HARYANA GOVT. GAZ. (EXTRA), NOV. 26: ‘2013 141
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PART 1
HARYANA GOVERNMENT
LAW AND LEGISLATIVE DEPARTMENT
Notification
The 26th November, 2013
No. Leg. 33/2013 .—The following Act of the Legislature of the State of
Haryana received the assent of the Governor of Haryana on the 8th November,
2013, and is hereby published for general information: —
(HARYANA ACT N0. 29 OF 2013)
INDIRA GANDHI UNIVERSITY, MEERPUR ACT, 2013
,AN
ACT
to establish and incorporate a teaching- cum- afiiliating University at
Meerpur to facilitate and promote higher education with special emphasis in
emerging areas of information technology and computer education, commerce,
humanities, management studies and also to achieve excellence in these and
connected fields
. Be it enacted by the Legislature of State of Haryana in the Sixty fourth
Year of the Republic of India as follows: —
1. (1) This Act may be called Indira Gandhi University, Meerpur, ‘Short title and
Act, 2013 , _ . commencement.
(2) It shall come into force on such date as the Government may, by
* notification in the Official Gazette, appoint.
2.111 this Act and in all Statutes, Ordinances and Regulations made Definitions
‘ thereunder, unless the context otherwise requires, ——
(a) “college” means a college maintained by, or admitted to the
privileges of the University under this Act;
(b) “’employee means any person appointed by the University and
includes teachers and all other'staff of the University;
(c) “Government” means the Government of the State of Haryana;
(d) “institution” means an academic inStitution, not being a college,
maintained} by, or admitted to the privileges of the University;
(e) “principal” means the head of a college and includes, when there is
no principal, a vice-principal duly appointed as such and in the
absence of the principal or the vice-principal the person for the
time. being duly appointed to act as the principal;
(I) “recognised teachers” mean such persons as are approved by the
University for thepurpose of imparting instruction in a college or
an institution admitted to the privileges of the University;
0 “Statutes”, “Ordinances” and “Regulanons mean respectively the
D
Statutes, Ordinances and Regulations of the University made under
this Act,
Incorporation.
Territorial
exercise of
powers.
142 HARYANA GOVT. GAZ. (EXTRA), NOV. 26, 2013
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(h) “University” means Indira Gandhi University, Meerpur, as
incorporated under this Act; and
(i) “University; teachers” mean Professors, Associate Professor,
Assistant Professor and such other persons, as may be appointed
for imparting instructions or conducting research in the University
or in any college or an institution maintained by the University
and are designated as teachers by the Ordinances.
3. (1) There shall be a body corporate by the name of Indira Gandhi
University, Meerpur comprising of the Chancellor, the Vice-Chancellor, the
members of the Court, the ExecutiveCouncil, the Academic Council and all persons,
who may hereafter become or be appointed as such officers or members, so long as
they continue to hold such office or membership.
(2) The University shall have perpetual succession and a common seal
with power to acquire, hold and dispose of propertyand to contract, and may by
the said name sue or be sued.
4. (l) The limits of the area within which the University shall exercise its
powers shall be such, as the Government may, from time to time, by notification,
specify : '
Provided that different areas may be specified for different faculties.
‘ (2) Notwithstanding anything contained in any other law for the time
being in force, any college situated Within the limits of the area specified under
sub-section ( I) shall, with effect from such date, as may be notified, in this behalf
by the Government, be deemed to be associated with, and admitted to, the
privileges of the University and shall cease to be associated in any way with, or
be admitted to any privileges of any other university and different dates may be
' notified for different colleges :
Provided that—'-
(i) any student of any college associated with, or admitted to the
other university before the said date, who was studying for
any degree or Diploma examination of that university shall
be permitted to complete his course in preparation thereof
and the University shall hold for such students, examinations
in accordance with the curricula of study in force in that
university for such period as may be prescribed by the Statutes,
Ordinances or Regulations; and
(ii) any such student may, until any such examination is held by
the university, be admitted to the examination of the other
university and be conferred the degree, diploma or any other
HARYANA GOVT. GAZ. (EXTRA), NOV. 26, 2013 143
(AGHN. S, 1935 SAKA)
privilege of that university, for whiCh ‘he qualifies on the
result of such examination.
5. (1) Notwithstanding anything contained in this Act or any other law,
for the time being in force, no person or institution, other than the University,
shall confer, grant or issue or hold himself or itself out as entitled to confer,
grant or issue any degree, diploma or certificate in the specified area of
knowledge assigned to it within the territorial jurisdiction of the University
which 18 identical with or is a colourable imitation of any degree, diploma or
certificate conferred, granted or issued by the University.
(2) Contravention of the provisions of sub—section (1) shall be an
offence.
(3) Where an offence under this section has been committed by an
institution, every person incharge of and responsible to the institution for the
conduct of its business at the time of the commission of the offence, shall be
deemed to be guilty of the offence and shall be liable to he proceeded against as
per the University rules.
(4) Notwithstanding anything contained in sub-section (3), where an
offence under this section has been committed by aninstitution and it is proved
Bar on conferring.
granting or
issuing degrees,
diplomas or
certificates by
unauthorized
institutions,
that the offence has been committed with the consent of connivance of, or that .
the commission of the offence is attributable to'any neglect on the part of any
partner, director, manager, secretary or other officer of the institution, such
partner, director, manager, secretary or other officer shall alsobe deemed to be
guilty of that offence and shall be liable to be proceeded against and punished
accordingly.
Explanation. —For the purpose of this section, ‘institution” means any body
corporate and includes a firm or other association of individuals.
6. The University shall exercise the following powers and perform the
following functions, namely :—
(a) to provide for research and instruction in such branches of learning
as the University may think fit and to take such steps, as it considers
necessary for the advancement of learning and dissemination of -
knowledge;
(b) to hold examinations and grant such degree, diplomas and other
academic distinctions or titles to persons as laid down 1n the Statutes,
Ordinances or Regulations;
(c) to confer honorary degrees or other distinctions on approved
. persons in the manner laid down in the Statutes;
Powers and
functions of
University.
144
HARYANA GOVT. GAZ. (EXTRA), NOV. 26, 2013
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(d)
(e)
(f)
(g)
(h)
Xi)
m
(k)
(1)
(m)
(n)
_ (0)
to institute prizes, medals, research studentships, exhibitions and
fellowships;
to receive gifts, donations or benefac‘tions from theGovernment
and to receive gifts. donation and transfers of movable or immovable
property from transferors, donors, testators, as the case may be; and
to create such corpus fund with the donations so received for the
welfare of the University;
to institute principalship, professorsh1p, associate professorship,
assistant professorship and to create other posts of any description
required by.the University‘and to appoint personsto such posts;
to co-operate with educational and other institutions in India and
abroad having objectives similar to those of the University in such
manner, as may be conduciveto their common goals;
to provide instructions, including correspondence x}nd such other
courses to such perSOns as are not members of the niversity, as it
may determine; \
to approve persons for imparting instructions in any college or
institution admitted to the privileges of the University,
to maintain colleges located within the limits of the area referred to \-
in sub-section (1) of section 4 or', subject to the provisions of sub—
seCtion (2) of that section, admit to its' privileges, colleges not .
maintained by the University but loeated‘ within the said area and
to withdraw the same;
to declare a college, an institution or a department as autonomous
college or institution or department, as the case may be;
to borrow with the approval of the Government, on the security of
the property of the University, money for the purposes of the
University;
to, supervise, control and regulate the, residence, conduct and
discipline of the students of the University and of colleges and,
institutions within the jurisdiction of the University;
to deal with any property belonging to, or vested in the University,
in such manner as the University may deem fit for advancing the
objects of the University;
to assess the needs of the State and Country 1n terms of subjects,
fields Of specialization, levels of education and training of
manpower both on short and long term basis and to initiate
necessary programmes to meet those needs;
HARYANA GOVT. GAZ. (EXTRA), NOV. 26, 2013 145
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(p) to organize advanced studies and research programmes based on a
deep understanding of the trends in such branches of learning, as
the University may think fit;
(q) to promote research, design and developmental activities that have
a relevance to social needs and the development programmes of
the State;
(r) ‘ to initiate measures to enlist the co-operation of industries and
_, Government employees to provide complementary facilities;
(3) to provide for continuous experimentation in imparting knowledge,
organization of training and preparation of text—books and other
instructional materials;
(t) to arrange for progressive introduction of continuous evaluation
and re—orientation of the subjects in educational measUrement;
(u) to further entrepreneurial ability among its students;
(v) to educate the public with regard to the requirement of, and
opportunities for the advancement of learning and dissemination
of knowledge; '
(w) to make special arrangements for the education of women students
and the students belonging to weaker sections of the soCiety, in
particular Scheduled Castes and Scheduled Tribes, as the University
may consider desirable;
(x) to frame Statutes, Ordinances or Regulations and alter, modify or
rescind the same for all or any of the aforesaid purpose; and
(y) to do all such things as may be necessary, incidental or conducive
to the attainment of all or any of the objects of the University.
