Haryana act 024 of 2014 : The State University of Performing and Visual Arts, Rohtak Act,2014

HARYANA (iOVT. (iAZ.

(EXTRA).

AUG.

5.

2014 319

(SRVN I4.

1936

SAKA)

mar-I

HARYANA GOVERNMENT

LAW AND

LEGISLATIVE DEPARTMENT

Notification ^.

The 5m

August.

2014

No.

Leg.

10/2014.—The

following

Act of the

Legislature

of the

State of It mums received the assent of

the Governor of

Haryana

on

the 25th

July.

2014.

inn] is

hereby published

for

general

information :—

(HARYANA ^ACT

NO. 24

OF

2014)

STATE

UNIVERSITY OF

PERFORMING AND VISUAL

ARTS,

ROHTAK

ACT,

2014

AN

Acr m

upgradn

Ills

integrated campus

0/

Government Technical

Instiltttt'an(x) .Sm'ietr, Ra/imk.

comprising affnur

institutes

namely

Stale Im'lltute

of Flru' Am. Star:- In (It/um

of

Design.

State Institute

of

Film

and Televisian fllld

Sltllr Inrlttnte

of

Urban

Planning

and

Architecture into a

leading (Inn 1,,

\III'

m

facilitate

nndpromnte

.rludies and research in

Emerging went

a]

higher

education will:

focus

on

newfronlier: of Design,

FINE

Arts,

Film

and

Television.

Urban

Planning

and Artrlrilaclure, ^{and aimto}

achieve excellence in

these and

cunneclzdfields. Re ll

enacted

by

oflhe

Legislature

ofthe State of

Haryana

in

theSiny»fifth l

nu in me

Republic

nllndia as

follows:-

1.

11) This Act

may be called

State

University

of

Performing

and Slim: lille Ind \w

1.1] Ans,

Rutnnk

Act.

2014. commencement. ,7)t, lt-shall come

into force at once.

3.

ln this Act and in

all

Statutes.

Ordinances and

Regulations

made

Definiflbni tn muntm

unless the cnntext

otherwise

requires:— ltn "All

India Cnuncil for

Technical Education" means All India Cnuncil for

Technical Education established under the All

India Council for Technical Education

Act.

1987

(Central

Act

52 of

1087):

lb;

"appointed day"

means the

day

on which

this Act shall come into

force:

(1:)

"Council^of

Architecture" means the Council constituted under section

3 of the

Architects

Act,

1972

(Central

Act 20

of1972):

id)

"Council^of

Scientific and

Industrial Research" means the Council of Scientific and

Industrial

Research.

New

Delhi.

an agency of^the

Government of

India:

"'w— .'m

m

.riihnii/ut Multmlllltl»

3. "HM -\\~\

(KAT GAZ IEXTRAJ. AUG.

5.

2014

iSRVN

l4.

l936

SAKA)

e1

"employee"

means

any person

appointed

by

the

University and

includes teachers and all other

staffof the

University:

(f) "fee" means fee

collected

by

the

University

from the

students by

whatever^name

called. which is not

refundable;

(3)

"Government" means

the Government of the

State of

Haryana in the

administrative

department; (h)

"Performin

and Visual

Arts" ean

the form

of artsuch as fine arts.

design.

urban

planning

and

architecture.

film and Ielevtsion. ceramics.

drawing, painting. sculpture. print

making. crafts.

photography.

video.

film

making,

and

involve

aspects of the visual arts as

well as

other

related areas; (i)

"Schedule" means

Schedule

appended

to this

Act;

0)

"State"

means ^the

State of

Haryana; (k)

"Society"

means

Government Technical Institution

Society. Rohtak

registered

vidc No. 01 year 2007~08.

dated

28.061007

under section 21 of the

Societies

Registration Act. 1860;

(I) "Statutes", "Ordinances" and

"Regulations"

mean

respectively the

Statutes. Ordinances and

Regulations

of the

University

made under this

Act; (in)

"University"

means State

University

of

Performing

and

Visual Arts

Rohtak.

as

incorporated

under

this

Act; (n!

"University

Grants

Commission" means

the

Commission established under section

4

cm:

University

Grants

Commission Act.

1956 iCznzni Au 3

001956):

L'ntiersiiy

achers'^men

We. miate

Professors; Assistant

Wm! nduh

autumn may be

appointed to

Implntn!

instructions or

tottering

research in

the i'mvc

.1}

or

in

my mututionW

by

the

University and are

designated

as

teachers

by

the Ms

3.

(1)

There shall

be a

body corporate

by

then-enfSiate

University of

Performing

and Visual

Ans. Rohtak

comprising

dithellor,

the Vice- ('huncellon ^themembers of the

Court.

the

Executing

M.

the

Academic Council and

all persons. who may hereafter baa-e a h

minted

as

such officers or

members.

so

long

as

they

continue to botd

fifleor

membership.

(2) ^The

University

shall have

Wm

and a common seal \vith power

tn

acquire.

hold and

dispose

of

wand-sonnet.

and may :i_\ the

said^namesueor

be sued. '

,

4.

(1)

Notwithstanding anyihiiig

waif-fl Act or

any other \'3!( is»

for the

time

being

in

force. no

persm

CF;

other than the Km ^.

ersll). shall

confer. grant

or issue or hold

hint! atH on as

entitled to :Anl'e' mm (if

issue

any

degree.

diploma

crash

firpecified

areaof thaw: :

assigned

to it

within the terntnml fl

of the

University _,

fl

""5".

tty :e— nic uch hipi non may other .n the led ^to treat of aersity

7.4 HARYANA

GOVT. GAZ.

(EXTRA.).

AUG.

5. low E

(SRVN. ^{14. 1936}

SAKA)

which is identical

with^oris ^acolourable imitation of any degree. diploma ^or certificate

conferred.

granted ^orissued

by

the

University.

(2)

Contravention^ofthe

provisions ^ofsub-section ⁽¹⁾

shall^bean offence.

(3)

Where^anoffence under^thissection^{has been}committed

by ^an institution, every person incharge ^ofand

responsible ^totheinstitution^forthe conduct of its business^atthe ^timeof the commission

of ^the

offence.

shall be deemed to^be

guilty

of the offence and shall be liable^tohe

proceeded

against ^as per law.

(4) Notwithstanding anything

contained ⁱⁿsubsection ^(3),

where an offence under this section has been committed

by

an institution

and it is proved ^thattheoffence^hasbeencommitted^withthe

consent ^orconnivance^{of. or} that the commission

ofthe offence is attributable^to

any neg|ect ^onthe

part

of^any partner.

director, manager, secretary ^orother officer ofthe institution, ^such

partner. director. manager. secretary ^orother officer shall^alsobedeemed ^to be

guilty

of that offence ^andshall be

liable^tohe

proceeded against

and

punished ^{its perlaw.} Explanalion,— ^Forthe

purposes^ofthis

section, "institution"

means ^any body corporate ^andincludes ^afirmorother association ^oi individuals.

5.

(1)

All

properties.

movable andimmovahle

andall

the

interests⁰ⁱ whatsoever nature and kind therein owned

by

the

Society.

courses^runthereunder and all the posts

created and

filled,

whole staffof officers

and officials

working ⁱⁿ the said institutions before ^thecommencement of this

Act,

shall^Vestinthe University:

tout:Provided ^that

them ^thatstaff^oftheofficers^and shall be taken over^whofulfils the

qualifications

if any prescribed by ^theU

ivctstty Grants Commission

and ifa person does^notfulfils

the

qualifications ^fora

p( for which

University Grants

Commission has laid ^downthe

qualifications. tfin he shall be

adjusted against

the

post

tor which

he fulfils the

qualifications.

(2) ^All

debts.

obligations ^andliabilities incurred. ^all

contracts entered into and all matters and

things engaged ^tobe done in

respect

of ^the University

shall^bedeemed^tohavebeen

incurred.

entered into. ^or

engaged ^tobe, done

by.

with ^orfor the

University.

