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State of Gujarat - Act

First Statutes of Team Lease Skills University

GUJARAT
India

First Statutes of Team Lease Skills University

Rule FIRST-STATUTES-OF-TEAM-LEASE-SKILLS-UNIVERSITY of 2013

Published on 6 December 2013
Commenced on 6 December 2013
[This is the version of this document from 6 December 2013.]
[Note: The original publication document is not available and this content could not be verified.]

First Statutes of Team Lease Skills UniversityPublished vide Notification No. GH/SH/66/FSU/2013/ 1249/KH-1, dated 6.12.2013Last Updated 5th November, 2019No. GH/SH/66/FSU/2013/ 1249/KH-1. - In exercise of the powers conferred by the Section 26 of the Gujarat Private Universities Act, 2009 (Gujarat Act No.8 of 2009), the Government of Gujarat hereby approves the First Statutes of Team Lease Skills University, Vadodara as proposed by the Governing Body of the university in its meeting held on 2.08.2013.In exercise of the power assigned through Section 26 of the Gujarat Private Universities Act, 2009, the Governing Body of Team Lease Skills University, Vadodara submits the First Statutes of the Team Lease Skills University for the approval of the Government of Gujarat.First Statutes

1. Short Title and Commencement.

- These Statutes shall be called the 'First Statutes' of the Team Lease Skills University. The First statutes are applicable to Team Lease Skills University and any matter relating to and/or incidental thereto. These statutes shall come into force with effect from the date of publication by the Government of Gujarat in its Official Gazette.

2. Definitions.

- The definitions given in Section 2 of Gujarat Private Universities Act, 2009 shall be deemed to be incorporated by reference herein and, in the event of conflict, the definitions provided hereunder shall prevail. Additionally, the following capitalised terms used in the Statutes of Team Lease Skills University shall have the following meaning-

(i)"Act" means the Gujarat Private Universities Act, 2009 and any amendments thereto;

(ii)"University" means the Team Lease Skills University; it includes teaching, administrative and technical departments, Schools of Study, Constituent Colleges, Distance Education and Online Learning Units, Off-campus Centres and other Institutes or Units established/maintained by Team Lease Skills University by itself or pursuant to a collaborative arrangement;

(iii)"Section" means a Section of the Act;

(iv)"Sponsoring Body" in relation to the Team Lease Skills University means Team Lease Education Foundation, a company formed under Section 25 of Companies Act, 1956 having its registered office at Office No. 6, 3rd Floor, C Wing, Laxmi Towers, Bandra Kurla Complex, Bandra (E), Mumbai - 400051.

(v)"Teaching Staff" means Deans, Directors, Principals, Heads of Institutions, Professors, Associate Professors, Assistant Professors or any other person employed or engaged to impart education or to guide/conduct research programs/projects or to run training programs or to render guidance in any other form to the students/trainees for pursuing a program or course of study/training in the University;

(vi)"Technical Staff" means the staff with technical capabilities and/or competence employed to lead or support the delivery process of skill inculcation through laboratories, workshops, media units, etc. of the University;

(vii)"Administrative Staff" means all employees excluding those defined as Teaching Staff and Technical Staff; it includes the Heads of the units such as Registrar, Chief Finance and Accounts Officer, Controller of Examinations and the like and their subordinate staff working for the provision of administrative and support services in the University.

3. Objects of the University.

- The Objects of the Team Lease Skills University shall be the same as mentioned in Section 4 of the Act.

4. Powers and Functions of the University.

- The Powers and Functions of the Team Lease Skills University shall be the same as mentioned in Section 5 of the Act.

5. Officers of the University.

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

(i)The President;

(ii)The Provost;

(iii)The Registrar;

(iv)The Chief Finance and Accounts Officer; and

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

6. Terms and Conditions of Appointment, Powers and Functions of the President.

(a)Terms and Conditions of Appointment:(i)The President shall be appointed by the Sponsoring Body in consultation with the State Government for a period of three years.(ii)After the completion of the tenure of three years, he/she shall be eligible for reappointment by the Sponsoring Body.(iii)The pay and emoluments shall be fixed by the Sponsoring Body and all the expenses shall be met from the General Fund of the University.(iv)The Sponsoring Body, on representation made to it or otherwise and after making such enquiry as may be necessary and is of the opinion that the continuance of the President in office is not in the interests of the University, by an order in writing stating the reasons therein, may direct the President to relinquish his/her office from the date specified:Provided that before issuance of such an order, the Sponsoring Body shall consult the Government, and the President shall be given an opportunity of being heard;(v)The President by writing under his/her hand, addressed to the Chairperson, Sponsoring Body, may resign his/her office, but shall continue till the resignation is accepted;(b)Powers and Functions:(i)The President shall have the following powers, namely :-

(1)The President shall be the head of the University. The President shall preside at the meetings of the Governing Body and at the convocation of the University for conferring Degrees, Diplomas or other academic distinctions. In the absence of the President, such functions shall be carried out by any other member of the Governing Body nominated by it. The President shall have a casting vote in case of a tie in regard to any of the decisions taken by the Governing Body.