7. The University shall be open to all persons irrespective of sex, race, University open to
creed, caste or class and no test or condition shall be imposed as to religion, 3“ ”0% Classes,
belief or profession in admitting or appointing members, students, teachers, cams and creeds‘
workers, or in any other connection whatsoever and no benefaction shall be
accepted which in the opinion of the authorities of the University involves
conditions or obligations opposed to the spirit and objectives of this provision :
Provided that nothing contained in this Section shall be deemed to
prevent the University from making any special provisions in respect of
weaker sections of the society and in particular Scheduled Castes and Scheduled
Tribes.
8. All teaching in the University shall be conducted by and in the name Teaching of
of the . University, in accordance with the. Statutes, Ordinances and Universny‘
Regulations made in this behalf.
Officers of
University.
Chancellor.
146 HARYANA GOVT. GAZ. (EXTRA), NOV. 26, 2013
(AGHN. 5, 1935 SAKA)
9. The following shall be the officers of the University, namely :—
‘(r) the Chancellor, I
(ii) the Vice—Chancellor,
(in) the Registrar; and
(iv) such other persons in the service of theyUniversity as may be
declared by the Statutes to be Officers of the University.
10. (l) The Governor of Haryana by virtue of his office shall be the
Chancellor of the University.
(2) The Chancellor shall be the head of the University.
. (3) The Chancellor shall, if present, preside over the convocation of
the University for conferring degrees and meetings of the Court.
(4) The Chancellor shall have the right—
(i) to cause an inspection to be made, by such person or persons
as he may direct, of the University, its buildings, laboratories
and equipment and of any college or institution maintained
by the University and also of the examinations, teaching and
other work conducted or done by the University; and
(ii) to cause an inquiry to be made in like manner in respect of
any matter connected with the administration of finances of
the University, colleges or institutions.
(5) The Chancellor shall, in every case, give notice to the
University of his intention to cause an inspection or inquiry to be made and on
receipt of such notice, the University shall have the right to make such
representation to the Chancellor, as it may consider necessary.
(6) After considering the representation, if any, made by the '
University, the Chancellor may cause to be made such inspection or inquiry as is
referred to in sub—section (4).
(7) Where any inspection or inquiry has been caused to be made by .
the Chancellor, the University shall be entitled to appoint a representative,
who shall have the right to be present and to be heard at such inspection or
inquiry.
(8) The Chancellor may, if the inspection or inquiry is made in
respectof the University or any college or institution maintained by it, address
the Vice—Chancellor with reference to the result of such inspection or inquiry
and the Vice—Chancellor shall communicate to the Executive Council, the views
HARYANA GOVT. GAZ. (EXTRA), NOV. 26, 2013 147
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of the Chancellor and the action to be taken thereon as advised by the
Chancellor.
(9) The Executive Council shall communicate through the Vice-
Chancellor to the Chancellor, such action, if any, as it proposes to take or has
taken upon the result of such inspection or inquiry.
(10) Where the Executive Council does not, within a reasonable time,
take action to the satisfaction of the Chancellor, the Chancellor, may, after
considering any explanation furnished or representation made by the Executive
Council, issue such directions, as he may think fit and the Executive Council
shall comply with such directions.
(1 1) Without prejudice to the foregoing provisions of this section, the
Chancellor may, by order in writing, annul any proceedings of the University,
which in his opinion are not in conformity with this Act, the Statutes, the
Ordinances or the Regulations :
Provided that before making any such order, he shall call upon the
University to show cause why suchvan order should not be made, and if any cause
is shown within a reasonable time, he shall consider the same.
(12) The Chancellor may, at any time, require or direct the University
to act in conformity with the provisions of this Act, the Statutes, Ordinances and
Regulations made thereunder. '
(13) The powers exercised by the Chancellor under sub-sections
(ll) and (12) shall not be called in question in any Civil Court. '
(14) Any employee of the University who is aggrieved by the decision
of the Executive Council or the Vice-Chancellor in respect of any disciplinary
action taken against him, may address a memorial to the Chancellor, in such
manner, as may be prescribed by Statutes and the decision of the Chancellor .
shall be final.
(15) The Chancellor shall have such other powers, as may be prescribed
by the Statutes. ‘ ‘
11. (l) The Vice-Chancellor shall be appointed solely on academic
considerations. He shall be a distinguished educationisthaving commitment to
the values for which the University stands and abilities to provide leadership to
the University by his academic worth, administrative competence and moral stature.
(2) The Government shall constitute a Selection Committee
consisting of one nominee of the Chancellor and two nominees of the Executive
Council, which shall prepare a panel of at least three names, in alphabetical
order, from which the Chancellor shall appoint the Vice-Chancellor, on the advice
Vice-Chancellor.
148 HARYANA GOVT. GAZ. (EXTRA), NOV. 26, 2013
(AGHN. 5, 1935 SAKA)
of the Government. The terms and conditions of service of the Vice- Chancellor
shall be determined by the Chancellor, on the advice of the Government.
(3) The Vice—Chancellor shall hold office for a period of three years,
which may be renewed for not more than one term 2
Provided that no person shall be appointed to, or continue in, the
office of the Vice-Chancellor if he has attained the age of sixty—eight years.
(4) The Chancellor may, on the advice of the Government cause an
inquiry to be held in accordance with the principles of natural justice and
_ remove the Vice-Chancellor from office, if he is found on such inquiry, to be a
person patently unfit to be continued in such office.
(5) If the Vice-Chancellor is unable to perform his duties owing to
his temporary incapacity on account of illness or any other reasons, or the office
of the Vice-Chancellor falls vacant due to death, resignation or otherwise, the
Chancellor may make arrangement for theperformance of duties of the Vice—
Chancellor until the existing Vice-Chancellor is able to resume his office or until
a regular Vice-Chancellor is appointed, as the case may be.
(6) The Vice-Chancellor shall be the principal executive and
academic officer of the University and shall exercise general supervision and
control over the affairs of the University and give effect to the decisions of all the
authorities of the University.
(7) The Vice—Chancellor may, if he is of the opinion thatimmediate
action is necessary on any matter, exercise any power conferred on‘ any authority
of the University by or under this Act, except in the matters involving creation
or abolition of a Faculty, Department or post and the matter involving
appointment or removal of an employee : ’
Provided that the Vice-Chancellor before exercising powers under
this section shall record in writing the reasons, why the matter cannot wait till the
meeting of the authority concerned :
Provided further that if the authority concerned is of the opinion
that such action ought not to have been taken by the Vice-Chancellor, it-may
refer the matter to the Chancellor whose decision thereon shall be final :
Provided further that any person in the service 'of the
University who is aggrieved by the action taken by the Vice— Chancellor
under this sub—section shall have the right to repreSent to the Executive Council
within one month from the date on which decisiOn on such action is
communicated to him and thereupon the Executive Council may confirm,
modify or reverse the action taken by the Vice-Chancellor. The employee shall
be informed that the action has been taken under emergency powers.
HARYANA GOVT. GAZ. (EXTRA), NOV. 26, 2013 .149
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(8) The Vice-Chancellor shah exercise such other powers and perform
such other duties as may be prescribed by the Statutes or Ordinances.
12 (l) The Registrar shall be appointed by the ChancellOr on the advice
of the Government.
