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<,i. effier€{qq{, fui6^3t fr{rEt^2ote1822 (13) t,ffi,{r$iq*il'ql,.fi:fr', ' q}'ftq1ft1"' o.rft Bt

rq*oqur- @t$ .fi qfu, {s q{g-f, d rffi d ftit,,, r:ftfr rq il:l 'ST$tr L qR tfr qhe^qr vrrfr mqerfi f6i Vsr qffi 3lrfi fih?Fr aen Pren d' ffi ts,qltuo qt,sltBE[ d),d','afito 3{[g ffi"rog:' t, d 1,1-q ry, slBqr+r^{gM, {fl} .{Giq fr frfrffie ot, oq dt

(r) ffi*rao 6 qr-dro.rit 6 rt;iu fr qrdrdr sIK srfiT *cFn, *sr fu trar qRs{ gm r*-o q}eTFro q{ d ftrn ffifrrd fu-qr qri, S 3il-dsm €qrftI-d frqr @,lrr a*lr gsS qrqrq t

EEffi ry ry d,eq96,riqlFrfr'fr'srsrt,

sfurBra * t

(z) f0 orunq{ ?D't 3-Trd-"r{ tn{i d ftrt scr , qrqo{ ,,{, givr ':frqr ', qr{ril, 3!@ :Ti13[I,

O) qriffoq apn qrdqaql nM enr ftfu d qrt{ft I 61 qa.rnuH ol s6,altro,fi *{n fo, ae W qhn or

qfrrd trm, ftrt qr ftn€^ag trftI t, irnnqo' firsFsffiq irl (teIr'frRt']il: tt^q"q @^q1, *$ vs& ffid, ffiqqnapiL gtfiFrcr{il, ffi, silfffi 9t3siqT{ d"El oen qrfr, 6{sfla13it^delr ffitcrcrq {

SIEIFrJr.

ffitrflaq

o.r fr&ffur qr

qia.

15

1822 (t4l

fu{rqq{, ffi{ 3lftqwrzors ffiareqd

€frffi.

11.

str*F-{ ar etq ffitliaq EFr rdtrg ff''€,,ffi rerfrsrcrq^qT ry d, P*H'="* qr ftrS wrftq * tftefl Erqr r*ilrfrn lffin' erq or$ o,r eil{ ffifsffiq Enr d qri Erfr qftqrpil d rf?n6m 6'r. ffifrHuI ffnrEN eifr fri{qtrsrd?r t Tfsffi frtS ff rTrrd frT qiq orrqrt^:

v*g qarffi,' gFiir qrrre fi, ftfieTUr o,r+ri qr ,ilfq o.wri A srqi qnrq of qr+1, ffirsldq o'l tn^gih ffi{rcrq- sfiS ost^o.r

,6 rffi:1. ' ti, ,t:i" ' -: - :' i' :' ' ' ::' ':rr l

(e),,ffi'ur.ffi" ;' tfr'ft{iffi."qr '(frra.,d':^qfr' R*C erilrffi^qn tn ofu gdrfu{fr tt fr0wT^qr qiq qRurFif 6 $eiu fr slri ffdlq d€ 4t riqEm 6|ⁿ BPII' *g, ' , 't i ff+' '?irtr1;,

(a) lr,6ii*,S-'' wr+# f ' 's ' rfi,,, .g;.6:,,qenffi *€ Am ffi'"rg fufi, w*o.wr^qr frt& qg'.ffis' w ffi,qr{iiti}, qq-drq W ftfrr^qr$ ff{^{r, dlrr} fu ra sEK i * 619. rergql5q:atzn I

(a) ftfuur of RdrJ fler N nOerT qI qiq d qRunrssq gETrffi^gM rrrft ftti ,ri ftt{r fuHwry$ffi qt(tt"

fiwtr-flas,* arfrorfr

ffienq d ffifuo sTtrorfr dFt, qelfE '- 1r1 Earffi;

16

u*qrrawttrd, fui631fti{tr{t20re rr22 (rs) tZ): , 1t'i: '""- r"'r "' ;:r ':'!'1 :;:

(3) Ea qErq;

0) dqr ftriro;

(s) dorqrqw st),

(o) frtvro; eiv fi) M*urco d tEI d tS^grq sTMI;'fr '

. q,Rf i,g'r{r.,'fi-rq1@',d"'slm iiltrs ffi ,,--9-f-'{'t, 't ' '

:^:r ' r^'

q-63[qiT(d.3rrqFqqfiqqrfflErq61ffi.$}.Il..3fi{ qr ffi,'4ffi1qi",'Eil.,,', ':d":frf{ft 'S' 'fr61:6^' ff . t fftrF,'"8.'tjl{r -'' ',' '' " ':rri '' ;r -

' :'i

"'1"

d tl3. (1)il1@. fr,i",:: ,tl'::':i:i: 1":'." r" :'r''r ' r" ': " ':l il{ .ft YrFtrqi-

tfpl-Gprpt * q;rorfr TTi,tr ssT r 3fu

d[-.{,i,,''.$ilr'q' .@'$'RrrR[' a-!'{'''S' qlqEr' 3t l'''-':

-,, ,,dl,,ftr,girtt,,qld qt 'fr'frffi F qr''d;

,'g '+':F-t q{frF^q'{ sdrn|^':"

te).W"r faMd sTrtqr g1q[' BsqE€ndq a ifu's.'fr

ffiqrnffi,otfrffi,ftwq'fffiqil,sil

{s etBfrqir, qRffiq^qr frft{q'S' er{$q' q d'

qrPtrd 6-q sdrn^:

qqot{fiWglreY!,o-{iAg{.m

I

ddffi €ffffi^qr qrBfil-ft^at w t$o qRfq^o-{i A ftd srEEm 6trn fu W sTrtqr Eq'f q fuqr qrt

17

1822 (t6l

u*srE ttqrd, ftit-fi 3 1 fr{rqq 26 1 e EavH.^t+.

eitr ,'li,fr 'ffi 5fl .ft ffi':ffi:rq-} srrrl d fftr{ ot{ tgo qRfil fuqI Gfrdr'B, d ra BiH W rflint oTrn I

(s),dr€, -ffim,srq6 "q;a1"ot sf6 q.dlffi^A g$+,-{sr d slffi dfir

ft) Earffi, tfr srfrild or r*rr 6tTt, dt fu'w sTBftqq gnr qI {trd grffq sfr rro o1 qrt I 61 61,"6gfr; fr-s^{(r) d} slEt+'ffi6' qg6 ffi ft*i f frri^.r& $q't 616,^:

drkrr$q.lfr*Edrffiilrr .:' qrg w fu serq Edqfr, qcTrm^gM $S fi ft5df, frtqr qrt{n:

.rgg 16 oitr fu qR Edrffi, {s IrDN '^{At rrt} qfrilqI + * .dr,'rfr .. t: f qT''',tfr:'" tffii '.ffi'':6 E{ferd d m Eilrffi srqr erddlRd dr{ qRil qI

. ' €f5,r{ r d'frt EEqq- q d, ,a) ffir '.g;{ ft^qln sfiiirl

(2) EcTrffqH, f{qfrfuf, EqMf of frmro,{ Hfrfr (\1o) vq qfril{it d fr, q} 'sr 'ffi rsrf{ffi ERI qr grfl-+1^3iR t ffifuo^q ftrn.rt E), *€^gm Mfu q6'erlfre, Ct) qarffi am qrqHftfq t'5 qfu, ofu ffi{) vrnl qtNH gatr qrqfrffiq \'o, ?{Bf, I Earffi,^rq dq arfuil^{d *} qo, o1

rrfrfr irt silElqr ft{ffi otrnt

18

Bffitrrrd{srrrr, ftqis 31freq 261e

tE22 (17) (3), . :.*:UL,f :(z) .d qIEflH,i$T,BH,,'.eT ,rlE.t; qaqrH ot qflqB tFT effisrq Bfi t $ 6'{rrr I

(4) Hfrfr, erqi rrd{ qil f,rts t ut ,gqsgl'i}',rftrg,,{t 'qfi:*rwr€::* €r{ftoi'{S dq irw S, cil fu, qdrffi trr{T, T,6r![r utt:drfrff[ Gf.[),,ffift[ .1ffi|,' ..:.1r' .1.:.'. ,.:;:,,:,,.r''^;.

(s) qR,'qfrH; s-+-, qnr (+) d frfrf{tr- ot q{ EIWH d fia* orFror tr{d} r*g-d o,-r+ fr Grs$ir rffi t, ,,d, , ftd rft t"S,eTBd,o}, ft-a-S ae sPdd u.q$, €wfr,fup oq sdrnl '' , ,. , .,,,, (+-qq-qft:uiad of fi48 il6^q-q q6sr '6kn efu^q-e g1trgF qtT qrd Etm, &E:,r6s,es,fi,e{rg d,qt , f,S:,t" l.'. t:1,,. .,1,,.':11 ..1.; ,;''. ,,t; .1 ,, ,;,,' ,::r,... , {a',ftBIT, qiq qS t ol=tk6

,,i$,,,'gfi8.',,'-- ; ft" srqqrfu o{,^.rE

', 5,*E T6.'ft-$,fr' ...d qqq .tr'r srffsm,,Eil qri w fr, se[q q*fr lrq qr trE nlr qqr qkn qq 'r[ir g{t?DI.Wrffi frg6,q€t,,?E( ftqr,rtrrar eilr itE €ffifl rri trdq rfr oq df,r, aIE ua oran& u:

qr6 * srko, TS d,fr I

(r) q6{qfs o1 gE sg.d rrrcIm d o.R"r qr sr;rrsrr €ffirT .rE ,frf,il d qri afi

19

1822 (18)

Bdqrrdtsrrrr, fu6 31 frtqqt zorq Edsft d

qffiqf flqI

*Er a1 vrfi.

15.

