(1) This Act may be called the ATLAS SKILLTECH University, Mumbai Act, 2021.
In this Act, unless the context otherwise requires,-
(1) There shall be established a University by the name of the ATLAS SKILLTECH University, Mumbai.
The objects of the University shall be as follows :-
The University shall have the following powers and functions, namely:-
(1) No citizen of India shall be excluded from any office of the University or from membership of any of its authorities, bodies or committees, or from appointment to any post, or from admission to any degree, diploma, certificate or other academic distinction or course of study on the ground only of sex, race, creed, class, caste, place of birth, nationality, religious belief or profession or political or other opinion.
The University shall be self-financed and it shall not be entitled to receive any grant or other financial assistance from the State Government.
(1) The sponsoring body shall establish a permanent statutory fund to be called the "the Endowment Fund" for the University which shall comprise of at least ten crore rupees which may be increased suo motu but shall not be decreased.
The University shall also establish a fund, which shall be called the 'General Fund' to which following shall be credited, namely :-
The General Fund shall be utilized for meeting of all expenses, recurring or non-recurring in connection with the affairs of the University:
The following shall be the officers of the University, namely :-
(1) The President shall be appointed by the sponsoring body for a period of five years and shall be eligible for one more term.
The President may be removed from his office by the sponsoring body, if it is satisfied that the incumbent,-
(1) The Vice-Chancellor shall be appointed by the President, on such terms and conditions as may be specified by statutes, from a panel of three persons recommended by the Governing Body and shall, subject to the provisions contained in sub-section (7), hold office for a term of five years:-
(1) The Deans shall be appointed by the President in such manner and on such terms and conditions of service as may be specified by the statutes.
(1) The Registrar shall be appointed by the President in such manner and on such terms and conditions of service, as may be specified by the statutes.
(1) The Director of Assessment and Evaluation shall be appointed by the President in such manner and on such terms and conditions of service, as may be specified by the statutes.
(1) The Chief Finance and Accounts Officer shall be the principal finance, accounts and audit officer of the University.
(1) The University may appoint such other officers, as may be necessary for its functioning.
The following shall be the authorities of the University, namely :-
(1) The Governing Body of the University shall consist of the following members, namely :-
(1) The Board of Management shall consist of the following members, namely :-
(1) The Academic Council shall consist of the Vice-Chancellor and such other members, as may be specified by the statutes.
(1) The Board of Assessment and Evaluation shall be the principal authority of the University for conducting the examination and making policy decisions in regard to organizing and holding examinations, schemes or policies for skill based assessments and weightage, improving the system of Assessment and Evaluation, appointing the papersetters, examiners, moderators, skill assessors from industry, and also to prepare the schedule of Assessment and Evaluation and declaration of results. The Board of Assessment and Evaluation should also oversee and regulate the conduct of examinations in examination centers, skill centers, study centers or any center related to the University.
The constitution, powers and functions of other authorities of the University shall be such, as may be specified in the statutes.
A person shall be disqualified for being a member of any of the authorities or bodies of the University, if he,-
No act or proceeding of any authority or body of the University shall be invalid merely by reason of any vacancy or defect in the constitution thereof.
In case, there occurs any casual vacancy, in any authority or body of the University, due to death, resignation or removal of a member, the same shall be filled, as early as possible, by the person or body who appoints or nominates the member, whose place becomes vacant and person appointed or nominated to a casual vacancy shall be a member of such authority or body for the residue of the term of such member in whose place he has been so appointed or nominated.
(1) The authorities or officers of the University may constitute committees with such terms of reference for specific tasks to be performed by such committees, as may be necessary.
(1) The First Statutes of the University shall, be made by the Governing Body and shall be submitted to the Government for its approval.
(1) Subject to the provisions of this Act and the rules made thereunder, the subsequent statutes of the University may provide for all or any of the following matters, namely:-
(1) The First Ordinances of the University shall be made by the Governing Body and shall be submitted to the Government for its approval.
(1) All ordinances other than the First ordinances shall be made by the Academic Council, which after being approved by the Board of Management, shall be submitted to the Governing Body for its approval.
