Uttar Pradesh act 01 of 2014 : The RAMA UNIVERSITY UTTAR PRADESH ACT, 2013

Date: 9 Jan 2014

Department

Department of Higher Education

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-t-K 3iffltiRui 11\31d, 10 79.qtf, 2014 15

No. 46(2)/LXXIX-V-1-14-1(Ka)-8-2013

Dated Lucknow, January 10, 2014

IN pursuance of the provisions of clause (3) of Article 348 of the Constitution, the Governor is pleased to order the publication of the following English translation of the Rama Vishwavidyalaya Uttar Pradesh Adhiniyam,, 2013 (Uttar Pradesh Adhiniyam Sankhya I of 2014) as passed by the Uttar Pradesh

Legislature and assented to by the Governor on January 10, 2014..

THE RAMA. UNIVERSITY UTTAR PRADESH ACT, 2013

(U. P. ACT NO. 1 0E2014) '

[As passed by the Uttar Pradesh Legislature]

ACT

to establish and incorporate a teaching University sponsored by the Rama

Educational Society, Kanpur at Kanpur in Uttar Pt-ode sh and to provide for matters connected therewith or incidental thereto.

IT IS HEREBY enacted in the Sixty-fourth Year of the Republic Of India as follows:-

This Act may be called the Rama University Uttar Pradesh Act, 2013. Short title

In this Act, unless the context otherwise requires:- Definitions

"Academic Council" means the Academic Council of the University;

(b) "Board" means the Board of Studies and the Planning Board, or any other Board Of theVniversity; •

. . "Chancellor", "Vice-Chancellor" and "Pro-Vice Chancellor" mean

respectively the Chancellor, the. Vice-Chancellor and the Pro-Vice Chancellor of the University,.

"Court" means the Court of the University;

"Director/Principal" means the head of an Instittition, .a College, a Centre and a School or the person appointed for the purpose to act as such in his absence;

(I) "Department" means a Departnient of Studies and includes Centre of Studies and Research;

(g) • "employee" means any person appointed by the UniverSity and includes a teacher or any othermember of the staff of the University;

' (h) "Executive- Council"- peana---the--Executive Council of the University;

"existing college! means a. college or an institution 'whialfimparts. - education and is proposed to be merged and maintained by the University;

"Faculty" means a Faculty Of the University ,

"hostel" means students' hostel of the University;

(I) "Institution/ College" means an academic institution or college established, maintained by the University in accordance with this Act and. the Statutes and includes hospital, health and research centre;

"prescribed" means prescribed by Statutes,

"records and publications" mean the Records and Publications of / the University; -

"Society" means the Rama Educational Society, Kanpur registered under the Societies Registration Act, 1860; .

-—-—————-——*- - waﬁnmﬁwwm, 10 mast, 2014 15 ‘ No.'46(2)/Lxx1x.v.1—14—1(Ka)—8—2o13 “it \ ,~ . Dated Lucknow, January 10, 2014 l'IN‘purs'uarice of the provisions of clause (3;) rof Article 348 of the Constitution, the Governor is -pleased to order the publication of the following English translation of the Rama Vishwavidyalaya Uttar Pradesh Adhiniyam, 2013 (Uttar Pradesh Adhiniyam Sankhya l of 2014) as passed by the Uttar Pradesh Legislature and assented to by the Governor on January 10, 2014._ THE RAMA UNIVERSITY UTTAR PRADESH ACT, 2013 (U. P. ACTNO. 1 (Jr-2014) [As passed by the Ultar Pradesh Legislature] AN ACT to establish and incorporate a teaching University sponsored by the Roma Educational Society, Kanpur ai Kanpur in Uttar Pradesh and to provide for matters connected therewith or incidental thereto. ’ IT IS HEREBY enacted in the Sixty-fourth Year of the Republic of India as follows:- 1 1. This Act may be called the Rama University Uttar Pradesh Act, 2013‘ 5"“ Fm" V 2. In this Act, unless the context otherwise requires:- __ I ' Deﬁnitions ' * (3) “Academic Council" means the Academic Council I of the > University; _ , ‘ . ‘ I (5) “Board" means the Board of Studies and the Planning Board; or any 1' other Board of the'University; > , i . , . (c) “Chancellor", “Vice-Chancellor" and» “Pro-Vice Chancellor" mean ' X > , ' ’ respectively the Chancellor, the Vice—Chancellor and the Pro-yice Chancellor of the University; ' i ‘ (d) “Court” means the Court of the University; , (e) “Director/Principal" means the head of an Institution, a College, a V ' Centre and a School or the person appointed for the purpose to act as such in his absence; ' (f) “Department" means a Department of Studies and includes Centre of Studies and Research; ;>, I _ i (g) ‘ “employee" means any person appointed by the university and ' includes a teacher or any other-member of the staff of the University; ‘ . (h) “Executive- Council""“l‘rneans*the-rExecutive Council , of the F, - University; , , ~ ~ , \ (i) “existing college", means a, college or an institution which “imparts" j ' education and is proposed to be merged and maintained by the University; _ (j) “Faculty” means a Faculty of the University V (k) “hostel" means students‘ hostel of the University ; (l) “Institution/ College" means an academic institution or college established, maintained by the University in accordance with this Act and the. Statutes and includes hospital, health and research centre; (in) “prescribed" means prescribed by Statutes, . t b l (n) “records and publications" mean the Records and Publications of 5i r the University; I t l l (0) “Society" means the Rama Educational Society, Kanpur registered under the Societies Registration Act, 1860;

3ITHI1TPT WC, 10 -441, 2014

(p) "Statutes", "Ordinances" and "Regulations" mean respectively, the Statutes, Ordinances and Regulations of the University for the time being in force;

"student" means a student or scholar enrolled in the register of the University;

"teacher of the University" means a Professor, an Associate Professor/ Assistant Professor or a Lecturer and any other person appointed for imparting education, instruction, training or conducting research in the Univeitity and is designated as teacher by the Ordinances;

"University" means the Rama. University Uttar Pradesh established under section 3.

3. (1) The University shall be established at Kanpur in Uttar Pradesh by the Society by the name of the Rama University Uttar Pradesh.

(2) The University shall be a body corporate.

4. The sponsoring body, the Society shall, for the purposes of establishing the University under this Act, fulfill the following conditions, namely:-

duly possesses minimum 50 acres contiguous land;

construct on the land referred to in clause (a) buildings of atleist 24,000 sq. Metre carpet area, out of which atleast 50 percent shall be for academic and administrative purposes;

install equipments in offices and laboratories worth minimum rupees five crore in the building referred to in clause (b);

appoint teachers and establish infrastructure of the departments for the purpose of teaching and/or research in atleast seven subjects as per the standards laid down by the University Grants Commission; •

(e) make the Statutes' and the Ordinances for the administration and functioning of the University; and

.• .(fj. such other conditions as may be required by the State Government be fulfilled for the establishment of the University.

. • 5. (1) The University shall start operation only aftei the State Government

issues to the Sponsoring Body a letter of authorization for the commencement of the. functioning of the University.

•

(2)The State Government shall issue the letter of authorization after verifying

the proposal alongwith' documents receiNied from. the Society' to the effect that all

conditions referred WI in section 4 have been fulfilled.

Objects of the 6. The. objects of the University • shall .be to disseminate and ..advance Univeriity • knowledge and skill by providing instruction, research and extension facilities in such

branches of learning as it may deem fit and the 'University shall endeavour to provide

to students and teachers the necessary.atmosphere and facilities for the promotion of -

(a) innovations in ethication leading to restructuring of courses, new

'methods of teaching, training and learning including online leaMing, blended

learning, continuing education and such other modes and integrated 'and wholesome deVelopment of personality; ••

(b). studies in various disciplines;

intei-disciplinary studies; and: •

national integration, secularism, social equity and engineering of intemationil understanding, and ethics.

