Uttar Pradesh act 026 of 2020 : The UTTAR PRADESH NATIONAL LAW UNIVERSITY, PRAYAGRAJ ACT, 2020 (U.P.Act No. 26 of 2020)

(1) This Act may be called the ¹ [ Dr. Rajendra Prasad National Law University, Prayagraj ] Act, 2020.

---

(2) It shall come into force on such date as the State Government may, by notification, appoint.

---

---

1. Subs. By sec. 2 of U.P. Act no. 11 of 2023

---

In this Act unless the context otherwise requires,-

---

(i) Academic Council means the Academic Council of the University constituted under Section 21;

---

(ii) Bar Council of India means the Bar Council of India constituted under the Advocates Act, 1961 (Act No. 25 of 1961);

---

(iii) “Chancellor means the Chancellor of the University referred to in Section 10;

---

(iv) Executive Council means the Executive Council of the University constituted under Section 19.

---

(v) General Council means the General Council of the University constituted under Section 17;

---

(vi)- 'Government', means the State Government of Uttar Pradesh.

---

(vii) Prescribed means prescribed by statutes;

---

(viii) Registrar means the Registrar of the University as referred in under Section 12;

---

(ix) Regulations means the regulations of the University made by the authorities of the University under and in accordance with the provisions of this Ordinance;

---

(x) Schedule means the Schedule appended to this Act;

---

(xi) University means The Uttar Pradesh National Law University, Prayagraj established under Section 3;

---

(xii) Vice - Chancellor means the Vice-Chancellor of the University appointed under Section 11;

---

(xiii) Visitor means the Visitor of the University referred to in Section 8

---

(1) With effect from such date of commencement of this Act, there shall be established, in the State of Uttar Pradesh, a University by the name of the ¹[ Dr. Rajendra Prasad National Law University, Prayagraj ] which shall consist of the Chancellor, Vice-Chancellor, the General Council, the Executive Council, the Academic Council and the Registrar.

---

(2) The University shall be a body corporate.

---

(3) In all suits and other legal proceedings by or against the University, the pleadings shall be signed and verified by the Registrar and all processes in such suits and proceedings shall be issued to, and served on, the Registrar.

---

(4) The headquarters of the University shall be at Prayagraj.

---

---

1. Subs. By sec. 2 of U.P. Act no. 11 of 2023

---

(1) The objects of the University shall be to advance and disseminate learning and knowledge of law and research with a view to ensure its proper role in national development, to develop in the student and research scholar a sense of responsibility to serve Society in the field of law by developing skills in regard to advocacy, Judicial and other legal services, Legislative, drafting, law reforms and the like to advance the professional education and also to provide adequate orientation and training to judicial officers and others who are involved in the administration of Justice:

---

to impart training and conduct refresher courses for law teachers, judicial officers, advocates and other persons engaged or interested in legal field;

---

to organize lectures, seminars, symposia and conferences, to promote legal knowledge and to make law and legal processes efficient instruments of social development,

---

to hold examinations and confer degrees, diplomas, certificates and other academic distinctions;

---

and to do all such things as are incidental, necessary or conducive to the attainment of all or any of the objects of the University.

---

(2) The University shall be open to all persons of either sex irrespective of race, creed, caste, class or religion and it shall not be lawful for the University to impose on any person any condition whatsoever of religious belief or profession in order to entitle him to be admitted thereto as a teacher or a student or to hold any office therein or to graduate there at or to enjoy or to exercise any privilege thereof.

