[Cites 0, Cited by 123]

State of Puducherry - Act

Pondicherry University Act, 1985

PUDUCHERRY
India

Pondicherry University Act, 1985

Act 53 of 1985

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

Pondicherry University Act, 1985(Act No. 53 of 1985)Last Updated 21st January, 2020An Act to establish and incorporate a teaching and affiliating University in the Union Territory of Pondicherry and to provide for matters connected therewith or incidental thereto.Be it enacted by Parliament in the Thirty-sixth Year of the Republic of India as follows:

1. Short title and Commencement.

(1)This Act may be called the Pondicherry University Act, 1985.

(2)It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.

2. Definitions.

- In this Act, and in all Statutes made hereunder, unless the context otherwise requires,-

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

(b)"Academic staff" means such categories of staff as are designated as academic staff by the Ordinances;

(c)"Board of studies" means the Board of studies of the University;

(d)"Chancellor" and "Vice-Chancellor" mean, respectively, the Chancellor and Vice-Chancellor of the University;

(e)"College" means a College maintained by, or admitted to the privileges of the University;

(f)"Court" means the Court of the University;

(g)"Department" means a Department of Studies, and includes a Centre of studies;

(h)"Director" means any of the Directors referred to in clauses (3), (4) and (5) of section 11;

(i)"Employee" means any person appointed by the University and includes teachers and other staff of the University;

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

(k)"Hall" means a unit of residence or of corporate life for the students of the University, College or Institution, provided, maintained or recognized by the University;

(l)"Institution" means an academic institution, not being a College, maintained by, or admitted to the privileges of the University;

(m)"Principal" means the Head of a College or an Institution, and includes where there is no Principal, the person for the time being duly appointed to act as Principal, and, in the absence of the Principal or Acting Principal, a Vice-Principal duly appointed as such;

(n)"Recognized institution" means an institution of higher learning recognized by the University;

(o)"Recognized Teachers" means such persons as are recognized by the University for the purpose of imparting instruction in a College or an Institution admitted to the privileges of the University;

(p)"School" means a School of Studies of the University;

(q)"Statutes", "Ordinances" and "Regulations" mean, respectively, the Statutes, Ordinances and Regulations of the University for the time being in force;

(s)"University" means the Pondicherry University.

3. The University.

(1)There shall be established a University by the name of "Pondicherry University".

(2)The headquarters of the University shall be at Pondicherry and it may also establish campuses at such other places within its jurisdiction as it may deem fit.

(3)The first Chancellor and the first Vice-Chancellor and the first members of the Court, the Executive Council and the Academic Council and all persons who may hereafter become such officers or members, so long as they continue to hold such office or membership, are hereby constituted a body corporate by the name of "Pondicherry University".

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

4. Objects.

- The objects of the University shall be to disseminate and advance knowledge by providing instructional and research facilities in such branches of learning as it may deem fit and by the example of its corporate life, and, in particular, to make special provisions for studies in French and for integrated courses for Humanities and Science in the educational programmes of the University and to take appropriate measures for promoting inter-disciplinary studies and research in the University.

5. Powers of the University.

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

(1)to provide for instruction in such branches of learning as the University may, from time to time, determine and to make provision for research and for the advancement and dissemination of knowledge;

(2)to provide for and organize studies in French;

(3)to grant, subject to such conditions as the University may determine, diplomas or certificates to, and confer degrees or other academic distinctions on the basis of examinations, evaluation or any other method of testing, on persons, and to withdraw any such diplomas, certificates, degrees or other academic distinctions for good and sufficient cause;

(4)to organize and to undertake extra-mural studies and extension services;

(5)to confer honorary degrees or other distinctions in the manner prescribed by the Statutes;

(6)to provide, instruction, including correspondence and such other courses, to such persons as are not members of the University, as it may determine;

(7)to institute Principalships, Professorships. Readerships, Lecturer-ships and other teaching or academic posts required by the University and to appoint persons to such Principalships, Professorships, Readerships, Lecturer-ships or other posts;

(8)to recognize an Institution of higher learning for such purposes as the University may determine and to withdraw such recognition;

(9)to recognize persons for imparting instruction in any College or Institution admitted to the privileges of the University;

(10)to appoint persons working in any other University or organization as teachers of the University for a specified period;

(11)to create administrative, ministerial and other posts and to make appointments thereto;

(12)to co-operate or collaborate or associate with any other University or authority or institution of higher learning in such manner and for such purposes as the University may determine.

(13)to establish such campuses, special centres, specialized laboratories or other units for research and instructions as are, in the opinion of the University, necessary for the furtherance of its objects;

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

(15)to establish and maintain Colleges, Institutions and Halls;

(16)to make provision for research and advisory services; and for that purpose to enter into such arrangements with other institutions or bodies as the University may deem necessary;

(17)to admit to its privileges Colleges and Institutions not maintained by the University; to withdraw all or any of those privileges in accordance with such conditions as may be prescribed by the Statutes; and to recognize Halls not maintained by the University and to with draw any such recognition;

(18)to declare a College, an Institution or a Department as an autonomous College or an Institution or a Department, as the case may be;

(19)to determine standards for admission into the University, which may include examination, evaluation or any other method of testing;

(20)to demand and receive payment of fees and other charges;

(21)to supervise the residences of the students of the University and to make arrangements for promoting their health and general welfare;

(22)to make special arrangements in respect of women students as the University may consider desirable;

(23)to regulate and enforce discipline among the employees and students of the University and take such disciplinary measures in this regard as may be deemed by the University to be necessary;

(24)to make arrangements for promoting the health and general welfare of the employees;

(25)to receive donations and to acquire, hold, manage and dispose of any property, movable or immovable, including trust and endowment properties for the purposes of the University;

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

(27)to do all such other acts and things as may be necessary, incidental or conducive to the attainment of all or any of the objects of the University.

6. Establishment of certain schools.

- The University shall also establish a School for studies in Eastern and Western Thought to be known as "Sri Aurobindo School of Eastern and Western Thought" and another School for studies in Tamil language and literature to be known as "Subramania Bharati School of Tamil Language and Literature".

7. Jurisdiction.

(1)The jurisdiction of the University shall extend to the whole of the Union territory of Pondicherry:Provided that the University may, at the request of the Administrator of the Union Territory of the Andaman and Nicobar Islands or of the Union territory of Lakshadweep and with the prior approval of the Central Government, extend its jurisdiction to those Territories.

(2)No college or institution situated within the local limits of the jurisdiction of the University shall be compulsorily affiliated to the University, and affiliation shall be granted by the University only to such colleges or institutions as may agree to accept the Statutes and Ordinances.

(3)Any college or institution admitted to the privileges of the University shall cease to be associated with, or be admitted to the privileges of, any other University.

(4)No college or institution situated within the local limits of the jurisdiction of the University, but not admitted to its privileges, shall be associated with, or be admitted to the privileges of, any other University except with the previous approval of the Administrator of the Union Territory in which such college or institution is situated.

8. University open to all classes, castes and creed.

(1)The University shall be open to persons of either sex and of whatever race, creed, caste or class and it shall not be lawful for the University to adopt or impose on any person, any test whatsoever of religious belief or profession in order to entitle him to be admitted therein, as a teacher or student, or to hold any office therein, or to graduate thereat:Provided that nothing in this section shall be deemed to prevent the University from making special provisions for the weaker sections of the people and, in particular, of the Scheduled Castes and the Scheduled Tribes.

(2)French nationals of Indian origin who have been permitted long term residence in the Union Territory of Pondicherry under the provisions of the Treaty of Cession shall also be eligible for admission to the University.Explanation. - Treaty of the Cession has the meaning assigned to it in the Pondicherry (Administration) Act, 1962 (49 of 1962).

9. Visitor.

(1)The President of India shall be the Visitor of the University.

(2)The Visitor shall have the right to cause an inspection to be made by such person or persons as he may direct, of the University, its buildings, laboratories and equipment, and of any College or Institution maintained by the University or admitted to its privileges; and also of the examinations, teaching and other work conducted or done by the University and to cause an inquiry to be made in like manner in respect of any matter connected with the administration or finances of the University, Colleges or Institutions.

(3)The Visitor shall, in every case, give notice of his intention to cause an inspection or inquiry to be made: -

(a)to the University, if such inspection or inquiry is to be made in respect of the University, College or Institution maintained by it, or

(b)to the management of the College or Institution, if the inspection or inquiry is to be made in respect of a College or an Institution admitted to the privileges of the University,

and the University or the management, as the case may be, shall have the right to make such representations to the Visitor, as it may consider necessary.

(4)After considering the representations, if any, made by the University or the management, as the case may be, the Visitor may cause to be made such inspection or inquiry as is referred to in sub-section (2).

(5)Where any inspection or inquiry has been caused to be made by the Visitor, the University or the management, as the case may be, shall be entitled to appoint a representative who shall have the right to be present and be heard at such inspection or inquiry.

(6)The Visitor may, if the inspection or inquiry is made in respect of the University or any College or Institution maintained by it, address the Vice- Chancellor with reference to the result of such inspection or inquiry, and the Vice-Chancellor shall communicate to the Executive Council the views of the Visitor with such advice as the Visitor may be pleased to offer upon the action to be taken thereon.

(7)The Visitor may, if the inspection or inquiry is made in respect of any College or Institution admitted to the privileges of the University, address the management concerned through the Vice-Chancellor with reference to the result of such inspection or inquiry, his views thereon and such advice as he may be pleased to offer upon the action to be taken thereon.

(8)The Executive Council or the management, as the case may be, shall communicate through the Vice-Chancellor to the Visitor such action, if any, as it proposes to take or has been taken upon the result of such inspection or inquiry.

(9)Where the Executive Council or the management does not, within a reasonable time, take action to the satisfaction of the Visitor, the Visitor, may, after considering any explanation furnished or representation made by the Executive Council or management, issue such directions as he may think fit and the Executive Council or management, as the case may be, shall comply with such directions.

