Manipur act 008 of 2016 : The Manipur Technical University Act, 2016

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EXTRAORDINARY'

PUBLISHED BY

AUTHORITY

;ij,

1

'I l '

MANIPUR

GAZETTE

No;

2/27/2016-Leg/L: The

following

Act

of the

Legislature, Manipur 'which received assent of the

Governor of

Manipur

on October

21,

2016

is·

hereby published

in the Official Gazette:

Act

Short

title, extent and commencement. (Kartika 7,

1938)

NOT IF

I.CAT ION

Imphal, the 29th

October;

2016

Imphal, Saturday,

October

29,

2016

to

provide for·

the

establishment

of

a Technical

University

in

• the State

of

Manipur for

the

advancement and

development of technical

education

and

for

matters

connected

therewith or incidental

thereto.

THE MANIPUR

TECHNICAL UNIVERSITY

ACT,

2016

(Manipur ActNo. 8 of

2016)

An

Be it

enacted

by

the

Legislature

of

Manipur

in the

Sixty- seventh year of the

Republic

of

India as follows:-

CHAPTER-I

PRELIMINARY

l. ·

(1)

This Act may be

called the

Manipur

Technical University Act,

2016.

(2) Itextendstothe

whole of the State of

Manipur.

(3) It

shall bedeemed to

have come into

force.

with

effect' from the 23rd day

of

April,

2016.

2. In this

Act,

unless the

subject

or context

otherwise requires, - (i)

"Academic

Council" means the

Academic Council of the

University

asconstituted

under section

24; (ii)

"affiliated

college"

means a

college

or institution which. has been

granted

affiliation

by

the

University;

GOVERNMENT OF

MANIPUR

SECRETARIAT : LAW &

LEGISLATIVE AFFAIRS

DEPARTMENT

No. 286 Definitions. lil.?···

·?1r

.

(ix) (x) (xi) (xv) I Central

Act No. 52of

1987

Central Act No. 2

ofl882

I

Manipur Act No. l ofl990

2

(iii)

"AICTE" means

th?).A.11 India

Council for

'technical

.

Education,

establish?ij

under the All

India.

Council for '

Technical

Education

':A,ct, 1987 ;

1

(i-:;}????

authorities of the

University; ----?

(v)

"Board" meansthe

Board of

Mailagernmt- · cf the University as constituted wider scction124;

1

(vi)

''bodies" means the bodies

of

the

University

formed by the

respective

authorities; (vii)"collaboration"

means collaborative academic

'activity

1

of

the

University

with

other universities, ·

academic institutions

(local,

regional,

nationalor

international),• research .institutiona and'

organizations (research, agriculture, indpstcy,:trade;and·

commerce)

withinthe provisions of theAICTE norms; · ·

(viii)

"constituent

college"

means' a

college oran , institution

which

imparts

technical education

and is · run and ?aintained1bythe University andincludesa. Faculty of the

University;

"Dean" means head

ofa

Faculty

of the

University;

1 1

I I

"Department"

meansa

Department

established, maintained and

managed·

by atechnical

institution;

"Director"

means

a,headofan

.institution

including a. centre Qr aschool of

the

University as

designated

by. the .Board of

Management; ·

(xii) "Faculty"

m?ans a.Faculty of the

University; ; (xiii)

"Government

aided technical institution" means technical institution receiving grant-in-aid from the· State Govemmentt

(xiv)

''ibstitutions" means Govennnent

aided

t.eclmical institutions and

private

unaided technical

institµtions;

"management"

meansthetrusteesorthe

managing ·

? '

or

governing body, by whatever name called,

of any trust

registered

under tile Indian

Trust

Act,

1882or m;tY society registered

underthe

Manipur

Societies Registration ,Act,

.

1989 under whose

management one or

more colleges or

recognized

dnstitutionsareto be admittedtothe

privileges

of

the

University; (xvi)

··Ordinances"means Ordinances 'of the

University made

under

this

Act;

,

r

3

(xvii) "Principal"

means

the.

chief executive

officer of a technical

institution;

(xviii) "private

un-aided technical

institution" means an institution set

up by

a

private management with the prior approval ofAICTE to conduct

degree or diploma.

level coursesof

technical

education and not

receiving- grant-in-aid from

the State Government;

(xix) "Regulations"

means

Regulations

of the

University made

under

this

Act; (xx)

"State" meanstheStateof

Manipur; (xxi)

"Statutes" means Statutes

of

the

University

made under this

Act; (xxii)

"teacher" means a

person appointed

or

recognised by the

University forthe

purpose of

imparting instruction or

conducting

and

guiding

research and includes a·

person who may be

.declared

by

the Statutes tobea

teacher; (xxiii)

"technical

education" means

programmes of education, ·

research

and

training

in

Engineering,

.

Technology, Architecture, Management,

.

Town Planning, Pharmacy, 'Computer Applications and Applied Arts&

Craftsandsuch

other

programmes as the AICTE may, by

notification in the Official Gazette,

declare;

(xxiv) ·'"technical institutions" means institutions conducting programmesin thefieldoftechnical education;

(xxv) "University"

meansthe

Manipur

Technical

University established

under

section

3

of this

Act;

(xxvi) "University Department"

means a

Department established and.maintained

by the

University;

and

(xxvii) "University

teacher" meansa

person appointed or recognized by the

University forthepurposeof imparting

instruction or

conducting and

guiding research .andincludes a

personwhomay be declared

by

the.Statutes to be a

University

teacher. ·

1

I

I

' fi n

i

I

I

4

CHAPTER II

I

THE UNIVERSITY

Establishment

3.

( 1)

On

and

from the commencement 6f this Act,

there

shall ·

.

of?e, be established a.

University by

the name .of

the

Manipur,University. Technical

University.

··· '

l

I

.

j 0. .'. (2} The

University

shallbea

body corporate by

the 'name aforesaid

having perpetual succession

and

.

a

common

seal with power

to

contract

and

may, by

the, said name,

sue and be sued. I

(3) The

University

shallbe

competent

to·

acquire

and

hold property, bothmovableand

immovable,

to

lease,

sell or otherwise transfer or

dispose

of .any movable or. immovable property,

which

.

may vest

in,orbe

acquired

by it,

for the"

purposesofthe

University'

and to

contract. and

do all other things necessary .for thepurposes

,of

this Act:

Provided

that. no such

lease,

sale or transfer of such property

shallbe

without the

prior 'approval

of the State Government.

I

' I The

objects

of

the

University

shall be

for the

following purposes, namely: ..

(i) to disseminate, create

and preserve the

knowledge

in the field of

technical

education for

the·

advancement or mankind. and

·

understanding by

the

teaching, training, research.jn general,

and

in

particular.:-

(a) topromote total

quality and cost effectiv; management ,of

. engineering , technology, management and

other technical

institutions;

(b) to

provide

a netw?rk of technical 'education in the State to

meet the

demand

of

quality technical education and

research;

(c) to

create a system·of

management'

for

technical education

based , on

the scientific

tools of decision

making

and

information system;

(ii) to

developwork

culture ·

and

promotedignity

of

.

labour

through , applied' components

in

the

syllabi and to

promote

entrepreneurship among

students so as to make

technical education a valid means of

job

.

creations,

rather

than

creating

the

job seekers;

(4)

Theheadquarter ofthe

University

shall

be at

Imphal.

I

The

Objects 4. oftbe

,

University.

r

. \. l

(iii) to

promote

better

interaction and

co-ordination- among different

universitiesand

colleges by

all such means,

generally

to

improve

the governance of the

University

and

facilities it

provides

for technical

education;

(iv) to

generate and

promote

a

sense of

self-respect

and dignity amongst the

weaker sections of the

society;

(v) to

strive, to

promote

competitive

merit and excellence as the

sole

guiding

criterion in all

.

academic and

other matters

relating

to

students;

(vi) toextendits

frontiersof

academic excellence to the rural,

tribal and

backward areas; and ·

(vii)

to set

up

centres of advanced

technology

in areas of high

national

relevance,

with a view to

fostering- innovation and

creativity.

5.