‘ix1(

• Establishment of the University

Conditions for the establishment of the University

Starting of the University

16 wmmmwnﬁe, 10 m, 2014 n 11 V (p) “Statutes , Ordinances" and _“Regulations“ mean respectively, the Statutes, Ordinances and Regulations of the University for the time being 1n force; (q) “student’ means a student or scholar enrolled in the register of the University; ‘ (r) “teacher of the University“ means a Professor, an Associate Professor/ Assistant Professor or a Lecturer and any other person appointed for’imparting education, instruction, training or conducting research in the University and is designated as teacher by the Ordinances; (s) “University” means the Rama University Uttar Pradesh established under section 3. Establishmenior 3. (1) The University shall be established at Kanpur in Uttar Pradesh by "‘9 ”“95“” the Society by the name of the Rama University Uttar Pradesh. (2) The University shall be a body corporate. Conditions for the 4. The sponsoring body, the Society shall, for the purposes of establishing the “‘“b'iShmeF‘ or University under this Act, fulﬁll the following conditions namely: — the University (a) duly possesses minimum 50 acres contiguous land; (b) construct on the land referred to in clause (a) buildings of atlea'st 24,000 sq. metre carpet area. out of which atleast 50 percent shall be for . ' academic and administrative purposes; ‘ (c) install equipments in ofﬁces and laboratories worth minimum rupees ﬁve crore in the building referred to in clause (b); (d) appoint teachers and establish infrastmcture of the departments for the purpose of teaching and/or research in atleast seven subjects as per the standards laid down by the University Grants Commission; _‘ -(e) make the Statutes and the Ordinances for the administration and ‘1 functioning of the University; and 1 (f) such other conditions as may be required by the State Govemmentto . . be fulfilled for the establishment of the University. Starting ol' the 5. (l) The University shall start operation only after the State Government ' umvmﬂy issues to the Sponsoring Body a letter of authorization for the commencement of the. functioning of the University the proposai alongwith documents received from the Society to the effect that all' conditions referred to in section 4 have been fulﬁlled Objects 0mm 6. .The objects of the University- shalt be to disseminate and advance University ‘knowiedge and skill by providing instruction research and extension facilities 1n such branches of learning as it may deem f t and the University shall endeavour to provide to students and teachers the necessary atmosphere and facilities for the promotion of - (a) innovations in education leading to restructuring of courses, new methods of teaching, training and learning including online learning, blended learning, continuing education and such other modes and integrated and wholesome dei/elopmcnt of personality, - (b) studies in various disciplines;- (c) inter-disciplinary studies; and (dj national integration, secularism, social equity and engineering of .. ‘ internationalunderstandingand ethics.

‘.31-H VtT 31-fiTtITM 41\4( 10 2014 17

7. The University shall have the following powers, namely:- . Powers of the

University to provide for instruction in such branches of learning as the

University may, from time to time, determine and to make provisions for research and for the advancement and dissemination of knowledge and skills;

to impart • and promote the study of Agriculture and Animal Husbandry, Science, Engineering and Technology, Bio and Medical Sciences, Dental Science, Pharmacy, Management, Hotel and Hospitality Management, Law and other professional courses and also History, Culture, Commerce, Economics, Humanities, Philosophy, Social Sciences, Arts (including Fine Arts and Music) etc. through in- campus, off- campus, offshore- campus and satellite centres or by conducting centres or by distance education programmes etc.;

to honour educational stalwarts and persons of academic eminence

with the decoration of Professor Emeritus;

to grant, subject to such conditions as the University may determine, diplomas or certificates and to confer degrees or other academic distinctions on the basis of examinations, evaluation or any. other method of testing on persons, and to withdraw any such diplomas, certificates, degrees or other academic distinctions for good and sufficient cause; "

to confer honorary degrees or other distinctions in the manner prescribed;

to provide education, instruction and training including distance/.

correspondence and such other courses to such persons, who are not members of the University;

to ,institute Directorships, Principalships, Professorships, Associate

Professorships, Assistant Professorships, Lecturerships and other teaching or

academic posts required by the University and to make appointments to the same;

to create administrative, ministerial and other posts and to make appointments thereto;

to ' appoint/engage persons •working in any other University or

organization having specific knowledge permanently or for a specified period;

to co-operate, collaborate or associate with .any other University or authority or in—stitution in India and abroad in such manner and for such purposes as the.UniverSity may determine;

to establish and maintain campuses, constituent colleges, schools,

institutions, hospitals, research centres and such other centres, specialized

h • laboratories or other units for research and instructions as are in the opinion .... of the University, necessary for the furtherance of its objects;

(I) to institute and award fellowships, scholarships, studentships, medals and 'prizes;

to establish.and maintain and supervise residences, hostels within

the University and promote the health and general welfare activities for students and staff;

to make provisions for research and consultancy, and for that purpose to enter into such arrangements with other institutions, or bodies as

the University may deem necessary;

‘ D- )f V («Rm WWW, 10 waft, 2014 7. The University shall have the following powers, namely:- (a) to provide‘for instruction‘in such branches of learning as the- University'may, from time to time, determine and to make provisions for research and for the advancement and dissemination of knowledge and skills; (b) to impart and promote the study of Agriculture and Animal Husbandry, Science, Engineering and Technology, Bio and Medical Sciences, Dental Science, Pharmacy, Management, Hotel and Hospitality Management, Law and other professional courses and also History, Culture, Commerce, I Economics, Humanities, Philosophy, Social Sciences, Arts (including Fine Arts and Music) etci through in campus, off- campus, offshore— campus and satellite centres or by conducting centres or by distance education programmes etc.; (c) to honour educational stalwarts and persons of academic eminence with the decoration of Professor Emeritus; g ' (d) to grant, subject to such conditions as the University may determine, ‘ diplomas or certiﬁcates and to confer degrees or other academic distinctions on the basis of examinations, evaluation or any'other method of testing on persons, and to withdraw any such diplomas, certiﬁcates degrees or other academic distinctions for good and sufficient cause, (e) to confer honorary degrees or other distinctions in the manner prescribed; (f) to provide education, instruction and training including distance/, correspondence and such other courses to such persons, who are not members of the University; ‘ H - (g) to‘institute Directorships, Principalships, Professorships, Associate Professorships, Assistant Professorships, Lecturerships and other teaching or academic posts required by the University and to make appointments to the same; (h) to create administrative, ministerial and other posts and to make appointments thereto; (i) to" appoint/engage persons working in any other University or organization having speciﬁc knowledge permanently or for a speciﬁed period; (j) to co-operate, collaborate or associate with any other University or authority or institution in India and abroad in such manner and for such purposes as theUniversity may determine; (k) to establish and maintain campuses, constituent colleges, schools, institutions, hospitals, research centres and such other centres, specialized laboratories or other units for research and instructions as are in the opinion of the University necessary for the furtherance of its objects; ' (l) to institute and award fellowships,scholarships, studentships, medals and prizes; (m) to establish and maintain and supervise residences, hostels within the University and promote the health and general welfare activities for students and staff; (n) to make provisions for research and consultancy, and for that purpose to enter into such arrangements with other institutions or bodies as the University may deem necessary; Powers of the University 17

Ito

Admissions and Standards

University open to all classes and creeds

Officers of the University

‘311,( LItY1 affRIRcri I , 10 Wff Qt. 2014

to establish 'a centre, an institution, a department, or school, as the case may be, in accordance with the Statutes;

to determine standards for admission into the University, which may

include examination, evaluation or any other method of testing;

to prescribe, demand and receive payment of fees and other charges;

to establish and maintain health centres, hospitals, hostels,

residences, play-grounds, auditoriums etc., to promote the health, general

welfare, extra /co-curricular and recreational activities, games and sports etc.

for students and staff;

to make special arrangements in respect of women and other

disadvantaged students as the University may consider desirable;

to regulate and enforce discipline among the employees and students

of the University and take such disciplinary measures in this regard as may be

deemed necessary by the University ; •

to make arrangements for promoting the health and general welfare

of students and employees of the University;

to receive contributions, donations and subscriptions and to acquire, hold, manage and dispose of any property through lease, rent or sale in consultation with the Society for advancement of the University; •

to borrow by way of hypothecation or mortgage against the

property of the University with the approval of the Society for the purposes of

the University; .

to appoint, either on contract or otherwise, visiting professors,

emeritus professors, consultants, fellows, scholars, artists, course writers and such other persons who may contribute to the advancement of the objects of

the University; and

to do all such other acts and things as may be necessary, incidental or conducive to the attainment of all or any of the objects of the University.

8, (1) Admission to the different academic programmes shall be made by the

University in accordance with the laws for the time being in force.

(2) The University shall ensure that the academic standards of the courses offered by it are in accordance with the guidelines of the University Grants

Commission and other regulatory authorities.

(3)-The teacher-sttident ratio-shall be in accordance with the guidelines of the University Grants Commission or other statutory bodies.

The University shall be open to'persons of either Sex and of whatever race,

cra, caste of -class and it shall not bFlawful fOr-the University to adopt or impose on

any person any test whatsoever of religious belief or profession. in order to. entitle .him

to be admitted therein as an officer, a teacher, staff member, student, or to hold any

office herein or to graduate thereat: .

