Delhi act 004 of 2020 : The Delhi Skill and Entrepreneurship University Act, 2019

cfa ^yfciÿivj-q -dÿ0K^fa)

fa yÿd^fa)

diqfa faffa ^W\fay

Refa^Rdldd'dlfa*\HH\^{fa ÿfa)}

dlÿfa^| clinch faisll

34.(1)

RÿsRlÿldil⁰¹dlfÿ0

faisll

ifa

d,dd ^{MdcldK 0ÿ dtf A ÿ0 dK}

iHjd)dd ^ÿd,

Rÿfad ÿfdRl 0

dd4l

yÿd ffadl

diq

gd0l

MR6

TT? fa"

3TplTT

dfa FlTT dlRq TR RjqVl0

qq dgllddislldK dl

cdffad

ill cdfadil) SKI faisll M'Odl fa ^did)

dlpq

vjft yrR)

f i

DELHI GAZETTE ^:EXTRAORDINARY ¹⁴

•

(2)

efTsTT

"cpfraTT

fRRR

R ^ETTEeRRet Rut eR

TTfeT

EfR ^EEEE

RR Rt EEÿF eR Re fRE

EfR RR ^{eR fRÿR}

Ft^eft

vMR^ETTEEM?ENE>K eR EEE[F^eRME

I_

(3) efTsTT

yRSTT

fRRR

R

ETTE etRet Rut eR

TTfeT EFE

EM5TE eR EEÿF eR

vrllkfÿfl,

sflE EET Re

fRexR

fRlTE ^ETETR ETEST

R EEÿF^{eR dHjR}I_ e>4eiR4I'

35.(1)

R*c|Rlle1E

fR#TF 3TTETE ^EE

fRjEF

R?EfRlTeTE^REE ERETfRR ^{R ETTERetEF}RlRsId cf?r

RET ElR stÿee etRtt^etstmet

ff 3rfRfREE,

mRReh^fet

3tmtRf

R wicitiinT R^teesmef 3igEE effr Rieee

ee

eRet i_

(2) EE EM⁽¹⁾

R ETEfRF 3Fj4E

eR

TTfeT

fREEfRnicTE R

EM

eRR

afa FETER ^yETÿ

ETEfRF eReiR eR EEdcT eR vjHkpn

EMEEFT 36.(1)

R*c|R)ÿ|eW

TJcf

eReiR

R Re^{EM 32}

R

FcRRsId

RyTETE

R MpfE R^FFM

fRRY 3rfS|EWul fÿcrrq"

eR emeeft arfREMT Rt fRfRs

Rett wd?,

RmR wh RR

em

ETfRF eet

etÿee FtET, EET

ETEEE ETEfRF sRdlR EM ETfRF ETEEE

FfET 3fft

ÿÿTTfÿrqfeT EM

EMEE ErfRF fRET

vrllÿJII

I

(2)

yRlET

RETT

fRR?T

EMEEFT

R EFÿE R

3TfRf FE ^ERT

R

ERR

R

WREFT

EEÿF

ETET

dlÿll

3fk EM

2 eR

ttUcfry

FF

EFFT R EFR

yTEETE

FEEXTTE

eTTÿ RR I_

(3) WMEFT RReMF

R EfR

RREHd eR

yfRET fÿyfcMTePI

EM fRRftF

RR

(4) FMEEFT 3lfREMF EF fRRE

Ml[24)'^EE

ETMETE

FIET Re

3TfREMT EM fREft

5ÿ ^ÿ fÿnfa

cÿ MTsfgl

cRtÿ

fÿMT

MTTT

I _ rrfcTM

fÿftr^37.RwRiiciii

ch4yiR4f ^1%y

ÿ--ylrrM^{fÿRr em fÿRr m ÿfr}

4)vjihi4

ÿyEEEr yy 7FM i ympft

feR

vvÿrt t ^{ajk yfr}RryfRcT^ÿ3tÿfr Ff I fÿr

fcRcrfclFITeRI ^{38.yfcyFyyy vfft}

t ^{% Mfÿr}fcrfÿyy

Rrgyy ^{fÿn w}

t ^ÿyiteR ^m yTfÿEFR

ycf

fcMlfcMTeW

$ 3TM PlcbH

ÿ yrFM ÿ

ÿf EM I eft FFTeT

TRt

sftÿ^ÿ

RPRlRÿI ÿ fÿERM ÿ

yMTRmfÿ ^ytyrnETT,

ÿfrt Rpfy 3rfÿy

fEtt i, yyy

fcicrry 3FcfrRycR 39. yTRlcfMT M R)ÿc|R)E1ldi| ÿ 3TM

RrRM

7ÿ

ÿ^-ÿ)3TFRRyÿ RRdy)'

(q-ÿM RRl-dy) yrr

TTFMTf

3MTFT)

wfÿxT M

Rrrm

yM^ÿt\

TIFM! ^yt

Plÿ

M

TTFEIRtF

yMTT

t EMTT ^yyr

ifra

sucbRyy

cRt

fWr

Mfÿr y>t

Rrgyÿft, ^yyy

m

ÿ4) Rid er fÿit, ^yÿ

ÿr

yTfÿR et Rrrei ef

ÿtefe

#et

e4H% ^Rmÿÿietyy

ef

3ttvet 4t ^ÿ rem

11

McfxRfl' FTTT ^{40. Rr?1RRxT ETFEÿ}

EETEf ^{ÿ #E}RRdEl' ^ÿfÿUETE^EFMT

SKI^RhEl

yrfÿEME^{ET 3EE} fc|ÿc|Rlt|le1E

RRRTE

3TETM

E#T

ÿEiT I yifÿEME ET Rtette ^ÿ

3TEEEEME

E?1

chl4c|lÿl fcRETTT 41. fctEEM

i> cTFF f EE EF4^ETERrRETE ^ETyRRmET

ECeRe ^ÿyTEETEf

R

EfReTÿ EE

ergyivET R

RteeRweie R ^Rrvÿet

R?eREtme ^ÿRqft

yrRrEEE,

3tRE5R et etRetR R EETE Rmÿf et Rrrft mRe

R

Resÿ et fÿEfr yTRrETR

R 3Et?r

et Rÿt

R 3TceRt RfRt mRxt et

3rRrErRt

et ReeRmteet

R

eee

ERNrRt

R

Rmtf

mteteet

R ÿeteet

et

eeÿR EFtRtR eR ^tRETTEERfr

11

RfwRllTTeTE ^42.yTRyN^ETReeRMME^cReRRt cR

EtR ^eRe,3TReE, ÿJEET, 3EÿET,

4e4etR, Reeÿ

R

TTETeE

cR ^yRET ReeRMME

R

ETEÿ

EtR

3EE

EmReT

ET RMfRMTeTE EM RREcT TE5E ^EE3Tÿto

RR

eRttee

R

yRfR:,

eR

eRteÿte

em

yÿiRid

t

t,

emRe tttse 3rRRfEE fRee ¹⁸⁷²(1872^EE1)

R

RtRf RcT ^ÿTJf]qqq

R 3TJEN

cTFÿ ReR^3EE

RfEE R

ETeR fet RRiRÿe

Re

Re

Rk

eteR

R tttse

ÿ

vet

R etet

R

eR trÿf eeR

R

Ft tttse R ^vet

R

tReeR Ff i etReR ^{43. eRF?f}etRRtee ^R

yiEETR^{eÿtcihÿeeRtR}Reeet^{f!eR R f!mee}

eeeee

etRetem =eeR ^Rt

eeeeR^{eetf R}

Ret

eteete^{eRR, R}f?t 3tRRtee ^R

wneiR^{R ete 3MEF}

eR

Ret ttRf RRR

3TTEEEET ^EETE

eR ^RqyET

EtReR

ETER R

fefE

3TTEEEET

R:

eetR fR ef 3tRf f?t 3tRRee

R

etee

RR

R

Re eR eR

eeeRt

R ete

f?t em

R

etfRf^IRetvfR; ETEEEEEEcRe ^44.