The

University

shall

have the

following powers

and ·duties,

namely

:-

(i) tomake

provision

for research and

.

for

the advancement and

dissemination of

knowledge,

and generally to

cultivateand

promote ·

the

technical education and other

branches of

learning

and culture and

their

interdisciplinary areas;

(ii) to

provide for

establishment.

oil the

University campus, ofautonomous

institutions like inter- university centres,

research

laboratories, modern instrumentation centres and

like centres of learning, set

up by theCentral

Government or the. State

Government and the

University

Grants Commission or the

AICTE,

which may be used

by a

university

or

college or:

group of universities or colleges orindustries or

any

non-government organisations;

(iii) to

admit

students to the

various courses of

study

of the

University

and to conduct

examinations or tests and

lay

down conditions in

respect thereof;

(iv) toinstituteandaward

degrees, post-graduate diplomas,

post-senior secondary diplomas, certificates and other academic

distinctions on the basis

of examinations or

by

other tests or otherwise; Powers and duties ofthe University.

I

l ij

11

:,

5

6

(v) toholdexaminations andconfer

degrees and

post- graduate diplomas andaward

post-senior, secondary diplomas andcertificates and

other academic distinctions to,andon,

persons, who -

(a) have

pursued acourseof

study in the University,

constituentoraffiliated

colleges or institutions; or

(b) havecarriedonresearch inthe

University, constituent or affiliated

colleges orinstitutions;

(vi) toconfer

honorary degrees orother academic distinctions as

prescribed

by the

Statutes; ' I

(vii) toestablish.a

college oraninstitutionor a

Faculty of

the

University imparting

technical

educationrun and maintained

by the

University; ·

(viii) to lay downtheconditions ofaffiliationofcourses or colleges

and

recognition

of institutions

taking into accountthe

credibility

of the

Management

and the norms of

academic

performance of

institutions, faculties .and

subjecta.as maybelaid

down, from time to

tune,

and

satisfy

itself

by periodical assessment

.

or otherwise

that

those

conditionsare fulfilled;

(ix) to

designate a

University Department,

constituent college,

affiliated

college orInstitution,as an autonomous University Department,,

constituent college,

affiliated

college orinstitution, asthecase may be, in'accordance withthe

guidelines?' ifany' laid down

by the

University

Grants Commission ot the

AICTE;

(x) tomonitorandevaluate theacademic

performance of

affiliated

colleges

and

recognized

institutions

for affiliation and

periodical

accreditation;.

(xi) to

inspect,

where

necessary,

affiliated

colleges and recognized

institutions

through

suitable

machinery established forthep"QI"POse,andtakemeasuresto ensure that

proper standards

of

instruction, teaching and

training 'are

maintained

by

them, and adequate

library,

Iaboratory, hospital

workshop and other academic

facilitiesare

provided

for;

(xii) to bold andto

manage

trusts

and

endowments and institute and

award

fellowships, travelling fellowships, scholarships, studentship

medals and prizes forteachersand

students ofthe

University

and colleges; ·

(xiii) to

co-operate

or collaborate with any other University, institutions,

authority

or

organization for research and

advisory

services and

for such purposes to

enter into

appropriate arrangement with other

universities,

institutions, authorities, or organizations toconduct certain courses asthe situation may demand;

(xiv) to

rescind

affiliation

granted

to technical institutions;

(xv) to

explore the

possibilities of

augmenting the resources of the

University by exploring

or innovating

activitiessuchas researchand development, consultancy, training programmes and

providing

services for

different· clients from industry,

trade or

any other

non-government organizations;

(xvi) subject to

any other law forthe time

being in

force, to

undertake

academic

collaboration programm.es with

universities and

institutions

abroad,

with the approval of theState

Government;

(xvii) toreceive

fundsfor

collaboration programmes ·

from

foreign agencies subject

to

any Act,

rules and regulations ofthe

Central

Governmentandthe State

Government in that

behalf; .(xviii) tolay downfor

theUniversity

teachers, the

service conditions

including

code of

conduct, Workload, norms of

performance appraisal,

and such

other instructions or directions as, in the

opinion

of the ·

University, maybenecessaryin theinterestof academic

standard;

(xix) toundertake

development programmesin technical

.education, research,

consultancy-based projects and

training programmesforoutside agencies, by

charging

fees, soasto

generate ·

resources;

7

(?)

8

to

fix,

dernand

and receiveorrecover such fees and other

charges

as may

be regulated 'by

the

Statutes, · from time

to.time; and manage various

I

necessary to·fulfilthe

(xxi) toestablish,

maintain Departments as maybe objects of the

University; (xx.ii) to doall

such

otheracts SJ1d

thingsas maybe necessary foror,incidental ·

or conducive to

.

the attainment ofallor

anyof

its.

objects; (xx.iii) to

comply withand

carry out anydirectives

issued.

,

by the

State Governmentfrom tuneto

time, with reference

,

to above powers, duties and '

' responsibilities of the

University.

(xxiv) toinstitute

Professorships,

Associate Professorahipa,

Assistant

Professorships andany other

teaching posts required

by

the

University

and to

appoint persons

to , ·

such

Professorships, Associate

Professorships,

Assistant

Professorships- and other

posts; ?

I .

(xxv), to

supervise andcontrol the

residence

and discipline of the

students· of the

University and to 'make arrangements for

promoting

their

health and

.

general

welfare;

(xxvi) tomaintain

organised

laboratories,

libraries ·

museums and to

provide

such other

equipment

for

,

teaching and

researchas·is

required. '

'

(xxvii) toconstitute andmanage , (a)'

Printing andPublication

Departments;

(b) University

Extension

Boards;

( C

) Information Bureau; and

(d) Employm,ent B?; (xxviii) tomake

provisions for-

I

(a) themaintenanceofNational Cadet

Corps or other similar

organisations;

(b) physical and

military training; and

(c) sportsand

athletic

clubs; and (xx.ix) todoall suchactsand

things,

whether

incide11:ta1 to the

powers and

functions aforesaidor

not, as may be necessary or ,

desirabletofurther

the objects of the

University.

8

9

6.

(1)

The

jurisdiction

of

the

University

shall extend to

.whole Jurisdiction. of the State

of

Manipur

and all

technical

institutions under the ·

control of· the

'State Government and

all other

technical institutions

including

such

private

institutions located

within the territorial

jurisdiction

of the

State

of

Manipur,

·

shall be affiliated to the

Manipur

Technical

University

in

accordance with the

Statutes, Ordinances and

Regulations made under this Act.

(2) The

State

Government may, by

order

in

writing,-

(a) require any institution withinthe

territorial limits of

the

University

to

terminate,

with effect from such date as

may be

specified

in the

order,

its association

with, or its

admission to

the

privileges of any other

University

incorporated by

law to.such ex.tent as

may be considered

necessary

and

proper, or

(b) exclude, tosuchextent

as·

may be ·

considered necessary, from ·

association

with, or from admission to the

privileges

of the

University any institution

specified

in

the order

which,

in

the opinion of theState

Government, is

requited to

be self

governing

or to be

associated

with or admitted to the

privileges of, any other

University

or

body.

(3) TheState

.Government may,inconsultation

with the University, by

notification

published inthe

Official

Gazette, enumerate

any Government

college

situated in the

jurisdiction of

the

University

to be a constituent

college

of the

University. The

land, buildings, laboratories, equipments,

books

and any other

properties

of such

college

shall then vest in

the University; andthe

officers,

teachers

and

employees

of such college,

after

being

found suitable

through screening

and on fulfilling suchtermsand

conditions as ·

maybe laiddown in the

notification,

shall

be

deemed to be the

officers,. teachers, or

as the ease

may-he,

e?ployees

of the

Univetsity. ?

7.

The

University

shall

beopen

to all

persons irrespective

of race, class,

creedor sex:

Provided thatthe

University may

-. (i)

restrictthe.

eligibility ofadmissiontothecoursesof. study of the

University;

(ii) makereservationsinfavourofthe

Scheduled

Castes, the

Scheduled

Tribes,

Other Backward

Classes,

girl University tobe open to

all classes and · creeds.

10

regulations,

normsand

standards,

procedures and

guidelines,

, I I

etc. of the

AICTE

.

in

respect ofits

.

establishment: and:

maintenance ofstandards inUniversities

andany,such piles and

regulation,

normsand

standards,

procedures and guidelines etc.ofthe

University

Grants

Commission issued from timetotime. norms.

students

and

other

categoriesin

accordance withany law or. orders

of

the

State

Government for

the time

I I I

'

l

'

! being in

force. Reservation

.

8. The University

shall

strictly

follow

and

implement the:

Policy.

Reservation

Policy

and Rules of theGovernmentof

Manipur I .'II

.

I

as

applicable

from

time to time. Such reservation

shall

apply to all

posts including

those included within 'the category

of

the . officers ofthe

University andall

teaching and

non-teaching posts hutshall excludesuchext-officio

positions likethe · Chancellor of the

University or anysuchother

positions as

..

.

.

. ,,

.

i

.

I

..

l

may be held

in similar

nature. Following of 9. 1 The

University

shall

strictly

adheretothe'rulesand

AICTE

Mandatory

1 Assessment &

.

Accreditation. ' ' I

10. The

University

shall

seek and obtain assessment and accreditation

by theNational

Board ofAccreditation

(NBA),

the

regulatory body

established

by

the AICTE

and as mandated by

theAllIndia Council for

Technical

Educatibn or any other

regulatory body as maybe established

by

the ' I I I Central or State Governmentfrom time-to.;timeand,shall, similarly seekinternational· accreditationas maybedesirabler to enhance

the standard of

higher

education in

the

University. Officers of the

University.

, I

I

, CHAPTER

III

OFFICERS OFTHEUNIVERSITY ,

11. Toe

following

shall

bf

the

.officees

of the

University, namely.-

1

(i)

the

Vice-Chancellor; (ii)

(iii)

I

(iv) (v) (vi) the Pro-Vice-Chancellor;

I I

the Finance

Officer; the

Registrar; the Controller of Examinations; '

I

:

the

Deansof the

Faculties;

1

(vii)

the Estate Officer

and

Dean of

the Students Welfare; and

(viii) suchother -

officers asmaybedeclared

by the

1 Statutes tobethe

Officers of the

University.

11

,.

12.

(1)

The

Governor of

Manipur

shall be the

Chancellor of the

University:

He

shall,

when

present, preside

at the convocations thereof. The

Chancellor.

(2)

Every

proposal forthe

confermentofany honorary degree

shallbe

subject tothe

confirmation

by the

Chancellor.

(3) Itshallbethe

duty of the

Vice-Chancellor to

furnish such information or records

relating

to the

administration

of the affairs of the

University,

as the

Chancellor may call

for. ( 4) The

Chancellor

shalthave

such·

other powers

as

may be conferred on him

by

this Act ·or the Statutes or the Ordinances made

thereunder.

13.

(1)

The Chancellor shall have

the

right

to

cause

an Inspection

and inspection, tobemade

by suchperson

or

persons,

ashe

may inquiryby direct-

·

Chancellor.

(a) of the

University, its

buildings,

laboratories, libraries, museums, workshops

and

equipments; or

(b) ofany institutionorhostel

maintained

by

the University; or

(c) ofthe

teaching and

otherworkconductedordone

by the

University;

or ( d) oftheconductofany ·

examinationheld

by the University.

(2) The

Chancellor

shallalso havethe

right tocause

an inquiry tobemade

bysuch person.or persons ashemay direct in

respect

of any matterconnected with the

University.

(3) The.Chancellor

shall, inevery case, give

noticetothe University ofhis

intention tocausean

inspection orinquiry to be made and the

University

shall

be

entitled to be

represented at such

inspection

or

inquiry.

(4) The

Chancellor

shall

communicatetothe

University his views with reference to the result of

S,!lch_ inspection

or inquiry andmay'. after

ascertaining the

opinion of the Urriversity

thereon,

advisethe

University uponthe

actionto be

taken

and

fix

a-time

limit for

taking

such action.

(5) The

University

shall,

withinthetime

limitso

fixed, report tothe

.

Chancellor theaction taken or

proposed

tobe taken on

the

advice tendered

by the

Chancellor.

(6) Ifthe

University doesnottake

action

within the time limit

fixed,' or if theaction taken

by the

University

is,

in the

I

l ' ' ; ,j

1 2 , op?mn

of

the Chancellor, not satisfactory,

the

Chancellor I l'!I -? may, .after,considering any explanation

offered · or ' representation made by the

University. issue

such directionas

; he may deem

fit

and

the

University

shall.

comply

with such '

I , direction, c1) If thevruversitydoesnot

comply withsuch direction issued? per ?ub-section.(6) within .suchtimeas may befixed · • . • f __ . I ' : in

that behalf

by ·the

Chancellor,

the

Chancellor

shall athis , discretion

have

power

,to

appoint any person or body

t"! implement suchdirectionandmakesuch

order?may be necessary for theexpenses thereof.. · I : , '

! The

Vice-

14.,

(1)

The

Vice-Chancellor

shall beawhole-time

'paid Chancellor.

officer of the

University

and shall

? appointed by

the Chancellor inconsultation withthe

State

Government

upon recommendation of a Selection Committee

consisting of ---

; (a}: one

person nominated :by; the

Board not.connected ' with

the

University

or any college

thereof; , I I . I . ' (b). one'person

nominated by the

Chairman, University; Grants

Commission; ' (c) 011e

person

nominated by the

Chancellor; (d) oneperson nominated

by the State Government; and the

Chancellor

shall

appoint oneofthese

persons ,tobe ' . .

' • I • the Chairman ofthe

Committee: 1 ' ' Provided

tli.at

the

first.Vice-Chancellor,

who

s?

hold office fora term.ofthree

years;'

shall, be

appointed

by the State Government::-: :" ;Provided furth?that till the

appointment .of thefirst Vice-Chancellor, theadministrative Secre?· in-charge of, the

Department

of

Higher

;&

Technical

Education, Government of

Manipur

.shall

be . the

ex-officio , Vice- ! . . . . Chancellor of

the.Manipur 'Technical Unversity.

: (2) Thetermof the.

officeofthe Vice-Chancellor

shall be five

years from the

date on which: he enters

upon his officeor I until he

attains the age of

seventy

years,

whichever is

earfier: : Provided that

the same

person

'shall be

eligible

for ?pointn;tent fora

se'?°nd

term. ,I : I . , I I ·

(3)

Toe Vice-Chancellor shall

receive

such

pa;y and allowances as

maybe·determined

by theState Government. hi addition,

he

shall be entitled

tofree?shed residence maintained :by the

University

and such other

perquisites as - , ' 1

1· ' I

12

13

may be.prescribedby

the

Statutes.

(4) Whena

permanent vacancy in·the

office of

the Vice- Chancellor occurs

by·

reason of

his

death,

resignation, removal or the

expiry

of

his term of

office,

it shall

be

filled

by the Chancellor in accordance

with sub-section

(1),-and

for so long as:itisnotso

filled, stop-gap arrangement shall be made by himunderandinaccordancewith

sub-section

(5).

(5) Whena

temporary vacancyinthe

office ofthe

Vice- Chancellor

occursiby

reason of

leave, suspension

or otherwise or whena

stop-gap

arrangement

is necessary under sub- section

(4),

the

Registrar shall forthwith. report the matter to the

Chancellor,

who shall

make, on the.

advice of

the

State Government,

arrangement for

carrying

onthe

functions of

the office of

the Vice-Chancellor.

(6) TheVice-Chancellor may at

anytime

relinquish

office by

submitting, notless than

sixty days

in.

advanceof thedate on which he·

wishes to be .

relieved,

his

resignation

to the Chancellor. ·

(7) Such

resignation

shall . takee;:;ffect'. fromthedate determined

by

the

Chancellor and

conveyed

to the

Vice- Chancellor. ·

(8)

Wherea

person appointed asthe

Vice-Chancellor was in

employment.

before such

appointment

in any other

c?llege., institution or

University,

he may continue to ·contribute to the provident fundofwhichhe

.

was a

member

in.

such employment, and the

University

shall contributetotheaccount of such person in that

provident

fund.

.

(9)

Where the

Vice-Chancellor had

been inhis

previous employment, amemberofany insurance or

pension scheme, the

University

shall

make a

necessary contribution to such scheme.

(10) TheVice-Chancellor shallbe

entitledto

travelling and

daily

allowance at

such rates· as

may be

fixed

by

the Board.

(11) The

Vice-Chancellor shall beentitled

?o

leave as under:-

(a)

(b)

• leave on full ·

pay at the rate. of one

day

for every eleven

days

of active

service;

and leave on half pay

at the rate of

twenty days

for each completed yearof

service:

I.

