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State of Karnataka - Act

The Karnataka State Rural Development and Panchayat Raj University Act, 2016

KARNATAKA
India

The Karnataka State Rural Development and Panchayat Raj University Act, 2016

Act 16 of 2016

Published on 1 January 2016
Commenced on 1 January 2016
[This is the version of this document from 1 January 2016.]
[Note: The original publication document is not available and this content could not be verified.]

The Karnataka State Rural Development and Panchayat Raj University Act, 2016(Karnataka Act No. 16 of 2016)Statement of Objects and Reasons - Amending Act 16 of 2016. - It is considered necessary to establish a university called "The Karnataka State Rural Development and Panchayat Raj University" of unitary in nature with headquarters at GADAG to materialise the vision of Mahatma Gandhiji to establish Gram Swaraj. The main objects of the University are as follows, namely:-1. To act as centre of excellence to transform rural society by creating a dedicate, committed human resource which participates in the rural development process to ensure sustainable Rural Development and broad based improvement in the quality of life of rural population.2. To impart education and training to various stake holders for rapid economic growth and sustainable development that reduces poverty and creates employment opportunities, access to essential services in health, education and skill development, leading to inclusive growth through the university and through the democratic mechanism of Panchayat Raj institutions, where people decide their own welfare and economic and soci-political development.3. To ensure continuous pursuit of excellence in teaching, learning and research and to evolve, promote and impart higher education for development of techn-managerial cadres to take up emerging challenges for the transformation of rural areas, through inclusive growth and integrated rural development.4. To start courses leading to award of Doctorates, Post Doctorates, Post graduates, graduates, Diploma and certificate holders with an interdisciplinary and integrated base to design solution for the complex and diverse issues of rural development.5. Identify problems of the rural sector requiring science and technology inputs and solve these within the paradigm of sustainable development involving the faculty and students of university and rural community.6. To do in depth research on probable disasters of various magnitudes which can affect rural society, evolve measures and means for their mitigation to avoid all types of losses and distress.7. To strengthen the Panchayat Raj institutions by providing periodical training to the members of the Panchayats. To function as a centre of excellence for extension, skilling and entrepreneurship through use of modern information and communication technologies to work towards integrated rural development8. To provide all-round opportunities for trainings, skilling and providing incubation facilities for entrepreneurship development in such of the essential branches of learning leading towards service providing, employment and wealth creation through promotion of a classless, casteless and creedless society achieving the goal on integrated and sustainable rural development.9. To promote access to rural services for underprivileged segments, children, women, elderly and disabled people through common village resource and service centres and enable social Justice and equitable status in the society and to promote women empowerment.10. To Assist the Government in formulation of policies, governance, management and execution of rural development programmes through Panchat Raj institutions.Hence the Bill.[L.A. Bill No.09 of 2016, File No. Samvyashae 12 Shasana 2016].[entry 25 of List III of the Seventh Schedule to the Constitution of India.]First published in the Karnataka Gazette Extra-ordinary on the twenty sixth day of July, 2016)(Received the assent of the Governor on the twenty third day of July, 2016)An Act to provide for establishment of the Karnataka State Rural Development and Panchayat Raj University of unitary in nature in the State of Karnataka for teaching, training, research on sustainable Rural Development and Panchayat Raj Institutions and matters concerned therewith or incidental thereto.Whereas it is expedient to provide for establishment of the Karnataka State Rural Development and Panchayat Raj University of unitary in nature in the State of Karnataka for teaching, training, research on sustainable Rural Development and Panchayat Raj Institutions and for the purposes hereinafter appearing.Be it enacted by the Karnataka State Legislature in the sixty seventh year of the Republic of India as follows.Chapter-I Preliminary

1. Short title and commencement.

(1)This Act may be called the Karnataka State Rural Development and Panchayat Raj University Act, 2016.

(2)It shall be deemed to have come into force with effect from 21st day of May, 2016.

2. Definitions.

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

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

(b)"Centre of Research, Innovation and Evaluation" means a Centre of the University charged with the responsibility of undertaking research and innovation commensurate with the objects of the Act;

(c)"Chairperson" means the Chairman of the respective authorities or Committees of the University;

(d)"Director Training, Publication and Supervision" means a Director appointed as the Director of Training, Publication and Supervision of Schools appointed as per the regulations framed under this Act;

(e)"Director of Research, Innovation and Evaluation" means a director appointed as the Director of Centre of Research and Innovation;

(f)"Executive Council" means the Executive Council of the University;

(g)"Faculty Council" means a Council of the Faculty members and heads of all schools;

(h)"Government" means Government of Karnataka;

(i)"Hostel" means an unit of residence for the students of University or recognized by the university in accordance with the provisions of this Act;

(j)"Prescribed" means prescribed by Regulations, Ordinances or Rules made under this Act;

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

(l)"Regulations, Ordinances, Rules" means respectively the Regulations, Ordinances, Rules of the University made under this Act;

(m)"School" means, a school of the University providing any course of study and training in Rural Development and Panchayat Raj for admission to the examination leading to award of degrees, diplomas, certificates and other academic distinctions of the University;

(n)"School of Agri-Business Management and Management of Rural Development" means a school of the university with the responsibility of undertaking education and research in Agri-Business and Management of Rural Development";

(o)"School of Rural Development and Panchayat Raj" means a School of the university with the responsibility of undertaking education and taking research to strengthening Panchayat Raj Institutions and Rural Development;

(p)"School of Environmental Science, Public Health and Sanitation Management", means a school of the university charged with the responsibility of undertaking studies, research and innovation in Environmental Science, Public Health and Sanitation commensurate with the objects of all round rural development;

(q)"School of Social Science and Rural Reconstruction " means a school of the University charged with the responsibility of undertaking study, research and innovation in social issues involved in the process of rural development;

(r)"School of Skill and Entrepreneurship Development" means a School of the University charged with the responsibility of equipping the target groups with necessary skills enabling them to acquire abilities of entrepreneurship, reaching the benefits of scientific developments to the target groups, hone their skills, identify capabilities and promote them and extend a helping hand to the potential entrepreneurs;

(s)"University" means the Karnataka State Rural Development and Panchayat Raj University incorporated under section 3;

(t)"Vice Chancellor" means the Vice Chancellor of the University.

Chapter-II The University

3. Establishment and Incorporation of the University.

(1)There shall be established an unitary University called "The Karnataka State Rural Development and Panchayat Raj University" for realizing and furthering the vision, mission and objectives set out in section 4.

(2)The University shall be a body corporate having perpetual succession and a common seal, with power to acquire, hold and dispose of property, both movable and immovable, and shall sue and be sued by the said name.

(3)The headquarters of the University shall be at Gadag with regional centers established at such other places with the prior approval of the Government within the state as it may deem fit.

4. The Vision, Mission and Objectives of the University.

(1)The Vision of the university is to act as a centre of excellence to transform rural society by the creation of a dedicated, committed human resource which participates in the rural development process to ensure sustainable rural development and broad based improvement in the quality of life of rural population.

(2)The mission of the university is to impart education and training to various stake holders for rapid economic growth and sustainable development that reduces poverty and creates employment opportunities, access to essential services in health, education and skill development, leading to inclusive growth through the democratic mechanism of Panchayat Raj institutions, where people decide their own welfare and economic and socio-political development.

(3)The Objectives of the university are as follows, namely,-

(i)Continuous pursuit of excellence in teaching, learning and Research.

(ii)To evolve, promote and impart higher education for development of techno-managerial cadres to take up emerging challenges for the transformation of rural areas, through inclusive growth and integrated rural development.

(iii)To start courses leading to award of Doctorates, Post Doctorates, Post graduates, graduates, Diploma and certificate holders with an interdisciplinary and integrated base to design solutions for the complex and diverse issues of rural development.

(iv)To establish regional centers of rural development at each region with more emphasis on skill development leading to increased employment opportunities.

(v)To establish centers of learning using outreach sources-such as progressive farmers and industry houses etc, establishing pilot demonstration units on selected activities of rural development at track record rural persons, village Panchayats, Taluk Panchayats, and Zilla Panchayats, etc, and also establish technology parks and Bio-village resource centers of learning.

(vi)To create chairs and institute studies on special aspects of rural development such as social customs, drinking water, Bio-fuel and energy, foods and nutrition, value chain, skilling and goods manufacturing units, packaging, branding -and marketing, networking of required urban services and facilitating them through rural broadband online links, etc,.

(vii)To invite guest lecturers from national and international proven track record institutions which can facilitate rural development and also people with rural wisdom and experience.

(viii)To organize Orientation Programmes for the new recruits of Government departments, provide training in collaboration with the State Government to personnel engaged in rural development; organize Refresher Courses to the officers and other staff of the Government departments; organize training programmes for the elected representatives of various democratic institutions.

(ix)Organizing conferences, workshops and seminars etc., on annual basis to update what is happening in rural development for future planning and improvement in the rural development studies and programmes.

(x)To undertake basic, applied and strategic intensive research on all and Regional-organizations, Universities and facets of rural development per se by involving university faculties, students and rural communities through a networking approach involving International, National Institutions.

(xi)Identify problems of the rural sector requiring science and technology inputs and solve these within the paradigm of sustainable development involving the faculty and students of this university and rural community

(xii)To do in depth research on probable disasters of various magnitude which can affect rural society, evolve measures and means for their mitigation to avoid all types of losses and distress.

(xiii)To function as a centre of excellence for extension, skilling and entrepreneurship through use of modern information and communication technologies to work towards integrated rural development.

(xiv)To design and provide virtual academy consisting of four way information between scientific institution consortiums (Laboratory-to-Laboratory), between institutions and users (Laboratory to land) between traditional rural knowledge base to technical experts (Land-to-Laboratory) and for Lateral learning between rural families (Land-to-land)

(xv)To help create special institutional structures and schemes for nurturing leadership and managerial skills among the youth in regional, village and community level leading to entrepreneurship with special focus on the most backward regions/villages/communities.

(xvi)To provide all-round opportunities for trainings, skilling and providing incubation facilities for entrepreneurship development in such of the essential branches of learning leading towards service providing, employment and wealth creation through promotion of a classless, casteless and creedless society achieving the goal on integrated and sustainable rural development on Gandhian Ideolgy (Gram Swaraj)

(xvii)To promote access to rural services for underprivileged segment, children, women, elderly and disabled people through a common village resource and service centers and enable social Justice and equitable status in the society.

(xviii)To promote women empowerment by equipping them to greater access to knowledge and resources, and autonomy in decision making leading to social, economic and political prosperity.

(xix)To Preserve and enrich the cultural wealth and practical wisdom of rural society by generating a sustainable technology base by blending appropriate modern science and technology with traditional knowledge.

(xx)Improve agriculture economy through judicial use of natural resources by adopting integrated farming approach (Agri-Livestock-Horti-Silivi-Seri, etc), processing and value addition (Secondary agriculture) and linking farmers produce and products to multilevel markets.

(xxi)To promote establishment of Bio-resource centers to aim at Judicious natural resource management, Bio-diversity conservation, soil fertility and renewable energy management, seed banks, custom hire services, organic farming, agroforestry, fodder banks, traditional herbal medicines, health and nutritional aspects, rural enterprises and markets through community participation and management.

(xxii)To promote urban centric rural services, and ecotourism etc., to establish better harmony to avoid rural - urban divide to leading towards rural economic prosperity and better quality of life.

(xxiii)To design and develop projects and plans for individual rural family, community, village and panchayat levels on pilot basis for increasing employment opportunities and income of rural masses (both on farm and off farm and non-farm enterprises) to reduce the gap with that of urban population.

(xxiv)To educate rural masses on economic development and poverty alleviation through microfinance and microenterprises creation with effective technological interventions.

(xxv)To promote creation of self help groups, farmer producer groups, Agribusiness centers, community credit societies and ensure access to Government projects, programmes and subsidies through formal financial institutions for adopting newer technologies towards achieving inclusive growth.

(xxvi)To improve social, psychological and physical health through promotion of community entertainment programmes, festivals, Jatras, and other cultural outfits and institutions, rural sports-games Yoga-meditation, rural health clinics, better food and nutrition management.

(xxvii)Providing continuous inputs to primary, secondary and vocational education system to enrich the contents of courses and studies aimed at rural need orientation aimed at inclusive growth and integrated rural development.

(xxviii)To provide consultancy on all aspects of rural development.

(xxix)To undertake monitoring and evaluation of national, state, district, taluk and panchayat level rural development programmes share ideas and experiences for their effective implementation.

(xxx)To Assist the Government in formulation of policies, Governance, management and execution of rural development programmes through Panchayat Raj Institutions.

(xxxi)To take up any other activity assigned by the Government.

(xxxii)Prepare students for leadership, develop their managerial potential through enlightened learning, field work and by participating with community.

(xxxiii)Promote and preserve academic freedom, ensure diverse ways of Learning, develop mastery over professions and channelize faculty and students talent towards dedicated rural development work and community services.

(xxxiv)Promote feeling among students that "we should learn together, grow together and work together with people. Make efforts to bridge the "Trust Deficit gap "between people and change agents.

(xxxv)University shall have open door policy for field practitioners, NGO's, innovators, renowned social workers, to be invited to supplement the teaching efforts of its Faculty.

(xxxvi)As Part of "Advocacy" Faculty members to engage themselves in research projects on cutting edge issues of rural development process and come out with solutions and advice Government in formulating development policy framework.

5. Powers and functions of the University.

- The powers and functions of the University shall be,-

(i)to administer and manage the School of Rural Development and Panchayat Raj, School of Agri-Business Management and Management of Rural Development, School of Environmental Science and Public Health and Sanitation Management, School of Social Sciences and Rural Reconstruction, School of Skill and Entrepreneurship Development and such centers for research, education and instruction as are necessary for the furtherance of the objects of the University;

(ii)to provide for instruction in such branches of knowledge or learning pertaining to Rural Development and Panchayat Raj, as the University may think fit and to make provision for research and for the advancement and dissemination of knowledge of Rural Development and Panchayat Raj;

(iii)to enter into Public Private Partnerships to carry out the objectives of the Act, with prayer sanction of the Government;

(iv)to organise and undertake extra-mural and experiential teaching and extension activities;

(v)to hold examinations and to grant diploma or certificate, and to confer degree and other academic distinction on persons subject to such conditions as the University may determine and to withdraw any such diplomas, certificates, degrees or other academic distinctions for good and sufficient cause;

(vi)to confer honorary degrees or other distinctions in the manner laid down in the regulations;

(vii)to fix, demand and receive fees and other charges;

(viii)to institute and maintain halls and hostels and to recognise places of residence for the students of the University and to withdraw such recognition accorded to any such place of residence;

(ix)to establish and adopt such schools, special centers, specialized study centers or other units for research and instruction as are, in the opinion of the University, necessary for the furtherance of its objects;

(x)to supervise and control the residence and to regulate the discipline of the students of the University and to make arrangements for promoting their health;

(xi)to make such arrangements in respect of the residence, discipline and teaching of lady students;

(xii)to create academic, technical, administrative, ministerial and other posts and to make appointments thereto;

(xiii)to regulate and enforce discipline among the employees of the University and to take such disciplinary measures as may be deemed necessary;

(xiv)to institute professorships, associate professorships, assistant professorships, readerships, lecturer ships, and any other teaching, academic or research posts required by the University;

(xv)to appoint persons as professors, associate professors, assistant professors, readers, lecturers or otherwise as teachers and researchers of the University;

(xvi)to institute and award fellowships, scholarships, prizes and medals;

(xvii)to provide for printing, reproduction and publication of research and other works and to organize exhibitions;

(xviii)to sponsor and undertake research in all aspects of Rural Development and Panchayat Raj;

(xix)to co-operate with any other organization in the matter of education, training and research in Rural Development and Panchayat Raj and allied subjects for such purposes as may be agreed upon on such terms and conditions as the University may from time to time determine;

(xx)to co-operate with institutions of higher learning in any part of the world having objects wholly or partially similar to those of the University, by exchange of teachers and scholars in such manner as may be conducive to the common objects;

(xxi)to regulate the expenditure and to manage the accounts of the University;

(xxii)to establish and maintain within the University's premises or elsewhere, such class rooms, and study halls, trial fields, workshops and other facilities as the University may consider necessary and adequately furnish or equip the same and to establish and maintain such laboratories, libraries and reading rooms as may appear convenient or necessary for the University with prior approval of the Government;

(xxiii)to receive grants, subscriptions, donations and gifts for the purpose of the University and consistent with the objects for which the University is established;

(xxiv)to purchase, take on lease or accept as gifts or otherwise any land or building or works, which may be necessary or convenient for the purpose of the University and on such terms and conditions as it may think fit and proper and to construct or alter and maintain any such building or works;

(xxv)to sell, exchange, lease or otherwise dispose of all or any portion of the properties of the University, moveable or immovable, on such terms as it may think fit and proper without prejudice to the interest and activities of the University with prior approval of the state Government ;

(xxvi)to draw and accept, to make and endorse, to discount and negotiate, Government of India and other promissory notes, bills of exchange, cheques or other negotiable instruments;

(xxvii)to execute conveyances, transfers, re-conveyances, mortgages, leases, licenses and agreements in respect of property, moveable or immovable including Government securities belonging to the University or to be acquired for the purpose of the University;

(xxviii)to appoint in order to execute an instrument or transact any business of the University any person as it may deem fit;

(xxix)to close any classes or departments or Directorates of the University;

(xxx)to enter into any agreement with Central Government, State Governments, the University Grants Commission or other authorities for receiving grants;

(xxxi)to accept grants of money, securities or property of any kind on such terms as may deem expedient;

(xxxii)to raise and borrow money on bonds, mortgages, promissory notes or other obligations or securities founded or based upon all or any of the properties and assets of the University or without any securities and upon such terms and conditions as it may think fit and to pay out of the funds of the University, all expenses incidental to the raising of money, and to repay and redeem any money borrowed;

(xxxiii)to invest the funds of the University or money entrusted to the University in or upon such securities and in such manner as it may deem fit and from time to time transpose any investment;

(xxxiv)to make such regulations as may, from time to time, be considered necessary for regulating the affairs and the management of the University and to alter, modify and to rescind them;

(xxxv)to constitute for the benefit of the academic, research, technical, administrative and other staff, in such manner and subject to such conditions as may be prescribed by the regulations, such as pension, insurance, provident fund and gratuity as it may deem fit and to make such grants as it may think fit for the benefit of any employees of the University, and to aid in establishment and support of the associations, institutions, funds, trusts and conveyance calculated to benefit the staff and the students of the University;

(xxxvi)to delegate all or any of its powers except the power to make regulations to the Vice chancellor of the University or any committee or any sub-committee or to any one or more members of its body or its officers; and

(xxxvii)to do all such other acts and things as the University may consider necessary, conducive or incidental to the attainment or enlargement of the aforesaid objects or any one of them.

6. Teaching of the University.

(1)All teaching in connection with the degrees, diplomas and certificates of the University shall be conducted, under the control of the Vice Chancellor, by the teachers of the Schools in accordance with the syllabus prescribed by the regulations.

(2)The courses and curricula and the authorities responsible for such teaching shall be as prescribed by the regulations.

7. Admission to the University.

(1)Subject to the provisions of this Act and the Regulation, admission to the University shall be open to all persons.

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

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

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

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

(3)Subject to the provisions of sub-section (2), the Government may, by order, direct that the University shall reserve such percentage of seats therein for the students belonging to the Scheduled Castes, the Scheduled Tribes and Other Backward Classes as may be specified in such order and where such direction has been given, the University shall make the reservation accordingly.

8. Research of the University.

- All research and innovation activities of the University shall be conducted, under the control of the Vice Chancellor, by the officers or teachers or researchers, in accordance with the norms prescribed by the regulations under the Centre of Research and Innovation.

9. Discipline, Inspection and Control.

(1)The Chancellor may suo motu or on the recommendation of the State Government cause an inspection to be made by a Commission of Enquiry consisting of one or more persons as he may direct, of the buildings, Laboratories, Libraries, Museums, Workshops and equipments of any institution maintained, administered, recognised or approved, by the University and also of the examinations, teaching and other work conducted or done by the University and into any specific allegations against any employee of the University in like manner in respect of any matter connected with or ancillary thereto.

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

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

(4)Soon after receipt of the report, the Chancellor shall record his findings thereon and send the same 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 State Government with respect to the findings in the report of enquiry or inspection and the Executive Council shall implement the directions of the Government.

(6)The Vice-Chancellor shall communicate to the State Government a report of action taken in compliance with the directions of the State Government as specified in the orders of the State Government.

(7)If the Vice-Chancellor fails to comply with the directions of the State Government then it shall be reported to the Chancellor whose order shall be final and shall be implemented by the Vice-Chancellor within such time as set out in the orders of the Chancellor.

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

10. Power to issue directions.

- The Chancellor may either suomotu 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 tranquillity and to protect the property and finances.

11. Power to annul the orders of the University.

(1)The State Government may by order published in the official Gazette annul any order, notification, resolution, regulation or any proceedings of the University which in its opinion is not in conformity with the provisions of this Act, or is otherwise inconsistent with the policy of the State Government:Provided that, before making any such order, the State Government shall afford an opportunity to the University.

(2)Every order passed under sub-section (1), shall as soon as may be after it is passed be laid before both the Houses of the State Legislature.Chapter-III Officers of the University

12. Officers of the University.

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

(1)The Chancellor

(2)The Pro-Chancellor

(3)The Vice Chancellor

(4)The Registrar

(5)The Director, Training, Publication and Supervision of all schools

(6)The Director, Centre for Research, Innovation and Evaluation.

(7)The Head of all Schools.

(8)The Finance officer.

(9)Such other Officers as may be prescribed by the Regulations.

13. The Chancellor.

(1)The Governor 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 preside over the convocations of the University.

(3)No Honorary degree shall be conferred by the University on any person except with the previous approval of the Chancellor.

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

14. The Pro-Chancellor.

(1)The Minister in charge of Rural Development and Panchayat Raj Department shall be the Pro-Chancellor by virtue of his office.

(2)The Pro-Chancellor shall preside over the convocation of the University in the absence of the Chancellor.

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

15. Vice Chancellor.

(1)The Vice Chancellor shall be a whole time officer of the University and he shall be appointed by the Chancellor from the panel of three eminent academicians of impeccable character, preferably with rural background drawn by the Search Committee constituted by the State Government which shall consist of the following persons, namely:-

(i)One person who has made significant contribution to Rural Development and Panchayat Raj institutions nominated by the State Government who shall be the Chairperson.

(ii)One person who has made significant contribution to agriculture, rural livelihood and related fields, law reforms, nominated by the Chancellor.

(iii)The Chairman, University Grant Commission or his nominee;

The Principal Secretary to Government, Department of Rural Development and Panchayath Raj shall be the convener of the Search Committee.

(2)The Search Committee shall submit to the State Government a panel of three persons of impeccable character who are eminent academicians, preferably who have sufficient experience in the areas of Rural Development and Panchayat Raj, law reforms, in the alphabetical order. The State Government shall forward the panel to the Chancellor who shall appoint one person from the panel as the Vice-Chancellor:Provided that, the First Vice Chancellor shall be appointed by the Chancellor on the recommendation of the state Government.Explanation: For the purpose of this clause "rural development" means and includes, a development process that promotes economic, political and social development of people living in rural areas, which includes the following sectoral subjects.

(a)Natural Resource Management.

(b)Agriculture and agricultural Engineering and Horticulture

(c)Forestry and Agro Forestry

(d)Fisheries

(e)Veterinary, Dairy Science and Animal Husbandry

(f)Sericulture and related Textiles, etc.

