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State of Uttar Pradesh - Section

Section 32 in The U.P. Harcourt Butler Technical University Act, 2016

32. The Research and Development Council.

(1)The Research and Development Council shall be responsible for research and related activities of the University.
(2)It shall consist of the following members -
(a)the Vice-Chancellor who shall be the Chairperson
(b)one Dean, nominated by the Academic Council;
(c)one teacher, imparting post-graduate instructions or guiding research, but who is not a Dean, Head of the University institutions or departments or centres or units nominated and approved by the Vice-Chancellor;
(d)two experts not below the rank of professors, co-opted by the Committee, from amongst the Heads of National and State level research institutions and approved by the Executive Council;
(e)five persons to represent industry, commerce or professional bodies to be nominated and approved by the Executive Council;
(f)the Dean of Research and Development who shall be the Member Secretary;
(3)The quorum shall be half of the total number of members.
(4)The committee shall meet at least two times a year.
(5)The Committee shall actively establish collaboration with national and international institutions, industry, business and commercial organizations etc. with the approval of Executive Council, provided that any foreign collaboration with require prior approval of the State Government.
(6)The Committee shall -
(a)suggest measures to create links and develop specific schemes of inter-university and University interaction with industry, agriculture, banks, commerce and community etc.;
(b)prepare University perspective development plans, both short-term and long-term, keeping in view the objectives of the University provided in this Act, and with due regard to the State and National Educational, requirement;
(c)recommend to the Executive Council the research and development and collaborative programmes for the University;
(d)monitor and report the progress of all such approved research and development and collaborative programmes to the Chancellor once a year;
(e)evaluate and assess the use of research and development grants by University, and submit the report to the Executive Council;
(f)assess the manpower requirements of trained persons in innovative and contemporary research areas in different fields, such as, commerce, industry, social service, science, engineering and technology etc., and make necessary recommendations to the Academic Council for introducing and strengthening relevant courses of study;
(g)shall approve Research Degree Committee (RDC) for Ph.D.'s as recommended by various academic departments/centres/units of University;
(h)organize research and development audit and prepare report thereof for University and also to maintain research and development data of University on session basis according to the provisions of the Statutes, and make necessary recommendations to the Academic Council/Executive Council, as applicable, for implementation;
(i)scrutinize the applications received for establishment and development of research project to be submitted to various national and international agencies, as per rules, and process the same for forwarding to the State Government or suitable authority as provided by the Statutes;
(J)recommend to Executive Council financial research awards, citations for good research for promoting the research culture in University;
(k)scrutinize the applications received for Patents and IPRs received from teachers and students of University.