Haryana act 009 of 2003 : The Chaudhary Devi Lal University Sirsa Act, 2003 (9 of 2003)

Date: 2 Apr 2003

Department

Department of HIGHER EDUCATION

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CHAUDHARY DEVI LAL UNIVERSITY, SIRSA ACT, 2003

*[Haryana Act No. 9 of 2003]

{Published in Haryana Govt. Gazette(Extraordinary), April 2, 2003}

ACT

to establish and incorporate a (teaching-cum-affiliating University) at Sirsa to facilitate and promote higher education with special emphasis in emerging areas of Information Technology and Computer Education, Bio-technology, Environmental Studies, Technology and Management Studies, and also to achieve excellence

in these and connected fields.

BE it enacted by the Legislature of the State of Haryana in the Fifty-fourth Year of the Republic of India as follows:-

1. (1) This Act may be called Chaudhary Devi Lal University Sirsa Act, 2003

Short title and

commencement

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

2. In this Act and in all Statutes, Ordinances and Regulations made thereunder unless the context otherwise requires-

Definitions.

(a) "college" means a college maintained by, or admitted to the

privileges of, the University under this Act;

(b) "employee means any person appointed by the University,

and includes teachers and all other staff of the University;

(d) "institution" means an academic institution, not being a college,

maintained by, or admitted to the privilege of the University;

(e) "principal" means the head of a college, and includes, when

there is no principal, a vice-principal duly appointed as such and in

the absence of the principal or the vice-principal the person for the

time being duly appointed to act as the principal;

*1. Amended by Haryana Act No. 18 of 2008, received the assent of the Governor of Haryana on the 17^th April, 2008.

2. Amended further by Haryana Act No. 21 of 2008, received the assent of the Governor of Haryana on the 30^th April, 2008.

3. Amended further by Haryana Ordinance No. 2 of 2010, promulgated by the Governor of Haryana on the 29^th April, 2010.

(f) "recognised teachers" mean such persons as are approved by the

University for the purpose of imparting instruction in a college or an

institution admitted to the privileges of the University;

(g) "Statutes", "Ordinances" and "Regulations" mean respectively the

Statutes, Ordinances and Regulations of the University made under

This Act;

(h) "University" means Chaudhary Devil al University Sirsa as incorporated

under this Act; and

(i) "University teachers" mean professors, readers, lecturers and such other

persons as may be appointed for imparting instructions or conducting

research in the University or in any college or institution

maintained by the University and are designated as teachers by the Ordinances.

Incorporation 3. (1) There shall continue to be a body corporate by the name of Chaudhary Devi Lal University comprising of the Chancellor and the Vice-Chancellor of the University, and the members of the Court, the Executive Council and the Academic Council and all persons, who may hereafter become or be appointed as such officers or members, so long as they continue to hold such office or membership.

(2) The University shall have perpetual succession and a common seal with power to acquire, hold and dispose of property and to contract, and may by the said name sue or be sued. Territorial exercise of

Powers.

4. (1) The limits of the area within which the university shall exercise its powers shall be such as the Government may, from time to time, by notification, specify:

Provided that different areas may be specified for different faculties.

(2) Notwithstanding anything contained in any other law for the time being in force, any college situated within the limits of the area specified under sub-section (1) shall, with effect from such date as may be notified in this behalf by the Government, be deemed to be associated with, and admitted to, the privileges of the University and shall cease to be associated in any way with, or be admitted to, any privileges of any other University, and different dates may be notified for different colleges:

Provided that-

(i) any student of any college associated with, or admitted to, the other

University before the said date, who was studying for any degree or

Diploma examination of that University shall be permitted to complete

his course in preparation thereof and the University shall hold for such

students examinations in accordance with the curricula of study in force

in that University for such period as may be prescribed by the Statutes

, Ordinances or Regulations;

(ii) any such student may, until any such examination is held by the

University, be admitted to the examination of the other University

and be conferred the degree, diploma or any other privilege of that

University for which he qualifies on the result of such examination

5. (1) Notwithstanding anything contained in this Act or any other law, for the time being in force, no person or institution, other than the University, shall confer, grant or issue or hold himself or itself out as entitled to confer, grant or issue any degree, diploma or certificate in the specified areas of knowledge assigned to it within the territorial jurisdiction of the University which is identical with or is a colourable imitation of any degree, diploma or certificate conferred, granted or issued by the University.

Bar on conferring, granting

or issuing degrees,

diplomas or certificates by

unauthorized institutions.

(2) Contravention of the provision of sub-section(1) shall be an offence.

(3) Where an offence under this section has been committed by an institution, every person incharge of, and responsible to, the institution for the conduct of its business at the time of the

commission of the offence, shall be deemed to be guilty of the offence and shall be liable to be proceeded against as per the University rules.

(4) Notwithstanding anything contained in sub-section(3), where an offence under this section has been committed by an institution and it is proved that the offence has been committed with the consent or connivance of, or that the commission of the offence is attributable to any neglect on the part of any partner, director, manager, secretary or other officer of the institution, such partner, director, manager, secretary or other officer shall also be deemed to be guilty of that offence and shall be liable to be proceeded against and punished accordingly. Explanation- For the purpose of this section "institution"

means any body corporate and includes a firm or other association of individuals.

6. The University shall exercise the following powers and perform the following functions, namely:-- Powers and functions of

University.

(a) to provide for research and instruction in such branches of

Learning as the University may think it fit and take such steps

as it considers necessary for the advancement of learning and

dissemination of knowledge;

(b) to hold examinations and grant such degree, diplomas and other

academic distinctions or titles to persons as may be laid down in

the Statutes, Ordinances or Regulations;

persons in the manner laid down in the Statutes;

(d) to institute prizes, medals, research studentships, exhibitions and

fellowships;

(e) to receive gifts, donations or benefactions from the Government and to

receive gifts, donation and transfers of movable or immovable property

from transferors, donors, testators, as the case may be; and to create such

corpus fund with the donations so received for the welfare of the

University

(f) to institute principalships, professorships, readerships, lectureships, and to

create other posts of any description required by the University and to

appoint persons to such posts.

(g) to co-operate with educational and other institutions in India and abroad

having objectives similar to those of the University in such manner as may

be conducive to their common goals;

(h) to provide instructions, including correspondence and such other courses,

To such persons as are not members of the University, as it may determine

(i) to approve persons for imparting instructions in any college institution

admitted to the privileges of the University;

(j) to maintain colleges located within the limits of the area referred to in sub-

Section (1) of section 4 or, subject to the provisions of sub-

section (2) of that section, admit to its privileges colleges not maintained by the

University but located within the said area and to withdraw the same;

(k) to declare a college, an institution or a department as autonomous college

or institution or department, as the case may be;

(l) to borrow with the approval of the Government, on the security of the

Property of the University, money for the purposes of the University.

(m) to supervise, control and regulate the residence, conduct and discipline of

the students of the University and of colleges and institutions within the

jurisdiction of the University;

(n) to deal with any property belonging to, or vested in the University, in such

manner as the University may deem fit for advancing the objects of the

University;

(o) to assess the needs of the State and country in terms of subjects, fields of

specialization, levels of education and training of manpower both on short

and long term basis and to initiate necessary programmes to meet those

needs.

(p) to organize advanced studies and research programmes based on a deep

understanding of the trends in such branches of learning as the University

may think fit;

(q) to promote research, design and developmental activities that have

a relevance to social needs and the development programmes of the

State;

(r) to initiate measures to enlist the co-operation of industries and

Government employees to provide complementary facilities;

(s) to provide for continuous experimentation in imparting knowledge,

organization of training and preparation of text-books and other

instructional materials;

(t) to arrange for progressive introduction of continuous evaluation and

re-orientation of the subjects in educational measurement;

(u) to further entrepreneurial ability among its students;

(v) to educate the public with regard to the requirement of, and

opportunities for the advancement of learning and dissemination of

knowledge;

(w) to make special arrangements for the education of women students and

the students belonging to weaker sections of the society, in particular

Scheduled Castes and Scheduled Tribes as the University may consider

Desirable;

(x) to frame Statutes, Ordinances or Regulations and alter, modify or

Rescind the same for all or any of the aforesaid purpose; and

(y) to d all such things as may be necessary, incidental or conducive to the

the attainment of all or any of the objects of the University.

7. The University shall be open to all persons irrespective of sex, race, creed, caste or class; and no test or condition shall be imposed as to religion, belief or profession in admitting or appointing members, students, teachers, workers, or in any other connection whatsoever and no benefaction shall be accepted which in the opinion of the authorities of the University involves conditions or obligations opposed to the spirit and objectives of this provisions:

Provided that nothing contained in this section shall be deemed to prevent the University from making any special provisions in respect of weaker sections of the Society and in particular Scheduled Castes and Scheduled Tribes. University open to all

races, castes and creeds.

8. All teaching in the University shall be conducted by and in the name of the University, in accordance with the Statutes, Ordinances and Regulations made in this behalf. Teaching of University.

