Uttar Pradesh act 14 of 2011 : The GALGOTIAS UNIVERSITY UTTAR PRADESH ACT, 2011

Date: 6 Apr 2011

Department

Department of Higher Education

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utit-t I (2) ZEITiciT (1) S 349 lttlfatf .1ActpLIR1 3TMT/5 •IL1 lit 310

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sdait f4-4-69- A s,-d-Alt tt6il40T ct)tlf I

(4) SfraM,FErit 3-dt q- 19T mlTITTaTE 11R-1

3TaTTRa ZITII

15-simfd/f*J-M snt fAgf4Yr kit tIt

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(2) s.--g-dedd Tig 7nTt tir1 fs. ug.-1=4-sdfdrar6k4 scr stR 31--@-Sr skt

wk?rra trk ndrak zfrk ar-Pc-kt 4,1 &Rol-ford 4,k aftR dg 31-R1 41f4wh

Th-T strri 3i4I Th-F11 stir 1-ku fad fstr s-rd

(a) s,--6--erfdd cpRILPtiek zAk fatAi41749c Irra-r -k41"4d- 6141[1

ST Thai fAre•S tlt • t sc't wArrik 911- wg

t-f4Y0 1A-72PT MkTif 31't S M:4 M -f titti4rt f=4-1%d f=sar srd

is-m*9ms s'r S tft mei arr zttk TrfsguLft ThT

mtpT Th-tm 311- -<rt scaAmi ta4T-4-9 cokiir *dr fad ‘Er[ ,41t11

19-(1) fl al-14st Sktf6- (.61 artR, cI6

tre44ml wan- Th-kin tI4-1-11c•i ct)41f 1/4 t1[ ffiltd lw I141

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55 RPH data 2

A: 2;. 13—(1)Wﬁﬁ§mwmmﬁﬁﬁ$mmmaﬁ W ‘ ammmaaﬁml ' _ " ‘ (awwamwwmmmﬁmmm ‘ WW$WWWNWWHW,W§EW ﬁmﬁmmqﬁﬁmsﬁqmmmmﬁm W$Wmmm. ‘ ' . , ‘ , (maﬁzwﬁﬁmﬁmmﬁmmmw amﬂwmmmwmm$mmwm mwﬁmmmﬁaﬁvﬁwmﬁagagﬁmawm ﬁmmﬁn; I . mﬁﬁiﬁﬁaﬁﬁmﬁﬁmﬁmmaﬁmmmﬁﬁﬁw m$mwmﬁmmamaﬁm$m mmﬁwm$wmﬁwmﬁmmmw %IW,Wmaﬁmlﬁgﬁwmémﬁqﬁaﬁﬁm VW’E‘HIE‘QWW? '. ' .(Qag—aqﬁmﬁmmﬁaﬁﬁmﬁsﬁiﬁﬁmqaﬁmm mmmmm‘ "‘ 14—0) Wﬁmmmwwaﬁmmﬁ W WWWWWWﬁWWWWWWW (2)W(1)$WW-Wﬁm$mﬁm' Wa§ﬁé€ﬁ$.ﬁmm‘ﬁiﬁﬁﬁéﬁml" (ammwhwwmmmmammma W$ﬁéﬁﬁ§aﬁﬁmml .- > ' ‘ (4)Wﬁmmmmmmmmﬁmm Wﬁﬁml ' 15-mmﬁ/Wa‘ﬁﬁgﬁﬁﬁﬁﬁﬁﬁﬁﬁmﬁmagﬁﬁsmﬁ mmW ﬁmmﬁaﬁmmm‘mﬁﬁmﬁﬁml- ' - ~1e—(1)Wﬁﬁwmﬁﬁﬁm\m%ﬁml W _ (2)Wﬁﬁmm%‘ﬁ'ﬁmwﬁmﬁaﬁaﬁ, WWWWWWWMWWWWWWI (snﬁmammmmwﬁmmm‘ L 17—WWHﬁWWW'ﬁaﬁmsﬁqa—SWWH "WWWWWWWWWWWWWWI ‘ _ 1s—Waaﬁﬁgmﬁﬁméaﬁmmagmwﬁaﬁﬁmm Wmmwwmmmwaﬁamm‘ 19—(1)ﬁaaw_ﬁﬁ§mﬁﬁmﬁﬁmmagw ﬂaw memsﬁqﬁmﬁﬁmwmﬁwﬁﬁamml (ammmmmmwm‘ 55 RPH data 2

kJi 1 44

55 RPH data 2

8 .311H:14axf 3iffitTRui 1M1C, 7 311:, 2011

aTRI zart-rt

farearratr

salitt-r41

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I'4-P6 14,4

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(•-qxr 4)14 urRurc ;

(Tr) qt.4 urRurc ;

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p) =ter ftr' 317

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(2) .31ftf4/71 31TfrcTI 3Ta9. g-4 TRH Mpt 1-1 Pkiq'it17 cr.' 04, 7TIT

(m) qzciRviwr cwwcp. ted-Ent 3th ci) 1 sh1-1) 7 04-H4- H0-14ELTaT <froir wog met ti47heir, \3'1cui 14 3th MMTM -fq• 3T91741 WaTT4 ;

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(2) fi-1/tr-,3- ar Trp9 v-4.;

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55 RPH data 2

10 \irk A-kW 3RITHR1:11 11vIC, 7 31,F, 2011

(3) 3114F5nArffef, EHWrTilt ffitfieftit, aft 7,k-1 #Iffam- orrir ;

ut#I Tfut argrraT9-, (') c•-0 3tiz #N-QTratt/Tro- atfik

3-.2479 cf,mi 3frz #9-er aithicr vrr;

(w) ft:arra-a crriOwrf#4 iat14-aR-E4 ThfloTt s-rWRP chl Sn9-;

372rtri w1r tt -

(3) 3T-i 1 /4;1 str atftitapi *3Taff ittfi fz--4 trr Th-fo# fti #-F ,fict,(1 el

(3) tiel treoic Thrufkura#z ft41 vert-rt mar -s-Th fit 'Id'-1 zrn cr9T --cr cp It-at laRktiff m# t tfiRl'ffr

aft -di fiNT4 Tts-444 Trr ftrat9 vf,r 04> f"# m-ft-tTtft llftlIRcf 11R4ci,4cvifefa# 'anti 4 amt iq-argfi

atfi-ev Itatr -47.4 e cr-t-F &I-4# m't 441 ft--01 pe.f 4-7 co14,-0 T-R-f ftw itzrr #Rtrrr

cktrr*t fi-crutTrat ar-ficti# tt-t * g 7ft Terfotrt rfit

wryr nf)r4tc. ft-711 4111-1c4 TH:3-4_7 4 Etr4-74 -ucrnt cr,&1 f#cf faY CtIc14. F4t3 '6001 t 347 wrzitiftc* fttst -sifter * ‘910. t-d- 4-0 f4ts-r m'r <44afffcr m-q.# - af-a7r0 rot g t-,#-Rrpt wRicrtftut mi fte-st m-sr cokfir-pcf ch<•). *1 atcrt 3t-e42f-tr *ftErtviftzi f+t 114 Th-R-uft ER,

cr) ,) ticr - 1-RTR, 1-RTr qo- fiftd #TrA itRf;z44 zi9r #rm-fir t-Trr‘i\4 t1Cbcif tI

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arituwifs-ffzif, 81.”1?1pri, fZrAiyfaat tr-ct4 aft? LITRaNc# ugh-r c4"4 mr't ;

(3) 1*i-rail atuict-f Etc ftwrat, citrat-tt at-1-#1#ThIr urTrfif0- att7 f4f4u mr't tit m-n--a4 ;

