(1)This Act may be called the Uttar Pradesh Police and Forensic Science University Act, 2020:
2. In this Act, unless the context otherwise requires,(i) "Academic Council" means the Academic Council of the University constituted under section 24; (ii) “Board” means the Board of Governors of the University constituted under section 20; (iii) “Chancellor” means the Chancellor of the University referred to in section 9; (iv) "Dean" means the Deans of the University appointed under section 13; (v) “Director of Research and Development” means the Director of Research and Development of the University appointed under the provisions section 28; (vi) “General Council” means the General Council of the University Constituted under Section 16; (vii) "Directors" means the Directors of the Institutes or the centres of the University appointed under section 29; (viii) "Vice-Chancellor" means the Vice-Chancellor of the University appointed under section 10; (ix) "Finance Committee" means the Finance Committee of the University constituted under section 26; (x) "prescribed" means prescribed by regulations; (xi) "Registrar" means the Registrar of the University appointed under section 12; (xii) "Finance Officer" means the Finance Officer of the University appointed under section 14; (xiii) "University" means the Uttar Pradesh Police and Forensic Science University established and incorporated under section 3.
3. (1) There shall be established a University by the name of the Uttar Pradesh Police and Forensic Science University. (2) The Vice-Chancellor, the Board, the Academic Council, the Directors, Director of Research and Development, the Deans, the Registrar, Finance Officer and all other persons who may hereafter become such officers or members so long as they continue to hold such office or membership, will be constituted a body by the name of the Uttar Pradesh Police and Forensic Science University. (3) The University shall be a body corporate.
4. The headquarters of the University shall be at Lucknow in Uttar Pradesh.
5. The objectives of the University shall be, (i) to develop the knowledge of science, technology, providing specially designed academic training programmes in various technologies related with forensic science and behavioural science and also advanced technologies of policing and forensic science and behavioural science, which includes both theoretical input and practical training for forensic and other applications; to generate expertise in advanced technologies required in investigation and handling of crime cases; (ii) to create centres and institutions of excellence for imparting innovative education training and research in the fields of policing and forensic science, behavioural science, technology and management ; (iii) to create capabilities for development of knowledge, skills and competencies at various levels in the field of policing and forensic science; (iv) to create capabilities for upgrading the infrastructure of global standards for education, training and research in the areas related to policing and forensic science, technology, criminology and applied behavioral science; (v) to develop patterns of teaching and training at various levels of educational accomplishment so as to set high standards of education in science, technology and management in relation to forensic technologies of various specialties like DNA fingerprint, brain fingerprinting, document and photography, ballistics, cyber-crime, narco analysis policing test, etc. ; (vi) to function as a leading resource centre for knowledge and development in the areas of forensic science, behavioural science related to civil and criminal laws; (vii) to forge partnership with other academic institutions with the objective of improving the entire criminal justice system; (viii) to establish close linkages with various forensic science laboratories or institutes and law enforcement authorities to make teaching, training and research relevant in policing and forensic science; (ix) such other objects, not inconsistent with the provisions of this Act which the State Government may, on recommendation of the University, by notification in the Gazette, specify in this behalf.
6. (1) No person shall be excluded from any office of the University or from membership of any of its authorities, bodies or committees, or from admission to any degree, diploma or other academic distinction or course of study on the sole ground of sex, race, creed, caste, class, place of birth, religious belief or political or other opinion. (2) It shall not be lawful for the University to impose on any person any test whatsoever relating to sex, race, creed, caste, class, place of birth, religious belief or profession of political or other opinion in order to entitle him to be admitted as a teacher or a student or to hold any office or post in the University or to qualify for any degree, diploma or other academic distinction or to enjoy or exercise any privilege of the University or any benefaction thereof.
