. THE ODISHA STATE HIGHER
'*. EDUCATION COUNCIL ACT, 2017
TABLE OF CONTENTS
PREAMBLE°
SECTION:
CHAPTER ! * PRELIMINARY
1. Short title and commencement.
2. Applicability.
3. Definitions. CHAPTER Il. * ODISHA STATE HIGHER EDUCATION COUNCIL |
4. Establishment of Odisha State Bnet EducationCouncil and itscomposition.
5. Termsofoffice and conditions of service of Chairperson and Members.
G. Officers and other employees of the Council. 7, Vacancies,etc. not to invalidate the proceedings of the Council.
8. Procedure to the regulated by the Council. CHAPTER IIb
POWERS AND FUNCTIONS OF THE eSUNCiL
9. Powers and functians of the Council.
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t! Nt
CHAPTER IV
FINANCE., ACCOUNTS ANDAUDIT».
10. Fund of the Council.
11. Grants by the State.Government. 12, Annual financial statement on higher education and research.
13. Annual funding support plan forhigiter education. 14.Annual accountof the Council.
_15. Annual Report of the Council.
CHAPTER V
MISCELLANEOUS
16. Ghairperson ; Vice- Chairperson', Members, Officers and-other employees of the Council to be public servant. '47. Protectionofaction taken in goodfaith. '
18. Powerto removedifficulties.
19. Repeal and savings.
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The Odisha Gazette
EXTRAORDINARY
PUBLISHED BY AUTHORITY
No. 1673, CUTTACK, TUESDAY, OCTOBER 17, 2017 / ASWINA 25, 1939
LAW DEPARTMENT
NOTIFICATION
* The 17th October, 2017 No.11119-I-Legis-27/2017/L.—The following Act of the Odisha Legislative Assembly having been assented to by the Governor on the 17th October , 2017 is hereby published for general information. |
ODISHA ACT 12 OF 2017
THE ODISHA STATE HIGHER EDUCATION-COUNCIL ACT, 2017
AN ACT TO PROVIDE FOR THE ESTABLISHMENT OF A STATE COUNCIL FOR
HIGHER EDUCATIONIN THE STATE OF ODISHA AND FOR MATTERS
CONNECTED THEREWITH ANDINCIDENTAL THERETO.
WHEREASthe National Policy on Education, 1986 of the Government of India contains recommendations that the State level planning and co-ordination of higher education shall be done through the State Councils for Higher Education; AND WHEREASit is expedient to establish a State Higher Education Council with the objects of (i) providing for the determination, co-ordination, maintenance of standards in, andpromotion of higher education and research, including university education and college education at Under-Graduate and Post-Graduate level in the State,(ii) promoting the autonomy of higher educational institutions for the free pursuit of knowledge and innovation, (iii) facilitating access, inclusion and opportunities to all, and providing comprehensive and holistic growth of higher education and research in a competitive global environment through reforms and renovation and (iv) providing for an advisory mechanism of eminent peers in academia.
BE it enacted by the Legislature of the State of Odisha in the Sixty-eighth Year of the Republic of India, as follows:-
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Short title and commencement Applicability, Definitions.
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CHAPTER! .
PRELIMINARY
1.(1) This Act may be called the Odisha State Higher Education Council Act, 2017
(2) It shall be deemed to have comeinto force on the 11" August, 2017. 2.This Act shall apply to all institutions 'imparting higher education, the University education, the Under-Graduate and Post-Graduate level education and to all researchInstitutions underthe control of the State Government.
3. In this Act, unless the context otherwise requires,-—
(a) "Affiliation" together with its grammatical variations, includes, in relation to a college, recognition of such College orInstitution by a University or association of such college or Institution with a University or admission of such College or Institution to the privileges ofa University;
(b) "Chairperson" meansthe Chairperson of the Council;
(c) "College" means any Higher Educationalinstitution affiliated to a University;
(d) "Council" means the Odisha State Council for Higher Education;
(e) "Degree" means'an award, granted by a University or Institution empowered by or underlaw to do so, certifying that the recipient has successfully completed a course of study;
(f) "Government" means the Government of Odisha;
(g) "Higher education" means such education, imparted by means of conducting regular classes or through distance education systems, beyond twelve years of schooling leading to the award of a degree or diploma;
(h) "Member" means a Memberof the Council and includes its Chairperson and Vice-Chairperson;
(i) "State University" means a University in Odisha, or constituent units thereto, promoted and maintained, either directly or indirectly, by the Government, and established or incorporated by or under the State Act;
(j) "University: means a University established or incorporated by or under a Central Act or a State Act and includesanInstitution deemed to be a University:
(k)"Vice-Chairman" means the Vice-Chairman of the Council; and
(1) "Vice- Chancellor' meansthe Chief Executive of a State University.