6. ^The

University

shall exercise the

following powers and

perform ^the following

functions.

namely:-

(a) ^to

provide

facilities^and

promote

studies ^andresearch ⁱⁿ

.

emerging

areas of fine arts.

design.

urban

planning

ttnd architecture. ^filmand

television,

including ^newfronticis ^of fine arts.

design.

urban

planning

and architecture. ^filmand television and also ^toachieve excellence in these and connected fields;

0)) ^toholdexaminations^and

grant degrees, diplomas ^and

other academic distinctions ^ortitles^to

persons ⁱⁿthe fields ^of VtVthil ^in.mw

anti

lmltltiltt' l'nwt'ts iHHi rtmctmu. ⁱⁿ tiuwwt)

1::

llARt'ANA

GOVT. GAZ

(EXTRA).

AUG.

5. 20M

(SRVN. 14. [936

SAKA)

emerging

areas

of

fine arts.

design.

urban

planning

and architecture. film and

television.

Including

new

frontiers of fine arts.

design.

urban

planning

and

architecture.

film and television and also to

achieve excellence in

these and connected fields etc;

(c) ^to

confer

honorary degrees

or

other

distinctions on

approved persons, ⁱⁿthe manner laid down in

the

Statutes;

(d) ^to

institute

prizes.

medals. research

studentships.

exhibitions and

fellowships;

(e) ^to

receive

gifts.

donations or

benefactions from the

Government and to receive

gifts.

donation and

transfers of movable or immovable propeny

from

D'ansferors.

donors. tesiators. as the case

may be

and

to create

such corpus fund with the donations so

received for the

welfare of the

University;

(l) ^to

institute

principalship. professorship.

associate

professorship. assistant

professorship

and to create

other posts

of any description required

by ^the

University

and to

appoint persons to

such

posts:

(g) ^to

co-operate

with

educational and other

institutions in India and

abroad

having objectives

similar to

those ofthe

University in

such manner.

as

may be conducive to

their common

goals;

(h) ^to

provide instructions.

including correspondence

and

such other courses.

to such persons

as are

not members of the University. ^asit

may determine;

(i) ^toborrow^withthe

approval

of the

Government.

on

the

security of the

property

of the

University. money for the purposes of the University;

(I) ^to

supervise.

control and

regulate

the

residence, conduct and discipline ^ofthe

students^of

the

University

and

institutions within

the

jurisdiction

of the

University:

(k) ^to

acquire. hold. manage. lease or

dispose

of

any

property. movable or

immovable

including

trust

and

endowment properties. ^forthepurpose ofthe

University;

(I) ^toassess

the needs of the State and the

country

in terms of subjects,

fields^of

specialization.

levels of

education and training ^of

manpower^bothon

short and

long

term

basis and to initiate

necessary programmes

to meet those

needs; lint to

organize

training.

advanced studies and research programmes based on ii

deep understanding

of

the trends in

design.

4

HARYANA

GOVTl^GAZ,

(EXTRA). ^{AUG.5' 2014323}

(SRVN. ^{14, 1936}

SAKA)

performing ^andvisual arts. architecture. ^asthe

University ^may think

fit;

(n) ^to

promote research.

design ^and

developmental

activities^that have a relevance ^tosocial.

needs and the

development programmes of the

State;

(0) ^toinitiate measures^toenlist ^the

private

sector^and Government employers ^to

provide

complementary

facilities:

(P) ^to

provide ^forcontinuous

experimentation in

imparting knowledge. organization ^of

training ^and

preparation of

textbooks and other instrumental materials;

(9) ^to

arrange ^for

progressive

introduction^ofcontinuous evaluation

and reorientation

of the

subject ⁱⁿeducational

measurement:

(r) ^tofurther

entrepreneurial

ability

among ^its

students;

(s) ^toeducate^the

public ^with

regard ^tothe

requirement

of. and opportunities ^inthe

profession ^{of Fine}Arts.

