The Odisha : -Gazette No.352, CUTTACK, EXTRAORDmARY
PUBLISHED BY AUTHORITY
THURSDAY, FEBRUARY 18, 2016 MAGHA 29,
LAW DEPARTMENT
NOTIFICATION
The 17th February, 2016
1931
No. folbwingACtof theOdishaLegisletiüeAssembly having assentedto bytheGovernorontie 5thFebruary,2013is herebypublishedfor general informaton.
ODISHA ACT 1 OF 2016
THEBIRLAGLOBALUNMERSITY,ODISHAACT, 2015
AN ACT TO •ESTABLISH AND INCORPORATE A SELF-F•mANCEDPRIVATE UNITARY UNIVERSIT±INTHE.NAMEOFBIRLAGLOBALUNIVERSITY,ODISHA
FOR PROVIDING HIGH QUALITY EDUCATION AND TO REGULATE ITS
FUNCTIONAND FORMATTERSCONNECTEDTHEREWITH AND INCIDENTAL
THERETO.
BE enactd bytheLegisFature oftheStateOdisheintheSixty-si th Yearofthe Republic of Indiaas follows:—
CHAPTER - I
PRELIMINARY
Short title and
4...(1) This Act may be calledthe Birla Global commencement.
Oefinitiorvr
University, OdishaAct., 2015.
(2) shallcomeintoforceon suchdateas the StateGovernmentmay,bynotificatäon.apmint. 2.(1) InthisAct,unlessfrecontextothewserequires,
(a) "AcademicCouncil" means the AcademicCouncl oftheUniversitymnstitutedundersa:Uon21:
(b) "AJCTE'meanstheAtl IndiaCouncilfor Techniæ] Education•established l.N1der 3 of the Afl Ire Ca.ncilforTechnicalEducation 1987; . 52of1937.
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(c)'Annual•Report'meanstheannualreportof the universityreferredto insection45; (d)'Boardof B)üernors•means Boardof Govemorsof' the University•constitute:lunder section 19;
(e)!Boardof Mar«ment•meanstlE Boadof. MM4ementof the'Universityconstiüedunder section 20;
(f) "Chdrnm"meanstheChairmantheUniversity as referred in secüT ;
(g) Charcdlor*meansthe •C}wwellor•of the Uliversity•,referråitoinsation9; (h)"Dean'meanst'ieDeenOfSchodoftheUniverSity refa•red to in 14;,
(i) "Development'fund"means'theDevelopmentfund of theUnivetétyreferedto-insedion43; (j)•"DistanceEducationSystem"nwnsthesysternof. impartingeducationthroughany Df
informationtedit•dcgyendconynunicationsuchas:
multimedia,broadcasting online•over internet,dher mefrods,e-mail,intemel, computer, interactive talks,. + bezning, correspondercecourse, seminar,. contact prograrnmesor•a-corrbinationof qnytwoor n•1We of such means;
(kj "Employee"meansemplcyeeappointdiby the Universityandincues teachersandOherstaffof the University;
"EndowmentFund"nwns EndowmentFundof the Uriversityreferredtoinsection41:
(m)"Faculty".meansafacultyofdieUniversity; (n)"General Furd"meansGeneralFundof the' Universityreferredtojn section42; (o)'Off æmpusCentre*meansa centreof the University,e±bkishedby it outsidethe main
campus,within•theStateof Odishaoperatedand maintainedas its corstituentunit, haülg the l.nversity'smmplementof.facilijes,facuftyand Staff;
(p)"Prescribed*meanspresribedbytheStatutesor Rules;
(q)"Registrartmeansthe of theUniversny apwnted undersection 13;
"RegülatoryB(Xyhmeansa Bodyestablishedby theCentralGoærnn•aentfor downnormsand. ccndtiotEfot •standardothifier educatEon such as UniversityGrantsComrfission,A1] Coundl for Teårical Education and' Natimal• CouncilofAssessmentandAccredtation,Distance EducationCouncil,andotherbodiesestablishedby ttE StateGovernmentor theCentralGwermeni for the purpose;
(s) "Rules" lhsRulesoftheUniversity; (t/ "Schm:nmeansfre .constitueatunit of the Uriversityesgrovidajinclause(f)ofsection6;
(u) Sponsoring meansBidaAcademyofArt and Culture undar the indian Trust 2 of 1882.
(v) 'State'meanstheStateof Odisha;
(w) "StateGovernment"meansfre State of Odisha:
(x)."Statutes"meansfreStaMesoftheUniversity;
(y) "StiÆyentreHmeansa centreestablished, maintainedor recognisedby Univers[tyin tte Statefor wpse or counsehirqorfor rendaingany otherassistancermuired.by the s\udentsusedintheMtext dfdistanceducation;
(z) -"Teacher"means a Professor,Associate Professor, Assistant Professor, Lectureror such
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othetpersonas maybe appcinte:ifor impertirg instrucdonOftrainirg ræeerchinthe UniverSty;
(za)Trustn BirlaAcademyofArtandcutue Trust ;
(zb)•"UGC"means GrantsCommission the University• Grantsestablished under
3 1956,
Commision Ad, 1953:
•(zc}' el.Jniversitfnuns theBidaGlobalUniversityr Odsha,establishedundertis -Act;and (zd)"Vice-Charwelloe meanstheVice-Chnnællorof theUniversityappointedundersection12', -CHAPTER - II
THEUNiVERSITYAND OBJECTS
EstaN*TEn1 ami 3. (I) Subledto theprovisionsof ttis Act.,be State incorpwa60n.
Governmentmay,bynotification.establisha unitaryUniversity bythenameoftheBidaGlobalUhlversity,Odishanerthe endowmentfund is set up by the Sporsoing Body in withtheprovisionsof section41.