---

The Powers and Functions of the University shall be,-

---

(i) to administer and manage the University and such centers for research, education and instruction as are necessary for the furtherance of the objects of the University;

---

(ii) to provide for instruction in such branches of knowledge or learning pertaining to law, as the University may think fit and to make provision for research and for the advancement and dissemination of knowledge of law;

---

(iii) to organize and undertake extra moral teaching and extension services;

---

(iv) to hold examinations and to grant diplomas or certificates, and to confer degrees and other academic distinctions on persons subject to such condition as the University may determine and to withdraw any such diplomas; certificates degrees or other academic distinctions for good and sufficient cause;

---

(v) to confer honorary degrees or other distinction in the manner laid down in the regulations;

---

(vi) to fix, demand and receive fees and other charges;

---

(vii) to institute and maintain halls and hostels and to recognize places of residence for the students of the University and to withdraw such recognition accorded to any such place of residence;

---

(viii) to establish such special centers, specialized study centers or other units for research and instruction as are, in the opinion of the University necessary for the furtherance of its objects;

---

(ix) to supervise and control the residence and to regulate the discipline of the students of the University and to make arrangements for promoting their health;

---

(x) to make special arrangements in respect of the residence, discipline and teaching of women students;

---

(xi) to create academic, technical, administrative, ministerial and other posts in the University with the approval of the Government and to make appointments thereto;

---

(xii) to regulate and enforce discipline among the employees of the University and to take such disciplinary measures as may be deemed necessary;

---

(xiii) to institute professorships, associate professorships, assistant professorships, part- time lecturerships, and any other teaching, academic or research posts required by the University;

---

(xiv) to make rules and regulations for appointment of persons as professors, associate professors, assistant professors, part-time lecturers or otherwise as teachers and researchers of the University;

---

(xv) to institute and award fellowships, scholarships, Prizes and medals:

---

(xvi) to provide for printing, reproduction and publication of research and other works and to organize exhibitions;

---

(xvii) to sponsor and undertake research in all aspects of law, justice and social development;

---

(xviii) to co-operate with any other organization in the matter of education, training and research in law, justice, social development and allied subjects for such purposes as may be agreed upon on such terms and conditions as the University may from time to time determine;

---

(xix) to co-operate with institutions of higher learning of the world having objects wholly or partially similar to those of the University by exchange of teachers and generally in such manner as may be conducive to the common objects;

---

(xx) to regulate the expenditure and to manage the accounts of the University;

---

(xxi) to advance the professional education and also to provide adequate orientation and training to judicial officers and others who are involved in the administration of Justice;

---

(xxii) to impart training and conduct refresher courses for law teachers, Judicial officers, advocates and other persons in legal field;

---

(xxiii) to spread and promote legal literacy and legal awareness among citizens at urban and rural level;

---

(xxiv) to provide legal aid to needy persons at pre-litigation and litigation stage;

---

(xxv) to undertake research of ancient scriptures and ancient legal system in India and explore their usefulness in the administration of Justice in modern India;

---

(xxvi) to develop teaching and research of such religious texts on which the modern law and the concept of non- violence and peace is based and to explore their usefulness in the administration of justice in modern India;

---

(xxvii) to publish research studies, treatises, books, periodicals, reports and other literature relating to law and other fields;

---

(xxviii) to establish and maintain within the University premises or elsewhere, such class rooms and study halls as the University may consider necessary and adequately furnish the same and to establish and maintain such libraries and reading rooms as may appear convenient or necessary for the University.

---

(xxix) to receive grants, subventions, subscriptions, donations and gifts for the purpose of University consistent with the objectives for which the University is established;

---

(xxx) to purchase, take on lease or accept as gifts or otherwise, any land or building or works which may be necessary or convenient for the purpose of the University and on such terms and conditions as it may think fit and proper, and to construct or alter and maintain any such building or works;

---

(xxxi) to sell, exchange, lease or otherwise dispose of all or any portion of the properties of the University, movable or immovable, on such terms as it may think fit and proper without prejudice to the interest and activities of the University;

---

(xxxii) to draw and accept, to make and endorse, to discount and negotiate, promissory notes, Bills of exchange, cheques or other negotiable instruments;

---

(xxxiii) to execute conveyances, transfers, reconveyances, mortgages, leases, licenses and agreements in respect of property, movable or immovable including . Government securities belonging to the University or to be acquired for the purpose of the University;

