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State of Gujarat - Act

Shri Govind Guru University Act, 2015

GUJARAT
India

Shri Govind Guru University Act, 2015

Act 24 of 2015

Published on 16 September 2015
Commenced on 16 September 2015
[This is the version of this document from 16 September 2015.]
[Note: The original publication document is not available and this content could not be verified.]

Shri Govind Guru University Act, 2015(Gujarat Act No. 24 of 2015)(First published, after having received the assent of the Governor, in the "Gujarat Government Gazette", on the 16th September, 2015).An Act to establish and incorporate a teaching and affiliating University at Godhara, in the State of Gujarat to be known as Shri Govind Guru University.It is hereby enacted in the Sixty- sixth Year of the Republic of India as follows:-

Chapter I
Preliminary

1. Short title and commencement.

(1)This Act may be called Shri Govind Guru University Act, 2015.

(2)This section shall come into force at once and the remaining provisions shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint; and different dates may be appointed for different provisions.

2. Definitions.

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

(1)"affiliated college" means a college affiliated to the University under section 40;

(2)"Board" means the Board of Governors constituted under section 21;

(3)"college" means an educational institution or an affiliated college teaching any of the courses leading to a degree or a diploma;

(4)"Dean" means the Dean of the University appointed under section 15;

(5)"Hostel" means a unit of residence for the students of the University or colleges or institutions maintained or recognised by the University under this Act;

(6)"Principal" means the head of a college and includes in-charge principal;

(7)"recognised institution" means an institution for research or specialised studies, other than an affiliated college, recognised as such under section 43;

(8)"registered graduate" means a graduate registered under the provisions of this Act;

(9)"self-financed course" means the course conducted by the University, college or self-financed institute as recognised by the University;

(10)"self-financed institution" means an institution functioning on self-financed basis, which has obtained the previous sanction for the same of the State Government and is admitted to the privileges of the University subject to the conditions laid down in that regard by the University and which is affiliated to the University;

(11)"Statutes", "Ordinances", "Regulations" and Rules" means respectively the Statutes, Ordinances, Regulations and Rules made under this Act and for the time being in force;

(12)"teacher" means a Principal, Professor, Associate Professor, Assistant Professor, or such other person imparting instruction or supervising research in any of the affiliated colleges or recognised institution and whose appointment has been approved by the University and includes such person appointed on contractual basis or temporary basis or on ad-hoc basis or on need base or otherwise, Visiting Teachers, Emeritus Professors, Consultants, Scholars, Mentors and Advisors;

(13)"University" means the Shri Govind Gum University constituted under section 3;

(14)"University area" means the areas specified in the Schedule appended to this Act;

(15)"University centre" means a centre where post-graduate studies is imparted and maintained by the University;

(16)"University college" means a college which the University may establish or maintain or administer under this Act or a college transferred to the University and maintained by it;

(17)"University department" means any post-graduate or research institute or department designated or recognised as such and maintained by the University.

Chapter II
University

3. Establishment and incorporation of University.

(1)There shall be established and constituted a University to be known as the "Shri Govind Guru University".

(2)The Vice-Chancellor, the Pro-Vice-Chancellor and members of the Board of Governors, the Executive Council, the Academic Council, the Finance Committee, and the Building and Estate Committee of the University; and all persons who may hereafter become such officers, members, or authority, so long as they continue to hold such office or membership, shall constitute a body corporate by the name of the "Shri Govind Guru University".

(3)The University shall have a perpetual succession and a common seal, and may sue and be sued by the said name.

(4)The University shall be competent, to acquire and hold property, both movable and immovable, to lease, sell or otherwise transfer any movable or immovable property which may vest in or be acquired by it for the purposes of the University, to raise loans on the securities of its assets and to contract and do all other things necessary for the purposes of this Act:Provided that no such sale, lease or transfer of such property shall be made or the power to raise any such loan shall be exercised without the prior sanction of the State Government.

4. Headquarters of University.

- The headquarters of the University shall be at Godhara, District: Panchmahal, Gujarat.

5. Objects of University.

- The objects of the University shall be to develop the knowledge of different branches of Higher, Technical and Professional learning and research in relation to the different domains and their applications. The prime objects of the University shall be to create centers and institutes of excellence in the aforesaid areas in particular and other objects shall be as follows, namely

(1)to disseminate, create and preserve knowledge and understanding by teaching, research and training;

(2)to develop different patterns of teaching for a certificate or diploma courses, under graduate and post-graduate courses and at doctoral level and to maintain a high standard of education and its applications;

(3)to develop training facilities and to make arrangement for training in higher education, professional education and other fields, to provide for inter-relationship for national and international participation in the fields of science, technology, humanities, commerce, management, law, physiotherapy, medicine, paramedical, forestry, marine sciences, environmental sciences, and other fields;

(4)to establish close linkage with the industry to make teaching, research and training at the University, relevant to the needs of the society, at the national and global level;

(5)to introduce and nurture innovations in the existing education system through CBCS and interdisciplinary, skill based approach so as to reflect India's spiritual knowledge, robust intellectual and inexhaustible creativity;

(6)to study and derive lessons from the ongoing latest experiments of education that are taking place in the State of Gujarat as also elsewhere and to foster all the valuable innovative work and promote the same for larger expansion and utilization;

(7)to establish Centre of Excellence or independent research centre(s);

(8)to provide avenues of higher education and research facilities primarily for the tribal population;

(9)to disseminate and advance knowledge by providing instructional and research facilities in tribal art, culture, tradition, language, medicinal systems, customs, forest based economic activities, and advancement in technologies relating to the natural resources of the tribal areas;

(10)to collaborate with national and international Universities or organisations, especially for undertaking cultural studies and research on tribal populations;

(11)to formulate tribal centric development models, publish reports and monographs; and to organize conferences, seminars on issues relating to tribals; and to provide inputs to policy matters in different spheres;

(12)to take appropriate measures for promoting the members of tribal communities capable of managing, administering and looking after their own needs by access to higher education through a University of their own;

(13)to take appropriate measures for promoting innovations in teaching-learning processes in inter-disciplinary studies and research; and to pay special attention to the improvement of the social, educational and economic conditions and welfare of the Scheduled Tribes, their intellectual, academic and cultural development.

6. Powers and Functions of University.

- Subject to such conditions as may be prescribed by or under the provisions of this Act, the University shall have the following powers and functions, namely:-

(1)to provide for the instruction, teaching and training in such branches of learning and courses of study as it may think fit, and to make provision for research, advancement and dissemination of knowledge;

(2)to make such provision as would enable affiliated colleges and recognised institutions to undertake specialisation of studies;

(3)to organize common laboratories, libraries and other equipments for teaching and research;

(4)to establish, take over, maintain and manage college, department, centres and institutes of research or specialized studies;

(5)to institute Professorships, Associate Professorships or Assistant Professorships and other posts of teachers required by the University;

(6)to appoint or recognise persons as Professors, Associate Professors, or Assistant Professors or otherwise as teachers of the University;

(7)to lay down the courses of instruction including inter-disciplinary studies for various examinations;

(8)to guide teaching and research work in colleges, University departments, or recognised institutions;

(9)to institute degrees, diplomas, certificates and other academic distinctions;

(10)to hold examinations and to confer degrees, diplomas and other academic distinction on persons who -

(a)have pursued course of study in the University or in an affiliated college unless exempted therefrom, in the manner prescribed by the Statutes, Ordinances, Regulations or Rules and have passed the examinations prescribed by the University, or

(b)have carried on research as per the conditions prescribed by the Ordinances, Regulation or Rules;

(11)to confer honorary degrees or other academic distinctions in the manner laid down by the Statutes;

(12)to grant such diplomas and to provide for such lectures, instruction and training for persons who are not enrolled students of the University, as may be prescribed by the Statutes, Ordinances, Regulations or Rules;

(13)to admit educational institutions to the privileges of the University and to withdraw such privileges;

(14)to inspect colleges and recognised institutions and to take measures to ensure that proper standards of instruction, teaching and training are maintained and adequate library, laboratory and facilities for skill formation and enhancement are made therein;

(15)to control and co-ordinate the activities of affiliated colleges, institutions and recognised institutions and to regulate the fees to be paid by the students in such colleges and recognised institutions;

(16)to institute and award fellowships, travelling fellowships, scholarships, bursaries, studentships, exhibitions, medals, and prizes;

(17)to make special provisions for the spread of University education among classes and communities which are educationally backward;

(18)to make special provisions for disseminating knowledge and promoting arts and culture;

(19)to fix, demand and receive or recover such fees and other charges as may be prescribed by the Ordinances;

(20)to establish, maintain and manage hostels by the University, and to recognise such hostels which are not maintained by the University, Such hostels may be inspected by the University and recognition may be withdrawn, if University deems it fit and proper;

(21)to supervise, regulate and control the conduct and discipline of the students of the University, the affiliated colleges and the recognised institutions and to make arrangements for promoting their health and general welfare;

(22)to institute and manage-

(a)Printing and Publication Department;

(b)University Extension Boards;

(c)Information Bureau; and

(d)Employment Bureau;

(23)to make provisions-

(a)for Physical Education, National Social Service, Chief Minister Shramdan Yojana, National Cadet Corps, etc.;

(b)for sports and athletic activities;

(c)for compliance of other academic, extra-curricular and co-curricular activities;

(d)to make necessary arrangements for obtaining accreditation from the National Assessment and Acrediation Council (NAAC), Academic and Administrative Audit (AAA), (National Board of Assessment) (NBA) or any other statutory accreditation agency constituted by the Central or the State Government, as the case may be;

(e)to comply with the directives/instructions of the State Government to the affiliated colleges and recognised institutions and the University from time to time;

(24)to co-operate with other Universities and authorities in such manner and for such purposes as the University may determine;

(25)to promote the development of the study of Gujarati and Hindi (in Devnagari script) and the use of Gujarati and Hindi (in Devnagari Script) or both or English as a medium of instruction in education and examination;

(26)to make arrangements for training for competitive examinations for recruitment to the services under the Union and the State Government;

(27)to accept, hold and manage any endowments, donations or funds which vest in it for the purposes of the University by grant, testamentary disposition or otherwise, and to invest such endowments, donations or funds in accordance with the provisions of this Act:Provided that no donation from a foreign country, foreign foundation or any person in such country, foundation shall be accepted by the University save with the approval of the Central Government or the State Government, as the case may be;

(28)to borrow money from the Central Government, any State Government or from any individual, association or body corporate:Provided that power to borrow moneys shall be exercised after obtaining previous approval of the State Government;

(29)to do all such acts and things whether incidental to the powers and functions as, aforesaid or not, as may be required in furtherance of the objects of the University and generally to cultivate and promote arts, science and other branches of learning and culture.

