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State of Haryana - Act

The Kurukshetra University Act, 1986

HARYANA
India

The Kurukshetra University Act, 1986

Act 28 of 1986

Published on 18 December 1986
Commenced on 18 December 1986
[This is the version of this document from 18 December 1986.]
[Note: The original publication document is not available and this content could not be verified.]

The Kurukshetra University Act, 1986Haryana Act No. 28 of 1986Statement of Objects and Reasons - Haryana Act No. 9 of 1997 - Kurukshetra University, Kurukshetra had been established under Act No. 28 of 1986. State Government is the major funding agency for the development and maintenance of this University. Education being on the concurrent list, the State Government equally shares the responsibility for the development of education in the State. It has also to ensure that the State Policy as well as the Central Policy on education is implemented in letter and spirit. For proper accountability in academic and financial matters the State Government has already made adequate provision with regard to creation of teaching/non- teaching posts, their upgradation and renewal by the University with the prior approval of the State Government. It has, however, been felt that though the Registrar like Vice-Chancellor and Pro Vice- Chancellor is an important functionary under the university system, yet unlike Vice-Chancellor and Pro Vice-Chancellor, selection and mode of appointment is determined by the Statutes of the university rather than the Principal Act. His present mode of appointment by the Executive Council on the basis of selection made by the Establishment/Selection Committee is not conducive to the discharge of functions/responsibilities attached to the post of Registrar. It had, therefore, been felt necessary that Government may be made the Appointing Authority in the case of Registrar by making specific provision in the Principal Act as by amending relevant statutes and that Government be also empowered to amend/repeal/modify the Statutes.Accordingly, Ordinance No. 4 dated 25th July, 1996 was promulgated since the Haryana Vidhan Sabha was not in session. This Bill seeks to replace the Ordinance.Published vide Haryana Government Gazette (Extraordinary) dated 13.11.1996 at page 2323.Statement of Objects and Reasons. - Haryana Act No. 3 of 1997. - Kurukshetra University Kurukshetra had been established under the Kurukshetra University Act of 1956 which was later on repealed on the enforcement of Haryana Act No. 28 of 1986. It has been amended from time to time. The State Government is the major funding agency for the development and maintenance of this University. Education being on the concurrent list, the State Government equally shares the responsibility for the development of education in the State. It has also to ensure that the State policy as well as the Central policy on education is implemented in its letter and spirit. The University system plays key role in the development of Higher Educator in the State. The University has been established under the State Act and its autonomy and accountability is to be ensured through in- built mechanism. It is, therefore, necessary that the University should enjoy maximum freedom in the pursuit of research and excellence in Higher Education.The Governor by virtue of his office is Chancellor of the University and in that capacity is Head of the University whereas the Vice-Chancellor is the Principal Executive and Academic Officer of the University.In the given background, it has been felt necessary that the Chancellor being the Head of the University should be empowered to appoint the Registrar. It has also been felt necessary that the Executive Council being the Principal Executive Body of the University should be competent body to make, amend or repeal the Statues as contained in the University Act. However, with a view to ensure that the State policy as well as the Central policy on education is implemented in its letter and spirit by the Universities, the Chancellor being the Head of the University be empowered either suo motu or on the advice of the Government to direct the University to make, amend or repeal the Statutes on any matter specified by him and if the Executive Council fails to implement such a direction, the Chancellor after giving proper opportunity to the Executive Council may make, amend or repeal the statutes.In the given, background necessity, has been felt to translate into action, the above proposals which could only be implemented by legislative enactment.Hence this Bill.Published vide Haryana Government Gazette (Extraordinary) dated 27.2.1997 at page 473.State of Objects and Reasons. - Haryana Act No. 14 of 1994. - The Kurukshetra University was established by the Act of State Legislature. The State Government provides substantial grant-in-aid for running the affairs of the University. Even U.G.C., which is another source for funding, releases assistance under various schemes, for a specific period to the University after obtaining assurance from the State Government to the effect that the State Government will bear the financial liability of U.G.C. sponsored schemes after the cessation of U.G.C.'s assistance. It has been noticed that Vice- Chancellors create teaching posts either by exercising their emergency powers or through Executive Councils of the Universities thereby creating a financial liability on the State Government. It has, therefore, been felt necessary that the Government representatives should play an important role in the meetings of the various statutory bodies of the Universities. Besides, it has been considered expedient to restrict the emergency powers of the Vice-Chancellors to routine matters of academic and administrative nature. It has also been felt necessary that the University should obtain approval of the State Government before creating teaching posts or revising the pay scales of teaching posts so that the expenditure in the University can be controlled. It is also necessary to assign suitable positions on the statutory bodies of the Universities and other duties to the Pro Vice-Chancellor.Therefore, it has been considered necessary to amend the Kurukshetra University Act, 1986.Hence this Bill.Published vide Haryana Government Gazette (Extraordinary) dated 5.3.1993 at page 276.Statement of Objects and Reasons. - Haryana Act No. 4 of 1992. - The Kurukshetra University was established by the Act of State Legislature. The State Government provides substantial grant-in-aid for running the affairs of the University. The work- load in the University has increased substantially and it has been considered necessary to appoint a senior officer in the University to help the Vice- Chancellor in discharging his duties. It has also been considered expedient that the University should obtain a prior approval of the State Government before creating the posts of non-teaching employees or revising the pay scales of non-teaching employees so that the expenditure in the University can be controlled. Therefore, it has been considered necessary to amend the Kurukshetra University Act, 1986.Hence this Bill.Published vide Haryana Government Gazette (Extraordinary) dated 14.12.1991 at page 2133.Statement of Objects and Reasons - The existing provision in the Kurukshetra University Act, 1986 does not envisage any role of the State Government in the appointment of Vice-Chancellor. It is felt that this is not a desirable situation. The Universities are funded by the State Government and it must have a say in the matter of appointment.2. The appointment of Vice-Chancellor in a number of Universities in the country e.g. Punjabi University, Patiala and Guru Nanak Dev University, Amritsar are made by the Chancellor on the advice of the State Government. It is believed that this is a better provision than what presently obtains in the Kurukshetra University Act, 1986.3. It is, therefore, proposed to amend Kurukshetra University Act to provide for the appointment of Vice-Chancellor by the Chancellor on the advice of the State Government.Published vide Haryana Government Gazette (Extraordinary) dated 28.3.1988 at page 430.Received the assent of the Governor of Haryana on the 18th December, 1986 and was published in the Haryana Gazette, (Extra) Legislative Supplement, Part I, dated December 23, 1986/Pausa 2, 1908.An Act to consolidate and amend the law relating to the Kurukshetra University, as a teaching-cum-affiliating University at Kurukshetra for the encouragement of inter-disciplinary higher education and research with special emphasis on the study of Sanskrit, Prakrit and Modern Indian Languages as also in Indian Philosophy, Ancient Indian History and other aspects of Indology.Be it enacted by the Legislature of the State of Haryana in the Thirty- seventh Year of the Republic of India as follows :-

1. Short title and commencement.

(1)This Act may be called the Kurukshetra University Act, 1986.

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

2. Definitions.

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

(a)"college" means a college maintained by, or admitted to the privileges of, the University under this Act;

(b)"employee" means any person appointed by the University and includes teachers and all other staff of the University;

(c)"Government" means the Government of the State of Haryana;

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

(e)"principal" means the head of a college and includes, when there is no principal, a vice-principal duly appointed as such and in the absence of the principal or the vice-principal the person for the time being duly appointed to act as the principal;

(f)"recognised teachers" means such persons as are approved by the University for the purpose of imparting instruction in a college or an institution admitted to the privileges of the University;

(g)"Statutes", "Ordinances" and "Regulations" mean respectively the Statutes, Ordinances and Regulations of the University made under this Act;

(h)"University" means the "Kurukshetra University" as incorporated under the Kurukshetra University Act, 1956; and

(i)"University teachers" means professors, readers, lecturers and such other persons as may be appointed for imparating instruction or conducting research in the University or in any college or institution maintained by the University and are designated as teachers by the Ordinances.

3. Incorporation.

(1)There shall continue to be a body corporate by the name of Kurukshetra University comprising of the Chancellor and the Vice- Chancellor of the University, and the members of the Court, the Executive Council and the Academic Council and all persons, who may, hereafter, become or be appointed as such officers or members, so long as they continue to hold such office or membership.

(2)The University shall have perpetual succession and a common seal with power to acquire, hold and dispose of property, and to contract, and may be the said name sue or be sued.

4. Territorial exercise of powers.

(1)The limits of the area within which the University shall exercise its powers shall be such as the Government may, from time to time, by notification specify :Provided that different areas may be specified for different faculties.

(2)Notwithstanding anything contained in any other law for the time being in force, any college situated within the limits of the area specified under sub-section (1) shall, with effect from such date as may be notified in this behalf by the Government, be deemed to be associated with, and admitted to, the privileges of the University and shall cease to be associated in any way with, or be admitted to, any privileges of any other University, and different dates may be notified for different colleges :Provided that -

(i)any student of any college associated with, or admitted to, the other University before the said date, who was studying for any degree or diploma examination of that University shall be permitted to complete his course in preparation thereof and the University shall hold for such students examinations in accordance with the curricula of study in force in that University for such period as may be prescribed by the Statutes, Ordinances or Regulations;

(ii)any such student may, until any such examination is held by the University, be admitted to the examination of the other University and be conferred the degree, diploma or any other privilege of that University for which he qualifies on the result of such examination.

5. Bar on conferring, granting or issuing degrees, diplomas or certificates by unauthorised institutions.

(1)Notwithstanding anything contained in this Act or any other law, for the time being in force, no person or institution, other than the University, shall confer, grant or issue or hold himself or itself out as entitled to confer, grant or issue any degree, diploma or certificate within the territorial jurisdiction of the University which is identical with or is a colourable imitation of any degree, diploma or certificate conferred, granted or issued by the University.

(2)Contravention of the provision of sub-section (1) shall be a cognizable offence punishable with imprisonment upto two years or with fine upto two thousand rupees or both.

(3)Where an offence under this section has been committed by an institution, every person incharge of, and responsible to, the institution for the conduct of its business at the time of the commission of the offence, shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly.

(4)Notwithstanding anything contained in sub-section (3), where an offence under this section has been committed by an institution and it is proved that the offence has been committed with the consent or connivance of, or that the commission of the offence is attributable to any neglect on the part of any partner, director, manager, secretary or other officer of the institution, such partner, director, manager, secretary or other officer shall also be deemed to be guilty of that offence and shall be liable to be proceeded against and punished accordingly.Explanation. - For the purpose of this section "institution" means any body corporate and includes a firm or other association of individuals.

6. Powers of University.

- The University shall exercise the following powers and perform the following duties, namely :-

(a)to provide for research and instruction in such branches of learning as the University may think fit and to take such steps as it considers necessary for the advancement of learning and dissemination of knowledge;

(b)to hold examinations and grant such degrees, diplomas and other academic distinctions or titles to persons as may be laid down in the Statutes, Ordinances or Regulations;

(c)to confer honorary degrees or other distinctions on approved persons in the manner laid down in the Statutes;

(d)to institute prizes, medals, research studentships, exhibitions and fellowships;

(e)to receive gifts, donations or benefactions from the Government and to receive gifts, donations and transfers of movable or immovable property from transfers, donors or testators, as the case may be;

(f)to institute principalships, professorships, readerships, lecturerships and to create other posts of any description required by the University and to appoint persons to such posts;

(g)to co-operate with educational and other institutions in India and abroad having objects similar to those of the University in such manner as may be conducive to their common objects;

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

(i)to recognise persons for imparting instructions in any college or institution admitted to the privileges of the University;

(j)to maintain colleges located within the limits of the area referred to in sub-section (1) of section 4 or, subject to the provisions of sub-section (2) of that section, admit to its privileges colleges not maintained by the University but located within the said area and to withdraw the same;

(k)to declare a college, an institution or a department as autonomous college, or institution or department, as the case may be;

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

(m)to supervise, control and regulate the residence, conduct and discipline of the students of the University and of colleges and institutions within the jurisdiction of the University;

(n)to deal with any property belonging to or vested in the University, in such manner as the University may deem fit for advancing the objects of the University;

(o)to make special arrangements for the education of women students and the students belonging to weaker sections of the society, in particular Scheduled Castes and Schedules Tribes, as the University may consider desirable;

(p)to frame Statutes, Ordinances or Regulations and alter, modify or rescind the same for all or any of the aforesaid purposes; and

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

7. University open to all races, classes, castes and creeds.

- The University shall be open to all persons irrespective of sex, race, creed, caste or class; and no test or condition shall be imposed as to religion, belief or profession in admitting or appointing members, students, teachers, workers, or in any other connection whatsoever and no benefaction shall be accepted which in the opinion of the authorities of the University involves conditions or obligations opposed to the spirit and objects of this provision :Provided that nothing contained in this section shall be deemed to prevent the University from making any special provisions in respect of weaker sections of the society and in particular Scheduled Castes and Scheduled Tribes.

8. Teaching of University.

- All teaching in the University shall be conducted by and in the name of the University, in accordance with the Statutes, Ordinances and Regulations made in this behalf.

9. Officers of University.

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

(i)the Chancellor,

(ii)the Vice-Chancellor,

(iii)the Registrar, and

(iv)such other persons in the service of the University as may be declared by the Statutes to be Officers of the University.

10. Chancellor.

(1)The Governor of Haryana by virtue of his office shall be the Chancellor of the University.

(2)The Chancellor shall be the head of the University

(3)The Chancellor shall, if present, preside over the convocation of the University for conferring degrees and meetings of the Court.

(4)The Chancellor shall have the right -

(i)to cause an inspection to be made, by such person or persons as he may direct, of the University, its building, laboratories and equipment and of any college or institution maintained by the University and also of the examinations, teaching and other work conducted or done by the University; and

(ii)to cause an inquiry to be made in like manner in respect of any matter connected with the administration of finances of the University, colleges or institutions.

(5)The Chancellor shall, in every case, give notice to the University of his intention to cause an inspection or inquiry to be made and on receipt of such notice, the University shall have the right to make such representation to the Chancellor as it may consider necessary.

(6)After considering the representation, if any, made by the University, the Chancellor may cause to be made such inspection or inquiry as is referred to in sub-section (4).

(7)Where any inspection or inquiry has been caused to be made by the Chancellor, the University shall be entitled to appoint a representative who shall have the right to be present and to be heard at such inspection or inquiry.

(8)The Chancellor 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 Chancellor and the action to be taken thereon as advised by the Chancellor.

(9)The Executive Council shall communicate through the Vice-Chancellor to the Chancellor such action, if any, as it proposes to take or has taken upon the result of such inspection or inquiry.

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

(11)Without prejudice to the foregoing provisions of this section, the Chancellor, may by order in writing, annul any proceedings of the University, which in his opinion, is not in conformity with this Act, the Statutes or the 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.

(12)The Chancellor may, at any time, require or direct the University to act in conformity with the provisions of this Act and the Statutes, Ordinances and Regulations made thereunder.

(13)The power exercised by the Chancellor under sub-section (11) and sub-section (12) shall not be the called in question in any Civil Court.

(14)Any employee of the University who is aggrieved by the decisions of the Executive Council or the Vice-Chancellor in respect of any disciplinary action taken against him, may address a memorial to the Chancellor in such manner as may be prescribed by Statutes and the decision of the Chancellor shall be final.

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

11. Vice-Chancellor.

- [(1) The State Government shall constitute a Selection Committee consisting of one nominee of the Chancellor and two nominees of the Executive Council, which shall prepare a panel of at least three names, in alphabetical order, from which the Chancellor shall appoint the Vice-Chancellor, on the advice of the State Government. The terms and conditions of service of the Vice-Chancellor, shall be determined by the Chancellor, on the advice of the State Government.

(1A)The Chancellor may, on the advice of the State Government, cause an inquiry to be held in accordance with the principles of natural justice, and remove the Vice-Chancellor from office, if he is found on such inquiry, to be a person patently unfit to be continued in such office.] [Ammended by Haryana Act 2 of 1998.]

(2)The Vice-Chancellor shall hold office for a period of three years which may be renewed for not more than one term :Provided that no person shall be appointed to, or continue in, the office of the Vice-Chancellor if he has attained the age of 65 years.

(3)[ If the Vice-Chancellor is unable to perform his duties owing to his temporary incapacity on account of illness or any other reason or the office of the Vice-Chancellor falls vacant due to death or otherwise, the Pro-Vice-Chancellor shall perform the duties of the Vice-Chancellor until the existing Vice-Chancellor is able to resume his office or until a regular Vice-Chancellor is appointed, as the case may be. In the absence of both Vice-Chancellor and Pro Vice-Chancellor, the Chancellor shall make such arrangements for the duties of the Vice-Chancellor to be performed by some authority until Vice-Chancellor or Pro Vice-Chancellor joins.] [Substituted by Haryana Act 14 of 1994.]

(4)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.

(5)[ The Vice-Chancellor may, if he is of the opinion that immediate action is necessary on any matter, exercise any power conferred on any authority of the University by or under this Act, except in the matters involving creation or abolition of a Faculty, Department, or post, the matters involving appointment or removal of an employee:Provided that the Vice-Chancellor, before exercising powers under this section, shall record in writing the reasons, why the matter cannot wait till the meeting of the authority concerned :Provided further that if the authority concerned is of the opinion that such action ought not to have been taken, the decision of the authority thereon shall be final :Provided further that person in the service of the University who is aggrieved by the action taken by the Vice-Chancellor under the sub-section shall have the right to represent to the Executive Council within one month 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. The employee shall be informed that the action has been taken under emergency powers.] [Substituted by Haryana Act 14 of 1994.]

(6)The Vice-Chancellor shall exercise such other powers and perform such other duties as may be prescribed by the Statutes or Ordinances.[11A. Pro Vice-Chancellor. - (1) The Pro Vice-Chancellor shall be appointed by the Chancellor on such terms and conditions of service as may be determined by him.

(2)The Pro Vice-Chancellor shall hold office for a period of three years which may be renewed for more than one term :Provided that no person shall be appointed to or continue in the office of the Pro Vice-Chancellor, if he has attained the age of 65 years.] [Section 11-A Inserted by Haryana Act 4 of 1992.]

(3)[ The Pro Vice-Chancellor shall exercise supervision and control over the affairs of such branches of the University administration as are assigned to him by the Vice-Chancellor.] [Added by Haryana Act 14 of 1994.][11B. Registrar. - (1) The Registrar shall be appointed by the Chancellor on the advice of the Government.

(2)The Registrar shall be Chief Administrative Office of the University. He shall work directly under the superintendence, direction and control of the Vice-Chancellor.] [Section 11-B inserted by Haryana Act 9 of 1997.]

12. Other Officers.

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

12A. [ Creation of teaching and non- teaching posts. - Notwithstanding anything contained in this Act, the University shall not create any teaching and non-teaching post or revise the pay scales of the teaching and non-teaching employees without obtaining the prior approval of the Government.] [Substituted by Haryana Act 14 of 1994.]