The authorities of the University may, subject to the prior approval of the Board of Management, make regulations, consistent with the provisions of this Act, the rules, statutes and the ordinances made thereunder, for the conduct of their own business and of the committees appointed by them.
(1) Admission in the University shall be made strictly on the basis of merit.
(1) There shall be a Fee Fixation Committee to fix the fee structure of the University.
(1) No capitation fee shall be collected by or on behalf of the University or by any person who is in charge of, or is responsible for, the management of such institution, from or in relation to any student in consideration of his admission to and prosecution of any course of study or of his promotion to a higher standard or class in such institution.
At the beginning of each academic session and in any case not later than 31st July of every calendar year, the University shall prepare and publish a semester-wise or annual, as the case may be, Schedule of Assessment and Evaluation for each and every course conducted by it and shall strictly adhere to such Schedule :
(1) The University shall strive to declare the results of every assessment and evaluation conducted by it within thirty days from the last date of the assessment and evaluation for a particular course and shall in any case declare the results latest within forty-five days from such date :
The convocation of the University shall be held in every academic year in the manner, as may be specified by the statutes for conferring degrees, diplomas, awards or for any other purpose.
The University shall obtain national or international accreditation from any such other body or authority, as may be determined by the University, as per the contemporariness and relevance of the marketplace after five years of existence.
Notwithstanding anything contained in this Act, the University shall be bound to comply with all the rules, regulations, norms, etc., of the competent regulatory bodies and provide all such facilities and assistance to such bodies, as are required by them to discharge their duties and carry out their functions.
(1) The annual report of the University shall be prepared by the Board of Management which shall include among other matters, the steps taken by the University towards the fulfillment of its objects and shall be approved by the Governing Body and copy of the same shall be submitted to the sponsoring body.
(1) The annual accounts including balance sheet of the University shall be prepared under the directions of the Board of Management and the annual accounts shall be audited at least once in every year by the auditors appointed by the University for this purpose.
(1) For the purpose of ascertaining the standards of teaching, assessment and evaluation and research or any other matter relating to the University, the Government may, after consultation with the President and Vice-Chancellor, cause an assessment to be made in such manner, as may be prescribed, by such person or persons, as it may deem fit.
(1) The sponsoring body may dissolve the University by giving a notice to this effect to the Government, the employees and the students of the University at least one year in advance:
(1) If it appears to the Government that the University has contravened any of the provisions of this Act or the rules, statutes or ordinances made there under or has contravened any of the directions issued by it under this Act or has ceased to carry out any of the undertakings given under section 5 of this Act or a situation of financial mis-management or mal-administration has arisen in the University, it shall issue notice requiring the University to show cause within forty-five days as to why an order of its liquidation should not be made.
(1) Immediately after the commencement of this Act, there shall be established a Secretary Level Committee in order to verify and ensure compliance of the requirements to the guidelines relating to the establishment of self-financed skills universities, framed by the State Government, from time to time ; and of the undertakings submitted by the sponsoring body. The committee shall consist of the Secretaries-in-charge of the Skill Development, Employment and Entrepreneurship Department, the Finance Department and the Planning Department.
The Secretary Level Committee established under sub-section (1) of section 48 of this Act may, carry out an inspection of the University as and when directed by the Government and verify and ensure compliance of the requirements of the guidelines issued by the State Government or the Central Government, from time to time, relating to the establishment of self-financed skills universities and compliance of the provisions of the relevant laws for the time being in force.
Contravention of any of the provision of this Act, shall be an offence and the University as well as officers of the University specified under section 11 shall be punished with imprisonment for a term which shall not be less than three months but which may extend to one year and fine not less than rupees fifty thousand which may extend to rupees five lakhs :
(1) The Government may, by notification, make rules to carry out the purposes of this Act.
(1) If any difficulty arises in giving effect to the provisions of this Act, the Government may, as occasion arises, by an order published in the Official Gazette, do anything not inconsistent with the provisions of this Act, which appears to it to be necessary or expedient for removing the difficulty: