Kerala act 017 of 1974 : Kerala University Act, 1974

,_-.__.. 4-7

prescribed authorit)

ielerred^toinsection ^{7 ofthe}lndmn Soldiers (Litigation) ^Act,

192')

(Central ^{Act 4 of}

1925) ^{that the}

landlord^IS

qervmg ldeI

spccml

conditlons within^the

memmg of- section ³

ol' the

said Act. Exp/(manor:

——For ^the

purpose ^01this

section,

"family"

shall^meansuch relations ofthe landlord ^as

oldmarily

live

with him and are

depended

on ') him.

K

THE

KERALA

UNIVERSITY

ACT,

1972

(Act ^{17 or}

1974)

-

CONTENTS/ Preamble Sections.

CHAPERTI

I

' PRELIMINAftY

1.

Short title

and commencement.

2. Definitions.

I

it..t| g

In'

.

/.I ^'

I1,.

CHAPTERII

THE

UNIVERSITY

3 The

University

4

Tcrritmial limits

5.

Powers of

the

University.

6

University open

to all classes

and creeds

CHAPTER ^III

THE

CHANCELLOR,

FRO-CHANCELLOR AND

OFFICERS

01' THE

UNIVERSITY

7.

'The

Chancellm

u.

8.

'The Pro-Chancellor

9.

Officers of the

University.

10.

The Vice-Chancellor ^{{ I}

11

The Pro-Vice-Chancellor '

12.

The

Registrai

13.

The Controller

of Examinations

14.

The Finance Officer. la.

Appointments

to be notified.

.

4!}

CHAPTER ^1V

AUTHORITIES OF THE

UNIVERSITY

16

Authorities

of the

Universit)

17

Senate

,

'

.

18.

Reconstitution

of the

Senate.

19

Powers and functions of the Senate.

20

Meeting

of the Senate.

21. ^The

Syndicate.

22. Term

of

office of

Members of

Syndicate.

23. Powers of

Syndicate

24. The

Academic Council

25. Powers

and

duties

of Academic

Council

26 Faculties

27 Deans of

faculties.

28. Boards of

Studies

29. Students Councrl

30. Powers and dunes

of

Students'

Council.

31.

Finance Committee.

32. Other

authorities

of

University.

33.

Disqualification

for

membership. ^I

4

CHAPTER ^V

'

STATUTES, ORDINANCES, REGULATIONS,

RULES ^AND

BYE-LAWS

34. Th Statutes.

35. Procedure for

making

Statutes.

36.

Ordinances.

,

.

37.

Procedure for

making

Ordinances.

38.

Regulations.

39. Procedure for

making Regulations

40.

Rules,

bye-laws

and

orders.

41.

Publication

in

the

Gazette.

"

"

.

CHAi'TEn ^VI

ELECTION ^TOTHE

SENATE—THE SYNDICATE ^ANDOTHER

BODIES ^OF

THE

UNIVERSITY,

FILLING

UP OF VACANCIES

AND

RESIGNATION,

REMOVAL.

ETC., ^OF

MEMBERS ^OF

AUTHORITIES ^ANDBODIES

42. Election

of members to the

Senate,

Syndicate

and other bodies

of

the Unwersrt) ^.

43.

Filling

up of vacancies.

45:.

Resignation

or

removal of members of any authority, ^or

body. .JJ'

49

CHAPTER ^VII

FINANCE

45.

University

Fund.

46. Grants

from Government.

47. Annual estimates of income

and

expenditure

48. Annual accounts.

49. Annual

Report.

50.

Audit of accounts of^the

University.

CHAPTER ^VIII

PRIVATE

COLLEGES ^AND

AFFILIATION ^OF

COLLEGES

51. Definitions

52.

Governing body

for

private college

under

unitary mangement.

53.

Managing

council for

private

colleges

under

corporate

management.

54.

Appointment

of

manager.

55. ^Actsor

proceedings

of

Governing

body ^or

managing

council not to

be invalidated.

56.

Affiliation ^of

colleges

57.

Appointment ^ofteachersⁱⁿ

private

colleges.

58.

Qualifications

of teachers.

59. Probation.

60. Conditions of service^ofteachers of

private

colleges

61. Post

disputes relating ^toserv1ce conditions

of

teachers.

62.

Membership

of

Local

authorities ^etc.

