ISLAMIC UNIVERSITY OF SCIENCE
AND TECHNOLOGY, KASHMIR
ACT, 2005
(ACT NO. XVIII of 2005)
Section.
1. Short title and Commencement.
2. Definitions.
3. The University.
4. Objects.
5. Powers of the University.
6. University open to all classes,
castes and creeds.
7. Jurisdiction of the University.
8. Officers of the University.
9. Authorities of the University.
10. Board.
11. The Executive Council.
12. The Academic Council.
13. The Academic Advisory
Committee.
14. Statutes.
15. Statutes how made.
16. Ordinance.
THE ISLAMIC UNIVERSITY OF SCIENCE AND
TECHNOLOGY, KASHMIR ACT, 2005.
(Act No. XVIII OF 2005)
CONTENTS
Preamble.
Section.
17. Regulations.
18. Colleges.
19. Annual reports.
20. General Fund.
21. Audit of accounts.
22. Disputes as to constitution of
Univer sity Author it ies and
Bodies.
23. Constitution of Committees.
24. Filling of casual vacancies.
25. Proceedings of the University
Authorit ies and Bodies not
invalidated by vacancies.
26. Constituent Colleges.
27. Removal of difficulties.
28. Transitional provisions.
29. Repeal and saving.
SCHEDULE
–––––––
ISLAMIC UNIVERSITY OF SCIENCE AND TECHNOLOGY 5
KASHMIR ACT, 2005
THE ISLAMIC UNIVERSITY OF SCIENCE AND
TECHNOLOGY, KASHMIR ACT, 2005.
(Act No. XVIII OF 2005)
[Received the assent of the Governor on 7th November, 2005 and
published in the Government Gazette dated 11th November, 2005].
An Act to provide for the establishment of a residential and technical
University in the State of Jammu and Kashmir to offer Islamic, scientific,
technical and other education as also to usefully utilize the surplus finance of
the Board and for matters connected therewith of incidental thereto.
Be it enacted by the Jammu and Kashmir State Legislature in the Fifty-
sixth Year of the Republic of India as follows :––
1. Short title and Commencement.—(1) This Act may be called the Islamic
University of Science and Technology, Kashmir Act, 2005.
(2) It shall come into force on such date as the Government may, by
notification in the Government Gazette, appoint.
(3) Seat of the University shall be at Awantipora, Kashmir.
2. Definitions.—In this Act, unless the context otherwise requires,––
(a) “Act” means the Islamic University of Science and Technology,
Kashmir Act, 2005 ;
(b) “Board” means the Board of Directors established under section 5 of
the Jammu and Kashmir Muslim Specified Wakafs and Specified
Wakafs Properties (Management and Regulation) Act, 2004 ;
(c) “Chancellor” means the Chancellor of the University provided
under sub-section (1) of section 8 ;
(d) “College” means a college maintained by the University ;
(e) “Hall” means a unit of residence, by whatever name called, for
students of the University provided or maintained by it ;
1. Enforced vide SRO-183 dated 3rd July, 2009 with effect from 11th November, 2005
6 ISLAMIC UNIVERSITY OF SCIENCE AND TECHNOLOGY
KASHMIR ACT, 2005
(f) “prescribed” means prescribed by Statutes, Ordinances or
Regulations ;
(g) “recognized institution” means an institution of higher learning
maintained by the University or established by the Board and
recognized by the University ;
(h) “State” means the State of Jammu and Kashmir ;
(i) “Statutes”, “Ordinances” and “Regulations” means respectively
the Statutes, Ordinances and Regulations of the University made
under this Act ;
(j) “University” means Islamic University of Science and Technology,
Kashmir.
3. The University.—The first Chancellor and the first Vice-Chancellor of
the University, the Executive Council and the Academic Council and all persons
who may hereafter become such officers, so long as they continue to hold
such offices are hereby constituted a body corporate by the name of “Islamic
University of Science and Technology, Kashmir”.
4. Objects.—The objects of the University shall be to disseminate and
advance knowledge, wisdom and understanding, and to offer Islamic, scientific,
technical and other education of the highest standards by teaching and research
and by the example and influence of its corporate life.
5. Powers of the University.—The University shall have the following
powers, namely :––
(1) to provide for instruction including the method of correspondence
courses in such branches of learning as the University may time to
time determine, and to make provision for research, for the
advancement and dissemination of knowledge and for offering
Islamic, scientific, technical and other education of the highest
standards ;
(2) to confer honorary degrees or other academic distinctions in the
manner laid down in the Statutes ;
(3) to create such teaching, administrative and other posts as the
University may deem necessary, from time to time and to make
appointments thereto ;
ISLAMIC UNIVERSITY OF SCIENCE AND TECHNOLOGY 7
KASHMIR ACT, 2005
(4) to appoint or recognize persons as Professors, Readers or Lecturers
or otherwise as teachers of the University ;
(5) to institute Awards, Fellowships, Scholarships, Exhibitions and
Prizes ;
(6) to establish and maintain Colleges and Halls, to recognize guide,
supervise and control Halls started by the Board and to withdraw
any such recognition ;
(7) to regulate and enforce discipline among students and employees
of the University and to take such disciplinary measures in this
regard as may be deemed necessary ;
(8) to make arrangements for promoting health and general welfare of
students and employees of the University ;
(9) to determine and provide for examinations for admissions into the
University ;
(10) to recognize for any purpose, either in whole or in part any
institution established and maintained by Board on terms and
conditions as may, from time to time, be prescribed and to withdraw
such recognition ;
(11) to co-operate with any other University, authority or association or
any other public or private body having in view the promotion of
purposes and objects similar to those of the University for such
purposes as may be agreed upon on such terms and conditions as
may, from time to time, be prescribed ;
(12) to enter into any agreement for incorporation in the University or
any other institution and for taking over its rights, properties and
liabilities and for any other purpose not repugnant to the Act ;
(13) to demand and receive payment of such fees and other charges as
may, from time to time, be prescribed ;
(14) to receive donations and to acquire, hold and manage any property
movable or immovable including trust or endowed property for the
purposes or objects of the University, and to invest funds in such
manner as the University may think fit ;
8 ISLAMIC UNIVERSITY OF SCIENCE AND TECHNOLOGY
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(15) to make provision for research and advisory services, and for the
purpose to enter into such arrangements with other institutions
or bodies as the University may deem necessary ;
(16) to provide for the printing, production and publication of research
and other work which may be issued by the University ;
(17) to borrow, with the approval of Board on security of the University
property, money for the purposes of the University ; and
(18) to do all such things as may be necessary, incidental or conducive
to the attainment of all or any of the objects of the University.