(g)Social sciences, law etc.

(h)Rural Development and Rural Infrastructure

(i)Panchayati Raj System.

(j)Rural Drinking water, Environment, Ecology, Sanitation and Public Health and Rural Housing

(k)Rural Employment, Rural livelihood, small and cottage industries

(l)Rural Energy and Renewable energy.

(m)Community participation and participatory development in rural areas.

(n)Worked for Tribal or rural development and development of technology for the benefit of rural areas

(3)The Vice Chancellor who shall be an academic person and a Professor, shall hold office for a term of four years or till he attains the age of sixty five years, whichever is earlier.

(4)The Vice-Chancellor shall not be removed from his office except by an order of the Chancellor passed on the ground of wilful omission or refusal to carry out the provisions of this Act or for abuse of the powers vested in him and on the advice tendered by the State Government on consideration of the report of an inquiry ordered by it under sub-section (5).

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

(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 dis-advantage after his appointment as Vice-Chancellor. In the event of a Vice-Chancellor retiring on superannuation during his tenure as Vice-Chancellor, his conditions of service already determined shall continue to be in vogue. All his pensionary benefits shall be kept in abeyance which shall be released after his demitting the office of the Vice-Chancellor.

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

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

16. Powers of the Vice Chancellor.

(1)The Vice Chancellor shall be the principal executive and academic head of the University and shall exercise general supervision and control over the affairs of the University and give effect to the decisions of the Authorities of the University. He shall have full powers for maintaining discipline in the University.

(2)The Vice Chancellor shall,-

(a)ensure that the provisions of this Act, Regulations and Ordinances are duly observed, and he shall have all powers as are necessary for that purpose;

(b)The Vice Chancellor shall be ex-officio Chairman of the `Executive council', `Academic Council' and the `Finance Committee'.

(c)convene the meetings of the Executive Council, the Academic Council and other councils and committees and shall perform all other acts, as may be necessary to give effect to the provisions of this Act and may, by order in writing, delegate the power of convening any of the said meetings to any other officer of the University;

(d)have all powers relating to the proper maintenance of academic, administrative and financial discipline in the University.

(3)The Vice Chancellor shall be responsible for,-

(a)The proper administration of the University and for close co-ordination and integration of teaching, research and dissemination of knowledge;

(b)Presenting of the Annual Financial Estimates and the Annual Accounts and Balance Sheet to the Executive Council.

(4)If, in the opinion of the Vice Chancellor, any emergency has arisen, which requires immediate action be taken, he shall take such action as he deems necessary and shall report the same for ratification in the next meeting of the Executive Council or Academic Council, which, in the ordinary course, would have dealt with the matter:Provided that, if the Executive Council or Academic Council concerned is of the opinion that such action ought not to have been taken, it may refer the matter to the Chancellor, whose decision thereon shall be final

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

(1)During the temporary absence of the Vice-Chancellor by reason of leave, illness or any other cause, the Chancellor may make such arrangements as he deems fit for carrying on the duties of the Vice-Chancellor:Provided that, pending the making of such arrangements by the Chancellor, the Vice-Chancellor may designate the senior most Director amongst the Director of Training, Publication and Supervision of schools or the Director, Centre for Research, Innovation and Evaluation, to be incharge of the current duties of the Vice-Chancellor for a period not exceeding one month or till arrangements are made by the Chancellor, whichever is earlier.

(2)During the period when a vacancy in the office of the Vice-Chancellor remains unfilled, the senior most Director amongst the Director of Training, Publication and Supervision of all schools or the Director, Centre for Research, Innovation and Evaluation, as the Chancellor may appoint shall act as Vice-Chancellor and the person so appointed shall have all the powers and shall be entitled to all the privileges of the Vice-Chancellor and to such emoluments and allowances as may be determined by the Chancellor in accordance with the Regulations, if any, framed in this behalf.

18. Registrar.

(1)The Registrar shall be a whole time officer of the University. The terms and conditions of service of the Registrar shall be such as may be prescribed by the regulations.

(2)The State Government may appoint an officer belonging to Karnataka Administrative Service (Senior Scale) or an equivalent grade officer in the Department of Rural Development and Panchayat Raj or a Professor of any University as the Registrar.

(3)The Registrar shall be the ex-officio Member Secretary of the Executive Council, the Academic Council and member of the Finance Committee and the faculties.

(4)The Registrar, shall,-

(i)comply with all directions and orders of the Executive Council and the Vice Chancellor;

(ii)be the custodian of the records, common seal and such other property of the University as the Executive Council shall commit to his charge;

(iii)issue all notices, as directed by the Vice-chancellor, convening meeting of the Executive Council, the Academic Council, the Finance Committee, the faculty council and of any committee, appointed by the authorities of the University;

(iv)keep the minutes of all meetings of the Executive Council, the Academic Council, the Finance Committee, the faculty council and any committee appointed by the authorities of the University;

(v)conduct the official correspondence of the Executive Council and the Academic Council;

(vi)supply the Chancellor, the copies of the agenda of the meetings of the authorities of the University, as soon as they are issued and the minutes of the meetings of the authorities, ordinarily within a month of the holding of the meeting;

(vii)be directly responsible to the Vice Chancellor for the proper discharge of his duties and functions; and

(viii)perform such other duties as may be assigned, from time to time, by the Executive Council or the Vice Chancellor.

(5)Represent the University in all suits or proceedings by or against the University, sign powers-of-attorney and verify the pleadings or depute representatives for the purpose.

(6)In the event of the post of the Registrar remaining vacant for any reason, it shall be open to the Vice Chancellor to authorize a person from among the senior professors in the service of the University to exercise such powers, functions, and duties of the Registrar as the Vice Chancellor deems fit till appointment of regular Registrar by the Government.

(7)The Registrar may be assisted by one or more Deputy Registrars, Assistant Registrars and Special Officers.

19. Directors and Heads of the Schools.

(1)There shall be a Director of Training, Publication and Supervision of all Schools.

(2)There shall be a Director of Centre for Research, Innovation and Evaluation.

(3)There shall be a Head of the School for each of the Schools in the University.

(4)The powers, functions, appointments and the conditions of service of the Directors and Heads of the Schools shall be as prescribed by the regulations.

20. Finance Officer.

- There shall be a Finance Officer in the university. He shall be a whole time officer of the University appointed by the Government from a panel of not less than three persons being officers in the cadre of Deputy or Joint Controller of State Accounts Services or an officer of the rank of Deputy Accountant General having experience in audit, accounting and financial administration recommended by the Executive Council, for such period as may be specified by the Government in this behalf.

21. Terms and conditions of the service of the Finance Officer.

(1)The emoluments and other terms and conditions of service of the Finance Officer shall be such as may be prescribed. The Finance Officer shall retire on attaining the age of sixty years.

(2)When the office of the Finance Officer is vacant or when the Finance Officer is by reason of illness, absence or by any other reason unable to perform the duties of his office, the duties of the Finance Officer shall be performed by such person as the Vice-Chancellor may appoint for the purpose.

(3)The Finance Officer shall be the ex-officio member of the Academic Council and ex-officio member Secretary of the Finance Committee, but shall not be deemed to be member of the Committee.

(4)

(a)The Finance Officer shall exercise general supervision over the funds of the University and shall advice the University as regards its financial policy; and

(b)Exercise such other powers and perform such other functions as may be prescribed.

22. The Librarian.

- The Librarian shall be a whole time employee of the University and shall be appointed by the Executive Council on the recommendation of the Selection Committee constituted under this Act or the Regulations. He shall possess such qualifications and exercise such powers and discharge such duties as may be prescribed by the Regulations. His emoluments and terms and conditions of service shall be such as may be prescribed by the Regulations.

23. The Director of Physical Education.

- The Director of Physical Education shall be a whole time employee of the University and shall be appointed by the Executive Council on the recommendation of the Selection Committee constituted under this Act or the Regulations. He shall possess such qualifications and exercise such powers and discharge such duties as may be prescribed by the Regulations. His emoluments and terms and conditions of service shall be such as may be prescribed by the Regulations.Chapter-IV Authorities of the University

24. Authorities of the University.

- The following shall be the authorities of the University-

(1)the Executive Council;

(2)the Academic Council;

(3)the Centre for Training, Publication and Supervision of all schools

(4)the Centre for Research, Innovation and Evaluation.

(5)the Faculty Council;

(6)the Finance Committee; and

(7)such other authorities as may be Prescribed by the Regulations.

25. The Executive Council.

(1)The Executive Council shall be the Chief Governing and Executive Body of the University.

(2)The administration, management and control of the University and the income thereof shall be vested with the Executive Council which shall control and administer the property and funds of the University.

26. Members of the Executive Council.

(1)The Executive Council shall be reconstituted by the Chancellor once in three years which shall consist of the following members, namely:-

(a)The Vice Chancellor- Chairperson.

(b)One member nominated by the Chancellor.

(c)One Vice Chancellor of University of Agricultural Sciences or University of Horticultural Sciences or Veterinary, Animal and Fisheries Sciences of University nominated by the Chancellor.

(d)One Vice Chancellor of a professional university like Visvesvaraya Technological University or Rajiv Gandhi University of Health Sciences or Karnataka State Law University nominated by the Chancellor.

(e)Seven members nominated by the Government of whom, one shall be a Woman Member, one shall be a person belonging to other Backward Classes, one shall be a person belonging to Religious Minority, one shall be a person belonging to Scheduled Caste and one person who belongs to Scheduled Tribe.

(f)The Director, Training, Publication and Supervision of all schools.

(g)The Director, Centre for Research, Innovation and Evaluation.

(h)One representative of a reputed Non Governmental Organization working for Rural Development nominated by the Chancellor.

(i)The Principal Secretary, Rural Development and Panchayat Raj; the Principal Secretary, Department of Agriculture, the Principal Secretary, Social Welfare Department and the Principal Secretary, Health Department and Principal Secretary, Labour Department shall be ex-officio members.

(j)Registrar shall be the ex-officio Member Secretary.

Explanation: Only such of the persons who have made significant contribution in the field of rural development and strengthening of local democratic institutions, law reforms, generation of employment, imparting of skills, and social service in rural area shall be considered in case of nomination of persons other than those holding offices contemplated under respective sub-clauses above.

27. Term of Office of Executive Council.

(1)The term of the nominated member of the Executive Council shall be three years.

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

(3)Unless their membership of the Executive Council is previously terminated as provided in the above sub-clauses members of the Executive Council shall relinquish their membership on the expiry of three years from the date on which they become members of the Executive Council but shall not be eligible for re-nomination or re-appointment, as the case may be.

(4)A member of the Executive Council other than ex-officio member may resign his office by a letter addressed to the Chairman of the Executive Council and such resignation shall take effect as soon as it has been accepted by the Chairman of the Executive Council.

(5)Any vacancy in the Executive Council shall be filled either by appointment or by nomination, as the case may be, of a person by the respective authority, entitled to be so nominated or appointed or person so appointed or nominated shall hold office so long only as the member in whose place he is appointed or nominated could have held office if the vacancy had not occurred.

(6)Notwithstanding anything contained in this Act but save as otherwise provided, any employee of the University, both teaching and non-teaching or ministerial shall not be eligible for nomination as a member of any of the authorities under this Act.

28. Powers and functions of the Executive Council.

- Without prejudice to Section 5, the Executive Council shall have the following powers and functions, namely:-

(1)To appoint, from time to time, the Directors, the Librarian, Professors, Associate Professors, Assistant Professors and other members of the teaching staff, as may be necessary, on the recommendations of the selection committee constituted by the regulations made for the purpose and in accordance with prevailing UGC rules and reservation policy of the Government:Provided that, no action shall be taken by the Executive Council, except in cases covered by the second proviso, in regard to the number, qualifications and emoluments of teachers, otherwise than after consideration of the recommendations of the Academic Council.Provided further that, it shall not be necessary to constitute any selection committee for making appointments,-

(a)to any supernumerary post; or

(b)to the post of professor of a person of high academic distinction, eminence and professional attainment invited by the Executive Council to accept the post.

(2)To create administrative, ministerial and other necessary posts, to determine the number and emoluments of such posts, to specify minimum qualification for appointment to such posts and to appoint persons to such posts on such terms and conditions of service as may be prescribed by the regulations made in this behalf, and in accordance with prevailing reservation policy of the Government , except power to revise scales of pay or to delegate the powers of appointments to such authority or authorities or officer or officers as the Executive Council may, from time to time, by resolution, either generally or specifically, direct.

(3)To grant in accordance with the regulations leave of absence other than casual leave to any officer of the University and to make necessary arrangements for the discharge of the functions of such officer during his absence.

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

(5)To invest any money belonging to the University, including any unapplied income, in such Government securities or any Nationalized Banks, as it may from time to time, think fit or in the purchase of immovable property in India, with the like power of varying such investments from time to time.

(6)To transfer or accept transfers of any movable or immovable property on behalf of the University:Provided that, no immovable property shall be transferred without prior approval of the State Government.

(7)To enter into, vary, carry out and cancel contracts on behalf of the University and for that purpose to appoint such officers as it may think fit.

(8)To provide the buildings, premises, furniture and apparatus and other means needed for carrying on the work of the University.

(9)To entertain, adjudicate upon, and if it thinks fit, to redress any grievances of the officers of the University, the teachers, the students and the University employees, who may, for any reason, feel aggrieved, otherwise than by an act of a court.

(10)To appoint examiners and moderators, and if necessary to remove them and to fix their fees, emoluments and travelling and other allowances, after consulting the Academic Council.

(11)To select a common seal for the University and to provide for the custody of the seal.

(12)to cause to be maintained proper accounts of the properties and funds of the University;

(13)to charge and collect fees for,-

(i)tuition and research;

(ii)admission to examinations and convocations;

(iii)such other services as the University may undertake;

(iv)such other purposes as may be prescribed by the Regulations;

(14)to prepare the financial estimate of the University and to submit the same to the Academic Council.

(15)to arrange for the conduct of litigation by or against the University.

(16)to Institute fellowships, travelling fellowships, scholarships, studentships, exhibitions, medals and prizes on the recommendation of the Academic Council.

(17)To confer honorary degrees, titles or other academic distinctions; on the recommendations of the Academic Council.

(18)To make, amend or repeal Regulations, Ordinances.

(19)To confer the title of Professor Emeritus on the recommendation of the Academic Council.

(20)To make Regulations for creation of Teaching and non-teaching posts.

(21)To exercise such other powers and perform such other duties as may be conferred or imposed upon it by this Act, Regulations or Ordinances.

29. Meeting of the Executive Council.

(1)The Executive Council shall meet at least once in three months. Not less than seven days notice shall be given for such meeting.

(2)The Registrar shall convene the meeting with prior approval of the Chairman.

(3)Seven members of the Executive Council shall constitute a quorum at any meeting thereof.

(4)In case of difference of opinion among the members, the opinion of the majority shall prevail.

(5)Each member of the Executive Council shall have one vote and in case of equality of votes on any question to be determined by the Executive Council, the Chairman of the Executive Council, or as the case may be, the member presiding over that meeting shall, in addition, have a casting vote.

(6)Every meeting of the Executive Council shall be presided over by the Vice Chancellor, and in his absence by a member chosen by the members present to preside on the occasion.

(7)If urgent action by the Executive Council becomes necessary, the Vice Chancellor may permit the business to be transacted by circulation of papers to the members of the Executive Council. The action proposed to be taken shall not be taken unless agreed to by a majority of members of the Executive Council. The action so taken shall be forthwith intimated to all the members of the Executive Council. The papers shall be placed before the next meeting of the Executive Council for confirmation.

30. Constitution of standing committee and appointment of ad-hoc committees by the Executive Council.

(1)Subject to the provisions of this Act and the regulations made in this behalf, the Executive Council may, by resolution, constitute such standing committees or appoint ad-hoc committees for such purposes and with such powers as the Executive Council may think fit for exercising any power or discharging any function of the University or for enquiring into, reporting or advising upon any matter relating to the University.

(2)The Executive Council may co-opt such persons to a standing committee or an ad-hoc committee as it considers suitable and may permit them to attend the meetings of the Executive Council.

31. Delegation of powers by Executive Council.

- The Executive Council may, by resolution, delegate to the Vice Chancellor or to a committee, such of its powers expect power to make regulations ,rules or ordinances as it may deem fit subject to the condition that the action taken by the Vice Chancellor or such committee in the exercise of the powers so delegated shall be reported at the next meeting of the Executive Council.

32. The Academic Council.

- The Academic Council shall be the academic body of the University, and shall, subject to the provisions of this Act and the regulations, have power of control and general regulation of, and be responsible for, the maintenance of standards of instruction, education, research and examination of the University, and shall exercise such other powers and perform such other duties as may be conferred or imposed upon it by this Act or the regulations. It shall have the right to advise the Executive Council on all academic matters.

33. Members of the Academic Council.

(1)The Academic Council shall be reconstituted by the Chancellor once in three years which shall consist of the following members, namely:-

(a)the Vice Chancellor, who shall be the chairperson thereof;

(b)Two members who have made a significant contribution to the field of Rural Development and Panchayat Raj or Law reforms nominated by the Government.

(c)Three persons from amongst the educationists of repute or men of letters or eminent public men or industrialists who are not in the service of the University, nominated by the Vice Chancellor;

(d)The Director, Training, Publication and Supervision of all schools.

(e)The Director, Centre for Research, Innovation and Evaluation.

(f)All Heads of the Schools.

(g)All Heads of Regional centers.

(h)Director, Abdul Nazeer Sab State Institute of Rural Development, Mysore

(i)Three members of the teaching staff, representing Professors, Associate Professors and Assistant Professors of the University by seniority and rotation nominated by the Vice Chancellor.

(j)The Registrar shall be ex-officio Member Secretary.

(2)The term of the members other than ex-officio members shall be three years:

(3)A member of the Academic Council shall cease to be a member if he resigns or becomes of unsound mind or becomes insolvent or is convicted of a criminal offence involving moral turpitude or if a member other than the Vice Chancellor and ex-officio members, accepts a full time appointment in the University.

(4)Unless their membership of the Academic Council is previously terminated as provided in the above sub-clauses members of the Academic Council shall relinquish their membership on the expiry of three years from the date on which they become members of the Academic Council.

(5)A member of the Academic Council other than ex-officio member may resign his office by a letter addressed to the Chairman of the Academic Council and such resignation shall take effect as soon as it has been accepted by the Chairman of the Academic Council.

(6)Any vacancy in the Academic Council shall be filled either by appointment or nomination, as the case may be, of a person by the respective authority, entitled to make the same and the person so appointed or nominated shall hold office so long only as the member in whose place he is appointed or nominated could have held office if the vacancy had not occurred.

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

(8)Notwithstanding anything contained in this Act but save as otherwise provided, any employee of the University, both teaching and non-teaching or ministerial shall not be eligible for nomination as a member of any of the authorities under this Act.

34. Powers and duties of the Academic Council.

- Subject to the provisions of this Act and the regulations made thereunder the Academic Council shall, in addition to all other powers vested in it, have the following powers, namely:-

(1)to recommend institution of degrees, diplomas, certificate courses and other courses along with the required regulations and curriculum commensurate with the objectives of the University.

(2)to report on any matter referred or delegated to it by the Executive Council;

(3)to make recommendations to the Executive Council with regard to the creation, abolition or classification of teaching posts in the University and the emoluments and the duties attached thereto;

(4)to formulate and modify or revise schemes for the organization of the directorates or schools and to assign to them their respective subjects and also to report to the Executive Council as to the expediency of the abolition or sub-division or merging of any of them;

(5)to make regulations for the instruction and examination of persons other than those enrolled in the University;

(6)to promote research within the University and to require, from time to time, reports on such research;

(7)to consider academic, research and extension proposals submitted by the faculties and recommend for approval.

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

(9)to recognize diplomas and degrees of other universities and institutions and to determine their equivalence in relation to the diplomas and degrees of the University;

(10)to fix, subject to any conditions accepted by the Executive Council, the time, mode and conditions of competition for fellowships, scholarships and other prizes, and to award the same;

(11)to approve appointment of examiners and if necessary their removal and the fixation of their fees, emoluments and travelling and other expenses;

(12)to award stipend, scholarships, medals and prizes and to make other awards in accordance with the regulations and such other conditions as may be attached to the awards;

(13)to make recommendation to the Executive Council regarding conferment of honorary degrees not exceeding three in an Academic year.

(14)to make recommendation regarding the qualifications to be prescribed for the appointment and promotion for teachers and service personnel of the university.

(15)to consider and approve memorandum of understanding and memorandum of agreement with educational, research, corporate and other institutions and public private partnership agreements.

(16)to perform, in relation to academic matters, all such duties and to do all such acts as may be necessary for the proper carrying out of the provisions of this Act and the regulations.

35. Procedure of the Meetings of the Academic Council.

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

(2)One Third members of the Academic Council shall form quorum for a meeting of the Academic Council. However, at the adjourned meeting of Academic Council no quorum is necessary.

(3)In case of difference of opinion among the members, the opinion of the majority shall prevail.

(4)Each member of the Academic Council, including the Chairman of the Academic Council, shall have one vote and if there shall be an equality of votes on any question to be determined by the Academic Council the Chairman of the Academic Council or as the case may be, the member presiding over the meeting, shall, in addition, have a casting vote.

(5)Every meeting of the Academic Council shall be presided over by the Chairman of the Academic Council and in his absence, by the senior most director present.

(6)If urgent action by the Academic Council becomes necessary, the Chairman of the Academic Council may permit the business to be transacted by circulation of papers to the members of the Academic Council. The action proposed to be taken shall not be taken unless agreed to by a majority of members of the Academic Council. The action so taken shall be forthwith intimated to all the members of the Academic Council. The papers shall be placed before the next meeting of the Academic Council for information.

36. Members not entitled to remuneration.

- The members of the Executive Council, Academic Council or any such authority shall not be entitled to receive any remuneration from the University except such travelling and daily allowance, sitting fees as may be prescribed by the Regulations:Provided that, nothing contained in this section shall preclude any member from drawing his emoluments to which he is entitled by virtue of the office he holds.

37. Finance Committee.

(1)There shall be a Finance Committee constituted by the Executive Council consisting of the following members, namely:-

(a)the Vice Chancellor- Chairperson

(b)the Secretary to the Government incharge of Finance Department or his nominee not below the rank of Deputy Secretary.

(c)The Secretary to Government incharge of Rural Development and Panchayat Raj Department or his nominee not below the rank of a Deputy Secretary.

(d)two members nominated by the Vice Chancellor from amongst the members of Executive Council.

(e)the Registrar;

(f)The Director, Training, Publication and Supervision of all Schools.

(g)Director, Centre for Research, Innovation and Evaluation.

(h)the Finance Officer shall be the member secretary

(2)The members of the Finance Committee other than the Vice Chancellor and ex-officio members, shall hold office for a term of three years.

(3)The functions and duties of the Finance Committee shall be as follows, namely:-

(a)to examine and scrutinize the annual budget of the University and to make recommendations on financial matters to the Executive Council;

(b)to consider all proposals for new expenditure and to make recommendations to the Executive Council;

(c)to consider the periodical statements of the accounts and to review the finances of the University from time to time and to consider re-appropriation statements and audit reports and to make recommendations to the Executive Council

(d)to give its views and to make recommendations to the Executive Council on any financial question affecting the University either on its own initiative or on reference from the Executive Council or the Vice Chancellor;

(e)any other function assigned to it by the Regulations framed under the Act.

(4)The Finance Committee shall meet atleast twice every year. Three members of the Finance Committee shall form the quorum.

(5)The Vice Chancellor shall preside over the meetings of the Finance Committee. In case of difference of opinion among the members, the decision of the Chairman shall prevail.

38. The Faculty Council.

- The Faculty Council shall be the Council of Faculty members and the Head of all schools including the Head of all Regional schools and other Experts of respective subjects shall be responsible for maintenance of standards of institution, education, research and improvement through continuous process of consultation and discussions.

39. Other authorities.

- The Executive Council may constitute such other authorities of the University as may deem necessary and the manner of their constitution and functioning shall be prescribed by the Regulations.

40. Committees.

- Every Authority of the University shall have power to constitute or re-constitute committees to assist in its functions and delegate to them such of its powers as it deem fit; such committees shall, save as otherwise provided, consist of members of the Authority concerned and such other persons as the authority may in each case direct.

41. Centre of Research, Innovation and Evaluation.

(1)There shall be a Centre of Research and Innovation consisting of the following member namely:-

(i)The Vice-Chancellor-Chairperson;

(ii)The Director, Training, Publication and Supervision of all schools.

(iii)Finance Officer.

(iv)All Heads of Schools and Regional Centres;

(v)Two progressive farmers with specialized knowledge and experience in rural development nominated by the Vice-Chancellor.

(vi)Commissioner for Employment and Training, Government of Karnataka

(vii)The Director, Government Tool Room and Training Centre.

(viii)Commissioner for Industrial development and Director of Industries and Commerce

(ix)Director, Nirmithi Kendra.

(x)Director, State Institute of Rural Development, Mysore

(xi)Director, Panchayat Raj

(xii)Representative of Karnataka State Rural Livelihood Promotion Society.

(xiii)Director, Women and Child Welfare

(xiv)Director, Ayush

(xv)Two outstanding Academicians nominated by the State Government not in the service of the University.

(xvi)One member each from Zilla Panchayat, Taluk Panchayat and Grama Panchayat nominated by the Government of whom one shall be a woman.

(xvii)One Agro Industrialist nominated by the State Government in respect of any meeting for availing the benefit of their specialized knowledge of subjects on the agenda of such meeting;

(xviii)The Director of Research and Innovation and Evaluation - Member Secretary

(2)The Chairperson may invite any of the following members to attend the meetings as and when the need arises.

(i)The Director of Horticulture or The Director of Sericulture.

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

(iii)The Chief Conservator of Forests, Research and Training, Government of Karnataka;

(iv)Managing Director, Karnataka Renewable Energy Development Ltd.

(v)Chief Executive Officer of Karnataka Khadi and Village Industries.

(vi)Director of Health and Family Welfare or his nominee

(vii)Director of Water Supply and Sanitation, Rural Development and Panchayat Raj Department.

(viii)Managing Director Rajiv Gandhi Housing Corporation

(ix)Commissioner of Textiles

(x)Managing Director, Karnataka Soaps and Detergents Ltd.

(3)Procedure for meetings shall be as laid down in the regulations framed from time to time

42. Functions of Centres of Research, Innovation and Evaluation.

(1)All research and innovation activities of the University shall be conducted, under the control of the Vice Chancellor, by the officers or teachers or researchers, in accordance with the norms prescribed by the regulations under the Centre of Research and Innovation.

(2)The Centre of Research and Innovation shall consider and make recommendations in respect of,-

(i)Research programs and projects undertaken or to be undertaken by the various University units in the field of Rural Development and Panchayat Raj and other allied subjects 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 rural stakeholders

(iv)Integration of research, extension, teaching and participation of research workers in teaching and extension activities.

(v)Foster and co-ordinate public, private and rural community partnership in research.

(vi)Factors contributing to Rural Development and Panchayat Raj through pure, applied and participatory research and develop eco-friendly technologies.

(vii)Promotion of innovative activities, development and research in partnership with communities, Government, relevant research institutions and other development agencies including non-Governmental organizations and institutions.

(viii)Partnership with State or National and International institutions and agencies for cross learning, exchange and research purposes.

(ix)Integrated energy modules (electrical, wood, wind, biogas, biomass, solar) and systems for efficient utilization to attain self sufficiency.

(x)Create research opportunity for evaluating and commercialization of ethnic, cultural heritage, traditional knowledge, skill and wisdom existing in rural communities and passing on the economic benefit to innovators and stake holders.

(xi)Evolving policies and promoting practices to improve agriculture productivity through judicious natural resource management technology adoption and to generate higher income through integrated farming system approach (Agri-horti-silvi-Livestock)

(xii)Enabling policies for rural infrastructure, agro and non-agro based industries, entrepreneurship development, and market linkages- leading to employment and wealth creation and avoiding migration to cities.

(xiii)Any other matter pertaining to research programs which may be referred to it by the Vice-Chancellor or Executive Council or any other authority of the University.

43. Centre for Training, Publications, Supervision.

(1)There shall be a Centre For Training, Publications and Supervision consisting of the following members, namely:-

(i)The Vice-Chancellor-Chairperson;

(ii)The Director, Center for Research, Innovation & Evaluation

(iii)Finance officer

(iv)All Heads of Schools and Regional Centers;

(v)Two progressive villagers with specialized knowledge and experience in rural development nominated by the Vice-Chancellor.

(vi)Managing Director, Karnataka State Agricultural Produce Processing and Export Corporation Limited (KAPPEC) Or his nominee, Bangalore;

(vii)Managing Director, Karnataka Renewable Energy Development Ltd.

(viii)Director of Water Supply and Sanitation, Rural Development And Panchayat Raj Department.

(ix)Director, Nirmithi Kendra.

(x)Director State Institute of Rural Development, Mysuru

(xi)Commissioner of Textiles

(xii)Director, Panchayat Raj

(xiii)Representative of Karnataka State Rural Livelihood Promotion Society.

(xiv)One member each from Zilla Panchayat, Taluk Panchayat and Grama Panchayat nominated by the Government of whom one shall be a woman.

(xv)Managing Director, Centre for Handloom Research and Development

(xvi)Managing Director, Karnataka Milk Federation

(xvii)Vice President, Bharatiya Agro Industries Foundation

(xviii)Managing Director, Karnataka Handicrafts Development Corporation

(xix)Chief Executive Officer, Society for Community Participation and Empowerment, Betadur Compound, Malamaddi, Dharwad- 580 007.

(xx)Director, Karnataka Government Training and Tool Room Centre

(xxi)Zonal Project Director, Indian Council for Agricultural Research.

(xxii)Representative, NIRMITI Kendra

(xxiii)Chairmen of all Regional Rural Banks in Karnataka

(xxiv)Managing Director, Fisheries Development Corporation

(xxv)Managing Director, Minority Development Corporation

(xxvi)Managing Director, Women and Child Development Corporation

(xxvii)Managing Director, Dr. Ambedkar Scheduled Caste Development Corporation

(xxviii)Managing Director, Scheduled Tribes Development Corporation

(xxix)Managing Director, DevarajUrs Backward Class Development Corporation

(xxx)Director Food Processing

(xxxi)Representative of Central Food Technology Research Institute, Mysuru

(xxxii)Managing Director, Skill Development Corporation

(xxxiii)One representative each from audio, audio-visual and print media nominated by the Vice Chancellor.

(xxxiv)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;

(xxxv)Director for Training. Publications and Supervision-Member Secretary

(2)The Chairperson may invite any of the following members to attend the meetings as and when the need arises.

(i)The Director of Horticulture or The Director of Sericulture

(ii)Commissioner for Agriculture, Government of Karnataka.

(iii)Commissioner for Employment and Training

(iv)Chief Executive Officer of Karnataka Khadi and Village Industries.

(v)Director of Health and Family Welfare or his nominee

(vi)Managing Director Rajiv Gandhi Housing Corporation

(vii)Commissioner for Industrial Development and Director of Industries and Commerce

(viii)Director, Women and Child Welfare

(ix)Director, Animal Husbandry

(x)Managing Director, Karnataka Ware Housing Corporation.

(xi)Director, Marketing

(3)All Members of the Directorate of Extension Activities, Skills and Entrepreneurship Development other than the ex-officio members shall hold office for a term of three years.

(4)Procedure for meetings shall be as laid down in the regulations framed from time to time

44. Functions of the Centre for the Training, Publications and Supervision.

(1)To promote, develop and design all kinds of Training and Publication.

(2)To train all type of Panchayat members and officers.

(3)To conduct seminar on development subjects and publish Brouchers, books, magazines, text books.

(4)To promote, studies, Training on skill and Entrepreneurship development.

(5)To promote, studies, Training and publish the Books on Rural Development and Panchayat Raj:

(6)To promote, studies on Environmental Science and Public Health and Sanitation Management.

(7)To promote, studies on Social Sciences and Rural Reconstructions.

(8)To promote, studies on Agri-business Management and Management of Rural Development.

45. School of Agri-business Management and Management of Rural Development.

- There shall be a school for Agri-business Management and Management of Rural Development. Consisting of the following members, namely: -

(1)The Vice-Chancellor of the University-Chair Person

(2)The Vice-Chancellor -University of Horticultural Sciences, Bagalkot.

(3)The Director, Training, Publication and Supervision of all Schools.

(4)The Director, Centre for Research, Innovation and Evaluation.

(5)Commissioner, Agriculture Department, Government of Karnataka.

(6)Director, Marketing, Government of Karnataka.

(7)Managing Director, Karnataka State Warehousing Corporation.

(8)Chairman and Managing Director, Karnataka VikasGrameen Bank, Dharwad.

(9)Managing Director, Karnataka State Co-operative Apex Bank, Bangalore.

(10)Director, Department of Rural Development and Panchayat Raj.

(11)Managing Director, Karnataka Agro-Products export corporation

(12)Head of School for Agri-business Management and Management of Rural Development - Member Secretary.

46. Functions of School of Agri-business Management and Management of Rural Development.

- The functions of Agri-Business Management and Management of Rural Development are as follows, namely:-

(i)To promote studies and Research in crop production strategies for food security and income security to farmers.

(ii)

(ii)To develop an inclusive marketing system and supply chain management, storage and all backward and forward linkages.

(iii)Develop strategies, schemes for effective co-ordination between Agricultural Business and Rural development schemes to boost income from farm and non-farm sector.

(iv)To ensure finance, credit and crop insurance from Banks, Co-operative Institutions to support agricultural and agri-business ventures with direct involvement of farmers to protect them from distress, uncertainties of marketing and prices.

(v)To suggest appropriate policies of Rural Development and Agriculture, Horticulture and allied business to Government to encourage productivity and profitability of agri-business.

(vi)To promote and develop integrated farming system with emphasis on Human Nutrition.

(vii)To undertake market studies and research in agri-business and provide feed back to farmers through extension services from season to season every year for various fruits, vegetable crops and other agro-products.

(viii)To develop strategies and schemes through agri-business involving farmers to be businessmen so that the unsustainability of agriculture is minimized and agricultural operations become economically viable. A mix of food crops and cash crops may provide more income into the hands of farmer.

(ix)To promote export oriented agri-business. There is a demand for Indian fruits, foods, especially grown by using organic manure and medicinal aromatic herbs. The University to harness this export potential and leverage the modern trade opportunities.

(x)To empower rural farmers, farm labourers through risk management strategies for agricultural measures to improve profitability and effective extension services.

(xi)

(xi)To work for innovative technologies for preservation of foods, packaging, grading of agricultural produce and marketing the same with the international standards.

(xii)To develop and design business friendly syllabus curriculum with a perfect blend of core management methods to evolve specialized agri-business modules.

(xiii)To ensure exposure of students to national or international events such as trade fairs, krushimelas, agri projects etc.,

47. School of Rural Development and Panchayat Raj.

(1)There shall be a School of Rural Development and Panchayat Raj consisting of the following member namely:-

(i)The Vice Chancellor-Chairperson

(ii)The Director, Training, Publication and Supervision of all schools.

(iii)The Director, Centre for Research, Innovation and Evaluation.