9. The following shall be the officers of the University, namely:- (i) the Chancellor, (ii) the Vice-Chancellor, (iii) the Registrar; and (iv) such other persons in the service of the University as may be declared by the Statutes to be Officers of the University.

Officers of University.

Chancellor 10. (1) The Governor of Haryana by virtue of his office shall be the Chancellor of the University.

(2) The Chancellor shall be the head of the University.

(3) The Chancellor shall, if present, preside over the convocation of the University for conferring degrees and meetings of the Court.

(4) The Chancellor shall have the right-

(i) to cause an inspection to be made, by such person or persons as he may

direct, of the University, its buildings, laboratories and equipment and

of any college or institution maintained by the University and also of

the examinations, teaching and other work conducted or done by the

University; and

(ii) to cause an inquiry to be made in like manner in respect of any matter

connected with the administration of finances of the University,

colleges or institutions.

(5) The Chancellor shall, in every case, give notice to the University of his intention to cause an inspection or inquiry to be made and on receipt of such notice, the University shall have the right to make such representation to the Chancellor as it may consider necessary.

(6) After considering the representation, if any, made by the University, the Chancellor may cause to be made such inspection or inquiry as if referred to in sub-section(4).

(7) Where any inspection or inquiry has been cause to be made by the Chancellor, the University shall be entitled to appoint a representative who shall have the right to be present and to be heard at such inspection or inquiry.

(8) The Chancellor may, if the inspection or inquiry is made in respect of the University or any college or institution maintained by it, address the Vice-Chancellor with reference to the result of such inspection or inquiry, and the Vice-Chancellor shall communicate to the Executive Council the views of the Chancellor and the action to be taken thereon as advised by the Chancellor.

(9) The Executive Council shall communicate through the Vice-Chancellor to the Chancellor such action, if any, as it proposes to take or has taken upon the result of such inspection or inquiry.

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

(11) Without prejudice to the foregoing provisions of this section, the Chancellor, may be order in writing, annul any proceedings of the University, which in his opinion are not in conformity with this Act, the Statutes or the Ordinance:

Provided that before making any such order he shall call upon the University to show cause why such an order should not be made, and if any cause is shown within a reasonable time, he shall consider the same.

(12) The Chancellor may, at any time, require or direct the University to act in conformity with the provisions of this Act and the Statutes, Ordinances and Regulations made thereunder.

(13) The powers exercised by the Chancellor under sub- section(11) and sub-section(12) shall not be called in question in any civil court.

(14) Any employee of the University who is aggrieved by the decisions of the Executive Council or the Vice-Chancellor in respect of any disciplinary action taken against him, may address a memorial to the Chancellor in such manner as may be prescribed by Statutes and the decision of the Chancellor shall be final.

(15) The Chancellor shall have such other powers as may be prescribed by the Statutes.

11.¹[(1) The Vice-Chancellor shall be appointed solely on academic considerations. He shall be a distinguished educationist having commitment to the values for which the University stands and abilities to provide leadership to the University by his academic worth, administrative competence and moral stature.]

Vice-Chancellor (1A). The Government shall constitute a Selection Committee consisting of one nominee of the Chancellor and two nominees of the Executive Council, which shall prepare a panel of at least three names, in alphabetical order, from which the Chancellor shall appoint the Vice-Chancellor, on the advice of the Government. The terms and conditions of service of the Vice- Chancellor, shall be determined by the Chancellor, on the advice of the Government.

(2) The Chancellor may, on the advice of the Government, cause an inquiry to be held in accordance with the principles of natural justice, and remove the Vice-Chancellor from office, if he is found on such inquiry, to be a person patently unfit to be continued in such office.

(3) The Vice-Chancellor shall hold office for a period of three years which may be renewed for not more than one term:

Provided that no person shall, be appointed to, or continue in, the office of the Vice-Chancellor if he has attained the age of²[68] years.

³[(4) If the Vice-Chancellor is unable to perform his duties owing to his temporary incapacity on account of illness or any other reason, or the office of the Vice-Chancellor falls vacant due to death or otherwise, the Pro Vice- Chancellor shall perform the duties of the Vice-Chancellor until the existing Vice- Chancellor is able to resume his office or until a regular Vice- Chancellor is appointed as the case may be. In the absence of both Vice-Chancellor and Pro Vice-Chancellor, the Chancellor shall make such arrangements for the duties of the Vice-Chancellor to be performed by some authority until Vice-Chancellor or Pro Vice-Chancellor joins.]

(5) The Vice-Chancellor shall be the principal executive and academic officer of the University and shall exercise general supervision and control over the affairs of the University and give effect to the decisions of all the authorities of the University.

1. Added by Haryana Act No. 21 of 2008, assented to by the Governor of Haryana on the 30^th April, 2008 and published in Haryana Govt. Gaz.(Extra.) May, 6, 2008.

2. Amended by Haryana Ordinance No. 2 of 2010, promulgated by the Governor of Haryana on the 29^th April, 2008 published in Haryana Govt. Gaz.(Extra.), April, 30, 2010.

3. Amended by Haryana Act No. 18 of 2008, assented to by the Governor of Haryana on the 17^th April, 2010 and published in Haryana Govt. Gaz.(Extra.), Apr 25, 2008.

(6) The Vice-Chancellor may, if he is of the opinion that immediate action is necessary on any matter, exercise any power conferred on any authority of the University by or under this Act, except in the matters involving creation or abolition of a Faculty, Department, or post, the matter involving appointment or removal of an employee:

Provided that the Vice-Chancellor before exercising powers under this section shall record in writing the reasons, why the matter cannot wait till the meeting of the authority concerned:

Provided further that if the authority concerned is of the opinion that such action ought not to have been taken, it may refer the matter to the Chancellor whose decision thereon shall be final. Provided further that any person in the service of the University who is aggrieved by the action taken by the Vice- Chancellor under this sub-section shall have the right to represent to the Executive Council within one month from the date on which decision on such action is communicated to him and thereupon the Executive Council may confirm, modify or reverse the action taken by the Vice-Chancellor. The employee shall be informed that the action has been taken under emergency powers.

(7) The Vice-Chancellor shall exercise such other powers and perform such other duties as may be prescribed by the Statutes or Ordinances.

Pro Vice -Chancellor 1 [11-A. (1) The Pro Vice-Chancellor shall be appointed by the Chancellor on the advice of the Government on such terms and conditions of service determined by him on the advice of the Government. He shall not be below the rank of a Professor.

(2) The Pro Vice-Chancellor shall hold office for a period of three years which may be renewed for not more than one term:

Provided that no person shall be appointed to, or continue the office of

the Pro Vice-Chancellor if he has attained the age of²[68]

years.

(3) The Pro Vice-Chancellor shall exercise such duties as are assign to him by the Vice-Chancellor.]

Registrar 12. (1) The Registrar shall be appointed by the Chancellor on the advice of the Government.

(2) The Registrar shall be Chief Administrative Officer of the University. He shall work directly under the superintendence, direction and control of the Vice-Chancellor. Other officers 13. The manner of appointment and powers and duties of other officers of the University shall be such as may be prescribed by the Statutes.

Creation of teaching 14. Notwithstanding anything contained in this Act, the University

and non-teaching posts.

shall not create any teaching and non-teaching post or revise the pay scale of the teaching and non-teaching employees without obtaining the prior approval of the Government.

Authorities of

University.

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

(i) the Court;

(ii) the Executive Council;

(iii) the Academic Council;

(iv) the Finance Committee;

(v) the Faculties;

(vi) the Academic Planning Board; and

(vii) such other authorities as may be declared by the Statutes to be the authorities of the University.

1. Inserted by Haryana Act No. 18 of 2008, assented to by the Governor of Haryana on the 17^th April, 2010 and published in Haryana Govt. Gaz.(Extra.), Apr 25, 2008.

2. Amended by Haryana Ordinance No. 2 of 2010, promulgated by the Governor of Haryana on the 29^th April, 2008 published in Haryana Govt. Gaz.(Extra.), April, 30, 2010.

16. (1) The constitution of the Court, and the term of office of its members shall be prescribed by the Statutes.

Court

(2) Subject to the provisions of this Act, the Court shall have the following powers and functions, namely:-

(a) to review, from time to time, the broad policies and programmes of

the University and to suggest measures for the improvement and

development of the University.

(b) to consider and pass resolution on the annual report, annual budget

and the annual accounts of the University and on the audit report

of such accounts.

Referred to it for advice; and

(d) to perform such other functions as may be prescribed by the

Statutes.

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

Executive Council

(2) The constitution of the Executive Council, the term of office of its members and its powers and duties shall be such as may be prescribed by the Statutes.

¹[Provided that the Pro Vice-Chancellor shall be the ex- officio member of the Executive Council.]

18. (1) The Academic Council shall be the principal academic body of the University and shall, subject to the provisions of this Act, the Statutes and Ordinances, co-ordinate and exercise general supervision over all academic policies of the University. ¹[ Provided that the Pro Vice-Chancellor shall be the ex- officio member of the Academic Council.]

Academic Council

(2) The constitution of the Academic Council, the term of office of its members and its powers and duties shall be such as may be prescribed by the Statutes.

19. The constitution and functions of the faculties shall be such as may be prescribed by the Statutes.

Faculties.

20. The constitution of the Finance Committee, the term of office of its members, and its powers and duties shall such as may be prescribed by the Statutes.

¹[Provided that the Pro Vice-Chancellor shall be the ex- officio member of the Finance Committee.]

Finance Committee

21. The constitution and functions of the Academic Planning Board shall be such as may be prescribed by the Statutes. Academic Planning Board.

22. Subject to the provisions of this Act, the Statutes may provide for all or any of the following matters, namely:-

Statutes and their scope

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

Bodies of the University as may be constituted from time to time.

1. Amended by Haryana Act No. 18 of 2008, assented to by the Governor of Haryana on the 17^th April, 2010 and published in Haryana Govt. Gaz.(Extra.), Apr 25, 2008.

(b) the classification, mode of appointment, powers and duties of the teachers

and the officers of the University;

Fund or insurance scheme for the benefit of the employees of the

University;

(d) the conferment of honorary degrees;

(e) the establishment and abolition of Faculties and Departments;

(f) the institution of fellowships, scholarships, studentships, exhibitions,

medals and prizes;

(g) the maintenance of discipline among the students ;

(h) the conditions under which colleges and institutions may be admitted to

the Privileges of the University and the withdrawal of the same;

(i) the delegation of powers vested in the authorities or officers of the

University; and

(j) all other matters which by this Act, are to be or may be provided for, by

the Statutes.

Statutes how made 23. (1) On the commencement of this Act, the Statutes of the University shall be those as set out in the Schedule:

Provided that the authorities of the University constituted under the Statutes framed before the commencement of this Act shall continue to exercise all the powers and perform all the functions under this Act till such authorities are constituted in terms of the Statutes set out in the Schedule referred to above.

(2) The Government or the Executive Council may, from time to time, make new or additional statutes or may amend or repeal the statutes in the manner hereafter provided in this section:

Provided that the Executive Council shall not make, amend

or repeal any Statute, 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 shall be considered by the Executive Council.

(3) The Academic Council may propose to the Executive Council a draft of any Statute relating to academic matters for consideration by the Executive Council.

(4) Every new Statute or addition to the Statute or any amendment or repeal of a statue shall require the approval of the Chancellor who may approve, or the Executive Council shall have no validity until it has been assented to by the Chancellor.

(5) Notwithstanding anything contained in the foregoing sub-sections, the Chancellor, either suo motu or on the advice of the Government, may direct the Executive Council, to make, amend or repeal the Statutes in respect of any matter specified by him and if the Executive Council fails to implement such a direction within 60 days of its receipt, the Chancellor may, after considering the reasons, if any, communicated by the Executive Council for its inability to comply with such direction, make amend or repeal the Statutes suitably.

24. Subject to the provisions of this Act and the Statutes, Ordinances may provide for all or any of the following matters, namely:-

Ordinances and their

scope

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

Such;

(b) and for admission to the examinations, degrees and diplomas of

the University; and further to make progressively the fee structure

so flexible that the courses could become self-

financing to the extent possible;

degree or diploma courses and to the examinations of the

University and shall be eligible for degrees and diplomas;

(d) the fees to be charged fro courses of study in the University and

for admission to the examinations, degrees and diplomas of the

University; and further to make progressively the fee structure so

Flexible that the courses could become self- financing to the

Extent possible;

(e) the conditions of the award of fellowships, studentships,

exhibitions medals and prizes;

(f) the conduct of examinations, including the terms of office and

manner of appointment and the duties of examining bodies,

examiners and moderators;

(g) the conditions of residence of students of the University; and

(h) all other matters which by this Act or the Statutes are to be made

or may be provide for by the Ordinances.

25. (1) The Ordinances shall be made, amended, repealed or Ordinance how made

added to by the Executive Council:

Provided that no Ordinance shall be made:-

(i) affecting the admission or enrolment of students or prescribing

examinations to be recognized as equivalent to the University

examinations; and

(ii) affecting the conditions, mode of appointment or duties of

Examiners or the conduct or standard of examination

or any courses of study; unless the draft of such an Ordinance has

been proposed by the Academic Council.

(2) The Executive Council may return to the Academic Council for reconsideration, either in whole or in part, any draft proposed by the Academic Council under sub-section(1) along with its suggestion:

Provided that the Executive Council shall not amend the draft proposed by the Academic Council itself. It may, however, reject such draft when submitted to it by the Academic Council for the second time.

(3) All Ordinances made by the Executive Council shall have effect from such date as it may direct and every Ordinance made shall be communicated, as soon as may be, to the Chancellor. Regulations 26. (1) The authorities of the University may make Regulations consistent with this Act, the Statutes and the Ordinances-

(a) laying down the procedure to be observed at their meetings; and

(b) providing for all matters which by this Act, the Statutes or the

Ordinances are to be prescribed by Regulations.

(2) Every authority of the University shall make Regulations providing for giving of notice to the members of such authority of the dates of meetings and of the business to be considered at meetings and for the keeping of a record of the proceedings of the meetings.

Annual Report 27. The annual report of the University giving details of broad programmes, policies and finances, amendments of Statutes and Ordinances made during the year under report, shall be prepared under the directions of the Executive Council and shall be submitted to the Court on or after such date as may be prescribed by the Statutes and the Court shall consider the report in its annual meeting.

Annual Accounts 28. (1) The annual accounts and the balance-sheet of the University shall be prepared under the directions of the Executive Council and shall once at least every year and at intervals of not more than 15 months be audited by the Director, Local Audit, Haryana or any other auditor that may be appointed by the Government. The annual accounts when audited shall be published in the Haryana

Government Gazette and a copy of the annual accounts along with the report of the Director, Local Audit, Haryana or the auditor shall be submitted to the Court and the Chancellor along with the observations of the Executive Council. Any observations made by the Chancellor on the annual accounts shall be brought to the notice of the Court and observations of the Court, if any, shall after being considered by the Executive Council, be submitted to the

Chancellor.

(2) The annual accounts and the balance sheet of the University shall also be submitted to the Government at the time of its submission to the Chancellor.

29. (1) Every salaried officer and teacher, except the Vice- Chancellor, shall be appointed under a written contract, which shall lodged with the University and any dispute arising out of a contract between the University and any of the officers or teachers shall, at the request of the teacher or officer concerned or at the instance of the University, be referred to a Tribunal of arbitration consisting or one member appointed by the Executive Council, one member nominated by the officer or teacher concerned and one nominee of the Chancellor. The decision of the majority of the members of the Tribunal shall be final and no suit shall lie in any civil court in respect of the matter decided by the Tribunal.

Conditions of service of

officers and teachers.

(2) Every such request shall be deemed to be a submission to arbitration within the meaning of the Arbitration and Conciliation Act, 1996(Act 26 of 1966)

30. (1) The University shall institute, for the benefit of its officers, teachers and other employees, pension, provident fund and insurance fund as it may deem fit.

Pension, provident fund

and insurance fund.

(2) Where any provident fund and insurance fund have been so constituted, the provisions of the Provident Fund Act, 1925(Act 19 of 1925), shall be applicable to it as if it were a Government Provident Fund.

31. No act done, or proceeding taken, under this Act by any authority or other body of the University shall be invalid merely on the ground-

(a) of any vacancy or defect in the constitution of the authority or

body; or

(b) of any defect or irregularity in election, nomination or appointment

of a person acting as a member thereof; or

the merits of the case.

Vacancy not to invalidate

proceedings

32. If any question arises whether any person has been duly elected or appointed as, or is entitled to be, a member of any Certain disputes to be

referred to Chancellor

authority or other body of the University, the matter shall be referred to the Chancellor whose decision thereon shall be final

33. 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 first giving effect to the provisions of this Act, the Government may, at any time, before any authority of the University has been constituted by order, make any appointment or do anything, consistent, so far as may be, with the provisions of this Act, which appears to it necessary or expedient for the purposes 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. Powers to remove

difficulties.

34. Notwithstanding anything to the contrary contained in the Indian Evidence Act, 1872(1 of 1872), or in any other law for the time being in force, a copy of any receipt, application, notice, order, proceedings, resolution of any

Mode of proof of

University record.

authority or committee of the University, or other documents in possession of the University, or any entry in any register duly maintained by the University, if certified by the Registrar, shall be received as evidence of such receipt, application, notice, order, proceedings, resolution, document or the existence of entry in the register and shall be admitted as evidence of the matters and transactions therein where the original thereof would, if produced have been admissible in evidence.

Protection of action

taken in good faith

35. No suit or other legal proceedings shall lie against any officer or employee of the University for anything which is in good faith done or intended to be done in pursuance of any of the provisions of this Act, the Statutes or Ordinances. Vesting of properties 36. (1) All properties, movable and immovable and all the interests of whatsoever nature and kind therein, vested in the Kurukshetra

University relating to Chaudhary Devi Lal Post-Graduate Regional Centre, Sirsa and the course run thereunder and the posts created, filled before the commencement of this Act, shall vest in the University.

(2) All debts, obligations and liabilities incurred, all contracts entered into and all matters and things engaged to be done in respect of Kurukshetra University relating to Chaudhary Devi Lal Post-Graduate Regional Centre, Sirsa , shall be deemed to have been incurred, entered into, or engaged to be done by, with or for the University.

THE SCHEDULE

(Statutes of Chaudhary Devi Lal University, Sirsa) (See Section 23)

1. (i) The Vice-Chancellor shall be ex-officio Chairman of the Executive Council, the Academic Council and the Finance Committee, and shall, in the absence of the Chancellor, preside over the convocations of the University held for conferring degrees and over the meetings of the Court. The Vice-Chancellor shall be entitled to be present at, and to address, any meeting of any authority of other body of the University, but shall not be entitled to vote thereat, unless he is member of such authority or body.

Powers and duties of the

Vice- Chancellor.

(ii) It shall be the duty of the Vice-Chancellor to see that the provisions of the Act, the Statutes, the Ordinances and the Regulations are duly observed and he shall take all necessary steps to ensure such observance.

(iii) The Vice-Chancellor shall have the power to convene or cause to be convened meetings of the Court, the Executive Council, the Academic Council and the Finance Committee and any other authority or body of the University.

(iv) The Vice-Chancellor shall exercise general control over the affairs of the University and shall give effect to the decision of the authorities of the University.

(v) The decision of the Vice-Chancellor regarding seniority for nomination to the various authorities or bodies of the University, shall be final.

2. (i) The Registrar shall be ex-officio Secretary of the Executive Council and Faculties but not be deemed to be a member of any of these authorities, and shall be ex-officio Member-Secretary of the Court and the Academic Council. Registrar

(ii) When the office of the Registrar is vacant or when the

Registrar is by reason of illness, or any other cause is unable to perform the duties of his office, the duties of the officer shall be performed by such person as the Vice-Chancellor may appoint temporarily for the purpose till the regular appointment is made the Chancellor on the advice of Government.

(iii) It shall be the duty of the Registrar-

(a) to be the custodian of the records, common seal and such other

property of the University as the Vice-Chancellor shall commit

to his charge;

(b) to issue all notices convening meetings of the Court, the

Executive Council, the Academic Council, the Faculties and of

any Committee appointed by any authority of the University.

Council, the Academic Council, the Faculties and any

Committee appointed by the authorities of the University;

(d) to conduct the official correspondence of the Court, the Executive

Council, the Academic Council and the Faculties;

(e) to supply to the Chancellor copies of the agenda, the minutes of the

meetings of the authorities of the University as soon as they are

issued;

(f) to perform such other duties as may, from time to time, be assigned

to him by the Vice-Chancellor.

(iv) The Registrar shall have power to administer warning or to impose the penalty of censure or withholding of increments upon such of the employee, excluding teachers of the University and the academic staff, as may be specified in the orders of the Executive Council and to suspend them pending enquiry:

Provided that no such penalty shall be imposed unless the person concerned has been given a reasonable opportunity of showing cause against the action proposed to be taken against him.

(v) An appeal shall lie to the Vice-Chancellor against any order of the Registrar imposing any of the penalties specified in clause (iv).

(vi) In case the inquiry discloses that a punishment, beyond the powers of the Registrar is called for, the Registrar shall, upon conclusion of the inquiry make a report to the Vice-Chancellor along with his recommendations:

Provided that an appeal shall lie to the Executive Council against an order of the Vice-Chancellor imposing any penalty.

(vii) The Registrar shall be the authorized officer to enter into agreements, sign documents and authenticate records on behalf of University and shall act in such capacity when the appropriate authority of the University has taken a decision in the matter. The Registrar shall also exercise such other powers and perform such

other duties as may be prescribed by Statutes or the Ordinances. Other officers of the

University

3. The following persons in the service of the University are also declared to be the officers of the University, namely:-

(a) Proctor;

(b) Chief Warden;

(d) Dean, Academic Affairs;

(e) Dean of Colleges;

(f) Librarian;

(g) Controller of Examination; Finance Officer.

Proctor, Chief Warden, Dean of Students'

Welfare, Dean

Academic Affairs.

4. The Proctor, the Chief Warden, the Dean of Students' Welfare, Dean Academic affairs shall be appointed by the Executive Council, on the recommendations of the Vice-Chancellor, from amongst the teachers of the

University, who shall not be below the rank of Professor on such terms and conditions as the Vice-Chancellor may recommend to the Executive Council:

Provided that the term of Dean, Academic Affairs shall be two years extendable by another one year, if deemed proper, by the Executive Council, on the recommendations of the Vice- Chancellor.

Powers and duties of

the Vice- Chancellor.

5. The Dean of Colleges, if any, shall be a whole time salaried officer of the University and shall be appointed by the Executive Council, on the recommendations of Vice-Chancellor, on such terms and conditions as may be prescribed by the Statutes. He shall discharge such duties as may be assigned to him by the Vice-Chancellor from time to time. Dean of Colleges

6. (1) The Finance Officer shall be a whole-time salaried officer of the University and shall be appointed by the Executive Council on the recommendations of the Selection Committee, on Finance Officer

such terms and conditions as may be prescribed by the Statutes.

(2) The Finance Officer shall be ex-officio Secretary of the Finance Committee, but shall not be deemed to be a member of such committee.

(3) When the office of the Finance Officer is vacant or when the Finance Officer is by reason of illness or any other cause is unable to perform the duties of his offices, the duties of the officer shall be performed by such person as the Vice- Chancellor may appoint for the purpose.

(4) The Finance Officer shall-

(a) exercise general supervision over the funds of the University

and shall advise it as regards its financial policy; and

(b) perform such other functions as may be assigned to him by

the Executive Council or as may be prescribed by the

Statutes.

(5) Subject to the control of the Executive Council, the Finance

Officer shall-

(a) hold and manage the property and investments of the

University including trust and endowed property;

(b) ensure that the limits fixed by the Finance Committee for

recurring and non-recurring expenditure for a year are

not exceeded and that all moneys are expended on the

purpose for which they are granted or allotted;

budget of the University and for their presentation to the

Executive Council;

(d) keep a constant watch on the state of the cash and bank

balances and on the state of investments;

(e) watch the progress of the collection of revenue and advise on

the method of collection to be employed;

(f) ensure that the registers of buildings, land, furniture and equipment

are maintained uptodate and that stock checking of equipment and

other connected materials in all offices, special centres, specialised

laboratories, colleges and institutions maintained by the University

is conducted;

(g) bring to the notice of the Vice-Chancellor any unauthorized

expenditure and other financial irregularities and suggest action

to be taken against the person responsible for it;

(h) call for from any officer, centre, laboratory, college or institution

maintained by the University, any information or returns that he

may consider necessary for the performance of his duties.

(6) The receipt of the Finance Officer or of the person or person duly authorized in this behalf by the Executive Council for any money payable to the University shall be sufficient discharge for payment of such money.

Controller of 7. (i) The Controller of Examinations, shall be whole time

Examinations salaried officer of the University and shall be appointed by the Executive Council, on the recommendations of the Establishment Committee, on such terms and conditions as may be prescribed by the Executive Council.

(ii) It shall be the duty of the Controller of Examinations-

(a) to conduct examinations in a disciplined and efficient manner;

(b) to arrange for the setting of papers with strict regard of secrecy;

(d) to constantly review the system of examinations in order to enhance the level of impartially and objectivity with a view to making it better instrument for assessing the attainments of students;

(e) any other matter connected with the system of examinations which may, from time to time, be assigned to him by the Vice-Chancellor.

Librarian 8. The Librarian shall be whole time salaried officer of the University and shall be appointed by the Executive Council on the recommendations of the Establishment Committee on such terms and conditions as may be prescribed by the Executive Council. Court and its

constitution

9. The Court shall consist of the following members, namely:-

(A) Ex-Officio members:-

(h) The Chancellor;

(ii) The Vice-Chancellor;

(iii) The Secretary to Government, Haryana, Finace

Department, or a Nominee not below the rank of Director/Joint Secretary;

(iv) The Secretary to Government, Haryana, Education Department or a

Nominee not below the rank of Joint Secretary;

(v) Higher Education Commissioner or in his absence Joint Director

Colleges;

(vi) Director General Health Services or his nominee not below the rank of

Joint Director;

(vii) The Director of Technical Education, Haryana;

(viii) The Dean of Faculties;

(ix) The Dean of Colleges;

(x) The Registrar;

(xi) Dean of Students' Welfare, if any;

(xii) The Controller of Examinations;

(xiii) Dean of Academic Affairs;

(xiv) Librarian;

(xv) Finance Officer

(B) Other members-

(i) two persons to be elected by the Haryana Vidhan Sabha from

amongst its members;

(ii) professors of the University not exceeding ten, on the basis of

Seniority by rotation;

(iii) five teachers to be elected from amongst the readers and lecturers of

The University of whom at least two shall be readers;

(iv) one principal from the colleges of education admitted to

the privileges of the University, on the basis of seniority, by rotation;

(v) one principal to be elected from amongst themselves by the

principals holding their posts in substantive capacity in colleges,

other than colleges of education, included in each of the four zones

to be demarcated by the Vice-Chancellor;

(vi) four teachers other than principals to be elected from amongst

themselves by the teachers holding their posts in a substantive capacity

in colleges included in each of the four zones to be demarcated by the

Vice-Chancellor:

Provided that not more than one teacher under this sub-clause, shall

belong to any one college;

(vii) Secretary, Chaudhary Devi Lal University Students' Union and two

Secretaries to be elected from amongst themselves by secretaries to be

elected from amongst themselves by secretaries of the Students' Union

in Colleges for the period from the date of election till 31^st May of the

academic year;

(viii) Fifteen representatives (ten from amongst eminent academicians and five

Representatives from industry, commerce, medicine,

engineering etc.) to Be nominated by the Chancellor, for a term of three years; (ix ) one of the principals of colleges maintained by the University, by rotation

for a term of three years;

(x) two persons elected from amongst themselves by the representatives of

the managements of non-Government colleges. The representatives of the

managements shall be from amongst the members of the concerned

managements.

