[Translation in English of “2015-21 ag.af.as. aosniayaaivo
MIE Ol WIM M avéqseinwse! ayes” published under the
authority of the Governor. ]
ACT No. 17 OF 2015
THE A. P. J. ABDUL KALAM TECHNOLOGICAL UNIVERSITY
ACT, 2015
An Act to establish and incorporate a University for the promotion of
technical education in the State of Kerala.
Preambie.—-WHEREAS, it is expedient to establish and tncorporate, a
University for the promotion of technical education in the State of Kerala
and for matters connected therewith or incidental! thereto;
Be it enacted in the Sixty-sixth Year of the Republic of India as
follows:—
Ciarrer |
PRELIMINARY
l. Short tle and commencement—(1) This Act may be called the
A.P.J. Abdul Kalam Technological! University Act, 2015.
(2) It shall be deemed to have come into force on the Sth day of
May, 2014.
2. Definitions —in this Act, unless the context otherwise requires,—
(a) “academic autonomy” means a privilege of the University
conferred by regulations permitting a college, institution or department of
the University to conduct academic programmes, develop syllabus for the
respective subjects of the various branches of engineering courses, devise
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[Translation in English of “2015—9131 «ignites; mofioguaosaaloD
moeinacoflcaa (roomium magnetometer moig” published under the
authority of the Govemor.]
ACT N0. 17 OF 2015
THE A. P. J. ABDUL KALAM TECHNOLOGICAL UNIVERSITY
ACT, 2015
An Act to establish and incorporate a Universitvfor the promotion of
technical education in. the Store ofKerola.
Preamble.—-—WHear-,As, it is expedient to establish and incorporate, a
University for the promotion of technical education in the State of Kerala
and for matters connected therewith or incidental thereto;
BE it enacted in the Sixty—sixth Year of the Republic of India as
follows:—
CI IAP'I‘ER 1
PRELIMINARY
1. Short title and commencemciir.—(l) This Act may be called the
A.P.J. Abdul Kalam Technological University Act, 2015.
(2) It shall be deemed to have come into force on the 5th day of
May. 2014.
2. Definitions—M this Act, unless the context otherwise requires,—
(a) “academic autonomy” means a privilege of the University
conferred by regulations permitting a college institution or department of
the University to conduct academic programmes develop syllabus for the
respective subjects of the various b1anches 0t engineering courses, devise
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teaching and evaluation methods, conduct examinations leading to the
award of a degree. post graduate degree, diploma, certificate and such
other titles and distinctions by the University in accordance with the
provisions of this Act, Statutes and Ordinances;
'(b) “Academic Committee” means the Academic Committee of
the University constituted under section 31;
(c) “affiliated college or institution” means a college or institution
imparting technical education and is affiliated to the University in
accordance with the provisions of this Act and the Statutes;
(d) “aided college or institution” means a private college or
institution which is entitled to receive funds from the Government for
payment of salary and allowances to its staff:
(6) “AICTE” means the Ali India Council for Technical Education
established under the All India Council for Technical Education Act, 1987
(Central Act 52 of 1987'):
(t) “authorities” means the authorities of the University as
provided in section 22;
(g) “autonomous college” means a college designated as
autonomous college in accordance with the provisions of this Act and the
Statutes and in which instruction is providcd in accordance with the
provisions of this Act. Statutes. Ordinances and Regulations;
(h) “Board of Governors” means the Board of Governors of the
University: '
(i) “branch of study" means a specialized course of study in
engineering sciences. technology and management declared as such by
the University and leading to the award of a degree, post graduate degree,
diploma, certificate or such other titles and distinctions by the University in
accordance with the provisions of the Statutes and Ordinances:
(j) “Chancellor" means the Chancellor of the University;
(k) “constituent college” means a college maintained and
managed by the University;
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(1) “Dean (Academic)” means the Dean (Academic) of the
University; ‘
(m) “Dean (Research)” means the Dean (Research) of the
University;
(n) “educational agency” means any person or body of persons
who or which establishes and maintains a private engineering college or
more than one private engineering colleges:
(0) “Engineering college” means an institution offering and
conducting engineering courses at undergraduate, graduate, postgraduate
and research level and functions in accordance with the rules, guidelines
and procedures of, and with the approval of, the AlCTE and in
accordance with the provisions of this Act, Statutes, Ordinances and
Regulations:
(p) “engineering course” means a course of study at
undergraduate. graduate. postgraduate or researeh level conducted by an
engineering college:
((1) "Executive Committee" means the Executive Committee of
the University:
I
(r) “faculty" means the teachers of the University or of the
Colleges or Institutions affiliated thereto;
(5) “Government” means Government of Kcrala;
(t) “Gox-‘ernrnent controlled self financing college" means a
college which receives fund fi‘om the Government and provide instructions
in accordance with the provisions of the Statutes. Ordinances and
Regulations and affiliated to the University:
(u) “Government College“1 means a college maintained by the
Government and affiliated to the University:
(v) “hostel" means a unit of residence for the students of the
University, maintained or recognized by the University in accordance with
the provisions of this Act or the Statutes;
(\v)“officcr" means an officer of the University specified in
Chapter III of this Act or any other person designated as an officer by
the Statutes;
79
00 “Orders" means the Orders issued by the University;
(y) “Ordinances" means the Ordinances made by the University
in accordance with the provisions of this Act:
(2) “prescribed” means prescribed by Statutes, Ordinances and
Regulations made under this Act:
(2a) “Principal" means the head of a college;
(2b) “private college" means a college maintained by an
educational agency other than the Government or the University and
affiliated to the University:
(20) “Pro—Chancellor" means the Pro—Chancellor of the University;
(2d) “Pro—Vice—Chancellor“ means the Pi‘OeVice-Chancellor of the
University;
(2e) “Registrar" means the Registrar of the University:
(20‘ iegul at college means a college aiiiliated to the University
in accoidance with the provisions oi this Act and the Statutes which
provide instructions in accordance with the provisions of the Statutes,
Ordinances and Regulations:
(2g) Regul ations" means the Regulations of the University made
under this Act;
(ah) “Statutes" means the Statutes of the University made under
this Act;
(Zi) “Scheduled Castes" shall have the same meaning assigned to
it in clause (24) of article 366 of the Constitution of India;
(zj) “Scheduled Tribes” shail have the same meaning assigned to
it in clause (25) of article 366 of the Constitution of India;
(2k) “State" means the State of Kerala;
(21) “student” means a person duly admitted to and continuing in
a college affiliated to the University or in the University or in an institution,
for undergoing an engineering course leading to the award of a degree,
postgraduate degree. diploma. certificate or other academic distinctions
instituted by the University; ..
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(zm)“teacher” means a person appointed or recognised by the
University for the purpose of imparting instructions or guiding research or
conduct of any other project or conduct of programme, and includes any
other person who may be declared by the Statutes to be a teacher;
(zn) “un-aided college” means a private college not entitled for
any financial assistance from the Government or the University;
(20) “unitary management” means an educational agency which
manages one private college;
(zp) “University” means the A.P.J. Abdul Kalam Technological
University established and incorporated under this Act;
(zq) “University'Fund” means the Technological University Fund
constituted under seetion 50;
(zr) “Vice-Chancellor” means the Vice-Chancellor of the
University.
CHAPTER {I
THE UNIVERSITY
3. Establislmienr and incorporation of the Universityifl) There
shall be established a University by the name “A.P.J. Abdul Kalam
Technological University”, which shall consist of a Chancellor, a
Pro-Chancellor, a Vice-Chancellor, a Pro—Vice Chancellor, a Board
of Governors, an Executive Committee, an Academic Committee,
Research Council and other authorities and officers as provided in
this Act.
