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State of Haryana - Act

The Maharishi Dayanand University Act, 1975

HARYANA
India

The Maharishi Dayanand University Act, 1975

Act 25 of 1975

Published on 21 August 1975
Commenced on 21 August 1975
[This is the version of this document from 21 August 1975.]
[Note: The original publication document is not available and this content could not be verified.]

The Maharishi Dayanand University Act, 1975Haryana Act No. 25 of 1975Statements of Objects and Reasons. - The basic character for Kurukshetra University, which was a residential University, underwent a significant change when it became a full-fledged affiliating University with effect from 30th June, 1974. With a view, therefore, to augment and further improve the facilities for higher education and research and in particular to encourage inter-disciplinary higher education and research in the discipline of the Life Sciences and Environmental and Ecological Sciences, which are becoming increasingly relevant and improvement in the present day world to the conditions in our country and for the development of the State of Haryana, it is considered necessary to have one Unitary, Teaching and Residential University also. The existence of a Post-Graduate Centre providing instruction in several disciplines and that of a Medical College will facilitate the task of setting up a new University, Teaching and Residential University at Rohtak. This University would have its jurisdiction within a radius of 16 kilometres of Rohtak.Statement of Objects and Reasons. - Haryana Act No. 1 of 1998 - The existing provision in the Maharashi Dayanand University Act, 1975 does not envisage any role of the State Government in the appointment of the Vice-Chancellor. It is felt that this is not a desirable situation. The Universities are funded by the State Government and thus it must have a say in the matter of appointment of Vice-Chancellor.2. The appointments of Vice-Chancellor in a number of Universities in the country e.g. Punjabi University, Patiala and Guru Nanak Dev University, Amritsar are made by the Chancellor on the advice of the State Government. It is believed that this is a better provision than what presently obtains in the Maharashi Dayanand University Act, 1975.3. It is, therefore, proposed to amend Maharshi Dayanand University Act to provide for the appointment of Vice-Chancellor by the Chancellor on the advice of the State Government.Published vide Haryana Government Gazette Extraordinary, dated 28.3.1988, Page 434.Statement of Objects and Reasons. - Haryana Act No. 5 of 1992 - The Maharshi Dayanand University was established by the Act of State Legislature. The State Government provides substantial grant-in-aid for running the affairs of the University. The work-load in the University has increased substantially and it has been considered appropriate to appoint a senior officer in the University to help the Vice-Chancellor in discharging his duties. It has also been considered expedient that the University should obtain prior approval of the State Government before creating the posts of non-teaching employees or revising the pay scales of the non-teaching employees so that the expenditure in the University can be controlled. Therefore, it has been considered necessary to amend the Maharshi Dayanand University Act, 1975.Hence this Bill.Published vide Haryana Government Gazette Extraordinary, dated 14.12.1991, Page 2127.Statement of Objects and Reasons. - Haryana Act No. 12 of 1994 - The Maharshi Dayanand University was established by the Act of State Legislature. The State Government provides substantial grant-in-aid for running the affairs of the University. Even U.G.C., which is another source for funding, releases assistance under various schemes, for a specific period to the University after obtaining assurance from the State Government to the effect that the State Government will bear the financial liability of U.G.C. sponsored schemes after the cessation of U.G.C.'s assistance. It has been noticed that Vice- Chancellors create teaching posts either by exercising their emergency powers or through Executive Councils of the Universities thereby creating a financial liability on the State Government. It has, therefore, been felt necessary that the Government representatives should play an important role in the meetings of the various statutory bodies of the Universities. Besides, it has been considered expedient to restrict the emergency powers of the Vice- Chancellors to routine matters of academic and administrative nature. It has also been felt necessary that the University should obtain approval of the State Government before creating teaching posts or revising the pay scales of teaching posts so that the expenditure in the University can be controlled. It is also necessary to assign suitable positions on the statutory bodies of the Universities and other duties to the Pro-Vice-Chancellor.Therefore, it has been considered necessary to amend the Maharshi Dayanand University Act, 1975.Hence this Bill.Published vide Haryana Government Gazette Extraordinary, dated 5.3.1993, Page 284.Statement of Objects and Reasons. - Haryana Act No. 2 of 1997 - The Maharshi Dayanand University had been established under Haryana Act No. 25 of 1975. State Government is the major funding agency for the development and maintenance of this University. Education being on the concurrent list, the State Government equally shares the responsibility for the development of education in the State. It has also to ensure that the State Policy as well as the Central Policy on education is implemented in its letter and spirit. For proper accountability in academic and financial areas the State Government has already made adequate provision with regard to creation of teaching/non- teaching posts, their upgradation and revision by the University with the prior approval of the State Government. It has, however, been felt that though the Registrar like Vice-Chancellor and Pro-Vice-Chancellor is an important functionary under the University system, yet unlike Vice-Chancellor and Pro-Vice-Chancellor his term and mode of appointment is determined by the Statutes of the University rather than the Principal Act. His present mode of appointment by the Executive Council on the basis of selection made by the Establishment/Selection Committee is not conducive to the discharge of functions/responsibilities attached to the post of Registrar. It had, therefore, been felt necessary that Government may be made the Appointing Authority in the case of Registrar by making specific provision in the Principal Act as also amending relevant statutes and that Government be also empowered to add/repeal/modify the Statutes.Accordingly, Ordinance No. 5, dated 25th July, 1966 was promulgated since the Haryana Vidhan Sabha was not in session. This Bill seeks to replace the Ordinance.Published vide Haryana Government Gazette Extraordinary, dated 13.11.1996, Page 2331.Statement of Objects and Reasons. - Haryana Act No. 10 of 1997 - The Maharshi Dayanand University had been established under Haryana Act No. 25 of 1975. It has been amended as required from time to time. The State Government is the major funding agency for the development and maintenance of this University. Education being on the concurrent list, the State Government equally shares the responsibility for the development of education in the State. It has also to ensure that the State Policy as well as the Central Policy on education is implemented in its letter and spirit. The University system plays key role in the development of Higher Education in the State. The University has been established under the State Act and its autonomy and accountability is to be ensured through in-built mechanism. It is, therefore, necessary that the University should enjoy maximum freedom in the pursuit of research and excellence in Higher Education.The Governor by virtue of his office is Chancellor of the University and in that capacity is Head of the University whereas the Vice-Chancellor is the Principal Executive and Academic Officer of the University.In the given background, it has been felt necessary that the Chancellor being the Head of the University should be empowered to appoint the Registrar. It has also been felt necessary that the Executive Council being the Principal Executive Body of the University should be competent body to make, amend or repeal the Statutes as contained in the University Act. However, with a view to ensure that the State policy as well as the Central policy on education is implemented in its letter and spirit by the Universities, the Chancellor being the Head of the University be empowered either sou motu or on the advice of the Government to direct the University to make, amend or repeal the Statutes on any matter specified by him and if the Executive Council fails to implement such a direction, the Chancellor after giving proper opportunity to the Executive Council may make, amend or repeal the Statutes.In the given background a necessity has been felt to translate into action, the above proposals which could only be implemented by legislative enactment.Hence this Bill.Published vide Haryana Government Gazette Extraordinary, dated 27.2.1997, Page 481.Received the assent of the Governor of Haryana on the 21st August, 1975, and was published for general information in Haryana Gazette, Legislative Supplement Part I dated 25th August, 1975.An Act to establish and incorporate a [teaching cum affiliating University] [Substituted by Haryana Act No. 8 of 1983.] at Rohtak for the encouragement of inter-disciplinary higher education and research with special emphasis on studies of Life Sciences and Environment and Ecological Sciences.Be it enacted by the Legislature of the State of Haryana in the Twenty- sixth Year of the Republic of India, as follows :-

1. Short title and commencement.

(1)This Act may be called the [Maharishi Dayanand University] [See Haryana Act 17 of 1977.] Act, 1975.

(2)It shall come into force on such date as the State Government may, by notification, appoint.[2. Definitions. - In this Act and in all statutes, ordinances and regulations made thereunder unless the context otherwise requires, -

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

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

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

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

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

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

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

(h)"statutes", "ordinances" and "regulations" mean respectively the statutes, ordinances and regulations of the University made under this Act;

(i)"teachers of the University" means professors, readers, lecturers and such other persons as may be appointed for imparting instruction or conducting research in the University or in any college or institution maintained by the University and are designated as teachers by the ordinances; and

(j)"University" means the Maharishi Dayanand University, as incorporated under this Act.]

3. Incorporation.

(1)The first Chancellor and the first Vice-Chancellor of the University who shall be persons appointed in this behalf by the Government by notification and the first members of the Court, the Executive Council and the Academic Council and all persons who may hereafter become or be appointed as such officers or members, so long as they continue to hold such office or membership, are hereby constituted a body corporate by the name of the [Maharishi Dayanand University] [Substituted by Haryana Act No. 17 of 1977.].

(2)The University shall have perpetual succession and a common seal with power to acquire, hold and dispose of property and to contract, and may by the said name sue or be sued.][4. Territorial exercise of powers. - (1) The limits of the area within which the University shall exercise its powers shall be such as the State Government may, from time to time, by notification, specify :Provided that different areas may be specified for different faculties.

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

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

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

[4A. Bar of conferring, granting or issuing degrees, diplomas or certificates by unauthorised institutions.] [Added by Haryana Act 5 of 1977.] - [(1) Notwithstanding anything contained in this Act or in any other law, for the time being in force, no person or institution other than the University, shall confer, grant or issue or hold himself or itself out as entitled to confer, grant or issue any degree, diploma or certificate within the territorial jurisdiction of the University which is identical with or is a colourable imitation of any degree, diploma or certificate conferred, granted or issued by the University.

(2)Contravention of the provision of sub-section (1) shall be a cognisible offence punishable with imprisonment up to two years or fine up to two thousand rupees or both.] [Substituted by Haryana Act No. 8 of 1983.]

(3)[ Where an offence under this section has been committed by a company, the company as well as every person incharge of, and responsible to, the company for the conduct of its business at the time of the commission of the offence shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly :Provided that, nothing contained in this sub-section shall render any such person liable to any punishment, if he proves that the offence was committed without his knowledge or that he exercised all due diligence to prevent the commission of such offence.

(4)Notwithstanding anything contained in sub-section (3), where an offence under this section has been committed by a company and it is proved that the offence has been committed with the consent or connivance of, or that the commission of the offence is attributable to any neglect on the part of, any director, manager, secretary or other officer of the company, such director, manager, secretary or other officer shall also be deemed to be guilty of that offence and shall be liable to be proceed against and punished accordingly.Explanation. - For the purpose of this section, -

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

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

5. Powers of University.

- The University shall exercise the following powers and perform the following duties, namely :-

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

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

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

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

(e)to receive gifts, donations or benefactions from the Government and to receive gifts, donations and transfers of moveable or immovable property from transfers, donors, testators as the case may be;

(f)[ to institute principalships, professorships, readerships, lecturership, and other teaching or academic posts required by the University and to appoint persons to such posts; [Clauses (f) to (g) substituted by Haryana Act No. 8 of 1983.]

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

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

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

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

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

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

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

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

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

(p)to do all such things, as may be necessary, incidental or conducive to the attainment of all or any of the objects of the University].

6. University open to all races, classes, castes and creeds.

- The University shall be open to all persons irrespective of sex, [ - ] [Word 'nationality' omitted Haryana Act No. 8 of 1983.] race, creed, caste or class; and no test or condition shall be imposed as to religious belief or profession in admitting or appointing members, students, teachers, workers or in any other connection whatsoever and no benefaction shall be accepted which in the opinion of the authorities of the University involves conditions or obligations opposed to the spirit and objects of this provision :[Provided that nothing contained in this section shall be deemed to prevent the University from making any special provisions in respect of weaker sections of the Society and in particular Scheduled Castes and Scheduled Tribes.] [Proviso added by Haryana Act No. 8 of 1983.]

7. Teaching of University.

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

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

(i)the Chancellor,(ii)the Vice-Chancellor,(iii)Deans of Faculties,(iv)the Registrar,(v)the Finance Officer,(vi)the Librarian,(vii)the Control of Examinations, if any,(viii)the Dean of colleges, if any,(xi)the Dean of Students Welfare, if any,(x)such other persons in the service of the University as may be declared by the status to be the Officers of the University.][9. Chancellor. - (1) The Governor of Haryana by virtue of his office shall be the Chancellor of the University.

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

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

(4)The Chancellor shall have the right, -

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

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

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

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

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

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

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

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

(11)Without prejudice to the foregoing provisions of this section, the Chancellor, may, by order in writing annul any proceedings of the University, which in his opinion, is not in conformity with this Act, the statutes or ordinances :Provided that before making any such order, he shall call upon the University to show-cause why such an order should not be made, and, if any cause is shown within a reasonable time, he shall consider the same.

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

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

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

(15)The Chancellor shall have such other powers as may be prescribed by the statutes] [Substituted by Haryana Act No. 8 of 1983.].

9A. [ Vice-Chancellor. - (1) The State Government shall constitute a Selection Committee consisting of one nominee of the Chancellor and two nominees of the Executive Council, which shall prepare a panel of at least three names, in alphabetical order, from which the Chancellor, shall appoint the Vice- Chancellor, on the advice of the State Government. The terms and conditions of service of the Vice-Chancellor, shall be determined by the Chancellor, on the advice of the State Government.

(1-A) The Chancellor may, on the advice of the State Government, cause an enquiry to be held in accordance with the principles of natural justice, and remove the Vice-Chancellor from office, if he is found on such inquiry, to be a person patently unfit to be continued in such office] [Sub-section (1) and (1-A) Substituted by Haryana Act 1 of 1998.].

(2)The Vice-Chancellor shall hold office for a period of three years which may be renewed for not more than one term :Provided that he shall cease to hold the office on attaining the age of 65 years irrespective of the fact that his term has not expired :[Provided further that a person, holding the office of the Vice- Chancellor, who was appointed or is deemed to have been appointed before the first day of November, 1980 shall continue to be governed by the law in force at the time of his appointment].

(3)[ If the Vice Chancellor is unable to perform his duties owing to his temporary incapacity on account of illness or any other reason, or the office of the Vice-Chancellor falls vacant due to death, or otherwise, the Chancellor shall make such arrangements for the duties of the Vice-Chancellor to be performed by some authority until Vice-Chancellor re-joins.] [Substituted by Haryana Act No. 7 of 2003.]

(4)The Vice-Chancellor shall be the principal executive and academic officer of the University and shall exercise general supervision and control over the affairs of the University and give effect to the decisions of all the authorities of the University.

(5)[ The Vice-Chancellor may, if he is of the opinion that immediate action is necessary on any matter, exercise any power conferred on any authority of the University by or under this Act, except in the matters involving creation or abolition of a Faculty, Department, or post, the matter involving appointment or removal of an employee :Provided that the Vice-Chancellor before exercising powers under this section shall record in writing the reasons, why the matter cannot wait till the meeting of the authority concerned :Provided further that if the authority concerned is of the opinion that such action ought not to have been taken, the decision of the authority thereon shall be final :Provided further that a person in the service of the University who is aggrieved by the action taken by the Vice-Chancellor under this sub-section shall have the right to refer such action to the Executive Council within one month from the date on which decision on such action is communicated to him and thereupon the Executive Council may confirm, modify or reverse the action taken by the Vice-Chancellor. The employee shall be informed that the action has been taken under emergency powers.] [Substituted by Haryana Act 12 of 1994.]

(6)The Vice-Chancellor shall exercise such other powers and perform such other duties as may be prescribed by the statutes or ordinances.[-] [Section 9AA omitted by Haryana Act No. 7 of 2003.][9B. Dean of Faculties - Every Dean of a Faculty shall be appointed in such manner and shall exercise such powers and perform such duties as may be prescribed by the statutes.] [Added by Haryana Act No. 8 of 1983.]