63.

Non-teaching

staff of

private

colleges.

64. Transfer

of teachers^toother Universities.

65. Constitution of

Appellate

Tribunal.

66. ^Bar

ofjurisdiction

of c1v1l courts. '

67. Private

colleges

to

comply

with

provisions

of

Chapter

within

six months.

68.

Colleges ^not

complying ^with

provisxons ^of

this Act.

CHAPTER IX

MISCELLANEOUS

69.

Power ^to

provide ^for

management ^of

private colleges ⁱⁿ

certain Circumstances.

70. Power of

Government ^tocause

inspection

of

University.

71.

Appomtment

of Commission in

inquire ^into

the

working

of University.

72. Power of Government ^tomake rules. 34/1847/MC.

J

50

73.

Conditions of service.

74.

Pension,

insurance and

provident

fund.

75.

Proceedmgs

ofthe

University

and

bodies

not to

be invalidates

by vacancies.

76.

Proceedings

of the

Senate,

Syndicate

and Academ'ic

Council.

77.

D1spute

as

to const1tut1on of

University authbritv

or

body78.

Report

on affiliated

colleges.

79.

Protection ofacts and

orders. ^'" '

80

Institutions affiliated

to

University.

"

_

81.

Registered

graduates.'

"

82.

Transitory prov1sions.

83. F1rst

Statutes and

Ordinances.

84.

Repeal.

THE KERALA UNIVERSITY

ACT,

1972* '

(Act ^{17 of}

1974)

An Act^to

[)rovzdefor

the

7eorgamsatzon

qft/ze Umverczry of Kelala Preamble.—WHEREAS ^1tis

expedient

to

rcorganise

the

Unive1sity ^of Kerala with a

v1ew to

establ1sh1ng ^a

tcachmg,

resident1a1

and

affiliating

U111- ver51ty ^f01the

southern districts ofthc State ofKerala. BE ^it

enacted

in the

twenty-fifth

Year ^ofthe

Republic

of

India ^as follows ^:—

I .

'

CHAPTER ^I

Preliminary

1.

Short tztle and

commencement. —( 1)

Th1s Act may be called

the Kerala Univers1ty ^Act,

1974.

(2) ^It

shall^comemtoforce^{onsuch dateasthe}

Government ^may' by

not1fieat1on ^1nthe

Gaz,ette,appomt; Provided ^that

different dates may be

appomted

for different

provi- sions ^{ofth1s Act}

and any refe1enee' in any such

proviston ^tothecommence- mentofthis ^Act

shall ^be

const1ued ^asa

ieference^tothecommg^intoforce of that

prowsion. *

Rece1ved the assent of the

Governor on the

26th

day

ofJuly

1974 and published ^1ntheGazette

Extraordinary ^{No 568}

dated^{27th July}

1974.

\1.

K-

(Hg-x

51

2

Definitions

—-In this

Act,

unless^thecontext

otherwise

requires,—

(1)

"Academic Council"

means^the

Academic Council^{of the} University; ^.i.

(2)

"affiliated

college"

means^a

college

affiliated^tothe

University in

accordance

with the

provisions

of this Act and the Statues and in which instruction is

provided ⁱⁿ

accordance With the

provisions

of the

Statutes, Ordinances ^and

Regulations;

(3)

"annual

meeting"

means^oneofthe

ordinary

meetings ^ofthe Senate held every

year under sub-section

(1) ^ofsection²⁰and

declared

by the

Statutes ^{tobe the}

annual

meeting

of the

Senate;

(4) "Appellate

Tribunal"

means^the

Appellate

Tribunal consti- tuted under sub-section

(1)

of section

65;

(5)

"Boaid^ofStudies"means^aBoard ofStudies'of ^the

University;

(6)

"Chancellor" means^the

Chancellor ^ofthe

University;

(7)

"college"

means^aninstitution maintained ^{by, or}

affiliated^to the

University, ⁱⁿ

which instruction^is

prowded ⁱⁿ

accordance ^{with the}pro- VlSlOl'lS ^ofthe

Statutes,

Ordinances^and

Regulations;

(8)

"department"

means ^a

department

designated ^{as such by the} Ordinances ^or

Regulations ^with

reference ^toa

subject ^or

group^of

subjects

(9)

"educational

agency"

means

any person ^or

body ^ofpersons^who are which

establishes

and

maintains

aprivate college

or more

than one private college;

(10) "faculty"

means^a

faculty ^ofthe

University;

(11)

"Government

college"

means ^a

college

maintained

by ^the Government ^and

affiliated to^the

University,

(12)

"hostel" means ^{a unitof}

residence^{for the}

students^{of the} University, ^orthe

colleges ^orinstitutions maintained

by, ^oraffiliated^to,the University ⁱⁿ

accordance ^withthe

provisions ^{of thisAct or the}Statutes^or Ordinances, ^-

(13)

"non-teaching

staff" ^{of the}

University ^{or a}

college

means ^the employees ^{of the}

University ^orthat

college,

other^than

teachers;

(14) "prescribed"

means

prescribed

by ^{this Actor the}statutes, Ordinances,

Regulations,

rules^or

bye-laWS'made

thereunder; ^.

(15)

"principal"

means^theheadofa

college;

(16)

"private college"

means

acollege

maintained

by ^an

educational 'agency other than the Government ^orthe

UniverSity

and affiliated^to the

University. '

.

(17)

"Pro-Chancellor"

means^thePro-Chancellor ^{of the}

University;

(18)

"Pz'9-ViceChancellor"

means^thePro-Vice-Chancellm ^{of the} Universny; ^.

52

(19)

"recognised

institution" means ^an

institution^forreseaich^or special

studies,

other^thanan

affiliated

college, recognised ^assuch

by ^the University;

(20) "registered

giaduates"

means

graduates

registered

unde1 ^the provisions ^{ofth1sAct andthe}Statutes^andincludes

graduates

deemed^to be

registered

graduates;

(21)

"Senate" means^theSenate^ofthe

University;

(22)

"State" means^theState^of

Kerala; '

(23)

"Statutes",

"Ordinances"

"Regulations,

"bye-laws" ^and

"rules"means

respect1vely

the

"Statutes" "Ordinances",

"Regulations", "bye laws"

and "rules" of the

University;

(24)

""student means^a

part-time ^orfull-^time

student

receiving instruction or

Carrying

on researchin

any of

the

Colleges

or

recognised institutions,

(25)

"Studies' Council" means^the

Students' Council^ofthe University;

(26) "Syndicate"

means^the

Synd1cate ^ofthe

University;

(27)

"teachei" means ^a

principal,

professor,

assomate

professor, assistant

professor,

reader,

lectuier, instructor,

or such

other person

imparting instruction or

supervising

researchin

any of

the

colleges

or

recognised 1nsti- tutions

and whose

appomtment

has been

approved

by

the

University;

(28)

"teacher^ofthe

University"

means

aperson employed ^as

teacher in any institution maintained

by

the

University;

(29) "University"

means^the

University ^ofKerala

constituted under this

Act;

(30) "University

area" means^theareatowhich ^the

jurisdiction ^of the

University

extends

under sub-section

(1)

ofsect1on4;

(31)

"Univers1ty

Fund" means^theKerala

University ^Fundesta- blished under

sub-section

(1)

of section

45;

(32)

"Vice-Chancellor" means^theVice-Chancellor ^ofthe

University.

CHAPTER ^II

The

University

3. The

Unzverszty.——(l)

The

Chancellor,

the

Pro-Chancellor,

the

Vice- Chancellor, ^the

Pro-Vice-Chaneellor,

ifany,^andthe

members^ofthe

Senate, the

Syndicate

and ^the

Academic

Council,

for the time

being,

shall

constitute abody corporate^{by thenameofthe}

University

ofKerala.

(2) ^The

University

shall^have

perpectual

successwn^anda

common seal, ^and

shall^{sue andbe sued}

by ^thesaid

name.

53

4. Territorial

limits—(l)

The

jurisdiction

ofthe

Universny

shall extend to the revenue districts

of

Trivandrum, Quilon,

Alleppey, Kottayam,

Idikki and Ernakulam of ^theState.

(2) ^NoeducatiOnal

institution

situated

beyond ^theterritonal

limits of ^the

University

shall, ^savewiththesanction^ofthe

Chancellor^and

the Government, ^beaffiliated ^tothe

University ^andno

educational

institution within ^theterritorial

limits ofthe

University

shall,save ^{With the}

sanction^of the Chancellor

and the

Government,seek ^orcontinue

affiliation^to

any other University

established

by ^law.

