THE YOUNG INDIA SKILLS UNIVERSITY,
TELANGANA (PUBLIC-PRIVATE PARTNERSHIP)
ACT, 2024.
ACT NO.13 OF 2024
1
THE YOUNG INDIA SKILLS UNIVERSITY, TELANGANA
(PUBLIC-PRIVATE PARTNERSHIP) ACT, 2024.
(ACT NO.13 OF 2024.)
INDEX
Section No.
Contents CHAPTER - I.
PRELIMINARY.
1. Short title, extent and commencement.
2. Definitions. CHAPTER - II.
THE UNIVERSITY.
3. Incorporation of the University.
4. Establishment of University by the State Government and Industry Partners.
5. Jurisdiction.
6. Objects of the University.
7. Powers and functions of the University.
8. University open to all classes, castes and creed.
9. University to be a distinct legal entity not-for profit.
10. Inspection and Inquiry. CHAPTER - III.
MANAGEMENT OF THE UNIVERSITY.
11. Composition of the Management of the University.
12. Chancellor.
13. Vice-Chancellor.
14. Tenure of office etc. of Vice-Chancellor.
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15. Powers and duties of the Vice-Chancellor.
16. Rector.
17. Registrar.
18. Finance Officer.
19. Controller of Examinations.
20. Other officials. CHAPTER - IV.
AUTHORITIES OF THE UNIVERSITY
21. Authorities.
22. Board of Governors.
23. Powers and duties of the Board of Governors.
24. Executive Council.
25. Powers and duties of the Executive Council.
26. Annual Accounts.
27. Financial Estimates.
28. Annual Report.
29. Power to incur unforeseen expenditure.
30. Academic Council.
31. Other Authorities. CHAPTER - V.
SCHOOLS, SATELLITE CAMPUSES AND THE
FACULTIES.
32. Schools of the University.
33. Dean.
34. Satellite Campuses.
35. The Faculties.
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36. Constitution of Selection Committee. CHAPTER - VI.
UNIVERSITY FUNDS.
37. General Fund.
38. Other Sources of Income
39. Constitution of other funds.
40. Finance Committee.
41. Duties and powers of the Finance Committee.
42. Borrowing of Money.
43. Leveraging Funding.
44. Transfer of the Government Institutions and assets to the University.
CHAPTER - VII.
TEACHING AND ADMISSION OF STUDENTS.
45. Courses
46. Admission to University Courses.
47. Recognition of Degrees and Diplomas.
48. Affiliation with the University. CHAPTER - VIII
STATUTES, ORDINANCES AND REGULATIONS.
49. Statutes.
50. Statutes how made.
51. Ordinances.
52. Ordinances how made.
53. Regulations.
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MISCELLANEOUS.
54. Power to remove difficulties.
55. Power to Government to make rules.
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THE YOUNG INDIA SKILLS UNIVERSITY, TELANGANA
(PUBLIC-PRIVATE PARTNERSHIP) ACT, 2024. ACT NO.13 OF 2024.
[14th August, 2024]
AN ACT TO INCORPORATE AND ESTABLISH AN
UNIVERSITY NAMELY THE YOUNG INDIA SKILLS
UNIVERSITY, TELANGANA IN THE PUBLIC AND
PRIVATE PARTNERSHIP IN THE STATE OF
TELANGANA AND FOR THE MATTERS CONNECTED
THEREWITH OR INCIDENTAL THERETO.
CHAPTER - I.
PRELIMINARY.
1. (1) This Act may be called the Young India Skills University, Telangana (Public-Private Partnership) Act, 2024.
(2) It extends to the whole of the State of Telangana.
(3) It shall come into force on such date as the Government may, by notification in the official Gazette, appoint.
2. In this Act, unless the context otherwise requires,-
(1) "Academic Council" means the Academic Council of the University;
(2) "Campus" means the unit established or constituted by the University for making arrangements for instruction, or research, or both within the territorial jurisdiction of Telangana;
Received the assent of the Governor on the 14thAugust, 2024. Short title, extent
and
commencement.
Definitions.
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(3) "Board of Governors" means the Board of Governors of the University;
(4) "Chancellor" means the Chancellor of the University;
(5) "Dean" means the Dean of the respective school;
(6) "Executive Council" means the Executive Council of the University;
(7) "Industry Partner" means an individual, or a trust established under the Indian Trusts Act, 1882, or a company established under the Companies Act, 2013, or society formed and registered under the Societies Registration Act, 1860, or a financial institution or a combination of one or more of such industry partners;
(8) "Misconduct" means a misconduct prescribed by the Statutes and the Ordinance;
(9) "National Skill Qualification Framework" means the qualifications assurance framework for skills, notified as such by the Central Government, based on national principles, organizing qualifications according to a series of levels of knowledge and skills defined in terms of learning outcomes regardless of how such knowledge, skills or competency is required;
(10) "Notification" means a notification published in the Official Gazette and the word "notify" shall be construed accordingly;
(11) "Prescribed" means prescribed by rules made under this Act;
(12) "Public-private partnership" means such partnership which provides for establishment of the
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[Act No.13 of 2024] 3 University involving collaboration between the State Government and industry partners;
(13) "Rector" means the Rector of the University;
(14) "Registrar" means the Registrar of the University;
(15) "School" means a School of Studies of the University;
(16) "Skills" means the qualification and competency achieved through education and learning for performing a job role successfully and efficiently and includes National Skill Qualification Framework;
(17) "Satellite Campus" means the Satellite Campus established or maintained by the University, for instruction, or research, or both within the territorial jurisdiction of Telangana;
(18) "Statutes", "Ordinances" and "Regulations" mean the Statutes, Ordinances and Regulations of the University;
(19) "University" means the Young India Skills University, Telangana (Public-Private Partnership) as incorporated under this Act;
(20) "Vice-Chancellor" means the Vice-Chancellor of the University.
CHAPTER - II
THE UNIVERSITY
3. (1) With effect from such date as the Government may, by notification in the official Gazette, appoint, there shall be established a University by the name of the Young India Skills University, Telangana (Public-Private Partnership) comprising of the Chancellor, Vice-Chancellor, the Board of Governors, the Executive Council and the Academic Council Incorporation of
the University.
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4 [Act No.13 of 2024] of the University and all such persons as may hereafter be appointed to such office or as members so long as they continue to hold such office or membership.
(2) The University shall be a body corporate with the name aforesaid having perpetual succession and a common seal with power, subject to the provisions of this Act, to acquire, hold and dispose of property and to contract and may, by the said name, sue or be sued. Provided that the land acquired and building constructed with the assistance of the Government shall not be disposed without the prior approval of the Government.
(3) The University shall be a Centre for Excellence engaged in teaching and in current and emerging sectors of skills and skill integrated education, focusing on industry & service sector demanded skill sets with hands-on work exposure through apprenticeships & internships, the primary objective being to enhance the employability of students by making them industry-ready. The Skill University shall also promote inter-disciplinary skill education with diversity in instruction at all levels. Skill Courses would be conducted in conventional mode and also blended and online mode as per the pattern suitable for the target groups.
4. (1) On incorporation of the University by the State Government by way of notification under sub-section (1) of Section 3 the State Government shall identify a consortium of Industry Partners for collaboration, based on the following criteria:
(i) the investment of capital required for establishing the proposed University to be borne by the State Government and Industry Partners and recurring expenditure, as may be considered necessary during the first three years of operation, to be made available by the State Government;
Establishment of
University by the
State
Government and
Industry
Partners.
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[Act No.13 of 2024] 5
(ii) the expertise and standing of the Industry Partners proposed, in their respective sector;
(iii) the assessment of the capability, financial and other resources of industry partners to support the University;
(iv) the temporary campus of the University and Campuses for running the Skill Centers of the University, to be provided by the State Government free of cost;
(v) the suitability of adequate land, to the extent of hundred acres, for building the permanent Campus to be provided by the State Government free of cost;
(vi) the availability of, or the commitment of the State Government to make available, adequate physical infrastructure namely, water, electricity, road connectivity and security, at the proposed site.
(2) The State Government shall enter into a memorandum of understanding or an agreement with the industry partners for the establishment of the University.
(3) The industry partner shall:
(i) actively participate in the governance of the University and the schools within the overall framework;
(ii) support and facilitate various initiatives either through funding, collaboration or in any other manner;
(iii) depute experienced individuals as adjunct faculty;
(iv) co-create programs as per the requirements of the industry with the Institution;
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(v) provide internship and apprenticeship to students from the University;
(vi) facilitate for placement of students from the University.
(4) Every memorandum of understanding or agreement referred to in sub-section (2) shall contain:
(i) the investment proposal of capital in establishment of the University and the respective shares as may be prescribed;
(ii) the first Statutes of the University;
(iii) the commitment of the State Government, and the industry partner in operation and ensuring autonomy to the University;
(iv) the conditions, if the industry partners pulls out.
5. Save as otherwise provided by or under this Act, the limits of the area within which the Skill University shall exercise its powers, shall be that of the State of Telangana.
6. The objects of the University shall be-
(1) to establish as a premier institution of quality skill education recognized by industry & service sectors both nationally and internationally;
(2) to develop employable human resource by ensuring on-the-job-training during study for degree and diploma courses, leading to job placements for realizing the demographic dividend of the State and contribute to the manpower requirements of the industry and economy;
(3) to carry out training and education as per established skilling benchmarks, provide certification as per established Jurisdiction.
Objects of the
University.
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[Act No.13 of 2024] 7 frameworks and promote sustainable skilling with skill education as per established standards in training, teachers training and industry collaboration;
(4) to provide opportunities for flexible learning, systems and create a platform for life-long learning;
(5) to develop linkages with industry and service sectors and impart skill education aligned with market needs;
(6) to design and implement curricula in association with industry, service sector, Sector Skill Councils and industry & service sector bodies so that a dynamic evolving content is always on offer for students;
(7) to promote entrepreneurship development initiatives and to create an inspiring ecosystem for start-ups, business incubators micro enterprises and platforms for technology & manpower mobility;
(8) to ignite the spirit of innovation, creativity and experimentation;
(9) to create a platform for industry involvement in training, common production centres / facility, offer & implement models for spin off of startups;
(10) to maintain transparency of highest order in matters of admission, appointments, evaluation, accreditation, administration and finance at its main campus and different affiliated centers;
(11) to start or affiliate training centres and centers of excellence in different parts of Telangana based on merit, outreach and skilling standards;
(12) to publish books, journals, periodicals, reports, scholarly articles and film clips in such areas as prescribed;
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(13) to do all such things as are incidental, necessary or conducive at the national and international level to the attainment of all or any of the objects of the University and for its adaptation & growth in the emerging skilling, employment and entrepreneurial ecosystem.
7. The University shall have the following powers and perform the following functions, namely:
(1) to comply with the National Skills Qualification Framework & the credit framework applicable to all the skill courses both short term and long term;
(2) to have autonomy in financial, administrative and academic matters in regard to the attainment of its objects;
(3) to develop curriculum framework in accordance with the National Occupational Standards developed as job-role based course offerings by such bodies as may be specified, by or under, the National Skills Qualification Framework and framework applicable to different sectoral courses;
(4) to define norms and parameters of skills education, teaching and instruction, consistent with the credit framework and curriculum packages, in such skills and allied areas as the University may deem fit;
(5) to impart instruction in accordance with the National Skill Qualification Framework, Industry set standards, credit framework and industry-led curriculum packages, in such skills and allied areas, as the University may deem fit, for the dissemination of knowledge and skills training in accordance with requirements of industry and consistent with its objects;
(6) to impart instruction in such branches of learning, other than skills, consistent with its objects, as the University may, from time to time, determine;
Powers and
functions of the
University.
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[Act No.13 of 2024] 9
(7) to award degrees, diplomas, certificates and other distinctions that conform to the provisions of the University Grants Commission Act, 1956, or the National Skills Qualification Framework, as the case may be;
(8) to define norms of examination or any other measure of assessment of knowledge and competency of a student or for admission to the University;
(9) to conduct examinations or other assessments of knowledge or competency, or accredit the examination or other assessment systems of institutions of skill education, as the University may, from time to time, determine.
(10) to recognize industries for purposes of practical training of students in skills and to define norms for recognition of competency attained by a student in such practical training in industry for the purpose of earning credits;
(11) to define norms and measures of assessment for recognition of prior learning and competency in skills, based on relevant experience at work or in industry, and to assign credits for such prior learning or competency in accordance with the credit framework;
(12) to lay down norms for transfer of credits to promote new learning opportunities without compromising on learning outcomes;
(13) to institute education in skills education, training or other training positions required by the University, with such qualifications and designations as it may deem fit, and to appoint persons on contract, term or otherwise to such positions;
(14) to appoint persons working or having significant experience or working in any other educational institution or industry/service sectors, possessing the required knowledge
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10 [Act No.13 of 2024] or competency or recognized experts in skill education as adjunct, guest or visiting faculty of the University on such terms and for such duration as the University may decide;
(15) to lay down parameters for assessment and accreditation of skill courses, skill educators and training providers in accordance with the norms specified by or under the National Skills qualification Framework, or in their absence, such norms as may be determined by the University;
(16) to create administrative and other posts and to make appointments thereto;
(17) to determine, specify and receive payment of fees, revenue shares and other charges, as the University may deem fit, from students and any other person, institution, industry or body corporate for instructions and other services, including training, consultancy and advisory services, provided by the University;
(18) to establish and maintain such infrastructure, including campuses and training centres within its territorial jurisdictions, as may be necessary for attainment of its objects;
(19) to undertake, or cause to be undertaken, such studies for assessment of courses, skill needs as may be required in the future and to prepare and maintain a database of skill courses of skills assessment and requirements in terms of the emerging employment market in Telangana, nationally or internationally, as the case may be, relevant to the instructions imparted or proposed to be imparted in the University;
(20) to institute and award fellowships, scholarships, exhibitions, prizes and medals;
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[Act No.13 of 2024] 11
(21) to collaborate with any other university or institution both nationally and internationally in offering joint degree programmes for forging education partnerships in skill education and skill integrated higher education;
(22) to partner with institutions, organisations and industry/service sectors for creating and operating centres of excellence, running niche programmes and forge partnerships for end-to-end implementation of courses by industry/industry bodies/sector skill councils in accordance with established models;
(23) to operate programmes and activities in Public- Private Partnership mode & sponsorship mode as per established practices so as to leverage both funding and best practices;
(24) to promote international collaboration in skills education with institutions of vocational education (VET Universities) for the purpose of developing competency, knowledge and competence of global standards so as to promote student employment and mobility;
(25) to collaborate with the existing innovation eco-system and Centers of Excellence of the Government of Telangana for building synergies and affiliation wherever possible;
(26) to promote a spirit of entrepreneurship amongst skilled youth;
(27) to establish, maintain & partner with institutions, centres, campuses and such other centres of education, research, training and extension as deemed appropriate by the University;
(28) to determine the mode, eligibility and standards for admissions to the University;
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(29) to establish, maintain and manage halls, hostels, residences etc for the residing of staff, students and scholars;
(30) to prescribe, regulate and enforce the discipline and conduct of students at the University and to make arrangements for promoting their health, welfare and cultural and corporate life;
(31) to regulate the work and conduct of employees of the University and take such disciplinary measures in this regard as may deem necessary;
(32) to make arrangements for promoting the health and general welfare of employees of the University;
(33) to create any Reserve Fund, Insurance Fund or any other special Fund whether for depreciation or for repairing, improving, extending or maintaining any of the properties or rights of the University and/or for recoupment of wasting assets and for any other purposes for which the University deems it expedient or proper to create or maintain such Funds;
(34) to draw, make, accept, endorse and discount cheques, notes or other negotiable instruments and digital payments;
(35) to receive benefactions, donations and gifts from persons and organizations and to name, after them, such chairs, centers, institutions, buildings and the like as the University may determine, whose gift or donation to the University is worth such amount as the University may decide;
(36) to acquire by gift, purchase, exchange, lease, hire or otherwise howsoever any movable or immovable property which may be necessary or convenient for the purpose of the University and to build, construct, improve, alter,
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[Act No.13 of 2024] 13 demolish, repair and maintain such buildings, works and constructions as may be necessary for carrying out the objects of the University;
(37) to borrow and leverage funds for the purpose of the University;
(38) to assess the needs in terms of skill sectors, fields of specialization, levels of skilling and training of technical and other manpower, both on short and long-term basis, and to initiate necessary programmes to meet those needs;
(39) to initiate measures to enlist the involvement and cooperation of the industry and other expert agencies to provide complementary facilities and to operate any programmes as per established practices;
(40) to prescribe code of ethics, code of conduct and disciplinary rules for its employees and Code of Discipline for the students. However, the disciplinary rules for the employees should be on the line of conduct rules and disciplinary rules applicable to employees of Government, and
(41) to do all such things as may be necessary, incidental or conducive to the attainment of all or any of the objects of the Skills University.
8. No person shall be excluded from holding any office in the University or from membership of any of the authorities of the University or from admission to any degree, diploma or other distinction or course of study, on grounds only of religion, race, caste, sex, place of birth or any of them, and it shall not adopt or impose on any person any test whatsoever of religious belief or profession in order to entitle him to be admitted thereto as a teacher or student or to hold any office therein or to qualify for any degree, diploma or other distinction or to enjoy or exercise any of the privileges of the University:
University open
to all classes,
castes and
creed.
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14 [Act No.13 of 2024] Provided that -
(1) The University may maintain affiliate or recognise any college or institution, intended exclusively for women, either for their education, or for their residence.
(2) The University shall reserve seats in the University Colleges or constituent Centres for Socially and Educationally Backward Classes, Scheduled Castes, Scheduled Tribes and other categories as specified by the Government from time to time as per the Rules of Reservation.
9. (1) The University shall be a not-for-profit legal entity and no part of the surplus, if any, in revenue of the University, after meeting all expenditure in regard to its operations under this Act, shall be invested for any purpose other than for the growth and development of the University or for conducting research therein.
(2) The University shall strive to raise funds for the creation of a corpus for self-sufficiency, sustainability and future development of the University.