(#-) ftsfift-rFT4- iarrY # ftfi-r# mbr VIS ;

(st) urT-341* f4m#, austRT9 art atum:r9- ff#T1 -917:11 fire its* Da-fi#.7-r4 .11Z ,t4i et,

attv lcp f#y 1-0c114frclet ar---rf-fi its* 3rn1fi-9- 4pqq5r4 ftflo-fi m-79-r ;

Z ”WP Hum 55 , 'ﬁmi‘iﬁﬁwiﬁﬂéﬁmgm @wmmaw‘mmmahgwmﬁwgﬂ E E (E A E OI

At4T 3TRIWT171 1-1-Z, 7 31t- a, 2011

t4 M-11-4-07th, fe-9-$ ?et 9-run A 9:r9- 9

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m--4413-91 ii'-rEft[ 31t3 ; •

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Th-ftrtz sr-Om- draft 3rt3 3r9r trPrea-91

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(Z) 371 fdrar473TWII aftv fIW fo-99 ft*--

rtr 3TY3

339 t, TiT0 Tig- zitrf 31'n 33t91:99-r tf9 ;

(z) 1" -314 31t4 ft999 ffi-s9-('911Rtr

1r99 9 319R

fetr arra trim -S 3t3.-9r art3 vtr ;

(9) ttarer, ar-13-TPM 3ft3 trrta1r94 11-iFtEr- f4r

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(7) 34urr94 3tY3 arRzr /45-rfftr - m--9-4tt 441 4 34

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-99 at3 -sr& 4 ErRfktml utr fro 9 t

30--(1) S 9Tiit M-10 c zfiti-g fkg-4I

310t9- ktin ftg

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fro -War er9r9 31- 3 tAr 31urt a tam- A RcrY8 93

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(2) 711-1 31-crt ft-793T1 379 91=4 T1 tr,- a 13c149

31-0) w *urr .gg9-T-El M-10

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31-19-4i at13

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ffiard71 3ft7 Trte-O-T. -- z[ f4-Fer ,fk3t 9-PWr-44 Aar 999

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t I S 311E7 - 4 -T-e-rft919 ZliTfal:9-s-zr arr-

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trf39c, 94t 9trarr

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4974 trr 349-ezr 4 -9ft -4 crrfeer

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97-Ptrea-,g4 aftal t-dtf4d. TOTit '..RftVqtr

traZA

55 RPH data 2

N ﬁne :5. mm .mEEwﬁs E EEUEEEWEEA «mEEEE A Eﬁrﬁpmagﬁ, ﬁmﬁﬁmerFam

. .o4,1141 w.itsEr

fkr4

831- coc,tilupcorft

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FTh1T

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SicrtlY1-1

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ffiRI (.0441

fds-alturFzr 4,4-rtir Th-Rfrm M-14 01 t-4ir M sc wrzr, 1t4s-r cr-,4 TT* tlift

thre-Clifdif •4114i14-q fffi Zi -1-4T573 fi1t ø 1-141 RtS-Trr

(4) . ‘3k-rc.4-7 (1) 4 friitz . ts-9w9. q-97r9r S it-trft 1-1-Tqftr-dir Itsm uz474r.S Rpli; 'thacTO IRT f4-1 icksr .

(2) ci3c4iLl cf STRT itUIT 4Iti1.‘04 ThmtLf aTizi 6 If I

34-faYcnt.ftd0,•3471* ar4 S tRi'r tit t 317 t÷i1 7rdl. &Taff , 6c). V 014.1 iiffii it -011 eiTR, coe-qiu101) zif-s-4r zrr

T ner-r or{ tvocir t Tru.ta 4141 zism-raff St wrq74)4T crpr ,ercpcfr trr 474 trftEr gar trTh •3•ti? 4-41 3T4n ln‘,111

35-La •Trr c.tU 11Y4-1 ‘30-1-1 Th 4tqf Th-Wzzifim itiqihIc414-1 %-kif yr-10st zfr 34- 1 Thsrzr Str.0r4 ,,,ny tri-z.v.p, \NJ,"t Tffrt1 trr. Thz,f4tr f0-ar TIM t TIT c16. 3.9(4-4 d0e44 t)-4•sr 4-0 41-4 Sr fkr4-Ez- f0zri wzircr, fitmor \itf•fawzr 1-41 ,-44 aff-<4 &HI

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37-faY4ntliclzi ATRITTt TIT 3.1:1 f4stEr (Ma -r 31-q7441

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frn7 S5 Pictti zit ,tiOz1)1jic1 ft-CIT 4141 ef 742.171-471 tit( ITT WtF1TT 1

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fit

16 ii Ott- 3rTriziNur tvid, 7 311,1. 2011

No. 309(2)/LXXIX-V-1-11-1 (Ka) 7-2011

Dated Lucknow, April 7,2011

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 Galgotias Vishwavidyalaya

Uttar Pradesh Adhiniyam, 2011 (Uttar Pradesh Adhiniyam Sankhya 14 of 2011) as passed by the Uttar

Pradesh Legislature and assented to by the Governor on April 4,2011.

THE GALGOTIAS UNIVERSITY UTTAR PRADESH ACT, 2011

(U.P. AcrNo. 14 OF 2011)

[As passed by the Uttar Pradesh Legislature]

ACT

to establish and incorporate a teaching University sponsored by

Snit. Shalcuntala Educational and Welfare Society, New Delhi in Greater

Noida,Gaulanibudh Nagar and to provide for matters connected therewith or incidental thereto.

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

Short title

Definition

55 RPF] data 2

1.• This Act may be called the Galgotias University Uttar Pradesh Act. 2011.

2. In this Act, unless the context otherwise requires,:

(a)"Academic Council" means the Academic Council of the University;

(b) "Board" means the Board of Studies or the Planning Board, or any

other Board of the University;

(0 "Chancellor", "Pro-Chancellor", "Vice-Chancellor" and "Pro-Vice-

Chancellor" means respectively the Chancellor, the "Pro-Chancellor" the

Vice-Chancellor the Pro-Vice-Chancellor of the University;

"Court" means the Court of the University;

"Director/Principal" means the Head of an Institution, a College, a

Centre and a School, or the person appointed for the purpose to act as such in

his absence;

"Department" means a Departinent of Studies and includes a Centre

of Studies and Research;

"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" means the Executive Council of the University;

(i) "Existing College" means a college or an institution which imparts

professional education and is proposed to be merged. run and maintained by

the University;

() "Faculty" means a Faculty of the University;

(k) "Hostel means Scholar/Students Hostel of the University;

C) "Institution/College" means a college including existing college o. „

an Institution established or maintained by or associated or constituent to the

16 WWWWJW, 2011 No, 309(2)/LXXIX-V-1—l l-l (Ka) 7~2011 Dated Lucknow, April 7, 2011 [N 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 Galgotias Vishwavidyalaya Uttar Pradesh Adhiniyam, 2011 (Uttar l’i'udcsh Adhiniyam Sankhya 14 of 2011) as passed by the Uttar Pradesh Legislature and assented to by the Govemor on April 4, 201 I. THE GALGOTIAS UNIVERSITY U'ITAR PRADESH ACT, 2011 (UP. ACTNO. 14 OF 201 1) [As passed by the Uttar Pradesh Legislature] AN ACT to establish and incorporate a teaching University sponsored by Smt, Shalmntn/a Educational and Welfare Society, New Delhi in Greater Noida,Gautambud/1 Nagnr and to provide for matters connected therewith or incidental thereto. IT IS HEREBY enacted in the Sixty-second Year of the Republic of India as follows:— Shoﬂ lille L This Act may be called the Galgotias University Uttar Pradesh Act. 2011. Dcﬁmticn 2. In this Act, unless the context otherwise requires} (0)"Academic Council" means the Academic Council of the University; (b) "Board" means the Board of Studies or the Planning Board, or any other Board of the University; ' (c) "Chancellor", "Pro-Chancellor", "Vice»Chancellor" and "Pro-Vice- Chancellor" means respectively the Chancellor, the "Pro—Chancellor" the Vice-Chancellor the Pro-Vice~Chancellor of the University; (4') "Court" means the Court ofthe University; (e) "Director/Principal" means the Head of an Institution. a College, a Centre and a School, or the person appointed for the purpose to act as such in his absence: "De artment" means a De artinent of Studies and includes a Centre P P ofStudies and Research; (g) "Employee” means any person appointed by the University, and includes a teacher or any other member ofthe staff of the University; (h) "Executive Council" means the Executive Council of the University; (i) "Existing College" means a college or an institution which imparts professional education and is proposed to be merged‘ run and maintained by the University; 0) "Faculty" means a Faculty ofthe University; (lr) .‘Hostel’ means Scholar/Students Hostel ofthe University; g1 (I) "Institution/College" means a college including existing college 0 an Institution established or maintained by or associated or constituent to the 55 KPH data 2

3k117 'COM 3E81%11-71 IoIc, 7 31ta, 2011 17

University in accordance with this Act and the Statutes

(in) "Prescribed" means prescribed by Statutes;

(n) "Records and Publication" means the Records and Publication of the

University; (a) "Society" means Sint. Shakuntala Educational and Welfare

Society,4460/6 Prakash Appartment Part II, 5 Ansari Road. Daryitganj,

New Delhi registered under the Societies Registration Act, 1860 on 29-08-98

with Registrar of Societies Gov. of N.C.T. of Delhi;

"Statutes" and "Ordinances" means respectively, the Statutes and

the Ordinance of the University for the time being in force;

"Student" means a student enrolled in the register of the University;

(i) "Teacher Of the University" means Professors, Associate Professors,

Readers, Assistant Professor, Lecturers and such other persons as may be

appointed for imparting education/instructions of conducting research in the

University and arc designated as Teachers by the Ordinances;

(s) "Treasurer", "Registrar", "Deputy Registrar", "Finance Officer",

"Controller of Examinations", "Librarian" or "Proctor" means respectively the

Treasurer, the Registrar, the Deputy Registrar. • the Finance Officer, the

Controller of Examination, the Librarian or the Proctor of the University;

(I) "University" means the Galgotias University, Uttar Pradesh

established under section 3.

3. (1) There shall be established at Greater Noida, Gautambudh Nagar Uttar

Pradesh a University by the SOciety by the name of the Galgotias University Uttar

Pradesh.

Establishment or the University

Conditions [or the

establishment of

the University

(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, fulfil the following conditions, namely :-

(a) duly possesses minimum 50 acres contiguous land earmarked for

the University;

(h) construct on land referred to in clause (a) buildings of at least 24000

sq. metre carpet areas, out of which at least 50 per cent shall be for academic

and administrative purposes; install equipments in offices and laboratories worth minimum

Rs. Five crore in the building referred to in clause (b); appoint teachers and establish infrastructure of the department/

school for the purposes of teaching and/or research in at least seven subjects

as per standards laid down by the University Grants Commission;

(e,) make the Statutes and the Ordinance for the administration and

functioning of the University; such other conditions as may be required by the State Government to

be fulfilled before the establishment of the University. 5. (1) The University shall start operation only after the State Government

issues to the Society a letter of authorization. for the commencement of the functioning

of the University. (2) The State Government shall issue the letter of authorization after receipt

of an unambiguous affidavit long with documents from the Society to the effect thil

all conditions rciurred io in section 4 have been fulfilled..

Starting of the

University

•

. ’ em info HWWt W e, 7 other, 2011 _ University in accordance with this Act and the Statutes; ('m) “Prescribed” means prescribed by Statutes; (n) "Records and Publication" means the Records and Publication of the University; (0) “Society" means Smt. Shakttntala Educational and Welfare Society.4460/6 I‘rakash Appartmcnt Part II. 5 Ansztri Road. Daryaganj, New Delhi registered under the Societies Registration Act, 1860 on 29-08-98 with Registrar of Societies Gov. of N.C,Ti ofl)elhi; (p) "Statutes" and "Ordinances" means respectively, the Statutes and the Ordinance ofthe University for the titne being in force; ((1) "Student" means a student enrolled in the register of the University; (r) “Teacher of the University" means Professors, Associate Professors, Readers, Assistant Professor, Lecturers and such other persons as may be appointed for imparting education/instructions of conducting research in the University and are designated as Teachers by tlte Ordinances; (s) "Treasurer", "Registrar". "Deputy Registrar", "Finance Ofﬁcer“, "Controller of Examinations". "Librarian" or "Proctor“ means respectively the Treasurer, the Registrar. the Deputy Registrar,- the Finance Ofﬁcer, the Controller of Examination, the Librarian or the Proctor of the University; (I) “University" means the Galgotias University, Uttar Pradesh established under section 3. 3. (i) There shall be established at Greater Noida, Gautambudh Nagar Uttar Pradesh a University by the society by the name of the Galgotias 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, fulfil the following conditions, namely :- (n) duly possesses minimum 50 acres contiguous land eénnarked for the University; (1)) construct on land referred to in clause (a) buildings of at least 24000 sq metre carpet areas. out of which at least 50 per cent shall be for academic and administrative purposes; (6) install equipments in ofﬁces and laboratories worth minimum Rs. Five crore in the building referred to in clause (b); (d) appoint teachers and establish infrastructure of the department/ school for the purposes of teaching and/or research in at least seven subjects as per standards laid down by the University Grants Commission; (e) make the Statutes and the Ordinance for the administration and functioning of the University; (I) such other conditions as may be required by the State Govemment to be fulfilled before the establishment ofthe University, 5. (l) The University shall start operation only after the State Government issues to the Society a letter of authorization for the commencement of the functioning ofthe University, V (2) The State Government shall issue the letter of authorization after receipt of an unambiguous affidavit alongwnh documents from the Society to the effect that all conditions referred to in >cction 4 have been fulfilled. 55 KPH data 3 l7 Establishment of the University Conditions for the establishment of the University Shining ut'thc Untveustty

18 ‘3117 utzT 31lik I I-NIL., 7 31OZ•l, 2011

Objects of the University

Powers of

University,

6. The • objects of the University 'shall be to disseminate and advance

knowledge and skill by providing instructional, research and extension of 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:-

innovations in education leading to restructuring of courses, new

methods of teaching, training and learning including on-line learning, blended

learning continuing education and such other modes and integrated and

wholesome development of personality;

studies in various disciplines;

inter disciplinary studies;

national intimation,' secularism, social equity and engineering of

international understanding and ethics. •

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

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 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, Art etc. through ill-campus off-campus offshore-campus and

satellite centres or by conducting 'centres or by distant educational

programmes etc.

to honor 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 to, and 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;

(a) to confer honorary degrees or other distinctions in the Manner

prescribed;

to provide education and training including correspondence and such

other courses. to such persons who are not members of the University, as it

may determine;

to institute Directorships, Principalships, Professorships. Associate

Professorships, Readership, Assistant Professorships, Lecturerships and other

teaching or academic posts • required by the University and to make

appointments for the same;

(/?) to create administrative, ministerial and other posts and to make

appointments thereto;

(i) to appoint/engage persons of eminence working in any other

University or Organization pertnanently or for a specified period;

55 RP I-I data 2

•

18 so? 9—Star 31mm not, 7 enter 2011 . w . f4 - Ohjccisot‘thc 6, The objects of the University ‘shall be to disseminate and advaime . un'wmly knowledge and skill by providing instructional, research and extension of facilities in such branches of learning as it may deem lit 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 on-line learning, blended learning continuing education and such other modes and integrated and wholesome development ofpersonality; (27) studies in various disciplines; (c) inter disciplinary studies; ((1') national intimation: secularism, social equity and engineering of international understanding and ethics: Poweis of 7, The University shall have the following powers, iiamelyf— Univeisity . . . . . ' (a) to provtde for instruction in such branches of learning as the University may, from time to time. detennine and to make provisions for research and for the advancement and dissemination of knowledge and skills; (b) to impart and promote the study of 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, Art etc. through iii-campus oft-campus offshore-campus and satellite centres or by conducting centres or by distant educational programmes etc. (c) to honor educational stalwarts and persons of academic eminence with the decoration ol‘l’rol‘cssor Emeritus: ((I) to grant, subject to such conditions as the University may determine. diplomas or certiﬁcates to. and confer degrees or other academic distinctions on the basis of examinations,» evaluation or any other method of testing on persons, and to withdraw tiny such diplomas. certiﬁcates, degrees or other academic distinctions for good and sufﬁcient cause; (a) to confer honorary degrees or other distinctions in the manner prescribed: If) to provide education and training including correspondence and such other courses, to such persons who are not members of the University. as it may determine; (g) to institute [)irectorships. l’rincipalships. Protessorships. Associate 'Professorships. Readership, Assistant l’rot'essorships, Lecturerships and other teaching or academic posts required by the University and to make appointments for the same; (/1) to create administrative. ministerial and other posts and to make appointments thereto; l (i) to appoint/engage persons of eminence working in any other University or Organization permanently or for a speciﬁed period; 55 Rl’H dutii Z

19 LraT 34TiTrsTgur 4 1u1s1., 7 2011

0) to co-operate, collaborate or associate With any other University or

Authority or Institution in India and abroad in such manner and for such

purpose as the University may determine;

(k) to establish and maintain schools, 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;

(1) to institute and award fellowships, scholarships, studentships, medals

and prizes; •

(n) 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;

to declare centre, an institution, a department, or school, as the case

inay be, in accordance with the Statutes;

02) to determine standards for admission into the University, which

may include examination, evaluation or any other method of testing:

to demand and receive payment of fees and other charges:

to make special arrangement in respect of women and other

disadvantaged students as the University may consider desirable;

(s.) 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;

(1) to make arrangements for promoting the health and general welfare

of the employees of the University;

(a) to receive donations and to acquire, hold, manage and dispose of

any property, movable or immovable for the welfare of the University:

(v) to borrow, mortgage or hypothecate with the approval of the Society

on the security of the property of the University, money for the purposes of

the University;

(it) 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;

(x) to organize and to undertake extra-mural studies and extension

service:

(ly) 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 in

accordance with the laws for the time being in force.

(9) The University shall ensure that the academic standards of the courses

Admission and Standards

wﬁaatwm, 72m, 2011 19 . (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 purpose as the University may detemiine; (k) to establish and maintain schools, 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; (I) 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: (11) to make provisrons for research and Consultancy, and for that purpose. to enter into such arrangements with other institutions er bodies as the University may deetn necessary; (0) to declare ccntre, an institution, a department, or school, as the case may be, in accordance with the Statutes; ([7) to determine Standards for admission into the University, which may include examination, evaluation or any other method of testing; (q) to demand and receive payment of fees and other charges: (r) to make special arrangement in respect of women and other disadvantaged students as the University may consider desirable; (s) to regulate and enforce discipline antong the employees and students of the University and take such disciplinary measures in this regard as may be deemed necessary by the University; (I) to make arrangements for promoting the health and general welfare ofthe employees of the University; (it) to receive donations and to acquire, hold. manage and dispose of any property. movable or immovable for the welfare oftlie University: (\l) to borrow, mortgage or hypotheeate with the approval of the Society on the security of the property of the University. money for the purposes of the University; (iv) to appoint either on contract or otherwise, visiting professors, etiicritus professors, consultants, fellows, scholars, artists, course writers and such other persons who may contribute to the advancement of the objects of the University: (x) to organize and to undertake extra-mural studies and extension service: (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 0fthe University i . 8, (1) Admission to the different academic programmes shall be made in 5}? , ttccordance with the laws for the time being in force. \‘a‘ ‘J t2)'l‘hc University shall ensure that the academic standards of the coursCs it ‘n 55 RP” dittrt 2 Admission and Standards

20 ‘3-cH craT 3179F-TRui flulc, 7 3-Tfra-, 2011

University open to

all classes and

creeds

Officers of the

University

The Chancellor

Tbc Pro- Chancellor

offered by the University are in accordance with the guidelines of the University

Grants Commission arid other statutory bodies as the case may be.

(3) The teacher-student ratio shall be in accordance with the guidelines of the

University Grants Commission and specific council.

9. The University shall be open to persons of either sex and of whatever race,

creed, caste or class, and it shall not be lawful for the University to adopt or impose on

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

be_admitted therein as an officer, a teacher, staff member, student, or to hold any office

therein 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 order of the State Government issued from

time to time.

10. The following shall be the officers of the University:-

the Chancellor;

the Pro-Chancellor;

the Vice-Chancellor;

the Pro-Vice-Chancellor;

Director/Principal;

09 the Registrar;

the Dean of Faculty;

the Dean of Students Welfare;

the Controller of Examinations;

0) the Chief Proctor;

(k) the Treasurer;

(I) the Finance Officer; and

(in) such other officers as may be declared by the Statute to be officers

of the University.

11. (I) The Chancellor shall be appointed by the Management Committee of

the Society for a period of three years.

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

and shall constitute interim Executive Council.

The Chancellor may in writing under his hand addressed to the Society

resign his office.

12. (1) The Pro-Chancellor shall be appointed by the Management Committee

of the Society for a period of three years.

The Pro-Chancellor shall assist the Chancellor in discharging his duties

and preside at the convocation in his absence.

The Pro-chmeellor may In under his hand addressed to the

Chancellor resign his office.

••••

20 University open to all classes and creeds Officers of the University The Chancellor The Pm— Chancellor WWWWJW, 2011 offered by the University are in accordance with the guidelines of the University Grants Commission arid other statutory bodies as the case may be. (3) The teacher-student ratio shall be in accordance with the guidelines of the University Grants Commission and speciﬁc council. 9. The University shall be open to persons of either sex and ofwhatever race, creed, caste or class, and it shall not be lawful for the University to adopt or impose on any person any test whatsoever of religious belief profession in order to entitle him to beadmitted thcrein as an ofﬁcer, a teacher, staff member, student, or to hold any ofﬁce therein 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 ofcitizens shall be regulated by the order of the State Government issued from time to time. 10. The following shall be the ofﬁcers ofthe University:- (11) the Chancellor; (b) the Pro-Chancellor; (c) the Vice-Chancellor; (d) the Pro-Vice-Chancellor; (e) Director/Principal; (f) the Registrar; (g) the DeaniofFacully; (h) the Dean of Students Welfare; (i) the Controller of Examinations; (1’) the ChiefProctor; (k) the Treasurer; (I) the Finance Ofﬁcer; and (m) such other ofﬁcers as may be declared by the Statute to be ofﬁcers of the University. 11. (1) The Chancellor shall be appointed by the Management Committee of the Society for a period of three years. (2) The Chancellor shall by virtue of his ofﬁce, be the Head of the University and shall constitute interim Executive Council. (3) The Chancellor may in writing under his hand addressed to the Society resign his office ' 12, (l) The Pro-Chancellor shall be appointed by the Management Committee ofthe Society for a period of three years. (2) The Pro-Chancellor shall assist the Chancellor in discharging his duties and preside at the convocation in his absence. (3) The Pro~ClLtttcellor may in writing under his hand addressed to the Chancellor resign his ofﬁce.

55 RPI-I eltita

-3t- Tat 31-R91 TrO -e..", 7 3aa, 2011

13. (I) The Vice-Chancellor shall be appointed by the Chancellor in such The Vice-.

manner as may be prescribed, for a period of three years.

Chancellor

(2) The Vice.Chancellor shall be the principal executive and academic officer

of the University and shall be the Chairman of the Academic. Council and Planning

Board 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;

Provided that if the authority of the University or any person in the service of

the University who is aggrieved by the action taken by the Vice-Chancellor under this

sub-section may prefer an appeal to the Chancellor within one month from the date of

communication of such decision. The Chancellor may confimi. modify or everse

action taken by the Vice-Chancellor. (4) The Vice-Chancellor shall exercise such powers and perform such other

functions as may be prescribed. 14. (1) The Pro-Vice-Chancellor shall be appointed by the Vice-Chancellor in

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

prescribe

(3) 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 the action taken by

him on such matters;

d. 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 by the Vice-Chancellor. - The Pro-Vice-Chancellor shall get an honorarium of such amount as may

be determined by the Society. is. The Director/Principal shall be appointed in such manner and shall Principal

0111N:tor/

exercise such powers and perfomi such functions as may be prescribed.

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

The Registrar shalt have the power to enter into agreeinents, 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.

The Registrar shall be the ex-officio Secretary of the Executive Council

Every Dean shall be appointed in such manner and shall exercise such

Dean of Faculty and the Academic Council.

powers and perform such functiohs as may be prescribed.

The Treasurer shall be appointed in such manner and-shall exercise such

The Treasurer

powers and perform such function as may be prescribed.

(1) The Finance Officer shall be appointed in such manner and shall

Finance Officer

exercise such powers and perform such funetions as nay be prescribed.

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

Committee.

The Registrar

The Pro-Vice-

Chancellor

The Vice- Chancellor t llor in such l3. (1) The Vice—Chancellor shall be appointed by the Chance 0d of three years. principal executive and academic ofﬁcer f the Academic. Council and Planning on and control over the he authorities of the manner as may be prescribed, for a peri (2) The Vice-Chancellor shall be the niversity and shall be the Chairman 0 11 exercise general supervisi ffect to the decisions of t of the U Board of the University, and sha affairs of the University and give e University: inion that immediate action is (3) The Vice-Chancellor may, if he is of the op tter‘ exercise any power conferred on any authority of the necessary on any ma d shall convey to such authority the action taken by University by or under this Act an him on Such matters; Provided that if the authority of the sity who is aggrieved by the action to the Chancellor within one The Chancellor may confimi. University or any person in the service of taken by the Vice—Ch month from the date of the Univcr anccllor under this sub-section may prefer an appeal communication of such decision. action ta1<en by the Vice-Chancellor. (4) The V ice-Chancellor shall exercise such p modify or reverse owcrs and perform such other functions as may be prescribed, 14. (1) The Pro-\’ice~Chancellor shall be appointed by the Vice—Chancellor in Thel’ro-Vicc- such manner and shall exercise such powers and perform such functions as may be Chancellor 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 by the Vice-Chancellor. (4) The Pro-Vice—Chanccllor shall get an honorarium of such amount as may be determined by the Society, 15. The Director/Principal shall be appointed in such manner and shall Director” perform such ﬁmctions as may be prescribed. Fﬁ‘mpa‘ The Registrar exercise such powers and manner as may be prescribed. 16. (1) The Registrar shall be appointed in such r into agreements, sign hall. have the power to ente d shall exercise such (2) The Registrar 5 documents and authenticate records on behalf of the University an rm such other functions as may be prescribed. ry of the Executive Council other powers and perfo all be the ex-officio Secreta (3) The Registrar sh and the Academic Council. anner and shall exercise such Deanﬂfr‘acully 17. Every Dean shall be appointed in such in functions as may be prescribed, powers and perform such 1 exercise such The Treasurer 18. The Treasurer shall be appointed in such manner and-shal rm such function as may be prescribed. Ofﬁcer shall be appointe rm such funCtions as may be prescribed. the ex—officio Secretary 0 powers and perfo d in such manner and shall Finance 0mm 19, (l) The Finance exercise such powers and perfo (2) The Finance Officer shall be f the Finance Committee. 55 KPH than 1 . . «.y‘

55 RPH data 2

22 \Sul 31TiTF:1RW 11/4)1 , 7 34tF, 2011

Other Officers

Authorities of the

University

The Coon

The Executive

Council

The Academic

Council

The Finance.

Committee

Manner of appointment and powers and duties of the other officers of the

University including the Dean of Students Welfare, Controller of Examination and

Chief Proctor shall be such as may be prescribed.

The following shall be the authorities of the University ;-

(a) the Court;

the Executive Council;

the Academic Council;

the Finance Committee;

the Planning Board;

(0 the Boardiif Faculties;

(g) the Admissions Committee;

/(h) the Examination:Committee; and

(i) such other authorities as may • be declared by the Statutes to be

authorities of the University.

22. (I) The Constitution of the Court and the term of office of its members

Shall be such as may be prescribed.

(2) Subject to the provisions of :this Act The •Court shall have the following

power and functions, namely,-

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 Annual

Accounts of the University and Audit Report of such accounts;

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

referred to it for advice;

to perform such other functions as may be prescribed.

23. (1) The Executive Council shall be the principal executive body of the

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.

24. (I) The Academic Council shall be the principal academic body of the

University and shall subject to the provisions of the Statutes and the Ordinances, 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. (1) The Finance Committee shall be the principal financial body of the

University to take care of the finance matters.

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

such as may be prescribed.

•

Ii:

22 Beams/1mm note, 7%, 2011 Olheromcm 20. Manner of appointment and powers and duties of the other ofﬁcers ofthe University including the Dean of Students Welfare, Controller of Examination and Chief Proctor shall be such as may be prescribed. Authorities of the 21, The following shall be the authorities of the University :- University (a) the Court; (b) the Executive Council; (c) the Academic Council; (d) the Finance Committee; (e) the Planning‘Board; (0 the Board/o’fFaculties; (g) the Admissions Committee; '(h) the Examination‘Committee; and (i) such other authorities as may be declared by the Statutes to be authorities of the University The CM!“ 22. (l) The Constitution of-‘the Court and the term of ofﬁce of its members shall be such as may be prescribed. (2) Subject to the provisions :ofitbis Act :the Com shall have the following power .and functions, namely:- (a) 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 Universityi (b) to consider and pass resolutions on theAnnual Report and Annual Accounts of the University and Audit Report of such accounts; (c) to advise the Chancellor in respect of any matter which may be referred to it for advice; (d) to perfomt such other functions as may be prescribed. The Executive 23. (l) The Executive Council shall be the principal executive body of the Council UniVersity. (2) The Constitution of the Executive Council, me tenn of ofﬁce of its members and its powers and functions shall be such as may be prescribed. The Academic 24. (l) The Academic Council shall be the principal academic body of the come“ University and shall subject to the provisions of the Statutes and the Ordinances. 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. ‘ The Finance 25. (1) The Finance Committee shall be the principal ﬁnancial body of the C ‘1 ~ ' “m""we Universrty to take care of the ﬁnance matters. (2) The constitution, powers and functions ofthe Finance Committee shall be such as may be prescribed. SS RPH data 2

purpose

any of t

28. (1) The Executive Council shall make the statutes for carrying out Po',e

s of this Act.

