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NCT Delhi - Act

The Delhi Pharmaceutical Sciences and Research University - Delhi Statutes, 2017

DELHI
India

The Delhi Pharmaceutical Sciences and Research University - Delhi Statutes, 2017

Rule THE-DELHI-PHARMACEUTICAL-SCIENCES-AND-RESEARCH-UNIVERSITY-DELHI-STATUTES-2017 of 2017

Published on 17 January 2018
Commenced on 17 January 2018
[This is the version of this document from 17 January 2018.]
[Note: The original publication document is not available and this content could not be verified.]

The Delhi Pharmaceutical Sciences and Research University - Delhi Statutes, 2017Published vide Notification No. F.1(12)/DTTE/SB/DIPSAR/2016/ 196, dated 17th January, 2018No.F.1(12)/DTTE/SB/DIPSAR/2016/ 196. - In exercise of the powers conferred by sub-section (1) of section 23 read with section 22 of the Delhi Pharmaceutical Sciences and Research University Act, 2008 (Delhi Act 7 of 2008), the Government of National Capital Territory of Delhi, after obtaining the prior approval of the Chancellor, hereby, makes the following Statutes of the Delhi Pharmaceutical Science and Research University, Delhi, namely:-

1. Short Title and Commencement.

(1)These Statutes may be called as the Delhi Pharmaceutical Sciences and Research University - Delhi Statutes, 2017.

(2)They shall come into force on the date of their publication in the Official Gazette.

2. Definitions.

(1)In these Statutes, unless the context otherwise requires -

(a)"Act" means the Delhi Pharmaceutical Sciences and Research University Act 2008 (Delhi Act 7 of 2008);

(b)"Academic staff" shall mean Professors, Additional Professors, Associate Professor, Assistant Professor, Librarian, Deputy Librarian, Assistant Librarian, Programmer, System Manager, and such other academic post, as may be decided by the Board of Governors;

(c)"Board of Studies" means Board of Studies of a Centre/Department/School;

(d)"Clause" means the clause of a Statute in which that expression occurs;

(e)"Head" means Director or Principal of the Constituent College or Dean of Schools or Centre or Head of the Department;

(f)"Non-teaching staff" includes Registrar, Controller of Finance, and Controller of Examinations, technical staff, administrative, ministerial and other staff, as may be decided by the Board of Governors;

(g)"Section" means a section of the Act;

(h)"Finance Committee" means Finance Committee of the University;

(2)Words and expressions used but not defined in these Statutes and defined in the Act, shall have the same meanings as assigned to them in the Act.

3. The Chancellor and his functions.

(1)The Lieutenant Governor of Delhi shall be the Chancellor of the University and by virtue of his office shall be the Chairman of General Council.

(2)The Chancellor when present shall preside over the convocation of the University.

(3)The Chancellor shall exercise such powers as may be conferred by on him by or under the provisions of the Act.

4. The Vice-Chancellor.

(1)The Vice-Chancellor shall be a whole time salaried officer of the University.

(2)The Vice-Chancellor shall be appointed by the Chancellor from a panel of three names (written in alphabetical order) recommended by the search-cum-selection committee as mentioned in Clause (4).

(3)Person to be appointed as Vice-Chancellor shall be an eminent scientist/researcher in the field of Pharmaceutical Sciences or allied health sciences.

(4)The search-cum-selection committee referred to in sub clause (2) shall comprise of -

(a)An eminent academician nominated by the Chancellor - Chairperson

(b)Former or present Director of Government Medical or Pharmaceutical Institution nominated by the Chancellor- Member

(c)Former or present Director of Government or reputed Research and Development Centre or institution nominated by the Chancellor- Member

(d)An academician of the level of Vice-Chancellor, present or former, as a nominee of the University Grant Commission - Member.

(e)Pr. Secretary/Secretary in the Technical Education Department of the Government - Member Secretary (ex-officio) Member Secretary will submit the recommendation to Chancellor for taking decision.

(5)The Vice Chancellor shall hold office for a term of five years from the date he/she enters upon his office and shall be eligible for reappointment through search-cum-selection committee for not more than one term:Provided that the person appointed as Vice Chancellor shall, on completion of seventy years of age during his/her term of office ceases to hold office.

(6)The emoluments and other conditions of service of the Vice-Chancellor shall be as follows:- (i) The Vice Chancellor shall be paid a salary and perks as per recommendations and guidelines of University Grants Commission or All India Council for Technical Education or in parity with the Vice- Chancellor of a Central University whichever is higher and revised from time to time. He shall be entitled to the free use of the University Car and, without payment of rent, to the use of furnished residence throughout his / her terms of office and no charge shall fall on the Vice Chancellor personally in respect of the maintenance of such car and residence:Provided that if a person in receipt of any pension is appointed as Vice Chancellor, his salary shall be fixed after taking into consideration such pension.

(ii)In addition to the salary specified in sub clause (i), the Vice-Chancellor shall be entitled to such leave, benefits and allowances as are admissible to the University employees from time to time.

(iii)The Vice-Chancellor shall be entitled to such terminal benefits and allowances as may be fixed by the Board of Governors with the approval of the Chancellor from time to time.

Provided that where an employee of the University or of any other University or of any college maintained by or affiliated to such other university is appointed as Vice-Chancellor, he may be allowed to continue to contribute to such provident fund of which he is a member and University shall contribute to the account of such person in that Provident Fund at the same rate at which such person had been contributing immediately before his appointment as Vice Chancellor:Provided further that where such employee had been a member of any pension scheme, the University shall make necessary contribution to such schemes.

(7)If the office of the Vice-Chancellor becomes vacant due to death, resignation or otherwise, of if he is unable to perform his duties due to ill health or any other reason, the senior most Dean shall perform the new functions of the Vice Chancellor, and if there is no regular Dean, the regular Professor appointed by the Vice Chancellor shall perform the new functions of the Vice-Chancellor until the new Vice Chancellor assumes office or until the existing Vice-Chancellor resumes the duties of his office, as the case may be.

5. Powers and functions of the Vice-Chancellor.

(1)

(a)The Vice-Chancellor shall be ex-officio Chairman of the Academic Council and the Finance Committee.

(b)The Vice-Chancellor shall chair the meetings of the General Council, in case Chancellor is unable to do so.

(2)The Vice-Chancellor shall be entitled to be present at and address meeting of any other authority or any other body of the University but shall not be entitled to vote unless he/she is a member of such authority or body.

(3)It shall be the duty of the Vice Chancellor to ensure compliance of directions issued by Chancellor from time to time and to see that the Act, the Statutes, the Ordinances and the Regulations are duly observed. He / She shall have all the powers to ensure such observance.

(4)The Vice Chancellor shall exercise control over the affairs of the University and shall give effect to the decision of all the authorities of the University.

(5)The Vice-Chancellor shall be empowered to grant leave to any officer of the University and make necessary arrangement for the discharge of the functions of such officer during his absence.

(6)The Vice-Chancellor shall have all the powers necessary for the proper maintenance of discipline in the University and he may delegate any such power to such officer or officers as he may deem fit.

(7)The Vice-Chancellor shall grant leave of absence to any employee of the University in accordance with the Rules and, if so decides, may delegate such power to another officer of the University.

(8)The Vice-Chancellor shall have the power to convene or cause to be convened the meeting of the General Council, with the approval of Chancellor, and the meetings of the Board of Governors, with the approval of Chairman Board of Governors.

(9)The Vice-Chancellor shall have the power to make short term appointment, for a period not exceeding six months of such persons as he may consider necessary for the functioning of the University and bring to the notice of the Board of Governors in the next meeting.

(10)The Vice-Chancellor may appoint committees or- sub-committee by whatever name called, of members of the staff to manage such activities as he may deem fit and/or otherwise authorise any officer of the university to appoint such committees.

(11)The Vice-chancellor shall participate or nominate members of staff to participate in national conferences and in international conferences in the area of interest to the university.

