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State of Maharashtra - Act

The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Statutes, 1990

MAHARASHTRA
India

The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Statutes, 1990

Rule THE-MAHARASHTRA-AGRICULTURAL-UNIVERSITIES-KRISHI-VIDYAPEETHS-STATUTES-1990 of 1990

  • Published on 12 July 1990
  • Commenced on 12 July 1990
  • [This is the version of this document from 12 July 1990.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Statutes, 1990Published vide Notification No. AGU. 2388/CR-16/19A, dated the 12th July, 1990[No. AGU. 2388/CR-16/19-A, dated the 12th July, 1990.] [Published in M.G.G., Part IV-B, dated 12.7.1990, pp. 1-90.] - Whereas in the opinion of Government of Maharashtra, it is necessary to make common statutes in respect of all Agricultural Universities in the State of Maharashtra under section 37 of the Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983 (Maharashtra XLI of 1983) (hereinafter referred to as "the said Act");Now, therefore, in exercise of the powers conferred by sub-section (6) of section 38 of the said Act the Government of Maharashtra, with the concurrence of the Chancellor, hereby make the following Statutes, namely:-

Chapter I
Preliminary

1. Short title commencement and application.

- (i) These Statutes may be called the Maharashtra Agricultural Universities (Krishi Vidyapeeths) Statutes, 1990.
(ii)They shall come into force at once.
(iii)They shall apply to all the Agricultural Universities in the State of Maharashtra.

2. Definitions.

- In these Statutes unless the context otherwise requires,-
(a)"Act" means the Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983 (Maharashtra Act No. XLI of 1983);
(b)"Appendix" means an appendix to these Statutes;
(c)"Appointing Authority" in relation to the recruitment to any post in the University services means the Vice Chancellor;
(d)"Council" means the Maharashtra Council of Agricultural Education and Research constituted under section 12 of the Act;
(e)"Section" means a section of the Act;
(f)"Student" means a person who is enrolled in any college or school or any other institution recognised by the University, for receiving instruction or for qualifying himself for any degree, diploma, certificate or other academic distinction conferred by the University;
(g)"Selection Committee" means the Selection Committee constituted for the purpose of selection of Academic Officers, Other Officers, Academic Staff Members, Ministerial Staff Members of the University and affiliated colleges and recognised institutions;
(h)Words and expressions used but not defined in these Statutes shall have the meanings assigned to them in the Act.

Chapter II
Constitution, Powers and Duties of the Authorities of the University

3. The Executive Council.

(1)In accordance with the provisions of section 30 the Registrar shall by letter inform the following Executive Officers and Other Members that the Executive Council is being constituted and that they are appointed ex-officio members of the Executive Council.-
(a)The Vice-Chancellor - ex-officio Chairman,
(b)The Director of Agriculture or an Additional Director of Agriculture,
(c)The Director of Animal Husbandry,
(d)The Director of Horticulture,
(e)The Chief Conservator of Forests.
(2)The Director of Animal Husbandry or the Director of Horticulture or the Chief Conservator of Forests may, as the case may be, nominate an officer not below the rank, of Joint Director/Conservator of Forests to attend, in his absence any of the meetings of the Executive Council. Such officer shall have the right to take part in the proceedings of these meetings and also to vote as member in the absence of the concerned Director/Chief Conservator of Forests.
(3)The Vice-Chancellor shall nominate one Director by rotation from amongst the Directors of Instruction, Research or Extension Education as a member of the Executive Council. The Director so nominated shall become a member of the Executive Council for two years from the date of his nomination.
(4)The Vice-Chancellor shall nominate one Dean of a Faculty of the University by rotation as a member of the Executive Council. The Dean so nominated, shall become a member of the Executive Council for two years from the date of his nomination.
(5)The Chancellor shall upon receipt of a proposal from the Vice-Chancellor, nominate one Eminent Agricultural Scientist on the Executive Council. He shall become a member of the Executive Council for three years from the date of his nomination.
(6)The Pro-Chancellor shall upon receipt of a request from the Vice-Chancellor, nominate three progressive farmers on the Executive Council. They shall become members of the Executive Council for three years from the date of nomination.
(7)Upon receipt of a request from the Vice-Chancellor or under his direction from the Registrar, the Director General of the Indian Council of Agricultural Research shall nominate a person to represent the Indian Council of Agricultural Research. The person so nominated shall become a member of the Executive Council for three years from the date of his nomination.
(8)The State Government in [Agriculture Animal Husbandry, Dairy Development and Fisheries Department] [As amended for the words 'Agriculture and Co-operation Department' by Corrigendum No. AGU. 2388/CR-16/19-A, dated 22.8.1990.] shall upon receipt of a request from the Vice-chancellor or under his direction the Registrar, nominate one Agio Industrialist on the Executive Council. He shall become a member of the Executive Council for three years from the date of his nomination.
(9)The Maharashtra Legislature Secretariat shall suo motu or upon request from the Registrar take necessary action to hold elections for electing three members by the Maharashtra Legislative Assembly from amongst its members and two members by the Maharashtra Legislative Council from amongst its members, in the current or ensuing session of the Legislature.The members so elected shall become the members of the Executive Council from the date of their election by the Assembly or the Council as the case may be.
(10)The Pro-Chancellor shall upon a receipt of a request from the Vice-Chancellor, nominate the Chairman of Agriculture Committee of two Zilla Parishads in the University area on the Executive Council. They shall become members of the Executive Council from the date of their nomination.
(11)The Registrar shall invite Comptroller of the University to attend the meetings of the Executive Council.
(12)Upon receipt of a request from the Registrar, the State Government shall take necessary steps to fill in the vacancies that have fallen vacant.

4. The Academic Council.

- In accordance with the provisions of section 33 the Registrar shall by letter inform the following that the Academic Council is being constituted and that they are appointed ex-officio members of the Academic Council(i)The Vice-Chancellor - ex-officio Chairman,(ii)The Director of Instruction,(iii)The Director of Research,(iv)The Director of Extension Education,(v)The Director of Students' Welfare,(Vi)The Deans of Faculties,(vii)The Associate Deans,(viii)The Principals of affiliated colleges and recognised institutions,(ix)The Heads of Departments of Faculties,(x)The Chief Research Officers in charge of Research Stations,(xi)The Chief Extension Education Officers,The Registrar shall be ex-officio Secretary of the Academic Council.
(2)If for any reason the appointment of any of the abovementioned officers remains to be made, the Vice-Chancellor shall be competent to authorise any of the members of the academic staff to attend and take part in the proceedings at the meetings of the Academic Council in his place, until the appointment of the permanent incumbent is made.
(3)
(i)Each Faculty shall elect at its meetings, one academic staff member other than the Head of the Department from amongst its members, in the prescribed manner. The person so elected snail become a member of the Academic Council from the date of his election.
(ii)The members elected by the Faculties shall hold office so long as they are members of the said Faculties or for three years whichever is lesser.
(4)
(i)Under sub-section (5) of section 33, the Academic Council may co-opt in the manner prescribed, as its members not more than four persons as it deems fit, representing the different aspects of agriculture,
(ii)Such members shall be co-opted for a period of two years.
(5)For the purpose of this Statute, the Chief Research Officers in charge of Research Stations and Chief Extension Education Officers means the officers appointed or designated as such by the Vice-Chancellor.

5. The Faculties.

(1)Subject to the provisions of sub-section (1) of section 35 on the recommendations of the Academic Council, Executive Council and approval of the State Council, the Vice-Chancellor shall by an order to that effect, from time to time, institute all or any of the Faculties mentioned in sub-section (1) of section 35 and such other Faculties on like recommendations and approval.
(2)The subjects comprised in each of the Faculties shall be as follows :-A. Faculty of Agriculture.-

1. Agronomy, meteorology, Forages and Pasture Management.

2. Agricultural Chemistry (including Bio-Chemistry) and Soil Science.

3. Agricultural Botany, Plant Physiology, Genetics, Plant Breeding and Seed Technology.

4. Extension Education and Languages.

5. Agricultural Economics and Statistics.

6. Agricultural Entomology including Sericulture, Zoology and Nematology.

7. Plant Pathology, Mycology, Microbiology, Bacteriology, Seed Pathology and Virology.

8. Animal Husbandry and Dairying including Dairy Science and Veterinary Science and Silviculture.

9. Horticulture.

10. Agricultural Engineering, Farm Machinery, Farm Implements, Physics, Mathematics, Irrigation and Drainage and Water Management.

11. Forestry.

B. Faculty of Veterinary Science.-

1. Physiology and Bio-Chemistry.

2. Anatomy, Histology and Embryology.

3. Pharmacology, Materia Medica and Toxicology.

4. Clinical Medicine, Preventive Medicine and Veterinary Jurisprudence.

5. Bacteriology, Immunology, Virology and Mycology.

6. Parasitology, Protozoology, Helminthology and Entomology.

7. Pathology.

8. Food Hygiene (Meat Inspection) and Veterinary Health.

9. Surgery, Anaesthesiology, General Systemic Surgery and Radiology.

10. Gynaecology, Obstetrics, Andrology, Animal Reproduction including Artificial Insemination.

11. Animal Genetics and Breeding.

12. Animal Management, Hygiene and Dairy Science including Animal Production.

13. Extension Education

14. Animal Nutrition.

15. Poultry Science.

C. Faculty of Agricultural Technology.-

1. Food Science and Technology.

2. Animal Products' Technology.

3. Food Microbiology and Fermentation Technology.

4. Food Bio-Chemistry and Applied Human Nutrition.

5. Food Engineering and Extension Education.

6. Animal By-Products' Technology.

D. Faculty of Agricultural Engineering.-

1. Irrigation, Water Management, Drainage Engineering, Soils and Soil Mechanics.

2. Soil and Water Conservation Engineering including Surveying and Levelling.

3. Process Engineering of Farm Products, Animal Products, By-Products and Dairy Products, Extension Education.

4. Farm Power and Machinery and Workshop Technology and Mechanical Engineering.

5. Farm and Agro-Industrial Structures and Roads and Civil Engineering.

6. Unconventional Sources of Energy and Electrical Engineering.

E. Faculty of Home Science.-

1. Foods and Nutrition.

2. Child Development and Family Relationship.

3. Clothing and Textiles.

4. Horne Management.

5. Home Science Extension Education.

6. Rural Health and Rural Sociology.

F. Faculty of Basic Sciences and Humanities.-

1. Biology including Plant and Animal Morphology, Taxonomy, Physiology, Microbiology, Elementary Genetics and Ecology.

2. Chemistry including Organic, Inorganic and Physical Chemistry and Bio-Chemistry.

3. Physics including General and Engineering Physics.

4. Mathematics and Statistics.

5. Social Sciences and Humanities including Rural Sociology, Economics, Psychology and Languages..

G. Faculty of Fisheries.-

1. Fisheries Biology.

2. Aquaculture.

3. Fisheries Hydrography.

4. Fisheries Technology.

5. Fisheries Engineering.

6. Fisheries Resources, Economics, Statistics and Extension Education.

[G-1. Faculty of Dairy Technology.- [Entry G-1 was inserted by Notification No. PKV. 1294/CR-161/19A, dated 28th January, 1997.]

1. Dairy Technology

2. Dairy Engineering

3. Dairy Chemistry, Bio-chemistry and Food Technology

4. Dairy Micro-biology.

5. Dairy Economics, Dairy Extension and Management

6. Computer Science, Mathematics and Statistics.]

H. Faculty of Lower Agricultural Education.-

1. Basic Sciences and Engineering.

2. Crop Sciences, Soil Science, Plant Protection and Horticulture.

3. Animal Sciences, Dairy Science including Fisheries.

4. Home Science. Social Science, Extension Education and Languages.

I. Faculty of Post-Graduate Studies.-
(A)Agriculture.-

1. Agronomy, Meteorology, Forages and Pasture Management.

2. Agricultural Chemistry (including Bio-Chemistry) and Soil Science.

3. Agricultural Botany, Plant Physiology, Genetics, Plant Breeding and Seed Technology.

4. Extension Education and Languages.

5. Agricultural Economics and Statistics.

6. Agricultural Entomology including Sericulture, Zoology and Nematology.

7. Plant Pathology, Mycology, Microbiology, Bacteriology, Seed Pathology and Virology.

8. Animal Husbandry and Dairying including Dairy Science and Veterinary Science and Silviculture.

9. Horticulture.

10. Agricultural Engineering, Farm Machinery, Farm Implements Physics, Mathematics. Irrigation and Drainage and Water Management.

11. Forestry.

(B)Veterinary Science.-

12. Physiology and Bio-Chemistry.

13. Anatomy, Histology and Embryology.

14. Pharmacology, Materia Medica and Toxicology.

15. Clinical Medicine, Preventive Medicine and Veterinary Jurisprudence.

16. Bacteriology, Immunology, Virology and Mycology,

17. Parasitology. Protozoology, Helminthology and Entomology.

18. Pathology.

19. Food Hygiene (Meat Inspection) and Veterinary Health.

20. Surgery, Anaesthesiology, General Systemic Surgery and Radiology,

21. Gynaecology, Obstetrics, Andrology, Animal Reproduction including Artificial Insemination.

22. Animal Genetics and Breeding.

23. Animal Management, Hygiene, and Dairy Science including Animal Production.

24. Extention Education.

25. Animal Nutrition.

26. Poultry Science.

(C)Agricultural Technology.-

27. Food Science and Technology.

28. Animal Products Technology.

29. Food Microbiology and Fermentation Technology.

30. Food Bio-Chemistry and Applied Human Nutrition

31. Food Engineering and Extension Education.

32. Animal By-Products' Technology.

(D)Agricultural Engineering.-

33. Irrigation, Water Management, Drainage Engineering, Soils and Soil Mechanics.

34. Soil and Water Conservation Engineering including Surveying and Levelling.

35. Process Engineering of Farm Products, Animal Products, By Products and Dairy Products, Extension Education.

36. Farm Power and Machinery and Workshop Technology and Mechanical Engineering.

37. Farm and Agro-Industrial Structures and Roads and Civil Engineering.

38. Unconventional Sources of Energy and Electrical Engineering.

(E)Home Science.-

39. Foods and Nutrition.

40. Child Development and Family Relationship.

41. Clothing and Textiles.

42. Home Management.

43. Home Science Extension Education.

44. Rural Health and Rural Sociology

(F)Fisheries.-

45. Fisheries Biology.

46. Aquaculture.

47. Fisheries Hydrography.

48. Fisheries Technology.

49. Fisheries Engineering.

50. Fisheries Resources, Economics, Statistics and Extension Education.

[(G) Dairy Technology.- [Sub-entry (G) was added by Notification No. PKV. 1294/CR-161/19-A, dated 28th January, 1997.]

51. Dairy Technology

52. Dairy Engineering

53. Dairy Chemistry, Bio-Chemistry and Food Technology

54. Dairy Micro biology

55. Dairy Economics, Dairy Extension and Management

56. Computer Science, Mathematics and Statistics.]

(3)The concerned faculty shall be competent to decide the scope and extent of any of the above subjects and include or delete such branches of that subject, with the approval of the competent authority.

6. Constitution of Faculties.

(1)Upon a Faculty other than Faculty of Lower Agricultural Education being instituted, the Registrar shall by letter inform the following officers and staff members of the University that the said Faculty is being instituted and that they are appointed ex-officio members of the said Faculty in accordance with the provisions of sub-section (4) of section 35 :-
(i)The Dean of the Faculty - ex-officio Chairman.
(ii)The Associate Dean in the Faculty.
(iii)The Heads of Departments in the Faculty.
(iv)The Chief Research Officers.
(v)The Chief Extension Education Officers.
(vi)The Principals of affiliated colleges and recognised institutions in the related Faculty.
(2)If for any reason the appointment of any of the above mentioned officer is not made, the Vice-Chancellor shall be competent to authorise any suitable academic staff member to attend and to take part in the proceedings at the meetings of the Faculty in his place.
(3)For the purpose of this Statute, the Chief Extension Education Officer means the Officer appointed or designated as such by the Vice-Chancellor.
(4)For the purpose of the Statute, the Chief Research Officer means the Officer appointed or designated as such by the Vice-Chancellor.
(5)The academic staff members of each Department of the Faculty shall elect, one member other than the Head of Department from amongst its Professors by the method of 'Postal ballot' as prescribed in Statute 20.
(6)
(i)The Associate Professors of respective Faculty shall elect two members, from amongst themselves by 'Postal ballot' as prescribed in Statute 20.
(ii)The Assistant Professors of respective Faculty shall elect two members, from amongst themselves by 'Postal ballot' as prescribed in Statute 20.
(iii)The Lecturers of respective Faculty shall elect two members, from amongst themselves by 'postal ballot' as prescribed in Statute 20.
(7)
(i)Out of the four members to be co-opted on a Faculty under sub-section (6) of section 35 of the Act, two shall be the Divisional Officers of the concerned departments of the State Government and the remaining two shall be the District Level Officers of the concerned department of the Zilla Parishads.
(ii)The term of office of the co-opted members shall be three years from the date of their co-option.
(8)A person nominated by the Vice-Chancellor as per provision of Statute 29 shall act as Secretary of the Faculty.

7. Constitution of Faculty of Lower Agricultural Education.

(1)Upon a Faculty of Lower Agricultural Education being instituted, the Registrar shall by letter inform the Dean, Faculty of Lower Agricultural Education that the Faculty is being instituted and he is appointed as ex-officio Chairman of the said Faculty.
(2)Following shall be the groups of lower agricultural education for the purposes of clause (ii) of sub-section (5) of section 35 :-
(i)Institutions offering courses leading to Diploma as prescribed by regulations.
(ii)Institutions offering courses leading to Certificate as prescribed by regulations.
(iii)Institutions not covered under (i) and (ii) above.
(3)Heads of the Institutions shall elect two members from amongst themselves representing each group as mentioned in clause 2 above by postal ballot as prescribed in Statute 20 :Provided that, where the total number of institutions is two or less than two, the Heads of such institutions shall be the members of the Faculty.
(4)If for any reason the appointment of any of the abovementioned officer is not made, the Vice-Chancellor shall be competent to authorise any suitable academic staff member to attend and to take part in the proceedings at the meetings of the Faculty in his place.
(5)
(i)Out of the four members to be co-opted on a Faculty under sub-section (6) of section 35, two shall be the Divisional Officers of the concerned departments of the State Government and the remaining two shall be the District Level Officers of the concerned departments of the Zilla Parishads.
(ii)The term of office of the co-opted members shall be three years from the date of their co-option.

8. Powers and Duties of the Faculties.

(1)In addition to the powers conferred and duties imposed by section 36, the Faculties shall:-
(i)consider and report on any matter referred to it by the Academic Council
(ii)refer any matter to a Board of Studies comprised within the Faculty for consideration and report.
(iii)consider any report or recommendation referred to it by a Board of Studies.
(iv)initiate proposals for conferring Honorary Degrees/Titles.
(v)initiate any proposal in respect of any administrative or technical matter concerning teaching, research and extension education.
(vi)make inter Faculty recommendations to the Academic Council.
(vii)consider each proposal of framing Rules and Regulations providing for course of study, system of examinations, degrees and diplomas, C.G.P.A. and other relevant academic issues and amendment thereof shall thoroughly be examined by the Faculty and the draft of the same be submitted to the Academic Council for its approval.

9. Constitution of Board of [Studies] [Amended for the word 'Statutes' by Corrigendum No. AGU. 2388/CR-16/19-A, dated 22.9.1990.].

(1)In accordance with the provisions of section 36 and subject to the approval of the Academic Council and Executive Council, a Board of Studies for a subject or a group of subjects may be constituted by the concerned Faculty. The Board shall consist of following members;-
(i)The Head of the Department - ex-officio Chairman.
(ii)Professors in each subject comprised in the Board from each constituent college/department.
(iii)One academic staff member for each subject comprised in the Board other than Professors to be nominated by the concerned Associate Dean/Principal from his constituent/affiliated college.
(iv)One member from amongst the development departments and allied fields related to concerned Board of Studies to be nominated by the Vice-Chancellor.
(v)One progressive person having specialised knowledge about related subject/s to be nominated by the Vice-Chancellor.
(vi)Chairman of the concerned Boards of Studies under the remaining Agricultural Universities in the State :
Provided further that, the Chairman may invite one or two academic staff members from a constituent college for a particular meeting.
(2)In case the post of the Head of the Department of any subject is not filled in by any reason, the Vice-Chancellor shall nominate a Professor in the subject to act as the Head of the Department till such period as is necessary.
(3)The term of office of the nominated members shall be three years from the date of nomination.

10. The Constitution of Board of Studies in the Faculty of Lower Agricultural Education.

(1)The Board of Studies under the Faculty of Lower Agricultural Education shall consist of the following members : -
(i)Professor of respective discipline from Faculty of Agriculture/Veterinary Science/Agricultural Engineering/Home Science/Fisheries/ Agricultural Technology/ Forestry nominated by the Vice-Chancellor on each Board of Studies, who shall also be Chairman of Board of Studies.
(ii)One Principal of Rural Institute and one Principal of Gramsevak Training Centre to be nominated by rotation by the Vice-Chancellor.
(iii)One academic staff member from each of Rural Institute to be nominated by the respective Principal
(iv)One academic staff member to be nominated by the Principal of each Gramsevak Training Centre.
(v)Two Superintendents/Principals of Agricultural Schools to be nominated by the Dean, Faculty of Lower Agricultural Education.
(vi)One District Level Officer from amongst the concerned Development Department of Government, Zilla Parishad to be nominated by the Dean, Faculty of Lower Agricultural Education.
(vii)Secretary to be nominated by the Dean, Faculty of Lower Agricultural Education from amongst the Staff members working under him :
Provided that, the Chairman of the concerned Board of Studies may invite one or two Staff member of related subjects for a particular meeting of the Board of Studies.
(2)The term of office of the nominated members shall be three years from the date of nomination.

11. Powers and Duties of the Board of Studies.

(1)The Board of Studies may consider and make recommendation to the Faculties on all administrative and technical matters relating to the sphere of duties and responsibilities of the Board.
(2)Though subordinate to the Faculties, a Board of Studies is the basic authority for a subject or a group of subjects and the primary responsibility of giving shape to the development of that subject or group of subjects shall rest on the Board of Studies.
(3)Each Board of Studies shall ordinarily meet twice in a year but sufficiently in advance of the concerned Faculty meeting in order that the recommendations of the Board of Studies can be considered by the Faculty.
(4)The Chairman of the Board of Studies shall be competent to convene additional meetings of the Board of Studies whenever necessity arises, subject to prior approval of the concerned Dean.
(5)A Board of Studies, shall recommend text books and reference books, courses of studies related to the subjects under the Board of Studies, referred to it by the Faculty, the Academic Council or Executive Council.
(6)A Board of Studies shall report on all matters referred to it by the Faculty, Academic Council or the Executive Council.

12. Board of Studies to be Established.

- The following shall be the Boards of Studies. The Academic Council shall be competent to decide the scope and extent of any of the subject and include or delete such branches of that subject as it may decide :-
(1)Faculty of Agriculture.-

1. Board of Studies in Agronomy, Meteorology, Forages and Pasture Management.

2. Board of Studies in Agricultural Chemistry (including Bio-Chemistry) and Soil Science.

3. [] [As amended for the figure '4' by Corrigendum No. AGU. 2388/CR-16/19-A, dated 22.8.1990.] Board of Studies in Agricultural Botany, Plant Psychology, Genetics, Plant Breeding and Seed Technology.

4. Board of Studies in Extension Education and Languages.

5. Board of Studies in Agricultural Economics and Statistics.

6. Board of Studies in Agricultural Entomology including Sericulture, Zoology and Nematology.

7. Board of Studies in Plant Pathology, Mycology, Microbiology, Bacteriology, Seed Pathology and Virology.

[7-A. Faculty of Dairy Technology- [Entry 7A was added by Notification No. PKV. 1294/CR 161/19-A, dated 28th January. 1997.]

1. Board of Studies in Dairy Technology

2. Board of Studies in Dairy Engineering

3. Board of Studies in Dairy Chemistry, Bio-chemistry and Food Technology.

4. Board of Studies in Dairy Micro-biology

5. Board of Studies in Dairy Economics, Dairy Extension and Management.

6. Board of Studies in Computer Sciences, Mathematics and Statistics.]

8. Board of Studies in Animal Husbandry and Dairying including Dairy Science and Veterinary Science and Silviculture.

9. Board of Studies in Horticulture.

10. Board of Studies in Agricultural Engineering, Farm Machinery, Farm Implements, Physics, Mathematics, Irrigation and Drainage and Water Management.

11. Board of Studies in Forestry.

(2)Faculty of Veterinary Science.-

1. Board of Studies in Physiology and Bio-Chemistry.

2. Board of Studies in Anatomy, Histology and Embryology.

3. Board of Studies in Pharmacology, Materia Medica and Toxicology.

4. Board of Studies in Clinical Medicine, Preventive Medicine and Veterinary Jurisprudence.

5. Board of Studies in Bacteriology, Immunology, Virology and Mycology.

6. Board of Studies in Parasitology, Protozoology, Helminthology and Entomology.

7. Board of Studies in Pathology.

8. Board of Studies in Food Hygiene (Meat Inspection) and Veterinary Health.

9. Board of Studies in Surgery, Anaesthesiology, General Systemic Surgery and Radiology.

10. Board of Studies in Gynaecology, Obstetrics, Andrology, Animal Reproduction including Artificial Insemination.

11. Board of Studies in Animal Genetics and Breeding.

12. Board of Studies in Animal Management, Hygiene and Dairy Science including Animal Production.

13. Board of Studies in Extension Education.

14. Board of Studies in Animal Nutrition.

15. Board of Studies in Poultry Science.

(3)Faculty of Agricultural Technology.-

1. Board of Studies in Food Science and Technology.

2. Board of Studies in Animal Products' Technology.

3. Board of Studies in Food Microbiology and Fermentation Technology.

4. Board of Studies in Food Bio-Chemistry and Applied Human Nutrition.

5. Board of Studies in Food Engineering and Extension Education.

6. Board of Studies in Animal By Products' Technology.

(4)Faculty of Agricultural Engineering.-

1. Board of Studies in Irrigation, Water Management, Drainage Engineering, Soils and Soil Mechanics.

2. Board of Studies in Soil and Wale Conservation Engineering including surveying and levelling.

3. Board of Studies in process Engineering of Farm Products, Animal Products, By-Products and Dairy Products, Extension Education.

4. Board of Studies in Farm Power and Machinery and Workshop Technology and Mechanical Engineering.

5. Board of Studies in Farm and Agro-Industrial Structures and Roads and Civil Engineering.

6. Board of Studies in Unconventional Sources of Energy and Electrical Engineering.

(5)Faculty of Home Science.-

1. Board of Studies in Foods and Nutrition.

2. Board of Studies in Child Development and Family Relationship.

3. Board of Studies in Clothing and Textiles.

4. Board of Studies in Home Management.

5. Board of Studies in Home Science Extension Education.

6. Board of Studies in Rural Health and Rural Sociology.

(6)Faculty of Basic Sciences and Humanities.-

1. Board of Studies in Biology including Plant and Animal Morphology, Taxonomy, Physiology, Microbiology, Elementary Genetics and Ecology.

2. Board of Studies in Chemistry including Organic, Inorganic and Physical Chemistry and Bio-Chemistry.

3. Board of Studies in Physics including General and Engineering Physics.

4. Board of Studies in Mathematics and Statistics.

5. Board of Studies in Social Sciences and Humanities including Rural Sociology. Economics, Psychology and Languages.

(7)Faculty of Fisheries.-

1. Board of Studies in Fisheries Biology.

2. Board of Studies in Aquaculture.

3. Board of Studies in Fisheries Hydrography.

4. Board of Studies in Fisheries Technology.

5. Board of Studies in Fisheries Engineering.

6. Board of Studies in Fisheries Resources, Economics, Statistics and Extension Education.

(8)Faculty of Lower Agricultural Education.-

1. Board of Studies in Basic Sciences and Engineering.

2. Board of Studies in Crop Sciences, Soil Science, Plant Protection and Horticulture.

3. Board of Studies in Animal Sciences, Dairy Science including Fisheries.

4. Board of Studies in Home Science, Social Science, Extension Education and Languages.

13. Council for Co-ordination and Review of Seed Production and Agricultural Development Programme.

(1)In accordance with the provisions under clause (v) of section 29 read with section 7, the Council for authority to be called as the "Council for Co-ordination and Review of Seed Production and Agricultural Development Programme" shall be constituted as under and it shall have the powers and duties laid down in sub-clause (2) below : -
(i)The Vice-Chancellor - ex-officio Chairman.
(ii)The Director of Research - ex-officio Member-Secretary.
(iii)The Director of Agriculture or Additional Director of Agriculture.
(iv)Representative of the State Government dealing with seed cell/university matters not below the rank of Deputy Secretary to be nominated by the Pro-Chancellor.
(v)Representative of the State Council.
(vi)The Director of Seed Certification Agency.
(vii)The Managing Director or the representative of the Maharashtra State Seed Corporation.
(viii)The Managing Director or the representative of the Maharashtra Agro-Industries Development Corporation.
(ix)The Regional Manager of National Seed Corporation or his representative.
(x)The Director of Sugar.
(xi)The Director of Horticulture.
(xii)The Director of Fisheries.
(xiii)The Director of Instruction of the University.
(xiv)The Director of Extension Education of the University.
(xv)The Registrar.
(xvi)The Comptroller.
(2)The Council shall introduce, review and evaluate the following programmes, namely,-
(i)Production of Necleous, Breeder and foundation Seed.
(ii)Surveys for estimating costs of Agricultural Commodities.
(iii)Participation in T & V system of extension.
(iv)Participation in such other schemes and activities to help and support the agricultural development programmes or activities of the Government as may be specialised by the Government from time to time.
The Council shall meet at least twice in a year and shall communicate its views and recommendations about the implementation of the above said programme to the Executive Council for onward submission to the Pro-Chancellor alongwith its views.

14. Agricultural Research Council.

(1)In accordance with the provisions under clause (v) of section 29 the authority to be called as 'Agricultural Research Council' shall be constituted to serve as an Advisory body of the University and shall advice the Vice-Chancellor and the Executive Council on all research matters and shall have the following composition : -
(i)The Vice-Chancellor - ex-officio Chairman.
(ii)The Director of Research.
(iii)The Director of Instruction.
(iv)The Director of Extension Education
(v)The Deans of Faculties.
(vi)One Chief Research Officer/Specialist to be nominated by the Vice-Chancellor.
(vii)The Director of Agriculture or his representative.
(viii)The Director of Animal Husbandry or his representative.
(ix)The Director of Horticulture or his representative.
(x)One Director of Research from other Agricultural Universities in Maharashtra State nominated by the Vice-Chancellor.
(xi)Director of Fisheries or his representative.
The Director of Research shall be ex-officio Secretary of the Research Council.
(2)The Chairman may co-opt as members not more than four persons for such period and in such manner as may be decided by the Vice-Chancellor so as to provide adequate representation to different research aspects of agriculture and such co-opted members shall have the right to take part in the proceedings of the Council.
(3)The Council shall meet atleast once in a year.
(4)The Council shall have the following functions, namely :-
(i)to formulate research policies and annual programmes of the University.
(ii)to review and evaluate the research programmes of the University.
(iii)publication of research bulletins, circulars, technical papers, books etc.
(iv)to make recommendations for provision of research facilities and aid for pursuit of research programmes.

15. Extension Education Council.

(1)In accordance with the provisions under clause (v) of section 29 of the Act. the authority to be called as "Extension Education Council" shall be constituted to serve as an advisory body of the University and shall advice the Vice-Chancellor and the Executive Council on all extension education matters. The Extension Education Council shall consist of the following, namely:-
(i)The Vice-Chancellor - ex-officio Chairman.
(ii)The Director of Extension Education.
(iii)The Director of Research.
(iv)The Director of Instruction.
(v)The Head, Department of Extension Education.
(vi)One Chief Extension Education Officer nominated by the Vice-Chancellor.
(vii)The Additional Director of Agriculture (T & V System).
The Director of Extension Education shall be ex-officio - Secretary of the Extension Education Council.
(2)The Chairman may [Co-opt] [As amended for the word 'Co-Opt' by Corrigendum No. AGU. 2388/CR-16/19-A dated 22.8.1990.] as members not more than four persons for such period and in such manner as may be decided by the Vice-Chancellor so as to provide adequate representation of different aspects of agriculture and such co-opted members shall have the right to take part in the proceedings of the Council.
(3)The Council shall meet atleast once in a year.
(4)The Council shall have the following functions, namely : -
(i)to formulate extension education policies and annual extension education programmes of the University.
(ii)to make recommendations for preparation of extension educational material and aids.
(iii)to formulate short courses for non-resident rural people.
(iv)to review and evaluate extension education programmes of the Universities.

Chapter III
Election and Co-Option Procedure

16. Election in General.

(1)All elections and co-options to the University authorities shall be held in accordance with the procedure herein provided except where otherwise specified.
(2)Except as otherwise provided for, the Registrar shall be responsible for the conduct of all elections and co-options and shall be competent to direct any of the staff members of the University to assist him in the election or co-option and authorise them to act in this connection on his behalf.

17. Electoral Rolls.

(1)The Registrar, shall atleast 50 clear days before the date of election, compile the electoral rolls for all persons entitled to elect members to the various authorities of the University, showing the names, designations and addresses of place of duty of all persons qualified to vote.
(2)The Registrar shall by notification publish the electoral rolls atleast 40 clear days before the date of election and a copy of the roll shall be displayed on the notice board of the University and such colleges, institutions and/or centres etc. as the Registrar may decide.
(3)The Vice-Chancellor shall have the authority to correct the rolls compiled and published by the Registrar. Additions, deletions and corrections shall be brought to his notice within 5 clear days from the date of publication of the electoral roll. Thereafter, the Vice-Chancellor shall effect, additions, deletions and corrections in the electoral roll and these additions, deletions and corrections, shall be published by the notification atleast 30 clear days before the date of election by the Registrar.
(4)The persons entitled to vote at an election to any of the authorities shall be the persons whose names are entered in the respective electoral rolls.
(5)Copies of the roll shall be delivered on an application to any person on payment of fee prescribed, from time to time by the Registrar.

18. Notice of election.

- The notice of every election shall be given to all electors by notification. The said notice may be displayed on the notice board of the University office and of such colleges, institutions and/or centres, etc. as the Registrar may decide atleast 25 clear days before the date of election. In the said notice, the last date of receiving nominations, and the date, time and place of election shall be specified.

19. Nominations.

(1)Any two electors entitled to vote may after the election notice is issued nominate as a candidate any person whose name is entered in the respective electoral roll by sending to, or delivering at the University office to person/persons authorised by the Registrar a nomination paper before the specified hour on the last day fixed for receiving nominations.
(2)The last date for the receipt of nomination shall atleast be 15 clear days before the date of election and the last date fixed for scrutiny shall atleast be 13 clear days before the date of election.
(3)Nomination papers wherever required, shall be in the form prescribed by the Registrar and shall be dated and signed by two electors entitled to vote and shall contain, the names in full, addresses and designations, if any, of the signatories and of the candidate nominated. No person shall be nominated as a candidate unless he signifies his consent on the nomination paper. No person shall either propose or second his own nomination. A nomination paper which does not comply with all the formalities required by the Statutes shall be rejected.
(4)It shall be open to a candidate to withdraw from an election, provided that the candidate sends an intimation of withdrawal in writing to the Registrar so as to reach him before the specified hour not later than the second day after the date fixed for the scrutiny of nominations. Such an intimation must be signed by the candidate and attested by a Magistrate, Justice of Peace, a Gazetted Officer of Government, a member of any of the authorities of the University, a Head of Department of the University, an academic officer of the University or any other officers of the University.
(5)The Registrar or any person nominated by him shall scrutinise the nominations as soon as possible after the last day fixed for the receipt of the nominations and at the hour and place fixed by the Registrar or his nominee. The candidate or his agent, duly authorised by him in writing, in this behalf shall be entitled to be present, at such scrutiny.
(6)If the number of candidates validly nominated does not exceed the number of vacancies to be filled in, the candidate or candidates so nominated shall be declared to have been elected.

20. Procedure for election by post.

(1)Where the election is held by 'Postal Ballot' the Registrar shall, soon after the last day of the withdrawal from election, send to each elector at his registered address :-
(a)a voting paper bearing the name of the constituency and the names of the validly nominated candidates.
(b)a sheet containing instructions about voting.
(c)a smaller cover bearing the names of the constituency, and
(d)a bigger cover on which are printed on the left half the number of the voter and the name of the constituency and a form of the certificate of identity, and on the right half the address of the University Registrar.
The voter shall enclose the voting paper, duly filled in but without the name or the signature of voter, in the smaller cover and enclose this again in the bigger cover, sign the certificate of identity on it, get his signature attested in the manner prescribed by the Registrar and send/deliver the same to the Registrar, so as to reach the University office before the time fixed for receipt of voting paper.
(2)All voting papers shall be scrutinised by the Registrar or such other person or persons as may be nominated by the Registrar. Every candidate or one representative of the candidate authorised in writing by the candidate in this behalf shall be entitled to be present at the time of counting of votes.
(3)After the voting papers for an electoral body have been scrutinised, the Registrar or his nominee shall examine the voting papers and shall sort them into one or more parcels, for each candidate, rejecting voting papers that are invalid.
(4)The Registrar or his nominee shall then count the number of papers in each parcel and shall credit each candidate with a number of votes equal to the number of valid papers.
(5)The candidate who has been credited with the largest number of valid votes shall be declared elected. Where more than one vacancy is to be filled in, the candidate who has been credited with the second largest number of valid votes, shall also be declared as elected.
(6)If two or more candidates have secured the same number of valid votes then the lot will be drawn in the presence of the candidates or their representatives who may be present and the candidates whose chit will be drawn by a third party as nominated by the Registrar or his nominee shall be declared as elected.
(7)After the counting is completed, the Registrar or his nominee, as the case may be, shall forthwith report to the Vice-Chancellor the result of the election. The result shall be published by the Registrar in an appropriate manner.
(8)Immediately after the counting is completed and the result is prepared for publication, all voting papers shall be sealed in a packet with the seal of one or more of the scrutineers and then handed over to the Registrar for safe custody until distinction of the voting papers.
(9)Within 15 days after publication of results of election any of the contestant may prefer an appeal to the Vice-Chancellor against the result of election, quoting reasons for the appeal.
(10)If there is an appeal against the election the Vice-Chancellor shall give his decision on the appeal within thirty days from the receipt of such appeal.
(11)The voting papers shall be destroyed immediately after expiry of a period of thirty days from the publication of the result, or in the event of an appeal against the result to the Vice-Chancellor immediately after expiry of a period of thirty days from the receipt of the final decision on such appeal :Provided further that, in case an election petition is preferred to the Chancellor through the Vice-Chancellor by a candidate directly affected as provided under section 64, the voting papers shall be destroyed 30 days after the date of receipt of the Chancellor's decision.

21. Procedure for Election at a meeting.

(1)The notice of the election to be held at a meeting shall be given to all electors by post alongwith the notice of the said meeting and a copy thereof shall, simultaneously be displayed on the notice board of the University. In the said notice, the date and time upto which nominations shall be received and the date, place and time of the meeting shall be specified.
(2)All nomination papers received by the Registrar before the specified date and time shall be submitted by him to the Chairman of the meeting who shall scrutinise the same with the help of the Registrar and. names of persons duly nominated will be announced by the Chairman in the meeting.
(3)It shall be open to a candidate to withdraw from the election, provided that an intimation of withdrawal in writing is delivered to the Chairman of the meeting within 30 minutes of the announcement of the list of validly nominated candidates by the Chairman.
(4)If the number of candidates validly nominated does not exceed the number of vacancies to be filled in, the candidate or candidates so nominated shall be declared as elected by the Chairman.
(5)If the number of candidates validly nominated exceeds the number of vacancies to be filled in, voting papers, with the names of candidates typed thereon, will be furnished at the meeting held for the purpose of the election. All the members, who are eligible to vote and are present at the meeting shall be entitled to vote by secret ballot within the period specified by the Chairman. The scrutiny of the votes shall be conducted by the Secretary and by not less than two scrutineers to be selected by Chairman of the meeting from amongst the members present at the meeting.
(6)Clauses (2) to (11) of the Statute 20 shall apply mutatis mutandis in respect of counting, declaration of results and other relevant matters.

22. Procedure for [co-option] [As amended for the word 'Co-option' by Corrigendum No. AGU. 2388/CR-16/19-A, dated 22.8.1990.] at meetings.

(1)Any member of the authority concerned may propose and another may second orally or in writing, as the Chairman may direct, the name of any person qualified to be co-opted.
(2)If the number of persons duly proposed and seconded is more than the number required to be co-opted, a vote by voice or by show of hands, as the Chairman may direct, shall be called for.
(3)The person getting the largest number of votes shall be declared by the Chairman to have been co-opted.
(4)The Registrar shall inform the persons concerned that they have been co-opted for the period indicated and request them to accept the membership.
(5)In the event of non-acceptance of the said membership by the co-opted member, the procedure of co-option shall be repeated.