13. Authorities of the University.

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

(i)the Court;

(ii)the Executive Council;

(iii)the Academic Council;

(iv)the Finance Committee;

(v)the Faculties;

(vi)the Academic Planning Board; and

(vii)such other authorities as may be declared by the Statutes to be the authorities of the University.

14. 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 resolution on the annual report, annual budget and the annual accounts of the University and on the audit report of such accounts;

(c)to advise the Chancellor 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.

15. 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 such as may be prescribed by the Statutes."[Provided that the Pro Vice-Chancellor shall be the ex-officio member of the Executive Council.] [Proviso added by Haryana Act 4 of 1992.]

16. 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 all 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 such as may be prescribed by the Statutes :[Provided that the Pro Vice-Chancellor shall be the ex-officio member of the Academic Council.] [Inserted by Haryana Act 4 of 1992.]

17. Faculties.

- The constitution and functions of the Faculties shall be such as may be prescribed by the Statutes.

18. Finance Committee.

- The constitution of the Finance Committee, the term of office of its members, and its powers and duties shall be such as may be prescribed by the Statutes :[Provided that the Pro Vice-Chancellor shall be the ex-officio member of the Finance Committee.] [Added by Haryana Act 4 of 1992.]

19. Academic Planning Board.

-The constitution and functions of the Academic Planning Board shall be such as may be prescribed by the Statutes.

20. Statues and their scope.

- 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 classification, mode of appointment, powers and duties of the teachers and the officers of the University;

(c)the conditions of service including provision for pension or provident fund or insurance scheme for the benefit of the employees of the University;

(d)the conferment of honorary degrees;

(e)the establishment and abolition of faculties and departments;

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

(g)the maintenance of discipline among the students;

(h)the conditions under which colleges and institutions may be admitted to the privileges of the University and the withdrawal of the same;

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

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

21. Statutes how made.

(1)On the commencement of this Act, the Statutes of the University shall be those as set out in the Schedule :Provided that the authorities of the University constituted under the Statutes framed before the commencement of this Act shall continue to exercise all the powers and perform all the functions under this Act till such authorities are constituted in terms of the Statutes set out in the Schedule referred to above.

(2)[The Executive Council may, from time to time make new or additional Statutes or may amend or repeal the Statutes in the manner hereafter provided in this section :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)The Academic Council may propose to the Executive Council a draft of any Statute relating to academic matters for consideration by the Executive Council.

(4)Every new Statute or addition to the Statute or any amendment or repeal or a Statute shall require the approval of the Chancellor who may approve, disapprove or remit it for further consideration. A Statute passed by the Executive Council shall have no validity until it has been assented to by the Chancellor.] [Deleted by Haryana Act 9 of 1997.]

(5)[ Notwithstanding anything contained in the foregoing sub-sections, the Chancellor, either suo motu or on the advice of the Government, may direct the Executive Council, to make, amend or repeal the Statutes in respect of any matter specified by him and if the Executive Council fails to implement such a direction within 60 days of its receipt, the Chancellor may, after considering the reasons, if any, communicated by the Executive Council for its inability to comply with such direction, make, amend or repeal the Statutes suitably.] [Added by Haryana Act 3 of 1997 and substituted by Haryana Act 9 of 1997.]

22. Ordinances and their scope.

- 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 enrolment as such;

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

(c)the conditions under which students shall be admitted to the degree or diploma courses and to the examinations of the University and shall be eligible for degrees and diplomas;

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

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

(f)the conduct of examinations, including the terms of office and manner of appointment and the duties of examining bodies, examiners and moderators;

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

(h)all other matters which by this Act or the Statutes are to be made or may be provided for by the Ordinances.

23. Ordinances how made.

(1)The Ordinances shall be made, amended, repealed or added to by the Executive Council :Provided that no Ordinance shall be made -

(i)affecting the admission or enrolment of students or prescribing examinations to be recognised as equivalent to the University examinations; and

(ii)affecting the conditions, mode of appointment or duties of examiners or the conduct or standard of examination or any course of study;

unless the draft of such an Ordinance has been proposed by the Academic Council.

(2)The Executive Council may return to the Academic Council for reconsideration, either in whole or in part, any draft proposed by the Academic Council under sub-section (1) alongwith its suggestions :Provided that the Executive Council should not amend the draft proposed by the Academic Council itself. It may, however, reject such draft when submitted to it by the Academic Council for the second time.

(3)All Ordinances made by the Executive Council shall have effect from such date as it may direct and every Ordinance made shall be communicated, as soon as may be, to the Chancellor.

24. Regulations.

(1)The authorities of the University may make Regulations consistent with this Act, the Statutes and the Ordinances -

(a)laying down the procedure to be observed at their meetings; and

(b)providing for all matters which by this Act, the Statutes or the Ordinances are to be prescribed by Regulations.

(2)Every authority of the University shall make Regulations providing for 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 the meetings.

25. Annual report.

- The annual report of the University giving details of broad programmes, policies and finances, amendments of Statutes and Ordinances made during the year under report, shall be prepared under the directions 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.

26. Annual accounts.

(1)The annual accounts and the 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 15 months be audited by the Examiner, Local Fund Accounts Haryana or any other auditor that may be appointed by the Government. The annual accounts when audited shall be published in the Haryana Government Gazette and a copy of annual accounts along with the report of the Examiner, Local Fund Accounts or the auditor shall be submitted to the Court and the Chancellor along with the observations of the Executive Council. Any observations made by the Chancellor 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 Chancellor.

(2)The Annual accounts and the balance sheet of the University shall also be submitted to the Government at the time of its submission to the Chancellor.

27. Conditions of service of officers and teachers.

(1)Every salaried officer and teacher, except the Vice-Chancellor shall be appointed under a written contract, which shall be lodged with the University and any dispute arising out of a contract between the University and any of officers or teachers shall, at the request of the teacher or officer concerned or at the instance of the University, be referred to a Tribunal of arbitration consisting of one member appointed by the Executive Council, one member nominated by the officer or teacher concerned and one nominee of the Chancellor. The decision of the majority of the members of the Tribunal shall be final and no suit shall lie in any civil court in respect of the matters decided by the Tribunal.

(2)Every such request shall be deemed to be a submission to arbitration within the meaning of the Arbitration Act, 1940.

28. Pension, Provident Fund and Insurance Fund.

(1)The University shall institute for the benefit of its officer, teachers and other employees, such pension, provident fund and insurance fund as it may deem fit.

(2)Where any provident fund and insurance fund has been so constituted the provisions of the Provident Fund Act, 1925, shall be applicable to it as it were a Government Provident Fund.

29. Vacancy not to invalidate proceedings.

- No act done, or proceeding taken under this Act by any authority or other body of the University shall be invalid merely on the ground -

(a)of any vacancy or defect in the constitution of the authority or body; or

(b)of any defect or irregularity in election, nomination or appointment of a person acting as a member thereof; or

(c)of any defect or irregularity in such act or proceeding, not affecting the merits of the case.

30. Certain disputes to be referred to Chancellor.

- If any question arises 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 Chancellor whose decision thereon shall be final.

31. Powers to remove difficulties.

- If any difficulty arises with respect to the establishment of the University or in connection with the first meeting of any authority of the University or otherwise in first giving effect to the provisions of this Act the Government may, at any time, before any authority of the University has been constituted, by order make any appointment or do any thing, consistent, so far as may be, with the provisions of this Act, which appears to it necessary or expedient for the purposes of removing the difficulty, and every such order shall have effect as if such appointment or action had been made or taken in the manner provided in this Act.

32. Protection of action taken in good faith.

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

33. Mode of proof of University record.

- Notwithstanding anything to the contrary contained in the Indian Evidence Act, 1872 or in any other law for the time being in force, a copy of any receipt, application, notice, order, proceedings, 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 evidence of such receipt, application, notice, order, proceedings resolution, document 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.

34. Repeal and savings.

- The Kurukshetra University Act, 1956 and Statutes made thereunder are hereby repealed :Provided that the repeal shall not affect -

(a)the previous operation of the Act so repealed or anything duly done or suffered thereunder; or

(b)any right, privilege, obligation or liability acquired, accrued or incurred under the Act so repealed; or

(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against the Act so repealed; or

(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid;

and any such investigation, legal proceedings or remedy may be instituted, continued or enforced, and any such penalty, forfeiture or punishment may be imposed as if this Act had not been passed.The Schedule(See section 21)

1. Powers and duties of the Vice-Chancellor. - (1) The Vice-Chancellor shall be ex-officio Chairman of the Executive Council, the Academic Council and the Finance Committee, and shall, in the absence of the Chancellor, preside over the convocations of the University held for conferring degrees and over the meetings of the Court. 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 the provisions of the Act, the Statutes, the Ordinances and the Regulations are duly observed and he shall take all necessary steps to ensure such observance.

(3)The Vice-Chancellor shall have the power to convene or cause to be convened meetings of the Court, the Executive Council, the Academic Council and the Finance Committee and any other authority or body of the University.

(4)The Vice-Chancellor shall exercise general control over the affairs of the University and shall give effect to the decisions of the authorities of the University.

(5)The decision of the Vice-Chancellor regarding seniority for nomination to the various authorities or bodies of the University, shall be final.[1-A. Powers and duties of Pro Vice- Chancellor. - (1) The Pro Vice-Chancellor shall be ex officio Vice Chairman of the Executive Council, the Academic Council, the Finance Committee, the Selection Committees, in the absence of the Vice-Chancellor, preside over the meetings of the Executive Council, the Academic Council, the Finance Committee and the Selection Committees.

