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State of Telangana - Act

Jawaharlal Nehru Architecture and Fine Arts University Act, 2008

TELENGANA
India

Jawaharlal Nehru Architecture and Fine Arts University Act, 2008

Act 31 of 2008

Published on 21 September 2008
Commenced on 21 September 2008
[This is the version of this document from 21 September 2008.]
[Note: The original publication document is not available and this content could not be verified.]

Jawaharlal Nehru Architecture and Fine Arts University Act, 2008(Act No.31 of 2008)Last Updated 6th January, 2020[Dated 21.09.2008]The Jawaharlal Nehru Architecture and Fine Arts University Act, 2008 received the assent of the Governor on the 21st September, 2008. The said Act in force in the combined State, as on 02.06.2014, has been adapted to the State of Telangana, under section 101 of the Andhra Pradesh Reorganisation Act, 2014 (Central Act 6 of 2014) vide. the Notification issued in G.O.Ms.No.28, Higher Education (UE) Department, dated 11.09.2015.Chapter - I Preliminary

1. Short title, extent and commencement.

(1)This Act may be called the Jawaharlal Nehru Architecture and Fine Arts University Act, 2008.

(2)It extends to the whole of the State of [Telangana] [Substituted by G.O.Ms.No.28, Higher Education (UE) Department, dated 11.09.2015.].

(3)It shall be deemed to have come into force on the 18th August, 2008.

2. Definitions.

- In this Act, unless the context otherwise requires,-

(1)"academic year" means a period of twelve months commencing on the first day of July of the year or such other period of twelve months beginning on such date as the Executive Council may specify in respect of all colleges under the control of the University or any particular college thereof;

(2)"affiliated college" means a college within the University area affiliated to the University in accordance with the conditions prescribed;

(3)"Architecture and Fine Arts University" means the Jawaharlal Nehru Architecture and Fine Arts University, constituted under this Act;

(4)"autonomous college" means a college on which the status of autonomy has been conferred by the University;

(5)"college" means a college established and maintained by or affiliated to or recognized by the University;

(6)"constituent college" means a College established or maintained by the University for providing courses of study qualifying students for admission to the University examinations in accordance with the regulations prescribed and includes a college established or maintained by any other University in the State immediately before the commencement of this Act and transferred to this University subsequently;

(7)"Council" means the Executive Council of the University constituted under section 11;

(8)"Director" means the Head of research and development, the Head of a center or school of advanced study or the Head of a distinct administrative unit, as may be prescribed by the University;

(9)"Director of Technical Education" includes a Joint Director in-charge of Technical Education;

(10)"Government" means the State Government of [Telangana] [Substituted by G.O.Ms.No.28, Higher Education (UE) Department, dated 11.09.2015.];

(11)"Hostel" means a unit of residence for students of the University maintained or recognised by the University in accordance with the conditions prescribed;

(12)"Institution" means an institution, organisation, training center or other establishment providing teaching, research, experimentation of practical training in architecture or fine arts;

(13)"notification" means a notification published in the Substituted by [Telangana] [G.O.Ms.No.28, Higher Education (UE) Department, dated 11.09.2015.] Gazette and the word 'notified' shall be construed accordingly;

(14)"prescribed" means prescribed by statutes, ordinances or regulations of the University made under this Act;

(15)"Principal" means the Head of a college and includes the Head of an institution;

(16)"registered graduate" means a graduate registered under conditions prescribed in this behalf;

(17)"Registrar" means the Registrar of the University;

(18)"Secretary to Government" includes an Additional Secretary to Government, a Joint Secretary to Government and a Deputy Secretary to Government;

(19)"Student" means a person who is admitted to a college and is borne on the attendance register thereon until the end of the academic year;

(20)"Teachers" includes Directors, Professors, Readers/Associate Professors and Lecturers/Assistant Professors in a college or University and such other persons giving instructions in a college or University as may be declared by the Statutes to be teachers;

(21)"Teachers of the University" means teachers appointed by the University to give instruction or guide research in the University and constituent colleges;

(22)"University area" means the area comprising the whole of the State of 5Telangana;

(23)"University College" means a college located in the University campus which is established or maintained by the University and provides courses of study qualifying students for admission to University examinations in accordance with the regulations prescribed and includes colleges so located and established or maintained by the University immediately before the commencement of this Act.Chapter - II The University.

3. The University.

(1)There shall be established in and for the State of [Telangana] [Substituted by G.O.Ms.No.28, Higher Education (UE) Department, dated 11.09.2015.], a University by the name of 'Jawaharlal Nehru Architecture and Fine Arts University'.

(2)The University shall be a teaching and affiliating University comprising the constituent and affiliated colleges and shall consist of a Chancellor, a Vice-Chancellor, a Rector, an Executive Council and an Academic Senate.

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

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

(5)The headquarters of the University shall be located within the limits of Greater Hyderabad Municipal Corporation or at any place within a radius of twenty-five kilometers around those limits.

4. Objects and powers and functions of the University.

(1)Subject to such law as may be made by Parliament as to co-ordination and determination of standards in institutions for higher education or research and scientific and technical institutions or subject to such directions as may, from time to time, be given in regard thereto by or on behalf of the Central Government, the objects of the University shall be,-

(i)to provide for the advancement of learning and knowledge in Architecture and Fine Arts by teaching, research, experimentation or practical training or by such other means as the University may deem fit;

(ii)to provide that form of education which allows students to spend periods of Intramural work so that upon graduation not only they possess a range of academic learning but know also of the relevance of that learning to the affairs of the State in general and the country at large;

(iii)to promote:-

(a)thinking on new concepts, techniques, practices, in the relevant fields of knowledge and their application to indigenous conditions;

(b)designing and organization of new courses of study and training, evaluation and examination system;

(c)research relevant to the economic growth of the country;

(d)entrepreneurship among the students; and

(e)industrial consultancy services and extension programmes for the faculties of the colleges.