Powers and dutiei6ofthe vtee-

Chancellor.

,

I

14

Provided that ·

leave onhalfpay maybe

commutedas· leave onfull

pay onproduction.of

rµ.edical

certificate.

I

_

I

_ I ·

15.

(1)

The Vice-Chancellor

shall

be the

principal

executive, and academic

officer pf theUniverS?fy and.

shall,.

i.µ the absence, of

the

Chancellor,

preside atthe

convocations of

the; University. 1 : (2) The

:Vice?ChanceUot sh.al\be

ex-officio

C?an of the Board

and Academic

Council. ' .'

I

.

,

(3) The,Vfoe-Cliancellor

shall· 1·

be

responsible

for presenting tothe·Bdard·forits

deliberations and consideration

,

.

' .

I .,

matters of concerntothe University.

He shall have

power

to• convene the meetings

of 'the

Board

and'. the Academic, Council.

(4) TheVice-Chancellor

shall

exercise

general control over th,e

affairs

of the

l,Jniversity

and· shall

be

responsible for

the due

maintenance of.disci.f>lin?inth?

University. '

(5} TheVice-Chancellor

shall

ensure the faithful, opservance of the

provisions of this Actand the

Statutes. and

I

_ I -I the Ordinances- and shall possess all such powers as

may be necessary for thepurpose.

(6) In an

emergency,

which inthe

opinion of theVice Chancellor. ?equires immediate-

action· tobetaken, heshall t.

.

_-• ' .

.

j take suchaction ashedeems

p.ecessary and: shall .at the

earliest opportunity

report .theaction

taken to the

officer;

,

• -

. •

1

.

-

1

authority orother body whoorwhichin the

ordinary .course ·

would have

.dealt withthe

matter.

I I I

(7)

.

Where any action taken

by theVice-Chancellor under sub-section (6) affects·

any;person in:the service of

the University to-his

disadvantage,

.such person mayprefer an appeal· totheBoard

within

thirty days of the dateon!which the action is communicated tohim..·

(8) Subject asaforesaid, the

Vice-Ch?cellor

shall

give effect. tothe orders of theBoard

regarding the

appointment, suspension and ,dismissal ofofficers,

teachers and other employeesoftheUniversity.

I I

. .

1 .: (9) ToeVice-Chancellor shall be

responsible for

close coordination and

integration of

teaching,

research and

other ·

work and '

shall exercise '

such

other

powers

·

as

may be, prescribed by the

Statutesor

Ord?ces.

--------ri-

1

15

16.

(1)

The

Vice-Chancellor,

if he

considers

necessary, may

The

Pro-Vice- appoint aPro-

Vice-Chancellorfrom

amongst

the

professors

Chancellor. of the

University.

(2) The

Pro-Vice-Chancellor

appointed ·

under.

sub- section

(1)

shall

discharge

the duties in

addition. to his

duties as a Professor.

(3) The

Pro-Vice-Chancellor shall

hold office at

the pleasure of theVice-Chancellor. ( 4) The

honorariumforthe Pro-Vice-Chancellor shall be as

may be

prescribed

in

the

Ordinances.

(5) The

Pro-Vice-Chancellor

shall

assisttheVice- Chancellor in

respect

of

such matters,

as

may be

specified

by the

Vice-Chancellor .ili this

behalf

from time to. time and shall preside overthe

meetings ofthe

University

in the

absence of the

Vice-Chancellor and shall exercise

such powers and perform suchdutiesas

maybe

assigned

or

delegated

to him by theVice-Chancellor.

17.

( 1)

The

Registrar

shall be

the whole

time officer of

the

Registrar. University.

(2) The

Registrar

shallbethe

Chief Administrative

,t Officer· of the

University.

He

shall work

directly

under the superintendence,

directionandcontrol oftheVice- Chancellor.

(3)

Notwithstanding anything

containedin this Ordinance or

any other law

for

the

time

being

in

force,

the. Registrar

shallbe

appointed

by

the

State

Government on

.

I

deputation from

amongst the

officersin theservices of

the State

of

Manipur. ?

(4) The

Registrar

shallbe

responsible for the

custody of the records

and

the.cosamon.seal

of?e

University.

He

shall

--------.

------· be the

ex-officio Secretary

of the

Board and

the

ex-officio Member

Secretaryof

the Academic

Council. He shall

place before

it

all

such information as

may be

necessary for the transaction of

its

business. He shall receive

applications

for entrance to the

University

and

shall

keep

a

permanent

record of all

syllabi,

curricula and

such

other

information as

may be deemed necessary.

(5) The

Registrar

shall

perform such

other dutiesas

may be

prescribed ··by

Statutes or ·

Ordinances or

required

of him ' from time to time

by

the Vice-Chancellor.

Jfinance Officer.

16

18;

( 1)

The Finance Officer

shall

.be the

whole

time officer of the

University.

(2) The

Finance Officer shallbethe

principal

finance, accounts and

audit

officer of the

University.

He shall work directly

underthecontrolof theVice-Chancellor. '

(3) Notwithstanding

anything

contained in thisActor any other law

for

the

time

being

di,n force,

the

Finance

Officer shall be

appointed

by the

S?

Government on

deputation from

amongst

the

officers

ofthe

Manipur

Finance I Service or ·

·

from anyof the

Accounts ServicesoftheCentral Government.

(4) TheFinance Officer sball- (i)

advisein

regard tothefinancial

policy of the. University andbe

responsible forthe preparation of its

budget andforthe presentation

thereoftothe

Board

through the Vice-Chancellor;

(ii) managethe

properties,

movableand

immovable, and

investments

of the

University;

(iii) keep allmoneys belonging tothe

University ina Nationalised

Scheduled Bank

except the am?unts

neededas

imprest cash (to be prescribed by the

Vice-Chancellor) in transacting business of the

University; (iv)

ensurethatno

expenditure notauthorizedin the budget is

incurred

by the

University

otherwise than

by wayof

investment; (v)

disallow any expenditure

which may,

contravene the terms of any Statutes or for:

which

provision is

required

to be made

by

the

Statutes

but has

.

not been

made;'

and (vi)

?ure the

compliance· ofthe

provisions of section 35

..

The

19.

(1)

The Controller of

Examination

shall

be a whole

time Controller of

officer

of

the

University. Examination.

(2) The.

Controller of

Examination shallbe

appointed by the Vice-Chancellor

in accordance

with

the

provision

of Ordinances made

in this

behalf

With

approval of.theBoard. The age of-superannuation

for the Controller of Examinations shall be62years.

Estate

Officer ·,:ind Dean

of -Students Wel&re.

17

(3) The

Controller of

Examination shall be

responsible

• for the due

custody

of

the records

pertaining

to

his work. He shall be

ex-officio

Secretary

of the

Examination Committee of the

University

and

shall be bound to

place

before such committee all

such

information as

may be necessary for the _transaction ofits

business. He

shall also

perform such other duties as

may be

prescribed

by

the

Regulations or

as

may be· required from

tune to

time

by

the

Board or·

the Vice- Chancellor but

he

shall not,

by

virtue of

this

sub-section,

be entitled to vote.

(4) Subject

to

the

superintendence of

the Vice- Chancellor, the ·

Controller of

Examination shall

have administrative control

of

Examination and over the

employees working

underhimand

have,

in

this

regard

all the

powers of the

Registrar.

(5)

Subject to the

superintendence of the

Examinations Committee, the

Controller of

Examination shall conduct ·

the examinations and

make. all

other arrangements therefor and

be responsible forthe dueexecution of all processes connected therewith.

(6) The

Controller of

Examination shall not be

offered nor shall he

accept any remuneration for any work in the University except

in accordance

with

an order of the

State Government.

(7)

Wherethe

Controller of

Examination

is,

for any reason, unabletoactor the: office of

the Controller of Examination is

vacant,

.

all

the

duties of the

office

shall be performed

by suchperson

as

may be

appointed by

the

Vice- Chancellor,

until

the

Controller. of

Examination resumes his duties or,

as the case

may be,

the vacancy is

filled.

20.

(1)

The

Board may, 'from

amongst

the

Professors of the University,

.essign toftmction··as· the

following officers,

for tenures of2

(two) years,

namely:-

(i) TheEstate

Officer,

and

(ii) The Deanof

Students

Welfare.