(2)It shall be the duty of the Pro Vice-Chancellor to see, in the absence of the Vice-Chancellor, that the provisions of the Act, the Statutes, the Ordinances and the Regulations are duly observed and shall take all necessary steps to ensure such observance.

(3)The Pro Vice-Chancellor, in the absence of the Vice-Chancellor, shall have the power to convene or cause to be convened meetings of the Court, the Executive Council, the Academic Council, and the Finance Committee and any other authority or body of the University.

(4)The Pro Vice-Chancellor shall exercise general control over the affairs of those branches of the University administration that are assigned to him by the Vice-Chancellor and shall give effect in those branches to the decisions of the authorities of the University] [Inserted by Haryana Act 14 of 1994.];

2. Registrar. - [Clause (1) Omitted by Haryana Act 3 of 1997.]

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

(3)When the office of the Registrar is vacant or when the Registrar is by reason of illness, or any other cause is 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 temporarily for the purpose till regular appointment is made by the [Chancellor on the advice of Government] [Amended by Haryana Act 3 of 1997 and 9 of 1997.]] shall be substituted.

(4)It shall be the duty of the Registrar -

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

(b)to issue all notices convening meetings of the Court, the Executive Council, the Academic Council, the Faculties and of any committee appointed by any authority of the University;

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

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

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

(f)to perform such other duties as may, from time to time, be assigned to him by the Vice-Chancellor.

(5)The Registrar shall be the authorised officer to enter into agreements, sign documents and authenticate records on behalf of the University and he shall act in such capacity when the appropriate authority of the University has taken a decision in the matter. He shall also exercise such other powers and perform such other duties as may be prescribed by the statutes or the Ordinances.

3. Other officers of the University. - The following persons in the service of the University are also declared to be the officers of the University, namely :-

(a)Proctor;

(b)Chief Warden;

(c)Dean of Students Welfare, if any;

(d)Dean of Colleges;

(e)Librarian;

(f)Controller of Examinations.

4. Proctor, Chief Warden, Dean of Students Welfare. - The Proctor, the Chief Warden, the Dean of Students Welfare, if any, shall be appointed by the Executive Council, on the recommendations of the Vice-Chancellor, from amongst the teachers of the University, who shall not be below the rank of reader, on such terms and conditions as the Vice-Chancellor may recommend to the Executive Council.

5. Dean of Colleges. - The Dean of Colleges, shall be a whole- time salaried officer of the University and shall be appointed by the Executive Council, on the recommendations of the Vice-Chancellor, on such terms and conditions as may be prescribed by the Executive Council. He shall discharge such duties as may be assigned to him by the Vice-Chancellor from time to time.

6. Controller of Examinations. - (1) The Controller of Examinations, shall be whole-time salaried officer of the University and shall be appointed by the Executive Council, on the recommendations of the Establishment Committee, on such terms and conditions as may be prescribed by the Executive Council.

(2)It shall be the duty of the Controller of Examinations -

(a)to conduct examinations in a disciplined and efficient manner;

(b)to arrange for the setting of papers with strict regard to secrecy;

(c)to arrange for the examinations of answer sheets in accordance with the planned time schedule for results;

(d)to constantly review the system of examinations in order to enhance the level of impartiality and objectivity with a view to make it better instrument for assessing the attainments of students;

(e)any other matter connected with examinations which may, from time to time, be assigned to him by the Vice-Chancellor.

7. Librarian. - The Librarian shall be whole-time salaried officer of the University and shall be appointed by the Executive Council on the recommendations of the Establishment Committee on such terms and conditions as may be prescribed by the Executive Council.

8. Court and its constitution. - (1) The Court shall consist of the following members namely :-

(a)Ex officio Members -(i)The Chancellor;(ii)the Vice-Chancellor;(iii)the Secretary to Government, Haryana, Education Department or in his absence, his nominee not below the rank of Joint Secretary;(iv)the Secretary to Government, Haryana, Finance Department, or in his absence, his nominee not below the rank of Joint Secretary;(v)the Director of Higher Education, Haryana, or in his absence Joint Director Colleges Haryana;(vi)the Deans of Faculties;(vii)the Registrar;(viii)the Dean of Students Welfare, if any;(ix)the Dean of Colleges;(x)the Controller of Examinations;(xi)the Librarian;(b)Other members -(i)two persons to be elected by the Haryana Vidhan Sabha from amongst its members;(ii)professors of the University not exceeding ten, on the basis of seniority by rotation :[(ii-A) the Pro Vice-Chancellor;] [Inserted by Haryana Act 14 of 1994.](iii)five teachers to be elected from amongst the readers and lecturers of the University of whom at least two shall be readers;(iv)one principal from the college of education admitted to the privileges of the University, on the basis of seniority, by rotation;(v)one principal to be elected from amongst themselves by the principals holding their posts in substantive capacity in colleges, other than colleges of education, included in each of the four zones to be de-marcated by the Vice-Chancellor;(vi)four teachers other than principals to be elected from amongst themselves by the teachers holding their posts in a substantive capacity in colleges included in each of the four zones to be demarcated by the Vice- Chancellor :Provided that not more than one teacher, under this sub-clause, shall belong to any one College;(vii)Secretary, Kurukshetra University Students Union and two secretaries to be elected from amongst themselves by the secretaries of the Students Union in Colleges (for the period from the date of election till new elections are held or upto the 30th of September, whichever is earlier; provided that the student's representatives remain on rolls of the institution concerned);(viii)fifteen representatives (ten from amongst eminent academicians and five representatives from industry, commerce, medicine, engineering etc.) to be nominated by the Chancellor, for a term of three years;(ix)one of the principals of colleges maintained by the University, by rotation;(x)two persons elected from amongst themselves by the representatives of the managements of non-Government colleges. The representatives of the managements shall be from amongst the members of the concerned managements.(c)The Registrar shall be the member-Secretary of the Court :Provided that no salaried servant of the University, including its allied institutions, shall be eligible for election or nomination under any of the preceding sub-clauses except sub-clauses (ii) to (vi) and (ix) and that if any person elected or nominated under any of the preceding sub-clauses except sub-clauses (ii) to (vi) and (ix) is subsequently appointed to any salaried post in the University or its allied institutions, he shall cease to be a member to the Court :Provided further that no person shall be eligible for nomination or election to the Court except under sub-clause (vii) unless he has attained the age of 25 years.

(2)Save as otherwise expressly provided, the members of the Court, other than ex-officio members, shall hold office for a term of two years.

(3)At all meetings of the Court two-fifths of the members shall form a quorum.

(4)If the required number of members for purposes of quorum is not present within half an hour after the appointed time of the meeting, the meeting shall not be held and the Registrar shall make a record of that fact.

(5)The method of election shall be by simple majority voting by ballot and the elections shall be conducted in accordance with the rules framed by the Vice-Chancellor.

9. Meetings of the Court. - (1) The Court shall meet at least once a year on a date to be fixed by the Vice-Chancellor.

(2)A special meeting of the Court may be convened at any time, by the Vice- Chancellor himself or on a written request by one-third of its members.

10. Executive Council and its constitution. - (1) The Executive-Council shall consist of the following persons, namely :-

I. Ex-officio members -(i)the Vice-Chancellor,(ii)the Secretary to Government, Haryana, Education Department, or in his absence, the Director of Higher Education Haryana;(iii)the Secretary to Government, Haryana, Finance Department, or in his absence, his nominee not below the rank of Joint Secretary;II. Other members -(a)five Deans of the Faculties one from each of the following categories :-(i)Dean, Faculty of Science;(ii)Dean, Faculty of Commerce and Management and Social Sciences by rotation;(iii)Dean, Faculty of Art and Languages and Law by rotation;(iv)Dean, Faculty of Indic Studies and Education by rotation;(v)Dean, Faculty of Engineering and Technology and Dairying Animal Husbandry and Agriculture, and Ayurvedic Medicine by rotation;(b)two principals (other than the Deans of the Faculties) of colleges, out of whom one shall be from a women's college, by rotation, on the basis of seniority by age;(c)one teacher (other than a principal) of a college to be elected by the members of the Court from amongst themselves;(d)one out of the professors of the University teaching departments other than deans under sub-clause (a) by rotation for one year, on the basis of seniority;(e)two teachers of the University teaching departments other than professors, to be elected from amongst themselves out of whom at least one shall be a reader;(f)four persons as the Chancellor's nominee from amongst distinguished educationists of national or international eminance or distinguished servicing/retired civil servants;III. The Registrar will be the ex officio Secretary of the Executive Council.

(2)Two-fifths of the members will form a quorum.

(3)Save as otherwise expressly provided, the members of the Executive Council, other than ex officio members, shall hold office for a term of two years.

(4)The method of election shall be by simple majority voting by ballot and the elections shall conducted in accordance with the rules framed by the Vice-Chancellor.

10A. [ Decision of Executive Council. [Inserted by Haryana Act 14 of 1994.] - Any decision of the Executive Council in the matters involving additional financial liability and those relating to the annual budget of the University shall hold only if at least one representative of the Government is present at the time of taking such decision and has consented to that decision.]

11. Powers of Executive Council. - The Executive Council shall exercise the following powers, namely :-

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

(b)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 in respect of the number, qualifications and the emoluments of teachers and academic staff, the Executive Council shall take action after consideration of the recommendations of the Academic Council and the Finance Committee;

(c)to appoint professors, readers, lecturers, other academic staff and principals of 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;

(d)to create administrative, ministerial and other posts and to make appointments thereto, in the manner prescribed by the Statutes;

(e)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.

(f)to invest any money belonging to the University including any unapplied 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;

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

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

(i)to select a common seal for the University;

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

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

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

(m)to take decisions regarding maintenance of discipline among students;

(n)to exercise such other powers and perform such other duties as may be conferred or imposed on the Executive Council by the Act or the Statutes, or the Ordinances; and

(o)to exercise all powers of the University not otherwise provided for by the Act, the Statutes, or the Ordinances.

12. Academic Council and its constitution. - (1) The Academic Council shall consist of the following persons, namely :-

I. Ex-officio members -(i)the Vice-Chancellor;(ii)the Director of Higher Education, Haryana or in his absence the Joint Director (Colleges), Haryana;(iii)the Registrar;(iv)the Deans of Faculties;(v)the Dean of the Students Welfare, if any;(vi)the Dean of Colleges;(vii)the Chairman of the Departments;(viii)the Chief Warden of University Hostels;(ix)the Principal or Joint Director, Dairy Science College, (National Dairy Research Institute), Karnal;(x)the Principal, Regional Engineering College, Kurukshetra;(xi)the Principal Shri Krishna Government Ayurvedic College, Kurukshetra;(xii)the Proctor,(xiii)the Controller of Examinations, if any;(xiv)the Librarian of the University Library;(xv)the Curator of the University Museum;(xvi)one out of the principals of the colleges maintained by the University by rotation, provided that he is not a member of the Executive Council.II. Other members -(i)one professor appointed by the University from each Department, by rotation on the basis of seniority;(ii)one University reader from each faculty, by rotation on the basis of seniority;(iii)one University lecturer from each faculty, by rotation, on the basis of seniority;(iv)one principal and three teachers to be elected from amongst themselves by the principals and teachers respectively, holding their posts in substantive capacity in the colleges included in each of the constituencies mentioned below :-(a)Government colleges, other than the colleges of Education;(b)College of Education;(c)non-Government colleges, other than the colleges of Education, in each of the four zones to be demarcated by the Vice-Chancellor :Provided that not more than one teacher elected under this clause shall belong to any one college;(v)five educationists of national or international eminence to be nominated by the Vice-Chancellor, from outside the University : Provided that not more than one of them shall be from the same field;(vi)three persons elected by the Court from amongst its own members;(vii)President, Kurukshetra University Students Union and two Presidents to be elected from amongst themselves by the Presidents of the Students Unions in the Colleges (for the period from the date of election till new elections are held or upto the 30th of September whichever is earlier provided the students representatives remain on rolls of the institution concerned) :Provided that the members coming under this sub-clause shall not participate in the meeting at the time the Academic Council considers the appointment of examiners.III. The Registrar shall be the Member-Secretary of the Academic Council.

(2)Two-fifths of the members will form a quorum.

(3)Save as otherwise expressly provided, the members of the Academic Council, other than ex-officio members, shall hold office for a term of two years.

(4)The method of election shall be by simple majority voting by ballot and the elections shall be conducted in accordance with the rules framed by the Vice-Chancellor.

13. Powers of Academic Council. - (1) The Academic Council shall exercise the following powers, namely :-

(a)to exercise general supervision over the academic policies of the University and to give directions regarding methods of instruction, co- operative teaching among colleges and institutions, evaluation of research or improvements in academic standards;(b)to consider matters of general academic interest either on its own initiative or on a reference by the Chancellor, the Vice-Chancellor, the Executive Council or a Faculty and to take appropriate action thereon;(c)to recommend to the Executive Council, the creation and abolition of teaching posts;(d)to prescribe syllabi and courses of study for various examinations on the recommendations of the faculties;(e)to frame such regulations consistent with the Statutes and Ordinances regarding the academic functions of the University, discipline, residence, admissions, awards of fellowships, studentships, scholarships, medals and prizes, fee concessions, corporate life and attendance; and(f)to exercise such other powers and perform such other duties as may be conferred or imposed on the Academic Council by the Act, the Statutes, or the Ordinances.

(2)All the decisions of the Academic Council as regards syllabi and courses of studies and conducting of examinations in so far as they are not provided for by the Statutes and Ordinances, shall be final.

14. Composition of Finance Committee. - (1) The Finance Committee shall consist of the following persons, namely :-

I. Ex-Officio members -(a)the Vice-Chancellor ...(Chairman)(b)the Secretary to Government, Haryana, Finance Department or in his absence, his nominee not below the rank of Joint Secretary;(c)the Secretary to Government, Haryana, Education Department or in his absence Director, Higher Education, Haryana;II. Other members -(d)one member nominated by the Chancellor;(e)two deans of Faculties to be nominated by the Vice-Chancellor.

(2)The Registrar will be the Secretary of the Committee.

(3)Nominated members of the Finance Committee, shall hold office for a term of two years.

(4)Three members, out of whom at least one member shall be from amongst (b) or (c) of clause (1) above, shall form the quorum.

15. Functions and powers of Finance Committee. - (1) The Finance Committee shall examine the accounts and scrutinise the proposals for expenditure and shall submit the annual budget to the Executive Council for approval.

(2)It shall examine and recommend to the Executive Council the creation of teaching and other posts.

(3)It shall fix limits for the total recurring expenditure and the total non-recurring expenditure for the year based on the resources and income of the University. No expenditure shall be incurred by the University in excess of the limits so fixed. No expenditure other than that provided in the budget shall be incurred by the University without prior approval of the Finance Committee.

(4)The annual accounts and the official estimates of the University shall be laid before the Finance Committee for its consideration and comments thereon and thereafter submitted to the Executive Council for approval.

16. Faculties of the University. - There shall be the following Faculties :-

(1)Faculty of Arts and languages.

(2)Faculty of Social Sciences.

(3)Faculty of Science.

(4)Faculty of Education.

(5)Faculty of Indic Studies.

(6)Faculty of Engineering and Technology.

(7)Faculty of Law.

(8)Faculty of Commerce and Management.

(9)Faculty of Ayurvedic Medicine.

(10)Faculty of Dairying, Animal Husbandry and Agriculture.

(11)Such other Faculties as the Executive Council, on the recommendation of the Academic Council, may institute.

17. Constitution of the Faculties. - (1) Each Faculty shall consist of -

(i)Dean of the Faculty.(ii)Chairman of the Departments included in that Faculty.(iii)All the professors appointed/recognised by the University in the subjects included in the Faculty.(iv)Principal, University College of Education (for Faculty of Education only).(v)Two readers and one lecturer appointed or recognised by the University in the subjects included in the Faculty, nominated by the Vice- Chancellor by rotation according to seniority.(vi)Two persons from amongst the senior teachers of the post- graduate Departments in the subjects concerned with at least 10 years' teaching experience in the colleges admitted to the privileges of the University, nominated by the Vice-Chancellor :Provided that not more than one such person shall be from the same college and no person will be nominated for two consecutive terms.(vii) (a)For the faculties of Engineering and Technology and Dairying, Animal Husbandry and Agriculture -Four persons from amongst the teachers of under-graduate classes in the colleges admitted to the privileges of the University, to be nominated by the Vice-Chancellor on the recommendation of the Dean of the Faculty.(b)For other Faculties -Eight teachers (including principals) of the colleges admitted to the privileges of the University, teaching under-graduate classes in the concerned subject, to be nominated by the Vice-Chancellor ensuring that in so far as practicable all the subjects are suitably represented and there is not more than one such member from any one college, and that they belong to different areas :Provided that no teacher shall be nominated for two consecutive terms.(viii)Such other outside persons not exceeding five in number, as may be elected to the Faculty by the Academic Council, on account of their expert knowledge of the subject(s) comprising the Faculty.

(2)Members elected or nominated shall hold office for two years. Election shall be by simple majority voting by ballot and shall be conducted in accordance with the rules framed by the Vice-Chancellor :Provided that the Executive Council, at the request of the Academic Council, may increase the number of members of a Faculty, under sub- clause (viii) above.

(3)The Registrar will be the Secretary of every Faculty.

(4)Two-fifths of the members in each Faculty shall form a quorum.

18. Deans of Faculties. - (1) There shall be a Dean of each Faculty who shall be appointed by the Vice-Chancellor. The Dean shall be appointed in rotation from amongst the professors in the various Departments comprising the Faculty; provided that in case there is no professor in a Faculty, the Dean shall be appointed from amongst the readers in the concerned Departments :

Provided that the Principal, Regional Engineering College, Kurukshetra; the Director, National Dairy Research Institute, Karnal; and the Principal, Shri Krishna Government Ayurvedic College, Kurukshetra shall be ex-officio Dean of the Faculties of Engineering and Technology; Dairying; Animal Husbandry and Agriculture; and Ayurvedic Medicine, respectively.

(2)No remuneration shall be attached to the office of the Dean who shall hold office for two years only.

(3)The Dean shall convene the meetings of his Faculty and will preside over them.

(4)The Dean shall be responsible for the co-ordination of teaching therein and the execution of the decisions of the Faculty.

(5)He shall have the right to be present and to take part in discussion at any meeting of any committee of the Faculty.

19. Powers of Faculties. - Subject to the control of the Academic Council, the powers of the Faculty shall be -

(a)to co-ordinate the teaching and research work of the University in the subjects assigned to the Faculty;

(b)to recommend to the Academic Council courses of studies and syllabi for the different examinations after necessary report from the Board of Studies;

(c)to receive the reports from the Departments for the creation and abolition of posts and to forward them to the Academic Council with such recommendations as it thinks fit;

(d)to discuss and suggest to the Academic Council Schemes for the advancement in the standards of teaching and examinations; and

(e)to deal with any other matter that may be referred to it by the Academic Council or the Vice-Chancellor or the Dean of the Faculty.

