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State of Telangana - Act

Potti Sreeramulu Telugu University Act, 1985

TELENGANA
India

Potti Sreeramulu Telugu University Act, 1985

Act 27 of 1985

Published on 1 January 1985
Commenced on 1 January 1985
[This is the version of this document from 1 January 1985.]
[Note: The original publication document is not available and this content could not be verified.]

Potti Sreeramulu Telugu University Act, 1985(Act No. 27 of 1985)Last Updated 9th December, 2019

Chapter I
. Preliminary.

1. Short title, Extent and Commencement.

(1)This Act may be called the [Potti Sreeramulu Telugu University Act, 1985] [Substituted by Act No.30 of 1996.].

(2)It extends to the whole of the state of [Telangana] [Substituted by G.O.Ms.No.28, Higher Education (UE) Department, dated 11.09.2015.].

(3)It shall come into force on such date as the Government may, by notification in the [Telangana] [Substituted by G.O.Ms.No.28, Higher Education (UE) Department, dated 11.09.2015.] Gazette, appoint.

2. Definitions.

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

(a)'centre' means a centre established by the Executive Council;

(b)'Department' means a Department of a School established by the Executive Council;

(c)'Government' means the State Government of Telangana;

(d)'hostel' means a unit of residence for students of the University maintained or recognised by the University in accordance with the conditions prescribed;

(e)'notification' means a notification published in the [Telangana] [Substituted by G.O.Ms.No.28, Higher Education (UE) Department, dated 11.09.2015.] Gazette and the word 'notified' shall be construed accordingly;

(f)'prescribed' means prescribed by the Statutes, Ordinances or Regulations;

(g)'student' means a person who is enrolled for studies in one of the schools or centres of the University and pursues studies by attending the prescribed courses;

(h)'teacher' means a Professor, Director, Senior Artist, Reader, Deputy Director, Associate Artist, Lecturer, Assistant Director, Junior Artist, and such other person giving instruction in schools or centres or colleges affiliated to the University as may be declared by the statutes to be a teacher;

(i)'University' means the [Potti Sreeramulu Telugu University] [Substituted by Act No. 30 of 1996.] established under section 3.

Chapter II
. The University.

3. The University.

(1)There shall be constituted in and for the State of [Telangana] [Substituted by G.O.Ms.No.28, Higher Education (UE) Department, dated 11.09.2015.] a university by the name of the [Potti Sreeramulu Telugu University] [Substituted by Act No.30 of 1996.] which shall consist of a Chancellor, a Vice-Chancellor, a Rector, if any, an Executive Council and an Academic Senate.

(2)The headquarters of the University shall be at such place in the State as may be notified by the Government and it may establish campuses at such other places within the State as it may deem fit.

(3)The University shall be a teaching, residential and affiliating University.

(4)The University shall be a body corporate, having perpetual succession and a common seal and shall sue and be sued by the said Corporate name.

(5)No institution affiliated to, or associated with or recognised or maintained by, any other University in the State shall be affiliated it or associated with or recognised by the University for any purpose, except with the prior approval of the Government and the concerned University and the management of the institution concerned.

4. Objects of the University.

- The objects of the University shall be-

(1)to function as a high-level research centre in Telugu language, Literature and Culture;

(2)to impart training to those residing within and beyond India who desire to study Telugu language, literature, culture and allied subjects;

(3)to facilitate and regulate advanced study and research in art, culture, music, stage-plays, painting, sculpture, architecture, archaeology, language, literature, grammar, linguistics, history, religion, philosophy, medicine, engineering sciences and handicrafts and the like that have development on the basis of the Telugu language and literature;

(4)to translate books in other languages into Telugu according to the needs in consonance with the objectives of the University and also to translate books in Telugu into other languages;

(5)to search for and compile epigraphs relating to Telugu language, culture and history and publish them with its findings based on research;

(6)to compile and publish Telugu words, expressions, colloquial terms, mutual borrowings, words peculiar to industries and other occupations which are used by Telugu speaking people in the State of Telangana [Substituted by G.O.Ms.No.28, Higher Education (UE) Department, dated 11.09.2015.] and also in other countries where Telugu speaking people live;

(7)to provide for research on ancient Telugu literature in every field keeping in view the likely future scientific developments;

(8)to develop Telugu as a language of modern knowledge and medium of instruction;

(9)to provide for research and determine the procedures regarding development of Telugu language embodying in itself all the educational fields existing in the developing world and evolving suitable approach therefor.

5. Powers and functions of the University.

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

(1)to institute degrees, titles, diplomas and other academic distinctions and to provide instructions for such courses of study including the courses of study by correspondence to such persons as are not regular students of the University, as it may determine;

(2)to confer degrees, titles, diplomas and other academic distinctions on persons who shall have carried out research in the University or in any other centre or institution recognised by the University under conditions prescribed;

(3)to confer honorary degrees or other academic distinctions in the manner prescribed by the statutes;

(4)to prescribe conditions under which the award of any degree, title, diploma and other academic distinctions may be withheld;

(5)to supervise and control hostels and to regulate and enforce discipline among the students of the University and to make arrangements for promoting their health and general welfare;

(6)to co-operate with any other University, authority or association or any other public or private body within or outside India with purposes and objects similar to those of the University on such terms and conditions, as may, from time to time, be prescribed, in respect of such matters as may be agreed upon;

(7)to establish and maintain University libraries, research stations, museums and press and publication bureau;

(8)to institute research posts and appoint persons to such posts;

(9)to institute and award fellowships including travelling fellowships, scholarships, incentives and prizes in the manner prescribed;

(10)to establish, maintain or recognise hostels for students of the University and residential accommodation for the staff of the University and to withdraw any such recognition;

(11)to fix fees and to demand and receive such fees as may be prescribed;

(12)to hold and manage endowments, medals, prizes and other properties and funds of the University;

(13)to enter into agreements with other bodies or persons for the purpose of promoting the objects of the University including the assuming of the management of any institution under them and the taking over of its rights and liabilities; and

(14)to do all such acts and things, whether incidental to the objects and powers aforesaid or not as may be necessary or desirable to further the objects of the University.

6. Admission in the University.

(1)The University shall be open to all persons irrespective of their religion, race, caste, sex, place of birth or any of them.

(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 qualification or standard;

(b)to retain on the rolls of the University any student whose academic record is below the minimum standard required for the award of a degree, title, 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.

7. Inspection.

(1)The Government shall have the right to cause an inspection to be made by such person or persons as they may direct, of the affairs and properties of the University, its buildings, laboratories, libraries, museums, workshops and equipment, and of any college or institution maintained by the University, and also to cause an enquiry to be made, into the teaching and other work conducted or done by the University, or in respect of any matter connected with the University. The Government shall in every case give notice to the University of their intention to cause such inspection or inquiry to be made and the University shall be entitled to be represented thereat.

(2)The Government shall forward to the Vice- Chancellor a copy of the inspection report for obtaining the views of the Executive Council and on receipt of such views, the Government may tender such advice as they consider necessary and fix a time limit for action to be taken by the University.

(3)The Executive Council shall within such time as the Government may fix, report to them through the Vice- Chancellor the action which has been taken or is proposed to be taken on the advice tendered by them.

(4)The Government may, where action has not been taken by the University within the time fixed to their satisfaction, after considering any explanation furnished or representation made by the Executive Council issue such direction as they may think fit and the University shall comply with such directions.CHAPTER-III. Officers of the University.

8. Officers of the University.

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

(1)The Chancellor;[(1-A) The Pro-Chancellor;] [Inserted by Act No.24 of 1994.]

(2)The Vice-Chancellor;

(3)The Rector, if any;

(4)The Deans of Schools;

(5)The Registrar;

(6)The Finance Officer; and

(7)such other persons as may be declared by the statutes to be the Officers of the University.

9. The Chancellor.

(1)[The Chancellor of the University shall be appointed by the Government.] [Substituted by G.O.Ms.No.28, Higher Education (UE) Department, dated 11.09.2015.]

(2)The Chancellor shall, by virtue of his office be the head of the University.

(3)The Chancellor shall, when present, preside at the convocation of the University held at conferring degrees. He shall exercise such other powers and perform such other functions as may be conferred on or vested in him by or under the provisions of this Act.

(4)The Chancellor may, by order in writing, annul any proceedings of the University, which is not in conformity with the provisions of this Act, the Statutes, the Ordinances or the Regulations:Provided that before making any such order, he shall give a notice calling upon the University to show cause why such an order should not be made and if any cause is shown within the time specified therefor in the said notice, shall consider the same.

9A. [ Pro-Chancellor. [Inserted with marginal heading by Act No.24 of 1994.]

(1)The Pro-Chancellor of the University shall be nominated by the Chancellor and shall hold office for a period of three years.

(2)In the absence of the Chancellor or during the Chancellor's inability to act, the Pro-Chancellor shall perform all the functions of the Chancellor.]

10. The Vice- Chancellor.

- [(1) The Government shall constitute a Search Committee consisting of, - [Sub-section (1) of section 10 substituted by Act No.13 of 1991.](i)a nominee of the Executive Council;(ii)a nominee of the University Grants Commission; and(iii)a nominee of the State Government.[The Search Committee shall submit a panel of three persons to the Government in alphabetical order and the Government shall appoint the Vice-Chancellor, from out of the said panel] [Substituted by G.O.Ms.No.28, Higher Education (UE) Department, dated 11.09.2015.]:Provided that it shall be competent for the Government to call for a fresh panel if they consider necessary and the Search Committee shall thereupon submit a fresh panel to the Government.(1-A) The Vice-Chancellor shall not be removed from his office except by an order of the Chancellor passed on the ground of willful omission or refusal to carry out the provisions of this Act, or abuse of the powers vested in him and after due enquiry ordered by the Government by the Lokayukta or by such person who is or has been a Judge of High Court or the Supreme Court as may be appointed by the Chancellor in which the Vice-Chancellor shall have an opportunity of making his representation against such removal:Provided that where the enquiry is conducted by a person who is or has been a Judge of High Court or the Supreme Court, the report of such an enquiry shall be forwarded to the Government and the Chancellor shall act in accordance with the advice tendered by the Government on a consideration of the report while exercising his powers under this sub-section:Provided further that where the Lokayukta enquires into an allegation against the Vice-Chancellor under the [Telangana Lokayukta Act, 1983] [Adapted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] (Act 11 of 1983.) then notwithstanding anything contained in section 12 of that Act, the Lokayukta shall submit a report to the Government and the Chancellor shall act in accordance with the advice tendered by the Government on a consideration of the report while exercising his powers under this sub-section.]

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

(3)The Vice-Chancellor may, if he is of opinion that immediate action is necessary on any matter, exercise any power conferred on any authority of the University by or under this Act and shall report to such authority the action taken by him on such matter:Provided that if the authority concerned is of opinion that such action ought not to have been taken, it may refer the matter to the Chancellor whose decision thereon shall be final:Provided further that any person in the service of the University who is aggrieved by the action taken by the Vice-Chancellor under this sub-section shall have the right to appeal against such action to the Executive Council within three months from the date on which the decision on such action is communicated to him and thereupon the Executive Council may confirm, modify or reverse the action taken by the Vice-Chancellor.

(4)The Vice-Chancellor shall exercise such other powers and perform such other functions as may be prescribed by the Statutes or Ordinances.

11. [ The Rector. [Substituted with marginal heading by Act No.13 of 1991.]

- There shall be a Rector who shall be appointed by the Executive Council on the recommendation of the Vice- Chancellor in such manner and on such terms and conditions as may be prescribed by the Statutes from among the senior professors. He shall exercise such powers and perform such duties as may be prescribed by the statutes.]

12. [ The Registrar. [Substituted with marginal heading by Act No.13 of 1991.]

(1)The Registrar shall be a whole time paid officer of the University appointed by the Executive Council for a term of three years or less and on such terms and conditions as may be prescribed by the Statutes provided that he shall not continue in that office for more than six years.

(2)The Registrar shall act as the Secretary of the Executive Council and the Academic Senate. He shall exercise such powers and perform such duties as may be prescribed.

(3)The Executive Council may transfer the Registrar to a suitable position even before the completion of the term, provided he is shown a position in the University with the same emoluments.]

13. [ The Finance Officer. [Substituted along with marginal heading by Act No.13 of 1991.]

(1)The Finance Officer shall be a whole time officer of the University appointed by the University from out of a panel of three officers to be obtained from the Government in the Education Department on such terms and conditions as may be prescribed by the rules made by the Government in this behalf. He shall be the employee of the Government and the salary, allowances, pension and other remuneration shall be paid to him in the first instance out of the Consolidated Fund of the State and later recovered from the University.

(2)He shall maintain the accounts of the University and also advise the University on all matters relating to income and expenditure.

(3)He shall be present at the meetings of the Finance Committee and participate in the discussions but shall not be entitled to vote.]

14. Deans of schools and other officers.

- The manner of appointment and powers and duties of the Deans of Schools and other officers of the University shall be prescribed by the Statutes.CHAPTER-IV Authorities of the University

15. Authorities of the University.

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

(i)The Executive Council;

(ii)The Academic Senate;

(iii)The Planning and Monitoring Board;

(iv)The Finance Committee;

(v)The Schools and Centres;

(vi)The Boards of Studies; and

(vii)Such other bodies as the statutes may declare to be authorities of the University.