Provided that reservation in the posts and recruitment of the employees and

reservation of seats for admission in any course of study in the University for the students belonging to the Stheduled Castes; Scheduled Tribes and Other Backward

Classes of Citizens shall be regulated by the laws and orders of the State Government

for the time being in force.

The following shall be the officers of the University-

(ay the Chancellor;

(b) The Pro-Chancellor;

Admissions and Standards University open to all classes and creeds ' Officers ofthe University creed, caste or wﬁnwww moaned. 2014 (o) to establish 'a centre, an institution, a department, or school, as the case may be, in accordance with the Statutes; (p) to determine standards for admission into the University, which may include examination, evaluation or any other method of testing; (q) to prescribe, demand and receive payment of fees and other charges; (r) to establish and maintain health centres, hospitals, hostels, residences, play-grounds, auditoriums etc, to promote the health, general welfare, extra /co-curricular and recreational activities, games and sports etc. for students and staff; (5) to make special arrangements in respect of women and other disadvantaged students as the University may consider desirable; (t) to regulate and enforce discipline among the employees and students of the University and take such disciplinary measures in this regard as may be deemed necessary by the University ; (u) to make arrangements for promoting the health and general welfare of students and employees of the University; (v) to receive contributions, donations and subscriptions and to acquire, hold, manage and dispose of any property through lease, rent or sale in consultation with the Society for advancement of the University; (w) to borrow by way of hypothecation or mortgage against the property ofthe University with the approval ofthe Society for the purposes of the University; (x) to appoint, either on contract or otherwise ~visiting professors emeritus professors consultants, fellows, scholars, artists course writers and such other persons who may contribute to the advancement of the objects of the University; and (y) to do all such other acts and things as may be necessary, incidental or conducive to the attainment of all or any of the objects of the University : 8. (l) Admission to the different academic programmes shall be made by the University in accordance with the laws for the time being in force. (2) The University shall ensure that the academic standards of the courses offered by it are in accordance with the guidelines of the University Grants Conunission andother regulatory authorities. (3)"The teacher—student‘ratio’shall be ’in accordance with the guidelines of the University Grants Commission or other statutory bodies. 9. The University shall be open toiperSOns of either sex and of whatever race, s‘and'it'shall net be—lavtrful for-the University to adopt or‘impose on any person any test whatsoever of religious belief or profession in order to entitle him to be admitted therein as an officer, a teacher, staff member, smdent, or to hold any ofﬁce herein or to graduate thereat: Provided that reservation in the posts and recruitment of the employees and reservation of seats for admission in any course of study in the University for the students belonging to the Scheduled Castes. Scheduled Tribes and Other Backward Classes of Citizens shall be regulated by the laws and orders of the State Government for the time being in force. 10. The following shall be the officers of the University- (a)‘ the Chancellor; (b) "the Pro«Chancellor;

'irk CraiT 3TE1ETRuf 4191 , 10 WH—Ott, 2014 19

the Vice-Chancellor;

the Pro-Vice Chancellor;

the Registrar;

the Finance Officer;

the Controller of Examinations;

(O. the Controller of Admissions;

the Director/Principal;

the Dean of Faculties;

(I) the Dean of Students' Welfare;

the Chief Proctor; and -

such other officers as may be declared by the statutes to be officers of the University.

11. (1) The Chancellor shall be appointed by the Society in such manner and on such conditions as may be prescribed.

The Chancellor may in writing under his hand addressed to the Society, resign his office.

The Chancellor shall, by virtue of his office, be the Head of the

University and the President of the Court and shall constitute interim Executive Council.

The Chancellor

The Pro- Chancellor

(1) The Pro-Chancellor shall be appointed by the Chancellor for a period of three years in consultation with the Society and he shall exercise such powers and perform such functions as may be prescribed.

(2) The Pro-Chancellor shall assist the Chancellor in discharging his duties and preside at meetings and at any convocation in his absence.

(3)The Pro-Chancellor may in writing under his hand addressed to the Chancellor, resign his office.

(1) The Vice-chancellor shall be appointed by the Chancellor in sueh The Vice- manner as may be prescribed, for a period of three years. Chancellor

The Vice-Chancellor shall be the principal executive and academic officer of the University and shall be the Chairman of the Executive Council, Academic Council, Finance Committee, Planning Board and other Bodies of the University and shall exercise general 'supervision and control over the affairs of the• University and give effect to the decisions of the authorities of the University.

The Vice-Chancellor may, if he is of the opinion that immediate action is necessary on any matter, exercise any power conferred on any authority of the University by or under this Act and shall convey to such authority she action taken by him on such matters : •

Provided that no such action shall be taken by the Vice-Chancellor without the previous approval of the Chancellor, if it would involve - a deviation from -the provisions of the statutes or the ordinances :

Provided further that any authority or any person in the service of the University who is aggrieved by the action taken by the Vice-Chancellor under this sub- section, shall have the right to appeal against such action to the Chancellor within one month from the date on which a decision on such action is communicated to him and thereupon the Chancellor may confirm, modify or reverse action taken by- the Vice- Chancellor.

The Vice-Chancellor shall exercise such powers and perform such other , functions as may be prescribed.

w m w w \u 1%.”. t..- . .4. l 1 l B’T‘H WWW ,10 Gin—cm. 2014 (c) the Vice—Chancellor; (d) the Pro-Vice Chancellor; (c) the Treasurer; , (i) the Registrar; (g) the Finance Ofﬁcer; (hi the Controller of Examinations; (i). the Controller ofAdmissions; (j) the Director/Principal; (k) the Dean ofFaculties; , (l) the Dean of Students’ Welfare; (m) the Chief Proctor; and (n) such other officers as may be declared by the statutes to be officers , ' of the University. 11. (1) The Chancellor shall be‘ appointed by the Society in such manner and on such conditions as may be prescribed. (2) The Chancellor may in writing under his hand addressed to the Society, resign his ofﬁce (3) The Chancellor shall, by virtue of his office, be the Head of the University and the President of the Court and shall constitute interim Executive Council. ' 12. (1) The Pro~Chancellor shall be appointed by the Chancellor for a period of three years in consultation with the Society and he shall exercise such powers and perform such functions as may be prescribed (2) The Pro- Chancellor shall assist the Chancellor 1n discharging his duties and preside at meetings and at any convocation in his absence. #- (3)The Pro— Chancellor may in writing under his hand addressed to the Chancellor resign his ofﬁce. 13. (1) The Vice-chancellor shall be appointed by the Chancellor in such manner as may be prescribed, for a period of three years. (2) The Vice Chancellor shall be the principal executive and academic ofﬁcer of the University and shall be the Chairman of the Executive Council, Academic Council, Finance Committee, Flaming Board and other Bodies of the University and shall exercise general supervision and control over the affairs of the University and give effect to the decisions ofthe authorities ofthc University (3) The VicevChancellor may, if he 15 of the opinion that immediate action is necessary on any matter exercise any power conferred on any authority of the University by or under this Act and shall convey to such authority_ the action taken by - him on such matters. Provided that no such action shall be taken by the Vice-Chancellor without the previous approval of the Chancellor, if it would involve‘a deviation from‘the provisions of the statutes or the ordinances : Provided further that any authority or any person in the service of the University who is aggrieved by the action taken by the Vice-Chancellor under this sub- section, shall have the right to appeal against such action to the Chancellor within one month from the date on which a decision on such action is communicated to him and thereupon the Chancellor may eonﬁmi, modify or reverse action taken by-the Vice- Chancellor. (4) The Vice-Chancellor shall exercise such powers and perform such other. ﬁmctions as may be prescribed. ‘ The Chancellor The Pro C hancellnr The Vice» Chancellor l9 4i

-'a --. _ 441.7,1 ̀• 'iv

20 1471- areivRut T1o! , 10 r1011, 2014

14. (1) The Pro-Vice-Chancellor may be appointed by the Vice-Chancellor with the approval of the Chancellor and shall eXercise such powers and perform such

functions as may be prescribed. The Pro-Vice-Chancellor appointed under sub-section (1) shall discharge

his duties in addition to his duties as a Professor. The Pro-Vice-Chancellor shall assist the Vice-Chancellor in discharging

day to day duties as and when required. The ProNice-Chancellor shall get honorarium of such amount as may be

prescribed.

