students' Welfare, Dean Academic Affairs shall be appointed by the Executive Council, on recommendations of the Vice-Chancellor, from amongst the teachers of ??? University, who shall not be below the rank of Professor on such terms and conditions as the Vice-Chancellor may recommend to the Executive Council:

Provided that the term of Dean, Academic Affairs shall be two years extendable by another one year, if deemed proper, by the Executive Council, on the recommendations of the Vice-Chancellor.

5. Dean of Colleges.- The Dean or Colleges, if any, shall be a whole time ??? officer of the University and shall be appointed by the Executive Council, on the recommendations of Vice-Chancellor, on such terms and conditions as may be prescribed by the Statutes. He shall discharge such duties as may be assigned to him by the Vice-Chancellor from time to time.

6. Finance Officer.- (1) The Finance Officer shall be a whole-time salaried officer of the University and shall be appointed by the Executive Council on the recommendations of the Selection Committee, on such terms and conditions as may be prescribed by the Statutes.

(2) The Finance Officer shall be ex-officio Secretary of the Finance Committee, but shall not be deemed to be a member of such Committee.

(3) When the office of the Finance Officer is vacant or when the Finance Officer is by reason of illness or any other cause is unable to perform the duties of his office, the duties of the officer shall be performed by such person as the Vice-Chancellor may appoint for the purpose.

(4) The Finance Officer shall-

(a) exercise general supervision over the funds of the University and shall advise it as regards its financial ??? and

(b) perform such other functions as may be assigned to him by the Executive Council or as may be prescribed by the Statutes.

(5) Subject to the control of the Executive Council, the Finance Officer shall-

(a) hold and manage the properly and investments of the University including trust and endowed property;

(b) ensure that the limits fixed by the Finance Committee for recurring and non-recurring expenditure for a year are not exceeded and that all moneys are expended on the purpose for which they are granted or allotted;

(c) be responsible for the preparation of annual accounts and the budget of the University and for their presentation to the Executive Council;

(d) keep a constant watch on the state of the cash and bank balances and on the state or investments;

(e) watch the progress of the collection of revenue and advise on the method of collection to be employed;

(f) ensure that the registers of buildings, land, furniture and equipment are maintained upto date and that block checking of equipment and other connected materials in all offices, special centres, specialized laboratories, colleges and institutions maintained by the University is conducted;

(g) bring to the notice of the Vice-Chancellor any unauthorized expenditure and other financial irregularities and suggest action to be taken against the person responsible for it;

(h) call for from any officer, centre, laboratory, college or institution maintained by the University, any informal on or returns that he may consider necessary for the performance of his duties.

(6) The receipt of the Finance Officer or of the person or person duly authorized in this behalf by the Executive Council for any money payable to the University shall be sufficient discharge for ??? of such money.

7. Controller of Examinations.-

(i) The Controller of Examinations, shall be whole time salaried officer of the University and shall be appointed by the Executive Council, on the recommendations of the Establishment Committee, on such terms and conditions us may be prescribed by the Executive Council.

(ii) It shall be the duty of the Controller of Examinations-

(a) to conduct examinations in a disciplined and efficient manner,

(b) to arrange for the setting of papers with strict regard of secrecy.

(c) to arrange for the evaluation of answer-sheets in accordance with the planned time schedule for results:

(d) to constantly review the system of examinations in order to enhance the level of impartiality and objectivity with a view to making it better instrument for assessing the attainments of students;

(e) any other mutter connected with the system of examinations which may, from time to time, be assigned to him by the Vice-Chancellor.

8. Librarian.- The Librarian shall he whole-time salaried officer of the University and shall be appointed by the Executive Council on the recommendations of the Establishment Committee on such terms and conditions as may be prescribed by the Executive Council.