(2) The UniViersity shall be a body corporate having perpetual
succession and a common seal and shall sue and be sued by the said
name.
(-3) The University shall be competent to acquire and hold
properties both movable and immovable, and after obtaining previous
sanction of the Government in writing, to lease, sell or otherwise transfer,
for the bona fide need of the University or for a purpose aiming at its
development, any movable or imm0vable property which may have become
vested in it or have been acquired by it for the purpose of the University
81
and to borrow moneys from the State Government, Central Government or
any other State Government 'or from any legally constituted body corporate
and to centract and to do all other things necessary for the purposes of
this Act.
(4) In all suits and other legal proceedings by or against the
University, the pleadings shall be signed and verified by the Registrar or
any other person authorised by'him in this behalf and all processes in
such suits and proceedings shall be issued to, and served on, the
Registrar.
(5) The University shall be both a teaching and affiliating
University.
(6) The headquarters of the University shall be at
Thimvananthapuram.
4. Territorial Limits—n41) The territorial limits of the University shall
extend to the whole of the State of Kerala.
(2) Any Engineering college or Institution situated in the State,
complying with the criteria perscribed under this Act, Statutes and
Ordinances for affiliation, including but not confined to availability of
faculty, administrative machinery. infrastructure (buildings, laboratories etc.)
which will be laid down by the University from time to time under the
provisions of this Act, can be affiliated to the University as,—
(i) regular college, or
(ii) autonomous college, or
(iii) college with academic autonomy, or
(iv) institution. as the case may be.
5. Objects of the UniversityflThe objects of the University shall be
as follows, naniely:w
(a) to give leadership to the technology related policy formulatiOn
and planning of engineering education of the State;
(b) to improve the academic standards of the graduate,
postgraduate and research programmes in engineering sciences, technology
and management;
3334001320 1 51’82
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(c) to ensure the academic standards of all colleges and
institutions affiliated to the University;
((1) to advance and. disseminate learning and knowledge in
engineering sciences and allied fields by fostering and promoting
engineering research;
(e) to design new courses and curricula based on the advances in
accordance with the norms laid down by the AICTE from time to time;
(i) to act as the nodal agency for linkages in the field of
engineering sciences, technology and management with other national and
international institutions;
(g) to promote interdisciplinary education and research in the field
of engineering sciences, technology and management;
(h) to promote acquisition of knowledge in a rapidly developing
and changing society and to continually offer opportunities for upgrading
knowledge;
(i) to impart training with the use of modern communication
media and technologies for the development of skills appropriate for a
learning society in the context of innovations, research and discovery by
establishing eduactional network related to engineering sciences;
(j) to give thrust for the development of indigenous technologies
by encouraging research and other academic activities in the related areas;
(k) to substantially increase enrolment in Postgraduate education
and research programmes in the colleges and institutions with. the aim of
promoting engineering research, development and innovation;
(1) to support the establishment of Centres of excellence for
multidisciplinary applied research in specific thematic areas;
(m) to improve the learning skills of the students by constantly and
continuously improving and upgrading the academic quality and standards
of faculty;
(11) to introduce and sustain innovative systematic quality
improvement programmes in the field of technical education;
I
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(o) to give assistance for innovation «in thefleld of engineering
sciences, technology, management and institution level management
programmes in the State;
(p) to promote community development activities by suitable
extension activities;
6. Admission to the University—{1) Subject to the provisions of
this Act and the Statutes, and in compliance with the principles of
reservation in force from time to time, admission to the University shall be
open to all citizens of India, persons of Indian origin and foreign citizens
who satisfy such criteria as may be prescribed subject to the provisions of
any law for the‘time being in force:
Provided that nothing in this section shall be deemed to require the
University to admit to any course of study any person who does not meet
the prescribed academic standards for admission or to retain on the rolls of
the University any person whose academic records are below the
minimum standards required for the award of a degree, postgraduate
degree or diploma or certificate or whose personal conduct is prejudicial
to the rights and privileges of other students and staff of the University or
to admit to any course 'of study larger than the number of students that
can be accommodated with the available facilities of the University as
determined by the Academic Committee.
(2) Subject to the provisions of sub-section (1). the Government
may give direction to the University to reserve in colleges seats for the
Scheduled Castes, Scheduled Tribes and Socially and Educationally
Backward Classes and other special categories as may be notified from
time to time and candidates from other States and Union Territories in
India:
Provided that no such person shall be entitled to be admitted to any
course under the University unless he meets the minimum required
standards for admission to such course as laid down by the University.
_7. Appointment oerac/iiug and nan—teaching Sfajf—(l) Subject
to the provisions of this Act and the Statutes made thereunder, the
appointments to the posts which are not to be made through the Kerala
Public Service Commission shall be made by the University.
84
(2) In making apm‘ntments to the teaching and non—teaching posts, ,
the University shall, mutatz's mutandt‘s, observe the provisions of clauses
(a), (b) and (c) of rule 14 and the provisions of rules 15, 16, I7 and 17A
of the Kerala State and Subordinate Services Rules, 1958, as amended
from time to time, and communal rotation shall be followed category-wise
treating all the departments as one unit.
(3) The non-teaching staff of any of the Universities specified in
the Schedule to this Act, who are affected by the establishment of the
A.P.J. Abdul Kalam Technological University as per section 3, may give
option for being appointed in this University and the University may
appoint them subject to the terms and conditions as may be prescribed.
(4) The teaching-non-teaching staff may be given appointment on
deputation basis to the similar posts in the University in such manner as
may be prescribed.
(5) Notwithstanding anything contained in any law for the time
being in force, the existing teaching and non-teaching staff under any
University specified in, the Schedule to this Act which comes under the
jurisdiction of the University and may be affected by the establishment of
the said University may be appointed in the University by option and the
Government may, by notification in the Gazette, determine such
appointment, transfer and. the norms thereof.
