State of Gujarat - Act
The Gujarat Ayurved University Act, 2021
GUJARAT
India
India
The Gujarat Ayurved University Act, 2021
Act 8 of 2021
- Published on 6 April 2021
- Not commenced
- [This is the version of this document from 6 April 2021.]
- [Note: The original publication document is not available and this content could not be verified.]
BODYAN ACT to repeal the existing the Gujarat Ayurved University Act, 1965 and to re-enact the same in the new dynamic format by doing away certain processes that consume more time and include therein a new system of governance of Ayurved University and colleges.It is hereby enacted in the Seventy-second Year of the Republic of India as follows:-Chapter I
(1)This Act may be called the Gujarat Ayurved University Act, 2021. (2)It shall be deemed to have come into force on the 10th November, 2020. (1)“Academic Council” means the Academic Council of the University constituted under section 19; (2)“affiliated college or Institution” means a college or Institution imparting education in Ayurved and allied subjects which has been granted affiliation by the University; (3)“approved institution” means hospital, health centre or such other institutions recognised by the University as an institution in which a person may undergo training, if any, required by a course of study leading to degree, diploma or certificate or other academic distinction of the University; (4)“authorities” means the authorities of the University as specified by or under this Act; (5)“Ayurvedic institution” means an educational institution imparting instruction, teaching and training in the Ayurvedic system of medicine; (6)“Ayurvedic system of medicine” means the Ashtang Ayurvedic system of Medicine including Nisargopachar system, whether supplemented or not bysuch modern advances as are consistent with the fundamental principles of Ayurved and as the University may from time to time prescribe; (7)“Board of Governors” means the Board of Governors of the University constituted under section 15; (8)“Chairman” means the Chairman of the Board of Governors; (9)“Chancellor” and “Vice-Chancellor” means respectively, the Chancellor and the Vice-Chancellor of the University; (10)“collaboration” means collaborative activities of the University with other Universities, academic institutions (includes local or national or international) research institutions or organization; (11)“college” means a college or an institution teaching courses leading to a Degree and/or a Diploma and/or a certificate; (12)“conducted college or school or institution” means a college, school or institution maintained and managed by the University; (13)“Council of Post-Graduate Studies and Research" means any post-graduate studies and research institution or department maintained by the University; (14)“Director” means the Director of the School of Post-Graduate Studies and Research; (15)“Finance Committee” means the Finance Committee of the University appointed under section 23; (16)“Government” means the Government of Gujarat; (17)“National Statutory Council” means concerned councils constituted by the Central Government in the field of education in Ayurved and allied subjects; (18)“officer” means the officer of the University as specified by or under this Act; (19)“Post-Graduate Centre” means a centre in the affiliated colleges recognised as the Post-Graduate Centre by the University for imparting Post-Graduate teaching in such manner as may be prescribed; (20)“Post-Graduate Department” means a department of higher learning research or specialized studies imparting Post-Graduate instruction or guidance for research recognised to be so by the University; (21)“prescribed” means prescribed by the regulations; (22)“Registrar” means the Registrar of the University; (23)“regulations” means regulations of the University; (24)“School of Post-Graduate Studies and Research” means a School under which the Post-Graduate Studies and Research are conducted, as determined by the regulations. (25)“Student of the University” means a person enrolled in the University for under going a course of study leading to a degree, diploma, certificate or other academic distinctions of the University; (26)“teacher” means full time approved Assistant Professors/Lecturers, Associate Professors/Readers or Professors and other persons teaching or giving instruction or conducting research on full time basis in affiliated colleges, institutions or approved institutions of the University; (27)“University” means the Gujarat Ayurved University established and incorporated under this Act; (28)“University college” means a college which the University may establish or maintain under this Act or a college transferred to and maintained by the University; (29)“University teacher” means a teacher appointed by the University. Chapter II
(1)There shall be a University established by the name “The Gujarat Ayurved University”. (2)The Chancellor, the Vice-Chancellor, the Board of Governors, the Academic Council, the Finance Committee, the Council of Post-Graduate Studies and Research, the Directors, and all other persons who may hereafter become such officers or members of the authorities so long as they continue to hold such office or membership, are hereby constituted a body corporate by the name “The Gujarat Ayurved University”. (3)The University shall function as an affiliating and a teaching University and it shall affiliate any college or institution for the courses leading to conferment of degrees, diplomas or grant certificate to the students admitted therein. (4)The University shall have perpetual succession and common seal, and may sue and be sued by the said name. (5)The University shall be competent, to acquire and hold property, both movable and immovable, to lease, sell or otherwise transfer any movable or immovable property which may vest in or be acquired by it for the purposes of the University, to raise loans on the securities of its assets and to contract and do all other things necessary for the purposes of this Act:Provided that no such sale, lease or transfer of such property shall be made or the power to raise any such loan shall be exercised without the prior sanction of the State Government. (i)to create institutions and centres of excellence for imparting state of the arts education, training, instruction and conducting research in the field of Ayurved and allied subjects; (ii)to create capabilities for advancement of knowledge, skill and competency at various levels; (iii)to create capabilities for upgrading the infrastructure of global standard for education, training and research in the areas related to Ayurved; (iv)to develop patterns of teaching and training at various levels of educational accomplishment so as to set high standards of education in Ayurved; (v)to function as a leading resource centre for knowledge management in the areas of Ayurved and allied subjects; (vi)to provide inter-relationship for national and global participation in the field of Ayurved; (vii)to establish close linkages with concerned industry to make teaching, training and research at the University, relevant to the needs of the society, and national and global levels; (viii)to make such provisions as would enable affiliated colleges and institutions to undertake specialization of studies; and (ix)to establish, maintain or take over by agreement and manage colleges, departments, institutes and centres of research or specialised studies. (1)No person shall be excluded from any office of the University or from membership of its authorities or bodies, committees or from admission to any degree, diploma, certificate or other academic distinction or course of study on the sole ground of sex, race, creed, cast, class, place of birth, religious belief or political or other opinion. (2)It shall not be lawful for the University to impose on any person any test whatsoever relating to sex, race, creed, cast, class, place of birth, religious belief or profession or political or other opinion in order to entitle him to be admitted as a teacher or a student or to hold any office or post in the University or to qualify for any degree, diploma or any other academic distinction or to enjoy or exercise any privilege of the University or any benefaction thereof. (3)The University shall adopt the Government policy, orders and directions issued from time to time, in regard to the reservation for Scheduled Castes, Scheduled Tribes, Other Backward Classes and any other reservation for appointments, admission of students, etc. in the affiliated colleges, University departments, or conducted colleges and institutions. (1)Subject to such conditions as may be prescribed by or under the provisions of this Act, the University shall exercise following powers and perform the following functions, namely: -(i)to administer and manage the University and to establish such colleges, institutes and centres of research, education and instruction as are necessary for the furtherance of the objects of the University; (ii)to provide for instruction, training and research in such branches of knowledge or learning pertaining to Ayurved and allied subjects; (iii)to conduct innovative experiments in new methods and technologies in the field of Ayurved and allied subjects in order to achieve international standards of such education, training and research; (iv)to prescribe courses of studies and curricula and to provide for flexibility in the education system and delivery methodologies; (v)to hold examinations and confer degrees, diplomas and grant certificates and other academic distinctions or titles on persons subject to such conditions as the University may determine, and to withdraw or cancel any such degrees, diplomas, certificates or other academic distinctions or titles in the prescribed manner; (vi)to confer honorary degree or other distinctions in the prescribed manner; (vii)to establish such special centres, specialised study centres for research and instruction as in the opinion of the University for the furtherance of its objects; (viii)to provide for planning, reproduction and publication of research and other works and to organise exhibitions, workshops, seminars, conferences, etc.; (ix)to sponsor and undertake research in all aspects of Ayurved and allied subjects and its management; (x)to offer management development programmes for the Institutes of Ayurved and allied subjects; (xi)to collaborate or associate with, advise, administer, control, develop maintain any educational institutions with like or similar objects; (xii)to develop and maintain linkages with educational, research or other institutions in any part of the world having objects wholly or partly similar to those of the University, through exchange of teachers, scientists, researchers, students and scholars and generally in such manner as may be conducive to their common objects; (xiii)to regulate the expenditure, manage the finances and to maintain accounts of the University; (xiv)to receive grants, donations, subscription, subventions and gifts for the purpose of University and consistent with the objects of the University and to enter into any agreement with the Central Government, the State Government, the University Grants Commission or any concerned National statutory councils or bodies at Central or State level for receiving any grants or funding; (xv)to receive fund from national and international organisations or any other sources as donation, gifts, benefactions, bequests by transfers of movable or immovable properties for the purposes and objects of the University; (xvi)to establish, maintain and manage for the residence of students and accommodation for teachers, officers and employees of the University; (xvii)to supervise and control of residence and regulate the discipline of students of the University and to make arrangements for promoting their health and general welfare and cultural activities; (xviii)to fix, demand, and receive or recover fees and such other charges as may be prescribed; (xix)to institute and award fellowships, scholarships, prizes, medals and other awards; (xx)to purchase or to take on lease or accept as gifts or otherwise any land or building or works which may be necessary or convenient for the purpose of the University on such terms and conditions as it may think fit and to construct, alter and maintain any such buildings or works; (xxi)to sell, exchange, lease or otherwise dispose of all or any portion of the properties of the University, whether movable or immovable, on such terms as it may think fit, consistent with the interest, activities and objects of the University, with the previous sanction of the State Government; (xxii)to draw and accept, to make and endorse, discount and negotiate promissory notes, bills of exchange, cheques or other negotiable instruments; (xxiii)to raise and borrow money on bond, mortgage, promissory note or other obligations and securities founded or based upon all or any of the proprieties and assets of the University or without any securities on such terms and conditions as it may think fit and to pay out of the funds of the University, all expenses incidental to the raising of money, to repay and redeem any money borrowed with the previous sanction of the State Government; (xxiv)to invest the fund of the University in or upon such securities and transpose any investments from time to time in such manner as it may deem fit in the interest of the University; (xxv)to execute conveyance regarding transfer, mortgage, lease licenses, agreements and other conveyance in respect of the property, whether movable or immovable including Government securities belonging to the University or to be acquired for the purpose of the University with the previous sanction of the State Government; (xxvi)to admit the students for the courses offered by the University in the prescribed manner; (xxvii)to create academic, technical, administrative, ministerial and other posts with the previous sanction of the State Government and make appointments thereto; (xxviii)to regulate and enforce discipline among the officers and employees of the University and to provide for such disciplinary measures as may be prescribed; (xxix)to institute professorship, associate professorship/ readership, assistant professorship/lectureship, endowed professorship, honorary professorship, adjunct professorship and any other teaching, academic or research posts and to prescribe qualifications for the persons to be appointed on such posts; (xxx)to recognise the institution as recognised institutions for the purpose of higher learning, research or specialised studies other than affiliated college or institution; (xxxi)to approve hospital, health centre or such other institution for practical training required by a course of study before the conferment of degree diploma, certificate and other academic distinction; (xxxii)to prescribe code of conduct for the managements of the affiliated colleges, institutions, approved or recognised institutions; (xxxiii)to delegate all or any of its powers (except the powers to make regulations) to any other officers or authorities of the University; (xxxiv)to upgrade the skill and knowledge of teaching and non-teaching staffs of the University colleges by developing a mechanism for arranging induction training programmes, orientation programmes, refresher courses, etc.; (xxxv)to undertake development programmes in Ayurved and allied subjectsand research, consultancy based projects and training programmes foroutside agencies, by charging fees to generate resources; withoutdiverting from the objects of the University. (xxxvi)to do such other acts and things as the University may considernecessary, conducive or incidental to the attainment or enlargement ofall or any of the objects of the University. (2)Without prior approval of the State Government, the University shall not,(a)create any new posts of teachers, officers or other employees;(b)revise pay-scales, allowances, post-retirement benefits and any other benefitof its teachers, officers and other employees;(c)divert any earmarked funds received for any purpose other than that for whichit is received from the Government, University Grants Commission or anyother statutory commission or bodies;(d)take any decision regarding affiliated colleges or institutions resulting inincreased financial liability, direct or indirect for the Government:Provided, that the University shall be competent to incur expenditurefrom the fund received from various sources, where no sharing or contributionfrom the Government, or the academic programmes or projects started on self-supporting basis. (1)The jurisdiction of the University shall extend to the whole of the Stateof Gujarat. (2)The Government may at any time, by notification in the Official Gazette,transfer any Government college of Ayurved and allied subjects to theUniversity on such terms and conditions as it may specify in the saidnotification and from the date of such transfer the said college or institutionshall be a University college or institution. (3)The University may impose such terms and conditions upon the collegesor institutions as it may consider necessary, conducive or incidental to the attainment of all or any of the objects of the University. (1)The Governor of the State of Gujarat shall be the Chancellor of theUniversity. (2)The Chancellor shall, by virtue of his office, be the Head of theUniversity and preside at any convocation of the University. (3)The Chancellor shall have such other powers as may be conferred on him by this Act or the regulations. (1)The Chancellor shall have a right to cause an inspection to be madeby such person or persons as he may direct, of the University, its buildings, libraries and equipments of any college, institution or centre maintained or affiliated to, the University, and also of the teaching and other work conducted by the University and of the conduct of examinations held by the University, college or institution affiliated to the University, and to cause an inquiry to be made in like manner in respect of any matter connected with the administration, academic affairs and finances of the University. (2)The Chancellor shall in every case give notice to the University of its intention to cause an inspection or an inquiry to be made and the University shall be entitled to be represented thereat. (3)The Chancellor shall communicate to the University his views with reference to results of such inspection or inquiry and advise the University the action to be taken in the matter. (4)Where the University does not within the reasonable time, take action to the satisfaction of the Chancellor, the Chancellor may issue such direction to the University as he thinks fit and the University shall comply with such direction. (5)The State Government may, whenever deems fit, cause a like inspection or inquiry to be made in the manner prescribed in sub-sections (1) to (3) and shall have, for the purposes of such inspection and inquiry, all the powers of the Chancellor under the said sub-sections (1) to (3). (1)The Vice-Chancellor of the University shall be appointed by the Chancellor in consultation with the State Government from amongst three persons recommended under sub-section (3) by the Committee appointed for the purpose under sub-section (2). (2)(a)The Chancellor for the purpose of sub-section (1) shall appoint a Committee which shall consist of the following members, namely: -(i)two members to be appointed, one each by the Chancellor and the State Government who shall be eminent persons and educationalist in the field of Ayurved and allied subjects not connected with the University or with any affiliated college or institution or approved institutions; (ii)one member to be nominated by the National Commission for Indian System of Medicine (NCISM); and (iii)one member to be nominated by the University Grants Commission. (b)The Chancellor shall appoint one of the members of the Committee as its Chairman. (3)The Committee so appointed under sub-section (2) shall within such time and in such manner as directed by the State Government, select three persons whom it considers fit for being appointed as a Vice-Chancellor and shall recommend to the State Government the names of the persons so selected together with such other particulars as it deems fit. (4)The person to be appointed as a Vice-Chancellor shall-(i)be an eminent educationalist, scientist in the field of Ayurved and administrator having vision for the development of education and research development; (ii)not have attained the age of 65 years on the date of nomination or re-nomination (5)The Vice-Chancellor shall hold office for a term of three years and shall be eligible for re-nomination on that office for a further term of three years only which shall be the final term. (6)The emoluments and other terms and conditions for the Vice - Chancellor shall be such as may be determined by the State Government. (7)Whenever a temporary vacancy occurs in the office of the Vice-Chancellor and cannot be conveniently and expeditiously filled up in accordance with the provisions of sub-section (1), one of the Directors or in absence of the Director one of the Principals nominated by the State Government shall carry on the current duties of the office of the Vice-Chancellor. (8)The Vice-Chancellor may resign from his office by writing under his hand addressed to the Chancellor and such resignation shall take effect from the date it is acceptance by the Chancellor. (1)The Vice-Chancellor shall be the principal executive and academic officer of the University and shall, in the absence of the Chancellor, preside at any convocation of the University and shall preside at the meetings of the Board of Governors, the Academic Council and the Finance Committee. (2)The Vice-Chancellor shall ensure that the provisions of this Act and the regulations are faithfully observed and he shall have all the necessary powers for this purpose. (3)The Vice-Chancellor shall,-(i)exercise general supervision and control over the affairs of the University; (ii)ensure implementation of the decisions of the authorities of the University; (iii)be responsible for imparting of instruction and maintenance of discipline in the University; and (iv)exercise such other powers and perform such other duties as may be assigned to him by or under this Act or the regulations or as may be delegated to him by the Board of Governors or the Chancellor. (4)In any emergency which, in the opinion of the Vice-Chancellor require that immediate action should be taken, he shall take such action as he deems fit and shall at the earliest opportunity thereafter furnish information about his action to such authority or body as would have in the ordinary course dealt with the matter:Provided that if such authority or body is of the opinion that such action ought not to have been taken by the Vice-Chancellor, it may refer the matter to the Chancellor who may either confirm the action taken by the Vice Chancellor or annul the same or modify it in such manner as he thinks fit and thereupon it shall cease to have effect or as the case may be, shall take effect in such modified form, however, such modification or annulment shall be without prejudice to the validity of anything previously done by or under the orders of the Vice- Chancellor. (5)Where the exercise of the powers by the Vice- Chancellor under sub-section (4) involves the appointment of any person, such appointment shall be confirmed by the competent authority empowered to approve such appointment in accordance with the provisions of this Act and the regulations not later than six months from the date of the order of the Vice-Chancellor, otherwise such appointment shall cease to have effect on the expiration of a period of six months from the date of the order of the Vice- Chancellor. Chapter III
(i)The Board of Governors, (ii)The Academic Council, (iii)The Council of Post-Graduate Studies and Research, (iv)The Finance Committee, (v)The Boards of Studies, (vi)The Board for Sports and Students’ Welfare, and (vii)Such other Boards and bodies of the University as may be declared by the regulations to be the authorities of the University. (i)The Chancellor, (ii)The Vice-Chancellor, (iii)The Registrar, (iv)The Director, School of Post-Graduate Studies and Research, and (v)Such other officers in the service of the University as may be declared by the regulations to be the officers of the University. (1)The Board of Governors shall be the supreme authority of the University. (2)The Board of Governors shall consist of the following members, namely:-(i)the Vice-Chancellor, who shall be the ex-officio Chairman of the Board of Governors; (ii)the Director of School of Post-Graduate Studies and Research; (iii)the Secretary to the Government, Health and Family Welfare Department; (iv)the Secretary to the Government; Finance Department; (v)the Secretary to the Government, Higher and Technical Education; (vi)the Commissioner of Health, Medical Education and Medical Services, Gujarat State; (vii)the Director, Institute of Teaching and Research in Ayurveda (ITRA) Gujarat State; (viii)the Director of AYUSH, Gujarat State; (ix)upto two Heads of University Departments nominated by the Government by rotation; (x)three Principals of affiliated colleges to be nominated by the Government by rotation; (xi)two eminent academicians in the field of Ayurved to be nominated by the Government; (xii)upto three expert representing disciplines such as finance, legal, administration, humanities and management to be nominated by the Government; (xiii)one expert from the Good Manufacturing Practices (GMP) certified Ayurved Drug Industries nominated by the Government; (xiv)one expert from the Institutes of Research and Development in the field of Ayurved and allied subjects to be nominated by the Government; (xv)the Registrar, who shall be the Secretary to the Board of Governors: (3)The nominated members shall continue for a period of three years from the date of their nomination. (1)The Vice-Chancellor shall be the Chairman and shall preside at the meetings of the Board of Governors. (2)The Chairman shall exercise such other powers and perform such other functions as may be assigned to him by or under this Act or the regulations. (1)Subject to the provisions of this Act, the Board of Governors shall be responsible for the general superintendence, direction and the control of the affairs of the University and shall exercise all the powers of the University, and shall have the power to review the acts of the Academic Council and the Finance Committee and other committees or authorities constituted by the University. (2)Without prejudice to the provisions of sub-section (1), the Board of Governors shall have the following powers and functions, namely:-(i)to take decision on question of policy relating to the administration and working of the University; (ii)to institute courses of study at the University; (iii)to make regulations; (iv)to consider and approve Annual Report and Annual Budget, annual accounts with balance sheet of the University for every financial year; (v)to invest money and funds of the University and to take decision on the recommendation of the Finance Committee; (vi)to finance and publish the publication of studies, treaties, books, periodicals, reports and other literature from time to time and to sale or arrange for the sale as it may deem fit; (vii)to create or abolish posts of teachers, officers and employees of the University; (viii)to appoint such committees as it considers necessary for the exercise of powers and the performance of its duties under this Act; (ix)to appoint Directors of the schools, department or Institute of studies of the University; (x)to delegate any of its powers to the Directors, Registrar or any other officers, employees or any authority of the University or to the committee appointed by it; (xi)to upgrade the skill and knowledge of teaching and non-teaching staffs of the university colleges by developing a mechanism for arranging induction training programme, orientation, refresher courses, etc. as prescribed; and (xii)to exercise such other powers and perform such other functions as may be conferred or imposed upon it by or under this Act or the regulations, and such other powers for achieving the objects of the University. (1)Save as otherwise provided in this section, the term of a nominated member of the Board of Governors shall be three years from the date of nomination. (2)The ex-officio member shall continue to be a member so long as he holds the office by virtue of which he is the member of the Board of Governors. (3)Any vacancy in the Board of Governors occurring before the next reconstruction or before the expiry of the prescribed period shall be filled in the same manner as prescribed in section 15 and such a member shall hold office for the remainder of the term of the member in whose place he is nominated. (4)A member shall be eligible for re-nomination for the next term. (5)A member may resign from his office by writing under his hand addressed to the Chairman and his resignation shall take effect from the date it is accepted by the Chairman. (1)The Academic Council shall consist of the following members, namely:-(i)The Vice-Chancellor who shall be the ex-officio Chairman of the Academic Council; (ii)Two academicians to be nominated by the Board of Governors; (iii)Two experts in Ayurved, having special knowledge and experience in the field of education and research to be nominated by the Board of Governors; (iv)Three Chairman of the Board of Studies from clinical subject to be nominated by the Board of Governors; (v)Three Chairman of the Board of Studies from non-clinical subject to be nominated by the Board of Governors; (vi)The Director of School of Post-Graduate Studies and Research; (vii)Upto three academic heads of Post-Graduate department to be nominated by the Vice-Chancellor by rotation; (viii)Upto two principals of the affiliated colleges by rotation to be nominated by the Vice-Chancellor; (ix)One professor or associate professor/reader or assistant professor/ lecturer having ten years’ experience in academic field from any discipline of the University by rotation to be nominated by the Vice-Chancellor: Provided that, where three or more professors or associate professors/readers are available such nominations be made from that category only. (2)The Registrar shall be the Secretary of the Council. (3)The term of the nominated members shall be three years. (i)to exercise and control over the academic policies of the University and shall be responsible for the maintenance and the improvement of standards of instruction, education evaluation and research; (ii)to consider the matters of general academic interest either on its own initiative or on reference from the Board of Studies or the Council of Post-Graduate Studies and Research and to take appropriate action thereon; (iii)to recommend to the Board of Governors such regulations as are consistent with this Act regarding the academic functioning of the University including discipline of the students; (iv)no academic programme, curriculum, syllables, or method of instructions shall be implemented without the approval of the Academic Council; and (v)to exercise such other powers and perform such other functions as may be conferred or imposed upon it by the regulations. (1)The Council of Post-Graduate Studies and Research shall consist of the following members, namely:-(i)the Vice-Chancellor; (ii)three Heads of Department of Post-Graduate Section of University by rotation; (iii)one member nominated by the Board of Governors from amongst fix members, who are pursuing Post-Graduate qualification in Ayurved; (iv)the Director of School of Post-Graduate Studies and Research; (v)three Senior Professors in Post-Graduate Teaching to be nominated by Vice-Chancellor; (vi)three Professors or Associate Professors/Readers or Assistant Professors/Lecturers, who are recognised for guiding research leading to Ph.D; (vii)two outside academician who have been conducting research or heading any research in any laminating institute outside the University. (2)The term of the members of the Council of Post-Graduate Studies and Research shall be three years. (i)to exercise and control over the academic policy of Post-Graduate Teaching and Research and shall be responsible for the maintenance of standards and quality of Post-Graduate Teaching and Research in different fields of Ayurved; (ii)to organize and co-ordinate the Post-Graduate instruction, teaching and training in the University area; (iii)to deal with all matters relating to Post-Graduate instruction, training and research in various subjects taught in the University or in which training is given research conducted; (iv)to report to the Board of Governors on all matters referred to it by either of them; (v)to recommend to the Board of Governors the names of teachers in faculties to be recognised as University teachers for Post-Graduate instruction or guidance in research; (vi)to lay down conditions under which Post-Graduate students should work; (vii)to recommend to the Board of Governors the names of suitable persons as referees for examining the thesis submitted by the students; (viii)to exercise such other powers and discharge such duties as may be provided for by regulations; and, (ix)generally, to advise on all academic matters falling within its purview. (1)The Finance Committee shall consist of the following members, namely: -(i)the Vice-Chancellor, who shall be the ex-officio Chairman of the Committee; (ii)one member of the Board of Governors, to be nominated by the Board of Governors; (iii)one Director, by rotation, to be nominated by the Vice-Chancellor; and (iv)One expert in the field of finance, to be nominated by the Board of Governors. (2)The Registrar shall be the Secretary of the Committee. (3)The term of the office of the nominated member shall be three years. (i)to examine the annual accounts and annual budget estimates of the University and to advise the Board of Governors thereon; (ii)to review from time to time, the financial position of the University; (iii)to make recommendation to the Board of Governors on all proposals involving raising of funds, receipts and expenditure, (iv)to provide guidelines for investment of surplus fund; (v)to make recommendation to the Board of Governors on all financial policy matters of the University; (vi)to make recommendation to the Board of Governors on all proposals involving expenditure for which no provision has been made in the budget or for which expenditure in excess of the amount provided in the budget needs to be incurred; (vii)to examine all proposals relating to the revision of pay-scales, up-gradation of pay-scales and those items which are not included in the budget prior to placing before the Board of Governors; and (viii)to exercise such other powers and perform such other functions as may be conferred or imposed upon by the regulations. (1)There shall be a Board of Studies for every subject or group of subjects as may be prescribed by the regulations. (2)The constitution, powers and duties of the Boards of Studies shall be such as may be prescribed by the regulations. (1)The University shall establish a Board of Sports and Students’ Welfare and such other Boards as may be prescribed by the regulations. (2)The constitution, powers and duties of the Boards established under sub-section (1) shall be such as may be prescribed by the regulations. (1)The Registrar shall be appointed by the University in such manner and on such terms and conditions as may be prescribed. (2)The Registrar shall-(i)be responsible for the custody of records, common seal, funds of the University and such other properties of the University; (ii)place before the Board of Governors and other authorities of the University all such information and documents as may be necessary for the transaction of the business; (iii)be responsible to the Vice-Chancellor for the proper discharge of his function; (iv)be responsible for the administration and services of the University and conduct of the examinations and make all other arrangements necessary thereof and be responsible for the execution of all processes connected therewith; (v)attest and execute all documents on behalf of the University verify and sign the pleadings in all suits and other legal proceedings by or against the University and all processes in such suits and proceedings shall be issued to and served upon the Registrar; and (vi)exercise such other powers and perform such other duties as may be assigned to him by or under this Act, the regulations or as may be delegated to him by the Board of Governors or by the Vice- Chancellor. Chapter IV
(1)A college or institution applying for affiliation to the University shall submit an application to the Registrar one year prior to the proposed date of starting the college or institution:Provided that on the recommendation of the Vice- Chancellor, the Board of Governors may, if it is satisfied that there are special reasons to do so, after recording such reasons, entertain an application for affiliation not submitted to the Registrar within the aforesaid period. (2)Any college or Institution applying for affiliation shall apply in such form, along with such fees and details, in such manner and shall fulfil such norms and criteria as may be prescribed before applying for affiliation. (3)On receipt of an application made under sub-section (1), the Board of Governors shall, in consultation with the Academic Council and after giving to the college or the institution an opportunity of stating its case, determine whether the college shall supply a need in the locality, having regard to the type of education intended to be provided by the college or the institution, the existing provision for the same type of education made by other college or the institution in the neighborhood and the suitability of the locality where the college or institution is to be established and comply with the provisions of this Act and the regulations, record its opinion as to whether the application should be granted or refused either in whole or in part and communicate the decision to the college or institution. (4)When an application for affiliation or any part thereof is granted, the order of the Board of Governors shall specify the courses of the instruction in respect of which the college or institution is affiliated and where the application or any part thereof is refused, the grounds of such refusal shall be recorded and shall be communicated to such college or institution. (5)Any college or institution aggrieved by the decision of the Board of Governors as referred to in sub-section (4), may prefer an appeal to the State Government within thirty days from the date of communication of such decision and the decision of the State Government on such appeal shall be final. (6)Notwithstanding anything contained in this section, such affiliation shall be subject to the previous approval of the concerned National Statutory Council and subject to strictly follow the norms as prescribed by such Council. (1)Every affiliated college and institution shall furnish such reports, returns and other information as the Board of Governors, after consulting the Academic Council, may require in order to judge the efficiency of such college or institution. (2)The Board of Governors shall cause every such college or institution to be inspected from time to time by the Inspection Committee as constituted by the Vice-Chancellor. (3)It shall be the duty of the Inspection Committee on the direction of the Board of Governors in this behalf, to inspect an affiliated college or institution and make a report to the Board of Governors. (4)The Board of Governors may call upon the college or institution so inspected, take, within a specified period, such action as may appear to it to be needed in respect of any of the matters referred to in section 30. (1)The rights conferred on a college by affiliation may be withdrawn in whole or in Part or - modified if the college or institution has failed to carry out any of the provisions of section 30 or the regulations or has failed to observe any of the conditions of the affiliation and the norms fixed by the concerned National Statutory Council or the college or institution is conducted in a manner which is prejudicial to the interests of education. Such motion can be initiated only in the Board of Governors. The member of the Board of Governors who intends to move such a motion shall give notice of it and shall state in writing the grounds on which it is made. (2)Before taking such motion into consideration, the Board of Governors shall send a copy of the notice and written statement referred to in sub-section (1), to the Principal or, as the case may be, the Head of the college/institution concerned, together with intimation that a representation in writing submitted within a period specified in such intimation on behalf of the college institution shall be considered:Provided that the period so specified may, if needed, be extended by the Board of Governors. (3)On receipt of the representation or on expiry of the period referred to in sub-section (2) , the Board of Governors after considering the notice of motion, statement and representation, and after such inspection, by the competent person or persons authorised by the Board of Governors in this behalf, and such further inquiry as may appear to it to be necessary by a resolution on the grounds stated therein, withdraw in whole or in part, or modify, the rights conferred by the affiliation and shall communicate to the concerned college or the institution:Provided that where the views of the Academic Council with regard to the withdrawal or modification of the right conferred by the institution affiliated college are not acceptable to the Board of Governors, it shall, before passing such resolution, refer the matter again to the Academic Council with its comments and the Academic Council shall communicate again its views in the matter to the Board of Governors. Chapter V
(1)All post-graduate instruction, teaching, research and training shall be conducted by the University or by such affiliated colleges or institutions and in such subjects as may be prescribed by the regulations. (2)All post-graduate departments shall ordinarily be located at the headquarters of the University. However, the University may locate any of such departments at a place or places outside its headquarters. (3)The University may maintain University centres at places other than the headquarters of the University on such terms and conditions as may be prescribed by the regulations. (1)The Chancellor may, on the recommendation of the Board of Governors and supported by a majority of not less than two-thirds of the members of each body present at its meeting, such majority comprising not less than one half of the members of each body, remove the name of any person from the register of graduates or withdraw from any person a diploma or degree if he has been convicted by a court of law of any offence which in the opinion of the Board of Governors, is a serious offence involving moral turpitude or if he has been guilty of scandalous conduct. (2)No action under this section shall be taken unless the person concerned is given an opportunity to be heard in his defence in the manner prescribed by the regulations. Chapter VI
(1)The University shall establish, a fund to be called the “University Fund” consisting of:-(i)any contribution or grant or loan by the State Government and the Central Government; (ii)the income of the University from all sources including income from the fees and charges; (iii)bequest, donations, gifts, endowments and other grants; if any, (iv)the money received by the University from the collaborating organisation or industry in terms of the provisions of the Memorandum of Understanding between these two for establishment of sponsored chairs, fellowship and infrastructure facilities of the University. (2)All funds of the University shall be deposited in such Banks or invested in such manner as the Board of Governors may decide on the recommendation of the Finance Committee. (3)The funds of the University shall be applied towards the expenses of the University including expenses incurred in the exercise of its powers a discharge of its functions by or under this Act. (1)The University shall maintain proper accounts and other relevant records and prepare an annual statement of accounts, including income and expenditure account and the balance sheet in such form and in such manner as may be prescribed. (2)The University shall adopt a proper system of internal checks and balances and controls in the discharge of its financial, accounting and auditing functions as may be prescribed. (3)The accounts of the University shall be audited every year by an auditor, who shall be the Chartered Accountant, as defined in the Chartered Accountants Act, 1949 or a firm of Chartered Accountant to be appointed by the Board of Governors. (4)The accounts of the University certified by the Chartered Accountant or firm appointed or any other person authorised in this behalf, together with audit report thereon shall be placed before the Board of Governors and the Board of Governors may issue such instructions to the University in respect therefor as it deems fit and the University shall comply with such instructions. (5)An internal auditor shall audit the accounts of the University to ensure concurrent audit of all book of accounts and such periodical internal report shall be placed before the Board of Governors for review. (1)The University shall prepare for each financial year an annual report containing such particulars as the Board of Governors may specify and shall submit to the Board of Governors on or before such date as may be prescribed. The Board of Governors shall consider such report and may pass resolution thereon and thereupon the Finance Committee shall take action in accordance with such resolution and if no action is taken, the reasons for taking no action shall be communicated to the Board of Governors. (2)The copy of the Annual Report along with the resolution of the Board of Governors thereon shall be submitted to the State Government. (1)The University shall, with the approval of the Board of Governors, constitute for the benefit of its officers, teachers and other employees, in such manner and subject to such conditions as may be prescribed, such schemes of pension, provident fund, insurance as it may deem fit, and also aid in establishment and support of the associations, funds, trusts and conveyance calculated to benefit of the officers, teachers and other employees of the University. (2)Where any such provident fund has been so constituted, the provision for the Provident Fund Act, 1925 shall apply to such fund as if it is a Government Provident Fund. (1)No officer or employee or member of teaching, non-teaching and other academic staff of the University shall be dismissed or removed or reduced in rank except after an inquiry in which he has been informed of the charges against him and given a reasonable opportunity of being heard in respect of those charges:Provided that nothing in this section shall apply to any person who is appointed on purely temporary basis only. (2)An appeal against an order of dismissal, removal or reduction in rank under sub-section (1) or of termination of service shall lie to the Vice-Chancellor or when the Vice-Chancellor has passed for such penalty, to the Board of Governors within thirty days from the date of communication of such order and the decision of the Vice-Chancellor or the Board of Governors, as the case may be, shall be final. (1)Subject to the provision of this Act, the Board of Governors shall have in addition to all other powers vested in it, the powers to make regulations to provide for administration and management of the affairs of the University. (2)In particular and without prejudice to the generality of the foregoing powers, such regulations may provide for all or any of the following matters, namely: -(i)the summoning and holding of the meetings of the authorities of the University, other than the first meeting of the Board of Governors and the quorum and conduct of business at such meetings; (ii)the powers and functions to be exercised and discharged by the Vice-Chancellor as the Chairman; (iii)the constitution, powers and duties of the authorities, bodies and other committees of the University, the qualifications and disqualifications for membership of such authorities of such authorities, term of office of the membership, appointment and the removal of members thereof and other matters connected therewith; (iv)the procedure to be followed by the Board of Governors and any committee or the other body constituted under this Act or by the regulations in the conduct of it’s business, exercise of the powers and discharge of its function; (v)the procedure and the criteria to be followed in establishment of courses of study and admission of the students; (vi)the procedure to be followed for enforcing discipline in the University; (vii)the management of properties of the University; (viii)the diplomas, the degree, the certificates and other academic distinctions and titles which may be conferred or granted by the University and withdrawal or cancellation of any such degrees, diplomas certificates and other distinctions and other titles and the requirement thereof, including procedure to be followed; (ix)the conduct of examinations including the terms of office and appointment of examiners; (x)the creation of the posts of directors, professors, associate professors, assistant professors or equivalent academic designations or posts, officers and employees of the University and the appointment of persons to such posts including the qualifications requisite thereof; (xi)the fees and other charges, which may be paid to the University for the courses, training, facilities and services provided by it; (xii)the manner and conditions for constitution of insurance, provident fund, pension and such other schemes for the benefits of officers, employees and staff of the University; (xiii)the terms and conditions for associations of the University with other institutions or organisations; (xiv)the preparation of the budget estimates and maintenance of accounts; (xv)the model of executing of contracts or agreements by or on behalf of the University; (xvi)the classification and procedure for appointment of officers, employees and staff of the University; (xvii)the terms and tenure of appointments, salaries and allowances, contractual services, rules of discipline and other conditions of service of the Vice- Chancellor, Director, other officers, teachers and employees of the University; (xviii)the terms and conditions governing deputation of teachers, officers, employees of the University; (xix)the powers and duties of the Vice-Chancellor, Director and other officers, teachers and employees of the University; (xx)the terms and conditions governing fellowships, scholarships, stipends, medals and prizes; (xxi)the authentication of the orders and the decisions of the Board of Governors; (xxii)the matter relating to the hostels and housing for the teachers, officers and employees of the University including the disciplinary control therein; (xxiii)the powers to be exercised and functions to be performed by different committees, officers, directors and other employees of the University; and (xxiv)all other matters which by this Act are to be or may be prescribed. (1)If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by an order published in the Official Gazette, make such provisions not inconsistent with the provisions of this Act, as appears to be necessary or expedient for removing the difficulties:Provided that no order under sub-section (1) shall be made after the expiry of two years from the date of commencement of this Act. (2)Every order made under this section shall be laid, as soon as may be after it is made, before the State Legislature. Chapter VIII
(1)On and from the commencement of this Act, the Gujarat Ayurved University Act, 1965 shall stand repealed. (2)Notwithstanding such repeal of the said Act, anything done or any action taken (including any rule or order made, notification issued or appointment made) by or under that Act shall, in so far as it is not inconsistent with the provisions of this Act, be deemed to have been done or taken by or under this Act and shall continue to be in force until superseded by anything done or any action taken under the provisions of this Act. (1)The Gujarat Ayurved University Ordinance, 2020 is hereby repealed. (2)Notwithstanding such repeal, anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under this Act.