7. Subject to the other provisions of this Act, the University shall exercise the following powers and perform the following functions, namely:- (i) to administer and manage the University and to establish such institutes and centres for research, education and instructions as are necessary for the furtherance of the objects of the University; (ii) to provide for instructions, training and research in such branches of knowledge or learning pertaining to policing and forensic science, behavioural science, technology and management in relation to civil and criminal laws, allied areas, prevention of crimes and rehabilitation of the victims;(iii) to conduct innovative experiments in new methods and technologies in the field of science, technology and management in relation to the domains of investigation, prevention and detection of crimes and furthering the cause of criminal justice systems in order to achieve international standards of such education, training and research; (iv) to prescribe courses and curricula and provide for flexibility in the education systems and delivery methodologies including electronic and distance learning; (v) to hold examinations and confer degrees, diplomas or grant certificates and other academic distinctions or titles on persons subject to such conditions as the University may determine, and to withdraw or cancel any such degrees, diplomas, certificates, or other academic distinctions or titles in the manner as may be prescribed; (vi) to confer honorary degrees or other distinctions in the manner as may be prescribed; (vii) to establish such special centres, specialized study centres or other units for research and development as are, in the opinion of the University, necessary for the furtherance of its objects; (viii) to provide for printing, reproduction and publication of research and other work and to organize exhibitions, workshops, seminars, conferences, etc.; (ix) to sponsor and undertake research in all aspects of policing and forensic science, behavioural science, technology and allied areas in relation to investigation, detection and prevention of crimes and rehabilitating the victims of crimes; (x) to collaborate or associate with any educational institution with like or similar objects; (xi) to develop and maintain linkages with educational or other institutions in any part of the world having objects wholly or partially similar to those of the University, through exchange of teachers, students and scholars generally in such manner as may be conducive to their common objects; (xii) to develop and maintain relationships with teachers, researchers and experts in the domains of investigation and detection of crimes and furthering the cause of criminal justice system for achieving the objects of the University; (xiii) to regulate the expenditure, manage the finance and to maintain accounts of the University; (xiv) to receive grants, subventions, subscriptions, donations and gifts for the purposes of the University and consistent with the objects for which the University is established and to enter into any agreement with the Central Government, the State Government, the University Grants Commission or other authorities or bodies for receiving any grants; (xv) to receive funds from the industries or from any other sources as gifts, donations, benefactions or bequests and by transfers of movable and immovable properties for the purposes and objects of the University; (xvi) to establish, maintain and manage halls and hostels for the residence of students and accommodation for faculties, officers and employees of the University and the guest houses;. (xvii) to supervise and control the residence and regulate the discipline of students of the University and to make arrangements for promoting their health and general welfare and cultural activities; (xviii) to fix, demand and receive or recover fees and such other charges as may be prescribed; (xix) to institute and award fellowships, scholarships, prizes, medals and other awards; (xx) to purchase or to take on lease any land or building or works which may be necessary or convenient for the purpose of the University on such terms and conditions as it may think fit and proper and to construct, alter and maintain any such buildings or works; (xxi) 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, consistent with the interest, activities and objects of the University after taking prior permission of the State Government; (xxii) to draw and accept, to make and endorse, to discount and negotiate Government promissory notes and other promissory notes, bills of exchange, cheques or other negotiable instruments; (xxiii) to raise and borrow moneys on bonds, mortgages, promissory notes or other obligations or securities founded or based upon all or 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 moneys, to repay and redeem any money borrowed after taking prior permission of the State Government; (xxiv) to invest the funds of the University in or upon such securities and transpose any investment from time to time in such manner as it may deem fit in the interest of University. (xxv) to execute conveyances regarding transfers, mortgages, leases, licenses, agreements and other conveyance in. respect of the property, movable or immovable including Government securities belonging to the University or to be acquired for the purpose of the University after taking prior permission of the State Government; (xxvi) to admit the students for the courses offered by the University in the prescribed manner; (xxvii) to create academic, technical, administrative, ministerial and other posts and to make appointments thereto; (xxviii) to regulate and enforce discipline among the employees of the University and to provide for such disciplinary measures as may be prescribed; (xxix) to institute professorships, professorships, lectureships, assistant professorships, endowed professorship, associate readerships, honorary professorships, adjunct professorships, emeritus professors and any other teaching, academic or research posts and to prescribe qualifications for them; (xxx) to appoint persons as Directors, Director of Research and Development, Deans, Professors, Associate Professors, Assistant Professors, Readers, Lecturers, Adjunct Professors, Registrar, Finance Officer or otherwise as teachers and researchers of the University; (xxxi) subject to the provisions of this Act and the regulations, any officer or authority of the University may, by order, delegate his or its powers (except the power to make regulations) to any other officer or authority under his or its control and subject to the condition that the ultimate responsibility for the exercise of the power so delegated shall continue to rest in the officer or authority delegating them; (xxxii) to do all such other acts and things as the University may consider necessary, conducive or incidental to the attainment or enlargement of all or any of the objects of the University.