(2) TheSponsoringBodyshall,— (a)provide29.4acresoflandintheInchstrial Estate. Chandakain Gllage Gottepatna.P.S.- Chandaka, Tahasil- Bh&neswar in thedistra of KhkrdawhichshalibetheCampusof University; (b)assignaminimumbuiltupareadfthirty tmusandsqun retersto theUniversityin fom of bk.iLdings andand"arystructures,inciudingthe existingbuilt-uparseoftheTrufl,•totadninsfrative and'aebnic ptrposea•whichshallrot beusedfor anyotherpurposeotherthantlüt forwhmthesame is assigned;
(c)purchaseof•tmks andjournalsat least WC11hRupeesfifteenlakhsOfas the ofthe
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RegutatoyBodies,whicheveris tigher ttE first yearand to investnot Eessthan Rupeesfifty lakhsor as per nonneof the RegulatoryBodieswtbhever is higher,on books,Jourr", amputer networkingand ciher faciliti%to make•thelibraryfadlitiesadequate for contemporaryteaching and research the firs three yeers am the existing. li6ralYbooks, journals, computer networking and other failities of theTrustshdl pertof the tequiremsnt; purchase equipments, computers,
fumiture, other movable arid immovable assets -and infrastmcwrefacilitiexathertlrn buildEvsreferredto dause worth napeesthirty Fakhsor as the normsof RegulatoyBcdies,whicheveris higher,and unde#kingtoprocurewithinthefirst yeas, equlpments, computers, fumiture, ofrer movable and innnvable assets, and infrastn.rcture facilities otter than buildings,refened inrclause (b) worth noaless than rupees one crore or per nom' of the Recu\atory ecdies, whichever is higher and be existing «wipments, computers, furnittre. other movable and immwebfe assets and infrastructure facilitiesotherthui buildingsShallconstitutepartof the requirement.
(e) give anundertaking;— (ij to appointat teest one Professor, two Asuciate professors
number of Assistant Profesots or lectures on full tme besis, along with necessary supprting staff in each school or departmentor disciplineof the Universiy prior to the date such school or degwtment or dscipUre is stalled;
(ii) to take up co-curricular•adivities to foste a proper academicand heaFthy
socwciltural et'MmmeN, as seminars,debatæ,.qui* pngammes, and extracurricular adiuitigs Ilke pnes, sports; Natinl Sejvice Sc*eme, National Cadet Corp and such other for the
bum of fre sWåent8asW rums laid downby theRewatory Bodies;
(iiDtoestabiéhwelfareprogrammes fortheerployee; of thei,jtWerSty; (iv)to fuhil'such
and provide such other as may
beprescribedby theReg.'latoryBodies, t\ne to ting
(v) thå the programmesof study leadingto a degee or a post - graduate degree•ordiplomaofferedby the.University shdl 'Conform to the relevant .laüooe or ncirns of he UGC and the nncemed RO.iatoty Body,as amended,frm timeto. rime:
(i) thatthe•admisionprocedureand fixatonoffeesshallbeinaccordancewiththe nomworguidelines,if any,prescribedby the RQulat01YBodies;
(vil) that the teahing• staff of the University•shall at least the mirimum quäEificationsprescxlbxibyhe UCCorothet RegulatoryBodies, and be Pid appropriateemoEuments;
(wiii) theUnlversityshallbeopen toallpersonsandshallnot•dEsétimEnate.on te•ground$of gender,caste,ctæd, religim, race..donwle and it stell rot lawful for I-Jhivers.iWtoÖpt or impse onanyperson,
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any,testwhatsoeverof religiousbeliefor any profession in order to ditjte one to• appointedas a teacheroi thi University.or to holdanyother office thereinor b admitted as •a s!udent or to enjoy ot aecise any givilege thereof;and
(ix) to fulfill such otherconditionsand provide such Other Warmation as may be prescribedbytheRegulatory•Bodies,
(3) The Sponsoring• Body äfier *fulfillment of tie' requirementsandconditions pedti«i in (2) shell make a report of compliarue to the State Govemment wittin a makmurnperiodof twoyeersfrom dateof commencement of this Act.
ProvitkdthattheStateSovefnrnentnyy allowextension of such periodas it may deemfit on consideratiMof the progess • in fulfilhng the conditons specifidj under
(4) TheStateGovemmentif satisfiedanerconsidering the complianceveportsubmittedby theSporsonngBodyunder sob-section that the SÉnsoing Body compliedwith provisionsoi sub-section(2), isue notificatonundec sub-section(l)to establishtheUniversityWithttE of location. juisdiction and such other conditiors as may. specifiedin this behalf;
Provided that no notifiætion shall made unless a High PowerComrmteeconstitutedby Governmentcertific tle SponsoringBodyhas compliai with the provisions sub, seetjon(2} and that the provisions•of the UniversityGrants Commission(Establishmentof and Maintenmceof Stardards in PrivateUniversities)Regulations,2003, as amendedfrom time to me, and regulaton and guidelinesof regulatory havebeenfully txmptiedwithby the *nnscring Body.
(5) On md from the date of issupof such notification,it Sheli deemedto beenestablishedand incorporate.das a Universityby the nameof Bria GlobalUniverslty,
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Univergty rd to O$&iance.
Objects ofthe Unitersity. -8-
(6)Thenojflcationissuedundetsub-section%(1)shallbe laidbeforetheStateLegslatiüefora period fourteendays ccmpisifigonesessionornxrethenonesesonthereof. (7)TheUniversityshall a.k»dyuxporatehaüing perpetualsuccesionandcommonsealwithTimers,subjectto theprovisionsOftlis Act,to acquire,ownanddisposeof Property,andtocontractUkdto allthingsneceseryforthe purposesofthisAct;andshdlsuearßbesuedbythesame name.
(8) In911he suitsandotherlegalpcccesdi!Vbyor agdnstsuchUnivetsity. pladingsshakibe signedand wifi?d.bytheRegistrarndallprmessesinsuchsuitsand procædingsshallbeissuedtond seNedontheRe•gstær.
(9) •rneUniversityshallbe•loeatedatGothapatna PS- ClwrøakaunderBhl.baneswat•TatS1, in the didrict of Khurda.