6. University open to all classes, castes and creeds.–– The University
shall be open to all persons of either sex and of whatever race, creed, caste
or class.
7. Jurisdiction of the University.–– The territorial jurisdiction and the
responsibility of the University shall extend to the entire State.
8. Officers of the University. ––(1) The Chief Minister of the State shall,
by virtue of his office, be the Chancellor of the University.
(2) The Chancellor shall, if present, preside at convocation of the
University for conferring degrees.
(3) There shall be a Vice-Chancellor appointed in the manner prescribed
by the Statutes who shall be the Principal Executive and Academic Officer of
the University and ex-officio Chairman of the Executive Council, Academic
Council and Finance Committee and he shall, in the absence of the Chancellor,
preside at any convocation for conferring degrees.
(4) There shall be a Dean for each School of Study who shall be
appointed in such manner and with such powers and duties as may be
prescribed by the Statutes.
(5) There shall be a Registrar who shall act as Secretary of the Executive
Council and the Academic Council and he shall be appointed in such manner
and with such powers and duties as may be prescribed by the Statutes.
(6) There shall be a Finance Officer, who shall be the Secretary of the
Finance Committee and exercise such powers and perform such duties as may
be prescribed by the Statutes.
ISLAMIC UNIVERSITY OF SCIENCE AND TECHNOLOGY 9
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(7) There shall be such other officers as provided for in the Statutes.
9. Authorities of the University.––The authorities of the University shall
be the Board, the Executive Council, the Academic Council, the Schools of
Studies, the Finance Committee and such other authorities as may be declared
by the Statutes to be authorities of the University.
10. Board.––(1) The Board shall be the supreme authority of the
University.
(2) The Board shall have the power to review the acts of the Executive
Council and the Academic Council (save when these authorities have acted in
accordance with the powers conferred upon them under the Act, the Statutes
or the Ordinances) and shall exercise all the powers of the University not
otherwise provided for by the Act or the Statutes.
11. The Executive Council.––The Executive Council shall consist of the
following members, namely :––
(i) the Vice-Chancellor of the University ;
(ii) the Vice-Chancellor of the University of Jammu ;
(iii) the Vice-Chancellor of the University of Kashmir ;
(iv) the Vice-Chancellor of the Baba Ghulam Shah Badshah
University ;
(v) the Dean of Students ex-officio ;
(vi) not more than two Deans of Schools of Studies, by rotation
according to seniority ;
(vii) not more than two Principals of Colleges ; and
(viii) three persons, none of whom shall be an employee of the University
or an institution recognized by, or associated with the University
nominated by Chancellor.
(2) The members of the Executive Council referred to in items (vi), (vii)
and (viii) shall hold office for a term of three years.
(3) The term of office of the members of the Executive Council shall
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commence from the date of election, nomination or appointment, the case may be.
(4) Seven members of the Executive Council shall form the quorum.
(5) The Executive Council shall be the executive body of the University,
and its constitution and the terms of the office of its members other than ex
officio members, shall be prescribed by the Statutes.
(6) The Executive Council shall be incharge of the general management
and administration (including the revenue and property) of the University.
12. The Academic Council.—(1) The Academic Council shall be the
Academic body of the University, and its constitution and the terms of office of
its members, other than ex officio members, shall be prescribed by the Statutes.
(2) The Academic Council shall, subject to the provisions of the Act, the
Statutes and the Ordinances, have the control and general regulation and be
responsible for the maintenance of standards of instruction, education and
examination within the University and shall exercise such other powers and
perform such other duties as may be conferred or imposed upon it by the Statutes.
13. The Academic Advisory Committee.—(1) There shall be constituted
an Academic Advisory Committee of the University which shall advise generally
on the planning and development of the University and keep under review the
standard of education and research in the University.
(2) The Committee shall consist of––
(a) the Vice-Chancellor ;
(b) not more than seven persons of high academic standing who shall
be appointed in such manner as may be prescribed by the Statutes ;
(c) the Secretary to Government, Higher Education Department, ex-officio ;
and
(d) the Secretary to Government, Haj and Auqaf Affairs Department, ex-officio.
(3) The Chancellor may determine a date with effect from which the
Academic Advisory Committee shall stand dissolved.
14. Statutes.—Subject to the provisions of the Act, the Statutes may
provide for all or any of the following matters, namely :––
ISLAMIC UNIVERSITY OF SCIENCE AND TECHNOLOGY 1 1
KASHMIR ACT, 2005
(a) the constitution, powers and duties of the authorities and other
bodies of the University except the Board, the qualifications and
disqualifications for membership of such authorities and other
bodies, appointment and removal of members thereof and other
matters connected therewith ;
(b) the appointment, powers and duties of the officers of the University ;
(c) the appointment, powers and conditions of services and powers
and duties of the employees of the University ;
(d) the terms and conditions under which institutions may be associated
with the University ;
(e) the administration of the University, the establishment and abolition
of the colleges, institutions and halls, the grant and withdrawal of
recognition to institutions, the institutions of Fellowships, Awards
and the like, the conferment of degrees and other academic
distinctions and the grant of diplomas and certificates ;
(f) the giving of religious instruction ; and
(g) any other matter which is necessary for the proper and effective
management and conduct of the affairs of the University and which by
the Act is to be or may be provided by the Statutes.
15. Statutes how made.—(1) The first Statutes are those set out in the
Schedule.
(2) The Executive Council may, from time to time, make new or additional
Statutes or may amend or repeal the Statutes :
Provided that the Executive Council shall not make any Statute or any
amendment of the Statute affecting the status, powers or constitution of any
existing authority of the University until such authority has been given an
opportunity of expressing an opinion on the proposal and any opinion so
expressed shall be in writing and shall be considered by the Executive Council :
Provided further that no Statute shall be made by the Executive Council
affecting the discipline of students and standards of instruction, education
and examination except after consultation with the Academic Council.
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16. Ordinance.—(1) Subject to the provisions of the Act and the Statutes,
the Ordinances may provide for all or any of the following matters, namely :—
(a) the admission of the students, the course of study and the fees
therefor, the qualifications pertaining to degrees, diplomas,
certificates and other academic distinctions, the conditions, for
Grant of Fellowships, Awards and the like ;
(b) the conduct of examinations, including the terms of office and
appointment of examiners and the conditions of residence of
students and their general discipline ;
(c) the management of colleges and institutions maintained by the
University ; and
(d) any other matter which by the Act or the Statutes is to be or may be
provided by the Ordinances.
