Section 13C in The Maharishi Dayanand University Act, 1975
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.]