(2) The

Estate

.Officer shall be

in-charge

of all the buildings, lawns,

gardens

and

other

immovable

property

of the

University. '-

(3) The Deanof

Students Welfare shall have the following

duties,

namely.-

18

(a)

to make

.arrangements of the

housing of,

.

I

.

,

' I

.

CHAPTER IV· AUTHORITIES .OFTHEUNlVERSn;·y ' I

(3) The

Deans shall

perform suchfunctionsasmay be prescribed by the'Statutes.1

22. Themode

of

appointment

and,

the functions of

other officers metitioned _in

clause

(viii)

of' section 11and of tlie employees of the,

University

shall besuchas

provided-in this Act oras

prescribed

by

Statutes, Ordinances

and Regulations. ' I '

23. Remuneration '

for anywork. by· any officer or employee of the

University

shall beas

provided inthe Statutes.

students;

I

(b)

to direct a programme of

students counselling;

(c) to

arrange ·

for-

employment

of

students in accordance with

plans approvedby theVice- Chancellor;

,

(d} to

supervise

the. extra-curricular. activities ofthe· students;

·

·

(e) toassist inthe

placement of

thegraduates of the

·

.

· -· ·

···· University; and (f)

.

:to organise

and maintain contact withthe

, 1

alumni of the

University.

(4) TheProfessorssoassigned

shall berenumerated f?r th?

additional

duties.as maybe

prescribed by theStatutes., ' .i I

21.

(1)

There shall

bea

D?an

of each

Faculty.

(2) TheD?ofF?ulties·

shallbe.appointedby the Vice-Chanc?llor insuchmannerasmaybe

prescribed by th?

Statutes.

Deans Qf

Faculties arid. their

functions.

employees.

and

'

Remuneration ?officers

'

0th.et officers

I

I

and employees.

I

Th'.e

Examination Committee; 1 The Faculties;

Boards· of Studies; .and, ' I'

Such

other authoritiesas may;bedeclared

?Y

the Statutes tobeauthorities of the

University.

. I

(iv) (v):

(vi) -

(vii) :':" ..,,:..._

• £'_, ....... ?--?-- ·-'---11 .1-- +h?-..?k1.,....?+:--

?---...----,,:::

?4.

IIIC'

1011owmg_:su:mx oc moa:amvxxcxcd' u.1\.:.A?

University, namely:-

(i) The

Board of

Management;

(ii) TheAcademic

Council; (ili) The

Finance

Committee; ?utliorities oi the

_

University.

19

25.

(1)

The Board

shall

be the

highest

executive

body

ofthe University andshall

consistofthe

following as

members, namely:-

(a)

Chairman:-TheVice-Chancellor -

ex-officio Chairman

(b) Ex-officio·

Members>

(i) Director,

National

Instituteof

Technology, Imphal;

(ii)

Director of

Indian· Instituteof

Technology, Guwahati; (iii)

Secretary toGovernmentof

Manipur, Department of

Higher · and

Technical Education; (iv)

Secretary toGovernmentof

Manipur, Department of

Finance; ·

(v)· Regional

Director oftheNorth

Eastern. Regional

Office, AllIndia Council for Technical

Education, Guwahati; and (vi)

Presidentof theConfederationof

Indian Industry orhisnominee. (c)

Nominated

Members:-

(i) two

persons nominated

by theVice- Chancellor. from

amongst the

Deansforone year;

(ii) two

University

Professors

nominated by the Chancellor forthree years;

(iii) twoeminent educationists to ·?

nominated by theChancellor for

three years; liv) .two

.Principals of-. affiliated

Colleges; one from me Ga;·?ment Colleges andanother from Private

Colleges to

be nominated

by

the State·

Government;

(v) twomembersof theState

Legislature tobe nominated

by the

Speaker for

three years; and

(vi) twoeminent educationists, tobenominated by the.

State Governmentfor

three years. ·

(d)

Elected

Memberse- Constitution and

composition of ·the Board

of Management.

20

Two teachers of the

University

or its

constituent colleges, ifany,who have

put innotlessthanseven years teaching experience in.any institution of

higher technical

educationin

Manipur

on 1st

January' immediately preceding theyearin

which

elections are:

held,

otherthan

University Professors, Deans, Directors ofthe

constituent

Colleges,

to be

elected

by the

teachers of the

.University

.and its

constituent colleges fromamongst

themselves forthree years .. .(2) Onethirdof

members of theBoard

shall

constitute· the quorum for a

meeting .

.

(3) TheChairmanoftheBoard

shall

perform such functions and

exercise suchpowers

as are

provided

in this Act

.

or as

may be

prescribed

by

the Statutes. ·

(4) Themembers

shall serve without any additional pay but shall be

entitled

to

daily

allowance and

travelling

,

expenses .as maybe

prescribed by

the

Statutes.;

(5) The

minutes of

meetings of the

Board

shallbe recorded and maintained

by the Registrar

who

is

the

ex-officio Secretary of theBoard. (6)· Anannual

meeting ofthe

Board shall'beheldona date to be

fixed

by

the

'Vice-Chancellor. At such ·

annual ·

meeting report of.theBoardof

'working ofthe

University during the

previous year together withastatementofthe .receipts and the

expenditure· of the

balance

.sheet and the. financial

estimates shallbe

presented.

(7)

Special

meeting of theBoard maybeconvened

by the Chairman of

the

Board asandwhennecessary. Duties and

26.

Subject

to other

provisions

of

this

Act.

the duties and functions of

functions

of

the Board

shall be as follows.- the

Board. ( a) to

approve andsanction the

budget ofthe

_University!

(b) to

acquire, to

dispose of, toholdand,to

control the property and

funds of

the

u?YC:t.b-ifyand

issue any general or

special

directiononbehalf ofthe University;

(c) to

accept thetransferofany movableorimmovable property onbehalf of the

University;

(d) toadminister any funds

placed atthe

disposal ofthe ·

University for the

specific purposes;

(e) toinvest money belonging tothe

University;

(f) to

appoint themembersofthe

academic,

21

administrative andother staffof

the

University

in such manner

as.

may be

prescribed

by the

Statutes;

(g) todirect theform. anduseof thecommonseal of the University;

(h) to

appoint such

committees,

either

standing or temporary, asit

deems necessaryforits

proper functioning; (i)

·

to borrow

.

money for

capital improvements

and make suitable

arrangements

for its

repayment;

(j) tomeet atsuch

times andasoftenasit

deems necessary. provided

however,

that the

regular meeting ofthe

Board shallbeheldatleastoncein every

three

months;

(k) tomake

Statutes,

Ordinances and

Regulations inthe manner

specified

in this· Act for smooth

functioning ofthe

University; and ·

(1) to

regulate and

determine allmatters concerning the University inaccordance with this Actandthe Statutes andtoexercise ·

such powers andto discharge suchdutiesas

maybeconferredor imposed onit by thisActandthe

Statutes.

27.

(1)

The Academic

Council

ofthe

University

shall

consist of the

following

members,

namely:-

(i) the

Vice-Chancellor-ex-officio

Chairman;

.

(ii)

Deans of

Faculties; ·(iii) oneProfessorfrom each

Faculty tobe nominated

by the

Vice-Chancellor;

(iv) one

Principal/Director ofaconstituent

college to be nominated

by

the

Vice-Chancellor;

(v) the

Secretary totheGovernment,

Technical Education

Department;

(vi) theController .of

T?bnical Education, Manipur;

(vii) the

Chairman,

Boards of

Studies;

(viii) two

Principals ofaffiliated

Colleges, onefrom Government

Colleges

and another fromPrivate Colleges, tobenominated by theStale Government;

(ix) two

persons having special

knowledge Inthefield of the studies not being employees of the Academic

Council.

22

University, {>netobenominated

b? the

Chancellor and the other

bythe

State

Government; ·

I ,

I 1

(x) oneteacher

otherthanthe

Professors, froma constituent

college

or

University

Department having am?um 'ten years experience

in teaching degree or

post-graduate

classes tobe

. I

.

! t nominated

by

the

Vice-Chancellor; I t

.

I

I

(xi) oneteacher other thanthe'

Principals, froman 1 affiliated

college (if

available)

having

a ' minimum ten years' experience

in.

teaching :

degree or

post-graduate

classestobenominated '

I

'

I

I

by theState

Government; and

I I

(xii) the

Registrar ofthe

University, . Member-

•Secretary. i

I

,

(2),The termofofficeofthe

nominated members

shallbe I '

two

years.