7. Jurisdiction and admission to privileges.

(1)No educational institution within the University area shall, save with the sanction of the State Government and the University, be associated in any way with, or seek admission to any privileges of, any other University established by law.

(2)Any such privileges enjoyed from the Gujarat University before the date on which this Act comes into force, by any educational institution situate within the University area shall be deemed to be withdrawn with' effect from such date.

(3)With effect on and from such date, all educational institutions admitted to the privileges of the Gujarat University and situated within the University area shall be deemed to be admitted to the privileges of the University, and such institutions shall, on and from such date cease to be associated with and to enjoy the privileges of the Gujarat University and the Gujarat University Act, 1949,(Bom. L of 1949.) shall thereupon cease to apply to them. The University shall, as far as may be possible and consistent with this Act, admit such institutions to all such privileges as they had of the Gujarat University immediately before such date.

(4)Any educational institution, situated outside the University Area, but within the State of Gujarat, may be admitted to the privileges of the University subject to prior permission of the State Government and subject to such conditions and restrictions as the University may thinks fit and proper.

(5)The State Government may, by notification in the Official Gazette, direct that this Act shall cease to apply to any area included in the University area and on such date as may be specified in the notification; and on and from the said date all the educational institutions situate within the said area shall cease to be associated with and to enjoy the privileges of the University.

8. University to all irrespective of sex, religion class, creed or opinion.

(1)No person shall be excluded from any office of the University or from membership of any of its authorities or from admission to any degree, diploma or other academic distinction or courses of study on the sole ground of sex, race, creed, caste, class, place of birth, religious belief or political or other opinion:Provided that the University may, subject to the previous sanction of the State Government, maintain, affiliate or recognise any college or institution exclusively for women, or reserved for women or for socially and educationally backward classes of citizens or for members of the Scheduled Castes or Scheduled Tribes, seats for the purposes of admission as students in any institution maintained by the University.

(2)It shall not be lawful for the University to impose on any person airy test whatsoever relating to sex, race, creed, caste, class, place of birth, religious belief or profession or political or other opinion in order to entitle him to be admitted as a teacher or a student or to hold any office or post in the University or to qualify for any degree, diploma or other academic distinction or to enjoy or exercise any privileges of the University or benefaction thereof.

9. Power of State Government to give directions, order assessment, and order inquiry.

(1)The State Government shall have power to issue directions from time to time as may be required for compliance of any of the provisions made by or under this Act.

(2)If the State Government has convincing grounds to believe that the teaching standards, examinations, research or administration has deteriorated substantially and is not of acceptable level, it may cause an assessment of the same by a committee of independent professional experts in the area. The State Government shall communicate the finding of the committee and direct the University to take corrective measures as per the recommendations in the best interest of the academic work and standards. If the University is in gross violations of certain accepted academic standards of educational institutions, the State Government shall give directions for compliance within reasonable time.

(3)If the State Government has serious grounds or prima facie case to believe that the University has contravened any of the vital provisions of this Act, Statutes, Regulations or there is a situation of financial mismanagement or gross mal-administration in the University management, the State Government shall issue a notice directing to give reply within forty-five days as to why an inquiry should not be ordered. If the reply of the University to the notice is not satisfactory, the State Government may order an inquiry.

(4)The inquiry officer or the committee as such appointed by the State Government shall have the same powers as vested in a Civil Court under the Code of Civil Procedure, 1908,(V of 1908.) in the matters such as summoning persons for evidence, and production of documents and record from any office, etc.

(5)The report of the inquiry shall also be given to the University to present its case before the State Government. However, on consideration of the presentation of the University and the corrective steps proposed by it, still if the State Government is of the opinion that continuation of the existing University administration will gravely harm to the interests of the students, staff and the objectives of the University, or there is a gross financial mismanagement and serious mal-administration, the State Government may take appropriate steps as it may deem fit and proper.

Chapter III
Officers of University

10. Officers of University.

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

(i)the Vice-Chancellor;

(ii)the Pro-Vice-Chancellor;

(iii)the Deans of Faculties;

(iv)the Registrar;

(v)the Law Officer;

(vi)the Finance and Accounts Officer;

(vii)the Controller of Examinations;

(viii)such other officers in the service of the University as may be declared by the Statutes to be the officers of the University.

11. Eligibility of age limit in various authorities and offices.

- No person shall be appointed, nominated or, as the case may be, co-opted,-

(i)as an officer referred to in clauses (iii), (iv), (v), (vi), (vii) and (viii) of section 10;

(ii)on the post of teacher; or

(iii)as a member of any of the authorities of the University, any committee or any other board or body thereof, after he attains the age of 62 years:

Provided that nothing in this section shall apply to the Chairperson or a member of any of the authorities of the University committee or any other board or body thereof, who is the Chairperson or member by virtue of his office as the Vice-Chancellor or the Pro-Vice-Chancellor:Provided further that nothing in this section shall apply to the visiting teachers, Emeritus Professors, Consultants, Scholars, Mentors or Advisors.

12. Vice-Chancellor.

(1)The Vice-Chancellor shall be appointed by the State Government.

(2)To be eligible for being appointed as the Vice-Chancellor, a person shall be,-

(i)an eminent academician having Ph. D. Degree with a minimum of ten years of experience as a professor, or;

(ii)a distinguished academician having Ph. D. Degree with a minimum of twelve years of academic/educational administrative experience in a University, reputed academic or administrative or research institution or organisation.

(3)The Vice-Chancellor shall be appointed by the State Government from among three persons recommended by a Search Committee constituted for the purpose under sub-section (4).

(4)For the purpose of sub-section (3), the State Government shall constitute a Search Committee which shall consist of the following members, namely:-

(i)two members (not being persons connected with the University or with any affiliated college, recognised institution or institution) out of whom one shall be a person nominated in the manner prescribed by the Statutes by the Executive Council and the Academic Council jointly; and the other shall be a person nominated in the manner prescribed by the Statutes by the Vice-Chancellors of all the State Universities established by law in the State of Gujarat;

(ii)one member, who is an eminent educationist and has contributed to the University education system, to be nominated by the State Government.

(5)The State Government shall designate one of the three members of the Committee as its Chairperson.

(6)The Committee so appointed shall, within maximum eight weeks and in such manner as may be prescribed by the Statutes, select three persons whom it considers lit for being appointed as the Vice-Chancellor and shall recommend .to the State Government the names of the persons so selected together with such other particulars as may be prescribed by the Statutes.

(7)The Vice-Chancellor shall hold office for a term of three years and shall be eligible for being re-appointed to that office for one more term only:Provided that no person appointed as the Vice-Chancellor shall continue to hold his office as such after he attains the age of seventy years.

(8)The emoluments to be paid to the Vice-Chancellor, and the terms and conditions subject to which he shall hold office, shall be such as may be determined by the State Government:Provided that such emoluments and terms and conditions shall not, during the currency of the term of the holder of that office, be varied to his disadvantage without his consent.

(9)

(a)During the leave or absence of the Vice-Chancellor or,

(b)in the event of a permanent vacancy in the office of the Vice-Chancellor, until an appointment is made under sub-section (l)to that office, the Pro-Vice-Chancellor or, in his absence, one of the Deans nominated by the State Government for that purpose shall carry on the current duties of the office of the Vice-Chancellor.

(10)The Vice-Chancellor may, by writing under his signature addressed to the State Government, after giving one month's notice, resign from his office and such resignation shall take effect from the date of acceptance of resignation by the State Government.

(11)The Vice-Chancellor may be removed from his office by the State Government, if it is satisfied that the incumbent,-

(a)has become insane and stands so declared by a competent court;

(b)has been convicted by a court for any offence involving moral turpitude;

(c)has become an insolvent and stands so declared by a competent court;

(d)has been physically unfit and incapable of discharging functions due to protracted illness or physical disability;

(e)has wilfuly omitted or refused to carry out the provisions of this Act or has committed breach of any of the terms and conditions of the service as determined by the State Government or has abused the powers vested in him or if the continuation of the Vice-Chancellor in the office is detrimental to the interest of the University:

Provided that the Vice-Chancellor shall not be removed from his office unless an opportunity of being heard is afforded to him.

13. Power of Vice-Chancellor.

(1)The Vice-Chancellor shall be the principal executive and academic officer of the University and shall preside at the meetings of the Board of Governors. He shall be an ex-officio Chairperson of the Executive Council, Academic Council, Finance Committee and Building and Estate Committee. He shall be entitled to be present with the right to speak, at any meeting of any other authority or body of the University, but shall not be entitled to vote thereat unless he is a member of that authority or body.

(2)The Vice-Chancellor shall have power to convene meetings of the Executive Council, the Academic Council and the Finance Committee and such other authorities of the University of which he is the Chairperson. He may delegate this power to any other officer of the University.

(3)It shall be the duty of the Vice-Chancellor to ensure that the provisions of the Act, the Statutes, Ordinances, Regulations and rules are faithfully observed and he shall have all the powers necessary for this purpose.

(4)

(a)The Vice-Chancellor shall nominate members on any of the authorities as required under this Act.

(b)

(i)All powers relating to the maintenance of discipline and disciplinary action in relation to the students of the University and the University as a whole shall vest in the Vice-Chancellor.

(ii)The Vice-Chancellor may delegate all or any of his powers referred to in clause (i), as he deems proper, to the Pro-Vice-Chancellor and to such other officers as he may specify in this behalf.

(5)

(a)In any emergency which, in the opinion of the Vice-Chancellor, requires that immediate action should be taken, he shall take such action as he deems necessary and shall at the earliest opportunity thereafter furnish information regarding action taken by him with the reasons he has considered as emergent, to such officer, authority or body as would have in the ordinary course have dealt with the matter.

(b)When action taken by the Vice-Chancellor under this subsection affects any person in the service, such person shall be entitled to prefer an appeal to the Executive Council, within a period of thirty days from the date on which notice of such action is communicated to him.

(6)The Vice-Chancellor shall give effect to the orders of the Board and the Executive Council regarding appointment, dismissal, suspension and punishment of the persons in the service of the University or of the teachers of the University or regarding the recognition or withdrawal of the recognition of any such teacher and shall exercise general control over the affairs of the University.

(7)

(a)Subject to the provisions contained in sub-section (4) and notwithstanding anything contained in sub-section (5), where the Vice-Chancellor after making such inquiry as he deems fit and is of opinion that the implementation of any order or a resolution of an authority specified in or declared under section 20, or the doing of anything which is about to be done or is being done by or on behalf of the University,-

(i)is inconsistent with the provisions of this Act or of any Statute, Ordinance, Regulation or rule, or

(ii)is not in the interest of the University, or

(iii)is likely to lead to breach of peace, or

(iv)is inconsistent with the guidelines, directives of the University Grants Commission, the State Government or Professional Regulatory bodies, as the case may be, he may forward a copy of the order or resolution or, as the case may be, refer the doing of the thing, with a statement of reasons, to the authority which made the order or passed the resolution or proposes to do the thing for reconsideration by that authority as to why the said order or resolution may not be rescinded or revised or modified in the manner stated by him or the doing of the thing be refrained from.

(b)Where the authority after reconsideration revises or modifies the order or resolution in the manner stated by the Vice-Chancellor, then notwithstanding anything contained in clause (a), such revised or modified order or resolution shall revive from the date of such revision or modification.

(c)Where the authority revises or modifies the order or resolution in such manner as is inconsistent with the manner stated by the Vice-Chancellor, he shall refer the matter to the State' Government for its decision.

(d)The State Government may, on such reference being made, revise or modify the order or resolution or direct that the order or resolution shall continue to be in force with or without modification permanently or for such period as it may specify:

Provided that the order or resolution shall not be revised or modified or continued by the State Government without giving the concerned authority a reasonable opportunity of showing the cause against such order or resolution.

(e)The order, resolution or, as the case may be, the doing of thing, shall remain in abeyance from the date of the action of the Vice-Chancellor of forwarding the copy of order or resolution or of making reference under clause (a) till the date of the order of the State Government under clause (d).

(f)In case where the authority modifies or revises its order or resolution under clause (b) or where the State Government revises or modifies the order or resolution under clause (d), any action, if taken prior to forwarding a copy of the order or resolution or making a reference with regard to doing of the thing by the Vice-Chancellor under clause (a) to the concerned Authority, shall be treated as ab-initio void.

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

14. Pro-Vice-Chancellor.

(1)The Pro-Vice-Chancellor shall be appointed by the State Government from the panel of three persons recommended by the Vice-Chancellor.

(2)No person appointed as the Pro-Vice-Chancellor shall continue to hold his office as such after he attains the age of sixty-five years.

(3)The term of the office of the Pro-Vice-Chancellor shall be three years.

(4)The Pro-Vice-Chancellor shall be a whole-time salaried officer of the University and his emoluments and terms and conditions of service shall be such as may be determined by the State Government:Provided that the emoluments and terms and conditions of service of the holder of such office shall not during currency of the term of the holding of that office, be varied to his disadvantage without his consent. .

(5)The Pro-Vice-Chancellor shall be the principal inspecting officer of the University and shall exercise such powers and perform such duties, which are specially or generally conferred or imposed on him by the Vice-Chancellor and as prescribed by the relevant Statutes.

(6)The Pro-Vice-Chancellor shall, in the absence of the Vice-Chancellor or in the event of being unable to perform the duties of his office, exercise all the rights and powers, and discharge all the functions and duties of the Vice-Chancellor.

(7)The Pro Vice-Chancellor shall preside,-

(a)in absence of the Vice-Chancellor, at the meetings of the Board; and

(b)in absence of the Vice-Chancellor at the meetings of any other authority of the University or a committee thereof.

(8)The Pro-Vice-Chancellor may, by writing under his signature addressed to the State Government, after giving one month's notice, resign from his office and such resignation shall take effect from the date of the acceptance of resignation by the State Government.

15. Dean of Faculty.

(1)There shall be a Dean of each faculty who shall be elected from amongst the concerned faculty members of the University in the manner as may be prescribed by the relevant Statutes.

(2)The Dean shall assist the Vice-Chancellor and the Pro-Vice-Chancellor in managing the academic and other allied affairs of the University as entrusted to him by the Vice-Chancellor.

(3)The Dean shall hold office for a term of three years.

(4)The Dean shall be the principal executive authority of the Faculty and shall exercise the following powers and perform the following functions, namely:-

(i)he shall be the Chairperson of the Faculty concerned and shall preside at its meetings of the Faculty;

(ii)he shall attend the meeting of any Board of Studies in the Faculty;

(iii)he shall supervise and co-ordinate the work of the different Boards of Studies under the Faculty;

(iv)he shall plan and organise seminars, refresher courses, and work-shops, pertaining to the subjects under the Faculty;

(v)he shall inspect and guide the University Departments, affiliated colleges, recognised institutions and institutions in respect of subjects under the Faculty;

(vi)he shall be responsible for the due observance of the Statutes, Ordinances and Regulations relating to the Faculty;

(vii)he shall recommend to the Executive Council for approval of the proposals for the programmes of visiting teachers and for the exchange of teachers;

(viii)he shall exercise such other powers and perform such other functions as may be prescribed under the relevant Statutes.

16. Register.

- The Registrar shall be a whole time salaried officer of the University and shall act as the Secretary of the Board, the Executive Council and the Academic Council. He shall be appointed by the University with the prior approval of the State Government and his emoluments and terms and conditions of service shall be determined by the Statutes. He shall be responsible for the due custody of records, the common seal and such other properties and assets of the University as the Executive Council shall commit to his charge. He shall exercise such other powers and perform such other duties as may be prescribed by the Statutes or the Ordinances.

17. Law Officer.

(1)The Law Officer shall be appointed by the University. He shall be in-charge in respect of all the legal matters for and against the University.

(2)The qualifications, experience, powers, functions and duties of the Law Officer shall be such as may be prescribed by the Statutes.

18. Finance and Accounts Officer.

(1)The Finance and Accounts Officer shall be appointed by the State Government on deputation. He shall exercise such powers and perform such duties as may be prescribed by the Statutes.

(2)The qualifications, terms and conditions of service and the tenure of the Finance and Accounts Officer shall be such as may be determined by the State Government.

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

(4)The Finance and Accounts Officer shall,-

(i)exercise general supervision over the funds of the University and shall advise as regards its financial policy; and

(ii)perform such other financial functions as may be prescribed by the Statutes; and also has assigned by the Vice-Chancellor.

19. Controller of Examinations.

(1)The Controller of Examinations shall be a whole time salaried officer of the University. He shall be appointed by the University with the prior approval of the State Government.

(2)The qualifications, terms and conditions of service and the tenure of the Controller of Examination shall be such as may be prescribed by the Statutes.

Chapter IV
Authorities of University

20. Authorities of University.

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

(i)the Board of Governors;

(ii)the Executive Council;

(iii)the Academic Council;

(iv)the Finance Committee;

(v)the Buildings and Estate Committee;

(vi)the Faculties;

(vii)the Board of University Teaching and Research;

(viii)the Boards of Studies;

(ix)such other boards and bodies of the University as may be declared by the Statutes, to be the authorities of the University.

21. Board of Governors.

(1)The Board of Governors shall consist of the following members, namely:-I. Ex-Officio Members

(i)the Vice-Chancellor, ex-officio Chairperson;

(ii)the Pro-Vice-Chancellor, ex-officio Vice-Chairperson;

(iii)the Secretary to the Government of Gujarat, Education Department or his nominee not below the rank of Deputy Secretary;

(iv)the Secretary to the Government of Gujarat, Finance Department or his nominee not below the rank of Deputy Secretary;

(v)the Secretary to the Government of Gujarat, Health and Family Welfare Department or his nominee not below the rank of Deputy Secretary;

(vi)the Secretary to the Government of Gujarat, Legislative and Parliamentary Affairs Department or his nominee not below the rank of Deputy Secretary;

(vii)the Commissioner of Higher Education, Gujarat State, or his nominee not below the rank of Joint Director;

(viii)the Commissioner of Technical Education, Gujarat State, or his nominee not below the rank of Joint Director;

(ix)the Commissioner of Health and Medical Services, and Medical Education, Gujarat State, or his nominee not below the rank of Joint Director.

II. Ordinary Members

(i)three Head of the Departments, to be nominated by the Vice-Chancellor taking into consideration the overall seniority and by rotation;

(ii)two Principals of affiliated colleges of each District, to be nominated by the Vice-Chancellor taking into consideration the overall seniority and by rotation;

(iii)one University teacher, to be nominated by the Vice-Chancellor from amongst themselves taking into consideration the overall seniority and by rotation;

(iv)four teachers of the affiliated colleges, to be nominated by the Vice-Chancellor taking into consideration the overall seniority and by rotation;

(v)five registered graduates from Faculties of Arts, Science, Commerce, Professional and all others, one from each faculty in the manner as prescribed by the Statutes, to be nominated by the Vice-Chancellor for the term of one year;

(vi)one member of any municipal corporation, to be nominated by the State Government from the University area;

(vii)one member of any municipality, to be nominated by the State Government from the University area;

(viii)one member of any district panchayat, to be nominated by the State Government from the University area;

(ix)three members of the State Legislative Assembly, to be nominated by the State Government from the University area;

(x)four distinguished persons, to be nominated by the State Government from amongst the educationists, social workers, representatives of backward communities, women and such other classes of persons;

(xi)one donor, to be nominated by the State Government.

(2)At least thirty-three per cent, of the members, to be nominated under the category of the ordinary members shall be women.

(3)The term of members, other than ex-officio members shall be three years, except for the members under registered graduates category.

22. Meetings of Board of Governors.

(1)The Board shall meet on such date as may be fixed by the Vice-Chancellor, once in a year at a meeting to be called the annual general meeting of the Board.

(2)The Vice-Chancellor may, whenever, and shall, upon a requisition in writing by not less than one-third of the total members of the Board convene a special meeting of the Board of Governors.

(3)The Board shall meet at least two times during a calendar year generally.

(4)The quorum shall not be less than one-third of the total number of members of the Board (any fraction contained in that one-third being rounded of as one).

(5)A written notice of every meeting together with agenda shall be circulated by the Registrar, to the members of the Board at least not less than fifteen clear days invariably before the date of the meeting. The Vice-Chancellor may permit inclusion of any item for which due notice could not be given in the meeting.

(6)The Chairperson, if present shall preside over the meetings of the Board and in his absence, the Pro-Vice-Chancellor shall preside at the meeting.

(7)The ruling of the Chairperson on about any question of procedure shall be final.

(8)In case of difference of opinion amongst the members, the opinion of the Vice-Chancellor shall prevail.

(9)Each member of the Board, including the Chairperson shall have one vote and if there is a tie, viz. a deadlock, equality of votes on any question to be determined by the Board, the Chairperson of the Board shall have a casting vote.

(10)The minutes of the proceedings of a meeting of the Board shall be drawn up by the Registrar with the approval of the Chairperson of the Board and circulated invariably within twenty days to all the members of the Board. The minutes, along with amendments, if any suggested, shall be placed for confirmation at the next meeting of the Board. After the minutes are confirmed and signed by the Chairperson of the Board, they shall be recorded in the minute book which shall be kept open for inspection by the members of the Board.

23. Powers and duties of Board of Governors.

- Subjects to the other provisions of this Act, the Board shall exercise the following powers and perform the following duties, namely:-

(i)to take policy decisions regarding planning, development; management and other related matters for good governance of the University and to issue directions for proper implementation of the same;

(ii)to institute Professorships, Associate Professorships, Assistant Professorships and other posts of teachers as may be required by the University;

(iii)to make, amend or repeal the Statutes;

(iv)to consider any proposal or issue raised by the Chairperson;

(v)to approve, cancel or refer back the Ordinances to the Executive Council but shall not amend the same;

(vi)to consider and pass resolutions on the annual reports, annual accounts and financial estimates;

(vii)to consider the annual financial estimates prepared by the Executive Council and pass resolutions with reference thereto;

(viii)to exercise such other powers and perform such other duties as may be conferred or imposed upon it by or under this Act and all such other powers for achieving the objects of the University.

24. Executive Council.

(1)The Executive Council shall be the executive authority of the University and shall consist of the following members, namely:-I. Ex-Officio Members

(i)the Vice-Chancellor, ex-officio Chairperson;

(ii)the Pro-Vice-Chancellor, ex-officio Vice-Chairperson;

(iii)the Commissioner of Higher Education, Gujarat State or his nominee not below the rank of Joint Director;

(iv)the Commissioner of Technical Education, Gujarat State or his nominee not below the rank of Joint Director;

(v)the Commissioner of Health and Medical .Services and Medical Education, Gujarat State or his nominee not below the rank of Joint Director.

II. Ordinary Members

(i)three Heads of University Departments, to be nominated by the Vice-Chancellor taking into consideration the overall seniority and by rotation;

(ii)four Principals of affiliated colleges, to be nominated by the Vice-Chancellor taking into consideration the overall seniority and by rotation;

(iii)two Teachers, to be nominated from amongst University teachers, other than Heads of the Department, by the Vice Chancellor taking into consideration the overall seniority and by rotation;

(iv)four teachers of affiliated colleges, to be nominated by the Vice-Chancellor taking into consideration the overall seniority and by rotation;

(v)four Distinguished persons, to be nominated by the State Government from amongst the educationists, social workers, public administrators, representatives of backward communities, women and such other classes of persons.

(2)At least thirty-three per cent, of the members, to be nominated under the category of the ordinary members shall be women.

25. Powers and duties of Executive Council.

(1)Subject to such conditions as may be prescribed by or under this Act, the Executive Council shall exercise the following powers and perform the following duties, namely:-

(i)to hold, control and administer the property and funds of the University;

(ii)to enter into, vary, carry out and cancel contract on behalf of the University in the exercise or performance of the powers and duties assigned to it by this Act and the Statutes, in consultation with the Finance Committee, Buildings and Estate Committee or if there is a Legal Committee, with it;

(iii)to determine the Form and provide for the custody and regulate the use of the common seal of the University;

(iv)to administer funds placed at the disposal of the University for specific purposes;

(v)to prepare the annual financial estimates of the University and to submit them to the Board;

(vi)to sanction the transfer of any amount within the budget grant from one minor head to another or from subordinate head under the minor head to a subordinate head under another minor head;

(vii)to sanction the transfer of any amount within a minor head from one subordinate head to another or from one primary unit to another;

(viii)to make provisions for buildings, premises, furniture, apparatus and other means needed for carrying on the work of the University;

(ix)to accept on behalf of the University, bequests, donations and transfer of any movable or immovable property to the University;

(x)to transfer any movable or immovable property on behalf of the University;

(xi)to raise loans on the security of the assets of the University;

(xii)to manage and regulate finances, accounts and investments of the University;

(xiii)to institute and manage -

(a)Printing and publication Department,

(b)University Extension Boards,

(c)Information Bureau, and

(d)Employment Bureau;

(xiv)to make provisions for Physical Education, National Social Service, National Cadet Corps, Chief Minister Shramdan Yojana;

(XV)to manage colleges, University Departments, institution of research or specialised studies, laboratories, libraries and hostel maintained by the University;

(xvi)to arrange for, and direct, the inspection of affiliated colleges, recognised institution, and hostels and to issue instructions for maintaining their efficiency and/or ensuring proper conditions of employment for members of their staff, and in case of disregard of such instructions, to modify the conditions of their affiliation or recognition or take such other steps as it deems proper;

(xvii)to call for reports, returns and other information from colleges, recognised institution or hostels;

(xviii)to supervise and control the residence, conduct and discipline of the students of the affiliated colleges, University Departments, recognised institutions and to make arrangements for promoting their health and general welfare;

(xix)to recommend to the Board, for conferment of honorary degrees and academic distinction in the manner prescribed by the Statutes;

(XX)to award fellowships, travelling fellowships, studentships, exhibitions, medals and prizes;

(xxi)to make recommendations for appointments of teachers and employees of the University, to fix their emoluments and define their duties and terms and conditions of their services including disciplinary matters, to the State Government, after consultation with the Board;

(xxii)to recognise a member of the staff of an affiliated college or recognised institution or institution as a Professor, Associate Professor and Assistant Professor or teacher of the University and withdrawal of such recognition;

(xxiii)to fix remuneration of examiners and to arrange for conduct and for publishing the result of the University examinations and other tests;

(xxiv)to fix, demand and receive such fees and other charges as may be prescribed by-the Ordinances;

(xxv)to make, amend and cancel the Ordinances ;

(xxvi)to exercise such other powers and perform such other duties as may be conferred by the Board or imposed upon by or under this Act;

(xxvii)to exercise all the powers of the University not provided for in this Act or the Statutes and all other powers which are requisite to give effect to the provisions of this Act or the Statutes.

(2)The Executive Council shall make a report to the Board about all acceptances of property and matters referred to in clauses (ix), (x) and (xi) of sub-section (1).

(3)The Executive Council shall not transfer any immovable property without the previous sanction of the Board and the State Government.

(4)The exercise of the powers by the Executive Council under clause (xxi) of sub-section (1), in so far as they relate to the laying down and regulating salary scales and allowances of officers (other than the Vice-Chancellor and the Pro-Vice-Chancellor) and members of the teaching, other academic and non-teaching staff of the University, affiliated colleges and recognised institutions shall be subject to the approval of the State Government.

(5)The Executive Council may by Ordinances appoint committee or committees to carry out its administrative work and define its constitution, functions and tenure.

26. Academic Council.

(1)The Academic Council shall be the academic body of the University and shall consist of the following members, namely:-

(i)the Vice-Chancellor, ex-officio Chairperson;

(ii)the Pro-Vice-Chancellor;

(iii)the Deans of Faculties;

(iv)not more than six faculties, excluding the Deans of Faculties to be nominated by the Vice-Chancellor.