Provided that no salaried servant of the University, including its allied institutions, shall be eligible for election or nomination under any of the preceding sub-clauses except sub- clauses (ii) to (vi) and (ix) and that if any person elected or and nominated under any of the preceding sub-clauses except sub- clauses (ii) to (vi) and (ix) is subsequently appointed to any salaried post in the University or its allied institutions, he shall cease to be a member of the Court:

Provided further that no person shall be eligible for nomination or election to the Court except under sub-clause (vii) unless he has attained the age of 25 years.

(2) Save as otherwise expressly provided, the members of the Court, other than ex-officio members, shall hold office for a term of two years.

(3) At all meetings of the Court two-fifths of the members shall form a quorum.

(4) If the required number of members for purposes of quorum is not present within half-an-hour after the appointed time

of the meeting, the meeting shall not be held and the Registrar shall make a record of that fact.

(5) The method of election shall be by simple majority voting by ballot and the elections shall be conducted in accordance with the rules framed by the Vice-Chancellor.

Meetings of the Court. 10. (1) The Court shall meet at least once a year.

(2) A special meeting of the Court may be convened at any time, by the Chancellor, the Vice-Chancellor or on a written request by one-third of its member.

11. The Executive Council shall consist of the following persons, namely:-

Executive Council and

its constitution

I. Ex-officio members-

(i) The Vice-Chancellor;

+(i a) The Pro Vice-Chancellor;

(ii) The Secretary to Government, Haryana, Finance Department, or a

nominee not below the rank of the Director/Joint Secretary;

(iii) The Secretary to Government, Haryana Education Department or a

nominee not below the rank of the Director/Joint Secretary;

(iv) The Secretary to Government, Haryana, Technical Education

Department or a nominee not below the rank of Director/Joint

Secretary.

II. Other members-

(a) Five Deans of the Faculties one from each of the following categories:

++ (i) Dean, Faculty of Physical Sciences and Dean Faculty of Life

Sciences, by rotation;

(ii) Dean, Faculty of Commerce & Management and Social Sciences by

rotation;

(iii) Dean, Faculty of Humanities and Law by rotation;

(iv) Dean, Faculty of Indic Studies and Education, by rotation;

(v) Dean, Faculties of Engineering & Technology and

Medical Sciences by rotation;

*(aa) Dean Academic Affairs

(b) two principals(other than the Deans of the Faculties) of colleges, out of

whom one shall be from a women's college, by rotation, on the basis

of seniority of age;

members of the Court from amongst themselves;

(d) one out of the professors of the University Teaching Departments other

than Deans under sub-clause (a), by rotation for one year, on the basis

of seniority;

(e) two teachers of the University Teaching Departments other than

professor to be elected from amongst themselves out of whom at least

one shall be Reader;

(f) four persons as the Chancellor's nominee from amongst distinguished

Educationists of national or international eminence or distinguished

serving/retired civil servants.

III. (i) The Registrar shall be ex-officio Secretary of the Executive Council.

(ii) Two-fifths of the members will form a quorum.

(iii) Save as otherwise expressly provided, the members of the Executive

+ Added in view of Haryana Act No. 18 of 2008, assented to by the Governor of Haryana on the 17^th April, 2010 and published in Haryana Govt. Gaz.(Extra.), Apr 25, 2008. ++Amended vide resolution no. 5 of 21^st meeting of the Executive Council held on the 19.02.2008. Received the assent of the Hon'ble Chancellor vide no. HRB-UA-30(1)-07/2421 dated 26.03.2008.

* Amended vide resolution no. 1 of 18^th meeting of the Executive Council held on the 09.07.2007. Receieved the assent of the Hon'ble Chancellor vide no. HRB-UA-30(1)-07/4989 dated 22.08.2007

Council, other than Ex-officio members, shall hold office for a term of

two years.

IV. Any member who cease to hold the qualifications by virtue of which he

was elected or nominated as member to the Executive Council shall cease

to be a member thereof.

Decision of Executive

Council

12. Any decision of the Executive Council in the matters involving additional financial liability and those relating to the annual budget of the University shall hold good only if at least one representative of the Government is present at the time of taking such decision and has consented to that decision. Powers of the

Executive Council

13. The Executive Council shall exercise the following powers, namely:-

(a) to hold, control and administer the revenue, property and funds of the

University;

(b) to create teaching and academic posts, to determine the number and

Emoluments of such posts and to define the duties and conditions of

Service of Professors, Readers, Lecturers and other academic staff and

Principals of colleges and institutions maintained by the University:

Provided that in the matters of creation of new post involving

additional Financial liability shall hold good if the representative of the

Government as given below:-

Finance Secretary or in his absence his representative;

Education Secretary or in his absence his representative, is present

at the time of taking such decision and has consented to that

decision:

Provided further that in case the Government representative from

the Finance/ Higher Education Department is not present in two

consecutive Meetings even after the proper notice, then the Executive

Council may Approve the proposal regarding creation of posts:

Provided further that in respect of the number, qualifications and the

emoluments of teachers and academic staff, the Executive Council shall

take action after consideration of the recommendations of the Academic

Council and the Finance Committee.

principals of colleges and institutions maintained by the University, on

the recommendations of the Selection Committees constituted for the

purpose and to fill in temporary vacancies therein;

(d) to create administrative, ministerial and other posts and to make

Appointments thereto, in the manner prescribed by the Statutes;

(e) to manage and regulate the finances, accounts, investments, property,

Business and all other administrative affairs of the University and for

that purpose to appoint such agents as it may thin fit;

(f) to invest any money belonging to the University including any

unapplied income in such stocks, funds, shares or securities as it shall

from time to time, think fit or in the purchase of immovable property

in India with the like powers of varying such investments from time

to time;

(g) to transfer or accept transfer of any movable and immovable property

on behalf of the University;

(h) to provide buildings, premises, furniture and apparatus and other

means needed, for carrying on the work of the University;

(i) to select a common seal for the University;

(j) to delegate any of its powers to the Vice-Chancellor, the Registrar or

Such other employee or authority of the University or to a committee

Appointed by it, as it may deem fit;

(k) to enter into, vary, carry out, or cancel contracts on behalf of the

University;

(l) to make, amend or repeal the Statutes;

(m) to make decisions regarding maintenance of discipline among

students;

(n) to exercise all powers of the University not otherwise provided for

by the Act, the Statutes, or the ordinances.

14. The Academic Council shall consist of the following persons, namely:-

Academic Council and

its constitution

I. Ex-officio members-

(i) The Vice-Chancellor;

+ (i a) The Pro Vice-Chancellor;

*(ii) The Higher Education Commissioner , Haryana or the Joint Director

(Colleges), Haryana or any nominee of the Higher Education

Commissioner not below the rank of Deputy Director Colleges;

(iii) The Registrar;

(iv) The Deans of Faculties;

(v) The Deans of the Students' Welfare, if any;

(vi) The Dean, Academic Affairs;

(vii) The Dean of Colleges;

+ Added in view of Haryana Act No. 18 of 2008, assented to by the Governor of Haryana on the 17^th April, 2010 and published in Haryana Govt. Gaz.(Extra.), Apr 25, 2008. *Amended as per orders of the State Government conveyed by the Higher Education Commissioner, Haryana, Panchkula vide Memo. no. 18/171-2008 UNP(I) dated 04.12.2008. Received the assent of Hon'ble Chancellor vide no. HRB-UA-30(4)-08/9021 dated 07.10.2008

(viii) The Chairpersons of the Departments;

(ix) The Chief Warden of University Hostels;

(x) The Proctor;

(xi) The Controller of Examinations, if any;

(xii) Librarian of the University Library;

(xiii) One out of the principals of colleges maintained by the University,

By rotation, provided that he is not a member of the Executive

Council;

(xiv) Professor(s) Emeritus appointed by the University/Emeritus Fellow

Appointed by the University Grants Commission (but without having

Right to vote or seek election).