(2)In case of any disputes and/ or differences of opinion, the decision of the President shall be final and binding on all concerned;

(3)The President is the Chairperson of the Governing Body and Board of Management;

(ii)In addition, the President shall have the following powers-

(1)To call for any information or record;

(2)To appoint the Provost;

(3)To remove Provost in accordance with the provisions of sub-Section (6) of Section 15 of the Act and sub-section (a) (v) of Section 7 of the First Statutes;

(4)To make the First ordinances and place it before the Board of Management for its approval;

(5)To exercise such other powers as may be prescribed by the Statutes from time to time.

7. Terms and Conditions of Appointment, Powers and Functions of the Provost.

(a)Terms and Conditions of Appointment:(i)The Provost shall be appointed by the Governing Body out of the panel of three persons recommended by the Search Committee consisting of the following members, and shall, subject to the provision stated in sub-Section (6) of Section 15 of the Act and sub-section (a) (v) of Section 7 of the First Statutes, hold the office for a term of three years:

(1)An eminent professional to be nominated by the Board of Management;

(2)An eminent educationist to be nominated by the Board of Management and

(3)One member of the Board of Management to be nominated by the President who will also act as the Chairperson of the Committee;

(ii)If the President does not approve any of the persons so recommended, he/she shall record the reasons thereof and call for fresh recommendations;

(iii)The Provost shall hold the office for a term of three years and is eligible for reappointment for another term provided that he/she shall demit the office on attaining maximum age prescribed by UGC or an equivalent higher education regulatory body:

Provided further that a Provost shall continue to hold the office even after the completion of his/her term till a new Provost takes charge of the office; but, in any case, this period shall not exceed one year;

(iv)The Provost shall be a whole-time salaried officer of the University;

(v)The President may, on representation made to him/her or otherwise and after making such inquiry as may be necessary and is of the opinion that the continuance of the Provost in office is not in the interests of the University, by an order in writing stating the reasons therein, direct the Provost to relinquish his/her office from the date specified in the order:

Provided that before taking an action under this sub-section, the Provost shall be given an opportunity of being heard;

(vi)The Provost by writing under his/her hand, addressed to the Chairperson of the Governing Body, may resign his/her office, but shall continue till the resignation is accepted;

(b)Powers and Functions:

(i)The Provost shall be the principal executive and academic officer of the University and shall exercise general superintendence and control over the affairs of the University;

(ii)The Provost shall execute the decisions of various authorities of the University and take actions to execute the duties assigned by the President and the authorities of the University;

(iii)Where, in the opinion of the Provost it is necessary to take immediate action on any matter for which powers are conferred on any other authority by or under the Act, he/she may take such action as he/she deems necessary and shall at the earliest opportunity thereafter report his/her action to such officer or authority as would have in the ordinary course dealt with the matter;

Provided that if in the opinion of the concerned officer or authority such action should not have been taken by the Provost, then such case shall be referred to the President, whose decision thereon shall be final;Provided further that where any such action taken by the Provost affects any person in the service of the University, such person shall be entitled to prefer, within three months from the date on which such action is communicated to him/her, an appeal to the Board of Management and it may confirm or modify or reverse the action taken by the Provost;

(iv)Where, in the opinion of the Provost, decision of any authority of the University is not within the powers conferred by the Act or the Statutes or the Ordinances or the Regulations or the Rules or is likely to be prejudicial to the interests of the University, he/she shall request the concerned authority to revise its decision within fifteen days from the date of its decision and in case the authority refuses to revise such decision wholly or partly or fails to take any decision within fifteen days, then such matter shall be referred to the President and his/her decision thereon shall be final;

(v)The Provost shall be the Chairperson of the Academic Council. The Provost shall have a casting vote in case of a tie in regard to any of the decisions taken by the Academic Council.

(vi)The Provost shall ensure compliance with the provisions of the Act, the Statutes, Ordinances, Regulations and Rules of the University;

(vii)The Provost shall be entitled to be present at, and to address, any meeting of the University, but shall not be entitled to vote unless he/she is a member of a particular authority;

(viii)In addition, the Provost shall have the following powers-

(1)To advise the Governing Body on planning and development of the University, particularly in respect of the norms and standards of education, teaching and research in the University and ensure compliance of the same;

(2)To coordinate with Deans/Heads concerned with regard to introduction of programs and courses in academic, training and consultancy domains and for teaching, research and development in the University;

(3)To provide academic leadership and motivation for excellence;

(4)To coordinate with Deans/ Heads concerned for collaboration with any University / Research Institute/Centres in India and abroad from time to time with prior approval of the Governing Body;

(5)To apply for membership of other institutions like Association of Indian Universities / Commonwealth Universities /International Universities, and India International Centre, etc.;

(6)To ensure adherence to quality norms and standards pertaining to the programs and courses of study offered or to be offered by the University;

(7)To take necessary steps to obtain accreditation, etc.

(8)To convene or cause to be convened meetings of any segment of the university except the Governing Body and the Board of Management;

(9)To make regular appointments with the prior approval of the Board of Management-

(i)for all posts of Teaching Staff and

(ii)for posts of Officers among the Administrative Staff and Technical Staff;

(10)To make provision for appointment of Emeritus Professors, Visiting Professors, Visiting Fellows, Adjunct Professors, etc., with prior approval of the Board of Management;

(11)To make provision for the offer of Scholarships, Fellowships, Studentships, Medals and Awards with the prior approval of the Board of Management;

(12)To appoint course writers, script writers, counsellors, programmers, artists, consultants and such other persons as maybe considered necessary for the efficient functioning of the University;

(13)To fix emoluments and other terms and conditions of service of the Teaching Staff, Administrative Staff and Technical Staff with the approval of the Board of Management;

(14)To make temporary appointments, with the approval of the Board of Management of such persons as he/she may consider necessary for the functioning of the University:Provided, in case of any exigency, the Provost may appoint such staff for a period not exceeding six months, and such appointments shall be reported to the Board of Management in its next meeting;

(15)To grant leave to (i) Teaching Staff and (ii) Officers among the Administrative Staff and Technical Staff, and make necessary arrangements for the discharge of the functions of such employee during his/her absence;

(16)To grant leave of absence to any employee of the University in accordance with the rules and if he/she so desires, delegate such powers to another officer of the University;

(17)To make necessary arrangements for discharging the functions of an officer whose position falls vacant due to resignation, retirement or any other reason till regular appointment to such position is made;

(18)To ensure proper maintenance of discipline in the University and to delegate any such power to such officer or officers as he/she may deem fit;

(19)To process disciplinary action, whenever needed, against the Teaching Staff, Technical Staff, Administrative Staff and Students of the University as per the Statutes, Ordinances, Regulations and Rules;

(20)To delegate and re-delegate his/her powers subject to the approval of the President;

(21)To exercise such powers and perform such functions as may be prescribed by the Statutes and the Ordinances;

8. Terms and Conditions of Appointment, Powers and Functions of the Registrar.

(a)Terms and Conditions of Appointment:(i)The Registrar shall be appointed by the Chairperson of the Sponsoring Body;(ii)He/she shall report to the Provost;(iii)He/she shall be a whole-time salaried officer of the University;(iv)He/she shall be appointed for a term of five years and shall be eligible for reappointment:Provided that the Registrar shall demit the office after the tenure is complete or on the completion of maximum age prescribed by UGC or an equivalent higher education regulatory body - whichever is earlier;(v)The Provost may, on representation made to him/her or otherwise and after making such inquiry as may be necessary and is of the opinion that the continuance of the Registrar in office is not in the interests of the University, by an order in writing stating the reasons therein, direct the Registrar to relinquish his/her office from the date specified in the order;Provided that before taking an action under this sub-section, the Provost shall ensure that it gets the approval of the Chairperson of the Sponsoring Body, and that the Registrar is given an opportunity of being heard;(vi)The Registrar by writing under his/her hand; addressed to the Provost, may resign his/her office, but shall continue till the resignation is accepted;(b)Powers and Functions:(i)The Registrar shall be the Member-Secretary of the Governing Body, Board of Management and Academic Council but he/she shall not have a right to vote;(ii)All contracts shall be signed and ail documents and records shall be authenticated by the Registrar on behalf of the University;(iii)In Addition, the Registrar shall exercise and perform the following powers and functions-

(1)To function as the custodian of the records, minutes of the meetings of the authorities of the University, the common seal and all properties of the University;

(2)To place before the President, Provost or any authority of the University, all such information and documents as may be necessary for transaction of their business;

(3)To conduct official correspondence on behalf of the University and be responsible for the proper maintenance of all the records of the University, subject to the provisions of the Act, the Statutes, the Ordinances, Regulations and Rules;

(4)To issue notices concerning all meetings of the Governing Body, Board of Management, Academic Council and any other Committees or bodies constituted as per instructions of the President or Provost

(5)To represent the University in suits or proceedings by or against the University, sign powers of attorney and plead in such cases or depute his/her representative for this purpose;

(6)To maintain, if and when required, a register of all registered graduates of the University in the specified form;

(7)To maintain a register of all Degrees and Diplomas conferred by the University;

(8)To have disciplinary control over the employees of the University as per powers delegated by the Provost;

(9)To render to the President/Provost such assistance as may be desired by him/her in the performance of his/her official duties;

(10)To appoint persons to the posts below Officer level among the Administrative Staff and Technical Staff;

(11)To maintain service records of all the employees of the University;

(12)To perform such other duties as may be specified by the Governing Body or the Board of Management or the President or the Provost from time to time;

(13)To exercise such powers and perform such duties as may be specified in the Statutes, Ordinances, Regulations and Rules of the University;

9. Terms and Conditions of Appointment, Powers and Functions of the Chief Finance and Accounts Officer.

(a)Terms and Conditions of Appointment:

(i)The appointment of the Chief Finance and Accounts Officer shall be made by the President;

(ii)He/she shall report to the Provost;

(iii)He/she shall be a whole-time salaried officer of the University;

(iv)He/she shall be appointed for a term of five years and shall be eligible for reappointment:

Provided that the Chief Finance and Accounts Officer shall demit the office after the tenure is complete or on the completion of maximum age prescribed by UGC or an equivalent higher education regulatory body - whichever is earlier;

(v)The Provost may, on representation made to him/her or otherwise and after making such inquiry as may be necessary and is of the opinion that the continuance of the Chief Finance and Accounts Officer in office is not in the interests of the University, by an order in writing stating the reasons therein, direct the Chief Finance and Accounts Officer to relinquish his/her office from the date specified in the order:

Provided that before taking an action under this sub-section, the Provost shall ensure that it gets the approval of the President, and that the Chief Finance and Accounts Officer is given an opportunity of being heard;

(vi)The Chief Finance and Accounts Officer by writing under his/her hand, addressed to the Provost may resign his/her office, but shall continue till the resignation is accepted;

(b)Powers and Functions.-The Chief' Finance and Accounts Officer shall be the Member Secretary of the Finance Committee but shall not have the right to vote. In addition, he/she shall exercise and perform the following powers and functions -

(i)To exercise general supervision over the funds of the University and to advise it as regards its financial policy and the measures to develop the financial resources of the University;

(ii)To prepare the annual accounts and the budget of the University for presentation to Finance Committee and then to the Board of Management;

(iii)To ensure that the registers of buildings, land, furniture and equipment are maintained up-to-date and the stock-checking is conducted annually of equipment, non-consumable items aid other consumable materials in the University;

(iv)To bring to the notice of the Provost unauthorized expenditure and other financial irregularities and suggest disciplinary action against the persons at fault;

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

(vi)To ensure that adequate controls commensurate with the size of financial operations are in place;

(vii)To ensure timely compliance's to all statutory and audit requirements of Government / Taxation Departments, etc., and to represent the University in all legal matters pertaining to finance and taxation;

(viii)To be responsible for other financial matters and liaison with financial Institutions / Banks;

(ix)To maintain all accounts and records as per regulatory standards;

(x)To ensure that the accounts of the University are properly kept and audited;

(xi)To ensure that the income and fees due to the University are collected and the salaries and other amounts due to the employees of the University and others are paid promptly;

(xii)To advise and install a suitable system of accounting and business procedure and keep an Accounts Manual for use in the University;

(xiii)To develop and operate an internal audit system so that the record of all officers and employees responsible for receipt and expenditure, maintenance of accounts, and property registers may be verified by the audit;

(xiv)To provide for at least one annual audit of all the accounts of the University;

(xv)To specify financial forms to be used in the University;

(xvi)To have powers to pass bills and sign cheques for payments of contingent charges, pay and allowances etc., of all employees of the University after getting the approval from the competent authority, subject to the exceptions, if any, provided for in the Statutes;

(xvii)To take cognisance of the fact that the receipt of the Chief finance and Accounts Officer or of the person or persons duly authorised in this behalf by the Governing Body for any money payable to the University shall be sufficient discharge for such sum payable;

(xviii)To exercise powers of drawing, disbursing and collection of money under relevant Statutes, Ordinances and Regulations with respect to the employees working in the University;

(xix)To call from any segment of the university any information or reports that he/she may consider necessary for the performance of his/her functions;

(xx)To perform such other financial functions as may be assigned to him/her by the Governing Body or the Board of Management or the Finance Committee or the President or the Provost;

(xxi)To exercise such powers and perform such duties as may be specified in the Statutes; Ordinances, Regulations and Rules of the University.

10. Constitution, Powers and Functions of the Governing Body.

(a)Constitution:(i)The Governing Body of the University shall consist of the following members, namely:-

(1)The President;

(2)The Provost;

(3)Four Persons to be nominated by the Sponsoring Body out of whom two shall be eminent educationists;

(4)Two Deans or Directors of the Constituent Schools or Centres of the University, by rotation, to be nominated by the Provost;

(5)One expert of Management or Information Technology from outside the . University to be nominated by the Governing Body;

(6)Three experts representing other disciplines such as Finance, Legal and Social Sector to be nominated by the Governing Body;

(7)One eminent industrialist to be nominated by the Governing Body; and

(8)Secretary to the Government of Gujarat, Higher and Technical Education or his/her representative not below the rank of Deputy Secretary to Government or the Deputy Commissioner- ex-officio

(ii)The President shall be the Chairperson of the Governing Body. In his/her absence, a member of the Governing Body nominated by it shall chair its meeting;

(iii)Save as otherwise provided in this section, the term of nominated members of the Governing Body shall be three years from the date of nomination;

(iv)An ex-officio member shall continue so long as he/she holds the office by virtue of which he/she is such a member;

(v)As nearly as one third of the nominated members, except the ex-officio member shall retire by rotation each year. In the first two instances, the Governing Body may decide the procedure to identify the members who will retire;

(vi)A member may be re-nominated for the next term;

(vii)A member may resign his/her office by writing under his/her hand, addressed to the Chairperson, but he/she shall continue in office until his/her resignation has been accepted by the Chairperson;

(viii)The casual vacancies among the members (other than ex officio members) shall be filled applying the provisions suggested by the Act and Statutes for the constitution of the Governing Body:

Provided that a person nominated to a casual vacancy shall be a member for the residual term;

(ix)The Registrar is the Member-Secretary of the Governing Body without voting rights;

(x)The Governing Body shall meet at least three times in a calendar year;

(xi)Minimum four members shall form a quorum for a meeting of the Governing Body; the members may participate in person or through teleconferencing or video conferencing or any other form of distance participation;

(b)Powers and Functions

(i)The Governing Body shall be the supreme authority of the University. All movable and immovable property of the University shall vest in the Governing Body.

(ii)The Governing Body shall exercise following powers and functions, namely:-

(1)To provide general superintendence and directions and to control functioning of the University by using all such powers as are provided by the Act or the Statutes, Ordinances, Regulations or Rules made thereunder;

(2)To review the decisions of other authorities of the University in case they are not in conformity with the provisions of the Act or the Statutes, Ordinances, Regulations or Rules made thereunder;

(3)To approve the budget and annual report of the University;

(4)To lay down the extensive policies to be followed by the University;

(5)To create or abolish posts as deemed necessary for the functioning of the University;

(6)To appoint statutory auditors of the University;

(7)To delegate such powers as it may deem fit to the Board of Management and other authorities or officers of the University subject to the provisions of the Act and Statutes;

(8)To submit to the state government proposals for subsequent Statutes and/or amendment or repeal of the existing Statutes;

(9)To take all such actions that are deemed necessary to fulfill the objects of the University as mentioned in the Act;

(10)To exercise and execute all such powers and functions of the University as mentioned in the Act;

(11)To recommend to the Sponsoring Body about the voluntary liquidation of the University;

(iii)W urgent action by the Governing Body becomes necessary, the Chairperson may permit the business to be transacted by the circulation of papers to the members of the Governing Body. The action proposed to be taken shall not be taken unless agreed to by a majority of the members of the Governing Body. The resolution so circulated and approved shall be as effective and binding as if such resolution has been passed at the meeting of Governing Body;

(iv)The Governing Body shall exercise such other powers and functions as may be prescribed by the Statutes from time to time.

11. Constitution, Powers and Functions of the Board of Management.

(a)Constitution:(i)The Board of Management shall consist of the following persons, namely :-

(1)The President;

(2)The Provost;

(3)Two members of the Governing Body, to be nominated by the Sponsoring Body;

(4)Two persons, who are not the members of the Governing Body, to be nominated by the Sponsoring Body;

(5)Three persons from amongst the faculty members of the University, to be nominated by the Sponsoring Body; and

(6)One faculty member, to be nominated by the President;

(ii)The President shall be the Chairperson of the Board of Management:

Provided that President may at his/her discretion, nominate any other member of the Governing Body to be the Chairperson of the Board of Management during his/her absence;

(iii)The term of nominated members of the Board shall be three years from the date of nomination;

(iv)A member may be re-nominated for the subsequent terms;

(v)A member may resign his/her office by writing under his/her hand, addressed to the Chairperson, but he/she shall continue in office until his/her resignation has been accepted by the Chairperson;

(vi)The casual vacancies among the members (other than ex officio members) shall be filled applying the provisions suggested by the Act and Statutes for the constitution of the Board of Management.

Provided that a person nominated to a casual vacancy shall be a member for the residual term;

(vii)The Registrar is the Member-Secretary of the Board of Management without voting rights;

(viii)The Board of Management shall meet once in every two months;

(ix)Minimum four members shall form a quorum for a meeting of the Board of Management; the members may participate in person or through teleconferencing or video conferencing or any other form of distance participation.

(b)Powers and Functions:

(i)Subject to the Provisions of the Act, Statutes and Ordinances, and the control and supervision of the Governing Body, the Board of Management will administer and execute the following powers and functions:

(1)To make recommendations to the Governing Body on policy matters;

(2)To take measures for offering programs focusing on all segments of the population and for fulfilling the objects of the university;

(3)To address professional, technical and vocational skill and competence needs of organised and unorganised sectors of employment;

(4)To conduct all administrative affairs of the University;

(5)To take measures to collaborate with Industry, Universities, and Institutions in India and abroad for offering/facilitating academic programs, consultancy, training, research and development;

(6)To discuss and submit the budget and other financial proposals to the Governing Body for approval;

(7)To manage and regulate the finance, accounts, investments, property and all other administrative affairs of the University-and for that purpose to appoint such agents as it may deem fit;

(8)To open account or accounts of the University with any one or more scheduled banks / unscheduled banks/post offices or in any other financially sound institutions and to lay down the procedure for operating the same;

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

(10)To issue appeals for funds for carrying out the objects of the University;

(11)To receive grants, donations, contributions, gifts, prizes, scholarships, student fees, fee for consultancy schemes, sponsored and research projects, infrastructural support and other similar kinds;

(12)To institute and award prizes, medals, scholarships, fellowships and studentships, etc.;

(13)To purchase, take on lease or accept as gift or otherwise or sell any land or buildings or works which may be necessary or convenient for the purposes of the University and on such terms and conditions as it may deem fit and proper and to construct or alter and maintain buildings or works;

(14)To examine and accord approval of building plans and award building contracts and/or authorise constructions;

(15)To approve provision of buildings, premises, furniture, fittings, equipment appliances and other facilities required for carrying out the work of the University;

(16)To administer the revenues and properties.of the University;

(17)To acquire intellectual property rights, copyrights, trademarks and the like from any institution or organization on such terms and conditions as the Board of Management may determine and pay such compensation for the acquisition as may be just and equitable;

(18)To execute conveyance, transfer, re-conveyances, mortgages, leases, bonds, licenses and agreements in respect of property movable or immovable belonging to the University or to be acquired for the purpose of the University;

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

(20)To invest the funds of the University or money entrusted to the University, in such stocks, funds, shares or securities and in such manner as it may deem fit or in the purchase of immovable property within the State or in India with like power of varying such investment from time to time to transpose any investment;

(21)To invest the surplus funds of the University, in such securities and in such manner as it may deem fit and from time to time in the modes or forms as prescribed under Section 11(5) or as per the provisions of Section 10(23C) of the Income Tax Act, 1961.

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

(23)To maintain and operate the General Fund;

(24)To maintain proper accounts and other relevant records and prepare annual statements of accounts including the Balance Sheet for every previous financial year and submit the same to the Governing Body for perusal;

(25)To incur expenditure towards maintenance of the properties of the University, taxes, electricity, water and other charges, repayment of any borrowings, and expenses incurred by the members of the authorities of the University, employees and various units of the University towards the fulfillment of the objects of the University;

(26)To insure and keep insured, if deemed necessary, all or any of the buildings, assets of the University;

(27)To incur expenditure in relation to salaries and allowances of the employees, management contribution to provident fund, gratuity, etc., purchase of library books, equipment, laboratory and workshop articles and furniture, etc.;

(28)To appoint Internal Auditor to conduct periodical and concurrent audit;

(29)To consider creation or closure of academic or other units or programs or courses;

(30)To submit the recommendations to the Governing Body regarding creation or abolition of posts for the categories of Teaching Staff, Administrative Staff and Technical Staff;

(31)To define the functions, conditions of services, emoluments, selection criteria and process for the categories of Teaching Staff, Administrative Staff and Technical Staff.

(32)To approve the list of selected candidates for appointments to the posts of Teaching Staff, Administrative Staff and Technical Staff;

(33)To specify the manner of appointment to temporary vacancies and positions of all categories of staff;

(34)To provide for the appointment of Visiting Professors, Adjunct Professors, Emeritus Professors, Fellows, Consultants, Advisors, Artists, Writers, and determine the terms and conditions of such appointments;

(35)To regulate and enforce discipline amongst the employees and students in accordance with the Statutes and Ordinances;

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

(37)To entertain, adjudicate upon, or redress the grievances of the employees and the students of the University who may, for any reasons, feel aggrieved;

(38)To fix the remuneration payable to course writers, counselors, examiners, and invigilators and travelling and other allowances payable;

(39)To select common seal for the University and to provide for the use of such seal;

(40)To delegate any of its powers to the President, Provost, Registrar, Chief Finance and Accounts Officer, or to any other officer, or to employees of the University or to a Committee appointed by it as it may deem fit;

(41)To authorise the Registrar or any other officer, authority, body, committee or board to institute, conduct, defend, compound, withdraw, compromise, adjust, refer to arbitration or abandon legal proceedings or claims or disputes by or against the University or its officers and to sign and verify vakalats, plaints, written statements, execution petitions, affidavits and other documents;

(42)To decide the seniority for nomination to the various authorities or bodies of the University;

(43)To establish and regulate the maintenance of hostels, resident halls for the students of the University and recognise hostels established by outside parties on the basis of the recommendations of a committee established for the purpose;

(44)To consider and approve the acts of the Academic Council and the Finance Committee and other committees or authorities constituted by it;

(45)To formulate Subsequent Statutes of the University and place them before the Governing Body for its approval;

(46)To consider and submit to the Government of Gujarat for approval the First Ordinances made by the President;

(47)To consider and submit to the Government of Gujarat far approval the Subsequent Ordinances made by the Academic Council;

(48)To Prepare Annual Report containing:

(a)A review of progress made in different spheres and steps taken towards the fulfillment of the objects of the University;

(b)The amount of receipts and disbursements and the purpose for which they were made;

(c)The number and positions of Teaching Staff,, Administrative Staff and Technical Staff;

(d)The number of students program-wise and course-wise.

(ii)If urgent action by the Board of Management becomes necessary, the Chairperson may permit the business to be transacted by the circulation of papers to the members of the Board of Management. The action proposed to be taken shall not be taken unless agreed to by a majority of the members of the Board of Management. The resolution so circulated and approved shall be as effective and binding as if such resolution has been passed at the meeting of Board of Management;

(iii)The Board of Management shall exercise such other powers and functions as prescribed by the Statutes from time to time.

12. Constitution, Powers and Functions of the Academic Council.

(a)Constitution:The Academic Council shall be the principal academic body of the University.(i)The Academic Council of the University shall consist of the following members -

(1)The Provost;

(2)All Deans of the University;

(3)Four persons from among the Teaching Staff other than the Deans to be nominated by Provost;

(4)Two eminent educationists from outside the University to be nominated by President; and

(5)Two persons from Industry to be nominated by Provost;

(ii)The Provost shall be the Chairperson of the Academic Council;

(iii)The term of nominated members shall be three years from the date of nomination;

(iv)A member may be re-nominated for the subsequent terms;

(v)A member may resign his/her office by writing under his/her hand, addressed to the Chairperson, but he/she shall continue in office until his/her resignation has been accepted by the Chairperson;

(vi)The casual vacancies among the members (other than ex-officio members) shall be filled applying the provisions suggested in the Statutes for the constitution of the Academic Council.

Provided that a person nominated to a casual vacancy shall be a member for the residual term;

(vii)The Registrar is the Member-Secretary of the Academic Council without voting rights;

(viii)The Academic Council shall meet at least two times in an academic year;

(ix)Minimum four members shall form a quorum for a meeting of the Academic Council; the members may participate in person or through teleconferencing or video conferencing or any other form of distance participation;

(b)Powers and Functions:

(i)Subject to the Provisions of the Act, Statutes, the Ordinances, and the Rules made thereunder, the Academic Council will administer and execute the following powers and functions:

(1)To coordinate and exercise general supervision over the academic policies and to give directions to the University in relation to methods of Instruction, Training, Assessment, Research and improvement in academic standards;

(2)To initiate measures to offer programs and courses to fulfill the objects of the University;

(3)To facilitate offer of academic programs in which employers are at the heart of curriculum design, implementation, internship, assessment, and job placements;

(4)To deliver education via multiple modes - face-to-face teaching, hands on work, distance learning, e-learning and on-job-training as per program requirement;

(5)To facilitate offer of learner-centric programs using modular approach with multiple entry exit routes;

(6)To report and act on any matter referred or delegated to it by the Governing Body or the Board of Management;

(7)To lay down the curriculum and frame syllabus for the programs and courses offered by the University;

(8)To publish books, journals, reports and electronic, media material for instructional and research purposes;

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

(10)To promote research activities and programs and to direct for submission of reports on such issues from time to time;

(11)To consider proposals submitted by the faculties relating to instructional strategies, teaching facilities, faculty training, etc.;

(12)To appoint committees and consider their reports on aspects related to admission, examination and such other activities;

(13)To recognise certificates, diplomas, degrees, courses and periods of study completed from other universities and statutorily recognised institutions and to award the status of equivalence in relation to certificates, diplomas, degrees or any part thereof of the University;

(14)To recognise the programs, courses and periods of study in academic, technical, vocational and professional streams conducted under statutorily established boards, statutorily established councils, sector skill councils and other statutory bodies and to award the status of equivalence in relation to the certificates, diplomas, degrees or any part thereof of the University;

(15)To approve conferment of certificates, diplomas, degrees and other academic distinctions on the basis of examination or any other method of evaluation;

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

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

(18)to make recommendations to the Board of Management on-

(a)Measures for improving standard of teaching, training, research and examinations;

(b)Institution of Fellowships, Studentships, Exchange Programs, Scholarships, Medals, Prizes, etc.;

(c)Ordinances and Regulations covering the academic functioning of the University;

(19)To suggest from time to time measures for organising and grouping basic and applied disciplines of study as Departments, Schools of Study, Faculties, Institutes and the like;

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

(ii)If urgent action by the Academic Council becomes necessary, the Chairperson may permit the business to be transacted by the circulation of papers to the members of the Academic Council. The action proposed to be taken shall not be taken unless agreed to by a majority of the members of the Academic Council. The resolution so circulated and approved shall be as effective and binding as if such resolution has been passed at the meeting of Academic Council;

(iii)The Academic Council will exercise such other powers and perform such other functions as may be conferred or imposed upon it by the Act, Statutes and Ordinances from time to time;

13. Constitution, Powers and Functions of the Finance Committee.

(a)Constitution:(i)The Finance Committee of the University shall consist of the following members

(1)The President;

(2)The Provost;

(3)One Dean/Professor nominated by the President;

(4)One person nominated by Board of Management;

(5)The Registrar; and

(6)The Chief Finance and Accounts Officer (Member Secretary)

(ii)The President shall be Chairperson of the Finance Committee:

Provided that President may nominate a member of the Board of Management to be the Chairperson during his/her absence;

(iii)The term of nominated members shall be three years from the date of nomination;

(iv)The Finance Committee shall meet at least four times a year to examine the accounts and scrutinize the expenditure;

(v)Three members of the Finance Committee shall form a quorum for the meeting;

(b)Powers and Functions:

Subject to the Provisions of the Act, Statutes and Ordinances, and the control and supervision of the Governing Body and the Board of Management, the Finance Committee will administer and execute the following powers and functions:

(i)To scrutinize the annual accounts and the financial estimates of the University;

(ii)To review the financial position of the University from time to time and recommend to the Board of Management regarding any action to be taken;

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

(iv)To provide guidelines for investment of surplus funds;

(v)To make recommendations to the Board of Management on all proposals involving expenditure for which no provision has been made in the budget or for which expenditure has been incurred in excess of the amount provided in the budget;

(vi)To consider all proposals relating to revision of grades, enhancement of pay-scales and those items which are not included in the budget;

(vii)To fix the limits for the total recurring and non-recurring expenditure for the year based on income and resources of the University, and to ensure that no expenditure is incurred by the University in excess of the limits so fixed;

(viii)To exercise such other powers and perform such other functions as may be conferred or imposed upon it by the Act, Statutes and Ordinances, Governing Body, Board of Management, President and Provost;

14. Selection Committee.

(a)For Teaching Staff(i)The selection committee for appointment to the posts of professors, associate professors, assistant professors, heads of institutions and other Teaching Staff shall consist of-

(1)The Provost (Chairperson);

(2)The Dean nominated by the Provost;

(3)A nominee of the President;

(ii)Provost is empowered to co-opt additional member(s) or subject expert(s) as may be required for smooth conduct of selection process;

(iii)The selection committee will make the recommendations to the Board of Management for appointment to the posts of professors, associate professors, assistant professors, heads of institutions and other Teaching Staff maintained by the University;

(iv)If the Board of Management is unable to accept the recommendations made by a selection committee, it shall record the reasons for such non-acceptance and submit the case to the President whose decision in the matter shall be final;

(v)The procedures to be followed by the selection committee constituted under this statute shall, in making recommendation, be such as laid down in the Ordinances;

(b)For Officers among Administrative Staff and Technical Staff

(i)The selection committee for appointment to the posts of Officers among Administrative Staff and Technical Staff shall consist of-

(1)The Provost (Chairperson);.

(2)The Registrar;

(3)A nominee of the President;

(ii)Provost is empowered to co-opt additional member(s) or domain expert(s) as may be required for smooth conduct of selection process;

(iii)The selection committee will make the recommendations to the Board of Management for appointment to the posts of Officers among the Administrative Staff and Technical Staff of the University;

(v)The procedures to be followed by the selection committee constituted under this statute shall, in making recommendations, be such as laid down in the Ordinances;

15. Other Committees.

- (i) The authorities of the University may constitute such committees with such terms of reference as may be necessary for specific tasks to be performed by such committees. The constitution of such committees, powers to be exercised and duties to be performed shall be such as may be prescribed by the statutes and ordinances;

(ii)Any committee constituted under clause (i) may deal with any subject delegated to it and before taking action, if any, shall seek confirmation of it from the authority appointing it.

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State of Gujarat - Act