Tripura act 003 of 2019 : The TSHEC ACT 2019

wltich sueh etrg?Igelnent ls tnade by the Gol'ernment'

(21 The prccess o1" fbnnation of thcl search ee atrd '

ctlnditions of the ctl-qagerxent for the CI"'ai Vice-C

tnenrbers trf the Ccttint'it" as the case rna;'- tre' d be as

this belralf.

5. Otfice and AdministratiYe Staff: (l) -1-hea.trrinirtrati.,,estafl,torhECor.rncilshallbe broughtorrdeprttatiotrtiornother:institutions ttndcr t.he State Gor'grntlerrt'

{2) The crrtrncil ma}i ellgaLq€ conlraclual staff, as prescdbecl in the Regulation;

elrnefit, co3cli{isns of errgagemenL Pay and allorvance'(')l

responsibilities otl thc staff re,ferred to itr sub-section

Y Regulati

6.'I-erms nf of.Tice of the clhairperson, \"ice-Chairperson' ottl€r members and vacancies in tlre ( '"Tt:;:?:T;iill"3:;:[:'Ii:i:;:.!'il5i:iil',i:i:;colnmittec constitulted b1' the State Covenrment for this purpose;

i2}Thesearclrcomrnitteesballcorrsistofthefollt.rwingt\4enrbers:-

(i ) tlre lrotrri,nee of tlre Gor'grnor. who sball be tlre Cihairperson of the C]onrnrittee;

. . (ii) ttre trornineer of^thc Stette Coveneffient alrd (iii)tlee nornir:eeof thetvlinistryof Ilurnarr Rescrrrrcel)eveloprnent.Governrnentof IDdial

(3) The rnemtrets of the SearcJ:l comlnittee* sirall be the persons of eminencc in the sphet:e of higher educrrtion:

(4) Ye Proper we rtal e;\p(xjule to eln ac{r'rrir.ristr:ativ the the State C] o verntlrent:

(5}.I'heothgrproceduresforproprarirrganclseirrlingt|repalrelhythesearchcomrrritt.ecshallbezrsPrescribed bY the GDver:nlllsrtl:

4

i) State Project Director of Rashtriya Uchchatar Shiksha Abhiyan, Chief Executive — Member- a ;

i ) I divi ls, fro fi ld of" rts, ci nce nd technoi y, ulture, ivil ociety. t , ti l du at fln 8: kil deveiO nwnt, number f w i al ot h n t n

n teen

n-hers;

(v) h c ll rs th ver itiea e

ny- M e ;

vi) w p s of m r filiated l e es f e t t' ; (v ii) n omine of nm t f I ' er . rovide that. mongst the fatal members of the Council. seven members of the Council should be tat nd three mama' mu

di d als f t e l mi nce utside he . xpzanarionhfivfi'y- appointment 0? gagem t i cti ll ff t r m t a n h web appointment or n agem t i m e v t-

{ ) e o es 0 orm tion f e-r earch mmmitt n seimfimi {lamination and harms and o diti s f

engagement hairpersan i e-C." hmmerson Chief Executive and name:-

m m of e ounciL s m y be. woul ss prescribed in the Regulati man: :11 B m ,

. ffice is rative t :

{ I ) The. admin..istrative staff to the Council s 11 be t an deputation from othcr institutions u e he ve mem.

( ) Cmmci y ngage t t l st f s ri ed i ;

{3) The Class'rficatinn and method cf engag ment nditions f n ug pay l w . disciplinary cnfidum arid .fim'ct'ians and aponsj' i'lities f e t ff f 'm

( .1) shall be: Sun-Ii as may lie-prescribed by atio -

. T s f fic f C i , V e s , her i h offices: .»

( I )

{ )

(.3)

(4)

The Chahpersnn and Vice-Chairpersan of the C 01mm} 51131} be appointed. for such term as may be 'ptesmwibed by the State. Govemmmt out of the pane] of three names in order of their pret'erencm as may be recammEHded by the search m e r t d y e t t G rn t r

The Search committee shall consist ofthe fdflowing Members:-

{i'} h n mi th ver r? hall he. hair f ommi tee;

s h n minee t e

at G -mme t n

(iii) th min e f e M of Hum n es nu se D l ment. overnment of n :

e m b r f e h mitt e hall f i e - r f

at ;

The Search committee, wlule preparmg the panei must gix proper elghtage to public intellectu with proven lmdel' ship qualities or academic lléncm x osme the. higher mention syst m {in the Country and adequate experience in academic and dminisu at ve. governance and réi'fiect same in writing white 31.1mn the panel to G m t;

The other procedures fox preparing and sending "the panel by the search committe '3— sh 1130 as prescribed y o nment ,

5

'T"he rnernbers of the,Ccruncil, other rhan the Chairperson, Vice-ehairper:;on and State Projett Directec- shall hrrld oftlcs. for a term of tu.'o ye€r{s, which n'lay exlend to six yearul Fr"ovided thst. no such membsr slrall colltinuc to lrold slffice as surih rnember-: boryond tre sttains the age ofseventy years;

Provicled further tlrat. one tl"rird of suclr fnembers shgll be ru:plaeed after every two years:

Explanationl If *ny fraetian afis€s in calcrrlating the number oli one third menrbeTs, {ls rcferred^t in the above proviso. the next round up whole number shnll be cotrsidercd. Ttre Clhairperxon. Vice-Chairperson or Chicf Executive or *ny othcr nrember may resigrr frtnrr his oflriee b;v rvrlting urrder his hand addressed to the Govcrnment and every such resignrtion shall take efl-ect :frpnr tlre date gn which it'is acceptecl hy ifte (l*vernmentl The C'liairper,son. Vice-Chairperson or Chiel'Executive or arry orher rnenrberslrall nor be removccl fr,trm his trtfice exceBt by an oa'de-l:,of,the (lovernnrurt" rlter' *trch inquiry. as may be ordere

Fror4rled thdq. ng such order of renroval shall be rnade wiflrout giving an opportunity of nraking his reprcsentatirrn:

(9) Whqn a per.soF is appointed s.s a nlsrntler of tlre Counilil by virtrre of his re,prv'senting a fr:rrtieulsr it'tstitution of ineerest.^he shall cea-se te be a member of^the Ctruncil. rrherr he ceases to bekrng to suclr iustitution tlf irrterc-st;

(10) ll' llny caslritl vacanoy occur$ i* the ofTice of the Chairperson. V'ire Clrairperson or t-hieF llixs'uutil'e oT any other merrrber, r,vlrether by reascn of his rJea,tlr, resignatiotr or irrability ro clisc:[r$1gg his tuncticrn o$]ing to illness ot other inctprrcily or for aly other rcasorr, sur":h vuc"nncy slrall be fillcd by tfre Govenrment, as sootl as rreiy tre in tlle ttr[rnner. as prescritretl. Suctr Olrairpefson. Vice-(Jhairp€t-son or Chief: Executj.ve or nominateii or appoirrted nrcmbet shalf lrold ttt'lTr:e only tirr ttrE' retna in(-lcr' of the tefitr;

( | l)'l'he Cllrui4:er*on, llice-Clrai"rper${h and txher nrelnbers of lhe Council w-rruld n(}r be enritled rt:

ony saltry but rrray hc entitlcel to suqh lronotrrr'itln1 and allorvar*g5; tr$ rl'Ia-'v' L're prescritred b1- ths llcgr.tlationri" subject to the prirrr approral of rhe Ciovernmeff;

( l2) 'thc ()hairpcrson, Vice-C-'lraisf,rersorl and Clhief E"rectrtive shalt exercise suclr pou'ers *nd perform such lhnuliolls:. as lJ'lay l:e preicribett;

(l.i)'tltc Cortlrcil slt4ll nrset a( such tinres ancl places und sfrall otrss-n,e suqh nrle:* of proc.e

Power of the Councll to take as$istqnc€:

Tlre Council may associatru* rvith it in silslr mflnrrcr qnd for such purpo5e, as nuly tre prcscribcd, any person whose as$i$tanc€ or advice is rcqrrired for carying oul its rvork. A pers$'n assr:ciaterl rvith tlre Cquncil for such purflose shitll har.e the right 1rr takc part in the disctrgsilrns relsvarrt lo such purpose hut shflll not have thc riglrl to vote in o mectirrg of thc Council and shall not be * rnemtrer t?rr any othcr purposc.