10. (1) The Government shall have the right to cause an inspection to be made by such person or persons as it may direct of the University, its buildings, laboratories, libraries, museums, work-shops and equipment and of any institutions maintained by or affiliated to the University and also to cause an inquiry to be made, into the teaching and other work conducted or done by the University in respect of any matter connected with the University. The Government shall in every case give notice to the University of its intention to cause such an inspection or inquiry to be made and the University shall be entitled to be represented thereat.
(2) The Government shall forward to the Vice- Chancellor a copy of the inspection report for obtaining the views of the Executive Council and on receipt of such views, University to be
a distinct legal
entity not-for
profit.
Inspection and
Inquiry.
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[Act No.13 of 2024] 15 the Government may tender such advise as they consider necessary and fix a time-limit for action to be taken by the University.
(3) The Executive Council shall, within such time as the Government may fix report to them through the Vice- Chancellor the action which has been taken or is proposed to be taken on the advice tendered by them.
(4) The Government may, where action has not been taken by the University to their satisfaction, within the time fixed and after considering any explanation furnished or representation made by the Executive Council issue such directions as they may think fit and the University shall comply with such directions.
CHAPTER - III
MANAGEMENT OF THE UNIVERSITY
11. The following shall comprise the Management of the University:
(i) The Chancellor;
(ii) The Vice-Chancellor;
(iii) The Rector;
(iv) The Registrar;
(v) The Finance Officer;
(vi) The Controller of Examinations; and
(vii) Such other persons as the Statutes may declare to be part of the Management of the University. Composition of
the Management
of the University.
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12. (1) The Chief Minister of Telangana shall be the Chancellor of the University;
(2) The Chancellor shall, by virtue of his office, be the Head of the University and shall when present, preside at convocations of the University;
(3) The Chancellor shall exercise such other powers and perform such other duties as may be conferred on or vested in him by or under the provisions of this Act.
13. (1) The Vice-Chancellor shall be the Academic & Administrative Head and the Principal Executive Officer of the University and shall exercise general control over its affairs. He/She shall be a whole-time official of the University.
(2) The Vice-Chancellor shall be a person of eminence having rich administrative/skill education implementation /academic experience.
(3) In the first instance, the Vice-Chancellor of the University shall be appointed by the Chancellor of the University.
(4) For later instances, the Vice-Chancellor shall be appointed by the Board of Governors.
(5) The Vice-Chancellor shall not be removed from his office except by an order of the Board of Governors passed on the ground of willful omission or refusal to carry out the provisions of this Act, or abuse of the powers vested in him and after due enquiry ordered by the Board of Governors.
14. (1) The age for applying to the post of Vice-Chancellor shall not exceed 70 years;
(2) Subject to the provisions of the section 'Vice- Chancellor', the Vice-Chancellor shall hold office for a term Chancellor.
Vice-Chancellor.
Tenure of office
etc. of Vice-
Chancellor.
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[Act No.13 of 2024] 17 of three years from the date of his/her appointment and shall be eligible for reappointment to that office for another one term of three years in the manner provided in the Act, provided his age is less than the prescribed age while applying for the second term;
(3) The Vice-Chancellor shall be paid such pay and allowances as may, by order, be specified by the Board of Governors, from time to time;
(4) When the Vice-Chancellor is unable to exercise his powers, perform his functions and discharge his duties owing to absence, illness or any other cause or when the office of Vice-Chancellor is vacant, the Rector shall be in- charge Vice-Chancellor. The in-charge Vice-Chancellor shall exercise the powers, perform the functions and discharge the duties of the Vice-Chancellor until, the Vice- Chancellor assumes the office, or as the case may be, a new Vice- Chancellor is appointed;
(5) It shall be competent for the Chancellor to accept the resignation of the Vice-Chancellor;
(6) When the post of the Vice-Chancellor falls permanently vacant, either by resignation or otherwise, the vacancy shall be filled by the Chancellor, on the advice of the Board of Governors, by appointing another person as the Vice-Chancellor and the Vice-Chancellor so appointed shall hold office for a full-term of three years.
15. (1) The Vice-Chancellor shall by virtue of his office be a member and Chairman of the Executive Council and of the Academic Council and shall preside at the convocation of the University in absence of the Chancellor.
(2) He shall be entitled to be present at the address at any stage, any meeting of any Authority of the University, but not to vote there at, unless he is a member of the authority concerned.
Powers and
duties of the
Vice-Chancellor.
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18 [Act No.13 of 2024]
(3) He shall have the power to convene meetings of the Executive Council and the Academic Council.
(4) It shall be his duty to see that the provisions of this Act, the Statutes, the Ordinances and Regulations are duly observed, and he may exercise all powers necessary for this purpose.
(5) He shall have power to interpret the provisions of this Act, the Statutes, the Ordinances and the Regulations. Any person or authority aggrieved may, within such time as may be prescribed by an Ordinance, appeal to the Board of Governors.
Provided that,
(a) if such interpretation was given at a meeting of the Executive Council, the appeal shall lie to the Chancellor direct.
(b) if such interpretation was given otherwise than at a meeting of the Executive Council, the appeal shall be forwarded to the Chancellor through the Executive Council.
(6) He shall give effect to the decision of the Authorities of the University taken in accordance with the powers conferred by or under this Act.
(7) He shall have such other powers as may be prescribed.
Rector.
16. (1) There shall be a Rector who shall be appointed by the Executive Council on the recommendations of the Vice- Chancellor in such manner and on such terms and conditions as may be prescribed by the Statutes from among the senior faculty in the University.
Rector.
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[Act No.13 of 2024] 19
(2) The Rector shall perform such duties and exercise such functions and powers as the Vice-Chancellor may specify and shall assist the Vice-Chancellor on academic and administrative matters.
(3) The term of the Rector shall be co-terminus with the term of Vice-Chancellor.
17. (1) The Registrar shall be a whole-time paid official of the University appointed by the Board of Governors for a term of three years or less and on such terms and conditions as may be prescribed by the Statutes, provided that he shall not continue in that office for more than six years.
(2) The Registrar shall act as the Secretary of the Executive Council and Academic Council. He/she shall exercise such powers and perform such duties as may be prescribed.
