Schedule
Schedule
THE SCHEDULE
(See section 21)
1. Powers and duties of the Vice-Chancellor.- (1) The Vice-Chancellor shall be ex-officio Chairman of the Executive Council, the Academic Council and the Finance Committee, and shall, in the absence of the Chancellor, preside over the convocations of the University held for conferring degrees and over the meetings of the Court, The Vice-Chancellor shall be entitled to be present at, and to address, any meeting of any authority or other body of the University but shall not be entitled to vote thereat, unless he is a member of such authority or body.
(2) It shall be the duty of the Vice-Chancellor to see that the provisions of the Act, the Statutes, the Ordinances and the Regulations are duly observed and he shall take all necessary steps to ensure such observance.
(3) The Vice-Chancellor shall have the power to convene or cause to be convened meetings of the Court, the Executive Council, the Academic Council and the Finance Committee and any other authority or body of the University.
(4) The Vice-Chancellor shall exercise general control over the affairs of the University and shall give effect to the decisions of the authorities of the University.
(5) The decision of the Vice-Chancellor regarding seniority for nomination to the various authorities or bodies of the University, shall be final.
1[1-A. Powers and duties of Pro Vice-Chancellor.- (1) The pro Vice-Chancellor shall be ex-officio Vice-Chairman of the Executive Council, the Academic Council, the Finance Committee, the Selection Committees, in the absence of the Vice-Chancellor, preside over the meetings of the executive Council, the Academic Council, the Finance Committee and the selection Committees.
(2) It shall be the duty of the Pro Vice-Chancellor to see, in the absence of the Vice-Chancellor to see, in the absence of the Vice-Chancellor, that the provisions of the Act, the Statutes, the Ordinances and the Regulations are duly observed and shall take all necessary steps to ensure such observance.
(3) The Pro Vice-Chancellor, in the absence of the Vice-Chancellor, shall have the power to convene or cause to be convened meetings of the Court, the Executive Council, the Academic Council, and the Finance Committee and any other authority or body of the University.
(4) The pro Vice-Chancellor shall exercise general control over the affairs of those branches of the University administration that are assigned to him by the Vice-Chancellor and shall give effect in those branches to the decisions of the authorities of the University.]
2[2. Registrar.- * * *
(2) The Registrar shall be ex-officio Secretary of the Executive Council and Faculties but shall not be deemed to be a member of any of these authorities. He shall be ex-officio Member-Secretary of the Court and the Academic Council.
(3) When the office of the Registrar is vacant or when the Registrar is by reason illness, or any other cause is unable to perform the duties of his office, the duties of the office shall be performed by such person as the 3[Vice-Chancellor may appoint temporarily for the purpose, till regular appointment is made by the 1[Chancellor on the advice of Government.]
(4) It shall be the duty of the Registrar-
(a) to be the custodian of the records, common seal and such other property of the University as the Vice-Chancellor shall commit to his charge;
(b) to issue all notices convening meetings of the Court, the executive Council, the Academic Council, the Faculties and of any committee appointed by any authority of the University;
(c) to keep the minutes of all meetings of the court, the executive council, the Academic Council, the Faculties and any committee appointed by the authorities of the University;
(d) to conduct the official correspondence of the court, the Executive Council, the Academic Council and the Faculties;
(e) to supply to the Chancellor copies of the agenda, the minutes of the meetings of the authorities of the University as soon as they are issued;
(f) to perform such other duties as may, from time to time, be assigned to him by the Vice-Chancellor.
(5) The Registrar shall be the authorized officer to enter into agreements, sign documents and authenticate records on behalf of the University and he shall act in such capacity when the appropriate authority of the University has taken a decision in the mater. He shall also exercise such other powers and perform such other duties as may be prescribed by the statutes or the Ordinances.
3. Other Officers of the University.- The following persons in the service of the University are also declared to be the officers of the University, namely:-
(a) Proctor;
(b) Chief Warden;
(c) Dean of Students Welfare, if any;
(d) Dean of Colleges;
(e) Librarian;
(f) Controller of Examinations.
4. Proctor, Chief Wardens, Dean of Students Welfare.- The Proctor, the Chief Warden, the Dean of Students Welfare, if any, shall be appointed by the Executive Council, on the recommendations of the Vice-Chancellor, from amongst the teachers of the University, who shall not be below the rank of reader, on such terms and conditions as the Vice-Chancellor may recommend to the Executive Council.
5. Dean of Colleges.- The Dean of Colleges, shall be a whole-time salaried officer of the University and shall be appointed by the Executive Council, on the recommendations of the Vice-Chancellor, on such terms and conditions as may be prescribed by the Executive Council. He shall discharge such duties as may be assigned to him by the Vice-Chancellor from time to time.
6. Controller of Examinations.- (1) The Controller of Examinations, shall be whole-time salaried officer of the University and shall be appointed by the Executive Council, on the recommendations of the Establishment Committee, on such terms and conditions as may be prescribed by the Executive Council.
(2) It shall be the duty of the Controller of Examinations-
(a) to conduct examinations in a disciplined and efficient manner;
(b) to arrange for the setting of papers with strict regard to secrecy;
(c) to arrange for the examinations of answer sheets in accordance with the planned time schedule for results;
(d) to constantly review the system of examinations in order to enhance the level of impartiality and objectivity with a view to make it better instrument for assessing the attainment of students;
(e) any other matter connected with examinations which may, from time to time, be assigned to him by the Vice-Chancellor.
7. Librarian.- The Librarian shall be whole-time salaried officer of the University and shall be appointed by the Executive Council on the recommendations of the Establishment Committee on such terms and conditions as may be prescribed by the Executive Council.