(2) The first Ordinances shall be made by the Vice-Chancellor with the
previous approval of the Board and the Ordinances made may be amended,
repealed or added to at any time by the Executive Council in the manner
prescribed by the Statutes.
17. Regulations.—The authorities of the University may make the
regulations for the conduct of their own business and that of the Committees
appointed by them and not provided for by this Act, the Statutes or the
Ordinances in the manner prescribed by the Statutes.
18. Colleges.—The Colleges shall be such as may, after the commencement
of the Act, be started by the Board and recognized by the Executive Council in
accordance with the Act.
19. Annual reports.—The Annual report of the University shall be prepared
under the direction of the Executive Council and shall be submitted to Board
on or before such date as may be prescribed by the Statutes and shall be
considered by the Board at its budget meeting.
(2) The board may communicate its comments thereon to the Executive
Council.
20. General Fund.—The University shall have a General Fund set up by
Board in the name of the University and operated by the University to which
shall be credited—
ISLAMIC UNIVERSITY OF SCIENCE AND TECHNOLOGY 1 3
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(i) rupees twenty crore as a one-time capital grant to be made by the
Board for meeting the non-recurring cost of the University ;
(ii) rupees two crore to be annually contributed by the Board ;
(iii) its income relating the fee and endowments ;
(iv) contributions or grants as may be made by the Board ; and
(v) other contributions or grants as may be made by any person or
authority.
21. Audit of accounts.—(1) The accounts of the University shall, once at
least in every year and at intervals of not more than fifteen months be audited by
the Chartered Accountants of the University.
(2) The Finance Officer shall be responsible for having the account of the
University audited in accordance with sub-section (1).
(3) A copy of the accounts when audited together with the audit report
shall be submitted by the Registrar to the Chancellor, and to the Board.
22. Disputes as to constitution of University Authorities and Bodies.––If
any question arises whether any person has been duly elected or appointed as or
is entitled to be, a member of any authority or other body of the University, the
matter shall be referred to the Chancellor whose decision thereon shall be final.
23. Constitution of Committees.––Where any authority, of the University
is given power by the Act or the Statutes to appoint Committees, such Committees
shall, save as otherwise provided, consist of members of the authorities concerned
and of such other persons (if any) as the authority in such case may think fit.
24. Filling of casual vacancies.––All casual vacancies among the members
(other than ex-officio members) of any authority or other body of the University
shall be filled, as soon as conveniently may be, by the person or body who
appointed, elected or co-opted the member whose place has become vacant and
the person appointed, elected or co-opted to a casual vacancy shall be a member
of such authority or body for the residue of the term for which the person whose
place he fills would have been a member.
25. Proceedings of the University Authorities and Bodies not invalidated
by vacancies.— No act or proceedings of any authority or other body of the
University shall be invalidated merely by reason of the existence of a vacancy or
vacancies among its members.
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26. Constituent Colleges.––(1) Notwithstanding anything to the contrary
contained in the Kashmir and Jammu Universities Act, 1969 or any other law in
force on the subject, Bibi Halima College of Nursing and Technology and Madintul
Uloom, Hazratbal shall, with effect from the commencement of the Act, be
Constituent Colleges of the University.
(2) The Constituent Colleges referred to under sub-section (1) shall, with
effect from such date as may be appointed by the Government by notification in
the Government Gazette, cease to be affiliated with the Kashmir University :
Provided that the University examinations for all the courses in respect of
which the Constituent Colleges are affiliated with the Kashmir University shall
continue to be conducted by the said University in the year of issuance of
notification and thereafter the examination in the subsequent years shall be
conducted by the University.
27. Removal of difficulties.— If any difficulty arises in giving the effect to
the provisions of this Act, Chancellor may by order published in the Government
Gazette, make such provisions not inconsistent with the purposes 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 two years
from the commencement of the Act.
28. Transitional provisions.—Notwithstanding anything contained in the
Act and the Statutes, the first Vice-Chancellor, Executive Council and the
Academic Council shall be nominated by the Chancellor and shall hold office for
a term of three years :
Provided that the Vice-Chancellor of the University of Kashmir, the
University of Jammu and the Baba Ghulam Shah Badshah University shall be
ex-officio members of Executive Council so nominated.
29. Repeal and saving.—(1) Islamic University of Science and Technology,
Kashmir Ordinance, 2005 is hereby repealed.
(2) Notwithstanding such repeal, anything done, any action taken, any
order or notification issued, under any of the provisions of law repealed under
sub-section (1) shall be deemed to have been done, taken or issued under the
corresponding provisions of the Act as if such provisions of the Act were in
force on the day such thing was done, action was taken or order or notification
was issued.
–––––––
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SCHEDULE
THE STATUTES OF THE UNIVERSITY
1. Definitions.—In the Statutes,—
(a) “Act” means the Islamic University of Science and Technology,
Awantipora, Kashmir Act, 2005 ;
(b) all words and expressions used herein and defined in the Act shall
have the meaning respectively assigned to them in the Act.
2. Vice-Chancellor.—(1) The Vice-Chancellor shall be appointed by the
Chancellor from a penal of not less than four persons who shall be recommended
by a Committee consisting of four members :
Provided that if the Chancellor does not approve any of the persons so
recommended, he may call for fresh recommendations.
(2) The Committee shall consist of––
(i) a member to be nominated by the Chancellor who shall be the
Chairman of the Committee ;
(ii) a member to be nominated by the University Grants Commission ;
and
(iii) two members, not being connected with the affairs of University or
any institution recognized by the University to be nominated by
the Executive Council.
(3) The Vice-Chancellor shall be a whole-time salaried officer of the
University.
(4) The Vice-Chancellor shall hold office for a minimum term of three
years extendible up to five years from the date on which he enters upon his
office and shall on the expiration of his term of office, be ineligible for
appointment to that office :
Provided that the Vice-Chancellor shall notwithstanding the expiration
of his term continue to hold his office until his successor is appointed and
enters upon his office.
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(5) The emoluments and terms and conditions of service of the Vice-
Chancellor shall be as follows :––
(i) There shall be paid to the Vice-Chancellor such salary as is
determined by the Chancellor at the time of his appointment and he
shall be entitled, without payment of rent, to use a furnished
residence throughout his term of office and no charge shall fall on
the Vice-Chancellor personally in respect of the maintenance of
such residence.
