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State of Kerala - Act

Kerala Agricultural University Act, 1971

KERALA
India

Kerala Agricultural University Act, 1971

Act 33 of 1971

Published on 13 September 1971
Commenced on 13 September 1971
[This is the version of this document from 13 September 1971.]
[Note: The original publication document is not available and this content could not be verified.]

Kerala Agricultural University Act, 1971(Act 33 of 1971)Last Updated 10th February, 2020[Dated 13.9.1971]An act to establish and incorporate a University for the development of agriculture in the State of Kerala.Preamble. - Whereas It is expedient to establish and incorporate a University for the development of agriculture in the State of Kerala;Be it enacted in the Twenty-second Year of the Republic of India as follows:-

Chapter 1
Preliminary

1. Short title, extent and commencement.

(1)This Act may be called the Kerala Agricultural University Act, 1971.

(2)It extends to the whole of the State of Kerala.

(3)It shall be deemed to have come into force on the 24th day of February, 1971.

2. Definitions.

- In this Act, unless the context otherwise requires:-

(1)"Academic Council" means the Academic Council of the University;

(2)"Agriculture" means basic and applied sciences of soil and water management, crop production including production of all garden crops, Animal Husbandry including veterinary and dairy science, fisheries, forestry including farm forestry, home science, agricultural engineering and technology, marketing, processing, cooperation, land use and management and the economic and social uplift of the rural people;

(3)"Authority" means any authority of the University specified in section 9;

(4)"Board of Studies" means a Board of Studies of the University;

(5)"Chancellor" means the Chancellor of the University;

(6)"College" means a constituent college of the University whether located at the headquarters campus or elsewhere;

(7)"Executive Committee" means the Executive Committee of the University;

(8)"Extension education" means the educational activities concerned with the training of farmers and home makers and other groups serving agriculture in improved agricultural practices and the various phases of scientific technology related to agriculture and agricultural production and marketing and includes demonstration to carry the new technology and innovation to farms and farm homes through the Department concerned with the subject matter of the demonstration;

(9)"Faculty" means a Faculty of the University;

(10)"General Council" means the General Council of the University.

(11)"Hostel" means a place of residence for students of the University, maintained or recognised by the University either, as a part of; or separate from, a college.

(12)"Legislative Assembly" means the Legislative Assembly of the State;

(13)"Officer" means an Officer of the University specified in section 24 or other person in the employment of the University designated as an Officer by the Statutes;

(14)"Ordinances" means the Ordinances of the University made under this Act;

(15)"Prescribed" means prescribed by the Statutes made under this Act;

(16)"Principal" means the chief executive officer of a college which has been, or is to be, taken over by, and is to become a constituent college of the University and refers only to the status of such an officer prior to the college being taken over by the University and such officer may have a different title under the University structure;

(17)"Pro Chancellor" means the Pro-Chancellor of the University;

(18)[***] [Omitted by Act 16 of 2001]

(19)"Registrar" means the Registrar of the University;

(20)"Regulations" means the Regulations of the University made under this Act;

(21)"Scheduled Castes" means the Scheduled castes specified in relation to the State under Article 341 of the Constitution of India;

(22)"Scheduled Tribes" means the Scheduled Tribes specified in relation to the State under Article 342 of the Constitution of India;

(23)"State" means the State of Kerala;

(24)"Statutes" means the Statutes of the University made under this Act;

(25)"Student of the University" means a person enrolled in the University for taking a course of study for a degree, diploma or other academic distinction duly instituted;

(26)"Teacher" means the person appointed or recognized by the University for the purpose of imparting instructions or conducting and guiding research or extension education programmes, and includes any other person who may be declared by the statutes to be a teacher;

(27)"University" means the Kerala Agricultural University established and incorporated under this Act;

(28)"Vice Chancellor" means the Vice Chancellor of the University;

Chapter II
The University

3. Incorporation of the University.

(1)There shall be established and incorporated in and for the State of Kerala University by the name "The Kerala Agricultural University" which shall consist of a Chancellor, [a Pro-Chancellor] [Omitted by Act 16 of 2001], a Vice Chancellor, if any, a General Council, an Executive Committee, an Academic Council and other authorities and officers as set forth in this Act or as provided in the statutes;

(2)The University shall be a body corporate having perpetual succession and a common seal and shall sue and be sued by the said name.

(3)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 have become vested in or have been acquired by it for the purpose of the University, and to borrow money from the Central Government or any State Government or from any body corporate approved by the Government of Kerala and to contract and to do all other things necessary for the purposes of this Act.

(4)In all suits and other legal proceedings by or against the University, the pleadings shall be signed and verified by the Registrar and all the processes in such suits and proceedings shall be issued to and served on, the Registrar.

(5)The headquarters if the University shall be at [Vellanikkara] [Substituted by Act 6 of 1989.] in Trichur District and it may extent to any contiguous area.

4. Territorial jurisdiction.

(1)With respect to teaching at the University or college level, and research and extension educational programmes in the field of agriculture, the territorial jurisdiction and responsibility of the University shall extend to the entire State.

(2)The University may assume responsibility for the establishment, development and operation of agricultural polytechnics as may be required in various parts of the State.

(3)All colleges, research and experimental stations and other institutions coming under the jurisdiction and authority of the University shall from constituent units of the University under the full management and control of the Officers and Authorities of the University and no college, research or experimental station or other institution shall be recognized as in affiliated unit.

5. Objects of the University.

- The following shall be the objects of the University:

(1)Making provision for imparting education in different branches of study, particularly Agriculture, Horticulture, Animal Husbandry including Veterinary and Dairy Science, Co-operation, Fisheries, Forestry, Agricultural Engineering, Home Science and other allied branches of learning and scholarship.

(2)Furthering the advancement of learning and prosecution of research, particularly in agriculture and other allied sciences.

(3)Undertaking an extension education programme, and

(4)Such other purposes as the University may from time to time determine.

6. Admission to the University.

(1)The University shall, subject to the provisions of this Act and the Statutes be open to all persons:Provided that nothing in this section shall be deemed to require the University to admit to any course of study to any person who does not meet the prescribed academic standards for admission or to retain on the rolls of the University any person whose academic records are below the minimum standards required for the award of a degree or diploma or certificate or whose personal conduct is such as to inimical to the appropriate rights and privileges of other students and staff, or to admit to any course of study a large number or students that can be accommodated with the available facilities of the University and as determined by the Academic Council.

(2)Subject to the provisions of sub-section (1), the Government may direct that the University shall reserve in colleges seats for Scheduled Castes, Scheduled Tribes and Backward and Other backward Classes as notified from time to time and candidates from other States and Union territories in India.Provided that no such person shall be entitled to be admitted to the University unless he or she meets the standards laid down by the University in by the University in respect of such candidates.

7. Powers and functions of the University.

- The University shall have the following powers and functions, namely:

(1)to provide for instruction in agriculture and other allied branches of learning as the University may deem fit;

(2)to make provisions for conduct of research in agriculture and allied branches of learning;

(3)subject to the provisions of section 40 to make provisions for dissemination of the findings of research and technical information through an extension eduction programme;

(4)to institute degrees, diplomas and other academic distinctions;

(5)to institute courses of study and hold examinations for, and confer degrees, diplomas and other academic distinctions on persons who have -

(a)pursued a prescribed course of study; or

(b)Carried out such research as may be prescribed in the University or an institution recognized in this behalf by the University.

