(1) This Act may be called the Gujarat Agricultural University Act, 1969.

(2) It extends to the whole of the State of Gujarat.

(3) This section shall come into force at once; all or any of the remaining provisions of this Act shall come into force on such date or dates as the State Government may, by notification in the Official Gazette, appoint.

In this Act, unless the context otherwise requires,

(1) Academic Council means the Academic Council of the University;

(2) agriculture means the basic and applied sciences relating to soil and water management, crop production (including production of all garden crops and control of plants, pests and diseases), horticullure, animal husbandry including veterinary and dairy science, fisheries, forestry including farm forcslry, land use and management, home economics, co-operation, processing and marketing relating to agriculture, and also the economic and social uplift of the rural people;

(3) Board means the Board of Management constituted under section 25;

(4) college means a constituent college of the University under the direct control and management of the Board and the principal executive officer of the University, whether located at the headquarters campus or elsewhere;

(5) extension education means the educational activities concerned with the training of farmers and homemakers and other groups serving agriculture in improved agricultural practices and the various phases of scientific technology related to agriculture and agricultural production, and marketing. It would involve but may not be limited to the work through meetings, demonstrations and other methods for teaching improved agricultural practices and the training of workers required for the conduct of such educational activities;

(6) Faculty means the teaching, research and extension staff of a college or division of the University, including all members of the staff having the rank of Assistant Professor and above;

(7) hostel means a unit of residence for students maintained or recognised by the University as a part of, or separate from, a college;

(8) officer means an officer of the University as specified in section 9 or any other person in the employment of the University declared as an officer by the Statutes;

(9) prescribed means prescribed by Statutes;

(10) Principal means the chief executive officer of a college by whatever name called;

Explanation. The term Principal refers to the status of such an officer prior to the college being taken over by the University, although such officer may have a different title under the University organisation;

(11) registered graduate means a graduate registered under the provisions of this Act;

(12) Regulations means the regulations made by the Academic Council and other authorities of the University under the provisions of this Act;

(13) Scheduled Castes means such castes, races or tribes or parts of or groups within castes, races or tribes which have been notified as such castes in relation to the State of Gujarat under article 341 of the Constitution;

(14) Scheduled Tribes means such tribes or tribal communities or parts of or groups within tribes or tribal communities which have been notified as such tribes in relation to the State of Gujarat under article 342 of the Constitution;

(15) Statutes means the Statutes made by the Board under the provisions of this Act;

(16) student of the University means the person enrolled in the University for taking a course of study for a degree, diploma or other academic distinction;

(17) teacher means a person appointed or recognised as such by the University for the purpose of imparting instructions or conducting and guiding research or education extension programmes, and includes any other person who may be declared by the Statutes to be a teacher;

(18) University means the University established and constituted under section 3.

CHAPTER 1CHAPTER 2

(1) There shall be established and constituted in and for the State of Gujarat a University by the name of the Gujarat Agricultural University which shall consist of a Chancellor, a Vice-Chancellor, a Board of Management, an Academic Council and other authorities and officers as set forth in this Act, or as provided in the Statutes.

(2) The University shall be a body corporate and shall have perpetual succession and a common seal, and may sue and be sued in the said name.

(3) The University shall be competent to acquire and hold property, both moveable and immoveable, to lease, sell or otherwise transfer any moveable and immoveable property which may vest in or be acquired by it for the purposes of the University, to raise loans on the securities of its assets and to contract and do all other things necessary for the purpose of this Act:

Provided that the power to raise any such loan shall be exercised after obtaining previous permission of the State Government.

(4) The principal campus of the University with its headquarters shall be located at such place in the area comprised within the districts of Mehsana, Sabarkantha and Banaskantha as the State Government may by notification in the Official Gazette, specify. Another campus of the University shall be located at Junagadh. The University may establish such other campuses and at such other places as it may from time to time decide.

(1) With respeci to teaching at the University or college level, research and extension education programme in the field of agriculture; the territorial jurisdiction and responsibility of the University shall extend to the entire State of Gujarat.

(2) The University may assume responsibility for the establishment and maintenance of all institutions imparting terminal training including training of field extension staff such as State agricultural schools, Gramsevak training centres and stock men training classes, at all levels of education in agriculture.

(3) All colleges, research and experimental stations or other institutions coming under the jurisdiction and authority of the University shall come in as constituent units of the University under the full management and control of the University officers and authorities. No unit shall be recognised as an affiliated unit.

The University shall be deemed to be established and incorporated for the following purposes, namely:

(1) making provision for imparting education in agriculture and allied sciences and humanities;

(2) furthering the advancement of learn in and prosecution of research in agriculture and other allied sciences;

(3) undertaking the extension, through appropriate media, of agriculture and other allied sciences specially to the rural people of the State;

(4) making provision for the study of basic sciences and humanities, with a view to supporting other professional studies and thereby integrating such studies in the University curricula;

(5) undertaking the integration of teaching, research and extension training with a view to promoting the productivity of agriculture;

(6) conferring such degrees, diplomas, certificates and other academic distinctions as the University may deem fit;

(7) such other purposes, not inconsistent with the provisions of this Act which the State Government may, on application by the University, by notification in the Official Gazette, specify in this behalf.

(1) No person shall be excluded from any office of the University or from membership of any of its authorities or from admission to any degree, diploma or other academic distinction or course of study on the sole ground of sex, race, creed, caste, class, place of birth, religious belief or profession of political or other opinion.

(2) It shall not be lawful for the University to impose on any person any test whatsoever relating to sex, race, creed, caste, class, place of birth, religious belief or profession of political or other opinion in order to entitle him to be admitted as a teacher or a student of the University or to hold any office or post in the University or to qualify for any degree, diploma or other academic distinction or to enjoy or exercise any privileges of the University or any benefaction thereof.

(3) Subject to the provisions contained in sub-sections (1) and (2), the State Government may direct that the University shall reserve for members of Scheduled Castes, Scheduled Tribes or candidates from other States in India, seats in colleges for admission as students:

Provided that nothing in this section shall require the University to admit to any course of study, students larger in number than, or with academic or other qualifications lower than, those prescribed.