, , ,. rr,u .:Ei.;i,31!li[[ d,{i,Etg'I''ffi.,'64,; ,ddi.: ', '. ;; :r.^I ,,1 ,. , ,11,', ., .:,. ,. , .,{s[-5,s,,]lIDll'qrqtrdftlc frtfl'rfqt ffi ,g;':; ffi[' fr,,.g1fr,if.6'rdTI ']S frt TE Elrrq =rS tFqfi I

@),.irti tr'r qq gs,A, tstTror qI of,qr"onT fr ,sFpTrfi,'6g'',fr, Rffi dl vnor '{'',ffi E:ilrB-qft, 'qern+qq.ffi gaqfr d trE 6T 6Td'ri,Ilrfurq'vi:^di ;,ffi,,,{ff ,q.qrqT,,6tlTr.fu fu '.r€ .frm wr* r

(s) :cf<,' fO' ft ,gR;EII{t (z),S'' o1tftq qrqftf,qrqr' :I fu-gl Tqr d qf w+m (4 d q$r{ IEITFgJl:';['aX''rr$''d' ,6-:ilsfuE,; eff{ ,qfr ot$ 'gelSFm ftg5 ffi @r, ,,r,l',.rlf, r. , q[::qR, Eqs@''61 qq; ffift s',.oIry,r fi ,ffi..,fl .q'),,.'ffi '"6r "tst glffi, trrS

Eilrffi f{'." tr '$',,ffi sH A offt^o,r

.\qqFFI iF{II

(ro) sv*eg (a)'d enfq frry frtt^T t qfrc' tr'Fr rII stpq61 (9}.4, m gmmq EI-$ rtl, qi-aqH 'd,

trs sH, d o-fff, l4ql({,,:qt{i S frrt sq-qRT

(o), d..Rtaq Eaffi'ETn..fr{Rrf, ffi'rn eTffi

gM m^rrn v{ffi o'rd d, riaiq q TE lrrrsTr irr&n fr Ea aRI frtS qt.'6rd^{* r}

qoqfr at qffiqi f,eII +rqr o1 vr s{q €rr+1 ff5ffi d

qrqrq tffi ot{ qffi{ qlfr fu-qr qrtrn, d $rfi^fdrn ermFrfirft dI I

20

E*ffi {qqd, frqi6^{3 1} frvwq 26 1 9

1S22 (le)

16. (r) ,' l:1'qti' ' 'ffi''45 frTqo, effi) 3Tffi EtTr 3tr qdrffi ot : , fr;"ffi d'frmfi S &ffil rrqrila ,,,,qx'3ilgqffir,$fut,rA, or ffi",ffi qRqq^oI .rt{ rr(w ttelr qEI€r dT r aen M+fltrq^{S tS} orq ffMf tr,r 3ilqff 6trn, fril{ol fu ca rffiiFI , ,dl're ffigrcrq"6l frtil rfi glffowr qI sral 'rq d ffi lft "Fi."

fr ffira *i cen ffi

trT EDqR attn, frTI cg- tm$ qa ti^tDT trE ilfi 66ql{ ;r€f drn, sI trtr fu m ridBd qrBowr^qI ;r., rffi Tiq,Wl'q 6).f ' ,,, ' :i : ''

(z) re gF{Rqd o.rqr qdqB or 6dq dr'n fu gs srgfi?1q, qRffi den frMt or frsrf4-6,

. :,;r'ar ,E{I ,q1dl B att,,-'-gfr',gq1. ry $.',ffi srrfif slrrrrtr @ grs drftt

O) Ecrqft 6t +€ f,Qr'fr€n qRrq a qry' .gf,r+ d qTfrfr dirff r

(4) frdfii,fi W sTrqm H fr; ftd qaqfr *.* ] ',,!gffii: qrrffi d 'irrqr 3fiffi" E), EdqH tS tr.ffi ,ffi1, *sr^fu qEi ,slFtsIm 's{fr *{ ffiqrarq, qeffsfis, {rS etffi, qrtrfipr^-qT fr6rq dI sTrfi qiff,^{qft RfC} airrrr, Gil fu qI{fr qrg.rq d w qird d fieiq q orffi 6'rdr^3lI{ qR :W 3lffi, srtrorur qr frtrlq Edqfr^qfr trtr t wra^q iI, d Trren qdnffi^dI frtre fuqr qrt{r, frrw rq s{rfl ftBtr{q eifrq d'n^r

€@d,

ffif^flen

o,dq.

21

1822 (20)

, ftqis3tftgliri2ole $,^.l, :ffi,(Ail,oltffii' ,ffi,#nffi6i^g' 'ffi'ftr'd:,frffi'qfrt'trt stilq ffi^{d, rir} qs eoffi; us ortq t, fus w E$ W o.l{ql{ na1^at

qrft

l,

ns Ao T * T-T:qpfd, :1ffi6 : qr A''qii{qr* ,,*€ qi Gtfid,,e.1fi.g1:ffi[ir6nil i ', .. .., ,:

14 qavm Enr at rr{ o,rffi sgPtr srffi Enr^o1 .,'. , ffi,l E11trft, c1t1 fO'.fr q-d g'qrqftf .,r)*, :' 'ffid.5 i,r-dw ffi

:,,,,.$ ;:g$'q,',Qfr,,g1ffi,,' il AOfq ARf 3rqrffi ;f o1 fr qfq' 1II stFqr$ 6) a qtfrq''fr$ , T|;ftdrur

T ilr ,gllg , m@ S rr ,d,.frfrtmr,m) (s),li-qeE-ft't.-s..sr-"* r-''6r' rdlrT otrn, fr fu' .,',gftM[,wrr frM ffiv frftfiro1..qril I .''",,,',',, q1r 17. (1) ,qR frtfi rfi',,wg; afrry-,fiqq.l:fu,t''ffi' q-{ qI €rq'Qr1 a:enrrw, ylryffi,d,,,W-tt[,.Y fu qr{6'qrsr

uus, g(,,urErqrcf of T6 rfrd drdr t fd -

(9o') qcilqH i rs arBfuqq ERT zII.Wd e$f{ arr

w erfuilfta qtfiq oT TIIEFI qtri d To of^t,

(d) qqqfr i trfi- W frfr d or{ &-qr t dI ffierr+q + Ril d qPrqcr^{t; qI} ffifl qmqH frqqff{rdq. d orffi 6v ;ltiu 6-ri fr srsryf t,

22

Bffi{rrrawm:r, friis³¹frtrER 2or e

ttzz (zrl d rffiH irl cftrffFT,r$ gur t frMf, sTreqr .^. ,,.cr ,.ftul# ryq,.'qE(, .P61 :.@ Es,sF a"

' ,^., .S[ @1,fr frftffiq,ib1'EIIS, r€[r. -'EI'K Eq[FT't''t'

(z) w-urtr (i) d 3$f{ ot$,,-ft:,@, . - rlcrd ot sS 'tt6''t ^'Rqr qrflr I

GJ s+qm (1)'S , '' + frftftfs'"ilrftEt' * Eaqfr d ridu d qg {H:il[ qrtrlT fu vtri rrq elrrT .frffi t etr E-dqH 6r llq trff * qr*'nt Effim [ffirr FAF 3lffi drn *r aa *d d gffif+e'-::

F,iifiH[d.'..,,fi..,.'..fr.d'#rii.:;.:... -fu

{,tq'x { 6r..fi ';'gffi';g;ffi

HeITi,Sqr fi ffi,.ffi $,'fr qRffiffi frGffi' ux g1r(trd tS qrftird or r*rr o.t,'n^3fR t+ 6ffi ?FT qTEFT 6trr, d fu'q f,sTr EHqqI iln ssot rqffi^{of qrg qr} ss qt sINInd ftrt qrg :

rrg fa{qtr{rdq oI }IzrrI gawFro, earEqfr gFn ft5ffi fuqr qrAT r eilq m qiq q{ t smko inft Eri{rqB trr sN tfr ffffi d?dr vrd' w, fril-€ EEIEqH onqqrR'il ot,^qE

qnur 6trn I

(1) dsr r{rixo fficsrcrq^?DT tuffitro ffi{o, a=l fui;ro' qffi d,nl srol fdgfffi trwr YrnFT erqr d

23

ts22 (22) sffislc {qqd, frrqi-{ 3t ftEq1 261 e -i ....i:r,...: -^i!r/,....!,.,, :...:'i: .:.-"t!tin :rGL:., :;jj:= .\:& ij..G .irgff{, ,t rffi : ",'tlil' t ,,,ffi:, ;,,fu ,,ffi, ffiffl ',=. ':.

(z) ffi'ffi' tfl rltl gF._&; .sr frftf ir;q ,,.: , :':, , ,,.. ,6yguii* "fi,'$ffi..$,,qror t, T6i Eaqfr,' .:.,'fu,,*t|; ffir"ffiA i+' S'

'flat'Yryatfi; ffifoq6sHc^I

(S) AqIfirf5;-'l':

::.::1i r'::"r" ' ':' "'' "'r :r ; .:

of fiffit^or qtrdnilur .Y- srtr eaqH^o,) fdwmlffi fr"'frffiq 'fiffi'zlr' ffiiifr.gar6 '...:..., . I

.@):,.,Effi,,,.d F-"* + 3i ' .U66' ' g(i ,,,,,',,:,]'ft1qiffiffia E 'q1r'tre+r otrn;^r' (.r)^?16 @'d fri drr fr qrrw

r61s'ffift W qq rrfi fuqr qrm't d we fr mfuqf,

lq frdqi"rqr4|; ''' ": ':"' ' 'r 'r '''' '; 'r (q)t"S,er=qqBralr'dl'IT'q'trT,'q}gftffi4tr"vS qqm frt qrlr

fioprmry zo. (1) €r$iETi *qrcfi.d s+) ft ffi^riw g{) silt l{Kn tuIqI d ftt{rr dn' d⁺r#ffi qK"ft, q} Ss ftffi TqN^.Tg df l' : ,

(z) ou-ernr (i) A sfiq frgffi frt$^T n erffif a1 qffi aen tqr a1 nil W E)ft, dI fa, qRftqd Erqr frGd a1 int t

24

ii', E*srr6 rrqrd, ftii-6 3 I frqlEt 2ot e

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:$l nioili, ,r,tr$ qrfrdd 6l rqtrJiE-it

i. :sd . q[[$, :rn.ffia,ffi,qr$l^,,.

21. ,d; eFq'stH,ftIfrg},sil,fu EINI.rt1,-:C,tr-Hte sr6{ qffi. t d,,,,frgfu';t$,,SH fr +l aniqt silq vffi, fu-rr;ot qrfi dQn $m1 YrBilqt ortr ofu W d.), q) fu

qRffi flen frffi Hrr frftil ffi qr$:, :

.,,.,.. . ,. ,,,, , ,rfq[,,,, i q6, ,r* fu 'TAf-gf ,Tffr,., ,q{fr,fr1 \rd Erffi faqEPrsffiq ot mqd teerq d sftfrgfu t

Wf .W[, t;:nN.,Iflllflif'.,[I{T,,fif YItrI.t t

n. IH d sflfuot HEII- fi S ffi 6rr:*rq

$i't:{i ;'r :;;i;," :"r,' :1,;:::l: '-rr'' ''''' ,,, :'r''I^'

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z W(tq

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:

(\ry) Eft/snFmt (qt) !g!t-r,q elr sg frttuffir ffi f+rm 6t1 tu-ft qrr{ Ernq,

Frq) frril f{qn

(o) cq frqrr,

25

tE22 (24)

Bdi€rre {qrrd, ffifi 3 I frgqq 2s1, qRrq 6t

irFrtr{^stf{

sfff, rrtrfd.

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F.o)glIIg"BryTt ,ffiN1

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fft;I) qtql,d'ftB gm'wrfuo sarffi ffiqffirif d drq sqq{or$ ftq'vq d sqrf, ord o.rn; (qR) tS er;q tifrflrit or mfirr cerI W er=q 6'dail oT sreFr ?FFIT, d'fu ttur qns{ am qBqffa firS qril I

26

Bdlqrravqrd, ffifi 3t frgqr 2ol e

tE22 (zsl l.-.-::-f: . --- r-. ., : .t'l ' ,+ ' rSE[I1Fif,-,*-,,;': 1:'i': ' . ffteHqrgq srkossr

fto')d€'' :i:'":" ' ' " '' xTFowr' ? Aar qRr*(q

ffi,$.S.if.r.,r::'..',:, 't:,,, , .; . ',: ,,. i ' , :

s.n) rqnBfr;fr

': '::' A mDqrwr dfd frtt qr$t^'

,t" . ' 26. (1) E--qnHqffi of *t a d qrs'S ' qt$ oprd{. fttq^qtd or'.ra{ Et'ITt

(2)+g{ ffidril,'ffii'

, ,, \ qfts(rFI

" r':' Hr}. Z ' ' YIItFf'^., ,,,gi nc qq1,,

:

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(q) tffi' 1'1i" " ' r"'r';1 ,.'' $rffiqW fury,p1: , . :." ::,,. ,:i, ,, ,-E-E[ffiFEl,q,EIm qrg : :

Gfd @,) s{,rffi;

fq) efr,

&r\ :s# crEt ('r) eR elB-qihfi;

q srd*iflq qr RrqTr or TqhT{ sqi qrA dq

fi@rrd tsilHo;

Irflr Ynsr rnr qrqfrffiEs ssFr^:

FO Wry Bry d^qrt fr frtq HFT rrri^qrmr

\16'rqrtr sdffi^qr frfrqldr

(mq) qrfr"r v

qrqrko qtrdr or&nof;

27

1822 (26)

sffisq-6 qqqq, friis 3t frr1qq 26 1 e qtg 6T tt.

qfirysrq.