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

(2)The Registrar shall be Chief Administrative Officer of the University. He shall work directly under the superintendence, direction and control of the Vice-Chancellor] [Substituted by Haryana Act 2 of 1997 and further Substituted by Haryana Act 10 of 1997.].

9D. Finance Officer.

- The Finance Officer shall be appointed in such manner and shall exercise such powers and perform such duties as may be prescribed by the Statutes.

9E. Other Officers.

- The manner of appointment and powers and duties of other officers of the University shall be prescribed by the statutes.[9F. Creation of teaching and non-teaching posts. - Notwithstanding anything contained in this Act, the University shall not create any teaching and non-teaching posts or revise the pay scales of the teaching and non- teaching employees without obtaining the prior approval of the Government.] [Inserted by Haryana Act 5 of 1992 and further substituted by Haryana Act 12 of 1994.]

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

(i)the Court;

(ii)the Executive Council;

(iii)the Academic Council;

(iv)the Faculties;

(v)the Finance Committee;

(vi)the Academic Planning Board; and

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

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

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

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

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

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

(d)to perform such other functions as may be prescribed by the statutes.]

[12. Executive Council. - (1) The Executive Council shall be the principal executive body of the University.

(2)The constitution of the Executive Council, the term of office of its members and its powers and duties shall be prescribed by the statutes] [Substituted by Haryana Act No. 8 of 1983.].[-] [Proviso omitted by Haryana Act No. 7 of 2003.][13. Academic Council. - (1) The Academic Council shall be the principal academic body of the University and shall, subject to the provisions of this Act, the statutes and ordinances, co-ordinate and exercise general supervision over all academic policies of the University.

(2)The constitution of the Academic Council, the term of office of its members and its powers and duties shall be prescribed by the statutes.[-]

13A. Faculties.

- The constitution and functions of the Faculties shall be such as may be prescribed by the statutes.

13B. Finance Committee.

- The constitution of the Finance Committee, the term of office of its members, and its powers and duties shall be prescribed by the statutes.[-] [Proviso omitted by Haryana Act No. 7 of 2003.]

13C. Academic Planning Board.

- The constitution and functions of the Academic Planning Board shall be such as may be prescribed by the statutes.] [Substituted by Haryana Act No. 8 of 1983.][14. Statutes and their scope. - 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 and other bodies of the University as may be constituted from time to time;(b)the classification, mode of appointment, powers and duties of the teachers and the officers of the University;(c)the conditions of service including provision for pension or provident fund or insurance scheme for the benefit of the employees of the University;(d)the conferment of honorary degrees;(e)the establishment and abolition of faculties and departments;(f)the institution of fellowships, studentship, scholarships, exhibitions, medals and prizes;(g)the maintenance of discipline among the students;(h)the conditions under which colleges and institutions may be admitted to the privileges of the University and the withdrawal of such privileges;(i)the delegation of powers vested in the authorities or officers of the University; and(j)all other matters which by this Act are to be or may be provided for by the statutes.][15. Statutes how made. - (1) The statutes of the University shall be those as set out in the Schedule substituted by the Maharshi Dayanand University (Amendment) Act, 1983 and the existing statutes shall cease to operate :Provided that the authorities of the University constituted under the existing statutes, shall continue to exercise all the powers and perform all the functions under this Act upto the 31st March, 1983 or till such authorities are constituted in terms of the statutes set out in the Schedule referred to above whichever is earlier.] [Substituted by Haryana Act No. 8 of 1983.]

(2)[ The Executive Council may, from time to time, make new or additional statutes or may amend or repeal the statutes in the manner hereafter provided in this section :Provided that the Executive Council shall not make, amend or repeal any statutes affecting the status, powers or constitution of any authority of the University until such authority has been given an opportunity of expressing an opinion in writing on the proposed changes, and any opinion so expressed shall be considered by the Executive Council.

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

(4)Every new statute or addition to the statute or any amendment or repeal of a statute shall require the approval of the Chancellor, who may approve, disapprove or remit it for further consideration. A statute passed by the [Executive Council] [Omitted by Haryana Act 10 of 1997.] shall have no validity until it has been assented to by the Chancellor.] [Substituted by Haryana Act No. 8 of 1983.]

(5)[ Notwithstanding anything contained in the foregoing sub-sections, the Chancellor, either suo motu or on the advice of the Government, may direct the Executive Council to make, amend or repeal the Statutes in respect of any matter specified by him and if the Executive Council fails to implement such a direction with in 60 days of its receipt, the Chancellor may, after considering the reasons, if any, communicated by the Executive Council for its inability to comply with such direction, make, amend or repeal the Statutes suitably.] [Added by Haryana Act 2 of 1997 and further substituted by Haryana Act 10 of 1997.]

16. Ordinances and their scope.

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

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

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

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

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

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

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

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

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

17. Ordinances how made.

(1)The ordinances shall be made, amended, repealed or added to by the Executive Council :Provided that no ordinance shall be made -

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

(ii)affecting the conditions, mode of appointment or duties of examiners or the conduct or standard of examinations or any courses of study; unless the draft of such any ordinance has been proposed by the Academic Council.

(2)[ The Executive Council may return to the Academic Council for reconsideration, either in whole or in part, any draft proposed by the Academic Council under sub-section (1) along with its suggestions :Provided that the Executive Council shall not amend the draft proposed by the Academic Council itself. It may, however, reject such draft when submitted to it by the Academic Council for the second time.

(3)All ordinances made by the Executive Council shall have effect from such date as it may direct and every ordinance made shall be communicated, as soon as may be, to the Chancellor] [Substituted by Haryana Act No. 8 of 1983.].

18. Regulations.

(1)The authorities of the University may make regulations consistent with this Act, the statutes and the ordinances -

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

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

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

19.

[Omitted.] [Note. - Section 19 omitted by Act 8 of 1983. Before omission it read as under :-]

19. Power of Chancellor.

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

(2)The power exercised by the Chancellor under sub-section (1) shall not be called in question in any Civil Court.]

20. [ Annual report. - The annual report of the University giving details of the broad programmes, policies and finances, amendments of statutes and ordinances made during the year under report, shall be prepared under the directions of the Executive Council and shall be substituted to the Court on or after such date as may be prescribed by the statutes and the Court shall consider the report in its annual meeting.] [Substituted by Haryana Act No. 8 of 1983.]

[21. Annual Accounts. - (1) The annual accounts and the balance-sheet of the University shall be prepared under the directions of the Executive Council and shall once at least every year and at intervals of not more than 15 months be audited by the Examiner Local Fund Accounts, Haryana or any other Auditor that may be appointed by the Government. The annual accounts when audited shall be published in the Haryana Government Gazette and a copy of annual accounts along with the report of the Examiner, Local Fund Accounts or the auditor shall be submitted to the Court and the Chancellor along with the observations of the Executive Council. Any observation made by the Chancellor on the annual accounts shall be brought to the notice of the Court and the observations of the Court, if any, shall after being considered by the Executive Council, be submitted to the Chancellor.

(2)The annual accounts and the balance-sheet of the University shall also be submitted to the Government at the time of its submission to the Chancellor.] [Substituted by Haryana Act No. 8 of 1983.]

22. [ Conditions of service of officers and teachers. - (1) Every salaried officer and teacher, except the Vice- Chancellor shall be appointed under a written contract, which shall be lodged with the University and any dispute arising out of a contract between the University and any of its officers or teachers shall, at the request of the teacher or officer concerned or at the instance of the University, be referred to a Tribunal of arbitration consisting of one member appointed by the Executive Council, one member nominated by the officer or teacher concerned and one nominee of the Chancellor. The decision of the majority of the members of the Tribunal shall be final and no suit shall lie in any Civil Court in respect of the matters decided by the Tribunal.

(2)Every such request shall be deemed to be a submission to arbitration within the meaning of the Arbitration Act, 1940.] [Substituted by Haryana Act No. 8 of 1983.]

23. Pension, provident fund and insurance fund.

(1)The University shall institute for the benefit of its officers, teachers and other employees, such pension, provident and insurance fund as it may deem fit.

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

24. Acts or proceedings of University authorities and bodies not invalidated by vacancies.

- No act done, or proceeding taken, under this Act by any authority or other body of the University shall be invalid merely on the ground -

(a)of any vacancy or defect in the constitution of the authority or body; or

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

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

25. Disputes as to constitution of University authorities and bodies.

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

26. Power to remove difficulties.

- If any difficulty arises with respect to the establishment of the University or in connection with the first meeting of any authority of the University, or otherwise in first giving effect to the provisions of this Act, the Government may, at any time, before any authority of the University has been constituted, by order make any appointment or do anything consistent so far as may be with the provisions of this Act which appears to it necessary or expedient for the purposes of removing the difficulty, and every such order shall have effect as if such appointment or action had been made or taken in the manner provided in this Act.[27. Protection of action taken in good faith. - No suit or other legal proceedings shall lie against any officer or employee of the University for anything which is in good faith done or intended to be done in pursuance of any of the provisions of this Act, the statutes or ordinances.

28. Mode of proof of University record.

- Notwithstanding anything to the contrary contained in the Indian Evidence Act, 1872 or in any other law for the time being in force, a copy of any receipt, application, notice, order, proceedings, resolution of any authority or committee of the University, or other documents in possession of the University, or any entry in any register duly maintained by the University, if certified by the Registrar, shall be received as evidence of such receipt, application, notice, order, proceedings, resolution or document or the existence of entry in the register and shall be admitted as evidence of the matters and transactions therein where the original thereof would, if produced, have been admissible in evidence.] [Sections 27 and 28 inserted by Haryana Act No. 8 of 1983.][The Schedule] [Schedule substituted by Haryana Act No. 8 of 1983.](See Section 15)

1. Powers and duties of the Vice-Chancellor. - (i) The Vice-Chancellor shall be ex officio Chairman of the Executive Council, the Academic Council and the Finance Committee, and shall in the absence of the Chancellor, preside over the convocations of the University held for conferring degrees and the meetings of the Court. The Vice-Chancellor shall be entitled to be present at, and to address, any meeting of any authority or other body of the University, but shall not be entitled to vote thereat, unless he is a member of such authority or body.

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

(3)The Vice-Chancellor shall have the power to convene or cause to be convened meetings of the Court, the Executive Council, the Academic Council and the Finance Committee or any other authority or body of the University.

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

(5)The decision of the Vice-Chancellor regarding seniority for nomination to the various authorities or bodies of the University, shall be final.[1-A. Powers and duties of Pro Vice- Chancellor. - (1) The Pro Vice-Chancellor shall be ex officio Vice-Chairman of the Executive Council, the Academic Council, the Finance Committee, Selection Committees and shall, in the absence of the Vice-Chancellor, preside over the meetings of the Executive Council, the Academic Council, the Finance Committee and the Selection Committees.

(2)It shall be the duty of the Pro Vice-Chancellor to see, in the absence of the Vice-Chancellor, that the provisions of the Act, the Statutes, the Ordinance and the Regulations are duly observed and he shall take all necessary steps to ensure such observance.

(3)The Pro Vice-Chancellor, in the absence of the Vice-Chancellor, shall have the power to convene or cause to be convened meetings of the Court, the Executive Council, the Academic Council, the Finance Committee and any other authority or body of the University.

(4)The Pro Vice-Chancellor shall exercise general control over the affairs of those branches of the University administration that are assigned to him by the Vice-Chancellor and shall give effect, to the decisions of the authorities of the University in respect of such branches.] [Inserted by Haryana Act 12 of 1994.]

2. Registrar. - (1)[ - ] [Repealed by Haryana Act 2 of 1997.]

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

(3)When the office of the Registrar is vacant or when the Registrar is by reason of illness, or any other cause is unable to perform the duties of his office, the duties of the office shall be performed by such person as the [Vice-Chancellor may appoint temporarily for the purpose till regular appointment is made by the [Government] [Substituted by Haryana Act 11 of 1997.] [chancellor on the advice of Tournmanet] [Substituted by Haryana Act 11 of 1997.]

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

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

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

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

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

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

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

(5)The Registrar shall have power to administer warnings or to impose the penalty of censure or withholding of increments upon such of the employees, excluding teachers of the University and academic staff, as may be specified in the orders of the Executive Council and to suspend them pending inquiry :Provided that no such penalty shall be imposed unless the person concerned has been given a reasonable opportunity of showing cause against the action proposed to be taken against him.

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

(7)In a case the inquiry discloses that a punishment beyond the powers of the Registrar is called for, the Registrar shall, upon conclusion of the inquiry, make a report to the Vice-Chancellor along with his recommendations :Provided that an appeal shall lie to the Executive Council against an order of the Vice-Chancellor imposing any penalty.

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

3. Finance Officer. - (1) The Finance Officer shall be a whole-time salaried officer of the University and shall be appointed by the Executive Council on the recommendations of the Selection Committee, on such terms and conditions as may be prescribed by the statutes.

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

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

(4)The Finance Officer shall -

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

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

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

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

(b)ensure that the limits fixed by the Finance 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 budget of the University and for their presentation to the Executive Council;

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

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

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

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

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

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

4. Dean of Students Welfare. - The Dean of Students Welfare, if any, shall be appointed by the Executive Council, on the recommendations of the Vice- Chancellor, from amongst the teachers of the University, who shall not be below the rank of Reader, on such terms and conditions as the Vice-Chancellor may recommend to the Executive Council.

5. Dean of Colleges. - The Dean of Colleges, if any, shall be a whole-time salaried officer of the University and shall be appointed by the Executive Council, on the recommendations of the Vice-Chancellor, on such terms and conditions as may be prescribed by the statutes. He shall discharge such duties as may be assigned to him by the Vice-Chancellor from time to time.

6. Controller of Examinations. - (1) The Controller of Examinations, if any, shall be a whole-time salaried officer of the University and shall be appointed by the Executive Council, on the recommendations of the Selection Committee, on such terms and conditions as may be prescribed by the statutes.

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

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

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

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

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

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

7. Librarian. - The Librarian shall be a whole-time salaried officer of the University and shall be appointed by the Executive Council on the recommendations of Selection Committee on such terms and conditions as may be prescribed by the statutes.

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

9. Court and its constitution. - (1) The Court shall consist of the following members, namely :-

(a)Ex Officio members -(i)the Chancellor;(ii)The Vice-Chancellor;[(ii-A) Pro Vice-Chancellor] [Inserted by Haryana Act 12 of 1994.];(iii)the Deans of Faculties;(iv)the Director of Higher Education;(v)the Director of Health Services;(vi)the Registrar;(vii)the Dean of Students Welfare, if any;(viii)the Dean of Colleges, if any;(ix)the Controller of Examination, if any;(x)the Finance Officer;(xi)the Librarian;(xii)the Director-Principal, Medical College Rohtak;(xiii)the Principal of the Technological Institute of Textiles, Bhiwani.(b)Other members -(i)two persons to be elected by the Haryana Vidhan Sabha from amongst its members;(ii)Professors of the University not exceeding ten, on the basis of seniority, by rotation;(iii)five teachers to be elected from amongst the readers and lecturers of the University of whom at least two shall be readers;(iv)five teachers of the Medical College, Rohtak to be appointed in the manner to be prescribed by the statutes;(v)one principal from the colleges of education, on the basis of seniority, by rotation;(vi)one of the principals from the colleges of ayurvedic education on the basis of seniority, by rotation;(vii)three principals of colleges which were established before 1st November, 1966, out of which one shall be a woman, on the basis of seniority, by rotation;(viii)three principals of colleges which were established on or after 1st November, 1966, out of which one shall be a woman, on the basis of seniority, by rotation;(ix)eight regular teachers (other than principals) from the affiliated or maintained colleges, excluding the Medical Colleges, out of which two shall be women, by election;(x)three students to be nominated in the manner to be prescribed by the statutes for a term of one year;(xi)fifteen representatives of learned professions with special interest including representatives of industry, commence and medical and weaker sections of the society, to be nominated by the Chancellor.

