E~tra No. 16 ©
Qt:be ~ujarat ~obernment @a1ette
EXTRAORDINARY
PUBLISHED BY AUTHORITY
Vol.LVID) MONDAY. APRIL 3, 2017/CAJTRA 13, 1939 Separate paging is given to this Fart in order tbatit may be filed as a Separate Compilation.
PART IV
Acts of Gujarat Legislature and Ordinances promulgated and Regulations made by the Governor.
The following Act of the Gujarat legislature, having been assented to by the Governor on lhe l""April, 2017 is hereby published for general information.
KM.LALA,
Secretary to the Government of Gujarat. Legislative and Parliamentary A ff airs DepartmenL
GUJARAT ACT N0.16 OF 2017.
(Fim published, after having received the assent of the Governor, in the "Gujaral Govemmc11t Gazette", on the 3"' April, 2017). AJ\'ACT
to establish and incorporate a University for the development of organ ic agricultural sciences io the State of Gujarat.
lt is hereby enacted in the Sixty-eighth Year of the Republic oflndia as follows:·
CH APTER I
PRELIMINARY
J. (I) This Act may be called the Gujarat Organic Agricultural Shorttillc and University Act, 20 17.
commtnce:mcn1.
(2) h shall come into force on such date as the State Government may, by notification in the Official Gazelle, appoint. EX. IV· l6 16-1
1
16-2 GUJARAT GOVERNMENT GAZETfE, EX. 3-04-2017 [PART IV Otllnitions. 2. In this Act, unless the context otherwise requires,-
(a) "Academic Council" means the Academic Council of the University constituted under section 13;
(b) "affiliated college or institution" means a college or institution affiHated to the University under section 45;
(c) "agricu lture" means natural resource management, crop improvement including production and protection. horticulture, veterinary, animal sciences and fisheries, dairy science and technology, plant molecular biology and biotechnology, forestry, agriculture engineering and technology, food technology, home science, agri-business managemenl, basic sciences and humanities in relation to agriculture, any other subject related to agriculture;
(d) "authority" means any authority of the Un iversity as specified in section IO;
(e) ''Board" means the Board of Mana!\cmcnt cons tituted under section I I ;
(f) "Board of Studies" means academic affairs commillee at faculty level ;
(g) "College or institution" means a constituent o r affi liated college of Lhe University under its direct adm.in istrative and financial COnlrOJ and ma nagement;
(h) "Chancellor" means the Chance llor of the University;
(i) "CO i" means Cemre of Incubations under the jurisdiction of the University ;
(j) "Comptro ll er" means the Comptro ller of the University appointed unde r secrion 31;
(k) "Dean" means the Dean of the college or Lhe Dean of the Faculty appointed under section 29;
(I) "Director" means the Director of Research and Dean of post-graduate studies and, Director of Extension
2
PART TV l GUJARAT GOVERNMENT GAZETI'E, EX. 3-04-2017 Educa1ion appointed under sections 27 and 28, respectively;
(m)"Exlension Education Council" means the Extens ion Education Coun cil of the University constituted under section 17;
(n) "Faculty" means the Faculty in the University as specified in this Act and the Stalules;
(o) " Finance Committee" means the Finance Commi ttee consti tuted under section 41;
(p) "1-lostel" means a place of residence for students of the Univers ity or colleges or institutions maintained or recognized by the University under ch is Act;
(q) " KVK" means the Krish i Vigyan Kendra under the jurisdiction of the University;
(r) " Officer" means an officer of the University as specified in section 22 of the Act;
(s) " organ ic agriculture" means and includes all the disciplines mentioned in clause (c) which avoid use of synthetic fertilizers, pesticides, Genetically Modified Organisms, synthetic hom1ones and chemicals, minimize pollution of air, soil and water, and optimize the health and productivity of interdependent communities of plants, animals and people;
(t) "prescribed" means prescribed by the Statutes;
(u) "Registrar" means the Registrar of the Uni versity appointed under section 30;
(v) "Research Council" means the Research Council of the Un iversity constituted under section 15;
(w) " Statutes and regulations" means the Statutes and regu lations of the University speci fied under sections 42 and 44, respectively;
16-3
3
16-4 GUJARAT GOVERNMENT GAZETTE, EX. 3-04-2017 [PART IV
(x) "Student" means the person admitted to and enrolled in constituent college or unit of the Universi ty for undergoing a course of study for a degree, or ocher academic programme duly institu ted;
(y) «teacher" means a person not below the ran k of an Assistant Professor appointed or recognized by the Universi ty for the purpose of imparting instruction and/or conducting and guiding research or extension programmes, and shall include any other person who may be declared by the Statutes to be a teacher;
(z) "University" means the Gujarat Organic Agricultural Universi ty as constituted unde.r section 3 of this Act; (za) "Vice-Chancellor" means the Vice-Chancellor of the University appointed under section 24.
CHAPTERil
UNIVERSITY
F.stablishmrnt 3.
and ( I) T here shall be established and const it uted a University Incorporation by the name of the "Guj arat Organic Agricultural University".
of Un.iversity.
(2) The University shall consist of the Chancellor, lhe Vicc- Chancellor, the Board of Maoagement, the Academic Counci l, the Research Council, the Extension Educat ion Council and other authorities and officers and const ituent bod ies as set forth in this Act or as provided in the Statutes.
(3) TI1e University shall have perpetual succession and a common seal and may sue or be sued by the said name.
(4) The headquarters of the University shall be at Gandhinagar or at such other place as the State Government may detem1ine.
Ttrrhorial 4. (I) With respect to the teaching at the University or college level,
Jurisdiction and
con>tllucnt Bodies. research, and extension education programmes in the field of organic
4
PART IV] GUJARAT GOVERNMENT GAZETTE, EX. 3-04-2017 agriculture, the territorial jurisdiction and the responsibility of lhc University shall extend to the entire State of Gujarat.
(2) All colleges, research stations, COis and other institutions under the jurisdiction and authority of the University shall be the constituent units of the University under the management and control of the University officers and authorities.
(3) The Organic Agricultural University may assume responsibility for the establishment, development and operations of its constituent bod ies in the territorial jurisdiction and abroad as may be required.
5. The objects of the University shall be as follows, namely:-
(I) making provisions for imparting education towards development of quality human resource in different branches of study in organic agriculture;
(2) advancement ofleaming and conducting of research.;
(3) to acquire the traditional and ancient knowledge and refine it with modem scientific tools;
(4) undertaking extension education and training;
(5) promoting partnership and linkages with national and international educational institutions;
(6) such other purposes as the University may from time to time determine.
16-5
ObjccU of Univcrsi?'·
6. (I) The University shall, subject to the provisions of this Act Admission co and the Statutes, be open to all persons.
(2) Subject to the provisions under sub-section (1 ), the University shall reserve seats for the person belonging to the Scheduled Castes, Scheduled Tribes and Socially and Educationally Bac.kward Classes specified by the Government or candidates from other States in India:
Unh•tr1ity.
5
16-6 GUJARAT GOVERNMENT GAZETTE, EX. 3-04-2017 [PART IV Provided t:hal no such person shall be entitled to be admitted to the University unless he meets the standards prescribed in respect of such candidates.
Po·"·tni and 7. functions or
The University shall have the following powers and functions,
tJnivtr11iry.
namely:-
(1) to provide for diploma, post-graduate and vocational courses instruction in organic agriculture and other areas as the University may deem lit;
(2) lo provide for conduct of research in organic agriculture;
(3) to facilitate dissemination of the findings of research and technical information through an extension program;
(4) to institute courses of study and hold examinations for and confer degrees, and other academic distinctions on persons who have pursued and qualified for a prescribed course of study or research or both in the University or including part courses and research carried out in any other University or recognized institutions for the purpose;
(5) to withdraw or cancel any degree, diploma or certificate conferred or granted by the University in such manner as may be prescribed;
( 6) to provide training for farmers, field workers, rural youth and other persons not enrolled as regular students of the University;
(7) to have collaboration in academic, research and extension programmes with other Universities, Indian Council of Agricultural Research Institutes and Public and Private Research and Development Organizations or Institutions;
(8) to acquire, hold and retain property, both movable and immovable, to lease, sell or otherwise transfer any movable or
6
PART IV) GUJARAT GOVERNMENT GAZETTE, EX 3-04-20 J 7 immovable property which may have become vested or have been acquired by ii for the purpose of the University, and to receive and borrow money from the Central Government, State Government or any other approved sources and do all other things necessary for the purpose of this Act;
(9) to establish and maiotain colleges, laboratories, libraries, museums, research stations, KVKs or Centtc of Incubations as per agro climatic condilioas of the State and units thereof relating to organic agriculture and allied sciences; (IO)to create teaching, research, extension and other posts with the approval of the Government and to appoint persons to such posts;
(11) to create administrative and other posts as the University may deem necessary from time to time and to appoint persons to such posts;
(12) to institute and award fellowships, scholarships, stipends, prizes in accordance with the Statutes;
(13) to inspect research stations and recognized institutions and to take measures to ensure that proper standards of instruction, teaching are maintained in them;
( 14) to lay down and regulate the pay-scales, allowances and other cond.iti.ons of service of the members of the teaching, other academic and non-teaching staff of the University;
(15) to lay down and regulate the pay-scales, allowances and other conditions of service of the members of the teaching, other academic and non-teaching staff in affiliated colleges or centres and recognized institutions of the University; ( 16) to fix, demand and receive such fees and other charges as may be prescribed;
( 17) lo institute and maintain residential accommodations for students 16-7
7
16-8 GUJARAT GOVERNMENT GAZETTE, EX. 1-04·2017 (PART lV and staff of the University as appropriate;
(18) to supervise and control the residence, conduct and discipline of the students of the University, and 16 make arrangement for promoting their health and welfare;
(19) to regulate the expenditure and to manage the finance and to maintain the accounts of the University;
(20) to purchase or to take on lease any land or building or works which may be necessary or convenient for the purpose of the University on such terms and conditions as it may think lit and proper and :to construct, aher and maintain any such bui lding or works;
(21) to draw and accept, LO make and endorse, to discount and negotiate government promissory notes and other promissory notes, bllls of ex.change, cheques or other negotiable instruments;
(22) to raise and borrow moneys on bonds, mortgages, promissory notes or other obligations or securities founded or based upon aJI or any of the properties and assets of the University or without any securities and upon such terms and cond itions as it may think tit and to pay out the funds of the UniverSity, all expenses incidental to the raising of moneys, to repay and redeem any money borrowed after taking prior permission of the State Government;
(23) to receive grants, subventions, subscriptions, donations and gifts for the purpose of the University and consistent with the objects for which the U niverSicy is established and to allocate and disburse grants out of the fund LO institutions and courses recogn ized by it for the purpose of developing them so as co promote organic farming;
(24) to establish such special centres, specialized study centres or other units for research and instruction as in the opinion of the
8
PART IV) GUJARAT GOVERNMENT GAZEITE,EX. 3-04-2017 University, necessary for the furtherance of its objective;
(25) to provide priming, reproduction and publication of research and other works and to organize exhibitions, workshops seminars, conference, etc. pertaining to organic fanning and agriculture;
(26) to hold and manage trusts and endowments;
(27) lO carry out accreditation of the laboratories, Institutes and the Universities for organic agriculture;
(28) to do all such acts and things whether incidental to the powers aforesaid or not as may be required in order to further the objects of Lhe University.
8. ( I) No person shall be excluded from any office of the University or from membership of any of its authorities or from admission to any degree, diploma or other academic distinction or course of study on the grounds only of religion, race, creed, caste, language, sex, place of birth, class or profession of political or other opinion or any of them.
(2) lt shaU not be lawful for the University to impose on any person any test whatsoever relating to religious belief, race, creed, caste, language, sex, place of birth, class or profession of political or other opinion in order to entitle him to be admitted as a teacher or a student of the University or to hold any office or post in the University or to qualify for any degree, diploma or other academic distinction or to enjoy or exercise any privi leges of the University or any benefaction thereof. 16-9
University op-en t'O au irr'C.lipcctivt:
or~cx, religion, da.1151 creed or opinion.
9. (I) The Chancellor shal l have the right to cause an inspection to •••p
Inquiry,
its bu tidings, laboratories and equipment and of any constituent units of the University and to cause an inquiry to be made in respect of any matter counected with the University.
9
16-10 GUJARAT GOVERNMENT GAZETTE. EX. ,3-04-2017 [PART IV
(2) The Chancellor, shall, in every case, give due notice Lo the Universi1y of his in1ention 10 cause an inspection or enquiry co be made and the University entilled to be represented thereat.
(3) The Chancellor shaJI communicate 10 !he University with reference to lhe resu lt of sucb inspec1ion or inquiry, and may after ascertaining the opinion thereon of the Board, advise I.he Universily upon the action 10 be taken and fix a time Ii mil for taking ac1ion.
(4) The University shall, withi11 the time limit so fixed, report 10 the Chancellor the action which has been iaken or is propose to be !
(5) The Chancellor may, where such action has not been taken by the University to the satisfaction of the Chancellor within the time limit fixed and after considering any explanation furnished or representation made by the University, issue such directions as he may think fit and the University sha ll comply wilh such directions.
(6) Notwithstanding anything contained in the preceding sub- sec1ions, if at any time lhe Chancellor is of the opinion that the affairs of the University are no1 managed in furihcrance of the objects of the University, or in accordance with the provisions <;>f this Act and the statutory regula1ions or the special measures are desirable to maintajn the standards of the University for Leaching, examination, research, extension education, he may indicate 10 the Universi1y any matter in regard for which it desires an explanation, and call upon the University to offer such explanations, within such time as may be specified by the Chancellor. lf the Un iversity fails to give any explanation within the time specified or offer an explanation which, in the opinion of the Chancellor is unsa1isfactory, the Chancellor may issue such instruc1 ions as appeared necessary and desirable to him in
10
PART IV] GU.JARA T GOVERNMENT GAZETrE, EX. 3-04-2017 the circu mstances of the case and may exercise such powers as necessary for giving e ffect to the ins tructions.
(7) The University shaJJ furnish sucb information relating to the adminis tration of the University as the Chancellor may require, CHAPTER ill
AUTHORITIES OF UNIVERSITY
16-1 1
10. T he following shall be the authorities of the Univers ity, namely:- i\uthoriti.,.,r ( i) the Board of Managemcm;
(ii) the Academic Council; (ii i) the Research Council;
(iv) the Extension Education Counci l;
(v) the faculties and their Board o f Studies;
(vi) such other bodies of the Un iversity as may be declared by the Statutes to be authorities of University.
Utah·ershy.
11. (I) The Chancellor shall, soon after the first Vice-Chancellor 8o•rd of is appointed, constitute the Board of Management.
(2) The Board of Managemeni shall consist of the following members, namely:·
(i) the Vice-Chancellor -Chairperson;
(ii) the Secretary, Department of Agriculture, Government of Gujarat or his nominee not below the rank of Deputy Secretary;
(ii i) the Secretary, Fi nance Department. Government of Gujarat or his nominee not below the ra.nk of Deputy Secretary;
(iv) the Secretary from the Department o f Animal Husbandry or fjsheries or Forestry or his nominee not below the rank of Deputy Secretary, to be nominated by the Government of
l\f.anag tmtnt andib
ConJlitution.
11
16-12 GUJARAT GOVERNMENT GAZETTE, EX. · 3·04-2017 [ PART IV Gujarat keeping in view the teaching and research programmes at the University;
(v) one eminent person from the field or organic agriculture and allied sciences, to be nominated by the State Government;
(vi) one outstanding woman having background or organic farming, to he nominated by the State Government; (vi i) one progressive farmer having background of organic farming, from the jurisdiction or the University, to be nominated by the State Government;
(viii) one representative from the Indian Council of Ab'ficultural Research {TCAR), to be nominated by the Director General, ICAR;
(ix) the Director o f Agriculture, Gujacat State;
(x) the Director of Animal Husbandry, Gujarat State;
(xi) the Director of Horticulture, Gujarat State;
(xii) o.ne member nominated by the Vice-Chancellor by ro.tation in the prescribed ma11J1er from amongst the Deans;
(xiii) one Director, to be nominated by the Vice-Chancellor from Director ofResearch or from Director of Extension Education;
(xiv) Registrar - Member-Secretary;
(3) The term of the office of the Members of the Board other than the ex-officio members shall be two years.
(4} When any vacancy occurs in the office of any member by the reason or death, resignation or any cause other than the expiry of term, the vacancy shall be filled in accordance with the provisions of this section and the person who fills such vacancy shall hold office for the remainder of the term for which the person whose place he fills wou ld bave bcco a member.
12
PART IV] GUJARAT GOVERNMENT GAZETTE, EX. 3-04-2()17
(5) No a¢tion or proceedings of the Board shall be in val id merely on the ground of the. existence of any vacancy or defect in the constitution of the Board.
(6) No other officer or employee of the University shall be eHgible to be the member of the Board under clause (v) to (vii) of sub-section (2) of this section.
(7) The Board shall, on such date and at such place. fixed by the Vice-Chancellor, hold its meeting:
l'rovided that the Vice-Chancellor shall fix a date and a place for the meeting of the Board at least once in every three momhs.
(8) One-third of the members of the Board shall form quorum at a meeting of the Board:
Provided that jf a meeting of the Board is adjourned due to insufficient quorum, no quorum shall be necessary at the next meeting called for transacting the same business.
(9) The Board for the purpose of consultation may invite any person having experience or special knowledge on any subject under consideration to attend its meeting. Such person may speak or otherwise take part in the proceedings of such meeting but shall not be entitled to vote. Any person so invited shall be entitled to such al lowances for attending the meeting as may be prescribed.
12. (I) Subject to the provisions of this Act and the Statutes, the Board shall be the Chief Executive Body of the University and shall manage and supervise Lhe properties and activities of the University and Shall be responsible for the conduct of all administrative affairs of the University not otherwise provided for in this Act.
(2) Without prejudice to the generality of the foregoing powers, the Board shall exercise the following powers and perform the following functions, namely:-
16-13
Pa...·tn •nd func1ions of Bo11rd.
13
16-14 GUJARAT GOVERNMENT GAZETTE, EX. 3·04·2017 [PART IV
(i) to consider and approve the financial requirements, estimates and the budget of the University;
(ii) to hold and control the property and the funds of the University and issue any general directive on behalf of the University;
(iii) to accept or transfer any property on behalf of the University;
(iv) t.o accept on behalf of tbe University, bequests, donations and endowments;
(v) to administer funds placed at the djsposal of the University for the purpose intended;
(vi) to arrange for the investment and withdrawal of the funds of the University;
(vii) to borrow money for capital investments with prior approval of the State Government and make suitable arrangements for its repayment;
(viii) to consider, decide the matters of general policy relating to the progress and development of the Un iversity;
(ix) to suggest the steps to be taken by the authorities of the University in pursuance of lhe pol icy decided by the Board;
(x) 10 enter into, vary, carry om and cancel contracts on behalf of the University in exercise or performance of the powers and functions assigned to iL by or under Oiis Act or the Statutes;
(xi) 10 make provision for bui ldi11gs, premises, furniture, apparams and other means needed for carrying on the work of 1he University;
{xii) to consider and approve the recommendations of 1he Academic, Research and Extension Education Councils where required;
(xiji) to direct the form and use of the common seal of the University;
(xiv) to appoint such committees and bodies as it may deem
14
PART IV] GUJARAT GOVERNMENT GAZETIE, EX. 3-04-2017 necessary and set down the terms of reference thereof in accordance with the provisions of this Act and the Statutes;
(xv) to consider and approve establishment, amalgamation and abolition of college, department, centre or research station or sub-station on the recommendation of Academic Council, Research Counci I or Extension Educaiton Council;
(xvi) to create teaching, research, extension education and other posts with the approval of the State Government;
(xvii) to approve the recommendations of the Selection Committee in the prescribed manner for appointment of officers, teachers and employees of the rank of Assistant Professor and above;
(xviii) to affiliate centres or colleges or recognize institutions of research in organic agriculture or extension education as may be provided by the Statutes;
(x.ix) to arrange for and to direct, the inspection of affiliated centres or colleges, recognized instilutions and hostels, to issue instructions for maintaining their efficiency and for ensuring proper conditions of employment including pay-scales and allowances for the members of their teaching, other academic and non- teaching staff;
(xx) to withdraw, either in whole or in part, or to modify the rights conferred on a colleg_e by affiliation or on an institution by recognition;
(xxi) to recommend to the State Government for withdrawal or reduction of a grant of a college which makes default in carrying out the conditions of affiliation;
(xxii) to recognize a member of the staff of an affil iated centre or college or recognized institutions to undertake specialization of studies;
(xxiii) to make such provision as to enable affiliated centre or colleges and recognized institutions to undertake specialization 16-15
15
16-16 GUJARAT GOVE'.RNMENT GAZETIE, EX. 3-04-2017 [PART LY of studies;
(xxiv) 10 lay down and regulate the pay-scales, allowances and other conditions of service of the members of the teaching, other academic and non-teaching Slaff of the University;
(xxv) to lay down and regulate the pay-scales, allowances and other conditions of service of the members of the teaching, other academic and non-teaching staff in affiliated centres, colleges and recognized institutions of the University;
(xxvi) to supervise and control the residence, conduct and discipline of the students oflhe University, and to make arrangement for promoting their health and welfare;
(xxvi i) to institute and award fellowship and scholarships, studentships, medals, pri7.es and other awards;
(xxvii i) to institute and confer or grant degrees, diplomas and other academic distinctions;
(xxix) to call for reports, returns and other information from colleges and recognized institutions;
(xxx) to exercise all powers to promote diploma, post-graduate and vocational courses, teaching, research and extension education;
(xxid) to fix, demand and receive sucll fees and other charges as may be prescribed;
(xxxii) to make recommendations, not otherwise provided for in this Act or the Statutes and al l other powers which are requisite to give effect to the provisions of this Act or the Statutes; (xxxiii) to formulate the committee for accreditation of laboratories, institutes and the.Universi1ies.
