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State of Andhra Pradesh - Act

Rajiv Gandhi University of Knowledge Technologies Act, 2008

ANDHRA PRADESH
India

Rajiv Gandhi University of Knowledge Technologies Act, 2008

Act 18 of 2006

Published on 28 April 2008
Commenced on 28 April 2008
[This is the version of this document from 28 April 2008.]
[Note: The original publication document is not available and this content could not be verified.]

Rajiv Gandhi University of Knowledge Technologies Act, 2008(Act No. 18 of 2006)Last Updated 10th September, 2019[Dated 28.04.2008]An Act to provide for the Establishment and incorporation of the Rajiv Gandhi University of Knowledge Technologies in the State of Andhra Pradesh and for Matters Connected Therewith or Incidental theretoWhereas, the State Government' is spending considerable sum of funds on rural education towards building infrastructure, develop curriculum and train the teachers, so as to improve the education in rural areas;And whereas, opportunities for rural students are significantly inadequate compared to their urban counterparts;And whereas, there is an increasing demand for engineering graduates with Information Technology skills, and Information Technology graduates with domain specialisation;And whereas, it is a felt need to adapt to the demands of work place and possess adequate soft skills and a need for integrated educational programmes to provide rural meritorious students with broad professional education including soft skills on par with the best Universities of the world;And whereas, the Government has decided in order to cater primarily to the educational needs-of the meritorious rural youth of Andhra Pradesh to establish an University in the name and style of Rajiv Gandhi University of Knowledge Technologies, head quarters at Idupulapaya, Kadapa District with constitutent Institutes one each at Basara in Telangana, Nuzivedu in Coastal Andhra and Idupulapaya in Rayalaseema. It is proposed to commence courses in these Institutes during the next academic year i.e., 2008-09 by undertaking a specific Legislation;Be it enacted by the Legislature of the State of Andhra Pradesh in the Fifty ninth Year of the Republic of India as follows:-

1. Short title and commencement.

(1)This Act may be called the Rajiv Gandhi University of Knowledge Technologies Act, 2008.

(2)It shall be deemed to have come into force on the 22nd December, 2007.

2. Definitions.

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

(i)"Academic Council" means the Academic Council referred to under Section 8;

(ii)"Board of Studies" means the Board of Studies of constituent Institutes;

(iii)"Chancellor" means the Chancellor of the Rajiv Gandhi University of Knowledge Technologies;

(iv)"Center" means a center established by the Governing Council;

(v)"CETLS" means Center for Education Technology and Learning Science;

(vi)"Constituent Institute" means an Institute established under Section 3;

(vii)"Executive Committee" means the Executive Committee of the constituent Institutes;

(viii)"Faculty" means Professors, Associate Professors, Assistant Professors, Lecturers, Mentors and Research Staff;

(ix)"GC" means Governing Council referred to in Section 5;

(x)"Government" means the State Government of Andhra Pradesh;

(xi)"Hostel" means a unit of residence for students of the Institute maintained or recognized by the Institute in accordance with conditions prescribed;

(xii)"Institute" means the autonomous Institute notified under Section 3;

(xiii)"Member" means a member of the Institute;

(xiv)"Notification" means a notification published in the Andhra Pradesh Gazette and the word "notified" shall be construed accordingly;

(xv)"Prescribed" means prescribed by the Statutes, Ordinances or Regulations;

(xvi)"Rural Student" means Student who had passed 1 0th standard examination from Rural areas of the State of Andhra Pradesh.

(xvii)"University" means Rajiv Gandhi University of Knowledge Technologies.

3. Rajiv Gandhi University of Knowledge Technologies.

(1)There shall be established the Rajiv Gandhi University of Knowledge Technologies with its headquarters at Idupulapaya, Kadapa District. The constituent Institutes under this University shall be located one each at Basara in Telangana, Nuzivedu in Coastal Andhra and Idupulapaya in Rayalaseema in the State of Andhra Pradesh as autonomous Institutes for teaching and research in Information Technology and related areas under the control of a common Governing Council.

(2)It may also establish such institutions at such other places by notification as it may deem fit.

(3)Each of such constituent Institutes shall have independent status and flexibility to design their curriculum and course work and other functional and administrative measures subject to the guidelines or instructions issued by the Governing Council from time to time.

(4)The constituent Institutes shall be a body corporate, having perpetual succession and a common seal and shall sue and be sued by the said Corporate name.