(12)The Vice-Chancellor shall draw, make, accept, and endorse cheques, notes or other negotiable instruments for the purpose of the university in terms of delegation by the Board of Governors.

(13)The Vice-Chancellor may re-delegate some of his powers to any of his subordinates not below the rank of Professor and equivalent and bring to the notice of the Board of Governors in the next meeting.

(14)The Vice-Chancellor may exercise such other powers as may be assigned to him by the Act, Statutes and Ordinances.

6. The Deans.

(1)There shall be Deans to head the Schools or Centre of studies or to deal with academics, examinations, research and consultancy and student welfare and to deal with such other aspects as the Board of Governors deems it necessary.

(2)Every Dean shall be appointed by the Vice-Chancellor from among the professors of the University for a period of three years and he shall be eligible for reappointment.Provided that a Dean on attaining the age of sixty five years shall cease to hold office as such;Provided further that if at any time, there is no professor in a department or school, or a Dean is authorized by the Vice-Chancellor in this behalf, shall exercise the powers of the Head of the Department or school.

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

(4)The Dean shall be the head of the functional cluster assigned to him and shall be responsible for the conduct and maintenance of the standards of work in the functions assigned to her/him.

(5)The Dean shall perform such other functions as may be prescribed by the Ordinances.

(6)The Dean shall have the right to be present and to speak at any meeting of the Board of Studies or a committee of the Department/School but shall not have the right to vote there, unless he is a member thereof.

7. The Registrar.

(1)The Board of Governors shall constitute a selection committee for the appointment of Registrar which shall comprise of:

(a)The Vice Chancellor

(b)One nominee of Chairman Board of Governors

(c)One nominee of the Principal Secretary /Secretary Technical Education

(d)Two experts not below the rank of Professor or equivalent nominated by the Vice Chancellor

(2)The Registrar shall be appointed by the Board of Governors on the recommendation of the selection committee constituted under clause (I) and he shall be a whole-time salaried officer of the University.

(3)The emoluments and other conditions of service of a Registrar shall be such as prescribed by the Ordinances:Provided that, a Registrar shall retire on attaining the age of sixty two years.

(4)When the office of the Registrar is vacant or when the Registrar is, by reason of ill health, absence or any other cause, unable to perform his functions as the Registrar. His functions shall be performed by such person of appropriate level appointed by the Vice-Chancellor.

(5)The Registrar shall have the power to take disciplinary action against such of the employees, excluding teachers, as may be specified in the ordinances or by the general or special order made on the behalf of the Vice-Chancellor.

(6)An appeal against any order made by the Registrar in pursuance of clause (5) shall lie to the Vicechancellor, if taken as specified in the ordinances.

(7)In cases where an inquiry discloses that a punishment beyond the powers of the Registrar is called for, the Registrar shall, consequent to the inquiry, make a report to the Vice-Chancellor along with his recommendations for such action as the Vice-Chancellor may deem fit :Provided that in such a case an appeal against an order of the Vice-Chancellor imposing any penalty on an employee shall lie to the Board of Governors.

(8)The Registrar shall, in relation to the authority concerned:-

(a)be the custodian of the records, the common seal and such other properties of the University as the Board of Governors may commit to his charge;

(b)issue notices and convene meetings of that authority and the committees appointed by it;

(c)keep the minutes of the meetings of that authority and the committees appointed by it;

(d)conduct the official proceedings and correspondence; and

(e)supply to the Chancellor a copy each of the agenda of the meetings of the authorities of the University as soon as it is issued and the minutes of such meetings.

(9)The Registrar may be designated by the Vice-Chancellor or the Board of Governors to represent the University in suits or proceedings, by or against the University, sign powers of attorney, verify pleadings and depute his representative for the purpose.

(10)The Registrar shall perform such other functions as may be specified in the Statutes, Ordinances or Regulations or as may be required from time to time by the Board of Governors/ Vice-Chancellor.

8. The Controller of Finance.

- The Controller of Finance shall be an officer of the University under subsection (4) of Section 9 of the Act.

(1)The Selection Committee for the appointment of the Controller of Finance shall comprise of :-

(a)The Vice-Chancellor

(b)One nominee of Chairman Board of Governors

(c)Nominee of Principal Secretary Finance

(d)Nominee of Pr. Secretary/ Secretary Technical Education

(e)Two Experts nominated by the Vice-Chancellor from the panel approved by the Finance Committee.

(2)The Controller of Finance shall be appointed by the Board of Governors on the recommendation of the selection committee constituted under sub clause (I) and he shall be a whole-time salaried officer of the University and shall work under the control of the Vice-Chancellor.

(3)The emoluments and other conditions of service of the Controller of Finance shall be prescribed by the Ordinances:Provided that the Controller of Finance shall retire on attaining the age of sixty two years.

(4)When the office of the Controller of Finance falls vacant or when the Controller of Finance is, by reason of ill health, absence or any other cause, unable to perform his functions as the Controller of Finance, his functions shall be performed by such person as the Vice-Chancellor may appoint for the purpose.

(5)The Controller of Finance shall-

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

(b)perform such other financial functions as may be assigned to him/her by the Board of Governors or as may be prescribed by the Statutes or the Ordinances:

(6)Subject to the control of the Vice-Chancellor and the Board of Governors, the Controller of Finance shalla. ensure compliance of financial rules and regulations as prescribed by the university;b. be responsible for proper and timely investment of university funds with the approval of the Vice- Chancellor;c. be responsible to get formats of books of accounts approved by the Finance Committee;d. be responsible for getting internal and external audit of the books of accounts of the university;e. ensure that the limits fixed by the Finance Committee for recurring, and non-recurring expenditure for a year are not exceeded and the money is expended or spent for the purposes for which it was granted or allotted;f. be responsible for the preparation of the annual accounts and the budget of the University and for their presentation to the Board of Governors after they have been considered by the Finance Committee;g. keep a constant watch on the cash and bank balances and investments;h. watch the progress of collection of revenues and advise on the methods of collection employed;i. bring to the notice of the Vice Chancellor any unauthorized expenditure or any other financial irregularity and suggest appropriate action against person at fault;j. suggest steps for enacting the revenues and containing the cost of the university;k. effectively implement the financial policies of the university and to ensure that revenues and expenditure are in accordance with the budget of the University;l. ensure that the registers of the properties of the university are maintained properly and that stock checking of the equipment and other material in the offices, different departments and centres of the university is conducted in a time bound manner;m. call from any office of the University, including centres/departments/colleges maintained by the University, any information or report that he/she may consider necessary for the performance of his functions.

(7)Any receipt given by the Controller of Finance or by the person or persons duly authorized on his behalf by the Board of Governors shall be a sufficient discharge for payment of moneys to the University.

9. The Librarian.

- The Librarian shall be a whole time salaried officer appointed by the Board of Governors on recommendations of a selection committee constituted for the purpose, and shall possess such qualifications and exercise such powers and perform such duties, as may be determined by the Board of Governors.

10. General Council.

(1)The Government shall constitute the General Council for the University headed by the Chancellor consisting of the following members:-

1. The Chancellor- Chairman

2. The Chairman BOG -Member

3. The Vice Chancellor -Member

4. The Pr. Secretary/Secretary, Technical Education -Member

5. Pr. Secretary Finance -Member

6. Three persons of eminence nominated by the Chancellor

7. One Professor/Dean nominated by the Vice-Chancellor

8. Registrar - Non-Member Secretary

(2)The members nominated shall hold the office for a period of three years and can be re-nominated.

(3)The General Council shall meet at least once in a year on such date as may be decided by the Chancellor in consultation with the Vice-Chancellor.

(4)Subject to the provisions of the Act, the General Council shall have the following powers and functions namely:a. To adopt audited accounts of the University and review the working of the university including the annual report of the previous year.b. To develop strategic plan for the University keeping the vision and mission of the University.c. To formulate policies for execution and monitoring the plan and from time to time review the broad policies and programs of the University and to suggest measures for the improvement and development of the University.d. To perform any such other functions as may be subscribed in the Act.

(5)For every meeting of the General Council at least fourteen days clear notice shall be given to the members, excluding the day of posting the notice and the day of the meeting. However, in case of any urgency, the Chairman may direct at shorter notice.

(6)One-third of the exiting members including the Chancellor shall constitute the quorum at any meeting of the General Council, any fraction being rounded off to the next higher number.

(7)The decision of the General Council shall be by a simple majority of the members present.

(8)Every meeting of the Council shall be chaired by the Chancellor, and in his absence, by the Vice-Chancellor.

11. The Board of Governors.

- The Board of Governors shall be constituted as per the provisions of section 16 of the Act. The Chairman, Board of Governors shall be nominated by the Chancellor, who shall be an eminent educationist, scientist/researcher or an eminent industrialist in the field of pharmaceutical sciences or allied health sciences:-

(1)The Board of Governors shall have the overall power of management and administration of the University, including revenues and properties of the University and the conduct of all the administration affairs of the University not otherwise provided for, in the Act, the Statutes and the Ordinances.

(2)The Board of Governors will lay down policies for the functioning of the University and for the manner of implementation of these policies.

(3)Subject to the provisions of the Act, the Statutes and the Ordinances, the Board of Governors shall perform following functions:-

(a)To create teaching and other academic posts in the University and colleges and to define the functions and conditions of service of the Professors, Assistant Professors and other teachers and the academic staff employed by the University after taking into consideration on the recommendations of the Academic Council.

(b)To prescribe qualification and other conditions of eligibility for teachers and other academic staff after taking into account the recommendations of the Academic Council.

(c)To make appointments or to enter into Contract with Professors, Additional Professors, Associate Professor, Assistant Professors, Lecturers and such academic staff, as may be necessary, on the recommendations of the selection Committees constituted for the purpose.

(d)To prescribe qualification and other conditions of eligibility for non-teaching staff.

(e)To provide for the appointment of National Research Professors, Distinguished Scientists, Distinguished Honorary Professors, Visiting professors, Adjunct Professors or any such other positions prescribed by the Government from time to time and determine the terms and conditions of such appointment.

(f)To create administrative, ministerial and other necessary posts after taking into account the recommendations of the Finance Committee and to specify the manner of appointment.

(g)To make appointments of non-teaching staff as may be necessary, on the recommendations of the selection committee constituted for the purpose.

(h)To regulate and enforce discipline amongst the employees in accordance with the Statutes and Ordinances.

(i)To transfer or accept transfers of any immovable or movable property on behalf of the University.

(j)To entertain, educate upon or redress the grievances of the employees and the students of the University who may, for any reason feel aggrieved.

(k)To fix the remuneration payable to the members of committee, guest lectures and travelling allowances payable.

(l)To select a common seal for the University and to provide guidelines for the use of such seal.

(m)To institute fellowships, scholarships, studentships.

(n)To exercise such powers and perform such other functions as may be conferred or imposed by the Act or statutes.

(o)To delegate any of its powers to the Vice-Chancellor, and on the recommendations of the Vice-Chancellor to the Registrar, the Controller of Finance or any other Officer, employee or authority of the University or to a Committee appointed by it.

(4)The Board of Governors shall exercise all the powers of the University not otherwise provided for by the Act, the Statutes, the Ordinances and the Regulations for the fulfilment of the objects of the university.

(5)Meetings of the Board of Governors-The Vice-Chancellor shall convene or cause to be convened meetings of the Board of Governors in consultation with the Chairman, Board of Governors

(a)Board of Governors shall ordinarily meet once every three months provided that the Chairman Board of Governors or Vice- Chancellor, with the permission of the Chairman, may he/she thinks fit, or, on a written requisition of not less than one-third of the existing members of the Board of Governors (fraction being rounded off to next higher number) call for a meeting. Not less than seven days notice shall be given for every meeting of the Board of Governors. In case of urgency, the Chairman, may call for a meeting at a shorter notice.

(b)One-third of the existing strength of the Board of Governors or five members, whichever is higher shall constitute a quorum for any meeting of the Board of Governors, any fraction being rounded off to the higher number.

(c)The decisions of the Board of Governors shall be by a simple majority of the members present and voting.

(d)Each member of the Board of Governors including the Chairman shall have one vote and if there shall be and equality of votes on any question to be determined by - the Board of Governors, the Chairperson of the meeting shall in addition to his own vote have and exercise casting vote to decide the issue.

(e)In the absence of the Chairman, the Vice-Chancellor shall chair the meeting. However, in the absence of both of them, the meeting shall be chaired by one of the members chosen from amongst the Board of Governors present in the meeting.

(f)Any resolution may be adopted by circulation among all its members and any resolution so circulated and adopted by a majority of the members who have signed their approval or disapproval on such resolutions shall be as effective and binding as if such resolution had been passed at a meeting of the Board of Governors.

12. The Academic Council.

(1)The academic council shall comprise of the following persons, namely:-

(a)The Vice-Chancellor who shall be the Chairman;

(b)Three persons from amongst educationists of repute or eminent scientists or researchers or industrialists from discipline of Pharmaceutical Sciences or allied sciences, who are not in the service of the university and nominated by the Board of Governors;

(c)All Deans of the university;

(d)All Heads of the Centres /Schools/Colleges;

(e)Two heads of the Departmental nominated by the Vice-Chancellor on rotation as per seniority;

(f)Three professors nominated by the Vice Chancellor on rotation as per seniority;

(g)Controller of Examination;

(h)Registrar, Member Secretary.

(2)Subject to the relevant provisions of Section-19 of the Act, the Statutes and the Ordinances, the Academic Council shall, in addition to all other powers vested in it by the Act or under the Statutes, have the following powers, namely:-

(a)To exercise general supervision over the academic policies of the university and to give directions regarding method of instructions, evaluation or research or implementation in academic standards.

(b)To consider matters of general academic interest of Department/ School/Centre of studies and to take appropriate action thereon.

(c)To frame such regulations as are consistent with the Statutes and the Ordinances regarding the academic functioning of the University, including discipline, admissions, award of fellowships and studentships, fees and other academic requirements and

(d)The regulations framed by the Academic Council will take effect after approval by the Board of Governors.

The academic council shall draw up a list of experts/professionals to be members of selection committees constituted under Clause 14(2) of the Statute

(3)The Academic Council shall meet at least twice a year.

(4)The members of the Academic Council, other than the ex-officio members, shall hold office for a term of three years from the date of their appointment.

(5)One third members of the Academic Council shall form the Quorum for the meeting.

13. The Finance Committee.

(1)There shall be a Finance Committee as per the Section 14 of the Act to develop financial policies of the University and to oversee the revenues and expenditures of the university.

(2)The Finance Committee will be constituted as per the Section 14 of the Act by the Board of Governors as follows:

(a)The Vice Chancellor - Chairperson

(b)Two persons nominated by the Chancellor

(c)The Principal Secretary, Finance

(d)The Principal Secretary/Secretary Technical Education

(e)Controller of Finance, Member Secretary

The Finance Committee shall make recommendations on generating revenues through the university's activities and these recommendations of the Finance Committee shall be placed before the Board of Governors for a decision.

(3)The Finance Committee shall make recommendations on improving the operational efficiency of the University's activities, measures for revenue generation, and on major expenditure proposals of the university, as may be required by the Board of Governors.

(4)The Controller of Finance shall be the ex-officio Member-Secretary of the Finance Committee.

(5)The annual accounts and the budget of the university prepared by the Controller of Finance shall be placed before the Finance Committee for approval before being submitted to the Board of Governors.

14. The Board of Studies.

(1)Each Department and/or School of studies shall have a Board of Studies to advice on academic matters of the Department of School, as the case may, including matters relating to formulation of curriculum and its regular update;

(2)The composition of Board of Studies and its functions will be as specified in the Ordinances.

15. Selection Committees.

- All the regular/Contractual appointments shall be done through the Selection Committee:-a. Selection Committee for the Teaching Posts

(1)Selection Committee shall be constituted for making recommendations to the Board of Governors for appointment to Professors, Additional Professor, Associate Professors, Assistant Professors, lecturers and other academic staff.

(2)Each of the Selection Committees for appointment to the posts of Professors, Additional Professors, Associate Professors, Assistant Professors, Lecturer and other academic staff shall consist of the following members, namely-I. The Vice-Chancellor-ChairmanII. The Principal Secretary of DTTE or his/her nomineeIII. One nominee of the Chairman, Board of GovernorsIV. Concerned DeanV. Three experts of relevant field not connected with the University to be nominated by the Vice- Chancellor from a panel of not less than seven names approved by the Academic Council and ratified by the Board of Governors for each postVI. A representative of the Scheduled Caste or Scheduled Tribes of the rank of a Gazette Officer.

(3)Four members of the Selection Committee (that shall include at least two experts) shall form a quorum for a meeting of the Selection Committee constituted under clause (2).

(4)The procedures to be followed by the Selection Committees constituted under this statute shall, in making recommendations, be such as laid down in the Ordinances.

(5)If the Board of Governors is unable to accept a recommendation by a Selection Committee, it shall record the reasons for not accepting the recommendations and submit the same to the chancellor whose decision in the matter shall be final and binding.b. Selection Committee for the Appointments of Deans of the Schools and Heads of the Departments

(1)Selection Committee shall be constituted for the appointment of Deans and Heads.

(2)Each of the Selection Committees for appointment of Deans and Heads shall consist of the following members, namely-I. The Vice-Chancellor-ChairmanII. Two experts of the field, not connected with the University to be nominated by the Vice-ChancellorIII. The Registrar - Non Member Secretary.

(3)Two members of the Selection Committee (that shall include at least one expert) shall form a quorum for a meeting of the Selection Committee constituted under clause (2).

(4)The procedures to be followed by the Selection Committees constituted under this statute shall, in making recommendations, be such as laid down in the Ordinances.c. Selection Committee for the Non-teaching Posts

(1)Selection Committee shall be constituted for making recommendations to the Board of Governors, for appointment to non-academic staff not otherwise specified.

(2)Each of the Selection Committees for appointment to the non-academic staff shall consist of the following members, namely-.a. The Vice-Chancellor-Chairmanb. The Director of DTTE or his/her nomineec. Two experts not connected with the University to be nominated by the Vice Chancellord. A representative of the scheduled caste or scheduled tribes of the rank of a Gazette Officere. The Registrar

(3)Four members of the Selection Committee (that shall include at least two experts) shall form a quorum for a meeting of the Selection Committee constituted under clause (2).

(4)The procedures to be followed by the Selection Committees constituted under this statute shall, in making recommendations, be such as laid down in the Ordinances.

16. Committees.

(1)Any authority of the University may appoint as many Standing or Special Committees as it may deem fit and may appoint on such committees such persons as are not members of such authority.

(2)Any committee appointed under clause (l) may deal with any subject delegated to it and before taking action, if any, shall seek confirmation of it from the authority appointing it.

17. Special mode of appointment.

(1)Notwithstanding anything contained in Statute 15, the Board of Governors may invite a person of high academic distinction and professional attainments to accept the post of a National Professor/Distinguished scientist/Visiting professor or any other equivalent academic post in the University on a respectable remuneration and terms and conditions as it may deem fit, and appoint the person to such post.

(2)The Board of Governors may appoint any member of the academic staff working in any other university/institute or organisation as National Professor/ Professor/ Distinguished Scientist, Visiting Professors on a teaching/research assignment or for undertaking a project or any other work on such terms and conditions as may be determined by the Board of Governors in accordance with the manner specified by the Statutes.