---

(xxxiv) to appoint in order to execute an instrument or transact any business of the University, any person as it may deem fit;

---

(xxxv) to enter into any agreement with the Central Government, State Governments, the University Grants Commission or other persons and Societies for receiving grants.;

---

(xxxvi) to accept grants of money, securities or property of any kind on such terms as it may deem expedient;

---

(xxxvii) to raise and borrow money on bonds, mortgages, promissory notes or other obligations or securities founded or based upon any of the properties and assets of the University or without any securities and upon such terms and conditions as it may think fit and to pay out of the funds of the University, all expenses incidental to the raising of money and to repay and redeem any money borrowed;

---

(xxxviii) to invest the funds of the University or money entrusted to the University in or upon such securities and in such manner as it may deem fit and from time to time transpose any investment;

---

(xxxix) to make such regulations as may, from time to time, be considered necessary for regulating the affairs and the management of the University and to alter, modify and to rescind them;

---

(xL) to make provisions for pension, insurance, provident fund and gratuity for the benefit of the academic, technical, administrative, ministerial and other staff, in such manner and subject to such conditions as may be prescribed by the regulations, as it may deem fit and to make such grants as it may think fit for the benefit of employees of the University and to aid in establishment and support of the association, institutions, funds, trusts and conveyance calculated to benefit the staff and the students of the University;

---

(xLi) to delegate all or any of its powers to the Vice- Chancellor of the University or any committee or any sub-committee or to any one or more members of its body or its officers; and

---

(xLii) to do all such other acts and things as the University may consider necessary, conducive or incidental to the attainment or enlargement of the aforesaid objects or any one of them.

---

(I) All recognized teaching in connection with the degree & diplomas and certificates of the University shall be conducted, under the administrative control of the Executive Council, by the teachers of the University, in accordance with the syllabus prescribed by the Executive Council by regulations.

---

(2) The courses and curriculam and the authorities responsible for organizing such teaching shall be such as may be prescribed by the regulations

---

The following shall be the officers of the University; namely:-

---

(a) the Visitor,

---

(b) the Chancellor

---

(c) the Vice-Chancellor,

---

(d) the Registrar,

---

(e) the Finance Controller,

---

(f) the Controller of Examinations, and

---

(g) such other officers as may be prescribed by regulations.

---

(1) The Chief Justice of the Supreme Court of India or his nominee, who shall be a senior Judge of the Supreme Court, shall be the Visitor of the University.

---

(2) The Visitor shall preside over the convocation of the University.

---

(3) The Visitor shall have the right to call for the report on any matter pertaining to the affairs of the University.

---

(1) The Visitor shall have the following powers, namely,-

---

(a) to give direction, take action, or do anything as required under the provisions of this Act and the Statutes,

---

(b) to cause an inspection by such person, as he may direct, of any work, activity or examination of the University, college, or regional centers;

---

(c) to give his views or advice to the Vice-Chancellor in the matters wherein an inspection or inquiry has been made under clause (b).

---

(2) Where the Visitor of the University under clause (b) of sub-section (I) has ordered an inspection or inquiry, the University may depute one of its officers to represent it in such inspection or inquiry.

---

(3) The Visitor shall communicate the result of the inspection or inquiry and his advice to the Vice- Chancellor.

---

(4) The result and the advice referred to in sub-section (3) shall be communicated by the Vice-Chancellor to the Executive Council with his comments for such action as the Executive Council may propose to take and the action so taken shall be communicated to the Visitor, as the case may be, through the Vice-Chancellor.

---

(5) Where the Executive Council does not, within reasonable time, take action to the satisfaction of the Visitor and after considering any explanation furnished or representation made by the Executive Council, the Visitor may issue such directions as he may think fit and the Executive Council shall comply with such directions.

---

(1) The Chief Justice of the High Court of Judicature at Allahabad shall be the Chancellor of the University.