The University shall have the following powers and functions, namely:

(1) to provide for education and instruction in agriculture and allied sciences and in such other branches of learning as the University may deem fit;

(2) to make provisions for conduct of research in agriculture and allied branches of learning;

(3) to make provision for dissemination of the findings of research and technical information through extension education programmes;

(4) to institute degrees, diplomas and other academic distinctions;

(5) to institute courses of study and to hold examinations for and to confer degrees, diplomas and other academic distinctions on persons who have.

(a) pursued a course of study as prescribed, or

(b) carried out research in the University or in an institution recognised in this behalf by the University as may be prescribed;

(6) to confer honorary degrees and other distinctions as may be prescribed;

(7) to provide lectures and instructions for field workers, village leaders and other persons not enrolled as regular students of the University and to grant certificates to them as may be prescribed;

(8) to co-operate with other Universities and authorities in such manner and for such purposes as the University may determine;

(9) to establish and maintain colleges relating to agriculture, fisheries, dairying, veterinary medicine and animal science, home science, agricultural engineering, forestry and allied sciences;

(10) to establish and maintain laboratories, libraries, research stations and institutions, and museums for teaching, research and extension education;

(11) to institute leaching, research and extension education posts and to appoint persons to such posts;

(12) to create administrative, ministerial and other posts and to appoint persons to such posts;

(13) to institute and award fellowships, scholarships and prizes in accordance with the Statutes;

(14) to institute and maintain residential accommodations for students and staff of the University;

(15) to fix, demand and receive such fees and other charges as may be prescribed;

(16) to supervise and control the residence, conduct and discipline of the students of the University, and to make arrangements for promoting their health and welfare;

(17) to make special provision for agricultural research, education and extension in relation to and areas and areas prone to scarcity in the State of Gujarat;

(18) to institute and manage bureau of information and of employment for the benefit of students of the University;

(19) to make provision for physical and military training, for students' unions, and for sports and athletic clubs for the benefit of the students and the staff of the University;

(20) to provide for coaching of students of the University for competitive examinations held for recruitment to services under the Departments of Agriculture of the Union or any State Government, and

(21) to do all such acts and things, whether incidental to the powers aforesaid or not, as may be requisite in order to further the objects of the University.

(1) The Chancellor shall have the right to cause an inspection to be made, by such person or persons as he may direct, of the University, its buildings, laboratories, libraries, museums, workshops and equipment of institution, college or hostel maintained, recognised or approved by, the University, of the teaching and other work conducted by the University or under its auspices and of the conduct of examinations held by the University and of other functions performed by the University; and to cause an inquiry to be made in respect of any matter connected with the administration and finances of the University.

(2) The Chancellor shall, in every case, give due notice to the University of his intention to cause an inspection or inquiry to be made, and the University shall be entitled to appoint a representative who shall have the right to be present and be heard at such inspection or inquiry.

(3) The Chancellor shall communicate to the University his views with reference to the results of such inspection or inquiry, and shall, after ascertaining the opinion thereon of the University, advise the University upon the action to be taken and fix a time limit for taking such action.

(4) The University shall, within the time limit so fixed, report to the Chancellor the action which has been taken or is proposed to be taken on the advice tendered by the Chancellor.

(5) The Chancellor may, where action has not been taken by the University to the satisfaction of the Chancellor within the time limit fixed and after considering any explanation furnished or representation made by the University, issue such directions as the Chancellor may think fit and the University shall comply with such directions.

(6) Notwithstanding anything contained in the preceding sub-sections of this section, if at any time the Chancellor is of the opinion that in any manner the affairs of the University are not managed in furtherance of the objects of the University, or in accordance with the provisions of this Act, and the Statutes and regulations or that special measures desirable to maintain the standards of University leaching, examination, research or extension education, he may indicate to the University any matter in regard to which he desires an explanation, and call upon the University to offer such explanation and within such time as may be specified by him. If the University fails to offer any explanation within the time specified or offers an explanation which, in the opinion of the Chancellor, is not satisfactory, the Chancellor may issue such directions as appear to him to be necessary and desirable in the circumstances of the case, and may exercise such powers as may be necessary for giving effect to these directions.

(7) The University shall famish such information relating to the administration and finances of the University as the Chancellor may from time to time require,

CHAPTER 1CHAPTER 2CHAPTER 3

The following shall be the officers of the University, namely:

(1) The Chancellor,

(2) The Vice-Chancellor,

(3) The Directors of Campuses,

(4) The Registrar,

(5) The Comptroller,

(6) The Director of Purchase and Properties,

(7) The Librarian,

(8) The Director of Student Affairs,

(9) The Deans of Faculties,

(10) The Director of Research and Dean of Post-graduate Studies,

(11) The Director of Studies in Basic Sciences and Humanities,

(12) The Director of Extension Education,

(13) Such other officers in the service of the University as may be declared by the Statutes to be Officers of the University.

(1) The Governor of the State of Gujarat shall be the Chancellor of the University.

(2) The Chancellor shall, by virtue of his office, be the Head of the University and shall, when present, preside at any convocation of the University.

(3) Every proposal to confer an honorary degree shall be subject to the confirmation of the Chancellor.

(4) The Chancellor shall exercise such other powers and perform such other duties as may be conferred or imposed on him by this Act or the Statutes.

(1) The Vice-Chancellor shall be a whole time officer of the University and shall be appointed by the State Government.

(2) The Vice-Chancel for shall hold office for a term of three years and shall be eligible for reappointment to that office for one additional term of three years.

(3) The emoluments and other terms and conditions of service of the Vice-Chancellor shall be such as may be prescribed and shall not be varied to his disadvantage after his appointment, without his consent.

(4) The Vice-Chancellor may by writing under his hand addressed to the Chancellor resign his office. The resignation shall be delivered to the Chancellor ordinarily at least sixty days prior to the date on which the Vice-Chancellor wishes to be relieved from his office, but the Chancellor may relieve him earlier. The resignation shall take effect from the date of relief.

(5) During the leave or absence of the Vice-Chancellor, or in the event of a vacancy in the office of the Vice-Chancellor, until an appointment is made under sub-section (1) to that office, one of the Deans of Faculties nominated by the Chancellor for the purpose shall carry on the current duties of the office of the Vice-Chancellor.