(iv)Head of School of Skill and Entrepreneurship Development.

(v)Director, Department of Rural Development And Panchayat Raj, Government of Karnataka

(vi)Two Presidents of Zilla Panchayats with manifested track record of strengthening local self-Government nominated by the Vice Chancellor

(vii)Two Presidents of Grama Panchayats with manifested track record of strengthening local self-government nominated by the Vice Chancellor

(viii)Two Chief Executives of Zilla Panchayats with good performance record of strengthening local self-government, nominated by the Vice Chancellor.

(ix)One representative from an NGO closely working with Panchayat Raj Institutions nominated by the Vice Chancellor.

(x)Head of Department of School of Rural Development and Panchayat Raj - Member Secretary.

(2)All Members of the School of Rural Development and Panchayat Raj other than the ex-officio members shall hold office for a term of three years.

(3)Procedure for meetings shall be as laid down in the regulations framed from time to time.

48. Functions of School of Rural Development and Panchayat Raj.

- The functions of the School of Rural Development and Panchayat Raj are as follows, namely:-

(i)To promote studies and research in the area of enhancing participation, strengthening, decentralization, developmental activities, etc of Panchayat Raj.

(ii)To submit proposals to the appropriate authorities to organize orientation or refresher programmes to the elected representatives of Panchayat Raj Institutions, Government officers, NGOs, etc.

(iii)To undertake the study of bottlenecks in the implementation of the provisions of the Constitution and the laws relating to Panchayat Raj Institutions and to suggest reforms.

(iv)Evolve strategies to ensure participation of the women, the weaker sections and the marginalized.

(v)To map the best practices of the Panchayat Raj Institutions and arrange for dissemination of the same through publication and other means of communication.

(vi)To study communication development.

49. School of Environmental Science and Public Health and Sanitation Management.

- There shall be a school of Environmental Science and Public Health and Sanitation Management comprising following members, namely:-

(1)Vice Chancellor - Chairperson

(2)The Director - Rural Development and Panchayat Raj University.

(3)The Director, Training, Publication and Supervision of all schools.

(4)The Director, Centre for Research, Innovation and Evaluation.

(5)The Director of Watershed Programme.

(6)The Director of Agriculture, Bengaluru.

(7)The Conservator of Forests of the local jurisdiction.

(8)The Chief Engineer - Rural Development and Panchayat Raj in charge of drinking water supply and sanitation.

(9)The Commissioner, Health Department.

(10)The Executive Officer, Pollution Control Board, Bengaluru.

(11)The Director, Women and Child Welfare Department.

(12)Two Chief Executive Officer's of ZillaParishad nominated by Government.

(13)Two well known Environmentalist nominated by the Government.

(14)One NGO, nominated by the Government.

(15)The Director, Rural energy programme and Ex-Officio, DS/JS to Government, Rural Development and Panchayat Raj Department

(16)The Head of School of Environmental Science and Public Health and Sanitation management will be Member Secretary.

50. Functions of the School of Environment Science and Public Health and Sanitation Management.

- The Functions of the School of Environment Science and Public Health and Sanitation Management are as follows, namely:-

(1)To study Environmental problems and their effect on human health and agricultural productivity, water pollution and water scarcity, air pollution, soil degradation, deforestation, loss of bio diversity, atmospheric changes etc.

(2)To evolve risk management, restoration and rehabilitation solutions, strategies against natural disasters such as drought, floods, earthquakes, forest fires etc.,

(3)To encourage people to adopt various methods of energy savings, energy efficiency and use of non-conventional energy, use of solar and wind energy, biomass, bio gas, gobar gas to protect the ecosystem.

(4)To evolve techniques of watershed management, supply and conservation of water resources, Protection and development of lakes, streams and rivers.

(5)To popularise the concept of sustainable development. Emphasis the link between environmental degradation and poverty in rural area.

(6)To study the interconnection between population growth, poverty, loss of productivity and environment. The mutual reinforcing interlink between sustainable growth and economic development of rural area.

(7)To study the clean environment concepts and community health and sanitation management issues in rural area.

(8)To evolve innovative technologies to manage our water resources more efficiently. Micro irrigation technology using appropriate devices, especially manufactured locally, for semi arid, rain water dependent agricultural area. Conjunctive water use methods to be encouraged even in irrigated area.

(9)To study various issues involved in the management of natural resources and sustainable development which is key to eradication of poverty in rural area.

51. The School of Social Science and Rural Reconstruction.

- There shall be a School of Social Sciences and Rural Reconstruction consisting of the following members, namely:-

(1)The Vice-chancellor - Chairperson

(2)The Director - Rural Development and Panchayat Raj University.

(3)The Director, Training, Publication and Supervision of all Schools.

(4)The Director, Centre for Research, Innovation and Evaluation.

(5)The Director, Panchayat Raj, Rural Development and Panchayat Raj Department.

(6)The Commissioner, Social Welfare Department.

(7)The Director, Tribal Welfare Department.

(8)The Managing Director, Minorities Development Corporation.

(9)One representative from an NGO closely working with social groups nominated by Vice-Chancellor.

(10)Two Chief Executive officers of Zilla Parishads nominated by the Government.

(11)Two presidents of Zilla Panchayats with manifested track record of social work and one of them shall belong to SC and the other to ST communities.

(12)One women member from Self Help Group (SHG) nominated by Government and known for good social work and economic empowerment of women.

(13)The Director, Empowerment of Differently Abled Department.

(14)Head of the School of Social Sciences and Rural Reconstructions shall be Member Secretary.

52. Functions of School of Social Sciences and Rural Reconstructions.

- The Functions of the School of Social Sciences and Rural Reconstructions shall be as follows, namely:-

(1)To study Karnataka's Rural Sociology, Culture, Philosophy and religious value systems.

(2)To evolve social mobilization for education of rural people, harness their indigenous knowledge and skills.

(3)Empowering persons with disabilities, destitute, aged persons through various support systems and rehabilitation programmes.

(4)To develop innovative housing and habitat systems to narrow the gap between various castes and communities.

(5)To evolve schemes and programmes for the welfare of all communities through social diagnosis - participatory approaches such as participatory Rural Appraisal (PRA) Technique.

(6)To develop social entrepreneurship and skills among the economically weaker sections of the society.

(7)To undertake research in the area of social problems and find solutions through social and economic development.

(8)To undertake research studies in the field on gender issues, child labour, bonded labour and evil practices such as Devadasi system etc.,

(9)To develop suitable schemes and innovative programmes to channelize funds from " Corporate Social Responsibility " initiatives.

(10)To strengthen the role of various social groups, especially that of women in the democratic system of Panchayat Raj.

(11)To carry out evaluation and assessment studies of projects implemented by the Department of Social Welfare, Tribal Welfare, Backward Class Welfare, Minority Welfare and Women and Child Development Department.

(12)To advise Government on policy regarding welfare of all communities and underdeveloped social groups such as denotified tribes, people who have no homes, village or land of their own, nomadic and semi nomadic communities Tribes etc.,

(13)Develop course contents for the seminars, workshops, field work segment, social development internship of students, participants, peoples representatives etc.,

53. School of Skill and Entrepreneurship Development.

(1)There shall be a School of Skill and Entrepreneurship Development consisting of the following members, namely:-

(i)The Vice-Chancellor-Chairperson;

(ii)The Director, Training, Publication and Supervision of all schools.

(iii)The Director, Centre for Research, Innovation and Evaluation.

(iv)All Heads of Schools and Regional Centers;

(v)Two progressive villagers with specialised knowledge and experience in rural development nominated by the Vice-Chancellor.

(vi)The Managing Director, Karnataka State Agricultural Produce Processing and Export Corporation Limited (KAPPEC) or his nominee, Bangalore;

(vii)The Managing Director, Karnataka Renewable Energy Development Ltd.

(viii)The Director of Water Supply and Sanitation, Rural Development And Panchayat Raj Department.

(ix)The Director, Nirmithi Kendra.

(x)The Director State Institute of Rural Develpment, Mysuru

(xi)The Commissioner of Textiles

(xii)The Director, Panchayat Raj

(xiii)The Representative of Karnataka State Rural Livelihood Promotion Society.

(xiv)One member each from Zilla Panchayat, Taluk Panchayat and Grama Panchayat nominated by the Government of whom one shall be a woman.

(xv)The Managing Director, Centre for Handloom Research and Development

(xvi)The Managing Director, Karnataka Milk Federation

(xvii)The Vice President, Bharatiya Agro Industries Foundation

(xviii)The Managing Director, Karnataka Handicrafts Development Corporation

(xix)The Chief Executive Officer, Society for Community Participation and Empowerment, Betadur Compound, Malamaddi, Dharwad- 580 007.

(xx)The Director, Karnataka Government Training and Tool Room Centre

(xxi)The Zonal Project Director, Indian Council for Agricultural Research

(xxii)The Chairmen of all Regional Rural Banks in Karnataka

(xxiii)The Managing Director, Fisheries Development Corporation

(xxiv)The Managing Director, Minority Development Corporation

(xxv)The Managing Director, Women and Child Development Corporation

(xxvi)The Managing Director, Dr.Ambedkar Scheduled Caste Development Corporation

(xxvii)The Managing Director, Scheduled Tribes Development Corporation

(xxviii)The Managing Director, DevarajUrs Backward Class Development Corporation

(xxix)The Director Food Processing

(xxx)Representative of Central Food Technology Research Institute, Mysuru

(xxxi)The Managing Director, Skill Development Corporation

(xxxii)One representative each from audio, audio-visual and print media nominated by the Vice Chancellor.

(xxxiii)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;

(xxxiv)The Director of the School for Skills and Entrepreneurship Development - Member Secretary

(2)The Chairman may invite any of the following members to attend the meetings as and when the need arises.

(i)The Director of Horticulture or The Director of Sericulture.

(ii)The Commissioner for Agriculture, Government of Karnataka.

(iii)The Commissioner for Employment and Training.

(iv)The Chief Executive Officer of Karnataka Khadi and Village Industries.

(v)The Director of Health and Family Welfare or his nominee.

(vi)The Managing Director Rajiv Gandhi Housing Corporation.

(vii)The Commissioner for Industrial Development and Director of Industries and Commerce.

(viii)The Director, Women and Child Welfare.

(ix)The Director, Animal Husbandry.

(x)The Managing Director, Karnataka Ware Housing Corporation.

(xi)The Director, Marketing.

(3)All Members of the Directorate of Extension Activities, Skills and Entrepreneurship Development other than the ex-officio members shall hold office for a term of three years.

(4)Procedure for meetings shall be as laid down in the regulations framed from time to time

54. Functions of the School of Skill and Entrepreneurship Development.

- The functions of the School of Skill and Entrepreneurship Development shall be as follows, namely:-

(1)To promote, develop and design all kinds of handicrafts.

(2)Identify very highly skilled village artisans from among the rural area and propagate their skills to other artisans.

(3)To design and develop innovative and useful agricultural implements and tools.

(4)To innovate, design and develop storage structures for various kind of food grains, food products, fruits and vegetables.

(5)To design and develop packaging material and preserving techniques for various agro, dairy, animal and horticulture products.

(6)To develop innovative farm techniques in the field of horticulture and floriculture, sericulture, etc.

(7)To introduce stakeholders to requirements of global markets.

(8)To promote farmers for production of nutritious, low cost, indigenous food products such as millets, vegetables, etc.

(9)To develop model farms, indigenous and nutritive crops, vegetable and fruits.

(10)To adopt farm lands on public- private- partnership for precision farming.

(11)To devise innovative methods and mechanisms for development of wasteland, saline land, wetland, alkaline and such other problematic lands to bring them under cultivation and utility.

(12)To create self sufficiency and efficient use of water and energy.

(13)To promote medicinal and aromatic plantation and useful trees in terms of fruits and timber and maintain bio-diversity.

(14)To conduct on site and off site training programmes, workshops, seminars for capacity building to start and promote entrepreneurship.

(15)To train stakeholders in financial management.

(16)To disseminate information about availability of credit at various financial institutions.

(17)Preparing individual business plans and shelf-of projects.

55. Restriction of holding the membership of the authorities.

(1)Any person nominated to any of the authorities under this Act shall not be eligible for being nominated or elected for a second term.

(2)Any member nominated to any of the authorities shall be liable to be removed from such membership at any time by the Chancellor on the ground of mis-behaviour, misconduct or otherwise after holding an enquiry:Provided that, any ex-officio member of the Executive Council or the Academic Council shall cease to hold the membership on attainment of superannuation.

(3)Notwithstanding anything contained in this Act but save as otherwise provided, any employee of the University, both teaching and nonteaching or ministerial or any person in the management of an affiliated college of any other University in whatever capacity shall not be eligible for nomination as member of any of the authorities under this Act.

(4)The term of office of the ex-officio members in the Authorities of the University shall be co-terminus with their tenure in the post held by them.Chapter-V Regulations, ordinances and Rules

56. Regulations.

(1)Subject to the provisions of this Act, the Executive Council shall have, in addition to all the other powers vested in it, the power to frame regulations to provide for the administration and management of the affairs of the University:Provided that, the Executive Council shall not make any regulation affecting the status, powers or constitution of any authority of the University until such authority has been given an opportunity of expressing an opinion in writing on the proposed changes, and any opinion so expressed shall be considered by the Executive Council;Provided further that, except with the prior concurrence of the Academic Council, the Executive Council shall not make, amend or repeal any regulation affecting any or all of the following matters, namely:-

(a)the authorities responsible for organizing teaching, research, extension and related academic programmes;

(b)the withdrawal of degrees, diplomas, certificates and other academic distinctions;

(c)the establishment, maintenance and abolition of faculties, departments, halls, hostels and institutions;

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

(e)conditions and modes of appointment of examiners or conduct or standard of examinations or any other course of study;

(f)mode of enrolment or admission of students;

(g)examinations to be recognized as equivalent to University examinations.

(2)The Academic Council shall have the power to propose regulations on all the matters specified in clauses (a) to (g) of sub-section (1), and matters incidental and related thereto in this regard.

(3)Where the Executive Council has rejected the draft of a regulation proposed by the Academic Council, the Academic Council may appeal to the Chancellor and the Chancellor, may, by order, direct that the proposed regulation may be laid before the next meeting of the General Council where both Executive Council and Academic Council meet together for its approval.

(4)The regulations made by the Executive Council shall be submitted to the Chancellor through the Government for approval. They shall come into force from the date of approval of the Chancellor or any other date specified by the Chancellor.

57. The Ordinances.

(1)Subject to the provisions of this Act and the Regulations, the Ordinances may provide for all or any of the following matters, namely-

(a)The admission of the students to the University and the levy of fees for admission to the University;

(b)The courses of study leading to degrees, diplomas and other academic distinctions of the University;

(c)The conditions under which the students shall be admitted to the courses of study leading to degrees, diploma and other academic distinctions of the University;

(d)The conduct of examination of the University and the conditions subject to which students shall be admitted to such examinations;

(e)The manner in which exemption relating to the admission of students to examinations may be given;

(f)The conditions and mode of appointment and duties of examining bodies and examiners;

(g)The maintenance of discipline among the students of the University;

(h)The fees to be charged for courses of study, research, experiment and practice training and for admission to the examinations for degrees, diplomas and other academic distinctions of the University;

(i)Any other matter which by this Act or the Regulations is required to be, or may be prescribed by Ordinances.

(2)The Executive Council shall not have power to amend the draft of any Ordinances proposed by the Academic Council but it may reject the proposal or return the draft to the Academic Council for reconsideration, either in whole or in part together with such amendments as the Executive Council may suggest.

(3)All Ordinances made by the Executive Council shall have effect from such date as it may direct. Every Ordinance shall be made with the approval of Chancellor:Provided that in case of an Ordinance containing a proposal, which involves expenditure from the Consolidated Fund of the State, the Chancellor shall consult the State Government before according his approval.

(4)Where the Executive Council has rejected the draft of an Ordinance proposed by the Academic Council, the Academic Council may appeal to the Chancellor.

(5)The Chancellor may, after obtaining the comments of the Executive Council, either reject the appeal or approve the Ordinance as proposed by the Academic Council. Thereupon the Ordinance shall have the effect as if made by the Executive Council.

58. Rules.

(1)The Executive Council may make Rules consistent with this Act, Regulations and ordinances.

(2)The Rules may provide for,-

(a)giving of notice of meeting to the members of each authority, of the dates of meeting and of the business to be transacted at the meetings and also for keeping a record of the proceedings of meetings;

(b)the procedure to be followed at meetings and the number of members required to form the quorum for meetings; and

(c)all matters solely concerning such authority and not provided for by this Act, or the Regulations.

(3)Every rule made under this section shall come into force on the date it is approved by the Executive Council.Chapter-VI Finance and Accounts

59. Funds of the University.

(1)There shall be for the University a University Fund which shall include,-

(a)any contribution or grant made by the State Governments;

(b)any contribution or grant made by the University Grants Commission or the Central Government;

(c)any bequests, donations, endowments or other grants made by private individuals or institutions or foreign agencies;

(d)income received by the University from fees and charges, and

(e)amounts received from any other source.

(2)The amount in the said Fund shall be kept in a Nationalised or Scheduled Bank as defined in the Reserve Bank of India Act, 1934 or in a corresponding new bank constituted under the Banking Companies (Acquisition and Transfer of Undertaking) Acts of 1970 and 1980 or may be invested in such securities authorized by the Indian Trusts Act, 1982, as may be decided by the Executive Council.

(3)The said Fund may be employed for such purpose of the University and in such manner as may be prescribed by regulations.

60. Annual Accounts and Audit.

(1)The Annual Accounts of the University shall be prepared under the directions of the Executive Council.

(2)The accounts of the University shall, at least once in a year, be audited by the auditors appointed by the Executive Council:Provided that, the State Government shall have the power to direct, whenever considered necessary, an audit of the account of the University, including the institutions managed by it, by such auditors, as it may specify.Provided further that, in case of funding by external agencies, the accounts shall be audited by a registered Chartered Accountant from among the panel approved by the Executive Council subject to the final audit by the Government Auditor.

(3)The accounts when audited shall be published by the Executive Council and a copy of the accounts together with the audit report shall be placed before the Executive Council and also shall be submitted to the State Government.

(4)The Annual Accounts shall be considered by the Executive Council at its annual meeting. The Executive Council may pass resolutions with reference thereto.

61. Financial Estimates.

(1)The Vice Chancellor shall cause to prepare on or before such date as may be prescribed by the regulations, the financial estimates for the ensuing year.

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

(3)The Executive Council may, in case where the expenditure in excess of the amount provided in the budget is to be incurred or in cases of urgency, for reasons to be recorded in writing, incur such expenditure.

62. Annual Report.

(1)The Vice Chancellor shall get the annual report containing such particulars as the Executive Council may specify, covering each financial year prepared and place it before the Executive on or before such date as may be prescribed by the regulations. The Executive Council may pass resolutions thereon and the Vice Chancellor shall take action in accordance therewith. The action taken shall be intimated to the Executive Council.

(2)Copies of the annual report along with the resolution of the Executive Council thereon shall be submitted to the State Government. The State Government shall lay the same before both the Houses of the State Legislature.

63. Sponsored Schemes.

- Whenever the University receives funds from any Government, the University Grants Commission or other agencies sponsoring a scheme to be executed by the University, notwithstanding anything in this Act and Regulations,-

(a)the amount received shall be kept by the University separately from the University Fund and utilized only for the purpose of the scheme; and

Provided that, wherever such fund is received from other private agencies, it shall be subject to the approval of the Government.

(b)if required, the staff required to execute the scheme or research project shall be recruited in accordance with the terms and conditions stipulated in the Act or in the regulations made thereunder.

Chapter-VII Appointment of Teachers and Other Employees of the University

64. Appointments of Teachers, etc.

- The Vice chancellor shall constitute selection committee for making recommendations to the Executive Council for appointment to posts of professors, associate professors, assistant professors and other teachers, officers and non-teaching staff of the University as per the existing reservation policy of the State Government, UGC Regulations and as per the Regulations framed under the Act. However, the Selection Committee shall be as under,-

(1)There shall be a Selection Committee for selecting persons for appointment as Professors, Associate Professors, Librarian, Director Physical education in the University.

(2)Every Selection Committee shall consist of-

(a)For selection to the posts of Professors, Associate Professors, Librarian, Director, Physical education -

(i)The Vice Chancellor - ex-officio Chairperson;

(ii)Director of Training, Publication and Supervision of all schools or the Director, Centre for Research, Innovation and Evaluation;

(iii)Four subject experts nominated by the Chancellor, from amongst persons serving in any University or any other institution recognized by the State Government.

(b)for selections to the post of Assistant Professors, -

(i)The Vice Chancellor - ex-officio Chairman;

(ii)Two subject experts nominated by the Chancellor;

(iii)Director of Training, Publication and Supervision of all schools or the Director, Centre for Research, Innovation and Evaluation;

(iv)One Professor from any other University in the State nominated by the Vice-Chancellor.

(3)The Registrar shall act as the Secretary of the Selection Committee.

(4)Every post of Professor, Librarian, Associate or Assistant Professors to be filled by selection shall be duly and widely advertised together with the minimum and other qualification, if any, required, the emoluments and the number of the posts to be filled, and reasonable time shall be allowed within which the applicants may apply.

(5)The quorum for a meeting of the Selection Committee shall be four of whom in the case of selections to the posts of Professor, Associate Professors and Librarian at least two shall be the experts and in the case of selections to the other posts, at least one shall be the expert.

(6)The Selection Committee shall subject to the provisions of Regulations made in this behalf interview, adjudge the merit of each candidate in accordance with the qualifications advertised and prepare a list of persons selected, arranged in the order of merit. It shall forward the list to the Executive Council, which shall make appointments in accordance with the same. In the case of difference between the Selection Committee and the Executive Council, the matter shall be referred to the Chancellor whose decision shall be final.Explanation: - Nothing in this sub-section shall be construed as requiring the Executive Council to make appointments in accordance with the list where it is of the opinion that it does not satisfy the provisions of this Act or the Regulations relating to such appointments.

65. Appointment in accordance with promotion schemes.

- Notwithstanding anything contained in Section 64 but subject to the rules and orders issued by the Government from time to time, appointments to the posts of Associate or Assistant professor and Professors in University Institutions and Departments may be made by the Executive Council in accordance with the promotion scheme, if any, prescribed by Regulations in this behalf.

66. Appointment to part-time post.

(1)There shall be a Selection Committee for selecting persons for appointment as part-time Assistant Professors, Associate Professors and Professors in the University. The Selection Committee shall consist of-

(i)the Vice Chancellor-Chairperson;

(ii)Director of Training, Publication and Supervision of all schools or the Director, Centre for Research, Innovation and Evaluation; if available;

(iii)the Registrar - who shall be the Member Secretary;

(2)The quorum for a meeting of the Selection Committee shall be two.

(3)No part time appointment shall be made for any period exceeding one year at a time.

67. Temporary appointments.

(1)Notwithstanding anything in Sections 64, 65 and 66, the Vice Chancellor may make temporary appointments of not more than one year duration at a time to posts of Assistant Professors and such non-teaching staff as may be specified in the Regulations where such posts are either temporary or appointments to such posts cannot be made in accordance with Section 64, 65 and 66 without delay.

(2)The appointments under sub-section (1) shall be made only against sanctioned posts, and in the manner prescribed by the Regulations.

68. Appointment of other non-teaching and ministerial staff.

(1)There shall be constituted a Selection Committee to select candidates for appointment to the non-teaching posts and Ministerial posts in the University.