stawi

(2) Subject to the provisions of this Act :the Statutes may . provide for all or

he folio wing matters, namely: —

(a) the constitution, powers and functions of the authorities of the

University, as may be constituted from time to time;

the appointment and continuance in office of the members of the

said authorities, filling of vacancies of members and all other matters relating

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

the appointment, powers and duties of the officers of the University

and their emoluments;

the appointment of teachers of the e University and other academic

and administrative staff and their emoluments;

the appointment of teachers and other academic and administrative

staff working in the University or Institution for specific period for

undertaking a joint project;

(9 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 principals governing seniority of service of employees;

(h) the procedure for settlement of disputes between employees or

students and the University; the procedure for appeal to the Executive Council by any employee

or students against the action of any officer or other authority of the

University;

(/) the conferment of honorary degrees;

(k) the withdrawal of degree, diploma, certificate

.and other academic

distinction; (/) the institution of fellowships, scholarships, studentships, medals and

prizes;

(in) the maintenance of discipline among the students;

to make es

AtI 34-TilEITTIT Thal , 7 31ta, 2011

26. (1) The Planning Board shall be the principal planning body of the The Planning

i3oard

University. The Board shall ensure that the infrastructure and academic support system

meets the norms of the University Grants Coinmission or the respective Councils.

(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.

27. The constitution powers and functions of the Boards of Faculties the Board of Faculty,

Admission Committee, the Examination Committee 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.

Admission

Committee,

Examination

Committee and

other Authorities of the University

an? area swarm nae, 7 am, 2011 26. (l) The Flaming Board shall be the principal planning body of the University. The Board shall ensure that the infrastructure and academic support system meets the norms of the University Grants Commission or the respective Councils. (2) The constitution, of the planning Board. temi of ofﬁce of its members and its powers and functions shall be such as may be prescribed. 27. The constitution powers and functions of the Boards of Faculties the Admission Committee, the Examination Committee 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. 28. (l) The Executive Council shall make the statutes for carrying out purposes of this Act. ‘ (2) Subject to the provisions of this Act the Statutes may provide for all or any of the following matters, namely: —— (u) the constitution. powers and functions of the authorities of the University, as may be constituted from time to time; (b) the appointment and continuance in office of the members of the said authorities, ﬁlling of vacancies of members and all other matters relating to those authorities for which it may be necessary to provide-1 (C) the appointment, powers and duties of the ofﬁcers of the University and their emoluments; (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 the Universrty or Institution for speciﬁc period for undertaking a joint project; (I) 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 principals governing seniority of service of employees; (h) the procedure for settlement of disputes between employees or students and the University; (i) the procedure for appeal to the Executive Council by any employee or students against the action of any officer or other authority of the University; 0') the conferment of honorary degrees; (k) the withdrawal of degree, diploma, certiﬁcate and other academic distinction; (I) the institution of fellowships. scholarships, studentships, medals and prizes; (m) the maintenance of discipline among the students; 55 KPH data 2 The Planning Board Board of Faculty. Admission Committee. Examination Committee and other Authorities of the University Power to make statutes

24 \irk. Sit4T 31-fiTZITTI11 Tjj 7 alt7, 2011

• the establishment and abolition of Department, Centers and othef constituted institutions/Colleges etc; the delegation of powers vested in the authorities or officers of the

University; and

all other matters, which may by this Act are to be or may be

prescribed.

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

affecting the 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.

Power to make

Ordinances

Notwithstanding anything contained in the foregoing sub-sections the,

Chancellor may direct the University to make provisions In the Statutes, in respect of .

any matter specified by him and if the Executive Council is unable to implenient such

a direction within sixty days of its receipt, the Chancellor may, after considering the

reasons, if any, communicated by the Executive Council. for its inability to comply

with such direction,.make or amend the Statutes accordingly as he may deem fit.

29. Subject to the provision, 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

(a) the admission of students to the University and their enrolment as

such;

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

certificates of the University;

the medium of instruction and examination;

the award of degree, diploma, certificate and other academic

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

to the granting and obtaining of the same.

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;

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 the students of the University;

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

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

special courses ofstudies for them within the University;

(j) the appointment and emoluments of employees other than those for

whom provision has been made in the Statutes;

55 RPI1 data 2

24 w 9—337 WWW Tm, 7 other, 2011 “a (n) the establishment and abolition of Department, Centers and ()1th . ' constituted institutions/Colleges etc; (a) the delegation of powers vested in the authorities or ofﬁcers of the University; and (n) all other matters, which may by this Act are to be or may be prescribed. (3) The Executive Council shall not make, amend or repeal any Statute affecting the powers or constitution of any authority ol. 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. " (4) Notwithstanding anything contained in the foregoing sub-sections the any matter speciﬁed by him and if the Executive Council is unable to implement such a direction within sixty days of its receipt, the Chancellor may, after considering the 1 reasons, if any, communicated by the Executive Council for its inability to comply with such direction,-make or amend the Statutes accordingly as he may deem ﬁt; ; Power “7 milk” 29 Subject to the provision, of this Act and the Statutes, the Ordinances shall ordmanccs be made by the Executive Council which may prowde for all or any of the following matters, namely (a) the admission of students to the University and their enrolment as such: (b) the courses of study to be laid down {or all degrees, diplomas and certiﬁcates of the University; (c) the medium ofinstruction and examination; ‘ (d) the award of degree, diploma, certiﬁcate and other academic distinctions, the qualiﬁcation for the same and the means to be taken relating to the granting and obtaining ofthe same, (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 manner of appointment and the dUties of examining bodies, examiners and moderators; ' (h) the conditions ofresidence of the students of the University; (i) the special arrangements. if any, which may be made for the residence, discipline and teaching of -women students and prescribing of special courses of-studies for them within the University; (j) the appointment and emoluments of employees other than those for whom provision has been made in the Statutes; 55 RPM data 2 Chancellor may direct the University to make provisions in the Statutes, in respect of . I.

•

‘3-th LItT 3MMITM nuld, 7 alta, 2011 25 1

(k) the establishment of Centre of Studies, Boards of Studies,

interdisciplinary Studies, Special Centers, Specialized Laboratories and other

Committees;

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

and authorities including learned bodies or association;

(in) the creation, composition and functions of-any other body which is

considered necessary for improving the academic mileage of the University;

the remuneration to be paid to the examiners, moderators.,

invigilators and tabulators;

such other terms and conditions of service of teachers and other

academic staff as are not prescribed by the Statutes;

30. (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 the report in its annual meeting.

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

comments, if any.

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

prepared under the directions of the Executive Council and shall, once at least every

year and at intervals of not more than fifteen months, be audited by an experienced and

qualified firm of Chartered Accountant of repute.

(2) A copy of the annual accounts, together with the audit report thereon,.

shall be submitted to the Court and the Chancellor along with the observations of the

Executive Council.

32. (1) Every employee of the University shall be appointed / engaged as per Conditions of

service of

provisions of the Statutes. employees

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 an opportunity to the employee within three months from

the date of its reference. The aggrieved employee may file an appeal against the order of the

Executive Council to 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 head of the

concerned department. Any person aggrieved by the order of the Vice-Chancellor may prefer an

appeal to the Chancellor. The decision of the Chancellor in such an appeal shall be

final and no suit shall lie in any court in respect of the matters decided by the

Chancellor. 33. (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 case may be, and who

has been debarred from appearing at the examinations 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 to 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.

55 RPH data 2

Annual Accounts

Right to appeal

WWWW, 7 extra, 2011 (k) the establishment of Centre of Studies, Boards of Studies, interdisciplinary Studies, Special Centers, Specialized Laboratories and other Committees; (1) the manner of co-operation and collaboration with other Universities and authorities it eluding learned bodies or association; 'tiS (m) the creation, composition and functions ollany other body wlii considered necessary for improving the academic mi‘teagc of the University; (11) the remuneration to be paid to the examiners, moderators. invigilators and tabulators; (0) such other terms and conditions of service of teachers and other academic staff as are not prescribed by the Statutes; 30. (1)The annual report of the University shall be prepared under the 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 the report in its annual meeting. (2) The Court shall submit the annual report to the Chancellor along with its comments, if any. 31. (l) The annual accounts and balance sheet of the University shall be prepared under the directions of the Executive Council and shall, once at least every year and at intervals of not more than ﬁfteen months, be audited by an experienced and qualiﬁed ﬁrm of Chartered Accountant of repute. (2) A copy of the annual accounts, together with the audit report thereon, shall be submitted to the Court and the Chancellor along with the observations of the Executive Council, 32. (1) Every employee of the University shall be appointed / engaged as per . provisions of the Statutes. (2) Any dispute arising between the University and any of the employees appointed substantively, shall be referred to the Eitecutive Council who shall decide the dispute after affording an opportunity to the employee within three months from )r ; the date of its reference. ie (3) The aggrieved employee may ﬁle an appeal against the order of the ' t Executive Council to the Chancellor, (4) Any' dispute in respect of any employee engaged temporarily or on ad-hoc )S V: or part time or casual basis shall be heard and decided finally by the head of the , concerned department. 1d ., . ‘ (5) Any person aggrieved by the order of the Vice-Chancellor may prefer an 1d V appeal to the Chancellor. The decision of the Chancellor in such an appeal shall be 1 ﬁnal and no suit shall lie in any court in respect of the matters decided by the Chancellor. .1e 33. (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 0f L Council; Proctorial Board or Controller of Examinations as the case may be, and who has been deban'ed from appearing at the examinations for more than one year, may within ten days of the date of receipt‘of such order or copy of sneh resolution by him in writing appeal to the Vice-Chancellor to reverse the decision of the aforesaid authorities or the concerned Committee, as the case may be. I 'or (2) Any decision taken by the Vice~Chancellor shall be final. 55 KPH data 2 I 25 _____._______————— Annual Report Annual Accounts Conditions of service of employees Right to appeal

Mode of proof of

University records

Publication of

statutes and

ordinances

Pennanent

Endowment fund

General Fund

55 RPI-i data 2

Invalidity of

Proceeding

Filling oldie

Vacancies

Constitution of

Committees

‘31-k Ira-RT affiltIRTIT tut , 7 3tN, 2011

The University may constitute for the benefit of its employees such

pension or welfare schemes or provident fund or provide such insurance schemes as it

may deem fit in such manner and subject to such conditions as may be decided by the Executive Council. .

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 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 vacancies authority or other body of the University shall be fined as soon as may be

convenient by the person or body who appointed, nominated or co-opted the members

whose place has become vacant for the remaining term for which he has been appointed.or co opted.

No act or proceedings of any authority 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, proceeding, resolution of any

authority or Committee of the University or other documents in possession of the

University, if certified by the Registrar, shall be received as prima-facie evidence of

such receipt, applications, notice, order, proceeding or resolution, documents or the

existence of entry in the register and shall be admitted as evidence of the matters and

transaction therein where the original would, if produced have been admissible in evidence.

(1) Every Statute or Ordinance made under this Act shall be made available in writing.

(2) Each new Statute or Ordinances made under this Act shall be enforced as soon as it is made by the competent authority.

41. (I) The Society shall establish a permanent endowment fund of at least rupees ten crore.

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.

Any 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.

42. (1)The University shall establish a general fund to which the following amount shall be credited, namely:—

(ci) all fees which may be charged by the University;

(b) all sums received from any other source;

it) all contributions made by the Society; and

(d) all contributions made is this behalf by any other person or body

Employees

provident fund and

pensions

Disputes as to the

constitutions of Authorities and bodies

romil

26 w nest WW 7W: ,7 cote, 2011 WEN Employees provident fund and pensions ,DiSputes as to the constitutions of Authorities and bodies Constitution of Committees Filling oftlie Vacancies Invalidity of Proceeding Mode ofpmofof University records Publication of statutes and ordinances Permanent Endowment Fund General Fund 55 RPH data 2 34. The University may constitute for the beneﬁt of its employees such pension or welfare schemes or provident fund or provide such insurance schemes as it may deem ﬁt in such manner and subject to such conditions as may be decided by the Executive Council ‘ 35. 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. 36. Where any authority of the University is given power under this Act or the Statutes to appoint Committees, such Committees shall 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. 37. All vacancies among the members (other than ex-ofﬁcio members) of any vacancies authority or other body ofthe University shall be ﬁlled as soon as may be convenient by the person or body who appointed, nominated or co-opted the members whose place has become vacant for the remaining term for which he has been appointed or co opted. 38. No act or proceedings of any authority ofthe University shall be invalid merely by reason of the existence ofa vacancy or vacancies among its members. 39. A copy of any receipt, application, notice, proceeding, resolution of any aUthority or Committee of the University or other documents in possession of the University, if certiﬁed by the Registrar, shall be received as prima-facie evidence of such receipt, applications, notice, order, proceeding or resolution, documents or the existence of entry in the register and shall be admitted as evidence ofthe matters and transaction therein where the original would, if produced have been admissible in evidence. 40. (1) Every Statute or Ordinance made under this Act shall be made available in writing. (2) Each new Statute or OrdinanCes made under this Act shall be enforced as soon as it is made by the competent authority. 4]. (l) The Society shall establish a permanent endowment fund of at least rupees ten crore. (2) The University shall have the power to invest the permanent endowment fund in 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) may be withdrawn from the pemianent endowment fund by the University for the purposes of development ofthe University. 42. (l)The University shall establish a general fund to which the following amount shall be credited, namely:~ (a) all fees which may be charged by the University; (b) all sums received from any other source; .(c) all contributions made by the Society; and ((1) all contributions made is this behalfby any other person or body

Ift41 31-E1tI1714 '1 d, 7 3T1,a, 2011

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.

43. (1) The University shall also establish a development fund to which the

following money shall be credited, namely;-

development fees, 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 made in this behalf by any other person or body

which are not prohibited by any law for the time being enforce; and

all incomes received from the permanent endowment fund.

(2) The money credited to the development fund from time to time shall be

utilized for the development of the University.

44. The funds established under sections 41,42 and 43 shall subject to general supervisions and control of the Court be regulated and maintained in such manner as

may be prescribed.

45. The University shall not be eligible for any grant in aid °laity, financial assistance from the State Government or any other body or Corporation owned and controlled by the State Government.

46. The fees charged for different academic programmes shall be in • accordance with laws for the time being in force.

(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.

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

University under section 51 as it may deem necessary.

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

governing its constitutions or incotporation, it shall give at least six months written

notice to the State Government.

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

shall make such arrangement 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 or studies in such manner as may be

prescribed.

(I) The expenditure for administration of the University during the taking

over the liabilities of the University under section 48 shall be met out of the permanent

endowment, 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.

(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

Development

Fund

Maintenance of

Fund

Financial

Condition

Fees

Power of State

Government • to

call for

information and

records

Dissolution

University

Expenditure of the

University during

dissolution

De-recognition of

the University by

the State

Government

55 EtPlidata 2

an? utter 3mm were, 7 sitter, 2011 27 which are not prohibited by any law for the time being in force, F. . (2) The moneys credited to the general fund shall be applied to meet all the recurring expenditures ofthe University, 43. (l) The University shall also establish a development fund to which the Devclnplncnl following money shall be credited, namely;- Fund (a) development fees, which may be charged front students; (b) all sums received from other sources for the purpose of the . development of the University; (6) all contributions made-by the Society; (d) all contributions made in this behalf by any other person or body which are not prohibited by any law for the time being enforce; and (e) all incomes received from the permanent endowment fund. (2) The money credited to the development fund from time to time shall be utilized for the development of the University :- 44. The funds established under sections 41, 42 and 43 shall subject to general Maintenance of supervisions and control of the Court be regulated and maintained in such manner as Fund may be prescribed. 45. The University shall not be eligible for any grant in aid or any, financial Financial assistance from the State Government or any other body or Corporation owned and Condition controlled by the State Government. 46. The fees charged for different academic programmes shall be in' F0“ accordance with laws for the time being in force. 47. (I) It shall be the duty of the University or any authority or ofﬁcer of the Power of State University to fumish such infomiation or records relating to the administration or G"""”““e"‘ ' ‘0 . M . ﬁnance and other affairs of the University as the State Govemment may call for, fun , for Infonnatron and (2) The State Government, if it is of the view that there is a violation of the records _ Act or the Statutes or Ordinances made thereunder may issue such directions to the' University under section 51 as it may deem necessary 4. 48. (1) If the University proposes its dissolution in accordance with the law Dissolution 0" governing its constitutions or incorporation, it shall give at least six months written un‘Vc'S'W notice to the State Government. (2) On receipt of notice referred to in sub-section (1) the State Govemment shall make such arrangement for administration of the University from the date of dissolution of the university and until the last batch of students in regUIar courses of studies of the University complete their courses or studies in such manner as may be prescribed. ' 49, (l) The expenditure for administration of the University during the taking - EXPcndiiun‘ 0f the over the liabilities of the University under section 48 shall be met out ofthe permanent 9mm?” (““5 endowment. the general fund and the development fund. dlssomon (2) if the funds referred to sub- section (l) 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. 50. (l) Where the State Government receives a complaint that the University Dt-mosnilion 0" the University by the State Government is not functioning in accordance with the provisions of this Act, it shall require the Univcrsity to show cause within such time, which shall not be less than two months 55 KPH dour 2

28 . ‘i xi XMaRT 3T9-r4Rvt Jul4 7 3111- , 2011

Power of the State

Government to

issue directions on

policy matters

Status of Assets/

Liabilities on

Dissolution/ de-

recognition

referring a copy of the complaint as to why the University should not be derecognized.

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

subsection (1), the State Government is satisfied that a prima-facie case of

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

University is made out, it shall order such enquiry as it deems necessary.

(3) For the purposes of an inquiry under sub—section (2), the State

Government shall by notification, appoint an officer or authority as the enquiring

authority to enquire into the allegations 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 of Civil Court under the

code of Civil Procedure, 1908 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;

requisitioning any public record or copy thereof from any office:

receiving evidence on affidavits;

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 improvement and suggest for proper

implementation of the provision of this Act.

(6) If it is observed that the University is violating the Act continuously for

three times the State Government may derecognize the University 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

funds or the development fund for the purpose 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 olthe 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.

The State Government may issue such directions time to time to

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.

All assets and properties including permanent endowment fund, general

fund or any other fund and also the liabilities of the University will belong to the

Society in case of dissolution of the University under any clause mentioned herein

above in this Act.

55 RPH data 2

28. Power nfrhe State Government to issue directions on policy matters Status of Assets/ Liabilities on Dissolution/ de» recognition 55 KPH data 2 wnénwmrmnﬁe, 73111131, 2011 referring a copy ufthe complaint as to why the University should not be derecognized, (2) If, upon receipt of the reply of the University to the notice given under subsection (1), the State Government is satisﬁed that a prima-facie case of mismanagement or violation of the provisions of this Act in the functioning of the University is made out, it shall order such enquiry as it deems necessary. (3) For the purposes of an inquiry under sub—section (2), the State Government shall by notiﬁcation, appoint an ofﬁcer or authority as the enquiring authority to enquire into the allegations 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 Civil Court under the code of Civil 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) requisitioning any public record or copy thereof from any office: ((1) receiving evidence on affidavits; (6) any other matter which may be prescribed. (5) If, upon receipt oftlie 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 improvement and suggest for proper implementation ofthe provision of this Act. (6) if it is observed that the University is violating the Act continuously for three times the State Government may derecognize the University with prior approval of the University Grants Commission. (7) During the period of the management ofthe University under sub- section (6), the State Government may utilize the permanent'endowment fund, the general funds or the development fund for the purpose 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 ofthe 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. 51. The State Government may issue such directions time to time to 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. 52. All assets and properties including permanent endowment fund, general fund or any other fund and also the liabilities of the University will belong to the Society in case of dissolution of the University under any clause mentioned herein . above in this Act.

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Ira-41 3MTUTT°T -11 1 /4-3- R, 7 aritel, 2011

53. (1) The State Government may for the purposes of removing any Power to repots: difficulties

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:

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 Houses

of the State Legislature as soon as maybe after it is made.

No order made under sub-section (1) shall he 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.

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 by the name of Galgotias University.

Gautam Buddha Nagar in Uttar Pradesh sponsored by Sint. Shakuntala Educational and Welfare Society,

4405/6, Prakash Apartment. part-2, 5 Ansari Road, Dariyaganj, New Delhi. registered under the Indian

Societies Registration Act, 1860 (Central Act No.2,1 of 1860), so as to provide to the students and teachers

the necessary atmosphere and facilities for the promotion of innovations in education leading to proper

structuring of courses, new methods of teaching and learning and integral development of personality.

. The Galgotias University Uttar Pradesh Bill, 2011 is introduced accordingly.

By order,

K.K. SHARMA,

Promukh Sochiv.

or:J1.074,ERTIci--V, " 6:1c, 55 \117.114-'5,1 (R (D)-2011 9-

1) 599 •pfty..I1(v' I ) I

.;.-11(3 i r-

an? new 3mm we, 7 mm, 2011 ' 29 / 7/ 53. (1) The State Govemmcnt may for the purposes of removing any POWL‘rm 11;"ch difficulty, particularly in relation to the transition from the provisions of the Uttar din-”“1"“ 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: Provided that no such order shall be made after two years from the date of commencement of this Act. (2) Every order made under sub-section (1) shall be laid before both Houses ofthe State Legislature as soon as may be after it is made. (3) No order made under subsection (1) shall he 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. STATEMENT OF OBJECTS AND REASONS With a view to encouraging private sector to participate in tlte field of higher education. it has been decided to establish and incorporate a teaching University by the name ot‘Galgotias University. Gautam Buddha Nagar in Uttar Pradcsh sponsored by Smt. Shakuntala Educational and Welfare Society, 4405/6, Prakash Apartmenti part-2. 5 Ansari Road. Dariyaganjt New Delhi. registered under the ‘lndian Societies Registration Act. 1860 (Central Act No.21 of 1860), so as to provide to the students and teachers the necessary atmosphere and facilities for the promotion of innovations in education leading to proper structuring of courses, new methods of teaching and learning and integral development of personality. The Galgotias University Uttar Pradesh Bill, 2011 is introduced accordingly. By order, KK. SHARMA, Prumukh Srtc/rit'.

Uttar Pradesh act 14 of 2011 : The GALGOTIAS UNIVERSITY UTTAR PRADESH ACT, 2011

SECTIONS