(2)The University shall have the following powers and functions, namely,-

(i)to prescribe the qualifications under which persons shall be admitted to the University or to any particular course of study therein and to prescribe the rules for the discipline of the students of the University;

(ii)to cause organisation of teaching, research, experimentation, practical training, and surveys in regard to manpower requirements and other fields relevant to the objects of the University in such manner as the University may determine for advancement of learning and dissemination of knowledge;

(iii)to act as coordinator between the constituent colleges of the University and to exercise control over all the activities of its constituent colleges in respect of academic, financial and administrative matters;

(iv)to associate other institutions or branches or departments thereof and to recognise selected members of the staff thereof as teachers of the University and to admit the members thereof to any of the privileges of the University and to accept attendance of students at courses of study in such institutions or branches or departments thereof, in lieu of such part of attendance at courses of study in the University and upon such terms and conditions as may, from time to time, be determined by the University subject to the regulations prescribed;

(v)to hold examinations and to confer and grant degrees, diplomas, certificates and other academic distinctions on persons who shall have pursued an approved course of study or carried out research and have passed the examinations or other tests conducted by the University;

(vi)to confer honorary degrees and other distinctions on persons subject to any provisions made in this behalf in the statutes or regulations of the Council;

(vii)to provide such lectures and instructions for persons not being the members of the University as the University may determine and to grant degrees, diplomas and certificates to such persons;

(viii)to prescribe conditions under which a person may be deprived of any degree, diploma, certificate or other distinction awarded to him by the University;

(ix)to institute and establish or abolish Professorships, Readerships, Senior Lectureships, Lectureships, and any other such offices required by the University, to appoint persons to such offices, to remove persons from such offices and to prescribe the conditions of service relating to such offices;

(x)to institute and award fellowships, freeships, scholarships, studentships, exhibitions, bursaries and prizes;

(xi)to develop industrial consultancy services through the faculties of the constituent colleges;

(xii)to make provision for research and advisory services and with these objects to enter into such arrangements with other institutions or with public bodies or industrial firms as may be deemed fit;

(xiii)to constitute or abolish by resolution of the Council, after considering the recommendations of the Academic Senate, faculties, constituent colleges, Institutes, Boards or other academic sections of the University;

(xiv)to institute and establish or abolish such administrative offices as may be required, to appoint persons to such offices, to remove persons from such offices, and to prescribe the conditions of service relating to such offices;

(xv)to enter into any agreement for the merger with the University of any other institution and for taking over its rights, assets and liabilities and for any other purpose not repugnant to the provisions of this Act;

(xvi)to provide for the printing and publication of research and other works which may be issued by the University;

(xvii)to organise and encourage preparation, printing, publication and distribution of text-books relevant to the objectives of the University;

(xviii)to fix, demand and receive fees, subscriptions and deposits:

Provided that the Government may issue such orders as it may deem fit with regard to levy of fees and other charges for admission of students in colleges;

(xix)to act as trustees or managers of any property, legacy, endowment, bequest of gift for purpose of education or research or otherwise in furtherance of the work and welfare of the University, and to invest any funds representing the same in accordance with the provisions of this Act and the statutes made thereunder;

(xx)to establish, maintain and manage research departments, laboratories, libraries, museums and other institutions necessary to carry out the objects of the University;

(xxi)to affiliate or recognise colleges and institutions located in the University area or to withdraw such affiliation or recognition;

(xxii)to do all such other acts and things as may be required in order to further the objects of the University.

Chapter - III Officers of the University.

5. Officers of University.

- The following shall be the Officers of the University, the namely:-

(a)the Chancellor;

(b)the Vice-Chancellor;

(c)the Rector;

(d)the Registrar;

(e)the Directors;

(f)the Finance Officer;

(g)Principals of Constituent Colleges; and

(h)such other persons in the service of the University as may be prescribed.

6. Chancellor.

(1)[The Chancellor of the University shall be appointed by the Government] [Substituted by G.O.Ms.No.28, Higher Education (UE) Department, dated 11.09.2015.], who shall, by virtue of his office, be the head of the University. He shall perform such functions as may be entrusted to him by or under this Act.

(2)The Chancellor may, by order in writing, annul any proceedings of the University, which is not in conformity with the provisions of this Act, the statutes, ordinances and regulations made thereunder:Provided that before making any such order, he shall give a notice calling upon the University to show cause why such an order should not be made and if any cause is shown within the time specified therefor in the notice, shall consider the same.

7. Vice-Chancellor.

(1)The Vice-Chancellor shall be the whole time officer of the University and shall be appointed [by the Government] [Sustituted by G.O. Ms. No. 28, Higher Education (UE) Department, dated 11.09.2015.] in the manner specified in the Schedule.

(2)The term of office, emoluments and other conditions of service, the powers and functions of the Vice¬Chancellor shall be as specified in the Schedule.

8. The Rector.

- There shall be a Rector who shall be appointed by the Executive Council on the recommendation of the Vice-Chancellor in such manner and on such terms and conditions as may be prescribed by the statutes from among senior professors. He shall exercise such powers and perform such duties as may be prescribed by the statutes.

9. The Registrar and Finance Officer.

(1)The Registrar and the Finance Officer shall be whole-time officers of the University and shall be appointed by the Council in the manner specified in the Schedule.

(2)The salary and allowances payable to each of the officers specified in sub-section (1), the conditions of service and the powers to be exercised and the functions to be performed by each of them shall be as specified in the Schedule and the statutes prescribed.Chapter - IV Authorities of the University.

10. Authorities of the University.

- The following shall be the Authorities of the University, namely:-

(i)The Executive Council;

(ii)The Academic Senate;

(iii)The Faculties;

(iv)The Board of Studies; and

(v)such other bodies, as the statutes may declare to be the authorities of the University.

11. The Executive Council.

(1)The Executive Council shall consist of the following persons, namely:-Class - I Ex-Officio Members:

(i)The Vice-Chancellor,

(ii)The Rector,

(iii)The Secretary to the Government in the Education Department dealing with Technical Education or an officer in the Education Department dealing with the Technical Education nominated by the Government;

(iv)The Secretary to the Government in the Finance Department or an officer in the Finance Department nominated by the Government;

(v)The Director of Technical Education.

Class - II - Other Members:

(i)One Senior Professor of the University colleges to be nominated by the Government;

(ii)One Principal of the University colleges to be nominated by the Government;

(iii)One Principal of the affiliated colleges to be nominated by the Government;

(iv)One teacher from among the teachers of the University colleges to be nominated by the Government;

(v)One teacher from among the teachers of the affiliated colleges, if any, to be nominated by the Government;

(vi)Four eminent persons representing Industry, Research and Development, Engineering and Technology, Architecture, Fine Arts, Physical and Social Sciences and public life etc., to be nominated by the Government.

(2)The Vice-Chancellor shall be the Chairman of the Council and shall preside over all its meetings.

(3)The Registrar shall act as the Secretary to the Council.

(4)The business of the Council shall be conducted in such manner and according to such rules of procedure as may, from time to time, be prescribed by the statutes of the University.

(5)A member of the Council shall be entitled to receive such daily and traveling allowances as may from time to time, be prescribed but shall not be eligible for any remuneration.

(6)No person who has become or has been nominated as member of the Council as the holder of a particular appointment or office shall continue to be a member of the Council on his ceasing to be the holder of that particular appointment or office.