Design. urban planning ^andarchitecture.^filmand

Television and its responsibilities ^andservice^tothe

society.

7. The

University

shall ^be

open ^toall

persons irrespective ^ofsex.race. lln-vmuy

tun-u ^n. creed.

religion.

caste ^or

class; ^{and notest or}condition shall

beimposed ^asto

"""mi-

"""f"

religion,

belief^or

profession ⁱⁿ

admitting ^or

appointing members.

students. mm mm mm teachers.

workers ^orinany other connection whatsoever and ^nobenefacnon

shall be

accepted

which

in the

opinion

of the authorities of the

University involves conditions ^or

obligations opposed ^tothe

spirit

and

objectives of ^this provision:

Provided ^that

nothing

contained ^inthis

section shall be deemed to

prevent

the

University

from

making

any special provisions in

respectof weaker

sections of ^the

society ^{and in}

particular

Scheduled

Castes^and Scheduled Tribes.

Other Backward

Classes^and

SpecialBackward

Classes ^etc,

8. All

teaching ⁱⁿthe

University

shall

be conducted

by and in ^thenameTL'Minnit ^nt of ^the

University. ⁱⁿaccordance ^withtheStatutes. Ordinances and

Regulations WWW"

made in this behalf.

9. The

following

shall be the officers of the

University, namely:7 tnticen m

(i) ^theChancellor:

"I'Wfl'l'l

(ii) ^theVice-Chancellor:

(iii) ^theController^ofFinance:

(iv)

Deans;

(v) Registrar; ^and

5

124 HARYANA GOVT, GAZ.

(EXTRA).

AUG.

5.

20M

(SRVN. ^{14. 1936}

SAKA)

(vi) ^suchother persons ^intheservice^ofthe

University. ^{as may} be declared

by

the

Statutes ^tobeOfficers of ^the

University, pumwmn,' 10.

(l) The Governor of

Haryana by

virtue of his office

shall be the Chancellor of the

University.

(2) ^TheChancellor

shall^{bethehead ofthe}

University.

(3) ^TheChancellor

shall. ^if

present. preside ^overtheconvocation of the

University ^for

conferring

degrees

and

meetings

of the Court.

(4) ^TheChancellor shall ^havethe

right-

(i) ^tocause^an

inspection ^tobe

made.

by ^suchperson ^or persons ^ashemaydirect. of the

University. ^its

buildings. laboratories ^and

equipment

and ^ofany institution maintained

by

the

University ^andalsoof the examinations. teachin'g ^andother^workconducted ^{ordone by the} University; ^and

(ii) ^tocause^an

inquiry ^{tobemadein like}

mannerⁱⁿ

respect of any

matter connected

with the administration of finances of^the

University. colleges ^orinstitutions.

(5) ^TheChancellor shall. ⁱⁿevery

case.

give

notice ^tothe Univcrsrty ^ofhis

intention^to

cause^an

inspection ^or

inquiry ^tobemade and on

receipt ^ofsuchnotice. ^the

University

shall ^havethe'

right ^to make such representation ^tothe

Chancellor. ^{asit may}consider necessary.

(6)

After

considering ^the

representation. ^ifany.made

by ^the University. ^theChancellor^may

cause^tobemadesuch

inspection or

inquiry

as is referred ^toin sub-section

(4).

(7)

Where any inspection ^or

inquiry ^hasbeencaused ^tobemade by ^theChancellor, ^the

University

shall^beentitled to

appoints representative. who shall ^havethe

right ^tobe

present

and ^tobe heard ^atsuch

inspection or

inquiry.

(8) ^TheChancellor^may.ifthe

inspection ^or

inquiry ^is made in respect ^ofthe

University ^{or any}institution maintained

by

it. address the

Vice- ('hancellm ^withreference ^totheresult ^ofsuch

inspection ^or

inquiry

and ^theVice- Chancellor

shall communicate ^totheExecutive Council. the views of the

Chancellor ^andtheaction^tobetaken thereon ^asadvised

by ^theChancellor.

