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State of Karnataka - Act

Universities of Agricultural Sciences Act, 2009

KARNATAKA
India

Universities of Agricultural Sciences Act, 2009

Act 10 of 2010

Published on 22 November 2008
Commenced on 22 November 2008
[This is the version of this document from 22 November 2008.]
[Note: The original publication document is not available and this content could not be verified.]

Universities of Agricultural Sciences Act, 2009(Karnataka Act No. 10 of 2010)Statement of Objects and Reasons. - The Indian Council of Agricultural Research had sent a Model Bill for the State Agricultural Universities on 09.02.1995 and a revised model Bill during 2008. It is desired that the Model Act might be considered and adopted by the State Governments, with such modifications as may be necessary. The model Bill provides that each State should have an Agricultural University with multi¬discipline approach of imparting training and education in an integrated manner.Accordingly it is proposed to bring in a comprehensive legislation. Some of the main features of the Universities of Agricultural Sciences Bill, 2009 are as follows:1. The Board of Regents has been changed to Board of Management.2. Provision is proposed to receive donations and to allow University to admit to its privileges, institutions functioning outside India, and to grant affiliations to conduct instruction in Agriculture and allied sciences.3. A provision is incorporated for nomination of one eminent educationist or scientist from the field of agriculture and allied sciences by the Chancellor.4. Representation to a Agro-Industrialist as member under Board of Management has been provided in the proposed bill.5. The term of nominated member is for a maximum of only three years and they shall not be eligible for nomination for more than one term is also added in the proposed bill.6. Separate Board of Studies for Undergraduate and for Post Graduate Studies has been introduced.7. Research Council and Extension Council have been re-organized with wider representation.8. The term of office of the Vice-Chancellor is for a period of four years.9. Establishment of a State Co-ordination committee for Agricultural Education and Research.10. A provision to allow for allowing establishment of private colleges and their affiliation11. Establishment of Agricultural University at Raichur.To meet the above object, it was considered necessary to bring the comprehensive legislation.As the matter was urgent and both the Houses of Karnataka legislature were not in session, the Karnataka Universities of Agricultural Sciences Ordinance, 2008 (Karnataka Ordinance No. 3 of 2008) was promulgated, on 22.11.2008.The Universities of Agricultural Sciences Bill, 2009 (L.A. Bill No. 10 of 2009) was introduced in the Karnataka Legislative Assembly. The Bill could not be considered in the Legislature Session and the Ordinance has ceased to operate on 26.2.2009 i.e., at the expiration of six weeks from the reassembly of the Karnataka Legislature.As the matter was urgent, and both the Houses of Karnataka State Legislature were not in Session, again the Universities of Agricultural Sciences Ordinance, 2009 (Karnataka Ordinance 2 of 2009) was promulgated on 2.6.2009.This bill seeks to replace the said Ordinance.Hence, this Bill.[L.A. Bill No. 10 of 2009, File No. DPAL 27 Shasana 2009][Entry 14 of List II and entry 25 of list III of the Seventh Schedule to the Constitution of India.](First Published in the Karnataka Gazette Extra-ordinary on the third day of April, 2010)(Received the assent of the Governor on the first day of April, 2010)An Act to replace the present enactment relating to Universities of Agricultural Sciences by a comprehensive enactment.Whereas it is expedient to replace the present enactment by a comprehensive enactment to consolidate and amend the law relating to Universities of Agricultural Sciences for providing development of Agriculture and allied Sciences in the State of Karnataka.Be it enacted by the Karnataka State Legislature in the fifty-ninth year of the Republic of India as follows:-Chapter-I Preliminary

1. Short title and commencement.

(1)This Act may be called the Universities of Agricultural Sciences Act, 2009.

(2)It shall be deemed to have come into force with effect from 22nd November 2008.

2. Definitions.

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

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

(2)"Affiliated college" means a college or a Institution within the University jurisdiction and affiliated to the University in accordance with the statutes prescribed and providing courses of study for admission to the examination for Degrees, Diplomas or other academic distinctions of the University.

(3)"Agriculture" includes the basic and applied sciences namely:-

(a)Natural Resource Management ;

(b)Soil and Water Management;

(c)Crop Improvement including Production and protection ;

(d)Horticulture, Fruits, Vegetables, Floriculture, Spices, Medicinal and Aromatic plants and Plantation Crops;

(e)Veterinary and Animal Sciences including poultry;

(f)Dairy Science and Technology;

(g)Psiciculture and Fisheries Management;

(h)Forestry, Farm Forestry, Forest and Wild life Management, and Silviculture;

(i)Agricultural Engineering and Technology;

(j)Food Science and Technology;

(k)Agricultural Marketing and cooperation and Agri. Business management;

(l)Basic Sciences and Humanities related to Agriculture;

(m)Agricultural Biotechnology;

(n)Post-harvest Technology including processing;

(o)Land Use Planning and Management;

(p)Sericulture including Mulberry culture;

(q)Apiculture;

(r)Home Science;

(s)Agricultural Technology and Rural Development;

(t)Agricultural Economics;

(u)Any other subject related to agriculture Land Use Planning and management.

(4)Agricultural Research Station means, Zonal Agricultural Research Station, Main Agricultural Research Station, Regional Agricultural Research Station, Agricultural Research Station or any other research station of the University.

(5)"Authority" means any authority of the University as specified in section 11.

(6)"Board" means the Board of Management of the University.

(7)"Board of Studies" means academic affairs committee at faculty level.

(8)"College" means a constituent college of the University under its direct control and management whether located at the Headquarters, campus or elsewhere.

(9)"Chancellor" means the Chancellor of the University.

(10)"Comptroller" means the Comptroller of the University.

(11)"Dean" means Head of the Constituent College/Post Graduate Studies of the University.

(12)"Dean Student Welfare" means Dean of student welfare, counseling and student placement.

(13)"Director" means the Director of Education, Director of Research and Director of Extension.

(14)"Extension Council" means Extension Education Council of the University.

(15)"Faculty" means Faculty in the University as specified in this Act and the Statutes.

(16)"Head of the Department" means Head of a Department of the University and Constituent Colleges.

(17)"Hostel" means a place of residence for students of the University maintained or recognized by the University either as a part of or separate from the University.

(18)"Officer" means officer of the University as specified in the Act or Statutes.

(19)"Prescribed" means Provision as set forth in the statutes of the University.

(20)"Registrar" means the Registrar of the University.

(21)"Regulations" means the regulations made under section 54.

(22)"Research Council" means Research Council of the University.

(23)"Statutes" means the Statutes of the University governing matters of policy, procedure etc made under this Act.

(24)"Student" means a person admitted and enrolled in a constituent college and an affiliated college of the University for pursuing a course of study for a degree, diploma or other academic distinction duly instituted.

(25)"Teacher" means a person not below the rank of an Assistant Professor appointed or recognized by the University for the purpose of imparting instructions or conducting and guiding research and/or extension education programmes, and may include any other person who may be declared by the Statutes to be a teacher.

(26)"Transfer of Technology (TOT) units" means Krishi Vigyan Kendra (KVK) , Extension Education Units (EEUs), Staff Training Units (STU), Agricultural Technology Information Centre (ATIC), Bakery Training Unit (BTU) and such other centers established by the University.

(27)"University" means an Agricultural University established under section 3.

(28)"Vice-Chancellor" means the Vice-Chancellor of the University.Chapter-II The Universities

3. Establishment and Incorporation of the Universities.

(1)The Universities established under section 3 of the Karnataka Universities of Agricultural Sciences Act, 1963, (Karnataka Act 22 of 1963) shall be deemed to have been established under this Act with their territorial jurisdictions as hereinafter provided, namely:-

(a)The University of Agricultural Sciences, Bangalore having headquarter at Bangalore with territorial jurisdiction extending over the districts of Kolar, Chickballapur, Bangalore (Rural), Bangalore (Urban), Ramanagaram, Mandya, Tumkur, Mysore, Chamarajnagar, Hassan, Chickamagalur, Shimoga, Udipi, Dakshina Kannada, Kodagu, Chitradurga and Davanagere;

(b)The University of Agricultural Sciences, Dharwad, having headquarter at Dharwad with territorial jurisdiction extending over the districts of Bagalkot, Belgaum, Bellary, Bidar, Bijapur, Dharwad, Gadag, Gulbarga, Haveri, Koppal, Raichur, and Uttara Kannada;

(2)Notwithstanding anything contained in sub-section (1) on the date of commencement of this Act, there shall be established the University of Agricultural Sciences, Raichur with the headquarters at Raichur with the territorial jurisdiction extending over the districts of Gulbarga, Bidar, Raichur, Bellary, Koppal and the University established under clause (b) of sub-section (1), shall cease to have territorial jurisdiction extending over such area.

(3)The Chancellor, Pro-Chancellor, Vice-Chancellor, Board of Management and Academic Council, and other authorities and officers of each University shall constitute a body Corporate to be called by the name of the University specified in sub-section (1).

(4)Each such University shall have perpetual succession and a common seal and may sue and be sued by its name.

(5)The University shall be competent to acquire and hold both movable and immovable property and to borrow money from the Central Government, State Government or any other approved sources and to enter into any contract and to do all other things necessary for the purpose of this Act.

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

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

4. Jurisdiction.

(1)Each University shall be responsible for the maintenance of Agriculture, Husbandry, Fishery, Sericulture and Forestry Training or Educational Centres and Research and experimental stations, and for the programme of training of field extension workers and for the establishment, development and operation of such centers as may be required in various parts within its territorial jurisdiction.

(2)All colleges, research and experimental stations, KVKs and Extension Education and other Training centres under the management of the University or other institutions, which are under the jurisdiction and authority of each University, shall be constituent units of that University and under the management and control of the University. No unit shall be recognized as affiliated unit unless other wise recognized as affiliated college by the University.

(3)Each University may have collaboration of academic programmes and for research projects having multi-disciplinary approach and academic programmes with other Universities or reputed institutes in India and abroad.

(4)The University may assume responsibility for establishment, development and operation of its constituent bodies in the territorial jurisdiction and abroad as may be required.

5. Objectives of the University.

- Each University shall be deemed to have been established and incorporated for the following purposes, namely:-

(a)Making provision for imparting education towards development of quality human resource in different branches of study specified in sub-section (3) of section 2;

(b)Furthering the advancement of learning and conducting of research, particularly in agriculture and other allied sciences;

(c)Undertaking the extension education of such science and technologies, specially for the rural people of the State;

(d)Such other purposes as the State Government may by notification in the official Gazette specify from time to time; and

(e)Promoting partnership and linkages with national and international educational, Industries, research and other institutions.

6. Admission to the University.

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

(2)Subject to the provision to sub-section (1), the State Government may direct that the University shall reserve in colleges seats for women, the persons belonging to the Scheduled Castes and the Scheduled Tribes, agriculturists or the children of agriculturists and candidates from other states , foreign students who possess the minimum qualification prescribed in this behalf and who pass such practical tests in agriculture as the Government may by order specify, children and wards of freedom fighters, defence personnel and ex-serviceman and such socially and educationally backward classes of citizens as may be declared by the Government in this behalf and where such direction has been given, the University shall make reservation accordingly.Explanation: For the purpose of this sub-section:

(1)`Agriculturists' means a person who as owner holds land and whose main source of income is from personal cultivation of land and includes any person whose principal means of livelihood is from manual labour on agricultural lands;

(2)`Freedom fighter' means a person of the category declared by the Government from time to time as such.

7. Powers and functions of the University.

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

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

(2)to provide for conducting research in agriculture and allied branches of learning;

(3)to provide for dissemination of the findings of research and technical information through extension education programme;

(4)to institute course of study and hold examinations for and confer degrees, diplomas and other academic distinctions on, persons who have pursued a prescribed course of study or research or both in the University or including part time courses and/or research carried out in any other University or recognized institutions for this purpose;

(5)to confer honorary degrees and other distinctions as may be prescribed;

(6)to provide training for farmers, field workers, rural youths and other persons not enrolled as regular students of the University;

(7)to collaborate with other universities and institutions in such manner and for such purposes as the university my determine, subject to the limitations set forth in section 4;

(8)to establish and maintain colleges and other institutions relating to agriculture, Home Science, Agricultural Engineering Forestry and allied Sciences;

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

(10)to create teaching, research and extension education posts and to appoint persons to such posts;

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

(12)to institute and award fellowship, scholarships, stipends and prizes in accordance with the Statutes;

(13)to institute and maintain residential accommodations for students and staff of the University;

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

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

(16)to accept donations from foreign countries and from within the country:Provided that no donations from a foreign country, foreign foundation or from any person in such country shall be accepted by the University save with the prior approval of the Government.

(17)to allow the university to admit to its privileges institutions functioning outside India;

(18)to grant affiliation to private agricultural institutions to conduct instruction in Agriculture and allied sciences as decided under various statutes;

(19)to do all such acts and things whether incidental to the powers aforesaid or not as may be required in order to furtherance the objects of the university;

8. Inspection and Control.

(1)The Chancellor shall, if so requested by the Government or may, suo moto cause an inspection to be made by such person or persons as he may direct, of the University, its Buildings, Laboratories, Libraries, Museums, Hostels, Workshops and Equipment and any institution maintained, administered, recognized or approved by the University and also of the examinations, teaching and other work conducted or done by the University, and to cause an inspection or an inquiry to be made in like manner in respect of any matter connected with the University.

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

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

(4)on receipt of the report the Chancellor may record his findings thereon and the same shall be sent to the state Government for taking further action as may be necessary or as directed by him.

(5)The State Government shall direct the Vice-Chancellor to initiate such action as has been directed by the Chancellor and the Government with respect to findings in the report of the enquiry and fix a time limit for such action.

(6)The Vice-Chancellor shall, within the time limit so fixed, report to the State Government the action, which has been taken or is proposed to be taken on the directions of the Government.

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

(8)Notwithstanding anything contained in the preceding sub-sections, if at any time the Chancellor is of the opinion that the affairs of the University are not managed in furtherance of the objects of the University or in accordance with the provisions of this Act or the statutes or regulations or the special measures desirable to maintain the standards of teaching, examinations, research, or extension he may bring to the notice of the University, any matter in regard to which he desires an explanation and may call upon the University to offer such explanation within such time as may be specified by the Chancellor. If the University fails to offer any explanation within the time so specified or offers an explanation which, in the opinion of the Chancellor is unsatisfactory, the Chancellor may issue such instructions as appear to him to be necessary and desirable in the circumstances of the case and may exercise such powers as are necessary for giving effect to those instructions.

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

(10)The State Government may, by order published in the official Gazette, annual any order, notifications, resolution or any Proceedings of the University, which, in its opinion, is not in conformity with the provisions of this Act, or the statutes, regulations or ordinances or is otherwise inconsistent with the policy of the State Government:Provided that before making any such order, the State Government shall call upon the University to show cause why such an order shall not be made and if any cause is shown within a reasonable time, shall consider the same.

9. Transfer of certain colleges and institutions to the University of Agricultural Sciences, Raichur.

- On and from the date of commencement of this Act,-

(a)all colleges, attached hostels, other buildings together with the articles of furniture, libraries, books, laboratories, stores, instruments, apparatus, appliances and equipment and all other property both moveable and immoveable, research and other institutions owned and managed by the University referred to in clause (b) of sub-section (1) of section 3, prior to the commencement of this Act, situated within the territorial jurisdiction of the University of Agricultural Sciences, Raichur shall along with all the properties, assets, liabilities and obligations stand transferred to and vest in the University of Agricultural Sciences, Raichur:

Provided that the State Government may grant to the University of Agricultural Sciences, Raichur such additional development grant as it may deem fit for developing a campus at Raichur.

(b)

(i)any student who was studying for any examination of the University referred to in clause (b) of sub-section (1) of section 3, prior to the commencement of this Act, in the colleges transferred to the University of Agricultural Sciences, Raichur shall be permitted to complete his course in the University of Agricultural Sciences, Raichur which shall make arrangements for holding for such students examinations for such period as may be prescribed in accordance with the curricula of that University;

(ii)if the University referred to in clause (b) of sub-section (1) of section 3, has prior to the commencement of this Act, held any examination the result of which have not been declared though the course requirements are conferred or issued or the results of any such examination have not been declared though the course requirements are completed then the University of Agricultural Sciences, Dharwad may declare the results and confer the degree.

(c)every teacher and other employee of the University referred to in clause (b) of sub-section (1) of section 3 and serving in or attached to any of the institutions situated within the territorial jurisdiction of the University of Agricultural Sciences, Raichur before the date of commencement of this Act, shall as from such date stand transferred to the appropriate cadre or category of posts in the University of Agricultural Sciences, Raichur:

Provided that any teacher or other employee so transferred may within ninety days or within such further period not exceeding six months as the State Government may by order direct, from the date of commencement of this Act apply to the State Government for transfer to the University of Agricultural Sciences, Dharwad and the decision of the State Government thereon shall be final;

(d)any teacher or other employee of the University of Agricultural Sciences, Dharwad who desires to get transferred to the University of Agricultural Sciences, Raichur may within ninety days or within such further period not exceeding six months as the State Government may by order direct, from the date of commencement of this Act apply to the State Government for transfer to the University of Agricultural Sciences, Raichur and the decision of the State Government thereon shall be final;

(e)the State Government may in consultation with the Vice-Chancellors of the University of Agricultural Sciences, Dharwad and the University of Agricultural Sciences, Raichur determine the excess teaching and other employees, if any, in these Universities and transfer the staff so in excess to University of Agricultural Sciences, Dharwad or the University of Agricultural Sciences, Raichur as the case may after following such principles and procedure as it may consider appropriate.

10. Power to issue directions.

- The Chancellor may either suo moto or on the recommendation of the State Government issue such directions as may be necessary or expedient in the interest of both administration and academic functioning of the University and in particular to ensure peace and tranquility and to protect the property and finances.Chapter-III Authorities of the University

11. Authorities of the University.

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

(1)Board of Management;

(2)Academic Council;

(3)Research Council;

(4)Extension Education Council;

(5)Faculties including post graduate studies and their Board of Studies;

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

12. The Board of Management and its Constitution.

(1)The Chancellor shall, as soon as may constitute the Board of Management.

(2)The Board of Management shall consist of the following:

(i)The Vice-Chancellor who shall be the Chair person

(ii)The Principal Secretary or Secretary to Government of Karnataka incharge of the Agriculture Department;

(iii)The Principal Secretary or Secretary to Government of Karnataka, Finance Department or his nominee not below the rank of Deputy Secretary;

(iv)The Principal Secretary or Secretary to Government of Karnataka, Ecology, Environment and Forest Department or his nominee not below the rank of Deputy Secretary

(v)The Principal Secretary or Secretary to Government of Karnataka incharge of the Horticulture Department;

(vi)one person, not being a Government Servant or servant of the University nominated by State Government from among graduates of not less than five years standing of the University.

(vii)Five progressive farmers from the jurisdiction of the university of which two persons belonging to the Scheduled Caste or the Scheduled Tribes to be nominated by the State Government.

(viii)Two members of the Karnataka State Legislative Assembly to be nominated by the Speaker and one Member of the Karnataka Legislative Council to be nominated by the Chairman."

(ix)One eminent educationist not below the rank of professor from outside the jurisdiction of the university from the field of Agriculture and allied science to be nominated by the Chancellor.

(x)One agro-industrialist to be nominated by the Chancellor

(xi)One woman social worker having background of rural advancement to be nominated by the Chancellor.

(xii)One representative from the Indian Council of Agriculture Research to be nominated by the Director General.

(xiii)Director of Education of the University.

(xiv)Commissioner of Agriculture , Karnataka

(xv)One Dean to be nominated by the Vice-Chancellor, by rotation for a term of two years

(xvi)Registrar who shall be the Member Secretary

(3)The term of office of the members of the Board, other than Ex-officio members, shall, subject to the pleasure of the Government or the Chancellor, as the case may be, for three years and they shall not be eligible for re-nomination to any of the authorities of the University.

(4)When vacancy occurs in the office of any member by the reason of death, resignation, removal or any cause other than the expiry of term, the vacancy shall be filled in accordance with the provisions of this Act and the person who fills such vacancy, shall hold the said office for the remaining period for whose place he is nominated.

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

(6)The members of the Board other than the officers of the University shall not be entitled to any remuneration for the performance of their functions under this Act except such daily and traveling allowances as may be prescribed.

(7)The Board may for the purpose of consultation invite any person having experience or special knowledge in any subject under consideration to attend its meeting. Such person may speak or otherwise take part in the proceedings of such meeting but shall not be entitled to vote. Any person so invited shall be entitled to such allowances for attending the meeting as may be prescribed.

(8)Ordinarily the Board shall meet at least once in every three months on such dates as may be fixed by the Vice-Chancellor. However, the Vice-Chancellor may whenever he thinks fit or shall, upon the requisition in writing signed by not less than one half of the members of the Board, convene a special meeting of the Board.

13. Powers and functions of the Board.

(1)Subject to the provisions of this Act and the Statutes, the Board shall be the Chief Executive Body of the University and shall manage and supervise the properties and activities of the university and shall be responsible for the conduct of all administrative affairs of the University, not otherwise provided for in this Act.

(2)Without prejudice to the generality of the provisions of sub-section (1) the Board shall exercise and discharge the following powers and functions, namely:-

(i)to consider and approve the financial estimates and the budget of the University;

(ii)to hold and control the property and the funds of the University and issue any general directive on behalf of the University;

(iii)with the prior approval of the Government, to accept or transfer any movable or immovable property on behalf of the University;

(iv)to administer funds-placed at the disposal of the University for the purpose intended;

(v)to arrange for the investment and withdrawal of the funds of the University;

(vi)to borrow money for capital investments with prior approval of the Government and make suitable arrangements for its repayment;

(vii)to accept on behalf of the University trust, bequests and donations;

(viii)to consider and approve the recommendations of the Academic Council, Research Council and Extension Education Council where required;

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

(x)to appoint such committees and bodies as it may deem necessary and set down the terms of reference thereof in accordance with the provisions of this Act and the Statutes;

(xi)to consider and approve the establishment of a new Department, Centre, Research Station or sub-station or abolition of anyone thereof or reconstitution of Department, Research Station, sub-station or center on the recommendation of the Academic Council;

(xii)to consider and approve establishment of a new college or faculty or amalgamation of two or more colleges or faculties into a single college or faculty or closing down of college or faculty or reconstitution of any of the existing faculties on the recommendation of the Academic Council;

(xiii)to create teaching and non-teaching posts with approval of the state government;

(xiv)to approve the recommendations for appointment of officers, teachers and other employees of the University of the rank of Assistant Professor and above, in the prescribed manner.

14. Academic Council.

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

(i)The Vice-Chancellor - Chairperson;

(ii)The Directors of Research and Extension Education;

(iii)Deans of constituent colleges;

(iv)Two University Heads of the Department nominated by the Vice-Chancellor on rotational basis;

(v)One Teacher not below the rank of a professor from each faculty to be nominated by the Vice-Chancellor on rotational basis;

(vi)One eminent Agriculture Educationist from outside the University to be nominated by the Vice-Chancellor;

(vii)Registrar;

(viii)The Director of Agriculture , Government of Karnataka as the case may be;

(ix)One representative of affiliated colleges not below the rank of Professor nominated by the Vice Chancellor;

(x)The Director of Education - Member -Secretary.

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

(3)All Members of the Academic Council, other than the ex-officio members shall hold office for a term of two years and they shall not be eligible for re-nomination to any of the authorities of the University.

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

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

15. Powers and functions of the Academic Council.

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

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

(3)Without prejudice to the generality of the provisions of Sub-section (1) the Academic Council shall exercise the following powers and function, namely:-

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

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

(iii)to make recommendations for the establishment/amalgamation/abolition of faculty, college, departments of teaching, research and extension education;

(iv)to make regulation regarding admission of students to the university and determine the number of students to be admitted.

(v)to make regulations relating to courses of study leading to degrees, diplomas and certificate courses.

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

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

(viii)to make recommendations regarding the qualifications to be prescribed for teachers and service personnel in the University;

(ix)to consider and approve Memorandum of Understanding and Memorandum of Agreement with educational, research, corporate and other institutions;

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

16. Research Council.

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

(i)The Vice-Chancellor-Chairperson.

(ii)The Director of Agriculture.

(iii)The Director of Agricultural Marketing.

(iv)The Director of Horticulture,.

(v)The Director of Women & Child Welfare.

(vi)The Director of Sericulture.

(vii)The Director of Watershed Management.

(viii)The Chief Conservator of Forest, Research & Training.

(ix)All the Directors of University.

(x)All Deans of the constituent colleges.

(xi)All Associate Directors of Research and Associate Directors of Extension.

(xii)All Heads of the Departments of the University.

(xiii)Two progressive farmers having specialization in Agriculture and allied branches nominated by the Vice-Chancellor to avail the benefit of their specialized knowledge and experience.

(xiv)One Scientist of eminence from outside the University nominated by the Vice-Chancellor in respect of any meeting for availing the benefit of their specialized knowledge of subjects on the agenda of such meeting.

(xv)One Agro-Industrialist nominated by the Vice-Chancellor in respect of any meeting for availing the benefit of their specialized knowledge of subjects on the agenda of such meeting.

(xvi)Chief Engineer - Water Resource Development Organization.

(xvii)Registrar.

(xviii)Director of Research - Member Secretary

All Members of the Research Council other than the ex-officio members shall hold office for a term of two years and shall not be eligible for renomination to any of the Authorities of the University.

17. Functions of Research Council.

- The Research Council shall consider and make recommendations in respect of the following, namely:-

(i)Research programmes and projects undertaken or to be undertaken by the various University units in the field of Agriculture and other allied Sciences with a view to promote effective co-ordination.

(ii)Physical, fiscal and administrative facilities required for implementing research projects.

(iii)Orienting research to meet the needs of the farmers and other stakeholders.

(iv)foster and co-ordinate public - private partnership in research.

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

18. Extension Education Council.

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

(i)Vice-Chancellor - Chairperson;

(ii)The Director of Agriculture, Government of Karnataka;

(iii)The Director of Agriculture Marketing, Government of Karnataka;

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

(v)The Director of Women & Child Welfare, Government of Karnataka;

(vi)The Director of Sericulture, Government of Karnataka;

(vii)The Chief Conservator of Forest, Social Forestry Government of Karnataka;

(viii)The Director of Watershed, Government of Karnataka;

(ix)All Directors and Deans of the University;

(x)Registrar;

(xi)All Associate Directors of Research and Associate Directors of Extension;

(xii)All University Heads of the Departments;

(xiii)Two progressive farmers having specialization in Agriculture and allied branches nominated by the Vice-Chancellor to avail the benefit of their specialized knowledge and experience;

(xiv)One extension educationist of eminence from outside the University nominated by the Vice-Chancellor in respect of any meeting for availing the benefit of their specialized knowledge of subjects on the agenda of such meeting;

(xv)One Agro-Industrialist nominated by the Vice-Chancellor in respect of any meeting for availing the benefit of their specialized knowledge of subjects on the agenda of such meeting;

(xvi)Not more than one representative of the following organizations limited to five as per request of the Vice-chancellor,-

(a)The Rural Development and Panchayat Raj Department, Government of Karnataka.

(b)Co-operation Department, Government of Karnataka.

(c)The Karnataka Agro-Industries Development Corporation.

(d)Water Resources Department, Government of Karnataka.

(e)Fertilizer Corporation of India.

(f)National Seeds Corporation.

(g)Any other Agro-Industry or Agro-Service Organization/Seed companies.

(h)Karnataka State Seeds Corporation.

(i)Karnataka State Seed Certification Agency.

(j)NGO related to Agriculture and Rural Development.

(k)Director of Extension - Member Secretary.

(2)All Members of the Extension Education Council other than the ex-officio members shall hold office for a term of two years and shall not be eligible for renomination to any of the Authorities of the University.

19. Functions of the Extension Education Council.

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

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

(ii)co-ordination of Extension Education activities for improvement of Agriculture and allied branches and for the development of Rural Communities;

(iii)development of farmers Education and Training and Advisory Services;

(iv)identification and resolution of field problems and transmission of information;

(v)methodology of Extension Education;

(vi)evaluation of the Krishi Vigyan Kendra functions;

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

20. Board of Studies.

(1)There shall be a separate Board of Studies for Under Graduate and Post Graduate programs. The powers and functions of the Board of Studies shall be as prescribed by the Statutes.

(2)The composition of the Board of Studies for Under Graduate programs shall be as follows, namely:-

(i)Director of Education - Chairperson

(ii)Deans of all constituent colleges

(iii)One representative of affiliated college not below the rank of Professor nominated by the Vice Chancellor

(iv)Director of Research and Director of Extension

(v)Registrar

(vi)Dean of Student Welfare

(vii)All University Heads of the department

(viii)One Professors from each department of the University other than the head of the department nominated by the chairperson for a period of two years on rotational basis.

(ix)Five teachers in the cadre of Associate Professor nominated by the chairperson for a period of two years on rotational basis

(x)Five teachers in the cadre of Assistant Professor nominated by the chairperson for a period of two years on rotational basis

(xi)Two professors of eminence from outside the university nominated by the Chairperson for a period of two years.

(xii)A Dean of the college nominated by the Vice Chancellor of the University shall act as Member Secretary

(3)The functions of Board of Studies for under graduates programs shall be as follows, namely:-

(i)To review under graduate teaching programme and suggest improvements thereof;

(ii)To consider the recommendations of the committee of courses, curricular or similar body, as constituted by the Board of Studies and to place the same before the Academic Council for consideration and approval;

(iii)To discharge such other functions as may be assigned to it by the Academic Council or Vice-Chancellor;

(4)The composition of the Board of Studies for Post Graduate programs shall be as follows, namely:-

(i)Director of Education - Chairperson

(ii)Deans of constituent colleges.

(iii)Director Research and Director of Extension

(iv)Registrar.

(v)Dean of Student Welfare

(vi)All Heads of Departments of the University

(vii)Ten Post-Graduate teachers in the cadre of Associate Professor nominated by the chairperson for a period of two years on rotational basis

(viii)Ten Post-Graduate teachers in the cadre of Assistant Professor nominated by the chairperson for a period of two years on rotational basis.

(ix)Two professors of eminence from outside the university, nominated for a period of two years by the Chairperson.

(x)Dean Post Graduate Studies shall act as the Member Secretary

(5)The Studies Post Graduate program shall have the following functions, namely:-

(i)To review the post graduate and diploma teaching programmes and suggest improvements thereof;

(iii)To discharge such other functions as may be assigned to it by the Academic Council or Vice-Chancellor;

21. Constitution of Committees.

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

22. Provision in relation to Membership of Authorities.

(1)Save as otherwise provided in this Act, if any members other than ex-officio member of any authority or body of the University is unable to attend by reason of his death, resignation, removal or otherwise to complete his full term of office, the vacancy so caused shall as soon as convenient, be filled by the appointment, nomination or co-option, as the case may be and the person so appointed, nominated or co-opted shall fill such vacancy for the un-expired portion of the term for which the member in whose place such person is appointed, nominated or co-opted would otherwise have continued in office.

(2)The Board may remove any person from membership of any authority or body of the University on the ground that such person have been convicted of any offence involving moral turpitude or his conduct not befitting the office held by the concerned member with the approval of the Chancellor, except that prior approval of the Chancellor shall not be necessary where such a person has been convicted by a competent Court of law:Provided that no such order shall be made against any person without giving reasonable opportunity of being heard.

(3)A person who is a Member of any authority or body of the University as a representative of another body whether of the University or not shall cease to be a member of such authority or body if before the expiry of the term of his membership he ceases to be a member of that other body by which he was appointed or nominated.

(4)Whenever any person becomes a Member of any authority or body of the University by virtue of the office held by him, he shall forthwith cease to be a member of such authority or body if he/she ceases to hold such office before the expiry of the term of his membership:Provided that he shall not be deemed to have ceased to hold his office merely by reason of his proceeding on leave for a period not exceeding four months.

(5)Any member, other than an ex-officio member of any authority or body of the University may resign his office by letter addressed to the Vice-Chancellor and such resignation shall take effect from the date, on which the same is accepted.

23. Validity and Protection of acts.

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

(2)Save as otherwise provided in this Act, all the acts done or orders made in good faith by the University or any of its authorities shall be final and no suit shall be instituted against or damages claimed from the University or its authority for anything done or purported to have been done in pursuance of this Act or the Statutes or the Regulations.

(3)No suit or other legal proceeding shall lie against any officer or other employee of the University in respect of anything which is in good faith done or intended to be done in pursuance of this Act or any Statutes made there under.Chapter-IV Officers of the University

24. Officers of the University.

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

(i)The Chancellor

(ii)Pro-Chancellor

(iii)The Vice-Chancellor

(iv)The Directors

(v)The Deans

(vi)The Registrar

(vii)The University Librarian

(viii)Dean of Student Welfare

(ix)Such other persons in the service of the University as may be declared by the Statutes to be the Officers of the University; and

(x)Comptroller

25. Chancellor.

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

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

(3)Every proposal to confer an honorary degree shall be subject to the confirmation of the Chancellor, with the approval of the Board of Management.

(4)The Chancellor may by an order in writing annul any order or proceeding of the officer or authority of the University which is not in conformity with this Act and Statutes:Provided that before making any such order he shall call upon the officer or authority concerned to show cause why such an order should not be made and if any cause is shown within the time specified in this behalf, he shall consider the same.

(5)The Chancellor shall exercise such other powers and discharge such other duties as are conferred or imposed on him by this Act or the Statutes.

26. Pro-Chancellor.

(1)The Minister for Agriculture for the State of Karnataka shall by virtue of his office be the Pro-Chancellor of the University.

(2)The Pro-Chancellor shall exercise such powers and discharge such functions of the Chancellor as may be conferred on him by or under this Act or under the Statutes. He shall also exercise such other powers and discharge such other functions of the Chancellor as the Chancellor may by order in writing delegate to the Pro-Chancellor and such delegation may be subject to such restrictions as may be specified in such order.

(3)He shall preside over the convocation in the absence of Chancellor.

27. Vice-Chancellor.

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

(2)The State Government shall constitute a Search Committee consisting of the following persons, namely:-

(i)Director General, ICAR

(ii)Chairman, UGC or his nominee

(iii)One nominee of the Chancellor

(iv)One nominee of the State Government

The State Government shall appoint one of the members as chairman of the committee. The Secretary to Government incharge of Agriculture Department or his nominee not below the rank of the Deputy Secretary to Government shall be the convener of the Search Committee.

(3)The search Committee shall submit a panel of three persons who are eminent academicians in agriculture in alphabetical order to the State Government. The State Government shall forward the panel to the Chancellor. The Chancellor shall, keeping in view the merit, equity and social justice and with the concurrence of the State Government appoint one person from the panel as the Vice-Chancellor:Provided that the Chancellor may with the concurrence of the State Government call for a second panel if necessary and the Search Committee shall submit a second panel which shall be final.

(4)Notwithstanding anything contained in sub-section (3) the first Vice-Chancellor of the University of Agricultural Sciences, Raichur shall be appointed by the Chancellor on the recommendation of the State Government.

(5)The Vice-Chancellor shall hold office for a term of four years or until he attains the age of 65 years, whichever is earlier. He shall not be eligible for reappointment.

(6)The emoluments and other conditions of service of the Vice-Chancellor shall be such as may be determined by the Chancellor and shall not be varied to his disadvantage after his appointment as Vice-Chancellor.

(7)The Vice-Chancellor may relinquish his office by resignation in writing under his hand addressed to the Chancellor which shall be delivered to the Chancellor normally sixty days prior to the date on which the Vice-Chancellor wishes to be relieved from his office, but the Chancellor may relieve him earlier.

(8)In the event of a temporary vacancy of the post of Vice-Chancellor or in his absence on leave or for any other reason, Director of Education and in the absence of Director of Education the Registrar or Senior most Director of the University at headquarters, with the approval of the Chancellor, may perform the duties of the Vice-Chancellor but his period shall not exceed six months.

(9)The Vice-Chancellor shall not be removed from his office except by order of the Chancellor passed on the ground of misbehaviour or incapacity or if it appears to the Chancellor that the continuance of the Vice-Chancellor in office is detrimental to the interests of the University, after due inquiry by such person who is or has been a Judge of High Court to be nominated by the Chancellor in which the Vice-Chancellor, shall have an opportunity of making his representation.

28. The Special Officer.

(1)The Government shall appoint an officer to be called as Special Officer.

(2)The Special Officer appointed under sub-section (1), shall take necessary steps to establish the University of Agricultural Sciences, Raichur and shall exercise such of the powers and perform such of the functions of the University as Vice-Chancellor as may be specified by the State Government.

(3)The Special Officer shall hold office till the first Vice-Chancellor is appointed.

29. Powers and Duties of the Vice-Chancellor.

(1)The Vice-Chancellor shall be the principal executive academic officer of the University and ex-officio Chairperson of the Board, Academic Council and other authorities and shall in the absence of the Chancellor and Pro-Chancellor preside at the Convocation of the University and confer degrees on persons entitled to receive them.

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

(3)The Vice-Chancellor shall convene meetings of the Board, Academic Council, Research Council and Extension Education Council.

(4)The Vice-Chancellor shall ensure observance of the provisions of this Act, Statutes and Regulations.

(5)The Vice-Chancellor shall be responsible for the presentation of the annual financial estimates and the annual accounts to the Board.

(6)The Vice-Chancellor may take any action in any emergency, which in his opinion calls for immediate action. He shall in such case, and as soon as may be thereafter report his action to the authority or body, which will ordinarily have dealt with the matter. If the authority or body disagrees with the action of the Vice-Chancellor the matter shall be referred to the Chancellor whose decision thereon shall be final.

(7)Where any action taken by the Vice-Chancellor affects any person in the service of the University, such person may prefer an appeal to the Board within thirty days from the date on which such person has been served with a notice of the action taken.

(8)Any person aggrieved by the appellate order of the Board may within thirty days from the date of receipt of such order, make a second appeal to the Chancellor and the decision of the Chancellor on such appeal shall be final.

(9)If the Vice-Chancellor is satisfied that a decision of the Board other than decision under sub-section (8), is not in accordance with provisions of Acts and Statutes, Government regulations and not in the best interest of the University, then he shall refer it to the Chancellor within fifteen days for his decision. The decision of the Chancellor thereon shall be final. Till the disposal of the reference made by the Chancellor the decision of the Board shall not be implemented.

(10)Subject to the provisions of the preceding sub-section the Vice-Chancellor shall give effect to the decisions of the Board regarding the appointments, promotions and dismissal of officers, teachers and other employees of the University.

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

(12)The Vice-Chancellor shall exercise such other powers and perform such other duties as are conferred or imposed upon him under the provisions of this Act and Statutes.

30. Terms and Conditions of service of other officers of the University.

- The officers of the University specified in clause (iv) to (ix) of section 24 shall be appointed by the Vice-Chancellor with the approval of the Board on such terms and conditions as may be prescribed:Provided that the Vice-Chancellor may make appointments of such officers as a temporary measure for a period of six months under intimation to the concerned authority of the University.

31. Directors, Deans, Registrar, Comptroller etc.

- (1) Director of Education: - (a) Shall be responsible for coordination teaching, research and extension programs of the University. He will be concerned with the policy matters and system regarding resident instruction in the University and development of educational technology and teachers training programme. He shall also oversee examinations.(b)Shall be responsible for maintaining permanent records of the Academic Council, Board of studies Under Graduate and Post Graduate Studies and maintaining students' discipline.(c)Shall function as Member Secretary of the Academic Council and chairman of Board of Studies for under graduate and post graduate programs.(d)Shall Co-ordinate and review all research and extension education programs in the university.(e)Shall oversee the activities of communication centre and University Publications.

(2)Director of Research: - Shall be responsible for the direction and Co-ordination of research programmes in the University as laid down in section 33 and efficient working of research stations.

(3)Director of Extension: - Shall be responsible for the Agriculture Extension Education programmes as specified in Section 34.

(4)Dean: - Shall be Head of the College and be responsible for administering and implementation of teaching, research and extension activities in the College.

(5)Dean of Post Graduate studies: - Shall be responsible for administering and implementation of post graduate studies and other educational programmes including diplomas.

(6)Dean of Students Welfare: - (a) Shall plan and direct the programme of students' advisement and counseling and to enlist the co-operation of prospective employers and employment agencies to assist in the placement of graduates of the University and to promote discipline amongst the students of the University.

(b)Shall plan and organize students' extra-curricular activities such as sports, cultural and other recreational activities, National Cadet Corps, NSS and communication skill improvement and other allied activities at University level.

(c)Shall assist the Deans in supervision and management of students' hostel, cafeteria and conduct of sports and cultural events.

(d)Shall supervise and control medical and health services and other welfare measures of students in the University.

(7)Registrar: - (a) He shall an academician in the field of Agricultural Sciences not lower in rank that of a Professor of the University; or an officer of the State Government not below the rank of the Deputy Secretary to Government.

(b)Shall be member secretary of the Board of Management and shall be permanent member of all councils.

(c)Shall be responsible for the due custody of records and common seal of the university.

(d)Shall receive applications for entrance to the University, and shall keep a permanent record of all courses , curricula and other information as may be necessary.

(e)Shall be responsible for human resource development and general administration in the university as prescribed.

(8)University Librarian: - He shall be responsible for the maintenance and management of the University Library Information System and to guide and co-ordinate library activities of all the constituent units of the University.Subject to the provisions of this Act, the Officers of the University specified in clauses (iv) to (ix) of section 24 shall perform such other duties as may be prescribed or as may be assigned to them from time to time, by the Vice-Chancellor.

(9)Comptroller - (a) The Comptroller shall be a whole time officer of the University appointed by the Vice-Chancellor with the approval of the Board of Management from out of a panel of not less than three persons being officers in the cadre of Joint Controller of State Accounts Department or an Officer of the rank of Deputy Accountant General of Audit and Accounts Department, having experience in audit, accounting and financial administration, recommended by the Vice-Chancellor to the Board of Management. If none in the panel is approved by the Board of Management within thirty days, the Chancellor may in consultation with the Vice-Chancellor, appoint such other person as he deems fit to be the Comptroller.

(b)The tenure of appointment of the Comptroller shall be four years.

(c)The Comptroller shall, subject to the control of the Finance Committee, exercise such powers and perform such functions as may be prescribed by the Statutes and the Regulations or as may be required from time to time by the Vice-Chancellor or the Registrar. He shall be ex-officio Member of the Academic Council, and the ex-officio Member Secretary of the Finance Committee.

(10)The officers of the University specified in clauses (iv) to (x) of section 24 shall not be offered and not shall accept any remuneration for any work in the University save as such as may be provided for by the Statutes or other orders regulating to their salaries, allowances and other conditions of service.

Chapter V
Education, Research and Extension

32. Education.

(1)Subject to the provisions of this Act, Education in the University shall include Bachelor's, Master's and Doctoral degree programmes and short-term diploma/certificate courses in the disciplines of Agriculture and allied sciences as prescribed.

(2)The Educational programmes would maintain congruence with the State and National policies.

(3)The University shall put in place initiatives for e-learning, distributed/distance education, Information and Communication Technology enabled knowledge sharing etc.

(4)Programmes of Agricultural Education should aim at producing competent and skilled graduates and post-graduates.

33. Research.

(1)Subject to the provisions of this Act and the Statutes, in the University shall carry on strategic, basic and applied research in agriculture.

(2)The University through its research organization shall be the principal agency of control over research activities in Agriculture, Animal Husbandry and other allied branches in its jurisdiction.

(3)The University with the concurrence of Government may establish Regional Zonal Research Stations and Sub-Stations in different agro-climatic zones in its territorial jurisdiction for the conduct of research including operational research.

34. Extension Education.

(1)Extension Education programmes shall be established in the University, subject to the provisions of this Act and the Statutes, ensure technology assessment and refinement and facilitate adoption of technology based on research findings to farmers and others for accelerated agricultural growth. It shall conduct demonstrations and training programmes for the benefit of various stakeholders. Extension shall be co-ordinated with various units of the University and other appropriate agencies of the Centre and the State.

(2)The University shall be responsible for developing models of Agricultural Extension in the State.

35. Integration of teaching, research and extension.

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

(2)Every faculty member borne on teaching cadre shall devote 30% of the time in an academic year for undertaking research or extension apart from teaching. Likewise a faculty member borne on research or extension shall spend 30% of time in teaching or extension or research as the case may be.

(3)All teaching, research and extension staff located in the college shall be under the administrative control of Dean of the College and technical control of the Director (Research) and Director (Extension) as the case may be.

(4)The University shall develop its programme of research and extension keeping in view the regional needs of the State and provide the appropriate technological backstopping, to the Government and other stakeholders.Chapter-VI Funds and Accounts

36. The University Funds.

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

(a)Its income from fees, endowments and grants if any, and income from properties of the University including hostel, experimental stations and farms;

(b)Contribution or grants made by the Government on such conditions as are consistent with the provisions of this Act;

(c)Other contributions, grants, donations benefictions, loans and other receipts.

(2)The University shall have a fund called Foundation Fund to which shall be credited contributions and grants made by the Central Government or the State Government or any approved agency and such other sums as may be specified by the Board. The Board may as and when necessary retransfer such amount as may be specified, from the Foundation Fund to the General Fund, in the manner prescribed.

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

(4)It shall be competent for the University in furtherance of its objects to accept the grants from the Government or any other State Government or the Central Government or Statutory Bodies or endowments or donations under such conditions as my be agreed upon between the Universities and the grantor or donor.

37. Management of Funds.

- The General Fund, Foundation Fund and other funds of the University shall be managed according to the provisions laid down by the Statutes.

38. Power of Government to order Auditing.

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

39. Financial Estimates.

(1)The Vice-Chancellor shall cause to be prepared the financial estimates of the University for the ensuing year and submit the same to the board for its approval.

(2)The Board may approve the financial estimates subject to such modification as it deems fit, and no expenditure shall be incurred except in accordance with the financial estimates as approved by the Board.

40. Accounts and Audit.

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

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

(3)The Board shall submit a copy of the accounts and the report to the Government along with a Statement of the action taken by the University on the audit report, and the Government shall cause the same to be laid before both Houses of the State Legislature.

(4)The University shall cause to issue an audit utilization certificate in respect of Schemes and KVKs sponsored by ICAR, GOI and other projects\institutions certified by a Charted Accountant.

41. Provident Fund, Pension and Insurance.

(1)With the prior approval of the Government, the University shall constitute for the benefit of its officers, teachers, ministerial staff and other employees, in such manner and subject to such conditions as may be prescribed, such pension, gratuity, insurance or provident fund, contributory pension fund and any other such funds as it may deem fit.

(2)The Government may declare the provisions of the Provident Funds Act 1925 (Central Act 19 of 1925) shall apply to the provident fund or pension fund so constituted by the University as if they were Government provident funds.Provided that the University shall have power in consultation with Finance Committee and the Board to invest provident fund amount in such manner as it may determine.

42. Government Grants.

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

(i)A grant not less than the estimated expenditure of pay and allowances of the staff contingencies, supplies and services of the University for proper functioning of University;

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

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

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

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

43. Finance Committee.

(1)The Board shall constitute a Finance Committee consisting of the following members, namely:-

(i)The Vice-Chancellor - Chairperson

(ii)The Principal Secretary to Government, Finance Department or his nominee not below the rank of a Deputy Secretary.

(iii)The Principal Secretary or Secretary to Government, Agriculture Department or his nominee not below the rank of a Deputy Secretary.

(iv)One member of the Board of Management nominated by Vice-Chancellor

(v)Registrar- member

(vi)The Comptroller - Member Secretary

(2)Finance Committee shall have the following functions, namely:-

(i)To examine the annual accounts and budget estimates of the University and to advice the Board thereon;

(ii)To review the financial position of the University from time to time;

(iii)To make recommendations to the Board on all matters relating to the finances of the University;

(iv)To make recommendation to the Board on observing utmost economy, bringing out austerity measures and suggesting curbs on wasteful expenditure.

(v)To make suitable recommendations to the Board for cost recovery mechanism for both research and teaching to further improve the financial strength of the University.

Chapter-VII Affiliation of Colleges and Recognition of Institutions

44. Affiliation of Colleges.

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

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

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

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

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

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

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

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

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

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

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

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

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

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

(6)On receipt of application under sub-section (2), it shall be placed before the Board for consideration. The Board on consideration of each of the applications for affiliation shall direct a local inquiry to be made by a local inquiry committee:

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

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

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

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

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

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

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

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

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

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

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

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

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

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

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

46. Restriction for appearance in the examinations.

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

47. Permanent Affiliation.

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

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

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

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

48. Withdrawal of Affiliation.

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

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

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

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

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

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

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

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

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

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

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

49. Voluntary closure of College or Course.

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

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

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

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

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

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

50. Recognition of certain Institutions.

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

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

51. Inspection of Colleges.

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

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

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

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

52. Statutes.

- Subject to the provisions of this Act, the Statutes of the University may provide for any matter connected with the affairs of the University and shall, in particular, provide for the following, namely:-

(1)Constitution, powers and duties of the Authorities;

(2)Creation, composition and functions of other bodies or committees, necessary or desirable for improving the academic life of the University;

(3)Designations, powers, functions, duties, manner of appointment and selections and terms and conditions of service of the Officers of the University other than the Vice-Chancellor;

(4)Classification, qualification and manner of appointment terms and conditions of service and powers and duties of teachers and other employees of the University;

(5)Establishment, amalgamation, sub-division or abolition of faculties, Departments, Research Stations, Centres or other units of the Universities;

(6)Establishment of pension and insurance schemes for the benefit of officers, teachers and other employees of the University and the rules, terms and conditions of such schemes;

(7)Holding of convocations to confer degree and diplomas;

(8)Conferment and withdrawal of honorary degrees and academic distinctions;

(9)Conditions of service, remunerations and allowances including traveling and daily allowances to be paid to officers, teachers and other persons employed under the University;

(10)Conditions and mode of appointment and the duties of examining bodies and examiners;

(11)Management of colleges, Centres, Divisions, Departments, Zonal and Regional Stations, KVKs or other Institutions founded or maintained by the University;

(12)Constitution of Selection Committees for appointment of officers, teachers and other employees of the University;

(13)All other matters, which by this Act are to be provided by the Statutes.

53. Statutes How Made.

(1)Any statute may be made, amended or repealed by the Board in the manner here in after provided.

(2)Statutes under this Act shall be proposed by the Board and submitted to the Chancellor through the Government for his assent and shall be given effect to only after the assent of the Chancellor and after its publication in the Official Gazette.

(3)All the Statutes made under this Act shall be published in the Official Gazette.

54. Regulations.

(1)The Authorities of the University may make regulations consistent with this Act and the Statutes for,-

(a)Laying down the procedure for their meetings and the number of members required to form the quorum;

(b)Providing for matters which by this Act or the Statutes are to be regulated by Regulations;

(c)Providing for any other matters solely concerning the authority and not provided for by this Act and Statutes;

(2)The regulations made by any authority of the University shall be subject to such direction as the Board may from time to time give in this behalf.

(3)The Academic Council may, subject to the provisions of this Act and the Statutes, make regulations providing for course of studies, system of examination, academic calendar, award of degrees and diplomas of the University and other matters related to Director of Education.

(4)Without prejudice to the generality of the provisions of the preceding sub-sections, Academic Council may make regulations for,-

(a)holding of convocations to confer degrees and diplomas;

(b)conferment of honorary degrees, academic distinctions and withdrawal of degrees;

(c)establishment and abolition of hostels maintained by the University;

(d)Institution of fellowships, scholarships, stipend, bursaries, medals and prizes and the conditions of award thereof;

(e)Entrance or admission of the students of the University and their enrollment and continuance as such and the conditions and procedures for dropping students from enrollment;

(f)Fees which may be charged by the University;

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

(h)Conditions under which students shall be admitted to the degrees, diplomas or other courses and examinations of the University and eligibility for the award of degrees and diplomas;

(i)Conditions for conferment of degrees and other academic distinctions;

(j)Maintenance of discipline among the students of the University;

(k)Special arrangements, if any, which may be made for residence, discipline and teaching of women students and the provision of special courses of study for women;

(l)Conditions of residence of students of the University and levy of fees for residence in hostels;

(m)Recognition and management of hostels maintained by the University.

Chapter-IX Miscellaneous

55. Savings of validity of acts and proceedings.

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

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

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

56. Residence of Students.

- The students shall reside in the accommodation maintained by the University or approved by the Vice-Chancellor subject to such conditions as may be prescribed. However, the Vice- Chancellor or an authorized officer of the University may permit the students to reside with their parents or in private accommodations when no such accommodation is available with the University.

57. Annual Report.

- The annual report of the University shall be prepared by the Registrar or any other officer under the directions of the Vice-Chancellor ordinarily within six months from the close of the Financial year and circulated to the members of the Board one month before the meeting at which it is to be considered. The Board shall after consideration of the annual report forward a copy thereof to the Government, which shall be laid before both Houses of the Legislature.

58. Delegation of Powers.

- The Vice-Chancellor may, by order, delegate the powers exercisable by him under this Act or the Statutes made there under, to any authority, officer, heads of colleges, departments, institutions or units or office subject to such conditions and restrictions as the Vice-Chancellor may deem proper.

59. Constitution of ad-hoc committees.

- Notwithstanding anything in this Act, and until such time as the authorities or bodies of the Universities are duly constituted n accordance with the provisions of this Act or Statues or regulations, the Vice-Chancellor may, subject to the prior approval of the Chancellor, appoint committees temporarily to exercise, perform, and discharge any of the powers, functions and duties of such authorities or bodies under this Act or statues or regulations.

60. Disputes as to constitutions of Authorities or Bodies.

- If any question arises as to whether any person has been duly appointed or is entitled to be member of any authority or other body of University, the matter shall be referred to the Chancellor whose decision thereon shall be final:Provided that before taking any such decision, the Chancellor shall give the person affected thereby reasonable opportunity of being heard.

61. Appointment of University Review Commission.

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

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

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

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

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

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

62. Appointment to posts in connection with the affairs of the University.

(1)Subject to the provisions of this Act and the Statutes, appointment to posts and services in connections with the affairs of the University may be made by the Vice-Chancellor with the approval of the Board as may be prescribed:Provided that such approval shall not be necessary in respect of appointment of posts carrying scales of pay lower than the pay scale of an Assistant Professor.

(2)Notwithstanding anything contained in this Act and until such time as the Statutes are made or the authorities of the University are constituted, appointments to posts and services in connection with the affairs of the University may be made by the Vice-Chancellor on such terms and conditions as may be approved by the Chancellor.

63. Transitory Provisions.

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

64. Protection of act done in good faith.

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

65. Power to remove difficulties.

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

(2)Every notification issued under sub-section (1) and every order issued under sub section (9) of section 8 shall be laid as soon as may be after it is issued, before each House of the State Legislature while it is in session for a total period of thirty days which may be comprised in one session or in two or more sessions, and if before the expiry of the said period, either House of the State Legislature makes any modification in any notification or directs that any notification shall not have effect, and if the modification or direction is agreed to by the other House such notification shall thereafter have effect only in such modified form or be of no effect, as the case may be, so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that notification.

66. Legal proceeding.

- All suits and other legal proceedings by or against the University shall be instituted, prosecuted or defended on behalf of the University by the Registrar or any other officer empowered in this behalf by the Vice-Chancellor.

67. State Co-ordination Committee for Agricultural Education, Research and Extension.

(1)There shall be the Karnataka State Co-ordination Committee for Agricultural Education, Research and Extension for the purpose of effective co-ordination in the activities of all the Agricultural Universities in the State, particularly in relation to teaching, research, extension education and other matters of common interests.

(2)The State Co-ordination Committee shall consist of the following members, namely:-

(a)The Minister in charge of Agriculture, Government of Karnataka shall be the Chairperson;

(b)The Vice-Chancellor of All Agricultural Universities in the State;

(c)The Directors of Education, Research and Extension of all Agricultural Universities

(d)Registrars of all the Agricultural Universities in the State.

(e)The Secretary to Government, Agriculture Department shall be the Member Secretary.

(3)Functions of the Co-ordination Committee shall perform the following functions, namely:-

(a)Ensuring autonomy of the Agricultural Universities in the state

(b)Hormonisation of academic programmes and regulations

(c)Ensuring complementarity and synergy through identification of areas of co-operation in Education, Research and Extension among different Agricultural Universities in the State.

(d)Suggesting new initiatives and action plans for joint endeavours of the Agricultural Universities of the State and development departments for accelerating agriculture growth

(e)Resolution of the inter-Universities and University - State issues

(4)The Committee shall meet at least twice in a year.

68. Continuance of Statutes and Regulations etc.

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

(2)The person holding the office of the Vice-Chancellor of the University established under the Karnataka of Agriculture Sciences Act, 1963, on the date of commencement of this Act shall continue to hold office till such date as he would have held that office, if this Act had not been passed.

69. Repeal and savings.

(1)The Universities of Agricultural Sciences Ordinance, 2009 (Karnataka Ordinance 2 of 2009 ) is hereby repealed.

(2)Notwithstanding such repeal anything done or any action taken under the principal Act as amended by the said ordinance shall be deemed to have been done or taken under the principal Act as amended by this Act.The above translation of the PÀÈ¶«eÁÕ£ÀUÀ¼À«±Àé«zÁå®AiÀÄUÀ¼ÀC¢s¤AiÀÄªÀÄ , 2009 (2010 gÀPÀ£ÁðlPÀ C¢s¤AiÀÄªÀÄ¸ÀASÉå

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