No. 709 Registered No. N. E. 930.
.1
TRI PU RA in GAZETTE
PublishedijIhority
EXTRAORDINARY ISSUE
Agartala, Monday, March 25, 2019 A. D., Chaitra 4, 1941 S. E.
PART--l-- Orders and Notifications by the Government of Tripura,
The High Court, Government Treasury etc.
GOVERNMENT OF TRIPURA
LAW DEPARTMENT
SECRETARIAT : AGARTALA
No. F.8(2)-Law/Leg—I/2019/3359 Dated, Agartala, the 25th March, 2019.
NOTIFICATION
The following Act of the Tripura Legislative Assembly
received the assent of the Governor of Tripura on the 22nd March,
2019 and is hereby published for General information.
D.M.Jamatia
L.R. 8r. Pr. Secretary, Law
Government of Tripura
No. 709 Registered No. N. E. 930.
.1
TRI PU RA in GAZETTE
PublishedijIhority
EXTRAORDINARY ISSUE
Agartala, Monday, March 25, 2019 A. D., Chaitra 4, 1941 S. E.
PART--l-- Orders and Notifications by the Government of Tripura,
The High Court, Government Treasury etc.
GOVERNMENT OF TRIPURA
LAW DEPARTMENT
SECRETARIAT : AGARTALA
No. F.8(2)-Law/Leg—I/2019/3359 Dated, Agartala, the 25th March, 2019.
NOTIFICATION
The following Act of the Tripura Legislative Assembly
received the assent of the Governor of Tripura on the 22nd March,
2019 and is hereby published for General information.
D.M.Jamatia
L.R. 8r. Pr. Secretary, Law
Government of Tripura
Tripura Gazette, Extraordinary Issue, March 4, 2019 A. D.
TRIPURA ACT N0. 3 OF 2019
THE TRIPURA STATE HIGHER EDUCATION COUNCIL ACT, 2019
AN
ACT
to provide for the establishment of a Tripura State Higher Education Council in the State of Tripura and for
the matters connected therewith and incidental thereto.
WHEREAS, the National Policy on Education of the Government of India contains recommendations that
the State level planning and co—ordination of higher education shall be done through the Councils for Higher
Education;
AND WHEREAS, it is expedient to establish a State Higher Education Council in Tripura to act as a
planning and monitoring body in order to forge a synergetic relationship between the Universities, Institutes,
Academics and Experts and advising the State Government for—
(a) Maintenance of standards in and promotion of higher education and research, including university
education and college education at under—graduate and post—graduate levels in the State;
(b) Review and coordination of the implementation of policies in all higher educational institutes under
the Higher Education Department of Tripura;
(c) Facilitating access, inclusion and opportunities to all in higher education and providing holistic
growth of higher education and research with national and international perspective through reforms
and innovation;
(d) Providing an advisory mechanism of eminent peers in academia;
AND WHEREAS, the Tripura Legislative Assembly was not in session and it was felt necessary by the
Governor to promulgate the Ordinance, The Tripura State Higher Education Council Ordinance, 2018 (The
Tripura Ordinance No.6 of 2018) was promulgated on 05th January, 2019 and this Bill seeks to replace that
Ordinance;
BE it enacted by the Tripura Legislative Assembly in the Seventieth year of the Republic of India as follows:—
1. Short title and commencement:
(1) This Act may be called the ‘Tripura State Higher Education Council Act, 2019’;
(2) It extends to the whole of Tripura;
(3) It shall come into force on the date of its publication in the Tripura Gazette.
2. Definitions:
In this Act, unless there is anything repugnant in the subject or context;
(1) ‘Council’ means the ‘Tripura State Higher Education Council’ established under Section 3 of
this Act;
(2) ‘Chairperson’ means the Chairperson of the Tripura State Higher Education Council;
(3) ‘College’ means a College affiliated to a University or controlled by a University and includes a
Government College, University College, and an Institute offering Diploma courses and training
programs and under the administrative control of Department of Higher Education of the State;
Tripura Gazette, Extraordinary Issue, March 4, 2019 A. D.
TRIPURA ACTNO. 3 OF 2019
THE TRIPURA STATE HIGHER EDUCATION COUNCIL ACT, 2019
AN
ACT
to provide for the establishment of a Tripura State Higher Education Council in the State of Tripura and for
the matters connected therewith and incidental thereto.
WHEREAS, the National Policy on Education of the Government of India contains recommendations that
the State level planning and co—ordination of higher education shall be done through the Councils for Higher
Education;
AND WHEREAS, it is expedient to establish a State Higher Education Council in Tripura to act as a
planning and monitoring body in order to forge a synergetic relationship between the Universities, Institutes,
Academics and Experts and advising the State Government for—
(a) Maintenance of standards in and promotion of higher education and research, including university
education and college education at under—graduate and post—graduate levels in the State;
(b) Review and coordination of the implementation of policies in all higher educational institutes under
the Higher Education Department of Tripura;
(c) Facilitating access, inclusion and opportunities to all in higher education and providing holistic
growth of higher education and research with national and international perspective through reforms
and innovation;
(d) Providing an advisory mechanism of eminent peers in academia;
AND WHEREAS, the Tripura Legislative Assembly was not in session and it was felt necessary by the
Governor to promulgate the Ordinance, The Tripura State Higher Education Council Ordinance, 2018 (The
Tripura Ordinance No.6 of 2018) was promulgated on 05th January, 2019 and this Bill seeks to replace that
Ordinance;
BE it enacted by the Tripura Legislative Assembly in the Seventieth year of the Republic of India as follows:—
1. Short title and commencement:
(1) This Act may be called the ‘Tripura State Higher Education Council Act, 2019’;
(2) It extends to the whole of Tripura;
(3) It shall come into force on the date of its publication in the Tripura Gazette.
2. Definitions:
In this Act, unless there is anything repugnant in the subject or context;
(1) ‘Council’ means the ‘Tripura State Higher Education Council’ established under Section 3 of
this Act;
(2) ‘Chairperson’ means the Chairperson of the Tripura State Higher Education Council;
(3) ‘College’ means a College affiliated to a University or controlled by a University and includes a
Government College, University College, and an Institute offering Diploma courses and training
programs and under the administrative control of Department of Higher Education of the State;
2
(4)
(5)
(6)
(7)
(8)
(9)
(10)
<11)
<12)
<13)
(14)
(15)
(16)
Tripura Gazette, Extraordinary Issue, March 4, 2019 A. D.
"Government" means the State Government ofTripura;
‘Government College’ means a College maintained, managed and funded by the Government of
Tripura under Higher Education Department of Tripura;
‘Deemed University’ means an institution for higher education, other than a University, declared
by the Central Government as Deemed to be a University under Section 3 of the University
Grants Commission Act, l956;
‘Degree’ means a degree awarded by a University in Tripura and includes a under graduate
degree, post graduate degree and research degree;
‘Diploma’ means a diploma awarded on completion of a course of study after Madhyamik,
Higher Secondary (+2 stage), Graduation or Post graduation awarded by a higher educational
institution in Tripura under the Higher Education Department but does not include a certificate
course of less than 9 months;
‘Higher Education’ means education above the tenth class leading to a Diploma or education
above the twelfih class leading to a Degree;
‘Notification' means a notification published in the Official Gazette and the word “notified”
shall be construed accordingly;
‘Prescribed’ means prescribed by Rules and Regulations made under this Act;
‘State’ means the State of Tripura;
‘Teacher’ means a Lecturer, Senior Lecturer, Reader, Assistant Professor, Associate Professor or
Professor ofa University, Institute or a College, and includes any other category of post or posts
as defined by the all lndia bodies of higher education:
‘University’ means a University established in Tripura under any State or Central Act and
includes a Deemed and Private University in Tripura;
IVice Chancellor’ means the Vice Chancellor ol'a University;
‘Vice-Chairperson’ means the Vice~Chairperson of the Tripura State Higher Education Council.
3‘ The Tripura State Higher Education Council:
(1) There shall be established a Council by the name ‘Tripura State Higher Education Council’ to
exercise the powers conferred on and to perform the functions assigned to it under this Act;
(2) The Council shall be a body corporate with perpetual succession and a common seal and shall sue
and be sued by the name of the ‘Tripura State Higher Education Council’;
(3) The Council shall have its own office and its headquarter shall be located at Agartala, Tripura.
4‘ Composition of the Council:
(1) The Council shall consist of the following, namely:-
(i) Chairperson: An eminent Academic or Public Intellectual with proven leadership qualities;
(ii) Vice-Chairperson: An eminent academic administrator (rank of professor) or a professional
from industry with sufficient experience;
3t
(4)
(5)
(6)
(7)
(8)
(9)
(10)
(11)
<12)
<13)
(14)
(15)
(16)
Tripura Gazette, Extraordinary Issue, March 4, 2019 A. D.
"Government" means the State Government of Tripura:
‘Government College’ means a College maintained, managed and funded by the Government of
Tripura under Higher Education Department of Tripura;
‘Deemed University’ means an institution for higher education, other than a University, declared
by the Central Government as Deemed to be a University under Section 3 of the University
Grants Commission Act. l956;
‘Degree’ means a degree awarded by a University in Tripura and includes a under graduate
degree, post graduate degree and research degree;
‘Diploma‘ means a diploma awarded on completion of a course of study after Madhyamik,
Higher Secondary (+2 stage), Graduation or Post graduation awarded by a higher educational
institution in Tripura under the Higher Education Department but does not include a certificate
course of less than 9 months;
‘Higher Education’ means education above the tenth class leading to a Diploma or education
above the twelfih class leading to a Degree;
‘Notification' means a notification published in the Official Gazette and the word “notified”
shall be construed accordingly;
‘Prescribed’ means prescribed by Rules and Regulations made under this Act;
‘State’ means the State of Tripura;
‘Teacher' means a Lecturer, Senior Lecturer, Reader, Assistant Professor, Associate Professor or
Professor of a University. Institute or a Col lege, and includes any other category of post or posts
as defined by the all India bodies of higher education;
‘University’ means a University established in Tripura under any State or Central Act and
includes a Deemed and Private University in Tripura;
‘Vice Chancellor’ means the Vice Chancellor oi'a University;
‘Vice—Cbairperson’ means the Vice—Chairperson of the Tripura State Higher Education Council.
The Tripura State Higher Education Council:
(1) There shall be established a Council by the name ‘Tripura State Higher Education Council’ to
exercise the powers conferred on and to perform the functions assigned to it under this Act;
(2) The Council shall be a body corporate with perpetual succession and a common seal and shall sue
and be sued by the name of the ‘Tripura State Higher Education Council’;
(3) The Council shall have its own office and its headquarter shall be located at Agartala, Tripura.
Composition of the Council:
(1) The Council shall consist of the following, namely:-
(i) Chairperson: An eminent Academic or Public Intellectual with proven leadership qualities;
(ii) Vice-Chairperson: An eminent academic administrator (rank of professor) or a professional
from industry with sufficient experience;
3
Tripura Gazette, Extraordinary Issue, March 4, 2019 A. D.