---

(2) The powers of the Chancellor shall be such as may be prescribed or assigned by the visitor.

---

(1) The Vice-Chancellor shall be a whole-time salaried officer of the University. The Vice Chancellor after commencement of this Act shall be appointed by the General Council from amongst eminent academicians or educationist or Judges or professors of eminence in the field of law whose names are sent to the General Council by the Committee constituted in accordance with provisions of sub-section(3) :

---

Provided that the first Vice-Chancellor shall be appointed by the State Government.

---

(2) Notwithstanding anything to the contrary contained in sub-clause(1), the Chairperson of the General Council, if satisfied, may grant extension for another term of five years to the Vice-Chancellor continuing in office after completing four years in office and the matter shall be reported in the next meeting of the General Council.

---

(3) The Committee referred to in sub-section (1) shall consist of the following members, namely-

---

(i) One person to be nominated by the Visitor;

---

(ii) One person to be nominated by the Chairperson of the General Council.

---

(iii) One person to be nominated by the State Government.

---

(4) The committee shall, as far as may be, at least six months before the date on which a vacancy in the office of the Vice-Chancellor is due to occur by reason of expiry of term or resignation under sub-section (5), and also whenever so required and before such date as may be specified by the General Council; submit to the General Council the names of not less than three persons suitable to hold the office of the Vice-Chancellor. The Committee shall, while submitting the names, also forward to the General Council a concise statement showing the academic qualifications and other distinctions of each of the persons so recommended, but shall not indicate any order of preference.

---

(5) The Chairperson of the General Council may appoint any suitable person to the office of Vice-Chancellor for a term not exceeding six months if the vacancy in the office of Vice- Chancellor occurs or is likely to occur by reason of leave or any other cause, not being resignation or expiry of term, of which a report shall forthwith be made by the Registrar to the Chairperson of the General Council

---

(6) The Vice-Chancellor shall hold office for a term of five years from the date on which he enters upon his office or till he or she completes the age of seventy years, whichever is earlier.

---

Provided that the Vice-Chancellor may in writing under his hand addressed to the Chairperson of the General Council resign his office, and shall cease to hold his office on the acceptance by the General Council of such resignation.

---

(7) (i) The outgoing Vice Chancellor will continue till newly selected Vice Chancellor assumes the office.

---

(ii) ln the case, if office of the Vice Chancellor falls vacant due to resignation, illness or otherwise, the Chancellor shall make such alternative arrangement to carry on the office of the Vice Chancellor, as he deems fit.

---

(8) Subject to the provisions of this Act, the emoluments and other conditions of service of the Vice-Chancellor shall be such as may be prescribed.

---

(9) The Vice-Chancellor shall not be entitled to the benefit of any pension, insurance or provident fund. .

---

(10) If in the opinion of the General Council, the Vice-Chancellor wilfully omits or refuses to carry out the provisions of this Act or abuses the powers vested in him, or if it otherwise appears to the General Council that the continuance of the Vice-Chancellor in office is detrimental to the interest of the University, the General Council may, after making proper inquiry which shall be completed preferably within six months, remove the Vice-Chancellor by an order after giving him an opportunity of being heard.

---

(1) The Registrar shall be appointed by the State Government from amongst the senior administrative officers of the State. He shall be the whole time officer of the University.

---

Provided that the first Registrar of the University shall be appointed by the Executive Council in the consultation with the Government.

---

(2) The Registrar shall be the ex-officio Secretary of the Executive Council, the Finance Committee and the faculties, but shall not be deemed to be a member of these authorities.

---

(3) The Registrar shall,-

---

(a) comply with all directions and orders of the Executive Council and the Vice-Chancellor;

---

(b) be the custodian of the records, common seal and such other property of the University as

---

the Executive Council shall assign to his charge; (c) issue all notice for convening meetings of the General Council, Executive Council, the Academic Council, the Finance Committee, the faculties and of any Committee appointed by the authorities of the University;

---

(d) keep the minutes of all meetings of the General Council, Executive Council, the Academic Council, the Finance Committee, the faculties and any Committee appointed by the authorities of the University;

---

(e) conduct the official correspondence of the Executive Council and the Academic Council;

---

(f) supply the Visitor the copies of the agenda of the meeting of the authorities of the University as soon as they are issued and the minutes of the meetings of the authorities ordinarily within a month of the holding of the meeting;

---

(g) call a meeting of the Executive Council forthwith in a emergency, when neither the Vice- Chancellor nor the officer duly authorized is able to act and to take its directions for carrying on the work of the University;

---

(h) be directly responsible to the Vice-Chancellor for the proper discharge of his duties and function;

---

(i) perform such other duties as may be assigned from time to time by the Executive Council or the Vice-Chancellor, and

---

(j) in the event of the post of the Registrar remaining vacant for any reason, it shall be open to the Vice-Chancellor to authorize any officer in the service of the University to exercise such powers, functions and duties of the Registrar as the Vice-Chancellor deems fit.

---

There shall be a Finance Controller / Account Officer who shall be appointed in the same manner as in the case of the Registrar having such qualification as may be prescribed by regulations.

---

Provided the first Finance Controller / Accounts Officer shall be appointed by the Executive Council in consultation with the State Government.

---

The following shall be the authorities of the University namely:-

---

(a) the General Council,

---

(b) the Executive Council,

---

(c) the Academic Council,

---

(d) the Finance Committee, and

---

(e) such other authorities as may be prescribed

---

(1) There shall be a General Council of the University which shall consist of the following members, namely:-

---

I. Ex officio Members

---

(i) The Chief Minister of Uttar Pradesh

---

(ii) The sitting Judge of Allahabad High Court nominated by the Chief Justice of High Court of Judicature at Allahabad

---

(iii) The Minister of Law and Justice Department, Government of Uttar Pradesh

---

(iv)The Minister of Higher Education, Government of Uttar Pradesh

---

(v) The Advocate General, Uttar Pradesh

---

(vi) The Chairman, Bar Council of India

---

(vii) The Chairman, State Bar Council, Uttar Pradesh

---

(viii) The Principal Secretary of Judicial Department, Government of Uttar Pradesh.

---

(ix) The Principal Secretary of Finance Department, Government of Uttar Pradesh

---

(x) The Principal Secretary of Higher Education Department, Government of Uttar Pradesh

---

(xi) The Vice-Chancellor of the University.

---

II. Nominated Members

---

(1) (i) a Vice-Chancellor of a University of Uttar Pradesh to be Nominated by the Chairperson of the General Council.

---

(ii) one nominee of the Bar Council of India from amongst its members

---

(iii) five eminent persons in the field of law to be nominated by the Chairperson of the General Council.

---

(2) The Chief Minister of Uttar Pradesh shall be the Chairperson of the General Council and the Vice-Chancellor of the University shall be the Secretary of the General Council: Provided that in the event of the Chief Minister of Uttar Pradesh not being able to Chair the Meeting of the General Council, he shall then nominate any Cabinet Minister of Uttar Pradesh to chair the meeting of the General Council.

---

(1) The term of office of the nominated members of the General Council shall subject to sub- of section(2) and (3) be three years.

---

(2) When a person is nominated as a member of the General Council, he shall cease to be such member if his nomination as such is withdrawn by the nominating body or person as the case may be.

---

(3) A member of the General Council shall cease to be a member, if he resigns or becomes of unsound mind, or if a member other than the Vice-Chancellor accepts a full-time appointment in the University or if he fails to attend three consecutive meetings of the General Council without the leave granted by the Chairperson or acts against the interest of the University.

---

(4) A member of General Council may resign his office by a letter addressed to the Chairperson and such resignation shall take effect as soon as it has been accepted by the Chairperson.

