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GOVERNMENT OF GUJARAT
LEGISLATIVE AND PARLIAMENTARY AFFAIRS
DEPARTMENT
The Maharaja KrishnakumarSinhji
Bhavnagar University Act, 1978.
(Gujarat Act No. 26 of 1978)
(As modified up to the 31st December, 2017)
PRJNTED JN INDIA BY THE MANAGER, GOVERNMENT CENTRAL PRESS,
GANDHINAGAR, PUBLISHED BY THE DIRECTOR, GOVERNMENT PRJNTING, AND
STATIONERY, GUJARAT STATE, AHMEDABAD.
2017.
. . f'v.....J,-~:.-
5''1!~ 1 ~ lf:tA.
GOVERNMENT OF GUJARAT
LEGISLATIVE AND PARLIAMEN_TARY AFFAIRS
DEPARTMENT
The Maharaja KrishnakumarSinhji
Bhavnagar University Act, 1978.
(Gujarat Act No. 26of1978)
(As modified up to the 31" December, 2017)
PRINTED IN INDIA BY THE MANAGER, GOVERNMENT CENTRAL PRESS,
GANDHINAGAR, PUBLISHED BY THE DIRECTOR, GOVERNMENT PRINTING, AND
STATIONERY, GUJARAT :;>TATE, AHMEDABAD.
2017.
©
/
PRINTED AT THE GOVERNMENT PRESS, VADODARA.
THE MAHARAJA KRISHNAKUMAR SINHJI BHAVNAGAR UNIVERSITY ACT, 1978.
CONTENTS.
PREAMBLE.
SECTIONS.
CHAPTER I.
PRELIMINARY.
I. Short Title and Commencement.
2. Definitions.
3.
4.
5.
6.
7.
8.
8A.
9.
JO.
I I.
I IA.
12.
13.
14.
Incorporation of the University.
Powers of the University.
CHAPTER II.
THE UNIVERSITY.
Jurisdiction and admission to privileges.
University open to all irrespective of sex, religion, class, creed or opinion.
Inspection and inquiry.
CHAPTER III.
OFFICERS OF THE UNIVERSITY.
Officers of the University.
Eligibility of age limit for appointment, nomination, co-option in various authorities and in
various offices.
The Chancellor.
The Vice-Chancellor.
Power of the Vice-Chancellor.
Pro-Vice-Chancellor.
The Registrar.
Other Officers.
Authorities of University.
CHAPTER IV.
AUTHORITIES OF THE UNIVERSITY.
H-2032-(i)
PAGE NO.
ii The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978. 11978: Guj. 26
SECTIONS.
15. The Court.
16.
18.
19.
20.
21.
22.
23.
24.
25.
26.
27.
28.
29.
30.
31.
32.
33.
34.
35.
36.
Meeting of the Court.
Power and duties of the Court.
The Executive council.
Powers and duties of the Executive Council.
The Academic Council.
Powers and duties of the Academic Council.
Faculties and their functions.
Powers and duties of Faculties.
Deans of Faculties.
The Boards of Studies.
The powers and duties of the Boards of Studies.
Boards of Post Graduate Teaching and Research.
University Boards.
Constitution, powers, etc. of other bodies.
CHAPTERV.
STATUTES, ORDINANCES AND REGULATIONS.
Statutes.
Making, amendment, operation and repeal of Statutes.
Ordinances.
Making of Ordinances.
Regulations and Rules.
Affiliation.
Extension of affiliation.
CHAPTER VI.
AFFILATION, RECOGNITION AND APPROVAL.
PAGE NO.
1978: Guj. 261 The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978. iii
SECTIONS. PAGE No.
37. Recognition of institution ofresearch and specialised studies. 35
38. Approval oflnstitution. 36
39. Inspection of colleges and report. 37
40. Withdrawal of affiliation. 37
41. Withdrawal of recognition. 38
42. Withdrawal of approval. 39
CHAPTER VI-A.
AUTONOMOUS COLLEGES, AUTONOMOUS INSTITUTION AND AUTONOMOUS UNIVERSITY DEPARTMENTS.
42A. Conferment of autonomy on collegs, etc. in certain matters. 39
42B. Standing Committee. 40
42C. Autonomous colleges, etc. to furnish reports etc. and, inspection of such Colleges, etc. 40
42D. Withdrawal of power of autonomous college, etc. 41
CHAPTER VII.
ORGANISATION \VITHIN THE UNIVERSITY AREA FOR POST-GRADUATE TEACHING.
43. Post-graduate instruction, teaching and training.
43A. Affiliated colleges and Institutions.
44.
45.
46.
47.
48.
CHAPTER VIII.
ENROLMENT AND DEGREES.
Qualification for emolment of student of the University.
Residence of students.
Degrees, Diplomas and other academic distinctions.
Honorary degree.
Removal from membership of University and withdrawal of degree or diploma.
iv The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978. [1978: Guj. 26
CHAPTER IX.
COMMIITEES.
SECTIONS.
49. Committees for selection of University teachers.
50. Examiners' Committee.
51. Joint Consultative Committees.
52. Other Committees.
CHAPTERX.
FINANCE.
53. University Fund.
54. Annual Accounts and financial estimates.
55. Annual Report.
CHAPTER XI.
SUPPLEMENTARY PROVISIONS.
56. Conditions of service.
57. Officers and employees to be public servants.
58. [Deleted.]
59. Pension, Insurance and Provident Fund.
59 A. Provident Fund to be deposited in Gonemment Treasury.
PAGE NO.
60. Officers responsible for damage. 47
61. Poewer to annul, suspend, etc. proceeding ofofficers and authorities. 47
62. Election to be by system of proportional representation. 47
63. Vacating ofoffice. 47
64. Filling of casual vacancies. 48
65. Delegation of powers. 48
66. Acts and proceeding not invalidated merely on the ground of defect in constitution, vacancy, etc. 48
67. Disputes as to constitution of University authority or body. 48
68. Protection of acts and orders. 49
68A. Construction ofreference to the Bhavnagar University Act, 1978 and the Bhavnagar University in 49
existing laws, instruments, etc.
H-2032-(ii)
1978: Guj. 26] The Maharaja Krishnakumarsinhji B~avnagar University Act, 1978. v
CHAPTER XII.
TRANSITORY PROVISIONS.
SECTIONS.
69.
70.
71.
72.
73.
74.
75.
76.
77.
78.
79.
Transfer of certain Colleges, Departments and the Centres of the Saurashtra University to
the University.
University to absorb staff of colleges, departments and centres transferred to it.
Completion of courses of students in colleges affiliated to the Saurashtra University.
Appointment of the first Vice-Chancellor.
Appointment of the First Registrar.
Transitory powers of the first Vice-Chancellor.
First appointment of the officers and teachers of the University.
Extraordinary powers of the first Vice-Chancellor.
Prohibition of simultaneous membership of authorities of Saurashtra and Bhavnagar
Universities.
Power to remove difficulty.
Amendment ofGuj. 39of1965.
SCHEDULE I.
SCHEDULE II.
SCHEDULE III.
PAGE NO.
vi The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978. (1978: Guj. 26
- --------------------
1978: Guj. 26] The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978.
GUJARAT ACT NO. 26 OF 1978. 1*
[THE 2[MAHARAJA l<ruSHNAKUMARSINHJI BHAVNAGAR UNIVERSITY) Acr, 1978.)
[17thApril, 1978.]
Amended by Guj. 11 of 1979. Amended by Guj. 3 of 1991.
II II II 10 of1982.
"
"
"
"
II II
II ti
9ofl983.
7of1987.**
" " 24ofl987.
II II 1 of 1988.
II II II 14 Of2002.
" " " 25 of2003.
" " " 1 of2012.
" " " 13 of2015.
An Act to establish and incorporate a teaching '[and affiliating] University
at Bhavnagar to be known as'[the Maharaja Krishnakumarsinhji Bhavnagar
University]
It is hereby enacted in the Twenty-ninth Year of the Republic oflndia as follows:-
CHAPTER I.
PRELIMINARY.
1. (!) This Act may be called '[the Maharaja Krishnakumarsinhji Bhavnagar University Short title
Act, 1978.) and
(2) This section shall come into force at once and the remaining provisions shall come
into force on such date as the State Government may, by notification in the official Gazette,
appoint; and different dates may be appointed for different provisions and any reference
in any such provision to the date of the commencement of this Act shall be construed as
reference to the date of the coming into force of that provision.
2. In this Act, unless the context otherwise requires,-
(!) "affiliated college" means a college affiliated under section 5 or 35;
(2) "approved institution" means an institution approved under section 38;
'[(2A) "autonomous college" means a college which exercises the powers conferred on
it under section 42A;
(2B) "autonomous recognised institution" means a recognised institution which
exercises the powers conferred on it under section 42A;
(2C) "autonomous University Department" means a University Department which
exercises the powers conferred on it under section 42A;)
1. For Statement of Objects and Reasons, see Gujarat Government Gazette, Extraordinary Part V, dated the
21• March 1978. pp. 204·205.
• .. This Act \Vas assented to by the Governor on the 17th April, 1978 . For transitory provision see section 21 of Guj. 7of1987 .
2. These words \Vere substituted for the words "Bhavnagar University" by Guj. I of2012, s. 2.
3. These \Vords \Vere substituted for the words "and residential" by Guj. 7of1987, s.2.
4. These \Vords and figures \Vere substituted for the words and figures "the Bhavnagar University Act, 1978"
by Guj. I of20I2, s. 3.
5. Clauses (2A), (2B) and (2C) were inserted, by G•y. 7of1987, s. 3 (I).
V-2032-(1)
commencement.
Definitions.
2 The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978. [1978: Guj. 26
(3) "college" means a degree college or an affiliated college teaching any of the courses
1[leading to a diploma or degree];
(4) "degree college" means an affiliated college which is authorised to submit its students
to an examination qualifying for any degree of the University;
(5) "department" means a department designated as such by Ordinances with reference
to a subject or a group of subjects;
(6) "head master" means the head of a Secondary School;
(7) "hostel" means a unit of residence for students maintained or recognised by the
University under this Act;
(8) "Principal" means the head of a college;
(9) "recognised institution" means an institution recognised under section 37;
(JO) "registered graduate" means a graduate registered under the provisions of this Act;
(I I) "secondary school" means a secondary school registered or deemed to have been Guj.
registered under section 31 of the Gujarat Secondary Education Act, 1972; :~,~
(12) "secondary teachers" means such class of teachers imparting instruction in secondary
schools as may be declared to be secondary taechers by the Statutes;
(13) "Statutes tr' 110rdinances 11 , "Regulations" and "Rules II means respectively the Statutes,
Ordinances, Regulations and Rules made under this Act and for the time being in force;
'[(J 3A) "student" means a person studying in a college or a University Department;]
(14) "teachers" means professors, readers, lecturers and such other persons imparting
instruction in the University or a University college, or an affiliated college or a recognised
institution or an approved institution, as may be declared to be teachers by the Statutes;
'[(I 5) "teachers of the University" means teachers appointed by the University for
imparting instruction in the University Departments;]
(I 6) "University" means the '[Maharaja Krishnakumarsinhji Bhavnagar University)
constituted under this Act;
1. These \Vords were substituted for the words "leading to a degree" by Guj. 3of1991, s.2.
2. Clause (13A) was inserted by Guj. 7of1987, s. 3(2).
3. Clause (15) was substituted for the original, ibid., s. 3(3).
4. These words were substituted for the \VOrds "Bhavnagar University" by Guj. I of 2012, s. 4.
1978: Guj. 26] The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978. 3
(17) "University area" means the areas specified in Schedule I;
* * * * * *]
(19) "University college" means a college transferred to the University under section
67 and maintained by it or a college which the University may establish or maintain under
this Act;
(20) "University department" means any post-graduate or research instutution or
department maintained by the University.
CHAPTER II.
THE UNIVERSITY.
3. (!)The Chancellor, the first Vice-Chancellor of the University and the first members
of the Court, the Executive council and the Academic Council of the University and all
persons who may hereafter become such officers or members, so long as they continue to
hold such office or membership, are hereby constituted a body corporate .by the name of
'["The Maharaja Krishnakumarsinhji Bhavnagar University."]
(2) The University shall have perpetual succession and a common seal, and may sue
and be sued by the said name.
(3) The University shall be competent to acquire and hold property, both movable and
immovable, to lease, sell or otherwise transfer any movable or immovable property which
may vest in or be acquired by it for the purposes of the University, to raise loans on the
securities of its assests and to contract and do all other things necessary for the purpopses
of this Act:
Provided thatthe power to raise any such loan shall be exercised after obtaining previous
permission of the State Government.
( 4) The headquarters of the University shall be at Bhavnagar.
Incorporation
of the
University.
4. Subject to such conditions as may be prescribed by or under the provisions of this Powers of the
Act, the University shall have the following powers, namely:- University.
(!) to provide for instruction, teaching and training in such branches oflearning and
courses of study as it may think fit, and to make provision for research, advancement and
dissemination of knowledge and to conduct special under-graduate courses for talented
students;
(2) to make such provision as would enable University colleges, affiliated colleges,
recognised institutions and approved institutions to undertake specialisation of studies;
(3) to organise comm om laboratories, libraries, musems and other equipment for teaching
and research;
I. Clause (18) was deleted by Guj. 7of1987, s.3(4).
2. These \Vords were substituted for the words "The Bhavnagar University" by Guj. I of2012, s. 5.
-----------------·--------···
4 The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978. [1978: Guj. 26
(4) to establish, maintain, take over by agreement and manage colleges, departments,
faculties, centres and institutes of research or specialised studies;
(5) to establish within the University area or outside that area such field stations,
specialised laboratories, and other units for research and instructions as are necessary for
the furtherance of its objects;
(6) to institute professorships, readerships, lecturerships and any other posts of teachers
required by the University;
(7) to create such teaching, administrative and other posts as the University may deem
necessary from time to time and to make appointments thereto;
(8) to appoint or recognise persons as professors, readers or lecturers or otherwise as
teachers of the University;
(9) to lay down the courses of instruction for the various ~xaminations;
(JO) to guide teaching and research work in college, 1[University Departments and
recognised institutions];
(I I) to instituted degrees, diplomas and other academic titles and distinctions;
(I 2) to hold examinations or tests and to confer degrees and diplomas on and grant
certificates to persons who-
(a) have pursued approved courses of study in the University or in a University or affiliated
college unless exemted therefrom, in the manner prescribed by the Statutes, Ordinances,
Regulations and Rules and have passed the examinations prescribed by the University, or
(b) have carried on research under conditions prescribed by the Statutes, Ordinances,
Regulations or Rules;
(I 3) to confer honorary degrees or other academic distinctions in the manner laid down
by the Statutes;
(14) to grant such diplomas to, and to provide such lectures, instruction and training
for, persons who are not enrolled as students of the University, as may be determined by
the Statutes, Ordinances, Regulations and Rules;
(I 5) to withdraw or cancel any degree, diploma or certificate conferred or granted by
the University, in the manner prescribed by Statutes;
(I 6) to associate or admit educational institutions with or to the privileges of the
University by way of affiliation, recognition ·or approval;
(I 7) to withdraw or modify either in whole or in part, affiliation, recognition or approval
of educational institutions;
I. These \Vords were substituted for the \Vords "University departments, University Centres and recognised
institutions" by Guj. 7of1987, s. 4 (1).
1978: Guj. 261 The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978. 5
1[(17A) to submit to the State Government proposals for conferment of autonomy
on any affiliated college or a University college or a University Department or a recognized
institution entitling it to privileges in the matters of admission of students, prescribing the
courses of study, imparting instruction in teaching and training in the courses of study,
the holding and conduct of examinations and the powers to make necessary rules for the
purpose;
(!7B) to recommend to the State Government withdrawal ofautonomy conferred
on any affiliated college, recognized institution or a University college or Department;]
(J 8) to inspect colleges, recognised institutions and approved institutions, and
to take measures to ensure that proper standards of instruction, teaching and training are
maintained in them, and that adequate libral)' and laboratol)' provisions are made therein;
(19) to lay down and regulate the salary scales allowances and other conditions
of service of the members of the teaching, other academic and non-teaching staff of the
University, affiliated colleges and recognised and approved institutions;
(20) (a) to control and co-ordinate the activities of, and to give financial aid to
University colleges, affiliated colleges, recognised institutions and approved institutions;
and
(b) to regulate the fees to be paid by the students in affiliated colleges,
University colleges, recognised and approved institutions;
(21) to hold and manage trusts and endowments;
(22) to institute and to award fellowships, travelling fellowships, scholarships,
studentships, medals, prizes and other awards;
(23) to make special provision for the spread of University education among
classes and communities which are educationally backward;
(24) to lay down courses of study to meet the requirements of rural planning,
development and reconstruction and to provide for instruction, teaching and training in
such courses;
(25) to make special provision for disseminating knowledge and promoting arts
and culture, including holding of exhibitions;
(26) to fix, to demand and to receive or recover such fees and other charges as may
be prescribed by Ordinances;
(27) to establish, maintain and manage hostels;
(28) to recognise hostels not maintained by the University, to inspect such hostels
and to withdraw recognition thereof;
I. Clauses (17A) and (l 7B) were inserted by Guj. 7of1987, s. 4 (2),
V-2032-(2)
6 The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978. (1978: Guj. 26
(29) to co-ordinate, supervise, regulate and control the residence, conduct and
discipline of the students of the University and to make arrangements for promoting their
health and general welfare;
(30) to take disciplianry action against the students of the University and to impose
such punishments upon them as may be deemed fit for misconduct or breach of discipline
within or outside the University, including the use of unfair means at an examination of in
relation thereto by themselves or by any other persons or abetment thereof;
(3 I) to co-ordinate, supervise, regulate and control the conduct of undergraduate
teaching and instruction in colleges;
(32) to conduct, co-ordinate, supervise, regulate and control post-graduate
teaching and research work in the University Departments, University colleges, affiliated
colleges and institutions recognised or approved by the University;
(33) to institute and manage:-
(a) Printing and Publication Department,
(b) University Extension Boards,
(c) Information Bureaux, and
(d) Employment Bureaux;
(34) to make provision for the following activities and activities allied thereto:-
(a) for continuing Education, Adult Education, Extension Services, Extra-Mural
teaching and other recognised educational activities;
(b) for physical education, National Cadet Corps, National Service Scheme,
National Sports Organisation, Military training and such other recognised activities;
(c) for students' unions; and
(d) for Sports and athletic activities;
(35) to co-operate with other Universities, authorities or associations or any
other public or private bodies in such manner and for such purpose as the University may
determine;
(36) to promote the development of the study of Gujarati and Hindi in Devnagari
scripts and the use of Gujarati or Hindi in Deviiagari script or both as a media of instruction
and examination;
(37) to make arrangements for training for competitive examinations for
recruitment to the services under the Union and State Governments;
1978: Guj. 26) The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978. 7
(38) to acquire, hold, manage and dispose of any property movable and immovable
including trust or endowed propety within or outside the University area for the purposes or
objects of the University and to invest any funds representing such property in such manner
as the University thinks fit;
(39) to raise public loans on the security of the assets of the University for the purposes
of the University, with the previous approval of the State Government;
(40) to enter into any agreement for the incorporation in the University of any other
institution and for taking over its rights, properties and liabilites and for any other purpose
not repugnant to this Act;
(41) to do all such acts and things whether incidental to the powers aforesaid or not as
may be requisite in order to further the objects of the University and generally to cultivate
and promote Arts, Science and other branches of !earing and culture.
5. (1) No educational institution whithin the University area shall, save with the sanction
of the State Government and the University, be associated in any way, with or seek admission
to any privileges of, any other University established by law.
(2) Any such privileges enjoyed from the Saurashtra University before the date
on which this Act comes into force by any educational institution situate whithin
the University area shall be deemed to be withdrawn with effect from such date.
(3) With effect on and from such date all educational institutions admitted
to the privileges of the Saurashtra University situate within the University area shall
be deemed to be admitted to the privileges of the University, and such institutions
shall, on and from such date case to be associated with and to enjoy the privileges
of the Saurashtra University and the Saurashtra University Act, 1965 shall thereupon
cease to apply to them. The University shall as far as may be possible and consistent
Guj. 39 with this Act, admit such institutions to all such privileges as they had from the
of 1965. Saurashtra University immediately before such date.
( 4) Any educational institutions in the State of Gujarat situate outside the University
area or in other territories outside the State may, subject to such conditions and restrictions
as the University and the State Government think fit to impose be admitted to the privileges
of the University.
6. (1) No person shall be excluded from any office of the University or from membership
of any of its authorites or from admission to any degree diploma or other academic distinction
or course of study on the sole ground of sex, race, creed, caste, class, place of birth, religious
belief or political or other opinion:
Provided that the University may, subject to the previouse sanction of the State
Government maintain, affiliate or recognise any college or institution exclusively for women,
or reserve for women or members of classes and communities which are educationally
backward, seats for the purpose of admission as students in any institution maintained by
the University.
Jurisdiction
and
admission to
privileges.
University
open to all
irrespective of
sex, religion,
class, creed or
opinion.
Inspection
and inquiry.
8 The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978. 11978: Guj. 26
(2) It shall not be lawful for the University to impose on any person any test whatsoever
relating to sex, race, caste, class, place of birth, religious belief or profession, or political
or other opinion in order to entitle him to be admitted as a teacher or a student or to hold
any office or post in the University or to qualify for any degree, diploma or other academic
distinction or to enjoy or exercise any privileges of the University or any benefaction thereof.
7. (I) The Chancellor shall have the right to cause an inspection to be made by such person
or person as he may direct of the University, its buildings, laboratories, libraries, museums,
workshops and equipment, of any institution, college or hostel maintained, recognised or
approved by, or affiliated to the University of the teaching and other work conducted by
the University, and of the conduct of examinations held by the University; and to cause an
inquiry to be made in respect of any matter connected with the University, The Chan call or
shall in every case give notice to the University of his intention to cause an inspection or
inquiry to be made and the University shall be entitled to be represented thereat.
(2) The Chancellor shall communicate to the Executive Council 1 [* • *]his views
with reference to the results of such inspection or inquiry and shall after ascertainning the
opinion of the Executive Council'[* * *] thereon advice the University on the action
to be taken.
(3) The Executive Council shall report to the Chancellor such action, if any, as it has
taken or may propose to take upon results of the inspection or inquiry. Such report shall be
submitted 3 [* * * * * * * * * *] within such time as the Chancellor may direct.
(4) Where the Executive Council does not within a resonable time take action to the
satisfaction of the Chancellor, the Chancellor may, after considering any explanation
furnished or representation made by the Executive Council issue such direction as he may
think fit and the Executive Council shall comply with such directions.
(5) The State Government may, whenever it deems fit, cause a like inspection or inquiry
to be made in the manner described in sub-sections(/) to (3) and shall have for the purposes
of such inspection or inquiry, all the powers of the Chancellor under the said sub-sections.
I. The \Vords" and to the Court" were deleted by Guj.7of1987, s.5 (I) (a).
2. The words" and the Court" were deleted, ibid., s.5 (I) (b).
3. The \VOrds "with the opinion of the Court thereon and" \Vere deleted, ibid., s. 5(2).
The
Chancellor.
1978: Guj. 26] The Maharaja Krishnakumarsinhji Bhavnagar University Act. 1978. 9
CHAPTER III.
OFFICERS OF THE UNIVERSITY.
8. The following shall be the officers of the University, namely:-
(i) The Chancellor,
(ii) The Vice-Chancellor,
'[(ii-a) The Pro-Vice Chancellor,]
(iii) The Deans of Faculties.
(iv) The Registrar, and
(v) such other officer in the service of the University, as may be declared by the
Statutes to be officers of the University.
2[8A. (I) Notwithstanding anything contained in this Ac~ Statutes, Ordinances, Regulations
and Rules, no person shall be appointed, nominated or, as the case may be, co-opted,-
(i) on the post ofofficers refferred to in clause (iii), (iv) and (v) of section 8;
(ii) on the post of teacher ; or
(iii) as a member of any of the authorities of the University, any committee or any other
body thereof
after he attains the age of 62 years:
Provided that nothing in this section shall apply to the Chairman or a member of any
of the authorities of the University, committee or any other body thereof, who holds the
Chairmanship or membership by virtue of his office as a Chancellor, Vice-Chancellor or,
as the case may be, the Pro-Vice- Chancellor.
(2) Any person who has been appointed on the posts referred to in clause (i) and (ii)
of sub-section (I) or nominated or co-opted as a member of any of the authorites of the
University, any committee or any other body thereof, shall cease to hold his office as sush
or, as the case may be, to be a member after attaining the age of 62 years.]
9. (1) The Governor of Gujarat shall be the Chancellor of the University.
(2) The Chancellor shall, by virtue of his office, be the head of the University and
the President of the Court and shall, when present, preside at the meetings of the Court and
at any convocation of the University.
(3) The Chancellor shall have such other powers as may be conferred on him by this
Act or the Statutes.
10. (I) '[The Vice-Chancellor shall be appointed by 4 [ * * *] the State
Government] from amongst three persons recommended under sub-section (3) by a
committee appointed for the purpose under sub-section (2).
(2) '[(a) For the purposes of sub-section (I), the Chancellor shall appoint a Committee
which shall consist of the Following members namely:-
(i) two members (not being persons connected with the University or with any
affiliated college, recognised institution or approved institution) out of whom one shall be
a person nominated in the manner prescribed by the Statutes by the Executive Council and
the Academic Council jointly and the other shall be a person nominated in the mananer
perecribed by the Statutes by the Vice-Chancellor of all the University established by law
in the State of Gujarat;
I. Clause (iia) \Vas inserted by Guj. IO of 1982, s. 2, Sch., Sr. No. 6 (I).
2. This section was inserted by Guj. 25 of2003, s.2, Sch., Sr. No. 6(1).
3. These words \Vere substituted for the words 11The Vice~Chancellor shall be appointed by the State Government"
by Guj. 7of1987, s. 6(1).
4. These words "the Chancellor in consultation with" \Vere deleted by Guj. 13 of2015, s.2 Sch., Sr. No. 6 (I){i).
5. Clause (a) was substituted for the original by Guj. 7of1987, s. 6 (2).
V-2032-(3)
Officers of the
University.
Eligibility of
age limit for
appointment,
nomination,
co-option in
various
authorites and
on various
offices.
The
Vice~
Chancellor.
10 The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978. [1978: Guj. 26
(ii) one member to be nominated by the Chancellor;
(iii) one member to be nominated by the Chairman of the University Grants Commission:]
1 [Provided that in any case where for any reson whatsoever a person is not nominated-
( a) under sub-clause (i) by the Executive Council and the Academic Council jointly, or
by the Vice-Chancellor, or
(b) under sub-clause (iii) by the Chairman of the University Grants Commission,
it shall be lawful for the Chancellor to nominate a person to be a member of the Committee
in any such case.]
(b) The Chancellor shall appoint one of the three member of the Committee as its
Chairman.
(3) The Committee so appointed shall, within such time and in such manner as may
br prescribed by Statutes , select three person whom it considers fit for being appointed as
Vice-Chancellor '[and shall recommend to the State Government] the names of the persons
so selected arranged in an alphabetical order together with such other particulars as may be
prescribed by the Statutes:
Provided that as far as possible the Committee shall not select any such person who if
appointed as Vice-Chancellor, would case to hold that office on account of attaining the age
of 65 years before completion of the term of three years:
(4) The Vice-Chancellor shall hold office for a term of three years and he shall be eligible
for reappointment to that office for a further term of three years:
Provided that no person appointed as the Vice-Chancellor, shall continue to hold his
office as such after he attains the age of 65 years.
(5) The emoluments to be paid to the Vice-Chancellor, and the terms and condition
subject to which he shall hold office 3[ shall be such as may be determind by the State
Government:]
Provided that such emoluments or such terms and conditions shall not, during the
currency of the term of the holder of that office, be veried to his disadvantage without his
consent.
(6) (a) During the leave or absence of the Vice-Chancellor, or
(b) in the event of a permanent vacancy in the office of the Vice-Chancellor, until an
appointment is made under sub-section (I) to that office.
'[Pro-Vice-Chancellor and in absence of the Pro-Vice-Chancellor 5[one of the Deans or]
'[the Senior professor nominated by '[the State Government]]] for that purpose shall carry
on the current duties of the office of the Vice-Chancellor.
1. This proviso was added by Guj. 24of1987, s. 2.
2. These words were substituted for the words "and shall recommend to the Chancellor" by Guj. 13 of2015.
s. 2, Sch., Sr. No. 6 (I) (ii).
3. These words \Vere substituted for the words "shall be such as may be prescribed by the Statutes" by Guj. 10
of 1982, s. 2, Sch., Sr. No. 6 (2) (a).
4. These words \Vere substituted for the words "one of the Deans, nominated by the Chancellor", ibid., Sr. No.
6(2)(b).
5. These \VOrds were inserted by Guj. 3of1991,,s. 3.
6. These \VOrds \Vere substituted for the words 1'one of the Deans nominated by the Chancellor" by Guj. 7 of
1987, s. 6 (4).
7. These words \Vere substituted for the \Vords "the chancellor" by Guj. 13 of2015., s. 2, Sch., Sr. No. 6 (I)
(iii).
1978: Guj. 26] The Maharaja Krishnakumarsinhji Bhavnagar University Act. 1978. 11
11. (J) The Vice-Chancellor shall be the principal executive and academic officer of
the University and shall, in the absence of the Chancellor, preside at meetings of the Court
and any convocation of the University. He shall be an ex-officio member and chairman of
the Executive Council, and of the Academic Council. He shall be entitled to be present with
the right to speak, at any meeting of any other authority or body of the University, but shall
not be entitled to vote thereat unless he is a member of that authority or body.
(2) The Vice-chancellor shall have power to convene meetings of the Court, the Executive
Council and the Academic Council and such other authority of the University of which he
may be the Chairman. He may delegate this power to any other officer of the University.
(3) It shall be the duty of the Vice-Chancellor to ensure that the provisions of this Act
and the Statutes, Ordinances, Regulations and Rules are faithfully observed and he shall
have all powers necessary for the purpose.
(4) (a) If there are reasonable grounds for the Vice-Chancellor to believe that there is
an emergency which requires immediate action to be taken, he shall take such action as
he thinks necessary, and shall at the earliest opportunity thereafter, '[furnish information
regarding his action] to such officer, authority or body as would have in the ordinary course,
dealth with the matter.
(b) When action taken by the Vice-Chancellorunderthis sub-section affects any person
in the service of the University, such person shall be entitled to prefer within thirty days from
the date on which such action is communicated to him, an appeal to the Executive Council.
(5) Where any matter is required to be regulated by the Statutes, Ordinances or
Regulations, but no Statutes, Ordinances or Regulations are made in that behalf, the Vice-
Chancellor may, when in his opinion there is an emergency requiring such matter to be
promptly regulated regulate the matter by issuing such directions as he thinks necessary,
and shall, at the earliest opportunity thereafter, place them before the Executive Council
or other authority or body concerned for approval. He may, at the same time, initiate the
necessary action for the purpose of making the Statutes, Ordinances or Regulations, as the
case may be, required to regulate such matter.
(6) The Vice-Chancellor shall give effect to the orders of the Executive Council and
shall exercise general control over the affairs of the University. He shall be responsible for
the discipline of the University in accordance with this Act, Statutes and Ordinances.
'[(6A) (a) Subject to the provisions contained in sub-section (4) and notwithstanding
anything contained in sub-section (5) and (6), where the Vice-Chancellor after making
such inquiry as he deems fit is of opinion that the execution of any order or resolution of an
authority specified in or declared under section 14, or the doing of anything which is about
to be done or is being done by or on behalf of the University-
I. These \Yards \Vere substituted for the words "report in \Vriting the grounds for his belief that there was an
emergency and the action taken by him" by Guj. 10of1982, s. 2, Sch., Sr. No. 6 (3) (a).
2. Sub-section (6A) was inserted, ibid., s. 2, Sch., Sr. No. 6 (3) (b).
Po,vers of
the Vicc-
Chancellor.
12 The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978. 11978: Guj. 26
(i) is inconsistent with the provisions of this Act or of any statute, ordinance, rule or
regulation, or
(ii) is not in the interest of the University, or
(iii) is likely to lead to breach of peace,
he may forward a copy of the order or resolution or, as the case may be, refer the doing of
the thing, with a statement of reasons, to the authority which made the order or passed the
resolution or proposes to do the thing for reconsideration by that authority as to whether the
said order or resolution may not be rescinded, or revised or modified in the manner stated
by him, or the doing of the thing be refrained from.
(b) Where the authority after reconsideration revises or modifies the order or the resolution
in the manner stated by the Vice-Chancellor, then notwithstanding anything contained in
clause (e) such revised or modified order or resolution shall revive from the date of such
revision or modification.
(c) Where the authority revises or modifies the order or resolution in such manner as is
inconsistent with the manner stated by the Vice-Chancellor, the Vice-Chancellor shall refer
the matter to '[the Chancellor for his decision].
(d) '[The Chancellor] may, on such reference, being made, revise or modify the order or
resolution or direct that the order or resolution shall continue to be in force with or without
modification permanently or for such period as it may specify:
Provided that the order or resolution shall not be revised or modified or continued by
'[the Chancellor] without giving the concerned authority a reasonable opportunity of showing
the cause against the order.
(e) The order, resolution or, as the case may be, the doing of thing, shall remain in
abeyance from the date of the action of the Vice-Chancellor of forwarding the copy of
order or resolution or of making reference under clause (a) till the date of the order of4[the
Chancellor] under clause (d)].
(7) It shall be lawful for the Vice-Chancellor, as the principal executive and academic
officer, to regulate the world and conduct of the officers, and of the teaching, academic and
other employees of the University, in accordance with the provisions of this Act, the Statutes,
Ordinances and Regulations.
(8) The Vice-Chancellor shall exercise such other powers and perform such other duties
as are prescribed by the Statutes, Ordinances and Regulations.
I. These words were substituted for the words "The State Government for its decision" by Guj. 7of1987,
s. 7 (1).
2. These words \Vere substituted for the words "The State Government", ibid., s. 7 (2) (i).
3. These words \Vere substituted for the words "The State Govennent", ibid., s. 7 (2) (ii).
4. These words \Vere substituted for the words "The State Government", ibid., s. 7 (3).
1978: Guj. 26] The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978. 13
1 [llA. (/) The Pro-Vice-Chancellor shall be appointed by '[the State Government]
from amongst three persons recommennded by the Vice-Chancellor.
'[(2) (a) The term of the office of Pro-Vice-Chancellor shall be co-terminus with that
of the Vice-Chancellor.
(b) Subject to the provisions of clause (a), he shall be eligible for appointment to that
office for a further term:
Provided that no person appointed as a Pro-Vice-Chancellor shall continue to hold his
office as such after he attains the age of 65 years.]
(3) The Pro-Vice-Chancellor shall be a wholetime salaried officer and his emoluments
and conditions of service shall be determined by the State Government:
Provided thatthe emoluments and conditions of service of the holder of such office shall
not during currency of the term of the holding of that office, be varied to his disadvantage
without his consent.
(4) The Pro-Vice-Chancellor shall be the principal inspecting officer of the University
and shall exercise such of the powers and perform such of the duties of the Vice-Chancellor
as the Vise-Chancellor may either specially or generally confer or impose on him with the
approval of the Executive Council.
(5) The Pro-Vice-Chancellor shall, in the absence of the Vice-Chancellor, or in the event
of his being unable to perform duties of his office exercise all the rights and powers and
discharge all the functions and duties of the Vice-Chancellor.
(6) The Pro-Vice-Chancellor shall preside-
(a) in the absence of the Chancellor and the Vice-Chancellor, at the meetings of the
Senate, and
(b) in the absence of the Vice-Chancellor at the meetings of any other authority of the
University or a committee thereof.]
12. The Registrar shall be a whole time salaried officer and shall act as the Secretary
of the Court, of the Executive Council and of the Academic Council. He shall be appointed
by the Executive Council in accordance with the recommendations made by the Selection
Committee to be constituted by the Executive Council in the manner prescribed by Statutes
and his qualifications, emoluments and conditions of service shall be determined by such
Statutes. He shall exercise such powers and perform such duties as may be prescribed by
the Statutes, Ordinances and Regulations.
13. The powers and duties of the Officers of the University referred to in clause (v) of
section 8 shall be such as may be prescribed by the Statutes, Ordinances and Regulations.
1. Section llA was inserted by Guj. IO of 1982, s. 2, Sch., Sr. No. 6 (4).
2. These words were substituted for the \Vords "the Chancellor" by Guj. 13 of2015, s. 2, Sch., Sr.No. 6 (2).
3. Sub-section (2) was substituted, by Guj. 7of1987, s. 8 (2).
V-2032-(4)
Pro-Vice
Chancellor.
The
Registrar.
Other
Officers.
Authorities
of University.
The Court.
14 The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978. [1978: Guj. 26
CHAPTER IV.
AUTHORITIES OF THE UNIVERSITY.
14. The following shall be the authorities of the University, namely:-
(J) The Court,
(2) The ExecutiveCouncil,
(3) The Academic Council,
( 4) The Faculties,
(5) The Board of post graduate Teaching and Research,
( 6) The Boards of Studies,
1[(6A) The Finance Committee,
(6B) The Planning Board.]
(7) such other Boards and bodies of the University as may be declared by the
Statutes to be the authorities of the University.
15. (J) The court shall consist of the following members, namely:
CLASS -1 Ex-Omc10 MEMBERS
(A) (i) The Chancellor,
(ii) The Vice-Chancellor,
'[(iii) The last Ex-Vice-Chancellor of the University residing in the State,]
'[(iiia) The Pro-Vice-Chancellor],
(iv) The Registrar.
(B) (i) '[The Director of Higher Education], or an officer not below the rank of a Joint
'[Director of Higher Education] designated by such Director;
(ii) The Director of Technical' Education, or an officer not below the rank of a Joint
Director of Technical Education designated by such Director;
'[(iii) The Director of Health and Medical services and Medical Education or an officernot
below the rank ofa Joint Director of Health and Medical Services and Medical Education
designated by such Director;]
I. Clauses (6A) and (6B) were inserted by Guj. 7of1987, s. 9.
2. This clause was substituted by Guj. 25 of2003, s.2, Sch., Sr. No. 6 (2).
3. Clause (iiia) \Vas inserted by Guj. 10of1982, s. 2, Sch., Sr. No. 6 (5) (a).
4. These words were substituted for the words "The Director of Education", ibid., Sr. No. 6 (5) (b) (i).
5. Clauses (iii) was substituted for the original, ibid., Sr. No. 6 (5)(b) (ii).
1978: Guj. 26) The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978. 15
1[(iv) The Chairman of the Gujarat Secondary and Higher Secondary Education Board;]
(v) The Director of Employment and Training, if any or an Officer not below the
rank of a Joint Director of Employment and Training designated by such Director;
(C) (i) The Heads of the University Departments,
(ii) Deans ofFaculties;
(iii) Principals of degree College;
(iv) Heads of recognised institutions.
CLASS-I! ORDINARY MEMBERS
(A) Elected as specified below :-
(i) Such number of members as is specified below against each Faculty by teachers (other
than Heads of University Departments,Principals and Heads of recognised institutions) in
the subject or subjects comprised in each such Faculty in the following manner as prescribed
by Statutes:-
(a) Teachers in Arts (from amongst themselves)
(b) Teachers in Science (from amongst themselves)
(c) Teachers in Commerce (from amongst themselves)
(d) Teachers in Law (from amongst themselves)
(e) Teachers in Education (from amongst themselves)
(f) Teachers in Rural Studies (from amongst themselves)
(g) Teachers in each such additional Faculty as may be
prescribed by the Statutes (from amongst themselves)
(ii) Two members from amongst such teachers of the University Departments, who are
not the Heads of those Departments;
2[ * * * * * * * * * * * * * * * * * * * ]
(iv) One member by each of the following bodies from amongst its members,
namely:-
(a) The Gujarat Legislative Assembly.
(b) The Bhavnagar Municipality.
(c) The Bhavnagar District Panchayat.
( d) The Saurashtra Chamber of Commerce, Bhavnagar.
I. This Clause was substituted by Guj. 14 of2002, s. 18, Sch., Sr. No. 6 (I).
2. Clause (iii) was deleted by Guj. 7of1987, s ID (1).
16 The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978. 11978 : Guj. 26
(v) One member by head-masters of secondary schools situated within the University
area from amongst themselves in the manner specified in the Statutes;
(vi) One member by secondary teachers, other than head-masters of secondary schools,
situate within the University area from amongst themselves in the manner specified in the
Statutes;
(vii) One member each by-
( a) the Bar Council of the State of Gujarat from amongst its members,
(b) The Gujarat Medical Council, from amongst its members,
( c) The Institute ofEngineers (India), Gujarat Centre, from amongst its members:
Provided that no person shall be elected to be a member of the Court by the Gujarat
Medical Council ifthe University has no Faculty of Medicine or by the Institute of Engineers
(India), Gujarat Centre, ifthe University has no Faculty of Engineering.
'[ • • • • • *]
(ix) One member (other than teachers or secondary teachers or head masters elected
Facultywise by registered graduates from amongst themselves in each Faculty in the manner
specified in the Statutes :
Provided that the number of such members shall not exceed seven and ifthe number
of Faculties exceeds seven, the Faculties shall be suitably grouped in seven groups in the
manner specified in the Statutes for the purpose of electing seven such members;
I [ • • • • • *]
(B) (i) Four persons nominated by '[the State Government] from amongst distinguished
educationists, scholars, social workers, women and representative of the minorities, backward
communities and such other class of persons;
(ii) four members to be appointed by the Vice-Chancellor in the manner prescribed by
· Statutes as shown below:-
(a) two post-graduate students who are wholly engaged in the studies in the
University, from the members of Faculties of the University.
(b) two under graduate students who are wholly engaged in the studies in college,
from the first five students in order of their merit in an examination held immediately before
their appointment.
'[(C) (i) One member from amongst such teachers ofrecognised institutions who are
not the Heads of those Institutions to be nominated by the Vice-Chancellor by rotation in the
manner specified in the Statutes;
I. Clauses (viii) and (x) were deleted by Guj. 7of1987, s. IO(!).
2. These \Vords \Vere substituted for the words "the Chancellor" by Guj 13 of2015, s.2, Sch., Sr. No. 6(3).
3. This paragraph was inserted by Guj. 7of1987, s. 10 (2).
1978 : Guj. 26] The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978. 17
(ii) One member from the management of colleges affiliated to the University to be
nominated by the Vice-Chancellor by rotation in the manner specified in the Statutes;
(iii) One member from the following donors to be nominated by the Vice-Chancellor
by rotation in the manner specified by the Statutes, namely:-
Donors each donating money or property of the value of not less than one lakh of
rupees-
(a) to, or for the purposes of, the University, or
(b) to, or for the purposes of, a college or institution affiliated to or recognized by the
University irrespective of whether the donation was made before or after such affiliation or
recognition:
Provided that the right to be nominated on the Court shall not extend beyond the period
of twenty years from the date of acceptance of such donation by the college, institution or,
as the case may be, the University.
Explanation.-For the purposes of this paragraph the value of property means the
market value of the property at the date of accepatance and the decision as to market value
shall rest with the Executive Council and shall be final.]
(2) No employee, other than a teacher, of the University, an affiliated college or a
recognised or approved institution shall be eligible for the election to the Court.
(3) The term of office of the elected members and the members nominated by the
Chancellor shall be five years.
(4) The term of office of the students referred to in clause (ii) of paragraph (B) of sub-
section (/) shall be the academic year in which they are appointed.
16. (J) The Court shall, on a date to be fixed by the chancellor meet once a year at a
meeting to be called the annual meeting of the Court.
(2) The Vice-Chancellor may, whenever he thinks fit, and shall, upon a requisition
in writing signed by not less than one third of the total number of members of the Court,
convene a special meeting of the Court.
1[17. Subject to the other provisions of this Act, the Court shall exercise the following
powers and perform the following duties, namely:-
(a) to review from time to time, the broad policies and programmes of the University
and to suggest measures for the improvement and development of the University;
I. Section 17 was substituted for the original by Guj. 7of1987, s. 11.
V-2032-(5)
Meeting of
the Court.
Powers and
duties of
the Court.
18 The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978. [1978: Guj. 26
(b) to consider and pass resolutions on the annual report and the annual accounts of
the University and audit report on such accounts;
(c) to advice the Chancellor in respect of any matter which may be referred to it for
advice; and
(d) to exercise such other powers and perform such other duties as may be conferred
or imposed on it by this Act or the Statutes.]
The Executive 18. (J) The Executive Council shall be the executive authority of the University and
Concil. shall consist of the following, namely:-
(i) The Vice-Chancellor, Ex-Officio Chairman;
(ii) 1 [The Director of Higher Education], and ifhe is unable to attend, the after designated
under clause (i) of paragraph (B) of Class I of sub-section (J) of section 15;
'[(iia) The Director of Technical Education, and if he is unable to attend, the officer
designated under clause (ii) of paragraph (B) of Class I of sub-section (J) of section 15;
(iib) The Director of Health and Medical Services and Medical Education and ifhe
is unable to attend, the officer designated under clause (iii) of paragraph (B) of class I of
sub-section (J) of section 15;]
(iii) One dean of a Faculty nominated by Vice-Chancellor from amongst the Deans
of Faculties, in the manner specified by the Statues;
'[(iv) One Head of the university department nominated by the Vice-Chancellor
by rotation from amongst the members of the Court who are the Heads of the University
Departments in the manner specified by the Statutes;
(v) Two persons to be nominated by'[the State Government] from amongst the members
of the Court who are neither teachers nor students nor employee of any University or affiliated
college or recognised or approved institution;
(vi) One University Professor to be nominated by the Vice-Chancellor by rotation from
amongst the members of the Court, in the manner specified by the Statutes;
(vii) One teacher ofa University Department other than the Head of the University
Department to be nominated by the Vice-Chancellor by rotation from amongst the members
of the Court, in the manner specified by the Statutes;
(viii) Two Principals ofaffiliated colleges to be nominated by the Vice-Chancellor by
rotation from amongst such members of the Court who are Principal of affiliated colleges,
in the manner specified by the Statutes;
1. These words \Vere substituted for the \VOrds 'The Director of Education" by Guj. 10of1982, s. 2, Sch.,
Sr. No. 6 (6)(a).
2. Clauses (iia) and (iib) were inserted, ibid., Sr. No. 6(6) (b).
3. Clauses (iv), (v) (vi), (vii), (viii) and (viii-a) \Vere substituted for the original clauses (iv) to (viii) by Guj.
7of1987,s. 12.
4. These \Vords were substituted forthe\vords "the Chancellor" by Guj. 13 of2015, s. 2, Sch., Sr. No. 6(4).
----------------------------------------------------
1978 : Guj. 26] The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978. 19
(viii-a) One teacher of the affiliated college other than a Principal nominated by the
Vice-Chancellor by rotation from amongst such members of the Court who are teachers of
affiliated colleges, in the manner specified by the Statutes;]
(ix) One member of the Academic Council who is a teacher elected by the Academic
Council from amongst the members of the Court;
'[* • • * * * * *]
'[(xa) '[Two persons] nominated by the State Government from amongst distinguished
educationists, teachers, social workers and such other class of persons, irrespective of
whether they are members of Court.]
(x1) One representative of the donors and of managements of the affiliated colleges,
elected by the Court from amongst its members:
Provided that a nominated member or an elected member shall cease to hold office as such
member if he ceases to be a member of the Court or, as the case may be, of the Academic
Council, or to be a Dean, a University teacher, a Principal or, as the case may be, a teacher.
(2) The term of office of the elected and nominated members shall be three years.
19. (J) Subject to such conditions as may be prescribed by orunderthe provisions of this
Act, the Executive Council shall exercise the following powers and perform the following
duties, namely:-
(1) to hold, control and administer the property and funds of the University;
(ii) to enter into, vary, carry out or cancel contracts on behalf of the University in the
exercise or performance of the powers and duties assigned to it by or under this Act or the
Statutes;
(iii) to determine the form and provide for the custody and regulate the use of the common
seal of the University.
(iv) to administer funds placed at the disposal of the University for specific purposes;
(v) to frame the annual financial estimates of the University and to place them before
the Court for suggestions;
(vi) (a) to adopt annual financial estimates after considering the suggestions, if any, of
the Court;
I. Clause (x) was deleted by Guj. 7of1987, s. 12 (2).
2. Clause (xa) was inserted by Guj. IO of 1982, s. 2, Sch., Sr. No. 6 (6) (c).
3. These \Vords \Vere substituted for the words "Four persons" by Guj. 7of19&7, s. 12 (3).
Powers and
duties of the
Executive
Council.
20 The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978. [1978: Guj. 26
(b)to reduce the amount of any budget grant;
(c)to sanction the transfer of any amount within a budget grant from one minor head
to another, or from a subordinate head under one minor head to a subordinate head under
another minor head; and
(d)to sanction the transferof any amount within a minor head from one subordinate head
to another, or form one primary unit to another;
(viz)to make provision for buildings, premises, furniture, apparatus and other means
needed for carrying on the work of the University;
(viii) to accept, on behalf of the University, bequests, donations and transfers of any
movable or immovable property to the University;
(ix)to transfer any movable or immovable property on behalf of the University;
(x)to recommend to the Court, the raising of public loans on the security of the assets
of the University with the previous approval of the State Govermnent;
(xi)to manage and regulate the· funds, finances, accounts and investments of the
University;
(xiz)to institute and manage-
(a) Printing and Publication Department;
(b)University Extension Boards;
(c)Information Bureaux;
(d)Employment Bureaux; and
(e)Such other institutions or organisation as may be necessary for the functioning
of the University;
(xiii) to make provision for the following activities and activities allied thereto--
(a) for continuing Education and Adult Education;
(b) for extramural teaching and extension courses and research and otherrecognised
educational activities;
(c) physical education, National Cadet Corps, National Service Scheme, National
Sports Organisation, military training and such other recognised activities;
(xiv) to manage and maintain colleges, departments, institutes ofresearch or specialized
studies, laboratories, libraries, museums and hostels of the University;
1978 : Guj. 26] The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978. 21
(xv)to establish within the University area or outside that area such field stations and
specialized laboratories and such other units for research and instruction as are necessary
for the furtherance of object of the University;
(xvi)to recognize hostels, to inspect such hostels and to withdraw recognition therefrom;
(xvil)to provide housing accommodation for University teachers and other employees,
to the extent the finances of the University permit;
(xviil)to register secondary schools situate outside the State of Gujarat as may be provided
by Statutes;
(xix)to recommend to the State Govrnment to affiliate colleges;
(xx)to arrange for and to direct the inspection of affiliated colleges, recognised or
approved institutions and hostels, to issue instructions for maintaining their efficiency and
for ensuring proper conditions of employment, including salary scales and allowances for
membrs of their teaching, other academic and non-teaching staff, and in case of disregard
of such instructions, to recommend modification of the conditions of their affiliation or
recognition or to take such other steps as it may deem proper;
· (xxi)to recommend to the State Government-
(a) the withdrawal, either in whole or in part, or to modify, the rights conferred on
a college by affiliation;
(b)the withdrawal or reduction of a grant to a college which makes default in
carrying out the conditions of affiliation;
(xxil) to withdraw recognition or approval of institutions or to modify the right conferred
on an institution by recognition or approval;
(xxii1)(a)to control and co-ordinate the activities of, and to give financial aid to, affiliated
colleges and recognized or approved institutions, and
(b) to regulate the fees to be paid by the students in affiliated colleges, recognised
and approved institutes;
(xxiv)to call for reports, returns and other information from colleges, recognised or
approved institutes, or hostels;
(xxv)to supervise and control the residence, conduct and descipline of the students of the
affiliated colleges, University colleges, University Departments and recognised and approved
institutions and to make arrangement for promoting their health and general welfare, and to
take disciplinary action against the students;
(xxvl)to recommend to the Court, the institution and conferment or grant of degrees,
diplomas and certificates, in the manner prescribed by the Statutes;
V-2032-(6)
22 The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978. [1978: Guj. 26
(xxvil) to recommend to the Court, the conferment of honorary degrees, and other
academic distinctions in the manner prescribed by Statutes;
(xxviii) to institute and award fellowships, travelling fellowships, scholarships,
studentships, medals, prizes and other awards;
(xxix) to appoint academic, administrative and other staff of the University, fix their
emoluments, if any, and define their duties and the conditions of their service, and to take
disciplinary action against them;
(xxx) to recognize a member of the staff ofan affiliated college or recognised or approved
institution as a professor, reader, lecturer or teacher of the University, and to withdraw such
recognition;
(xxx1) '[to fix remuneration of examiners] and to arrange for the conduct and publication
of the results of University examinations and other tests;
(xxxii) to fix, demand and receive such fees and other charges as may be prescribed by
Ordinances;
(xxxii1) to make, amend and cancel Ordinances;
(xxxiv) to make provision for instruction, teaching and training in such branches of
learning and courses of study as it may think fit for research and for the advancement and
dissemination of knowledge;
(xxxv) to make such provision as will enable affiliated colleges and recognised or
approved institutions to undertake specialisation of studies;
(xxxvl) to organize and make provision for common laboratoris, libraries, museums and
other equipment for teaching and research;
(xxxvil) to institute professorships, readerships, lecturerships and other posts of teachers
required by the University;
(xxxviii) to lay down and regulate salary scales, allowances and conditions of service of
officers, members of teaching, other academic and non-teaching staff of the University;
(xxxix) to lay down and regulate the salary scales, allowances and conditions of service
of the members of the teaching, other academic and non-teaching staff ofaffiliated colleges
and recognised or approved institutions;
(xl) to recommend to the Court, the institution ofnew Departments and Faculties in the
University;
(xii) to enter into any agreement for the incorporation in the University of any other
institution and for taking over its rights, properties and liabilities and for nay other purpose
not repugnant to this Act;
(x!il) to exercise such other powers and perform such other duties as may be conferred
or imposed on it by or under this Act, Statutes, Ordinances and Regulations;
I. These words were substituted for the words "to appoint examiners, to fix their remuneration" by Guj. I 0 of
1982, s. 2, Sch., Sr. No. 6 (7) (a).
1978: Guj. 26] The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978. 23
(x/ii1) to exercise all powers of the University not otherwise provided for in this Aci
or the Statutes and all other powers which are requisite to give effect of the provisions of
this Act or the Statutes.
(2)The Executive Council shall not transfer any immovable property in exercise of its
powers under clause (ix) of sub-section (I) except with the previous sanction of the Court;
and no transfer of immovable property which is not made with such previous sanction shall
be binding on the University.
(3)The powers and duties under clauses (xix) to (xxii), (xxvi) to (xxviii), (xxx), (xxxiii),
to (xxxvii) and (xi) of sub-section (I) shall not be exercised by the Executive Council except
upon the recommendations made by the Academic Council.
1 [(3A) The powers and duties under clauses (xxxviii) and (xxxix) of the Executive Council,
in so far as they relate to the laying down and regulating salary scales and allowances of the
officers, members of the teaching, other academic and non-teaching staff of the university,
affiliated colleges and recognised or approved institutions are concerned, shall be subject
to the approval of the State Government.]
(4)The Executive Council, may by Ordinances appoint Committees to carry out its
administrative work and define their constitution, functions and tenure.
(5)The Executive Council, shall make a report of every case of acceptance of property
under clause (viii) of sub-section (I) to the Court.
20. (I)TheAcademic Council shall be the academic body of the University and shall TheAcademic
consist of the following persons, namely:- Council.
(I) The Vice-Chancellor, Ex-Officio Chairman;
'[(ia) The Pro-Vice-Chancellor, if any, ex-officio;]
(i1) The Deans of the Faculties;
• • • • • *] '[*
(iv)
members;
One member, other than the Dean, elected by each Faculty from amongst its
4[(v) not more than five Head of the University Department to be nominated by the
Vice-Chancellor by rotation, in the manner specified by the Statutes;
(vi) One Head of the recognised institution to be nominated by the Vice-Chancellor
by rotation from amongst the Heads ofrecognised institutions, in the manner specified by
the Statutes;]
'[(vii) two principals of colleges to be nominated by the Vice-Chancellor by rotation, in
the manner specified by the Statutes]:
'[Provided that a member specified in any of the clauses (ii) to '[(vii)] shall cease to
hold office as such member ifhe ceases to be a Dean of a Faculty, a member of a Faculty,
a Head of the University Department,8[a Head of the recognised institution or, as the case
may be a Principal of a college].
I. Sub-section (3A) was inserted by Guj. IO of 1982, s. 2, Sch., Sr. No. 6(7)(b).
2. Clause (ia) was inserted by Guj. 7of1987, s. 13 (1).
3. Clause (iii) was deleted, ibid., s. 13 (2).
4. Clauses (v) and (vi) were substituted for the original, ibid., s. 13(3).
5. Clause (vii) \Vas inserted by Guj. 3of1991, s. 4(1).
6. This proviso was substituted for the originaJ by Guj. 7of1987, s. 13(4).
7. These brackets and figures \Vere substituted for the brackets and figures "(vi)" by Guj. 3of1991, s. 4(2)(a).
8. These \VOrds were substitated for the \VOrds "or, as the case may be, a Head of the recognised institution", ibid.,
s.4 (2)(b).
Powers and
duties of the
Academic
Council.
24 The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978. (1978: Guj. 26
(2)As soon as the Academic Council is constituted under sub-section (1), it may
co-opt as its additional members, two eminent persons who are experts in any of the
subjects taught in the University, whether those persons are or are not connected
with the University as its members, teachers or otherwise.
(3) The term of office of the members of the Academic· Council other than Ex-
Officio members shall be three years.
21. (1) The Academic Council shall have the control and general regulation of,
and be responsible for the maintenance of the standards of teaching and examinations
with the University.
(2) Without prejudice to the generality of the foregoing provisions and subject
to such conditions as may be prescribed by or under the provisions of this Act,
the Academic Council shall exercise the following powers and perform the following
duties, namely:- ·
(i) to approve Regulations made by the Faculty concerned laying down
courses of study;
(ii) to approve Regulations made by the Faculty concerned laying down
special courses of study;
(iii) to arrange for co-ordination of studies and teaching in affiliated colleges
and recognised and approved institutions;
(iv) to promote research within the University;
(v) to approve proposals for allocating subjects to the Faculties;
(vi) to make proposals for the establishment of Departments, Institutes of
Research and specialised studies, Libraries, Laboratories and Museums;
(vii) to recommend the institution of professorships, readerships, lectureships
and any other posts of teachers required by the University and for prescribing the
duties of such posts;
(viii) to recommend proposals for the institution of fellowships, travelling
fellowships, scholarships, studentships and medals and other awards and to make
Regulations for their award;
(ix) to make Regulations regarding the examinations of the University and
the conditions on which students shall be admitted to them;
(x) to make and approve Regulations prescribing the equivalence of
examinations;
(xi) to approve Regulations prescribing the manner of granting exemption from
approved courses of study in the University or in affiliated colleges for qualifying
for degrees, diplomas and certificates;
------------------- --------------
1978: Guj. 26] The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978. 25
(xii) to recommend to the Executive Council the institution and conferment
of degrees, diplomas and certificates in the manner prescribed by Statutes.
(xiii) to recommend to the Executive _Council the conferment of honoraty
degrees and other academic distinctions in the manner prescribed by Statutes.
(xiv) to recommend to the Executive Council the institution of Departments
and Faculties;
(xv) to recommend to the Executive Council the affiliation of colleges and
recognition or approval of institutions;
(xvi) to refer any academic matter to the relevant University authority or
body for consideration;
(xvii) generally to advise the University on all academic matters; and
(xviii) to exercise such other powers and perform such other duties as may
be conferred or imposed on it by or, under this Act, statutes and ordinances.
22. (I) The University shall include the Faculties of Arts, Education, Science, Faculties and
Law, Commerce and Rural Studies and such other Faculties as may be prescribed their functions.
by the Statutes. Each Faculty shall comprise such subjects as may be prescribed by
the Statutes.
(2) Each Faculty shall consist of.,-
(i) All Chairmen of the Boards of Studies for the subjects comprised in the
Faculty;
'[* * * * * * *]
(iii) the University professors of subjects comprised in the Faculty and not
covered by clauses (i) and (ii);
'[(iv) One University reader of the subject comprised in the Faculty to be
nominated by Vice-Chancellor by rotation, in the manner specified by the Statutes;
(v) One member who is a teacher to be nominated by the Vice-Chancellor
by rotation from amongst the members of the Board of Studies other than the
Chairman in the manner specified by the Stututes.]
3[(2A) As soon as the Faculty is constituted under sub-section (2), it may
co-opt as its additional members two persons who are experts in the subject comprised
in the Faculty, whether they are or are not connected with the University as its
members, teachers or otherwise.]
I. Clause (ii) was deleted by Guj. 7of1987, s. 14 (I)(a).
2. Clause (iv) and (v) were substituted for the original, ibid., s. 14(l)(b).
3. Sub-section (2A) \Vas inserted, ibid., s. 14 (2).
V-2032-(7)
Powers and
duties of
Faculties.
26 The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978. [1978: Guj. 26
(3) A teacher in a subject included in more Faculties than one shall, within
one month from the date on which he becomes a member of the Court, select by
intimation in writing to the Registrar, any one of such Faculties to which he wishes
to be assigned. If he fails to make such selection, the Executive Council shall
assign to him any one of such Faculties. A selection or assignment so made shall
be irrevocable for the entire term of his membership.
(4) All Faculties shall be located at the head quarters of the University:
Provided that in respect of any of the Faculties the State Government after
consulting the University may, by notification in the Official Gazette direct that the
Faculty specified in the notification shall be located at such place outside the head
quarters of the University as may be specified in the notification and there upon the
Faculty shall be located accordingly.
1[(5) The term of office of a member of the Faculty shall be there years.]
23. (1) Each Faculty shall have the general control and power of regulation of,
and be responsible for, the maintence of standards of teaching and examinations of
the University for the subject comprised in it.
(2) Without prejudice to the generality of the foregoing provision and subject
to such conditions as may be prescribed by or under the provisions of this Act,
each Faculty shall exercise the following powers and perform the following duties,
namely:-
(i) to make Regulations in consultation with the Boads of Studies concerned,
laying down courses of study in the Faculty;
(ii) to make Regulations regarding special courses of study in the Faculty;
(iii) to make Regulations for the standards of passing the relevant examinations
in the Faculty and for awarding classes at such examinations;
(iv) to make proposals for promoting research in the subject assigned to the
Faculty;
(v) to make proposals for allocating subjects to the Faculty;
(vi) to make proposals for the establishment of departments, institutes of research
and specialized studies, libraries, laboratories and museums concerned with the Faculty;
(vii) to make proposals for the institutions of professorships, readerships,
lectureships and other posts of teachers in the Faculty and for prescribing the duties
of persons occupying such posts;
I. Sub-section (5) was substituted for the original by Guj. 7of1987, s. 14(3).
1978: Guj. 26] The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978. 27
(viii) to make proposals for the institution of fellowships, travelling
fellowships, scholarships, studentships, medals, prizes and other awards,
and to make Regulations for their grant;
(ix) to make Regulations prescribing the minimum teaching work for every subject
and the minimum laboratory work and any other prescribed work to be done by students
for any subject in the Faculty;
(x) to make Regulations prescribing the manner of granting exemtion from approved
courses of study in the University or in affiliated colleges for qualifying the degrees,
diplomas and certificates in the Faculty;
(xz) to exercise such other powers and perform such other duties as may be conferred
or imposed on it by the Act, Statutes, Ordinances and Regulations; and
(xii) generally to advice the University in all academic matters pertaining to the
coures of study in the Faculty.
24. 1[(1) There shall be a Dean of each Faculty who shall be nominated by Vice
Chancellor by rotation from amongst the Heads of the University Departments related
to the subject comprised in the Faculty, in the manner specified by the Statutes.
(2) The Dean shall hold office for a term of three years. ]
(3) The Dean shall be the principal executive authority of the Faculty and shall
exercise the following powers and perform the following duties, namely:-
(1) he shall be the Chairman of the Faculty and shall preside at its meeting;
(iz) he may attend the meeting of any Board of Studies in the Faculty;
(iii) he shall supervise and co-ordinate the work of the different Boards of Studies
under the Faculty;
(iv) he shall plan and organise seminars, refresher courses, and work-shops
pertaining to the subjects under the Faculty;
(v) he shall inspect and guide University Departments, affiliated colleges, recognised
institutions and apporved institutions in respect of subjects under the Faculty; and in
cases where he considers it necessary to do so, also make a report of such inspection
to the Vice-Chancellor;
(vz) he shall recommend to the Executive Council for approval, proposals for the
programmes of visiting teachers and for the exchange of teachers;
(viz) he shall be responsible for the due observance of the Statutes, Ordinances
and Regulations relating to the Faculty;
I. Sub-section (1) and (2) were substituted for the original by Guj. 7 of 1987, s. 15.
Deans
of
Faculties.
--------------------------------
The Boards
of Studies.
28 The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978. 11978: Guj. 26
25. (!) There shall be a Board of Studies for every subject or group of subjects
as may be prescribed by the Statutes.
(2) Each Board of Study shall consist of the following members, namely :-
(i) Head of the University Departments, in the subject or each of the subjects
with which the Board is concerned (hereinafter in this section referred to as "
the subject") pertaining to the Board;
(ii) Professors of the University Departments in the Subject:
(iii) One Reader and one Lecturer of the University Department in the subject
to the nominated by the Vice-Chancellor in the manner specified by the Statutes;
(iv) Head of the Department in the subject in the degree colleges, and recognised
institutions,
(v) One teacher in the subject from each of the degree colleges, teaching the
subject, to be nominated by the Vice-Chancellor in the manner specified by the
Statutes;
(vi) A post-graduate student in the final year of the Master's Degree Course,
who has obtained the highest number of marks in the subject at the previous
examination held by the University;
(vii) Not more than three experts in the subject to be co-opted by the Board
from amongst those University teachers who do not belong to the class of teachers
represented under any of the clauses (i) to (v) and who have teaching experience
of atleast five years in the subject, or from amongst persons who are qualified
in the subject or who possess pratical experience of the subject.
(3) Each Board shall consist of atleast four members:
Provided that where the number of members is less than four the Vice-Chancellor
shall nominate such number of members as tnay be necessary to make up the deficiency
· subject however, to the condition that the total number of co-opted and nominated
members shall not exceed three.
(4) The Head of the University Department shall be the Chairman of the Board :
Provided that -
(a) where there are on the Board more than one University Department represented
by its Head, the Head of such University Department as may be determined by the
Vice-Chancellor shall be the Chairman of the Board;
'[(b) Where there is no such Head of the University Department on the Board,
the Chairman shall be nominated by rotation by the Vice-Chancellor from amongst
the other members of the Board in the manner specified in the Statutes.]
1. Clause (b) was substituted for the orginal by Guj. 7of1987, s. 16.
1978: Guj. 26) The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978. 29
(5) The term of office of the members of the Board of Studies other than the student
specified in clause (vi) of sub-section (2) shal be three years and that of the student member
specified in the said clause (vi) shall be period expiring on the expiry of the academic year
in which he is appointed.
26. (!) The powers and duties of the Boards of Studies shall be as follows:- The powers
and duties
of the Boards
(1) to recommend cources of studies in the subject or subjects with which the Board of Studies.
is concerned (hereinafter in this section referred to as "the subject");
(il) to recommend and prescribe, where necessary, books for study in the subject;
(iii) to recommend programmes for extension services and research in the subject;
(iv) to recommend organization of seminars, refresher courses and workshops to
the Dean of the Faculty concerned;
( v) to recommend programmes for experiments and research in the courses of
study prescribed in the subject;
(vi) to recommend schemes for preparation and translation of book in the subject
and suggest bibliographics of books for study;
(vii) to propose regulations pertaining to the courses of study and examination in
the subject;
(vii1)to review periodically the terminology current in the subject;
(ix) to prepare panels of examiners for the subject at the different examinations
including the panels of applicants who fulfil the qualification laid down by the Academic
Council for appointment as examiners and to suggest from among the panels, persons
particularly suited for any branch or any paper of a subject;
(x) to bring to the notice of the relevant University authority important matters
connected with examinations in the subject and also to address the Faculty concerned on
any matters connected with improvement of courses in the subject;
(xi) to exercise such other powers and perform such other duties as may be
prescribed by the Statutes.
(2) Any two or more Boards may, and at the request of the Executive Council
or the Academic Council or the Dean of the Faculty shall hold a joint meeting and make a
joint report upon any matter which lies within the purview of both. In such cases the joint
meeting shall elect its own Chairman and the quorum for such a joint meeting shall include
the full quorum of each Board represented, no member present being counted more than
once for the purpose of determing the quorum.
V-2032-(8)
Boards of Post
Graduate
Teaching and
Research.
University
Boards.
30 The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978. (1978: Guj. 26
27. (!) There shall be a Board of Post-Graduate Teaching and Research to deal with
all matters relating to Post-Graduate instruction and research in the various subjects taught
in the University.
(2) The constitution, powers and duties of the Boards shall be such as may be
prescribed by the Statutes.
28. (!)The University may establish a Board of Extra-mural Studies, a Board for
Hostels and Community Life, a Board for Students Welfare, an Academic Planning Board,
and such other as may be prescribed by the Statutes. ·
(2) The Constitution, powers and duties of each of the Boards established under
sub-section(!) shall be such as may be prescribed by the Statutes.
Constitution, 29. The constitution, powers and duties of such other bodies as may be declared
powers, etc. by Statutes to be authorities of the University shall be as prescribed by the Statutes.
of other bodies.
Statutes.
CHAPTERV.
STATUTES, ORDINANCES AND REGULATIONS.
30. Subject to such conditions as may be prescribed by or under the provisions of
this Act, the Statutes may provide for all or any of the following matters, namely:-
(i) Conferment of honorary degrees;
(i1) holding of convocations to confer degrees;
(iii) power and duties of the officers of the University;
(iv) consititution, powers and duties of the authorities of the University save as
provided in this Act;
(v) institution and maintenance by the University of departments, institutes of
research or '[specialised studies, post-gradute center in affiliated colleges] and hostels;
(vi) acceptance and managemant of bequests, donations and endowments;
(vii) registration of graduates and maintenance of a register of registered graduates;
(viii) procedure at meetings of the authorities of the University and for the transaction
of their business;
(ix) qualification of professors, readers, lectures and teachers in affiliated colleges
and colleges recognised institutions;
(x) the maximum number of students to be admitted in a college;
(xi) all matters which by this Act are to be or may be prescribed by the Statutes.
1. These words \Vere substituted for the words "specialised studies" by Guj. 3of1991, s. 5.
1978 : Guj. 26) The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978. 31
1[31. (1) The Statutes may be made by the Executive Council, or may be amended,
repealed or added to by the Executive Council in the manner hereinafter provided.
(2) The Executive Council may take into consideration the draft of a Statute either of
its own motion or on a proposal by any other University authority.
(3) Such draft shall be considered by the Executive Council at its next succeeding
meeting. The Executive Council may approve such draft, and pass the Statute or may reject
it or return it to the concerned University authority for reconsideration either in whole or
in part together with any amendment which the Executive Council may suggest. After any
draft so returned has been further considered by the concerned University authority together
with any amendment suggested by the Executive Council, it shall be again presented to the
Executive Council with the report of the concerned University authority theron and the
Executive Council may then deal with the draft in any manner it thinks fit.
(4) Where a draft of a Statute seeks to provide for academic matter or matters
relating to discipline of teachers or students, the Executive Council shall, before
passing such Statute, consult the Academic Council.
(5) Where a Statute affects the powers or duties of any officer, authority or Board
of the University-
(I) the Executive Council shall, before proposing the draft of such Statute
ascertain and consider the views of the officer, authority or Board Concerned;
and
(ii) the Executive Council, before passing any such Statute take into consideration
of its own motion, shall ascertain and consider the views of the officer, authority
or Board concerned.
( 6) Every Statute passed by the Executive Council shall be presented to the
Chancellor who may give or withhold his assent thereto or refer it back to the
Executive Council for reconsideration.
(7) No Statute passed by the Executive Council shall have validity until assented
to by the Chancellor.]
l\ilaking,
amendment,
operations
and repeal of
Statutes.
32. Subject to such conditions as may be prescribed by or under the provisions Ordinances.
of this Act, the Executive Council may make Ordinances to provide for all or any
of the following matters, namely:-
(i) conditions under which students shall be admitted to courses of studies for
degrees, diplomas and other academic distinctions;
(i1) conditions governing the appointment and the duties of examiners;
(iii) conduct of examinations;
I. Section 31 was substituted for the original by Guj. 7of1987, s. 17.
Making of
Ordinances.
Regulations
and Rules.
32 The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978. (1978: Guj. 26
(iv) recognition of teachers of the University;
(v)conditions of residence, conduct and discipline of the students of the
University;
(vz) recognition of hostels;
(vii) inspection of affiliated colleges, recognised institutions, approved institutions
and hostels;
(viii) rules to be observed and enforced by college and recognised institutions
and approved institutions in respect of transfer of students;
(ix) mode of execution of contracts or agreements for, or on behalf of, the
University;
(x) all matters which by this Act or the Statutes are to be or may be provided
for by the Ordinances; and
(xi) generally all matters for which provision is, in the opinion of the Executive
Council, necessary for the exercise of the powers conferred or the performance
of the duties imposed upon the Executive Council by this Act or the Statutes.
33. (!)Ordinances shall be made by the Executive Council:
Provided that no Ordinance concerning the matters referred to in clauses (i) to (iv)
of section 32 or any other matter connected with the maintenance of the standards
of teaching and examinations within the University shall be made unless a draft of
the same has been proposed by the Academic Council.
(2) The Executive Council shall not have power to amend any draft proposed
by the Academic Council under sub-section (I) but may reject it or return it to the
Academic Council for reconsideration, either in whole or in part together with any
amendments which the Executive Council may suggest.
(3) All Ordinances made by the Executive Council shall except as provided by
this Act, have effect from such date as it may direct but every Ordinance so made
shall be laid before the Court and shall be considered by the Court at its next
succeeding meeting.
( 4) The Court shall have power by resolution to cancel or to refer back but not
to amend any such Ordinance. The resolution cancelling any such Ordinance shall
be passed by a majority of not less than two-thirds of the members present at such
meeting, the majority comprising not less than one half of the members of the Court.
(5) The Vice-Chancellor shall, on application of not less than one-third of the
members of the Court suspend the operation of any such Ordinance until the Court
has considered it as provided in sub-section (3).
34. (1) The Academic Council, and subject to the approval of the Academic
Council, each faculty, may make Regulations consistent with this Act, the Statutes
and the Ordinances providing for all matters which by this Act, the Statutes or the
Ordinances are to be provided for by Regulations and for all other matters solely
concerning itself.
1978: Guj. 26] The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978. 33
(2) Any authority of the University specified in clauses (5) to (7) of section 14
may, subject to the approval of the Executive Council make Rules, consistent with
this Act, the Statutes, Ordinances and Regulations, providing for all matters solely
concerning such authority.
(3) All Regulations made by the Academic Council or any Faculty and all Rules
made by any authority or Board shall have effect from such date as the authority
making the Regulations or Rules, may direct:
Provided that a Regulation or a Rule which involves expenditure from the University
Fund shall not be effective until it is approved by the Executive Council.
CHAPTER VI.
AFFILIATION, RECOGNITION AND APPROVAL.
35. (1) A college applying for affiliation to the University shall send a Affiliation.
letter of application to the Registrar and shall satisfy the Executive Council and the
Academic Council-
(a) that the college will supply a need in the locality having regard to the type
of education intended to be provided by the College, the existing provisions for
the same type of educations made by other colleges in the neighbourhood, and the
suitability of" the locality where the college is to be established;
(b) that the college is to be under the management of a regularly constituted
governing body;
(c) that the strength and qualifications of the teaching staff and the conditions
governing their tenure of office are such as to make due provision for the courses
of instruction, teaching or training to be undertaken by the college;
(d) that the buildings in which the college is to be located are suitable, and
provision will be made in conformity with the Ordinances, for the residence in the
college or in lodgings approved by the College, of students not residing with their
parents or guardians and for the supervision and welfare of students;
( e) that due provision has been made or will be made for a library;
(j) that where affiliation is sought in any branch of experimental science,
arrangements have been or will be made in conformity with the Statutes, Ordinances
and Regulations for imparting instruction in that branch of science in a properly
equipped laboratory or museum;
(g) that due provision will, as far as circumstances may permit, be made for the
residence of the Principal and some members of the teaching staff in or near the college or
the place provided for the residence of the students;
(h) that the financial resources of the college are such as to make due provision for its
continued maintenance and efficient working; and
V-2032-(9)
34 The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978. [1978: Guj. 26
(1) that the college rules fixing the fees, if any, to be paid by the students have not been so
framed as to involve such competition with any existing college in the same neighbourhood
as would be injurious to the interests of education;
(j) that for recruitment of the Principal and members of the teaching staff of the college
there is a selection committee of the college which shall include-
(I) in the case of recruitment of the Principal, a representative of the University
nominated by the Vice-Chancellor, and
(2) In the case of recruitment of a member of the teaching staff of the college, a
representative of the University nominated by the Vice-Chancellor and the Head of the
Department, if any, concerened with the subjects to be taught by such member;
(k) thatthe collage shall comply with the Statutes, Ordinances and Regulations provididng
for conditions of service including salary scales and allowances, of the teaching and other
academic and non-academic staff of an affiliated college;
([) such other conditions as may be specified in the Statutes in accordange with the
provisions of this Act:
Provided that nothing in clause (j) shall apply to a Government college, a college
maintained by Government or a college established and administered by minority wheather
based on religion or language.