(9) ^TheExecutive Council shall communicate

through the

Registrar ^totheChancellor. ^suchaction. if any. ^asit

proposes ^totake ^orhas taken upon the result

of such

inspection ^or

inquiry.

([0)

Where^the

Executive Council ^doesnot. within ^areasonable time. take

action

to the satisfaction of

the Chancellor. the Chancellor may. after considering any explanation

furnished ^or

representation made

by ^theExecutive

HARYANA

GOVT. ^GAZ.

(EXTRA). ^{AUG. 5.}

2014 ¹⁷⁵

(SRVN. ^{14. 1936}SAKA)

Couneil,

issue^suchdirections. ^{ashe may}think fit and the

Executive Council shall

comply ^withsuchdirections.

(1 1)

Without

prejudice ^tothe

foregoing provisions of ^this

section. the Chancellor may. by

order

in

writing.

annul any proceedings ofthe

University. which ^inhis

opinion ^arenotin

conformity ^withthisAct, the Statutes. the Ordinances or the

Regulations:

Provided ^thatbefore

making^anysuchorder.^heshall call upon

the

University ^toshow cause

why

such ^anorder should ^notbe

made,

and ^it'any cause is shown within ^areasonable time,

he shall consider the same.

(12) ^TheChancellor^{may, at any}time.

require or direct the

University to ^actin

conformity

with the

provisions

of

this

Act,

the Statutes,'0rdinanccs and

Regulations ^madethereunder.

(13) ^Thepowers exercised

by ^theChancellor under

sub-sections

(ii) ^and

(12)

shall ^notbecalled ⁱⁿ

question ^inany Civil

Court. (l4) Any employee ^ofthe

University, ^who is

aggrieved

by ^the decision of ^theExecutive Council ^ortheVice-Chancellor in

respect

of any disciplinary

action

taken

against ^him,mayaddressa memorial ^totheChancellor, in such manner, ^as

may be

prescribed

by

Statutes and the decision of the

Chancellor shall ^befinal.

(15) ^TheChancellor

shall^havesuchother

powers, as

may hc prescribed ^{by the}Statutes,

11. ^.

(1)

The Government shall constitute ^a Selection Committee

consisting ^ofAdditional

Chief

Secretarnyrincipal

Secretary /

Secretary ^to Government of

Haryana.

Technical Education

Department as Chairman,

one nominee of ^theChancellor ^andonenominee^eachoftheExecutive Council and

Institutions of repute ⁱⁿthe field of

Performing

and Visual Arts, which shall

prepare ^a

panel ^ofatleast three names.ⁱⁿ

alphabetical order. ^from

which^the Chancellor shall

appoint ^theVice-Chancellor. ^ontheadvice of the

Government. The terms and conditions of service of the Vice-Chancellor

shall be determined by ^theChancellor, ^onthe

advice^oftheGovernment. In view of

the

speci

fit: fields. the Vice-Chancellor

shall

be^arenowned

personality ^atleast of ^therank of Professor from the field of ^Fine

Arts,

design.

Urban

Planning

and

Architecture. Film and

Television. The Vice

shall be

appointed

solely ^onacademic considerations. ^Heshall ^bea

distinguished

educationist

having

commitment ^ID the values for which the

University

stands and

abilities ^to

provide

leadership ^to the

University by

his academic worth.

administrative competence and moral

stature:

Provided ^thatthefounder Vice-Chancellor

shall^be

appointed by ^theChancellor ^ontherecommendations ^ofthe State Government.

(2) ^TheVice—Chancellor shall^hold

office^{forit petiodof} three

years. which may be renewed

for ^{notmorethanone} term:

VtLt'rl'lltiili ^tilrii

Rmumr

326

HARYANA GOVT, GAZ.

(EXTRA),

AUG.

5,

2014

(SRVN. ^14.1936

SAKA)

Provided that he shall cease to hold the

office on

attaining

the age of

sixty-eight years

irrespective

of the fact that his term

has not

expired.

(3) ^The

Chancellor may, ^on

the advice of the

Government.

cause an

inquiry

to

he 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.

(4) ^{[f 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 the

performance

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.

(5) ^The

Vice-Chancellor shall

be the

principal

executive and academic officer of the

University

and shall exercise

general supervision

and control ovcr the

affairs of the

University

and

give

effect to

Ihe

decisions of all the authorities of the

University.

(6) ^The

Vice-Chancellor may,

if he is

of the

opinion

that immediate

action is

necessary

on

any

matter. exercise any power conferred on any

authority

ofthe

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^ofan

employee:

r 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^thatifthe

authority

concerned ^isof

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 ^whois

aggrieved

by

the action taken

by

the Vice-

Chancellor under this

subsection 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,

(7) ^The

Vice-Chancellor shall exercise such' other powers and perform ^suchother

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. The terms

and

conditions of service of the

Registrar

shall be determined

by

the

Chancellor.

on the advice of the

Government.

(2) ^The

Registrar

shall be the

Chief

Administrative Officer of the University. ^Heshall^work

directly

under the

superintendence, direction and control of the

Vice—Chancellor.

HARYANA GOVT. ^GAZ,

(EXTRA). ^AUG.

5. ^20M13

(SRVN. ^{14, 1936}

SAKA)

13, ^Themanner of

appointment. powers ^andduties of

other officers ^at the

University

shall

be

such. ^as

may be

prescribed by

the Statutes,

14. The

followmg

shall ^bethe authorities

0f the

University. namely:

,

(i) ^the

Court;

.

(ii) ^theExecutive Council;

(iii) ^theAcademic Council;

(iv) ^theFinance Committee;

(v) ^the

Faculties;

(vi) ^the

Planning

Board; ^and m

(vii) ^such

other authorities ^{as mayhe}declared

by the Swim!"

be the authorittes

of the

University. \//15. (l) ^Theconstitution ^oftheCourt ^{andtheterm at}(VHK'C ^inin. members

shall^be

prescribed

by ^theStatutes.

(2)

Subject ^tothe

provisions ^{ofthisAct.the}Cnurt shall ^havetin

following powers^andfunctions.

namely:-

(a) ^toreview.^{fromtime to}

time. ^the

broad

nulmm am;

programmes of ^the

University ^{and to}

surge tlltlfisllrftx {or the

improvement

and

development ^atlht'Univerxu u

(b) ^toconsider ^andpassresolution ^Ullthe

Annual ^rept

"i annual

budget.

annual

account^tittheLituve ^{, yMid} 1m

the nudit

report

of such

accounts.

(c) ^toadvise the Chancellor in

respect

oi any

matter whirl. may ^bereferred ^toit fol

advice;

and

(d) ^to

perform ^suchother functions. ^{as maybe}

pt'tscrihfld h\'

the Statutes. ltv.

(l)

The Executive Council shall ^hethe

principal

mutttwr hum

of the

University.

(2) ^Theconstitution ^oftheExecutive Council. ^the term ut'ot'fice of

its rnembcrs

and its powers and

duties shull

be

such, as

may

be

prescribed

by

the Statutes. ^. i

17.

(i)

'ii.: ^icCouncil

shall^bethe

princmal

academic

hull) m

the

University

and

shall. subjud ^sothe

provisions

of this

Act,

the Statutes and Ordinances.

co-ordinate ^andexcrtls-

general

supervismn ^overalltrundernr policies ^ofthe

University.

(2) ^Theconstitution ofthc Academic Couinii. we Wm nt nr'firct

i its members and ^its

powers ^andduties shall be such, as

may be prem -

:h-

J 't:

i'w' Statutes. -

til," ⁱ .A\-.i ^{. u.} Lm mm»

tunit

,.1ltl|tt- .mmlttt runny lime Etltllt

out

that no

.t

u .H

th so

u 30

HARYANA GOVT. GAZ

(EXTRA). AUG. 5. 2014

tSRVN [4, 1936

SAKA)

18. The constitution and

functions of the

faculties shall be

such.

as

maybe

prescribed

by

the

Statutes.