---

(5) Any vacancy in the General Council shall be filled either by appointment or nomination, as the case may be, of a person by the respective authority entitled to make the same and the person so appointed or nominated shall hold office so long only as the member in whose place he is appointed or nominated could hold office if the vacancy had not occurred.

---

(6) The other powers and the functions of the General Council shall be such as may be prescribed.

---

(1) The Executive Council shall be the Chief Executive body of the University.

---

(2)The administration, management and control of the University shall be vested with the Executive Council, which shall control and administer the property and funds of the University.

---

(3) The term, power & functions of the Executive Council shall be such as specified in the Schedule.

---

(1) The Executive Council shall consist of the following, namely:-

---

(i) The Vice Chancellor;

---

(ii) One Member of the General Council (to be nominated by the Chair Person of the General Council);

---

(iii) Advocate General, Uttar Pradesh;

---

(iv) The Principal Secretary, to the Government, Law and Justice Department, Uttar Pradesh or his nominee not below the rank of Additional Legal Remembrancer,

---

(v) The Secretary, Higher Education Department, Uttar Pradesh or his nominee not below the rank of Special Secretary, Higher Education department, Uttar Pradesh;

---

(vi) The Secretary to the Government, Finance Department, Uttar Pradesh or his nominee not below the rank of Special Secretary, Finance Department;

---

(vii) The Chairman, the State Bar Council, Uttar Pradesh;

---

(viii) Two Senior most Faculty Members to be nominated by the Vice-Chancellor by rotation.

---

(ix) Two eminent academicians or jurists to be nominated by the Visitor;

---

(x) A District Judge of the Uttar Pradesh Judicial Service, to be nominated by the Chancellor, and

---

(xi) Chairman, Bar Council of India

---

(2) The Vice-Chancellor shall be the Chairman and the Registrar shall be Secretary of the Executive Council.

---

. (1) The Academic Council shall be the academic body of the University and shall subject to the provisions of this Act and the regulations have power of control and general regulation of, and be responsible for the maintenance of standards of instruction, education and examination of the University and shall exercise such other powers and perform such other duties as may be conferred or imposed upon it by this Act or the regulations. It shall have the right to advise the Executive Council on all academic matters.

---

(2) The Academic Council shall have the power to propose regulations on all the matters specified in clause 12 of the Schedule and the matters incidental therewith and related thereto.

---

(1) The Academic Council shall consist of the following members:-

---

(a) the Vice-Chancellor, who shall be the Chairperson thereof;

---

(b) three persons from amongst the eminent educationists or men of letters or members of learned professions, who are not in the service of the University to be nominated by the Chancellor;

---

(c) the Secretary- incharge to the Government, Law and Justice Department, Government of Uttar Pradesh or his nominee;

---

(d) one person nominated by the Chairman, Bar Council of India;

---

(e) all Heads of the Departments of the University;

---

(f) all the Professors (other than the Heads of the Department);

---

(g) two members of the teaching staff, to be nominated by the Vice-Chancellor from amongst Associate and Assistant Professors of the University in order of seniority in each category by rotation; '

---

(h) one member of the Legal Education Committee of the Bar Council of India to be nominated by the Chairman of the Committee; and

---

(i) three eminent Professor/ Jurist/Lawyers to be nominated by the Vice-Chancellor;

---

Provided that such of the Associate Professors or Assistant Professors who have been nominated as members of Executive Council by the Vice-Chancellor, shall be nominated as members of the Academic Council by the Vice-Chancellor:

---

Provided further that a not teaching employee of the University shall not be eligible for nomination.

---

(2) The terms of office of the members other than ex-officio members shall be three years.

