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State of Gujarat - Act

First Statutes of the Indus University, Gujarat, India

GUJARAT
India

First Statutes of the Indus University, Gujarat, India

Rule FIRST-STATUTES-OF-THE-INDUS-UNIVERSITY-GUJARAT-INDIA of 2014

Published on 28 December 2014
Commenced on 28 December 2014
[This is the version of this document from 28 December 2014.]
[Note: The original publication document is not available and this content could not be verified.]

First Statutes of the Indus University, Gujarat, IndiaPublished vide Notification No. GH/SH/01/FSU/2013/162-Kh-1, dated 28.12.2014Last Updated 5th November, 2019No. GH/SH/01/FSU/2013/162-Kh-1. - In exercise of the powers conferred by the Section 28 of the Gujarat Private Universities Act, 2009 (Gujarat Act No. 8 of 2009), the Government of Gujarat hereby approves the First Statutes of the Indus University, Ahmedabad as proposed by the Governing Body of the university in its meeting held on 29.12.2012.The Bhandari Charitable Trust, promoted by the Bhandari family has the pleasure to establish Indus University under the Provisions of Section 3 of the Gujarat Private Universities Act, 2009 declared by Gujarat Act No. 12 of 2012 under serial No. 9.The First Statutes of the Indus University are hereby framed as per the provisions of section 26 of Gujarat Private Universities Act, 2009.The subsequent amendment, replacement, addition or any modification to any statute in the First Statutes will be made as and when required by the competent authorities as per the provisions of Section 27 of Gujarat Private Universities Act, 2009.

1. Preliminary

1.1Short title, extent and commencement.- These statutes may be called "the First Statutes" of the Indus University, Gujarat, India.

1.1.1The first statutes are applicable to the Indus University, Gujarat and any matter relating to and/ or incidental thereto

1.1.2They shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.

1.1.3The registered office of the Indus University, Gujarat shall be situated at Ahmedabad.

1.2Definitions. - In statutes unless the context otherwise requires,.

1.2.1"Act" means, The Gujarat Private Universities Act, 2009;

1.2.2"Academic Year" means the period from July 1 of any year to June 30 of the following year, or another period of 12 months;

1.2.3"Ad-hoc Committee" means a committee constituted under the Section 25 of the Act;

1.2.4"Authorities" mean authorities established as per provisions of Section 19 of the Act;

1.2.5"Academic Council" means the Academic Council constituted as per provision of Section 22 of the Act;

1.2.6"Body" means the Governing Body of the University constituted as per provision of Section 20 of the Act;

1.2.7"Board of Management" means the Board of Management of the University constituted as per provision of Section 21 of the Act;

1.2.8"Board of Finance and Accounts" means the Board of Finance and Accounts of the University constituted as per provision of Section 19 of the Act;

1.2.9"Board of Governance" means the Governing Body of the University constituted as per provisions of Section 20 of the Act;

1.2.10"Committee" means all committees constituted as per provision of Sections 25 of the Act;

1.2.11"Course" includes programs and courses of studies imparted in the classroom framework and also in the distance mode or mixed/composite mode;

1.2.12"Distance Education" includes the education/course/programs provided to students on off-campus mode;

1.2.13"Financial Year" means the period commencing on the 1st April of any year and ending with 31st March of the following year;

1.2.14"Endowment Fund" means the fund established as per provision of Section 36 of the Act;

1.2.15"Government" means the Government of the State-of Gujarat;

1.2.16"General Fund" means the fund established as per provisions of Section 37 of the Act;

1.2.17He includes She, Him includes Her and His includes Her;

1.2.18"Institute" means any institute constituted as part of the University to deal in different disciplines, located within the state of Gujarat;

1.2.19"Manual of Instructions" includes all rules, procedures, instructions and systems laid down by various committees, Boards, authorities, Officers of the University for the purpose of smoothly conducting the business of the University;

1.2.20"President" means President of the University nominated by Sponsor as per provisions of Section 14 of the Act;

1.2.21"Associate President" means Associate President of the University nominated by sponsor;

1.2.22"Provost" means "Provost" of the University appointed within the meaning as per provision of Section 15 of the Act. Provost will be designated internally as Executive President to avoid protocol issues while interacting and collaborating with institutions outside the state where, "Provost" is not generally in vogue;

1.2.23"Associate Provost" authority next to Provost (Executive President) and above Directors of Institutes, Deans and Registrar;

1.2.24"Rules" mean the Rules made under Section 44 of the Act;

1.2.25"States" means the States of India formulated under the relevantlegislation of the Parliament;

1.2.26"Statutes" means the Statutes made under Section 26 of the Act and includes the amendments, alterations and modifications of the Statutes made under Section 27 of the Act;

1.2.27"Sponsor" means the sponsoring body, the Bhandari Charitable Trust, Ahmedabad;

1.2.28"Student" means a student of the University and includes any person who is enrolled to pursue any course of study offered by the University;

1.2.29"Staff" means the teaching and non-teaching employees of the University who are on direct permanent payroll of the University, and does not include any casual, temporary, contractual, ad-hoc employees or visiting persons who may be engaged for a specific assignment or task;

1.2.30"University" means the Indus University, Gujarat established under Section 3 of the Act and will have the same meaning as stated in Section 2(f) of University Grants Commission Act, 1956.

2. Establishment of the Indus University

2.1Establishment.-The Government of Gujarat, in accordance with the provisions of Section 10 of the Act establishes Indus University, Ahmedabad as the Private University of the sponsoring body, the Bhandari Charitable Trust, A-i, Skylark Apartment, Satellite Road, Satellite, Ahmedabad-380015 including it on Serial. No 9 of the Gujarat Private Universities (Amendment) Act, 2012 after going through all the provisions as per Sections 8, 9 and 10 of the Act.

2.2Objectives. - The object of the University shall be to create, organize, preserve and disseminate knowledge in the fields of science, technology, humanities, social sciences, education, management, commerce, law, pharmacy, healthcare and any other field for advancement of mankind in particular Other objects of the universities shall be as follows, namely:-

2.2.1To provide for instruction, teaching and training in the University in the field of higher education and make provisions for research, advancement and dissemination of knowledge;

2.2.2To establish maintain and manage institutions and centers of excellence, to create, organize, preserve and disseminate knowledge in the fields of sciences, technology, humanities, social sciences, education, management, commerce, law, pharmacy, healthcare, and any other field beneficial to human development and to provide research, higher education, professional education, distance learning and e-Learning facilities of high order, as per their current status or as they may develop in future;

2.2.3To develop infrastructure for research, higher education, professional education, teaching, extension and outreach, including continuing education, distance learning and e-learning, to create capabilities for upgrading infrastructure to global standard;

2.2.4To offer academic programme of the University through distance education, online education, correspondence and any other mode matching with the environmental developments such as technology after obtaining appropriate approvals from the regulatory bodies;

2.2.5To set up off-campus centres, study centres and examination centres within State, subject to the permission of the regulatory bodies under any law made by the Parliament and any regulation, rules etc. made by the regulating bodies;

2.2.6To create higher levels of intellectual abilities;

2.

:2.7 To establish state of the art facilities for education and training;2.2.8To carry, out teaching and research and offer continuing education programmes;2.2.9To create centres of excellence for research and development for sharing knowledge and its application;2.2.10To provide consultancy to the industry and public organizations;2.2.11To establish main campus and other campuses or infrastructure in the State of Gujarat necessary for the furtherance of its objects;2.2.12To establish examination centres;2.2.13To confer degrees, diplomas, grant certificates and other academic distinctions and titles on the basis of examination or any other method of evaluation subject to guidelines of UGC;2.2.14To develop training facilities in the field of higher education;2.2.15To provide for arrangement for national and global participation in the field of higher education;2.2.16To develop educational programmes for certificates, diplomas, degrees and post graduates courses, doctorate degrees and post-doctoral programmes and to maintain a high standard of education to collaborate with national and global institutions, to offer programmes and to create capabilities for upgrading programmes to the global standards subject to guidelines of UGC;2.2.17To ensure that the standard of the degrees; diploma, certificates and other academic institutions are not lower than those laid down by AICTE, NCTE,UGC,MCI,COA and Pharmacy Council and any other similar agency established by the Central Government and/the State Government for regulating the standard of education;2.2.18To establish close linkages with the industry, business, educational institutions and other sections of the society to make teaching, research, training, documentation, publication, use of various media and outreach activities of University relevant to the needs of the University and society, at national and international level;2.2.19To pursue any other objectives as may be approved by state government, from time to time,

2.3Powers and Functions. - The University shall exercise the following powers and perform the following functions, namely:-

2.3.1. to administer and manage the University, establish, administer and manage its constituent colleges and centres for research, education, training, extension and outreach including continuing education, distance learning and e-learning at its any of campuses within the State of Gujarat;

2.3.2to provide for research, higher education, professional education, teaching, training, extension and outreach including continuing education, distance learning and e-learning in the fields of science, technology, humanities, social sciences, education, management, commerce, law, pharmacy, healthcare and any other fields;

2.3.3to conduct innovative experiments in educational technologies, teaching and learning methods, to collaborate with national and international institutions and to offer joint programmes with such institutes to constantly improve the delivery of education and to achieve international standards of education;

2.3.4to prescribe courses, curricula and methodologies including electronic and distance learning and provide for flexibility in the delivery of education;

2.3.5to hold examinations and confer degrees, diplomas or grant certificates and other academic distinctions or titles on persons subject to such condition as the University may determine and to withdraw or cancel any such degrees, diplomas or certificates and other academic distinctions or titles in their manner prescribed by the Regulations;

2.3.6to confer honorary degrees or other distinctions or titles in the manner prescribed by the Statutes;

2.3.7to establish schools, centers, institutes, colleges and conduct the programmes and courses of study as are, in the opinion of the University, necessary for the furtherance of its objects;

2.3.8to declare as a constituent college any college, centre, institution imparting education as are in the opinion of the University, necessary for the furtherance of its objects or to establish a new constituent college, centre, institution for the purpose;

2.3.9to provide for printing, publication and reproduction of research, educational material and other works and to organize exhibitions, conferences, workshops and seminars;

2.3.10to establish knowledge resource centre;

2.3.11to sponsor and undertake research and educational programmes in the fields of science, technology, humanities, social science, education, management, commerce, law, pharmacy, healthcare and any other allied areas;

2.3.12to collaborate or associate with any educational institution with like or similar objects;

2.3.13to establish campuses including virtual campus for the purpose of achieving the objectives of the University;

2.3.14to undertake research and to obtain registration in respect of such research in the nature of patents, design rights and such or similar rights with the competent authorities;

2.3.15to maintain linkages and collaborate with educational or other institutions in any part of the world having objects wholly or partially similar to those of the University, through exchange of students, researchers, faculty and staff and generally in such manner as may be conducive to their common objects;

2.3.16to render services of research, training, consultancy and such other services as required for the purposes of the University;

2.3.17to develop and maintain relationships with faculty, researchers, administrators and domain experts in science, technology, humanities, social sciences, education, management, law, commerce, pharmacy, healthcare and allied area for achieving the objects of the University;

2.3.18to regulate the expenditure and to manage the finances and to maintain the accounts of the University;

2.3.19to receive funds, movable and immovable properties, equipments, software and other resources from business, industry, other sections of society, national and international organization or any other source by transfers or as gifts, donations, benefactions or bequests for the purposes and objects of the University;

2.3.20to establish, maintain and manage halls, hostels for students and quarters for the residence of faculty and staff;

2.3.21to construct, manage and maintain centers, complexes, auditorium, buildings, stadium and any other amenities for the advancement of sports, cultural, co-curricular and extra- curricular activities;

2.3.22to supervise and control the residence and regulate the discipline of students, faculty and staff of the University and to make arrangement for promoting their health, general welfare, social and cultural activities;

2.3.23to fix, demand and receive or recover fees and such other charges as may be prescribed by the Statutes;

2.3.24to institute and award fellowships, scholarships, prizes, medals and other awards;

2.3.25to purchase or to take on lease or accept as gifts, bequests, legacies or otherwise any land or building or works which may be Accessory or convenient for the purpose of the University and on such terms and conditions as it may think fit and proper and to construct or alter and maintain any such building or works;

2.3.26to sell, exchange, lease or otherwise dispose of all or any portion of the properties of the University, movable or immovable, on such terms as it may think fit and consistent with the interest, activities and objects of the University;

2.3.27to draw and accept, to make and endorse, to discount and negotiate promissory notes, bills of exchange, cheques and other negotiable instruments;

2.3.28to raise and borrow money on bond, mortgages, promissory notes or other obligations or securities founded or based upon all or any of the properties and assets of the University or without any securities and upon such terms and conditions as it may think fit and to payout of the funds of the University, all expenses incidental to the raising of money, and to repay and redeem any money borrowed;

2.3.29to invest the funds of the University in or upon such securities and transpose any investment from time to time in such manner as it may deem fit in the interest of the University;

2.3.30to execute conveyances regarding transfers, mortgages, leases, licenses, agreements, and other conveyances in respect of property, movable or immovable including Government securities belonging to the University or to be acquired for the purpose of the University;

2.3.31to admit students for the courses offered by the University in the manner prescribed by the Ordinances;

2.3.32to create academic, technical, administrative, ministerial and other posts, prescribing qualifications by the Ordinances and to make appointments thereto;

2.3.33to regulate and enforce discipline among the students, employees of the University and to provide for such disciplinary measures as may be prescribed by the Regulations;

2.3.34to institute professorships, associate professorships., assistant professorships, and any other teaching, academic or research posts and to prescribe by the Statutes, the qualifications for the persons to be appointed on such posts;

2.3.35to appoint qualified persons as professors, associate professors, assistant professors, or as teachers and researchers or other officers of the University;

2.3.36to co-operate with other Universities, and acquire membership of, bodies, authorities, or associations, which may have been formed for the advancement of learning, science or research, or for the dissemination of knowledge or for the physical and moral welfare of students, in such manner and for such purpose as the University may determine by Statutes;

2.3.37to delegate all or any of its powers (except the power to make regulations) to any officer or authority of the University, and;

2.3.38to do all such acts and things as the University may consider necessary conducive or incidental to the attainment or enlargement of all or any of the objects of the University.

3. Officers of the Indus University

3.1Officers of the Indus University.- The following will be the Officers of the Indus University:

(a)President

(b)Associate President

(c)Provost (Executive President)

(d)Associate Provost (Executive Vice President)

(e)Deans

(f)Registrar

(g)Chief Finance & Accounts Officer

(h)Principals/Directors of constituent Institutes and Centers

(i)Heads of Departments

(j)Professors

(k)Associate Professors

(l)Assistant Professors

(m)Visiting Professors

(n)Proctor

(o)Deputy Registrars

(p)Assistant Registrars

(q)Controller of Examination

(r)Officers

(s)Librarian

(t)Managers

(u)Rectors /Wardens

Other Officers of the Indus University will be appointed as required as per the guidelines of. UGC, AICTE and other regulatory bodies and as per the provisions in Section 18 of the Act.Powers and functions of President, Associate President, Provost (Executive President), Associate Provost (Executive Vice President), Deans, Registrar, Chief Finance & Accounts Officer and Principals Directors of constituent Institutes and Centers are defined in First Statutes. For rest of the officers, the powers, and functions will be defined by Human Capital Management Committee.

3.2President. - There shall be a President of the University,-

3.2.1The President shall be nominated by the Sponsoring Body. No age bar shall be considered while nominating President.

3.2.2The Chairperson of the Sponsoring Body or his nominee shall be the first President.

3.2.3The President will preside at all convocations of the University and the meetings of Board of Governance.

3.2.4The office of the President may be located anywhere in India or overseas.

3.2.5The President shall have such powers conferred on him by the Act or the Statutes made there under, which shall include and not limited to the following powers, namely:-

3.2.5.1To function as the Head of the University,

3.2.5.2He will be the highest academic and executive authority of the University,

3.2.5.3To create positions in the university as deemed required with the consent of the sponsor,

3.2.5.4To call for any information and records,

3.2.5.5To diversify & enhance the streams of academic programs and constituent institutions with the consent of the sponsor,

3.2.5.6To approve, appoint or re-appoint or terminate the appointment of the Provost (Executive. President) . and Associate Provost (Executive Vice President), in accordance with the provisions of this Act & the Statutes or opinion of the Board of Governance,

3.2.5.7To approve the appointment, of the Chief Finance & Account Officer;

3.2.5.8To approve the Agenda matters of Board of Governance in the manner provided for in the act and to decide about tabled agenda if deemed to be necessary at the time of meeting,

3.2.5.9To resolve any conflict (including conflicts at a meeting of the Board . of Governance) in the manner provided for in this Act in the event of a conflict inter-se between the functionary or functionaries or body or bodies and any other functionary of body of the University, then the issue shall be referred to the President and the decision of the President in respect of such issue shall be final and binding on the University.

3.3Associate President. - There shall be a Associate President of the University,-

3.3.1The Associate President shall be nominated by the Sponsoring Body. No age bar shall be considered while nominating Associate President.

3.3.2Tenure of the Associate President will be decided by Sponsoring body in the appointment letter.

33.3The Chairperson of the Sponsoring Body or his nominee shall be the first Associate President.

3.3.4The Associate President will perform all functions and hold all the powers of the President (as described in statutes) in absence of President.

3.3.5The Associate President will be Alternate Chairman of Board of Governance and Board of Management.

3.3.6The Associate President will be Vice Chairman of the Board of Finance and Accounts.

3.4Provost (Executive President). - Provost (Executive President) shall be appointed by the President from a panel of three persons recommended by the Search Committee to be considered for the equivalent role of Vice Chancellor of a state university.

3.4.1Such person must-

3.4.1.1hold a Ph.D. qualification in any of the disciplines,

3.4.1.2have a post-qualification experience of at least 10 years,

3.4.1.3be an accomplished academician or educational administrator or professional from,, industry, business and research, with a track record of at least 10 years in his chosen field of activity.

3.4.2If the President does not approve any of the persons so recommended, he shall record the reasons thereof and call for fresh recommendations.

3.4.3The term of the office of the Provost (Executive President) shall be for three years, or attaining his age of 70 years whichever is earlier.

3.4.4. He may be reappointed for a subsequent term of identified tenure at the pleasure of the Sponsor.

3.4.5He shall be a whole-time salaried officer of the University.