9. Court and its constitution.- The Court shall consist of the following members, namely;

(A) Ex-Officio members:-

(i) the Chancellor;

(ii) The Vice-Chancellor;

(iii) The Secretary to Government, Haryana, Finance Department, or a nominee not below the rank of Director Joint Secretary;

(iv) The Secretary to Government, Haryana, Education Department or a nominee not below the rank of the Joint Secretary;

(v) Higher Education Commissioner or in his absence Joint Director Colleges;

(vi) Director General Health Services or his nominee not below the rank of Joint Director;

(vii) The Director of Technical Education, Haryana;

(viii) The Dean of Faculties;

(ix) The Dean of Colleges;

(x) The Registrar;

(xi) Dean of Students' Welfare, if any;

(xii) The Controller of Examinations;

(xiii) Dean of Academic Affairs;

(xiv) Librarian;

(xv) Finance Officer

(B) Other members-

(i) two persons to be elected by the Haryana Vidhan Sabha from amongst its members;

(ii) professors of the University not exceeding ten on the basis of seniority by rotation;

(iii) five teachers to be elected from amongst the readers and lecturers of the University of whom at least two shall be readers;

(iv) one principal from the colleges of education admitted to the privileges of the University, on the basis of seniority, by rotation;

(v) one principal to be elected from amongst themselves by the principals holding their posts in substantive capacity in colleges, other than colleges of education, included in each of the four zones to be demarcated by the Vice-Chancellor;

(vi) four teachers other than principals to be elected from amongst themselves by the teachers holding their posts in a substantive capacity in colleges included in each of the ??? zones to be demarcated by the Vice-Chancellor:

Provided that not more than one teacher under tins sub-clause, shall belong to any one college;

(vii) Secretary, Chaudhary Devi Lal University Students' Union and two Secretaries to be elected from amongst themselves by secretaries of the Students' Union in Colleges for the period from the date of election till 31th May of the academic year;

(viii) Fifteen representatives (ten from amongst eminent academicians and five representatives from industry, commerce, medicine, engineering etc.) to be nominated by the Chancellor, for a terra of three years;

(ix) one of the principals of colleges maintained by the University, by rotation for a term of three yens;

(x) two persons elected from amongst themselves by the representatives of the managements of non-Government colleges. The representatives of the managements shall be from amongst the members of the concerned managements.

(C)(1) The Registrar shall be the Member-Secretary of the Court:

Provided that no salaried servant of the University, including its allied institutions, shall be eligible for election or nomination under any of the preceding sub-clauses except sub-clauses (ii) to (vi) and (ix) and that if any person elected or nominated under any of the preceding sub-clauses except sub-clauses (ii) to (vi) and (ix) is subsequently appointed to any salaried post in the University or its allied institutions, he shall cease to be a member of the Court;

Provided further that no person shall be eligible for nomination or election to the Court except under sub-clause (vii) unless he has attained the age of 25 years.

(2) Save as otherwise expressly provided, the members of the Court, other than ex-officio members, shall hold office for a term of two years,

(3) At all meetings or the Court two-fifths of the members shall forma quorum.

(4) If the required number of members for purposes of quorum is not present within half-an-hour after the appointed time of the meeting, the meeting shall not be held and the Registrar shall make a record of that fact.

(5) The method of election shall be by ??? majority voting by ballot and the elections shall be conducted in accordance with the rules framed by the Vice-Chancellor.

10. Meeting of the Court.-

(i) The Court shall meet at least once a year.

(ii) A special meeting of the Court may be convened at any time, by the Chancellor, the Vice-Chancellor or on a written request by one-third of its members.

11. Executive Council and its constitution.- The Executive Council shall consist of the following persons, namely:-

I. Ex-officio members-

(i) The Vice-Chancellor;

(ii) The Secretary to Government, Haryana, Finance Department, or a nominee not below the rank of Director/Joint Secretary;

(iii) The Secretary to Government, Haryana, Education Department or in nominee not below the rank of the Director/Joint Secretary;

(iv) The Secretary to Government, Haryana, Technical Education Department or a nominee not below the rank of the Director/Joint Secretary.