;,@:},r,,96, .ci&fffi,^'".

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O) EF@+ *€ ar 1r*|.n irfu.a dtrTl i,i,,;.:

(a) dd,d {,*,'3pq1,irfiq, lr}:'rrtq., ,* ffa^iET, TrqP{ERm flffiI o rsrqs{iil rtri ErNuT o,r.r fug ! t., fiq d,fr fr afi,,,ffiq $fi

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t qr qR r€ iqrr tdr t d mrrqrg, qd

. :l . ':. . .,' ffi ffiffit+' ' ET$, qw$lq rtg, T,{[,TIIF-,. ' . I[tn-'II1 t, ,,': ;:,,,,.fi,,,..,^:;

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(1) dd 6T HFrtr{ Effi En, Ssr errqs6' srsl qri,

M

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W qetrgrq, dd ot ,A66,^f,Pn $F{il{^d vs+1 sPrq td6' d fdq ft{d qfi .r{ firts d dra ftq .flH of 6rdHE o'r srtrr rfi Snt

28

Brffiqra {r[Td, fr{id 3 1 fr€wr 20 1 e

tE22 127) ( t,U+* ,:(r).-$-iffi, EIn f{rd frrqr^rrqr +€ or vfurq gffiH qrqr rq< ur gmft TS fuqr qr rr, trg Eare ,.'rf : tEm' t, *nffi-q qiI ,,,ffifr't$ ,.troiil ftq.. .ffi [' cfi'fu ,,8@, '1i[,ff,,,ft{il aT'T-d ertFq.,fr,..r*f€ ffi t

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dtd, E@ttilq or ortqrcro ".'ft u-6, W,qff,d ffi,Sg., HT,fu w orEE q .elr qRfiqq A g 6.,r.q,,qr Wfr, qtft{.,,ffi ;qil,qlq

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('o) Maarcro in qure €rd*Ril oelr {qt Tw,

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29

i'*n. r822 (28)

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(dt)@tau@@q;

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30

Bfu rrdqd, ftiis 31 ftqgr 2s1 e

1822 (2e) .iii,r1i$1) ffi,GP{.l ii,,',i,i :,: (q) air$ erq fuqrodrq, d qrdr rnsr ENr fqtRm fos^qrSr

gtf rqrsl-fqrdq a rqEntprql tD, Iq{r, GIIETWT slrr €rgvns{ A ft{irur d frg armeil ow elt{ E{d

. ,,],.

Erwq deil Tnrnd[ fiHrur^qft 3[m o,rt a frq i':'ir'jiri: t' qftclt iDllII ; : . .r, ,i . ....,

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31

1822 (30)

BdtrlE{qqd, fut6 31 ft€qr 2ole ) ffift qn .. "'fii ",Sffi1;ffii o-{qr, ssfr olfueTr # qtren ryr efu g:{rdr., : _ ,,:

sq*{r m} Amqfrd oqqr;

(g*.a) tutft** et $qtu *IT ftffit 6) qFror **,; st st fr{r{ur 1tFII dedr s{(D.r llqrg{ rrril ; (ffi)"w A 'aui +

w&^gv, frqqfu 'ail' m oH .rirrq qr

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t )'ft dwdffi.fi' ,rqffi

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o)ffifrtGi{qsffitrderqT;^:

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ft*T O, ipn erq uX'ftgfrtnf

6t q5tF{d $Frr Gltr srd Td of errerr{ NIffiqr OT rIfI 61 4iRIt cFFII;

32

-\- Effiqlrqrrqrd, ffi-d 3t ftqqr 2n1e 1822 (31) ffi}i .'6)11{'ftffi{ffi1, '"'' '1r1:;':' 1i'1 :ii+r':- i.ii;^':t.

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33

1822 (32) B-ffi€rrd {rqqd, fu'-s 3 I frql{t zo r q fffi ,2s- (i);: .ffi.:d:.ff.. lm.r$fu.S.t;, ff Etrft f,err ssil.i.ffifuc sqnpr fi, ?

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fft<) ry aer ffiirmq d "6.

,r:i, 'iT|-STqHqI',,; ," : :

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, ;r 1..: fr farqtrqmq gnr Tnq M d srqi

5lr A *ro, M''''ffi"'iET{t

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qRvs d vqff ffqRpf *q, fiqrsq ir'r frilq sH

qr slTT{ rgi qrd d qffi of wlq d rnq t

rrdtfud 6r+ o1'sfdil dr,ft I $s *D'R stmfud

ffi .rt rrqrql d qrfi (rt o.rro,m d, ffi deq

34

a ;i.', Bi#{Trr6 irrm:r, ftqi-d 3t frr$Et zor^g

1E22 (33)

'^f, t,wgdftre fril qrq, riqr-q-{ d Ert d Esr qR,s{ dS(Sd -f i':'':^:1' r1. ;ir'i';' i:r::ri:i':rr:':.i :'

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, (4) tr€n qRYd + Hffi sqw, d qfr S'f,QTr sq-Eln O) fr frHE frt+,. sffi,'t.,,ft;il if, ,Rfr$^fr EfitrE WH d frq w qnur otil Rqr ,-ffi t=.,, , ., :,.1 ,;r: , .: .i,.ii: .,1,r,:1 ;,.rr :,:;,, ",,, 1.,' to) Vs srHH{rq aer qRfr$fr d. .,d qqq!tr{

€fr Eg, l?fuq d erFnw. qg@r,t rrerr

Tften ot Wc FrryF qW tr sr qr

ffi-{or @ft eilv sry+r w{ e{ri qi ro sqrBqfrr:!tt,r:t.t:r i,1,:11, . , .,..i r, I t_.r., .; 1._,,: ..:,. ri, orHffq 6-{i tg .rtend frt {ffi 6-{rn A fdrq

,^''' "' i '#fi ;

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(q) tr _raa A +d ot en sr.q @ of wrft gD^g{I qq qnfiqI iD[ rllrlt o-{fi dPr[ vs 3rq qffi tr,r urrt,,p,I[,,u].fth'g.,s. qiry1^ur vsd ortf{ $S rffi^qfr qrg .Tr vs w orBiIRr ftff qRqE d

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35

tt22⁽³⁴⁾

Ei#srr6{qqd, ffi6 3l fruqq 261e s[qrm iil, (t]'.,@ry' ;ftiffi"ffi,, Ssr'ffi

. (z)ffi ffi'dffi'*'ff *,nr (.), Hg;ffiTrJ

fi6rq irr dorqtErer (r* Bqr.r d anunr d sq f, re .,,,..,' ,1' r., . :64;r,ffi ,Okr, qg tr-o,fu, ,ffi, . qffi r.gqGf-'q'T .*Iilfdf; :"'" :''r ''r' ';'-'' "' '

(4) f{ rr 61 @ d ffffi deil'rfi, o,d-q^- ... , . .1.. .. : l

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.:':],:...-'l:.',l]]l]'ii...::':

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(2) irfrfr, ffi qlBf,?fi ET Ir*rr ott frsEfrfuc oildTr iDI qld;T ovrn:-

(1'6) ol'Eqe qgmRd oGr,

(d) Aur fr{irm err vtrd $qer $A ri orffio,

36

' Hq;31frqqt2ole 1E22 (3s) aqr€fli f,Prr frtfi'q srtrtrii T{ BqIq. owr sft g€ gtnfiTuI,,d,,RT,'qr,:t*,rg- f^:

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tH f, frtt qrtr) |

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,f'.fli,B{Lonq,Im,,911fl TEq-,,g,ffiffi,d rpr wo.. ffi ' otr^qr tr€ ffi,t 61" ' lrrft"r sfi-d{ : . r:, . . ; f,;r,,,:11,, :;i :i .i: i:-:.r tiir _ .::.r : f,rlf ffSR

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37

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srq qf,(r;I, qR 4H d;

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38

B*ffittqqr, ftcis3lftqEr2s1e 1822 (371 gt. Fi ffil61t u:,,ffig,

fut f6qr qrqrff^:-

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rE22 (38)

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40

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42

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43

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44

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1822 (471

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55

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56

u*{rr€vqqd, fuis 3l ftqqr 261e

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+-qS St

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57

lr22^(s6)

, fuid3rfrqqr2ore CHI{ATTISGARH ACT (No.23 of 2019) TIM MAIIATMAGANDHI I.]DYAI\IKEE EVAM VAI\IIKEE Sections:

CHAPTER.I

PRELIMINARY

' 1. Short title.

2. Delinitions. CHAPTER-II

THE UNIVERSITY

3. IncorPoration-

4. Objects of UniversitY'

5. Powers of UniversitY'

6. Territorial Jurisdiction' T.Universitytohaveexclusivejurisdictiontoprovidefor instruction teaching, etc, in horticulture and allied sciences'

8. University open to all irrespective of religion, caste, Sex, place of birth or oPinion.

g. Teaching in UniversitY'

trO. Inspection or inqulry^of Universit5r'

CIIAPTER -III

11. Officers of UniversitY'

12. Chancellor.

13. Powers of Chancellor'

14. Vice-Chacellor.

15. Emoluments and conditions of service of Vice-chancell0r'

16. Powers and duties of Vice-Chancellor' t7. Removal of Vice-Chancellor

18. Registrar.

19. ComPtroller.

58

u*qrr6 {qqd, ftii6 3 r ftqqr 2s 1 e

tt22 (s7l

20. Dehns and Directors.

21. Other Officers.

22. Co-ordination Council.

23. Meeting of Council and Quorum thereat.

24. Powers and duties of Council. CHAPTER-TV

AUTHORITIES OF THE UNTVERSITY

25. Authorities of University.

26. Constitution of Board.

27. Meeting of Board.

28. Powers and duties of Board.

29. Academic Council.

30. Powers and duties of Academic Council.

31. Faculties.

32. Department of studies.

33. Finance Committee.

34. Other Authorities of University

35. Horticultural Research Station and Agricultural Rural life and Extension Services.

CHAPIER-V

UNMRSITY FUND, BrC.

36. Universit5r Fund.

37. Objects to which University fund may be applied. CTIAPTER -{/I

STATUTES AND REGULATIONS

38. Statutes.

39. Statutes how made.

40. Regulations. CHAPTER -VII

ANNUAL, REPORTS AND ACCOUNTS, ETC.

41. Annuai report.

42. Accounts and Audit.

59

r822 (sr)

edwrqqqc*, fuis 31 ftr61 261e CHAPTER. _VIU

: SUPPLEMENTARY PROVISONS

43. Disputes as to constitution of University Authorities^and Bodies.

44. Constitution of committees.

45. Filling of casual vacancies.

46. Vacancy, etc. not to invalidate proceedings.

47. Conditons of service.

48. Pension and Provident Fund.

49. Protection of acts and orders.

50. Extraordinary powers of first Vice-Chancellor.

51. Appointment of teacher by Board 52, Scales of oftricers, teachers and otlier employees.

53. Term of office of member of authority of University. 54, Resignation of memo-er or oflicer of University. 55, Rernoval from membership of any authority or Board^of Universit5r.

56. Removal of difficulties.

57. Transfer of property and personnel.

58. Saving.

60

6.ftqrrd {q[d, ffifi 3 I ft€Et 20 I 9

1r22 (se) AnAct'to establish and incorporate Mahatma Gandhi Udyanikee evam Vanikee Vishwavidyalaya for Udyanikee Tatha Sambadh Vigran at Patan Tehsil of District Durg to provide for education and prosecution of research in Horticulture and Allied Sciences, extension and other matters ancilliary thereto.

Be it enacted by the Chhattisgarh Legislature in the Seventieth year of the Republic of India, as follows:-

CHHAITISGARH ACT

(No.23 of 2019) TIIE MAHATMA GAI\IDHI UDYAI\IIKEE EVAM VAIIIKEE VISIIWAVIDYALAYA ADHINTYAM,20t9

CIIAITTER,-I

Rpr,rutNeRy

(1) This Act may be called the Mahatma Gandhi Udyanikee Evarn Vanikee Vish-uravidyalaya Adhiniyam , 2OL9; (21 It shall extend to the whole State of Chhattisgarh;

(3) It shalt come into force from 1"t April, 2O2O. In this Act, unless the context otherwise requires,-

(i) "Horticulture" means the basic and applied science of fruits, vegetables, flower, spices, medicinal and aromatic plants, mushrooms, landscaping, agroforestry and apiculture (bee keeping), production, processing and management and betterment of the rural people; (iil "College" means a college of the Universit5r under the direct control and management of the Board and the Principal Executive Officer of the University whether located at the headquaters, campuses or elsewhere;

(iii) "Extension" rneans all educational programmes undertaken for the purpose of ascertaining the problems of research in horticulture and allied sciences, disseminating the results of research to extension,

1.

2.

Short title, extent and commencement. Delinitions.

61

1822 (60)

ed€rd lTqqd, fu.6^{3 I} fr{rwq 2s 1 9 personnel and farmers and providing training for the pufpose of such dissemination;

(iv) "Hostel" means a unit of residence for students of the University provided, maintained or recognised by it; (") "Registered Graduate" means a graduate registered under the Provisons of this Act;

(vi):T::::"'i:'1,1':-T,I:::'*1L:""H"1T'T:

Constitution of India;

. (vii) 'iScheduled Tribes" means the Scheduled Tribes specified in relation to this State under Article 342 of the Constitution of India;

(viii) "statutes and RegUlations", means respectively^the time being;

(ix) "student of the University" means a person enrolled in the University for taking a course of study for a degree, diploma or other academic distinction duly instituted; 1111 "Teacher of the University" means a person appointed or recognised by the University for the purpose of imparting instructions and/or conducting and guiding research and/or extension programmes and includes a person who may be declared by the statues to be a teacher;

(xi) "Uriversity" means the Mahatma Gandhi Udyanikee Evam Vanikee Vishwavidyalaya of Chhattis garh. CIIAPTER-II

THE UNTVERSITY

Incorporation. 3. (1) The Chancellor and first Vice-Chancellor of the University^and the first member of the board and of the A.cademic Council of the University and all the persons who may here after become such officers or members are, so long as they continue^to

hoid such office or membership, hereby shall be constituted^a body corporate by the name of the University.

62

, GHi'-d3tfrrTER2ole 1822 (6r)

(2) The University shall have perpetual succession and common seal and shall sue and be sued by the said name.

(3) The headquarters of the University shall be located at Tehsil Patan in District Durg.

4. The University shall among others have the following purposes:-

Objects of

(a) making provison for the education in horticulture and other University. allied sciences;

(b) furthering the prosecution of research, particularly,ⁱⁿ horticulture, and other allied sciences;

(c) undertaking field extension programmes;^and

(d) such other purposes related to the aforesaid with the object of improving the level of living of rural people as the State Governrnent may direct, by notification.

5. The Uhiversity shall have the following powers, namely:- powers of

(1) to acquire and hold property both movable and irnneovable, University. to lease, sell or otherwise transfer^any movable^or

irnrnovable property vesting in or acquired by it for^the purposes of the University excepting Government land and its institutions ;

(2) to cultivate and promote the study of, and to provide for instruction, teaching and training in :-

(a) horticulture, agriculture engineering and technologz, rural industry and business, and other allied sciences; and

(b) such other branches of learning as the University may deem fit;

(3) to make provision for research and for the advance^and dissemination of knowledge in horticulture and allied sciences and to institute and manage Horticulture Extension Service including rural youth programmes;

(a) to institute degrees, diplomas and other academic distinctions;

(5) to maintain colleges, schools of studies and hostels in the manner prescribed in the Statutes;

63

1822 (62) g+qlra {qErd, ffi6 3r fr{Itrt 2or 9

(6) to institute teaching, research and extension posts required by the universit5r and appoint persons to such posts;

(7) to determine qualifications to recognise teachers as qualified to give instructions in a college or to carry out research and extension work in horticulture and allied sciences ;

(8) to provide such lectures and instructions for and to grant such diplomas to field workers and other persons, not being enrolled students of the Universit5r as it may determine;

(9) to set up laboratories, libraries, horticultural research stations, museums, horticulttrre farms and such other equipments as the University may consider it necessary to organise, in lield of horticulture and atrlied sciences ; (1O) to hold examinations, and to grant diplomas and confer degree and other academic distinctions on persons^who have pursued a course of study under the University ;

(11) to contc-r degrees and/or other academic distinctions^on persons who have carried on independ.ent research under conditions prescribed in the Statutes ;

(12) to confer honorar5r degrees or other academic distinctions on approved persons in the manner and under conditions prescribed in the Statutes ;

(13) to n-old and rnanage trusts^and endowments and to institute and award, fellowships (including travelling fellowships), scolarships, exhibitions, bursaries, medals and other rewards in accordance with conditions prescribed in the Statutes ;

(14) to arrange for inspection of colleges and other branches of the University and to take measures to ensure that proper standards of instruction, teaching or training, research and extension are maintained ;

(15) to fix, demand and receive payment of such fees and other charges as may be prescribed by the Statutes ;

(16) to supervise and control the residence, conduct^and dicipline of students of the University and to^make

64

' Hs3lfrqEt2ole 1822 (631 arrangements for promoting their health, development^and generai welfare;

(17) to create administrative, ministerial and other necessary posts and to make appointments thereto, with the prior approval of the State Government ;

(18) to institute and manage^:-

(a)

(b)

(c)

(d)

lnformation Bureau;

Printing and Fublication Department; Employment Bureau;

Any other institution authorised by the State Government;

(19) to make provisions, -

(a) for extra-mural teaching and research;

(b) for physical and military training;

(c) for sports and athletic activities;

(d) any other activit5l as may be decided by the State Government;

(2O) to co-operate with other Universities and. authorities in such manrrer, to such extent and for such purposes as^the University may deterrnine;

(21) to do all such other acts and things, whether incidental^to the powers aforesaid or not as may be requisite in order^to further the objects of the University.

6. (1) Save as otherwise provided in this Act, the powers conferred on the University by or under this Act, shall extend to the areas comprised within the limits of whole Chhattisgarh.

(2) Notwithstanding anything contained in any other law for the time being in force, no college or ed,ucational institution situated within the aforesiad limits irnparting instructions in horticulture and other allied sciences for bachelors degree and/or above, shalI be associated in any way with or be admitted to any privilege of any other University incorporated by law in India and any such privilege granted, by any such other University to any educational institution within those limits prior to the commencement of this^Act, Territorial

Jurisdiction.

65

I

1822 (64)

, fui631frqwr2ote UniversitY to have exclusive jurisdiction to provide for

instruction

teaching,^etc, horticulture and allied sciences.

7.⁽¹⁾

shall be deemed to be withdrawn on the commencement of this Act, and such'institutions shall stand affiliated to the University till the date they are transferred to the University, under section 57.

(3) The research and. extension work undertaken or conducted by or on behalf of the Indira Gandhi Krishi Vishwa Vidhyalaya in the field of horticulture and allied sciences within the aforesaid limits shall be co-ordinated with and integrated into the activities of the University-

(a) \Mith effect from such date or dates as the State Government may, by notification, specify and different dates may be specified for co-ordination^and integration;^and

(b) in such manner and to such extent as rnay be determined by the State Government in consultation with the Board.

The Unjversity shall have exclusive jurisdiction throughout the areas specified in sub-section (1) of section 6 to provide for instruction, teaching and training in horticulture and allied sciences and notwithstanding anything contained in the law relating to incorporation of any other University in the State, no other University shall be competent to provide for instruction, teaching and training in horticultue and allied sciences in such areas- However, Indira Gandhi I{rishi Vishwavidyalaya will continue to have the powers to make provision for teaching of horticulture, forestry courses and degree programme, basic research and extension programme in horticulture and allied sciences.

Notwithstanding anything contained in this Act or Statutes and Regulations made there under any student of the Pt. Kishori Lal Shukla Horticulture College and Research Center, Rajnandgaon, Horticulture College and Research Center, Jagdalpur and affiliated private Horticulture Colleges and Study Departments who immediately prior to'the {2)

66

' fus 3l frqwt 261e 1822 (5sl day of -2019 was studying for or was eligible to appear ' in any examination, as the case may be, in Horticultur€ and other allied Sciences of the Indira Gandhi Krishi Vishwa Vidyalaya, shall be permitted to complete his courseⁱⁿ preparation therefor, and the University shall provid.e for such period not exceeding five years and in such manner as may^be prescribed by the Statutes for the instruction, teaching training and examination of such students in accordance with the course of studies of the Indira Gandhi Krishi Vishwa Vidyalaya.

8. It shall not be lawful for the University to impose any test^or condition whatsoever relating to religion, caste, sex, place of birth or other opinion in order to entitle anJI person :-

(a) to hold any office in the Universit5r; or

(b) to be a member of any authority of the University; or

(c) to be appointed or admitted as a te'acher; or

(d) to be admitted to any degree, diploma or other academic distinctions or course; or

(e) to enjoy or exercise any privileges of the University^of benefication thereto:

Provided that the University may subject to^the previous sanction of the State Government, maintain any college or institution exclusively for women, either for education, instruction or residence, or reserve for woriren or members of Scheduled Castes or Scheduled Tribes or of other classes and communities which are educationally backward, seats for the purposes of admission as students in any college or institution maintained^or controlled by the University^:

Provided further that nothing in this section shall be deemed to require the University to admit to any course of study, students larger in number than, or with academic or other qualifications lower than those prescribed in the Statutes :

Provided also that nothing in this section shall be deemed to prevent the University from exempting indigent persons University open to

all irrespective of

religion caste, sex,

place of birth or

opinion.

67

1822 (661

Bffiqrrdrtqrrd, fui'-d 3t frsqr 2ore !''

Teaching in

University.

Inspection or

inquiry of

University.

belonging to the Scheduled Castes or Scheduled Tribes or to any other classes or communities which are socially and educationall5,, backward form attending courses o{ study or from the fees levied in whole or in part for attending such courses. Explanation. - A person shall, for the purposes of this proviso, be deemed to be an "indigent person" if the annual income of such person or his guardian (where such person is for his livelihood and education dependent upon such guardian) is less than such amount as may be specified by the State Government, by notification, in this behalf.

9. (1) Al1 recognised teaching in connection with the University courses shall be conducted by the teachers of the University in accordance with such scheme as may be framed for each academic year by ,the Academic Council and shall includes lecture, tutorial classes, laboratory work, field work or other teachings conducted in accordance with the course of study prescribed by the Regtrlations.