(2) The application shall contain an assurance that after the college is affiliated any
transference of management and all changes in the teaching staff and all other changes which
result in any of the aforesaid requirements not being fulfilled or continued to be fulfilled
shall be forthwith reported to the Executive Council.
(3) On receipt of a letter or application under sub-section (I) the Executive council shall-
(a) direct a local inquiry to be made by a competent person or persons authorised by
the Executive Council in this behalf in respect of the matters referred to in sub-section (I)
and such other matter as may be deemed necessary and relevant;
(b) make such further inquiry as may appear to it to be necessary;
(c) give due consideration to the request, if any, made by the application for reconsideration
of any of the conditions conveyed to him;
(d) record its opinion after consulting the Academic Council on the question whether
the application should be granted or refused either in whole or in part, stating the result of
any inquiry under clauses (a) and (b) of sub-section (1):
1978: Guj. 26] The Maharaja Krishnakumarsinhji Bhavnagar University Act. 1978. 35
Provided that where the views of the Academic Council with regard to the affiliation
of a college are not acceptable to the Executive Council, the Executive council shall refer
the matter again to the Academic Council, with or without its comments, and the Academic
Council shall communicate again to the Executive Council its views with regard to the
affiliation of the College.
( 4) The Registrar shall submit the application and all proceedings, if any, of the Academic
Council and the Executive Council relating thereto to the State Govememt which shall after
such inquiry as may appear to it to be necessary, grant or refuse the application or any part
thereof.
(5) Where the application or any part thereofis granted, the order of the State Government
shall specify the courses ofinstruction in respect of which the college is affiliated and where
the application or any part thereof is refused, the grounds of such refusal shall be recorded.
(6) As soon as possible after the State Government makes its order, the Registrar shall
submit to the Executive Council and the Academic Council a full report regarding the
application, the action taken thereon under sub-sections (3) to (5) and of all proceedings
connected therewith.
(7) An application under sub-section (I) may be withdrawn at any time before an order
is made under sub-section (4).
(8) Every college, not being a college established and administered by a minority whether
based on religion or language, which immediately before the commencement of this Act
was affiliated to the Saurashtra University and is on such commencement affiliated to the
University, shall as and when occasion first arises after such commencement for recruitment of
the Principal and the teachers of the college, constitute or reconstitute its selection committee
in conformity with the requirement mentioned in clauseG) of sub-section (1) as ifthe said
college had been affiliated subject to the condition mentioned in the said clause G).
36. Where a college desires to add to the courses of instruction in respect of which it is
affiliated, the procedure prescribed by section 35 shall, so far as may be, be followed.
37. (J) The Executive Council shall have the power after consultation with the Academic
Council, to recognise as a recognised institution any institution ofresearch or specialised
studies other than a college.
(2)An institution which desires to have such recognition shall send a letter ofapplication
to the Registrar and shall give full information in the letter of application in respect of the
following matters, namely:-
(a) constitution and personnel of the managing body;
(b) subjects and courses in regard to which recognition is sought;
(c) accommodation, equipment, library facilities and the number of students for whom
provision has been or is proposed to be made;
(d) the strength of the staff, their qualifications and salaries and the research work
done by them;
Extension of
affiliation.
Recognition
of institution
of research
and
specialised
studies.
Approval of
Institution.
36 The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978. [1978: Guj. 26
(e) fees levied or proposed to be levied and the financial provision made for capital
expenditure on building and equipment and for the continued maintenance and efficient
working of the institution.
(3) Before taking the application into consideration the Executive Council may call for
any further information which it may deem necessary.
( 4) If the Executive Council decides to take the application into consideration, it may
direct a local inquiry to be made by a competent person or persons authorised by it in this
behalf. After considering the report made as. a result of such local inquiry and making such
further inquiry as may appear to it ot be necessary, the Executive council shall, after obtaining
the opinion of the Academic Council, grant or refuse the application or any part thereof.
Where the application or any part thereof is granted, the Executive Council shall specify
the subjects and courses of instructions in respect of which the institution is recognised and
make a report to that effect to the Academic Council at its next succeeding meeting. Where
the application or any part thereof is refused the grounds of such refusal shall be stated.
38. (J) The Executive Council shall have the power after consultation with the Academic
council, to approve an institution as an approved institution for specialised studies, laboratory
work, internship, research or other academic work approved by the Academic Council under
the guidance of a single qualified teacher.
(2) An institution which desires to have such approval shall send a letter of application
to the Registrar and shall give full information in the letter of application in respect of the
following matters, namely:-
(a) the name, qualifications, experience and research work of the teacherunder whom ·
approved work is to be done;
(b) the nature of work or the subjects for which work is proposed to be done;
( c) accommodation, equipment, library facilities and the numberof students for whom
provision has been made or is proposed to be made;
(d) fees levied or proposed to be levied and the financial provision made for capital
expenditure on buildings and equipment and for the continued maintenance and efficient
working of the institution.
(3) Before taking the application into consideration the Executive Council may call for
any further information which it may deem necessary.
( 4) If the Executive Council decides to take the application into consideration, it may
direct a local inquiry to be made by a competent person or persons authorised by it in this
behalf. After considering the report made as a result of such local inquiry and making such
further inquiry as may appear to it to be necessary, the Executive Council shall after obtaining
1978: Guj. 261 The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978. 37
the opinion of the Academic Council, grant or refuse the application or any part thereof.
Where the application or any Part thereof is granted, the Executive Council shall specify
the subjects and courses of instruction in respect of which the institution is approved and
make a report to that effect to the Academic Council at its next succeeding meeting. Where
the application or any part thereof is refused, the ground of such refusal be stated.
39. (1) Every affiliated college, recognised institution and approved institution shall
furnish such reports, returns and other information as the Executive Council after consulting
the Academic Council, may require to enable it to judge the efficiency of the college or
institution.
(2) The Executive Council shall cause every such college or institution to be inspected
from time to time by one or more competent persons authorised by the Executive Council.
(3) The Executive Council may call upon any college or institution so inspected to take,
within a specified period, such action as may appera to it to be necessary in respect of any
of the matters referred to in sub-section (1) of section 35, sub-section (2) of section 37, or,
as the case be, sub-section (2) of section 38.
Inspection of
colleges and
report.
40. (I) The rights conferred on a college by a affiliation may be withdrawn in whole or Withdrawal
in part modified if the college has failed to carry out any of the provisions of sub-section or affiliations.
(1) of section 35 or the college has failed to observe any of the conditions of its affiliation
or the college is conducted in a manner which is prejudicial to the interest of education.
(2) A motion for the withdrawal or the modification of such rights shall be initiated only
in the Executive Council. The member of the Executive Council who intends to move such
a motion shall give notice of it and shall state in writing the grounds on which it is made.
(3) Before taking the said motion into consideration the Executive Council shall send a
copy of the notice and written statement mentioned in sub-section (2) to the principal of the
college concerned together with an intimation that any representation in writing submitted
within a period specified in such intimation on behalf of the college will be considered by
the Executive Council:
Provided that the period so specifed may, if necessary, be extended by the Executive
Council.
(4) On receipt of the representation or on the expiry of the period referred to
in sub-section (3), the Executive Council, after considering the notice of motion,
statement and representation, and after such inspection by any competent person or
persons authorised by the Executive Council in this behalf, and such further inquiry
as may appear to it to be necessary and after consulting the Academic Council, shall
record its opinion in the matter:
V-2032-(10)
\Vithdra,val of
recognition.
38 The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978. [1978: Guj. 26
Provided that where the views of the Academic Council with regard to the withdrawal
or modification of the rights conferred by affiliation are not acceptable to the Executive
Council, the Executive Council shall, before passing such resolution, refer the matter again
to the Academic Council, with or without its comments and the Academic Council shall
communicate again to the Executive Council its views in the matter.
(5) The Registrar shall submit the proposal and all proceeding, if any, of the Academic
Council and the Executive Council relating thereto, to the State Government which, after
such further inquiry, if any, as may appear to it to be necessary, shall make such order as it
deems fit, and communicate the same to the Executive Council.
(6) Where by an order made under sub-section (5) the rights conferred on any college
by affiliation are withdrawn in whole or in part or modified the grounds for such withdrawal
or modification shall be stated in the order.
(7) The Executive Council may, on recommendation of the Academic Council,
recommend to the State Government with holding or reduction of a grant to an affiliated
college which, on a report by an inspection committee or otherwise, is found making persistent
default in carrying out the conditions of affiliation.
41. (I) The rights conferred on an institution by recognition may by withdrawn or
suspended for any period if the institution has failed to observe any of the conditions of its
recognition or the institution is conducted in a manner which is prejudicial to the interest
of education.
(2) A motion for such withdrawal or suspension shall be initiated only in the Executive
Council. The member of the Executive Council who intends to move such a motion shall
give notice of it and shall state in writing the grounds on which it is made.
(3) Before taking the said motion into consideration, the Executive Council shall send
a copy of the notice and written statement mentioned in sub-section (2) to the head of the
institution concerned together with an intimation that any representation in writing submitted
within a period specified in the intimation on behalf of the institution will be considered by
the Executive Council:
Provided that the period so specified may, if necessary, be extended by the Executive
Council.
(4) On receipt of the representation or on the expiry of the period referred to in sub-
section (3) the Executive Council after considering the notice of motion, statement and
representation and after such inspection by any competent person or persons authorised by
the Executive Council in this behalf, and after such further inquiry as may appear to it to be
necessary and after consulting the Academic Council, shall decide whether the recognition,
should or should not be withdrawn or suspended, and pass a resolution accordingly.
1978: Guj. 26] The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978. 39
42. (!) The rights conferred on an institition by approval may be withdrawan or Withdrawal
suspended for any period by the Executive Council if the institution has failed to observe of approval.
any condition of its approval or the work assigned to it is conducted in a manner which is
prejudicial to the interest of education, or the teacher recognised by the University leaves
the institution.
(2) Before making an order under sub-section (!) in respect of any approved
institution, the Executive Council shall, by notice in writing, call upon the institution to show
cause within one month from the date of the receipt of the notice, why such an order should
not be made. The period so given for showing the cause may, if necessary, be extended by
the Executive Council.
(3) On receipt of the explanation, if any, made by the institution in reply to the notice,
and where no such reply is received, on the expiry of the period referred to in sub-section (2),
the Executive Council shall, after consulting the Academic Council and after such inquiry,
if any, as may appear to it to be necessary, decide whether the approval should or should
not be withdrawn or as the case may be, suspended and make an order accordingly.
'[CHAPTER VI A.
AUTONOMOUS COLLEGES, AUTONOMOUS INSTITUTIONS AND
AUTONOMOUS UNIVERSITY DEPARTMENTS
42A. (!) Any affiliated college or University college or a recognised institution or
a University Department may, by a letter addressed to the Registrar, apply to the Executive
Council to allow the college, institution or, as the case may be, Department, to enjoy autonomy
in the matters of admission of students, prescribing the courses of studies, imparting instructions
and training, holding of examinations and the powers to make necessary rules for the purpose
(hereinafter referred to as "the specified matter").
(2) Either on receipt of a letter ofapplication under sub-section (I) or where it appears to
the Executive Council that the standards of education in any affiliated college or University
college or recognised institution or University Department are so developed that it would be
in the interest of education to allow the college, institution or Department to enjoy autonomy
in the specified matters, on its own motion the Executive Council shall-
(a) for the purpose of satisyfing itself whether the standards of education in such college,
institution or Department are so developed that it would be in the interest of education to allow
the college, institution or Department to enjoy autonomy in the specified matters-
(I) direct a local enquiry to be made by such body of persons authorised by the Excutive
Council in this behalf, out of whom at least one person shall be a representative of the University
Grants Commission; and
(ii) make such further inqiiry as· may appear to it to be necessary;
I. Chapters VIA and VII were substituted for the originaJ Chapter VII by. Guj. 7 of 1987, s. 18.
Conferment
of autonomy,
on collages
etc. in certain
matters.
------------------ --
Standing
Committee.
40 The Maharaj a Krishnakumarsinhji Bhavnagar University Act, 1978. 11978 : Guj. 26
(b) after consulting the Acamemic Council on the question whether the college,
institution or Department should be allowed to enjoy autonomy in the specified matters and
stating the result of the inquiry under clause (a) record its opinion on that question.
(3) The Registrar shall there upon submit the proposals for conferring such autonomy
on such collage, institution or Department all proceedings, if any, of the Academic Council,
and the Executive Council relating thereto, to the State Goverrunent.
( 4) On receipt of the proposals and proceedings under sub-section (3), the State
Goverrunent, after such inquiry as may appear to it to be necessary may sanction the
proposals or reject the proposals.
(5) Where the State Goverrunent sanctions the proposals, it shall by an order
published in the Official Gazette confer on the collage, institution or Department specified in
the proposals, powers to regulate the admission of students to the college, institution or, as the
case may be, the Department, prescribing the course of studies in the college, institution or
Department, the imparting of instructions, teaching and training in the course of studies, the
holding of examination and such other powers as may have been specified in the proposals.
(6) A collage, recognised institution or University Department exercising. the powers
under sub-section (5) shall be called an autonomous college, autonomous recognised
institution or, as the case may be, automomous University Departmemt.
(7) In the case of an autonomous college, autonomous recognised institution or
autonomous University Department, the Univesity shall continue to exercise general
supervison over such college, institition or Department and to confer degree on the students
or the college, institution or Department passing any examination qualifying for any degree
of the Univerity.
42B. (J) For the purpose of enabling it ot exercise the power conferred on it under section
42A, and autonomous college, autonomous recognised institution or autonomous University
Department shall appoint a Standing Committee consisting of such members, including the
Chairman, as may prescribed by the Statutes.
(2) The Standing Committee shall exercise such of the powers of the college, institution
or Department under section 42A as the college, institution or Department may delegate
to it.
(3) The Standing Committee may appoint a special committee or committees for the
purpose of exercising such power and performing such function of an authority of the
University other than the Court, the Executive Council and the Academic Council, in relation
to the collage, institution or Department as the Standing Committee may, subject to such
conditions as it thinks fit to impose, assign to it or them.
Autonomous 42C. (J) Every autonomous college, institution or Department shall furnish such reports,
collegcs,elc to returns and other information as the Executive Concil may require to enable it to judge the
furnish report etc ffi . f th II . . . D
and, inspection of e c1ency o e co ege, 1nst1tut:ton or epartment.
such colleges, etc.
(2) The Executive Council shall cause every autonomous college, institution or
Department to be inspected from time to time by one or more competent persons authorised
by it in this behalf.