Authcntication of thc

All urders^ond decisions of the Counoil shirll be authentisatect bl tlre signature of the Chairpeltiorr, Vice-Cbainperson, Chief Executivc or any atlrer rnsmber a$tlrerized by the,Coulrcil in rl'ris belralf anti ull otlter instruments issued by the (lorrncil shall he atrtlpriticated blo the signature of the Chief lixccrrtivc' or arly other officer

(7)

(8)

7.

8.

5

(6)

( )

( ' (9-) The m mbers. :9f e; hum-fl r t n e hai'rpelrsmm, ce-Chairpetsa tate. rQi c rectoa hal bal fice ar two' ar m am {20' ix s;

P ovided a 1'10 ch. e hat! n e h offi ta s -uu m er; eyo h a ge.- I)? Sa a t}; rfiz

r ided ; h hir f :3t m ah epl c ' 'f'té m cr ca xis t : i a c o r e lCuIating r- 01 i m rs+ a m m' ea s , m m! l " S al . n i e

h hafing-13911" wflhairpeirson ief cutive' a e in' c ma i! i'om f c y writi n r d r sgcd r S signatism "$113".

f f is'r'em h on s"! is d by th (lovem em:

("h m r-um ELe-L m erqon r (S m Executive r. nv w t member h l t e ed tmm {i fi pt rdei {3f (:ovemmm'lt, afi a fi iC i red m m, . 'gm of ul m i si n q i fusa] n h v sions f is; ct f e. W ' {m ;

P vided at. m) ch. f mm ! hal h m th portunity f making i ; e o ;

e er-£51m t as member f h (Emmi! tu f- liii presenting particular ngti u f mei ' , ll o . f his". bun'ci], When h es in a i m h n tit ti'a ot'intfi est;

l 0 ) I f a y sual ncy curs; n e: (filth: f e i ic h ir rson r C ef E ecutiv r ny r mber whethm y mn (if is death i nation r mbflitv t d har e i f on {twin-"g "m a; 0t O ET

apa it r f r n t er T¢fl$OIL ch a a

hal e fill-e y he. m s on. s may be i ^hmanner, s. cribed. hah Chairperson. e iiha-irpersion tive. r d r n me r l hel office l fu he m i de n rm

I I T hairp rmn, Vfitte—Clmi.mer m ot r m m f the cil m'x l ot mitt t6 a y la

t may be ti ed 10 Stick h e 'ai'iumi i wa'ficfls as; m y be tzef'ibe y e:

Re ulations.. {0 e" rint? r v (i t Gov r nt;

l The C air erson ic; -( h tzp 'rfim d hief x uti t} rci e h awn- a f:unuti0ns m ) b s ribad;

13}1'110 OL'II'IC- l hal me t t m d $ a hal ab erv ch. mi s f dur

e a d a actid f t. ; m a e by l ti m ; e

' . r. unci si a e

h cil fidciate W uch a ne a r s s ma b m eri fi y sss st ncje. vi e 3 e ui fi (mt w r . . ani mi d wi h o cil r tujp g a v t to e, us io ie' an In n-103$ b t ha t e. ht: t a eting; f e. 'n cil al t a member fo

a mim a.

