Section 28 in Rajiv Gandhi University of Knowledge Technologies Act, 2008
28. Repeal of Ordinance 17 of 2007.
- The Rajiv Gandhi University of Knowledge Technologies Ordinance 2007 is hereby repealed.The ScheduleThe Statutes of the Rajiv Gandhi University of Knowledge TechnologiesStatute 1The Chancellor(1)The Chancellor shall be appointed by the Government from amongst persons of eminence in the academic or public life, and shall hold a Doctoral Degree.(2)The Chancellor shall hold office for a term of five years.Statute 2The Vice-Chancellor(1)The Vice-Chancellor shall be appointed by the Governing Council from amongst persons of eminence in the academic or administrative domain, and shall hold a Doctoral Degree.(2)The Vice-Chancellor shall hold office for a term of five years subject to not attaining the age of 65 years.Statute 3The Director(1)The Governing Council shall constitute a Search Committee for selecting a person for the position of Director. The search Committee shall consist of,-(a)Chairman, Andhra Pradesh State Council of Higher Education.(b)Secretary to Government, Information Technology and Communication Department, Government of Andhra Pradesh.(c)A nominee of the Governing Council.(2)The Director must be a distinguished academician with doctoral degree and adequate administrative experience.(3)The Search Committee shall submit a panel of three persons to the Governing Council from among whom the Governing council shall recommend one person to the Chancellor for appointment as Director and the Chancellor shall appoint such a person as Director.(4)the Director shall be the academic head and the principal executive officer of the constituent Institute and shall exercise general control over its affairs.(5)The Director shall hold office for a term of three years from the date on which he enters upon his office and shall be eligible for re-appointment to that office for another term of three years.(6)Notwithstanding anything contained in clause (5), a person appointed as Director shall after attaining the age of sixty five years during the term of his office, retire from office.(7)The Director shall have the power to convene meetings of the Executive Committee and Board of Studies.(8)It shall be the duty of the Director to see that the Act, the Statutes and the Regulations are duly observed, and he shall have all powers necessary to ensure such observance.Statute 4Administrative Officer(1)The Administrative Officer shall be appointed by the Executive Committee for a term of three years and on such other terms as may be prescribed by the Regulations.(2)The emoluments and other terms and conditions of service shall be such as may be prescribed by the Regulations. The Administrative Officer shall retire on attaining the age of 60 years.(3)The Administrative Officer shall have overall control over all the staff excluding the Faculty. He/She shall be the member convener of the Executive Committee.(4)It shall be the duty of the Administrative Officer,-(a)to be custodian of the records and such other property of the constituent Institute as the Executive Committee shall commit to his charge;(b)to issue all notices convening meetings of the Executive Committee, Board of Studies and of any Committee appointed by the authorities of the Institute;(c)to keep the minutes of all the meetings of the Executive Committee, the Board of studies and of any Committee appointed by the authorities of the Institute;(d)to conduct the official correspondence of the Executive Committee and the Board of Studies;(e)to represent the institute in suits or proceedings by or against the institute, sign powers of attorney and verify pleadings; and(f)to perform such other duties as may be specified in these Statutes or the Regulations or as may be required, from time to time, by the Executive Committee or the Director.Statute 5The Finance Officer(1)The Finance Officer shall be appointed by the Executive Committee for a term of three years and on such other terms as may be prescribed by the Regulations.(2)The emoluments and other terms and conditions of service shall be such as may be prescribed by the Regulations:The Finance Officer shall retire on attaining the age of 60 years.(3)The Finance Officer shall,-(a)exercise general supervision over the funs of the institute and shall advise it as regards its financial policy;(b)perform such other financial functions as may be assigned to him by the Executive Committee or as may be prescribed by these Statutes or Regulations.(4)Subject to the control of the Executive Committee, the Finance Officer shall,-(a)hold and manage the property and investments of the institute including trust and endowed property;(b)ensure that the limits fixed by the Executive Committee for recurring and non-recurring expenditure for a year are not exceeded and that all moneys are expended on the purpose for which they are granted or allotted;(c)be responsible for the preparation of annual accounts and the budget of the constituent Institute and for their presentation to the Executive Committee:(d)arrange for the internal audit of the accounts annually by a Chartered Accountant;(e)keep a constant watch on the state of the cash and bank balances and on the state of investments;(f)watch the progress of the collection of revenue and advise on the methods of collection employed;(g)ensure that the register of buildings, land, furniture and equipment are maintained up-to-date and that stock-checking is conducted, of equipment and other consumable materials in all offices, Special Centers, and Specialized laboratories;(5)The receipt of the Finance Officer for any money payable to the constituent Institute shall be sufficient discharge for payment of such money.Statute 6Other Officers(1)The Other Officers shall be appointed by the Executive Committee on the recommendation of the Selection Committee constituted for the purpose.(2)The Other Officers shall exercise such powers and perform such duties as may be assigned to them by the Executive Committee.Statute 7The Dean Academics and the Dean Student Welfare(1)The Dean, Academics shall be appointed by the Director from among the Professors.(2)The Dean shall be responsible for the conduct and maintenance of the standards of teaching and research in the Institute.(3)The Dean, Academics shall be the member convenor of the Board of Studies.(4)The Dean, Students Welfare, shall be appointed by the Director from among the Professors and shall exercise such powers and perform such duties as may be prescribed by the Regulations.Statute 8Director of Center for Education Technology and Learning SciencesThe Director, Center for Education technology and Learning Sciences shall be appointed by the Governing Council from among the Professors and shall exercise such powers and perform such duties as may be prescribed by the Governing Council. He/She shall be the member convenor of the Academic Council.Statute 9Governing Council(1)The Governing Council consists of the following members: -(a)Chancellor.(b)Vice-Chancellor.(c)Chairman, Andhra Pradesh State Council of Higher Education.(d)Secretary to Government, Information Technology and Communications Department, Government of Andhra Pradesh.(e)Secretary to Government, Higher Education Department, Government of Andhra Pradesh.(f)Director, International Institute of Information Technology, Hyderabad.(g)Directors of constituent Institutes located at, Idupulapaya, Nuzivedu and Basara.(h)Director, Center for Education Technology and Learning science.(i)Three eminent persons nominated by the Chancellor.(2)The term of office of the nominated members shall be three years. A member shall be entitled for renomination for another term of three years.(3)One-third members of the Governing Council shall form a quorum for a meeting of the Governing Council.(4)The Governing Council shall have full executive control over all the Institutes.(5)The Governing Council shall select a common seal for the constituent Institutes and provide for the custody and use of such seal.(6)The Governing Council shall exercise the following powers:-(a)Take decisions on questions of policy relating to the administration and working of all the institutes under the control of the University.(b)Consider and approve the programmes of the constituent Institutes.(c)Prescribe and conduct courses of study, education and research.(d)Lay down standards of proficiency to be demonstrated before the award of diplomas, certificates and other distinctions in respect of courses offered by the constituent Institute.(e)Frame Statutes and Regulations for the conduct of the affairs of the constituent Institute and to add to, amend, or repeal them from time to time.(f)Consider and pass resolutions on the Annual Report and Annual Accounts of the constituent Institute.(g)Prescribe tuition and other fees.(h)Regulate and determine all matters concerning the administration of the University.(i)Enter into any agreement with the relevant organizations for successful conduct of business of the Institutes.(7)Exercise all powers that are not other wise provided for.(8)Delegate such of its powers to the chancellor as may be considered necessary or desirable.(9)The Vice-Chancellor with the prior approval of the Chancellor shall convene the meetings of the Governing Council as and when required.Statute 10Executive Committee(1)The Executive Committee shall consist of the following members:-(a)The Vice-Chancellor of the University.(b)The Director of the respective constituent Institute.(c)A member nominated by Information Technology and Communication Department, Government of Andhra Pradesh.(d)A member nominated by Director, International Institute of Information Technology, Hyderabad.(e)Director, Center for Education Technology and Learning Science.(f)Three eminent persons nominated by the Governing Council.(2)The term of office of the nominated members shall be three year's.(3)One-third members of the Executive Committee shall form a quorum for a meeting of the Executive Committee.(4)The Executive Committee shall have the management and administration of the revenue and property of the constituent Institute and the conduct of all administrative affairs of the constituent Institute not otherwise provided for.(5)Subject to the provisions of this Act, the Statutes and the Regulations, the Executive Committee shall in addition to all other powers vested in it, have the following powers:-(a)to create teaching and academic posts, to determine the number and emoluments of such posts and to define the. duties and conditions of service of Faculty;(b)to appoint such Faculty and other academic staff, as may be necessary, on recommendations of the Selection committee constituted for the purpose;(c)to create administrative ministerial and other necessary posts and to make appointments thereto in the manner prescribed by the Regulations;(d)to grant leave of absence to any officer of the constituent Institute and to make necessary arrangements for the discharge of the functions of such officer during his absence;(e)to regulate and enforce discipline among employees in accordance with these Statutes;(f)to manage and regulate the finances, accounts, investments, property, business, and all other administrative affairs of the constituent Institute, and for that purpose, to appoint such agents as it may thing fit;(g)to fix limits on the total recurring and the total nonrecurring expenditure for a year.(h)to invest any money belonging to the constituent Institute including any un-applied income, in such stocks, funds, shares or securities as it shall, from time to time, think fit, or in the purchase of immovable property in India;(i)to transfer or accept transfers of any movable or immovable property on behalf of the constituent Institute;(j)to provide buildings premises, furniture and apparatus and other means needed for carrying on the works of the constituent Institute;(k)to enter into, vary, carry out and cancel contracts on behalf of the constituent Institute;(l)to entertain, adjudicate upon, and, if thought fit, to redress any grievances of the employees and students of the constituent Institute, who may, for any reason feel aggrieved;(m)to make such special arrangements as may be necessary for the residence and discipline of woman students;(n)to delegate any of its powers to the Director, the Administrative Officer, or the Finance Officer of such other employee or authority of the institute or to a Committee appointed by it as it may deem fit;(o)to institute fellowships, scholarships, studentships, bursaries, medals and prises; and(p)to exercise such and other powers and perform such other duties as may be conferred or imposed in it by this Act, of these statutes.Statute 11Academic Council(1)The Academic Council consists of the following embers:(a)Chancellor.(b)Vice-Chancellor.(c)Deans, Academics of constituent Institutes located at Idupulapaya, Nuzivedu and Basara.(d)Dean, Academics, International Institute of Information Technology, Hyderabad.(e)Director, Center for Education Technology and Learning Science.(f)Three eminent academicians nominated by the Governing Council.(2)The term of office of the nominated members shall be three years.(3)One-third members of the Academic Council shall form a quorum for a meeting of the Academic Council.(4)Subject to the provisions of this Act, and the Statutes, the Academic Council shall in addition to all other powers vested in it, have the following powers,(a)to exercise general supervision over the academic policies of the Institutes and to give directions regarding methods of instruction, co-operative teaching, evaluation, of research or improvements in academic standards;(b)to bring about inter-disciplinary co-ordination, to establish or appoint Committees or Boards, for taking up projects;(c)to consider matters of general academic interest either on its own initiative or on a reference by the Board of Studies or the Governing Council and to take appropriate action thereon; and(d)to frame such regulations an rules consistent with these Statutes regarding the academic functioning of the Institutes, discipline, residences, admissions, award of fellowships and studentships, fee concessions, and attendance.Statute 12Board of Studies(1)The Board of Studies shall consist of the following members:(a)The Vice-Chancellor.(b)The Director of the respective constituent Institutes.(c)The Dean, Academics.(d)Three eminent persons nominated by the Governing Council.(2)The term of office of the nominated members shall be three years.(3)One-half members of the Board of Studies shall form a quorum for a meeting of the Board of studies.(4)The Board of Studies shall be the principal planning and reviewing body and it shall also arrange for periodical monitoring of the development programs and of teaching and research in the institute.Statute 13Student Admissions(1)The institute shall be a fully residential.(2)The institute will cater primarily to the educational needs of the meritorious rural youth of Andhra Pradesh.(3)The admission process is based on the local basis with rural mandal as a unit, allowing for the established reservation norms.(4)The merit is based on the marks secured in the Secondary School Certificate (Tenth Standard) from out of the applicants.Statute 14Selection Committees(1)There shall be Selection Committees for making recommendations to the Executive Committee for appointment to the posts of ,Faculty, Administrative Officer, Finance Officer, and other officers.(2)The selection Committees for appointment to the posts shall be constituted by the Chairman of the Executive Committee i.e. the Vice-Chancellor.(3)The procedure to be followed by a Selection Committee in making recommendations shall be laid down in the RegulationsStatute 15CommitteesAny authority of the Rajiv Gandhi University of Knowledge Technologies may appoint as many standing or special committees as it may deem fit, and may appoint to such committees person who are not members of such authority. Any such committee may deal with any subject delegated to its subject to subsequent confirmation by the authority appointing it.Statute 16Public Private PartnershipThere shall be a provision for the Private Public Partnerships (PPP). with the approval of the Governing Council; the Vice-Chancellor may enter into a Memorandum of Understating (MOU) with a reputed private partner for management of any of the Institute under Private Public Partnerships.