(2) The authorities responsible for organising such teaching and the maximum nurnber of students that shall be adrnitted to a course shall be prescribed by the Statutes.

(3) The courses and curriculam shall be prescribed by the Regulations.

1(). (1) The Chancellor shall have the right to cause an inspection to be made by such person or persons as he may direct, of the University generally and other matters particularly such as its buildings, laboratories, libraries, museums, Horticulture Research Stations and farms, workshops and equipment and of any college or hostel, maintained by the University, of the teaching and other work conducted by the University or any college or institution and of the conduct of examinations held by he University and to cause an inquiry to be made of any matter connected with the University:

Provided that the Chancellor shall, in every case, give notice to the University of its Intention to cause an inspection or

68

1822 (67) iadem rrqqd, frqiq' 3l fri{1qq 261 e inquiry to be made, and the University shall be entitled to be represented thereat.

(2) Such person or persons shall report to the Chancellor the result of such inspection or enquiry and the Chancellor shall communicate to the Board his views with reference to^the results of such inspection or enquiry. The Board shatl thereupon take appropriate action as may be directed by the Chancellor.

(3) Where the Board does not, within a reasonable time take action to the satisfaction of^the Chancellor, the Chancellor after considering any explanation furnished or representation^made by the Board issue such directions as he may think fit, and Board shall comply therewith.

(a) The report of the inspection and the directions issued by^the Chancel'lor as a result of such inspection or inquiry shall be laid on the table of the Legislative Assembly.

cur

OFFICERS OF THE UNTVERSITY

11. The following shall be the officers of the Universit5r, namely:-

(1) The Chancellor;

(2) The Vice-Chancellor;

(3) The Registrar;

(4) The Comptroller;

(5) The Deans;

(6) The Directors;^and

(7) Such other officers in the service of the University as may be declared by the Statutes to be officers of the University. L2. The Governor of Chhattisgarh shall be the Chancellor of the Universif. He shaIl, by virtue of his office, be the Head of the University and shall, when present, preside at any convocation^of the University.

13. (1) The Chancellor ffi?y,^-

(a) call for any papers or information relating io the affairs of the University; and

''t

Offices of

university.

Chancellor.

Powers of

Chancellor.

69

rr22⁽⁶⁸⁾BfulTqrd, fus3rft€Et2ote

(21

(b) for reasons to be recorded, refer any matter exqept a matter falling under Section 43 for reconsideration^to any officer or authority of the Universit5r that^has previously considered such matter.

The Chancellor may by an order in writing annul^any proceeding of any officer or authority of the University which is not in conformity with this Act the Statue or^the Regulation:^:

Provided that before making any such order,^he may call upon the officer or authority concerned to show cause why such an order shall not be rnade and if^any cause is Shown within the time sBecified by him in this behalf, he shall consider the same.

Everyr proposal to confer an honorary degree shall^be subjeet to the confirmation of the Chancellor. The Chancellor shall exercise such powers as^{may be} conferred on him by or under this^Act. The Vice-chancellor shall be appointed by the Chancellor from a penal of not less than three persons recommended by the committee constituted under sub-section^(2):

Provided that the first Vice-Chancellor shall^be directly appointed by the Chancellor:

Provided further that if the Chancellor does^not approve of any of the persons so recommended or the person or persons approved by the Chancellor out of those recommended by such committee are not willing to accept the appointment, the Chancellor may call for fresh recommendations from such committee.

The Chancellor shall appoint a committee consisting of the following persons, namely:-

(3)

(4)

(1) Yice- L4. Chancellor.

(2)

edgr, qnqq*, ft.iifi^3l fr$trrt^2ot9r822 (6e)

(3)

(i) Those persons who have not been employed by or^on behalf of the University or any college, a person eiected by the Board,

(ii) a person nominated by the Chancellor, and

(iii) a person nominated by the State Government. The Chancellor shall appoint one of the three persons to be the Chairman of the Committee. The chancell0r shall constitute the committee under^sub- section {21 before the expiry of the term of the Vice- Chancellor.

The committee shall submit the panel within six weeks from the date of its constitution or such further time^not exceeding four weeks as may be extended by the chancellor. If the committee fails to submit the panetr within^the period specified in sub-section (4), the Chancellor may appoint any person whom he deerns fi-t to be the Vice-Chancellor. The Vice-Chancellor shall hold office for a term of five years and shall be eligible for re-appointment, but not beyond the age of sixty live Years:

Provided that the first vice-chancell0r shall^hold office for a term not exceeding five years as the Chancellor may determine:

Provided further that, notwithstanding the expiry of his term the first Vice-Chancellor shall continue in office until^his successor is appointed and enters upon his office, but this period shall not exceed six months.

(7) In the event of the occurrence of any vacancy in the office of Vice-Chancellor by reason of his death, resignation^or otherwise the senior most Director, Dean of Faculty or^any officer of the Government nominated by Chancellor shall act as Vice-Chancellor until the date on which a^new Vice- chancellor, appointed under sub-section (1) to fill^such vacancy enters upon his office:

Provided that the person so nominated sha1l not hold office for a period of more than six months-

(4)

(s)

(6)

1522 (70) E*qrT 6ruq", fuis 31 frsrwt 2ole Emoluments and

conditions of service

of VicqChancellor'

Power and duties^o1

Vice-Chancellor'

(8) Where any temporary vacancy in^the office of vice- ;ons of leave, illness or any other

cause. chancellor shall as soon as possible, make^such !1- ^ arrangements for carrying on the office of the vice- Chancellor as he maY think^fit-

.11 (9) Until the nomination has been made under sub-section (7) or arrangements have been made under sub-section (8), the Registrar and if no Registrar has been appointed or if there be vacancy in the office of Registrar for any reason whatsoever, such officer of the University as Chancellor may direct, shall carry on the current duties of the vice- Chancellor.

(1O) A11 acts d.one by the person appointed under sub-section⁽⁸⁾ or by the Registrar under sub-section (9) or by the officer directed by the Chancellor under sub-section⁽⁹⁾ to carry^on the current duties of the vice-chancellor shall^be deemed to be acts done by the Vice-Chancellor'

15. The emoluments and conditions of service of^the Vice-Chancellor shall be such as may be prescribed by Statutes but shall not be varied to his disadvantage after his appointment' L6. (1) The Vice-Chancellor shall be Principal executive^and academic officer of the Universit5r and shall, in the absence of chancellor preside at any Convocation of the University' He shall be ex-officio member and chairman of the Board and of the Acad.emic Council and Chairman of such other authorities of the University of which he is a member.^He shall be entitled to be present and to speak at any meeting of any authority or other body of the University but shall not be entitled to vote thereat unless he is member of^the authority^or bodY concerned.

(2) It shall be the duw of the vice-chancellor to ensure that this Act, the statutes and the R.egulations are faithfully

72

uderrd ttqq{, ftrio a r ftgqq 2s1 e 1822 (71)

(3)

(4)

(8)

L7.⁽¹⁾

(s)

observed and he shall have all powers necessary for this purpose.

The Vice-Chancellor shall have power to convene meetings of the Board and the Academic Council.

In any emergency which in the opinion of the Vice- Chancellor requires that immediate action should be taken, the Vice-Chancellor shall take such action as he deems necessary and shall at the earliest opportunity thereafter report his action to such officer, authority or body as would have in the ordinary course dealt with the matter, and if the officer, authority or body disagrees with the action of^the Vice-Chancellor the matter shall be referred to^the Chancellor whose decision thereon shall be final. When action taken by the Vice-Chancellor under^sub- section (4) affects any person in the service of^the University, such person shall be entitled to prefer an appeal to the Board through the officer, authority or^body rhentioned in the said sub-section within thirty days from the date on which such action is communicated to him. The action taken by the Vice-Chancellor shall be deemed to be the action taken by the appropriate authority until it^is set-aside by such officer, authority or body after considering the report made by the Vice-Chancellor under sub-section

(4) or is rnodified or set-aside by the Board under^sub- section^(5).

The Vice-Chancellor shall exercise general control over^the affairs of the Universit5r and shall give effect to the decisions of the authority of the University.

The Vice-Chancellor shall exercise such other powers as may be prescribed by the Statutes and Regulations. If at any time upon representation made or otherwise^and after making such enquiries as may be deemed necessary, it appears to the Chancellor that the Vice-Chance1lor,-

(i) Has made defaults in performing duty imposed^on him by or under this Act; or

(6)

(71

Removal of Vice- Chancellor.

73

1822 {72)

, friis 31fr{rqq 261e

I

{2)

(3)

(iil Has acted in a manner prejudicial to the interest of the University; or

(iii) Is incapable of managing the affairs of the Universitlr, the Chancellor ffiay, notwithstandi4g the fact that the term of of{ice of the Vice-Chancellor has not expired, by an order in writing stating the reasons therein requires the Vice-Chancellor to relinquish his office as from such date as may be specified in the order. No order under sub-section⁽¹⁾ shall be passed unless the particulars of the grounds on which such action is proposed to be taken are communicated to the Vice-Chancellor and he is given a reasonable opportunity of showing cause against the proposed order.

As from the date specified in the order under sub-section

(1) the Vice-Chancellor shall be deemed,to have relinquished office and the office of the Vice-Chancellor shall fall vacant. The Registrar shall be a whole time salaried officer and shall act as the Secretary of the Board and of the Academic Council. He shall be appointed by the State Government and his emoluments and conditions of service shall be such as may be prescribed by the Statutes. He sha11 exercise such powers and perform such duties as may be conferred or imposed on him by the Statutes and the regulations:

Provided that the first Registrar of the University shall be appointed by the Chancellor and he shall hold office for such period not exceeding five years and on such terms and conditions as the Chancellor may determine.

(1) The Comptroller shall be a whole time salaried officer of the University. He shall be appointed by the State Government and his emoluments and conditions of service shall be Such as may be prescribed by the Statutes.

(2) Where any temporary vacancy in the office of the Comptroller occurs by reason of leave, illness or any other cause, the Vice-Chancellor shali make arrangements as he deems fit, to carry on the current duties of 'the Comptroiier. Registrar;^18.

19.

Comptroller.

74

Bffi{Trr6{rsnwr, Gii-*. 3t ftsqq 261, tE22 (73)

(3) The Comptroller shall- __^.', (") exercise supeiwision over the funds of the Llniversity under the general control of the Registrar and shall advise the Vice-Chancellor in regard to the financial policies of the UniversitY ;

(b) subject to the control of the Vice-Chancellor shall manage the investment of the University ;

(c) be responsible for seeing that all moneys^are expended on the purpose for which they are granted or allotted and no expenditure not authorized. in the budget, is incurred by the University ;

(d) exercise such other powers as may be conferred^on him by the Statutes.

20,. {1) There, shall be Deans and Directors of Research Services Deans and and Directors of Extension Services who shall be a whole Directors. time salaried officers of the UniVersity and appointed by the Vice-Chancellor with the prior approval of the Board in &cc-nsdance with the Statues rrr..ade in this be-half. (21 The emoluments and conditions of service of the officers appointed under sub-section (1) shall be such as malr^be prescribed by the Statutes.

(3) The Deans and Directors shall exercise such powers and perform such duties as may be conferred or imposed^on them by the Statutes.

2L. The appointment of other officers of the University referred to in other section 11 shall be made in such manner and the conditions of officers' their service and their powers and duties shall be such as may^be prescribed by the Statutes and Regulations:

Provided that such post which in the sanctioned set-up of Mahatma Gandhi Udyanikee Avam Vanikee Vishwavidyalaya^are to be filled on deputation shall be filted by the State Government.