8. Court and its constitution.- (1) The Court shall consist of the following members, namely:-
(a) Ex-officio Members-
(i) the Chancellor;
(ii) Vice-Chancellor;
1[(ii-A) the Pro Vice-Chancellor;]
(iii) the Secretary to Government, Haryana, Education Department or in his absence, his nominee not below the rank of Joint Secretary;
(iv) the Secretary to Government Haryana, Finance Department, or in his absence, his nominee not below the rank of Joint Secretary;
(v) the Director of higher Education, Haryana, or in his absence Joint Director Colleges, Haryana;
(vi) the Deans of Faculties;
(vii) the Register;
(viii) the Dean of students Welfare, if any;
(ix) the Dean of Colleges;
(x) the Controller of examinations;
(xi) the Librarian;
(b) Other members-
(i) two persons to be elected by the Haryana Vidhan Sabha from amongst its members;
(ii) Professors of the University not exceeding ten, on the basis of seniority by rotation;
(iii) five teachers to be elected from amongst the readers and lecturers of the University of whom at least two shall be readers;
(iv) one principal from the college of education admitted to the privileges of the University, on the basis of seniority, by rotation;
(v) one principal to be elected from amongst themselves by the principals holding their posts in substantive capacity in colleges, other than colleges of education, included in each of the four zones to be demarcated by the Vice-Chancellor;
(vi) four teachers other than principals to be elected from amongst themselves by the teachers holding their posts in a substantive capacity in colleges included in each of the four zones to be demarcated by the Vice-Chancellor:
Provided that not more than one teacher, under this sub-clause, shall belong to any one College;
(vii) secretary, Kurukshetra University Students Union and two secretaries to be elected from amongst themselves by the secretaries of the Students Union in Colleges (for the period from the date of election till new elections are held or up to the 30th of September, whichever is earlier; provided that the student's representatives remain on rolls of the institution concerned);
(viii) fifteen representatives of from amongst eminent academicians and five representatives from industry, commerce, medicine, engineering etc.) to be nominated by the Chancellor, for a term of three years;
(ix) one of the principals of colleges maintained by the University by rotation;
(x) two persons elected from amongst themselves by the representatives of the managements of non Government colleges. The representatives of the managements shall be from amongst the members of the concerned managements.
(c) The Registrar shall be the member-Secretary of the Court: Provided that no salaried servant of the University, including its allied institutions, shall be eligible for election or nomination under any of the preceding sub-clauses except sub-clauses (ii) to (vi) and (ix) and that if any person elected or nominated under any of the preceding sub-clauses except sub-clauses (ii) to (vi) and (ix) is subsequently appointed to any salaried post in the University or its allied institutions, he shall cease to be a member of the Court:
Provided further that no person shall be eligible for nomination or election to the Court except under sub-clause (vii) unless he has attained to the age of 25 years.
(2) Save as otherwise expressly provided, the members of the Court, other than ex-officio members, shall hold office for a term of two years.
(3) At all meetings of the Court two-fifths of the members shall form a quorum.
(4) If the required number of members for purposes of quorum is not present within half-an-hour after the appointed time of the meeting, the meeting shall not be held and the Registrar shall make a record of that fact.
(5) The method of election shall be by simple majority voting by ballot and the elections shall be conducted in accordance with the rules tramped by the Vice-Chancellor.
9. Meeting of the Court.- (1) The Court shall meet at least once a year on a date to be fixed by the Vice-Chancellor.
(2) A Special meeting of the Court may be convened at any time, by the Vice-Chancellor himself or on a written request by one-third of its members.
10. Executive Council and its Constitution.- (1) The Executive Council shall consist of the following persons namely:-
I. Ex-officio members-
(i) the Vice-Chancellor,
(ii) the Secretary to Government, Haryana, Education Department, or in his absence, the Director of Higher Education, Haryana;
(iii) the Secretary to Government, Haryana, Finance Department, or in his absence, his nominee not below the rank of Joint Secretary;
II. Other members-
(a) five Deans of the Faculties one from each of the following categories:-
(i) Dean, Faculty of Science;
(ii) Dean, Faculty of Commerce and Management and Social Sciences by rotation;
(iii) Dean, Faculty of Act and Languages and Law by rotation;
(iv) Dean, Faculty of India Studies and Education by rotation;
(v) Dean, Faculties of Engineering and Technology and Dairying Animal Husbandry and Agriculture, and Ayurvedic Medicine by rotation:
(c) two principals (other than the Deans of the Faculties) of colleges, out of whom one shall be from a women's college, by rotation, on the basis of seniority by age;
(d) one out of the professors of the University teaching departments other than Deans under sub-clause(a) by rotation for one year, on the basis of seniority;
(e) two teachers of the University teaching departments other than professors, to be elected from amongst themselves out of whom at least one shall be a reader;
(f) four persons as the Chancellor's nominee from amongst distinguished educationists of national or international eminence or distinguished servicing/retired civil servants;
III. The Registrar will be the ex-officio Secretary of the Executive Council.
(2) Two-fifths of the members will form a quorum.
(3) Save as otherwise expressly provided, the members of the Executive Council other than Ex-officio members, shall hold office for a term of two years.
(4) The method of election shall be by simple majority voting by ballot and the elections shall be conducted in accordance with the rules framed by the Vice-Chancellor.
1[10-A. Decision of Executive Council.- Any decision of the Executive Council in the matters involving additional financial liability and those relating to the annual budget of the University shall hold good only if at least one representative of the Government is present at the time of taking such decision and has consented to that decision.]
11. Powers of Executive Council.- The Executive Council shall exercise the following powers, namely:-
(a) to hold, control and administer the revenue, property and funds of the University;
(b) to create teaching and academic posts, to determine the number and emoluments of such posts and to define the duties and conditions of service of professors readers, lecturers and other academic staff and principals of colleges and institutions maintained by the University:
Provided that in respect of the number, qualifications and the emoluments of teachers and academic staff, the executive Council shall take action after consideration of the recommendations of the Academic Council and the Finance Committee;
(c) to appoint professors, readers, lecturers, other academic staff and principals of colleges and institutions maintained by the University, on the recommendation of the Selection Committee constituted for the purpose and to fill up temporary vacancies therein;
(d) to create administrative, ministerial and other posts and to make appointments thereto, in the manner prescribed by the Statutes;
(e) to manage and regulate the finances, accounts, investments, property, business and all other administrative affairs of the University and for that purpose to appoint such agents as it may think fit;
(f) to invest any money belonging to the University including any unapplied income in such stocks, funds, shares or securities as its shall, from time to time, think fit or in the purchase of immovable property in India, with the like powers of varying such investments from time to time;
(g) to transfer or accept transfer of any movable and immovable property on behalf of the University;
(h) to provide buildings, premises, furniture and apparatus and other means needed, for carrying on the work of the University;
(i) to select a common seal for the University;
(j) to delegate any of its powers to the Vice-Chancellor, the Registrar or such other employee or authority of the University or to a Committee appointed by it, as it may deem fit;
(k) to enter into, vary, carry out or cancel contracts on behalf of the University;
(l) to make, amend or repeal the Statutes;
(m) to take decisions regarding maintenance of discipline among students;
(n) to exercise such other powers and perform such other duties as may be conferred or imposed on the Executive Council by the Act or the statutes, or the Ordinances; and
(o) to exercise all powers of the University not otherwise provided for by the Act, the Statutes, or the Ordinances.