(iii) State Project Director of Rashtriya Uchchatar Shiksha Abhiyan, Chief Executive - Member-
Secretary;
(iv) Individuals, from field of arts, science and technology, culture, civil society, industry,
vocational education & skill development, number of which shall not be less than ten but not
exceeding fifteen
- Members;
(v) Three Vice Chancellors of the State Universities, if there is any- Members;
(vi) Two Principals of Autonomous or Affiliated Colleges of the State— Members;
(vii) One nominee of Government of India— Member.
Provided that amongst the total members of the Council seven members of the Council should be
from the State and three members must be individuals of national eminence from outside the State,
Explanation:-Every appointment or engagement under this section shall take effect from the date on
which such appointment or engagement is made by the Government.
(2) The process of formation of the search committee and selection, nomination and terms and
conditions of the engagement for the Chairperson, Vice-Chairperson, Chief Executive and other
members of the Council, as the case may he, would be as prescribed in the Regulations made in
this behalf.
Office and Administrative Staff:
(1) The administrative staffto the Council shall be brought on deputation from other institutions
under the State Government.
(2) The Council may engage contractual staff, as prescribed in the Regulation;
(3) The Classification and method of engagement, conditions of engagement, pay and allowance,
disciplinary conduct and functions and responsibilities of the staff referred to in sub-section
(1) shall be such as may be prescribed by Regulations.
Terms of office of the Chairperson, Vice—Chairperson, other members and vacancies in the
offices:
(1) The Chairperson and Vice—Chairperson of the Council shall be appointed, for such term as may be
prescribed by the State Government, out of the panel of three names in order of their preference,
as may be recommended by the search committee constituted by the State Government for this
purpose;
(2) The Search committee shall consist ofthe following Members:—
(i) the nominee of the Governor, who shall be the Chairperson of the Committee;
(ii) the nominee ofthe State Government and
(iii) the nominee ofthe Ministry of Human Resource Development, Government of India;
(3) The members of the search committee shall be the persons of eminence in the sphere of higher
education;
(4) The Search committee, while preparing the panel must give proper weightage to public intellectual
with proven leadership qualities or academic excellence, exposure to the higher education system
in the country and adequate experience in academic and administrative governance and reflect the
same in writing while submitting the panel to the State Government;
(5) The other procedures for preparing and sending the panel by the search committee shall be as
prescribed by the Government;
Tripura Gazette, Extraordinary Issue, March 4, 2019 A. D.
(iii) State Project Director of Rashtriya Uehchatar Shiksha Abhiyan, Chief Executive - Member-
Secretary;
(iv) Individuals, from field of arts, science and technology, culture, civil society, industry,
vocational education & skill development, number of which shall not be less than ten but not
exceeding fifteen - Members;
(v) Three Vice Chancellors of the State Universities, if there is any- Members;
(vi) Two Principals of Autonomous or Affiliated Colleges of the State— Members;
(vii) One nominee of Government of India— Member.
Provided that amongst the total members of the Council seven members of the Council should be
from the State and three members must be individuals of national eminence from outside the State.
Explanation:-Every appointment or engagement under this section shall take effect from the date on
which such appointment or engagement is made by the Government.
(2) The process of formation of the search committee and selection, nomination and terms and
conditions of the engagement for the Chairperson, Vice-Chairperson, Chief Executive and other
members of the Council, as the case may be, would be as prescribed in the Regulations made in
this behalf.
Office and Administrative Staff:
(1) The administrative staff to the Council shall be brought on deputation from other institutions
under the State Government.
(2) The Council may engage contractual staff, as prescribed in the Regulation;
(3) The Classification and method of engagement, conditions of engagement, pay and allowance,
disciplinary conduct and filnctions and responsibilities of the staff referred to in sub-section
(1) shall be such as may be prescribed by Regulations.
Terms of office of the Chairperson, Vice-Chairperson, other members and vacancies in the
offices:
(1) The Chairperson and Vice—Chairperson of the Council shall be appointed, for such term as may be
prescribed by the State Government, out of the panel of three names in order of their preference,
as may be recommended by the search committee constituted by the State Government for this
purpose;
(2) The Search committee shall consist of the following Members:—
(i) the nominee ofthe Governor, who shall be the Chairperson of the Committee;
(ii) the nominee of the State Government and
(iii)the nominee of the Ministry of Human Resource Development, Government of India;
(3) The members of the search committee shall be the persons of eminence in the sphere of higher
education;
(4) The Search committee, while preparing the panel must give proper weightage to public intellectual
with proven leadership qualities or academic excellence, exposure to the higher education system
in the country and adequate experience in academic and administrative governance and reflect the
same in writing while submitting the panel to the State Government;
(5) The other procedures for preparing and sending the panel by the search committee shall be as
prescribed by the Government;
(6)
(7)
(8)
(9)
Tripura Gazette, Extraordinary Issue, March 4, 2019 A. D.
The members of the Council, other than the Chairperson, Vice-Chairperson and State Project
Director, shall hold office for a term oftwo years, which may extend to six years;
Provided that, no such member shall continue to hold office as such member, beyond he attains
the age of seventy years;
Provided further that, one third of such members shall be replaced after every two years;
Explanation: If any fraction arises in calculating the number of one third members, as referred to
in the above proviso, the next round up whole number shall be considered
The Chairperson, Vice-Chairperson or Chief Executive or any other member may resign from his
office by writing under his hand addressed to the Government and every such resignation shall
take effect from the date on which it is accepted by the Government;
The Chairperson, Vice-Chairperson or Chief‘ Executive or any other member shall not be removed
from his office except by an order of the Government, after such inquiry, as may be ordered by
Government, on the ground of wilful omission or refusal to carry out the provisions ofthis Act or
abuse ofthe powers vested on him,
Provided that, no such order of removal shall be made without giving an opportunity of making
his representation;
When a person is appointed as a member of the Council by virtue of his representing a particular
institution of interest, he shall cease to be a member of the Council, when he ceases to belong to
such institution of interest;
(10) If any casual vacancy occurs in the office of the Chairperson, Vice Chairperson or Chief
Executive or any other member, whether by reason of his death, resignation or inability to
discharge his function owing to illness or other incapacity or for any other reason, such vacancy
shall be filled by the Government, as soon as may be in the manner. as prescribed. Such
Chairperson, Vice-Chairperson or Chief Executive or nominated or appointed member shall hold
office only for the remainder of the term;
(1 ])The Chairperson, Vice—Chairperson and other members of the Council would not be entitled to
any salary but may be entitled to such honorarium and allowances, as may be prescribed by the
Regulations, subject to the prior approval ofthe Government;
(12) The Chairperson, Vice-Chairperson and Chief Executive shall exercise such powers and perform
such functions, as may be prescribed;
(13) The Council shall meet at such times and places and shall observe such rules of procedure in
regard to the transaction of business at its meetings, as may be prescribed by Regulations made
under this Act.
7. Power ofthe Council to take assistance:
The Council may associate with it in such manner and for such purpose, as may be prescribed, any
person whose assistance or advice is required for carrying out its work, A person associated with the
Council for such purpose shall have the right to take part in the discussions relevant to such purpose
but shall not have the right to vote in a meeting of the Council and shall not be a member for any
other purpose,
Authentication ofthe decisions ofthe Council:
All orders and decisions of the Council shall be authenticated by the signature of the Chairperson,
Vice-Chairperson, Chief Executive or any other member authorized by the Council in this behalf and
all other instruments issued by the Council shall be authenticated by the signature of the Chief
Executive or any other officer of the Council, authorized in the like manncr in this behalf
Tripura Gazette, Extraordinary Issue, March 4, 2019 A. D.
(6) The members of the Council, other than the Chairperson, Vice»Chairperson and State Project
Director, shall hold office for a term oftwo years, which may extend to six years;
Provided that, no such member shall continue to hold office as such member. beyond he attains
the age of seventy years;
Provided further that, one third of such members shall be replaced after every two years;
Explanation: If any fraction arises in calculating the number of one third members, as referred to
in the above proviso, the next round up whole number shall be considered
(7) The Chairperson, Vice-Chairperson or Chief Executive or any other member may resign from his
office by writing under his hand addressed to the Government and every such resignation shall
take effect from the date on which it is accepted by the Government;
(8) The Chairperson, Vice-Chairperson or Chief Executive or any other member shall not be removed
from his office except by an order of the Government, afier such inquiry, as may be ordered by
Government, on the ground of wilful omission or refusal to carry out the provisions ofthis Act or
abuse ofthe powers vested on him
Provided that. no such order of removal shall be made without giving an opportunity of making
his representation;
(9) When a person is appointed as a member of the Council by virtue of his representing a particular
institution of interest. he shall cease to be a member of the Council. when he ceases to belong to
such institution of interest;
(10) If any casual vacancy occurs in the office of the Chairperson. Vice Chairperson or Chief
Executive or any other member, whether by reason of his death. resignation or inability to
discharge his function owing to illness or other incapacity or for any other reason, such vacancy
shall be filled by the Government, as soon as may be in the manner, as prescribed. Such
Chairperson. Vice-Chairperson or Chief Executive or nominated or appointed member shall hold
office only for the remainder ofthe term;
(1]) The Chairperson, Vice»Chairperson and other members of the Council would not be entitled to
any salary but may be entitled to such honorarium and allowances, as may be prescribed by the
Regulations, subject to the prior approval ofthe Government;
(12) The Chairperson. Vice-Chairperson and Chief Executive shall exercise such powers and perform
such functions, as may be prescribed:
(13) The Council shall meet at such times and places and shall observe such rules of procedure in
regard to the transaction of business at its meetings, as may be prescribed by Regulations made
under this Act.
7. Power ofthe Council to take assistance:
The Council may associate with it in such manner and for such purpose, as may be prescribed, any
person whose assistance or advice is required for carrying out its work. A person associated with the
Council for such purpose shall have the right to take part in the discussions relevant to such purpose
but shall not have the right to vote in a meeting of the Council and shall not be a member for any
other purpose,
8. Authentication ofthe decisions ofthe Council:
All orders and decisions ofthe Council shall be authenticated by the signature of the Chairperson.
Vice-Chairperson, Chief Executive or any other member authorized by the Council in this behalf and
all other instruments issued by the Council shall be authenticated by the signature of the Chief
Executive or any other officer of the Council, authorized in the like manncr in this behalf.
5
Tripura Gazette, Extraordinary Issue, March 4, 2019 A. D.
9. Powers and duties of the Chairperson, Vice—Chairperson and Chief Executive :
(1) Powers and function of the Chairperson:
The Chairperson shall preside over the meetings of the Council, The Chairperson shall have
the right to call for report on any matter pertaining to the affairs of the Council and offer
suggestions for the improvement ofthe functioning of the Council.
(2) Powers and function of the Vice—Chairperson:
The Vice—Chairperson shall preside over the meeting of the Council in the absence of the
Chairperson.
(3) Powers and function of the Chief Executive :
The Chief Executive shall be responsible for the implementation of the decisions of the
Council. The Chief Executive shall exercise such powers and perform such functions as may
be prescribed by Regulations.