(3) Onethird' ofthemembers of the

Academic Council '

'

.·I I .

I

shall constitute the quorum

for a

meeting.

I

28.

(1)

The

Finance

Committee shall

consist of-The

Financ.e Committee. (i):

(ii)

(iii)

(iv)

(v)

(vi)

the

Vice-Chancellor -

Chairman;

I

' the

Secretary

to. the

Government,

.

Technical Education

Department; I '

the

Secretary

to . the

Government,

Finance; Department;

.

the Pro

..

Vice-Chancellor,

if

any;"

; '

the

Registrarof the

University; the Controllerof

Bxaminations;

and

J

• ·

I

-

1 (vii) the

Finance

Officer, who

shall also be the

Secretary of the

Committee. (2) A

member

ref?d tp

clause

(ii} or

clause

Kiii)ofsub- section (1) may, instead of

attending any meeting

of the I

_1 I Finance

Committee

himself,

'nominate. an officer not below the

rank of

aDeputy Secretary

tq

theGovernment,

to act

o:q. his

behalf. ',, (3) TheFinance

Committee ·

shall advise

th*

Bo?d

OR matters

relating

to the administration

of

property

and

funds

o.f I I . ' '

I '

. \ the

University.

It

shall,

having regard

to ,the

income

and resource of'.the

University,

,fix

li,nits

for

the total

recurring

faculties. Composition and functions

of

23

and

non-recurring expenditure

for the

ensuing

financial year and

may, for any special. reasons, revise

during

the

financial year the

limits of

expenditure sofixed and the

limits fixed shall. be

binding ontheBoard.

(4) TheFinance

Committee

shallhavesuch

other powers and

duties as

may be

conferred or

imposed

on it

by

this Ordinance orthe

Statutes.

29.

(1)

There shall be an Examination Committee

in

the

Examination University, the

constitutionofwhich shall beas

maybe

Committee. provided for in the

Ordinances.

(2) TheCommittee

shall

supervise generally all the examinations ofthe

University,

including

moderation and tabulation, and

perform the

following

other

functions, namely.-

(i) to

appoint

examinersand

moderators and, if necessary' toremove

them;

(ii) toreviewfromtimetotimethe

result of the University

examinationsand

submissionof

report thereon to the Academic

Council;

(iii) tomakerecommendations

to. the

Academic Council for the

improvement ofthe

examination system;

(iv) toscrutinize thelistofexaminers

proposed

by the Board of

Studies,

finalize thesameand

declarethe results ofthe

University.

(3) TheExamination Committee

may appoint such number of

sub-committees as it thinks

fit,

and

in

particular may delegate to

any one or more

persons or

sub ..committees the power

to deal

with

and

decide cases

relating totheuseof unfair means

by theexaminees.

(4) Notwithstanding

anything

containedinthis Act, it

shall be lawful for an Examination Committee or,

asthecase

may be, for a sub-committee or

·any person

to whom theExaminations Committee has

delegated

its power in

this

behalf

under

sub- section

(3)

to

debar a'r!..

?:i:wuh:iee

irom future

examinations of the

Uni ..

:asity,

if

in its or his

opinion,

such

examineeis

guilty of

using

unfair meansat

any such examination.

30.

(1)

There shall

be suchFaculties

in the

University as

may be

prescribed

by the

Statutes.

(2) Each

Faculty

shall

consist ofthe

following:-

24

'

I ; (i? Deanofthe

Faculty-

Chairman; 1 t I

(ii) University

Professorsofthe

subjects

assigned to the Faculty;

I I

1

(lii)

Chairmanofthe

Boards of

Studies inthe Faculty;

' .

'

(iv) one post-graduate

College Principal

and one Post-graduate

Department Headineach

subject '

I

of the

Faculty

from

affiliated

colleges (if any), nominated

by theState Government;

and '

(v) twoexternal

experts

nominated by 'the I Academic Council. '(3)

Faculty

shall

perform

such functionsas, may be ' ·

prescribed by

the

Statutes.

,

I

'

I

Board of

31.

(1)

Each

.University Department shall

have a

Board of' Studies.

Studies;

:

'

(2) The

constitution.ofthe

Board ofStudiesandtheterm of office

of.

its

members

shall be ·

prescribed by.

·

the .

.

.

' I Ordinances. , --

(3) Subject to:theoverall control and

supervision of the:

,

Academic Council;'

the functi0ns of a BoardofStudies shall

,

' be to

approve subj:ects ?f

research

for

various degrees.and 1 other

requirements

.

of

research degree

and to: recommend to.

I

, the Academic Council

:

in

the manner ·

prescribed by the :

----

l

l Ordinances= (a)

courseofstudies 'and

appointment of

examiners' 1· .

-

.

- '. -

.

I -

. - -

.

for courses, but

excluding

research

degrees; •:

?

(b) appointment of

supervisorsfo?

research; and ?c) m'7asures· forthe

improvement of, the

standardof' teaching and

research:

Provided thatthe

above

functions <;>f the Board of Studies

.

shall: dutjn_gthe

period

of three

years immediately after the commencement ofIthis

Act, be

perfofuled by the '

I

Department..?-??-.___;_____ _

'

.

I

,

T?hing?f 32.

(1)

All

teaching recognized-by theUnivers,-R' 'tr----.c,l"Oial the

conducted

in the :university Departments

or in

colleges

or?-------

University. institutions.

-

. ' I '

' -------------------------

(2) Theauthorities responsiblefor

.organizing, such ?? shall.be

s1;1Ch· as maybe

prescribedby the

Ordinances. •

' I !

Suppleqientary provisions relating to membership.

25

(3) Thecoursesof

study and

curricula shall be such as may be

prescribed by

Ordinances

and,

subject thereto, by

the

• Regulations.

33.

(1)

All

casual vacancies among

the

members of any Authority or

body ofthe

University

shall be

filled as soon

as possible byappointment,

nominationorelection

according

as the

member

whose

place

became vacant was

appointed, nominated or elected

and the person

so

appointed,

nominated or elected to a casual· vacancy shall be a member of such authority or body for the

residuary period of thetermfor which theperson whose

place he

fills would· have

continued but for the vacancy. ·

(2)

A

person who holds any office in

the

University by virtue

of

his

holding any other office of the

University

or otherwise

shall holdsuch

office as

long

as he.

holds

the other office

and

thereafter till his successor is

duly nominated, appointed orelected. ·

(3) TheBoard may

remove

any

person not

being

an officer of the

University

from

membership

of any authority

or body or

any employee ofthe

University onthe

ground that such person

or

employee

bas been

convicted of an offence involving

moral

turpitude orfor

taking part in

subversive activities. orfor

indulging inany

act or acts

unbecoming

tothe prestige ofthe

University:

Provided that no such

person· or

employee

shall be removed

under. this

sub-section unless he

has

been afforded a reasonable

opportunity

by

the

Board,

to show cause as to

why he.

should notbeso removed and

.

such cause has been • considered:

Provided

further

.that

prior

approval ofthe

.State -

----?--6overmnent wtll be

necessary

for

taking

such

action

against

a member ofany authority

or

body

of the

University, nominated

by the

State. Government. ·

(4) Ifany question

arises

regarding any

personwho has been

appointed,

nominated or

elected, as

or is

entitledto

be,

a member ofany authority ofthe

University

subordinatetothe Board or

regarding any decisionofthe Board under

thisAct

.

and the

Statutes,

the matter shallbereferredtothe Chancellor for his

decision, anddecision of theChancellor

thereon

shall be final.

26

I

34. Nd act or

proceeding

of any, authority

or

body

of

the 1 University

shallbe

invalidated

by

reasonofthe

existence

of a vacancy amongitsmembers or

b'y reason of

some

person".

?ving ,taken

part in

tf:ie proceedings

rho is

subsequfntly. found not to have

been entitled to do so. '

(2) The

provisions

shall be

made.in

Statutes to ensure that staff members transferred from I

employment

in

the service of the State

Government shall

have ·

their accrued:

service benefits protected upon such

transfer

..

37.

(1)

Save as otherwise

provided

in

this

Act,

the appointment ofteachersandofficersofthe

University

shall

be made m accordance

with the

provisions prescribed

by the' Statutes.