. e tinratio'n f e (Ra i s f ime ou :

ll o r a d fi cisidns f cil hal t enticated y £113 i ture bf i rgem (Elmirperstm, ltfi uti e r n),r Oth me 'bé gtl'mfi { a- ncil thi h l d al (What 'tr ht m ue' (20mm hai b uthen y- e i t f { hic-F E ecu ve n t r fi (3? t e 001111.0i t rize e m n, h B half;

(1) Powers and functionof the C-hair?erson:

The Chair-person shall presidc over tlre n'ieetiugs of the Clouncil. lfhe Chairpersorl $hall have the right to call fcx reporl on flny nratter petaining to fhc afthim o1'the Corincil ancl offer suggesticns for the improvement of^the funfiioning of^the Corrncil.

(-?) Pos'er,s and function of the Vice-Clhairpersern:

The Vice-(lhairperson shall preside <)ver tlre rneeting of the Council in tlre absence of tlre Cluirperson.

(3) Pou,cr"'a:rti t-unctitrn ot-ttre C'hief E-recutive :

The Clhief Executile shall be responsible for the irrrplernentation of the dscirions ofl the Council- The Chief Executive slrartrl exercise sucllr powers und pedbr:m such ltrttctionfi as trra-v be prescritred try Regulations.

tO Functions of thc Cbrrncil:

The Frrnction of the Clourrcil shall include^

( I ) Platrning and co-rr-rdinationi-

. (i) To prepare perspective plan and plogrflurs in the sph€re of higher cchrcatiorl in the State, keeping in vier.r, the guidelines and schEtnes that may be issue

(iilTo assist irr matter$ of'tiniversity Crants Commissien" All India Clouncil {br'l-eclrrtictl Education, National Council ol Teache-r Education, Bar Ctruncil ofl lndin and othc't' nati(.lnal level regulctorv bodies or auth ofl l{igher Edue$tion anci suggest renrcdial aetion. wherevel n($c$sar)i; {iii)To prom-ote co-operotiorr and co-ordirratiorr erf t}re higlu ecluc-:ationrrl institutions aud inleraction with industry and r-rther related establishments;

(ivl To assist ancl reconrmend forrrtulatirrn of the plinciplex as per the grridclitres of the Govcmmgrt. Ministry crf f{uman Rcsoutr;c Devclopnrcnt aod thc Univctsity Grants Commission. All [n fbr' starting trelr'- eourses and progfar-mtes in edrrcational institutions, keepirrg in visw thc various nornrc and reqnirernents to ^he l'ulfillerj;

(v) To sug_sest rvays orud niearrs t-or generating additioual resollrces t-cr highcr eclrrcatitrn in the St;rte:

(r.i) To rvork 'in liaison with the Urrivusity Glanli Conrmission, All lndia Couuqil tbr Techtrical Hducation, National Council of "lrsachr--r Education, Bar Council q-lf Inclia and r>ther ntltionat level r:egulatory bodies or alrtlrcrities of l{iglrer Edtlcalicn-

(f ) Acadcnric fi.rnctions:-

(i) To enelorrrage and prornote inno\alions in curricular

(ii)'l'o devise nr€thods and steps to improve the standard of exitrninations conducfed Lry the Uni vers lti es and su ggestr neoc..is il ry rclirrrns :

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. uties f e , s -irpérsn Ex ve ) ction hairperscm

. ^{ra hal iemayh metin}f ouncil. T n shal i t " fem: ort n a y 'm t er fl h 19') t e ffairs f e u il d f uggestions a r vement- f" : ctia in f uncil (.2) ver ti t ilm fpe gcm

e ~£fha t rsou hal Ov r he m ti f e. ouncil he: f" h hairpers .

' ) wem nd functifi 0f h hief xecutive :

he: hief cutiv hal I'é OHSi lB r e mpiementation f e ecisi ns f e:

a t i E- ti h m i '

S h a lrfmt ch fun s m y b b 3"

H)- io s t a ou ci

"5116 u t f ounci S l -lad n I ) M n d avflr- i atione i ) 0 E r rspecnv' l n d r am e f r education ping, View i elines nd em s ay d e t t n nm m, iitiStry f Human source o ment, Government f dia, University a mnmissiflfl nd other e uiatory i s mn i m for me nd s iSt i l entation;

i }T0 sgist n tt rs f Univfl ity Gr nts a i iom l i ia ouncil for Te hni a ti , ti l i f r tiqm o cil at? I a nd er o l

l el^{lamy i}s r t oriti s in r spect ("If termination nd m^itnance f t r H flr ca i ti: g 'gem me i l. cti m at r eces y {iii') 0 m ot mpe' ati n nd ordinati n 9f he igher ducational i ti ti n t t ether t l

{B011} sr ist nd mn nd m l tion f e i' ei ies s er. e uidelines f vc mcnt. inis-try 01' H an efimrcc vel ment nd e iversity mis ifinq l I dia uncil or ical u ti n, ti al oun il f T ac r cati r uncil f I

and^{cm ti}l V I l tm' od r t ori e £131"

t r n w c r l'nme ucati l g n Vie e ms u m b f l lled;

gést w and m ns for rati , dditi nal mlrces for i er ducaticm a :

v work- ?i i a s niver i r nts am fi , l l I nci for n E t Maria ! cil Teachcr ' atiom r i of I di

()ther a l [reve egul t r utho f High u atio . (,2 em uncfionsz-

i) c u mote: m'afion devel m , 'Iie turing f cour e d ti l n flu: Uni ies . e a l eS;

i T vi e. me nd t ndard f ami tip s. a cf by vcr ifiei; rsst cessa mfmms;

7

(iv) 'to devetop piugramnlgs fol gp'eater acaderniq cc-oper.ztion arrd interactiorr tretrt'een Llniversity' Teachsrs and Cotlegc teachcrs and to fhe ilitate rrrubility of $tudents ancl Tcachers vvithin a:rd outside ttre Statei

(v) To encournge spart$; games; physica! cducotiotr and crrltur*rt activities in the Uiriversifies and Colleges;

(vi,) Tu e{rL:oul'age extsntiorr activities $nd pt'ornote inleructir.rrr r,vitlr zrgerrcic$ congerfied w,itlr regiooal plarrni$g and tleverlspmeilt -of higher educntion;

(viiyTo prepare an overvic-*/ rcport on the working of rhe Universities and tlre C"olleges in the State and to fbmish a cepy of'the r,qtort tcr the llvlrnistry of tlunuln ltesogrrce Developnrent, Governnrent of lrrdia/l,lnivcrsity Grants Commission. All Indkl Cloutrcil for Technical Education. Narional Council of Teacher Htluc'ation, .Bar Council of lndia ;rnd other national level regulatory bodies or authqrities, as the cnse rniry be;

(viii)'Fo preparrl State Higher Edtication Plas and all the activi,ties e$ per the extant guidelines. I l. Other lunctious o.f the Councih

{ I ) 'fo per:I'ornr such olher firnctiorrs. as mery be prescribed ior prornotin*t exce,llence in higlrer cducttion and scientifi c r:eseafch.

(2) Arlvisory fi*nctions-

(i) 'lo advise tlrr" $t*te {-}niversities to nrake new Statutr,x- Ordi.nancqs, R.ules an to be fulfillcd:

(ij) Tcrtalds perfqrming any othcr lunctions necessary ftrr tlre Jirrtherance nf higher e.ducation in the Statc:

12. lMccfingr (l ) Tlte ,;osperil stull meet at such tinre antl place at the Ctruncil rneetings shall be one third of^the Clha iipr:r.son and V ice-Cl,ra iqrerstru ; lefi.st oncc, ilr three morrths and the quorum for total nrembErs of the Council, inclucJirrg the {2}^The rrreeting of the Courrcil shall be convened by^the Chief Ex,-'cutive or} thc advice of^the Chair-persorr or by the Vice-Clhairpefsorr, in abserrce r,rf fhe Cltrirpsrsorr.