16. The Executive Council, and its powers and functions.

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

(2)The constitution of the Executive Council and its powers and functions shall be prescribed by the Statutes.

17. Academic Senate and its powers and functions.

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

(2)The Constitution of the Academic Senate, and its powers and functions shall be prescribed by the Statutes.

18. Planning and Monitoring Board.

(1)The Planning and Monitoring Board shall be the principal Planning Body of the University and also be responsible for monitoring the development of the University on the lines indicated in the objects of the University.

(2)The Constitution of the Planning and Monitoring Board and its powers and functions shall be such as may be prescribed by the Statutes.

19. Finance Committee.

- The constitution, powers and functions of the Finance Committee shall be prescribed by the Statutes.

20. Constitution and functions of Schools and Centres.

(1)The University shall include the Schools of language development, literature, fine arts, history, culture and archaeology, Sanskrit language and literature and philosophy, post-graduate and professional programmes and centres of International Telugu Centre, Translation, text-book preparation, comparative studies, preparation of Telugu Encyclopedia and such other schools as may be prescribed by the statutes.

(2)The constitution and functions of the schools and centres, shall, in all other respects, be such as may be prescribed.

(3)Such School shall comprise such departments of teaching and research as are specified in the first Statutes.

21. The Boards of Studies.

- There shall be Boards of Studies attached to each department of teaching and research. The constitution and powers of the Boards of Studies shall be such as may be prescribed by the Statutes.

22. Terms of office of members of the Executive Council, the Academic Senate and the Planning and Monitoring Board.

- The term of office of the members of the Executive Council, Academic Senate and the Planning and Monitoring Board shall be prescribed by the Statues.CHAPTER-V University Funds, Etc.

23. General Fund.

- The University shall have a general fund to which shall be credited:-

(i)its income including the fees and endowments;

(ii)contributions or grants which may be made by the Government on such conditions as they may impose; and

(iii)other contributions or grants.

24. Constitution of other funds.

- The University shall have such other funds and maintain such accounts as the Executive Council may determine on the recommendation of the Finance Committee.

25. Borrowing of money.

- The University may accept moneys from the Government of India, the State Government, the University Grants Commission and also borrow money from a Bank or a Corporation for the purposes of the University:Provided that where the University intends to borrow money from a Bank or a Corporation or both exceeding an amount of fifty thousand rupees at a time or in the aggregate, it shall obtain the prior written approval of the Government therefor.

26. Certain restrictions in respect of Financial matters.

- The University shall not without the prior approval of the Government, divert earmarked funds for other purposes or upgrade any post or revise the scales of pay of its staff or implement any schemes which involve any matching contribution from the Government or create a post or posts resulting in recurring liability on the Government either immediately or in future:Provided that the Executive Council may authorise the creation and filling up of posts of teachers or a period not exceeding one year but any such post or posts shall not be continued or created afresh for any period beyond the said period of one year without prior approval of the Government.

27. Transfer of Government Institutions to the University.

- The Government may, at any time after the commencement of this Act, transfer to the University, the control and management of any of the institutions on such terms and conditions as may be deemed proper.CHAPTER-VI. Statutes, Ordinances and Regulations.

28. Statutes.

- Subject to the provisions of this Act, the Executive Council shall have power to make Statutes for all or any of the following matters, namely:-

(i)the holding of convocation to confer degrees;

(ii)the conferment of honorary degrees and academic distinctions;

(iii)the constitution, powers and functions of the authorities of the University;

(iv)the manner of filling vacancies among members of the authorities;

(v)the allowances to be paid to the members of the authorities and committees thereof;

(vi)the procedure at meetings of the authorities including the quorum for the transaction of business at such meetings;

(vii)the authentication of the orders or decisions of the authorities;

(viii)the formation of departments of teaching and research at the University;

(ix)the term of office and methods of appointment and conditions of service of the officers of the University other than the Chancellor and Vice-Chancellor;

(x)the qualifications of the teachers and other persons employed by the University;

(xi)the classification, the method of appointment and determination of the terms and conditions of service of teachers and other persons employed by the University;

(xii)the institution of pension, gratuity, insurance or provident fund for the benefit of the officers, teachers and other persons employed by the University;

(xiii)the institution of fellowships, travelling fellowships, scholarships, studentships, bursaries, exhibitions, medals, incentives and prizes and the conditions of award thereof;

(xiv)the establishment and maintenance of halls and hostels;

(xv)the conditions for residence of students of the University in the halls and hostels maintained by the University and the levy of fees and other charges for such residence;

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

(xvii)the admission of the students to the University;

(xviii)the conditions of recognition of hostels not maintained by the University;

(xix)the conditions and mode of appointment and duties of examining bodies and examiners;

(xx)the maintenance of discipline among the students of the University;

(xxi)the fees to be charged for teaching, research and training;

(xxii)the procedure for arbitration in case of dispute between employees or students of the University;

(xxiii)the procedure for appeals to the Executive Council by students against the action of any officer or authority of the University;

(xxiv)the constitution, terms and reference of the grievances committee for the employees and students of the University;

(xxv)the participation of students and research scholars in the affairs of the University;

(xxvi)the creation, composition and functions of any other body which is considered necessary for improving the academic life of the University; and

(xxvii)any other matter which is required to be or may be prescribed by the Statutes.

29. Statutes how made.

(1)The first statutes of the University are those set out in the Schedule.

(2)The Executive Council may from time to time, make new statutes or any statute in addition to the first statutes referred to in sub-section (1) and may amend or repeal any statute including the first Statutes:Provided that the Executive Council shall not make, amend or repeal any statute 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.

(3)Every new Statute or addition to the statutes or any amendment or repeal of a statute shall require the approval of the Chancellor who may assent thereto or withhold assent therefrom or remit the same to the Executive Council for reconsideration.

(4)A new statute or a statute amending or repealing an existing statute shall have no validity unless it has been assented to by the Chancellor.

(5)Notwithstanding anything in the foregoing subsections, the Chancellor may make new or additional statutes or amend or repeal the statutes referred to in subsection (1) during the period of three years immediately after the commencement of this Act:Provided that the Chancellor may, on the expiry of the said period of three years make, within three years from the date of such expiry, such detailed statutes as he may consider necessary and such detailed statutes shall be laid before the Legislature of the State.

30. Ordinances.

(1)The first Ordinances shall be made by the Vice- Chancellor with the previous approval of the Government during the period of two years immediately after the commencement of this Act; and the Ordinances so made may be amended, repealed or added to at any time by the Executive Council in the manner prescribed by the statutes.

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

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

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

(c)the award of degrees, diplomas, certificates and other academic distinctions, the qualifications for the same and the means to be taken relating to the granting and obtaining of the same;

(d)the fees to be charged for courses of study in the University and for admission to the examinations, degrees and diplomas of the University;

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

(f)the conduct of examinations and other methods of evaluation, including the term of office and appointment and the duties of examining bodies, examiners and moderators;

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

(h)the special arrangements, if any, which may be made for the residence, discipline, and teaching of women students and the prescribing of special courses of studies for them;

(i)the appointment and emoluments of teachers and other employees, other than those for whom provision has been made in the statutes;

(j)the establishment of Centres of Studies, Boards of Studies, special centres, specialised laboratories and other committees;

(k)the terms and conditions of the recognition of institutions of higher learning and its withdrawal;

(l)the terms and conditions on which persons working in any recognised institution or in any institution associated with the University may be recognised as teachers and for withdrawing such recognition;

(m)the manner of co-operation or collaboration or association with other Universities, authorities or institutions of higher learning;

(n)the creation, composition and functions of any other body which is considered necessary for improving the academic life of the University;

(o)such other terms and conditions of service of teachers and other academic staff as are not prescribed by the statutes;

(p)the management of colleges and institutions established by the University; and

(q)all other matters which by this Act or the statutes may be provided for by the Ordinances.

31. Regulations.

- The authorities of the University may make regulations consistent with this Act, the Statutes and the Ordinances for the conduct of their own business and that of the Committees appointed by them and not provided for by this Act, the Statutes or the Ordinances, in the manner prescribed by the Statutes.

32. Annual Report.

- The Executive Council shall prepare an annual report of the University on or before such date as may be prescribed by the Statutes. A copy of the report with a copy of the resolution thereon shall be submitted to the Government for information.

33. Annual Accounts.

- The Finance Officer shall prepare during each financial year the annual accounts of the University of the preceding year and submit them to the Executive Council for consideration with the recommendations of the Finance Committee and thereafter submit them to such audit as the Government may direct before the end of the financial year. The accounts when audited shall be published in [Telangana] [Substituted by G.O.Ms.No. 28, Higher Education (UE) Department, dated 11.09.2015.] Gazette and copies thereof together with copies of audit report shall be submitted to the Executive Council not later than two years from the end of financial year to which the accounts pertain and to the Government.

34. Financial estimates.

(1)The Finance Officer shall prepare before such date as may be prescribed by the Statutes, the financial estimates for the ensuing financial year along with the annual accounts whether audited or not, of the preceding financial year and after they are considered by the Finance Committee submit them to the Executive Council for approval.

(2)The Government shall fix the block grant for the University normally for a period of five years:Provided that any liability which the University may have incurred with the approval of the Government and which was not envisaged at the time of fixing the block grant shall in addition to the block grant, be reimbursed.

35. Power to incur unforeseen expenditure.

- The Executive Council may, for reasons to be recorded in writing, incur any expenditure for which no provision has been made in the budget or which is in excess of the amount provided in the budget.CHAPTER-VII. General.

36. Filling of casual vacancies.

- All casual vacancies among the members other than ex-officio members of any authority or other body of the University shall be filled as soon as conveniently may be, by the person or body who or which nominated the member whose place has become vacant and the person nominated to a casual vacancy shall be member of such authority or body for the residue of the term for which the person whose place he fills would have been a member:Provided further that no casual vacancy shall be filled if such vacancy occurs within six months before the date of the expiry of the term of the members of any authority or other body of the University.

37. Protection of action taken in good faith.

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

38. Proceedings of the University authorities and bodies not invalidated by vacancies.

- No act or proceeding of any authority or other body of the University shall be invalidated merely by reason of the existence of any vacancy or of any defect or irregularity in the election, or appointment of a member of any authority or other body of the University or of any defect or irregularity in such act or proceeding not affecting the merits of the case.

39. Disqualification for Membership.

(1)No person shall be qualified for election or nomination as a member of any of the authorities of the University if, on the date of such election or nomination, he is,-

(a)of unsound mind, deaf-mute or suffering from leprosy; or

(b)an applicant to be adjudicated as an insolvent or an un-discharged insolvent; or

(c)sentenced by a criminal court to imprisonment for any offence involving moral turpitude.

(2)In case of dispute or doubt as whether a person is disqualified under sub-section (1) the Executive Council shall refer such case to the Chancellor, whose decision thereon shall be final.

40. Removal from memberships of the University.

(1)The Executive Council may remove by an order in writing made in this behalf any person from membership of any authority of the University by a resolution passed by a 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 criminal court for an offence which in the opinion of the Executive Council involves moral turpitude or if he has been guilty of gross misconduct and for the same reason, the Executive Council may withdraw any degree or diploma conferred on or granted to that person by the University.

(2)The Executive Council may also by an order in writing made in this behalf remove any person from the membership of any authority of the University if he becomes or unsound mind or deaf-mute or suffers from leprosy or has applied to be adjudicated or has been adjudicated as an insolvent.

(3)No action under this section shall be taken against any person unless he has been given a reasonable opportunity to show cause against the action proposed to be taken.

(4)A copy of every order passed under sub-section (1) or sub-section (2), as the case may be, shall as soon as may be after it is so passed, be communicated to the person concerned in the manner prescribed.

41. Disputes as to constitution of the 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.

42. Constitution of committees.

- All the authorities of the University shall have power to constitute or reconstitute Committees and delegate to them such of their powers as they deem fit. Such Committees shall, save as otherwise provided, consist of members of the authority concerned and of such other persons, if any, as the authority in each case may think fit.

43. Advisory committees.

- Until the Authorities of the University are constituted under sub-section (1) of section 48, the Vice-Chancellor, shall, subject to the approval of the Chancellor have power,-

(1)to appoint such advisory or selection committees as he may think fit;

(2)to appoint such members of the teaching staff as may be necessary; and

(3)to appoint such ministerial and lower grade staff as may be necessary.

44. Powers to obtain information.

- Notwithstanding anything contained in this Act or any other law for the time being in force, the Government may by order in writing, call for any information from the University on any matter relating to the affairs of the University and the University shall, if such information is available with it, furnish the Government with such information within a reasonable period:Provided that in the case of information which the University considers confidential, the University may place the same before the Chancellor.

45. Mode of proof of University record.

- Copy of any receipt, application, notice, or proceeding, resolution of any authority or committee of the University or any entry in any register duly maintained by the University, if certified by the Registrar shall be received as prima facie evidence of such receipt, application, notice, proceeding or resolution, document for the existence of entry in a register and shall be admitted as evidence of the matters and transactions, wherein the original thereof would if produced have been admissible in evidence notwithstanding anything in the Indian Evidence Act, 1872 (Central Act 1 of 1872.) or in any other law for the time being in force.

46. Attendance at Recognised Instruction.

(1)No attendance at any instruction other than that conducted or recognised by the University shall qualify for admission to an examination of the University other than the entrance examination to the University.

(2)The authorities responsible for organising such instruction shall be those prescribed.

(3)The course of study and curricula shall be those prescribed.

47. Appointment of the first Vice- Chancellor, the first Registrar & the first Finance Officer.

- Notwithstanding anything in this Act, and the statutes, the first Vice-Chancellor, the first Registrar and the first Finance Officer shall be appointed by the Chancellor on a salary to be fixed by him and each of the said officers shall hold office for a period to be fixed by him but not exceeding three years.

48. Transitory power of the first Vice- Chancellor.

(1)It shall be the duty of the first Vice-Chancellor to make arrangements for constituting the Executive Council and such other authorities of the University within six months from the commencement of the Act or such longer period not exceeding one year as the Government may, by notification, direct.

(2)The first Vice-Chancellor shall, in consultation with the Government, make such rules as may be necessary for the functioning of the University.

(3)The authorities constituted under sub-section (1) shall commence to exercise their functions on such date as the Government may, by notification, specify in this behalf.

(4)It shall be the duty of the first Vice-Chancellor to draft such statutes, as may be necessary and submit them to the Executive Council for their approval. Such statutes when framed shall be published in the [Telangana] [Substituted by G.O.Ms.No.28, Higher Education (UE) Department, dated 11.09.2015.] Gazette.

(5)Notwithstanding anything contained in this Act and the statutes and until such time an authority is duly constituted, 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 and the statutes.

49. Acceptance of benefaction by the University.

- No benefaction shall be accepted by the University, which in the opinion of the authorities of the University, involves conditions or obligations as to the religious belief in the admission or appointment of members, students, teachers or in any other connection whatsoever:Provided that nothing in this section shall prevent the University from accepting any such benefaction intended for the promotion of research in any branch of study.

50. Special mode of appointment.

(1)The Executive Council may invite a person of high academic distinction and professional attainments to accept a post of Professor in the University on such terms and conditions as it deems fit, and on the person agreeing to do so, appoint him to the post.

(2)The Executive Council may appoint a teacher or any other member of the academic staff working in any other University or organisation for undertaking a joint project in the manner prescribed.

51. Power to remove difficulties.

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

(2)All notifications made under sub-section (1) shall, as soon as may be after they are made, be placed on the table of Legislature of the State and shall be subject to such modifications by way of amendments or repeal as the Legislature, may make either in the same session or in the next session.

52. Conditions of service of employees and settlement of disputes.

(1)Every employee shall be appointed under a written contract which shall be lodged with the Registrar and a copy of which shall be furnished to the employee concerned.

(2)Any dispute arising out of a contract between the University and any employee may be referred by the Vice- Chancellor to a grievances Committee consisting of such persons not being members of the Executive Council as may be nominated by the Executive Council.

53. Procedure of appeal in disciplinary cases against students.

- Any student or candidate for an examination whose name has been removed from the rolls of the University by the Orders or resolution of the Vice-Chancellor, Discipline Committee or Examination Committee, as the case may be, and who has been debarred from appearing at the examinations of the University for more than one year may within ten days of the date of communication of such orders or copy of such resolution to him, appeal to the Executive Council and the Executive Council may confirm, modify or reverse the decision of the Vice-Chancellor or the Committee, as the case may be.

54. Right to appeal.

- Every employee or student of the University shall, notwithstanding anything contained in this Act have a right to appeal within such time as may be prescribed by the statutes to the Executive Council against the decision of any officer or authority of the University and thereupon the Executive Council may confirm, modify or reverse the decision appealed against.

55. Provident and pension funds.

(1)The University shall constitute for the benefit of its employees in such manner and subject to such conditions as may be prescribed by the Statutes, such schemes of pension, provident fund and insurance as it may deem fit with the prior approval of the Government.

(2)Where such provident or pension fund has been so constituted, the Government may declare that the provisions of the Provident Fund's Act, 1925, (Central Act 9 of 1925) shall apply to such funds as if it were a Government Provident Fund.The Schedule[see section 29(1)]The Statutes of The UniversityThe Vice-Chancellor

(1)[ Subject to the provisions of sub-section (1A) of section 10, the Vice-Chancellor shall hold office for a term of three years from the date of his appointment and shall be eligible for reappointment to that office for another term of three years in the manner provided in sub-section (1) of section 10.

(2)The Vice-Chancellor shall be paid such pay and allowances as may, by order, be specified by the Government from time to time. He shall be provided with a furnished official accommodation for which he shall pay ten percent of his salary towards rent.] [Substituted by Act No.13 of 1991.]

(3)It shall be the duty of the Vice-Chancellor to see that the provisions of this Act, the statutes, ordinances and regulations are duly observed and he may exercise all powers necessary for this purpose.

(4)[ When the Vice-Chancellor is unable to exercise his powers perform his functions and discharge his duties owing to absence, illness or any other cause or when the office of Vice-Chancellor is vacant, it shall be competent for the State Government to appoint a person to be incharge Vice-Chancellor. The person so appointed as incharge Vice- Chancellor shall exercise the powers, perform the functions and discharge the duties of the Vice-Chancellor until the Vice-Chancellor assumes the office, or as the case may be, a new Vice-Chancellor is appointed in accordance with subsection (1) of section 10.] [Substituted by Act No.13 of 1991.]

(5)It shall be competent for the Chancellor to accept the resignation of the Vice-Chancellor.

(6)When the post of the Vice-Chancellor falls permanently vacant either by resignation or otherwise, the vacancy shall be filled by the Chancellor by appointing another person as Vice-Chancellor and the Vice-Chancellor so appointed shall hold office for a full term of three years.The Registrar

2.

(1)The emoluments and other terms and conditions of service of the Registrar shall be such as may be prescribed by the statutes:Provided that the Registrar shall retire on attaining the age of fifty-eight years:Provided further that a Registrar shall, notwithstanding his attaining the age of fifty-eight years, continue in office until his successor is appointed and enters upon his office or until the expiry of a period of one year whichever is earlier.

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

(3)

(a)The Registrar shall have power to take disciplinary action such of the employees, excluding teachers of the University and academic staff as may be specified in the orders of the Executive Council and to suspend them pending inquiry, to administer warnings to them, to impose on them the penalty of censure or the withholding of increment:

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

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

(c)In a case where the inquiry disclose that a punishment beyond the powers of the Registrar is called for, the Registrar shall upon conclusion of the inquiry, make a report to the Vice-Chancellor along with his recommendations:

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

(4)The Registrar shall be the ex-officio Secretary of the Executive Council and the Academic Senate, but shall not be deemed to be a member of any of those authorities.

(5)It shall be the duty of the Registrar:

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

(b)to issue all notices convening meetings of the Executive Council, the Academic Senate and the Boards of Studies or any Committees appointed by the authorities of the University;

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

(d)to conduct the official correspondence of the Executive Council and the Academic Senate;

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

(f)to represent the University in suits or proceedings by or against the University, sign powers of attorney and verify pleadings or depute his representative for the purpose; and

(g)to perform such other duties as may be specified in the statutes, the ordinances, or the regulations or as may be required, from time to time, by the Executive Council or the Vice-Chancellor.

The Finance Officer

3.

(1)The Finance Officer shall be the Ex-Officio Secretary of the Finance Committee, but shall not be deemed to be a member of such Committee.

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

(3)The Finance Officer shall,

(a)exercise general supervision over the funds of the University and shall maintain the accounts of the University and shall advise it as regards its financial policy; and

(b)perform such other financial functions as may be assigned to him by the Executive Council or as may be prescribed by these statutes or the ordinances:

Provided that the Finance Officer shall not incur any expenditure or make any investment exceeding ten thousand rupees without the previous approval of the Executive Council.

(4)Subject to the control of the Executive Council, the Finance Officer shall-

(a)hold and manage the property and investments of the University including trust and endowed property;

(b)ensure that the limits fixed by the Executive Council for recurring and non-recurring expenditure for a year are not exceeded and that all moneys are expended on the purposes for which they are granted or allotted;

(c)be responsible for the preparation of annual accounts and the budget of University and for their presentation to the Executive Council;

(d)keep a constant watch on the state of the cash and bank balance and on the state of investments;

(e)watch the progress of the collection of revenue and advise on the methods of collection employed;

(f)ensure that the registers of buildings, land, furniture and equipment are maintained up-to-date and that stock checking is conducted, of equipment and other consumable materials in all offices, special centres, specialised laboratories, Colleges, and institutions maintained by the University;

(g)call for explanation for unauthorised expenditure and for other financial irregularities and suggest disciplinary action against persons at fault; and

(h)call for from any office, centre, laboratory, college or institution maintained by the University, any information or returns that he may consider necessary for the performances of his duties.

(6)The receipt of the Finance Officer or the person or persons duly authorised in this behalf by the Executive Council for any money payable to the University shall be sufficient discharge for payment of such money.[The Executive Council [Substituted by Act No.13 of 1991, again substituted by Act No.18 of 1993 and further substituted by Act No.13 of 1995.]

4.

(1)The Executive Council shall consist of the following persons, namely: -Class I-Ex-Officio Members:

(i)the Vice-Chancellor;

(ii)the Rector;

(iii)the Secretary to Government in the Education Department or an Officer in the Education Department nominated by the Government;

(iv)the Secretary to Government in the Finance and Planning (Finance Wing) Department or an Officer in the Finance and Planning (Finance Wing) Department nominated by the Government;

(v)the Director of Higher Education/the Commissioner of Collegiate Education;

(vi)the Director of Cultural Affairs.

Class-II-Other Members:

(i)one senior professor of the University/Colleges to be nominated by the Government;

(ii)one Principal/Dean of the University Colleges to be nominated by the Government;

(iii)One Principal of the affiliated Colleges to be nominated by the Government;

(iv)four eminent persons connected with Telugu language, literature and culture as the Government may consider useful to the University, to be nominated by the Government.

(2)Every member of the Executive Council other than Ex-Officio member shall hold office during the pleasure of the Governor.

(3)The Executive Council shall meet atleast once in three months and may meet often if necessary.

(4)Upon a requisition in writing signed by not less than one-third of the total number of members of the Executive Council, the Vice-Chancellor shall convene a meeting there of on a date appointed by him which shall not be later than seven days from the date of receipt of requisition aforesaid.

(5)In the absence of the Vice-Chancellor from any meeting of the Executive Council the members present at the meeting shall choose one among themselves to preside over the meeting.

(6)The quorum for a meeting of the Executive Council shall be one-third of the total number of members or six persons whichever is less.]Powers of The Executive Council

5. The Executive Council shall have the following powers, namely:-

(1)to make statutes and amend or repeal the statutes;

(2)to co-operate with other Universities, academic authorities and colleges in such manner and for such purposes as it may determine;

(3)to provide for research and advancement and dissemination of knowledge in Telugu Language, literature, culture and allied heads and for this purpose to establish such schools, Departments and Centres of Study as may be considered necessary from time to time in addition to those specified in the schedule;

(4)to institute lectureships, readerships, professorships and any other teaching or research posts required by the University;

(5)to institute degrees, titles, diplomas and other academic distinctions;

(6)to confer degrees, titles, diplomas and other academic distinctions on persons who shall have carried on research under conditions prescribed;

(7)to confer honorary degrees or other distinctions on the recommendations of not less than two-thirds of the members present at the Executive Council;

(8)to establish and maintain halls and hostels;

(9)to institute fellowships, travelling fellowships, scholarships, studentships, bursaries, exhibitions, medals, incentives and prizes and to award the same in accordance with the statutes;

(10)to consider and take such action as it may deem fit on the annual report, the annual accounts and the financial estimates;

(11)to institute a publication bureau with necessary equipment and to maintain it;

(12)to enter into any agreement with the Central or any State Government or with a private management for assuming the management of any institution and for taking over its properties and liabilities or for any other purposes not repugnant to the provisions of this Act;

(13)to make statutes regulating the method of election to the authorities of the University and the procedure at the meetings of the Executive Council and other authorities of the University and the quorum of members required for the transaction of business by the authorities of the University;

(14)to hold, control and administer the properties and funds of the University;

(15)to direct the form, custody and use of the common seal of the University;

(16)to regulate and determine all matters concerning the University in accordance with this Act and the statutes;

(17)to administer all properties and all funds placed at the disposal of the University for specific purposes;

(18)

(a)to appoint Lecturers, Readers, Professors, Visiting Professors, Researchers, Senior Artists and Junior Artists, Directors, Deputy Directors, Assistant Directors, and fix their emoluments, if any, define their duties and the conditions of their services and provide for filling up of temporary vacancies;

(b)to make statutes specifying the mode of appointment of administrative and other similar posts and fix their emoluments, if any, define their duties and the conditions of their services and provide for filling up of temporary vacancies;

(19)to suspend and dismiss or reinstate the University teachers and other employees of the University;

(20)to accept, on behalf of the University endowments, bequests, donations, grants and transfers of any movable properties made to it;

(21)

(a)to raise, on behalf of the University loans from the Central or any State Government or the public or any corporation owned or controlled by the Central or any State Government;

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

(22)to recognise hostels not maintained by the University and to suspend or withdraw recognition of any hostel which is not maintained in accordance with the statutes and the conditions imposed thereunder;

(23)to arrange for, and direct, the inspection of hostels;

(24)to prescribe the qualifications of teachers and other employees;

(25)to charge and collect such fees as may be prescribed;

(26)to make statutes regarding the admission of students to the University;

(27)to appoint members to the Boards of Studies;

(28)to appoint examiners, after consideration of the recommendations of the Boards of Studies and to fix their remuneration;

(29)to supervise and control the residence and discipline of the students of the University and make arrangements for securing their health and well being;

(30)to institute and manage libraries, museums, institutes of research and other institutions established or maintained by the University;

(31)to manage hostels instituted by the University;

(32)to promote research within the University and to call for reports, from time to time of such research;

(33)to exercise such other powers and perform such other duties as may be conferred or imposed on it by this Act, or the statutes; and

(34)to delegate any of its powers to the Vice- Chancellor, or to a Committee appointed in accordance with the statutes.Meetings of The Executive Council

6.

