Uttar Pradesh act 12 of 2019 : The UTTAR PFtADESH PRIVATE UNIVERSITIES ACT, 2019

Date: 5 Aug 2019

Department

Department of Higher Education

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311311—4131 W WWW- mm mm maﬁmm. am aﬁmwaw W w W TTTrI'c', dame, 2019 -641)m5'$mw%ﬁﬁﬁﬁaﬁmwsiﬁ$qﬁmuﬁz mmmwwﬁﬁmﬂéﬁmaﬁmﬁmm W‘s‘aﬁa‘sm—wmaﬂmh (mmmumaﬁﬁﬁﬁﬁmmaﬁsﬁvmfaﬁlﬂaﬁm WWWﬁmWWW—WHEWW—w mmmﬁmﬁmﬁﬁaﬁmﬁwﬁmwml ’(3)ﬁmmmaﬁmmmmﬁﬁw mém,mwmﬁmﬁmﬁmﬁnﬁm—wﬁm aﬁaﬁmﬁﬁmﬁa‘ml Humazémﬁﬁwagmmmwﬁﬁﬁmzﬁm aﬁwwwaﬁmﬁméﬁsmﬁwﬁiﬁmﬁweaﬁ W(1)$Wavla§qmﬁm%ﬁiagmﬁmﬁmamﬁam mm—wﬁmﬁmmwﬁmﬁﬁmﬁﬁaﬁmﬁ Wéwill (2)wmﬁﬂﬁ$wﬁﬁwﬁﬁﬁﬁiﬁﬁmﬂﬁﬁﬁﬁﬂm$ w,waﬁﬁwﬁwﬁmma§ﬁﬁﬁmﬁﬁﬁﬁﬁm (3)‘ﬁsaﬁmmwrﬁﬁﬁﬁaﬁﬁ$vwmqamﬁaﬁwﬁmm$ WWWWWWEBWWWQﬁWW Wﬁmmmwmm: (meﬂ'HEFGIEﬁWWWWIWWW Wﬁmaﬁml 8W1ﬁmrﬁﬁﬁanmﬁsaﬁw, waﬁﬁmzﬁmﬁﬁ Wgnﬁaﬁﬁl 9—W, W Raﬁ—wan 312m W afr W E?» WEBWWTE‘WWI _ 1mﬁsaﬁaréa$eﬁmﬁmaﬁﬁﬁwﬁﬁ$azvﬁa W,ﬁsaém,¥ﬁasﬁvﬁww&ﬁ§ﬁumﬁaﬁwwm,ww Wammmmmmmmmamm WEBWEBWWWWWWWW WWW— , (E5)f§1&ﬂ I3f Wm M Waﬁ Wm, 319mm, 913mm 3T1? Win-i=1, ﬁmﬁf aﬁdcﬂsﬁ uh, Wu E13141, WMWWWHEWQﬁ ﬁaﬁmﬁaﬁm WW$W$WWWWW€IWg (E) stﬁﬁw; (W) Wm; (H) W W. W, Wear, mm; m an: WWWWWI , 19I_RPH7Dala 4 Vidhaika Folder (Adhiniyamjﬂlé)

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191_RPH_Data 4 Vidhaika Folder (Adhiniyam_2019)

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19I_RPH_Data 4 Vidhaika Folder (Adhiniyam_2019)

E ﬂag mm €8§§5€$ 523. 5:55 « man—£5.42 EWVEEREEEEEWEMOMEWE. EE.ERQE§EEEEEWEE ngmﬁmﬁﬁﬁﬁgwmguﬁagﬁé _%EE§%E%EB@E§%E%§ E‘EEEEKEﬁEQEﬁ «E Eggggmﬂgrgwma u _%Egawﬁsﬁrwgsﬁkﬂ5g EEEEW.E%EEEE?E EEEéwgggmg EE ﬁgﬁgerEmSES _%EE&E%E%§ Eggéwvgﬁgﬁcle a .ﬁmﬁgg «mwﬁEEExEWEEWEEEEEE EEEEEEwEﬁE ﬁg .%E_§?Ewﬁvmvﬁ§ﬁls , SE EEEEﬁEEEEEE E Eggggﬁgﬁgrgio ..EEE%EE®EEE%E§§EA wEEﬁm‘EEEEwﬁEwEEE .Egﬁrgﬁﬁg Eﬁgﬁwﬁrﬂﬁwﬁgﬁrﬁﬂaﬁémﬁg Eﬁpﬁéggﬁauwwuﬁﬁg.§ «Egﬁgﬁmﬁﬁﬁgsggg wEﬁﬁ&E«EEEwvaEw Egﬁgﬁgﬁﬂsﬁwgﬁggﬁﬂwﬁ EEHEEE;€EEEEEQY% , . ._mEﬁsEE EEEwﬁmﬁgEEwggE . MEEEEE Erggwﬁzwggﬁvgﬁvk V mgﬁEEEﬁmEEﬁvﬁ Egﬁgﬁeﬁﬂrﬁswséﬁvgﬁv Inm.Eﬁ\mﬁwﬁEwﬁEEEﬂﬁar EEEEEE.E§EES .EEEMEEmEmvﬂarE .EEEEEEﬁEWEEEPmeYﬁ ESAEmMEEEEH/Em

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wo 24 talclIT WI. 79 144 wr Wang jcflus Atar0711-4TT 1418, 2004. (inn TraTT di 111501 9 19 * Je( ftrearFa, m I

21304). dA11,1111 Rile 27_02_2004

;40-el *Saar d W. anti Ve`ST fiTli, 2005. (ictlt T*4 81FtkITTI RPra Th4flEJld4. I dlitei , icit 11-4211 tItell 11 '92005). eRifT,11-41 ftifw 24.3.2005

71 4 RT-41.40-40 . eel( utiT di Reli. 2008. (ielt nu dlIi1q 11.1011.144 14 Ellet 31 1 ., itit 1112T1 TIT 32'9 2006) dIR*),011. Rife 30.10.2006

1R114 4111.-4 irriall tin, Th4I€JIcl1I. th‘pt wan 1

9741 Ininft fdreauran . ear( wan oi IN. nu

(aCO( Trau 3114141111 *SIT 29 19 2008). 3TRIV-TI Rum 05.9.2008

42N5 118ic111 Thraf'auran . aff2 wan ,MR4flqq. no& Wu wan 42Inz nbl4l1 Th 'i1awei.

IblAgis tits4T 30 19 2008), daltillT R-lie 05.9.2008 TrII4141 . yawl

21797 RlcIf1I14. 4z-i RT9-47 eel( wan 1

21 fannarnn. ,ialt 0-421 dlRIIktIlt 2009. (iccrt nu 41IIIiHiii9I1T 14 19 2009), daitki-1T Rife 24.3.2009

110R10'0 P41-410711-411. izieli 1742T 4 4i, 2009, ('ant SI*2T dI1?1f1q 4ov11aeo faranran. min. Ithi 1 1i1381 21 '92010). datitliT Rile 01.9.2010

nett' farearan in wan di tilt 2009. (4cTit Sib! di IT ref 192-4R/TT-40, nef. 'actil Iran 1

fraragran, qlRiqu.I.L 1-T5TI1 22 19 2010), 3TR1-tr1T R-110 01.9.2010

'11ii4. R.7l1€Jlv1ZI. atnt maw ea 1).K no, (tint( man di 4 -4-424 ictl Tre2T 1 1i1g8T 23 /9 2010), AIRIV-T1 Th-lie 12.10.2010

41/4*-4 $-c/ nier x14affitt, 47 *-CeltileT ant& V99 ithr ..,, 4q. 2010. ('act Tau Ril'Aiinntnn 27 19 2010), difAntlif Riie 12.10.2010 I itt.gi i , Taut

ii- arrlonoaoRno f'dxidninn. 11110•1 wan arid IN. 2010. ('ann ran anloeno4o[nio faraltaran.

1J04 911911 24 19 2010). dAtte-IT R-94/ 12.10.2010 -n 34thnffr 4413-( 1 , An, ligmiiic 1

4 km-ann fdrarcargn. 9U1aV1r Anto nrn I

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4 4022,2a frralWarnit, nm‘ van .sifP N. ado. ('attic Trau

dII PI1IB 3433111 26 19 2010). diMirlif R-114/ 12.10.2010

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4faith4 f4xede1le14, daft rain at qq. nu. (oct11 Iran aiRflqq Io1i1Iqu'.rfanfaufgq,

/OA1 14 19 2011). 41910-17 Rii4/ 07.4.2011 I T1914 1

15- t 1.424Th lea. tailt irtsr di cm, 2011, (dal( 0-411 dlRlPj.lq 11-110t el €114 . 414 ,

10911 12 19 2011) datt:4-17 Rile 21.6.2011 I 49141 i I

is- oft Item*,i 4'iIkqvq RMautot'& 41 ,(Illana 114Rqut faraway, um‘ war di /N. 2011 (4c4t Mtn diRATPT Itt9TT 1 19 2012), diRtvilT Rile 04.7.2012 11

12- 18,414 ar4 n 5 fanftaran, -4-TI 116J94. 3141 nta Attila 1447 Vfft 0di 49. 2005 (unit wan nf0fAlor nnw 19'9 zoos). qAttypff Rule 19.6.2006 1191 1

of (1)cf Ti, 4 , 374t di Ii . 9. •qater allfit . nwz 1242T 41 11$1. 2011 (sitet Itu 0141;98 ittRIT 2 IR 2012). eRitt.141 05.7.2012 t15111% 1

win farearran, nw-f nu di 441, 2013 WIT fanitaraz. wrntg I (two nu oladt;871- U9981 1 19 2014). di Is •ff Rut 10.01.2014

911f7fd faraman. am' wan arliteavq. 2011. (oct11 van oiMI.tq*ma luRid faraltaran 44n,

3 19 2012). tattalif ft-ii. 05.07.2012 *MI 1, I

Q41 fardtam8. UM itil dIEPnIq. 2014. (0crlt 9-4W .jihtiRiq.i Uliu 8 Q41 ThqIaioiq. dit Uffi Irani '9 2014). dalto-17 f8-17* 04.3_2014

4Kno faraaran. flin 61414. fibq MIMIC az wan n qq. 2015 4o[nio xo rang, Ilya bt I .

(aMq 0-4W 31R1fta1ll W(3/if 719 2015). dlIbtLePfl f4-41* 24.6.2015 Si I

n- antoartokmotto 74 U100. itur UM rim ailbPlqq. 2016 aricantoRquao faraway, Oa. MI Tau I (aw wan adbfganr nun 32192016). attnir fanin 03.10.2016

442 tcl 1071 718.9 Riff UM IMF di LPL 2016 tau Pazattaran. 4z‘ i ‘ .

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utat ock a1-1ef ThqThuua. VM litif arlithan 2016 ital 8 CI ail . TIM I (eclat nu arfite4:4 au 28 WI 2016) aiRito-11 ref. 16.9.2016

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191_RPH_Dala 4 Vidhaika Folder (Adhioiyam_2019)

WWWW,6W, 2019 «11110—1 (511111 a 721?) '— aﬁﬁmmﬁa‘m WWW 2004, (05.1055015102111QO 2004)31h'1ﬁ1=nﬁwz1.022004 ZMWHWWW 2005,(am97‘2131% 11121111 1112005) aﬁiﬁmﬁwm 24.12005 WW, mﬁuiﬁﬁuﬁ. 2009 Wﬁuaﬂﬁﬁvm mammogmmmmmos WWW WW.WI WWW. 131111131111. mm” minim WWmmmoa),miﬁmﬁmas9moa 6— WW, mmm 2009,5101me 141112009), WWngooe 7~ 0110031000 Mam, Wﬁﬂaﬁﬁu‘m 2009. (ERR aim 31W 11150121912010). WWOLMON 0— WWWEEIW. 2009. (emu—"331m 11811221112010), WW0191010 9— ﬁre {020mm,mﬁua1ﬁﬁ1m 2010, (Bavuéumﬁﬁlm 11190231112010) Whammjozmo 10— WWWVEW, 2010. (aﬁﬁvﬁl 4A mﬁmmﬁﬁﬁam.wmqhﬁumzuna FWWW (ammmﬁuwmzeﬁzwa).m1ﬁmﬁwfﬁos9zona W, #13. W11?!“ 5— ﬁaﬁmﬁwﬁm.mvﬁrm.moa,ﬁmwﬁl Mmmhﬁﬁam. w,muéwu 311131 WW. Em, Jam-1972111 0110931000 W. 112:0, am 1172!“ mm. ﬁﬁh. am 1112211 Wm. WW3. lama?!“ WWI—13512115131, sz‘lmmw), WWuJo-mo 1110111251711, 9101111911 11— méowoé‘mnm W. W 11—531mm. 2010. (BER ﬁn eroWoaotwo ﬁﬁﬁaﬁvm 313mm! m 21 111 2010),:11ﬁr1ﬁm m 12.102010 ﬁlm an W W. W 11:. 1131211111 miﬁﬂﬁﬁm.mﬁumﬁﬁim 2010,(aﬁr19§¥1 Wuhanmmw). Whammwmw miﬁmmﬁlﬁmnﬁlﬁ (31—111 11%?! mam-1 11w 1 111 2014). War R1131 10.01.2014 WW. m“ 31W. 2011, (am WWW 3 in 2012). 31mm W 05.01.2012 «MW, mﬁaﬁﬁ‘n‘m 2014. (amﬁaﬁhmma 11—1 2014) 01mm: Rm 0432014 W. WW 93551515001015 ﬁnﬁﬁmhﬁﬁ'ﬁmmﬁniﬁﬁm 2010 (Gawain “Mam—ham. Withsmzo10).mﬁ=1mu102mo m1 mwﬂmmm 2011 (9611mm WWW. man 14 W 2011), «101521 was 01.4.2011 WWI 'W.Wuﬁrqﬁhm.zo11,(amvﬁarf§ﬁm WW,W. 111911 1211:12011)aﬁnﬁ=11ﬁ=11‘621.0.zo11 WWI ahmm—ﬁﬁﬁam.mumum 2011 slim—mu? hﬁﬁﬁm, (ammamﬁwww‘m1 1112012),a1ﬁmﬁﬁ1'7604j.2012 1R1???“ www.m—ﬁum.ms Wmﬁﬁvﬁﬁﬁam (ammaﬁmmmmmlaﬁmm 19.6.2006 my“ aﬁWWuﬁEﬁhﬂ,mn EWW,WW WWWWZWZMZ),WW 05.7.2012 m1 “Mia-1mm. 201:1 mhwﬁﬁma’n.mgn (amﬁuaﬁﬁmmnﬁm1s).aﬁwﬁﬁwmnzo1e (ammaﬁmnmrmzms). aﬁmﬁmaizmzms Mam-0| 316W. WWW, 201s -' “#0911060 mm ha -« 5mm mmmm:.mm1s).mmm 19.92010 WWWW,E10 (ammmmzsﬁme)aﬁmﬁm1s9ms 9101mm T’wzm » (amuéuahﬁwmzoﬁzo1s)aﬁmm1s92ms mnﬁm10)aﬁﬁimﬁm 1992010 l9l_RPH_DaIa 4 Vidhanm Foldet (Adlliniyam_2019)

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(ttcrie Wen siMAiik ituur I kru 2014). toir Alia, 10.01.2014

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Itairdwgzi. 44 all. lel 'nit TetRIT 3 29 2012), atkei-IT Ruts 05.07.2012

441 feted-awl. Ocrie wen 41 WI, 2014, ( SWF aIRAqii utur I *nil 8'9 2014). 41Ritkeln R-Ii0 04.3.2014

tree 11, firsturart. 14/11)41414 I

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aw4o3Triorrotto Arditarek km, autoarrioenotto AvaR le14, tiv VW Tien if. 2016 12111( fill uta 4AAmi utgur 3219 2016), ratkellf Quirt. 03.10.2016

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191_RPH_Data 4 Vidhaika Folder (Adhiniyam_2019)

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No. 1451(2)/XX IX-V-1-19-1(Ka)11-19 Dated Lucknow, August 6,2019

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 Uttar Pradesh Niji

Vishwavidyalaya Adhiniyam, 2019 (Uttar Pradesh Adhiniyam Sankhya 12 of 2019) as passed by the Uttar

Pradesh Legislature and assented to by the Governor on August 5, 2019. The Uchcha Shiksha Anubhag-1

is administratively concerned with the said Adhiniyam.

THE UTTAR PFtADESH PRIVATE UNIVERSITIES ACT, 2019

(U.P. Act no. 12 of 2019)

[As passed by the Uttar Pradesh Legislature]

ACT

Short title, exten and commencement

to provide for establishment of new Private Universities and incorporation of

existing Private Universities in the State of Uttar Pradesh under this Act for imparting higher education and to regulate their functions and for matters connected therewith or

incidental thereto.

Jr Is HEREBY enacted in the Seventieth Year of the Republic of India as

follows: -

. 1. (1) This Act may be called the Uttar Pradesh Private Universities Act, 2019.

It shall extend to whole of the State of Uttar Pradesh.

It shall come into force on such date as the State Government may, by

notification in the Gazette, appoint.

19I_RPH_Data 4 Vidhaika Foldv Adhiniyam_2019)

BEN 9&5 WWW Jae, 6 31‘ W, 2019 WWW ' Wﬁaimoswnfr zoosnmmmﬁmﬁﬁﬁmr Wmmﬁnﬁﬁmﬁmﬁﬂmﬁnqﬁﬁvﬁnﬁﬁnﬁﬁriﬁiﬁﬁwr ammeammeemmemwmmmemmgg aﬁéwmaﬁ§a¢wmaﬂﬁammaﬁrﬁﬁmﬁ§mﬁnn Waﬁﬁmﬁwﬂﬁmwaﬁﬁﬁrﬁreﬁﬁmﬁamwﬁmm- mﬁns‘rw‘é’r wwwamamwmmawmmg mmmmmmmwer meﬁnﬁﬁmﬁwﬁmaoigﬁwﬁammer 611311 it, no dro Rig-II, age Hﬁrar No. 1451(2)/l.XXIX-V-l—l9-I(Ka)l 1-19 Dated Lucknow, August 6, 2019 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 Uttar Pradesh Niji Vishwavidyalaya Adhiniyam, 2019 (Uttar Pradesh Adhiniyam Sankhya 12 of 2019) as passed by the Uttar Pradesh Legislature and assented to by the Governor on August 5, 2019. The Uchcha Shiksha Anubhag-I is administratively concerned with the said Adhiniyam. ' THE UTTAR PRADESH PRIVATE UNIVERSITIES ACT, 2019 (UP Act no. 12 of2019) [As passed by the Uttar Pradesh Legislature] . AN ACT 1 V to provide for establishment of new Private Universities and incorporation of ~ existing Private Universities in the State of Uttar Pradesh under this Act for imparting higher education and to regulate their functions and for matters connected therewith or incidental thereto. IT IS HEREBY enacted in the Seventieth Year of the Republic of India as follows: - Shgn title, extent ‘ .- 1. (1) This Act may be called the Uttar Pradesh Private Universities Act, 2019. an commencement (2) It shall extend to'whole of the State of Uttar Pradesh. , (3) It shall come into force on such date as the State Government may, by notiﬁcation in the Gazette, appoint. 19I_RPH_Data 4 Vidhaika Folder \dhiniyam_2019)

\Jcek 14 xf 3TRITUNuT 4 iv1d, 6 31-711T1 2019 29

2. In this Act, unless the context otherwise requires,- Definitions

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

"AICTE" means All India Council for Technical Education established

under section 3 of the all India Council for Technical Education

Act, 1987;

"Board" means the Board of Faculties, Board of Studies and the

Planning Board, or any other Board of the University;

"CSIR" means the Council of Scientific and Industrial Research, New

Delhi, a funding agency of Central Government;

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

Studies and Research;

(1) "Director" means the Head of an "Institute", "Centre" or "School", or the

person appointed for the purpose to act as such in his absence;

"DST" means the Department of Science and Technology of the Central

Government;

"Employee" shall include teaching and non teaching staff of the

University;

"Executive Council" means the Executive Council of the University;

"Faculty" means a Faculty of the University;

"Governing Body " means a• committee constituted by the sponsoring

body;

(I) "Hostel" means "Scholars/Students" Hostel of the University;

"ICAR" means the Indian Council of Agricultural Research;

"Institute/School" means an Institute or School established by the

University in accordance with this Act and the Statutes;

"MCI" means Medical Council of India constituted under the Medical

Council Act, 1956;

"Minority Private University" means a Private University established by

a religious or linguistic minority of the State of Uttar Pradesh;

"NAAC",means the National Assessment and Accreditation Council;

"NCC" means National Cadet Corps;

"NCTE" means the National Council for Teacher Education under the

National Council for Teacher Education Act, 1993;

"NSS" means National Service Scheme;

"PCT" means Pharmacy Council of India constituted under section 4 of

the Pharmacy Act, 1948;

"Chancellor or President", "Pro-Chancellor or Vice-President", "Vice-

Chancellor" and "Pro-Vice-Chancellor" means respectively the

"Chancellor" or "President", the "Pro-Chancellor or Vice-President" the

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

"Prescribed" means prescribed by Statutes;

"Records and Publications" means the Records and Publications of the

University;

191 RPH Data 4 Vidhaika Folder (Adhiniyam_2019)

Wmmwmmm, 2019 29 - 2. In this Act, unless the context otherwise requires,- Deﬁnitions (a) “Academic Council" means the Academic Council of the University; (b) “AICTE” means All India Council for Technical Education established . under section 3 of the all India Council for Technical Education. Act, 1987; (c) “Board” means the Board of Faculties, Board of Studies and the Flaming Board, or any other Board of the University; ‘(d) “CSIR” means the Council of Scientiﬁc and Industrial Research, New Delhi, a funding agency'of Central Government; (e) “Department” means a Department of Studies and includes a Centre of Studies and Research; ' ' (1) “Director” means the Head of an “Institute”, "Centre" or "School", or the .- 'person appointed for the purpose to act as such in his absence; (g) “DST” means the Department of Science and Technology of the Central Government; ' (h) “Employee” shall include teaching and non teaching staff of the University; (i) “Executive Council” means the Executive Council of the University; 0) “Faculty” means a Faculty of the University; (k) ”Goveming Body " means a committee constituted by the sponsoring body; (I) “Hostel” means "Scholars/Students" Hostel of the University; (m) “ICAR” means the Indian Council of Agricultural Research; (n) “Institute/School" means an Institute or School established by the University in accordance with this Act and the Statutes; (o) “MCI” means Medical Council of India constituted under the Medical ' Council Act, 1956; ‘ (p) "Minority Private University" means a Private University established by a religious or linguistic minority of the State of Uttar Pradesh; ' (q) » “NAAC”‘means the National Assessment and Accreditation Council; (r) “NCC” means National Cadet Corps; (s) “NCTE” means the National Council for Teacher Education under the ‘ ‘ National Council for Teacher Education Act, 1993; (t) “NSS” means National Service scheme; (u) “PCT" means Pharmacy Council of India constituted under section 4 of the Pharmacy Act, 1948; (v) “Chancellor or President", “Pro-Chancellor or Vice-President”, “Vice- ' Chancellor” and “Pro—Vice-Chancellor” means respectively the ~ “Chancellor” or “President”, the “Pro~Chancellor or Vice-President” the “Vice-Chancellor” the “Pro-Vice—Chancellof’ of the University; (w) “Prescribed” means prescribed by Statutes; (x) “Records and Publications” means the Records and Publications of the University; l9I_RPHVData 4 Vidhaika Folder (Adhiniyaln_2019)

30 kiCth SlY1 31W11%117u1 qui( 6 31-Ter, 2019

"Regulatory Body" means the statutory bodies established by the Central Government from time to time such as University Grants Commission and includes the All India Council for Technical Education, the Bar Council of India, the Distance Education Council, the Dental Council of India, the Indian Nursing Council, the Medical Council of India, the National Council for Teacher Education, Central Council for Indian Medicine, the Pharmacy Council of India; "Schedule" means schedule appended to this Act;

(aa) "Sponsoring body" in relation to a University established under this Act means :—

a Society registered under the Societies Registration Act, 1860 (Act no. 21 of 1860);

any public trust registered under the Indian Trusts Act, 1882 (Act no. 2 of 1882);

Conditions for the establishment of the University

or (iii) a company registered under the Companies Act, 2013 (Act no. 8

of 2013); (ab) "Statutes", "Ordinances" and "Regulations" means respectively, the

Statutes, the Ordinances and the Regulations of the University for the time being in force;

(ac) "Student" means a student enrolled with the University; (ad) "Teacher of the University" means Professors, Associate Professors,

Assistant Professors, and such other persons as may be appointed for imparting education instructions, or conducting research in the University and are designated as Teachers by the Ordinances;

(ae) "Treasurer", "Registrar", "Finance Officer, "Controller of Examinations", "Librarian" or, "Proctor" means respectively the Treasurer, the Registrar, the Finance Officer, the Controller of Examinations, the Librarian or the Proctor of the University;

(at) "UGC" means University Grants Commission established under section 4 of the University Grant Commission Act, 1956;

(ag) "University" means a Private University established or incorporated under this Act.

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

create a Permanent Endowment fund with minimum of Rs. 05 (five) crore; duly possess contiguous land of minimum twenty acres in urban areas or fifty acres in rural areas earmarked for the University:

Provided that, the sponsoring body shall not sell, transfer or lease out such land or any part thereof and also shall not use it for any purpose other than the purposes mentioned in this Act for the functioning of the University:

Provided further that such land shall not be mortgaged to any person other than a bank or financial institution established under any law for the time being in force for any purpose other than availing loan for establishing the University;

91_RPH_Data 4 Vidhaika Folder (Adhiniyam_2019)

W WW Tl'ﬁ'c', 6 W, 2019 (y) "Regulatory Body" means the statutory bodies established by the Central Government from time to time such as University Grants Commission and includes the All India Council for Technical Education, the Bar Council of India, the Distance Education Council, the Dental Council of India, the Indian Nursing Council, the Medical Council of India, the National Council for Teacher Education, Central Council for Indian Medicine, the Pharmacy Council of India; (2) “Schedule” means schedule appended to this Act; . (aa) "Sponsoring body" in relation to a University established under this Act means :A (i) a Society registered under the Societies Registration Act, 1860 (Act no. 21 of1860); . (ii) any public trust registered under the Indian Trusts Act, 1882 ‘ . (Act no. 2 of 1882); -or (iii) a company registered under the Companies Act, 2013 (Act no. 8 of 20l3); - ‘ ' (ab) “Statutes”, “Ordinances” and “Regulations” means respectively, the Statutes, the Ordinances and the Regulations of the University for the time being in force; (ac) “Student” means a student enrolled with the University; (ad) “Teacher of the University” means Professors, Associate Professors, Assistant Professors, and such other persons as may be appointed for imparting education instructions, or conducting research in the University and are designated as Teachers by the Ordinances; (ae) “Treasurer”, “Registrar”, “Finance Ofﬁcer”, "Controller of Examinations”, “Librarian” or, “Proctor” means v respectively the Treasurer, the Registrar, the Finance Ofﬁcer, the Controller of Examinations, the Librarian or the Proctor of the University; (at) “UGC” means University Grants Commission established under section 4 of the University Grant Commission Act, 1956; (ag) "University" means a Private University established or incorporated under this Act. Conditions for the 3, The sponsoring body shall, for the purposes of establishing the University embl'smm °f under this Act, fulﬁll the following conditions, namely:- ' " ‘ the University (a) create a Permanent Endowment fund with minimum of Rs. 05 (ﬁve) crore; ‘ , (b) duly possess contiguous land of minimum twenty acres in urban areas or ﬁﬁy acres in rural areas earmarked for the University: Provided that, the ”sponsoring body shall not sell, transfer or lease out such land or any part thereof and also shall not use it for any , purpose other than the purposes mentioned ’ in this Act for the functioning of the University: Provided furﬂrer that such land shall not be mortgaged to any person other than a bank or financial institution established under any law for the time being in force for any purpose other than availing loan for establishing the University; ' l9 l_R.PH_Data 4 Vidhaika Folder (Adhiniynm72019)

\iccV A—kW 349It11VUT 1IJ1( 6 31W1, 2019 31

construct on land referred to in clause (b) buildings of at least twenty four thousand sq. metres carpet area, out of which minimum fifty per cent shall be utilized for academic and administrative purposes;

install equipments, computers, furniture, assets, infrastructural facilities other than building mentioned in clause (b) and other consumables and non consumables of minimum Rs. 2 (two) crore in offices and laboratories in the building referred to in clause (b); and an undertaking of procuring the computers, furniture, assets, infrastructural facilities [other than building mentioned in (b) above] and other consumables and non consumables of minimum Rs 6 (Six) crore in the next 5 years;

appoint Professors, Associate Professors and Assistant Professors as prescribed by the regulatory bodies and supporting staff members in every department or discipline. At least seventy five per cent of the regular teachers in each department/discipline shall be regular employees of the University;

purchase of books, periodicals and online resources worth Rs. ten lakh every year in the library:

Provided that in case of shortfall of expenditure to Rs ten lakh it shall be met in the next year;

arrange co-curricular Activities, extracurricular Activities, debates, competitions, quiz programs, sports, NSS and NCC for the students as per the standards of regulatory bodies;

conform to standards, conditions and Regulations set by UGC, AICTE, NCTE, BCI and other regulatory bodies established by the State Government or Central Government;

establish a provident fund for the employees and teachers of the University and to introduce other welfare schemes;

make the Statutes, Ordinances and Regulations for the administration and functioning of the University;

any arrangements made by the University shall not be inconsistent to the provisions of this Act and regulations of the regulatory bodies;

to ensure transparent functioning of the University and shall put the clearances obtained from the Regulatory Bodies in the public domain;

furnish information to the State Government as per format and periodicity required by the State Government;

comply with the norms set up by the State Government for common academic calendar, anti copying measures, admissions, examinations, degrees and certificates etc. ;

the transparent procedure and standard of admissions and fee structure in the University shall be decided and placed in the public domain before the start of the admission process. The last date of admission shall be as per the common academic calendar; -

Admission policy of foreign students shall be decided by the Executive Council of the University and shall be consistent with the standards laid down by the State Government and Regulatory Bodies;

follow the Common academic calendar as may be prescribed ; and

to undertake to fulfill such other conditions consistent with this Act as may be laid down by the State Government before the establishment of the University;

191_,RPH_Data 4 Vidhaika Folder (Adhiniyain 2019)

(C) (e) (f) (g) (h) (i) '(i) . (k) (1) (p) (q) (d). WWWW,,6W,2019 construct on land referred to in clause (b) buildings of at least twenty four thousand sq. metres carpet area, out of which minimum ﬁfty per cent shall be utilized for academic and administrative purposes; install equipments, computers, fumiture, assets, infrastructural facilities other than building mentioned in clause (b) and other consumables and non ' consumables of minimum Rs. 2 (two) crore in offices and laboratories in the building referred to in clause (b); and an undertaking of procuring the computers, fumiture, assets, infrastructural facilities [other than building mentioned in (b) above] and other consumables and non consumables of ‘ minimum Rs 6 (Six) crore in the next 5 years; appoint Professors, Associate Professors and Assistant Professors as . prescribed by the regulatory bodies and supporting staff members in every department or discipline. At least seventy ﬁve per cent of the regular teachers in each department/discipline shall be regular employees of the University; ' purchase of books, periodicals and online resources wonh Rs. ten lakh every year in the library: 1 Provided that in case of shortfall of expenditure to Rs ten lakh it shall be met in the next year; arrange co-curricular Activities, extracurricular Activities, debates, competitions, quiz programs, sports, NSS and'NCC for the students as per the standards of regulatory bodies; conform to standards, conditions and Regulations set by UGC, AICTE, NCTE, BC] and other regulatory bodies established by the State Govemrnent or Central Govemment; establish a provident fund for the employees and teachers of the University and to introduce other welfare schemes; make the Statutes, Ordinances and Regulations for the administration and functioning of the University; any arrangements made by the University shall not be inconsistent to the provisions of this Act and regulations of the regulatory bodies; to ensure transparent functioning of the University and shall put the clearances obtained from the Regulatory Bodies in the public domain; furnish information to the State Government as per format and periodicity required by the State Government; comply with the norms set up by the State Government for common academic calendar, anti copying measures, admissions, examinations; degrees and certiﬁcates etc, ; the transparent procedure and standard of admissions and fee structure in the University shall be decided and placed in the public domain before the start of the admission process The last date of admission shall be as per the common academic calendar; ' Admission policy of foreign students shall be decided by the Executive Council of the University and shall be consistent with the standards laid down by the State Government and Regulatory Bodies ; follow the Common academic calendar as may be prescribed ; and to undertake to fulﬁll such other conditions consistent with this Act as may be laid down by the State Government before the establishment of the University; 191VRPH_Data 4 Vidhaika Folder (Adhiniyam 20l9)

\lccH Y1 31-R1111771 , 6 31-1 1, 2019

Submission of proposal for establishment of a new University

(r) to undertake neither to be involved nor to permit anyone to cause or promote anti-national activities inside the campus of the University or under the name of the University. In case of any such activity found in the University, it shall be considered as a major violation of the conditions of setting up the University and the Government may take action according to the provisions under this Act or any law for the time being in force.

4. (1) An application containing the proposal and the project report to establish a University shall be made by the sponsoring body to the State Government along with application fee as may be fixed by the State Government from time to time.

(2) The project report must contain the following particulars, namely:-

the details of the sponsoring body along with copies of its registration certificate and bye-laws duly certified by its competent authority; the information regarding financial resources of the sponsoring body along with audited accounts for the past three years; the name and location of the proposed University; the objectives of the University; the availability of land and details of buildings and infrastructure facilities, if the same already exists, and details of land, building and other infrastructure proposed to be owned or created;

(I) the nature and the type of programmes of study and research proposed to be undertaken by the University and their relevance to the development goals and employment needs of the State and phasing of such programmes over the first five years with course-wise enrolment targets; details of proposed academic facilities including teaching and non- teaching staff; facilities, courses of study and research proposed to be started; the experience and expertise in the concerned disciplines available with the sponsoring body; the details of plans for campus development such as construction of buildings, development of structural amenities and infrastructure facilities and procurement of equipment etc. tp be undertaken before the University starts functioning and phased programmes for the first five years; the phased outlays of capital expenditure proposed for the next five years;

(1) the sources of funds along with the scheme for mobilizing resources, the cost of capital thereto and the manner of repayment to Such sources; the system proposed to be 'followed for selecting students for admission to the courses of study at the University in the first year of operation; the system proposed to be followed for appointment of teachers and other employees in the University; whether the University proposes to undertake some programmes related to local needs. If so, the nature of specialized teaching, training or research Activities to be undertaken by the University so as to fulfil this objective;

(n) whether the University proposes to start some programmes for the benefit of farmers, women and local industries, if so, details thereof may be given;

191 RPH_Data 4 Vidhaika Folder (Adhiniyam_2019)

32 WWWW,6W. 2019 (r) to undertake neither to be involved nor to permit anyone to cause or promote anti-national activities inside the campus of the University or ’ under the name of the University. In case of any such activity found in the University, it shall be considered as a major violation of the conditions of setting up the University and the (jovemment may take action according to the provisions under this Act or any law for the time being in force. Submission of 4. (1) An application containing the proposal and the project report to establish gmﬁfxxm on a University shall be made by the sponsoring body to the State Government along with new UnivefSiW application fee as may be ﬁxed by the State Government from time to time. i (2) The project report must contain the following particulars, namely:- (a) the details of the sponsoring body along with copies of its registration certiﬁcate and bye-laws duly certiﬁed by its competent authority; (b) the information regarding ﬁnancial resources of- the sponsoring body along with audited accounts for the past three years; (c) . the name and location of the proposed University; - , (d) the objectives of the University; (e) the availability of land and details of buildings and infrastructure facilities, if the same already exists, and details of land, building and \ other infrastructure proposed to be owned or created; (0 the nature and the type of programmes of study and research proposed to be undertaken by the University and their relevance to the development goals and employment needs of the State and phasing of such programmes over the ﬁrst ﬁve years with course-wise enrolment targets; (g) details of proposed academic facilities including teaching and non- teaching staff; . (h) facilities, courses of study and research proposed to be started; (i) the experience and expertise in the concerned disciplines available with the sponsoring body; (j)' the details of plans for campus development such as construction of buildings, development V of structural amenities and infrastructure facilities and procurement of equipment etc. to be undertaken before the University starts functioning and phased programmes for the ﬁrst ﬁve yearS; . '(k) the phased outlays of capital expenditure proposed for the next ﬁve years; i (l) the sources of funds along with the scheme for mobilizing resources, the , cost of capital thereto and the manner of repayment to such sources; (m) the system proposed to be ‘followed for selecting students for admission to the courses of study at the University in the ﬁrst year of operation; (n) the system proposed to be followed for appointment of teachers and other employees in the University; ' (0) whether the University proposes to undertake some programmes related to local needs. If so, the nature of specialized teaching, training or research Activities to be undertaken by the University so as to fulﬁl this objective; ' (p) whether the University proposes to start some programmes for the beneﬁt of farmers, women and local industries, if so, details thereof may be given; ‘ l9l_RPH_Data 4 Vidhaika Folder ( Adhiniyam_20l9)

ittlX• A-a-2T 31WflETRuf quid, 6 3111W1, 2019 33

details of play grounds and other facilities available or proposed to be created for games and sports and extra curricular activities like National Cadet Corps, National Service Scheme, Rover and Rangers

etc; the arrangements proposed to be made for academic excellence, if any; such other details as the sponsoring body may like to give; such other details as may be decided by the State Government from

time to time.

5. (1) The Higher Education Department of the State Government on receipt of the proposal along with the project report for establishment of a University shall constitute a committee consisting of

(a) one Vice-Chancellor of any of the State Universities established under the Uttar Pradesh State Universities Act, 1973;

()) one Professor @f a State University nominated by the State

Government; one officer to the Government of Uttar Pradesh not below the rank of Joint Secretary; one Officer of Finance and Account Services of Uttar Pradesh not below the rank of Joint Director; one officer nominated by the District Magistrate of the District concerned not below the rank of Sub-divisional Magistrate; one Registrar of a University established under the Uttar Pradesh State Universities Act, 1973 to be nominated by the State Government.

The committee shall consider the proposal and the project report together with the financial soundness and assets of the sponsoring body and its overall ability to

set up the proposed University. The committee, while considering the proposal and the project report may

call for such other information from the sponsoring body as it thinks proper for the

purpose. (4) The committee shall submit its report.to the Higher Education Department of the State Government within a period of three months from the date of its

constitution: Provided that if the Committee could not submit its report within the said three

months period for any sufficient reasons to be recorded in writing, it may submit its report to the Higher Education Department of the State Government within further one month or such period as may be permitted by the State Government:

Provided further that the inspections carried out by any committee constituted under the orders of the State Government before the commencement of this Act shall be deemed to be the inspection carried out by the evaluation committee constituted under

sub-section (1) above. 6. (1) After the receipt of the report of the committee constituted under

section 5, if the State Government is satisfied that it is proper to establish the University,

it may issue a 'Letter of Intent'.

The sponsoring body shall fulfill the requirements and conditions specified in section 3 and shall submit to the State Government compliance report thereof supported by an affidavit within a maximum period of two years from the date of issue of the letter

of intent. If the sponsoring body fails to comply with the provisions of section 3, the

State Government shall have power to withdraw the letter of intent issued to the

sponsoring body.

Evaluation of proposals by evaluation committee

Issuance of letter of intent and submission of compliance report by sponsoring body

191 RPH_Data 4 Vidhailca Folder (Adhiniyam_2019)

WWWW,SW,ZO19 (q) details of play grounds and other facilities available or proposed to be created for games and sports and extra curricular activities like National Cadet Corps, National Service Scheme, Rover and Rangers etc; . (r) the arrangements proposed to be made for academic excellence, if any; (5) such other details as the sponsoring body may like to give; (t) such other details as may be decided by the State Government from time to time. 5. (l) The Higher Education Department of the State Government on receipt of the proposal along with the project report for establishment of a University shall constitute a committee consisting of: — (a) one Vice-Chancellor of any of the State Universities established under the Uttar Pradesh State Universities Act, 1973; (b) one Professor (of a State University nominated by the State Government; (c). one ofﬁcer to the Government of Uttar Pradesh not below the rank of Joint Secretary; . (d) one Ofﬁcer of Finance and Account Services of Uttar Pradesh not below the rank of Joint Director; (e) one ofﬁCer nominated by the District Magistrate of the District concemed not below the rank of Sub-divisional Magistrate; (0 one Registrar of a University established under the Uttar Pradesh State Universities Act, 1973 to be nominated by the State Government. (2) The committee shall consider the proposal and the project report together with the ﬁnancial soundness and assets of the sponsoring body and its overall ability to set up the proposed University. (3) The committee, while considering the proposal and the project report may call for such other information ﬁom the sponsoring body as it thinks proper for the purpose. , (4) The committee shall submit its reportto the Higher Education Department of the State Government within a period of three months from the date of its constitution: Provided that if the Committee could not submit its report within the said three months period for any sufﬁcient reasons to be recorded in writing, it may submit its report to the Higher Education Department of the State Government within further one month or such period as may be permitted by the State Government: Provided further that the inspections carried out by any committee constituted under the orders of the State Government before the commencement of this Act shall be deemed to be the inspection carried out by the evaluation committee constituted under sub- section (1) above. - 6. (1) After the receipt of the report of the committee constituted under section 5, if the State Government is satrst' ed that it is proper to establish the University, it may issue a 'Letter of Intent'. (2) The sponsoring body shall fulﬁll the requirements and conditions speciﬁed in section 3 and shall submit to the State Government compliance report thereof supported by an affidavit within a maximum period of two years from the date of issue of the letter of intent. (3) If the sponsoring body fails to comply with the provisions of section 3, the State Govemmenf shall have power to withdraw the letter of intent issued to the sponsoring body. l9lARPH_Data 4 Vidhaika Folder (Adhiniyam_2019) 33 Evaluation of proposals by evaluation committee Issuance of letter of intent and submission of compliance report by sponsoring body

•Icck. SItti 3M11117111 qui( 6 Wrer, 2019

Establishment or

incorporation of a

new University

Powers of the

University

7. (1) The State Government, if satisfied, after considering the compliance report submitted under section 3 that the sponsoring body has complied with the provisions of sub-section (1) of section 6, may, by a notification published in the Gazette permit the University to operate with such name and location as per the letter

of Intent. Names of the new Universities to be established under this Act shall be

included in Schedule-2 by amending this Act. After its establishment, the name of the newly established University shall

be mentioned by the State Government at the next serial number below the last University mentioned in the Scheduled-2 appended this Act.

Every University established or incorporated under this Act shall be a body corporate.

8. On the commencement of this Act the existing Universities enumerated in Schedule-I shall stand incorporated under this Act.

9. The University shall not admit any college or institution to the privilege of affiliation.

10. The objects of the University shall be to disseminate and ensure advancement of knowledge and skill for providing instructional, research and extension facilities in such branches of learning as it may deem fit and the University shall endeavour to provide to students and teachers the necessary atmosphere and facilities for the promotion of:-

innovations in education, leading to restructuring of courses, new methods of teaching, training and learning including online learning, blended learning, continuing education and such other modes and integrated and wholesome development of personality; studies in various disciplines; interdisciplinary studies; national integration, patriotism, secularism, social equity and inculcation of international understanding and ethics.

11. Subject to the guidelines and norms as prescribed by the Regulatory Bodies and the State Government from time to time the University shall have the powers, -

(a)

Incorporation of the

existing Universities

Prohibition for

affiliation

Objects of the

University

to provide for instruction in such branches of learning as the University may, from time to time, determine and to make provisions for research and for the advancement and dissemination of knowledge and skills; to provide for instruction in such branches of learning as the University may think fit and to make provisions for research and for the advancement and dissemination of knowledge; to honour educational stalwarts and persons of academic eminence with designation 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 of persons, and to withdraw any such diplomas, certificates, degrees or other academic distinctions for good and sufficient cause;

19I_RPH_Data 4 Vidhaika Folder (Adhiniyam_2019)

34 Establishment or incorporation of a new University Incorporation of the existing Universities Prohibition for afﬁliation Objects of the University Powers of the University l9l_RPH_Data 4 Vidhaika Folder (Adhiniyam_20l 9) WWWW6W 2019 7. (l) The State Government, if satisﬁed, aﬁer considering the compliance report submitted under section 3 that the sponsoring body has complied with the provisions of sub-section (1) of section 6, may, by a notiﬁcation published in the Gazette permit the University to operate with such name and location as per the letter of Intent. ,4 (2) Names of the new Universities to be established under this Act shall be included in Schedule-2 by amending this Act. ' (3) Alter its establishment, the name of the newly established University shall be mentioned by the State Govermnent at the next serial number below the last University mentioned in the Scheduled—2 appended this Act. (4) Every University established or incorporated under this Act shall be a body corporate. ’ 8 On the commencement of this Act the existing Universities enumerated 1n Schedule-l shall stand incorporated under this Act. 9. The University shall not admit any college or institution to the privilege of afﬁliation. 10. The objects of the University shall be to disseminate and ensure advancement of knowledge and skill for providing instructional, research and extension facilities in such branches of learning as it may deem ﬁt and the University shall endeavour to provide to students and teachers the necessary atmosphere and facilities I for the promotion of: - (a) innovations in education, leading to restructuring of courses, new methods of teaching, training and learning including online learning, blended learning, continuing education and such other modes and integrated and wholesome development of personality; (b) studies in various disciplines; (c) interdisciplinary studies; (d) national integration, patriotism, secularism social equity and inculcation of international understanding and ethics. 11. Subject to the guidelines and norms as prescribed by the Regulatory Bodies and the State Government from time to time the University shall have the powers, - ‘ ' . (a) to provide for instruction in such branches of learning as the University may, from time to time, determine and to make provisions for research and for the advancement and dissemination of knowledge and skills; (b) to provide for instruction in such branches of learning as the University may think ﬁt and to make provisions for research and for the advancement and dissemination of knowledge; (c) to honour educational stalwarts and persons of academic eminence with designation of professor Emeritus; (d) 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 of persons, and to withdraw any such diplomas, certiﬁcates, degrees or other academic distinctions for good and sufﬁcient cause;

(e) to confer honorary degrees or other distinctions with prior approval of the State Government;

(f) to institute as per norms of Regulatory Authorities and State Government Directorships, Professorships, Associate Professorships, Assistant Professorships, 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;

to appoint/engage persons of eminence, working in any other University or organization permanently or for a specified period;

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; to establish and maintain schools, centres, specialized laboratories in other units for research and instructions as are in the opinion of the University, necessary for the furtherance of its objects; to institute and award fellowships, scholarships, studentships, medals and prizes; to establish, maintain and supervise residences, hostels 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 establish a faculty, a department, a centre, or school, as the case may be, in accordance with the Act and Statutes; to determine standards in accordance with the State Government and other Regulatory Bodies for admissions into the University, which may include examination, evaluation or any other method of testing to ensure quality; to demand and receive payment of fees and other charges; to make special arrangements in respect of women and other disadvantaged students as the University may consider desirable; to regulate and enforce discipline among the employees and students of the University and take such disciplinary measures in this regards as may be deemed necessary by the University; to make arrangements for promoting the health and general welfare of the employees of the University; to receive donations and to acquire, hold and manage any property, movable or immovable for the welfare of the University; to ensure that no immovable property shall be disposed off or rights or title therein parted with or any liability created thereon, by any of the officers or authorities of the University, except after prior approval of the State Government; to appoint either on contract or otherwise, visiting professors emeritus professors, consultants, fellows, scholars, artists, course directors and such other persons who may contribute to the advancement of the objects of the University; to organize and to undertake extramural studies and extension service; and to do all such other acts and things as may be necessary, incidental or conducive to the attainment of all or any of the objects of the University.

\icvl 31711ITRuT Rif , 6 3111RI, 2019 35

191_RPH_Data 4 Vidhaika Folder (Adhiniyam_2019)

'Wmmmm,sm.2o19 35 (e) to confer honorary degrees or other distinctions with prior approval of the State Government; (f) to institute as per norms of Regulatory Authorities and State Government Directorships, Professorships, Associate Professorships, Assistant Professorships, and other teaching or academic posts required by the University and to make appointments for the same; (g) to create administrative, ministerial and other posts and to make ' appointments thereto; (11) ' ’ to appoint/engage persons of eminence, working in any other University or organization permanently or for a speciﬁed period; (i) 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; 0) . to establish and maintain schools, centres, specialized laboratories in other units for research and instructions as are in the opinion of the University, necessary for the furtherance of its objects; ' (k) to institute and award fellowships, scholarships, studentships, medals and prizes; r (l) to establish, maintain and supervise residences, hostels and promote the health and general welfare Activities for students and staff; (m) 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; ‘ (n) to establish a faculty, a department, a centre, or school, as the case may be, in accordance with the Act and Statutes; (o) to determine standards in accordance with the State Government and other Regulatory Bodies for admissions into the University, which may include examination, evaluation or any other method of testing to ensure quality; (p) to demand and receive paymentof fees and other charges; (q) to make special arrangements in respect of women and other disadvantaged students as the University may Consider desirable; (r) to regulate and enforce discipline among the employees and students of the University andtake such disciplinary measures in this regards as may be deemed necessary by the University; (5) to make arrangements for promoting the health and general welfare of the employees of the University; ‘ I (t) to receive donations and to acquire, hold and manage any property, movable or immovable for the welfare of the University; (u) to ensure that no immovable property shall be disposed oﬂ" or rights or title therein parted with or any liability created thereon, by any of the ofﬁcers or authorities of the University; except aﬂer prior approval of the State Government; (v) to appoint either on contract or otherwise, visiting professors emeritus professors, consultants, fellows, scholars, artists, course directors and such' other persons who may contribute to the advancement of the objects of the University; (w) to organize and to undertake extramural studies and extension service; and (x) 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. l9l_RPH_Data 4 Vidhaika Folder (Adhiniyam_20]9)

36 \lc-ci'( %i1 aistFuT 4i d, 6 3111-el, 2019

12. (1) Admissions to the different academic programmes shall be made in

accordance with the norms to be determined by the admissions committee in

accordance with the provisions of the Act, the Statutes, Ordinances made thereunder. The University shall ensure that the academic standards of the courses

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

Bodies. The teacher-student ratio shall be in accordance with the guidelines of the

Regulatory Bodies. 13. The University shall be open to persons of all sex and of whatever race,

creed, caste or class, and it shall not be lawful for the University to adopt to impose on any person any test whatsoever of his religious belief or profession in order to entitle

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

any office 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, Other Backward

Classes and Economically Weaker Sections of General Category of citizens shall be

regulated by the orders and guidelines of the State Government issued from time to

time. Officers of the 14. The following shall be the Officers of the University:- University

The Chancellor or the President

the Chancellor or the President;

the Pro-Chancellor or Vice-President;

the Vice-Chancellor;

the Pro-Vice-Chancellor;

the Registrar;

the Dean of Faculty;

the Dean of Students' Welfare;

the Director;

the Controller of Examinations;

the Chief Proctor;

the Finance Officer; and

such other Officers as may be declared by the Statutes to be the officers

of the University.

15. (1) The Chancellor/President shall be appointed by the Governing Body

for a period of five years by following such procedure and on such terms and

conditions as may be prescribed. The Chancellor/ President shall be the head of the University. The Chancellor/President shall preside over the meetings of the

Governing Body and convocation of the University. If, at any time, upon representation made or otherwise, and after making

such inquiry, as may be deemed necessary, the situation so warrants that the

continuance of the Chancellor/President is not in the interest of the University,

Governing Body, may, by majority decision ask the Chancellor/ President by an order,

in writing stating the reasons therefor, to relinquish his office before expiration of his

tenure from such date as may be specified in the order. In such case the

Pro-Chancellor/Vice-President shall preside over the meeting of the Governing Body:

Provided that before taking an action under this sub-section, the Chancellor/President shall be given an opportunity of being heard.

I91_RPH_Data 4 Vidhaika Fold (Adhiniyam_2019)

Admission and Standards

University open to all classes and creeds

36 Admission and Standards University open to all classes and creeds Ofﬁcers of the University The Chancellor or thePresident Bodies. time. WWWW, same, 2019 12. (l) Admissions to the different academic programmes shall be made in accordance with the norms to be determined by the admissions committee in accordance with the provisions of the Act, the Statutes, Ordinances made thereunder. (2) The University shall ensure that the academic standards of the courses offered by the University are in accordance with the guidelines of the Regulatory (3) The teacher-student ratio shall be inaccordance with the guidelines of the Regulatory Bodies. 13. The University shall be open to persons of all sex and of whatever race, creed, caste or class, and it shall not be lawful for the University to adopt to impose on any person any test Whatsoever of his religious belief or profession 1n 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, Other Backward Classes and Economically Weaker Sections of General Category of citizens shall be regulated by the orders and guidelines of the State Government issued ﬁom time to 14..The following shall be the Officers of the University:- (1) the Chancellor or the Piesident; (2) the Pro-Chancellor or Vice-President; ' (3) the Vice-Chancellor; I (4) the Pro-Vice-Chancellor; (5) the Registrar; (6) the Dean of Faculty; (7) the Dean of Students' Welfare; (8) the Director; (9) the Controller of Examinations; (10) the Chief Proctor; , (11) the Finance Ofﬁcer; and ‘ " (12) such other Officers as may be declared by the Statutes to be the ofﬁcers ‘ of the University. 15. (1) The Chancellor/President shall be appointed by the Governing Body —' for a period of ﬁve years by following such procedure and on such terms and 2 conditions as may be prescribed (2) The Chancellor/ President shall be the head of the University. (3) The Chancellor/President shall preside over the meetings of the Governing Body and convocation of the University. (4) If, at any time, upon representation made or otherwise, and after making ' such inquiry, as may be deemed necessary, the situation so warrants that the { continuance of the Chancellor/President is not in the interest of the University, GoVeming Body, may, by majority decision ask the Chancellor/ President by an order\ in writing stating the reasons therefor, to relinquish his ofﬁce before expiration of his tenure from such date as may be speciﬁed in the order. In such case the Pro-ChancellorNice-President shall preside over the meeting of the Governing Body: Provided that before taking an action under this sub-section, the. Chancellor/President shall be given an opportunity of being heard. . I l9l_RPHVData 4 Vidhaika Fold (Adhiniyamg20l9)

\deer( 3MTETRuT , 6 &WWI, 2019 37

(5) The Chancellor/the President shall have the following powers, namely:-

to call for any information or record of the University;

to appoint the Vice-Chancellor under sub-section (1) of section 17

of this Act ;

to remove the Vice-Chancellor in accordance with the provisions of

this Act and Statutes made thereunder;

such other powers as may be prescribed.

(6) The Chancellor/President shall draw salary not exceeding double the amount

of salary of the Pro-Chancellor/the Vice-President of the University.

16. (1) The Pro-Chancellor/Vice-President shall be appointed by the

Chancellor/President with the approval of the Governing Body for a period of five years.

The Pro-Chancellor/Vice-President shall assist the Chancellor, President,

respectively in discharging his/her duties and preside at the convocation in his/her

absence.

The Pro-ChancellorNice-President may in writing under his hand addressed

to the Chancellor/President resign from his office.

(4) If, at any time, upon representation made or otherwise, and after making such

inquiry, as may be deemed necessary, the situation so warrants that the continuance of

the Pro-Chancellor/Vice-President is not in the interest of the University, the

Pro-Chancellor/Vice-President with the prior approval of the Governing Body, may, by

an order in writing stating the reasons therefor, ask the Pro-Chancellor/Vice-President to

relinquish his office before expiration of his tenure from such date as may be specified in

the order:

The Pro- Chancellor or Vice-President

Provided that before taking an action under this sub-section, the

Pro-Chancellor/Vice-President shall be given an opportunity of being heard.

The Pro-Chancellor/Vice-President shall draw salary which shall be less than

that of the Chancellor/President of the University.

17. (1) The Vice-Chancellor shall be appointed by the Chancellor/President with The Vice- prior approval of the Governing Body: Chancellor

Provided that a Vice-Chancellor shall be eligible for reappointment after the

expiry his/her term.

The Vice-Chancellor shall hold office for a period of five years or until he/she

attains the age of seventy years whichever is earlier.

If, at any time, upon representation made or otherwise, and after making such

inquiry, as may be deemed necessary, the situation so warrants that the continuance of

the Vice-Chancellor is not in the interest of the University, the Governing Body may, by

an order in writing stating the reasons therefor, ask the Vice-Chancellor to relinquish his

office from such date as may be specified in the order:

Provided that before taking an action under this sub-section, the Vice-Chancellor

shall be given an opportunity of being heard.

The Vice-Chancellor shall be the principal executive and academic officer of

the University and shall exercise general superintendence and control over the affairs

of the University and shall be the chairperson of the Executive Council and execute the

decisions of the Executive Council and other competent bodies and the State

Government made under the provisions of the Act and the Statutes, Ordinances and

Regulations made thereunder.

19I_RP1l_Dala 4 Vidhaika Folder (Adbiniyam_2019)

WWWW,6W, 2019 ' 37 (5) The Chancellor/the President shall have the following powers, namely:- (a) to call for any information or record of the University; (b) to appoint the Vice-Chancellor under sub-section (1) of section 17 of this Act; (c) to remove the Vice-Chancellor in accordance with the provisions of ‘ this Act and Statutes made thereunder; (d) such other powers as may be prescribed. (6) The Chancellor/President shall draw salary not exceeding double the amount of salary of the Pro- Chancellor/the Vice-President of the University. 16. (l) The Pro-ChancellorNice—President shall be appointed by the ThePro- Chancellor/President with the approval of the Goveming Body for a period of ﬁve years. Chmwum‘" Vice-President (2) The Pro-ChancellorN1ce-President shall assist the Chancellor, President respectively in discharging his/her duties and preside at the convocation in his/her absence. (3) The Pro-ChancellorNice—Presiderit may in writing under his hand addressed to the Chancellor/President resign from his ofﬁce. ' a (4) If, at any time, upon representation made or otherwise, and alter making such inquiry, as may be deemed necessary, the situation so warrants that the continuance of ' the Pro-Chancellor/Vice—President is not in the interest of the University, the Pro-ChancellorNice-President with the prior approval of the Governing Body, may, by an order 1n writing stating the reasons therefor, ask the Pro-ChancellorN1ce-Presrdent to relinquish his ofﬁce before expiration of his tenure ﬁom such date as may be speciﬁed 1n the order: Provided that before taking an action under this sub-section, the Pro-ChancellorNice-President shall be given an opportunity of being heard. (5) The Pro-Chancellor/Vice-President shall draw salary which shall be less than that of the Chancellor/President of the University. 17. (l) The Vice-Chancellor shall be appointed by the Chancellor/President with The Vice- prior approval of the Governing Body. Chancellor Provided that a Vice— Chancellor shall be eligible for reappointment aﬁer the expiry his/her term. i (2) The Vice-Chancellor shall hold office for a period of ﬁve years or until he/she attains the age of seventy years whichever is earlier - (3) If, at any time, upon representation made or otherwise, and alter making such inquiry, as may be deemed necessary, the situation so warrants that the continuance of the Vice-Chancellor 15 not in the interest of the University, the Governing Body may, by an order in writing stating the reasons therefOr, ask the Vice-Chancellor to relinquish his ofﬁce from. such date as may be speciﬁed in the order: ‘ _ Provided that before taking an action under this sub-section, the Vice-Chancellor shall be given an opportunity of being heard. (4) The Vice-Chancellor shall be the principal executive and academic officer of the University and shall exercise general superintendence and control over the affairs of the University and shall be the chairperson of the Executive Council and execute the decisions of the Executive Council and other competent bodies and the State Government made under the provisions of the Act and the Statutes, Ordinances and Regulations made thereunder. ' l9l_RPH_Dala 4 Vidhaika Folder (Adhiniyam_20]9)

38 k3c-c-1,C It4T 3171TtITPT . Ivi , 6 31-TRU, 2019

The Vice-Chancellor shall preside over the convocation of the University in

the absence of the Chancellor/President and the Pro-ChancellorNice-President. If in the opinion of the Vice-Chancellor, it is necessary to take immediate

action on any matter for which powers are conferred on any other authority by or under this Act, he may take such action as he deems necessary and shall at the earliest opportunity thereafter report his action to such officer or authority as would have in the ordinary course dealt with the matter within a period of thirty days:

Provided that if in the opinion of the concerned officer or authority such action should not have been taken by the Vice- Chancellor, then such case shall be referred to

the Chancellor/President, whose decision thereon shall be final. The Vice-Chancellor shall exercise such powers and perform such duties as

may be provided under this Act and the Statutes, Ordinances and Regulations made

thereunder. The Pro-Vice- 18. (1) The Pro-Vice- Chancellor shall be appointed by the Vice- Chancellor in

Chancellor such manner and shall exercise such powers and perform such functions as may be prescribed by the Statutes and provided in the Ordinances and regulations.

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 honorarium of such amount as may be

determined by the Sponsoring Body. The Registrar 19. (1) The qualifications, term of office, conditions of service and procedure of

appointment of the Registrar shall be such as may be prescribed. The Registrar shall have the power to authenticate records on behalf of the

University. The Registrar shall be responsible for the due custody of records and the

common seal of the University. He shall be the a-officio Secretary of the Governing

Body, the Executive Council, the Academic Council and the Admissions Committee and every Selection Committee for appointment of teachers of the University, and shall be bound to place before these authorities all such information as may be necessary for transaction of their business. He shall also perform such other duties as may be prescribed by the Statutes, Ordinances and Regulations, and required, from time to time, by the Executive Council or the Vice-Chancellor but he shall not by virtue of this

sub-section, be entitled to vote. Dean of Faculty 20. Every Dean shall be appointed in such manner and shall exercise such

powers and perform such functions as may be prescribed. Finance Officer 21. (I) The Finance Officer shall be appointed in such manner and shall exercise

such powers and perform such functions as may be prescribed. (2) The Finance Officer shall be the a-officio Secretary of the Finance

Committee. Other Officers 22. The manner of appointment and powers and duties of the other officers of the

University including the Dean of Students' Welfare, Controller of Examinations and

Chief Proctor shall be such as may be prescribed. • Authorities of the

23. The following shall be the Authorities of the University:- University

the Governing Body ; the Executive Council; the Academic Council;

19I_RPH_Data 4 Vidhaika Folder (A4hiniyam_2019)

38 The Pro-Vice- Chancellor The Registrar Dean of Faculty Finance Ofﬁcer Other Ofﬁcers Authorities of the University WWWW.GW,ZO19 (5) The Vice-Chancellor shall preside over the convocation of the University in the absence of the Chancellor/President and the Pro—Chancellor/Vice-President. (6) If in the opinion of the Vice-Chancellor, it is necessary to take immediate action on any matter for which powers are conferred on any other authority by or under this Act, he may take such action as he ”deems necessary and shall at the earliest ' opportunity thereaﬁer report his action to such ofﬁcer or authority as would have in the ordinary course dealt with the matter within a period of thirty days : Provided that if in the opinion of the concerned officer or authority such action should not have been taken by the Vice- Chancellor, then such case shall be referred to the Chancellor/President, whose decision thereon shall beﬁnal. (7) The Vice-Chancellor shall exercise such powers and perform such duties as ' may be provided under this Act and the Statutes, Ordinances and Regulations made thereunder. ' 18. (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 prescribed by the Statutes and provided in the Ordinances and regulations. ' (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-Chancellor shall get honorarium of such amount as may be determined by the Sponsoring Body. _ . l9. (1) The qualiﬁcations, term of office, conditions of service and procedure of appointment of the Registrar shall be such as may be prescribed (2) The Registrar shall have the power to authenticate records on behalf of the University. (3) The Registrar shall be responsible for the due custody of records and the common seal of the University. He shall be the ex-oﬂicio Secretary of the Governing Body, the Executive Council, the Academic Council and the Admissions Committee and every Selection Committee for appointment of teachers of the University, and shall be bound to place before these authorities all such information as may be necessary for transaction of their business. He shall also perform such other duties as may be prescribed by the Statutes, Ordinances and Regulations, and required, from time to time, by the Executive Council or the Vice-Chancellor but he shall not by virtue of this sub-section, be entitled to vote. 20. Every Dean shall be appointed in such manner and shall exercise such powers and perform such functions as may be prescribed. 21. (l) The Finance Ofﬁcer shall be appointed in such manner and shall exercise such powers and perform such functions as may be prescribed. ' (2) The Finance Ofﬁcer shall be the ex—oﬂicio Secremry of the Finance Committee. I 22. The manner of appointment and powers and duties of the other officers of the University including the Dean of Students' Welfare, Controller of Examinations and Chief Proctor shall be such as may be prescribed. . 23. The following shall be the Authorities of the University:- (1) the Governing Body ; (2) the Executive Council ; (3) the Academic Council; 191_an_nm 4 van-m Folder (ngow)

0-4141 31WITE/1T8 IluiC 6 3411i?t, 2019 39

the Finance Committee;

the Planning Board;

the Board of Faculties;

the Board of Studies;

the Admissions Committee;

the Examinations Committee; and

such other authorities as may be declared by the Statutes to be the

authorities of the University.

24. (1) The constitution of the Governing Body and the term of office of its members shall be such as may be prescribed.

The Governing Body shall meet once a year on the date to be fixed by the Chancellor/President and such meeting shall be called the annual meeting of the Governing Body:

Provided that the Chancellor/President may, whenever he thinks fit, and shall, upon a requisition in writing signed by not less than one fourth of the total membership of the Governing Body, convene a special meeting of the Governing

Body. Subject to provisions of this Act, the Governing Body shall Act as an

advisory Body of the University and have the following powers 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 and furnish their views to the Executive Council;

to advise the President in respect of any matter which may be referred to it for advice; to perform such other functions as may be prescribed.

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

University. The meeting of the Executive Council may be convened as may be

prescribed. The administration, management and control of the University and the

income thereof shall be vested with the Executive Council which shall control and

administer the property and funds of the University. The Executive Council, subject to the provisions of this Act, have the

following powers and duties:— to hold and control the property and funds of the University;

to acquire any movable or immovable property on behalf of the

University;

to make, amend or repeal Statutes and Ordinances;

to administer any funds placed at the disposal of the University

for specific purposes;

to approve the budget of the University;

to institute scholarships, fellowships, bursaries, medals and other

rewards in accordance with the Statutes and Ordinances;

to appoint Registrar, officers, teachers and employees of the

University and define the duties and conditions of their secvice;

The Governing Body

The Executive Council

19I_RPH_Data 4 Vidhaika Folder (Adhiniyare_2019)

WWWW,6W,ZO19 ' ' 39 (4) the Finance Committee ; (5)’ the Planning Board; ‘ (6) the Board of Faculties; . (7) the Board of Studies; (8) the Admissions Committee; (9) the Examinations Committee; and « (10) such other authorities as may be declared by the Statutes to be the authorities of the University. 24. (l) The constitution of the Governing Body and the term of office of its The Governing members shall be such as may be prescribed. 3“” (2) The Governing Body shall meet once a year on the date to be ﬁxed by the Chancellor/President and such meeting shall be called the annual meeting of the Governing Body: Provided that the Chancellor/President may, whenever he thinks ﬁt, and shall, upon a requisition in writing signed by not less than one fourth of the total ( membership of the Governing Body, convene a special meeting of the Governing Body. . (3) Subject to provisions of this Act, the Governing Body shall Act as an' t advisory Body of the University and have the following powers and ﬁmctions, namely. - (a) to review from timeto time, the broad policies and programmes of ' the University and suggest measures for the working, improvement . and development of the University; (b) to consider and pass resolutions on the Annual Report and Annual accounts of the University and Audit Report of such accOunts and fumish their views to the Executive Council; (c) to advisethe President in respect of any matter which may be referred to it for advice; (d) to perform such other functions as may be prescribed. 25. (1) The Executive COuncil shall be the principal executive body of the he Exec-Hive University Council (2) The meeting of the Executive Council may be convened as may be prescribed. (3) The administration, management and control of the University and the ‘ income thereof shall be vested with the Executive Council which shall control and administer the property and funds of the University. (4) The Executive Council, subject to the provisions of this Act, have the ‘ following powers and duties:— (i) to hold and control the property and funds of the University; (ii) to acquire any movable or immovable property on behalf of the University; ' V (iii) to make, amend or repeal Statutes and Ordinances; (iv) to administer any funds placed at the disposal of the University , for speciﬁc purposes; (v) to approve the budget of the University; (vi) to institute scholarships, fellowships, bursaries, medals and other rewards in accordance with the Statutes and Ordinances; (vii) to appoint Registrant oﬁicers, teachers and employees of the ' University and deﬁne the duties and conditions of their service; ‘ ~ l9l_RPH_Dm 4 Vitihaikn Folder (Adhiniyum_20|9)

40 ‘3cM ia1 31-fiTURuf , 6 aTIRTI, 2019

to fix the honorarium, emoluments, traveling and other allowances

of the examiners;

to direct the form and use of the common seal of the University;

to regulate and enforce discipline among members of the teaching, administrative and other staff of the University in accordance with the Statutes and Ordinances;

to manage and regulate the finances, accounts, investments, property and all other administrative affairs of the University;

to invest any money belonging to the University including endowed property;

to provide the buildings, premises, -furniture, equipments, apparatus and other means needed for carrying on the work of the

University;

to enter into, vary, carry out, and cancel contract on behalf of the

University;

to regulate• and determine all other matters concerning the University in accordance with this Act, the Statutes, the Ordinances and the Regulations.

(5) Every decision of the Executive Council shall be informed by the reasons

therefor.

The Academic Council

(6) The Vice-Chancellor shall be the Chairperson of the Executive Council, which shall consist of the following other members, namely :—

. three members to be nominated by the Governing Body;

two eminent educationists nominated by the President;

one officer of the State Government not below the rank of Joint Secretary to the Government of Uttar Pradesh;

one Professor and one Associate Professor of the University in order of seniority on rotation basis for a period of one year;

one educationist not below the rank of Associate Professor from a panel of three names to be approved by the State Government, for which the University shall submit a list of three names of eminent educationists;

the Registrar who shall be a-officio Member Secretary;

the Finance Officer shall have the right to speak in and otherwise to take part in the proceedings of the Executive Council but shall not be entitled to vote;

Quorum of the meeting of the Executive Council shall not be less than six

members.

Decisions at any meeting of the Executive Council shall be taken by majority of the members present at such meeting:

Provided that, in case of tie in any proposal, the proposal having support of the Vice-Chancellor shall prevail.

26. (1) The Academic Council shall be the principal academic body of the University and shall subject to the provisions of the Statutes, the Ordinances and Regulations, 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.

191_RPH_Data 4 Vidhaika Fold - (Adhiniyam_2019)

Wmmﬁwmem, 2019 ___’______________’———-——— (viii) to ﬁx the honorarium, emoluments, traveling and other allowances of the examiners; _ (ix) to direct the form and use of the common seal of the University; (x) to regulate and enforce discipline among members of the teaching, administrative and other staff of the University in accordance with the Statutes and Ordinances; (xi) to manage and regulate the ﬁnances, accounts, investments, property and all other administrative affairs of the University; (xii) to invest any money belonging to the University including endowed property; ' (xiii) ' to provide the buildings, premises, -fumiture, equipments, apparatus and other means needed for carrying on the work of the University; (xiv) to enter into, vary, carry out, and cancel contract on behalf of the University; (xv) to regulate and determine all other matters concerning the , University in accordance with this Act, the Statutes, the Ordinances and the Regulations. (5) Every decision of the Executive Council shall be informed by the reasons therefor. (6) The Vice-Chancellor shall be the Chairperson of the Executive Council, which shall consist of the following other members, namely :— ' , (i) three members to be nominated by the Governing Body; (ii) two eminent educationists nominated by the President; (iii) one officer of the .State Government not below the rank of Joint Secretary to the Government of Uttar Pradesh; (iv) one Professor and one Associate Professor of the University in order of seniority on rotation basis for a period of one year; (v) one educationist not below the rank of Associate Professor from a panel of three names to be approved by the State Government, for which the University shall submit a list of three names of eminent educationists; (vi) the Registrar who shall be ax—oﬂicia Member Secretary; (vii) the Finance Ofﬁcer shall have the right to speak in and otherwise to take part in the proceedings of the Executive Council but shall not be entitled to vote; (7) Quorum of the meeting of the Executive Council shall not be less than six members. " (8) Decisions at any meeting of the Executive Council shall be taken by majority of the members present at such meeting: Provided that, in case of tie in any proposal, the proposal having support of the Vice-Chancellor shall prevail. The Academic 26. (l) The Academic Council shall be the principal academic body of the C°“"°" University and shall subject to the provisions of the Statutes, the Ordinances and Regulations, 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. - I91_RPHVData 4 Vidhaika Fold ’ (Adhiniyam_2019)

cr1•4 41 3R11tTRui Jul , 6 3PTF1, 2019

aThetEinance ;Comnattee •

27. (1) The Finance Committee shall be the principal financial body of the University to take care of the financial matters.

(2) The constitution, powers and functions of the Finance 'Committee shall be such, as may be prescribed.

28. (1) The Planning 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 and other Regulatory Bodies.

(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.

29. The constitution, powers and functions of the Board of Facilities, ithe Admissions Committee, the Examinations Committee and of such other authotaties ofithe University which may be declared by the Statutes to be authorities of the UniverSity, Shah be such as may be prescribed.

30. A person shall be disqualified for being a member of any of the authorities or bodies of the University, if he/she—

(1 )

is of unsound mind and stands so declared by a competenticourt;

is an undischarged insolvent;

has been convicted of any offence involving moral turpitude;

(4). has been punished for indulging in or promoting unfair 'practice un the conduct of any examination, in any form, anywhere;

has any profit motive from University except salary or any other authorised emoluments;

applies University fund for his personal use.

31. No decision, Act or proceeding of any authority or body of the University shall be invalid merely by reason of any vacancy or defect in the constitution thereof.

32. Any vacancy occurred in the membership of any authority or body of the University due to death, resignation or removal of a member or due to 'Change icif capaCity in which he was appointed or nominated, shall be filled up as early as possible lby the person or the body who had appointed or nominated such a member:

Provided that the person appointed or nominated as a member of an authority or body of the University on an emergent vacancy, shall remain member of such mithofiWor body, for only the remaining period of the member, in whose place he is ;apprinited or

nominated.

33. The authorities or officers of the University May constitute :such comnfittees or Comniittets

sub-committee with such terms of reference, in conformity with the Act, Statutes, Ordinances and Regulations, as may be necessary for specific tasks to be performed lby such committees. The constitution of such committees or sub-committee and thiir duties shall be such as may be determined by the authority or officer constituting the Comniittee

or sub-committee.

ThelPlanrilog :Board

1BoardicifiFacalw, iBoantIrdeStddies, adnasaions Comniittee, Exaniinations Comniittee:and (otheriAuthotities orfithelUtiivera4y

IDisqualiftcation tfonmeniberghip cdfaabody

Wacandieanotto anvalidatetthe mnxectliogsaif t.almoarahoi-dycor ibodyairdhe Ildriiverady

lEillingarxdf (emergent wacanaies

19I_RPH_Data 4 Vidhaika Folder (Adhiniyam_2019)

WWWW,6W2M9 27. (1) The Finance Committee shall be the principal ﬁnancial rbody to’flthe University to take care of the ﬁnancial matters. (2) The constitution, powers and functions of the Finance Committee shall the such, as may be prescribed. 28. (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 tthe norms of the University Grants Commission and other Regulatory Bodies. (2) The constitution, of the Flaming Board, term of ofﬁce of its members and its powers and functions shall be such as may be prescribed. 29. The constitution, powers and functions of the Board of 'Eacu‘ltiies, the Admissions Committee, the Examinations Committee and of such other authorities (oftthe University which may be declared by the Statutes to be authorities of the University, shall be such as may be prescribed. V 30. A, person shall be disqualiﬁed for being a member of any of the :authonit'ies (or bodies of the University, if-he/she— (l) is of unsound mind and stands so declared by a competent court; (2) is an undischarged insolvent; (3) has been convicted of any offence involving moral mmp'itude; (4). has been punished for indulging in or promoting tinfair practice iin the conduct of any examination, in any form, anywhere; (5) has any proﬁt motive from University except salary or :any «other authorised emoluments; (6) applies University fund for his personal use. 31. No decision, Act or proceeding of any authority or body ofthe University ss'ha‘ll [be invalid merely by reason of any vacancy or defect in the constitution thereof. 32. Any vacancy occurred in the membership of any authority or body (of tfhe University due to death, resignation or removal of a member or due to change «o’ﬂcapacity in which he was appointed or nominated, shall be ﬁlled up as early as possible lby the person or the body who had appointed or nominated such a member: Provided that the person appointed or nominated as a member ofan authority (01' body of the University on an emergent vacancy, shall remain member ofzsuc’h authoﬁitytor body, for only the remaining period of the member, in whose place he is appointed (or nominated. ' 33. The authorities or oﬁioers of the University may constitute :such committees or sub-committee with such terms of reference, in conformity with the Act, Statutes, Ordinances and Regulations, as may be necessary for speciﬁc tasks to be performed [by such committees. The constitution of such committees or sub-conunittee and their duties shall be such as may be determined by the authority or oﬁicer constituting the (Committee or sub-committee. l9l_RPHVD2ta 4 Vidhaika Folder (Adhiniyam_20]9) ilThe lEinance {Committee 'vThelElanriing ZBoar'd lBoardtofiEaciilty, iBoardtdﬂStu‘d ies. lA'dm'iss'ions (Committee, Examinations (Gomm' itteeian'd (other/Authorities (o'flthclUniversity ' “Disqualiﬁcation {forlmenibertliip to’fzalbody \Vacaneiesmottto iinvtilidatetﬂte [proceedingo’f zanyzauthorityzor . lboliyuilithe “University lEillingiuptof tetnergent ‘ \vacancies I (Gomniittm

42 313119Telf , 6 3111€1, 2019

Power to make statutes

34i(1))The. first Statutes. of the Universities established or incorporated under

this; Act shall' be made by. the Executive Council and shall be submitted to the State

G'overnmentforithapprovat. (?)) The Government shall consider the First Statutes submitted by the

UhiersitYyandishallIapproveit within three months from the date of its receipt. If the State:Government:does; not approve or communicate to the University the objections thereorn witliiin the tiine mentioned above, statutes so submitted shall be deemed to be

approved!. (i3))Stibjecttmthe provisions of this Act the Statutes may provide for all or any

ofilliefollOWingmatters,,namely)- (a)) the constitution; powers and functions of the authorities of the

Illiihrersity,,, as; may be constituted from time to time;

(0)) theappoihtment and continuance in office of the members of the said authorities) filling of vacancies of members of the said authorities, filling,ofivacancies of members and all other matters relating to those

authorities; Mr. which it may be necessary to provide;

(a)) the appointment, powers and functions of •the officers of the

University' and their emoluments;

(.0)) the appointment of teachers of the University and other academic and

adinihrstrative: staff and their emoluments;

(e)) the appointment of teachers and other academic and administrative staffiworking• in the University or Institution for specific period for

undertakingajOint project;

the conditions. of service of employees including provisions for

retirement- benefits, insurance and provident fund, the manner of temilnatibm of their service and the disciplinary matters;

theprinoMies.goveming seniority of service of employees;

(()) the procedure fOr settlement of disputes between employees or students; and the: University;

(i)) theprocedize: for appeal to the Executive Council by any employee or student against the action of any officer or other authority of the

luniVersity;

()i theconferment of honorary degrees;

00) the withdrawal of degree, diploma, certificate and other academic

distinctions;!

(I)) the institution' of fellowships, scholarships, studentships, medals and

priies;;

(in)) themaintenance of discipline among the students;

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

institutions. etc, within the campus of the University; (0)) the delegation of powers vested in the authorities or officers. of the

EJniVersity;; and

(09) .alllothermafters, as per this Act or as may be prescribed.

(4)) the ExecutiVe Council shall not make, amend or repeal any Statute affecting; the powers; or constitution of any authority of the University until such autliorityy has; beem giVert am opportunity of expressing an opinion in writing on the proposedlchanges; and any, opinion so expressed shall be considered by the Executive Council!.

191_RPH_Data41Willitileafolderi(A'dhifiikami 2019))

42 Power to make statutes caram- 3121mm we, 6 m. 2019 3?:3,((l=))lihe'ﬁrstStatutes of the Universities established or incorporated under thi'sua‘cttshallibe:made by: the Executive Council and shall be submitted to the State Government:fon'itSsapproval;. (24)) The: Government shall consider the First Statutes submitted by the Uhii/ersitygandishalllapprovezit within three months from the date of its receipt. If the Stateervemment‘doesx not approve or communicate to the University the objections thereoniwithintthe:time:mentioned above, statutes so submitted shall be deemed to be approvedl. I , 03))Sirliject-toithe:provisions of this Act the Statutes may provide for all or any oﬂthe:follbwii1ggmatters;.namely:- (‘31)) the: constitution; powers and functions of the authorities of the Uhi‘vensitysasx may be constituted from time to time; ‘ ‘ (115)) therappoi'ntment and continuance in office of the members of the said authorities; ﬁlling of vacancies of members of the said authorities, ﬁlli'nggoﬁ’vacancies of members and all other matters relating to those authorities fc'm‘ which it may be necessary to provide; (’c)) the: appointment; powers and functions of the ofﬁcers of the UniVersity'andl their emoluments; ' _ (6)) the: appointment of teachers of the University and other academic and administrative staff and their emoluments; I ((6)) the-appointment of teachers and other academic and administrative staﬁﬁ'wortl'tingx in the University or Institution for speciﬁc period for und'ertakingna joint project; (vi)) the: conditions of service of employees including provisions for retirement? beneﬁts, insurance and provident fund, the manner of tenninatiomof their service and the disciplinary matters; 6g» the-principlesgoverning seniority of service of employees; (W ﬂier procedure, for settlement of disputes between employees or students; and; the: University; (ti)) ﬂie3proced'ure: for appeal to the Executive Council by any employee or - student» against the action of any officer or other authority of the ' University; ' GD) tl'te'conferment of honorary degrees; (It) the: withdrawall of degree, diploma, certiﬁcate and other academic distinctions; (Il)) . die:instituti'om of fellowships, scholarships, studentships, medals and prizes; ' (-3113) thermai'ntenance of discipline among the students; 61)) the» establishment and abolition of Departments, Centers and other institutions etc; within the campus of the University; (bi) the delegation of powers vested in the authorities or ofﬁcers. of the [UhiiIersityvuand (12)) .alllotﬁenmatters, as per this Act or as may be prescribed. (’49) "Elie: Executive Council shall not make, amend or repeal any Statute affecting), the: powers; on constitution of any authority of the University‘until such authority/ hastbeent giIvent am opportunity of expressing an opinion in writing on the Egﬁsiolchangeszandlanygopi'nion so expressed shall be considered by the Executive or .. l9l.RPH_Da:al4l ViﬂlinilirFéld'erKA’dhiniyaml 2019))

dcyW Tra7T 3T-iiNNW 1i1 6 311111., 2019 43

35. Subject to the provisions of this Act and the Statutes, the Ordinances shall Power to make be made by the Executive Council which may provide for all or any of the following Ordinances

matters, namely:-

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 examinations;

the award of degrees, diplomas, certificates and other academic

distinctions, the qualifications for the same and the measures 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 admissions to the examinations, degrees, diplomas and certificates of

the University;

the conditions for the award of fellowships, scholarships, studentships,

medals and prizes;

the conduct of examinations, including the term of office and manner of appointment and the duties of examining bodies, examiners and

moderators;

(h) the conditions of residence 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;

the establishment of Centre of Studies, Board of Studies, Interdisciplinary Studies, Special Centers, Specialized Laboratories and

other Committees;

the manner of co-operation and collaboration with other Universities

and authorities including professional bodies or associations;

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

University;

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

and tabulators; and

such other terms and conditions of service of teachers and other

academic staff as are not prescribed by the Statutes.

36. (1) The Annual Report of the University shall be prepared under the direction of the Executive Council and shall be submitted to the Governing Body on such date as may be prescribed and the Governing Body shall consider the report in its annual

meeting. (2) The Governing Body shall submit its comments on the Annual Report to the

Executive Council for its considerations.

37. (1) The Annual Accounts and Balance Sheet of the University shall be

prepared under the directions of the Executive Council/ad. d• 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 Accountants of repute.

(2) A copy of the Annual Accounts, together with the audit report thereon, shall

be submitted to the Governing Body and the Chancellor/President along with the

observations of the Executive Council.

(k)

(I)

(m)

Annual Report

Annual Accounts

19I_RPH_Data 4 Vidhaika Folder (Adbiniyam_2019)

Wmmwmam, 2019 - 43 _—__’__—_—————————— 35. Subject to the provisions of this Act and the Statutes, the Ordinances shall P0W_6”° make be made by the Executive Council which may provide for all or any of the following 0mmm°es matters, namely:- . (a) the admission of students to the University and their enrolment as such; (b) the courses of study to be laid down for all degrees, diplomas and certiﬁcates of the University; (c) the medium of instruction and examinations; (d) the award of degrees, diplomas, certiﬁcates and other academic distinctions, the qualiﬁcations for the same and the measures to be taken relating to the granting and obtaining of the same; '(e) the fees to be charged for courses of study in the University and for admissions 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 condiict of examinations, including the term of ofﬁce and marmer ‘ ,, of appointment and the duties' of examining bodies, examiners, and moderators; ' ’ - ' (h) the conditions of residence 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; (k) the establishment of Centre of Studies, Board 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 professional bodies or associations; ' (m) the creation, composition and functions of any other body which is considered necessary for improving the academic stature of the University; , (n) the remuneration to be paid to the examiners, moderators, invigilators and tabulators; and , i (0) such other terms and conditions of service of teachers and other academic staff as are not prescribed by the Statutes. 36. (l) The Annual Report of the University shall be prepared under the direction Annual R690" of the Executive Council and shall be submitted to the Governing Body on such date as ' may be prescribed and the Governing Body shall consider the report in its annual meeting. (2) The Governing Body shall submit its comments on the Annual Report to the Executive Council for its considerations. . . 37. (l) The Annual Accounts and Balance Sheet of the University shall be Annual prepared under the directions of the Executive Council {and .shall, once at least every ”cm“ year and at intervals of not more than ﬁfteen months, be audited by an experienced and qualiﬁed ﬁrm of Chartered Accountants of repute. (2) A copy of the Annual Accounts, together with the audit report thereon, shall be submitted to the Goveming Body and the Chancellor/President along with the j observations of the Executive Council. i914iu>Hme 4 Vidltaika Folder (Adhiniyam_20]9)

sict-N cth 31Rilt•TRuf wl d, 6 3179?1, 2019

Conditions of

service of

employees

Right to Appeal

Employees .

Provident Fund

and Pensions

Mode of proof of

University

records

!Publication of

Statues,

Ordinances and

Regulations

Pennanent

Endowment

Fund

(3) Any observations made by the President on the annual accounts shall be

brought to the notice of the Governing Body and the Executive Council and the

observations, if any, shall, after review by the Executive Council, be submitted to the

Chancellor/President and shall be put in the public domain.

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

provisions of this Act and Statutes made thereunder.

Any dispute arising between the University and any of the regular employees,

shall be referred to the Vice-Chancellor who shall decide the dispute after affording an

opportunity to the employee within three months from the- date of receipt of its

reference. Any dispute in respect of any etftployee engaged temporarily or on ad-hoc or

part time or casual basis shall be heard and decided by the Vice-Chancellor.

39. (1) An aggrieved person may prefer an appeal to the Chancellor/President

against any decision of an officer or authority of the University within a period of three

months from the date of receipt of such decision:

Provided that the Chancellor/President shall have power to condone the delay

if he is satisfied that the appellant for sufficient reasons could not have preferred this

appeal within the stipulated time.

(2) Any decision taken by the Chancellor/President in such an appeal shall be

final.

40. The University shall 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.

41. 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 the

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

transactions therein where the original would, if produced, have been admissible in

evidence.

42. Every Statute, Ordinances and Regulations made under this Act shall be

published by the University.

43. (1) The Sponsoring body shall establish a permanent Endowment Fund of at

least Its. 5 (five) crore.

The Endowment fund shall be used as security deposit to ensure that the

University complies with the provisions of this Act and functions as per provisions of

this Act, the Statutes, the Ordinances and the Regulations. The State Government shall

have the powers to forfeit, a part or whole of the Endowment Fund, in case the

University or the Sponsoring Body contravenes the provisions of this Act, the Statutes,

the Ordinances or the Regulations made thereunder.

The University may utilize the income from Endowment Fund for the

development of infrastructures of the University or for meeting the recurring

expenditure of the University.

The amount of Endowment Fund shall be invested in such instruments as the

State Government may prescribe by rules and shall be kept invested until the dissolution

of the University.

9I_RPH_Data 4 Vidhaika Fold. (Adhiniyam_2019)

44‘ Wmmwmtmjmg Conditions of service of employees Right to Appeal Employees . Provident Fund and Pensions Mode of proof of University records Publication of Statues, Ordinances and Regulations Permanent Endowment Fund (3) Any observations made by the President on the annual accounts shall be brought to the notice'of the Governing Body and the Executive Council and the observations, if any, shall, aﬁer review by the Executive Council, be submitted to the Chancellor/President and shall be put in the public domain. 38. (1) Every employee of the University shall be appointed/engaged as per the provisions of this Act and Statutes made thereunder. (2) Any dispute arising between the University and any of the regular employees, shall be referred to the Vice-Chancellor who shall decide the dispute aﬁer affording an opportunity to the employee within three months from the" date of receipt of its reference. (3) Any dispute 1n respect of any employee engaged temporarily or on ad— hoc or part time or casual basis shall be heard and decided by the Vice-Chancellor. 39. (1) An aggrieved person may prefer an appeal to the Chancellor/President against any decision of an ofﬁcer or authority of the University within a period of three months from the date of recerpt of such decision: Provided that the Chancellor/President shall have power to condone the delay if he 15 satisﬁed that the appellant for sufﬁcient reasons could not have preferred- -his appeal within the stipulated time. (2) Any decision taken by the Chancellor/President in such an appeal shall be ﬁnal. _ ’ . 40. The University shall 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. 41. 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 the 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 transactions therein where the original would, if produced, have been admissible in ' evidence. 42. Every Statute, Ordinances and Regulations made under this Act shall be published by the University. ‘ 43. (1) The Sponsoring body shall establish a permanent Endowment Fund of at least Rs. 5 (ﬁve) crore. (2) The Endowment fund shall be used as security'deposit to ensure that the University complies with the provisions of this Act and ﬁmctions as per provisions of this Act, the Statutes, the Ordinances and the Regulations. The State Government shall .have the powers to forfeit, a part or whole of the Endowment Fund, in case the University or the Sponsoring Body contravenes the provisions of this Act, the Statutes, the Ordinances or the Regulations made thereunder. (3) The University may utilize the income from Endowment Fund for the development of infrastructures of the University or for meeting the recurring expenditure of the University. (4) The amount of Endowment Fund shall be invested' in such instruments as the State Government may prescribe by rules and shall be kept invested until the dissolution of the University. l9l_RPH'Data 4 Vidhaika Fold: {Adhiniyum_2019)

Niatt A—kW 31311tITRuf hlotd, 6 31Wf, 2019

(5) In case of investment in long term security, and in case of deposit in the interest bearing Personal Deposit Account in the Government Treasury, deposit shall be made with the condition that the amount shall not be withdrawn or utilized without the prior permission of the State Government.

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

all fees which may be charged by the University; all sums received from any other sources; all contributions made by the Society ; and all contributions made in this behalf by any other person or bodies which are not prohibited by any law for the time being in force.

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

45. (I) The University shall also establish a development fimd to which the following moneys 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 Sponsoring Body; all contributions made in this behalf bj, any other person or bodies which are not prohibited by any law for the time being' in force; and all incomes received from the permanent endowment fund.

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

46. All funds e§tablished under this Act shall subject to general supervision and control of the Executive Council and be regulated and maintained in such manner as

may be prescribed. 47. The University shall not be eligible for any grants in aid or any financial

assistance from the State Government or any other body or Corporation owned and

controlled by the State Government.

48. The fee structure for all purposes shall be decided by the Executive Council provided that the University shall not charge any fee from its students in excess of what is required under any law of the State Government at the time being in force or as fixed by the Regulatory Bodies and the fees structure shall be put in public domain.

49. Within a period of five years from commencement of programmes, the University shall obtain NAAC and other such accreditations as may be prescribed by the State Government from time to time. It shall also obtain certification/accreditation from such other Regulating Bodies which are connected with the courses taken up by the University. It shall inform the State Government about the grade provided to the University. The University shall ensure renewal of such accreditation from time to time.

50. The convocation of the University shall be held in every academic year in

the manner as may be prescribed by the Statutes, the Ordinances and the Regulations for conferring degrees, diplomas or for any other purpose.

51. (1) To ensure the compliance of the provisions of this Act, Statutes, Ordinances and Regulations made thereunder, the Uttar Pradesh State Higher Education Councilstall be the nodal agency.

General Fund

Development

Fund

Maintenance of

Funds

The University

shall be self financed

Fees

Accreditation of the University

Convocation

The Uttar Pradesh

Higher Education Council shall be the nodal agency for Private Universities

19I_RPH_Data 4 11(idhaika Folder (Adhiniyam_2019)

WWWW, 6 W, 2019 (5) In case of investment in long term security, and in case of deposit in the interest bearing Personal Deposit Account in the Government Treasury, deposit shall be made with the condition that the amount shall not be withdrawn or utilized without the prior permission of the State Government. 44. (1) 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 sources; (c) all contributions made by the Society ; and (d) all contributions made in this behalf by any other person or bodies which are not prohibited by any law for the time being 1n force. (2) The money credited to the general fund shall be applied to meet all the recurring expenditures of the University. ‘45. (l) The University shall also establish a development fund to which the following moneys shall be credited, namely:— (a) development'fees, which may be charged from students; (b) all sums received from other sources for. the purpose of the development of the University; (c) all contributions made by the Sponsoring Body; (d) all contributions made' 1n this behalf by any other person or bodies which are not prohibited by any law for the time being” in force; and (e) all incomes received from the permanent endowment fund. (2) The moneys credited to the development fund ﬁ'om time to time shall be utilized for the development of the University. 46 All funds established under this Act shall subject to general supervision and control of the Executive Council and be regulated and maintained 1n such manner as may be prescribed. . 47. The University shall not be eligible for any grants in aid or any ﬁnancial assistance ﬁ'om the State Government or any other body or Corporation owned and controlled by the State Government. \ , 48. The fee structure for all purposes shall be decided by the Executive Council provided that the University shall not charge any fee from its students in excess of what is required under any law of the State Government at the time being in force or as ﬁxed by the Regulatory Bodies and the fees structure shall be put in public domain. 49. Within a period of ﬁve .years ﬁ'om commencement of programmes, the University shall iobtain NAAC and other such accreditations as may be prescribed by the State Government from time to time. It shall also obtain certiﬁcation/accreditation from such other Regulating Bodies which are connected with the courses taken up by the University. It shall inform the State Government about the grade provided to the University. The University shall ensure renewal of such accreditation from time to time. 50. The convocation of the University shall be held in every academic year in the manner as may be prescribed by the Statutes, the Ordinances and the Regulations for conferring degrees, diplomas or for any other purpose. 5]. (1) To ensure the compliance of the provisions of this Act, Statutes, Ordinances and Regulations made thereunder, the Uttar Pradesh State Higher Education Councilrs‘hall be the nodal agency. 5* , 191 _RPH_Data 4 Vidhaika Folder (Adhiniyam_2019) 45 General Fund Development Fund Maintenance of Funds The University shall be self ﬁnanced Fees Accreditation of . the University Convocation The Uttar Pradesh Higher Education Council shall be the nodal agency for Private Universities

46 WaT 31W11%197 4 I'4d, 6 3171-€1, 2019

Power of State

Government to call

for information and

records

Dissolution of

University

Expenditure of the

University during

dissolution

Winding up of the

University by the

State Government

The records of the students admitted to the different courses of the University and their results and the records of the students not appearing in the examinations shall be provided to the Uttar Pradesh Higher Education Council. The final degree shall be conferred to the students with approval of the Uttar Pradesh Higher Education Council. The names of the persons to be awarded the degrees shall be submitted to The Uttar Pradesh Higher Education Council before 30 days of the date of convocation and the Council shall approve the list. In case approval of the Council is not communicated to the University within 20 days, the list shall be deemed to be approved.

The Uttar Pradesh Higher Education Council may call from the University or any authority or officer of the University to furnish any information or records of the University within specified date and time failing which the Uttar Pradesh Higher Education Council may send the report to the State Government for appropriate action.

The Uttar Pradesh Higher Education Council shall conduct atleast one annual inspection of the Universities established under this Act for the purpose of compliance of the provisions of this Act and to ensure imparting of quality education and submit its annual inspection report to the State Government specifically regarding the compliance of the undertaking given under section 3 of this Act.

(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 finances and other affairs or activities etc. 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, the Statutes, the Ordinances or the Regulations made thereunder may issue such directions to the University under this Act as it may deem necessary, and the University shall comply with such directions within the stipulated time.

(I) If the University proposes its dissolution in accordance with the law governing its constitution or incorporation, it shall give at least one year's written notice to the State Government.

(2) On receipt of notice referred to in sub-section (1), the State Government shall make such arrangements for administration of the University from the date of dissolution of the University and until the last batch of students in regular courses of, studies of the University complete their courses or studies in such manner as may be prescribed.

(1) The expenditure for administration of the University during the taking over of the liabilities of the University under section 53 of the Act shall be met out of the Permanent Endowment Fund, the general fund and the development fund.

(2) During this process, if the funds referred to in sub-section (1) are not sufficient to meet the expenditure and the liabilities of the University, such expenditure may be met by disposing off the properties and assets of the University by the State Government.

(1) If it appears to the State Government that the University has contravened any of the provisions of this Act, Statutes, Ordinances or Regulations made thereunder or has violated any of the directions issued by it under this Act or has ceased to carry out any of the undertakings given under section 3 or there is fraud or misappropriation or serious misuse of funds, it may issue direction to the Uttar Pradesh Higher Education Council to conduct preliminary inquiry.

(2) If the State Government, on receipt of inquiry report of the University on the direction issued under sub-section (1), is satisfied that there is a prima facie case of contravention of all or any of the provisions of this Act or the Statutes or Ordinances or Regulations made thereunder or of violation of directions issued by it under this Act or of ceasing to carry out the undertaking given under section 3, or there is fraud or misappropriation or serious misuse of funds, it shall make an order of such enquiry as it may consider necessary.

19I_RPHJDzaa 4 Vidhaika Folder (Adhiniyam_2019)

Power of State Government to call for information and records Dissolution of . University Expenditure of the ' University during dissolution Winding up ofthe University by the State Government Tic—(1? “a? W 1 GE, 6 GP F1, 2019 (2) The records of the students admitted to the different courses of the University and their results and the records of the students not appearing in the examinations shall be provided to the Uttar Pradesh Higher Education Council. The ﬁnal degree shall be conferred to the students with approval of the Uttar Pradesh Higher Education Council. The names of the persons to be awarded the degrees shall be submitted to The Uttar Pradesh Higher Education Council before 30 days of the date of convocation and the Council shall approve the list. In case approval of the Council is not communicated to the University within 20 days, the list shall be deemed to be approved. (3) The Uttar Pradesh Higher Educatimi Council may call from the University or any authority or oﬁ‘icer of the University to furnish any information or records of the University within speciﬁed date and time failing which the Uttar Pradesh Higher Education Council may send the report to the State Government for appropriate action. (4) The Uttar Pradesh Higher Education Council shall conduct atleast one annual inspection of the Universities established under this Act for the purpose of compliance of the provisions of this Act and to ensure imparting of quality education and submit its annual inspection report to the State Government speciﬁcally regarding the compliance of the undertaking given under section 3 of th15 Act. 52. (1) It shall be the duty of the University or any authority or ofﬁcer of the University to fumish such information or records relating to the administration or ﬁnances and other affairs or activities etc. of the University as the State Government may call for. (2) The State Government, if 1t is of the View that there 15 a violation of the Act, the Statutes, the Ordinances or the Regulations made thereunder may issue such directions to the University under this Act as it may deem necessary, and the University shall comply with such directions within the stipulated time. 53. (1) If the University proposes its dissolution in accordance ‘with the law governing its constitution or incorporation, it shall give at least one year’s written notice to the State Government. (2) On receipt of notice referred to in sub-section (1), the State Government shall make such arrangements for administration of the University from the date of dissolution of the University and until the last batch of students in regular courses of studies of the University complete their courses or studies 1n such manner as may be prescribed. - 54. (1) The expenditure for administration of the University during the taking oi/er of the liabilities of the University under section 53 of the Act shall be met out of the Permanent Endowment Fund, the general fund and the development fund. (2) During this process, if the funds referred to in sub-section (1) are not sufﬁcient to meet the expenditure and the liabilities of the University, such expenditure may be met by disposing off the properties and assets of the University by the State Government. . 55. (1) If it appears to the State Government that the University has contravened any of the provisions of this Act, Statutes, Ordinances or Regulations made thereunder or has violated any of the directions issued by it under this Act or has ceased to carry out any of the undertakings given under section 3 or there is fraud or misappropriation or serious misuse of funds, it may issue direction to the Uttar Pradesh Higher Education Council to conduct preliminary inquiry. (2) If the State Government, on receipt of inquiry report of the University on the direction issued under sub-section (1), is satisﬁed that there is a prima facie case of contravention of all or any of the provisions of this Act or the Statutes or Ordinances or Regulations made thereunder or of violation of directions issued by it under this Act or of ceasing to carry out the undertaking given under section 3, or there is fraud or misappropriation or serious misuse of funds, it shall make an order of such enquiry as it may consider necessary. l9l_RPH_Data 4 Vidhaika Folder (Adhiniynijlg)

\icth Ift31 3TUTETRUT , 6 3179?1, 2019

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

shall, by notification, appoint an officer or a committee on the recommendation of the

Uttar Pradesh Higher Education Council as the inquiring authority to inquire 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 while 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 affidavit; and

any other matter which may be prescribed.

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

the University has violated any provisions of this Act and there is a need for corrective

action, the State Government shall direct the University to make necessary

improvements within the specified time, in order to comply with the provisions of this

Act. If the University fails to comply with such directions within specified time, the

State Government may again direct the University to make necessary improvements or

modifications within a period of 15 days from the issuance of such directions.

(6) On receipt of the enquiry report from the enquiry officer or the enquiry

committee appointed under sub-section (3), if the State Govemment is satisfied that the

University has contravened all or any of the provisions of this Act or the Statutes or

Ordinances or Regulations made thereunder or has violated any of the directions issued

by it under this Act including directions issued under sub-section(5) above or has ceased

to carry out the undertakings given by it under section 3 or there is fraud or

misappropriation or serious misuse of funds in the University which threatens the

academic standard of the University, the State Government for liquidation of the

University, shall appoint a interim committee consisting of three members to run the

affairs of the University during the period.

(7) (i) The interim committee appointed under sub-section (6) shall have all the

powers to administer the affairs of the University until the last batch of the students of

the regular courses have completed their courses and they have been awarded degrees,

diplomas or awards as the case may be;

After having been awarded the degrees, diplomas or awards, as the case may

be, to the last batches of the students of the regular courses, the interim committee shall

make a report to the effect to the State Government;

On receipt of the report under sub-section (7) (ii), the State Government

shall, by a notification in the Official Gazette, issue an order dissolving the University

and from the date of publication of such notification, the University shall stand dissolved

and all the remaining assets and liabilities of the University shall vest in the sponsoring

body from such date.

(8) Every notification under sub-section (7), shall be laid before both Houses of

the State Legislature.

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

University on policy matters not inconsistent with the provisions of this Act as it may

deem necessary. Such directions shall be complied with by the University, failing which

the State Government may take a reasoned action against the University in accordance

with this Act.

Power of the

State Government

to issue directions

on policy matters

191_RPH_Data 4 Vidhaika Folder (Adhiniyam_2019)

•

WWWW,6W, 2019 (3) For the purposes of an inquiry under sub-section (2), the State Government shall, by notiﬁcation, appoint an ofﬁcer or a committee on the recommendation of the Uttar 'Pradesh Higher Education Council as the inquiring authority to inquire into the allegations ofviolation ofthe provisions ofthis 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 while 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; (d) receiving evidence on afﬁdavit; and (e) 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 provisions of this Act and there is a need for corrective action, _ the State Government shall direct the University to make necessary improvements within the speciﬁed time, in order to comply with the provisions of this Act. If the University fails to comply with such' directions within speciﬁed time, the State Government may again direct the University to make necessary improvements or modiﬁcations within a period of 15 days from the issuance of such directions. (6)_On receipt of the enquiry report ﬁ'om the enquiry ofﬁcer or the enquiry committee appointed under sub-section (3), if the State Government is satisﬁed that the University has contravened all or any'of the provisions of this Act or the Statutes or Ordinances or Regulations made thereunder or has violated any of the directions issued by it under this Act including directions issued under sub-section(5) above or has ceased to carry out the undertakings given by it under section 3 or there is fraud or misappropriation or serious misuse of funds in the University which threatens the academic standard of the University, the State Government for liquidation of the University, shall appoint a interim committee consisting of three members to run the affairs of the University during the period. I (7) (i) The interim committee appointed under sub-section (6) shall have all the powers to administer the affairs of the University until the last batch of the students of the regular courses have completed their courses and they have been awarded degrees, diplomas or awards as the case may be; (ii) Aﬁer having been awarded the degrees, diplomas or awards, as the case may be, to the last batches of the students of the regular courses, the interim committee shall make a report to the effect to the State Government; (iii) On receipt of the report under sub-section (7) (ii), the State Government shall, by a notiﬁcation in the Ofﬁcial Gazette, issue an order dissolving the University and from the date of publication of such notiﬁcation, the University shall stand dissolved and all the remaining assets and liabilities of the University shall vest in the sponsoring body ﬁom such date. _ (8) Every notiﬁcation under sub—section (7), shall be laid before both Houses of the State Legislature. 56. The State Government may issue such directions from time to time to the University on policy matters not inconsistent with the provisions of this Act as it may deem necessary. Such directions shall be complied with by the University, failing which the State Government may take a reasoned action against the University in accordance with this Act. l9l_R.PH>Data 4 Vidhaika Folder (Adhiniyam_2019) 1 47 Power of the State Government to issue directions on policy matters

48 14 Yr 3711T-TRuT Iv1d, 6 3171R?f, 2010

Power to remove

difficulties

Repeal and savings

Minority Private

Universities

57. All residual assets and properties including permanent endowment fund,

general fund or any other fund and the liabilities of the University shall belong to the

Sponsoring Body in case of dissolution of the University under any provision

mentioned herein above in the Act.

58. (1) The State Government may, by notification in the Gazette, make rules

for carrying out the purposes of this Act.

(2) Without prejudice to the generality of the foregoing provisions, such rules

may provide for all or any of the following matters, namely:-

the manner of making proposal to establish a University and the

application fees payable under sub-section (1) of section 4;

other particulars to be contained in the Project Report under

sub-section (2) of section 4;

other matters which are required to be, or may be, prescribed by rules

under this Act.

59. (1) The State Government may for the purposes of removing any

difficulties, particularly in relation to the transition from the provisions of the

individual Private University Acts 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 of

State Legislature as soon as may be after it is made.

60. All disputes arising as a result of the provisions made in this Act shall be

settled by a Court of law in the State of Uttar Pradesh.

61. The provisions of this Act and the Statutes, Ordinances and Regulations

made there under shall have effect notwithstanding anything to the contrary contained

in any other law, for the time being in force, made by the State Legislature relating to

Universities.

62. (1) All the Acts enumerated in the Schedule-1 to this Act shall stand

repealed on the commencement of this Act.

Notwithstanding the repeal of the Acts enumerated in the Schedule-1

mentioned in sub-section (1), all the decisions made, Acts performed, rights and

liabilities created and exhausted by the Universities established under the repealed

Acts shall be deemed to be valid under this Act.

The Universities incorporated into this Act shall modify their Statutes,

Ordinances and Regulations applicable thereto under their respective repealed Acts, to

bring them in conformity with the provisions of this Act within a period of one year

from the date of commencement of this Act.

63. Notwithstanding anything contained in this Act the University established

by a religious or linguistic minority of the State of Uttar Pradesh, shall continue to

have the privileges as guaranteed by Article 30 of the Constitution of India.

•

Status of Assets / Liabilities on dissolution / de-re,cognition

Power to make rules

Disputes to be settled

in a Court in Uttar

Pradesh

The Ordinance to

have overriding effect

19I_RPH Data 4 Vidhaika Fr er (Adhiniyam_2019)

48 WWWW,GW,ZO19 V _—____—_’____—_—————I— Slams “Asset-W 57. All residual assets and properties including permanent endowment fund, 5:33:33" general fund or any other fund and the liabilities of the University shall belong to the de-recognition Sponsoring Body 'in case of dissolution of the University under any provision mentioned herein above in the Act. ‘ Power 10 make rules 58. (l) The State Government may, by notiﬁcation in the Gazette, make rules ' for carrying out the purposes of this Act. , (2) Without prejudice to the generality of the foregoing provisions, such rules may provide for all or any of the following matters, namely:- ‘ (a) the manner of making proposal to establish a University and the application fees payable under sub-section (1) of section 4; (b) other particulars to be contained in the Project Report under sub-section (2) of section 4; (c) other matters which are required to be, or may be, prescribed by rules under this Act. Powerlomnove 59. (l) The State Government may for the purposes of removing any d'mcuh'es difficulties, particularly in relation to the transition from the provisions of the individual Private University Acts 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 wayvof modiﬁcation, addition or omission, as_it may deem necessary or expedient: Provided that no such order shall be made alter two years from the date of commencement of this Act. (2) Every order made under sub-section (1) shall be laid before both Houses of State Legislature as soon as may be aﬁer it is made. PisputeSﬂtbc settled 60. All disputes arising'vas a result of the provisions made in this Act shall be '" “com '" um" settled by a Court of law in the State of Uttar Pradesh. Pradesh - The Ordinﬂnw '0 61.‘ The provisions of this Act and the Statutes, Ordinances and Regulations have “midi“ me" made there under shall have effect notwithstanding anything to the contrary contained in any other law, for the time being in force, made by the State Legislature relating to Universities. ' ‘ Repeal and Savings 62. (l) All the Acts enumerated in the Schedule-l to this Act shall stand - repealed on the commencement of this Act. (2) Notwithstanding the repeal of the Acts enumerated in the Schedule-1 mentioned in sub-section (1), all the decisions made, Acts performed, rights and liabilities created and exhausted by the Universities established under the repealed Acts shall be deemed to be valid under this Act. (3) The Universities incorporated into this Act shall modify their Statutes, Ordinances and Regulations applicable thereto under their respective repealed Acts, to bring them in conformity with the provisions of this Act within a period of one year ﬁ‘om the date of commencement of this Act. Milfon'ty Private ' 63. Notwithstanding anything contained in this Act the University established ”mam“ by a religious or linguistic minority of the State of Uttar Pradesh, shall continue to have the privileges as guaranteed by Article 30 of the Constitution of India. l9l_RPHVDnta 4 Vidhaika Fr er (AdhiniyamAZOI9)

\iati SItT 3WIT1Rui 1lJ1C 6 3T1Ti?1, 2019

SCHEDULE-1

(See Section-8)

SI. Details of the Act Name of the University

1 The Integral University Act, 2004

(U.P. ACT NO. 9 OF 2004) Notification Dated 27-02-2004 .

The Integral University, Luckrtow

2 The Amity University Uttar Pradesh Act, 2005

(U.P. ACT NO. 11 OF 2005) Notification Dated 24-03-2005

Amity University Gautambudh Nagar, Uttar Pradesh

3 The Mangalayatan University Uttar Pradesh Act, 2006

(U.P. ACT NO. 32 OF 2006) Notification Dated 30-10-2006

Mangalayatan University Aligarh, Uttar Pradesh

4 The Swami Vivekanand Subharti University Uttar Pradesh Act, 2008

(U.P. ACT NO. 29 OF 2008) Notification Dated 05-09-2008

Swami Vivekanand Subharti University, Merrut, Uttar Pradesh

5 The Teerthanker Mahaveer University Uttar Pradesh Act, 2008 (UP. ACT NO. 30 OF 2008) Notification Dated 05-09-2008

Teerthanker Mahaveer University, Moradabad, Uttar Pradesh

6 The Sharda University Uttar Pradesh Act, 2009

(U.P. ACT NO. 14 OF 2009) Notification Dated 24-03-2009

Sharda University Greater Noida, Uttar Pradesh

7 The GLA University Uttar Pradesh Act, 2009

(U.P. ACT NO. 21 OF 2010) Notification Dated 01-09-2010

GLA University Mathura, Uttar Pradesh

8 The Invertis University Uttar Pradesh Act, 2009

(U.P. ACT NO. 22 OF 2010) Notification Dated 01-09-2010

invertis University Bareilly, Uttar Pradesh

9 The Monad University Uttar Pradesh Act, 2010

(U.P. ACT NO. 23 OF 2010) Notification Dated 12-10-2010

Monad University Gaziabad,

Uttar Pradesh

10 The Noida International University Uttar Pradesh Act, 2010 (U.P. ACT NO. 27 OF 2010) Notification Dated 12-10-2010

Noida International University Gautam Buddha Nagar, Uttar Pradesh

11 The IFTM University Uttar Pradesh Act, 2010

(U.P. ACT NO. 24 OF 2010) Notification Dated 12-10-2010

IFTM University, Omkar Dham Lodhipur Rajput, Delhi Road Moradabad

12 Shri Venkateshwara University Uttar Pradesh Act, 2010 SOP. ACT NO. 26 OF 2010) Notification Dated ,1:.12:10-2010

Shri Venlcateshwara, Gajraula, J.P. Nagar

/ The Babu Banarasi Das Universitytttar Pradesh Act, 2010 (U.P. ACT NO. 25 OF 2010) Notification Dated 12-10-2010

Babu Banarasi Das University, Lucknow

I 9I_RPH_Data 4 Vidhaika Folder (Adhiniyam_2019)

SCHEDULE-1 (See-Section-B) W new WWW—cits 31m, 2019 49 Si. Details of the Act Name of the University 1 . The Integral University Act, 2004 The Integral University, Lucknow (U.P. ACT NO. 9 OF 2004) Notiﬁcation Dated i 27-02-2004 l—Z The Amity University Uttar Pradesh Act, 2005 Amity University Gautambudh Nagar, (up. ACT No. 11 or 2005) Notiﬁcation Dated Uttar Pradesh J 24-03-2005 ——i 3 The Mangalayatan University Uttar Pradesh Act, 2006 i-]:Iianga]ayatan University Aligarh, Uttar ' (11?. ACT No. 32 OF 2006) Notiﬁcation Dated Pradesh ‘ 30-10-2006 . . 4 The Swami Vivekanand Subharti University Uttar l—Swami Vivekanand Subharti Pradesh Act, 2008 University, Merrut, Uttar Pradesh ( (U.P. ACT NO. 29 OF 2008) Notiﬁcation Dated 05-09-2008 ' 5 The Teerthanker Mahaveer University Uttar Pradesh Teenhanker Mahaveer University, ’ Act, 2008 Moradabad, Uttar Pradesh (UP. ACT NO. 30 OF 2008) Notiﬁcation Dated 05-09-2008 6 The Sharda University UttarPradesh Act, 2009 Sharda University Greater Noida, Uttar (up. ACT N0, 14 OF 2009) Notiﬁcation Dated Pradesh 24-03-2009 7 The GLA University Uttar Pradesh Act, 2009 GLA University Mathura, Uttar (in. ACT NO. 21- or 2010) Notiﬁcation Dated Pradesh 01-09-2010 8 The Invertis University Uttar Pradesh Act, 2009 invertis University Bareiily, Uttar (11.1). ACT No. 22 or 2010) Notiﬁcation Dated Pradesh 01-09-2010 9 The Monad University Uttar Pradesh Act, 2010 Monad University Gaziabad, (U.P. ACT NO. 23 or 2010) Notiﬁcation Dated Uttar Pradesh ' 12-10-2010 ‘ 10 The Noida lntemational University Uttar Pradesh Act, Noida International University Gautam 2010 ' Buddha Nagar, Uttar Pradesh (U.P. ACT NO. 27 OF 2010) Notiﬁcation Dated ‘ 12-10—2010 1 1 The IFTM University Uttar Pradesh Act, 2010 iFTM University, Ontkar Dham (up. ACT N0. 24 OF 2010) Notiﬁcation Dated Lodhipur RaJPut: Delhi Road , 12_10_2010 Moradabad 12 Shri Venkateshwara University Uttar Pradesh Act, Shri Venkateshwara, Gajraula, J P. 2010 Nagar - £11.? ACT NO. 26 OF 2010) Notiﬁcation Dated ‘ _; f12-10-2010 L. T ‘ ' . . 13" ' The Babu Banarasi Das University'Uttar Pradesh Act, Babu Banarasi Das Un1ver31ty, I 2010 . Lucknow . (U.P. ACT NO. 25 OF 2010) Notiﬁcation Dated 12-10-2010 L ‘ l9l7RPH_Data 4 Vidhaika Folder (Adhiniyam72019) , r

\6ck-k- SlicqT 31RW-TRIIT quit, 6 31-11iT1, 2019

14 The Galgotias University Uttar Pradesh Act, 2011

(U.P. ACT NO. 14 OF 2011) Notification Dated 07-04-2011

The Galgotias University, Gautambudh Nagar

15 The Shivnadar University Uttar Pradesh Act, 2011

(U.P. ACT NO. 12 OF 2011) Notification Dated 21-06-2011

The Shivnadar University Dadri Gautambudh Nagar

16 The Ram Swaroop Memorial University Uttar Pradesh Act, 2011

(U.P. ACT NO. 1 OF 2012) Notification Dated 04-07-2012

Shri Ram Swaroop Memorial University, Barabanki

17 The Mohammad Ali Jauhar University Uttar Pradesh Act, 2005

(U.P. ACT NO. 19 OF 2006)

Notification Dated 19-06-2006

The Mohammad Ali Jauhar University, Rampur

18 The Glocal University Uttar Pradesh Act, 2011

(U.P. ACT NO. 2 OF 2012) Notification Dated 05-07-2012

The Glocal University Ali Akbarpur, Saharanpur

19 The Rama University Uttar Pradesh Act, 2013

(U.P. ACT NO. 1 OF 2014) Notification Dated 10-01-2014

Rama University, Kanpur

20 The Shobit University Uttar Pradesh Act, 2011

(U.P. ACT NO. 3 OF 2012) Notification Dated 05-07-2012

Shobit University, Gangoh, Saharanpur

21 The J.P. University Uttar Pradesh Act, 2014

(U.P. ACT NO. 8 OF 2014) Notification Dated 04-3-2014

J.P. University Anoop Shahar, Uttar Pradesh

22 The J.S. University Shikohabad, Firozabad, Uttar Pradesh Act, 2015

(U.P. ACT NO. 7 OF 2015) Notification Dated 24-6-2015

J.S. University Shikohabad, Firozabad

23 The IIMT University, Meerut, Uttar Pradesh Act, 2016

(UP. ACT NO. 32 OF 2016) Notification Dated 03-10-2016

IIMT University, Meerut, Uttar Pradesh

24 The Bennett University, Greater Noida, Uttar Pradesh, Act, 2016

(U.P. ACT NO. 24 OF 2016) Notification Dated 16-9-2016

Bennett University, Greater Noida, Gautam Buddha Nagar

25 The Bareilly International University, Uttar Pradesh Act, 2016

(U.P. ACT NO. 26 OF 2016) Notification Dated 16-9-2016

Bareilly International University, Bareilly

26 The Sanskriti University, Chhata, Mathura, Uttar Pradesh Act, 2016

(U.P. ACT NO. 20 OF 2016) Notification Dated 16-9-2016

Sanskriti University, Chhata, Mathura

27 The Era University, Lucknow, Uttar Pradesh Act, 2016

(U.P. ACT NO. 27 OF 2016) Notification Dated 16-9-2016

Era University, Lucknow, Uttar Pradesh

191 RPH

50 WYHE‘SIWWE, 6 317m, 2019 14 The Galgotias University Uttar Pradesh Act, 201 l The Galgotias University, Gautambudh (11?. ACT No. 14 or 201 1) Notiﬁcation Dated Nag” I, 07-04-201 1 15 The Shivnadar University Uttar Pradesh Act, 2011 The Shivnadar University Dadri (up. ACT No. 12 OF 201 1) Notiﬁcation Dated Gautambudh Nag?" 21-06-201 1 16 The Ram Swaroop Memorial University Uttar Pradesh Shri Ram Swaroop Memorial Act, 201 1 . University, Barabanki (UP. ACT NO. 1 OF 2012) Notiﬁcation Dated 04-07—2012 17 The Mohammad Ali Jauhar University Uttar Pradesh 1 The Mohammad Ali Jauhar University, Act, 2005 Rampur (UP. ACT NO. 19 OF 2006) Notiﬁcation Dated 19-06-2006 18 The Glocal University Uttar Pradesh Act, 2011 The Glocal University Ali (11.1). ACT No.2 OF 2012) Notiﬁcation Dated Akbarpurr Saharanpur 05-07-2012 .- 19 The Rama University Uttar Pradesh Act, 2013 Rama University, Kanpur (UP. ACT NO. 1 OF 2014) Notiﬁcation Dated 10-01-2014 20 The Shobit University Uttar Pradesh Act, 2011 Shobit University, Gangoh, (UP. ACT NO. 3 OF 2012) Notiﬁcation Dated Saharanpur 05-07-2012 21 The 11’. University Uttar Pradesh Act, 2014 ].P. University Anoop Shahar, Uttar (UP. ACT N0. 8 OF 2014) Notiﬁcation Dated Pradesh 04-3-2014 22 The IS. University Shikohabad, Firozabad, Uttar 1.5. University Shikohabad, Pradesh Act, 2015 Firozabad (UP. ACT NO. 7 OF 2015) Notiﬁcation Dated 24-6-2015 23 The IIMT University, Meerut, Uttar Pradesh Act, IIMT University, Meerut, Uttar ‘ 2016 Pradesh (UP. ACT NO. 32 OF 2016) Notiﬁcation Dated 03-10-2016 24 The Bennett University, Greater Noida, Uttar Bennett University, Greater Noida, Pradesh, Act, 2016 Gautam Buddha Nagar (UP. ACT N0. 24 OF 2016) Notiﬁcation Dated 16-9-2016 25 The Bareilly International University, Uttar Bareilly International University, Pradesh Act, 2016 Bareilly (UP. ACT NO. 26 OF 2016) Notiﬁcation Dated 16-9-2016 26 The Sanskriti University, Chhata, Mathura, Uttar Sanskriti University, Chhata, Pradesh Act, 2016 Mathura (up. ACT NO. 20 OF 2016) Notiﬁcation Dated ‘ 16-9-2016 ' 27 The Era University, Lucknow, Uttar Pradesh Act, ' Era University, Lucknow, Uttar 2016 Pradesh (UP. ACT NO. 27 OF 2016) Notiﬁcation Dated 16—9-2016 191 RPH

‘icth At2T 313iTzTRuT diu1d, 6 3171-R?f, 2019

SCHEDULE-2

(See Section-7)

SI. Details of the Act Name of the University

1 The Integral University Act, 2004

(U.P. ACT NO. 9 OF 2004) Notification Dated 27-02-2004

The Integral University, Lucknow

2 The Amity University Uttar Pradesh Act, 2005

(U.P. ACT NO. 11 OF 2005) Notification Dated 24-03-2005

Amity University Uttar Gautambudh Nagar, Pradesh

3 The Mangalayatan University Uttar Pradesh Act, 2006

(U.P. ACT NO. 32 OF 2006) Notification Dated 30-10-2006

Mangalayatan University Aligarh, Uttar Pradesh

4 The Swami Vivekanand Subharti University Uttar Pradesh Act, 2008

(U.P. ACT NO. 29 OF 2008) Notification Dated 05-09-2008

Swami Vivekanand Subharti University, Men-ut, Uttar Pradesh

5 The Teerthanker Mahaveer University Uttar Pradesh Act, 2008

(U.P. ACT NO. 30 OF 2008) Notification Dated 05-09-2008

Teerthanker Mahaveer University, Moradabad, Uttar Pradesh

6 The Sharda University Uttar Pradesh Act, 2009

(U.P. ACT NO. 14 OF 2009) Notification Dated 24-03-2009

Sharda University Greater Noida, Uttar Pradesh

7 The GLA University Uttar Pradesh Act, 2009

(U.P. ACT NO. 21 OF 2010) Notification Dated 01-09-2010

GLA University Mathura, Uttar Pradesh

8 The Invertis University Uttar Pradesh Act, 2009

(U.P. ACT NO. 22 OF 2010) Notification Dated 01-09-2010

Invertis University Bareilly, Uttar Pradesh

9 The Monad University Uttar Pradesh Act, 2010

(U.P. ACT NO. 23 OF 2010) Notification Dated 12-10-2010

Monad University Gaziabad,

Uttar Pradesh

10 The Noida International University Uttar Pradesh Act, 2010 . (U.P. ACT NO. 27 OF 2010) Notification Dated 12-10-2010

Noida International University Gautam Buddha Nagar, Uttar Pradesh

11 The IFTM University Uttar Pradesh Act, 2010

(U.P. ACT NO. 24 OF 2010) Notification Dated 12-10-2010

IFTM University, Omkar Dham Lodhipur Rajput, Delhi Road Moradabad

12 Shri Venkateshwara University Uttar Pradesh Act, 2010 (U.P. ACT NO. .26 OF 2010) Notification Dated 12-10-2010

Shri Venkateshwara, Gajraula, J.P. Nagar

13 The Babu Banarasi Das University Uttar Pradesh Act, 2010 ..-

(U.P. ACT NO. 25 OF 2010) Notification Dated 12-10-2010

Babu Banarasi Das University, Lucknow

14 The Galgotias University Uttar Pradesh Act, 2011

(U.P. ACT NO. 14 OF 2011) Notification Dated 07-04-2011

The Galgotias University, Gautambudh Nagar

:19I_RPH_Data 4 Vidhaika Folder (Adhiniyam_2019)

WWWW,SW, 2019 51 SCHEDULE-2 (See Section-7) 81. Details ofthe Act Name ofthe University l The Integral University Act, 2004 > The lntegralUniversity, Lucknow (U.P. ACT N01 9 OF 2004) Notiﬁcation Dated ' 27-02-2004 2 The Amity University Uttar Pradesh Act, 2005 Amity University Uttar Gautambudh (U.P. ACT NO. 11 OF 2005) Notiﬁcation Dated Nagaril’radesh 24-03-2005 ' 3 The Mangalayatan University Uttar Pradesh Act, 2006 Mangalayatan University Aligarh, Uttar (U.P. ACT NO. 32 OF 2006) Notiﬁcation Dated Pradesh 30-10-2006 4 The Swami Vivekanand Subharti University Uttar' Swami Vivekanand Subharti Pradesh Act, 2008 University, Merrut, Uttar Pradesh L (U.P. ACT NO. 29 OF 2008) Notiﬁcation Dated 05-09-2008 . 5 The Teerthanker Mahaveer University Uttar Pradesh Teerthanker Mahaveer University, ‘, Act, 2008 Moradabad, Uttar Pradesh - 1 (U.P. ACT NO. 30 OF 2008) Notiﬁcation Dated 05-09-2008 ~ 6 The Sharda University Uttar Pradesh Act, 2009 Sharda University Greater Noida, Uttar (U.P. ACT No. 14 OF 2009) Notiﬁcation Dated Pradesh 24-03-2009 . ‘ 7 The GLA University Uttar Pradesh Act, 2009 GLA University Mathura, Uttar (U.P. ACT NO. 21 OF 2010) Notiﬁcation Dated Pradesh 01-09-2010 8 The Invertis University Uttar Pradesh Act, 2009 Invertis University Bareilly, Uttar (UMP ACT No. 22 OF 2010) Notiﬁcation Dated Pradesh ' 01- 09- 2010 9 The Monad University Uttar Pradesh Act, 2010 ' Monad University Gaziabad, (U.P. ACT NO. 23 OF 2010) Notiﬁcation Dated Uttar Pradesh 1240-2010 10 The Noida lntemational University Uttar Pradesh Act, 'Noida lntemational University Gautam A 2010 Buddha Nagar, Uttar Pradesh ' . (UP. ACT NO. 27 OF 2010) Notiﬁcation Dated v L 12 10- 2010 . _ ‘ ‘ ll TheIFTM University Uttar Pradesh Act 2010 IFTM University, Omkar Dham (U..P ACT No 24 OF 2010) Notiﬁcation Dated Lodhipur Rajput, Delhi Road 12.10.2010 Moradabad _ 12 Shri Venkateshwara University Uttar Pradesh Act, ShriVenkateshwara,Gajraula,J.P. 2010 . Nagar (U.P. ACT NO. .26 OF 2010) Notiﬁcation Dated 12-10-2010 . 13 The Babu Banarasi Das University Uttar Pradesh Act, Babu Banarasi Das University, 2010 v Lucknow (U.P ACT NO. 25 OF 2010) Notiﬁcation Dated 12-10-2010 14 The Galgotias University Uttar Pradesh Act, 2011 The Galgotias University, Gautambudh (U.P. ACT NO. 14 OF 2011) Notiﬁcation Dated Nagar 07-04-20” .1917RPH_Data 4 Vidhaika Folder (Adhiniyam72019)

th-t-(1 11c1 31711tIgui 6 31-71, 2019

15 The Shivnadar University Uttar Pradesh Act, 2011 (U.P. ACT NO. 12 OF 2011) Notification Dated 21-06-2011

The Shivnadar University Dadri Gautambudh Nagar

16 The Ram Swaroop Memorial University Uttar Pradesh Act, 2011 (U.P. ACT NO. 1 OF 2012) Notification Dated 04-07-2012

Shri Ram Swaroop Memorial University, Barabanki

17 The Mohammad All Jauhar University Uttar Pradesh Act, 2005 (U.P. ACT NO. 19 OF 2006)

Notification Dated 19-06-2006

The Mohammad All Jauhar University, Rampur

18 The Glocal University Uttar Pradesh Act; 2011

(U.P. ACT NO. 2 OF 2012) Notification Dated 05-07-2012

The Glocal University Ali Akbarpur, Saharanpur

19 The Rama University Uttar Pradesh Act, 2013

(U.P. ACT NO. 1 OF 2014) Notification Dated 10-01-2014

Rama University, Kanpur

20 The Shobit University Uttar Pradesh Act, 2011

(U.P. ACT NO. 3 OF 2012) Notification Dated 05-07-2012

Shobit University, Gangoh, Saharanpur •

21 The J.P. University Uttar Pradesh Act, 2014

(U.P. ACT NO. 8 OF 2014) Notification Dated 04-3-2014

J.P. University Anoop Shahar, Uttar Pradesh

22 The J.S. University Shikohabad, Firozabad, Uttar Pradesh Act, 2015

(U.P. ACT NO. 7 OF 2015) Notification Dated 24-6-2015

J.S. University Shikohabad, Firozabad

23 The IIMT University, Meerut, Uttar Pradesh Act, 2016

(U.P. ACT NO. 32 OF 2016) Notification Dated 03-10-2016

IIMT University, Meerut, Uttar Pradesh

24 The Bennett University, Greater Noida,

Uttar Pradesh Act, 2016

(U.P. ACT NO. 24 OF 2016) Notification Dated 16-9-2016

Bennett University, Greater Noida, Gautam Buddha Nagar

25 The Bareilly International University, Uttar Pradesh Act, 2016

(U.P. ACT NO. 26 OF 2016) Notification Dated 16-9-2016

Bareilly International University, Bareilly

26 The Sanskriti University, Chhata, Mathura, Uttar Pradesh Act, 2016

(U.P. ACT NO. 20 OF 2016) Notification Dated 16-9-2016

Sanskriti University, Chhata, Mathura

27 The Era Univesity, Lucknow, Uttar Pradesh Act, 2016

(U.P. ACT NO. 27 OF 2016) Notification Dated 16-9-2016

Era University, Lucknow, Uttar Pradesh

191 RPH

52 Wmsmmwwmwmnzms. 15 The Shivnadar University Uttar Pradesh Act, 20l1 The Shivnadar University Dadri (UP. ACT NO. 12 OF 2011) Notiﬁcation Dated Gautambudh Nagar 21-06-2011 - 16 The Ram Swaroop Memorial University Uttar Pradesh Shri Ram Swaroop Memorial Act, 201 1 University, Barabanki (U.P. ACT NO. 1 OF 2012) Notiﬁcation Dated 04-07-2012 17 The Mohamrnad Ali Jauhar University Uttar Pradesh The Mohammad Ali Jauhar Act, 2005 University, Rampur (U.P. ACT NO. 19 OF 2006) Notiﬁcation Dated 19-06-2006 1 18 The Glocal University Uttar Pradesh Act, 2011 The Glocal University Ali (UP. ACT N0. 2 OF 2012) Notiﬁcation Dated Akbarpur, Saharanpur 05-07-2012 19 The Rama University Uttar Pradesh Act, 2013 Rama University, Kanpur (UP. ACT NO. 1 OF 2014) Notiﬁcation Dated 10-01-2014 20 The Shobit University Uttar Pradesh Act, 2011 Shobit University, Gangoh, (U.P. ACT NO. 3 OF 2012) Notiﬁcation Dated Saharanpur 05-07-2012 21 The LP. University Uttar Pradesh Act, 2014 ].I’. University Anoop Shahar, Uttar (UP. ACT NO. 8 OF 2014) Notiﬁcation Dated Pradesh 04-3-2014 22 The ].S. University Shikohabad, Firozabad, Uttar ].S. University Shikohabad, Pradesh Act, 2015 Firozabad (U.P. ACT NO. 7 OF 2015) Notiﬁcation Dated 24-6-2015 ‘ 23 The IIMT University, Meerut, Utter Pradesh Act, IIMT University, Meerut, Uttar 2016 Pradesh (U.P. ACT NO. 32 OF 2016) Notiﬁcation Dated 03-10-2016 24 The Bennett University, Greater Noida, Bennett University, Greater Noida, Uttar Pradesh Act, 2016 Gautam Buddha Nagar (UP. ACT NO. 24 OF 2016) Notiﬁcation Dated 16-9-2016 25 The Bareilly‘ International University, Uttar Bareilly International University, Pradesh Act, 2016 Bareilly (U.P. ACT NO. 26 OF 2016) Notiﬁcation Dated L16-9-2016 26 The Sanskriti University, Chhata, Mathura, Uttar I_S‘ansl<rit1' University, Chhata, Pradesh Act, 2016 Mathura (U.P. ACT NO. 20 OF 2016) Notiﬁcation Dated 16-9-2016 27 The Era Univesity, Lucknow, Uttm Pradesh Act, Era University, Lucknow, Uttar 2016 Pradesh (U.Pi ACT NO. 27 OF 2016) Notiﬁcation Dated 16-9-2016 1.

at( 4iv1d, 6 311TR?1, 2019

STATEMENT OF OBJECTS AND REASONS

In accordance with the guidelines under the Government Order dated February 06, 2008, twenty

seven private Universities have been established and incorporated by different State Acts. Since different

Acts of different Universities contains different provisions and there is no uniform provision for

monitoring of such Private Universities, it has become difficult to implement and enforce the policies of

the State Government, to collect information and records and to implement the standards of quality in

higher education. It has, therefote, been decided to make an umbrella Act to govern all the Private Universities

under a common law.

The Uttar Pradesh Private Universities Bill, 2019 is introduced accordingly.

By order,

J.P. SINGH-11, _

Pramukh Sachiv.

410RIT0ZL0410-701:110 191 1)111-1 —0t40-2019—(565)-599 Aratit—(WMEL07/t1/318:54e) I

4t0cRi0Z01071 04310 68 TITO fatTRI1-2019—(566) -300 Ard-81—(MTGEL07/ a/ 3178tre) I

19I_RPH_Data 4 Vidhaika Fold (Adhiniyam_2019)

Wmmwmwm, 2019 53 i g STATEMENT OF OBJECTS AND REASONS In accordance with the guidelines under the Government Order dated February 06, 2008, twenty seven private Universities have been establiShed and incorporated by different State Acts. Since different Acts of different Universities contains different provisions and there is no uniform provision for monitoring of such Private Universities, it has become diﬁicult to implement and enforce the policies of the State Government, to collect information and records and to implement the sténdards of quality in higher education. ‘ It has, therefore, been decided to make an umbrella Act to govern all the Private Universities under a common law. The Uttar Pradesh Private Universities Bill, 2019 is introduced accordingly. I» By order, J.P. SINGH-ll, Pramukh Sachr'v. m mowoqoifio—thho 191 W—(ﬁaﬁkzom—(sesysos m—W/a/mn ii, ' mowoqotl’tojqoﬁo 68 W0 fourth—201s—(566Hoo Wei—(3751213? / a / WM ‘1 y' V . , l9l_RPH‘Dat_a 4 Vidhaika Fold (Adhiniynm_2019)

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Uttar Pradesh act 12 of 2019 : The UTTAR PFtADESH PRIVATE UNIVERSITIES ACT, 2019

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