GGVHBqf\illv'lffiNT suKKfl[\ifl
Flil trl rOFl Dti i &ilY PUErr.lsl.l EIi EtY nriTt-r(,Htlj Y GAZffiTTffi
Gangtok ll{or!da't 1?|' A$ril, lBtl6 N$.'i06 G OV E Ii I\ t1,18 NIT OF SIi(t(ilvl 1,.\V,I D E P]1. ]B'i'IVIH N
No.28/1D12006. Date: 03.0rr.2006. hi{)TrFtcAl tOfil
I he lo lo\,!l rg Aci of the Sl
ACl NO. 4 oi ?0*[
At{
ACI'
to establish a,rd incorporate a Universily in llre Siate, \rvilh emphasls on provid 191'righ qua lty and lndustry relevant edL calrurr if liie areas of ilrliusiness & [\,4anagen']eni, Engjneering
"q. Technology (with emphasis on Hydel Power 'Jrainin! & Development ), Computing & llrlorrnatio'r Technology, Entrepreneurship, Ruial Developrneni, Bioiechnology, Blosciences & Environmental Sciences, Arohiteciure, Media & CornmLrni.ailoil, Film &'lelevision ProdLrction, Basic Scienc,',s , Humaniues, Juricl cai Sciences, Lile Sclences, L beralAri & Sciences, Performing Arts, Ni.lrs ng, QLraliLy Tralning & De\/elopmenl of Slaie Governlnenl Olficets etc. and related areas sporrsored by ihe Easteflr lnst irde for lnleg'ated l-earllirrg ln t'/lin'larlen)ent (EllLM), Koll 1
Shod litle, and commence_
menl _
I(1)
CL{APTE!]1 Prelin1itlarY -Thjs Act ma'jr be integialed I-earning Aci,2ugo
ciarlleo l'tle Eastern lnstitute i!' hr lvldraueinenl LJniversily Srkl'rrl
12) It shall cc,lne 61u 161t'-' sn such Goverllmenl maY bY noiliicalionin aoooillt.
ln ihi5 Aut, Lrnless tlre contert otherwl5e
"Acadelnic Collilcil" lTreans date as the State
the otfi.ial Gazette, Definjtions2
requitesi the Academic
(D
(iD (louncil u] th'r Llrri!ersily; :^ilri -.*"li., lhP Arl rnci d CoLr-rci' Io' .i"""n"tor i.,i",,""" eslatJlisned Lnde' se"ti("r
i";; i,,"-;;i lrro'a c'Lr",,c'l 'or Iech1:cal
Educatiof Aci. rq67;
*ti,ti"tual Co.t",l"" mears a collegc o'ar
lniilirtlo, ,r,i"t,i. aililiated to the University.; - :'^""",., n",-,,' rn..r..s tl'e Ar,nrrd, relro'l ,: ".l'l'io
tito, rL{c'red o in siclrcn 4r of
(ii )
(iv)
(v)
(ri)
(vii)
(\i iii)
(ix)
(x)
ol
the
I i."r.r ,r uov 'r"o's" 1e'1's lhe loa''d 'f
C,"-,*.Lri .' .r,.. UniverJIV ccrrs'tulei u4dF\l
sectLon 2U 01 ihc Act; :'iou,,t-uti,1.,."-,"'ne.,t' -nea i lhe Boaro o'
VfI"Iq"",u.,i ot'iie Univeisi'; as consiiluled
unclei seciion 2l of the Atl; ",.;;"-"i:' ,,.r.-s ll,e Cn6rce,r.- rl rr"e JniJ,:i"iiv uppointeo under sectiorr 13ol the
tfl;",,,u"n, college" means a college oran
,nst:tLlion nrdiaLalnpo oy lhe Unl\'e's'lyi
ll ',i""rr"","a ,r t,.rno" rnears trle de\'e'oin'erlt
' ,iit o,' t,i"lJ
'.vc's ly e! cb'isneo 'r'rrPr
section 42 oi ihe Acl ;
i,., ",.."^ r.a,,.al,on Svsrern' neanslhE\
';"i;;- ", ,nt0.rrr'r
g FoLcal'rn '-r'rrgFanv
*;;,,.
",,' 'nlo 'iat;on Lecr'rolod) ?:'J
lnirr'uni"ution suclr as multinl:4la' ;;;;;;;;;;, ,e,ecasr.s, o:r'e rver t 'irr'nct ;;#,
-,",;
i". ' . ,t"tnid" e-rlarr 'ner e':;;;,;;; ,n." 0".," ir't ',.c6 P rean'rs ,, .""a""0""* coLrsc '-m'Fr'r' -o_'cci
o'ro "-
o, a '.. r"b'laircl'l 9l an\ L'rvo or 'lr'''
ol sucfj fleitn!:;
2
(xi) (xi ) (xiil) (xiv) (xv)
(xvl) (xvii) (xviii) (xlx) (xx)
(xxi) ixx ) (xxiii) (xxiv) (x)o4
"q:i rdo!,rment fUId' ina-itrs jlte €rnalo\rv[iDt.]l fund oi:the Ljniversily estalrlished Lrndor se,:tion 4.C) oi ifre Acii
- nl-lovce .l(-a: , .n1!'11\ae .1df rn r., t,y re L.r ../er.lttv, ar,J n(lltjfJ: .Fr-t'p,:. :,.,..1 r)lacr siaif of ihe Univ(rr'siiy or oi ai ajcrlsItuenl colle0e:
"l'1cLtltv" nreans ihe lac,itity ol illo Urriveisityl
" Finirtce Oiflcei' t-ne.iiis thq Fina cc Olficer oF tlro Unversiiy appontcd rr der sc(iion 17 oi tir(, Ac1 ;
"!leferal lund" Iteilnrj qe|ofal flrili.l ol the Ijni\/ersity esiablitlxra] Ide' seciiot) /.! I of 11.]e l\,1 ;
"i:'rescribed" moar:; prcscribecl by Ire ijiatutes arl.l ihe ru es ma(ie lnder it.]is Act :
"PIr]cipel" in relaiion iD a cons:lriuent rjollecle, re.fa. .r,e Hc.tJ .J lll+ con,i iL-:rtr c.li+qs a'ld ircludes, whcre there is no prirciital, ihe Vice- Fl-it'tcipal or any other p.lrson loi the iii-ne being appointed to aci as Principali
"Piegional Cenior" means a cenk)i-.rsiablished or mainlained lly llte Lllliversity ior il]e purpose ol a.o'clinaltn- a...i -,lnc-,t5lr,e Ihi vvor.. or S I Llv Cd,rlr.i r.i'v t,:.t,ot .tro-i .'. r'forn,rg s[L_h olher funciions i]s mily be.onfcrred on sljah cenier [iy ih(, Roai(l oi IVlat raL]sr| 16r] l; " Uegislrar" tTteilns the Flogi$trai of ihe t.lrliversily appoirliecl Lrrrder se{)iir-,n l6 of U.te
AcL ;
'!ules" mear]" ihe rlles of the Ltniver:_ri\/ nlalde
Li.: la,r lis aL ,
"!;ponsof' mean:; thc East,^r't lnsijiute j.or lnlegrated Leafltit-lg i I IVianager|elrt (EltLM), I 'Siarle" means the Stato of Sil(ktm; "State Governmeltt" means Govel-l]meni of Slkkim the Slate "Staiutes" nleang th€ SLeiiuies oi il.te Liniversily; "Study Centte" means a center esiablished, maintained or recoglrized by fl]e ilnn/ersity for lhe purpose of advising, counaeltng or Ior rcrrtdering any oiror assistiince incl ding traiining, condLoting coniact arlassos and arlmlnisterinq examiFatior'rs reqtrire.J l)y il-re stir,lentsl l 3
Proposaltolthe establishmt}ntof the University I i^vir tc-cner ne:rl " a Plolessor' Assoc;ate
pio't""i,o', e"'ttont P'olessor/r pclLIe' o' : tu'' oLnel p.'son o' n'uy oe aDpoltled lo ir'pan;ng
;stirffi' oi- 'ono"cting Iesea ch inthe tr"i"",ir, "' in a
constiluent colleUeor
;:'l:ri;; ;" ;ncrudes ine Pri-urPal o' ' i"liiitr"',, ".',"J" "r
iFst't t,on, 'n co 'Jorm'rv
i,it',-,i'" no'"'"
-p'""c1Ded by the tJ,rrvq'sil/
Grants Commlssion:
{xxvt, i.,ed:
"';;;;t in" un'vars L} G'arrts cln.-m.ssion esrablisned J'de- lhe U^'versr'\ ii-r,ts Con r'ssron Ac'' 1956:
',,' , "",]:j;;,; n:"int
r''" Easrern lnsLir-Le r.r
'"-'"" ,.,"","ia,r Le'1'n" g in Ma,1agemerl L'1lve'st\' estailished under thls Act;
' '.,!1
:J,;;-';;;;"'" " reans rhevrce'crrarrcello'(:(^ ^'
"l in" ti,, ""'";tv '"po'rlecj 'rnde' secr'or14^f
theAct;lui#, n uunt lho Vrs:to or tFe Jlrrversiiv ,'"1",,"0 ro ^ sejlroc 12 or the Acl'
CHAPTER2
The Universitv and its Ol']iects tl)The Sponsor shb'r ha'/e lhe lgnl to eslaIj'rsllthc" ,n*"r!,* :n accorda"e wllh lne prov's'ons o+ ln's r2l An appl:carion conla n:ng he proposar lo esiablishat-' i',i,"i.ii, .,, be made io ihe state Gove'nmelt bY the Sponsor-
(3) The proposal may contain the following particulars' namelYl
{a) rhe oD,ec1> ol lhe U'livers't/ arolg 'v;lt-:he details of the SPonsori
(b) Lae exle.lt aro slallls o{ l:re Un:ve-s'r} andlhe availallllitv ot lano;
{c ) t|]e ratLle and lype oI orogra-s ol studyanc' ' ;;;":;;1" be 'unoertahe'l ;r Ihe tJn'versrr) during a period of the nexl five years i
. lr the 'larure ol lacull'es courses ol slLdya1!'' i"tuu'"" P'oposed to De sianed ' lat Lhe cdrnpJs developmenl sucq as blJ''orngs "'
!q,';p-"nr ano sr''clurdl amen;L'es
{ill\e phdsed oLltlays or caplill exoend'tu'e 'al
per,od or l1e ne"t five vears ;
4.
4
L
(ol the ,te.n-w Se /ecurr,ng e!pend.ture, SOl.rceS ot trnanco ano estimaleo expend;tLre fo'eacl' siudent:
{tr) rne scheme lor rnooi'7:ag lesources andLhe cost of caplar lherelo ano tne ndnnero' repayn'lenls io each sollrce; {,r the sc,le'nc oi qeneral:o' o iunds irLernal'y lnrough the recoverv ol Iee rlo'r stLderts' reve;es anticipated irom consultancyand other activities relating to the objects ofthe University and oiher aniicipated incomes ; {r) the aieta..s ol e\pencl'lure on J'rt cosl'the" extenI oi corcesslors o' 'ebales i' lee' treeship and scholalship for students
6616nqir'tq lo econom;call) ^eakcI
sectiols
ancl rh"e iee sLrLcIUre lrd'cal.ng vaning rate of
fee, if any. that would be levied onnon-
resideni indians and studenis of other
nationaliiies:
rhe ve.I. ol etpel,elrup accl expe(ise ln ll'e
con;ernecl d'sc'ol;re at'he co'nrnaFo o{ ll'e
Sponsor as well as the financial resources ;
r r ine svste- io' selecl'oc ot sludenls 10 t\e_co,-rtses
ol sLL,dy at the Un've"srLvand
Establishment
oJ University
4. (1)
(2)
fml sratLs of ILJi'lr-lerl o'such olhe'condil'o1sas rnav be reqJ:reo by lhc State Cover'reftto be lullil'ed nelore Ine esiab':shneri 1' lle UniversitY.
Where the State Government, alter such inquiry as it mav clee'n 'eccssary. is "dl.s',ed that tne Sponsol haJ Ll'.,.d lke cond'iion) soec,r'eo in sLb-secl'o"r 1ii of Sect'or 3, 'l may dilecr Ll'e Snonsor'io establLSh an endowment ILln0.
After the establishment of the endowment iund' the Sirt" Oou"tn."nt may, by notification in lhe Oflicial 6ur"tt", u""otd sanction lor esiablishment ofthe UnlversitY.
Tlre headqLarle-s of Unive's"y shall be r'l Sr^llr ,na 't au, have cdmpl.ses
o Reg'onal Ce_lres
3,rov c"ri' ". arryw''lere
,r India a-1'i aoroJd $/itq
applova! of the Board ol Govetnors'
(3)
Unlversity not tL- be eniitled to financial
elssistance
Constit!ent
ColTeges and
Affi iated
Colleges
(4) l-ne (ljra[ae]lor, iile \'lcr}.Charcellor, raretnlers clf tl-re 8o3rcl of iioverrtors rnembers of the Boaid .rf tManaqcrnent an(l rc ,,t.caidernic Couitcil for lhe t n_re ,-rai ig itonirrLl oiiic.- ils such in Ite UniVesity sa estahlishecl, shait constitute a body corporate ancl
car't SLr9 and le sileci i)t lhe name of the Unjve_sity.
(5) (,ln the est.rb|sh[rrelli of t]-le University under sub_ se,rti.li (2), iic iatnli anLl olher moviibie atrd :.r,,tr, ..ir,L,,r'o...r i*.- ...... l.i.e.,i 4,Fa co. .rrrd.JeLl,. I I iilr trl r. r.n .e ../ J. ..c t.)-rpoje Lt .1..: LJr.v,irs.ly , llrn Si,: . .. Si.\krnr sh.r vesr n th., (.lnl!eir:ity. \o_ ., rr ',J. t) it.t. J .. , otltc, l)ropet:.s ,rcq,,J J t_ lr,i t1,,,!/e,+ttv st....l ,.u, t.e rrrecl or -r.ly lJ Iposeoltter ihan thatt {ot wt cl |1e same is acr_lLriiecl.
-'_,rj
J j,\e c i\, j.tar uc : crr-';,.al,c itg anLl rlrdll .eitlr-,r
m any otiter filtancial assistalce irom the Stat; Governrnelrt o' i,r.V oli +r rJooy Jr cLrl),.idijur o!1red !r conl,olleo hJ lrle StdrE GuvernnFn, (ll ' ' . ., ..rt) .r ;r7 lravc aollsL,i.r...,,r c,l.eLj: r, ll rr,Jr.::l u. rters .. ... \rLLry Jenr.es (.?) :tje lrn,.e.or1y .. ji! r. h ttr(, p.ior apL.o,/d o. tl, t,.,a.c ol c:o./ctrrLi: a1..iatc a.y co,)ge o, or(. liisliiLllion. lnc ot....':Ii.. s loi ot,;-t, i' 1 L.,,vr. slv ;s rst:l.listcc dr.i ds {ellows : (a) lo prcvicle ilstrL]ctbn, teaching, lralnlng ancl research in specialized fiel,ls ol Businiss & i./tat.i.!e r'1.1r l::rgr-,"r,..g & i-.h.roo9t 1,r"itn ,r'nJ.rjts en h.rrcl powe. l,atn.-C E ilevclJonte'rll C o npJiing & lrloriarcore-hi ulogy tnt,F.o,el,eLrsf p trui., ljevelopnrent, lliotechnology, Blosciences & Lnvironrnental SciellDes, Archlteciure, N,4eclia & ilolnrrunication, Fint & Television procluctio., Lldsrc- Sietr.-s I,t-rrbn;iies .LlltJica Sce1ue.., lr'e S..i..r,ce.. | ,lJL.,d c,t B Scte-ces, penorn_ .g At:j ttLr:,rrg O,.irit), f,a:rin0 c" Deretop nur oi i raie uuve,nt,et. (JIIiL,L-jS i:l^. atrC re ateJ ., ,hle. ,s dr u n,:1l.Li t,rn,/isions tor jesea..,l- i,..rvetir )enen1 arrd dissemination of l(nowledge ilterei,r, Objects ol the Unlversity 6
(b) (d) to establish a campus in the Siale of Sikl to insiiiute degrees, diplomas, charters, ceriiflcates and otl'rer academic dislincllons on ihe basis of examirlaiion, or any other method of evaluation l to coll.lborate with other colleges or universities, research inslituiions, industry associations, professional associalions in lndia or abroad, to conceirtltalize, design and deveLop speclfic educational and research progjrams, tfaining prografirs and exchar'rge programs for students, tacuiiy members and others l lo drs:e.rirr"rF kn^\/edoE lh-oLgl- se.r.a.s. conferences, execLrtive education programs, comnrul1ity developnlent pfcgrai]ls, publicatlons and t|ai]inO proorams ; to under-take programs for the training and development of faculty members ol the llniversity and oiher instituJions in lndia or abroacl ; lo unCedal(e collaboratlve research with any organl:zallon in lndia or abroad i 10 creale hlgher levels of intellectua abillties ; to provide consultancy to industry, Government ar'rd PLrblic Oraanizatior'l i to enriure that the standard of the degrees, dlplonras, charters, cedificates and other academic rilstin(:tiolrs are not iower ihall those Elld down by ihe t.lniversily Grants Commissior-r (UGC), All lndla Councii for Technical Eci!calion (AICTE), 8ar Council ol lndia (BCl), the Dislance Educallon Councll {DEC), the Denlal CoLrncil of india (DCl), the lndian Nursing CoLrncil (lNC), the Medical Coufcil of lndia (MCl), the Natlonal Council for Teacher Education (NCTE) arrd the Pharmacy Counoll ol lndia (PCl) and othe' National Accre(litation bodles ; to do all things necessary or expedient to prornote lhe above objectives ; to purliue anv other objecl ve as n'lay be aplrroved by the Slate Governnlenl . 1 (c) (e) (r) (s) (h) (D 0 (k) () (m) 7
Powers of the Univerciiy
8. (1)
(b)
(d)
(e)
(f)
(c)
(i)
(i)
l_he Ulliversiiy shall have lhe followlng powerc rlanlely:-
1o estafrish, ,nainlain and recognize sLlch Regiorral Centres anrl Study Centres as rnay be detefinined by the Urriversiiy from line to tirne ir [.e.,a.r',:r tdiJ du,,r''ry lllp SlallrLes' 1o carry oLLt all such other activities as maybe necessary or feasible in fLlrtfrerance of the oblecl 'rf
'rhe llniversity i
lo corrier degrees, diplomas, chaiters, cetificales or oilrer acacle rlc .iistinctlons and proles$ional rlesi!;nartions in tlre milnner aod Llnder condilions lald down ln the Siatuies i
to iL-istiiute anLl awald {ellowships, scholarships arnd plizes etc., iil accoldance wilh the Staiutes ; io denrand and receive such fees, bills, invoices ard colLeci charges as may be lixed by the Slaiules or rules, as the case may be; to nrake previslons ior extra curricular activities for students anLi employees ,
io rnake appolntments of the facully, officersand errployees ot the University oT a consiitueni oolieoe, a{liliated colleges, Regional Centres, Siud! Centres located in lndia and abroad i to receive donations and gitts of any l(ind andf'r acqLiire, l)od, nrafalle, mai iain ancl dispose oi ary novable or imrnovable property, lncluding tiust and enclo!i/r enl properties tor the purpose of the Universiiy or ar constituent oollege, ora Regioral Centre or Siudy Centre i to inslitr.rte arrcl firalrrtain halls and to recoglrize places ol resider-rce lor siudents of the University or a constiluertt college at the main campusancl o''r.. cd']]p-ses tn I clia dno aoroad:
t? suLlervise atld contlol the lesidence, andto rrgulate the cliscipline among the studenis arldall caiegr)ries of employees and to lay downthe condiiions of service oi such employees, includng iileir (;ode ol Coirduct;
to create acadenic, administrative and strpp.'rl stall and other ne.)essary posts i (a)
(s)
(h)
(k)
8
(0
(l) (r')
(,,
0r) (,r) (r) (s) (u) (\4 (w) lo co'op..,iate ailrd clrttLil\l,tte wiih oih.,-r L.lniversitieri arrd i stiir.tii.rits iit ri!iilt a nlanner and lor cuclr J.,:Oolj.. rs ,h^ I,r. ^..
'i. ,.,:r! .lererfline
lrDnt lnnc T.-.1tr'riE ,
to offer ptoEtants ot clisi]]iloe ioal ing basis and colrliiruinat educaiioll anal ilie ilanner in which r'ilJch prcgraiils itte ofIe,-eij by rlto Unlversliy ; li) organiza ,lral conriUi:L ;eircsirer courses. orientaliLrn col :tes, \/nrl\six):)ti, -ce11.]iitars and Other progt:lrns i,)-tearheiS, alevoloperS of course ware, evilhisl\)rri anal Oii-tL:l riOfiri,,.mla StaiJ ; io delenr te sianciarcls oi aalfitssjon to the Lirlivelsiiy.,:or)rJtitie]]tcoiielti"r: rflilioted colleges, iegional c|t'Lter$, slldy ccnt.-yj y,ith the approv;l of Acaclen-ric Or)irn,irl ;
10 make special pr-ovisjori ioi stU(i_.rrts belofging to lhe Siale ol Sikkirn fof adirlilrsioil in any course of the Univelsliy or in a {roil$iiilronl college, afJilated collega fuqirnar ..e^lre L, : rLj\ ,:a.jite
to do oll such ollter ir{)js nl ihings urhe ter incidenlal fa ihe powers al,ores.ricl or nol, as may LJe ,,e..os."rr), io ,,flr-,. rt, otr ec.s o. tl-e Urliversity:
la prescriLre sucll coLlisos ltr.ililcl.telor Degree, Mlaster Deqree, Doctor ol phitosophy, Docior of Science Liellrces and Resoa(Jt ancl such other Degrees, Dlplcrn"tas, ChaLlers Cl}rtificates etc. ; 1o provjde for ihe preporati(,.i of il.tstructional rnaleriitls, indL {linq lilnts, calssr..tteG, taFes, vicjeo -.rss )l cs .,), ! lD ..n.i ,. . ^ ....rirtuat16 . lo recounize eratninati(]jts or periods of stucy (whelheI iir ftrl o ill pad) ol other UFiversities instilutions or c,tl'ter places ol !.iigher learning as Fq r,valenrtO e'(r n rtdlt.).,r u. l..,riOOS O, SL.luy ia 1l'e U- '.crsi1V a,rl t.'wr,r, I ,\,. :.r ,.1. ,^cognit,Jn at any Ume ;
to raise, oe 1e..1. subsr)ribe ar borrow with tfre approval ot llle lloaid c,,(:arve.nors r /l.relher on lhe s,o.urily or ilre l)roperL!,- i_,t th., ltriversiiy, mono)/ for the purl)Osr)s.rf llle lltiivr)isijy i
to enter rnto, cairi/ oui, valy Ot ijancel Contracts I to do all lhinataj neces$ary or ,jii-le{:lierll to exeTcise the above |x ie s
9
UDiversity open to all classes, castes, creed, religion,
ianguage and gender
National
Accrediiation
10
9.
(1)
(3)
Chapter 3 Officers of the Universitv The following shallbe the officers ol the University, namely i_i P^9-u,*9 tl al nuiS'',U in ihis sccr o^ shatt be y::-_:d ,. pr.ve r rtre Lnr\,ers,ty rollt me1(r,rg sl)eJ,al ptov stu,t : ,,r do.n,Ssroa to St ,Cenls ol ln;State l,re J't\,etsr\ wi., srel. obtai.l ano .ela,rl
::,^l:!,1t"" f"o.| .ospecI ve -drionaI acc.eo.rotic,r. uuuies ano C'c S(.f'o. L ro rple\irl o.o\,isio s ol t,tv u l,veIs(/ erdnts Corlm,ss,oa Act l$56 ai d lhcrrcqLlalions/GLioelrnc- I,ode trtere,lnder ,to- . r4cto lrme relatrng to p Vate LJnlvetsttie! T re .Jnive,sir, sr,;,. ootaiT pr,ot perntss.or
1".-"!l-,1:" ,tom t,l.i,o1.), CoLrnL., {ur tedcher rJuk o ll\L- t t- ) drLr B..i CoJ-ci. ol .no.ir Le,o.e corr-ne rcrag..Tea,t( .5'I .air 1J prugrams a.td ta,/L.uuL ur "rogt1n. resoeclive,y fo, co,tferr,lg g'dJudlc o- po.t s.oJrd.e degrees. Fot ler.F.Ica-i 9:^l-1":_i,_g pcrr.i!...o.r or r"e-A.r tn.tia Co- c.t {o, rc"crn.ce, hductt.J.r (A,.lTE, s1d, be oora.neo Fol u rc_ orograrrs Oe.Ttssiojt or recog,.tir,o1 I.onr c,r,cen'-:d aLrl.lo,irL.s ro1eS. ., reouireO Oy ar,y .i*-(J- ille i,Ii bet,tg In lo ._ S'.al.Oe Orrta,neo. fls^
.::l:1s-_otne. p.ogrdi.j or reci I.ica. edLrcdr,o.l .i\vs. tr cs .egulato,rs 1,1c. in t..te
::]]:1 ". ,.:r,tan, s ;rppiovat. .(.{ usnirioI. u. 'nrlrla lrng sla-\J' ro.i sha apply ro rn-6 il"iu"r",,,.
fhe UIrversrty ah rlt be ooer.l
rrrespe0trve ol eia:s, casle,
angLtage or gend".r:
declared by the
to ai{ persors
creed, reltqion.
Slatutes
\2)
Offlcers of
the
University
11.
(a) l-he Chancelk)ri
(b) TheVice-Chancellor;
(c) l-he Regisirar;
(d) -fhe Finance Officer; and
(e) Such otirer of|ces as mav be lo be offlcers ot lhe University l0
10
-fhe Visiior 12. The 13
Chancellor
The Vice- 14. Chancellor
12)
(3)
(l) The covernor of Sjkkm wi be ihe Visitor of the University
The Visitor shall, when present, preside at the convocat;o- of the Ua',/e.sit, for col.le.ting Degrees, D;0 omas, Cl^ane's Des qnal ors and Cerliliiates] The Visltor shalt have the fo owing powers, namely t_
(a) To call for any paper or inlormalion relating to the affairs of the University.
(b) On the basis ol the inforrnation received bv the Vrsiror il lre is sa, s. ed U rdl an! o oe pro"""ding, or decis,u,l ta-er bv a-) d_t ,o,ily oJ rhe tjnivers-y ,. not rn cor torr. ly wi . ,he Acl. RegLld.io.]s. or Rules, he may issue such direuiions as he may deen] lii in the interesi of the Universjty and th; direciions so issued shall be complled wiih by all concerned.
TL'e Soolso shal,. wirl- uc uro aop-ovat ot tne Vtsiror, appornl a petso-t sui{able lc ue appoi.teo as the Chafcelor of the Un versily.
The Chancellor so appointed shall hotd the olfice for a period oi live years.
The Chancellor shall be the head of the University. The Chance lor shall preslde at the rneeting of the Board of Governors and slrall, when the Visitor is not presenl, preslde at the convocation of the Universiiv for conferring degrees, diplotnas, Charters, Designatioris or Certili.ates.'
Ihe Chanoellor shall have i-le foiowing powers, namely:-
(a) To cal lor any information or recordi
(b) -lo appoint the Vice-Chanceltori
(c) To remove the Vice"Chancellor:
(d) Such olher powers as rnay be conferred on him by this Act or the Statutes made thereunder. The Vice-Cllancelor shall be appointed on such terms and conditions as may be prescribed by the Statutes for a term of four years by the Chancellor. (i)
12)
(3)
l4) (s)
(1)
lt
11
,.) Tirr \',1 , h) -cl[, s,..ri Li.,,r-rtr...,,.atri,J,,./i ,,' ' nJ,po,,.,oC ,r, ..,
: I 1;;,' 1;,', 1]'Jl;,::11 : :'':,::"."J:":l JI1"J::
lrr, vr,i;O : ,,r-a )-p:." t:..,, .... r.... ter, , ol ,ou,.vuars ;::":1':, ;,il,:.t Jl .1. i,, : ;ti1;i"":;0,1,"1I "); I - '.,
, ,.' l;lJ.:
,:.,
,;l ;"lJ ;l;,: ,. ,j-.:i:;excral5e ij lrcrail s irr-avtjl trn : l.; ll.t,* ":l,,";, ", 1, l ll.t;l:::,ji: :iTri: :
i,ifrt,,,:l,:i, ii,
r:,,i,i;i;i1:#i:
;li;l i::'l'l;,'l;l'J :r ":i,1 It i :3:""I:,,4:;:; llor,,,,a y c , .1,, , "ll " ; ,, J.,1, J,l ,,JUro havc ,r riePr(rvt(lecl tl. irl r te oDltri,_.,r, J::;jl;., i.i:lJl: J,I:,;l:;'::"::',;:"JI
61,,,,q.1,;. ,, .., ..". l, 'i .',:;,; r. ".,i,,i: ]" ,'.
ift::l.ll',1 :: ::,-,,Li , ,; , .sLchac, L d, en b\
I:; i,r.i: ;i;:,tli*'j, 1r: :[:i i]: ::'i:s":ls co,nnr.r,rr ,,", *, nir" ll , ," o..wr cr- .rc1 a,-i,o.r . covc.ro.. . ,.r ",, p"_,,,,,i a,,r..d=al 1,, rhe Bon.o o. if"""i.,;,";. .:" ;";":,:::"",:^::; ";i, ;"",;l::1
r5\ l.l jn 1l e r)pi rr.ill nl the Vruc_,(_-1,
:;; .:'Jl,J;,:11
J ; "',"i ',- ,' ' ,' I i,:Y,::',:'."*:l
--..ia i,r,. ";:: il,,l,i
,. ,, ,i kc,v ,o ra
, I're.' 'F. .
",,.. .,:,'o.r'",,,..',,,i"'. 'rnr!e'si.) ,re sh.lJ ;ll";lf"'' f l :;;J':l ;11'"'' i: ';:1':i:"i"""lle:
"r.ho,Jy.,r 0".,,y or , ,,, ,.;i,;. l:
,lrv,se s-cr oeL,r,o I
u::i :.1,,j ;: .: :l=' ;'_.:.',1:' r:,..Y;; ;"1;:
\u, ,re VtC+ C ij., ,.c ,Lr s ,,rtr " _.a,rLr per nir.. t,,orh_, ur,t,..9., .' s,clr c[er por/urs
rtre Starr., " .,.1. ., ,i-, ' " " ' r'ry Lrc la,o lrowJr U),
):
12
Deans oi FacLr lies
"T he Begislr;lr
15
16.
TB
(/) I lre Vice,Chancellcr shall picsiite at ihe convocation ol the Univetslty llt the absencs of both. re Visitor and the Clrancc lo,, l. .co,rten.^g .ieUrees. ulplomds. Cna-1ers, Designalions or (:erttfr(.alea.
(B) The Chauceloi is eTnpowered io remove the Vice, C"a_cellor lrle .Le ernlri ,,. |] ,i,ill oe oper to .hc CI.)nc.-llor ,o slrsae, o triu v r -.Cna^ccl.ot cJJr,1. efquiry de[)endinq Llpon il-re serioLtst-less oi th; cl'targes, as he may deem fll.
Le'.,,s ol l:r,. tlr,es \l'talt r u JIr.c I,er L,/ lne \/ce.L.hdt L.e lor rrr ,.uc ,-a,,]rtpr anil sia I eyerc qe .rLch ioJ Frs a10 peiorrr suDh duties as may be prescribed by Slalutes.
(1) lhe appolntment ol the Regjshar shall be made in such manner as may be prescribecl by tire Statutes
(2) All conkacts shal be signed a]]cl all documents ancl records shall be auihenticated by the Regislrar on behall oi the L.Jnivors:il\/
(3) IlTe Registrar shall exercise such perform such other duties as may be he requiied I om tir.t.te t0 tin.re, Governors
other powers and
prescribed oa nlaV
by the Board of
The
Financ-d
Off icer
Other
Olflcers
(4) The Registrar shall be rcspot.rsible ior flre Llue custody of the records and ihe common seal of the University inil sha L be boLrnd to place before ]e ahancellor, the Vice- Chancellor or any oiher a!1horh,/, all such lnfonnation .tr] I .loLume, Ls aS , tav Oe ,oceir rry or ttdncacl.or Of ihelr business.
(5) The Hegisil.ar shal exel.c se suu-h ilowers and periorrn such dulies as may be prescribed lry the Statutes, 17 -fhe Finance Oflicer slia be appoiried by tlre Board of Govemois in such manner and shall exetcise sLlch Dowers a-. oer.ot,-t sucl, d,rr.s os tra) bc prescJbeo oy llle Staiutes.
Authorities
of the
l-lniversitV
19.
The nlanner oJ appoinlnteni, t_.ms and conclitio,]s of ajen/ice ancl powers and duties ol the oihet oilicers of the University shail be such as ntav be prescribecl by the Staiutes Chapter 4
Artl]orities ol tlre {.ini\/ersity
I he following slrall be the aLllhorities ol the LJniversity, namely:-
(a) The Board of Governo s;
(b) Tl're Board oJ \,4ar-ragement; t3
13
(c) (d) (e) Ihe Aoadcmic Council; The Finairce Comrnittee; a/td il:' .,,::i .rlrtnorines as r]-ay be oecta.e(t by rJ e JraiL.rc., to lle rns autno.il,Fs oi l;-, Unrve.s,ly. Ihe Board oi Governors shall consLs
r dnre ry :. t o[ lr e lo,'o\']irlu,
The CllanceJlor
The Vice-Chance or
A nonlinee of the UGC
l-hree persons nominaled by the Sponsor
One reilresentative ol ihe State Governrnenl
Iwooeclucationists of repute to be nominated by the
The Boarcl of
Governors
and its
powets
20. (1)
(a)
(b)
(c)
(cl)
(e)
(f)
(2)
(g) Two academicians to be norninated by the Chancellor;
14)
(3).
I ne Crrancu ror shdlr oe $r+ Chai..nan ol the Boa.o ofLioveTnors. I: f".g:, ., sha be d, ex ot,ic,u Sec,erary ot e tjoatO oi Govetnr)rs The Board ot Goventors shajl be the a.d pr ,,,par ,ou",..ue u..rl oiir,uL:',JJ:Ji;iiiTJ; r ave ]e foltowjng por",". narn"tf ,--
To appoint the StatLrtory ALrciiiors of the Universityj
to lay down policies to be plrrcued by the University;
lo-.lev.ew oe.isro,'rs o, rrre orlre. aLlhori{ies oi the ulllve's;ty il .lhe/ are r,-l 'n conto,-nity ,,rn ineprov.srons of tl.,s Act, ot the Stal _les or rhe r,Jes; l?- :":::^ Lhe Dr.dgeL a.rd annLrat reporr o, rne un verstty;
to rdhe ..Er,r'.rr dddilionat Std{ules and rules or arle o or repeal the ear jer Siatutes alnd rules.
Lon,l11inn9""'"'on
about vollrntarv windins up or rhe
I^.Tl:"y" orupusats [oI !Jorrission ro lt.]e Srale uovernmenti and
ll.':l:::'o'o.""'ons ano sreps as 6-e oL.ci desirabter(,r er ecr.\ely (.a.rvrn9 orll rhe otljecls of Lhe Urireisril,"
l4
(h)
(,)
(e) (a) (b) (c) (d) (s)
14
Tlte Board ol l\lanage
ment
21.
(j) Tne Boafcl ^r Gove.nors sl.al1. rjc.t al r6acr lw,ce i,r a irlf;:dflt-
*",, ,, srch r.ne a-o r,,aec as Lie.cfal-ceriol / t) The Board of t\lanaqement sh. narely.- l "'or's:sl of the lo'lowi1g,
(a) The Vice,Chancetjor
.
(h) The Hegisirar.
(c) Four persons, nominated by t te sponsor . ((l) Two Deans of the facultjes ulahce,lor as r'lof i'a'ed hy lhe
1. 1 One reL,reso-:.1t;, o to oe i,o. ..ited by ihe Srare Governmenl (':) rhp V,cc-Cnalce,o. sh?r. oo r-e Crarrpcrso^ oi rho Board, or rar ager,enr arcl ll.a negist,ar sna.r _e ihe sec el"rtv of rl.e Boato o, Mdtl-.,errerl . 13'I tse.powers dnq I_1ctio.s ol t.e Bod,d of l\lanagemenlshall Le sLfh as ma) be pros4tir)eo L,y rl.o Srar-les. (1) Ihe Acaclernic Cou,]cii Shajt . nanelv :_ :onsist o+ the Jorowirg
ta' lne V,ce-lrance. or - Clla.,ir,rn
(b) The Registrar - Secretary / ) SJ-ch, ot'e. r e,-.bers as j.rdy be p.esc.ibeo in theSlalLttes. (2)'l ^e Ac_ademic CoJncir s,tolt be rne princ;pa. acaoe lr,c
:9:l_ or ,n:.Lrnverst,/ aro s"a,i. "r;ju"i-;o";h; :::H,?."^:l rhr5 Acr, he StarLtes r.d rn"--,"i,
"o-u ulrare ano exercise qener.1. supervisioo over tneacadern.c polic es tf tr e Ljnrve,sry.
(1) the Finance Committee sha consist of ihe foJlowing, namely i-
(a) The Vice-Chancellor - Chairnran .
(b) The Registrar - Secretary
(c) The Finance Olficer - Member {el Such olnpr me,lbefs as n.lv oe presct.beo ,- tne Statutes
,,
]::..t:i::.go n.yliree,,t a,r be r"re J.ncipa, irnancial ;::r":^ 1,,: ll,ly:^,), r" rar.e ..are or i.rarcrar ma.re.s " , Jiri . iuuleLr lo t.e piovts o.ts of tt-s Act, Statutesand rules, co-ordinaie and -orerci over the rinancraJ mli; ""iil; "J::"X:.ffi:ar supervisio,l l5
The
Academic
Council
22.
The Finance Committee
23.
15
other 24. lhe col rstilu llor'1, llowers alril lufrclions of the other auihorilles Authorilies ol the l,lniversity shall be su.h as may be p[escril]ed bv the Statut(is.
ProceE(]ings 25. No act or ploceeding Qf any authority o, the urrivelsity sha I lre not invalicl nlerely by reasoll oi the existence ol any vacancyol invalidaled delect in tlle corlstitutior'l ol the aLrlhoriiy olt alccount
of vaca lcy
Chapter 5
Starutes and Fluies
SlErtutes 116- Subiect io lhe provisions' ol lllis Ac1 and rules, tlie Siatules may prov de for any rnatter relallllg to llre lJhrvgrcilv and slaff, as given b+lolv._
(a) Tlle constitutiorr, po\rver$ anLi fuirotioil:: o{ the auLlro illes and oth{rr bodies ol tlle U[ivb'rsitv as specified irL the Act and sltch oiher arllhot'illtls as rnay lle constituted lrofi time Lo timel
(b) The operation of the enr:jovvrent tund, the gene al {rrnrl and tfle developmel]i iund;
(c) The ienns alrcl condltions ot appointmenl of the vlce Chaarcellor, the Registr.lr and the Finance OIfiGerancl theii pourers aird iunctirrns;
(d) Thc rllo{ie ol recruitn]ei-lt arid the condilions of st''uic-o of lhe clher officers, leachers and enlpoyees of the Uni!ersilv;
(e) The procedure ior resolving Cisputes betweenthe University and it$ oiticerc, Iaculty meniberrs, employees ano stuLlents;
(1) Cleilllon, abolitiolr oI rlisLrLlcluring ol departmentsand lac!lties;
(g) The ma.lnef of co'operation with other UniveftilLes rr instiiutions oi hlghel learningi
(h) Ttre procedure tor corrlenlent ol hoflorary degrees;
(i) Plovislons regardL;rg Eralrt rrl freeshlpsancl' sclrol. rships;
(j) Nunher ol seats irr dille[ellt.ourses of studies andthe plouedLile of admissior! ol students lo such courscs; t0
16
Slalutes how rnade Power to amend the Statules Bu e$
29.
27.
24.
(l<) The tee chargeable irom stltclents for varlous courses of stLtdies:
Provided that the University shall not make any Statule relar.ng lo t1e .l,arg:ng o do.aiior or capiLation fee fro_] rhe stJdents wil^oJt rhc orio. apotovdioi lhe Slate uoveTnment,
(l) lnst tLt.on oi tellowships. !c lotarsl.os slJdenls iips. I eeihips -edals ano prrzes;
(m) Procedlrre for creation and abolition of postsl
(n) All other matters which by this Act are requlred to be provlded. T' e lirsl Sia..rres .rarred by tt-e Board ol Gover,.to.s sna I l_le suur itted to the Sl.te Gove.r.nenr fo|rs approva,. j.l]e Bo^a.d ol Governors rnay, wjih the prior approval of the State Governrnent. make new or aciditionai Statules or ainend or repealthe Siatutes.
SLbjeci ro the p,ov srLlls ot rh,s Act, th- ,u es ray provide tor rll o. a y o' lne io owlng narlers n.tn e y:-
(a) Admission of studenis to the University and thelr enrohnenl and continuance as such;
(b) The courses ol siudv to be laicl down for all Degrees, Diplon'las, Ceftificaies, Cha(ers and other aca-demic distinctions of the University;
(c) The award of Degrees, Diptomas, Charters, Cerlilicates and other academic distinctions of ihe University;
(d) Creation ot new authorlties of ihe University;
(e) Accounting policy and financial procedurei
(f) TlTe conditions of the award of fe lowships, scho arships, studentships, nredals and prizes;
(g) The conduci o{ examinations and the conditions and mode ol appointrnenl and duties of examining bodies, examiners, invigilators, tabulaiors and moderators; (lr) The fee to be cl]arge.l for aclmission to the examinaiions, Degrees, Diplomas, Certilicates, Chaners and other acaciernic distinctions of the University;
(l) Revision of fees:
(j) Alteration of numbet of seats l.r different courses and programs
l'7
17
(
BLrleg Jlow made
Power to arnend
rules
3I,
30.
(k) Tlrc uor clilror.ls oi rusrrjeriu-. , ,, J,.";::: *; " l:,'":l::ffidi,ji:,;:1"?,::,ll"l"
t.tnircr5,1y 6i3loii',i;";i.:;.in Ihe srLrcle r,s ol L e '-' f,l :li :: .:fft,
". ; ';:';::: l;'T."".:::,
"
.,1i, ilJj,:,;l;l.j;: 11i..1.,";,:";",";: " or Govel o , irnoment for its approval [ii":,T,1 ; ; 1 i,,qr;
"? ":li] i::,":ji:"."i,.:,i:
.: i:
Cofiditions
of seryice
ol
eorployees
Uight to
appeal
34.
33.
*,_?Hi.,::i,.
(1) Every crnployee shali rD ,^
"ont,o, *ii.ii"Jr,"li li i:, i:.:.,:q LrdE a w.,,e.,o.wh,rr, snd,, b".;;. ;:;J;:" .;,"1rot;?." -y",ilJ, 1".i", '' lJ';"';l:;i,,1:, :,":JiJr,:'":;-;ll::1:,,fi;gi""1.;. ."", ;.*J"-.f n,l,:Iil#;1,1i'Hr;,:jm r :"r:
^:t;,
":'::,"Tif
":' I: :1ru: i#::iii,,:""Ii,l,il, l"il,ili 5"i ?i,.i"'.1,'li,.l,j,.ijl ; S
" "
*# ":" :l,l;1":lI ::: ;
*1#:++tl1*+4f dtl:l,"#*i+t-, lllil:l,* +:,,",:r* :i,:ll#:,5':,ffi ti Provident
fund and
penslon
Disputes
as to
constitulion
of
Universily
auihorities
and bodies
35.
t8
18
CofstilLrtion 36. ol
comitlttees
,1 ; IY,l,",.i , o',rL .,.r,vc.s.ty n,-nron, .;r sec,;o, rs rra. l"-1..1 lji i Lo"r'rr' t' d ' ".-', a,,,,, r ry .-, s,s1 io o, .,fi rircll]Jers as such nuilloItv rr_rv.tr-, uc ,ers 65 169 .r. .,.,
" ,i n.;,{, Ii'""
iir. ano having 5uc' ll',. :'::''.:u:"*y t- J''., rr'e nF'nue.s "'re. rndr er-o1,cio:;,1:'j,'-"-':: .' anv A,n'o"v ,rr bccrv ,r* ,,n,,"..],r'.nii'"oi ,r'|e,r
ln Ird
jso,",e ,Tdn,le. n lruh.L,t ,pe ,."-,t.0". wnosJ uaca-llUp was Chospn :,rva, r,'.r, :,): L- " ,""0",""1.., '-'1 'r'e oe'sor frlhno 'nl
::",,,.,.re,o rrc ro - io.,1,"r., *]-u. :J,, ;J,Jr:'r"::J ;T.,i:r rs woL tct have beer a men.tb.or No 5L 1 or oihel legal proceedrnos s , or oi., 6noioyee:I .,"i',";';;";; ; "lt "-.',sarnsr ary o'Jcer - qoo,l rarn b. -, .1,n".',o-#','u "t t"tlr'nLl wrrc''soonF, oro/s'., sor rn,sac, 14sg111_1""o, ,,.,1 ,i;u"'"uu."e o, t',n
I\r)i,,1/rirstancltng aIy tirtq cortaifeLl rn .,- -. , dr o. ,e srrr,rres , ,n, oll e' pJovrs'o1s o,
'd
,:i,e,-
L sl V.c^,,lJ,.jel.r !ha,, iJt dppoirted o\ lhe ',' i:::i?":," Ire o'id or'i-c, -,',,' r-',i"i,,"" i, j t"'I
Ibl, i b f st Pdg st,ar d, ,) LIr.. ti,s, r... 'r''. reo b - rr - Ll",'";i o,,';; ; :::1", 3,J':"i :J1[ ":ilrni ot three yen s /.
.
l._e t, st Bod.1l ., C(. j, o,s .-Fi.r .. ,c oJr.ce roi a le,rT1r ,)r e\ceedincl three years 'n .l:.--_lll" Br)a,o or rVd-i1s!n,er, ,
l-oll:I, n: ar,d ,r.e J,rs A;adcr,(-or sttt rted by .e C,ra--c,.or to- a rcrJn Flllirrg of
caslral
vacancies
38
37
Prolection of acliorl iaken in goocifaith Transitional provislofs E tdowmeni 40. Fund
39.
tl-re fitst Finat.rce Council shall be of three years. (l) Ihe Untversity sha e.sjablish least fiupees One Crore
an endowment fund of at
Gener?l 41.
iuncl
(21 l-he Untversity slra h6vo
e.rdol,n^en, r"',,"
"'-,... ;;l;. ','.-::, ;" J::?:_1""f." (3 I'e..J,t. rers l, rav tid,tsre, a. v drro ,nt kon- tle!ene.a, .-., J o. ., re devFrootltert, frn,f ,o ,n" i nJo*rn"ll1urd. Excepjir.tq nfl e dissoll]tro ,rir,er c rcu.nsr I, re,,,,"--",;;;1";,I.'.i: Y"iil:,ll; l"fne c1d,)wrro, IL rr, !o. otL;.1)Lrpo.es.
(4, \lo. erceerj g ,r
",e rer r o, lt e .ira...,-os.ece,VeJ r.,Jm 'lt j e,do,^mefl: i rro sr rll oe -S"J t). tr e or.po-"r-of,.1 . ",e opJ .c -i wo,. s ct tr e tJr.. ..rtj. fl_. rerra n.no 2E 'rece-lsLarl b6,e:, v_steo,.,o i-" ; do,ir;;,lr;oo .,(l) l-he Universtty shal esiab sh ; r,," -o.o*ing .i,,.o,", r i;;]il
" ""T i":1 ;:-o ro w, ic h
(a) /\lt lees wt.rich nray be chargecl bV the llnjversjty; t9
19
12)
(b) (o) (d) (b) (c) (d) (e) all suIns receivecJ from arjy oiher source; all contributions made by the Sponsor; all
-conlribut.ongdo.rdtior.ts
milde in lhi5 belall by ar ty orne- Derson or oody. which are nor pror,bj.eo b; an;laW lor ihe tirne beir g in torce. T, e iLnds c.ed,teo lo rne general iJno sra.. oe app,ieoIo -reel tltr 'ollow,.ig uayn-.nrs ndrrely . -he repayment ut clebrs ,1ctuo:nq inleiesr chdrge5 lhereio r.Lrrreo oy irre Jt.vc-sirv for the o-rposcs.o, t's Acr ll-e Slalutes Jnd the ru esn aoe rhei"--onl;- the up (eep oI the assets of the Universily;
the,pavrrenr ol Lhe ,.ost or a.rdir ol ,he tuno c.edlcdunoer seclion 41.
meeting the expenses oF anv sLit w^cn ua.vo,sityls a-p"",, " " or
proceedings lo
tl"^
":f-:l , ot satar,eo ar d aitowance5o, r^e o icers :'u^*employees or rhe Untve.siry. rnernbers o, t1e LcdL IrU. ano.resedrch s,df, a-cl paynenr oi a.rv P'o",,den1 fund cortribLriurs gral-:tV irj oLner Oene"fiil lo.onv su:h oflcers and e.nfroyees .nenbers o, tTe leachrrlg anal research staft:
thelr,a,,?r te tl ol traveli,tU dno olher atrowances oI lhe
il:T^""l:- "l rne Boa..t oi cove|nors. rh= Board ul u,drrugprnoat. Acode.rrc CuutCii anCl Olhpr arrI Ornres so^d€claj,eo Jncier flte StdrJtes ot lrle Univers,ly ord of rne m-.mbers of Jny Cornmifiee or B any o rhe ,.rno,i, u" o. i.o'_.,; ;,"ff ;:|."r:i:t" iY ary pJovisror o' rhts Acl or t,re S.arutes or 1ae rLles made thereLlnder; i? "?jl::::
or crrowsr..rps, treeships. schotarships.
:::,1'1",1:tu,pr ano othe, dwa.ds ro stLden.$. .esea;ch d:ruLrilres or tra.nees elig,D,e Ior sLrch awards uncler the5,ratLltes or tules o, the Univcrsitv under the prov sioriol this Acl
,1"-111, un, ol any erDenses inc ,rreo oy tfe U.l vershv_r, car.tilg..,L1 the prov.Sto,l. o, ,n,r' ,q"i, -uno- if,JStatules or lhe rLrles n acle thereunCler;
the pavrrenl of (osl o. caoilal. 1ol exceeotng the plevdil'rg ba )( rale ot trrlerest, ncured oy fhc Sp;n;;;lor selti_g Jp r,-a LJntvcrsttv and t )e tnves,-lenls rnddetficr-6of '
(a)
(s)
(f)
(i)
(h)
?0
20
Development Malnterance 49. oi fund
42.
fi)rhe oal.rerr ot .t-arges a-o cypendtture relatino to lne consurancy wor\ Jroertahe"
", i;. ;;;":.; l:
oursuance of the p.ovisions or t1.s Act and rhe a;iale;,and tire rules macte thereunder:
Prcv,oed lttat 40 expendlLre snall oe ..cLrrec bv rhe univcrsity 1 excess ot rhe rrlt" i", ,"Li" r""",1, i.Iexpenditure and total non_recurrins expenJitur;ioi iLX year as may be lixed bv ihr1 Bo;rd of tr,lanag"m;nt w,thoLl lhe previoL,s droroval of the BoIio o l\4anaqement. Prov,ddo iJ{he. .dr t,te Cencrat iJnd sha,,be app..ed
^:l^,_." "!l*o soec:i eo ulder \ub_secr on rzl * r-ri ir." prto' dporova oi rt e Boa.d oi ti.lanagerreir ot irJUniversity.
(.1) Ihe, Univelsity sha atso establish a development fundto which the foltowing funds sha be creclt;O'n.."fV, -
1ut Development fees which may be charged frorn students; (b) atl sums -ecetveo o-n aI)/ olher soJ,ce .ot lheourDoSes ot ll^e deveroprneat ol tle University:
(c) all contributions made by the Sponsor;
(d) alj contribul ons/donaiions made in this behalf by any othe_ aersor or body M,l,rcr are nol p.oh.oited bv an\aw ro. the l,^re beilg tn fo,ce. ard
(e) all incomes receivecl from ihe endowment iund
(2) The funds creclitecl to the development tund irom time to time shall be utilized for the devetopment of theUniversit\/ The lunds established under sections 40, 41 and 42 shall, strbjeci ro genera sL.roerv sion aro con o. of lhe Boaro oiuovernors, be regutaled dnd maintai.eO in sucf .naTler aS may be prescribed
(1) The arnual report of the Universily shall be prepared under the dlrection ol the Board of Management ;nj;;;l be submitted to the Board oi Governors f-or its approval.
(2) The Board of Governors shall consider the annual repollLlS.-neerrng arld may approve fhe san e \,1, th or r tt oulrnodificEilrn
13) A c:py o'Lho anJ Llat report o-t, aoproved oy t4e Boaro o' Uoverno-s slall be Senr ro Vis:ror a.d'the Stare Gov.ernment on or before December 3t iollowlng ctose oithe financial year in Marcl.t 3l each year. Annual
Beporl
44.
)t
21
Account anci audit
45
" j,:,""::' ji;::;::.1 ::"T.sr+. orr,.L :e,,. ry l, :l;:;:,; j,,; 1,.
;1,'::*'ft ;;
":"".'"Y,,u;,r
:,
''' f::";; i:';''i"r"u" liiri'"0 "'l''':''lli "l
"' :' i'"1:S:1,""".1i,'.,, -i"';l',1,'^.(';.? "?:, ; ;;i:i]l;,, I ;l; t'n,:;.',a , :rr, ':-r^,{-^ "ir,"*. ,, *., I * 3,ij[.,,i," ::4n,i::::i:?1]? .ll',;
" i::;:il-r]:r;::,1.*::ii:;,...1,",, I ;:.1:: l":"t ;l;, i: :i,u:;,;::lii'" ;; ;,,;; ''' i:" ;":Y;:: "J.i' i,: ; i;'.,''-r''",,t . :s iL,,e,?+po, o' n;,i::-:t ; :l;":::[l:;;:' ;;";";"':i f i;:
46 A copr.of
"rriy recc-ift ip!,tr(.rrLL) c. jrL,.(r'r rrr ir,\ au.,.lolrv . .'-,.n:':a" or..u, Droc'.eLr:,,1 c- cr"e. oo-t.r.,. ,l :;;:"r-,,*rn.:r,ee or tr,F u'nive;,,,j ^.
""ru*::r ;5;=rr_ti:i$rl* iiill,:lir ;. :t ; .:li ;i[::".":r;:'.'.i :t,li: i r,:! Ji],1 "it :, lii ;.: :l',,;.1 :,: i :.1;; :' ;': ri':fi,T'i,"::i;::":''i:.
" ll"l ..;l.l-i,l,i^ll';-,'l -'uton o{ t'| ' Lr 'vE s'rv ,1 *ll ;; *l,I ::i ^i ; l"i 3,,Jl,.,ll,""Ji' :l,l;,l;
:"::, - j : i l,i,lil"; :l:l?"""" T ;if l,il, l, ";".i
(2) On cieriiflLaLiorL ol misri.ln il a.sL,(r,. r+.,or_..,,,"i,, olg"'on', nra'aor'.,r.'srrariu,,
or Ur,ygr.;1,y 6116 *
",..r,r,, ,",l?.lPl':t"e.rr or rne oojec s .y",",* ,, Li,u",r,ir, i;;".jr:u.'u:l'p" t .he rr anasenrc-r circ, lrons 16 u,"_-",'ro*,"".1'" Lio!(r'rnerr' lvotr'u iJsrre
ii* .;;ifir f ,'liil*il;"'i:,rii ] ii
'l')
ll,lode oI
prool of
22
Expenditur.e oj the University dur]ng disso ut on
Laying ol Slatutes and rules
Rernoval of
dilficu ties
48,
(J)
].^.'-,1 " u oi..,ir,:,,qu,1 of h, Unrve.si ywo_,doe ill;i.i;;j,iv
b",,.*'u.-d bvthc s,dre cover me, Ii. Pr- \ oed t,t,r '.0 srlt.it ;:1 .lron w,r be ini|ated v.,tl o n alr. roIl)g c .caconaotc cl Fo.1r-.ty ,o Sno\,r/ car.sF ro tteSno. sor.
(4) On receipt ofthe notioe ret,erled to in sub-section (1), the Staie. Government sirall, in consultation wiflr Ihe Ali;E alld.LJGC ,n?\e s-1.h dffar rgerne.tS .or adrni..,stration o 'jrc ut veislfy , .)n jl F proposeo cldte ot dtsl o,ution olr..c-ur,:ver)rty tlv llL :jpu..s-r d to rrli.lte la. ba.cn o. r,!ue,Ls n rcgrtd, .orrse)o,5lridieso, Ine tJnivHrc v 'ot-pjeie il_ei, roLr s4q o, sru.tres in suc" .a,. .e,, uJn',aybe prescrifrecl by thL. Slatutes.
(1) t he expenclilure ior adrninistratian of te Universiry duringihe Iaking overpe.ioctol lis management underseclion 47 shalJ be metoLrlof the enclowmentluna, fhe generat
lltnd orthe cleveloU,renr iund /") .i lne iund5 rp,er-ed lr S o-Seclon (l)ate no. sJ{f:c.ent lo meel tf e e, oe, ,. rutF. ot t,16 Ua;ve.stry our,no lhe hk , r.r ::"::"-1": "irs ".a,,cge,nenr. sr_,cr urp",ioi -,,.,."iue rna- ny ltspos .r! o, the otoF.erhes or aSsals o, tte -_ untvers [v. b,/ lr.e S.ale ,._o\e -m_anr.
EvCry Sldlut-- o. rJlCs Inaoe !t.d^. r-1is Aci .,ha, , !s So- n dS rra,be after it is rnacle, be laid before the State i_egistature I t lr aIrV il':lu.lva is-esin givngertecrrothepro!.",onsot
Lr : AL, , r, F srate uove.rrnel[ may, by a nolil.r.a. o..] Jr order..'a(es.tchprov"tors. noi:nco,i.r5le, lw-i I ll.te plolrcrOr_SoitlriSAcL rsappea rO,trOol4e.ejsory .r e: padie )1, 'or removinq ri e CJt:cLttv.
Frovided thal no notifica.lion, order unCer sub-section (1)
stsa bF maoe aJ er ihe cypiral:o.t o, a petroct.ol lhreg
_ vears ltorr lhe coj nr.er.cernent or thisAcl.\z) Lveryarqet trarleLluC,s.tb-secrio.(.,..ltatl,ass,^on
as may be afier jris .nacle, be la d belore the Slat_^
l.,egistakrre.
By Orde(.
[i. !(. purkatyastha (SSJS)
LeEal trlernemhrancer_Cum_Secretary
t_a!.,/ Department
Fite No. 16 (82) LD/p/2006
49.
50