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State of Kerala - Act

THE THUNCHATH EZHUTHACHAN MALAYALAM UNIVERSITY ACT, 2013

KERALA
India

THE THUNCHATH EZHUTHACHAN MALAYALAM UNIVERSITY ACT, 2013

Act 24 of 2013

Published in Kerala Gazette on 26 April 2013
Commenced on 26 April 2013
[This is the version of this document as it was from 26 April 2013 to 6 December 2019.]

ACT No. 24 OF 2013THETHUNCHATHEZHUTHACHANMALAYALAMUNIVERSITYACT, 2013ANACT to establish and incorporate a University for the promotion of study and research of Malayalam language and literature and Kerala culture.Preamble:-WHEREAS, it is expedient to establish and incorporate a University for the promotion of study and research of Malayalam language and literature and Kerala culture; BE it enacted in the Sixty-fourthYear of the Republic of India as follows:-

Chapter I

PRELIMINARYBODY

1. Short title and commencement.- (1) This Act may be called the Thunchath

Ezhuthachan Malayalam University Act, 2013.

(2)It shall be deemed to have come into force on the 1st day of November, 2012.

2. Definitions-In this Act, unless the context otherwise requires,-

(a)“Academic Council” means theAcademic Council of the University constitutedunder section 16;(b)“Authority” means any authority of the University specified in section 8;(c)“ Board of Studies” means Board of studies of the University;(d)“Chancellor” means the Chancellor of the University;(e)“Dean” means the Dean of a Faculty of the University;(f)“Executive Committee” means the Executive Committee of the University;(g)“Faculty” means the Faculty of the University;(h)“ FacultyAdvisory Committee” meansAdvisory Committee for eachFaculty;(i)“General Council” means the General Council of the University;(j)“ Government” means the Government of Kerala;(k)“ Officer” means an officer of the University specified under Chapter V ofthis Act or any other person designated as an officer by the Statutes;

(1)“prescribed” means prescribed by Statutes, Ordinances and Regulations madeunder this Act;

(m)“Pro-Chancellor” means the Pro-Chancellor of the University;

(n)“Pro-Vice-Chancellor” means the Pro-Vice-Chancellor of the University;

(o)“Registrar” means the Registrar of the University;

(p)“Research Council” means the Research Council of the University;

(q)“School” means a School in the University established under this Act;

(r)“State” means the State of Kerala;

(s)“Statutes”, “Ordinance”, “Regulations” means respectively the Statutes,

Ordinances and Regulations of the University made under this Act;

(t)“Student “ means a person enrolled in the University for taking a course for

a degree, diploma or other academic distinction duly instituted;

(u)“Teacher” means a person appointed or recognized by the University for the

purpose of imparting instructions or conducting and guiding research or any other projector programme, and includes any other person who may be declared by Statutes to be ateacher;

(v)“University” means the Thunchath Ezhuthachan Malayalam University

established and incorporated under section 3 of this Act;

(w)“Vice-Chancellor” means the Vice-Chancellor of the University.

Chapter II
THEUNIVERSITY

3. University.-(1)There shall be established a University by the name ‘TheThunchath

Ezhuthachan Malayalam University’, which shall consist of a Chancellor, Pro-Chancellor,a Vice-Chancellor, a General Council, an Executive Committee, an Academic Council, aResearch Council, Faculty Advisory Committees, Boards of Studies and other authoritiesand officers as provided in this Act.

(2)The University shall be a body corporate having perpetual succession and acommon seal and shall sue and be sued by the said name.

(3)The University shall be competent to acquire and hold properties bothmovable and immovable, to lease, sell or otherwise transfer any movable or immovableproperty which may have vested in or have been acquired by it for the purpose of theUniversity, and to receive grants or loans from the State or Central Governments or fromany legally constituted body corporate, organizations or funds or individuals and to contractand to under take all other things necessary for the purpose of this Act.

(4)In all suits and other legal proceedings by or against the University, the pleadingsshall be signed verified by the Registrar and all the processes in such suits and proceedings shallbe issued to and served on the Registrar.

(5)The headquarters of the University shall be at Tirur in Malappuram District.

4. Territorial Limits.-(1)The territorial limits of the University shall extend to the whole

of India.

(2)The University may establish Centres under one School or several Schools orfaculties, take up research projects or other academic programmes for a limited period outsideKerala or outside India as may be required for pursuing its objectives.

(3)All Schools, research, projects, along with the other institutions coming underthe jurisdiction and authority of the University shall form constituent units of the Universityunder the full management and control of the officers and Authorities of the University andno college or any other institution shall be recognized as an affiliated unit.

5. Objects of the University.-The following shall be the objects of the University, namely:-

(a)to formulate and implement various programmes in such way as to make proud

about mother tongue and to encourage studies among malayalies;

(b)imparting education at the postgraduate level ondifferentareasofMalayalam

literature, science, humanities, social science and technology through Malayalam medium,Malayalam language and linguistics, comparative literature, Malayalam criticism, antique,ancient record, evolution of South Indian language scripts, history of scripts, tribal languagestudy, regional language study, the study in the categories of Poem, Short Story, Novel, StudyofKeralaRenaissanceHistory,Science,ScienceandTechnologyandSocialSciences,Epigraphy,Archaeology and Museology, and Translation into and from Malayalam;

(c)imparting education on the various manifestations of Kerala’s culture

particularly in the areas of folklore and written and unwritten cultural heritage, performingarts, traditional architecture, folk tales, classical and contemporary music, theatre, art ofengraving, study of folklore and martial arts;

(d)offering courses of study on Kerala’s heritage, traditional knowledge systems,

cultural anthropology and media studies with modern technical knowledge;

(e)undertaking research programmes of specific area within the overall context

of Kerala’s culture, heritage, language and literature, for making Malayalam script moreadaptable to computer technology and to equip Malayalam to express advanced knowledgein science and technology;

(f)to publish in Malayalam the literary composition regarding the culture, heritage

and language of Kerala;

(g)taking up projects for collection, documentation, preservation and

inventorisation of cultural expressions of Kerala including valuable manuscripts, usingmodern technology.

6. Administration to the University.- (1) Subject to the provisions of this Act and the

Statutes, admission to various courses of the University shall be open to all persons who areeligible to study, as decided by the Academic Council of the University:Provided that nothing in this section shall be deemed to require the University toadmit to any course of study any person who does not meet the prescribed academicqualifications for admission or to retain on the rolls of the University any person whoseacademic records are below the minimum standards required for the award of a degree ordiploma or certificate or whose personal conduct is prejudicial to the rights and privileges ofother students and staff of University or to admit to any course of study larger number ofstudents other than determined by the Academic Council.

(2)Subject to the provisions of sub-section (1), seats shall be reserved for thereservation categories in accordance with the reservation policy existing in the State, fromtime to time.

(3)Nothing contained in sub-section (1) and (2) shall apply to the persons fromother countries who came to study and to conduct research regarding the heritage or Malayalamlanguage in compliance with the conditions of Government of India.