19.

'l'hc constitution

ofthe Finance

Committee.

the term

at:

office of its mctnhcrs. its powers- and

duties shall be

such. as

may be

prescribed

by

an: Statutes.

20. The

constitution and

functions of

the

Planning

Board shall be

such. as

tntty he

prescribed

by

the

Statutes. 2t.

Subjflcl

[0 the

provisions

of

this

Act,

the

Statutes may provide

for all or

any ol'thc

following

matters.

namely:-

ta) the runstttutmn.

powers and

functions of the

authorities and other

bodies oithe

University.

as

may be constituted from time to

llmr'. (bl ^thecl.

tit-anon. mode of

appotntment. powers and

duttes of the teachers and the

officers of the

University; Is)

the

CUl'ldlllOl'lS of

the service

including provision

for

pension or

pro .dcnt

fund or

insurance

scheme for the

benefit of the employees ^{of the}

University, lull

the

cottfermenl oi

honorary degrees:

.

let the

establishment and

abolition of

faculties and

departments; it) ^theInstitution of

fellowships. scholarships. studentships. exhibitions. medals and prtzes:

.

(g)

the maintenance of

discipline among

the

students :

(h) ^the

delegation

of powers vested in the

authorities or

officers of the

University;

and

(i) ^all

othet matters

which

by

this

Act. are to

be or

may be

provided for,

by ^the

Statutes.

22.

(

I

) 0n the commencement

ofthis Act.

the

Statutes of the

Universityshall be those as

set out

in

the Schedule:

Provided that

the authorities ofthe

University

constituted under the

Statutes framed before the commencement

of thts Act

shall continue to exercise all

the powers and

perform

all the

functions under this

Act,

till such truthttritics nre

constituted in temts of

the

Statutes set out

in the

Schedule referred to

tthnvc.

(2) ^The

Government or

the

Executiv: C

~

i

may, from time to illllet

make new or

additional statutes or

may

amend or

repeal

the statutes

in the tilttnner

hereinafter

provided

in

this sectmn l'ttwidej mat

the

Executive Council shall not

make. amend or .n

pril

.ttr.

Stntnt.

"fiucllng

the status. powers

or

constitution of

any

authority

ofit.

'

:uv'r'tity

until such

authority

has

been

given

an

opportunity

of

expressing

10

HARYANA GOVT. GAZ.

(EXTRA),

AUG.

5. ²⁰¹⁴129

(SRVN. ^{14. 1936}

SAKA)

an

opinion

in

writing ^onthe

proposed

changes

and any opinion ^so

expressed shall be considered

by

the Executive Council

(3) ^The

Academic Council^maypropose ^tothe

Exctultvc t'nuncil a draft of any Statute

relating

to academic

matters for consideration

by ll'lt Executive

Councill

(4) Every ^newStatute^oraddition ^totheStatute ^{or arty}umemltiteiii or

repeal

of

a Statue shall

require

the

approval

of the Chancellor'

who may approve, disapprove ^orremit^itforfurther consideration. ^AStatute

passed

by ^theGovernment or the Executive Council shall have no

validity

until

it has been assented

to

try the Chancellor.

(5) Notwithstanding nnythtng

contained^in'the

ltergUlllg ^subr sections. the

Chancellor.

either^suomotuoronthe advice of the

Government. may direct the Executive

Council. ^to

make.

amend ^or

repeal

the Starutes in

rcspctt ofany

matter

specified by ^{himand ifthe}Executive Council

fails ^to

inlplr'mt'nl such ^adirection

within

sixty days

of its

receipt.

the Chancellor^may..it'tc:

considering ^thereasons,^ifany.

communicated ^{by the}

Executive Cotmml fut ^ll'

inability ^to

comply ^withsuch

direction,

make.

amend ^or

repeal ^the

Sltttnitw suitably.

23.

Subject ^tothe

provisions

ofthis ^Actand ^the

Statutes, ^the()l'dlnilill^L'\ may provide

(or all^or

any of the

following

matters.

namely»

(a) ^theadmission

ol'studenls ^tothe

University ^andtheir

eniclrm-zd as

such; (in) ^thecourses^of

study ^{tohelaiddownto,»}

.-.2v ^is!";. and certificates ^of

the Universit-x, diplomas

(c) ^the

conditinnr

unJer

win/ti students shall ^hezirtimttvd ^mm:-

dsgree ^or

diploma

courses^{and tothe}examination^of:in» University ^and

eligibility ^forsuch

degrees ^and

tiiplomus:

(d) ^{thefees tobe}

charged ^fromcourses^of

study ^{in the}[llllVCruH and ^foradmisswn ^totheexaminations,

degrees ^and

diplomas of the

University;

and further ^tomake

progressively ^thi:fec structure so flexible thatthe

courses Could become

selffinaneiiig to the extent

possible;

(e) ^theconditions^oftheaward ^of

fellowships. studentships. exhibitions,

medals^and

prizes; (0 ^theconduct^ofexaminations.

including ^the

terms nt'uffiti- ^and manner of

appointment

and

the duties of cxunmten .llltl

moderators;

(3) ^theconditions ^ofresidence ^of

students^iii'the

University. tin-1

(h) ^allother matters which

by ^thisActortheStatutes ^an:inin made ^or

11

i'IIlHHIIU lit-i. l.

7'.

ml

ilii n, 'n ..it

it

;.i:ri Wilt)

HARYANA GOVT. GAZ.

lEXTRA ). AUG.

5.

2016

(SRVN. l4. ^i9'6

SAKA)

24.

t:) The

Ordinances shall be

made.

amended.

repealed

or

added to by ^lhc

{'ACCUUVE

Council:

Provxded that no

Ordinance shall be made- (i)

affecting

the

admission or

enrolment of

students

or prescribing

examinations^tobe

recognized

as

equivalent to

the-

University examinations:

and tii)

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 ofsuch an

Ordinance has been

proposed by

the

Academic Council. (2 ^TheExecutive Council may

return to

the

Academic Council l'oi rcc.

Ili'iIliCTullnn,

either in

whole or in

pan, any draft

proposed

by

the Academic ('oiinul under

subsection

(1)

alongwiih

its

suggesdon. Provided that

the Executive Council shall not

amend the draft pit-pita"!

by ^thcAcademic Council itself, it may. however, reject

such

dram

if not found \ifllLtl'll" when

submitted to it

by

the

Academic Council for the second

timct I?) ^All

Ordinances made

by

the Executive

Council shall have

effect from Mich

date,

as

it may direct and every Ordinance

made shall

be

communicated. as won

as

may he,

to the

Chancellor.

7.5.

(1)

The authorities of the

University may make

Regulations con-.istent

with

this

Act.

the

Statutes and

the

Ordinances» (a)

laying ^downthe

procedure

in

bi: observed at

their meetings; ^and [iii

croviding ^forallmatters

which

by

this

Act. the Statutes or iinances are

prescribed

by Regulations.^iii:.

(2)

Every authority ^at41:

University

shall make

Regulations provnting ^for

giving ^ofnotice^tothemembers

of such

authixrity

of

the dates of ineillngn ^{and ofthe}

business^toheconsidered

ainieetings

and

i'.,. .

ekeeping .it'n lCi

nrd of the

proceedings

of the

meetings.

26. The annual report of the

University giving

details

of broad prognllttmci».

policies

and

finances, amendments of

Statures and

Ordinances made during ^theyear under rcpon. 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 Ilnliunl

meeting,

27.

(l)

The

University

shall have a

general

fund to which shall he

cmdiied— ta) ^itsincome^fromices.

grants. donations.

fine and

gifts.

if any; 4b) any contribution^or

grant

made

by

the Central (iovemtnent. the

University

Grants

Commission.

All

India Council for Technical

Education or

like

authority. any