4.TheUnivers}tyshallbeuhita•y,self-financedndshall ntNbeentlüedto anygant-Waid•or anyotherfinanciål assistancefromthe StateGovemmentor enyotherBcdy or Corporationownedor controlledby .the State Government
5. obiectivesforwhichtheUnlversityis established are as folliys:—
. (a) to disseminatead.Vanceknowledgebyproviding academicandresearchfacilitiesin branchesof leamingwhichindudes andTechndcgy,
Humanitiesand .SociålScience, %tagement, Law, MedicalSdéqweandGeneics,VocatimalEducation andTrärive,TribalandDevebopmentStudiesand'in fieldsas it maydemi fit;
(b) to .irstituteDegrees,Diplonus,Charters; Designations;Ceificetes and other äcademic distimhorscn tl-e•basisof examit•øicnor anyother method of evaluation;
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(c) to •offer corinuing .and distawe Education prodrammesas per normsof the DistanceEducation Councilof theGovernmentof Indiaor otherbody constitutedbytheStateGovernment;
(d) to collaboratewitl other collegesor Universities, reseerch institutions, indus\rid associations, professionalassoeationsor anyotherorganization,iG Indla Ofabroad;
(e) to conceptualize,design and develop. specific educationaland reseerchprogrammes,training programmes, and exchange prwammes for .students, faculty members and others;
(f) to establisht e Schoolsof theUniversity, namely:—
(i) Schod of Management;
(ii) S&1001ofAtchitectweandPlanning
(iii) (f Socia]• Science and Hununities;
-•(iv) Schoolof Law;
(v) Schod of Natural Sdenæs;
(vi) School of &rine SdÜlces;
(vii) School of Communication; and
(viii) Subjå* to the approval of the• State.. Government,anyotherSchoolas it may deem fit
Provded that the existiu programmesor•courses offeredbythe inlqraia:}inb respectk schools.
(g) to disseminateknowledgethrough•xminars, cönfetences,
executive education community development programmes, progammes, • 'Wblicatiøns, •and training programmes;
- (h) to undertakeprWarrxnesfor thetraningand develom•ientqf faculty memters of the University and other institutions in India or abroad;
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Pt%ts of tlw Univei*äy. -10-
undertakecollabordiveroezch withany organizationin ocaboad;
(j) toreatehiglurlevelsofintEllectualabihies; (k)toprovideconsuiÄcytoirdustry,Governent aM PublicOrganizations;
(I).to ensuretlat the standardof the &græs, diplomæ, dwters. celtifiætes and other ac:aderdcdistindims are not low« thanthose lald d"" • by the University
Commlssion•andotherRegulatoryBodies;as the ze may be;
(m) •todo all tl•iros necessayor execient to pronotetheme objecüves;and
(n). to pursueanyotherobjectiveas maybe appaw.edbytip StateGwemment.
6.Subiætto etherprovisionsof thisAd, theStatutesor Riles madetherender any relevnt lawsfoethe time beingin fomeor suchcyders,rqulationg,gddelitE$•and directionsasn•øybe isued,fromdmetotime,bytre Central Government, S ate or Reg"cyeody, fre Universltyshallhavethe powers,namely
(a) to establishStudyCenters,as are in the opinion-of University;næesary fw•the furtherenæof Its ob— Inmnformitywith fre of tie UniverSty Grants
(Establishnent of Commission
t&ntenance • of' Standards. in Universities)Regulatin. 2003; to establii arid'developSchoolsundervarious. diseplinesas erMsagadin due (T Ot *'ion 5;
(c)to carryoutsuchather•activiiesasmaybé necessary or feesible firtherariceOf oblæt of theUniversity;
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(d) to confer Degrees. Diplanas, Charters, CK ædemic distinMbfs and
professionaldesignators as envisagedunder section 5 in the manner and under condit]ons laid down-ta te
(e)to instituteandawardfellowships,scholarships endprizes, in wit) theStatutes;
(f) todemandandreceiveNichfees.bills,invoices and collect diarges as may be by the Statutes Of Rules, as lheæse be; (g)to makeprovisiors for e)drauicu« activities for studentsandemployees;
to makeappintments of the fæulty, 'officers and employees of the University Or Study Centres;
(i) EOrecevedQlBtionsandgiftsofanykirßandto m'ire. hokt nmege, maintain and dspose of any movableor inynovable property,and endoml€ntgropepiesfor the purposeof the University ot a Study Centre;
(j) to irEfituieandmaintain to recognize places •of residence. for students of University;
1k).to supervise,and contd the and to regulatethe dis.#ine anong fre studentsand all categoriesof employeesend to lay down of serif* such empic»es,
including thär code of conduct; to aeate ædemicr• administrative and support åa« and neoessavyppsks•,
(m) to and collaboratewitl other don-stic did overseas Universities and Institutions in *'Ch a manner and for such purposesas the Universitymay detemine, from time to tirne;
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(n) to organizeand ,refreshercoUS$, orientationcourses„workshops,seninarsand ötter pcog:améfot teechastdevelopersOf n.rse ware, evaluäors•and academic .(o)to deteninestandrds•ofaånissionto the University theapprovalof tt'BAædemic Council;
(p) .to makespecid proisim fot students belongingtotheStateofOdishaforadmission inanya:wrseoftheUniversity; (q)to doellsuchotheracts tings asnuy be neæeæryforfuthnnce obje:isofthe University;
(r} to prescibesuch coursesfod Badnelor's Degræ, %étefs Degræ,Dmtor of
Pli!osophy,Masterof Philosophy,Degrees R*Qh• and. uch. other Dwee,
Cl*ders,• and
"Wide fcr prepaiä(ön..:
maeials, filn,.
•ideo •cassettes, .corrpect• :
comFct•di*s andathws.cnware:
to reco$zeewninationsorpericx%ofétudyt intill inpart.:of Uniwsitigs, InaütutionDCother places IHigtH learning. asequivalentto ewnindions Pöøds.of
•studyin the University reccQnitionatmy tinw
(u) to rdse, mlledl subscibe the Board of Gowrncn on thesæurityOfnotof propertyof fre univeNtyrmoneyfcy p.uposeedf tel Uniwrslty;
to enter into, canyom,.vary ot
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{w}to ræeivegrantsformnduetingResearchend ShidiesirbmNon.Govemmentsources;and
(x) to do all necessal*or expediento _exercisetre a&jve powers. to
7. TreUnwersityshall Oßnto personsand*hdl dl ates,
creed,r€ltioo,
lauage md
gerüf,
kxxeditation.