1
(2) The Registrar shall be Chief Administrative Officer of the
University. He shall work directly under“ the superintendence, direction and
Control of the Vice-Chancellor "'1' '" ' ~
13. Notwithstanding anything contained in this Act, the first Vice Chancellor
and the first Registrar shall be appointed by the Chancellor on the advice of the
Government for such petiod, as deemed appropriate by the Government. '
14. The manner ‘of appointment and powers ahd duties of other officers of
the University shall be such, as may be prescribed by the Statutes. l
l 15. Notwithstanding anything contained' in this Act the University shall
not create any teaching and non-teaching post or revise the pay scale of the
teaching and non- teaching employees without obtaining the prior approval of the
Government :. ., . . 3 3
16. The following shall be the authorities of the University, namely —‘
(i) the Cou11;. . , 3 r 3 .1
(ii) the Executive Council;
(iii) the Acadie‘mic Council; ' 9‘ l . '1“ V '
(iv) the Finance Committee; I L L V
(v) the Faculties; I I v.::~= :«y‘w
(vi): the Academic Planning Board;- and 1.»
(vii) such other authOIities, as may be declared by the Statutes to be
the authorities ofthe University. 3 w a ,1» - ,
-.l7 (1) The constitution of the C01111 and the term of 611166 of its members
shall be prescribed by the Statutes. ,. 1.3 . 3
(2) Subject to the prOvlSions of this ”Act 1116;161:1111: shall have the
following powers and functions, namely. -— " " ”
1‘:
(a) to review, from time to time the broad: Wand programmes
3 of the University and to suggest measures for the improvement
and develOpment of the University;
" (b) to consider and pass resolutiOn on the anhua’l‘report, annual
budget, annual acCOunt of the University “aha on the audit report
of such accounts,
Registrar.
Appointment of
first Vice .
Chancellor and
first Registrar.
Other officers.
Creation of ‘
teaching and non-
teaching posts.
Authorities of
University.
Court.
Executive
Council.
Academic
Council.
Faculties.
Finance
Committee.
Academic
- Planning Board.
Statutes and their
scope.
150 HARYANA GOVT. GAZ. (EXTRA), NOV. 26, 2013
(AGHN. 5, 1935 SAKA)
(c) to advise the Chancellor in respect of any matter which may be
referred to it for advice; and
(d) to perform such other functions, as may be prescribed by the
Statutes.
18. (l) The Executive Council shall be the principal executive body of the
University. '
(2) The constitution of the Executive Council, the term of office of its
members and its powers and duties shall be such, as may be prescribed by the
Statutes.
l9. (1) The Academic Council shall be the principal academic body of the
University and shall, subject to the provisions of this Act, the Statutes and
Ordinances, co-ordinate and exercise general supervision over all academic policies ,
of the University.
(2) The constitution of the Academic Council, the term of office of
its members and its powers and duties shall be such, as may be prescribed by the
Statutes.
20. The constitution and functions of the faculties shall be such, as-may be
prescribed by the Statutes.
21. The constitution of the Finance Committee, the term of office of its
members, its powers and duties shall be such, as may be prescribed by the
Statutes.
22. The constitution and functions of the Academic Planning Board shall
be such, as may be prescribed by the Statutes.
23. Subject to the provisions of this Act, the Statutes may provide for all or
any of the following matters, namely: ——-
(a) the constitution, powers and functions of the authorities and other
bodies of the University, as may be constituted from time to time;
(b) the classification, mode of appointment, powers and duties of the
teachers and the officers of the University;
(c) the conditions of the service including provision for pension or
Provident Fund or insurance scheme for the benefit of the employees
of the University;
((1) the conferment of honorary degrees;
(e) the establishment and abolition of faculties and departments;
(t) the institution of fellowships, scholarships, studentships,
exhibitions, medals and prizes;
”WW".
HARYANA GOVT. GAZ. (EXTRA), NOV. 26, 2013 151
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(g) the maintenance of discipline among the students ;
(h) the conditions under which colleges and institutions may be
\ admitted to the privileges of the University and the withdrawal of
the same; " ‘ ‘
(i) the delegation of powers vested in the authorities or officers of the
University; and
(i) all other matters which by this Act, are to be or may be provided
for, by the Statutes.
24. (I) On'the commencement of this Act, the Statutes of the University
shall be those as set out in the Schedule : '
Provided that the authorities of the University constituted under
the Statutes framed before the commencement of this Act shall continue to
exercise all the powers and perform all the functions under this Act, till such
authorities are constituted in terms of the Statutes set out in the Schedule referred
to above.
(2) The Government or the Executive Council may, from time'to time,
make new or additional statutes or may amend or repeal the statutes in the manner
hereinafter provided in this section :
Provided that the Executive Council shall not make, amend or repeal
any Statute, affecting the status, powers or constitution of any authority of the
University until such authority has been given an opportunity of expressing an
opinion in writing on the propOsed changes, and any opinion so expressed shall
be considered by the Executive Council.
(3) The Academic Council may propose to the Executive Council a ‘
draft of any Statute relating to academic matters for consideration by the
Executive Council.
(4) Every new Statute or addition to the Statute or any amendment or
repeal of a Statue shall require the approvalpf the Chancellor, who may approve,
disapprove or remit it for further consideration. A statute passed by the Government
or the Executive Council shall have no validity until it has been assented to by
the Chancellor.
(5) Notwithstanding anything contained in the foregoing sub-
sections, the Chancellor, either suo motu or on the advice of the Government,
may direct the Executive Council, to make, amend or repeal the Statutes in
respect of any matter specified by him and if the Executive Council fails to
implement such a direction within sixty days of its receipt, the Chancellor may,
after considering the reasons, if any, communicated by the Executive Council
for its inability to comply with such direction, make amend or repeal the
Statutes suitably.
Statutes how
made.
Ordinances and
their scope.
Ordinance how
made.
152 HARYANA GOVT. GAZ. (EXTRA), NOV. 26, 2013
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25. Subject to the previsions of this Act and the Statutes, the Ordinances
may provide for all or any of the following matters, namely :—
(a)
(b)
(d)
(e)
(f)
(g)
(h)
26. (1)
the Executive
the admission of students to the University and their enrolment as
such;
admission to the examinations, degrees and diplomas of the
University; and further to make progressiVely the fee structure so
flexible that the courses could become self financing to the extent
possible;
the conditions under which students shall be admitted to the degree
or diploma courses and to the examination of the University and
shall be eligible for such degrees and diplomas;
the. fees to be charged from courses of study in the University and
for admission to the examinations, degrees and diplomas of the
University; and further to make progressively the fee structure so
flexible that the courses could become self financing to the extent
possible;
the conditions of the award of fellowships, studentships, exhibitions
medals and prizes;
the conduct of examinations, including the terms of office and
manner of appointment and the duties of examining bodies,
examiners and moderators;
the conditions of residence of students of the University; and
all other matters which by this Act or the Statutes are to be made or
may be provided for by the Ordinances.
The Ordinances shall be made, amended, repealed or added to by
Council :
Provided that no Ordinance shall be made——
(i) affecting the admissiOn or enrolment of students or prescribing
examinations to be recognized as equivalent to the University
examinations; and
(ii) affecting the conditions, mode of appointment or duties of
examiners or the conduct or standard of examination or any
courses of study;
unless the draft of such an Ordinance has been proposed by the Academic Council.
(2)
The Executive Council may return to the Academic Council for
reconsideration, either in whole or in part, any draft proposed by the Academic
Council under
Sub—section (1) along with its suggestions :
HARYANA GOVT, GAZ. (EXTRA), Nov. 26, 2013 153
. (AGHN.5, 1935 SAKA)
, Provided that the Executive Council shall not amend the draft
proposed by the Academic Council itself. It may, however, reject such draft, if not
found suitable when submitted to it by the Academic Council for the second time.
(3) All leinances made by the ExecutiVe Council shall have effect
from such date, as it may direct and every Ordinance made shall be
communicated, as soon as may be, to the Chancellor
27. (l)' The authorities of the University may make Regulations Regulations.
consistent with this Act, the Statutes‘and the Ordinances—
(a) laying down the procedure to be observed at their /
meetings; and
(b) providing for all matters which bythis Act, the Statutes or the
Ordinances are to be prescribed by Regulations. 7‘
p (2) Every authority of the University shall make Regulations
providing for giving of notice to the members of such authority of the dates of
meetings and of the business to be considered at meetings and for the keeping
of a record of the proceedings of the meetings.