12. Academic Council and its constitution.- (1) The Academic Council shall consist of the following persons, namely:-
I. Ex-officio members-
(i) the Vice-Chancellor;
(ii) the Director of Higher Education, Haryana or in his absence the Joint Director (Colleges), Haryana.
(iii) the Registrar;
(iv) the Deans of Faculties;
(v) the Deans of the Students Welfare, if any;
(vi) the Dean of Colleges;
(vii) the Chairman of the Department;
(viii) the Chief Warden of University Hostels;
(ix) the Principal, or Joint Director, Dairy, Science College, (National Dairy Research Institute), Karnal.
(x) the Principal, Regional Engineering College, Kurukshetra;
(xi) the Principal, Shri Krishana Government Ayurvedic College, Kurukshetra;
(xii) the Proctor;
(xiii) the Controller of Examinations, if any;
(xiv) the Librarian of the University Library;
(xv) the Curator of the University Museum;
(xvi) one out of the principals, of the colleges maintained by the University by rotation provided that he is not a member of the Executive Council;
II. Other members-
(i) one professor appointed by the University from each Department, by rotation on the basis of seniority;
(ii) one University reader from each faculty, by rotation on the basis of seniority;
(iii) one University lecturer from each faculty, by rotation on the basis of seniority;
(iv) one principal and three teachers to be elected from amongst themselves by the principals and teachers respectively, holding their posts in substantive capacity in the colleges included in each of the constituencies mentioned below:-
(a) Government Colleges, other than the colleges of Education;
(b) College of Education;
(c) non-Government colleges, other than the colleges of Education, each of the four zones to be demarcated by the Vice-Chancellor;
Provided that not more than one teacher elected under this clause shall belong to any one college;
(v) five educationists of national or international eminence to be nominated by the Vice-Chancellor, from outside the University; provided that not more than one of them shall be from the same field;
(vi) three persons elected by the Court from amongst its own members;
(vii) president, Kurukshetra University Students Union and two presidents to be elected from amongst themselves by presidents of the Students Unions in the Colleges (for period from the date of election till new elections are held or up to the 30th of September, whichever is earlier provided the students representatives remain on rolls of the institution concerned):
Provided that the members coming under this sub-clause shall not participate in the meeting at the time the academic Council considers the appointment of examiners;
III. The Registrar shall be the Member-Secretary of the Academic Council.
(2) Two fifths of the members will form a quorum.
(3) Save as otherwise expressly provided, the members of the Academic Council, other than ex-officio members, shall hold office for a term of two years.
(4) The method of election shall be by simple majority voting by ballot and the elections shall be conducted in accordance with the rules framed by the Vice-Chancellor.
13. Powers of Academic Council.- (1) The Academic Council shall exercise the following powers, namely:-
(a) to exercise general supervision over the academic policies of the University and to give directions regarding methods of instruction, co-operative teaching among colleges and institutions, evaluation of research or improvements in academic standards;
(b) to consider matters of general academic interest either on its own initiative or on a reference by the Chancellor, the Vice-Chancellor, the Executive Council or a Faculty and to take appropriate action thereon;
(c) to recommend to the Executive Council, the creation and abolition of teaching posts;
(d) to prescribe syllabi and courses of study for various examinations on the recommendations of the faculties;
(e) to frame such regulations consistent with the Statutes and Ordinances regarding the academic functions of the University, discipline, residence, admissions, awards of fellowships, studentships, scholarships, medals and prizes, fee concessions, corporate life and attendance; and
(f) to exercise such other powers and perform such other duties as may be conferred or imposed on the Academic Council by the Act, the statutes, or the Ordinances.
(2) All the decisions of the Academic Council as regards syllabi and courses of studies and conducting of examinations in so far as they are not provided for by the Statutes and Ordinances, shall be final.
14. Composition of Finance Committee.- (1) The Finance Committee shall consist of the following persons, namely:-
I. Ex-Officio members-
(a) the Vice-Chancellor (Chairman)
(b) the Secretary to Government, Haryana, Finance Department or in his absence, his nominee not below the rank of Joint Secretary;
(c) the Secretary to Government, Haryana, Education Department or in his absence Director, Higher Education, Haryana;
II. Other members-
(d) one member nominated by the Chancellor;
(e) two Deans of Faculties to be nominated by the Vice-Chancellor.
(2) The Registrar will be the secretary of the Committee.
(3) Nominated members of the Finance Committee, shall hold office for a term of two years.
(4) Three members, out of whom at least one member shall be from amongst (b) or (c) of clause (1) above, shall form the quorum.
15. Functions and Powers of Finance Committee.- (1) The Finance Committee shall examine the accounts and sciutinise the proposals for expenditure and shall submit the annual budget to the Executive Council for approval.
(2) It shall examine and recommend to the Executive Council the creation of teaching and other posts.
(3) It shall fix limits for the total recurring expenditure and the total nonrecurring expenditure for the year based on the resources and come of the University. No expenditure shall be incurred by the University in excess of the limits so fixed. No expenditure other than that provided in the budget shall be incurred by the University without prior approval of the Finance Committee.
(4) The annual accounts and the official estimates of the University shall be laid before the Finance Committee for its consideration and comments thereon and thereafter submitted to the Executive Council for approval.
16. Faculties of the University.- There shall be the following Faculties:-
(1) Faculty of Act and Languages.
(2) Faculty of Social Sciences.
(3) Faculty of Science.
(4) Faculty of Education.
(5) Faculty of India Studies.
(6) Faculty of Engineering and Technology
(7) Faculty of Law.
(8) Faculty of Commerce and Management.
(9) Faculty of Ayurvedic Medicine.
(10) Faculty of Dairying, Animal Husbandry and Agriculture.
(11). Such other Faculties as the Executive Council, on the recommendation of the Academic Council, may institute.
17. Constitution of Faculties.- (1) Each Faculty shall consist of-
(i) Dean of the Faculty.
(ii) Chairman of the Departments included in that Faculty.
(iii) All the professors' appointed/recognized by the University in the subjects included in the Faculty.
(iv) Principal, University College of Education (For Faculty of Education only).
(v) Two readers and one lecturer appointed or recognized by the University in the subjects included in the Faculty, nominated by the Vice-Chancellor by rotation according to seniority.
(vi) Two persons from amongst the senior teachers of the postgraduate Departments in the subjects concerned with at least 10 years' teaching experience in the colleges admitted to the privileges of the University, nominated by the Vice-Chancellor;
provided that not more than one such person shall be from the same college and no person will be nominated for two consecutive terms.
(vii)(a) For the faculties of Engineering and Technology and Dairying Animal Husbandry and Agric true-
Four persons from amongst the teachers of under-graduate classes in the colleges admitted to the privileges of the University, to be nominated by the Vive-Chancellor on the recommendation of the Dean of the Faculty.
(b) For other Faculties-
Eight teachers (including principals) of the colleges admitted to the privileges of the University, teaching under graduate classes in the concerned subjects, to be nominated by the Vice-Chancellor ensuring that in so far as practicable all the subjects are suitably represented and there is not more than one such member from any one college, and that they belong to different areas:
Provided that no teacher shall be nominated for two consecutive terms.
(viii) Such other outside persons not exceeding five in number, as may be elected to the Faculty by the Academic Council, on account of their expert knowledge of the subject (s) comprising the Faculty.
(2) Members elected or nominated shall hold office for two years. Election shall be by simple majority voting by ballot and shall be conducted in accordance with the rules framed by the Vice-Chancellor:
Provided that the Executive Council, as the request of the Academic Council, may increase the number of members of a Faculty, under sub-clause (viii) above.
(3) The Registrar will be the Secretary of every Faculty.
(4) Two-fifths of the members in each Faculty shall form a quorum.
18. Deans of Faculties.- (1) There shall be a Dean of each Faculty who shall be appointey by the Vice-Chancellor. The Dean shall be appointed in rotation from amongst the professors in the various Departments comprising the Faculty; provided that in case there is no professor in a Faculty, the Dean shall be appointed from amongst the readers in the concerned Departments:
Provided that the principal, Regional Engineering College, Kurukshetra; the Director, National Dairy Research Institute, Karnal; and the Principal, Shri Krishana Government Ayurvedic College, Kurukshetra shall be ex-officio Deans of the Faculties of Engineering and Technology; Dairying; Animal Husbandry and Agriculture; and Ayurvedic Medicine, respectively.
(2) No remuneration shall be attached to the office of the Dean who shall hold office for two years only.
(3) The Dean shall convene the meetings of his Faculty and will preside over them.
(4) The Dean shall be responsible for the co-ordination of teaching therein and the execution of the decisions of the Faculty.
(5) He shall have the right to be present and to take part in discussion at any meeting of any committee of the Faculty.
19. Powers of Faculties.- Subject to the control of the Academic Council, the powers of the Faculty shall be-
(a) to co-ordinate the teaching and research work of the University in the subject assigned to the Faculty;
(b) to recommend to the Academic Council courses of studies and syllabi for the different examinations after necessary report from the Board Studies;
(c) to receive the reports from the Departments for the creation and abolition of posts and to forward them to the Academic Council with such recommendations as it thinks fit;
(d) to deal with any other matter that may be referred to it by the Academic Council of the Vice-Chancellor of the Dean of the Faculty.
20. Chairman of Departments.- (1) Each Teaching Department shall have a Chairman who shall be appointed by the Vice-Chairman for a period of two years by rotation:
Provided that-
(a) if a Department has two or more professors, the chairmanship shall rotate only among the professor;
(b) if a Department has only one professor, the chairmanship shall rotate between the professor and the senior-most reader;
(c) if a Department has no professor, the chairmanship shall rotate between the two senior most readers;
(d) the Vice-Chancellor, if he considers it necessary for any administrative reason, may deviate from the principle of seniority, in which case he will report the matter to the Executive Council at its next meeting.
(2) In the case of a Department where no teacher is eligible for appointment as Chairman or for such Departments where instruction is imparted only up to the under-graduate level in the colleges, the Dean of the concerned Faculty shall be the Chairman.
(3) In case a senior person is on long leave, the next eligible person will be appointed as Chairman of the Department and he will continue as such till the completion of his term, even if the senior person returns from leave during that period. However, the senior person will be eligible for appointment as Chairman after the expiry of the term of the present incumbent.
(4) In case the Chairman of a Department, by reason of illness, absence or any other cause, is unable to perform the duties of his office, the duties of the office, shall be performed by the next eligible person, unless, the Vice-Chancellor orders otherwise.
(5) In case a person refuses to accept the offer of appointment as Chairman or resigns on his own, he will not be eligible for appointment as Chairman of the Department till his turn comes again after the completion of the rotation circle among the eligible teachers.
(6) If the Vice-Chancellor deems it necessary, he may appoint the next eligible person as Chairman irrespective of the fact that the term of the present Chairman has not yet expired, in which case he will report the matter to the Executive Council at its next meeting.
21. Appointments.- (1) All appointments to teaching posts shall be made by the Executive Council on the recommendation of Selection Committee.
(2) Appointments to non-teachings posts carrying an initial pay of Rs. 700 per menses or more, shall be made by the Executive Council, on the recommendation of the Establishment Committee.
(3) For post carrying an initial salary of Rs. 400 per menses up to Rs. 699 per menses, appointment shall be mace by the Vice-Chancellor and for those carrying a salary of less than Rs. 400 per menses by the respective Chairman of Departments or Registrar and Librarian with the approval of Vice-Chancellor.
(4) Not withstanding any thing contained in clauses (1), (2) and (3) above, the Vice-Chancellor may, where he considers necessary, make an abhor or temporary appointment for a period not exceeding six months, in it is not possible or desirable to make regular appointment. Where the appointing authority is the Executive council, the decision taken by the Vice-Chancellor shall be reported to the Executive Council in its next meeting.
22. Section Committees.- (1) A Selection Committee for any appointment specified below shall consist of,-
(a) in the case of professors-
(1) The Vice-Chancellor.
(2) The Dean of the Faculty.
(3) The Chairman of the Department concerned, of he is a professor.
(4) The senior most professor in the Department, except where otherwise decided by the Vice-Chancellor.
(5) There persons not connected with the University, nominated by the Vice-Chancellor from a panel of names, drawn by the Academic Council, on the basis of their special knowledge of, or interest in, the subject with which the profess or will be concerned:
Provided the Vice-Chancellor may add more names to the panel in special circumstances and report these names to the Academic Council at its next sittings:
Provided further that the Director, Higher Education, Haryana will also be a member of the Selection Committees for selections to be made under the Persons Promotion Scheme.
(b) in the case of readers,-
(1) The Vice-Chancellor.
(2) The Dean of the faculty.
(3) The Chairman of the Department concerned, if he is reader or a professor.
(4) The senior-most professor in the Department except where otherwise decided by the Vice-Chancellor.
(5) Two persons, not connected with the University, nominated by the Vice-Chancellor, from a panel of name, drawn up by the Academic Council, selected for their special knowledge of, or interest in, the subject with which the reader will be concerned:
Provided that the Director, Higher Education, Haryana will also be a member of the Selection Committees for selections to be made under Personal Promotion Scheme.
(c) in the case of lecturers,-
(1) The Vice Chancellor or his nominee.
(2) The Dean of the Faculty. (Not for posts in the colleges maintained by the University).
(3) The Chairman of the Department concerned.
(4) The senior-most professor in the Department except where otherwise decided by the Vice-Chancellor.
(5) The principal of the college concerned, if an appointment is to be made exclusivity for teaching in the college.
(6) Two persons, not connected with the University, nominated by the Vice-Chancellor, from a panel of names, drawn up by the Academic Council, selected for their special knowledge of, or interest in, the subject with which the lecturer will be concerned.
(2) The panels of names, drawn up by the Academic Council and the additions, if any made thereto by the Vice-Chancellor, as provided in this Statute, shall be subject to the approval of the Chancellor:
Provided that in case one of the experts fails to turn up at the Selection Committee, after accepting the invitation to attend the same, the proceedings of the meeting shall not be invalidated:
Provided further that the proceedings of the meeting of Selection Committee shall not be invalidated in case any of the Ex-officio members of the Selection Committee fails to attend the meeting.
(3) The Vice-Chancellor shall preside at the meetings of a Selection Committee and Registrar shall act as its Secretary. The meeting of a Selection Committee shall be convened by, or under the directions of the Vice-Chancellor.
(4) The Selection Committee shall consider and submit to the Executive Council recommendations as to the appointment referred to it. If the Executive Council is unable to accept the recommendation made by the Committee, it shall record its reasons and submit the case to the Chancellor for final orders.
23. Establishment Committee.- The Constitution of the Establishment Committee shall be as determined by the Ordinances.
24. Constitution and Function of Academic Planning Board.- (1) The Academic Planning Boards shall consist of:-
(a) Vice-Chancellor:
(b) not more than seven person of high academic standing who shall be appointed by the Chancellor for a term of two years;
(c) the Registrar who shall also be the secretary to the Board.
(2) The recommendations of the Board shall be implemented after they are approved by appropriate authorities of the University.
(3) It shall advise on the planning and development of the University particularly in respect of the standard of education and research in the University.
25. Convocation.- Convocation of the University for conferring of degrees and for other purposes shall be held in such manner as may be laid down by the Executive Council from time to time, by means of an Ordinance:
Provided that every proposal to confer an honorary degree shall be subject to the confirmation of the Chancellor.
26. Departments.- The shall be the following University teaching Departments:-
(1) Department of Ancient Indian History, Culture and Archaeology.
(2) Department of Anthropology.
(3) Department of Applied Sciences and Humanities.
(4) Department of Ayurveda.
(5) Department of Botany.
(6) Department of Chemistry.
(7) Department of Civil Engineering.
(8) Department of Commerce.
(9) Department of Computer Applications.
(10) Department of Dairying, Animal Husbandry & Agriculture.
(11) Department of Earth-Science.
(12) Department of English.
(13) Department of Economics.
(14) Department of Education.
(15) Department of Electrical Engineering,
(16) Department of Electronics and Communication Engineering.
(17) Department of Fine Arts.
(18) Department of Geography.
(19) Department of Geology.
(20) Department of Hindi.
(21) Department of History.
(22) Department of Home Science.
(23) Department of Library and Information Science.
(24) Department of Linguistics.
(25) Department of Law.
(26) Department of Mathematics.
(27) Department of Management.
(28) Department of Mechanical Engineering.
(29) Department of Music and Dance.
(30) Department of Modern European Languages.
(31) Department of military science.
(32) Department of Punjabi.
(33) Department of Philosophy.
(34) Department of Psychology.
(35) Department of political science.
(36) Department of Physics.
(37) Department of Political science.
(38) Department of Public Administration.
(39) Department of Sociology.
(40) Department of Social Work.
(41) Department of Sanskrit, Pali and Prakrit.
(42) Department of Statistics and Operational Research.
(43) Department of Tamil.
(44) Department of Urdu & Persian.
(45) Department of Zoology.
27. Assignment of Department of studies of faculties.- The following shall be the Departments of Studies assigned to various Faculties:-
(1) Arts and Languages-
(i) English
(ii) Hindi
(iii) Library and Information Science
(iv) Linguistics
(v) Modern European languages
(vi) Punjabi
(vii) Tamil
(viii) Urdu and Persian
(2) Social Sciences-
(i) Anthropology
(ii) Economics
(iii) History
(iv) Political Science
(v) Psychology
(vi) Public Administration
(vii) Sociology
(viii) Social Work
(3) Science-
(i) Botany
(ii) Chemistry
(iii) Computer Applications
(iv) Earth Sciences
(v) Geography
(vi) Geology]
(vii) Home Science
(viii) Mathematics
(ix) Physics
(x) Statistics and Operational Research
(xi) Zoology
(4) Education-
i) Education
ii) Military Science
iii) Physical Education
(5) India Studies-
i) Ancient Indian History, Culture and Archaeology
ii) Fine Arts
iii) Music and Dance
iv) Philosophy
v) Sanskrit, pali and Prakrit
(6) Engineering & Technology-
i) Applied Sciences and Humanities
ii) Civil Engineering
iii) Electrical Engineering
iv) Electronics and Communication Engineering
v) Mechanical Engineering
(7) Law-
(8) Commerce and Management-
i) Commerce
ii) Management
(9) Ayurvedic Medicine-
i) Ayurvedic
(10) Dairying, Animal Husbandry and Agriculture i) Dairying, Animal Husbandry and Agriculture.
28. Boards of studies.- (1) Every Department, included in a Faculty, other than in the Faculties of Law; Dairying, Animal Husbandry and Agriculture; Engineering and Technology; shall have two Boards of Studies, one for under-graduate studies and the other for post-graduate studies.