II. Other members-

(i) one professor appointed by the University from each Department, by

Rotation, on the basis of seniority;

(ii) one University reader from each faculty, by rotation, on the basis of

seniority;

(iii) one University lecturer from each faculty, by rotation, on the basis of

Seniority;

(iv) one principal and three teachers to be elected from amongst themselves

by the principals and teachers respectively, holding their posts in

substantive capacity in the colleges included in each of the constituencies mentioned below:-

(a) Government colleges, other than the colleges of Education;

(b) Colleges of Education;

Education, in Each of the four zones to be demarcated by the Vice- Chancellor:

Provided that not more than one teacher elected under this clause

Shall belong to any one college;

(v) five educationists of national or international eminence to be nominated

By the Vice-Chancellor, from outside the University, provided that not

More than one of them shall be from the same field;

(vi) three person elected by the Court from amongst its own members;

(vii) president, Chaudhary Devi Lal University Students' Union and two

presidents to be elected from amongst themselves by the presidents

of the students' Unions in the colleges for the period from the date the

date of election till 31^stMay of the Academic Year:

Provided that the members coming under this sub- clause shall

not participate in the meeting at the time the Academic Council

considers the appointment of examiners.

III. (1) The Registrar shall be the Member-Secretary of

Academic Council

(2) Two-fifths of the members will form a quorum.

(3) Save as otherwise expressly provided, the members of the Academic

Council, other than Ex-officio members, shall hold office for a term

of two years.

(4) The method of election shall be by simple majority voting by ballot

and the elections shall be conducted in accordance with the rules

framed by the Vice- Chancellor.

15. (1) The Academic Council shall exercise the following powers, namely:-

(a) to exercise general supervision over the academic policies of the

the University and to give directions regarding methods of

instructions, evaluation of research of improvements in academic

standards;

Powers of Academic

Council.

(b) to consider matters of general academic interest either on its own

initiatives or on reference by the Chancellor, the Vice- Chancellor,

the Executive Council or a Faculty and to take appropriate action

thereon;

of teaching posts;

(d) to prescribe syllabi and courses of study for various examinations

on the recommendations of the faculties;

(e) to frame such regulations consistent with the Statutes and

Ordinances regarding the academic functions of the University,

discipline, residence, admissions, awards of fellowships,

studentships, scholarships, medals and prizes, fee concessions,

corporate life and attendance; and

(f) to exercise such other powers and perform such other duties as may

Be conferred or assigned to Academic Council by the Act, the

Statutes, or the Ordinances.

(2) All decisions of the Academic Council concerning syllabi, courses of

studies, and the conducting of examinations so far as they are not

provided for the Statutes and Ordinances shall be final Composition of

Finance Committee 16. (1) The Finance Committee shall consist of the following persons, namely:-

I. Ex-officio members-

(a) the Vice-Chancellor (Chairperson);

* (aa) the Pro Vice-Chancellor;

(b) the Secretary to Government, Haryana, Finance Department,

or a or a nominee not below the rank of Director / Joint Secretary;

Nominee not below the rank of Director/ Joint Secretary;

(d) the Secretary to Government, Haryana, Technical Education Department

or a nominee not below the rank of the Director / Joint Secretary;

II. Other members-

(a) one outside member having expertise in finance to be nominated by the

Chancellor on the recommendation of the Vice-Chancellor;

(b) two Deans of Faculties to be nominated by the Vice- Chancellor;

(2) The Registrar will be the Member-Secretary of the Committee.

(3) Nominated member of the Finance Committee shall hold office for a

term of two years.

(4) Three member, out of whom at least one member shall be a Government

nominee, shall form the quorum.

Functions and powers

of the Finance

Committee.

17. (1) The Finance Committee shall examine the accounts and scrutinize the proposals for expenditure and shall submit the annual budget to the Executive Council for approval. No expenditure in the budget shall be incurred by the University without the prior approval of the Finance Committee which shall fix limits for the total recurring and non-recurring expenditure shall be incurred by the University in excess of the limits so fixed.

(2) It shall examine and recommend to the Executive Council the creation of teaching and other posts.

(3) The annual accounts and the official estimate of the University shall be

laid before the Finance Committee for its consideration and comments thereon and thereafter submitted to the Executive Council for approval.

Faculties of University 18. There shall be the following Faculties:-

+(1)Faculty of Humanities

(2) Faculty of Social Sciences

(3) Faculty of Life Sciences.

* Added in view of Haryana Act No. 18 of 2008, assented to by the Governor of Haryana on the 17^th April, 2010 and published in Haryana Govt. Gaz.(Extra.), Apr 25, 2008. + Amended vide resolution no. 10 of 17^th meeting of the Executive Counicl held on 10.06.2007. Received the assent of the Hon'ble Chancellor vide no. HRB-UA-30(1)-07/3951 dated 25.06.2007.

(4) Faculty of Education.

++(5) Faculty of Physical Sciences.

+(6) Deleted.

(7) Faculty of Engineering and Technology.

(8) Faculty of Law.

(9) Faculty of Commerce and Management.

*(10) Deleted.

*(11) Faculty of Medical and Allied Sciences. Such other Faculties as the

Executive Council on the recommendation of the Academic Council,

may prescribe by Satutes.

19. (1) Each Faculty shall consist of - Constitutions of Faculties.

(i) Dean of Faculty- (Chairperson);

(ii) Chairman of the Departments included in that Faculty;

(iii) One Professor from each Department on the basis of seniority by

rotation;

(iv) One Reader and one Lecturer appointed or recognized by the

University in the Departments included in the Faculty by rotation

according to seniority;

(v) Two Principals of Colleges/Institutes admitted to the privileges of

the University on the basis of seniority by rotation. `

(2) Members nominated shall hold office for two years:

Provided that the Executive Council, at the request of the Academic Council, may increase the number of members of a Faculty.

**(3) Branch In-charge of the Academic Branch not below the rank of Assistant Registrar may act as Secretary of the Faculties.

(4) Two-fifths of the members in each Faculty shall form the quorum.

20. (1) There shall be a Dean of each Faculty who shall be appointed by the Vice-Chancellor. The Dean shall be appointed in rotation on the basis of seniority amongst the Professors in various Departments comprising the Faculty:

Provided that a Professor appointed as Dean, will get his next turn after all the Professors in the Faculty, have been appointed as Dean in order of their seniority:

Provided further that in case there is no Professor in the Faculty, the Dean shall be appointed from amongst the Readers in the Concerned Departments.

Dean of Faculties

(2) Suitable remuneration shall be attached to the office of the Dean who shall hold office for a term of three years.

++ Amended vide resolution no. 10 of 17^th meeting of the Executive Council held on 10.06.2007. Received assent of the Hon'ble Chancellor vide no. HRB-UA-30(1)-07/3951 dated

25.06.2007.

+ Deleted vide resolution no. 16 of 24^th meeting of the Executive Council held on 28.06.2008. Received assent of the Hon'ble Chancellor vide no. HRB-UA 35(i)-08/7768 dated 01.09.2008. * Amended vide resolution no. 1 of 18^th meeting of the Executive Council held on 09.07.2007. Received assent of the Hon'ble Chancellor vide no. HRB-UA-30(1)-07/4989 dated 22.08.2007. **Amended vide resolution no. 24 of 30^th meeting of the Executive Council held on 21.11.2009. Received assent of the Hon'ble Chancellor vide no. HRB-UA-30(1)-07/16576 dated 16.12.2009.

(3) The Dean shall convene meetings of the Faculty and will preside over them.

(4) The Dean shall be responsible for the co-ordination of teaching therein and the execution of the decision of the Faculty.

(5) He shall have the right to be present and to take part in discussion at any meeting of committee of the Faculty. Powers of the

Faculties.

21. Subject to the control of the Academic Council, the powers of

the faculty shall be-

(a) to co-ordinate teaching and research work of the University in the

Departments assigned to the Faculty;

(b) to recommend to the Academic Council courses of studies and syllabi for

the different examinations after necessary reports from the Boards of

studies;

posts and to forward them to the Academic Council with such

recommendations as it may consider reasonable;

(d) to discuss and suggest to the Academic Council schemes for the

advancement of standards of teaching and examination; and

(e) to deal with any matter that may be referred to it by the Academic

Council or the Vice-Chancellor or the Dean of the Faculty. Chairpersons of

Departments.

22. (1) Each teaching department shall have a Chairperson who shall be appointed by the Vice-Chancellor for a period of three years by rotation:

Provided that-

(a) if a Department has two or more Professors, the Chairpersonship shall

rotate by seniority only among the Professors:

Provided that a Professor appointed as Chairman will get his next

turn after all the Professors in the Departments have been appointed as

Chairperson in order of their seniority;

(b) if a Department has only one Professor, the Chairpersonship shall rotate

between the Professor and the Senior most Reader;

between the two senior most Readers;

(d) the Vice-Chancellor, if he considers it necessary for any administrative

reason, may deviate from the principle of seniority, in which case he

will report the matter to the Executive Council at its next meeting.

(2) In the case of Department where no teacher is eligible for appointment as Chairperson of for such Departments where instruction is imparted only upto the

Under-Graduate level in the colleges, the Dean of the concerned Faculty shall be the Chairperson.

(3) In case a senior person is on long leave the next eligible person will be appointed as Chairperson of the Department and he will continue as such till the completion of his term, even if the senior person returns from leave during that period. However, the senior person will be eligible for appointment as Chairperson after the expiry of the term of the present incumbent.

(4) In case the Chairperson of the Department by reasons of illness, absence or any other cause, is unable to perform the duties of his office, the duties of the office shall be performed by the next eligible person, unless, the Vice-Chancellor orders otherwise.

(5) In case a person refuses to accept the offer of appointment

as Chairperson or resigns on his own, he will not be eligible for appointment as Chairperson of the Department till his turn comes agains after the completion of the rotation circle among the eligible teachers.

(6) If the Vice-Chancellor deems it necessary, he may appoint the next eligible person as Chairperson irrespective of the fact that the term of the present Chairperson has not yet expired, in which case he will report the matter to the Executive Council at its next meeting.

23. (1) All appointments to teaching posts shall be made by the Executive Council on the recommendations of the Selection Committee.

Appointments.

(2) Appointments to Class-A posts (non-teaching/technical) shall be made by the Executive Council, on the recommendation of the Establishment/Selection Committee.

(3) (i) Appointments to post other than Class-A shall be made by the

Vice-Chancellor after complying with the due procedure laid

down in the rules or orders.

(ii) Appointments on daily wages in respect of class C and D

employees shall be made by the Registrar after complying with

the due procedure laid down in the rules or orders.

(4) Notwithstanding anything contained in clauses (1), (2) and (3) above, the Vice-Chancellor may, where he considers necessary, make and adhoc or temporary appointment for a period not exceeding six months, if it is not possible or desirable to make regular appointment. Where the appointing authority is the Executive Council, the decision taken by the Vice-Chancellor shall be reported to the Executive Council in its next meeting.

24. (1) A Selection Committee for any appointment of Selection Committees.

Professor/Reader/Lecturer specified below shall consist of -

(i) The Vice-Chancellor;

(ii) The Dean of the Faculty;

(iii) The Chairperson of the Department concerned, if he is Professor;

(iv) The senior-most Professor in the Department except where

Otherwise decided by the Vice-Chancellor;

(v) Three persons, not connected with the University, nominated by

the Vice-Chancellor from a panel of names drawn up by the

Academic Council on the basis of their special knowledge of, or

interest in the subject with which the Professor will be concerned:

Provided that the Vice-Chancellor may add more names to the

panel in special circumstances and report these to the Academic

Council at its next meeting.

+(vi) An Academician, who is nominee of the Chancellor.

(2) The panel of names drawn up by the Academic Council and the additions, if any, made thereto by the Vice- Chancellor, as provided in the Statutes, shall be subject to approval of the Chancellor:

Provided that in case one of the experts fails to turn up at Selection Committee, after accepting the invitations to attend the same, the proceeding of the meeting shall not be invalidated:

Provided further that the proceedings of the meeting of a Selection Committee shall not be invalidated in case of any of the Ex-Officio members of the Selection Committee fails to attend the meeting.

(3) The Vice-Chancellor shall preside at the meetings of a Selection Committee and the Registrar shall act as its Secretary. The meeting of a Selection Committee shall be convened by, or under the directions of the Vice-Chancellor.

(4) The Selection Committee shall consider and submit to the Executive Council the recommendations as to the appointment referred to it. If the Executive Council is unable to accept the recommendations made by the Committee, it shall record its reasons and submit the case to the Chancellor for final orders.

++(5) Notwithstanding anything contained in Statutes, the Executive Council may invite a person of high academic distincition and professional attainments to accept a post of Professor in the University, on such terms & conditions as it deems fit and on the person agreeing to do so, appoint him to the post. Establishment

Committee

25. The constitution of the Establishment Committee shall be determined by the Ordinances.

26. (1) The Academic Planning Board shall consist of-

(a) Vice-Chancellor;

(b) Not more than seven persons of high standing in education who shall be appointed by the Chancellor on the recommendations of the Vice-Chancellor for a term of two years;

(2) The recommendations of the Board shall be implemented after they are approved by appropriate authorities of the University.

(3) It shall advise on the planning and development of the University particularly in respect of the standards of educations and research in the University.

+ Amended vide resolution no. 22^nd meeting of the Executive Council held on 30.03.2007. Received assent of the Hon'ble Chancellor vide no. HRB-UA-30(1)-07/2591 dated 20.04.2007. ++ Amended vide resolution no. 3 of 18^th meeting of the Executive Council held on 09.07.2007. Received assent of the Hon'ble Chancellor vide no. HRB-UA-30(1)-07/4989 dated 22.08.207.

27. Convocation of the University for conferring of degrees and for other purposes shall be held in such manner as may be laid down by the Executive Council from time to time, by means of an Ordinance

Provided that every proposal to confer an honorary degree shall be a subject to the confirmation of the Chancellor. Convocation

28. There shall be University Teaching Departments duly created by the Academic Council on the recommendation of the Vice- Chancellor in the various Faculties of the University. Departments.

29. The Departments of Studies shall be assigned to various Faculties by the Academic Council on the recommendation of the Vice-Chancellor.

Assignment of

Department of studies

to Faculties.

30. (1) Every Department included in a Faculty, shall have two boards of Studies, one for Under-Graduate Studies and the other Board of Studies

for Post-Graduate Studies and Research.

(2) The Board of Under-Graduate Studies shall consists of-

(i) The Chairperson of the Department;

(ii) One Professor appointed or recognized by the University in the

Department, to be nominated by the Vice- Chancellor, by rotation

according to seniority;

(iii) One Reader and one Lecturer appointed or recognized by the

University in the Department, to be nominated by the Vice-

Chancellor, by rotation, according to seniority:

Provided that no such teacher shall be nominated for two

consecutive terms:

Provided further that a teacher who has been nominated as

a member of the faculty shall not be nominated under this sub-

clause.

(iv) six teachers (including principals) of Under- Graduate Courses

from the colleges in the subject concerned, to be nominated by

the Vice-Chancellor, by rotation, according to seniority, to be

determined by the length of Under-Graduate teaching experience

ensuring that there is not more than one such member from any

one college;

(v) two outside experts to be nominated by the Vice- Chancellor on

the recommendation of the Chairperson of the Department;

Provided that the Executive Council at the request of the

Academic Council may increase the number of members of a

Board of Under-Graduate Studies, under sub-clause

(v) above.

(3) The Board of Post-Graduate Studies and Research shall consist of-

(i) the Chairperson of the Department;

(ii) all the Professors appointed or recognized by the University in

the Department;

(iii) two Readers and two Lecturers appointed or recognized by the

University in the Department to be nominated by the Vice-

Chancellor by rotation according to seniority;

(iv) two teachers including the Heads of the Post- Graduate

Departments in colleges admitted to the privileges of the

University in the subject concerned with at least 10 years teaching

Experience, out of which 5 years shall be as Post- Graduate Degree

Teacher, to be nominated by the Vice-Chancellor, by rotation

According to seniority to be determined by the length of Post -

Graduate Teaching experience.

Provided that if the number of colleges having Post Graduate

Department is more than six, then one more teacher of the subject

Concerned will nominated but not more than one such member

Shall be from the same college;.

(v) two outside experts to be nominated by the Vice- Chancellor, on

the recommendation of the Chairman of the Department:

Provided that the Executive Council at the request of the

Academic Council, may increase the number of members of a

Board of Post-Graduate Studies under sub-clause(v) above.

(4) (i) The Board of Under-Graduate Studies shall recommend to the

Academic Council, through the Faculty concerned, courses and

Syllabi of studies and text books for the various subjects for

Under-Graduate courses and the Board of Post- Graduate Studies

Shall make such recommendations in respect of the courses for

Post-Graduate classes and Research Degrees.

(ii) The Boards of Studies shall also make recommendations to the

Academic Council, regarding the appointments of paper-setters

And examiners for the Under-Graduate or the Post- Graduate

Courses, as the case may be.

(iii) The Board of Studies shall deal with any other matter that may

be referred to them by the Faculty. The Chairperson of the

Department shall be the Chairperson of the Board. Members,

Other than ex-officio members, shall hold office for two years:

Provided that a person whose book or any other publication

is to be the subject of consideration before the Board, shall not

be attached to the Board.

Provided that a person who, in one way or the other, is

Involved in publication of cheap notes, guides or help books shall

Not be eligible to be a member of a Board of Studies.

31. A degree, diploma, certificate and other academic distinctions may be withdrawn by the University-

Withdrawal of degree

/diploma etc.