(1) The Vice-Chancellor shall be the principal executive and academic officer of the University and ex-officio member and Chairman of the Board and of the Academic Council. He shall, in the absence of the Chancellor, preside at the convocation of the University.

(2) The Vice-Chancellor shall exercise general control over the affairs of the University and shall be responsible for the due maintenance of discipline in the University.

(3) The Vice-Chancellor shall have power to convene meetings of the Board and the Academic Council.

(4) The Vice-Chancellor shall ensure the faithful observance of the provisions of this Act and the Statutes and Regulations, and he shall possess all powers necessary for this purpose.

(5) The Vice-Chancellor shall be responsible for the presentation of the annual financial estimates and the annual accounts and balance sheet of the University to the Board.

(6)(a) In any emergency which, in the opinion of the Vice-Chancellor, requires that immediate action should be taken, he shall take such action as he deems necessary and shall at the earliest opportunity thereafter report his action to such officer, authority or body as would have in ordinary course dealt with the matter.

(b) When action taken by the Vice-Chancellor under this sub-section affects any person in the service of the University such person shall be entitled to prefer an appeal through the said officer, authority or body to the Board within one month from the date on which such action is communicated to him.

(7) Subject to the provisions of the preceding sub-sections the Vice-Chancellor shall give effect to the orders of the Board regarding the appointments, dismissal, suspension and punishment of officers, teachers and other employees of the University.

(8) The Vice-Chancellor shall be responsible for the proper administration of the University and for close co-ordination and integration of teaching, research and extension education.

(9) The Vice-Chancellor shall exercise such other powers as may be prescribed for the carrying out of the purposes and provisions of this Act.

(1) There shall be a Director of Campus for each campus of the University maintained under sub-section (4) of section 3.

(2) The Director of a campus shall be a whole time officer of the University and he shall be appointed by the State Government from amongst persons who are not employees of the University or of the State Government.

(3) The emoluments and other terms and conditions of service of the Director of a campus shall be such as may be prescribed.

(4) The functions of the Director of a campus shall be to co-ordinate all activities of the University within his campus and in carrying out such functions he shall work in close co-operation with the Deans of Faculties and other officers and shall be responsible to the Vice-Chancellor.

(1) The Registrar shall be a whole time salaried officer of the University and shall be appointed by the Vice-Chancellor subject to the approval of the Board.

(2) The emoluments and other terms and conditions of service of the Registrar shall be such as may be prescribed.

(3) 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 to the Academic Council and shall be bound to place before it all such information as may be necessary for the transactions of its business. He shall receive applications for entrance to the University and shall keep a permanent record of all courses, curricula and other information as may be necessary.

(4) The Registrar shall also act as the Secretary of the Board.

(5) The Registrar shall be responsible for maintaining a permanent record of the academic performance of students of the University including the courses taken, grades obtained, degrees and diplomas awarded, prizes or other distinctions won, and any other items pertinent to the academic performance of the students.

(6) The Registrar shall exercise such other powers and perform such other duties as may be prescribed or required from time to time, or which may be assigned to him by the Board or the Vice-Chancellor.

(1) The Comptroller shall be a whole-time salaried officer of the University and shall be appointed by the Vice-Chancellor subject to the approval of the Board.

(2) The emoluments and other terms and conditions of service of the Comptroller shall be such as may be prescribed.

(3) The Comptroller shall manage the property, funds and the investments of the University and shall advise the University in regard to its financial policy.

(4) The Comptroller shall be responsible to the Vice-Chancellor in the preparation of the budget and statement of accounts of the University, and for ensuring that expenditures are made as authorised in the budget. He may disallow any expenditure which may contravene the terms of any Statute or for which provision is required to be made by the Statute but has not been made.

(1) The Director of Purchase and Properties shall be appointed by the Vice-Chancellor subject to the approval of the Board.

(2) The emoluments and other terms and conditions of service of the Director of Purchase and Properties shall be such as may be prescribed.

(3) The Director of Purchase and Properties shall perform the following functions and duties, namely:

(a) to arrange for the maintenance and construction of the buildings and other structures of the University;

(b) to arrange for the purchase and maintenance of machinery and other equipment necessary for the purposes of the University;

(c) to maintain the lawns, grounds and gardens of the University campus;

(d) to be the general custodian of all University property;

(e) to perform such other duties as may be prescribed or as may be assigned to him by the Vice-Chancellor.

(4) The Director of Purchase and Properties shall, in the discharge of his duties, be responsible to the Vice-Chancellor.

(1) The Librarian shall be appointed by the Vice-Chancellor subject to the approval of the Board and shall be responsible to the Vice-Chancellor for all matters concerning the library and the purchase, cataloging and maintenance of books and journals and operation of the library.

(2) The emoluments and other terms and conditions of service of the Librarian shall be such as may be prescribed.

(1) There shall be a Dean for each faculty of the University instituted under section 29.

(2) The Dean of a Faculty shall be the Chairman of the Board of Studies of that Faculty and shall be responsible to the Vice-Chancellor for the faithful observance of the Statutes and Regulations relating to the faculty and for the organization and conduct of the teaching, and in carrying out his responsibilities for the organization and conduct of these functions he shall work in close lesson with other officers including the Directors of Research and Extension Education and shall generally work through the Heads of the Departments of the faculty.

(3) The Deans of Faculties shall have such other duties and perform such other functions as may be necessary for the proper functioning of the work of their respective faculties as assigned by the Vice-Chancellor.

(1) The Director of Research and Dean of Post graduate Studies shall be a whole-time salaried officer of the University and shall be appointed by the Vice-Chancellor subject to the approval of the Board in accordance with the Statutes made in this behalf.

(2) The emoluments and other terms and conditions of service of the Director of Research and Dean of Post-graduate Studies shall be such as may be prescribed.

(3) The Director of Research and Dean of Post-graduation Studies shall perform the following functions and duties, namely:

(a) to co-ordinate postgraduate studies in all collages, departments and sections of the University;

(b) to supervise maintenance of records pertaining to post-graduation courses, instructions and students;

(c) to co-ordinate all research of the University in close co-operation with the Deans of faculties and other officers;

(d) to supervise and ensure the efficient working of the research station all over the State;

(e) to exercise such other powers and perform inch other duties as may be prescribed.