22. There shall be a council for Co-ordinating the activities of the co-ordination Horticulture Universities in the State. The council shall be Council' constituted by an order of the State Government and sha1l comprise of the following

75

-

I

I

ts22 (74)

' fusi 31fr{IER2ole

(1)

{2)

(3)

(4)

(s)

(6)

23.⁽¹⁾

(i)

(ii)

Minister of Agriculture : Chairman Vice-Chancellors of the Horticultuie Universities: Members Registrars of the respective Universities : Members. Directors of the respective Universities : Members. Comptrollers of the respective Universities : Members. Secretary to Government of Chhattisgarh in the- Department of Agriculture / Horticulture, Department of Anirnal Husbandry and Veternary Services,

(iii) Department of Fisheries,

(iv) Department of Ayacut, (") Department of Finance,

(vi) Department^of Porest,

(vii) Department of Tribal Welfar:e,

(viii) Departrnent of Irrigation,

(ix) A representative of the Indian Council of Agricultural Research to be nominated by the Director General.

The Council shall meet twice in a Calendar Year and at such of intervals as may be determined by the Council. One third members of the Council shall form the quorum. The members of the Council shall receive such travelling and daily allowance as may be prescribed by Statutes. Secretary to Government, Agriculture/Horticulture Departrnent shall be the Convenor.

Meeting of

Council^and

Quorum

thereat.

Powers and

duties of

Council.

(21

(3)

(4)

24. Subject to the provision of this Act, the Council shall exercise the following powers and perform the following duties:-

To act as an advisory body in all matters relating to Horticulture University.

To review broad policies and programmes of the

Horticulture Universities and to suggest measures for the improvement and development of such University.

To act as a Co-ordinating body between Horticulture Universities established in the State by law.

(i)

(ii)

(ii4

76

, frHi-s3tfrqwr2ote tEz2 Osl

(iv) To exercise such other powers and perform such other duties'as^may be notified by the State Governmeht'

CHAPTER.TV

AUTHORITIES OF THE UNryERSITY 25, The following shall be authorities of the Universit5r:- Authorties of (i) the Board ;

UniversitY.

(ii) the Acad.emic Council ;

(ii) the Faculties ;

(iv) Finance Committee; and

(v) such other authorities as may be declared by the Statutes to be the authorities of the University'

26. (1)^The Chancellor shall constitute the Board within two Constitution tnonths of the establishment of the University. of Board.

(2) The Board shall consist of the following persons, namely:-

Ex-Officio Members

(i) the Vice-Chancellor- Chairman;

(ii) the secretary /special secretary to Government of Chhattisgarh

(a) Agriculture/Horticulture Department ;

(b) Finance DePartment ;

(c) Forest DePartment ;

(d) Water Resources DePartment ;

(e) Rural Industries DePartment ; Members nominated by the Chancellor

(iii) three eminent scientists with background of research or education in-

(a) Horticulture;

(b) Agriculture;

(c) Agricultural Engineering; Members nominated by the State Government

(iv) a distinguished industrialist or manufacturer having special knowledge in horticulture development; (v)oneeminentwomensocialworkershaving

background of rural advancement;

77

I

F

rE22 (76)

udsrrd rrqrd, frrtfi 3 I frqqr 2ot e

(vi) one progressive farrners preferably belonging^to' Scheduled Castes/ Scheduled TribeS.

Other Member

(vii) one representative of Indian Council of Agricultural Research to be nominated by the Director-General of that Council;

The Registrar shall be the non-member Secretary of^the Board.

The members other than ex-officio members of the Board shall hold office during the pleasure of nominating authority but their tenure shall not exceed three years. Further,^such member shall not continue to be a mernber if he is declared insane, insolvent, absconder or otherwise incapable^of discharging his duties as a member or he has resigned fitom the membership in such case a fresh nomination shall^be rnade by Universitlr atrthorify, as sooR as possible, The members of the Board shall receive such travelling^and daily allowance as may be prescribed by Statutes. The Board shall meet as often as may be considered necessary on such dates as may be fixed by the Vice- Chancellor:

Provided that a period of three months shall, as far as may be, not intervene between the last sitting of the Board and the date fixed for its first sitting in the next meeting. A meeting of the Board fixed by the vice-chancellor under sub-section (1) shall not be cancelled or postponed by^the vice-chancellor, but the chancellor may, for sufficient cause, postpone the meeting to any date not later than fifteen days from the date originally fixed by the Vice- Chancellor.

The Vice-Chancellor shal1 upon a requisition, in writing, signed by not less than five members of the Board, convene a special meeting of the Board within ten days of the receipt of such requisition.

(3)

(4)

Meeting of 27. the Board. (s)

(1)

(2)

(3)

, ffi{31frqq{2ote tszz⁽⁷⁷⁾ When a date has been fixed for the meeting of the Board by the Vice-Chancellor under sub-section (1) or sub-section (3), the Registrar shall give clear seven days notice, in writing to the members of the board of such a meeting.

The quorum for every meeting of the Board shall be five.

28. The Board shall be an Executive Authority of the University and shaIl, subject to such conditions as may be prescribed by or under the provision of this Act and the Statutes, exercise the following powers and perform the following duties, namely:-

(i) to approve and sanction the budget of the University;

(ii) to consider the annual accounts and the annual financial : estimates placed before it by the Vice-Chancellor and^pass them without modilication or with such modifications as it may deem fit ;

(iii) to lay before the State Government annually a full ' statement of the financial requirement of all branches of the UniversiSr ;

(iv) to mak-e provision for instruction, teaching and training in such branches of learning and courses of study, as it may think fit, for research and for the advancement and dissemination of knowledge;

(v) to provide for the establishment and maintenance of colleges, departments, hostels and institutions of research and specialized studies and to manage them ; (vil to organize and make provision, for laboratories, libraries, horticulture research stations, museums, horticulture farms including breeding farms and such other equipments as the University may consider it necessary to organize and provide for in the field of horticulture and allied sciences ;

(vii) to run Agricultural Rural Life Research and Extension Services ;

(viii) to make provision for-

(a) (ii extra mural teaching'and research ; and

(4)

(5)

Powers and duties of Board.

(ii) University extension activities;

79

1822 (781

u*trcrrqqd, ftai,{ 3l frqqt 2ot e

(b) Physical and miiitary training:

(c) Sports and athletic activities; and

(d) any other activities as directed b}r the State Government.

(A to make provision for the control of admission; conduct^and discipline of the students of the University and to^make rting their health and general

welfare;

(x) to institute and confer .degrees, diplomas and other academic distinctions;

(xi) to recommend to the Chancellor the conferment of honorar5r degrees and other academic distinction in the manner prescribed by Statutes;

(*i) , to provide,for qrrie institution, rnaintenance and award^of fellowships,' scholarships, studentship, exhibitions^and medals;

(xiii) to app1,oye the schedule of fees and other char$es as rnay be prescribed by the Statutes;

(xiv) to make, amend or repeal statutes;

(xv) to approve, reject, modif5r or refer back any Regulation^to the appropriate body;

(xvi) to determine the form of, provide^'' for the custody^and regulate the use of the common seal of the University; {xuii)^to hold, control and administer the property and funds^of the university;

(xviii) to transfer any movable or immovable propert5r on behalf of the University subject to the provisions of this Act^{and the} Statutes;

(xix) to accept on behalf of the University trusts, bequests donations and transfers of movable and immovable property to the University;

("x) to enter into, v&IY, carryout or cancel contracts on behalf of the University in the exercise of powers conferred on it by this Act and the Statutes ;

80

, frlii-o3rfrqwr2ore 1822 (7el

29. ⁽¹⁾

(xxi) to make provisions for buildings, premises, furniture, apparatus, books and other means needed for carrying^on the work of the UniversitY;

(>orii) save as otherwise provided by this Act or the Statutes to approve the appointment of officers (other than the Vice- Chancellor) teachers and other servants of the University and to provide for the filling of temporary vacancies in their posts;

()odii) to institute^-

(a) a Printing and Publication Department;

(b) an Information Bureau;^and

(c) EmPloYment Bureau; (>o.iv) to approve such teaching posts as may be proposed by the (1+") to abolish or suspend ,suo motu or to report the Academic council thereon, and teaching post in the university; (xxvi} to lay down scales of salaries, and conditions of service of the Vice-Chance1lor, the Registrar or such other officer of the University or a Committee appointed by it as it^may deem fit;

(>orvii) to delegate by regulation and of its powers to the Vice- chancellor, the Registrar or such other officer of^the universit5r or a committee appointed by it as it may deem fit; (;orviii)to exercise such other powers and perform such other duties not inconsistent with the provisions of this Act^or Statutes aS may be necessary for carrying out the purposes of this Act.

The Academic Council shall

affairs of the UniversitY^and

members, namelY^:-

be in charge of the academic

shall consist of the following

Academic

Council.

(i) The Vice-Chancellor- Chairman; (i0 Directors of Research, Extension and Instructions;

(iii) Deans of Faculties in the colleges and in^the Universi.ty;

81

T

r822 (80)

, ffi{3tfrsqt2ot9

(iv) One teacher frorn each faculty of the University to be elected' from amongst theinselves in the manner prescribed by Statutes;

(v) Three officers/teachers of the. sister Horticulture Universities co-opted by Academic Council for this special knowledge in subjects recognised by^the University.

(vi) Heads of the Department of all faculties. Not less than half of the number of members of^the Academic Council for the time being shall form a quorum. The Academic Council shall have power to co-opt^as members, two persons having special knowledge^or experience in the subject matter of any particular business whieh,rna5{ comebefore the council for consideration,^The mernb.ers so co-opted shall have the rights of the members of the .Academic Council in regard to the transaction of^the business:in relation to which they may be co'opted. A.l1 rnembers:of, the Academic Council'other than ex-off,rcio members and members referred to in sub-section (3) shall hold of,iice for a term specified in the Statutes.

30. The Academic Council shall , (a) Subject to^the provision of the Act and the Statrrtes generall5r regulate and have the control of and^be responsible for, the maintenance of standard of teaching research and examination of the University and for the fulfillment of requirement for obtaining degrees;

(b) Advise the Board and other authorities of the university^on all academic matters;

(c) exercise such other powers^and perform such other duties as may be conferred or imposed upon it by or under this Act.

The University sha1l have srlch faculties as may be prescribed bY the Statutes.

(21

(3)

(4)

Power and duties of Academic. Faculties. 31. ⁽¹⁾

82

BfrflqqEtreqd, fttifr 3t frqqr 2ol e

1822 (81)

(2) Each facuity shal1 consist of such members and shall have such piowers and perform such duties as may be prescribed by the Statutes.

Each faculty shall comprise of such Department of study^as may be prescribed by the statues.

There shall be a Head of the Department for^each Department of Study.

The Vice-Chancellor shall nominate one of the Professors^as Head of the Department and if there is no Professor, the Dean of the Faculty shalt act as the Head of^such Department until a duly qualified person is available. The terms and conditions of appointment, duties^and functions of the Head of the Department shall be prescribed by the Statutes.