Fe 3iRrfREE R

RR ÿ ^fetyfRfREE:

EEEE

(et)

cÿqHMIcT

eR RÿRxl ^ETyEEÿcblÿ

eR ETeTTF

EE ÿMfRyfR EM eR

RR

yfRfREE

GAZETTE :EXTRAORDINARY ¹⁵

STF RPfRcF ^EtFTF?t

RlFFF FF

FRT ?TTfRTF

t

TW

*N FTFTeTTRfFfeT SRT

WT FFFF Ftÿ

if RTTTF ÿT WFT TTFTF Flftd FT?T ^{fcÿr dlÿl 3fk}TETFF 0l40le1^c?ET

F ^FF

61-HI^I TTTFtEft ^we

45.(1) ?TT STRRrET ^Ft3TeEfcT

fR

FeÿFi

mRR|FH

FF

3T£3TTÿT

TRFFÿT^WFR

FFF%d

#4

3 FFdRm Rf>F ^mii4 cilel

F"ftRrFF

FF

aremÿ F«TT fcTETET te-tt

Ft

RrHaT FTeÿeT ^FRFT

(2)

3rf?tRrFF cfc 3ici4ci^fft

yeFF>

hRRiff ^tjct

3efi4f

FFTFftsT

ffR ^ÿsiie41^ti

f4~F

Ftt Ffd"

3TFRr RefR ^{Fÿ TIFTFTFt FT}

?TTFt ^FTFFt

TTpTI ^Ft

feTF

fcecft

fÿFETTETT ^FtTETFT yÿci RbFi fttf 3ftr

fR ^tiftTETrfÿT

ÿ^dÿwftf ^{ft view}cfc

viwKledÿ^ttfcfc^siiettff fR" WTeT^Ftdt

mRPi-MH^FT

3EFE4FT

ÿtTTT FETEIT ^Ft

mRP|FH^FT

3TSFT4fT ^F

FFTFT

FTTF

eft ^ÿTTTTTFTtFF ^FT

ÿfTFiT ^mE

Ft #ET

FETeTT^Ft,

eREft ^ÿTTTTTFTlFF ^FT

fcRftT ÿ

R

qRRm FT

3EFr4FT

Ft

3TeEfd

fÿJ TV %T

yfelcbd W FTef

FPTF,

RtTTT

FTFeTT

Ft I ÿMMF v3H|Rt 46.

F"R

TtRe Ft Ft-feÿ TTFTF

?TT

FTeT

F?t

RenRÿI

FRet

t

f% FFFt

fÿFTT ÿT yfelRcid TFTF eÿ^0KulRbdl ^oq

fchrl Fit^EMFvJMiRT FT "frfsTFi AlWdl FFTF

FRFT

Rl4?

FjciiRihRi ÿTft

wR" FT ftf&Fi

Ft

Re?

RRTcT

TE#

3ltT

4 ?Tt

3TTÿrgTRT

Rlftd

F?t

Rn>|R*I fRR ^| fÿrft TTT 47.(1) FgFeT

ÿeT TTFTFt F?t

Ftÿ

F?t vImRfRI

cTFT %FFi

ÿT FcTFFT SKI

TTFTeF HlRd FR

41 4

TFF

fÿftFT

F>t

FT^ÿRre

F?t

RiÿlRF FT fÿRft

cfRf

Fft FFTF F?t FtRt

FTeit

yfeltcil,

fMt,

fekrllHI FT FTRtTft ÿFT Fft^{TRET FTTTTWTt, Ffÿ cfRf}3TFTTF^ÿ

Rr

RTTFTeTF ^STFFt4t FFTTFT ^FFTFt, i?t ^{f% Ftÿ7ÿFcT}

STgTTR

FTRi

ÿfcTF7 3TFFFT ÿRnfeld ^{t FT FF}

FÿIFRIFK ^{FiT Flit 11}

(2) fM\

cijRd ^eÿ

fc|>ÿcS^{FTFTTT(l) eÿÿd4d}

FFÿFTÿ^FF?t dR FTT4

F?t ^vjIM

FTctt

FÿRfiÿ $

fcR5TF

FFTH FcTT3Tf

FF

3TFTR^fÿFT

FT1R ^|

(3) ^FFFF4tÿ

STF ^FRT

TTFRF F?t FfcT ÿTF TTFRET

oqReT ^F?t

FTIR ^|

(4) FFFF^Ftÿ

STF feR FV Rr°tF ^ÿ

FTMFlRd

czrfcfF ^"ÿ4TTFRF F?t

FlfÿT

F?t fcTRr ^ÿ

#F RrT ^ÿ3TFTFTeTTRlFfcr^Fft

3l4teT^FRTTFFF

1¹

(5)

_ ÿTtt

3rfteT

FT FTenfÿRfeT FF^RpfF

3tf4F

#FT:

FTÿTTTTTF

48.(l)

vjIÿiRj

f - RlFfReT

t

cRFRwieTF ÿeTTÿTTRTF^FtÿÿFEFFÿ

FFFft ^{ÿ #£f}

FiÿtT 3TgTTTTTF FFTF T#FT^I

RTÿfcRTFt' ^{F?t 49.}[LbcH6M ^ÿ

feR ^{eTTÿRtFF 7ÿ}

Rr ^{fÿtFEF FFÿF FTFFFÿT}

RffteT^{FTfR $ ?tct} tF

FFFcTT mRP|FF

3EFT4TT ^{FFT RRFF ÿ 3TÿW}

RwRÿlelF ^RRftFFÿ

Rr

PlÿRkl ^{fRfT vfft} FFÿF 7ÿ STgTTR %T

#ft FrfÿTFTÿt 50. srRtRnFF,

3t?ftÿtt fft^Wÿffÿftfftf^ÿcrgrr

RtRtf

Rrtÿtft fttÿ f%r1t fef FFTF FT FFFT 7ÿ

Rr?

eTTÿFFÿF RRft

FTTTFcT ÿ

ÿ ÿ

FFFÿI ^FFTF

#FT I _ FTFtfÿTeT 51. FTF FFtt 4t TRF

TTTFFT, fÿTFfÿTTTFTF

FTFFTF

FTTFTF FT

3EF ÿ Rÿc|RlFldF

Fÿt FtFTFTTJ

MIFlRld FtFTFT3ff ^{ÿ Rr fÿTFTFT #ft IRp#}

RlÿRlFldF ^FTTT

PlÿFlRd ^1%FTulRFI, ^ÿTT 3TRrRrFF ^ÿfÿTtt

FfeTcÿeT ^FTcTÿ

ÿ ÿ^4tFTmRRfF^FT

3EFT4?T ^ÿFgeT

fcfe- (Fi) ^ÿTT

FT?" F?t FTFT TtRt Fit

Rÿc|RlFldF

SM

RÿclRÿldF

RrRt ^ÿ3TeET ^TST

FTTRFT

?TTFF ^FFtF

cÿFef ^?TTFÿTF ^ÿ

f%FT dRFI:_ (TF) FtFTFT ^$

RmTFF ^ÿ

feR

3Et%F TFTFi F?t F# FTFtRlcT

TTFFF

FTTT RmfRcT RETFF FF TTcff ^Ft3TgFFT^F?tFTTFF

I_ fÿFT

FTTft

52. cgeTTMeT

TFF F?t #TFT ^ÿFT

TW

TTTFFT F?t

RTFFRnFT

"ÿ4

Rt4?T

FfRt

FR

t

FTt FRÿ

F?t

RÿclRÿldF ^ÿF?TTTTF,

feted"

FT frte FR4aFITefT ^ÿFTTFTFFi FT TEMf Ft 3ltT TTfcFcT

fctrtF ^WfcRFRtFTTFTF ^$

TTffeT ^ÿFTftFTÿ

ÿPlRdd ^FRFTfÿTFfÿWeTF ^F?tTEFfeT ^FF

FFTF

I

fcTTFfcRrTeTF ^{53. TIFF}TTTFFT fÿRft

FTTÿTTFit

fÿETTF,

3TRRJFFT,

TTFieF ^FTfeTTFfctTTTdF^F?t

f%Tft

F>l4c|l41 3Tr4?T ^FitFft

RrermfcTeT FR4

TRFFft^WF$

3TT4TT

FFFRET

FivEt^{Fft% FFcÿ}HdlÿFK

?TT fÿEFFTÿt

StRtRrET FT fRRtFE,

RrRFF

FT

3EFt4tT

FT

TTFF

TTTFFT F?t

ÿttfer

Ft

3E3TFT

Fÿt

f:

FRÿ

F?f

FFt

f%

ÿTIT

3rRTTFTR

ÿ

ÿ4

TTFF

TTTFFT ÿT?t

UTdlRld

FFÿFTÿ ^7ÿ

fcESÿ TTfcRT fctTFRteTTFTF Fft ^FF

W

FTFTR

441 I

[PART ^IVDELHI

GAZETTE

:EXTRAORDINARY¹⁶

54.

TEW

cffTR

3ETcfM,

WET TTfacr

O

'

DEPARTMENT ^OF

LAW, JUSTICE AND LEGISLATIVE

AFFAIRS

NOTIFICATION

Delhi, ^{the26th May,}

2020

No. F.14(65)/LA-2020/cons21aw/82-91.^—The

following Act

of the

Legislative

Assembly

of the

National Capital

Territory ^ofDelhi received^theassent^{of theLt.}

Governor^ofDelhi^onthe

26th

February,

2020 ^and

is

hereby published ^for

general

information: -

"THE

DELHI SKILL

AND

ENTREPRENEURSHIP UNIVERSITY ^ACT,2019

(DELHI^ACT04OF

2020)

(As

passed

by ^the

Legislative

Assembly ^{of the}

National Capital Territory^of

Delhi^onthe3rd December ,2019) [26th February, 2020] An ^Acttoprovide

quality education

in

applied

sciences

and

skill

education

in various

disciplines

of education and to take

advantage

of demographic

dividend;

design and

impart skills oriented programmes ^to

address

the challenges of developing,

trained^and

employable

human resource^fornational

growth. BE ^it

enacted ^by

Delhi

Legislature ^of

the National

Capital Territory ^of

Delhi

in ^theSeventieth

Year^of the

Republic

of

India^as

follows:-

1. Short

title,

extent^andcommencement (1)

This Act^maybe called the Delhi Skill^and Entrepreneurship

University ^Act,

2019.

(2) It shall come into force on such date^asthe Government may, by notification in

the

official Gazette,

appoint.

2.

Definitions:

-

In this Act, unless

the context otherwise requires

- (a)"Academic Council"

means the Academic Council of the

University; (b)"Academic Staff" means such categories of staff^asare

designated by the Statutes^tobe the

academic

staff

of the University;

(c) "Board" means the

Boardof Management

of

the

University; (d)"Campus"

means^theunit

established ^orconstituted

by ^the

University^formaking arrangements for instruction, or research, ^orboth

within ^theterritorial

jurisdiction ^ofNational Capital

Territory^ofDelhi;

(e) "Competency"

means the

ability ^touse

acquired

knowledge

and

learning

and

development

of character for performing ^{ajob role}successfully ^and

efficiently;

(f) "Center"

means the Center established^ormaintained

by

the

University;

(g) "Certificate" means^suchaward granted by

Delhi

Skills^and

Entrepreneurship

University certifying ^thatthe recipient has

successfully

completed ^a

course^ofstudy^asprescribed; (h)"Chancelfor",

"Vice Chancellor"^and"Pro-Vice

Chancellor"^meanthe

Chancellor, ^theVice

Chancellor and the Pro-Vice Chancellor ^ofthe University;

(i) "Controller of Examinations"

means Controller of

Examinations

of

the

University; (j)

"Controller^ofFinance" means Controller ofFinance of ^the

University; (k)"Court" means the Court of the University;

GAZETTE^:EXTRAORDINARY ¹⁷

(1) "Credit Framework" means the

framework,

developed

by the

University,

built ^onmeasured units

of education,

skills^andlearning

credits ^forastudent ^toachieve^the

competency^for

performing^{ajob role}successfully ^or efficiently;

(m)

"Curriculum

package"

means the competency based curriculum

package consisting

of

syllabus, textbooks, student's manual,

trainers

guide,

training manual,

assessment^andevaluation

guidelines ^andallsuch material,

including

electronic material, required ^to

impart

skills education ^andteaching ^to

prepare ^astudent ^to

acquire the

performance

outcomes, skills

and

competencies

required

of^a

person

engaged ^or

likely^tobe

engaged,

in^a particular^job

role; (n)

"Dean,

" means the Dean of

the University. (o)"Degree"

means

any such

degree,^{as may}be

specified

by the

University

Grants

Commission,

by notification in ^theOfficial Gazette, under section ^22ofthe

University

Grants Commission Act,

1956; (p)"Delhi"

means^the

National

Capital Territory of Delhi; (q)"Department"

means^anAcademic Department within ^aFaculty;

(r) "Diploma"

means

such

award,

not being a degree, granted

by

the

University

certifying

that the

recipient

has successfully

completed a course^of

study^as

prescribed; (s)

"Employee"

means

any

person appointed

by

the

University;

(t) "Faculty" means a Faculty

of

Studies of

the

University;

(u) "Finance Committee" means the Finance

Committee

of the

University; (v)

"Government" means Lieutenant

Governor of the

National Capital

Territory of Delhi

appointed

by

the President under article ²³⁹

and designated ^assuch under article ^239AAof

the

constitution; (w)

"Hall" means a

unit

of residence or of corporate life for

the

students

of the

University; (x)

"Institution" means an academic institution established ^or

maintained

by

the

University; (y)

"Instructors" means

persons appointed

specifically for

imparting skills

in

their

specialized

zones;

(z) "Misconduct" means a misconduct prescribed ^by

the Statutes and the Ordinance; (aa)

"National

Occupational

Standards"

means

National

Occupational

Standards

developed

by

Sector Skill Councils concerned and defines the measurable

performance outcomes, skills^and

competencies required

of a

person engaged ^orlikely^tobe

engaged,

in a particular

job

role

forming

the benchmarks for education, training ^or

recruitment for

particular

employments; (ab) "National

Skill

Development

Agency" means the National

Skill

Development Agency notified as

such

by the

Central

Government; (ac) "National Skill

Development Corporation:

means National

Skill

Development Corporation notified as such ^by

the

Central

Government; (ad)

"National

Skill

Qualification

Framework" means the

qualifications assurance framework

for

skills, notified as such by the Central Government, based ^on

national

principles,

organizing qualifications

according

to a series of levels of

knowledge

and skills defined

in

terms

of

learning outcomes

regardless of how such

knowledge, skills or competency is required; (ae)

"Notification" means a notification published

in

the official Gazette; (af)

"Proctor" means the Proctor of

the

University; (ag) "Prescribed" means

prescribed

by the Statutes^or

Ordinances ^or

Regulations made under this Act; (ah) "Registrar" means the

Registrar of

the

University; (ai)

"School" means

a School of

Studies

of the

University; (aj)

"Skills"

means the qualification and competency achieved through

education^andlearning^for

performing^a job role successfully and

efficiently; (ak) "Staff' means all teaching

and

non-teaching

staff of the

University; (al)

"Statutes",

"Ordinances" and

"Regulations"^meantheStatutes,

Ordinances and

Regulations ^ofthe University;

17

(am)

"Teachers"

means

professors, associate professors,

assistant

professors

and such other persons ^as

may be appointed ^for

imparting

instruction,

teaching^orconducting

research ^{in the}University,^{or in any}

institution/centre maintained ^{by the}University

and ^aredesignated ^as

teachers by the

Statutes; (an) "University" means the

Delhi

Skill and

Entrepreneurship

University ^as

incorporated

under

this Act; (ao)

"University

Grants

Commission"

means University Grants Commission established under

the University Grants Commission ^Act,

1956.

3.

Incorporation

of the Universityr-(l) With effect

from such

date^asthe Government may, by notification

in the official

Gazette, appoint,

there shall be established ^aUniversity^{by thename ofthe}

Delhi Skill ^and Entrepreneurship

University, comprising^ofthe

Chancellor, the ^Vice

Chancellor,

the Pro-Vice Chancellors, ^the first members of ^theCourt,^theBoard^of

Management,^theAcademic Council^andthe Finance Committee^ofthe University

and all such persons ^{as may}hereafter be

appointed ^to

such

office^oras

members^solong^asthey

continue to hold

such office or membership; (2)The

University

shall be ^a

body corporate with

the^nameaforesaid

having

perpetual succession and ^acommon seal with power, subject ^tothe

provisions ^ofthis Act, ^to

acquire,

hold and dispose ^ofproperty and^tocontract and may, by

the said name, ^sueorbe

sued; Provided ^thatthe land

acquired

and building

constructed

with ^theassistance^oftheGovernment shall^notbe disposed without ^the

prior approval ^ofthe Government. (3)The University

shall be ^aCentre^forexcellence

engaged

in

teaching and

research

in

emerging

areas

of higher education ^with

focus^onbut^notrestricted^toEngineering,

Technology, Sciences,

Humanities^andSocial Sciences^and Management and shall promote inter-disciplinary

education and research^toachieve excellence in

these and committed fields;

4.

Jurisdiction:- ^Saveasotherwise

provided

by ^orunder this Act, the limits^ofthe ^area

within

which the University shall

exercise its powers, shall be

that ^oftheNational Capital Territory^ofDelhi;

5. Objects of ^theUniversity:-

The

objects

of the

University

shall

be ^- (a)to establish ^asa

world

class

institution

of

quality

in

applied

sciences andskills

education

recognized

by industry,

nationally

and

internationally; (b)to

develop

employable

human

resource and assist

in

placement for the

growth

and

development

of economy; (c)to

train persons in

the field

of applied

sciences and skill

proficiencies

and

competencies ^at

different levels designed on principles ^ofapplied sciences^andskills

education; (d)to

establish the world class standards of

training, teaching

and

integrated

research; (e)to

provide opportunities

for flexible learning systems and

provide ^a

platform

for

life

long learning

in

applied sciences ^andskill

development;

(f) to develop

linkages

with

industries ^to

provide applied

sciences^and

skills

education^{as per}their

requirements and

expectations; (g)to design

and implement

applied

sciences

oriented programmesjointly

with

industries; (h)to promote entrepreneurship

development initiatives

and^to

create inspiring ecosystem for

experimenting ideas;

(i) to ignite

the

spirit

of

innovation,

creativity and

experimentation;

(j) to maintain

transparency

of

highest

order

in

matters of admission,

appointments,

evaluation, accreditation, administration ^and

finance;

(k) to ^set

up business

incubators,

technology transfer company and innovation foundations;

(1) to publish

books, journals,

periodicals, reports, scholarly

articles

in

such areas^as

prescribed;

(m) ^todo

all

such

things^asareincidental, necessary ^orconducive^tothe

attainment of all^or

any of the objects of^the

University;

6. Powers and functions ^oftheUniversity:- The

University shall have

the

following powers and perform the following

functions, namely:-

18

DELHI

GAZETTE ^:EXTRAORDINARY ¹⁹

(i) to

comply

with

the

National

Skills

Qualification

Framework ^&the

framework

applicable ^tocourses of

applied sciences;

(ii) to

have

autonomy in

financial,

administrative

and academic mattersⁱⁿ

regard^tothe attainment

of

its

objects;

(iii) ^to

develop credit

framework

in

accordance

with

the

National

Occupational Standards

developed

by

such bodies ^{as may be}

specified,

by ^or

under, ^theNational Skills

Qualification

Framework^andframework

applicable ^to courses of

applied

sciences;

(iv) ^to

develop

curriculum

packages

for

each level and

each

skill ^{as maybe}defined, ^byor

under,

the National

Skills

Qualification

Framework^andframework

applicable ^tocourses^of

applied

sciences;

(v) ^to

define

norms and parameters of

applied

sciences,

skills

education,

teaching and instruction,

consistent with ^thecredit framework and curriculum

packages,

in

such

skills and allied

areas^asthe

University ^may

deem fit;

(vi) to

impart

instruction

in

accordance

with

the credit

framework and curriculum

packages,

in such skills and allied areas of

applied

science,^asthe

University^maydeem fit, ^{for the}

dissemination

of

knowledge

and skills training and consistent with

its objects;

(vii) to

impart instruction

in such branches of learning,

other ^than

skills, consistent

with

its

objects, ^asthe University may, from time ^to

time, determine;

(viii) to award

degrees,

diplomas,

certificates

and other distinctions that conform^tothe

provisions

of ^the University

Grants Commission ^Act,

1956, ^ortheNational Skills

Qualification

Framework,^{asthecase may be;}

(ix) to define norms of examination or

any other measure of assessment

of

knowledge and competency of^a student ^{or, or}

admission ^tothe

University;

(x) to conduct examinations or other

assessments

of

knowledge^or

competency, ^oraccredit the examination or

other

assessment

systems of

institutions

of skills

education,

as

the

University may,

from time^totime,

determine;

(xi) to

recognize industries

for purposes of

practical

training

of

students

in

skills and to define norms for recognition ^ofcompetency attained by ^astudent

in ^such

practical

training

in

industry ^forthe purpose^ofearning credits;

(xii) ^to

define

norms and measures^ofassessment for recognition ^or

prior

learning

and competency in

skills, based on relevant

experience ^atwork orⁱⁿindustry;

and^to

assign credits ^forsuch

prior

learning ^or

competencyⁱⁿ accordance

with the credit

framework;

(xiii) to lay

down norms for transfer of

credits to

promote

new

learning

opportunities

without

compromising on learning outcomes;

(xiv) to

institute education

in applied

sciences, skills education,

teaching or other academic positions, required ^{by the}

University,^withsuch

qualifications ^and

designations^{as it may}

deem fit, ^andto appoint persons

on tenure, ^termor

otherwise ^tosuch

positions;

(xv) to

appoint persons working or having significant

experience

or

working, in any

other

University or educational

institution

or

any industry,

possessing

the

required knowledge ^or

competency, as

adjunct, guest

or visiting faculty of

the

University on^suchterms and

for such duration^as

University ^may

decide;

(xvi) to

lay

down parameters

for assessment and accreditation

of courses

of

applied

sciences,

skill educators and

training

providers ⁱⁿ

accordance with

the norms

specified ^{by or}under the National

Skills

qualification Framework, ^or

intheir absence, ^suchnorms ^{as maybe}determined by^the

University;

(xvii) to create administrative and other posts and to

make

appointments

thereto;

(xviii) to

determine,

specify and receive payment^of

fees

and other

charges, as the University may deem fit, from students and any other person, institution,

industry or body corporate for instructions and other services, including

training,

consultancy

and

advisory

services,

provided

by

the

University;

(xix) to establish and maintain such infrastructure, including campuses and

training centres

within

its territorial

jurisdictions,

as

may

be

necessary for attainment ^of

its

objects;

(xx) to

undertake,

or cause to be undertaken,

such

studies

for assessment of courses, skill needs as

may be required ^{in the}future^andto

prepare^and

maintain ^a

database^of

courses^of

applied

sciences,

skills assessment^and requirements ⁱⁿterms^oftheemerging employment market ⁱⁿDelhi, nationally ^or

internationally, ^{asthecase maybe,} relevant ^tothe

instructions

imparted ^or

proposed ^tobe

imparted ^inthe

University;

(xxi) to

institute and award fellowships, scholarships,

exhibitions, prizes ^and

medals;

(xxii) to

collaborate

with ^any

other

university^orinstitution in

offering

joint degree programmes for bridging, education ⁱⁿ

applied

sciences, skill education

with

higher

education;

19

GAZETTE :EXTRAORDINARY ²⁰®

(xxiii) ^to

partner with

institutions^andindustries

for

creating ^andoperating

centres^andprogrammes.

(xxiv) to

promote international collaboration ⁱⁿ

applied

sciences^andskills education

with

institutions ^of applied

sciences ^forthepurpose ^of

developing competency, knowledge^and

ability ^to

global

standards;

(xxv) ^to

promote ^a

spirit ^of

entrepreneurship

in skills amongst youth;

(xxvi) to establish,

maintain

institutions,

centres,

campuses^{and such}

other centres^of

education, research, training and extension ^asdeemed

appropriate

by ^the

University;

(xxvi) ^to

determine mode

and

standards

for admissions^tothe

University

which^mayinclude

examinations, evaluation ^or

any other

method^of

selection;

(xxvii) ^to

establish,

maintain^andmanage halls,

hostels,

residences ^{etc for the}residence of , staff,

students^and scholars; (xxviii) ^to

prescribe,

regulate ^and

enforce ^the

discipline ^andconduct ^of

students of ^the

University^andtomake arrangements for

promoting

their

health,

welfare

and cultural and corporate life;

(xxix) to regulate

the work and conduct

of

employees of

the University and take such

disciplinary

measures

in this

regard ^as

may deem

necessary;

(xxx) ^tomake arrangements for

promoting ^the

health^andgeneral

welfare of employees ^ofthe

University;

(xxxi) to

create any Reserve

Fund,

Insurance

Fund ^{or any}other special Fund whether

for

depreciation ^orfor repairing,

improving, extending^ormaintaining^{anyof the}

properties ^orrights^ofthe

University

and/or^forrecoupment of

wasting

assets^andforanyother purposes^forwhich ^the

University

deems ^it

expedient ^or

proper ^to

create ^or maintain ^such

Funds;