15. (1) The Treasurer shall be appointed by the Society in consultation with the Chancellor in such manner and shall exercise such powers and perform such

functions as may be prescribed. (2) The Treasurer shall advise the Society and the Vice-Chancellor in all

financial matters including annual budget, annual auditing, allocation of funds etc.. and shall have the general supervision and control over the finances of the University:

16. (1) The Registrar shall be appointed in such manner as may be prescribed.

(2) The Registrar shall have the power to 'enter into agreements, ..sign documents and authenticate records on behalf of the University and shall exercise such

other powers and perform such other functions as may be prescribed.

(3) The Registrar shall be the 6w-officio Secretary of the Executive Council and

the Academic Council. • 17. (1) The Finance Officer shall be appointed in such manner and shall

exercise such powers and perform such functions as may be prescribed. •

(2) The Finance Officer shall be the ex-officio Secretary of the Finance

Committee.

18. The Controller of Examinations shall be appointed by the Chancellor in

such manner and shall exercise such powers and perform such functions as may be

prescribed.

19. The Director / Principal of a Constituent College shall be appointed by the

Vice-Chancellor in such manner and shall exercise such powers and-perform such

functions as may be prescribed.

20.. The manner of appointment and powers and functions of other officers

of the University including the Controller of Admissions, the Dean of Faculties, the

Dean of Students Welfare and Chief Proctor shall be such as may be prescribed.

21. The following shall be the authorities of the University:-

the Court;

the Executive Council;

the Academic Council;

the Planning Board;

the Finance Committee;

(1) the Examinations Committee;

(g) the Admissions Committee;

the Board of Faculties;

such other. authorities as may be declared by the statutes to be

authorities of the University.

22. (1) The constitution of the Court and the term of office etc. of its

members shall be such as may be prescribed.

(2) The .Court shall be a Principal Advisory Body Subject to the provisions of

this Act, it shall have the following powers and functions, namely:- -0

The Pro Vice-

Chancellor

The Treasurer

The Registrar

The Finance.

Officer

The Controller of

Examination

The Director/.

Principal

Other Officers

Authorities of the

University

The Court

an? new Grammar TTTITE, 10 Wait, 2014 l , i 1‘ . 20 i “ The Pro Vice- It.“ . _ Chancellor ‘1 I 511 7;. 5; The Treasurer The Registrar _‘_.._.._.l_.... _i_. L ”i Mi ML)! The Finance. Ofﬁcer The Controller of Examination The Di rector/> Pri ncipal .Other Ofﬁcers Authorities ofthe University The Court 14. (1) The Pro-Vice-Chancellor may be appointed by the Vice— Chancellor with the approval of the Chancellor and shall eXercise such powers and perform such functions as may be prescribed. (2) The Pro- Vice—Chancellor appointed under sub— section (1) shall discharge his duties in addition to his duties as a Professor. - (3) The Pro— Vice-Chancellor shall assist the Vice- Chancellor in discharging day to day duties as and when required (4) The Pro-'ViceChancellor shall get honorarium of such amount as may be prescribed. 15. (1) The Treasurer shall be appointed by the Society in consultation with the Chancellor in such manner and shall exercise such powers and perform such functions as may be prescribed. (2) The Treasurer shall advise the Society and the Vice- Chancellor in all ﬁnancial matters including annUal budget, annual auditing, allocation of funds etc and shall have the general supervision and centrol over the finances ofthe University. 16. (1) The Registrar shall be appointed 1n such manner as may be prescribed. (2) The Registrar shall have the power rte ‘enter into agreements, _ sign documents and authenticate records on behalf of the University and shall exercise 'such other powers and perform such other functions as may be prescribed. (3) The Registrar shall be the ex-afﬁcio Secretary of the Executive Council and . the Academic Council 17. (l) The Finance Officer shall be appointed in such manner and shall exercise such powers and perform such functions as may be prescribed. (2) The Finance Ofﬁcer shall be the ex— oﬁ'icio Secretary of the Finance Committee 18. The Controller of Examinations shall be appointed by the Chancellor in such manner and shall exercise such powers and perform such functions as may be prescribed. ' ‘19. The 'Director / Principal of a Constituent College shall be appointed by the Vice—Chancellor in such manner and shall exercise such powers andperform such functions as may be prescribed. _ 20_. The manner of appointment and powers and functions of other ofﬁcers of the University including the Controller of Admissions, the Dean of Faculties. the Dean of Students Welfare and ChiefProctor shall be such as may be prescribed, 21. The following shall be the authorities ofthe University:- (a) the Court; 4 ' (b) the Executive Council; .' (c) the Academic Council; , 1 (d) the Planning Board; (9) the Finance Committee; (1) the Examinations Committee; (g) the Admissions Committee; (ll) thevBoard of Faculties; (i) such other authorities as may be declared by the statutes to be authorities of the University 22. (1)_ The constitution of the Court and the term of office etc. of its members shall be such as may be prescribed. (2) The Court shall be a Principal Advisory Body Subject to the provisions of this Act! it shall have the following powers and functions, namely. ~

10:), tit

‘31-1It`41. 3TiTRUITT Th.,Id, 10 2014 21

to review from time to time, the broad policies and programmes of

the University and suggest measures for the working, improvement and

development of the University;

to consider and pass resolutions on the Annual Report and the

Annual Accounts of the University and Audit Report of such accounts;

(e) to advise the Chancellor in respect of any matter which may be

referred to it; (d) to perform such other functions as may be prescribed.

23. (1) The Executive Council shall be the Principal Executive Body of the The Executive Council

University. . . (2) The constitution of the Executive Council, the term of office of its

members and its powers and functions shall be such as may be prescribed.

(1) The Academic Council shall be the Principal Academic Body of the The Academic

University and shall, subject to the provisions of this Act, statutes and ordinances Council

made thereunder, co-ordinate and exercise general supervision over the academic

policies of the University.

, • (2) The constitution of the Academic Council, the term of office of . its. members

,and its powers and functions shall be such as may be prescribed. .

(1) The Planning Board shall be the Principal Planning Body of the t The Planning

University. The Board shall ensure that the infra-structure and academic support Board

system .meet the norms of the University Grants Commission or other regulatory . _ .. .

authorities. (2) The constitution of the Planning Board; term of office of its members and

its powers and functions shall be such as may be prescribed.

(1) The Finance Committee shall be the Principal Financial Body, of the

University to take care of the financial matters.

(2) The constitution, powers and functions of the Finance Committee shall be

such as may be prescribed. • _

The constitution of the Examinations Committee, the term of office of its

member and its powers and functions shall be such as may be prescribed.

The constitution, powers and functions of the Admissions Committee,

Board of Faculties and of such other authorities of the University which may be declared by the statutes to be authorities of the University, shall be such as may be.

prescribed.

29 (1) The Beentive Council with the approval of the Chancellor shall

make statutes for carrying out the purposes of this Aot :

Provided that no Statute, effecting the number and emoluments of employees or the income or expenditure of the University shall be made unless a draft of the same

has been approved by the Society. (2) Subject to the provisions of this Act, the Statutes may provide for all or

any of the following matters, namely:- (a) the constitution, powers and functions of the authorities and other

Bodies of the University, as may be constituted from time to time;

(6) the appointment and continuance Of the members of the said authorities, filling of vacancies of the meinberS and all other matters relating

to those authorities for which it may be necessary to provide;

and their emoluments;