The
notdiscimFnateongroundsofgender,tcercaste,relgon.or domiciFe anditshal!notbelaMuifortFwUniversitytoadcptor impbseortanypcscn,anytest,whaboevgrofreligiousbelief of anyprofessioni orderto entitleonetobe*Pointedasa techeroftFEUniverstyortoholdanyoåher thereinorto be asastudentorto•enjoyorexerciseanyprivilege tereoi:
Providedthatfor tie of aånissionof student, Universityshallprovidereservationof ffy-'Hcentamfor the studentsof OdishaSLhieeIto satisfyingthe•miEimum standard for adnilssion tests and inteMews:
Providedfuråerthatanyseatsremainingvacantdueto noMvaiIabiIityof percentageOfSWd9ht$of Odsha, thosemay .filledbyotherstudentswithpriorKHmissioncf State Govemment.
8. (1) The Uniwsity shaoseek, obtän and retain accreditationtom the respectivenationalor Stateåccteditaion bodes gnd subjectb regulations Guidelinesmade tlereundGf,fromtimetotime,relatingtoprivateUniwsitiesr
(2) The I-hiversityshall obtainprior *mission or recognitionfromhe concernÆRe$latoryBodes,for conferringraduateOfpos\Oradugted*es andfor other programmes,
(3) As regards other programmes.on tecmcal edEtion therelevantlaws,wles, regulationsin nutter of obtainingapprovalör recognitionOf standar± shdl applyto theUniversity.
CHAPTER
CHANCELLORANDOFFICERSOFTHEUNIVERSITY
9. (f) TheGovernorofOdishasrøIFbetheChanællori theUniversity.
Unlversity- CYBÉman
hisgnei•s. (2)'The whenpreentipresideatthe convocationof Urivetsityfot confecingDegees.Diilom Charters,Deignatjons and
(3) •Clmcellorshellhavethe potveE•sto exercisedin accordancewitl pmcednrelaid in the. Statutes namely:—
toæ.ll'focanypaperor relatiro
to iheaffairsof University:and
(b)on basis informationreceiwdby
the Chancellor,if is satisfied tiat any .0fder, proce«iing,Ofdedsiontakenbyapyauthcrityof Universityis hotin •conformitywiththeAct;Statutesor Rules,hemaygivesuchadviceto theCtürrøn aghe maydeemfit in the interestcf the Uri«sity and tzing•onsuchd]yice.otteChancellor.theChairman shalltakea shall becorr$ied wlthby dl ücem«i
10, fol.lcwimshallbe the oficersof tWUriversity namely
(ay TtE Chain-nan;
(b) Vice-Chant*br; (c)TheRe$strar;
(d) TheDeansof Stmls:
(e) TheCoddler-of Firnnee; (f)TtEControllerofExaminations;and
(g) Suchotheroffærs as maybed?daed by the Statutes to be fiærs of the UniversiW. (1)TtsChairmanof Tn.lst•shali Chdmun.11. of fre Univasity.
(2)ThéChaimunduringhisabsencemay.by•orderin writing,designateanyNherpersonfromnong theBoadof Gavetnot$to actas tie Chairnanaftie UniversitYlfu such. Fiod andfor-suchfundions responsibilitiesas hemay specifyin -thatorder, maybe called Designated Chairman,
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Chancel br. -15-
(3)ChÅirmgnor theDesignatedChairmqnrefeåedto in (2)Shallpresideat themætiro of theBoardof Goverrms and the Chairman shall, when tie Chencello« is not present, preside. at the, mnvocation of the, University for conwriro Degrees Diplomas,Designaüonsor Certificates.
(4) The Chairman shad Pyve the following .powers, namely,—
(a) to caEIfor any information or record;
(b) to awoint end removethe Vice-Charnellorin a)nsultation with the Board of Governors; and
(c) Such other powers as may on him by the Act or the Statutes made thera.lMerr
(5) The Designetsd Chairman shell . perform afl functionsandexerciseafl pwers, specifßly delegatedto hlm in wrifrg by the Chairman.
f2. (1) The \RæChancellot shall be appointed by the Chairmanwith the approve*of. the Board Governorsand shall hold cffi* för a termof three yearsand after expiration of theterm,he shall elWbleforreappointnmtforanother' term, not exceeding three yeers.
(2) TheVice-Chancelloréhd be EheChiefexealtive and academic officer of the University,who shall exercise general supen.tisionand contd over the åfairs ot tty Universityand give effed to the the auütoridæof university.
If in tre opiöion of the Vice-Cimcellu• it is necessary to take immediate an any rnatter for powersare Conferredon any other authorityby or under this Act, he maytake81JC.h•agtiqn hedeems end shdl at he earliestopportünitythereafterreporthis action to such officets oc authority as would Heveif', 0fdnery course deah with the matter:
Provided that, if in the opinion of the concerned aufrority suchadion shouldnot havebeen taken by theVlæ- Chanceli«, then such case shalå referred to fre Ciuirrnan,
• decision freteon shall final:•
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Registrar. -16-
Prov.]dedfurtherthaf where any suchactlon takenby the,VzOuncelor anects•anypersonin the serviceof fre University,SLOhpersonshall toprefer,wittinthree mondlsfromthedateonwhichwch actionis commudcatedto him,an to BoardofGovemrs andfre BoardDf Govemorsmayconfirmor modifyor Merse the actionAen bytheViæ-CMncellor.
df Vit:s--Chanc.eqor,ary
decision anyäLftrity OftheUniversityis ouWdetlp powers conferredbythisAct, Statutesor is likelytobeprejudicialto of fre heshall feq,A. the eonwqed
authoritytoreviwitsdecisionwithinsevendaysfromthedate of hisdecisionandinwe tie authority'refusesto•revisesuch OF to tave decision
sevendays,thensuchmattershallbereferredto Chdrman and his decision shall be final.
(5) _The shalteyecdse Qthec powersandperfo•rnsuctiotherdutiesasnuybeprescribedby the Statutes or the Rulc.
The shall praide the
convöcationaf tie Uni$ersityin the.abseiceof both fre ChanceElcrand the Chairman, for Degrees. Diplomas,Charters.DesignatoneorCerifiætes. {7)TheChaimanis empweredtoremovetheVice- Chancellor aner due enquiry and it shall be open to the Chairmant? suspendthe Chanceilordu:irg the said enquiry •upontheseriousness'ofthechægesr 13.(I) Theappointmentof heRegistrarshallbemadeby the Chairman in manner as may beprescribed. (2)Alicontractsshall sighedandalldxurnentsand shah authenicatedbytheRegistraron behalfof the University.