23. Arrangement in the absence of the Registrar.

- For the purpose of any election to any authority of the University any of the duties of the Registrar in respect of the election, if the Registrar is not appointed or is on leave when appointed or is otherwise not available, shall be earned out by any other officer in the office of the Registrar nominated for this purpose by the Vice-Chancellor and these duties shall be deemed to have been carried out by the Registrar.

24. First Election of the Authorities of the University.

- Notwithstanding any of the aforesaid Statutes, at the time of holding first elections or co-options under the Act, if there is any difficulty, the Vice-Chancellor shall have the power by giving due notice to reduce the number of days prescribed to be necessary in the Statutes, for various stages in the elections, co-options, etc. by such number of days as he deems necessary.

Chapter IV
Meetings of the University

25. Place and time of meeting.

- The meetings of the authorities or committees of the University shall be held at the head quarters or at any other place within the jurisdiction of the University with prior permission of the Vice-Chancellor. In the case of the Executive Council the meeting may be held at any other place with the previous approval of the Chancellor.The time and date of meeting shall be decided by the Chairman of the concerned authority or committee.

26. Meetings through the Registrar.

- All the meetings of the authorities and committees shall be arranged through the Registrar who may or may not be an ex-officio Secretary of all such authorities or committees.

27. Chairman.

(1)Except where otherwise provided in the Act, the Statutes, or the Regulations and in the absence of the Chairman of the authority or the committee in a meeting, another Chairman shall be elected from amongst the members of the authority or the committee who are present in the said meeting. The Registrar or in his absence any Academic Officer/Other Officer of the University or Secretary of the authority will act as the Chairman of the meeting, till the elected Chairman takes charge of the meeting.
(2)The Chairman, may, if he so desires, adjourn a meeting once called, for any length of time.

28. Casting Vote.

- In the event of equality of votes for and against any motion, amendment, point of order or any other matter, the Chairman of the authority or committee at any meeting may exercise a casting vote.

29. Secretary.

- Except where specifically provided in the Act or in these Statutes, an Officer in the University nominated by the Vice-Chancellor shall be the Secretary of a Faculty, Board of Studies or a Committee, as the case may be.The Secretary shall be responsible for issue of notices of the meetings, making arrangement for conducting the meetings, recording and maintaining the proceedings of the meeting and disbursement of T.A. and D.A. if any, to the members of the meeting.

30. Quorum.

(1)Except where otherwise provided in the Act or Statutes, one half of the total number of members, of any authority or committee, for the time being shall constitute the quorum of the meeting of the authority or committee. If the required quorum is not forthcoming the Chairman shall adjourn the meeting.
(2)The Chairman shall be competent to conduct such an adjourned meeting on the same day, after half an hour from the time of adjournment or on any other day and the business of the meeting shall be conducted without any concern about the quorum.

31. Notice of the meetings.

(1)Except where otherwise; provided in the Act or in these Statutes, a notice of an ordinary meeting shall be given to the members of various authorities and committees as mentioned in the following schedule, namely : -

Schedule

(i) Executive Council 10 clear days
(ii) Academic Council 15 clear days
(iii) Faculties 15 clear days
(iv) Board of Studies 15 clear days
(v) Other Committee 7 clear days
(2)The Chairman of any authority or committee shall be competent to call a special meeting of the authority or committee with a shorter notice of not less than three clear days.
(3)dear days means excluding the day of issue of notice and day of meeting.

32. Agenda.

(1)The agenda of the meeting shall be framed by the Registrar for the meetings of the Executive Council and the Academic Council with the approval of the Chairman and by the Secretary concerned for the meetings of other authorities, committees and other bodies with the approval of the concerned Chairman.
(2)The agenda shall be sent to all the members of the concerned authority or committee, alongwith the copies of relevant papers, wherever necessary at least five days before the date of any meeting except when the meeting is a special and emergent meeting or when in the business of meeting, an election is to be held. When the business of meeting involves any election, the notice of election as prescribed in Statute 21 shall be sent to the members.
(3)Any member of the Executive Council may suggest to the Secretary items or motions for the agenda of an ordinary meeting of the Executive Council 15 clear days before the date of an ordinary meeting. In the case of other authorities and committees any member of those authorities and committees may suggest to the Secretary of the concerned authority or committee, items for the agenda with notes duly seconded by another member atleast 7 clear days before the date of an ordinary meeting.It shall be the duty of the Chairman of each authority to scrutinize the motion or amendment when received and admit the same on the agenda if it pertains to the scope of the authority or committee concerned, and if it is duly seconded by another member.

33. Sub-Committees.

- The Executive Council, the Academic Council, the Faculty and other bodies declared as authorities under clause (v) of section 29 shall be competent to appoint committees for detailed deliberations of any specific issue or for inspection or supervision. The committee shall, from time to time, furnish to the concerned authority, information, report, etc. in accordance with the direction of the said authority. The Chairman of such a committee shall be nominated by the authority concerned. Such committee shall not appoint a sub-committee except with the prior approval of the authority appointing that committee.

34. Joint meeting.

- If a situation arises, when two or more authorities or committees are required to deliberate jointly on any issue, the Vice-Chancellor, shall be competent to order such joint meeting on the proposal made by the Chairman of any authorities or the Registrar. The Chairman of the higher authority shall be the Chairman of the joint meeting.In case the concerned authorities are of equal status the joint meeting shall then elect a Chairman who shall be competent to conduct the business of the joint meeting. The Chairman of the joint meeting shall furnish a report of the deliberations to the Vice-Chancellor.

35. Reference.

(1)An authority or a committee shall take into consideration a subject referred to it by a higher authority or committee and report thereon to the concerned higher authority or the committee.
(2)The Executive Council shall be higher than the Academic Council. The Academic Council in its turn shall be higher than the Faculty to which the Board of Studies shall be subordinate.

36. Attendance of meeting.

- Attendance of the members (including co-opted members and invitee) at a meeting of any authority of the University or a Committee or a Sub-Committee shall be recorded in a register kept for that purpose and each member/invitee shall sign that register as soon as he joins or attends the meeting.

37. Minutes/Proceedings.

(1)Minutes or proceedings of a meeting shall be recorded by the Secretary of the committee or authority and in his absence by a person authorised in this behalf by the Chairman and shall be subject to the approval of the latter. Only the decisions reached in the meeting with due regard to clarity and brevity shall be recorded in the minutes/proceedings and not the discussions ad verbatium.
(2)The minutes/proceedings shall be confirmed by the authority or committee in its next meeting. When it is proved to the satisfaction of the Chairman that any decision has not been recorded accurately or has been recorded differently from the decision taken in the previous meeting he may order appropriate modification of the minutes/proceedings :Provided that, no decision on any issue once taken shall be taken up, for debate or reconsideration in any meeting for a period of three months from the date of meeting in which such decision was taken.

38. Order of the Business.

- The Chairman of an authority or committee shall be competent to decide the order in which the items on the agenda shall be considered :Provided that, the following items shall necessarily be taken first in the order mentioned : -
(i)The election of the Chairman, if necessary.
(ii)The confirmation of the minutes of the previous meeting.

39. Conduct of Business in the meeting.

(1)No item or motion shall be considered unless the proposer or seconder is present at the meeting. In exceptional cases, however, in the absence of both, the Chairman may permit another member present to move the same.
(2)No motion shall be debated, unless it is moved and seconded.
(3)The proposer may move for the withdrawal of the motion, if the said motion of withdrawal is seconded by another member, the authority or the committee may give its consent for the said withdrawal.
(4)The Chairman may direct that all substantially similar motions or amendments shall be taken up together.
(5)If a motion is once moved and accepted or rejected, no substantially similar motion shall be admitted by the Chairman in the next meeting and also in any meeting within a period of three months, from the date of meeting, in which such a motion was accepted or rejected.
(6)If a member of an authority or committee in a meeting of the said authority or committee persistently disregards a ruling or call to order by the Chairman, the latter may direct the member to leave the meeting and on such a direction the member shall be deemed to have been suspended as a member of the said authority or committee for that meeting.
(7)When a dispute arises regarding any point about the conduct of business of the meeting, the decision of the Chairman shall be final.

Chapter V
Academic Officers, Heads of Departments, Professors and other Equivalent Posts of the University

40. Applicability of Statutes.

- The Statutes Nos. 41 to 54 regarding recruitment, qualifications and Selection Committee procedure shall be applicable to the posts of Directors (other than Director of Students' Welfare), Deans of Faculties, Associate Deans, Heads of Departments, Professors and other equivalent posts.

41. Qualifications and method of appointments.

(1)For being appointed to any post in the University service mentioned in column 2 of Appendix I a person should possess the minimum qualifications mentioned against such post in column 3 of the said Appendix I.
(2)Persons with qualifications as enumerated in Appendix II shall be given preference in making selection.
(3)If the Selection Committee is satisfied that candidates with prescribed qualifications and quality are not available for selection, and makes a report to the State Government to that effect, the State Government may relax the higher basic qualifications and experience in making the appointments as may be necessary.
(4)If in any Faculty or Department, there are no posts of Associate Professors, then, while making appointments to the posts of Professors in such Faculty or Department, cumulative experience of teaching possessed by the eligible candidates at various levels may be considered while making selection.
(5)The post of Director (other than Director of Students' Welfare), Dean of Faculties and other equivalent posts shall be filled in by nomination or transfer by the Pro-Chancellor. The posts of Associate Deans, Heads of Departments, Professors and other equivalent posts shall be filled in by promotion and nomination in the ratio of 50 : 50 per cent of the vacant post as the Vice-Chancellor may, from time to time determine:Provided that, such posts shall be filled in by promotion through the recommendation of the Selection Committee on the basis of merits and seniority in the discipline or group of disciplines, departments or sector and minimum academic qualifications and experience, as prescribed by the Statutes.

42. Age limit.

- Upper age limit for the posts of Director, Dean, Associate Dean and other equivalent posts shall be 50 years. Upper age limit for the posts of the Head of Department, Professors and other equivalent posts shall be 45 years. There shall be no upper age limit for the persons employed in any University within the meaning of the Act:Provided that, the upper age limit prescribed for appointment to any of the said posts in the University services under the relevant statutes shall be relaxable by five years in respect of candidates belonging to Scheduled Castes, Scheduled Tribes, Nomadic Tribes, Denotified Tribes and Scheduled Castes converts to Buddhism who are not employed in any University within the meaning of the Act.

43. Reservation of posts in the University Services.

- While filling the posts in the various categories in the University, such percentage of posts as may be laid down by the State Government, from time to time, shall be reserved for the Scheduled Castes, Scheduled Tribes, Denotified Tribes, Nomadic Tribes and Scheduled Castes converts to Buddhism.

44. Appointment in the University Services.

- No person who is an employee of any State Government or Government of India, or any other Agricultural University, other University, Local Authority, of State aided Body, shall be eligible for being appointed by nomination to any post (specified in these Statutes) in any of the said posts in the University service unless and he submits his application for such a post after obtaining the consent of the State Government, the Government of India, the Local Authority, other University Authority or Body, as the case may be.

45. Powers of Vice-Chancellor in Emergency.

- No person shall be appointed by the University to any of the said posts except on the recommendations of the Selection Committee :Provided that, in the case of any emergency, which, in the opinion of the Vice-Chancellor, requires that, immediate action should be taken, he may, without the recommendation of the Selection Committee, but with the prior permission of the Chairman of the Council, make temporary appointment to any such post as a stop gap arrangement of a suitable person having minimum qualifications prescribed under these Statutes, for a period not exceeding one year and shall, at the earliest opportunity thereafter, report the action taken by him to the Executive Council for their perusal:Provided further that, the Vice-Chancellor shall initiate simultaneous action to fill up the post through due process of selection within a period of one year from the date of such appointment.

46. Secretary of the Selection Committee.

- The Member-Secretary of the Council shall be the ex-officio Secretary of the Selection Committee and he shall be assisted, as and when required by the Registrars of the Universities and such other staff of the Council and the Universities as he may require for the purpose, in the discharge of his duties as the Secretary of the Selection Committee.

47. Non-official Member of the Selection Committee.

- The non-official member referred to under clause (iii) of sub-section (2) of section 58 shall hold office for such period as may be fixed by the Pro-Chancellor or as long as he is a member of the Executive Council, whichever period ends earlier.

48. Advertisement.

- The Secretary shall cause a common advertisement to be issued containing therein such particulars with respect to basic qualifications, experience and expectations and the reserved seals, if any, for all the posts which are to be filled in, in such manner as may be decided by the Selection Committee. Such advertisement shall be given wide publicity throughout India.

49. Scrutiny.

- The Secretary shall scrutinise all applications received by him and shall prepare a list of all candidates to be called for interview for the approval of the Chairman of the Selection Committee. He shall, after approval of the Chairman, issue intimations to the candidates for interview.

50. Quorum.

- Four members shall constitute the quorum for the meeting of the Selection Committee, including the specialist in the respective field of the subject.

51. Assessment.

- The assessment of the candidates shall be made on the basis of the performance at the time of interview and in accordance with the educational qualifications, experience in teaching or research, publication of papers in journals and evolution of new varieties of crops, new techniques etc. The Committee shall arrange in order of merit of the persons, whom it recommends for appointment to the general seats and the reserved seats, if any, as advertised.

52. Evaluation.

- Each member of the Selection Committee shall give marks individually to each candidates. The marks given by the various members shall be totalled and arranged in descending order. Selection shall be on merits in the order of total marks scored by the candidates. Evaluation of candidates shall be done by giving 60 per cent for personal interview and 40 marks for past performance as given below:-
(A) Academic career :  
  Distribution Scheme 10 marks
  (i) Bachelor, Master and Doctorate levels. All First Class orequivalent.  
  (ii) In (i) above, any one 2nd class or equivalent in any of thedegrees will cause deduction of 2 marks per case.  
  (iii) In (ii) above, and one 3rd class or equivalent will causefurther deduction of 2 marks each. In (i) above, it will,therefore, mean a deduction of 4 marks each.  
  (iv) Any extra degree will entitle to 2 marks limited to the totalmaximum of 10 marks. University recognised post graduate diplomawill entitle an addition of one mark limited to the total maximumof 10 marks.  
(B) Service experience :  
  Satisfactory completion of service years without anywithholding of probation or increments. 5 marks
  3 to 5 years... ... ... 2 marks.
  5 to 10 years ... ... ... 3 marks.
  10 to 15 years ... ... ... 4 marks.
  15 years and above ... ... 5 marks.
(C) Research Publication : 20 marks
  Scientific publication in journal which is internationallyabstracted will get 2 marks each and other technical publicationsas I mark. Extension publication could get 0.2 mark.  
(D) Special Contribution : 5 marks.
  Evolution of new varieties of crops, new techniques,successful original efforts in extension, innovative experimentsetc. upto 5 marks.  
For personal interview, a candidate getting 20 or less marks out of 60 from two or more members, shall be rejected even if his total grade may be higher than that of other candidates.

53. Selection of candidates.

- Selection of candidates by the Selection Committee shall be finalised as soon as interviews of the candidates for particular post are over. After interviewing the candidates, the decision of the Selection Committee shall be recorded and signed by the members present as well as by the Chairman and it shall be communicated to the respective Agricultural University by the Secretary of the Committee.

54. Recommendation of Selection Committee.

- Recommendation of the Selection Committee shall be binding on all the Agricultural Universities. In case, no candidates are judged by the Selection Committee as befitting the post applied for, no recommendation shall be made by the Selection Committee.

55. Powers and duties of the Director of Instruction.

- In addition to the powers conferred and duties imposed by sub-section (2) of section 23, the Director of Instruction shall exercise the following powers and perform the following duties, namely : -
(1)In consultation with the concerned Dean, frame, develop, evaluate and improve courses and curricula and develop teaching procedure, designed to inculcate in the student's professional competence, character and leadership.
(2)
(a)He shall make arrangement for preparing annual programme of teaching and instruction in all faculties of the University and shall also cause to place this programme before the competent authorities for their approval in accordance with the provision under sub-section (3) of section 16.
(b)He shall also make arrangements for ensuring impartial assessment of the students in different examinations by prescribing external evaluation and appoint: examiners in accordance with regulations made in this behalf.
(3)He shall arrange for the conduct of all examinations of all courses and n ensure timely declaration of results.
(4)He shall ensure uniform standards of teaching and evaluation in all constituent and affiliated colleges/institutions/Agricultural Schools and recognised institutions of the University.
(5)He shall develop an integrated system of teaching and co-ordinate the teaching work of different faculties and shall supervise the research and extension education work of the academic staff in teaching departments in co-ordination with the Director of Research and Director of Extension Education.
(6)He shall supervise and guide the constituent, affiliated colleges/institutions/ Agricultural Schools and recognised institutions to ensure maintenance of desired academic standards.
(7)He shall in consultation with the concerned Dean and the Director and the Associate Dean make arrangements for providing in service and post-graduate training facilities to academic staff members of constituent and affiliated colleges/institutions/ Agricultural Schools and recognised institutions.
(8)He shall exercise general administrative control over Associate Deans of Colleges/Institutions, academic staff members, students and funds allotted for education and all physical properties, facilities and materials assigned by the University for the pursuit of educational programmes.
(9)He shall in consultation with the Deans, Associate Deans and the Heads of Departments, scrutinise and forward budget estimates for educational programmes and activities for all the concerned departments/colleges/institutions of the University to the competent authority.
(10)He shall be responsible for maintaining discipline, law and order in the constituent colleges/institutions, Agricultural Schools through the respective Deans, Associate Deans and for the discharge of the duty may award suitable punishment to the students on the recommendations of the concerned Dean and Associate Dean in accordance with the rules and regulations made in this behalf for acts of misdemeanour except that before he expells or rusticates a student, he shall get the prior approval of the Vice-Chancellor.
(11)He shall be responsible for the due observance of the provisions of statutes, rules and regulations in the different faculties of the University.
(12)As per directions of the Vice-Chancellor he shall submit reports to him on the working of the different faculties, departments thereunder and discipline amongst the students and action taken thereon.
(13)He shall serve as the channel of communication for all official business relating to teaching, instruction and students' disciplines with other authorities of the University and students.
(14)He shall exercise, in consultation with the Deans of the Faculties, Associate Deans, Heads of Departments, administrative control over the teaching load of the members of the faculties and in co-ordination with the Director of Research and Director of Extension Education, assign joint teaching/research and extension work to teachers and research /extension personnel.
(15)He shall have overall control for proper maintenance and upkeep of machinery, equipments and laboratories under him.
(16)He shall be responsible to generate new courses of education in the University and shall formulate schemes/proposals and submit the same to appropriate bodies of the University.
(17)He shall organise an educational research cell to evaluate the teaching activities of the University and maintain statistics of education.
(18)He shall develop methods for equivalence of various degrees/ diplomas/certificates of other Universities/Institutions with such degrees/ diplomas/certificates of the University.
(19)He shall be responsible for annual physical verification of the stocks and stores in Departments/Colleges/Institutions/Agricultural Schools under his control.
(20)He shall be responsible for maintaining the seniority lists of daily paid labours working in the Departments/Colleges/Institutions/ Agricultural Schools under his control.
(21)He shall make arrangements with the approval of the Vice-Chancellor for holding conferences, symposia/seminars and such other meetings or lectures as may be deemed essential and/or desirable for the benefit of the staff and students.
(22)He shall perform such other duties whether incidental to the powers and functions or not, as may be requisite in order to further the objects of the University or as per the directions of the State Government, State Council as may be conferred or imposed on him by Statutes, regulations or by the Vice-Chancellor.

56. Powers and duties of the Director of Research.

- In addition to the powers conferred and duties imposed by sub-section (2) of section 24, the Director of Research shall exercise the following powers and perform the following duties, namely:-
(1)He shall be responsible for initiation, organisation and conduct of research programmes and policies of the University in consultation with other Directors, Deans. Associate Deans and the Heads of Departments concerned.
(2)lie shall arrange for preparing annual programmes of (a) research and (b) production of breeder and foundation seeds as may be directed by the State Government and State Council in accordance with section 7 and 12. He shall cause to place such programmes before the University authorities for their approval and onward submission to the Pro-Chancellor through the Vice-Chancellor in accordance with provisions of the sub-section (5) of section 16.
(3)He shall exercise general administrative control over the research stations including lead research stations, research schemes, research staff and other employees and workers working under such station and schemes and funds allotted for research and physical verification of properties, tools, equipments, machinery and facilities assigned by the University for pursuit of research programmes.
(4)He shall take due care for proper utilization of the lands vested under his control and shall ensure adequate agricultural production on such lands. He shall be responsible to keep the University authorities and executives informed, from time to time, about any deviation and short-falls in such agricultural production or research programmes mentioned in clause (2) above.
(5)He shall prepare in consultation with other Directors, Deans of Faculties, Heads of Departments, the budget estimates for all items connected with research programmes and publications.
(6)He shall be responsible for proper functioning of all the research schemes.
(7)He shall have overall control for proper maintenance and upkeep of irrigation schemes, large farm development projects, National Seed Projects, Laboratories, Machinery and equipments under him.
(8)He shall assume leadership in development and maintenance of research productivity of high level by -
(a)promoting professional improvement on the part of research personnel.
(b)stimulating esprit de corps, and
(c)development of an attitude among the staff as to the worthiness and self satisfaction of a dire vocation of service in the field of agricultural research.
(9)He shall act as a liaison officer for dealing with all aid-granting agencies, such as the Indian Council of Agricultural Research, State Government, Other Universities, Co-operative or Private Institutions related to research activities.
(10)He shall ensure timely publication of research journals, bulletins and circulars.
(11)He shall be responsible for annual physical verification of stocks and stores of Research Stations/Schemes under his control.
(12)He shall participate and ensure participation of research personnel under his control in the organisation and functioning of the zonal workshops under T & V programmes.
(13)He shall ensure the satisfactory functioning of the coordinator of Lead Research Station.
(14)He shall make arrangements with the approval of the Vice-Chancellor for holding Conferences, Symposia, Seminars and such other meetings or lectures as may be deemed essential and/or desirable for the benefit of the staff and the students.
(15)He shall perform such other duties whether incidental to the powers and functions or not, as may be required in order to further the objectives of the University or as per the directions of the State Government, the State Council, as may be conferred or imposed on him by the Statutes, Regulations or by the Vice-Chancellor.

57. Powers and duties of the Director of Extension Education.

- In addition to the powers conferred and duties imposed by sub-section (2) of section 25, the Director of Extension Education, shall exercise the following powers and perform the following duties namely :-
(1)He shall initiate, plan, organise and implement all extension education programmes and activities in consultation with the Director, of Instruction, Director of Research, Deans, Associate Deans, Principals of Colleges and Heads of Departments.
(2)He shall make arrangements for preparing annual programme of undertaking and guiding extension education activities including organising district level farmer's melawas, from time to time, for the improvement and development of the standard of agriculture and agriculturists, establishment of Krishi Vigyan Kendra, participation in the Training and Visit System and participation in such other activities to help and support the agricultural development programmes or activities of the State Government, in accordance with the provisions of sub-clause (iii) of sub-section (1) of section 4 and as per the directions under section 7.He shall cause to put up through Vice-Chancellor such annual programme for approval to the University authorities and shall get it approved for onward submission as required under the provisions of sub-section (3) of section 16.
(3)He shall act as a Liaison Officer for dealing with such agencies like the development departments of State Government/Government of India/Indian Council of Agricultural Research and such other organisations in respect of extension education activities.He shall maintain liaison with the film division of the Government of India, Government of Maharashtra, Television and All India Radio for proper use of these media.
(4)He shall be an authorised Officer of the University for issuing press notes, handouts, clarifications and for arranging press conferences for and on behalf of the Vice-Chancellor. He shall bring to the notice of the Vice-Chancellor regularly the news and statements published on any matters concerning the University.
(5)He shall supervise and exercise control over the extension education activities of all categories of academic and other staff members working under him.
(6)He shall be responsible for ensuring close co-operation and co-ordination of the extension education activities of the University on one hand and those of the concerning departments of the State Government, Zilla Parishads, Co-operatives, Government undertakings and like organisations, on the other.
(7)He shall be responsible for organising extension, education programmes.
(8)He shall be responsible for proper maintenance and utilisation of machinery and equipments at his disposal.
(9)He shall exercise general administrative control over: -
(a)Funds allotted for extension education and
(b)Physical properties, facilities and materials assigned by the University for the pursuit of extension education programmes.
(10)He shall in consultation with the other Directors, Deans, Associate Deans and Heads of Departments formulate budget estimates for extension education programmes and activities of all the concerned departments of the University.
(11)He shall guide and supervise the working of the communication Centre of the University dealing with publicity, publications, audio-visual aids, radio and University Printing Press.
(12)He shall organise extension education units at each of the constituent and affiliated colleges/institutions/Agricultural Schools for undertaking and conducting extension education programmes and to supervise their working in consultation with the Director of Instruction, concerned Dean, Associate Dean/Principal of the Colleges/Institutions.
(13)He shall initiate and organise in consultation with Zilla Parishads, concerned officers of the State Government, Director of Instruction and Director of Research Seminars, Training classes, camps of the farmers and officers of the Zilla Parishads. Training and Visit Schemes and of other agencies, with following objectives:-
(a)to help the University reorient its teaching and research programmes by getting first hand information from the farmers about their problems;
(b)to communicate research findings to the farmers;
(c)to help the village leaders to develop qualities of leadership;
(d)to train the officers of the Training and Visit Scheme, Zilla Parishads and other agencies to equip them with the proper and relevant knowledge for the discharge of their duties.
(14)He shall initiate, plan and organise training programmes for professional extension workers including those serving under the constituent and affiliated colleges, research centres, other recognised institutions, [Agricultural Schools] [As amended for the words 'Agricultural Schools' by Corrigendum No. AGU. 2388/CR-16/19-A, dated 22.8.1990.], State Government, Zilla Parishads and farmers.
(15)He shall be responsible for annual verification of stocks and stores of the schemes/centres under his control.
(16)He shall make arrangements, with the approval of the Vice-Chancellor, for holding conference, symposia, seminars and such other meetings and lectures as may be deemed essential and/or desirable for the benefit of staff and students.
(17)He shall perform such other duties whether incidental to the powers and functions or not, as may be requisite in order to further the objects of University or as per the directions of the State Government, State Council, as may be conferred or imposed on him by the Statutes, Regulations or by the Vice-Chancellor.

58. Powers and duties of Dean of the Faculty.

- In addition to the powers conferred and duties imposed by sub-sections (1) to (8) of section 22, the Dean of the Faculty shall exercise the following powers and perform the following duties, namely:-
(1)He shall be responsible to the Vice-Chancellor for preparing the academic programme as regard to the courses offered, curricula, educational tour programme of the students as per the existing policies of the University in consultation with the Director of Instruction.
(2)He shall have the administrative control over the teaching load of the members of the Faculty in consultation with the Associate Dean of the College and Heads of Departments.
(3)He shall be responsible for prescribing extension education work load to be assigned to the teachers engaged in teaching and research, in consultation with the other Directors.
(4)He shall serve as a channel of communication for all official business of the Faculty with other authorities of the University, the students and the public.
(5)He shall be responsible for the planning, organisation and conduct of research in the faculty in consultation with the respective Heads of Departments and the Associate Deans.
(6)He shall be responsible for the proper scrutiny of personal research work of Heads of Departments, Professors, Associate Professors/Readers, Assistant Professors, Senior Research Assistants and Junior Research Assistants through the concerned Associate Deans and Heads of Departments and approve the same. He shall evaluate and supervise the work done by them, from time to time, and keep the concerned Directors and the Vice-Chancellor informed about it.
(7)He shall be responsible for general supervision over [planning] [As amended for the word 'planing' by Corrigendum No. AGU. 2388/CR-16/19-A, dated 22.8.1990.], organisation and conduct of different examinations in the Faculty in time in consultation with the Heads of Departments and Associate Deans.
(8)He shall be responsible to the Vice-Chancellor for maintaining discipline, law and order in the Faculty for the discharge of his duties.
(9)He shall be responsible for proper utilization of laboratories, equipments, teaching aids, lands at the disposal of his Faculty and upkeep of the same through the Associate Dean, Heads of Departments and other academic staff members concerned and keep the University authorities informed about the same from time to time.
(10)He shall make arrangements for ensuing impartial assessment of the students in different examinations by prescribing external evaluation and appointing examiners in accordance with the regulations made in this behalf.
(11)He shall make arrangements with the approval of the Vice-Chancellor for holding Conferences, Symposia, Seminars and such other meetings or lectures as maybe deemed essential and/or desirable for the benefit of staff and students.
(12)He shall perform such other duties whether incidental to the power and functions or not, as may be requisite in order to further the object of the University or as per the directions of State Government, State Council as may be conferred or imposed on him by the Statutes, Regulations or by the Vice-Chancellor.

59. Powers and duties of Associate Dean.

- In addition to the powers conferred and duties imposed by sub-section (2) of section 27, the Associate Dean shall exercise the following powers and perform the following duties, namely :-
(1)He shall be responsible for resident teaching, research and extension education at the college/institute.
(2)He shall be responsible for exercising administrative control over the teaching through academic staff working at the college/institute.
(3)He shall be responsible to the University authorities through the Dean for the implementation of curricula and teaching procedure designed to develop professional competence, character and initiative in the students and for maintenance of discipline by the students.
(4)He shall be responsible for proper scrutiny of research work of each of the Professors, Associate Professors/Readers, Assistant Professors, Senior Research Assistants and Junior Research Assistants working under him in consultation with the Heads of Departments. He shall supervise the same and keep the concerned Dean and Director informed about it from time to time.
(5)He shall be responsible for the maintenance and use of building, equipments and the instructional farm and garden of the college.
(6)He shall serve as a channel of communication for all official business of the college with other authorities of the University, the students and the public under the instructions of the Dean of the Faculty.
(7)He shall prepare the budget of the college in consultation with the Heads of Departments/Sections of different disciplines at the College/ Institution.
(8)He shall be responsible for proper use of hostels and facilities therein and shall also maintain discipline amongst students in the hostels.
(9)He shall be responsible for proper conduct of examinations.
(10)He shall make arrangements with the approval of the Vice- Chancellor for holding Conferences, Symposia, Seminars and such other meetings or lectures as may be deemed essential and/or desirable for the benefit of the staff and the Students.
(11)He shall perform such other duties whether incidental to the powers and functions or not, as may be requisite in order to further the object of the University or as per the directions of the State Government, State Council or as may be conferred or imposed on him by the Statutes, Regulations or by the Vice-Chancellor.

Chapter VI
Other Officers of the University

60. Other Officers of the University.

- The following officers are hereby declared to be the other officers of the University as per category (d) under section 14.
(i)The University Engineer,
(ii)The Deputy Registrar,
(iii)The Assistant Registrar,
(iv)The Assistant Comptroller.

61. Manner of appointment of other Officers of the University.

- All appointments of the other officers of the University shall be made strictly on the basis of merit except that the posts of Deputy Registrar shall be filled in by promotion from the category of Assistant Registrars or Assistant Comptrollers and the posts of Assistant Registrar and Assistant Comptroller shall be filled in 50 percent by promotion from ministerial staff and 50 percent by nomination.

62. Qualifications of other Officers.

- The minimum qualifications necessary for the other officers shall be such as may be determined by the Executive Council excepting for the Registrar and Comptroller.

63. Appointment only on the recommendations of the Selection Committee.

(1)No person shall be appointed by the University to any post of Other Officers by promotion except to the posts of Deputy Registrar, Assistant Registrar and Assistant Comptroller. Appointment shall be made on the recommendation of the Selection Committee constituted under Statute 64 :Provided that, in any emergency which in the opinion of the Vice-Chancellor requires that immediate action should be taken, he may without the recommendations of the Selection Committee or without following the procedure prescribed in Statute 65 make appointment of a suitable person to any post of 'Other Officers' for a period not exceeding one year and shall at the earliest opportunity thereafter report his action to the Executive Council.
(2)Notwithstanding anything contained in clause (1) above, the Executive Council may direct that a post/posts of the Other Officer/Officers may be filled in by obtaining the services of an officer or officers on deputation from the State Government, Government of India, any statutory University in India or any Government or Semi Government organisation or institution or from corporation, established by law.
(3)Appointment of a person on deputation to any post of the Other Officer of the University in pursuance of the provisions of clause (2) above, shall be made by the Vice-Chancellor without reference to or recommendation of the Selection Committee. Such Officers and their appointments shall be made by the Vice-Chancellor on such terms and conditions as may be agreed to between the Vice-Chancellor and the deputing authority :Provided that, the period of such deputation shall in the first instance not exceed three years which may, at the option of the Vice-Chancellor, in consultation with the deputing authority and subject to the prior approval of Executive Council, be extended from time to time for a total period not exceeding five years.

64. Selection Committee for selection of persons for appointment as Other Officers.

(1)The Selection Committee shall consist of the following members, namely :
(i)The Vice-Chancellor of the University.
(ii)One Dean of any of the Faculty of the University nominated by the Vice-Chancellor.
(iii)One Director mentioned in category (b) under section 14, nominated by the Vice-Chancellor.
(iv)The member of the Executive Council representing the Indian Council of Agricultural Research.
(v)The Chairman of the Selection Committee may at his discretion, from time to time shall nominate on the Selection Committee not more than two experts not necessarily working under the University, as a member/members.
(vi)Two non official members, of the Executive Council, to be nominated by the Vice-Chancellor.
(vii)The Registrar.
(2)The Vice-Chancellor shall be the ex-officio Chairman of the Selection Committee. In the absence of the Chairman the member nominated by him shall temporarily act as the Chairman of the Selection Committee.
(3)The Registrar shall be the ex-officio Secretary of the Selection Committee. In his absence the person authorised by the Vice-Chancellor shall act as Secretary.
(4)No act or proceedings of the Selection Committee shall be invalidated by reason of vacancy in its membership.
(5)The Director/Dean of the Faculty nominated by the Vice-Chancellor shall hold office for such period as may, in each case, be determined by the Vice-Chancellor.
(6)The members under clause (1) (vi) above, nominated by the Vice-Chancellor shall hold the office for a period of one year which may be extended upto six months by the Vice-Chancellor or as long as he is a member of the Executive Council, whichever period expires first.
(7)The Executive Council may make rules consistent with the Act and the Statutes providing for giving of notice to the members of the Selection Committee and of the business to be considered at meetings and for keeping of record of the proceedings at the meetings and assessment of candidates.

65. Procedure for appointment of Other Officers.

(1)The following procedure shall be followed for the appointment of "Other Officers" category (c) under section 14 and Statute 60 whenever vacancies arise or new posts are created :-
(i)The Vice-Chancellor shall have the post/posts advertised with such qualifications, terms and conditions of service etc. as may be prescribed by the Executive Council. Application shall be received by the Registrar.
(ii)The Registrar shall place all such applications received, before the Chairman for his consideration.
(iii)The Chairman shall arrange to scrutinise all such applications, and prepare a list of all eligible candidates who shall be called for interview.
(iv)After interviewing the candidates, the Selection Committee shall recommend to the Vice-Chancellor for each post to be filled in as far as possible, a panel of not more than three persons in order of merit.
(v)The Vice-Chancellor shall then make the appointment of a suitable person/persons from amongst those recommended by the Selection Committee.
(2)Notwithstanding anything contained in clause (1) above and in case of an officer whose services are to be obtained by the University on deputation from the State Government, Government of India or any other organisation or institution referred to in clause (2) of Statute 63 the provision of clause (1) (v) of this Statute shall not apply.
(3)The posts of other officers to be filled in by promotion be filled in through the Selection Committee on the basis of merit and seniority.

66. Powers and duties of the Registrar.

- In addition to the provision and duties contained in section 19, the Registrar shall exercise the following powers and perform the following duties, namely : -
(1)to be the custodian of the records, common seal and such other property of the University as the Executive Council shall commit to his charge.
(2)to act as a Secretary of the Executive Council, Academic Council and of such other committees, as may be so prescribed by the Statutes or Regulations and to attend or to depute any of his assistants for any of the meetings of the Executive Council, Academic Council and the committees referred to above and keep the minutes thereof.
(3)to conduct the official correspondence of the Executive Council, Academic Council and Selection Committee.
(4)to issue all notices convening meeting of the Executive Council, Academic Council, and such other committees of which he is a Secretary.
(5)to make arrangements for admission of students to the University and to maintain enrolment register of the students so admitted to the constituent and affiliated colleges and institutions of the University.
(6)to maintain a record of all degrees, diplomas, certificates, medals and awards, conferred by the University.
(7)to maintain a permanent record of all courses, curricula and other relevant information.
(8)to maintain a permanent record of all academic performance of the students of the University including the courses taken, grades obtained, degrees awarded, prizes or other distinctions won and any item pertaining to the academic performance of students.
(9)to supervise the general administration of the University subject to the control of Vice-Chancellor to ensure the smooth implementation of the Statutory provisions of the Act, Statutes, Rules and Regulations.
(10)to assist and advise the Vice-Chancellor in all administrative matters of the University.
(11)to carry out or arrange to carry out general administrative and academic inspection of constituent, affiliated colleges, various institutions and all the research stations.
(12)to ensure the up-to-date maintenance of records of the University lands at the level of revenue and other departments including at the University level.
(13)to sign on behalf of the University any bond, agreement, lease deed or any other legal document to be entered into with the Central Government, State Government or any other duly constituted body and to sign the vakalatnama, plaint, written statement or any such similar documents while filing or defending any civil, criminal, labour or industrial proceedings after obtaining the necessary approval of the competent authority.
(14)to act as Principal Liaison Officer of the University, for all matters with the State Council, the State Government and Central Government, the Indian Council of Agricultural Research, the University Grants Commission, other Universities and other bodies.
(15)to initiate proposal for holding the Convocation with the prior approval of Vice-Chancellor and other competent authorities and to make further arrangements thereof.
(16)to evolve a code of conduct for the staff and workers of the University and to ensure its enforcement as per the directions of the Vice-Chancellor.
(17)to maintain or cause to be maintained service records of all categories of staff.
(18)to be responsible for annual physical verification of stocks and stores in Vice-Chancellors' office.
(19)to be responsible for reporting to Government consequences of any decision or action taken by any authority of the University, which he feels is in contravention of the provisions of the Act, Statutes, Rules and Regulations.
(20)to exercise such other powers and perform such other duties as may be conferred or imposed on him by the Statutes, Regulations or by the Vice-Chancellor.

67. Powers and duties of the Comptroller.

- The Comptroller shall be responsible to implement the provisions of sections 20, 51, 53, 54, 55 and 56 and in addition he shall carry out the following duties, namely :-
(1)to ensure that all receipts by the University including its authorities, executives, academic officers, other officers and academic and ministerial staff members working under it are promptly credited into the University fund and that those are properly accounted for.
(2)after obtaining the approval of the Vice-Chancellor and with the previous sanction of the State Government take action to create a special fund and to maintain a detailed and proper account thereof, in accordance with the provisions of sub-section (3) of section 51.
(3)to prepare the annual financial estimates of receipts and expenditure of the University in the manner prescribed by the State Government in consultation with the concerned officers of the University and the Vice-Chancellor and to submit the same to the Executive Council for its consideration.
(4)to submit to the State Council the annual financial estimates of receipts and expenditure of the University with the advice, if any, of the Executive Council.
(5)to prepare the revised estimates of receipts and expenditure of the University in consultation with the concerned officers of the University and the Vice-Chancellor and after obtaining approval of the Executive Council forward the same to the State Council.
(6)to prepare the annual accounts of the University under the direction of the Vice-Chancellor and in accordance with the provisions of sub-section (1) of section 55, and submit the same to the Executive Council and State Council.
(7)to ensure submission of the annual accounts of the University together with the balance-sheet, to the State Government in accordance with the provisions contained in sub-section (2) of section 55.
(8)to render necessary assistance to the auditor appointed by the State Government for the audit of the accounts of the University.
(9)to take suitable action expeditiously on the audit report and report the action taken to the Executive Council to facilitate the Executive Council to lake suitable action as required by sub-section (3) of section 55.
(10)to ensure timely submission of the copy of the accounts and the audit report to the State Government within nine months from the end of the financial year alongwith the statement of the action taken thereon by the University as required under provision of sub-section (4) of section 55.
(11)to ensure that expenditure not authorised in the budget, is incurred by any authority, executive, academic officers, other officers and academic and ministerial staff members of the University with the prior sanction of the competent authority.
(12)to ensure that expenditure authorised in the budget is incurred by the concerned authority, executives, academic officers, other officers and academic and ministerial staff members of the University after following the prescribed procedure and after obtaining the sanction of the competent authority.
(13)to ensure that all accounts of the University including those of the constituent colleges, research centres and institutions of the University are kept, adjusted and periodically internally audited.
(14)to ensure that all income and fees, etc. due to the University are collected promptly and accounted for and that the salaries and other amount due to the University employees and others are paid promptly.
(15)to act as the financial advisor to the Vice-Chancellor regarding all financial matters of the University.
(16)to keep the Vice-Chancellor informed from time to time about the financial position of the University.
(17)to prepare the financial plans for development of the University in consultation with the concerned officers of the University and under the guidance of the Vice-Chancellor.
(18)to ensure that the grants are received in time from the Government of India, State Government and other aid-granting agencies.
(19)to maintain the inventory of the dead stock articles of the University and ensure annual verification thereof through the concerned officers.
(20)to inspect/audit the financial matters of all the offices/ institutions under the jurisdiction of the University.
(21)to detect and decide the defalcation cases on suo motu or on information received and to take further action.
(22)to be responsible for reporting to Government consequences of any decision or action taken by any authority of the University in respect of financial implications of the University which he feels is in contravention of the provisions of the Act, Statutes, Rules and Regulations.
(23)to exercise such other powers and perform such other duties as may be conferred or imposed on him by the Statutes, Regulations or by the Vice-Chancellor.