7. Powers and functions of the University.- The University shall have the following

powers and functions, namely:-

(i)to provide instruction in Malayalam language, literature, translation,

comparative literature, folk, classical, ritualistic arts of Kerala and tribal culture, Kerala’straditional knowledge systems, folk tales, folklore studies, martial art studies, cultural studies,media studies with modern technical knowledge and allied branches as the University maydeem fit;

(ii)to take up research in the areas of Malayalam language and linguistics,

Malayalam literature, Malayalam diction comparative literature, other forms of culturalexpressions particular to Kerala, contemporary cultural issues;

(iii)to do necessary activities to protect and popularize the correct pronunciation

of words and purity of Malayalam language;

(iv)to take steps to protect the dialectal difference of Malayalam language which

was used and being used in various regions of Kerala and to make the subject related to thesame as part of the curriculum;

(v)to undertake research for making Malayalam script compatible with computer

technology and to enrich Malayalam language for expressing new ideas in science andtechnology;

(vi)to institute degrees, diplomas, post graduate degrees and research degrees

and other academic distinctions; to give provide opportunity to conduct graduate and postgraduate degree courses in modern subjects on science and technology, social science,humanities and vocational subjects in Malayalam medium and to provide opportunity tosubmit research thesis including Ph.D. in any subjects written in Malayalam and to conferdegrees by evaluating them;

(vii)to institute courses of study and hold examinations and award degrees,

diplomas and other academic distinctions on persons who have successfully completed thecourse of study in all respects;

(viii)to confer honorary degrees and other distinctions as may be prescribed;

(ix)to co-operate with other Universities and other institutions within the State,

within the country or any other country for the furtherance of the objects of the University;

(x)to establish Schools of study in areas such as Malayalam language studies,

Malayalam literature, comparative literature, translation, performing arts, inscription artsand vasthu vidya, cultural studies, media studies with modern technical knowledge,Malayalam film studies, traditional knowledge systems, philosophy etc. and in any otherareas of interest and concern to the University under the established Faculties;

(xi)to publish books, which can promote the language, culture and history of

language in Kerala;

(xii)to arrange study and research activities necessary for making available

resourceful books in Malayalam at graduate and postgraduate levels;

(xiii)to establish and maintain a University library relevant to the course of

study and research of the University;

(xiv)to establish and maintain a cultural museum;

(xv)to create posts for teaching and research and other academic activities with

the prior approval of the Government and to appoint persons with prescribed qualification tosuch posts;

(xvi)to create administrative posts as approved by the Government and to appoint

persons with prescribed qualifications to such posts;

(xvii)to institute and award fellowships, scholarships and prizes in accordance

with the Statutes;

(xviii)to institute Chairs in the name of past eminent personalities who had

made great contributions to Malayalam language, literature and art;

(xix)to institute Endowments for conducting specialized lectures, studies and

projects;

(xx)to appoint Emeritus Professors as may be prescribed and to invite reputed

writers and artists within the country and outside India, without reference to their academicqualifications, as Writer/Artist/Scholar in residence;

(xxi)tofix,demand and receive such feesand other charges as maybeprescribed;

(xxii)to provide and maintain residential accommodation to the students, staff,

teachers and officers of the University;

(xxiii)to supervise and control the conduct and discipline of the students of the

University and to take the required steps to facilitate their health and welfare, and;

(xxiv)to do all such acts, whether in connection to the powers and functions

mentioned above or not, as may be necessary, for achieving the aims and objectives of theUniversity.

Chapter III
AUTHORITIES OF THE UNIVERSITY

8. Authorities of the University.- The following shall be the Authorities of the

University:-

(i)The General Council;

(ii)The Executive Committee;

(iii)The Academic Council;

(iv)The Research Council;

(v)The Faculty Advisory Committees;

(vi)The Faculties;

(vii)The Boards of Studies;

(viii)such other institutions, as may be specified by the Statutes to beAuthorities

of University.

9. The General Council.- The General Council shall consist of the following members,

namely:-

(a)Ex-Officio members

(i)The Chancellor;

(ii)The Pro-Chancellor;

(iii)The Vice-Chancellor;

(iv)The Pro-Vice-Chancellor;

(v)Secretary to Government in charge of the Higher Education Department;

(vi)Secretary to Government in charge of the Finance Department;

(vii)Secretary to Government in charge of the Cultural Affairs Department;

(viii)Member of Parliament, representing the area where the University Head

quarters is situated;

(ix)Member of the Legislative Assembly, representing the area where the

University Headquarters is situated;

(x)ViceChancellor,KeralaKalamandalam;

(xi)President, Kerala SahithyaAcademy;

(xii)Chairman, Kerala Sangeeta NatakaAcademy;

(xiii)Chairman, Kerala Lalitha KalaAcademy;

(xiv)Chairman, Kerala FolkloreAcademy;

(xv)Director, Bhasha Institute;

(xvi)Director, Malayalam Mission;

(xvii)Director, Centre For Kerala Heritage Studies;

(xviii)Director, Vastu Vidya Gurukulam;

(xix)Chairman of the Advisory Committee, Faculty of Language Studies;

(xx)Chairman of the Advisory Committee, Faculty of Literature;

(xxi)Chairman of the Advisory Committee, Faculty of Arts;

(xxii)Chairman of the Advisory Committee, Faculty of Heritage Studies;

(xxiii)Chairman of theAdvisory Committee, Faculty of Traditional

KnowledgeSystems;

(xxiv)Dean, Faculty of Language Studies;

(xxv)Dean, Faculty of Literature;

(xxvi)Dean, Faculty of Arts;

(xxvii)Dean, Faculty of Heritage Studies;

(xxviii)Dean, Faculty ofTraditional Knowledge Systems;

(xxix)Chairman, ChalachithraAcademy;

(xxx)Vice Chairmen of Research Councils;

(b)Nominated members

(i)One member each nominated by the Government from Kerala Kala Mandalam,

Kerala SahithyaAcademy, Kerala Sangeetha NadakaAcademy, Kerala Lalitha KalaAcademy,KeralaFolkloreAcademy,MalayalamMission,CentreforKeralaHeritageStudies,VasthuvidyaGurukulam of which atleast one shall be a women and one shall be from Scheduled Caste or SCHEDULEd Tribe;

(ii)Two Public men having interest in literary and cultural activities to be nominated by the Government.

(iii)One person representing the printing media and one person representing the audio visual media, to be nominated by the Government.

(c)Elected Members

(i)Two persons elected by the students from among themselves;

(ii)Two Persons elected by the Research Scholars from among themselves;

(iii)Two persons elected by the Directors of the Schools of the University from among themselves;

(iv)Two teachers elected by the full time teachers of the University from among

themselves;

(v)Two persons elected by the non-teaching staff of the University from among

themselves;

10. Tenure of the General Council.-(1) The tenure of the General Council shall be three

years.

(2)Every member of the General Council other than an ex-officio member shall,subject to the provisions of this Act and the Statutes, hold office until reconstitution of theGeneral Council:provided that no member nominated or elected in his capacity as a member of aparticular body or as the holder of a particular office shall serve as a member of the GeneralCouncil once he ceases to hold that office, except for a period of thirty days thereafter.