(xxxii) to

draw, make, accept, endorse^anddiscount

cheques,

notes^orother

negotiable

instruments; (xxxiii) ^toreceive

benefactions, donations ^andgifts

from

persons^and

organizations^andto

name, after them, such

chairs, institutions,

buildings

and the like^asthe University^maydetermine,

whose

gift^ordonation^tothe University ^is

worth ^suchamount ^{as the}

University^may

decide;

(xxxiv) to

acquire by

gift,

purchase,

exchange,

lease, ^hireorotherwise howsoever any movable or immovable property which may be necessary ^orconvenient

for

the

purpose of the

University

and^tobuild, construct, improve, alter, demolish,

repair

and maintain such buildings,

works and constructions ^{as may}be necessary for

carrying^outthe objects ^ofthe

University; (xxxv)to

borrow

money, with the

approval

of

the Government, for

the purpose of

the

University;

(xxxvi) to assess^theneeds

in

terms of subjects, fields of

specialization,

levels^of

education and training of technical and other manpower, both on short and long^termbasis,

and^toinitiate necessary programmes to ^meet

those needs; (xxxvii) to initiate

measures to enlist ^the

cooperation

of ^the

industry and other expert agencies to provide

complementary facilities; (xxxviii) to prescribe ^codeof

ethics, ^codeof

conduct^anddisciplinary rules

for ^its

employees

and

Code

of Discipline ^forthe students.

However, ^the

disciplinary

rules

for ^the

employees

should ^beonthe

line of

conduct

rules and

disciplinary

rules applicable ^to

employees

of Government; and

(xxxix) ^to

do all^suchthings^as

may^benecessary, incidental^orconducive^totheattainment^ofallor

any of ^the objects ^{of the}

Skills University.

7.

University

open ^toall

classes,

castes and creed:- (1)

The

University

shall

be open

to

persons

of

either sex or whatever race, creed,

caste or

class, ^tobe admitted

as

student

of the

University or^tograduate

thereat and

it

shall not be

lawful for

the University to

adopt

or impose on

any

person

any ^test

whatsoever

of religious

belief or

profession or political opinion

in

order^toentitle them^tobe admitted as

students

of

the

University,

in order^toentitle them to be appointed ^asa

teacher^ofthe

University^ortohold ^any

office therein. (2)Nothing in ^this

section shall be deemed to

prevent^the

University ^from

making any

special provision for

the appointment ^oradmission of

women^{or of}persons belonging^totheweaker sections of ^theSociety,

and ⁱⁿ

particular, of persons belonging

to the

Scheduled Castes and the

Scheduled

Tribes;

and

physically challenged. However, the provision prevalent

in ^theGovernment ofNational

Capital

Territory

of Delhi such

instructions

will be

followed;

8.

Training

and Teaching in ^the

University:- (1) ^Thetraining

and teaching

in

connection with

the

degree, diploma ^and

certificate

programmes

of ^the

University

shall^beconductedⁱⁿaccordance^withthe

Ordinances and Regulations;

20

[PART J V DELHI

GAZETTE :EXTRAORDINARY²¹

(2)The courses and curricula and the authorities responsible

for organizing

the

training

and

teaching of such courses and curricula shall be ^as

prescribed

by

the

Ordinances;

9.

Visitor ^ofthe

University:-

(1) The President of the

Republic

of India shall

be the Visitor of the

University. (2)Any

dispute

arising between the University

and^anyother

University

established

by

law in

Delhi,

may be referred to

the Visitor whose decision shall ^be

final and

binding^onthe

parties.

10. Chancellor ^{of the}University:-⁽¹⁾

The Lieutenant

Governor of

the

National Capital Territory ^ofDelhi shall be

the

Chancellor of the

University;

(2) The Chancellor shall,

ifpresent, preside ^overthe

convocation

of the

University

for

conferring degrees; (3)The

Chancellor^may

cause ^aninspection^tobemade ^by

such person ^or

persons ^ashemaydirect,^ofthe University,

its

buildings,

libraries

and equipment and^ofanyinstitution maintained ^by

the University, and^{also of}the examinations,

teaching ^andother^workconducted ^or

done ^bythe

University^andcause^an

inquiry ^{tobemade in the} like

manner inrespect^ofany

matter connected

with ^the

administration ^andfinances^ofthe

University; (4)The

Chancellor may offer such

advice^tothe

University ^as

he^maydeem ^fit

with

reference^tothe

result^of such

inspection ^orinquiry; (5)The University

shall

communicate^tothe Chancellor the action

taken ^or

proposed ^tobetaken ^on

such advice; (6)The

Chancellor may invite ^a

person ^or

persons^of

eminence ^toadvise

the

University in

relation ^toaffairs^of the

University ^asand when he

deems

it necessary.

11. Officers^oftheUniversity:-

The

following

shall be the officers^ofthe

University;

(a) the Vice-Chancellor; (b)

the ^Pro

Vice-Chancellors; (c)

the

Deans; (d)

the

Registrar; (e)

the Controller

of

Examinations; (f)

the Controller of Finance;

and (g)

such other

officers ^as

may be declared

by

the Statutes^tobe

the officers

of

the

University;

12.

Vice-Chancellor of the University:- (1)

The

Vice-Chancellor

shall be ^a

person of

eminence

having

rich

J

administrative and academic

experience; (2)The

Vice-Chancellor will be

appointed

by

the

Chancellor

of

the

University

J

(3)

The

Vice-Chancellor

shall be the

principal

academic and executive officer of the University and shall be responsible ^forproper administration^ofthe

University^andfor

imparting

instruction ^andmaintenance^of

discipline therein and ^giveeffect^tothe

decisions ^{ofall the}authorities ^{of the}

University^andallother

staff^ofthe

University

shall be subordinate ^to

him; (4)^The

Vice-Chancellor shall have the power ^todelegate^someofhis powers ^to

any of his subordinates under intimation ^toBoard^of

Management; (5)In

case the

Vice-Chancellor

is^on

leave, in

his absence, Pro-Vice

Chancellor

as

nominated

by

the Vice- Chancellor ^or

in ^hisabsence, ^{a Deanof the}

University ^as

nominated ^{by the}Vice-Chancellor shall

perform the functions of

Vice- Chancel lor; (6)In

the

event of

the post of the Vice-Chancellor

remaining vacant for any

reason, it shall be open

to the Chancellor to authorize ^asenior

regular

Professor ^intheservice^ofthe

University to exercise ^suchpowers, functions and

duties

of

the Vice-Chancellor ^as

the Chancellor may deem fit; (7)The

Vice-Chancellor

shall have

the power

of

the

Secretary of Government for purposes

of rules

in

the account code,

the

Fundamental

and Supplementary Rules

and

other Rules

of the Government in so far as they are applicable ^{or maybe}made

applicable ^totheconduct ^{of the}business ^ofthe

University, subject ^totheadditional power that may be

delegated by

the

Board^of

Management ^from

time ^to

time; (8)The

Vice-Chancellor

shall

have the power ^toincur

expenditure

in accordance with ^the

procedures ^{as maybe} prescribed

by

the

Board of

Management, subject^tothe

budget provisions made for the specific purpose and^for expenditure

charged ^onworks^the

Vice-Chancellor

shall ^havethepowers^{of the}Chief

Engineer ^{and the} Superintending

Engineer^as

per ^CPWDWorks Manual ^till

such time these posts ^are

created

and filled^up;

[PART ^IVDELHI

GAZETTE ^:EXTRAORDINARY ^'

22

# (9)The

Vice-Chancellor

shall

have the power ^to

re-appropriate

funds

with respect ^to

different items

constituting the

recurring budget^{up toa}

prescribed

limit ^as

prescribed ^bythe

Board ^ofManagement^foreach

item provided ^that such

re-appropriation

will ^notinvolve ^anyliability ⁱⁿfuture

years, every

such

re-appropriation

shall,^be

compulsorily reported ^tothe

Board ^of

Management,ⁱⁿ

the ^next

meeting;

(10) The Vice-Chancellor shall have the power ^towrite off irrecoverable losses upto prescribed

limit

of Government Rules/

norms of

irrecoverable value

of stores lost ^or

rendered unserviceable due^tofair wear^andtear according to the powers vested

in^Headof

Department^ofGovernment, ^as

per Government

rules/norms,

and

subject

to such

stipulations ^{as maybemade by}

the Board^of

Management, ^fromtimeto

time;

(11) The

Vice-Chancellor

shall have the power ^to

employ

technicians,

workmen

and

administrative

and management staff reporting ^to

the academicians

paid

from

contingencies involving emoluments not exceeding the approved

rates^ofthe Government, ^and

the^saidstaff should ^{only be}

engaged against

the

vacant

sanctioned posts;

(12)

The Vice-Chancellor

shall have the power ^tosend members of the staff for training or for a

course

of instruction ^ortoattend^anyconference^orsymposium^orworkshop

within

India^orabroad ^andpay

the

registration fees ^and

sanction

expenditure ^ofthe concerned staff:

>

Provided ^thathisowntravel outside India^foranyoftheabove purposes/

official^duty

would^haveto be sanctioned ^by

the Chancellor before the journey:

>

Provided^thatViceChancellor ^can

approve^hisown

travels within

India^forthesame

purposes.

(13)

The Vice-Chancellor

shall have the

power ^tosanction remission^or

reduction

of rents for buildings rendered wholly or partially unsuitable^on

the recommendation ^ofthe Finance

committee;

(14)

The Vice-Chancellor

shall have the power ^tosanction temporary allocation of any building for any

purpose other than that for which

it ^was

constructed; but

in ^{any case}

it

will ^not

be for commercial use;

(15)

The

Vice-Chancellor may, ^athis

discretion,

constitute

such

Committees^ashe may consider

appropriate;

(16) ^Inemergent cases, the

Vice-Chancellor^mayexercise all

the powers of the Board of management,

Senate and Finance

Committee and put up in

the

respective

Bodies of the action taken

in the next

meeting; >

Provided^thatifauthority concerned^{is ofthe}opinion ^thatsuch

action

ought^{not tohavebeen}

taken,^itmay refer the matter^tothe

Chancellor,

whose decision thereon shall be

final; >

Provided^thatany

person^{in the}service ^{of the}

University ^{who is}

aggrieved^{by this}action taken ^{by the} Vice-Chancellor

under this sub-section

shall, ^havethe

right^toappeal against ^such

action to^theBoard of Management within

sixty^daysfromthe

date^onwhich^such

action ^is

communicated^to

him ^and

thereupon the Board

of Management may, confirm,

modify ^orreverse the action taken by

the Vice-Chancellor;

(17) The

Vice-Chancellor

shall exercise such other powers and

perform

such other

functions

as

may be prescribed ^bytheStatutes^and

the Ordinances;

13.

Pro Vice-Chancellors of ^the

University- ⁽¹⁾Every

Pro

Vice-Chancellor shall be

appointed

by

Board of Management (BOM) in

such manner, ^onsuch emoluments and other conditions of

service,

and

shall exercise

such powers and

perform

such functions, ^{as may}be prescribed; (2)The ^Pro

Vice-Chancellors

shall

perform ^such

duties ^and

exercise such

functions

and powers

as

the Vice-Chancellor ^mayspecify generally ^{or in}

individual cases^and

shall assist^theVice-Chancellor on academic and administrative matters;

(3)The ^termofthePro

Vice-Chancellors

shall be co-terminus

with

the term of

Vice-Chancellor;

14. ^TheDeans:- Every ^Dean

shall

be

appointed

in

such manner, and

shall

exercise

such powers and

perform such duties ^{as may}

be prescribed;

15. The

Registrar-

(1)

The

Registrar

shall be appointed

by Board of Management

(BOM)

in

such manner,

on such emoluments ^and

other conditions of service, ^andshall exercise

such powers and

perform

such

functions,

as

may be

prescribed;

(2) The Registrar empowered by

the Board

of

Management

shall have the power

to enter

into

and

sign agreements and legal

documents and authenticate records on behalf of the

University;

(3)

The

Registrar shall act as the custodian of

records;

16. Controller of Examinations-The Controller of

Examinations

shall be appointed by

the Board of Management in

such manner,

on such emoluments and other conditions of

service,

and shall exercise such powers and perform such functions ^as

may be

prescribed;

IV _ DELHI

GAZETTE ^:EXTRAORDINARY _ 23_

17. ^TheController^ofFinance -The Controller of

Finance

shall be

appointed

by

Board of

Management (BOM) in such manner, ^onsuchemoluments and other conditions^ofservice and shall exercise^suchpowers and perform ^such duties ^{as maybe}prescribed;

18. Other officers:-

The manner^of

appointment,

emoluments, powers and

duties ^oftheother

officers

of

the University

shall^besuchas

may be prescribed;

19.

Authorities ^ofthe

University:- ^Thefollowing

shall be^theauthorities

of

the

University, namely:-

(1)

The Court;

(2)

The Board

of

Management;

(3) The Academic Council;

(4) ^TheFinance

Committee;

and

(5) Such other authorities^{as may}be declared

by

the

Statutes ^tobe the authorities

of

the

University;

20. ^TheCourt:-(l)^TheCourt shall

be the supreme authority ^oftheUniversity

and shall

consist

of

the following persons

namely:-

(a) Chancellor, who shall be the chairperson; (b)Minister ^of

Training&

Technical

Education

of ^the

Government

(ex-officio); (c)Vice-Chancellor

(ex-officio); (d)Pro

Vice-Chancellors

(ex-officio); (e)Principal Secretary/Secretary

(Training and

Technical

Education)

of^theGovernment

(ex-officio); (f)

Principal

Secretary/Secretary (Higher

Education)^{of the}Government

(ex-officio); (g)Principal Secretary/Secretary

(Finance) ^oftheGovernment

(ex-officio); (h)Two

eminent persons in the disciplines of engineering,

technology,

sciences,

humanities,

social sciences and management, nominated

by the Government;

(i) One

representative

of alumni of the

University^to

be nominated ^by

the

Vice-Chancellor ^{for a}

period

of^two years;

(j) Four

Deans^ofthe University ^as

nominated ^by

the Vice-Chancellor; (k)Two

Heads of Departments

as nominated

by ^the

Vice-Chancellor;

(1)

A member of

non-teaching

staff^tobe

nominated

by

Vice-Chancellor

by

rotation for^atenure of^one

year;

(m) Registrar

-

Member- Secretary (ex-officio);

(2) ^Theterm of office of

the nominated members of

the Court, other than

ex-officio members,

shall^bethree years;

(3)

Where ^a

person has become ^a

member

of Court

by

reason of the office or

appointment he

holds,

his membership

shall

terminate ^whenheceases to hold that office or appointment; (4)A member of the

Court

shall cease ^tobe ^a

member

if

he resigns^orbecomes

of

unsound

mind, ^orbecomes insolvent or is convicted of ^a

criminal

offence involving moral turpitude;

(5)A

member shall

also cease

to be member

ifhe accepts ^afull time

appointment

in another University, ^orif he not being an ex-officio member fails to attend three consecutive meetings

of the

Court;

(6)A

member

of the Court, other

than ^anex-officio

member, ^mayresign

his

office by ^a

letter addressed^tothe Chancellor and ^such

resignation

shall

take

effect ^{as soon as}

it ^{has been}accepted ^{by him;} (7)Any vacancy in

the Court shall be filled

by

nomination

by

the

respective nominating authority

and^on

expiry of the period

of the vacancy such nomination

shall cease^tobe

effective;

21. Powers, functions^andmeetings

of^the

Court- ⁽¹⁾Subject^tothe

provisions ^of

this

Act,

the Court

shall review, ^fromtime ^to

time, ^thebroad

policies and programmes^oftheUniversity

and suggest measures for improvement and

development of the

University,

the

Court shall^havethefollowing

other

powers and functions namely:^-

(a) to consider

the broad

policies ^{or any}proposed modification thereof

by

the Board of

Management;

(b) ^toadvice ^the

Chancellor in respect of ^any

matter which^maybe referred^to

it

for

advice;

and

[PART IV DELHI GAZETTE

:EXTRAORDINARY ^{' 24}

#

(c) to perform

such other

functions^{as may}be

prescribed. (2)The Court shall

ordinarily^meetatleast^oncein every calendar

year, and that meeting

of

the Court shall be called ^bythe

Registrar with ^the

approval

of^the

Chancellor; (3)For every meeting of the

Court, normally fifteen days

notice shall be given; (4)One halfof

the

members existing^onthe rolls of the Court shall

form the quorum; (5)Each

member shall have ^onevoteand

if there^beequality

of votes^{on any}question^tobedetermined ^by

the Court, Chairperson

of the Court shall,

in

addition,

have^a

casting vote; (6)In case of difference of

opinion

among the

members,

the

opinion

of the majority shall prevail;

22. ^TheBoard ^ofManagement-(l)

The Board

of Management shall be the

principal

executive

authority of

the University

and, ^as

such, shall^haveallpowers

necessary ^toadminister^the

University subject ^tothe

provisions

of

this Act and the

Statutes made there

under, and^maymake Ordinances

and Regulations for that purpose and

also

with respect ^tomatters provided

hereunder; (2)The Board shall consist

of the

following persons,

namely ^- (a)Vice-Chancellor ^:

Chairperson (ex-officio); (b)Pro Vice-Chancellors

(ex-officio); (c)Two

eminent persons from the

disciplines

of

engineering,

technology,

science, humanities,

social sciences and management

to be nominated

by

the

Government ^onthe recommendations of

the

Vice-Chancellor; (d)Two

eminent

persons from ^theIndustries^or

Organizations ^tobenominated ^bythe Government^onthe recommendations ^{of the}

Vice-Chancellor; (e)A

representative

of

University Grants Commission

(UGC); (f)

A representative

of All

India

Council for Technical

Education

(AICTE); (g)Principal

Secretary ^orSecretary, Technical Education ^oftheGovernment (ex-officio); (h)Principal

Secretary ^or

Secretary, Finance ^of

the Government (ex-officio); (i)

Principal

Secretary ^orSecretary, Higher

Education of the Government (ex-officio);

(j) ^FourDeans of^the

University ^asnominated

by

the Vice-Chancellor; (k)One

person of eminence who is

alumni,^asnominated ^by

the Vice-

Chancellor;

(1) Two Heads ofDepartments ^asnominated^bythe

Vice-Chancellor;

(m) Registrar ^-

Member-Secretary (ex-officio);

(3) Where ^a

person has become ^a

member of

the Board

by reason of the office^orappointment he

holds,

his membership

shall terminate^{when he}ceases^{tohold that}

office^or

appointment; (4)The term of office of the nominated

members

of ^the

Board,

other^thanex-officio members, shall^bethree years but they ^are

eligible

for re-nomination for

maximum

of total^two

tenures; (5)A member of the Board shall

cease^tobe^amember, if

he resigns^orbecomes

of unsound

mind,^orbecomes insolvent or is convicted of ^a

criminal offence

involving moral turpitude; ^A

member, ^whois

employee ^ofthe University

shall also cease to be

member,

if

he accepts^afull time

appointment ⁱⁿ

another University ^orif he not

being an

ex-officio

member,

fails to attend three

consecutive

meetings of the Board without taking

prior approval of the Vice-Chancellor;

(6)A

member

of the

Board,

other

than^an

ex-officio member^mayresign

from his office

by ^a

letter

addressed^to the Chairperson, Board of Management and

such resignation shall take effect,^{assoon as,}it

has been accepted ^by him;

(7) Any

vacancy

in the

Board

shall be

filled by

nomination by

the

respective

nominating

authority

and on

expiry of the

period

of the vacancy such nomination

shall cease^tobe

effective;

23.

Powers,

functions and

meetings of

the

Board of Management-(l)

The Board shall have the

following powers and

functions, namely: - (a)to consider

and pass resolutions^onthe annualreport and the annual accounts of the University and

the report of its auditors on^suchaccounts;

24

JV

DELHI

GAZETTE

:EXTRAORDINARY ²⁵

(ii) to exercise

all

financial powers and manage and regulate

the

finances, accounts, investment,

properties, business and^allother administrative

affairs^{of the}

University ^{and forthe}purpose, constitute committees ^and

delegate the powers ^tosuch committees^orsuch

officers ^ofthe University ^as

it^maydeem^fit;

(iii) ^toinvest^anymoney belonging ^totheUniversity, including^anyunapplied

income ⁱⁿ

securities ^{as itmay,} from ^timeto time,

think fit,^onthe advice of Finance Committee,

except land acquired ^or

buildings constructed with the assistance ^ofthe

Government, in which

cases, the prior approval

of

the Government shall be

required;

(iv) to enter into, vary, carryout^andcancel

contracts ^onbehalf of ^theUniversity and^forthatpurpose ^toappoint such officers ^asit^may

think

fit;

(v) to provide

the

buildings,

premises,

furniture, computers and apparatus and

other means needed

for

carrying on the work of

the

University;

(vi) to entertain,

adjudicate upon, and

if it

thinks fit,^toredress^anygrievances

of

the

officers,

the

teachers, the students and the employees of

the University;

(vii) to create

posts of all Groups ^on

the recommendation

of Senate and appoint persons ^toacademic^aswell as

other posts in the University;

(viii) ^toselect ^a

common^seal

for ^theUniversity;

(ix) ^to

lay

down

policy guidelines

for admitting "Foreign

students,

Persons of

Indian Origin

(PIOs),

the^Non- Resident

Indians

(NRIs)

and sponsored students" ^as

supernumerary against higher ^fee

prescribed ^{by itfromtime to} time;

(x) to exercise

such other powers and^toperform such other duties ^{as may}be

considered necessary ^or

imposed on it

by ^orunder this

Act;

(2) (a) The Board shall^meetatleast,

three times

in ^{a year}

and ^notlessthanfifteen

days notice

shall

be given for such

meetings; (b)The meetings ^ofthe

Board shall

be called

by ^the

Registrar

under instructions of the

Vice-Chancellor ^oratthe request of^notless

than

eight members

of the

Board; (c)One

halfof the members

of the Board shall form

the quorum ^at

any meeting; (d)In case of

difference of opinion among the

members, the

opinion of

the majority

shall prevail; (e)Each member of

the Board shall have^onevoteand

if there

be equality

of votes^on

any question ^to

be determined ^by

the

Board, the Chairperson ^{of the}Board ^or,asthecase

may be, the member presiding^overthat

meeting shall, in

addition, ^havea

casting vote;

(f) Every meeting

of the Board shall be

presided ^over

by ^the

Chairperson,

Board

of

Management, who

shall

be the

Vice-Chancellor ^of

the

University. ^Inthe absence of the Vice-Chancellor, ^a

senior-most Pro-Vice-Chancellor shall

preside over^the

meeting

of Board ^ofManagement,^andifthere^isno

Pro-Vice-Chancellor ⁱⁿ

the

University, senior-most ^Deanshall preside over the meeting;

(g) ^In

emergent cases,^the

Chairperson ^mayexercise^thepowers of ^the

Board ^of

Management ^and

inform ^the Board of the action taken by him ⁱⁿgood

faith^forits ratification ⁱⁿthe^nextmeeting^ofthe

Board

and the Board may either ratify the decision of the

Chairperson

or accept it with

modifications or reject it

and

in

the event of modification ^orrejection of^thedecision ^oftheChairperson^{by the}

Board, such decision shall stand

modified ^or rejected, ^{asthecase may}be, retrospectively i.e., ^{from thedateof}implementation ^{of such}

decision ^oftheChairperson;

(h) ^Ifurgent action

by the Board becomes necessary, the Chairperson, Board^of

Management,^maypermit ^the business to be transacted

by circulation

of papers ^tothe

members ^ofthe

Board, ^andthe

action ^so

proposed ^tobe taken shall not be taken unless

agreed to

by ^a

majority ^of

members ^oftheBoard^andthe action^sotaken

shall

be forthwith intimated to^allthe members of the Board ^andincasetheauthority

concerned

fails^totakeadecision, ^the

matter shall be

referred^tothe

Chancellor,

whose decision shall be final;

24. ^TheAcademic

Council:- ⁽¹⁾The Academic Council shall be the

principal academic

body ^ofthe

University and

shall,

subject ^to

the provisions of this Act, the Statues and the Ordinances,

have the

control and regulation of,

and be

responsible ^{for, the}

maintenance ^ofstandards ^of

instruction,

education ^andexamination

within ^the

University ^and shall

exercise^suchother powers^and

perform ^suchother

duties ^{as maybe}conferred^or

imposed upon^{it by the} Statutes;

(2)The Academic Council

shall have the right ^toadvise the Boardof

Management^onall academic matters; (3)The

constitution

of

the Academic Council

and the^termof office of its

members shall^beas

under:^-

(a)

Chairperson:

Vice-Chancellor

of the University

(ex-officio) ;

25

DELHIGAZETTE ^:EXTRAORDINARY ^{' 26}

0

(b) Pro Vice-Chancellors

(ex-officio);

(c) Four

persons,

who ^arenotemployees

of^theUniversity ^tobe

co-opted

by

the Academic Council^onthe recommendations ^{of the}Vice-Chancellor^fromamongst educationists,

scientists^orengineers^of

repute; (d)A

nominee

of the

University Grants Commission; (e)A nominee

of

the

All

IndiaCouncil for Technical

Education; (f)A

representative ^ofIndustries, ^asnominated ^bythe

Vice-Chancellor; (g)

All

Deans^oftheUniversity; (h)

Four Heads

of

Departments ^asnominated

by the

Vice-Chancellor;

(i) Four Professors of

the

University^asnominated by^the

Vice-Chancellor;

(j) One Associate Professor ^andone

Assistant

Professor^asnominated ^{by the}

Vice-Chancellor; (k)

Controller of Examinations;

(1) One person of eminence^whois

alumni, ^asnominated

by ^the

Vice-Chancellor;

(m) Two Student

representatives ^as

nominated

by

the Vice-Chancellor;

and (n)

Registrar-Member-Secretary

(ex-officio). (4)The term of the

members

of the Academic Council, other than ex-officio members, shall

be three years except the student representative,

inwhich case the tenure will

be for one

year;

25.

Powers,

Functions ^and

Meetings ^{of the}Academic

Council-(l)subject ^tothe

provisions

of

this ^Act, Statutes,

Ordinances

and

Regulations

and overall

supervision

of

the

Board,

the Academic Council shall manage

the academic affairs ^andmatters^{in the}University^andin

particular

shall^havethe

following powers^and

functions, namely: -

(i) to

report

on^any

matter referred^ordelegated ^to

it ^{by the}

Board;

(ii) to make recommendations ^to

the Board with regard ^tothe

creation,

abolition^or

classification ^of

teaching posts in the University

and the

emoluments

payable

and the duties

attached

thereto;

(iii) to^makerecommendations ^totheBoard

with regard ^tothe

creations^andabolition^ofvarious

faculties ^of studies ^andacademic Departments;

(iv) to

promote research

within

the

University

and to

require

from

time ^to

time, report on such research;

(v) to consider

proposals submitted

by the teachers^onthe academic

activities;

(vi) to lay

down policies

for admissions to the

University;

(vii) to recognize

diplomas ^and

degrees

of other Universities ^and

Institutions ^andto

determine their equivalence in

relation^tothe

diplomas^and

degrees ^{of the}Universities;

(viii) to fix, subject to

any conditions

accepted

by

the

Board, ^the

time,

mode and

conditions

of the competition for

Fellowship, Scholarship and

other prizes and^to

recommend ^foraward^ofthe same;

(ix) to

appoint

examiners^and

moderators, ^{and if}necessary ^toremove^themandto

fix their fees, emoluments, travelling and other allowances ^andexpenses;

(x) to recommend arrangements for the conduct

of

examinations and the dates

for

holding

them;

(xi) to declare

and

review

the result of the various

examinations ^orto

appoint

committees or

officers

to do so, and to make recommendations regarding

the conferment^or

grant^of

degrees,

honors, diplomas,

licenses,

titles

and marks of honor;

(xii) to recommend stipends, scholarships,

medals and

prizes ^andto make other awards ⁱⁿ

accordance

with

the regulations and such other conditions^as

may^beattached^tothe

awards;

(xiii) ^to

approve ^orrevise^the

syllabus ^forthe

prescribed

courses^ofstudy

and lists ^of

prescribed

or recommended ^textbooks and^todecide for

publishing

of

books

by the

University;

(xiv) to

approve^such

forms ^and

registers^asarefrom^timeto

time,

required

by ^theordinances and

regulations;

(xv) to formulate,

from time to

time,

the desired standards

of

education

to be adhered

in

drawing up the curriculum ^and

syllabi ^for

being taught ⁱⁿthe

University;

[PART ^[V

DELHI

GAZETTE ^:EXTRAORDINARY²⁷

(xvi) to

perform, ⁱⁿ

relation to academic matters,^allsuchduties ^{andto doallsuchacts as}

may^benecessary for the proper carrying out^of

the provisions of ^thisAct^andtheOrdinances^and

Regulations ^madethere under;

(2)

(i) The Academic

Council

shall meet as often^as

may be necessary, but not less than three times,

during ^an academic year;

(ii) One half of the existing members of the Academic Council

shall

form the quorum for^ameeting

of^the Academic

Council;

(iii) In case of difference of

opinion

among the members, ^the

opinion ^{of the}majority shall

prevail; (iv)

Each

member

of ^the

Academic

Council, including

the

Chairperson

of the Academic

Council,

shall have^one vote and

if

there be

an

equality

of votes on

any

matter to be

determined

by

the Academic Council,

the

Chairperson shall ⁱⁿ

addition,

have ^a

casting vote;

(v) Every meeting

of the Academic

Council

shall

be

presided ^overby

the

Vice-Chancellor

and in the absence of Vice-Chancellor, ^thePro-Vice Chancellor ^asnominated ^by

the

Vice-Chancellor,

will

preside ^themeeting ^andin ^his absence,

senior^mostDeanwill

preside ^overthe

meeting; (vi)

If urgent action by^theAcademic

Council

becomes necessary, the

Chairperson

of^theAcademic

Council may

permit the

business^tothe transacted by circulation

of papers ^tothe members of

the

Academic Council and the action

proposed ^tobetaken shall^notbe

taken unless

agreed^{to,by a}

majority ^ofthe members^{of the}

Academic Council, and the

action^astaken

shall

forthwith ^beintimated^toallthe members ^{of the}Academic

Counciland

in ^case the

authority concerned

fails

to take ^a

decision,

the matter shall be referred^tothe

Chancellor

whose decision shall be final.

26. ^The

Schools ^of

Studies: -(l)There

shall

be

such number

of the Schools of Studies^asthe

University^may determine ^fromtimetotime. (2)The

constitution, powers and

functions of

the Schools

of

Studies

shall be such as

may

be

prescribed.

GAZETTE

:EXTRAORDINARY _^{' 28}

#

(f) to^give

its views and ^tomake recommendations ^tothe Board of

Management^{on any}financial

question affecting

the University

either ^on

its ^own

initiative ^oron

reference from the Board of

Management;

(g) ^torecommend the

investment of^anymoney belonging ^to

the

University, including any

unapplied

income,

in such securities ^asitmay,

from time ^to

time,

think^{fit, or}

in

the

purchase ^orimmovable property in

India,

with

the like power of varying such investments ^fromtime^totime. (4)The

Finance Committee shall

meet,^atleast, four times in^a

year; five members of the Finance Committee shall form ^thequorum ^{at any}meeting;

(5)

In ^caseof difference of opinion

among the members,

the

opinion

of

the

majority of the members present shall

prevail;

GAZETTE

:EXTRAORDINARY _29

(2) ^The

Board

may,^{from timeto}time,

make ^neworadditional Statutes ^{or may}

amend^orrepeal

the Statutes referred to in sub-section ^(1):

Provided that^theBoard

shall^notmake,

amend^orrepeal^anyStatutes

affecting ^thestatus, powers ^orconstitution of ^any

authority

of ^theUniversity

until such authority ^hasbeen

given^a

reasonable

opportunity

of

expressing

its opinion ⁱⁿwriting^onthe

proposed

change ^andanyoption ^so

expressed

within ^thetime

specified ^bytheBoard^has been considered by

the

Board.

(3)

Every^new

Statute ^or

addition ^tothe Statutes ^or

any amendment ^or

repeal

thereof shall

require

the

approval of

the

Chancellor, who^may

assent thereto ^orwithhold

his assent^or

remit

it ^tothe

Board for reconsideration

in

the light

of the

observations,

if^any,made

by him.

(4)

A ^newStatute^ora

Statute

amending^or

repealing ^anexisting Statute shall^notbe valid unless

it

has received the assent^ofthe

Chancellor, who

will

take^intoconsideration the

views^{of the}

concerned

department while

deciding the

matter.

31. Ordinances -(1) Subject to the

provisions

of this Act and

the

Statutes, the

Ordinances may provide for all or any

of the

following matters, namely:-

(a)

the admission of

students, the

courses of study ^and

the

fees therefore, the

qualifications pertaining^tothe award of

degrees

and

diplomas

and

other academic

distinctions,

the

conditions

for

the grant of

fellowship

and awards and the

like; (b)

the conduct

of

examinations,

including

the terms^and

conditions

of office ^and

appointment

of examiners; (c)

the conditions of residence

of

students ^and

their

general

discipline; (d)

the

management of