(2)

Except incases

provided for

by the

Statutes;teachers and

officers

of the

University

shall

be

appointed under

a written contract. The contract shall

be

furnished to.

the

teacher or officer concerned. '!be contract shall not be inconsistent with the

provisions

of

this Act

and

the Statutes

for the time

I

.

1

· _

1

being inforce in

?elationtotheconditionsof,st;Nice.

38.

(1)

the

University

shall

establish,

maintain and administer a fund

to be called the

University

Fund,

I

I

I I

(2) The

following moneys shall form

part of,

and be

paid into the

University

Fund,

namely»

(i) any '

contribution or

grant by

the

·

State

I I

Government;

1

(ii)'

income

arising

'to the

University

from all sources , including.income fromfees

and1cbarges; I Pension or Provident , Fund, ' Age c!>f 35.All the

employees

oftbe

University,

other

than

those

in retirement.

the

teaching faculty,

shall retire from service on

attaining

the age of

retirementas '

per

rules

appJ!icable tothe.

State, Government·

employees. However,

the age of

retirement

for , the teachers Who are activelyengaged

in classroom teaching shall beasper AIQTE

norms. · 36.

(l)

For

the benefit of its

officers, teachers,

clerical staff and other

employees,

the

University

shall

constitute,

in such!

· manner and

subject

to such conditions as

may be

.preseribed in the, Statutes, such

pension,' gratuity, 1

insurance, ancf. provident fundas

?tmay deem fit.

; University . Fund. Teachers and Officers of the University. I

Proceedings of

University authorities and

bodies -

qot

to be invali?ed by reason ofany vacancr.

27

(iii) trusts,

bequests, donations, endowments .and other

grants,

if any; -{:-

(iv) suchother

moneys

as

may be

prescribed

by

the

.

Statutes.

(3) Thematters

to

which the

University

fund. may be applied and

appropriated

shall be

those

prescribed.

by this Act or the

Statutes.

(4) Allexpenses incurred under and

in

pursuance of

any provision

contain?

in this Act ·

shall be met out of the University

fund.

(5) The

University ·

shall

have power

to

borrow, on the security of the

University properties

and

with the concurrence of the

State

Government, money for the purpose of the University.

39. Where the

State

Government funds are

involved,

the University

shall

abide

by

the terms

and

conditions attached to the sanction of such

funds which may inter-alia include

prior permission ofthe

State Government in

respect

of

the following, namely:-

(i)

creationofnew

posts of

teachers, officers or

other employees;

(ii) revision of the pay,

allowances, age of superannuation, post-retirement

benefits and

other benefits to its

teachers,

officers and

other

employees;

(iii) grant ofany additional or

special pay, allowance or other extra

remuneration of any

description whatsoever,

including ex-gratia payment

or other benefits

having

financial

implications,

to

any of

its teachers,

officers or other

employees; (iv)

diversion of any ·

earmarked

funds other than the • purpose for which it was

received; (v)

"transfer

by sale, lease, mortgage

or

otherwise of immovable

property; ·

(vi)

incur

expenditure on

any

development

work

from the

funds received from

the State·

Government for any

purposes other

than for

which the

:funds are received; (vii)taking ofany decision

regarding.

affiliated

colleges resulting in

increaseof

financial

liability,

direct or indirect, ontheState

Government. Control of

the State·

Gove.r.nment ·-

Assumption o(

financial control-by the State

'

Government as

ernergency measure. Statutes. 28 -

I ' j - ! Explanation -

The

above

c?mditions

shallalso

apply in respect ofthe

posts

created fromanyother fund,

whichmay I _·

.

I

in

long termcause: financial:

implications tothe

State Government.

I I

'

40.

(1)

The

State Government shall

h?ve the

right toeausean"

inquiry to 'be

made, •by such

person or

personsas·it may direct; andtoissue directionstotheUniversity,'in

respect' of any

matter

connectedwiththefinances of the

University, where

.State

Gov,ernment

fundsareconcerned.

.

'"

I

' ·

(2) If theState'Govemmeat is: satisfied that

owing to ' mal-administration or financial

mismanagement;inthe, University, asituation

has

arisen

whereby

financial,

stability of the

University

has

become insecure,

it

may, by a notification. declare that the

finances ofthe·

University

shall ' .

.

be

subject tothe control of

the State

Government

and

shall issue suchother directionsasit:maydeem fitfor thepurpose

,

- I ·,

' and thesame shall

be binding onthe

University;

I

41.

Subject · tothe

provisions of this

Act,

the

Statutes may, :provideforany matter andshall in

particular provide forthe

I

' ,.following::- ' I' (i)'

(ii)

(iii)

(iv)

'

(v)

(vi)

(vii)

the

constitution, powers andduties

of

the authorities of the

University; '

' the appoin?ent, nonrination or

election and

:

continuance: in office· ofthe

members of-the

:

authorities ofthe

University

and

.all

other

,

matters relatingto these authoritiesforwhich it': . may be

necessary, ordesirable to

provide;

I

' the

designation,

manner, of

appointment,

.

I ' powers, duties andservice

conditions ofthe. -

officers

of the

University; '

I

the cl?$iligation:and mannerof

;appointm?tof teachers andtheir

service

conditions '

and

qualifications; the

constitution

.of

pension,gratuity, .insurance. and

provident

funds

for

the benefit

of

officers, ?achers ?d

other

employees of the

University;, '

'

I

- _! - '

the conferment of

honorary degrees; ,

1 1

'

-

I I

the .

establishment, amalgamation,

sub-division:

and abolitionof

Departments; '

29

(viii) the

establishment and abolition of

hostels maintained

by

the

University;

(ix) themoneys toform

part

of

and to be

paid

into the

University

Fund and the matters to which the

Fund may be

applied

and

appropriated;

(x) thenumberand

emoluments of

teachers

of the University andthe

preparation

and

maintenance · of a record of

their

services and

activities;

(xi) the

remunerationsand

allowances, including travelling· and

daily

allowances tobe

paid

to persons employed

in the

business of the University; and

(xii) all

other matters

which

by thisActare·

required to be or

may be

provided

for or

prescribed otherwise than

by

the

Ordinances

o.r ·

the Regulations.

42.

(1)

The Statutes may be

made,

amended or

repealed by the

Board

in the manner hereinafter

provided.

(2) .The

Board maytake into

consideration the draft

of a Statute

either.

at its own motion or

on

a

proposal

by any authority

oftb.e

University.

(3) The

Board, ifitthinks necessary, may also obtain the

opinion

of any officer, authority

or

body

of the

University · in

regard

to

any draft

Statute,

which is before it

for consideration.

(4) Every

Statute

passed

by the

Board

shall be submitted 'to the

Chancellor

who may giveor

withhold his assent thereto or send it

back to the Board for

reconsideration. ( 5) No

Statutes·

passed by theBoard shall

be

valid or shall come into force until

·they

are assented to

by

the· Chancellor.

(6)

Notwithstanding anything

containedin

theforegoing sub-sections, the

Chancellor,

either suo motu or on the

advice · of the State

Government, may, direct

the

University

to make provisions in theStatutesin

respect ofany matter specified by him· and

if

the Board fails to

implement

.stK?h

a

direction within

sixty days

of its

receipt,

the

Chancellor. may, after considering thereasons

..

if

any,

communicated

by

the Board

.

for· its

inability

to

comply

with such

direction,

make or amend the Statutes

suitably. Statutes

how made.

30

Ordinances.

43.

Subject

to

the

provisions

of this

Act

and the

Statutes,

the Ordinances may provide for allor

anyofthe

following matters, namely»-

(i) thecoursesof

study,

admissionorenrolmentof students, fee,

qualifications orconditions

requisite for any degree,

certificate or

fellowship; (ii)

.

.

the

conduct of examinations

including the appointments of

.examiners · andtheir termsand conditions;

Regulations.

(iii) the

conditions for

residing inany hostelorother place of

residencerun ormaintained by the University, the

levying of

charges

therefore and other related matters;

(iv) the

recognition and

supervision of

hostelsnotrun or maintained

by

the

University;

and ( v) any other matter

required

by thisActorthe Statutes

to

be dealt

by

or under the

Ordinances

of theUniversity. 0 rdinlmces

44.