(ii) The Vice-Chancellor shall not be entitled to the benefits of the
University Provident Fund or to any other allowance :
Provided that, where any employee of the University is appointed as
Vice-Chancellor, he shall be allowed to continue to contribute to the Provident
Fund and the Contribution of the University shall be limited to what he had
been Contributing immediately before his appointment as Vice-Chancellor.
(iii) The Vice-Chancellor shall be entitled to Dearness Allowance and
Travelling Allowance at such rates as may be fixed by the Chancellor.
(iv) The Vice-Chancellor shall be entitled to leave on full pay for one-
eleventh of the period spent by him on active service.
(v) The Vice-Chancellor shall also be entitled, on medical grounds or
otherwise than on medical grounds to leave without pay for a period
not exceeding three months during the term of his office :
Provided that such leave may be converted into leave on full
pay to the extent to which he will be entitled to leave under sub-
clause (iv).
(vi) If the office of the Vice-Chancellor becomes vacant, the functions
of office shall, until some person is appointed under clause (i) to
the vacant office, be performed by such person as is designated by
the Chancellor.
3. Powers and duties of Vice-Chancellor.— (1) The Vice-Chancellor shall
have a general responsibility for maintaining and promoting efficiency and
good order of the University.
(2) It shall be the duty of the Vice-Chancellor to see that the provisions
of the Act, these Statutes, Ordinances and the Regulations are duly observed
ISLAMIC UNIVERSITY OF SCIENCE AND TECHNOLOGY 1 7
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and the decisions taken by the authorities of the University are implemented.
(3) The Vice-Chancellor shall have power to convene meetings of the
Executive Council and the Academic Council and shall perform all such acts as
may be necessary to carry out the provisions of the Act, these Statutes and the
Ordinances.
(4) The Vice-Chancellor shall be entitled to be present at, and to
address, any meeting of any authority or body or committee of the University
and shall be entitled to vote thereat being deemed to be its Chairman by
virtue of his office.
(5) If, in the opinion of the Vice-Chancellor any emergency has arisen
which requires immediate action to be taken, the Vice-Chancellor shall take
such action as he deems necessary and shall report the same for approval at
the next meeting to the authority which, in the ordinary course, would have
dealt with the matter :
Provided that, if the action by the Vice-Chancellor is not approved by the
Authority concerned, he may refer the matter 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 30 days from the date on which he receives notice of such
action, an appeal to the Executive Council.
(6) The Vice-Chancellor shall exercise such other powers as may be
prescribed by the Ordinances or the Regulations.
4. Dean of School of Studies.—(1) Every Dean of a School of Studies
shall be appointed by the Vice-Chancellor for a period of three years and he
shall be eligible for re-appointment :
Provided that, when the office of the Dean of a School of Studies is
vacant or when the Dean is, by reasons of illness or absence or for any other
cause, unable to perform the duties of his office, the duties of the office shall
be performed by such person as the Vice-Chancellor may appoint for the purpose.
(2) The Dean shall be the Head of the School of Studies and shall
be responsible for the conduct and standard of teaching and research in
the School. He shall have such other functions as may be prescribed by
the Ordinances.
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(3) The Dean shall have the right to be present, and to speak at, any
meeting of a Board or Committee of the School, as the case may be, but not the
right to vote thereat unless he is a member thereof.
5. Registrar.—(1) The Registrar shall be appointed by the Executive
Council and shall be a whole time salaried officer of University.
(2) When the office of the Registrar is vacant or when the Registrar is, by
reason of illness or absence or for any other cause, unable to perform the
duties of his office, the duties of the office shall be performed by such person
as the Vice-Chancellor may appoint for the purpose.
(3) The Registrar shall not, by reason only of his being Secretary of the
Executive Council and the Academic Council, be deemed to be a member of any
of these authorities.
(4) The Registrar shall—
(a) be the custodian of the records, the common seal and such other
properties of the University as the Executive Council shall commit
to his charge ;
(b) conduct the official correspondence of the Executive Council and
Academic Council ;
(c) supply to the Chancellor copies of the agenda of meeting of the
authorities of the University as soon as they are issued and the
minutes of the meeting of the authorities ordinarily within a month
of the holding of the meetings ;
(d) in an emergency, when the Vice-Chancellor is not able to act, call a
meeting of the Executive Council forthwith and take its directions
for carrying on the work of the University ;
(e) represent the University in suits or proceedings by or against the
University, sign powers of attorney and verify pleadings or depute
his representative for the purpose ; and
(f) perform such other duties as may be specified in the Statutes or
prescribed by the Ordinances or the Regulations or as may be
required from time to time by the Executive Council or the Vice-
Chancellor.
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(5) (i) The Registrar shall have power to take disciplinary action
against the employees belonging to the ministerial staff and
to suspend them pending inquiry to administer warnings to
them or to impose on them the penalty of censure or the
withholding of increment :
Provided that no such penalty shall be imposed unless the person
concerned has been given a reasonable opportunity of showing cause against
the action proposed to be taken in regard to him.
(ii) An appeal shall lie to the Vice-Chancellor against any order
of the Registrar imposing the penalty of the withholding
increment.
(iii) In case where the enquiry discloses that punishment beyond
the powers of Registrar is called for, the Registrar shall, upon
conclusion of enquiry, make a report to the Vice-Chancellor
along with his recommendations for such action as the Vice-
Chancellor deems fit :
Provided that an appeal shall lie to the Executive Council against the
order of Vice-Chancellor imposing the penalty of dismissal.
6. Finance Officer.—(1) The Finance Officer shall be appointed by the
Executive Council and shall be a whole time salaried officer of the University.
(2) When the office of the Finance Officer is vacant or when the Finance
Officer is by reason of illness or absence or for any other cause, unable to
perform the duties of his office, the duties of the office shall be performed by
such person as the Vice-Chancellor may appoint for the purpose.
(3) The Finance Officer shall—
(a) exercise general supervision over the funds of the University and
shall advise it as regards its financial policy ; and
(b) perform such other financial functions as may be assigned to him
by the Executive Council or as may be prescribed by the Statutes or
the Ordinances :
Provided that the Finance Officer shall not incur any expenditure
or make any investment exceeding Rs. 25,000 without the previous
approval of the Vice-Chancellor.
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(4) Subject to the control of the Executive Council, the Finance
Officer shall—
(a) hold and manage the property and investments including trust
and endowed property for furthering any of the objects of the
University ;
(b) see that the limits fixed by the Finance Committee for recurring and
non-recurring expenditure for a year are not exceeded and that all
moneys are expended on the purposes for which they are granted
or allotted ;
(c) be responsible for the preparation of annual accounts and the budget
of the University for the next financial year and for their presentation
to the Executive Council ;
(d) keep a constant watch on the state of the cash and bank balances
and on the state of investments ;
(e) watch the progress of collection of revenue and advise on the
methods of collection employed ;
(f) have the accounts of the University regularly audited by an internal
audit party ;
(g) see that the registers of building, land, furniture and equipment are
maintained up-to-date and that the stock checking is conducted of
equipment and other consumable materials in all offices, special
centres, specialized laboratories, colleges and institutions maintained
by the University ;
(h) call for explanation for unauthorized expenditure and for other
financial irregularities and suggest disciplinary action against the
persons at fault ; and
(i) call for from any office or college or institution under the University
any information or return that he may consider necessary to
discharge his financial responsibilities.
(5) The receipt of the Finance Officer or of the person/persons duly
authorized in this behalf by the Executive Council for any money payable to
the University shall be sufficient discharge for the same.
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7. Officers of the University .—(1) The following shall also be the officers
of the University, namely :––
(a) Dean of Students,
(b) Chief Proctor,
(c) Librarian,
(d) Controller of Examinations.
(2) (a) The Dean of Students shall be appointed from among
employees of the University, who are or who have been
teachers of the University, not below the rank of Reader by
the Executive Council on the recommendation of the Vice-
Chancellor.
(b) The Dean shall be a whole-time employee of the University.
He shall hold office for a term of three years. He shall be
eligible for re-appointment.
(c) The person who is appointed as the Dean of Students shall
continue to hold his lien on his substantive post.
(d) When the office of the Dean of Students is vacant or when
the Dean of Students is, by reason of illness or absence or for
any other cause, unable to perform the duties of his office,
the duties of the office shall be performed by such person as
the Vice-Chancellor may appoint for the purpose.
(e) The duties and powers of the Dean of Students shall be
prescribed by the Ordinances.
(3) (a) The Chief Proctor shall be appointed by the Executive Council
on the recommendation of the Vice-Chancellor and shall
exercise such powers and perform such duties in respect of
the maintenance of discipline among the students as may be
assigned to him by the Vice-Chancellor.
(b) The Chief Proctor shall hold office for at term of two years
and shall be eligible for reappointment.
(4) (a) The Librarian shall be appointed by the Executive Council
2 2 ISLAMIC UNIVERSITY OF SCIENCE AND TECHNOLOGY
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and shall be a whole-time salaried officer of the University.
(b) The duties and powers of the Librarian shall be regulated by
the Ordinances.
(5) (a) The Controller of Examinations shall be appointed by
Executive Council on the recommendation of the Vice-
Chancellor and shall be a whole-time salaried officer of the
University.
(b) It shall be the duty of the Controller of Examinations to make
all arrangements including setting and printing of question
papers for the conduct of examinations of the University.
(c) The Controller of Examinations shall exercise such other
powers and perform such other duties as may be prescribed
by the Ordinances and Regulations from time to time.
(d) The Controller of Examinations shall, in the execution of his
duties, be subject to immediate direction and control of the
Vice-Chancellor and shall render such assistance to the Vice-
Chancellor as may be required by him from time to time.
8. Powers of the Executive Council.—Subject to the provisions of the
Act, these Statutes and the Ordinances, the Executive Council shall, in addition
to any other powers vested in it, have the following powers, namely :––
(i) to appoint such Professors, Readers, Lecturers and other members
of the teaching staff as may be necessary, on the recommendations
of the Selection Committees constituted for the purpose, and to
provide for filling temporary vacancies therein :
Provided that no appointment of the rank of Reader and above
shall be made without the prior approval of the Chancellor.
(ii) to fix emoluments and define the duties and conditions of service
of Professors, Readers, Lecturers and other members of the
teaching staff :
Provided that no action shall be taken by the Executive Council
in respect of the number, the qualifications and the emoluments of
teachers otherwise than after consideration of the recommendations
of the Academic Council ;
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(iii) to create administrative, ministerial and other necessary posts and
to make appointment thereto ;
(iv) to regulate and enforce discipline among the members of the
teaching, administrative and ministerial staff of the University in
accordance with these Statutes and the Ordinances ;
(v) to manage and regulate the finance, accounts, investments,
property, business and all other administrative affairs of the
University and, for that purpose, to appoint such agents as it may
think fit ;
(vi) to accept on behalf of the University any trust, bequest, donation
or transfer of any movable or immovable property to the
University ;
(vii) to provide the buildings, premises, furniture, apparatus and other
means needed for carrying on the work of the University ;
(viii) to enter into, vary, carry out and cancel contracts on behalf of the
University ;
(ix) to entertain, adjudicate upon, and if it thinks fit, to redress any
grievances of the salaried officers, the teaching staff and other
employees of the University who may for any reasons feel
aggrieved :
Provided that, in matters of discipline and punishment, where the final
power has been vested in the Vice-Chancellor or any other officer of the
University, no appeal shall lie to the Executive Council ;
(x) to appoint examiners and moderators and if necessary, to remove
them, and to fix their fees, emoluments and travelling and other
allowances after consulting the Academic Council ;
(xi) to select a common seal for the University and provide for the
custody and use of the seal ;
(xii) to institute fellowships, scholarships, statemanship, medals and
prizes ; and
(xiii) to delegate any of its powers to the Vice-Chancellor, the Registrar
or such other officer of the University or to a Committee appointed
2 4 ISLAMIC UNIVERSITY OF SCIENCE AND TECHNOLOGY
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by it as it may deem fit.
9. Academic Council.—(1) The Academic Council shall consist the
following members, namely :—
(i) the Vice-Chancellor ;
(ii) the Deans of Schools of Studies ;
(iii) the Dean of Students ;
(iv) the Chief Proctor ;
(v) the Librarian ;
(vi) the Controller of Examinations ; and
(vii) such number of other persons as may be nominated by the Executive
Council out of the institutions recognized by, or connected with,
the University.
(2) All members of the Academic Council, other than ex officio members,
shall hold office for a term of two years .
(3) Seven members of the Academic Council shall form the quorum.