(1) The Director of Extension Education shall be a whole-time salaried officer of the University responsible to the Vice-Chancellor. He shall be appointed by the Vice-Chancellor, subject to the approval of the Board, in accordance with the Statutes made in this behalf. He shall be responsible for the co-ordination of all extension education programmer of the University in close co-operation with the Deans of faculties and other officers.

(2) The emoluments and other terms and conditions of service of the Director of Extension Education shall be such as may be prescribed.

(3) The Director of Extension Education shall exercise such other powers and perform such other duties as may be prescribed.

(1) The Director of Studies in Basic Sciences and Humanities shall be responsible for the supervision of the staff necessary for providing courses of study in the Basic Sciences and Humanities necessary in the curricula of students in the collage and for the development and supervision of instruction programmes in these fields as required by the curricula of the University.

(2) The Director shall be a whole-time salaried officer and shall be appointed by the Vice-Chancellor with the approval of the Board.

(3). The emoluments and other terms and conditions of service of the Director shall be such as may be prescribed by Statutes.

(1) The Director of Student Affairs shall be a whole-time salaried officer and shall be appointed by the Vice-Chancellor with the approval of the Board.

(2) The emoluments and other terms and conditions of service of the Director of Student Affairs shall be such as may be prescribed.

(3) The Director of Student: Affairs shall perform the following functions and duties, namely:

(a) to make arrangements for the housing of students;

(b) to arrange programmes of student counseling;

(c) to arrange for the employment of students in accordance with the plans approved by the Vice-Chancellor;

(d) to supervise the extra curricular activities and look after the general needs of the students;

(e) to assist in the placement of the graduates of the University;

(f) to organise and maintain contact with the alumni associations of the University;

(g) to establish lesson between students and teachers;

(h) to perform such other duties as may be assigned to him by the Vice-Chancellor.

(1) Subject to the provisions of this Act, the designations, qualifications, method of recruitment, pay, allowances and other terms and conditions of service of all employees of the University and their powers and duties shall be such as may from time to time be determined by the Statutes.

(2) No officer or employee of the University shall be offered nor shall he accept any remuneration for any work in the University save such as may be provided for in the Statutes.

CHAPTER 1CHAPTER 2CHAPTER 3CHAPTER 4

The following shall be the authorities of the University, namely;

(1) The Board of Management,

(2) The Academic Council,

(3) The Faculties,

(4) The Boards of Studies of each Faculty including Board of Post-graduate Studies, and

(5) Such other bodies of the University as may be declared by the Statutes to be the authorities of the University.

(1) The Chancellor shall, as soon as may be after the first Vice-Chancellor is appointed under section 53 take action to constitute the Board of Management.

(2) The Board shall consist of the following members:

Class I Ex-officio Members.

(1) The Vice-Chancellor,

(2) The Directors of Campuses,

(3) The Secretary to Government, Agriculture Department,

(4) The Secretary to Government, Education Department,

(5) The Secretary to Government, Finance Department,

(6) The Director of Agriculture,

(7) The Director of Animal Husbandry.

Class II Ordinary Members.

(A) Thirteen persons, not being officials, to be nominated as follows:

(a) to be nominated by the Chancellor:

(i) two agricultural scientists having background of agricultural research or education; and

(ii) two farmers;

(b) to be nominated by the State Government:

(iii) one person experienced in the field of co-operative marketing and one person experienced in the field of co-operative banking;

(iv) one industrialist or manufacturer having special knowledge in agricultural development;

(v) one woman social worker preferably having background of rural advancement;

(vi) one engineer experienced in agricultural engineering;

(vii) one educationist; and

(viii) three members of the Gujarat Legislative Assembly.

(B) One representative nominated by the Director General of Indian Council of Agricultural Research.

(3) The Vice-Chancellor shall be the Ex-officio Chairman of the Board.

(4) The Registrar shall be the Ex-officio Secretary of the Board but he shall not be a member thereof.

(5) Subject to the provisions of sub-section (6), and of section 46 tile term of office of the members of the Board, other than official members, shall be three years.

(6) At the meeting of the Board held for the first time after its constitution under this Act the members of the Board, other than official members, shall draw lots to determine the term of their office so that three members shall retire after one year, three members shall retire after two years and the remaining members shall retire after three years:

Provided that the Chancellor or, as the case may be, the State Government may renominate a member on his retirement.

(7) The members of the Board shall not be entitled to receive any remuneration from the University except such daily and traveling allowances as may be prescribed.

(1) The Board shall exercise and perform the following powers and functions, namely:

(a) to consider and review the financial requirements and estimates for the University and approve its budget;

(b) to approve the recommendations for appointment of officers, teachers and other staff of the University in the prescribed manner;

(c) to provide for the administration of any funds placed at the disposal of the University for the purposes intended;

(d) to arrange for the investment and withdrawal of funds of the University;

(e) to borrow money for capital improvements and to make suitable arrangements for its repayment;

(f) to provide for accepting, acquiring, holding and disposal of property on behalf of the University;

(g) to determine the form of, to provide for custody of, and to regulate the use of, the common seal of the University;

(h) to appoint such committees, either standing or temporary, as the Board may consider necessary, and specify the terms of reference thereof, subject to the provisions of the Act or Statutes;

(i) to determine and regulate all policies relating to the University in accordance with this Act or the Statutes;

(j) to make provision for instruction, teaching and training in such branches of learning and courses of study as may be determined by the Academic Council within the purposes of this Act, and for research and for the advancement and dissemination of knowledge;

(k) to approve recommendations for promoting post-graduate teaching, research and extension education;

(l) to provide for the establishment and maintenance of colleges, hostels, libraries, laboratories, experimental farms, research institutes and other facilities necessary for carrying out the purposes of this Act;

(m) to make provision for instituting and conferring degrees, diplomas, and other academic distinctions;

(n) to provide for the institution, maintenance, and award of scholarships, fellowships, studentships, medals and prizes;

(o) to accept on behalf of the University trusts, bequests, donations; and transfers of any moveable or immovable property to the University;

(p) to enter into, vary, carry out and cancel contracts on behalf of the University in the exercise or performance of the powers and duties assigned to it by the Act and the Statutes;

(q) to approve the annual accounts and the annual financial estimates of the University;

(r) to manage and regulate the finances, accounts and investments of the University;

(s) to make provision relating to the use of Gujarati as the medium of instruction and examination;

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

(u) to exercise such other powers and perform such other duties not inconsistent with this Act or Statutes as may be necessary for carrying out the purposes of this Act.

(2) The Board shall meet at such times and places as it may consider necessary:

Provided that it shall hold regular meetings at least once in every two months:

Provided further that at least half of such meetings in a year shall be held at some constituent unit of the University.

(3) One-third of the members of the Board shall constitute a quorum at a meeting for the transaction of its business.

(4) The Board may, for purposes of consultation, invite any person having experience or special knowledge on any subject under its consideration to attend its meeting. Such person may speak in and otherwise take part in the proceedings of such meeting, but shall not be entitled to vote at any such meeting. Any person so invited shall be entitled to such allowances for attending the meeting as may be prescribed.

(1) The Academic Council shall be in charge of the academic affairs of the University and shall, subject to the provisions of this Act and the Statutes, superintend, direct and control, and be responsible for, the maintenance of standards of instruction, education and examinations and other matters connected with the conferment of degrees or award of diplomas or other academic distinctions, and shall exercise such other powers and perform such other duties as may be conferred or imposed on it by the Statutes. It shall advise the Vice-Chancellor on all academic matters.

(2) The Academic Council shall consist of the following members, namely;

(a) The Vice-Chancellor,

(b) The Deans of Faculties,

(c) The Director of Research and Dean of Post-graduate Studies,

(d) The Director of Extension Education,

(e) The Director of Student Affairs,

(f) The Librarian,

(g) The Registrar,

(h) The Director of Studies in Basic Sciences and Humanities,

(i) Six members from amongst the Heads of Departments of the various faculties nominated by the Vice-Chancellor on rotational basis,

(j) Such other members not exceeding five, and to be appointed in such manner, as may be prescribed.

(3) The Academic Council may co-opt as members not more than ten persons for such periods and in such manner as may be prescribed so as to secure adequate representation of different aspects of agriculture.

(4) The Vice-Chancellor shall be the Ex-Officio Chairman and the Registrar shall be the Ex-Officio Secretary of the Academic Council.

(5) The term of office of the members specified in clauses (i) and (ii) of sub-section (2) shall be two years.

(1) The Academic Council shall, subject to the provisions of this Act and the Statutes, have the power of prescribing by regulations all courses of study and of determining curricula, and shall have general control on teaching and other educational programmes within the University, and shall be responsible for the maintenance of standards thereof. It shall also have power to make regulations consistent with this Act and the Statute relating to all academic matters subject to its control and to amend or repeal such regulations.

(2) In particular, and without prejudice to the generality of the foregoing power, the Academic Council shall have power

(a) to advise the Board on all academic matters including the control and management of libraries;

(b) to make recommendations for the institution of professorships, associate professorships, readerships, and teacherships and other teaching posts including posts in research and extension education and in regard 10 the duties thereof;

(c) to formulate, modify or revise schemes for the constitution or reconstitution of departments of teaching, research and extension education;

(d) to make regulations regarding the admission of students to the University and to determine the number of students to be admitted;

(e) to make regulations relating to the courses or study leading to degrees, diplomas, certificates and other academic distinctions;

(f) to make regulations relating to the conduct of examinations and to maintain and promote their standards;

(g) to make recommendations regarding post-graduate teaching, research and extension education;

(h) to make recommendations regarding the qualifications to be prescribed for teaching, research and extension staff in the University; and

(i) to exercise such other powers and perform such other duties as may be conferred or imposed on it by or under the provisions of this Act.

(1) The University shall have such faculties as may be prescribed. Initially they shall include the faculties of basic sciences and humanities, agriculture, veterinary and animal science, home economics and agricultural engineering and technology.

(2) The University shall, as soon as may be appropriate also constitute a postgraduate faculty.

(3) Each faculty shall comprise such departments and with such assignment of subjects of study as may be prescribed.

(4) There shall be a Board of Studies of each faculty, the constitution, powers and duties of which shall be such as may be prescribed.

(5) The Dean for each faculty shall be chosen in such manner and for such term as may be prescribed.

(6) Each department shall have a Head whose appointment, powers and duties shall be such as may be prescribed and who shall be responsible to the Dean for the proper organisation and working of the department. He shall be responsible to the Director of Research and Dean of Post-graduate Studies and the Director of Extension Education respectively for the research and extension programme entrusted to his department.

Every authority of the University shall have power to appoint committees which may, unless otherwise provided in this Act or Statutes, consist of the members of that authority, and such other persons as it may think fit.

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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 duties of the authorities of the University and the declaration of other bodies to be such authorities;

(b) the powers, functions, duties, manner of appointment and conditions of service of the officers of the University other than the Chancellor;

(c) the designations, qualifications, method of recruitment, pay allowances, and other conditions of service of various categories of employees of the University and their powers and duties;

(d) the classification and manner of appointment of teachers and other non-teaching staff;

(e) the conferment and withdrawal of honorary degrees and academic distinctions;

(f) the establishment, amalgamation, sub-division and abolition of faculties;

(g) the establishment of departments of teaching in the faculties;

(h) the registrations of graduates and maintenance of a register of registered graduates;

(i) the procedure of meeting of the Board of Management and the conduct of its business;

(j) the manner in which and the conditions subject to which pension, provident and insurance funds for the benefit of officers, teachers and other employees of the University shall be constituted and the rules, terms and conditions of such funds;

(k) any matter which is to be or may be prescribed by Statutes under this Act.

(1) The authorities of the University may, by notification in the Official Gazette make regulations consistent with this Act and the Statutes made thereunder for all or any of the following matters:

(a) laying down the procedure to be observed at their meetings (including the quorum required) and the conduct of their business;

(b) providing for the matters which by this Act or the Statutes have to be provided by regulations;

(c) providing for all matters solely concerning such authorities or for matters for which provision is, in the opinion of such authorities necessary for the exercise of their powers and performance of their duties under this Act or the Statutes.

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

(3) The Academic Council may, subject to the provisions of the Statutes, make regulations providing for courses of study, system of examinations, and degrees and diplomas of the University, after receiving drafts of the same from the Board of Studies concerned.

(4) The Academic Council may not alter a draft received from the Board of Studies but may reject the draft or return it to the Board of Studies for further consideration, together with the suggestions of the Academic Council. The Academic Council shall however be the final authority for the approval of such draft.

(5) The Board of Management may direct the amendment, in such manner as it may specify, of any regulation made by any authority under this section or the annulment of any regulation made under sub-section (1), by any authority of the University, subject however that any such amendment or annulment shall be without prejudice to the validity of anything previously done or omitted to be done under that regulation.

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(1) The University shall establish an Agricultural Research Organization. Subject to the provisions of this Act and the Statutes, the University shall carry on research throughout the State of Gujarat directed primarily to the problems of agriculture and allied sciences for the purpose of aiding the development of agriculture and for the benefit of the rural population of the State.

(2) The University through its Agricultural Research Organisation shall be the principal agency of control over agricultural research activities of the State of Gujarat.

(i) Jurisdiction over research programmes, facilities, personnel and budgets assigned to the Director of Agriculture and Animal Husbandry, State of Gujarat, and to such other agencies of the State Government concerned with research of agriculture shall be transferred to the University according to such plans and on such date as may be mutually agreed upon between the Board and the State Government.

(1) The University shall establish an Agricultural Extension Education Organization which shall, subject to the provisions of this Act and the Statutes, make useful information based upon the finding of research available to farmers and others to help them solve their problems. It shall conduct demonstration and training programmes for the benefit of students and extension workers, and within the area of its constituent units, for the benefit of cultivators and rural people, as well. Increased agricultural production shall be the principal object of all extension activities and these activities shall be co-ordinated with the other functions of the University and other appropriate agencies of the State.

(2) The University shall be responsible for the agricultural extension education activities in the State necessary to communicate and demonstrate to cultivators the findings and development of agricultural research on improved practices essential to improve rural living and to increase agricultural production with special emphasis on food production and utilization.

(3) In order that the University may conduct such educational activities the State Government shall transfer to the University the necessary personnel and funds in accordance with a plan to be mutually agreed upon between the Board and the State Government.

(4) The Agricultural Extension Education Organization shall be developed under the guidance of the Director of Extension Education.

(1) In consultation with the appropriate officers of the University the Vice-Chancellor shall be responsible for taking such steps as may be necessary for the full co-ordination of teaching, research and extension education activities of the University.

(2) The Vice-Chancellor shall be responsible, working through the appropriate officers and staff of the University, for seeing that conditions are established whereby there is the maximum feasible progress in the development of new information and technology in the natural, physical and social sciences related to agriculture, and the transfer thereof to the teaching curricula and to the educational programmes, thereby leading to their acceptance and adoption where applicable in practice throughout the State.

(3) The Vice-Chancellor shall be responsible, working through the appropriate officers and staff of the University, to see that there is an appropriate inter-relation of the different curricula and courses offered in the different faculties of the University so as to avoid un-necessary duplication of functions between faculties and provide the students with the best course offerings and faculty contacts feasible within the University's resources and talents.

(4) The University shall develop its programmes of research and extension education keeping in view the needs of the State and provide the appropriate technical support and consultative advice to State Government departments engaged in agricultural development work.

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(1) The University shall establish a fund to be called the General Fund.

(2) The following shall from part of, or be paid into, the General Fund:

(a) any contribution or grant by Government;

(b) the income of the University from all sources including income from fees and charges and sale proceeds of farm products;

(c) bequests, donations, endowments and other grants, if any, received by the University.

(3) The General Fund shall be kept in the State Bank of India, or in any scheduled bank as defined in the Reserve Bank of India Act, 1934 (II of 1934) or in a co-operative bunk approved by the State Government for the purpose, or be, invested in securities authorised by the Indian Trusts Act, 1882 (II of 1982).

(1) The University shall establish a fund called the Foundation Fund from contributions and grants made by the Government for being credited to that fund and such other sums from the University which may be credited to the said Fund in accordance with the Statutes.

(2) The moneys in the Foundation Fund shall be invested in the securities authorised by the Indian Trusts Act, 1882 (II of 1982).

38. Pension, provident funds, etc. (1) The University shall constitute for the benefit of its officers, teachers and other employees in such manner and subject to such conditions as may be prescribed such pension, provident and insurance funds as it may deem fit.

(2) The State Government may declare that the provisions of the Provident Funds Act, 1925 (XIX of 1925) shall apply to the funds constituted under sub-section (1) as if they were Government provident funds.

(3) The University shall have power to invest the provident fund amount, in consultation with the Financial Committee constituted under section 40 in such manner as it may determine.

The State Government shall in each year after due appropriation made by the State Legislature by law in this behalf make provision for making grants to the University, as follows:

(a) a giant equal to the amount of the net expenditure incurred in the Institute of Agriculture, Anand, on such of its activities and on such of its agricultural, animal husbandry and other departments as are transferred to the University;

(b) a grant of an amount not less than the estimated net expenditure on pay and allowances of the staff, contingencies, and services of the University other than in respect of the activities in the institution referred to in clause (a);

(c) a grant to meet such additional items of expenditure, recurring and non-recurring as the State Government may deem necessary for the proper functioning of the University.

(1) The Board shall constitute a Finance Committee consisting of the following members, namely, the Vice-Chancellor, a Secretary to the State Government, the Comptroller and one person to be selected by the Board from amongst its non-official members.

(2) The Finance Committee shall have the following powers:

(a) to examine the annual accounts of the University;

(b) to examine the annual budget estimates;

(c) to review the financial position of the University from time to time;

(d) to make recommendations to the University on all proposals involving expenditure for which no provision has been made in the budget or which involves expenditure in excess of the amount provided in the budget; and

(e) generally to advise the University on all financial matters.

(1) The annual accounts of the University shall be prepared by the Comptroller under the direction of the Vice-Chancellor, and all moneys accruing to or received by the University from whatever source and all amounts disbursed and paid by the University shall be entered in the accounts.

(2) The annual accounts and the balance sheet shall be submitted by the Vice-Chancellor to the State Government which shall cause an audit to be carried out by a chartered accountant or by an auditor appointed by the State Government in consultation with the Accountant General, Gujarat State. The accounts when audited shall be printed and copies thereof together with the copies of the audit report shall be presented by the Vice-Chancellor to the Board and the Chancellor.

(3) The Board shall submit a copy of the accounts and the audit report to the State Government along with the statement of the action taken by the University on the audit report and the State Government shall cause the same to be laid before the State Legislature.

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Save as otherwise provided by or under this Act, every salaried officer and teacher of the University shall be appointed under a written contract. The contract shall be lodged with the Registrar of the University and a copy thereof shall be furnished to the officer or teacher concerned.

Every student of the University shall reside in a hostel or other accommodation maintained, recognised or approved by the University or under such conditions as may be prescribed.

Any dispute arising out of a contract between the University and any officer or teacher of the University shall, on the request of the officer or teacher concerned, be referred to a Tribunal of Arbitration consisting of one member appointed by the Board, one member nominated by the officer or teacher concerned and an umpire appointed by the Chancellor. The decision of the Tribunal shall be final and no suit shall lie in any Civil Court in respect of the matter decided by the Tribunal. Every such request shall be deemed to be submission to arbitration upon the terms of this section within the meaning of the Indian Arbitration Act, 1940 (X of 1940) and the provisions of that Act shall apply accordingly.

(1) Any member of any authority or body of the University may resign his office by letter addressed to the Vice-Chancellor through the Registrar and the resignation shall take effect on its acceptance by the Vice-Chancellor or on the expiry of thirty days from the date of the receipt of the letter by the Vice-Chancellor whichever event occurs earlier.

(2) The Board may remove any person from membership of any authority or body of the University on the ground that such member has been convicted by a court of law of an offence, which in the opinion of the Board, involves moral turpitude:

Provided that no order for removal shall be passed against any person without giving and opportunity of being heard.

(3) Subject to the provisions of sub-section (2), a person who is a member of any authority of the University as a representative of another body, whether of the University or not, shall retain his seat on the University authority or body so long as he continues to be a member of the body by which he was appointed and thereafter till his successor is duly appointed.

When any vacancy occurs in the office of a member (other than an ex-officio member) of any authority or other body of the University before the expiry of the term of office of such member, the vacancy shall be rilled up, as soon as conveniently may be, by the nomination, appointment or co-option, as the case may be, of a member who shall hold office so long only as the member in whose place he has been nominated, appointed or co-opted, would have held it, if the vacancy had not occurred.

No act or proceeding of any authority or other body of the University shall be invalidated merely by reason of any vacancy in its membership or by reason of some person having taken part in the proceedings who is subsequently found not to have been entitled to do so.

If any question arises regarding the interpretation of any provision of this Act, or of any Statute or regulation or rule or as to whether a person has been duly appointed as, or is entitled to be a member of any authority or other body of the University, or whether any decision of the University is in accordance with this Act or the Statutes, the question may, on petition by any person or body directly affected or suo motu be referred by the Vice-Chancellor, to the Chancellor and shall be so referred to the Chancellor if at least ten members of the Hoard so require. The Chancellor shall, after taking such advice as he deems necessary, decide the question and his decision shall be final.

All acts and orders in good faith done and passed by the University or any of its authorities, bodies or officers shall be final and no suit shall be instituted against or damage claimed from the University or its authorities, bodies or officers or other employees for anything done or purported to be done in pursuance of this Act and the Statutes and regulations framed thereunder.

The annual report of the University shall be prepared under the direction of the Vice-Chancellor and shall be submitted to the Board at least one month before the annual meeting at which it is to be considered. The Board shall, after considering the report, forward it to the State Government with such comments as may be deemed necessary and the State Government shall cause the report together with its comments to be laid before the State Legislature.

(1) Notwithstanding anything contained in any other Act relating to the establishment of a University in the State or in the Statutes, Ordinances, regulations, rules and orders made thereunder, the colleges specified in the Schedule appended to this Act shall as from such date as the State Government may by notification in the Official Gazelle, specify, (hereinafter in this section referred to as the specified date ), be disaffiliated from the Universities to which they may have been affiliated on the day immediately preceding such date and shall be transferred to and be maintained by the University as its constituent colleges.

(2) The control and management of the colleges specified in sub-section (1) shall as from the specified date stand transferred to the University and all properties and assets and liabilities of the State Government in relation thereto shall stand transferred to and vest in, or devolve upon, the University.

(3) Where before the specified date, the State Government has made any contract in relation to any of the said colleges, that contract shall be deemed to have been made by the University, and any reference therein to the State Government shall be construed as a reference to the University.

(4) Notwithstanding anything contained in this Act or the Statutes and regulations made thereunder, any student of a college specified in sub-section (1) who immediately before the specified date, was studying in any such college or was eligible for any examination of the University to which his college was affiliated before the date as aforesaid (hereinafter referred to as the concerned University) shall be permitted to complete his course in preparation therefor, and the University shall make arrangements for the instruction, teaching, training and holding for such students examinations for such period and in such manner as may be prescribed in accordance with the curricula of studies of the concerned University.

(5) The control and management of all research and educational institutions of the Department of Agriculture, the Department of Animal Husbandry, the Fisheries Department and of such other Departments of the State Government as the State Government may, by notification in the Official Gazette, specify in this behalf shall, from such date as the State Government may by order specify, be transferred to the University; and thereupon all properties and assets and liabilities of the State Government in relation to such institutions shall stand transferred to, vest in, or devolve upon, the University.

(6) Notwithstanding anything contained in sub-sections (1), (2) and (5), the Agricultural College, Junagadh, and all research and educational institutions in Junagadh District which were under the control and management of any of the Departments referred to in sub-section (5) immediately before the date specified under sub-section (1), or as the case may be, sub-section (5), shall not save with the previous sanction of the State Government, be discontinued by the University nor shall the educational, research or extension activities conducted in or by the said College or institutions immediately before the said date be stopped or reduced in scope or extent or transferred outside the said district, save with the like sanction.

(7) Notwithstanding anything contained in any other Act relating to the establishment of any University in the State, no such University shall as from the specified date be competent to award any degrees, diplomas, certificates or other academic distinctions in agriculture and the Faculties of Agriculture, Dairy Service and Veterinary Science thereof by whatever name called shall cease to function.

