Andhra pradesh act 015 of 1988 : Jawaharlal Nehru Technological University (Amendment) Act, 1988

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called Jawaharlal Nehru Technological University (Amendment) Act, 1988.

(2) It shall come into force on such date as the State Government may, by notification in the Andhra Pradesh Gazette appoint.

Section 2. Amendment of section 4 Act 16 of 1972

2. Amendment of section 4.- In the Jawaharlal Nehru Technological University Act, 1972 (Act 16 of 1972) (hereinafter referred to as the principal Act), in section 4,-

(a) in sub-section (I) in clause (iii), for sub-clause (e), the following sub-clause shall be substituted, namely:-

"(e) industrial consultancy service and expansion programmes for the different faculties of the colleges."

(b) in sub-section (2), to item (xviii), the following proviso shall be added, namely:-

"Provided that the Government may issue such orders as they may deem fit with regard to levy of fees and other charges for admission of students in colleges".

Section 3. Substitution of new section for Section 8A

3. Substitution of new section for Section 8A.- For section 8A of the Principal Act, the following shall be substituted, namely:-

"The Rector, 8A. The Rector shall be appointed by the Executive Council on the recommendation of the Vice-Chancellor and shall exercise such powers mid perform such functions as may be prescribed by Statutes."

Section 4. Amendment of section 11

4. Amendment of section 11.- In section 11 of the principal Act,-

(1) in sub-section (1),-

(a) for item (iii) the following item shall be substituted, namely;-

"(iii) the Secretary to Government, incharge of Technical Education or his nominee;"

(b) for item (v), the following item shall be substituted, namely:-

"(v) One Principal of the constituent colleges and one Director from the various units or cells of the University nominated by the Government by rotation in the order of seniority for a period of one year on the recommendation of the Vice-Chancellor.";

(c) item (vi) shall be omitted;

(d) for items (vii) and (viii), the following shall be substituted, namely:-

"(vii) three teachers, other than Principals of the constituent colleges, one each to be nominated by the Government on the recommendations of the Vice-Chancellor from among the teaching stall of the constituent colleges not represented by their principals under item (v);

(viii) three persons to be nominated by the Government on the recommendation of the Vice-Chancellor, is follows:-

(1) one person to represent the Industry and Research. Organisations with special knowledge in Engineering and Technology;

(2) one person with special knowledge in Architecture and Fine Arts or Physical and Social Sciences; and

(3) One person with adequate experience to represent Banking or Accounting."

(e) item (ix) shall be omitted.

(2) in sub-section (7), in clause (a), for the expression "items (viii) and (ix)" the expression "item (viii)" shall be substituted.

Section 5. Amendment of section 12

5. Amendment of section 12.- In section 12 of the principal Act, in sub-section (1), for item (x), the fo]lowing items shall be substituted, namely:-

"(x) to make statutes;

(xi) to establish, equip and maintain the University libraries, laboratories, workshops, museums and the like;

(xii) to provide for research and ??? and dissemination of knowledge;

(xiii) to provide for allowances and ??? allowances, to institute scholarships, bursaries, ??? and prizes and to organic exhibitions;

(xiv) to control and manage all colleges and hostels in the University area in the manner prescribed by the Statutes;

(xv) the Executive Council shall exercise alt the powers of the University not otherwise provided for and all powers requisite to give effect to the provision of the Act.".

Section 6. Amendment of section 41

6. Amendment of section 41.- In section 41 of the principal Act, for sub-sections (1) and (2), the following shall be substituted namely:-

"(1) The Government shall have the right to cause an inspection to be made by such person or persons as they may direct, of the University, its buildings, laboratories, libraries, museums, workshops and equipment and of any institutions maintained by the University and also to cause an enquiry to be made into the teaching and other work conducted of done by the University in respect of any matter connected with the University.

(2) The Government shall in every case give notice to the University of its intention to cause such inspection or inquiry to be made and the University shall be entitled to be represented thereat".