(a) if the candidature of the person concerned has been cancelled or result

quashed in accordance with the manner laid down by the Ordinance;

(b) if the candidate has misbehaved at a convocation of the University;

provided that the question whether a person has misbehaved in terms

of this Statute shall be finally decided by the Vice- Chancellor; or

showing that any person on whom a degree or diploma etc. was

conferred by the University has been convicted of what is in their

opinion a serious offence.

The Academic Council may recommend to the Executive

Council that such a degree or diploma be cancelled.

32. Approval, recognition to a teacher may be withdrawn by the University-

Withdrawal of approval,

recognition of teachers.

(a) if the teacher fails to perform duties in accordance with the manner

laid down by the Ordinances;

(b) if sufficient evidence is laid before the Executive Council that the

Teacher has committed an act which in their opinion is a serious

Offence, the Executive Council may withdraw approval, recognition

of the teacher.

33. The University shall provide for the benefits of its officers, teachers and other employees, gratuity, ex-gratia grant etc. on the pattern of the Government.

Gratuity, ex-gratia grant

etc.

34. The number and value of fellowships, scholarships, medals and prizes to be awarded shall be determined by the Executive Council either on its own initiative or on the recommendations of the Academic Council or Finance Committee.

Fellowships, Scholarships,

Medals and Prizes.

35. (1) Notwithstanding anything contained in these Statutes, a person, who is a member of any authority or body of the University in his capacity as a member of a particular authority or body or as a holder of particular appointment, shall hold office so long only as he continues to be a member of that particular authority or body or the holder of that particular appointment, as the case may be:

Provided that a teacher-member of any authority or body of the University who resigns his service or proceeds on leave for six months shall cease to be a member of the respective body a substitute shall be appointed. If the period of his leave is less than six months, his membership will be held in abeyance till his return or the expiry of the period of six months, whichever is later. No substitute member will be appointed or elected, where the membership is held in abeyance.

Limitation of term of

membership.

(2) If a teacher is on leave for a period of six months or more, he shall not be eligible for nomination or re-election for that particular vacancy. He will,

Dean of Faculties

however, be eligible for nomination or election in a vacancy which may arise after his return from leave.

Termination of

membership etc

36. Notwithstanding anything contained in these Statutes or the Ordinances of the University, no person, who has been convicted of any offence involving moral turpitude or has been dismissed for misconduct from a Government or Semi-Government institution or from a University or an educational institution of any kind, shall be eligible to become, or to continue as a member of any authority of this University or of any committee appointed by the University. A person under suspension shall not be allowed to sit in any meeting of the above authorities or committee during the period of his suspension.

Disqualification of

membership

37. If a person is debarred by the Academic Council from any work of the University on account of any kind of malpractice on his part in connection with a University examination, such a person will be disqualified to become, or to continue as a member of any body or authority of the University so long as the bas lasts. Delegation of

administrative and

financial powers to the

officers/teachers/

employees of the

University.

38. (1) The officers, teachers and other employees of the University may exercise, subject to the control of the Vice-Chancellor and the superior officers concerned, such administrative and /or financial powers, as the Executive Council may delegate through Ordinances or Rules and Regulations or by resolutions adopted by it.

(2) The Vice-Chancellor or the Registrar, with the approval of the Vice-Chancellor, may delegate to an officer, teacher or any other employee of the University such powers as he considers necessary which have been vested in them by the Statutes, Ordinances and Regulations.

New Statute 39.* Conditions of service of University Employees.

"Conditions of service of University employees shall be those as may be prescribed in the Ordinances governing the Services and Conduct Rules for University Teachers and Non-Teaching Employees".

New Statute 40.* Honoris Causa Degrees.

"If the Vice-Chancellor and not less than two-thirds of the other members of the Academic Council recommend that an Honoris Causa Degree be conferred on any person on the ground that he/she is in their opinion, by reason of eminent position and academic attainments, a fit and proper person, to receive such degree and this recommendation is endorsed by the Executive Council and approved by the Chancellor, the Academic Council/Executive Council may confer on such person the Honoris Causa Degree, so recommended, without requiring him/her to undergo any examination.

* New Statutes 39 and 40 added vide Resolution No. 3 and 12 of 35 meeting of the Executive Council dated 28.11.2010 respectively. Consented by the Hon'ble Chancellor vide No. HRB-UA-30(11)- 07/1090 dated

24.05.2011

NEW STATUTE 41*: MAINTENANCE OF DISCIPLINEAMONG THE STUDENTS.

(1) All powers relating to discipline and disciplinary action are vested in the Vice- Chancellor. He/she may delegate all or such of his/her powers as he/she deems proper to the Dean, Students' Welfare, Proctor, Chief Warden and to such other person as he/she may specify in this behalf.

(2) The detailed rules for maintenance of discipline among the students of the University and Colleges maintained by /affiliated to the University will be prescribed by the Executive Council through Ordinances.

NEW STATUTE 42*: CONDITIONS OF ADMISSION OF COLLEGES / INSTITUTES TO THE PRIVILEGES OF

THE UNIVERSITY AND THE WITHDRAWAL OF THE

SAME.

1. The University shall recognize, for admission to its privileges, such colleges as may be decided upon by the Executive Council from time to time.

2. An application for grant of recognition shall be made by the Higher Education Commissioner, Haryana or an Officer authorized by him/her in this regard, in the case of Govt. College and by the Chairman or any other authority appointed for the purpose by the Governing Body of the College in the case of in Non-Govt. College.

3. The Society / Trust or the Higher Education Commissioner, Haryana, as the case may be, applying for recognition / affiliation for a new College shall make an application on the form prescribed by the University, to the Registrar and shall satisfy the Executive Council:

a) that unless it is a Govt. College, the College shall have a regularly constituted governing body as provided in the Ordinances;

b) that unless it is a Govt. College, the qualifications of teaching and non- teaching staff, their pay scales and the conditions governing their tenure of the office are in accordance with the Statutes / Ordinances / Rules prescribed by the University. Every teacher appointed in a Non-

Govt. affiliated College shall be subject to the approval of the Vice- Chancellor in the manner prescribed by the University;

c) that the buildings in which the College is to be located are suitable and that provision will be made in conformity with the rules of the University (i) for the residence of the students, not residing with their parents / guardians in the College or in the lodgings approved by the College and (ii) for their supervision and physical welfare.

d) that the provision has been or shall be made within the specified period for a library according to University norms.

e) that where recognition is sought in any branch of experimental science, arrangements have been made or will be made in conformity with the rules of the University for imparting instruction in that branch of science in a properly equipped laboratory or museum.

f) that the provision will, so far as circumstances may permit, be made for the residence of the Head of College and some members of teaching staff in or near the College or the place provided for the residence of students;

g) that financial resources of the College are such as to make due provision for its continued maintenance.

h) that the required amount of endowment fund has been deposited with the Higher Education Commissioner, Haryana;

i) that the recognition / affiliation of the College having regard to the educational facility provided by other Colleges in the same neighbourhood will not be injurious to the interest or education;

j) that the College shall charge only those fees and funds as prescribed by the University from time to time; and

k) that the College shall faithfully observe the provisions of the Act, Statutes, Ordinances and Regulations of the University and the instructions issued by the University from time to time. The application shall further contain an assurance that after the College is recognized, no transference of management shall be made except with the prior approval of the University and that all changes in the teaching staff shall forthwith be reported to the University for approval.

4. The existing recognised Colleges shall have to obtain the prior approval of the Vice-Chancellor for making any changes in the existing teaching staff.

5. Other conditions for admission of Colleges to the privileges of the University and for withdrawal of such privileges shall be those as prescribed in the Ordinances / Rules & Regulations by the Executive Council from time to time.

*New Statutes (41 and 42) added vide Resolution No. 9 of 36^th meeting of Executive Council dated 24.02.2011 and consented by the Hon'ble Chancellor vide No. HRB-UA-30(1) 07/12 dated 05.04.2011

NEW STATUTE 43*: ESTABLISHMENT OF COLLEGES / POST- GRADUATE AND RESEARCH INSTITUIONS.

1 . The University may establish / maintain such College(s), Post-graduate and Research Institution(s), within its territorial jurisdiction, for providing instruction in various areas of knowledge, as the Executive Council may decide from time to time. 2. Such College(s) / Institution(s) shall consist of the Department(s) or subject(s) of study as may be assigned to it / them. 3. The Executive Council if it deems necessary, may constitute for each of these Colleges / Institutions, a Managing Committee which shall manage the College / Institution, subject to the general control and supervision of the Executive Council and in accordance with the Act, the Statutes, the Ordinances and the Rules / Regulations of the University, and the administrative control of such a College / Institution may be vested in a Principal / Director, whether or not a Managing Committee has been set up, with such powers and functions as may be defined by the Executive Council. *New Statute (43) added vide Resolution No. 9 of 36^th meeting of Executive Council dated 24.02.2011 and consented by the Hon'ble Chancellor vide No. HRB-UA-30(1) 07/12 dated 05.04.2011

Haryana act 009 of 2003 : The Chaudhary Devi Lal University Sirsa Act, 2003 (9 of 2003)

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