(1) This Act may be called University of Science and Technology, Meghalaya Act, 2008, . (2) It shall be deemed to have come into force on the date on which, the Notification is issued by the State Government.
In this Act, unless the context otherwise indicates: (i) Academic Council means the Academic Council of the University; (ii) Act means University of Science and Technology, Meghalaya Act, 2008. (iii) Adjunct Campuses means campus or campuses which are attached to the University in addition to the main campus; (iv) AICTE means the All India Council for Technical Education established under section 3 of the All India Council for Technical Education Act, 1987; · (v) Affiliated College means a College or an Institution which is affiliated to the,University; (vi) Centres means a School/Centre maintained by the university and sponsored by the Sponsor. (vii) Annual Report means the Annual report of the University as explained in section 45 of the Act; (viii) Board of Governors means the Board of Governors of the University as explained in section 21 of the Act; (ix) Board of Management means the Board of Management of the University as explained in Section 22 of the Act; (x) Chancellor means Chancellor of the University as explained in section 13 of the Act; (xi)Constituent College means a college or an institution maintained by the University; (xii) Development Fund means the Development Fund of the University as explained in section 43 of the Act; (xiii)Distance Education System means the system of imparting education through any means of information technology and communication such as multimedia, broadcasting, telecasting, online over internet, other interactive methods, email, internet, computer, interactive talk-back, e-Iearning, correspondence course, seminar, contact programme or a combination of any two or more of such means; (xiv)Endowment Fund means Endowment Fund of the University as explained in section 41 of the Act; (xv)Employee means employee appointed by the University; and includes teachers and other staff of the University or of a constituent college; (xvi)Faculty means faculty of the University; (xvii)Finance Officer means Finance Officer of the University as explained in section 1 7 of the Act; (xviii)General Fund means General Fund of the University as explained in section 42 of the Act; (xix)Prescribed means prescqbed by the Statutes; (xx)Director in relation to a constituent college, means the Head of the constituent college and includes, where there is no Director, the Deputy Director or any other person for the time being appointed to act as Director; (xxi)Regional Centre means a centre established or maintained by the University for the purpose of co-coordinating and supervising the work of Study Centres in any region and for performing such other functions as may be conferred on such centre by the Board of Management; (xxii)Registrar means Registrar of the University as explained in section 16 of the Act; (xxiii)Rules means the Rules of the University; (xxiv)Sponsor means the ERD Foundation registered under the Assam Society Registration Act; Assam vide Registration No.KAMl240/a-2/272 of 2006. (xxv) State means the State of Meghalaya; (xxvi) State Government means the State Government of Meghalaya; (xxvii) Statutes means the Statutes of the University; (xxviii)Study Centre means a centre established, maintained or recognized by the University for the purpose of advising, counselling or for rendering any other assistance including training, conducting contact classes and administering examinations required by the students; (xxix) Teacher means a Professor, Associate Professor, Assistant Professor/Lecturer or such other person as may be appointed for imparting instruction or conducting research in the University or in a constituent college or institution and includes the Director of a constituent college or institution in conformity with the norms prescribed by the UGC and other competent authority; (xxx) ERD means Education, Research and Development (xxxi) The ERD Foundation means the Society which is registered under the Assam Societies Registration Act, (Act XXI of 1860) at Guwahati, Assam vide Registration No. KAM/240/a-2/272 of 2006. (xxxii) UGC means the University Grants Commission established under the University Grants Commission Act, 1956; (xxxiii)University means the University of Science and Technology, Meghalaya established under this Act; (xxxiv) Vice - Chancellor means Vice- Chancellor of the University as explained in section 14 of the Act; (xxxv) Visitor means the Visitor of the University as explained in section 12 of the Act; (xxxvi)DCI means the Dental Council of India; (xxxvii) DEC means the Distance Education Council; (xxxviii) INC means the Indian Nursing Council; (xxxix) MCI means the Medical Council of India; (xl) NCTE means the National Council for Teacher Education;
The Sponsor shall have the right to establish the University in accordance (1) with the provisions of this Act. (2) An application containing the proposal to establish a University shall be made to the State Government by the Sponsor. (3) The proposal may contain the following particulars, namely:- (a) The objects of the University along with the details of the Sponsor; (b) The extent and status of the University and the availability of land; (c) The nature and type of programmes of study and research to be undertaken in the University during a period of the next five years; (d) The nature of faculties, courses of study and research proposed to be started; (e) The campus development such as buildings, equipment and structural amenities; (f) The phased outlays of capital expenditure for a period of the next five years; (g) The item-wise recurring expenditure, sources of finance and estimated expenditure for each student; (h) The scheme for mobilizing resources and the cost of capital thereto and the manner of repayments to each source; (i) The scheme of generation of funds