(3) The powers and functions under clauses (xviii) to (xxiii) of sub- section (2) shall not be exercised or perfonned by the Board except upon the recommendation made by the Academic Council.
16
PART IV ] GUJARAT GOVERNMENT GAZETIE, EX. 3-04-2017
(4) The exercise of powe~s by the Board under clauses (xxiv) and
(xxv) of sub-section (2) in so far as I.hey relate to the laying down and regulat ing the pay-scales, a llowan ces and orher conditions of service of the members of the teachi ng, other academic and ·non- teaching staff of the University, const ituent co llege, affiliated college and recognized institution, shall be subject to the approva l of the State Government.
(5) The Board may, appoint committee to carry out its administrative work and define their constitution, functions and tenures as may be prescribed.
16- 17
13. (I) The Academic Council shall consist of the following Ac•d•micCouncil. members, namely:-
(i) the Vice-Chancellor- Chairperson, ex-ofllcio;
(ii) the Director of Research and Dean of Post-graduate studies, ex-officio;
(ii i) the Director of Extension Education, ex-officio; all Deans, ex-officio;
(iv) two Heads of the Department from each faculty, to be nominated by the Vice-Chancellor on rotation basis;
(v) one teacher of the rank of Professor from each faculty, by rotation, to be nominated by the Vice-Chancellor;
(vi) three eminent educalionist from outside the University, to be nominated by the Vice-Chancellor;
(vii) the Registrar, ex-officio Member-Secretary. The Comptroller and the University Librarian shall be the non- member invitees.
(2) The Academic Council may co-opt as members not more than two persons for such period and in such manner as may be prescril;led so
17
16-18 GUJARAT GOVERNMENT GAZETTE, EX. 3-04-2017 [PART IV as to secure adequate representation of di fferent sectors of organi c agriculture and allied fields.
(3) All members of the Academic Counci l other than the ex-officio members and members referred in sub-section (2) shal l hold office for a tenn of two years.
(4) One-third of the members of the Academic Council sha.11 form quorum at a meeting of the Council:
Provided that if a meeting of the Academic Council is adjourned for the want of quorum, no quorum shall be necessary at the next meeting for the transaction of the same business.
(5) The Academic Counci l shall meet at least once in each semester on such date as may be fixed by the Vice-Chancellor. However, the special meetings of the Academic Council may be called by the Vice- Chancellor.
fo,,.·rn and 14. ( I) The Academic Council shall, subject to provisions of this
(unction.1' of Audr.mic
Council.
Act and the Statutes, have the powers by regulations to prescribe alJ courses of study and determining curricula, and shalJ have the contro l on teaching and other educational programmes within the University, and shall be responsible for the maintenance of standards thereof.
(2) The Academic Council shall have the powers 10 make regulations consistent with this Act and the Statules relating 10 all ac(ldemic matters subject to Its control and to amend or repeal such regulations.
(3) ln particular, and without prejudice to the generality of the foregoing powers, the Academia Council shal l have the following powers, namely:-
(i) 10 advise the Board and the Vice-Chancellor on all academic matters;
18
PART IV J GUJARAT GOVERNMENT GAZETIE, EX. 3-04·20 17
(ii) to make recommendations for the institution of Professorships, Associate Professorships, Assistant Professorships and other teaching posts including posts in research and extension education and in regard to the duties thereof;
(iii) to make recommendations for adjunct professorship;
(iv) to make recommendations for the establishment, amalgamation or abolition of faculty, college, department ofteaching, research and extension education;
(v) to make regulations regarding the admission of students to the University, and determine the number of the students lo be admitted;
(vi) to make regulations relating to the courses of study leading to degrees, diplomas and certificates;
(vii) to make regulations relating to the conduct of examinations and to maintain and improve standards of education; (viii} to arrange for co-ordination of studies and teaching in affiliated colleges and recognized institutions;
(ix) to approve regulations prescribing the manner of granting exemption in approved courses of studies in the University or in the affiliated colleges for qualifying degrees, diploma and certificates;
(x) to recommend to the Board, the affiliation of a college and recognition of the in~'litution;
(xi} to make proposals for allocating subjects to the faculty;
(xii) to make proposal for diploma, vocational courses, post- graduate teaching, research and extension education;
(xiii) to recommend qualifications to be prescribed for teaching, research and extension education staff in the University; (x iv) to make recommendations regarding the qualifications to be prescribed for teachers in the University; 16-19
19
16-20
Resr:arc.h Council.
GUJARAT GOVERNMENT GAZETTE, EX. 3-04-201 7 [PART IV (Xv) to exercise such other powers and perform such other functions as may be conferred or imposed on it under the provisions of this Act, by the Board or the Vice-Chancellor.
15. (I) The Research Council shall consist of the following members, namely:-
(i) the Vice-Chancellor - Chairperson;
(ii) the Directors of Agriculture, Horticulture, Animal Husbandry, Fisheries or Chief Conservator of Forests of the Government, depending upon research mandate and progran1mes of the University;
(iii) the Director of Extension Ed ucation;
(iv) all Deans;
(v) all Heads of the Depanments/Associate Directors;
(vi) Director of Research- Member-Secretary. The Registrar and the Comptroller shall be the non-member invitees.
(2) The Research Counci l may co-opt as members not more tnan four persons including one progressive fanner having background of organic farm ing for such period and in such manner as may be prescribed so as to secure adequate representation of d ifTerent sectors of agriculture and allied fields.
Fuutt ioels of 16. -.m The Research Counci l shall consider and make recommendations Council in respect of:
(i) the research programmes and projects undertaken or to be undertaken by the various University scientists in the field of o rganic agriculture and allied sciences and their prioritization, monitoring and evaluation;
(ii) physical, fiscal aod administrative facilit ies required for implementing research projects;
20
PART IV) GUJARAT GOVERNMENT GAZETTE, EX. 3-04-2017
(iii) orieming research to meet farmers and needs of other stake holders;
(iv) Public-Private Partnership in research;
(v) any other matter pertaining to research programmes which may be referred to it by the Vice-Chancellor or the Board or any other authorities of the University.
17. ( I) The Extension Education Council shall consist of the following members, namely:-
(i) the Vice-Chancellor-Chairperson;
(ii) the Directors of Agriculture, Horticulture, Animal Husbandry, Fisheries or Chief Conservator of Forests of the Government, depending upqn mandate and programmes of the Univers ity;
(iii) the Director of Research and all Associate Directors or Joint Directors;
(iv) all Deans;
(v) all Heads of the Departments, Regional Research Station or Centres;
(vi) two eminent persons in the field of Extension Education from outside of the University, to be nominated by the Vice-Chancellor;
(vii) two progressive farmers having background of organic farming, to be nominated by the Vice- Chancellor;
(viii) the Director of Extension Education- Member-Secretary. The Registrar and the Comptroller shall be. the non-member invitees.
(2) The Vice·ChanceUor may co-opt up to two members from related organizations.
16-21
Ei:ttnsion Educ:.aiton Council.
21
16-22 GUJARAT GOVERNMENT GAZETTE, EX. 3-04·2017 [PART IV
Funclionl of 1.8. '!'he Extension Education Council shall consider and make
Extcn$ion Et.fucation Cou.ocil.
recommendations in respect of,-
(i) the extension programmes and proje<:ts of the University;
(ii) co-ordination of extension activities;
(iii) development of farmers' education, training and advisory services;
(iv) monitoring and evaluation of the extension programmes and projects of the University;
(v) any other matter referred to it by the Vice-Chancellor, Board or any other authorities of the University.
f'acultit'J and 19. (I) The University shaU have the facu lties.
Roanl of Studies.
(2) Each facu lty shall have the Board of Studies consisting of the following members, namely:-
(i) the Dean of Faculty- Chairperson;
(ii) the Principal of the constituent col leges;
(iii) all Heads of the Oepanments of the concerned faculty;
(iv) one senior faculty member from each Oepanment, to be nominated by the Dean of Faculty;
The senior Read of the Department shall be the Member- Secretary.
(3) llie functions of each faculty shall be as follows, namely:-
(i) to review teaching programmes and suggest improvement thereof;
(ii) to consider the recommendations of 1he Commiuee of the courses and curricula and submit to the Academic Council the same for approval;
(iii) 10 perform such other functions as may be assigned to it by the Academic Counci l or the Vice-Chancellor.
22
PART IV] GUJARAT GOVERNMENT GAZETTE, EX. 3-04-2017 16-23
20. Every authority shall have the power to appoint Committees ConstlMioo or which may, unless otherwise provided in this Act or Statutes, consist of the members of the authority and such other persons as it may deem fi t.
Committtes.
21. ( I) Save as otherwise provided in this Act, if any member Provi..lons In other than ex-officio member of any authority or body of the University, is unable l)y reason of his death, resignation, removal or otherwise to complete his full term of office, the vacancy so occurred shall as soon as possible, be filled by appointment, nomination or co-option, as the case may be, and the person so appointed, nominated or co-opted shall hold such office for the remainder period for which the member in whose place such person is appointed, nominated or co-opted wou Id have held office if the vacancy had not occurred.
