Uttarakhand act 017 of 2003 : The Uttarakhand Himigiri University Act

dze la[;k& 109 iathd`r la[;k&;w0,0@Mh0,u0&30@03 ¼ykblsUl Vw iksLV fonkmV izhisesUV½ ljdkjh xtV] mÙkjkapy

mÙkjkapy ljdkj }kjk izdkf"kr

vlk/kkj.k

fo/kk;h ifjf"k'V

Hkkx&1] [k.M ¼d½

¼mÙkjkapy vf/kfu;e½

nsgjknwu] "kqdzokj] 11 tqykbZ] 2003 bZ0 vk'kk<+ 20] 1925 "kd lEor~

mÙkjkapy "kklu

fo/kk;h ,oa lalnh; dk;Z foHkkx

la[;k 274@fo/kk;h ,oa lalnh; dk;Z@2003 nsgjknwu] 11 tqykbZ] 2003

vf/klwpuk

fofo/k

**Hkkjr dk lafo/kku** ds vuqPNsn 200 ds v/khu jkT;iky egksn; us mRrjkapy fo/kku lHkk }kjk ikfjr mRrjkapy fgefxfj uHk fo"ofo|ky; ¼;fuoflZVh bu n LdkbZ½ fo/ks;d] 2003 dks fnukad 01 tqykbZ] 2003 dks vuqefr iznku dh vkSj og mRrajkpy vf/kfu;e la[;k 17] lu 2003 ds :i esa loZ&lk/kkj.k dh lwpukFkZ bl vf/klwpuk }kjk izdkf"kr fd;k tkrk gSA

1

¿fgefxfj th fo"ofo|ky;À

3

vf/kfu;e] 2003 ¿mÙkjk[k.M vf/kfu;e la[;k 17] o'kZ 2003À jkT; esa rkyhe fjlpZ QkmUMs"ku] vgenkckn] xqtjkr }kjk izk;ksftr] ¿fgefxfj th fo"ofo|ky;À

3

LFkkfir djus vkSj mls fuxfer djus ,oa mlls lacaf/kr ;k vuq'kkafxd] fo'k;ksa dh O;oLFkk djus gsrq v/;kns"k la[;k 04] o'kZ 2003 dk izfrLFkkuh ;g

vf/kfu;e

Hkkjr x.kjkT; ds pkSouosa o'kZ esa vf/kfu;fer fd;k tkrk gS %&

v/;k;&1

izkjfEHkd

Lkaf{kIr "kh'kZd ,oa

izkjEHk

1- ¼1½ ;g vf/kfu;e ¿fgefxfj th fo"ofo|ky;À

3

vf/kfu;e] 2003 dgyk;sxkA ¼2½ ;g jkT; ljdkj }kjk vf/klwpuk tkjh fd;s tkus okyh frfFk dks izoR̀r gqvk le>k tk;sxkA

ifjHkk'kk;sa 2- Tkc rc fd lanHkZ esa vU;Fkk visf{kr u gks] bl vf/kfu;e esa %& ¼d½ ^fo|k ifj'kn~* dk rkRi;Z fo"ofo|ky; dh fo|k ifj'kn~ ls gS( ¼[k½ ^la?kVd egkfo|ky;* dk rkRi;Z fo"ofo|ky; }kjk vuqjf{kr fdlh egkfo|ky;] ;k laLFkk ls gS(

¼x½ ^rduhdh f"k{kk ifj'kn~* dk rkRi;Z vf[ky Hkkjrh; rduhdh f"k{kk ifj'kn~ vf/kfu;e] 1987 dh /kkjk 3 ds v/khu LFkkfir vf[ky Hkkjrh; rduhdh f"k{kk ifj'kn~ ls gS( ¿¼?k½ ^nwjLFk f"k{kk i)fr* dk rkRi;Z jkT; ds Hkhrj f"k{kk dh ml i)fr ls gS] ftlesa f"k{k.k ds fy, ,sls lwpuk izkS|ksfxdh vkSj lapkj ds ek/;eksa] tSls eYVhehfM;k] izlkj.k] nwj&n"̀; izlkj.k ¼VsyhdkfLVax½] bUVjusV ij vkWuykbu] nwjlapkj dh vU; ikjLifjd fof/k;ka] bZ&esy] bUVjusV] dEI;wVj] bZ&yfuZx] i=kpkj ikB~;dze ;k ,sls fdlh nks ;k vf/kd ek/;eksa dk la;qDr :i ls mi;ksx fd;k x;k gks(À

2

¼³½ ^deZpkjh* dk rkRi;Z fo"ofo|ky; }kjk fu;qDr fdlh deZpkjh ls gS vkSj blds vUrxZr fo"ofo|ky;] ;k fdlh la?kVd egkfo|ky; ds v/;kid vkSj vU; deZpkjh Hkh vkrs gS( ¼p½ ^ladk;* dk rkRi;Z fo"ofo|ky; ds fdlh ladk; ls gS(

¼N½ ^fofgr* dk rkRi;Z ifjfu;eksa }kjk fofgr ls gS(

¼t½ fdlh la?kVd egkfo|ky; ds lEcU/k esa izkpk;Z dk rkRi;Z la?kVd egkfo|ky; ds iz/kku ls gS vkSj blds vUrxZr] tgka izkpk;Z u gksa] ogka miizkpk;Z ;k izkpk;Z ds :i esa dk;Z djus ds fy, rRle; fu;qDr fdlh vU; O;fDr ls gS(

¿¼>½ ^{ks=h; dsUnz* dk rkRi;Z jkT; ds Hkhrj ,sls dsUnz ls gS] ftldh LFkkiuk ,oa vuqj{k.k fo"ofo|ky; }kjk jkT; esa fLFkr v/;;u dsUnzksa ds leUo;] i;Zos{k.k rFkk izca/k eaMy }kjk iznRr dk;ksZa ds fu'iknu ds mn ~ns"; ls dh x;h gks(À

2

¼¥½ ^jkT;* dk rkRi;Z ¿mÙkjk[k.MÀ

1

jkT; ls gS( 1- mÙkjk[k.M vf/kfu;e la0 03 o'kZ 2010 dh /kkjk 2 }kjk izfrLFkkfirA 2- mi;qZDRk dh /kkjk 3 }kjk izfrLFkkfirA

3- mÙkjk[k.M vf/kfu;e la0 03 o'kZ 2011 dh /kkjk 2 }kjk izfrLFkkfirA

2

¼V½ *ifjfu;eksa vkSj fu;ekoyh* dk rkRi;Z dze"k% fo"ofo|ky; d s ifjfu;eksa vkSj fu;ekoyh ls gS(

¿¼B½ ^v/;;u dsUnz* dk rkRi;Z jkT; ds Hkhrj fo"ofo|ky; }kjk ekU;rk izkIr ,sls dsUnz ls gS] ftldh LFkkiuk ,oa vuqj{k.k fo|kfFkZ;ksa dks lykg] ijke"kZ ;k vU; lgk;rk iznku djus ds mn~ns"; ls dh xbZ gks(À

1

¼M½ ^rkyhe fjlpZ QkmUMs"ku* vgenkckn] xqtjkr] dk rkRi;Z fo"ofo|ky; dh iz;kstd laLFkk ls gS] tks iathdr̀ iwrZ U;kl vkSj lkfgfR;d laLFkk gS rFkk xqtjkr jkT; ds vgenkckn esa fLFkr gSA

¼<½ ^v/;kid* dk rkRi;Z vkpk;Z] lg&vkpk;Z] lgk;d vkpk;Z@O;k[;krk ;k ,sls vU; O;fDr ls gS] ftls fo"ofo|ky; ;k fdlh la?kVd egkfo|ky; esa f"k{k.k iznku djus] ;k "kks/k dk;Z ds lapkyu ds fy, fo"ofo|ky; vuqnku vk;ksx ds ekun.Mksa ds vuq:i fu;qDr fd;k tk;s vkSj blds vUrxZr fdlh la?kVd egkfo|ky; dk izkpk;Z Hkh vkrk gS(

¼.k½ ^fo"ofo|ky; vuqnku vk;ksx* dk rkRi;Z ml laLFkku ls gS] ftldh LFkkiuk fo"ofo|ky; vuqnku vk;ksx vf/kfu;e] 1956 ds vUrxZr dh xbZ gS( ¿¼r½ ^fo"ofo|ky;* dk rkRi;Z bl vf/kfu;e ds v/khu LFkkfir ¿fgefxfj th fo"ofo|ky;À

2

ls gS] ftldh leLr xfrfof/k;k¡ mÙkjk[k.M jkT; ds Hkhrj gksxh vkSj tks fo"ofo|ky; vuqnku vk;ksx ds vkns"kksa ,oa fn"kk&funsZ"kksa dk ikyu djsxk(À

1

¼Fk½ ^tsM dSfj;j ,dsMeh lsUVj* dk rkRi;Z ,sls dsUnz ls gS tks fo"ofo|ky; }kjk LFkkfir] ekU; ,ao vuqjf{kr gks ftldk mi;ksx nwjn"̀; izlkj.k izkIr djus] bZ&esy] bUVjusV] ijLifjd laokn] izf"k{k.k] O;k[;ku] xks'Bh ,oa dk;Z"kkyk vk;ksftr djus] fo|kfFkZ;ksa ds fy, lykg] ijke"kZ ,oa vU; lgk;rk ds mn~ns"; ls fd;k x;k gksA v/;k;&2

fo"ofo|ky; vkSj mlds mn~ns";

fo"ofo|ky; dh

LFkkiuk ds fy,

izLrko

3- ¼1½ rkyhe fjlpZ QkmUMs"ku vgenkckn] xqtjkr dks bl vf/kfu;e d s mica/kksa ds vuqlkj fo"ofo|ky; LFkkfir djus dk vf/kdkj gksxkA

¼2½ rkyhe fjlpZ QkmUMs"ku] vgenkckn] xqtjkr] izns"k ljdkj dks fo"ofo|ky; dh LFkkiuk lEcU/kh izLrko lfgr vkosnu i= izLrqr djsxkA

bl vkosnu i= ds izLrko esa fuEu fooj.k izLrqr fd;s tk;saxs %&& ¼d½ rkyhe fjlpZ QkmUMs"ku ds iw.kZ fooj.k lfgr fo"ofo|ky; ds ( ¼[k½ fo"ofo|ky; dh izkfLFkfr] foLrkj vkSj Hkwfe dh miyC/krk( ¼x½ vkxkeh ikap o'kksZa esa fo"ofo|ky; }kjk pyk, tkus okys "kS{kf.kd ,oa vuqla/kku dk;Zdzeksa dh izdf̀r rFkk izdkj(

¼?k½ ladk;ksa dh izdf̀r] ikB~;dze rFkk vkjEHk fd;k tkus okyk izLrkfor "kks/k dk;Z( ¼p½ fo"ofo|ky; ifjlj dk fodkl tSls& Hkou] miLdj rFkk lajpukRed lq[k lqfo/kk;sa(

¼N½ vkxkeh ikap o'kksZa ds fy, iwathxr O;; dk pj.kc) ifjO;;( ¼t½ enokj vkorhZ O;;] foRrh; lzksr ,oa izR;sd Nk= ds fy, vuqekfur O;;( 1- mÙkjk[k.M vf/kfu;e la0 03 o'kZ 2010 dh /kkjk 3 }kjk izfrLFkkfirA 2- mÙkjk[k.M vf/kfu;e la0 03 o'kZ 2011 dh /kkjk 2 }kjk izfrLFkkfirA

3

¼>½ lalk/ku tqVkus dh ;kstuk rFkk mldh iwathxr ykxr vkSj mUgsa pqdkus ds rjhds(

¼V½ vkUrfjd lalk/kkuksa & fo|kfFkZ;ksa ls fy;s tkus okys "kqYd] ijke"kZ ,oa vU; fo"ofo|ky; ds mn ~ns";ksa ls lEcfU/kr vU; xfrfof/k;ksa ls izR;kf"kr jktLo ,oa vU; izR;kf"kr vk; }kjk vkUrfjd fuf/k;ksa ds lt̀u dh ;kstuk( ¼B½ laLFkk dh ykxr ij vkus okys O;;] vkfFkZd nf̀'V ls fiNMs+ oxksZa ds Nk=ksa ds fy, f"k{k.k "kqYdkas esa nh tkus okyh fj;k;rksa ;k NwVksa dh lhek fu%"kqYdrk vkSj Nk=of̀Rr;ka rFkk izoklh Hkkjrh;ksa ,oa fons"k ls vkus okys fo|kfFkZ;ksa ls fofHkUu njksa ij] ;fn dksbZ gksa] fy;s tkus okys "kqYdksa ds Lo:i dk C;ksSjk( ¼M½ rkyhe fjlpZ QkmUMs"ku esa miyC/k lEcfU/kr fo'k;ksa esa fo"ks'kKrk ,oa vuqHko dh vof/k rFkk foRrh; lalk/ku(

¼<½ fo"ofo|ky; esa ikB ~;dzeksa ds fy, Nk=ksa dh p;u i)fr( rFkk ¼u½ fo"ofo|ky; dh LFkkiuk ls iwoZ ,slh vU; "krksZa dh] ftudh iwfrZ izns"k ljdkj }kjk visf{kr gks] iwfrZ dh izkfLFkfrA

fo"ofo|ky; dh

LFkkiuk

4- ¼1½ ;fn izns"k ljdkj vko";d ,slh tkap djus ds mijkUr] ftls og vko";d le>s] dk lek/kku gks tk;s fd /kkjk 3 dh mi/kkjk ¼2½ esa fufnZ'V "krsZa iw.kZ dj yh x;h gSa rks rkyhe fjlpZ QkmUMs"ku] vgenkckn dks LFkkbZ foU;kl fuf/k LFkkfir djus ds fy, funs"k nsxhA

¼2½ LFkk;h foU;kl fuf/k dh LFkkiuk ds mijkUr jkT; ljdkj jkti= esa vf/klwfpr dj fo"ofo|ky; dh LFkkiuk dh Lohdf̀r iznku dj ldsxhA

¿¼3½ fo"ofo|ky; dk eq[;ky; mÙkjk[k.M] nsgjknwu esa fLFkr gksxk rFkk tSlk le;≤ ij fofufnZ'V fd;k tk;] og jkT; esa vU; LFkkuksa ij Hkh ifjlj vFkok {ks=h; dsUnzksa] v/;;u dsUnzksa ,oa tSM dSfj;j ,dsMeh lsUVlZ dh LFkkiuk dj ldsxk % ijUrq ;g fd fo"ofo|ky; LFkkiuk ds rhu o'kZ ds vUnj jkT; ds rsjg ftyksa esa ,d&,d v/;;u dsUnz LFkkfir dj ysxkAÀ

1

¼4½ ¿***À² ¼5½ fo"ofo|ky; ds dqykf/kifr] dqyifr ,oa O;oLFkkid eaMy] izcU/k eaMy ,oa fo|k ifj'kn~ ds lnL; bl izdkj LFkkfir fo"ofo|ky; esa rr~le; mDr inksa ij dk;Z djrs gq, fuxfer fudk; xfBr dj ldsaxs vkSj fo"ofo|ky; ds uke ls okn nk;j dj ldsxas ,oa mu ij okn fd;k tk ldrk gSA

¼6½ mi/kkjk ¼2½ ds v/khu fo"ofo|ky; dh LFkkiuk fd;s tkus ij fo"ofo|ky; ds iz;kstu gsrq fo"ofo|ky; }kjk vf/kxzghr fufeZr] l̀ftr] O;ofLFkr vFkok fufeZr Hkwfe rFkk py ,oa vpy lEifRr;ka Hkh fy;s tkus ij fo"ofo|ky; }kjk rkyhe fjlpZ QkmUMs"ku] vgenkckn dh lEifÙk;kas dks NksM+dj fo"ofo|ky; dks vkUrfjr ,oa mlesa fufgr gks tk;saxhA

¼7½ fo"ofo|ky; d s fy, vf/kxzghr Hkwfe] Hkou ,oa vU; lEifRr;ksa dk ml iz;kstu ls fHkUu] ftlds fy, mUgsa vf/kxzghr fd;k x;k gS] mi;ksx ugha fd;k tk;sxkA 1- mÙkjk[k.M vf/kfu;e la0 03 o'kZ 2010 dh /kkjk 4 }kjk izfrLFkkfirA

4

fo"ofo|ky; dk foRrh; lgk;rk vkfn ds fy, gdnkj u gksuk

5- fo"ofo|ky; Lor% foRr iks'kd gksxk vkSj jkT; ljdkj ds LokfeRok/khu] ;k fu;a=.kk/khu fdlh vU; fudk;] ;k fuxe ls fdlh lgk;rk vuqnku] ;k fdlh vU; foRrh; lgk;rk dh u rks dksbZ ekax djsxk vkSj u gh mlds fy, gdnkj gksxkA fdlh laLFkk dks

lEc) djus dh

"kfDr u gksuk 6- fo"ofo|ky; esa la?kVd egkfo|ky;] {sk=h; dsUnz] v/;;u dsUnz ,oa tsM dSfj;j ,dsMeh lsUVj gks ldrs gSa] fdUrq mls fdlh vU; egkfo|ky;] ;k laLFkk dks lEc)rk dk fo"ks'kkf/kdkj iznku djus dh "kfDr ugha gksxhA

fo"ofo|ky; ds

mÌs";

7- ftu mÌs";ksa ds fy, fo"ofo|ky; dh LFkkiuk dh x;h gS os bl izdkj gSa%&& ¼d½ fo"ofo|ky; dk mÌs"; eYVhehfM;k rFkk vU; lwpuk ,oa izkS|ksfxdh rFkk ikjEifjd lk/kuksa }kjk ,oa Kku dk izlkj cMh+ la[;k esa turk dks f"k{kk izkfIr ds volj iznku djuk vkSj lkekU;r% lkekftd] "kS{kf.kd dY;k.k dks izksRlkfgr djukA ns"k dh ikjEifjd f"k{kk iz.kkyh ds lkFk&lkFk nwjLFk f"k{kk ,oa oSdfYid f"k{kk iz.kkfy;ksa dks c<+kok nsuk vkSj ,slh iz.kkfy;ksa esa ekun.Mksa dk fu/kkZj.k( ¼[k½ olq/kSo dqVqEcde~ ds vius vkn"kZ lw= ds vuq:i tkfr] /keZ] leqnk;] fyax ds vk/kkj ij fcuk fdlh HksnHkko ds lewps ns"k ,oa fo"o Hkj esa QSyh lewph ekuotkfr dks ykHk igqapkus ds fy, fo"ofo|ky; }kjk "kks/k] f"k{k.k vkSj foLrkj dk;ksZa ds lapkyu gsrq ikjEifjd vkoklh; ,oa nwjLFk f"k{kk ds {ks= esa viuh xfrfof/k;ksa dk vk;kstu fd;k tk;sxk(

¼x½ ;FkklEHko f"k{kk ds mPPkre "kSf{kd Lrj miyC/k djk;s tkus gsrq rFkk fo"ks'kKksa ,oa fi;j xqzi }kjk ewY;kadu ds ek/;e ls blds fy, fujUrj iz;kljr jgus ds fy, uohu] yphys O;kolkf;d ,oa rduhdh ikB~;dze fodflr vkSj rS;kj djuk rFkk v/;kiu( ¼?k½ fo"ofo|ky; vuqnku vk;ksx rFkk vf[ky Hkkjrh; rduhdh f"k{kk ifj'kn~ }kjk ekU;rk izkIr fu/kkZfjr ikB;dze iznku djuk(

¼³½ fo|k ds ,sls fo'k;ksa dks f"k{kk] vuqns"k rFkk izf"k{k.k miyC/k djkuk ftUgsa og mfpr le>s(

¼p½ Kku ds vfHko/kZu vkSj izlkj ds fy, ekSfyd ,oa vuqiz;qDr vuqla/kku dks izksRlkfgr rFkk lapkfyr djukA

fo"ofo|ky; dh

"kfDr;ka 8- ¼1½ fo"ofo|ky; dh fuEufyf[kr "kfDr;ka gksaxh %&&& ¼d½ ifjfu;eksa esa fufnZ'V jhfr ls ,sls {ks=h; dsUnzksa vkSj v/;;u dsUnzksa dh LFkkiuk djuk] vuqj{k.k ,oa ekU;rk iznku djuk ftUgsa fo"ofo|ky; }kjk le;≤ ij fu/kkZfjr fd;k tk;s(

¼[k½ fo"ofo|ky; ds mÌs";ksa dks iwjk djus ds fy, ,slh vU; leLr xfrfof/k;ka lEikfnr djuk tks vko";d vFkok lk/; gksa(

¼x½ ,sls O;fDr;ksa ds fy, ijh{kkvksa dk vk;kstu djuk rFkk mUgsa mikf/k;ka ;k vU;

"kS{kf.kd fof"k'Vrk,a lafLFkr vkSj iznku djuk] ftUgksaus& ¼,d½ fo"ofo|ky; ;k fdlh la?kVd egkfo|ky; ;k nwjLFk f"k{kk i)fr ds v/khu {ks=h; dsUnzksa] v/;;u dsUnzksa ;k tsM dSfj;j ,dsMeh lsUVlZ esa f"k{k.k ikB ~;dze dk v/;;u fd;k gks] ;k

¼nks½ fo"ofo|ky; ;k fdlh la?kVd egkfo|ky; esa] ;k fdlh nwjLFk f"{kk i)fr ds v/khu "kks/k&dk;Z fd;k gks]

¼?k½ ifjfu;eksa@izkfo/kkuksa esa vfHkdfFkr jhfr ls vkSj "krksZa d s v/khu ekun~ mikf/k;ka ;k vU; "kS{kf.kd fof"k'Vrk;sa iznku djuk(

5

¼³½ ifjfu;eksa ds vuqlkj v/;srkof̀Rr;ka] Nk=of̀Rr;ka] rFkk iqjLdkj lafLFkr ,oa iznku djuk]

¼p½ ,slh Qhl] fcy] chtd dh ekax djuk vkSj izkIr djuk rFkk izHkkj laxzg djuk] tks ;FkkfLFkfr ifjfu;eksa ;k fu;eksa }kjk fu;r fd;s tk;sa( ¼N½ /kkjk ¼6½ esa mfYyf[kr nwjLFk f"k{kk i)fr] oSdfYid f"k{kk i)fr vkSj vU; {ks=ksa esa f"k{kk dh vfHkof̀) ds fy, O;oLFkk djuk(

¼t½ Nk=ksa vkSj deZpkfj;ksa ds fy, ikB~;srj fdz;k&dykiksa dh O;oLFkk djuk( ¼>½ fo"ofo|ky; vFkok la?kVd egkfo|ky; {ks=h; dsUnzksa] v/;;u dsUnzksa rFkk tsM dSfj;j ,dsMeh lsUVlZ esa ladk; vf/kdkfj;ksa vkSj deZpkfj;ksa dh fu;qfDr djukA ¼¥½ rkyhe fjlpZ QkmUMs"ku] vgenkckn dh iwoZ vuqefr ls fo"ofo|ky;] ;k fdlh la?kVd egkfo|ky;] {ks=h; dsUnzksa] v/;;u dsUnzks a vkSj tsM dSfj;j ,dsMeh lsUVlZ ds iz;kstukFkZ lanku vkSj fdlh izdkj ds migkj izkIr djuk rFkk U;kl vkSj foU;kl dh lEifRr;ksa lfgr fdlh py] vpy lEifRr dk vf/kxzg.k /kkj.k] izcU/k] vuqj{k.k vkSj fuiVkjk djukA

¼V½ fo"ofo|ky; ;k fdlh la?kVd egkfo|ky;] ds Nk=ksa ds fy, Nk= dks lafLFkr vkSj mudk vuqj{k.k djuk vkSj fuokl LFkkuksa dks fuf"pr djuk( ¼B½ vkokl dk fu;a=.k] i;Zos{k.k vkSj leLr Js.kh ds deZpkfj;ksa ,oa Nk=ksa ds e/; vuq"kklu ij fu;a=.k j[kuk vkSj vkpkj lafgrk lfgr ,sls deZpkfj;ksa dh lsok

"krsZa fofufnZ'V djukA ¼M½ "kS{kf.kd] iz"kklfud ,oa lgk;d deZpkfj;ksa vkSj vU; vko";d inksa dk l̀tu] ¼<½ vU; fo"ofo|ky;ksa ls ,slh jhfr ls rFkk ,sls iz;kstuksa ds fy, lgdk;Z ;k lg;skx djuk] ftUgsa fo"ofo|ky; le;≤ ij vo/kkfjr djs] ¼.k½ nwjLFk f"k{kk i)fr vkSj ,slh jhfr dh O;oLFkk djuk] ftlls fo"ofo|ky; ds

"kS{kf.kd dk;Zdzeksa ds vuqlkj nwjLFk f"k{kk dks vk;ksftr fd;k tk ldsA ¼r½ v/;kidksa] ikB ys[kdksa] ewY;kaddksa vkSj vU; "kS{kf.kd deZpkfj;ksa ds fy, iqu"p;kZ ikB ~;dze] vfHkfoU;kl ikB~;dze] dk;Z"kkyk,a] laxksf'B;ka vkSj vU; dk;Zdze vk;ksftr vkSj lapkfyr djukA

¼Fk½ fo"ofo|ky; ;k fdlh la?kVd egkfo|ky;] {ks=h; dsUnz] v/;;u dsUnz vkSj tsM dSfj;j ,dsMeh lsUVlZ esa fof"k'V lfefr;ksa ds ek/;e ls ,oa f"k{kk ifj'kn~ ds vuqesknu ls izos"k ds fy, ekud vo/kkfjr djuk(

¼n½ fo"ofo|ky; ;k fdlh la?kVd egkfo|ky;] {ks=h; dsUnz] v/;;u dsUnz vkSj tsM dSfj;j ,dsMeh lsUVlZ esa fdlh ikB~;dze esa izos"k ds fy, ¿mÙkjk[k.MÀ

1

jkT; ds Nk=ksa ds fy;s fo"ks'k O;oLFkk djuk( ¼/k½ fo"ofo|ky; ds mÌs";ksa dks vxzlj djus ds fy, ;Fkk vko";d ,sls lHkh vU; dk;Z djuk] pkgs os mi;qZDr "kfDr;ksa ds izklafxd gksa ;k u gksa( ¼u½ fo"ofo|ky; }kjk Lukrd] LrkudksRrj] MkWDVj vkWQ fQyklQh] MkWDVj vkWQ lkbUl dh mif/k;ksa ,oa "kks/k dk;Z ds fy, ,sls ikB ~;dze fu/kkZfjr djuk tks fo"ofo|ky; vuqnku vk;ksx rFkk vf[ky Hkkjrh; rduhdh f"k{kk ifj'kn~ ds vUrxZr vkrs gSaA vius fo'k;ksa esa fMIyksek izek.k i= vkfn fn;s tkus ds lEcU/k esa viuk ikB~;dze vkjEHk djus dk fo"ofo|ky; dks vf/kdkj gksxk( 1- mÙkjk[k.M vf/kfu;e la0 03 o'kZ 2011 dh /kkjk 2 }kjk izfrLFkkfirA

6

¼i½ fo"ofo|ky; dh "kSf{kd xfrfof/k;ka] U;kl dh xfrfof/k;ksa ls Li'Vr;k foyx gksaxhA

¼Q½ fQYe] dSlsV] Vsi] ohfM;ks dSlsV] Lkh0Mh0] oh0lh0Mh0 vkSj vU; lk¶Vos;j bR;kfn lfgr "kSf{kd lkexzh rS;kj djus dh O;oLFkk djuk( ¼c½ vU; fo"ofo|ky;ksa] laLFkkvksa ,oa mPp f"k{kk dsUnzksa dh ijh{kkvksa vFkok v/;;u dh vof/k ¼iw.kZ ;k vkaf"kd½ dks fo"ofo|ky; dh ijh{kkvksa vFkok v/;;u dh vof/k ds lerqY; ekU;rk iznku djuk vkSj midks nh xbZ ekU;rk fdlh Hkh le; lekIr djuk(

¼Hk½ O;oLFkkid e.My ds vuqeksnu ls fo"ofo|ky; dh lEifRr dh izfrHkwfr ij ;k mlds fcuk fo"ofo|ky; ds fy, /ku tqVkuk] laxzg djuk] Lohdkj djuk vkSj _.k izkIr djukA

¼e½ lafonk djuk] mldk fu'iknu djuk] mlesa ifjorZu djuk ;k mls lekIr djukA ¼2½ rRle; izo`Rr fdlh vU; fof/k esa fdlh ckr ds gksrs gq, Hkh ijUrq mi/kkjk ¼1½ ds izkfo/kkuksa ij izfrdwy izHkko Mkys fcuk fo"ofo|ky; dk ;g drZO; gksxk fd og fo"ofo|ky; vkSj nwjLFk f"k{kk iz.kkfy;ksa ds izksRlkgu ds fy, vkSj , slh iz.kkfy;ksa esa f"k{k.k ewY;k adu rFkk "kks/k dk;ksZ ds ekud fu/kkZfjr djus ds fy, ,sls lHkh mik; djsxk ftUgsa og mfpr le>sA bu xfrfof/k;ksa dk;Z lEiknu ds fy, mls ,slh

"kfDr;ka izkIr gksaxh ftUgsa ifjfu;eksa esa fofufnZ'V fd;k tk;s rFkk buesa egkfo|ky;ksa] {ks=h; dsUnzksa] v/;;u dsUnzksa vkSj tsM dSfj;j ,dsMeh lsUVlZ dks] pkgs os mlds vf/kdkj {ks= ;k mlls ckgj gksa] vuqnku ds vkoaVu vkSj laforj.k dh "kfDr Hkh "kkfey gSA

fo"ofo|ky; esa lHkh

oxZ] tkfr ,oa fyax

dh igaqp gksxh

9- fo"ofo|ky; lHkh O;fDr;ksa ds fy, [qkyk jgsxk Hkys gh os fdlh Hkh oxZ] tkfr ;k fyax ds gksa] ijUrq bl /kkjk dh fdlh ckr ls ;g ugha le>k tk;sxk fd fo"ofo|ky; }kjk ¿mÙkjk[k.MÀ

1

ds fo|kfFkZ;ksa ds izos"k ds fy, fo"ks'k izkfo/kku djus ij izfrcU/k gS % ijUrq vkSj ;g Hkh fd bl /kkjk esa fdlh ckr ds gksrs gq, Hkh ;g ugha le>k tk,xk fd fo"ofo|ky; ;k fdlh la?kVd egkfo|ky;] {ks=h; dsUnzks] v/;;u dsUnzksa ;k tsM dSfj;j ,dsMeh lsUVlZ }kjk fdlh Hkh ikB~;dze esa ifjfu;eksa }kjk vo/kkfjr la[;k ls vf/kd Nk=ksa dks izos"k nsuk visf{kr gSA

jk'Vhª;@izR;k;u 10- fo"ofo|ky; fofHkUu jk'Vªh; izR;k;u laLFkkvksa ls ekU;rk izkIr djsxkA v/;k;&3

fo"ofo|ky; ds vf/kdkjh

fo"ofo|ky; ds

vf/kdkjh

11- fo"ofo|ky; ds fuEufyf[kr vf/kdkjh gksaxs% &&&

¼d½ dqyk/;{k ¼foftVj½(

¼[k½ dqykf/kifr(

¼x½ dqyifr(

¼?k½ izfr&dqyifr ¼izks&okbl pkalyj½

¼³½ ladk;k/;{k(

¼p½ dqy lfpo(

¼N½ foRr vf/kdkjh( vkSj

¼t½ ,sls vU; vf/kdkjh] tks ifjfu;eksa }kjk fo"ofo|ky; ds vf/kdkjh ?kksf'kr fd;s tk;saA

7

dqyk/;{k ¼foftVj½ 12- ¼1½ ¿mÙkjk[k.MÀ

1

ds jkT;iky fo"ofo|ky; ds dqyk/;{k gksaxsA ¼2½ dqyk/;{k] tc mifLFkr gks rks mikf/k;ka ,oa fMIyksek iznku djus ds fy, vk;ksftr fo"ofo|ky; ds nh{kkUr lekjksg dh v/;{krk djsaxsA

¼3½ dqyk/;{k dks fuEufyf[kr "kfDr;ka izkIr gksaxh] vFkkZr&&& ¼d½ fo"ofo|ky; ls lEcfU/kr fdlh Hkh i= ;k lwpuk dks eaxkuk( ¼[k½ dqyk/;{k dks izkIr lwpuk ds vk/kkj ij dqyk/;{k ;fn mldk lek/kku gks tkrk gS fd dksbZ vkns"k] dk;ZoR̀r ;k fu.kZ; pkgs fo"ofo|ky; ds fdlh Hkh izkf/kdkjh }kjk fy;k x;k gks] vf/kfu;e] ifjfu;e] vFkok fu;ekoyh ds vuq:i ugha gS rks og ,sls funsZ"k tkjh dj ldsaxs] vkSj bl izdkj tkjh fd;s x;s funsZ"kksa dk lHkh lEcfU/krksa }kjk vuqikyu fd;k tk;sxkA

¼4½ ekun~ mikf/k ;k fof"k'Vrk iznku djus dk izR;sd izLrko dqyk/;{k ds vuqeksnu ds v/;/khu gksxkA

dqykf/kifr 13- ¼1½ rkyhe fjlpZ QkmUMs"ku vgenkckn] xqtjkr ds v/;{k fo"ofo|ky; ds izFke dqykf/kifr gksaxs] ftudk dk;Zdky ikap o'kZ dk gskxkA rRi"pkr~ rkyhe fjlpZ QkmUMs"ku U;kfl;ksa esa ls dqyk/;{k dh iwoZ lgefr ls dqykf/kifr fu;qDr djsaxsA ¼2½ dqykf/kifr dks ,slh "kfDr;ka izkIr gksaxh] tks mls bl vf/kfu;e ;k blds v/khu cuk;s x;s ifjfu;eksa }kjk iznku dh tk;saA

dqyifr 14- ¼1½ dqykf/kifr }kjk mi/kkjk ¼2½ ds mica/kksa ds vuqlkj xfBr lfefr }kjk laLrqr rhu O;fDr;ksa dkss iSuy esa ls rhu o'kZ dh vof/k ds fy, ,sls fuca/kuksa vkSj "krksZa ij] tSlh fd ifjfu;eksa }kj fofgr dh tk;sa] dqyifr dh fu;qfDr dh tk;sxhA

¼2½ mi/kkjk ¼1½ esa fufnZ'V lfefr esa fuEufyf[kr O;fDr gksaxs] vFkkZr ~ %& ¼d½ dqyk/;{k }kjk ukfer ,d O;fDr(

¼[k½ dqykf/kifr }kjk ukfer ,d O;fDr(

¼x½ jkT; ljdkj ds mPp f"k{kk foHkkx esa izeq[k lfpo@lfpo(

¼?k½ O;oLFkkid e.My ds nks uke funsZf"krh] ftuesa ls ,d dks O;oLFkkid e.My }kjk lfefr ds la;kstd ds :i esa ukfer fd;k tk;sxkA

¼3½ lfefr ;ksX;rk ds vk/kkj ij mi&dqyifr dk in /kkj.k djus ds fy, mi;qDr rhu O;fDr;ksa ds ukeksa dk ,d iSuy rS;kj djsxh vkSj izR;sd ,sls O;fDr dh "kSf{kd ;ksX;rkvksa rFkk vU; fof"k'Vrkvksa dks n"kkZrs gq, ,d laf{kIr fooj.k ds lkFk mls dqykf/kifr dks vxzlkfjr djsxhA

¼4½ dqyifr fo"ofo|ky; dk izeq[k dk;Zikyd vkSj "kS{kf.kd vf/kdkjh gksxk] tks fd fo"ofo|ky; ds dk;Zdykiksa ij lkekU; i;Zos{k.k vkSj fu;a=.k j[ksxk vkSj fo"ofo|ky; ds izkf/kdkfj;ksa ds fofu"p;ksa dks ykxw djsxkA

¼5½ tgka v/;kid dh fu;qfDr ls fHkUu dksbZ ,slk vR;ko";d ekeyk gks] ftlesa rRdky dkjZokbZ djuk visf{kr gks vkSj mlds laca/k esa dkjZokbZ djus ds fy;s bl vf/kfu;e }kjk ;k mlds v/khu fo"ofo|ky; ds fdlh l"kDr vf/kdkjh ;k izkf/kdkjh ;k vU; fudk; }kjk bl ij rRdky dkjZokbZ u dh tk lds rks dqykf/kifr ds iwokZuqeksnu ls dqyifr ,slh dkjZokbZ dj ldsxk tks og mfpr le>sA

mÙkjk[k.M vf/kfu;e la0 03 o'kZ 2011 dh /kkjk 2 }kjk izfrLFkkfirA

8

¼6½ dqyifr ,slh vU; "kfDr;ksa dk iz;ksx vkSj ,sls vU; drZO;ksa dk ikyu djsxk] tks ifjfu;eksa ;k fu;ekoyh }kjk vfHkdfFkr fd;s tk;saA

¼7½ dqykf/kifr dks lE;d~ tkap ds ckn dqyifr dks gVkus dk vf/kdkj izkIr gSA dqykf/kifr] tkap ds nkSjku vkjksiksa dh xaHkhjrk dks nf̀'V ~xr j[krs gq,] tSlk og mfpr le>s] dqyifr dks fuyfEcr dj ldsxsaA

Ikzfr&dqyifr 15- izfr&dqyifr dh fu;qfDr dqyifr }kjk dqykf/kifr ds iwokZuqeksnu ls ,slh jhfr ls dh tk ldsxh] tSlh fd ifjfu;eksa esa fofgr dh tk;s vkSj izfr&dqyifr ,slh "kfDr;ksa dk iz;ksx rFkk ,sls dR̀;ksa dk ikyu djsxk] tks ifjfu;eksa }kjk fofgr fd;s tk;saA Lakdk; v/;{k 16- Lakdk; v/;{kksa dh fu;qfDr dqyifr }kjk ,slh jhfr ls dh tk;sxh fd ifjfu;eksa ds }kjk os ,slh "kfDr;ksa dk iz;ksx rFkk ,sl s dR̀;ksa dk ikyu djsaxs tks ifjfu;eksa }kjk fofgr fd;s tk;saA

dqylfpo 17- ¼1½ dqy lfpo] dqykf/kifr }kjk ,slh jhfr ls ,oa ,sls fucU/kuksa vkSj "krksZa ij dh tk;sxh] tSlh fd fofgr dh tk,aA

¼2½ dqylfpo] fo"ofo|ky; dh vksj ls lHkh lafonk;sa djsxk vkSj mUgsa gLrk{kfjr djsxkA ¼3½ dqy lfpo dks fo"ofo|ky; dh vksj ls vfHkys[kksa dks vf/kizekf.kr djus dh "kfDr gksxh vkSj og ,slh vU; "kfDr;ksa dk iz;ksx vkSj ,sls vU; drZO;ksa dk ikyu djsxk tks fofgr fd, tk;sa] ;k dqykf/kifr ;k dqyifr }kjk le;≤ ij visf{kr gksaA ¼4½ dqylfpo] fo"ofo|ky; ds vfHkys[kksa rFkk lkekU; eqnzk dh lE;d vfHkj{kk ds fy, mRrjnk;h gksxk vkSj og dqykf/kifr] dqyifr ;k fdlh vU; izkf/kdkjh ds le{k ,slh leLr lwpuk,a vkSj nLrkost] tks muds dk;Z lEiknu ds fy, vko";d gksa] izLrqr djus ds fy, ck/; gksxkA

foRr vf/kdkjh 18- foRr vf/kdkjh dqykf/kifr }kjk ,slh jhfr ls fu;qDr fd;k tk;sxk vkSj og ,slh

"kfDr;ksa dk iz;ksx vFkok ,sls drZO;ksa dk ikyu djsxk] tks fd fofgr fd;s tk;saA vU; vf/kdkjh x.k 19- fo"ofo|ky; ds vU; vf/kdkfj;ksa dh fu;qfDr dh jhfr] lsok ds fucZU/ku vkSj "krsZa rFkk

"kfDr;ksa rFkk drZO; ,sls gksaxs] tks fofgr fd;s tk;saA v/;k;&4

fo"ofo|ky; ds izkf/kdkjh

fo"ofo|ky; ds

izkf/kdkjh

20- fo"ofo|ky; ds fuEufyf[kr izkf/kdkjh gksaxs%&& ¼d½ O;oLFkkid e.My(

¼[k½ izcU/k e.My(

¼x½ fo|k ifj'kn~(

¼?k½ foRr lfefr( vkSj

¼³½ ,sls vU; izkf/kdkjh] tks fo"ofo|ky; }kjk ifjfu;eksa esa izkf/kdkjh ?kksf'kr fd;s tk,aA

O;oLFkkid e.My

vkSj mldh "kfDr;ka

21- ¼1½ O;oLFkkid e.My esa fuEufyf[kr gksaxs&

¼d½ dqykf/kifr & v/;{k

¼[k½ dqyifr & lnL;*&lfpo

9

¼x½ jkT; ljdkj ds mPp f"k{kk foHkkx esa izeq[k lfpo@ lfpo ;k jkT; ljdkj }kjk ukfer ,d lfpo(

¼?k½ rkyhe fjlpZ QkmUMslu vgenkckn] }kjk ukfer ikap O;fDr( ¼³½ fo"ofo|ky; vuqnku vk;ksx }kjk ukfer O;fDr(

¼p½ dqyk/;{k }kjk ukfer jkT; ds rhu iz[;kr fo|kfon~ ,oa f"k{kkfon~ ftuesa U;wure ,d efgyk gksxh(

¼N½ dqykf/kifr }kjk ukfer rhu fo|kfon~ ftuesa U;wure ,d efgyk gksxhA ¼2½ O;oLFkkid e.My] fo"ofo|ky; dh eq[; iz"kklfud laLFkk gksxh vkSj mldh fuEufyf[kr "kfDr;ka gksaxh %&&

¼d½ fo"ofo|ky; }kjk vuqlj.k dh tkus okyh uhfr;ksa dk fu/kkZj.k( ¼[k½ fo"ofo|ky; ds vU; izkf/kdkfj;ksa ds fofu"p;ksa dk] ;fn os bl vf/kfu;e ;k ifjfu;eksa ;k fu;ekoyh ds micU/kksa ds vuq:i u gksa] iqujkoyksdu( ¼x½ fo"ofo|ky; ds ctV vkSj okf'kZd fjiksVZ dk vuqeksnu(

¼?k½ u, ;k vfrfjDr ifjfu;eksa dks cukuk] ;k iwoZ esa cus ifjfu;eksa vFkok fu;ekoyh dk la"kks/ku ;k fujlu(

¼³½ fo"ofo|ky; ds LoSfPNd lekiu d s lEcU/k esa fofu"p; djuk( ¼p½ jkT; ljdkj ds le{k izLrqr djus ds fy, izLrkoksa dk vuqeksnu] ¼N½ ,sls fu.kZ; ,oa mik; djuk] tks fo"ofo|ky; ds mnns";ksa ds izHkkoh

¼3½ O;oLFkkid e.My o'kZ esa U;wure rhu cSBd ,sls le; vkSj LFkku ij j[ksxk] tSlk fd dqykf/kifr mfpr le>saA

izcU/k e.My 22- ¼1½ izcU/k e.My esa fuEufyf[kr lnL; gksaxs %&& ¼d½ dqyifr(

¼[k½ fo"ofo|ky; vuqnku vk;ksx dk ,d ukfer O;fDr

¼x½ rkyhe fjlpZ QkmUMs"ku] vgenkckn] }kjk ukfer ikap O;fDr( ¼?k½ ,d o'kZ dh vof/k ds fy, T;s'Brk ds vk/kkj ij pdzkuqdze ls fo"ofo|ky; ds nks izk/;kid(

¼³½ dqykf/kifr }kjk ukfer ladk;ksa ds nks ladk;k/;{k(

¼p½ jkT; ljdkj ds mPp f"k{kk foHkkx esa izeq[k lfpo@lfpo ;k muds }kjk ukfer O;fDr] tks jkT; ljdkj esa la;qDr lfpo ls fuEu in dk u gks( ¼N½ dqyifr izcU/k e.My dk lHkkifr rFkk dqy lfpo izcU/k e.My dk lfpo gksxkA ¼2½ izcU/k e.My dh "kfDr;ka ,oa dR̀; ogha gksaxs] tks fofgr fd;s tk;saA fo|k ifj'kn~ 23- ¼1½ fo|k ifj'kn~ esa fuEufyf[kr lnL; gksaxs%&& ¼d½ dqyifr & lHkkifr

¼[k½ dqy lfpo & lfpo

¼x½ ,sls vU; lnL; & tSlk ifjfu;eksa esa fofgr fd;k tk;sA

10

¼2½ fo|k ifj'kn~ fo"ofo|ky; dh izeq[k "kS{kf.kd laLFkk gksxh vkSj bl vf/kfu;e ds v/khu fufeZr fu;eksa] ifjfu;eksa rFkk fu;ekoyh ds vUrxZr jgrs gq,] fo"ofo|ky; dh

"kS{kf.kd uhfr;ksa esa leUo; LFkkfir djsxh vkSj mudk lkekU; i;Zos{k.k djsxhA foRr lfefr 24- ¼1½ foRr lfefr esa fuEufyf[kr lnL; gksaxs&& ¼d½ dqyifr & lHkkifr

¼[k½ foRr vf/kdkjh

¼x½ jkT; ljdkj ds mPp f"k{kk foHkkx ds izeq[k lfpo@lfpo ;k mud s }kjk ukfer O;fDr tks jkT; ljdkj esa la;qDr lfpo Lrj ls fuEu in dk u gksA ¼³½ ,sls vU; lnL;] tks ifjfu;eksa esa fofgr fd;k tk;sA ¼2½ foRr lfefr fo"ofo|ky; dh izeq[k foRrh; laLFkk gksxh] tks foRrh; ekeyksa dh ns[kHkky djsxh] vkSj bl vf/kfu;e ds v/khu fufeZr fu;eksa] ifjfu;eksa rFkk fu;ekoyh ds v/;/khu jgrs gq, fo"ofo|ky; ds foRrh; ekeyksa esa leUo; LFkkfir djsxh ,oa mudk lkekU; i;Zos{k.k djsxhA

vU; izkf/kdj.k 25- fo"ofo|ky; ds vU; izkf/kdj.kksa dk xBu] mudh "kfDr;ka vkSj dR̀; ,sls gksxs] tSls fd fofgr fd;s tk;saA

fjfDr ds dkj.k

dk;Zokgh dk

vfof/kekU; u gksuk

26- fo"ofo|ky; ds fdlh izkf/kdj.k dk dksbZ dk;Z ;k dk;Zokgh dsoy bl dkj.k vfof/kekU; u gksxh fd izkf/kdj.k ds xBu esa dksbZ fjfDr ;k =qfV fo|eku FkhA v/;k;&5

ifjfu;e vkSj fu;ekoyh

Ikfjfu;e 27- bl vf/kfu;e ds micU/kksa ds v/;/khu jgrs gq,] fo"ofo|ky; rFkk deZpkfj;ksa ls lEc) fdlh fo'k; ds fy, ifjfu;e vkSj fu;ekoyh }kjk O;oLFkk dh tk ldrh gSa tks fuEuor~ gSa%%&&

¼d½ fo"ofo|ky; ds izkf/kdkfj;ksa ds dk;Z&lEiknu vkSj ,slh bdkb;ksa ds xBu dh izfdz;k tks bl fo/ks;d esa fofufnZ'V ugha dh xbZ gSa(

¼[k½ LFkkbZ foU;kl fuf/k] lkekU; fuf/k vkSj fodkl fuf/k dk laizpkyu(

¼x½ dqyifr] dqylfpo vkSj foRr vf/kdkjh dh fu;qfDr dh "krsZa rFkk mudh "kfDr;ka vkSj dR̀;(

¼?k½ fo"ofo|ky; ds vU; vf/kdkfj;ksa] v/;kidksa vkSj deZpkfj;ksa dh HkrhZ dh jhfr vkSj lsok

"krsZa( ¼³½ fo"ofo|ky; vkSj mlds vf/kdkfj;ksa] ladk; ds lnL;ksa] deZpkfj;ksa vkSj Nk=ksa ds e/; fooknksa ds fujkdj.k dh izfdz;k(

¼p½ foHkkxksa vkSj ladk;ksa dk l̀tu] lemRlknu vkSj mudh iquZlajpuk( ¼N½ vU; fo"ofo|ky;kas rFkk mPp f"k{kk laLFkkvksa ds lkFk lg;ksx dh jhfr( ¼t½ ekun~ mif/k;ksa dks iznku djus dh izfdz;k(

¼>½ fu%"kqYdrk vkSj Nk=of̀Rr;ksa iznku djus ds lEcU/k esa micU/k( ¼¥½ fofHkUu ikB~;dzeksa esa LFkkuksa dh la[;k ,sls ikB~;dzeksa esa Nk=ksa ds izos"k dh izfd z;k Hkh lfEefyr gS rFkk mRrjk[k.M ds fo|kfFkZ;ksa ds fy, LFkkuksa vkj{k.k dh izfdz;k( ¼V½ fofHkUu ikB;dzeksa esa LFkkuksa dh la[;k ,sls ikB;dzeksa esa Nk=ksa ls fy;k tkus okyk

"kqYd(

11

¼B½ v/;srkof̀Rr;ka] Nk=of̀Rr;ka] v/;;uof̀Rr;ka] fu%"kqYdrk] ind vkSj iqjLdkj lafLFkr djuk(

¼M½ inksa dk l̀tu vkSj lekiu dh izfdz;k(

¼<½ vU; ekeys] tks fofgr fd;s tk;saA

Ikfjfu;e dSls cuk;s

tk;saxs

28- ¼1½ O;LFkkid e.My }kjk cuk;s x;s izFke ifjfu;e jkT; ljdkj ds vuqeksnu ds fy, izLrqr fd;s tk;saxs] tks mikUrj ds lkFk ;k fcuk mikUrj ds ifjfu;eksa dh izkfIr ds fnukad ds rhu ekg ds vUnj viuk vuqeksnu ns ldsxhA

¼2½ ;fn jkT; ljdkj mi/kkjk ¼1½ ds v/khu fofufnZ'V vof/k esa ifjfu;eksa ds vuqeksnu ds lEcU/k esa dksbZ fofu"p; djus esa vlQy jgrh gS] ogka ;g le>k tk;sxk fd jkT; ljdkj us ifjfu;eksa dks vuqeksfnr dj fn;k gSA

Ikfjfu;e la"kks/ku

djus dh "kfDr

29- O;oLFkkid e.My jkT; ljdkj ds iwokZuqesknu ls u;s ;k vfrfjDr ifjfu;e cuk ldsxk ;k ifjfu;eksa dk la"kks/ku ;k fujlu dj ldsxkA

fu;e ,oa ifjfu;e 30- bl vf/kfu;e ds micU/kksa ds v/khu jgrs gq, fu;eksa esa fuEufyf[kr leLr ;k muls fdlh fo'k;ksa ds fy, micU/k fd;s tk ldsaxs] vFkkZr&&

¼d½ fo"ofo|ky; esa Nk=ksa dk izos"k] mudk ukekadu vkSj bl :i esa cus jguk( ¼[k½ fo"ofo|ky; dh lHkh mikf/k;ksa vkSj vU; fof"k'Vrkvksa ds fy, fu/kkZfjr fd;s tkus okys ikB;dze(

¼x½ mikf/k;ksa rFkk vU; fo|k lEcU/kh fof"k'Vrkvksa dks inku djuk(

¼?k½ v/;srkof̀Rr;ka] Nk=of̀Rr;ka] v/;;uof̀Rr;ak] ind rFkk iqjLdkj iznku djus dh "krsZa( ¼³½ ijh{kkvksa dk lapkyu rFkk ijh{kk ysus okys fudk;ksa] ijh{kdksa] vURkjh{kdkas] lkj.khdkjksa rFkk vuqlhedaaks dh fu;qfDr dh "krsZ vkSj jhfr rFkk muds drZO;(

¼p½ fo"ofo|ky; dh ijh{kkvksa] mikf/k;ksa vkSj vU; "kSf{kd fof'Vrkvksa esa izos"k ds fy, fy;k tkus okyk "kqYd(

¼N½ fo"ofo|ky; ;k fdlh la?kVd egkfo|ky; esa Nk=ksa ds fuokl dh "krsZa( ¼t½ fo"ofo|ky; ;k fdlh la?kVd egkfo|ky; ds Nk=ksa esa vuq"kklu cuk, j[kuk( ¼>½ vU; lHkh fo'k; ftuds fy, bl vf/kfu;e ds v/khu fufeZr fu;eksa ;k ifjfu;eksa esa izko/kku fd;k tk;sA

fu;ekoyh dSls

cuk;h tks;sxh

31- ¼1½ fu;ekoyh O;oLFkkid e.My }kjk cuk;h tk;saxh vkSj bl izdkj cuk;h x;h fu;ekoyh jkT; ljdkj dks mlds vuqeksnu ds fy, izLrqr dh tk;saxh] tks fd fu;ekoyh dh izkfIr ds fnukad ls nks ekg ds vUnj mikUrj ds lkFk ;k fcuk mikUrj ds viuk vuqeksnu ns ldsxhA

¼2½ tgka jkT; ljdkj mi/kkjk ¼1½ ds v/khu fofufnZ'V vof/k esa fu;ekoyh ds vuqeksnu ds lEcU/k esa dksbZ fofu"p; djus esa vleFkZ gks rks] ogka ;g le>k tk;sxk fd jkT; ljdkj us fu;ekoyh dks vuqeksfnr dj fn;k gSA

fu;ekoyh dks

la"kksf/kr djus dh

"kfDr 32- jkT; ljdkj ds vuqeksnu ds v/;/khu jgrs gwq, vkSj izcU/k e.My ds vuqeksnu ls fo|k ifj'kn u;s ;k vfrfjDr fu;e cuk ldsxh ;k fue;koyh dks la"kksf/kr ;k fujLr dj ldsxhA

12

v/;k;&6 izdzh.kZ deZpkfj;ksa dh lsok

"krsaZ 33- ¼1½ izR;sd deZpkjh dh fu;qfDr ,d fyf[kr lafonk ds v/khu dh tk;sxh] tks fo"ofo|ky; ds ikl j[kh tk;sxh vkSj mldh ,d izfr lEcfU/kr deZpkjh dks nh tk;sxhA ¼2½ Nk=ksa@deZpkfj;ksa ds fo:) vuq"kklfud dkjZokbZ fo"ofo|ky; ifjfu;eksa esa fofgr izfdz;k ds vuqlkj fu;af=r gksxhA

¼3½ fo"ofo|ky; vkSj fdlh deZpkjh ds chp lafonk ls mRiUu gksus okyk dksbZ fookn] deZpkjh ds vuqjks/k ij ek/;LFke~ vf/kdj.k dks fufnZ'V fd;k tk;sxk] ftles a izcU/k eaMy }kjk fu;qDr ,d lnL; lEcfU/kr deZpkjh }kjk uke fufnZ'V ,d lnL; vkSj dqykf/kifr }kjk fu;qDr ,d vf/kfu.kkZ;d gksxkA

¼4½ ,sls ekeyksa esa vf/kdj.k dk fofu"p; vafre gksxkA

¼5½ vf/kdj.k ds dk;Z dks fofu;fer djus dh izfdz;k bl vf/kfu;e esa fdlh ckr ds gksrs gq, Hkh fofgr dh tk;sA

vihy dk vf/kdkj 34- fo"ofo|ky; ;k fdlh la?kVd egkfo|ky;] {ks=h; dsUnzks] v/;;u dsUnkas] vkSj tsM dSfj;j ,dsMeh lsUVlZ ds izR;sd deZpkjh dks fo"ofo|ky; ;k fdlh ,sls egkfo|ky; ds izkpk;Z] {ks=h; dsUnz] v/;;u dsUnz vkSj tsM dSfj;j ,dsMeh lsUVj ds fdlh vf/kdkjh ;k izkf/kdkjh ;FkkfLFkfr fofu"p; ds fo:) izcU/k e.My dks] ,sls le; ds vUnj] tks fofgr fd;k tk;s] vihy djus dk vf/kdkj gksxk vkSj ml ij izcU/k e.My ,sls fofu"p; dks] ftlds fo:) vihy dh xbZ gS] iq'V] mikUrfjr ;k ifjofrZr dj ldsxkA

Hkfo'; fuf/k;ka ,oa

isa"ku

35- fo"ofo|ky; vius deZpkfj;ksa ds ykHk ds fy, ,slh jhfr ls vkSj ,slh "krksZa ds v/;/khu jgrs gq,] tks fofgr dh tk;s] ,slh Hkfo'; ;k isa"ku fuf/k;ksa dk xBu djsxk vkSj ,slh chek ;kstuk dh O;oLFkk djsxk] tks og mfpr le>sA

fo"ofo|ky;

izkf/kdj.k vkSj

fudk;ksa ds xBu

lEcU/kh fookn

36- ;fn ;g iz"u mRiUu gks fd D;k dksbZ O;fDr fo"ofo|ky; ds fdlh izkf/kdkjh ;k vU; fudk; ds lnL; ds :i esa fof/kor~ fuokZfpr ;k fu;qDr fd;k x;k gS] ;k mldk lnL; gksus dk gdnkj gS rks og fo'k; dqykf/kifr dks fufnZ'V fd;k tk;sxk ftldk ml ij fofu"p; vfUre gksxkA

Lkfefr;ksa dk xBu 37- Tkgka fo"ofo|ky; ds fdlh izkf/kdkjh dks] bl vf/kfu;e ;k ifjfu;eksa ds v/khu] lfefr;ka fu;qDr djus dh "kfDr iznku dh x;h gks] ogka ,slh lfefr;ksa esa] vU;Fkk micfU/kr ds flok;] lEcfU/kr izkf/kdkjh dk dksbZ] ;k leLr lnL; vkSj ,sls vU; O;fDr;ksa ;fn dksbZ gksa] ftUgsa izkf/kdkjh izR;sd ekeys esa mfpr le>s] lfEefyr gksaxsA vkdfLed fjfDr;ksa

dh iwfrZ

38- fo"ofo|ky; ds fdlh izkf/kdkjh ;k fudk; ds insu lnL;ksa ls fHkUu lnL;ksa esa ls fdlh vkdfLed fjfDr dh iwfrZ mlh jhfr ls dh tk;sxh] ftl jhfr ls og lnL;] ftldh fjfDr dh iwfrZ djuh gks] pquk x;k gks] vkSj fjfDr dh iwfrZ djus okyk O;fDr ,sls izkf/kdkjh ;k fudk; dk lnL; ml vof"k'V vof/k ds fy, gksxk ftlds fy, og O;fDr] ftldk LFkku og Hkjrk gS@Hkjrh gS] lnL; cuk jgrkA

Lkn~Hkkoukiw.kZ dh x;h

dk;Zokgh ds izfr

laj{k.k

39- dksbZ okn ;k vU; fof/kd dk;Zokgh] fdlh ,slh ckr ds ckjs esa] bl vf/kfu;e ;k ifjfu;eksa ;k fu;eksa ds micU/kksa ds vuqlj.k esa lnHkkoukiwoZd dh x;h gS] ;k dh tkus ds fy, vk"kf;r gS] fo"ofo|ky; ds fdlh vf/kdkjh ;k deZpkjh ds fo:) lafLFkr

13

ugha gskxhA Lakdze.kdkyhu micU/k 40- bl vf/kfu;e vkSj ifjfu;eksa ds fdUgha vU; micU/kksa esa fdlh ckr ds gksrs gq, Hkh%&& ¼d½ izFke dqyifr ,oa izfr dqyifr] ;fn dksbZ gS dh fu;qfDr] dqykf/kifr }kjk dh tk;sxh vkSj mDr vf/kdkjh rhu o'kZ dh vof/k ds fy, in /kkj.k djsxkA

¼[k½ izFke dqy lfpo vkSj izFke foRr vf/kdkjh dh fu;qfDr dqykf/kifr }kjk dh tk,xh] tks rhu o'kZ dh vof/k rd in /kkj.k djsxkA

¼x½ izFke O;oLFkkid e.My esa rhu o'kZ ls vuf/kd dh vof/k ds fy, in /kkj.k djsxkA ¼?k½ izFke izcU/kd e.My] izFke foRr lfefr vkSj izFke fo|k ifj'kn~ dk xBu] dqykf/kifr }kjk rhu o'kZ dh vof/k d fy;s fd;k tk;sxkA

LFkk;h foU;kl fuf/k 41- ¼1½ fo"ofo|ky; }kjk de ls de ,d djksM+ :i;s dh /kujkf"k ls ,d LFkk;h foU;kl fuf/k LFkkfir djsxk] ftls og vko";drk iM+us ij Loeso gh c

¼2½ fo"ofo|ky; dks LFkk;h foU;kl fuf/k dks fofgr jhfr ls fuos"k djus dh "kfDr gksxhA ¼3½ fo"ofo|ky; lkekU; fuf/k ;k fodkl fuf/k ls dksbZ Hkh /kujkf"k LFkk;h foU;kl fuf/k dks vUrfjr dj ldsxk] fdUrq LFkk;h foU;kl esa ls fdlh jkf"k dks fo"ofo|ky; ds fo?kVu dh fLFkfr dks NksM+dj fdlh Hkh vU; ifjfLFkfr esa vU; iz;kstuksa ds fy, vUrfjr ugha dj ldsxkA

¼4½ mi/kkjk ¼1½ esa fofufnZ'V LFkk;h foU;kl fuf/k ls izkIr vk; dk 75 izfr"kr ls vuf/kd fo"ofo|ky; fodkl ds fy, mi;ksx esa yk;k tk;sxkA "ks'k 25 izfr"kr dks LFkk;h

foU;kl fuf/k esa iqufuZosf"kr fd;k tks;xkA

lkekU; fuf/k 42- ¼1½ fo"ofo|ky; }kjk ,d lkekU; fuf/k dh LFkkiuk djsxk] ftlesa fuEufyf[kr /kujkf"k tek dh tk;sxh] vFkkZr~ &&

¼d½ lHkh "kqYd ftUgsa fo"ofo|ky; }kjk izHkkfjr fd;k tk;s(

¼[k½ fdlh vU; lzksr ls izkIr leLr /kujkf"k(

¼x½ rkyhe fjlpZ QkmUMs"ku] vgenkckn }kjk fd;s x;s leLr va"knku( vkSj

¼?k½ fdlh vU; O;fDr ;k fudk; }kjk] ftls rRle; izoR̀r fdlh vU; fof/k }kjk

fuf'k) u fd;k x;k gks] bl fufeRr fd;s x;s lHkh va"knku@nkuA

¼2½ lkekU; fuf/k esa tek /kujkf"k dk mi;ksx fo"ofo|ky; ds lHkh vkorZd O;;ksa ds fy;s fd;k tk;sxkA

fodkl fuf/k 43- ¼1½ fo"ofo|ky; ,d fodkl fuf/k Hkh LFkkfir djsxk] ftlesa fuEufyf[kr /kujkf"k tek dh tk;sxh] vFkkZr&&

¼d½ fodkl "kqYd&ftls Nk=ksa ij izHkkfjr fd;k tk;s(

¼[k½ fo"ofo|ky; ds fodkl iz;kstuksa ds fy;s fdlh vU; lzksr ls izkIr leLr

/kujkf"k(

¼x½ rkyhe fjlpZ QkmUMs"ku] vgenkckn }kjk fd;s x;s leLr va"knku(

¼?k½ fdlh vU; O;fDr ;k fudk; }kjk] ftUgsa rRle; izoR̀r fdlh vU; fof/k }kjk

14

fuf'k) u fd;k x;k gks] bl fufeRk fd;s x;s lHkh va"knku@nku( vkSj ¼p½ LFkk;h foU;kl fuf/k ls izkIr leLr vk;A

¼2½ fodkl fuf/k esa le;≤ ij tek dh x;h /kujkf"k dk mi;ksx fo"ofo|ky; ds fodkl ds fy, fd;k tk;sxkA

fuf/k dk vuqj{k.k 44- /kkjk 41] 42 vkSj 43 ds v/khu LFkkfir fuf/k;ksa dks O;oLFkkid e.My ds lkekU; i;Zos{k.k ,ao fu;a=.k ds v/;k/khu jgrs gq,] fofgr jhfr ls fofu;fer ,oa vuqjf{kr fd;k tk;sxkA

Okkf'kZd izfrosnu 45- ¼1½ fo"ofo|ky; dk okf'kZd izfrosnu izcU/k e.My ds funsZ"kksa ds v/khu rS;kj fd;k tk;sxk vkSj mls O;oLFkkid e.My dks vuqeksnu ds fy, izLrqr fd;k tk;sxkA

¼2½ O;oLFkkid e.My viuh cSBd esa okf'kZd izfrosnu ij fopkj djsxk vkSj og mls mikUrj ds lkFk ;k fcuk mikUrj ds vuqeksfnr dj ldrk gSA

¼3½ O;oLFkkid e.My }kjk fof/kor~ vuqeksfnr okf'kZd izfrosnu dh ,d izfr] izfro'kZ 31 ekpZ dks o'kZ dh lekIr gq, foRr o'kZ ds vuqorhZ 31 fnlEcj ls igys dqyk/;{k ,oa jkT; ljdkj dks izsf'kr dh tk;sxhA

Yks[kk vkSj ys[kk

ijh{kk

46- ¼1½ fo"ofo|ky; dk okf'kZd ys[kk vkSj rqyu&i= izcU/k e.My ds funsZ"kksa ds v/khu rS;kj fd;s tk;saxs vkSj fdlh Hkh lzksr ls fo"ofo|ky; dks izksn ~Hkwr ;k izkIr leLr /kujkf"k vkSj ,slh leLr /kujkf"k dh] ftudk laforj.k ;k Hkqxrku fd;k x;k gks] fo"ofo|ky; }kjk j[ks x;s ys[kksa esa izfof'V dh tk;sxhA

¼2½ fo"ofo|ky; ds okf'kZd ys[kkvksa dh izfro'kZ ys[kk&ijh{kd }kjk ys[kk&ijh{kk dh tks;xh tks baLVhV;wV vkWQ pkVZsM ,dkmUVsUVl vkWQ b.fM;k dk lnL; gksA

¼3½ ys[kk ijh{kk lEcU/kh izfrosnu ds lkFk okf'kZd ys[kkvksa vkSj rqyu&i= dh ,d izfr] izfr o'kZ 31 ekpZ dks lekIr gksus okys foRrh; o'kZ ds vuqorhZ 31 fnlEcj ls dkQh igys O;oLFkkid e.My dks izLrqr dh tk;sxhA

¼4½ O;oLFkkid e.My }kjk okf'kZd ys[kk] rqyu&i= vkSj ys[kk&ijh{kk izfrosnu ij viuh cSBd esa fopkj fd;k tk;sxk vSj O;oLFkkid e.My ml ij viuh lEizs{k.k 31 fnlEcj ls igys vH;qfDr;ksa ds lkFk izfr o'kZ mls dqyk/;{k vkSj jkT; ljdkj dks vxzlkfjr djsxkA

¼5½ fo"ofo|ky; ds okf'kZd ys[kkvksa ,oa ys[kk&ijh{kk ij jkT; ljdkj }kjk fn;s x;s funsZ"k fo"ofo|ky; ds fy, ca/kudkjh gksaxsA

fo"ofo|ky; ds

vfHkys[k dks fl)

djus dh fof/k

47- fo"ofo|ky; ds dCts es a fo"ofo|ky; ds fdlh izkf/kdkjh ;k lfefr dh dksbZ jlhn] vkosnu] lwpuk] vkns"k] dk;Zokgh] ladYi vU; nLrkost ;k fo"ofo|ky; }kjk lE;d ~ :i ls fof/kor~ j[kh x;h fdlh iath dh dksbZ izfof'V ;fn dqy&lfpo }kjk izekf.kr gks] rks mls ,slh jlhn] vkosnu] lwpuk] vkns"k] dk;Zokgh] ladYi ;k nLrkost ds ;k iath esa izfof'V gksus ds izFken'̀V;k lk{; ds :i esa xzg.k fd;k tk;sxk vkSj mlesa vfHkfyf[kr fo'k; vkSj laO;ogkj ds fy, lk{; ds :i esa mlh izdkj xzg.k fd;k

tk;sxk tSlk fd ;fn ewy izfr izLrqr dh xbZ gksrh gks] rks og lk{; ds :i esa xzkg; gksrhA

fo"ofo|ky; dk

fo?kVu

48- ¼1½ ;fn rkyhe fjlpZ QkmUMs"ku fjlpZ] vgenkckn vius laxBu ;k fuxeu dks fu;af=r

15

djus okyh fof/k ds vuqlkj bDQkbZ fo"ofo|ky; ds fo?kVu dk izLrko djrk gS rks og jkT; ljdkj dks de ls de rhu ekg dk fyf[kr uksfVl nsuk gksxkA ¼2½ fo"ofo|ky; dh izcU/k iz.kkfy;ksa esa dqizcU/k] dqiz"kklu] vuq"kklughurk] fo"ofo|ky; ds mnns";ksa dh iwfrZ esa foQy gksus ,oa vkfFkZd dfBukb;ksa dh igpku fd;s tkus ij jkT; ljdkj fo"ofo|ky; dh izcU/k O;oLFkk dks funsZ"k tkjh djsxh] ftudk ,slh le; lhek ds v/khu tSlh fofgr dh tk;s] vuqikyu u gksus ij fo"ofo|ky; ds ifjlekiu dk fu.kZ; ysus dk vf/kdkj jkT; ljdkj esa fufgr gksxkA ¼3½ fo"ofo|ky; dk ifjlekiu ,slh jhfr ls fd;k tk;sxk] tks bl fo'k; e sa jkT; ljdkj }kjk fofgr dh tk;s] ijUrq mlds fy, rkyhe fjlpZ QkmUMs"ku fjlpZ] vgenkckn dks dkj.k crkvksa uksfVl ds fy, leqfpr volj iznku fd;s cxSj ,slh dksbZ dkjZokbZ vkjEHk ugha dh tk;sxhA

¼4½ mi/kkjk ¼1½ esa fufnZ'V uksfVl ds izkIr gksus ij jkT; ljdkj vf[ky Hkkjrh; rduhdh f"k{kk] ifj'kn~ ,oa fo"ofo|ky; vuqnku vk;ksx ls ijke"kZ djds rkyhe fjlpZ QkmUMs"ku fjlpZ] vgenkckn }kjk fo"ofo|ky; fo?kVu ds izLrkfor fnukad ls vkSj tc rd fo"ofo|ky; ds fu;fer ikB ~;dzeksa esa Nk=ksa dk vfUre cSp vius ikB~;dzeksa dks ,slh jhfr ls iwjk u dj ys] fo"ofo|ky; ds iz"kklu dh ,slh O;oLFkk djsxk] tSlh ifjfu;eksa }kjk fofgr dh tk;sA

fo"ofo|ky; ds

fo?kVu ds le;

fo"ofo|ky; ds O;;

49- ¼1½ /kkjk 48 ds v/khu fo"ofo|ky; dk izcU/k xzg.k djus dh vof/k ds nkSjku mlds iz"kklu ds fy, gksus okyk O;; LFkk;h foU;kl fuf/k] lkekU; fuf/k ;k fodkl fuf/k ls iwjk fd;k tks;xkA

¼2½ ;fn mi/kkjk ¼1½ esa fufnZ'V fuf/k;ka] fo"ofo|ky; dk izcU/k xzg.k djus dh vof/k ds nkSjku mlds iz"kklu ds fy, i;kZIr ugha gS rks jkT; ljdkj }kjk ,sls O;; dh iwfrZ fo"ofo|ky; dh lEifRr;ksa ;k vkfLr;ksa ds fuLrkj.k }kjk dh tk ldrh gSA dfBukb;ksa dk

fujkdj.k

50- ¼1½ ;fn bl vf/kfu;e ds micU/kksa dks ykxw djus esa dksbZ dfBukbZ mRiUu gks rks jkT; ljdkj] vf/klwpuk ;k vkns"k }kjk] ,sls izkfo/kku dj ldrh gS] tks bl vf/kfu;e ds micU/kksa ls vlaxr u gks vkSj tks dfBukbZ;ksa dks nwj djus ds fy, mls vko";d ;k lehphu izrhr gks %

izfrcU/k ;g gS fd mi/kkjk ¼1½ ds v/khu dksbZ vf/kfu;e ;k vkns"k bl vf/kfu;e ds izkjEHk ls rhu o'kZ dh vof/k dh lekfIr ds i"pkr ~ ugha fn;k tk;sxkA ¼2½ mi/kkjk ¼1½ ds v/khu fn;k x;k izR;sd vkns"k] mlds fd;s tkus ds i"pkr ~ ;Fkk"kh?kz jkT; fo/kku lHkk ds le{k j[kk tk;sxkA

fujlu 51- Jh jkT;iky }kjk iz[;kfir vf/kfu;e la[;k 04 o'kZ 2003 ,rn~}kjk fujflr le>k tk;sxkA

16

THE [HIMGIRI ZEE UNIVERSITY]

3

ACT, 2003

[Uttarakhand Act No.17 of 2003]

AN

ACT

A replacing Act of Ordinance No. 04 of 2003 establish and incorporate an University sponsored by TALEEM Research Foundation, Ahmadabad, Gujarat in the state and provided for matters connected therewith or incidental thereto.

It is hereby enacted in the fifty fourth year of the Republic of India as follows:

CHAPTER -1 Preliminary

Short title and Commencement

1. (1) This Act may be called the [Himgiri Zee University]³Act, 2003.

(2) It shall be deemed to have come into force on the date the notification is issued by the state Government.

Definitions 2. In this Act, unless the context otherwise requires—

(a) "Academic Council" means the Academic council of the University;

(b) "constituent College" means a college or institution maintained by the University;

(c) "Council for Technical Education" means the all India Council for Technical Education established under section 3 of the All India Council for Technical Education Act, 1987'

[(d) "Distance Education system" means the system of imparting education with in the State through any means of information technology and communication such as multimedia, broadcasting, telecasting online on internet, other interactive methods, e-mail, internet, computer, e-learning, correspondence course or a combination of any two or more of such means;]²

(e) "Employee" means employee appointed by the University and includes teachers and other staff of the University or of a constituent college;

(f) "faculty" means faculty of the University;

(g) "prescribed" means prescribed by the Statutes;

(h) "Principal" in relation to a constituent college, means the head of the constituent college and includes, where there is no principal, the Vice principal or any other person for the time being appointed to act as principal;

[(i) "Regional Centre" means a centre within the State established or maintained by the University for the purpose of coordinating, supervising the work of Study Centres located in the State and for performing such other functions as may be conferred on such centre by the Board of Management.;]²

(j) "State" means State of [Uttarakhand]¹;

1 . Substituted by section 2 of Uttarakhand Act No. 03 of 201 0.

2. Subs. by section 3 ibid.

3. Subs. by section 2 of Uttarakhand Act No. 03 of 2011.

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(k) "Statutes" and "Rules" means respectively, the Statutes and Rules of the University;

[(l) "Study Centre" means a centre within the State, established, maintained or recognized by the University for the purpose of advising, counseling or for rendering such other assistance required by the students;]¹

(m) "TALEEM Research Foundation" means the sponsoring body of the University which is a registered Charitable Trust and Literary Society at Ahmadabad, Gujarat;

(n) "Teacher" means a professor, Associate Professor, Assistant Professor/Lecturer or such other person as may be appointed for imparting instruction or conduction research in the University or in a constituent college and institution and includes the principal of a constituent college, in conformity with the norms prescribed by the U.G.C.

(o) U.G.C. means the University Grants Commission established under the University Grants Commission Act, 1956;

[(p) "University" means the [Himgiri Zee University]²established under this Act, which shall function within the State of Uttarakhand and shall comply with the orders and guidelines of the University Grants Commission;]¹

(q) "Zed Career Academy Centre" means a centre established, maintained or recognized by the University for the purpose of receiving telecast, e-mail, internet, interactive talk back, conducting training, organize lectures, seminars and workshops, advising, counseling or rendering any other assistance required by the students.