The Finance Committee

The Examinations Committee

Other Authorities

Power to make statutes

em ﬁst meow Tree. 10 cream. 2014 21 me, the broad policies and programmes of improvement and (a) to review from time to ti ‘ . the University and suggest measures for the working, development of the University; (b) to consider and pass resolutions on the Annual Repo Annual Accounts of the University and Audit Report of such accounts; (e) to advise the Chancellor in respect of anyvmatter which may be rt and the referred to it; (d) to perform such other functions as may be prescribed. 23. (1) The Executive Council shall be the Principal Executive Body of the The Executive Council I University. _ -_ (2) The constitution of the Executive Council, the term of ofﬁce of its rs and its powers and functions shall be such as may be prescribed. membe 24. (l) The Academic Council shall be the Principal Academic Bod y of the The Academic University and shall, subject to the provisions of this Act, statutes and ordinances Council made thereunder, co-ordinate and exercise general supervision over the academic policies of the University. ' ' ‘ -(2) The constitution of the Academic Council, the term of office of its members} and its powers and functions shall be such as may be prescribed. 25. (l) The Flaming Board shall be the Principal Flaming Body of the ’- Thc Planning University. The Board shall ensure that the infra-structure and academic support 3°”?! system meet the norms of the- University Grants Commission or other regulatory authorities. ' i ' " ' ' i ' (2) The constitution of the Flaming Board, term of office of its members and its powers and functions shall be such as may be prescribed. ' _ 26. (1) The Finance Committee shall be .the Principal Financial Body of the The Finance J Committee University to take care of the ﬁnancial matters. (2) The constitution, powers and, functions of the Finance Committee shall be such as may be prescribed. _ — 27. The constitution of the Examinations Committee. t member and its powers and functions shall be sneh as may be prescribed. 28. The constitution, poWers and functions of the Admissions Committee. Other Authoritiesi niversity which may be Board of Faculties and of such other authorities of the U declared by the statutes to be authorities of the University, shall be such as maybe ‘ __ A _ prescribed. ’ i 29'! (l)’The Executive Council with th make statutes for carrying out the purposes of this Act : ' Provided that no Statute, effecting the number and emoluments of employees \ f the University shall be made unless a draft of the same he term of ofﬁce of its The Examinations Committee e approval of the Chancellor shall power“? make ' - ' statutes or the income of expenditure 0 has been approved by the Society, (2) Subject to the provisions of this Act, theStatutes may pro any of the following matters, namely:- ‘ ' - (a) the constitution, powers and functions of the authorities and other ' Bodies of the University. as may be constituted from time to time; cc of the members of the said bers and all other matters relating vide for all or i (b) the appointment and continuan authorities. ﬁlling of vacancies of the merit to those authorities for which it may be necessary to provide; (6) the appointment, powers and-duties-of the ofﬁcers of the University and their emoluments;

•

samsigt,:e.a.avi-mAn.tateie.2 ,!.#.?Aisecitfe! 4,,T,OtitgrAge

Powers to make Ordinances

the appointment of teachers of the University and other academic

and administrative staff, and their emoluments;

the appointment of teachers and other academic and administrative staff working in any other University or Institution for a specific period for

undertaking a joint project; the conditions of service of employees including provisions for

retirement benefits, insurance and provident fund, the manner of termination

of service and disciplinary actions;

the principles governing seniority of service Of employees;

the procedure for settlement of disputes between employees or

students and the University; the procedure for appeal by any employee or student against the

action of any officer or authority of the University;

the conferinent of honorary degrees;

(k) the withdrawal of degree, diploma, certificate and other academic

distinctions;

(1) the institution of fellowships, scholarships, studentships, medals and

prizes;

(m) the maintenance of discipline amongst the students;

(rt) the establishment and abolition of Departments, Centers and other

constituent Institutions/Colleges etc.; the delegation of powers vested in the authorities or officers of the

University; and all other matters which by this Act are to be or may be prescribed.

The Executive Council shall not make, amend or repeal any statute

affecting the status, powers or constitution of any authority of the University until such

' authority has been given an opportunity of expressing an opinion in writing on the

proposed changes and any opinion so expressed shall be considered by the Executive

Council. Notwithstanding anything contained in the foregoing sub-sections, the

Chancellor may direct the concerned authority to make provisions in the Statutes, in

-respect of any matter specified by him and if the concerned authority is unable to implement such a direction within sixty days of its receipt, the Chancellor may, 'after

considering the reasons, if any, communicated by the concerned authority or the

Executive Council for its inability to comply with such direction, -make or amend the,.

Statutes accordingly as he may deem fit.

30. Subject to the provisions of this Act and the Statutes, the Ordinances

shall be made by the Executive Council which may provide for all or any. of the

following matters, namely:-

adriiisSitiff of -stride-its to the ,University and 'their eftrGlitietir as —

such; . .

the courses of study to be laid down for all degrees, diplomas and

certificates of the University,. the medium of instructions and examinations;

the award of degree, diploma, certificate and other academic

distinctions, the qualifications for the same and the means to be taken relating

to the granting and obtaining of the same;

22 11V1 argitzTRuT byre, 10 2014

ML-.- ! 47 i g “i ___1 mi '__‘i i _l[ 22 Powers to make Ordinances r X on? new WW 71312.10 email, 2014 (d) the appointment of teachers of the University and other academic and administrative staff, and their emoluments; (e) the appointment of teachers and other academic and administrative staff working in any other University or Institution for a speciﬁc period for undertaking a joint project; (f) the conditions of service of employees including provisions for retirement beneﬁts, insurance and provident fund, the manner of termination of service and disciplinary actions; \ (g) the principles governing seniority of service or employees; (h) the procedure for settlement of disputes between employees or students and the University; , (i) the procedure for appeal by any employee or student against the action of any ofﬁcer or authority of the University; i (j) the conferinent of honorary degrees; (k) the withdrawal of degree, diploma, certiﬁcate and other academic distinctions; _ (I) the institution of fellowships;scholarships, stud‘entships. medals and prtzes;_ . ’ (m) the maintenance of discipline amongst the students; (n) the establishment and abolition of Departments, Centers and other constituent Institutions/Colleges etc.; ‘ (o) the delegation of powers vested in the authorities or ofﬁcers of the University; and ' P (p) all other matters which by this Act are to be or may be prescribed. (3) The Executive Council shall not make, amend or repeal any statute affecting the status, powers or constitution of any authority of the University until such ’ authority has been given an opportunity of expressing an opinion in writing on the proposed changes and any opinion so expressed shall be considered by the Executive Council. ‘ - i 5 (4) Notwithstanding anything contained in the foregoing sub—sections. the Chancellor may direct the concerned authority to make provisions in. the Statutes, in respect of any matter speciﬁed by him and if the concerned authority is unable to implement such a direction within sixty days of its receipt, the Chancellor may, after considering‘the reasons, if any, communicated by the concerned authority or the Executive Council for its inability to comply with such direction, make or amend the. Statutes accordingly as he may deem ﬁt. ’ 30. Subject to the provisions of this Act and the Statutes, the Ordinances shall be r'nade'by the Executive'CotInc—il writer‘1"m'ay'p'r‘5nde“rar art'of'aay'br‘ihe‘ following matters, namely:- > - “' 1317316 admissionof students to the‘U'niVersil‘y‘ and their e'tirGliﬁerilma's' such; .7 , -.,_ ..,_' _,-, ' .,,.. (b) the courses of study to be laid down for all degrees, diplomas and certiﬁcates of the University; (c) the medium of instructions and examinations; (d) the award of degree, diploma, certiﬁcate and other academic distinctions, the qualiﬁcations for the same and the means to be taken relating to the granting and obtaining of the same;

kirk trat4T 3RT1T-TRui nuIc 10 79-4t, 2014

the fees to be charged for courses of study in the University and for

admission to the examinations, degrees, diplomas and certificates of the

University; the conditions for the award of fellowships, scholarships,

studentships, medals and prizes;

the conduct of examinations, including the term of office and

manner of appointment and the duties of examining bodies, examiners and

.moderators;

the conditions of residence of students of the University;

the special arrangements, if any, which may be made for the

residence, discipline and teaching of women students and the prescribing of

special courses of studies for them within the University;

the appointment and emoluments Of employees other than those for

whom provision has been made in the Statutes;

the establishment of centers of studies, Boards of Studies,

institutions, inter-disciplinary studies; special centers, specialized

laboratories, hospitals, research centers etc. and other committees;

(I) the manner of co-operation and collaboration with other Universities

and national and international authorities including learned bodies or

associations;

the creation, composition and functions of any other body which is considered necessary for improving the academic mileser of the University;

the remuneration to be paid to the examiners, moderators,

invigpators and tabulators; and

such other terms and conditions of service of teachers and other

academic staff as are not prescribed by the Statutes.

(1) Subject to the provisions of this Act, the Statutes and the Ordinances, Regulations

an authority or body of the University may make regulations for the conduct of

business thereof

(2) The Executive Council may direct any authority or body _of_the.-.

University other than the Court to cancel or to amend any regulation.

(1) The annual. report of the University shall be prepared under the Annual Report

direction of the Executive Council. and shall be submitted to the Court on or after such

date as may be prescribed and the Court shall consider it in its annual meeting.

(2) The Court shall submit the annual report to the Chancellor alongwith its

comments, if any.

(1) The annual accounts and balance sheet of the University shall be

prepared under the directions of the Executive Council and shall, once atleast everY year and at intervals of not more than fifteen months, be audited by an experienced and qualified firm of Chartered Aceotintants of repute who Will be appointed with ihe

approval of the Society. . .

A copy of the annual accounts, together with the audited report thereon,

'shall be submitted to the Court and the Chancellor alongwith the observations of the

Executive Council. Any observation made by the Chancellor on the annual accounts shall be

brought to the notice of the Court and the Executive Council and the observations, if any, shall after being reviewed by the Executive Council, be submitted to the

Chancellor for his approval.

Annual Accounts

& Balance Sheet -

.L i l _—_=a BTW ﬁrst 3mm 11W, 10 watt. 2014 23 (e) the fees to be charged for courses of study in the University and for admission to the examinations. degrees, diplomas and certiﬁcates of the University; > (f) the conditions for the award of fellowships, scholarships, studentships, medals and prizes; (g) ‘the conduct of examinations, including the term of ofﬁce_and___ i manner of appointment and'the duties of examining bodies, examiners and I i, moderators; , (h) the conditions of residence of students of the University; (i) the special arrangements, if any, which may be made for the residence, discipline and teaching of women students and the prescribing of . ‘ special courses of studies for them within the University; I (j) the appointment and emoluments cf employees other than those for whom provision has been made in the Statutes; (k) the establishment of centers of studies, Boards of Studies; institutions, inter—disciplinary studies, special centers. specialized laboratories, hospitals, research centers etc. and other committees; (l) the manner of co-operation and collaboration with other Universities and national and international authorities including learned bodies or associations; (m) the creation, composition and functions of any other body which is considered necessary for improving the academic mileser of the University; (n) the remuneration to be paid to the examiners, moderators, invigilators and ,tabulatOrs; and i (0) such other terms and conditions of service of teachers and other academic staff as are not prescribed by the Statutes. 31. (1) Subject to the provisions of this Act, the Statutes and thc Ordinances, Regulations an authority or body of the University may make regulations for the conduct of business thereof. ‘ (2) The Executive Council may direct-any authority or body Afthe.. University other than the Court to cancel or to amend any regulation.- .. . . , . . 32. (1) The annualreport of the University shall be prepared under the Annual Report direction ofthe Executive Council. and shall be submitted to the Court on or after such date as may be prescribed and the Court shall consider it in its annual meeting. (2) The Court shall submit the annual report to the Chancellor alongwith its comments, if any. ' I 33. (l) The annual accounts and balance sheet of the University shall be Annual Accounts prepared under the directions of the Executive Council and shall, once atleast every & Balanssﬁhet‘l ’ year and at intervals of not more than ﬁfteen months, be audited by an experienced and qualified ﬁrm of Chartered Accountants of repute who will be appointed with the ‘ approval ofthe Society. ~~»~- — ._._ » .._.. ._.., ~ - ---— »- - — (2) A copy of the annual accounts, together with the audited report thereon, 'shall be submitted to the Court and the Chancellor alongwith the observations of the Executive Council. . (3) Any observation made by the Chancellor on the annual accounts shall be brought to the notice of the Court and the Executive Council and the observations, if any, shall after being» reviewed by the Executive Council, be submitted to the ' Chancellor for his approval.

\3-e1 A-kW 3RTIVRT 41‘d , 10 WrIrl , 2014

34. (I) Every employee of the University shall be appointed or engaged in accordance with the provisions made irt the Statutes or Ordinances. -

Conditions of Service of

!!. ' employees

—1 •

(2) Any dispute arising between appointed substantively, shall be referred the dispute after affording a reasonable months from the date of its reference.

the University and any of the eniployees

to the Executive Council, who shall decide opportunity to the employee within three

Right to Appeal

Employees

Provident Fund

and welfare

schemes

Disputes as to the

constitution of

authorities and

bodies

Constitution of

committees

Filling of the

vacancies

Invalidity of

proceedings

Mode of proof of University records

(3) The aggrieved employee may file an appeal against the order of the Executive Council to the Chancellor.

The decision of the Chancellor Shall be final and no suit or other legal proceedings shall lie in any court of law in respect of the matters decided by the Chancellor.

Any dispute in respect of any employee engaged temporarily or on ad-hoc or part time or casual basis, shall be heard and decided finally by the Vice,Chancellon

35. (1) Any student or candidate for an examination, whose name has been removed from the rolls of the University by the orders or resolution of the Academic

Council, Proctorial Board or Controller of Examinations, as the ease may be, and who has been debarred from appearing at the' examinations of the University for more than

one year, may within ten days of the date of receipt of such order or copy of such resolution by him in writing appeal to the Vice-Chancellor who may confirm, modify or reverse the decision of the aforesaid authorities or the concerned Committee, as the case may be.

(2) Any decision taken by the Vice-Chancellor shall be final. -

36. The 'University may constitute for the benefit of its employees such welfare

schemes or provident fund or provide for such insurance schemes as it may deem fit in such manner and subject to such conditions as may be prescribed.

.37. If any question arises as to whether any person has been duly nominated or appointed as or is entitled to be a member of any authority or other body of the

University, the matter shall be referred to the Chancellor whose decision thereon shall be final.

Where any authority of the University is given power under this Act or the Statutes to appoint committees, Such . committees shall save as otherwise. provided, consist of the members of the authority concerned and of such other persons as the authority in each case, may think fit.

All vacancies among the members (other than ex-officio members) of any authority or other body of the University hall he filled, as sOoti ag'rbaylit. tonVehient, by the person or body, who appointed, nominated Or co-opted the members whose place has become vacant. The person appointed or co-opted to such vacancy shall be a member of such authority or body for the remaining term for which he has been appointed or co- opted. •

No act or proceeding of any authority or body or comlnittee of the University shall be invalid merely by reason of the existence of a vacancy or vacancies among its members.

A copy of any receipt, application, notice, order, proceeding or resolution of any authority or committee of the University or other documents in possession of the University or any entry in any register duly maintained by the University, if certified by the .Registrar,„shall be received as, prima-facie . evidence_ of such. receipt, application, notice, order, proceeding or resolution, document or the existence, of entry in the register and shall be admitted as evidence of the matters and transactions therein recorded where the original thereof would, if produced, have been admissible in evidence.

-.•., =474,414,-14:-;t1;:: I

Mm...‘ 24 Conditions of _ Service of employees I,Gi.._‘ﬂ_l_ﬁ,__ \ l .— a... “at“; Right to Appeal .5-..7 .51‘..t_~_lr_f,-.l__,-twl Employees Provident Fund and welfare schemes Disputes as to the constitution of authorities and _ bodies Constitution of committees Filling ofthe vacancies Invalidity of proceedings Mode of pmot‘of University records W ——»»——~- , A r:r--——-”mm an? new swarm 71GB, 10 WW, 2014 34. (1) Every employee of the University shall be appointed or engaged in accordance with the provisions made in the Statutes or Ordinances. , ' _ﬁ .. (2) Any dispute arising between the University and‘any Of the employees appointed substantively, shall be referred to the Executive Council) who shall decide the dispute after affording a reasonable opportunity to the employee within three months from the date of its reference. (3) The aggrieved employee may ﬁle an appeal against the order of the Executive Council to the Chancellor. (4) The decision of the Chancellor shall be ﬁnal and no suit or other legal proceedings shall lie in any coun of law in respect of the matters decided by the Chancellor. ' (5) Any dispute in respect of any employee engaged temporarily or on ,ad-hcc or part time or casual basis, shall be heard and decided ﬁnally by the Vice—Chancellor. 35. (1) Any student or candidate for an examination. whose name has been removed from the rolls of the University by the orders or resolution ofthe Academic Council, Proctorial Board or Controller of Examinations, as the Case may be. and who has been debarred from appearing at the examinations of the Liniversity for more than one year. may within ten days of the date of receipt of such Order or copy of such resolution by him in writing appeal to the Vice-Chancellor who may conﬁrm, modify or reverse the decision of the aforesaid authorities or the concerned Committee, as the case may be. (2) Any decision taken by the Vice-Chancellor shall be final. 36. The 'University may constitute for the beneﬁt of its employees such welfare schemes or provident fund or provide for such insurance schemes as it may deem ﬁt in such manner and subject to suclt conditions as may be prescribed. .37. If any question arises as to whether any person has been duly nominated or appointed as or is entitled to be a member of any authority or other body of the University, the matter shall be referred to the Chancellor whose decision thereon shall be ' ﬁnal. 38. Where any authority of the University is given power under this Act or the Statutes to_ appoint committees, such committees shall save as Otherwise provided, consist ofthe members of the authority concerned and of such other perans as the authority in each case, may think lit. ' 39. All'vacaneies among the members (other than ex-ofﬁcio members) of any authority or outer body of the' University shall be ﬁlled, as SOOIl asmay‘be' convenient, by the person or body, who appointed, nominated or co—opted the members whose place has become vacant. The person appointed or co-opted to such vacanCy shall beta member of such authority or body for the remaining temi for which he has been appointed or co» opted. _ g ’ 40. No act or proceeding ofany anthority or body or committee of the University shall be invalid merely by reason of the existence of a vacancy or vacancies among its members. ‘ 41. A copy ofany receipt, application, notice, order, PTOCeeding or resolution of any authority or committee of the University or other documents in possession of the University or any entry in any register duly maintained by the University, if certiﬁed by the .Registrar...shall be received alsprimafncieevidence, of such receipt, application. notice, order, proceeding or resolution, document or the existencegof entry in the register and shall be admitted as evidence of the matters and transactions therein recorded where the original thereof would, if produced, have been admissible in evidence, '

Ti WaTT 3MTETR0f 41 ;1 d, 10 -11, 2014

42. (I) Every Statute or Ordinance made under this Act, shall be made Publication of Irvailable in writing.