5. Powers

of

the

University—The

Univmsny

shall

have

the follow- ing

powers, namely:—

(i) ^to

provide ^for

instruction^and

training ^insuch

bianches oflear- ning ^asthe

UniverSity ^{maydeem fit, andtomake}

prowsion ^for

research^and for the advancement and

dissemination^of

knowledge,

(ii) ^toinstitute

degrees,

titles,

diplomas ^and

other

academic distinctions:

(iii) ^toholdexaminations ^andtoconfer

degree ^and

other

academic distinctions ^on

persons ^who— (a)

shall ^have

pursued ^a

piescribed

course^of

Study ^ina college

under ^the

University,

unless

exempted

therefrom ^{iii the}manner

pres- cribed, ^andshallhave

passed ^the

prescribed

examination^or (b)

shall^havecarried ^on

reseaich under

prescribed

conditions and which has been

duly

evaluated;

(iv) ^toconfer

honorary degrees ^orother

distinctions^on

distingui shed personsⁱⁿaccordance ^With

the

conditions^tobe

prescribed

in

the Statutes;

(v) ^to

grant diplomas,

certificates^or

othei distinctions^to

persons who shall

have

pursued aprescribcd

course of study

under

prescribed

condi- tions. (Vi) ^towithdraw^orcancel

degrees,

titles,

diplomas,

certificates^or other distinctions under

conditions

that may^be

prescribed by

the

Statutes, after

giving ^theperson affected ^areasonable

opportunity ^to

present his case;

(vii) ^to

superVise^andcontrol^the

res1dence^and

discipline ^of students ^ofthe

UniverSity, colleges ^and

recognised

institutions and to

make arrangements ^for

promoting

their health^and

general welfare;

(viii) ^to

recognise hostels which ^are

maintained

by

bodies other than the

UniverSity

and ^towithdraw

such

recognition;

(ix) ^toexerCise^suchcontrol^overthe

students^{as will}ensure

their physical ^andmoral

well-being;

(x) ^toconstitute ^aBoard^to

entertain^{and ifit}thinks^fitto

adjudi- cate and^toredress any

grievances

of

the students of

colleges,

who

may for any

reason be

aggrieved

otherwise

than

by ^{an act}of

the court;

54

t

(xi)

to fix the fees

payable

to

the

University

and to

demand and receive such

fees; (x11) ^tofixand

iegulate, ^Withthe

previous

sanction^ofthe

Govern- ment, the fees

payable ⁱⁿ

colleges ^and

recognised

institutions

affiliated^tothe University, (xni) ^Withthe

previous

sanction^ofthe

Government, ^to

regulate ^the emoluments and

pattern

and ^to

prescribe

the

'duties ^and

conditions of service of teachers and

non-teaching

staff in

private colleges,

(XIV) ^{tohold and}manage endownments ^anbursurics^andto institute ^andaward

fellowships, scholarships, studentships,

medals^andpiizes and to

organise exhibitions,

(xv) ^toinstitute^and

prov1de

funds "herever necessary^forthe mamtenance of—

(a) ²¹

Students'

Advisory

Bureau;

(b) ^an

Employment

Bureau;

(c) aUniversity

Union^for

Students; ^'.

(d) University

Athletic

Clubs,

(e) ^the

National

Cadet

Corps,

(f) ^theNational Service

Corps;

(g) University

Extension

Boards; ,(h)

Students' Cultural^and

Debating

Societies,

(i) ^aTranslation^andPublication

Bureau; ^and

(J)

co-operative

societies^andother similar

institutions^forpromo ting ^thewelfare^ofstudents^and

employees ^ofthe

University;

(xvi) ^to

co-operate ^Withother Universities ^{or any}authorities^'or associations ^insuch

manner^{and forsuch}purposes ^asthe

University may determine; (xvu) ^todoallsuch

other ^actsand

things,

whether incidental^tothe powers aforesaid ^or

not, ^{as maybe}

requisite ⁱⁿorder ^tofurther the

objects of ^tlie

UniveiSity ^asa

teaching

and examining body,

and ^to

cultivate and promote

arts, science^and

other branches ^of

learning;