8. Powers and functions of the University—The University shall
have the following powers and functions, namely:—
(i) to provide instruction and'research in such branches of
engineering sciences, management and technology and interdisciplinary
areas related to them as the University may think fit, and to facilitate for
the advancement of learning and dissemination of knowledge in such
branches;
(ii) to provide for instruction and research in basic sciences and
humanities in so far as it relates to the furtherance of knowledge in
interdisciplinary areas; -
(iii) to lay down the norms and standards for the establishment,
maintenance, administration, supervision and recognition of colleges and
centres maintained by the University;
85
(iv) to affiliate to itself institutions as constituent colleges or
autonomous colleges or regular colleges or colleges with academic
autonomy in accordance with the provisions of this Act and the Statutes,
Ordinances and Regulations and to Withdraw affiliation of colleges
obtained in violation of Statutes of the University;
(v) to confer academic autonomy to affiliated colleges, institutions
or a department of the affiliated colleges or institutions or a department
maintained by the University;
(vi) to'establish. maintain and administer colleges or other centres
of learning or centres for conducting research programmes or institutions
necessary to carry out the objectives of the University;
(vii) to hold examinations and to confer degrees, postgraduate
degrees, diplomas, certificates and other academic distinctions to persons
who,—
(a) shall have pursued a prescribed course of study in the
University or any college or institutions thereunder and shall have passed
the prescribed examinations of the University unless exempted therefrom
in the manner prescribed; or
(b) shall have carried on research satisfactorily under
conditions as may be prescribed and which has been duly evaluated;
' (viii) to confer honorary degrees and other distinctions in
accordance with the conditions that may be prescribed in the Statutes;
(ix) to withhold or withdraw or cancel degree, postgraduate degree,
diploma, certificates or other distinctions under conditions that may be
prescribed by the Statutes after giving the persons affected a reasonable
opportunity of being heard;
(x) to fix the fees payable to the University;
(xi) to establish, maintain and administer hostels and to recognise
hostels which are not under the management of the University and to-
suspend or withdraw such recognition; ‘
(xii) to create various categories of posts in the University and in
colleges and Centres maintained by the University with the prior approval
of the Government and to prescribe by Statutes the scales of pay for
86
such posts and to prescribe their qualifications and methods of appointment
and to make appointments to such posts to which appointments are not to
be made through the Kerala Public Service Commission;
(xiii) to control and regulate admission of students for various
courses of study in colleges, Departments or Centres maintained by the
University;
(xiv) to provide for the inspection of affiliated colleges and to issue
such directions as the University may deem fit;
(xv) to institute and award fellowships, travelling feHOWShips,'
scholarships, studentships, medals and prizes for teachers and students of
the University and affiliated colleges;
(xvi) to co—operate with other Universities or any authorities or
associations in such manner and for such purposes as the University may
determine;
(xvii) to augment the resources of the University by exploring or
innovating the activities such as research, development, consultancy, training
programmes or by providing services to industry, trade or any other non—
governmental organisations;
(xviii) to recommend to the Government to take over, in the public
interest, the management of colleges or institutions where irregularities or
dereliction of criminal nature by the management of such college or
institution are prime facie evident to the committee of enquiry appointed
by the University;
(xix) to receive funds for collaboration programmes from foreign
agencies subject to rules and regulations of the Central Government and
State Government in that behalf;
(xx) to lay down service conditions including code of conduct,
workload, norms of performance appraisal and such other instructions or
directions for teachers of affiliated colleges and University teachers as, in
the opinion of the University, may be necessary in academic matters;
(xxi) to define the powers and duties of the officers of the
University other than the Vice—Chancellor;
87
(xxii) to exercise control over the students of the University, to
secure their standard of education, welfare, discipline and health and to
exercise control for similar purposes over the students of affiliated colleges
through such colleges;
(xxiii) to accept, hold and manage any endowments, donations or
funds which may become vested in it for the purposes of the University
by grant, testamentary disposition or otherwise and to invest such
endowments, donations or funds in any manner that the University may
deem fit and to institute scholarships, medals etc. from such funds subject
to the condition that any donation from a foreign country, foreign
foundation or any person in such country or foundation shall be accepted
by the University only in accordance with the rules and guideline of the
Central Government and the State Government;
(xxiv) to acquire and hold any property, movable or immovable,
which may become vested in it for the purposes of the University by way
of purchase, grant, testamentary disposition or otherwise and to demise,
alienate or otl erwise dispose of all or any of the properties belongingto
the University for bona fide purposes only of the University and also-to
do all other acts incidental or appertaining to a body corporate :
Provided that the prior permission of the Government shall be
obtained for the purpose of grant of demise or to alienate or otherwise
dispose of the immovable properties;
(XXV) to borrow money with or without security, for such purposes
as may be approved by the Government, from the Central Government,
the AICTE, or other incorporated bodies subject to the provisions of this
Act:
(xxvi) to make Statutes, Ordinances and Regulations and to
amend, modify or repeal the same;
(xxvii) generally to do such other acts as may be required for the
furtherance of the objects and purposes of this Act.
9. Control of Governmentifl) Without prior approval of the
Government, the University shall not,m
(i) create any new post of teachers, officers or other
employees; '
88
(ii) revise pay, allowances, post-retirement benefits and other
benefits of its teachers, officers and other employees;
(iii) grant any special pay, allowance or other extra
remuneration of any description, including ex-gratz'a payment or other
benefits having financial implications, to any of its teachers, officers or
other employees;
(iv) divert any funds earmarked for any purpose other than
that for which it was received;
(v) take any decision regarding affiliated colleges resulting in
direct or‘ indirect additional financial liability to the Government.
(2) Where the University makes default in exercising powers or
performing duties as specified in this Act and Statutes to be made or
where the University has not exercised such powers or performed such
duties adequately or makes default in complying with any order issued by
the Government, the Government may, by conducting such enquiry as it '
may deem fit, issue a directive to the University for proper exercise of
such powers or performance of such duties or compliance with the order
and it shall be the duty of the University to comply with such direction.
(3) The Comptroller and Auditor General and the Government shall
carry out audit of the accounts of the University or a constituent college
under the University regularly at such intervals as provided in the relevant
Acts and as deem fit to the Government. '
CHAPTER III
THE CHANCELLOR, PRO—CHANCELLOR AND
OFFICERS OF THE UNIVERSITY
10. The C hanceflorz%l) The Govemor of Kerala shall, by virtue of
his office, be the Chancellor of the University.
(2) The Chancellor shall be the Head of the University and when
present, 'shall preside over the convocations of the University.
(3) The Chancellor shall, after obtaining report in writing fi‘om the
Vice—Chancellor, suspend or modify any resolution, order or proceedings of
any authority, body, committee or officer, which in the opinion of the
89
Chancellor is not in conformity with this Act, Statutes, Ordinance-s or
Regulations or is against the interest of the University and the University,
authority, body, committee and ofi‘icer shall comply with the same:
Provided that, before making any such order, the Chancellor shall call
upon the University, authority, body, committee or officer, as the case may
be, to show cause within the period specified, why such an order should
not be made, and if any cause is shown, the Chancellor shall consider the
same and after consulting the Government wherever he deems it
necessary, decide the action to be taken in the said matter, and such
decision shall be final.
(4) The Chancellor shall have the power to remove the Vice—
Chancellor front his office. on the recommendation of the Government or
otherwise On the satisfaction of the Chancellor, by an order in writing on
charges of misappropriation of funds, misconduct, mismanagement or any
'other good and sufficient reason:
Provided that before taking action under this sub~section, the
Chancellor shall be satisfied as to the reality of the allegation by a suitable
enquiry on such allegations:
Provided further that the Vice—Chancellor shall notlbe removed under
this section unless he has been given a reasonable opportunity of showing
cause against the action proposed to be taken against him.
(5) The Chancellor shall exercise such other powers and perform
such other duties as may be conferred upon, or vested in, the Chancellor
by or under this Act or the Statutes.
11. The Pro-Chancellorc—(I) The Minister-in—charge of Education in
2‘ the State shall, by virtue of his office, he the Pro-Chancellor of the
University.
(2) In the absence of the Chancellor or during his inability to act,
the Pro-Chancellor shall exercise all the powers and perform all the
functions of the Chancellor.
(3) The annual programme of work'of the University shall be
referred to the Pro—Chancellor for his information and any suggestion made
by him may be considered by the Board of Governors.
3384002015152
90
(4) The Pro-Chancellor shall also exercise such powers and
perform such functions of the Chancellor as theChancellor may, by order
in writing delegate to the Pro-Chancellor and such delegation may be
subject to such restrictions and conditions as may be specified in such
order.
12. Officers of the Universigai’lhe following shall be the officers of
the University, namely:—
(i) the Vice-Chancellor;
(ii) the Pro-Vice-Chancellor;
(iii) the Registrar;
(iv) the Finance Officer;
(v) the Controller of Examinations;
(vi) the Dean (Research);
(vii) the Dean (Academic);
(viii) such other persons in the service of the University as may
be declared by the Statutes to be officers of the University.
13. The Viee—Chancellor—~(l) The Vice—Chancellor shall be the
principal executive and academic officer of the University. He shall be the
ex—ofi’icio Chairman of the Executive Committee and of the Academic
Committee.
_ (2) The first Vice~Chancellor shall be appointed by the Chancellor
on the recommendation of the Government and thereafter the Vice-
Chancellor shall be appointed by the Chancellor from among a panel of
names recommended by a Search Connnittee consisting of the following
members, namely:'—
(i) one member elected by the Board of Governors;
(ii) one member nominated by the AICTE;
(iii) the Chief Secretary of the State, who shall be the
Convenor of the Committee.
91
(3) The process of preparing a panel shall begin atleast three
months before the probable date of occurrence of the vacancy of the
Vice~Chancellor and shall be completed within the time—limit fixed by the
Chancellor. The Chancellor, however, may extend such time-limit, if, in the
exigency of the circumstances, it is necessary to do so. However, the
process of preparation of the panel shall be completed within a period of
_ three months, including the period so extended.
(4) The Committee shall recommend unanimously a panel of not
less than three suitable persons from amongst the eminent persons in the
field of engineering sciences. The names shall be in English alphabetical
order. The report shall be accompanied by a detailed write-up on the
suitability of each person included in the panel. In case the Committee
fails to make a unanimous recommendation as provided, each member of
the Commit-tee may submit the name of one person each to the
Chancellor. .The non-submission of the name by any member of the
Committee shall not invalidate the appointment of the Vice—Chancellor.
(5) No person who is more than sixty one years of age shall be
appointed as Vice—Chancellor and after the appointment, he Shall, subject
to the terms and conditions of his appointment, hold office for a period of
four years from the date on which he enters upon his office or till he
attains the age of sixty five years, whichever is earlier.
(6) The persons appointed as Vice—Chancellor will be eligible. for
re—appointment provided he has not attained the maximum age mentioned
in sub—section (5).
(7) Where the vacancy of Vice—Chancellor arises in any of the
follOWing circumstances, the” Chancellor may appoint the Vice—Chancellor
of any other University or the Pro—Vice Chancellor of this University or
the Secretary to Government, Higher Education Department, recommended
by the Government, to be the Vice-Chancellor for a period of not
exceeding six months in the aggregate, namely:7
(i) where-the committee appointed under sub—section (1) is unable
to recommend any name within the time-limit specified by the Chancellor;
92‘
(ii) where vacancy occurs in the office- of'the Vice-Chancellor
because of death, resignation or otherwise and it cannot be filled: up-
conveniently and expeditiously in accordance with the provisions of
sub-sections (1) to (5) ;
(iii) where the vacancy in the office of the Vice-Chancellor
arises temporarily because of leave, illness or of any other causes;
(iv) where the term of office of the Vice-Chancellor expires; or
(v) where there is any other emergency:
Provided that the person so appointed shall cease to hold such office
on the date on which the Vice—Chancellor resumes office.
(8) The Vice-Chancellor shall be a whole—time salaried officer of
the University.
(9) The remuneration payable to, and other conditions of service
of, the Vice~Chancellor shall be such as may be prescribed by Statutes.
(10) Such sumptuary allowance as the Government may approve
from time to time or as prescribed by Statutes, shall be placed at the
disposal of the Vice-Chancellor.
(11) The Vices-Chancellor may, by writing under his hand addressed
to the Chancellor, after giving one mohth’s notice,. resign from his office
and shall cease to hold that office on the acceptance of the resignation by
the Chancellor or on the. date of expiry of the said notice period,
whichever is earlier.
(12) The Vice-Chancellor may be removed from the office if the
Chancellor is satisfied that he,_ ,
(i) has become insane and stands‘so declared by a competent
authority;
(ii) has been convicted by a court for any offence involving.
moral turpitude;
(iii) has become an undischarged insolvent and stands so
declared by a competent authority;
93‘
(iv) has become physically unfit and incapable of discharging
fiinctions due to protracted illness or physical disability ;.
(v): where the Government is satisfied that there is misuse of
power as against this Act, Rules, Statues and Regulations or causing
administrative- stalemate due to the activities violating the prescribed
jurisdiction, the Government shall have the power to- recommend to the
' Chancellor to remove the ViceChaneellor from the positions:
Provided that before taking steps for removal: of the incumbent
Vice—Chancellor under clause (iv), a reasonable opportunity to show cause
shall- be given to him-._
14. Pot/vein of the Vice-Chancellon'fi( 1) The Vice-Chancellor- shall
be the principal academic and executive officer. of the" University. He shall
be responsible for the development of academic programmes of the
University. He shall oversee and monitor the administration of the
academic programmes and general administration of the University to
ensure efficiency and good order of the University.
(2) The Vice—Chancellor shall have the power to convene
meetings of any of the authorities, bodies or committees, as and when he
considers that such meeting is necessary.
(3) The Vice—Chancellor shall ensure that the directions issued by
the Board of Governors are strictly complied with or implemented.
(4) It shall be the duty of the Vice-Chancellor to ensure that the
actions of the University are carried out in accordance with the provisions
of this Act, Statutes, Ordinances and Regulations and that the decisions of
the authorities, bodies and committees are not incensistent with this Act,
Statutes, Ordinances or Regulations.
(5) If there are reasbnable grounds for the Vice~Chancellor to
believe that there is an emergency which requires immediate action to be
taken, he shall, take such action as he thinks necessary, and shall, as- soon
as may be, report in writing, the grounds for the emergency and the
action taken by him, to such authority or body which, in the ordinary
course, would have dealt with the matter. In the event of a difference
94
arising between the Vice-Chancelior and the authority, on the issue of
existence of such an emergency, or on the action taken or on both, the
matter shall be referred to the Chancellor whose decision shall be final.
(6) Where any matter is required to be regulated by Statutes or
Regulations but no Statutes or Regulations have been made in that behalf,
the Vice—Chancellor shalt, for the time being, regulate the matter by issuing
such directions as the Vice-Chancellor thinks necessary, and shat], .as soon
as may be, submit them before the Board of Governors or other authority
or body concerned for appronal.
(7) The Vice-Chancellor shall appoint the University teachers
based on the recommendations of the Solection Committee constituted for
the said purpose in such manner as may be prescribed by Statutes and
with the approval of the Executive Committee.
(8) The Vice-Chanceilor shall appoint all ofi-icers of the University
of and above the rank of Deputy Registrar :based on the
recommendations of ‘the Selection Committee constituted :in 'suCh marmer
as may be prescribed by Statutes :and with the approval of the Executive
Committe.
(9) The Vice—Chancellor shall have the financiai power to make
expendituressubject to the limit fixed by the Statutes.
(10) As the Chairperson of the authorities or bodies or
committees of the University, the Vice-Chancellor shali have, subject to
the approval—of the Executive Committee, the power to suspend a member
from the meeting of theauthority, body or committee for obstructing or
stalling the proceedings or for indulging in behaviour unbecoming of a
member and shall report the matter accordingly to the Board of
Governors.
(11) Subject to the provisions of the Statutes and Ordinances and
the approval of the Executive Committee, the Vice-Chanceilor shat] have
the power to suspend, discharge, dismiss or otherwise take any disciplinary
action against the staff of the University after giving them reasonable
opportunity to defend their part.
95
(12) The Vice—Chancellor shall appoint the members of all
Committees and Boards in accordance with the Statutes, unless specified. 7
in this Act.
(13) The Vice—Chancellor shall place before the Board of
Governors and Executive Committee a report of the work done by the
University periodicallyas provided under the Statutes.
(14) The Vice-Chancellor shall exercise such other powers and
perform such other duties as may be conferred upon the Vice-Chancellor
by or under this Act and Statutes.