-- --------------------------------------
1978: Guj. 26) The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978. 41
42D. (1) Where in respect of an autonomous college, institution Department the
Executive Council is of opinion that the efficiency of the college, institution or Department
has so deteriorated that in the interest of education it is necessary to withdraw the powers
conferred on the college, institution or Department under section 42A, the Executive Council
shall send an intimation to that effectto the Principal of the college, or head of the institution
or Department stating that any explanation in writing submitted within the period specified
in the intimation on behalf of the college, institution or Department will be considered by
the Executive Council:
Provided that the period so specified may if necessary be extended by the Executive
Council.
(2) On receipt of the explanation or on the expiry of the period referred to in sub-
section-(!), the Executive Council, after considering the explanation, if any, and after such
inspection by a competent person or persons authorised by the Executive Council in this
behalf and such futher inquiry as may appear to it to be necessary and after consulting the
Academic Council, shall pass a resolution recommending the withdrawal of powers conferred
under section 42A:
Provided that no resolution of the Executive Council recommending the withdrawal of
the powers conferred under section 42A, shall be deemed to have been passed by it unless
the resolution has obtained the support of two-thirds of the members present at the meeting
of the Executive Council such majority comprising not less than one-half of the members
of the Executive Council.
(3) The Registrar shall submit the proposal and all proceedings, if any, of the Academic
Council and the Executive Council relating thereto, to the State Government which, after
such further inquiry, if any, as may appear to it to be necessary, shall make such order as it
deems fit and communicate it to the Executive Council.
( 4) Where in the case of an autonomous college, autonomous recognised institution or
autonomous University Department the rights conferred under section 42A are withdrawn
by an order made under sub-section (3), the college, institution, or as the case may be, the
Department shall cease to be an autonomous college, institution or Department from the
date specified in the order.
CHAPTER VII.
ORGANISATION \VITHIN THE UNIVERSITY AREA FOR POST-GRADUATE TEACHING.
1[43. Within the University area all post-graduate instruction, teaching and training
in such subjects as may be prescribed by the Statutes shall be conducted by the University
or subject to control of the University by such affiliated college or institutions as may be
prescribed by the Statutes.]
I. Section 43 \Vas substituated for the original by Guj 3of1991, s. 6.
V-2032-(I I)
\Vithdrawal
of power of
autonomous
college, etc.
Post-graduate
instruction,
teaching and
traning.
----------------------------------------------- -
Affiliated
Colleges and
Institutions.
42 The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978. [1978: Guj. 26
43A. The relations of the affiliated colleges, University colleges and recognised or
approved institutions within the University area shall be governed by the Statutes to be
made in that behalf, and such Statutes shall provide in particular for the exercise by the
University of the following powers in respect of the affiliated degree colleges and recognised
institutions, namely:-
(i) to lay down minimum educational qualifications for the different classes of teachers
and tutorial staff employed by such colleges and institutions and the conditions of their
service;
(ii) to approve the appointments of the teachers made by such colleges and institutions;
(iii) to require each such college and institutions to contribute a precribed quota of
recognised teachers in any subject for teaching on behalf of the University;
(iv) to co-ordinate and regulate the facilities provided and expenditure incurred by
such colleges and institutions in regard to libraries, laboratories and other equipments for
teaching and research;
(v) to require such colleges and institutions, when necessary, to confine the enrolment
of students to certain subjects;
(vi) to levy contributions from such colleges and institutions and make grants to them;
and
(vii) to require satisfactory arrangements for tutorial and similar other work in such
colleges and institutions and to inspect such arragements from time to time:
Provided that a degree college or recognised institution shall supplement such teaching
by tutorial or other instruction, teaching or training in a manner to be prescribed by the
Regulations to be made by the Academic Council.]
CHAPTER VIII.
ENROLMENT AND DEGREES.
Qualification 44. No student shall be enrolled as a student of the University unless he has passed-
for enrolment
of student of
the University. (i) the Secondary School Certificate Examination 1[* * * * J or the Higher
Secondary School Certificate Examination 2[ conducted by the Gujarat Secondary and Higher
Secondary Education Board] in such subjects and with such standards of attainments as may
be prescribed by the Statutes, or
I. These \VOrds \Vere deleted by Guj. 14 of2002, s. 18, Sch. Sr. No. 6 (2) (a).
2. These words \Vere substituted for the \Vords "conducted by the Gujarat Secondary Education Board", ibid.,
s. 18, Sch., Sr. No. 6 (2) (b).
1978: Guj. 26] The Maharaja Krishnakumarsinhji Bhavnagar University Act. 1978. 43
(ii) the Entrance Examination, if any, which may be instituted by the University with
the consent of the State Government and held in such subjects and in such manner as may
be prescribed by the Statutes, or
(iii) any other examination prescribed as equivalent to the examinations referred to in
clauses (i) and (ii),
and also possess such further qualifications, if any, as may be prescribed by the Statutes.
Explanation.-in this section "Higher Secondary School Certificate Examination"
means the examination of the students in the twelfth standard.
45. Every student of the University shall reside in a hostel or under such conditions as
may be prescribed by the Ordinances.
46. The Court may, on the recommendation of the Executive Council and the Academic
Council, institute and confer such degrees, diplomas and other academic distinctions as may
be prescribed by the Statutes.
47. If, on a recommendation of the Academic Council in this behalf, not less than
two-thirds of the members of the Executive Council recommend that an honorary degree
or other academic distinction be conferred on any person on the ground that he is in their
opinion, by reason of eminent position and attainments a fit and proper person to receive
such degree or other academic distinction and where their recommendation is supported by
a majority of not less than two-thirds of the members of the Court present at a meeting of
the Court, such majority comprising not less than one halfofthe members of the Court, and
the recommendation is confirmed by the Chancellor, the Court may confer on such person
the honorary degree or other academic distinction so recommended without requiring him
to undergo any examination.
48. (J) The Chancellor may, on the recommendation of the Executive Council and of
the Court supported by a majority of not less than two-thirds of the members of each body
present at its meeting such majority comprising not less than one-half of the members each
body remove the name of any person from the register of graduates or withdraw from any
person a diploma or degree conferred upon him by the University, ifhe has been convicted
by a court of law of any offence which in the opinion of the Executive Council and the
Court is a serious offence involving moral turpitude or ifhe has been guilty of scandalous
conduct.
(2) No action under this section shall be taken unless the person concerned is
given an opportunity to be heard in his defence in the manner prescribed by the Statutes.
I
Residence of
students.
Degree,
Dipalomas and
other
academic
distinctions.
Honorary
degree.
Removal from
membership of
University and
withdrawal of
degree or
diploma.
Committees
for selection of
University
teachers.
Examiners'
Committee.
Joint
Consultative
Committees.
Other
Committees.
44 The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978. 11978: Guj. 26
CHAPTER IX.
COMMITTEES.
49. (1) There shall be Committees for selection of different classes of full time teachers
of the University, including tutors and demonstrators.
(2) No person shall be appointed as full time teacher of the University except on
the recommendation of the Committee.
(3) The constitution of every such Committee, the term of office of its members
and the procedure to be followed by it shall be such as may be prescribed by the Statutes.
1 [50. (I) There shall be formed every year a committee for each faculty, for the purpose
of drawing up the list for appointment to_ University Examiners consisting of-
(i) the Pro-Vice-Chancellor, Ex-Officio Chairman,
(ii) the Dean of the concemend Faculty,
(iii) the Chairman of the Board of Studies, and
(iv) two members of the Board of Studies, nominated by the Vice-Chancellor for the
year.
(2) The list of examiners prepared by the Committee shall be placed through the
Academic Council before the Vice-Chancellor for his approval who may either approve or
modify the same for reasons to be recorded in writing.
(3) The procedure to be followed by the committee shall be such as may be prescribed
by statutes.]
51. (I) There shall be constituted as many Joint Consultative Committees forthe purpose
of promoting welfare of members of the non-teaching staff of the University, affiliated
colleges and recognised institutions as may be deemed necessary by the University.
(2) The Constitution of every such Committee, the term of office of its members
and its powers and functions shall be such as may be prescribed by the Statutes.
52. (I) Any of the authorities of the University referred to in section 14 may from time
to time appoint such other Committees consisting of such persons from amongst its members
as the authority thinks fit and may refer or entrust, to any such Committee for inquiry and
report or for opinion, any of the matters dealth with by the authority and may at any time
discontinue or alter the constitution of any such Committee.
I. Section 50 was substituted for the origional by Guj. 10of1982, s. 2, Sch., Sr. No. 6(8).
---------- - - - ----------------- - ---------------------------------------------
1978: Guj. 26) The Maharaja Krishnakumarsinhji Bhavnagar University Act. 1978. 45
(2) Notwithstanding anything contained in this Act, but subject to the approval of the
appointing authority, it shall be lawful for a Committee appointed under Sub-section (I)
to co-opt such number of persons who are not members of the appointing authority as its
members as it thinks fit.
CHAPTERX.
FINANCE.
53. (1) The university shall establish a fund to be called the University Fund.
(2) The following shall from part of, or be paid into the University Fund :-
(a) any contribution or grant by the State Government, the Union Government, or the
University Grants Commission,
(b) the income of the University from all sources including income from fees and
charges,
(c) bequests, donations, endowments and other grants, if any,
(d) any sum borrowed from the Banks with the permission of the State Government.
(3) The University Fund shall be kept in any corresponding new bank constituted under
s of 1970. section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970,
II ofl934. or Scheduled Bank as defined in the Reserve Bank oflndia Act, 1934, or in a co-operative
bank approved by the State Government for the purpose or invested in securities authorised
Ilofl882. by the Indian Trusts Act, 1882, at the discretion of the Executive Council.
University
Fund.
54. (1) The annual Accounts of the University shall be prepared under the direction of Annual
the Executive Council and shall be submitted to the State Government for audit. Accounts and
Financial
estimates.
(2) The Executive Council shall, after the accounts are audited, submit a copy thereof
alongwith a copy of the audit report to the court and to the State Government.
(3) The Executive Council shall, having regard to the Government grants that are likely
to be available prepare before such date as may be prescribed by the Statutes the financial
estimates for the ensuing year.
( 4) The annual account and the financial estimates shall be conidered by the Court at its
annual meeting and the Court may pass resolutions with reference thereto and communicate
the same to the Executive Council which shall take them into consideration and take such
action thereon as it thinks fit and finally adopt the accounts and financial estimates. The
Executive Council shall inform the Court at its next meeting of the action taken by it or if
no action is taken of its reasons for taking no action.
V-2032-(12)
Annual
Report.
Conditions of
Service.
Officers and
employees
to be public
servants.
Pension,
Insurance
and
Provident
Fund.
Provident
Fund to be
deposited in
Government
Treasury.
46 The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978. [1978: Guj. 26
SS. The annual report of the University shall be prepared under the direction of the
Executive Council and shall be submitted to the Court on or before such date as may be
prescribed by the Statutes and shall be considered by the Court at the annual meeting. The
Court may pass resolutions thereon and communicate the same to the Executive Council
which may take such action as it thinks fit, and the Executive Council shall inform the Court
at its next meeting of the action taken by it or if no action is taken of its reasons for taking
no action.
CHAPTER XI.
SUPPLEMENTARY PROVISIONS.
S6. Save as otherwise provided by or under this Act, every salaried officer and teacher
of the University shall be appointed under a written contract. The contract shall be lodged
with the Registrar of the University and a copy thereof shall be furnished to the officer or
teacher concerned.
S7. Every officer and employee of the University shall be deemed to be a public servant XLV of
within the meaning of section 21 of the Indian Penal Code.
1860
·
Explanation.-For the purposes of this section any person who is appointed by the
University for a specified period, or for a specified work of the University, or who receives
any remuneration by way of compensatory allowance or fee for any work done from the
University Fund shall be deemed to be an officer or employee of the University while he
is performing, and in relation to all matters relatable to the performance, of the duties and
functions connected with such appointment or work.
[SS. Tribunal of Arbitration.] Deleted by Guj. I of 1988, s. 18, Sch., Sr. No. 5.
S9. The University shall make such provision for the benefit ofits officers, teachers and
other servants in such matters as insurance, pension, provident fund or other benefits as it
may deem fit, in such manner and subject to such conditions as may be prescribed by the
Statutes.
1 [S9A. (I) Where the University has constituted a provident fund for the benefit of its
officers, teachers and other employees under section 59, such fund shall, notwithstanding
anything contained in any for the time being in force, be deposited in the State Government
treasury in accordance with such directions as the State government may, from time to time,
by an order in writing give, and thereupon, -
(i) the subscriber to the fund shall be entitled to interest on the balance in his provident
fund account at the same rate at which, the State Government servant is for the time being
entitled to on the balance in .his provident fund account, and
I. Section 59A was inserted by Guj. 11of1979, s. 2, Sch., Sr. No. IO.
1978: Guj. 26] The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978. 47
(ii) the rules for the time being in force relating to the limits of withdrawals from
the provident fund as applicable to such Government servant shall, so far as may be, apply
to the subscriber.
XIX or (2) Nothing in this section shall apply, to a provident fund established by the University
1952. to which the Employees' Provident Funds Act, 1952 applies].
60. (I) It shall be the duty ofevery officer, teacher and other employee of the University
to ensure that the interests of the University are duly safegurded.
(2) If it is found that any damage or loss has been caused to the University by any
unlawful act not done in good faith, on the part of an such officer, teacheror other employee,
or by any wilful failure to act in conformity with the provisions of this Act, the Statutes,
Ordinaces, Regulations or Rules, or by any wilful neglect or default on his part, such damage
or loss shall be liable to be recovered from him in accordance with the procedure prescribed
by the Statutes.
61. Without prejudice to the provisions of section 60 or any other provisions of this
Act, the Chancellor, may, by order in writing, annual suspend or modify any resolution,
order or proceeding of any officer or authority of the University which in his opinion, is not
in conformity with this Act, or the Statutes, Ordinances, Regulations or Rules:
Provided that before making any such order, the Chancellor shall call on the officer
or authority to show cause why such an order should not be made, and if any cause is
shown within the time fixed by the Chancellor, he shall consider the same and decide,
and his decision shall be final.
62. Every election to any authority of the Unversity made under this Act shall be made
according to the system of proportional representation by menas of a single transferable
vote by ballot in such manner as may be prescribed by the Statutes.
63. (I) The Vice-Chancellor may by writing under his hand addressed to 1[the State
Government] resign his office.
(2) Any member of any authority or body of the University may resign his office by
letter addressed to the Vice-Chancellor through the Registrar and the resignation shall take
effect on its acceptance by the Vice-Chancellor or on the expirty ofthiry days form the date
of the receipt of the letter by the Vice-Chancellor, whichever event occurs earlier.
I. These wards were substituted for the wards "the Chancellor" by Guj. 13 of2015, s. 2, Sch., Sr. No. 6 (5).
Officers
responsible
for damage.
Power to
annual,
suspend, etc.
proceeding of
officers and
authorities.
Election to be
by system of
proportional
representation.
Vacating of
office.
Filling of casual
vacancies.
Delegation of
powers.
48 The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978. 11978: Guj. 26
(3) Any member of any authority or body of the University shall cease to be amember
on his being convicted by a court of law of an offence which in the opinion of the
Vice-Chancellor in the case of a member of the Court, and in the opinion of the Court in
the case of a member of any other authority or body, involves moral turpitude.
64. When any vacancy occurs in the office of a member, other than an ex-officio
member of any authority or other body of the University before the expiry of the term of
office of such member, the vacancy shall be filled up, as soon as conveniently may be, by
the election, nomination, appointment or co-option, as the case may be, of a member who
shall hold office so long only as the member in whose place he has been elected, nominated,
appointed or co-opted would have held it, if the vacancy had not occurred:
Provided that, ifthe vacancy be of an elected member of the Court and occurs within six
months preceding the date on which the term of office of such member expires, the vacancy
shall not be filled.