The Finance corruriittee shall be responsible for the financial management of the University and shall consist of^the following members^:-

(i) Vice-Chancellor-Chailman ; (i1) Secretary/Special Secretar5r to Government^of Chhattisgarh, Finance DePartment;

(iii) Secretary/Special Secretary to Government^of Chhattisgarh, Agriculture / Horticulture Department; Director of Agriculture, Chhattisgarh; Director of Horticulture, Chhattisgarh; The Committee shall exercise the following powers and perform the following duties:-

(0 to approve the Budget of the University; (i0 to consider Annual Accounts and financial estimates placed before it by the Comptroller and pass them without modification or with such modifications as it may deem fit.

(iii) to lay before the Board annually a full statement of

(1) 3.2.

(2)

Department of studies. Finance

Committee.

(3)

(4)

33. ⁽¹⁾

(2)

(iv) (v) the financial requirements of the University.

83

- ts22 (s2) , fritri-{ 3tfrrrqr2o1e Other

Authorities of

UniversitY.

-$4. The constitution, powers and duties of r may be declared by the Statrrtes^to University shall be provided for in^the statues.

such other authorities^as

be the authorities of^the

manner prescribed bY the

Ilorticulture 35'

Research

station^and

Agriculture

Rurat life^and

Extention

servrce.

UniversitY

fund.

(1) The university shall establish and/or maintain Horticulture Research Station regional and other sub-stations^for condLlcting research, both fundamental and applied, in all faculties within its territorail jurisdiction . The University shall also run an Agricultural Rural Life and Extension service which shall, subject to the provisions of this^Act and the Statutes, make available useful information to^the farmers and. house wives to help thetn, solve their problems and take all necessa4r measures for developing in young people interest in Agricultural Rural Life'

CHAPTER.V

uNrvERsrTY FUND, ETC. The universit5r shall establish a fund to be catrled the universi\r fund^.

The following shalt form part of, or be paid into,^the University fund:-

(a) any loan, contribution or grant by central or State Government or anY bodY corPorate;

(b) the income of the university from all sources including income from fees and charges;

(c) trusts, bequests, donations, endowments and other grants, if any;

(d) all other sums received by the University The university Fund. shall be kept in any scheduled bank or banks^as defined in the Reserve Bank of India Act, 1934 (No.2 of 1934), or such other Banks as may be approved by the Reserve Bank of India or invested in securities authorised by the Indian Trust Act. , 1882 (No. 2 of 1882), at the descretion of the Board.

(2)

(1) 36.

(21

(3)

u*€rrdrrtnqa, ft{is³¹ft{rtn^2ore1822 (E3)

(4)

Nothing in this section shall in any way affect and JniversitY^bYobligations accepted by or imposed upon the^I any declaration of trust executed by or on behalf of^the University for the administration of any trust. university fund shall be applicable to the following objects.- to the repayment of debts incurred by the Universit5r for^the purpose of this Act and the Statutes, and the Regulations made thereunder;

to the expenses of any suit or proceedings to which^the university^is a party;

for the payment of salaries and allowances of^the officers and servants of the university, members of the teaching staff and establishment employed in the colleges and^the department of University, in fUrfherance of the purpose of this Act, and the statues and Regulations made thereunder and to the payment of pension oi any Provident Frrnd contribution to any such officers and servants, member of the teach,ing staff or the members of such establishments; to the payment of the travelling and other allowances of the rnembers of the Board and the Academic council and any other authority of the university or the members of^any Cornmittee appointed. by any of the authorities of^the Universit5r in pursuance of any provisions of the Act and statutes, and the Regulations made thereunder; to the payment of fellowships, scholarships, studentship, and other awards to students ;

to^the upkeep of colleges,departments,residences, and hostels ;

to the payment of the cost of audit of the university Fund ; to the payment of any expense incurred by the university in carrying out of the provisions of this Act and^the Statutes,and the Regulations made thereunder ; and to the payment of any other expense, not specified in any of the preceding clauses declared by the Board to^{be the} expense for the UniversitY.

37.^The

(a)

Objects to

which

University

fund^{may be}

applied.

(b)

(c)

(d)

(e)

(0

(g) (h) (i)

I:TFTI

1822 (84)

effiem{qqd, fuk 3r friqqr 2ore '' ""] CHAPTER .VI

STATUTES AND REGULATIONS

Statutes. 38, Subject to the provisions of this Act the Statutes may provide for a 1l r:,-

-^--.-' all or any of the following matters, namely :--

uthorities of^the(i) the constitution, powers and duties of a University;

(ii) the manners of election or appointment and term of office of the members of the authorities referred to in clause^(i), ' including the continuance or retirement in the office of^the first members, and filling of vacancies of members and^all other matters, relating to those bodies for which it may^be necessarJr or desirable to provide ;

(iii) allowances payable to the members of the Board; (1v) emoluments and conditions of service of the Vice- Chancellor, and his Powers;

(v) appointment of Comptroller, Reigistrar, Deans, Directors and other officers of the Universit5r, their powers and duties and the,emoluments, terms and conditions of their service;

(vi) the contri.bution of a person or provident fund^{and the} establishment of an insurance scheme fOr the benefit of the officers, teachers and other employees of the University; ("ii) the holding of convocation to confer degrees;

(viii) conferment of honorary degree and other academic distinctions;

(ix) the withdrawal of degree, diplomas, certificates and other academic distinctions;

(x) the establishment amalgamation, sub-division and abolition of Faculties;

(xi) the establishment and abolition of departments of teaching in Faculties;

(*ir) the establishment and abolition if hostels maintained by the UniversitY;

(xiii) qualifications classification and mode of appointment^of teachers of the UniversitY;

86

, frii{3rQRtEt2ote rr22^(8s)

(xiv) the administration of endowments and the institution^and condtions of award of feilowships, schoiarships, studentships, exhibitions, bursaries, medals, prizes^and other award;

(xu) the maintenance^of a register of registered graduates;

(xvi) the admission of stud.ents of the University and their enrolments and continuance as such;

(xvii) the fees that may be charged by the University for^any purpose;

(xviii) the courses of study to be laid down for al1 degrees, diplomas and certificates of the University; (*8 the degrees, diplomds, certificates and other academic di$tinctions to be awarded by the university,^the qualifuations for the same and the steps to be t+ken relating to:the granting and obtaining of the same; (ra4 laying down conditions for conferral of degrees^4qd other academic d.istinctions for research;

Fo.i) the marntenance of discipline among the students of^the

:

University (rodt) the conditions of resid.ence of the students of the University and the leyy of fees for residence in hostels ;

(xxiii) the recognition and management of hostels not maintained by the UniversitY;

(rociv) the special arrangements, if any which may be made for the residence, discipline and teaching of women students, and prescribing for them special courses of study;

(xxv) the management of colleges and other institutions founded or maintained bY the UniversitY;

(xxvi) constitution of a selection Committee for appointment of teachers;

(xxvii) number, qualifications and conditions of appointment including pay scales and other emoluments of teachers of the UniversitY;

(xxviii) the duties of teachers of the University;

87

II

F

1822 (86)

, fr{is 3rfriqqt2or9 Statutes 39.

how made. ',

\

(xxix) the date on or before which the annual report shall^be submitted to the Board;

(Xxx) the rnode of execution of contracts or agreements by or^on behalf of the UniversitY; and

(xxxi) all other matters which by this Act are to be or may^be

(1) The first Statutes with regard to matters set out in section 38 shall be made by the state Government and a copy there of shall be laid on the Table of the Legislative Assembly for fourteen days and they strall be subject to such additions and alterations as may be agreed to by the Legislative Assembly but without prejudice to the validity of anything previously done thereunder-

1 may from time to time make new or additional Statutes and may amend or repeal the Statutes in the manner hereinafter in this section provided.

(3) Ttr-e A.cad.emic Council may propo'se^to the Board the Draft of any new Statrrte or amendfnent of any existing Statutes to be passed by^the Board and such draft shall^be considered by the Board at its next meeting:

Provided that the Academic council shaIl not propose the draft of any Statutes or of any amendrnent of a statute affecting the statutes, poweis or constitution of any existing authority of the University until such authority^{has been} given an opportunity to express its opinion upon^the proposal and any opinion so expressed shall be considered by the Board.

(4) The Board may approve any such draft as is referred toⁱⁿ sub-section (3), and pass thb Statute or reject it or return it to the Academic Council for reconsideration either in whole or in part, together with any amendments which it may suggest.

(5) Any member of the Board may propose to^the Board,^the draft of any new Statute or amendment to existing Statute. The Board may either accept or reject the proposal, if it

88

B*sIr€ {qq{, Rii'-6³I ftqq{ 20 r e

tEz2⁽⁸⁷¹

(6)

relates to matter not failing within the purview of^the Academic Councii. But in case, such draft relates to matter within^the purview of the Academic council. The opinion of the Academic Council shall be obtained and considered by the Board before taking appropriate decision in the matter- A new Statute or addition to the Statutes or^any amendment or repeal of a Statute shall require the previous approval of the Chancellor who may sanction, disallow^or remit it for further consideration.

The authorities and other bodies of the universit5r^may make Regulations consistent with this Act and the Statutes for -

(a) laying down the number of members required to for^a quorurn and the procedure to be observed at^the meetings;

(b) providing for all matters which by this Act^{and the} statutes are to be provided for by the Regulations; and

(c) pioviding for^any other rnatters solely concerning such authorities^and bodies and not provided for^by

. thiS Act and the Statutes Ever5r authority of the University shall inake regulations providing for the giving of notice to the members of^such authority of^the d.ates of meeting and of the business to^be considered at meetings and for the keeping of a record of the proceedings of meetings.

The Board. may direct the amendment, in such manner as it may specify, or any regulations made under this section^on the annulment of any RegUlations mad.e under sub-section

(1) by any authority of the University. The Academic council m&y, subject to the provisions of the Statutes, make Regulations providing for courses of study for the various examinations and degrees of the University after receiving drafts of the same from the Faculty concerned.

4().^.(1)

{2\

Regulations.

(3)

(4)

1E22 (S8) R*slrdrtqq{, ftffi 3t ftsqi 2ol9 ' (S) The Academic Council may either approve or reject or alter lraft received, from the facuity or return it to the faculty for further consideration together with its own suggestions.

CHAFTER.VII

ANNUAL REPORTS AND ACCOUNTS, ETC.

4L. The annual report of the University shall be prepared. under^the direction of the Vice-Chancellor and shall be submitted to the Board for its consideration and approval. Such annual report^as approved by the Board shall be submitted to the Chancellor and the State Government and shall be placed before the State Legislature.

42.⁽¹⁾The annual accounts of the University shall be orepared by the Comptroller under the direction, of the Vice-Chan^cellor and all moneys accruing to or received by the Universit5r from whatever sortrce and all amounts disbursed or^paid shall be entered in the accounts.

(21 The annual accounts shall be submitted to^the Board-^The Board shall at its meeting consider the same and pass a esolution and communicate the salne to the State Government which shall cause an audit to be carried out by such Person as it maY direct.

(3)^The accounts when aud.ited shall be printed and copies thereof shall together with the copies of the Audit Report,^be submitted by the Vice-Chancellor to the Board which shall forward them to the State Government with such comments as may be deemed necessary. The Audit Report^with comments of the Board shall be placed before the State Legislature

CHAPTER -VIII

SUPPLEMENTARY PROVISIONS

43. If any question arises regarding the interpretation of^any provisions of this Act or any Statute, or Regulation or as to whether any person has been duly elected or appointed as, or^is entitled to be a member of any authority or other body of^the Annual

report.

Account

and Audit.

Disputes^as

to

constitution

of

University

Authorities

and Bodies.

90

ffi lTqqd, fr{i6³¹ft{rER^2o1e University the matter shall be referred to the chancellor whose decision thereon shall be final:

Provided. that before taking any such. decision^the chancellor shall give the person or persons to be affected there by a reasonable opportunity of being heard'

Explanation - In this section, the expression "body" includes any committee constituted by or under this Act'

44. Where any authority of the University is given power by this Act or the Statutes to appoint Committees, such committees shall,^save as otherwise provided, consist of members of^the authority concerrl and of such other persons, if any as the authority in each case rnay think fit.

45. Save as otherwise provided in this Act all casual vacancies among the members other than ex-officio members of^any authorit5r or other body of the tlniversi$1 shall be filled,^as soon as convenient, by thel person or body who appointed", elected "r. "o. o'ted^the

mernber whose place has become vacant, and the person appointed, elected or co-opted to a casual vacancy shall^be member of such authofity br body for the residue of the term for which the person whose place he lills would have been a member'

46. No act of the University or any authority or other body thereof shall be invalid merely by reasons of^:-

(a)^any vacancy in,^or defect in the constitution of ; or

(b) any defect in^the election, nomination or appointment of a person acting as a member thereof ; or (c)^any irregularity in^its procedure not affecting^the merits of the case.

47. (1) Every salaried officer and teacher of the University shall^be appointed under a written contract which shall be lodged with the Vice-Chancellor and a copy thereof furnished^{to the} officer or teacher concerned'

1822 (8e)

Constitution

of

committees.

Filling of

casual

vecancies.

Vacancy,^etc.

not to

invalidate

proceedings.

Conditions

of service.

91

T

1822 (e0)

' ffi-c; 31fttrqq2s1e Pension and

Provident

Fund.

(2)

4a.⁽¹⁾

(3)

No such officer or teacher as is referred to in sub-section⁽¹⁾ sha1l be offered nor shall he accept any remuneration for any work in or outside the university except as may^be provided by the Statutes.

Any dispute arising out of a contract between the University and any of its officers or teachers shall at the request of officers or the teachers concerned or at the instance of^the University be referred by the Chancellor to a tribunal^for arbitration consisting of one member appointed by^the Board, one nominated by the officer or teacher concerned and an umpire appointed by the chancellor, and^the decision of the tribunal shall be final and no suit shall lie in any civil court in respect of the m-atters decided by the tribunal.

Every reqrrest under sub-section⁽³⁾ shall^be deerned to be a subruission to arbitration upon the terms of this Section within^the meaning of the Arbitration Act, 1996 (No. 26^of 1996) and all the:P,rovisions of that,A;t, with exception of Section 3 thereof, shall apply accordingly. The University strall constitute for the benefit of its officers, teachers, clerical staff and employees in such manner and subject to such conditions as ma5r be prescribed by^the Statutes, such pension, insurance and provident fund as it may deem fit.

where any such provident fund^has been so constituted,^the Chancellor may declare that the provisions of the Provident Fund Act, L925 (No. 19 of 1925), shall apply to such fund as if it were a Government Provident Fund'

(4)

(21

Protection of acts and

orders.

Extraordinary powers of first Vice-

Chancellor.

49. All acts and orders in good faith done and passed by^the University shall be final and no suit shall be instituted or damage claimed for anything done or committed in pursuance of this^Act Statutes and Regulations.

The first vice-chancellor shall, for a period of eighteen months from the date of his appointment or for^such

50. ⁽¹⁾

92

effiq?ra ttqqd, friqim 3l fri{T!ilt²⁰¹⁹ shorterperrodaSmaybedeterminedbytheChanceilor, have the following Powers, namelY^:-

(a) with the previous approval of the chancellor to^make additionalstatutestoprovideforanymatternot Provided for bY the first Statutes ;

(b)withthepreviousapprovaloftheChancellorto .constituteprovisionalauthoritiesandbodiesandon their recommendations to make rules providing^for conduct of the work of the University; (c)subjecttothecontroloftheChancello':omakesuch financial arrangements and to incur such expenditure s^{may be} necessary to enable this Act or any part thereof to be brought into operations;

(d) !\rit.h the sanction .of the' Chancellor, make^such appointmentsasrnaybenecessarytoenablethisAct ',:

or.anypartthereoftobebroughtintooperation;and (e}.withtheprev.iou$sanctionoftheChancetrlorto appoint.cor,nmittees,ashemaythinkfit'todisCharge such of his functions, as he rnay direct;^and (0generallytoe'xercisealloranyofthepowersconferred on the Board by this Act or the Statutes' (2\^Any orders passed by the vice-chance-llor in exercise of the powersconferredbyitems(b),(d)and(e)ofsub-section(1) shall continue to have effect after the expiry of the period specified under sub-section (1) until it is modified or set aside by the authority or body competent to deal with it in accordance with the provisions of this Act'

51. No. person shall be appointed by the Board as a salaried teacher of^the University, except on^the recommendations of a selection committee constituted for the purpose in accordance with^the provisions of the statutes. However, looking to the nature of^the work, adhoc appointment can be made for a period not exceeding six months, in^anY case'

tB22 (el)

Appointment

of teachers^bY

Board.

93

I

I

tt22 (e2l Bdiwtatlq[d, frci6^3t frisqt^2o1e Scales of

officers,

teachers and

other

emploYees.

Term of

office of

member of

authoritY of

UniversitY.

Resignation"

of member

or officer of

UniversitY.

32.Thepalrmentofsalariestotheofficers,teachersandother ordance with the scales , 'empioyees of the University shall be in acc fixedbyStatutewithpriorapprovaloftheStateGovernment. s3.⁽¹⁾Whenever arqr person becomes a rnember of any authority by virtue of the oflice held by him he shall forthwith cease to bememberofsuchauthorityifheceasestoholdsuchoffice before the expiry of the term of his membership:

Providedthatheshallnotbedeemedtohaveceased

toholdhisofficemerelybyreasonofhisproceedingon leave for'a period' not exceeding four months' (2\ Whenever any person becomes a member of any authori$r, I' representative of another body' whether of^theasi Universit5rornot,heshallCeasetobeam.emberofsuch authority,ifbeforetheexpiryofhistermheceasestobe memberofthebodybywhichhewasnominated,appointed

54. (1)^Any member other than^an ex-officio member of the Board, Aeadernic Council or any other University Authorit5r rnay resignbyletteraddressed.totheRegistrar,andthe r""igr.u.tion shall take effect as soon as the letter is received bY the Registrar'

t2) Any of{icer of the University whether salaried or otherwise' mayresignhisofficebyletteraddressedtotheRegistrar. Such resignation shall take effect from the date on which thesameisacceptedbytheauthoritycornpetenttofillthe vacancyorautomaticallyontheexpiryofthethreemonths from the date of the receipt of resignation by the Registrar, whichever is earlier'

55. The chancellor may on^the request of the Board remove any personfromthemembershipofanyauthorityincludingthe Board'oftheUniver,sityonthegroundthatsuchpersonhas beenconvictedofanyoffenceinvolvingmoraliurpitude:

Removal

from

membershiP

of^anY

authoritY or

Board of

UniversitY.

94

ffiqqq{, fr{i-6 31frqEt2o1e er for removal shall be passed againstProvided that no ord ^t anypersonwithoutgivinghimanopportunityofbeingheard:

Providedfurtherthatnothinginthissectjonshallapply where the person concerned is a member in his capacity^a.s member of the Legislative Assembly of the State' 56.(1)Ifanydifficultyarisesingivingeffecttotheprovisionsofthis Act the state Government may, by order, published in Gazette makesuchprovisionnotinconsistentwiththeprovisionsofthis Actasmayappearstobenecessaryforremovingthedifficulty:

'

Provided that no order shall be made under this section after the expiry of two years from the commencement of this Act'

(2) Every order under this section sha1l be laid as soon as may^be afteritismadeonthetableoftheLegislativeAssembly. 57.(1) As from such date as the State Governm *1''^by notification, specify in this behalf all constituent and affiliated colleges of the Ind.ira Gandhi'Iftishi vishwa Vidyalya situated in

the areas specified in sub-section (1) of Section 6 imparting instruction in Horticulture, Forestry or any other allied subjects for bachelor's degree or hign*er and all research stations within .thoseareaswhichareoperatedforcarr5,ingoutresearchin Horticulture, Forestry and allied sciences to gather with lands' hostels and other buildings, furniture, library books, laboratories, stores, instruments, apparatus, appliances and

equipmentsandlivestockbelongingtosuchcollegesand stationsandthebudgetprogrammedmadeforthemshallbe transferred to and vest in the University'

(2) On and from the date of transfer of any college or research station under sub-section (1) the following consequences shall ensue, namelY:-

(a)theemployeesofthelndiraGandhiKrishiVishwaVidyalya:-

(ilwhowereworkinginorwereattachedtothecolleges orresearchstationsdescribedinsection5T(i)of

this act on the said date; or

1822 (e3)

Removal of

difficulties.

Transfer of

PropertY^and

personel.

95

- tE22 le{) ydqrrq rlqqd, frit6 3I fr{rtn 2ot9

(ii) who but for their temporary absence from^such colleges of research stations on account of any cause would have been working in or rer-nained attached thereto on the said date; or

(iii) who opt for and are permitted^by the Board^be transferred to the other University within a,period of six month;

shall become the employees of the University^and shall be thereafter be governed by the terms^and conditions governing the service under the Mahatma Gandhi Udyanikee Evam Vanikee Vishwavidyalaya' Provided that the terms and condition offered by^the University to such employees consequent upon their absorption in the service of^the Universi-ty shall not be less favorable than those , applicable to such ernployees prior to the said date. right, privilege, obligation or liabiliff acquired, acqrLled' or incurrgd'by the Indira Gandhi Kfishi Vishwa the case may be, shall be deemed to be the right, privilege obligation or liability acquired, acdrued or incurred by the University.

(c) any contract entered into by the Indira Gandhi Krishi Vishwa Vidyalaya in respect of the college or research station, as the case may be, shall be deemed to be contract entered into by the University.

(3) Nothing in this section shall be deemed to authorize^the University to sell, lease, exchange, or otherwise d.ispose of any land or building of any college or research station, transferred to the University under sub-section (1) except with the prior'

96

uffi rrsr*, fr{i6 31 frqwt 201 9 rszz (ss) referred as the said Adhiniyam) shal1 cease to apply in respect of

the colleges and^'the

applies.

institutions to which this Adhiniyam

(2) Such cessor shall not affect ' :f the said adhiniYam; or(a) the Previous oPerahon < (b)anypenalty,forfeitureorpunishmentincurredinrespectof andoffencecomrnittedagainstthesaidadhiniyam;or

(c) any investigation, legal proceedi"? :t remedy ln re-s1ect of

such p"r^Iqy forfeiture of punishment and any^such .investigationlegalproceedingorremedymaybeinstituted, continie o, "rrfo.ied

and any such penalty forfeiture^or

punishmentmaybeimposedasifthisAdhiniyamhasnot been Passed'

(3) Notwithstanding anvtt-rjg contained it sub-section (1)^all Statutes *Ji3grr"il""1:rnaae under the'Indira !4ndhi Krishi

Vishwavidyalay*- Adhit'i1'"*' lg87 and in fbrce "L^the. appointed"d.y' in so far as ft-"'..*t not inconsistenf with^the provision" Illtir. ooninivam, shall confinle to. b:,11 t"1: until they are repealed by StaLtes *.ra n"gptations to be rnade under

this AdhiniYam

tara-+,gauraw*sisrcfi,E+s{qamvrffiagrntm,Tql{rqgtsr€iliTtRigfraaurr{,Ika - zotr'

97