20. Chairman of Departments. - (1) Each Teaching Department shall have a Chairman who shall be appointed by the Vice-Chancellor for a period of two years by rotation :

Provided that -(a)if a department has two or more professors, the chairmanship shall rotate only among the professors;(b)if a department has only one professor, the chairmanship shall rotate between the professor and the senior-most reader;(c)if a department has no professor, the chairmanship shall rotate between the two senior-most readers;(d)the Vice-Chancellor, if he considers it necessary for any administrative reason, may deviate from the principle of seniority, in which case he will report the matter to the Executive Council at its next meeting.

(2)In the case of a department where no teacher is eligible for appointment as Chairman or for such departments where instruction is imparted only up to the under-graduate level in the colleges, the Dean of the concerned Faculty shall be the Chairman.

(3)In case a senior person is on long leave, the next eligible person will be appointed as Chairman of the Department and he will continue as such till the completion of his term, even if the senior person returns from leave during that period. However, the senior person will be eligible for appointment as Chairman after the expiry of the term of the present incumbent.

(4)In case the Chairman of a Department, by reason of illness, absence or any other cause, is unable to perform the duties of his office, the duties of the office shall be performed by the next eligible person, unless, the Vice- Chancellor orders otherwise.

(5)In case a person refuses to accept the offer of appointment as Chairman or resigns on his own, he will not be eligible for appointment as Chairman of the Department till his turn comes again after the completion of the rotation circle among the eligible teachers.

(6)If the Vice-Chancellor deems it necessary, he may appoint the next eligible person as Chairman irrespective of the fact that the term of the present Chairman has not yet expired, in which case he will report the matter to the Executive Council at its next meeting.

21. Appointments. - (1) All appointments to teaching posts shall be made by the Executive Council on the recommendations of the Selection Committee.

(2)Appointments to non-teachings posts carrying an initial pay of Rs. 700 per mensem or more, shall be made by the Executive Council, on the recommendation of the Establishment Committee.

(3)For posts carrying an initial salary of Rs. 400 per mensem up to Rs. 699 per mensem, appointments shall be made by the Vice-Chancellor and for those carrying a salary of less than Rs. 400 per mensem by the respective Chairman of Departments or Registrar and Librarian with the approval of the Vice- Chancellor.

(4)Notwithstanding anything contained in clauses (1), (2) and (3) above, the Vice-Chancellor may, where he considers necessary, make an ad hoc or temporary appointment for a period not exceeding six months, if it is not possible or desirable to make regular appointment. Where the appointing authority is the Executive Council, the decision taken by the Vice-Chancellor shall be reported to the Executive Council in its next meeting.

22. Selection Committees. - (1) A Selection Committee for any appointment specified below shall consist of -

(a)in the case of professors, -

(1)The Vice-Chancellor.

(2)The Dean of the Faculty.

(3)The Chairman of the department concerned, if he is a professor.

(4)The senior-most professor in the Department, except where otherwise decided by the Vice-Chancellor.

(5)Three persons, not connected with the University, nominated by the Vice-Chancellor from a panel of names, drawn up by the Academic Council, on the basis of their special knowledge of, or interests in the subject with which the professor will be concerned :Provided that the Vice-Chancellor may add more names to the panel in special circumstances and report these names to the Academic Council at its next sittings :Provided further that the Director, Higher Education, Haryana will also be a member of the Selection Committees for selection to be made under the Personal Promotion Scheme.

(b)in the case of readers, -

(1)The Vice-Chancellor.

(2)The Dean of the Faculty.

(3)The Chairman of the department concerned, if he is a reader or a professor.

(4)The senior-most professor in the Department except where otherwise decided by the Vice-Chancellor.

(5)Two persons, not connected with the University, nominated by the Vice-Chancellor, from a panel of names, drawn up by the Academic Council, selected for their special knowledge of, or interest in, the subject with which the reader will be concerned :Provided that the Director, Higher Education, Haryana will also be a member of the Selection Committees for selections to be made under the Personal Promotion Scheme.

(c)in the case of lecturers, -

(1)The Vice-Chancellor or his nominee.

(2)The Dean of the Faculty. (Not for posts in the Colleges maintained by the University).

(3)The Chairman of the department concerned.

(4)The senior-most professor in the Department except where otherwise decided by the Vice-Chancellor.

(5)The principal of the college concerned, if an appointment is to be made exclusively for teaching in the college.

(6)Two persons, not connected with the University, nominated by the Vice-Chancellor, from a panel of names, drawn up by the Academic Council, selected for their special knowledge of, or interest in, the subject with which the lecturer will be concerned.

(2)The panels of names, drawn up by the Academic Council and the additions, if any, made thereto by the Vice-Chancellor, as provided in this Statute, shall be subject to the approval of the Chancellor :Provided that in case one of the experts fails to turn up at the Selection Committee, after accepting the invitation to attend the same, the proceedings of the meeting shall not be invalidated :Provided further that the proceedings of the meeting of a Selection Committee shall not be invalidated in case any of the ex-officio members of the Selection Committee fails to attend the meeting.

(3)The Vice-Chancellor shall preside at the meetings of a Selection Committee and Registrar shall act as its Secretary. The meeting of a Selection Committee shall be convened by, or under the directions of the Vice-Chancellor.

(4)The Selection Committee shall consider and submit to the Executive Council recommendations as to the appointment referred to it. If the Executive Council is unable to accept the recommendation made by the Committee, it shall record its reasons and submit the case to the Chancellor for final orders.

23. Establishment Committee. - The constitution of the Establishment Committee shall be as determined by the Ordinances.

24. Constitution and function of Academic Planning Board. - (1) The Academic Planning Boards shall consist of :-

(a)Vice-Chancellor;(b)not more than seven persons of high academic standing who shall be appointed by the Chancellor for a term of two years;(c)the Registrar who shall also be the Secretary to the Board.

(2)The recommendations of the Board shall be implemented after they are approved by appropriate authorities of the University.

(3)It shall advise on the planning and development of the University particularly in respect of the standard of education and research in the University.

25. Convocation. - Convocation of the University for conferring of degrees and for other purposes shall be held in such manner as may be laid down by the Executive Council from time to time, by means of an Ordinance :

Provided that every proposal to confer an honorary degree shall be subject to the confirmation of the Chancellor.

26. Departments. - There shall be the following University teaching Departments:-

(1)Department of Ancient Indian History, Culture and Archeology.

(2)Department of Anthropology.

(3)Department of Applied Sciences and Humanities.

(4)Department of Ayurveda.

(5)Department of Botany.

(6)Department of Chemistry.

(7)Department of Civil Engineering.

(8)Department of Commerce.

(9)Department of Computer Applications.

(10)Department of Dairying, Animal Husbandry & Agriculture.

(11)Department of Earth-Science.

(12)Department of English.

(13)Department of Economics.

(14)Department of Education.

(15)Department of Electrical Engineering.

(16)Department of Electronics and Communication Engineering.

(17)Department of Fine Arts.

(18)Department of Geography.

(19)Department of Geology.

(20)Department of Hindi.

(21)Department of History.

(22)Department of Home Science.

(23)Department of Library and Information Science.

(24)Department of Linguistics.

(25)Department of Law.

(26)Department of Mathematics.

(27)Department of Management.

(28)Department of Mechanical Engineering.

(29)Department of Music and Dance.

(30)Department of Modern European Languages.

(31)Department of Military Science.

(32)Department of Punjabi.

(33)Department of Philosophy.

(34)Department of Psychology.

(35)Department of Physical Education.

(36)Department of Physics.

(37)Department of Political Science.

(38)Department of Public Administration.

(39)Department of Sociology.

(40)Department of Social Work.

(41)Department of Sanskrit, Pali and Prakrit.

(42)Department of Statistics and Operational Research.

(43)Department of Tamil.

(44)Department of Urdu & Persian.

(45)Department of Zoology.

27. Assignment of Department of Studies to faculties. - The following shall be the Department of Studies assigned to various Faculties :-

(1)Arts and Languages -

(i)English.

(ii)Hindi.

(iii)Library and Information Science.

(iv)Linguistics.

(v)Modern European Languages.

(vi)Punjabi.

(vii)Tamil.

(viii)Urdu and Persian.

(2)Social Sciences -

(i)Anthropology.

(ii)Economics.

(iii)History.

(iv)Political Science.

(v)Psychology.

(vi)Public Administration.

(vii)Sociology.

(viii)Social Work.

(3)Science -

(i)Botany.

(ii)Chemistry.

(iii)Computer Applications.

(iv)Earth Sciences.

(v)Geography.

(vi)Geology.

(vii)Home Science.

(viii)Mathematics.

(ix)Physics.

(x)Statistics and Operational Research.

(xi)Zoology.

(4)Education -

(i)Education.

(ii)Military Science.

(iii)Physical Education.

(5)Indic Studies -

(i)Ancient Indian History, Culture and Archeology.

(ii)Fine Arts.

(iii)Music and Dance.

(iv)Philosophy.

(v)Sanskrit, pali and Prakrit.

(6)Engineering & Technology -

(i)Applied Sciences and Humanities.

(ii)Civil Engineering.

(iii)Electrical Engineering.

(iv)Electronics and Communication Engineering.

(v)Mechanical Engineering.

(7)Law -

(i)Law.

(8)Commerce and Management -

(i)Commerce.

(ii)Management.

(9)Ayurvedic Medicine -

(i)Ayurveda.

(10)Dairying, Animal Husbandry and Agriculture -

(i)Dairying, Animal Husbandry and Agriculture.

28. Boards of Studies. - (1) Every Department, included in a Faculty, other than in the Faculties of Law, Dairying, Animal Husbandry and Agriculture, Engineering and Technology; shall have two Boards of Studies one for under- graduate studies and the other for post-graduate studies.