I

(xvni) ^{totakeand holdany}property,

movable ^or

immovable, which may become vested ^{initfor the}purpose ofthe

University by purchase, grant,

testamentary disposmon ⁰¹otherWise^andto

grant, demise,

alienate^or otherwise

dispose ^{ofall or}

any^ofthe

properties belonging ^tothe

University and ^{also todo}all other ^actsincidental ^or

appertaining ^{to a}

body ^C01

poratc; (2:12) ^to

direct, manage^andcontrol ^allimmovable ^andmovable'^pio- perties

transferred ^tothe

University^{by the}

Government;

(xx) ^to

co-ordinate

supervise,

regulate ^andCODII'Ol'U'lC conduct^of teaching ^and

research ^{workin the}affiliated

colleges ^{and the}institutions i'ccogniscd ^{by the}

University ^;

55

(xxi) ^to

define ^thepowers^and

duties ^oftheofficers^{ofthe Unix}

ersity other than the

Vice-Chancellor;

(xxii) ^to

provide ^forthe

inspection ^ofaffiliated

colleges ^andtoissue such

directions ^{as the}

University may^deem

fit;

(xxiii) ^to

establish,

maintain ^andmanage colleges,

institute^of research ^and

other

institutions ^of

higher

studies;

(xxiv) ^toaffiliate ^to

itself

colleges ⁱⁿ

accordance ^{With the}

provisions of this^Actandthe

Statutes,

Ordinances^and

Regulations ^{and to}

withdiaw affiliation of

colleges.

(xxv) ^to

institute

professorships,

readerships,

lecturerships

and

any other

teaching

and research

posts required

by ^the

UniverSity

and^to

appoint persons ^tosuch

professorships, readerships, lecturerships

and

other

teaching and

research

posts;

(xxvi) ^to

establish,

maintain^andmanage hostels; (xxvn) ^{With the}

previous

sanction^oftheGovernment^as

regards the purpose and amount

of ^loanand

subject ^tosuchconditions^as

may be specified ^{by the}

Government ^asto

security ^andrateof

inteicst, ^to

boriou any ^sumof money from the

Central

Government,anyothei

Government the Universitv

Grants

Commissmn ^or

any otliei

incorporated

body;

and (xxvni) generally ^todosuchother^{acts as maybe}

required ^to further ^theaims

and purposes^ofthis

Act.

6

Umwrrily open ^toall

classes

and weed:

~—-(l)

No peison shall ^on

giounds only ^of

religion,

race, caste,^sex,descent,

place ^of

birth,

rCSidencc,

language, political

opinion ^{or anyof}

them, ^be

ineligible ^{for, or}

discriminated against, in

respect

of any employment

or office

undei the

University

or

membeiship of any^of-theauthorities^orbodies of the

University ^or

admission to

any degree ^orcourse^of

study ^inthe

Univeisny. Pi

ov1dcd that

the

University

may, ⁱⁿ

COl'lbllllallOll with the

Govern- ment, affiliate any college ^or

recogmse ^anyinstitution,

excluSively

for women either ^for

education,

instruction ^or

re51dence, ^orreserve for women or members of

socially

and

educationally

backward classes^Oiof

Scheduled Castes or'Scheduled

Tribes,

places ^for

the purpose^of

admission ^as

students in any

college ⁰ⁱ

institution maintained ⁰ⁱ

contiolled

by

the

UniverSity,

(2) ^In

making

appomtments by

direct recruitment^to

posts ⁱⁿ

any class ^or

eategOiy

in each

depaitment

under the

Univc151ty ^or

to

posts

of non-teaching

staflin ^the

Universuy ^the

University

shall

mutam

mulandu observe the

prOViSions ofclauses

(a), (b) ^and

(c)

ofiulc ^l4-

and

rules

15,

16

and ^17oftheKerala State ^and

Subordinate SeiVice

Rules,

1958,'as amended

from,time ^to

time.

\

56

CHAPTER III

The

Chancellor,

Pro-Chancellor and Ofiicers

of

the

University

7. ^The

Clzancellor.—(l)

The Governor

of Kerala

shall,

by

virtue

of his

office,

he the

Chancellor

of

the

Univeisity.

(2) ^The

Chancellor shall ^{be the head ofthe}

University ^and

shall, ^when present, preSide ^at

meetings ^ofthe

Senate, ^{andat any}

convocation^{of the} Universny.

(3) ^TheChancellor^may,

by

orderⁱⁿ

writingflannul ^anyproceed- ing ofany

ofthe

authorities ofthe

UniverSity

which ^{isnot in}

conformity ^with this

Act,

the

Statutes,

the

Ordinances,

the

Regulations,

the

rules or

the bye-laws ^:

Provided

that,

before

making any such

order,

the Chancellor shall

call upon such

authority ^toshowcause

why ^suchanorder should^notbe made

and conSidei the cause, if any, shown

by

such

authority

within ^a

reasonable time.

(4) ^The

Chancellor

shall, ^whenan

emergency arises, ^{have the}

right ^to suspend ^or

dismiss any^{of the}

authorities ^ofthe

University ^andtotake measures {Or the interim

administration

of the

University.

(5) Every

proposal ^fortheconferment^{of an}

honorary

degree

shall^be subject ^to

confirmation

by ^the

Chancellor.

(6) ^An

appeal

shall^lietothe

Chancellor

against any order ^{of dis-} missal

passed by

the

Syndicate

or the

Vice-Chancellor

against

any person in

the serum ot

the

UniverSity.

(7) ^An

appeal

under

sub-section

(6)

shall^befiled

within

Sixty days from the

date^olserVicc of

the order of

dismissal on the

person concerned.

(8) ^TheChancellor

shall,

bcforc

passmg ^anyorder^onan

appeal

under sub-section

(6),

refer the

matter

for adVice to a

Tribunal

appointed

by

him for the purpose.

(9) ^TheChancellor shall^havepower ^toremove^the

Vice-Chancellm^or the Pro-Vice-Chanccllor from office

by

an ordei in

writing

on

charges

of misappropiiation ^or

mismanagement ^of

funds ^or

misbehaVior, Provided that such

charges

are

pioved by

an

enquiry conducted

by a

person who^15orhas

been

aJudgc

ofthe

Higli

Court

or the

Supreme

Court appointed ^{by the}

Chancellor ^forthepurpose:

Provided further^thatthe

Vice-Chancellor ^or

the

Pro-Vice-Chancellor shall not be

removed under this section unless

he has been given

a

reasonable opportunity ^of

showmg

cause

against ^theaction

proposed ^{to be}taken

against him.

(10) ^TheChancellor shall ^havesuchother powers ^as

may ^be

conferred on him

by

this Act ^or

the Statutes. v

57

8. The

Pro-Chancellor.—(1)

The Minister for the

time

being

admini- Stering ^the

subject ^ofeducation ^{in the}

State shall^bethePro-Chancellor^of the

University.

(2) ^Intheabsence^{of the}Chancellor ^or

during ^his

inability ^{to act,} the Pro-Chancellor

shall exercise all ^thepowers and

perform ^allthe functions of

the Chancellor.

9.

Officers

of

the

University—The following

shall

be the officers of

the University, namely ^:—

(i) ^the

Vice-Chancellor;

(ii) ^the

Pro-Vice-Chancellor;

(iii) ^the

Registrar;

(iv) ^theController^ofExaminations;

(v) ^theFinance

Oflicer; ^and (v1) ^suchother

officers^intheservice^{of the}

University, ^{as maybe} declared

by ^theStatutes ^{to be}officers^ofthe

University.

10. The Vzce-

Chancellor.——(l)

The Vice-Chancellor

shall

be

appointed by ^the

Chancellor ^ontheunanimous recommendation ^ofa

Committee appointed by ^him

consisting ^of

three

members, ^oneelected ^{by the}

Senate one nominated

by

the Chairman

of

the

UniverSity

Grants

Commission and the third nominated

by

the Chancellor.

The Chancellor shall

appomt one of

the members of the

Committee

to be its convener. The

Committee shall ^make

its recommendation Within ^a

period

of three months of its appointment.

(2) ^IncasetheComm1ttce

appointed

under sub-section

(1) ^ISunable to recommend ^{a name}

unanimously,

the

Vice-Chancellor

shall be

appointed by ^theChancellor ^fromamong^the

panel ^ofthree names

submitted^tohim by ^the

Committee

within^the

period

spec1fied ^inthe

preceding

sub-section.