28. The annual report of the Universitylgiving details of broad Annual report.
programmes, policies and finances, arriendments of Statutes and Ordinances -_
made during the year under report, shall be prepared under the directions of,
the Executive Council and shall be submitted to the Court on or after such date,
as may be prescribed by the Statutes and the Court shall consider the report in ‘
its annual meeting.
29. (l) The annual accounts and the balance-sheet of the University shall Annual Accounts.
be prepared under the directions of the Executive Council and shall at least once ‘
every year and at intervals of not more than fifteen months be audited by the
Director, Local Audit, Harya'na or any other auditor that may be appointed by the
Government. The annual accounts when audited shall be published in the
Haryana Government Gazette and, a copy of the annual accounts along with the
report of the Director, Local Audit, Haryana or the auditor shall be submitted to
the. Court and the Chancellor along with the observations of the Executive-
Council. Any observations made by the Chancellor on the annual accounts shall:
be brought to the notice of the Court and observations of the Court, if any, shall
after being considered . by the Executive Council, be submitted to the
Chancellor.
'(2) The” annual accounts" and the balance sheet of the University
shall also be submitted to the Government at the time of its submission to the
Chancellor. ’ ' »
' 30. (1) Every salaried officer and teacher, except the Vice—Chancellor Conditions of
shall be appointed under a written contract, which shall be lodged with the “rd"? 01: “fleas
University and any dispute arising out of acontract between the University and a" ”c m
Pension.
provident fund
and insurance
fund.
’
Vacancy not to
invalidate
promedingsz‘ 'ir
Certain disputes to
be referred to
Chancellor.
Powers to remove
difficulties.
Protection of
action taken in
good faith.
appointed as, or is entitled to be, a' member bf any authority or other body of the
154 HARYANA GOVT. GAZ. (EXTRAH) NOV. 26, 2013
(AGHN 5,1935 SA_I_(A)
any of the officer' or teacher shall, at‘the' request of the teacher or officer
concerned or at the instance of the University, be'referred to a Tribunal of
arbitration consisting of one member appointed by the Executive Conncil, one
member nominated by the officer or teacher concerned and one nominee of
the Chancellor The decision of the majority of the members of the Tribunal
shall be final and no suit shall lie in any civil court in respect of the matter
decided by the Tribunal.
(2) Every such request shall_,be deemed to be a submission to
arbitration within the meaning of the Arbitration and Conciliation Act,
1996 (Central Act 26 of 1996):
31. (1) The University 'shall institute, for the benefit of its officers,
teachers and other employees, pension, provident fund and insurance fund, as it
may deem fit.
(2) Where any provident fund and insurance fund have been so
constituted, the provisions of the Provident Fund Act, 1925 (Central Act 19
of 1925), shall be applicable to it as if it were a Government Provident Fund.
32. No act done, or proceeding taken, under this Act by any authority or
other body of the University shall be invalid merely on the ground of any—
" 1 '2} (a) vacancy or defect in the const1tut10n of the authority or body, or
(b) defect or irregularity 1n election nomination or appointment of a
person acting as a member thereof; or - - .
e
(c) defect or irregularity 1n such act or proceeding, not affecting the
mentsotthccase egg);
'4! .
33: If any question arises whether any person has been duly e1
University, the ‘matter Shal1 be referred to the Chancellor whose dec1s1on thereon
shall be finali" ‘ " ‘ 1‘5: .
34 If any d1fficulty arises with respect to the establ1shment of the
University or in connection with the first meeting of any- authority of the
university orotheriyise in first: givtng effect to the provisions of this Act the
Government may; at,any time,.before1 any,authority.;ofr the University‘has been
constituted,_ by.ord_er, make, any appointment or do anythingyconsistentg sofarr
as may be, with the provisions of this'Act, which appears to it necessary or:
expedient for the purposes of removing the difficulty and every such order shall
have effect as if such appomtmeht or action had been made or taken in the manner
provided in this Act.’ ' “'i '
35. 'No suit or other legal proceedings shall lie against any officer or
employee of the University for anything which'is in’ gobd faith done or intended
to be done in pursuanCe of any -'of the provisions of this Act, the Statutes or
Ordinances. '
a
HARYANA GOVT. GAZ. (Em), NOV. 26. 2013 155
(AGHN: 5, i955 SAKA)
36. (l) Indira Gandhi University, 'Me'erpur, Ordinance, 2013 (Haryana Repeal and
Ordinance No. 3 of 2013), is hereby repealed. - SHVmgS-
(2) Notwithstanding such repeal, anything done by any action taken
under the said Ordinanceushah be deemed IQ have been done or taken under this
Act.
1:11;: i
Powers and
duties of the
Vice-Chancellor.
Registrar.
156
HARYANA GOVT. GAZ. (EXTRA), NOV. 26, 2013
(i)
(ii)
" , (AGHN. '5, 1935 SAKA)
THE SCHEDULE
(Statutes of Indira Gandhi University, Meerpur)
(See section 24) ‘
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 member of such authority or
body.
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.
(iii) The Vice-Chancellor shall have the power to convene or cause to
(W)
(V)
(i)
(ii)
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.
The Vice-Chancellor shall exErcise general control over the affairs
of the University and shall give effect to the decision of the
authorities of the University.
The decision of the Vice-Chancellor regarding seniority for
nomination to the various authorities or bodies of the University,
shall be final.
The Registrar shall be ex—officio Secretary of the Executive
Council and Faculties but shall not be deemed to be amember
of any of these authorities, and shall be ex-officio Member—
Secretary of the Court and the Academic Council.
When the office of the Registrar is vacant or when the Registrar is
by reason of illness, or any other cause, unable to perform the
duties of his office, the duties of the office shall be performed by
such person, as the Vice-Chancellor may appoint temporarily for
the purpose till the regular appointment is made by the Chancellor
on the advice of Government.
(iii) It shall be the duty of the Registrar—
(a) to be the custodian of the records, common seal and such
other property of the University, as the Vice-Chancellor shall
commit to his charge;
HARYANA GOVT. GAZ. (EXTRA), NOV. 26, 2013 157
. (iv)
(V)
(vi)
(AGHN. 5, 1935‘ SAKA)
(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; and
(f) to perform such other duties, as may, from time to time, be
assigned to him, by the Vice-Chancellor.
The Registrar shall have power to administer warning or to impose
the penalty of censure or withholding of increments upon such of
the employee, excluding teachers of the University and the
academic staff as may be specified in the orders of the Executive
Council and to suspend them pending enquiry:
Provided that no such penalty shall be imposed unless the
person concerned has been given a reaSonable opportunity of
showing cause against the action proposed to be taken against
him.
An appeal shall lie to the Vice-Chancellor against any order of
the Registrar imposing any of the-penalties specified in
clanse (i—.v)
In case the inquiry discloses that a punishment, beyond the powers
of the Registrar is called for, the Registrar shall upon conclusion
of the inquiry make a report to the ViceChancellor along with
" his recommendations:
Provided that an appeal shall lie to the Executive Council
against an order of the Vice-Chancellor imposing any penalty.
(vii) The Registrar shall be the authorized'officer to enter into
agreements, sign documents and authenticate records on behalf
i of University and shall act in such capacity when the appropriate
authority of the University has» taken a decision in the matter. The
Registrar shall also exercise such other powers and perform such
,otherduties, as may be prescribed by Statutes or the Ordinances.
Other officers of '
the University.
Proctor. Chief
Warden, Dean of
. Students‘Welfare.
Dean Academic
Affairs.
Dean of Colleges.
Finance Officer.
‘ may be prescribed by the Statutes.