68. Powers and duties of Director of Students' Welfare.

- In addition to the powers conferred and duties imposed by sub-section (2) of section 26, the Director of Student's Welfare shall exercise the following powers and perform the following duties, namely :-
(1)to make arrangements for the housing and messing of students, in close coordination with the Associate Deans of the respective colleges/institutions;
(2)to direct a programme for student counselling;
(3)to arrange for part time/employment of students in accordance with the schemes approved by the Vice-Chancellor;
(4)to assist in the placement of graduate and post graduate students of the University;
(5)to obtain travel facilities for students and academic staff members, for holidays, study tours and sports events;
(6)to exercise general control and supervision over the physical education programmes and other co-curricular activities of the students, such as NCC and NSS;
(7)to co-ordinate matters regarding grant of scholarships, awards and freeships to students;
(8)to arrange for periodical medical examination of students and to ensure medical assistance to them and organise and supervise dispensaries attached to constituent colleges of the University and other institutions;
(9)to organise co-operative consumers' societies, canteens and banks for the welfare of students and University employees;
(10)to maintain play grounds of Colleges/Institutions through Sports Officers/Physical Training Instructors;
(11)to perform such other duties as may be conferred or imposed on him by the Statutes, Regulations or by the Vice-Chancellor.

69. Powers and duties of the Librarian.

- The Librarian shall work under the control and supervision of the Vice-Chancellor and shall be responsible for the maintenance of all libraries of the University and for the organisation of their services. The University Librarian shall have the following powers and duties, namely:-
(1)he shall have general overall supervision over the University Library, and Library personnel and departments' collections;
(2)he shall prepare the library budget for the University Library including departments' collections;
(3)he shall have the responsibility of receiving and accessioning all library materials;
(4)he shall have the responsibility of initiating the purchase of all requisitioned library, materials;
(5)he shall have the responsibility of renewing in time, subscriptions to journals ;
(6)he shall prepare a library news letter and periodical intervals which will carry a list of all library materials received since the last preceding news letter and other timely library news of interest to students and staff;
(7)he shall initiate participate and co-operate in programmes designed to stimulate and encourage the use of the library by students and staff;
(8)he shall arrange library hours which will permit maximum library use by both students and staff;
(9)he shall arrange for departments and selected research sub-stations, small collections of volumes and journals that are in almost constant use by the staff and post graduate students as references;
(10)he shall purchase books and periodicals approved and recommended by the Library Committee to be appointed by the Vice-Chancellor;
(11)he shall be responsible for annual physical verification of books/periodicals/stocks and stores of the Library;
(12)he shall perform such other duties as may be conferred or imposed on him by the Statutes /Regulations /or by the Vice-Chancellor.

70. Powers and duties of the University Engineer.

- The University Engineer shall work directly under the Vice-Chancellor and shall exercise the following powers and perform the following duties, namely :
(1)to be responsible for maintenance of all University buildings, roads, fencings, play-grounds, parks and gardens and lands other than the lands comprising the agricultural farms;
(2)to be responsible for the construction and maintenance of all utility services such as drainages, electricity, water supply and telephone;
(3)to be responsible for establishment and maintenance of fire protection services;
(4)to be responsible for obtaining administrative and financial approval for each construction work from the appropriate authority of the University;
(5)to be responsible for all constructions under the University including preparation of their designs, plans and estimates;
(6)to prepare annual construction and maintenance budget of the University and to submit a periodical report to the Vice-Chancellor showing the progress of the works under construction;
(7)to maintain accounts relating to works in his charge in the manner prescribed by the Comptroller;
(8)to maintain an up-to-date inventory of all immovable properties of the University including lands and buildings in consultation with the concerned University officers;
(9)to arrange acquisition and disposal of immovable property of the University with the approval of the competent authority of the University;
(10)to be responsible for maintaining cleanliness and sanitation of the University premises;
(11)to work as Estate Officer of the University;
(12)to be responsible for the annual verification of machinery, stock and stores under his control;
(13)to exercise such other powers and perform such other duties as may be conferred or imposed on him by the Statutes, Regulations or by the Vice-Chancellor.

Chapter VII
Academic Staff Members of the University

71. Classification of Academic Staff Members.

- Irrespective of the duties of teaching, research and extension education for the time being allotted to an Academic Staff Members of the designation of the post to which he was originally appointed or the post presently held by him, each such member shall hold one of the following ranks as may by an order be specifically allotted by the Vice-Chancellor, namely:-
(i)Principal.
(ii)Head of the Department.
(iii)Professor.
(iv)Associate Professor/Reader.
(v)Assistant Professor.
(vi)Lecturer/Superintendent of Agricultural Schools.
(vii)Sports Officer.
(viii)Demonstrator/Tutor.
(ix)Senior Research Assistant/Agricultural Officer.
(x)Physical Training Instructor.
(xi)Junior Research Assistant/Agricultural Supervisor/Research Assistant.
(xii)Assistant Librarian.
(xiii)College Librarian :
Provided further that, any staff member other than those specified above and having prescribed qualification and drawing pay scale equivalent to any of the rank mentioned above and discharging duties of an academic staff member as mentioned in clause (b) of section 13 shall be designated as an Academic Staff Member.

72. Applicability of Statutes.

- The Statutes Nos. 73 to 77 regarding qualifications and method of recruitment shall be applicable to all the post of academic staff members except that of Heads of Departments and Professors.

73. Qualifications of Academic Staff Members.

(a)For being appointed to any post in the University service mentioned in column 2 of Appendix III, a person shall possess the minimum qualifications mentioned against each such post in column 3 of the Appendix III.
(b)If the Selection Committee is satisfied that candidates with prescribed qualifications or experience or both are not available for Selection and makes a report to the State Government to that effect, the State Government may relax a higher basic qualifications or experience or both in making the appointments as may be necessary.

74. Manner of Appointment of Academic Staff Members.

(1)All appointments of the members of academic staff shall be made by the Vice-Chancellor strictly on merit and no person shall be appointed by the Vice-Chancellor as a member of the academic staff except on the recommendation of the Selection Committee constituted under section 58(2) of the Act and Statute 75 :Provided that, in any emergency which in the opinion of the Vice-Chancellor, required that immediate action should be taken he may without recommendation of the Selection Committee or without following the procedure prescribed in Statute 77 make appointment of a suitable person having the minimum prescribed qualifications to any post of the academic staff member for a period not exceeding one year and shall at the earliest opportunity thereafter report his action to the Executive Council :Provided further, the Vice-Chancellor shall initiate simultaneous action to fill the post through due process of selection within a period of one year from the date of such appointment;
(2)Notwithstanding anything contained in clause (1) above the State Council or the Executive Council as the case may be, may direct that a post of academic staff member may be, filled in by obtaining the services of a suitable person on deputation from the State Government, Government of India, Indian Council of Agricultural Research, Council of Scientific and Industrial Research, any statutory University in India, or any Government or Semi Government Organisation or Institution or a Corporation established by law.
(3)Appointment of a person on deputation to any post of an academic staff member in pursuance of the provisions of clause (2) above shall be made by the Vice-Chancellor without reference to or recommendation of the Selection Committee. Selection of such a person and his appointment, as an academic staff member shall be made by the Vice-Chancellor on such terms and conditions as may be agreed to by the Vice-Chancellor and the deputing authority and the person concerned :Provided that, the period of such deputation shall, in the first instance, not exceed three years, which period may, at the option of the Vice-Chancellor and in consultation with the deputing authority and the person concerned and with the prior approval of the State Council or the Executive Council as the case may be, be extended, from time to time, for a total period not exceeding five years.

75. Selection Committee for selecting persons for appointment as Academic Staff Members.

(1)Selection Committee constituted in accordance with the provisions of sub-section (1) of section 58, for selection to the post of Associate Professor/Reader, Assistant Professor, Lecturers and their equivalent posts shall consist of the following members, viz.:-
(i)The Vice-Chancellor;
(ii)One Director of the University by rotation;
(iii)Member of the Executive Council representing Indian Council of Agriculture Research;
(iv)One Dean of University by rotation;
(v)Three outside Experts to be nominated by the Vice-Chancellor out of the panel of six names of persons recommended by the Academic Council who have special knowledge of the subject for which the academic staff member is selected.
(2)Not less than four members shall form a quorum of whom atleast two shall be outsiders having special knowledge of the subject for which the academic staff members is selected.
(3)The Vice-Chancellor shall be the ex-officio Chairman of the Selection Committee. In the absence of the Chairman the member nominated by him shall temporarily act as the Chairman of the Selection Committee.
(4)The Deputy Registrar or the Assistant Registrar as the case may be dealing with establishment matters shall be the Secretary of the Selection Committee.
(5)No act or proceedings of the Selection Committee shall be invalidated by reason of any vacancy in its membership.
(6)The Director/Dean of the Faculty nominated by the Vice-Chancellor shall hold office for a period of one year from the date of nomination.
(7)The Executive Council shall make rules consistent with the Act and Statutes providing for giving notice to the members of the Selection Committee and of the business to be considered at meetings and for keeping of the record of the proceedings of the meetings and assessment of candidates.

76. Selection Committee for selecting persons for appointment as Academic Staff Members.

(1)The Selection Committee constituted in accordance with the provisions of sub-section (1) of section 58 of the Act for selection to the posts other than those to be selected by Selection Committee constituted under Statute 75 shall consist of the following members, viz. : -
(i)Director or Dean nominated by the Vice-Chancellor ex-officio Chairman.
(ii)One Associate Dean to be nominated by the Vice-Chancellor.
(iii)Two Heads of the Departments to be nominated by the Vice-Chancellor, one of whom shall be from the other Agricultural Universities in the State.
(iv)Two Professors other than Head of the Department to be nominated by the Chairman, one of whom shall be from the other Agricultural Universities in the State.
(2)The Committee shall hold office for a period of one year from the date of constitution. In exceptional circumstances duration may be extended for a period not exceeding six months by the Vice-Chancellor.
(3)Deputy Registrar/Assistant Registrar dealing with the establishment matters shall be Secretary.In the absence of the Secretary, the person nominated by the Vice-Chancellor shall act as Secretary.
(4)No act or proceeding of the Selection Committee shall be invalidated by reason of any vacancy in its membership.
(5)The members nominated by the Vice-Chancellor shall hold office for a period of one year.
(6)
(a)The University shall make rules consistent with the provisions of the Act and the Statutes providing for the giving of notice to the members of the Selection Committee and the business to be considered at meetings and for keeping of record of the proceedings of the meetings and assessment of candidates.
(b)For purpose of the meeting under sub-clause (a) four members shall form a quorum.

77. Appointment of Academic Staff Members.

(1)The procedure for the appointment of academic staff members, when vacancies arise or when new posts are created, shall be as under, namely :-
(i)The Vice-Chancellor, may have the posts advertised with such qualifications as have been prescribed by the Executive Council on the recommendations, if any, of the Academic Council.
(ii)The Registrar shall cause to put up all such applications received before the Chairman of the Selection Committee for his consideration.
(iii)The Chairman shall arrange to scrutinise all applications received and prepare a list eligible candidates who shall be called for interview.
(iv)The Vice-Chancellor then make the appointment of a candidate or candidates strictly in the order of merit as arranged by the Selection Committee. If he wishes to make an appointment otherwise than in the order of merit recommended by the Selection Committee, he shall record the reasons thereof and obtain the approval of the Executive Council before making the appointment.
(v)The Vice-Chancellor shall then make the appointment of suitable person only from amongst the persons recommended by the Selection Committee.
(2)Notwithstanding anything contained in clause (1), the Vice-Chancellor may at his discretion determine from time to time the number of posts under each category referred to in Statute 71 to be filled in by promotion from the lower category :Provided that, the number of posts so determined shall be twenty-five per cent of the total number of posts in the category as a whole to which promotions are to be made or such higher percentage not exceeding 50 per cent as may from time to time be determined by the Executive Council:Provided further that, such posts shall be filled in by promotion through the Selection Committee on the basis of merit and seniority in the discipline or group of disciplines, departments or sector and minimum academic qualification and experience, as prescribed by the Statutes :Provided further that, the academic staff members shall be eligible to apply for any post of an academic staff advertised by the University.
(3)While filling in the post in the classification of the academic staff as specified in Statute 71 by promotion or nomination, the University shall reserve for Backward Classes and other categories as such percentage of posts as may be prescribed by the State Government, from time to time, for such classes and categories.

78. Subordination of Academic Officers and Academic Staff Members.

(1)The Associate Dean shall be subordinate to the respective Dean.
(2)The Head of Department shall be subordinate to the concerned Associate Dean.
(3)The Professors/Associate Professors/Readers/Assistant Professors and other academic staff members shall be subordinate to the respective Head of the Department
(4)The Associate Professor/Reader shall be subordinate to the Professor. The Assistant Professor shall be subordinate to the Associate Professor/Reader concerned. The Demonstrator, Senior Research Assistant and Junior Research Assistant and equivalent shall be subordinate to the concerned Assistant Professor.

79. Powers and Duties of the Head of Department.

(1)The Head of Department shall be responsible for resident teaching, research and extension education in his discipline.
(2)He shall be responsible for supervising, developing and managing, the teaching, research and extension education in his discipline.
(3)For the purposes of sub-clause (2) he shall co-ordinate with concerned Dean and /or Associate Deans, Principals. Superintendents of Schools under the guidance of the Director of Instruction, the Director of Research and the Director of Extension Education through the Dean of his Faculty.
(4)He shall be competent to call meetings with the permission of the Vice-Chancellor discussing matters concerning his department and for deciding/finalising policies, of his department.
(5)He shall exercise the following powers and perform the following duties namely :-
(i)to be responsible for the organisation and conduct of resident teaching, research and extension education of his department and for that purpose shall pass such orders as may be necessary in consultation with the concerned Principal, Associate Dean, after approval of the Dean and the Director.
(ii)He shall also guide in planning the personal research programmes of all the Professors, Associate Professors/Readers, Assistant Professors in consultation with concerned Associate Dean wherever necessary and scrutinise the same. He shall also get them approved from the concerned Dean of the Faculty. He shall have his own research programme also. He shall supervise the research work done by each of them and keep the Associate Dean and other University authorities informed about it.
(iii)to tender necessary advice to the Principals, Associate Deans, Deans and Directors in all matters pertaining to his field in respect of teaching, research and extension education.
(iv)to submit to the concerned Associate Dean the budgetary needs of his department.
(v)to recommend to the Principals, Associate Dean, Deans and Directors the work load of each member of the staff with respect to teaching, research and/or extension education.
(vi)to be responsible for all University properties and facilities assigned to his department.
(vii)to recommend to the Associate Dean, the proposals for making improvement in the working of his department.
(viii)to generally supervise the work of academic staff members of his department.
(ix)to exercise similar powers and perform such other duties as may be conferred or imposed on him by the Statutes and Regulations or by the concerned Associate Dean Or by the Vice-Chancellor.
(6)He shall be responsible for proper [utilisation] [As amended for the word 'utilisation' by Corrigendum No. AGU. 2388/CR-16/19-A, dated 22.8.1990.] and upkeep of Laboratories, equipments, teaching, aids, land under the control of his department and shall keep the concerned University authorities informed about it.

80. Powers and duties of the Professors.

(1)The Professors shall have powers to supervise the work of his section.
(2)He shall be responsible for the maintenance, management and proper utilisation of the land, farms, laboratories, equipments stores, etc. kept at his disposal.
(3)He shall be responsible to the Head of Department for the Planning and Organisation of teaching, conduct of examinations, supervision of teaching load of individual staff members working under him.
(4)He shall be responsible to the Head of Department for his own personal research work. He shall also prepare the annual research programme of the academic staff members working under him. The annual research programme so formulated shall be submitted to the Head of Department or Associate Dean for approval.
(5)He shall be responsible for submitting the annual report to the Head of Department of the research work done by him and by the academic staff members alongwith the results obtained and paper published. He shall also submit annual report to the Head of Department on seminars and conferences attended in respect of each of the staff member.
(6)He shall be responsible for participating extension education work on direction from the Head of Department, Associate Dean, Dean and concerned Directors.
(7)He shall advise the students as per the advisory system and as a guide through himself and through the Associate Professor/ Reader/Assistant Professor working under him in accordance with the Act, Statutes, Rules, Regulations, syllabi and instructions from superior authorities from time to time.
(8)He shall be responsible for maintaining the discipline amongst the students and staff under him.
(9)He shall perform such other duties as may be conferred or imposed on him by the Statutes, Regulations and by the superior authorities.

Chapter VIII
Ministerial Staff Members of the University

81. Classification of Ministerial Staff Members into various grades.

(1)Ministerial staff members shall be those who are for the time being in the service of the University and are not included in the categories of Executive, Academic Officers, Other Officers and Academic Staff Members.
(2)Ministerial staff members shall consist of different grades viz., 'A', 'B', 'C." and D' and shall be determined by the State Council having regard to the requirements of the University business, from time to time.

82. Composition of the cadre/cadres of Ministerial Staff Members.

- The cadre or cadres of ministerial staff members shall consist of such members of employees and with such designations as may from time to time, be determined by the Vice-Chancellor in accordance with clause (c) of section 13; subject to approval by the State Government.

83. Appointments strictly on the basis of merit.

- All appointments of the ministerial staff members shall be made strictly on the basis of merit.

84. Appointments only on the recommendations of the Selection Committee.

(1)No person shall be appointed by the University as a ministerial staff member except on the recommendation of the Selection Committee constituted for the purpose :Provided that, in any emergency which in the opinion of the Vice-Chancellor requires that immediate action should be taken, he may make an appointment of a suitable person having prescribed minimum qualifications to any post of the ministerial staff member for the period not exceeding one year without the recommendation of the concerned Selection Committee or without following the procedure prescribed in the Statute No. 88 made in this behalf:Provided further that, the Vice-Chancellor shall initiate simultaneous action to fill in the post through regular process of selection within a period of one year from the date of such appointment.
(2)Notwithstanding anything contained in clause (1) above, the Executive Council, may direct that a post of ministerial staff member may be filled in by obtaining the services of a suitable person on deputation from the State Government, Government of India, any Statutory University in India or any Government or Semi Government Organisation or Institution or Corporation established by the law.
(3)Appointment of a person on deputation to any post of a ministerial staff member, in pursuance of the provisions of clause (2) above, shall be made by the Vice-Chancellor without reference to or recommendation of the concerned Selection Committee. Selection of such a person and his appointment as a ministerial staff member shall be made by the Vice-Chancellor on such terms and conditions as may be agreed to between the Vice-Chancellor and the deputing authority :Provided that, the period of such deputation shall at the first instance, not exceed three years which period may, at the option of the Vice-Chancellor and in consultation with the deputing authority, be extended, from time to time, for a total period not exceeding five years.

85. Qualifications of Ministerial Staff Members.

- The minimum qualifications necessary for ministerial staff members shall be such as may, in each case be determined by the State Council from time to time.

86. Selection Committee for selecting ministerial staff members of Grades A and B.

(1)The Selection Committee for selection of persons for appointment as ministerial staff members of Grades A and B. shall consist of the following members, namely : -
(i)Vice-Chancellor.
(ii)Registrar.
(iii)Comptroller.
(iv)One Registrar of the other Universities in State of Maharashtra to be nominated by Vice-Chancellor.
(v)One Comptroller/Officer of equal status dealing with financial matters from the other Universities in the State of Maharashtra to be nominated by the Vice-Chancellor.
(2)The Vice-Chancellor or in his absence the Dean of (he University shall be the ex-officio Chairman of the Selection Committee.
(3)The Registrar shall be the ex-officio Secretary of the Selection Committee. In his absence, the Vice-Chancellor shall nominate any other staff members to act as Secretary of the above Committee.
(4)No act or proceeding of the Selection Committee shall be invalidated merely by reasons for any vacancy in its membership.
(5)The member under sub-clauses (iv) and (v) of clause (1) above shall hold office for a period of one year which may be extended for a period of six months by the Vice-Chancellor.
(6)The Vice-Chancellor may nominate on the Selection Committee one management expert not necessarily working under the University as member for expert advice for selection of specific officer or personnel.

87. Selection Committee for selecting ministerial staff members of Grades C and D.

(1)Selection Committee for selection of persons for appointment as ministerial staff members Grades C and D shall consist of the following members, namely :-
(i)One Director/Dean to be nominated by the Vice-Chancellor.
(ii)The Registrar.
(iii)One Associate Dean to be nominated by the Vice-Chancellor.
(iv)One Head of Department to be nominated by the Vice-Chancellor.
(v)One District Social Welfare Officer of the Social Welfare Department to be nominated by the Director of Social Welfare; Maharashtra State.
(2)The Director/Dean shall be the ex-officio Chairman of the Selection Committee. In the absence of the Chairman, the Member nominated by the Vice-Chancellor shall temporarily act as Chairman of the Selection Committee.
(3)The Deputy Registrar/Assistant Registrar dealing with establishment matters shall be the ex-officio Secretary of the Selection Committee.
(4)No act or proceedings of the Selection Committee shall be invalidated merely by reason of any vacancy in the membership.
(5)The members under sub-clauses (i), (iii) and (iv) of clause (1) above nominated by the Vice-Chancellor shall hold the office for the period of one year which may be extended upto six months by the Vice-Chancellor.

88. Appointment of ministerial staff members under section 13(c) of the Act and in the Grades prescribed in Statute 81.

(1)The procedure for appointment of ministerial staff members when vacancies arise or when new posts are created shall be as under, namely
(i)The Vice-Chancellor may invite suggestions, recommendations and if considered necessary by him, proposals for obtaining services on deputation for a period not exceeding three years, from the State Government, Government of India, Institutions or agencies, or any person as he may deem fit and/or he may have the posts advertised with the qualifications prescribed under Statute No. 85.
(ii)All suggestions, recommendations proposals and applications referred to in sub-clause (i) above shall be received by the Registrar.
(iii)The Registrar shall cause to be put up all applications received to the Chairman of the Selection Committee for his consideration. Suggestions recommendations and proposals for obtaining services on deputation shall be dealt with by the Vice-Chancellor in accordance with the provisions of clause (i) above.
(iv)The Chairman shall arrange to scrutinise all applications received and prepare a list of eligible candidates who shall be called for interview by the Selection Committee.
(v)After interviewing the candidates the Selection Committee shall recommend the names of selected candidates in order of merit to the Vice-Chancellor.
(vi)The Vice-Chancellor shall then make the appointment of a person or persons only from amongst the persons recommended by the Selection Committee. If he wishes to deviate from the order of merit recommended by the Selection Committee, he shall record the reasons thereof and obtain the approval of the Executive Council before making appointment.
(2)Notwithstanding anything contained in clause (1) above, the Vice-Chancellor, shall at his discretion determine, from time to time, the number of posts under each category to be filled in by promotion from the lower category :Provided that, the number of posts so determined shall not be less than fifty per cent of the total number of posts in the category to which promotions are to be made :Provided further that, such posts shall be filled in by promotion on the basis of merit and seniority in the class of the concerned service, minimum academic qualifications and experience if any may be relaxed and determined by the Vice-Chancellor from time to time, if he considers necessary in consultation with the Executive Council:Provided also that, the ministerial staff members of the University shall be eligible to apply for any post advertised by the University :Provided also that, in the case of posts of ministerial staff members, the University shall reserve such percentage as prescribed by Government, from time to time, in respect of Backward Classes and other reserved categories by filling up the posts by promotion or from- open market.
(3)The Vice-Chancellor shall in conformity with provisions of clause (2) above, make rules governing promotions of ministerial staff members.

89. Appointment of Private Secretary, and Personal Assistant to the Vice-Chancellor.

- Notwithstanding anything contained in the foregoing Statutes, the Vice-Chancellor may at his discretion and without reference to or recommendations of any Selection Committee, appoint a suitable person from amongst the University employees or from any Central Government Departments or State Government Departments or Organisation as his Private Secretary or Personal Assistant on such terms and conditions as may be prescribed by the State Government from time to time and for such period as the Vice-Chancellor may decide.

Chapter IX
Allowances to the Members for Attending Meetings

90. Allowances to members.

(1)Whenever a members (including co-opted members and invitees) of any authority of the University or Committees or Sub-Committees appointed by it, other than the Vice-Chancellor, has to travel to attend a meeting/meetings called by the Secretary of the Authority or as a delegate on behalf of the University or otherwise for the University purposes he shall be paid travelling and daily allowances in accordance with the rules laid down and orders issued from time to time by the State Government, in respect of the persons appointed as non-official members on the Committees constituted by the State Government.
(2)In case of the members of Parliament and Members of the State Legislature, travelling and daily allowances should be paid in accordance with the rules applicable to them, as members of Parliament or the State Legislature, as the case may be.

91. Transport Charges.

- The academic officers, academic staff members, other officers and officials of the University and a member of any of the authorities of the University shall be permitted to draw as contingent expenditure on account of taxi fare or transport charges, or other incidental charges, at the rates and on terms and conditions prescribed by the State Government.

Chapter X
Acceptance of Endowments for Fellowships, Scholarships, Prizes, Medals and other Awards of Academic Nature and Donations in any Nature for the Improvement and Development of Activities of University

92. Condition to acceptance of donations, etc.

(1)All offers of bequests, donations and endowments, the management whereof is to be vested in the University, shall be accepted on the condition that the annual realization therefrom shall be subject to a deduction of 20 per cent thereof and the amount realised by such annual deduction shall be credited to the University fund at the commencement of every financial year.
(2)The University shall not accept bequest, donation or an endowment, the benefits whereof are sought to be restricted to any caste, creed, religion, community or region, or the sums of which are less than Rs. 30,000, Rs. 20,000 and Rs. 15,000 for instituting gold medal, silver medal and cash prizes respectively and in the case of scholarship the net annual income shall not be less than Rs. 1,500.
(3)The management/investment of the bequests, donations and endowments mentioned in clauses (1) and (2) above shall be governed by separate regulations made by the Executive Council in this behalf on the recommendations of the Academic Council;
(4)The management/investment of the amounts received through bequests, donations and endowments meant for prizes, medals, shields, trophies etc. other than those mentioned under clause (2) above, shall be specified and governed by the regulations made in this behalf by the Executive Council on the recommendations of the Academic Council.
(5)The bequests, donations and endowments for the fellowships, other than those sponsored by the Central Government, State Government, their undertakings and from the Co-operative Institutions shall not be accepted, if the annual return from such bequests, donations/endowments is less than Rs. 7,000 and if the period of fellowship is less than 10 years. The management/investment of such bequests, donations/ endowments shall be governed by separate regulations made in behalf by the Executive Council on the recommendations of the Academic Council.
(6)Notwithstanding anything contained in above paras, the University may accept movable and immovable property by way of gifts, bequests, endowments, donations for improvement and development of activities relating to Teaching, Research and Extension Education Programmes and for whatever purpose the University may decides to accept the same subject to the condition that all such gifts, bequests, endowments, and donations are reported to Government and Government approval is obtained in case they are conditioned. However, the clause 1 referred to above indicating 20 per cent deductions shall not be applicable in respect of donation for such developmental activities.

93. Administration of gifts, bequests, donations and endowments.

- On vesting of the property in the University such gifts, bequests, endowments or donations shall be administered by the Vice-Chancellor in the manner determined by separate regulation made in that behalf by Executive Council on the recommendation of the Academic Council for administration of such gifts, bequests, endowments or donations as the case may be, subject to the provision made in clause (6) of Statute 92.

Chapter XI
Instruction, Teaching and Examination of Students

94. Medium of instruction and examination.

- English shall be the medium of instruction and examination, in all subjects in respect of all courses of study leading to Bachelor's degree or Master's degree or any other post-graduate degree or diploma, upto and inclusive of the academic year 1990-91.

95. Number of students to be admitted to the course of study, academic and other qualification required for admission.

(1)The maximum number of students to be admitted to any course of study instituted by the University and offered at any of its constituent colleges, affiliated colleges, constituent institutions, Agricultural Schools and/or recognised institutions shall be such, as shall in each case be determined by the Executive Council, from time to time, by a regulation, after taking into consideration the recommendations of the Academic Council in this behalf and subject to the approval of the State Council and State Government.
(2)The minimum academic and other qualifications and experience in agriculture which students including agriculturists and children of agriculturists should possess in order to be eligible for admission to any course of study of the University offered at any of its constituent colleges, affiliated colleges, Agricultural Schools, constituent and recognised institutions and leading to the award of a degree, diploma, certificate or an academic distinction conferred by the University shall be such as shall in each case be determined by the Executive Council by a regulation, after taking into consideration the recommendations of the Academic Council in this behalf.

96. Institution of courses, holding of examinations and conferring of Degrees, Diplomas, Certificates and other Academic distinctions.

(1)The University shall institute all or any of the following courses of studies leading to the following degrees as shall be determined by the Academic Council by regulations subject to the approval of the Executive Council and the State Council : -
(a)In the Faculty of Agriculture,-
(1)Bachelor of Science (Agriculture) - B. Sc. (Agri.).
(2)Bachelor of Science (Horticulture) - B. Sc. (Horticulture).
(3)Bachelor of Science (Forestry) - B. Sc. (Forestry).
(4)Bachelor of Dairy Science - B. D. Sc.
(b)In the Faculty of Veterinary Science,-
(1)Bachelor of Veterinary Science and Animal Husbandry - B. V. Sc. and A. H.
(c)In the Faculty of Agriculture Technology, -
(1)Bachelor of Technology (Food Sciences) - B. Tech. (F. Sc.)
(2)Bachelor of Science (Agricultural Technology) - B.Sc. (Agri. Tech.)
(d)In the Faculty of Agricultural Engineering,-
(1)Bachelor of Technology (Agricultural Engineering) - B. Tech. (Agri. Engg.)
(e)In the Faculty of Home Science,-
(1)Bachelor of Home Science (Rural) - B. H. Sc. (Rural)
(2)Bachelor of Science (Home Science) - B. Sc. (Home Science)
(f)In the Faculty of Fisheries,-
(1)Bachelor of Fisheries Science - B. F. Sc.
(fl)[ In the Faculty of Dairy Technology - [Clause (f1) was inserted by Notification No. PKV. 1294/CR-161/19-A, dated 28th January, 1997.]
(1)Bachelor of Technology (Dairy Technology) B. Tech. (Dairy Technology).]
(g)In the Faculty of Post Graduate Studies,-
(1)Doctor of Science - D. Sc.
(2)Doctor of Philosophy - Ph. D.
(3)Master of Science (Agriculture) - M.Sc. (Agri.)
(4)Master of Veterinary Science - M. V. Sc.
(5)Master of Technology (Agricultural Engineering) - M. Tech. (Agri. Engg.)
(6)Master of Technology (Food Science) - M. Tech. (F. Sc.)
(7)Master of Home Science (Rural) - M. H. Sc. (Rural)
(8)Master of Fisheries Science - M. F. Sc.
(9)Master of Science (Home Science) - M. Sc. (Home Science)

10. [ Master of Technology (Dairy Technology) - M. Tech. (Dairy Technology).] [Entry (10) was added by Notification No. PKV. 1294/CR-161/19-A, dated 28th January, 1997.]

(2)The University shall institute such courses of study as shall be determined by the Academic Council by a regulation in this behalf with the approval of the competent authority prescribed under the Act :Provided that, the courses of studies leading to degrees or diplomas duly approved under the repealed Acts or Statutes or Regulations framed under the powers delegated thereunder shall be deemed to have been duly instituted under the Act and the Statutes.
(3)The University shall hold such examinations as shall be determined by the Executive Council by a regulation in this behalf in consultation with the Academic Council :Provided that, regulation shall prescribed element of external evaluation at the semester end examinations.
(4)The University shall confer such degrees, diplomas, certificates and other Academic distinctions as are mentioned in this Statute on persons who have -
(i)pursued the course of study in accordance with the provisions of the relevant regulations made under clauses 1, 2 and 3 above, or
(ii)in accordance with provisions of a regulation made in this behalf by the Academic Council in consultation with the Executive Council, carried out research in any of the constituent colleges, institutions or affiliated colleges of the University or in an institution recognised by it in this behalf.
(5)The University shall hold such examinations as shall be determined by the Executive Council by a regulation in this behalf in consultation with the Academic Council and shall award diplomas and certificates to persons, who have pursued the course of study in accordance with the provisions of relevant regulations made in this behalf in respect of Lower Agricultural Education.

97. Fees and other charges to be received from students studying in the University.

- The University shall levy fees and other charges as mentioned below from students registered at the University campus or with the constituent colleges/institutions, Agricultural Schools and from candidates registered for the award of post-graduate degrees. The rates of fees and other charges, manner and periodicity of recovery and all other [ancillary] [As amended for the word 'ancilliary' by Corrigendum No. AGU. 2388/CR-16/19-A, dated 22.8.1990.] matters shall be determined by the Executive Council by regulations made in this behalf, from time to time, subject to directions, if any from the State Government.
(I)Institutional and University fees and charges payable in college/ school office:-

1. Tuition fee.

2. Late admission fee.

3. College caution money (Refundable).

4. Gymkhana subscription.

5. Medical examination fee.

6. Social gathering subscription.

7. College magazine subscription.

8. Social and cultural activities subscription

9. Co-operative Society share money.

10. Identity card fee.

11. Poor students' aid fund subscription.

12. Students' handbook fee.

13. Fee for scrutiny and re-calculation of grades.

14. Examination fee.

15. Fee for issue of a duplicate of College transcript.

16. University enrolment fee.

17. University students Union fee.

18. Dissertation/Thesis fee.

19. Immigration fee.

20. Hostel room rent.

21. Hostel caution money (refundable).

22. Hostel electricity charges.

23. Pot share money.

24. Mess deposit.

25. Application/Registration fee.

26. Cost of prospectus and form of application for admission.

(II)University fees recoverable from candidates for Post Graduate degree by research and payable at the University office :-

1. Application fee.

2. Registration fee.

3. Term/Retention fee (six monthly).

4. Examination fee.

(III)Other miscellaneous fees payable in the University office : -

1. Fee for receiving degree at the Convocation.

2. Fee for receiving degree in absentia.

3. Fee for issue of migration certificate.

4. Fee for issue of provisional certificate of passing a degree examination.

5. Fee for issue of a duplicate copy of diploma/degree/transcript.

(IV)Any other fee having relevant to the instruction, residential and welfare programmes and related programmes including fees for issuing any certificate by the University or College not included above as may be determined by the Vice-Chancellor in each case.

98. Holding of examination prescribing External Evaluation.

- The University shall hold examination as shall be determined by the Executive Council by a regulation made in this behalf on recommendations of the Academic Council:Provided that the regulations made for such examinations shall also prescribe element of external evaluation at the semester end examinations.

99. The Departments.

- The Department shall be the primary unit of education. It shall carry on programmes of instruction, research and where appropriate extension education in a particular field of knowledge. The University shall establish the following Departments, namely :-
(1)Faculty of Agriculture

1. Department of Agronomy.

2. Department of Agricultural Chemistry and Soil Science.

3. Department of Agricultural Botany.

4. Department of Extension Education.

5. Department of Agricultural Economics.

6. Department of Agricultural Entomology.

7. Department of Plant Pathology.

7A. [ Faculty of Dairy Technology - [Clause 7A was inserted by Notification No. PKV. 1294/CR-161/19-A, dated 28th January, 1997.]

(1)Department of Dairy Technology.
(2)Department of Dairy Engineering.
(3)Department of Dairy Chemistry. Bio-chemistry and Food Technology.
(4)Department of Dairy Micro-biology.
(5)Department of Dairy Economics, Dairy Extension and Management.
(6)Department of Computer Science, Mathematics and Statistics.]

8. Department of Animal Husbandry and Dairying.

9. Department of Horticulture.

10. Department of Agricultural Engineering.

11. Department of Forestry.

(2)Faculty of Veterinary Science

1. Department of Physiology and Bio-Chemistry.

2. Department of Anatomy, Histology and Embryology.

3. Department of Pharmacology, Materia Medica and Toxicology.

4. Department of Clinical Medicine, Preventive Medicine and Veterinary Jurisprudence.

5. Department of Bacteriology, Immunology, Virology and Mycology.

6. Department of Parasitology, Protozoology, Helminthology and Entomology.

7. Department of Pathology.

8. Department of Food Hygiene (Meat Inspection) and Veterinary Health

9. Department of Surgery, Anaesthesiology, General Systemic Surgery and Radiology.

10. Department of Gynaecology, Obstetrics, Andrology, Animal Reproduction including Artificial Insemination.

11. Department of Animal Genetics and Breeding.

12. Department of Animal Management, Hygiene and Dairy Science including Animal Production.

13. Department of Extension Education.

14. Department of Animal Nutrition.

15. Department of Poultry Science.

(3)Faculty of Agricultural Technology

1. Department of Food Science and Technology.

2. Department of Animal Products' Technology.

3. Department of Food Microbiology and Fermentation Technology.

4. Department of Food Bio-Chemistry and Applied Human Nutrition.

5. Department of Food Engineering and Extension Education.

6. Department of Animal By-Products' Technology.

(4)Faculty of Agricultural Engineering

1. Department of Irrigation, Water Management, Drainage Engineering, Soils and Soil Mechanics.

2. Department of Soil and Water Conservation Engineering including Surveying and Levelling.

3. Department of Process Engineering of Farm Products, Animal Products, By-Products and Dairy Products, Extension Education.

4. Department of Farm Power and Machinery and Workshop Technology and Mechanical Engineering.

5. Department of Farm and Agro-Industrial Structures and Roads and Civil Engineering.

6. Department of Unconventional Sources of Energy, and Electrical Engineering.

(5)Faculty of Home Science

1. Department of Foods and Nutrition.

2. Department of Child Development and Family Relationship.

3. Department of Clothing and Textiles.

4. Department of Home Management.

5. Department of Home Science Extension Education.

6. Department of Rural Health and Rural Sociology.

(6)Faculty of Basic Sciences and Humanities

1. Department of Biology including Plant and Animal Morphology, Taxonomy, Physiology, Microbiology, Elementary Genetics and Ecology.

2. Department of Chemistry including Organic, Inorganic, and Physical Chemistry and Bio-Chemistry.

3. Department of Physics including General and Engineering Physics.

4. Department of Mathematics and Statistics.

5. Department of Social Sciences and Humanities including Rural Sociology, Economics, Psychology and Languages.

(7)Faculty of Fisheries

1. Department of Fisheries Biology.

2. Department of Aquaculture.

3. Department of Fisheries Hydrography.

4. Department of Fisheries Technology.

5. Department of Fisheries Engineering.

6. Department of Fisheries Resources, Economics, Statistics and Extension Education.

(8)Faculty of Lower Agricultural Education

1. Department of Basic Sciences and Engineering.

2. Department of Crop Sciences, Soil Science, Plant Protection and Horticulture.

3. Department of Animal Sciences, Dairy Science including Fisheries.

4. Department of Home Science, Social Science, Extension Education and Languages.

(II)The University shall establish new Departments with the approval of State Council such as :-
Department of Agril. Meteorology, Bio-Chemistry, Seed Technology, Agril. Statistics, Sericulture, Social Forestry, Plant Physiology, Dryland Horticulture and Microbiology.
(III)Each Department shall be responsible for conducting teaching, research and extension education programmes at all levels and in respect of all subjects comprised in that department and with reference to any of those, it shall also be responsible for all courses of study which constitute a part or whole of any short term course or an under graduate or post-graduate course leading to the conferment by the University of a certificate, diploma, degree or an academic distinction in any faculty.
(IV)The Head of a teaching department, as fax as that department's subjects are concerned shall in consultation with the Dean of the concerned Faculty be responsible for co-ordinating the teaching, research and extension education programmes at all levels and in respect of the concerned courses of study.

Chapter XII
Conferment of Degrees

100. Precedence for Convocation.

- The Chancellor, the Pro-Chancellor, the Chief Guest, the Vice-Chancellor, the Ex-Vice-Chancellors of the University, the members of the Executive Council, the Directors, the Deans of all the Faculties in the alphabetical order of their surnames, the Vice-Chancellor of other Agricultural Universities in the State of Maharashtra, the Registrar, the Associate Deans, the Associate Deans of constituent colleges, the Principals of the affiliated colleges and the Heads of the recognised institutions, the Heads of Departments of the faculties, the Chief Research Officers in charge of Research Stations, the Chief Extention Education Officers, Other members of the Academic Council, taken together, respectively in the alphabetical order of their surnames, shall have seniority and precedence.

101. Honorary Degree and other Title.

- If, on the recommendation of the Academic Council, not less than two-third of the total members of the Executive Council recommends that an honorary degree, or other title such as 'Krishi Ratna' be conferred on any person, on the ground that he is, in their opinion by reason of eminent position and attainments, a fit and proper person to receive such degree, or other academic distinction and, if the recommendation, is confirmed by the Chancellor, the Executive Council shall sanction conferral of the honorary degree or other title so recommended on such a person without requiring him to undergo any examination.

102. The Chancellor to confer the Degrees.

- The Chancellor shall on the recommendation of the Executive Council confer upon persons who have fulfilled the requirements of the Act, Statutes and Regulations for the time being in force, degrees, post graduate diplomas as are provided for in the table under Statute 106 either at a Convocation or in absentia, at their option.

103. Fees for award of Degree and Post Graduate Diploma.

- Every person who has fulfilled the requirements of the Act. Statutes and Regulations shall be eligible, on payment of a fee and incidental charges prescribed by the University, to be admitted to the respective Degree/Post Graduate Diploma in person or in absentia at his option and in testimony thereof, a Degree/Post Graduate Diploma shall be awarded to him.

104. Convocation.

- A convocation for conferring degrees, diplomas and other academic distinctions, honorary degrees and the titles shall be held ordinarily once in a year on such graduation day as may be determined by the Chancellor or the Pro-Chancellor.

105. The Language of Convocation.

- The Proceedings of Convocation for the purpose of conferment of degrees, diplomas and other academic distinctions and the titles shall be in Marathi and/or Hindi and/or in English as may be determined by the Chancellor or the Pro-Chancellor.

106. Degrees to be conferred.

- At such Convocation the Chancellor, the Pro-Chancellor or the Vice-Chancellor as the case may be shall request the Executive Council to pass a grace in the first instance and then the Dean of the Faculty or in his absence Associate Dean in that Faculty nominated by the Vice-Chancellor in this behalf shall present to the Chancellor, the Pro-Chancellor or the Vice-Chancellor, as the case may be at the Convocation, the persons who have sought admission to or who have been recommended for conferral of the respective degrees and diplomas as mentioned in Table below. Such presentation shall take place in the order given in the said table.TableFor persons seeking admission to degree or diploma in accordance with the courses prescribed by the University
A. In the Faculty of Post Graduate Studies :  
1. Doctor of Science D. Sc.
2. Doctor of Philosophy Ph.D.
3. Master of Science (Agriculture) M. Sc. (Agri.)
4. Master of Veterinary Science M.V.Sc.
5. Master of Technology (Agricultural Engineering) M.Tech. (Agri. Engg.)
6. Master of Technology (Food Sciences) M.Tech. (F.Sc.)
7. Master of Home Science (Rural) M.H.Sc. (Rural)
8. Master of Fisheries Science M.F.Sc.
9. Master of Science (Home Science) M. Sc. (Home Science)
10. [ [Entry 10 was added by Notification No. PKV. 1294/CR-161/19-A, dated 28th January, 1997.] Master of Technology (Dairy Technology) M. Tech. (Dairy Technology.)]
B. In the Faculty of Agriculture :  
1. Bachelor of Science (Agriculture) B.Sc. (Agri.)
2. Bachelor of Science (Horticulture) B.Sc. (Horticulture)
3. Bachelor of Science (Forestry) B.Sc. (Forestry)
4. Bachelor of Dairy Science B.D.Sc.
C. In the Faculty of Veterinary Science :  
1. Bachelor of Veterinary Science and Animal Husbandry B.V.Sc. & A.H.
D. In the Faculty of Agricultural Technology :  
1. Bachelor of Technology (Food Science) B.Tech. (F.Sc.)
2. Bachelor of Science (Agricultural Technology) B.Sc. (Agri. Tech.)
E. In the Faculty of Agricultural Engineering  
1. Bachelor of Technology (Agricultural Engineering) B.Tech. (Agri. Engg.)
F. In the Faculty of Home Science :  
1. Bachelor of Home Science (Rural) B.H.Sc. (Rural)
2. Bachelor of Science (Home Science) B.Sc. (Home Science)
G. In the Faculty of Fisheries :  
1. Bachelor of Fisheries Science B.F.Sc.
[H. [Entry H was added by Notification No. PKV. 1294/CR-161/19-A, dated 28.1.1997.] In the Faculty of Dairy Technology :  
1. Bachelor of Technology (Dairy Technology) B. Tech. (Dairy Technology).]
As and when new faculties/disciplines are established, degrees of Bachelor/Master, Doctor of Philosophy may be awarded in these faculties/disciplines.

107. Honorary Degree and Title to be conferred.

- At such Convocation or a special Convocation the Vice-Chancellor or the Registrar shall present to the Chancellor, the Pro-Chancellor or the Vice-Chancellor as the case may be the person or the persons on whom the honorary degree or the title has to be conferred. Such honorary degree and title shall be as mentioned in the table below and such presentation shall take place in order given in this table.

1. [Krishi Ratna] [As amended for the words 'Krisni Ratna' by Corrigendum No. AGU. 2388/CR-16/19-A, dated 22.8.1990.]

2. Doctor of Science D.Sc.

The procedure for conferment of honorary degree or title on persons shall be the same as that prescribed for conferment of the degrees.

108. Academic Costume.

- The persons who formed the academic procession and the graduates of the University who are to be awarded degree shall wear academic costumes as shall be determined by the Executive Council by a regulation made in this behalf in consultation with the Academic Council.

109. Withdrawal of Degrees, Certificates, Diplomas, Titles, etc.

- The Executive Council, may on the recommendations of the Academic Council, by a resolution passed by a majority of the total membership of the Executive Council and a majority of not less than two-thirds of the members of the Executive Council present and voting, recommend to the Chancellor to withdraw a degree, diploma, certificate and title conferred by the University and the Chancellor may order withdrawal of the same.

110. Award of Medals/Prizes.

- Medals and Prizes, the award of which is instituted by the University shall be presented at the Convocation to the awardees, if they choose to remain present, immediately after the conferment of the degrees. In other cases the same will be delivered to them through the Associate Dean/Principal of the concerned college.

111. Conferment of Degrees.

(1)Subject to the recommendation by the Executive Council under clause (xxiv) of section 31, and confirmation by the Chancellor the degrees, diplomas, certificates and other titles which shall bear the signature of the Vice-Chancellor shall be conferred at the Convocation by the University Executive presiding over the convocation or after convocation in absentia as the case may be.
(2)Subject to the proposal to confer an honorary degree being confirmed by the Chancellor under sub-section (4) of section 15, and the approval of the Executive Council under clause (xxv) of section 31, the University Executive presiding over the Convocation shall confer the honorary degree/title which shall bear the signature of the Vice-Chancellor.

Chapter XIII
Conditions of Service of the Vice-Chancellor

112. Conditions of Service of the Vice-Chancellor.

- (1) Conditions of Service. - (i) The Vice-Chancellor appointed under subsections (1) and (8) of section 17, shall be provided with residential accommodation with provision for residential office, free of rent and suitably furnished during his term of office including period of leave availed by him, in the University Campus. The "rent free" and "furnished" accommodation means that the University shall bear the expenditure on account of taxes, service charges and charges on account of consumption of energy, water and shall also include watch and ward.(ii)The grounds and garden of the residential accommodation of the Vice-Chancellor shall be maintained by the University.(iii)The Residential Office of the Vice-Chancellor shall be provided with one Attendant.(iv)A Chauffer driven motor car shall be placed at the disposal of the Vice-Chancellor for his use at his discreation for University purposes. The entire expenditure on the running, maintenance, major and minor repairs and replacement of parts of the car shall be borne by the University in full including salary and allowances of the Chauffer. The Vice-Chancellor shall be entitled to use Chauffer driven car for private purposes on payment of charges prescribed by the State Government.(v)The Vice-Chancellor shall be entitled to leave on full (emoluments) for a period of 30 days in a year, not exceeding 90 days during the term of three years and to the extent he can avail during the full term as the Chancellor may grant him from time to time. In the event the Vice-Chancellor is required to attend Conferences, Symposia, Seminars or such other gatherings or events connected with the work of the University, the Vice-Chancellor can avail of 30 days duty leave limited to 15 days at a time throughout his entire tenure and in case he avails of more than 15 days at a time or more than 30 days throughout his tenure, the extra days of leave so availed of shall be debited to his leave account.(vi)The Vice-Chancellor shall also be entitled to the benefit of encashment of surrendered leave with the sanction of the Chancellor in accordance with the rules prescribed by the State Government on the subject.(vii)The Vice-Chancellor shall be entitled to sumptuary allowance not exceeding Rs. 5000 per annum.
(2)Travelling Allowances. - (i) The Vice-Chancellor shall be entitled to travel by air conditioned First Class by rail or by air or by sea or by road as he may choose at his discretion for the purpose of the University business.
(ii)The Vice-Chancellor shall be entitled to claim the Dearness Allowance on tour at the rates admissible to the Grade-I State Government Officers drawing basic pay of Rs. 5100 and above.
(iii)Besides, the provisions under clause (ii) above, the Vice-Chancellor shall be entitled to receive actual expenditure from Air Port, Railway Station or place of halt to the place of destination in full whenever official car is not provided to him.
(iv)Whenever the Vice-Chancellor shall be required to attend any work sponsored by Institution, other than the State Government, Central Government or Indian Council of Agricultural Research or in connection with the University's own work, travelling allowance and daily allowance, shall be paid by the sponsoring bodies on the basis of their own rules.
(v)The Vice-Chancellor and his family members shall be entitled to free medical facilities and the benefit of reimbursement of medical expenses as are applicable to the employees of the University.
Explanation. - For the purpose of this clause "family" means the family as defined in the medical attendance rules.

Chapter XIV
General

113. Delegation of powers by Vice-Chancellor.

- The Vice-Chancellor may, subject to his overall responsibility of supervision, delegate by an order in writing any or all of his administrative and financial powers and functions to any academic officers, other officers, academic staff members or ministerial staff members except, those mentioned in sub-sections (1), (3), (4), (8), (11), (12), (13), (15), (16) and (19) of section 18 and subject to such conditions as he may specify in this behalf. He may by art order, in writing, withdraw at any time the power or functions so delegated. As soon as possible a copy of the Vice-Chancellor's order delegating his powers for functions or withdrawing the same shall be placed before the Executive Council for its information.

114. Annual Report.

- In accordance with the provisions of section 69 of the Act the draft of the Annual Report of the University for the year ending 31st March shall be prepared under the direction of the Vice-Chancellor and submitted by him to the Executive Council ordinarily by 30th September of the same calendar year for its consideration.The report shall be approved by the Executive Council and shall ordinarily be submitted by the Vice-Chancellor to the Chancellor and the State Government by the end of December of the same year to enable the State [Government to lay] [As amended by Corrigendum No. AGU 2388/CR-16/19-A, dated 22.8.1990.] it before both the Houses of the State Legislature as required by section 69.

115. Financial Estimates.

- On receipt of the draft financial estimates recommended by the Finance, Budget, Development and Planning Committee, the Executive Council shall consider, modify if necessary and approve the same. The University shall then submit the approved financial estimates to the State Council in accordance with the provisions of section 52.

116. Standing Committee for Finance, Budget, Development and Planning.

- The Executive Council shall constitute a Committee called as the "Standing Committee for Finance, Budget, Development and Planning" consisting of the following members :-(i)The Vice-Chancellor.(ii)Director of Research.(iii)Director of Extension Education.(iv)Director of Instruction.(v)Registrar.(vi)University Engineer.(vii)University Planning Officer.(viii)Comptroller.(ix)Two non-official members of Executive Council nominated by the Executive Council.
(2)Members of the Executive Council nominated on this committee shall hold office for a period of one year from the date of nominations or the period of membership which expires first.
(3)The Vice-Chancellor shall be the Chairman. In his absence a member nominated by him shall be the Chairman.
(4)The Comptroller shall be the ex-officio Member-Secretary. In his absence, any other staff member nominated by him shall act as Secretary.

117. Powers and Duties of the Standing Committee for Finance, Budget, Development and Planning.

(1)To scrutinize the programmes of the University as mentioned in sub-clause (i) of section 31 submitted to it by the Comptroller and the respective Deans and Directors.
(2)To discuss, formulate and recommend the out line of the programmes of the University including Plan and Non-Plan outlay in the areas of Teaching, Research and Extension Education and submit the same to the appropriate authority.
(3)To examine the annual financial estimates of the University and to advice the Executive Council thereon.
(4)To examine the annual accounts of the University and to advice the Executive Council thereon.
(5)To review the financial position of the University from time to time.
(6)To examine the annual budget prepared by the University and recommend the priority of items in the budget to the Executive Council.
(7)To prepare a development plan of the University.
(8)To recommend the re-appropriation of grants.
(9)To supervise the management of the University funds.
(10)To consider the audit report.
(11)To make recommendations to the Executive Council on all matters relating to the Finance, Budget, Development and Planning of the University.

118. Grievance Committee for University employees.

(1)In accordance with the provisions under clause (v) of section 29, the authority to be called as "Grievance Committee for University Employees" shall be constituted with the following members, namely :-
(i) Vice-Chancellor ... Chairman.
(ii) Registrar ... Member.
(iii) Comptroller ... Member.
(iv) Two non-official members of Executive Council nominated byExecutive Council. ... Member.
(v) Deputy Registrar (Establishment) ... Member-Secretary.
(2)Members of the Executive Council nominated on this committee shall hold office for a period of one year from the date of nomination or the period of membership which expires first.
(3)The Vice-Chancellor shall be the Chairman. In his absence Registrar shall be the Chairman.
(4)It shall work as an appellate authority against the orders passed by the Vice-Chancellor as an original order in respect of Service Rules of the University employees.
(5)To consider individual grievances of the University employees in respect of service matters.
(6)It shall work as an Advisory body to the Executive Council in respect of Administrative and service matters which may fall within the jurisdiction of the Executive Council.

119. Acceptance of Transfer of Movable and Immovable Property to the University.

- All offers of transfer of movable and immovable property to the University shall be accepted subject to the approval of the Executive Council and subject to the conditions that -
(a)the title of the donor on such property is legally enforceable and that the property is free from encumbrances and liabilities.
(b)the current market value of such property, in the opinion of the Executive Council, is sufficient to provide for a purpose, if any, for which the transfer is intended to be made.
(c)the benefits attendant and incidental to such transfer shall not be restricted to any race, creed, religion, caste, community or region provided that in the case of scheduled tribes or scheduled castes this condition shall not apply :
Provided that, the Vice-Chancellor may, with the concurrence of the Executive Council, lay down such other conditions as he may deem necessary in case of such offer of transfer.

120. Consumers' Co-operative Societies Institution and Control.

- The conditions for institution of Consumers' Co-operative Societies and their control shall be prescribed by a regulation made by the Executive Council.

121. Procedure for recovery of damage or loss caused to the University.

(1)Suo-motu or on receipt of a report, the Vice-Chancellor shall, having satisfy himself that there exists irregularity causing loss or damage to the University due to the negligent action on the part of any of the University authority or member of the University :-
(i)Recommend to the Executive Council for appointment of a committee of its members for enquiring into the matter of such irregularity.
(ii)The Executive Council then shall appoint a committee of its members for examining whether the interest of the University has been adversely suffered or otherwise at the hands of the authority/members of the authority of the University and whether such a damage or loss has been caused to the University by an act on the part of any such authority/member/members of the Authority of the University because of its/their action in contravention with the provisions of the Act, Statutes, Rules and Regulations as provided in sub-section (2) of section 66 of the Act.
(iii)The Executive Council shall be free to appoint or co-opt any other person other than the member of the Executive Council as a member for assisting the said committee.
(iv)The committee as appointed by the Executive Council shall then make arrangements for holding an enquiry into the circumstances leading to the loss or damage caused by wilful negligence of the concerned authority and fix the responsibility for pecuniary loss caused to the University. While enquiring into the matter, the said committee shall give due opportunity to the concerned member/members of the authority and shall fix the responsibility for such a loss and also make specific recommendations regarding recovery of losses from the concerned member.
(v)After receipt of the report of the committee the Vice-Chancellor shall then proceed to carry out the recovery from the concerned member/members of the authority and report the action to the Executive Council and the Pro-Chancellor for his information.
(2)Suo-motu or on receipt of the report, the Vice-Chancellor shall having satisfied himself that there exists an irregularity causing loss or damage to the University due to the negligent action on the part of the off icers and employees of the University :-
(i)The Vice-Chancellor shall then make arrangements for appointing an enquiry officer or a committee to enquire into the circumstances leading to such a loss and also to fix the responsibility on the concerned officer for causing such a loss due to wilful negligence or because of the act not in conformity with the provisions of Act, Statutes, Rules or Regulations as provided in subsection (2) of section 66.
(ii)The enquiry officer or the committee as appointed by the Vice-Chancellor shall then make arrangements for holding an enquiry into the circumstances leading to the loss or damage caused by wilful negligence of the officers/employees and fix the responsibility for pecuniary loss caused to the University. While enquiring into the matter, the enquiry officer/committee shall give the opportunity to the officers/employees and shall fix the responsibility for such a loss and also make specific recommendations regarding recovery of losses from the concerned officer/employee and other punishment, if any, to be imposed on such officer/employee.
(iii)After receipt of the report, the Vice-Chancellor shall order the recovery of the amount and taken action to impose punishment on the concerned officer/employee as deemed fit.
(3)In case the member of the authority or the officer or employee fails to pay the amount of loss within the stipulated period, the Vice-Chancellor shall proceed to take steps for effecting the recovery of amount as arrears of land revenue.

122. Programmes, Scope and Implementation.

- In accordance with the recommendations made by the Academic Council under sub-section (1) of section 33 and the directions received under sections 7 and 12, the broad outline, scope and implementation of the programmes shall be prepared by the Executive Council.

123. University Employees Provident Fund.

- In accordance with the provisions of sub-clause (f) of section 37 of the Act and the provisions made [elsewhere] [As amended by Corrigendum No. AGU. 2388/CR-16/19-A, dated 22.8.1990.] in the Act and the Statutes in this behalf, the provision of Maharashtra General Provident Fund Rules, 1985 (as amended and added from time to time) applicable to the State Government Employees, shall be applicable mutatis mutandis to the employees of the University, affiliated Colleges and recognised institutions, other than those recognised for Research and Specialised higher learning.The receipts on account of contributions by the employees of the University in the General Provident Fund should be transferred to the State Government in accordance with the orders/instructions issued by the State Government.The maintenance of individual accounts, settlement of claims on account of advances, their repayments, final withdrawals, as per General Provident Fund Rules, will have to be done by the University in accordance with the Orders/instructions issued by the State Government from time to time.

124. Appointment of a Committee for promoting Health and General Welfare of the Students.

(1)To assist the Vice-Chancellor in implementing the provisions of sub-section (9) of section 18, the Vice-Chancellor shall appoint a committee known as the "Students' Welfare Committee" consisting of the following members, viz. :-
(i)The Director of Instruction.
(ii)The Deans of the-Faculties.
(iii)The Associate Dean/s of the Colleges.
(iv)Medical Officer of the University nominated by Vice-Chancellor.
(v)Chief Rector/Rector/Warden of all the hostels of the University.
(vi)The Director of Students' Welfare.
The Director of Instruction shall be the Chairman of the above committee.The Director of Students' Welfare shall act as the Secretary of the committee.
(2)The committee may hold its meetings once in a period of three months and furnish to the Vice-Chancellor its recommendations among others on the following issues, namely :-
(i)residence, conduct and discipline of the students of the University.
(ii)arrangements for promoting the health and general welfare of the students.
(3)The Chairman of the committee may invite any of the Chairman of the Students' Council from the constituent colleges for deliberation as and when required.

125. Appointment of a Committee for promoting welfare of the staff of the University.

(1)To promote welfare of the staff and workers of the University following committee shall be established :-
(i)Vice-Chancellor.
(ii)One Director or Dean.
(iii)One Head of Department/One Professor.
(iv)One Associate Professor/Reader.
(v)One Assistant Professor.
(vi)One Senior Research Assistant/Junior Research Assistant.
(vii)One Agril. Assistant/Fieldman.
(viii)Five representatives of ministerial staff.
(ix)Comptroller.
(x)Registrar.
(2)The Vice-Chancellor shall be the Chairman of the committee and the Registrar shall be the Secretary. All other members shall be nominated by the Vice-Chancellor. The term of the nominated members shall be for one year.
(3)The committee will make recommendations to the Vice-Chancellor to encourage University employees co-operative credit society.
(4)The committee shall hold its meetings at least once in six months and will transact the business for the general welfare of the staff of the University. The scope and extent of business of the committee shall be decided by the Vice-Chancellor.

126. Grant of Certificate to Field Workers, Farmers and other Persons not enrolled as Regular Students.

(1)The University may at any of its constituent colleges, affiliated colleges, constituent institutions or recognised institutions provide lectures and instruction for field workers, farmers and other persons not enrolled as regular students of the University as shall be determined by the Executive Council by a resolution in this behalf in consultation with Academic Council in accordance with the provisions of clause (vi) of section 6 and as per directions under sections 7 and 12.
(2)The persons referred to in clause (1) above and attending the said lectures and instruction may be granted a certificate in such form and in such manner and on their fulfilling such conditions, as may, from time to time, be determined by the Executive Council by a resolution in this behalf taking into consideration the recommendations of the Academic Council.

127. Region of activities of Associate Dean.

- The Associate Deans shall be responsible for conducting teaching, research and extension education programmes at all levels within the limits of the region specified by the Vice-Chancellor by an order in writing.

128. Recognition of Examinations.

- The University may recognise examinations of other Universities or educational institutions as equivalent to the examination of this University in accordance with the provisions of a Regulation made in this behalf by the Executive Council in consultation with the Academic Council.

129. Facilities for practical training of students.

(1)Every college affiliated to the University shall own and maintain a farm for the conduct of research and for imparting practical training to students.
(2)The size of farm to be provided by an affiliated college offered courses in Agriculture shall be at the rate of not less than ½ acre for a small batch of students consisting of such number as may be determined by a Regulation/Resolution made by the Academic Council. The nature and scale of facilities to be provided on the farm should conform to the norms laid down by the Academic Council, from time to time, with the approval of the Executive Council.

130. Receipt of remuneration by University employees.

- No salaried officer or academic staff member of the University shall receive any remuneration for any work in or outside the University, except as may be determined by a Regulation/Resolution made in this behalf from time to time, by the Executive Council.

131. Absorption.

- Any person who came on transfer or on deputation or appointed, on any permanent post under the University taking into consideration his specialised knowledge in a particular field or efficiency in working, may be permanently absorbed on the said post in the University service provided the person concerned and his parent Department agrees for such absorption, on such terms and conditions as may be agreed to between the Vice-Chancellor of the University and the Department concerned.

132. Consultancy.

- In order to provide the service of talented and specialised Academic Officers and Academic Staff Members of the University to other Governments/other Agencies including foreign agencies, corporate body or Private Sector, within or outside India, the Vice-Chancellor may consider such request and make available the services of concerned person on such terms and conditions us may be specified by the Executive Council in this behalf and with prior approval of the Pro-Chancellor.
(2)In order to provide the talent and expertise of the Vice-Chancellor, it shall be competent for the Pro-Chancellor to assign the services of such Vice-Chancellor to other Governments, and/or agencies including foreign Governments, foreign agencies, corporate bodies or private sector, within or outside India for such period and conditions as the Pro-Chancellor may in each case determine.

Chapter XV
Pay, Allowances, Pension, Leave and General Conditions of Services of the Employees of the University/Affiliated Colleges/Recognised Institutions

133. Disqualifications for appointment.

- No person shall be appointed to any posts in the University Service to which these Statutes apply,-
(a)unless he is -
(i)a citizen of India, or
(ii)a subject of Sikkim; or
(iii)a subject of Nepal; or
(iv)a subject, of Bhutan; or
(v)a person of Indian origin who has migrated from Pakistan, Burma, Ceylon (Sri Lanka), East African countries of Kenya, Uganda and United Republic of Tanzania, with the intention to settle permanently in India; or
(vi)a Tibetan refugee who came over to India before 1st January, 1962 with the intention to settle permanently in India :
Provided a person belonging to any of the categories (iii), (iv), (v) and (vi) of this Statute shall be a person in whose favour a certificate of eligibility has been given by the State Government and further if he belongs to category (v) of this Statute the certificate of eligibility shall be valid only for a period of one year from the date of the appointment beyond which he can be retained in service only if he has become a citizen of India:Provided further that, a person in whose case a certificate of eligibility is necessary may be admitted to an examination or interview, or both conducted by the State Government under sub-section (1) of section 58 or any other recruiting authority and may also be appointed without such a certificate for a period not exceeding six months subject to the production of necessary certificate from the Government of India; or
(b)if he was dismissed for misconduct from the services of any Agricultural University, State or Central Government undertaking, any other local authority. Government or such other public body ;
(c)if he was convicted of an offence which involved moral turpitude; or
(d)if he has more than one wife living and in the case of a female candidate if she has married to a person having already a wife, living; or
(e)if he has not attained the age of 18 years on the last date for submission of an application for such a post.

134. Physical fitness certificate and production of evidence as to good character.

- Subject to such other statutes as may be made providing for medical examination and good character of candidates to be appointed to the [said] [This word was added by Corrigendum No. AGU. 2388/CR-16/19-A, dated 22.8.1990.] posts, appointment to any of the posts in the University Services "shall be subject to the production of -
(a)medical certificate of health in the form prescribed by an appointing authority ;
(b)such evidence of good character as the appointing authority may require in that behalf.

135. Canvassing to disqualify candidates.

- Any attempt on the part of a candidate or his relative or friend to enlist support by direct or indirect method for his application for appointment to any of the posts in the university services shall disqualify the candidate for being appointed to the post

136. Proceedings of the Selection Committee.

- In respect of the matters for which, there is no provision, or insufficient provision is made, in these Statutes, the Selection Committee may conduct its proceedings in such manner as it thinks fit, keeping in view the basic objective of selecting the right man for the right job.

137. Validity of the proceedings of the Selection Committee.

- No act or proceeding of the Selection Committee shall be invalidated by reason of any defect in the constitution thereof.

138. Pay, Allowances, Pension, Leave and General conditions of services of the Employees of the University, affiliated colleges and recognised institutions other than those recognised for Research and Specialised Higher Learning.

(1)In accordance with the provisions of section 28 and clause (c) and (g) of section 37 of the Act and the provisions made else where in the Act and the Statutes in this behalf the provisions of the following Maharashtra Civil Service Rules (as amended and added from time to time) applicable to the State Government employees shall be applicable mutatis mutandis to the employees of the University, affiliated colleges and recognised institutions other than those recognised for Research and specialised higher learning.
(i)The Maharashtra Civil Services (General Conditions of Services) Rules, 1981 ; and
(ii)The Maharashtra Civil Services (Pay) Rules, 1981; and
(iii)The Maharashtra Civil Services (Joining Time, Foreign Service and Payments during Suspension, Dismissal and Removal) Rules, 1981; and
(iv)The Maharashtra Civil Services (Leave) Rules, 1981; and
(v)The Maharashtra Civil Services (Pension) Rules, 1982; and
(vi)The Maharashtra Civil Services (Commutation of Pension) Rules, 1984; and
(vii)The Maharashtra Discipline and Conduct Appeal Rules, 1979; and
(viii)The Maharashtra Civil Services (Discipline and Appeal) Rules, 1979.
(2)The employees of affiliated colleges and recognised institutions who are in service prior to the date of passing of this Statute shall be governed by such terms and conditions of service contract, if any, agreed to between the employees and the institution in respect of age of superannuation which will not exceed 60 years in any case.
(3)The Executive Council will determine from time to time the competent authorities for execution of the rules mentioned in clause (1) above.

139. Designation of staff in affiliated colleges and recognised institutes.

- In accordance with the provisions of clause (g) of section 37 the designations of the staff in the affiliated colleges and recognised institutes shall be as under : -
(1)Designations of Academic Staff Member of affiliated colleges. -
(1)Principal,
(2)Professor,
(3)Associate Professor/Reader,
(4)Assistant Professor,
(5)Lecturer,
(6)Demonstrator,
(7)Farm Superintendent,
(8)Agricultural Officer/ Senior Research Assistant,
(9)Agricultural Supervisor /Junior Research Assistant.
(10)Physical Training Instructor,
(11)College Librarian/Assistant Librarian.Designations of Ministerial Staff Member of affiliated colleges.-
(1)Office Superintendent,
(2)Senior Accountant,
(3)Senior Clerk,
(4)Stenographer,
(5)Accountant/Cashier,
(6)Audio Visual Assistant,
(7)Store Keeper/Junior Clerk/Typist/Laboratory Assistant,
(8)Motor Vehicle Driver/Tractor Driver,
(9)Laboratory Attendant/Library Attendant/Cyclostyle Machine Operator/Office Attendant,
(10)Bus Conductor,
(11)Peon/Choukidar/Malt/Hostel Servant,
(12)Workshop Supervisor,
(13)Assistant Instructor (Workshop),
(14)Mechanic/Electrician,
(15)Turner/Fitter/Black Smith/Welder/Carpenter.
(16)Agriculture Assistant/Fieldman,
(17)Mazdoor, Milkman, Ploughman, etc.
(2)Designations of Academic Staff Member of recognised rural institutes.-
(1)Principal,
(2)Lecturer,
(3)Physical Training Instructor,
(4)Librarian,
(5)Farm Superintendent.
(6)Agricultural Supervisor/Junior Research Assistant.Designations of Ministerial Staff of recognised rural institutes.-
(1)Office Superintendent,
(2)Accountant,
(3)Stenographer,
(4)Senior Clerk,
(5)Clerk-cum-Typist.
(6)Audio-Visual Operator,
(7)Store Keeper,
(8)Agricultural Assistant,
(9)Livestock Supervisor,
(10)Laboratory Assistant /Laboratory Attendants,
(11)Vehicle Driver/Tractor Driver,
(12)Library Assistant,
(13)Mechanic/Electrician,
(14)Peon,
(15)Mali,
(16)Watchman,
(17)Milkman,
(18)Ploughman,
(19)Sweeper,
(20)Herdsman.
(3)Designation of Staff of recognised Agricultural Schools.-
(1)Superintendent,
(2)Agricultural Supervisor,
(3)Agricultural Assistant,
(4)Head Clerk-cum-Accountant,
(5)Clerk-cum-Typist,
(6)Ploughman,
(7)Peon,
(8)Watchman.

140. Qualifications of Staff in affiliated colleges and recognised institutions.

- The minimum qualifications for the various categories of the employees of the University shall be made applicable to the employees of affiliated colleges and recognised institutions mutatis mutandis. In respect of qualifications of such posts which are not existing in University but are existing in affiliated colleges and recognised institutions, the qualification shall be such as prescribed for the equivalent pay scale post in the University.

141. Pay and Allowances of employees in affiliated college and recognised institutions.

- The scales of pay and allowances of the employees in the affiliated colleges and recognised institutions shall be such as are determined by the State Government, from time to time, on recommendations of the Executive Council of the University.

142. Appointment of the [principal] [As amended by corrigendum AGU. 2388/CR-16/19-A, dated 22.8.1990.] of the affiliated colleges and recognised institutions.

- The Principal may be appointed by obtaining services of suitable person on deputation by the Society/Institution which has founded the College/Institute subject to approval of the Executive Council.orThe Principal may also be appointed from the Academic Staff Members of the College/Institute or by direct recruitment on the recommendations of a Selection Committee to be constituted by the Society/Institution and appointment shall be made after approval of the Executive Council of the University.The Selection Committee shall include two representatives of the Vice-Chancellor of the University.

143. Selection Committee for appointment of staff in the affiliated colleges and recognised institutions.

- The Selection Committee for selection to the post of academic staff (excluding Principal) and ministerial staff shall be constituted by the governing body of the college/institute concerned and shall also consist of two representatives of the Vice-Chancellor of the University.

144. Manner of appointment of staff in the affiliated colleges and recognised institutions.

(1)All appointments shall be made strictly on the basis of merit and no person shall be appointed by the governing body of the Affiliated College/Recognised Institute as a member of staff except on the recommendations of the Selection Committee constituted for the purpose :Provided that, in any emergency in the opinion of the governing body if it requires that immediate action should be taken it may without recommendation of the Selection Committee appoint any person to any post/s for a period not exceeding one year. The action so taken shall be forthwith reported to the Vice-Chancellor.
(2)Notwithstanding anything contained in clause (1) above the governing body may at its discretion determine the number of posts under each category referred to in Statute 139 to be filled in by promotion from the lower category.
(3)The number of academic posts so determined for promotion shall not be more than 50 percent and the number of ministerial posts so determined shall not be less than 50 percent post in the category as a whole to which the promotions are to be made :Provided that, the governing body may obtain the services of the academic staff member on deputation from the University without reference to the Selection Committee. The appointment of such a person as an academic staff member shall be made by the governing body as such terms and conditions as may be agreed to by the Vice-Chancellor and the governing body of the affiliated college/recognised institute. The period of such deputation shall not exceed three years in the first instance and may be extended for a further period of one year by the governing body with the consent of the person concerned and the Vice-Chancellor.

145. Appointment of staff in affiliated colleges and recognised institutes.

- The procedure for appointment of staff in the affiliated colleges and recognised institutes, when vacancies arise or when new posts are created shall be as under:
(1)The posts to be tilled in by promotion be filled in through the selection committee on the basis of merit and seniority.
(2)The governing body may have the posts to be filled in by direct recruitment, advertised with such qualifications as have been prescribed.
(3)The Principal or Head shall cause to be put up all such applications received before the Chairman of the Selection Committee for his consideration.
(4)The Chairman shall scrutinise all such applications received and prepare a list of eligible candidates who shall be called for the interview with the help of Principal or Head.
(5)The scrutiny so made shall be placed before the Selection Committee.
(6)The Selection Committee shall interview such candidates and submit to the governing body a list of such numbers as may be fixed by the governing body of the selected candidates in order of merit.
(7)The governing body shall then make the appointment of the candidates from amongst the list of selected candidates.
(8)The appointment so made shall be reported to the Vice-Chancellor for approval.

146. Provident Fund for employees of affiliated colleges and recognised institutions.

- The employees of affiliated colleges/recognised institutions shall be entitled for the benefit of provident fund on par with the University employees, subject to the approval of the State Government.

Chapter XVI
Repeal and Saving

147. Repeal and Saving.

(1)On and from the date of commencement of those Statutes, -
(a)the Mahatma Phule Agricultural University (Krishi Vidyapeeth) Statutes, 1968;
(b)the Punjabrao Agricultural University (Krishi Vidyapeeth) Statutes, 1969;
(c)the [Marathwada] [As amended by Corrigendum No. AGE 2388/CR-16/19-A, dated 22.8.1990.] Agricultural University (Krishi Vidyapeeth) Statutes, 1972,
(d)the Konkan Agricultural University (Krishi Vidyapeeth) Statutes, 1972.
and all the other Statutes made by the Government from time to time under subsection (6) of section 38 of the Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983 ; and the Statutes assented by the Chancellor in respect of Konkan Krishi Vidyapeeth under sub-section (4) of section 38 of the Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983; shall stand repealed.
(2)Notwithstanding the repeal of the said Statutes -All Resolutions, Rules and Regulations made by the Executive Council, the Academic Council or the Faculties or other authority of any existing University under Statutes [existing uptil now] [As amended by Corrigendum No. AGE 2388/CR-16/19-A, dated 22.8.1990.] shall, in so far as they are not inconsistent with the provisions of these Statutes, continue in force and be deemed to have been made under these Statutes by the Executive Council, the Academic Council, the Faculties or other authority as the case may be, of the corresponding University until they are superseded or modified by the Resolutions, Rules and Regulations made under these Statutes.Till the Board of Studies and other committees as per the provisions of these Statutes are constituted, the old Board of Studies and relevant committees shall deemed to be in existence for performing the relevant duties.Appendix I(Statute 41)Qualifications for the academic posts
Sr. No. Designation of the post   Qualifications
1 2   3
1. Director of Instruction, Director of Research or Director of[Extension] [As amended by Corrigendum No. AGU. 2388/CR-16/19-A, dated 22.8.1990.]Education. (1) Ph.D. in any of theFaculties of agricultural universitiesplusfifteen yearsexperience in teaching, research or extension education, withatleast 10 years technical and administrative experience (takentogether) but out of which not less than five years of technicalnature not below the rank of Professor or its equivalent orMaster's degree in any of the Faculties of theagricultural Universitiesplustwenty years experience inteaching, research or extension education with atleast 10 yearstechnical and administrative experience (taken together) but outof which not less than five years of technical nature, not belowthe rank of Professor or its equivalent and
    (2) Ability to initiate, organise and coordinateteaching, research or extension education ; and
    (3) Evidence of published papers in recognisedjournals.
2. Dean of Faculty. (1) Ph.D. in theconcerned Faculty,plusfifteen years experience inteaching, research or extension education, with atleast 10 yearstechnical and administrative experience (taken together) but outof which not less than five years of technical nature not belowthe rank of Professor or its equivalent, orMasters degree in the concerned Faculty,plustwenty years experience in the field of teaching, research orextension education with atleast 10 years technical andadministrative experience (taken together) but out of which notless than five years of technical nature, not below the rank ofProfessor or its equivalent; and
    (2) Ability to initiate, organise and coordinateteaching, research or extension education; and.
    (3) Evidence of published papers in recognisedjournals.
3. Associate Dean. (1) Ph.D. in theconcerned Facultyplusten years experience in the fieldof teaching, research or extension education of which atleastfive years experience not below the rank of Professor or itsequivalent; orMaster's degree in the concerned Facultyplusfifteen years experience in the field of teaching, research orextension education of which atleast five years experience notbelow the rank of Professor or its equivalent; and
    (2) Ability to initiate, organise and coordinateteaching, research or extension education; and
    (3) Evidence of published papers in recognisedjournals.
4. Head of Department. (1) Ph.D. in theconcerned subject,plusten years experience in the fieldof teaching, research or extension education of which at leastthree years should be in the cadre of Professor or five years asAssociate Professor or Reader or its equivalent orMaster's degree in the concerned subjectplusfifteen years experience in the field of teaching, research orextension education of which three years should be in the cadreof Professor or five years as Associate Professor or Reader orits equivalent; and
    (2) Ability to initiate, organise and coordinateteaching, research or extension education; and
    (3) Evidence of published papers in recognisedjournals.
5. Professor. (1) Ph.D. in the concerned subject plus ten yearsexperience in the field of teaching, research or education ofwhich at least three years should be in the cadre of AssociateProfessor or its equivalent; or Master's degree in the concernedsubject with twelve years experience in the field of teaching,research or extension education of which at least three yearsshould be in the cadre of Associate Professor or Reader or itsequivalent; and
    (2) Ability to initiate, organise and coordinateteaching, research or extension education; and
    (3) Evidence of published papers in recognisedjournals.
Appendix II(Statute 41)

1. Ph.D. qualification will be preferred.

2. (i) Minimum second class or equivalent at Bachelor's and Master's degree will be preferred.

(ii)Master's degree by research alone is considered eligible.
(iii)Latest knowledge of subject matter.
(iv)Familiarity with latest advances and techniques in the field of education and research and their actual adoption in the posts held in the past.
(v)Innovation and original approach applied to issues and projects.
(vi)High Quality of independent research work as evidenced by published work.
(vii)Special efforts made and achievements in the development field.
(viii)Administrative experience.
(ix)Successful management of staff and students wherever relevant.
Appendix III(Statute 73)Qualifications for the academic staff members
Sr. No. Designation of the post   Qualifications
(1) (2)   (3)
1. Associate Professor. (1) Ph.D. in respective subject with five yearsexperience in teaching, research or extension education of whichtwo years should be in the cadre of[Assistant] [As amended by Corrigendum No. AGU. 2388/CR-16/19-A, dated 22.8.1990.]Professor orits equivalent;
      OR
      Master's degree in respective subject withseven years experience in teaching, research or extensioneducation of which three years should be in the cadre ofAssistant Professor or its equivalent;
    (2) Evidence of published papers in recognisedjournals.
2. Assistant Professor. (1) Ph.D. in respective subject or Master's degreein the respective subject with two years experience in teaching,research or extension education;
    (2) Evidence of published papers in recognisedjournals.
3. Senior Research Assistant.   Master's degree in respective subject.
      OR
      Bachelor's degree in 1st Class withdistinction, Atleast IInd Class Bachelor's degree with threeyears experience as Junior Research Assistant or its equivalent.
4. Junior Research Assistant.   Bachelor's degree in the respective Faculty.