internally through the recovery of fee from students, revenues anticipated from consultancy and other activities relating to the objects of the University and other anticipated incomes; (j) The details of expenditure on unit cost, the extent of concessions or rebates in fee, freeship and scholarship for students belonging to economically weaker sections and the fee structure indicating varying rate of fee, if any, that would be levied on non-resident Indians and students of other nationalities; (k) The history and credentials of the sponsor including years of experience and expertise in the concerned discipline at the command of the Sponsor as well as the financial resources; (l) The system for selection of students to the courses of study at the University; (m) Status of fulfillment of such other conditions as may be required by the State Government to be fulfilled before the establishment of the University. (n) Nature and types of its partnership and affiliations; and (o) Such other conditions as may be required by the State Government to be fulfilled before the establishment of the University;
Where the State Government, after such inquiry as it may deem (1) necessary, is satisfied that the Sponsor has fulfilled the conditions specified in sub-section (2), of Section 3, it may direct the Sponsor, to establish an Endowment Fund. (2) After the establishment of the Endowment Fund, the State Government may, by notification in the Official Gazette, accord sanction for establishment of the University. (3) The Headquarters of the University shall be at Killing, 9th Mile, Ri-Bhoi District in the State of Meghalaya, and it may have campuses or Regional Centres, Study Centres any where in India or abroad with approval of the Government of Meghalaya and other competent authority. (4) The Chancellor, the Vice-Chancellor, members of the Board of Governors, members of the Board of Management and the Academic Council for the time being holding office as such in the University so established, shall constitute a body corporate and can sue and be sued in the name of the University. (5) On the establishment of the University under sub-section (2), the land and other movable and immovable properties acquired, created, arranged or built by the University for the purpose of the University in the State of Meghalaya shall vest in the University. (6) The land, building and other properties acquired for the University shall not be used for any purpose, other than that for which the same is acquired.
The University shall be self-financing and shall neither make a demand nor shall be entitled to any grant-in-aid or any other financial assistance from the State Government or nay other body or corporation· owned or controlled by the State Government.
(1) The University may have constituent colleges, Regional Centres, RandD Centres, Production Centres and Study Centres. (2) The University may with the prior approval of the Board of Governors, sponsor and maintain any college, Regional Centres, RandD Centres, Production Centres and Study Centres or other institution.
The objectives for which the University is established are as follows: (a) To provide instruction, teaching, training and research in specialized fields of Engineering Science, Management Science, Applied Life Sciences, Physical Sciences, Physical Education and Sports Sciences, Media and Communication Technology, Pharmaceutical Sciences, Design and Architecture, Agriculture and Food Processing Sciences, Medical and Health Sciences and other related areas of Science and Technology and make provisions for research, advancement and dissemination of knowledge therein; (b) To establish a campus in the State of Meghalaya, and to have study centres, camp,.ses and examination centres specially in remote and educationally backward places of north Eastern region with the prior approval from the state Government/competent authority; (c) To offer class room and field oriented campus based programmes in various fields of professional education such as Management, IT, Bio-technology, Education, Environment and other scientific study and research; (d) To offer continuing and distance education programmes: (e) To institute degrees, diplomas, certificates and other academic distinctions on the basis of examination, or any other method of evaluation; (f) To collaborate with other colleges or universities, research institutions, industry associations, professional associations to conceptualize, design and develop specific educational and research programmes, training programmes and exchange programmes for students, Research scholars, faculty members and others; (g) To disseminate knowledge through seminars, executive education programmes, community programmes, publications, and training programmes; conferences, development (h) To utilize computer managed e-Iearning facilities for learning through national and international networks; (i) To undertake programmes for the training and development of faculty members of the University and other institutions in India or abroad establishing a successful Industry-Academia and Academia-Research linkage; j) To undertake collaborative research with any organization in India or abroad; (k) To create higher levels of intellectual abilities and professional development through Centres, Institutes or Academies to function under the University; (l) To provide consultancy to industry, Government and Public Organization; (m) To ensure that the standard of the degrees, diplomas, certificates and other academic distinctions as per norms laid down by AICTE/NCTE/UGC/MC/DEC/DCI/INC and Pharmacy Council of India. (n) To encourage writing, researching, publishing and distribution; (o) To provide necessary opportunities to promote Tribal, Minority and other downtrodden community of the region. (p) To do all things necessary or expedient to promote the above objectives; and (q) To pursue any other objective as may be approved by the State Government.