(10)Without prejudice to the foregoing provisions of this section, the Visitor may, by order in writing, annul any proceeding of the University which is not in conformity with this Act, the Statutes or Ordinances:Provided that before making any such order, he shall call upon the University to show cause why such an order should not be made, and, if any cause is shown within a reasonable time, he shall consider the same.

(11)The Visitor shall have such other powers as may be prescribed by the Statutes.

10. Chief Rector.

- The Administrator of the Union Territory of Pondicherry shall be the Chief Rector of the University.

11. Officers of the University.

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

(1)The Chancellor;

(2)The Vice-Chancellor;

(3)The Director of Studies, Educational Innovations and Rural Reconstruction;

(4)The Director of Culture and Cultural Relations;

(5)The Director of Physical Education, Sports, National Service and Students Welfare;

(6)the Deans of Schools;

(7)The Registrar;

(8)The Finance Officer;

(9)Such other officers as may be declared by the Statutes to be officers of the University.

12. The chancellor.

(1)The Chancellor shall be appointed by the Visitor in such manner as may be prescribed by the Statutes

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

(3)The Chancellor shall, if present, preside at the convocations of the University held for conferring degrees.

13. The Vice-Chancellor.

(1)The Vice-Chancellor shall be appointed by the Visitor in such manner as may be prescribed by the Statutes.

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

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

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

14. Directors.

- The Directors shall be appointed in such manner and shall exercise such powers and perform such duties as may be prescribed by the Statutes.

15. Dean of schools.

- Every Dean of a School shall be appointed in such manner and shall exercise such powers and perform such duties as may be prescribed by the Statutes.

16. The Registrar.

(1)The Registrar shall be appointed in such manner as may be prescribed by the Statutes.

(2)The Registrar shall have the power to enter into agreements, sign documents and authenticate records on behalf of the University and shall exercise such other powers and perform such other duties as may be prescribed by the Statutes.

17. The Finance Officer.

- The Finance Officer shall be appointed in such manner and shall exercise such powers and perform such duties as may be prescribed by the Statutes.

18. Other Officer.

- The manner of appointment and powers and duties of other officers of the University shall be prescribed by the Statutes.

19. Authorities of the University.

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

(1)The Court;

(2)The Executive Council;

(3)The Academic Council;

(4)The Boards of Schools;

(5)The Planning Board; and

(6)Such other authorities as may be declared by the Statutes to be authorities of the University.

20. The Court.

(1)The constitution of the Court and the term of office of its members shall be prescribed by the Statutes.

(2)Subject to the provisions of this Act, the Court shall have the following powers and functions, namely:-

(a)to review, from time to time, the broad policies and programmes of the University and to suggest measures for the improvement and development of the University;

(b)to consider and pass resolutions on the annual report and the annual accounts of the University and the audit report on such accounts;

(c)to advise the Visitor in respect of any matter which may be referred to it for advice; and

(d)to perform such other functions as may be Prescribed by the Statutes.

21. The Executive Council.

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

(2)The constitution of the Executive Council, the term of office of its members and its powers and duties shall be prescribed by the Statutes.

22. The Academic Council.

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

(2)The constitution of the Academic Council, the term of office of its members and its powers and duties shall be prescribed by the Statutes.

23. The planning board.

(1)There shall be constituted in the University, a Planning Board, which shall be an authority of the University.

(2)The constitution of the Planning Board, term of office of its members and its powers and duties shall be prescribed by the Statutes.

24. Other authorities of the university.

- The constitution, powers and functions of the Boards of Schools and of such other authorities, as may be declared by the Statutes to be authorities of the University, shall be prescribed by the Statutes.

25. Power to make statutes.

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

(a)the constitution, powers and functions of the authorities and other bodies of the University, as may be constituted from time to time;

(b)the election and continuance in office of the members of the said authorities and bodies, the filling of vacancies of members and all other matters relative to those authorities and other bodies for which it may be necessary or desirable to provide;

(c)the appointment, powers and duties of the officers of the University and their emoluments;

(d)The appointment of teachers of the University and other academic staff and their emoluments;

(e)the appointment of teachers and other academic staff working in any other University or organization for a specified period for undertaking a joint project;

(f)the conditions of service of employees including provision for pension, insurance and provident fund, the manner of termination of service and disciplinary action;

(g)the principles governing seniority of service of employees;

(h)the procedure for arbitration in cases of dispute between employees or students and the University;

(i)the procedure for appeal to the Executive Council by any employees or student against the action of any officer or authority of the University;

(j)the establishment and recognition of Students' Union or associations of teachers, academic staff or other employees;

(k)the participation of students in the affairs of the University;

(l)the conferment of honorary degrees;

(m)the withdrawal of degree, diplomas, certificates and other academic distinctions;

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

(o)the maintenance of discipline among the students;

(p)the establishment and abolition of Schools, Departments, Halls, Colleges and Institutions;

(q)the conditions under which Colleges and Institutions may be admitted to the privileges of the University and the withdrawal of such privileges;

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

(s)all other matters which, by this Act, are to be, or may be provided by the Statutes.

26. Statutes how to be made.

(1)The first Statutes are those set out in the Schedule.

(2)The Executive Council may, from time to time, make new or additional Statutes or may amend or repeal the Statutes referred to in sub-section (1):Provided that the Executive Council shall not make, amend or repeal any Statute affecting the status, powers or constitution of any authority of the University until such authority has been given an opportunity of expressing an opinion in writing on the proposed changes and any opinion so expressed shall be considered by the Executive Council.

(3)Every new Statute or addition to the Statute or any amendment or repeal of a Statute shall require the assent of the Visitor who may assent thereto or withhold assent or remit to the Executive Council for consideration.

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

(5)Notwithstanding anything contained in the foregoing sub-sections, the Visitor may make new or additional Statutes or amend or repeal the Statutes referred to in sub-section (1) during the period of three years immediately after the commencement of this Act:Provided that the Visitor may, on the expiry of the said period of three years, make, within one year from the date of such expiry, such detailed Statutes as he may consider necessary and such detailed Statutes shall be laid before both Houses of Parliament.

27. Ordinances.

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

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

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

(c)the medium of instruction and examination;

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

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

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

(g)the conduct of examinations, including the term of office and of appointment and the duties of examining bodies, examiners and moderators;

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

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

(j)the appointment and emoluments of employees other than those for whom provision has been made in the Statutes;

(k)the establishment of Centres of Studies, Boards of Studies, Special Centres, specialised laboratories and other Committees;

(l)the manner of co-operation and collaboration with other Universities and authorities including learned bodies or associations;

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

(n)Such other terms and conditions of service of teachers and other academic staff as are not prescribed by the Statutes;

(o)the management of Colleges and Institutions established by the University;

(p)the supervisions and management of Colleges and Institutions admitted to the privileges of the University; and

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

(2)The first Ordinances shall be made by the Vice-Chancellor with the previous approval of the Central Government and the Ordinances so made may be amended, repealed or added to at any time by the Executive Council in the manner prescribed by the Statutes.

28. Regulations.

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

29. Annual Report.

(1)The Annual Report of the University shall be prepared under the direction of the Executive Council and shall be submitted to the Court on or after such date as may be prescribed by the Statutes and the Court shall consider the report in its annual meeting.

(2)The Court shall submit the Annual Report to the Visitor along with its comments, if any.

(3)A copy of the Annual Report, as prepared under sub-section (1), shall also be submitted to the Central Government, which shall, as soon as may be, cause the same to be laid before both Houses of Parliament.

30. Annual Accounts.

(1)The Annual Accounts and Balance-Sheet of the University shall be prepared under the directions of the Executive Council and shall, once at least every year and at intervals of not more than fifteen months, be audited by the Comptroller and Auditor-General of India.

(2)The Annual Accounts when audited shall be published in the Gazette of India and a copy of the Accounts together with the report of the Comptroller and Auditor-General shall be submitted to the Court and the Visitor along with the observations of the Executive Council.

(3)Any observations made by the Visitor on the annual accounts shall be brought to the notice of the Court and the observations of the Court, if any, shall, after being considered by the Executive Council, be submitted to the Visitor.

(4)A copy of the Annual Accounts, together with the report of the Comptroller and Auditor-General, shall also be submitted to the Central Government, which shall, as soon as may be, cause the same to be laid before both Houses of Parliament.

31. Conditions of Service of Employees.

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

(2)Any dispute arising out of a contract between the University and any employee shall, at the request of the employee, be referred to a Tribunal of Arbitration consisting of one member appointed by the Executive Council, one member nominated by the employee concerned and an umpire appointed by the Visitor. The decision of the Tribunal shall be final, and no suit shall lie in any civil court in respect of the matters decided by the Tribunal. Every such request shall be deemed to be a submission to arbitration upon the terms of this section within the meaning of the Arbitration Act, 1940 (10 of 1940).

32. Procedure of Appeal and Arbitration In Disciplinary Cases Against Students.

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

(2)Any dispute arising out of any disciplinary action taken by the University against a student shall, at the request of such student, be referred to a Tribunal of Arbitration and the provisions of sub-section (2) of section 31 shall, as far as may be, apply to a reference made under this sub-section.

33. Right to Appeal.

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

34. Provident and pension funds.

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

(2)Where such provident fund or pension fund has been so constituted, the Central Government may declare that the provision of the Provident Funds Act, 1925, shall apply to such fund, as if it were a Government provident fund.

35. Disputes as to Constitution of University Authorities and Bodies.

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

36. Constitution of committees.

- Where any authority of the University is given power by this Act or the Statutes to appoint committees, such committees shall, save as otherwise provided, consist of the members of the authority concerned and of such other person (if any) as the authority in each case may think fit.

37. Filling of casual vacancies.

- All casual vacancies among the members (other than ex officio members) of any authority or other body of the University shall be filled, as soon as conveniently may be, by the person or body who appointed, elected or co-opted the member whose place has become vacant and the person appointed, elected or co-opted to a casual vacancy shall be a member of such authority or body for the residue of the term for which the person whose place he fills would have been a member

38. Proceedings of University Authorities or Bodies not Invalidated by Vacancies.

- No act or proceedings of any authority or other body of the University shall be invalid merely by reason of the existence of a vacancy or vacancies among its members.