(2) The Departments in the Faculties of Law, Dairying, Animal Husbandry and Agriculture and Engineering and Technology shall have only one Board of Studies to be called the Board of Studies in Law; Dairying, Animal Husbandry & Agriculture; Applied Sciences and Communication Engineering and Mechanical Engineering respectively which shall be governed by clauses (6) to (9).
(3) The Board of Under-graduate Studies shall consist of-
i) The Chairman of the Department.
ii) One professor appointed or recognized by the University in the subject, to be nominated by the Vice-Chancellor, by rotation, according to seniority.
iii) Principal, University College of Education (for Board of Under-graduate Studies in Education only).
iv) One reader and one lecturer appointed or recognized by the University in the subject, to be nominated by the Vice-Chancellor, by rotation, according to seniority.
v) Six teachers (including principals) of Under-graduate classes from the colleges including the Directorate of Correspondence Courses, in the subject concerned, to be nominated by the Vice-Chancellor by rotation, according to seniority, to be determined by the length of Under-graduate teaching experience ensuring that there is not more than one such member from anyone college and that there is at least one member from each of the four Zones to be demarcated by the Vive-Chancellor:
Provided that no such teacher shall be nominated for two consecutive terms:
Provided further that a teacher who has been nominated as a member of the Faculty shall not be nominated under this sub-clause.
vi) Two outside experts to be nominated by the Vice-Chancellor in consolation with the Chairman of the Department:
Provided that the Executive Council at the request of the Academic Council may increase the number of members of a Board of Undergraduate Studies, under sub-clause (vi) above.
(4) The Board of Post-graduate Studies shall consist of-
i) The Chairman of the Department.
ii) All the professors appointed or recognized by the University in the subject,
iii) Two readers and two lecturers appointed or recognized by the University in the subject to be nominated by the Vice-Chancellor by rotation according to seniority.
iv) Two teachers including the Heads of the Post-graduate Departments in colleges admitted to the privileges of the University in the subject concerned with at least 10 years teaching experience, to be nominated by the Vice-Chancellor, by rotation according to seniority to be determined by the length of Post-graduate teaching experience:
v) Two outside experts to be nominated by the Vice-Chancellor, in consultation with the Chairman of the Department:
Provided that the Executive Council at the request of the Academic Council, may increase the number of members of a Board of Postgraduate Studies under sub-clause (v) above.
(5) i) The Board of Under-graduate studies shall recommend to the Academic Council, through the Faculty concerned, courses and syllabuses of studies and text-books for the various subjects for Under-graduate classes and the Board of Postgraduate Studies shall make such recommendations in respect of the subjects for Post-graduate classes and Research Degrees.
ii) The Boards of Studies shall also make recommendations to the Academic Council, regarding the appointment of paper-setters and Examiners for the Under-graduate or the Postgraduate courses as the case may be.
iii) The Boards of Studies shall deal with any other matter that may be referred to them, by the Faculty. The Chairman of the Department shall be the Chairman of the Board. Members, other than ex-officio members, shall hold office for two years:
Provided that a person who, in one way or the other, is involved in publication of cheap notes, guides or help books shall not be eligible to be a member of a Board of Studies.
(6) The Board of Studies in Law shall consist of-
i) The Chairman of the Department of Law.
ii) All the professors in the Department of Law.
iii) Two readers and two lecturers from the Department of Law, to be nominated by the Vice-Chancellor by rotation according to seniority.
iv) Two outside experts to be nominated by the Vice-Chancellor in consolation with the Chairman of the Department:
(7) The Board of Studies in Dairying, Animal Husbandry and Agriculture shall consist of-
i) Director, National Dairy Research Institute, Karnal;
ii) Principal, Dairy Science College, National Dairy Research Institute, Karnal;
iii) Heads of Divisions at National Dairy Research Institute Karnal;
iv) One senior-most Scientist from each of the above Divisions;
v) S-2 Scientist from the Institute to be nominated by the Vice-Chancellor by rotation, according to seniority;
vi) S-1 Scientist from Institute to be nominated by the Vice-Chancellor, by rotation, according to seniority;
vii) Two outside experts to be nominated by the Vice-Chancellor from the panel recommended by the Director, National Dairy Research Institute, Karnal:
Provided that the Executive Council on the recommendation of the Academic Council may increase the number of members of the Board of Studies under sub-clause (vii) above.
(8) The Board of Studies of each Department in the Faculty of Engineering and Technology shall consist of-
i) The Chairman of the Department:
ii) All the Professors in the Department;
iii) There readers and three lecturers from the Department to be nominated by the Vice-Chancellor, by rotation, according to seniority;
iv) Two outside experts to be nominated by the Vice-Chancellor from panel recommended by the Chairman of the Department;
Provided that the Executive Council on the recommendations of the Academic Council, may increase the number of members of the Board of Studies under sub-clause (iv) above.
(9) The Board of Studies in Law; Dairying, Animal Husbandry and Agriculture; and all the Boards in the Faculty of Engineering and Technology shall-
i) recommend to Academic Council, through the Faculty of Law; Dairying, Animal Husbandry and Agriculture; and Engineering and Technology Courses and syllabuses of Studies and text-books for the various courses and research degrees;
ii) make recommendations to the Academic Council regarding the appointment of paper-setters and Examiners; and
iii) deal with any other matter that may be referred to it by the Faculty.
The Chairman of the Department in the case of Law; the Dean, Faculty of Dairying, Animal Husbandry and Agriculture in the Case of Dairying, Animal Husbandry and Agriculture; and the Chairman of the Departments in the Faculty of Engineering and Technology shall be Chairman of the concerned Boards. Members, other than ex-officio members shall hold office for two years.
29. Withdrawal of Degrees/Diplomas etc.- A degree, diploma, certificate or other academic distinctions may be with drawn by the University-
(a) If the candidature of the person concerned has been cancelled or result quashed in accordance with the manner laid down by the ordinance; or
(b) If the candidate has misbehaved at a convocation of the University; provided that the question whether a person has misbehaved in terms of this Statute shall be finally decided by the Vice-Chancellor; or
(c) When sufficient evidence is laid before the Academic Council showing that any person on whom a degree or diploma etc. was conferred by the University has been convicted of what is in their opinion a serious offence, the Academic Council may recommend to the Executive Council that such a degree or diploma be cancelled.