II. Other members-

(a) Five Deans of the Faculties one from each of the following categories:

(i) Dean, Faculty of Science;

(ii) Dean, Faculty of Commerce and Management and Social Sciences by rotation;

(iii) Dean, Faculty of Arts and Languages and Law by rotation;

(iv) Dean, Faculty of India Studies and Education, by rotation;

(v) Dean, Faculties of Engineering and Technology, Ayurvedic Medicines and Medical and Dental Sciences, by rotation;

(b) two principals (other than the Deans of the Faculties) of colleges, out of ??? one shall be from a women's college, by rotation, on the basis of seniority by age;

(c) one teacher (other than a principal) of a college to be elected by the members of the Court from amongst themselves;

(d) one, out of the professors of the University Teaching Departments other than Deans under sub-clause (a), by rotation for one year, on the basis of seniority;

(e) two teachers of the University. Teaching Departments other man professor to be elected from amongst themselves out of whom at least one shall be a reader;

(f) four persons as the Chancellor's nominee from amongst distinguished educationists of national or international eminence or distinguished serving/retired civil servants.

III. (i) The Registrar shall be ex-officio Secretary of the Executive Council.

(ii) Two-fifths of the members will form a quorum.

(iii) Save as otherwise expressly provided, the members of the Executive Council, other than Ex-officio members shall held office for a tens of two years.

IV. Any member who ceases to hold the qualifications by virtue of which he was elected or nominated as member to the Executive Council shall cease to be a member thereof.

12. Decision of Executive Council.- Any decision of the Executive Council in the matters involving additional financial liability and those relating in the annual budget of the University shall hold good only if at least representative of the Government present at the time of taking such decision and has consented to that decision.

13. Powers of the Executive Council.- The Executive Council shall exercise the following powers, namely:-

(a) to hold, control and administer the revenue, property and funds of the University;

(b) to create teaching and academic posts, to determine the number and emoluments of such posts and to define the duties and conditions of service of Professors, Readers, Lecturers and other academic staff and principals of colleges and institutions maintained by the University:

Provided that in the matters of creation of new posts involving additional financial liability shall hold food, if the representative of the Government as giver, below:-

Finance Secretary or in his absence his representative;

OR

Education Secretary or in his absence his representative, is present at the time of taking such decision and has consented to that decision:

Provided further that in case the Government representative from the Finance/Higher Education ??? is not present in two consecutive meetings even after the ??? notice, then the Executive Council may approve the proposal regarding creation of posts:

Provided further that in respect of the number, qualification; and the emoluments of teachers and academic staff, the Executive Council shall take action after consideration of the recommendations of the Academic Council and the Finance Committee;

(c) to appoint professors, readers, lecturers, other academic staff and principals of colleges and institution maintained by the University, on the recommendations of the Selection Committees constituted for the purpose and to fill in temporary vacancies therein;

(d) to create administrative, ministerial and other ??? and to make appointments thereto, in the manner prescribed by the Statutes;

(e) to manage and regulate the finances, accounts, investments, properly, business and all other administrative affairs of the University and for that purpose to appoint such agents as it may think fit;

(f) to invest any money belonging to the University including any unapplied income in such stocks, funds, shares or securities as it shall, from time to time, think fit or in the purchase of immovable property in India with the like powers of varying such investments from time to time;

(g) to transfer or accept transfer of any movable and immovable property on behalf of the University;

(h) to provide buildings, premises, furniture and apparatus and other means needed, for carrying on the work of the University;

(i) to select a common seal for the University;

(j) to delegate any of is powers to the Vice-Chancellor, the Registrar or such other employee or authority of the University or to a committee appointed by it, as it may deem fit;

(k) to enter into, vary, carry out, or cancel contracts on behalf of the University;

(l) to make, amend or repeal the Statutes;

(m) to make decisions regarding maintenance of ??? among students;

(n) to exercise all powers of the University no other vise provided for by the Act, the Statutes, or the ordinances.

