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State of Karnataka - Act

The Karnataka Veterinary, Animal and Fisheries Sciences University Act, 2004

KARNATAKA
India

The Karnataka Veterinary, Animal and Fisheries Sciences University Act, 2004

Act 9 of 2004

Published on 1 January 2004
Commenced on 1 January 2004
[This is the version of this document from 1 January 2004.]
[Note: The original publication document is not available and this content could not be verified.]

The Karnataka Veterinary, Animal and Fisheries Sciences University Act, 2004(Karnataka Act No. 9 of 2004)Statement of objects and Reasons. - In the Budget Speech for the year 2003-2004, it was proposed to establish at Bidar a Veterinary University for the State of Karnataka which would promote imparting education in different branches of Veterinary, Animal and Fisheries Sciences and other allied Sciences and further the advancement of learning and prosecution of research in veterinary Animal and Fisheries and other allied Sciences, besides undertaking extension of such specialised knowledge to the needy people.The Karnataka Veterinary, Animal and Fisheries Sciences University Bill, 2004, among other things provides for the following, namely:-(i) establishment of a University to provide for instructions, training and research in veterinary, animal and fishery sciences and to institute degrees, diplomas and other academic distinctions in veterinary, animal and fishery sciences;(ii) transfer of certain colleges, research institutions, veterinary hospitals, and other institutions specified in the Schedule and the employee thereof to the University;(iii) appointment of Vice-chancellor and other officers of the University;(iv) composition of the Board of management, Academic Council, Research Council, Finance Committee, Board of studies and other bodies of a University and their powers and functions;(v) affiliation of colleges and recognition of institutions situated within the jurisdiction of the University;(vi) appointment of University Review Commission;Certain other consequential and incidental provision are also made.Hence, the Bill. [ L.A. BILL No. 13 OF 2004 ](Entries 15 and 21 of List II of the Seventh Schedule to the Constitution of India)(First published in the Karnataka Gazette Extra-ordinary on the twenty third day of February, 2004Received the assent of the Governor on the twenty first day of February 2004.An Act to provide for establishment of a University for Veterinary, Animal and Fisheries Sciences in the State of Karnataka and matters connected therewith;Whereas it is expedient to provide for the establishment of a separate University for Veterinary, Animal and Fisheries Sciences in the State of Karnataka and to provide for matters connected therewith.Be it enacted by the Karnataka State Legislature in the fifty fifth year of the Republic of India as follows:-Chapter-I Preliminary

1. Short title and commencement.

(1)This Act may be called the Karnataka Veterinary, Animal and Fisheries Sciences University Act, 2004.

(2)It shall come into force on such date as the State Government may, by notification, appoint.

2. Definitions.

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

(a)"Academic Council" means the Academic Council established under section 29;

(b)"Affiliated college" means a college or institution situated within the University area and affiliated to the University in accordance with the statutes prescribed and providing courses of study for admission to the examination for degrees, diplomas or other academic distinctions of the University;

(c)"Animal" includes livestock and all domesticated animals and wild animals, fish, ,birds, reptiles and all other animal life forms, except the human beings;

(d)"Board" means the Board of Management of the University;

(e)"College" means any college or institution established or maintained by, or, affiliated to, the University and providing courses of study and training or providing for prosecution of research or providing extension education. in Veterinary, Animal and Fishery sciences;

(f)"Constituent College" means the Veterinary College, Bangalore, Veterinary College, Bidar, Dairy Science College, Bangalore, Fishery Science College at Mangalore and any other institution under the direct management of the University and includes such other college notified from time to time by the State Government.

(g)"Dean" means the Head of the Constituent College of the University.

(h)"Extension Education" means the educational activities concerned with the training of livestock farmers, house wives and other groups concerned with animal health or welfare or improved animal husbandry practices and various phases of scientific technology related to animal production and marketing and includes demonstration to carry the new technology and innovation to livestock farms and farm homes through the departments of Animal husbandry, Fisheries and the like;

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

(j)"Fishery" means the art and science of understanding the biology, commercial exploitation and conservation of aquatic life as well as its surroundings including the constituents of the surroundings;

(k)"Hostel" means a unit of residence for students of the University maintained or recognized by the University in accordance with the provisions of this Act.

(l)"Prescribed" means prescribed by the statutes or regulations made under this Act;

(m)"Regulations" and "Statutes" means, respectively, the regulations and statutes made under this Act;

(n)"Schedule" means the Schedule appended to this Act;

(o)"Specified date" means a date specified for the purpose of any provision of this Act;

(p)"University" means the Karnataka Veterinary, Animal and Fishery Sciences University established under section 3;

(q)"University area" means the area under the jurisdiction of the University;

(r)"Veterinary" means the art and science of Veterinary surgery and medicine and includes;

(i)the diagnosis of diseases in, and injuries to, animals;

(ii)the giving of advice based upon such diagnosis;

(iii)the medical or surgical treatment of animals; and

(iv)the measures taken for prevention and control of live stock diseases.

Chapter-II The University

3. Establishment and incorporation of the University.

(1)For the development and advancement of learning and prosecution of research in veterinary, fisheries and animal sciences, there shall be established in the State from the specified date, a University by the name the Karnataka Veterinary, Animal and Fisheries Sciences University.

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

(3)The headquarters of the University shall be located in Bidar district. The University shall have jurisdiction all over the State of Karnataka. It may with the prior approval of the State Government establish additional campuses at such other places within the State as it may deem fit and appropriate.

(4)The University shall be competent to acquire and hold property both movable and immovable to lease, sell or otherwise transfer the property which may have become vested in, or being acquired by, it for the purpose of the University and to enter into contract and to do all other things necessary for purpose of this Act.

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

(6)The University shall not lease, sell or otherwise transfer any immovable property which may have been become vested in, or been acquired by, it without obtaining the prior approval of the State Government.

4. Establishment of new colleges and recognition of institutions by the University.

(1)On and from the date of establishment of the University, no new college imparting education in veterinary, animal and fishery sciences, shall be established except as a constituent or affiliated college of the University.

(2)No institution affiliated to, or associated with, or maintained by, any other University, whether within or outside the State of Karnataka shall be recognized by the University for any purpose except with the prior approval of the State Government and the University concerned.

5. Objects of the University.

- The University shall have the following objects, namely:-

(a)to make provision for imparting education in different branches of veterinary, animal and fishery sciences as the University may determine;

(b)to further the advancement of learning and prosecution of research in veterinary, animal and fishery sciences and other allied sciences;

(c)to undertake extension of such specialized knowledge to the needy people; and

(d)such other object as the State Government may, by notification specify from time to time.

6. Powers and Functions of the University.

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

(a)to provide instructions, training and research in veterinary, animal and fishery sciences;

(b)to make provision for dissemination of the findings of research and technical information through extension education;

(c)to institute degrees, diplomas and other academic distinctions in veterinary, animal and fishery sciences;

(d)to hold examinations and to confer degrees, diplomas and other academic distinctions on persons who have pursued a prescribed course of study; or carried out research in the university under the conditions prescribed by statutes;

(e)to confer honorary degrees or other distinctions in the manner and under the conditions prescribed by the statutes;

(f)to provide for lectures and instructions for field workers, livestock farmers and other persons not enrolled as regular students of the University and to grant certificates to them, if necessary;

(g)to cooperate with other Universities, institutions, organizations and other authorities in such manner and for such purposes as it may determine;

(h)to establish and maintain colleges and institutions relating to veterinary, animal and fishery sciences;

(i)to affiliate colleges to the University under conditions prescribed and to withdraw affiliation from colleges:

(j)to establish and maintain laboratories, libraries, research stations, processing plants and museums for teaching, research and extension education:

(k)to institute, suspend or abolish Professorships, Associate Professorships, Assistant Professorships and other teaching posts in the University and to make suitable appointments thereto:

(l)to create suspend or abolish administrative and other posts and to appoint persons to such posts;

(m)to institute or abolish or suspend fellowships, scholarships, studentships, bursaries, exhibitions, medals and prizes in accordance with the statutes and to undertake publication of works of merit and research pertaining to research in veterinary, animal and fishery sciences;

(n)to establish and maintain hostels, to recognize hostels not maintained by the University and to withdraw recognition therefrom;

(o)to establish and maintain residential accommodation for the employees of the University;

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

(q)to organize, regulate and control University Union:

(r)to exercise such control over the students of the University as will secure their health, well being and discipline and to exercise through the affiliated colleges control for similar purposes over the students of the affiliated colleges:

(s)to manage and control all immovable properties transferred to the University for the purpose of this Act:

(t)to accept, hold and manage any endowments, donations or funds which may become vested in it for the purposes of the University by grant, testamentary disposition or otherwise, and to invest such endowments, donations or funds in any manner that the University may deem fit:

Provided that, no donations from a foreign country, foreign foundation or from any other person in such country shall be accepted by the University without the approval of the State Government.

(u)to accept both specific and non specific grants from funding institutions like Indian Council of Agricultural Research, Indian Council for Industrial Research or Indian Institute of Social sciences or any other authority recognized by the Government of India and the State Government.

(v)to borrow money with or without security for such purposes as may be approved by the State Government from the Central Government, Indian Council of Agricultural Research or other incorporated bodies, subject to the provisions of this Act;

(w)to maintain an employment Bureau;

(x)to do all such acts and things, whether incidental to the powers and functions aforesaid or not, as may be necessary or desirable to further the objects of the University.

7. Admission to the University.

(1)The University shall, subject to the provisions of this Act and statutes, be open to all persons or either sex and of whatever creed, caste or class.

(2)Nothing contained in sub-section (1) shall require the University,-

(a)to admit to any course of study any person who does not possess the prescribed academic qualification or standard; or

(b)to retain on the roles of the University any student whose academic record is below the minimum standard required for the award of a degree, diploma or other academic distinction; or

(c)to admit any person or retain any student whose conduct is prejudicial to the interests of the University or the rights and privileges of other students and employees; or

(d)to admit to any course of study students larger in number than those prescribed.

(3)Subject to the provisions of sub-section (2), and any special or general order of the State Government, the University shall, reserve in colleges maintained or controlled by the University, seats for women, the Scheduled Castes and the Scheduled Tribes and other Backward Classes, Agriculturists or the Children of agriculturists, children and wards of freedom fighters, defence personnel and ex-servicemen. who possess the minimum qualifications prescribed in this behalf and who pass such practical tests in agriculture as the State government may by order specify. While making allocations the Government shall consider the mandatory provisions made by the Veterinary Council of India or such other bodies and explicitly indicate the same in its order reserving the seats in the constituent colleges.Explanation. - For the purpose of sub-section (3), "Agriculturist" means a person who as owner or as tenant holds land and includes all those whose main source of income is from personal cultivation of the land or from manual labour in agricultural lands or animal husbandry or fishery activity.

8. Transfer of certain Colleges, Institutions and employees to the University.

(1)Notwithstanding anything contained in the Karnataka Universities of Agricultural Sciences Act, 1963, the colleges, research stations, veterinary hospitals and other institutions specified in the schedule, and the attached hostels and other buildings together with the articles of furniture, libraries, books, laboratory, stores, instruments, apparatus, appliances and equipments and all other property both movable and immovable owned and managed by the University of Agricultural Sciences, Dharwad and University of Agricultural Sciences, Bangalore and the State Government prior to the specified date shall along with all the properties, assets, liabilities and obligations stand transferred to, and vest in, the University.

(2)Any student of a college or institution specified in sub-section (1), who was studying for any examination of the University of Agricultural Sciences, Bangalore and University of Agricultural Sciences, Dharwad, as the case may be, prior to the specified date, shall be permitted to complete his course in preparation therefor, and the University shall make arrangements for holding for such students, examinations, for such period as may be prescribed, in accordance with the cirricula of students of the University of Agricultural Sciences, Bangalore and the University of Agricultural Sciences, Dharwad, as the case may be.

(3)If the University of Agricultural Sciences, Bangalore and University of Agricultural Sciences, Dharwad have prior to the specified date held any examination, the result of which has been declared and degree relating thereto has not been conferred or issued or the results of any such examination have not been declared though the course requirements are completed, then the University of Agricultural Sciences, Bangalore and the University of Agricultural Sciences, Dharwad as the case may be, declare the results and confer the degree.

(4)Every person employed by the University of Agricultural Sciences, Bangalore and the University of Agricultural Sciences, Dharwad, and serving in any of the colleges, research stations or institutions specified in sub-section (1) shall, as from the specified date, be transferred to the University on the same conditions of service as were applicable to him before such transfer and continue to be governed by the same conditions of service unless and until such conditions are altered with the consent of such person:Provided that no such person who is deputed from the State Government to University of Agricultural Sciences, Bangalore and the University of Agricultural Sciences, Dharwad, shall be transferred to the University, without the prior approval of the State Government.Provided further that no person employed by the State Government but working in Colleges, research stations or institutions mentioned in the Schedule shall be transferred to the University, unless the State Government takes a decision on the status of his employment, and till then he shall continue to be governed by the cadre and recruitment rules under which he was employed.

(5)No member of the teaching staff or other employee working in the College or institutions specified in the Schedule be transferred unless he gives his consent in that behalf and if any teacher or any employee does not give his consent for such transfer, he shall, notwithstanding any contract or anything contained in any provision of law for the time being in force, be retired from service. He shall not be entitled for any damages or compensation in respect of such retirement, but shall be entitled to all retirement benefits for the period of service rendered by him till the date of retirement.

9. Inspection and Control.

(1)The Chancellor shall, if so requested by the State Government and may suo-motu cause an inspection to be made by such person or persons as he may direct, of the University, its buildings, laboratories, libraries, museums, hostels, workshops, hospitals and equipments of any institution maintained, administered, recognized or approved by the University and also of the examinations, teaching and other work conducted or done by the University, and to cause an inspection or an inquiry to be made in like manner in respect of any matter connected with the University.

(2)The person or persons directed to make an inspection or inquiry under sub-section (1) shall have access for that purpose to the concerned institutions and premises and to such accounts or other records as may be necessary.

(3)Such person or persons shall submit a report of the result of the inspection or inquiry to the Chancellor and shall forward a copy thereof to the State Government.

(4)The State Government may address the Vice-Chancellor with reference to any matter referred to it in the report indicating its observations and the Vice-Chancellor shall communicate it to the Board for taking necessary action.

(5)The Board shall communicate to the State Government through the Vice Chancellor such action, if any, as it has taken or proposes to take.

(6)Where the Board does not within a reasonable time, take action to the satisfaction of the Sate Government, or fails to take any action the State Government may, require the Vice-Chancellor or issue such directions as are necessary and the Board shall be bound to comply with the same.

(7)The Board shall furnish returns, statements, accounts or other particulars relating to the administration of the University as the State Government may, from time to time, require.

(8)Not withstanding anything in the preceding sub-sections, the State Government, may, by order published in the Official Gazette, annul any proceedings of the University, which, in its opinion is not in conformity with this Act and the Statutes:Provided that before making any such order the State Government shall call upon the University to show cause why such an order should not be made and if any cause is shown within a reasonable time, shall consider the same.

(9)Every order passed under sub-section (8) shall, as soon as may be, be laid before both Houses of the State Legislature.Chapter-III Officers of the University

10. 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)The Deans,

(5)The Comptroller,

(6)The Registrar,

(7)The Librarian,

(8)The Director of Instruction ( post graduate studies)

(9)The Director of Research,

(10)The Director of Extension,

(11)The Heads of Divisions,

(12)Such other officers in the service of the University as may be declared by the Statutes to be officers of the University. .

11. The Chancellor.

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

(2)He shall be the Head of the University and shall, when present, preside at any Convocation of the University.

(3)No honorary degree shall be conferred by the University upon any person without the approval of the Chancellor.

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

12. The Pro-Chancellor.

(1)The Minister in charge of Animal Husbandry in Karnataka shall, by virtue of his office be the Pro-Chancellor of the University.

(2)He shall exercise such powers and perform such duties of the Chancellor as may be conferred on him by or under this Act. He shall also exercise such other powers and perform such other duties of the Chancellor as the Chancellor may by 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.

(3)He shall in the absence of the Chancellor preside at any convocation of the University.

13. The Vice-Chancellor.

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

(2)The Vice-Chancellor shall be appointed by the Chancellor out of a panel of names recommended by a search committee consisting of a person nominated by the Chancellor, the Director General, Indian Council of Agricultural Research, the Chairman, University Grants Commission or his nominee and a person nominated by the State Government. No person nominated as a member of the committee shall be connected with the University or any institution, maintained or administered by the University. The Chancellor shall appoint one of the members to be the Chairman of the Committee. The Secretary to Government in charge of Animal Husbandry or his nominee not below the rank of the Deputy Secretary to Government shall be the convener of the search committee.Provided that if the Chancellor does not approve any of the names recommended by the committee, he may call for fresh recommendations from the committee.

(3)The committee shall submit a panel to the Chancellor, within such period as he may specify. The Chancellor shall keeping in view merit, equity and social justice and with the concurrence of the State Government appoints one person from the panel. If the Committee fails to submit a panel within the period so specified, the Chancellor may appoint any person whom he deems fit to be the Vice-Chancellor.

(4)Notwithstanding anything contained in sub-sections (2) and (3), the first Vice-Chancellor of the University shall be appointed by the Chancellor on the recommendation of the State Government.

(5)No person shall be appointed as, or hold office of, the Vice-Chancellor if he has attained the age of sixty five years.

(6)The Vice-Chancellor shall, subject to the pleasure of the Chancellor and the provisions of sub-Section (5), hold the office for a period of four years. He shall not be eligible for reappointment for a second term. However, the Vice-Chancellor may, by writing under his hand addressed to the Chancellor, and after giving three months' notice, resign his office.

(7)The Vice-Chancellor shall not be removed from his office except by an order of the Chancellor passed on the ground of wilful omission or refusal to carry out the provisions of this Act or for abuse of the powers vested in him and on the advice tendered by the State Government on consideration of the report of an inquiry ordered by it under sub-section (8).

(8)For the purposes of holding an inquiry under this section the State Government shall appoint a person who is or has been a judge of the High Court or the Supreme Court. The inquiry authority shall hold an inquiry after giving an opportunity to make representation by the Vice-Chancellor and shall submit a report to the State Government on the action to be taken including penalty, if any, to be imposed, and the State Government shall on consideration of the report advise the Chancellor. The Chancellor shall act in accordance with such advice, as far as may be within six months.

(9)The emoluments and other conditions of service of the Vice Chancellor shall be such as may be determined by the Chancellor and shall not be varied to his disadvantage after his appointment as Vice Chancellor. In the event of a Vice-Chancellor retiring on superannuation during his tenureship as Vice Chancellor, his conditions of service already determined shall continue to be in vogue. All his pensionary benefits shall be kept in abeyance, which shall be released after his demitting the office of the Vice-Chancellor.

(10)If a retired person is appointed as Vice-Chancellor, the terms and conditions of service upon his appointment as Vice-Chancellor including emoluments shall be determined by the Chancellor. The emoluments shall be reduced by the amount of pension and allowances drawn by him.

(11)If a professor in the service of a University in the State is appointed as Vice-Chancellor, his terms and conditions of service as Professor shall not be revised to his disadvantage during his tenure as Vice-Chancellor and he shall retain his lien in his post.

14. Powers of the Vice-Chancellor.

(1)The Vice-Chancellor shall be the principal executive and academic officer of the University and shall exercise general control over the affairs of the University and shall be responsible for the due maintenance of discipline in the University. He shall exercise all powers necessary for maintenance of discipline in the University.

(2)He shall be Ex-officio Chairman of the Board and the Academic Council. He shall preside over in the absence of the Chancellor and Pro-Chancellor at the Convocations and shall confer degrees on persons entitled to receive them. He shall preside over the meetings of the authorities or bodies of the University, and shall be entitled to vote.

(3)He shall ensure that all the provisions of this Act, the Statutes, and the Regulations are observed and shall have all the powers necessary for that purpose. He shall be responsible for the presentation of the annual financial estimates and annual accounts and the balance sheet to the Board.

(4)He may either himself or through any Officer of the University authorised in writing by him, convene the meetings of the Board, Academic Council, Research Council, Extension Education Council and shall perform all such acts as may be necessary to carry out and give effect to the decisions of these authorities.

(5)In case of emergency which, in his opinion, requires immediate action, the Vice-Chancellor shall take such action as he deems necessary and shall at the earliest opportunity thereafter report the action taken to such authority or body which in the ordinary course would have dealt with the matter:Provided that if the action taken by the Vice-Chancellor is not approved by the Authority or body concerned, he may refer the matter to the Chancellor whose decision thereon shall be final:Provided further that any person in the service of the University affected by the decision of the Authority or body based on the report of the Vice-Chancellor under this sub-section may prefer an appeal to the Chancellor within thirty days from the date on which the decision was communicated to him and the decision of the Chancellor on such appeal shall be final:Provided also that the powers vested under this sub-section shall not be exercised to revise the pay scale of University employees or to grant affiliation to a college or a course of instruction and if in the exercise of the powers under this sub-section statutes or regulations are framed, they shall be subject to the approval of the Chancellor under the relevant provisions of this Act.

(6)Subject to the provisions of the preceding sub-sections, the Vice-Chancellor shall give effect to the orders of the Board regarding the appointment, suspension and dismissal of officers, teachers and other employees of the University.

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

(8)The Vice-Chancellor shall exercise such other powers as may be prescribed by the Statutes and Regulations.

15. Arrangement of work during vacancy in the office of the Vice-Chancellor.

- Where a temporary vacancy occurs or is likely to occur in the office of the Vice-Chancellor by reason of leave, illness or other cause other than the expiry of his term or the Vice-Chancellor is due to absence or otherwise unable to exercise his powers or perform his functions temporarily, the Dean shall until the appointment of a person to act as Vice-Chancellor or until the return of Vice-Chancellor to duty, as the case may be, exercise the powers and perform the functions of the Vice-Chancellor in addition to his own powers. In the absence of the Dean, the Board shall, as soon as possible and subject to the approval of the Chancellor, make such arrangements for carrying out the duties of the office of the Vice-Chancellor as it may think fit, and until such arrangements are made such officer of the University as may be nominated by the Chancellor for the purpose shall carryon the current duties of the Vice-Chancellor.

16. The Comptroller.

(1)The Comptroller shall be a whole-time officer of the University appointed by the Vice Chancellor on the basis of the selection by the Board from out of a panel of three names recommended by the State Government.

(2)The Comptroller shall hold office for a period of three years and shall be eligible for reappointment for a further period of three years:Provided that a person appointed as Comptroller shall retire from office, if during the term of his office, he attains the age of superannuation as per the terms and condition of his appointment.

(3)The salary and allowances payable to, and other conditions of service of, the Comptroller shall be such as may be prescribed.

(4)The Comptroller shall manage the property and investments of the University, and advise in regard to its financial policy. He shall be responsible for all matters relating to the accounts of the University including the preparation of the annual financial estimates and the annual accounts and the balance sheet.

(5)The Comptroller shall,-

(a)watch the progress of the collection of revenue and advise on the methods of collection employed;

(b)keep a constant watch on the cash and bank balances and of investments.

(c)ensure that no expenditure not authorized in the financial estimates as approved by the Board, is incurred by the University;

(d)disallow any expenditure not warranted by the terms of any Statute or for which provision is required to be made by a Statute but has not been made;

(e)bring to the notice of the Vice-Chancellor any unauthorized expenditure or other financial irregularities and suggest appropriate action to be taken against persons at fault;

(f)ensure that the registers of buildings, land, furniture and equipment are maintained upto date and that stock checking is conducted in respect of equipments and other consumable materials in all offices, laboratories, colleges and institutions maintained by the University;

(g)call from any office, laboratory, college or institution maintained by the University, any information or returns as he may consider necessary for the exercise of his powers, performance of his functions or discharge of his duties.

(6)When the office of the Comptroller is vacant or when he is by illness or absence or any other cause is unable to exercise the powers, perform the functions and discharge the duties of his office, the powers, functions and duties of the Comptroller shall be exercised, performed and discharged by such person as the Vice-Chancellor may appoint for the purpose.

17. The Registrar.

(1)The Registrar shall be a whole time officer of the University and shall be appointed by the Vice-Chancellor with the approval of the Board.

(2)Registrar shall be ,-

(i)an academician in the field of veterinary and animal and fishery sciences not lower in rank than that of a Professor of the University; or

(ii)an officer of the State Government not below the rank of a Deputy Secretary to Government.

(3)The terms and conditions of service of the Registrar shall be such as may be prescribed.

(4)The Registrar shall be ex-officio Member Secretary of the Academic Council and the Board, and shall be bound to place before them all such information as may be necessary for the transaction of the business. He shall receive applications for entrance to the University, and shall keep a permanent record of all courses, curricula and other information as may be necessary. The Registrar shall be responsible for making arrangements for the conduct of the examinations as may be prescribed and shall make all other arrangements necessary therefor and be responsible for the due execution of all processes connected therewith. He may call from any office, laboratory, college or institution maintained by the University, any information or returns as he may consider necessary for the exercise of his powers, performance of his functions or discharge of his duties.

(5)When the office of the Registrar is vacant, or when the Registrar is, by reason of illness, absence or any other reason, unable to exercise the powers, perform the functions and discharge the duties of his office, the powers, functions and duties of the office of the Registrar shall be exercised, discharged and performed by such person as the Vice-Chancellor may appoint for the purpose.

(6)The Registrar shall,-

(i)manage the property and investments of the University including trust and endowed property in accordance with the decision of the Finance Committee and the Board:

(ii)be the custodian of the records, the common seal and such other properties of the University as the Board shall commit to his charge: and

(iii)issue all notices convening meetings of the Board, the Academic Council, the Faculties, the Board of Studies, the Board of Examiners and the Planning Board and of any committee appointed by the authorities of the University.

(7)The Registrar shall exercise such other powers, perform such other functions and discharge such other duties as may be prescribed and as may be allocated to him from time to time by the Vice-Chancellor.

18. The Librarian.

(1)The Librarian shall be appointed by the Vice-Chancellor and shall be in charge of the Library. He shall be responsible to the Vice-Chancellor for all matters concerning the Library.

(2)The salary and allowances payable to, and other conditions of service of, the Librarian shall be such as may be prescribed.

19. The Director of Instruction (Post graduate studies).

- The Director of instruction (Post graduate studies) shall be responsible for the organization and conduct of teaching, research and extension education of post graduate education in all the colleges under the University.

20. The Director of Research.

(1)The Director of Research shall be a whole time officer and shall be appointed by the Vice-Chancellor with the approval of the Board. He shall be responsible for the due performance of the functions of the research stations, and shall coordinate research work and exercise such other powers and perform such other functions as may be prescribed.

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

21. The Director of Extension.

(1)The Director of Extension shall be a whole time officer of the University and shall be appointed by the Vice-Chancellor with the approval of the Board. He shall be responsible for planning and execution of programmes of extension work based on the results of research work and shall perform such other functions as may be prescribed.

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

22. The Dean.

(1)The Dean, shall be a whole time officer of the University and shall be appointed by the Vice-Chancellor with the approval of the Board.

(2)The salary and allowances payable to, and other conditions of service of, a Dean shall be such as may be prescribed.

(3)Each Dean shall be responsible to the Vice-Chancellor for all matters concerning the college or colleges under his control.

(4)Each Dean shall be responsible for the organization and conduct of teaching, research and extension education of the college or colleges under his control.

(5)Each Dean shall exercise such other powers and perform such other functions as may be prescribed.

23. Heads of Divisions.

(1)There shall be the following Heads of Divisions, namely::-

1. Head of Animal Sciences Division.

2. Head of Dairy Sciences Division,

3. Head of Veterinary Sciences Division,

4. Head of Poultry Sciences Division.

5. Head of Fisheries Sciences Division,

(2)The Heads of Divisions shall be whole time officers and technically trained in the subject concerned and shall be responsible to the Dean and the respective Directors and shall exercise such powers and perform such functions in respect of the Division concerned as may be prescribed.

(3)The salary and allowances payable to and other conditions of service of, the Heads of Divisions shall be such as may be prescribed.

24. Officers of the University not to accept any remuneration other than that provided for by Statutes.

- The officers of the University shall not be offered nor shall they accept any remuneration for any work in the University save such as may be provided for by the Statutes or other orders regulating their salaries, allowances and other conditions of service.

25. Other Officers.

- The powers and duties of other officers of the University referred to in clause (12) of section 10 shall be such as may be prescribed.Chapter-IV Authorities of the University

26. Authorities of the University.

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

(1)Board of Management,

(2)Academic Council,

(3)Research Council,

(4)Extension Education Council

(5)Finance Committee,

(6)Board of Studies, and

(7)Such other bodies of the University as may be declared by the Statutes to be the authorities of the University.

27. Constitution of the Board of Managemen.

(1)The Chancellor shall, as soon as may, be after the first Vice-Chancellor is appointed under the second proviso to sub-section (4) of section 13, take action to constitute the Board of management.

(2)The Board shall consist of the following members, namely:-

(A)Ex-Officio Members

(i)The Vice-Chancellor, who shall be the chairperson;

(ii)The Secretary to Government of Karnataka in charge of Animal husbandry or his nominee not below the rank of a Joint Secretary.

The Secretary to Government of Karnataka in charge of fisheries or his nominee not below the rank of a Joint Secretary..

(iii)The Secretary to Government of Karnataka in charge of Finance or his nominee not below the rank of a Joint Secretary.

(iv)The Secretary to Government of Karnataka in charge of law or his nominee not below the rank of a Joint Secretary.

(v)The Director of Animal Husbandry

(vi)The Director of Fisheries

(vii)The Registrar, who shall be the Member Secretary.

(B)Other Members

(i)One scientist, having special knowledge or practical experience in research; teaching and extension education in the field of Veterinary and Animal and Fishery sciences, nominated by the Chancellor;

(ii)One Progressive livestock farmer nominated by the Chancellor ;

(iii)One Progressive fisherman nominated by the Chancellor;

(iv)One representative of the industries connected with animal husbandry or fisheries nominated by the Chancellor;

(v)One woman social worker nominated by the Chancellor;

(vi)One educationist nominated by the Chancellor;

(vii)One nominee of the" Indian Council of Agricultural Research;

(viii)President of the Karnataka Veterinary Council;

Provided that no person who is in the employment of the State Government or the University shall be nominated under the category of "other Members."

(3)The term of office of the members of the Board other than Ex-officio members shall be three years;Provided that the term of office of any member nominated to fill a casual vacancy shall be the residuary term of his predecessor:Provided further that no person shall be nominated for a second term.

(4)Six members of the Board shall form the quorum for a meeting of the Board.

(5)The members of the Board shall not be entitled to receive any remuneration from the University except such daily and travelling allowances as may be prescribed.

(6)Every person who ceases to be a member of the Board by reason of the operation of this Act shall cease to be a member of the other authorities of the University of which he may happen to be a member by virtue of his membership of the Board.

(7)Any member nominated to the Board shall be liable to be removed from such membership at any time by the Chancellor on the ground of misbehavior, misconduct or otherwise after holding an enquiry.

(8)The Board shall hold at least eight meetings during a year. The duration between two consecutive meetings shall not exceed eight weeks. The Vice-Chancellor may in case of urgency convene special meetings.

(9)The Chancellor or the State Government may by order, direct to hold the meetings to discuss such terms of reference as may be specified by them and the Vice-Chancellor shall comply with such directions.

28. Powers and Duties of the Board.

- The Board shall exercise and discharge the following powers and duties, namely:-

(a)to approve the financial estimates of the University submitted by the Vice-Chancellor:

(b)to hold and to control the property and funds of the University and issue any general or special instructions on behalf of the University;

(c)to accept the transfer and to dispose of any movable or immovable property on behalf of the University;

(d)to administer public and private funds placed at the disposal of, and accepted by, the University for specific purposes;

(e)to appoint the officers, teachers and other employees of the University in the prescribed manner and to approve appointments made by the Vice-Chancellor;

(f)to invest moneys belonging to the University;

(g)to direct the form and use of the common seal of the University;

(h)to appoint such committees whether standing or temporary, as it may deem necessary for proper functioning of the University;

(i)with the approval of the State Government, to borrow, on the security of the property of the University or otherwise, money for purposes of the University;

(j)to meet at such time and in such places as it deems necessary:

Provided that one ordinary meeting shall be held every quarter, and at least one half of its ordinary meetings shall be held at the seat of the University; an

(k)to regulate and determine all matters concerning the University in accordance with this Act and Statutes, and to exercise such powers and to discharge such duties as may be conferred or imposed on it by this Act and the Statutes.

29. The Academic Council.

(1)The Academic Council shall be in charge of the academic affairs of the University and shall, subject to the provisions of this Act and the Statutes, superintend, direct and control, and be responsible for, the maintenance of standards of instruction, education and examinations and other matters connected with the conferment of degrees or award of diplomas, and shall exercise such other powers and discharge such other duties as may be conferred or imposed on it by the Statutes. Academic Council shall consist of the following members, namely:-

(i)The Vice-Chancellor, Ex-officio Chairperson;

(ii)The Directors of Post-graduate Education, Research and Extension Education;

(iii)The Director of Animal Husbandry, Government of Karnataka;

(iv)The Director of Fisheries, Government of Karnataka;

(v)Deans of the constituent colleges;

(vi)Heads of Divisions ;

(vii)Not more than two Heads of the Department nominated by the Vice Chancellor from each faculty on rotation basis;

(viii)One Teacher from each faculty nominated by the Vice-Chancellor on rotation basis and in the prescribed manner;

(ix)One eminent Agriculture Educationist from outside the University nominated by the Vice Chancellor;

(x)The Registrar who shall be the Member Secretary.

(2)Academic Council shall co-opt as members not more than four persons for such period and in such manner as may be prescribed so as to secure adequate representation of different sectors of animal husbandry and fisheries and allied fields.

(3)Members of the Academic Council other than the ex-officio members shall hold office for a term of two years.

(4)Any member nominated to the Academic Council shall be liable to be removed from such membership at any time by the Vice-Chancellor on the ground of misbehaviour, misconduct or otherwise after holding an enquiry.

(5)One third of the members of the Academic Council shall form quorum at a meeting of the Academic Council.Provided that if a meeting of the Academic Council is adjourned for want of quorum, no quorum shall be necessary at the next meeting for transaction of the same business.

(6)Ordinarily the Academic Council shall meet at least once in every four months on such date as may be fixed by the Vice Chancellor. However, special meeting of the Academic Council may be called by the Vice Chancellor.

30. Powers and Functions of the Academic Council.

(1)The Academic Council shall subject to the provisions of this Act and the Statutes have power, to make regulations for specifying all courses of Study and determining curricula, and shall have general control on teaching and other educational programmes within the University, and be responsible for the maintenance of standards thereof.

(2)The Academic Council shall have power to make regulations consistent with this Act and the Statutes relating to all academic matters subject to its control and to amend or repeal such regulations.

(3)Without prejudice to the generality of the provisions of Sub Section (1) the Academic Council shall exercise and perform the following powers and functions namely;

(i)to advise the Board and Vice-Chancellor on all academic matters including the control and management of libraries;

(ii)to make recommendations for the institution of Professorships, Associate professorships, Assistant Professorships and other posts including posts in research and extension education and in regard to the duties thereof;

(iii)to make recommendations for the constitution or reconstitution of department or faculties of teaching, research and extension education;

(iv)to make regulations regarding admission of students to the universities and determine the number of students to be admitted;

(v)to make regulations relating to the courses of study leading to degrees, diplomas and certificates;

(vi)to make regulations relating to the conduct of examinations and to maintain and improve standard of education;

(vii)to make recommendations to the Board regarding conferment of honorary degree;

(viii)to make recommendations regarding the qualifications to be prescribed for teachers in the university;

(ix)to exercise such other powers and perform such other functions as may be conferred or imposed on it by or under the provisions of this Act, by the Board or the Vice-Chancellor;

31. Research Council.

(1)There shall be a Research Council consisting of the following members, namely:-

(i)The Vice-Chancellor;

(ii)The Director of Animal Husbandry , Government of Karnataka;

(iii)The Director of Fisheries, Government of Karnataka;

(iv)All Deans of the constituent colleges;

(v)All Directors of Post graduate studies , Research and Extension;

(vi)All Heads of Departments and centres;

(vii)Two progressive farmers having specialization in animal husbandry, poultry or fisheries or other allied branches nominated' by the Vice-Chancellor to avail the benefit of their specialised knowledge and experience;

(viii)Two Scientists of eminence from Agricultural Universities of States other than Karnataka or from other Animal husbandry and Veterinary Universities nominated by the Vice-Chancellor in respect of any meeting for availing the benefit of their specialized knowledge of subjects on the agenda of such meeting.

(2)Research council may co-opt not more than four persons for such period and in such manner as may be prescribed so as to secure adequate representation of different sectors of Animal Husbandry and Fisheries and allied fields.

(3)Any member nominated to the Research Council shall be liable to be removed from such membership at any time by the Vice-Chancellor on the ground of misbehaviour, misconduct or otherwise after holding an enquiry.

(4)Vice-Chancellor shall be ex-officio Chairperson and Director Research shall be the Member Secretary of the Research Council.

32. Functions of Research Council.

- The Research council shall consider and make recommendations in respect of:-

(i)research programmes and projects undertaken or to be undertaken by the various University units in the field of Veterinary Science and Animal Husbandry, Fishery science and other allied Sciences with a view to promote effective co-ordination;

(ii)physical, fiscal and administrative facilities required for implementing research projects;

(iii)orienting research to meet farmers' needs;

(iv)integration of research, extension education and teaching and participation of research workers in teaching and extension education programme;

(v)any other matter pertaining to research programmes which may be referred to it by the Vice-Chancellor or the Board or any other authority of the University.

33. Extension Education Council.

(1)There shall be an Extension Education Council consisting of the following members, namely:-

(i)Vice-Chancellor;

(ii)The Director of Animal Husbandry, Government of Karnataka;

(iii)The Director of Fisheries, Government of Karnataka;

(iv)All Directors of Post graduate studies, Research and Extension;

(v)All Deans of the constituent colleges;

(vi)All Heads of Divisions and Regional Research Stations;

(vii)Two eminent persons in the field of extension Education from outside the university nominated by the Vice-Chancellor for any particular meeting in accordance with the requirement of the agenda;

(viii)Three progressive farmers having specialization in Animal Husbandry, Veterinary or Fishery sciences or other allied branches nominated by the Vice-Chancellor to avail the benefit of their specialized knowledge and experience;

(2)Vice-Chancellor shall be Chairperson and Director of Extension shall be the Member Secretary of the Extension Education Council.

(3)Any member nominated to the Extension Education Council shall be liable to be removed from such membership at any time by the Vice-Chancellor on the ground of misbehaviour, misconduct or otherwise after holding an enquiry.

34. Functions of the Extension Education Council.

- Extension Education Council shall consider and make recommendations in respect of:-

(i)the Extension Education Programmes and Projects of the University;

(ii)co-ordination of Extension Education activities for improvement of Animal Husbandry , Veterinary and Fishery sciences and allied branches and for the development of Rural Communities;

(iii)development of farmers education and training and advisory services, identification and resolution of field problems and transmission of information;

(iv)methodology of extension Education;

(v)integration of extension education with teaching and research in the University and participation of teachers and research workers in extension education programmes;

(vi)any other matter referred to it by the Vice-Chancellor, Board or any other authority of the University.

35. Finance Committee.

(1)There shall be a Finance Committee consisting of the following members, namely:

(i)the Vice-Chancellor, Ex-officio Chairperson;

(ii)two persons nominated by the Board from amongst its members;

(iii)the Secretary to the Government of Karnataka, in charge of Animal Husbandry and Fisheries Department or his nominee not below the rank of a Joint Secretary.

(iv)the Secretary to the Government of Karnataka, Finance Department or his nominee not below the rank of a Joint Secretary.

(v)the Comptroller of the University who shall be the Ex-Officio Secretary of the Committee.

(2)The Finance Committee shall perform the following functions, namely-

(i)to scrutinize the annual account and budget estimates of the University and make its recommendations to the Board;

(ii)to conduct the general examinations of the accounts of the University review the yearly audit reports and make its recommendations thereon;

(iii)to examine all proposals of the University involving expenditure for which no provision is made in the budget or involving expenditure in excess of the amount provided for in the budget;

(iv)to perform such other functions as may be prescribed by the Statutes.

36. The Boards of Studies.

- There shall be a Board of Studies in each faculty . The constitution and powers of the Boards of Studies shall be as prescribed by the Statutes.Chapter-V University Funds

37. University Funds.

(1)Amounts received from any of the following sources shall form part of the University fund, namely:-

(i)any contribution or grant made by the Indian Agriculture Research Council or the Central Government or State Government;

(ii)any bequeaths, donations, endowments or other grants made by private individuals or institutions;

(iii)the income received by the University from fees, charges, consultancies etc;

(iv)any contributions or endowments from foreign governments or any foreign institutions or companies subject to any law for the time being in force;

(v)the amounts received from any other source.

(2)The fund shall be kept in a Scheduled Bank as defined in the Reserve Bank of India Act, 1934, or in a corresponding new bank constituted under Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 or may be invested in securities authorized by the Indian Trusts Act, 1882, as may be decided by the Board.

(3)The fund may be employed for any of the purposes of the University in the manner prescribed by the statutes.

38. Pension and Provident Fund.

(1)The University shall constitute for the benefit of its employees such pension, gratuity and provident fund schemes, as it may deem fit, in such manner and subject to such conditions as may be prescribed by the statutes.

(2)Where any pension fund or provident fund has been constituted by the University for the benefit of its officers, teachers or servants, the State 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.

(3)Persons in State Government services transferred to the University under section 8 shall be entitled to pension under the Karnataka State Civil Services Rules or such other rules as were applicable to them immediately before the transfer and such pension shall be payable by the State Government and shall be an expenditure charged on the Consolidated Fund of the State.

39. Other Funds.

- The University may have such other funds as may be prescribed by the Statutes.

40. Government Grants.

(1)The State Government shall, every year, make non- lapsable lump sum grants to the University as follows:

(a)a grant not less than the net expenditure incurred in the year 2002-03 on such of the activities and institutions transferred to the University;

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

(c)a grant to meet such additional items of expenditure recurring and nonrecurring as the State Government may deem necessary for the proper functioning of the University.

(2)The State Government shall also make a non-lapsable lump sum grant to the University in respect of schemes included in the tenth Five-Year Plan and transferred for implementation by the University, of an amount equal to the net outlay as shown in the annual Plan after deducting the anticipated assistance from the Central Government and other agencies sponsoring such schemes.

(3)Notwithstanding anything contained in sub-section (1), with effect from the seventh financial year after the establishment of the University, in respect of the activities, institutions, staff, contingencies, supplies and services referred to in clauses (a) and (b) of sub-section (1), an amount not less than the average of the actual expenditure incurred in respect of such activities and institutions, staff, supplies and services during the preceding three years, shall be paid every year as non-lapsable lump sum grant to the University;Provided that if the University commences to function from any date after the first day of April in any financial year, the grants under clauses (a) and (b) shall be fixed taking into consideration the expenditure the University will have to incur for the unexpired portion of that financial year.

(4)The University shall furnish to the State Government such statements, accounts, reports and other particulars, as it may require before any grant is made by it, and the University 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 State Government may direct.

(5)It shall be competent for the University in furtherance of its objects to accept grants from the Government of Karnataka or any other State Government or the Central Government or statutory bodies and endowments or donations under such conditions as may be agreed upon between the University and the grantor or donor.

41. Power of the State Government to order Auditing.

- The State Government shall have power at any time to order an audit of the accounts of the University by such auditors as it may direct.

42. Financial Estimates.

(1)The Vice-Chancellor shall cause to be prepared on or before such date as may be prescribed, the financial estimates of the University for the ensuing year and submit the same to the Board for its approval.

(2)The Board may approve the financial estimates subject to such modifications as it deems fit and no expenditure shall be incurred except in accordance with the financial estimates as approved by the Board.Provided that the Vice-Chancellor may in case of urgency and for reasons to be recorded in writing incur any expenditure not exceeding rupees ten thousand in any one case for which no provision is made in the budget or which is in excess of the provisions made in the budget without reference to the Finance Committee, but such expenditure shall be reported at the next earliest meeting of the Finance Committee.

43. Accounts and Auditing.

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

(2)The annual accounts and the balance sheet shall be submitted by the Vice-Chancellor to the State Government, which shall cause an audit to be carried out by such persons as it may appoint in this behalf. The accounts when audited shall be printed and copies thereof, together with the audit report, shall be presented by the Vice-Chancellor to the Board and the Chancellor.

(3)The Board shall submit a copy of the accounts and the report to the State Government along with a statement of the action taken by the University on the audit report, and the State Government shall cause the same to be laid before both Houses of the State Legislature.Chapter-VI Affiliation of Colleges and Recognition of Institutions

44. Affiliation of Colleges.

(1)Colleges within the University area shall on satisfying the conditions specified in this section be affiliated to the University as affiliated colleges of the University on the recommendations made by the State Government.

(2)The Registrar shall notify atleast in two leading newspapers, one in English and one in Kannada, inviting applications for affiliation of new colleges, new courses in the existing affiliated colleges, new subjects in the affiliated colleges and also variation in the sanctioned intake fixing the last date for receipt of applications. The advertisement shall also contain such other particulars as may be required by the University and also specify the amount of fee for affiliation with a specific indication where the college requires to obtain the approval or recognition of the Veterinary Council of India or such other authorities to that effect.

(3)A college applying for affiliation to the University shall send an application to the Registrar within the time limit stipulated in the advertisement furnishing the information with respect to the following:

(a)that it will supply a need in the locality, having regard to the type of education intended to be provided by the college, the existing provision for the same type of education made by other colleges in the neighbourhood and the suitability of the locality where the college is to be established.

(b)that it is to be under the management of a regularly constituted governing body.

(c)that the strength and qualifications of the teaching staff and the conditions governing their tenure of office are such as to make due provision for the courses of instruction, teaching or training to be undertaken by the college.

(d)that the buildings in which the college is to be located are suitable and that provision shall be made in conformity with the statutes and regulations for the residence in the college or in lodgings approved by the college, for students not residing with their parents or guardians and for the supervision and welfare of students.

(e)that due provision has been made for a library.

(f)that where affiliation is sought in any branch of experimental science, that arrangements have been or will be made, within a stipulated time, in conformity with the Statutes, and Regulations for imparting instruction in the branch of science in a properly equipped laboratory or museum;

(g)that as far as circumstances may permit, due provision shall be made for the residence of the principal and members of the teaching staff in or near the college or the place provided for the residence of students;

(h)that the financial resources of the college are such as to make due provision for its continued maintenance and efficient working; and

(i)that rules fixing the fees if any to be paid by the students have been framed.

(4)Applications for affiliation of new colleges shall not be entertained from individuals, but only from the Registered Society or Registered Public Trust, financially viable to run the Colleges without the aid of the State Government.

(5)The application shall further contain an undertaking that after the college is affiliated there shall not be any transfer of management or change of name and style of the college, without prior approval of the State Government and the University.

(6)On receipt of application under sub-section (2), it shall be placed before the Board for consideration. The Board on consideration of each of the applications for affiliation shall direct a local inquiry to be made by a local inquiry committee:Provided that the local inquiry committee shall consist of at least one person belonging to the scheduled castes or the scheduled tribes.

(7)The local inquiry committee shall within thirty days from the date of constitution thereof submit a report to the Academic Council.

(8)The Academic Council shall soon after the receipt of the report of the local inquiry committee consider the findings of the Committee in the report and make such further enquiry as may appear to it to be necessary and record its opinion on such request and transmit it to the Board.

(9)The Board shall consider the report of the Committee and the resolution of the Academic Council and shall further record its opinion on the question whether the request shall be granted either in whole or in part or rejected, after making such further enquiry as may be deemed necessary.

(10)The Registrar shall submit the application and its enclosures, annexures, the report of the local inquiry committee, and the proceedings of the Academic Council and Board to the State Government for taking a decision thereon before thirty first March of the ensuing year.

(11)The State Government shall consider such applications in the light of the recommendations of the local inquiry committee, the Academic Council and the Board and after such enquiry as may appear to it to be necessary make their recommendation to the University to affiliate or reject affiliation, as the case may be, or any part thereof, including the variation in the intake.

(12)The University shall on receipt of the directions of the State Government, issue formal orders accordingly.

(13)Sanction of affiliation however, be subject to obtaining the prior approval of the All India Veterinary Council or such other authorities or bodies concerned and the intake determined shall not exceed the intake if any specified by such authorities or bodies.

(14)Where the application for affiliation or fixation of intake or any part thereof is granted by the University on the recommendation of the State Government, the University shall specify in the order the courses of study in respect of which and the period for which the College or Course is affiliated with the specified intake with or without specific conditions.

(15)Where such an application or any part thereof is rejected by the State Government or the University, the grounds of such rejection shall be stated.

(16)Any application made under sub-section (1) may be withdrawn by the applicant at any time before an order is made under sub-section (12).

(17)Renewal of affiliation or continuation of affiliation for each academic year for the existing courses of study and extension of affiliation for follow-on courses, excluding new courses, may be granted by the Board in consultation with the Academic Council in the same manner as applicable for grant of fresh affiliation.

(18)The intake in respect of each of the courses of study shall be determined on an yearly basis by the State Government.

45. Restriction on admission of students in a new college.

(1)Admission of students shall not be made by a new college seeking affiliation to any University or by an existing college seeking affiliation to a new course of study or in excess of the stipulated intake, unless, as the case may be affiliation has been granted by the University to a new college or to a new course in the existing affiliated college in respect of such a course of study or for variation of the stipulated intake.

(2)If any Institution which contravenes the provisions of sub-section (1) shall be liable for action under the Karnataka Prohibition of Admissions of Students to Un-recognized and Un-affiliated Educational Institutions Act, 1992 (Karnataka Act 7 of 1993).

46. Restriction for appearance in the examinations.

- A Student whose admission has become invalid or whose admission has not been approved by the University or who has been admitted to a college or course of study in excess of the prescribed intake shall not be eligible to appear for the examination conducted by either the College or the University.

47. Permanent Affiliation.

(1)A College which was affiliated continuously for a period of not less than five years and fulfilled all the conditions of affiliation and attained the academic excellence and the administrative standards on an average stipulated by the University from time to time shall be eligible for grant of permanent affiliation.

(2)The provisions of section 45 shall mutatis mutandis apply for sanction of permanent affiliation.

(3)A College permanently affiliated to the University shall be subject to review of its functioning both administratively and academically from time to time by the University and the State Government, at least once in a period of five years.

(4)Notwithstanding anything contained in the preceding sub-sections, if a permanently affiliated college fails to fulfil any of the conditions specified in sub-section (1), the permanent affiliation shall be revoked:Provided that permanent affiliation shall not be revoked unless an opportunity is afforded by the University to the college concerned:Provided further that on revocation of the permanent affiliation, the concerned college shall seek temporary continuation of affiliation on yearly basis.

48. Withdrawal of Affiliation.

(1)The rights conferred on a college by affiliation, either temporary or permanent, may be withdrawn in whole or in part or modified, if the college has failed to comply with any of the provisions of this Act or the college has failed to comply with any of the conditions of the affiliation or the college conducted in a manner prejudicial to the interest of the education.

(2)A motion for the withdrawal or the modification of such rights shall be initiated only in the meeting of the Board. Any member of the Board, including ex-officio member who intends to move such a motion shall give a notice of it in writing setting out the grounds on which such a motion is made.

(3)Before taking the said motion into consideration, the Board shall send a copy of the said notice to the principal of the College concerned specifically intimating that any representation in writing on the motion shall be submitted by the College within a period to be specified in such intimation and the same will be considered by the Board.

(4)The Period so specified in sub-section (3) may if so expedient be extended by the Board up to a reasonable time.

(5)On receipt of the representation or on the expiry of the period referred to in the preceding sub-sections, the Board shall, after considering the notice of motion, the grounds set out therein and the representation received thereon and after such inspection by a Committee constituted and authorized by it in this behalf and after such further enquiry as may appear to it to be necessary pass a resolution regarding the reasons therefor and shall transmit it to the Academic Council.

(6)On receipt of the report under sub-section (5), the Academic Council shall, after such further enquiry, if any as may appear to it to be necessary, record its opinion and refer back to the Board.

(7)The Board after considering the resolution of the Academic Council, shall pass a final resolution recommending the withdrawal of affiliation. Such a resolution shall not be deemed to have been passed by the Board unless it has obtained the support of two third of the members present at a meeting. .

(8)The Registrar shall submit the proposal with all the documents including the notice of motion, the reply of the college, resolutions of the Board and the Academic Council to the State Government for taking decision.

(9)The State Government may, after such further enquiry, as may appear to it to be necessary, direct the University to withdraw the affiliation in whole or in part or as modified and as applicable from a particular academic year or to reject the proposal.

(10)The University shall on receipt of such direction pass formal order in accordance with such direction.

(11)The students of a college, the affiliation of which has been withdrawn in whole or in part shall be accommodated in the nearby colleges by the University by increasing the intake in respect of a particular course of study to the extent of such students to be accommodated. All the documents in respect of such students shall be transferred from the college in respect of which the affiliation has been withdrawn to the college to which they are transferred by the University.

49. Voluntary closure of College or Course.

(1)The management of any college which intends to close down the college or a course in view of its incapacity or financial viability or breakdown of the management, shall give a notice in writing of not less than three months prior to the intended closure of the college to the University and to the State Government, stating the reasons therefor.

(2)The application for closure of the college or a course shall be considered by the Academic Council and the Board and they shall pass appropriate resolutions thereon.

(3)The Registrar shall transmit the application and the resolutions of the Academic Council and the Board to the State Government which shall on consideration of the same issue directions to the University either to permit the closure or to reject the closure and the University shall on receipt of such directions pass orders accordingly.

(4)The management shall not close down the college or a course during the currency of the academic year, and until the annual examinations conduct by the University in respect of the course of study are over and a formal order, issued by the University to do so.

(5)The students of such college which has been permitted to close the college or a course shall on transfer be accommodated in the nearby colleges by the University by increasing the intake in respect of particular course of study to the extent of such students to be accommodated from such closed college and all documents in respect of each student shall be transmitted, to the College in which such students are admitted.

(6)If within ninety days after the expiry of the term of notice under sub-section (1). the State Government does not issue any direction either permitting or rejecting the closure, it shall be deemed subject to the provisions of sub-section (4), that the management is permitted to close the college or the course as the case may be.

50. Recognition of certain Institutions.

(1)Any institution situated within or outside the University area other than a college which conducts research or specified studies or specialized studies may be recognized by the Board as a recognized institution for such purpose and in such manner and subject to such conditions as may be prescribed in the Statute.

(2)Such recognition may be withdrawn either in whole or in part or modified in such manner and for such reasons as may be prescribed by the Statutes.

51. Inspection of Colleges.

(1)Every affiliated college including permanently affiliated college shall furnish to the Registrar such reports, returns and other information as the Board in consultation with Academic Council may require to judge the efficiency of the college and the academic quality achieved.

(2)The Board shall cause every such college to be inspected from time to time by a Committee constituted for the purpose.

(3)The Board may call upon any college so inspected to take within a specified period such action as may appear to it to be necessary in respect of any matters.

(4)Every College shall comply with the directions of the University issued from time to time in respect of all matters relating to academic and administrative and matters ancillary thereto.Chapter-VII Statutes and Regulations

52. 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, functions and duties of the authorities .of the University;(b)the appointment and continuance in office of the members of the authorities or bodies of the University including the continuing in office of the first members and the filling up of vacancies and all other matters relating to those authorities and bodies, for which it may be necessary or desirable to provide;(c)the designation, the manner of appointment, the powers and the duties of the officers of the University;(d)method of recruitment of teachers and other employees in the University and the teachers of the affiliated colleges;(e)the powers and duties of the officers, teachers and other employees of the University;(f)the constitution of a pension fund, gratuity fund and provident fund for the benefit of the officers, teachers and other employees of the University;(g)the holding of convocation and conferment of degrees and award of diplomas;(h)the institution of degrees and diplomas;(i)Conferment of honorary degrees;(j)the establishment, amalgamation, sub-division and abolition of Divisions;(k)the establishment and abolition of hostels maintained by the University;

(1)the institution of fellowships, scholarships, studentship-bursaries, medals and prizes;

(m)the maintenance of a register of registered graduates;

(n)the admission of students to the University and their enrolment and continuance as such;

(o)the courses of study to be laid down for degrees and diplomas of the University;

(p)the conditions under which students shall be admitted to the degree, diploma or other courses and to the examinations of the University and the eligibility for the conferment of degrees and award of diplomas;

(q)the conditions of residence of the students of the University and the levying of fees for residence in hostels maintained by the University;

(r)the recognition and supervision of hostels not maintained by the University;

(s)the number, qualifications, emoluments and other conditions of service of officers, teachers and other employees of the University and the preparation and the mainte-nance of records of their services and activities;

(t)the fees which may be charged by the University for any purpose;

(u)the conditions subject to which persons may be recognized as qualified to give instruction in the hostels;

(v)the conditions and the mode of appointment and the duties of the examining bodies, examiners and moderators;

(w)the conduct of examinations;

(x)the remuneration and allowances including travelling and daily allowances, to be paid to persons employed on the business of the University;

(y)the conditions for the award of fellowships, scholarships, medals and prizes, stipends and fee concessions; and

(z)all other matters, which by this Act are to be or may be provided for by the Statutes.

53. Statutes how made.

(1)The Statutes shall be made, amended or repealed by the Board in the manner hereinafter provided.

(2)The Academic Council may propose to the Board the draft of any Statute to be passed by the Board and such draft shall be considered by the Board at its next meeting:Provided that the Academic Council shall not propose the draft of any Statute or of any amendment of statute affecting the status, powers or constitution of any authority or body of the University until such authority or body has been given an opportunity to express its opinion upon the proposal, and any opinion so expressed shall be considered by the Board.

(3)The Board may approve any such draft referred to in sub-section (2) and pass the Statute or reject it or return it to the Academic Council for reconsideration, either in whole or in part, together with any amendments which it may suggest.

(4)Any member of the Board may propose to the Board the draft of any Statute and the Board may either accept or reject the proposal if it relates to a matter not falling within the purview of the Academic Council. In case such a draft relates to a matter within the purview of the Academic Council, the Board shall refer it for consideration to the Academic Council, which may either report to the Board that it does not approve the proposal, which shall then be deemed to have been rejected by the Board, or submit the draft to the Board in such form as the Academic Council may approve, and the provisions of this section shall apply in the case' of a draft so submitted as they apply in the case of a draft proposed to the Board by the Academic Council.

(5)A new Statute or addition to the Statutes or any amendment or repeal of a Statute shall require the previous approval of the Chancellor who may sanction, disallow or remit it for further consideration.

(6)Every Statute made under this Act shall be published in the official Gazette.

54. Regulations.

(1)The Authorities of the University may, by notification in the official Gazette, make Regulations consistent with this Act and the Statutes,-

(a)laying down the procedure to be observed at their meetings and the number of members required to form the quorum;

(b)providing for the matters which by this Act or the Statutes have to be provided by Regulations ;

(c)providing for any other matter solely concerning such authorities and not provided for by this Act and the Statutes.

(2)Every Authority of the University shall make Regulations providing for the giving of notice to the members of such Authority of the dates of meetings and of the business to be considered at meetings and for keeping of a record of the proceedings of the meetings.

(3)The Academic Council may, subject to the provisions of the Statutes, make Regulations providing for courses of study, system of examinations, and degrees and diplomas of the University after receiving drafts of the same from the Board of Studies concerned.

(4)The Academic Council may not alter a draft received from the Board of Studies, but may reject the draft or return it to the Board of Studies for further consideration together with its suggestions.

(5)The Board may direct the amendment, in such manner as it may specify, of any Regulation made under this section or the annulment of any Regulation made under sub-section (1) by any Authority of the University.Chapter-VIII Miscellaneous

55. Vacating of Office.

- (l) Any member other than an ex-officio member, of any Authority or body of the University may resign his office, by a letter addressed to the Vice-Chancellor Such resignation shall take effect immediately on its acceptance and communication to the concerned.

(2)Any member of any Authority or body of the University shall cease to be a member on his being convicted by a court of law of an offence, which involves moral turpitude.

56. Filling up of Casual Vacancies.

- When any vacancy occurs in the office of a member (other than an ex-officio member) of any Authority or body of the University before the expiry of the term of the office of such member, the vacancy shall be filled up, as soon as conveniently may be, after the occurrence of the vacancy.

57. Savings of Validity of Acts and Proceedings.

- No act done or proceedings taken under this Act shall be questioned merely on the ground :

(a)of any vacancy or defect in the constitution of any Authority, or

(b)of any defect or irregularity in such act or proceeding not affecting the merits of the case.

58. Disputes as to Constitution of University Authorities.

- If any question arises regarding the interpretation of any provision of this Act, or of any Statute or Regulation, or as to whether a person has been duly appointed as, or is entitled to be, a member of any Authority of the University, the matter may be referred to the Chancellor, and shall be so , referred to him if six members of the Board so require. The Chancellor shall, after taking such advice, as he deems necessary, decide the question, and his decision shall be final.

59. Delegation of Powers.

- The Board may, by Statutes, 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.

60. Appointment of University Review Commission.

(1)The Chancellor shall once in every five years constitute a Commission to review the working of the University and make recommendations.

(2)The Commission shall consist of not less than three eminent educationists in the field of veterinary, animal and fishery sciences, one of whom shall be the Chairman, appointed by the Chancellor on the recommendation of the State Government.

(3)The terms and conditions of appointment of the members shall be such as the Chancellor may, determine.

(4)The commission shall, after holding such enquiry as it deems fit, make its recommendations to the Chancellor and to the State Government.

(5)The Chancellor may, in consultation with the State Government, take such action on the recommendations, as he deems fit.

(6)The State Government shall lay a copy of the recommendations together with a memorandum indicating the action taken before both Houses of the State Legislature.

61. Provision for temporary appointment of certain officers of the University.

- Until such time as the Authorities of the University are duly constituted, any officer of the University may be temporarily appointed by the Vice-Chancellor. Such appointment and the terms and conditions thereof shall have the prior approval of the Chancellor.

62. Transitory provision relating to the University.

- Notwithstanding anything contained in this Act, the Vice-Chancellor, with the approval of the Chancellor may for a period of one year from the commencement of this Act, discharge all or any of the functions of the University for the purpose of carrying out the provisions of this Act and for that purpose may exercise any powers or perform any duties which by this Act are to be exercised or performed by any Authority or body of the University until such Authority or body comes into existence as provided by this Act.

63. Protection of acts done in good faith.

- No suit or other proceeding shall lie against, and no damages shall be claimed from, the University or its Authorities, bodies or officers for anything which is in good faith done or intended to be done in pursuance of this Act or the statutes or the regulations made there under.

64. Continuance of the Statutes and Regulations.

- Until the Statutes and Regulations are made under the appropriate provisions of this Act, the Statutes and Regulations made under the provisions of the Karnataka Universities of Agricultural Sciences Act, 1963 and in force, immediately before the commencement of this Act, shall subject to such adaptations or modifications as may be made therein by the Vice-Chancellor with the approval of the Chancellor and in so far as they are not inconsistent with the provisions of this Act be deemed to be the Statutes and Regulations made under this Act by the University.

65. Removal of difficulties.

(1)If any difficulty arises as to the first constitution or reconstitution of any authority of the University or giving effect to the provisions of this Act, the State Government may by notification, make such provision not inconsistent with the provisions of the Act as may appear to it to be necessary or expedient for removing the difficulty:Provided that no such notification shall be issued after the expiry of five years from the date of commencement of this Act.

(2)Every notification issued under sub-section (1) shall be laid as soon as may be after it is issued, before each House of the State Legislature while it is in session for a total period of thirty days which may be comprised in one session or two or more sessions and if before the expiry of the said period, either House of the State Legislature makes any modification in the notification or directs that any notification shall not have effect, and if the modification or direction is agreed to by the other House, such notification shall thereafter have effect only in such modified form or be of no effect, as the case may be, so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that notification.

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