(6)To confer such honorary degrees and other distinctions as may be prescribed;

(7)To provide lectures and instructions for field workers; village leaders and other persons not enrolled as regular students of the University and to grant them such certificates as may be prescribed;

(8)To co-operate with other Universities and authorities in such manner and for such purpose as the University may determine, subject to the limitations set forth in section 4;

(9)[ to establish with the prior approval of Government and maintain colleges relating to agriculture, fisheries, dairying, veterinary medicine, animal science, home science, agricultural engineering, forestry, water management and soil conservations and allied sciences; [Substituted by Act 6 of 1989.]

(10)To establish and maintain laboratories, libraries, research stations, institutions and museums for teaching, research and extension education;

(10A)To raise and maintain farms and plantations for teaching, research and extension education.]

(11)To create posts for teaching, research and extension education and to appoint persons to such posts;

(12)To create administrative and other posts and to appoint persons to such posts;

(13)To institute and award fellowships, scholarships and prizes in accordance with the Statutes;

(14)To fix, demand and receive such fees and other charges as may be prescribed;

(15)To institute and maintain residential accommodations for students and staff of the University;

(16)To supervise and control the residence, conduct and discipline of the students of the University and to make arrangements for promoting their health and welfare, and

(17)To do all such acts and things, whether incidental to the powers and functions aforesaid or not as may be necessary for the furtherance of the objects of the University;Provided that nothing contained in this section shall be deemed to authorise the University to carry out extension work in the state except as specifically provided in this Act.

8. Visitation and inspection.

(1)The Government shall have the right to cause an inspection to be made by such person or persons as the Government may direct the University, its buildings, laboratories, libraries, museums, workshops and equipments and any institution, college or hostel maintained or administered by the University, of the teaching and other work conducted by the University or under its auspices and of the conduct of any other functions of the University, and to cause an inquiry to be made in respect of any matter connected with the administration and finances of the University.

(2)The Government shall, before causing an inspection or inquiry to be made under sub-section (1) give due notice to the University of Government's intention to cause an inspection or inquiry to be made, and the University shall be entitled to appoint a representative who shall have the right to be present and to be heard as such inspection or inquiry.

(3)The Government shall communicate to the University the views of the Government with reference to the results of such inspection or inquiry, and may, after ascertaining the opinion thereon of the University, advise the University upon the action to be taken and fix a time-limit for taking such action.

(4)The University shall, within the time limits so fixed report to the Government the action on which has been taken or is proposed to be taken on the advice tendered by the Government.

(5)The Government may, where action has not been taken by the University to the satisfaction of the Government within the time-limit fixed, after considering any explanation furnished or representation made by the University issue such directions as the Government may think fit, and the University shall comply with such directions.

(6)Notwithstanding anything contained in sub-sections (1) to (5), if at any time the Government are of opinion that the affairs of the University are not managed in furtherance of the objects of the University or in accordance with the provision, of this Act, the Statutes, the Ordinances and the Regulations, or that special measures are desirable to maintain the standards of teaching of the University, the Government may indicate to the University any matter in regard to which they desire an explanation and call upon the University to offer such explanation within such time as may be specified by the Government.

(7)If the University fails to offer any explanation within the time specified under sub-section (6) or offers an explanation which in the opinion of the Government is unsatisfactory, the Government may issue such instructions as appear to them to be necessary and desirable in the circumstances of the case and may exercise such powers as they deem necessary for giving effect to the instructions.

(8)The University shall furnish such information relating to the administration of the University as the Government may require.

Chapter III
Authorities of The University

9. Authorities of the University.

- The following shall be the Authorities of the University, namely

(1)the General Council;

(2)the Executive Committee;

(3)the Academic council;

(4)The Faculties;

(5)the Board of Studies of each faculty;

(6)Such other bodies as may be specified by the Statute to be Authorities of the University.

10. The General Council.

- The General Council shall consist of the following members, namely,Ex-Officio Members

(1)the Chancellor;

(2)the Pro-Chancellor;

(3)the Vice-Chancellor;

(4)[***] [Omitted by Act 16 of 2001.]

(4A)[ the Agricultural Production Commissioner] [Inserted by Act 7 of 1997.]

(5)[ the Principal Secretary, the Secretary or the Special Secretary to Government, as the case may be, in the Departments of Agriculture, Finance, Fisheries and Animal Husbandry.] [Substituted by Act 16 of 2001.]

(6)The Director of Agriculture;

(7)The Director of Animal Husbandry;

(8)The Director of Dairy Development;

(9)The Director of Fisheries;

(10)[The Principal Chief Conservator of Forests] [Substituted by Act 16 of 2001.];

(11)[ The Chairman , Rubber board. [Substituted by Act 16 of 2001.]

(12)The Chairman , Spices Board.

(13)The Chairman Marine products Export Development Authority.

(14)The Director Central Plantation Crops Research Institute .

(15)The Director , Kerala Forest Research Institute.

(16)One representative of the Indian Council of Agricultural Research.

(17)The Member of the Legislative Assembly representing the constituency in which the Headquarters of the university is situated.]Elected Members

(1)[ Four members elected according to the principles of proportional representation by means of single transferable vote by the members of the Legislative Assembly from among themselves of whom one shall be a member belonging to a Scheduled Caste or a Scheduled Tribe; [Substituted by Act 16 of 2001.]

(2)One member elected by the Deans of Faculties of the University from among themselves.

(3)Four members elected by the teachers of the university from among themselves according to the principles of proportional representation by means of single transferable vote.

(4)Two members elected by the students of the University from among themselves according to the principles of proportional representation by means of single transferable vote.

(5)Two members elected by the non-teaching staff of the University from among themselves according to the principles of proportional representation by means of single transferable vote.

(6)[Two members] elected by the permanent labourers of the University from among themselves according to the principles of proportional representation by means of single transferable vote.]Members Nominated By The Chancellor

(1)[ Four eminent Scientists in the field of agriculture and allied subjects from the concerned university or from outside. [Substituted by Act 16 of 2001.]

(2)Four farmers of whom one shall be a member belonging to a Scheduled Caste or a Scheduled Tribe and one shall be women.

(3)One Member from the association of planters Kerala.

(4)Two Presidents of Grama Panchayath.]Other members

(1)Three members to represent respectively the University of Calicut, Cochin and Kerala, elected by the Senates of the respective Universities.

(2)One representative of the Indian Council of Agricultural Research.

(3)The member of the Legislative Assembly representing the constituency in which the Headquarters of the University is situated.

11. Reconstitution of the General Council.

(1)The General Council shall be reconstituted every three years.

(2)Every member of the General Council other than an ex-officio member shall, subject to the provisions of this Act and the Statutes, held office until the next reconstitution of the General Council;Provided that no member nominated or elected in his capacity as a member of a particular body or as the holder of a particular office shall hold office for a longer period than three months after he has ceased to be such member or holder of such office.Provided further that where an elected or nominated member of the General Council is appointed temporarily to any office, by virtue of which he is entitled to be a member of the General Council ex-officio, he shall cease to be such elected or nominated member, as the case may be.

(3)When a person ceases to be a member of the General Council, he shall cease to be a member of any of the Authorities of the University of which he may happen to be a member by virtue of his membership of the General Council.

(4)Dissolution of the General Council - (i) Notwithstanding anything contained in the principle Act or the statutes made there under, on and from the date of commencement of the Kerala Agricultural University (Amendment) Act 2001 , the General Council of the Kerala Agricultural University shall stand dissolved and all the members of the said council shall be deemed to have vacated their offices as such on such dissolution.

(ii)The General council dissolved under sub-section 4 (1) shall be reconstituted in accordance with the provisions of the principal Act within a period of six months from the date of such dissolution.

(iii)The Chancellor may by nomination, constitute the General council to exercise the powers and perform the functions of the General council during the period between the dissolution of the General council under sub-section 4(1) and the reconstitution of the same under sub-section 4 (2).

12. Powers and functions of the General Council.

(1)The General Council shall be the supreme authority of the University and shall have the power to review the actions of the Executive committee and the Academic Council save where the Executive Committee or the Academic Council as acted in accordance with the powers conferred upon it under this Act, the Statutes, the Ordinances or the Regulations, and shall exercise all the powers of the University not otherwise provided for by this Act or the Statutes.Provided that if any question arises as to whether the Executive Committee or the Academic Council has acted in accordance with such powers as aforesaid or not, the question shall be decided by the Chancellor and his decision shall be final.

(2)Save as otherwise expressly provided in this Act, the General Council shall have the following powers, namely;

(a)To determine what degrees, diplomas and other academic distinctions shall be granted by the University;

(b)To make, amend or repeal Statutes either of its own motion or in the motion of the Executive Committee;

(c)To cancel or amend any Ordinances passed by the Executive Committee or any Regulation passed by the Academic Council;

(d)To institute fellowships, scholarships, studentships bursaries medals and prizes and organise exhibitions in accordance with the provisions of this act, the Statutes, the Ordinances and the Regulations;

(e)To institute professorships, readerships, lectureships and such other teaching or research posts as it may deem necessary.

(f)To establish an maintain such institutions as it may, from time to time, deem necessary;

(g)To prescribe the terms and conditions of service of the employees of the University.

(h)To regulate emoluments and prescribe the duties and conditions of service of teachers.

(i)To review and take such action as it may deem fit on the annual report and the annual accounts of the University which shall be placed before it by the Executive Committee and to consider and pass the budget according to the provisions of the Statutes;

(j)To cancel any degree, diploma, title or any other distinction granted to any person in accordance with the provisions of the Statutes;

(k)To appoint committees and to delegate to them such functions of the General Council as it may deem fit;

(l)To make Statutes regulating the method of election to the Authorities of the University, the procedure at the meetings of the General Council, the Executive Committee and other Authorities of the University and quorum of members required for the transaction of business by the Authorities of the University other than the General Council;

(m)To co-operate with other Universities and other authorities in such manner and for such purposes as it may determine;

(n)To exercise such other powers and perform such other functions as may be assigned it by this Act and Statutes.

13. Meeting of the General Council.

(1)The General Council shall meet at least once in four months on dates to be fixed by the Vice-Chancellor and one of such meetings shall be called the annual meeting.

(2)One-fifth of the total number of members of the General Council shall be the quorum for meeting of the Council.Provided that such quorum shall not be required for a convocation of the University or a meeting of the General Council held for the purpose of conferring degrees, titles or other distinctions.

(3)The Vice-Chancellor may, whenever he thinks fit and shall upon a requisition in writing signed by not less than one-fourth of the total number of members of the General Council convene a special meeting of the Council.

(4)When a special meeting is convened on requisition, no subject other than that shown in the requisition shall be considered at the meeting.

14. The Executive Committee.

- The Executive Committee shall be the chief executive body of the University and shall consist of the following members namely,EX-officio members

(1)[ The Vice-Chancellor; [Substituted by Act 16 of 2001.]

(2)The Agricultural Production Commissioner and the Principal Secretary, the Secretary or the Special Secretary to Government as the case may be in the Finance department.]Other Members

(1)The member representing the Indian Council of Agricultural Research in the General Council;

(2)One Dean of Faculty elected by the General Council;

(3)One member elected from among the teachers in the General Council, by the Council;

(4)[[Five non-official members] [Substituted by Act 6 of 1989.] of the General Council, elected by the Council of whom, one shall be a member belonging to a Scheduled Caste or a Scheduled Tribe and one shall be a women.]

(5)[***] [Omitted by Act 16 of 2001.]

(6)[***] [Omitted by Act 16 of 2001.]

(7)[ The member of the Legislative Assembly representing the constituency in which the Headquarters of the University is situated.] [Inserted by Act 7 of 1997.]

15. [ Term of office of members of Executive Committee. [Substituted by Act 6 of 1980.]

(1)[An elected or nominated member] of the Executive Committee shall cease to hold office on the day immediately preceding the date of reconstitution of the General Council which elected him.

(2)The members of the Executive Committee [other than the elected or nominated members] [Substituted by Act 7 of 1997.] who have ceased to hold office by virtue of the provisions of Sub Section (1) shall be competent to exercise the powers and perform the functions of the Executive Committee under this Act and the Statutes, Ordinance and Regulations.

(3)The quorum for any meeting of the members of the Executive Committee [other than the elected or nominated members] [Substituted by Act 7 of 1997.] who have ceased to hold office by virtue of the provisions of Sub Section (1) shall be three.

(4)No person other than an ex-officio member or the members representing the Indian Council of Agrl. Research shall be eligible to hold office for more than two terms in succession.]

16. Powers of Executive Committee.

- Subject to the provisions of this Act and the Statutes the executive powers of the University including the general superintendence and control over the institutions of the University shall be vested in the Executive Committee and subject likewise the Committee shall have the following powers namely:-

(a)To make Ordinances and to amend or repeal the same;

(b)To propose Statutes for the consideration of the General Council;

(c)To hold control and administer the properties and funds of the University;

(d)To direct the form, custody and use of the common seal of the University;

(e)To arrange for an direct the inspection of colleges, hostels and other institutions;

(f)To establish, maintain and manage colleges and institutes of research and other institutions of higher learning as it may, from time to time deem necessary;

(g)To appoint teachers and other employees of the University and prescribe their duties;

(h)To create administrative, ministerial and other necessary posts;

(i)To suspend, discharge, dismiss or otherwise take any disciplinary action against the teachers and other employees of the University after giving them reasonable opportunity to defend their position.

(j)To award fellowships, scholarships, studentships;

(k)To exercise supervision and control over the residence and discipline of students;

(l)To consider the financial estimates of the University and submit them to the General Council in accession with the provisions of the Statutes made in this behalf.

(m)To conduct university examinations and approve and publish the results thereof;

(n)To appoint members of the Boards of studies;

(o)To approve panel of examiners and fix their remuneration;

(p)To delegate any of its powers to the Vice-Chancellor or to a committee appointed from among its members;

(q)To withhold or cancel the results of any candidate at any University examination;

(r)To accept endowments, bequests, donations and transfers of any movable or immovable properties to the University on its behalf, provided all such endowments, bequests, donations and transfers shall be reported to the General Council at its next meeting;

(s)To exercise such other powers and perform such other duties as may be prescribed by this Act, the Statutes and the Ordinances.

17. Constitution of the Academic Council.

(1)The Academic Council shall consist of the following members, namely:-

(a)The Vice-Chancellor;

(b)[***] [Omitted by Act 16 of 2001.]

(c)The Deans of Faculties;

(d)The Director of Research;

(e)The Director of Extension;

(f)The Director of Students Welfare;

(g)The Librarian;

(h)Six members from among the Heads of Departments of the Faculties, nominated by the Chancellor on rotational basis.

(i)Three members from among the staff of the research stations of the University, nominated by the Chancellor;

(j)[ Two members from among the Post-Graduate students and one member from among the Research Students of the University, elected in such manner as may be prescribed;] [Substituted by Act 6 of 1989.]

(k)One member elected by the teachers (other than the Dean) of each Faculty, from among themselves;

(l)The Registrar, and

(m)Such other members as may be prescribed.

(2)The Academic Council may co-opt as members, not more than ten persons for such periods and in such manner as may be prescribed, so as to secure adequate representation to different aspects of agriculture.

(3)One-third of the number of members, of the Academic Council shall form the quorum for a meeting of the Council.

18. Powers, functions and duties of the Academic Council.

(1)The Academic Council shall, subject to the provisions of this Act and the Statutes, have the control and general regulation, and be responsible for the maintenance of standards of instruction, education and examinations within the University and shall exercise such other powers and perform such other functions as may be conferred or imposed upon it by the Statues.

(2)Subject to the provisions of this Act and the Statutes the Academic Council shall have the following powers, duties and functions, namely:-

(a)To advise the General Council and the Executive Committee on all academic matters;

(b)To make regulations and to amend or repeal the same;

(c)To prescribe the courses of studies in the institutions maintained by the University;

(d)To prescribe the qualifications of teachers -

(i)In colleges; and

(ii)In the institutions maintained by the University;

(e)To prescribe the qualifications for admission of students to the various courses of studies and to the examinations and the conditions under which exemptions may be granted;

(f)To make proposal for the instruction and training in such branches of learning as it may think fit;

(g)To make proposals for research and advancement and dissemination of knowledge;

(h)To make proposals for the institution of professorships readerships, lectureships and other teaching and research posts required by the University;

(i)To make proposals for the institution of fellowships, travelling fellowships, scholarships, studentships, medals and prizes;

(j)To make proposals for determining what degrees, diplomas and other academic distinctions shall be granted by the University;

(k)To decide what examinations of other Universities may be accepted as equivalent to those of the University and to negotiate with other Universities for the recognition of the examinations of the University;

(l)To formulate, modify or revise schemes for the constitution or re-constitution of departments of teaching, research and extension education;

(m)To make recommendations regarding post-graduate teaching, research and extension education;

(n)To exercise such other powers and perform such other functions as may be conferred or imposed on it by this Act, the Statutes, the Ordinances and the Regulations.

19. The Faculties.

(1)The University shall have the Faculties of Basic Sciences and Humanities, Agriculture, Co-operation, Veterinary and Animal Science, Home Science, Fisheries, Forestry, Agricultural Engineering and Technology and such other Faculties as may be prescribed.

(2)Each faculty shall comprise such departments and with such assignments of subjects of study as may be prescribed.

(3)The Dean shall be the Chairman of the Faculty or Faculties under him, and shall be responsible for the faithful observance of Statutes, the Ordinances, and the Regulations relating to such Faculty or Faculties and for the organization and conduct of the teaching, research and extension work of the departments comprised therein.

(4)In carrying out the research and extension programmes, the Dean shall work in close co-operation with the Director of Research and the Director of Extension respectively.

(5)Each department shall have a Head whose appointment, powers and duties shall be such as may be prescribed and who shall be responsible to the Dean for the proper organization and working of the department.

(6)The Head of a department shall also be responsible to the Director of Research and the Director of Extension respectively for the research and extension programmes entrusted to his department.

20. Board of Studies.

- There shall be a Board of Studies of each Faculty, the constitution and powers of which shall be such as may be prescribed.

21. Constitution of Committees.

- Every authority shall have the power to appoint committee which may, unless otherwise provided in this Act or the Statutes, consist of the members of the Authority, and such other persons as it may think fit.

22. Provisions relating to membership in Authorities.

(1)Save as otherwise provided in this Act, any casual vacancy among the members, other than ex-officio members of any Authority or other body of the University shall be filled as soon as may be convenient; by the person or body who or which nominated or elected the member whose place has become vacant, and the person nominated or elected to casual vacancy shall be a member of such Authority or body for the remaining period for which the person whose place he fills would have been a member.

(2)The General Council may remove any person from membership of any Authority or body of the University on the ground that such person has been convicted of an offence involving moral turpitude, provided that no order for removal shall be passed against any person without giving him an opportunity of being heard.

(3)Any person who is a member of any Authority of the University, other than the General Council or the Executive Committee as a representative of another body, whether is the University or not, shall retain his seat on the Authority of body only so long as he continues to be a member of the body by which he was nominated or elected and thereafter till his successor is duly nominated or elected.

(4)If any question arises as to whether any person has been duly nominated or elected as, or is entitled to be, a member of any Authority of the University, the question shall be referred to the Chancellor whose decision thereon shall be final.

23. Savings of validity.

(1)No act or proceedings of any Authority or other body of the University shall be invalid merely by reason of any defect in the constitution of such Authority or body or the existence of a vacancy or vacancies among its members or by reason of some person having taken part in the proceedings who is subsequently found not to have been entitled to do so.

(2)Save as otherwise provided in this Act, all acts and orders in good faith done and passed by the University or any Authority or body of the University shall be final and no suit shall be instituted against or damage claimed from the University or Authority or body for anything done or purported to be done in pursuance of this Act, the Statutes, the Ordinances and the Regulations made thereunder.

(3)No suit, prosecution or other proceedings shall lie against any officer or other employees of the University for any act done or purported to be done under this Act, or the Statutes or the Ordinances or the Regulations without the previous sanction of the General Council.

(4)No officer or other employee of the University shall be liable in respect of any such act in any civil or criminal proceedings if the act was done in good faith and in the course of the execution of the duties or in the discharge of functions imposed by or under this Act.

Chapter IV
Officers

24. Officers of the University.

- The following shall be the Officers of the University, namely,

(1)The Chancellor;

(2)The Pro-Chancellor;

(3)The Vice-Chancellor;

(4)[***] [Omitted by Act 16 of 2001.]

(5)The Registrar;

(6)The Comptroller;

(7)The Director of Physical Plant;

(8)The Librarian;

(9)The Deans of Faculties;

(10)The Director of Students Welfare;

(11)The Director of Research;

(12)The Director of Extension;

(13)Such other persons in the service of the University as may be declared by the Statutes to be Officers of the University.

25. The Chancellor.

(1)The Governor of Kerala shall, by virtue of his office, be the Chancellor of the University.

(2)The Chancellor shall be the Head of the University and shall, when present, preside at the meetings of the General Council, and at any convocation of the University.

(3)Every proposal to confer an honorary degree shall be subject to confirmation by the Chancellor.

(4)The Chancellor shall exercise such other powers and perform such other functions as may be conferred or imposed on him by this Act, or the Statute.

26. The Pro-Chancellor.

(1)The Minister in charge of the Agriculture Department of the State shall, by virtue of his office, be the Pro-Chancellor of the University.

(2)In the absence of the Chancellor or during his inability to act, the Pro-Chancellor shall exercise all the powers and perform all the function of the Chancellor.

(3)The Pro-Chancellor shall also exercise such other powers and perform such other functions of the Chancellor as the Chancellor may be order in writing delegate to the Pro-Chancellor, and such delegation may be subject to such restrictions and conditions as may be specified in such order.

27. The Vice-Chancellor.

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

(2)The Vice-Chancellor shall be appointed by the Chancellor on the advice of the selection committee consisting of a nominee of the Chancellor, the Director General of the Indian Council of Agricultural Research and one nominee of the General Council.Provided that the nominee of the General Council shall not be from among the members of that Council or an employee of the University.Provided further that if the advice rendered by the Selection Committee is not unanimous, the Chancellor may accept the opinion of the majority of its members.Provided also that if the Selection Committee fails to tender advice, the Chancellor shall be free to make the appointment on the advice of the Government.

(3)The nominee of the Chancellor shall be Chairman of the Selection Committee.

(4)The Selection Committee may establish its own procedure for securing names of possible candidates for consideration and for consultation with, and receiving suggestions from individuals or bodies it considers appropriate.

(5)Notwithstanding anything contained in sub-section (2), the first Vice-Chancellor after the commencement of this Act shall be appointed by the Chancellor for a period not exceeding five years on such terms and conditions as the Chancellor may determine.

(6)The Vice-Chancellor shall normally hold office for a term of 5 years and shall be eligible for re-appointment for one additional term of five years.[Provided that a Vice-Chancellor appointed under this Section shall cease to hold office on his completing the age of Sixty five years.Provided further that a person appointed as Vice-Chancellor before the commencement of the Kerala Agricultural University (Amendment) Act, 1997, and holding office as such at the commencement of the said Act shall cease to hold office.

(a)On his completing the age of sixty five years; or

(b)On the date of commencement of the said Act, if he has already completed sixty five years of age at such commencement;]

(7)[ The emoluments and other conditions of service of the Vice-Chancellor shall be such as may be prescribed.] [Substituted by Act 7 of 1997.]

(8)The Vice-Chancellor may, by writing under his hand addressed to the Chancellor, resign his office.

(9)The resignation of the Vice-Chancellor shall be delivered to the Chancellor ordinarily at least sixty days prior to the date on which the Vice-Chancellor wishes to be relieved from his office, but the Chancellor, may relieve him earlier.

(9A)[ The Vice-Chancellor shall exercise supervision and control over the residence and disciplinary of students.] [Inserted by Act 6 of 1989.]

(10)The resignation of the Vice-Chancellor shall take effect from the date of relief.

(11)[ In the event of a temporary vacancy or permanent vacancy occurring in the office of the Vice-Chancellor, the Chancellor shall make necessary arrangements in consultation with the Pro-Chancellor for exercising the powers and performing the duties of the Vice-Chancellor until a Vice-Chancellor appointed under the provisions of this Act assumes office.] [Substituted by Act 7 of 1997.]

(12)Where the post of Vice-Chancellor falls permanently vacant, either by resignation or otherwise, the vacancy shall be filled, in accordance with the provisions of subsection (2) and the Vice-Chancellor, so appointed shall hold office for a full term of five years.[Provided that where the post of the first Vice-Chancellor after the commencement of this Act falls permanently vacant before the expiry of the period for which he has been appointed either by resignation or otherwise, the Chancellor may appoint another person as Vice-Chancellor for a period not exceeding three year; on such terms and conditions as the Chancellor may determine] [Substituted by Act 18 of 1973.].

28. Powers and duties of the Vice-Chancellor.

(1)The Vice-Chancellor shall be the principal executive and academic officer of the University and ex-officio Chairman of the Executive Committee and of the Academic Council and shall in the absence of the Chancellor and the Pro-Chancellor, preside at the meetings of the General Council and at the convocation of the University and confer degrees on person entitled to receive them.

(2)The Vice-Chancellor shall exercise general control over the affairs of the University and shall be responsible for the due maintenance of the discipline in the University.

(3)The Vice-Chancellor shall convene meetings of the General Council, the Executive Committee and the Academic Council.

(4)The Vice-Chancellor shall ensure the faithful observance of the provisions of this Act, the Statutes, the Ordinances and the Regulations and may exercise such powers as may be necessary for this purpose.

(5)The Vice-Chancellor shall be responsible for the presentation of the budget estimates and the statement of accounts to the Executive Committee.

(6)The Vice-Chancellor may take any action in any emergency which in his opinion calls for immediate action and shall in such a case and as soon as may be thereafter report the action so taken to the officer or authority who or which would ordinarily have dealt with the matter.

(7)Where any action taken by the Vice-Chancellor under Sub Section (6) affects any person in the service of the University to his disadvantage, such person may prefer an appeal to the Executive Committee within thirty days from the date on which such person has notice of the action taken.

(8)The Vice-Chancellor shall give effect to the orders of the General Council and the Executive Committee regarding the appointment, suspension and dismissal of officers, teachers and other employees of the University.

(9)The Vice-Chancellor shall be responsible for the proper administration of the university and for close co-ordination and integration of teaching, research and extension education.

(9A)Subject to ratification by the Executive Committee the Vice-Chancellor shall have power to suspend the teachers and other employees of the University and to take disciplinary action against them.

(9B)The Vice-Chancellor shall exercise supervision and control over the residence and discipline of students.

(10)The Vice-Chancellor shall exercise such other powers as may be prescribed for carrying out the purposes of this Act.

29. The Pro Vice -Chancellor.

- [***] [Omitted by Act 16 of 2001.]

30. The Registrar.

(1)The Registrar shall be a whole-time officer of the University and shall be appointed by the Executive Committee in accordance with the Statutes.

(2)The salary and allowances payable to the Registrar shall such as may be prescribed.

(3)The Registrar shall be responsible for the due custody of the records and the common seal of the university.

(4)The Registrar shall be the ex-officio secretary to the General Council, the Executive Committee and the Academic Council and shall be bound to place before each such authority all such information as may be necessary for the transaction of its business.

(5)The Registrar shall receive applications for entrance to the University, and shall keep a permanent record of all courses, curricula and other information as may be deemed necessary by the Academic Council.

(6)The Registrar shall be responsible for maintaining a permanent record of the academic performance of students of the university including the courses taken, grades obtained, degrees awarded, prizes or other distinctions won and any other items pertinent to the academic performance of the students.

(7)The Registrar shall perform such other duties as may be prescribed, or which may be assigned by the Executive Committee or the Vice-Chancellor.

31. The Comptroller.

(1)The Comptroller shall be a whole time officer of the University and shall be appointed by the Government on such terms and conditions as they may think fit.

(2)The Comptroller shall manage the funds and investments of the University and shall advice in regard to its financial policy.

(3)The Comptroller shall be responsible to the Vice-Chancellor in the preparation of the budget and statement of accounts of the University.

(4)The Comptroller shall be responsible to the Vice-Chancellor for ensuring that no expenditure not authorised in the budget is incurred by the University and shall disallow any expenditure which may contravene the terms of any Statute or Ordinance or for which provision is required to be, but not, made by the Statutes or the Ordinances.

(5)The Comptroller shall be responsible for revision of the budget when such revision is required in the interests of expediting new programmes or for any other reason and for expediting the approval of the budget.

32. The Director of Physical Plant.

(1)The Director of Physical Plant shall be appointed by the Executive Committee in accordance with the Statutes.

(2)The salary and allowances and other conditions of service of the Director of Physical Plant shall be such as may be prescribed.

(3)The Director of Physical Plant shall be the general custodian of all the properties of the University and shall have the following duties, namely,

(a)To make arrangement for the construction and maintenance of the buildings and other structures of the University.

(b)To make arrangements for the purchase and maintenance of machinery and other equipments necessary for the purposes of the University.

(c)Maintenance of the lawns, grounds and gardens of the University Campus.

(d)Such other duties as may be assigned to him by the Vice-Chancellor.

(4)The Director of Physical Plant shall, in the discharge of his duties, be responsible to the Executive Committee.

33. The Librarian.

(1)The Librarian shall be appointed by the Executive Committee in accordance with the Statutes and shall be responsible to that Committee for the purchase, cataloguing, maintenance, issue and receipt of books and journals and for all other matters concerning the library.

(2)The salary and allowances and other condition of service of the Librarian shall be such as may be prescribed.

34. Deans of Faculties.

(1)There shall be a Dean for each Faculty who shall be appointed in such manner as may be prescribed.Provided that the General Council may direct that a Dean shall be in charge of more than one Faculty.

(2)The Deans shall be full time salaries officers of the University and shall hold office for such period as may be prescribed.

(3)The Deans shall be paid such salary and allowances and shall be subject to such conditions of service as may be prescribed.

(4)The Deans shall be the Chairman of the Board of Studies on the Faculty or Faculties under him and shall be responsible to the Vice-Chancellor for the faithful observance of the Statutes, the Ordinances and the Regulations relating to the Faculty or Faculties and for the organisation and conduct of those functions, he shall work in close liaison with other officers including the Directors of Research and Extension and shall generally work through the heads of the Departments of the Faculty of Faculties.

(5)The Deans shall discharge such other duties and perform such other functions as may be necessary for the proper functioning of the work of their respective Faculties as assigned by the Executive Committee.

35. The Director of Research.

(1)There shall be a Director of Research who shall be a whole time salaried officer of the University.

(2)The Director of Research shall be appointed by the Executive Committee in accordance with the statutes.

(3)The salary and allowances and other conditions of service of the Director of Research shall be such as may be prescribed.

(4)The Director of Research shall be responsible for the direction and co-ordination of research programmes set forth in section 39 and for the efficient working of the research stations.

(5)The Director of Research shall exercise such powers and perform such duties as may be conferred or imposed on him by the Statutes.

36. The Director of Extension.

(1)There shall be a Director of Extension who shall be a whole-time salaried office of the University.

(2)The Director of Extension shall be appointed by the Executive Committee in accordance with the statutes.

(3)The salary and allowances and other conditions of service of the Director of Extension shall be such as may be prescribed.

(4)The Director of Extension shall be responsible for the agricultural extension education programme as set forth in section 40.

(5)The Director of Extension shall exercise such powers and perform such duties as may be conferred or imposed on him by the statutes.

37. The Director of Students Welfare.

(1)The Director of Students Welfare shall be a whole-time Officer of the University and shall be appointed by the Executive Committee in accordance with the Statutes.

(2)The salary and allowances and other conditions of service of the Director of Students Welfare shall be such as may be prescribed.

(3)The Director of Students Welfare shall have the following duties, namely:-

(a)To make arrangements for housing of students;

(b)To arrange programme of student counselling;

(c)To arrange for the employment of students in accordance with the plans approved by the Vice-Chancellor;

(d)To supervise the extra-curricular activities and to look after the general needs of the students;

(e)To assist in the placement of the graduates of the University;

(f)To organize and maintain contact with the alumni of the University;

(g)to perform such other duties as may be assigned to him by the Vice-Chancellor.

38. Remuneration of officers and employees.

- No officer or employees of the University shall from any source accept any remuneration save as may be provided for in the Statutes.

Chapter V
Research And Extension Education

39. Agricultural Research Programme.

(1)Subject to the provisions of this Act and the Statutes, the University shall carry on research throughout the State directed primarily to the problems of agriculture and allied sciences for the purpose of aiding the development of agriculture and for the benefit of the agriculture population of the State and shall for this purpose establish agricultural research stations.

(2)The University through its Agricultural Research Organization shall be the principal agency of control over agricultural research activities in the State.

(3)The jurisdiction over all research programmes, research stations, facilities, personnel and budgets assigned to the Director of Agriculture and the Director of Animal Husbandry of the Government and to such other agencies of the Government concerned with research in agriculture immediately before the commencement of this Act, shall be transferred to the University according to plans mutually agreed upon between the University and the Government.

(4)The Central Government institutions of agricultural and allied researches in the state may be transferred to the University according to plans mutually agreed upon between the University and the Central Government.

40. Agricultural Extension Education Programme.

(1)An agricultural extension education programme shall be developed under the guidance of the Director of Extension.

(2)Subject to the provisions of this Act and the Statutes, the University shall make useful information based upon the findings of research available to the farmers and others through the concerned Government Department.Provided that in special circumstances the University may with the previous approval of the Government make such information available to the farmers and otherwise than through the concerned Government Department.

(3)In order that the University may conduct such educational activities, the Government shall transfer to the University the necessary personnel, facilities and funds in accordance with a plan mutually agreed upon between the University and the Government.

41. Co-ordination of functions.

(1)In consultation with appropriate officers of the University, the Vice-Chancellor shall take such steps as may be necessary for the full co-ordination of teaching, research and extension activities of the University.

(2)The Vice-Chancellor shall be responsible to see that conditions are established whereby there is maximum feasible progress in the development of new information and technology in the natural, physical and social sciences related to agriculture.

(3)The Vice-Chancellor shall be responsible to see that there is appropriate interrelation of the different curricula and courses offered in the different Faculties of the University so as to avoid unnecessary duplication of functions between faculties and to provide the students with the best course offerings and faculty contacts feasible within the resources and talents of the University.

(4)The University shall develop its programmes of research and extension education keeping in view the needs of the State and provide the appropriate technical support and consultative service to Government departments engaged in agricultural development work.

Chapter VI
Appointments Of Teachers, Officers And Staff

42. Appointment of teachers, officers and staff.

(1)Subject to the provisions of this Act and the Statutes, the members of the staff of the University shall be appointed by the Executive Committee.

(2)

(a)Except in cases otherwise provided for in this Act and the Statutes, every salaried officer and teacher of the University shall be appointed under a written contract.

(b)The contract shall be lodged with the Vice-Chancellor and a copy thereof shall be furnished for the officer or teacher concerned.

(c)The contract shall not be in consistent with the provisions of this Act and the Statutes for the time being in force in relation to conditions of service.

(3)The procedure for selection of officers, teachers and other employees of the University shall unless otherwise provided for in this Act, be such as may be prescribed.

(4)The normal retirement age of the Deans of Faculties, the Director of Research, the Director of Extension, the Director of Veterinary Research and Education, the Director of Post Graduate Studies, the Professors and the other categories of teachers of the University shall be sixty years.

(5)The normal retirement age of officers of the University other than the Chancellor, the Pro-Chancellor, the Vice-Chancellor and those specified in sub-section (4) shall be fifty Six years.

43. Reservation of appointments.

- The rules for the reservation of appointments to posts under the Governments in favour of the Scheduled Castes, the Scheduled Tribes and other backward classes of citizens shall apply in the case of appointments of the teachers and the nonteaching staff of the University.

Chapter VII
Funds And Accounts

44. Pension, Provident fund, etc.

(1)The University shall constitute for the benefit of the officers, teachers, clerical staff and other employees of the University such pension, insurance and provident funds as it may deem fit in such manner and subject to such conditions as may be prescribed.

(2)Where any such pension, insurance or provident fund has been constituted by the University, the Government may declare that the provisions of the Provident Fund Act 1925 (Central Act 19 of 1925), shall apply to such fund as if it were a Government Provident Fund.Provided that the University shall have power in consultation with the Finance Committee constituted under section 46 to invest the provident fund amount in such manner as it may determine.

45. University funds and grants.

(1)The University shall have a General fund to which shall be credited -

(a)Its income from fees, endowments and grants, if any.

(b)Contributions or grants which may be made by the Government to such fund on such conditions as they may be imposed, and

(c)Other receipts.

(2)

(a)The University shall form a Fund called the Foundation Fund from contributions and grants made by the Central Government and the Government of Kerala for being credited to that fund and such other sums from the University which may be credited to the said fund.

(b)The monies in the Foundation Fund shall be invested in the securities mentioned or referred to in clauses (a) to (d) of section 20 of the Indian Trusts Act, 1882 (Central Act 2 of 1882).

(c)The University shall furnish such statements, account reports and other particulars as the Government may require relating to any grant made by the Government and shall take such action and furnish such statements, accounts, reports and other particulars relating to the utilization of any grant within such time and in such manner as the Government may direct.

(d)It shall be competent for the University in furtherance of its objectives to accept grants from the Government of Kerala or any other State Government or donations under such conditions as may be agreed upon between the University and the granter or donor.

(3)The University may have such other funds as may be prescribed.

(4)The General fund, the Foundation fund and other funds of the University shall be managed according to provisions laid down in the Statutes.