14. Academic Council and is constitution.- The Academic Council shall consist of the following persons, namely:-

I. Ex-officio members-

(i) The Vice-Chancellor;

(ii) The Higher Education Commissioner, Haryana or in his absence the Joint Director (Colleges), Haryana;

(iii) The Registrar;

(iv) The Deans of Faculties;

(v) The Deans of the Students' Welfare, if any;

(vi) The Dean, Academic Affairs;

(vii) The Dean of Colleges;

(viii) The Chairpersons of the Departments;

(ix) The Chief Warden of University Hostels;

(x) The Proctor;

(xi) The Controller of Examinations, if any;

(xii) Librarian of the University Library;

(xiii) One out of the principals of colleges maintained by the University, by rotation, provided that he is not a member of the Executive Council;

(xiv) Professor(s) Emeritus ??? by the University/Emeritus Fellow appointed by the University Grants Commission (but without having right to vote or seek election).

II. Other members-

(i) one professor appointed by the University from each Department, by rotation, on the basis of seniority;

(ii) one University reader from each faculty, by rotation, on the basis of seniority;

(iii) one University lecturer from ???, by rotation, on the basis of seniority;

(iv) one principal and three teachers to be elected from amongst them serves by the principals and teachers respectively, holding their posts in substantive capacity in the colleges included in each of the constituencies mentioned below:-

(a) Government colleges, other than the colleges of Education;

(b) Colleges of Education;

(c) Non-Government colleges, other than the act leges of Education, in each of the four zone to he demarcated by the Vice-Chancellor:

Provided that not more Unit one teacher elected under this clause shall belong to any one college;

(v) five educationists of national or international eminence to be nominated by the Vice-Chancellor, from outside the University, provided that not more than one of them shall be from the same field;

(vi) three persons elected by the Court from amongst its own members;

(vii) president, Chaudhary Devi Lal University Students' Union and two presidents to be elected from amongst themselves by the presidents of the Students Unions in the colleges for the period from the date of election till 31th May of the Academic Year:

Provided that the members coming under this sub-clause shall not participate in the meeting at the time the Academic Council considers the appointment of examiners.

III. (1) the Registrar shall be the Member Secretary Academic Council.

(2) Two-fifths of the members will form a quorum.

(3) Save as otherwise expressly provided, the members of the Academic Council, other than Ex-officio members, shall hold office for a term of two years.

(4) The method of election shall be by simple majority voting by ballot and the elections shall be conducted in accordance with the rules framed by the Vice-Chancellor.

15. Powers of Academic Council.- (1) The Academic Council shall exercise the following powers, namely:-

(a) to exercise general supervision over the ??? policies of the University and to give directions regarding methods of instruction, co-operative teaching ??? colleges and institutions, evaluation of research of improvements in academic standards;

(b) to consider matters of general academic interest either on its own initiatives or on a reference by the Chancellor, the Vice-Chancellor, the Executive Council or a Faculty and to take appropriate action thereon;

(c) to recommend to the Executive Council, this creation and abolition if leaching posts;

(d) to prescribe syllabic and courses of study for various examinations on the recommendations of the faculties,

(e) to frame such regulations consistent with the Statutes and Ordinances regarding the academic functions of the University, discipline, residence, admissions, awards of fellowships, studentships, scholarships, medals and prizes. The concessions, corporate life and attendance; and

(f) to exercise such other powers and perform such other duties as may be conferred or assigned to Academic Council by the Act, the Statutes, or the Ordinances.

(2) All decisions of the Academic Council concerning syllabic, courses of duties, and the conducting of examinations so far as they are not provided for by the Statutes and Ordinances shall be final.

16. Composition of the finance Committee.- (1) The Finance Committee shall consist of the following persons, namely:-

(I) Ex-officio members-

(a) The Vice-Chancellor (Chairperson);

(b) the Secretary to Government, Haryana, Finance Department, are nominee not below the rank of Director/Joint Secretary;

(c) the Sectary to Government, Haryana, Education Department or a nominee not below the rant of the Director/Joint Secretary;

(d) the Secretary to Government, Haryana, Technical Education Department or a not nominee not below the rank of the Director/Joint Secretary;

(II) Other members-

(a) one outside member having expertise in finance, to be nominated by the Chancellor on the recommendation of the Vice-Chancellor;

(b) two Deans car Faculties to be nominated by the Vice-Chancellor,

(2) The Registrar will be the Member-Secretary of the Committee,

(3) Nominated member of the Finance Committee shall hold office for a term of two years.