---

. (1) There shall be a Finance Committee constituted by the Executive Council consisting of the following namely :-

---

(a) The Vice-Chancellor;br

---

(b) one member nominated by the Executive Council from amongst its member;br

---

(c) one officer each of the Finance Department and the Higher Education Department (not below the rank of a Deputy Secretary), Government of Uttar Pradesh:br

---

(d) Finance Controller of the University,br

---

(e) one Senior teacher preferably a specialist of the finance and account matters nominated by the Vice-Chancellor;br

---

(f) three financial experts not having any relation with the University and nominated by the Chancellor; br

---

(g) (i) the Finance Controller, shall be the member Secretary of the Finance Committee;br

---

(ii) The members of the Finance Committee, shall hold office for a term of three years.br

---

(iii) The functions and duties of the Finance Committee shall be;br

---

(a) to examine and scrutinize the annual budget of the University and to make recommendations on financial matters to the Executive Council;br

---

(b) to consider all proposals for new expenditure and to make recommendations to the Executive Council;br

---

(c) to consider the periodical statements of accounts and to review the finances of the University from time to time and to consider re-appropriation statements and audit reports and to make recommendations to the Executive Council;br

---

(d) to give its views and to make recommendations to the Executive Council on any financial question affecting the University either on its own initiative or on reference from the executive Council or the Vice-Chancellor.br

---

(iv) The Finance Committee shall meet twice every year. Five member of the Finance Committee shall form the quorum.br

---

(v) The Vice-Chancellor shall preside over the meetings of the Finance Committee. In case of difference of opinion among the members, the opinion of the majority of the members shall prevail

---

(1) The Statutes of the University shall contain such instructions, directions, procedures and details as are necessary to be prescribed under and in accordance with the provisions of this Act.

---

(2) The Statutes as contained in the Schedule to this Act as amended from time to time, shall be binding on all authorities, officers, teachers and employees of the University and persons connected with the University.

---

(3) Executive Council shall have all powers to make any amendments in the statutes contained in the Schedule to this Act:

---

Provided that the Executive Council shall not amend Statute affecting the constitution, status or power of any authority of the University without affording to such authority a reasonable opportunity of making a representation on the proposed changes.

---

(4) Any amendments to the Statutes, whether by adding, deleting or in any other manner, shall not take effect unless the Chairman of General Council has assented to it on recommendation of Executive Council. The Chairperson of General Council may after the said consultation/ recommendation and on being satisfied that assent has not been given, withhold assent or return the proposal for amendment to the Executive council for re-consideration in the light of observation, if any, made by him.

---

(5) Notwithstanding anything contained in sub-section (3) or sub-section (4) the Visitor shall have power to amend, after consultation with the Government, whether by adding, deleting, or in any other manner, the Statutes contained in the Schedule.

---

(6) An amendment to the Statutes shall come into force on the date of their publication in the Gazette.

---

(1) Subject to the provisions of this Act and the Statutes contained in the Schedule, as amended from time to time, the Ordinances of the University may be made by the Executive Council for all or any of the following matters, namely:-

---

(a) the courses of study, admission of students, fees qualifications requisite for any degree, diploma or certificate and grant of fellowship;

---

(b) the conduct of examination including the appointments of the examiners and their terms and conditions;

---

(c) management of colleges, institutions, research bodies and other agencies admitted to the privileges of the University; and

---

(d) any other matter required by the Statutes to be dealt by Ordinances of the University.

---

(2) The first Ordinances of the University shall, as soon as may be, after the commencement of this Act, be made by the Vice- Chancellor with previous approval of the Government, and may be amended at any time, in the manner, as provided under this Act or as may be specified in the Statutes.

---

(3) Save as otherwise provided in sub-section (2), no Ordinances concerning the admission to the University or its examinations, courses of study, scheme of examinations, attendance and appointment of examiners shall be considered by the executive Council unless draft of such Ordinance has been proposed by the Academic Council.

---

(4) The Executive Council shall not amend the draft of the Ordinance proposed by the Academic Council unless the Academic Council consents to said amendment but the Executive Council shall have power to reject or return the draft to the Academic Council for reconsideration either in whole or in part, together with any amendments, which the Executive Council may suggest.