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Establishment of Odisha State Higher Education Council and Its
composition.
CHAPTERII
ODISHA STATE HIGHER EDUCATION COUNCIL
4.(1)There shall be established a Council by the name "the Odisha State Higher Education Council" to exercise the powers conferred on, and to perform the functions assigned to it, under this Act.
(2) The Council shall be a body corporate by the name aforesaid, having perpetual succession and a commonseal, with power, subject to the provisions of this Act, to acquire, hold and dispose of property, both movable and immovable , and to contract, and shall sue and be sued by the said name.
(S)
(3) The headquarters of the Council shall be at Bhubaneswar.
(4) The Council shall consist of the following members, namely:—
(a) a Chairperson, whois the Minister in charge of Higher Education;
(b) a Vice-Chairperson, who is or has been an Administrator with proven academic record andin the rank of a Professor and shall be appointed by the Governmentin the mannerprovided in sub-section (5);
(c) fifteen other members, out of whom three shall be Vice-Chancellors of different Universities of the State to be nominated by the Government, two Principals of Autonomous Colleges to be nominated by the Government, one nominee of the Governmentof India, two eminent scientists or experts in Social Science and seven persons who have special knowledge in the field of arts, science and technology, culture; civil society or industry and are persons of eminence, ability and integrity to be nominated by the Government; and
(d) a Member-Secretary. Selection of Member Secretary and Vice-Chairperson shall be done through a Search Committee to be appointed by the Governmentfor the purpose. ' -
A Search Committee referred to in sub-section(5) shall consist of three _members with the Development Commissioner-cum-Additional Chief Secretary as the Chairperson, a retired Vice-Chancellor or a retired Chief Secretary as member and Secretary in charge of Higher Education Department, Government of Odisha as memberconvener. °
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Terms$"6foffice and cenditions of service of Chairperson and Members
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5.(1) The Chairperson and every Membershall hold office for such period not exceeding six years;'as may be specified by the Governmenttn this behalf:
Provided that the Members other than the Chairperson shall cease to hold office on attaining the age of seventy years.
(2) A Member may, by writing under his hand, addressed to the Government, resign from the office of Memberat any time:
(3)The Government may remove a person from the office of Member, if that person,—
(a) becomesan un-discharged insolvent; or
(b) has engaged himself, at any time during his term of office, in any paid employment outside the duties of his office; or
(c) has becomephysically or mentally incapable ofofficiating as member, or
(d) is of unsound mind and stands so declared by a competent court; or .
"(e) is convicted of an offence which,in the opinion of the Government, involves moral turpitude: or
(f) has acquired such financialor otherinterestasis likely to affect ' prejudicially the exercise of his functions; or
(g) has so abusedhis position as to render his continuancein office prejudicial to the public interest; or
(h) has been guilty of proved misbehaviour, or
(i) has, in the opinion of the Government, so abused the position of Memberas to renderthat persons continuancein office is detrimental to the interest of public:
Provided that no person shall be removed underthis clause until that person is given an opportunity of being heard in the matter.
(4) A vacancy caused undersub-section (3) or otherwise shall befilled afresh and the Government shall, to the extent possible, initiate the process offilling of any vacancy due to arise before a period of six months from the date of arising of such vacancy.
(5) The salaries and allowances payable to, and the other terms and conditions of service of, the Chairpersons and Members, shall be such, as may be determined by the Government, from time to time.
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Officers and « other
employeesof the Council. Vacancies, etc., nol to invalidate the proceedings of the Council. Procedure to be regulated by the Council
Powers and
functions of the Council.
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6. (1) The Government shall provide the Council with such officers and-.- employees as may be necessary for the efficient performance of the functionsof thé? om mv !a2 to
Council underthis Act. pete _f
{2) The salaries and allowances payable to, and the other terms and conditions of service of, the officers and other employee appointed for the Council, © shall be such, as may be determined by the Government. from time to time.
7. No act or proceedings of the Council shall be questioned or shall be invalid on the ground merely of the existence of any vacancy or defect in the constitution of the Council.
8. (1)The Council shall meet as and when necessary at such time and place as the Chairperson maythinkfit. . .
(2) The Council shall regulate its own procedure for the conductof its business and the exerciseofits powersand functions underthis Act.
(3) All orders and decisions of the Council shall be authenticated by the Chairperson or any otherofficer of the Council duly authorised by the Chairperson in this behalf.
CHAPTERIII
POWERS AND FUNCTIONS OF THE COUNCIL
9.The Council shall perform all or any of the following functions, namely:-
(i) Strategy and Planning:
(a) prepare the State Higher. Education Plan (Perspective Plan, Annual Plan and Budget Plan);
(b) provide state institutions input for creating their Plans for implementation; and
(c) co-ordinate between apex bodies, regulatory institutions and the Government.
(ii) Monitoring and Evaluation:
(a) monitor the implementation of State Higher Education Plan;
(b) evaluate State institutions on the basis of norms and key performance index(KPI) developed under Rashtriya Uchchatar
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Shiksha Abhiyan (RUSA)and the Council May, for its own use, develop additional normsasit may thinkfit:
(c) create and maintain the managementinformation systems,
(d) compile and maintain 'periodic statistics at state and (e)
institutional level:
up-daté details containing every information for easy and wider access to the persons of interest through its own website;
specify norms and mechanisms to measure the productivity of research programmesfunded by the Council ; and develop mechanismsfor social audit of the processesin the Council and obtain pubtic feedback onits perfarmance and achievements. —
(ii) Quality assurance and academic functions:
(a)
(b)
(c)
(d)
(f)
specify norms and mechanismsto enhance the quality of faculty; .
specify norms and mechanisms to enhance quality of examination:
specify horms and mechanismsto give approvalfor setting up newinstitutions/colleges;
promote and protect the autonomy of higher educational institutions for the free pursuit of knowledge and innovation, and for facilitating access, inclusion and opportunities to all, and providing for comprehensive and holistic. growth of higher edutation and research in a competitive global environment, through reforms and innovation;
specify norms and standards for grant of authorization, to a Univefsity or a higher educational Institution empowered, by or under law, to award any degree or diploma, to - commence tts first academic operations and it should be within the available structure of the Institutions in shape of infrastructure and manpower:
develop from time to time, a national curriculum framework with specific reference to new or emerging or inter-
(g) (hn)
()
(k)
(I)
(q) (r)
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disciplinary fields of knowledge and to provide a vision and guide Universities and Colleges in recognizing and revising course. curricula ;
specify norms and,mechanisms to maintain quality of curriculum: °
specify requirements of academic quality for the award of any degree or diploma in any field of higher education and research, |
specify norms of academic quality for accreditation and _ benchmarking of higher educationalInstitutions ; .specify norms and processes for establishment and winding up of a University or College;
specify norms of academic quality for a University to affiliate Colleges; =
encourage joint and _ cross-disciplinary programmes between and amongst Universities and other higher educational Institutions;
promote synergy of research in Universities and Colleges with research in other agenciesor laboratories ; -specify.norms and mechanisms for transparent, efficient and accountable governance in Universities, Colleges and other higher educational Institutions;
_ promote use of technology in learning, especially deployment of ICT (Information and Communications Technology) tools ;
encourage, through the creation of an_ enabling environment, Universities to become self-regulatory bodies for. the maintenance of academic quality in higher education and research and in Collegesaffiliated toit ; develop policies and processes that would create an enabling environmentfor eligible youth to take up teaching and research a$ occupation and career;
develop policies and processes that would enable qualitative and meaningful interaction between students and teachersin higher educational Institutions ; and
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(s)
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undertake research to assess future knowledge manpower requirements, both in the short-term and in the long-term, in different fields of knowledge for meeting the needs of the economy.
(iv) Advisory functions:
(a)
(b)
(c)
(d)
{e)
advise the State Government on strategic investments in higher education;
advise Universities on statute and ordinance formulation; advise on matters . of regulation of existing private Institutions and permission to new ones; 'advise on Open and Distance Education strategies ; and _ advise, when called upon to do so, by the Central Government and the State Government, as the case may be, on policies relating to higher education and research in anyfield of knowledgetherein.
(v) Funding Function:
(a)
_ (b)
(c)
determine the methodology for timely transfer of State's share of funds to Institutions ;
disburse funds to State Universities and Colleges on the basis of the State Higher Education Pian and transparent norms ; and ~ |
specify sources, norms and mechanisms for financing higher educationalInstitutions. '
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Fund of the Council. Grants by the State, Government:
Annualfinancial statement on higher education and research
CHAPTER IV
eee ACCOUNTSANB'AUDIT i yarsib es
10. (1) The Council shall have its own Fund and all sums which may, from time to time, be paid to it by the Government or Central Government, as the case may be. and all other receipts of the Council shall be carried 'to the Fund andall payments by the Council shall be made therefrom:
'(2) The Council may spend such sumsasit thinks fit for performing its functions under' this Act, and such sums Si be treated as expenditure payable out of the Fundofthe Council.' weve ee ny
41. The Government shall, after due appropriation made by the State Legistaturé: by law' in this behalf, 'pay to the Couricil by way of grants such sums of money'asthe State Government may thinkfit for being utilised for the purpose of this Act."
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42. (1) The Council shall, in respect of each financial year, provide to the Government a statement of the estimated expenditure on development of higher educationand research for'that year, referred to as the "anhualfinancial statement on higher education and research" comprising the "annualfinancial support plan for higher education" andthe "annualfinancial'supportplan for research"for that year.
(2) The estimates of expenditure on developmentof higher education and research under sub-section (1) shall be based on norms, Principles and criteria as may be specified by the Government, from time to time. —
(3) The Council shall provide that part of the estimated expenditure planned to be appropriated towards research, along with an explanatory memorandum on the research programmesproposedto be funded and an assessmentof the productivity of research programmesfundedin the pastfive years.
(4) The assessmentof the productivity of research programmes under sub-section
(3) shall be based on norms as may be specified by the Government, from time to time. . ;
(5) The Government shail cause the annual report on higher education and research, with such modifications as it may recommend,to be laid before the State Legislature.
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| ny) Annual 13, (1) The Council shall, by regulations, establish principles, norms and finding criteria that would govern the block grants to be provided by it to support ae ia Universities and other higher educational Institutions for their general development or higher education and maintenance.
(2) The Council shall, in respect of each financial year on the basis of grants provided, prepare "annual funding support plan for higher education" detailing the Universities and other higher educational institutions Proposed to be supported and the grants proposed in respect of each University and other higher educational Institution, along with an explanatory memorandum specifying the reasons thereto.
(3) The annual financial support plan for higher education as soon as maybeafterit is made, be published on the website of the Council and laid before the State Legislature.
sual aera! 14. (1) The annual accounts of the Council shall be maintained in te such form as may be specified in this behalf by the Government.
(2) The annual accounts for eachfinancial year shall be closed by the 30th June of the succeeding year.
(3) The account shall be subject to audit by the chartered accountant firm, selected for the purpose by the Government.
(4) The audited account along with the report of the auditor shall be placed before the Council by the 30th Septemberfor approval.
Annual Report 15.(1) Annual report comprising the activities of the Council relating to the of the Council preceding year shall be prepared by the Council and shall be submittedto the Government by the 31°' Decemberin each year.
(2) The audited account and report of the auditor shall form part of the Annual Report.
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(3)The Government shall cause the Annual Report of the Council to be laid before the State Legislature.
(4) The Comptroller and Auditor General of India shall have the right of access with the books of Accounts of the Council.
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Chairperson. Vice- Chairperson
Members. Officers and other
employees of the Council to be public servant Protection of action taken in goodfaith.
Powerto
remove
difficulties. Repeal and
savings
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CHAPTER V
MISCELLANEOUS
16. The Chairperson, Vice-Chairperson. Members, Officers and other employees of the Council shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code, 1860 45 of 1860
17. No suit, prosecution or other legal proceedings shall lie against the Chairperson, Vice-Chairperson, Members, Officers and other employees of the Council for anything whichis in good faith done or intended to be done underthis Act.
18. (1)If any difficulty arises in giving effect to the provisions of this Act, the Government may, by order published in the Odisha Gazette, make provisions, not inconsistent with the provisions of this Act as appear to it to be necessary or expedient, for removing the difficulty:
Provided that no such order shall be made after the expiry of a period of two years from the date of commencementofthis Act.
(2) Every order made underthis section shall, as soon as maybeafterit is made,be laid before the State Legislature.
19. (1) The Odisha State Higher Education Council Ordinance, 2017 is Odisha
Ordinance 3 of
2017
hereby repealed.
(2) Notwithstanding the repeal under sub-section (1), anything done or any action taken under the Ordinance so repealed shall be deemed to have been done or taken underthis Act.
By Order of the Governor
B.P.ROUTRAY
Principal Secretary to Government Printed and published by the Director, Printing, Stationery and PublicationOdisha,Cuttack-10 Ex. Gaz. 1001-173+280
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