13. Fund of the Council:

{l} 'the C its orvrt li.rnd tu be callcrl thc -T"ripura State l}.igher Education Council I;'und' (hereinafter referrcd to ss the Fund) cclnsisting of thc grants frorn the Cr)vernrncnt, elrauts receivecl from the Ce:ntral (iovsrnrnent lilr higlrer educaticn +r'1d srrch other funds as rnsy lrs rec'"eivet by the Couficil ftonr any other sodrce;

(2) Ihe (iovetnment rn4y pay to the ('orrncil in eaclr finar:sial year such surn as nray be considered by the (iovernrnent to be necc'ssary I'or the functionirrg ot:the Cotrneil; (3l Atl ilroney beloirging to the Furrd and all receiprs of ttre Coturcil shall bc tieposited or invcsted in suc,h mitnner as tnay bc prescribed;

7

i i litate n of c e s iver itie nd (If-Ollfige :

i ) Tu velop ro me r 'ea'tw C mic CO—Qpfltfififlfl nd ctibn b w U i mi e d l e e chers- 0 acii taté momm f st d e fi withi n e he. ;

m m c 5130;715:233. gn'ea sical e a i n d ul al ti ties n ties bfleges; _

) u ncourag xrtmmitm cti a d r m t tera tion with agencies c rn d ith n 131.111.111n d lo cm "of r a q ;

ii). 0 rview or- ar ' f t réiti s' h ol -n

3mm to urn s o 09 :: ep r o Mini t e fl m'fi Resou ia me t, m t 0f In ia'ni ity rants i sion. l ia o mil r ! ; t nci f Ed ti Bar (ha d! f I a ti al.

guiz'xtofy i f nfi Ca ma ;

ii T G e u n i i as; ines,

1 L f ions f l:

( 1 ) To form ch t r u ctions". s ay r f r m g l h e ca i t fic esearch.

') d u ti s-

(fi') To he S a Uni ies m efi, 0rdi' e fi ules d ions on h - si f t mwti' i rszity r 21.1mm]: i ti . ts, t tute, Ordi e , ules nd gulatiomg, w en: ti C Ssaw; eping V w he rious orms ; fi led;

isiy')Tt}wa1tds o e fit im or h .fitherance? of" r du i

e.

'2. eet :

1) h C tmcil hai t. t m nd-pl ce t Lea : e. n gm ar e mmCil m etings; i e: i f tal me bers f e "Cou i; ding e:

ha naer a ice~(.l .}a. r1:aers(m: ,

{ ' meeti f e hit-Fifi" hall e ed y i f ecutive n. e dvice: (If r n r ice- rperson, n of he' lmir c 'ml.

3* f :

{ 1} The ouncil l hav wn f n-ml o ma ted e "Tripura t Hi cr cation. ii

Fund' i fim f rred a .

) Co ngof' e t m Gavi mmem, grants d e fitral ,Govm ment 1hr h r ducati m and uch et r F s may be eived n il r m u

{ .) T e Ga rli flh ma 10 t "bung-i} h fi nci l m s may i: en fi ; Ga emmc r a e sar far in ft mmci ;

} H m ms)? l n i n l t f h Gamma ll he d dxi ' r. e :

a m e e ;

8

t4 Corqncitr to afloc*te grartt*;

( 1) Ir shu]l br.. thc duty ufithe Clouncil lo irlk:trate gran{s to diflercnt Unir'crsities ond Collcges, in the Stntc fiom out of ths Funtt and rele"ase the "s&fire to such lnstitrrritrns i

(ZJ Not'*r,ithstsltding apS.thhrg uontained ir: agy law Jbr the tirrre beilrg irt ftx'cet llre Cortncil shall ha.ye rhe rigtrt to Crluse aR enqUiry to [:e rnade by such p€rson C}r persots as it nray cotr-cidet necessnry intrr the Srants nradc by it to a t-Jnir''srsiry or Ciollegc or itrto an-v cxpcndittrre rnadc ttrei'scrt rrlter giv:ing prev:iclus neitice t* suc'tt Unir.crsity or Collcge, ts the Ltlsc Intllr be. of its i.nt+ntiorr t(r catrse sur:h cnrluiry.

