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Union of India - Section

Section 13 in University Grants Commission (Conferment of Autonomous Status upon Colleges and Measures for Maintenance of Standards in Autonomous Colleges) Regulations, 2018

13. Governance of an Autonomous College.

- 13.1 The autonomous college shall have the following statutory bodies to ensure proper management of academic, financial and general administrative affairs:(a)Governing Body(b)Academic Council(c)Board of Studies(d)Finance Committee(The Governing Body is different from Trust Board/Board of Management/Executive Committee/Management Committee).
13.2The College shall, in addition, have other non statutory committees such as the Planning and Evaluation Committee, Grievance Redressal Committee, Examination Committee, Admission Committee, Library Committee, Student Welfare Committee, Internal Complaints Committee, Extra-Curricular Activities Committee and Academic Audit Committee.
13.3Governing Body:A. Constitution of Governing Body of Private /Self Financing College/Constituent College run by Trust/Society
Number Category Nature
5 Members Management Trust or management as per the constitution orbyelaws, with the Chairman or President/ Director as thechairperson
2 Members Teacher of the College Nominated by the Principal based on seniority byrotation
1 Member Educationist or industrialist Nominated by the management
1 Member UGC Nominee Nominated by the UGC
1 Member State Government nominee Academician not below the rank of professor orState Government official of Directorate of Higher Education/State Council of Higher Education
1 Member University Nominee Nominated by the University
1 Member Principal of College Ex-officio
B. Constitution of Governing Body of Government Colleges
Number Category Nature
3 Members one of them to be Chairperson Educationist, Industrialist, Professional Nominated by the State Government, person of proven academic interest with at least PG level qualification
2 Members Teacher of the College Nominated by the Principal on seniority byrotation
1 Member Educationist or industrialist Nominated by the Principal for two years
1 Member UGC Nominee Nominated by UGC
1 Member State Government nominee Nominated by the State Government
1 Member University Professor Nominated by the University
1 Member Principal of College Ex-officio
C. Constitution of Governing Body of Constituent Colleges run by University
Number Category Nature
3 Members one of them to be Chairperson Educational, Industrialist, Professional Nominated by the University, person of proven academic interest with at least PG level qualification
2 Members Teacher of the College Nominated by the Principal on seniority byrotation
1 Member State Government nominee Nominated by the State Government
1 Member University Professor Nominated by the University
1 Member UGC Nominee Nominated by UGC
1 Member Principal of College Ex-Officio
Term: The Governing Body shall be reconstituted every three years except in the case of UGC nominee who shall have a term of five years.Meetings: Meetings of the Governing Body shall be held at least twice a year.Functions of the Governing Body: Subject to the existing provision in the bye-laws of respective college and rules laid down by the state government/parent university, the Governing Body shall:• Guide the college while fulfilling the objectives for which the college has been granted autonomous status.• Institute scholarships, fellowships, studentships, medals, prizes and certificates on the recommendations of the Academic Council• Approve new programmes of study leading to degrees and/or diplomas.• All recruitments of Teaching Faculty/Principal shall be made by the Governing Body/state government as applicable in accordance with the policies laid down by the UGC and State Government from time to time.• To approve annual budget of the college before submitting the same at the UGC.• Perform such other functions and institute committees, as may be necessary and deemed fit for the proper development of the college
13.4Academic Council:Compositon of Academic Council: