NCT Delhi - Act
THE DELHI SKILL AND ENTREPRENEURSHIP UNIVERSITY ACT, 2019
DELHI
India
India
THE DELHI SKILL AND ENTREPRENEURSHIP UNIVERSITY ACT, 2019
Act 4 of 2020
- Published on 26 May 2020
- Commenced on 26 May 2020
- [This is the version of this document from 26 May 2020.]
An Act to provide quality education in applied sciences and skill education in various disciplines of education and to take advantage of demographic dividend; design and impart skills oriented programmes to address the challenges of developing, trained and employable human resource for national growth.BE it enacted by Delhi Legislature of the National Capital Territory of Delhi in the Seventieth Year of the Republic of India as follows:-(1)This Act may be called the Delhi Skill and Entrepreneurship University Act, 2019. (2)It shall come into force on such date as the Government may, by notification in the official Gazette, appoint. (a)"Academic Council" means the Academic Council of the University; (b)"Academic Staff" means such categories of staff as are designated by the Statutes to be the academic staff of the University; (c)"Board" means the Board of Management of the University; (d)"Campus" means the unit established or constituted by the University for making arrangements for instruction, or research, or both within the territorial jurisdiction of National Capital Territory of Delhi; (e)"Competency" means the ability to use acquired knowledge and learning and development of character for performing a job role successfully and efficiently; (f)"Center" means the Center established or maintained by the University; (g)"Certificate" means such award granted by Delhi Skills and Entrepreneurship University certifying that the recipient has successfully completed a course of study as prescribed; (h)"Chancelfor", "Vice Chancellor" and "Pro-Vice Chancellor" mean the Chancellor, the Vice Chancellor and the Pro-Vice Chancellor of the University; (i)"Controller of Examinations" means Controller of Examinations of the University; (j)"Controller of Finance" means Controller of Finance of the University; (k)"Court" means the Court of the University; (l)"Credit Framework" means the framework, developed by the University, built on measured units of education, skills and learning credits for a student to achieve the competency for performing a job role successfully or efficiently; (m)"Curriculum package" means the competency based curriculum package consisting of syllabus, textbooks, student's manual, trainers guide, training manual, assessment and evaluation guidelines and all such material, including electronic material, required to impart skills education and teaching to prepare a student to acquire the performance outcomes, skills and competencies required of a person engaged or likely to be engaged, in a particular job role; (n)"Dean, " means the Dean of the University. (o)"Degree" means any such degree, as may be specified by the University Grants Commission, by notification in the Official Gazette, under section 22 of the University Grants Commission Act, 1956; (p)"Delhi" means the National Capital Territory of Delhi; (q)"Department" means an Academic Department within a Faculty; (r)"Diploma" means such award, not being a degree, granted by the University certifying that the recipient has successfully completed a course of study as prescribed; (s)"Employee" means any person appointed by the University; (t)"Faculty" means a Faculty of Studies of the University; (u)"Finance Committee" means the Finance Committee of the University; (v)"Government" means Lieutenant Governor of the National Capital Territory of Delhi appointed by the President under article 239 and designated as such under article 239 AA of the constitution; (w)"Hall" means a unit of residence or of corporate life for the students of the University; (x)"Institution" means an academic institution established or maintained by the University; (y)"Instructors" means persons appointed specifically for imparting skills in their specialized zones; (z)"Misconduct" means a misconduct prescribed by the Statutes and the Ordinance; (aa)"National Occupational Standards" means National Occupational Standards developed by Sector Skill Councils concerned and defines the measurable performance outcomes, skills and competencies required of a person engaged or likely to be engaged, in a particular job role forming the benchmarks for education, training or recruitment for particular employments; (ab)"National Skill Development Agency" means the National Skill Development Agency notified as such by the Central Government; (ac)"National Skill Development Corporation: means National Skill Development Corporation notified as such by the Central Government; (ad)"National Skill Qualification Framework" means the qualifications assurance framework for skills, notified as such by the Central Government, based on national principles, organizing qualifications according to a series of levels of knowledge and skills defined in terms of learning outcomes regardless of how such knowledge, skills or competency is required; (ae)"Notification" means a notification published in the official Gazette; (af)"Proctor" means the Proctor of the University; (ag)"Prescribed" means prescribed by the Statutes or Ordinances or Regulations made under this Act; (ah)"Registrar" means the Registrar of the University; (ai)"School" means a School of Studies of the University; (aj)"Skills" means the qualification and competency achieved through education and learning for performing a job role successfully and efficiently; (ak)"Staff' means all teaching and non-teaching staff of the University; (al)"Statutes", "Ordinances" and "Regulations" mean the Statutes, Ordinances and Regulations of the University; (am)"Teachers" means professors, associate professors, assistant professors and such other persons as may be appointed for imparting instruction, teaching or conducting research in the University, or in any institution/centre maintained by the University and are designated as teachers by the Statutes; (an)"University" means the Delhi Skill and Entrepreneurship University as incorporated under this Act; (ao)"University Grants Commission" means University Grants Commission established under the University Grants Commission Act, 1956. (2)The University shall be a body corporate with the name aforesaid having perpetual succession and a common seal with power, subject to the provisions of this Act, to acquire, hold and dispose of property and to contract and may, by the said name, sue or be sued;Provided that the land acquired and building constructed with the assistance of the Government shall not be disposed without the prior approval of the Government. (3)The University shall be a Centre for excellence engaged in teaching and research in emerging areas of higher education with focus on but not restricted to Engineering, Technology, Sciences, Humanities and Social Sciences and Management and shall promote inter-disciplinary education and research to achieve excellence in these and committed fields; (1)to publish books, journals, periodicals, reports, scholarly articles in such areas as prescribed;(m)to do all such things as are incidental, necessary or conducive to the attainment of all or any of the objects of the University; (i)to comply with the National Skills Qualification Framework &the framework applicable to courses of applied sciences;(ii)to have autonomy in financial, administrative and academic matters in regard to the attainment of its objects; (iii)to develop credit framework in accordance with the National Occupational Standards developed by such bodies as may be specified, by or under, the National Skills Qualification Framework and framework applicable tocourses of applied sciences;(iv)to develop curriculum packages for each level and each skill as may be defined, by or under, the National Skills Qualification Framework and framework applicable to courses of applied sciences;(v)to define norms and parameters of applied sciences, skills education, teaching and instruction, consistent with the credit framework and curriculum packages, in such skills and allied areas as the University may deem fit;(vi)to impart instruction in accordance with the credit framework and curriculum packages, in such skills and allied areas of applied science, as the University may deem fit, for the dissemination of knowledge and skillstraining and consistent with its objects;(vii)to impart instruction in such branches of learning, other than skills, consistent with its objects, as the University may, from time to time, determine;(viii)to award degrees, diplomas, certificates and other distinctions that conform to the provisions of the University Grants Commission Act, 1956, or the National Skills Qualification Framework, as the case may be;(ix)to define norms of examination or any other measure of assessment of knowledge and competency of a student or, or admission to the University;(x)to conduct examinations or other assessments of knowledge or competency, or accredit the examination or other assessment systems of institutions of skills education, as the University may, from time to time, determine;(xi)to recognize industries for purposes of practical training of students in skills and to define norms for recognition of competency attained by a student in such practical training in industry for the purpose of earningcredits;(xii)to define norms and measures of assessment for recognition or prior learning and competency in skills, based on relevant experience at work or in industry; and to assign credits for such prior learning or competency inaccordance with the credit framework;(xiii)to lay down norms for transfer of credits to promote new learning opportunities without compromising on learning outcomes;(xiv)to institute education in applied sciences, skills education, teaching or other academic positions, required by the University, with such qualifications and designations as it may deem fit, and to appoint persons ontenure, term or otherwise to such positions;(xv)to appoint persons working or having significant experience or working, in any other University or educational institution or any industry, possessing the required knowledge or competency, as adjunct, guest or visitingfaculty of the University on such terms and for such duration as University may decide;(xvi)to lay down parameters for assessment and accreditation of courses of applied sciences, skill educators and training providers in accordance with the norms specified by or under the National Skills qualificationFramework, or in their absence, such norms as may be determined by the University;(xvii)to create administrative and other posts and to make appointments thereto; (xviii)to determine, specify and receive payment of fees and other charges, as the University may deem fit, from students and any other person, institution, industry or body corporate for instructions and other services,including training, consultancy and advisory services, provided by the University;(xix)to establish and maintain such infrastructure, including campuses and training centres within its territorial jurisdictions, as may be necessary for attainment of its objects;(xx)to undertake, or cause to be undertaken, such studies for assessment of courses, skill needs as may be required in the future and to prepare and maintain a database of courses of applied sciences, skills assessment andrequirements in terms of the emerging employment market in Delhi, nationally or internationally, as the case may be,relevant to the instructions imparted or proposed to be imparted in the University;(xxi)to institute and award fellowships, scholarships, exhibitions, prizes and medals; (xxii)to collaborate with any other university or institution in offering joint degree programmes for bridging, education in applied sciences, skill education with higher education;[PART IV DELHI GAZETTE : EXTRAORDINARY 20 ®(xxiii)to partner with institutions and industries for creating and operating centres and programmes. (xxiv)to promote international collaboration in applied sciences and skills education with institutions of applied sciences for the purpose of developing competency, knowledge and ability to global standards;(xxv)to promote a spirit of entrepreneurship in skills amongst youth; (xxvi)to establish, maintain institutions, centres, campuses and such other centres of education, research, training and extension as deemed appropriate by the University;(xxvi)to determine mode and standards for admissions to the University which may include examinations, evaluation or any other method of selection;(xxvii)to establish, maintain and manage halls, hostels, residences etc for the residence of , staff, students and scholars;(xxviii)to prescribe, regulate and enforce the discipline and conduct of students of the University and to make arrangements for promoting their health, welfare and cultural and corporate life;(xxix)to regulate the work and conduct of employees of the University and take such disciplinary measures in this regard as may deem necessary;(xxx)to make arrangements for promoting the health and general welfare of employees of the University; (xxxi)to create any Reserve Fund, Insurance Fund or any other special Fund whether for depreciation or for repairing, improving, extending or maintaining any of the properties or rights of the University and/or for recoupmentof wasting assets and for any other purposes for which the University deems it expedient or proper to create ormaintain such Funds;(xxxii)to draw, make, accept, endorse and discount cheques, notes or other negotiable instruments; (xxxiii)to receive benefactions, donations and gifts from persons and organizations and to name, after them, such chairs, institutions, buildings and the like as the University may determine, whose gift or donation to theUniversity is worth such amount as the University may decide;(xxxiv)to acquire by gift, purchase, exchange, lease, hire or otherwise howsoever any movable or immovable property which may be necessary or convenient for the purpose of the University and to build, construct, improve,alter, demolish, repair and maintain such buildings, works and constructions as may be necessary for carrying out theobjects of the University;(xxxv)to borrow money, with the approval of the Government, for the purpose of the University; (xxxvi)to assess the needs in terms of subjects, fields of specialization, levels of education and training of technical and other manpower, both on short and long term basis, and to initiate necessary programmes to meet thoseneeds;(xxxvii)to initiate measures to enlist the cooperation of the industry and other expert agencies to provide complementary facilities;(xxxviii)to prescribe code of ethics, code of conduct and disciplinary rules for its employees and Code of Discipline for the students. However, the disciplinary rules for the employees should be on the line of conduct rulesand disciplinary rules applicable to employees of Government; and(xxxix)to do all such things as may be necessary, incidental or conducive to the attainment of all or any of the objects of the Skills University.(2)Nothing in this section shall be deemed to prevent the University from making any special provision for theappointment or admission of women or of persons belonging to the weaker sections of the Society, and in particular,of persons belonging to the Scheduled Castes and the Scheduled Tribes; and physically challenged. However, theprovision prevalent in the Government ofNational Capital Territory of Delhi such instructions will be followed; (2)The courses and curricula and the authorities responsible for organizing the training and teaching of suchcourses and curricula shall be as prescribed by the Ordinances; (2)Any dispute arising between the University and any other University established by law in Delhi, may bereferred to the Visitor whose decision shall be final and binding on the parties. (2)The Chancellor shall, if present, preside over the convocation of the University for conferring degrees; (3)The Chancellor may cause an inspection to be made by such person or persons as he may direct, of theUniversity, its buildings, libraries and equipment and of any institution maintained by the University, and also of theexaminations, teaching and other work conducted or done by the University and cause an inquiry to be made in thelike manner in respect of any matter connected with the administration and finances of the University; (4)The Chancellor may offer such advice to the University as he may deem fit with reference to the result ofsuch inspection or inquiry; (5)The University shall communicate to the Chancellor the action taken or proposed to be taken on such advice; (6)The Chancellor may invite a person or persons of eminence to advise the University in relation to affairs ofthe University as and when he deems it necessary. (a)the Vice-Chancellor; (b)the Pro Vice-Chancellors; (c)the Deans; (d)the Registrar; (e)the Controller of Examinations; (f)the Controller of Finance; and (g)such other officers as may be declared by the Statutes to be the officers of the University; (2)The Vice-Chancellor will be appointed by the Chancellor of the University J (3)The Vice-Chancellor shall be the principal academic and executive officer of the University and shall beresponsible for proper administration of the University and for imparting instruction and maintenance of disciplinetherein and give effect to the decisions of all the authorities of the University and all other staff of the University shallbe subordinate to him; (4)The Vice-Chancellor shall have the power to delegate some of his powers to any of his subordinates underintimation to Board of Management; (5)In case the Vice-Chancellor is on leave, in his absence, Pro-Vice Chancellor as nominated by the Vice-Chancellor or in his absence, a Dean of the University as nominated by the Vice-Chancellor shall perform thefunctions of Vice- Chancel lor; (6)In the event of the post of the Vice-Chancellor remaining vacant for any reason, it shall be open to theChancellor to authorize a senior regular Professor in the service of the University to exercise such powers, functionsand duties of the Vice-Chancellor as the Chancellor may deem fit; (7)The Vice-Chancellor shall have the power of the Secretary of Government for purposes of rules in theaccount code, the Fundamental and Supplementary Rules and other Rules of the Government in so far as they areapplicable or may be made applicable to the conduct of the business of the University, subject to the additional powerthat may be delegated by the Board of Management from time to time; (8)The Vice-Chancellor shall have the power to incur expenditure in accordance with the procedures as may beprescribed by the Board of Management, subject to the budget provisions made for the specific purpose and forexpenditure charged on works the Vice-Chancellor shall have the powers of the Chief Engineer and theSuperintending Engineer as per CPWD Works Manual till such time these posts are created and filled up; (9)The Vice-Chancellor shall have the power to re-appropriate funds with respect to different items constitutingthe recurring budget up to a prescribed limit as prescribed by the Board of Management for each item provided thatsuch re-appropriation will not involve any liability in future years, every such re-appropriation shall, be compulsorilyreported to the Board of Management, in the next meeting; (10)The Vice-Chancellor shall have the power to write off irrecoverable losses upto prescribed limit ofGovernment Rules/ norms of irrecoverable value of stores lost or rendered unserviceable due to fair wear and tearaccording to the powers vested in Head of Department of Government, as per Government rules/norms, and subject tosuch stipulations as may be made by the Board of Management, from time to time; (11)The Vice-Chancellor shall have the power to employ technicians, workmen and administrative andmanagement staff reporting to the academicians paid from contingencies involving emoluments not exceeding theapproved rates of the Government, and the said staff should only be engaged against the vacant sanctioned posts; (12)The Vice-Chancellor shall have the power to send members of the staff for training or for a course ofinstruction or to attend any conference or symposium or workshop within India or abroad and pay the registrationfees and sanction expenditure of the concerned staff:> Provided that his own travel outside India for any of the above purposes/ official duty would have tobe sanctioned by the Chancellor before the journey:> Provided that Vice Chancellor can approve his own travels within India for the same purposes. (13)The Vice-Chancellor shall have the power to sanction remission or reduction of rents for buildings renderedwholly or partially unsuitable on the recommendation of the Finance committee; (14)The Vice-Chancellor shall have the power to sanction temporary allocation of any building for any purposeother than that for which it was constructed; but in any case it will not be for commercial use; (15)The Vice-Chancellor may, at his discretion, constitute such Committees as he may consider appropriate; (16)In emergent cases, the Vice-Chancellor may exercise all the powers of the Board of management, Senateand Finance Committee and put up in the respective Bodies of the action taken in the next meeting;> Provided that if authority concerned is of the opinion that such action ought not to have been taken, it mayrefer the matter to the Chancellor, whose decision thereon shall be final;> Provided that any person in the service of the University who is aggrieved by this action taken by theVice-Chancellor under this sub-section shall, have the right to appeal against such action to the Board of Managementwithin sixty days from the date on which such action is communicated to him and thereupon the Board ofManagement may, confirm, modify or reverse the action taken by the Vice-Chancellor; (17)The Vice-Chancellor shall exercise such other powers and perform such other functions as may beprescribed by the Statutes and the Ordinances; (2)The Pro Vice-Chancellors shall perform such duties and exercise such functions and powers as theVice-Chancellor may specify generally or in individual cases and shall assist the Vice-Chancellor on academic andadministrative matters; (3)The term of the Pro Vice-Chancellors shall be co-terminus with the term of Vice-Chancellor; (2)The Registrar empowered by the Board of Management shall have the power to enter into and signagreements and legal documents and authenticate records on behalf of the University; (3)The Registrar shall act as the custodian of records; (1)The Court; (2)The Board of Management; (3)The Academic Council; (4)The Finance Committee; and (5)Such other authorities as may be declared by the Statutes to be the authorities of the University; (1)A member of non-teaching staff to be nominated by Vice-Chancellor by rotation for a tenure of one year;(m)Registrar - Member- Secretary (ex-officio); (2)The term of office of the nominated members of the Court, other than ex-officio members, shall be threeyears; (3)Where a person has become a member of Court by reason of the office or appointment he holds, hismembership shall terminate when he ceases to hold that office or appointment; (4)A member of the Court shall cease to be a member if he resigns or becomes of unsound mind, or becomesinsolvent or is convicted of a criminal offence involving moral turpitude; (5)A member shall also cease to be member if he accepts a full time appointment in another University, or if henot being an ex-officio member fails to attend three consecutive meetings of the Court; (6)A member of the Court, other than an ex-officio member, may resign his office by a letter addressed to theChancellor and such resignation shall take effect as soon as it has been accepted by him; (7)Any vacancy in the Court shall be filled by nomination by the respective nominating authority and on expiryof the period of the vacancy such nomination shall cease to be effective; (2)The Court shall ordinarily meet at least once in every calendar year, and that meeting of the Court shall becalled by the Registrar with the approval of the Chancellor; (3)For every meeting of the Court, normally fifteen days notice shall be given; (4)One half of the members existing on the rolls of the Court shall form the quorum; (5)Each member shall have one vote and if there be equality of votes on any question to be determined by theCourt, Chairperson of the Court shall, in addition, have a casting vote; (6)In case of difference of opinion among the members, the opinion of the majority shall prevail; (2)The Board shall consist of the following persons, namely -(a)Vice-Chancellor : Chairperson (ex-officio); (b)Pro Vice-Chancellors (ex-officio); (c)Two eminent persons from the disciplines of engineering, technology, science, humanities, social sciences and management to be nominated by the Government on the recommendations of the Vice-Chancellor;(d)Two eminent persons from the Industries or Organizations to be nominated by the Government on the recommendations of the Vice-Chancellor;(e)A representative of University Grants Commission (UGC); (f)A representative of All India Council for Technical Education (AICTE); (g)Principal Secretary or Secretary, Technical Education of the Government (ex-officio); (h)Principal Secretary or Secretary, Finance of the Government (ex-officio); (i)Principal Secretary or Secretary, Higher Education of the Government (ex-officio); (j)Four Deans of the University as nominated by the Vice-Chancellor; (k)One person of eminence who is alumni, as nominated by the Vice- Chancellor; (1)Two Heads of Departments as nominated by the Vice-Chancellor;(m)Registrar - Member-Secretary (ex-officio); (3)Where a person has become a member of the Board by reason of the office or appointment he holds, hismembership shall terminate when he ceases to hold that office or appointment; (4)The term of office of the nominated members of the Board, other than ex-officio members, shall be threeyears but they are eligible for re -nomination for maximum of total two tenures; (5)A member of the Board shall cease to be a member, if he resigns or becomes of unsound mind, or becomesinsolvent or is convicted of a criminal offence involving moral turpitude; A member, who is employee of theUniversity shall also cease to be member, if he accepts a full time appointment in another University or if he not beingan ex-officio member, fails to attend three consecutive meetings of the Board without taking prior approval of theVice-Chancellor; (6)A member of the Board, other than an ex-officio member may resign from his office by a letter addressed tothe Chairperson, Board of Management and such resignation shall take effect, as soon as, it has been accepted byhim; (7)Any vacancy in the Board shall be filled by nomination by the respective nominating authority and on expiryof the period of the vacancy such nomination shall cease to be effective; (2)(a)The Board shall meet at least, three times in a year and not less than fifteen days notice shall be given for such meetings;(b)The meetings of the Board shall be called by the Registrar under instructions of the Vice-Chancellor or at the request of not less than eight members of the Board;(c)One half of the members of the Board shall form the quorum at any meeting; (d)In case of difference of opinion among the members, the opinion of the majority shall prevail; (e)Each member of the Board shall have one vote and if there be equality of votes on any question to be determined by the Board, the Chairperson of the Board or, as the case may be, the member presiding over that meetingshall, in addition, have a casting vote;(f)Every meeting of the Board shall be presided over by the Chairperson, Board of Management, who shall be the Vice-Chancellor of the University. In the absence of the Vice-Chancellor, a senior-most Pro-Vice-Chancellorshall preside over the meeting of Board of Management, and if there is no Pro-Vice-Chancellor in the University,senior-most Dean shall preside over the meeting;(g)In emergent cases, the Chairperson may exercise the powers of the Board of Management and inform the Board of the action taken by him in good faith for its ratification in the next meeting of the Board and the Board mayeither ratify the decision of the Chairperson or accept it with modifications or reject it and in the event ofmodification or rejection of the decision of the Chairperson by the Board, such decision shall stand modified orrejected, as the case may be, retrospectively i.e., from the date of implementation of such decision of the Chairperson;(h)If urgent action by the Board becomes necessary, the Chairperson, Board of Management, may permit the business to be transacted by circulation of papers to the members of the Board, and the action so proposed to be takenshall not be taken unless agreed to by a majority of members of the Board and the action so taken shall be forthwithintimated to all the members of the Board and in case the authority concerned fails to take a decision, the matter shallbe referred to the Chancellor, whose decision shall be final; (2)The Academic Council shall have the right to advise the Board of Management on all academic matters; (3)The constitution of the Academic Council and the term of office of its members shall be as under: -(a)Chairperson: Vice-Chancellor of the University (ex-officio) ; b) Pro Vice-Chancellors (ex-officio);(c)Four persons, who are not employees of the University to be co-opted by the Academic Council on the recommendations of the Vice-Chancellor from amongst educationists, scientists or engineers of repute;(d)A nominee of the University Grants Commission; (e)A nominee of the All India Council for Technical Education; (f)A representative of Industries, as nominated by the Vice-Chancellor; (g)All Deans of the University; (h)Four Heads of Departments as nominated by the Vice-Chancellor; (i)Four Professors of the University as nominated by the Vice-Chancellor; (j)One Associate Professor and one Assistant Professor as nominated by the Vice-Chancellor; (k)Controller of Examinations; (1)One person of eminence who is alumni, as nominated by the Vice-Chancellor;(m)Two Student representatives as nominated by the Vice-Chancellor; and (n)Registrar-Member-Secretary (ex-officio). (4)The term of the members of the Academic Council, other than ex-officio members, shall be three yearsexcept the student representative, in which case the tenure will be for one year; (2)(i)The Academic Council shall meet as often as may be necessary, but not less than three times, during an academic year;(ii)One half of the existing members of the Academic Council shall form the quorum for a meeting of the Academic Council;(iii)In case of difference of opinion among the members, the opinion of the majority shall prevail; (iv)Each member of the Academic Council, including the Chairperson of the Academic Council, shall have one vote and if there be an equality of votes on any matter to be determined by the Academic Council, the Chairpersonshall in addition, have a casting vote;(v)Every meeting of the Academic Council shall be presided over by the Vice-Chancellor and in the absence of Vice-Chancellor, the Pro-Vice Chancellor as nominated by the Vice-Chancellor, will preside the meeting and in hisabsence, senior most Dean will preside over the meeting;(vi)If urgent action by the Academic Council becomes necessary, the Chairperson of the Academic Council may permit the business to the transacted by circulation of papers to the members of the Academic Council and theaction proposed to be taken shall not be taken unless agreed to, by a majority of the members of the AcademicCouncil, and the action as taken shall forthwith be intimated to all the members of the Academic Counciland in casethe authority concerned fails to take a decision, the matter shall be referred to the Chancellor whose decision shall befinal. (2)The constitution, powers and functions of the Schools of Studies shall be such as may be prescribed. (2)The term of the members of the Finance Committee other than the ex-officio members, shall be three years; (3)The functions and duties of the Finance Committee shall be as follows: -(a)to examine and scrutinize the annual budget of the University and to make recommendations on financial matters to the Board of Management;(b)to consider proposals for new expenditure and to make recommendations to the Board of Management; (c)all proposals relating to revision of grades, up gradation of the pay-scales and those items which are not included in the budget, shall be examined by the Finance Committee before they are considered by the Board ofManagement;(d)to consider the annual accounts and the financial estimates of the University prepared by the Controller of Finance and laid before the Finance Committee for approval and thereafter submitted to the Board of Management;(e)the Finance Committee shall fix the limits for the total recurring and non-recurring expenditure for the year, based on income and resources of the University, and no expenditure shall be incurred by the University in excess ofthe limits so fixed, without the approval of the Finance Committee;(f)to give its views and to make recommendations to the Board of Management on any financial question affecting the University either on its own initiative or on reference from the Board of Management;(g)to recommend the investment of any money belonging to the University, including any unapplied income, in such securities as it may, from time to time, think fit, or in the purchase or immovable property in India, with the likepower of varying such investments from time to time. (4)The Finance Committee shall meet, at least, four times in a year; five members of the Finance Committeeshall form the quorum at any meeting; (5)In case of difference of opinion among the members, the opinion of the majority of the members presentshall prevail; (1)the principles governing the seniority of employees of the University;(m)the procedure for any appeal by an employee or a student of the University; (n)conferment of honorary degrees; (o)institution of fellowships, scholarships, studentship, medals, prizes and other incentives; (p)maintenance of discipline among the employees of the University; (q)establishment of chairs, schools and institutions; (r)management, supervision and inspection of institutions and centers established and maintained by the University;(s)the delegation of powers vested in the authorities or the officers of the University; (t)all other matter which, by or under this Act, are to be, or may be, provided for by the Statutes; (2)The Board may, from time to time, make new or additional Statutes or may amend or repeal the Statutesreferred to in sub-section (1):Provided that the Board shall not make, amend or repeal any Statutes affecting the status, powers or constitutionof any authority of the University until such authority has been given a reasonable opportunity of expressing itsopinion in writing on the proposed change and any option so expressed within the time specified by the Board hasbeen considered by the Board. (3)Every new Statute or addition to the Statutes or any amendment or repeal thereof shall require the approvalof the Chancellor, who may assent thereto or withhold his assent or remit it to the Board for reconsideration in thelight of the observations, if any, made by him. (4)A new Statute or a Statute amending or repealing an existing Statute shall not be valid unless it has receivedthe assent of the Chancellor, who will take into consideration the views of the concerned department while decidingthe matter. (2)The first Ordinances shall be made by the Vice-Chancellor with the prior approval of the Government andthe Ordinances so made may be amended, repealed or added to, at any time by the Board in such manner as may beprescribed; (2)The annual report so prepared shall be submitted to the Chancellor within 12 months from the date ofcompletion of the academic year. (3)A copy of the annual report, as prepared under sub-section (1), shall also be submitted to the Governmentwhich shall, as soon as may be, cause the same to be laid before the Legislative Assembly of Delhi. (2)A copy of the annual accounts together with the audit report shall be submitted first to the Board ofManagement and then to the Government along with the observations, if any, of the Board (3) A copy of the annual accounts together with the audit report shall be as submitted to the Government whichshall, as soon as may be, cause the same to be laid before the Legislative Assembly of Delhi. (2)A copy of the contract referred to in sub-section (1) shall be lodged with the University and a copy thereofshall also be furnished to the employee concerned. (2)Every such reference shall be deemed to be a submission to arbitration on the terms of this section within themeaning to the law of Arbitration as in force, and all the provisions of that law, with the exception of section 2thereof, shall apply accordingly. (3)The procedure for regulating the work of the Tribunal of Arbitration shall be such as may be prescribed bythe University. (4)The decision of the Tribunal of Arbitration shall be binding on the parties and no suit shall lie in respect ofany matter decided by the Tribunal. (b)The first Board of Management shall consist of not more than eleven members nominated by the Chancellor and shall hold office for a term of three years;(1)Every Statute and Ordinance made under this Act shall be published in the official Gazette. (2)Every Statute and Ordinance made under this Act shall be laid, as soon as may be after it is made,before the House of the Legislative Assembly of Delhi while it is in session for a total period of thirty days whichmay be comprised in one session or two or more successive sessions, and if, before the expiry of the sessionimmediately following the session or the successive sessions aforesaid, the House agrees in making any modificationin the Statute or the Ordinance or the House agrees that the Statute or the Ordinance, as the case may be, should notbe made, the Statute or the Ordinance shall thereafter have effect only in such modified form or be of no effect, as thecase may be; so, however, that any such modification or annulment shall be without prejudice to the validity ofanything previously done under that Statute or Ordinance as the case may be. (2)No action under sub-section (1) shall be taken against any person unless he has been given an opportunity toshow cause against the action proposed to be taken. (3)A copy of the resolution passed by the Board of Management shall be immediately sent to the personconcerned. (4)Any person aggrieved by the decision taken by the Board of Management may appeal to the Chancellorwithin thirty days from the date of receipt of such resolution. (5)The decision of the Chancellor in such appeal shall be final. (a)the amount received shall be kept by the University separately from the University Fund and utilized only for the purpose of the scheme; and(b)the staff required to execute the scheme shall be recruited in accordance with the terms and conditions stipulated by the sponsoring organization.