8. The following shall be the officers of the University, namely:-(i)The Chancellor; (ii) The Vice-Chancellor; (iii) The Deans; (iv) The Registrar; (v) Finance Officer.
9. (1) The Governor of the Uttar Pradesh shall be the Chancellor of the University. (2) The Chancellor shall, by virtue of his/her office, be the head of the University, and if present, preside over the convocation of the University. (3) Every proposal for the conferment of an honorary degree shall require the approval of the Chancellor. (4) The Chancellor shall have such other powers as may be prescribed.
10. (1) The Vice-Chancellor of the University shall be appointed by the Chancellor only on the recommendation of the General Council. (2) The person to be appointed as the Vice-Chancellor shall,- (i) must be an officer associated with Police and Law & Order Administration with desirable specialization in Forensic Science or Internal Security or a officer of level of Director General of Police or its equivalent and has served a total of 30 years.; (ii) be associated with Uttar Pradesh and worked in the State in terms of development, education, philanthropy, industrial or business development or exemplary administration in the State Services, Corporations or public bodies; (iii) not have attained the age of sixty-five years on the date of nomination or re-nomination.(3) The Vice-Chancellor shall hold office for a period of three years and shall be eligible for re-appointment for a further period of three years. (4) The other terms and conditions of the Vice-Chancellor shall be such as may be determined by the State Government. (5) The Vice-Chancellor may resign from his office by writing under his hand addressed to the Chancellor such a resignation shall take effect from the date of acceptance by the Chancellor;
11. (1) The Vice-Chancellor shall have, subject to the provisions of this Act, power to cause an inspection or review to be made by such person or persons as he may direct, of the University, its buildings, hostels, libraries, equipments and systems and processes and of any institution or centre maintained by the University, and also of the examinations, teaching, research and other work conducted or done by the University and to cause an inquiry to be made in like manner in respect of any matter connected with the administration, academic affairs and finance of the University. (2) Without prejudice to the generality of the foregoing provisions, the Vice-Chancellor shall,- (i) be the chief executive and academic officer of the University. He shall preside over the meetings of the Board, Academic Council and the Finance Committee; (ii) ensure implementation of the decisions of the authorities of the University; (iii) be responsible for imparting of instructions and maintenance of discipline in the University; and (iv) exercise such other powers and perform such other duties as may be assigned to him by or under this Act or the regulations or as may be delegated to him by the Board or by the General Council. (3) Where any matter is of urgent nature requiring immediate action and the same cannot be immediately dealt with by the authority or body of the University empowered under this Act to deal with it, the Vice-Chancellor may take such action as he may deem fit and shall forthwith report the action so taken by him to the authority or body of the University who or which, in the ordinary course, would have dealt with the matter: Provided that if such authority or other body is of the opinion that such action ought not to have been taken by the ViceChancellor, it may refer the matter to the Board which may either confirm the action taken by the Vice-Chancellor or annul the same or modify it in such manner as it thinks fit, and thereupon the action shall cease to have effects or, as the case may be, shall take effect in such modified form so however such modification or annulment shall be without prejudice to the validity of anything previously done by or under the order of the Vice-Chancellor. (4) Where in exercise of the power by the Vice-Chancellor under sub-section (3) involves the appointment of any person, such appointment shall be confirmed by the competent authority empowered to approve such appointment in accordance with the provisions of this Act and the regulations, not later than six months from the date of order of the Vice-Chancellor, otherwise such appointment shall cease to have effect on the expiration of a period of six months from the date of order of the Vice-Chancellor.
12. (1) The Registrar shall be a whole time officer of the University. (2) The Registrar shall be appointed by the General Council in such manner and on such terms and conditions as may be prescribed. (3) The Registrar shall exercise the following powers and perform following duties, namely:- (i) he shall be responsible for the custody of records, common seal, the funds of the University and such other property of the University; (ii) he shall place before the Board and other authorities of the University, all such information and documents as may be necessary for transaction of its business; (iii) he shall be responsible to the Vice-Chancellor for the proper discharge of his functions; (iv) he shall be responsible for the administration of the University and conduct the examinations and make all other arrangements necessary thereof and be responsible for the execution of all processes connected therewith; (v) he shall attest and execute all documents on behalf of the University; (vi) he shall verify and. sign the pleadings in all suits and other legal proceedings by or against the University and all processes in such suits and proceedings shall be issued to and served on the Registrar; and (vii) he shall exercise such other powers and perform such other duties as may be assigned to him by or under this Act, the regulations or as may be delegated to him by the Board or the Vice-Chancellor.
13. (1) The Deans shall be appointed by the Vice-Chancellor from amongst the faculties of the University. (2) The powers and function of the Deans shall be such as may be prescribed.
14. (1) The Finance Officer shall be appointed by the State Government on such terms and conditions as may be prescribed. (2) The Finance Officer shall be ex-Officio Secretary of the Finance Committee. (3) The Finance Officer shall be responsible for presenting the budget (annual estimates) and Statement of account to the Board and also for drawing and disbursing funds on behalf of the University. (4) The Finance Officer shall have the right to speak in and otherwise to take part in the proceedings of the Board but shall not be entitled to vote. (5) The Finance Officer shall be responsible,- (a) to ensure that no expenditure not authorized in the budget, is incurred by the University (otherwise than by way to investments); (b) to disallow any proposed expenditure which may contravene the provisions of this Act or the terms of any Statutes or Acts; (c) to ensure that no other financial irregularity is committed and to take steps to set right any irregularities pointed out during audit; (d) to ensure that the property and investments of the University are duly preserved and managed. (6) The Finance Officer shall have access to and may require the production of such records and documents of the University and the furnishing of such information pertaining to its affairs as in his opinion may be necessary for the discharge of his duties.(7) All contracts shall be entered into and signed by the Finance Officer on behalf of the University. (8) Other powers and functions of the Finance Officer shall be such and may be prescribed.
15. The following shall be the authorities of the University, namely:- (i) the General Council; (ii) the Board of Governors; (iii) the Academic Council; (iv) the Finance Committee; and (v) such other authorities as may be declared by regulations to be the authorities of the University.
16. The University shall have a General Council, constituted of:-
17. (1) A member of the General Council shall cease to be a member, if he resigns or becomes of unsound mind, or becomes insolvent or is convicted of a criminal offence involving moral turpitude or if he fails to attend three consecutive meetings of the General Council without the leave granted by the Chairperson or acts against the interests of the University.
18. The General Council shall have the powers,
19. (1) The General Council meeting shall be convened by the Chairperson and all proceedings shall held by member secretary of the General Council.
20.(1) The Board of Governors of the University shall consist of the following members, namely :-
21. (1) The Chairperson shall preside at the meetings of the Board;
22. (1) Subject to the provisions of this Act, the Board shall be responsible for the general superintendence, direction and the control of affairs of the University and shall exercise all the powers of the University, and shall have the power to review the acts of the Academic Council and the Finance Committee and other committees or authorities of the University.
23. (1) Save as otherwise provided in this section, the term of a nominated member of the Board under clauses (vi) and (viii) of sub-section (1) of section 20 shall be three years from the date of his nomination.
24. (1) The Academic Council of the University shall consist of,
25. Subject to the provisions of this Act and the regulations, made thereunder, the powers and the functions of the Academic Council shall be,-
26. (1) The Finance Committee shall consist of,
27. Subject to the other provisions of this Act, the powers and functions of the Finance Committee shall be,-
28. The appointment and powers and functions of the Director of Research and Development shall be such as may be prescribed.
29. The appointment and powers and functions of the Director shall be such as may be prescribed.
30. The State Government shall pay to the University from time to time such sums of moneys and in such manner as it may consider necessary for the exercise of powers and discharge of its functions by the University by or under this Act.
31. (1) The University shall establish a fund to be called the ‘University Fund’ consisting of,-
32. (1) The University shall maintain proper accounts and other relevant records and prepare an Annual Statement of Accounts, including the income and expenditure account and the balance sheet, in such form and in such manner as may be prescribed.
33. (1) The University shall, with the approval of the Board, constitute for the benefit of its officers, teachers and other employees in such manner and subject to such conditions as may be prescribed, such schemes of pension, provident fund and insurance as it may deem fit and also aid in establishment and support of the associations, institutions, funds, trust and conveyance calculated to the benefit of the officers, teachers, employees of the University.
34. No act or proceeding of the Board or any authority of the University or any committee constituted under this Act or by regulations shall be invalidate on the ground merely of the existence of any vacancy in or defect of, in the constitution of such Board, authority or committee of the University.
35. The University shall have powers to confer degrees, diplomas and grant certificates and confer honorary degrees and other academic distinctions and titles as approved by the Board.
36. The University shall furnish to the State Government, University Grants Commission and other statutory authorities, such reports, returns, statements and other information as may be required by them from time to time.
37. Every officer, teacher and employee appointed by the University shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code, 1860 (Act no. 45 of 1860).
38. (1) No officer or employee or member of the teaching, nonteaching and other academic staff of the University shall be dismissed or removed or reduced in rank except after an inquiry, in which he has been informed of the charges against him and a reasonable opportunity of being heard is given in respect of those charges.
39. The State Government shall have power to issue directions from time to time as may be required for compliance of the provisions of this Act, the regulations made thereunder and any other law for the time being in force and the University shall be bound to comply with such direction.
40. (1) Subject to the provisions of this Act, the Board shall have in addition to all other powers vested in it, the power to make regulations to provide for the administration and management of the affairs of the University.
41. Notwithstanding anything contained in section 12, the first Registrar shall be appointed by the State Government as soon as practicable after the commencement of this Act for a period not exceeding three years and on such conditions as the State Government thinks fit.
42. Notwithstanding anything contained in this Act, the ViceChancellor may, with the prior approval of the Board and subject to availability of the funds, discharge all or any of the functions of the University for the purpose of carrying out the provisions of this Act and the regulations made thereunder and for that purpose, may exercise any power or perform any duty which by or under this Act and regulations made thereunder are to be exercised or performed by any authority of the University until such authority comes into existence in accordance with the provisions of this Act and the Regulations made thereunder.
43. No suit, prosecution or other legal proceedings shall lie against and no damage shall be claimed from the University, the Vice-Chancellor, the Directors, the authorities or officers or employees of the University or any other person in respect of anything which is done in good faith or purporting to have been done in pursuance of this Act or any regulations made thereunder.
44. (1) If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by order published in Gazette the make such provisions not inconsistent with the provisions of this Act, as may appear to be necessary for removing difficulties: