Haryana act 25 of 2016 : The HARYANA ACT NO. 25 OF 2016

Date: 11 Sep 2016

Department

Department of SHRI VISHWAKARMA SKILL UNIVERSITY

Enforcement Date

19 Sep 2019

PDF

Price : Rs. 5.00 (lxiii)

Regd. No. CHD/0093/2015–2017

Haryana Government Gazette

EXTRAORDINARY Published by Authority

No. 153-2016/Ext.] CHANDIGARH, TUESDAY, SEPTEMBER 20, 2016

(BHADRA 29, 1938 SAKA )

LEGISLATIVE SUPPLEMENT

CONTENTS PAGES

PART-I ACTS

1. THE HARYANA VISHWAKARMA SKILL UNIVERSITY ACT, 2016 119-138

(HARYANA ACT NO. 25 OF 2016)

2. THE HARYANA DEVELOPMENT AND REGULATION OF 139-140

URBAN AREAS (SECOND AMENDMENT) ACT, 2016

(HARYANA ACT NO. 26 OF 2016.

PART-II ORDINANCE

NIL

PART-III DELEGATED LEGISLATION

NIL

PART-IV CORRECTION SLIPS, REPUBLICATIONS AND REPLACEMENTS

NIL

HARYANA GOVT. GAZ. (EXTRA.), SEPT. 20, 2016 (BHDR. 29, 1938 SAKA) 119

PART - I

HARYANA GOVERNMENT

LAW AND LEGISLATIVE DEPARTMENT

Notification

The 20th September, 2016

No. Leg. 29/2016.—The following Act of the Legislature of the State of Haryana received

the assent of the Governor of Haryana on the 12th September, 2016 and is hereby published for

general information:—

HARYANA ACT NO. 25 OF 2016

THE HARYANA VISHWAKARMA SKILL UNIVERSITY ACT, 2016

ACT

to establish and incorporate a Skill University in the State of Haryana to facilitate and promote

skill, entrepreneurship development, skill based education and research in the

emerging areas of manufacturing, textile, design, logistics and transportation,

automation, maintenance, etc. and to raise skill level in various fields related

to these areas and for matters connected therewith or

incidental thereto.

BE it enacted by the Legislature of the State of Haryana in the Sixty-seventh Year of the

Republic of India as follows:-

1. (1) This Act may be called the Haryana Vishwakarma Skill University Act, 2016.

(2) It shall come into force on the date of its publication in the Official Gazette.

Short tit le and commencement.

2. In this Act and in all Statutes, Ordinances and Regulations made thereunder, unless the

context otherwise requires,-

(a) “All India Council for Technical Education” means the All India Council for

Technical Education established under the All India Council for Technical

Education Act, 1987 (Central Act 52 of 1987);

(b) “college” means a college maintained by, or admitted to the privileges of the

University under this Act;

Architects Act, 1972 (Central Act 20 of 1972);

(d) “employee” means any person appointed by the University and includes teachers

and all other staff of the University;

(e) “Haryana State Board of Technical Education” means the Haryana State Board of

Technical Education established under the Haryana State Board of Technical

Education Act, 2008 (19 of 2008);

(f) “Indian Institute of Technology” means the Indian Institute of Technology

incorporated under the Institute of Technology Act, 1961 (Central Act 59 of 1961);

Definitions.

120 HARYANA GOVT. GAZ. (EXTRA.), SEPT. 20, 2016 (BHDR. 29, 1938 SAKA)

(g) “Indian Medical Council” means Indian Medical Council constituted under the

Indian Medical Council Act, 1956 (Central Act 102 of 1956);

(h) “Institution” means an institution, not being a college maintained by the University;

(i) “National Council for Vocational Training” means National Council for Vocational

Training established by the Central Government;

(j) “National Institute of Technology” means an institution listed in the Schedule to the

National Institute of Technology Act, 2007 (Central Act 29 of 2007);

(k) “National Occupational Standards” means the National Occupational Standards

developed by the Sector Skill Councils concerned;

(l) “National Skill Development Agency” means the National Skill Development

Agency as constituted by the Central Government;

(m) “National Skill Development Corporation” means the National Skill Development

Corporation as established by the Central Government;

(n) “National Skill Qualification Framework” means the qualification assurance

framework for skills as notified by the Central Government;

(o) “Pharmacy Council of India” means the Council constituted under the Pharmacy

Act, 1948 (Central Act 8 of 1948);

(p) “prescribed” means prescribed by the Statutes and Regulations;

(q) “Sector Skill Council” means the Sector Skill Council recognized as such by the

National Skill Development Corporation of Central Government;

(r) “State” means the State of Haryana;

(s) “State Government” means the Government of the State of Haryana in the

administrative department;

(t) “State Sector Skill Council” means Sector Skill Council recognized as such by the

State Government;

(u) “Statutes”, “Ordinances” and “Regulations” mean respectively the Statutes,

Ordinances and Regulations of the University made under this Act;

(v) “University” means the Haryana Vishwakarma Skill University established under

this Act;

(w) “University Grants Commission” means the University Grants Commission

established under the University Grants Commission Act, 1956 (Central Act 3 of

1956);

(x) “University teachers” means professors, associate professors, assistant professors

and such other persons as may be appointed for imparting instructions, trainings or

conducting research in the University or in any college or institution and are

designated as teachers by the Ordinances; and

(y) “vocational education” means such education that prepares a person to work as a

technician in a trade, craft, or in support role in professions such as engineering,

accountancy, nursing, medicine, architecture, law etc.

Incorporation. 3. (1) There shall continue to be a body corporate by the name of the Haryana

Vishwakarma Skill University comprising of the Chancellor, Vice-Chancellor, the members of

the Court, the Executive Council, the Skill Council of the University and all persons, who may

hereafter become or be appointed as such officers or members, so long as they continue to hold

such office or membership.

HARYANA GOVT. GAZ. (EXTRA.), SEPT. 20, 2016 (BHDR. 29, 1938 SAKA) 121

(2) The University shall have perpetual succession and a common seal with power to

acquire, hold and dispose of property and to contract, and may by the said name sue or be sued.

4. The University shall have the following objects, namely:–

(a) to emerge as one of the foremost institution of quality in skill education recognized by industry, nationally and internationally;

(b) to develop qualified youth with skill proficiency and competency at different levels as per National/State qualifications of skill education;

education to ensure pathways for progression and mobility;

(d) to provide opportunities for flexible learning systems and skill development;

(e) to frame credit framework for competency based skill and vocational education;

(f) to exchange expertise and best practices in support of skill developments efforts with any other college, institution, organization, university etc.;

(g) to disseminate knowledge/skill through seminars, conferences, executive education

programmes, community development programmes, publications and training

programmes;

(h) to undertake programmes for the training and development of faculty members and

teachers of the University and other institutions;

(i) to undertake collaborative research with other organizations;

(j) to create entrepreneurs by providing necessary skill and support;

(k) to provide consultancy to government, semi-government, public and private industries;

(l) to create an Industry Academia partnership by inviting industry and institutions for mutual benefits;

(m) to ensure that the standard of degree, diploma, certificates and other academic distinctions are not lower than those laid down by statutory regulatory authorities

in India; and

(n) to pursue any other objects, as may be prescribed.

Objects of University.

5. (1) The limits of the area within which the University shall exercise its powers, shall

be such, as the Government may, from time to time, by notification, specify:

Provided that different areas may be specified for different faculties.

(2) Notwithstanding anything contained in any other State law for the time being in

force, any college or institution situated within the limits of the areas specified under sub -section

(1) shall, with effect from such date, as may be notified in this behalf by the Government, be

deemed to be associated with, and admitted to, the privileges of the University and shall cease to

be associated in any way with, or be admitted to, the privileges of any other University, and

different dates may be notified for different colleges or institution:

Provided that-

(i) any student of any college or institution, associated with or admitted to, any

other university before the said date, who was studying for any degree,

diploma or certificate examination of that university, shall be permitted to

complete his course in preparation thereof and the University shall hold for

such students examinations in accordance with the curricula of study in force

in that university, for such period, as may be prescribed by the Statutes,

Ordinances and Regulations;

(ii) any such student may, until any such examination is held by the University,

be admitted to the examination of the other university and be conferred the

degree, diploma, certificate or any other privilege of that university for which

he qualifies on the result of such examination.

Territorial exercise of

powers.

122 HARYANA GOVT. GAZ. (EXTRA.), SEPT. 20, 2016 (BHDR. 29, 1938 SAKA)

Bar on conferring, granting or

issuing degrees, diplomas or certificates by

unauthorized institutions.

6. (1) Notwithstanding anything contained in this Act or any other State law for the time

being in force no college or institution other than the University, shall confer, grant, issue or

hold himself or itself out as entitled to confer, grant or issue any degree, diploma or certificate

in the specified areas of knowledge assigned to it within the territorial jurisdiction of University

which is identical with or is a colourable imitation of any degree, diploma or certificate

conferred, granted or issued by the University.

(2) Contravention of the provisions of sub-section (1) shall be an offence and shall be

dealt with as per rules laid down by the University in this regard keeping in view the orders and

guidelines issued by the competent authorities and academic bodies such as the State

Government and the University Grants Commission.

(3) Where an offence under this section has been committed by an institution, every

person incharge of and responsible to the institution for the conduct of its business at the time

of the commission of the offence, shall be deemed to be guilty of the offence and shall be liable

to be proceeded against as per the University rule:

Provided that such person shall not be liable for any action if he shows that such offence

was committed without his knowledge and he exercised all due diligence for the prevention of

such offence, on coming to know of it.

(4) Notwithstanding anything contained in sub-section (3), where an offence under this

section has been committed by an institution and it is proved that the offence has been

committed with the consent or connivance of, or that the commission of the offence is

attributable to any neglect on the part of any partner, director, manager, secretary or other officer

of the institution, such partner, director, manager, secretary or other officer shall also be deemed

to be guilty of that offence and shall be liable to be proceeded against and punished accordingly.

Explanations.- For the purpose of the section ‘institution’ means any body corporate and

includes a firm or other association of individuals.

Powers and functions of

University.

7. The University shall exercise the following powers and perform the following functions,

namely:-

(a) to provide facilities and promote trainings, studies and research in emerging areas

of skill, including new frontiers of manufacturing, textile, design, logistics and

transportation, automation, maintenance, information technology, healthcare ,

construction, banking and finance, marketing, hospitality etc. and also to achieve

excellence in enhancement in these and connected fields;

(b) to recognize and affiliate institutions of skill education, in such manner and in

accordance with such parameters, as may be specified by Statutes;

Standards as specified by the National Skill Qualification Framework;

(d) to develop curriculum packages of skill at different levels, as may be defined by the

University or by the National Skill Qualification Framework;

(e) to define norms and parameters of skill education, teaching and instruction,

consistent with the credit framework and curriculum packages, as the University

may deem fit;

(f) to award degrees, diplomas, certificates and other distinctions;

(g) to define norms of examination or any other measure of assessment of knowledge

and competency of a student for admission to the University or institution;

(h) to hold examinations or other assessments of knowledge or competency, or accredit

the examination or other assessment system of institution, as the University may,

from time to time determine;

(i) to recognize industries or training centres for the purposes of practical training of

students in skill and to define norms for recognition of competency attained by a

student in such practical training in industry or training centre for the purpose of

earning credits;

(j) to lay down norms for transfer of credits to promote new learning opportunities

without compromising on learning outcomes ;

HARYANA GOVT. GAZ. (EXTRA.), SEPT. 20, 2016 (BHDR. 29, 1938 SAKA) 123

(k) to appoint persons possessing significant experience, knowledge and competency,

as adjunct, guest or visiting faculty of the University, on such terms and for such

duration, as the University may decide;

(l) to lay down parameters for assessment and accreditation of skill educators and

training providers in accordance with the norms specified under the National Skill

Qualification Framework, or such other norms, as may be determined by the

University;

(m) to determine, specify and receive payment of fees and other charges, from students,

institution, industry or body corporate for instructions and other services, including

training, consultancy and advisory services, provided by the University, as the

University may deem fit;

(n) to acquire, hold, manage and dispose of any property belonging to or vested in the

University, in such manner, as the University may deem fit;

(o) to receive gifts, grants, donations or benefactions from the Central Government and

the State Government and to receive bequests, donations and transfer of movable

or immovable properties from testators, donors or transferors, as the case may be;

(p) to establish its own school to provide skill education, for identification and

recognition of prior learning of skill;

(q) to establish and maintain such infrastructure including campuses and training

centers within its territorial jurisdiction;

(r) to institute and award fellowship, scholarships, exhibitions, prizes and medals;

(s) to collaborate with any other Indian or foreign university or institution in offering

joint degree programmes for bridging skill education with higher education ;

(t) to promote national and international collaboration with institutions of skill

education for the purpose of developing competency, knowledge and ability to

global standards;

(u) to establish its own production house, incubation centre, retail house or service

centre or any other centre which shall provide practical training to enhance skill

level of youth; and

(v) 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.

8. The University shall be open to all persons irrespective of sex, race, creed, caste or class

and no test or condition shall be imposed as to religion, belief or profession in admitting or

appointing members, students, teachers, workers, or in any other connection whatsoever and no

benefactions shall be accepted which in the opinion of the authorit ies of the University involves

conditions or obligations opposed to the spirit and objectives of this provision:

Provided that nothing contained in this section shall be deemed to prevent the University

from making any special provisions in respect of weaker sections of the society and in particular

Scheduled Castes and Scheduled Tribes.

University open to all

races, classes, castes and creeds

9. All teaching in the University shall be conducted by and in the name of the University in

accordance with the Statutes, Ordinances and Regulations made in this behalf.

Teaching of

University.

10. The following shall be officer of the University, namely:-

(i) the Chancellor;

(ii) the Vice-Chancellor;

(iii) the Registrar; and

(iv) such other persons in the service of the University, as may be declared by the

Statutes to be officers of the University.

Officers of

University

11. (1) The Governor of Haryana by virtue of his office shall be the Chancellor of the

University.

(2) The Chancellor shall be the Head of the University.

Chancellor.

124 HARYANA GOVT. GAZ. (EXTRA.), SEPT. 20, 2016 (BHDR. 29, 1938 SAKA)

(3) The Chancellor shall, if present, preside over the convocation of the University for

conferring degrees and meetings of the Court.

(4) The Chancellor shall have the right-

(i) to cause an inspection to be made by such person or persons, as he may direct,

of the University, its buildings, laboratories, libraries, and equipment and of

any college or institution maintained by the University and also of the

examinations, teaching and other work conducted and done by the University;

(ii) to cause an inquiry to be made in like manner in respect of any matter

connected with the administration of finances of the University, colleges or

institutions.