30. Provident Fund.- (1) There shall be a Provident Fund for the benefit of the officers, teachers, clerical staff and other employees of the University.
(2)(i) Every person in permanent whole time service or a person appointed as whole time employee for a period of not less than four years, shall as a condition of his service be required to subscribe to the Provident Fund. The Executive Council may allow, as a special case, any employee working on temporary, part time or officiating basis, to become a subscriber to the Fund. However, officials of the University holding tenure posts and entitled according to the conditions of their appointment to the benefit of the contributory Provident Fund will be entitled to the University contribution even if they leave the service of University without completing the period of tenure.
(ii) No employee of the University shall be entitled to the benefit of the Provident Fund whose services in the University entitle him to a pension or on whose account the University contributes to words his pension or who has been appointed by the University on a consolidated salary or on special terms:
Provided that persons appointed in the University on probation or in any temporary capacity, in the regular time scale of the post concerned, if at a later stage confirmed after the expiry of at least one year of their continuous service, will be entitled to contributory Provident Fund of the University from the date of appointment and on confirmation the University shall add its contribution with retrospective effect:
Provide further that no person will be entitled to the University contribution for any period beyond one year before the date of his confirmation and that no other person had been earning the University Contribution against that very post, during the same very period of one year.
(iii) The Executive Council may, in case of a person appointed to a substantive post, permit the transfer to the Provident Fund of any money standing to his credit in any recognized provident Fund to which he was a subscriber immediately before his appointment in the University and may, with his consent, make such arrangement with the authority of that other Provident Fund for the purpose of its transfer, whether in the form of cash or of securities or of both, as may be convenient.
(3) The rate of subscription to the Fund shall be ten percent of the monthly salary calculated to the nearest whole rupee and the amount, thus calculated, shall be deducted from the monthly pay of the employee:
Provided that no subscription or contribution shall be made to the Provident Fund by an employee who is on leave without pay.
Note.- The word "salary" shall include the basic pay and the dearness pay, if any, for purposes of deductions to be made to wards the Provident Fund:
Provided further that persons in University service who were not eligible to contribute towards University Provident Fund under clauses (2)(i) and (ii) above shall be eligible to do so, to any extent towards Provident Fund but without the benefit of University matching contribution:
Provided further that persons, already contributing under the relevant provisions, shall also be eligible to contribute additional amounts towards Provident Fund but without the benefit of the University's matching contribution.
(4) Every month the University shall in the case of each employee contribute a sum equal to the amount subscribed to the Fund during that month not exceeding ten percent of the salary and place it to the credit of the subscriber.
(5) Interest at the rate fixed for the purpose by the Executive Council from time to time shall be credited to each subscriber's account half yearly. The amount of interest will be calculated to the nearest whole rupee.
(6) The Executive Council may from time to time, make rules consistent with this Statute and with the provisions of the Provident Funds Act, 1925 for-
(a) the conduct of the business of the Fund; and
(b) any matter relating to the Fund, or the privileges of the subscribers not herein expressly provided for and may add to, vary or cancel any rule so made.
(7) Every subscriber shall be required to sign a written declaration, in the prescribed form, stating the name or names of the persons to whom he wishes the balance at his credit to be paid in the event of his death. This declaration shall be handed in for registration in the University office. Such nomination may, at any time, be revoked by the subscriber or be replaced by a fresh nomination.
(8) A subscriber at the termination of his service, shall be entitled to receive the amount which accumulates to his credit provided that if the subscriber leaves the service within one year of the commencement of the Fund, he shall not be entitled to receive any part or share in any sums contributed by the University to the Fund and any interest and increment which has accrued thereon, unless he has established to the satisfaction of the University, that his retirement is necessitated by incapacity for further service.
(9) On the subscriber's death, the amount at the credit of the subscriber shall be paid to the person, or persons duly nominated by him or when no such nomination is made to his legal heir.
(10) The amount at the credit of the subscriber shall not be subject to any deduction even to cover loss or damage sustained by the University through the subscriber's misconduct or negligence:
Provided that when a sum becomes payable under clauses (8) and (9) above, the University will be entitled to deduct there from any amount due under any liability incurred by the subscriber to the University, but not exceeding in any case the total amount of any contribution credited to the account of the subscriber by the University and interest which has accrued on such contributions.
(11)(i) Except as provided for in para (iii) below, no final withdrawal shall be allowed until the termination of the subscriber's service or death. But in case of necessity, the Registrar or Deputy Registrar (Accounts) may allow a subscribers a temporary advance of a sum not exceeding the total amount of his subscription at the rate of interest at which interest is credited to the subscription at the rate of interest at which interest is credited to the subscriber.
(ii) Recoveries towards the amount so advanced shall be made with interest in such monthly installments not exceeding thirty, as may be deemed appropriate by the Registrar or Deputy Registrar (Accounts), commencing from the first payment of a full month's salary after the advance is granted. But no recover shall be made from a subscriber when he is on leave otherwise than on full pay.
(iii) The Vice-Chancellor may, for the purposes mentioned below, sanction non-refundable advances out of the Provident Fund subscription to an employee who has completed 20 years of service (including broken period of service, if any), or within 10 years before the date of his retirement on superannuating whichever is earlier:-
(a) For meeting the cost of higher education of himself or of children actually dependent upon him in the following types of cases:-
(1) for education outside India beyond the High School stage, whether for an academic, technical, professional or vocational courses; and
(2) For medical, engineering and other technical or specialized course in India beyond the High School stage, provided that the course of study is not less than three years duration.
(b) For meeting the expenditure in connection with the marriage of the subscriber's daughters and if he has no daughter, of any other female relation dependent upon him.
(c) for meeting the expenditure in connection with the marriage of subscriber's sons.
(iv) In addition to the amount of loan admissible under sub-clause (iii), the Vice-Chancellor, may, for the purchase or construction of a house, sanction non-refundable advance up to 75% of the amount of University contribution to an employee who has completed 10 years service (including broken period of service, if any) or within 10 years before the date of his retirement on superannuating, whichever is earlier subject to the following conditions:-
(a) The advance shall be paid in three installments, the first installment immediately on sanction and subsequent installments on suitable interval on the production of a certificate from the University Executive Engineer, or any other authority to the satisfaction of the Vice-Chancellor, that the previous advance has been spent, more or less in full, on the construction of the house. In the case of purchase of house, the employee shall submit the title deed, for the house so purchase within three months of the date of advance.