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

(3)The Members of the Court, other than ex officio members, shall hold office for a term of three years except those coming by rotation who shall hold office for two years :Provided that any member, who ceases to hold the qualifications by virtue of which he was elected or nominated as member to the Court, shall cease to be a member thereof,

(4)The election of members of the Court shall be held by the method of proportional representation.

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

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

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

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

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

(a)Ex Officio members -(i)the Vice-Chancellor;(ii)the Secretary, Education, Haryana or in his absence, the Director of Higher Education;(iii)the Finance Secretary, Haryana or his representative not below the rank of Joint Secretary;(iv)the Director-Principal, Medical College, Rohtak;other Members -(i)one dean from the faculties of engineering and education, in rotation for two years;(ii)one dean from the faculties of life sciences and physical sciences, in rotation for two years;(iii)one dean from the faculties of social sciences, humanities and commerce and business management, in rotation for two years;(iv)two principals (other then the dean of the faculties) of maintained or affiliated colleges, out of which one shall be a woman, by rotation, on the basis of seniority, for two years;(v)one professor of the University teaching departments by rotation for one year, in accordance with their seniority;(vi)two teachers of the University teaching departments other than professors, to be elected from amongst themselves, out of which at least one shall be reader, for a period of two years. The election shall be held by the method of proportional representation;(vii)four persons as the Chancellor's nominees from amongst distinguished educationists or administrators, for a period of two years :Provided that atleast two out of these four persons are members of the Court but are not, employees of the Government, the University, the colleges maintained by or affiliated to the University or students of the University.

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

(3)Seven members shall form a quorum.

(4)Any member who ceases to hold the qualifications by virtue of which he was elected or nominated as member to the Executive Council shall cease to a member thereof.

11A. [ Decision of Executive Council. - Any decision of the Executive Council in the matters involving additional financial liability and those relating to the annual budget of the University shall hold good only if at least one representative of the Government is present at the time of taking such decision and has consented to that decision.] [Inserted by Haryana Act 12 of 1994.]

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

(a)to hold, control and administer the revenue, property and funds of the University;

(b)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 professors, readers, lecturers and other academic staff and principals of colleges and institutions maintained by the University :

Provided that in respect of the number, qualification and the emolument of teachers and academic staff the Executive Council shall take action after consideration of the recommendation of the Academic Council;

(c)to appoint professors, readers, lecturers, other academic staff and principals of colleges and institutions maintained by the University, on the recommendation of the Selection Committee constituted for the purpose and to fill up temporary vacancies therein;

(d)to create administrative, ministerial and other posts and to make appointments thereto, in the manner prescribed by the statutes;

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

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

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

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

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

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

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

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

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

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

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

(a)Ex Officio Members(i)the Vice-Chancellor;(ii)the Director of Higher Education, Haryana;(iii)the Director of Health Services, Haryana;(iv)the Dean of Faculties;(v)the Dean of Students Welfare, if any;(vi)the Dean of Colleges, if any;(vii)the Heads of University Teaching Departments;(viii)the Professors appointed by the University;(ix)the Chief Warden of University Hostels;(x)the Director-Principal, Medical College, Rohtak;(b)Other Members -(i)one University reader by seniority from each faculty by rotation;(ii)one University lecturer from each faculty, by rotation, on the basis of seniority;(iii)five principals of colleges which were established before Ist November, 1966, out of which at least one shall be a woman, on the basis of seniority by rotation;(iv)five principals of colleges which were established on or after Ist November, 1966, out of which at least one shall be a woman, by rotation;(v)six regular teachers (other than principals) from affiliated or maintained colleges excluding medical college, out of which one shall be a woman, by election;(vi)nine teachers of the Medical College to be appointed in the manner to be prescribed by the statutes; and(vii)five persons as experts to be co-opted by the Academic Council : provided that not more than one of them shall be from the same faculty.

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

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

(4)The member of the Academic Council, other than ex officio members, shall hold office for a term of two years :Provided that any member who ceases to hold the qualifications by virtue of which he was elected or nominated as member to the Academic council shall cease to be a member thereof.

(5)The election of members to the Academic Council shall be held by the method of proportional representation.

14. Powers of Academic Council. - (1) The Academic council shall exercise the following powers namely :-

(a)to exercise general supervision over the academic policies of the the University and to give directions regarding methods of instructions, co-operative teaching among colleges and institutions, evaluation of research or improvements in academic standards;(b)to consider matters of general academic interest either on its own initiative, or on a reference by a faculty or the Executive Council and to take appropriate action thereon;(c)to recommend to the Executive Council the creation and abolition of teaching posts;(d)to prescribe syllabi and courses of study for various examinations on the recommendations of the faculties; and(e)to frame such regulations consistent with the statutes and ordinances regarding the academic functioning of the University, discipline, residence, admissions, awards of fellowships, studentships, scholarships, medals and prizes, fee concessions, corporate life and attendance.