15. Appoimmem. powers and duties of the Pro-Vice—Cimncellox—
(1) The Chancellor shall appoint a person recommended bythe
Government, who is working in the field of engineering, technology and
having the qualifications prescribed in the Statutes, to be the Pro-Vice-
Chancellor, who shall be a full-time salaried officer of the University.
(2) No person who is more than sixty years of age shall be
appointed as Pro—Vice-Chancellor.
(3) The term of appointment of the Pro-Vice-Chancellor shall be
‘ for a period of four years and if found eligible for reappointment, he may
be appointed for the next four years also:
Provided that no person who is more than sixty years of age shall be
eligible for reappointment.
(4) The salary and other conditions of service of the
Pro-Vice-Chancellor shall be as determined by the Chancellon
(5) Subject to the provisions of this Act and the Statutes,
Ordinances and Regulations, the powers and duties of the Pro-
Vice-Chancellor shall be determined by the Chancellor in consultation with
the Vice-Chancellor and the Pro-Vice-Chancellor shall exercise such
powers and perform such duties in due course.
16. Appointment, powers and functions of the Registrar—(1) The
Executive Committee shall, with the approval of the Government, appoint
a person recommended by a Selection Committee determined by the
Executive Committee, with the Chancellor as the Convenor, as my be
prescribed by Statutes, to be the Registrar. The first Registrar shall be
appointed by the Govemment.
teaching and evaluation methods, conduct examinations leading to the
award of a degree, post graduate degree, diploma, certificate and such
other titles and distinctions by the University in accordance with the
provisions of this Act, Statutes and Ordinances;
‘(b) “Academic Committee” means the Academic Cominittee of
the University constituted under section 31;
(c) “affiliated college or institution” means a college or institution
imparting technical education and is affiliated to thé University in
accordance with the provisions of this Act and the Statutes;
(d) “aided college or institution” means a private college or
institution which is entitled to receive funds from the Government for
payment of salary and allowances to its staff;
(e) “AICTE” means the Ail India Council for Technical Education
established under the All India Council for Technical Education Act, 1987
(Central Act 52 of 1987);
(f) “authorities” means the authorities of the University as
provided in section 22;
(g) “autonomous college” means a college designated as
autonomous college in accordance with the provisions of this Act and the
Statutes and in which instruction is provided in accordance with the
provisions of this Act, Statutes, Ordmances and Regulations;
(h) “Board of Governors” means the Board of Governors of the
University: ,
(@) “branch of study” means a specialized course of study in
engineering sciences, technology and management declared as such by
the University and leading to the award of a degree, post graduate degree,
diploma, certificate or such other titles and distinctions by the University in
accordance with the provisions of the Statutes and Ordinances:
Gg) “Chancellor” means the Chancellor of the University;
(k) “constituent college” means a college maintained and
managed by the University;
(I) “Dean (Academic)” means the Dean (Academic) of the
University; :
(m) “Dean (Research)” means the Dean (Research) of the
University;
(n) “educational agency” means any person or body of persons
who or which establishes and maintains a private engineering college or
more than one private engineering colleges:
(o) “Engineering college” means an institution offering and
conducting engineering courses at undergraduate, graduate, postgraduate
and research tevel and functions in accordance with the rules, guidelines
and procedures of, and with the approval of, the AICTE and in
accordance with the provisions of this Act, Statutes, Ordinances and
Regulations:
(p) “engineering course” means a course of study at
undergraduate, graduate. postgraduate or research level conducted by an
engineering college:
(q) “Executive Committee” means the Executive Committee of
the Universtly: .
(r) “faculty” means the teachers of the University or of the
Colleges or Institutions affiliated thereto:
(s) “Government” means Government of Kerala;
(t) “Government controlled self financing college” means a
college which receives fund from the Government and provide instructions
in accordance with the provisions of the Statutes, Ordinances and
Regulations and affiliated to the University:
(u) “Government College” means a college maintained by the
Government and affiliated to the University:
(vy) “hostel” means a unit of residence for the students of the
Universily, maintained or recognized by the University in accordance with
the provisions of this Act or the Statutes:
(w) officer” means an officer of the University specified in
Chapter III of this Act or any other person designated as an officer by
the Statutes;
(x) “Orders” means the Orders issued by the University;
(y) “Ordinances” means the Ordinances made by the University
in accordance with the provisions of this Act:
(z) “prescribed” means prescribed by Statutes, Ordinances and
Regulations made under this Act:
(za) “Principal” means the head of a college;
(zb) “private college” means a college maintained by an
educational agency other than the Government or the University and
affiliated to the University:
(zc} “Pro-Chancellor” means the Pro-Chancellor of the University;
(zd) “‘Pro-Vice-Chancellor” means the Pro-Vice-Chancellor of the
University:
(ze) “Registrar” means the Registrar of the University:
(zf} “regular college” means a college affiliated to the University
in accordance with the provisions of this Act and the Statutes which
provide instructions in accordance with the provisions of the Statutes,
Ordinances and Regulations:
(zg) “Regulations” means the Regulations of the University made
under this Act:
(zh} “Statutes” means the Statutes of the University made under
this Act:
(zi) “Scheduled Castes” shall have the same meaning assigned to
it in clause (24) of article 366 of the Constitution of India;
(z]) “Scheduled Tribes” shafl have the same meaning assigned to
it in clause (25) of article 366 of the Constitution of India;
(zk) “State” means the State of Kerala;
(zl) “student” means a person duly admitted to and continuing in
a college affiliated to the University or in the University or in an institution,
for undergoing an engineering course leading to the award of a degree,
postgraduate degree. diploma, certificate or other academic distinctions
instituted by the University; r
(zm)“teacher” means a person appointed or recognised by the
University for the purpose of imparting instructions or guiding research or
conduct of any other project or conduct of programme, and includes any
other person who may be declared by the Statutes to be a teacher;
(zn) “un-aided college” means a private college not entitled for
any financial assistance from the Government or the University;
(zo) “unitary management” means an educational agency which
manages one private college;
(zp) “University” means the A.P.J. Abdul Kalam Technological
University established and mcorporated under this Act;
(zq) “University Fund” means the Technological University Fund
constituted under section 50;
(zr) “Vice-Chancellor” means the Vice-Chancellor of the
University,
Cuapter {I
THE UNIVERSITY
3. Establishment and incorporation of the University.—(1) There
shall be established a University by the name “A.P.J. Abdul Kalam
Technological University”, which shall consist of a Chancellor, a
Pro-Chancellor, a Vice-Chancellor, a Pro-Vice Chancellor, a Board
of Governors, an Executive Committee, an Academic Committee,
Research Council and other authorities and officers as provided in
this Act.
(2) The University shall be a body corporate having perpetual
succession and a commion seal and shall sue and be sued by the said
name.
(3) The University shall be competent to acquire and hold
properties both movable and immovable, and after obtaining previous
sanction of the Government in writing, to lease, sell or otherwise transfer,
for the bona fide need of the University or for a purpose aiming at its
development, any movable or immovable property which may have become
vested in it or have been acquired by it for the purpose of the University
sl
and to borrow moneys from the State Government, Central Government or
any other State Government or from any legally constituted body corporate
and to contract and to do all other things necessary for the purposes of
this Act.
(4) In all suits and other legal proceedings by or against the
University, the pleadings shall be signed and verified by the Registrar or
any other person authorised by him in this behalf and all processes in
such suits and proceedings shall be issued to, and served on, the
Registrar.
(5) The University shall be both a teaching and affiliating
University.
(6) The headquarters of the University shall be at
Thiruvananthapuram.
4, Territorial Limits.—-(1) The territorial limits of the University shall
extend to the whole of the State of Kerala.
(2) Any Engineering college or Institution situated in the State,
complying with the criteria perscribed under this Act, Statutes and
Ordinances for affiliation, including but not confined to availability of
faculty, administrative machinery, infrastructure (buildings, laboratories etc.)
which will be laid down by the University from time to time under the
provisions of this Act, can be affiliated to the University as;—
(i) regular college, or
(ti) autonomous college, or
(ii) college with academic autonomy, or
(iv) institution, as the case may be.
5. Objects of the University—-The objects of the University shail be
as follows, namely:—
(a) to give leadership to the technology related policy formulation
and planning of engineering education of the State:
(b) to improve the academic standards of the graduate,
postgraduate and research programmes in engineering sciences, technology
and management:
33/3400/20 1 5/52
(c) to ensure the academic standards of all colleges and
institutions affiliated to the University;
(d) to advance and disseminate learning and knowledge in
engineering sciences and allied fields by fostering and promoting
engineering research;
(e) to design new courses and curricula based on the advances in
accordance with the norms laid down by the AICTE from time to time;
(f) to act as the nodal agency for linkages in the field of
engineering sciences, technology and management with other national and
international institutions;
(g) to promote interdisciplinary education and research in the field
of engineering sciences, technology and management;
(h) to promote acquisition of knowledge in a rapidly developing
and changing society and to continually offer opportunities for upgrading
knowledge;
(i) to impart training with the use of modern communication
media and technologies for the development of skills appropriate for a
learning society in the context of innovations, research and discovery by
establishing eduactional network related to engineering sciences;
(j) to give thrust for the development of indigenous technologies
by encouraging research and other academic activities in the related areas;
(k) to substantially increase enrolment in Postgraduate education
and research programmes in the colleges and institutions with the aim of
promoting engineering research, development and innovation;
(i) to support the establishment of Centres of excellence for
multidisciplinary applied research in specific thematic areas;
(m) to improve the learning skills of the students by constantly and
continuously improving and upgrading the academic quality and standards
of faculty;
{n) to introduce and sustain innovative systematic quality
improvement programmes in the field of technical education;
t
(0) to give assistance for innovation.in the field of engineering
sciences, technology, management and institution level management
programmes in the State;
(p) to promote community development activities by suitable
extension activities;
6. Admission to the University-——(1} Subject to the provisions of
this Act and the Statutes, and in compliance with the principles of
reservation in force from time to time, admission to the University shall be
open to all citizens of India, persons of Indian origin and foreign citizens
who satisfy such criteria as may be prescribed subject to the provisions of
any law for the time being in force:
Provided that nothing in this section shall be deemed to require the
University to admit to any course of study any person who does not meet
the prescribed academic standards for admission or to retain on the rolls of
the University any person whose academic records are below the
minimum standards required for the award of a degree, postgraduate
degree or diploma or certificate or whose personal conduct is prejudicial
to the rights and privileges of other students and staff of the University or
to admit to any course of study larger than the number of students that
can be accommodated with the available facilities of the University as
determined by the Academic Commitiee.
(2) Subject to the provisions of sub-section (1), the Government
may give direction to the University to reserve in colleges seats for the
Scheduled Castes, Scheduled Tribes and Socially and Educationally
Backward Classes and other special categories as may be notified from
time to time and candidates from other States and Union Territories in
India:
Provided that no such person shall be entitled to be admitted to any
course under the University unless he meets the mmimum required
standards for admission to such course as laid down by the University.
7. Appointment of teaching and non-teaching staff—(\) Subject
to the provisions of this Act and the Statutes made thereunder, the
appointments to the posts which are not to be made through the Kerala
Public Service Commission shall be made by the University.
(2) In making appointments to the teaching and non-teaching posts, _
the University shall, mutatis mutandis, observe the provisions of clauses
(a), (b) and (c) of rule 14 and the provisions of rules 15, 16, 17 and 17A
of the Kerala State and Subordinate Services Rules, 1958, as amended
from time to time, and communal rotation shall be followed category-wise
treating all the departments as one unit.
(3) The non-teaching staff of any of the Universities specified in
the Schedule to this Act, who are affected by the establishment of the
A.P.J, Abdul Kalam Technological University as per section 3, may give
option for being appointed in this University and the University may
appoint them subject to the terms and conditions as may be prescribed.
(4) The teaching-non-teaching staff may be given appointment on
deputation basis to the similar posts in the University in such manner as
may be prescribed.
(5) Notwithstanding anything contained in any law for the time
being in force, the existing teaching and non-teaching staff under any
University specified in the Schedule to this Act which comes under the
jurisdiction of the University and may be affected by the establishment of
the said University may be appointed in the University by option and the
Government may, by notification in the Gazette, determine such
appointment, transfer and. the norms thereof.
8. Powers and functions of the University —The University shall
have the following powers and functions, namely:-—
(i) to provide instruction and research in such branches of
engineering sciences, management and technology and interdisciplinary
areas related to them as the University may think fit, and to facilitate for
the advancement of learning and dissemination of knowledge in such
branches;
(i) to provide for instruction and research in basic sciences and
humanities in so far as it relates to the furtherance of knowledge in
interdisciplinary areas;
(it) to lay down the norms and standards for the establishment,
maintenance, administration, supervision and recognition of colleges and
centres maintained by the University;
{iv) to affiliate to itself institutions as constituent colleges or
autonomous colleges or regular colleges or colleges with academic
autonomy im accordance with the provisions of this Act and the Statutes,
Ordinances and Regulations and to withdraw affiliation of colleges
obtained in violation of Statutes of the University;
(v) to confer academic autonomy to affiliated colleges, institutions
or a department of the affiliated colleges or institutions or a department
maintained by the University;
(vi) to establish. maintain and administer colleges or other centres
of learning or centres for conducting research programmes or institutions
necessary to carry out the objectives of the University;
(vii) to hold examinations and to confer degrees, postgraduate
degrees, diplomas, certificates and other academic distinctions to persons
who,— ,
{a) shall have pursued a prescribed course of study in the
University or any college or institutions thereunder and shall have passed
the prescribed examinations of the University unless exempted therefrom
i the manner prescribed; or
(b) shall have carried on research satisfactorily under
conditions as may be prescribed and which has been duly evaluated:
' (viii) to confer honorary degrees and other distinctions in
accordance with the conditions that may be prescribed in the Statutes;
(ix) to withhold or withdraw or cancel degree, postgraduate degree,
diploma, certificates or other distinctions under conditions that may be
prescribed by the Statutes after giving the persons affected a reasonable
opportunity of being heard;
(x) to fix the fees payable to the University;
(xi) to establish, maintain and administer hostels and to recognise
hostels which are not under the management of the University and to
suspend or withdraw such recognition; .
(xl) to create various categories of posts in the University and in
colleges and Centres maintained by the University with the prior approval
of the Government and to prescribe by Statutes the scales of pay for
such posts and to prescribe their qualifications and methods of appointment
and to make appointments to such posts to which appointments are not to
be made through the Kerala Public Service Commission;
(xiii) to control and regulate admission of students for various
courses of study in colleges, Departments or Centres maintained by the
University;
(xiv) to provide for the mspection of affiliated colleges and to issue
such directions as the University may deem fit;
(xv) to institute and award fellowships, travelling fellowships,
scholarships, studentships, medals and prizes for teachers and students of
the University and affiliated colleges;
(xvi) to co-operate with other Universities or any authorities or
associations in such manner and for such purposes as the University may
determine;
(xvH)} to augment the resources of the University by exploring or
innovating the activities such as research, development, consultancy, training
programmes or by providing services to industry, trade or any other non-
governmental organisations;
(xviii) to recommend to the Government to take over, in the public
interest, the management of colleges or institutions where irregularities or
dereliction of criminal nature by the management of such college or
institution are prima facie evident to the committee of enquiry appointed
by the University;
(xix) to receive funds for collaboration programmes from foreign
agencies subject to rules and regulations of the Central Government and
State Government in that behalf;
(xx) to lay down service conditions including code of conduct,
workload, norms of performance appraisal and such other instructions or
directions for teachers of affiliated colleges and University teachers as, in
the opinion of the University, may be necessary in academic matters;
(xxi) to define the powers and duties of the officers of the
University other than the Vice-Chancellor;
(xxii) to exercise control over the students of the University, to
secure their standard of education, welfare, discipline and health and to
exercise control for similar purposes over the students of affiliated colleges
through such colleges;
(xxiit) to accept, hold and manage any endowments, donations or
funds which may become vested in it for the purposes of the University
by grant, testamentary disposition or otherwise and to invest such
endowments, donations or funds in any manner that the University may
deem fit and to institute scholarships, medals etc. from such funds subject
to the condition that any donation from a foreign country, foreign
foundation or any person in such country or foundation shall be accepted
by the University only in accordance with the rules and guideline of the
Central Government and the State Government;
(xxiv) to acquire and hold any property, movable or immovable,
which may become vested in it for the purposes of the University by way
of purchase, grant, testamentary disposition or otherwise and to demise,
alienate or otl erwise dispose of all or any of the properties belonging to
the University for bona fide purposes only of the University and also: to
do all other acts incidental or appertaining to a body corporate :
Provided that the prior permission of the Government shall be
obtained for the purpose of grant of demise or to alienate or otherwise
dispose of the immovable properties ;
(xxv) to borrow money with or without security, for such purposes
as may be approved by the Government, from the Central Government,
the AICTE, or other incorporated bodies subject to the provisions of this
Act:
(xxvi) to make Statutes, Ordinances and Regulations and to
amend, modify or repeal the same;
(xxvit) generally to do such other acts as may be required for the
furtherance of the objects and purposes of this Act.
9. Control of Government.—(1) Without prior approval of the
Government, the University shall not,-—-
(1) create any new post of teachers, officers or other
employees;
(1) revise pay, allowances, post-retirement benefits and other
benefits of its teachers, officers and other employees;
(iii) grant any special pay, allowance or other extra
remuneration of any description, including ex-gratia payment or other
benefits having financial implications, to any of its teachers, officers or
other employees;
(iv) divert any funds earmarked for any purpose other than
that for which it was received;
(v) take any decision regarding affiliated colleges resulting in
direct or indirect additional financial liability to the Government.
(2) Where the University makes default in exercising powers or
performing duties as specified in this Act and Statutes to be made or
where the University has not exercised such powers or performed such
duties adequately or makes default in complying with any order issued by
the Government, the Government may, by conducting such enquiry as it:
may deem fit, issue a directive to the University for proper exercise of
such powers or performance of such duties or compliance with the order
and it shall be the duty of the University to comply with such direction.
(3) The Comptroller and Auditor General and the Government shall
carry out audit of the accounts of the University or a constituent college
under the University regularly at such intervals as provided in the relevant
Acts and as deem fit to the Government. —
Cuapter [1]
THE CHANCELLOR, PRO-CHANCELLOR AND
OFFICERS OF THE UNIVERSITY
10. fhe Chancellor—{1) The Govemor of Kerala shall, by virtue of
his office, be the Chancellor of the University.
(2) The Chancellor shall be the Head of the University and when
present, ‘shall preside over the convocations of the University.
(3) The Chancellor shall, after obtaining report in writing from the
Vice-Chancellor, suspend or modify any resolution, order or proceedings of
any authority, body, committee or officer, which in the opinion of the
Chancellor is not in conformity with this Act, Statutes, Ordinances or
Regulations or is against the interest of the University and the University,
authority, body, committee and officer shall comply with the same:
Provided that, before making any such order, the Chancellor shall call
upon the University, authority, body, committee or officer, as the case may
be, to show cause within the period specified, why such an order should
not be made, and if any cause is shown, the Chancellor shall consider the
same and after consulting the Government wherever he deems it
necessary, decide the action to be taken in the said matter, and such
decision shall be final.
(4) The Chancellor shall have the power to remove the Vice-
Chancellor from his office, on the recommendation of the Government or
otherwise on the satisfaction of the Chancellor, by an order in writing on
charges of misappropriation of funds, misconduct, mismanagement or any
other good and sufficient reason:
Provided that before taking ‘action under this sub-section, the
Chancellor shall be satisfied as to the reality of the allegation by a suitable
enquiry on such allegations:
Provided further that the Vice-Chancellor shall not. be removed under
this section unless he has been given a reasonable opportunity of showing
cause against the action proposed to be taken against him,
(5) The Chancellor shall exercise such other powers and perform
such other duties as may be conferred upon, or vested in, the Chancellor
by or under this Act or the Statutes.
ll. The Pro-Chancellor-—(¥) The Minister-in-charge of Education in
the State shall, by virtue of his office, be the Pro-Chancellor of the
University.
(2) In the absence of the Chancellor or during his inability to act,
the Pro-Chancellor shall exercise all the powers and perform all the
functions of the Chancellor.
(3) The annual programme of work of the University shall be
referred to the Pro-Chancellor for his information and any suggestion made
by him may be considered by the Board of Governors.
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(4) The Pro-Chancellor shall aiso exercise such powers and
perform such functions of the Chancellor as the Chancellor may, by order
in writing delegate to the Pro-Chancellor and such delegation may be
subject to such restrictions and conditions as may be specified in such
order.
12. Officers of the University—The following shali be the officers of
the University, namely:—
(i) the Vice-Chancellor;
(ti) the Pro-Vice-Chancellor;
(ii) the Registrar;
{iv} the Finance Officer;
(v) the Controller of Examinations;
(vi) the Dean (Research);
(wii) the Dean (Academic):
(viii) such other persons in the service of the University as may
be declared by the Statutes to be officers of the University.
13. The Vice-Chancellor.—{1}) The Vice-Chancellor shall be the
principal executive and academic officer of the University. He shail be the
ex-officio Chairman of the Executive Committee and of the Academic
Committee,
_ (2) The first Vice-Chancellor shali be appointed by the Chancellor
on the recommendation of the Government and thereafter the Vice-
Chancellor shall be appointed by the Chancellor from ‘among a panel of
names recommended by a Search Committee consisting of the following
members, namely:—
{i} one member elected by the Board of Govemors;
(ii) one member nominated by the AICTE;
(iii) the Chief Secretary of the State, who shall be the
Convenor of the Committee.
(3) The process of preparing a panel shall begin atleast three
months before the probable date of occurrence of the vacancy of the
Vice-Chancellor and shail be completed within the time-limit fixed by the
Chancellor. The Chancellor, however, may extend such time-limit, tf, in the
exigency of the circumstances, it is necessary to do so. However, the
process of preparation of the panel shall] be completed within a period of
_ three months, including the period so extended.
(4) The Committee shall recommend unanimously a panel of not
less than three suitable persons from amongst the eminent persons in the
field of engineering sciences. The names shall be in English alphabetical
order. The report shall be accompanied by a detailed write-up on the
suitability of each person included in the panel. In case the Committee
fails to make a unanimous recommendation as provided, each member of
the Committee may submit the name of one person each to the
Chancellor. .The non-submission of the name by any member of the
Committee shall not invalidate the appointment of the Vice-Chancellor.
(5) No person who is more than sixty one years of age shall be
appointed as Vice-Chancellor and after the appointment, he shall, subject
to the terms and conditions of his appointment, hold office for a period of
four years from the date on which he enters upon his office or till he
attains the age of sixty five years, whichever is earlier.
{6) The persons appointed as Vice-Chancellor will be eligible for
re-appointment provided he has not attained the maximum age mentioned
in sub-section (5).
(7) Where the vacancy of Vice-Chancellor arises in any of the
following circumstances, the’ Chancellor may appoint the Vice-Chancellor
of any other University or the Pro-Vice Chancellor of this University or
the Secretary to Government, Higher Education Department, recommended
by the Government, to be the Vice-Chancellor for a period of not
exceeding six months in the aggregate, namely:—
(i) where the committee appointed under sub-section (1) is unable
to recommend any name within the time-limit specified by the Chancellor;
(ii) where vacancy occurs in the office of the Vice-Chancellor
because of death,. resignation or otherwise and it cannot be filled up:
conveniently and expeditiously in accordance with the provisions. of
sub-sections (1) to (5) ;
(iil) where the vacancy in the office of the Vice-Chancellor
arises temporarily because of leave, illness or of any other causes:
(iv) where the term of office of the Vice-Chancellor expires; or
(v) where there is any other emergency:
Provided that the person so appointed shall cease to held such office
on the date on which the Vice-Chancellor resumes office.
(8) The Vice-Chancellor shall be a whole-time salaried officer of
the University.
(9) The remuneration payable to, and other conditions of service
of, the Vice-Chancellor shall be such as may be prescribed by Statutes.
(10) Such sumptuary allowance as the Government may approve
from time to time or as prescribed by Statutes, shall be placed at the
disposal of the Vice-Chancellor.
(11) The Vice-Chancellor may, by writing under his hand addressed
to the Chancellor, after giving one month’s notice, resign from his office
and shall cease to hold that office on the acceptance of the resignation by
the Chancellor or on the date of expiry of the said notice period,
whichever is earlier.
(12) The Vice-Chancellor may be removed from the office if the
Chancellor is satisfied that he,—
(1) has become insane and stands so declared by a competent
authority;
(ii) has been convicted by a court for any offence involving.
moral turpitude;
(iii) has become an undischarged insolvent and stands so
declared by a competent authority;
(iv) has become physically unfit and incapable of discharging
functions due to protracted illness or physical disability ;
(v) where the Government is satisfied that there is misuse of
power as against this Act, Rules, Statues and Regulations or causing
administrative stalemate due to. the activities vielating the prescribed
jurisdiction, the Gevernment shall have the power to: recommend to the
' Chancellor to remove the Vice-Chancellor from the positions:
Provided that before taking steps for removal of the incumbent
Vice-Chancellor under clause (iv), a reasonable opportunity to show cause
shall: be given to him,
14. Powers of the Vice-Chancellor—_(1) The Vice-Chancellor shall
be the principal academic and executive officer of the University. He shall
be responsible for the development of academic programmes of the
University. He shall oversee and monitor the administration of the
academic programmes and general administration of the University to
ensure efficiency and good order of the University.
(2) The Vice-Chancellor shall have the power to convene
meetings of any of the authorities, bodies or committees, as and when he
considers that such meeting is necessary.
(3} The Vice-Chancellor shall ensure that the directions issued by
the Board of Governors are strictly complied with or implemented.
(4) It shall be the duty of the Vice-Chancellor to ensure that the
actions of the University are carried out in accordance with the provisions
of this Act, Statutes, Ordinances and Regulations and that the decisions of
the authorities, bodies and committees are not inconsistent with this Act,
Statutes, Ordinances or Regulations.
(5) If there are reasonable grounds for the Vice-Chancellor to
believe that there is an emergency which requires immediate action to be
taken, he shall, take such action as he thinks necessary, and shall, as: soon
as may be, report in writing, the grounds for the emergency and the
action taken by him, to such authority or body which, in the ordinary
course, would have dealt with the matter. In the event of a difference
arising between the Vice-Chancellor and the authority, on the issue of
existence of such an emergency, or on the action taken or on both, the
matter shall be referred to the Chancellor whose decision shall be final.
(6) Where any matter is required to be regulated by Statutes or
Regulations but no Statutes or Regulations have been made in that behalf,
the Vice-Chancellor shall, for the time being, regulate the matter by issuing
such directions as the Vice-Chancellor thmks necessary, and shall, as scon
as may be, submit them before the Board of Governors or other authority
or bedy concerned for approval.
(7) The Vice-Chancellor shall appoint the University teachers
based on the recommendations of the Selection Committee constituted for
the said purpose in such manner as may be presoribed by Statutes and
with the approval of the Executive Cammittee.
(8) The Vice-Chancellor shall appoint all officers of the University
of and above the rank of Deputy Registrar ‘based on the
recommendations of the Selection Committee constituted ‘in ‘such manner
as may be prescribed by ‘Statutes and with the approval of the Executive
Committe.
(9) The Vice-Chancellor shall have the financial power ‘to make
expenditure subject to the limit fixed by the Statutes.
(10) As the Chairperson of the authorities or bodies or
committees -of the University, the Vice-Chancellor shall have, subject to
the approval .of the Executive Committee, the power to suspend a member
from the meeting of the authority, body or committee for obstructing or
stalling the proceedings or for indulging in behaviour unbecoming of a
member and shall report the matter accordingly to the Board of
Governors.
(11) Subject to the provisions of the Statutes and Ordinances and
the approval of the Executive Committee, the Vice-Chancellor shall have
the power to suspend, discharge, dismiss or otherwise take any disciplinary
action against the staff of the University after giving them reasonable
opportunity to defend their part.
(12) The Vice-Chancellor shall appoint the members of all
Committees and Boards in accordance with the Statutes, unless specified.
in this Act.
(13) The Vice-Chancellor shall place before the Board of
Governors and Executive Committee a report of the work done by the
University periodically as provided under the Statutes.
(14) The Vice-Chancellor shall exercise such other powers and
perform such other duties as may be conferred upon the Vice-Chancellor
by or under this Act and Statutes.
15. Appointment, powers and duties of the Pro-Vice-Chancellor—
(1) The Chancellor shall appoint a person recommended by the
Government, who is working in the field of engineering, technology and
having the qualifications prescribed in the Statutes, to be the Pro-Vice-
Chancelior, who shail be a full-time salaried officer of the University.
{2} No person who is more than sixty years of age shall be
appointed as Pro-Vice-Chancellor.
(3) The term of appointment of the Pro-Vice-Chancellor shall be
_for a period of four years and if found eligible for reappointment, he may
be appointed for the next four years also:
Provided that no person who is more than sixty years of age shall be
eligible for reappointment.
(4) The salary and other conditions of service of the
Pro-Vice-Chancellor shall be as determined by the Chancellor.
(5) Subject to the provisions of this Act and the Statutes,
Ordinances and Regulations, the powers and duties of the Pro-
Vice-Chancellor shall be determined by the Chancellor in consultation with
the Vice-Chancellor and the Pro- Vice-Chancellor shall exercise such
powers and perform such duties in due course.
16. Appointment, powers and functions of the Registrar—(1) The
Executive Committee shall, with the approval of the Government, appoint
a person recommended by a Selection Committee determined by the
Executive Committee, with the Chancellor as the Convenor, as my be
prescribed by Statutes, to be the Registrar. The first Registrar shall be
appointed by the Goverment.