10. Functions of the Council:
The Function ofthe Council shall include-
(1) Planning and coordination:-
(i) To prepare perspective plan and programs in the sphere of higher education in the State,
keeping in view the guidelines and schemes that may be issued by the State Government,
Ministry of Human Resource Development, Government of India, University Grants
Commission and other regulatory bodies from time to time and to assist in their
implementation;
(ii) To assist in matters of University Grants Commission, All India Council for Technical
Education, National Council of Teacher Education, Bar Council of India and other national
level regulatory bodies or authorities in respect of determination and maintenance of
standards of Higher Education and suggest remedial action, wherever necessary;
(iii)To promote co—operation and co—ordination of the higher educational institutions and
interaction with industry and other related establishments;
(iv) To assist and recommend formulation of the principles as per the guidelines of the
Government, Ministry of Human Resource Development and the University Grants
Commission, All India Council for Technical Education, National Council of Teacher
Education, Bar Council of India and other national level regulatory bodies or authorities for
starting new courses and programmes in educational institutions, keeping in view the various
norms and requirements to be fulfilled;
(v) To suggest ways and means for generating additional resources for higher education in the
State;
(vi) To work in liaison with the University Grants Commission, All India Council for Technical
Education, National Council of Teacher Education, Bar Council of India and other national
level regulatory bodies or authorities of Higher Education
(2) Academic functions:-
(i) To encourage and promote innovations in curricular development, restructuring of courses
and updating of syllabi in the Universities and the Colleges;
(ii) To devise methods and steps to improve the standard of examinations conducted by the
Universities and suggest necessary reforms;
Tripura Gazette, Extraordinary Issue, March 4, 2019 A. D.
9. Powers and duties of the Chairperson, Vice-Chairperson and Chief Executive :
( 1) Powers and function of the Chairperson:
The Chairperson shall preside over the meetings of the Council. The Chairperson shall have
the right to call for report on any matter pertaining to the affairs of the Council and offer
suggestions for the improvement of the functioning of the Council.
('2) Powers and function of the Vice—Chairperson:
The Vice—Chairperson shall preside over the meeting of the Council in the absence of the
Chairperson.
(3) Powers and function of the Chief Executive :
The Chief Executive shall be responsible for the implementation of the decisions of the
Council. The Chief Executive shall exercise such powers and perform such functions as may
be prescribed by Regulations.
10. Functions ofthe Council:
The Function of the Council shall include-
(1) Planning and coordination:-
(i) To prepare perspective plan and programs in the sphere of higher education in the State,
keeping in view the guidelines and schemes that may be issued by the State Government,
Ministry of Human Resource Development, Government of India, University Grants
Commission and other regulatory bodies from time to time and to assist in their
implementation;
(ii) To assist in matters of University Grants Commission, All India Council for Technical
Education, National Council of Teacher Education, Bar Council of India and other national
level regulatory bodies or authorities in respect of determination and maintenance of
standards of Higher Education and suggest remedial action, wherever necessary;
(iii)To promote co—operation and co—ordination of the higher educational institutions and
interaction with industry and other related establishments;
(iv) To assist and recommend formulation of the principles as per the guidelines of the
Government, Ministry of Human Resource Development and the University Grants
Commission, All India Council for Technical Education, National Council of Teacher
Education, Bar Council of India and other national level regulatory bodies or authorities for
starting new courses and programmes in educational institutions, keeping in View the various
norms and requirements to be fulfilled;
(v) To suggest ways and means for generating additional resources for higher education in the
State;
(vi) To work in liaison with the University Grants Commission, All India Council for Technical
Education, National Council of Teacher Education, Bar Council of India and other national
level regulatory bodies or authorities of Higher Education.
(2) Academic functions:—
(i) To encourage and promote innovations in curricular development, restructuring of courses
and updating of syllabi in the Universities and the Colleges;
(ii) To devise methods and steps to improve the standard of examinations conducted by the
Universities and suggest necessary reforms;
Tripura Gazette, Extraordinary Issue, March 4, 2019 A. D.
(iii) To facilitate training ofTeachers in Universities and Colleges;
(iv) To develop programmes for greater academic co-operation and interaction between
University Teachers and College teachers and to facilitate mobility of students and Teachers
within and outside the State;
(v) To encourage sports, games, physical education and cultural activities in the Universities and
Colleges;
(vi) To encourage extension activities and promote interaction with agencies concerned with
regional planning and development of higher education;
(vii) To prepare an overview report on the working of the Universities and the Colleges in the
State and to furnish a copy of the report to the Ministry of Human Resource Development,
Government of India/University Grants Commission, All India Council for Technical
Education, National Council of Teacher Education, Bar Council of India and other national
level regulatory bodies or authorities, as the case may be;
(viii)To prepare State Higher Education Plan and all the activities as per the extant guidelines
11. Other functions of the Council:
(1) To perform such other functions, as may be prescribed for promoting excellence in higher
education and scientific research,
(2) Advisory functions—
(i) To advise the State Universities to make new Statutes. Ordinances. Rules and Regulations on
the basis of the respective University Act or to amend the existing Acts, Statute, Ordinances,
Rules and Regulations, where necessary, keeping in View the various norms and
requirements to be fulfilled:
(ii) Towards performing any other functions necessary for the furtherance of higher education in
the State,
12. Meeting:
(1) The Council shall meet at such time and place at least once in three months and the quorum for
the Council meetings shall be one third of the total members of the Council, including the
Chairperson and Vice-Chairperson;
(2) The meeting of the Council shall be convened by the Chief Executive on the advice of the
Chairperson or by the Vice—Chairperson, in absence of the Chairperson
13. Fund ofthe Council:
(1) The Council shall have its own fund to be called the ‘Tripura State Higher Education Council
Fund’ (hereinafter referred to as the Fund) consisting of the grants from the Government, grants
received from the Central Government for higher education and such other funds as may be
received by the Council from any other source;
(2) The Government may pay to the Council in each financial year such sum as may be considered
by the Government to be necessary for the functioning ofthe Council;
(3) All money belonging to the Fund and all receipts of the Council shall be deposited or invested in
such manner as may be prescribed;
Tripura Gazette, Extraordinary Issue, March 4, 2019 A. D.
(iii) To facilitate training ofTeachers in Universities and Colleges;
(iv) To develop programmes for greater academic co-operation and interaction between
University Teachers and College teachers and to facilitate mobility of students and Teachers
within and outside the State:
(v) To encourage sports, games, physical education and cultural activities in the Universities and
Colleges;
(vi) To encourage extension activities and promote interaction with agencies concerned with
regional planning and development of higher education;
(vii) To prepare an overview report on the working of the Universities and the Colleges in the
State and to furnish a copy of the report to the Ministry of Human Resource Development,
Government of India/University Grants Commission. All India Council for Technical
Education, National Council of Teacher Education, Bar Council of India and other national
level regulatory bodies or authorities, as the case may be;
(viii)To prepare State Higher Education Plan and all the activities as per the extant guidelines.
11, Other functions of the Council:
(1)
(2)
12.
(1)
(2)
To perform such other functions, as may be prescribed for promoting excellence in higher
education and scientific research,
Advisory functions—
(i) To advise the State Universities to make new Statutes. Ordinances. Rules and Regulations on
the basis of the respective University Act or to amend the existing Acts, Statute, Ordinances,
Rules and Regulations, where necessary. keeping in view the various norms and
requirements to be fulfilled;
(ii) Towards performing any other functions necessary for the furtherance of higher education in
the State.
Meeting:
The Council shall meet at such time and place at least once in three months and the quorum for
the Council meetings shall be one third of the total members of the Council, including the
Chairperson and Vice-Chairperson;
The meeting of the Council shall be convened by the Chief Executive on the advice of the
Chairperson or by the Vice—Chairperson, in absence of the Chairperson
13. Fund ofthe Council:
(1)
(2)
(3)
The Council shall have its own fund to be called the ‘Tripura State Higher Education Council
Fund’ (hereinafter referred to as the Fund) consisting of the grants from the Government, grants
received from the Central Government for higher education and such other funds as may be
received by the Council from any other source;
The Government may pay to the Council in each financial year such sum as may be considered
by the Government to be necessary for the functioning of the Council;
All money belonging to the Fund and all receipts of the Council shall be deposited or invested in
such manner as may be prescribed;
7
16.
'h‘ipura Gazette, Extraordinary Issue, March 4, 2019 A. D.
(4) The Council may make expenditure of such sums as it may think fit for performing its functions
under this Act and such sum shall be treated as expenditure payable out of the fund of the
Council.
Council to allocate grants:
(I) It shall he the duty ofthc Council to allocate grants to different Universities and Colleges. in the
State from out of the Fund and release the some to such Institutions ;
(2) Notwithstanding anything contained in any law for the time being in force, the Council shall
have the right to cause an enquiry to be made by such person or persons as it may consider
necessary into the grants made by it to a University or College or into any expenditure made
thereof alter giving previous notice to such University or College, as the case may be. of its
intention to cause such enquiry.
Annual Report ofthe Council:
(l)The Council shall prepare an annual finaneial statement on or before such date as may be
prescribed of the estimated capital and the revenue receipts and expenditure for the ensuing year
and submit the same to the Government;
(2)The statement, as aforesaid, shall include a statement of wages/honorarium and allowances of
members. officers and employees of the Council and of such other particulars, as may be
prescribed;
(3)The Government shall soon afier the receipt (if such statement. cause it to be laid before the State
Legislature;
(4)The Council shall take into conSideration any observation made on such statement in the State
Legislature;
(5)The Council shall prepare once in every year, in such form at such time as may be prescribed, an
annual report giving a true and full account of its activities during the previous year and copies
thereofshall be forwarded to the Government and the Government shall cause the same to be laid
before the State Legislature. A copy of the report shall also be sent to the University Grants
Commission, All lndia Council for Technical Education. National Council ofTeacher Education,
Bar Council of India and other national level regulatory bodies or authorities, Ministry of Human
Resource Development. Government of India as the case may be.
Audit of the accounts of Council:
(l)The Council shall cause to be maintained such books of account and other books in relation for its
accounts in such form and in such manner. as may be prescribed;
(l)The Council shall as soon as may be after closing its annual accounts. prepare a statement of
accounts in such form and forward the same to the Government by such date) as the Government
may determine;
(3)The accounts of the Council shall be audited by Accountants General, Tripura and State Audit
Directorate. at such times, and in such manner, as may be prescribed;
(4) The annual accounts ofthe Council together with the audit report thereon shall be forwarded to the
Government and the Government shall cause the same to be laid before the State Legislature and
shall also forward a copy of the audit report to the Council for taking appropriate action on the
matters arising out of the audit report.
I4.
15.
lo.
'h‘ipura Gazette, Extraordinary Issue, March 4, 2019 A. D.
(4) The Council may make expenditure of such sums as it may think fit for performing its functions
under this Act and such sum shall be treated as expenditure payable out of the fund of the
Council.
Council to allocate grants:
(I) It shall be the duty ofthc Council to allocatc grants to different Universities and Colleges. in the
State from out of the Fund and release the same to such Institutions ;
(2) Notwithstanding anything contained in any law for the time being in force, the Council shall
have the right to cause an enquiry to be made by such person or persons as it may consider
necessary into the grants made by it to a University or College or into any expenditure made
thereof after giving:’ previous notice to such University or College, as the case may be. of its
intention to cause such enquiry.
Annual Report ofthe Council:
(”The Council shall prepare an annual financial statement on or bctbrc such date as may be
prescribed of the estimated capital and the revenue receipts and expenditure for the ensuing year
and submit the same to the Government;
(2)The statement. as aforesaid, shall include a statement! of wages/honorarium and allowances of
members. officers and employees of the Council and of such other particulars, as may be
prescribed;
(3)The Government shall soon afier the receipt of such statement. cause it to be laid before the State
Legislature;
(4)The Councrl shall take into conSIderation any observation made on such statement in the State
Legislature;
(5)The Council shall prepare once in every year. in such form at such time as may be prescribed, an
annual report giving a true and full account of its activities during the previous year and copies
thereofshall be forwarded to the Government and the Government shall cause the same to be laid
before the State Legislature. A copy or the report shall also be sent to the University Grants
Commission, All India Council for Technical Education. National Council ofTeacher Education,
Bar Council of India and other national level regulatory bodies or authorities, Ministry of Human
Resource Development, Government oflndia as the case may be.
Audit of the accounts of Counei -
(”The Council shall cause to be maintained such books of account and other books in relation for its
accounts in such Form and in such manner, as may be prescribed;
(ZlThe Council shall as soon as may be after closing its annual accounts prepare a statement of
accounts in such form and Forward the same to the Government by such (late, as the Government
may determine;
(3)The accounts of the Council shall be audited by Accountants General, Tripura and State Audit
Directorate. at such times, and in such manner, as may be prescribed;
(4)The annual accounts ofthe Council together with the audit report thereon shall be forwarded to the
Government and the Government shall cause the same to be laid before the State Legislature and
shall also forward a copy of the audit report to the Council for taking appropriate action on the
matters arising out of the audit report.
17.
18.
20.
21.
'I‘ripura Gazette, Extraordinary Issue, March 4, 2019 A. D.
Directions and decisions of the Government to the Council:
(1) to discharge of its functions under this Act, the Council shall be guided by such direction on
questions ofpolicy relating to State purposes or in case of any emergency, as may be given to it by
the Government;
(2) Ifany dispute arises between the Government and the Council as to whether a question is or is not
a question ofpolicy relating to State purposes or whether an emergency has arisen, the decision of
the Government thereon shall be final.
Returns and information:
(1) The Council shall furnish to the Government such return or other information with respect to its
property or activities as the Government may from time to time require;
(2) The Council shall be competent to seek such returns, report and information from any University
or College, as it may consider necessary for the performance of its functions.
Power 0fthe Government to make inspection:
(1) The Government shall have the right to cause an inspection to be made by an officer, not below
the rank of Additional Secretary to the Government. authorized by it. of the Council and also to
cause an inquiry to be made into the work done by the Council in respect of any matter entrusted
to it. The Government shall in every case give notice to the Council of its intention to cause such
inspection or inquiry to be made and the Council shall be entitled to be represented there at. The
officer making the inspection or inquiry shall inform the Govemment of the results thereof;
(2) The Government shall communicate to the Council its views with reference to the results of such
inspection or inquiry and may advise the Council on the actions to be taken;
(3) The Council shall within such time as the Government may fix, report the actions, if any, which is
proposed to be taken, upon such advice;
(4) The Government may, where action has not been taken by the Council within the time, as
aforesaid, to its satisfaction, issue such directions, as it may think fit and the Council shall comply
with such directions.
Miscellaneous:
(1) The Government may either suomoto or on an application made to them call for and examine the
records of any order passed or decision taken by the Council under the provisions of this Act for
the purpose of satisfying itself as to the legality or propriety of such order or decision or as to
regularity of such procedure and pass such order with respect thereto, as it may think fit;
(2) Provided that no such order shall be made except afier giving the Council or the person likely to
be affected thereby a reasonable opportunity of being heard.
Power to make rules:
(1) The Government may by notification make Rules for carrying out all or any of the purposes of this
Act;
(2) Every rule made under this Act and every regulations made under section 23 shall, as soon as may
be after it Is made, be laid before the State Legislature and if before the expiry of the session in
which it is so laid or the next session, the State Legislature make any modification in any such rule
or regulations, or the State Legislature decides that the rule or the regulations should not be made,
the rule or the regulations shall thereafier have effect only in such modified form or be of no
effect, as the case may be; so, however, that any such modification or annulment shall be without
prejudice to the validity of anything previously done under that rule or regulations.
17.
18.
19.
20.
21.
'I‘ripura Gazette, Extraordinary Issue, March 4, 2019 A. D.
Directions and decisions of the Government to the Council:
(1) ln discharge of its functions under this Act, the Council shall be guided by such direction on
questions ofpolicy relating to State purposes or in case ofany emergency. as may be given to it by
the Government;
(2} lfany dispute arises between the Government and the Council as to whether a question is or is not
a question of policy relating to State purposes or whether an emergency has arisen. the decision of
the Government thereon shall be final.
Returns and information:
(1} The Council shall fiJrnish to the Government such return or other information with respect to its
property or activities as the Government may from time to time require;
(2) The Council shall be competent to seek such returns, report and information from any University
or College, as it may consider necessary for the performance of its functions.