(I)

The Board may make,

amend or

repeal

.Ordinance?

h :>w made.

in

the manner hereinafter

provided.

(2) No

Ordinances

concerning theacademic matters shall be made

by the ,

Board

unless a draft thereof has

been proposed by theAcademic Council.

(3) The

Board shallnothavethepower toamend any draft

prepared

·by· theAcademic Council

under

'sub-section (2), butmay rejector.return ittothe

Academic

Councilfor reconsideration, in ·

part

orin

whole,

together withany amendments which the Board may suggest.

(4) All

Ordinances made

by theBoard shallhave

effect from such date as it may direct,

but every· Ordinances so made

shall

be submitted to the

Chancellor

within two weeks.The

Chancellor shall have the" JX>Wer

to direct the

Board within four

weeksof the

. .

.

.

.

. .

.

.

.

.

.

.

receipt of the

Ordinances to

suspend its

operation, and he

shall, as· soon as

possible,

inform

the Board of

his

objecti()n to it. He may, after

receiving

the comments of

theBoard,

either

withdraw the order

suspending

the

Ordinances or 'disallow

the Ordinancesand his decision shall be final.

45.

(1)

Every authority

of the

University may make

Regulations consistent with

this Act

and

the

Statutes and

Ordinances -

Powers.

31

.

.

(i)

laying downthe

procedure

to be

observed at

their meetings andthenumber of

members

required

to form a

quorum; (ii)

providing forallmatters

which

by

this Act and

the Statutes or Ordinances are to be

provided

for

by that

authority

by

the

Regulations;

and (iii)

providing forany other

matter

solely concerning such

authority

and not

provided

for

by

this Act

and the

Statutes or Ordinances.

(2)

Every authority of

the

University

shall make

. Regulations. providing

for the

giving

of notice to

the members of such

-authority

of the

dates of

meetings

and

of the

business to. be

transacted

thereat and

for

the

keeping

of a record of the proceeding of

meetings.

(3) The

Board may direct

amendment;

in such manner as it may specify,

of

any Regulations

made under this

section or the

annulment thereof

by any authority

of

the

University.

46.

The

students shall reside in

accommodation

provided

by

Residence of the

University

or

approved bythe

Vice-Chancellor

subject

to

Students. the

conditions

prescribed

by

the

Ordinances,

47. The·Board may by

·

Statutes

delegate

to

any officer or

Delegation

of authority any of thepowers conferred upon it

by

this·

Act,

to ·

be

exercised

subject

to

such

restrictions and

conditions as may be

prescribed

in the

Statutes.

48. The

annual

report

of the

University

shall be

prepared

Annual

Report. under the

direction of the

Vice-Chancellor and

circulated among the

members of the

Board one month

before the annual

meeting

of the Board at which it is to be

considered, The annual

report,

as

approved by

the

Board,

shall be sent

to the

Government for

beinglaid

on the

table of the

House of the State

Legislature. ·

49.

(I)

The annual

accounts and

balance sheet of the Accounts

and University

shall be.

prepared by the

Finance

Officer under

the:

audit direction of-

the

Vice-Chancellor

and all

moneys

accruing

to. or -

received

by

the

University

from

whatever source and

aj1 amount

disbursed or

paid

shall be entered in

the accounts.

32

(2) The

Finance Officer shall, before ;uoh date as

may be· prescribed I by the

Statutes, pr,eparethe

budget ·

of the ( 4) Theannaal accounts· shall be

audited.

by

afirm of Chartered

Accountant

subject ?o

overall

scru1;iny

of the Comptroller and

Auditor GeneralofIndia

• j

.

• _

I

. I.

I

(5). Theaccountswhen

audited 'shallbe ·

printed and · copies

thereof, , together with the

audit· ,

report, shall be submitted

by the

Vice-Chancellor to the Board. which shall forward them to the State Government with such comments as may be deemed :p.ecessary.

(6) The

University

shall settle

objections

raised inthe I -

,

1

1

,

r audit

and carry out such

instructions as

may be issued

.by

the. State

Government on the

audit

report.

,

;rem?:rary '50.

(1)

At,any time

after

the commencement

of

this Act and arrangements. until such time as the

authorities of the University are duly 'constituted, any officer ofthe

University may be

appointed

by the

Vice-Chancellor

with

tqe

pri?r

approval

of

th7

Chancellor to

carry

·Out the duties .of any such

authority. University forthe

ensuing year.

I

I.

'

i

(3)' The

annual accountsrand-theannual

financial estimates

prepared by·

the

Finance .Officer shall

be

placed before

the

Board

together

with

.the remarks of the Finance I ,-

I

l

! Committee for

approval andthe, Board may pass

resolution with· reference thereto and

communicate the same

to the

• Finance

Officerwho

shall.takeaction in accordance therewith,

.1.."

.J

·J

I

Government

by

designation, .then.

if that

designation

is

altered ot

I

'

.

I

.

.

I

.

'

I

that office ceases to exist the

reference

shall be construed as

a

,

reference to the i altered

designation,

or

.

as the case

may be,

to such

corresponding officer as the state·

Government may direct.

I .

tI'

I

'

(2) The ·

Vice-Chancellor

mky

make , temporary .appointments,

subject tothe

approval ofthe

Board at

?ts next meeting,

following the

making of

suc.h appointments. Reference to '' 151.

Where any provision

of

this Act or of

the

Statutes, government officers tobe;Ordinances or

Regulations

referto ·

an officer

of

the

State construed in cas1e of

change of

designation as reference to corresponding ·

officers.

33

52. The

Board shall have

the

authority todeal

with any

Residuary matter

pertaining

to the

University

not

specifically

dealt

with. provisions. in thisAct.The ·

decision of. the

Boardonallsuch matters shall,

subject torevision

by the

Chancellor, be

final. (ii)

53.

(1)

1be

State

Government may, for the purpose of

removing any difficulties,

in the areas and in

the matters covered

by

this Act,

by

order

published intheOfficial

Gazette:-. (i)

directthatthisActshall

during such

period, as may be.

specified intheordertake

effect.

subject to

such. adaptations

whether bywayof

modifications, addition or omission consistent with

this Actasit may deem fittobe necessary or

expedient, or give such

directionsas

appear toit tobenecessary

" .:

.

.

for theremoval of suchdifficulties thatmay arise in

giving

effecttothe

provisions

of this

Act; (iii)

make.suchother

temporary provisions forthe purpose of

removinganysuch difficultiesasitmay deem fit 'tobenecessary or

expedient:

Provided thatnosuch

order shall bemadeaftertwo

years from thedate

of thecommencementof thisAct.

(2) · All'ordersmadeunder sub-section

(1)

shallbelaid

before 1he

House of the

State

Legislature

for fourteen

days

which maybe comprised inonesessionorintwosuccessive

sessionsaridif before the

expiry of thesessioninwhich

they are solaidorof the session

immediately following, the

House of the

State

Legislature makes any modification in anyofsuch ordersorresolves 1hatany such order shouldnotbe

made,

such

order shall thereafter have effect

only insuch modified formorbe ofnoeffect, asthecase may be, sohowever, ·

that·anysuch modificationorannulment shall bewithout

prejudice tothe

validity

of

anything previously done thereunder.

(3) Ifany question

arises

regarding the

interpretation of any provision of this Actor anyStatutesorOrdinancesor Regulations made

.underthis Act, orastowhetheranyperson has been

duly appointed as orisentitled tobeamember of Removal of difficulties.

;'

34

any authority orother

body

of

the

University, the matter

may be referred totheChancellor

and shallbeso referred iftheVice-Chancellor andany tenmembersofthe Board so

require.

The

C},lancellor ,

shall,

.

after

taking

such advice from theState Government ashe deems necessary, decide· the

question and hisdecision

shall befinal. Repeal and54.

(1) The

Manipur

Technical

University Ordinance, 2016 savings.

(Manipur

Ordinance No.lof

2016) is

hereby repealed.

(2)

Notwithstanding such

repeal,

anything doneor anyaction taken under the said Ordinance- shall bedeemedtohave been done or taken

underthe

corresponding provisions

of this Act.

TH.

KAMIN!

KUMAR

SINGH,

Addl.

Secretary (Law), Government of

Manipur. Printed attheDirectorateof

Printing &

Stationery,

Governmentof

Manipur/305-C/29-l 0-2016. 'Ir·.

SECTIONS