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

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

(a)the Vice-Chancellor;(b)the Finance Secretary, Haryana;(c)the Education Secretary, Haryana;(d)two Dean of Faculties as prescribed under Clause (1)(b)(ii) and (iii) of statute 11;(e)one person to be nominated by the Chancellor from amongst four members nominated by him to the Executive Council under Clause (1)(b)(vii) of statute 11.

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

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

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

(5)Any member who ceases to hold the qualifications by virtue of which he was nominated shall cease to be member thereof.

16. Functions and powers of Finance Committee. - (1) The Finance Committee shall examine the accounts and scrutinise the proposals for expenditure and shall submit the annual budget to the Executive Council for approval.

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

(3)The annual accounts and the official estimate of the University prepared by the Finance Officer shall be laid before the Finance Committee for its consideration and comments thereon and thereafter submitted to the Executive Council for approval

17. Faculties of University. - There shall be the following faculties, namely :-

(1)Faculty of Life Sciences;

(2)Faculty of Medical Sciences;

(3)Faculty of Physical Sciences;

(4)Faculty of Social Sciences;

(5)Faculty of Humanities;

(6)Faculty of Commence and Business Management;

(7)Faculty of Education;

(8)Faculty of Ayurvedic and Unani Systems of Medicines;

(9)Faculty of Engineering;

(10)Such other faculties as the Executive Council may prescribe by statutes.

18. Constitution of Faculties. - (1) Faculties of Life Sciences, Social Sciences, Physical Sciences, Humanities, Commerce and Business Management shall consist of, -

(a)dean of the faculty;(b)head of departments in the faculty;(c)professors and honorary professors in the faculty;(d)one associate professor or reader on the basis of seniority, by rotation, for one year from each department in the faculty;(e)one lecturer on the basis of seniority, by rotation, for one year, from each department in the faculty.(f)such other persons excluding members of Academic Council not exceeding five in number as may be nominated for two years to the faculty by the Academic Council on account of their expert knowledge of the subjects comprising the faculty.

(2)The Registrar shall be the Secretary of each faculty. Two-fifths of the members in each faculty shall form a quorum.

(3)Any member who ceases to hold the qualification by virtue of which he was appointed to the faculty shall case to be the member thereof.

(4)The Constitution of remaining faculties shall be prescribed by statutes.

19. Deans of faculties. - (1) There shall be a dean of each faculty who shall be appointed by the Vice-Chancellor. The dean shall be appointed by seniority, in rotation, from amongst the professors of different departments comprising the faculties;

Provided that where there is no professor in Department, the Vice- Chancellor may appoint the dean of the faculty.

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

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

(4)The dean shall prepare the time table of studies in consultation with the heads of departments comprising the faculty. He shall be responsible for the co-ordination of teaching therein and the execution of the decision of the faculty.

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

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

(a)to co-ordinate the teaching and research work of the University in the subjects assigned to the faculty;

(b)to approve the time table of studies;

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

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

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

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

21. Heads of departments. There shall be a head of each department who shall be appointed by the Vice-Chancellor, by rotation, from amongst the professors in the department, for a period of three years. In the absence of more than one professor in any department, the appointment by rotation will be from amongst the professors and the readers in the department.

22. Selection Committee for appointments. - (1) A selection committee shall consist of the following, namely :-

(i)the Vice-Chancellor;(ii)the head of departments concerned;(iii) (a)two outside experts in the case of selection of principals of colleges and institutions maintained by the University, readers and lecturers and three in the case of professors, out of a panel prepared by the Academic Council and approved by the Chancellor;(b)two persons not in the service of the University to be nominated by the Executive Council, one of whom shall be a person out of four persons nominated by the Chancellor to the Executive Council, in the case of selection of the [ - ] [Deleted by Haryana Act 11 of 1997.], the Finance Officer and the Controller of Examinations;(c)two persons not in the service of the University, who have special knowledge of the subject to be nominated by the Executive Council in the case of selection of Librarian;

(2)The Vice-Chancellor shall be the Chairman of the Selection Committee.

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

(4)If all the required number of experts give their consent in writing to attend the meeting of the selection committee and if one of them does not turn up, the meeting of the selection committee shall be considered valid.

23. Special mode of appointment. - (1) Notwithstanding anything contained in statutes, the Executive Council may invite a person of high academic distinction and professional attainments to accept a post of professor in the University, on such terms and conditions as it deems fit and on the person agreeing to do so, appoint him to the post.

(2)The Executive Council may appoint a teacher or any other academic staff working in any other University or organisation for undertaking a joint project in accordance with the manner laid down in the ordinances.

24. Constitution and functions of Academic Planning Board. - (1) The Academic Planning Board shall consist of, -

(a)Vice-Chancellor;(b)not more than seven persons of high academic standing who shall be appointed by the Chancellor;(c)the Registrar who shall also be the Secretary to the Board.

(2)The recommendations of the Board shall be implemented after they are approved by appropriate authorities of the University.

(3)It shall advise on the planning and development of the University particularly in respect of the standard of education and research in the University.

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

Provided that every proposal to confer an honorary degree shall be subject to the confirmation of the Chancellor.[Substituted by Haryana Act No. 8 of 1983.][Substituted by Haryana Act No. 8 of 1983.][Substituted by Haryana Act No. 8 of 1983.][Substituted by Haryana Act 5 of 1977.][Substituted by Haryana Act No. 8 of 1983.][Substituted by Haryana Act No. 8 of 1983.]

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