158 HARYANA GOVT. GAZ. (EXTRA), NOV. 26, 2013
V (AGHN. 5: 1935 SAKA)
3. 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, Academic Affairs; i it
(e) Dean of Colleges;
(1) Librarianr
(g)' Controller of Examination;
I (h) FinanceOfficer. V
4.:. The Proctor, the Chief Warden, the Dean of Students’ Welfare and
Dean Academic affairs 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 Professor, on such terms and
conditions as the YiceL Chancellor may recommend to the Executive Council:
Provided that the term of Dean, Academic Affairs shall be two years
eXtendable by another one year, if deemed proper, by the Executive Council on
the recommendations of the Vice- Chancellor
5. The Dean of colleges, if any, shall be a whole time salaried officer of
the University and shall be appointed by the Executive Council, on the/
recommendations Of Vice- Chanceilor on such terms and conditions, as may be
prescribed by the Statutes He shall discharge such duties, as may be assigned to
him by the Vice- Chancellor, from time to time. v
6. (l) The Finance Off cer shall be a whole—time salaried officer of the
University and shall be appointed by the Executive Council on the
' recommendations of the Selection Committee, on such terms and conditions, as
‘;",’<'
(2) The Finance Officer shall be ex-officio Secretary of the Finance
Committee, but shall not be deemed to be a member of such committee.
(3) When the office of the Finance Officer is vacant or when the
Finance Officer is by reason of illness or any other cause is unable to perform the
duties of his office, the duties of the officer shall be performed by such person,
as the Vice— Chancellor may appoint for the purpose.
(4) The Finance Officer shall—-
(a) exercise general supervision over the funds of the University
and shall advise it as regards its-financial policy; and
HARYANA GOVT. GAZ. (EXTRA), NOV. 26, 2013 ~ 159
(AGHN. 5,’ 1935 SAKA)
(p)
perform such other functions, as may be assigned to him by
the Executive Council or as may be prescribed by the
Statutes.
(5) Subject to the control of the Executive Council, the Finance
Officer shall——
(a)
(b) .
(C)
(d)
(e)
(f)
(g)
it”
hold and manage the property and investments of the
University including trust and endowed property;
ensure that the limits, fixed by‘ the Finance Committee for
recurring'and non- recurring expenditure for a year are not
exceeded and that all moneys are expended on the purpose
for which they are granted or allotted;
be responsible for the preparation of annual accounts and
the budget of the University and for their presentation to the
Executive Council;
keep a constant watch on thestate of the cash and bank
balances and on the state of investments;
watch the progress of the collection of revenue and advise
on the method of colleCtion to be employed;
ensurethat the registers of buildings, land, furniture and .
equipment are maintained uptodate and that stock checking ,
of equipment and other connected materials in all offices,
special centres, specialized laboratories, colleges and
institutions maintained by the University is conducted;
bring to the notice of the Vice-Chancellor any'unauthorized
expenditure and other‘financial irregularities and suggest
action to be taken against the person responsible for it; and
call for, from any office, centre, laboratory, college or
institution maintained by the UniVersity, any information
or returns that he may consider necessary for the performance
of his duties. ”
(6) The receipt of the Finance Officer or of the person or person duly
. authorized in this behalf by the Executive Council for any money payable to the
University ‘shall be sufficient discharge for payment of such money.
7. . (l) 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 specified by the Executive Council.
(2) It shall be the duty of the controller of Examination to—
(a)
conduct examinations in a disciplined and efficient manner;
Controller of
Examinations.
I60 HARYANA GOVT GAZ (EXTRA) NOV 26, 2013
(AGHN.5,1935 SAKA) '
(b) ' arrange for the setting of papers with strict regard to secrecy;
(c) arrange for the evaluation of answer—sheets'in accordance
with the planned time schedule for results;
(d) 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
attainments of students;
(e) perform such function as are connected with the system of
examinations which may, from time to time, be assigned to
, him bylthe Vice-Chancellor,
Librarian. 8. 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 ExecutiveCouncil.’ ' ‘ ~
CW“. “"9 “s * 9. The Court shallic’onsist of the following members, namely:—
constitution. , g - '
(A) Ex-Officio members;—
(i) the Chancellor;
(ii) the Vice-Chancellor;
' (iii). the- secretary to Government, Haryana, Finance
.Department,,or a nominee not below the rank of Director/
.u, Joint Secretary: v
(iv) the Principal Secretary to Go’vemment, Haryana, Higher
Education Department or a nominee not below the rank of
Joint Secretary; ' '
' (v) v' Director General Higher Education or in his absence Joint
*Diréctor Colleges, _’
(vi) Director General Health Services or his nominee not below
" ' the rank of Jomt Director ' '
(vii) The Director of Technical Education, Haryana;
(viii) The Dean of Faculties;
(ix) The DeanlotifCollege's;
(x) The Registrar; ’ _ ,
A (xi) ’ Dean of Students’ Welfare, if any;
(xii) The COntroller of Examinations,
(xiii) Dean of Academic Affairs;
HARYANA GOVT. GAZ. (EXTRA), NOV. 26, 2013 161
(B)
(xiv)
(XV)
(AGHN. 5, 1935 SAKA)
Librarian;
Finance Officer;
Other members—
1(1)
(ii)
(iii)-
' (iv)
(v)
(vii)
(viii)
- (ix) -
two persons to be elected by the Haryana Vidhan Sabha
from amongst its members;
professors of the University not exceeding ten, on the basis
of seniorityby rotation; ’
five teachers to be elected ‘from amongst the Associate
Professor and Assistant Professor of the University of whom
at least two shall be associate _;professor
one principal from the celleges of education admitted to
the privileges of the University, on the basis of seniority
by rotation; .. .
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,
ifour teachers other than prinCipals to be elected from: 1.}. '
'V amongst themselves by. the teachersh ldi-ng their posts ingi; .
a substantive capaCity in colleges inel‘uded in eaeh of the; ' if] - '
fear zones to be demarcated by the Vice Chancellor ' ‘ t It
Prov1ded that not more than one teacher under th1s'w: ‘
sub—clause, shall belong to any one college
Secretary, Indira Gandhi University, Meerpiir, Students’
Union and two Secretaries to be elected from amongst
themselves by Students’ Union In Colleges for the period
from the date of election tili ‘3lst May of the academic
year;
Fifteen representatives (ten from amongst eminent
academicians and five representatives from industry,
commerce, medicine, engineering etc.) to be nominated by
the Chancellor, fer a term of three years;
went the principals of: colleges maintained by the
University-,by rotation for a term of three years;
two persons elected from'ambngst themselves by the
:: representatives of the managements of non-Government
colleges; The representatives of-the managements shall be
from amongst the membetsofthe concerned managements.
Meetings of
Court.
Executive
Council and its
constitution.
162
HARYANA GOVT GAZ (EXTRA), NOV 26, 2013
(AGHN. 5,1935 SAKA)
(C) (l) 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 anyperson elected or and 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) unlesshe has attained the age of 25 years.
(2) Save as otherwise expressly provided, the members of the
Court, other than ex- -officio members, shall hold office for a term
‘ of two years.
(3) At all meetings 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 V
make a record of that fact
i 1(5) The method of election shall be by simple majority voting . I
' fby ballot and the elections shall be conducted in accordance.
with the rules framed bythe Vice—Chancellor. -
0.. (11),! The Courtshall meet at least once a year.
namely:—
. V (2) A special meeting of the Court may be convened many time by
the Chancellor,. the Vice— Chancellor or on a‘ written request by one- -third of its
, members. - ‘
11.. The Executive Council shall consist of the following persons,
Ex-Officio members—'—
(i) the Vice-Chancellor;
' (ii) the Secretary to Government, Haryana, Finance Department,
_ or a nominee not below the rank of the Director/Joint
_ Secretary;
(iii) the Secretary to Government, Haryana Education
Departmentor a nominee not below the rank of the Director/
Joint Secretary;
HARYANAGQYT. 'GAZ. (EXTRA), NOV. 26, 2013 163
(AGHN. 5, 1935 SAKA) ;
(iv) the Secretary to Government Haryana Technical Education
3
Department or a nominee not below the rank of Director/
Joint DireCtdr.
II Other members—
(d) '
(a)
(b)
(e) '
(0
' (g)
-' III
(11 .