39. Protection of Action Taken In Good Faith.

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

40. Mode of proof of university record.

- A copy of any receipt, application, notice, order, proceeding, resolution of any authority or committee of the University, or other documents in possession of the University, or any entry in any register duly maintained by the University, if certified by the Registrar, shall be received as prima facie evidence of such receipt, application, notice, order, proceeding or resolution, documents or the existence of entry in the register and shall be admitted as evidence of the matters and transactions therein where the original thereof would, if produced, have been admissible in evidence, notwithstanding anything contained in the Indian Evidence Act, 1872 or in any other law for the time being in force.

41. Power to remove difficulties.

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

42. Transitional provisions.

- Notwithstanding anything contained in this Act and the Statutes:-

(a)the first Chancellor and the first Vice-Chancellor shall be appointed by the Visitor and each of the said officers shall hold office for a term of five years;

(b)the first Registrar and the first Finance Officer shall be appointed by the Visitor and each of the said officers shall hold office for a term of three years;

(c)the first Court and the first Executive Council shall consist of not more than thirty members and eleven members, respectively, who shall be nominated by the Visitor and shall hold office for a term of three years;

(d)the first Academic Council shall be constituted on the expiry of a period of six months from the commencement of this Act and during the said period of six months, the powers of the Academic Council shall be performed by the Planning Board constituted under section 23;

(e)the first Academic Council shall consist of not more than twenty-one members, who shall be nominated by the Visitor and shall hold office for a term of three years:

Provided that if any vacancy occurs in the above officers or authorities, the same shall be filled by appointment or nomination, as the case may be, by the Visitor, and the person so appointed or nominated shall hold office for so long as the officer or member in whose place he is appointed or nominated would have held office, if such vacancy had not occurred.

43. Completion of courses of studies in colleges and institutions affiliated to the university.

- Notwithstanding anything contained in this Act, or in the Statutes or the Ordinances, any student of a college or institution, who, immediately before the admission of such college or institution to the privileges of the Pondicherry University, was studying for a degree, diploma or certificate of the University of Madras, the University of Calicut or the Andhra University, shall be permitted by the Pondicherry University to complete his course for that degree, diploma or certificate, as the case may be, and the Pondicherry University and such college or institution shall provide for the instructions and examination of such student in accordance with the syllabus of studies of the respective University.

44. Statutes, ordinances and regulations to be published in the official gazette and to be laid before parliament.

(1)Every Statute, Ordinance or Regulation made under this Act shall be published in the Official Gazette.

(2)Every Statute, Ordinance or Regulation made under this Act shall be laid, as soon as may be after it is made, before each House of Parliament, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the Statute, Ordinance or Regulation or both Houses agree that the Statute, Ordinance or Regulation should not be made, the Statute, Ordinance or Regulation shall thereafter have effect only in such modified form or be of no effect, as the case may be, so, however, that any such modification or annulment shall be, without prejudice to the validity of anything previously done under that Statute, Ordinance or Regulation.The Schedule(See section 26 (1))The Statutes of the University

1. The chancellor. - [(1) The Chancellor shall be appointed by the Visitor of Pondicherry University from a panel of not less than three persons recommended by the Executive Council from amongst persons of eminence in the academic or public life of the country:

Provided that if the Visitor does not approve of any of the persons so recommended, he may call for fresh recommendations from the Executive Council.

(2)The Chancellor shall hold office for a term of five years and shall be eligible for reappointment:Provided that notwithstanding the expiry of his term the Chancellor shall continue to hold office until his successor takes office.]

1.

(A). The vice-chancellor. - (1) The Vice-Chancellor shall be appointed by the Visitor from a panel of not less than three persons, who shall be recommended by a committee as constituted under clause (2) and the panel shall be prepared in alphabetical order and shall not indicate any order of preference:Provided that if the Visitor does not approve of any of the persons included in the panel, he may call for a fresh panel.

(2)The Committee, referred to in clause (1) shall consist of three persons, none of whom shall be an employee of the University or a member of the Court, Executive Council, or Academic Council or connected with an Institution recognised by or associated with the University. Out of the three persons, two shall be nominated by the Executive Council and one by the Visitor and the nominee of the Visitor shall be the convenor of the Committee.] [added - amended with approval of the visitor vide MHRD letter No.F.21-24/87- Desk (U), dt. 24.5.1989]

(3)The Vice-Chancellor shall be a whole-time salaried officer of the University.

(4)[ The Vice-Chancellor shall hold office for a term of five years from the date on which he enters upon his office and shall be eligible for reappointment for not more than another term:Provided that notwithstanding the expiry of the said period of the five years, he shall continue in office until his successor is appointed and enters upon his office.Provided further that the visitor may direct that a Vice-Chancellor, whose term of office has expired, shall continue in office for such period, not exceeding a total period of one year, as may be specified in the direction.] [Substituted - Amended with approval of the Visitor vide MHRD letter No.F.21-24/87-Desk (U) dated 24-5-1989]

(5)[ Notwithstanding anything contained in Clause (2), a person appointed as Vice-Chancellor shall, if he completes the age of seventy years during the term of his office or any extension thereof, retire from office.] [amended with approval of the visitor vide MHRD letter No. 39-10/2007-Desk(U) dated 03.10.2007]

(6)[ The emoluments and other terms and conditions of service of the Vice- chancellor shall be as follows:-

(i)[ There shall be a salary of Twenty Five Thousand per month or such other sum as may be prescribed by Government of India from time to time.]

Provided that if he assumes office after retiring on superannuation from a Pensionable post, his salary and allowances shall be reduced by the gross amount of his Pension prior to commutation, or the payment of Pension shall be held in abeyance until he relinquishes office.Provided further that if he assumes office after retiring on superannuation from a non-pensionable post, his salary and allowances shall be reduced by the gross amount equivalent of retirement benefits availed of by him on superannuation.

(ii)The Vice-Chancellor shall be entitled to use rent free furnished residential accommodation maintained by the University.

(iii)The Vice-Chancellor shall be entitled to use a University vehicle for official purposes. He shall also be entitled to use a University vehicle for private purposes for which he shall be liable to pay charges to the University on the conditions prescribed by the Central Government from time to time, for use of Government vehicles for private purposes by officers of Central Government.]

(iv)The Vice-Chancellor shall be entitled to retirement benefits under the General Provident Fund- Pension-Gratuity Scheme of the University. Provided that if he has not attained the normal age of superannuation prior to his appointment as Vice-Chancellor and was holding a pensionable post under the Central Government, a Central Autonomous Body or in a Central University or a State Government, a State Autonomous Body or a State University, he shall be entitled to the benefit of combining his past service with his service as Vice-Chancellor upto the normal age of superannuation for the purpose of pensionary benefits subject to the condition that his previous employer agrees to share the liability for such benefits.

Provided further that the Vice-Chancellor shall be entitled to join the Contributory Provident Fund-Gratuity Scheme of the University after completing sixty years of age.

(v)

(a)The Vice-Chancellor shall be entitled to leave on full pay for 30 days in a calendar year. The leave shall be credited to his account in advance in two half yearly installments of 15 days each on the first day of January and the first day of July every year. Provided that if the Vice-Chancellor assumes or relinquishes office during the currency of a half year, the leave shall be credited to his account proportionately at the rate of 2 % day for each completed month of service.

(b)The leave at credit of the Vice-Chancellor at the close of a half year shall be carried forward to the next half year, subject to the condition that the total accumulation of leave at credit should at no time exceed 240 days.

(c)At the time of relinquishing office, the Vice-Chancellor shall be entitled to receive a sum equivalent to the leave salary for the number of days for which leave on full pay is due to him subject to a maximum of 240 days. Provided that the number of days for which benefit of leave encashment has been availed of by the Vice- Chancellor in his previous assignments shall be deducted from the ceiling of 240 days.

(d)The Vice-Chancellor shall be entitled to leave on half pay for 20 days for each completed year of service. The leave on half pay may also be availed of as Commuted leave on full pay on medical grounds. In such a case, twice the number of days of leave availed of on full pay shall be debited against leave on half pay due.

(e)The Vice-Chancellor shall be entitled to avail himself of extra-ordinary leave without pay for maximum period of 3 months during his full term of 5 years on medical grounds or otherwise.

(vi)The Vice-Chancellor shall be entitled to benefits of medical attendance and leave travel concession as admissible to other employees of the University.

(vii)The Vice-Chancellor shall be entitled to Traveling Allowance on transfer on his appointment as Vice-Chancellor and on relinquishing office.

(7)[ If the Office of the Vice-Chancellor becomes vacant due to death, resignation or otherwise or if he is unable to perform the duties owing to absence, illness or any other cause, the senior most Director or the Senior most Dean, in case no Director is on roll, shall perform the duties of the Vice-Chancellor until a new Vice-Chancellor assumes office or until the existing Vice-Chancellor attends to the duties of his office, as the case may be]. [amended with approval of the visitor vide MHRD letter No. 38-6/2006-Desk(U) dt. 11.09.2006]

2. Powers and Duties of the Vice-Chancellor. - (1) The Vice-Chancellor shall be ex-officio Chairman of the Court, the Executive Council, the Academic Council and the Finance Committee, and shall, in the absence of the Chancellor, preside of the convocations of the University held for conferring degrees. The Vice-Chancellor shall be entitled to be present at, and to address, any meeting of any authority or other body of the University, but shall not be entitled to vote thereat unless he is a member of such authority or body.

(2)It shall be the duty of the Vice-Chancellor to see that this Act, the Statutes, the Ordinances and the regulations are duly observed, and he shall have all powers necessary to ensure such observance.

(3)The Vice-Chancellor shall have the powers to convene or cause to be convened meetings of the Court, the Executive Council , the Academic council and the Finance Committee

3. Directors. - (1) (a) The Director of Studies, Educational Innovations and Rural Reconstruction shall be appointed by the Executive Council on the recommendation of the Selection Committee constituted for the purpose and he shall be a whole-time salaried officer of the University.