---

(5) (i) The draft ordinances made by the Executive Council shall be submitted to the General Council and shall be considered by the General Council at the next meeting and shall come into effect from the date on which the General Council approves the same by resolution;

---

(ii) The General Council shall have power by resolution passed by a majority of not less than two-thirds of the members present and voting, to cancel any Ordinance made by the Executive Council and such Ordinance shall, from the date of such resolution, be void.

---

(1) Subject to the provisions of this Act, the Executive Council shall have, in addition to all the other powers vested in it, the power to frame regulations to provide for the administration and management of the affairs of the University:

---

Provided that the Executive Council shall not make any regulation affecting the status, powers or constitution of any authority of the University until such authority has been given an opportunity of expressing an opinion in writing on the proposed changes, and any opinion so expressed is considered by the Executive Council:

---

Provided further that except with the prior concurrence of the Academic Council, the Executive Council shall not make, amend or repeal any regulation affecting any or all of the following matters, namely:-

---

(a) the constitution, powers and duties of the Academic Council;

---

(b) the persons responsible for organizing teaching in connection with the courses of study and related academic programmes;

---

(c) the withdrawal of degrees, diplomas, certificates and other academic distinctions;

---

(d) the establishment and abolition of faculties, departments, hall and institution;

---

(e) the institution of fellowships, scholarships, studentship, medals and prizes;

---

(f) conditions and modes of appointment of examiners or conduct of or standard of examinations or any other course of study;

---

(g) mode of enrollment or admission of student.; and

---

(h) examinations to be recognized as equivalent to University' examinations.

---

(2) The Academic Council shall have the power to propose regulations on all the matters specified in (a) to (h) above and matter incidental and related thereto.

---

(1) The Chancellor shall at least once in every five year or as and when required, constitute a Commission to review the working of the University and to make recommendations.

---

(2) The Commission shall consist of not less than three eminent educationists, one of whom, the Chairman of such Commission appointed by the Chancellor in consultation ash will the State Government.

---

(3) The terms and conditions of the appointment of the members shall be such as the Chancellor may determine.

---

(4) The Commission shall after holding such inquiry as it deems fit, make its recommendation to the Chancellor.

---

(5) The Chancellor may in consultation with the State Government take such action, as he deems fit on the recommendation made by the Review Commission for the working and development of the University.

---

Not withstanding that,-

---

(i) the General Council, the Executive Council, the Academic Council or any other authority or body of the University is not duly constituted or there is a defect in its constitution or reconstitution at any time; and

---

(ii) there is a vacancy in the membership of any such authority or body, no Ordinance or rule or proceedings of such authority or body shall be invalidated on any such ground or grounds.

---

If any difficulty arises with respect to the establishment of the University or in connection with the first meeting of any authority of the University or otherwise in giving effect to the provisions of this Act and the regulations, the Chancellor may, at any time, before all authorities of the University have been constituted, by order make any appointment or do anything consistent, so far as may be, with the provisions of this Act and the regulations, which appear to him necessary or expedient for the purpose of removing the difficulty and every such order shall have effect as if such appointment or action had been made or taken in the manner provided in this Act and the regulations:

---

Provided that before making any such order, the Chancellor shall ascertain and consider the opinion of the Vice-Chancellor and of such appropriate authority of the University as may have been constituted.

---

(1) The ¹ [ Dr. Rajendra Prasad National Law University, Prayagraj ] Ordinance, 2020 is hereby repealed./ve

---

(2) Notwithstanding such repeal, anything done or any action taken under the provisions of the principal Act as amended by the Ordinance referred to in sub-section(1) shall be deemed to have been done or taken under the corresponding provisions of the principal Act as amended by this Act if the provisions of this Act were in force at all material times.

---

---

1. Subs. By sec. 2 of U.P. Act no. 11 of 2023

---