(3)•TheRegistrarSYEIIexercisesuchotherpowersand performsucholherWnctionsasmaybeprescribedorasmay ber«iulred,fromtmetotimerbyte Bwd ofGovemocs.
(4) TEERegistrarshallbe responsiblefor the due
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The Deas or School.
The ControEr cf• Fi•mæ.
custody of he ra:ords and the seal of the University and shall be tmrd to pFaæbefore Chairman,the Vice Chancellw or any other authoity, all such information and documents, as may nerxsery, for transection of their business.
14. Deans of ScYKjoIsshall be appointed by the Viæ. Chancellor in suchmanner and shall -exercisesuch pcwers and performsuchdujes as maybeprescribed.
15. TEEControllerof Financeshall be ap»änted by the Board of Govemcrs in such manner aM shall exercise such powers and perforrrs such functions•asmay be prescritM. The Comptrollerof.
16. The Comptroller of Examinations shall be appointed by Other Gffcers-
the
Uriverslty
the Vice-Chancellor in such manner exercise such powers and perform such fumtions as may prescribed.
17. The nunner of appointment, tams aM conditions of serice, md duties and functions of other officers of the University. shall be.suchl as nyy be presaitedr
CHAPTER
AUTHORITIES OF THE UNIVERSITY
18. The fdiowing shall bg the authorifiee oftu•university, nameiy:
(a) the Boardof Gcvemors:
(b) the Boardof Management;
(c) AcademicCouncil;
(d) the FinanceCommittee; and
(e) suchotherauthoritiesas maybe decigred'by the Statutes to be the -authoriies of the universlty.
The of
19. (1) Board of Governors shall mnsist of theGuermcs its members : —
(a) tre Chairman:
(b) the VEce-ChancelIor;
(c) three representativäsof the Trust nominated by the Chalrmanof fre TtJSt;
(d) The Secretary to Goverrment of Odisha, Hijer EducationDepartmentand SecrAaFY to Government of Odisha, Employment and
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-187 Te&lrfic.dEducaim ard Traiqiro Department wtw shall be ttE ex-offcio'men%ers;
(e) two•academiciansout••Ofwhomoneto-be rmilüted bythesponscxlngbodyandanolher tobenominated.bytheStateGoiarnment;
(f) twoDeansoftin Univeæitybyrotation,tobe nominatedbytheVice-Chancellor:
(g) the oftheUtWerStywhoshallbete MemberSecretary;and
(h) three memtersof tie usha Legislative Asemblyto benonnatedby•theSpakerin consultatiönwit' the Leada of theHuse and Leader (f
(2)TheChairmanshall duCMirmanoftheBogd of Govemors
(3) TheReglstrarshallbetheex-oficioSecretaryof the Board of
(4) TheBud•ot Govemotsstullbetheprincipal eodyandpcnpal bodyat
and•all havefre foll%ing nan*ly: — - (a) to lay downFdiciesto be gwrsuedby the University;
(b) to reviewdecisionsof'otherauthoiües University.if theyae in confornitywm•the provisionsof•thisAct ortheStatutS the Rules;
(c) tomakeneworaiditonalStatutesandRules or a•neodor rSpealthe Statutes.end Rules .wiEhtheapprovdoftheStateGovernment;
(d) to appwn budgetandannual the Univeclty;
{e) toappointheAuditorsoftheUniversity:
(f) totakedecisionaboutvoluntarywindingupof the Universitywith tre approvalof the State Government;
(g).to approveproposalsfor submissbnto the StateB)vernmen!;and
(h)totakesuchdwsionsandsteps. ire found desirablefor effedivel.y.carrying-out the objectsof he University;
18
The Boerd The Academic muncil-
-19-
(5) The Board of Governors shall mæt at least twit* in.a calendaryear at time and at such plaæ as he Chairman thir*s fit,
(6) gwided• in this section, terms of nominated members of the Baard cf Governors shdl be three yearsfrom date of such nanination.
20. (l) me BoardofManagementsha71consMof ;
(a) the Vice-Chancécr •whoshall the ex- officio Chairman;
(b) •two members of ttE Board of Governors, nominated by the Sponsoring•Body.
{c) •tm distinguishéd acadencians nominated by the
(d) one distinguished professional from the Industry, nominated by the Chairmanof the Trust;
(e) two former Vice- Chancellors from any other Uniyersity;
(0 one faculty. member from amongst Professors and Associate Professors, nominated by the Vice- Chancellor and
(g) he. Registrar who shall be the ex-officio SecretaryF
(2) The powers and functions or the Board of Menaement shall be such, as may be prescibed.
(3) The term of offce of the members.-other than the ex-ofiioio memtMs shall be three years. 21; (i) The Aædenic Council shall of, —
(a) the Viw-ChanceIlor shall be he ex- officio CEuirman;
(b} ttp Registrarwho shdl be ex•aficio Seaetary;
hree Oæns of University by rotßtion, to nomirwtgd by' the VicæChancell«
19
The Finame Ccrmütee. Oti*f Å.ulFwriIies. .invall•æt«' on account
{d)me seniorProfessorof theUniversityby rotationto.be.nominatedby the Vice - Clunællor; and
(e)suchathermembersasmay prescribed.
(2) TheAcndemicCuncil Shallbe prindpa\ ac.edßffie Qi and shall, üled bo provisionsofthisAét.,theStatutesandtheRules,oordingtg andexerdsegeneralsupoEsionoxertheacademicpoliciesof the Universitydid. shallejercisesuchother and '*formsuchotherWndionsasmaybeprescribed, (3)ThetemofoffceofthemetT1t*rsotterthanthe ex ofioio members shali be three years. (1)TGFizuncecm•rnitteeshallconsistof,—
(a) theVieChancelhrwhoshdl the ex- officio Ctairnwn;
(b)theRegistrarwtn shall ex-officio {c)theContrdlercfFiænce;and Such.othermembers may FX35Gjibed. (2)TIE Finance.CommiReeshallbethePfirwipal financialbodyoftheUriversitytotakecareOffinancialmatters andshall subjectto theprovisionsof thisAct.,Statutesand RulesFTardinateandexercisegeneralsupeNIsionverthe finarciaimattersof theUniversityandshallzerdse suchother powersand petrormsuchotl*r •funt*ions•as maybe prescribed.
