Haryana act 025 of 1975 : The Maharshi Dayanand University Act,1975

CALENDAR

Volume - I

Act & Statutes (as amended upto 31 October, 2021)

MAHARSHI DAYANAND UNIVERSITY

Rohtak-124001, Haryana (India)

1

M.D. University, Rohtak

CALENDAR

Volume-I

2021

(The Act & Statutes) (as amended upto 31 October, 2021) ROHTAK-124001

(Haryana-India)

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Published by :

Prof. Gulshan Lal Taneja

Registrar, Maharshi Dayanand University, Rohtak

Published in :

October, 2021

Printed at : M.D. University Press, Rohtak.

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MAHARSHI DAYANAND UNIVERSITY, ROHTAK

(Established under Haryana Act No.XXV of 1975) 'A+' Grade University accredited by NAAC

FOREWORD

This is a glorious moment for me to write this foreword for the latest and updated Volume-I of University Calendar. It goes without saying that being an established institution each and every activity of the University is governed by its Act, Statutes, Rules & Regulations and Ordinances which have been framed over a long passage of time. These leave little scope for tilting of the rules and therefore bind the acts in a positive framework. Act and Statutes have been incorporated in the present volume in an appropriate shape. It contains guidelines of functioning for its statutory functionaries and provides a glimpse to all those interested in learning the functioning pattern of the University. It is a reference manual for all University officials who are guided by it while taking decisions and acting in the ultimate interest of our studentship.

It is our Academic Branch which is mainly instrumental in framing such vital documents and then comes our Press in picture in giving black and white shape to these in bound and usable form. Both have done tremendous job. While all efforts have been made to ensure that no error finds place in this; nevertheless in case any such thing is noticed or brought to the notice by any well-wisher, the same shall be instantly rectified. Rohtak.

31 October, 2021 (GULSHAN LAL TANEJA) Registrar

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CONTENTS

The Act Pages

Section 1 Short Title and Commencement 1-2

2 Definitions 2

3 Incorporation 3

4 Territorial Exercise of Powers 3-6

5 Powers of University 6-7

6 University Open to all Races, Classes, Castes 7 and Creeds

7 Teaching of University 8

8 Officers of University 8

9 Chancellor 9-10 9-A Vice-Chancellor 10-12 9-AA Pro Vice-Chancellor 12 9-B Deans of Faculties 12 9-C Registrar 12

9-D Finance Officer 12 9-E Other Officers 12 9-F Creation of teaching and non-teaching posts 12

10 Authorities of the University 13

11 Court 13

12 Executive Council 13

13 Academic Council 13-14 13-A Faculties 14

13-B Finance Committee 14 13-C Academic Planning Board 14

14 Statutes and their Scope 14

15 Statutes how made 15

16 Ordinances and their Scope 16

17 Ordinance how made 16-17

18 Regulations 17

20 Annual Report 17

21 Annual Accounts 17-18

22 Conditions of Service of Officers and Teachers 18

23 Pension, Provident Fund and Insurance Fund 18

24 Acts or Proceedings of University Authorities 18 and Bodies

25 Disputes as to Constitution of University 18 Authorities and Bodies

26 Power to Remove Difficulties 19

27 Protection of action taken in good faith 19

28 Mode of proof of University Record 19

29 Repeal and Saving 19-20

The Schedule

Statute 1 Power and Duties of the Vice-Chancellor 21 1.A Powers and Duties of the Pro Vice-Chancellor 21

2 Registrar 21-23

3 Finance Officer 23-24

4 Dean of Student's Welfare 24 4.A Dean, Academic Affairs 25

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5 Dean of Colleges 25

6 Controller of Examinations 25

7 Librarian 25 7-A Proctor 25-26

8 Establishment Committee 26

9 Court and its Constitution 26-29

10 Meeting of the Court 29

11 Executive Council and its Constitution 29-31 11-A Decision of Executive Council 31

12 Powers of Executive Council 31-32

13 Academic Council and its Constitution 32-36

14 Powers of Academic Council 36

15 Composition of Finance Committee 36-37

16 Function and Powers of Finance Committee 37

17 Faculties of University 41-42

18 Constitution of Faculties 42

19 Deans of Faculties 42

20 Powers of Faculties 43

21 Heads of Departments 43 21-A Mode of Appointments of Teaching 43 and Academic Posts

22 Selection Committee for Appointments 43-45

23 Special Mode of Appointment 45

24 Constitution and Functions of Academic 45-46 Planning Board

25 Convocation 46

26 Departments 46-48 26(a) Distance Education 48-51

27 Assignment of Departments of Studies to Faculties 51-54

28 Boards of Studies 54-59

32 Nomination of five students on the Court 59-60

33 Appointments to Non-teaching Posts 60

Other Statutes

Statutes 34 Withdrawal of Degrees, Diploma etc. 61

35 Provident Fund 61-67

36 Fellowships, Scholarships, Medals and Prizes 67

37 Delegation of Administrative & Financial Powers to 67-69 the Officers/Teachers/Employees of the University

38 Conditions for Admission of Colleges/Institutes 70-83 to the privileges of the University and the Withdrawal of such privileges

39 Maintenance of Discipline among the Students 83-87

40 Honorary Degrees 87

41 Gratuity 87-92

42 Standing Committees, Sub-Committees etc. 92

43 Annual Report 92

44 Academic Calendar 92

45 Establishment of Colleges/Instt. of the University 93

46 Condition of Service for University Employees 93

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Annexure

Annexure-I Extract from Rohtak University Act. No. 25 of 1975 94 (Haryana Govt. Gazette, August 25, 1975)

Annexure-II Haryana Government Education Department 95 Notification the 8th November, 1978

Annexure-III Haryana Government Education Department 96 Notification the 29th April, 1991

Annexure-IV Haryana Government Education Department Memo 97 No. 16/2-94 UNP 11(1) dated 26.04.96

Annexure-V Haryana Government Education Department 98 Notification the 26th July, 1996

Annexure-VI Haryana Government Education Department 99 Notification the 15th July, 1998

Annexure-VII Haryana Government Education Department 100 Notification the 13th September, 1999

Annexure-VIII Haryana Government Education Department 101 Notification the July, 2001

Annexure-IX Haryana Government Education Department 102 Notification the 28th July, 2001

Annexure-X Haryana Government Education Department 103 Notification the 21st March, 2005

Annexure-XI Haryana Government Law and Legislative Department 104 Notification the 30th April, 2010

Annexure-XII Haryana Government Law and Legislative Department 105 Notification the 10th October, 2012

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¹THE ²[MAHARSHI DAYANAND UNIVERSITY]

ACT, 1975

(Haryana Act No. 25 of 1975) (Received the assent of the Governor of Haryana on the 21^stAugust, 1975, and first published for general information in the Haryana Government Gazette (Extraordinary), Legislative Supplement Part 1 of 25^thAugust, 1975)

1 2 3 4

Year No. Short title Whether repealed of otherwise affected by legislation.

1975 25 The³[Maharshi Amended by Haryana Act 5 of 1977⁴. Dayanand University] Amended by Haryana Act 17 of 1977⁵. Act 1975 Amended by Haryana Act 40 of 1980⁶. Amended by Haryana Act 18 of 1981⁷.4 Amended by Haryana Act 8 of 1983⁸. Amended by Haryana Act 2 of 1984⁹. Amended by Haryana Act 1 of 1986¹⁰. Amended by Haryana Act 5 of 1992¹¹. Amended by Haryana Act 12 of 1994¹². Amended by Haryana Act 10 of 1994¹³. Amended by Haryana Act 2 of 1997¹⁴. Amended by Haryana Act No. 7 of 2003¹⁵. Amended by Haryana Act No. 17 of

2008¹⁶.

Amended by Haryana Act No. 23 of

2008¹⁷.

1. For Statement of Objects and Reasons, See Haryana Government Gazette (Extraordinary) dated the 14^thJanuary, 1975. page 1015.

2. Substituted for the words "Rohtak University" by Haryana Act 17 of 1977.

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2 MAHARSHI DAYANAND UNIVERSITY, ROHTAK

AN ACT

to establish and incorporate a ¹[teaching-cum-affiliating University] at Rohtak for the encouragement of Inter- disciplinary higher education and research with special emphasis on studies of Life Sciences and Environmental and Ecological Sciences.

Be it enacted by the Legislature of the State Haryana in the Twenty- sixth year of the Republic of India, as follows :-

Short title and 1. (1) This Act may be called the²[Maharshi Commencement Dayanand University] Act, 1975.

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

Definitions³[2. In this Act and in all statutes, ordinances and regulations made thereunder unless the context otherwise requires :-

(a) "college" means a college maintained by, or admitted to the privileges of, the University under this Act.

(b) "employees" means any person appointed by the University, and includes teachers and other staff of the University;

(c) "Government" means the Government of the State of Haryana;

(d) "hall" means a unit of residence or of corporate life for the students of the University, college or institute provided, maintained or recognised by the University;

(e) "institution" means an academic institution, not being a college, maintained by, or admitted to the privileges of the University;

(f) "principal" means the head of a college, and includes, when there is no principal, the person for the time being duly appointed to act as principal and, in the absence of the principal or acting principal, a vice-principal duly appointed as such;

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THE ACT 3

(g) "recognised teachers' means such persons as are recognised by the University for the purpose of imparting instructions in a college or an institution admitted to the privileges of the University.

(h) "statutes", "ordinances" and "regulations"

means respectively the statutes, ordinances and regulations of the University made under this Act;

(i) "teachers of the University" means professors, [assoc. professor, asstt. professor]²and such other persons as may be appointed for imparting instructions or conducting research in the University or in any college or institution maintained by the University and are designated as teachers by the ordinances; and

(j) "University" means the¹[Maharshi Dayanand University,] as incorporated under this Act.

Incorporation 3. (1) The first Chancellor and the first Vice- Chancellor of the University University who shall be persons appointed in this behalf by the Government by notification and the first members of the Court, the Executive Council and the Academic Council and all persons

who may hereafter become or be appointed

as such officers or members, so long as they continue to hold such office or membership, are hereby constituted a body corporate by

the name of the "¹[Maharshi Dayanand

University]".

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

Territorial exercise³[4. (1) The limits of the area within which the of Power University shall exercise its powers shall be such as the State Government may, from time

to time, by notification, specify :

Provided that different areas may be

specified for different faculties.

1 . Substituted by Haryana Act 8 of 1 983 and in the original sub-section(f) of section 2 the words "Rohtak University" were substituted by Maharshi Dayanand University vide Haryana Act 17 of 1977.

2. Substituted in clause (i) of Section 2 by Haryana Act No. 11 of 2012.

3 . Sub-section LA was inserted by Haryana Act 5 of 1977 and sub-section IB was inserted by Haryana Act 13 of 1981 and further section 4 substituted by Haryana Act 8 of 1983.

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

(3)¹[The University shall not, itself or through franchise or agency, operate or open off any campus centre and study centre:

Provided further that if the University has well maintained post graduate regional centres with all the requisite infrastructure, the same shall continue to be administered by the University."

Explanation- For the purpose of this sub- section,-

(i) "off campus centre" means a centre of the University, by whatever name called, established by it outside the main campus, operated and maintained as its constituent unit, having the University's complement of facilities, faculty and staff; and

(ii) "study centre" means a centre, by whatever name called, established and maintained or recognized by the University for the purpose of advising, counselling or for rendering any other assistance required by the students in the context of distance education.".

Provided that:-

(i) any student of any college associated with, or admitted to, the other University before the said date, who was studying for any degree or diploma examination of that University shall be permitted to complete his course in preparation thereof and the University shall hold for such student examinations in accordance with the curricula of study in force in that University for such period as may be prescribed by the statutes, ordinances or regulations;

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THE ACT 5

(ii) any such student may, until any such examination is held by the University, be admitted to the examination of the other University and be conferred the degree, diploma or any other privilege of that university for which he qualified on the result of such examination.]

Bar of conferring, granting or issuing degrees, diplomas or certificates by un- authorised institutions:¹

4.A¹[(1) Notwithstanding anything contained in this Act or in any other law, for the time being in force, no person or institution other than the University, shall confer, grant or issue or hold himself or itself out as entitled to confer, grant or issue any degree, diploma or certificate within the territorial jurisdiction of the University, which is identical with or is a colourable imitation of any degree, diploma or certificate conferred, granted or issued by the University.

(2) Contravention of the provisions of sub- section (1) shall be a cognizable offence punishable with imprisonment upto two years or fine upto two thousand rupees or both.

(3) Where an offence under this section has been committed by a company, the company as well as every person incharge of, and responsible to the company for the conduct of its business at the time of the commission of the offence shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly.

Provided that, nothing contained in this sub- section shall render any such person liable to any punishment, if he proves that the offence was committed without his knowledge or that he exercised all due diligence to prevent the commission of such offence.

(4) Notwithstanding anything contained in sub- section (3), where an offence under this section has been committed by a company and it is proved that the offence has been committed with the consent or connivance of, or that the commission of the offence is attributable to any neglect on the part of, any director, manager, secretary or other officer of the company, such director, manager,

1 . Substituted by Haryana Act No. 8 of 1 983.

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6 MAHARSHI DAYANAND UNIVERSITY, ROHTAK

secretary or other officer shall also be deemed to be guilty of that offence and shall be liable to be proceeded against and punished accordingly.

Explanation- For the purposes of this section:-

(a) "company" means anybody corporate and includes a firm or other association of individuals; and

(b) "director" in relation to a firm is a partner in the firm

Powers of 5. The University shall exercise the following powers University and perform the following duties, namely:-

(a) to provide for research and instruction in such branches of learning as the University may think fit and to take such steps as it considers necessary for the advancement of learning and dissemination of knowledge;

(b) to hold examinations and grant such degrees, diplomas and other academic distinctions or titles to persons as may be laid down in the statutes, ordinances or regulations;

(c) to confer honorary degrees or other distinctions on approved persons in the manner laid down in the statutes;

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

(e) to receive gifts, donations or benefactions from the Government and to receive gifts, donations and transfers of moveable or immoveable property from transferrers, donors, testers as the case may be; 1 [(f) to institute principalships, professorships, assoc. professorships, asstt. professorship, and other teaching or academic posts required by the University and to appoint persons to such posts;

(g) to co-operate with educational and other institutions in India and abroad having objects similar to those of the University in such manner as may be conducive to their common objects;

(h) to provide instruction, including correspondence and such other courses, to such persons as are not members of the University, as it may determine;

(i) to recognise persons for imparting instruction in any college or institution admitted to the privileges of the University;

1. Substituted for clause (f) to (1) by Haryana Act 11 of 2012.

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THE ACT 7

(j) to admit to its privileges, colleges and institutions not maintained by the University; to withdraw all or any of these privileges in accordance with such conditions as may be prescribed by the statutes; and to recognise halls not maintained by the University and to withdraw any such recognition;

(k) to declare a college, an institution or a department as autonomous college or an institution or a department, as the case may be;

(l) to borrow with the approval of the State Government, on the security of the property of the University, money for purposes of the University;

(m) to supervise, control and regulate the residence, conduct and discipline of the students of the University and of colleges and institutions within the jurisdiction of the University;

(n) to deal with any property belonging to, or vested in the University, in such manner as the University may deem fit for advancing the objects of the University;

(o) to make special arrangement for the education of women students and the students belonging to weaker sections of the society, in particular Scheduled Castes and Scheduled Tribes, as the University may consider desirable; and

(p) to do all such things, as may be necessary, incidental or conducive to the attainment of all or any of the objects of the University.] University open 6. The University shall be open to all persons irrespective to all races, classes, of sex,¹[xxxxx] race, creed, caste or class; and no test castes and creeds or condition shall be imposed as to religious belief or profession in admitting or appointing members,

students, teachers, workers or in any other connection

whatsoever and no benefaction shall be accepted

which in the opinion of the authorities of the

University involves conditions or obligations opposed

to the spirit and objects of this provision.

1 [Provided that nothing contained in this section shall be deemed to prevent the University from making any

special provision in respect of weaker sections of the

society and in particular Scheduled Castes and

Scheduled Tribes.]

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Teaching of 7. All teaching in the University shall be conducted by University and in the name of the University, in accordance with the statutes, ordinances and regulations made in this behalf.

Officers of University¹[8. The following shall be officers of the University, namely :-

(i) The Chancellor,

(ii) The Vice-Chancellor, (iii)²[Pro-Vice-Chancellor],

(iv) Dean of faculties,

(v) the Registrar

(vi) the Finance Officer,

(vii) the Librarian,

(viii) the Controller of Examinations, if any,

(ix) the Dean of Colleges, if any,

(x) the Dean of Students Welfare, if any,

(xi) such other persons in the services of the University as may be declared by the statutes to be the Officers of the University.] Chancellor 9. (1) The Governor of Haryana by virtue of his office shall be the Chancellor of the

University.

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

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

(4) The Chancellor shall have the right:-

(i) to cause an inspection to be made, by such person or persons as he may direct, of the University, its buildings, laboratories and equipments and of any college or institution maintained by the University and also of the examinations, teaching and other work conducted or done by the University and

(ii) to cause an inquiry to be made in like manner in respect of any matter connected with the administration of finances of the University, Colleges, or Institutions.

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

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THE ACT 9

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

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

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

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

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

(11) Without prejudice to the foregoing provisions of this section the Chancellor, may, be order in writing, annual any proceedings of the University, which in his opinion, is not in conformity with this Act, the statutes or ordinances:

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

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

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

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

(15) The Chancellor shall have such other powers as may be prescribed by the Statutes. Vice-Chancellor 9-A¹[(1) The Vice-Chancellor shall be appointed solely on academic considerations. He shall

be a distinguished educationist having

commitment to the values for which the

University stands and abilities to provide

leadership to the University by his academic worth, administrative competence and moral

stature.

2 (1A) "The State Government shall constitute a Selection Committee consisting of one

nominee of the Chancellor and two nominees

of the Executive Council which shall prepare a panel of atleast three names, in alphabetical order, from which the Chancellor, shall

appoint the Vice-Chancellor, on the advice of the State Government, The terms and

conditions of service of the Vice- Chancellor, shall be determined by the Chancellor on the advice of the State Government.

3 (1B) The Chancellor may, on the advice of the State Government, cause an inquiry to be

held in accordance with the Principles of

natural justice, and remove the Vice-

Chancellor from office, if he is found on such inquiry, to be a person patently unfit to be continued in such office."]

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

Provided that he shall cease to hold the office on attaining the age of [68]⁴years irrespective of the fact that his term has not expired;

[Provided further that a person, holding the office of the Vice-Chancellor, who was appointed or is deemed to have been appointed

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THE ACT 11

appointed before the first day of November, 1980, shall continue to be governed by the law in force at the time of his appointment.] 1 [(3)] If the Vice-Chancellor is unable to perform his duties owing to his temporary incapacity on account of illness or any other reason or the office of the Vice-Chancellor falls vacant due to death or otherwise, the Pro Vice- Chancellor shall perform the duties of the Vice-Chancellor until the existing Vice- Chancellor is able to resume his office or until a regular Vice-Chancellor is appointed, as the case may be. In the absence of both Vice-Chancellor and Pro Vice-Chancellor, the Chancellor shall make such arrangements for the duties of the Vice-Chancellor to be performed by some authority until Vice- Chancellor or Pro-Vice-Chancellor joins.

(4) The Vice-Chancellor shall be the principal executive and academic officer of the University and shall exercise general supervision and control over the affairs of the University and give effect to the decisions of all the authorities of the University. (5)²[The Vice-Chancellor may, if he is of the opinion that immediate action is necessary on any matter, exercise any power conferred on any authority of the University by or under this Act, except in the matter involving creation or abolition of the Faculty, Department, or Post, the matter involving appointment or removal of an employee:

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

Provided further that if the authority concerned is of the opinion that such action ought not to have been taken, the decision of the authority thereon shall be final. Provided further that a person in the service of the University who is aggrieved by the action taken by the Vice-Chancellor under this sub-section shall have the right to refer such action to the Executive Council within one month from the date on which decision on such action is communicated to him and

1. Amended by Haryana Act 25 of 1975 and further substituted Haryana Act. No. 17 of 2008 and noted by Ec. Reso. No. 3 of 16.08.08

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12 MAHARSHI DAYANAND UNIVERSITY, ROHTAK

thereupon the Executive Council may confirm, modify or reverse the action taken by the Vice-Chancellor. The employee shall be informed that the action has been taken under emergency powers.]

(6) The Vice-Chancellor shall exercise such other powers and perform such other duties as may be prescribed by the statutes or ordinances.

¹[Pro Vice-Chancellor¹9AA 1. The Pro Vice-Chancellor shall be appointed by the Chancellor on the advice of the

Government on such terms and conditions of

service determined by him on the advice of

the Government. He shall not be below the

rank of a Professor.

2. The Pro- Vice- Chancellor shall hold office for a period of three years which may be renewed for not more than one term. Provided that no person shall be appointed to, or continue in the office of the Pro Vice - Chancellor if, he has attained the age of²[68] years.

3. The Pro Vice-Chancellor shall exercise such duties as are assigned to him by the Vice- Chancellor."]

Deans of Faculties 9-B Every Dean of a Faculty shall be appointed in such manner and shall exercise such powers and perform

such duties as may be prescribed by the statutes.

Registrar 9-C³[(1) The Registrar shall be appointed by the Chancellor on the advice of the Government.

(2) The Registrar shall be Chief Administrative Officer of the University. He shall work directly under the superintendence, direction and control of the Vice-Chancellor. Finance Officer 9-D The Finance Officer shall be appointed in such manner and shall exercise such powers and perform such

duties as may be prescribed by the Statutes.

Other Officers 9-E The manner of appointment and powers and duties of other officers of the University shall be prescribed by the statutes.]

Creation of teaching 9-F⁴[Notwithstanding anything contained in this Act, and non-teaching the University shall not create any

teaching and posts non-teaching posts or revise the pay scales of the teaching and non-teaching employees

without obtaining the prior approval of the

Government.]

1 . Omitted by Haryana Act No. 7 of 2003 and further inserted by Haryana Act No. 1 7 of 2008

2 . Amended by Haryana Act No. 3 of 2 010.

3 . Amended by Haryana Act No. 10 of 1997.

4 . Added by Haryana Act No. 5 of 1992 and further amended by Haryana Act No.12 of 1994 .

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Authorities of the¹[10 The following shall be authorities of the University University namely :-

(i) the Court;

(ii) the Executive Council;

(iii) the Academic Council;

(iv) the Faculties;

(v) the Finance Committee;

(vi) the Academic Planning Board; and

(vii) Such other authorities as may be declared by the statutes to be the authorities of the University.]

Court²[11 (1) The constitution of the Court and the term of office of its members shall be prescribed by the statutes.

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

(a) to review, from time to time, the broad policies and programmes of the University and to suggest measures for the improvement and development of the University;

(b) to consider and pass resolution on the annual report, annual budget and the annual accounts of the University and on the audit report of such accounts;

(c) to advise the Chancellor in respect of any matter which may be referred to it for advice; and

(d) to perform such other functions as may be prescribed by the statutes.] Executive Council³[12] (1) The Executive Council shall be the principal executive body of the University.

4 [(2) "The Constitution of the Executive Council, the term of office of its members and its

powers, and duties shall be such as may be

prescribed by the Statutes:

Provided that the Pro Vice-Chancellor shall

be the ex-officio member of the Executive

Council."]

Academic Council 13. (1) The Academic Council shall be the principal academic body of the University and shall

subject to the provisions of this Act, the

statutes and ordinances, co-ordinate and

exercise general supervision over all

academic policies of the University.

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

Provided that the Pro Vice- Chancellor shall be the ex-officio member of the Academic Council."]

Faculties 13-A The constitution and function of the Faculties shall be such as may be prescribed by the Statutes.

Finance Committee²[13-B] "The constitution of the Finance Committee, the term of office of its members, and its powers and duties

shall be such as may be prescribed by the statutes.

Provided that the Pro Vice-Chancellor shall be the

ex-officio member of the Finance Committee."]

Academic Planning 13-C The constitution and functions of the Academic Board Planning Board shall be such as may be prescribed by the statutes.

Statutes and their³[14. Subject to the provisions of this Act, the statutes may scope provide for all or any of the following matters,

namely:-

(a) The constitution, powers and functions of the authorities and other bodies of the University as may be constituted from time to time.

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

(c) the conditions of service including provision for pension or provident fund or insurance scheme for the benefit of the employees of the University;

(d) the conferment of honorary degrees;

(e) the establishment and abolition of faculties and departments;

(f) the institution of fellowships, scholarships, studentships, exhibitions, medals and prizes;

(g) the maintenance of discipline among the students;

(h) the conditions under which colleges and institutions may be admitted to the privileges of the University and the withdrawal of such privileges;

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

(j) all other matters which by this Act are to be or may be provided for by the statutes.]

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Statutes how made¹[15 (1) The statutes of the University shall be those as set out in the Schedule substitute by the

Maharshi Dayanand University

(Amendment) Act, 1983 and the existing

statutes shall cease to operate; Provided that

the authorities of the University constituted

under the existing statutes, shall continue to

exercise all the powers and perform all the

functions under this Act up to the 31st march,

1983 or till such authorities are constituted in

terms of the statutes set out in the Schedule

referred to above, whichever is earlier.]

2 [(2) The Government or the Executive Council

may, from time to time, make new or

additional statutes or may amend or repeal

the statutes in the manner hereafter provided

in this section :

Provided that the Executive Council shall not

make, amend or repeal any statutes affecting

the statutes, powers or constitution of any

authority of the University until such

authority has been given an opportunity of

expressing an opinion in writing on the

proposed changes, and any opinion so

expressed shall be considered by the

Executive Council.

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

(4) Every new statute or addition to the statute or any amendment or repeal of a statute shall require the approval of the Chancellor, who may approve, disapprove or remit it for further consideration. A statute passed by Government or the Executive Council shall have no validity until it has been assented to by the Chancellor.]

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

23

16 MAHARSHI DAYANAND UNIVERSITY, ROHTAK

Ordinances and 16. Subject to the provisions of this Act and the statutes, their scope the ordinances may provide for all or any of the following matters, namely:-

(a) the admission of students to the University and their enrolments as such;

(b) the courses of study to be laid down for all degrees, diplomas and certificates of the University;

(c) the conditions under which students shall be admitted to the degree or diploma courses and to the examinations of the University and shall be eligible for degrees and diplomas;

(d) the fees to be charged for courses of study in the University and for admission to the examinations, degrees and diplomas of the University;

(e) the conditions of the award of fellowships, scholarships, studentships, exhibitions, medals and prizes;

(f) the conduct of examinations, including the terms of office and manner of appointment and the duties of examining bodies, examiners and moderators;

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

(h) all other matters which by this Act or the statutes are to be made or may be provided by the ordinances.

Ordinances how 17. (1) The ordinances shall be made, amended, made repealed or added to by the Executive

Council:

Provided that no ordinance shall be made -

(i) affecting the admission or enrolment of students or prescribing examinations to be recognised as equivalent to the University examinations; or

(ii) affecting the conditions, mode of appointment or duties of examiners or the conduct or standard of examinations or any courses of study;

unless the draft of such an ordinance has been proposed by the Academic Council. 1 [(2) The Executive Council may return to the Academic Council for reconsideration, either in whole or in part, any draft proposed by the Academic Council under sub-section (1) alongwith its suggestions:

Provided that the Executive Council shall not amend the draft proposed by the Academic Council itself. It may, however, reject such

1. Substituted by Haryana Act 8 of 1983.

24

THE ACT 17

draft when submitted to it by the Academic Council for the second time.

(3) All ordinances made by the Executive Council shall have effect from such date as it may direct and every ordinance made shall be communicated, as soon as may be, to the Chancellor.]

Regulations 18 (1) The authorities of the University may make regulations consistent with this Act, the

statutes and the ordinances -

(a) laying down the procedure to be observed at their meetings and the number of members required to form a quorum; and

(b) Providing for all matters which by this Act, the statutes or the ordinances are to be prescribed by regulations.

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

¹[19 xxxx]

Annual Report²[20 The annual report of the University giving details of the broad programmes, policies and finances,

amendments of statutes and ordinances made during the year under report, shall be prepared under the directions of the Executive Council and shall be

submitted to the Court on or after such date as may be prescribed by the statutes and the Court shall consider the report in its annual meeting.]

Annual Accounts³[21 (1) The annual accounts and the balance-sheet of the University shall be prepared under the

directions of the Executive Council and shall

once at least every year and at intervals of not more than 15 months be audited by the

Examiner, Local Fund Accounts, Haryana or

any other auditor that may be appointed by

the Government. The annual accounts when

audited shall be published in the Haryana

Government Gazette and a copy of annual

accounts alongwith the report of Examiner,

Local Fund Accounts or the auditor shall be

submitted to the Court and the Chancellor

alongwith the observations of the Executive

Council. Any observations made by the

Chancellor on the annual accounts shall be

25

18 MAHARSHI DAYANAND UNIVERSITY, ROHTAK

brought to notice of the Court and the observations of the Court, if any, shall after being considered by the Executive Council, be submitted to the Chancellor.

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

Conditions of Service¹[22. (1) Every salaried officer and teacher, except the of Officers and Vice-Chancellor, shall be appointed under a Teachers written contract, which shall be lodged with

the University and any dispute arising out of

a contract between the University and any of

its officers or teachers shall, at the request of

the teacher or officer concerned or at the

instance of the University, be referred to a

Tribunal of arbitration consisting of one

member appointed by the Executive Council,

one member nominated by the officer or

teacher concerned and one nominee of the

Chancellor. The decision of the majority of

the members of the Tribunal, shall be final

and no suit shall lie in any civil court in

respect of the matters decided by the

Tribunal.

(2) Every such request shall be deemed to be a submission to arbitration within the meaning of the Arbitration Act, 1940.]

Pension, Provident 23. (1) The University shall institute for the benefit Fund and Insurance of its officers, teachers and other employees, Fund such pension, provident and insurance fund

as it may deem fit.

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

Acts or proceedings 24. No act done, or proceeding taken, under this Act by of University any authority or other body of the University and authorities and bodies shall be invalid merely on the ground - not invalidated by (a) of any vacancy or defect in the constitution vacancies of the authority or body; or

(b) of any defect or irregularity in election, nomination or appointment of a person acting as a member thereof;

(c) of any defect or irregularity in such act or proceeding, not affecting the merit of the case.

26

THE ACT 19

Disputes as to con- 25. If any question arises whether any person has been stitution of Univer- duly elected or appointed as, or is entitled to be, a sity authorities and member of any authority or other body of the bodies University, the matter shall be referred to the Chancellor whose decision thereon shall be final.

Power to remove 26. If any difficulty arises with respect to the establishment difficulties of the University or in

connection with the first meeting of any authority of the University, or otherwise in first giving effect to the provision of this Act, the Government may, at any

time, before any authority of the University has been constituted, by order make any appointment or do

anything consistent, so far as may be with the

provisions of this Act which appears to it necessary or expedient for the purposes of removing the difficulty, and every such order shall have effect as if such

appointment or action had been made or taken in the

manner provided in this Act.

Protection of action¹[27. No suit or other legal proceedings shall lie against any taken in good faith officer or employee of the University for anything which is in good faith done or intended to be done in

pursuance of any of the provisions of this Act, the

statutes or ordinances.

Mode of proof of 28. Notwithstanding anything to the contrary contained in University record the Indian Evidence Act, 1872, or in any other law for the time being in force, a copy of any receipt,

application, notice, order, proceeding, resolution of

any authority or committee of the University, or other

documents in possession of the University, or any

entry in any register duly maintained by the

University, if certified by the Registrar, shall be

received as evidence of such receipt application,

notice, order, proceedings, resolution or document or

the existence of entry in the register and shall be

admitted as evidence of the matters and transactions

therein where the original thereof would, if produced,

have been admissible in evidence.]

Repeal and saving²[29. (1) The Punjab State Faculty of Ayurvedic and Unani Systems of Medicine Act, 1963, in its

application to the State of Haryana, is hereby

repealed and the Haryana State Faculty of

Ayuvedic and Unani Systems of Medicine

(hereinafter referred to as the Faculty)

constituted under section 3A of the Act so

repealed shall, from the date of

commencement of this Act, stand dissolved

and the members thereof shall cease to hold

office as such;

27

20 MAHARSHI DAYANAND UNIVERSITY, ROHTAK

Provided that the repeal shall not affect -

(a) the previous operation of the Act so repealed or anything duly done or suffered thereunder; or

(b) any right, privilege, obligation or liability acquired, accrued or incurred under the Act so repealed;

or

(c) any penalty, forfeiture or punishment incurred in respect of any offence committed against the Act so repealed; or

(d) any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid; and any such investigation, legal proceeding or remedy may be instituted, continued or enforced, and any such penalty, forfeiture or punishment may be imposed as if this Act had not been passed.

(2) Subject to the provisions of sub-section (1)

(a) anything done or any action taken by the Faculty including qualifying or other examinations held, training or courses of studies prescribed, degrees, diplomas or certificates conferred, granted or issued, fees fixed or levied or stipends, scholarships, medals, prizes or rewards awarded, shall be deemed to have been done or taken under the principal Act, and shall continue to be in force accordingly unless and until superseded or amended by anything done or any action taken under the principal Act.

(b) all properties, movable and immovable and all interest of whatsoever nature and kind therein, vested in the Faculty before the commencement of this Act shall vest in the University;

(c) all debts, obligations and liabilities incurred, all contracts entered into and all matters and things engaged to be done by, with or for the Faculty, under the Punjab State Faculty of Ayurvedic and Unani System of Medicine Act, 1963, before the commencement of this Act shall be deemed to have been incurred, entered into, or engaged to be done by, with or for the University.]

28

THE STATUTES

1 [THE SCHEDULE]

(See Section 15)

Powers and duties 1. (1) The Vice-Chancellor shall be ex-officio of the Vice-Chancellor Chairman of the Executive Council, the Academic Council and the Finance

Committee, and shall in the absence of the

Chancellor, preside over the convocations of

the University held for conferring degrees

and the meetings of the Court. The Vice-

Chancellor shall be entitled to be present at, and to address, any meeting of any authority

or other body of the University, but shall not be entitled to vote thereat, unless he is a

member of such authority or body.

(2) It shall be the duty of the Vice-Chancellor to see that the provisions of the Act, the statutes, the ordinances and the regulations are duly observed and he shall take all necessary steps to ensure such observance.

(3) The Vice-Chancellor shall have the power to convene or cause to be convened meetings of the Court, the Executive Council, the Academic Council and the Finance

Committee or any other authority or body of the University.

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

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

Powers & duties of the 1.(A) (1)²[The Pro-Vice- Chancellor shall exercise Pro-Vice-Chancellor such duties as are assigned to him by the Vice- Chancellor".]

Registrar 2. (1)³[xxxxxxxxxxxxxxxx]

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

1. Substituted by Haryana Act 8 of 1983.

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22 MAHARSHI DAYANAND UNIVERSITY, ROHTAK

1 [(3) When the office of the Registrar is vacant or when the Registrar is by reason of illness, or any other cause is unable to perform the duties of his office, the duties of the office shall be performed by such person as the Vice-Chancellor may appoint temporarily for the purpose till regular selection is made by the Chancellor on the advice of Government.]

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

(a) to be the custodian of the records, common seal and such other property of the University as the Vice-Chancellor shall commit to his charge;

(b) to issue all notice convening meetings of the Court, the Executive Council, the Academic Council, the Faculties and of any committee appointed by any

authority of the University.

(c) to keep the minutes of all meetings of the Court, the Executive Council, the Academic Council, the Faculties and any committee appointed by the authorities of the University;

(d) to conduct the official correspondence of the Court, the Executive Council, the Academic Council and the Faculties;

(e) to supply to the Chancellor copies of the agenda, the minutes of the meetings of the authorities of the University as soon as they are issued;

(f) to perform such other duties as may, from time to time, be assigned to him by the Vice-Chancellor.

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

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

(6) An appeal shall lie to the Vice-Chancellor against any order of the Registrar imposing any of the penalties specified in clause (5).

1. Added by the Haryana Act 10 of 1997.

30

THE STATUTES 23

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

Provided that an appeal shall lie to the Executive Council against an order of the Vice-Chancellor imposing any penalty. ¹[And that such an appeal shall be made within 30 days of receipt of the order imposing penalty.

(8) The Registrar shall be the authorised officer to enter into agreements, sign documents and authenticate records on behalf of the University and he shall act in such capacity when the appropriate authority of the University has taken a decision in the matter. He shall also exercise such other powers and perform such other duties as may be prescribed by the Statutes.

Finance Officer 3 (1) The Finance Officer shall be a whole-time salaried officer of the University and shall be appointed by the Executive Council on the

recommendations of the Selection

Committee, on such terms and conditions as

may be prescribed by the statutes.

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

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

(4) The Finance Officer shall -

(a) exercise general supervision over the funds of the University and shall advise it as regards its financial policy; and

(b) perform such other functions as may be assigned to him by the Executive Council or as may be prescribed by the Statues.

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

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

31

24 MAHARSHI DAYANAND UNIVERSITY, ROHTAK

trust and endowed property;

(b) ensure that the limits fixed by the Finance Committee for recurring and non-recurring expenditure for a years are not exceeded and that all moneys are expended on the purpose for which they are granted or allotted;

(c) be responsible for the preparation of annual accounts and the budget of the University and for their presentation to the Executive Council;

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

(e) watch the progress of the collection of revenue and advise on the method of collection to be employed;

(f) ensure that the registers of buildings, land, furniture and equipment are maintained upto date and that stock checking of equipment and other connected materials in all offices, special centres, specialised laboratories, colleges and institutions maintained by the University is conducted;

(g) bring to the notice of the Vice- Chancellor any unauthorised expenditure and other financial irregularities and suggest action to be taken against the person responsible for it;

(h) call for from any officer, centre, laboratory, college or institution maintained by the University, any information or returns that he may consider necessary for the performance of his duties.

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

Dean of Students 4. The Dean of Students Welfare, if any shall be Welfare appointed by the Executive Council, on the recommendations of the Vice-Chancellor, from

amongst the teachers of the University, who shall not be below the rank of Assoc. Professor, on such terms and conditions as the Vice-Chancellor may

recommend to the Executive Council.

32

THE STATUTES 25

Dean Academic¹[4-A The Dean Academic Affairs, if any, shall be appointed Affairs by Executive Council on the recommendations of the Vice-Chancellor, from amongst the professors of the University, on such terms and conditions as may be laid down by the Executive Council.

Dean of Colleges 5. The Dean of Colleges, if any, shall be a whole time salaried officer of the University and shall be

appointed by the Executive Council, on the

recommendations of the Vice-Chancellor, on such

terms and conditions as may be prescribed by the

Statutes. He shall discharge such duties as may be assigned to him by the Vice-Chancellor from time to time.

Controller of 6. (1) The Controller of Examinations, if any, shall Examinations be a whole-time salaried officer of the University and shall be appointed by the

Executive Council, on the recommendations

of the Selection Committee, on such terms

and conditions as may be prescribed by the

Statutes.

(2) It shall be the duty of the Controller of Examinations:-

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

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

(c) to arrange for the examination of answer sheets in accordance with the planned time schedule for results;

(d) to constantly review the system of examination in order to enhance the level of impartiality objectively with a view to make it better instrument for assessing the attainments of students;

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

Librarian 7. The Librarian shall be a whole-time salaried officer of the University and shall be appointed by the Executive Council on the recommendations of Selection

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

Proctor²[7-A. (1) The Proctor shall also be an Officer of the University having the functions hereafter

assigned.

(2) Proctor shall be appointed by the Executive Council on the recommendation of the Vice-

33

26 MAHARSHI DAYANAND UNIVERSITY, ROHTAK

Chancellor, from amongst the teachers of the University, who shall be of the rank of professor, on such terms and conditions as the Vice-Chancellor may recommend to the Executive Council. The proctor shall be responsible to the Vice-Chancellor and shall assist him in the matters concerning discipline among students in the University.

(3) It shall be the duty of the Proctor:-

(a) to monitor the disciplinary climate prevailing in the student community;

(b) to take preventive steps such as issue of notices, warnings, instructions

regulating certain acts, and other arrangements for the purpose of

forestalling acts of individual or collective indiscipline.

(c) to independently collect relevant facts about the incidents of indiscipline, evaluated the evidences and to decide/recommend the quantum of punishment to be imposed on the erring student(s) wherever considered necessary. The Proctor may place the relevant information before the Vice- Chancellor or to Proctorial Board for their decision;

d) to issue all orders relating to disciplinary proceedings against students;

(e) to maintain Liaison with the District Administration in matters regarding the Law and Order situation on the University Campus.

(f) to perform such other functions as assigned to him by the Vice-Chancellor from time to time.]

Establishment 8. There shall be an Establishment Committee or Committee Committees for recommending recruitment to non- teaching posts. The constitution of such committee shall be determined by the ordinances.

Court and its 9.¹[(1) The court shall consist of the following constitution members, namely :-

(a) Ex-Officio Members -

(i) the Chancellor;

(ii) the Vice-Chancellor; (iii)²[Pro-Vice-Chancellor]

(iv) the Deans of faculties;

34

THE STATUTES 27

(v) the Higher Education, Commissioner Haryana;

(vi)¹[Omitted]

(vii) the Director of Technical Education, Haryana;

(viii) the Registrar

(ix) the Dean of Students' Welfare;

(x) the Dean, Colleges Development Council;

(xi) the Controller of Examinations;

(xii) the Librarian;

(xiii) the Proctor;

(xiv) the Finance Officer; (xv)²[Omitted]

(xvi)⁷[Omitted]

(xvii) the Director, Distance Education; (xviii)³[Omitted]

(xix) Dean, Academic 'Affairs'

(b) Other Members 4 [(i)] Two persons to be elected by the Haryana Vidhan Sabha from

amongst its members; out of which atleast one should be woman

(ii) Professor of the University, not exceeding ten , on the basis of seniority, by rotation;

5 [(iii)] Five teachers to be elected from amongst assoc. professors and asstt. professors of the University of whom atleast two shall be assoc. professors; out of the

aforementioned five elected

teachers atleast, one should be woman.

(iv)⁶[Omitted]

(v)⁸[Omitted]

(vi) One Principal from maintained colleges, on the basis of seniority by rotation;

(vii) One Principal from Colleges of Education on the basis of seniority by rotation.

(viii)¹[Omitted]

1 . Omitted by E.C. Reso. No. 1 7 of 29.1 2.08 and received the assent of Chancellor on 1 2.3.09

2. Omitted by E.C. Reso. No. 17 of 29.12.08 and received the assent of Chancellor on 12.3.09

3. Omitted by E.C. Reso. No. 17 of 29.12.08 and received the assent of Chancellor on 12.3.09

4. Amended by E.C. Reso. No. 13 of 21.07.07 and received the assent of Chancellor on 31.8.07

5. Amended by E.C. Reso. No. 13 of 21.07.07 and received the assent of Chancellor on 31.8.07

6. Omitted by E.C. Reso. No. 17 of 29.12.08 and received the assent of Chancellor on 12.3.09

7. Omitted by E.C. Reso. No. 16 of 12.06.14 and received the assent of Chancellor on 14.7.14 vide Letter no. HRB-UA-29(2)-02/5163 dated 14.07.201

8. Omitted by E.C. Reso. No. 17 of 29.12.08 and received the assent of Chancellor on 12.3.09.

9. Omitted by E.C. Reso. No. 17 of 29.12.08 and received the assent of Chancellor on 12.3.09

35

28 MAHARSHI DAYANAND UNIVERSITY, ROHTAK

(ix) Six Principals of Arts/Science/ Commerce colleges of which atleast two shall be women, on the basis of seniority by rotation;

1 [(x)] Ten regular teachers (other than principals) from the affiliated or maintained colleges by election as under :-

(a)²[Omitted]

(b)³[Omitted] (c)⁴[Omitted]

(d) Two teachers of Colleges of Education;

(e) Two teachers of Arts/Science/ Commerce Colleges from each of the following four zones :-

Zone-1 Colleges situated in Rohtak and Jhajjar Districts;

Zone-2⁵[Colleges situated in Sonepat District]

Zone-3⁶[Colleges situated in Faridabad and Palwal Districts]

Zone-4^7&8[Omitted]

Provided that out of the eight teachers from Arts/ Science/ Commerce Colleges atleast four shall be women, one from each zone.

9 [(xi)] Five students to be nominated in the manner to be prescribed by the

statutes for a term of one year:-

10 [(xii)] Fifteen representatives of learned professions with special interest including representatives of

industry, commerce and weaker

sections of the society, to be

nominated by the Chancellor; out of the aforementioned fifiteen

representatives atleast five should be women (three years).

(2) The Registrar shall be the Member-Secretary of the Court.

1. Amended by E.C. Reso. No. 17 of 29.12.08 and received the assent of Chancellor on 12.3.09

36

THE STATUTES 29

(3) The members of the Court, other than ex- officio members, shall hold office for a term of three years except those coming by rotation who shall hold office for two years:

Provided that any member, who ceases to hold the qualifications by virtue of which he was elected or nominated as member to the Court, shall cease to be a member thereof.

(4) The method of election except in case of Sub- Clause (b) (iii) of Clause-1 shall be by simple majority voting of ballot and the election shall be conducted in accordance with the rules framed by the Vice-Chancellor. The election of members to the court in the case of Sub-Clause (b) (iii) of Clause-1 shall be held by the method of proportional representation.

Meeting of the 10. (1) The Court shall meet atleast once a year on Court a date to be fixed by the Vice-Chancellor.

(2) A special meeting of the Court may be convened at any time, by the Vice- Chancellor himself or on a written request of twenty-five members.

(3) Twenty-five members shall form a quorum.

(4) The Chancellor shall, if present, preside over the meetings of the Court.

Executive Council 11. (1) The Executive Council shall consist of the and its constitution following persons, namely :-

(a) Ex-officio members -

(i) the Vice-Chancellor; (ii)¹[Pro-Vice-Chancellor] 4 [(ii-a)] The Dean, Academic Affairs 5 [(iii)] The Secretary to Government, Haryana Higher Education

Department or in his absence, Director Higher Education Haryana or an officer not below the rank of Deputy Director.

(iv) the Finance Secretary, Haryana or his representative not below the rank of Joint Secretary

(v)²[Omitted]

(b) Other Members -

(i) One Dean from the Faculties of Engineering & Technology, Education³[and Law] in rotation for two years;

37

30 MAHARSHI DAYANAND UNIVERSITY, ROHTAK

(ii) One Dean from the Faculties of Life Sciences, Physical sciences, and 1 [Pharmaceutical sciences] and 2 [Omitted] in rotation for two years; (iii)³[One Dean from the Faculties of Social Sciences, Humanities & Arts and Management Sciences &

Commerce in rotation for two years;

(iv) Two Principals (other than the Deans of the Faculties) of maintained or affiliated colleges, out of which one shall be a woman, by rotation, on the basis of seniority, for two years;

(v) One Professor of the University teaching departments by rotation, for one year, in accordance with their seniority;

(vi) two teachers of the University teaching departments (other than professors) to be elected from amongst themselves, out of which at least one shall be Assoc. Professors, for a period of two years. The election shall be held by the method of proportional representation; 4 [(vii) one teacher (other than a Principal) of a College to be elected by the

members of the Court from amongst

themselves];

5 [(viii) Four persons as the Chancellor's nominees from amongst distinguished educationists or administrators, for a period of two years; provided that atleast two out of these four persons are members of the Court but are not, employees of the Government, the

University, the colleges maintained by or affiliated to the University or students of the University. Provided Further that out of aforesaid four persons atleast one shall be woman. 6 [(ix)] [Omitted]

1. Added by E.C. Reso No. 43 dt. 18-9-95 and received the assent of the Chancellor on 9.1.96 vide Letter No. HR 13-4A-27(I) (3) 6.9.95/163.

2. Added by E.C. Reso No. 12 of 23-6-2006 & assent of the Chancellor received on 10-7-2006 and amended vide reso. No. 17 of 29.12.08 and received the assert of the Chancellor on 12.3.09

38

THE STATUTES 31

(2) The Registrar shall be the Secretary of the Executive Council.

(3) Seven members shall form a quorum.

(4) Any member who ceases to hold the qualifications by virtue of which he was elected or nominated as member to the Executive council shall cease to be a member thereof. Decision of¹[11-A Any decision of the Executive Council in the matters Executive Council involving additional financial liability and those relating to the annual budget of the University shall hold good only if at least one representative of the Government is present at the time of taking such

decision and has consented to that decision.]

Powers of 12. The Executive Council shall exercise the following Executive Council powers, namely :-

(a) to hold, control and administer the revenue, property and funds of the University; 2 [(b) to create, upgrade, downgrade, abolish and transfer from one department to another teaching and academic posts, to determine the number and emoluments of such posts and to define the duties and conditions of services of Professors, Assoc. Professors, Asstt. Professors and other academic staff and Principals of colleges and institutions maintained by the University. Provided that in respect of the number, qualifications and the emoluments of teachers and academic staff, the Executive Council shall take action after consideration of the recommendations of the Academic Council;

(c) to appoint and/or promote Professors, Assoc. Professors, Asstt. Professors, other academic staff and Principals of colleges and institutions maintained by the University, on the recommendations of the Selection Committee constituted for the purpose and to fill up temporary vacancies therein;

(d) to create, upgrade, downgrade, abolish and transfer the posts from one Unit/Section to another administrative, ministerial and other posts and to make appointments and/or promote thereto, in the manner prescribed by the Statutes.

(e) to manage and regulate the finances, accounts, investments, property, business and all other administrative affairs of the University and for that purpose to appoint such agents as it may think fit;

39

32 MAHARSHI DAYANAND UNIVERSITY, ROHTAK

(f) to invest any money belonging to the University including any unapplied income in such stocks, funds, shares or securities as it shall, from time to time, think fit or in the purchase of immovable property in India, with the like powers of varying such investments from time to time;

(g) to transfer or accept transfer of any movable or immovable property on behalf of the University;

(h) to provide building, premises, furniture and apparatus and other means needed, for carrying on the work of the University;

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

(j) to delegate any of its powers to the Vice- Chancellor, the Registrar or the Finance Officer or such other employee or authority of the University or to a committee appointed by it as it may deem fit;

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

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

(m) to take decision regarding maintenance of discipline among students;

(n) to exercise such other powers and perform such other duties as may be conferred or imposed on the Executive Council by the Act or the Statutes.

Academic Council 13. (1) The Academic Council shall consist of the and its Constitution following persons, namely :-

(a) Ex-Officio members -

(i) the Vice-Chancellor; (i)a.¹[Pro-Vice-Chancellor] 2 [(ii) The Higher Education Commissioner, Haryana; or the Joint Director (Colleges) Haryana or any nominee of Higher Education Commissoner not below the rank of Deputy

Director Colleges.

(iii)³[Omitted]

(iv) the Deans of Faculties;

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

(vi) the Dean of Colleges, if any;

(vii) the Heads of the University Teaching Departments;

4 (viii) the Professors of the University;

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THE STATUTES 33

1 (ix) [the Chief Warden(s) of University Hostels;]

2 [(x)] [Omitted]

3 [(xi)] [Omitted]

4 [(xii) Librarian of the University Library] 5 [xiii) Dean Academic Affairs.

6 [xiv] Controller of Examinations

(b) Other members -

(i) one University Assoc. Professor by Seniority from each Faculty, by rotation;

(ii) one University Asstt. Professor from each Faculty, by rotation, on the basis of seniority;

7 [(ii)a] Director and one senior most teacher of each 100% self financing constituent institute of the University on rotation basis. (iii)¹²[Deleted]

8 [(iv)] Ten Principles of the affiliated/ maintained colleges, out of which atleast two shall be women on the basis of seniority by rotation ; 9 (v) Fifteen regular teacher(other than the Principals) from affiliated/ maintained colleges by election as under :-

(a)¹⁰[Omitted]

(b)¹¹[Omitted]

(c) One teacher (other than Professors) of Engg. Colleges.

(d) Two teachers of Education Colleges.

1. Amended by E.C. Reso. 8 dated 29.03.2016 and assent of the Hon'ble Chancellor received vide letter no. HRB-UA-29(2)-02/8902 dated 3.11.2017.

2. Omitted by E.C. Reso. No. 17 of dt. 29-12-2008 and received the assent of Chancellor on 12.3.2009.

3. Omitted by E.C. Reso. No. 45 of dt. 10-02-2014 and received the assent of the Hon'ble Chancellor on

04.04.2014.

4. Added by Executive Council Res. No. 21 of 19.2.1996 and received the assent of the Hon'ble Chancellor on 5.8.1996.

5. Added by Executive Council Res. No. 101(ii) of 22.12.2014 and received the assent of the Hon'ble Chancellor on 10.03.2015.

6. Added by Executive Council Res. No. 66 of 22.12.2014 and received the assent of the Hon'ble Chancellor on 10.03.2015.

7. Added by E.C Reso. No. 16 of 13.9.2017 and received the assent of the Hon'ble Chancellor on

22.11.2017

8. Amended vide E.C. Res. No. 149 of 11-12-2000 & assent of the Hon'ble Chancellor received on 11- 5-2001

9. Amended by Executive Council Res. No. 6 dt. 15.09.92 and assent of Hon'ble Chancellor received on 25.5.1993 and further amended E.C. Reso. No. 17 of dt. 29-12-2008 and received the assent of Chancellor on 12.3.2009.

10 . Omitted by E.C. Reso. No. 17 of dt. 29-12-2008 and received the assent of Chancellor on 12.3.2009.

11 . Omitted by E.C. Reso. No. 17 of dt. 29-12-2008 and received the assent of Chancellor on 12.3.2009.

12. Omitted vide Res. No. 149 dt. 11-12-2000 and assent of Chancellor received on 11.5.2001.

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34 MAHARSHI DAYANAND UNIVERSITY, ROHTAK

(e) Three teachers of Arts/ Science/Commerce colleges, from each of the following four zones :-

Zone-1 Colleges situated in Rohtak & Jhajjar Districts. Zone-2¹[Colleges situated in Sonepat District

Zone-3²[Colleges situated in Faridabad & Palwal

Districts]

Zone-4^3&4[Omitted]

Provided that out of twelve teachers from Arts/Science/Commerce colleges, atleast one shall be a woman, by rotation from the above zones.]

(vi)⁵[Omitted]

(vii) five persons as experts to be co- opted by the Academic Council; provided that not more than one of them shall be from the same faculty. 6 [(viii) President, M.D. University Students' Union and two Presidents to be elected from amongst

themselves by the Presidents of the students Union in the Colleges, (out of the two Presidents, one shall be a girl) for the period from the date of election till new elections are held during their period of incumbency provided the students'

representatives remain on rolls of the institution concerned.

Provided that the members coming under this clause shall not participate in the meeting at the time the Academic Council considers the appointment of examiners.

7 [(ix) Five students nominated by the Vice-Chancellor for a term of one year as under:

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THE STATUTES 35

(a) One student who obtains the highest percentage4 of marks in the immediately preceding examination i.e. in M.A. (previous) examination in the faculty of social sciences.

(b) One student who obtains the highest percentange of marks in the immediately preceding examination i.e. in

LL.M.(Previous).

(c) One student who obtains the highest percentage of marks in the immediately preceding examination i.e. in the M.Com. (Previous),

M.B.A.(Previous) and

Master in Textiles (Previous) examinations in the faculties of commerce, management sciences and engineering and technology.

(d) One student who obtains the highest percentage of marks in the immediately preceding examination i.e. in

M.A./M.Ed. (Previous) in the faculties of humanities and education.

(e) One student who obtains the highest percentage of marks in the immediately preceding examination i.e. in the M.Sc(Previous) examination in the faculities of physical sciences and life sciences. NOTE: In case of students's election are held then this provision shall defunct.

(2) The Registrar shall be the Secretary of the Academic Council

(3) Two-fifths of the members shall form a quorum.

(4) The members of the Academic Council, other than ex-officio members shall hold office for a term for two years:

Provided that any member who ceases to hold the qualifications by virtue of which he was elected or nominated as member to the Academic Council shall cease to be a member thereof.

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36 MAHARSHI DAYANAND UNIVERSITY, ROHTAK

1 [Provided further that in case a Professor does not attend three meetings of the Academic Council consecutively without leave of absence, his/her membership shall stand suspended for a period of three years

(5) The method of election of members to the Academic Council shall be by simple majority voting of ballot and the election shall be conducted in accordance with the rules framed by the Vice-Chancellor. Powers of 14. (1) The Academic Council shall exercise the Academic Council following powers, namely :-

(a) to exercise general supervision over the academic policies of the University and to give directions regarding methods of instruction, co- operative teaching among colleges and institutions, evaluation of research or improvements in academic standards;

(b) to consider matter of general academic interest either on its own initiative, or on a reference by a faculty or the Executive Concil and to take

appropriate action thereon;

(c) to recommend to the Executive Council the creation and abolition of teaching posts;

(d) to prescribe syllabi and courses of studies for various examinations on the recommendations of the faculties; and

(e) to frame such regulations consistent with the statutes and ordinances regarding the academic functions of the University, discipline, residence, admission, awards of studentships, scholarships, medals and prizes, fee concessions, corporate life and attendance.

(2) All the decisions of the Academic Council as regards syllabi and courses of studies, conducting of examinations and discipline of students, shall be final.

Composition of 15. (1) The Finance Committee shall consist of the Finance Committee following persons, namely :-

(a) the Vice-Chancellor, (a)a²[Pro-Vice-Chancellor]

(b) the Finance Secretary, Haryana;

(c) the Education Secretary, Haryana;

1. Added by Executive Council Res. No. 66 dated 22.12.2014 and received the assent of the Hon'ble Chancellor on 10.3.2015

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THE STATUTES 37

(d) two Deans of Faculties as prescribed under clause (1) (b) (ii) and (iii) of statute 11;

(e) one person to be nominated by the Chancellor from amongst four members nominated by him to the Executive Council under Clause (1)(b)

(viii) of Statute 11. (f)¹[the Registrar]

(2) The Vice-Chancellor shall be the Chairman of Finance Committee and the Finance Officer shall be its Secretary.

(3) Four members shall form a quorum out of which atleast one shall be Finance Secretary, Haryana or the Education Secretary, Haryana.

(4) The members, nominated to the Finance Committee shall hold office for a term of two years.

(5) Any member who ceases to hold the qualification by virtue of which he was nominated shall cease to be member thereof. Functions and 16. (1) The Finance Committee shall examine the Powers of Finance accounts and scrutinise the proposals for Committee expenditure and shall submit the annual budget to the Executive Council for approval.

(2) It shall fix limits for the total recurring expenditure and the total non-recurring expenditure for the year, based on the resources and income of the University. No expenditure shall be incurred by the University in excess of the limits so fixed. No expenditure other than that provided in the budget shall be incurred by the University without the prior approval of the Finance Committee.

(3) The Annual accounts and the official estimates of the University prepared by the Finance Officer shall be laid before the Finance Committee for its consideration and comments thereon and thereafter submitted to the Executive Council for approval. Faculties of 17. There shall be the following Faculties, namely :-

University

(1) Faculty of Life Sciences; (2)²[Omitted]

(3) Faculty of Physical Sciences;

(4) Faculty of Social Sciences;

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38 MAHARSHI DAYANAND UNIVERSITY, ROHTAK

(5)¹[Faculty of Humanities and Arts; (6)¹[Omitted]

(7)¹[Faculty of Management Sciences and Commerce]

(8) Faculty of Education; (9)²[Omitted]

(10)³[Faculty of Engineering and Technology;] (11)⁴[Faculty of Law;]

(12) [Faculty of Pharmaceutical Sciences;]

(13) [Omitted] (14)¹[Omitted] Such other faculties as the Executive Council may prescribe by statutes.

5 [(15) Faculty of Interdisciplinary Studies Constitutions of 18. (1)¹[Faculties of Life Sciences, Social Faculties Sciences, Physical Sciences, Humanities & Arts and Management Sciences & Commerce

shall consist of :-

(a) Dean of the faculty;

(b) Head(s) of department(s) in the faculty;

(c) Professors and honorary Professors in the faculty;

(d) one Associate Professor on the basis of seniority, by rotation, for one year from each department in the faculty;

(e) one Asstt. Professor on the basis of seniority by rotation for one year from each department in the faculty.

(f) such other persons excluding members of Academic Council not exceeding five in number as may be nominated for two years to the faculty by the Academic Council on account of their expert knowledge of the subjects comprising the faculty.

(2) The Registrar shall be the Secretary of each faculty.

(3) Two-fifths of the members in each faculty shall form a quorum.

(4) Any member who ceases to hold the qualification by virtue of which he/she was appointed to the faculty shall cease to be the member thereof.

(5) The constitution of remaining faculties shall be prescribed by Statutes.

1 . Amended by E.C Reso No. 68 dated 29/07/2020

2. Omitted by E.C. Reso. No. 17 of dt. 29-12-2008 and received the assent of Chancellor on 12.3.2009.

3. Added by Executive Council Res. No. 21 of 9.8.88 and received the assent of the Chancellor on 15-2-89.

4. Added by Executive Council Res. No. 67 of 26.7.86 and received the assent of the Chancellor on 17-9-86.

5. Added by E.C Resolution No. 88 dated 29/03/2019 and received the assent of Hon'ble Chancellor no. HRB-UA 29(2)/ 5413 at 11/06/2019.

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THE STATUTES 39

18.(A) (1)¹[(Omitted)] 18 (B) (1) Faculty of Education shall consist of:-

(a) Dean of the faculty;

(b) Head(s) of departments(s) in the faculty;

(c) Professor(s) and Honorary Professor(s) in the faculty;

(d) two Principals and two Asstt. Professors of the colleges of education maintained by/affiliated to the University on the basis of seniority, by rotation for one year;

(e) one Associate Professor and one Asstt. Professor on the basis of seniority, by rotation from the Departments of Education and Physical Education for one year.

(f) such other persons excluding members of Academic Council not exceeding two in number as may be nominated for two years to the faculty by the Academic Council on account of their expert knowledge of the subjects comprising the faculty.

(2) The Registrar shall be the Secretary of the Faculty.

(3) Two-fifths of the members in the faculty shall form a quorum.

(4) Any member who ceases to hold the qualification by virtue of which he/she was appointed to the faculty shall cease to be the member thereof.

18(C)²(1) Faculty of Engg. & Technology shall consist of:-

(a) Dean of Faculty;

(b) The Chairman Board of Studies in Engg. & Technology.

(c) All Professors of the University Institute of Engineering and Technology.

(d) One Associate Professor and one Assistant Professor from each discipline and one from the Applied Sciences on seniority, by rotation from the University Institute of Engineering and Technology.

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40 MAHARSHI DAYANAND UNIVERSITY, ROHTAK

(e) Four Professors / Associate Professors from affiliated colleges/ Institutes (not more than one from each discipline) on seniority, by rotation.

(f) Consultant/Advisor of University Institute of Engineering and Technology - Special Invitee.

(2) Such other persons excluding members of Academic Council not exceeding four in number as may be nominated for two years to faculty by the Academic Council on account of their expert knowledge of the subjects, comprising the faculty, from other Universities/ Research Institutes/ Industries.

(3) The Registrar shall be the Secretary of the faculty.

(4) Two-fifths of the members in the faculty shall form a quorum.

(5) Any member who ceases to hold the qualification by virtue of which he/she was appointed to the faculty shall cease to be the member thereof.

18 (D)¹[Omitted]

²[18(E) (1) Faculty of Law shall consist of :-

(a) Dean of the faculty;

(b) Head(s) of the department(s) in the faculty;

(c) Professor(s) and honorary Professor(s), if any, in the faculty;

(d) one Associate Professor on the basis of seniority, by rotation, for one year, from each department in the faculty;

(e) one Assistant Professor on the basis of seniority, by rotation, for one year, from each department in the faculty;

(f) such other persons excluding members of the Academic Council not exceeding three in number as may be nominated for two years to the faculty by the Academic Council, on account of their expert knowledge of the subjects comprising the faculty, provided that one of the three experts shall be from the subjects taught in pre-law course.

(2) The Registrar shall be the Secretary of the faculty.

(3) Two-fifths of the members shall form a quorum.

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THE STATUTES 41

(4) Any member who ceases to hold the qualification by virtue of which he/she was appointed to the faculty shall cease to be the member thereof.]

¹[18(F) (1) Faculty of Pharmaceutical Sciences shall consist of :-

i) Dean of the faculty;

ii) Head(s) of the department(s) in the faculty;

iii) Professor(s) in the faculty/college(s);

iv) one Associate Professor and one Assistant Professor from the department by rotation, according to seniority;

v)²[Omitted]

vi)³[Omitted]

vii) such other persons excluding members of the Academic Council not exceeding two in number as may be nominated for two years to the faculty by the Academic Council on account of their expert knowledge of the subjects comprising the faculty.

(2) The Registrar shall be Secretary of the faculty.

(3) Two-fifths of the members shall form a quorum.

(4) Any member who ceases to hold the qualification by virtue of which he/she was appointed to the faculty shall cease to be the member thereof.]

⁴[18(G) [Omitted]

Deans of Faculties 19. (1) There shall be a Dean of each faculty who shall be appointed by the Vice-Chancellor.

The Dean shall be appointed by seniority, in

rotation from amongst the Professors of

different departments comprising the faculty;

Provided that where there is no Professor in a

department, the Vice-Chancellor may

appoint the Dean of faculty.

(2) No remuneration shall be attached to the office of the Dean who shall hold office for three years.

(3) The Dean shall convene the meetings of his faculty and shall preside over them.

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42 MAHARSHI DAYANAND UNIVERSITY, ROHTAK

(4) The Dean shall prepare the time table of studies in consultation with the Heads of the departments comprising the faculty. He shall be responsible for the coordination of teaching therein and the execution of the decision of the faculty.

(5) The Dean shall have the right to be present and to take part in discussions at any committee of the faculty, but shall have no right to vote if he is not a member of that committee.

Powers of Faculties 20. Subject to the control of the Academic Council, the powers of the faculty shall be :-

a) to coordinate the teaching and research work of the University in the subjects assigned to the faculty :

b) to approve the time-table of studies;

c) to recommend to the Academic Council courses of studies and syllabi for the different examinations after necessary report from the Board of Studies;

d) to receive the report from the departments for the creation and abolition of posts and to forward them to the Academic Council with such recommendations as it thinks fit;

e) to discuss and suggest to the Academic Council schemes for the advancement in the standards of teaching and examinations;

f) to deal with any other matter that may be referred to it by the Academic Council. Heads of 21. There shall be a Head of each department who shall departments be appointed by the Vice-Chancellor, by rotation, from amongst the professors in the department, for a period of three years. In the absence of more than one professor in any department, the appointment by rotation will be from amongst the professors and the associate

professors in the department.

1 [ If a department has no Professor, the headship will rotate among the Associate Professors if a Department has only (i) one Professor and no Associate Professors or

(ii) only one Associate Professor and no Professor, then, the Vice-Chancellor, under special circumstances, if he deems fit, may appoint as Head, the senior most Assistant Professor (in AGP Rs. 8000) having atleast 9 years teaching experience and report the matter to the Executive Council in its next meeting. In case of a Department, where no teacher is eligible for appointment as Head, Dean/Professor/Associate Professor of the concerned faculty will be appointed as Head.

1. Amended by E.C. Res. No. 49 of 29.10.2020 and received the assent of the Hon'ble Chancellor vide No. 4611 dated 10.08.2021

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THE STATUTES 43

Mode of appointment¹[21(a) (i) All sanctioned posts of teachers shall be of teaching and filled up after advertisement in

case of direct academic Postsrecruitment.

(ii) The University may promote Assistant Professors, Associate Professors and Professors under various promotion schemes as approved by the Executive Council from time to time in accordance with the eligibility conditions under the relevant schemes strictly as per the UGC regulations. The post of Asstt. Professors and Assoc. Professors held by them shall be upgraded to the post of Assoc. Prof. and Professors temporarily under the relevant promotion schemes. The above temporarily upgraded post shall stand automatically downgraded as and when the incumbent retires/resigns/expires/removed form service. The teacher holding upgraded post and promoted under any scheme shall be treated at par with the directly recruited teachers.]

Selection²[22. (A) (1) The Selection Committee for recommending Committee for appointment and promotion of the teachers of appointments the University namely assistant professor, associate professor and professor under the

relevant promotion scheme as approved by

the University shall consist of the following :

i) Vice Chancellor or Acting Vice- Chancellor to be the Chairperson of the Selection Committee.

ii) An academician who is the nominee of the Chancellor.

iii) Three experts in the concerned subject/field nominated by the Vice- Chancellor out of the panel of names approved by the Executive Council of the University.

iv) Dean of the concerned faculty.

v) Head/Director of the Department/ Institute/Centre.

vi) An academician representing SC/ST/ OBC/ Minority/ Women/ Differently abled categories, if any of candidates representing these categories is the applicant, to be nominated by the Vice-Chancellor, if any of the above members of the selection committee do not belong to that category.

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44 MAHARSHI DAYANAND UNIVERSITY, ROHTAK

(2) Atleast four members, including two outside subject experts, shall constitute the quorum.

(3) The Registrar shall be the Secretary of the Selection Committee.

(4) The Selection Committee shall also recommend the appointment of Director of the Directorate of Distance Education Director of Regional Centre, Director/Principal of any maintained Institution of the University and the posts equivalent thereto.

(5) Selection Committees for the posts of Directors, Deputy Directors, Assistant Directors of Physical Education and Sports, Librarians Deputy Librarian's and Assistant Librarians shall be the same as that of Professor, Associate Professor and Assistant Professor respectively, except that the concerned expert in Physical Education and Sports or Sports Administration or Library, practicing Librarian/Director Physical Education, as the case may be, shall be associated with the Selection Committee as one of the subject experts.

(B) The "Screening cum Evaluation Committee"

for CAS promotion of Assistant Professors/ equivalent cadres in Librarians/Physical Education from one AGP to the other higher AGP shall consist of :

i) The Vice-Chancellor or Acting Vice Chancellor, as the Chairperson of the Selection Committee;

ii) The Dean of the concerned Faculty;

iii) The Head/Director of the Department/ Institute/Centre; and

iv) One subject expert in the concerned subject nominated by the Vice- Chancellor or Acting Vice Chancellor from the University panel of experts. The quorum for the committee shall be three including the one subject expert need to be present. The Registrar shall be the Secretary of the "Screening cum Evaluation Committee"

(C) The Expert Committee for the higher grade of Professorship (Stage 6) shall consist of:

i) The Vice-Chancellor or Acting Vice Chancellor, as the Chairperson of the Selection Committee;

ii) Three experts in the concerned subject/ field nominated by the Vice-

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THE STATUTES 45

Chancellor out of the panel of names approved by the Executive Council of the University. The quorum for the committee shall be three including the two subject experts need to be present. The Registrar shall be the Secretary of the "Expert Committee".

Special Mode of 23. (1) Notwithstanding anything contained in Appointment statutes, the Executive Council may invite a person of high academic distinction and

professional attainments to accept a post of professor in the University, on such terms

and conditions as it deems fit and on the

person agreeing to do so, appoint him to the post.

(2) The Executive Council may appoint a teacher or any other academic staff working in any other university or organisation for undertaking a joint project in accordance with the manner laid down in the ordinances. Constitution and 24. Constitution and Functions of the Academic functions of Academic Planning Board.

Planning Board (1) The Academic Planning Board shall consist of:-

(a) Vice-Chancellor-Chairman

(b) (i) Five persons of high academic standard, to be nominated by the Chancellor.

(ii) Three outside experts to be Nominated by the Vice-

Chancellor.

(c) Dean, Academic Affairs.

(d) Three Deans on rotation basis from the faculties of :-

¹[(i)] Physical Sciences. Social Sciences,³[Humanities & Arts ²[(ii)] Pharmaceutical Sciences, Life Sciences.

⁴[(iii) Management Sciences & Commerce, Law, Engg. & Tech. and Education.

(e) Registrar-Secretary

(2) The Board shall meet atleast once a year. The recommendations of the Board shall be placed before the Academic Council and Executive Council.

(3) The functions of the Board shall be :-

i) To examine and suggest measures for 1&2. Omitted by E.C. Reso. No. 17 of 29.12.2008 & received assent of the Chanacellor on 12.03.09 3&4 Amended vide EC reso. No. 68 dated 29.07.2020 and received the Assent of the Chancellor on

23.10.2020

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46 MAHARSHI DAYANAND UNIVERSITY, ROHTAK

raising the standard of education and research to strengthen inter- disciplinary programmes and inter departmental co-operation, to create links and develop specific schemes of inter-University / Industry/ agriculture community interaction. To develop ideas and schemes on improving corporate life and cultural activities on the campus.

ii) To prepare University development plans both short-term and long term keeping in view the objectives of the University as laid down in the Act, and with due regard to national policy.

iii) To monitor regularly implementation of schemes approved by U.G.C. and suggest methods for proper

implementations.

iv) To advise Academic Council/ Executive Council on any issue referred to it by the council. 1 [4]. The members of the Academic Planning Board other than Ex-officio members shall hold office for a term of three years.

5. Two-fifth of the members shall form a quorum.

Convocation 25. Convocation of the University for conferring of degrees and for other purposes shall be held in such manner as may be laid down by the Executive Council, from time to time.

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

Departments²[26. There shall be the following University Teaching Departments:-

(1) Department of Sanskrit, Pali and Prakrit

(2) Department of Hindi 3 [(3) Department of English & Foreign Languages 4 [(4) Department of Journalism and Mass- Communication]

(5) Department of Chemistry

(6) Department of Mathematics

(7) Department of Physics

1. Amended Vide Executive Council Res. No. 54 of 18.2.06 & received the assent of the Hon'ble Chancellor on 19.05.06.

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THE STATUTES 47

(8) Department of Geography

(9) Department of Economics

(10) Department of Political Science 1 [(11) Department of History and Archaeology.

(12) Department of Psychology

(13) Department of Sociology

(14) Department of Commerce 2 [(15) Institute of Management Studies & Research

(16) Department of Education

(17) Department of Law

(18) Department of Life Sciences

(19) Department of Music 3 [(20) Department of Botany

(21) Department of Zoology

(22) Department of Environmental Sciences]

(23) Department of Geology 4 [(24) Department of Pharmaceutical Sciences] 5 [(25) Department of Computer Science & Applications]

6 [(26) Department of Defence and Strategic Studies]

7 (27) Department of Philosophy] 8 [(28) Department of Visual Arts] 9 [(29) Department of Public Administration] 10 [(30) Department of Statistics] 11 [(31) Department of Physical Education] 12 [(32) Omitted]

13 [(33) Ch. Ranbir Singh Institute of Social and Economic Change.¹⁸[(i) Centre for Life Skills and Soft Skills]

14 (34) University Institute of Engineering & Technology

15 [(35) Centre for Bio-Technology 16 [(36) Centre for Haryana Studies 17 [(37) (Omitted)

1. Amended by E.C. Reso. No. 14 of 04.09.2019 and received assent of Hon'ble Chancellor on 15.11.2019.

2. Amended by E.C. Reso. No. 23 of 26.9.91 & the received the assent of the Chancellor on 20.8.93.

3. Amended by E.C. Reso. No. 36 of 05.07.08 & assent of the Chancellor received on 07.8.08.

4. Added by E.C. Reso. No. 17 of 28.3.92 & the assent of the Chancellor received on 12.8.92.

5. Added by E.C. Reso. No. 44 of 22.07.87 & the assent of the Chancellor received on 16.10.87

6. Amended by E.C. Reso. No. 27 of 07.03.92 & the assent of the Chancellor received on 3.7.92.

7. Added by E.C. Reso. No. 25 of 23.05.88 & the assent of the Chancellor received on 8.9.88.

8. Added by E.C. Reso. No. 49 of 24.03.89 & the assent of the Chancellor received on 31.3.89.

9. Added by E.C. Reso. No. 65 of 25.03.91 & the assent of the Chancellor received on 14.5.91.

10. Added by E.C. Reso. No. 65 of 25.03.91 & the assent of the Chancellor received on 14.5.91.

11. Added by E.C. Reso. No. 17 of 28.03.92 & the assent of the Chancellor received on 12.9.92.

12. Added by E.C. Reso. No. 10 of 30.04.92 & the assent of the Chancellor received on 12.9.92 Closed vide Resolution No. 21 dated 06.06.2020.

13. Added by E.C. Reso. No. 20 of 01.03.12 & the assent of the Chancellor received on 04.4.12.

14. Added by E.C. Reso. No. 14 of 30.05.05 & the assent of the Chancellor received on 29.8.05. and further Amended by vide E.C. Reso. No. 21 of 10.5.08 & assent of the Hon'ble Chancellor received on 03.06.08.

15. Added by E.C. Reso. No. 53(III) of 11.11.05 & the assent of the Chancellor received on 15.12.05.

16. Added by E.C. Reso. No. 48 of 18.02.06 & the assent of the Chancellor received on 19.5.06.

17. Omitted by Executive Council Res. No. 24 of 09.01.10 and the assent of the Chancellor received on

21.4.10

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48 MAHARSHI DAYANAND UNIVERSITY, ROHTAK

(38) Department of Bio-Chemistry

(39) Department of Genetics.

(40) Department of Microbiology. 1 [(41) Institute of Hotel & Tourism Management 2 (42) Department of Food Technology 3 [(43) Department of Library and Information Science.

4 [(44) Centre for Bio-Informatics. 5 [(45) Centre for Medical Bio-Technology 6 [(46) Women's Study Centre

7 [(47) Institute of Public Health 8 [(48) Department of Forensic Science 8 [(49) Centre for Yogic Studies

8 [(50) Centre for Studies of Indian Thinkers and Eminent Personalities

8 [(51) Centre for Maharshi Dayanand and Vedic Studies

9 [(52) Centre for Startup Incubation and Innovation 9 [(53) Centre for IPR Studies

9 [(54) Pt. Deen Dayal Upadhyaya Centre of Excellence for Rural Development

10 [(55) Centre for Disability Studies Distance Education [26A] Notwithstanding anything contained in any other Statute(s), there will be a Directorate of Distance Educatin for providing eucation to those needy

students who by one reason or the other are unable to seek admission in regular courses.

The Directorate of Distance Education shall have an Advisory Committee and independent Faculty, and a

Board of Studies in Distance Education, the

constitution of which shall be as follows.

I. Advisory Committee :

a) The Advisory Committee shall consist of:

i) Vice-Chancellor Chairman

ii) Dean, Academic Affairs

iii) Two Deans of Faculty (to be nominate by the Vice Chancellor)

iv) One nominee of DEC

v) One nominee ofAICTE

vi) One nominee of UGC

1. Added by E.C. Reso. No. 27 of 23.06.06 & the assent of the Chancellor received on 10.7.06.

2. Added by E.C. Reso. No. 27 of 23.12.06 & the assent of the Chancellor received on 06.2.07. 3&4. Added by E.C. Reso. No. 44 of 23.06.06 & the assent of the Chancellor received on 10.7.06.

5. Deleted by E. C. Res. No. 43 of 1.8.83 and the assent of the Chancellor received on 3.11.83. Added again by E. C. Res. No. 57 dt. 26.7.86 & received the assent of the Chancellor on 17.8.86.

6. Added by E. C. Vide Res. No. 13 dt. 22.6.2012 & received the assent of the Chancellor on 18.09.12.

7. Added by E.C. Vide Res. No. 34 dt. 11.11.2013 & received the assent of the Chancellor on 24.01.14 and fruther amended by E.C. vide Resolution No. 29 dated 29/07/2020 & received assent of the Chancellor on 23.10.2020

8. Amended by E.C. vide Resolution No. 29,49,66,67 respectively dated 29/07/2020 & received assent of the Chancellor on 23.10.2020

9. Amended by E.C. vide Resolution No. 68 dated 29/07/2020 & received assent of the Chancellor on

23.10.2020

10. Amended by E.C. vide Resolution No. 56 dated 04.09.2019 & received assent of the Chancellor vide No. 3048 dated 31.05.2021.

56

THE STATUTES 49

vii) Two Outside Experts, in Distance Education to be nominated by the Vice Chancellor out of a panel of six persons recommended by the Director, DDE

viii) Two Principals of affiliated colleges, running Study Centres of Distance Education by rotation, in order of seniority.

ix) Registrar

x) Controller of Examinations

xi) Director, DDE

b) The Chairman of the Advisory Committee may co- opt any other person(s) as member(s) of the Committee to attend a particular meeting whenever considered necessary.

c) The term of the Advisory Committee shall be of two years.

d) Two-fifths of the members shall constitute the quorum.

e) The Advisory Committee shall consider all important matters relating to distance education and shall make

recommendations to the Academic Council or the Executive Council as may be necessary.

II. Faculty of Distance Education

a) The Faculty of Distance Education shall consist of :

i) Director, Distance Education (Chairman)

ii) Dean, Academic Affairs

iii) One nominee each of UGC/DEC/AICTE

iv) Two Deans of Faculties, by rotation in alphabetic order of Faculties.

v) Four Professors from amongst the Faculties which have Distance Learning Programme, to be nominated by the Vice-

Chancellor.

vi) Four Co-ordinators/ Principals/ Directors of Study Centres having standing of 5 years (two each from UG/PG and IT/Management Prgrammes)

vii) Two outside experts (to be nominated by the Acadmic Council)

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50 MAHARSHI DAYANAND UNIVERSITY, ROHTAK

viii) Registrar who shall be Member Secretary of the faculty.

b) Two-fifth of the members shall form the quorum.

c) If a member ceases to hold the qualification by virtue of which he/she was appointed to the faculty, he will cease to be the member of the faculty.

d) The term of the members shall be two years.

e) The Faculty of Distance Education, subject to the control of the Academic Council, shall have the following powers :

i) to coordinate the teaching and research of the Directorate of Distance Education;

ii) to recommend to the Academic Council courses of studies and syllabi for the different examinations of the Directorate of Distance Education;

iii) to discuss and suggest to the Academic Council schemes for the advancement in standards of teaching and examinations in distance education courses.

iv) to deal with any other matter that may be referred to it by the Academic Council.

III. Board of Studies for Distance Education

a) There will be a Common Board of Studies for Undergraduate / Postgraduate Courses in Distance Education which shall consist of

i) Director, DDE (Chairman)

ii) One nominee of the DEC

iii) Dean, Faculty of Humanities

iv) Dean, Faculty of Social Sciences

v) Dean, Faculty of Commerce

vi) Dean, Faculty of Management

vii) Dean, Faculty of Languages

viii) Dean, Faculty of Education

ix) Head, Deptt. of Computer Sc. & Applications

x) Two Principals of affiliated colleges running Study Centres

xi) One member from the Advisory Committee (to be Nominated by the Vice Chancellor)

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THE STATUTES 51

xii) Three outside experts (to be nominated by the Vice Chancellor on the recommendations of the Director, DDE)

b) Chairman of the Board of Studies may however, co-opt any other person(s) as member(s) of the Board to attend a particular meeting, whenever considered necessary with the permission of the Vice- Chancellor.

c) The members of the Board of Studies for Distance Learning, other than ex- officio members, shall hold the office for a term of two years, provided that any member who ceases to hold the qualifications by virtue of which he appointed as member to the Board of Studies shall cease to be a member thereof.

d) Two fifths of the members shall form the quorum.

i) The Board of Studies shall recommend to the Academic Council through the Faculty, the courses and syllabi of studies and text-books for the various subjects for under graduate and post-graduate classes.

ii) The Board of Studies shall also make recommendation to the Academic Council regarding the appointment of paper setters/ examiners for under graduate or the post-graduate courses, as the case may be;

iii) The board of studies shall deal with any other matter that may be referred to it by the Faculty; Assignment of 27. The following shall be the departments of studies Departments of assigned to various faculties :-

Studies to Faculties I.¹[Faculty of Humanities and Arts :-

(1) English and Foreign Languages

(2) Hindi

(3) (Omitted)

(4) Sanskrit, Pali & Prakrit

(5) Punjabi

(6) (Omitted)

(7) French and German [(8) Journalism and Mass Communication]

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52 MAHARSHI DAYANAND UNIVERSITY, ROHTAK

(9) Urdu

(10) Modern Indian Languages 1 [(10-A) Music

1 [(10-B) Visual Arts

II. Faculty of Physical Sciences :-

(11) Chemistry

(12) Mathematics

(13) Physics

(14) Home Science

(15) Geology

(16) Agriculture 2 [(17) Computer Science & Applications]

3 [(18) Statistics]

III. Faculty of Social Sciences :-

(19) Economics

(20) Political Science 8 [(21) Department of History and Archaeology

(22) Philosophy

(23) Psychology

(24) Public Administration

(25) Sociology

(26) Geography

(27) Defence & Strategic Studies 4 [(28) Omitted

(29) Library and Information Science 7 [(29-A) Ch. Ranibir Singh Institute of Social & Economic Change

1 [IV (30) [Omitted] 1 [V Faculty of Management Sciences & Commerce

(31) Institute of Management Studies & Research

5 [(32) Omitted

(33)⁶[Institute of Hotel & Tourism Management

1 [(33-A) Commerce

1. Omitted and merged vide EC reso. No. 68 dated 29.07.2020 and Assent of the Chancellor received vide no. 6214 dated 23.10.2020

2. Added by E.C. Reso. No. 44 of 22.7.87 & the received the assent of the Chancellor received on 16.10.87 and further omitted vide EC reso. No. 68 dated 29.07.2020 and Assent of the Chancellor received vide no. 6214 dated 23.10.2020.

3. Added by E.C. Reso. No. 65 of 25.3.91 & the received the assent of the Chancellor received on 14.5.91.

4. Amended by E.C. Reso. No. 10 dt 30.4.92 & the received the assent of the Chancellor received on

12.8.92.

5. Added by E.C. Reso. No. 37 of 23.6.06 & the received the assent of the Chancellor received on 10.7.06.

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THE STATUTES 53

VI Faculty of Education

(34) Education 1 [(35) Physial Education]

2 [VII] (36) [Omitted] 3 [VIII] Faculty of Englineering and Technology

(37) Engineering

(38) Technology

IX Faculty of Life Sciences

(39) Bio-Physics

(40) Anthropology 4 (41) Botany 5 (42) Zoology 6 [(43) Enviornmental Sciences

(44) Centre for Bio-Technology

(45) Bio-Chemistry

(46) Genetics

(47) Microbiology

(48) Centre for Bio-informatics

(49) Food Technology

(50) Centre for Medical Bio- Technology

(50-A) 11&12 [Omitted]

7 [X] (51) [Omitted] 8 [XI Faculty of Law

(52) Law

9 [XII] Faculty of Pharmaceutical Sciences

(53) Pharmaceutical Sciences

10 [XIII] (54) [Omitted]

1. Added by Executive Council Reso. No. 17 of 28.3.92 and the received the assent of the Chancellor on

12.8.92.

2. Omitted by Executive Council Res. No. 17 dated 29.12.08 and received the assent of the Chancellor on 12-03-09.

3. Deleted by Executive .01 and the received the assent of the Chancellor on 1.10.01. 4&5 Omitted Executive Council Res. No. 27 of 23.6.07 and the received the assent of the Chancellor on

10.7.06.

6. Amended by Executive Council Res. No. 21 of 9.8.88 and the received the assent of the Chancellor on 15.2.89 & further Amended/added vide Executive Council Res. No. 27 of 23.6.07 and the received the assent of the Chancellor on 10.7.06.

7. Omitted by Executive Council Res. No. 17 dated 29.12.08 and received the assent of the Chancellor on 12-03-09.

8. Added by Executive Council Res. No. 9 of 29.3.86 and the received the assent of the Chancellor on

13.5.86.

9. Added by Executive Council Res. No. 67 of 26.7.86 and the received the assent of the Chancellor on

17.9.86.

10. Omitted by Executive Council Res. No. 17 dated 29.12.08 and received the assent of the Chancellor on 12-03-09.

11&12 Added by Executive Council Res. No. 34 of 11.11.13 and the received the assent of the Chancellor on 24.01.14. Further amended by Executive Council Res. No. 29,49,66,67, and 68 of 29/07/2020 and received the assent of the chancellor vide No. 6214 dated 23.10.2020

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54 MAHARSHI DAYANAND UNIVERSITY, ROHTAK

1 [XIV] [Omitted] 3 [(XV) Faculty of Interdisciplinary Studies

4 [(55) Institute of Public Health 4 [(56) Department of Forensic Science 5 [(57) Centre for Yogic Studies 5 [(58) Centre for Studies of Indian Thinkers and Eminent

Personalities

5 [(59) Centre for Maharshi Dayanand and Vedic Studies

6 [60) Centre for Women's Studies 6 [(61) Centre for Haryana Studies 6 [(62) Centre for Startup Incubation and Innovation

6 [(63) Centre for IPR Studies 6 [(64) Pt. Deen Dayal Upadhyaya Centre of Excellence for Rural Development

7 [(65) Centre for Disability Studies

Such other departments of studies, as the Executive Council, on the recommendations of the Academic Council, may assign to any faculty, from time to time.

Board of Studies²[28. (1) (a) Every department of studies, included in a faculty[Omitted]

where there is post-graduate

teaching in the subject at University

level, shall have two boards of

studies, namely :

i) Board of Under-Graduate studies; and

ii) Board of Post-graduate studies Provided that other departments of studies and also in Law [Omitted] and Pharmaceutical Sciences shall have one board of studies each.

1. Added by E.C. Res. No. 27 of 23.6.07 and received the assent of the Chancellor on 10.7.06 and further omitted vide EC Reso. No. 68 dated 29.07.2020 and received the Assent of the Chancellor vide No. 6214 dated 23.10.2020.

62

THE STATUTES 55

b) The term of each board of studies shall be two years.

(2) Each board of under-graduate studies shall consist of :-

i) Head of University department teaching the subject or the Dean of the concerned faculty in case there in no post-graduate teaching at University level Chairman , ex- officio;

ii) Professor(s) of the University teaching department;

iii) one Associate Professor of the University department teaching the subject, by rotation according to seniority;

iv) one Assistan t Professor of the University department teaching the subject, by rotation according to seniority.

1 v) six teachers from

affiliated/maintained colleges by rotation according to seniority.

vi) two outside experts nominated by the Vice-Chancellor from a panel recommended by the Chairman, outside the jurisdiction of the University. The Chairman of the board may, however, invite a representative of the Haryana School Education Board for consultation whenever considered necessary.]

(3) Each Board of Post-graduate studies shall consist of ;-

i) Head of the University department teaching the subject-chairman, ex- officio;

ii) Professor(s) of the University teaching department;

iii) two Associate Professors and two Assistant Professors from the University teaching department, by rotation according to seniority;

iv) two teachers, from the affiliated/ maintained colleges having post- graduate teaching, doing at least 50% of the teaching work with the post-graduate classes, by rotation according to seniority;

1. Amended by E.C. Res. No. D-1(iv) of 28.6.93 and received the assent of the Chancellor on 5.5.94.

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56 MAHARSHI DAYANAND UNIVERSITY, ROHTAK

v) one outside expert to be nominated by the Vice-Chancellor from a panel recommended by the Chairman;

vi) Dean of the faculty concerned- member, ex-officio;

(4) The Board of Studies in Law shall consist of:

i) Head of the University teaching department-chairman, ex-officio;

ii) Professor(s) in the department; 1 iii) two Associate Professors and two Assistant Professors in the department by rotation according to seniority; provided not more than one of them shall be from non-law subjects in the department

iv) one outside expert to be nominated by the Vice-Chancellor from a panel recommended by the chairman;

v) one representative of the Bar Council of India;

vi) Dean of the faculty concerned member, ex-officio.

2 [(5) The Under-Graduate Board of Studies in Education shall consist of :-

i) Head of the University teaching department-chairman, ex-officio;

ii) Professor(s) in the Department(s);

iii) Dean, faculty of education;

iv) Director, Distance Education;

v) Co-ordinator of B.Ed. distance education;

vi) one Associate Professor and one Assistant Professor in the department by rotation according to seniority;

vii) one Asstt. Professor in education from the directorate of distance education by rotation according to seniority;

viii) three teachers and two Principals from affiliated colleges of education by rotation according to seniority;

ix) one outside expert nominated by the Vice-Chancellor from a panel prepared and recommended by the Chairman in consultation with the Dean, faculty of education or Director, Directorate of Distance education.]

1. Amended by Executive Council Res. No. D-2(iv) of 28.6.93 and received the assent of the Chancellor on 5.5.94.

2. Amended by Executive Council Res. No. 55 of 18.7.91 and received the assent of the Chancellor on 3.7.92.

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THE STATUTES 57

1 [(5)2. The Post-Graduate Board of Studies in Education shall consist of :-

i) Head of the department-chairman, ex- officio;

ii) Professor(s) in the department(s);

iii) two Associate Professors and two Asstt. Professors in the department by rotation, according to seniority;

iv) Principal(s) of the Education Colleges running Post-graduate classes and a teacher teaching Post- graduate classes from the College of Education according to seniority and rotation;

v) one outside expert to be nominated by the Vice-Chancellor from a panel recommended by the Chairman;

vi) Dean of the faculty concerned member, ex-officio;

vii) Director, Distance Education, member ex-officio.]

2 [(6) Board of Studies in Engineering and Technology for UG/PG courses :

i) Director, University Institute of Engg. & Technology- Chairman, Ex-officio;

ii) All Professors of the University Institute of Engineering and Technology.

iii) One Associate Prof. and one Assitt. Professor from each discipline and one from the Applied Sciences and Humanities on seniority by rotation from University Institute of Engineering and Technology for a period of two years.

iv) Four Directors/Principals from affiliated Colleges/Institutes on seniority, by rotation (not more than one from each discipline) for a period of two years.

v) Four outside experts from other Universities / Research Institutes / Industries to be nominated by the Vice Chancellor out of a panel recommended by the Chairman.

vi) Six Professors / Associate Professors from affiliated colleges on seniority, by rotation (not more

1. Amended by Executive Council Res. No. 23 of 2.1.91 and received the assent of the Chancellor on 2.5.91.

2. Amended vide Executive Council Res. No. 19 of its meeting held on 30.3.11 assent of Hon'le Chancellor received on 25.8.11

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58 MAHARSHI DAYANAND UNIVERSITY, ROHTAK

than one from each discipline) for a period of two years.

(vii) Consultant / Advisor, University Institute of Engineering and Technology - Special Invitee. 1 [(7)] [Omitted]

2 (8) [xxx]

(9) The Board of Studies in Geology shall consist of:-

i) Dean, faculty of physical sciences Chairman ex-officio;

ii) Professor(s) and Associate Professor(s) recognised by the University in the department of studies;

iii) three teachers from affiliated/ maintained college(s) imparting instruction in the subject by rotation, according to seniority;

iv) one outside expert to be nominated by the Vice-Chancellor from a panel recommended by the Chairman. 3 [(9)A Board of Studies in Pharmaceutical Sciences shall consist of :-

i) Head of the University department teaching the subject - Chairman, ex- officio.

4 [(ii)] Professor(s) in the department

iii) one Associate Professor and one Assistant Professor from the University teaching department, by rotation according to seniority. iv)⁵[Omitted]

v)⁶[Omitted]

vi) two outside experts nominated by the Vice-Chancellor from a panel recommended by the chairman outside the jurisdiction of the University;

vii) Dean of the faculty-member, ex- officio;]

(10) (i) The board of under-graduate studies shall recommend to the Academic Council through the faculty

concerned, courses and syllabi of studies and text-books for the

various subjects for under-graduate

1. Omitted by Executive Council Res. No. 17 dated 29.12.08 and received the assent of the Chancellor on 12-03-09.

2. Deleted by Executive Council Res. No. 43 of 1.8.83 and received the assent of the Chancellor on 3.11.83.

3. Chancellor assent on 7.9.98.

4. Amended by Executive Council Res. No. 17 dated 29.12.08 and received the assent of the Chancellor on 12-03-09. 5&6 Omitted by Executive Council Res. No. 17 dated 29.12.08 and received the assent of the Chancellor on 12-03-09.

66

THE STATUTES 59

classes and the board of post- graduate studies shall make such recommendations in respect of subjects for post-graduate classes and research degrees.

ii) The board of studies shall also make recommendation to the Academic Council regarding the appointment of paper-setters/examiners for under- graduate or the post-graduate courses, as the case may be.

iii) The board of studies shall deal with any other matter that may be

referred to them by the faculty.

iv) There shall be a secretary of each board of studies who shall be appointed by the chairman from amongst the members of the board of studies.

v) Two fifths of the members will form a quorum.

1 [(11) Under special circumstances, the chairman may co-opt other person(s) as member(s) of the board to attend a particular meeting, with the permission of the Vice-Chancellor.] ²[29] [Omitted]

³[29(A)] [Omitted] ⁴[30] [Omitted] ⁵[31] [Omitted] Nomination of five⁶[32 (1) The nomination of five students on the Court students on the court in terms of sub-clause (x) of clause (1)(b) of statute-9 pertaining to the court and its

constitution shall be as follows:

(i) one students who obtains the highest percentage of marks in the

immediately preceding examination i.e. in M.A. (Previous) examination in the faculty of social sciences.

(ii) one student who obtains the highest percentage of marks in the

immediately preceding examination i.e. in LL.M. (Previous).

(iii)⁷[Omitted]

(iv) one student who obtains the highest percentage of marks in the

1. Added by Executive Council Res. No. 47 of 26.7.86 and received the assent of the Chancellor on 17.9.86.

2. Omitted by Executive Council Res. No. 17 of 29.12.08 and received the assent of the Chancellor on 12.3.09.

3. Omitted by Executive Council Res. No. 17 dated 29.12.08 and received the assent of the Chancellor on 12-03-09.

4. Omitted by Executive Council Res. No. 17 dated 29.12.08 and received the assent of the Chancellor on 12-03-09.

5. Omitted by Executive Council Res. No. 17 dated 29.12.08 and received the assent of the Chancellor on 12-03-09. 6&7. Omitted by Executive Council Res. No. 17 dated 29.12.08 and received the assent of the Chancellor on 12-03-09.

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60 MAHARSHI DAYANAND UNIVERSITY, ROHTAK

immediately preceding examination i.e. in the M.Com. (Previous), M.B.A. (Previous) and Master in Textiles (Previous) examinations in the faculties of commerce & management sciences and textiles.

(v) one student who obtains the highest percentage of marks in the

immediately preceding examination i.e. in M.A. (Previous) in the faculties of humanities and education.

(vi) one student who obtains the highest percentage of marks in the

immediately preceding examination i.e. in the M.Sc. (Previous) examination in the faculties of physical sciences and life sciences.

(2) The term of the members shall be one year provided that any member who ceases to hold the qualification by virtue of which he was nominated as member to the Court shall cease to be a member thereof.]

Appointments to¹[33 (i) Appointments to non-teaching posts (other non-teaching posts than officers of the University) of the level of the deputy superintendent or equivalent

and above shall be made by the Executive

Council on the recommendations of the

Establishment Committee constituted under

the ordinance;

(ii) Appointment to the non-teaching posts below the level of deputy superintendent except peon, chowkidar, daftri, restorer etc. and equivalent) shall be made by the Vice- Chancellor and to the post of peon, chowkidar, daftri, restorer etc. and equivalent by the Registrar with the approval of the Vice-Chancellor.]

2 [(iii) Notwithstanding anything contained in (i) and (ii) the Vice-Chancellor may, where he considers necessary, make an adhoc/ temporary appointment for a period not exceeding six months, if it is not possible or desirable to make regular appointment; where the appointing authority is the Executive Council, the decision taken by the Vice-Chancellor shall be reported to the Executive Council in its next meeting.]

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THE STATUTES 61

Withdrawal of degrees,¹[34 A degree, diploma, certificate or other academic diplomas, etc. distinction may be withdrawn by the University;

(a) if the candidature of the person concerned has been cancelled or result quashed in accordance with the manner laid down by the ordinance;

Or

(b) if the candidate has misbehaved at a convocation of the University ; provided that the question whether a person has misbehaved in terms of this Statute, shall be finally decided by the Vice-Chancellor, Or

(c) When sufficient evidence is laid before the Academic Council showing that any person on whom a degree or diploma etc. conferred by the University has been convicted of what is in their opinion a serious offence, the Academic Council may recommend to Executive Council/Court that such a degree or diploma be cancelled.]

Provident Fund²[35 (1) There shall be a provident fund for the benefit of the officers, teachers, clerical staff and other servants of the University.

(2) (i) Every person in permanent whole time service or a person appointed as whole time employee for a period of not less than four years, shall, as a condition of his service, be required to subscribe to the provident fund. The Executive Council may allow, as a special case, any employee working on temporary, part-time or officiating basis to become a subscriber to the fund. However, officials of the University holding tenure post and entitled according to the conditions of their appointment to the benefit of the contributory provident fund will be entitled to the University contribution even if they leave the service of University without completing the period of tenure.

(ii) No employee of the University shall be entitled to the benefit of the provident fund whose services in the University entitle him to a pension

69

62 MAHARSHI DAYANAND UNIVERSITY, ROHTAK

or on whose account the University contributes towards his pension or who has been appointed by the University on a consolidated salary or on special terms.

Provided that persons appointed in the University on probation in the regular time scale of the post concerned, if at a later stage confirmed, will be entitled to contributory provident fund of the University from the date of appointment and that on

confirmation the University shall add its contribution with

retrospective effect.

(iii) The¹[Vice-Chancellor] may in case of a person appointed to a

substantive post, permit the transfer to the Provident Fund or any money standing to his credit in any recognised provident fund to which he was subscriber immediately before his appointment in the University and may with his consent make such arrangement with the authority of that other provident fund for the purpose of its transfer, whether in the form of cash or of securities or of both as may be convenient.

(3) The rate of subscription to the fund shall be ten percent of the monthly pay as defined in rule 2.44 of Punjab Civil Services Rules Vol- I, Part-I calculated to the nearest whole rupee and the amount thus calculated, shall be deducted from the monthly pay of the employee:

Provided that no subscription or contribution shall be made to the provident fund by an employee who is on leave without pay. NOTE: In the case of non-teaching employees the word 'pay' shall include pay (in the revised time scales) special pay and personal pay. In case of others it shall be pay inclusive of dearness allowance upto 320 point consumer price index minus excess payment of adhoc relief by treating it as dearness pay. Provided that persons in University service who were not eligible to contribute towards

70

THE STATUTES 63

University provident fund under clauses (2)(i) and (ii) above, shall be eligible to do so, to any extent towards provident fund, but without the benefit of University's matching contribution.

Provided further that persons, already contributing under the relevant provisions, shall also be eligible to contribute additional amounts towards provident fund, but without the beneift of the University's matching contribution.

(4) Every month, the University shall in the case of each employee contribute a sum equal to the aggregate amount subscribed to the fund during that month and place it to the credit of the subscriber.

(5) Interest at the rate fixed for the purpose by the Executive Council from time to time, shall be credited to each subscriber's account half yearly. The amount of interest will be calculated to the nearest whole rupee.

(6) The Executive Council mayfrom time to time make rules consistent with these regulations and with the provisions of the Provident Fund Act for :

(a) the conduct of the business of the fund;

(b) any matter relating to the fund or its management or the investment of sums at credit of the fund, or the privileges of subscribers, not herein expressly provided for and may add to, vary or cancel any rule so made.

(7) Every subscriber shall be required to sign a written declaration, in the prescribed form stating the name or names of the person(s) to whom he wishes the balance at his credit to be paid in the event of his death. This declaration shall be handed in for registration in the University office. Such nomination may, at any time, be revoked by the subscriber or be replaced by a fresh nomination.

(8) A subscriber, at the termination of his service shall be entitled to receive the amount which accumulates to his credit provided that if the subscriber leaves the service within one year of the commencement of fund, he shall not be entitled to receive any part or share in any sums contributed by the University to the fund and any interest and increment which

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64 MAHARSHI DAYANAND UNIVERSITY, ROHTAK

has accrued thereon unless he has established to the satisfaction of the University that his retirement is necessitated by incapacity for further service.

1 [8(a) However, the employees on re-employment after superannuation may be paid upto 90% of the amount lying in their provident fund account. This may, however, be paid on request.

The balance amount may be paid to the employee when he finally leaves the University services and 'No Dues Certificate' is received from the Deptts./Offices/ Branches concerned.]

(9) On the subscriber's death , the amount at the credit of the subscriber shall be paid to the person, or persons duly nominated by him or when no such nomination is made, to his legal heir or heirs.

(10) The amount at the credit of the subscriber shall not be subject to any deduction even to cover loss or damage sustained by the University through the subscriber's misconduct or negligence :

Provided that when a sum becomes payable under clauses (8) or (9) above, the University will be entitled to deduct therefrom any amount due under any liability incurred by the subscriber to the University, but not exceeding in any case the total amount of any contributions credited to the account of the subscriber by the University and of any interest which has accrued on such contributions.

(i) Except as provided for in para (iii) below, no final withdrawal shall be allowed until the termination of subscriber's service or death. But in case of necessity, the Vice-Chancellor may allow a subscriber temporary advance of a sum not exceeding the total amount subscribed by him at the rate of interest at which interest is credited to the subscribers.

(ii) Recoveries towards the amount advanced shall be made with interest in such monthly installments not exceeding thirty commencing from the first payment of a full month's salary after the advance is granted, but

1. Amended by Executive Council Res. No. 27 of 28.1.88 and received the assent of the Chancellor on 29.3.88.

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THE STATUTES 65

no recovery shall be made from subscriber when he is on leave otherwise than on full pay. 1 [(iii) The Vice-Chancellor may, for the purpose(s) mentioned below sanction non-refundable advances out of the Provident Fund subscription, to an employee. Who has completed 10 years of service (including broken period of service, if any), or within 10 years before the date of his retirement on superannuation, whichever is earlier.

Provided that in case of employees who have joined this University after serving in other University/Govt. offices/recognized institutions and who have got their provident fund transferred to this University, the period of service put in by them in previous institution shall be counted for these purposes.]

(a) Meeting the cost of higher education himself or of children actually dependent upon him in the following types of cases:

i) for education outside India beyond the High School stage, whether for an academic, technical, professional or vocational course; and

ii) for medical, engineering and other technical or specialised course in India beyond the High School state, provided that the course of study is not less than three years duration.

(b) Meeting the expenditure in connection with the marriage of subscriber's daughter and if he has no daughter, of any other female relation dependent upon him.

(c) Meeting the expenditure in connection with the marriage of the subscriber's sons.

(d) For the purchase/construction of a house and/or a site thereof or repair/addition to a house.

iv) The amount of withdrawal for the purpose mentioned in Clause iii (a) above shall be limited to 6 months salary (excluding House Rent Allowance & C.C.A.) of the subscriber or the amount actually subscribed by him

1. Amended by Executive Council Res. No. 9 of 14.5.84 and received the assent of the Chancellor on 19.12.84.

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66 MAHARSHI DAYANAND UNIVERSITY, ROHTAK

alongwith with interest thereon standing at his credit in his provident fund account, whichever is less. In the remaining cases, the amount of such an advance shall be limited to 12 months salary in the case of those employees who have put in less than 20 years service and 20 months salary for those who have put in 20 or more than 20 years service, of the subscriber, or the amount actually subscribed by him alongwith interest thereon standing to his credit in his provident fund, whichever is less.

1 (v) The withdrawal for the purpose mentioned in clause (iii) (a) above will be permissible once every six months i.e. twice in any financial year and a withdrawal will not ordinarily be allowed before the expiry of six months from the date of previous withdrawal. For the purpose mentioned at (iii) (b) and (c) above the withdrawal is permissible on the marriage of each child irrespective of time limit a second withdrawal for the purpose other than the purpose mentioned in clause (iii) (b) & (c) shall not be allowed until after the expiry of one year from the date of the previous withdrawal.]

Provided that subscriber who has been given an advance under this clause, shall have to satisfy the Vice-Chancellor, within a period of six months from the date of drawing the money that it has been utilized for the purpose for which it was intended, failing which the whole amount of withdrawal together with interest thereon will be liable to recovery in one lump sum.

Provided further that while sanctioning non- refundable advances the temporary advances outstanding against him, if any will not be taken into account. A subscriber may also be permitted by the Vice- Chancellor to convert the balance of any refundable advance outstanding against him into a non- refundable advance on his satisfying the condition laid down for such advances.

(11) On a written application from a subscriber to the provident fund and with approval of the Vice- Chancellor, the University may allow premia on the life insurance policy of the subscriber to be paid out of the subscriber's share in his provident fund. In all such cases, the life insurance policy for which the premia

1. Amended by Executive Council Res. No. 62 dt. 7.2.97 and received the assent of the Chancellor on 7.9.98.

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are so paid shall be assigned in favour of the University. On the retirement of the subscriber from the service of the University the policy shall be re- assigned to him by the University.

In case of maturity of the policy during the service of the subscriber in the University the full amount of the policy shall be credited to the provident fund of the subscriber. In the case of the death of the subscriber during the service of the University, the full amount of the policy shall be paid to the person or persons entitled to the provident fund.

(12) The Registrar shall maintain proper accounts relating to the fund showing the amounts, for the time being at the credit of each depositor and the general stage of the fund in such form as the Executive Council, may from time to time prescribe. Each depositor shall be supplied with a pass book which shall show the amounts for the time being at the credit of the depositor and which shall be in such form as the Executive Council may from time to time prescribe. The word 'subscription' wherever it comes in this Statute means the amount paid by the subscriber and similarly the word 'contribution' means the amount contributed by the University.

Note : The University shall settle the accounts of provident fund immediately, even before

formal retirement of an employee, soon after he proceeds on leave preparatory to

retirement.

Followships,¹[36. The number and value of followships, scholarships, scholarships, medals and prizes to be awarded shall be determined medals & prizes by the Executive Council either on its own initiative or on the recommendations of the Academic Council.] Delegation of²[37. 1. The officers, teachers and other employees administrative and of the University may exercise, subject to financial powers the control of the Vice-Chancellor and the to the officers/teachers/ superior officer concerned, such employees of the administrative powers as are specified in University the schedule of this Statute or any other power, which the Executive Council may

delegate through ordinances/rules and

regulations. Provided that the Vice-

Chancellor may, in his discretion, order that an officer, teacher or other employee shall not exercise a particular power or may exercise

the power with such modifications as he

considers necessary.

2. The officers, teachers and other employees of the University may exercise, subject to the

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control of the Vice-Chancellor and the superior officer concerned, such financial powers which the Executive Council may delegate through ordinances/rules and regulations. Provided that the Vice- Chancellor may, in his discretion, order that an officer, teacher or other employees shall not exercise a particular power or may exercise the power with such modification as he considers necessary and provided further that no expenditure shall be incurred which is not provided in the budget approved by the court and that expenditure in excess of the powers specified may be incurred (upto the amount provided for in the budget) with the approval of the sanctioning authority after following the prescribed procedure.

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

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SCHEDULE TO STATUTE: 37

STATEMENT SHOWING THE DELEGATION OF

ADMINISTRATIVE

POWERS BY THE EXECUTIVE COUNCIL

Sr. Nature of the powers Vice- Registrar No. delegated Chancellor

1. Powers to sanction honoraria Full powers non-recurring upto to the employees. Rs. 500/- in each case.

2. Acceptance of resignation of Full powers in officers, teachers and other Ditto respect of employees employees of the University working on the posts carrying an initial

pay of less than Rs.

5200-20200+1900G.P.

per mensum.

1 3. Powers to cross efficiency Ditto Deleted (Not-relevant bar or allow jump in respect in the present pay of Non-teaching employees scales)

of all categories.

4. Grant of Advance Ditto Nil increment(s) of Non-teaching employees of all categories.

5. Powers to send officers/ officials for short training in Ditto Nil India upto six weeks.

6. Powers to confirm the Full Powers in Full powers in employees and the teachers respect of respect of employees working in the University employees upto to whom the teaching depts/maintained the level of Asstt. Registrar is colleges, after successful Registrar and the competent to make completion of one year's Asstt. Professors. appointment under probationary period. Statute-33 (ii).

1. Deleted by E.C. vide Resolution No. 14 of 05-08-2012.

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70 MAHARSHI DAYANAND UNIVERSITY, ROHTAK

STATUTES - ¹[38]: Condition of admission of Colleges/Institutes to the Privileges of the University for grant of affiliation and the withdrawal of such Privileges for affiliation:

1. (a) The University shall establish, maintain and grant affiliation to the colleges/institutes established/ proposed to be established within its jurisdiction subject to such conditions, if any, as may be decided upon by the Executive Council from time to time

(b) The Colleges shall be of two types namely University maintained colleges and affiliated colleges.

(c)²[The Maharshi Dayanand University shall exercise its powers over colleges/ institutions of general education, technology, engineering and management education in the districts of Rohtak, , Jhajjar, Faridabad and Palwal except B.Ed. and Engineering Colleges situated in the Districts Faridabad and Palwal and all other Co-educational Colleges of District Sonipat and the various courses being run in the campus of the University and/or such other jurisdiction as may be notified by the State Government from time to time.

³[Provided that the Government on the merits and demerits of each case may grant no objection certificate to an institution to be established in the area falling under National Capital Region (as defined in the National Capital Region) Planning Board Act, 1985 (Act 2 of 1985), but within the territorial jurisdiction of Maharshi Dayanand University for affiliation with the Indraprastha Vishwavidyalaya Delhi.]

(2)⁴[An application for grant of affiliation shall be made by the concerned Department of the State Govt. or the officer authorized on its behalf in the case of a Govt. college and by the chairman or any other person authorized by a Society registered under the Societies Registration Act or a Public Trust constituted

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under any law for the time being in force in the case of non-govt. college or a private limited non profit company registered under section 8 under the new company Act 2013 or under Section 25 as per old Companies Act 1956, in case of non-Govt. Colleges. The last date by which such an application should reach the Registrar of the University shall be as provided in the schedule-I given in the ordinance relating to the procedure for grant of affiliation subject to the grant of NOC by the State Government and

approved/recognition by the concerned. Apex regulatory Body an application for seeking permission to start additional courses, shall be made by the Principal of the College or the concerned Department of the State Government, alongwith prescribed processing fee for each course/subject, and must reach the Registrar, complete in all respects, by the date given in Schedule-I."

(3) A college applying for affiliation shall send an application to the Registrar and shall satisfy the Academic Council/ Executive Council;

(a) that unless it is Government college, the college shall have a regularly constituted governing body;

(b) that the qualifications of the teaching staff, their grades of pay and the conditions governing their tenure of office are in accordance with Statute/ordinances/rules laid down by the University (every teacher appointed in a non-govt. affiliated college shall be subject to the approval of the Vice- Chancellor in the manner prescribed by the University);

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

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

(e) that where recognition is sought in any branch of experimental science,

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arrangements have been or will be made in conformity with the rules of University for imparting instruction in that branch of science in a properly equipped laboratory or museum;

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

1 [(g) That financial resources of the college are such as to make the provision for its continued maintenance that the required amount of endowment fund has been deposited with the Directorate of Higher Education

Note:

For starting a new college/institution or for introducing a new subject(s)/ course(s)/ additional intake, it shall be incumbent upon the applicant/ applicants to obtain 'No Objection Certificate' from the concerned Department in the State Government/ concerned regulatory body (where ever is applicable) without which no request for affiliation shall be entertained.

(h) that the recognition of the college having regard to the educational facilities provided by other colleges is the same neighbourhood will not be injurious to the interest of education; and

(i) that the colleges rules fixing the fees (if any) to be paid by the students are not framed as to involve such competition with any existing college in the same neighbourhood as would be injurious to the interest of education. The application shall further contain an assurance that after the college is affiliated/recognised no transference of management shall be made except with the prior approval of the University and that all changes in the teaching staff shall forthwith be reported to the University for approval and that the institution shall faithfully observe the provisions of the Act, Statutes, Ordinances and Regulations of the University, as made from time to time.

1. Added by Executive Council Res. No. 10 dt. 8.1.92 and received the assent of the Chancellor on 3.7.92.

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(4) The application shall be accompanied by the following statements, in addition to other particulars expressly required by the ordinances :-

(a) a statement containing full information regarding the constitution of the governing body and the names of its members;

(b) a statement showing the names of teachers employed, or proposed to be employed, their qualifications, the subjects or subject proposed to be taught by each of them, their salaries, grades of pay;

(c) a complete plan to scale, of the buildings and ground;

(d) a statement indicating:-

i) the number of students attending the college or proposed to be admitted to the college;

ii) the number of students not residing with their parents or guardians;

iii) the arran gements made or proposed to be made for the residence in the college, or lodging approved by the college of students not residing with their parents or guardians;

iv) the arrangements made or proposed to be made for the supervision of students and their physical welfare including arrangements for games, physical training, playgrounds and medical assistance;

v) the arrangements made or proposed to be made for the welfare of girl students, if the college provides co-education;

(e) a statement showing the number and character of the books composing the library, and the expenditure annually provided or proposed to be provided for the improvement of the library;

(f) a statement showing the appliances (including laboratory equipment, apparatus and chemicals etc.) provided or proposed to be provided for teaching the subjects in which recognition is being sought and amount to be annually incurred on such appliances;

(g) a statement showing the accommodation provided for the residence of the principal of the college and of members of the teaching staff in or near the college of the place for the residence of student;

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(h) a statement showing the financial resources of the college, including a statement of the annual income and expenditure;

(i) a statement showing the rates of fee proposed to be levied and the number of students exempted wholly or in part from such fees;

(j) a statement with proof that the management:

i) has deposited the endowment fund as required under the rules of the University;

ii) has adequate buildings, equipments, furniture and library books or adequate funds, as determined by the University for the purpose.

Note :For starting a new college/institution or for introducing a new

subject/course or courses of study, it shall be incumbent upon the applicant/applicants to obtain 'no objection' certificate recognition/ approval from the concerned Apex/ Central body (s) the case may be from the Director, Higher Education, without which no request for affiliation shall be entertained.

(5) On receipt of an application for recognition/affiliated of a new college, the Registrar shall, after ensuring that the application is complete in all respects place the matter before the Vice-Chancellor, who will appoint an inspection committee consisting of two or more competent persons.

(6) The inspection Committee(s) shall visit the College and submit their report in a form prescribed by the University to the Registrar within two weeks of the date of receipt of the communication. The report of the inspection committee shall be placed before the Academic Council/ Executive Council at the earliest opportunity.

(7) Where an application, or any part thereof, is granted the Academic Council/ Executive council, it will specify the course(s) of instruction in respect of which the college is affiliated, and where the application or any part thereof is refused, the grounds of such refusal may be stated. Provided that no college shall be affiliated with retrospective effect in respect of any course of instruction.

(8) Any application for the grant of recognitiona/affiliated may be withdrawn at

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any time before a decision is taken by the Executive Council.

(9) A college affiliated to this University shall pay an affiliation and course fee and thereafter continuation fee as prescribed in Schedule-I given in the ordinance.

(10) If a college fails to start classes during the academic year which permission has been given, the permission for the course concerned shall have to be re-obtained.

(11) If a college does not provide instruction for three years as per duration of the course(s) continuously in a course for which affiliation had been granted, the affiliation for the course shall stand cancelled.

(12) (a) A college shall not, without the previous permission of the Academic Council suspend instruction in a course of study for which it is authorised to teach.

(b) if the Governing Body/Board of Governors as the case may be, of a college proposes to discontinue a particular course/subject or reduce the seats in the college, it shall seek the prior permission of the University and an application giving reasons in support of the proposal shall be made by the date as provided in the schedule given in the Ordinance.

(c) In the case of discontinuation of the college, it shall be incumbent upon the governing body of the institution concerned to give a notice of one year to its employees regarding termination of their services, which will take effect only if and when the permission is gran ted by the University and subject to the condition, if any, imposed by it.

(d) The discontinuation in respect of an integrated course of study/subject for which it is affiliated shall be in stages as under :-

i) In the first year, admission to Part-I class will be discontinued and admission for Part-II, III will continue.

ii) In the 2nd year, admission to part-II class will be dis-continued and admission for Part-III if any, will continue.

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iii) In the 3rd year, there may be no admission.

(13) Where a college desires to add to the course of instruction in respect of which it is affiliated/admitted to the privileges of this University, the procedure prescribed by Clauses 2, 3, and 4 above shall so far as may be applicable, be followed. Provided that in such case the condition of inquiry/inspection may be dispensed with, if the Executive Council deems it fit. The inspection committee, if appointed shall submit its report as per proforma prescribed by the University

(14) Every college shall also furnish such reports, returns and other information as the Academic Council/Executive Council may require, from time to time, to enable it to judge the efficiency of the college.

(15) The Principal/Director of affiliated college/Institutes shall submit to the Registrar before the 31st August of each year, a report indicating :

a) the change in the Governing Body/ management;

b) changes in (i) the teaching staff and qualifications of new members (ii) other staff;

c) Delete

d) income and expenditure of the previous financial year;

e) results of examinations;

f) scholarships;

g) condition of Library, and

h) Delete

16) The following record must be kept by every recognized/affiliated college and submitted, when required, to the officer nominated by the Vice-Chancellor:-

i) a register of admission and withdrawals. The register will give in the case of every student, the date of admission, the date of birth, name of birth place, percentage, attendance at college examinations and results of such examinations, a record of University career and date of withdrawal.

ii) Registers of daily attendance of students at lectures.

iii) A register of fees.

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iv) A time table

(17) The Academic Council/Executive Council shall cause every recognised/affiliated college to be inspected from time to time by one or more competent persons authorised by it in this behalf.

Provided that each college shall be inspected ordinarily once in every three years, and at other times where in the opinion of the Academic Council/Executive Council, such inspection is necessary.

(18) In the beginning of each financial year the Academic Council/Executive Council, on the recommendation of the Vice-Chancellor, may appoint inspection committee for colleges to be inspected during that year

(19) An Inspection Committee to be constituted by the Vice-Chancellor shall, ordinarily consist of three or more competent members.

(20) The convener of the inspection committee shall be appointed by the Vice-Chancellor and he will be responsible for arranging the inspection.

(21) The members of the inspection committee shall be paid travelling and halting allowance of the class to which they are entitled according to normal rules, and in addition an inspection fee as prescribed by the University from time to time.

(22) The inspection will be directed primarily to the purpose of ascertaining :-

a) if the conditions of recognition prescribed by the University are complied with;

b) that adequate measures are taken to ensure efficiency as regards :-

i) qualifications of, and duties performed by the members of the staff ;

ii) instruction, residence and supervision of students;

iii) accommodation for classes and administrative offices;

iv) furniture, apparatus and sanitary arrangements;

v) library;

vi) registers for various purposes; and

vii) other similar matters.

c) if the rules concerning the science practical are being complied with

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78 MAHARSHI DAYANAND UNIVERSITY, ROHTAK

and the laboratories are properly fitted with requisite apparatus, gas and water supply.

(23) The report of the inspection committee shall be submitted in printed form prescribed by the University within 10 days of the date of inspection to the Registrar for consideration by the Academic Council/Executive Council.

(24) If the report calls for any action by the Academic Council/Executive Council, the Academic Council/Executive Council shall specify the points on which it considers the college deficient and fix time, which may be extended for sufficient reasons, within which the college shall take action necessary to comply with the direction of the Academic Council/Executive Council.

(25)¹[(i) Each College (except Institutions run as per norms laid down by AICTE)

shall have a Managing Committee

known as Governing body/ Board of Governors, shall be elected by the General Body or the Collegium other than the members nominated by

competent/ex-officio i.e. Principal, as the case may be, consisting of not less than three and not exceeding 21

members. The office bearers shall comprise of the President, Vice-

President, Treasurer, General

Secretary and Secretary. The first four shall be elected by the General Body or the Collegium of the Society/Trust/ a private limited non profit company registered under section 8 under the new Company Act 2013 or under

section 25 as per old Company Act 1956, running the College/Institute. The principal shall be the ex-officio Member-Secretary of the Governing Body. Of the remaining sixteen

members 11 shall be elected by the General Body or the Collegium of the Society/Trust/ a private limited non profit company registered under

section 8 under the new Company Act 2013 or under section 25 as per old Company Act 1956, one shall be

nominated by the University, one by the State Govt., and three shall

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represent the staff by election. In cases where the Governing Body consists of less than 21 members, the number falling in each of the above categories will be determined on a proportionate basis, the representation of the University and the Govt. remaining invariable. As soon as the Governing Body is constituted, the names of the members will be communicated to the University and the Director of Higher Education Haryana by the secretary. The life of the Governing Body shall be three years and fresh election shall be held after every three years. The election of office bearers and members of EC among the Collegium shall be held under the supervision of an observer to be appointed by the University who shall certify that the election has been held properly and according to rules. In case the elections are not held at the end of the period stipulated above, the University shall be competent to constitute a new Governing Body. The constitution, election and personnel of the Governing Body shall be subject to the approval of the University. The change in the constitution on the above lines shall be a pre-condition for the release of maintenance and other grants. Applications for grants, accompanied with certificates that the salaries of the employees have been paid and all other conditions relating to affiliation and such grants have been complied with shall be routed through the University. If in inquiry, it is found that a recognized non-govt. college is not being properly administered, the Executive Council, may authorizes the Vice-Chancellor to appoint additional representatives or representatives of the University on the managing body of the college for such period as may be prescribed by the Executive Council, If the representative of the University are not invited to a meeting of the Managing Body and or/a meeting of the Governing Body is held without

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the presence of the University representative, the proceedings of that meeting shall be regarded as invalid. In case, the University representative does not attend a meeting even after having confirmed his presence in writing the proceedings of such meeting shall be valid.

1 [ii) The Board of Governors on AICTE approved institutions shall be constituted as under:-

(a) The Governing Body shall have at least eleven members including the Chairman and the Member- Secretary. The Registered Society/Trust shall nominate six members including the Chairman and the Member-Secretary, and the remaining five members shall be nominated as indicated below.

(b) Chairman to be nominated by the Registered Society/Trust. The Chairman of the Governing Body shall preferably be a technical person either entrepreneur of an industrialist or an educationist of repute who is interested in development of technical

education and has demonstrated an interest in promotion of quality education.

(c) Two to five Members to be nominated by the registered society/Trust.

(d) Nominee of the All India Council for Technical Education-Regional Officer (Ex-Officio).

(e) An Industrialist/ technologist educationist from the Region to be nominated by the concerned Regional Committee as nominee of the Council, out of the panel approved by the Chairman of the Council.

(f) Nominee of the affiliating body/University.

(g) Nominee of the State Government-Director of Technical Education (ex-officio).

1. Added by E.C vide Reso. No. 73 dt. 29/06/2016 & received assent of the Hon'ble Chancellor vide No. 8902 dt.

03.11.2017.

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(h) An Industrialist/ technologist/ educationist from the Region nominated by the State

Government.

(i) Principal/Director of the concerned technical institution (as nominee of the society/ Trust- Member Secretary.

(j) Two faculty members to be nominated from amongst the regular staff one at the level of Professor and one at the level of Assistant Professor.

(k) The number of members can be increased equally be adding nominees of the registered society and by adding nominees of the registered Society and by adding an equal number of educationists from the Region keeping in view the interest of the Technical Institution. The total number of members of a Governing Body shall, however, not exceed 21. The above constitution is subject to change by AICTE from time to time.

(l) There must be at least three meetings of the governing body in a year i.e. one per term. T.A. and D.A. of University representatives shall be paid by the College/Institute concerned. NOTE:-¹[Managing Committee means the Managing Committee of an affiliated College or Colleges and includes a person or body of person for the time being entrusted with the management of the affairs of such Colleges or Colleges.

(26) The conditions for the grant of Association to the institutions for Oriental Titles/ Modern Indian Languages examinations shall be those as prescribed in the ordinance.

(27) If at any time, the Executive Council finds, that a college/institution is not complying with the requirements of the Act, Statutes, Ordinances or Regulations of the University or any instructions issued by it or on its

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behalf, the Executive Council will have the authority to impose any one or more of the following penalties:-

i) students of the college concerned shall not be accepted for the University examinations;

ii) the college staff shall be debarred from University work such as appointment as examiner, superintendent of

examination centers etc;

iii) The Principal or the teacher concerned shall be debarred from seeking election or nomination to a University body or his name shall be removed from the list of members of the University bodies:

iv) The approval granted to the governing body of the college, be withdrawn in part or in whole.

v) Financial penalty as may be deemed appropriate by the Academic Council may be recommended keeping in view the circumstances of each case.

vi) Reduce seats for the next academic session by not exceeding twice the number of irregular admissions made or in case of availability of less than required teaching faculty

proportionately.

vii) The affiliation associate status granted to a college or an institution by the University may be withdrawn in part or in whole or modified.

Provided that whenever any penalty under clause (v) and/ or (vii) above is imposed the same shall be

communicated to the Central

Regulatory Body / Authority for such further action as may be decided at that/their level.

(28) Where the Executive Council proposes to withdraw the affiliation/ associated status of a college/ institution, in whole or in part, the Executive Council shall authorize the Registrar to send to the head of the college/institution concerned, a notice stating therein the ground on which the action is proposed to be taken together with the indication that any representation in writing submitted on behalf of the college/ institution within a specific period, shall be considered

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by the Executive council. The period may be extended if considered necessary by the Executive Council.

(29) On receipt of the representation or on expiry the period referred to in clause above, the Executive Council shall consider the notice of motion, the statement or representation, if any, and make such order as the

circumstances may require.

(30) Whereby an order made under clause- 28, the rights conferred on, by affiliation/ associated status are withdrawn in whole or in part the grounds for such withdrawal shall be stated in the order and communicated to the head of the college/ institution concerned.

(31) In the event of withdrawal of the affiliation/ associated status of a college/ institution, the Executive council shall have power to decide regarding the disposal of the amalgamated fund/student fund.

Maintenance of ¹[39] (1) All powers relating to discipline and disciplinary discipline among disciplinary action are vested in the Vice- the students Chancellor. He may delegate all or such of his powers as he deems proper to the

Provost/Dean Students Welfare/Proctor and

to such other persons as he may specify in

this behalf. Without prejudice to the

generality of his powers relating to the

maintenance of discipline and taking such

action in the interest of maintaining

discipline as may seem to him appropriate,

the Vice-Chancellor may, in the exercise of

his powers afore said order or direct that any

student or students be expelled, or be, for a

stated period, rusticated, or be not, for a

stated period, admitted to a course or courses

of study in a College, Department or

Institution of the University or affiliated to

the University, or be fined or be debarred

from taking a University or college or

departmental examination(s) for one or more

years, or that the result of the student or

students concerned in the examination or

examinations in which he or they have

appeared be cancelled.

(2) Notwithstanding the above, the Head of the Department shall also be competent, to take the following disciplinary action and report the matter to the Vice-Chancellor;

1. Added by Executive Council Res. No. 39 dt. 27.06.84 and received the assent of the Chancellor on 19.12.84 and further Amended by Executive Council Res. No. 11 of 17.03.08 and received the assent of the Chancellor on 23.04.08.

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84 MAHARSHI DAYANAND UNIVERSITY, ROHTAK

(i) To impose fine on a student as may be warranted by the nature of the ofence;

(ii) to suspend a student from classes upto one month;

(iii) to record adverse entry in the character certificate to be issued at the time of student leaving the department in regard to misbehaviour, misconduct,

indiscipline, etc. committed by him. (2)a The Warden/Provost of the University hostel, in consultation with the Vice- Chancellor, shall be competent to require a student to leave the hostel for a specific period or permanently from the hostel.

(3) In respect of students of affiliated/ maintained colleges, the principal of the college shall be competent to exercise all such disciplinary power(s) as defined in clause-2 above. He shall report all such disciplinary action to the University. 1 [(4)a The Vice-Chancellor may refer any matter concerning discipline of University students in the University Campus or outside to the Proctorial Board constituted as under -

1. Proctor (Convener)

2. Dean Student's Welfare

3. One of the Deans' to be nominated by the Vice-Chancellor for a term of two years.

4. Provost

5. Concerned Head of Department. ²[Three members will form the quorum. The case of indiscipline referred to the Board shall be disposed of by the Board within 3 weeks. Such further period as may be allowed by the Vice-Chancellor].

The matter relating to residence, health of the students of the University/affiliated colleges and the matters concerning discipline of students of affiliated colleges shall be dealt with by the Board of Residence. Health and discipline constituted under the ordinance.]

b) The principal may, if he so desires, refer any matter concerning discipline to the college staff council consisting of the principal and five senior teachers of the college concerned.

1. Added by Executive Council Res. No. 63 dt. 6.11.89 and received the assent of the Chancellor on 1.3.90.

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Before making a recommendation to the Vice-Chancellor for rusticating/expelling a student, or imposing any punishment on a student, the principal of the college shall ensure that the student has been given adequate opportunity to explain his conduct. The rustication cases shall be reported in the following proforma prescribed for the purpose :-

"Certified that the Board/College Staff Council has decided to recommend/resolve that...................... S/o Shri ............................ Regn. No........................... be rusticated for period..................... from............................. to…..............Certified that before making the recommendation/ coming to the

decision…………. S/o Shri...................was

given adequate opportunity to explain his

conduct and to say all that he wanted to, in

his defence."

(5) Each case of rustication or expulsion or punishment as envisaged in this Statute shall be reported to the Registrar by the head of the department/principal of the college concerned immediately after the order has been passed by the Vice- Chancellor and it shall be accompanied by a certificate, signed by the head of department/principal of the college, to the effect that the student has been given adequate and reasonable opportunity to explain his position in writing in the prescribed proforma before the order was passed by the Vice-Chancellor.

(6) The Vice-Chancellor on the recommendation of the head of the department/principal of the college, for reasons to be recorded may revise or review his order within ten days of the original order. The order so passed alongwith reasons, shall be immediately reported to the Registrar of the University.

(7) The Registrar will enter the order of rustication/expulsion in the register of students and notify it to all the University teaching departments, affiliated colleges and other Universities in India, on expiry of fifteen days from the date of order.

(8) As soon as rustication or expulsion of student has been notified by the University to the department/college his name shall be removed from the rolls of the department/

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86 MAHARSHI DAYANAND UNIVERSITY, ROHTAK

college and he shall not pay any fees during the period of rustication or expulsion.

(9) For the purpose of these rules rustication shall mean loss of one academic year i.e. student concerned shall not be allowed to appear in any University examination during the academic year in which he is rusticated. The period of absence from the department/ college will, however, depend upon the time of the year when the rustication order was passed. A rusticated student will have the option to taking the examination privately in the following year and if the head of the department concerned or principal of the college so allowed may allow him to rejoin the classes.

(10) A student who is expelled shall not be readmitted to the same or any other department/college without the sanction of the Vice-Chancellor. An expelled student shall not be allowed to appear in any University examination during the academic year in which he is expelled and the next following year. The period of absence shall, however, depend upon the time of the year when the order of expulsion was passed.

(11) If a student reported by the principal of the college or the head of the department/Dean, Student's Welfare to be guilty of serious indiscipline or serious violation of any of the disciplinary rules or discovered to have committed an immoral action may be

debarred by the Vice-Chancellor from appearing in the University examination. The Vice-Chancellor, in such cases may also:-

i) cancel his candidature for that examination and order that his result be not declared; or

ii) disqualify him permanently or for a specific period. This shall also be applicable to a student who is sent up for the University examination by the principal of college/head of the University teaching department till the declaration of his result.

(12) At the time of admission, every student shall be required to sign. a declaration that on admission he submits himself to the disciplinary jurisdiction of the Vice- Chancellor/principal and the several authorities of the University/College

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THE STATUTES 87

concerned who may be vested with the authority to exercise discipline under the Act, the Statutes, the Ordinances and the Rules that have been framed there-under by the University.]

1 [(13) Without prejudice to the powers of the Vice- Chancellor and the Proctor as aforesaid detailed rules of discipline and proper conduct shall be framed by the Academic Council. Every student shall be supplied with a copy of rules so made.]

Honorary Degrees²[40 If not less than two-third members of the Academic Council recommend that an honorary degree be

conferred on any person on the ground that he is in their opinion by reason of his eminent position and academic attainments, a fit and proper person to

receive such degree, and this recommendation is

endorsed by the Executive Council and approved by the Chancellor, the Academic Council/Executive

Council may confer on such a person the honorary

degree, so recommended, without requiring him/ her to undergo any examination. There shall, however, be no discussion in regard to the person recommended for conferment of honorary degree by the Academic

Council and Executive Council.]

Gratuity³[41 (1) (a) Gratuity shall be payable to an employee on the termination of his employment after he

has rendered to the University continuous

service for not less than 5 years;

i) on his superannuation; or

ii) on his retirement or resignation; or

iii) on his disablement due to accident or disease; or

4 (iv) on termination of service by the University. Provided that the completion of continuous service of five years shall not be necessary where the termination of the employment of any employee is due to disablement/death.]

5 (b) i) For every completed 6 months of service or part thereof in excess of 3 months, the University shall pay gratuity to an employee at the rate of 1/4th of emoluments last drawn by the employee concerned subject to a maximum of 16½ times of the total emoluments in the case of Class I, II

1. Added by E.C. Reso. No. 63 of 6.11.89 and received the assent of Hon'ble Chancellor on 1.3.90.

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88 MAHARSHI DAYANAND UNIVERSITY, ROHTAK

and III and 17½ times the

emoluments in case of Class-IV employees provided that in no case gratuity shall exceed the limit of D.C.R.G. fixed by Haryana Govt. from time to time.

ii) In the event of death of an employee while in service the gratuity shall be payable to the nominee(s) or legal heir (s) as the case may be, of the deceased to the extent it is admissible subject to the minimum of 12 times of the emoluments drawn by the employee, at the time of his death, except in cases in which death occurs in first year of service where the gratuity shall be equal to two months emoluments and in cases in which death occurs before completing five years qualifying service where the gratuity shall be equal to six months emoluments].

Explanation :

i) "Continuous Service" means uninterrupted service and includes service which is interrupted by sickness, accident, leave or cessation of work not due to any fault of the employee concerned. For the purpose of this rule that past service rendered in other

Universities if there is nobreak in his service, except for the admissible transit time to join the new post in this University, shall also be counted for the purpose of

computing the gratuity payable, only if such an employee does not get the benefit of gratuity from his previous employer(s) and he has rendered continuous service in this University at least for 12 years. Provided that if any employee has got the benefit or gratuity from any of his previous employer(s) such period shall be excluded while computing the total gratuity payable to such an employee.

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THE STATUTES 89

ii) 'Emoluments' means emoluments which are earned by an employee while on duty or on leave in accordance with the terms and conditions of the his employment and which are paid or are payable to him in cash and include

DA/Additional DA but does not include house rent allowance, over- time and city compensatory allowance.

iii) 'Disablement' means such disablement as incapacitates an employee for the work which he was capable or performing before the accident or disease resulting in such disablement.

2. Notwithstanding anything contained in Clause-1 :-

a) the gratuity of an employee, whose services have been terminated for any act, wilful omission or negligence causing any damage or loss to, or destruction of property belonging to the University, shall be forfeited to the extent of the damage or loss so caused;

b) the gratuity payable to such employee shall be wholly forfeited. if the services of such employee have been terminated for any act which constitutes as an offence involving moral turpitude, provided that such offence is committed by him in the course of his employment.

3. Nominations

i) Each employee who has completed one year's service shall make within such time, in such form, as may be prescribed, a nomination for the purpose of Clause-1.

ii) If an employee has a family at the time of making a nomination, the

nomination shall be made in favour of one or more member(s) of his family, and any nomination made by such employee in favour of a person who is not a member of his family shall be void.

iii) If at the time of making a nomination the employee has no family, the nomination may be made in favour of

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90 MAHARSHI DAYANAND UNIVERSITY, ROHTAK

any person or persons but if the employee subsequently acquires a family, such nomination shall forthwith become invalid and the employee shall make, within such time as may be prescribed a fresh nomination in favour of one or more members of his family.

iv) A nomination, may subject to provisions of (ii) and (iii) above, be modified by an employee at any time after giving to his employer a written notice, of his intention to do so.

v) If a nominee predeceases the employee, the interest of the nominee shall revert to the employee who shall make a fresh nomination, in the prescribed form, in respect of such interest.

vi) Every nomination, fresh nomination or alternation of nomination, as the case may be, shall be sent by the employee to his employer, who shall keep the same in his safe custody.

vii) If there is no nomination or if the nomination made does not subsist, the gratuity shall be paid in the manner indicated below :-

(a) If there are one or more surviving members of the family as in the following sub- clauses (aa), (bb), (cc) and (dd) to all such members in equal shares;

aa) wife or wives, in the case of a male employee;

bb) husband in the case of a female employee;

cc) sons including steps sons and adopted sons;

dd) unmarried daughters including step daughters and adopted daughters.

b) If there are no such surviving members of the family as in Clause (a) above, but there are one or more members as in the following sub-clauses (aa), (bb), (cc), (dd), (ee) and (ff) to all such members in equal shares;

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THE STATUTES 91

aa) widowed daughters including step daughters and adopted daughters. bb) Adoptive parents in the case of individuals whose personal law permits adoption.

cc) brothers below the age of eighteen years including step brothers;

dd) unmarried sisters and widowed sisters including step sisters;

ee) married daughters; and ff) children of pre-deceased son.

Note : 1 The right of a female member of the family or that of a brother, of an employee who dies while in service or after retirement, to receive the share of gratuity shall not be affected if the female member marries of remarries or the brother attains the age of eighteen years, after the death of employee and before receiving her of his share of the gratuity.

2 Where gratuity is granted under this rule to a minor member of the family of the deceased employee, it shall be payable to the guardian on behalf of the minor.

3. Where an employee dies while in service or after retirement without receiving the amount of gratuity, and :

a) leaves behind no family; or

b) has made no nomination; or

c) the nomination made by him does not subsist/survive, the amount of gratuity payable to him under this rule shall lapse to the University.

4. i) The Executive Council shall be the competent authority to interpret the provisions of this statute in the event of any dispute arising about the same.

ii) The gratuity admissible to an employee under this statute shall be payable within a period of three months. Interest shall be payable in case of delay in payment of gratuity beyond three months unless reasons

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92 MAHARSHI DAYANAND UNIVERSITY, ROHTAK

for the same are recorded and the case in placed before the Executive Council for its consideration before the expiry of the period of three months. The interest shall be payable as per the rate of interest for P.F. deposits for the year concerned, and the Executive Council shall have the power to waive off interest payments for good reasons.] 1 [5 The University employees shall be id gratuity as per Haryana Government rules as are applicable to their employees from time to time.

Standing Committees,²[42 Subject to the provisions of the Act and the Statutes, sub-committes etc. the Academic Council/Executive Council may appoint such and so many Standing Committees or sub-

Committees or Boards as it may deem fit, in the

manner to be prescribed by the Statutes and may, if it

deems fit, appoint to them persons who are not

members of the Academic Council/Executive Council,

such Committees, Sub- Committees and Boards may

deal with any subject(s) allotted to them.

Provided that the Academic Council/Executive

Council shall have the power to review any of the

decisions taken by such Committees/Sub-

Committees/Boards.]

Annual Report³[43 The Annual Report of the University shall cover the period from July to the month of June of the preceding year. The Annual Report, so prepared shall be

submitted to the Executive Council and then circulated to the members of the Court not later than the last week of December. The Court shall consider the report in its annual meeting.]

Academic Calendar⁴[44 The Academic Calender of the University shall be prepared in such manner that there shall be a minimum 180 teaching days in the University and its

maintained/affiliated arts/ science/commerce colleges and colleges of education. The teaching days shall exclude holidays and vacation, days of admissions, time required for the preparation and conduct of

examinations but shall include the days on which

classes such as lectures, tutorials, seminars, practicals etc. are held or conducted.

If the number of teaching days falls below 180 days in a particular academic session due to closure or other reasons, it should be the responsibility of each teacher to make good the loss by taking extra classes.]

1. Amended by the E.C. vide Reso. No. 10 dt. 1-3-2012 and received the assent of Chancellor on 4-4-12.

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THE STATUTES 93

Establishment of¹[45 (i) The University may establish Colleges/ Colleges/Institutes Institutes within its territorial jurisdiction of the University for providing instruction in specialised areas of knowledge. The Executive Council

may grant special status to such a College/

Institute.

(ii) Notwithstanding anything contained in the statutes and the ordinances, the College/ Institute so established may be administered by its own Board of Management. The powers, functions and the constitution of the Board of Management shall be as prescribed by the Executive Council in each case.

(iii) Save as otherwise provided in the statutes and the Ordinances, the College/Institute shall have an independent Board of Studies with a minimum of two Faculty members of the University Teaching Department including the Head of Department and one

Professor/Assoc. Prof. of the Department to be nominated by the Vice-Chancellor. The constitution/power and functions of the Board of Studies of such College/Institute shall be prescribed by the Executive Council on the recommendations of the Academic Council.]

Conditions of Service²[46 Conditions of service of University employees shall for University be those as may be prescribed in the ordinance employees governing the service and conduct rules for University teachers and Non-teaching employees.

101

Annexure-I HARYANA ACT. No. 25 of 1975 Published in Haryana Govt. Gazette (extra ordinary) August 25, 1975

(Extract From the Rohtak University Act, 1975.)

(1) The limits of the area within which the University shall exercise its powers shall be a radius of sixteen kilometers from the office of the University:

Provided that the Government may, by notification, extend the limits of the area within which the University shall exercise its powers.

(2) Notwithstanding anything contained in any other law for the time being in force, no college beyond and limits of the area specified under sub-section (1) shall be associated with, or admitted to, any privileges of the University.

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

Provided that -

(i) any student of any college associated with, or admitted to the Kurukshetra University before the said date, who was studying for any degree or diploma examination of the said University shall be permitted to complete his course in preparation therefore and the University shall hold for such student examinations in accordance with the curricula of study in force in the Kurukshetra University for such period as may be prescribed by the Statutes, ordinances or regulations;

(ii) any such student may, until any such examination is held by the University, be admitted to the examination of the Kurukshetra University and be conferred the degree, diploma or any other privilege of that University for which he qualifies on the result of such examination.

102

ANNEXURE 95

Annexure-II

APPENDIX

HARYANA GOVT. GAZ. (EXTRA) NOV. 8, 1978

(KRTK. 17, 1900 SAKA)

Part - III

HARYANA GOVERNMENT

EDUCATIONDEPARTMENT

Notification

The 8th November, 1978

No. S.O. 147/H.A. 25/75/5.4/78-In exercise of the powers conferred by sub- section (I) of section 4 of the Maharshi Dayanand UniversityAct, 1975 (Haryana Act 25 of 1975), and all other powers enabling him in this behalf, the Governor of Haryana hereby extends the existing limits of the area within which the University is exercising its powers to the limits of the area comprising the districts of Bhiwani, Gurgaon, Mahendragarh, Rohtak and Sonepat within which the University shall exercise its powers. Further, in exercise of the powers Conferred by sub-section (3) of the said section, the Governor of Haryana hereby notifies the 8th day of November, 1978 as the date for the purpose of the said sub-section in respect of all the colleges situated within the limits of the area so extended.

J.D. Gupta,

(47/84/78-Ed,I) Secretary to Government, Haryana

Education department

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96 MAHARSHI DAYANAND UNIVERSITY, ROHTAK

Annexure-III

HARYANA GOVERNMENT

EDUCATIONDEPARTMENT

NOTIFICATION

The 29th April, 1991

No. 47/7/88-Edu.1 (6) :- In exercise of the powers conferred by sub-section (1) of Section 4 of the Maharshi Dayanand University Act, 1975 (Haryana Act 25 of 1975) and all other powers enabling him in this behalf, the Governor of Haryana hereby specifies the area comprising district Yamuna Nagar as the area within which the Maharshi Dayanand University shall exercise its powers, in respect of the D.A.V. Centenary Dental College at Yamuna Nagar (Faculty of Medical Sciences) and further in exercise of the powers conferred by sub-section (2) of the said section, the Governor of Haryana hereby notifies October 16, 1987, as the date for the purpose of the said sub-section in respect of the aforesaid college situated within the limits of the area as specified.

A.N. MATHUR

Secretary to Government, Haryana Education Department

Endst. No. 47/7/88-Edu. 1(6) Dated, Chandigarh, the A copy is forwarded to the Controller, Printing & Stationery Deptt. U.T. Administration, Chandigarh, with the request that notification may please be published in the Extra-ordinary Gazette of the Haryana State and 50 copies of the notification may kindly be sent to this office.

Superintendent Education-I

for Commissioner & Secretary to Government, Haryana

Education Department.

No. 47/7/88-Edu I(6) Dated, Chandigarh the

A copy is forwarded to the Director, Higher Education, Haryana, with ref. to his memo. No. 358-10/44-88-CIV (2) dated 4.3.91, for necessary action. Superintendent Education-I

for Commissioner & Secretary to Government, Haryana

Education Department.

No. 47/7/88-Edu I(6) Dated, Chandigarh the

A copy is forwarded to the following for information and necessary action.

1. Registrar, Maharshi Dayanand University, Rohtak.

2. Registrar, Kurukshetra University, Kurukshetra.

3. Principal, D.A.V. CenetnaryDental College, Yamuna Nagar.

4. Principal of all Government Colleges, in the state Superintendent Education-I

for Commissioner & Secretary to Government, Haryana Education Department.

Endt. No. AC/VI/3/91

A copy is forwarded to the commissioner and secretary to Govt. Haryana, Health Deptt. w.r.t. his U.O. No. 20/56/86-2HB-IV, dated 8.12.87 for information. Superintendent Education-I

for Commissioner & Secretary to Government, Haryana,

Education Department

To

The Commissioner & Secretary to Govt., Haryana,

Health Department

U.O.No. 47/7/88-Edu.I (6) Dated, Chandigarh, the

104

ANNEXURE 97

Annexure-1V

The Director of Higher Education, Haryana The Principals of Govt./Non-Govt. Colleges in the Districts of Hisar, Bhiwani, Jind & Sirsa. Memo. No. : 16/2-94 UNP II (1)

Dated : Chandigarh, the 26.04.96 Subject :- Guru Jambheshwar University, Hisar (Amendment) Act, 1996. Your attention is invited to Guru Jambheshwar University, Hisar (Amendment) Act, 1996 (Haryana Act No. 11 of 1996) which received the assent of Governer of Haryana on 2.4.96 and published in Haryana Govt. Gaz. (Extra), April 9, 1996. As per provision contained in Section-4 (reproduced below), your college now stands affiliated to Guru Jambheshwar University, Hisar :-

Section :- "4. Territorial excercise of powers. - (1) The limits of the areas within which the University shall excercise its powers in respect of technology, engineering, pharmacy and management colleges or institutes shall be the whole of the state of Haryana :

Provided that the limits of the areas within which the University shall exercise its powers in respect of colleges of general education, medical education and Post Graduate Regional Centre, shall be the districts of Hisar, Sirsa, Jind and Bhiwani.

(2) Any college to be opened in the territorial limits of the University as mentioned under sub-section (1) shall with effect from the date of the enforcement of Guru Jambheshwar University Hisar (Amendment) Act, 1996, shall have to get affiliated to this University.

(3) Nothwithstanding anything contained in any other law for the time being in force, any existing college, institute and Post Graduate Regional Centre within the territorial limits of the University as specified under sub-section (1), shall be deemed to be associated with and admitted to the privileges of the University and shall cease to be associated in any way with or be admitted to, any privileges of any other University:

Please acknowledge the receipt of this communication.

Deputy Director Colleges - I

for Director of Higher Education, Haryana

Chandigarh

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98 MAHARSHI DAYANAND UNIVERSITY, ROHTAK

Annexure-V

HARYANA GOVT. GAZ. (EXTRA) JULY 26, 1996

(SRVN. 4, 1918 SAKA)

[Authorised English Translation

HARYANA GOVERNMENT

EDUCATIONDEPARTMENT

Notification

The 26th July, 1996 No. G.S.R. 51/H.A. 25/1975/S. 4/96 - In exercise of the powers conferred by sub-section

(I) of section 4 of the Maharshi Dayanand University Act, 1975 the Governor of Haryana hereby specifies that the Maharshi Dayanand University shall exercise its powers over colleges or institutions of general and medical education in the districts of Rohtak, Mohindergarh, Gurgaon, Faridabad, Sonepat, Bhiwani and Rewari including Post Graduate Regional Centre, Rewari, Medical College, Agroha and the various courses being run in the campus of the University.

P.R. KAUSHIK,

Financial Commissioner and Secretary to Government Haryana, Education Department, Chandigarh

106

ANNEXURE 99

Annexure-VI

HARYANA GOVT. GAZ. (EXTRA) JULY 15, 1998

(ASAR 24, 1920 SAKA)

[Authorised English Translation]

HARYANA GOVERNMENT

EDUCATIONDEPARTMENT

Notification

The 15th July, 1998 No. G.S.R. 75/H.A. 25/1975/S. 4/98 - In exercise of the powers conferred by sub-section

(I) of section 4 of the Maharshi Dayanand University Act, 1975, and in supersession of Haryana Government, Education Department, notification No. G.S.R. 51/H.A.25/ 1975/S. 4/96 dated the 26th July, 1996, the Governor of Haryana hereby specifies that the Maharshi Dayanand University shall exercise its powers over colleges or institutions of general education, technology, engineering , pharmacy, management and medical education in the districts of Rohtak, Jhajjar, Mohindergarh, Gurgaon, Faridabad, Sonepat, Bhiwani and Rewari including Post Graduate Regional Centre, Rewari, Medical College, Agroha and the various courses being run in the campus of the Univeristy.

VISHNU BHAGWAN

Financial Commissioner and Secretary to Government Haryana, Education Department, Chandigarh

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100 MAHARSHI DAYANAND UNIVERSITY, ROHTAK

Annexure-VII

3156 HARYANA GOVT. GAZ. (EXTRA) SEPT. 13, 1999

(BHDR 22, 1921 SAKA)

(Authorised English Translation)

HARYANA GOVERNMENT

EDUCATION DEPARTMENT

Notification

The 13th September, 1999 No. G.S.R. 93/H.A. 25/1975/S. 4/99 - In exercise of the powers conferred by sub- section (I) of section 4 of the Maharshi Dayanand University Act, 1975, (Haryana Act, 25 of 1975), in supersession of Haryana Government, Education Department, notification No. G.S.R. 75/H.A. 25/1975/S.4/98, dated the 15th July, 1998, the Governor of Haryana hereby specifies that the Maharshi Dayanand University shall exercise its powers over colleges or institutions of general education, technology, engineering, pharmacy, management and medical education in the districts of Rohtak, Jhajjar, Mohindergarh, Gurgaon, Faridabad, Sonipat, Bhiwani and Rewari including Post-Graduate Regional Centre, Rewari Medical College, Agroha and the various courses being run in the campus of the University. Provided that the Government on the merits and demerits of each case may grant no objection certificate to an institution to be established in the area falling under National Capital Region (as defined in the National Capital Region Planning Board Act, 1985 (Act 2 of 1985), but within the territorial jurisdiction of Maharshi Dayanand University for affiliation with the Indraprastha Vishwavidyalaya Delhi.

PREM PRASHANT

Commissioner and Secretary to Government Haryana, Education Department, Chandigarh

108

ANNEXURE 101

Annexure-VIII

HARYANA GOVERNMENT

EDUCATIONDEPARTMENT

(SARVAN 1923 SAKA)

Notification

The July, 2001 No. G.S.R. 93/H.A. 25/1975/S. 4/2001- In exercise of the powers conferred by sub-section

(I) of section 4 of the Maharshi Dayanand University Act, 1975, the Governor of Haryana specifies that the Maharshi Dayanand University shall exercise its powers over colleges or institutions of general education, technology, engineering, pharmacy, management in the districts of Rohtak, Jhajjar, Mohindergarh, Gurgaon, Faridabad, Sonipat, Bhiwani and Rewari including Post- Graduate Regional Centre, Rewari and the various courses being run in the campus of the University. In case of Medical Eduction, the University will exersice control over the Institutions/ Colleges/ Hospitals in the entire state of Haryana. Sd-

Commissioner and Secretary to Government, Haryana,

Education Department, Chandigarh

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102 MAHARSHI DAYANAND UNIVERSITY, ROHTAK

Annexure-IX

1390 HARYANA GOVT. GAZ. (EXTRA) JULY. 23, 2003

(SRVN 6, 1925 SAKA)

(Authorised English Translation)

HARYANA GOVERNMENT

EDUCATION DEPARTMENT

Notification

The 28th July, 2003 No. S.O. 100/H.A. 25/1975/S. 4/2003 - In exercise of the powers conferred by sub-section

(I) of section 4 of the Maharshi Dayanand University Act, 1975, (Haryana Act, 25 of 1975), and all other powers enabling him in this behalf, the Governor of Haryana hereby specifies that from the session 2003-04 the Maharshi Dayanand University, Rohtak shall cease to exercise its powers over the Government and Non-Government Colleges situated in Bhiwani district.

M.L. TAYAL

Commissioner and Secretary to Government Haryana, Education Department, Chandigarh

110

ANNEXURE 103

Annexure-X

HARYANA GOVT. GAZ. (EXTRA) MARCH. 21, 2005

(PHGN. 30, 1926 SAKA)

(Authorised English Translation)

HARYANA GOVERNMENT

EDUCATION DEPARTMENT

Notification

The 21st March, 2005 No. S.O. 18/H.A. 25/1975/S. 4/2005 - In exercise of the powers conferred by sub-section

(I) of section 4 of the Maharshi Dayanand University Act, 1975, (Haryana Act, 25 of 1975), and in supersession of Haryana Government, Education Department; notification No. S.O. 100/ H.A. 25/1975/ S. 4/2003, dated 28th July, 2003 and No. S.O. 254/ H.A. 25/1975/ S. 4//2004, dated the 10th November, 2004, the Government of Harynana hereby specifies that from the session 2004-2005 the Maharashi Dayanand University, Rohtak shall execise its powers over the Government and Non-Government Colleges situted in Bhiwani district.

R.S. GUJRAL,

Financial Commissioner and Principal Secretary to Government Haryana, Education Department, Chandigarh

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104 MAHARSHI DAYANAND UNIVERSITY, ROHTAK

ANNEXURE XI

HARYANA GOVT. GAZ. (EXTRA.), APR. 30, 2010

(VYSK. 10, 1932 SAKA)

HARYANA GOVERNMENT

LAW AND LEGISLATIVE DEPARTMENT

Notification

The 30^th April, 2010

No. Leg. 13/2010.- The following Ordinance of the Governor of Haryana promulgated under clause (1) of article 213 of the Constitution of India on the 29thApril, 2010, is hereby published for general information :-

HARYANA ORDINANCE NO. 3 OF 2010

THE MAHARSHI DAYANAND UNIVERSITY (AMENDMENT)

ORDINANCE, 2010

AN

ORDINANCE

further to amend the Maharshi Dayanand University Act, 1975. Promulgated by the Governor of Haryana in the Sixty-first Year of the Republic of India.

Whereas the Legislature of the State of Haryana is not in session and the Governor is satisfied that circumstances exist which render it necessary from him to take immediate action:

Now, therefore, in exercise of the powers conferred by clause (1) of article 213 of the Constitution of India, the Governor of Haryana hereby promulgates the following Ordinance :-

1. This Ordinance may be called the Maharshi Dayanand University (Amendment) Ordinance, 2010.

2. In the proviso to sub-section (2) of section 9-A of the Maharshi Dayanand University Act, 1975 (hereinafter called the principalAct), for the figure "65", the figure "68" shall be substituted.

3. In the proviso to sub-section (2) of section 9AA of the principal Act, for the figure "65", the figure "68" shall be substituted. Chandigarh : JAGANNATH PAHADIA,

The 29thApril, 2010 GOVERNOR OF HARYANA.

R.C. BANSAL,

Secretary to Government, Haryana, Law and Legislative Department. Short title.

Amendment of

section 9-A of

Haryana Act 25

112

ANNEXURE 105

ANNEXURE XII

HARYANA GOVT. GAZ. (EXTRA.), OCT. 10, 2012

(ASVN. 18, 1934 SAKA)

HARYANA GOVERNMENT

LAW AND LEGISLATIVE DEPARTMENT

Notification

The 10^th October, 2012

No. Leg. 29/2012.- The following Act of the Legislature of the State of Haryana received the assent of the Governor of Haryana on the 14^th September, 2012, and is hereby published for general information :-

HARYANA ACT NO. 24 OF 2012

THE MAHARSHI DAYANAND UNIVERSITY

(SECOND AMENDMENT) ACT, 2012

AN

ACT

further to amend the Maharshi Dayanand University Act, 1975. Be it enacted by the Legislature of the State of Haryana in the Sixty-third Year of the Republic of India as follow:-

1. This Act may be called the Maharshi Dayanand University (Second Amendment) Act, 2012.

2. After sub-section(2) of section 4 of the Maharshi Dayanand University Act, 1975, the following sub-section shall be added, namely:-

"(3) The University shall not, itself or through franchise or agency, operate or open off any campus centre and study centre:

Provided further that if the University has well maintained post graduate regional centres with all the requisite infrastructure, the same shall continue to be administered by the University."

Explanation.- For the purposes of this sub-section, -

(i) "off campus centre" means a centre of the University, by whatever name called, established by it outside the main campus, operated and maintained as its constituent unit, having the University's complement of facilities, faculty and staff; and

(ii) "study centre" means a centre, by whatever name called, established and maintained or recognized by the University for the purpose of advising, counselling or for rendering any other assistance required by the students in the context of distance education.".

MANJIT SINGH,

Secretary to Government Haryana, Law and Legislative Department. Short title.

Amendment of

section 4 of

Haryana Act 25

of 1975.

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