(5)In all suits and other legal proceedings by or against the Institute the pleading shall be signed and verified by the Director and all process in such suits and proceedings shall be issued to and on be half of the Director.

4. The objects of the University.

- The following are the objects of the University, namely:-

(i)to disseminate and advance knowledge in the fields of Information Technology, Nano-Technology, Solar Energy Technology, Biotechnology and other emerging Technologies;

(ii)to create institutes and/or centers of excellence for imparting state-of-the-art education, training and research in the fields of Information Technology, Nano Technology, Solar Energy Technology, Biotechnology and other emerging areas;

(iii)to develop innovative patterns of teaching, training, curriculum design and methods of testing at various levels of educational accomplishment to attain global education standards;

(iv)to make special provisions for integrated courses in humanities, social sciences and interdisciplinary areas so as to promote use of technologies for larger benefit of mankind particularly people living in developing countries;

(v)to function as a resource center for knowledge management and entrepreneurship development in the fields of Information Technology, Nano Technology, Solar Energy Technology, Biotechnology and other emerging areas;

(vi)to provide for inter-relationships for national and global participation in the fields of Information Technology, Nano Technology, Solar Energy Technology, Biotechnology and other emerging areas and its allied fields; and

(vii)to establish close linkage with industry to make teaching, and research at the institutes relevant to the needs of the economy, at national and global level.

5. Governing Council.

(1)There shall be a Governing Council for the University, which shall be an apex body for the overall governance of the constituent Institutes established under Section 3, either as Public or Private - Public Partnership as specified in the statute 16. The Governing Council shall be responsible for the general superintendence, accreditation, direction and policies of all the constituent Institutes.

(2)The Governing Council shall have following powers,-

(i)to establish special centers or other units for research and teaching as are necessary for furtherance of its objectives;

(ii)to create administrative, ministerial and other posts for the University and to make appointments there to;

(iii)to institute and award fellowships, scholarships, studentships, bursaries;

(iv)to make a provision for research and advisory services and for that purpose to enter into such arrangements with other institutions or bodies as it deem necessary;

(v)to determine standards and procedures for admission into the constituent Institutes which may include examination, evaluation, or any other method of testing;

(vi)to facilitate the activities of Institutes in respect of academic, financial and administrative matters;

(vii)to fix fees and other charges;

(viii)to receive donations and to acquire, hold, manage and dispose of any property for the purposes of the objects of the University and Institutes;

(ix)to review, from time to time, the broad policies and programmes and to suggest measures for the improvement and development of the constituent Institutes;

(x)to consider and pass resolutions on the annual report and the annual accounts and the audit report on such accounts;

(xi)to perform such other acts and things as may be necessary, incidental or conducive to the attainment of all or any of the objects of the University;

(xii)to do all such other acts and things as may be necessary, incidental or conducive to the attainment of all or any of the objects of the University;

(xiii)The constitution of the Governing Council and the term of office of its members shall be prescribed

6. The Chancellor.

(1)The Chancellor shall be appointed by the Government in such manner as may be prescribed by the Statute 1.

(2)The Chancellor shall, by virtue of his office, be the Head of the University.

(3)The Chancellor shall chair the Governing Council and Academic Council.

7. The Vice-Chancellor.

(1)The Vice-Chancellor shall be appointed by the Governing Council in such manner as prescribed by the Statute 2.

(2)The Vice-Chancellor shall assist the Chancellor of the University in discharge of his/her duties.

(3)The Vice-Chancellor in the absence of the Chancellor shall Chair the Governing Council and Academic Council.

(4)The Vice-Chancellor shall chair the meetings of the Executive Committee and Board of Studies of the Constituent Institutes.

(5)The Vice-Chancellor shall be the Chief Executive Officer of the University.

8. Academic Council.

(1)The Academic Council shall be the principal academic body of the University and shall co-ordinate and exercise general supervision over the academic policies of the constituent Institutes.

(2)The Constitution of the Academic Council, the term of office of its members and its powers and functions shall be prescribed by the Statute 11.

9. Powers and Functions of Institutes.

- The Institute shall have the following powers and functions, namely:-

(i)to prescribe the qualifications under which persons shall be admitted to the Institute and to any particular course of study therein;

(ii)to cause organization of teaching, research, experimentation and practical training in the fields relevant to the objects of the Institute;

(iii)to hold examinations and to confer and grant degrees, diplomas, certificates, and other academic distinctions on persons who shall have passed the examinations or other tests conducted by the Institute as prescribed by the University;

(iv)to institute and establish or abolish professorships, readerships, lecturer ships 'and any other such offices required by the Institute, to appoint persons to such posts, to remove person from such posts and to prescribe the conditions of service relating to such offices;

(v)to institute and award fellowships, scholarships, studentships, bursaries and prises;

(vi)to develop industrial services through the faculty;

(vii)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;

(viii)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;

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

(x)to organise and encourage preparation, printing, publication and distribution of text books relevant to the objects of the Institute;

(ix)to fix, demand and receive fees, subscriptions and deposits;

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

(Xiii)to establish, maintain and manage research department and institutions;

(xiv)to do all such other acts and things as may be requisite in order to further the objects of the Institute.

(xv)to conduct innovative experiments in new methods and technologies in the fields of Information Technology, Nano Technology, Solar Energy Technology, Biotechnology and other emerging areas in order to achieve international standards of such education, training and research;

(xvi)to prescribe courses and curricula in consultation with industry and provide for flexibility in the education system and delivery methodologies including electronic and distance learning;

(xvii)to hold examination including through electronic mode;

(xviii)to establish such special centers, specialized study centers or other units for research and instruction as are, in the opinion of the Institute, necessary for the furtherance of its object;

(xix)to develop and maintain linkages with educational or research Institutions and industries in any part of the world in furtherance or the objectives of the University;

(xx)to develop and maintain relationships with teachers, researchers, domain experts and industrialists in Information Technology, Nano Technology, Solar Energy Technology, Biotechnology and other emerging areas in any part of the world for achieving the objects of the University;

10. Officers of the Constituent Institutes.

- The following shall be the officers of each of the constituent Institute, namely:-

(i)The Director;

(ii)The Dean;

(iii)The Administrative Officer;

(iv)The Finance Officer; and

(v)such other persons as may be prescribed to be officers of the Institute.

11. Director of the Institute.

(1)There shall be a Director of the constituent Institute who shall be appointed by the Chancellor from a panel of names recommended by the Governing Council in such manner as prescribed in the Statute 3.

(2)The initial term of appointment shall be for a period of three years, and may be extended for another period of three years. The appointment is subject to the age limit of not exceeding 65 years.

12. Powers and Duties of the Director.

(1)The Director shall be the Chief Executive and Academic officer of the constituent Institute. He/She shall preside over the meetings of the Finance Committee and Executive Committee.

(2)without prejudice to the generality of the provisions contained in subsection (1), the Director shall,-

(a)exercise general supervision and control over the affairs of the constituent Institute;

(b)ensure implementation of the decision of the authorities of the constituent Institute and responsible for imparting of instruction and maintenance of discipline in the constituent Institute.

(c)exercise such other powers and perform such other duties as may be assigned to him under the Act or as may be delegated to him by the Governing Council or the Chancellor, as the case may be.

13. The Deans.

- The Deans of the constituent Institute shall be appointed in such a manner and shall exercise such powers and perform such duties as may be prescribed by the Statute 7.

14. The Administrative Officer.

- The Administrative Officer of the constituent Institute shall be appointed in such a manner and shall exercise such powers and perform such duties as may be prescribed by the Statute 4.

15. The Finance Officer.

- The Finance Officer of the constituent Institute shall be appointed in such a manner and shall exercise such powers and perform such duties as may be prescribed by the Statute 5.

16. Other Officers.

- The manner of appointment and powers and duties of other officers of the constituent Institute shall be prescribed by the Statute 6.

17. Authorities of the Constituent Institute.

- The following shall be the authorities of the Constituent Institute: -

(i)the Executive Committee;

(ii)the Board of Studies; and

(iii)any such other authorities as may be declared by any future Statutes.

18. Executive Committee.

- The Executive Committee shall be the principal executive body of the constituent Institute. The constitution of the executive Committee, the term of office of its members and its powers and functions shall be prescribed by the Statute 10.

19. Board of Studies.

- (i) Each constituent Institute shall have its own Board of Studies.

(ii)The Constitution of the Board of Studies, the term of office of its members and its powers and functions shall be prescribed by the Statute 12.

(iii)The Board of Studies, subject to the overall control of the Academic Council, shall have the powers to introduce new domain specializations, new soft skills and new research programmes.

(iv)The Board of Studies shall be the principal planning and reviewing body and it shall also arrange for periodical monitoring of the development programmes and of teaching and research in the constituent Institute.

20. Other Authorities.

- The constitution, powers and functions of other authorities shall be prescribed by the future Statutes.

21. Constitution of Committee.

- Where any authority of the constituent Institute is given power by this Act or the Statutes to appoint Committees, such Committees shall as otherwise provide, consist of the members of the authority concerned and of such other persons as the authority in each case may think fit.

22. Annual Report.

- The annual report of the constituent Institute shall be prepared under the directions of the Executive Committee and shall be submitted to the Governing Council on or after such date as may be prescribed by the Statutes and the Governing Council shall consider the report in its meeting.

23. Annual Accounts.

- The annual accounts and balance sheet of the constituent Institute shall be prepared under the directions of the Executive Committee and shall be audited by Chartered Accountant every year. The audited annual accounts shall be submitted to the Governing Council.

24. Statutes.

- Subject to the provisions of this Act, Statutes may provide for all or any of the following matters, namely

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

(ii)the appointment and continuance in office of the members of the said authorities and bodies, the filling up of vacancies of members, and all other matters relate to those authorities and other bodies for which it may be necessary or desirable to provide;

(iii)the appointment, powers and duties of the officers of the University and their emoluments and other terms and conditions of service;

(iv)the appointment of the faculty of the institutes and their emoluments and other terms and conditions of service;

(v)the conditions of service of employees including provision for pension, insurance and provident fund, the manner or termination of service and disciplinary action;

(vi)the principles governing seniority of service of employees;

(vii)the procedure for appeal to the Governing Council by any employee or student against the action of any officer or authority of the Institute;

(viii)the institution of fellowships, scholarships, studentships, bursaries, medals and prizes;

(ix)the delegation of powers vested in the authorities or officers of the University and constituent Institutes; and

(x)all other matter which by this Act are to be, or may be, provided by the Statutes.

25. Statutes how made.

(1)The first Statutes 1 to 16 of the University are those set out in the Schedule and can only be altered with the approval of the State Government.

(2)The Governing Council may from time to time, make new statutes in addition to the first statutes referred to in sub-section (1).

(3)Every statute made under sub-section (1) shall, immediately after it is made, be laid before the both Houses of the State Legislature if it is in session and if it is not in session in the session immediately following, for a total period of fourteen days which may be comprised in one session or in two successive sessions, and if, before the expiration of the session in which it is so laid or the session immediately following, the Houses agrees in making any modification in the statute or in the annulment of the statute, the statute shall thereafter have effect only in such modified form or shall stand annulled, as the case may be, so, however that any such modification or annulment shall be without prejudice to the validity of anything previously done under the statute.

26. Power to make Regulations.

- The Regulations shall be made by the Executive Committee and the Regulations so made may be amended, repealed or added to anytime by the Governing Council. Subject to the provisions of this Act and the statutes, the Regulations may provide for all or any of the following matters:-

(i)the admission of the students to the Institute and their enrolment as such;

(ii)the course of study to be laid down for all degrees; diplomas and certificates of the Institute;

(iii)the award of degrees, diplomas, certificates and other academic distinctions, the qualifications for the same and the means to be taken relating to the granting and obtaining of the same;

(iv)the fees to be charged for courses of study in the Institute and for admissions to be examinations, degrees and diplomas of the Institute;

(v)the conditions of award of fellowships, scholarships, studentships, bursaries, medals and prizes;

(vi)the conduct of examination;

(vii)the conditions of residence of the students of the Institute;

(viii)the appointment and emoluments of employees other than those for whom provision has been made in the Statutes;

(ix)the establishment of Centers of Studies, Special Centers and Research Centers;

(x)such other terms and conditions of service of faculty and staff as are not prescribed by the Statutes;

(xi)all other matters which by this Act or the Statutes may be provided for by the Regulations.

27. Power to remove difficulties.

- If any difficulty arises in giving effect to the provisions of this Act, the Government may, within a period of two years from the commencement of this Act, by order published in the Gazette, make such provisions including adaptations or modifications, if any, of the provisions of this Act not affecting the substance thereof as appears to it to be necessary or expedient for removing the difficulty.

28. Repeal of Ordinance 17 of 2007.

- The Rajiv Gandhi University of Knowledge Technologies Ordinance 2007 is hereby repealed.The ScheduleThe Statutes of the Rajiv Gandhi University of Knowledge TechnologiesStatute 1The Chancellor

(1)The Chancellor shall be appointed by the Government from amongst persons of eminence in the academic or public life, and shall hold a Doctoral Degree.

(2)The Chancellor shall hold office for a term of five years.Statute 2The Vice-Chancellor

(1)The Vice-Chancellor shall be appointed by the Governing Council from amongst persons of eminence in the academic or administrative domain, and shall hold a Doctoral Degree.

(2)The Vice-Chancellor shall hold office for a term of five years subject to not attaining the age of 65 years.Statute 3The Director

(1)The Governing Council shall constitute a Search Committee for selecting a person for the position of Director. The search Committee shall consist of,-

(a)Chairman, Andhra Pradesh State Council of Higher Education.

(b)Secretary to Government, Information Technology and Communication Department, Government of Andhra Pradesh.

(c)A nominee of the Governing Council.

(2)The Director must be a distinguished academician with doctoral degree and adequate administrative experience.

(3)The Search Committee shall submit a panel of three persons to the Governing Council from among whom the Governing council shall recommend one person to the Chancellor for appointment as Director and the Chancellor shall appoint such a person as Director.

(4)the Director shall be the academic head and the principal executive officer of the constituent Institute and shall exercise general control over its affairs.

(5)The Director shall hold office for a term of three years from the date on which he enters upon his office and shall be eligible for re-appointment to that office for another term of three years.

(6)Notwithstanding anything contained in clause (5), a person appointed as Director shall after attaining the age of sixty five years during the term of his office, retire from office.

(7)The Director shall have the power to convene meetings of the Executive Committee and Board of Studies.

(8)It shall be the duty of the Director to see that the Act, the Statutes and the Regulations are duly observed, and he shall have all powers necessary to ensure such observance.Statute 4Administrative Officer

(1)The Administrative Officer shall be appointed by the Executive Committee for a term of three years and on such other terms as may be prescribed by the Regulations.

(2)The emoluments and other terms and conditions of service shall be such as may be prescribed by the Regulations. The Administrative Officer shall retire on attaining the age of 60 years.

(3)The Administrative Officer shall have overall control over all the staff excluding the Faculty. He/She shall be the member convener of the Executive Committee.

(4)It shall be the duty of the Administrative Officer,-

(a)to be custodian of the records and such other property of the constituent Institute as the Executive Committee shall commit to his charge;

(b)to issue all notices convening meetings of the Executive Committee, Board of Studies and of any Committee appointed by the authorities of the Institute;

(c)to keep the minutes of all the meetings of the Executive Committee, the Board of studies and of any Committee appointed by the authorities of the Institute;

(d)to conduct the official correspondence of the Executive Committee and the Board of Studies;

(e)to represent the institute in suits or proceedings by or against the institute, sign powers of attorney and verify pleadings; and

(f)to perform such other duties as may be specified in these Statutes or the Regulations or as may be required, from time to time, by the Executive Committee or the Director.

Statute 5The Finance Officer

(1)The Finance Officer shall be appointed by the Executive Committee for a term of three years and on such other terms as may be prescribed by the Regulations.

(2)The emoluments and other terms and conditions of service shall be such as may be prescribed by the Regulations:The Finance Officer shall retire on attaining the age of 60 years.

(3)The Finance Officer shall,-

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

(b)perform such other financial functions as may be assigned to him by the Executive Committee or as may be prescribed by these Statutes or Regulations.

(4)Subject to the control of the Executive Committee, the Finance Officer shall,-

(a)hold and manage the property and investments of the institute including trust and endowed property;

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

(c)be responsible for the preparation of annual accounts and the budget of the constituent Institute and for their presentation to the Executive Committee:

(d)arrange for the internal audit of the accounts annually by a Chartered Accountant;

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

(f)watch the progress of the collection of revenue and advise on the methods of collection employed;

(g)ensure that the register of buildings, land, furniture and equipment are maintained up-to-date and that stock-checking is conducted, of equipment and other consumable materials in all offices, Special Centers, and Specialized laboratories;

(5)The receipt of the Finance Officer for any money payable to the constituent Institute shall be sufficient discharge for payment of such money.Statute 6Other Officers

(1)The Other Officers shall be appointed by the Executive Committee on the recommendation of the Selection Committee constituted for the purpose.

(2)The Other Officers shall exercise such powers and perform such duties as may be assigned to them by the Executive Committee.Statute 7The Dean Academics and the Dean Student Welfare

(1)The Dean, Academics shall be appointed by the Director from among the Professors.

(2)The Dean shall be responsible for the conduct and maintenance of the standards of teaching and research in the Institute.

(3)The Dean, Academics shall be the member convenor of the Board of Studies.

(4)The Dean, Students Welfare, shall be appointed by the Director from among the Professors and shall exercise such powers and perform such duties as may be prescribed by the Regulations.Statute 8Director of Center for Education Technology and Learning SciencesThe Director, Center for Education technology and Learning Sciences shall be appointed by the Governing Council from among the Professors and shall exercise such powers and perform such duties as may be prescribed by the Governing Council. He/She shall be the member convenor of the Academic Council.Statute 9Governing Council

(1)The Governing Council consists of the following members: -

(a)Chancellor.

(b)Vice-Chancellor.

(c)Chairman, Andhra Pradesh State Council of Higher Education.

(d)Secretary to Government, Information Technology and Communications Department, Government of Andhra Pradesh.

(e)Secretary to Government, Higher Education Department, Government of Andhra Pradesh.

(f)Director, International Institute of Information Technology, Hyderabad.

(g)Directors of constituent Institutes located at, Idupulapaya, Nuzivedu and Basara.

(h)Director, Center for Education Technology and Learning science.

(i)Three eminent persons nominated by the Chancellor.

(2)The term of office of the nominated members shall be three years. A member shall be entitled for renomination for another term of three years.

(3)One-third members of the Governing Council shall form a quorum for a meeting of the Governing Council.

(4)The Governing Council shall have full executive control over all the Institutes.

(5)The Governing Council shall select a common seal for the constituent Institutes and provide for the custody and use of such seal.

(6)The Governing Council shall exercise the following powers:-

(a)Take decisions on questions of policy relating to the administration and working of all the institutes under the control of the University.

(b)Consider and approve the programmes of the constituent Institutes.

(c)Prescribe and conduct courses of study, education and research.

(d)Lay down standards of proficiency to be demonstrated before the award of diplomas, certificates and other distinctions in respect of courses offered by the constituent Institute.

(e)Frame Statutes and Regulations for the conduct of the affairs of the constituent Institute and to add to, amend, or repeal them from time to time.

(f)Consider and pass resolutions on the Annual Report and Annual Accounts of the constituent Institute.

(g)Prescribe tuition and other fees.

(h)Regulate and determine all matters concerning the administration of the University.

(i)Enter into any agreement with the relevant organizations for successful conduct of business of the Institutes.

(7)Exercise all powers that are not other wise provided for.

(8)Delegate such of its powers to the chancellor as may be considered necessary or desirable.

(9)The Vice-Chancellor with the prior approval of the Chancellor shall convene the meetings of the Governing Council as and when required.Statute 10Executive Committee

(1)The Executive Committee shall consist of the following members:-

(a)The Vice-Chancellor of the University.

(b)The Director of the respective constituent Institute.

(c)A member nominated by Information Technology and Communication Department, Government of Andhra Pradesh.

(d)A member nominated by Director, International Institute of Information Technology, Hyderabad.

(e)Director, Center for Education Technology and Learning Science.

(f)Three eminent persons nominated by the Governing Council.

(2)The term of office of the nominated members shall be three year's.

(3)One-third members of the Executive Committee shall form a quorum for a meeting of the Executive Committee.

(4)The Executive Committee shall have the management and administration of the revenue and property of the constituent Institute and the conduct of all administrative affairs of the constituent Institute not otherwise provided for.

(5)Subject to the provisions of this Act, the Statutes and the Regulations, the Executive Committee shall in addition to all other powers vested in it, have the following powers:-

(a)to create teaching and academic posts, to determine the number and emoluments of such posts and to define the. duties and conditions of service of Faculty;

(b)to appoint such Faculty and other academic staff, as may be necessary, on recommendations of the Selection committee constituted for the purpose;

(c)to create administrative ministerial and other necessary posts and to make appointments thereto in the manner prescribed by the Regulations;

(d)to grant leave of absence to any officer of the constituent Institute and to make necessary arrangements for the discharge of the functions of such officer during his absence;

(e)to regulate and enforce discipline among employees in accordance with these Statutes;

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

(g)to fix limits on the total recurring and the total nonrecurring expenditure for a year.