Section 7. Insertion of new section 45

7. Insertion of new section 45.- After section 44 of the principal Act, the following section shall be inserted, namely:-

45. Notwithstanding any tiling in this Act,-

(a) "Special provision as to the reconstitution of the Executive Council Academic Development Board and the Finance Committee.-the members of the Executive Council, the Academic Development Board and the Committee constituted and functioning before the commencement of the Jawaharlal Nehru Technological University (Amendment) Act, 1988 (hereinafter referred to as the said Act) shall continue to be such members and function only until a new Executive Council, Academic Development Board and Finance Committee is reconstituted in accordance with the provisions of this Act as amended by the said Act; and

(b) On the reconstitution of such new Executive Council, Academic Development Board and Finance Committee in accordance with the provisions of this Act as amended by the said Act, the members of the Executive Council, Academic Development Board and Finance Committee holding office immediately before such reconstitution shall cease to be such members.".

Section 8. Amendment of the Schedule

8. Amendment of the Schedule.- In the Schedule to the Principal Act,-

(A) under the heading "I. Officers of the University",-

(i) in clause 1,

(a) for sub-clauses (1), (2) and (3), the following shall be substituted, namely:-

"(1) The Government shall constitute a Search Committee consisting of,-

(i) a nominee of the Executive Council;

(ii) a nominee of the Government;

(iii) a nominee of the University Grams Commission,

The Search Committee shall submit a panel of three persons to the Government from among whom the Government shall recommend one person to the. Chancellor for appointment as Vice-Chancellor and the Chancellor shall appoint such person as Vice-Chancellor:

Provided that no person shall hold the office of Vice-Chancellor beyond, the age of sixty, live years.

(2) The Vice-Chancellor shall hold office for a term of three years from the date of ids appointment and shall be eligible for re-appointment to that office for another term of three years only. The service conditions of the Vice-Chancellor shall be such as may be determined from time to time by the Chancellor and they shall not be varied to his disdevantage after his appointment. The Vice-Chancellor shrill be the Academic Head and the principal Executive Officer of the University and exercise general control over its affairs. He shall be a whole University of the University and shall be paid the pay and allowances admissible from time to time to a Principal Secretary to the State Government. He shall he provided with a furnished official accommodation for which he shall pay ten per cent of his salary towards rent.

(3) When the Vice-Chancellor is unable to exercise his powers, perform his functions and discharge his duties owing to absence, illness or any other cause or when the office of the Vice-Chancellor is vacant, it shall be competent for the Government to appoint a person to be in-charge Vice-Chancellor. The person so appointed as in-charge Vice-Chancellor shall exercise the powers, perform the functions and discharge the duties of the Vice-Chancellor ??? Vice-Chancellor assumes the office or as the case may be a new Vice-Chancellor is appointed in accordance with sub-clause (1)";

(b) after sub-clause (14), the following subclauses shall be added, namely:-

"(15) The Vice-Chancellor shall not give effect to any decision of any decision of the University, it he is of the opinion that such decision is not in the interests of the University.

(16) The Vice-Chancellor shall by virtue of his office, be a member and Chairman of the Executive Council and of the Academic Development Board and shall preside at the convocation of the University in the absence of the Chancellor.";

(ii) in clause 2, for sub-clause (1), the following shall be substituted, namely:-

"(1)(a) The Registrar shall be a whole-time paid officer of the University appointed by the Executive Council for a term of three years or less and on such, other terms as may be prescribed by the Statutes:

Provided that he shall not continue in that office for more than six years.

(b) The Registrar shall exercise such powers and perform such duties as may be prescribed. The Executive Council may transfer the Registrar to a suitable position even before the completion of the term provided that he is shown a position in the University with the same emoluments for the remaining part of his term of appointment.";

(iii) in clause 3, for sub-clause (1), the following shall be substituted, namely:-

"(1) The Financial Adviser-cum-Chief Accounts Officer shall be a whole-time paid officer of the University and shall be appointed by the Council on the recommendation of the Vice-Chancellor for a period of three years or less, provided that he shall not continue in that office for more than six years. The Executive Council may transfer the Financial Adviser-cum-Chief Accounts Officer to a suitable position even before the completion of the tram, provided that he is shown a position in the University with the same emoluments for the remaining part of his term, of appointment.".

(B) Under the heading "II Authorities or me University"-

(i) in clause (1) relating to the Academic Development Board, in sub-clause (1)(a),-

(1) for items (i) to (vii), the following shall be substituted, namely:-

"(i) the Vice-Chancellor;

(ii) the Rector;

(iii) the Directors, who are in charge of the Evaluation, Faculty and Curriculam Development, the Post-Graduate School, and the Industrial Liason and the Consultancy service, the Centre for Distance Education and the Computer Centre at the Headquarters of the University;

(iv) the Principals of the Constituent Colleges and Director of Oil Technological Research Institutes;

(v) eight Professors or Heads of Departments, one from each of the faculties of Civil, Mechanical, Electrical, Electronics, Mathematics, Physics, Chemistry, Humanities, Business Administration and Computer Science to be nominated by the Government on the recommendation of the Vice-Chancellor by rotation in accordance with the principles prescribed by the Statutes, for a period of two years from the date of nomination;

(vi) two Professors or Heads of Departments one each from the faculties of Architecture and Fine Arts to be nominated by the Government on the recommendation, of the Vice-Chancellor;

(vii) the Secretary to Government in-charge of Technical Education;

(vii-a) the Director of Technical Education";

(2) the heading "Student Representatives" and item (xi) thereunder shall be omitted;

(ii) in clause II relating to Finance Committee, for sub-clause (1), the following shall be substituted, namely:-

"(1) There shall be constituted a Finance Committee which shall be a sub-committee of the Executive Council with the following members, namely;-

(i) the Vice-Chancellor who shall be the Chairman of the Committee;

(ii) the person representing the Banking or Accounting on the Executive Council;

(iii) the Director of Technical Education, Andhra Pradesh;

(iv) two members of the Council, not included in item (i) to (iii) above, nominated by rotation by the Council;

(v) the Financial Adviser-cum-Chief Accounts Officer who shall be the Secretary of the Committee.";

(iii) after clause III the following shall be inserted, namely:-

"IV Planning and Monitoring. Board;

(1)(a) There shall be a Planning and Monitoring Board consisting of:-

(i) the Vice-Chancellor who, shall be the Chairman of the Board;

(ii) the Rector;

(iii) Principals of the Constituted Colleges;

(iv) Directors of the University;

(v) One eminent educationist nominated by the Government;

(vi) One nominee of the University Grants Commission.

(b) The Registrar shall be Member-Secretary of the Board.

(2) The Board shall be the principal planning and reviewing body and it shall also arrange for periodical monitoring of the development programmes and of teaching and research in the University.

V. Selection Committee;

(1) There shall be constituted a Selection Committee in regard to the appointment of the Professors, Assistant Professors and Lecturers which shall consist of:-

(i) the Vice-Chancellor, who shall be the Chairman of the Committee;

(ii) the Rector;

(iii) a nominee of the University Grants Com-mission;

(iv) One expert from the University on the concerned subject and three experts from outside the University in the concerned subject nominated by the Vice-Chancellor from time to time of whom atleast two must be present in the selection committee;

Provided that no person shall participate in the meeting of the selection committee for any appointment, if he or his near relative is a candidate for that appointment:

Provided further that no teacher holding a post lower in rank than the one to which the appointment is to be made, shall, be a member of the selection committee.

(2) The Dean of the Academic Affairs shall be the Secretary of the Selection Committee; If there is no such Dean, the Registrar shall be the Secretary".