Five Deans of the Faculties one from each of the following
categories:
(i) Dean Faculty of Physical Sciences and Dean Faculty
Of Life Sciences, by rotation:
(ii) Dean, Faculty. of Commerce and Management and
Social Sciences by rotation;
‘(iii) Dean. Faculty of Humanities and Law by rotation;
(iv) Dean, Faculty of Indic Studies and Education by
rotation; '
(v) Dean, Faculties of Engineering and Technology;
Dean Academic Affairs;
two principals(other than the Deans of the Faculties) of
colleges, 'out of whom one shall be from a women 5 college.
by rotation on the basis of seniority of age; . ‘
one teacher (other than a principal) of; a college to be elected
by the members of the Court from amongst themselves '
one 13111 of the professors of the Untvers1ty Ie‘aching», -
Departments other than Deans under sub- clause (a) by
rotation for one year, on the basis of senioi'ity;
two teachers of the: University. Teaching Departments other
than professor to be elected from amongst themselves out of '
. whom at least one shall be associate professor;
four persons as the Chancellor’ s nominee from amongst
distinguished Educationists of national or international
eminence or distinguished serving/retired civil servants.
The Registrar shall be ex—officio Secretary of the Executive
. Counci-;l
(ii) Two-fifths of the members shall form a quorum;
' (iii) 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;
(iv) Any member who cease to hold the qualifications by virtue
of which he was elected or nominated as member to the
Executive Council shall cease to be a member thereof.
Decision of
Executive
Council.
Powers of
Executive
Council,
[-64 HARYANA GOVT. GAZ. (EXTRA), NOV. 26, 2013
l ,
_ (AGHN,5. 1935 SAKA)
12. .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
I present at the time of taking such decision and has consented to that decision,
13. The Executive Council shall exercise the following powers, namely:
(a)
, (b),
v. (C),
'(d)
(e)
to hold. control and administer the revenue .property and funds
of the University; - '
to create teachingand academic posts,-to determine the number
and emoluments of such posts and to define the duties and
conditions of service of Professors, Associate Professor, Assistant
" Professor and other academic staff and Principals of colleges and '
institutions maintained by the University:
Provided that in the matters of creation of new post involving ,
additional financial liability shall hold good if the representative
of the Government as given below: —-
Finance Secretary or in hisabsence, his representative;
OR
Education Secretary or in his absence, his representative, is present
at the time of taking such decision and has consented to that
decision: .
Provided further that in case the Government representative ‘
from the Finance/Higher Education Department is not present in
two consecutive meetings even after- the proper notice, then the
Executive Council may approve the proposal regarding creation
of posts:
Provided further that in respect of the numbers, 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
' to appoint Professors, Associate Professor, Assistant Professor, . '
other. academic 'staff and principals of colleges and institutions
maintained by the University, on the recommendations of the
Selection Committees constituted, for the purpose and to fill in
temporary vacancies therein;
to create administrative, ministerial and other posts and to make
appointments thereto-,1 in the manner prescribed by the Statutes,
to manage and regulate the finances accounts, investments,
prOperty, business and all other administrative affairs of the
I. ' (n)
' *' A ' =' for by the Act the Statutes; or. the Ordinances
. ‘ 14a
namelyz—o
HARYANA GOVT. GAZ. (EXTRA. ), NOV. 26 2013 165
(f)
(g)
(h) .
(i)
.(i)
(k)
(AGHN.5,1935 SAKA)
University and far that purpose to appoint such agents. as it'may 7,
- think fit; - '
to invest any money belonging to the University including any
unapplied income in such stocks, funds, shares or securities as it
shall from time to time. think fit or in the purchase of immovable
property in India with the like powers of varying such investments
from time to time;
to transfer or accept transfer of any movable and immiwable
property on behalf of the University;
to provide buildings, premises, furniture and apparatus and other
means needed, for carrying on the work of the University;
to select a common seal for the University;
to delegate any of 1ts 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;
to enter into, vary, carry out or cancel contracts on behalf of the
‘ University;
(I)
‘The
to make, amend or repeal the Statutes
to make decisions regarding maintenance of discipline among"
‘ 1 students; and
to exercise all powers: of the University not otherwrse prov1ded'”: -_L . ’
Academic Council shall consist 0f the foll0wing persons,-
Ex—officio members-w» s- .
(i) the Vice— Chancellor; . 1.x;
5 (ii) the Director General Higher Educahon Har yana or the Joint
Director (Colleges), Haryana or any nominee of the Higher
Education Commissioner not- below the rank of Deputy
”Director Colleges; 1 < .~ '
(iii) . the Registrar;
(iv) the'Deans of Faculties; '
(v) . the Deans of the Students’ Welfare,:if any;
(vi) the Dean; Academic Affairs; . '3 .255:
(vii) the Dean .of colleges; -.
(viii) the Chairpersons of the Departments;
Academic. Council
and its '
constitution.
166
HARY ANA GOVT GAZ (EXTRAH) NOV. 26 2013
(AGHN.- 5 1935 SAKA)
(W
(X)
(xi)
the Chief Warden of VUn1vers1ty Hostels; - ’
the Proctor;
the Controller of Examinations, if any; ’
(xii) Librarian of in; University Library;
(xiii) one principal out of the principals of colleges maintained
by the University, by rotation,‘ pr0vided that he is not a
member of the Executive Council;
(xiv)Professor(s) emeritus appointed by the University/ emeritus
fellowappointed by the University Grants COmmission (but
without haying right to vote or seek election).
II. Other members—4
_ (i)
. (ii)
(iii)
' *(iV)
one professor appointed by the University from each
Department, by rotation, on the basis of seniority;
one University reader from each faculty, by rotation, on the
basis of seniority; ' '
one University lecturer from each faculty, by rotation. on'
the basis of seniority; '
one principal and three teachers to be eleCted from amongst '
themselves by the principals and teachers respectively,
holding their pests in substantive capacity in the colleges
included in each ofthe’ constituencies mentioned below:-
. (a) Govern-merit colleges}: other than the collegeSof
Education;
(b) Colleges of Education;
. (c) Non—Government colleges, other than the celleges of
(V)
(vi)
Education, in each of the four zones to be demarcated
by the Vice—Chancellor:' ”
Provided'that not more than zone teacher elected
under this clause Shall belong to any one college;
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;
three, person electedby. the Court from amongst its Own
members; >
HARYANA GOVT. GAZ. (EXTRA), NOV. 26, 2013 16-7
(AGHN'. 5, 1935 SAKA)
'(vii) president. Indira Gandhi UniVersi'ty,Meerpur Students’ Union
and two presidentsto be elected from amongst‘themselyes
by the presidents of the students” Unions in the colleges for
the period from the date of election till 31st [May of the
academic year:
Provided that the members coming under this sub-
clause shall not participate in the meeting at the time, the
Academic Council considers the appointment of examiners
III. (i) the Registrar shall be the Member- -Secretary of Academic
Council;
(ii) ' two—fifths of the members shall form quorum;
(iii) save as otherwise ex‘preSsly provided, the members of the
' Academic Council, other than ex—officio members, shall hold
office for a term of two years;
(iv) the method of election shall be by simple majority voting
by ballot and the elections shall be conducted in accordance
with the rules framed by the Vice- Chancellor.
15. (l) The Academic Council shall exercise the following powers, Powers oi
namely2~ ‘ , , , ' Academic
Council.
1' (a) .to exercise general supervision over the academic pohctes _
‘ of the University and to give directions regarding methods . ‘
of instructions, evaluatiOn of: research of improvements in
academic standards; - - ' ~
(5) to consider matters of gener‘alaca'demic vinterest-eitherion'its’ i
own initiatives or on reference by the'(3hancellor,.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 postsi '
(d) to prescribe syllabijand cdurses 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
v fellowships, studentships, scholarships, medals and prizes,
fee concessionvs,_corporate life and attendance; and
(f) to exercise such other powers and perform such other duties,
as may be conferred or assigned to Academic Council by the
Act, the Statutes, or the Ordinances.
Composition of
Finance
Committcer y
Functions and
powers of the
Finance
Committee.
168 HARYANA GOVT. GAZ (EXTRA) NOS/22.26, 2013 V
. (AGHN. 5 I935 SAKA) '
’ (2) All decisions of the Academic Council concermng syllabi, courses
of studies and the conducting of examinations so far as they are not provided for
by the Statutes and Ordinances shall be final
16; (l) The Finance Committee shall ‘consistof the following'persons,
namely:—
‘I.- Ex~officiomembers+
(a) the Vice-Chancellor (Chairperson):
‘ ‘ (b) the‘Secretary to Government. Haryana, Finance
Department. or a nominee not below the rank of
Director/Joint Secretary; '
(c) the Secretary to Government Haryana, Education
Department or a nominee not below the rank of Director/
Joint Secretary; '
(d) the Secretary to Government, Haryana, Technical
' Education Department Or a nominee not below the rank
of the Director / Joint Secretary;
Other members—- .
(a) one outside member having expertise in finance to be
nominated by the Chancellor on the recommendation
of the Vice- Chancellor; 5
I (b) two Deans of Faculties tobe nominated by the Vice-
Chancellor;
(2) The Registrar shall be the Member-Secretary of the Committee.
7 (3) Nominated member of the Finance Cdmmittee shall hold office
for a term of two years. '
, (4) Three members, out of whom at least one member shall be a
Government nominee. shall form the quorum.
17.- (l) The Finance Committee shall examine, the accounts and scrutinize
the proposals for expenditure and shall submit the annual budget to the Executive
Council for approval. No expenditure in the budget shall be incurred by the
University Without the prior approval of the Finance Committee which shall fix
limits for the total recurring and non— recurring expenditure for the year based on
the resources and the income of the University. No expenditure shall be incurred
by the University in excess of the limits so fixed. ’ '
(2) It shall examine and recommend to the Executive Council the
creation of teaching and other posts . I '
HARYANA GOVTaClAZr. (EXTRA), NOV. 26, 2013 169 '
(AGHN. 5, 1935 SAKA)
(3) 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. '
'18. There shall be the following Faculties— Faculties of
(1) Faculty of Humanities; universny‘
(2) Faculty of Social Sciences; ‘
(3) Faculty of Life Sciences;
(4) Faculty of Education;
(5) Faculty of Physical Education; \
-(6) Faculty of lndic Studies;
(7) Faculty of Engineering and Technology;
(8) Faculty of Law
(9) Faculty (of; Commerce and Management;
(10) Faculty of Medical Sciences; ‘ ..
(11) Faculty of Information Technology.
(12) Such other Faculties as the Executive Council may prescribe on
the recommendation of the Academic Council by Statutes.
19. (1) Each Faculty shall consist of—— ' Constitution of
' Faculties.
(i) Dean of Faculty (Chairperson); '
(ii) Chairperson of the Departments included in that Faculty;
(iii) one Professor from each Department on the basis or seniority
by rotation; , '
(iv) one associate professor and one assistant professor appointed
or recognized by the University in the Departments included
in the Faculty by rotation according to seniority;
(v) Two Principals of Colleges/Institutes admitted to the
privileges of the University on the basis of seniority by
rotation. ‘
(2) V Members nominated shall hold office for tWo years:
. Provided that the Executive Council, at the request of the
Academic Council, may increase the number of members of a Faculty.
(3) Branch—inacharge of the academic branch not below the rank of
Assistant Registrar may act as Secretary of the Faculties.
(4) Two-fifths of the members in each Faculty shall form the quorum.
/
Dean of Faculties.
Powers of
Faculties.
Chairpersons of
Departments.
170 HARYANA GOVT. GAZ. (EXTRA), NOV. 26, 2013
(AGHN. 5, 1935 SAKA)
20. (1) There shall be a Dean of each Faculty who shall be appointed by
the Vice-Chancellor. The Dean shall be appointed in rotation on the basis of
seniority amongst the Professors in various Departments comprising the Faculty:
Provided that a Professor appointed as Dean, shall get his next
turn after all the Professors in the Faculty, have been appointed as Dean in order
of their seniority:
/
Provided further that in case there is no Professor in the Faculty,
the Dean shall be appointed from amongst the Associate Professor in the concerned
departments.
(2) Suitable remuneration shall be attached to theyoffice of the Dean
who shall hold office for a term of three years.
(3) The Dean shall convene meetings of the Faculty and shall preside
over them.
‘ (4) The Dean shall be responsible for the co-ordination of teaching
therein and the execution of the decision of the Faculty.
(5) The Dean shall have the right to be present and to take part in
discussion at any meeting of committee of the Faculty.
21. Subject to the control of the Academic Council, the powers of the
faculty shall be~ '
(a) toco—ordinate teaching and research work of the University in
the Departments assigned. to the Faculty;
(b) to recommend to the Academic Council, the courses of studies
and syllabi for the different examinations after necessary reports
from the Boards of Studies; ‘
(c) to receive reports from the Department for the creation and
abolition of posts and to forward them to the Academic Council
with such recommendations, as it may censider reasonable;
(d) to discuss and suggest to the Academic Council schemes for the
advancement of standards of teaching and examination; and
(e) to deal with any matter that may be referred to it by the Academic
Council or the Vice-Chancellor or the Dean of the Faculty.
. 22. (1) Each teaching department shall have a Chairperson who shall be
appointed by the Vice-Chancellor for a period of three years by rotation:
Provided that—'- '
(a) if a Department has two or more Professors, the
Chairpersonship shall rotate by seniority only amongst the
Professors: '
HARYANA GOVT. GAZ. (EXTRA), NOV.'26, 2013 171
(AGHN. 5, 1935 SAKA)
Provided that a Professor appointed as Chairperson shall
get his next turn after all the Professors in the Departments
. have been appointed as Chairperson in order of their
seniority;
(b) if a Department has only one Professor, the Chairpersonship
shall rotate between the Professor and the senior most Reader;
(c) if a Department has no Professor, the Chairpersonship shall
rotate between the two senior most Associate Professors;
(d) the Vice-Chancellor, if he considers it necessary for any
, administrative reason, may deviate from the principle of
seniority, in which case he shall report the matter to the
Executive Council at its next meeting.
(2) In the case of Department where no teacher is eligible for
appointment as Chairperson of such Department, where instruction is imparted
only upto the under-graduate level in the colleges, the Dean of the concerned
Faculty shall be the Chairperson.
(3) In case a senior'person is on long leave the next'eligible person
shall be appointed as Chairperson of the Department and he shall continue as such ‘
till the completion of his term, even if the senior person returns from'leave during
that period. However, the seniOr person shall be eligible for appointment as -
Chairperson after the expiry of the term of the present incumbent
(4) In case the Chairperson of the Department, by reasons of illness,
, absence or any other cause, is unable to perform the duties of his office, the duties
of the office shall be performed by the next eligible person, unless,- the Vice-
Chancellor orders otherwise.
(5) In case a person refuses to accept the offer of appointment as
Chairperson or resigns on his own, he shall not be eligible for appointment as
Chairperson of the Department till his turn comes again after the completion of the
rotation circle amongst the eligible teachers.
(6) If the Vice-Chancellor deems it necessary, he may appoint the
-next eligible person as Chairperson irrespective of the fact that the term of the
present Chairperson has not yet expired, in which case he shall report the matter to
the Executive Council at its next meeting.
23. (I) All appointments to teaching posts shall be made by the
Executive Council on the recommendations of the Selection Committee.
(2) Appointments to Class-A posts (non-teaching/ technical) shall
be made by the Executive Council, on the recommendation of the Establishment/
Selection Committee.
Appointments.
Selection
Committees.
172 HARYANA GOVT. ,GAZ. (EXTRA), NOV. 26, 2013
(AGHN. 5, 1935 SAKA)
(3) (i) Appointments to post of Class-B shall be made by the Vice-
Chancellor after complying with the due procedure laid down
in the rules or orders.
(ii) Appointments on daily wages in respect of class C and D
employees shall be _made by the Registrar after complying
with the due procedure laid down in the rules or orders.
(4) Notwithstanding anything contained in clauses (l), (2) and (3)
above, the Vice-Chancellor may, where'he considers necessary, make an adhoc or
temporary appointment for a period not exceeding six months, if it is not possible
or desirable to make regular appointment. Where the appointing authority is the
Executive Council, the decision taken by the Vice-Chancellor shall be reported to
the Executive Council in its {next meeting
24. (l) A Selection Committee for appointment of Professor/ Associate
Professor/Assistant Professor shall consist of—
(i) the Vice-Chancellor; .
(ii) the Dean of'the Faculty;
(iii) the Chairperson of the Department concerned, if he is
Professor; '
(iv) the senior-most Professor in the Department except where
otherwise decided by the Vice-Chancellor;
(v) three persons, not Connected with the University, nominated
by the Vice-Chancellor from a panel of names drawn up by
the Academic Council on the basis of their special
. knowledge of, or interest in the subject with which the
Professor shall be concerned:
Provided that the Vice-Chancellor may add more names
to the panel in special circumstances and report these to the
Academic Council at its next meeting.