(h)to invest any money belonging to the constituent Institute including any un-applied income, in such stocks, funds, shares or securities as it shall, from time to time, think fit, or in the purchase of immovable property in India;

(i)to transfer or accept transfers of any movable or immovable property on behalf of the constituent Institute;

(j)to provide buildings premises, furniture and apparatus and other means needed for carrying on the works of the constituent Institute;

(k)to enter into, vary, carry out and cancel contracts on behalf of the constituent Institute;

(l)to entertain, adjudicate upon, and, if thought fit, to redress any grievances of the employees and students of the constituent Institute, who may, for any reason feel aggrieved;

(m)to make such special arrangements as may be necessary for the residence and discipline of woman students;

(n)to delegate any of its powers to the Director, the Administrative Officer, or the Finance Officer of such other employee or authority of the institute or to a Committee appointed by it as it may deem fit;

(o)to institute fellowships, scholarships, studentships, bursaries, medals and prises; and

(p)to exercise such and other powers and perform such other duties as may be conferred or imposed in it by this Act, of these statutes.

Statute 11Academic Council

(1)The Academic Council consists of the following embers:

(a)Chancellor.

(b)Vice-Chancellor.

(c)Deans, Academics of constituent Institutes located at Idupulapaya, Nuzivedu and Basara.

(d)Dean, Academics, International Institute of Information Technology, Hyderabad.

(e)Director, Center for Education Technology and Learning Science.

(f)Three eminent academicians nominated by the Governing Council.

(2)The term of office of the nominated members shall be three years.

(3)One-third members of the Academic Council shall form a quorum for a meeting of the Academic Council.

(4)Subject to the provisions of this Act, and the Statutes, the Academic Council shall in addition to all other powers vested in it, have the following powers,

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

(b)to bring about inter-disciplinary co-ordination, to establish or appoint Committees or Boards, for taking up projects;

(c)to consider matters of general academic interest either on its own initiative or on a reference by the Board of Studies or the Governing Council and to take appropriate action thereon; and

(d)to frame such regulations an rules consistent with these Statutes regarding the academic functioning of the Institutes, discipline, residences, admissions, award of fellowships and studentships, fee concessions, and attendance.

Statute 12Board of Studies

(1)The Board of Studies shall consist of the following members:

(a)The Vice-Chancellor.

(b)The Director of the respective constituent Institutes.

(c)The Dean, Academics.

(d)Three eminent persons nominated by the Governing Council.

(2)The term of office of the nominated members shall be three years.

(3)One-half members of the Board of Studies shall form a quorum for a meeting of the Board of studies.

(4)The Board of Studies shall be the principal planning and reviewing body and it shall also arrange for periodical monitoring of the development programs and of teaching and research in the institute.Statute 13Student Admissions

(1)The institute shall be a fully residential.

(2)The institute will cater primarily to the educational needs of the meritorious rural youth of Andhra Pradesh.

(3)The admission process is based on the local basis with rural mandal as a unit, allowing for the established reservation norms.

(4)The merit is based on the marks secured in the Secondary School Certificate (Tenth Standard) from out of the applicants.Statute 14Selection Committees

(1)There shall be Selection Committees for making recommendations to the Executive Committee for appointment to the posts of ,Faculty, Administrative Officer, Finance Officer, and other officers.

(2)The selection Committees for appointment to the posts shall be constituted by the Chairman of the Executive Committee i.e. the Vice-Chancellor.

(3)The procedure to be followed by a Selection Committee in making recommendations shall be laid down in the RegulationsStatute 15CommitteesAny authority of the Rajiv Gandhi University of Knowledge Technologies may appoint as many standing or special committees as it may deem fit, and may appoint to such committees person who are not members of such authority. Any such committee may deal with any subject delegated to its subject to subsequent confirmation by the authority appointing it.Statute 16Public Private PartnershipThere shall be a provision for the Private Public Partnerships (PPP). with the approval of the Governing Council; the Vice-Chancellor may enter into a Memorandum of Understating (MOU) with a reputed private partner for management of any of the Institute under Private Public Partnerships.

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State of Andhra Pradesh - Act