(2)The term of office of the members of the Academic Council other than the ex-officio members shall be three years:Provided that a member specified in clauses (iii) and (iv) of subsection (1) shall cease to hold his office as such member, if he ceases to be a Dean of a Faculty or, as the case may be, a member of the respective Faculty.

27. Powers and duties of Academic Council.

(1)The Academic Council shall have the control and general regulation of, and be responsible for, the maintenance of the standards of teaching and examinations of the University. The decisions of Academic Council in so far as the academic matters are concerned, shall be final and be implemented forthwith.

(2)Without prejudice to the generality of the foregoing provision and subject to such conditions as may be prescribed by or under the provisions of this Act, the Academic Council shall exercise the following powers and perform the following duties, namely:-

(i)to approve Regulations made by the Faculty concerned laying down courses of studies;

(ii)to approve Regulations made by the Faculty concerned, regarding the special courses of studies;

(iii)to arrange for co-ordination of studies and teaching in affiliated colleges and recognised institutions;

(iv)to promote research within the University;

(v)to approve proposals for allocating subjects to Faculties;

(vi)to make proposals to the Board for the establishment of University Departments, institutes of research and specialised studies, libraries and laboratories as well as centres for skill development and enhancement;

(vii)to approve and recommend to the Executive Council proposals for the institution of Professorships, Associate Professorships, Assistant Professorships mid any other posts of teachers as may be required by the University and for prescribing the duties and fixing the emolument of such posts;

(viii)to approve and recommend to the Board, the proposals for the institution of fellowships, travelling fellowships, scholarships, bursaries, studentships, exhibitions, medals mid prizes;

(ix)to approve regulations regarding the examinations of the University and the conditions on which students shall be admitted to such examinations;

(x)to make and approve Regulations prescribing the equivalence of examinations;

(xi)to approve regulations prescribing the manner for granting exemption from courses of studies in the University or in affiliated colleges for qualifying for degrees, diplomas and other academic distinctions;

(xii)to grant inter-disciplinary courses and take all measures to improve Choice Based Credit System (CBCS);

(xiii)generally, to advise the University on all academic matters;

(xiv)to exercise such other powers and perform such other duties as may be conferred or, imposed on it by and under this Act.

28. Finance Committee.

(1)The Finance Committee shall consist of the following members, namely:-

(i)the Vice-Chancellor, ex-officio Chairperson;

(ii)the Pro-Vice-Chancellor, ex-officio Vice-Chairperson;

(iii)the Secretary to the Government of Gujarat, Finance Department, ex-officio or his nominee not below the rank of Deputy Secretary;

(iv)one member of the Board, to be nominated by the Board;

(v)one expert in the field of finance, to be nominated by the Board.

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

(3)The term of office of the members other than the ex- officio members shall be three years.

(4)A nominated member may resign from his office by writing under his hand addressed to the Vice-Chancellor and the resignation shall take effect from the date it is accepted by the Vice-Chancellor.

29. Powers and Duties of Finance Committee.

- Subject to the other provisions of this Act, the Finance Committee shall exercise the following powers and perform the following duties, namely:-

(i)to examine the annual accounts and annual estimates of the University and to advise the Board thereon;

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

(iii)to make recommendations to the Board on all financial policy matters of the University ;

(iv)to make recommendations to the Board on all proposals involving raising of funds, receipts and expenditure;

(v)to provide guidelines for investment of surplus funds;

(vi)to make recommendations to the Board on proposals involving expenditure for which no provision has been made in the budget or for which expenditure in excess of the amount provided in the budget needs to be incurred;

(vii)to examine proposals relating to the revision of pay-scales, up gradation of the scales and those items which are not included in the budget, and to place the same before the Board;

(viii)to open accounts in any Scheduled Bank, operate such accounts and to issue instructions to the bank for the operation of such accounts;

(ix)to operate the University Fund;

(x)to grant tenders, contracts and other expenditure, projects, and recommend to the Executive Council for final approval; and

(xi)to exercise such other powers and perform such other duties as may be conferred or imposed upon it by the Regulations.

30. Buildings and Estate Committee.

(1)The Buildings and Estate Committee shall consist of the following members, namely:-

(i)the Vice-Chancellor, ex-officio Chairperson;

(ii)the Pro-Vice-Chancellor;

(iii)the Secretary to the Government of Gujarat, Education Department or his nominee not below the rank of Deputy Secretary;

(iv)the Secretary to the Government of Gujarat, Roads and Buildings Department or his nominee not below the rank of Deputy Secretary;

(v)one representative of the Institute of Engineers (India) Gujarat Centre, nominated by the Chairman of the said Institute, from amongst its members;

(vi)one representative of the Institute of Architects (India) Gujarat Centre, nominated by the Chairman of the said Institute, from amongst its members.

(2)The University Engineer shall function as the Secretary of the Committee.

(3)The term of the nominated members of the Committee shall be three years.

(4)The Committee shall,-

(a)be responsible for finalising the plans and estimates of the various building projects and for ensuring the completion of the buildings and for proper utilisation of the grants received from the University Grants Commission (UGC), the State Government or from any agency;

(b)be responsible for the maintenance and upkeep of the University buildings;

(c)assess the cost of repairs, additions, alteration and demolition of the University buildings annually and prepare the budget for the same to be submitted for approval of the Finance Committee and Executive Council;

(d)exercise such powers, as delegated to it by the Executive Council.

(5)The Committee may constitute one or more sub-committees to oversee the work of any project.

31. Faculty.

(1)The University shall include the Faculties of Arts, Education, Sciences, Law, Medicine, Commerce and such other Faculties as may be prescribed by the Statutes.

(2)Each Faculty shall consist of,-

(i)the Chairperson of the Boards of Studies for the subjects with which the Faculty is concerned; and

(ii)not more than three members of the Board of Studies as are assigned to the Faculty by the Executive Council.

(3)A teacher in a subject included in more than one Faculties shall, within one month from the date on which he becomes a member of the Board of Studies, select by intimation in writing to the Registrar, any one of such Faculties to which he wishes to be assigned, if he intends to make such selection. The Executive Council shall assign to him any one of such Faculties and the selection or assignment so made shall be irrevocable for the entire term of membership.

(4)All Faculties shall be located at the headquarters of the University:Provided that in respect of any of such Faculties, the State Government after consulting the University may, by notification in the Official Gazette, direct that the Faculty specified in the notification shall be located at such place outside the headquarters of University and thereupon the Faculty shall be located accordingly.

32. Powers and duties of Faculty.

(1)The Faculty shall have the general control and power of regulation of, and be responsible for, the maintenance of standards of teaching and duties of the examination of the University for the subjects assigned to the Faculty.

(2)Without prejudice to the generality of the foregoing provision and subject to such conditions as may be prescribed by or under the provisions of this Act, the Faculty shall exercise the following powers and perform the following duties, namely:-

(i)to make regulations in consultation with the concerned Board of Studies laying down courses of studies;

(ii)to make regulations regarding the special courses of studies;

(iii)to make regulations for the standards of passing the relevant examinations in the Faculty and for awarding classes at the examinations;

(iv)to make proposals for promoting research within the University; and suggest measures to develop research in University, affiliated colleges and recognised institutions ;

(v)to make proposals for allocating subjects to the Faculty;

(vi)to make proposals for the establishment of departments, institution of research and specialised studies, libraries, laboratories;

(vii)to make proposals for the institution of Professorships, Associate Professorships and Assistant Professorships and any other post of teachers as may be required by the University and for prescribing the duties and fixing the emoluments of such posts;

(viii)to make proposals for the institution of fellowships, travelling fellowships, scholarships, studentships, exhibitions, medals and prizes and other awards and to make regulations for their grant;

(ix)to make regulations for the maximum workload of teacher, the minimum teaching work for every subject, minimum laboratory work, research library work, counselling, project work to be done by students for any subject;

(x)to make regulations prescribing equivalence of examinations;

(xi)to make regulations prescribing the manner for granting exemption from courses of studies in the University, affiliated colleges or recognised institutions for qualifying for degree, diploma and other distinctions:

(xii)generally to advise the University on all academic matters pertaining to the concerned courses of studies;

(xiii)to exercise such other powers and perform such other duties as may be conferred by or imposed upon it, by or under this Act.

33. Board of Studies.

(1)There shall be a Board of Studies for every subject or group of subjects as may be prescribed by the Statutes.

(2)Subject to the provisions of sub-section (3), each Board of Studies shall consist of,-

(i)not more than one Head of the University Department, if any, in the subject;

(ii)not more than three Heads of the Departments, in the special subjects taught at degree level in the affiliated colleges and recognised institutions;

(iii)not more than three experts in the subject co-opted by the members of the Board of Studies, with the prior approval of the Vice-Chancellor.

(3)Each Board of Studies shall not consist more than seven members. Where the number of members is less than seven, the Vice-Chancellor shall nominate such number of members as may be necessary to make up the deficiency, subject, however, to the condition that the total number of coopted and nominated members shall not exceed seven.

(4)The membership to the Board of Studies shall be assigned by seniority in the subject, by rotation, and for three years or maximum of two terms.

(5)The Chairperson and members of the Board of Studies shall be nominated by the Vice-Chancellor.

(6)The powers and duties of a Board of Studies shall be as follows, namely:-

(i)to recommend courses of studies in the subject;

(ii)to recommend and prescribe where necessary, books for study in the subject;

(iii)to recommend programmes for extension services and research in the subject;

(iv)to recommend organization of seminars, refresher courses and workshops to the concerned Dean of the Faculty;

(v)to recommend programmes for experiments and research in the courses of studies prescribed in the subject including skill based Education with Choice Based Credit System;

(vi)to recommend schemes for preparation and translation of books in the subject and suggest bibliography of books of study;

(vii)to frame and propose regulations pertaining to the course of studies and examinations in the subject;

(viii)to review periodically the terminology current in the subject; and

(ix)to exercise such other powers and perform such other duties as may be prescribed by the Statutes.

(7)The Board of Studies shall meet at least twice during an academic term as may be determined by the Ordinances.

34. Constitution Powers and duties of other Boards and bodies of University.

- The constitution, powers and duties of other Boards and Bodies which may be declared to be the authorities of the University under section 20, shall be such as may be prescribed by the Statutes.

Chapter V
Statutes, Ordinances and Regulations

35. Statutes.

- Subject to such conditions as may be prescribed by or under the provisions of this Act, the Statutes may provide for all or any of the following matters, namely:-

(i)to confer degrees and conferment of honorary degrees and holding of convocation;

(ii)powers and duties of the officers of the University;

(iii)constitution, powers and duties of the authorities of the University save as provided in this Act;

(iv)to institute and maintain the University departments, institutes of research or specialised studies, post-graduate centre in affiliated colleges and hostels;

(v)acceptance and management of bequests, donations and endowments;

(vi)registration of graduates and maintenance of a register of registered graduates;

(vii)procedure at meetings of the authorities of the University and for the transaction of their business;

(viii)qualifications of Professors, Associate Professors, Assistant Professors and teachers in affiliated colleges and recognised institutions;

(ix)all matters which by this Act are to be or may be prescribed by the Statutes.

36. Making amendments, operation and repeal of Statutes.

(1)The Statutes may be made by the Board or may be amended, repealed or added to by the Board in the manner hereinafter provided.

(2)The Board may take into consideration the draft of a Statutes either of its own motion or on a proposal by the Executive Council.

(3)The Executive Council may propose to the Board draft of any Statutes to be passed by the Board.

(4)The draft of Statutes shall be considered by the Board at its next succeeding meeting. The Board may approve such draft and pass the Statutes or may reject it or return it to the Executive Council for reconsideration either in whole or in part together with any amendment which the Board may suggest. After any draft of Statutes so returned has been further considered by the Executive Council together with any amendment suggested by it, it shall be again presented to the Board with the report of the Executive Council thereon and the Board may then deal with the draft in the manner as it thinks fit and proper.

(5)Where a Statute affects the powers or duties, of an officer, authority or Board of the University-

(i)the Executive Council shall, before proposing the draft of such Statutes, ascertain and consider the views of the concerned officer, authority or Board concerned; and

(ii)the Board, before passing any such Statute taken into consideration of its own motion, shall ascertain and consider the views of the officer, authority or Board concerned and the opinion of the Executive Council.

(6)Where the Statutes seek to provide for academic matters, the Board shall, before passing such Statutes, consult the Academic Council.

(7)Every Statute passed by the Board shall be submitted to the State Government which may give or withhold approval thereto or refer it back to the Board for its reconsideration.

(8)No Statute passed by the Board shall have validity until approved by the State Government.

37. Ordinances.

- Subject to such conditions as may be prescribed by or under the provisions of this Act, the Executive Council may make Ordinances to provide for all or any of the following matters, namely:-

(i)conditions under which students shall be admitted to the courses of studies for degrees, diplomas and other academic distinctions;

(ii)conditions governing the appointment and the duties of examiners;

(iii)conduct of examinations;

(iv)recognition of teachers of the University;

(v)conditions of residence, conduct and discipline of students of the University, affiliated colleges and recognised institutions;

(vi)recognition of hostels;

(vii)inspection of affiliated colleges, recognised institutions and hostels;

(viii)rules to be observed and enforced by the affiliated colleges and recognised institutions in respect of transfer of students;

(ix)to fix the fees to be charged from the students;

(x)mode of execution of contracts or agreements for, or on behalf of the University;

(xi)all matters which, by this Act are to be or may be provided for by the Ordinances; and

(xii)generally all matters for which provision is, in the opinion of the Executive Council, necessary for the exercises of the powers conferred or the performance of the duties imposed upon the Executive Council by this Act or the Statutes.

38. Making of Ordinances.

(1)The Ordinances shall be made by the Executive Council:Provided that no Ordinance concerning the matters referred to in clauses (i) to (viii) of section 37, or any other matter connected with the maintenance of the standards of teaching and examinations within the University, shall be made unless a draft of the same has been proposed by the Academic Council.

(2)All Ordinances made by the Executive Council shall, except as provided by this Act, have effect from such date as it may direct but every Ordinance so made shall be laid before the Board and shall be considered by the Board at its next succeeding meeting.

(3)The Board shall have power, by a resolution, to cancel or to refer back, but not to amend any such Ordinance. The resolution cancelling any such Ordinance shall be passed by a majority of not less than two-thirds of the members present at such meeting, the majority comprising not less than one-half of the members of the Board.

(4)The Vice-Chancellor shall, on application of not less than one-third of the members of the Board, suspend the operation of any such Ordinance until the Board has considered it as provided in sub-section (3).

39. Regulations and Rules.

(1)The Academic Council, or as the case may be the Faculty, may, subject to the approval of the Academic Council, make regulations,-consistent with this Act, the Statutes and the Ordinances providing for all matters which by this Act, the Statutes or the Ordinances are to be provided for, by Regulations and for all other matters solely concerning itself.

(2)Any authority of the University specified in clauses (iv) to (ix) of section 20 may, subject to the approval of the Executive Council, make rules, consistent with this Act, the Statutes, Ordinances and Regulations providing for all matters solely concerning such authority.

(3)All Regulations made by the Academic Council or any Faculty and all rules made by any authority or other Boards shall have effect from such date as the authority making the Regulations or rules, may direct:Provided that a Regulation or rule which involves expenditure form the University Fund shall not be effective until it is approved by the Executive Council.

Chapter VI
Affiliation, Recognition and Accreditation

40. Affiliation.

(1)A college applying for affiliation to the University shall send an application to the Registrar, and shall satisfy the Executive Council and the Academic Council,-

(a)that the college will supply a need in the locality, and the suitability of the locality where the college is to be established;

(b)that the college shall be under the management of a regularly constituted governing body under registered trust or, as the case may be, registered society;

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

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

(e)that due provision has been made or shall be made for library;

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

(g)that the financial resources of the college are such as to make due provisions for its continued maintenance and efficient working. -

(2)The application shall contain an undertaking that after the college is affiliated, any transfer of management and all changes in the teaching staff and all other changes which result in any of the aforesaid requirements not being fulfilled or continued to be fulfilled shall be forthwith reported to the Executive Council.

(3)On receipt of an application under sub-section (1), the Executive Council shall-

(a)direct local inquiry to be made by a competent person or persons authorized by the Executive Council in this behalf in respect of the matters referred to in sub-section (1) and such other matters as may be deemed necessary and relevant;

(b)make such further inquiry as may appear to it to be necessary;

(c)give due consideration to the request, if any, made by the applicant for reconsideration of any of the conditions conveyed to him;

(d)record its opinion after consulting the Academic Council on the question whether the application should be granted or refused either in whole or in part, stating the result of any inquiry made under clauses (a), (b) and (c) of sub-section (3).

(4)The Registrar shall submit the application and all proceedings, if any, of the Academic Council and the Executive Council relating thereto, to the State Government which, after such inquiry as may appear to it to be necessary, shall grant or refuse the application or any part thereof.

(5)Where the application or any part thereof is granted, the order of the State Government shall specify the courses of the instructions in respect of which the college is affiliated, and, where the application or any part thereof is refused the grounds of such refusal shall be stated.

(6)As soon as possible after the State Government makes its order, the Registrar shall submit to the Board a report regarding the application, the action taken thereon under sub-sections (3) to (5) and of all proceedings connected therewith.

(7)An application under sub-section (1) may be withdrawn at any time before an order is made under sub-section (4).

41. Addition of courses of instruction.

- Where a college desires to add to the courses of instruction in respect of which it is affiliated, the procedure prescribed under section 40 shall be followed.

42. Withdrawal of affiliation.

(1)The rights conferred on a college by affiliation may be withdrawn by the Executive Council in whole or .in part or may be modified, if the college fails to comply with the provisions of the Statutes or Ordinances governing the affiliation or if the affairs of the college are conducted in a manner which are prejudicial to the interests of education:Provided that no such affiliation shall be withdrawn unless the college is given an opportunity of being heard.

(2)If any affiliated college aggrieved by sub-section (1) raises any dispute as to the withdrawal of its rights of affiliation, then such dispute shall be referred to the State Government and the State Government shall decide the dispute and its decision shall be final.

43. Recognised institution of research and specialised studies and withdrawal thereof.

(1)Any institution situated within the University area, which conducts specified research or studies may be recognised by the Executive Council in consultation with the Academic Council as a recognised institution for such purpose and in such manner and subject to such conditions, as may be prescribed by the Statutes.

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

44. Inspection of colleges and reports, etc.

(1)Every affiliated college and recognised institution shall furnish such reports, returns and other information as the Executive Council, after consulting the Academic Council, may require to enable it to judge the efficiency of the college or institution.

(2)The Executive Council shall cause such college or institution to be inspected from time to time by one or more competent persons authorized by the Executive Council in this behalf.

(3)The Executive Council may call upon any college or institution so inspected to take, within a specified period, such action as may appear to it to be necessary on the basis of the findings and recommendations as a result of inspection as referred to in sub-section (2).

45. Accreditation of University.

- The University shall obtain accreditation from the National Council of Assessment Accreditation (NAAC) within five years of its establishment and such other regulating bodies of the Government of India and the Government of Gujarat which are connected with the courses taken up by the University and inform the State Government about the grade provided to the University. The University shall get renewed such accreditation from time to time.

Chapter VII
Post-Graduate Teaching and Research

46. Post-graduate instruction, teaching and training.

(1)Within the University area, all post-graduate instruction, teaching and training shall be conducted by the University or subject to control of the University by such affiliated colleges or institutions and in such subjects as may be prescribed by the Statutes.

(2)For the purpose of organising and co-ordinating the post-graduate instruction, teaching and training in the University area, there shall be constituted a Board to be known as the Board of University Teaching and Research.

(3)All post-graduate departments shall ordinarily be located at the headquarters of the University. However, the University may locate any of such departments at a place or places outside its headquarters.

(4)The University may maintain University Centres at places other than the headquarters of the University on such terms and conditions as may be prescribed by the Statutes.

(5)The Board of University Teaching and Research shall,-

(i)advise the authorities on all matters connected with the promotion of advanced studies and research in the University;

(ii)consider and report to the authorities on the institution of research degrees in the University;

(iii)propose regulations regarding the award of research degrees;

(iv)appoint supervisors for research studies and to determine the subjects of their thesis;

(v)recommend panel of names of experts for setting examination papers and examiners for research and examinations after considering the proposals of the Board of Studies in this behalf;

(vi)perform such other functions as may be prescribed by the Statutes.

Chapter VIII
Conferment of Degrees, Diplomas, etc.

47. Conferment of degrees, diploma, and other academic distinctions.

(1)The Board may, in consultation with the Academic Council and the Executive Council institute such degrees, diplomas and other academic distinctions as may be prescribed under the relevant Statutes.

(2)Notwithstanding anything contained in any other law for the time being in force, the University shall have power to grant degrees, diplomas, honorary degrees and other academic distinctions in accordance with the provisions of this Act.

(3)The Academic Council shall by an appropriate resolution or resolutions confer upon such persons, such degrees and award such diplomas and other academic distinctions and grant degree certificates as provided by the Statutes, who have passed an examination at different times and have been declared qualified by the University to receive those degrees or diplomas or certificates.

(4)The convocations of the University for the conferment of honorary degree, degrees, diplomas, certificate and academic distinctions shall be held in such manner as may be prescribed by the Statutes.

48. Honorary degree.

(1)If not less than two-thirds of the members of the Academic Council recommend that an honorary degree or other academic distinction be conferred on any person on the ground that he is in their opinion, by reason of eminent position and attainments, a fit and proper person to receive such degree or other academic distinction and where their recommendation is supported by a majority of not less than two-thirds of the members of the Board present at a meeting of the Board, such majority comprising not less than one-half of the members of the Board, and the recommendation is confirmed by the State Government, the Board may confer on such person the honorary degree or other academic distinction so recommended without requiring him to undergo any examination.

(2)Not more than two persons shall be conferred with such academic distinction of honorary degree during an academic year, by the University.

(3)The Academic Council may, by a special resolution passed by a majority of not less than two-thirds of the members present and voting, recommend to the State Government after consultation with the Vice-Chancellor to withdraw an honorary degree granted to any person by the University for good and sufficient cause:Provided that no such resolution shall be passed until a notice in writing has been given to that person calling upon him to show cause within such time as may be specified in the notice as to why such a resolution should not be passed and until objections, if any, and any evidence he may produce in support of them, have been considered by the Academic Council.

49. Removal of person from the register of (sic).

(1)The Vice-Chancellor may, on the recommendation of the Executive Council and the Academic Council supported by a majority of (sic) less than two-thirds of the members of each body present at its meeting, such majority comprising not less than one-half of the members of each body, remove the name of any person from the register of graduates or withdraw from any person a diploma or a degree if he has been convicted by a court of law of any offence which in the opinion of the competent authority is a serious offence involving moral turpitude or if he has been guilty of scandalous conduct.

(2)No action under sub-section (1) shall be taken unless the person concerned is given an opportunity of being heard.

Chapter IX
Committees

50. Examiners Committee.

(1)There shall be formed a committee for each Faculty for the purpose of drawing up the list for appointment of the University Examiners, consisting of,-

(i)the Dean, who shall be the ex-officio Chairperson;

(ii)the Chairperson of the Board of Studies; and

(iii)two members of the Board of Studies, nominated by the Vice-Chancellor for the year.

(2)The list of Examiners prepared by the Committee shall be placed by the Academic Council before the Vice-Chancellor for approval who may either approve, or modify the same for the reasons to be recorded in writing.

(3)The procedure to be followed by the Committee shall be such as may be prescribed by the Statutes.

51. Other Committee.

- The Board of Governors, the Executive Council, the Academic Council and other authorities may, from time to time, appoint such standing, special or advisory committees as it may deem fit and may nominate such persons on these committees as are not members of the authorities appointing such committees.

Chapter X
Finance

52. University Fund.

(1)The University shall establish a fund to be called the "University Fund".

(2)The following shall form part of, or be paid into, the University fund,-

(a)any contribution or grants by the State Government, the Central Government, or the University Grants Commission;

(b)the income of the University from all sources including income from fees and charges;

(c)bequests, donations, endowments and other grants, if any;

(d)any sum borrowed from the banks with the permission of the State Government.

(3)All moneys credited to the fund of the University shall be deposited in any of the Scheduled Bank as defined in the Reserve Bank of India Act, 1934,(11 of 1934.) or the surplus fund shall be invested, in such manner as the Board on the recommendation of the Finance Committee or as per the directions of the State Government issued from time to time in this behalf.

(4)No money from the University Fund shall be spent except as otherwise provided for meeting its objectives.

53. Amount accounts and financial estimates and audit.

(1)The annual accounts of the University shall be prepared and audited under the direction of the Executive Council and shall be submitted to the State Government.

(2)The Executive Council shall, after the accounts are audited, submit a copy thereof alongwith a copy of the audit report to the Board and to the State Government.

(3)The Executive Council shall also prepare, before such date as may be prescribed by the Statutes, the financial estimates for the ensuing year.

(4)The annual accounts and the financial estimates shall be considered by the Board at its annual meeting and it may pass resolutions with reference thereto and communicate the same to the Executive Council which shall take them into consideration and take such action thereon as it thinks fit; and finally adopt the accounts and financial estimates. The Executive Council shall inform the Board at its next meeting of the action taken by it or of its reasons for taking no action.

(5)The annual accounts of the University shall be audited every year within three months of the closing of the financial year, by the auditors, appointed by the Finance Committee from amongst the firms of Chartered Accountants, whose partners have no interest in any of the authorities or affairs of the University. The Registrar and the Finance and Accounts Officer shall be jointly responsible for getting the accounts of the University so audited within the stipulated time limit, failing which the Vice-Chancellor shall take such steps as he may deem fit including disciplinary actions against such officers.

(6)The audited accounts shall be published by the University and a copy thereof together with the copy of the auditor's report shall be submitted to the State Government, and, on receipt of such audited accounts, the Board shall consider and pass such resolution thereon as it thinks fit.

(7)The State Government shall cause to be conducted the audit of the accounts of the University at least once in a year by the auditors appointed by the State Government.

54. Annual reports.

- The annual report of the University shall be prepared under the directions of the Executive Council and shall be submitted to the Board on or before such date as may be prescribed by the Statutes and shall be considered by the Board at the annual meeting. The Board may pass resolution thereon and communicate the same to the Executive Council which may take such action as it thinks fit, and the Executive Council shall inform the Board at its next meeting of the action taken by it or of its reasons for taking no action.

Chapter XI
Supplementary Provisions

55. Appointment of teachers and other employees.

(1)Subject to the provisions of this Act, the teachers, officers, and other employees of the University shall be appointed in such manner and with such designations and grades as may be prescribed in the relevant Statutes, Ordinances and Regulations.

(2)The teachers, officers, and other employees of the University appointed under this Act shall be entitled to such salary and allowances, and shall be governed by such conditions of service and code of conduct as may be prescribed in the relevant Statutes, Ordinances and Regulations.

(3)No person shall be appointed as a teacher of the University, affiliated college or, as the case may be, recognised institution, unless he fulfills the prescribed qualifications and only after following due selection procedure laid down for such post by the University Grants Commission, the State Government, the University or other statutory regulatory bodies, as specified in the relevant Statutes, Ordinances and Regulations.

(4)Till the first Statutes, Ordinances, Regulations and Rules under section 69 are framed, relevant Government rules, norms as underlined by the different executive orders of the State Government as in force including the Gujarat Civil Services (Conduct) Rules, 1971 and the Gujarat Civil Services (Discipline and Appeal) Rules, 1971 shall be applicable for managing the affairs of the University.

56. Officers and employees to be public servant.

- Every officer and employee of the University shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code.Explanation. - For the purposes of this section, any person who is appointed by the University for a specified period, or for a specified work of the University, or who receives any remuneration by way of compensatory allowance or fee for any work done from the University Fund shall be deemed to be an officer or an employee of the University while he is performing, and in relation to all matters relatable to the performance of, the duties and functions connected with such appointment or work.

57. Pension, insurance and provident fund of staff of University, etc.

(1)The University shall make provisions for the benefit of its officers, teachers and other employees in such matters as insurance, pension, provident fund or other benefits as it may deem fit, in such manner and subject to such conditions as may be prescribed by the Statutes.

(2)The governing body of any affiliated college and of a recognised institution shall make adequate provisions for the benefit of the members of the teaching and of other academic and non-teaching staff of such college or institution in matters of pension, insurance and provident fund or for other benefits as may be prescribed by the Statutes.

58. Provident fund to be deposited in Government treasury.

(1)Where the University has established a provident fund for the benefit of its officers, teachers and other employees under section 57, such fund shall, notwithstanding anything contained in any law for the time being in force, be deposited in the Government treasury in accordance with such directions as the State Government may, from time to time, by an order in writing give and thereupon,-

(i)the subscriber to the fund shall be entitled to interest on the balance in his provident fund account at the same rate, at which the State Government employee is for the time being entitled to on the balance in his provident fund account; and

(ii)the rules for the time being in force relating to the limits of withdrawals from the provident fund as applicable to the Government employees shall, so far as may be, apply to the subscriber.

(2)Nothing in this section shall apply to a provident fund established by the University to which the Employees' Provident Funds and Miscellaneous Provisions Act, 1952,(X of 1952.) applies.

59. Vacating of office.

(1)Any member of any authority or body of the University may resign from his office by a letter addressed to the Vice-Chancellor through the Registrar and the resignation shall take effect on its acceptance by the Vice-Chancellor or on die expiry of thirty days from the date of the receipt of the letter by the Vice-Chancellor, whichever event occurs earlier.

(2)Any member of any authority or body of the University shall cease to be a member on being convicted by a court of law of an offence, which in the opinion of the Executive Council, involves moral turpitude.

60. Filling of casual vacancies.

- When any vacancy occurs in the office of a member (other than an ex-officio member)of any authority or other body of the University before the expiry of the term of office of such member, the vacancy shall be filled up, as soon as conveniently may be, by the nomination, appointment or co-option, as the case may be, of a member who shall hold office so long only as the member in whose place he has been nominated, appointed or co-opted, would have held it, if the vacancy had not occurred.

61. Liability for damages.

(1)It shall be the duty of every officer, teacher and other employee of the University to ensure that the interests of the University are duly safeguarded.

(2)If it is found that any damage or loss has been caused to the University by any unlawful act not done in good faith, on the part of such officer, teacher, or other employee, or by any wilful failure to act in conformity with the provisions of this Act, the Statutes, Ordinances, Regulations or Rules, or by any wilful neglect or default on his part, such damage or loss shall be liable to be recovered from him in accordance with the procedure prescribed by the Statutes.

62. Proceedings not invalidated by vacancies.

- No act or proceedings of any authority or other body of the University shall be invalidated merely by reason of any vacancy in its membership.

63. Disputes as to constitution of University authority or body.

- Where any question arises as to,-

(i)the interpretation of any provision of this Act, or Statute, Ordinance, Regulation or Rule, or

(ii)whether a person has been appointed as, or is entitled to be or ceases to be, a member of any authority or other body of the University,-

(a)it may be referred to the State Government if it relates to a matter specified in clause (i); and

(b)it shall be referred to the State Government if,-

(i)it relates to a matter specified in clause (ii); or

(ii)if twenty members of the Board so require irrespective of whether it relates to a matter specified in clause (i) or clause (ii), and

the State Government shall after making such inquiry as it deems fit (including giving an opportunity of being heard where necessary) decide the question and its decision shall be final.

64. Protection of acts and orders.

- All acts and orders in good faith done and passed by the University or any of its authorities, bodies or officers shall be final and no suit shall be instituted against or damage claimed from the University or its authorities, bodies or officers for anything purporting to be done in pursuance of this Act and the Statutes, Ordinances, Regulations and Rules framed thereunder.

Chapter XII
Transitory Provisions

65. Transfer of certain colleges, departments and centres of Gujarat University to the University.

(1)Notwithstanding anything contained in the Gujarat University Act, 1949,(Bom. L of 1949.) or in the Statutes, Ordinances, Regulations, Rules and orders made thereunder, the colleges and the departments and the centres situated within the University area shall, from the date of the commencement of this Act, cease to be the colleges, departments or, as the case may be, centres of the Gujarat University and shall be transferred to and vest in the University.

(2)The control and management of the colleges, departments and centres referred to in sub-section (1) shall, with effect on and from the date of the commencement of this Act, stand transferred to the University and all properties and assets (whether movable or immoveable) and liabilities of the Gujarat University in relation thereto shall stand transferred to and vest in or devolve upon the University.

(3)Where immediately before the date of commencement of this Act, the Gujarat University has made any contract in relation to the said colleges, departments or centres, such contracts shall be deemed to have been made by the University and any reference therein to the Gujarat University shall be construed as reference to the University.

(4)Where immediately before the commencement of this Act, the Gujarat University is a party to any legal proceedings with respect to any property and assets transferred to the University under this section or with respect to any of the rights, liabilities or obligations of the Gujarat University which have become the rights, liabilities and obligation of the University, the University shall be deemed to be substituted for the Gujarat University as a party to those proceedings and the proceedings shall continue accordingly.

66. Terms and condition of employees of affiliated colleges who were holding the posts in affiliated colleges of Gujarat University.

- Notwithstanding anything contained in this Act, every employee of the college affiliated to the University or the recognised institution, who is holding office (whether teaching or non-teaching) of the Gujarat University immediately before the commencement of this Act, shall continue to hold such office on the same terms and conditions as were applicable to him immediately before such date, and exercise such powers and perform such duties as are conferred on them by or under this Act.

67. Completion of courses of students in colleges affiliated to Gujarat University.

- Notwithstanding anything contained in this Act, or the Statutes, Ordinances and Regulations made thereunder, any student of a college situated within the University area and affiliated to the Gujarat University, who immediately before the date on which this Act comes into force, was studying or was eligible for any examination of the Gujarat University shall be permitted to complete his course in preparation therefor, and the University shall provide for such period and in such manner as may be prescribed by the Statutes for the instruction, teaching, training and examination of such students in accordance with the courses of studies of the Gujarat University.

68. Appointment of first Vice-Chancellor.

- Notwithstanding anything contained in section 12, the first Vice-Chancellor shall be appointed by the State Government as soon as practicable after the commencement of this Act for a period not exceeding three years and on such terms and conditions as the State Government thinks fit.

69. Transitory powers of first Vice-Chancellor.

(1)it shall be the duty of the first Vice-Chancellor,-

(a)to give recognition to institutions, if any, as far as possible consistently with the provisions of section 43; and

(b)to make arrangements for constituting the Board, the Executive Council, the Academic Council and other authorities of the University,

within six months after the date of his appointment or such longer period not exceeding one year as the State Government may, by notification in the Official Gazette, direct.

(2)The first Vice-Chancellor shall, with the assistance of Advisory Committee consisting of not more than fifteen members nominated by the State Government,-

(a)subject to the provisions of this Act and the approval of the State Government,-

(i)make provisional Statutes necessary for constituting the aforesaid authorities and regulating the procedure at their meetings and the transaction of their business;

(ii)draw up any rules that may be necessary for constituting the aforesaid authorities;

(b)frame the first Statutes, Ordinances and Regulations under this Act and submit them for confirmation to the respective authorities when they commence to exercise their functions.

(3)The authorities constituted under sub-section (1) shall commence to exercise their functions on such date or dates as the State Government may, by notification in the Official Gazette, direct.

(4)The Statutes, Ordinances and Regulations framed by the first Vice-Chancellor shall, when confirmed by the respective authorities, be published in the Official Gazette.

70. Extraordinary powers of first Vice-Chancellor.

- The Vice-Chancellor appointed under section 68 shall have powers until the Executive Council commences to exercise its functions,-

(a)with the previous approval of the State Government to make additional Statutes to provide for any matter not provided for by the first Statutes;

(b)to constitute provisional authorities and bodies and on their recommendations to make rules providing for the conduct of the work of the University;

(c)subject to the control of the State Government, to make such financial arrangements as may be necessary to enable this Act or any part thereof to be brought into force;

(d)with the sanction of the State Government, to make for a period not exceeding two years such appointments as may be necessary to enable this Act or any part thereof to be brought into force;

(e)to appoint any committee as he may think fit, to discharge such of functions as he may direct; and

(f)generally to exercise all or any of the powers conferred on the Executive Council by or under the provisions of this Act.

71. Appointment of first Pro-Vice-Chancellor.

- Notwithstanding anything contained in section 14, the first Pro-Vice-Chancellor shall be appointed by the State Government as soon as practicable after the commencement of this Act for a period not exceeding three years and on such terms and conditions as the State Government thinks fit.

72. Appointment of first Register.

- Notwithstanding anything contained in section 16, the first Registrar shall be appointed by the State Government as soon as practicable after the commencement of this Act for a period not exceeding three years and on such terms and conditions as the State Government thinks fit.

73. First appointment of officers and teachers of University.

(1)At any time after the commencement of this Act until such time as the authorities of the University commence to exercise their functions,-

(a)any officer of the University may be appointed by the Vice-Chancellor with the previous sanction of the State Government;

(b)the teachers of the University may be appointed by the State Government after considering the recommendations of an Advisory Committee consisting of the Vice-Chancellor, the Commissioner of Higher Education, Gujarat State and such other person or persons, if any, as the State Government thinks fit to associate with them.

(2)Any appointment made under sub-section (1). shall be for such period not exceeding two years and on such terms and conditions as the appointing authority thinks fit:Provided that no such appointment shall be made until financial provision has been made therefor.

74. Prohibition of membership.

- Notwithstanding anything contained in the Gujarat University Act, 1949,(Bom. L of 1949.) no member, other than an ex-officio member of any of the authorities of the Gujarat University shall be eligible to become a member of any of the authorities of the University established under this Act till such member has completed his term or has resigned from his office.

75. Power to remove difficulties

- If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by an order published in the Official Gazette, make such provisions not inconsistent with the provisions of this Act, as appear to be necessary or expedient for removing the difficulty:Provided that no such order shall be made after the expiry of a period of two years from the date of commencement of this Act.

76. Amendment of Bom. L of 1949.

- In the Gujarat University Act, 1949,(Bom. L of 1949.) in the Schedule, entries 3 and 6 shall be deleted.

Schedule

[See section 2(14)]

1. Panchmahal District.

2. Dahod District.

3. Chottaudepur District.

4. Mahisagar District.

5. Vadodara District (excluding the Maharaja Sayajirao University of Vadodara area comprising the limits of the City of Vadodara and territories within a radius of ten miles (sixteen kilometers) from the office of that University)

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