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State of Haryana - Act

Guru Jambheshwar University Hisar Act, 1995

HARYANA
India

Guru Jambheshwar University Hisar Act, 1995

Act 17 of 1995

Published on 18 October 1995
Commenced on 18 October 1995
[This is the version of this document from 18 October 1995.]
[Note: The original publication document is not available and this content could not be verified.]

Guru Jambheshwar University Hisar Act, 1995Haryana Act No. 17 of 1995Statement of Objects and Reasons. - Haryana Act 11 of 1996. - Realizing the present and future needs of manpower required in industry, business and commerce and to achieve excellence in technology and management, an idea was conceived to establish a university in emerging area of higher education. Thus Guru Jambheshwar University, Hisar was established through Act No. 17 of 1995 of State Legislature. This Act came into force by notification dated 20th October, 1995. This University was inaugurated on Haryana Day i.e. 1st November, 1995.Haryana has become a pioneer State in North India by establishing this University to facilitate and promote studies in the emerging areas of higher education, including new frontiers of technology, environmental studies, non-conventional energy sources and management studies.Presently the University is imparting education in the disciplines namely Communication Management & Technology, Environmental Science. Business Economics, Environmental & Engineering, Law, Applied Mathematics, Industrial Chemistry, MBA and Pharmaceutical Sciences.With a view to ensure proper growth and speedy development and to achieve the objectives for which this University has been set up 15 new technical/management/need-based Departments/courses have been sanctioned which will be set up/introduced from the ensuing academic session i.e. 1996-97. These are mainly in areas of Information Science Technology, Computer Science Applications. Printing Technology, Industrial Psychology, Food Processing & Technology etc., etc. The pace with which this university is growing, it may in near future become the only university in India having about 25 technical courses in the campus.The task of making this University really functional and developing it on the lines it has been conceived is onerous. Therefore, it was felt that a provision regarding Pro Vice-Chancellor be made in the Act for assisting the Vice-Chancellor to accomplish this task. This could have been done through legislative enactment only. Since the Haryana Vidhan Sabha had been prorogued, an ordinance was promulgated on 1st November, 1995. It has therefore become necessary to bring this Bill to incorporate the provisions of ordinance by amending Guru Jambheshwar University Hisar Act, 1995. Further in order to make the status of Government Engineering College, Hisar clear i.e. not to make it University College, it has been felt necessary to make necessary amendment in the Act to ensure that only institutions established by the University will be university maintained Institutions and the rest would be Institutions affiliated to it as per territorial jurisdiction. Besides, it has been felt necessary to affiliate the colleges of general education, medical education in the four districts namely Hisar, Sirsa, Jind & Bhiwani to this University. It has also been felt necessary to insert the word "Pharmacy" in the preamble and relevant sections of the Act so that all aspects of Technical Education under the purview of All India Council of Technical Education come under the jurisdiction of this university. Since the territorial jurisdiction in respect of Technology, Pharmacy, Engineering and Management Colleges or Institutes would extend to the whole of State and in respect of general education and medical education will extend to four districts namely Hisar, Sirsa, Jind & Bhiwani, it has been considered necessary to transfer Post-Graduate Regional Centre, Sirsa to this University too by amending Guru Jambheshwar University, Hisar Act, 1995.Hence this Bill.Published vide Haryana Government Gazette (Extra.) dated 29.2.1996, pages 478-479.Statement of Objects and Reasons. Haryana Act 3 of 1998. - The State Government through Legislative Enactment (Haryana Act No. 17 of 1995) established Guru Jambheshwar Universitym Hisar to facilitate and promote studies in emerging areas of Higher Education including new frontiers of technology, environmental studies, non-conventional energy sources and management studies. The territorial jurisdiction of this University under these areas extended to the whole of the State of Haryana. Subsequently the colleges of general education and medical education of four districts namely. Hisar, Sirsa, Jind and Bhiwani as well as Kurukshetra University, Post Graduate Regional Centre, Sirsa were also transferred to it. The area of Pharmacy of the whole State being akin to the objective of this University was also added to it.Affiliation of colleges of general and medical education of four districts namely Hisar, Jind, Sirsa and Bhiwani changed the character of this University from a University of emerging areas of Higher Education, Technology and Management to a General University. By and large this has not been relished. The change in the basic character of this University created many problems. In the given background an urgency was felt to restructure this University. Since the Haryana Vidhan Sabha was not in session Ordinance No. 2, dated 25th July, 1996 was promulgated to achieve this objective.State Government is the major funding agency for the development and maintenance of this University. Education being on the concurrent list, the State Government equally shares the responsibility for the development of education in the State. It has also to ensure that the State Policy as well as the Central Policy on education is implemented in its letter and spirit. For proper accountability in academic and financial areas the State Government has already made adequate provision with regard to creation of teaching/non-teaching posts, their upgradation and revision by the University with the prior approval of the State Government. It has, however, been felt that though the Registrar like Vice-Chancellor and Pro Vice-Chancellor is an important functionary under the University system yet unlike Vice-Chancellor and Pro Vice-Chancellor his term and mode of appointment is determined by the Statutes of the University rather than the Principal Act. His present mode of appointment by the Executive/Selection Committee is not conducive to the discharge of functions/responsibilities attached to the post of Registrar. It had, therefore, been felt necessary that Government may be made the Appointing Authority in the case of Registrar by making specific provision in the Principal Act as also amending relevant statutes and that Government be also empowered to add/repeal/modify the statutes. Since Haryana Vidhan Sabha was not in session Ordinance No. 3, dated 25th July, 1996 was promulgated to achieve this objective.Further the existing provision in the Guru Jambheshwar University Act, 1995 does not envisage any role of the State Government in the appointment of Vice-Chancellor. It is felt that the situation is not desirable and the State Government must have a say in the appointment of Vice-Chancellor.In a number of Universities e.g. Panjabi University, Patiala and Guru Nanak Dev University, Amritsar the Vice-Chancellors are appointed by the Chancellor on the advice of State Government. This provision is believed to be better than what presently obtain in the Guru Jambheshwar University Act, 1995.It is, therefore, proposed to amend the Guru Jambheshwar University Act, 1995 to provide for the appointment of Vice-Chancellor by the Chancellor on the advice of the State Government.This Bill thus seeks to replace Ordinance No. 2, dated 25th July, 1996 and Ordinance No. 3, dated 25th July, 1996 as well as seeking to make the above said provision in the Act with regard to the appointment of Vice-Chancellor.Published vide Haryana Government Gazette (Extra.) dated November 13, 1996, pages 2341-2342.Received the assent of the Governor on the 18th October, 1995 and was published in the Haryana Gazette, (Extra.), Legislative Supplement, Part I, dated October 20, 1995/Asvina 28, 1917.[An Act to establish and incorporate a teaching-cum-affiliating University to facilitate and promote studies and research in emerging areas of higher education with focus on new frontiers of technology, pharmacy, environmental, studies, non-conventional energy sources and management studies and also to achieve excellence in these and connected fields.] [Preamble substituted vide Haryana Act No. 11 of 1996 and further amended by Haryana Act 3 of 1998.]Be it enacted by the Legislature of the State of Haryana in the Forty sixth Year of the Republic of India as follows :-

1. Short title and commencement.

(1)This Act may be called Guru Jambheshwar University Hisar Act, 1995.

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

2. Definitions.

- In this Act and in all the Statutes, Ordinances and Regulations made thereunder, unless the context otherwise requires, -

(a)"college" means a college maintained by, or admitted to the privileges of, the University under this Act;

(b)"employee" means any person appointed by the University, and includes teachers and all other staff of the University;

(c)"Government" means the Government of the State of Haryana;

(d)"institution" means an academic institution, not being a college, maintained by, or admitted to the privileges of the University;

(dd)[ "Post Graduate Regional Centre" means a Post Graduate Regional Centre maintained by, or admitted to the privileges of, the University under this Act;] [Clause (dd) added by Haryana Act No. 3 of 1998.]