(2) The Board may remove any person from membership of any authority or body of the University on the ground that such person has been convicted of any oifence involving moral turpitude or conduct not befilting the office held by the concerned member with tbe approval of the Chancellor:
Provided that the prior approval of the Chancellor shall oor be necessary where such person has been convicted by a competent court of law:
Provided further that no such order shall be made against any person without giv ing h im reasonable opportunity of being heard.
(3) A person who is a member of any authority or body of the University as a representative of another body whether of the University or not, shall cease to be a member of such authority or body if before the expiry of the term of his membership he ceases to be a member of that other body by which he was appointed or nominated.
rel.a. lion to membtr.shfp of authoritirs.
23
16-24 GUJARAT GOVERNMENT GAZETTE, EX. 3·04·2017 (PART LV
(4) Whenever any person becomes a member of any authority or body of the University by virtue of the office held by him, he shall forthwith cease to be a member of such authority or body if he ceases to hold such office before the expiry of lhe term of his membership:
Provided that he shall not be deemed 10 have ceased to hold his office Jnerely by reason of his proceeding on leave for a period not exceeding four months.
(5) Any member, other than an ex-officio member of any authority or body of the University may resign from his office by letter addressed to the Vice-Chancellor and :>uch resignation, upon acceptance, shall take effect from the date on which the same is submitted.
CHAPTER IV
OFFICERS OF UNIVERSITY
Offirwor 22.
Uni~·trsity.
The following shall be the officers of the University, namely:-
(i) the Chancellor;
(ii) the Vice-Chancellor;
(iii) the Director of Research and Dean of Post-graduate Studies;
(iv) the Director of Exten.sion Education;
(v) the Deans;
(vi) the Registrar;
(vii) the Comptroller; (vi ii) such other officers in the service of the University as may be declared by the Statutes to be the officers of the University.
24
PART JV) GUJARAT GOVERNMENT GAZETTE, EX. 3-04-20 17 16-25
23. ( I) The Governor of the State of Gujarat shall, by virtue of Chancellor. his office, be the Chancellor of the University.
(2) The Chancellor shall be the Head of the University and shall when present, preside al the Convocation of the University.
(3) The Chancellor may by an order in writing, annul any order or proceedings of the officer or any authority of the University which is not in conformity with this Act and the Statutes:
Provided that before making any such order he shall call upon the officer or the authority concerned to show cause why such an order should not be made and if any sufficient cause is shown within the time specified in this behalf, he shall consider the same and pass appropriate order.
(4) The Chancellor shall exercise such other powers and perform such other duties as are conferred on him by this Act or the Statutes.
24. ( I) The Vice-Chancellor shall be appointed by the Stale vic .. Ch•n<•llor. Government from amongSt three persons recommended by a search committee constituted for the purpose under sub-section (3).
(2) To be eligible for being appointed as the Vice-Chancellor, a person shall have excellence and demonstrated leadership qual ities in the agricul tural development alongwith minimum ten years of administrative experience in the State of Gujarat and has not atta.ined the age of sixty· live years.
(3) For the purpose of sub-section (I ), the Chancel lor shall constitute a search committee which shall consist of the following members, namely:-
(i) the Director General, ICAR or bis nominee;
25
16-26 GUJARAT GOVERNMENT GAZETfE, EX. 3·04-2017 (PART N
(ii) one person in the rank of the Vice-Chancellor or his equ.ivalem, to be nominated by the State Government;
(iii) one nominee of the Chancellor, who shall be the Convener and Chairman of the Search Commirtee.
(4) The Committee so appointed shall, within maximum eight weeks and in such manner as may be prescribed by Statutes, select three persons whom it considers fit for being appointed as the Vice-Chancellor and shall recommend to the State Government the names of the persons so selected along with such other particulars as may be prescribed by the Statutes.
(5) The Vice-Chancellor shall hold office for a tenn of five years:
Provided that no person appointed as the Viee-Cbancellor shall continue to hold his office as such after he attains the age of seventy years.
(6) TI1e emoluments to be paid to the Vice-Chancellor, and the terms and conditions subject to which he shall hold office, shall be such as may be determined by the State Government based on the. norms of !he University Grants Commission (UGC) or Lndian Council of Agricultural Research (TCA R).
(7) (a) During the leave or absence of the Vice-Chancellor, or
(b) in the event of a pem1anent vacancy in the office of the Vice- Chanccllor, until an appointment is made under sub-section ( 1) to that office-
the senior most Director, Dean or tbe Registrar of the University shall be given a charge with the prior approval of the Chancellor, of that post and he shall carry on the current duties of the office of the Vice·Chancellor. '
26
PART IV) GUJARAT GOVERNMENT GAZETTE, EX. 3-04-20 l 7
(8) The Vice-Chancellor may, by writing under bis signature addressed 10 the Chancel lor, after giving one month' s notice, resign from his office and such resignation shall take effect from the date of the acceptance of resignation by the Chancellor.
(9) The Vice-Chancellor may be removed from bis office by the Chancellor, if it is satisfied that the incumbent:-
(a) has become insane and stands so declared by a competent
court;
(b) has been convicted by a court for any offence involving moral turpitude;
(c) has become an insolvent and stands so declared by a competent court;
(d) has been physically unfit and incapable of discharging functions due to protracted illness or physical disability;
(c) has willful ly omitted or refused to carry out the provisions of this Act or has committed breach of any of the terms and conditions of the service as determined by the State Government or has abused the powers vested in him or if the continuation of the Vice-Chancellor in the office is detrimental to the interest of the University:
Provided that the Vice-Chancellor shall not be removed from his office, unless an opportunity of being heard is offered to him.
(10) A person shall be disqualified for being appointed as, or from being, a Vice-Chancellor -
(i) Lf he is a Member of the Parliament or of any state Legislature w of any local authority;
(ii) if be is a member of a po I itical party; or
(iii) if be incurs disqualifications as mentioned in sub-section (9). 16-27
27
16-28
Powers and Du tits of Vite~
Ch1nccllor.
GUJARAT GOVERNMENT GAZEITE, EX. 3-04-2017 [PART IV
25. (I) The Vice-Chancellor shall be the principal executive officer of the University and ex-Officio Chainnan of the Board, the Academic Council !llld other authorities and shall in the absence of the Chancellor, preside at the convocation of the Univer.sity and confer degrees on persons entitled 10 receive them.
(2) The Vice-Chancellor shall exercise overall control over the affairs of the University and shal l be responsible for due maintenance of discipline in the University.
(3) (a) The Vice-Chancellor shall have power to convene the meelings of the Board of Management, the Academic Council, the Research Council and the Extension Counc.il. {b) The Vice-Chancellor may delegate the power under clause
(a) to any other officer of the Universicy.
(4) The Vice-Chancellor shall ensure compliance of the provisions of this Acl, S1atutcs and regulations.
(5) The Vice-Chancellor shall be responsible for the presentation of the annual financial e.stimates and the annual accounts 10 the Board.
(6) The Vice-Chancellor may take any action in any emergency, which in his opinion calls for immediate action. He shall in such case and as soon as may be !hereafter, report his action 10 the authorities who would ordinarily have dealt with the matter for ratification. If the authority disagrees with the action of the Vice-Chancellor, the maner shall be referred to the Chancellor, whose decision shall be final.
(7) Where any aclion taken by the Vice-Chancellor under sub- section (6) affects any person in the service of the University 10 his disadvantage, such person may prefer an appeal to the Board within
28
PART IV) GUJARAT GOVERNMENT GAZETTE, EX. 3-04-20L7 thirty days from the date on which such pe.rson has been served a notice oftl1e action taken.
(8) If the Vice-Chancellor is satisfied that a decision of the Board is not in the best interest of lhe University, he shall refer it to !he Chancellor, whose decis ion thereon shall be final.
(9) Subject to the provisions of the preceding sub-sections, the Vice- Chancellor shall give effect to the decisions of the Board regarding the appointments, promotions and dismissal of officers, teachers and other employees of the University.
( 1 0) The Vice-Chancellor shall be responsible for the proper administration of the affairs of the University and for a close co- ordination and integration of teaching, research and extension. (1 1) The Vice-Chancellor shall exercise such other powers and perform such other duties as are conferred or imposed upon him under the provisions of this Act and the Starutes.
26. The other officers of the University as referred to in clause (viii) of section 22 shall be appointed by the Vice-Chancel lor with the approval of the Board or a nominated body of the University, on such tenns and conditions as may be prescribed:
Provided that the Vice-Chancellor may make appointments of such other officers as a temporary measure for a period of six months under the intimation to the Board or such nominated body of the University.
16-29
Other offirers ofUnivtrsity.
27. (I) The Director of Research and Dean of post-graduate Dlrtttor or studies shall be a whole time salaried offic.er of the University and shall be appointed by the Vice-Chancellor with the prior approval of the Board.
Rttc:-lin:h a_od De.an of Post- graduatt
Studit:s.
29
16-30 GU.IARA T GOVERNMENT GAZETTE, EX. 3·04·2017 [PART IV
(2) The qualifications, emoluments and the terms and conditions of service of the Director shall be such as may be prescribed.
(3) He Shall be responsible for the direction and co-ordination of Post-graduate studies and research programmes in the University as laid down in section 33 and efficient working of research Stations.
(4) The Director shall exercise such other powers and perform such other duties as may be prescribed.
(5) The Director shall also perform such other duties as may be assigned to him from time to time, by the Vice-Chancellor. Dirtttor of 28. (I) The Director of Extension Education shall be a whole time F.;1h~n.1ion
Eduu1ion. salaried officer of the University and shall be appointed by the Vicc- Chancellor with the prio~ approval of the Board.
(2) The qualifications, emoluments and the terms and conditions of service of the Director of Extension Education shalJ be such as may be prescribed.
(3) He shal l be responsible for the agriculture extension programmes as laid down in section 34.
( 4) He shall plan and direct the programme of students advisement and counseling and to enlist the co-operalion of prospective employers and employment agencies to assisl in the placement of graduates of the University and to promote discipline amongst the students of the University.
(5) He shall plan and organize students extra-curricular activities such as sports, cultural and other recreational activities, National Cadet Corps (NCC), National Service Scheme (NSS) and communication skill improvement and other all ied activities.
(6) He shall make arrangements and supervise management of students' hostel, cafoteria and mess.
30
PART LV] GUJARAT GOVERNMENT GAZETTE, EX. 3-04-2017
(7) He shall supervise and control medical and health services and other welfare measures in the Universiw
(8) The Director of Extension Education shall exercise sueb other powers and perfom1 such other duties as may be prescribed.
(9) The Director of Extension EQucation shall also perfoan such other duties as may be assigned 10 him from time to time, by the Vice- Chancellor.
16-31
29. ( I) There shall be a Dean of each faculty or as the case may o ... ,. be, the Dean of college who shall be chosen in such a manner as may be prescribed.
(2) The Dean shall be a Head of the College and be responsible for teaching, research and extension education in the College.
(3) The Dean of faculty shall hold office for a term of three years and sh.all be eligible for being chosen to th.at o Qice for a further term of three years.
(4) The Dean of faculty shall be the Chaim1an
(5) The Dean of each faculty shall be responsible for due observance of Statutes and regu lations relating to that faculty.
(6) The Dean shal l exercise such other powers and perform such other functions and duties as may be prescribed.
(7) The Dean shall also perform such other duties as may be assigned to him from time to time, by the Vice-Chancellor.
30. ( I) The Registrar shall be a whole time salaried officer of the R
ex-officio Secretary of the Board and the permanent invitee in the meetings of all the councils of the University.
(2) He shall be appointed by the Vice-Chancellor with the prior approval of the Board and his qualifications, emoluments and the terms
31
16-32 GUJARAT ·JOVERNMENT GAZETTE, EX. 3-04-2017 [PART IV and conditions of the service shall be such as may be prescribed_
(3) He shall be responsible for the due custody of records and common seal of the University.
( 4} Me shall be responsible for the establishment matters and general administration in the University as may be prescribed.
(5) He sh.all be responsible for admissions and conduct and management of examinations, maintenance of permanent records of the students at the University including the courses taken, credits obtained, degrees, prizes or other distinctions and other items pertain ing to academic performance and discipline of the students.
(6) The Registrar shall exercise such other powers and perform such other duties as may be prescribed by the Statutes.
(7) The Registrar shall also perform such other duties as may be assigned to him from time to time, by the Vice-Chancellor. Comp1rullrr. 31. ( I) The Comptroller shall be appointed by the Vice-Chancellor with the prior approval of the Board and his qualifications, emolumems and the terms and conditions of service shall be such as may be prescribed.
(2) He shall be responsible for preparation of the budget, the statement of accounts, and management of the funds and investments of the University.
(3) He shall be responsible for ensuring that cxpendit11re is made as authorized by the University.
(4) He shall arrange P.eriodical internal inspection of the accounts maintained by the various units of the University.
(5) He shall be responsible for the maintenance of the accounts of the University in the form and manner as approved by the Board and keep constant watch on the state of cash and bank balance and on the state of investment.
(6) He shall see that the asset registers are maintained up-to-date and that the regular stock checking is conducted.
32
PART IV] GUJARAT GOVERNMENT GAZETTE, EX. 3-04-2017 16-33
(7) Me shall exercise such other powers and perfonn such other duties as may be prescribed by the Statutes.
(8) The Comptroller shall also perfonn such other duties as may be assigned to him from time to time, by the Vice-Chancellor.
CHAPTERV
EDUCATlON, RESEARCH AND EXTENSION
32. (I) Subject to provisions of this Act, education in the University tducalic>n•I shall include Master and Doctoral dei,>ree programmes, short-term P"'#••mmes. diploma, certificate, or vocational courses in the disciplines of organic agriculture and allied sciences as may be prescribed.
(2) The educational programmes shall maintain congruence with the State and the National policies.
(3) The University shall pUt in place initiatives for e-learning, distributed or distance education, Information and Communication Tecbnology (ICT) enabled knowledge sharing, etc.
33. ( I) Subject to the provisions of this Act and the Statutes, the Rmrn:h. University shal l carry on strategic, basic and applied research In organic agriculture.
(2) The University through its research organization shall be the principal agency of control over research activities in organic agriculture, animal husbandry and other allied branches in its jurisdiction.
(3) The University may establish Regional and Zonal Research Stations and Sub-Stations in different agro-climatic zones in iis territorial jurisdiction for the conduct of research including operational research. 34_ (!) The extension education programmes shall be established Emltiion in the University and shall, subject to the provisions of this Act and the Statutes, ensure technology assessment and refinement and facilitate
tducation programmt.s.
33
Integration of t<"1tching,
n5t:art:h and c1tcMioo
rducation.
GUJARAT GOVERNMENT GAZETTE, EX. 3-04-2017 [PART IV adoption of technology based on research findings to farmers and others for accelerated agricultural growth. The University shall conduct demonstrations and training programmes for the benefit of various stakeholders. The extension education programmes shall be co-ordinated with various units of the University and other appropriate agencies of the Central or the State Government, as the case may be.
(2) The University shal l be responsible for developing models of organic agricultural extension education in the State.
35. (I) ln consultation with the appropriate officers of the University, the Vice-Chancel lor shall be responsible for taking such steps as may be necessary for the full integration of teaching, research and extension education activities of the University.
(2) Every faculty member borne on teaching cadre shall devote time as may be decided by the Vice-Chancellor in consultation with the appropriate officers of the University in an academic year for undertaking research or extension education beside.~ teaching. Likewise, a faculty member on research or extension education shal l spend some time in teaching.
(3) All teaching, research and extension education staff located in the college shall be under the administrative control of Dean of the College and overall technical control of Director of Research or, as the case may be the Director of Extension Education.
(4) The University shall develop its programme of research and extension education keeping in view the regional needs of the State and provide the appropriate technological backstopping to the Government and other stakeholders.
34
PART IV ] GUJARAT GOVERNMENT GAZETIE, EX. J-04-2017
CHAPTER VI
FINANCE
16-35
36. (I) The University shall have the General Fund. The Uninnity funds. following shall form part of, or be paid into, the University Fund:-
(a) the income from fees, endowments and grants and the income from properties of the University including hostel, experimental stations and farms;
(b) any contribution and grants made by the State Govemmcnt on such conditions as are consistent with the provision of this Act;
(c) other contributions, grants, donations, benefactions and loans and oilier receipts.
(2) The University shall form a fund called the Foundation Fund from contributions and grants made by the Central Govemmem or the State Government or approved agency for being credited 10 that fund and such other sums as may be specified by the Board 10 this fund. The Board may, as and when necessary, retransfer such amount as may be specified, from the Foundation Fund to the General Fund, in the manner as may be pre.scribed.
(3) The University shal l furnish statement of accounts, reports and other particulars to the State Government relating to any grant made by the Government and shall take such action and furnish such statements, accounts, reports and other particu lars relating to the uti lization of any grant wiihin such time and manner as the State Government may direct.
(4) The University may, in furtherance of its objectives, to accept the grants from the State Government or any other State Government or the Central Government or Statutory Bodies or endowments or donations under such conditions as may be agreed upon between the University and the granter or donor.
35
16-36 GUJARAT GOVERNMENT GAZETTE, EX. 3·04·20 17 [PART [V Aflina~emcnl 37.
of Funds.
The General Fund, Foundation Fund and other funds of the University shall be managed according to the provisions prescribed by the Statutes.
Accountsand 38. The Annual Statement of accounts (based on the double entry
a·odit.
system of accounting) of the University shall be prepared by the Comptroller and certified by an authority to be nominated or authorized by the Board. The Statement shall include all the money accruing to or received by the University from any source and al l amounts disbursed and paid by the University. Such statement shall be submitted to the Govemroem by the Board noanally within six months after close of the financial year to which these pertain.
Annual rtport. 39. The annual report of the University shall be prepared by the
Govcrn_me!nl Gran rs..
Registrar or any other officer, assigned under the direction of the Yice- Chancellor normally within six months from the close of the financial year and circulated to the Members of the 'Board before the meeting at which it is to be considered. The .Board shall, after consideration of the annual report, forward a copy thereof to the State Government.
40. The State Government shall make the following lump sum grants to the University every year, namely:-
(i) a grant not less than the estimated expenditure of pay and allowances of the staff contingencies, supplies and services of the University for proper functioning of University;
(ii) a grant to meet the actual pensionary and all other retirement liabilities of the pensioners oflhe University; and
(iii) non-lapsable lump sum grant of an amount equal to the net outlay in the annual plan to the University in respect to schemes included in the Five Year Plans and transferred to it for implementation by the University.
36
PART IV] GUJARATGOVERNM.ENTGAZEITE, EX. 3-04-2017 16-37
41. (I) The Finance Commiuee of the Board shall consist of the Finan« following members, namely:-
(i) the Vice-Chancellor- Chairperson;
(ii) the Secretary to the Government of Gujarat, Finance Department or his nominee not below the rank of Deputy Secretary;
(ii i) the Secretary to the Government of Gujarat, Agriculture Department or his nominee not below the tank of Deputy Secretary;
(iv) one Director or Dean from amougst the Board Members, to be nominated by the Vice-Chancellor;
(v) one nominee of the Board;
(vi) the Comptroller - Member-Secretary. The Registrar shall be the non-member invitee.
(2) The Finance Committee shall have the following functions, namely:-
(i) to examine the annual accounts and budget estimates of the University and to advise the Board thereon;
(ii) to review the financial position of the University from time
to time;
(iii) to make recommendations to the Board on all matters relating to the finances of the University. CHAPTER Vil
STATUTES AND REGULATIONS
Committee.
42. Subject to the provisions of this Act, the Stamtc,s of the s1a1u1u. University may provide for any matter connected with the affairs of the University and shall, without prejudice to the generality, provide for the following matters in particular, namely:-
37
16-38 GUJARAT GOVERNMENT GAZE'ITE, EX. 3-04-2017 [PART IV
(i) constitution, powers and duties of the authorities;
(ii) creation, composition and functions of the other Bodies or Committees necessary or desirable for improving the academic life of the University;
(iii)designations, powers, functions, duties, manner of appointmenl and selections, emoluments, and terms and conditions of service of the officers other than the Chancc.llor and lhe Vice-Chancellor;
(iv)classification, designation, qualifications and manner of appointment, emoluments, terms and conditions of services and duties of teachers and non-teaching staff of the University;
(v) terms and conditions of service oflhe Vice-Chancellor; (vi)establishmcnt, amalgamation, sub-division or abolition of faculties, departments, research stations, centres or other units of the University;
(vii) establishment of pension and insurance schemes for the benefit of officers, teachers and other employees of the University and rules, terms and conditions of such schemes; (vi ii) holding of convocations to confer degrees and diplomas;
(ix) conferment and withdrawal of honorary degrees and academic dislinctions;
(x) conditions of service, remunerations and allowances including traveling and daily allowances to be paid to officers, teachers and other persons employed under the University;
(xi) conditions and mode of appointment and the duties of examining bodies and examiners;
(xii) management of colleges, centres, divisions, departments, regional stations, COis, KVKs and other institutions funded or maintained by the University;
38
PART IV] GUJARAT GOVERNMENT GAZETIE, EX. 3-04-2017 (xiii)constitution of Selection Committee for appointment of teachers and other staff;
(xiv) all other matters which are required under lhis Act to be provided by the Statutes.
43. ( l) The Board shall propose the. Statutes to be made under section 42 to the Chancellor for his assent and they shall be valid only after the assent of the Chancellor is received and notified by the Vice- Chancellor.
(2) Any Statute may be amended or repealed by the Board with the approval of the Chancellor.
(3) All Statutes made under this Act shall be published in U1e Official Gazene.
16-39
Statue~. 1heir
making,
amend men cs.
repeal tnd
ope: nation.
44. (I ) The authorities of the University may make regulations Rrgul•tions. consistent with lhis Act and the Statutes for-
(i) laying down the procedure for their meetings and number of members requ ired to form lhe quorum;
(ii) providing for matters which by this Act and the Statutes are required under this Act or the Statutes to be regulated by regulations;
(iii) providing for any other matter solely concerning the authority and not p.rovided for by this Act and the Statutes.
(2) The Academic Council may, subject to the provisions of this Act and the Statutes, make regulations providing for courses of studies, system of examination, academic calendar, award of degrees and diplomas of the University and other matters related to Resident Instruction.
39
16-40 GUJARAT GOVERNMENT GAZETIE, EX. 3·04·2017 [PART IV (3} The regulations made by any authority of the University shall be subject to such directions as the Board may from time to time give in this behalf.
( 4) The Academic Council may make regulations for the following matters, namely:-
(i) the conferment of academic distinctions and withdrawal of degrees;
(ii) the establishment and closure of hostels maintained by the University;
(iii) the institution of fellowships, scholarships, stipends, bursaries, medals and prizes and the conditions of award thereof;
(iv) the entrance or admission of the students to the University and their enrollment and continuance as such and the conditions and procedures for cancelling enrollment of students;
(v) the foes that may be charged by the University;
(vi) the course of study to be laid down for all degrees, diplomas and certifica1es of the University;
(vii) the condilioos under which the students shall be admitted to the degrees, diplomas, or other courses and examinations oflhe University and their eligibility for the award of degrees and diplomas;
(viii) the conditions for conferment of degrees and other academic distinctions;
(ix) ihc maintenance of discipline among the sn1dents of the University;
(x) the special arrangements, if any, which may be made for residence, discipline and teaching of women students and making provisions for special courses of s1udy for
\.Vomen;
(xi) the conditi'ons for residence of students of the University and the levy of fees for residence in hostels.
40
PART IV J GUJARAT GOVERNMENT GAZE.TIE, EX. J -04-2017 CHAPTERVlD
AFFILIATION, RECOGNITION AND ACCREDITATION
45. (I ) A centre or a college desiring to impart education in organic agriculture and allied sciences shall apply to the Registrar for an affiliation to the University, not later than 3 1" March of the year preceding the year in which the centre or the college is proposed ro be Siartcd:
Provided that, on tJ1e recommendation of the Vice-Chancellor, the Board may, if it is satisfied that there are special reasons to do so, after recording such reasons, entertain a letter of application sent to the Registrar afier the 31" March.
(2) A centre or a college applying for an affiliation shall satis fy the Board and the Academic Council that,-
(a) the centre or the college shall be under the management of regularly constituted governing body;
(b) the strength and the qualifications of the teaching staff and the conditions governing their tenure of office are such as to make due provision for the education in organic agriculture and allied sciences to be imparted by the centre or the college and for conducting and guiding research in organic agriculture and programmes of extension education to be undertaken by the centres or the colleges;
(c) the buildings in which the centre or the college is or shall be located are suitable and that provision has been or sha ll be made, in conformity with I.be Statutes, for the residence in the ceotre or the college or in lodging approved by the centre or the college, of students not residing with their parents or guardians and for the supervision and welfare of the students; ( d) due provision is made or shall be made for a library~
(e) where affil iation is sought in any branch of ex.perimental 16-41
Affiliation.
41
16-42 GUJARAT GOVERNMENT GAZEITE, EX. 3-04-2017 [PART IV science, arrangements have been or shall be made in conformity with the Statutes and regu lations for imparting instruction in that branch of science in a properly equipped laboratory;
(t) due provision is made or shall be made as far as circumstances may permit, for the re~idence of the principal and other members of tbe teaching staff in or near the centre or the college or the place provided for the residence of smdents;
(g) the financial resourc.es of the centre or the college are such as to make due provision for its continued maintenance and efficient working;
(h} the mies for fixing the fees by the cent:re or the college, if any, to be paid by the students n ave not been so framed as to involve such competition with any existing centre or the college in the same neighbourhood as would be injurious 10 the interest of education;
(i) there is a sele<:tion committee of the college for recruitment of the Principal and members of the teaching staff or the college, which shall include,·
(a) in case of recruitment of the Principal, a representative of the University nominated by the Vice-Chancellor, .and
(b) in case of recruitment of a member of the teaching staff of the centre or the college, a representative of the University nominated by the Vice-Chancellor and the Head of t he Department, if any, concerned with the subject to be taught by such member:
42
PART IV] GUJARAT GOVERNMENT GAZETTE, EX. 3-04-2017 Provided thal nothing in this clause shall apply to a Government college, a college maintained by the Stale Government or a college established and administered by the minority;
{j) the centre or lhe college shall comply with lhc Statutes and regulations providing for conditions of service including pay- scales and allowances for the teaching and other academic and non-academic staff of an affiliated centre or the college, not being a Government centre or a college o.r a centre or college maintained by the State Government;
(k) such other conditions as may be specified in the Stawles in accordance with Lhe provisions of this Act have been complied with.
(3) The application shall contain an assurance that after the centre or the college is affiliated, any transfer of management; a ll changes in the teaching staff and all other changes that may result in any of the aforesaid requirement not being fulfi lled or continued to be ful filled shall forthwith be reported lO the J3oard.
(4) Oo receipt of a letter of application under sub-section (I), the Board shall,-
(a) d irect an inquiry to be made by a competent person or persons authorised by the Board in this behalf, in respect of the matters referred to in sub-seclion (2) and such other matters as may be deemed necessary and relevant;
(b) make such further inquiry as may appear to it 10 be necessary;
(c) give due consideration to the request, if any, made by the applicant for reconsideration of any of the conditions conveyed to him;
(d) record its opinion after consulting the Academic Council on the question whether the application should be granted or refused 16-43
43
16-44 GUJARAT GOV£RNMl!NT GAZETIE, EX. 3-04-2017 f PART JV either in whole or in part, stating the result of any inquiry under clauses (a) and (b):
Provided that where the views of the Academic Counci l with regard to the affil iation of a centre or college are not acceptable to the Board, the Board shall refer the matter again to the Academic Council, with or without its comments, and the Academic Counci l shal l communicate to the Board its views again with regard to the afli liation of tbe centre or the college.
(5) The Registrar shall submit the appl ic.ation and all proceedings, if any, of the Academic Council and the Board relating thereto to the State Government which shall, after such inquiry as may appear to it to be necessary, grant or refuse the application or any part thereof.
(6) Where the application or any part thereof is granted, the order of the State Government shaU specify the courses of the instructions in respect of which the centre or the college is affiliated and where the application or any part thereof is refused, the grounds of such refusal shaU be recorded.
(7) AS soon as possible after Ute State Government makes its order, the Regiscrar shall submit to the Board and the Academic Council, a full report regarding the application, the action taken thereon under sub- sections (4) to (6) and of all proceedings connected therewith.
(8) An application under sub-section (I) may be withdrawn at any time before an order is made under sub-section (6).
E.xttnsioo of 46. Where a centre or a col lege desires to add to the courses of
A.ffili1tion.
instruction in respect of which it is affiliated, the procedure prescribed in section 45 shall, as far as possible, be followed.
44
PART IV J GUJARAT GOVERNMENT GAZETTE, EX. 3-04-2017 16-45
47. (l) The Board shall have power, after consultation with the Rttognltion or
Jnsf11ucion.
Academic Council, to recognise any institution of research in organic agriculture or extension education, other than a college.
(2) An institution, which desires to obtain such recognition, shall apply to the Registrar giving full information in the Jetter of application in respect of the following matters, namely:-
(a) constitution and personnel of the managing body;
(b) subjects and courses for which recognition is required;
(c) accommodation, equipment, library facilities and the number of students for whom provision has been or is proposed co be made;
(d) the strength of the staff, their qualilications and salaries and the research work done by them;
(e) fees levied or proposed to be levied and the financial provision made for capital expenditure on buildings and equipment and for the continued maintenance and efficient working of the institution.
(3) Before taking the application into consideration, the Board may call for any further information which it may deem necessary.
(4) If the Board decides to take the application into consideration, it may direct an inquiry to be made by a competent person authorized by it in this behalf. After considering the report made as a result of such inquiry and making such further inquiry as may appear to it to be necessary, the Board shall, after obtaining the opinion of the Academic Council, grant or refuse the application or any part thereof.
(5) Where the application or any part thereof is granted, the Board shall specify the subjects and courses of instruction in respect of which the institution is recognized and make a report to that effect to the Academic Counci l at their next succeeding meeting. Where. the
45
16-46
lrup«.tion o( Crnlrt or
Collrg~ and
rt:cagni~rd
institulion.
GUJARAT GOVERNMENT GAZETTE, EX. 3-04-2017 [PART IV application or any part thereof is refused, the grounds of sucb refusal shall be stated.
48. ( I) Every affiliated centre or col lege or recognized institution shall furnish such repons, returns and other information as the Board may, after consulting the Academic Council, required for enabling it to judge the efficiency of the centre or the college or the institution.
(2) On a direction being made by the Board in that behalf, it shall be the duty of the inspection Committee constituted for that purpose., to inspect an affiliated college or a recognized institution and to make a report to the Board.
(3) The Board shall cause every such centre or college or institution to be inspected from time to time by the inspection committee.
(4) The Board may call upon any centre or college or institution so inspected to take, within a specified period. such action as may appear tO it to be necessary in respect of any of the matters referred to in sub- section (2) of section 45 or, as the case may be, sub-section (2) of section
47.
AftilU.1rd 49. ( I) Every affiliated centre or college or recognized
ccntrd or colltge ind rnognised iosti1ution co comply wich 1>rovision$ p'rtaining to medium or instruction.
institution shall comply with the provisions made in that behalf by this Act, the Statutes and the regulations, in respect of the medium of instruction in organic agriculture and allied sciences, research in organic agriculture and programmes of extension education and examination therein.
(2) If any affiliated centre or college or recognized institution contravenes the provisions of sub-section (1)1 then, notwithstanding anything contained in the other provisions of this Act,·
(a) the rights conferred on such centre or college or institution by the affi liation or recognition shall stand withdrawn from the date of
46
PART IV] GUJARAT GOVERNMENT GAZ£'ITE, EX. 3-04-2017 such contravention; and
(b) such centre, college or institution shall cease to be an affiliated centre, college or recognised insti tution for the purposes of this Act.
(3) lf any affiliated centre, college or recognized institution, the affiliation of which is withdrawn under sub-section (2) raises any dispute as to the withdrawal of its rights of affiliation or recognition, then such d ispute shall be referred to the State Government and the State Government shall decide the dispute and its decision shall be tinal. 16-47
50. ( I) The rights conferred on a centre or a college by affiliation Wiihdrawa·t of may be withdrawn in whole or in part or may be modified if the centre or • ffiHaiion. college fails to carry out any of the provisions of sub-section (2) of section 45 or the centre or the college fails to observe any of the conditions of its affiliation or the centre or the college is conducted in a manner which is prejudicial to the interests of education.
(2) A motion for the withdrawal or the modification of such rights shall be initiated on ly in the Board. The member of the Board, who intends to move such a motion, shall give notice of motion and shall state in writing the grounds on which it is made.
(3) Before taking the said motion into consideration, the Board shall send a copy of the notice of the motion and statement of grounds on which it is made to the Principal of the centre or the college concerned together with an intimation tl1at any representation in writing submi!led within a. period specified in such intimation on behalf of the centre or the college shall be considered by the Board:
Provided that for the reasonable cause being shown by the centre or the college, the period so specified may, if necessary, be extended by the Board.
47
16-48
\Vithdrawal or recognition.
GUJARAT GOVERNMENT GAZEITE, EX. 3-04-2017 [PART IV
(4) On receipt of the representation or on the expiry of the period referred to in sub-section (3), the Board after considering the notice of motion, statement and representation, and after such inspection by the persons authorised by the Board in this behalf, and such funher inquiry as may appear to jt to be necessary and after consulting the A.cademic Council, shall record its opinion in the matter:
Provided that where the views of the Academic Council with regard to the withdrawal or m0dification of the rights conferred by affiliation are not acceptable to the Board, tbe Board shall, before passing such resolution, refer the matter again to the Academic Council, with or without its comments and the Academic Council shall communicate again 10 the Board its views in the matter.
(5) The Registrar shall submit the proposal and all proceedings, if any, of tbe Academic Council and the Board relating thereto, lo the State Government which, after such further inquiry, if any, as may appear to it to be necessary, shaJI make sucb order as it deems fit, and communicate the same to the Board.
(6) Whereby an order made under sub-section (5), the rights conferred on any centre or college by affiliation are withdrawn in whole or in part or modified, the grounds for such withdrawal or modification shall be stated in the order.
(7) The Board niay, on recommendation of the Academic Council, recommend to the State Government withholdi.ng or reduction of a grant to an affiliated centre or college which, on a report by an inspection committee or o therwise, is found making persistent default in carrying om the conditions of affiliation.
51. (1) "fhe recognition granted under section 47 may be withdrawn or suspended for any period, if the institution fails to observe
48
PART IV) GUJARAT GOVERNMENT GAZETTE, EX. 3-04-2017 any of the conditions of its recognition or where lhe institution has conducted in a manner which is prejudicial lo the interest of education.
(2) A motion for such withdrawal or suspension shall be initiated only in the Board. The member of the Board, who intends to move such a motion, shall give notice of it and shall state in writing the grounds on which it is made.
(3) Before taking the said motion into consideration, the Board shall send copy of the notice of motion and statement of grounds on which it is made to the head of the institution concerned, together with an intimation that any representation in writing submitted within a period specified in the intimation on behalf oflhe institution will be considered by the Board;
Provided that on sufficient cause being shown by the institution, the period so specified may, if necessary, be extended by the Board.
(4) On receipt of the representation or on the expiry of the period referred to in sub-section (3), the Board, after considering the notice of motion, statement and representation and after such inspection by any competent person authorised by the Board in this behalf and after such further inquiry as may appear to it to be necessary, and after consulting the Academic Council, may, by a resolution, withdraw or suspend recognition.
16-49
52. (J) There shal l be an accreditation and performance rating AcmdHation system for any institution having regular approval, based on State or National level gradation. Such performance grade may be used in all Jetter heads, sign boards, literature and publications, including prospectus and franchise ll)aterials of the institution.
(2) The accreditation of performance once obtained shall remain valid for a period of five years.
systc:1n.
49
16-50 GUJARAT GOVERNMENT GAZETTE, EX. 3-04·20 17 [PART IV
Ac:utdilation 53. ( I) The Board shall form an Accreditation Committee with at
Con1nd1lft, .Application
for
accrtditation
least one ex-officio member of Board and one academician who shall provide credit rating on the basis of the norms determined by the Board from time to time, to the Organio Agricultural University and the institutions teaching organic agriculture subjecting 10 tltis voluntary accreditation and shall also publish and put on lhe website of the University for information of the public.
(2) The period of Accreditation Committee shall be two years.
54. An application for accreditation under section 52 shall be made to the Board along with hard and soft copy and by depositing such fee as may be prescribed by regulations, by a bank dr11ft, within the notified date but not later than the 31" July of each year.
Norm.s for 55. The Board may grant accreditation on the basis of the following
accrtdita.tion.
norms, namely:-
(i) the accreditation and certification shall be made either directly by the Accred itation Committee of the Board based on the analytical tools of credit rating system as far as adaptable or the Board may cause the accreditation and certification be done through National Assessment and Accreditation Council;
(ii) once the accreditation is done, it shall remain valid for a period of five years from the date on which the certification of accreditation is communicated to the institution concerned;
(iii) the performance analysis shall have three academic, administration and fmancial components;
(iv) the study for determining performance rate shall be based on previous five years data, current contenlS of the program and the future projection made on the basis of data analysis;
50
PART IV] GUJARAT GOVERNMENT GAZETTE, EX. 3-04-2017
(v) the Accreditation Committee shall require complete disclosure of performance records, accounting and financial records and procedures of human and other asset management of the institution;
(vi) as regards the academic component, the following data shall form basis of study:
(a) faculty student ratio;
(b) system of detailed curriculum development and teaching practice sessions;
(c) number of annual working days; ( d) number of working days lost and the reasonS thereof;
(c) qualification of the faculty;
(I) class performance of the students and class records;
(g) system of ~linical pr<;>gram and internship;
(h) evaluation system and record keeping;
(i) student-computer ratio;
G) online library facility;
(k) capital investment oftbe institution per student;
(1) I ibrary investment per student;
(m) residential facility;
(n) outside the class hour of the faculty advice and interaction per student;
(o) career c-0unseling opportunities;
(p) quality of the b<;>dy of a lumni; ( q) pubHcation by faculty and students in journals;
(r) laboratory facilities; 16-51
51
16-52 GUJARAT GOVERNMENT GAZETTE, EX. J-04-2017 [PART IV
(s) per student procurement of books and journals;
(t) class room environment;
(u) status of fee and
(v) any other information needed by the committee.
(vii) The financial performance data shall depend upon the previous five years annual accounts, annual reports, annual budget, fund raised, financial asset management and deployment, future p lan, asset structure and any other financial information as may be required;
(viii) The administrative perfonnance component shall be assessed on the basis on composition oflhe management body, observance of regulatory rules, administrative staff ratio, working days loss and any other information that may be required for ascertain the
managen1ent;
(ix) The study shall be based on the records, visit, inspection of the institution and the outcome of the dialogue of the committee with the management, staff, students and the faculty;
(x) The committee may visit the institution with or without providing notice and it may visit· the institution more than once, if required;
(xi) Data based analysis shall bo communicated to the institution before rating begins for further observation and supplementary information, if required.
Obligation ofthr 56. The institution shall provide all the required information and
inuitutinn to facililate frt.e and fair enquiry.
copies of doc·uments and facilities to the Accreditation Committee. The facility shall be provided so that the Committee may meet management, faculty members, staff and the students and record their comments, if needed.
52
PART IV) GUJARAT GOVERNMENT GAZElTE, EX. 3-04-2017
CBAPTERIX
SUPPLEMENTARY PROVISlONS
57. ( I) No member of the teaching, other academic and non- teaching staff shall be dismissed or removed or reduced in rank except after an inquiry in which he has been informed of the charges against him and given a reasonable opportunity of being heard in respect of these charges and unless the penalty to be inHicted on hin1 is approved by the Vice-Chancellor or any other officer of the University authorised by the Vice-Chancellor in this behalf.
(2} No termination of service of such member not amounting to his dismissal or removal falling under sub-section (I) shall be valid unless,-
(a) he has been given a reasonable opportunity of showing cause against the proposed termination, and
(b) such termination is approved by the Vice-Chancellor or any officer of the University authorised by the Vice- Chancellor in this behalf:
Provided that nothing in this sub-section shall apply to any person who is appointed on probation or for a temporary period only.
(3) An appeal from an order of dismissal, removal or reduction in rank under sub-section (I) or of termination under sub-section (2) shall lie to the Board with in sixty days from the date of the communication of such order and tl1e decision of the Board in such appeal shall be final:
Provided that the Board may admit any appeal after the period of limilation laid down in this clause if the appellant satisfies the Board that he had sufficient cause for not preferring 1he appeal within such period. 16-53
Dl!missal, rtmovtl and tt"rmination of service or5tllff.
53
16-54
Providtnl Fund, Pension and lnsurancc. Vacacin2 of offi<'<'.