10. Powers, duties and functions of the Academic Council.—Subject to
the provisions of the Act and these Statutes, the Academic Council shall, in
addition to all other powers vested in it, have the following powers, duties and
functions, namely :––
(i) to report on any matter referred to it by the Chancellor /or the
Executive Council ;
(ii) to make proposals to the Executive Council for the establishment of
Departments, Colleges, Institutions of higher learning Special
Centres, Specialized Laboratories, Libraries and Museums ;
(iii) to formulate, modify or revise schemes for the organization of, and
assignment of subject to Schools of Studies ;
(iv) to consider proposals submitted by the Schools of Studies ;
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(v) to promote research within the University and to requisition from
time to time reports on such research ;
(vi) to make recommendations to the Executive Council with regard to
the creation and abolition of teaching posts and the emoluments
and duties attached thereto ;
(vii) to appoint Committees for admission to University ;
(viii) to publish lists of prescribed or recommended text books and to
publish the syllabi of prescribed courses of study ;
(ix) to make such arrangements for the instruction and examination of
persons, not being members of the University, as may be necessary ;
(x) to recommed to the Executive Council draft Ordinances regarding
examinations of the University and the conditions on which
students should be admitted to such examinations ;
(xi) to make recommendations to the Executive Council in regard to
the appointment of examiners and, if necessary their removal and
the fixation of their fees, emoluments and travelling and other
expenses ;
(xii) to make arrangements for the conduct of examinations and to fix
dates for holding them ;
(xiii) to declare the results of various University examinations, or to
appoint committees or officers to do so ;
(xiv) to make recommendations for the conferment of honorary degrees,
to confer or grant degrees, academic distinctions, honours,
diplomas, licences, title and marks of honour ;
(xv) to make proposals to the Executive Council for the institution of
fellowships, scholarships, studentships, medal and prizes and to
award the same ;
(xvi) to perform, in relation to academic matters all such duties and acts
as may be necessary for the proper carrying out of the provisions
of the Act, these Statutes and the Ordinances ; and
(xvii) to promote the health and welfare of students and to constitute a
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Council of Students Affairs consisting of such number of teachers
and students as may be prescribed by the Ordinances to advise the
Academic Council on matters relating to the welfare of students of
the University.
11. The Academic Advisory Committee.—(1) The members and the
Chairman of the Academic Advisory Committee shall be appointed by the
Chancellor and shall hold office for such period as he may determine.
(2)The Academic Advisory Committee shall, in addition to all other powers
vested in it by the Act, have the right to advise the Executive Council and the
Academic Council on any academic matter.
12. Schools of Studies.—(1)The University shall have such Schools of
Studies as may be specified in the Ordinances.
(2) (a) Every School of Studies (hereinafter referred to as the
“School”) shall consist of such Departments as may be
assigned to it by the Ordinances.
(b) Such Department shall consist of the following members
namely :—
(i) teachers of the Department ;
(ii) persons appointed to conduct research in the Department ;
(iii) Honorary Professors, if any, attached to the Department ;
(iv) such other persons as may be members of the
Department in accordance with the provisions of the
Ordinances.
(c) Each Department shall have a Head who may be a Professor
or, if there is no Professor, a Reader and whose duties and
functions shall be prescribed by the Ordinances :
Provided that if there are more Professors or, as the case may be, Readers
than one in any Department, the Executive Council shall appoint the senior
most amongst them as the Head of the Department.
(3) Every School shall have a Board consisting of the following members,
namely :—
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(i) the Dean of the School ;
(ii) the Head of the Department in the School ;
(iii) the Professors in the Department in the School ;
(iv) one Reader and one Lecturer, by rotation according to seniority,
from each Department in the School ;
(v) five members nominated by the Academic Council for their special
knowledge in any subject assigned to the School or in any allied
branch of knowledge ; and
(vi) such other members, but not exceeding five, as may be specified in
the Ordinance.
(4) All members of a Board, other than ex-officio members, shall hold
office for a term of three years and shall be eligible for re-appointment. The
first term of members shall commence from such date as may be notified by the
University.
(5) Every Board shall have such powers and shall perform such duties as
may be prescribed by the University.
(6) The conduct of the meetings of a Board and the quorum required shall
be prescribed by the Ordinances.
13. Finance Committee.—(1) The Finance Committee shall consist of
the following members, namely :––
(i) the Vice-Chancellor ;
(ii) three persons, nominated by the Chancellor ;
(iii) three persons, who are not employees of the University or of any
recognized institution nominated by the Executive Council.
(2) The Finance Officer shall be the ex-officio Secretary of the Finance
Committee.
(3) Three members of the Finance Committee shall form the quorum.
(4) All members of the Finance Committee, other than ex-officio members,
2 8 ISLAMIC UNIVERSITY OF SCIENCE AND TECHNOLOGY
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shall hold office for a term of three years.
(5) The Vice-Chancellor shall preside at the meetings of the Finance
Committee.
(6) The Finance Committee shall meet at least twice every year to examine
accounts and scrutinize proposals for expenditure.
(7) The annual accounts and financial estimates of the University prepared
by the Finance Officer shall be laid before the Finance Committee for
consideration and comments and thereafter submitted to the Chancellor through
the Executive Council for approval with or without amendments.
14. Committees.—The Executive Council or the Academic Council may
appoint Boards or Committees consisting of members of the authority making
such appointment and of such other persons (if any) as that authority in each
case may think fit ; and any such Board or Committee may deal with any
subject assigned to it subject to subsequent confirmation by the authority
which appointed it.
15. Elected Chairman to preside where no provision is made in the
Statutes.—Where, by the Statutes or the Ordinances, no provision is made for
a Chairman to preside over a meeting of any University Authority or Committee,
or when the Chairman so provided for is absent, the members present shall
elect one among themselves to preside at the meeting.
16. Resignation .—(1) Any member, other than an ex-officio member, of
the Executive Council, the Academic Council or any other authority of the
University or Committee may resign by a letter addressed to the Registrar and
the resignation shall take effect as soon as letter is received by the Registrar.
(2) Any officer of the University (whether salaried or otherwise) may
resign his office by a letter addressed to the Registrar :
Provided that such resignation shall take effect only on the date from
which the same is accepted by the Authority competent to fill the vacancy.
17. Disqualification.—(1) A person shall be disqualified for being chosen
as, and for being, a member of any of the authorities of the University :––
(a) if he is of unsound mind or is a deaf-mute ;
(b) if he is an undischarged insolvent ; or
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(c) if has been convicted by a court of law for an offence involving
moral turpitude and sentenced in respect thereof to imprisonment
for not less than six months.
(2) If any question arises as to whether a person is or had been subjected
to any of the disqualifications mentioned in sub-section (1), the question
shall be referred for the decision of the Chancellor and his decision shall be
final, and no suit or other proceeding shall lie in any court of law against
such decision.
18. Honorary Degrees.—Any proposal for the conferment of honorary
degrees shall be made by the Academic Council to the Executive Council, and
the proposal, if accepted by the Executive Council, shall require the assent of
the Chancellor before confirmation.
19. Withdrawal of degrees etc.—The Academic Council may, by a special
resolution passed by a majority of not less than two-thirds of the members
present and voting, withdraw any degree or academic distinction conferred on
or any certificate or diploma granted to, any person by the University for good
and sufficient cause :
Provided that no such resolution shall be passed until, a notice in writing
has been given to that person calling upon him to show cause within such time
as may be specified in the notice why such resolution should not be passed
and until his objections, if any, and any evidence he may produce in support of
them have been considered by the Academic Council.
20. University’s Teachers.— (1) Teachers of the University shall be of
two classes, namely :––
(i) appointed teachers of the University ; and
(ii) recognized teachers of the University.
(2) Appointed teachers of the University shall be either :––
(a) employees of the University as Professors, Readers and Lecturers
or otherwise of the university ; or
(b) persons appointed by the Chancellor as Honorary Professors,
Emeritus Professors, Readers or Lecturers or otherwise teachers of
the University.
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(3) Recognized teachers of the University shall be the members of the
staff of a recognized institution other than, an institution maintained by the
University :
Provided that no such member of the staff be deemed to be a recognized
teacher unless he is recognized by the Executive Council as a Professor, Reader
or in any other capacity as a teacher of the University.
(4) The qualifications of recognized teachers of the University shall be
such as may be prescribed by the Ordinances.
(5) All applications for the recognition of the teachers of the University
shall be made in such a manner as may be laid down by the Regulations made
by the Executive Council in that behalf.
(6) The period of recognition of a teacher of the University as Professor
or Reader shall be determined by the Ordinances made in that behalf. A person
in the service of a recognized institution other than an institution maintained
by the University, recognized as a teacher of the University otherwise than as
a Professor or Reader, shall continue to be recognized so long as he is in the
service of the institution.
(7) The Academic Council may, by a special resolution passed by a
majority of not less than two-thirds of the members present and voting,
withdraw recognition from teacher :
Provided that no such resolution shall be passed until a notice in writing
has been given to that person calling upon him to show cause within such time
as may be specified in the notice why such resolution should not be passed
and until his objections, if any, and any evidence he may produce in support of
them have been considered by the Academic Council.
(8) A person aggrieved by an order of withdrawal under clause (7), may
within three months from the communication to him of such order appeal to the
Executive Council who may pass such orders thereon as it thinks fit.
(9) No person shall be appointed or recognized as a teacher of the
University except on the recommendation of a Selection Committee constituted
for the purpose.
21. Selection Committee.—(1) There shall be Selection Committees for
making recommendation to the Executive Council for appointment to the posts
of Professor, Reader, Lecturer, Registrar, Finance Officer, Librarian and Controller
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of Examinations.
(2) Every Selection Committee shall consist of the Vice-Chancellor who
shall be the Chairman thereof, and a person nominated by the Chancellor and, in
addition, the Selection Committee for making recommendations for appointment
to a post specified in column 1 of the table below shall have as its members the
persons specified in responding entry in column 2 of the said Table.
TABLE
1 2
Professor (i) The Head of the Department concerned if
he is a Professor ;
(ii) Three persons not connected with the
University, or any other University of the
State nominated by the Executive Council,
out of a panel of names recommended by
the Academic Council for their special
knowledge of, or interest in, the subject
with which the Professor will be concerned.
Reader/Lecturer (i) The Head of the Department concerned ;
(ii) Two per sons not connected with the
University, or any other University of the
State nominated by the Executive Council,
out of a panel of names recommended by
the Academic Council for their special
knowledge of, or interest in, subject with
which the Reader or Lecturer will be
concerned.
Registrar (i) Finance Officer, Controller of Examinations.
Three members of the Executive Council
nominated by it.
Librarian (ii) Three persons not connected with the
University, or any other University of the
State who have special knowledge of the
subject of Library Science to be nominated
by the Executive Council.
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(3) The recommendations of the Selection Committee will be subject to
the regulations issued by the University Grants Commission from time to time
with regard to appointment and promotion of Professors, Readers, Lecturers
and Administrative posts of the University.
(4) The procedure to be followed by a Selection Committee in making
recommendations shall be laid down in the Ordinances.
(5) If the Executive Council is unable to accept any recommendation
made by the Selection Committee, it may remit the same to the Selection
Committee for reconsideration and if the difference is not resolved, the
Executive Council shall record its reasons and submit the case to the Chancellor.
(6) The Constitution of the Selection Committee for the purpose of
recognizing teachers shall be provided for by the Ordinances.
22. Special mode of appointment etc.—Notwithstanding anything
contained in Statute 21, the Executive Council may invite a person of high
academic distinction and professional attainment to accept a post of Professor
or Reader in the University, as the case may be, on such terms and conditions
as it deems fit, and on the person agreeing to do so, appoint him to the post.
23. Conditions of service of officers etc.— (1) Every teacher and salaried
officer and such other employees as are mentioned in the Statutes shall be
appointed under a written contract which shall be lodged with the University,
and a copy thereof shall be furnished to the officer or teacher or employee
concerned.
(2) Any dispute arising out of a contract between the University and those
mentioned in clause (1) shall at the request of the teacher or officer or employee
concerned, or at the instance of the University be referred to a Tribunal of
Arbitration consisting of one member appointed by the Executive Council, one
member nominated by the officer or teacher concerned and an umpire appointed
by the Chancellor, and the decision of the Tribunal shall be final.
24 . Removal of Teachers.— (1) Where there is an allegation of misconduct
against a teacher, the Vice-Chancellor may, if he thinks fit, by order in writing,
place the teacher under suspension and shall forthwith report to the Executive
Council the circumstances in which the order was made :
Provided that the Executive Council may, if it is of the opinion that the
circumstances of the case do not warrant the suspension of the teacher, revoke
that order.
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(2) Notwithstanding anything contained in the terms of his contract of
service or of his appointment, the Executive Council shall be entitled to remove
a teacher on the ground of misconduct.
(3) Save as aforesaid the Executive Council shall not be entitled to remove
a teacher except for a good cause and after giving three months’ notice in
writing or payment of three months’ salary in lieu of notice.
(4) No teacher shall be removed under clause (2) or under clause (3) until
he has been given a reasonable opportunity of showing cause against the
action proposed to be taken in regard to him.
(5) The removal of a teacher shall require a two-thirds majority of the
members of the Executive Council present and voting.