(5) The Chancellor shall, in every case, give notice to the University of his intention to

cause an inspection or inquiry to be made and on receipt of such notice, the University shall

have the right to make such representation to the Chancellor, as it may consider necessary.

(6) After considering the representation, if any, made by the University, the Chancellor

may cause to be made such inspection or inquiry, as is referred to in sub-section (4).

(7) Where any inspection or inquiry has been caused to be made by the Chancellor, the

University shall be entitled to appoint a representative who shall have the right to be present and

to be heard at such inspection or inquiry.

(8) The Chancellor may, if the inspection or inquiry is made in respect of the University

or any college or institution maintained by it, address the Vice-Chancellor with reference to the

result of such inspection or inquiry, and the Vice-Chancellor shall communicate to the Executive

Council, the views of the Chancellor and the action to be taken thereon as advised by the

Chancellor.

(9) The Executive Council shall communicate through the Vice-Chancellor to the

Chancellor such action, if any, as it proposes to take or has taken upon the result of such

inspection or inquiry.

(10) Where the Executive Council does not, within a reasonable time, take action to the

satisfaction of the Chancellor, the Chancellor, may, after considering any explanation furnished

or representation made by the Executive Council, issue such directions, as he may think fit and

the Executive Council shall comply with such directions.

(11) Without prejudice to the foregoing provisions of this section, the Chancellor may,

by order in writing, annul any proceedings of the University, which are not in conformity with

this Act, the Statutes or the Ordinances:

Provided that before making any such order, he shall call upon the University to show

cause why such an order should not be made, and if any cause is shown within a reasonable

time, he shall consider the same.

(12) The Chancellor may, at any time, require or direct the University to act in conformity

with the provisions of this Act and the Statutes, Ordinances and Regulations made thereunder.

(13) The power exercised by the Chancellor under sub-section (11) and sub-section (12)

shall not be called in question in any Civil Court.

(14) Any employee of the University, who is aggrieved by the decision of the Executive

Council or the Vice-Chancellor in respect of any disciplinary action taken against him, may

address a memorial to the Chancellor in such manner, as may be prescribed by the Statutes and

the decision of the Chancellor shall be final.

(15) The Chancellor shall have such other powers, as may be prescribed by the Statutes.

Vice- Chancellor.

12. (1) Notwithstanding anything contained in this Act, the first Vice- Chancellor shall

be appointed by the Chancellor on the advice of the State Government for such period not

exceeding three years, as deemed appropriate by the State Government.

(2) The Vice-chancellor shall be appointed from the field of Technology, Sciences,

Public Administration, Skill Development, Pharmacy or Management.

HARYANA GOVT. GAZ. (EXTRA.), SEPT. 20, 2016 (BHDR. 29, 1938 SAKA) 125

(3) The State Government shall constitute a Search Committee consisting of two

nominees of the Chancellor and one nominee of the Executive Council, three months prior to the

expiry of term of the Vice- Chancellor, which shall prepare a panel of atleast three names, in

alphabetical order, from which the Chancellor shall appoint the Vice-Chancellor, on the advice

of the State Government. The terms and conditions of service of the Vice-Chancellor shall be

determined by the Chancellor, on the advice of the State Government.

(4) The Vice-Chancellor shall hold office for a period of three years which may be

renewed for not more than one term:

Provided that he shall cease to hold the office on attaining the age of 68 years irrespective

of the fact that his term has not expired.

(5) If the Vice-Chancellor is unable to perform his duties owing to his temporary

incapacity on account of illness or any other reason, or the office of the Vice-Chancellor falls

vacant due to death, resignation or otherwise, the Chancellor may make arrangements for the

performance of duties of the Vice-Chancellor until the existing Vice-Chancellor is able to resume

his office or until a regular Vice- Chancellor is appointed, as the case may be.

(6) The Vice-Chancellor shall be the principal executive and academic officer of the

University and shall exercise general supervision and control over the affairs of the University

and give effect to the decisions of all the authorities of the University.

(7) The Vice-Chancellor may, if he is of the opinion that immediate action is necessary

on any matter, exercise any power conferred on any authority of the University by or under

this Act, except in the matters involving creation or abolition of a faculty, department or

post and the matter involving appointment or removal of an employee:

Provided that the Vice-Chancellor before exercising powers under this section shall

record in writing the reasons, why the matter cannot wait till the meeting of the authority

concerned:

Provided further that if the authority concerned is of the opinion that such action ought not

to have been taken, it may refer the matter to the Chancellor, whose decision thereon shall be

final:

Provided further that any person in the service of the University who is aggrieved by the

action taken by the Vice-Chancellor under this sub-section shall have the right to represent

to the Executive Council within one month from the date on which decision on such action is

communicated to him and thereupon the Executive Council may confirm, modify or reverse

the action taken by the Vice-Chancellor. The employee shall be informed that the action has

been taken under emergency powers.

(8) The Vice-Chancellor shall exercise such other powers and perform such other

duties, as may be prescribed by the Statutes or Ordinances.

(9) The Chancellor may, on the advice of the State Government, cause an inquiry to be

held in accordance with the principles of natural justice, and remove the Vice-Chancellor from

office, if he is found on such inquiry, to be a person patently unfit to be continued in such office:

Provided that the Chancellor may curtail working powers and functions of Vice -

Chancellor in case he is of the opinion that an ongoing matter in a complaint against the Vice -

Chancellor is serious enough to be an impediment in discharging the duties of the Vice -

Chancellor and may make arrangements for the performance of the duties of Vice-Chancello r

until the existing Vice-Chancellor is able to resume his office or until a regular Vice-Chancello r

is appointed, as the case may be.

13. (1) The Registrar shall be appointed by the Chancellor on the advice of the State

Government.

(2) The Registrar shall be the Chief Administrative Officer of the University. He shall

work directly under the superintendence, direction and control of the Vice-Chancellor.

Registrar.

14. The manner of appointment and powers and functions of other officers of the University

shall be such, as may be prescribed by the Statutes.

Other officers.

126 HARYANA GOVT. GAZ. (EXTRA.), SEPT. 20, 2016 (BHDR. 29, 1938 SAKA)

Authorities of

University.

15. (1) The following shall be the authorities of the University, namely:-

(i) the Court;

(ii) the Executive Council;

(iii) the Skill Council;

(iv ) the Finance Committee;

(v) the Faculties;

(vi) the Planning Board; and

(vii) such other authorities as may be declared by the Statutes to be the authorities

of the University.

(2) The constitution, functions, and powers of the authorities shall be such, as may

be prescribed by the Statutes.

Court. 16. (1) The Constitution of the Court, and the term of office of its members shall be

prescribed by the Statutes.

(2) Subject to the provisions of this Act, the Court shall have the following powers and

functions, namely:-

(a) to review, from time to time, the broad policies and programmes of the

University and to suggest measures for the improvement and development of

the University;

(b) to consider and pass resolution on the annual report, annual budget and the

annual accounts of the University and on the audit report of such accounts;

for advice; and

(d) to perform such other functions, as may be prescribed by the Statutes.

Executive Council.

17. (1) The Executive Council shall be the principal executive body of the University.

(2) The constitution of the Executive Council, the term of office of its members and its

powers and functions shall be such, as may be prescribed by the Statutes.

Academic Council.

18. (1) The Academic Council shall be the principal academic body of the University and

shall, subject to the provisions of this Act, the Statutes and Ordinances, co-ordinate and exercise

general supervisions over all academic policies of the University.

(2) The constitution of the Academic Council, the term of office of its members and its

powers and functions shall be such, as may be prescribed by the Statutes.

Faculties. 19. The constitution and functions of the Faculties shall be such, as may be prescribed by the

Statutes.

Finance Committee.

20. The constitution of the Finance Committee, the term of office of its members, and its

powers and functions shall be such, as may be prescribed by the Statutes.

Planning Board. 21. The constitution and functions of the Planning Board shall be such, as may be prescribed

by the Statutes.

Statutes and their scope.

22. Subject to the provisions of this Act, the Statutes may provide for all or any of the

following matters, namely:-

(a) the constitution, powers and functions of the authorities and other bodies of the University, as may be constituted from time to time;

(b) the classification, mode of appointment, powers and duties of the teachers and the officers of the University;

insurance scheme for the benefit of the employees of the University;

(d) the conferment of honorary degrees;

(e) the establishment and abolition of faculties and departments;

HARYANA GOVT. GAZ. (EXTRA.), SEPT. 20, 2016 (BHDR. 29, 1938 SAKA) 127

(f) the institution of fellowships, scholarships studentships, exhibitions, medals and

prizes;

(g) the maintenance of discipline among the students;

(h) the conditions under which colleges and institutions may be admitted to the

privileges of the University and the withdrawal of the same;

(i) the delegation of powers vested in the authorities or officers of the

University; and

(j) all other matters which by this Act are to be or may be provided for, by the

Statutes.

23. (1) On the commencement of this Act, the Statutes of the University shall be those,

as set out in the Schedule:

Provided that the authorities of the University constituted under the Statutes framed

before the commencement of this Act, shall continue to exercise all the powers and perform all

the functions under this Act, till such authorities are constituted in terms of the Statutes set out

in the Schedule referred to above.

(2) The Executive Council may, from time to time make new or additional Statutes

or may amend or repeal the Statutes in the manner hereinafter provided in this section:

Provided that the Executive Council shall not make, amend or repeal any Statute,

affecting the status, power or constitution of any authority of the University until such authority

has been given an opportunity of expressing an opinion in writing on the proposed changes

and any opinion so expressed shall be considered by the Executive Council.

(3) The Skill Council may propose to the Executive Council a draft of any Statute

relating to academic matters for consideration by the Executive Council.

(4) Every new Statute or addition to the Statute or any amendment or repeal of a

Statute shall require the approval of the Chancellor, who may approve, disapprove or remit it

for further consideration. A Statute passed by the Executive Council shall have no validity until

it has been assented to by the Chancellor.

(5) Notwithstanding anything contained in the foregoing sub-sections, the

Chancellor either suo motu or on the advice of the State Government, may direct the Executive

Council, to make, amend or repeal the Statutes in respect of any matter specified by him

and if the Executive Council fails to implement such a direction within sixty days of its

receipt, the Chancellor may, after considering the reasons, if any, communicated by the

Executive Council or its inability to comply with such direction, make, amend or repeal the

Statutes suitably.

Statutes.

24. Subject to the provisions of this Act and the Statutes, the Ordinances shall provide for

all or any of the following matters, namely:-

(a) the admission of students to the University and their enrolment as such;

(b) the courses of study to be laid down for all degrees, diplomas and certificates of the University;

courses and to the examination of the University and shall be eligible for deg rees and diplomas;

(d) the fee to be charged for courses of study in the University and for admission to the examinations, degree and diplomas of the University; and further to make

progressively the fee structure so flexible that the courses could become self- financing to the extent possible;

(e) the conditions of the award of fellowships, studentships, exhibition, medals and prizes;

(f) the conduct of examinations, including the term of office and manner of appointment and the duties of examiners, moderators and assessors;

(g) the conditions of residence of students of the University; and

(h) all other matters which by this Act or the Statutes are to be made or may be provided for by the Ordinances.

Ordinance and their scope.

128 HARYANA GOVT. GAZ. (EXTRA.), SEPT. 20, 2016 (BHDR. 29, 1938 SAKA)

Ordinances. 25. (1) The Ordinances shall be made, amended, repealed or added to by the Executive

Council:

Provided that no Ordinance shall be made-

(i) affecting the admission or enrolment of students or prescribing examinations to be recognized as equivalent to the University examinations; and

(ii) affecting the conditions, mode of appointment or duties of examiners or the conduct or standard of examination or any course of study,

unless the draft of such an Ordinance has been proposed by the Skill

Council.

(2) The Executive Council may return to the Skill Council for reconsideration, either

in whole or in part, any draft proposed by the Skill Council under sub -section (1) alongwith

its suggestions:

Provided that the Executive Council shall not amend the draft propo sed by the Skill

Council itself. It may, however, reject such draft, if not found suitable when submitted to it

by the Skill Council for the second time.

(3) All Ordinances made by the Executive Council shall have effect from such date,

as it may direct and every Ordinance made shall be communicated, as soon as may be, to the

Chancellor.

Regulations. 26. (1) The authorities of the University may make Regulations consistent with this Act,

the Statutes and the Ordinances-

(a) laying down the procedure to be observed at their meetings; and

(b) providing for all matters which by this Act, the Statutes or the Ordinances are to be prescribed by Regulations.

(2) Every authority of the University shall make Regulations providing for giving of

notice to the members of such authority of the dates of meetings and of the business to be

considered at meetings and for keeping of a record of the proceedings of the meeting s. Annual Report. 27. The annual report of the University giving details of broad programmes, policies and

finances, amendments of Statutes and Ordinances made during the year under report, shall be

prepared under the directions of the Executive Council and shall be submitted to the Court on

or after such date, as may be prescribed by the Statutes and the Court shall consider the report

at its annual meeting.

Funds and accounts.

28. (1) The University shall have a General Fund to which shall be credited-

(a) its income from fees, grants, donations and gifts, if any;

(b) any contribution or grant made by the Central/State Government, the

Ministry of Skill Development and Entrepreneurship, National Skill

Development Agency, National Skill Development Corporation, University

Grants Commission, All India Council for Technical Education or like

authority, any local authority or any corporation owned or controlled by the

State Government;

(2) The University may have such other funds, as may be prescribed by the Statutes.

(3) The funds and all moneys of the University shall be managed in such a manner,

as may be prescribed by the Statutes.

(4) The State Government may, every year, provide grant-in-aid to facilitate and

promote studies and research. Annual Accounts.

29. (1) The annual accounts and the balance sheet of the University shall be prepared

under the directions of the Executive Council and shall at least once every year and at intervals

of not more than fifteen months be audited by the Director, Local Fund Accounts, Haryana or

any other auditor that may be appointed by the State Government. The annual accounts when

audited shall be published in the Haryana Government Gazette and a copy of the annual

accounts alongwith the report of the Director, Local Fund Accounts or the auditor shall be

submitted to the Court and the Chancellor alongwith the observations of the Executive

Council. Any observations made by the Chancellor on the annual accounts shall be brought

to the notice of the Court and observations of the Court, if any, shall after being considered

by the Executive Council, be submitted to the Chancellor.

HARYANA GOVT. GAZ. (EXTRA.), SEPT. 20, 2016 (BHDR. 29, 1938 SAKA) 129

(2) The annual accounts of the University shall also be submitted to the State

Government at the time of its submission to the Chancellor.

30. (1) Every salaried officer and teacher, except the Vice-Chancello r and Registrar,

shall be appointed under a written contract, which shall be lodged with the University

and any dispute arising out of a contract between the University and officer or teacher

shall, at the request of the teacher or officer 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 one nominee of

the Chancellor. The decision of the majority of the members of the Tribunal shall be final and

no suit shall lie in any Civil Court in respect of the matter decided by the Tribunal.

(2) Every such request shall be deemed to be a submission to arbitration within the

meaning of the Arbitration and Conciliation Act, 1996 (Central Act 26 of 1996).

Conditions of service of officers and teachers.

31. (1) The University shall institute, for the benefit of its officers, teachers and other

employees, provident fund and insurance fund on the pattern of the Government employees.

(2) Where any provident fund and insurance fund have been so constituted, the

provisions of the Provident Fund Act, 1925 (Central Act 19 of 1925) shall be applicable.

Pension, provident fund and insurance

fund.

32. No act done, or proceeding taken, under this Act by any authority or other body of the

University shall be invalid merely on the ground of any-

(a) vacancy or defect in the constitution of the authority or body; or

(b) defect or irregularity in election, nomination or appointment of a person acting

as a member thereof; or

case.

Vacancy not to invalidate

proceedings.

33. 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, matter shall be

referred to the Chancellor, whose decision thereon shall be final.

Certain

disputes to be referred to Chancellor.

34. If any difficulty arises in giving effect to the provisions of this Act, the State Government

may, by order, do anything not inconsistent with the provisions of this Act which appears to it

to be necessary or expedient for the purpose of removing the difficulty.

Power to

remove difficulties.

35. Notwithstanding anything contained in this Act, the University shall not create any

teaching and non-teaching posts or revise the pay scales of the teaching and non-teaching

employees without obtaining the prior approval of the State Government:

Provided that the State Government may delegate its powers under this section to the

Vice-Chancellor or the Executive Council as and when the need arises for smooth

functioning and growth of the University.

Creation of

teaching and non-teaching posts.

36. No suit or other legal proceedings shall lie against any officer or employee of the

University for anything which is in good faith done or intended to be done in pursuance of any

of the provisions of this Act, the Statutes or Ordinances.

Protection of

action taken in good faith.

130 HARYANA GOVT. GAZ. (EXTRA.), SEPT. 20, 2016 (BHDR. 29, 1938 SAKA)

THE SCHEDULE

[see sections 2 (u) and 23]

(STATUTES OF THE HARYANA VISHWAKARMA SKILL UNIVERSITY)

Powers and

duties of Vice- Chancellor.

1. (i) The Vice-Chancello r shall be ex-officio Chairman of the Executive Council, the

Skill Council and the Finance Committee, and shall, in the absence of the

Chancellor, preside over the convocations of the University held for

conferring degrees and over the meetings of the Court. The Vice-Chancel lo r

shall be entitled to be present at, and to address, any meeting of any authority or

other body of the University but shall not be entitled to vote thereat, unless he is

a member of such authority or body.

(ii) It shall be the duty of the Vice-Chancello r to see that the provisions of the Act,

the Statutes, the Ordinances and the Regulations are duly observed and he shall

take all necessary steps to ensure such observance.

(iii) The Vice-Chancellor shall have the power to convene or cause to be convened

meetings of the Court, the Executive Council, the Skill Council, the Finance

Committee and any other authority or body of the University.

(iv) The Vice-Chancellor shall exercise general control over the affairs of the

University and shall give effect to the decisions of the authorit ies of the

University.

(v) The decision of the Vice-Chancello r regarding seniority for nomination to the

various authorities or bodies of the University shall be final.

Powers and

duties of Registrar.

2. (i) The Registrar shall be ex-officio Secretary of the Executive Council and Faculties

but shall not be deemed to be a member of any of these authorities and shall be

ex-officio Member Secretary of the Court and the Skill Council.

(ii) When the Office of the Registrar is vacant or when the Registrar is by reason of

illness, or 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-Chancello r may appoint

temporary for the purpose till regular appointment is made by the Chancellor o n

the advice of the State Government.

(iii) It shall be the duty of the Registrar-

(a) to be the custodian of the records, common seal and such other property of

the University, as the Vice-Chancellor shall commit to his charge;

(b) to issue all notices convening meetings of the Court, the Executive Council, the Skill Council, the Faculties and any committee appointed by any

authority of the University;

(c) to keep the minutes of all meetings of the Court, the Executive Council, the Skill Council, the Faculties and any Committee appointed by the authorities

of the University;

(d) to conduct the official correspondence of the Court, the Executive Council, the Skill Council and the Faculties;

(e) to supply to the Chancellor, copies of the agenda, the minutes of the meetings of the authorities of the University, as soon as they are issued;

(f) to perform such other duties, as may, from time to time, be assigned to him

by the Vice-Chancellor.

(iv) The Registrar shall have power to administer warning or to impose the penalty

of censure or withholding of increments upon such of the employee,

excluding teachers of the University and academic staff, as may be specified in

the orders of the Executive Council and to suspend them pending enquiry:

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 against him.

HARYANA GOVT. GAZ. (EXTRA.), SEPT. 20, 2016 (BHDR. 29, 1938 SAKA) 131

(v) An appeal shall lie to the Vice-Chancellor against any order of the Registrar

imposing any of the penalties specified in clause (iv).

(vi) In case the inquiry discloses that a punishment, beyond the powers of the

Registrar is called for, the Registrar shall, upon conclusion of the inquiry make a

report to the Vice-Chancello r alongwith his recommendations:

Provided that an appeal shall lie to the Executive Council against an order

of the Vice-Chancellor imposing any penalty.

(vii) The Registrar shall be an authorized officer to enter into agreements, sign

documents and authenticate records on behalf of the University and shall act in

such capacity when the appropriate authority has taken a decision in the matter.

The Registrar shall also exercise such other powers and perform such other

duties, as may be prescribed by the Statutes.

3. The Court shall consist of the following members, namely:-

I. Ex-officio members-

(i) the Chancellor;

(ii) the Vice-Chancellor;

(iii) the Administrative Secretary to Government, Haryana, Finance Department , or his nominee;

(iv ) the Administrative Secretary to Government, Haryana, Higher Education Department or his nominee;

(v) the Administrative Secretary to Government, Haryana, Technical Education Department or his nominee;

(vi) the Registrar.

II. Other members-

(i) professors of the University not exceeding three on the basis of seniority by

rotation;

(ii) two eminent academicians and three representatives from industry, to be

nominated by the Chancellor on the recommendation of the Vice - Chancellor.

III. (i) The Registrar shall be the Member-Secretary of the Court.

(ii) Save as otherwise expressly provided, the members of Court, other than ex-

officio members, shall hold office for a term of two years.

(iii) At all meetings of the Court, three-fifth of the members shall form a quorum.

Court and its constitution.

4. (1) The Court shall meet atleast once a year.

(2) A special meeting of the Court may be convened at any time, by the

Chancellor, the Vice-Chancellor or on a written request by one-third of its members.

Meetings of Court.

5. The Executive Council shall consist of the following persons, namely:-

I. Ex-officio members-

(i) the Vice-Chancellor;

(ii) the Administrative Secretary to Government, Haryana, Finance Department or his nominee;

(iii) the Administrative Secretary to Government, Haryana, Higher Education

Department or his nominee;

(iv) the Administrative Secretary to Government, Haryana, Technical Education Department or his nominee;

(v) the Administrative Secretary to Government, Haryana, Industrial Training Department or his nominee;

(vi) the Administrative Secretary to Government, Haryana, Industries

Department or his nominee;

(vii) the Administrative Secretary to Government, Haryana, Medical Education

and Research Department or his nominee.

Executive Council and its

constitution.

132 HARYANA GOVT. GAZ. (EXTRA.), SEPT. 20, 2016 (BHDR. 29, 1938 SAKA)

II. Other members-

(i) two Deans of Faculties to be nominated by the Vice-Chancellor, by rotation

in accordance with the procedure laid down by the University;

(ii) two Professors from other university to be nominated by the Vice- Chancellor;

(iii) two persons to be nominated by the Chancellor on the recommendation of the Vice-Chancellor from amongst distinguished professionals and eminent

persons from the industry/ chambers of Commerce/ Technical Universities/

Indian Institute of Technology/ Indian Institute of Management/ All India

Council for Technical Education/ National Skill Development Corporation/

National Skill Development Agency etc;

(iv) the Mission Director, Haryana Skill Development Mission.

III. (i) The Registrar shall be the ex-officio Secretary of the Executive Council.

(ii) Three-fifths of the members shall form a quorum.

(iii) Save as otherwise expressly provided, the members of the Executive

Council, other than ex-officio members, shall hold office for a term of

two years.

Power of Executive Council.

6. The Executive Council shall exercise the following powers, namely:-

(a) to hold, control and administer the revenue, property and funds of the University;

(b) to recommend creation or abolition of teaching, academic and non teaching posts

to the State Government;

(c) to appoint professors, associate professors, assistant professors, other academic staff on the recommendations of the Selection Committee constituted for the

purpose and to fill up temporary vacancies therein;

(d) to make appointments on administrative, ministerial and other posts in the manner prescribed by the Statutes;

(e) to manage and regulate the finances, 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;

(f) to invest any money belonging to the University including any unapplied income in such stocks, funds, shares or securities as it shall, from time to time, think fit or

in the purchase of immovable property in India with the like power of varying such

investments from time to time;

(g) to transfer or accept transfer of any movable and immovable property on behalf of the University;

(h) to provide buildings, premises, furniture and apparatus and other means needed for carrying on the work of the University;

(i) to select a common seal for the University;

(j) to delegate any of its powers to the Vice-Chancellor, the Registrar or such other employee or authority of the University or to a committee appointed by it, as it

may deem fit;

(k) to enter into, vary, carry out, or cancel contracts on behalf of the University;

(l) to make, amend or repeal the Statutes;

(m) to make decisions regarding maintenance of discipline among students;

(n) to exercise such other powers and perform such other duties, as may be conferred or assigned to the Executive Council by the Act or the Statutes, or the Ordinances;

and

(o) to exercise all powers of the University not otherwise provided for by the Act,

the Statutes, or the Ordinances.

Skill Council and its constitution.

7. The Skill Council shall consist of the following persons, namely:-

HARYANA GOVT. GAZ. (EXTRA.), SEPT. 20, 2016 (BHDR. 29, 1938 SAKA) 133

I. Ex-officio members:-

(i) the Vice-Chancellor;

(ii) the Director General, Higher Education Department, Haryana or his nominee;

(iii) the Director General, Industrial Training Department, Haryana or his

nominee;

(iv) the Director General, Technical Education Department, Haryana or his nominee;

(v) the Chief Executive Officer, National Skill Development Corporation or his nominee;

(vi) the Director General, National Skill Development Agency or his nominee;

(vii) the Mission Director, Haryana Skill Development Mission or his nominee; (viii) the Secretary, Board of School Education, Haryana or his nominee; (ix) the Registrar.

II. Other members:-

(i) two professors to be appointed by the University by rotation on the basis of seniority;

(ii) one senior technical officer from each Department; (iii) three “Vishwakarma” Awardees (awarded by the Central Government) from

the State or from the neighbouring States to be nominated by the Chancellor

on the recommendation of the Vice-Chancellor;

(iv) two Deans from the University to be nominated by the Vice-Chancellor; (v) three persons from Industries (preferably handling Human Resources) to be

nominated by Chancellor on the recommendation of the Vice-Chancellor:

Provided further that any other Chairman/ officer of the University

whose association is necessary may be invited to attend the meeting.

However, the special invitee shall not have any right to vote.

III. (i) The Registrar shall be the Member-Secretary of Skill Council.

(ii) Three-fifths of the members shall form a quorum;

(iii) Save as otherwise expressly provided, the members of the Skill Council,

other than Ex- officio members, shall hold office for a term of two years;

(iv) The method of election shall be by simple majority voting by ballot and the

elections shall be conducted in accordance with the rules framed by the

Vice-Chancellor.

8. (1) The Skill Council shall exercise the following powers, namely:-

(a) to have general supervision over the skill and academic policies of the University and to give directions regarding methods of instruction, co-

operative teaching among skill colleges and skill institutions, evaluation of

research or improvements in skill and academic standards;

(b) to consider matters of skills and general academic interest either on its own initiative or on a reference by the Chancellor, the Vice-Chancellor, the

Executive Council or a Faculty and to take appropriate action thereon;

(d) to prescribe syllabi and courses of study for various examinations on the recommendations of the Departments/ Faculties;

(e) to frame such regulations consistent with the Statutes and Ordinances regarding the skill training and academic functions of the University,

discipline, residence, admissions, equivalency, awards of fellowships,

studentships, scholarships, medals and prizes, fee concessions, corporate life

and attendance; and

(f) to exercise such other powers and perform such other duties, as may be conferred or assigned to the Skill Council by the Act, the Statutes, or the

Ordinances.

(2) All decisions of the Skill Council concerning syllabi, courses of studies and

conducting of examinations so far as they are not provided for by the Statutes and Ordinances

shall be final.

Powers of Skill Council.

134 HARYANA GOVT. GAZ. (EXTRA.), SEPT. 20, 2016 (BHDR. 29, 1938 SAKA)

Composition of the Finance Committee.

9. (1) The Finance Committee shall consist of the following persons, namely:

I. Ex-officio members:-

(a) the Vice-Chancellor (Chairperson);

(b) the Administrative Secretary to Government, Haryana, Finance Department or his nominee;

(d) the Administrative Secretary to Government, Haryana, Technical

Education Department or his nominee.

II. Other members-

(a) two outside members having expertise in finance to be nominated by

the Chancellor on the recommendation of the Vice-Chancellor;

(b) One senior Professor to be nominated by the Vice-Chancellor.

(2) The Registrar shall be the Member-Secretary of the Committee.

(3) Nominated members of the Finance Committee shall hold office for a term of two

years.

(4) Five members, out of whom at least two members shall be Government

nominees, shall form the quorum.

Functions and powers of Finance

Committee.

10. (1) The Finance Committee shall examine the accounts and scrutinize the proposals

for expenditures and shall submit the annual budget to the Executive Council for approval. No

expenditure in the budget shall be incurred by the University without the prior approval of

the Finance Committee which shall fix limits for the total recurring and non- recurring

expenditure for the year based on the resources and the income of the University. No

expenditure shall be incurred by the University in excess of the limits so fixed.

(2) It shall examine and recommend to the Executive Council the creation of teaching

and other posts.

(3) The annual accounts and the official estimates of the University shall be laid before

the Finance Committee for its consideration and comments.

Department/ Faculty of the

University.

11. The University shall have such Departments/ Faculties in the emerging areas of skill as the

Executive Council on the recommendations of Skill Council may institute. The Department or

Faculty so constituted shall exercise powers to promote quality skill education to meet out

qualified skill requirements of growing economy and to address the skill gaps.

Appointments. 12. (1) All appointments to teaching posts shall be made by the Executive Council on the

recommendations of the Selection Committee.

(2) All appointment to non-teaching posts shall be made by the Executive Council on

the recommendations of the Selection Committee.

(3) The Vice-Chancellor may, where he considers necessary, make an adhoc or

temporary appointment for a period not exceeding six months, if it is not possible or desirable

to make regular appointment.

Selection Committee.

13. (1) A Selection Committee for the appointment of any professor, associate professor

and assistant professor shall consist of:-

(i) the Vice-Chancellor;

(ii) the Dean of Faculty;

(iii) the Chairperson of the Department concerned, if he is a professor;

(iv) three experts in the concerned subject, to be invited on the basis of the list recommended by the Vice-Chancellor and approved by the Executive

Council;

(v) the nominee of President, Haryana Skill Development Mission;

(vi) an academician nominated by the Chancellor.

HARYANA GOVT. GAZ. (EXTRA.), SEPT. 20, 2016 (BHDR. 29, 1938 SAKA) 135

(2) The University may utilize the seminar or colloquium method for the selection of

associate professor or assistant professor.

(3) The Selection Committee for the Librarian, Deputy Librarian and Assistant

Librarian and Director, Deputy Director and Assistant Director of Physical Education shall be the

same as that of professor, associate professor and assistant professor respectively, except that the

concerned expert in Physical Education or administration or Library Science, as the case may be,

shall be associated with the Selection Committee.

(4) At least five members, including two outside subject-experts, shall constitute the

quorum.

(5) The panels of names drawn up by the Executive Council and the additions, if any,

made thereto by the Vice-Chancellor as provided in the Statutes, shall be subject to approval of

the Chancellor:

Provided that in case one of the experts fails to turn up at the Selection Committee,

after, accepting the invitation to attend the same the proceedings of the meeting shall not be

invalidated:

Provided further that the proceedings of the meeting of a Selection Committee shall

not be invalidated in case any of the ex-officio members of the Selection Committee fails to attend

the meeting.

(6) The Vice-Chancellor shall preside over at the meetings of a Selection Committee.

The meeting of a Selection Committee shall be convened by, or under the directions of t he Vice-

Chancellor.

(7) The Selection Committee shall consider and submit to the Executive council

recommendations as to the appointment referred to it. If the Executive Council is unable to accept

the recommendations made by the Committee, it shall record its reasons and submit the case

to the Chancellor for final orders.

(8) The process of selection shall involve the following:

(a) short listing of applications in accordance with the guidelines as prescribed by the University;

(b) assessment of aptitude for teaching, skill, research and publications;

(d) ability to communicate clearly and effectively:

Provided that ability to communicate may be assessed by requiring the

candidate to participate in a group discussion or by exposure to a class room

situation/ lecture/ laboratory, wherever it is possible.

Note:- A representative of the Scheduled Caste or Scheduled Tribe, women and physically

handicapped persons shall be in the Selection Committee whenever a candidate

from any of these categories appears for the interview.

14. (1) Subject to the control of the Executive Council, the Establishment Commit tee

shall consist of:-

(i) the Vice-Chancellor;

(ii) two members of the Executive Council nominated by the Vice-Chancellor;

(iii) expert nominated by the Vice-Chancellor, whenever deemed necessary:

Provided that where there are more than one expert and one of the

experts fails to turn up at the time of the meeting after accepting the invitation

to attend it, the proceedings of the meeting shall be valid;

(iv) the Registrar.

(2) The Vice-Chancellor shall preside over at the meetings of the Establishment

Committee and the Registrar shall be the Member-Secretary of the Committee.

(3) The nominated members of the Executive Council shall hold office for two years

provided that any such member, who ceases to be the member of the Executive Council, shall

cease to be the member of the Establishment Committee.

(4) The Establishment Committee shall recommend to the Executive Council appointments

to Non-Teaching Posts.

Explanation:-“appointment‟ shall include direct appointment as well as promotion to all

non-teaching posts including posts in the University Library and Sports

Department.

Establishment

Committee.

136 HARYANA GOVT. GAZ. (EXTRA.), SEPT. 20, 2016 (BHDR. 29, 1938 SAKA)

Constitution and function of Planning Board.

15. (1) The Planning Board shall consist of-

(a) the Vice-Chancellor;

(b) the Administrative Secretary to Government, Haryana, Finance Department or his nominee;

(d) the Administrative Secretary to Government, Haryana, Technical Education Department or his nominee;

(e) not more than ten persons of high standing in education and industry who shall be appointed by the Chancellor on the recommendation of the Vice - Chancellor for a term of two years which may include the followings:-

(i) nominee of the All India Council for Technical Education;

(ii) Director of one the Indian Institute of Technology;

(iii) the Director, Indian Institute of Management, Rohtak;

(iv) the Vice-Chancellor of one of the Technical Universities of India;

(v) nominee of the State Government;

(vi) five persons of high standing in education and industry;

(vii) the Mission Director, Haryana Skill Development Mission;

(viii) representative of Ministry of Skill Development and Entrepreneurship, Government of India.

(f) The Registrar shall be the Secretary to the Board.

(2) The recommendations of the Board shall be implemented after they are approved by appropriate authorities of the University.

(3) It shall advise on the planning and development of the University particularly in respect of the standard of education and research in the University.

Convocation. 16. Convocation of the University for conferring of degrees and for other purposes shall be

held in such manner, as may be laid down by the Executive Council, from time to time, by

means of an Ordinance:

Provided that every proposal to confer an honorary degree shall be subject to the

confirmation of the Chancellor.

Departments. 17. There shall be University Teaching Departments duly created by the Skill Council on the

recommendation of the Vice-Chancellor in the various Faculties of the University.

Assignments of Departments of Studies to Faculties.

18. The Departments of Studies shall be assigned to various Faculties by the Skill

Council on the recommendation of the Vice-Chancellor.

Boards of Studies.

19. (1) Every Department included in Faculty, may have two Boards of Studies, one for

certificate/diploma studies and the other for undergraduate/ postgraduate studies and research.

(2) The Board of Studies shall be constituted on the recommendation of Executive

Council and Skill Council.

Withdrawal of degree, diploma etc.

20. A degree, diploma, certificate and other academic distinctions may be withdrawn by the

University-

(a) if the candidature of the person concerned has been cancelled or result quashed in accordance with the manner laid down by the Ordinances; or

(b) if the candidate has misbehaved at a convocation of the University; provided

that the question whether a person has misbehaved in terms of this Statute shall be

finally decided by the Vice-Chancellor; or

on whom degree or diploma was conferred by the University has been convicted

of what is in their opinion a serious offence, the Skill Council may recommend to

the Executive Council that such a degree or diploma be cancelled.

HARYANA GOVT. GAZ. (EXTRA.), SEPT. 20, 2016 (BHDR. 29, 1938 SAKA) 137

21. Approval, recognition to a teacher may be withdrawn by University-

(a) if the teacher fails to perform duties in accordance with the manner laid down by

the Ordinances;

(b) if sufficient evidence is laid before the Executive Council that the teacher

has committed an act which in their opinion is a serious offence, the Executive

Council may withdraw approval, recognition of the teacher.

Withdrawal of approval, recognition of

teachers.

22. The University shall provide for the benefit of its officers, teachers and other

employees, gratuity, ex-gratia grant etc. on the pattern of the State Government.

Gratuity, ex- gratia grant, etc.

23. The number and value of fellowships, scholarships, medals and prizes to be awarded shall

be determined by the Executive Council either on its own initiative or on the recommendations

of the Skill Council or Finance Committee.

Fellowships, scholarships, medals and prizes.

24. (1) Notwithstanding anything contained in these Statutes, a person, who is a member

of any authority or body of the University in his capacity as a member of a particular authority or

body or as a holder of particular appointment shall hold office so long only as he continue to

be member of that particular authority or body or the holder of that particular appointment, as

the case may be:

Provided that a teacher-member of any authority or body of the University who

resigns his service or proceeds on leave for six months or more, shall cease to be a member of the

respective body and a substitute shall be appointed. If the period of his leave is less than six

months, his membership shall be held in abeyance till his return or the expiry of the period of six

months, whichever is later. No substitute member shall be appointed or elected, where the

membership is held in abeyance.

(2) If a teacher is on leave for a period of six months or more, he shall not be eligib le

for nomination or re-election for that particular vacancy. He may, however, be eligible for

nomination or election in a vacancy which may arise after his return from leave.

Limitation of term of membership.

25. Notwithstanding anything contained in these Statutes or the Ordinances of the University,

no person, who has been convicted of any offence involving moral turpitude or has been

dismissed for misconduct from a Government or Semi-Government institution or from a

university or an educational institution of any kind, shall be eligible to become or to continue as

a member of any authority of the University or of any committee appointed by the University. A

person under suspension shall not be allowed to sit in any meeting of above authorities or

committees during the period of his suspension.

Termination

of membership etc.

26. If a person is debarred by the Skill Council from any work of the University on account of

any kind of malpractice on his part in connection with a University examination, such a person

shall be disqualified to become, or to continue as a member of any body or authority of the

University so long as the bar lasts.

Disqualification for membership.

27. (1) The officers, teachers and other employees of the University may exercis e

such administrative and financial powers, as the Executive Council may delegate through

Ordinances, Regulations or by resolutions adopted by it subject to the control of the Vice -

Chancellor and the superior officers concerned.

(2) The Vice-Chancellor or the Registrar, may delegate to an officer, teacher or any

other employee of the University, such powers as he considers necessary which have been vested

in them by the Statutes, Ordinances and Regulations, with the prior approval of the Vice-

Chancellor.

Delegation of administrative

and financial powers.

28. If not less than two-third members of the Skill Council recommend that an Honorary

Degree be conferred on any person on the ground that he is, in their opinion, by reason of his

eminent position and academic attainments, a fit and proper person to receive such degree, and

this recommendation is endorsed by the Executive Council and approved by the Chancellor, the

University may confer on such a person the Honorary Degree, so recommended, without

requiring him to undergo any examination.

Honorary Degree.

138 HARYANA GOVT. GAZ. (EXTRA.), SEPT. 20, 2016 (BHDR. 29, 1938 SAKA)

Special mode of

appointment.

29. (1) Notwithstanding anything contained in the Statutes, the Executive Council may

invite a person of high academic distinction and professional attainments to accept a post

of professor in the University, on such terms and conditions, as it may deem fit and on the

person agreeing to do so, appoint him to the post.

(2) The Executive Council may appoint a teacher or any other academic staff working

in any other university or organization in accordance with the manner laid down in the

Ordinances.

Withdrawal of

affiliation. 30. If at any time, the Executive Council finds that a skill college or institution is not complying

with the requirements of the Act, Statutes, Ordinances or Regulations of the University or any

instructions, issued by it or on its behalf, the Executive Council shall have the authority to

withdraw the affiliation of such college or institution.

KULDIP JAIN,

Secretary to Government Haryana,

Law and Legislative Department.

HARYANA GOVT. GAZ. (EXTRA.), SEPT. 20, 2016 (BHDR. 29, 1938 SAKA) 139

PART I

HARYANA GOVERNMENT

LAW AND LEGISLATIVE DEPARTMENT

Notification

The 20th September, 2016

No. Leg. 30/2016.—The following Act of the Legislature of the State of Haryana received

the assent of the Governor of Haryana on the 10th September, 2016 and is hereby published for

general information:—

HARYANA ACT NO. 26 OF 2016

THE HARYANA DEVELOPMENT AND REGULATION OF URBAN AREAS

(SECOND AMENDMENT) BILL, 2016

ACT

further to amend the Haryana Development and Regulation of Urban Areas Act, 1975.

BE it enacted by the Legislature of the State of Haryana in the Sixty -seventh Year of the

Republic of India as follows:-

1. This Act may be called the Haryana Development and Regulation of Urban Areas

(Second Amendment) Act, 2016.

Short tit le.

2. In section 2 of the Haryana Development and Regulation of Urban Areas Act, 1975 (hereinafter called the principal Act),-

(i) for clause (g), the following clause shall be substituted, namely:-

‘(g) “external development works” shall include any or all infrast ructure

development works like water supply, sewerage, drains, provisions of

treatment and disposal of sewage, sullage and storm water, roads, electrical

works, solid waste management and disposal, slaughter houses, colleges,

hospitals, stadium/sports complex, fire stations, grid sub-stations etc. and/or

any other work which the Director may specify to be executed in the

periphery of or outside colony/area for the benefit of the colony/area;’;

(ii) after clause (jjj), the following clause shall be inserted and shall be deemed to have been inserted with effect from the 18th February, 2016, namely:-

‘(jjjj) “migration of licence” means conversion of a licence, partly or wholly to any

other category of licence under the provisions of prevailing policy but limited

in scope to the existing land schedule:

Provided that the consent of the plot/flat holder shall be

mandatory in case of migration of that part of licence, where third party rights

have been created;’.

Amendment of section 2 of Haryana Act 8

of 1975.

3. In section 3 of the principal Act,-

(i) in sub-section (1),-

(A) in the existing proviso, for the sign “.” existing at the end, the sign “:” shall

be substituted; and

(B) after the existing proviso, the following proviso, shall be added, namely:-

“Provided further that in case of migration of licence, the colonizer

shall pay the outstanding renewal fee with interest accrued upto the date of

payment. However, the external development charges including interest paid

thereon for the area under migration shall be adjusted in the licence and the

colonizer shall not be liable to deposit the unpaid interest amount on external

development charges and infrastructure development charges of the existing

project. The conversion charges, licence fee, infrastructure development

charges already paid shall be adjusted in case the amount to be paid for

migration at the current rate is more than the earlier paid in case of existing

project.”;

Amendment of section 3 of Haryana Act 8 of

1975.

140 HARYANA GOVT. GAZ. (EXTRA.), SEPT. 20, 2016 (BHDR. 29, 1938 SAKA)

(ii) in clause (a) of sub-section 3,-

(A) in the existing proviso, for the sign “;” existing at the end, the sign “:” shall

be substituted; and

(B) after the existing proviso, the following proviso, shall be added, namely:-

“Provided further that the applicant shall have an option to mortgage

a part of the land for which licence has been granted or being granted in lieu

of submission of bank guarantee against cost of internal development works

and external development works.”.

KULDIP JAIN,

SECRETARY TO GOVERNMENT HARYANA,

LAW AND LEGISLATIVE DEPARTMENT.

54653—L.R.—H.G.P., Chd.

Haryana act 25 of 2016 : The HARYANA ACT NO. 25 OF 2016

SECTIONS