(b) A person applying for advance for the construction or purchase of a house shall have to declare if he has received a loan from any other source for the purpose or not. In case he has received any such loan, he shall declare the amount of the loan sanctioned/received, indicating its source.
(v) The amount of withdrawal for the purpose mentioned in sub-clause (iii)(a) above shall be limited to 6 months pay of the subscriber or the amount actually subscribed by him along with interest thereon standing at his credit in his Provident Fund Account whichever is less. In the remaining cases, where an employee has put in service for 20 years or more, the amount of such an advance shall be limited to 12 months pay of the subscriber or the amount actually subscribed by him along with interest thereon standing to his credit in his Provident Fund whichever is less.
(vi) The withdrawal for the purpose mentioned in sub-clause (iii)(a) above will be permissible once every six months i.e. twice in any financial year and a withdrawal will not ordinarily be allowed before the expiry of six months from the date of previous withdrawal. A second withdrawal for any other purpose shall not allowed until after the expiry of one year from the date of the previous withdrawal:
Provided that subscriber who has been given an advance under this sub-clause shall, unless specified otherwise have to satisfy the Vice-Chancellor within a period of six months from the date of drawing the money that it has been unlisted for the purpose for which it was intended, failing which the whole amount of withdrawal together with interest thereon will be liable to recovery in one lump sum:
Provided further that while sanctioning non-refundable advances the temporary advances outstanding against him if any will not be taken into account. A subscriber may also be permitted by the Vice-Chancellor to convert the balance of any refundable advance outstanding against him into a non-refundable advance on his satisfying the condition laid down for such advances.
(12) In a written application from a subscriber to the Provident Fund and with the approval of the Vice-Chancellor, the University may allow permeation the life insurance policy of the subscriber to be paid out of the subscriber's share in his Provident Fund. In all such cases the life insurance policy for which the prime are so paid, shall be assigned in favor of the University. On the retirement of the subscriber from the service of the University, the policy shall reassigned to him by the University.
(13) In case of maturity of the policy during the service of the subscriber in the University the full amount of the policy shall be credited to the Provident Fund of the subscriber. In the case of the death of the subscriber, during the service of the University the full amount of the policy shall be paid to the person or persons entitled to the Provident Fund.
(14) The Registrar shall cause to be maintained proper accounts relating to the Fund, showing the amount, for the time being at the credit of each depositor and the general state of the Fund, in such form as the Executive Council may, from time to time, prescribe. Each depositor shall be supplied with a pass book which shall show the amounts for the time being at the credit of the depositor and which shall be in such form as the Executive Council, may from time to time, prescribe.
Explanation.- The word ‘subscription’ wherever it occurs in this Statute means the amount paid by the subscriber and for the purpose of advance includes the interest accrued thereon, if any. The word ‘contribution’ wherever it occurs in this Statue means the amount contributed by the University and, for the purpose of advance, includes the interest accrued thereon, if any.
Note.- The University shall settle the accounts of Provident Fund immediately even before formal retirement of an employee, soon after he proceeds on leave preparatory to retirement.
31. Gratuity, Ex-gratis grant etc.- (1) An employee who has rendered satisfactory service shall at the time of his retirement, be granted gratuity equal to a half month's actual pay which he was drawing at the time of retirement for each years' service. In case the employee dies before retirement the gratuity shall be payable to the person whose name has been registered under these rules:
Provided that no gratuity shall be given to an employee of under 15 years' service, and that no gratuity shall accrue for any year over 30 years' service:
Provided further that where an employee dies while in service before completing 15 years' service or joins the University service at an age when at the time of retirement, he cannot complete full 15 years' service, he shall be granted gratuity proportionately. Gratuity shall be calculated on the basis of every completed year of service:
Provided further that where a person joins the University service at an age when at the time of retirement he can complete 15 years' service but for having proceeded on Extraordinary Leave (without pay) he cannot complete cull 15 years' active service, he shall be granted gratuity for the period of his active service at the time of his retirement i.e. after excluding the period of Extraordinary Leave (without pay) from his total service.
(2) If an employee dies before the age of retirement, ex-gratia grant and other facilities shall be granted to the family of the deceased employee, as per rules framed by the Executive Council for the purpose.
32. Fellowship, Scholarship, medals and prizes.- The number and value of fellowships, scholarship, medals and prizes to be awarded shall be determined by the Executive Council either on its own initiative or on the recommendations of the Academic Council or Finance Committee.
33. Limitation of term of membership.- (1) Notwithstanding anything contained in these Statutes, a person, who is a member of any authority or body of the University in his capacity as a member of a particular authority or body or as a holder of particular appointment, shall hold office so long only as he continues to be member of that particular authority or body or the holder of that particular appointment, as the case may be:
Provided that a teacher-member of any authority or body of the University who resigns his service or proceeds on leave for six months or more shall cease to be a member of the respective body and a substitute shall be appointed. If the period of his leave is less than six months, his membership will be held in abeyance till his return or the expiry of the period of six months whichever is later. No substitute member will be appointed or elected, where the membership is held in abeyance.
(2) If a teacher is on leave for a period of six months or more, he shall not be eligible for nomination or re-election for that particular vacancy. He will, however, be eligible for nomination or election in a vacancy which may arise after his return from leave.
34. Termination of membership etc.- Notwithstanding anything contained in these Statutes or the Ordinances of the University, no person, who has been convicted of any offence involving moral turpitude or has been dismissed for misconduct from a Government or semi-Government institution or from a University or an educational institution of any kind, shall be eligible to become, or to continue as a member of any authority of this University or of any committee appointed by the University. A person under suspension shall not be allowed to sit in any meeting of the above authorities or committees during the period of his suspension.
35. Disqualification for membership.- If a person is debarred by the Academic Council from any work of the University on account of any kind of malpractice on his part in connection with a University examination, such a person will be disqualified to become, or to continue as a member of any body or authority of the University so long as the bar lasts.
36. Delegation of Administrative and Financial Powers to the Officers/Teachers, employees of the University.- (1) The officers, teachers and other employees of the University may exercise, subject to the control of the Vice-Chancellor and the superior officers concerned such administrative and/or financial powers, as the Executive Council may delegate through Ordinances or Rules and Regulations or by resolutions adopted by it.
(2) The Vice-Chancellor or the Registrar, with the approval of the Vice-Chancellor, may delegate to an officer, teacher or any other employee of the University such powers as he considers necessary which have been vested in them by the Statutes, Ordinances and Regulations.