(6) The removal of a teacher shall take effect from the date on which the
order of removal is made :
Provided that where a teacher is under suspension at the time his removal,
the removal shall take effect on the date on which he was placed under
suspension.
(7) Notwithstanding anything contained in these Statutes, the teacher
shall be entitled to resign by giving three months’ notice in writing to the
Executive Council.
25. Removal of employees other than a teacher.—(1) Notwithstanding
anything contained in the terms of his contract of service or of his appointment,
an employee of the University, other than a teacher, may be removed by the
Authority which is competent to appoint the employee––
(a) if he is unsound mind or is a deaf-mute ;
(b) if he is an undischarged insolvent ; or
(c) if has been convicted by a court of law for an offence involving
moral turpitude and sentenced in respect thereof to imprisonment
for not less than six months ; or
(d) if he is otherwise guilty of misconduct :
Provided that no officer of the University shall be removed from his
office unless a resolution to that effect is passed by the Executive Council by
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a majority of two-thirds of its members present and voting.
(2) No such employee shall be removed under clause (1) until he has
been given reasonable opportunity of showing cause against the action
proposed to be taken in regard to him.
(3) Where the removal of such employee is for a reason other than
specified in sub-clause (c) or sub-clause (d) of clause (1), he shall be given
three months’ notice in writing or paid three months’ salary in lieu of notice.
(4) Notwithstanding anything contained in these Statutes, an employee
of the University, not being a teacher shall be entitled to resign––
(i) in the case of permanent employee, only after giving three months’
notice in writing to the appointing authority or paying to the
University three months’ salary in lieu thereof ;
(ii) in any other case, only after giving one month’s notice in writing
to the appointing authority or paying to the University one month’s
salary in lieu thereof.
26. Maintenance of discipline among students of the University.—(1) All
powers relating to discipline and disciplinary action in relation to students
shall vest in the Vice-Chancellor.
(2) The Vice-Chancellor may delegate all or such of his powers as he
deems proper to the Chief Proctor and to such other persons as to may specify
in this behalf.
(3) Without prejudice to the generality of his powers relating to the
maintenance of discipline and taking such action in the interest of maintaining
discipline as may seen to him appropriate, the Vice-Chancellor may in the
exercise of his powers aforesaid, order or direct that the student or students be
expelled from any college or institution maintained by the University
Department, Special Centre or Specialized Laboratory, or be fined a sum of
rupees (that may be specified), or be debarred from taking all examination or
examinations for one or more years or that the results of student or students
concerned in the examination or examinations in which he has or they have
appeared be cancelled.
(4) The Principals or, as the case may be, the Heads of the Colleges,
Institutions, Departments, Special Centres or specialized Laboratories shall
have the authority to exercise all such disciplinary powers over the students in
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their respective Colleges, Institutions, Departments, Special Centres or
specialized Laboratories as may be necessary for the proper conduct of such
Colleges, Institutions, Departments, Special Centres or specialized
Laboratories.
(5) Without prejudice to the powers of the Vice-Chancellor and the Chief
Proctor as aforesaid, detailed rules of discipline and proper conduct shall be
framed. The Principals, or as the case may be, the Heads of the Colleges,
Institutions, Departments, Special Centres or specialized Laboratories may
frame such supplementary rules as they deem necessary for the aforesaid
purpose.
27. Memberships of Students Organization.—The membership of any
Students Organizations shall be voluntary.
28. Ordinances.—Subject to the provisions of the Act, and the Statutes,
the Ordinances may provide for all or any of the following matters, namely :—
(a) the fees to be charged for courses of study in the University and
for admission to the examinations, Degrees and Diplomas of the
University ;
(b) the conditions of award of fellowships, scholarships, studentships,
exhibitions, medals and prizes ;
(c) the conduct of examination, including the terms of office and manner
of appointment and the duties of examining bodies examiners and
moderators ;
(d) the maintenance of discipline among the students of the
University ;
(e) the conditions of residence of students at the University ;
(f) the special arrangements, if any, which may be made for the
residence discipline and teaching of women students and the
prescribing for them of special courses of study ;
(g) the giving of moral instructions ;
(h) the numbers, qualifications, emoluments and the terms and
conditions of service of the teachers of the University ;
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(i) the management of Colleges, Institutions, Special Centres or
specialized Laboratories maintained by the University ;
(j) supervision and inspection of Colleges, Recognized Institutions,
Special Centres and specialized Laboratories ; and
(k) all other matters which by the Act or the Statutes are to be, or may
be, provided for by the Ordinances.
29. Ordinances how made.—(1) The first Ordinances shall be made by
the Vice-Chancellor with the previous approval of the Chancellor.
(2) The said Ordinances may be amended, repealed or added to at any
time by the Executive Council :
Provided that no Ordinance shall be made––
(a) affecting the conditions of residence or discipline of students, except
after consultation with the Academic Council ;
(b) affecting the admission or enrolment of students or prescribing
examinations to be recognized as equivalent to the University
examinations ; or
(c) affecting the conditions, mode of appointment or duties of examiners
or the conduct or standard of examination or any course of study,
unless a draft of such Ordinance has been proposed by the Academic
Council.
(3) The Executive Council shall not have power to amend any draft
proposed by the Academic Council, under clause (2) but may reject the proposal
or return the draft to the Academic Council for reconsideration, either in whole
or in part, together with any amendments which the Executive Council may
suggest.
(4) Where the Executive Council has rejected the draft of an Ordinance
proposed by the Academic Council, the Academic Council may, within two
months of the date of such rejection, appeal to Council and the Council may,
by order, direct that the proposed Ordinance shall be laid before the next
meeting of the Executive Council for its approval and that pending such
approval, it shall have effect from such date as may be specified in the order.
(5) All Ordinances made by the Executive Council shall be submitted as
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soon as may be to the Board for approval.
30. Regulations.—(1) The authorities of the University may make
Regulations consistent with the Act, the Statutes and the Ordinances––
(a) laying down the procedure to be observed at their meetings and
the number of members required to from a quorum ;
(b) providing for all matters which by the Act, the Statutes or the
Ordinances are to be prescribed by Regulations ; and
(c) providing for all other matters solely concerning such authorities
or committees appointed by them and not provided for by the Act,
the Statutes or the Ordinances.
(2) Every authority of the University shall make Regulations providing
for the giving of notice to the members of such authority of the dates of
meetings and of the business to be reconsidered at meetings and for the keeping
of record of the proceedings of meetings.
(3) The Executive Council may direct the amendment in such manner as it
may specify of any regulations made under the Statute or the annulment of any
such regulations.
–––––––