(vi) an academician, who is nominee of the Chancellor.
(2) The panel of names drawn up by the Academic Council and the
additions, if any, made thereto by the Vice- Chancellor, as provided in the Statutes,
shall be subject to approval of the Chancellor: '
Provided that in case one of the experts fails to turn up at Selection
Committee, after accepting the invitation to attend the same, the proceeding of the
meeting shall not be invalidated:
Provided further that the proceedings of the meeting of a Selection
Committee shall not be invalidated in case any of the ex-officio members of the
Selection Committee fails to attend the meeting.
HARYANA GOVT. G'AZ. (EXTRA), NOV. 26, 2013 173
(AGHN. 5, 1935 SAKA)
(3) The Vice—Chancellor shall preside over at the meeting of a
Selection Committee and the 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 the recommendations as to the appointment referred to it. If
the Executive Council is unable to accept the rec0mmendations made by the
Committee, it shall record its reasons and submit the case to the Chancellor for
final orders. '
25. The Constitution of the Establishment Committee shall be determined
by the Ordinance. _
26. (l) The Academic Planning Boardshall consist of—
(a) the Vice-Chancellor;
. (b) Not more than seven persons of high standing in education
who shall be appointed by the Chancellor on the
recommendations of the Vice-Chancellor for a term of two
years; ' '
(c) The Registrar shall be the Secretary to the Board.
(2) The recommendations of the Board shall be implemented after
they are approved by appropriateauthdrities of the University.
(3) It shall advise on the planning and development of the University
particularly in respect of the standards of educationsand research in the University.
27. Convocation ofthe University for conferring of degrees and for other
purposes .shall be held in such manner, as may be laid down by the Executii/e
Council, from time to time; by means of an Ordinance:
Provided that every proposal to confer an honorary degree shall be a
subject to the confirmation of the Chancellor
28. There shall be University Teaching Departments duly created by the
Academic Council on the recommendationpof the Vice- Chancellor in the various
Faculties of the University.
29. The Departments of Studies shall be assigned to various Faculties by
the Academic Council on the recommendation of the Vice-Chancellor.
30. (1) Every Department included in Faculty, shall have two boards of
Studies, one for under-graduate studies and the other Board of Studies for Post-
Graduate Studies and Research.
Establishment
Committee.
Constitution and
function of
Academic and
Planning Board. -
Convocation.
Departments.
Assignment of
Department of
studies to
Faculties.
Board of Studies.
174 HARYANA GOVT. GAZ. (EXTRA), NOV. 26, 2013
consist of—
(AGHN. 5, 1935 ,SAKA)
(2) The Board of under-graduate studies shall consist of—
(i)
(ii)
(iii)
(W)
(3) The
(i)
(ii)
(iii)
(iV)
Chairperson of the Department;
one Professor appointed or recognized by the University in
the Department, to be nominated by the Vice- Chancellor,
by rotation, according toseniority;
one associate professor and one assistant professor appointed
or recognized by thelUniversity in the Department, to be
nominated by the Vice—Chancellor, by rotation, according
to seniority:
E Provided that no such teacher shall be nominated for
two consecutive terms:
Previded further that a teacher who has been nominated
as a member of the faculty shall not be nominated under this
sub clause;
six teachers (includingprincipals) of Under-Graduate
Courses from the colleges in the subject concerned, to be
nominated by the Vice-Chancellor, by rotation, according
to seniority, to be determined by the length of under-graduate
teaching experience ensuring. that there is not more than one
such member from any one college;
two outside experts to bemominated by'the Vice— Chancellor
on the recommendation of the Chairperson of the
Department: ‘” L '
Provided thatthe Executive Council at the request of
the Academic Coimcil may increase the number of members
of a Board of undergraduate-studies, under sub—clause (iv)
above. " ' ‘ ’
Boardsof Post—Graduate Studies and Research shall
the Chairperson of the Department;
all the Professors appointed or recognized by the University
in the Department;
two Associate'Professor and two Assistant“ Professor
‘ appointed or recognized by the University in thebepartment
to be nominated by the Vice—Chancellor, by rotation
according to seniority;
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 ten years
HARYANA GOVT. GAZ. (EXTRA), NOV. 26, 2013 175
(AGHN. 5, 1935 SAKA)
(V)
(4) (i)
(ii)
teaching experience, out of Which five years shall be as Post-
Graduate Degree Teacher, to be nominated by the Vice-
Chancellor, by rotation, according to seniority to be
determined by the length of Post -Graduate Teaching
experience:
Provided that if the number of colleges having Post
Graduate Department is more than six, then one more teacher
of the subject concerned shall be nominated but not more
than One such member shall be from the same college; '
two outside experts to be nominated by theVice— Chancellor,
on the recommendation of 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 Post-Graduate Studies under sub-clause (iv)
above.
.The Board of under-graduate studies shall recommend to
the Academic Council, through the Faculty concerned,
courses and syllabi of studies and text books for the various
subjects for under—graduate courses and the Board of post—
graduate studies shall make’such recommendations in respect
. of the courses for post- graduate classes and research degrees.
The Boards Of Studies shall also make recommendations to
the Academic Council, regarding the appointments of paper— '
setters and examiners for the under—graduate or the post-
graduate courses, as the case may be.
(iii) The Board of Studies shall deal with any other matter that
may be referred to them by the Faculty. The Chairperson of
the Department shall be the Chairperson of the Board.
Members, Other than Ex-Officio members, shall hold office
for two years:
Provided that a person whose book or any other-
publication is to be the subject of consideration before the
Board, shall not be attached to the Board: ’
Provided further 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 t9 be a member of a Board of
Studies.
31. A degree, diploma, certificate and other academic distinctions may be Withdrawal of
withdrawn 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
degree/diploma
etci
176 HARYANA GOVT. GAZ.’ (EXTRA), NOV. 26, 2013
(AGHN. 5, 1935 SAKA)
(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. .
Withdrawal of 32. Approval, recognition to a teacher may be withdrawn by the
aPPmVIal’ University—
recognttlon of p .
teachers. (a) if the teacher fails to perform duties in accordance with the manner
laid down by the Ordinances; or
(b) 1if sufficient evidence is laid before the Executive Council that
the teacher has committed an act which in their opinion is a serious
offence, the Executive Council may withdraw approval,
recognition of the teacher.
Gratuity, ex-gratia 33. The University shall provide for the benefit of its officers, teachers and
grant 6‘0 other employees, gratuity, ex—gratia grant etc. on the pattern of the Government.
Fellowships, 34. The number and value of fellowships, scholarships, medals and prizes
SChOIa’Sh‘PSi . to be awarded shall be determined by the Executive Council either on its own
medals and PM” initiative or on the recommendations of the Academic Council or Finance
Committee.
Limitation of term 35. (1) Notwithstanding anything contained in these Statutes, a person,
0‘ memberShiP- 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 a member of that particular
authority or body or the holder of that particular appointment, as the case may be:
Provided that a teacher—member of any authority or body of the
University, who resigns his service or proceeds on leave for six months or more,
shall cease to be a member of the respective body and a substitute shall be appointed.
If the period of his leave is less than six months, his membership shall be held in
abeyance till his return or the expiry of the period of six months, whichever is later.
No substitute member shall 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 shall,
however, be eligible for nomination or election in a vacancy which may arise after
his return from leave.
HARYANA GOVT. GAZ. (EXTRA); NOV. 26, 2013 177
(AGHN. 5. 1935 SAKA)
36. Notwithstanding anything contained in these Statutes or the
Ordinances, 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
committee during the period of his suspension.
37. 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 shall be disqualified to become, or to
continue as a member of any body or authority of the University so long as the bar
lasts. '
38. (l) 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 financial powers, as the Executive Council
may delegate through Ordinances, Rules, Regulations or by resolutions adopted
by it.
(2) The Vice-Chancellor or the Registrar, with the approval of the
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. '
RAJ RAHUL GARG,
Secretary to Government Haryana,
Law and Legislative Department.
5 l742—L.R.——H.G.P., Chd.
Termination of
membership etc.
Disqualification
for membership.
Delegation of
administrative and
financial powers.