(2)The Departments in the Faculties of Law, Dairying, Animal Husbandry and Agriculture and Engineering and Technology shall have only one Board of Studies to be called the Board of Studies in Law; Dairying, Animal Husbandry & Agriculture; Applied Sciences and Humanities; Civil Engineering; Electrical Engineering; Electronics and Communication Engineering and Mechanical Engineering respectively which shall be governed by clauses (6) to (9).

(3)The Board of Under-graduate Studies shall consist of -

(i)The Chairman of the Department.

(ii)One professor appointed or recognised by the University in the subject, to be nominated by the Vice-Chancellor, by rotation, according to seniority.

(iii)Principal, University College of Education (for Board of Under-graduate Studies in Education only).

(iv)One reader and one lecturer appointed or recognised by the University in the subject, to be nominated by the Vice-Chancellor, by rotation, according to seniority.

(v)Six teachers (including principals) of Under-Graduate classes from the colleges including the Directorate of Correspondence Courses, in the subject concerned, to be nominated by the Vice-Chancellor by rotation, according to seniority, to be determined by the length of Under-Graduate teaching experience ensuring that there is not more than one such member from any one college and that there is at least one member from each of the four Zones to be demarcated by the Vice-Chancellor :

Provided that no such teacher shall be nominated for two consecutive terms :Provided further that a teacher who has been nominated as a member of the Faculty shall not be nominated under this sub-clause.

(vi)Two outside experts to be nominated by the Vice-Chancellor in consultation with the Chairman of the Department :

Provided that the Executive Council at the request of the Academic Council, may increase the number of members of a Board of Under- Graduate Studies, under sub-clause (vi) above.

(4)The Board of Post-Graduate Studies shall consist of -

(i)The Chairman of the Department.

(ii)All the professors appointed or recognised by the University in the subject.

(iii)Two readers and two lecturers appointed or recognised by the University in the subject to be nominated by the Vice-Chancellor by rotation according to seniority.

(iv)Two teachers including the Heads of the Post-Graduate Departments in colleges admitted to the privileges of the University in the subject concerned with at least 10 years teaching experience, to be nominated by the Vice-Chancellor, by rotation according to seniority to be determined by the length of Post-Graduate teaching experience :

Provided that not more than one such member shall be from the same college.

(v)Two outside experts to be nominated by the Vice-Chancellor, in consultation with the Chairman of the Department :

Provided that the Executive Council at the request of the Academic Council, may increase the number of members of a Board of Post- graduate Studies under sub-clause (v) above.

(5)

(i)The Board of Under-Graduate Studies shall recommend to the Academic Council, through the Faculty concerned, courses and syllabi of studies and text books for the various subjects for under-graduate classes and the Board of Post-Graduate Studies shall make such recommendations in respect of the subjects for post-graduate classes and Research Degrees.

(ii)The Boards of Studies shall also make recommendations to the Academic Council, regarding the appointment of paper-setters and Examiners for the under-graduate or the post-graduate courses as the case may be.

(iii)The Boards of Studies shall deal with any other matter that may be referred to them by the Faculty. The Chairman of the Department shall be the Chairman of the Board. Members, other than ex officio, members shall hold office for two years :

Provided that a person who, in one way or the other, is involved in publication of cheap notes, guides or help books shall not be eligible to be a member of a Board of Studies.

(6)The Board of Studies in Law shall consist of -

(i)The Chairman of the Department.

(ii)All the professors in the Department of Law.

(iii)Two readers and two lecturers from the Department of Law, to be nominated by the Vice-Chancellor by rotation according to seniority.

(iv)Two outside experts to be nominated by the Vice-Chancellor in consultation with the Chairman of the Department :

Provided that the Court, on the recommendation of the Academic Council, may increase the number of members of the Board of Studies in Law under sub-clause (iv) above.

(7)The Board of Studies in Dairying, Animal and Husbandry and Agriculture shall consist of -

(i)Director, National Dairy Research Institute, Karnal;

(ii)Principal, Dairy Science College, National Dairy Research Institute, Karnal;

(iii)Heads of Divisions of National Dairy Research Institute, Karnal;

(iv)One senior-most Scientist from each of the above Divisions;

(v)S-2 Scientist from the Institute to be nominated by the Vice- Chancellor, by rotation, according to seniority;

(vi)S-1 Scientist from the Institute to be nominated by the Vice- Chancellor, by rotation, according to seniority;

(vii)Two outside experts to be nominated by the Vice-Chancellor from the panel recommended by the Director, National Dairy Research Institute, Karnal :

Provided that the Executive Council on the recommendation of the Academic Council may increase the number of members of the Board of Studies under sub-clause (vii) above.

(8)The Board of Studies of each Department in the Faculty of Engineering and Technology shall consist of -

(i)The Chairman of the Department;

(ii)All the Professors in the Department;

(iii)Three readers and three lecturers from the Department to be nominated by the Vice-Chancellor, by rotation, according to seniority;

(iv)Two outside experts to be nominated by the Vice-Chancellor from the panel recommended by the Chairman of the Department :

Provided that the Executive Council on the recommendations of the Academic Council, may increase the number of members of the Board of Studies under sub-clause (iv) above.

(9)The Boards of Studies in Law; Dairying, Animal Husbandry and Agriculture; and all the Boards in the Faculty of Engineering and Technology shall -

(i)recommend to the Academic Council, through the Faculty of Law; Dairying, Animal Husbandry and Agriculture; and Engineering and Technology Courses and syllabi of Studies and text-books for the various courses and research degrees;

(ii)make recommendations to the Academic Council regarding the appointment of paper-setters and Examiners; and

(iii)deal with any other matter that may be referred to it by the Faculty.

The Chairman of the Department in the case of Law; the Dean, Faculty of Dairying, Animal Husbandry and Agriculture in the case of Dairying, Animal Husbandry and Agriculture; and the Chairman of the Departments in the Faculty of Engineering and Technology shall be Chairman of the concerned Boards. Members, other than ex-officio members shall hold office for two years.

29. Withdrawal of Degrees/Diplomas, etc. - A degree, Diploma, Certificate or other academic distinctions may be withdrawn by the University -

(a)if the candidature of the person concerned has been cancelled or result quashed in accordance with the manner laid down by the Ordinance; or

(b)if the candidate has misbehaved at a convocation of the University; provided that the question whether a person has misbehaved in terms of this Statute shall be finally decided by the Vice-Chancellor; or

(c)when sufficient evidence is laid before the Academic Council showing that any person on whom a degree or diploma etc. was conferred by the University has been convicted of what is in their opinion a serious offence, the Academic Council may recommend to the Executive Council that such a degree of diploma be cancelled.

30. Provided Fund. - (1) There shall be a Provident Fund for the benefit of the officers, teachers, clerical staff and other employees of the University.

(2)

(i)Every person in permanent whole-time service or a person appointed as whole-time employee for a period of not less than four years, shall as a condition of his service be required to subscribe to the Provident Fund. The Executive Council may allow, as a special case, any employee working on temporary, part-time or officiating basis, to become a subscriber to the Fund. However, officials of the University holding tenure posts and entitled according to the conditions of their appointment to the benefit of the contributory Provident Fund will be entitled to the University Contribution even if they leave the service of University without completing the period of tenure.

(ii)No employee of the University shall be entitled to the benefit of the Provident Fund whose services in the University entitle him to a pension or on whose account the University contributes towards his pension or who has been appointed by the University on a consolidated salary or on special terms :

Provided that persons appointed in the University on probation or in any temporary capacity, in the regular time scale of the post concerned, if at a later stage confirmed after the expiry of at least one year of their continuous service will be entitled to contributory Provident Fund of the University from the date of appointment and on confirmation the University shall add its contribution with retrospective effect :Provided further that no person will be entitled to the University Contribution for any period beyond one year before the date of his confirmation and that no other person had been earning the University Contribution against that very post, during the same very period of one year.

(iii)The Executive Council may, in case of a person appointed to a substantive post, permit the transfer to the Provident Fund of any money standing to his credit in any recognised Provident Fund to which he was a subscriber immediately before his appointment in the University and may, with his consent, make such arrangement with the authority of that other Provident Fund for the purpose of its transfer, whether in the form of cash or of securities or of both, as may be convenient.

(3)The rate of subscription to the Fund shall be ten per cent of the monthly salary calculated to the nearest whole rupee and the amount, thus calculated, shall be deducted from the monthly pay of the employee :Provided that no subscription or contribution shall be made to the Provident Fund by an employee who is on leave without pay.Note. - The word "salary" shall include the basic pay and the dearness pay, if any, for purposes of deductions to be made towards the Provident Fund :Provided further that persons in University service who were not eligible to contribute towards University Provident Fund under clauses (2) (i) and (ii) above shall be eligible to do so, to any extent towards Provident Fund but without the benefit of University matching contribution :Provided further that persons, already contributing under the relevant provisions, shall also be eligible to contribute additional amounts towards Provident Fund but without the benefit of the University's matching contribution.

(4)Every month the University shall in the case of each employee contribute a sum equal to the amount subscribed to the Fund during that month not exceeding ten per cent of the salary and place it to the credit of the subscriber.

(5)Interest at the rate fixed for the purpose by the Executive Council from time to time shall be credited to each subscriber's account half yearly. The amount of interest will be calculated to the nearest whole rupee.

(6)The Executive Council may from time to time, make rules consistent with this Statute and with the provisions of the Provident Funds Act, 1925 for -

(a)the conduct of the business of the Fund; and

(b)any matter relating to the Fund or its management or the investment of sums at credit of the Fund, or the privileges of the subscribers not herein expressly provided for and may add to, vary or cancel any rule so made.

(7)Every subscriber shall be required to sign a written declaration, in the prescribed form, stating the name or names of the persons to whom he wishes the balance at his credit to be paid in the event of his death. This declaration shall be handed in for registration in the University office. Such nomination may, at any time, be revoked by the subscriber or be replaced by a fresh nomination.

(8)A subscriber at the termination of his service, shall be entitled to receive the amount which accumulates to his credit provided that if the subscriber leaves the service within one year of the commencement of the Fund, he shall not be entitled to receive any part or share in any sums contributed by the University to the Fund and any interest and increment which has accrued thereon, unless he has established to the satisfaction of the University, that his retirement is necessitated by incapacity for further service.

(9)On the subscriber's death, the amount at the credit of the subscriber shall be paid to the person, or persons duly nominated by him or when no such nomination is made to his legal heir.

(10)The amount at the credit of the subscriber shall not be subject to any deduction even to cover loss or damage sustained by the University through the subscriber's misconduct or negligence :Provided that when a sum becomes payable under clauses (8) and (9) above, the University will be entitled to deduct therefrom any amount due under any liability incurred by the subscriber to the University, but not exceeding in any case the total amount of any contribution credited to the account of the subscriber by the University and of any interest which has accrued on such contributions.

(11)

(i)Except as provided for in para (iii) below, no final withdrawal shall be allowed until the termination of the subscriber's service or death. But in case of necessity, the Registrar or Deputy Registrar (Accounts) may allow a subscriber a temporary advance of a sum not exceeding the total amount of his subscription at the rate of interest at which interest is credited to the subscriber.

(ii)Recoveries towards the amount so advanced shall be made with interest in such monthly instalments not exceeding thirty, as may be deemed appropriate by the Registrar or Deputy Registrar (Accounts), commencing from the first payment of a full month's salary after the advance is granted. But no recovery shall be made from a subscriber when he is on leave otherwise than on full pay.

(iii)The Vice-Chancellor may, for the purposes mentioned below, sanction non-refundable advances out of the Provident Fund subscription to an employee who has completed 20 years of service (including broken period of service, if any), or within 10 years before the date of his retirement on superannuation whichever is earlier :-

(a)for meeting the cost of higher education of himself or of children actually dependent upon him in the following types of cases :-

(1)for education outside India beyond the High School stage, whether for an academic, technical, professional or vocational courses; and

(2)for medical, engineering and other technical or specialised course in India beyond the High School stage, provided that the course of study is not less than three years duration.

(b)For meeting the expenditure in connection with the marriage of subscriber's daughters and if he has no daughter, of any other female relation dependent upon him.

(c)For meeting the expenditure in connection with the marriage of subscriber's sons.

(iv)In addition to the amount of loan admissible under sub-clause (iii), the Vice-Chancellor, may, for the purchase or construction of a house, sanction non-refundable advance up to 75% of the amount of University contribution to an employee who has completed 10 years service (including broken period of service, if any) or within 10 years before the date of his retirement on superannuation, whichever is earlier subject to the following conditions :-

(a)The advance shall be paid in three instalments, the first instalment immediately on sanction and subsequent instalments on suitable interval on the production of a certificate from the University Executive Engineer, or any other authority to the satisfaction of the Vice-Chancellor, that the previous advance has been spent, more or less in full, on the construction of the house. In the case of purchase of house, the employee shall submit the title deed, for the house so purchased within three months of the date of advance.

(b)A person applying for advance for the construction or purchase of a house shall have to declare if he has received a loan from any other sources for the purpose or not. In case he has received any such loan, he shall declare the amount of the loan sanctioned/received, indicating its source.

(v)The amount of withdrawal for the purpose mentioned in sub-clause (iii)(a) above shall be limited to 6 months pay of the subscriber or the amount actually subscribed by him alongwith interest thereon standing at his credit in his Provident Fund Account whichever is less. In the remaining cases, where an employee has put in service for 20 years or more, the amount of such an advance shall be limited to 12 months pay of the subscriber or the amount actually subscribed by him along with interest thereon standing to his credit in his Provident Fund whichever is less.

(vi)The withdrawal for the purpose mentioned in sub-clauses (iii)(a) above will be permissible once every six months i.e. twice in any financial year and a withdrawal will not ordinarily be allowed before the expiry of six months from the date of previous withdrawal. A second withdrawal for any other purpose shall not be allowed until after the expiry of one year from the date of the previous withdrawal :

Provided that subscriber who has been given an advance under this sub-cause shall unless specified otherwise have to satisfy the Vice-Chancellor within a period of six months from the date of drawing the money that it has been utilised for the purpose for which it was intended, failing which the whole amount of withdrawal together with interest thereon will be liable to recovery in one lump sum :Provided further that while sanctioning non-refundable advances the temporary advances outstanding against him if any will not be taken into account. A subscriber may also be permitted by the Vice-Chancellor to convert the balance of any refundable advance outstanding against him into a non- refundable advance on his satisfying the condition laid down for such advances.

(12)On a written application from a subscriber to the Provident Fund and with the approval of the Vice-Chancellor, the University may allow premia on the life insurance policy of the subscriber, to be paid out of the subscriber's share in his Provident Fund. In all such cases the life insurance policy for which the premia are so paid, shall be assigned in favour of the University. On the retirement of the subscriber from the service of the University, the policy shall be re-assigned to him by the University.

(13)In case of maturity of the policy during the service of the subscriber in the University the full amount of the policy shall be credited to the Provident Fund of the subscriber. In the case of the death of the subscriber, during the service of the University the full amount of the policy shall be paid to the person or persons entitled to the Provident Fund.

(14)The Registrar shall cause to be maintained proper accounts relating to the Fund, showing the amount, for the time being at the credit of each depositor and the general state of the Fund, in such form as the Executive Council may, from time to time, prescribe. Each depositor shall be supplied with a pass-book which shall show the amounts for the time being at the credit of the depositor and which shall be in such form as the Executive Council, may from time to time, prescribe.Explanation. - The word 'subscription' wherever it occurs in this Statute means the amount paid by the subscriber and for the purpose of advance includes the interest accrued thereon, if any. The word 'contribution' wherever it occurs in this Statute means the amount contributed by the University and for the purpose of advance, includes the interest accrued thereon, if any.Note. - The University shall settle the accounts of Provident Fund immediately even before formal retirement of an employee, soon after he proceeds on leave preparatory to retirement.

31. Gratuity, Ex-gratia grant etc. - (1) An employee who has rendered satisfactory service shall at the time of his retirement, be granted gratuity equal to a half month's actual pay which he was drawing at the time of retirement for each year's service. In case the employee dies before retirement the gratuity shall be payable to the person whose name has been registered under these rules :

Provided that no gratuity shall be given to an employee of under 15 years' service, and that no gratuity shall accrue for any year over 30 years' service :Provided further that where an employee dies while in service before completing 15 years' service or joins the University service at an age when at the time of retirement, he cannot complete full 15 years' service, he shall be granted gratuity proportionately. Gratuity shall be calculated on the basis of every completed year of service :Provided further that where a person joins the University service at an age when at the time of retirement he can complete 15 year's service but for having proceeded on Extraordinary Leave (without pay) he cannot complete full 15 years' active service, he shall be granted gratuity for the period of his active service at the time of his retirement i.e. after excluding the period of Extraordinary Leave (without pay) from his total service.

(2)If an employee dies before the age of retirement, ex-gratia grant and other facilities shall be granted to the family of the deceased employee, as per rules framed by the Executive Council for the purpose.

32. Fellowship, scholarship, medals and prizes. - The number and value of fellowships, scholarships, medals and prizes to be awarded shall be determined by the Executive Council either on its own initiative or on the recommendations of the Academic Council or Finance Committee.

33. Limitation of term of membership. - (1) Notwithstanding anything contained in these Statutes, a person, who 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 a holder of particular appointment, shall hold office so long only as he continues to be member of that particular authority or body or the holder of that particular appointment, as the case may be :

Provided that a teacher-member of any authority or body of the University who resigns his service or proceeds on leave for six months or more shall cease to be a member of the respective body and a substitute shall be appointed. If the period of his leave is less than six months, his membership will be held in abeyance till his return or the expiry of the period of six months whichever is later. No substitute member will be appointed or elected, where the membership is held in abeyance.

(2)If a teacher is on leave for a period of six months or more, he shall not be eligible for nomination or re-election for that particular vacancy. He will, however, be eligible for nomination or election in a vacancy which may arise after his return from leave.

34. Termination of membership etc. - Notwithstanding, anything contained in these Statutes or the Ordinances of the University, no person, who has been convicted of any offence involving moral turpitude or has been dismissed for misconduct from a Government or semi-Government institution or from a University or an educational institution of any kind, shall be eligible to become or to continue as a member of any authority of this University or of any committee appointed by the University. A person under suspension shall not be allowed to sit in any meeting of the above authorities or committees during the period of his suspension.

35. Disqualification for membership. - If a person is debarred by the Academic Council from any work of the University on account of any kind of malpractice on his part in connection with a University examination, such a person will be disqualified to become, or to continue as a member of any body or authority to the University so long as the bar lasts.

36. Delegation of Administrative and Financial powers to the officers/teachers employees of the University. - (1) The officers, teachers and other employees of the University may exercise, subject to the control of the Vice-Chancellor and the superior officers concerned such administrative and/or financial powers, as the Executive Council may delegate through Ordinances or Rules and Regulations or by resolutions adopted by it.

(2)The Vice-Chancellor or the Registrar, with the approval of the Vice- Chancellor, may delegate to an officer, teacher or any other employee of the University such powers as he considers necessary which have been vested in them by the Statutes, Ordinances and Regulations.

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