(3) The Executive Council may transfer the Registrar to a suitable position even before the completion of the term provided he/she is shown a position in the University with the same emoluments.
18. (1) The Finance Officer shall be a whole-time official of the University appointed by the Board of Governors either on deputation or by direct appointment, to be chosen from a list of three officers to be obtained from the Industries and Commerce Department, Government of Telangana on such terms and conditions as may be prescribed by the rules made by the Board of Governors in this behalf. He/ she shall be the employee of the Government and the salary, allowances, pension and other remuneration shall be paid in the first instance out of the Consolidated Fund of the State and later recovered from the University.
(2) The Finance Officer shall maintain the accounts of the University and also advise the University on all matters relating to income and expenditure.
Registrar.
Finance Officer.
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(3) The Finance Officer shall be present at the meetings of the Finance Committee and participate in the discussions but shall not be entitled to vote.
19. (1) The Controller of Examinations shall be a whole - time paid official of the University appointed by the Executive Council.
(2) The Controller of Examinations shall be the principal officer-in-charge of the conduct of examinations and tests of the university and declaration of their results and shall exercise such powers and perform such functions as may be prescribed.
20. The manner of appointment, emoluments, powers and duties of the other officers of the University shall be such as may be prescribed.
CHAPTER - IV
AUTHORITIES OF THE UNIVERSITY
21. The following shall be the Authorities of the University, namely:
(i) The Board of Governors;
(ii) The Executive Council;
(iii) The Academic Council;
(iv) Such other authorities as may be declared by the Statutes to be the authorities of the University.
22. (1) The Governing Body of the University shall consist of at least Fifteen (15) members including the following members namely:
(i) Chairperson of the Board; Controller of
Examinations.
Other officials.
Authorities.
Board of
Governors.
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[Act No.13 of 2024] 21
(ii) The Vice-Chancellor;
(iii) Two (02) Deans from the schools of the university, with each school selected on rotational basis for a two- year term;
(iv) The Secretary to Government in the Industries and Commerce or an officer in the Industries and Commerce Department nominated by the Government, not below the rank of Joint Secretary;
(v) The Secretary to Government in the Education Department or an officer in the Education Department nominated by the Government, not below the rank of Joint Secretary;
(vi) The Secretary to Government in the Finance and Planning (Finance Wing) Department or an officer in the Finance and Planning (Finance Wing) Department nominated by the Government, not below the rank of Joint Secretary;
(vii) Member representing the SC/ST Community, nominated by the Chancellor;
(viii) Seven (07) Members from different sectors of the Industry, representing sponsors of the Schools, programme implementing organisations, Public-Private Partnership entities and industry experts.
(2) The Registrar shall be the non-voting Ex-Officio Secretary to the meetings of the Board.
(3) (A) The Chairperson of the Board shall be an eminent person of standing in their field.
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22 [Act No.13 of 2024]
(B) The term of the Chairperson of the Board shall be three (03) years from the date of his/her appointment and shall be eligible for reappointment to that office for another one term of three years.
(C) For the first instance, the Chairperson of the Board shall be nominated by the Chancellor and for later ♦ instances, a Search-cum-Selection Committee shall be formed by the Board of Directors for nominating the Chairperson of the Board.
(4) (A) Save as otherwise provided in this section the term of nominated members of the governing body shall be three years from the date of nomination. Provided that each nominated member is eligible to hold the position for one additional term of three years.
(B) The term of Members elected from different sectors of the industry shall be two years from the date of appointment.
(C) An ex-officio member shall continue so long as he/she holds the office by virtue of which he/she is such a member.
(5) It shall be ensured by the Board of Governors that proper representation is given to women and socially disadvantaged classes from time to time.
(6) Nearly one third of the nominated members except the ex-officio member shall retire by rotation each year. In the first two instances, the Industries and Commerce Department, Government of Telangana shall decide the procedure to identify the members who will retire.
(7) A member may resign from his office by writing, addressed to the Chairperson, but he/she shall continue in office until his resignation has been accepted by the Chairperson.
27
[Act No.13 of 2024] 23
(8) The Board of Governors shall meet at least two times in a financial year with one meeting in each half.
(9) A minimum of one-half of the members shall form the quorum for a meeting of the Board of Governors.
23. (1) Subject to the provisions of this Act, the Board of Governors shall be responsible for the general policy making, superintendence, providing direction and shall have the power to frame, amend, modify or rescind the Statutes and the Ordinances governing the affairs of the University to achieve the objectives.
(2) Without prejudice to the provisions of sub-section (1), the Board of Governors shall have the following powers namely:
(a) to decide questions of policy relating to the University;
(b) to provide general superintendence and directions and to control functioning of the University by using all such powers as are provided by this Act or the Statutes, Ordinances, Regulations or rules made thereunder;
(c) to review the decisions of other authorities of the University in case they are not in conformity with the provisions of this Act or the Statutes, Ordinances, Regulations or rules made thereunder;
(d) to approve the budget and annual report of the University;
(e) to lay down the extensive policies to be followed by the University;
(f) such other powers as may be prescribed by the Statutes;
Powers and
duties of the
Board of
Governors.
28
24 [Act No.13 of 2024]
(g) to vest to the Executive Council or any other entity or official of the University such of its powers as it deems appropriate, along with appropriate governance mechanism.
24. (1) The Executive Council shall consist of the following persons, namely:
Class I - Ex-Officio Members:
(i) The Vice-Chancellor (The Chairperson);
(ii) The Rector;
(iii) The Secretary to Government in the Industries and Commerce or an officer in the Industries and Commerce Department nominated by the Government, not below the rank of Joint Secretary;
(iv) The Secretary to Government in the Education Department or an officer in the Education Department nominated by the Government, not below the rank of Joint Secretary;
(v) The Secretary to Government in the Finance and Planning (Finance Wing) Department or an officer in the Finance and Planning (Finance Wing) Department nominated by the Government, not below the rank of Joint Secretary.
Class II - Other Members:
(i) One (01) senior faculty of the University to be nominated by the Board of Governors.
(ii) Four (04) eminent persons representing industry, agriculture, trade, commerce, education, public life, legal profession, social work etc. to be nominated by the Board of Governors.