Filliflg up or f;ausal ''ac•ncie1.
GUJARAT GOVERNMENT GAZETTE, EX. 3-04-2017 [PART IV
58. (I) The University shall constitute such pension, gratuity, insurance, provident fund, contributory pension fund as it may deem fit in such manner and subject to such conditions as may be prescribed, for the benefit of its officers, teachers, ministerial staff and other employees.
(2) For such pension, gratuity, insurance and provident fund so constituted by the University, the Government shou ld declare that the provisions of the Provident Funds Act shall apply to such funds as if it were tJ1e State Government provident Fund:
Provided that the University shall have power in consultation with the Finance Committee and the Board to invest provident fund amount in such manner as it may determine.
59. (I) Any member of any authority or body of the University may resign his office by letter addressed to the Vice-Chancellor through the Registrar and on the acceptance of the resignation by the Vice- Chancel lor, the office of such member shall become vacant.
(2) The Board may remove any person from membership of any authority or body of the University on the ground that such member has been convicted by a court of law of an offence involving moral turpitude:
Provided that no order for removal of such person shall be made without giving him an opportunity of being heard.
(3) Subject to the provisions of sub-section (2), a person, who is a member of any authodty or body of the University as a representative of another body, whether of the University or not, shall retain his seat on the Unrvcrsity authority or body so long as he continues to be a member of the body by which he was appointed and thereafter ti ll his successor is duly appointed.
60. When any vacancy occurs in the office of a member, other than an ex-officio member of any authority or other body of the University
54
PART IV) GUJARAT GOVERNMENT GAZETIE, EX. 3-04-2017 16-55
XLV 0(1860.
before the expiry of the tenn of office of such member, the vacancy shall be filled in, as soon as may be, by nomination, appointment or, as the case may be, co-option of a member who shall hold office so long only as the member in whose place he has been nominated, appointed or co- opted, would have held it, if the vacancy had not occurred.
61. No act or proceeding of any authority or other body of the Proceedings University shall be valid merely by reason of any vacancy in Its membership or by reason of a person having taken part in the proceedings of the authority or other body who is subsequently found to have been not entitled to do so.
••• in~1a.Jid:tttd
by vac.ant"it.t.
62. Every officer and employee of the University shall be deemed to om•m be a public servant within the meaning of section 21 of the Indian Penal Code.
Explanation.- for the purpose of this section, any person who is appointed by the University for a specified period or specified work of the University or, who receives any remuneration by way of compensatory allowance or fee for any work done from the University fund shall be deemed to be an officer or employee of the University while he is performing, and in relation to all matters relatable to the perfonnance of, duties and -functions connected with such appointment or work.
63. Where any question arises as to-
(1) the interpretation of any provision of this Act, or of any Statute or regulation, or
(2) whether a person has been duly appointed as, or is enti rled to be or ceases to be entitled to be, a member of any authority, or other body of the University,-
(a) it may be referred to the State Government if it relates to a matter
••d
tn•ploytes to be public st:n12ni$. OL1putes as co tonstitulion or Universlry.
55
16-56 GUJARAT GOVERNMENT GAZETIE, EX. 3-04-2017 [PART IV specified in c lause (I), and
(b) it shal l be referred to the State Government if.-
(i) it relates to a matter specified in clause (2), or ( ii) if four members of the Board so require, irrespective of whet.her it relates to a mauer specified in c lause (1) or c lause (2), and the State Government shall, after making such inquiry as it deems fie (including giving opp<>rtunity of being beard where necessary) decide the question and its decis ion shall be final.
Proiurio1' or 64. All acts and orders in good faith done and passed by the
acu: and orders. Appointment of fiNl Vice.. Cbanctllor. ·rran$itory Powers of first Vict-
Chanc~Jlor. University or any of its authorities, bodies or officers shall be final and at no suit shall be instituted against or damage c laimed from the University or its 81Jthorities, bodies or officers for anything purporting 10 be done in pursuance of this Act and the Statutes and reg·u lations framed there under.
CHAPTERX
TRANSITORY PROVISIONS
65. ( l) Notwithstanding anything contained in section 24, the first Vice- Chancellor shall be appointed by the State Government as soon as practicable after the date of commencement of this Act for a period not exceeding two years and on such terms and conditions as the State Government may thinks fil
(2) A person who has attained excellence and demonstrated lead~rship qualities in agricultural development alongwith minimum 10 years of administrative experience in the State of Gujarat and he has not attained age of 65 years shall be eligible for candidature to the post of Vice- Chancellor.
66. (1) It shall be the duty of the first Vice-Chancellor to make arrangements for constituting the Academic Council and other authorities of the University other than 1he Board within s ix months after
56
PART IV I GUJARAT GOVERNMENT GAZEITE, EX. 3-04-2017 the date of his appointment or such longer period not exceeding one year in the aggregate as the State Government may, by notification in tbc Official Gazelle, specify.
(2) The first Vice-Chancellor shal l, with the assistance of the Advisory Committee consisting of not more than thirteen members nominated by the State Government-
(a) subject to the provisions of this Act and the approval of the Chancellor,-
(i) make provisional Statutes necessary for constituting lhe authorities of the University and regulating the procedure at their meetings and the transaction of their business,
(ii) draw up any rules that may be necessary for regulating the method of constitution of authorities,
(b) frame the first Statutes and regulations under this Act and submit them for confirmation to the respective authorities when they commenc.e to exercise their functions .
(3) The authorities constituted under sub-section (1) shall commence to exercise their functions on such date or dates as the State Government may, by notification in the Official Gazette, specify.
(4) The Statutes and regulations framed by the first Vice-Chanc.ellor shall, when confirmed by the respective authorities, be published in the Official Gazelle.
67. The first Vice-Chancellor appointed under section 65 shall have the following powers unti I the Board commences to exercise its functions, namely: -
(a) with the previous approval of lbe Chancellor, to make additional Statutes to provide for any matter not provided for by the first Statutes;
(b) to constitute provisional authorilies and bodies and on their
57
16-58
Appointmt.nt of fint Registrar.
GUJARAT GOVERNMENT GAZETTE, EX. 3-04-2017 [ PART IV recommendations, to make ru les providing for the conduct of the work of the University;
(c) subject to the cooirol of the State Govcmmem, to make such financial and land or o!'fice arrangements, as may be necessary to enable this Act or any part thereof to be brought into force;
(d) with the sanction of the CbaocelJor, to make, such appointment as may be necessary to enable this Act or any part thereof to be brought into force;
(e) to appoint any committee as he may think lit w discharge such of his functions as be may direct, and
(I) generally 10 exercise all or any of the powers conferred on the Board by or uoder the provisions of this Act.
68. Notwithstanding anything contained in section 30, the first Registrar shall be appointed by the State Government as soon as practicable after the date of com111encement of this Act, for a period not exceeding three years and on such tem1s and cond itions as the State Government thinks fiL
first 69. At any time after the passing of this Act and until such time as
appointment of officertand leathers of Univer.-it)'.
the authorities of the Un iversity sha ll commence to exercise their f'tmctions,-
(a) any officer of the University may be appointed by the Vice- ChanceUor with the previous sanction of the Chancellor;
(b) teachers or techn ical staff of the University may be appointed by the Chancellor after considering the recommendations of an Advisory Committee consisting of the Vice-Chancellor, the Director of Agriculture and such other person or persons, if any, as the Chancellor thinks fit to associate with them.
(c) non-technical staff may be appointed by the Vice-Chancellor through recruitment process as per government guidelines:
58
PART IV ] GUJARATGOVERNMENTGAZETIE, EX. 3-04-2017 Provided that no such appointment shall be made unti I financial provision has been made therefor.
CHAPTER XI
MISCELLANEOUS
70. The students shall reside in the accommodation maintained by the University or approved by the Vice-Chancellor subject to the conditions as may be prescribed. The Vice-Chancellor or an authorized officer of the University may however, permit the student to reside with their parents or in private accommodations when no such accommodation is available with the University.
16-59
Rtsidcnce or srudencs.
71. T he Vice-Chancellor may, by Statutes, delegate the powers Dtlegaiion or exercisable under this Act or the Statutes made there under, to any authority, officer, heads of colleges/divisions/departments/ institutions or units/office subject to such conditions and restrictions as the Vice- Chaneellor may deem proper.
72. Notwithswnding anything in this Act and until such time as the authorities are duly constituted, the Vice-Chancellor may subject to the approval of the Board, afier it has been constituted appoint committees temporari ly to exercise, perform and discharge any of the powers, functions and duties of such authority under this Act.
powers. Constitution of ad- hoc commitcttt.
73. If any question arises as to whether any person has been duly Di•pucrs ••cu appointed or is entitled to be a member of any authority or other body of University, the maner shall be referred to the Chancellor whose decision thereon shall be final:
Provided that before taking any such decision, the Chancellor
59
16-60
Legal Procctding.
GUJARAT GOVERNMENT GAZETTE, EX. 3·04-2017 [PART IV
74. All suits and other legal proceedings by or agai nst the University sh al I be instituted, prosecuted or defended on behalf of the University by Lbe Registrar or any other officer specifically nominated in this behalf by the Vice-Chancellor.
Deputation or 7-5. All employees of the College, R~earch Institutes and otJ1er
Government C'mpluyreit.
offices and institutions of Govemmem departments whose services have been transferred to the University shall be deemed to be the transferred employees of the State Government. Such transferred employees shall be governed in accordance with the tenns and conditions as determ.ined by the Board in consultation with the State Government while those who have be.en employed by the University shall be subject to the provisions of this Act and the Statutes made there under. The transferred Government employees may opt for the University service on such terms and conditions as may be prescribed by Statutes.
Powcr11a 7-6. { I) If any difficulty arises as to the first constitution or
rcmc1ve d ifficu !ties.
reconstitution of any authority of the Un iversity after the coming into force of this Act or otherwise giving effect to the provisions of this Act, the State Government may, by order published in the Official Gazelle, make such provisions not inconsistent with the provisions of this Act as may appear to it to be necessary or expedient for removing the difficulty:
Provided that no such order shall be made under this section after the expiry of three years from the commencement of this Ac1.
(2) No order made under sub-section (I) shall be questioned in any Court of law on the ground that no difficulty. as referred to in the said sub-section, existed.
(3) Every order made under this section shall be laid as soon as may be, after it is made, before the State Legislature. Government Central Press, gandhinagar
60