(3)When a person ceases to be a member of the General Council, he shall ceaseto be a member of any of the authorities of the University of which he may happen to be amember by virtue of the membership in the General Council.

11. Powers and Functions of the General Council.-(1) The General Council shall be

the supreme authority of the University and shall have the power to review the action of theExecutive Committee and the Academic Council if any action of these Authorities has notbeen in accordance with the provisions of this Act, Statutes, Ordinance or Regulations:Provided that if any question arises as to whether the Executive Committee orthe Academic Council has acted in accordance with the powers vested in them or not, thequestion shall be referred to the Chancellor and his decision shall be final.

(2)Same as otherwise expressly provided in this Act, the General Council shall have thefollowing powers, namely:-

(a)to lay down the broad approach and policies for achieving the objects of the

University and to guide the University to achieve high intellectual and academic standardsin its programmes of study and research;

(b)to decide what diplomas, degrees, post graduate degrees, research and other

academic distinctions shall be granted by the University;

(c)to make, amend or repeal Statutes either on its own motion or on the motion

of the Executive Committee;

(d)to cancel, amend any order passed by the Executive Committee or any

Regulation passed by the Academic Council;

(e)to institute fellowships, Scholarships, medals, prizes and other instruments

for recognizing and encouraging academic excellence in accordance with the provisionsof this Act, Statutes, Ordinances and Regulations;

(f)to institute the positions of Professors, Readers and Assistant Professors and

such other teaching or research posts as the General Council may deem necessary;

(g)to establish positions ofVisitors, Emeritus Professor,Visiting Professor, Writer

in Residence,Artist in Residence, Scholar in Residence, Gurus from time to time as deemednecessary;

(h)to prescribe the terms and conditions of service of the employees of the

University;

(i)to regulate emoluments and prescribe the duties and conditions of service of

teachers;

(j)to review and take such action as it may deem fit on the annual report and

annual accounts of the University which shall be placed before the General Council by theExecutive Committee in the meeting during the first quarter of the succeeding financialyear;

(k)to approve with or without modification the annual budget of the University

for the next financial year which shall be presented before the General Council in themeeting to be convened in the last quarter of the current financial year;

(l)to cancel or withdraw any degree, diploma or title or any other distinction

granted to any person for specific reasons to be recorded;

(m)to make Statutes regulating the method of election to the Authorities of the

University, the procedure at the meetings of the General Council, the Executive Committeeand otherAuthorities of the University and the quorum of the members required for transactionof business in any of the Authorities of the University;

(n)to co-operate and collaborate with other Universities and Institutions within

India or anywhere in the world in accordance with the relevant laws and procedures, providedsuch collaboration is explicitly for furthering the academic and intellectual interests of theUniversity;

(o)to exercise such other powers and perform such other functions as may be

assigned to it by this Act and the Statutes.

12. Meetings of the General Council.- (1) The General Council shall meet at least

once in four months on the dates to be fixed by the Vice Chancellor and the annual reportand accounts of the preceding year shall be placed in the first meeting in a financial year andthe budget for the coming year shall be placed for approval in the last meeting in financialyear.

(2)One third of the total members shall be the quorum of the meeting of theGeneral Council:Provided that such quorum shall not be required for convocation or a meeting convenedto confer degrees, titles or other distinctions.

(3)The Vice-Chancellor may, at any time he thinks fit, convene a special meetingof the general council, for a specific purpose. Upon a requisition signed by at least tenmembers of the General Council convene a special meeting of the General Council for aspecific purpose and no subject other than the purpose for which the special meeting hasbeen convened shall be considered in the meeting.

(4)In the absence of the Chancellor and the Pro-Chancellor, the Vice-Chancellorshall chair the meetings of the General Council.

13. The Executive Committee.- The Executive Committee shall be the chief executive body

of the University and shall consist of the following members, namely:-

(a)Ex-officio members

(i)The Vice Chancellor;

(ii)The Pro-Vice-Chancellor;

(iii)Secretary to Government in charge of the Higher Education Department;

(iv)Secretary to Government in charge of the Finance Department;

(v)Secretary to Government in charge of the Cultural Affairs Department:

(vi)Two Chairmen of the Faculty Advisory Committee to be nominated by

the Vice-Chancellor for a period of one year;

(vii)One Vice-Chairman of the Research Council to be nominated by the Vice-

Chancellor for a period of oneYear;

(b)Elected members

(i)One member elected by the elected members of the General Council from

among the Directors of Schools in the General Council;

(ii)One member elected by the elected members of the General Council from

among the teachers in the General Council;

(iii)One member elected by the elected members of the General Council from

among the students in the General Council;

(c)Nominated members

Three eminent writers, artists and scholars who are members in the General Councilnominated by the Chancellor.

14. Term of office of the Executive Committee.-(1) An elected member of the Executive

Committee shall hold office for one year from the date from which he is elected.

(2)A member nominated to the Executive Committee by the Vice-ChancellorShall hold office for one year from the date of nomination.

(3)A member nominated to the Executive Committee by the Chancellor shallhold office for one year from the date of nomination.

(4)The term of the Executive Committee shall be co-terminus with the term ofthe General Council.

(5)No person other than the Ex-officio members shall be eligible to hold theoffice as member of the Executive Committee for more than two terms in succession.

(6)The Quorum of the meeting of the Executive Committee shall be nine members.

15. Powers of the Executive Committee.-(1) Subject to the provisions of this Act and the

Statutes, the executive powers of the University including the general superintendence andcontrol over the institutions and activities of the University shall be vested in the ExecutiveCommittee.

(2)Subject to the provisions of thisAct and Statutes, Ordinances and Regulationsthe Executive Committee shall have the following powers, namely:-

(a)to take decisions on any administrative and academic matter within the

provisions of this Act, Statutes, Ordinances and Regulations;

(b)to hold, control and administer the properties and funds of the University;

(c)to make Ordinance and to amend or repeal the same;

(d)to direct the form, custody and use of the common seal of the University;

(e)to arrange for and direct the inspection of any institution or programme or

project under the University;

(f)to establish, maintain and manage schools and research projects and other

institutions and activities required for achieving the objects of the University;

(g)to appoint teachers and other employees of the University and prescribe their

duties;

(h)to create academic, administrative, specialised and managerial posts and

engage people on a permanent basis or for a specified period;

(i)to order inquiry into any irregularity brought to its notice and to suspend,

discharge, dismiss or take disciplinary action against the teachers and staff of the Universityafter giving them reasonable opportunity to defend themselves;

(j)to award fellowships, scholarships and other incentives and recognition to

students and research scholars;

(k)to supervise and ensure proper accommodation to students and teaching and

non-teaching staff of the University;

(l)to prepare the annual budget of the University for the next financial year and

present it before the General Council in the last quarter of the current financial year toexercise such measures as necessary to balance the income and expenditure as contemplatedin the budget;

(m)to cause the audit of the annual accounts of the University and finalise the

audited accounts and financial statements and to present it before the General Council in thequarter of the succeeding financial year;

(n)to conduct University examinations and approve and publish results;

(o)to appoint members of the Boards of Studies;

(p)to approve panel of examiners and decide on their remuneration and other

conditions;

(q)to delegate any of its powers to the Vice-Chancellor;

(r)to appoint committees from among its members for purposes to be specified

and delegate any of its powers to such committees;

(s)to withhold or cancel the results of any examination or the results of any

candidate if the situation warrants such action;

(t)to accept endowments, donations and transfers of any movable or immovable

properties to the University on its behalf, for the furtherance of the objects of the Universityand to report the same to the General Council in its next meeting;

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

prescribed by Statutes, Ordinances and Regulations.

16. TheAcademic Council.-(1)TheAcademic Council shall consist of the following members,

namely:-(a)The Vice-Chancellor:(b)Deans of the faculties;(c)Vice Chairmen of the Research Council;(d)Director of Student’s Welfare:(e)University Librarian;(f)Curator of the University Museum;(g)Directors of Schools:(h)The Registrar;(i)three Scholars of eminence to be nominated by the Chancellor.

(2)TheAcademic Council may co-opt as members not more than ten expertsand practitioners of various art forms. Such persons shall be those representing various Artforms as far as possible. One member from among them shall be from Scheduled Caste or Scheduled Tribe and one shall be a woman.

(3)One-third of the number of the members of Academic Council shall be the quorum of its meeting.

17. Powers, Functions and Duties of the Academic Council.-(1) TheAcademic Council

shall, subject to the provisions of this Act and the Statutes, have the control and generalregulation of the academic matters of the University and be responsible for maintaining highstandards of study and research, and examination in the University and shall exercise suchpowers and perform such functions conferred upon it by the Statutes or as may be necessaryto achieve standards of academic excellence.

(2)Subject to the provisions of this Act and the Statutes, the Academic Councilshall have the following powers, duties and functions, namely:-

(a)to advise the General Council and the Executive Committee on all academic

matters;

(b)to make regulations and to amend or repeal the same;

(c)to prescribe the courses of study in the Schools and Centres of the University;

(d)to approve the topics of research and research projects as recommended by the

Research Council;

(e)to recommend the qualification to be prescribed for the teachers of the University;

(f)to prescribe the qualifications for admission to students to various courses of study:

(g)to prescribe the eligibility of students to appear for the examinations and to grant exemptions for valid reasons to be recorded;

(h)to approve the curriculum for the various courses of study on the recommendation of the respective Boards of Studies and after giving due consideration for the advice rendered by the respective Faculty;

(i)to approve the details of academic activities envisaged under a Chair instated in the University;

(k)to formulate , review , modify or revise schemes for the constitution or reconstitution of departments of teaching and research based on the advice of the Faculty Advisory Committees;

(l)to make recommendations on the curriculum and the manner of curriculum transaction for the various courses of study in the University;

(m)to exercise such other powers and perform such other functions may be conferred or imposed by this Act, Statutes, Ordinances and the Regulations.

18. Research Council- (1) The University shall have a Research Council which shall

be responsible for deciding on the research programmes and policy of the University underthe various disciplines and shall consider and approve with or without modifications theresearch proposals leading to the award of Ph.D or applied Research Projects in order tomake them meaningful.

(2)Apart from considering and approving the research proposals presented beforeit, the Research Council may also suggest and advice to take up research on specific areas.

19. Constitution of the Research Council- (1)Vice – Chancellor shall be the Chairman of

the Research Council, which may have the following members, namely.(a)DeansofFaculties;(b)Directors of Schools;(c)Six distinguished Professors one each from the field of literature, fine arts,folklore, music, traditional knowledge systems and media to be nominated by the chancellor.

(2)There shall be three Vice – Chairmen for the Research Council in three broadareas of literature and culture to be nominated by the Chancellor from among the membersnominated.

20. Faculty Advisory Committees- (1) Every faculty of the University shall have a Faculty

Advisory Committee with not exceeding ten members and one of them shall be designed asChairman. The Dean of the Faculty concerned shall be the Convener of the AdvisoryCommittee.

(2)The Faculty Advisory Committee shall consist of outstanding scholars,performers, artists and writers of undisputed authority and eminence. The members of theCommittee with its Chairman shall be constituted by the chancellor based on therecommendation of the Vice –Chancellor. In making these recommendations the Vice –Chancellor shall be guided more by the eminence and authority of the persons than theiracademic qualifications.

21. Powers & Duties of the Faculty Advisory Committees- (1) The Faculty Advisory

Committee shall advise & guide in making the course offered in the respective Facultiesmore comprehensive, contemporary and relevant. The suggestions, recommendations andadvice of the Faculty Advisory committees shall be placed in the Boards of Studies &Academic Council or any other body as may be necessary.

(2)The Faculty Advisory Committee may suggest to invite any distinguishedperformer, artist, scholar or writer or any other person whom the committee consider asuseful as Visiting Faculty, Guru or writer/artist/ scholar in Residence or Professor Emeritus,for the benefit of the students with approval of the Vice – Chancellor.

(3)Chairman & four members shall constitute the quorum for the meeting of theFaculty Advisory Committee and shall be open to the Chairman of the Faculty AdvisoryCommittee to invite any expert to one or more meetings of the Committee as deemed necessary.

22. The Faculties- (1) The University shall have the following Faculties, namely:-

(1)Faculty of Malayalam Language Studies;

(2)Faculty of Literature;

(3)Faculty of Arts;

(4)Faculty of Heritage Studies;

(5)Faculty ofTraditional Knowledge System; and

(6)Such other Faculties as may be prescribed.

(2)Each Faculty shall set up Schools in such areas of study as may be prescribed andeach School shall have a Director to manage the affairs of the School.

(3)Every school shall offer the courses of study as may be prescribed.

(4)The Dean shall be the Chairman of the Faculty under him and he shall beresponsible for the study and research programmes in the Schools in the Faculty. The Deanshall be responsible for the conduct of the academic and administrative matters pertaining tothe students and teachers of the Schools under each Faculty, including conduct of teaching ,research and examination.

(5)In carrying out the academic work and research programme in his Faculty, theDean shall be guided by the Faculty Advisory Committee and the Research Council.

23. Board of Studies:- (1) There shall be a Board of studies for every school under a

Faculity, which shall frame the detailed curriculum for every course of study offered.

(2)Every Board of studies shall be constituted by the Executive Committee on theadvice of the Academic Council.

(3)Every Board of studies may ordinarily have eight members and a Chairmanmay be selected by the members from among themselves.

(4)The Director of the school concerned shall be the Secretary of the Board ofstudies and he shall keep the record of the deliberations and present its recommendations tothe Dean, who may cause it to be presented before the Academic Council.

(5)The term of a Board of studies shall be two years and can be extended, ifdeemed expedient , by six months with the approval of the Executive Committee.

24. Filling up of Vacancies and Removal of members- (1) No vacancy in the authorities

of the University shall be kept vacant for more than three months.

(2)A member in any of the authority of the University if convicted in a criminalproceedings or punished for moral turpitude or corruption by a competent court or authoritymay be removed by the General Council after giving him an opportunity of being heard.

25. SavingofValidity–(1)Noactorproceedingsofanyauthorityorbodyoftheuniversity

shall be invalid merely by reason of any defect in the constitution of such authority or body orthe existence of any vacancy or by reason of any person whose tenure is questionable hasparticipated in the proceedings.

(2)Any dispute about the legality of nomination of a member to any authority orbody shall be referred to the Chancellor , whose decision shall be final.

(3)Save as otherwise provided in this Act, all acts done and order issued in goodfaith by the University or any authority or body of the University shall be final and no suitshall be instituted against or damage claimed for anything done or purported to be done inpursuance of this Act, the Statutes, Ordinances and Regulations of the University.

(4)No, suit, prosecution or other proceedings shall lie against any Officer or otheremployee of the university ,except the vice – Chancellor for any act done or purported to bedone under this Act, or the Statutes, Ordinances or the Regulations, without the prior sanctionof the General Council.No suit or prosecution or any other inquiry against theVice –Chancellorshall be initiated except with the prior permission of the Chancellor.

(5)No officer or other employee of the university shall be liable for any civil orcriminal proceedings if the act has been done in good faith and in the natural course ofexecuting the duties or the discharge of functions enjoined by this Act.CHAPTER – IVTHE CHANCELLOR AND PRO-CHANCELLOR

26. The Chancellor- (1)The Governor of Kerala shall, by virtue of his office, be the Chancellor

of the University.

(2)The Chancellor shall be the Head of the University and shall, when present,preside at the meetings of the General Council and at any convocation of the University.

(3)Every proposal to confer an honorary degree shall be subject to confirmationby the Chancellor.

(4)The Chancellor shall exercise such other powers and perform such otherfunctions as may be conferred or imposed on him by this Act or the statutes.

27. The Pro- Chancellor- (1) The Minister in charge of Education of the State shall, by

virtue of his office, be the Pro-Chancellor of the University.

(2)IntheabsenceoftheChancellororduringhisinabilitytoact,thePro-Chancellorshall exercise all the perform all the functions of the Chancellor.

(3)The Pro- Chancellor shall also exercise such other powers and perform suchother functions of the Chancellor as the Chancellor may by order in writing delegate to thePro- Chancellor and such delegation may subject to such restrictions as may be specified insuch order.CHAPTER-VOFFICERS OF THE UNIVERSITY

28. Officers of the University- The following shall be the officers of the University namely:-

(i)theVice – Chancellor;

(ii)the Pro- Vice –Chancellor;

(iii)the Registrar;

(iv)the Controller of Examinations;

(v)the Finance Officer;

(vi)the Deans of Faculties;

(vii)the Directors of Schools;

(viii)the University Librarian;

(ix)the Curator of the University Museum;

(x)any other persons declared by the Statutes to be the officer of the University.

29. The Vice Chancellor –(1) The Vice chancellor shall be a full time officer of the

university.

(2)The Vice- Chancellor shall be appointed by the Search Committee is notunanimous, the Chancellor may accept the opinion of the majority of its members.

(3)The Search Committee may establish its own procedure for securing thenames of eligible candidates for consideration from individuals & bodies as it considersappropriate.

(4)Notwithstanding anything contained in sub-section (2), the first Vice –chancellor, after commencement of hisAct shall be appointed by the Chancellor for a periodnot exceeding five years on such terms & conditions as the chancellor may determine.

(5)TheVice – Chancellor shall hold office for a term of 5 years and shall be eligiblefor re –appointment for one more term:Provided that a Vice – Chancellor appointed under this section shall cease to hold office onhis completing the age of sixty five years.

(6)The emoluments, perquisites and other service conditions of the Vice –Chancellor shall be such as may be prescribed.

(7)The Vice Chancellor may resign his office by conveying in writing to theChancellor.

(8)The resignation of the Vice Chancellor shall take effect from the date of theChancellor accepting it and relieving him from the duties.

(9)In the event of a temporary or permanent vacancy occurring in the office of theVice – Chancellor, the Chancellor shall make necessary interim arrangements till the vacancyis duly filled in accordance with the provisions of sub- section (2) and such interimarrangement shall not ordinarily continue for more than three months.

30. Powers & duties of the Vice Chancellor-(1) The Vice Chancellor shall be the principal

executive & academic officer of the University & ex-officio Chairman of the ExecutiveCommittee & the academic Council & shall, in the absence of the chancellor & Pro- chancellor,preside at the meetings of the General Council and at the convocation of the University &confer degrees on persons entitled to receive them.

(2)TheVice – Chancellor shall exercise general control over the affairs of the Universityand shall be responsible for the proper management and administration of the University.

(3)The Vice – Chancellor shall convene meeting of the General Council, the ExecutiveCommittee and the Academic Council.

(4)The Vice – Chancellor shall ensure faithful observance of the provisions of thisAct, the Statutes, Ordinances and Regulations and may exercise such powers as may benecessary for this purpose.

(5)The Vice – Chancellor shall be responsible for the presentation of the budgetestimates and the annual accounts to the Executive Committee and the General Council.

(6)The Vice- Chancellor may take any action in an emergency which in his opinioncalls for immediate action and shall in such cases , report the action so taken in the nextmeeting of the Executive Committee.

(7)Any persons aggrieved by any order of the Vice- Chancellor may appeal to theExecutive Committee.

(8)TheVice – Chancellor shall give effect to the decisions of the General Council and theExecutive Committee.

(9)The Vice- Chancellor shall be responsible for the proper co-ordination of the variousdepartments of the University.

(10)Subject to the provisions of thisAct and statutes the Vice- Chancellor shall with theapproval of the Executive Committee appoint the teachers and other employees of the University.

(11)Subject to ratification by the Executive Committee, the Vice- Chancellor shall havethe power to suspend the teachers and other employees of the University and to take disciplinaryaction against them.

(12)The Vice Chancellor shall exercise supervision and control over the discipline amongstudents.

(13)The Vice- Chancellor shall take up activities that are meant to ensure the wellbeingand welfare of the teachers, staff and students of the University.

(14)The Vice Chancellor shall exercise such other powers as may be prescribed forcarrying out the purpose of this act.

31. Pro- Vice-Chancellor- (1) The Chancellor shall appoint a Pro- Vice Chancellor for the

University.

(2)The Persons so appointed shall not be above the age of fifty six years.

(3)The term of appointment of the Pro-Vice- Chancellor shall be five years from thedate on which he enters his office and shall be a whole time officer of the University.

(4)The salary and other conditions of service of the Pro- Vice – Chancellor shall be asprescribed by the statutes.

(5)Subject in the provisions theAct, Statutes, Ordinances and Regulations, the powersand functions of the Pro-Vice-Chancellor shall be determined by the Chancellor, in consultationwith the Vice-Chancellor.

32. The Registrar-(1) The registrar shall be a full time officer of the University & shall be

appointed in such manner in accordance with the Statutes.