Power of the Government to make inspection:
(1} The Government shall have the right to cause an inspection to be made by an officer, not below
the rank of Additional Secretary to the Government. authorized by it. of the Council and also to
cause an inquiry to be made into the work done by the Council in respect of any matter entrusted
to it. The Government shall in every case give notice to the Council of its intention to cause such
inspection or inquiry to be made and the Council shall be entitled to be represented there at. The
officer making the inspection or inquiry shall inform the Government of the results thereof;
(2} The Government shall communicate to the Council its views with reference to the results of such
inspection or inquiry and may advise the Council on the actions to be taken;
(3) The Council shall within such time as the Government may fix, report the actions. ifany, which is
proposed to be taken, upon such advice;
(4) The Government may, where action has not been taken by the Council within the time, as
aforesaid, to its satisfaction, issue such directions. as it may think fit and the Council shall comply
with such directions.
Miscellaneous:
(1) The Government may either suomoto or on an application made to them call for and examine the
records of any order passed or decision taken by the Council under the provisions of this Act for
the purpose of satisfying itself as to the legality or propriety of such order or decision or as to
regularity of such procedure and pass such order with respect thereto. as it may think fit:
(2) Provided that no such order shall be made except afier giving the Council or the person likely to
be affected thereby a reasonable opportunity of being heard.
Power to make rules:
(1) The Government may by notification make Rules for carrying out all or any of the purposes of this
Act;
(2} Every rule made under this Act and every regulations made under section 23 shall. as soon as may
be after it IS made. be laid before the State Legislature and if before the expiry of the session in
which it is so laid or the next session, the State Legislature make any modification in any such rule
or regulations. or the Slate Legislature decides that the rule or the regulations should not be made,
the rule or the regulations shall thereafter have effect only in such modified form or be of no
effect, as the case may be; so. however, that any such modification or annulment shall be without
prejudice to the validity of anything previously done under that rule or regulations.
9
22,
23,
24.
Tripura Gazette, Extraordinary Issue, March 4, 2019 A. D.
Power to make regulations:
(1) The Council may make regulations consistent with this Act and the Rules made thereunder-
(i) Regulating the process of formation of the search committee and selection, nomination and
terms and conditions of the engagement for the Chairperson, Vice-Chairperson, Chief
Executive and other members ofthe Council under section 4(2);
(ii) Regulating the procedures for preparing and sending the panel by the search committee under
section 6(5);
(iii) Regulating the manner in which and the purposes for which persons may be associated with the
Council under section 5;
(iv) Regulating the honorarium and allowances of Chairperson, Vice-Chairperson and other
members of the Council under section 6(1 1);
(v) Regulating powers and functions of the Chairperson, Vice-Chairperson and Chief Executive
under section 6(12) and 9(3);
(vi) Regulating the rules of procedure in regard to the transaction of business at its meetings under
section 6(13);
(2) No regulation shall be made under this section except with the previous approval of the
Government.
Removal of difficulties:
(1) If any difficulty arises in giving effect to the provisions of this Act, the Government may make
such order, not inconsistent with the provisions of this Act, as appears to it to be necessary or
expedient for removing the difficulty;
Provided that, no such order shall be issued after expiry of two years from the date of
commencement of this Act;
(2) Each such order made under sub-section (1) shall be laid before the State Legislative, as soon as
may be, after it is made.
Repeal and Savings:
(1) The Tripura State Higher Education Council Ordinance, 2018 (The Tripura Ordinance No.6 of
2018) is hereby repealed;
(2) Notwithstanding such repeal, anything done or any action taken under the said Ordinance shall
be deemed to have been done or taken under the corresponding provisions of this Act.
D.M. Jamatia
L.R. & Pr. Secretary, Law
Government of Tripura
Printed at the Tripura Government Press, Agartala. 10
Tripura Gazette, Extraordinary Issue, March 4, 2019 A. D.
22‘ Power to make regulations:
(1) The Council may make regulations consistent with this Act and the Rules made thereunder-
(i) Regulating the process of formation of the search committee and selection, nomination and
terms and conditions of the engagement for the Chairperson, Vice-Chairperson, Chief
Executive and other members of the Council under section 4(2);
(ii) Regulating the procedures for preparing and sending the panel by the search committee under
section 6(5);
(iii) Regulating the manner in which and the purposes for which persons may be associated with the
Council under section 5;
(iv) Regulating the honorarium and allowances of Chairperson, Vice-Chairperson and other
members of the Council under section 6(1 1);
(v) Regulating powers and functions of the Chairperson, Vice-Chairperson and Chief Executive
under section 6(12) and 9(3);
(vi) Regulating the rules of procedure in regard to the transaction of business at its meetings under
section 6(13);
(2) No regulation shall be made under this section except with the previous approval of the
Government.
23. Removal of difficulties:
(I) If any difficulty arises in giving effect to the provisions of this Act, the Government may make
such order, not inconsistent with the provisions of this Act, as appears to it to be necessary or
expedient for removing the difficulty;
Provided that, no such order shall be issued after expiry of two years From the date of
commencement of this Act;
(2) Each such order made under sub—section (1) shall be laid before the State Legislative, as soon as
may be, after it is made,
24. Repeal and Savings:
(1) The Tripura State Higher Education Council Ordinance, 2018 (The Tripura Ordinance No.6 of
2018) is hereby repealed;
(2) Notwithstanding such repeal. anything done or any action taken under the said Ordinance shall
be deemed to have been done or taken under the corresponding provisions of this Act.
D.M. Jamatia
L.R. & Pr. Secretary, Law
Government of Tripura
Printed at the Tripura Government Press, Agartala. 10