(5)The Government shall every year make non laps able lump sum grants to University as follows:

(a)A grant not less than next expenditure incurred in the year 1969-70 on such of the activities and institutions of the agricultural, animal husbandry and other Government departments as are transferred to the University.

(b)A grant not less the estimated net expenditure of pay and allowances of the staff, contingencies, supplies and services of the University other than in respect of the activities in the institutions referred to in clause (a);

(c)A grant to meet such additional items of expenditure, recurring and non-recurring as the Government may deem necessary for the proper functioning of the University.

(6)The Government shall also make a non-laps able lump sum grant to the University in respect of schemes included in the Fourth Five year Plan and transferred for implementation by the University, of an amount equal to the net outlay as shown in the annual plan.

(7)Adjustments may be made for the anticipated assistance from the Central Government and other agencies sponsoring such schemes, provided such assistance shall come to the University directly and not through the Government.

46. Finance Committee.

(1)The Executive Committee shall constitute a Finance Committee consisting of the Vice-Chancellor, the Finance Secretary to Government, Comptroller and two members chosen by the Executive Committee, one from among its non-official members and the other from among its ex-officio members.

(2)The Finance Committee shall have the following powers, namely:

(a)To examine the annual accounts of the University and to advise the Executive Committee thereon;

(b)To examine the annual budget estimates of the University and to advise the Executive Committee thereon;

(c)To review the financial position of the University from time to time.

(d)To make recommendations to the Executive Committee on all matters relating to the finance to the University.

(e)To make recommendations to the Executive Committee on all proposals involving expenditure for which no provision has been made in the budget or which involve expenditure in excess of the amount provided in the budget.

47. Account and Audit.

(1)The annual accounts of the University shall be prepared by the Comptroller under the direction of the Vice-Chancellor and all the moneys accruing to or received by the University from whatever source and all amounts disbursed and paid by the University shall be entered in the accounts.

(2)[ The annual accounts of the University shall be submitted by the Vice-Chancellor to the Government who shall cause an audit to be carried out by the Accountant General or the Director of Local Fund Audit as they may appoint in this behalf.] [Substituted by Act 16 of 2001.]

(3)The accounts when audited shall be printed and copies thereof together with the audit report shall be presented by the Vice-Chancellor to the General Council, the Executive Committee and the Chancellor.

(4)[ The Executive Committee shall submit a copy of the accounts and the audit report to the Government along with a statement of the action taken by the University on the audit report for the financial year ending on 31st March of the year on or before the first day of March of the succeeding year and on such receipt the Government shall immediately cause the same to be laid on the table of the Legislative Assembly if it is in session , and if it is not in session in the next session immediately following such receipt.] [Substituted by Act 16 of 2001.]

Chapter VIII
Statutes, Ordinances, Regulations and Orders

48. Statutes.

- Subject to the provisions of this Act, the Statutes may provide for all or any of the following matters namely:

(a)The constitution, powers and duties of the Authorities of the University not specifically provided for in this Act;

(b)The powers and duties of the officers of the University not specifically provided for in this Act;

(c)The procedure for election of members of the General Council and other Authorities of the University and all such other matters relating to those bodies as may be necessary or desirable to provide;

(d)Award of degrees, diplomas, titles, certificates and other academic distinction by the University;

(e)The withdrawal or cancellation of degrees, diplomas, titles, certificates and other academic distinctions;

(f)The holding of convocations to confer degrees;

(g)The conferment and withdrawal of honorary degrees;

(h)The classification and manner of appointment of teachers and non-teaching staff;

(i)The establishment, amalgamation, sub division and abolition of faculties;

(j)The maintenance of the accounts and the preparation and passing of the annual budget of the University;

(k)All other matters which by this Act are to be or may be prescribed by Statutes.

49. Procedure for making Statutes.

(1)The General Council may of its own motion take into consideration the draft of a Statute.Provided that in any such case, before a Statute is passed the General Council shall obtain and consider the opinion of the Executive Committee.

(2)The Executive Committee may propose to the General Council the draft of any statute and such draft shall be considered by the General Council at its next succeeding meeting.

(3)The General Council may approve the draft of a Statute proposed by the Executive Committee and pass the Statute or may reject it or return it to the Executive Committee for reconsideration either in whole or in part together with amendments which the General Council may suggest.

(4)After any draft returned by the General Council under sub-section (3) has been further considered by the Executive Committee together with any amendments suggested by the General Council, it shall be again presented to the General Council with the report of the Executive Committee thereon and the General Council may then deal with the draft in any manner it thinks fit.

(5)Where any Statute has been passed by the General Council, it shall be submitted to the Chancellor, who may refer the Statute back to the General Council for further consideration or assent thereto or with hold his assent.

(6)No Statute passed by the General Council shall be valid or come into force until assented to by the Chancellor.

(7)The Executive Committee shall not propose the draft of a Statute or of an amendment to a Statute affecting the status powers or constitution of any Authority of the University until such Authority has been given an opportunity of expressing an opinion upon the proposal, and any opinion so expressed shall be writing and shall be considered by the Executive Committee.

50. Ordinances.

- Subject to the provisions of this Act and the Statutes, the Executive Committee shall have power to make Ordinances providing for all or any of the following matters, namely;

(a)The levy of fees in colleges and other institutions by the University.

(b)The work load and pattern of teaching staff in colleges.

(c)The fixation of the scales of pay of various posts in the University and the terms and conditions of service of Officers of the University.

(d)The residence and discipline of students; and

(e)All other matters which by this Act or the Statutes are to be or may be provided for the Ordinances.

51. Procedure for making Ordinances.

(1)All Ordinances made under this Act shall have effect from such date as the Executive Committee may direct, but every Ordinance when made and the repeal of any Ordinance shall be laid before General Council during its next succeeding meeting.

(2)If any Ordinance or repeal of an Ordinance is not laid before the General Council as required by sub-section (1) the Ordinance shall lapse or as the case may be, the Ordinances repealed shall revive after the next succeeding meeting of the General Council.

(3)No Ordinance involving expenditure shall be valid or come into force until assented to by the Chancellor.

(4)Subject to the provisions of sub-section (1) and (3) the procedure to be followed for making, amending or repealing ordinances, shall be prescribed by the Statutes.

52. Regulations.

- Subject to the provisions of this Act, the Statutes and the Ordinances, the Academic Council may make regulations providing for all or any of the following matters namely.

(a)The courses of studies and the conduct of examinations;

(b)The admission of students to the various courses of study and to the examinations;

(c)The qualifications of teachers;

(d)The appointment and prescription of duties of the Boards of Studies and Examiners;

(e)Recognition of examinations, degree and diplomas of other Universities as equivalent to the examinations, degrees and diplomas of the University; and

(f)All other matters which under the provisions of this Act, the Statutes and the Ordinances are to be or may be prescribed by Regulations.

53. Procedure for making Regulations.

(1)All Regulations made under this Act shall have effect from such date as the Academic Council may direct, but every Regulation so made shall be laid before the General Council during its next succeeding meeting.

(2)Subject to the provisions of sub-sections (1) the procedure to be followed in making, amending or repealing Regulations shall be prescribed by the Statutes.

54. Orders.

(1)The Executive Committee shall have power to issue orders not inconsistent with the provisions of this Act, the Statutes, the Ordinances and the Regulations of the guidance and working of Boards and Committees and other bodies constituted under the provisions of the Act or the Statutes or the Ordinances or the Regulations and for regulating the procedure and conduct of business at meetings of any Authority of the University other than the General Council

(2)All such orders shall have effect from such date as the Executive Committee may direct, but every such order shall be submitted to the General Council during its next succeeding meeting.

55. Publication in the Gazette.

- All Statutes, Ordinances and Regulations made under this Act shall be published in the Gazette.

Chapter IX
Miscellaneous

56. Residence of students.

- Students shall reside in accommodations maintained by the University or which have been approved by the Director of Students Welfare, subject to such conditions as may be prescribed.

57. Annual report.

(1)The Annual report of the University shall be prepared under the direction of the Vice-Chancellor and shall be submitted to the General Council through the Executive Committee at least one month before the annual meeting at which it is to be considered.

(2)[ The General Council shall, after consideration of the annual report, ending on 31st March of the year forward it to the Government with comments as may be deemed necessary on or before the 15th day of September of the succeeding year and the Government shall immediately cause a copy of the report together with its comments to be laid on the table of the Legislative Assembly if it is session and if it is not in session in the next session immediately following such receipt.] [Substituted by Act 16 of 2001.]

58. Transfer of certain colleges and institutions to the University.

(1)Notwithstanding anything contained in the Kerala University Act, 1969 (9 of 1969) or the Calicut University Act 1968 (24 of 1968) or the Statutes, Ordinances, Regulations or orders made there under, the Agricultural College and Research Institute, Vellayani and the Kerala Veterinary College and Research Institute, Mannuthy, Trichur shall, as from such date as the Government may be notification in the Gazette specify, be disaffiliated from the Kerala University or the Calicut University, as the case may be, and shall be maintained by the Agricultural University of Kerala as constituent colleges.

(2)The control and management of the colleges specified in sub-section (1) shall as from the date notified under that sub-section be transferred to the University and all properties and assets and liabilities and obligations of the Government in relation thereto shall stand transferred to vest in, or devolve upon, the University.

(3)The control and management of all research and educational institutions of the Departments of Agriculture, Animal Husbandry, Dairy Development, Fisheries, Forest and Co-operation in the State shall, as from such date or dates as the Government may by order specify, be transferred to the University, and thereupon all the properties and assets and liabilities and obligations of the Government in relation to such institutions shall stand transferred to vest in, or devolve upon the University.

(4)Every person employed in any of the colleges specified in sub-section (1) or in any of the institutions referred to in sub-section (3) immediately before the date specified in the notification under sub-section (1) or the date specified in the order under sub-section (3) in relation to that institution as the case may be, shall, as from that date, become an employee of the University.[Provided that the Government may within a period of six months from the date specified in the notification under sub-section (1) or in the order under sub-section (3) with the concurrence of the University.

(a)Direct that any person who has so become an employee of the University shall cease to be an employee of the University and shall become am employee of the Government if in the opinion of the Government the continuance of such person as an employee of the University has the effect of depriving any other person, who has superior claim and who is willing to be appointed under the University, of employment under the University; or

(b)Transfer to the University any employee of the Government who on the date specified in the notification under sub-section (1) or in the order under sub-section (3) as the case may be, was eligible to become an employee of the University and who has superior claim than any person who has become an employee of the University on that date.

Provided further that if in the opinion of the University any person employed in any of the institution referred to in sub-section (3) immediately before the date specified in the order under that sub-section in relation to that institution or any person transferred to the University under the preceding proviso, is not suitable, the University may move the Government within a period of two years from the date specified in the said order or the date of transfer of the person to the University, as the case may be, to take back such person to the service of the Government, and thereupon the Government shall take back such person to the service of the Government.] [Substituted by Act 10 of 1972.]

(5)If any person employed in any of the colleges specified in sub-section (1) does not possess the qualification prescribed for the corresponding post in the University, a post of the same cadre as he was holding immediately before the date specified in the notification under the said sub-section shall be created in the University for accommodating such person.

(6)Subject to the provisions of sub-sections (4) and (5) the remuneration and conditions of service of any person referred to in sub-section (4) shall not be less favourable than those to which that person was entitled immediately before he became an employee of the University.

(7)Notwithstanding the transfer of a person to the University under sub-section (4) any proceedings initiated by the Government against such person before the date of such transfer may be continued by the Government as if such person has not become an employee of the University, and the University shall be bound to give effect to the decision taken by the Government in such proceedings.

59. Taking over of the Rural Institute, Tavanur.

- The University may, subject to such terms and conditions as may be agreed upon by the Government, the University and the Rural Institute, Tavanur, take over that institute and thereupon such institute shall be maintained by the University as a consistent unit subject to those conditions.

60. Transitory provisions.

(1)Notwithstanding anything contained in this Act, or the Kerala University Act, 1969 (9 of 1969) or the Calicut University Act, 1968 (24 of 1968) or the Statutes, Ordinances and Regulations made under any of the aforesaid enactments any student who immediately before the date specified in the notification under subsection (1) of section 58 was studying in any of the colleges specified in that subsection for any degree, diploma or certificate of the Kerala University or the Calicut University shall be entitled to be examined by and if on the result of such examination he qualifies, be entitled to be conferred with the corresponding degree, diploma or certificate, as the case may be, of the University established under this Act:[Provided that the examinations for the students of the Agricultural College and Research Institute, Vellayani and the students of the Kerala Veterinary College and Research Institute, Mannuthy, to be conducted during the year 1972 shall be conducted, and the degree, diplomas and certificates to be granted on the successful completion of such examinations shall be granted by the Kerala University or the Calicut University; as the case may be if a request in that behalf is made to that University by the University established under this Act as if the College had been affiliated to the Kerala University or the Calicut University, as the case may be] [Added by Act No. 10 of 1972.];

(2)[ Notwithstanding anything contained in this Act or the Statues, Ordinances or Regulations made there under any student of any college specified in sub-section (1) of section 58 who is studying for any examination of the Kerala University or the Calicut University shall be permitted to complete his course and preparation therefore, and the University established under this Act shall make arrangements for holding for such students, examinations in accordance with the curricula of studies of the Kerala University or the Calicut University, as the case may be, until he completes the said course of studies] [Substituted by Act No. 10 of 1972.]

61. Nominations of first set of Authorities.

(1)Notwithstanding anything contained in any other provision of this Act, the first set of all the Authorities of the University shall be nominated by the Chancellor as soon as may be after the publication of this Act in the Gazette.

(2)A member of any Authority nominated under sub section (1) shall hold officer for a period of [3 years] [Substituted by Act 6 of 1974.] from the date of such nomination or till the members of the corresponding authority are elected or nominated, as the case may be under the provisions of the Act, whichever is earlier.

62. Delegation of powers.

- The General Council may delegate to any Officer or Authority of the University any of the powers conferred on it by this Act or by the Statutes, to be exercised subject to such restrictions and conditions as may be prescribed.

63. First Statutes and Ordinances.

- Notwithstanding anything contained in this Act, the first Statutes and the first Ordinances of the University shall be made by the Government.

64. Removal of difficulties.

(1)If any difficulty arises in giving effect to the provisions of this Act, the Government may be order published in the Gazette do anything not inconsistent with the provisions of this Act, which appears to them to be necessary or expedient for removing the difficulty;Provided that no order shall be made under this section after the expiration of three years from the date on which this Act comes into force.

(2)No order made under sub-section (1) shall be questioned in any court of law on the ground that no difficulty as is referred to in the said sub-section existed or was required to be removed.

(3)Every order published under this section shall, as soon as may be after its publication, be laid before the Legislative Assembly.

65. Repeal and Saving.

(1)The Kerala Agricultural University Ordinance, 1971 (16 of 1971), 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.

(3)Notwithstanding anything contained in sub-section (2) any provisional authority or body constituted by the Vice-Chancellor before the date of publication of this Act in the Gazette shall with effect from the date of nomination of the first set of authorities of the University under section 61, cease to exist.[Added by Act 7 of 1997.]

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