3.4.6The terms and conditions of the Provost (Executive President) will be decided by the sponsor.

3.4.7The Provost (Executive President) of the University will serve as Vice Chairman of the Board of Governance and the Board of Management. He will also serve as Chairman of the Academic Council. He will also be nominated as Chairman of other committees as per the directions of the Board of Governance and Board of Management.

3.4.8The Provost (Executive President) shall exercise general supervision and control over the affairs of the University and shall give effect to the decisions of the various authorities of the University, and shall exercise such powers and perform such duties as may be prescribed by the Act, the Statutes or the Ordinances.

3.4.9If in the opinion of the Provost (Executive President), it is necessary to take immediate action on any matter for which powers are conferred on any other authority by or under this Act, he may take such action as he deems necessary' and shall at the earliest opportunity thereafter report his action to such officers or authority as would have, in the ordinary course, dealt with the matter.

3.4.10Provided that if in the opinion of the concerned authority such action should not have been taken by the Provost (Executive President), then such case shall be referred to the President, whose decision there on shall be final.

3.4.11Provided further that where any such action taken by the Provost (Executive President) affects any person in the service of the University, such person shall be entitled to prefer, within three months from the date on which such action is communicated to him, an appeal to the Board of Governance and the Board of Governance may confirm or modify or reverse the action taken by the Provost (Executive President).

3.4.12If in the opinion of the Provost (Executive President) any decision of any authority of the University is outside the powers conferred by this Act, Statutes or is likely to be prejudicial to the interest of the University he shall request the concerned authority to revise its decision within reasonable time from the date of his decision and in case the authority refuses to revise such decision wholly or partly or fails to take any decision within reasonable time, then such matter shall be referred to the President and his decision thereon shall be final and binding.

3.4.13At any time upon representation being made by the Provost (Executive President) or otherwise, and after making such enquiries as may be deemed necessary, the President by an order in writing stating the reasons therein, may ask the Provost (Executive President) to relinquish his office from such date as may be specified in P the order after giving due considerations of natural justice to represent himself before an authority constituted by the sponsoring body

3.4.14If in the opinion of the Sponsor, the actions of the Provost (Executive President) are found to be in any way detrimental to the interests of the University, the Sponsor shall appoint such other person as may be found appropriate in the position of Provost (Executive President) to succeed the person so acting after proper enquiry. The Sponsor may stipulate the date from which such other person shall assume the office of the Provost (Executive President).

3.4.15The Sponsor may from time to time decide on the honorarium and/or the pay and/or allowances and/or perquisites to be paid to the Provost (Executive President).

3.4.16Provost (Executive President) will be reporting to President and Associate President of the University.

3.5Associate Provost (Executive Vice President). - This post is optional and will be created at the sole discretion of President. Associate Provost (Executive Vice President) shall be appointed by the President from a panel of three persons ( recommended by the Search Committee to be considered for the equivalent role of Pro-Vice chancellor of a state university.

3.5.1Such person must,-

3.5.1.1hold a Ph.D. qualification in any of the disciplines,

3.5.1.2have a post-qualification experience of at least 10 years,

3.5.1.3be an accomplished academician or educational administrator or professional from industry, business and research, with a track record of at least 10 years in his chosen field of activity.

3.5.2If the Parton does not approve any of the persons so recommended, he shall record the reasons thereof and call for fresh recommendations.

3.5.3The term of the office of the Executive Vice President shall be three years, or attaining his age of 70 years whichever is earlier.

3.5.4He may be reappointed for a subsequent term of identified tenure at the pleasure of the Sponsor.

3.5.5Executive Vice President reporting will be defined in the appointment letter.

3.5.6The terms and conditions of the Executive Vice President will be decided by the sponsor.

3.5.7Executive Vice President shall play role of member secretary of the Board of Governance and the Board of Management in case of need. He will be Vice Chairman of Academic Council. He will also be nominated as Chairman or Vice Chairman of other committees as per the directions of the Board of Governance and Board of Management.

3.5.8To guide registrar to articulate Agenda and issue Notices of meetings and record minutes of meeting of the Authorities mentioned in Section 19 of the Act.

3.5.9He shall perform such, duties of the Provost (Executive President) during periods of his absence as would be approved by the President.

3.6Registrar. - The Registrar shall be appointed by the President with prior approval of Chairperson of the Sponsoring Body based on the recommendation of tjie Selection Committee appointed for the purpose as per provision of Section 16 of the Act.

3.6.1The Selection Committee shall consist of the following members:

(a)President

(b)Associate President

(c)Provost (Executive President)

(d)Two nominees of the President.

3.6.2The term of office of the Registrar shall be as mentioned in the order of his appointment by the President.

3.6.3The Registrar shall have such qualifications and experience as per guidelines of UGC.

3.6.4The Registrar shall undertake such functions as may be specified by the Provost (Executive President).

3.6.5All contracts shall be signed and all documents and records shall be authenticated by the Registrar on behalf of the University after prior approval of Provost (Executive President) as needed.

3.6.6The Registrar shall exercise such other powers and. perform such other duties as may be prescribed or may be required from time to time, by the Board of Governance.

3.6.7The Registrar shall be responsible for the due custody of the records and the common seal of the University and such other property of the University as the Board of Governance or the Board of Management, shall commit to his charge. He shall be bound to place all such information and documents as may be necessary for transaction of the business before the Executive Vice President, the Provost (Executive President) or any other authority as the case may be.

3.6.8The following shall be the duties of the Registrar:

3.6.8.1to conduct the official correspondence on behalf of the authorities of the University,

3.6.8.2to make Agenda and issue Notices of meetings of committees and sub committees appointed by any of these authorities with the approval of the Associate Provost (Executive Vice President) or Provost (Executive President) as the case may be,

3.6.8.3to keep the minutes of the meetings of all the committees and subcommittees appointed by any of the authorities and circulate the same among the members, with the approval of the Associate Provost (Executive Vice President) or Provost (Executive President) as the case may be,

3.6.8.4to represent the University in suits or proceedings by or against the University, sign powers of attorney and plead in such cases or depute his representatives for this purpose,

3.6.8.5to enter into agreements, contracts on behalf of the University and make amendments and alterations in the terms of such agreements or contracts as may be directed by the Authorities,

3.6.8.6to sign documents and authenticate records on behalf of the University,

3.6.8.7to submit information, reports and documents to the Government and conduct liaison with the State Government, Central Government, University Grants Commission, All India Council for Technical Education and other Government authorities duly approved by repairing authorities,

3.6.8.8to generally supervise the administrative functions of the University,

3.6.8.9to ensure the planning scheduling and execution of examinations as per rules and regulations through Controller of examination,

3.6.8.10to perform such other duties as may be specified by the Authorities and superiors,

3.6.8.11He shall be Member secretary of Board of Governance, Board of Management & Academic Council.

3.7Deans. - There shall be initially following Deans:-

3.7.1Dean of Academics

3.7.2Dean of Research

As per the growth and requirements of university additional deans will be identified by the Provost (Executive President) and will be submitted to President for approval.

3.7.1Dean Academics. - Dean of Academics,-

3.7.1.1Dean Academics shall be appointed by the Provost (Executive President) from among the Professors or the Directors of the Constituent Institutes and Centers for such term as he deems fit after prior approval of President.

3.7.1.2The Dean of Academics will provide effective leadership to the following main tasks of the Academic Process of the University.

3.7.1.3He will be the Chairman of the Board of studies.

3.7.1.4He shall report to the Provost (Executive President).

3.7.1.5He shall be responsible for preparation of the annual expense and capital budget for academic aspects and all other needs of different departments, centers and other constituent institutions of the university for submission to the Provost (Executive President).

3.7.1.6He shall take necessary measures for the proper custody and maintenance of section libraries, laboratories, and other assets of the different departments, centers and other constituent institutions of the university.

3.7.1.7He shall submit periodical progress reports of different academic activities, result analysis and other performance related reports to the Provost (Executive President) with clear recommendations of actions needed for continuous improvement.

3.7.1.8He shall deal with such other matters as required by the Academic Council and/or the Provost (Executive President).

3.7.2Dean Research. - Dean of Research,-

3.7.2.1Dean Research shall be appointed by the \Provost (Executive President) from among the Professors or the Directors of the Constituent Institutes and Centers for such term as he deems fit after prior approval of President.

3.7.2.2Dean Research will provide effective leadership to the following main tasks related to research, publications, testing, continuing education, conferences, workshops and such other technical training activities.

3.7.2.3Formulate and implement the research policy and guidelines of the university.

3.7.2.4Create and manage exhaustive data base of various research sponsoring agencies, their schemes, thrust areas of research in different disciplines.

3.7.2.5Co-ordinate development of research resources including books, periodicals, relevant journals, digital resources, laboratory equipment, special centralized supports like precision measurements, fabrications, erection and commissioning of special equipment, translation and review of journal articles, publication support, patenting support etc.

3.7.2.6Develop testing potential of various departments and centers in coordination with the Dean Academics and other officers and authorities of the university.

3.7.2.7Design and conduct in consultation and coordination with Dean Academics, need based continuing education programmes for the benefit of in-service employees of Govt, and Private Sector of different organizations and industries.

3.7.2.8Identify potential research collaborations with industries and other organization for collaborative research and facilitate collaborative research projects from departments and centers of university.

3.7.2.9Encourage, motivate and guide faculty to successfully submit research and other financial support project proposals to various national and international funding/sponsoring agencies.

3.7.2.10Encourage, motivate and guide faculty and students to publish papers in reputed international and national journals of good impact factor, publish books through standard and reputed publishers and any other similar activities.

3.7.2.11Dean Research will be member of the Academic Council and Board of Studies.

3.7.2.12Dean Research will report to the Provost (Executive President).

3.7.2.13He shall be responsible for submitting the annual budget for research and other technical activities like conferences, seminars, workshops, technical competitions etc.

3.7.2.14He shall submit semester wise progress report related to all the activities cited above to the Provost (Executive President) including clear recommendation of actions to be initiated for continuous improvement of research and related activities of the university.

3.8Chief Finance and Accounts Officer. - The Chief Finance and Accounts Officer shall be appointed by the President based on the recommendation of the selection committee appointed for the purpose.

3.8.1The selection committee shall consist of:-

A. Associate PresidentB. Two nominees of the President

3.8.2The Chief Finance and Accounts Officer shall have such qualifications and experience as may be prescribed by the Board of Management from time to time.

3.8.3The term of office and the terms of appointment of the Chief Finance and Accounts Officer shall be prescribed by the President.

3.8.4The President may appoint a person to officiate as the Chief Finance and Accounts Officer in the event of temporary absence of the Chief Finance and Accounts Officer.

3.8.5The Chief Finance and Accounts Officer shall exorcise general supervision over the funds of the University and shall have such powers and responsibilities as may be delegated or assigned to him by the Board of Finance and Accounts or President.

3.8.6The Chief Finance and Accounts Officer reporting will be defined in appointment letter.

3.9Principals/Directors. - There shall be a Principal/Director for each constituent institute or centre.

3.9.1The Principal/Director will be recommended by search committee constituted by Board of Management of the university and approved by the President.

3.9.2Board of Management will identify the suitable qualifications and experience criteria as per the nature of institute or centre and give guidelines to search committee.

3.9.3Principal/Director will be member of the Academic Council and Board of Studies.

3.9.4Principals/Directors will report to the Provost (Executive President)

3.9.5Powers and Functions of Principal/Directors will be defined in the appointment letter as approved by Board of Management.

4. Authorities of the University

4.1Authorities of the Indus University.- The following will be the authorities of Indus University:-

4.1.1Board of Governance

4.1.2Board of Management

4.1.3Board of Finance and Accounts

4.1.4Academic Council

4.1.1Board of Governance-Board of Governance is the Governing Body as per the Section 19 of the Act.

4.1.1.1Board of Governance. - The Board of Governance shall be the supreme authority of the University. All the movable and immovable property of the university shall vest in the Board of Governance. The Board of Governance shall make, amend, alter, modify these First Statutes as required for the administration of the University and submit the same to the Government for approval.

4.1.1.2Constitution. - The Board of Governance shall consist of the following members:

(a)President (President): Chairman

(b)Associate President: Alternate Chairman

(c)Provost (Executive President): Vice Chairman

(d)Four persons to be nominated by the sponsor out of whom two shall be eminent educationist

(e)Two Deans or Directors of constituent Institutes or Centers of the university, by rotation, to be nominated by Provost (Executive President) with prior approval of President

(f)One expert from Management or Information Technology from outside the university to be nominated by Board of Governance

(g)Three experts representing other disciplines such as finance, legal, social sector to be nominated by Board of Governance

(h)One eminent industrialist to be nominated by Board of Governance \

(i)Secretary to the government of Gujarat, Higher and Technical Education or his representative not below the rank of Deputy Secretary to Govt, or Deputy Commissioner - ex-officio President shall have right to invite external expert on case to case basis for a specific Board of Governance's meeting to contribute to the specific agenda of that meeting

4.1.1.3Tenure of members of Boards of Governance:-

(a)The members of the Board of Governance shall have a term of three years from the date of nomination. One Third of nominated Members, except ex-officio member shall retire by rotation each year.

(b)One third members will be appointed for the One Year Term only. Other One Third Members will be nominated for Two Years Term only. Thus rotation of one third member will be addressed from very first instance.

(c)A member may be re-nominated for the next term. Member may resign his office by writing under his hand, addressed to the Chairperson, but he shall continue in office until his resignation is accepted by the Chairperson.

4.1.1.4Powers of the Board of Governance. - The powers shall, inter-alia, include, but limited to, the following:-

(a)to provide general superintendence and direction and to control the functioning of the university by using all such powers as are provided by this Act or the Statutes, Ordinances, Regulations or Rules made there, under,

(b)to take such decisions and steps as are found desirable for effectively carrying out the objects of the University,

(c)to review the decisions of other authorities of the University in case they are not in conformity of this Act or the Statutes, Ordinances, Regulations or Rules made there under,

(d)to approve the budget, the annual report and accounts of the University,

(e)to lay down extensive policies to be followed by the University,

(f)to recommend to the sponsoring body about the voluntary liquidation of the University,

(g)to appoint statutory auditors of the university on recommendation of Board of Finance and Accounts,

(h)to oversee the performance and review the decisions of other authorities of the University in case they are not in conformity with the provisions of the Act, Statutes or the Rules,

(i)to approve proposals to initiate new constituent institutes or centers,

(j)the Board of Governance shall at its earliest meeting shall decide on the recommendations of the Board of Management,

(k)the Board of Governance shall meet at least three times in a calendar year. However. In the event of exigency, the President may call for the additional meeting of the Board of Governance,

(l)the quorum of the meeting shall be minimum four members present in person or through teleconferencing or video conferencing or any other form of distance participation,

(m)each member of the Board of Governance shall have one vote and decisions at the meeting shall be adopted by simple majority. In case of a tie, the Chairman shall have a casting vote, n) the Member-Secretary of the meeting shall prepare the minutes of the meeting and circulate to the members within reasonable period from the date of such meeting, o) the Member-Secretary may, under exigencies, obtain the consent of the Board of Governance by circulating appropriate resolution among its members, and any. resolution so circulated and approved by a simple majority shall be as effective and binding as if such resolution had been passed at the meeting of the Board of Governance.

4.1.1.5Powers to amend the statutes. - The Board of Governance shall make, amend, alter, modify these First Statutes as required for the administration of the University and submit the same to the Government for approval.

4.1.2Board of Management. - The Board of Management shall be the principal executive body of the University.

4.1.2.1Constitution.-Following members shall constitute the Board of Management:-

(a)President: Chairman

(b)Associate President: Co-Chairman

(c)Provost (Executive President): Vice Chairman

(d)two members of the Board of Governance to be nominated by the Sponsoring Body

(e)two persons who are not the members of the Board of Governance to be nominated by the Sponsoring Body

(f)three persons from amongst the faculty members of the university to be nominated by the sponsoring body

(g)One faculty to be nominated by the President.

4.1.2.2Powers of the Board of Management. - Subject to the provisions of the Act, the Board of Management shall have the powers to take all the necessary decisions for smooth and efficient functioning of the University. The powers shall, include, but not limited to, the following:-

4.1.2.2.1Appointment. -

(a)To create teaching and academic posts and to decide on the number, qualifications and cadres thereof and to determine the emoluments of such posts.

(b)To appoint Directors, Principals, Deans, Professors, Associate Professors and other senior academic and operational staff, as may be necessary through Human Capital Management Committee under prior approval of President.

(c)To lay down rules with respect to emoluments and duties for the various academic and non-academic staff recruited by the University.

(d)To lay down rules for appointment of Visiting Fellows and Visiting Professors and their emoluments.

(e)To appoint internal auditors to undertake audit of the various academic functions of the University.

4.1.2.2.2Academic Matters,-

(a)To generally lay down, in consultation with the Academic Council, the academic policies, education and teaching standards and policies relating to student admission, examinations and award of degrees and honorary degrees, diplomas and certificate and other academic awards or distinctions or titles.

(b)To start new courses / programmes as advised by Academic council.

(c)To establish, on the advice of the Academic Council, Divisions and Departments for the academic work and functions of the University and to allocate areas of Study, Teaching and Research to them.

(d)To institute Fellowships, Scholarships, Studentships, Medals and Prizes in accordance with the Rules.

4.1.2.2.3Student Matters and Discipline,-

(a)To regulate and enforce discipline among the employees (all categories) and the students of the University and to take appropriate disciplinary action, wherever necessary.

(b)To entertain and adjudicate upon any grievance of the employees and students of the University and to set up Committees for attending to such grievances.

(c)To establish and regulate the maintenance of hostels for the students of the University and recognize hostels established by outside parties, on the basis of the recommendations of a committee established for the purpose.

4.1.2.2.4Administrative and Legal Matters,-

(a)To create administrative, ministerial and other necessary posts and fix compensation through consultation of Board of Finance and Accounts for persons recruited to such posts.

(b)To grant leave of absence to the Provost or any other officer of the University and to make necessary arrangements to carry out the functions of such officers proceeding on leave during their absence. ,

(c)To conduct inspections and enquiries, in various departments, centers, and institutions of the University and initiate corrective action wherever needed.

(d)to make new or additional Statutes and Rules or amend or repeal the earlier Statutes and Rules.

4.1.2.2.5Formation of Committees. - The Board of Management may form Committees Sub-Committees and/or Ad-hoc Committees discharging .any of the functions of the Board by clearly specifying their scope, jurisdiction, authority powers and functions.

4.1.2.2.6Delegation of powers. - The Board of Management may by resolution, delegate to the Provost (Executive President), Associate Provost (Executive Vice President), Registrar, Standing Committee or the Ad-hoc Sub Committee, such of its powers as it may deem fit, subject to the condition that the action taken by the Provost (Executive President), Associate Provost (Executive Vice President), the Registrar or the Standing Committee or the Ad-hoc Sub Committee, or any of their Officers to whom such powers are delegated, shall be reported at the next meeting of the Board of Management.

4.1.2.2.7Rules and Manuals. - (a) The Board of Management may cause the Rules to be made, in accordance with the provisions of Section 30 of the Act, to conduct the business of the University and attain the objectives for which it is established.

(b)On compliance with the provisions of the Section 25 of the Act, the Board may appoint an ad-hoc committee to prepare manuals for different departments /functions of the University and adopt the same. Each and every authority and officer, teaching and nonteaching staff members of the committees and the students are bound to adhere to the provisions and procedures laid down in the manual of instructions adopted for the purpose.

(c)The Board shall have right to alter, amend, frame new regulations which are not inconsistent with the provisions of the Act for the purpose of conducting the activities of the university for which it is established.

4.1.2.3Conducts of meetings of the Board of Management: -

(a)The Board of Management shall meet twice in each semester of the academic year.

(b)A notice of 7 days shall be given for the meeting, provided that an emergency meeting may be convened at the discretion of the Provost (Executive President) at a short notice.

(c)The quorum of the meeting shall be four members present in person or through teleconferencing or video conferencing or any other form of distance participation.

(d)Each member of the Board of Management shall have one vote and decisions at the meeting shall be taken by simple majority. In case of a tie, the Chairman shall exercise a casting vote.

(e)The Member-Secretary shall cause recording of minutes of the meeting, with the approval of the Chairman and circulate them to the members concerned within a period of one week from the date of conducting the meeting.

(f)The Provost (Executive President) may, under exigencies, obtain the consent from Chairman in their relevant matters of the Board of Management by circulating appropriate resolution among its members and any resolution so circulated and approved by a simple majority shall be as effective and binding as if such resolution had been passed at the meeting of the Board of Management.

4.1.3Board of Finance and Accounts. - The Board of Finance and Accounts shall be the principal financial authority of the University to take care of financial matters and shall, subject to the provisions of this Act, Statutes and Rules coordinate and exercise general supervision over the financial and accounting matters of the University.

4.1.3.1. Constitution: -

(a)President: Chairman

(b)Associate President: Vice Chairman

(c)Chief Finance & Aqcqunts Officer : Member Secretary

(d)One nominee of the President : Member

4.1.3.2Conduct of Meetings. - At least once in three months

4.1.3.3Functions and Powers. - The main functions and powers are:-

(a)To consider the budget received and to approve the same with or without modifications.

(b)To manage and administer the revenues and approve contracts and works.

(c)To manage and regulate the finance, accounts investments, property and all other finance related matters of the University and for that purpose to appoint such agent or agents as it may deem fit.

(d)To open account or accounts of the University with any one or more scheduled banks and to lay-down the procedure for operating the same.

(e)To draw, accept, make, endorse, discount and negotiate securities of the Government, promissory notes, bills and exchange, cheques or other negotiable instruments.

(f)To issue appeals for funds for carrying out the objects of the University.

(g)To receive grants, donations, contributions, gifts, prizes, scholarships, fees and other moneys and give grants and donations to award prizes, scholarships etc.

(h)To purchase, take on lease or accept, as gift or otherwise, any land or buildings or works which may be necessary or convenient for the purposes of the University and on such terms and conditions as it may deem fit and proper and to construct or alter and maintain any such buildings or works, i) To transfer or accept transfers of any moveable property on behalf of the University.

(j)To execute in consultation with the Sponsor, conveyance, transfer, reconveyances, mortgages, leases, bonds, licenses and agreements in respect of property, moveable or immovable belonging to the University or to be acquired for the purposes of the University,

(k)To appoint, in order to execute an instrument or transact any business of the University, any person as attorney of the University with such powers as it may deem fit.

(l)To invest the funds of the University or money entrusted to the University, in such securities and in such manner as it may deem fit and from time to time transpose any investment.

(m)In consultation with the Sponsor, to raise and borrow money on bonds, mortgages, promissory notes or other obligations or securities by providing properties and assets of the University as security, or borrow money without any securities, and upon such terms and conditions as it may think fit, and to pay out of the funds of the University, all expenses incidental to. the raising of money and to repay and redeem any money borrowed.

(n)To maintain and operate the General Fund as stipulated in Section 37 of the Act.

(o)To maintain proper accounts and other relevant records and prepare Annual Statement of Accounts including the Balance Sheet for every previous financial year, in such form as may be prescribed by the Rules and submit the same to the President (President) for their approval.

(p)To lay down policy in relation to fees and other charges payable by the students of the University.

(q)To lay down rules regarding the emoluments and traveling and other allowances of examiners, moderators, tabulators and such other personnel appointed for examinations, in consultation with the Academic Council, r) To consider all proposals for capital expenditure, s) To examine the annual accounts of the University, t) To review the financial position of the University from time to time and to take suitable action, u) To review the internal controls and act on the comments of the internal auditors.

(v)To determine and fix the fee payable by the students of the University and lay down the procedure therefore and to fix the basis for charging consultancy and other fee to be charged by the University, w) Board of Finance and Accounts will appoint Auditors as required by the Act.

(x)Chairman may co-opt or invite suitable experts as and when required for the purpose.

4.1.4Academic Council. - The Academic Council shall be the principal academic body of the University and shall coordinate and exercise general supervision over the academic policies of the University subject to the provisions of the Act, the Statutes, the Ordinances and the Rules made there under.

4.1.4.1Constitution. - The Academic Council shall consist of the following:

(a)Provost (Executive President): Chairman

(b)Distinguished External members - Max. 3 member

(c)Dean - Academics

(d)Dean - Research

(e)Directors of Constituent Institutes and Centers

(f)Heads of Departments

(g)Subject Experts (at least two)

>4.1.4.2 Powers of Academic Council.

(a)Subject to the provisions of the Act, Statutes and the Rules the Academic Council shall have the power to control, regulate and maintain the standards education, instruction and examinations of the University and shall exercise, such other powers and functions as may be conferred or imposed upon it by this Act, Statutes or the Board of Management.

(b)The Provost (Executive President) may invite such other persons, as he may deem fit, to attend the meetings of the Academic Council from time to time. However, such persons invited shall not be eligible to vote on any of the resolutions of the Academic Council.

4.1.4.3. Conduct of Meetings. -

(a)The Academic Council shall meet at least once in every academic session and in any place.

(b)One third of the total members of the Academic Council shall constitute the quorum of the meeting of the Academic Council present in person or through teleconferencing or video conferencing or any other form of distance participation. Resolutions of the Academic Council may be passed through circulation of such Resolutions among all the members, except in cases where such Resolutions are required to be passed at a meeting convened. The Resolution so circulated and approved by a simple majority shall be effective and binding as if such Resolution had been passed in the meeting of the Academic Council, provided that at least one half of the total number of the members of the Academic Council have recorded their views on the Resolution.

4.1.4.4. Functions of the Academic Council.-Subject to the provisions of the Act, Statutes and the Rules, the functions of the Academic Council shall include the following:-

(a)To report and act on any matter referred or delegated to it by the Board of Management.

(b)To formulate different courses and programs to be imparted to the students of the University.

(c)To lay down the curriculum and frame syllabus for any of the courses and programs offered by the University.

(d)To make recommendations to the Board of Management, with regard to the creation, abolition or classification of teaching posts in the University and the emoluments and the duties attached thereto.

(e)To make arrangements through regulations for the instruction and examination of persons other than those enrolled in the University.

(f)To promote research activities and programs, and to ask for, from time to time, reports on such research activities and programs.

(g)To consider proposals submitted by the Faculties relating to instructions, teaching facilities, etc.,

(h)To recognize diplomas and degrees of other Universities and Institutions and to determine their equivalence in relation to the diplomas and degrees of the University on reciprocal basis.

(i)To approve conferment of degrees, honours, diplomas, licenses, titles and marks of honour on the basis of the results declared,

(j)To prepare guidelines for the award of fellowships, stipends, scholarships, medals and prizes, etc., and empower the Provost (Executive President) or any other officer of the University to approve the eligible candidates for such awards.

(k)To prepare such forms and registers as are, from time to time, prescribed by the Rules and to perform, in relation to academic matters, all such duties and to do all such acts as may be necessary for the proper carrying out of the provisions of the Act and /or the Rules.

(l)To make recommendations to the Board of Management on:

i. Measures for improving standard of teaching, training and research and examinations,ii Institution of Fellowships, Exchange Programs, Scholarships, Medals, Prizes etc.iii. Regulations covering the academic functioning of the Institute, discipline, residence, admissions, examinations, award of fellowships and studentships, freeships, concessions, attendance etc. and submit the same to the Board of Management for approval.

(m)To suggest measures for departmental co-ordination.

(n)To appoint committees, consisting of such members as the Academic Council may deem fit, to deal with any of the matters ordinarily dealt with by the Academic Council.

4.2Standing and Ad-hoc Sub Committees. - The Board of Governance and/or the Board of Management after prior approval of President may, at the appropriate time, by a resolution in a duly conducted meeting, and or in accordance with the directions of the Associate President, appoint standing committee, and /or various ad-hoc Sub committees as per Section 25 of Act, by defining following:

(a)The purpose of apartment.

(b)The constitution.

(c)The tenure of the committee.

(d)The financial budget.

(e)The procedure to be adopted.

(f)The rights and obligations of the committee.

(g)The remuneration payable to the members of the committee.

(h)The facilities to be acquired and other matters relevant or incidental to complete the purpose for which it is appointed.

The Committees so appointed shall exercise their powers and functions within the delegated authority. Neither the university nor the Board of Governance, nor the Board of Management shall be accountable for the authority or powers used outside the scope of delegation by such authorities.Such Committees shall be automatically dissolved on completion of their tenure or after completion of the tasks assigned to them by the authority appointing them, unless extension in the tenure is granted by the said authority.To begin with following committees are identified for the smooth functioning of University. Appropriate Authority, as per the nature and function of committee's roles and responsibilities, will define above required details and approve formally through resolution in the meeting of respective authority.

4.2.1Standing Committee:

4.2.1.1. This committee is constituted to take care of development, policy alignment and execution monitoring and review at the highest level.

4.2.1.2Its constitution shall be as under:

(a)President (President).

(b)Associate President (Associate President).

(c)Provost (Executive President).

(d)Minimum two nominees of the President.

4.2.2Admissions Committee:

4.2.2.1This committee will frame policy for admissions and regulations of reservations of seat as per Section 26(i) of the Act.

4.2.3Board of Studies:

4.2.3.1This committee will go through the process of design of curriculum, content, evaluation model and the like for different programmes of the University Recommendation of this committee will be presented in the Academic council.

4.2.4Board of Examinations and Results:

4.2.4.1This committee will look into all the issues related to Examination, evaluation, tabulation, results announcement, unfair means issues and the like.

4.3Disqualification of members of Authorities or Bodies. - The members of the authorities shall cease to be members under the following circumstances:-

4.3.1He is unsound mind and stands so declared by a competent court.

4.3.2He is an undercharged insolvent.

4.3.3He has been convicted of any offence involving moral turpitude.

4.3.4He is conducting or engaging himself in private coaching with or without pecuniary insolvent.

4.3.5He has been punished for indulging in or promoting unfair practice in the conduct of any examination, in any form, anywhere.

4.3.6If in the opinion of the Chairman of authority or body, a member acts in a way detrimental to the interests of the University, the President may ask such member to relinquish his office from such date as may be specified.

4.3.7If the Member fails to attend three consecutive meetings of the authorities or bodies without prior permission of the Chairman.

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