(e)"principal" means the head of the college, and includes, when there is no principal, a vice-principal duly appointed as such and in the absence of the principal or the vice-principal the person for the time being duly appointed to act as the principal;

(f)"recognised teachers" means such persons as are approved by the University for the purpose of imparting instruction in a college or an institution admitted to the privileges of the University;

(g)"Statutes", "Ordinances" and "Regulations" means respectively the Statutes, Ordinances and Regulations of the University made under this Act;

(h)"University" means Guru Jambheshwar University, Hisar as incorporated under this Act; and

(i)"University teachers" means professors, readers, lecturers and such other persons as may be appointed for imparting instructions or conducting research in the University or in any college or institution maintained by the University and are designated as teachers by the Ordinances.

3. Incorporation.

(1)There shall continue to be a body corporate by the name of Guru Jambheshwar University comprising of the Chancellor and the Vice-Chancellor of the University, and the members of the Court, the Executive Council and the Academic Council and all persons, who may hereafter become or be appointed as such officers or members, so long as they continue to hold such office or membership.

(2)The University shall have perpetual succession and a common seal with power to acquire, hold and dispose of property and to contract, and may by the said name sue or be sued.[4. Territorial exercise of powers. - (1) The limits of the area within which the University shall exercise its powers, shall be such as the Government may, from time to time, by notification, specify :Provided that different areas may be specified for different faculties.

(2)Notwithstanding anything contained in any other law for the time being in force, any college situated within the limits of the area specified under sub-section (1) shall, with effect from such date as may be notified in this behalf by the Government, be deemed to be associated with, and admitted to, the privileges of the University and shall cease to be associated in any way with, or be admitted to, any privileges of any other University, and different dates may be notified for different colleges :Provided that -

(i)any student of any College, Institute or Post Graduate Research Centre, Sirsa, associated with, or admitted to, the other University before the said date, who was studying for any degree or diploma examination of that University shall be permitted to complete his course in preparation thereof and the University shall hold for such students examinations in accordance with the curricula of study in force in that University for such period as may be prescribed by the Statutes, Ordinances or Regulations;

(ii)Any such student may, until any such examination is held by the University, be admitted to the examination of the other University and be conferred the degree, diploma or any other privilege of that University for which he qualifies on the result of such examination.]

5. Bar on conferring, granting or issuing degrees, diplomas or certificates by unauthorised institutions.

(1)Notwithstanding anything contained in this Act or any other law, for the time being in force, no person or institutions, other than the University, shall confer, grant, or issue or hold himself or itself out as entitled to confer, grant or issue any degree, diploma or certificate in the specified areas of knowledge assigned to it within the territorial jurisdiction of the University which is identical with or is a colourable imitation of any degree, diploma or certificate conferred, granted or issued by the University.

(2)Contravention of the provision of sub-section (1) shall be an offence and shall be dealt with as per rules laid down by the University in this regard keeping in view the orders and guidelines issued by the competent authorities and academic bodies such as the State Government and the University Grants Commission.

(3)Where an offence under this section has been committed by an institution, every person incharge of, and responsible to, the institution for the conduct of its business at the time of the commission of the offence, shall be deemed to be guilty of the offence and shall be liable to be proceeded against as per the university rules.

(4)Notwithstanding anything contained in sub-section (3), where an offence under this section has been committed by an institution and it is proved that the offence has been committed with the consent or connivance of, or that the commission of the offence is attributable to any neglect on the part of any partner, director, manager secretary or other officer of the institution, such partner, director, manager, secretary or other officer shall also be deemed to be guilty of that offence and shall be liable to be proceeded against and punished accordingly.Explanation. - For the purpose of the section institution means any body corporate and includes a firm or other association of individuals.

6. Powers and functions of University.

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

(a)[ to provide facilities and promote studies in [and research] [Substituted by Haryana Act 11 of 1996.] in emerging areas of higher education, including new frontiers of technology, pharmacy, environmental studies, non-conventional energy sources and management studies, and also to achieve excellence in these and connected fields;

(b)to hold examinations and grant degrees, diplomas and other academic distinctions or titles to persons in the fields of [emerging areas of] [Substituted by Haryana Act 3 of 1998.] higher education, technology, pharmacy, management etc. as laid down in the Statutes, Ordinance or Regulations;]

(c)to confer honorary degrees or other distinctions on approved persons in the manner laid down in the statutes;

(d)to institute prizes, medals, research studentships, exhibitions and fellowships;

(e)to receive gifts, donations or benefactions from the Government and to receive gifts, donations and transfers of movable or immovable property from transfers, donors, testators, as the case may be, and to create such corpus fund with the donations so received for the welfare of the University;

(f)to institute principalships, professorships, readerships, lecturerships, and to create other posts of any description required by the University and to appoint persons to such posts;

(g)to cooperate with educational and other institutions in India and abroad having objectives similar to those of the University in such manner as may be conducive to their common goals;

(h)to provide instruction, including correspondence and such other courses, to such persons as are not members of the University, as it may determine;

(i)to approve persons for imparting instruction in any college or institution admitted to the privileges of the University;

(j)[ to maintain institutes, colleges of technology, pharmacy, management, Post Graduate Regional Centre, Sirsa etc. established by the University and to admit to its privileges, colleges of technology, pharmacy, management and colleges or institutes in the areas specified under sub-section (1) of section 4 and to disaffiliate colleges or institutes if they are not being run as per provisions of the Act, Statutes or Ordinances contained therein.] [Substituted by Haryana Act 11 of 1996 and further substituted by Haryana Act 3 of 1998.]

(k)to declare a college, an institution or a department as autonomous college or institution or department, as the case may be;

(l)to borrow with the approval of the Government, on the security of the property of the University, money for the purposes of the University;

(m)to supervise, control and regulate the residence, conduct and discipline of the students of the University and of colleges and institutions within the jurisdiction of the University;

(n)to deal with any property belonging to, or vested in the University, in such manner as the University may deem fit for advancing the objects of the University;

(o)to assess the needs of the State and the country in terms of subjects, fields of specialization, levels of education and training of technical manpower both on short and long term basis and to initiate necessary programmes to meet those needs;

(p)to organise advanced studies and research programmes based on a deep understanding of the trends in engineering, technology, management and in allied sciences so that the production will be ensured of men who are not only up-to-date but also will be able to provide the lead;

(q)to promote research, design and development activities that have a relevance to social needs and the development programmes of the State;

(r)to initiate measures to enlist the co-operation of industries and Government employers to provide complementary facilities;

(s)to provide for continuous experimentation in imparting knowledge, organisation of training and preparation of text-books and other instructional materials;

(t)to arrange for progressive introduction of continuous evaluation and reorientation of the subjectives in educational measurement;

(u)to further entrepreneurial ability among its students;

(v)to educate the public with regard to the requirement of, and opportunities, in the profession of engineering, technology, management and allied sciences and its responsibilities and services to society.

7. University open to all races, classes, castes and creeds.

- The University shall be open to all persons irrespective of sex, race, creed, caste or class; and no test or condition shall be imposed as to religion, belief or profession in admitting or appointing members, students, teachers, workers, or in any other connection whatsoever and no benefication shall be accepted which in the opinion of the authorities of the University involves conditions or obligations opposed to the spirit and objectives of this provision :Provided that nothing contained in this section shall be deemed to prevent the University from making any special provisions in respect of weaker sections of the society and in particular Scheduled Castes and Scheduled Tribes.

8. Teaching of University.

- All teaching in the University shall be conducted by and in the name of the University, in accordance with the Statutes, Ordinances and Regulations made in this behalf.

9. Officers of University.

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

(i)the Chancellor,

(ii)the Vice-Chancellor

(iia)[] [Inserted by Haryana Act 11 of 1996 and omitted by Haryana Act 10 of 2003.]

(iii)the Registrar; and

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

10. Chancellor.

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

(2)The Chancellor shall be the head of the University.

(3)The Chancellor shall, if present, preside over the convocation of the University for conferring degrees and over the meetings of the court.

(4)The Chancellor shall have the right -

(i)to cause an inspection to be made, by such person or persons as he may direct, of the University, its buildings, laboratories and equipment and of any college or institution maintained by the University and also of the examinations, teaching and other work conducted or done by the University; and

(ii)to cause an inquiry to be made in like manner in respect of any matter connected with the administration of finances of the University, colleges or institutions.

(5)The Chancellor shall, in every case, give notice to the University of his intention to cause an inspection or inquiry to be made and on receipt of such notice, the University shall have the right to make such representation to the Chancellor as it may consider necessary.

(6)After considering the representation, if any, made by the University, the Chancellor may cause to be made such inspection or inquiry as is referred to in sub-section (4).

(7)Where any inspection or inquiry has been caused to be made by the Chancellor, the University shall be entitled to appoint a representative who shall have the right to be present and to be heard at such inspection or inquiry.

(8)The Chancellor may, if the inspection or inquiry is made in respect of the University or any college or institution maintained by it, address the Vice-Chancellor with reference to the result of such inspection or inquiry, and the Vice-Chancellor shall communicate to the Executive Council the views of the Chancellor and the action to be taken thereon as advised by the Chancellor.

(9)The Executive Council shall communicate through the Vice-Chancellor to the Chancellor such action, if any, as it proposes to take or has taken upon the result of such inspection or inquiry.

(10)Where the Executive Council does not, within a reasonable time, take action to the satisfaction of the Chancellor, the Chancellor, may, after considering any explanation furnished or representation made by the Executive Council, issue such directions as he may think fit and the Executive Council shall comply with such directions.

(11)Without prejudice to the foregoing provisions of this section, the Chancellor may by order in writing, annul any proceedings of the University, which are not in conformity with this Act, the Statutes or the Ordinances :Provided that before making any such order he 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, he shall consider the same.

(12)The Chancellor may, at any time, require or direct the University to act in conformity with the provisions of this Act and the Statutes, Ordinances and Regulations made thereunder.

(13)The power exercised by the Chancellor under sub-section (11) and sub-section (12) shall not be called in question in any Civil Court.

(14)Any employee of the University who is aggrieved by the decisions of the Executive Council or the Vice-Chancellor in respect of any disciplinary action taken against him, may address a memorial to the Chancellor in such manner as may be prescribed by Statutes and the decision of the Chancellor shall be final.

(15)The Chancellor shall have such other powers as may be prescribed by the Statutes.

11. Vice-Chancellor.

- [(1) The Government shall constitute a Selection Committee consisting of one nominee of the Chancellor and two nominees of the Executive Council, which shall prepare a panel of at least three names, in alphabetical order, from which the Chancellor shall appoint the Vice-Chancellor, on the advice of the Government. The terms and conditions of service of the Vice-Chancellor, shall be determined by the Chancellor, on the advice of the Government.] [Substituted by Haryana Act 3 of 1998 and further by Haryana Act 19 of 1999.]

(2)The Vice-Chancellor shall hold office for a period of three years which may be renewed for not more than one term :Provided that he shall cease to hold the office on attaining the age of 65 years irrespective of the fact that his term has not expired.

(3)[ If the Vice Chancellor is unable to perform his duties owing to his temporary incapacity on account of illness or any other reason, or the office of the Vice-Chancellor falls vacant due to death, or otherwise, the Chancellor shall make such arrangements for the performance of duties of the Vice-Chancellor until the existing Vice-Chancellor is able to resume his office or until a regular Vice-Chancellor is appointed, as the case may be.] [Substituted by Haryana Act 10 of 2003.]

(4)The Vice-Chancellor shall be the principal executive and academic officer of the University and shall exercise general supervision and control over the affairs of the University and give effect to the decisions of all the authorities of the University.

(5)The Vice-Chancellor may, if he is of the opinion that immediate action is necessary on any matter, exercise any power conferred on any authority of the University by or under this Act, except in the matters involving creation or abolition of a Faculty, Department or Post, the matter involving appointment or removal of an employee :Provided that the Vice-Chancellor before exercising powers under this section shall record in writing the reasons, why the matter cannot wait till the meeting of the authority concerned :Provided further that if the authority concerned is of the opinion that such action ought not to have been taken, it may refer the matter to the Chancellor whose decision thereon shall be final :Provided further that any person in the service of the University who is aggrieved by the action taken by the Vice-Chancellor under this sub-section shall have the right to represent to the Executive Council within one month from the date on which decision on such action is communicated to him and thereupon the Executive Council may confirm, modify or reverse the action taken by the Vice-Chancellor. The employee shall be informed that the action has been taken under emergency powers.

(6)The Vice-Chancellor shall exercise such other powers and perform such other duties as may be prescribed by the Statutes or Ordinances.[11A. Pro Vice-Chancellor. ....] [Inserted by Haryana Act 11 of 1996 and omitted by Haryana Act 10 of 2003.][11B. Registrar. - (1) The Registrar shall be appointed by the Chancellor on the advice of the Government.

(2)The Registrar shall be the Chief Administrative Officer of the University. He shall work directly under the superintendence, direction and control of the Vice-Chancellor.] [Inserted by Haryana Act 3 of 1998 and substituted further by Haryana Act 19 of 1999.]

12. Other Officers.

- The manner or appointment and powers and functions of other officers of the University shall be such as may be prescribed by the Statutes.

13. Authorities of the University.

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

(i)the Court;

(ii)the Executive Council;

(iii)the Academic Council;

(iv)the Finance Committee;

(v)the Faculties;

(vi)the Planning Board; and

(vii)such other authorities as may be declared by the Statutes to be the authorities of the University.

14. Court.

(1)The Constitution of the Court, and the term of office of its members shall be prescribed by the Statutes.

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

(a)to review, from time to time, the broad policies and programmes of the University and to suggest measures for the improvement and development of the University;

(b)to consider and pass resolution on the annual report, annual budget and the annual accounts of the University and on the audit report of such accounts;

(c)to advise the Chancellor in respect of any matter which may be referred to it for advice; and

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

15. Executive Council.

(1)The Executive Council shall be the principal executive body of the University.

(2)The constitution of the Executive Council, the terms of office of its members and its powers and functions shall be such as may be prescribed by the Statutes.

16. Academic Council.

(1)The Academic Council shall be the principal academic body of the University and shall, subject to the provisions of this Act, the Statutes and Ordinances, co-ordinate and exercise general supervision over all academic policies of the University.

(2)The constitution of the Academic Council, the term of office of its members and its powers and functions shall be such as may be prescribed by the Statutes.

17. Faculties.

- The constitution and functions of the Faculties shall be such as may be prescribed by the Statutes.

18. Finance Committee.

- The constitution of the Finance Committee, the term of office of its members, and its powers and functions shall be such as may be prescribed by the Statutes.

19. Planning Board.

- The constitution and functions of the Planning Board shall be such as may be prescribed by the Statutes.

20. Statutes and their scope.

- 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 functions of the authorities and other bodies of the University as may be constituted from time to time;

(b)the classification, mode of appointment, powers and duties of the teachers and the officers of the University;

(c)the conditions of service including provision for pension or provident fund or insurance scheme for the benefit of the employees of the University;

(d)the conferment of honorary degrees;

(e)the establishment and abolition of faculties and departments;

(f)the institution of fellowships, scholarships, studentships, exhibitions, medals and prizes;

(g)the maintenance of discipline among the students;

(h)the conditions under which colleges and institutions may be admitted to the privileges of the University and the withdrawal of the same;

(i)the delegation of powers vested in the authorities or officers of the University; and

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

21. Statutes how made.

(1)On the commencement of this Act, the Statutes of the University shall be those as set out in the Schedule;Provided that the authorities of the University constituted under the Statutes framed before the commencement of this Act shall continue to exercise all the powers and perform all the functions under this Act till such authorities are constituted in terms of the Statutes set out in the Schedule referred to above.

(2)The Executive Council may, from time to time, make new or additional Statutes or may amend or repeal the Statutes in the manner hereafter provided in this section:Provided that the Executive Council shall not make, amend or repeal any Statute, affecting the status, power or constitution of any authority of the University until such authority has been given an opportunity of expressing an opinion in writing on the proposed changes and any opinion so expressed shall be considered by the Executive Council.

(3)The Academic Council may propose to the Executive Council a draft of any Statute relating to academic matters for consideration by the Executive Council.

(4)Every new Statute or addition to the Statute or any amendment or repeal of a Statute shall require the approval of the Chancellor who may approve, disapprove or remit it for further consideration. A Statute passed by the Executive Council shall have no validity until it has been assented to by the Chancellor.

(5)[ Notwithstanding anything contained in the foregoing sub-sections, the Chancellor, either suo motu or on the advice of the Government, may direct the Executive Council, to make, amend or repeal the Statutes in respect of any matter specified by him and if the Executive Council fails to implement such a direction within sixty days of its receipt, the Chancellor may after considering the reasons, if any, communicated by the Executive Council for its inability to comply with such direction, make, amend or repeal the Statutes suitably.] [Inserted by Haryana Act 3 of 1998 and further substituted by Haryana Act 19 of 1999.]

22. Ordinances and their scope.

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

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

(b)the courses of study to be laid down for all degrees, diplomas and certificates of the University;

(c)the conditions under which students shall be admitted to the degree or diploma courses and to the examination of the University and shall be eligible for degrees and diplomas;

(d)the fees to be charged for courses of study in the University and for admission to the examinations, degrees and diplomas of the University; and further to make progressively the fee structure so flexible that the courses could become self-financing to the extent possible;

(e)the conditions of the award of fellowships, studentships, exhibition, medals and prizes;

(f)the conduct of examinations, including the terms of office and manner of appointment and the duties of examining bodies, examiners and moderators;

(g)the conditions of residence of students of the University; and

(h)all other matters which by this Act or the Statutes are to be made or may be provided for by the Ordinances.

23. Ordinances how made.

(1)The Ordinances shall be made, amended, repealed or added to by the Executive Council :Provided that no Ordinance shall be made -

(i)affecting the admission or enrolment of students or prescribing examinations to be recognised as equivalent to the University examinations; and

(ii)affecting the conditions, mode of appointment or duties of examiners or the conduct or standard of examination or any course of study;

unless the draft of such an Ordinance has been proposed by the Academic Council.

(2)The Executive Council may return to the Academic Council for reconsideration, either in whole or in part any draft proposed by the Academic Council under sub-section (1) alongwith its suggestions :Provided that the Executive Council shall not amend the draft proposed by the Academic Council itself. It may, however, reject such draft when submitted to it by the Academic Council for the second time.

(3)All Ordinances made by the Executive Council shall have effect from such date as it may direct and every Ordinance made shall be communicated, as soon as may be, to the Chancellor.

24. Regulations.

(1)The authorities of the University may make Regulations consistent with this Act, the Statutes and the Ordinances -

(a)laying down the procedure to be observed at their meetings; and

(b)providing for all matters which by this Act, the Statutes or the Ordinances or to be prescribed by Regulations.

(2)Every authority of the University shall make Regulations providing for 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 the keeping of a record of the proceedings of the meetings.

25. Annual Report.

- The annual report of the University giving details of broad programmes, policies and finances amendments of Statutes and Ordinances made during the year under report, shall be prepared under the directions of the Executive Council and shall be submitted to the Court on or after such dates as may be prescribed by the Statutes and the Court shall consider the report at its annual meeting.

26. Funds and accounts.

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

(a)its income from fees, grants, donations and gifts, if any;

(b)any contribution or grant made by the Central Government, and the University Grants Commission, All India Council for Technical Education or like authority, and local authority or any corporation owned or controlled by the Government;

(c)endowments and other receipts.

Explanation. - In this section the expression "University Grants Commission" means the Commission established under section 4 of the University Grants Commission Act, 1956 (Central Act 3 of 1956).

(2)The University may have such other funds as may be prescribed by the Statutes.

(3)The funds and all moneys of the University shall be managed in such a manner as may be prescribed by the Statutes.

(4)[ The Government may, every year, provide grant-in-aid to facilitate and promote [studies and research] [Substituted by Haryana Act No. 11 of 1996.] in emerging areas of higher education including new frontiers of technology, pharmacy, environmental studies, non-conventional energy sources and management studies, and also to achieve excellence in these and connected fields in the manner prescribed by the Government from time to time.] [Section 4 substituted by Haryana Act 11 of 1996 and further substituted by Haryana Act 3 of 1998.]

27. Annual accounts.

(1)The annual accounts and the balance sheet of the University shall be prepared under the directions of the Executive Council and shall once at least every year and at intervals of not more than 15 months be audited by the Director, Local Fund Accounts, Haryana or any other auditor that may be appointed by the Government. The annual accounts when audited shall be published in the Haryana Government Gazette and a copy of the annual accounts alongwith the report of the Director, Local Fund Accounts or the auditor shall be submitted to the Court and the Chancellor along with the observations of the Executive Council. Any observations made by the Chancellor on the annual accounts shall be brought to the notice of the Court and observations of the Court, if any, shall after being considered by the Executive Council, be submitted to the Chancellor.

(2)The Annual accounts and the balance-sheet of the University shall also be submitted to the Government at the time of its submission to the Chancellor.

28. Conditions of Service of Officers and teachers.

(1)Every salaried officer and teacher, except the Vice-Chancellor, shall be appointed under a written contract, which shall be lodged with the University and any dispute arising out of a contract between the University and officer or teacher shall, at the request of the teacher or officer concerned or at the instance of the University, be referred to a Tribunal of arbitration consisting of one member appointed by the Executive Council, one member nominated by the officer or teacher concerned and one nominee of the Chancellor. The decisions of the majority of the members of the Tribunal shall be final and no suit shall lie in any Civil Court in respect of the matter decided by the Tribunal.

(2)Every such request shall be deemed to be a submission to arbitration within the meaning of the Arbitration Act, 1940.

29. Pension, provident fund and insurance fund.

(1)The University shall institute, for the benefit of its officers, teachers and other employees, pension, provident fund and insurance fund on the pattern of the Government employees.

(2)Where any provident fund and insurance fund have been so constituted, the provisions of the Provident Fund Act, 1925, shall be applicable.

30. Vacancy not to invalidate proceeding.

- No act done, or proceeding taken, under this Act by any authority or other body of the University shall be invalid merely on the ground -

(a)of any vacancy or defect in the constitution of the authority or body. or

(b)of any defect or irregularity in election, nomination or appointment of a person acting as a member thereof; or

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

31. Certain disputes to be referred to Chancellor.

- If any question arises whether any person has been duly elected or appointed as, or is entitled to be, a member or any authority or other body of the University, the matter shall be referred to the Chancellor whose decision thereon shall be final.

32. Power to remove difficulties.

- If any difficulty arises with respect to the establishment of the University or in connection with the first meeting of any authority of the University or otherwise in first giving effect to the provisions of this Act the Government may, at any time, before any authority of the University has been constituted by order, make any appointment or do anything, consistent, so far as may be, with the provisions of this Act, which appears to it necessary or expedient for the purpose of removing the difficulty, and every such order shall have effect as if such appointment or action had been made or taken in the manner provided in this Act.

33. Creation of teaching and non-teaching posts.

- Notwithstanding anything contained in this Act, the University shall not create any teaching and non-teaching posts or revise the pay scales of the teaching and non-teaching employees without obtaining the prior approval of the Government :Provided that the Government may delegate its powers under this section to the Vice-Chancellor or the Executive Council as and when the need arises for smooth functioning and growth of the University.

34. Protection of action taken in good faith.

- No suit or other legal proceedings shall lie against any officer or employee of the University for anything which is in good faith done or intended to be done in pursuance of any of the provisions of this Act, the Statutes or Ordinances.

35. Repeal and Savings.

(1)All properties, movable and immovable and all the interests of whatsoever nature and kind therein, vested in the Kurukshetra University, Post Graduate Regional Centre, Hisar and the courses run thereunder and the posts created, filled before the commencement of this Act shall vest in the University.

(2)All debts, obligations and liabilities incurred, all contracts entered into and all matters and things engaged to be done in respect of Post Graduate Regional Centre, Hisar shall be deemed to have been incurred, entered into, or engaged to be done by, with or for the University.The Schedule(Statutes of Guru Jambheshwar University, Hisar)(See section 21)

1. Power and duties of the Vice-Chancellor. - (i) The Vice-Chancellor shall be ex-officio Chairman of the Executive Council, the Academic Council and the Finance Committee, and shall, in the absence of the Chancellor, preside over the convocations of the University held for conferring degrees and over the meetings of the Court. The Vice-Chancellor shall be entitled to be present at, and to address, any meeting of any authority or other body of the University but shall not be entitled to vote thereat, unless he is a member of such authority or body.

(ii)It shall be the duty of the Vice-Chancellor to see that the provisions of the Act, the Statutes, the Ordinances and the Regulations are duly observed and he shall take all necessary steps to ensure such observance.(iii)The Vice-Chancellor shall have the power to convene or cause to be convened meetings of the Court, the Executive Council, the Academic Council and the Finance Committee and any other authority or body of the University.(iv)The Vice-Chancellor shall exercise general control over the affairs of the University and shall give effect to the decisions of the authorities of the University.(v)The decision of the Vice-Chancellor regarding seniority for nomination to the various authorities or bodies of the University, shall be final.[1A. Powers and duties of Pro Vice-Chancellor. - (1) The Pro Vice-Chancellor shall be ex officio Vice-Chairman of the Executive Council, the Academic Council, the Finance Committee, the Selection Committee and shall, in the absence of the Vice-Chancellor, preside over the meetings of the Executive Council, the Academic Council, the Finance Committee and the Selection Committee.

(2)It shall be the duty of the Pro Vice-Chancellor to see, in the absence of the Vice-Chancellor, that the provisions of the Act, the Statutes, the Ordinances and the Regulations are duly observed and he shall take all necessary steps to ensure such observance.

(3)The Pro Vice-Chancellor, in the absence of the Vice-Chancellor, shall have the power to convene or cause to be convened meetings of the Court, the Executive Council, the Academic Council, the Finance Committee and any other authority or body of the University.

(4)The Pro Vice-Chancellor shall exercise general control over the affairs of those branches of the University administration that are assigned to him by the Vice-Chancellor and shall give effect in those branches to the decisions of the authorities of the University.] [Inserted by Haryana Act No. 11 of 1996.]

2. Registrar. - (i) [-] [Omitted by Haryana Act 3 of 1998.]

(ii)The Registrar shall be ex officio Secretary of the Executive Council and Faculties but shall not be deemed to be a member of any of these authorities, and shall be ex officio Member Secretary of the Court and the Academic Council.

(iii)When the office of the Registrar is vacant or when the Registrar is by reason of illness, or any other cause is unable to perform the duties of his office, the duties of the office shall be performed by such person as the [Vice-Chancellor may appoint temporarily for the purpose till regular appointment is made by the] [Substituted by Haryana Act 3 of 1998.] [Chancellor on the advice of Government.] [Added by Haryana Act 19 of 1999.]

(iv)It shall be the duty of the Registrar -

(a)to be the custodian of the records, common seal and such other property of the University as the Vice-Chancellor shall commit to his charge;

(b)to issue all notices convening meetings of the Court, the Executive Council, the Academic Council, the Faculties and of any Committee appointed by any authority of the University;

(c)to keep the minutes of all meetings of the Court, the Executive Council, the Academic Council, the Faculties and any committee appointed by the authorities of the University;

(d)to conduct the official correspondence of the Court, the Executive Council, the Academic Council and the Faculties;

(e)to supply to the Chancellor copies of the agenda, the minutes of the meetings of the authorities of the University as soon as they are issued;

(f)to perform such other duties as may, from time to time, be assigned to him by the Vice-Chancellor.

(v)The Registrar shall have power to administer warning or to impose the penalty of censure or withholding of increments upon such of the employee, excluding teachers of the University and academic staff, as may be specified in the orders of the Executive Council and to suspend them pending enquiry :

Provided that no such penalty shall be imposed unless the person concerned has been given a reasonable opportunity of showing cause against the action proposed to be taken against him.

(vi)An appeal shall lie to the Vice-Chancellor against any order of the Registrar imposing any of the penalties specified in clause (v).

(vii)In case the inquiry discloses that a punishment, beyond the powers of the Registrar is called for, the Registrar shall, upon conclusion of the inquiry make a report to the Vice-Chancellor alongwith his recommendations :

Provided that an appeal shall lie to the Executive Council against an order of the Vice-Chancellor imposing any penalty.

(viii)The Registrar shall be the authorised officer to enter into agreements, sign documents and authenticate records on behalf of the University and shall act in such capacity when the appropriate authority of the University has taken a decision in the matter. The Registrar shall also exercise such other powers and perform such other duties as may be prescribed by Statutes.

3. Other Officers of the University. - The following persons in the service of the University are also declared to be the officers of the University, namely :-

(a)Proctor;

(b)Chief Warden;

(c)Dean of Students Welfare;

(d)Controller of Examinations.

4. Proctor, Chief Warden, Dean of Students Welfare. - The Proctor, the Chief Warden, the Dean of Students Welfare, shall be appointed by the Executive Council, on the recommendations of the Vice-Chancellor, from amongst the teachers of the University who shall not be below the rank of Professor on such terms and conditions as the Vice-Chancellor may recommend to the Executive Council.

5. Controller of Examinations. - (i) The Controller of Examinations, shall be whole-time salaried officer of the University and shall be appointed by the Executive Council, on the recommendations of the Establishment Committee, on such terms and conditions as may be prescribed by the Executive Council.

(ii)It shall be the duty of the Controller of Examinations -

(a)to conduct examinations in a disciplined and efficient manner;

(b)to arrange for the setting of papers with strict regard to secrecy;

(c)to arrange for the evaluation of answer sheets in accordance with the planned time schedule for results;

(d)to constantly review the system of examinations in order to enhance the level of impartiality and objectivity with a view to making it a better instrument for assessing the attainments of students;

(e)any other matter connected with the system of examinations which may, from time to time, be assigned to him by the Vice-Chancellor.

6. Court and its Constitution. - The Court shall consist of the following members, namely :-

(a)Ex officio members -

(i)The Chancellor;

(ii)The Vice-Chancellor;

(iia)[ The Pro Vice-Chancellor;] [Inserted by Haryana Act 11 of 1996.]

(iii)The Secretary to Government, Haryana, Finance Department, or a nominee not below the rank of Director/Joint Secretary;

(iv)The Secretary to Government, Haryana, Education Department or a nominee not below the rank of Director/Joint Secretary;

(v)The Secretary to Government, Haryana, Technical Education Department or a nominee not below the rank of the Director/Joint Secretary;

(vi)the Deans of Faculties;

(vii)the Registrar;

(viii)the Controller of Examinations;

(b)

(i)professors of the University not exceeding five, on the basis of seniority by rotation;

(ii)four teachers from amongst the readers and lecturers of the University of whom atleast two shall be readers on the basis of seniority by rotation;

(iii)four Principals/Directors of Colleges/Institutes admitted to the privileges of the University on the basis of seniority by rotation to be nominated by the Vice-Chancellor.

(iv)five eminent academicians and representatives from industry, commerce, engineering, etc. to be nominated by the Chancellor on the recommendation of the Vice-Chancellor.

(c)

(i)The Registrar shall be the Member-Secretary of the Court;

(ii)Save as otherwise expressly provided, the members of court, other than ex officio members, shall hold office for a term of two years;

(iii)at all meetings of the Court two-fifths of the members shall form a quorum.

7. Meetings of the court. - (i) The Court shall meet atleast once a year.

(ii)A special meeting of the Court may be convened at any time, by the Chancellor, the Vice-Chancellor or on a written request by one-third of its members.

8. Executive Council and its Constitution. - The Executive Council shall consist of the following persons, namely :-

I. Ex officio members -

(i)The Vice-Chancellor;

(ia)[ The Pro Vice-Chancellor;] [Inserted by Haryana Act 11 of 1996.]

(ii)the Secretary to Government, Haryana, Finance Department or a nominee not below the rank of Director/Joint Secretary;

(iii)the Secretary to Government, Haryana, Education Department or a nominee not below the rank of Director/Joint Secretary;

(iv)the Secretary to Government, Haryana, Technical Education Department or a nominee not below the rank of the Joint Secretary;

II. Other members -

(a)Deans of the Faculties;

(b)two Principals of colleges/institutions admitted to the privileges of University by rotation on the basis of seniority;

(c)two professors (other than Deans of the Faculties) by rotation on the basis of seniority;

(d)six persons to be nominated by the Chancellor on the recommendation of the Vice-Chancellor from amongst distinguished professionals and eminent persons from the industry/chambers of Commerce/Technical Universities/Indian Institute of Technology/Indian Institute of Management/All India Council for Technical Education, etc.

III. (i) The Registrar shall be the Ex officio Secretary of the Executive Council;

(ii)Two-fifth of the members will form a quorum;

(iii)Save as otherwise expressly provided, the members of the Executive Council, other than Ex officio members, shall hold office for a term of two years.

9. Power of the Executive Council. - The Executive Council shall exercise the following powers, namely :-

(a)to hold, control and administer the revenue, property and funds of the University;

(b)to create teaching and academic posts, to determine the number and emoluments of such posts and to define the duties and conditions of service of professors, readers, lecturers and other academic staff and principals of colleges and institutions maintained by the University;

Provided that in the matters of creation of new posts involving additional financial liability shall hold good if the representative of the Government as given below :-Finance Secretary or in his absence his representative OREducation Secretary or in his absence his representative is present at the time of taking such decision and has consented to that decision :Provided further that in case the Government representative from the Finance/Higher Education Department is not present in two consecutive meetings even after the proper notice, then the Executive Council may approve the proposal regarding creation of posts :Provided further that in respect of the number, qualifications and the emoluments of teachers and academic staff, the executive Council shall take action after consideration of the recommendations of the Academic Council and the Finance Committee;

(c)to appoint professors, readers, lecturers, other academic staff and principals of colleges and institutions maintained by the University, on the recommendations of the Selection Committee constituted for the purpose and to fill up temporary vacancies herein;

(d)to create administrative, ministerial and other posts and to make appointments thereto, in the manner prescribed by the Statutes;

(e)to manage and regulate the finances, accounts, investments, property, business and all other administrative affairs of the University and for that purpose to appoint such agents as it may think fit;

(f)to invest any money belonging to the University including any unapplied income in such stocks, funds, shares or securities as it shall, from time to time, think fit or in the purchase of immovable property in India with the like powers of varying such investments from time to time;

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

(h)to provide buildings, premises, furniture and apparatus and other means needed, for carrying on the work of the University;

(i)to select a common seal for the University;

(j)to delegate any of its powers to the Vice-Chancellor, the Registrar or such other employee or authority of the University or to a committee appointed by it, as it may deem fit;

(k)to enter into, vary, carry out, or cancel contracts on behalf of the University;

(l)to make, amend or repeal the Statutes;

(m)to make decisions regarding maintenance of discipline among students;

(n)to exercise such other powers and perform such other duties as may be conferred or assigned to the Executive Council by the Act or the Statutes, or the Ordinances; and

(o)to exercise all powers of the University not otherwise provide for by the Act, the Statutes, or the ordinances.

10. Academic Council and its constitution. - The Academic Council shall consist of the following persons, namely :-

I. Ex officio members :-(i)The Vice-Chancellor;(ia)[ The Pro Vice-Chancellor;] [Inserted by Haryana Act 11 of 1996.](ii)The Director of Higher Education, Haryana;(iii)The Director of Technical Education, Haryana;(iv)The Registrar;(v)The Deans of Faculties;(vi)Three Principals by rotation on the basis of their seniority;(vii)The Controller of Examinations.II. Other members -(i)one professor appointed by the University from each faculty by rotation on the basis of seniority;(ii)one University reader from each faculty, by rotation on the basis of seniority;(iii)one University lecturer from each faculty, by rotation on the basis of seniority;(iv)four eminent educationists to be nominated by the Vice-Chancellor from outside the University :Provided that not more than one of them shall be from the same field;(v)four persons from public sector industries of the Central and State Governments, in the State having proficiency in matters relating to industry and research, to be nominated by the Chancellor on the recommendation of the Vice-Chancellor :Provided further that any other Chairman/Officer of the University whose association is necessary regarding a particular item may be invited to attend the meeting. However, the special invitee shall not have any right to vote.III. (1) The Registrar shall be the Member-Secretary of Academic Council.

(2)Two-fifth of the members will form a quorum.

(3)Save as otherwise expressly provided, the members of the Academic Council, other than Ex officio members, shall hold office for a term of two years.

(4)The method of election shall be by simple majority voting by ballot and the elections shall be conducted in accordance with the rules framed by the Vice-Chancellor.

11. Powers of Academic Council. - (1) The Academic Council shall exercise the following powers, namely :-

(a)to exercise general supervision over the academic policies of the University and to give directions regarding methods of instruction, co-operative teaching among colleges and institutions, evaluation of research or improvements in academic standards;(b)to consider matters of general academic interest either on its own initiative or on a reference by the Chancellor, the Vice-Chancellor, the Executive Council or a Faculty and to take appropriate action thereon;(c)to recommend to the Executive Council, the creation and abolition on teaching posts;(d)to prescribe syallabi and courses of study for various examinations on the recommendations of the faculties;(e)to frame such regulations consistent with the Statutes and Ordinances regarding the academic functions of the University, discipline, residence, admissions, awards of fellowships, studentships, scholarships, medals and prizes, fee concessions, corporate life and attendance; and(f)to exercise such other powers and perform such other duties as may be conferred or assigned to the Academic Council by the Act, the Statutes, or the Ordinances.

(2)All decisions of the Academic Council concerning syallabi, courses of studies and conducting of examinations so far as they are not provided for by the Statutes and Ordinances shall be final.

12. Composition of the Finance Committee. - (1) The Finance Committee shall consist of the following persons, namely :-

(I)Ex officio members :-(a)the Vice-Chancellor (Chairperson);(ai)[ The Pro Vice-Chancellor (Vice-Chairperson);] [Inserted by Haryana Act 11 of 1996.](b)the Secretary to Government, Haryana, Finance Department or a nominee not below the rank of Joint Secretary;(c)the Secretary to Government, Haryana, Education Department or a nominee not below the rank of Director/Joint Secretary Higher Education;(d)the Secretary to Government, Haryana, Technical Education Department or a nominee not below the rank of Director/Joint Secretary of Technical Education, Haryana.(II)Other Members -(a)two outside members having expertise in finance to be nominated by the Chancellor on the recommendation of the Vice-Chancellor.(b)two Deans of Faculties to be nominated by the Vice-Chancellor.

(2)The Registrar will be the Member-Secretary of the Committee.

(3)Nominated members of the Finance Committee shall hold office for a term of two years.

(4)Three members, out of whom at least one member shall be a government nominee, shall form the quorum.

13. Functions and powers of the Finance Committee. - (1) The Finance Committee shall examine the accounts and scrutinize the proposals for expenditures and shall submit the annual budget to the Executive Council for approval. No expenditure in the budget shall be incurred by the University without the prior approval of the Finance Committee which shall fix limits for the total recurring and non-recurring expenditure for the year based on the resources and the income of the University. No expenditure shall be incurred by the University in excess of the limits so fixed.

(2)It shall examine and recommend to the Executive Council the creation of teaching and other posts.

(3)The annual accounts and the official estimates of the University shall be laid before the Finance Committee for its consideration and comments thereon and thereafter submitted to the Executive Council for approval.

14. Faculty of the University. - There shall be the following Faculties :

(1)Faculty of Science and Technology Interface;

(2)Faculty of Management Studies;

(3)Faculty of Information Technology and Computer Science;

(4)Faculty of Engineering, Technology and Pharmacy;

(5)Faculty of Architecture, Urban and Town Planning;

(6)[Non-Conventional subjects in the] [Inserted by Haryana Act 3 of 1998.] Faculty of Humanities and Foreign Languages;

(7)Faculty of Religious Studies;

(8)Faculty of Non-conventional Sources of Energy and Environmental Sciences;

(9)Such other faculties as the Executive Council, on the recommendation of the Academic Council, may institute [in the emerging areas of higher education.] [Added by Haryana Act 3 of 1998.]

15. Constitution of Faculties. - (1) Each Faculty shall consist of -

(i)Dean of the Faculty (Chairperson);(ii)Chairman of the Departments included in that Faculty;(iii)One Professor from each Department on the basis of seniority by rotation;(iv)One reader and one lecturer appointed or recognised by the University in the Departments included in the Faculty by rotation according to seniority;(v)Two Principals of Colleges/Institutes admitted to the privileges of the University on the basis of seniority by rotation.

(2)Members nominated shall hold office for two years :Provided that the Executive Council, at the request of the Academic Council, may increase the number of members of a Faculty.

(3)The Registrar will be the Secretary of every Faculty.

(4)Two-fifths of the members in each Faculty shall form the quorum.

16. Dean of Faculties. - (1) There shall be a Dean of each Faculty who shall be appointed by the Vice-Chancellor. The Dean shall be appointed in rotation from amongst the professors in the various Departments comprising the Faculty.

(2)Suitable remuneration shall be attached to the office of the Dean who shall hold office for a term of three years.

(3)The Dean shall convene meetings of the Faculty and will preside over them.

(4)The Dean shall be responsible for the coordination of teaching therein and the execution of the decisions of the Faculty.

(5)He shall have the right to be present and to take part in discussion at any meeting or any committee of the faculty.

17. Powers of the Faculties. - Subject to the control of the Academic Council, the powers of the Faculty shall be -

(a)to coordinate teaching and research work of the University in the Departments assigned to the Faculty;

(b)to recommend to the Academic Council courses of studies and syllabi for the different examinations after necessary reports from the Boards of Studies;

(c)to receive reports from the Department for the creation and abolition of posts and to forward them to the Academic Council with such recommendations as it may consider reasonable;

(d)to discuss and suggest to the Academic Council schemes for the advancement of standards of teaching and examinations; and

(e)to deal with any other matter that may be referred to it by the Academic Council or the Vice-Chancellor or the Dean of the Faculty.

18. Chairpersons of the Departments. - (1) Each Teaching Department shall have a Chairperson who shall be appointed by the Vice-Chancellor for a period of three years by rotation;

Provided that -(a)if a Department has two or more professors, the Chairpersonship shall rotate only among the professors;(b)if a Department has only one professor, the Chairpersonship shall rotate between the Professor and the senior-most reader; provided he has an experience of five years as Reader;(c)if a Department has no professor, the Chairpersonship shall rotate between the two senior-most readers with an experience of five years.

(2)In the case of a Department where no teacher is eligible for appointment as Chairperson or for such Departments where instruction is imparted only upto the under-graduate level in the colleges, the Dean of the concerned Faculty shall be the Chairperson.

(3)In case a senior person is on long leave the next eligible person will be appointed as Chairperson of the Department and he will continue as such till the completion of his term, even if the senior person returns from leave during that period. However, the senior person will be eligible for appointment as Chairperson after the expiry of the term of the present incumbent.

(4)In case the Chairperson of a Department, by reason of illness, absence or any other cause, is unable to perform the duties of his office the duties of the office shall be performed by the next eligible person, unless, the Vice-Chancellor orders otherwise.

(5)In case a person refuses to accept the offer of appointment as Chairperson or resigns of his own, he will not be eligible for appointment as Chairperson of the Department till his turn comes again after the completion of the rotation circle among the eligible teachers.

(6)If the Vice-Chancellor deems it necessary, he may appoint next eligible person as Chairperson, irrespective of the fact that the term of the present Chairperson has not yet expired, in which case he will report the matter to the Executive Council at its next meeting.

19. Appointments. - (1) All appointments to teaching posts shall be made by the Executive Council on the recommendations of the Selection Committees.

(2)Appointments to non-teaching posts carrying an initial pay of Rs. 2200 per mensem or more, shall be made by the Executive Council, on the recommendation of the Establishment Committee.

(3)For posts carrying an initial salary not exceed Rs. 2199 per mensem, appointments shall be made by the Vice-Chancellor.

(4)Notwithstanding anything contained in clauses (1), (2) and (3) above, the Vice-Chancellor may, where he considers necessary, make an ad hoc or temporary appointment for a period not exceeding six months, if it is not possible or desirable to make regular appointment.

20. Selection Committees. - (1) A Selection Committee for any appointment of Professor/Reader/Lecturer specified below shall consist of -

(i)The Vice-Chancellor;(ia)[ The Pro Vice-Chancellor;] [Inserted by Haryana Act 11 of 1996.](ii)The Dean of the Faculty;(iii)The Chairperson of Department concerned, if he is a Professor;(iv)The senior-most Professor in the Department except where otherwise decided by the Vice-Chancellor;(v)Three persons in the case of Professor and two persons in the case of Reader and Lecturer, not connected with the University, nominated by the Vice-Chancellor from a panel of names, drawn up by the Academic Council, on the basis of their special knowledge of, or interest in the subject with which the Professor/Reader/Lecturer will be concerned :Provided that the Vice-Chancellor may add more names to the panel in special circumstances and report these to the Academic Council at its next meeting.

(2)The panels of names drawn up by the Academic Council and the additions, if any, made thereto by the Vice-Chancellor, as provided in the Statutes, shall be subject to approval of the Chancellor :Provided that in case one of the experts fails to turn up at the Selection Committee, after, accepting the invitation to attend the same the proceedings of the meeting shall not be invalidated :Provided further that the proceedings of the meeting of a Selection Committee shall not be invalidated in case any of the Ex officio members of the Selection Committee fails to attend the meeting.

(3)The Vice-Chancellor shall preside at the meetings of a Selection Committee and the Registrar shall act as its Secretary. The meeting of a Selection Committee shall be convened by, or under the directions of the Vice-Chancellor.

(4)The Selection Committee shall consider and submit to the Executive Council recommendations as to the appointment referred to it. If the Executive Council is unable to accept the recommendations made by the Committee, it shall record its reasons and submit the case to the Chancellor for final orders.

21. Establishment Committee. - The constitution of the Establishment Committee shall be as determined by the statutes.

22. Constitution and Function of the Planning Board. - (1) The Planning Board shall consist of :-

(a)Vice-Chancellor;(b)Secretary to Government, Haryana, Finance Department;(c)Secretary to Government, Haryana, Education Department;(d)Secretary to Government, Haryana, Technical Education Department;(e)not more than ten persons of high standing in education and industry who shall be appointed by the Chancellor on the recommendation of the Vice-Chancellor for a term of two years which may include the following :-(i)Nominee of the All India Council for Technical Education;(ii)Director of one of the Indian Institute of Technology;(iii)Director of one of the Indian Institute of Management;(iv)Vice-Chancellor of one of the Technical Universities of India;(v)Nominee of the Government;(vi)Five persons of high standing in Education and Industry;(f)the Registrar shall be the Secretary to the Board.

(2)The recommendations of the Board shall be implemented after they are approved by appropriate authorities of the University.

(3)It shall advise on the planning and development of the University particularly in respect of the standard of education and research in the University.

23. Convocation. - Convocation of the University for conferring of degrees and for other purposes shall be held in such manner as may be laid down by the Executive Council from time to time, by means of an ordinance :

Provided that every proposal to confer an honorary degree shall be subject to the confirmation of the Chancellor.

24. Departments. - There shall be University Teaching Departments duly created by the Academic Council on the recommendation of the Vice-Chancellor in the various Faculties of the University.

25. Assignments of Departments of Studies to Faculties. - The Departments of Studies shall be assigned to various Faculties by the Academic Council on the recommendation of the Vice-Chancellor.

26. Boards of Studies. - (1) Every Department, included in Faculty, shall have two Boards of Studies, one for undergraduate studies and the other for postgraduate studies and research.

(2)The Board of Undergraduate Studies shall consist of -

(i)The Chairperson of Departments;

(ii)One Professor appointed or recognised by the University in the Department, to be nominated by the Vice-Chancellor by rotation, according to seniority;

(iii)One reader and one lecturer appointed or recognised by the University in the Department, to be nominated by the Vice-Chancellor, by rotation, according to seniority :

Provided that no such teacher shall be nominated for two consecutive terms :Provided further that a teacher who has been nominated as a member of the Faculty shall not be nominated under this sub-clause;

(iv)Six teachers (including principals) of Undergraduate courses from the colleges in the subject concerned to be nominated by the Vice-Chancellor, by rotation, according to seniority, to be determined by the length of undergraduate teaching experience ensuring that there is not more than one such member from any one college;

(v)Two outside experts to be nominated by the Vice-Chancellor on the recommendation of the Chairman of the Department :

Provided that the Executive Council at the request of the Academic Council, may increase the number of members of a Board of Undergraduate Studies, under sub-clause (v) above.

(3)The Board of Postgraduate Studies and Research shall consist of -

(i)The Chairperson of the Department;

(ii)All the professors appointed or recognised by the University in the Department;

(iii)Two readers and two lecturers appointed or recognised by the University in the Department to be nominated by the Vice-Chancellor by rotation according to seniority;

(iv)Two teachers including the Head of the Postgraduate Departments in colleges admitted to the privileges of the University in the subject concerned with at least 10 years teaching experience to be nominated by the Vice-Chancellor by rotation according to the seniority to be determined by the length of Postgraduate teaching experience :

Provided that not more than one such member shall be from the same college.

(v)Two outside experts to be nominated by the Vice-Chancellor on the recommendation of the Chairman of the Department :

Provided that the Executive Council at the request of the Academic Council, may increase the number of members of a Board of Postgraduate Studies under sub-clause (v) above.

(4)

(i)The Board of Undergraduate studies shall recommend to the Academic Council, through the Faculty concerned, courses and syllabi of studies and text books for the various subjects for Undergraduate courses and the Board of Postgraduate Studies shall make such recommendations in respect of the courses for Postgraduate classes and Research Degrees.

(ii)The Boards of Studies shall also make recommendations to the Academic Council, regarding the appointments of Paper-setters and Examiners for the Undergraduate or the Postgraduate courses as the case may be.

(iii)The Board of Studies shall deal with any other matter that may be referred to them by the Faculty. The Chairperson of the Department shall be the Chairperson of the Board. Members, other than ex officio members, shall hold office for two years:

Provided that a person whose book or any other publication is to be the subject of consideration before the Board, shall not be attached to the Board.

27. Withdrawal of degree, diploma etc. - A degree, diploma, certificate and other academic distinctions may be withdrawn by the University :-

(a)if the candidature of the person concerned has been cancelled or result quashed in accordance with the manner laid down by the Ordinance; or

(b)if the candidate has misbehaved at a convocation of the University; provided that the question whether a person has misbehaved in terms of this statute shall be finally decided by the Vice-Chancellor; or

(c)When sufficient evidence is laid before the Academic Council showing that any person conferred by the University has been convicted of what is in their opinion a serious offence, the Academic Council may recommend to the Executive Council that such a degree or diploma be cancelled.

28. Withdrawal of approval, recognition of teachers. - Approval, recognition to a teacher may be withdrawn by the University -

(a)if the teacher fails to perform duties in accordance with the manner laid down by the Ordinances;

(b)if sufficient evidence is laid before the Executive Council that the teacher has committed an act which in their opinion is a serious offence, the Executive Council may withdraw approval, recognition of the teacher.

29. Gratuity, ex-gratia grant, etc. - The University shall provide for the benefit of its officers, teachers and other employees, gratuity, ex-gratia grant etc. on the pattern of the Government.

30. Fellowships, scholarships, medals and prizes. - The number and value of fellowships, scholarships, medals and prizes to be awarded shall be determined by the Executive Council either on its own initiative or on the recommendations of the Academic Council or Finance Committee.

31. Limitation of term of membership. - (1) Notwithstanding anything contained in these Statutes, a person, who is a member of any authority or body of the University in his capacity as a member of a particular authority or body or as a holder of particular appointment shall hold office so long only as he continues to be member of that particular authority or body or the holder of that particular appointment, as the case may be :

Provided that a teacher-member of any authority or body of the University who resigns his service or proceeds on leave for six months or more shall cease to be a member of the respective body and a substitute shall be appointed. If the period of his leave is less than six months, his membership will be held in abeyance till his return or the expiry of the period of six months, whichever is later. No substitute member will be appointed or elected, where the membership is held in abeyance.

(2)If a teacher is on leave for a period of six months or more, he shall not be eligible for nomination or re-election for that particular vacancy. He will, however, be eligible for nomination or election in a vacancy which may arise after his return from leave.

32. Termination of membership etc. - Notwithstanding anything contained in these Statutes or the Ordinances of the University, no person, who has been convicted of any offence involving moral turpitude or has been dismissed for misconduct from a Government or Semi-Government institution or from a University or an educational institution of any kind, shall be eligible to become or to continue as a member of any authority of this University or of any committee appointed by the University. A person under suspension shall not be allowed to sit in any meeting of the above authorities of committees during the period of his suspension.

33. Disqualification for membership. - If a person is debarred by the Academic Council from any work of the University on account of any kind of malpractice on his part in connection with a University examination, such a person shall be disqualified to become, or to continue as a member of any body or authority of the University so long as the bar lasts.

34. Delegation of administrative and financial power to the officers, teachers employees of the University. - (1) The officers, teachers and other employees of the University may exercise, subject to the control of the Vice-Chancellor and the superior officers concerned such administrative and/or financial powers, as the Executive Council may delegate through Ordinances or Rules and Regulations or by resolutions adopted by it.

(2)The Vice-Chancellor or the Registrar, with the approval of the Vice-Chancellor, may delegate to an officer, teacher or any other employee of the University such powers as he considers necessary which have been vested in them by the Statutes, Ordinances and Regulations.

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State of Haryana - Act