(2). Each new Statute or Ordinance made under this Act, shall be enforced as Ordinances Statutes and

soon as it is:made by the competent authority.

43. (1) The Society shall 'establish a permanent endowment fund of atleast Permanent rupees ten crores. Endowment Fund

The University shall have the power to invest the permanent endowment fund in such manner as may be prescribed.

The University may transfer any amount from the general fund or the development fund to-the permanent endowment fund.

My amount exceeding the minimum amount specified in sub-section (1) may be withdrawn- from the permanent .endowment fund by the University for the purposes of development of the. University.

44. (1) The University shall establish a general fund to which the following General Fund amount shall be credited, namely:-

all fees which may be charged by the University;

all sums received from any other source;

all contributions made by the Society; and

all contributions andsubscriptions made in this behalf by any person or body which are not prohibited by any law for the time being in force.

(2) The moneys credited to the general fund shall be applied to meet all the recurring expenditures of the University.

45. (1) The University shall also establish a. development hind to which the Development following moneys shall be credited, namely:- Fund

(aldevelopment fee, which may be charged from students;

all 'sums received. from .other sources for the purpose of the development of the University;

all contributions made by the Society;

all contributions, subscriptions and donations etc. made in this

behalf by any other person or body which are not: prohibited by any law for the time being in force; and •

all incomes received from the permanent endowment fund.

(2) The moneys credited to the development fund from time to time shall be utilized for the development of the University.

46. The funds established under sections 43, 44 and 45 shall subject to Maintenance of general supervision and control of the Court, be regulated and maintained in such fund

manner as may be. prescribed.

47. The University shall not be eligible for any-grant-in-aid or any financial assistance from the State Government or any Other body or corporation owned and controlled by the State Government.

. . 48. The fees charged for different academic programmes shall be in

accordance with law for the time being in force.

49. (1) It shall be the duty of the University or any authority or officer of the University to furnish such, information or records relating . to the administration or finance and other affairs of the University as the State Government may call for.

Financial

conditions

Fees

Powers of thc State Govt. to call

for inlimnation and records

1 on? ne‘er 31W Time, 10 waft. 2014 25 / 42 (1) Every Statute or Ordinance made under this Act, shall be made Publication of Statutes and .tvailable In writing Ordinances (2). Each new Statute or Ordinance made under this Act, shall be enforced as soon as it is made by the competent authority 1 '43, (1) The Society shall establish a permanent endowment fund of atleast Per-munch: rupees ten crores Endowment Fund (2) The University shall have the power to invest the permanent endowment fund 1n such manner as may be prescribed. (3) The University may transfer any amount from the general fund or the development fund to-the permanent endowment fund. ' (4) Any amount exceeding the minimum amount speciﬁed in sub- section (1) I may be withdrawn from the permanent endowment fund by the University for the purposes of development of the University. 1 44. :‘(l) The University shall establish a general fund to which the following General Fund amount shall be credited namely: ~ (21) all fees which may be chargedby the University; i I ’ (b) all sums received from any other source; it (c) all contributions made by the Society; and (d) all contributions and'subscriptions made in this behalf by any person ' or body which are not prohibited by any law for the time being in force. (2) The moneys credited to the general fund shall be applied to meet all the recurring expenditures of the University. . ’ z 45. (l) The University shall' also establish a. development fund _to which the Developmﬁnt following moneys shall be credited, namely: - _- . . Fund ,- H"(atdevelopmentfce. ,Which. may. be charged from students: I, i (b) all sums received from ,other sources for the purpose of. the development ofthe University; _ ‘ - i (c) all contributions made by the Society; . i' (d) all contributions, subscriptions and donations etc made in this - .E behalf by any other person or body which are not prohibited by any law for 1 the time being 1n force; and i; (e) all incomes received from the permanent endowment ﬁtnd. v (2) The moneys credited to the development fund from time to time shall be utilized for the development of the University ~ 46. The funds established under sections 43 44 and 45 shall subject to Maintenance of fund general supervision and control of the Court, be regulated and maintained in such manner as may be prescribed 47. The University shall not be eligible for any rgrant-in-aid or any ﬁnancial Financial assistance from the State Government or any other body or corporation owned and comm” controlled bythe State Government. 48. The fees charged for different academic programmes shall be} in Fees accordance with law for the time being in force, I 49. (1) It shall be the duty of the University or any authority or ofﬁcer of the 'Powcrs 0mm University to furnish such informatioh or records rclafingito the administration or 5131000“ KOCH“ A ﬁnance and other affairs ofthc University as the State} Government may call for. ,rogimmnam" . , ‘ I an {6C0 S 11 .1? i i' ‘i i i .i

.i-t-P( STtT 31311VRIFT uid, 10 %it-1qt, 2014

Dissolution of University .

Expenditure of the .University during dissolution

. De-recognition of

the University

(2) The State Government, if it is of the view that there is a violation of the provisions of this Act or the Statutes or Ordinances, made thereunder, may issue such directions to the University as it may deem necessary.

(1) If the Society proposes its dissolution in accordance with the law

governing its constitution or incorporation, it shall give at least six months written notice to the State Government.

(2) On receipt of notice referred to in sub-section (1), the State Government

shall make such arrangements for administration of the UniverSity from the date of . dissolution of the University and until the last batch of students in regular courses of studies of the University complete their courses of studies in such manner as may be prescribed.

(1) The expenditure of administration of the University during taking over the liabilities of the. University under section 50 shall be met out of the permanent endowment fund, the general fund and the development fund.

(2) If the -funds referred to sub-section (1) are not sufficient to meet the •

expenditure of the University during the taking Over the liabilities of the. University, such expenditure may be met by disposing of the properties or assets of the University by the State Government.

(1) Where the State Got' ernment receives a complaint that the University

is not functioning in accordance with the provisions of this Act; it shall require the University to show cause, within such time, which shall not be less than two months,

referring a copy of the complaint, as to why the University should not •be de: recognized.

(2) If, upon receipt of the reply of the University to the notice given under

sub-section (1), the State Government is satisfied that piimaifacie case of

mismanagement or violation of the provisions of this Act in the functioning .of the

University is made out, it shall order such inquirY as it may deem necessary. r

(3) For the purposes of inquiry under sub-section (2), the State Government

shall, by notification, appoint an Officer or authority as the inquiring authority td

inquire into the allegation Of violation of the provisions of this Act.

(4) Every inquiring authority appointed under sub-section (3) shall, while

performing its functions under this Act, have all .the.powers uf. civil. court. under the

Code of Civil Procedure, I908 trying a suit and in particular in respect of the following

matters, namely:-

summoning and enforcing the attendance of any witness and

examining him on oath;

requiring the discovery and production of any document;

(c). yequisitioning any public record or copy thereof from any offiee;

receiving evidence on affidavits; and

any other.matter which may be prescribed.

(5) If, upon receipt of the inquiry report, the State Government is satisfied

that the University has violated any provision of this Act, the State Government shall

direct the University to make necessary improvements and suggest for proper

implementation of the provisions of this Act.

. (6) If it is observed that the University is violating the provisions of the Act

continuously for three times, the State Government may require the University to show

l__..l , .9...” Dissolution of University , Expenditure of the ‘University during disSolution . De-recognition of the University gamma—11w ‘. 10 We, 2014 (2) The State Government, if it is of the view that there is a violation of the provisions of this Act- or the Statutes or Ordinances, made thereunder, may issue such directions to the University as it may deem necessary. 50. (1) If die Society proposes its dissolution inaccordance with the law governing its constitution or incorporation, it shall give at least six months written notice to the State Government. (2) On receipt of notice referred to in sub-section (1), the State Government shall make such arrangements for administration of the Univeréity from the date of _ dissolution of the University and until the last batch of students in regular courses of studies of the‘University complete their courses of studies in such manner as may be prescribed. 51. (1) The expenditure of administration of the University during taking over the liabilities of the University under section 50 shall be met out of the permanent endowment fund, the general fund and the development fund. (2) if thenﬁinds referred to sub—section (1) are not sufﬁcient to meet the expenditure of the University during the taking over the liabilities of the'University, such expenditure may be met by disposing of the properties or assets of the University by the State Government. 52. (I) Where the State Government receives a complaint that the University is not functioning in accordance with the provisions of this Act, it shall require the University to show cause, within such time, which shall not be less than two months, referring a copy of the complaint, as to' why the University should not be de- recognized. ' (2) If, upon receipt of the reply of the University to mé notice given under sub-section (1) the State Government is satisf ed that p: 1mz1fa61e case of mismanagement or violation of the provisions of this Act in the functioning of the University 15 made out, it shall order such 1nquiry as it may deem necessary. (3) For the purposes of inquiry under sub-section (2), the State Government '- Shall, by notiﬁcation, appoint an ofﬁcer or authority as the inquiring authority to inquire into the allegation of violation ofthe provisions _ofthis Act. ' (4) Every inquiring authority appointed under subsection (3) shall. while performing its functions under this Act, have all.the.powers of. civilcourt. under the COde ofCivil Procedure, 1908 trying a suit and in particular in respect of the following matters, namely: (a) summoning and enforcing the attendance of any witness and examining him on oath; (b) requiring the discovery and production of any document; ,, (c)_,1:e_guisit_1_onmgﬂy publicvrecorrd or copy thereof from any office; (d) receiving evidence on afﬁdavits; and . (e) any other matter which may be prescribed. (S) If, upon receipt of the inquiry report, the State Government is satisfied that the University has violated any provision of this Act, the State Government shall direct the University to make necessary improvements and suggest for proper implementation of the provisions of this Act. _ (6) If it is observed that the University is violating the provisions of the Act continuously for. three times, the State Govemment may require the University to show vi: a? ‘2‘

cause within such time which shall . not be less than two months, as to why the Niversity should not be de-recognized. If, upon receipt of the said reply of the University, the State Government is satisfied that prima-facie case of violation of the provisions of this Act, is made out, it may de-recognize the University by a notification published in the Official Gazette With prior . approval of the University Grants Commission.

(7) During the period of the management of the University under sub-section

(6), the State Government may utilize the permanent _endowment fund, the general fund or the development fund for the purposes of the management of the affairs of the

University. If the funds of the University are not sufficient to meet the requisite

expenditure of the University, the State Government may dispose of the assets or the properties of the University to meet the said expenses.

. (8) Every notification under sub- section (6) shall be laid before both Houses of the State Legislature before implementation.

53. The State Government may issue such directions from time to time to the

University on policy matters not inconsistent with the provisions of this Act, as it may deem necessary. Such directions shall be complied with by the University.

54, All assets and properties including permanent endowment fund, general fund or any other fund and also the liabilities of the UniverSity shall be vested in the Society in ease of dissolution or de-recognition of the University under any provision mentioned hereinabove.

55. (1) The State Government may .for purposes of removing any difficulty, particularly in relation to the transition from the provisions of the Uttar Pradesh State

Universities Act, 1973 to the provisions of this Act, direct that the provisions of this Act shall .during such period as may be specified in the order, have effect subject to such adaptations, whether by way of Modification, addition or omission, as it may deem necessary or expedient to do so:

. Provided that no such order shall be made after two years from the date of commencement of this Act,

Every order made under sub-section (1) shall be laid before both the

Houses of the State Legislature as soon as may be, after it is made.

No order made under sub-section (1) shall be called in question in any

court on the ground that no difficulty, as is referred to in that sub-section, existed or . was required to be removed'

Power of State Govt. to issue directions

Status of assets & liabilities on dissolution/ de- recognition

Power to remove difficulties'

' STATEMENT OF OBJECTS AND REASONS

With a view to encouraging private sector to participate in the field of higher education, it has. been decided to establish and incorporate a teaching University at Kanpur in Uttar Pradesh by the name of .Rama University, .• ,Kanpur-sponsored-by-the -Rama-Educational Society, Kanpur registered under' the Societies Registration Act, 1860 so as to provide to the students and- teachers The necessary atmosphere and. facilities for the promotion of innovations leading to proper structuring of courses, new methods of teaching and learning and integral development of personality.

The Rama University Uttar Pradesh Bill, 2013 is introduced accordingly.

By order,

S. B. SINGH, Pramukh Sachiv..

IttficrTiOcitt0-01110 710 RT— -2014—(1518)-599 Vitt—(h 3flIbtd)

LitORM01,01t0-70t1i0 .103 Tno faVT0-2014.— (1519)-500 Ardtlt—(chwit'Ut'f/ 3.11) I

/ on? near WW we, 10 mash, 2014 27 :'c_i§ttse within such time which shall not be less than two months, as to why the liaiversity should not be de»recognize’d. lf, upon receipt of the said reply of the University, the State Government is satisﬁed that prima-facie case of violation of the provisions of this ACt, is made out, it may de-recognize the University by a notiﬁcation published in the Ofﬁcial Gazette with prior_approval of the University Grants Commission _ (7) During the period of the management of the University under sub-section (6), the State Government may utilize the permanentendowment fund, the general ' fund or the development fund for the purposes of the management of the affairs of the University, If the funds of the University are not sufﬁcient to meet the requisite expenditure of the University, the State Government ,may dispose of the assets or the properties of the University to meet the said expenses. (8) Every notiﬁcation under sub- section (6) shall be laid before both Houses V of the State Legislature before implementation. 53. The State Govemment may issue such directions from time to time to the Power of State University on policy matters not inconsistent with the provisions of this Act, as it may G‘M- ‘0 issue . _ . , _ _ d. . - deem necessary. Such directions shall be complied with by the University. _ ”muons _ 54- A“ 3556‘s, and properties including permanent endowment fund, general. Stawfefasseis& fund 01' My other fund and‘also the liabilities of the University shall be vested in the "Emma 0" I i V I I ' ' ' ' . - ~ i . dissolution/ de- Society in case of dissolution or de-recognition of the UniverSity under any provtswn mognmun mentioned hereinabove, _ _ . . , _ 55~ (1) The State Government mayfor purposes of ”removing any difﬁculty, Peycrtéremove particularly in relation to the transition from the provisions of the Uttar Pradesh State d'ﬁ'wmcs UniVerSi‘iBS A61, 1973 to the provisions of this Act, direct that the provisions of this ’Act shallduring suCh period as may. be speciﬁed in the order, have effect subject to such adaptations, whether by way of modiﬁcation, addition or omission, as it may deem necessary or expedient to do so: i 4 .Provided that no such order shall be made after two years from the date of commencement of this Act. (2) Every Cider made under sub-section (1) shall be laid before both the , Houses ofthe State Legislature as soon as may be, after it is made, __ (3) No order made under sub-section (1) shall be called in question in any court on the ground that no difﬁculty, as is referred to in that sub-section, existed or was required to be removed- STATEMENTiOF OBJECTS AND REASONS _, With a View to encouragingvrpriyateﬂsectorto participate in the ﬁeld of higher education, it has, been decided to establish and incorporate a teaching University at Kanpur in Uttar Pradesh by the name of Rama University, "KKHPULSponsored—byrthe Rama-Educational Society, Kanpur registered under‘ the Societies Registration Act, 1860 so as to provide to the students and'teache‘fs‘ The necessary atmosphere . andfacilities for the promotion of innovations leading to proper structuring of courses, new methods of teaching and learning and integral development of personality, The Rama University Uttar Pradesh Bill, 2013 is introduced accordingly. By order, 5. B. SINGH, Pram ukh Sachivr, ‘ﬁDquotﬁo—who 710 W—zoi4~(1518)—599 W—(W/e‘i/WM _ ti‘towoqorho—qotﬁo .103 We Wav2014¥(1519)—500 W—(W/a/simeh 3a., ,m A-n

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Uttar Pradesh act 01 of 2014 : The RAMA UNIVERSITY UTTAR PRADESH ACT, 2013

SECTIONS