The University shall have the following powers, namely: (a) To establish, maintain and recognize such Colleges, Regional Centres and Study Centres as may be determined by the University from time to time in the manner laid down by the statutes; (b) To carry out all such other activities as may be necessary or feasible in furtherance of the object of the University; (c) To confer degrees, diplomas, certificates or other academic distinctions and professional designations including Doctorate and Post Doctorate Designation in the manner and under conditions laid down in the Statutes; (d) To institute and award fellowships, scholarships and prizes etc., in accordance with the Statutes; (e) To demand and receive such fees, bills, invoices and collect charges as may be fixed by the Statutes or rules, as the case may be; (f) To make provisions for extra curricular activities for students and employees; (g) To make appointments of the faculty, officers and employees of the University or a constituent college, Regional Centres and Study Centres etc; (h) To receive donations and gifts of any kind and to acquire, hold, manage, maintain and dispose of any movable or immovable property, including Trust and Endowment properties for the purpose of the University or a constituent college, or a Regional Centre, Study Centre; (i) To accept students from all sections of the Community regardless of caste, race or creed; j) To institute and maintain halls and to recognize places of residence for students of the University or a constituent college at the main campus and other campuses; (k) To supervise and control the residence, and to regulate the discipline among the students and all categories of employees and to lay down the conditions of service of such employees, including their Code of Conduct; (l) To create academic, ad,ministrative and support staff and other necessary posts; (m) To co-operate and collaborate with other Universities and Institutions in such a manner and for such purposes as the University may determine from time to time; (n) To offer programmes on distance learning basis and continuing education and the manner in which such programmes are offered by the University; (o) To organize and conduct refresher courses, orientation courses, workshops, seminars and other programmes for teachers, developers of course ware, evaluators and other academic staff; (p) To determine standards of admission to the University, constituent colleges, regional centres, study centres with the approval of Academic Council; (q) To make special provision for students belonging to the State of Meghalaya for admission in any course of the University or in a constituent college, regional centre or study centre; (r) To prescribe such courses for Bachelor Degree, Master Degree, Doctor of Philosophy, Doctor of Science Degrees and Research and such other Degrees, Diplomas, and Certificates etc.; (s) To provide for the preparation of instructional materials, including films, cassettes, tapes, video cassettes, CD, vcn and computer software and in the meantime to acquire necessary license and Registration in accordance with Cyber /Copyright Act; (t) To expel! suspend/discharge of any student/ faculty/ official if found guilty after making a due enquiry by competent authority and also to withdraw/discard any degree/certificate and other academic distinction on reasonable and justifiable ground; (u) To raise, collect, subscribe, and avail financial assistance with the approval of the Board of Governors against any mortgage of the property of the University for achieving the objective of the university; (v) To enter into, carry out, vary or cancel contracts; (w) To do all such other acts or things whether incidental to the powers aforesaid or not, as may be necessary to further the objects of the University; (x) To recognize examinations or periods of study (whether in full or in part) of other Universities, institutions or other places of Higher learning as equivalent to examinations or periods of study in the University and to withdraw such recognition at nay time; and (y) To manage all properties, movable and immovable the land acquired, created, arranged or built by the University for the purpose of the University in the State of Meghalaya which shall vest in the University and to ensure that such land, building and other properties acquired for the University shall not be used for any purpose, other than that for which the same is required. (z) To do all things necessary or expedient to exercise the above powers;
The following shall be the officers of the University: (a) The Chancellor; (b) The Vice-Chancellor; (c) The Registrar; (d) The Finance Officer; (e) The Controller of Examinations and Admissions; and (f) Such other offices as may be declared by the Statutes to be officers of the University.
(1) The Governor of Meghalaya will be the Visitor of the University. (2) The Visitor shall, when present, preside at the convocation of the University for conferring Degrees, Diplomas, Designations and Certificates. (3) The Visitor shall have the following powers namely: (a) To call for any paper or information relating to the affairs of the University. (b) On the basis of the information received by the Visitor, if he is satisfied that any order, proceeding, or decision taken by any authority of the University is not in conformity with the Act, Regulations, or Rules, he may issue such directions as he may deem fit in the interest of the University and the directions so issued shall be complied with by all concerned. (c) The Governor of Meghalaya while exercising this powers as Visitor of the University shall invariably consult State Government in any matter involving the interest of the State Government.