(1) Notwithstanding anything contained in section 51, such of the existing staff serving in any of the colleges or institutions transferred or liable to be transferred to the University under section 51, or such other staff connected therewith, as the State Government may, from time to time, having regard to the necessity therefor, direct, shall be taken over and employed by the University, and every person so taken over and employed shall be subject to the provisions of this Act and the Statutes and regulations made thereunder:

Provided that

(a) during the period of such employment all matters relating to the pay, leave, retirement, allowances, pension, provident fund and other conditions of service of the members of such staff shall be regulated by the Bombay Civil Services Rules, 1959 or such other rules as may, from time to time, be made by the State Government,

(b) any such member shall have a right of appeal to the State Government against any order of reduction, dismissal or removal from service or any other punishment

(2) Subject to the provisions of sub-sections (3) and (4), all permanent servants of the said staff taken over and employed by the University under sub-section (1) shall have a lien on their posts in the service of the State Government, and the period of their service under the University shall if they choose to revert to the service of the State Government, be counted for their increments, pension and other matters relating to their service.

(3) Notwithstanding anything contained in sub-section (1), every officer or servant of the State Government taken over by the University shall, within a period of two years, from the date he is so taken over (or such further time, if any, as the State Government may decide), give notice in writings to the State Government

(a) that he should be permitted to retire and thereupon he shall be permitted to retire from Government service and shall be entitled to such terminal benefits as compension, pension or gratuity, or the like, as may be prescribed by the State Government, or

(b) that he should be permanently absorbed in the service of the University and thereupon the University shall ab sorb him permanently in its service and any service rendered by him under the State Government shall be deemed to be service under the University, and he shall be entitled to receive from the University such terms and conditions of service as respects remuneration, leave and pension, and such rights as respects disciplinary matters or rights similar thereto as changed circumstances may permit as are not less favourable than those to which that person was entitled to immediately before he was taken over by the University, or

(c) that he should be permitted to revert to Government service and there upon he shall be permitted to revert to the service on the same terms and conditions of service applicable to him immediately before he was taken over by the University.

(4) If any officer or servant of the State Government fails to give notice under sub-section (3) within the time referred to therein, he shall be deemed to have opted to be permanently absorbed in the service of the University under clause (b) of sub-section (3).

(5) Notwithstanding anything contained in this section, in the case of any officer or servant of the State Government taken over by the University, if in the opinion of the University such officer or servant is not suitable or is surplus to its requirements, the University may move the State Government, within a period of two years from the date he was so taken over to repatriate the said officer or servant to the service of Government. Upon such request by the University the State Government shall take back the said officer or servant in its service.

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Notwithstanding anything contained in section 11, the first Vice-Chancellor shall be appointed by the State Government as soon as practicable after the passing of this Act for a period not exceeding three years and on such terms and conditions as the State Government thinks fit.

(1) It shall be the duty of the first Vice-Chancellor to make arrangements for constituting the Academic Council and other authorities of the University, other than the Board of Management, within six months after the date of his appointment or such longer period not exceeding one year in the aggregate as the State. Government may, by notification in the Official Gazette, direct.

(2) The first Vice-Chancellor shall, with the assistance of an Advisory Committee consisting of not more than fifteen members nominated by the State Government,

(a) subject to the provisions of this Act and the approval of the Chancellor,

(i) make provisional Statutes necessary for constituting the aforesaid authorities and regulating the procedure at the meetings of such authorities and the Board of Management and the transaction of their business,

(ii) draw up any rules that may be necessary for regulating the method of constitution of the aforesaid authorities;

(b) frame the first Statutes and regulations under this Act and submit them for confirmation to the respective authorities when they commence to exercise their functions; and

(c) subject to the control of the Chancellor, make such financial arrangements and incur such expenditure as may be necessary to enable this Act or any part thereof to be brought into operation.

(3) The authorities constituted under sub-section (1) shall commence to exercise their functions on such date or dates as the Chancellor may, by an order direct.

(4) The Statutes, and regulations framed by the first Vice-Chancellor shall, when confirmed by the respective authorities, be published in the Official Gazette.

(1) At any time after the passing of this Act until such time as the authorities of the University shall commence to exercise their functions

(a) any officer of the University may be appointed by the Vice-Chancellor with the previous sanction of the Chancellor,

(b) teachers of the University may be appointed by the Chancellor after considering the recommendations of an Advisory Committee consisting of the Vice-Chancellor, the Director of Agriculture and such other person or persons, if any, as the Chancellor thinks fit to associate with them.

(2) Any appointment made under sub-section (1) shall be for such period not exceeding four years and on such conditions as the appointing authority thinks fit:

Provided that no such appointment shall be made until financial provision has been made therefor.

The Vice-Chancellor appointed under section 53 shall have powers until the Board of Management commences to exercise its functions

(a) with the previous approval of the Chancellor to make additional Statutes to provide for any matter not provided for by the first Statutes;

(b) to constitute provisional authorities and bodies and on their recommendations to make rules providing for the conduct of the work of the University;

(c) subject to the control of the State Government, to make such financial arrangement as may be necessary to enable this Act or any part thereof to be brought into force;

(d) with the sanction of the Chancellor, to make for a period not exceeding four years such appointments as may be necessary to enable this Act or any part thereof to be brought into force;

(e) to appoint any committee as he may think fit, to discharge such of his functions as he may direct; and

(f) generally to exercise all or any of the powers conferred on the Board of Management by or under the provisions of this Act.

If any difficulty arises as to the lust constitution or reconstitution of any authority of the University under this Act or otherwise in first giving effect to the provisions of this Act, the State Government, as occasion may require, may by order do anything which appears to it necessary for the purpose of removing the difficulty.

(See section 51)

1. The Agricultural College, Junagadh.

2. Shri Navinchandra Mafatlal College of Agriculture, Navsari.

3. The Bansilal Amritlal College of Agriculture, Anand.

4. The Dairy Science College, Anand.

5. The Gujarat College of Veterinary Science and Animal Husbandry, Anand.

1. Received the Assent of the Governor on the 13th September, 1969 is hereby published for general information.