(2)The Selection Committee shall consists of-

(i)The Vice-Chancellor - Ex-Officio Chairperson;

(ii)The Secretary to Government in charge of Department of Rural Development of Panchayat Raj or his nominee not below the rank of Additional Secretary to Government, Department of Rural Development and Panchayat Raj ;

(iii)One expert nominated by the Vice Chancellor;

(iv)The Registrar;

(v)The Director of Social Welfare or his nominee not below the rank of a Joint/Deputy Director;

(vi)The Director of Backward Classes and Minorities or his nominee not below the rank of a Joint/Deputy Director;

(vii)The Director of Women and Child Development or her nominee not below the rank of a Joint/Deputy Director.

(3)The quorum for a meeting of the Selection Committee shall be four.

(4)Such of the posts, are to be filled by direct recruitment shall be filled according to the Regulations from among persons selected by the Selection Committee in the order in which their names are arranged in the list prepared by the Selection Committee.

(5)All appointments shall be made by the Executive Council and in the case of difference between the Selection Committee and the Executive Council; the matter shall be referred to the Chancellor, whose decision shall be final.

(6)Notwithstanding anything contained in the preceding sub-sections appointments to posts in the University equivalent to Group `C' and `D' posts in the State Civil Services shall be made by the Vice-Chancellor in accordance with the Regulations to be framed for this purpose.

69. Method of recruitment and conditions of service.

(1)Subject to the provisions of this Act, the method of recruitment, appointment, procedure for selection, pay and allowances and other conditions of service of the employees of the University shall be such as may be prescribed by the Regulations.

(2)Subject to the regulations made for the purpose every other officer or employee of the University shall be appointed under a written contract setting out the conditions of service as prescribed by the regulations which shall be lodged with the University and a copy thereof furnished to the officer or employee concerned.

(3)Any dispute arising out of the contract between the University and any of its officers or employees shall, at the request of the officer or the employee concerned, or at the instance of the University be referred to a Tribunal for arbitration consisting of three members appointed by the Executive Council as prescribed by the regulations.

70. Provident Fund, Gratuity, Pension and any other benefit Scheme.

- All the permanent employees of the University shall be entitled to the benefit of the pension or provident fund and gratuity in accordance with such regulations as may be framed in that behalf by the Executive Council in accordance with the prevailing government rules.Chapter-VIII University Review Commission

71. Appointment of a University Review Commission.

(1)The Chancellor shall at least 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, one of whom shall be the chairman of such commission appointed by the Chancellor in consultation with the State Government.

(3)The terms and conditions of the 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 recommendation to the Chancellor.

(5)The Chancellor may take such action on the recommendations as he deems fit.Chapter-IX Enrolment and Degrees

72. Eligibility for Admission of Students.

- No student shall be eligible for admission to a course of study for a degree or diploma, unless he possesses such qualifications as may be prescribed by the regulations.

73. Honorary Degrees.

- If not less than two thirds of the members of Academic Council, recommend that an honorary degree or academic distinction be conferred on any person on the ground that he is in their opinion by reason of eminent attainment and position, fit and proper to receive such degree or academic distinction, the Executive Council may, by a resolution, decide that the same may be conferred on the person recommended.

74. Withdrawal of Degree or Diploma.

(1)The University, may, on the recommendation of the Executive Council., withdraw any distinction, degree, diploma or privilege conferred on or granted to any person by a resolution passed by the majority of the total membership of the Executive Council and by a majority of not less than two thirds of the members of the Executive Council present and voting at the meeting, if such person has been convicted by a court of law for an offence, which in the opinion of the Executive Council involves moral turpitude or if he has been guilty of gross misconduct.

(2)No action under this rule shall be taken against any person unless he has been given an opportunity to show cause against the action proposed to be taken.

(3)A copy of the resolution passed by the Executive Council shall be immediately sent to the person concerned.

(4)Any person aggrieved by the decision taken by the Executive Council may appeal to the Chancellor within thirty days from the date of the receipt of such resolution.

(5)The decision of the Chancellor in such appeal shall be final.Chapter-X Functions and the Responsibilities of the Persons Involved in the Examination Work

75. Duties of a Teacher.

(1)Every teacher of the University shall carry out the work relating to teaching, research, examination or academic work assigned to them by the University from time to time.

(2)For the purpose of sub-section (1) both the teaching and non-teaching employees in the services of the University shall be administratively controlled by the University and shall abide by the instructions or orders issued by the University from time to time.

76. Obligation to perform the examination work.

(1)Any person who is entrusted with the examination work relating to paper setting, invigilation, supervision, evaluation, conduct of practical examinations, printing of question papers and answer books, tabulation and preparation of marks cards and all such activities incidental thereto and connected therewith shall discharge such duties prudently and with utmost integrity for attainment of the academic standards.

(2)If any person who has been allotted the examination work under sub-section (1) is found guilty of breach of duties or involves in any misbehaviour, shall on conviction be punished with imprisonment for a period which may extend to three years or with a fine up to two thousand rupees or with both.

(3)No court shall take cognizance of an offence punishable under this section or the abetment of any such offence save on the complaint made by the Registrar.

77. Punishment for abetment of offences.

- Whoever instigates or abets the commission of offence punishable under section 76 shall, on conviction be punished with the same punishment provided for in that section.

78. Prohibition of Private Tuition.

- No Teacher of the University shall engage himself in private tuition or in any other employment or job in any manner without the permission of the University or the authority which appointed him.Chapter-XI General

79. Vacating of Office.

(1)Any member other than the ex-officio member of any authority or body of the University may resign his office. The letter of resignation written in hand by the member shall be sent to the Vice-Chancellor. Such resignation shall take effect immediately on its acceptance and communication to the concerned.

(2)No member of the authority or body of the University who is nominated in his capacity as a member of a particular body or as a teacher or where expressly stated so, as the holder of a particular appointment shall continue to be a member of a particular body or teacher or the holder of that particular appointment:Provided that, such of the teachers who are continued on attaining superannuation till the end of the academic year on re-employment basis, shall cease to be members of such authority or body on attainment of superannuation.

(3)A member of any authority or body of the University shall cease to be member on his being convicted by a Court of law for any offence involving moral turpitude.

80. Filling of casual vacancies.

- All vacancies among the members, other than the ex-officio members of any authority or other body of the University arising by reason of death, resignation, removal or otherwise shall be filled as soon as conveniently may be, by the person or body that nominated, the member whose place has become vacant and the person so nominated shall be a member of such authority or body for the un-expired portion of term for which the member in whose place the person is nominated would otherwise have continued in office:Provided that, pending the nomination of any person to fill any such vacancy in the manner aforesaid the vacancy may be filled by the person or body that nominated, by nominating a person qualified to fill such vacancy under the provisions of this Act and any person so nominated shall hold office as a member of such authority or body until another person is nominated thereto in accordance with the provisions of this Act.

81. Action not invalidated merely on the ground of defect in constitution, vacancy, etc.

- Notwithstanding that, the Executive Council, the Academic Council or any other authority or body of the University is not duly constituted or there is a defect in its constitution or reconstitution at any time and notwithstanding that there is a vacancy in the membership of any such authority or body, no act or rule or proceedings of such authority or body shall be invalidated on any such ground or grounds:Provided that, no resolution of any authority or body of the University shall be deemed to be invalid on account of any irregularity in the service of notice upon any member provided that the proceedings of such authority or body were not pre-judicially affected by such irregularity.

82. Vice Chancellor and other officers, etc., to be public servants.

- The Vice Chancellor, the Registrar, the Finance Officer, and other employees of the University shall be deemed when acting or purporting to act in pursuance of any of the provisions of this Act, to be public servants within the meaning of section 21 of the Indian Penal Code.

83. Act and proceedings not invalidated merely on the ground of defect in constitution, vacancy, etc.

- Notwithstanding that the Executive Council or the Academic Council or any other authority or body of the University is not duly constituted or there is a defect in its constitution or reconstitution at any time and notwithstanding that there is a vacancy in the membership of any such authority or body, no act or proceeding of such authority or body shall be invalidated merely on any such ground or grounds.

84. Removal of difficulties.

(1)If any difficulty arises with respect to the establishment of the University or in connection with the first meeting of any authority of the University or otherwise in giving effect to the provisions of this Act and the regulations, the Chancellor may, at any time, within two years of commencement of this Act, before all authorities of the University have been constituted, by order, make any appointment or do anything consistent, so far as may be, with the provisions of this Act and the regulations, which appear to him necessary or expedient for the purpose of removing the difficulty which are not inconsistent with provision of this Act and every such order shall have effect as if such appointment or action had been made or taken in the manner provided in this Act and the regulations:Provided that, before making any such order the Chancellor shall ascertain and consider the opinion of the Vice Chancellor and of such appropriate authority of the University as may have been constituted.

(2)Every order made under sub-section (1) shall be laid before both Houses of the State Legislature.

85. Transitory Provisions.

(1)Notwithstanding anything contained in this Act, and the regulations made thereunder, the first Vice Chancellor may, with the previous approval of the Chancellor and subject to the availability of funds, discharge all or any of the functions of the University for the purpose of carrying out the provisions of this Act and the regulations and for that purpose may exercise any powers or perform any duties, which by this Act and the regulations are to be exercised or performed by any authority of the University until such authority comes into existence as provided by this Act and the regulations.

(2)Notwithstanding anything contained in this Act and until such time an authority is duly constituted under this Act, the first Vice Chancellor may appoint any officer or constitute any committee temporarily to exercise and perform any of the powers and duties of such authority under this Act.

86. Transitory powers of the first Vice-Chancellor.

(1)It shall be the duty of the first Vice-Chancellor to make arrangements for constituting the, Executive Council, Academic Council, Finance Committee and such other authorities of the University within three months of the notified date as the Government may, by notification, direct.

(2)The first Vice-Chancellor shall with prior approval of the Government make such regulations as may be necessary for the functioning of the University.

(3)It shall be the duty of the first Vice Chancellor to draft such regulations as may be necessary and submit them to the Executive Council for their approval.

87. Execution of Contracts.

- All contracts relating to the management and administration of the University shall be expressed as made by the Executive Council, and shall be executed by the Vice Chancellor or the Registrar with prior approval of the Vice Chancellor. For contracts involving expenditure of above one crore rupees, sanction of the Executive Council shall be necessary.

88. Discipline.

(1)The final authority responsible for maintenance of discipline among the students of the University shall be the Vice Chancellor. His directions in that behalf shall be carried out by the Heads of the Schools, hostels and regional centres.

(2)Notwithstanding anything contained in sub-section (1), the punishment of debarring a student from the examination or rustication from the University or a hostel or an institution, shall on the report of the Vice Chancellor be considered and imposed by the Executive Council:Provided that, no such punishment shall be imposed without giving to the student concerned a reasonable opportunity to show cause against the action proposed to be taken against him.

89. Protection of acts done or taken in good faith.

- No suit, prosecution or other legal proceedings shall lie against and no damages shall be claimed from, the University, the Vice Chancellor, the authorities or officers of the University or any other person in respect of anything which is in good faith done or purporting to have been done in pursuance of this Act or any regulations made there under.

90. Disputes as to constitution of University authorities and bodies.

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

91. Act to have overriding effect.

- The provisions of this Act and any regulations made there under shall have overriding effect notwithstanding anything inconsistent therewith contained in any other law for the time being in force or in any instrument having effect by virtue of any law other than this Act.

92. Repeal and savings.

(1)The Karnataka State Rural Development and Panchayat Raj University Ordinance, 2016 (Karnataka Ordinance No.1 of 2016) is hereby repealed.

(2)Notwithstanding such repeal anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under by this Act.The above translation of PÀ£ÁðlPÀgÁdå UÁæ«ÄÃuÁ©üªÀÈ¢ÝªÀÄvÀÄÛ ¥ÀAZÁAiÀÄvïgÁeï «±Àé«zÁå®AiÀÄC¢ü¤AiÀÄªÀÄ

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