(1)The Sponsor shall, with the prior approval of the Visitor, appoint a person suitable to be appointed as the Chancellor of the University. (2) The Sponsor shall, with the prior approval of the Visitor, appoint a person suitable to be appointed as the Chancellor of the University. (3) The Chancellor shall be the head of the University (4) The Chancellor shall preside at the meeting of the Board of Governors and shall, when the Visitor is not present, preside at the convocation of the university for conferring degrees, diplomas, Designations or Certificates. (5) The Chancellor shall have the following powers, namely: - (a) To call for any information or record; (b) To appoint the Vice-Chancellor; (c) To remove the Vice-Chancellor; (d) To issue such directions as he deem fit in the interest of the University and the directions so issued shall be complied with by all concerned; and (e) Such other powers as may be conferred on him by this Act or the Statutes made there under.
(1) The Vice-Chancellor shall be appointed on such terms and conditions as may be prescribed by the statutes for a term of five years by the Chancellor. (2) The Vice - Chancellor shall be appointed by the Chancellor from a panel of three persons recommended by the Board of Governors and shall hold office for a term of five years. Provided that, after expiration of the term of five years, the Vice-Chancellor shall be eligible for re-appointment considering his successful track record for another period not exceeding two years. (3) The Vice-Chancellor shall be the Principal executive and Chief Academic Officer of the University and shall exercise general supervision and control over the affairs of the University and give effect to the decisions of the authorities of the University. (4) If in the opinion of the Vice-Chancellor it is necessary to take immediate action on any matter for which powers are conferred on any other authority by or under this Act, he may take such action as he deems necessary and shall at the earliest opportunity thereafter report his action to such officers or authority as would have in the ordinary course dealt with the matter. Provided that if in the opinion of the concerned authority such action should not have been taken by the Vice-Chancellor, then such case shall be referred to the Chancellor, whose decision thereon shall be final. Provided further that where any such action taken by the Vice-Chancellor affects any person in the service of the University, such person shall be entitled to prefer, within three months from the date on which such action is communicated to him, an appeal to the Board of Governors and the Board of Governors may confirm or modify or reverse the action taken by the Vice-Chancellor. (5) If in the opinion of the Vice-Chancellor any decision of any authority of the University is outside the powers conferred by this Act, Statutes or is likely to be prejudicial to the interest of the University, he shall request the concerned authority to revise its decision within seven days from the date of his decision and in case the authority refuses to revise such decision wholly or partly or fails to take any decision within seven days, then such matter shall be referred to the Chancellor and his decision thereon shall be final. (6) The Vice-Chancellor shall exercise such other powers and perform such other duties as may be laid down by the Statutes or the Rules. (7) The Vice-Chancellor shall preside at the convocation of the University in the absence of both Visitor and Chancellor and Chairman of the sponsoring Body, · for conferring degrees, diplomas, Designations or Certificates. (8) The Chancellor is empowered to remove the Vice-Chancellor after due enquiry. It will be open to the Chancellor to suspend the Vice-Chancellor during enquiry depending upon the seriousness of the charges, as he may deem fit.
Deans of Schools/Director of institutes and Deans of administration, academic and students' welfare shall be appointed by the Vice-Chancellor in such manner and shall exercise such powers and perform such duties as may be prescribed by Statutes.
(1) The appointment of the Registrar shall be made in such manner as may be prescribed by the Statutes. (2) All contracts shall be signed and all documents and records shall be authenticated by the Registrar on behalf of the University. (3) The Registrar shall exercise such other powers and perform such other duties as may be prescribed or may be required from time to time, by the Board of Governors. (4) The Registrar shall be responsible for the due custody of the records and the common seal of the University and shall be bound to place before the Chancellor, the Vice-Chancellor or any other authority, all such information and documents as may be necessary for transaction of their business. (5) The Registrar shall exercise such powers and perform such duties as may be prescribed by the Statutes and authorized by the Vice Chancellor.
The Finance Officer shall be appointed by the Board of Governors in such manner and shall exercise such powers and perform such duties as may be prescribed.
The Controller shall be appointed by the Board of Governors in such manner and shall exercise such powers and perform such duties as may be prescribed.
The manner of appointment, terms and conditions of service and powers and duties of the other officers of the University shall be such as may be prescribed.
The following shall be the authorities of the University, namely: (a) The Board of Governors; (b) The Board of Management; (c) The Academic Council; (d) The Finance Committee; and (e) Such other authorities as may be declared by the Statutes to be the authorities of the University.
(1) The Board of Governors shall consist of the following; (a) The Chancellor; (b) The Vice-Chancellor; (c) Three persons nominated by the Sponsor, ERD Foundation; (d) One representative from the Department of Education , Govt of Meghalaya nominated by the State Govt; (e) An educationist of repute to be nominated by the State Government; (f) One person of repute from the state of Meghalaya to be nominated by the sponsor; (g) Two persons of high academic repute and remarkable achievements in the field of science and technology nominated by the Sponsor from national level organization preferably from IIT/IISc or university of repute. (h) Two highly qualified and experienced persons in the field of science and technology, one from Industry and one from research organization; (2) The Chancellor shall be the Chairman of the Board of Governors. (3) The Registrar shall be an ex-officio Secretary of the Board of Governors. (4) The Board of Governors shall be the supreme authority and principal governing body of the University and hold office for a period of four years and shall have the following powers, namely: (a) to appoint the statutory auditors of the university. (b) to lay down policies to be pursued by the university. (c) to review the decisions of other authorities of the university, if they are not in conformity with the provisions of this act or the statutes or the rules. (d) to approve the budget and annual report of the university (e) to make new or additional Statutes and Rules or amend or repeal the earlier Statutes and Rules (f) to make decision about the voluntary winding up of the university. (g) to approve proposals for submission to the State Govt. and (h) to take such decisions and steps as are found desirable for effectively carrying out the objects of the University. (5) The Board of Governors shall meet at least twice in a calendar year at such time and place as the Chancellor thinks fit or can sit at any moment in case of any crisis and emergency.
(1) The Board of Management shall consist of:( a) The Vice-Chancellor; (b) The Registrar; (c) Three persons, nominated by the Sponsor; (d)Two Deans of the faculties as nominated by the Chancellor; (e) One representative to be nominated by the State Government; and (f) One person of repute from the State to be nominated by the sponsor; (2) The Vice-Chancellor shall be the Chairperson of the Board of management and the Registrar shall be the Secretary of the Board of Management. (3) The powers and functions of the Board of Management shall be such as may be prescribed.
The Academic Council shall consist of: (1) The Vice-Chancellor - Chairman (2) The Registrar - Secretary (3) The Finance Officer (4) Such other members as may be prescribed in the Statutes. Three persons having high academic background nominated by Sponsors, Deans of all schoolslDirector of institutes Four senior and dedicated faculty members from the schools/institute, nominated by Vice-Chancellor Four external high profile academic experts from the institution of repute preferably from lIT, Research Organization and University. (5) The Academic Council shall be the principal academic body of the University and shall, subject to the provisions of this Act, the Statutes and the Rules, co-ordinate and exercise general supervision over the academic policies of the University. (6) The term of the Academic Council will be for a period of two years.
(1) The Finance Committee shall consist of: (a) The Vice-Chancellor. (b) The Registrar. (c) The Finance Officer. (d) Two members nominated from the Sponsor. (e) Two experts nominated by the Sponsor from the financial institute organization. (2) The Finance Committee shall be the principal financial body of the University to take care of financial matters and shall, subject to the provisions of this Act, Statutes and Rules, co-ordinate and exercise general supervision over the financial matters of the University. (3) The term of the nominated persons will be for a period of 2-years.
The constitution, powers and functions of the other authorities of the University shall be such as may be prescribed.
No act or proceeding of any authority of the University shall be invalid merely by reason of the existence of any vacancy or defect in the constitution of the authority.
Subject to the provisions of this Act, the Statutes may provide for any matter relating to the University and staff, as given below: (a) The constitution, powers and functions of the authorities and other bodies of the University not specified in the Act, as may be constituted from time to time; (b) The operation of the endowment fund, the general fund and the development fund; (c) The terms and conditions of appointment of the Vice-Chancellor, the Registrar and the Finance Officer and their powers and functions; (d) The mode of recruitment and the conditions of service of the other officers, teachers and employees of the University; (e) The procedure for resolving disputes between the University and its officers, faculty members, employees and students; (f) Creation, abolition or restructuring of departments and faculties; (g) The manner of co-operation with other Universities or institutions of higher learning; (h) The procedure for conferment of honorary degrees; (i) Provisions regarding grant of freeships and scholarships; U) Number of seats in different courses of studies and the procedure of admission of students to such courses; (k) The fee chargeable from students for various courses of studies; (1) Institution of fellowships, scholarships, students hips , freeships, medals and prizes; (m) Procedure for creation and abolition of posts; (n) Other matters which may be prescribed.
(1) The first Statutes framed by the Board of Governors shall be submitted to the State Government for its approval, which may, within three months from the date of receipt of the Statutes give its approval with or without modifications. (2) Where the State Government fails to take any decision with respect to the approval of the Statutes within the period specified under Sub-section (1) it shall be deemed to have been approved by the State Government.
The Board of Governors may, with the prior approval of the State Government, make new or additional Statutes or amend or repeal the Statutes.
Subject to the provisions of this Act, the Rules may provide for all or any of the following matters, namely:- (a) Admission of students to the University and their enrolment and continuance as such; . . (b) The courses of study to be laid down for all Degrees, Diplomas, Certificates, and other academic distinctions of the University; (c) The award of Degrees, Diplomas, Certificates and other academic distinctions of the University; (d) Creation of new authorities of the University; (e) Accounting policy and financial procedure; (f) The conditions of the award of fellowships, scholarships, studentships, medals and prizes; (g) The conduct of examinations and the conditions and mode of appointment and duties of examining bodies, examiners, invigilators, tabulators and moderators; (h) The fee to be charged for admission to the examinations, Degrees, Diplomas, Certificates1 and other academic distinctions of the University; (i) Revision of fees; j) Alteration of number of seats In different courses and programmes. (k) The conditions of residence of the students at the University or a constituent colleges/ Schools/ Centres; (l) Maintenance of discipline among the students of the University or a constituent colleges; (m) All other matters as may be provided in the Statutes and Rules under the Act.
(1) The Rules shall be made by the Board of Governors and the Rules so made shall be submitted to the State Government for its approval, which may, within two months from the date of receipt of the Rules, give its approval with or without modification. (2) Where the State Government fails to take any decision with respect to the approval of the Rules within the period specified under sub-section (1), it shall be deemed to have been approved by the State Government.
The Board of Governor may, with the prior permission of the state Government, make new or additional Rules or amend or repeal the Rules.
(1) Every employee shall be appointed under a written contract, which shall be kept in the University and a copy of which shall be furnished to the employee concerned. (2) Disciplinary action against the employees shall be governed by procedure prescribed in the Statutes.
(1) Every employee of the University or of a constituent college, shall notwithstanding anything contained in this Act, have a right to appeal within such time as may be prescribed, to the Board of Management against the decision of any officer or authority of the University or of the Director of any such college, and thereupon the Board of Mapagement may confirm, modify or change the decision appealed against. (2) Disciplinary action against the students/employees shall be governed by procedure prescribed in the Statutes.
The University shall constitute for the benefit of its employees such provident or pension fund and provide such insurance scheme as it may deem fit in such manner and subject to such conditions as may be prescribed.
If any question arises as to whether any person has been duly selected or appointed as, or is entitled to be a member of any authority or other body of the University, the matter shall be referred to the Chancellor whose decision thereon shall be final.
Any authority of the University mentioned in Section 20 will be empowered to constitute a committee of such authority, consisting of such members as such authority may deem fit, and having such powers as the authority may deem tit.
Any casual vacancy among the members, other than ex-officio members, of any Authority or body of the University shall be filled in the same manner in which the member whose vacancy is to be filled up, was chosen, and the person filling the vacancy shall be a member of such authority or body for the residue of the term for which the person whose place he/she fills would have been a member.
No suit or other legal proceedings shall lie against any officer or other employee of the University for anything, which is done in good faith or intended to be done in pursuance of the provisions of this Act, the Statutes or the Rules.
Notwithstanding anything contained in any other provisions of this Act and the Statutes: (a) The first Vice-Chancellor shall be appointed by the Chancellor and the said officer shall hold office for a term of three years; (b) The first Registrar and the first Finance Officer shall be appointed by the Chancellor who shall hold office for a term of three years and two years respectively; (c) The first Board of Governors shall hold office for a term not exceeding three years; (d) The first Board of Management, the first Finance Committee and the first Academic Council shall be constituted by the Chancellor for a term of two years apd may be extended for another one year after considering the dedication, performance in implementation and administration. (e) The First Dean of Schools/Director of Institutes, Dean Administration! Academic/Students welfare will be appointed for two years and may be extended for another one year after considering the dedication, performance of implementation and administration.
(1) The University shall establish an Endowment Fund of at least Rupees two crore. (2)The University shall have power to invest the Endowment Fund in such manner as may be prescribed. (3)The University may transfer any amount from the general fund or the development fund to the endowment fund. Excepting in the dissolution of the University, in no other circumstances can any monies be transferred from the endowment fund for other purposes. (4) Not exceeding 75 of the incomes received from the endowment fund shall be used for the purposes of development works of the University. The remaining 25 shall be reinvested into the endowment fund.
(1) The University shall establish a general fund to which the following amount shall be credited, namely: (a) All fees which may be charged by the University; (b) All sums received from any other source; (c) All contributions made by the Sponsor; (d) All contributions/donations made in this behalf by any other person or body, which are not prohibited by any law for the time being in force. (2) The funds credited to the general fund shall be applied to meet the following payments: (a) The repayment of debts including interest charges thereto incurred by the University for the purposes of this Act and the Statutes, and the Rules made thereunder; (b) The upkeep of the assets of the University; (c) The payment of the cost of audit of the fund created under section 42. (d) Meeting the expenses of any suit or proceedings to which University is a party; (e) The payment of salaries and allowances of the officers and employees of the University, members of the teaching and research staff, and payment of any Provident Fund contributions, gratuity and other benefits to any such officers and employees, members of the teaching and research staff; (0 The payment of traveling and other allowances of the members of the Board of Governors, the Board of Management, Academic Council, and other authorities so declared under the Statutes of the University and of the members of any Committee or Board appointed by any of the authorities of the University in pursuance of any provision of this Act, or the Statutes, or the RuL.3 made thereunder; (g) The payment of fellowships, freeships, scholarships, assistantships and other awards to students, research associates or trainees eligible for such awards under the Statutes, or Rules of the University under the provisions of this Act; (h) The payment of any expenses incurred by the University in carryilng out the provisions of this Act, and the Statutes or the Rules made thereunder; (i) The payment of cost of capital, not exceeding the prevailing bank rate of interest, incurred by the Sponsor for setting up the University and the investments made thereof; (j) The payment of charges and expenditure relating to the consultancy work undertaken by the University in pursuance of the provisions of this Act, and the Statutes, and the Rules made there under; (k) The payment of any other expenses including a management fee payable to any organization charged with the responsibility of managing the University on behalf of the sponsoring body, as approved by the Board of Management to be an expense for the purposes of the University (I) Provided that no expenditure shall be incurred by the University in excess of the limits for total recurring expenditure and total non-recurring expenditure for the year as may be fixed by the Board of Management without the previous approval of the Board of Management. (m)Provided further that the General fund shall be applied for the objects specified under sub section (2) with the prior approval of the Board of Management of the University.
(1) The University shall also establish a development fund to which the following funds shall be credited, namely: (a) Development fees which may be charged from students; (b) All sums received from any other source for the purposes of the development of the University; (c) All contributions made by the Sponsor; (d) All contributions/donations made in this behalf by any other person or body which are not prohibited by any law for the time being in force; and (e) All incomes received from the endowment fund. (2) The funds credited to the development fund from time to time shall be utilized for the development of the University.
The funds established under .sections 41, 42 and 43 shall, subject to general supervision and control of the Board of Governors, be regulated and maintained in such manner as may be prescribed.
45.(1) The annual report of the University shall be prepared under the direction of the Board of Management and shall be submitted to the Board of Governors for its approval. (2) The Board of Governors shall consider the annual report in its meeting and may approve the same with or without modification; (3) A copy of the annual report duly approved by the Board of Governors shall be sent to Visitor and the State Government on or before December 31 following close of the financial year in March 31 each year.
(1) The annual report of the University shall be prepared under the direction of the Board of Management and shall be submitted to the Board of Governors for its approval. (2) The Board of Governors shall consider the annual report in its meeting and may approve the same with or without modification; (3) A copy of the annual report duly approved by the Board of Governors shall be sent to Visitor and the State Government on or before December 31 following close of the financial year in March 31 each year. December 31 following close of the financial year in March 31 each year. (4) The annual accounts, the Balance Sheet and the audit report shall be considered by the Board of Governors at its meeting and the Board of Governors shall forward the same to the Visitor and the State Government along with its observations thereon on or before December 31 each year. (5) In the event of any material qualifications in the Report of the Auditors, the State Government may issue directions to the University, and such directions shall be binding on the University.
A copy of any receipt, application, notice, order, proceeding or resolution of any authority or committee of the university or other documents in possession of the University or any entry in any register duly maintained by the University, if certified by the Registrar, shall be received as prima facie evidence of such receipt, application, notice, order, proceeding, resolution or document or the existence of entry in the register and shall be admitted as evidence of the matters and transaction therein recorded where the original thereof would, if produced, have been admissible in evidence.
(1) If the Sponsor proposes dissolution of the University in accordance with the law governing its constitution or incorporation, it shall give at least three months notice in writing to the State Government. (2) On identification of mismanagement, mal-administration, in-discipline, failure in the accomplishment of the objects of University and economic hardships in the management systems of University, the State Government would . issue directions to the management system of University. If the directions are not followed within such time as may be prescribed, the right to take decision for winding up of the University would vest in the State Government. (3) The manner of winding up of the University would be such as may be prescribed by the State Government in this behalf. Provided that no such action will be initiated without affording a reasonable opportunity to show cause to the Sponsor. (4) On receipt of the notice referred to in sub-section (1), the State Government shall, in consultation with the AICTE and UGC make such arrangements for administration of the University from the proposed date of dissolution of the University by the Sponsor and until the last batch of students in regular courses of studies of the University complete their courses of studies in such manner as may be prescribed by the Statutes.
(1) The expenditure for administration of the University during the taking over period of its management under section 48 shall be met out of the endowment fund, the general fund or the development fund. (2) If the funds referred to sub-section (l) are not sufficient to meet the expenditure of the University during the taking over period of its management, such expenditure may be met by disposing of the properties or assets of the University, by the State Government.
Every Statute or Rule made under this Act shall be laid, as soon as may be after it is made, on the table of the Legislative Assembly.
(1) If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by a notification or order, make such provisions, not inconsistent with the provisions of this Act, as appear to it to be necessary or expedient, for removing the difficulty: Provided that no notification or order under sub-section (1) shall be made after the expiration of a period of three years from the commencement of this Act. (2) Every order made under sub-section (1) shall, as soon as may be after it is made, be laid before the State legislature.
Notwithstanding anything contained in this Act, the establishment, maintenance of standards and any other matter concerning this University including constituent colleges, study centres, and regional centres shall be subject to the UGC (Establishment and Maintenance of Standards in Private Universities) Regulation 2003 as amended from time to time and any other Regulation or direction as may be issued by the UGC from time to time.
(1)The Visitor shall once, at least in every 5 years, constitute a committee to review the working of the University and to make recommendation (2)The Committee shall consist of not less than three eminent educationists, one of whom shall be the chairman of the committee appointed by the Visitor in consultation with the State Government. (3)The terms and conditions of the appointment of the members shall be determined by Visitor. (4)The Visitor may take such actions of the recommendations as he deems fit.
If not less than two thirds of the members of the Academic Council, recommend that an honorary degree or academic distinction be conferred on any person of the ground that he is in their opinion by reason of eminent attainment and position, fit and proper to receive such degree or academic distinction, the Board of Governors may by a resolution, decide that the same may be conferred on the person recommended.
(1) The Board of Governors may on the recommendation of the Academic Council, Withdraw any distinction, degree, diploma or privileged conferred on or granted to any person by a resolution passed by the majority of the total membership of the Board of Governors and by a majority of not less than two thirds of the members of the Board of Governors present and voting at the meeting, if such person has been convicted by a court of law for an offence which in the opinion of the Board of Governors involves moral turpitude or if he has been guilty of gross misconduct. (2) No action under this rule shall be taken against any person unless he has been given an opportunity to show cause against the action proposed to be taken. A copy of the resolution passed by the Board of Governors shall be immediately sent to the person concerned. Any person aggrieved by the decision taken by the Board of Governors may appeal to the Visitor within thirty days from the date of the receipt of such resolution. The decision of the Visitor in such appeal shall be final.
The final authority responsible for maintenance of discipline among the students of the University shall be the Vice-Chancellor. His directions in that behalf shall be carried out by the Heads of the University, hostels and Institutions. Notwithstanding anything contained in sub-clause, the punishment of debarring a student from the examination or restriction from the University or a hostel or an institution shall on the report of the Vice-Chancellor be considered and imposed by the Board of Management. Provided that no such punishment shall be imposed without giving the student concerned a reasonable opportunity to show cause against the action proposed to be taken against him.