(b)The emoluments and other conditions of service of the Director of Studies, Educational Innovations and Rural Reconstruction shall be such as may be prescribed by the Ordinances.(c)The Director of Studies, Educational Innovations and Rural Reconstruction shall hold office for a term of five years from the date on which he enters upon his office or until he attains the age of sixty-five years. whichever is earlier.(d)Subject to the general supervision of the Academic Council, the Director of Studies, Educational Innovations and Rural Reconstruction shall be responsible for organising studies, educational innovations and academic programmes of the University.(e)The Director of Studies, Educational Innovations and Rural Reconstruction shall have such powers and perform such functions in his field as may be determined or delegated to him by the Academic Council and the Vice-Chancellor.

(2)

(a)The Director of Culture and Cultural Relations shall be appointed by the Executive Council on the recommendation of the Selection Committee constituted for the purpose and he shall be a whole-time salaried officer of the University.

(b)The emoluments and other conditions of service of the Director of Culture and Cultural Relations shall be such as may be prescribed by the Ordinances.

(c)The Director of Culture and Cultural Relations shall hold office for a term of five years from the date on which he enters upon his office or until he attains the age of sixty-five years, whichever is earlier.

(d)Subject to the general supervision of the Vice - Chancellor, the Director of Culture and Cultural Relations shall :-

(i)Co-ordinate teaching and research on the Indian Culture and its relations with the Cultures of other countries;

(ii)organize dissemination through various media of the Cultural treasures in the fields of art, literature and music;

(iii)be responsible for relationship with institutions and agencies of culture of India and abroad.

(3)

(a)The Director of Physical Education, Sports, National Service and Student Welfare shall be appointed by the Executive Council on the recommendation of the Selection Committee constituted for the purpose and he shall be a whole -time salaried officer of the University.

(b)The emoluments and other conditions of service of the Director of Physical Education, Sports, National Service and Student Welfare shall be such as may be prescribed by the Ordinances.

(c)The Director of Physical Education, Sports, National Service and Student Welfare shall hold office for a term of five years from the date on which he enters upon his office or until he attains the age of sixty-five years, whichever is earlier.

(d)The Director of Physical Education, Sports, National Service and Student Welfare shall co-ordinate the activities of the University in respect of physical education, sports, national service and student welfare and other activities that involve student participation in community development.

(e)The Director of Physical Education, Sports, National Service and Student Welfare shall have such other powers and perform such other functions in his field as may be determined or delegated to him by the Executive Council and the Vice-Chancellor.

4. Registrar. - (1) The Registrar shall be a whole-time salaried officer of the University.

(2)The emoluments and other terms and conditions of service of the Registrar shall be such as may be prescribed by the Ordinances:[Provided that the Registrar shall retire on attaining the age of sixty two years:] [amended with approval of the visitor vide MHRD letter No. F.39-20/2006 Desk (U) dt. 20.03.2007]

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

(4)

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

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

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

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

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

(5)The Registrar shall be ex-officio Secretary of the Executive Council, the Academic Council and the Boards of Schools, but shall not be deemed to be a member of any of these authorities. He shall be ex-officio Member-Secretary of the Court.

(6)It shall be the duty of the Registrar,

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

(b)to issue all notices convening meeting of the Court, the Executive Council, the Academic Council, the Boards of Schools, the Boards of Studies, the Boards of Examiners and of any committees appointed by the authorities of the University;

(c)to keep the minutes of all the meetings of the Court, the Executive Council, the Academic Council, the Boards of Schools, and of any committees appointed by the authorities of the University;

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

(e)[ to arrange for and superintend the examinations of the University in a accordance with the manner prescribed by the Ordinances.] [deleted - amended with approval of the visitor vide MHRD letter No. F.21-22/2006 Desk (U) dt. 12.02.2007]

(f)to supply to the Visitor, Copies of the agenda of the meetings of the authorities of the University as soon as they are issued; and the minutes of such meetings;

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

(h)to perform such other duties as may be specified in the Statutes, the Ordinances or the Regulations or as may be required, from time to time, by the Executive Council or the Vice-Chancellor.

5. Finance officer. - (1) The Finance Officer shall be a whole-time salaried officer of the University.

(2)The emoluments and other terms and conditions of service of the Finance Officer shall be such as may be prescribed by the Ordinances:[Provided that a Finance Officer shall retire on attaining the age of sixty two years:] [Amended with approval of the Visitor vide MHRD letter No. F.39-20/2006 Desk (U) dt. 20.03.2007]

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

(4)The Finance Officer shall be ex-officio Secretary of the Finance Committee, but shall not be deemed to be a member of such committee.

(5)The Finance Officer shall :-

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

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

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

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

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

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

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

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

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

(f)ensure that the registers of buildings, land, furniture and equipments are maintained up-to-date and that stock-checking is conducted, of equipment and other consumable materials in all Offices, Special Centres, Specialised Laboratories, Colleges and Institution maintained by the University;

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

(h)call for from any Office, Centre, Laboratory, College or Institution maintained by the University any information or returns that he may consider necessary for the performance of his duties.

(7)The receipt of the Finance Officer of the person or persons duly authorised in this behalf by the Executive Council for any money payable to the University shall be sufficient discharge for payment of such money.

6. Deans of schools of studies. - (1) Every Dean of a School of Studies shall be appointed by the Vice-Chancellor from among the Professors in the school for a period of three years and he shall be eligible for reappointment:

[Provided that a Dean on attaining the age of sixty five years shall cease to hold office as such:Provided further that if, at any time, there is no Professor in a School, the Vice-Chancellor, or a Director authorised by the Vice-Chancellor in this behalf, shall exercise the powers of the Dean of the School.] [Amended with approval of the Visitor vide MHRD letter No. F.39-16/2011 Desk (U) dt. 26.03.2012]

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

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

(4)The Dean shall have the right to be present and to speak at any meeting of the Boards of Studies or Committees of the School, as the case may be, but shall not have the right to vote thereat unless he is a member thereof.

7. Heads of departments. - (1) In the case of Departments which have more than one Professor, the Head of the Department shall be appointed by the Executive Council on the recommendation of the Vice-Chancellor from among the Professors.

(2)In the case of Departments where there is only one Professor, the Executive Council shall have the option to appoint, on the recommendation of the Vice-Chancellor, either the Professor or a Reader as the Head of the Department;Provided that it shall be open to a Professor or Reader to decline the offer of appointment as the Head of the Department.

(3)A person appointed as the Head of the Department shall hold office as such for a period of three years and shall be eligible for reappointment.

(4)A head of a Department may resign his office at any time during his tenure of Office.

(5)A Head of a Department shall perform such functions as may be prescribed by the Ordinances.

8. Proctors. - (1) Every Proctor shall be appointed by the Executive Council on the recommendation of the Vice-Chancellor and shall exercise such powers and perform such duties as may be assigned to him by the Vice-Chancellor.

(2)Every Proctor shall hold office for a term of two years and shall be eligible for reappointment. .

9. Librarian. - (1) Every Librarian shall be appointed by the Executive Council on the recommendation of the Selection Committee constituted for the purpose and he shall be a whole time officer of the University.

(2)Every Librarian shall exercise such powers and perform such duties as may be assigned to him by the Executive Council.

10. Meeting of the court. - (1) An annual meeting of the Court shall be held on a date to be fixed by the Executive Council unless some other date has been fixed by the Court in respect of any year.

(2)At an annual meeting of the Court, a report on the working of the University during the previous year together with a statement of the receipts and expenditure, the balance-sheet, as audited and the financial estimates for the next year shall be presented.

(3)A copy of the statement of receipts and expenditure, the balance-sheet and the financial estimate referred to in clause (2) shall be sent to every member of the Court at least seven days before the date of the annual meeting.

(4)One-third of the total members of the Court shall form quorum for a meeting of the Court.

(5)Special meetings of the Court may be convened by the Executive Council or the Vice-Chancellor, or if there is no Vice-Chancellor, by the senior-most Director or if there is no Director, by the Registrar.

10.

(A). The court. - (1) The Court shall consist of the following members, namely:-Ex-Officio Members:(i)Vice-Chancellor;(ii)The Director of Studies, Educational Innovations and Rural Reconstruction;(iii)The Director of Culture and Cultural Relations;(iv)The Director of Physical Education, Sports, National Service and Student Welfare;(v)Two Deans of Schools to be nominated by the Vice-Chancellor by rotation according to seniority;(vi)Ten Heads of the Departments of the University to be nominated by the Vice-Chancellor by rotation according to seniority;(vii)Registrar;(viii)Librarian;(ix)Finance Officer;Representatives of Teachers:(x)Two Professors of the University who are not Deans of Schools, Two Readers, who are not Heads of Departments of the University and two Lectures to be nominated by the Vice-Chancellor by rotation according to seniority;Representatives of Colleges/institutions Admitted to The Privileges of The University:(xi)Five Principals / Directors of the Colleges / Institutions admitted to the privileges of the University to be nominated by the Vice-Chancellor by rotation;Representatives of Parliament:(xii)[ Two members of the Parliament, one to be nominated by the Speaker of the Lok Sabha and one by Chairman of the Rajya Sabha; [Amended with approval of the Visitor vide MHRD letter No. F.21-13/2001-Desk (U)(A), dt. 29.10.2001]"Provided that if the nominated Member(s) as in clause (xii) above becomes a Minister or Speaker Deputy Speaker, Lok Sabha or Deputy Chairman, Rajya Sabha, his/her nomination shall be deemed to have been terminated".]Persons Representing Learned Professions and Special Interests:(xiii)Ten persons representing learned professions and special interests including representatives of Industry, Commerce, Labour, Banking, Agriculture, etc., to be nominated by the Visitor;Nominees of The Chancellor and The Chief Rector:(xiv)One person of distinction from Public life to be nominated by the Chancellor:(xv)Two eminent educationists to be nominated by the Chief Rector on the recommendations of the Vice-Chancellor;(xvi)[ A representative each of SC/ST, Minorities, Women and Persons with Disabilities shall be nominated by the Vice-Chancellor as members, from within or outside the University. They shall hold office for a period of 3 years.] [Amended with approval of the Visitor vide MHRD letter No. 39-6/2010-Desk (U) dt. 16.10.2010]

(2)No employee of the University or of a College/ Institution admitted to the privileges of the University or recognized by or associated with the University shall be eligible to become a member under items (xiii). (xiv) and (xv).

(3)An ex-officio member shall cease to be a member of the Court as soon as he vacates the office by virtue of which he is such a member.

(4)All the members of the Court other than the ex-officio members shall hold office for a term of three years.

11. The Executive Council. - (1) The Executive Council shall consist of the following members, namely:-

(i)Vice-Chancellor;(ii)One Director by rotation according to seniority to be nominated by the Vice-Chancellor;(iii)Two Deans of schools by rotation according to seniority to be appointed by the Vice-Chancellor;(iv)One Head of the Department of the University who is not a Dean, to be nominated by the Vice-Chancellor by rotation according to seniority;(v)One Professor, who is not a Dean or Head by rotation according to seniority to be appointed the Vice-Chancellor;(vi)One Reader who is not a Head by rotation according to seniority to be appointed by the Vice-Chancellor(vii)One Lecturer, by rotation according to seniority, to be appointed by the Vice-Chancellor;(viii)Three persons from amongst the principals/ Directors of the Colleges/ Institutions admitted to the privileges of the University to be nominated by the Vice-Chancellor by rotation.(ix)Four persons of distinctions in academic and/or public life to be nominated by the Visitor.(x)[ A Central University Vice-Chancellor or Pro Vice-Chancellor to be nominated by the Executive Council on the recommendation of the Vice-Chancellor of Pondicherry University. [amended with approval of the visitor vide MHRD letter No. F.38-6/2006-Desk (U) dt. 12.10.2006](xi)A Vice-Chancellor/ Director of IIT/IIM or a similar teaching Central Govt. Institute to be nominated by the Visitor.](xii)[ A representative each of SC/ST, Minorities, Women and Persons with Disabilities shall be nominated by the Vice-Chancellor as members, from within or outside the University. They shall hold office for a period of 3 years.] [amended with approval of the visitor vide MHRD letter No. 39-6/2010-Desk (U) dt. 16.10.2010]

(2)All members of the Executive Council, other than the ex-officio members, shall hold office for a period of three years from the date of their nomination;

(3)One-third of the total members of the Executive Council shall form quorum for a meeting of the Executive Council.

12. Powers and Functions of The Executive Council. - (1) The Executive Council shall have the management and administration of the revenue and property of the University and the conduct of all administrative affairs of the University not otherwise provided for.

(2)Subject to the provisions of this Act, the Statutes and the Ordinances, the Executive Council shall, in addition to all other powers vested in it, have the following powers, namely :-

(i)to create teaching and academic posts, to determine the number and emoluments of such posts and to define the duties and conditions of service of Professors, Readers, Lecturers and other academic staff and Principals of Colleges and Institutions maintained by the University:

Provided that no action shall be taken by-the Executive Council in respect of the number, qualifications and the emoluments of teachers and academic staff otherwise than after consideration of the recommendation of the Academic Council;

(ii)to appoint such Professors, Readers, Lecturers and other academic staff, as may be necessary, and Principals of the Colleges and Institutions maintained by the University on the recommendation of the selection committee constituted for the purpose and to fill up temporary vacancies therein;

(iii)to create administrative, ministerial and other necessary posts and to make appointments thereto in the manner prescribed by the Ordinances;

(iv)to grant leave of absence to any officers of the University, other than the Chancellor and the Vice-Chancellor and to make necessary arrangements for the discharge of the functions of such officer during his absence;

(v)to regulate and enforce discipline among employees in accordance with the Statutes and the Ordinances;

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

(vii)to fix limits on the total recurring and the total non-recurring expenditure for a year on the recommendations of the Finance Committee;

(viii)to invest any money belonging to the University including any un-applied income, in such stocks, funds, shares or securities as it shall, from time to time, think fit or in the purchase of immovable property in India, with the like powers of varying such investments from time to time;

(ix)to transfer or accept transfers of any movable or immovable property on behalf of the University;

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

(xi)to enter into, vary, carry out and cancel contracts on behalf of the University;

(xii)to entertain, adjudicate upon, and, if thought fit, to redress any grievances of the employees and students of the University, who may, for any reason feel aggrieved;

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

(xiv)to select a common seal for the University and provide for the custody and use of such seal;

(xv)to make such special arrangements as may be necessary for the residence and discipline of women students;

(xvi)to delegate any of its powers to the Vice-Chancellor, the Directors, the Registrar or the Finance Officer or such other employee or authority of the University or to a committee appointed by it as it may deem fit;

(xvii)to institute fellowships, scholarships, studentships, medals and prizes; and

(xviii)to exercise such other powers and perform such other duties as may be conferred or imposed on it by the Act, or the Statutes.

13. The Academic Council. - (1) The Academic Council shall consist of the following members, namely :-

(i)Vice-Chancellor;(ii)One Director who is not a member of Executive Council by rotation and according to seniority to be nominated by the Vice-Chancellor;(iii)Two Deans of Schools who are not members of Executive Council by rotation and according to seniority to be nominated by the Vice-Chancellor;(iv)Six Heads of Departments of the University, who are not members of Executive Council by rotation and according to seniority to be nominated by the Vice-Chancellor;(v)Four Principals/Directors of the colleges/ Institutions admitted to the privileges of the University, who are not members of Executive Council to be nominated by the Vice-Chancellor by rotation;(vi)Six teachers of the University to be nominated by the Vice-Chancellor by rotation;(vii)Ten Persons, not in the service of the University, to be nominated by the Vice-Chancellor on the recommendation of the Academic Council for their special knowledge;(viii)[ A representative each of SC/ST, Minorities, Women and Persons with Disabilities shall be nominated by the Vice-Chancellor as members, from within or outside the University. They shall hold office for a period of 3 years. [amended with approval of the visitor vide MHRD letter No. 39-6/2010-Desk (U) dt. 16.10.2010]Provided that in making nomination under item (vi) and (vii) due regard shall be given to the representation of different disciplines.] [Substituted - Amended with approval of the Visitor vide MHRD letter dated 23.8.1995]

(2)All the members of the Academic Council, except the ex-officio members, shall hold office for a period of three years from the date of their nomination.

(3)One-third of the total members of the Academic Council shall form quorum for a meeting of the Academic Council.

14. Powers of the academic council. - Subject to the Act, the Statutes and the Ordinances, the Academic Council shall, in addition to all other powers vested in it, have the following powers, namely :-

(a)to exercise general supervision over the academic policies of the University and to give directions regarding methods of instructions, Co-operative teaching among colleges and institutions, evaluation of research or improvements in academic standards;

(b)to bring out inter-school co-ordination, to establish or appoint committees or boards for taking up projects on an inter-school basis;

(c)to consider matters of general academic interest either on its own initiative or on a reference by a school or the Executive Council and to take appropriate action thereon; and

(d)to frame such regulations and rules consistent with the Statutes and the Ordinances regarding the academic functioning of the University, discipline, admissions, award of fellowships, and studentships, fees, residences, concessions, corporate life and attendance.

15. The planning Board. - (1) The Planning Board shall consist of the following members, namely:-

(a)the Vice-Chancellor:(b)all Directors;(c)two nominees of the Chancellor;(d)five members of the Academic Council nominated by the Vice-Chancellor;(e)two officers of the University nominated by the Vice-Chancellor

(2)The Vice-Chancellor shall be the Chairman of the Planning Board and the Director of Studies, Educational Innovations and Rural Reconstruction shall act as the Secretary to the Planning Board and he shall convene the meetings of the Planning Board after consultation with the Vice-Chancellor.

(3)The Planning Board shall be the principal planning body of the University and shall be responsible for :-

(a)reviewing the educational programmes offered by the University;

(b)organizing the structure of education in the University so as to provide opportunities to students to offer different combinations of subjects appropriate for the development of personality and skills for useful work in society;

(c)creating an atmosphere and environment conducive to value-oriented education; and

(d)developing new teaching-learning processes which will combine the lectures, tutorials, seminars, demonstrations, self-studies collective practical projects.

(4)The Planning Board shall have the power to advise on the development of the University and review the progress of implementation of programmes so as to ascertain whether they are on the lines recommended by it and shall also have the power to advise the Executive Council and the Academic Council on any matter in connection therewith.

(5)The Academic Council and the Executive Council shall be bound to consider the recommendations made by the Planning Board and shall implement such of the recommendations as are accepted by it.

(6)Such of those recommendations of the Planning Board as have not been accepted by the Executive Council or the Academic Council under sub-section (6) shall be submitted by the Vice-Chancellor, along with the recommendations of the Executive Council or the Academic Council, to the Visitor for advice and the advice of the Visitor shall be implemented by the Executive Council or the Academic Council, as the case may be.

16. Schools of studies and departments. - [(1) The University shall have the following Schools namely:

(i)Sri Subramania Bharati School of Tamil Language and Literature(ii)Sri Aurobindo School of Eastern and Western Thought(iii)School of Management(iv)Ramanujan School of Mathematical Sciences(v)School of Physical, Chemical and Applied Sciences(vi)School of Life Sciences(vii)School of Humanities(viii)School of Social Sciences and International Studies(ix)School of Engineering and Technology(x)School of Education(xi)School of Medical Sciences(xii)School of Performing Arts(xiii)School of Law(xiv)School of Media & Communication(xv)Madanjeet School of Green Energy Technologies]

(2)Every School shall have a School Board. Each School Board shall consist of the following members, who shall hold office for a period of three years:

(i)The Dean of the School (ex-officio)

(ii)Heads of Department in the School (ex-officio)

(iii)All Professors in the School

(iv)One Reader and one Lecturer from each of the Departments by rotation according to seniority

(v)One representative from each of the Board of other schools, which have inter-disciplinary work with the School, to be nominated by the Vice-Chancellor.

(vi)Minimum of one outside expert for each subject / department who are not employees of the University or any of its affiliated colleges / institutions to be nominated by the Vice-Chancellor / Academic Council.

(3)The powers and functions of the School Board shall be prescribed by the Ordinances.

(4)The conduct of the meetings of a School Board and the quorum required for such meetings shall be prescribed by the Ordinances.

(5)

(a)Each School shall consist of the following Departments and Centres.

1. Sri Subramania Bharati School of Tamil Language & Literature

2. Sri Aurobindo School of Eastern and Western Thought

3. School of Management

(i)Name of Departments

(a)Department of Management Studies

(b)Department of Commerce

(c)Department of Economics

(d)Department of Tourism Studies

(e)Department of Banking Technology

(f)Department of International Business

Karaikal Campus

(ii)Name of Departments

(a)Department of Management

(b)Department of Commerce

4. Ramanujan School of Mathematical Sciences

(i)Name of Departments

(a)Department of Mathematics

(b)Department of Statistics

5. School of Physical, Chemical and Applied Sciences

(i)Name of Departments

(a)Department of Physics

(b)Department of Chemistry

(c)Department of Earth Sciences

(d)Department of Applied Psychology

(e)[ Department of Coastal Disaster Management] [Amended with approval of the Visitor vide MHRD letter No. F.No.39-2/2012-Desk (U) dt. 19.09.2012]

6. School of Life Sciences

(i)Name of Departments

(a)Department of Biochemistry and Molecular Biology

(b)Department of Biotechnology

(c)Department of Ecology and Environmental Sciences

(d)Department of Ocean Studies and Marine Biology

(e)Department of Food Science & Technology

(ii)Name of Centre

(a)Centre for Bio-informatics

7. School of Humanities

(i)Name of Departments

(a)Department of English

(b)Department of French

(c)Department of Hindi

(d)Department of Sanskrit

(e)Department of Philosophy

(f)Department of Physical Education & Sports

(ii)Name of Centre

(a)Centre for Foreign Languages

8. School of Social Sciences and International Studies

(i)Name of Departments

(a)Department of Anthropology

(b)Department of Sociology

(c)Department of History

(d)Department of Politics and International Studies

(e)Department of Social Work

(ii)Name of Centres

(a)Centre for Women's Studies

(b)Centre for South Asian Studies / Madanjeet Singh Institute of South Asia Regional Co-operation (MISARC)

(c)Centre for Study of Social Exclusion and Inclusive Policy.

9. School of Engineering & Technology

(i)Name of Departments

(a)Department of Computer Science

(b)Department of Electronics Engineering

Karaikal Campus

(ii)Name of Department

(a)Department of Computer Science

(iii)Name of Centre

(a)Centre for Pollution Control & Environmental Engineering

10. School of Education

11. School of Medical Sciences

12. School of Performing Arts

(i)Name of Department

(a)Department of Performing Arts

13. School of Law

14. School of Media and Communication

(i)Name of Departments

(a)Department of Library & Information Science

(b)Department of Electronic Media & Mass Communication

15. Madanjeet School of Green Energy Technologies

(i)Name of Centres

(a)Centre for Nano Sciences & Technology

(b)Centre for Green Energy Technology

(b)No Department or Centre shall be established or abolished except by the Statutes:

(c)Each Department shall consist of the following members, namely :-

(i)Teachers of the Department;

(ii)persons conducting research in the Department:

(iii)Dean of the School or Deans of the Schools;

(iv)Honorary Professors, if any, attached to the Department; and

(v)such other persons as may be members of the Department in accordance with the provisions of the Ordinances.

17. Boards of studies. - (1) Each Department shall have two Boards of Studies one for Post-graduate Studies and the other for Under- graduate Studies.

(2)The Constitution of a Board of Post-graduate Studies and the term of office of its members shall be prescribed by the Ordinances.

(3)The functions of a Board of Post-graduate Studies shall be to approve subjects for research for various degrees and other requirements of research degrees and to recommend to the concerned School Board in the manner prescribed by the Ordinances :-

(a)courses of studies and appointment of examiners for post-graduate courses, but excluding research degrees;

(b)appointment of supervisors of research; and

(c)measures for the improvement of the standard of post-graduate teaching and research:

Provided that the above functions of a Board of Postgraduate Studies shall, during the period of three years immediately after the commencement of the Act, be performed by the Department.

(4)The constitution and functions of a Board of Under-graduate Studies and the term of office of its members shall be prescribed by the Ordinances.

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

(i)The Vice-Chancellor;(ii)A Director appointed by the Executive Council;(iii)Three persons nominated by the Executive Council, out of whom at least one shall be a member of the Executive Council; and(iv)Three persons nominated by the Visitor.

(2)Five members of the Finance Committee shall form a quorum for a meeting of the Finance Committee.

(3)All the members of the Finance Committee, other than ex-officio members, shall hold office for a term of three years.

(4)A member of the Finance Committee shall have the right to record a minute of dissent if he does not agree with any decision of the Finance Committee.

(5)The Finance Committee shall meet at least twice every year to examine the accounts and to scrutinise proposals for expenditure.

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

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

19. Selection Committee. - (1) There shall be Selection Committee for making recommendations to the Executive Council for appointment to the posts of Director, Professor, Associate Professor, Assistant Professor, Registrar, Finance Officer, Controller of Examinations, Librarian and Principals of Colleges and Institutions maintained by the University.

(2)The Selection Committee for appointment to the posts specified in column 1 of the Table below shall consist of the persons specified in the corresponding entry in column 2 of the said table.Table

(1)	(2)
Director	(1) Vice-Chancellor (Chairman)
	(2) A nominee of Visitor.
	(3) One external member of the Executive Councilto be nominated by it
	(4) Three external experts nominated by the Vice-Chancellor
	An eminent academician representingSC/ST/OBC/Minority/Women/Differently-abled categories if any ofthe candidates representing these categories is the applicant, tobe nominated by the Vice-Chancellor, if any of the above membersof the selection committee do not belong to that category.
	At least four members including two outsidesubject experts, shall constitute the quorum.
Professor/Associate Professor	(1) Vice-Chancellor to be the Chairperson of theselection committee.
	(2) An academician who is the nominee of theVisitor.
	(3) Three experts in the concerned subject/ fieldnominated by the Vice-Chancellor out of the panel of namesapproved by Executive Council.
	(4) Dean of the Faculty, wherever applicable.
	(5) Head / Chairperson of the Department/School.
	(6) An academician representing SC /ST /OBC/Minority/Women/ Differently-abled categories, if any of thecandidates representing these categories is the applicant, to benominated by the Vice-Chancellor, if any of the above members ofthe selection committee do not belong to that category.
	At least four members including two outsidesubject experts shall constitute the quorum.
Assistant Professor	(1) The Vice-Chancellor shall be the Chairpersonof the selection committee.
	(2) Three experts in the concerned subjectnominated by the Vice-Chancellor out of the panel of namesapproved by the Executive Council.
	(3) Dean of the concerned Faculty whereverapplicable.
	(4) Head/Chairperson of the Department/School
	(5) An academician nominated by the Visitor
	(6) An academician representing SC / ST / OBC /Minority / Women/ Differently- abled categories to be nominated bythe Vice-Chancellor or Acting Vice-Chancellor, if any of thecandidates representing these categories is the applicant and ifany of the above members of the selection committee do not belongto that category.
	At least four members including two outsidesubject experts shall constitute the quorum.
Registrar/Finance Officer and Controller ofExaminations	(1) Vice-Chancellor to be Chairperson of theselection committee.
	(2) An academician who is the nominee of theVisitors.
	(3) Three experts in the concerned subject/fieldout of the list recommended by the Vice-Chancellor and approved byExecutive Council.
	(4) Dean of the Faculty.
	(5) Head/Chairperson of the Department.
	[Onerepresentative of the SC/ST, Women and Physically handicappedshould be in the selection committee whenever a candidate from anyof these categories appears for the interview.] [Amended with approval of the visitor vide MHRD letter No. F-21-2/2004-Desk (U)(A) dt. 21.09.2004]
	[Atleast 4members including two outside experts, must constitute thequorum.] [Amended with approval of the visitor vide MHRD letter No. F.No. 39-7/2012-Desk(U), dt. 17th July 2013]
Librarian	(1) Vice-Chancellor to be the Chairperson of theSelection Committee.
	(2) An academician who is the nominee of theVisitor.
	(3) Three experts in the concerned subject/ fieldnominated by the Vice-Chancellor out of the panel of namesapproved by the Executive Council.
	(4) Dean of the faculty, wherever applicable.
	(5) Head / Chairperson of the Department/School.
	(6) An academician representing SC/ ST/ OBC/Minority/ Women/ Differently-abled categories, if any of thecandidates representing these categories is the applicant, to benominated by the Vice-Chancellor, if any of the above members ofthe selection committee do not belong to that category.
	Atleast four members, including two outsidesubject experts, shall constitute the quorum.
	Selection Committee for the post of Librarianshall be same as that of Professor, except that the concernedexpert in Library, Practicing Librarian, as the case may be, shallbe associated with the Selection Committee as one of the subjectexperts.
College Principal	(1) Chairperson of the governing body asChairperson.
	(2) Two members of the governing body of thecollege to be nominated by the Chairperson of whom one shall be anexpert in academic administration.
	(3) One nominee of the Vice-Chancellor who shallbe a Higher Education expert. In case of Collegesnotified/declared as minority educational institutions, onenominee of the Chairperson of the College from out of a panel offive names, preferably from minority communities, recommended bythe Vice-Chancellor of the affiliating university of whom oneshould be a subject expert.
	(4)[Threeexperts consisting of the Principal of a college, a Professor andan accomplished educationist not below the rank of a Professor (tobe nominated by the governing body of the college) out of a panelof six experts approved by the Executive Council.] [Amended with approval of the visitor vide MHRD letter No. F.No. 39-7/2012-Desk(U), dt. 17th July 2013]
	(5)[Anacademician representing SC /ST / OBC / Minority /Women/Differently-abled categories, if any of the candidatesrepresenting these categories is the applicant, to be nominated bythe Vice-Chancellor, if any of the above members of the selectioncommittee do not belong to that category.] [Amended with approval of the visitor vide MHRD letter No. F.No. 39-7/2012-Desk(U), dt. 17th July 2013]
	[At leastfive members including two experts, should constitute the quorum.] [Amended with approval of the visitor vide MHRD letter No. F.No. 39-7/2012-Desk(U), dt. 17th July 2013]
Note 1:	Where the appointment is being made for aninterdisciplinary project, the Head of the project shall be deemedto be the Head of the Department concerned.
Note 2:	The Professor to be nominated shall be aProfessor concerned with the speciality for which the selection isbeing made and that the Vice-Chancellor shall consult the Head ofthe Department and the Dean of School before nominating theProfessor.
Note 3:	The Selection Committee shall recommendappointment to the post of Registrar on tenure basis for a periodof five years and his tenure may be renewed for similar terms bythe Executive Council on the recommendations of theVice-Chancellor:
	Provided that Officers of All India Services andCentral Services may be appointed on deputation to the post ofRegistrar by the Executive Council on the recommendations of theVice-Chancellor on such terms and conditions as may be stipulatedby the Government of India.
Note 4:	In accordance with the guidelines received fromthe University Grants Commission, the Finance Officer in thePondicherry University shall be appointed on deputation basis froman organized Accounts/Audit Service.
Note 5:	The Selection Committee thus constituted shallscrutinize the C.R. Dossiers and Personal Files received from theorganized Accounts Service, hold interview, if considerednecessary, and make recommendations for appointment to the post ofFinance Officer in the University.

(3)The Vice-Chancellor, or in his absence, the senior-most Director, shall preside at the meetings of a Selection Committee.

(4)The meetings of a Selection Committee shall be convened by the Vice-Chancellor or in his absence, by the senior-most Director.

(5)The procedure to be followed by a Selection Committee in making recommendations shall be laid down in the Ordinances.

(6)If the Executive Council is unable to accept the recommendations made by a Selection committee, it shall record its reasons and submit the case to the Visitor for final orders.

(7)Appointments to temporary posts shall be made in the manner indicated below :-

(i)If the temporary vacancy is for a duration longer than one academic session, it shall be filled on the advice of the Selection Committee in accordance with the procedure indicated in the foregoing clauses:

Provided that if the Vice-Chancellor is satisfied that in the interests of work, it is necessary to fill the vacancy, the appointment may be made on a purely temporary basis by a local Selection Committee referred to in sub clause (ii) for a period not exceeding six months.

(ii)If the temporary vacancy is for a period less than a year, an appointment to such vacancy shall be made on the recommendation of a local Selection Committee consisting of the Dean of the School concerned, the Head of the Department and a nominee of the Vice-Chancellor:

Provided that if the same person holds the offices of the Dean and the Head of the Department, the Selection Committee may contain two nominees of the Vice-Chancellor :Provided further that in case of sudden casual vacancies of teaching posts caused by death or any other reason, the Dean may, in consultation with the Head of the Department concerned, make a temporary appointment for a month and report to the Vice-Chancellor and the Registrar about such appointment.

(iii)No teacher appointed temporarily shall, if he is not recommended by a regular Selection Committee for appointment under the Statutes, be continued in service on such temporary employment, unless he is subsequently selected by a local Selection Committee or a regular Selection Committee, for a temporary or permanent appointment as the case may be.

20. Special Mode of Appointment. - (1) Notwithstanding anything contained in Statute 19, the Executive Council may invite a person of high academic distinction and professional attainments to accept a post of Professor or Reader or any other academic post in the University, as the case may be, on such terms and conditions as it deems fit, and on the person agreeing to do so, appoint him to the post.

(2)The Executive Council may appoint a teacher or any other academic staff working in any other University or organization for undertaking a joint project in accordance with the manner laid down in the Ordinances.

21. Appointment for a fixed tenure. - The Executive Council may appoint a person selected in accordance with the procedure laid down in Statute 19 for a fixed tenure on such terms and conditions as it deems fit.

22. Recognized teachers. - (1) The qualifications of recognized teachers shall be such as may be prescribed by the Ordinances.

(2)All applications for the recognition of teachers shall be made in such manner as may be laid down in the Ordinances.

(3)No teacher shall be recognized as a teacher except on the recommendation of a selection committee constituted for the purpose in the manner laid down in the Ordinances.

(4)The period of recognition of a teacher shall be determined by Ordinances made in that behalf.

(5)The Academic Council may, by a special resolution passed by a majority of not less than two-thirds of the members present and voting, withdraw recognition from a teacher:Provided that no such resolution shall be passed until notice in writing has been given to the person concerned calling upon him to show cause, within such time as may be specified in the notice, why such resolution should not be passed and until his objections, if any, and any evidence he may produce in support of them, have been considered by the Academic Council.

(6)Any person aggrieved by an order of withdrawal under clause (5) may, within three months from the date of communication to him of such order, appeal to the Executive Council which may pass such orders thereon as it thinks fit.

23. Committees. - Any authority of the University may appoint as many standing or special committees as it may deem fit, and may appoint to such committees persons who are not members of such authority. Any such committee may deal with any subject delegated to it subject to subsequent confirmation by the authority appointing.

24. Terms and Conditions of Services of University Teachers. - (1) All the teachers of the University shall, in the absence of any agreement to the contrary, be governed by the terms and conditions of service as specified in the Statutes, the Ordinances and the Regulations.

(2)Every teacher of the University shall be appointed on a Written contract, the form of which shall be prescribed by the Ordinances. A copy of the contract shall be deposited with the Registrar.

25. Seniority Lists. - (1) Whenever, in accordance with the Statutes, any person is to hold an office or be a member of an authority of the University by rotation according to seniority, such seniority shall be determined according to the length of continuous service of such person in his grade, and, in accordance with such other principles as the Executive Council may, from time to time, prescribe.

(2)It shall be the duty of the Registrar to prepare and maintain, in respect of each class of persons to whom the provisions of the Statutes apply, a complete and up- to-date seniority list in accordance with the provisions of clause (1).

(3)If two or more persons have equal length of continuous service in a particular grade or the relative seniority of any person or persons is otherwise in doubt, the Registrar may, on his own motion and shall, at the request of any such person, submit the matter to the Executive Council whose decision thereon shall be final.

26. Removal of Teachers. - (1) Where there is an allegation of misconduct against a teacher, or a member of the academic staff, the Vice-Chancellor may, if he thinks fit, by order in writing, place the teacher under suspension and shall forthwith report to the Executive Council the circumstances in which the order was made:

Provided that the Executive Council may, if it is of the opinion, that the circumstances of the case do not warrant the suspension of the teacher or a member of the academic staff, revoke such order.

(2)Notwithstanding anything contained in the terms of his contract of service or of his appointment, the Executive Council shall be entitled to remove a teacher or a member of the academic staff on the ground of misconduct.

(3)Save as aforesaid, the Executive Council shall not be entitled to remove a teacher or a member of the academic staff except for good cause and after giving three months' notice in writing or on payment of three months' salary in lieu of notice.

(4)No teacher or a member of the academic staff shall be removed under clause (2) or under clause (3) until he has been given a reasonable opportunity of showing cause against the action proposed to be taken in regard to him.

(5)The removal of a teacher or a member of the academic staff shall require a two- third majority of the members of the Executive Council present and voting.

(6)The removal of a teacher or a member of the academic staff shall take effect from the date on which the order of removal is made:Provided that where a teacher or a member of the academic staff is under suspension at the time of his removal, the removal shall take effect from the date on which he was placed under suspension.

(7)Notwithstanding anything contained in the Statutes, a teacher or a member of the academic staff may resign by giving three months' notice in writing to the Executive Council or on payment to the University of three months' salary in lieu thereof.

27. Removal of Employees Other than Teachers of the University. - (1) Notwithstanding anything contained in the terms of his contract of service or of his appointment, an employee, other than a teacher or a member of the academic staff, may be removed by the authority which is competent to appoint the employee -

(a)if he is of unsound mind or is a deaf-mute or suffers from contagious leprosy;(b)if he is an undischarged insolvent;(c)if he has been convicted by a court of law of any offence involving moral turpitude and sentenced in respect thereof to imprisonment for not less than six months;(d)if he is otherwise guilty of misconduct:Provided that no employee shall be removed from his office unless a resolution to that effect is passed by the Executive Council by a majority of two-thirds of its members present and voting.

(2)No employee shall be removed under clause (1) until he has been given a reasonable opportunity of showing cause against the action proposed to be taken in regard to him.

(3)Where the removal of such employee is for a reason other than that specified in sub-clause (c) or sub-clause (b), of Clause (1) he shall be given three months' notice in writing or paid three months salary in lieu of such notice.

(4)Notwithstanding anything contained in the Statutes, an employee not being a teacher or a member of the academic staff, shall be entitled to resign :-

(i)If he is a permanent employee, only after giving three months' notice in writing to the appointing authority or paying to the University three months' salary in lieu thereof:

(ii)If he is not a permanent employee, only after giving one- month's notice in writing to the appointing authority or paying to the University one month 's salary in lieu thereof:

Provided that such resignation shall take effect from the date on which the resignation is accepted by the appointing authority.

28. Honorary Degrees. - (1) The Executive Council may, on the recommendation of the Academic Council and by a resolution passed by a majority of not less than two-thirds of the members present and voting, make proposals to the Visitor for the conferment of honorary degrees:

Provided that in case of emergency, the Executive Council may, on its own, make such proposals.

(2)The Executive Council may, by a resolution passed by a majority of not less than two-thirds of the members present and voting, withdraw, with the previous sanction of the Visitor, any honorary degree conferred by the University.

29. Withdrawal of Degrees, etc. - The Executive Council may, by a special resolution passed by a majority of not less than two-thirds of the members present and voting, withdraw any degree or academic distinction conferred on, or any certificate or diploma 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 why such a resolution should not be passed and until his objections, if any, and any evidence he may produce in support of them, have been considered by the Executive Council.

30. Maintenance of Discipline among Students of the University. - (1) All powers relating to discipline and disciplinary action in relation to students of the University shall vest in the Vice-Chancellor.

(2)The Vice-Chancellor may delegate all or any of his powers as he deems proper to a Proctor and to such other officers as he may specify in this behalf.

(3)Without prejudice to the generality of his powers relating to the maintenance of discipline, and taking such action, as may seem to him appropriate for the maintenance of discipline, the Vice-Chancellor may, in the exercise of his powers, by order, direct that any student or students be expelled, or rusticated, for a specified period, or be not admitted to a course or courses of study in a College, Institution or Department of the University for a stated period, or be punished with fine for an amount to be specified in the order, or be debarred from taking an examination or examinations conducted by the University, College Institution or a Department for one or more years, or that the results of the student or students concerned in the examination or examinations in which he or they have appeared be cancelled.

(4)The Principals of Colleges, Institutions, Heads of Special Centres, Deans of Schools of Studies and Heads of teaching Departments in the University shall have the authority to exercise all such disciplinary powers over the students in their respective Colleges, Institutions, Special Centres, Schools and teaching Departments in the University as may be necessary for the proper conduct of such Colleges, Institutions, Special Centres, Schools and teaching in the Departments.

(5)Without prejudice to the powers of the Vice-Chancellor, the principals and other persons specified in clause (4), detailed rules of discipline and proper conduct shall be made by the University. The Principals of Colleges, Institutions, Heads of Special Centres, Deans of Schools of Studies and Heads of teaching Departments in the University may also make the supplementary rules as they deem necessary for the aforesaid purposes. Every student shall be supplied with a copy of the rules made by the University and a copy of the supplementary rules shall be supplied to the Students concerned.

(6)At the time of admission, every student shall be required to sign a declaration to the effect that he submits himself to the disciplinary jurisdiction of the Vice-Chancellor and other authorities of the University.

31. Maintenance of Discipline among Students of Colleges, etc. - All powers relating to discipline and disciplinary action in relation to students of a College or an Institution, not maintained by the University, shall vest in the Principal of the College or Institution, as the case may be, in accordance with the procedure prescribed by the Ordinances.

32. Admission of colleges etc. to the privileges of the university. - (1) Colleges and other Institutions situated within the jurisdiction of the University may be admitted to such privileges of the University as the Executive Council may decide, on the following conditions, namely :-

(i)Every such College or Institution shall have a regularly constituted University Governing Body, consisting not more than fifteen persons approved by the Executive Council and including among others, two teachers of the University to be nominated by the Executive Council and three representatives of the teaching staff of whom the Principal of the College or Institution shall be one. The procedure for appointment of members of the Governing Body and other matters affecting the management of a College or an Institution shall be prescribed by the Ordinances:Provided that the said condition shall not apply in the case of Colleges and Institutions maintained by Government which shall, however, have an Advisory Committee consisting of not more than fifteen persons which shall consist of, among others, three teachers including the Principal of the College or Institution, and two teachers of the University nominated by the Executive Council.(ii)Every such College or Institution shall satisfy the Executive Council on the following matters, namely :-(a)the suitability and adequacy of its accommodation and equipment for teaching;(b)the qualifications and adequacy of its teaching staff and the conditions of their service;(c)the arrangements for the residence, welfare, discipline and supervision of students;(d)the adequacy of financial provision made for the continued maintenance of the College or Institution; and(e)such other matters as are essential for the maintenance of the standards of University education.(iii)No College or Institution shall be admitted to any privileges of the University except on the recommendation of the Academic Council made after considering the report of a Committee of Inspection appointed for the purpose by the Academic Council.(iv)[ Colleges and institutions desirous of admission to any privileges of the University shall be required to intimate their intention to do so in writing so as to reach the Registrar not later than 1st October, preceding the year from which permission applied for is to have effect.] [amended with approval of the visitor vide MHRD letter F.No.21-8/2004-Desk(U)(A) dt. 27.07.2004](v)A College or an Institution shall not, without the previous permission of the Executive Council and the Academic Council, suspend instruction in any subject or course of study which it is authorized to teach and teaches.

(2)Appointment to the teaching staff and Principals of Colleges or Institutions admitted to the privileges of the University shall be made in the manner prescribed by the Ordinances:Provided that nothing in this clause shall apply to Colleges and Institutions maintained by Government.

(3)The service conditions of the administrative and other non-academic staff of every College or Institution referred to in clause (2) shall be such as may be laid down in the Ordinances:Provided that nothing in this clause shall apply to Colleges and Institutions maintained by Government.

(4)Every College or Institution admitted to the privileges of the University shall be inspected at least once in every two academic years by a Committee appointed by the Academic Council, and the report of that Committee shall be submitted to the Academic Council, which shall forward the same to the Executive Council with such recommendations as it may deem fit to make. The Executive Council, after considering the report and the recommendations, if any, of the Academic Council shall forward a copy of the report to the Governing Body of the College or Institution with such remarks, if any, as it may deem fit for suitable action.

(5)The Executive Council may, after consulting the Academic Council withdraw any privileges granted to a College or Institution, at any time it considers that the College or Institution does not satisfy any of the conditions on the fulfillment of which the College or Institution was admitted to such privileges:Provided that before any privileges are so withdrawn, the Governing Body of the College or Institution concerned shall be given an opportunity to represent to the Executive Council why such action should not be taken.

(6)Subject to the conditions set forth in clause (1) the Ordinances may prescribe :-

(i)Such other conditions as may be considered necessary;

(ii)The procedure for the admission of Colleges and Institutions to the privileges of the University and for the withdrawal of those privileges.

33. Convocation. - Convocations of the University for the conferring of degrees or for other purposes shall be held in such manner as may be prescribed by the Ordinances.

34. Acting Chairman of Meetings. - Where no provision is made for a President or Chairman to preside over a meeting of any authority of the University or any committee of such authority or when the President or Chairman so provided for is absent, the members present shall elect one from among themselves to preside at such meeting.

35. Resignations. - Any member, other than an ex-officio member of the Court, the Executive Council, the Academic Council or any other authority of the University or any committee of such authority may resign by letter addressed to the Registrar and the resignation shall take effect as soon as such letter is received by the Registrar.

36. Disqualifications. - (1) A person shall be disqualified for being chosen as, and for being, a member of - any of the authorities of the University:-

(a)If he is of unsound mind or is a deaf-mute or suffers from contagious leprosy;(b)If he is an undischarged insolvent;(c)If he has been convicted by a court of law of an offence involving moral turpitude and sentenced in respect thereof to imprisonment for not 1ess than six months.

(2)If any question arises as to whether a person is or had been subjected to any of the disqualifications mentioned in clause (1), the question shall be referred for the decision of the Visitor and his decision shall be final and no suit or other proceeding shall lie in any civil court against such decision.

37. Residence Condition for Membership and Office. - Notwithstanding anything contained in the Statutes, no person who is not ordinarily resident in India shall be eligible to be an officer of the University or a member of any authority of the University.

38. Membership of Authorities by Virtue of Membership of other Bodies. - Notwithstanding anything contained in the Statutes, a person who holds any post in the University or is a member of any authority or body of the University in his capacity as a member of a particular authority or body or as the holder of a particular appointment shall hold such office or membership only for so long as he continues to be a member of that particular authority or body or the holder of that particular appointment, as the case may be.

39. Alumni Association. - (1) There shall be an Alumni Association for the University.

(2)The subscription for membership of the Alumni Association shall be prescribed by the Ordinances.

(3)No member of the Alumni Association shall be entitled to vote or stand for election unless he has been a member of the Association for at least one year prior to the date of election and is a graduate of the University of at least five years standing :Provided that the condition relating to the completion of one year's membership shall not apply in the case of the first election.

40. Students council. - (1) There shall be constituted in the University, a Students' Council for every academic year, consisting of -

(a)the Director of Physical Education, Sports, National Service and Students' Welfare who shall be the Chairman of the Students' Council;(b)all students who have won prizes in the previous academic year in the fields of studies, fine arts, sports and extension work;(c)twenty students to be nominated by the Academic Council on the basis of merit in studies, sports, extra- curricular activities and all-round development of personality:Provided that any student of the University shall have the right to bring up any matter concerning the University before the Students' Council if so permitted by the Chairman, and he shall have the right to participate in the discussions at any meeting when the matter is taken up for consideration.

(2)The functions of the Students' Council shall be to make suggestions to the appropriate authorities of the University in regard to the programmes of studies, students' welfare and other matters of importance in regard to the working of the University in general and such suggestions shall be made on the basis of consensus of opinion.

(3)The Students' Council shall meet at least once in an academic year preferably in the beginning of that year.

41. Ordinances how made. - [(1) The first Ordinances made under sub-section (2) of section 27 may be amended, repealed or added to at any time by the Executive Council in the manner specified below :-] [Substituted - 'At any time' Amended with approval of the Visitor vide MHRD letter No. F 21-9 F87 - Desk(U), dt. 15.01.1990.]

(2)No Ordinance in respect of the matters enumerated in section 27, other than those enumerated in clause (n) of sub-section (1) thereof, shall be made by the Executive Council unless a draft of such Ordinance has been proposed by the Academic Council.

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

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

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

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

42. Regulations. - (1) The authorities of the University may make Regulations consistent with the Act and the Statutes and the Ordinances :-

(a)laying down the procedure to be observed at their meetings and the number of members required to form a quorum;(b)Providing for all matters which are required by the Act, the Statutes or the Ordinances to be prescribed by Regulations;(c)Providing for all other matters solely concerning such authorities or committees appointed by them and not provided for by the Act, the Statutes or the Ordinances.

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

(3)The Executive Council may direct the amendment in such manner as it may specify, of any Regulation made under the Statutes or the annulment of any such regulation.

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

[amended with approval of the visitor vide MHRD letter No. 39-1/2007-Desk (U) dt. 21.06.2011]

Legal Document View

Unlock Advanced Research with PRISMAI

State of Puducherry - Act