(4) Three members, out of whom at least one; member shall be a Government nominee, shall form the quorum.

17. Functions and powers of the Finance Committee.- (1) The Finance Committee shall examine the accounts and scrutinize the proposals for expenditure and shall submit the annual budget to the Executive Council for approval. No expenditure in the budget shall be incurred by the University without the prior approval of the Finance Committee which shall fix limits fertile total recurring and non-recurring ??? for the year based on the resources and the income of the University. No expenditure shall be incurred by the University in excess of the limits so fixed

(2) It shall examine and recommend to the Executive Council the creation of teaching and other posts.

(3) The annual accounts ami the official estimate of the University shall be laid before the Finance Committee for its consideration and comments thereon and thereafter submitted to the Executive Council for approval.

18. Faculties University.- There shall be the following Faculties:-

(1) Faculty of Arts and Languages.

(2) Faculty of Social Sciences.

(3) Faculty of Life Sciences.

(4) Faculty of Education.

(5) Faculty of Physical Education.

(6) Faculty of Indie Studies.

(7) Faculty of Engineering and Technology.

(8) Faculty of Law.

(9) Faculty of Commerce and Management.

(10) Faculty of Ayurvedic Medicine.

(11) Faculty of Medical and Dental Sciences Such other Faculties as the Executive Council on the recommendation of the Academic Council, may prescribe by Statutes.

19. Constitution of Faculties.- (1) Each Faculty shall consist of-

(i) Dean of the Faculty-(Chairperson);

(ii) Chairman of the Departments included in that Faculty;

(iii) One Professor from each Department on the basis of seniority by rotation;

(iv) One Reader and one Lecturer appointed or recognized by the University in the Departments included in the Faculty by rotation according to seniority;

(v) Two Principals of Colleges/Institutes admitted to the privileges of the University on the basis of seniority by rotation.

(2) Members nominated shall hold office for two years:

Provided that the Executive Council, at the request of the Academic Council, may increase the number of members of a Faculty.

(3) The Registrar will be the Secretary of every Faculty.

(4) Two-fifths of the members in each Faculty shall form the quorum.

20. Dean of Faculties.- (1) There shall be a Dean of each Faculty who shall be appointed by the Vice-Chancellor. The Dean shall be appointed in rotation on the basis of seniority amongst the Professors in various Departments comprise the Faculty;

Provided that a Professor appointed as Dean, will get his next turn after all the Professors in the Faculty, have been appointed as ??? in order of their seniority:

Provided further that in case there is no Professor in the Faculty, the Dean shall be appointed from amongst the Readers in the concerned Departments.

(2) Suitable remuneration shall be attached to the office of the Dean who shall told office for a term of three years.

(3) The Dean shall convene meetings of the Faculty and will preside over them.

(4) The Dean shall he responsible for the co-ordination of teaching therein and the execution of the decisions of the Faculty.

(5) He shall have the right to be present and to take part in discussion at any meeting of committee of the Faculty.

21. Powers of the Faculties.- Subject to the control of the Academic Council, the powers of the faculty shall be-

(a) to co-ordinate teaching and research work of the University in the Departments assigned to the Faculty;

(b) to recommend to the Academic Council courses of studies and syllabic for the different examinations after necessary reports from the Boards of Studies;

(c) to receive reports from the Department for the creation and abolition of posts and to forward them to the Academic Council with such recommendations as it may consider reasonable;

(d) to discuss and suggest to the Academic Council schemes for the advancement of standards of teaching and examinations; and

(e) to deal with any matter that may be referred to it by the Academic Council or the Vice-Chancellor for or the Dean or the Faculty.

22. Chairpersons of Departments.- (1) Each teaching department shall have a Chairperson who shall be appointed by the Vice-Chancellor for a period of three years by rotation:

Provided that-

(a) if a Department has two or more Professors, the Chairperson ship shall rotate by seniority only among the professors:

Provided that a Professor appointed as Chairman will get his next turn afters the Professor ??? the Department have appointed Chairperson in order of their seniority;

(b) if a Department has only one Professor, the Chairperson ship shall route between the Professor and the senior most Reader;

(c) if a Department has no Professor, the Chairpersonship shall rotate between the two senior-most Readers;

(d) the Vice-chancellor, if he considers it necessary for any administrative reason, may deviate from the principle of seniority, in which case lie will report the matter to the Executive Council at its next meeting.

(2) In the case of a Department here no teacher is eligible for appointment as Chairperson or for such Departments where instruction is imparted only upto the under-Graduate level in the colleges, the Dean of the concerned Faculty shall be the Chairperson.

(3) In case a senior person is on long leave the ??? eligible person will be appointed as Chairperson of the Department and he will ??? as such till the completion of his term, even if the senior person returns from leave during that period: However, the senior person will be eligible for appointment as Chairperson after the expiry of the term of the present incumbent.

(4) In case the Chairperson of the Department by reason of illness, absence or any other cause, is unable to perform the duties of his office, the duties of the office shall be performed by the next eligible person, unless, the Vice-Chancellor orders otherwise.

(5) In case a person refuses to accept the offer of appointment as Chairperson or resigns on the own, he will not be eligible for appointment as Chairperson of the Department till his turn comes again after the completion of the rotation circle among the eligible teachers.

(6) If the Vice-Chancellor deems it necessary, he may appoint the next eligible person as Chairperson irrespective of the fact that the term of the present Chairperson has not yet expired, in which case he will report the matter to the Executive Council at its next meeting.

23. Appointments.- (1) All appointments to teaching posts shall be made by the Executive Council on the recommendations of the Selection Committee.

(2) Appointments to Class-A posts (non-teaching/technical) shall be made by the Executive Council, of the recommendation of the Establishment/Selection Committee.

(3)(i) Appointments to posts other than Class-A shall be made, by the Vice-Chancellor for after complying with the due procedure laid down in the rules or orders.

(ii) Appointments on daily wages in respect of class C and D employees shall be made by the Registrar after complying with the due procedure laid down in the rules or orders.

(4) Notwithstanding anything contained in clauses (1), (2) and (3) above, the Vice-Chancellor for may, where he considers necessary, make an ??? or temporary appointment for a period not exceeding six months, if it is not possible or desirable to make regular appointment. Where the appointing authority is the Executive Council, the decision taken by the Vice-Chancellor shall be reported to the Executive Council in its next meeting.

24. Selection Committees.- (1) A Selection Committee for any appointment of Professor/Reader/Lecturer specified below shall consist of-

(i) The Vice-Chancellor;

(ii) The Dean of the Faculty;

(iii) The Chairperson of the Department concerned, if he is a Professor,

(iv) The senior-most Professor in the Department except wheres otherwise decided by the Vice-Chancellor;

(v) Three persons not connected with the University, nominated by the Vice-Chancellor from a panel of names drawn up by fey Academic Council on the basis of their special knowledge of, or interest in the subject with which the Professor will be concerned.

Provided that the Vice-Chancellor for may add more name to the panel in special circumstances and report these to the Academic Council at its next meeting.

(2) The panel of names ??? by the Academic Council and the additions, if any, made thereto by the Vice-Chancellor, as provided in the Statutes, shall be subject to approval of the Chancellor:

Provided that in case one of the experts fails to turn up at Selections Committee, after accepting the invitations to attend the same, the proceedings of the meeting shall not be invalidated:

Provided further that the proceedings of the meeting of a Selection Committee shall not be invalidated in case of my of the Ex-Officio members of Selection Committee fails to attend the meeting.

(3) The Vice-Chancel for shall, preside at the meetings of a Selection Committee and the Registrar shall act as ??? Secretary. The meeting of a Selection Committee shall be convened by, ??? the directions of the Vice-Chancellor.

(4) The Selection Committee shall consider and submit to ??? Executive Council the recommendations as to the appointment referred toil. If the Executive Council is unable to accept the recommendations made by the Committee, it shall record is reasons and submit the case to the Chancellor for final orders.

25. Establishment Committee.- The constitution of the Establishment Committee shall be determine by the Ordinances.

26. Constitution and Functions of the Academic Planning Board.- (1) The Academic Planning Board shall consist of-

(a) Vice-Chancellor;

(b) Not more than seven persons of high standing in education who shall be appointed by the Chancellor on the recommendations of the Vice-Chancellor for a term of ??? years;

(c) the Registrar shall be he Secretary to the Board.

(2) The recommendations of the Board shall be implemented after they are approved by appropriate authorities of the University.

(3) It shall advise on the planning and development of the University particularly in respect of the standards of education and research in the University.

27. Convocation.- Convocation of the University for conferring of degrees and for other pilose shall be held in such manner as may be laid doom by the Executive Council from time to time, by means of an Ordinance:

Provided that every proposal to confer an honorary degree shall be subject to the confirmation of the Chancellor.

28. Departments.- There shall be University Teaching Departments duly created by the Academic Council on the recommendation of the Vice-Chancellor in the various Faculties of the University.

29. Assignment of Department of studies to Faculties.- The Departments of Studies shall be assigned to various Faculties by the Academic Council on the recommendation of the Vice-Chancellor.

30. Boards of Studies.- (1) Every Department included in a Faculty, shall have two Boards of Studies, one for Under-Graduate Studies and the other for Post-Graduate Studies, and Research.

(2) The Board of Under-Graduate Studies shall consist of.

(i) The Chairperson of the Department;

(ii) One Professor appointed or recognized by fit University in the Department, to be nominated by the Vice-Chancellor, by rotation, according to seniority;

(iii) One Reader and one Lecturer appointee or recognized by the University in the Department, to be nominated by the Vice-Chancellor, by rotation, according to ???;

Provided that no such teacher shah be nominated for two consecutive terms:

Provided further that a teacher who has been nominated as a member of the Faculty shall not be nominated under this sub-clause;

(iv) six teachers (including principals) of Under-Graduate Courses from the colleges in the subject concerned, to be nominated by the Vice-Chancellor, by rotation, according to seniority, to be determined by the length of Under-Graduate teaching experience ensuring that there is not more than one such member horn any one college;

(v) two outside experts to be nominated by the Vice-Chancellor on the recommendation of the Chairperson of the Department:

Provided that the Executive Council at the request of the Academic Council may increase the number of members of a Board of Under-Graduate Studies, under sub-clause (v) above.

(3) The Board of Post-Graduate Studies and Research shall consist of-

(i) the Chairperson of the Department;

(ii) all the Professors appointed or recognized by the University in the Department;

(iii) two headers and two Lecturers appointed or recognized by the University in the ??? be nominated by the Vice-Chancellor by ??? according to seniority;

(iv) two teachers including the Heads of the Post-Graduate Departments in colleges admitted to the privileges of the University in the subject concerned with at least 10 years teaching experience, out of which 5 years shall be as a Post-Graduate. Degree teacher, to be nominated by the Vice-Chancellor, by rotation according to seniority in the determined by the length of Post-Graduate Teaching experience:

Provided that if the number of colleges having Post-Graduate Department is more than ???, then one more teacher of the subject concerned will be ??? but not more than one such member shall be from the same college;

(v) two outside expires to be nominated by the Vice-Chancellor, on the recommendation of the Chairman of the Department:

Provided that the Executive Council of the request of the Academic Council, may increase the number of members of a Board of Post-Graduate Studies ??? sub-clause (v) above.

(4)(i) The Board of Under-Graduate Studies shall recommend to the Academic Council through the Faculty concerned, courses and syllabic of studies and text books for the various subjects for Under-Graduate courses and the Board of Post-Graduate Studies shall make such recommendations in respect of the courses for Post-Graduate classes and Research Decrees.

(ii) The Boards of Studies shall also make recommendation to the Academic Council, regarding in ??? of paper-setters and examiners for the Under-Graduate or the Post-Graduate courses, as the case may be.

(iii) The Board of Studies shall deal with any other matter that may be referred to then by the Faculty. The Chairperson of the Department shall be the Chairperson of the Board. Members, other than ex-offieio members shall hold office for two years:

Provided that a person where book or any other publication is to be the subject of consideration before the Board, shall not be attached to the Board:

Provided that a person who, in ??? way or the other, to involved in publication of cheap ??? guides or help books shall not be eligible to be a member of a Board of Studies.

31. Withdrawal of degree/diploma etc.- A degree, diploma, certificate and other academic ??? may be withdrawn by the University-

(a) if the candidature of the person concerned has been canceled or result clashed in accordance with the manner laid down by the Ordinance; or

(b) if the candidate has misbehaved at a convocation of the University; provided that the question whether a person has misbehaved in terms of this Statute shall be finally decided by the Vice-Chancellor; or

(c) when sufficient evidence is laid before the Academic Council showing that any person on whom a degree or diploma etc. was conferred by the University has been convicted of what is in their opinion a serious offence.

The Academic Council may recommend to the Executive Council that such a degree or diploma be canceled.

32. Withdrawal of approval, recognition of teachers.- Approval, recognition to a teacher may be withdrawn by the University-

(a) if the teacher fails to perform duties in accordance, with the manner laid down by the Ordinances;

(b) insufficient evidence is laid before the Executive Council that the teacher has committed an act which in their opinion is a serious offence, the Executive Council may withdraw approval, recognition of the teacher.

33. Gratuity, ex-gratia grant, etc.- The University shall provide for the benefits of its offieses, teachers, and other employees, gratuity, ex-gratia grant etc. on the pattern of the Government.

34. Fellowships, Scholarships, Medals and Prizes.- The number and value of fellowships, scholarships, medals and prizes to be awarded shall be determined by the Executive Council either on its own initiative or on the recommendations of the Academic Council or Finance Committee.

35. Limitation of ??? of membership.- (1) Notwithstanding anything contained in these Statutes, a person, who is a member of any authority or body of the University in his capacity as a member of a particular authority or body or as a holder of particular appointment, shall hold office so long only as the continues to be a member of that particular authority or body or the holder of that particular appointment, as the case may be:

Provided that a teacher-member of any authority or body of the University who resigns his service or proceeds on leave for six months or more shall cease to be a member of the respective body and a ??? shall be appointed. If the period of his leave is less than six months, his membership will be held in abeyance till his return or the expiry of the period of six months, whichever is later. No substitute member will be appointed or elected, where the membership is held in abeyance.

(2) If a teacher is on leave for a period of six months or more, he shall not be eligible for nomination or re-election for that particular vacancy. He will, however, be eligible for nomination or election in a vacancy which may arise ??? his return form leave.

36. ??? of membership.- Notwithstanding any thing contained in these Statutes or the Ordinance of he University, no person, who has been convicted of any offence involving moral ??? or has been dismissed from a Government or Semi-Government institution or from a University or educational institution of any kind, shall be eligible to become, or to ??? is a member of any authority of this University or of any committee appointed ??? University, A person under suspension shall not be allowed to sit in my ??? of the above authorities, of committees during the period of his suspension.

37. Disqualified to membership.- If a person is debarred by the Academic Council from any work of the University on account of any kind of malpractice on his part in connection with a University animation, such a person will be disqualified to become, or to continue as a member of any body or authority of the University so long as the bar lasts.

38. Delegation of administrative and financial powers of the officers trenchers/employees of the University.- (1) The officers, teachers and other employees of the University may exercise, subject to the control of the Vice-Chancellor and the superior officer concerned, such administrative and/or financial powers, as the Executive Council may delegate through Ordinances or Rules and Regulations or by resolutions adopted by it.

(2) The Vice-Chancellor or the Registrar, with the approval of the Vice-Chancellor, may delegate to an officer ??? or any other employee of the University such powers his he considers necessary which have been vested in them by the Statutes, Ordinances and Regulations.

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