(3) ^IncasetheCommittee fails ^{to make a}unanimous

recommendation as

prOVided ⁱⁿsub-section

(1) ^orto submit

apanel ^as

provided

in

sub-section

(2) ^eachmember^oftheCommittee^maysubmita

panel ^of

three names^{to the} Chancellor ^andthe Vice-Chancellor

shall^be

appointed ^fromamong the persons mentioned ⁱⁿthe

panels.

(4)

Non-submission ^ofthe

panel

under sub-section

(3)

by ^anymember of the Committee

shall^notinvalidate the

appointment ^of

the Vice- Chancellor.

(5) ^Noperson ^{who ismorethan}

sixty years^ofageshall ^be

appointed as

Vice-Chancellor.

(6) ^TheVice-Chancellor

shall ^holdoffice ^{foratermof four}years from ^the

date ^onwhich ^heenters

upon^his

office^andshall^be

eligible

for reappointment:

Prov1ded that^a

person shall^notbe

appointed ^as

Vice-Chancellor

58

(7) ^TheVice-Chancellor shall receive ^suchremuneration^as

may^be fixed inthis behalf

by

the

Chancellor.

(8) ^TheVice-Chanec1101

shall^bethe

principal

academic ^andexecutive officer ^ofthe

University.

(9) ^TheVice-Chancellor shall ^bethe

Chairman ^{of the}

Senate, ^the Syndicate, ^theAcadem1c

Council, ^the

Students' Counc11 ^{and the}

Finance Committee and shall be entitled ^to

be

present

at

and

to

address any meeting of

any authority

of the

University,

but

shall not be

ent1tled to vote

thereat unless he 15

a

member of the

authority

concerned.

(10) ^Inthe

event

ofequality

ofvotes^at

any meeting ^{of the}

Senate, the

Syndicate

or the Academic Council

or

of any other

authority,

at

which the V1ce~Chancellor^1sthe

Chairman, ^heshall^haveandexercise^a

casting

vote. (ll) ^Itshall^{be the duty}

ofthe

Vice-Chancellor^toensure^{that the}pro- visions ofthis

Act,

the

Statutes,

the

Ordinances,

the

Regulations,

the rules

and the

bye-laws

are

faithfully

observed and carried out, and he

shall have

all powers

necessary

for this purpose.

(12) ^The

Vice-Chancellm

shall^{havethe ught of}

visiting ^and

inspect- ing colleges ^andother

institutions maintained

by, ^or

affiliated^{to, the} University.

(13) ^{If at any}time, except^{when the}

Syndicate ^orthe

Academic Council ism

session,

the Vice-Chancellor ^is

satisfied that an

emergency

has arisen

requiring ^himto^take

immediate

action

involving

the

excercise of any

power vested

in

the

Syndicate ^orthe Academic Counc11

by ^orunder this

Act,

the Vice-Chancellor may take such action as the deems

fit,

and

shall, at the next sess1on of the

Syndicate ^or

the Academic

Council,

as the case may be, report

the action

taken

by

him^tothat

authority

for such

action^as it may consider necessary. (14-)

Subject ^tothe

provisions ^oftheStatues^{and the}

Ordmances, ^the Vice-Chancellor shall ^havepower ^to

appomt, suspend,

dismiss ^or

otherwise punish ^anymember^ofthe

establ1shment^ofthe

University

below^therankof Deputy Registrar:

Prov1ded that ^hemay delegate any of his powers under thls

sub-section to the Pro-Vice-Chancellor ^or

the

Registrar.

(15) ^TheVice-Chancellor shallhave power ^toconvene

meetings ^ofthe Senate, ^the

Syndicate, ^the

Academic Council^andany other authorities

ofthe University.

(16)

Itshall^{be the}

duty

ofthe

V1ce-Chancellor ^toseethatthepro- ceedmgs ^ofthe

University ^are

earned ^{on 1n}

accordance ^withthe

provi- sions ^ofth1s

Act, ^the

Statutes,

the

Ordmances,

the

Regulat1ons, ^the

rules and ^the

bye- ^{lawsand to}

report ^tothe

Chancellm every pioceeding

wh1ch is not ⁱⁿ

conformity

with such

provisions.

(17) ^TheVice-Chancellor shall CXCICISC^suchother powers^and

perform such other

functions^as

may be

prescribed by

the Statutes.

"$1