(2)The registrar shall be responsible for the due custody of the common seal of theUniversity.

(3)The Registrar shall be the ex-officio Secretary to the General council and theExecutive Committee and the Academic Council and shall be responsible for the properrecording of their proceedings and for placing before such authorities all such matters as maybe necessary for the transaction of their business.

(4)The Registrar shall receive applications for admission for the various courses of theUniversity and shall keep permanent record of all courses, curricula and other information asmay be deemed necessary by the Academic Council.

(5)The Registrar shall perform such other duties as may be prescribed or which may beassigned by the Executive Committee or theVice Chancellor.

(6)The Registrar shall be appointed for a period of four years from the date on which he enters upon his office or till he completes the age of fifty-six years, whichever is earlier and he shall be entitled for the emoluments and other service conditions as may be prescribed.

(7)The person appointed as Registrar shall be eligible for reappointment for on more period subject to the provisions in sub-section (6)[as amended by THE UNIVERSITY LAW (AMENDMENT) (No. 2) ACT, 2019]

33. Controller of Examinations:-

(1)The Controller of Examinations shall be a full time officer of the University and shall be appointed by the Vice Chancellor with the approval of the Executive Committee in accordance with the Statutes.

(2)The controller of Examinations shall be responsible for the timely conduct and publication of results and the timely award of mark sheets and degree certificates.

(3)It shall be the duty of the controller of the examinations to maintain the secrecy of the question papers , identify the external evaluators and such other matters of confidential nature related to the conduct of examinations.

(4)The controller of Examinations shall be responsible for maintaining the record of examination and other assessments made with regard to the students and research scholars and shall pass on such information to the concerned Deans of Faculties.

(5)The Controller of Examinations shall be appointed for a period of four years from the date on which he enters upon his office or till he completes the age of fifty-six years, whichever is earlier and he shall be entitled for the emoluments and other service conditions as may be prescribed.

(6)The person appointed as Controller of Examinations shall be eligible for re-appointment for one more period subject to the provisions in sub-section (5).[amended by act 15 of 2019]

34. The Finance Officer:-

(1)The Finance Officer shall be a full time officer of the University and shall be appointed for a period of four years from the date on which he enters upon his office or till he completes the age of fifty-six years, whichever is earlier and on such terms and conditions as may be prescribed.

(1A)The person appointed as Finance Officer shall be eligible for re-appointment for one more period subject to the provisions in sub-section (1).

(2)The Finance Officer shall manage the funds and investments of the University and shall advice on matters of financial policy.

(3)The Finance Officer shall be responsible for the Vice Chancellor in the preparation of the annual budget, statement of accounts and other financial reports as may be called for from time to time.

(4)The Finance Officer shall cause the timely audit of the university accounts in the manner prescribed.

(5)The finance officer shall be responsible to the Vice Chancellor in ensuring that no expenditure other than those authorized in the budget is incurred by the University and shall disallow such expenditure not authorized by the budget.

(6)The finance officer shall be responsible for the revision of the budget when such revision is required, provided that the budget shall not be revised more than two times in a financial year.

35. The Deans of Faculties:- (1) Every Faculty shall be headed by the Dean who shall have

the academic qualifications, service conditions and tenure as may be prescribed.

(2)The Deans shall be the academic and administrative head of the Faculties and maydischarge such duties and responsibilities as may be prescribed and as may be assigned by theViceChancellor.

(3)The Deans shall report to the Vice Chancellor on all academic and administrativematters.

(4)The Deans shall be the ex-officio convener of the Faculty Advisory Committeesand shall place before theAdvisory Committees all matters on which the advice and guidanceof the committee is required. It shall be the responsiblity of the Deans to keep the Chairmanof the FacultyAdvisory Committee informed of all major activities and developments in theschools under a Faculty.

(5)Except in the matter of conducting the examinations, the Deans shall be responsiblefor the proper academic activities of the various academic programmes and research under aFaculty and shall enjoy such financial powers as may be prescribed.

(6)The Deans shall maintain a comprehensive record of the academic performance ofevery student and research scholar of the University along with all pertinent information.

36. The Directors of schools:- (1) A Director shall be appointed by the Vice –Chancellor

with the approval of the Executive Committee as may be prescribed in the Statutes.

(2)Adirector shall be the administrative head of a school and shall be responsible forthe proper conduct of the academic affairs of the School. Directors shall have the powers asmay be prescribed or specially assigned by the concerned Dean.

(3)A Director shall report to the Dean of the Faculty on a regular basis about theprogress of the academic affairs of the school.

(4)A Director shall provide all information as may be required to apprise the FacultyAdvisory Committees and other authority of the University.

37. The University Librarian- (1) The University Librarian shall be appointed by theVice –

Chancellor with the approval of the Executive Committee in accordance with the Statutes andshall be responsible for the purchase, cataloguing, issue and receipt and maintenance of booksand journals and other information materials in other formats for the library.

(2)The University Librarian shall help the Deans and Directors in acquiring books andother manuscripts and information on other storage media and avail facilities for informationnetworking.

(3)The University Librarian shall be responsible in the acquisition of the most pertinentbooks and journals and in maintaining the technological and intellectual standards of theUniversity Library.

38. Curator of the University Museum-

(1)The Curator of the University Museum shall possess the qualifications as may be prescribed and shall be appointed by theVice – Chancellor with the approval of the Executive Committee in the manner prescribed by Statutes.

(2)The Curator of the Museum shall be responsible for continuously acquiring and updating the Museum with relevant artefacts and exhibits.

(3)The Curator shall be responsible in acquiring ,preserving and properly exhibiting manuscripts of writers and old manuscripts in different materials.

(4)The Curator shall assist the Deans and Directors in acquiring any exhibit of aparticular academic and historical value.

Chapter VI
APPOINTMENT OF TEACHERS,OFFICERS AND STAFF

39. Appointment of teachers, officers and staff-

(1)Subject to the provisions of this Act and the Statutes, the staff of the University shall be appointed by the Vice- Chancellor with the approval of the Executive Committee.

(2)Save as otherwise provided for in this Act and the Statutes,-

(a)every officer and teacher of the University shall be appointed under a written contract;

(b)the contract shall be lodged with the Vice – Chancellor and a copy thereof shall be furnished to the officer or teacher concerned;

(c)the contract shall not be inconsistent with the provisions of this Act, Statutes and Ordinances for the time being in force in relation to conditions of service.

(3)The procedure for the selection of non teaching staff of the University shall be through Public Service Commission and unless otherwise provided for in this Act , be such as may be prescribed.

(4)The normal retirement age of the Deans of Faculties, the Director of Schools and Registrar shall be sixty years.

(5)The normal retirement age of teachers, officers of the University other than theVice Chancellor and Pro Vice Chancellor and those specified in sub- section (4) shall be fifty sixyears.

40. Reservation of appointments– The rules for the reservation of appointments to post under the Government applicable to the Scheduled Castes the Scheduled Tribes and Other

Backward Classes shall apply in the case of appointments to posts under the Governmentapplicable to the Scheduled Castes, the Scheduled Tribes and Other Backward Classes shallapply in the case of appointments of the teachers and the non- teaching staff of the University.CHAPTER-VIIFUNDS AND ACCOUNTS

41. University funds and grants-(1) The University shall have a General Fund to which

shall be credited, namely:-(a)its income from fees, endowments and grants, if any;(b)contributions or grants which may be made by the Government to fund onsuch conditions as may be imposed by the Government; and(c)all other receipts.

(2)The University shall form a fund called the Foundation Fund from contribution ofgrants made by the Central Government and the Government of Kerala for being creditedto that fund and such other sums from the University which may be credited to the said fund.

(3)The monies in the Foundation Fund shall be invested in the securities mentionedor referred to in clauses (a) to (d) of section 20 of the Indian TrustsAct 1882 (CentralAct 2 of 1882)

(4)The University shall furnish such statements, account reports and other particulars asthe Government may require relating to any grant made by Government and shall take suchaction and furnish such statements, accounts report and other particulars relating to theutilization of any grant within such time and in such manner as the Government may direct.

(5)It shall be competent for the University in furtherance of its objectives to acceptgrants from the Government of Kerala or any other State Government or donations undersuch conditions as may be agreed upon between the University and the granter or donor.

(6)The University may have such other funds as may be prescribed.

(7)The General Fund, the Foundation Fund and other funds of the university shall be managed according to the provisions laid down in the Statutes.

(8)The Government shall every year make non lapsable lump sum grants to the University, namely:-

(a)A grant not less than the estimated net expenditure of pay and allowances of the

staff, contingencies, supplies and services of the University;

(b)a grant to meet such additional items of expenditure of pay and non-recurring

as the Government may deem necessary for the proper functioning of the University.

42. Pension, Provident Fund, etc- The University shall constitute for the benefit of the

officers,teachersandotheremployeesoftheUniversitysuchaspension,insuranceandprovidentfunds as it may deem fit and subject to such conditions as may be prescribed by the statutes:Provided that the University shall have power in consultation with the FinanceCommittee constituted under section 42 to invest the provident fund amount in such manneras it may determine.

43. Finance Committee- (1) There shall be a finance Committee for the University

consisting of the Vice-Chancellor, the Finance Secretary to Government or an officer notbelow the rank of a joint Secretary nominated by him, Finance Officer of the University andtwo members of the Executive Committee, of whom one from among its official membersand the other from among its ex-officio members as decided by the Executive Committee.

(2)The Finance Committee shall have the following powers, namely:-

(a)to examine the annual accounts of the University and to advise the Executive

Committee thereon;

(b)to examine the annual budget estimates of the University and to advise the

Executive Committee thereon;

(c)to review the financial position of the University from time to time,

(d)to make recommendations to the Executive Committee on all matters relating

to the finance of the University.

(e)to make recommendations to the executive Committee on all proposal involving

expenditure for which no provision has been made in the budget or which involve expenditurein excess of the amount provided in the budget.

44. Accounts & Audit-(1) The annual accounts of the University shall be prepared by the

Finance Officer under the direction of the Vice – Chancellor and all monies accuring to orreceived by the University from whatever source and all amounts disbursed and paid by theUniversity shall be entered in the accounts.

(2)The accounts of the University shall be audited by the Director of Local FundAudit:Provided that the Comptroller and Auditor General shall be competent to audit theaccounts of the University in respect of the grants disbursed by the Government and utilisedby the University.

(3)The accounts when audited shall be printed and copies thereof together with theaudit report shall be presented by the Vice – Chancellor to the General Council, the ExecutiveCommittee and the Chancellor.

(4)The Executive Committee shall submit a copy of the accounts and the audit reportto the Government along with a statement of the action taken by the University on the auditreport, and the Government shall cause the same to be laid before the LegislativeAssembly.CHAPTER-VIIISTATUTES,ORDINANCES,REGULATIONS AND ORDERS

45. Statutes.- Subject to the provision of this Act, the Statutes may provide for all or

any of the following matters, namely :-

(a)the constitution , powers and duties of the Authorities of the University not

specially provided for in this Act;

(b)the powers and duties of the officers of the University not Specifically provided

for in this Act;

(c)the procedure for election of members of the General Council and other

Authorities of the University and all such other matters relating to those bodies as may benecessary or desirable to provide;

(d)award of degrees , Diplomas,Titles, Certificates and other academic distinction

by the University.

(e)the withdrawal or cancellation of Degrees , Diplomas , Titles, Certificates and

other academic distinctions;

(f)the holding of convocations to confer Degrees;

(g)the conferment and withdrawal of Honorary Degrees;

(h)the salary and other conditions of services of the Pro – Vice Chancellor

(i)the classification and manner of appointment of teachers and non- teaching

staff;

(j)the establishment, amalgamation, subdivision and abolition of faculties;

(k)functioning of chairs;

(l)the maintenance of the accounts and the preparation and passing of the annual

budget of the University:

(m)all other matters which by thisAct are to be or may be prescribed by Statutes.

46. Procedure for making Statutes.-

(1)The General Council may of its own motion take into consideration the draft of a Statute;Provided that in any such case, before a Statute is passed, the General Council shall obtain and consider the opinion of the Executive Committee.

(2)The Executive Committee may propose to the General Council the draft of any Statute and such draft shall be considered by the General Council at its next succeeding meeting.

(3)The General Council may approve the draft of a Statute and pass the Statute or may reject it or return it to the Executive Committee for re-consideration either in whole or in part together with amendments which the General Council may suggest.

(4)After any draft returned by the General Council under sub-section (3) has been further considered by the Executive Committee together with amendments suggested by the General Council, it shall be again presented to the General Council with the report of the Executive Committee thereon and the General Council may then deal with the draft in any manner it think fit.

(5)Where any Statute has been passed by the General Council, it shall be submitted to the Chancellor, who may refer the Statute back to the General Council for further consideration or assent thereto or withhold his assent.

(6)No Statute passed by the General Council shall be valid or come into force until assented to by the chancellor.

(7)The Executive Committee shall not propose the draft of a Statute or of an amendment to a Statute affecting the status, powers or constitution of any authority of the University until such authority has been given an opportunity of expressing an opinion upon the proposal, and any opinion so expressed shall be in writing and shall be considered by the Executive Committee.

47. Ordinances.- Subject to the provisions of this Act and the Statutes the Executive

Committee shall have power to make Ordinance providing for all or any of the followingmatters, namely:-

(a)the levy of fees in the University and other institutions under it;

(b)the workload and pattern of teaching staff in the University;

(c)the fixation of the scales of pay of various posts in the University and the

terms and conditions of service of the University;

(d)the residence and discipline of students; and

(e)all other matters which by this Act or the Statutes are to be or may be

provided by the Ordinances.

48. Procedure for making Ordinances.-(1) All Ordinances made under this Act shall have

effect from such date as the Executive Committee may direct, but every Ordinance whenmade and the repeal of any Ordinance when made and the repeal of any Ordinance shall belaid before General Council during its next succeeding meeting.

(2)If any Ordinance or repeal of an Ordinance is not laid before the General Councilas required by sub-section (1) the Ordinance shall lapse or as the case may be, the Ordinancerepealed shall revive after the next succeeding meeting of the General Council.

(3)Ordinance which involves expenditure shall not be passed by the ExecutiveCommittee without the prior approval of the Government.

(4)Subject to the provisions of sub-sections (1) and (3) the procedure to be followedfor making, amending or repealing Ordinances shall be as may be prescribed by the Statutes.

49. Regulations.- Subject to the provisions of this Act and the Statutes the Academic

Council may make Regulations providing for all or any of the following matters, namely:-

(a)the courses of studies and the conduct of examinations;

(b)the admission of students to the various courses of study and to the

examinations;

(c)the qualifications of teachers;

(d)the appointment and prescription of duties of the Boards of Studies and

Examiners;

(e)recognition of examinations, Degrees and Diplomas of other Universities as

equivalent to the examinations, Degree and Diplomas of this University; and

(f)all other matters which under the provisions of thisAct and the Statutes to be or

may be prescribed by Regulations.

50. Procedure for making Regulations.-(1) All Regulations made under this Act shall

have effect from such date as the Academic Council may direct, but every Regulations somade shall be laid before the General Council during its next succeeding meeting.

(2)Subject to the Provisions of sub-section (1) the procedure to be followed inmaking, amending or repealing Regulations shall be prescribed by the Statutes.

51. Orders.-

(1)The Executive Committee shall have the power to issue orders not inconsistent with the provisions of thisAct, the Statutes, the Ordinances and the Regulations for the guidance and working of Boards and Committees and other bodies constituted under the provisions of thisAct or the Statutes or the Ordinances or the Regulations and for regulating the procedure and conduct of business at meetings of any Authority of the University other than the General Council.

(2)All such orders shall have effect from such date as the Executive Committee may direct, but every order shall be submitted to the General Council during its next succeeding meeting.

(3)The General Council shall have power to cancel or modify any such order.

52. Publication in the Gazette.- All Statutes, Ordinances and Regulations made under

this Act shall be published in the Gazette.

Chapter IX

MISCELLANEOUS

53. Power of Government to cause inspection and inquiry.-(1) The Government shall

have the right to cause an inspection to be made by such person or persons as they maydirect, of the University, its buildings, libraries, museums and any institution maintained oradministered by the University, of the teaching and other work conducted by the Universityor under its auspices and of the conduct of any other function of the University and to causean inquiry to be made in respect of any matter connected with the administration and financesof the University.

(2)The Government shall, before causing an inspection or inquiry to be made undersub-section (1), give notice in writing to the Vice-Chancellor of their intention to cause aninspection or inquiry to be made and the Vice-Chancellor shall be entitled to appoint arepresentative of the University who shall have the right to be present and to be heard at suchinspection or inquiry.

(3)The Government shall communicate to the University the views of the Governmentwith reference to the results of such inspection or inquiry and may after ascertaining theopinion thereon of the University, advise the University upon the action to be taken and fixa time limit for taking such action.

(4)The University shall, within the time limit so fixed, report to the Government theaction which has been taken or is proposed to be taken on the advice tendered by theGovernment.

(5)The Government may, where action has not been taken by the University to thesatisfaction of the Government within the time limit fixed, after considering any explanationfurnished or representation made by the University, issue such directions to the Universityas they may think fit.

(6)The University shall either comply with the directions issued by the Governmentunder sub-section (5) or place the matter before the Chancellor for his orders and the ordersissued by the Chancellor shall be final.

(7)Notwithstanding anything contained in sub-sections (1) to (6), if at any time theGovernment are of opinion that the affairs of the University are not managed in furtheranceof the objects of the University or in accordance with the provision of this Act, the Statutes,the Ordinances and the Regulations, or that special measures are necessary to realise theobjects of the University effectively, the Government may indicate to the University anymatter in regard to which they desire an explanation and call upon the University to offersuch explanation with in such time as may be specified by the Government.

(8)If the University fails to offer any explanation within the time specified under sub-section (7) or offers an explanation which in the opinion of the Government is unsatisfactory,the Government may issue such instructions as appear to them to be necessary and desirablein the circumstances of the case.

(9)The University shall either comply with the instruction issued by theGovernment under sub-section (8) or place the matter before the Chancellor for his ordersand the orders issued by the Chancellor shall be final.

(10)The University shall furnish such information relating to the administration of theUniversity as the Government may require.

54. Residence of Students.- Students shall reside in accommodations maintained by

the University or which have been approved by the Director of student’s Welfare, subject tosuch conditions as may be prescribed.

55. Annual Report.- (1) The Annual report of the University shall be prepared under

the direction of the Vice-Chancellor and shall be submitted to the General Council throughthe Executive Committee at least one month before the meeting at which is to be considered.

(2)The General Council shall, after consideration of the Annual Report, forwardit to the Government with such comments as may be deemed necessary and the Governmentshall cause a copy of the report together with its comments to be laid before the LegislativeAssembly.

56. Nomination of First Authorities.- Notwithstanding anything contained in this Act

all the first authorities of the University shall be nominated by the Chancellor as soon as thisAct is Published in the Gazette and may be continued for a period of two years from the dateof such nomination or till the constitution of the said Authorities in accordance with theprovisions of this Act, whichever is earlier.

57. Delegation of powers.-The General Council may delegate to any officer orAuthority

of the University any of the powers conferred on it by this Act or by the Statutes, to beexercised subject to such restrictions and conditions as may be prescribed.

58. First Statutes.-Notwithstanding anything contained in thisAct, the first Statutes of

the University shall be made by the Government.

59. Power to make rules.- (1) The Government may, by notification in the Gazette,

make rules for the purposes of carrying into effect the provisions of this Act.

(2)Every rule made under this Act shall be laid, as soon as may be after it ismade, before the Legislative Assembly while it is in session for a total period of fourteendays which may be comprised in one session or in two or the session immediately following,the legislative Assembly makes any amendment in the rule or decides that the rule shouldnot be made, the rule shall, thereafter, have effect only in such amendment or annulmentshall be without prejudice to the validity of anything previously done under that rule.

60. Removal of difficulties.-(1) If any difficulty arises in giving effect to the provisions of

this Act, the Government may by order published in the Gazette do anything not inconsistentwiththeprovisionsofthisAct,whichappearstothemtobenecessary orexpedientforremovingthe difficulty:Provided that no order shall be made under this section after the expiration of threeyears from the date on which this Act comes into force.

(2)Every order published under this section shall, as soon as may be after itspublication, be laid before the Legislative Assembly.

61. Repeal and saving.-(1) The Thunchath Ezhuthachan Malayalam University

Ordinance, 2013 (31 of 2013) is hereby repealed.

(2)Notwithstanding such repeal, anything done or deemed to have been done orany action taken or deemed to have been taken under the said Ordinance shall be deemed tohave been done or taken under this Act.

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