(1)The Executive Council shall meet at such times and places and shall, subject to the provisions of clauses (2) and (3) observe such rules of procedure in regard to transaction of business at its meetings (including the quorum at meetings) as may be prescribed:Provided that the Executive Council shall meet atleast once in every six weeks and may meet more often if necessary.

(2)The Vice-Chancellor or in his absence any member chosen by the members present shall preside at a meeting of the Executive Council.

(3)Upon a requisition in writing signed by not less than one third of the total number of Members of the Executive Council, the Vice-Chancellor shall convene a meeting of the Executive Council on a date appointed by him which shall not be later than seven days from the date of receipt of requisition aforesaid.

(4)All questions at any meeting of the Executive Council shall be decided by a majority of the votes of the members present and voting and in the case of an equality of votes, the Vice-Chancellor or the members presiding as the case may be, shall have and exercise a second or casting vote.

(5)

(a)The Executive Council may, for the purpose of consultation, invite any person having special knowledge or practical experience in any subject under consideration to attend to any meeting. Such person may speak in, and otherwise take part in the proceedings of meetings but shall not be entitled to vote;

(b)the person so invited shall be entitled such daily and travelling allowances as are admissible to a member of the Executive Council.

[The Academic Senate [Substituted by Act No.13 of 1991.]

7. The Academic Senate shall consist of the following persons, namely:-

Class I - Ex-Officio Members:

(1)all members of the Executive Council;

(2)all Deans of Faculties;

(3)all Ex-Vice-Chancellors of the University concerned;

(4)the Director of Technical Education;

(5)the Director of Medical Education;

(6)the Director of School Education;

(7)the Director of Adult Education;

(8)the Director of Intermediate Education;

(9)the Chairman of the Telangana State Council of Higher Education or in his absence the Vice-Chairman thereof; [Substituted by G.O.Ms.No.28, Higher Education (UE) Department, dated 11.09.2015.]

(10)the Director, Telugu Academy;

(11)all members of the University Planning and Monitoring Board;

(12)the Chairman of the Official Language Commission of the State.Class II-Life Members:All persons who donate an amount of not less than rupees five lakhs to the University.Class III-Members To Be Nominated By The Government:

(1)one Telugu Professor from each University in the State.

(2)two persons representing institutions doing research in Telugu language/linguistics anywhere in India.

(3)one Librarian of any constituent college or a college affiliated to any University in the State.Class IV-Elected Members:

(1)Five teachers to be elected from among the teachers of the University Colleges from among themselves according to the system of proportional representation by means of single transferable vote and according to procedure prescribed by the Statutes;

(2)Five teachers to be elected from among the teachers of the affiliated colleges in the State from among themselves according to the procedure prescribed by the Statutes;

(3)Five members of the Legislative Assembly to be elected from among themselves by the members of the Legislative Assembly of whom one each shall belong to the Scheduled Castes, Scheduled Tribes and Backward Classes. The election shall be held according to the system of proportional representation by means of the single transferable vote and according to the procedure prescribed by the Statutes.]Powers and Functions of The Academic Senate

8.

(1)The Academic Senate shall have power, subject to the provisions of this Act, the statutes, and the Regulations to prescribe all courses of study and determine the curricula and have general control of teaching within the University and be responsible for the maintenance of the standards thereof. It shall have power to make regulations consistent with this Act and the statutes relating to all academic matters which by this Act or the statutes may be provided for by regulations and to amend or repeal such regulations.

(2)In particular and without prejudice to the generality of the foregoing power, the Academic Senate shall have power -

(a)to advice the Executive Council on all academic matters including the control and the management of the libraries;

(b)to make recommendations to the Executive Council for the institution of Academic posts and in regard to the duties and emoluments thereof;

(c)to make recommendations to the Executive Council for the recognition of teachers in affiliated and recognised colleges and institutions;

(d)to formulate, modify or revise schemes for the constitution or reconstitution of departments of teaching;

(e)to make Regulations regarding the admission of students to the University;

(f)to make Regulations regarding the examinations of the University and the conditions on which students shall be admitted to such examinations;

(g)to make Regulations, prescribing equivalence of examinations, Degrees, and diplomas of other Universities and Boards;

(h)to make Regulations relating to courses of study leading to degrees, diplomas and titles in the University;

(i)to make Regulations prescribing the manner in which exemptions relating to the admission of students to examinations may be given;

(j)to make recommendations to the Executive Council regarding post-graduate teaching and research;

(k)to make Regulations for collaboration, coordination and reciprocity with other Universities and Institutions in India and abroad with a view to promote academic life.

[Planning and Monitoring Board [Substituted by Act No.13 of 1991.]

9.

(1)There shall be Planning and Monitoring Board consisting of, -

(i)the Vice-Chancellor (Chairman);

(ii)four from among the Principals of University and professional Colleges, Deans/Chairman of Faculties nominated by the Vice-Chancellor;

(iii)two educationists nominated by the Government;

(iv)two nominees of the University Grants Commission.

(2)The Board shall be the Principal Planning and Reviewing Body and it shall also arrange for periodical monitoring of the developmental programmes and of teaching and research in the University.]The Finance Committee

10. [(1) There shall be constituted a Finance Committee which shall be a sub-committee of the Executive Council [Substituted by Act No. 13 of 1991.] with the following as members, namely:-

(a)the Vice-Chancellor (Chairman);(b)two members of the Executive Council nominated by it;(c)one member of the Executive Council to represent Banking or Accounting.

(2)The Finance Officer shall be the Secretary of the Finance Committee.]

(3)[ [xxx]] [Omitted by Act No. 13 of 1991.]

(4)The Finance Committee shall meet atleast twice in every year to examine the accounts and to scrutinize proposals for expenditure.

(5)The annual accounts of the University prepared by the Finance Officer shall be laid before the Finance Committee for consideration and comments and thereafter submitted to the Executive Council for approval.

(6)The Finance Committee shall recommend limits for total recurring expenditure and the total non-recurring expenditure for the year based on the income and resources of the University which in the case of productive works may include the proceeds of loan.

(7)The Finance Committee shall, -

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

(b)make recommendation to the Executive Council on every proposal involving investment or expenditure for which no provision has been made in the annual financial estimates or which involves expenditure in excess of the amount provided for in the annual financial estimates;

(c)prescribe the methods and procedure and forms for maintaining the accounts of the University;

(d)make recommendation to the Executive Council on all matters relating to the finances of the University;

(e)perform such other functions as may be prescribed.

(8)The Financial estimates of the University prepared by the Finance Officer shall be laid before the Financial Committee for consideration and comments. The said estimates, as modified by the Finance Committee, shall then be laid before the Executive Council for consideration. The Executive Council may accept the modifications made by the Finance Committee.Schools, Departments and Centres

11. The following shall be initially the Schools, Departments and Centres in the University, namely:-

(A)I. Schools of Language Development:

(i)Department of Lexicography;

(ii)Department of Linguistics;

(iii)Department of Language planning and Modernisation.

II. School of Literature:

(i)Department of Classical literature;

(ii)Department of modern literature;

(iii)Department of devotional and lyrical poetry;

(iv)Department of folk-songs and folklore.

III. School of Fine Arts:

(i)Department of Music;

(ii)Department of Dance;

(iii)Department of Theatre Arts;

(iv)Department of Folk Arts;

(v)Department of Painting and Sculpture;

(vi)Department of Instruments.

IV. School of History, Culture and Archaeology:

(i)Department of History and Culture of Telugu speaking people;

(ii)Department of Epigraphy and written records;

(iii)Department of Archaeology and Architecture;

(iv)Department of Local History.

V. School of Sanskrit and Philosophy:

(i)Department of Sanskrit language and literature;

(ii)Department of Philosophy.

VI. School of Social and other Sciences:

(i)Department of Social Sciences;

(ii)Department of Humanities;

(iii)Department of Journalism and Communications;

(iv)Department of Science;

(v)Department of Medical and Engineering Education.

Centres

(B)

(i)International Telugu Centre;

(ii)Centre for Translation;

(iii)Centre for Text Book preparation;

(iv)Centre for comparative studies;

(v)Centre for preparation of Telugu Encyclopedia.

Deans of Schools

12.

(1)Every Dean shall be appointed by the Vice- Chancellor from among the professors in the School or Directors of the Centres, for a period of three years and he shall be eligible for re-appointment:Provided that a Dean on attaining the age of sixty years shall cease to hold office as such:Provided further that if at any time there is no professor in school, the Vice-Chancellor, shall exercise the powers of the Dean of the School.

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

(3)The Dean shall be the Head of the School and shall be responsible for the conduct and maintenance of the standards of research in the School. The Dean shall also have such other functions as may be prescribed.

(4)The Dean shall have the right to be present and to speak at any meeting of the Boards of studies or Committee of the Schools, as the case may be, but shall not have the right to vote thereat unless he is a member thereof.[Selection Committee [Substituted by Act No. 13 of 1991.]

13.

(1)There shall be constituted a Selection Committee in regard to the appointment of Professors, Directors, Senior Artists, Readers, Deputy Directors and Associate Artists and Lecturers, Assistant Directors, Junior Artists and Librarians which shall consist of the following namely:-

(i)the Vice-Chancellor;

(ii)three experts from outside the University to be nominated by the Vice-Chancellor of whom atleast two shall be present in the Selection Committee;

(iii)the Dean of the School concerned;

(iv)the Head of the Department concerned:

Provided that no person shall participate in the meetings of the Selection Committee for any appointment, if he or his near relative is a candidate for that appointment:Provided further that no teacher holding a post lower in rank than the one to which appointment is to be made, shall be a member of Selection Committee.

(2)The Registrar shall be the Secretary of the Selection Committee;

(3)Provisions shall be made in the Statutes in respect of such matters as may be considered necessary and not provided for in sub-sections (1) and (2) in order to ensure fair selections.]Ordinances How Made

14.

(1)The first ordinances made under sub-section (1) of section 30 may be amended, repealed or added to at any time by the Executive Council in the manner specified below.

(2)No ordinance in respect of the matters enumerated in section 30, other than those enumerated in clause (o) of sub-section (2) thereof, shall be made by the Executive Council unless a draft of such ordinance has been proposed by the Academic Senate.

(3)The Executive Council shall not have power to amend and draft of any ordinance proposed by the Academic Senate under clause (2), but may reject the proposal or return the draft to the Academic Senate for reconsideration, either in whole or in part, together with any amendment which the Executive Council may suggest.

(4)Where the Executive Council has rejected or returned the draft of an ordinance proposed by the Academic Senate, the Academic Senate may consider the question afresh and in case the Original draft is reaffirmed by a majority of not less than two thirds of the members present and voting and more than half the total number of members of the Academic Senate the draft may be sent back to the Executive Council which shall either adopt or refer it to the Chancellor whose decision thereon shall be final.

(5)Every ordinance made by the Executive Council shall come into effect immediately.

(6)Every ordinance made by the Executive Council shall be submitted to the Chancellor within two weeks from the date of its adoption. The Chancellor shall have the power to direct the University within four weeks of the receipt of the ordinance to suspend the operation of any such ordinance and he shall, as soon as possible, inform the Executive Council about his objection to the proposed ordinance. The Chancellor may, after receiving the comments of the University, either withdraw the order suspending the ordinance or disallow the ordinance and his decision thereon shall be final.Regulations

15.

(1)The authorities of the University may make regulations consistent with this Act and these statues and the ordinances:-

(a)laying down the procedure to be observed at their meetings and the number of members required to form a quorum;

(b)providing for all matters which are required by this Act, these statutes or the ordinances to be prescribed by regulations;

(c)providing for all other matters solely concerning such authorities or committees appointed by them and not provided for by this Act, these statutes or the ordinances.

(2)Every authority of the University shall make regulations providing for the giving of notice to the members of such authority of the dates of meetings and of the business to be considered at meetings and for the keeping of a record of the proceedings of meetings.

(3)The Executive Council may direct the amendment in such manner as it may specify, of any regulation made under this statute or the amendment of any such regulation.Delegation of Powers

16. Subject to the provisions of this Act and these statutes any officer or authority of the University may delegate his or its powers to any other officer or authority or person under his or its respective control and subject to the condition that overall responsibility for the exercise of the powers so delegated shall continue to vest in the officer or authority delegating such powers.

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State of Telangana - Act