65. Subject to the provisions of this Act, and the Statutes, any officer or authority of
the Univertiy may, by order, delegate his or its powers, except the power to make Statutes,
Ordinances, Regulations and Rules, to any other officer or authority under his or its control,
and subject to the condition that the ultimate responsibility for the exercise of the powers
so delegated shall continue to vest in the officer or authority delegating them.
Acts and 66. No act or proceeding of any authority or other body of the University shall, at any
proceedings time, be demed to be invalid on the ground only that it is not duly constituted, or that there
not in validated
merely on the is a defect in its constitution or reconstitution, or that there is a vacancy in the membership
ground of defect thereof; and the validity of any such act or proceeding shall not be questioned in any court
in constitution, or before any authority or officer merely on any such ground.
vacancy, etc.
Disputes as to
constitution of
University
authority or
body.
1[67. Where any question arises as to-
(I) the interpretation of any provision of this Act, or of any Statue, Ordinance,
Regulation or Rule, or
(2) whether a person has been duly elected or appointed as, or is entitled to be or
ceases to be entitled to be a member of any authority or other body of the University.
(a) it may be referred to the State Government if it relates to a matter specified
in clause (I), and
(b) it shall be referred to the State Government if -
(i) it relates to a matter specified in clause (2), or
(ii) if twenty members of the Court so require, irrespective of whether it relates
to a matter specified in clause (1) or clause (2), and
the State Government shall after making such inquiry as it deems fit (including giving an op-
portunity of being heard where necessary) decide the question and its decision shall be final.]
I. Section 67 \Vas substituted for the original by Gltj. 9of1983, s. 2, Sch., Sr. No. 6.
1978: Guj. 26] The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978. 49
68. All acts and orders in good faith done and passed by the University or any of its
authorities, bodies or officers shall be final and no suit shall be instituted against or damage
claimed from the University or its authorities, bodies or Officers for anything purporting
to be done in pursuance of this Act and the Statutes, Ordinances, Regulations and Rules
framed thereunder.
Guj.1 of 1(68.A (1) As from the commencement of the Bhavnagar University (Amendment)
2012
· Act, 2012 (hereinafter referred to as "the said Act"), any reference in any existing law or
instrument or document-
Guj. 39
of 1965.
(i) to the expression "the Bhavnagar University Act, 1978" shall be construed as ifit
were a reference to "the Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978",
and
(ii) to the expression "The Bhavnagar University" shall be construed as if it were a
reference to "Maharaja Kr!shnakumarsinhji Bhavnagar".
(2) Any act done by, or any suit or other proceeding filed by or against the Bhavnagar
University before the commencement of the said Act shall be deemed to have been done or,
as the case may be, filed by or against Maharaja Krishnakumarsinhji Bhavnagar University.
Explanation:- For the purpose of this section "existing law" means any enactment of
a Legislature or any other competent authority in relation to matters specified in List II and
List III in the Seventh Schedule to the Constitution oflndia as in force in any part of the
State of Gujarat immediately before commencement of the said Act and includes any statute,
ordinance, rule, bye-law, regulation, order, notification, scheme form or other instrument
having the force of law made, prescribed or issued under any such enactment.]
CHAPTER XII.
TRANSITORY PROVISIONS.
69. (J) Notwithstanding anything contained in the Saurashtra University Act, 1965
or in the Statutes, Ordinances, Regulations, Rules and Orders made thereunder, the
Colleges, Departments and the Centres specified in Schedule-II, shall, from the date of the
commencement of this Act, cease to be the College, Departments or, as the case may be,
Centres of the Saurashtra University, and shall be transferred to any vest in the University.
(2) The control and management of the Colleges, Departments and Centres referred
to in sub-section (1) shall, with effect on and from the date of the commencement of this
Act, stand transferred to the University and all properties and assets (whether movable
or immovable) and liabilities of the Saurashtra University in relation thereto shall stand
transferred to and vest in or devolve upon the University.
(3) Where before the date of the commencement of this Act, the Saurashtra Universtiy
has made any contract in relation to the said Colleges Departments or Centres, such contracts
shall be deemed to have been made by the University and any reference therein to the
Saurashtra University shall be construed as reference to the University.
( 4) Where immediately before the commencement of this Act, the Saurashtra University
is a party to any legal proceedings with respect to any property and assets transferred to the
University under this section or with respect to any of the rights, liabilities, or obligations
of the Saurashtra University which have become the rights, !abilities and obligations of the
University, the University shall be deemed to be substituted for the Saurashtra University
as a party to those proceedings and the proceedings shall continue accordingly.
I. Section 68A \Vas inserted by Guj. 1 of 2012, s. 6.
V-2032-(13)
Protection
of acts and
orders.
Construction
of reference to
the Bhavnagar
University Act,
1978 and the
Bhavnagar
University in
existing laws,
instruments,
etc.
Transfer of
certain Colleges,
Departments and
the Centres of
the Saurashtra
University to the
University.
--------------
University to
absorb staff
50 The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978. [1978: Guj. 26
70. (1) Notwithstanding anything contained in section 69 the existing staff serving at
the headquaters of the Saurashtra University at Bhavnagar and that serving in the Colleges,
of Colleges,
Departments Departments and Centres, transferred to the University under section 69 shall be taken over
and Centres and employed by the University on the same terms and conditions of service as may be
transferred to it. applicable to them immediately before the date of such taking over, with effect from such
date as the State Government may by notification in the Official Gazette, specify and every
person so taken over and employed shall be subject to the provisions of this Act, Statutes,
Ordinances, Regulations and Rules made thereunder:
Provided that the terms and conditions of service applicable immediately before the date
of such taking to any person so taken over, shall not be varied to his disadvantages execpt
with the previous approval of the State Government.
Completion 71. Notwithstanding anything contained in this Act, or the Statutes, Ordinances and
of course of Regulations made thereunder, any student ofa college situated within the University area and
students in . affiiliated to or established or maintained by the Saurashtra University who inunediately before
coltlhege
5
s affihahttred the date ofcommencement of this Act was studying or was eligible for any examination of the
to e auras a . . h II b . d I h" . . th ' d University. Saurashtra Un1vers1ty s a e perm1tte to comp ete ts course in preparation ere1or an
the University shall provide for such period and in such marmer as may be prescribed by the
Statutes for the instruction, teaching, training and examination of such students in accordance
with the course of studies of the Saurashtra University.
Appointment of 72. Notwithstanding anything contained in section I 0 the first Vice-chancellor shall be
the first appointed by the State Government as soon as practicable after the passing of this Act for a
Vice-Chancellor. period not exceeding three years and on such terms and conditions as the State Government
Appointment
of the first
Registrar.
Transitory
powers of the
first
thinks fit.
73. Notwithstanding anything contained in section 12 the first Registrar shall be
appointed by the State Government as soon practicable after the passing of this Act for a
period not exceeding three years and on such conditions as the State Government thinks fit.
74. (J) It shall be the duty of the fist Vice-Channcellor,-
Vice-Chancellor. (a) to give recognition to institutions, if any, as far as possible consistently with the
provisions of section 37; and
(b) to make arrangements for constitution the Court, the Executive Council, the Academic
Council and other authorities of the University,
within six months after the date of his appointment or such longer period not exceeding
one year as the State Government may, by notification in the Official Gazette, specify.
(2) The first Vice-Chancellor shall, with the assistance of the Advisory Committee
consisting of not more than fifteen members nominated by the State Government,-
(a) subject to the provisions of this Act and the apporval of the Chancellor,-
1978 : Guj. 26] The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978. 51
(I) make provisional Statutes necessary for constituting the aforesaid authorities and
regulating the procedure at their meetings and the transaction of their business;
(ii) draw up any rules that may be necessary for regulating the method of election to
the aforesaid authorities;
(b) frame the first Statutes, Ordinances and Regulations under this Act and submit
them for confirmation to the respective authorities when they commence to exercise their
functions.
(3) The authorities constituted under sub-section (J) shall commence to exercise their
functions on such date or dates as the State Government may, by notification in the Official
Gazette, direct.
( 4) The Statutes, Ordinances and Regulations framed by the first Vice-Chancellor shall,
when confirmed by the respective authorities, be published in the Official Gazertte.
75.(J) At any time after the passing of this Act, until such time as the authorities of the
University shall commence to exercise their functions-
(a) any officer of the University may be appointed by the Vice-Chancellor with the
previous sanction of the Chancellor,
(b) teachers of the University may be appointed by the Chancellor after considering
the recommendations of an Advisory Committee consisting of the Vice-Chancellor, the
Director of Education and such other person or persons, if any, as the Chancellor thinks fit
to associate with them.
(2) Any appointment made under sub-section (J) shall be for such period not exceeding
three years and on such conditions as the appointing authority thinks fit:
Provided that no such appointment shall be made until fiancial provision has been made
therefor.
76. The Vice-Chancellor appointed under section 72 shall have powers until the Executive
Council commences to exercise its fucntions:-
First
appointment
of the
officers and
teachers of
the
University.
Extraordinary
po,ver of the
first Vice-
Chancellor.
(a) with the previous approval of the Chancellor to make additional Statutes to provide
for any matter not provided for by the first Statutes,
(b) to constitute provisional authorities and bodies and on their recommendations to
make rules providing for the conduct of the work of the University,
(c) subject to the control of the State Government to make such finacial arrangements
as may be necessary to enable this Act or any part thereof to be brought into force,
(d) with the sanction of the Chancellor, to make for a period not exceeding three years,
such appointments as may be necessary to enable this Act or any part thereof to be brought
into force,
Prohibition
of
simultaneous
membership of
authorities of
Saurashtra
and Bahvnagar
. University.
Power to
remove
difficulty.
Amendment
of Guj. 39 of
1965.
52 The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978. [1978: Guj. 26
(e) to appoint any committee as he may think fit, to discharge such of his functions
as he may direct, and
If) generally to exercise all or any of the powers confered on the Executive Council
by or under the provisions of this Act.
77. Notwithstanding anything contained in the Saurashtra University Act, 1965, if any
person who is a member of any of the authorities of the Saurashtra University immediately
before the date of the commencement of this Act is chosen as a member of any of the
authorities of the University established under this Act, then, such person's seat in the
concered authority of the Saurashtra University shall become vacant, unless he has previously
resigned such seat:
Provided that if such person is so chosen by nomination such person shall be entitled to
exercise option, within a period of fifteen days of his being so chosen, whether he desires
to retain his seat in the concered authority of the Saurashtra University or to accept the seat
in the authority of the University to which he is nominated.
78. If any difficulty arises in giving effect to the provisions of this Act, the State
Government may, by order not inconsistent with the provisions of this Act, remove the
difficulty:
Provided that no such order shall be made after the expiry ofa period of two years from
the date of the commencement of this Act.
79. The Saurashtra University Act, 1965 shall stand amended in the manner and to the
extent specified in Schedule III.
'[SCHEDULE I.
(See sections 2(17) and 5)
The area comprising the limits of the Bhavnagar District on the date of the coming into
force of the Bhavnagar University (Amendment) Act, 1987.]
SCHEDULE II.
(See section 69)
(1) Samaldas Arts College, Bhavnagar.
(2) Sir. P. P. Institute of Science, Bhavnagar.
(3) M.J. College of Commerce, Bhavnagar.
(4) Department of Chemistry, Saurashtra University.
(5) Department of Mathematics, Saurashtra University.
(6) Post-graduate Centre in Education, Saurashtra University.
l. Schedule I \Vas substituted for the original by Guj. 7of1987, s. 19.
Guj.
39 of
1965.
Guj.
39 of
1965.
Guj.
7 of
1987.
1978: Guj. 26] The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978. 53
(7) Post-graduate Centre in Economics, Saurashtra University.
(8) Post-graduate Centre in Commerce, Saurashtra University.
(9) Post-graduate Centre in Gujarati, Saurashtra University.
SCHEDULE III.
(See section 79)
(Amendment to the Saurashtra University Act, 1965).
Sr. No. Extent of amendments
I. In section 3, for sub-section ( 4), the following sub-section shall be substituted,
narnely:-
"(4) The headquarters of the University shall be located at Rajkot."
2. In section 8,
{I) for clause (iii), the following clause shall be substituted, namely:-
"(iii) the Pro-Vice Chancellor, if any,";
(2) clause (va) shall be deleted.
3. In section!O, in sub-section (6); for the words "Pro-Vice-Chancellor and in the
absence of the Pro-Vice-Chancellor" the words "the words Pro-Vice Chancellor,
if any, and in the absence of the Pro-Vice-Chancellor" shall be substituted.
4. In section 11, in sub-section (1), for the words, figures and letter "Subject to the
provision of section 12A the Vice-Chancellor" the words "The Vice-Chancellor"
shall be subsituted.
5. For section 12, the following shall be substituted, namely:-
"12 (I) (a) The Senate may, by resolution, decide that appointment shall or shall not The Pro-Vice
be made to the office of the Pro-Vice-Chancellor. Chancellor.
(b) If the Senate decides under clause (a) that appointment shall be made to
the office of the Pro-Vice-Chancellor, the Pro-Vice-Chancellor shall be
appointed by the Chancelloron the recommendation of the Vice- Chancellor
the Pro-Vice-Chancellor shall be a whole time salaried officer and his
emoluments and conditions of service shall be determined by the Statutes.
(2) The Pro-Vice-chancellor shall be the principal inspecting officer of the
University and his powers and duties shall be such as may be prescribed
by the Statutes. He shall also exercise such powers and perform such
duties as may be delegated to him by the Vice-Chancellor, and shall, in
the absence of the Vice-Chancellor, preside at all meeting and exercise
all the powers and perfom all the duties of the Vice-Chancellor."
V-2032-(14)
54 The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978. 11978: Guj. 26
Sr. No.
Extent of amendments
6. Sections 12A and 13A shall be deleted.
7. In section 16,-
(I) in sub-section (I),-,-
(a) under the heading "Class-I Ex-officio Members," in paragraph (A),-
(i) for sub-clause (iv), the following sub-clause shall be substituted,
namely:-
"(iv) The Pro-Vice-Chancellor, if any,";
(ii) sub-clause (vi) shall be deleted;
(b) under the heading "Class-II Ordinary members", in paragraph (A) in
clause (iv),-
(i) for item (a), the following shall be substituted, namely:-
"( a) one member by the Municipal Corporation of the City ofRajkot;"
(ii) item (aa) shall be deleted;
(iii) in item (b ), for the words "other Municipalities" the word
"Municipalities" shall be substituted;
(2) to sub-section (2), the following proviso shall be added, namely:-
"Provided that the member referred to in item (aa), in clause (iv) in paragraph
(A) in Class II Ordinary Members, elected by the Bhavnagar Municipality who may
be holding Office as such member immediately before the deletion of the said item
(aa) by the amendments made to this Act by the Bhavnagar University Act, 1978
shall cease to hold such office on and from the date on which such amendments
shall come into force.".
8. In section 19, in sub-section (1), in clause (ii) for the words "The Pro-Vice-
Chancellor" the words "The Pro-Vice-Chancellor, if any," shall be substituted.
9. In section 21, in sub-section (I), in clause (ii) for the words "The Pro-Vice-
Chancellor" the words "The Pro-Vice-Chancellor" the words "The Pro- Vice-
Chancellor, if any," shall be substituted.
10. Section 60A shall be deleted.
11. In the Schedule, for entry 2, the following entry shall be substituted, namely:-
"(2) Bhavnagar District excluding the Bhavnagar University area."
PRINTED AT THE GOVERNMENT PRESS, VADODARA.
Guj.
26 of
1978.