CHAPTER-II The University and its Objects

Proposal for the establishment of the University

3. (1) TELEEM Research Foundation shall have the right to establish the University in accordance with the provisions of this Act.

(2) An application containing the proposal to establish a University shall be made to the state Government by the TALEEM Research Foundation. The proposal shall contain the following particulars, namely:-

(a) The objects of the University along with the details of the TALEEM Research Foundation;

(b) the extent and status of the University and the availability of land;

(c) the nature and type of programmes of study and research to be undertaken in the University during a period of the next five years;

(d) the nature of faculties, courses of study and research proposed to be started;

(e) the campus development such as buildings, equipment and structural amenities;

(f) the phased outlays of capital expenditure for a period of the next five years;

(g) the item-wise recurring expenditure, sources of finance and estimated expenditure for each students;

1 . Substituted by section 3 of Uttarakhand Act No. 03 of 201 0.

2. Subs. by section 2 of Uttarakhand Act No. 03 of 2011.

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(h) the scheme for mobilizing resources and the cost of capital thereto and the manner of repayments to each source;

(i) the scheme of generation of funds internally through the recovery of fee from students, revenues anticipated from consultancy and other activities relating to the objects of the University and other anticipated incomes;

(j) the details of expenditure on unit cost, the extent of concessions or rebates in fee free ship and scholarship for students belonging to economically weaker sections and the fee structure indicating varying rate of fee, if any, that would be levied on non resident Indians and students of other nationalities;

(k) the years of experience and expertise in the concerned discipline at the command of the TALEEM Research Foundation as well as the financial resources;

(l) the system for selection of students to the courses of study at the University, and

(m) status of fulfillment of such other conditions as may be required by the State Government to be fulfilled before the establishment of the University.

Establishment

of University

4. (1) Where the State Government, after such inquiry as it may deem necessary, is satisfied that TALEEM Research Foundation, Ahmedabed has fulfilled the conditions specified in sub-section (2), of section 3, it may direct the TALEEM Research foundation, Ahmedabad to establish an Endowment Fund.

(2) After the establishment of the Endowment fund, the State Government may, by notification in the Official Gazette, accord sanction for establishment of the University.

[(3) The headquarters of the University shall be at Dehradun, Uttarakhand and it may also have campuses or regional centres, study centres and ZED Career Academy Centres at other places in the State, as may be specified from time to time :

Provided that the University shall establish one study Centre in each of the thirteen districts of the State within three years of the establishment of the University.]¹

(4) [***]²

(5) The Chancellor, the Vice-chancellor, members of the Board of Governors, members of the Board of management and the Academic Council for the time being holding office as such in the University so established, shall constitute a body corporate and can sue and be sued in the name of the University.

(6) On the establishment of the University under sub-section (2), the land and other movable and immovable properties acquired, created, arranged or built by the University for the purpose of the University except the properties of TALEEM Research foundation, Ahmadabad, shall stand transferred to, and vest in, the University.

(7) The land, building and other properties acquired for the University shall not be used for any purpose, other than that for which the same is acquired.

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University not to be entitled to financial

Assistance

5. The University shall be self-financing and shall neither make a demand nor shall be entitled to any grant in-aid or any other financial assistance from the State Government or any other body or corporation owned or controlled by the State Government.

No power to

affiliate any

institution

6. The University may have constituent colleges, Regional Centres, study Centres and Zed Career Academy centres but shall have no power to admit any other college or institution to the privileges of affiliation. Objects of the

University

7. The objectives for which the University is established are as follows:-

(a) To advance and disseminate learning and knowledge by multimedia and other information and communication technology and also conventional means, and to provided opportunities for education to a larger segment of the population and to promote the educational well being of the society in general, to encourage the distance education and alternate learning systems in conjunction with the conventional educational pattern of the country and to co-ordinate and determine the standards in such systems;

(b) To benefit the humanity spread all over the country and the world, without any discrimination on the ground of caste, creed, community, gender and religion according to its motto of 'Vasudhaiv Kutumbakam' (world as family). The University shall, organize its activities in conventional residential and distance mode to carry out research, teaching and extension work;

(c) To develop, design, and teach innovative, flexible professional and technical courses so as to provide best possible education of the highest academic standards and continue to strive to do so by way of peer group and expert evaluation;

(d) To offer courses conforming to the prescribed courses recognized by the UGC and AICTE;

(e) To provide education, instruction and training in such branches of learning as it may deem fit;

(f) To encourage and carry out fundamental and applied research for the advancement and dissemination of knowledge.

Power of the

University

8. (1) The University shall have the following powers, viz:-

(a) to establish, maintain and recognize such Regional centres and study centres as may be determined by the University from time to time in the manner laid down by the statutes;

(b) to carry out all such other activities as may be necessary or feasible in furtherance of the object of the University;

(c) to hold examinations for, and to institute grant and confer degrees or other academic distinctions to, and on, persons, who-

(i) have pursued a course of study in the University or in a constituent college or under a distant education system at Regional Centres/ Study Centres or Zed Career Academy Centre, or

(ii) have carried on research in the University or in a constituent college or under a distant education system;

(d) to confer honorary degree or other academic distinctions in the manner and under conditions laid down in the statutes/provisions.;

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(e) to institute and award fellowships, scholarships and prizes etc. in accordance with the statutes;

(f) to demand and receive such fees, bills, invoices and collect charges as may be fixed by the statutes or rules, as the case may be;

(g) to make provision for the advancement of education in distance and alternate learning systems and other areas mentioned in section 6;

(h) to make provision for extra curricular activities for students and employees;

(i) to make appointments of the faculty, officers and employees of the University or a constituent college, Regional Centres, study centres and Zed Career Academy centres;

(j) to receive donations and gifts of any kind and to acquire, hold, manage, maintain and dispose of any movable or immovable property, including trust and endowment properties for the purpose of the University or a constituent college, or a Regional Centre, study centre and Zed Career Academy centre with the prior permission to TALEEM Research Ahmadabad;

(k) to institute and maintain halls and to recognize places of residence for students of the University or a constituent college;

(l) to supervise and control the residence, and to regulate the discipline among the students and all categories of employees and to lay down the conditions of service of such employees, including their code of conduct;

(m) to create Academic, Administrative and support staff and other necessary posts;

(n) to co-operative and collaborate with other Universities in such a manner and for such purposes as the University may determine from time to time;

(o) to provide distant education system and the manner in which distance education in relation to the academic programmes of the University may be organized;

(p) to organize and conduct refresher courses, orientation courses workshops, seminars and other programmes for teachers, lesson writers, evaluators and other academic staff;

(q) to determine standards of admission to the University or a constituent college, regional centres, study centres and Zed Career Academy Centre through specialized committees with the approval of Academic Council;

(r) to make special provision for students belonging to the State of [Uttarakhand]¹for admission in any course of the University or in a constituent college, Regional Centre or study centre and Zed Career Academy Centre;

(s) to do all such other acts or things weather incidental to the powers aforesaid or not, as may be necessary to further the objects of the University;

(t) to prescribe such courses for bachelor Degree, post graduate, Doctor of Philosophy, Doctor of Science Degrees and Research which would be covered by UGC and AICTE but University shall have right to start diplomas, certificates etc. in its own subjects;

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(u) to clearly set apart the academic activities of the University from the activities of the Trust;

(v) to provide for the preparation of instructional materials, including films, cassettes, tapes, video cassettes, CD,VCD and other software;

(w) to recognize examinations of, or periods of study (whether in full or in part) at other Universities, Institutions or other places of Higher learning as equivalent to examinations or periods of study in the University and to withdraw such recognition at any time;

(x) to raise, collect, subscribe and borrow with the approval with the Governing Body whether on the security of the property of the University, money for the purposes of the University;

(y) to enter into, carry out, vary or cancel contracts.

(2) Notwithstanding anything contained in any other law for the time being in force, but without prejudice to the provisions of sub-section (1), it shall be the duty of the University to take all such steps as it may deem fit for the promotion of the open University and distance education systems and for the determination of standards of teaching, evaluation and research in such systems, and for the purpose of performing this function, the University shall have such powers, including the power to allocate and disburse grants to colleges, Regional Centres, Study Centres and Zed Career Academy Centres whether admitted to its privileges or not, or to any other university or institution of higher learning, as may me specified by the statutes. University open

to all classes,

castes, creed and

gender

9. The University shall be open to all persons irrespective of class, creed or gender:

Provided that nothing in this section shall be deemed to prevent the University from making special provisions for admission to students of the state of Uttarakhand :

Provided further that nothing in this section shall be deemed to require the University or a constituent college or Regional Centres or Study Centres or Zed Career Academy Centres to admit in any course of study a larger number of students than may be determined by the Statutes. National /

Accreditation

10. The University will seek accreditation from respective national accreditation bodies.

CHAPTER-III Officers of the University

Officers of the University

11. The following shall be the officers of the University:--

(a) the Visitor;

(b) the Chancellor;

(c) the Vice-Chancellor;

(d) the pro vice-Chancellor;

(e) the deans of faculties;

(f) the Registrar;

(g) the Finance Officer; and

(h) such other officers as may be declared by the statutes to be officers of the University.

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The Visitor 12. (1) The Governor of [Uttarakhand]¹will be the Visitor of the University.

(2) The Visitor shall, when present, preside at the convocation of the University for conferring degrees and diplomas.

(3) The Visitor shall have the following powers namely:-

(a) To call for any paper or information relating to the affairs of the University.

(b) On the basis of the information received by the Visitor, if he is satisfied that any order, proceeding, or decision taken by any authority of the University is not in conformity with the Act, Regulations, Status or Rules, he may issue such directions as he may deem fit in the interest of the University and the directions so issued shall be complied with by all concerned.

(4) Every proposal for the conferment of an honorary degree or distinction shall be subject to the approval of the Visitor.

The Chancellor 13. (1) Chairman of TALEEM Research Foundation, Ahmadabad, Gujarat will be the first Chancellor of the University, whose tenure shall be of five years, thereafter TALEEM Research Foundation, with the prior concurrence of the Visitor, would appoint the Chancellor from amongst its trustees.

(2) The Chancellor shall have such powers as may be conferred on him by this Act or the Statutes made thereunder.

The Vice-

Chancellor

23

1. Subs. by section 2 of Uttarakhand Act No. 03 of 2011.

(6) The Vice-Chancellor shall exercise such other powers and perform such other duties as may be laid down by the statutes or the rules.

(7) The Chancellor is empowered to remove the Vice-chancellor after due enquiry. It will be open to the Chancellor to suspend the Vice-Chancellor during enquiry depending upon the seriousness of the charges, as he may deem fit.

The Pro-Vice-

Chancellor

15. A Pro-vice-Chancellor may be appointed by the Vice Chancellor with prior approval of the chancellor in such manner and shall exercise such powers and perform such duties as may be prescribed by statutes. Deans of

faculties

16. Deans of faculties shall be appointed by the chancellor in such manner and shall exercise such powers and perform such duties as may be prescribed by statutes.

The Registrar 17. (1) The Registrar shall be appointed by the chancellor in such manner and on such terms and conditions as may be prescribed.

(2) All contracts shall be entered into and signed by the Registrar on behalf of the University.

(3) The Registrar shall have the power to authenticate records on behalf of the University and shall exercise such other powers and perform such other duties as may be prescribed or may be requires from time to time, by the Chancellor or the Vice-Chancellor.

(4) The Registrar shall be responsible for the due custody of the records and the common seal of the University and shall be bound to place before the chancellor, the Vice chancellor or any other authority, all such information and documents as may be necessary for transaction of their business. The Finance

Officer

18. The finance Officer shall be appointed by the chancellor in such manner and shall exercise such powers and perform such duties as may be prescribed. Other Officers 19. The manner of appointment, terms and conditions of service and powers and duties of the other officers of the University shall be such as may be prescribed.

CHAPTER-IV Authorities of the University

Authorities of the University

20. The following shall be the authorities of the University, namely:-

(a) The Board of Governors;

(b) The Board of management;

(c) The Academic council;

(d) The Finance Committee; and

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

The Board of

Governors and

21. (1) The Board of Governors shall consist of —

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its powers (a) The Chancellor - Chairman;

(b) The Vice-Chancellor - Member Secretary;

(c) Principal Secretary/Secretary to the State Government in the Higher Education Department or a secretary to the State Government nominated by the State Government.

(d) five persons nominated by the TALEEM Research Foundation, Ahmadabad;

(e) A nominee of the UGC.

(f) Three eminent educationists and academicians, out of whom at least one will be a woman, nominated by the Visitor;

(g) Three academicians out of whom at least one will be a woman nominated by the Chancellor.

(2) The Board of Governors shall be the principal governing body of the University and shall have the following powers, namely:-

(a) to lay down policies to be pursued by the University;

(b) to review decisions of the other authorities of the University if they are not in conformity with the provisions of this Act, or the statutes or the Rules;

(c) to approve the budget and annual report of the University;

(d) to make new or additional statutes or amend or repeal the earlier Statutes and Rules;

(e) to take decision about voluntary winding up of the University;

(f) to approve proposals for submission to the State Government; and

(g) to take such decisions and steps as are found desirable for effectively carrying out the objects of the University.

(3) The Board of Governors shall, meet at least three time in a year at such time and place as the Chancellor thinks fit.

The Board of

Management

22. (1) The Board of management shall consist of :--

(a) the Vice-chancellor;

(b) a nominee of the UGC

(c) five persons, nominated by the TALEEM Research Foundation, Ahmadabad;

(d) two professors of the University, by rotation on the basis of seniority for a period of one year;

(e) two Deans of the faculties as nominated by the Chancellor;

(f) principal Secretary/Secretary to the State Government in the Higher Education Department or his nominee not below the rank of Joint Secretary to the State Government;

The Vice-Chancellor shall be the Chairperson of the Board of management and the Registrar shall be the secretary of the Board of Management.

(2) The powers and functions of the Board of management shall be such as may be prescribed.

The Academic

council

23. (1) The Academic Council shall consist of :-

(a) The Vice-Chancellor - Chairman;

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(b) The Registrar - Secretary;

(c) Such other members as may be prescribed in the statutes.

(2) The Academic Council shall be the principal academic body of the University and shall, subject to the provisions of this Act, the Statutes and the Rules, co-ordinate and exercise general supervision over the academic policies of the University.

The Finance

Committee

24. (1) The Finance Committee shall consist of :-

(a) The Vice-Chancellor - Chairman;

(b) The Finance Officer

(c) Principal Secretary/Secretary to the State Government in the Higher Education Department or his nominee not below the rank of Joint Secretary to the State Government;

(d) Such other members as may be prescribed in the statutes.

(2) The Finance committee shall be the principal financial body of the University to take care of financial matters and shall, subject to the provisions of this Act, Rules, Statutes and Acts, co-ordinate and exercise general supervision over the financial matters of the University.

Other

Authorities

25. The constitution, powers and functions of the other authorities of the University shall be such as may be prescribed.

Proceedings not

invalidated on

account of

vacancy

26. No Act or proceeding of any authority of the University shall be invalid merely by reason of the existence of any vacancy or defect in the constitution of the authority.

CHAPTER-V Statutes and Rules

Statutes 27. Subject to the provisions of this Act, the Statutes may provide for any matter relating to the University and staff, as given below:-

(a) the procedure for transaction of business of the Authorities of the University and the composition of bodies not specified in this Act;

(b) the operation of the permanent endowment fund, the general fund and the development fund;

(c) the terms and conditions of appointment of the Vice-Chancellor, the Registrar and the Finance officer and their powers and functions;

(d) the mode of recruitment and the conditions of service of the other officers, teachers and employees of the University.

(e) the procedure for resolving disputes between the University and its officers, faculty members, employees and students;

(f) creation, abolition or restructuring of departments and faculties;

(g) the manner of co-operation with other Universities or institutions of higher learning;

(h) the procedure for conferment of honorary degrees;

(i) provisions regarding grant of freeships and scholarships;

(j) number of seats in different courses of studies and the procedure of admission of students to such courses including reservation of seats for

26

Uttarakhand students;

(k) the fee chargeable from students for various courses of studies;

(l) institution of fellowships, scholarships, studentships, freeshaips, medals and prizes;

(m) procedure for creation and abolition of posts;

(n) other matters which may be prescribed. Statutes how

made

28. (1) The first statutes framed by the Board of Governors shall be submitted to the State Government for its approval, which may, within three months from the date of receipt of the statutes give its approval with or without modification.

(2) Where the State Government fails to take any decision with respect to the approval of the statutes within the period specified under sub-section (1) it shall be deemed to have been approved by the State Government. Power to amend

the Statutes

29. The Board of Governors may, with the prior approval of the state Government, make new or additional Statutes or amend or repeal the statutes.

Rules 30. Subject to the provisions of this Act, the Rules may provide for all or any of the following matters, namely:-

(a) admission of students to the University and their enrolment and continuance as such;

(b) the courses of study to be laid down for all degrees and other academic distinctions of the University;

(c) the award of degrees and other academic distinctions;

(d) the conditions of the award of fellowships, scholarships, studentships, medals and prizes;

(e) the conduct of examinations and the conditions and mode of appointment and duties of examining bodies, examiners, invigilators, tabulators and moderators;

(f) the fee to be charged for admission to the examinations, degrees and other academic distinctions of the University;

(g) the conditions of residence of the students at the University or a constituent college;

(h) maintenance of discipline among the students of the University or a constituent college;

(i) all other matters as may be provided in the statues and rules under the act. Rules how made 31. (1) The Rules shall be made by the Board of Governors and the rules so made shall be submitted to the state Government for its approval, which may, within two months from the date of receipt of the rules, give its approval with or without modification.

(2) Where the State Government fails to take any decision with respect to the approval of the rules within the period specified under sub-section (1), it shall be deemed to have been approved by the State Government.

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Power to amend Rules

32. The Academic Council may, with the approval of the State Government, make new additional rules or amend or repeal the rules.

CHAPTER-VI Miscellaneous

Conditions of service of employees

33. (1) Every employee shall be appointed under a written contract, which shall be kept in the University and a copy of which shall be furnished to the employee concerned.

(2) Disciplinary action against the students/employees shall be governed by procedure prescribed in the statutes.

(3) Any dispute arising out of the contract between the University and an employee shall, at the request of the employee, be referred to a tribunal of arbitration consisting of one member appointed by the Board of Management, one member nominated by the employee concerned and an umpire appointed by the chancellor.

(4) The decision of tribunal in such matter shall be final.

(5) The procedure for regulating the work of the tribunal shall be such as may be prescribed.

Right to appeal 34. Every employee or student of the University or of a constituent college, shall notwithstanding anything contained in this Act, have a right to appeal within such time as may be prescribed, to the board of management against the decision of any officer or authority of the University or of the principal of any such college, Regional Centre, Study Centre and Zed Career Academy Centre as the case may be, and thereupon the Board of Management may confirm, modify or change the decision appealed against.

Provident fund

and pension

35. The University shall constitute for the benefit of its employees such provident or pension fund and provided such insurance scheme as it may deem fit in such manner and subject to such conditions as may be prescribed. Disputes as to

constitution of

University

authorities and

bodies

36. If any question arises as to whether any person has been duly elected or appointed as, or is entitled to be a member of any authority or other body of the University, the matter shall be referred to the Chancellor whose decision thereon shall be final.

Constitution of

committees

37. Whether any authority of the University is given power by this Act or the statutes to appoint committees, such committees, shall, save as otherwise provided, consist of any or all the member of the authority concerned and of such other persons, if any, as the authority in each case thinks fit. Filling of casual

vacancies

38. Any casual vacancy among the members, other than ex-officio members, of any authority or body of the University shall be filled in the same manner in which the member whose vacancy is to be filled up, was chosen, and the person filling the vacancy shall be a member of such authority or body for the residue of the term for which the person whose place he/she fills would have been a member.

Protection of

action taken in

39. No suit or other legal proceedings shall lie against any officer or other employee of the University for anything, which is done in good faith or

28

good faith intended to be done in pursuance of the provisions of this Act, the Statutes or the Rules.

Transitional

provisions

40. Notwithstanding anything contained in any other provisions of this Act and the Statutes:-

(a) the first Vice-Chancellor and Pro-Vice-Chancellor, if any shall be appointed by the Chancellor and the said officer shall hold office for a term of three year;

(b) the first Registrar and the first Finance Officer shall be appointed by the Chancellor who shall hold office for a term of three years;

(c) the first Board of Governors shall hold office for a term not exceeding three years;

(d) the first Board of management, the first Finance Committee and the fist Academic Council shall be constituted by the Chancellor for a term of three years.

Permanent

endowment Fund

41. (1) The University shall establish a permanent endowment fund of at least rupees one crore, which may be increased suo-motu but shall not be decreased.

(2) The University shall have power to invest the permanent endowment fund in such manner as may be prescribed.

(3) The University may transfer any amount from the general fund or the development fund to the permanent endowment fund. Excepting the dissolution of the University, in no other circumstances can any monies be transferred from corpus of the endowment fund for other purposes.

(4) Not exceeding 75% of the incomes receive from the corpus permanent endowment fund which is mentioned in sub para of this section, shall be used for the purposes of development works of the University. The remaining 25% shall be reinvested into the permanent endowment fund. General fund 42. (1) The University shall establish a general fund to which the following amount shall be credited, namely:-

(a) all fees which may be charged by the University;

(b) all sums received from any other source;

(c) all contributions made by the TALEEM Research foundation Ahmadabad.

(d) all contributions/donations made in this behalf by any other person or body, which are not prohibited by any law for the time being in force.

(2) The fund credited to the general fund shall be applied to meet all the recurring expenditure of the University.

Development

fund

43. (1) The University shall also establish a development fund to which the following funds shall be credited, namely:-

(a) development fees which may be charged from students;

(b) all sums received from any other source for the purposes of the development of the University

(c) all contributions made by the TALEEM Research Foundation Ahmadabad;

29

(d) all contributions/donations made in this behalf by any other person or body which are not prohibited by any law for the time being in force; and

(e) all incomes received from the permanent endowment fund.

(2) The funds credited to the development fund from time to time shall be utilized for the development of the University.

Maintenance of

fund

44.

The funds established under sections 41, 42, and 43 shall, subject to general supervision and control of the Board of Governors, be regulated and maintained in such manner as may be prescribed.

Annual Report 45. (1) The annual report of the University shall be prepared under the direction of the Board of management and shall be submitted to the Board of Governors for its approval.

(2) The Board of Governors shall consider the annual report in its meeting and may approve the same with or without modification.

(3) A copy of the annual report duly approved by the Board of Governors shall be sent to Visitor and the State Government before 31 December following close of the financial year in 31 March each year.

Account and

Audit

46. (1) The annual accounts and balance sheet of the University shall be prepared under the direction of the Board of management and all funds accruing to or received by the University from whatever source and all amount disburses or paid shall be entered in the accounts maintained by the University.

(2) The annual accounts of the University shall be audited by an auditor, who is a member of the Institute of Chartered Accountants of India, (I.C.A.I) every year.

(3) A copy of the annual accounts and the balance sheet together with the audit report shall be submitted to the Board of Governors well before 31 December following close of the financial year in 31 March each year.

(4) The annual accounts, the balance sheet and the audit report shall be considered by the Board of Governors at its meeting and the Board of Governors shall forward the same to the Visitor and the State Government along with its observations thereon before the 31^stDecember each year.

(5) The direction of the State Government on the subject arising out of the accounts and audit report of the University shall be binding on the University.

Mode of proof

of University

record

47. A copy of any receipt, application, notice, order, proceeding or resolution of an any authority or committee of the University or other documents in possession of the University or any entry in any register duly maintained by the university, if certified by the Registrar, shall be received as prima facie evidence of such receipt, application, notice, order, proceeding, resolution or document or the existence of entry in the register and shall be admitted as evidence of the maters and transaction therein recorded where the original thereof would, if produced, have been admissible in evidence.

30

incorporation, it shall give at least three months notice in writing to the State Government.

(2) On identification of mismanagement, mal-administration, in-discipline, failure in the accomplishment of the objects of University and economic hardships in the management systems of University, the State Government would issue directions to the management system of University. If the directions are not followed within such time as may be prescribed, the right to take decision for winding up of the University would vest in the State Government.

(3) The manner of winding up of the University would be such as may be prescribed by the State Government in this behalf. Provided that no such action will be initiated without affording a reasonable opportunity to show cause to the TALEEM Research Foundation.

(4) On receipt of the notice referred to in sub-section (1), the State Government shall, in consultation with the council for Technical Education and U.G.C. make such arrangements for administration of the University from the proposed date of dissolution of the University by TALEEM Research Foundation Ahmadabad; and until the last batch of students in regular courses of studies of the University complete their courses of studies in such manner as may be prescribed by the statutes.

Expenditure of

the University

during

dissolution

49. (1) The expenditure for administration of the University during the taking over period of its management under section 48 shall be met out of the permanent endowment fund, the general fund or the development fund.

(2) If the funds referred to sub-section (1), are not sufficient to meet the expenditure of the University during the taking over period of its management, such expenditure may be met by disposing of the properties or assets of the University, by the State Government.

Removal of

difficulties

50. (1) If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by a notification or order, make such provisions, not inconsistent with the provisions of this Act, as appear to it to be necessary or expedient, for removing the difficulty :

Provided that no notification orders under sub-section (1) shall be made after the expiration of a period of three years from the commencement of this Act.

(2) Every order made under sub-section (1) shall, as soon as may be after it is made, be laid before the State legislature.

Repeal 51. Ordinance No. 4 of 2003 promulgated by the Governor is hereby shall be deemed repealed.

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