Executive
Council.
29
[Act No.13 of 2024] 25
(2) Every member of the Executive Council other than Ex-Officio Member shall hold office during the pleasure of the Board of Governors;
(3) The Executive Council shall meet at least once in three (03) months and may meet often if necessary;
(4) Upon a requisition in writing signed by not less than one third of the total number of members of the Executive Council, the Vice-Chancellor shall convene a meeting thereof on a date appointed by him which shall not be later than seven days from the date of receipt of requisition aforesaid;
(5) In the absence of the Vice-Chancellor from any meeting of the Executive Council, the members present at the meeting shall choose one among themselves to preside over the meeting;
(6) The quorum for a meeting of the Executive Council shall be one-third of Class I and Class II members or six persons whichever is less.
25. The Executive Council shall be the Executive Authority of the University and shall have the following powers namely:
(1) to direct the form, custody and use of the common seal of the University.
(2) to hold, control and administer the property and funds of the University.
(3) to enter into, vary, carry out and cancel contracts on behalf of the University in the exercise of performance of the powers and duties assigned to it by this Act and the Statutes.
Powers and
duties of the
Executive
Council.
30
26 [Act No.13 of 2024]
(4) to accept on behalf of the University, endowments, bequests, donations and other transfers of property made to it and to administer all funds placed at the disposal of the University for specific purposes.
(5) Subject to such statutes as may be prescribed in this behalf:
(a) to appoint the teaching and non-teaching staff of the University, except core faculty, and to appoint the core faculty of the University on the recommendations of the Selection Committee constituted for the purpose:
Provided that the Executive Council may invite any person of high academic distinction and professional attainments to accept a post of Core Faculty in the University and appoint him to that post:
Provided further that if the Executive Council rejects the selections made by the Selection Committee, the matter shall be referred to the Board of Governors whose decision thereon shall be final.
(b) to fix emoluments of the faculties of the University and define their duties and conditions of service;
(c) to suspend, remove or dismiss faculties of the University subject to such Ordinances as may be made in this behalf;
(d) to appoint, dismiss, remove or suspend any member of the non-teaching staff of the University;
(e) to fix the emoluments of the employees of the University and define their duties and the conditions of their service;
31
[Act No.13 of 2024] 27
(f) to award fellow ships, travelling fellowships, scholarships, exhibitions, bursaries, studentships, medals and prizes in accordance with such rules as may be made in this behalf;
(g) to appoint examiners in consultation with the Board of studies or academic council and to fix their fees;
(h) to conduct University Examinations and to approve and publish the results thereof;
(i) to prescribe the fees to be charged for admission to the examinations, degrees, diplomas, certificates and oriental titles of the University;
(j) to decide on various revenue sharing models and course implementation mechanisms with industry and industry bodies for different sectors;
(k) to charge and collect such tuition and other fees for admission to courses of study in the colleges and institutions of the University;
(l) to manage and control all colleges, hostels, libraries, laboratories, museums and the like, instituted and maintained by the University;
(m) to establish, manage and control a Department of Publications, a University Press, an employment Bureau, Students' Unions, University Extension Boards, University Athletic Clubs and other similar associations;
(n) to establish various Satellite campuses in the University campus and in the different regional centers across different districts of the State and to affiliate existing Centers where feasible;
32
28 [Act No.13 of 2024]
(o) to establish schools in the University and allow them to establish academic programmes under conditions prescribed by the Academic Council and to suspend or withdraw such school or programme after consultation with the Academic Council;
(p) to direct the inspection of Satellite campuses and Schools of the University;
(q) to call for reports and returns and other information from Satellite campuses and Schools of the University;
(r) to supervise and control the residence and discipline of the students of the University and make arrangements for promoting their health and wellbeing;
(s) to recommend to the Chancellor on the motion of the Vice-Chancellor the conferment of honorary degrees and other academic distinctions;
(t) to make, amend or repeal Regulations, Statutes and Ordinance;
(u) to delegate any of its powers to the Vice-Chancellor or to a committee from among its own members or to any employee of the University;
(v) to regulate and determine all matters concerning the administration of the University in accordance with the Statutes, the Ordinances and the Regulations and to exercise such other powers or duties as may be conferred or imposed by this Act;
(w) to create posts of faculty required by the University and to determine terms for contractual appointment;
(x) to establish, equip and maintain the University laboratories and libraries;
33
[Act No.13 of 2024] 29
(y) to confer degrees and other academic distinctions on persons, who have pursued approved courses of study in the University, unless exempted there from in the manner prescribed by the Regulations and shall have passed the prescribed examination of the University or shall have carried on research under conditions prescribed;
(z) to confer honorary degrees or distinctions on approved persons in the manner prescribed; (za) to provide for allowances, travelling allowances, scholarships, exhibitions, bursaries, studentships, medals and prizes;
(zb) to prescribe the fees to be charged for programmes offered by the University;
(zc) to prepare the Annual Reports and Annual Accounts and the Financial Estimates of the University for submission to the Board of Governors;
(zd) To exercise all powers of the University not otherwise provided for, and all powers requisite to give effect to the provisions of the Act.
26. (1) The Executive Council shall prepare during each financial year the Annual Accounts of the University of the preceding financial year and submit them to the Industries and Commerce Department, Government of Telangana, for ratification, as the Department may direct before the end of the financial year.
(2) The accounts so audited shall be published in the Telangana Gazette and copies thereof together with copies of audit report shall be submitted to the Board of Governors not later than two years from the end of the financial year to which the accounts relate and also to the Government. Annual
Accounts.
34
30 [Act No.13 of 2024]
27. (1) The Executive Council shall prepare before such date as may be prescribed by the Statutes, the financial estimates for the ensuing financial year along with annual accounts whether audited or not of the preceding financial year and submit the same to the Board of Governors.
(2) These estimates shall be considered by the Board of Governors at its annual meeting and the resolutions of the Board of Governors thereon shall be submitted to the State Government for information.
28. (1) The Executive Council shall prepare an annual report of the University and send it to the Academic Senate on or before such date as may be prescribed by the Statutes.
(2) The report shall, be considered by the Board of Governors at its next annual meeting. A copy of the report with a copy of the resolution thereon, if any, of the Board of Governors shall be submitted to the State Government for information.
29. The Executive Council may for reasons to be recorded in writing incur any expenditure for which no provision has been made in the budget or which is in excess of the amount provided in the budget, but report of expenditure incurred shall be made to the Board of * Governors at its next meeting for approval.
30. (1) The Academic Council shall consist of the Vice- Chancellor, the Rector, the Registrar and such other members as may be specified by the Statutes.
(2) The Vice-Chancellor shall be the Chairperson of the Academic Council.
(3) The Academic Council shall be the principal academic body of the University and shall, subject to the provisions of this Act, the Statutes, the Ordinances, the Regulations and the rules made thereunder, co-ordinate and Financial
Estimates.
Power to incur
unforeseen
expenditure.
Annual Report.
Academic
Council.
35
[Act No.13 of 2024] 31 exercise general supervision over the academic policies of the University.
(4) The quorum for meetings of the Academic Council shall be such as may be specified by the Statutes.
31. The constitution, powers and functions of the other authorities which may be declared by the Statutes to be the authorities of the University, shall be such as may be prescribed.
CHAPTER - V
SCHOOLS, SATELLITE CAMPUSES AND THE
FACULTIES
32. (1) The University will have multiple schools, with each school dedicated to an industry or service sector;
(2) Each School of the University shall be headed by a Dean;
(3) Each School shall have a Board of Management, comprising of the Dean, Patrons and Industry Experts;
(4) Each School shall have an independent School Endowment Fund.
33. (1) There shall be a Dean for every School of the University who shall be a core faculty of the University, appointed by the Executive Council on the recommendations of the Vice-Chancellor in such manner and on such terms and conditions as may be prescribed by the Statutes;
(2) The Dean shall perform such duties and exercise such functions and powers as the Vice-Chancellor may specify and shall assist the Vice-Chancellor on academic and administrative matters, relating to the concerned School; Dean.
Other
Authorities.
Schools of the
University.
36
32 [Act No.13 of 2024]
(3) The term of the Dean shall be co-terminus with the term of Vice-Chancellor.
34. (1) The University shall set-up Satellite Campuses across the state, catering to area specified for each Satellite Campus;
(2) Each Satellite campus shall be governed by a Center Head, who shall be assisted by an Assistant Director and an Administrative Officer;
(3) The overall manager of all the Satellite Campuses of the University shall be the Registrar.
35. (1) The University shall have such faculties as may be prescribed by statutes;
(2) The teaching faculty will include,
(i) Core Faculty who will be whole-time salaried teachers of the university;
(ii) Short-term Contract Faculty, Professors of Practice, Adjunct Faculty and/or Scholars of Residence, with a tenure of 3-5 years to be decided in consultation with the Vice-Chancellor and Executive Council;
(iii) Visiting Faculty.
(3) Each faculty shall comprise such Schools of teaching as prescribed by Statutes.
36. (1) There shall be constituted a selection committee in regard to the appointment of Core Faculty, which shall consist of the following namely,
(i) The Vice-Chancellor, three (03) experts from outside the University to be nominated by the Vice- Chancellor from out of panel prepared every year by the Constitution of
Selection
Committee.
Satellite
Campuses.
The Faculties.
37
[Act No.13 of 2024] 33 Academic Council and approved by the Executive Council of whom at least two (02) shall be present in the Selection Committee;
(ii) Dean of the School concerned:
Provided than no person shall participate in the meetings of the selection committee for any appointment if he/she or his/her relative is candidate for the appointment:
Provided further that no faculty holding a post lower in rank than the one to which appointment is to be made, shall be a member of the Selection Committee.
(2) The Registrar shall be the Member Secretary of the Selection Committee.
(3) Provision shall be made in the Statutes in respect of such matters as may be considered necessary and not provided for in sub-sections (1) and (2) in order to ensure fair selections.
CHAPTER - VI
UNIVERSITY FUNDS
37. The University shall have a general fund to which shall be credited:
(i) its income including the fees and endowments;
(ii) contribution or grants which may be made by the Government on such conditions as they may impose; and
(iii) other contributions or grants.
38. The University and its Schools can generate income from any other commercial activity utilizing its infrastructure, resources and eco-system, as the Board of Governors may General Fund.
Other Sources of
Income.
38
34 [Act No.13 of 2024] determine as appropriate, for self-sufficiency, sustainability and future development of the University.
39. The University shall have such other funds and maintain such accounts as the Executive Council may determine on the recommendation of the Finance Committee. Where the operation of schools is in a revenue sharing mode or any other PPP mode, the account shall be maintained in accordance with the established practices of the particular mode of implementation.
40. (1) There shall be constituted a Finance Committee which shall be a sub-Committee of the Executive Council with the following as members, namely:-
(a) Vice-chancellor (Chairperson);
(b) Two (02) members of the Executive Council nominated by it;
(c) One (01) member of the Executive Council to represent Banking or Accounting.
(2) The Finance Officer shall be the Secretary of the Finance Committee.
41. The Finance Committee shall have the following duties and powers, namely:
(1) to examine the annual accounts of the University and to advise the Executive Council thereon.
(2) to examine the annual budget estimates and advice the Executive Council thereon.
(3) to review the financial position of the University from time to time.
Constitution of
other funds.
Finance
Committee.
Duties and
powers of the
Finance
Committee.
39
[Act No.13 of 2024] 35
(4) to make recommendations to the Executive Council on all matters relating to the finances of the University.
(5) to make recommendation to the Executive Council on all proposals involving expenditure for which no provision has been made in the budget, or which involve expenditure in excess of the amount provided in the Budget.
42. The University may accept funds from the Government of India, the State Government, Government promoted Institutions and Autonomous Bodies, the University Grants Commission, and borrow money from a Bank, or a Corporation, for the purposes of the University.
43. The University would function in a public-private partnership mode with significant financial contribution from industry and also implement courses on an end-to-end basis by either industry or industry-led bodies. Appropriate revenue sharing models would be developed as per established practices. Grants, loans and any purpose- linked funding would be accepted by the University. Financial assistance as part of institutional tie ups, multilateral assistance and from national & international donors would be accepted by the University.
44. (1) The Government may, at any time, after the commencement of this Act, transfer to the University the control and management of and of their institutions or and assets on such terms and conditions as may be deemed proper.
(2) The courses and curricular shall be those prescribed. CHAPTER - VII
TEACHING AND ADMISSION OF STUDENTS
45. (1) The University shall offer Degrees, Diplomas, Certificate Courses and Custom-made Courses, tailored to needs of the industry and community;
Borrowing of
Money.
Leveraging
Funding.
Transfer of the
Government
Institutions and
assets to the
University.
Courses.
40
36 [Act No.13 of 2024]
(2) Each course shall be offered through a school of the university or shall be multi-disciplinary from multiple schools;
(3) The academic structure of the university shall be in such a manner, the students obtain greater hands-on experience that is aligned with the needs of the industry.
46. Admissions to different courses of the University shall Courses as per procedures defined by the Academic Council, from time to time, in the Admission Prospectus of the University.
47. The University shall recognize every degree conferred or diploma or certificates granted by any University in the state as equivalent to the corresponding degree or diploma or certificates conferred by the University.
48. The University shall, on decision of the Board of Governors, allow affiliation of other Colleges, Skill Training Centers, Institutes or Centers of Excellence, offer & certify courses through them.
CHAPTER - VIII
STATUTES, ORDINANCES AND REGULATIONS
49. Subject to the provisions of this Act, the Executive Council shall have the power to make Statutes for all or any of the following matters, namely:-
(i) the constitution, powers and duties of the Authorities of the University;
(ii) the powers, duties and conditions of service of the officers of the University and other positions mentioned in the act, other than the Chancellor and the Vice- Chancellor;
(iii) the methods of nomination to the Authorities of the University and save as otherwise provided, the procedure at Admission to
University
Courses.
Recognition of
Degrees and
Diplomas.
Affiliation with
the University.
Statutes.
41
[Act No.13 of 2024] 37 meetings of such authorities including the quorum for the transaction of business by them;
(iv) the holding of convocations to confer degrees/ diplomas/certificates;
(v) the institution of pension, insurance or provident fund for the benefit of the officers, teachers and other employees of the University;
(vi) the maintenance of a register of Registered Graduates;
(vii) the institution and maintenance of University and constituent schools, satellite campuses, libraries, laboratories and hostels;
(viii) the administration of endowments and the institution and conditions of award of fellowships, travelling fellowships, scholarships, studentships, bursaries, exhibitions, medals and prizes; and
(ix) all matters which by this Act may be prescribed by Statutes.
50. (1) Every Statute passed by the Executive Council shall be submitted to the Board of Governors who may give or withhold their assent there to or refer it back to the Board of Governors for reconsideration;
(2) No Statute passed by the Executive Council shall be valid or shall come into force until assented to by the Board of Governors.
51. The Executive Council shall have the power to make Ordinances subject to the provisions of this Act and the Statutes and such Ordinances may provide for all or any of the following matters, namely:-
Statutes how
made.
Ordinances.
42
38 [Act No.13 of 2024]
(i) the levy of fee in the University and its constituent schools;
(ii) the fees to be charged for admission to the examinations, degrees and diplomas of the University;
(iii) the conditions of residence students of the University and the levy of fees for residence in hostels maintained by the University;
(iv) the conditions of recognition of hostels not maintained by the University;
(v) the number, qualification and emoluments of faculty of the University;
(vi) the fees to be charged for courses of study given by the teachers of the University for tutorial and supplementary instruction provided by the University, and for services rendered by the University offices;
(vii) the mode of appointment and duties of examiners;
(viii) the conduct of examinations;
(ix) the constitution and determination of the functions of the Board of Studies;
(x) the discipline, health and welfare of students of the University;
(xi) the constitution, powers and duties of University Extension Boards; and
(xii) all matters which by this Act or by the Statues may be provided for by the Ordinances.
43
[Act No.13 of 2024] 39
52. (1) In making Ordinances, the Executive Council shall Ordinances consult the Controller of Examinations and the Academic Council when such Ordinances affect the appointment and duties of examiners or the conditions of residence of students.
(2) All Ordinances made by the Executive Council shall take effect from such date as may direct, but every Ordinance so made shall be submitted as soon as may be, after it is made, to the Board of Governors.
53. (1) The Academic Council shall have the power to Regulations, make Regulations subject to the provisions of this Act, and such Regulations may provide for all or any of the following matters, namely:
(i) the encouragement of co-operation and reciprocity among schools;
(ii) the admission of students to the University or prescribing the examinations to be recognised as equivalent to University examinations;
(iii) the University courses and examinations and the conditions on which students shall be admitted to examinations for the degrees, diplomas, certificates and titles of the University;
(iv) the grant of exemptions.
(2) All Regulations shall have effect from such date as the Academic Council may direct.
CHAPTER - IX
MISCELLANEOUS
54. (1) If any difficulty arises as to the constitution or reconstitution or appointment of any Authority or officer of the University or otherwise in first giving effect to the Ordinances how
made.
Power to remove
difficulties.
Regulations.
44
40 [Act No.13 of 2024] provisions of this Act, or at the time of establishing a new University, the Board of Governors, as occasion may require, may, do anything which appears to them necessary for the purpose of removing the difficulty.
(2) All orders made under sub-section (1) shall, as soon as may be after they are made, be placed on the table of Legislature of the State and shall be subject to such modification by way of amendments or repeal as the Legislature may make either in the same session or in the next session.
Provided that no such order shall be made after the expiry of the period of two years from the commencement of this Act.
55. (1) The Government may, by notification in the Telangana Gazette, make rules to carry out the purposes of this Act.
(2) Every rule made under this Act shall, immediately after it is made, be laid before the Legislature of the State, if it is in session and if it is not in session, in the session immediately following for a total period of fourteen days which may comprise in one session or in two successive sessions and if, before the expiration of the session in which it is so laid or the session immediately following, the Legislature of the State agrees in making any modification in the rule or in the annulment of the rule, the rule shall, from the date on which the modification or annulment is notified, have effect only in such modified form or shall stand annulled as the case may be, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule. * * *
Power of
Government to
make rules.
45