(3)TheternofoffceoftlBmembersotherthanthe ex-ofido msnbers shall be tire yen.
23. The constitution..powers and functionsof: otl*r autmies of tne Universltyskull be sun •as nuy be prescribed.
24.1±0 or prt»eediTQuf anyauth0ffry the shallbe invalidmerelyby reasonof theexistencecf any vacancyordefec*intheconäitutoof authority,
20
Statde$. -21-
CHAPTER • v
STATUTES AND RULES
25.Sübjectto heprousionsofthisAct,theStatutesmay providefor ot anyci thefollowingmatters,namely:
(a} the constitution,powersand.iliTtions of the authorities and other bodies of the Universitynot in the Ad•.,as may
be cnnstitbted, from ime .to time, and creation of new •aufrørities of the University;
(b)the operationOf fre EndowmentFund, the Gerval FundarÉ the•DeÆopmentFmd;
(c) he termsand conditionsof appointmentof theVice-Chencdlor,tie Registrarand the firence Officer and .their••powers and functions;
t(f)he mode of ræruitment and the Of service of other Ofcers, teachers and employeesOf.theUniversity;
(e) die ptoæåre for resolving disputes between the University and it$ offcers„ faculty members,empioyees and Studeqts;
(f) the creation, athition or of depatmentsandfamlties;
(g} the manner of co-operation with other Universitie- or irstitutiors of .highei learning;
(h) the procedurefcy mnferment of honoray degiees;
(i) the provisionsregardinggrantof free andscholarships;
(1)the number Di in different courses of sWdjæ the procedure of admission of sWdents to such courses;
(k) the fee chargeable from üdents for various würses of studies;
21
Pröudure fer Statutes
to a•nerui Ite eaMee. .22-
{l) the institutonof fallwships,schdzships. studenthips, free•ships, and
prizs;
(m)thepru:edl.refornat40nand*dition of posts;ah.d
{n)any matterswtichmay g•æchbed.
26. (1)ThefirstStatutæshallbe by.theBO%dof. shallbe"bnited to theStateGotemnwntfor- itsapprc»el,Mich withintree rrønthsfromthe af ræeiptaf theStatutes,giveits_appvalwithorwiüut• rmdifiöatlons.
(2)•mwe StateGovernmentfailsto takeany decisionwith to theapproval theStatuteswitNnthe spe6fMiinsub-sedbn it shdl bedeenwdto
•approvedbytheStateGovernment. 27.Tt'* BoadafGwemoismay,withhe prior-approvalaf the State make•newor StaUes
a•rn€lxior repealtheStatutes.
28. tie irolisions of the rdes•nwy provideforalEor Oftheföllowirq namely:
(a} theadmissionf studentsto tie Uriversity and tetr eördment end ontinuance• as such;
(b) of stud}tobe laiddownfor Degrees,Diplomas,Certifi*tes, Charters and atheۥ didinctions of the Uriverstty;
(c)theawardofDegræs,Diplomas,Cermet— and ofret academic distinctions of the UniversiW;
(d) the acunine. policy and financial pcocdure;
(e)the condiionsof the awardof scholarships,stucknt#lipsr medals and prizes;
(O tly of emminations •he
conditiocsand mode appointrneriand
22
Pmædwe fw Rubs.
P0*t to amend Ruks,
-23-
duties examning DOdies, Examlrers, Invigilgtors, tabulators and moderators;
(g) thefee .to chargedfor exannatioostor Degrees,'Diplorrs, CDd
academic distÉnt*ons of the University includingthe revlsionthereof; the revision M fees;
(i) te•alteratioräof numberof•seatsin differmt coursesard Ptogranw;
(j) tre conditionsof rasl(knce of tFBsluderis at the University;
(k) lhe mäntgnmce of the studentsof the Univoity; and (D any dhM matters sptciitaMy proided in the Statutes.
29.(1)The Ruic shallbe madeby the Boad of Govemcrs and Rules so made shall be to the State Governmentfor its approval,which may,within two nnnths from the date of ræeipt of the Rules,giveits.approvalwithor without modificajon,
(2) Where the State Govanment• faiis to td(e •any decision with, respect to the approval of Rules witlin the period specifiai in sub- section (O, it shell be deemed to have beenapproved by the State Government.
30, The Board of Gwernors may, with the prior approv#l of the State Government, make new or •additionalRules, or amendcr.repealtheRules.
MITissøn.
31. (1) The admission procedura Shall be in acwdance with the normsand guidelinesprescribedby tha USC orotEr ReguåatcryBodies, as case may be, dependingon the course in whEch students seek admission. (21 In absenceof the norms and guideliæs under sub- section admission in tie University shah be rreåe stictly m the bass of merit
(3) Merit .for admission in. the University may determinedon the basis of marks grade oblained in the
23
Fee structure. of
of
1.0appea.
-24-
gudiMngexaminationandachievementsi co-cuiculai.8n.d exüa-cunicular cn basiscf marksor grade obtein.d im conducbd State lewd
an association of the Uliivers\ties similar or. byanyagencyof. State,
32. (I) The.Universitynay,fromtimetotime,'prepareits fees structure in accordancewith the rnrms and gu«inæ prescribed•by U G C ard Otlet ReguEatocyBodies. on the urse in•whichfre student'
&ission.
(2)TheUniversity notchameanyfes, wtEtever nan* caliåi,olhertrenthat whidlit is entitledunderthe .provisionsof sut>sedion
(3).The Universityshall •implementa Scheme %framed•by State Govetnrnentfor providing wncession in• fees payable to frie University studentsbeEdngingto ScheduledCastes.•Scheduled Tibes Community, Socially and Educationally Classesnott»longingto creamylayerandeconomically weaker sections, women from me state'of Odisha. Explanation.— Forthepurpseof thesectonme expression weaker section' means
students whose parent's total annual incn•ne does not exæedrupeesone twentythousandor•suchhigher an-nunt as. the State Govemment may determine, by order, from time.to time.
CHAPTER VI
MISCELLANEOUS
33.(1)EveryemployeeshälbeappointedundetaWitten whiff) shall be in a oopy ot
shdl fumishedto theemployeeancemed.
(2) Discipllna:yactionagamstthe suenB or employeesshallbegwemedbytheproædureasmaybe presctlbed.
u. aery employeeot studentof theUriwrsåyshall, notwitstandinganythi1Vtontatnedintlis•Alp havea right.o
24
Provident Fund and Pension. N9Ntes
of
afiriiee
and b06es- Constitution of Commiåses.
- of casual vacanees.•
Protectbn ot action taken In goodÉilh.
Transitional provisions
-25-
appeal,wifin suchtimeasmay.beprescribed,to fre Boardof Wnagement481nsttha•decisionof anyofficetor authorityof' the Universityard .ttveupon •theBoardof Managementmay confirm,modifyor changetre decisionappealedagaißt.
35. The Universtyshallconstitutefor the benefitof its employeessuch fimd*or pemion fund and suff insurance såeme as it may deemft in such manner and subjecttosuchconditionsas maybepresaibed.
36. If any quesion arisesas to whetherany personhas been duly elected or appointed'as, ot is enlited to be a member•ofany authorityor other.body of the University, matter shall refered to tre .Chairnun Whose ttereon shall be final.
37.Anyauthorityof theUniversityreferredtc insection18 may cdnstitutea committeefor i, consistingof suchmembers and having suchpwets as may be by it.
38. Any-vacancyarising by reasonof death, resignation ot otherwise amongthe membersof any of the authorityof tre Urivetsity, other than the ex- offdo members shall be filled up as soon as may be convenient .by the same member and the member so appointedshall hold office for the unexgired portion of the ten of the predecessor in offce.
39. (1) No suit or other Eegalproceedings shall lie againstany officer. other employeeof,the•Universityfor anything,which is done good faith or .intendedto bedone -in pursuanceoi the provisions of this Act.•,the Statutes or the Rules,
(2) Nothing in sub-section(1) shall bea bar for filing suits, prosecutions or other legal proceedings for anything done in contravention of the provisions of this Act and the Rules or•Statute made thereunder and any other law for the lime being in force.
40. Notwithstandinganfrling contained in this Act and the Stalutesr —
25
-26-
the first Vice•Chancellor shall be appointed by%theChaErmenrandthe saidofficåshall holdofice a term of three years; (b)thefirstReglsträrandthefirstControllerof Finance shall be appinted by the wt'ß shall, hold offce a
afthree years;
(c) the•first Boardof Governorsshall hold for a term not exceeding three years; and
fre first Boardof Management,he first Finance Committee and the first Academic Council shad be consttuted by the Chairman for a term of hree years. 41.(1) The SponsoringBody shill estabksh an EndNTElfl Find. Gavel Fund.
EndowmentFundof Rupeestwenty-five Crores,
(2) The amountof EndowmentFund shall be and kept iniestedtuntilthe lissolutionOf the Universityin long term securiti••,
(3) Uriversty transteranyanunt• fromthe Fund the Dege!opmentFurd to te Fund.
(4) Exceptirgin he dissolutionof Universty,no moneycan be transferrejfrom tre EndowmentFtmduider anyotEr cirw•nslancesfor thenthatof the University.
(5)Outcf the incomesreceivedfrom.us Endowment Furd, an amcwntnot seventyfive petceNum shafl be used f0F the purposesof developnintworksof the Universityandthe remairirgtwentyfivepercentwtlshall'be reinvestd in the Endowrnent Fund.
42, (1) IJniætsiV eteblish a Fundto.
thefollowingamouNshallbecredited,namely: — (a)allfeeswhichmaybechargedbytheUniversity;
(b) a" uns receivedfromanydhar source;
•u cmtfibutions mede spohwins Body; end
-27-
(d) Ellwatibutions ordonationsmadein tlis behaFf by any .0E person or Body which ce rd 'Yohibite:i by any law for tl•e time beire in force.
(2) The amount credited to the eneral Fund shall be applied Eomeet the payrnents, namely:—
(a) tre repayment of debts tßuding interest charges thereto incurred by the University for the purposes Df this Act and the Statutes, and the Rules made thereurW..
upkeepng assts of theUniversity;
(c) the payment of the cost (f audit of the fund created under this sedion 43;
{d) rnætingthe exFnses of any suitor proceedings to whichtheUnißt$ity isa pgrty;
the paymeptof salariesand allowancæof offærs and employees of the University membersof teachingand researchstaff, and payment of any Pr0vident. 'Fund conthbujors, gratuity nd other benefits tc any such officers, employees, members of the teaching •andresearch staff;
(f) the payment• of travelling and other allowances of the members of the Board of Governors. the Boårå of Management, Academic Council, and other authorities so under the Statutes of the University and of the members ef any Committee or Board appointed by any of the authorities of the University pursuanceof any provisions of tis Act. , or the Statutes, or the Rules made thereunder
(g) .the payment of fellowships, fretskips, Scholarships, assislantships and other awards to students, research associates or trainees eligible for such awards under the Statutesor Rulesof the unive8]ty;
Develop—. Fund.
(h) thepaymentof anyexpensesit•wurredbythe Universityin cawing out provisionsof this Ad, ahd the Statutes or tie Rules;
(i) thepaymentof costof capital,notexceeding the-pteeilicg bad. rate of ictetest. incurred by theSponsoringBodyfor settingup the University and the Investrnentsmade thereof
(j) the paymentof *targes and expenditure. relaing to the consultatwywork undertaken by the Universityin• pursuanceof the provisionsofthisACt.,andtheStatutesand the Rules; and
(Othepaymento!anyothere*pensesincludlnga managementfeepayabieto anyorganization
•cutged responsibility managing the Universityon behaf of the Sponsoing Body, as apprvved by the Board of Management- o bé an expensefor the purposesof theUniversity:
Providedthat no experiiture shall be incurredby UniwrsityinexcesOfti•wtimitsfCKtotalrecurringexpenditt.re alid totai Inn-recurring•experiiturefor the yær gs may be fixed..by the Boardof Marzgement the previöus Bczd of Nknagement
Proidai that the eneral Fund shall applied fu the obj«åsspcified tis he pti0f
approvdoi the ofMan4ementofhe Univasity,
43. (1)TheUniversityshall•alsoestablishaDevelopment Fwd *ich the •following amount •shall,be credited.. namely: —
(a) developmmtfeeswhEchmay from sWdents;
(b) receivedfromanydha socceforthe prposesofthedevelopnmtof theUrfiærsty;
28
bkilitenancs of Report
Acmunt and Audt.
.29.
any a:jniribuü0ß made ty the•
(d) all ütritutions ot donations made in this bdlalf by any.otrz person Bodywhichare notprohibitedbyany lawfor he time in force; and
(9) sut*ectto provisionsof sub-section'{5) of section 41, incomes received •from the Endowment Fund '
(2) The anunt credited to the Duelopment Fund, time to time, shall be utilized for the development of the University.
4 The Funds established under sections 41, 42 and 43 shall, subject to general supervisionand control of the Board of Goverrms, be regukatedand maintained in such manner, as may prescribed.
45.(1) -The Annual Repon of the Uriversity shall preparedünderthe directionof the Boardof hhnagementand shall be subrntted to the Boerddf Governorsfor its approval.
(2) TheBoerdof Governorshallconéder.theAnnua} Report in its meeting and nuy approve the same wit) or without
(3) A the AnnualRemrt duly approvedby the 30erd of Governors shall sent to the Chancellor and to Ehe StateGoverrment on or before the 31st Decemberfoll%ing closureof the financialyearon the 31st eachyear. The annual report be laid in House of Legislative Assembly,
46.(1) The annualaccountsand BalanceSheet-of the Universityshall preparedundertie directionof theBoardof manæement and funds accruing to or b} the University from .whatever source and all amolnt disb(rsed or paid shall be entered in the au:nunts mairiained by die University.
(2) The annuä\account-of the Universityshall auditedeirery•yearby aChartedAamntantl who is memberof InstituteofChattedAccountantof Iriiar
29
-30-
(3)A copyof mnualW]a.nts and the Balance togetherwiththeauditeponshallte submettedtothe Board of Goverws on before the 31st Decemb« dosureofthefirm" yeaonthe31stMrch everyyear, (4)Theannualaccounts,theBdanceShal the auditreponsipElbeplacedbefore Boardof Governorsat its rreeti(Efor (M$ideraionendapprovalandtheBoardof ewernors shall forwarott'b to and•iote State m t:pforethe 31stDecen%ereachyou,
(5) In the Bent otsenaim relaBngto defidenciesin financid managementin the Reportof the CharteredAccountant,the State'Government•nøy issue dirætions to tf:e Univetsity.and such directions be bindingon•ttyUniversity.
47, A :npy of any receäpt,application, order.Ma:fe of of ü•iærsity Reard.
of
University.
proceeding•orrædutionofanyautlßlityofg:rnmitteeofme Uniwæityorotherdocumentsin-pose—iontheUnicrsity or ent1Yinanyregister"y nuintainaibytE UnivaSty,if cedfiedby.theRegistra,shallbe as primafoe evidenæ suchreceifitnplicatioo,notiz order,proceeding, resolutionor docihent Oftheexistence•ofentry the rqster shdl adhlittx:i as eviderce. of the •matters and tra•waün theein recorded thyeofHUId. if produced, admissibleinevidence.
48.{1)If theSprs. Bodygxoposesdi solutimofthe Uriærsityinax;ordancewiththelawgovenngitsconstitution or incorporatfcn,it shallgiveat EeastthreemoMhsnot*æin wriiF' to tie.State
(2) On idegtqcdion mal- administration,i dscipline,failureintheaccomplidmentof theobjectsof theUniversityqndeconomichardshipsin the mav,egeneN of the Unigénity,the SMe
Govenment shall, subject to and in accordance with r.plevank law,if any,for theimebengin forcelissue difectlonsWthe bodyof the l.nvesity and he
-31-
dlrection are not followed within such üme as may be prescribed,the rightto takedecision,for dssoEutionup of theUniversity shaftvest in the StateGovernment
(3) The mannerof dissolutionof the Universityshall be such,asmaybe prescribedby the StateGovernmentin the behalf,
(4) If the StateGovernmentconsidetsit necessary to suspend the Board oi Management, it shall, by notification published in Official Gazette, order suspensionof the Boerdof Managementand shalEmake arrangementsin consultationwith the Sponsonng Bodyfot theadministrationof the businessofthe University till tie completion of investigation as may consider. necessary:
Provided no $JCh action shd .be inmated withoutaffordinga reasonabieopportunityto showcauseto the Sponsoring Body,
(5)On receiptcf noticereferredtoin sub-section or on a decision to •dissolveunder sub-section (2), the State Govemment in consultation wth the All. Inda Council for Technlcal Education. Unlversity Grants Ccmnission and other concernedRegulatoryBodies•of CentralorStateGovernment.makesucharrangeme•ntsfor administrationof the Umversityfrom the proposeddate of dissdutionof the Universityuntil the l:st batchof students in regularcoursesof studiesofthe Universitycompletetheir coursesof studies such.manneras may be prescribed. 49.(1) The expenditure for administrationGf the Sqenditure.of Universityduring
University duling the taken Overperiod of its managementdisoluion. under section 48 she)' be met out of the Endowment Fund, the General Fund or the Development Fund,
the fund referred to ih subsectiQn are not
sufficienttomeettheexpenditures(f theIJnivåsityduring the taken over period of its management suGhexpendtur.e maybemetby disposngof thepropertiesOfassetsof the Universityby the StateGovemmem.
Rerrnvä 01 dfiultt$- -32-
50. (1) It any.'diicultyarisesin giviFVeffectto the provisionsof thisACLtlE Stateeoiemmeratmay,byorder, nukesudl provi$ms, incorästentwidi theprovisionsof thisAct,as ap«partå•it to be necesgy Of expedientfor removingthedficulty :
%mmidedtrut no such order *Ell madeafter he expiryef a of•twoyearsfrom daleofcommencement of this AM.
(2)Everyordermade•undersUb-Eü11(1)shall,as soonas be,•afterit 'is made,'be laidbeforetheState legislature
By Order of the Governor
BIBHU PRASAD ROUTRAY
Principal Secretary to• Government Printed publistvåbytheOiteciGTPrinting, andPubligefliøp.,Odiåe,Cutack-10 Ex. Gaz. 1653-173+280
32