..\nnurl Repart of the Council:

(l)'Ihc (:ouncil shall prc-pore an &nuual tirrarr*ial statemc$t on c'r bel-ore suclt cltrlc ss rnay bc presL:ribed of-the estimtrtect capital ancl the r$venue receipt$ and exp;nditure ftrr tlre cnsuing year ancJ sutrnrit the s+rtne to the Gov:elirlment:

{?) fhe statcrnenti as at.bresnicl. shalt ir.rclude a staterni}nt r;rt' u,agesihonorarirtrn and Alla$"anees of mgrrlbcrs. oi}icsrs and enpioyecs of the Courrcil altd of such crthe,r pafliculars, as trny bc ' presc*bcd; (.1)'f'he (iervernnrent slrall sorrlr alier rlrc receipt cf'such statet-rletlt. cau*e it to be laid befbre tlre State Legislaturer

(4)Tlrc C\runcil shatl take into ceinsidE:ration,any obser'vati

(S)Tlre Counqil shatl pnepare ryrce ilr s'vefJ year. in such tbrm at such titue as lna-v- t're prcscribeil. at anrrual rqport giving a tr:ue antl frtltr accolrnt of irs nctivitics dulirrg the prer,-iorts year +nd cr:pies thereof sh;rll be fi)lrvirtrdq.d^tthe C,Jverftnlent and the- (ldve,rtlrnenl shirll ctrnsc ttre same ter be laid hu.fnr:s tire Slate l-,egi.slature. r\ copy of tlre r,e.iror'l sltall irh'o he $€ttl lo tlre [Jrriversity Ci,rants ("olr"rruissiori.,{ll India (louncil f-or Teciurical l:ducation. Nutioml ('ouncil o{nTeacher l]dtrcatitut. Ilar C1;11ncil erf. India and ather national luvel regulatory bodies or authoritieii, N'lirtistry ol'llurnan Resourcc l)rlvelopnrent. Ciovenrmerrt of India as 1bQ citse lr:ay he.

Auditof ile ac((fucts *f Couttcil:

{} }'fhe CoEncil shall cause to be nraintoiner{ such trurks o{:trccount and othr-'r' books in ri:latlorr lor^its trc\jouilt-s in suclr frl:nl ;rrrtt in such lnarltrrt'. as nl&y be prescribed; {2}The Crrunt:il shall as $or}n as rnay be Ofter ulosing its artnttirl ascoul-rtti, prepore,a $t&tsn}ent Gf accgqgis irt .ctreh lirrrn atid ftrrrvarrl tlre xarne to ttrrj (io-\iernq:cnt by such diltc. irs lltc (itlvenlrlcttL nray dererrninc;

(31lFhe ar-cilurlt.s of tlre ()ourncil shall lre auelited try Ar;cnunrants {ie*ernl; 'fljPura and $tare ALr"dil f)irectrrra.te" at sul:h trfi1e.t, irt]iJ irr suclr ntatrler. as ffiry be p:escribed:

i.*)The ar)qual acc{)unts of the (lirunqil tngutlrer lyillr the alr

I6.

8

{ . f)

[4) he hm-wit m 'v' m e dit r 0f 'fiLtC ' S m ' s in fi o e mmi g filhttious un ar i t ch 311 hall ted s mpendimre able ut f d 01" t : licil

u il iln a n s:

{ ) t alt e e t ' ouncil t anim t t fa iflh versities a . ant-236:3. .

ta e 'fi-o-m t ni' e d é ase 3mm «3116-11 S jtut é . ; 2,) mit- wn nyt in wmaiu s} ny w for m in n m'ceg. th Emmi}

w t hl {0' a n uiry b tr ch c a m rson s m nfi :

a ssary i n} grants m e 10 : Universiiy 0r 'IOfl e 0r én y. e e u m e h reof aft r i irr io ativ m h nix-'mts t at e a case. may . (1 'tjrs l énli' n lit) u s c e q . I

A nual nft 9f i I .1) "The, C cil aha-11} e a n annuai financial tatement n our aht-'3 uch date as m y he cri j f t a d i i d e e ceipts; e ture or h e i g.

d bm Emma . rn t;

(3') T tatement..- s for said. al includ me t of wagesé' onagarium nd album-Ic f embers. 0%c nd m iciyee's 0f e ouncil nd at" uch mile-r rt , 21:1- rna' e ri e ;

3) T (Ra r m nt hill} 50cm fi the i {If-s t tmncnt.-cause i -f r h iaslatur ';

)]?116 mm ij narl onsideratidn-any vm on m d uéh arma t i e; tat fi 'ia ;

5 "fhe ommit: aii mag-war mat n e n r. fo t ch m mm be e i d n n eape : i i g hue nd il ] u t O 113: a ti es ri 11 E -Xgiou u r and (ra i r:

armf' al fia'awarde o. Go rnm £3c arnm m a au e. h o 13:: M efiirm h l te L cgis'laune. A y (if. he epun hal also gem 10 Elm University Gram CT mnuwmm All I Ca cil 0: fihflififli E t at-£01135 ( ou cil ()1 E u ti n B n mmcil of o

t l aw d 16 w i

01' t ri s Mm M13: 01' Human e Hume! 0,1353a Ghvemment 0f file ause

m b

it at" the munts (i uncil:

{ I } The u h m i tai d. ban s- Q'fa t e ks e ien f ; a c nt h orm and m nner s: ma é s- i'ld; ) ouncil t! s 30011 s "my aft r (.1105n unt-mi c nts a a dstfitet em {3f e-aunt n such fo m n 111nm"! h . g me: [.0 he: ( rm r m t ate" 31's [he fimummm m t. rmi e

( 5}T r: ccmmt f h Cmniéil 5112: ll. b dited by c o ts nt g G ne a Tripui'a nd S te: fludi'l:

Directm tm c im s, a ad n h 1113111131": ma r cri ad;

{4 h nn etmnts- in:- C'Uuncil m mim w th udi ['Eilfll't_ mart-{m all 12"": o 0 h :

Gtwa'rmmm an e m l c e he 3 m: o llaif e h ta e Le-giSIifttufe d

S all l o t ard p}! f t it tife n t ii? (Emma

ar" t ra ria a ct o n e, m fitrs- arig'i mil: 0f rfi pmt.

9

Dltect'lons nnd d,ecisions of thc Gover:nment to the Council;

(l) In clischarge of tts Junctions under thls Acf, ttre ('ouncil shatt he goicled by such direction orr qlrestiotls ot policy relating to State purposes $r in case of any slnsr:geflcY. a$ flray be given to it by thg (icvcrrtmeft:

(?) lf any dispute arisos betrveen the Goyerirrnsnt ilnd the Couneil a$ to whetlrer a qlestioir is or is ntrt a qussti(rrr qf policy telating to State purposes or n hef hel an elyler:gency has arisen. the decision of:

the Ciovernment'thereon shall be final.

lleturns and infirrmatio n:

( l) The Cotrncil shall frrrnlsl't to ths $evernment such return or othc'r inforrnation r.vi1[ rcspect t

(2) The Council shall be colttpelent to seek such returns; repot:t and infirnrration fioin any Universit;z :oE College. as it tnay cronsider necss$ary for the per:fcrrnrance $f it$ furlc:tions. Power +f the Governrnent to make inspeclion:

(l ) The Cerverntnent shilll have the r1ght to ca,use an iirspection to be nrade by an officei:, not bc-low the rank erli Arlditional Secretary to the Q.overnuieut" iluthoriz,e.d by it, of tlre C'.ouncil antcr be rgpresented thEre at" Tlre of.ficer rrmkirrg tlre inspection or lnqui.ry shall infonrrthe Governrnerrt of thrr rcsults tlrr:reot':