18. Recognised teachers.

(1)The qualifications and other conditions of eligibility for recognition of teachers working in the colleges maintained by the University shall be such as are prescribed by the Ordinances.

(2)All cases of recognition of teachers in a college shall be dealt with and approved by the Selection Committees as constituted under clause (a) of Statute 15.

19. Terms and Conditions of service and code of ethics for the teachers and other academic staff of the University.

(1)All the teachers and other academic staff of the University shall, in the absence of any contract to the contrary, be governed by the terms and conditions of service and code of ethics as are specified by the Act, the Statutes and the Ordinances.

(2)Every teacher and member of the academic staff shall be appointed on a written contract.

(3)A copy of every contract referred to in clause (2) shall be deposited with the Registrar.

20. Terms and conditions of service and code of conduct for employees of the University.

- All the employees of the University, other than the teachers and other academic staff shall, in the absence of any contract to the contrary, be governed by the terms and conditions of service and the code of conduct as specified in the Act, the Statutes and the Ordinances.

21. Removal of employees of the University.

(1)In case, there is an allegation of serious misconduct against an employee of the University, the Vice- Chancellor may, if deemed fit, place such employee under suspension and report to the appointing authority for further action and directions.

(2)Notwithstanding anything contained in the terms of the contract appointment or in the other terms and conditions of service of the employees, the appointing authority, in respect of other employees, shall have the power to remove on grounds of misconduct, and/or malfeasance.

(3)Save as aforesaid, the appointing authority, shall not remove employee without giving her/him three months notice in writing and in lieu thereof pay three months salary or a combination of two.

(4)No teacher, member of the academic staff or other employee shall be removed under clause (2) or clause

(3)unless he has been given a reasonable opportunity of showing cause against the action proposed to be taken against him/her.The removal of a teacher, a member of the academic staff or other employee shall take effect from the date on which the order of removal is made.

(5)Notwithstanding anything contained in the foregoing provisions of this Statute, a teacher, a member of the academic staff or other employee may resign from the university after giving one month's notice in case of temporary staff and three months notice in case of permanent staff, in writing to the Board of Governors or the appointing authority, as the case may be, or by paying one or three month's salary in lieu thereof;Provided that such resignation shall take effect only from the date on which the resignation is accepted by the Board of Governors, or the appointing authority, as the case may be.

22. Maintenance of discipline amongst the students of the University.

(1)The powers regarding discipline and disciplinary action in regard to the students of the University shall vest in the Vice-Chancellor who may delegate all or any of his powers to such officers of the university, as he may deem fit.

(2)Without prejudice to the generality of his/her powers relating to the maintenance of discipline and taking such action as he/she may deem appropriate for the maintenance of discipline, the Vice- Chancellor may, in exercise of his/her powers, by order, direct that students not be admitted to a course or courses of study in the University for a slated period, or be punished with a fine for an amount to be specified in the order, or that the result of the student or students concerned in the examination or examinations, in which he/ she has or they have appeared, to be withheld.

23. Legal Proceedings.

- The University may sue or be sued in the name of the Registrar or such person as shall be determined by the Act, Statutes and Ordinances of the University and in default of such determination, such person as shall be determined by the Board of Governors.

24. Other Provisions.

- As per Section 3 of the Act, Delhi Institute of Pharmaceutical Sciences & Research (DIPSAR) is being incorporated as the constituent college of the University.Subject to overall control and supervision of the Delhi Pharmaceutical Sciences and Research University (DPSRU) and its statutory authorities, there shall be a Governing Body of the Delhi Institute of Pharmaceutical Sciences and Research (DIPSAR) that shall manage the affairs of the Institute as prescribed from time to time by the Ordinances of the University with its Head as defined in clause 2(e) of the Statute.The terms and conditions of services of teacher and their academic and administrative functioning as well as terms and conditions of services of non-academic staff of Delhi Institute of Pharmaceutical Sciences & Research (DIPSAR) shall be laid down through the Ordinance as prescribed by the University.

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