(7)

(a)Every Member of the Executive Council other than Ex-officio Member shall hold office during the pleasure of the Governor:

Provided that such members shall be eligible for re-nomination, so however that no such member shall hold office successively for more than two terms;

(b)a nominated member of the Executive Council may tender resignation of his membership at anytime. Such resignation shall be conveyed to the Vice-Chancellor by a letter in writing by the member and the resignation shall take effect from the date of its acceptance by the Government.

(8)All casual vacancies among nominated members shall be filled by nomination by the Government.

(9)The Executive Council shall meet atleast once in three months and may meet often if necessary.

(10)Upon requisition in writing signed by not less than one-third of the total 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.

(11)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.

(12)The quorum for the meeting of the Executive Council shall be one-third of the total number of members or six persons whichever is less.

12. Powers and functions of the Executive Council.

(1)The Council shall exercise and perform the following powers and functions, namely:-

(i)to approve the budget estimates of the University presented by the Vice-Chancellor;

(ii)to create posts and appoint teachers and other employees of the University in the manner prescribed;

(iii)to acquire, hold or dispose off properties or accept gifts and donations, for and on behalf of the University;

(iv)to arrange for the investment and withdrawal of the moneys belonging to the University;

(v)to direct the form and use of the common seal of the University;

(vi)to determine and regulate the policies relating to all the affairs of the University in accordance with the provisions of this Act and the statutes, ordinances and regulations made thereunder;

(vii)to appoint such committees, either standing or temporary as may be considered necessary for any specific or general purpose for fulfillment of the objects of the University and for ensuring the proper administration of the affairs or academic activities of the University;

(viii)to promote the academic autonomy of the colleges;

(ix)to make statutes;

(x)to establish, equip and maintain the University libraries, laboratories, workshops, museums and the like;

(xi)to provide for research and advancement and dissemination of knowledge;

(xii)to provide for allowances and travelling allowances, to institute scholarships, bursaries, medals and prizes and to organize exhibitions;

(xiii)to control and manage all colleges and hostels in the University area in the manner prescribed by the statutes;

(xiv)the Executive Council shall exercise all the powers of the University not otherwise provided for and all powers requisite to give effect to the provision of this Act.

(2)Except as expressly provided by this Act, it shall be competent for the Council in the case of posts, in connection with the affairs of the University, to make regulations regarding the recruitment and the conditions of service of the persons appointed to such posts.

(3)The Council may associate with itself in such manner and for such purpose as may be determined by regulations, any person whose assistance or advice it may require in complying with any of the provisions of this Act.

13. The Academic Senate and Finance Committee.

- There shall be constituted at the headquarters of the University, to assist the University in the fulfillment of its objects and the administration of the affairs of the University, an Academic Senate and a Finance Committee, the composition, powers and functions of which shall be as specified in the Schedule and the statutes prescribed.

14. Constitution of Committees by authorities of the University.

- Every authority of the University shall have power to appoint committees which may, unless, otherwise provided in this Act, consist of such members of the authority and such other persons as it may think fit.

15. Removal from membership of an authority.

- The Council shall remove any person from membership of any authority on the ground that such person was convicted of an offence involving moral turpitude.

16. Disputes as to constitution of authority.

- Where any question arises whether a person has been duly nominated or appointed as, or is entitled to be, a member of an authority other than the Council or whether any act or proceeding of an authority including the Council is consistent with this Act and the statutes prescribed, it shall be referred to the Chancellor whose decision thereon shall be final.

17. Powers of Vice-Chancellor to appoint officers, constitute committees temporarily.

- Notwithstanding anything in this Act, and until such time as an authority is duly constituted the Vice-Chancellor may, subject to the approval of the Chancellor, appoint any officer or constitute any committee temporarily to exercise and perform all or any of the powers and functions of such authority under this Act.

18. Acts or proceedings of authorities not to be invalidated by reason only of certain defects.

- No Act or proceeding of the Council, Academic Senate, Finance Committee or other body constituted under this Act shall be deemed to be invalid by reason only of any defect in the constitution thereof or the existence of any vacancy among its members or of any invalidity in the nomination or appointment of any of its members.Chapter - V University Funds etc.

19. General and other funds.

(1)The income from the fees and other charges realized by, any contribution and endowment received by and all grants made to the University shall form one general fund to be called the General Fund of the University and all moneys so realized and received shall be credited to it.

(2)The University may have such other funds and shall maintain such accounts in respect of every fund as may be prescribed.

(3)All moneys credited to the funds of the University shall be deposited in such banks or invested in such manner as the University may, with the previous approval of the Government, decide.

20. Borrowing of money.

- The University may accept money from the Government of India, the State Government, the University Grants Commission, and also borrow money from a Bank or a Corporation, for the purposes of the University:Provided that where the University intends to borrow money from a Bank or a Corporation or both exceeding an amount of ten lakh rupees at a time or in the aggregate, it shall obtain the prior written approval of the Government therefor.

21. Certain restrictions in respect of financial matters.

- The University shall not divert earmarked funds for other purposes or revise scales of pay of its staff or implement any scheme which involves any matching contribution from the Government or which imposes a recurring liability on the Government, after the assistance from the sponsoring Authority ceases, without the prior written approval of the Government:Provided that the Executive Council may authorise the creation and filling up of posts of teachers for a period not exceeding one year, but any such post shall not be continued or created afresh for any period beyond the said period of one year without the prior written approval of the Government.

22. Pension or Provident Fund.

(1)The University shall constitute, for the benefit of its employees, in such manner and subject to such conditions as may be prescribed by the statutes, such pension, insurance, gratuity or provident fund as it may deem fit.

(2)Where such fund has been so constituted, the Government may declare that the provisions of the Provident Fund Act, 1925(Central Act XIX of 1925) shall apply to such fund as if it were a Government Provident Fund.

23. Annual accounts and audit.

(1)The annual accounts of the University shall be submitted by the Council to the Government who shall cause an audit to be made by such person as the Government may appoint in this behalf.

(2)The accounts when audited shall be printed and copies thereof shall, together with the copies on the audit report, be submitted by the Council to the Government with its comments. The Government shall as soon, as may be after the receipt of the audit report, cause the audit report together with the comments of the Council to be laid before each House of the State Legislature.Chapter - VI Statutes, Ordinances and Regulations.

24. Statutes, Ordinances and Regulations.

(1)Subject to the provisions of this Act, the statutes may provide for all or any of the following matters, namely:-

(a)the constitution, powers and functions of the Authorities of the University;

(b)the manner of filling vacancies among members of the Authorities;

(c)the allowances to be paid to the members of the Authorities and Committees thereof;

(d)the procedure at meetings of the Authorities including the quorum for the transaction of business at such meetings;

(e)the authentication of the orders or decisions of the Authorities;

(f)the term of office and method of appointment and conditions of service of the officers of the University other than the Vice-Chancellor;

(g)the qualifications of the teachers and other staff of the University;

(h)the classification, the method of appointment and determination of the terms and conditions of service of teachers and other staff of the University;

(i)the constitution of pension, insurance, gratuity or provident fund for the benefit of the officers, teachers and other staff of the University;

(j)the fees to be charged for courses of study, research, experimentation and practical training in the constituent colleges and for admission to the examinations for degrees, diplomas and certificates of the University;

(k)the institution of fellowships, scholarships, studentships, bursaries, medals and prizes and the conditions of award thereof;

(l)the establishment and maintenance of halls and hostels;

(m)the conditions for residence of students of the University in the halls and hostels and the levy of fees and other charges for such residence;

(n)the holding of convocations to confer degrees and diplomas;

(o)the conferment of honorary degrees and academic distinctions;

(p)conditions of registration of graduates and the maintenance of register thereof;

(q)all other matters necessary for carrying out all or any of the purposes of this Act.

(2)To provide for rule of reservation to all cadres by direct recruitment in accordance with section 32 and by promotion as per the policy of the Government.

25. Statutes how made.

(1)The first statutes of the University with regard to matters set out in section 24 shall be made and notified by the Government.

(2)The Council may, from time to time, make any statute in addition to the First Statutes referred to in sub¬section (1) and may amend or repeal any statute in the manner hereinafter provided in this section:Provided that nothing in the First Statutes referred to in sub-section (1) or in any statute made by the Council under this sub-section shall adversely affect the conditions of service of the teachers or other employees transferred to the control of the Architecture and Fine Arts University on the date of coming into force of this Act along with the transfer of the control and management of the constituent colleges.

(3)The Academic Senate may propose to the Council the draft of every statute to be made by the Council and such draft shall be considered by the Council at its next meeting:Provided that the Academic Senate shall not propose the draft of any such statute, any amendment of a statute or repeal of a statute affecting the status, powers, or constitution of any existing authority until, such authority, has been given, an opportunity to express its views on such proposal and any views so expressed shall be considered by the Council.

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

(5)

(a)Every statute passed by the Council shall be submitted to the Chancellor, who may give or withhold his assent thereto or remit it to the Council for reconsideration;

(b)no statute passed by the Council shall have validity unless it is assented to by the Chancellor.

26. Powers of Council to amend, add to or repeal statutes by a special resolution where necessary.

- If at any time, the Council considers it necessary to do so, it may, in consultation with the Academic Senate, amend, add to or repeal the statutes by a special resolution in that behalf:Provided that every such amendment, addition or repeal,-

(a)shall be consistent with this Act;

(b)shall have no validity unless it is assented to by the Chancellor.

Explanation. - For the purposes of this Act, a "special resolution", means a resolution passed at a special meeting of the Council convened for the purpose, by a majority of not less than three fourths of the members present and voting.

27. Ordinances.

(1)Subject to the provisions of this Act and statutes the ordinances of the University may provide for all or any of the following matters, namely:-

(a)the admission of the students to the constituent colleges;

(b)the courses of study leading to all degree, diplomas and certificates of the University;

(c)the conditions under which the students shall be admitted to the degree, diploma or certificate courses;

(d)the conduct of examinations of the University and the conditions on which students shall be admitted to such examinations;

(e)the manner in which exemptions relating to the admission of students to examinations may be given;

(f)the conditions and mode of appointment and duties of examining bodies and examiners;

(g)the maintenance of discipline among the students of the University;

(h)any other matter which by this Act or the statutes, is to be made or may be provided for by an ordinance.

(2)Save as otherwise provided in this section ordinances shall be made by the Academic Senate.

(3)All ordinances made by the Academic Senate shall take effect from such date as may be fixed by the Academic Senate but every ordinance so made shall be submitted as soon as may be after it is made to the Council and shall be considered by the Council at its next succeeding meeting.

(4)The Council shall have power, by a resolution passed by a majority of not less than two-thirds of the members present at such meeting, to modify or cancel any such ordinance and such ordinance shall from the date of such resolution have effect in such modified form or shall stand cancelled, as the case may be.

28. Regulations.

(1)The Council and the Academic Senate may make regulations consistent with the provisions of this Act, the statutes and the ordinances, for all or any of the other matters which by this Act and the statutes are to be provided for by regulations and also for any other matter solely concerning such authorities and not so provided.

(2)Each of the authorities referred to in sub-section (1) shall make regulations providing for the giving of notice to the members thereof of the dates of meetings and of business to be considered at meetings and for the keeping of a record of the proceedings of meetings.

(3)The Council may direct the amendment in such manner as it may specify, of any regulation made under this section or the annulment of any resolution made thereunder, by itself or by the Academic Senate.Chapter - VII Transfer of Colleges.

29. Disaffiliation of Architecture and Fine Arts Colleges etc. in the State.

(1)Notwithstanding anything contained in the Jawaharlal Nehru Technological University Act, 1972 or the statutes, ordinances and regulations made thereunder;

(a)the constituent colleges of Architecture and Fine Arts in the University area, which are affiliated to the Jawaharlal Nehru Technological University immediately before the commencement of this Act, shall be formed into and maintained as constituent colleges of the Architecture and Fine Arts University;

(b)the colleges of Architecture and Fine Arts in the University area, which are affiliated to or recognized by the Jawaharlal Nehru Technological University, immediately before the commencement of this Act, shall be disaffiliated therefrom and shall be deemed to be affiliated to or recognized by the Jawaharlal Nehru Architecture and Fine Arts University under this Act and the provisions of this Act shall, as far as may, apply accordingly.

(2)On and from the date of commencement of this Act,-

(i)the control and management of the colleges specified in sub-section (1);

(ii)all the properties, assets and liabilities and the rights and obligations of the Jawaharlal Nehru Technological University in relation thereto; and

(iii)all obligations of the Government in relation to the said colleges;

shall stand transferred to, vest in, or devolve upon the Architecture and Fine Arts University.

30. Constituent Colleges.

- There shall be an Academic Committee for each constituent college, the composition and functions of which shall be as specified in the Schedule.

31. Appointing of staff for regulating students' affairs.

(1)There shall be appointed by the Vice-Chancellor, with the approval of the Council, such officers and other members of staff, as may be necessary, for regulating the students' affairs of the constituent colleges.

(2)For the purposes of this section, the expression 'students' affairs' means -

(a)the provision and management of facilities for housing and boarding of students;

(b)the arranging of programmes for student counselling;

(c)the assistance in the employment of students in accordance with the plans approved by the Vice-Chancellor;

(d)the organisation, promotion and supervision of the extra-curricular activities of the students and the arrangements in regard to their personal comforts and hygienic conditions required to maintain proper health of the students;

(e)the organisation and maintenance of contacts with the other Universities in regard to matters of common interest for students;

(f)the assistance to students in procuring the required study materials, instruments, books and periodicals;

(g)such other affairs of the University and its constituent colleges as may, from time to time, be specified by the Vice-Chancellor as students' affairs.

Chapter - VIII Miscellaneous

32. Reservation of seats for Backward classes, Scheduled Castes and Scheduled Tribes.

- The University shall reserve seats in constituent colleges for the members of the Socially and Educationally backward classes, the Scheduled Castes, Scheduled Tribes in accordance with such principles as may, from time to time, be determined by Government in this behalf.

33. Observation of rule of reservation.

- Every appointment made to the services of the University, as constituted under the statutes, shall conform to such rule of reservation for Scheduled Castes, Scheduled Tribes and Backward Classes as may be made under the Statutes of the University except where the Government by general or special order exempts any category from its applicability keeping in view the general policy enunciated by the Government from time to time:Provided that the statutes may provide for such preference to women, as is for the time being provided for recruitment to Government service.

34. Staff, students of the University not to engage themselves in activities involving violence etc.

(1)No teacher, member of non-teaching staff, or student of the University, shall -

(a)engage himself in any activity instigating or involving violence or threat of violence, likely to disrupt teaching, study, or research in, or administration of the University, or the proceedings of any of its bodies, or

(b)obstruct any teacher or officer of the University in the performance of his duties, or

(c)damage or deface any property in the University or in colleges admitted to its privileges, or

(d)occupy or use such property, otherwise than in accordance with the rules on other provisions made therefor by the University or other authority concerned.

(2)Any teacher, member of non-teaching staff or student of the University who contravenes the provisions of sub-section (1) shall be liable for disciplinary action as provided in the statutes.

35. Recovery of loans etc., as arrears of land revenue.

- Where the arrears of any loan or advance granted by the University to any college or institution or person is not paid before the date specified therefor, the Council may, without prejudice to any other mode of recovery, issue a certificate for the recovery of the amount stated therein to be arrears to the Collector of the District concerned and the Collector shall proceed to recover the amount stated to be due in the said certificate, in the same manner as arrears of land revenue.

36. University not to pay dividend etc., in money.

- The University shall not pay in money to any of its members of staff or students any dividend, gift, diversion or bonus, except by way of prize, reward or special grant.

37. Members, officers, etc., to be public servants.

- All members, officers and employees of the University, when acting or purporting to act in pursuance of any provisions of this Act, shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code, 1860.

38. Right to Appeal.

- Every employee or student of the University shall, notwithstanding anything contained in this Act, have a right to appeal to the Executive Council against the decision of any officer of the University affecting such employee or student within sixty days from the date of communication of such decision and thereupon the Executive Council may confirm, modify or reverse the decision appealed against:Provided that the Executive Council may condone the delay, if any, in filing the appeal, if such delay is caused due to reasons beyond the control of the appellant.

39. Review Committee.

(1)The Chancellor may appoint a Review Committee consisting of one or more persons to make an enquiry and report in regard to the work and progress of the University in general, or in regard to any specific activity of the University,

(2)The Chancellor may, on receipt of the report of the said committee, made under sub-section (1), take such action and issue such directions as he considers necessary in respect of any matter dealt with in the said report and the University shall be bound to comply with such directions.

40. Annual report of the University.

- The Council shall prepare an annual report under the direction of the Vice-Chancellor and submit the said report to the Government within one month of its annual meeting at which the said report was considered.

41. Visitation.

(1)The Government shall have the right to cause an inspection to be made by such person or persons as they may direct, of the University, its buildings, laboratories, libraries, museums, workshops and equipment and of any institutions maintained by the University and also to cause an enquiry to be made into the teaching and other work conducted or done by the University in respect of any matter connected with the University.

(2)The Government shall in every case give notice to the University of its intention to cause such inspection or inquiry to be made and the University shall be entitled to be represented thereat.

(3)The Government shall forward to the Council a copy of the report of inspection or inquiry for expressing its views and on receipt thereof, the Government may tender such advice or give such directions as they may consider necessary, and fix a time limit for action to be taken by the Council in that regard. The Council shall, within the time so fixed take necessary action. The Council shall submit a report to the Government on the action taken within such time as the Government may direct.

(4)In the event of the University not complying with the direction of the Government within the time specified in that behalf by the Government, the Government shall have power to appoint any person or body to comply with such directions and make such orders as may be necessary for the expenses thereof.

42. Power to remove difficulties.

- 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 provisions of this Act, the Government may, by order do anything not inconsistent with the provisions of this Act, as appears to them to be necessary or expedient for removing the difficulty.

43. Appointment of first Vice-Chancellor.

- Notwithstanding anything in this Act and the statutes, the first Vice-Chancellor shall be appointed by the Government and his salary and conditions of service shall also be fixed by it. He shall hold office for a term, fixed by the Government but not exceeding three years.Chapter - IX Transitional.

44. Completion of study, examination, etc., by students studying in colleges on the commencement of this Act.

- Any student studying in any college, in any course for an examination of the Jawaharlal Nehru Technological University to which the provisions of this Act apply shall be permitted to study such course, shall be examined in such manner and shall be awarded such degree, diploma or certificate, as may be prescribed by the statutes or ordinances:Provided that every such student shall be given an option to be exercised, within such time as the Architecture and Fine Arts University may determine, to continue to be governed by the syllabi and curricula and the scheme for the conduct of examination and the conferment of degree, diploma or certificate, as the case may be, applicable to him under the Jawaharlal Nehru Technological University, Hyderabad, to which the college in which he is studying was affiliated immediately prior to come into force of this Act, and in case the said student exercises his option to continue to be so governed, the Architecture and Fine Arts University shall be bound to allow him to continue to study the course according to the syllabi and curricula and the said University shall be bound to conduct the examination and confer on him the degree, diploma or certificate, as the case may be, according to the scheme applicable to him under the said University.

45. Option to join services of the University and division of funds.

(1)Notwithstanding anything contained in this Act, every teacher or other employee of the University shall, within a period of one month, or such other period beyond one month as may be specified by the Government by a notification, from the date of coming to force of the Act, exercise an option to join the service under the Jawaharlal Nehru Architecture and Fine Arts University or Jawaharlal Nehru Technological Universities, Hyderabad, Kakinada or Anantapur, failing which he/she shall be deemed to have opted to remain in the service of the University where he/she is serving on the date of commencement of this Act and shall, from the said date, be liable to be governed by the terms and conditions governing the University service, which shall not be less favourable than those applicable to such teachers or other employees prior to the said date. The options of all the teachers and other employees opting for joining anyone of the Universities mentioned above shall be considered and they shall be transferred to the said University service on the basis of their relative seniority in the concerned category of service to which he/she belongs and subject to availability of vacancy in that University in the said category within a maximum period of five years from the date of commencement of this Act. It shall be competent for the Executive Council of such University to pass such orders as it deems fit in regard to the seniority, promotions and such other conditions of service of such transferred staff:Provided that the service rendered by such staff in the University, to which the college or institution belonged prior to such transfer, shall be counted for all purposes as service in the University to which he/she opts.

(2)The divisible funds of the Jawaharlal Nehru Technological University, constituted under the Jawaharlal Nehru Technological University Act, 1972 shall be divided equitably among the Jawaharlal Nehru Architecture and Fine Arts University, Jawaharlal Nehru Technological University, Kakinada, Anantapur and Hyderabad as per agreement arrived at among the Universities:Provided that if no such agreement is reached within a period of six months from the date notified, the Government may, after giving an opportunity to the concerned Universities for making their representations in that behalf, determine the amounts payable to the respective Universities and the amounts so determined shall be final and binding on the Universities concerned.

46. Non-applicability of the Act.

(1)Subject to the provisions of sub-sections (2) and (8), the Jawaharlal Nehru Technological University Act, 1972 which was repealed by the Jawaharlal Nehru Technological Universities Act, 2008 shall, with effect on and from the commencement of this Act cease to apply in respect of the colleges and institutions to which the provisions of this Act extend.

(2)Such cessation shall not affect,-

(a)the previous operation of the said Act 16 of 1972 in respect of the colleges and institutions to which the provisions of this Act extend, or

(b)any penalty, forfeiture or punishment incurred in respect of any offence committed against the said Act, 1972 or

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

(3)Notwithstanding anything contained in sub-section (1), all statutes, ordinances and regulations made under the provisions of Jawaharlal Nehru Technological University Act, 1972 and in force on the appointed day, shall, in so far as they are not inconsistent with this Act, continue to be in force in the University area until they are replaced by the statutes, ordinances and regulations to be made under this Act.

(4)All property, movable or immovable and all rights, interests whatever kind powers and privileges of the University shall be transferred to and vest in the Jawaharlal Nehru Architecture and Fine Arts University and shall be applied to the objects and purposes for which the University is constituted.

(5)All benefactions accepted or received by the University immediately before the commencement of this Act shall be deemed to have been accepted or received by the University under this Act and all the conditions on which such benefactions were accepted or received shall be deemed to be valid under this Act, notwithstanding that such conditions are inconsistent with the provisions of this Act.

(6)All debts, liabilities and obligations incurred before the commencement of this Act and lawfully subsisting against the University shall be discharged and satisfied by the concerned University.

(7)All references in any enactments or other instruments issued under an enactment to the University constituted immediately before the commencement of this Act shall be construed as references to the Jawaharlal Nehru Architecture and Fine Arts University deemed to have been constituted under this Act.

(8)The appointment of the officers (other than the Vice-Chancellor), teachers and employees of the University constituted immediately before the commencement of this Act and subsisting immediately before the commencement of this Act shall be deemed to have been made under and for the purpose of this Act, and such officers, teachers and employees shall continue to hold office, subject to the conditions governing the terms of their office or employment.

47. Repeal of Ordinance 12 of 2008.

- The Jawaharlal Nehru Architecture and Fine Arts University Ordinance, 2008 is hereby repealed.The ScheduleOfficers of the University.

1. The Vice-Chancellor. - (1) The Government shall constitute a search committee consisting of,-

(i)a nominee of the Executive Council;(ii)a nominee of the University Grants Commission; and(iii)a nominee of the State Government.[The Search Committee shall submit a panel of three persons to the Government in alphabetical order and the Government shall appoint the Vice-Chancellor from out of the said panel:] [Substituted by G.O.Ms.No.28, Higher Education (UE) Department, dated 11.09.2015.]Provided that it shall be competent for the Government to call for fresh panel if they consider necessary and the Search Committee shall submit a fresh panel to the Government.

(2)The Vice-Chancellor shall not be removed from his office except by an order of the Chancellor 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 Government, by the Lokayukta or by such person who is or has been a Judge of a High Court or the Supreme Court as may be appointed by the Chancellor in which the Vice-Chancellor shall have an opportunity of making his representation against such removal:Provided that where the enquiry is conducted by a person who is or has been a Judge of High Court or the Supreme Court the report of such an enquiry shall be forwarded to the Government and the Chancellor shall act in accordance with the advice tendered by the Government on a consideration of the report while exercising his powers under this sub-section:Provided further that where the Lokayukta enquiries into an allegation against the Vice-Chancellor under [the Telangana Lokayukta] [Adapted in G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] Act, 1983 then, notwithstanding anything contained in section 12 of that Act, the Lokayukta shall submit the report to the Government and the Chancellor shall act in accordance with the advice tendered by the Government on a consideration of the report while exercising his powers under this sub-section.

(3)The Vice-Chancellor shall be the academic head and the principal Executive Officer of the University and shall exercise general control over its affairs. He shall be a whole¬time officer of the University.

(4)Subject to the provisions of sub-clause (2) the Vice-Chancellor shall hold office for a term of three years from the date of his appointment and shall be eligible for reappointment to that office for another term of three years in the manner provided in sub-clause (1).

(5)The Vice-Chancellor shall be paid such pay and allowances as may, by order, be specified by the Government from time to time. He shall be provided with a furnished official accommodation for which he shall pay ten percent of his salary towards rent.

(6)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, it shall be competent for the State Government to appoint a person to be incharge Vice-Chancellor. The person so appointed as incharge 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 in accordance with sub¬clause (1).

(7)It shall be competent for the Chancellor to accept the resignation of the Vice-Chancellor.

(8)When the post of the Vice-Chancellor falls permanently vacant, either by resignation or otherwise, the vacancy shall be filled by the Chancellor by appointing another person as the Vice-Chancellor and the Vice¬Chancellor so appointed shall hold office for a full term of three years.

(9)The Vice-Chancellor shall, by virtue of his office be a member and Chairman of the Executive Council and of the Academic Senate and shall preside at the convocation of the University in the absence of the Chancellor.

(10)He shall be entitled to be present and address at any stage, any meeting of any Authority of the University, but not to vote thereat, unless he is a member of the authority concerned.

(11)He shall have the power to convene meetings of the Executive Council and the Academic Senate.

(12)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.

(13)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 Chancellor: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.

The decision of the Chancellor on the appeal shall be final.

(14)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.

(15)He shall have such other powers as may be prescribed.

(16)

(a)When, with regard to any matter in which any officer or authority may take action, the Vice-Chancellor considers immediate action desirable, he may subject to the general control of the Chancellor take such action as may be necessary but shall as soon as may be, report the action taken to the officer or authority concerned.

(b)An appeal shall lie to the Executive Council against any action taken by the Vice-Chancellor under clause (a) affecting any person in the service of the University, at the instance of such person. Such appeal shall be filed within thirty days from the day on which such person has notice of the action taken.

2. The Registrar. - (1) (a) The Registrar shall be a whole-time paid officer of the University appointed by the Executive Council for a term of three years or less and on such other terms as may be prescribed by the statutes:

Provided that he shall not continue in that office for more than six years.(b)The Registrar shall exercise such powers and perform such duties as may be prescribed. The Executive Council may transfer the Registrar to a suitable position even before the completion of the term provided that he is shown a position in the University with the same emoluments for the remaining part of his term of appointment.

(2)The Registrar shall draw such salary and other allowances and be governed by such conditions of service as may, from time to time, be prescribed:Provided that the salary and allowances and the conditions of service shall not be varied to the disadvantage of an incumbent during the term of his office.

(3)In the temporary absence of the Registrar on leave, for whatever reason or until the vacancy caused in any other manner is filled, the Vice-Chancellor shall appoint any person temporarily for a period not exceeding three months to act as the Registrar.

(4)The Registrar may, by a letter under his hand addressed to the Council, resign his office. The resignation shall be delivered to the Council ordinarily sixty days prior to the date on which he wishes to be relieved of his office, but the Council, may relieve him earlier and the resignation shall take effect from the date of relief.

(5)The Registrar shall act as the Secretary of the Executive Council and Academic Senate.

(6)The Registrar shall be responsible for,-

(a)the custody, of all the records and the common seal of the University;

(b)the overall control and supervision of all the administrative work of the University and in the constituent colleges;

(c)the conduct of examinations and for the execution of all processes connected therewith.

(7)The Registrar shall discharge such other duties and perform such other functions as may be prescribed by the statutes or required, from time to time, by special or general order of the Vice-Chancellor or the Council.

3. The Finance Officer. - (1) The Finance Officer shall be a whole time officer of the University appointed by the University from out of a panel of three officers to be obtained from the Government in the Higher Education Department on such terms and conditions as may be prescribed by the rules made by the Government in this behalf. He shall be the employee of the Government and the salary, allowances, pension and other remuneration shall be paid in the first instance from out of the Consolidated Fund of the State and later recovered from the University.

(2)He shall maintain the accounts of the University and also advise the University on all matters relating to income and expenditure.

(3)He shall be present at the meetings of the Finance Committee and participate in the discussions but shall not be entitled to vote.

(4)The Finance Officer shall be responsible for,-

(a)managing the property and investments of the University and tendering advice in regard to its financial policy;

(b)ensuring that no expenditure not duly authorised is incurred by the University otherwise than by way of investment;

(c)disallowing any expenditure which may contravene the terms of any statute or for which provision is required to be made by the statutes but has not been made;

(d)preparation of budget and statement of accounts for the presentation to the Council by the Vice-Chancellor and such other information in respect of all matters of finance and accounts as may be required of him, from time to time;

(e)arranging for the internal audit of the accounts of all the constituent colleges of the University annually;

(f)obtaining, scrutinizing, compiling and reporting to the Vice-Chancellor on the statement of accounts of the constituent colleges of the University at such intervals and in such form as may be specified by the Council from time to time;

(g)exercising a check over the expenditure and income of the different constituent colleges and programmes of the University;

(h)discharging such other duties as may be prescribed by the statutes or by any special or general order of the Vice-Chancellor or the Council.

II. Authorities of The UniversityI. Academic Senate. - (1) The Academic Senate shall consist of the following persons, namely,-Class-I Ex-Officio Members

(i)All Members of the Executive Council;

(ii)All Principals and Directors;

(iii)The Chairman of the [Telangana] [Substituted by G.O.Ms.No.28, Higher Education (UE) Department, dated 11.09.2015.] State Council of Higher Education or in his absence the Vice-Chairman thereof;

(iv)All Members of the University Planning and Monitoring Board.

Class-II - MembersAll persons who donate an amount of not less than five lakhs to the University.Class-III - Members To Be Nominated By The Government

(i)three Principals of other Architecture and Fine Arts Colleges within the State, to be nominated by the Government;

(ii)three persons from the Public Sector Undertakings to be nominated by the Government;

(iii)two persons from Research Organisations, Private Industries to be nominated by the Government;

(iv)one student representative from each of the constituent college/Unit, nominated on the recommendation of the Vice-Chancellor on consideration of merit and academic attainments, for a period of one year.

Class-IV - Elected Members

(i)Five teachers to be elected from among the teachers of the Constituent Colleges/Units of the University from among themselves according to the principle of proportional representation by single transferable vote and according to procedure prescribed by the Statutes;

(ii)Five teachers to be elected from among the teachers of the affiliated Colleges of the University from among themselves according to the principle of proportional representation by means of single transferable vote and according to procedure prescribed by the statutes;

(iii)Five members of the Legislative Assembly to be elected from among the Members of the Legislative Assembly, of whom one each shall belong to Scheduled Castes, Scheduled Tribes and Backward Classes. The election shall be held according to the principle of proportional representation by means of single transferable vote and according to procedure prescribed by the statutes.

(2)The term of office of the nominated and elected members, except the student representative, shall be three years. A member shall be entitled for re-nomination/re¬election so however that no such member shall hold office successively for more than two terms.

(3)A nominated or elected member may tender resignation of his membership before the expiry of his term of membership by conveying such resignation in writing to the Vice-Chancellor and every such resignation shall come into effect from the date of its acceptance by the Government.

(4)Casual vacancies in the office of the non-official members occurring on the Academic Senate, for whatever reason, shall be filled by the Government by nomination of another person who shall hold office for the residue of the term of his predecessor. In respect of the elected members, such vacancies shall be filled in by re-election of another person who shall hold office for the residue of the term of his predecessor.

(5)An ex-officio member shall cease to be a member of the Academic Senate when he relinquishes or ceases to hold the office by virtue of which he became a member of the Academic Senate.

(6)The Vice-Chancellor may however whenever he considers it necessary to do so, appoint, as additional members of the Academic Senate for such duration as he may determine, persons having proficiency in the subject concerned from among the employees of the University or from others.

(7)

(a)The Academic Senate shall have powers of approving all courses of study as may be proposed by the Board of Studies and of determining their curriculum and have general control of teaching, research and examinations within the University and shall be responsible for the maintenance of standards thereof by the colleges.

(b)The Academic Senate shall have power to make regulations consistent with this Act and the statutes relating to all academic matters and to amend and repeal such regulations.

(c)To assist the Academic Senate in the achievement of the objects of the University, it shall have under its control, a curriculum development cell, a faculty development committee, an industrial liaison policy unit and an evaluation committee, the composition and functions of which shall be as determined by the Council by the statutes made in this behalf.

(d)In particular and without prejudice to the generality of the foregoing power, the Academic Senate shall have powers,-

(i)to advise the Council on all academic matters;

(ii)to make recommendations to the Council for the institution of professorship and other teaching posts and in regard to the duties, emoluments and qualifications thereof;

(iii)to make recommendations to the Council regarding institution of fellowships and scholarships;

(iv)to formulate, modify and revise schemes for the constitution or reconstitution of departments of teaching;

(v)to make regulations regarding admission of students to all the colleges and for the intake into each faculty;

(vi)to make regulations prescribing equivalence of examinations, degrees, diplomas and certificates of other Universities, colleges, institutions and boards;

(vii)to make recommendations to the Council regarding the institution of Post-Graduate teaching and research;

(viii)to make recommendations to the Council regarding qualifications to be prescribed for teaching in the constituent colleges;

(ix)to recommend to the Council faculty development programmes on the recommendation of the faculty development committee or otherwise;

(x)to formulate, modify and revise programmes of curriculum development on the recommendations of the curriculum development committee or otherwise;

(xi)to make regulations regarding industrial training, where such training forms part of requirement for degree, diploma or certificate in consultation with the industrial liaison policy unit;

(xii)to recommend to the Council measures for promoting collaboration between industries and colleges on the recommendations of the industrial liaison policy unit;

(xiii)to make regulations for the conduct of the examinations of the University and for the assessment, evaluation and grading of the student's performance at colleges.

(xiv)to consider the reports of the evaluation committee and to advise the Council on the follow up action to be taken in the implementation of the reports;

(xv)to delegate to the Vice-Chancellor or to any of the committees of the Academic Senate, any of its powers;

(xvi)to assess and make recommendations, laying down standards of accommodation, equipment, apparatus, library, maintenance and other physical facilities required for each faculty;

(xvii)to exercise such other powers and perform such other functions as may be conferred or entrusted to it by or under the provisions of this Act, and

(xviii)to deal with any other matter referred to it by the Vice-Chancellor or the Council.

II. Finance Committee. - (1) There shall be constituted a Finance Committee which shall be a sub-committee of the Executive Committee with the following as members, namely:-

(a)Vice-Chancellor (Chairman);

(b)Two Members of the Executive Council nominated by it;

(c)One Member of the Executive Council to represent Banking or Accounting.

The Finance Officer shall be the Secretary of the Finance Committee.

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

(a)to examine the annual accounts of the University and to advice the Executive Council thereon;

(b)to examine the annual budget estimates and advice the Executive Council thereon;

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

(d)to make recommendations to the Executive Council on matters relating to the finances of the University;

(e)to make recommendations to the Executive Council on all proposals involving expenditure for which no provision has been made in the budget, or which involves expenditure in excess of the amount provided in the Budget.

III. Committees etc., of the Colleges.

1. The College Academic Committee

(1)The academic committee of each college shall consist of,-

(a)the Principal of the college, who shall be the Chairman of the committee;

(b)all professors of the college;

(c)one expert from industry for each faculty in the college to be nominated by the Principal in consultation with the Professor of the particular faculty;

(d)two representatives of the students to be nominated by the Principal.

(2)The academic committee of each college shall have powers,-

(i)to organise and co-ordinate teaching and research in the departments of the college subject to the general control of the Academic Senate;

(ii)to recommend to the Board of Studies the courses of study for the different examinations after considering the recommendations of the departments of teaching;

(iii)to recommend to the Board of Studies programmes of curriculum development;

(iv)to recommend to the Board of Studies the institution of new courses, and constitution or reconstitution or departments of teaching;

(v)to recommend to the Board, faculty development programmes from time to time;

(vi)to promote collaboration between the college and employment agencies and industrial organisation and set up industries attached to college;

(vii)to maintain student discipline, hostels, the welfare activities of the students and to make rules therefor, subject to the provisions of this Act and general control of the Council;

(viii)to promote consultancy services in the faculty;

(ix)to make recommendations to the Academic Senate on institution of scholarships, fellowships, etc.,

(x)to deal with any other matter referred to it by the Academic Senate, Council, or other authorities of the University.

2. Board of Studies. - A separate Board of studies shall be attached to each faculty of teaching. The constitution and functions of the Board of Studies shall be prescribed by statutes. There shall be representation for students on the Board of Studies.

IV. Planning and Monitoring Board. - (1) There shall be a Planning and Monitoring Board consisting of,-(i)the Vice-Chancellor (Chairman);(ii)four from among the Principals of University Colleges, Deans/Chairmen of Faculties and Directors, nominated by the Vice-Chancellor;(iii)two educationalists nominated by the Government;(iv)two nominees of the University Grants Commission.

(2)The Board shall be the principal planning and reviewing body and it shall also arrange for periodical monitoring of the developmental programmes and of teaching and research in the University.V. Selection Committee. - (1) There shall be constituted a Selection Committee in regard to the appointment of Professors, Assistant Professors and Lecturers which shall consist of the following, namely:-

(i)the Vice-Chancellor;

(ii)three experts from outside the University to be nominated by the Vice-Chancellor from out of a panel prepared every year by the Board of Studies and approved by the Executive Council of whom atleast two shall be present in the Selection Committee;

(iii)the Chairman of the Board of Studies concerned:

Provided that no person shall participate in the meetings of the selection committee for any appointment if he or his near relative is a candidate for that appointment:Provided further that no teacher holding a post lower in rank than the one to which appointment is to be made, shall be a member of Selection Committee.

(2)The Registrar shall be the Secretary to the Selection Committee.

(3)Provisions shall be made in the statutes in respect of such matters as may be considered necessary and not provided for in the sub-clauses (1) and (2) in order to ensure fair selections.

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State of Telangana - Act