[Cites 0, Cited by 0]

State of Gujarat - Act

First Statutes of the Rai University

GUJARAT
India

First Statutes of the Rai University

Rule FIRST-STATUTES-OF-THE-RAI-UNIVERSITY of 2013

Published on 25 February 2013
Commenced on 25 February 2013
[This is the version of this document from 25 February 2013.]
[Note: The original publication document is not available and this content could not be verified.]

First Statutes of the Rai UniversityPublished vide Notification Gujarat Government Gazette Extraordinary Part 4-B Extra No. 50, dated 25.2.2013, pp. 50-5 to 50-44Last Updated 7th November, 2019Gujarat Government Gazette Extraordinary Part 4-B Extra No. 50, dated 25.2.2013, pp. 50-5 to 50-44 - In exercise of the powers conferred by the sub-Section 2 of Section 26 of the Gujarat Private Universities (Amendment) Act, 2012, (Gujarat Act No. 12 of 2012), {Sic the Gujarat Private Universities Act, 2009 (Gujarat Act No. 8 of 2009)), the Governing Body of Rai University, Gujarat, hereby adopts its First Statutes.

Chapter 1

Preliminary

1. Short title, extent and commencement.

(1)These statutes shall be called "The First Statutes" of the Rai University.

(2)The First Statutes are applicable to Rai University, and any matter relating to and or incidental thereto.

(3)They shall come into force with effect from the date of such publication in the State Gazette.

2. Definitions.

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

(a)"AICTE" means All India Council for Technical Education established under Section 3 of the All India Council for Technical Education Act, 1987;

(b)"CSIR" means the Council of Scientific and Industrial Research, New Delhi, a funding agency of the Central Government;

(c)"Distance Education" means imparting of education through any means of communication, such as broadcasting, telecasting, correspondence courses, seminars, contact programmes or the combination of any two or more of such means;

(d)"DST" means Department of Science and Technology of the Central government;

(e)"Fee" means collection made by the University from the students for different purposes under different heads and which is non-refundable;

(f)"Government" means the Government of Gujarat;

(g)"Higher Education" means study of a curriculum or course for the pursuit of knowledge beyond 10+2 level;

(h)"Hostel" means a place of residence for the students of the University, or its colleges, Institutions or centers, maintained or recognized to be as such by the University;

(i)"ICAR" means the Indian Council of Agricultural Research, a society registered under the societies Registration Act, 1860;

(j)"MCR" means Medical Council of India constituted under the Medical Council Act, 1956;

(k)"NAAC" means the National Council of Assessment and Accreditation, an autonomous institution of the UGC;

(l)"NCTE" means the National Council for Teachers Education established under the National Council for Teacher Education Act, 1993;

(m)"Off Campus Centre" means a centre established by the University outside the main campus but within the State of Gujarat operated and maintained as its constituent unit, having the University's complement of facilities, faculty and staff;

(n)"PCI" means Pharmacy Council of India constituted under Section 4 of the Pharmacy Act, 1948;

(o)"prescribed" means prescribed by rules made under this Act;

(p)"Regulatory Body" means a body established by the Central Government, for laying down the norms and condition for ensuring academic standards of higher education, such as UGC, AICTE, NCTE, MCI, PCI, NAAC, ICAR, DEC, CSIR;

(q)"Regulations" means regulations made by any authority of the University under Section 30;

(r)"Rules" means rules made under Section 44;

(s)"Schedule" means the Schedule appended to this Act;

(t)"sponsoring Body" in relation to a University established under this Act means: Rai Foundation, a Public Trust, registered in Delhi, under the Indian Registration Act, 1860;

(u)"Statutes" and "Ordinance" means the Statutes and the Ordinance of the University;

(v)"Student" means a student of the University and includes any person enrolled in the University pursuing any course of study for a degree, diploma or other academic distinction duly instituted by the University, including a research degree;

(w)"Study Centre" means a centre established, maintained or recognized by the University for the purpose of advising, counseling or for rendering any other assistance required by the students in the context of distance education in the State of Gujarat;

(x)"Teacher" means a professor, Reader, Lecturer or any other persons required to impart education or to guide research or to render guidance education in the State of Gujarat;

(y)"UGC" means the University Grants Commission established under Section 4 of the University Grants Commission Act, 1956;

(z)"University" means Rai University established and incorporated under Section 3 of the Gujarat Private University Act, 2009 along with its amendment by Gujarat Act No 12 of 2012.

Chapter II

3. Objects of the University.

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

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

(b)To establish, maintain and manage institutions and centres of excellence, to create, organize, preserve and disseminate knowledge in the, field of science, technology, humanities, social sciences, education, management, commerce, law, pharmacy, healthcare, and any other field and to provide research, higher education, professional education, distance learning and elearning facilities of high order, as per their current status or as they may develop in future;

(c)To develop infrastructure for research, higher education, professional education, distance learning and e-learning, create capabilities for upgrading infrastructure to global standards;

(d)To offer the academics programmes of the university through distance education online education, correspondence and any other mode matching with the environmental developments such as technology need, after obtaining appropriate approvals from the regulatory bodies;

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

(f)To create higher levels of intellectual abilities;

(g)To establish state of the art facilities for education and training;

(h)To carry out teaching and research and offer continuing education programmes;

(i)To create centres of excellence for research and development and sharing knowledge and its application;

(j)To provided consultancy to the industry, public organizations and colleges or other institutions;

(k)To establish main campus or infrastructure in the State of Gujarat necessary for the furtherance of its objects;

(l)To establish examination centers;

(m)To confer degrees, diplomas, grant certificates and Other academic distinctions on the basis of examination or any other method of evaluation subject to the guidelines of the UGC;

(n)To Develop training facilities in the field of higher education;

(o)To provide for arrangement for national and global participation in the field of higher education;

(p)To develop educational programmes for certificates, diplomas, degrees and postgraduates courses, doctorate degrees and post-doctoral programmes and to maintain a high standard of education, to collaborate with national and global institutions, to offer programmes and to create capabilities for upgrading programmes to the global standards subject to the guidelines of the UGC,

(q)To ensure that the standard of the degrees, diplomas, and other academic distinctions are not lower than those laid down by AICTE, NCTE, UGC, MCI and Pharmacy Council, and any other similar agency established by the Central Government for regulating the standard education;

(r)To establish close linkage with the industry, business, education institutions, charitable institutions and other sections of the society to make teaching, research, training, documentation, publication, use of various media and outreach activities at the university relevant to the needs of the university and society, at national and international level and to receive and or give aids/grants as may be necessary for furtherance of such objectives;

(s)To pursue any other objectives as may be approved by the State Government:

(t)To provide instructions, teaching, training and qualifications in skill development, vocational and educational training.

4. Powers and Functions of University.

- The University shall execute the following powers and perform the following functions, namely:-

(i)To administer and manage the University, establish, administer and manages its constituent colleges and centres for research, education, training, extension and outreach including continuing education, distance learning and e-learning at its campus within the State of Gujarat;

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

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

(iv)To prescribe course, curricula and methodologies including electronics and distance, learning and provide for flexibility in the delivery of education;

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

(vi)To confer honorary degrees or other distinctions in the manner prescribed by the statutes;

(vii)To establish schools, centers, institutes, colleges and conduct the programmes and course of study and to receive and or give aids/grants as are in the opinion of the University, necessary for the furtherance of its objects;

(viii)To declare as a constituent colleges any college, centre institution 'imparting1 education as are in the opinion of the University, necessary for the furtherance of its objects or to establish a new constituent college, centre institution for the purpose;

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

(x)To establish knowledge resource centre;

(xi)To sponsor and undertake research and educational programmes in the field of science, technology, humanities, social sciences, education, management, commerce, law, pharmacy, healthcare and any other allied areas;

(xii)To collaborate or associate with any educational institution with like or similar objects;

(xiii)To establish campuses including virtual campus for the purpose of achieving the objectives of the University;

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

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

(xvi)To render services of research, training. Consultancy and such other services as required for the purposes of the University;

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

(xviii)To regulate the expenditure and to manage the finances and to maintain the accounts of the University;

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

(xx)To establish, maintain and mange halls, hostels for students and quarters for the residence of faculty and staff;

(xxi)To construct, manage and maintain centers, complexes, auditorium, buildings, stadium for the advancement of sports, cultural, co-curricular activities;

(xxii)To supervise and control the residence and regulate the discipline of students, faculty and staff of the University and to make arrangements for-promoting their health, general welfare, social and cultural activities;

(xxiii)To fix, demand and receive or recover fees and such other charges as may be prescribed by the Statutes;

(xxiv)To institute and award fellowships, scholarships, prizes, medals, and other awards;

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

(xxvi)To sell, exchange, lease or otherwise dispose of all or any portions of the properties of the University, movable or immovable, on such terms as it may think fit and consistent with the interest, activities and objects of the University;

(xxvii)To draw and accept, to make and endorse, to discount and negotiate promissory notes, bills of exchange, cheques and other negotiable instruments;

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

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

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

(xxxi)To admit students for the courses offered by the University in the manner prescribed by the ordinances;

(xxxii)To Create academic, technical, administrative, ministerial and other posts prescribing qualifications by the ordinances and to make appointments thereto;

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

(xxxiv)To institute professorships, associate professorships, assistant professorships, readerships, lectureships, and any other teaching, academic or research posts and to prescribe by the Statutes, the qualifications for the persons to be obtained on such posts;

(xxxv)To appoint qualified persons as professors, associate professors, assistant professors, readers, lecturers or as teachers and researchers or other officers of the University;

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

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

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

5. Constituent Colleges.

- The University, as and when it deem fit and proper, will establish and manage some constituent colleges and centres for Research, Education, Training, Extension and outreach including continuing education, distance learning and e-kerning at its campus at any place within the State of Gujarat

6. University Open to All Irrespective of Sex, Religion, Class, Creed or Opinion.

(1)No person shall be excluded from any office of the University or from membership of any of its authorizes or from admission to any degree, diploma or other academic distinction or course of study on the ground of sex, race, creed, class, caste, place of birth, religious belief or political or other opinion.

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

Chapter III

7. Officers of University.

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

(a)The President

(b)The Provost

(c)The Registrar

(d)The Chief Finance and Accounts Officer, and

(e)Such other officers as may be declared by the Governing Body to be officers of the University

8. Appointment and Powers of The President.

(1)The President shall be appointed by the Sponsoring body in consultation with the State Government.

(2)The term of the office of the President shall be three years, and he/she may be reappointed for a second term and so on by the sponsoring body.

(3)Provided that the President shall, notwithstanding the expiry of the term, continue to hold his/her office maximum for a period of one year until either he/she is reappointed or his/her successor, duly appointed by sponsoring body, enters upon his/her office.

(4)The President shall be the head of the University.

(5)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 and in his absence by any other member of the Governing Body nominated by it.

(6)It shall be duty of the President to ensure that the Act, the Rules, the Statutes, the Ordinances and the Regulations are faithfully observed.

(7)No assets of the University and/or its funds of any nature whatever can be pledged in any manner to anybody including Financial Institutions/Banks etc. without the approval of the Sponsoring Body on the recommendation of the President.

(8)In case of any dispute and/or difference of opinion between officers of the University,, the decision of the President shall be final and binding on all concerned.

(9)The President shall have the following powers, namely:-a. To call for any information or record.b. To appoint the Provost.c. To remove the Provost in accordance with the provisions of sub-Section 6 of Section 15 of the Gujarat Private Universities Act, 2009.d. Such other powers as may be delegated to him by the Governing Body.e. Such other powers as may be prescribed by the statutes.

(10)The pay and/or allowances to be paid to the President and/or perquisites to be provided to the President.

(11)The office of the President may be located anywhere in India or overseas.

(12)The President by writing under his hand, addressed to the chairman, Sponsoring body, may resign his office.

9. Appointment, Powers and Responsibilities of the Provost.

(1)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 provisions of sub-Section (6), hold office for a term of three years:-

(i)an eminent professional to be nominated by the Board of Management;

(ii)an eminent educationalist to be nominated by the Board of Management; and

(iii)one member of the Board of Management to be nominated by the President.

If the President does not approve any of the persons so recommended, he shall record the reasons thereof and call for fresh recommendations:Provided that, on the expiry of term, the Provost shall be eligible for reappointment for subsequent terms until he attains maximum prescribed age:Provided further that a Provost shall continue to hold the office even after the expiry of term till the new Provost joins. However, this period shall not exceed one year:Provided also that the President may appoint first Provost for a period of one year or until the regular Provost is appointed under this section whichever is earlier:Provided further that, in case of an emergency like illness, long absence, resignation or due to any other reason the President shall assign the duties of the Provost to a competent authority of the University. However, this period of interim arrangement shall not exceed one year.

(2)The Provost shall draw such emoluments which shall not be less than the emoluments prescribed by the UGC from time to time.

(3)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 and shall execute the decisions of the various authorities of the University, and shall exercise such powers and perform such duties as may be prescribed by the Act and the Statutes arid as assigned by the President/Governing Body from time to time in addition to the following duties:-

(a)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..

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

(c)To coordinate With Deans/Chairpersons concerned for collaboration with any University/Research Institute/Centers of the country and abroad from time to time with prior approval of the Governing Body and in accordance with the government directive.

(d)To co-ordinate with the Deans concerned with regard to teaching and research in the University Teaching Departments/Schools of Studies/Maintained institutes etc. and introduction of nEw courses.

(e)To provide academic leadership and motivation for excellence.

(f)To process disciplinary action, whenever needed, against the faculty, Technical/Admin. Staff of the University/maintained institutions as per rules and as per Statutes.

(g)To ensure quality norms and standards pertaining to the courses of study offer ad or to be offered by the University within and outside the country.

(h)To take steps to obtain accreditation etc.

(4)In the absence of the President, the Provost shall undertake all the functions of the President and p reside over the Convocation.

(5)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 this Act, he may take such action as he deems necessary and shall at the earliest opportunity thereafter report his action to such officers or authority as would have, in the ordinary course, dealt with the matterProvided 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, an appeal to the Board of Management and the Board of Management may confirm or modify or reverse the action taken by the Provost.

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

(7)The President may, on representation made or otherwise and after making such inquiry as may be deemed necessary, the situation so warrants that the continuance of the Provost is not in the interests of the University, by an order in writing stating the reasons therein, direct the Provost to relinquish his office from a date specified in the order:Provided that before taking any action under this sub-section, the Provost shall be given an opportunity of being heard.

10. Appointment, Powers and Responsibilities of the Registrar.

(1)The appointment of the Registrar shall be made by the Chairperson of the Sponsoring Body.

(2)The qualifications and experience of the Registrar will be decided by the Sponsoring Body.

(3)The Registrar shall receive pay and other allowances as per UGC norms or higher and approved by the Sponsoring Body front time to time.

(4)The Registrar shall undertake such functions as may be specified by the Governing Body or the Board of Management or the Provost.

(5)The Registrar shall be the Member Secretary of the Governing Body, Board of Management, the Academic Council and other bodies as may be constituted by or under the Act or the Statutes or the Rules but shall not have right to vote.

(6)The Registrar shall exercise such other powers and perform such other duties as may be prescribed or may be required from time to. time, by the Governing Body.

(7)The Registrar shall be responsible for the due custody of the records and the common seal of the University and shall be bound to place before the President, the Provost of any other authority, all such information and documents as may be necessary for transaction of their business.

(8)The Registrar shall report to the Provost.

(9)The following shall be the duties of the Registrar:-

(a)To conduct the official correspondence on behalf of the authorities of the University;

(b)To make Agenda and issue Notices of meetings of the authorities of the University and all committees and subcommittees appointed by any of these authorities with the approval of the Provost;

(c)To keep the minutes of the meetings of all the authorities of the University and all the committees and subcommittees appointed by any of these authorities and circulate the same among the members, with the approval of the Provost;

(d)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 representative for this purpose;

(e)To enter into agreements, contracts on behalf of the University and make amendments and alterations in the terms of such agreements or contracts as may be directed by the Board of Management;

(f)To submit information, reports and documents to the Government and conduct liaison with the State Government, Central Government, University Grants Commission and other government authorities;

(g)To generally supervise the administrative functions of the University;

(h)To perform such other duties as may be specified by the Board of Management or the Provost from time to time.

(10)When the Office of the Registrar falls vacant or when the Registrar is, by reason of illness or long absence or due to any other reason, unable to perform his duties of the office, the duties of the office shall be performed by such person as the President may appoint for the purpose,

(11)If at any time upon representation made or otherwise and after making such inquiry as may be deemed necessary, the situation so warrants that the continuance of the Registrar is not in the interests of the University, the President may, by an order in writing stating the reasons therein, require the Registrar to relinquish his office from such date as may be specified in the order:Provided that before taking an action under this sub-section, the Registrar shall be given an opportunity of being heard.

11. Appointment, Power and Responsibilities of the Chief Finance and Accounts Officer.

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

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

(3)The Chief Finance Officer shall draw such salary, allowances and be entitled for such perquisites which shall not be less than the emoluments of the Deputy Registrar or equivalent person as prescribed by the University Grant Commission from time to time.

(4)The term of office and the terms of appointment of the Chief Finance and Accounts Officer shall be prescribed by the Governing Body or by the President as the case may be.

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

(6)The Chief Finance and Accounts Officer shall exercise general supervision over the funds of the University and shall have such powers and responsibilities as may be delegated or assigned to him by the President or the Provost or the Finance Committee.

(7)The Chief Finance and Accounts officer shall report to the Provost.

(8)The Chief Finance Officer shall-i. Manage properties and investments of the University, including trust and immovable properties for fulfilling any of the objects of the University;ii. Be responsible for the preparation of the annual accounts and the budget of the University and for their presentation to the President/Governing Body after they have been considered by the finance committee;iii. Keep a constant watch on the cash, bank balance and investments;iv. Watch the progress of collection of revenue and advise on the methods of collection employed;v. Ensure that the registers of properties of the University are maintained properly and the stock- checking of equipment and other materials in the offices of the University including off-campus Centers, examination centres, Study Centers and other institutions maintained by the University is conducted regularly;vi. Bring to the notice of the President any unauthorized expenditure or other financial irregularities and suggest appropriate action,vii. Call from any office of the University, including off-campus centres, examination Centers, Study Centers and other institutions maintained by the University, any information or reports that he may consider necessary for the performance of his functions;

(9)He will ensure that adequate controls commensurate with the size of financial operations are in place.

(10)He shall ensure all statutory and timely compliances of Govt./ Taxation Departments/etc.

(11)He shall be responsible for timely compliance of Audit requirements.

(12)He shall be responsible for liaison with financial institutions/Bank and other financial matters.

(13)Maintain all accounts & records as per regulating standards.

(14)If, at any time upon representation made or otherwise and after making such inquiry as may be deemed necessary, the situation so warrants, that if the continuance of the Chief Finance & Accounts Officer is not in the interests of the University, the President may, by an order in writing stating the reasons therein, require the Chief Finance & Accounts Officer to relinquish his office from such date as may be specified in the order:Provided that before taking an action under this sub-section, the Chief Finance Officer shall be given an opportunity of being heard.

12. Other Officers of University.

(1)The Governing Body or the Board of Management shall appoint such other officers as shall be deemed necessary for the functioning of the University.

(2)The manner of appointment of other officers of the University and their powers and functions shall be such as will be specified by the Governing Body or the Board of Management.

Chapter IV

13. Authorities of University.

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

(a)The Governing Body;

(b)The Board of Management;

(c)The Academic Council; and

(d)Such other authorities as may be declared by the Governing Body to be the authorities of the University.

14. The Governing Body.

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

14.1Constitution of the Governing Body. - (1) The Governing Body consist of the following members:

(a)The President;

(b)The Provost;

(c)four persons nominated by the sponsoring body out of whom two shall be eminent educationists;

(d)Two Deans or Directors of the constituent schools or centres of the University, by rotation, to be nominated by the Provost;

(e)one expert of Management or technology from outside the University, nominated by the President;

(f)Three experts representing other disciplines such as finance, legal social sector to be nominated by Governing Body;

(g)One eminent industrialist to be nominated by the Governing Body

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

(2)The President shall be the Chairman of the Governing Body

(3)The Registrar shall be member-Secretary of the Governing Body. Registrar will be a non-voting member.

14.2Term of the Governing Body. - (1) The members of the Governing Body shall have a term of three years.

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

(b)An ex-officio member shall continue so long as he holds the office by virtue of which he is such a member.

(c)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 Board may decide the procedure to identify the members who will retire;

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

(e)A member may resign his office by writing under his hand, addressed to the Chairperson, but he shall continue in office until his resignation has been accepted by the Chairperson.

14.3Powers of the Governing Body. - (1) The Governing Body shall have the following powers, namely:-

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

(b)To create additional posts as deemed necessary and appoint such officers of the University for the functioning of the University;

(c)To appoint statutory auditors of the university;

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

(e)To approve the budget, the annual report and Accounts of the University;

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

(g)To open/setup any study center, off-campus center, off-shore campus, distance education, c-learning and continuing education facilities/centre in accordance with various provisions of Section 4 e.g. 4(b), 4(c), 4(d), 4(e) 4(L) of Gujarat Pvt. University Act, 2009;

(h)To make new or additional Statutes and Rules or amend or repeal the earlier Statutes and Rules;

(i)To recommend to the sponsoring body for the dissolution of the University if a situation arises when there is no smooth functioning of the University in spite of best efforts.

(j)To approve proposals for submission to the State Government;

(k)To take such decisions and steps as are found desirable for effectively carrying out the objects of the University;

(l)Subject to the provisions of the Act, to delegate such powers as it may deem fit to the Board of Management and other authorities or officers of the University.

(m)To acquire assets on Lease/outright purchase for the expansion of the University and its campus/es

(n)To establish examination center in accordance with provisions of sub-Section 3(L) of the Gujarat Pvt. University Act, 2009;

(o)Such other powers as may be specified by the Statutes/subsequent Statutes from time to time.

(2)The Governing Body shall perform such other functions as it may deem necessary for proper functioning and administration of the University.

(3)The Governing Body shall meet at least three times in a calendar year.

14.4Reserve Power of the Governing Body. - (1) In case of any deadlock in the Board and operations of the University cannot be conducted in the normal course, reserve powers are vested with Governing Body to do all necessary things including superseding the Board and forming a new Board to facilitate smooth functioning of the University.

(2)The reserve powers of the Governing Body shall be exercised only when there is a written report sent by the Registrar to the President or the Provost about the deadlock in the Board, and when the operations of the University cannot be conducted in the normal course.

(3)Upon receipt of such a written report, the President or the Provost shall direct the Registrar to convene a special meeting of the Board within 15 (fifteen) days, for restoration of normalcy in operations. In the event of Registrar not convening such a special meeting, the President shall convene such a meeting.

(4)The decisions taken by the Governing Body and implemented by the officers under this clause shall be final and binding on all the Members of the Board and on all the Members of the other authorities.

14.5Meeting of the Governing Body. - (1) The Governing Body shall meet at least three times in a calendar year, on any working day, at the headquarters of the University or any other location as the President deems fit.

(2)The President shall be the Chairman of the Governing Body and shall preside over the meetings of the Governing Body. In the absence of the President and the Provost, a person nominated by the President among the members present shall preside over the meeting.

(3)The quorum of the meeting shall be 4 (four) members present in person or through teleconferencing or video conferencing or any other form of distance participation.

(4)Each member of the Governing Body including the Presiding Officer shall have one vote and decisions at the meeting shall be adopted by simple majority. In case of a tie, the Presiding Officer shall have a casting vote.

(5)The President may, under exigencies, obtain the consent of the Governing Body by circulating appropriate resolution among its members, and any resolution so circulated and approved by a simple majority shall be as effective and binding as if such resolution had been passed at the meeting of the Governing Body.

(6)In case of non-unanimity of any issue the decision will be approved by the simple majority of the present voting members. The Registrar would be non-voting member. However the consent and approval of the President is necessary for all decisions.

14.6Extraordinary Meeting of the Governing Body. - (a) In the event of exigency, the President or the Provost with the concurrence of the President may call for the extraordinary general meeting of the Governing Body.

(b)The Sponsoring Body may, in the event of exigency and/or in the interest of the administration of University, request the President or in his absence, the Provost either to call an extraordinary meeting or circulate the resolution among the members of the Governing Body.

(c)The President or the Provost with the concurrence of the President, may; under exigencies, obtain the consent of the Governing Body by circulating appropriate resolution among its members, and any resolution so circulated and approved by a simple majority shall be as effective and binding as if such resolution had been passed at the meeting of the Governing Body.

15. The Board of Management.

- The Board of Management shall be the principal academic and executive body of the University and will work under the overall directions of the Governing Body.

15.1Constitution of the Board of Management. - The Board of Management shall consist of following members, namely:-a. The President;b. The Provost;c. Two members of the Governing Body, to be nominated by the Sponsoring Body;d. Two persons, who are not the members of the Governing Body, to be nominated by the sponsoring body;e. Three persons from amongst the faculty members of the university, to be nominated by the Sponsoring Body; andf. One faculty member to be nominated by the President.

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

Provided that President may at his discretion, nominate any other member of the Governing Body to be the Chairperson of the Board of Management.

(ii)The tenure of the members of Board of Management shall be three years, except in the case of Ex-officio members.

15.2Meeting of the Board of Management. - (1) The Board of Management shall meet as often as necessary, and at least once in two months.

(2)Minimum four members shall form a quorum for a meeting of Board of Management. The members may be present in person or through teleconferencing or video conferencing or any other form of distance participation.

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

15.3Powers and Functions of Board of Management. - The Board of Management shall have the powers to take all the necessary decisions for smooth and efficient functioning of the University. The powers shall, inter-alia, include, but not limited to, the following: -

(1)To consider and approve the budget of the University.

(2)To manage and administer the revenues and properties of the University and carrying out all administrative affairs of the University not otherwise specifically provided for.

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

(4)To open /close account or accounts in the name of the University or institution run / conducted by the university with anyone or more scheduled unscheduled banks, post office or in any other financially sound - institutions and to operate such accounts and to give instructions to the bank/institution for opening and operation of such accounts by one or more of members of board of management or by authorized persons by the board of management.

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

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

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

(8)To purchase, take on lease or accept, as gift or otherwise, any land or buildings or equipments, material and things to erect alter and maintain buildings / works and other constructions and to sell, mortgage, dispose off or otherwise deal with all or any of the same which may be necessary or convenient for the purposes of the University and on such terms and conditions as it may deem fit.

(9)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.

(10)To transfer or accept transfers of any moveable property on behalf of the University.

(11)To execute in consultation with the Sponsoring Body, conveyance, transfer, re-conveyances, mortgages, leases, bonds, licenses and agreements in respect of property, moveable or immovable belonging to the University or to be acquired for the purposes of the University.

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

(13)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(230 of the Income Tax Act, 1961.

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

(15)To maintain and operate the General Fund.

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

(17)To give scholarship or grants and/or aid to poor and deserving students and scholars.

(18)To establish or give grants and/or aids to schools, colleges, hostels, libraries, research centers, museums, workshops, laboratories, cultural centers and other educational institutions for the development of education, various arts and literature and diffusion of knowledge, and to provide for amenities, awards, scholarships etc.

(19)The Board shall, from and out of the income realized from the properties, assets and finds of the University, and from any other sources which may get, expand such sum or sums of money as they may deem proper towards the maintenance of the properties of the university, pay all rates and taxes, pay such sums towards repayment of any borrowings and meet all expenses which the members may in their discretion think necessary for the proper and efficient management of the university, and in particular pay the salaries and allowances of all staff and servants, purchase books, equipments and furniture, pay management contributions for the provident fund of the staff, gratuity, pension etc., awards, prizes or scholarship to students and incur any other items of expenditure, relating to the university/institutions, if any, under the management of the university not hereinbefore specifically mentioned.

(20)To recognize diplomas and degrees of other Universities and institutions located in India and abroad and to determine their equivalence in relation to the diplomas and degrees of the University on reciprocal basis.

(21)To make regulations for awarding admission to Under Graduate and Post Graduate programmes of the University to such candidates who do not possess formal University / Technical Education Board/Secondary Board of Education qualification otherwise mandatory for admission to such courses but have quantifiable knowledge, skills and competencies in the related discipline.

(22)To approve conferment of degrees, honours, diplomas, license, titles and marks of honour on the basis of the results declared.

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

(24)To institute, conduct, defend, compound, withdraw, compromise, adjust, refer to arbitration or abandon any legal or other proceedings, claims or disputes, by or against the university or against its officers or employees concerning the affairs of the university and to sign and verify vakalats, plaints, written statement, execution petitions, affidavits and other documents.

(25)To insure and keep insured, if deemed expedient, all or any of the building and other assets of the university and invest in securities approved by law relating of the university or in such manner as the board of members may think fit and proper in the best interest of the university.

(26)The board may, subject to such conditions and limitations as it may deem fit, delegate any of its functions to the secretary or any other officer or employees of the university with the consent of sponsoring body.

15.4.1. Appointments. - (1) To create additional teaching and academic posts as deemed necessary and to decide on the number, qualifications and cadres thereof and to determine the emoluments of such posts.

(2)To create additional posts as deemed necessary and appoint such officers for the functioning of the University.

(3)To approve the appointments of Directors, Principals, Deans, Professors, Associate Professors and other senior academic and operational staff, as may be necessary on the recommendations of the selection committees constituted for the purpose.

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

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

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

15.4.2. Academic Matters. - (1) To generally lay down, in consultation with the Academic Council, the academic policies, education and teaching standards and policies relating to student admission, examinations and award of degrees, diplomas and certificate and other academic awards or distinctions.

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

(3)To lay down policy in relation to fees and other charges payable by the students of the University on the advice of the Academic Council.

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

(5)To lay down rules regarding the emoluments and traveling and other allowances of examiners, moderators, tabulators and such other personnel appointed for examinations, in consultation with the Academic Council and the Finance Committee.

(6)To formulate and modify or revise schemes for the organization of the faculties, and to assign to such faculties their respective subjects and also to report to the division of any faculty or the combination of one faculty with another.

15.4.3. Student Matters and Discipline. - (1) To regulate and enforce discipline among the employees and the. Students of the University and to take appropriate disciplinary action, wherever necessary.

(2)To entertain and adjudicate upon any grievance of the employees and students of the University and to set up Committees for attending to such grievances.To establish and regulate the maintenance of hostels for the students of the University and recognize hostels established by outside parties, on the basis of the recommendations of a committee established for the purpose.

15.4.4. Administrative and Legal Matters. - (1) To approve contracts and works.

(2)To create administrative, ministerial and other necessary posts and fix compensation for persons recruited to such posts.

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

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

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

15.4.6. Delegation of Powers. - The Board of Management may, by a resolution, delegate to the President, Provost, Registrar, Standing Committee or the Ad-hoc Committee or any other senior officer of the university such of its powers as it may deem fit, subject to the condition that the action taken by the President, Provost, the Registrar or the Standing Committee or the Ad-hoc committee, or any of their Senior Officers to whom such powers are delegated, shall be reported at the next meeting of the Board of Management.

16. The Academic Council.

- The Academic Council shall be the principal recommending academic body of the University and shall coordinate and exercise general supervision over the academic policies and programmes of the University and shall have the control over and be responsible for the maintenance of standards of education, teaching and training, inter-departmental co-ordination, research, examinations and tests of the University.

16.1Constitution of the Academic Council. - The Academic Council consists of the following members, namely:-

(a)The Provost-Chairman

(b)The Registrar-Member-Secretary

(c)Four or more such other members nominated by the Governing Body or Provost of the University

16.2Meeting of the Academic Council. - 1. The meeting of the Academic Council will be as under:-i. The Academic Council shall meet as often as may be necessary.ii. Three members of the Academic Council shall constitute the quorum of the meeting of the Academic Council.

2. Resolutions of the Academic Council may also be passed through circulation among all the members, except in cases where such resolution are required to be passed at a meeting. The resolution so circulated and approved by a simple majority shall be effective and binding as if such resolution had been passed in the meeting of the Academic Council, provided that at least one half of the total members of the Academic Council have recorded their views on the resolution.

3. In case of any non-unanimity of any issue the decision will be approved by the simple majority of the present voting members. The Registrar will be non-voting member.

16.3Functions and Powers of the Academic Council. - The Academic Council shall have the following powers, and discharge the following Functions, namely:-

(a)To exercise general supervision over the academic work of the University and to give direction regarding methods of instruction, evolution, research and improvement in the academic standards;

(b)To report and act or any matter referred to or delegated to it by the Board of Management;

(c)To formulate different courses and programs to be imparted to the students of the University;

(d)To lay down the curriculum and frame syllabus for any of the courses and programs offered by the University, and publish text books and other instructional material for the same;

(e)To innovate, constantly upgrade and improve the syllabus to include emerging and futuristic technologies;

17. Vacancies not to Invalidate the Constitution of, or the Proceedings of any Authority or Body of University.

- No Act or proceedings of any authority of the University shall be invalid merely by reason of any vacancy in or defect in the constitution of any authority or body of the University.

18. Committees.

- "The authorities (Governing Body or the Board of Management) 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 Governing Body"

18.1Constitution of Standing Committee and Ad hoc Committee. - (1) The Governing Body and/or the Board of Management may, at the appropriate time, by a resolution in a duly conducted meeting, and or in accordance with the directions of the President, appoint standing committees or ad-hoc committees, and/or enquiry committees by defining:

(a)The purpose of appointment;

(b)The constitution;

(c)The tenure of the committee;

(d)The financial budget;

(e)The procedure to be adopted;

(f)The rights and obligations of the committee;

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

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

(2)The Committees so appointed shall exercise their powers and functions within the delegated authority. Neither the university nor the Governing Body, nor the Board of Management shall be accountable for the authority or powers used outside the scope of delegation by such authorities.

(3)Such Committees shall be automatically dissolved on completion of their tenure or after completion of the tasks assigned to them by the authority appointing them, unless extension in the tenure is granted by the said authority.

18.2Advisory Committee. - The Governing Body or the Board of Management may, with the concurrence of the President, appoint one or more Advisory Committees for the purpose of providing advice to the Board of Management in matters relating to the conduct of various affairs of the University.

18.3Disqualification for Membership of an Authority or Body, Validity of Proceedings and Filling Up of Vacancies. - (1) A person shall be disqualified for being a member of any of the authorities or bodies of the university, if he-i. Is of unsound mind and stands so declared by a competent Court;ii. Is an undercharged insolvent;iii. Has been convicted of any offence involving moral turpitude;iv. Is conducting or engaging himself in private coaching classes; orv. Has been punished for indulging in or promoting unfair practice in the conduct of any examination, in any form, anywhere.

(2)No act or proceeding of any authority or body of the university shall be invalid merely by reason of any vacancy or defect in the constitution thereof.

(3)Any vacancy which may occur in the membership of the authorities or bodies of the university due to death, resignation or removal of a member or due to change of capacity in which he was appointed or nominated, shall be filled up as early as possible by the person or the body who had appointed or nominated such a member:Provided that the person appointed or nominated as a member of an authority or body of the university on an emergent vacancy, shall remain a member of such authority or body only for the unexpired tenure of the member; in whose place he is appointed or nominated.

19. Manner and Terms and Conditions of Appointment of other Officers and Teachers and their Powers and Functions.

- The Governing Body and or the Board of Management shall make and approve the manner and the terms and conditions of appointment of other officers and teachers and their powers and functions.

20. The Procedure for Arbitration and Resolution of Disputes.

(1)The Provost shall be responsible for the resolution of disputes and grievances between the teachers, officers and other employees and the students of the University.

(2)The Provost may delegate the responsibility for arbitration to the, Registrar or any other person as he may deem fit.

(3)Any person who is aggrieved of the decision of the Provost may appeal to the President within 15 days of communication of the decision by the Provost.

(4)Where it is found necessary, the President may appoint an Arbitration Committee to arbitrate such disputes and grievances with such constitution and such powers as he may deem fit.

(5)The procedures for arbitration of disputes shall be laid down by the Board of Management for dealing with appeals and fix time limit for filing the same.In case of any dispute between University and officers, teachers, employees and students, the same shall be adjudicated upon by the Committee constituted by the Board of Management in the regard. If still not resolved to the satisfaction of the parties the aggrieved party may invoke the arbitration clause and request the President in writing for appointment of an Arbitrator (to be appointed by the President) who shall appoint an Arbitrator within 30 days of the receipt of such request.

21. Admission of Students and Fee Structure.

(1)Admission to the various programmes of the university shall be based on merit and or means-

(2)Merit for admission in the University may be determined either on the basis of marks or grade obtained in the qualifying examination and achievements in co-curricular and extracurricular activities or on the basis of marks or grade obtained in the entrance test conducted at State level either by an association of the Universities conducting similar courses or by any agency of the State Government.

(3)The fee structure of the University will be recommended by Academic council and sent to Board of Management for consideration and approval.

(4)The existing provisions of the State Government relating to admissions and fee structure shall be applicable to the University as and where applicable.

(5)Means may be determined based on economic condition or the situation of the students.

22. Number of Seats in Different Courses & Provision Regarding Exemption from Payment of Tuition Fee and Award of Scholarships and Fellowship to Students.

(1)The number of seats in different courses shall be as decided by the Board of Management.

(2)The Board of Management will formulate a regulation on the exemption of fees and award of scholarships/ fellowships; the basis will be merit or merit-cum-means.

23. Cooperation with other Universities and Institutions.

(1)The Provost shall actively explore the avenues for cooperation with other Universities in India and overseas, and establish working relationship with other institutions, which could play a complementary role for furtherance of the objectives of the University.

(2)The Provost shall execute and sign such documents as may be needed for forging alliances as aforesaid and place before the Board of Management the details of new alliances in the Board Meeting at the earliest opportunity.

24. Convocation.

(1)Certificates, Degrees and Diplomas shall be conferred by the University only on successful completion of the academic requirements for a given program.

(2)Convocation for conferring its degrees, diplomas, and other academic distinctions may be held by the University as the Board of Management may fix.

(3)A special Convocation to award Honorary Degrees/Academic distinctions to distinguished persons may be held by the University with the prior approval of the President.

(4)The Board of Management shall frame Regulations relating to the format of the Degree and Diploma, Documents, Certificates and Citations, their text, issuance of these documents in absentia, duplicate degree and procedure for holding convocation.

(5)Where the University does not find it convenient to hold the convocation in accordance with Statutes, the degrees diplomas and other academic distinctions may be handed over personally or dispatched to the candidates concerned by registered post.

25. Conferment of Honorary Degrees and Academic Distinctions.

(1)Proposal of conferring an Honorary Degree or Academic Distinction to a distinguished personality shall be made in writing, along with the Bio-data of the proposed recipient, by a Faculty or any other officer or person to the President.

(2)The president in consultation with the Provost and such other members of the Governing Body as he deem fit shall take a final decision on the conferment of Honorary Degree or Distinction to the person or persons.

26. Accreditation of University.

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

27. Administration of Endowment for the Award of Fellowships, Scholarships, Medals and Prizes in the University.

(1)The Board of Management may accept donations for creation of endowment fund for the award of Fellowships, Scholarships, Stipends, Medals and Prizes of the recurring nature; it can also establish the same on its own initiative.

28. Appointment of Auditors.

(1)The Governing Body shall appoint a qualified firm of Chartered Accountants to undertake the statutory audit of the accounts of the University.

29. Accounts, Audit and Annual Report.

- 29.1 Annual Report. - The Annual Report of the University will be prepared by the University which shall include among other matters, the steps taken by the University towards the fulfillment of its objects and shall be submitted to the Government of Gujarat.

29.2Annual Accounts and Audit. - The Annual accounts including balance sheet of the University will be prepared by the University and the annual accounts will be audited at least once in every year by the auditors appointed by the University for this purpose.

30. Subsequent Statutes.

(1)The University has the power to make the subsequent Statutes of the University to provide for all or any of the following matters, namely: -

(a)Creation of new authorities of the University;

(b)Accounting policy and financial procedure;

(c)Representation of teachers in the authorities of the University;

(d)Creation of new departments and abolition or restructuring of the existing department;

(e)Institution of medals and prizes;

(f)Procedure of creation and abolition of posts;

(g)Revision of fees;

(h)Alteration of the number of seats in different disciplines; and

(i)All other matter which by or under the provisions of the Act required to be prescribed by the Statutes.

(2)The Statutes of the University other than the First Statutes will be made by the Board of Management with the approval of the Governing Body.

(3)The Statutes made under sub-Section (2) will be submitted to the State Government for its approval.

31. First Ordinances.

(1)The First Ordinances of the University will provide for all or any of the following matter, namely:-

(a)The Admission of students to the University and their enrolment as such;

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

(c)The award of degrees, diplomas, certificates and other academic distinctions, the minimum qualifications for the same;

(d)The conditions for award of fellowships, scholarships, stipends, medals, and prizes;

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

(f)Fees to be charged for the various courses examinations, degree or diplomas of the University;

(g)The condition of residence of the students of the University;

(h)Provision regarding disciplinary action against the students;

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

(j)The manner of co-operation and collaboration with other Universities and institutions of higher education;

(k)Such other matters which are required to be provided by the Ordinances by or under the Gujarat Private Universities Act, 2009

(2)The First Ordinances of the University will be made by the President which after being approved by the Board of Management shall be submitted to the Government of Gujarat for its Approval.

32. Subsequent Ordinances.

- All Ordinances other than the First Ordinances shall be made by the Board of Management with the approval of the Governing Body and shall be submitted to the Government of Gujarat for its approval.

33. Regulations.

- The Governing Body of the University may, subject to the prior approval of the Board of Management make regulations, consistent with the Gujarat Private Universities Act, 2009, the rules, the Statutes and the Ordinances made there under, for the conduct of business of the each such authority and committees constituted by the Governing Body of the University.

34. Power to Amend Statutes.

- The Governing Body shall make, amend, alter, modify these First Statutes as and when deemed necessary and required for the administration of the University and submit the same to the Government for approval. Thereafter, the Governing Body will have powers to make, amend and add new statutes from time to time.

35. General Fund.

- a. The University shall have a General Fund to which the following shall be credited, namely:-

(a)Fees and other charges received by the University;

(b)Any contributions made by the Sponsoring Body;

(c)Any income received from consultancy and other work undertaken by the University in pursuance of its objectives;

(d)Trusts, bequests, donations, endowments and may any other grants; and

(e)All other sums received by the University.

36. Application of General Fund.

- The General Fund shall be utilized the following objects, namely: -

(a)For the payment of debts including charges thereto incurred by the University for the purposes of this Act and the Statutes, the Ordinance, the Regulations and the Rules made thereunder with the prior approval of the Governing Body;

(b)To upkeep assets of the University;

(c)For the payment of the fee for audit of the funds created under Secs. 36 & 37;

(d)To meet with expenses of any suit or proceedings by or against the University;

(e)For the payment of salaries, allowances, Provident Fund contributions, gratuity and other benefits to officers, employees and members of the teaching and research staff;

(f)For the payment of travelling and other allowances of the members of the Governing Body, the Board of Management, the Academic Council, other authorities and the members of any committee appointed by any of the authority or the chairperson of the Sponsoring Body or the Provost;

(g)For the payment of fellowships, free-ships, scholarships, assistant-ships and other awards to the students belonging to economically weaker sections of the society or research associates, trainees or, as the case may be, to any student otherwise eligible for such awards under the Statutes, the Ordinances, the Regulations or the Rules;

(h)For the payment of any expenses incurred by the University in carrying out the provisions of this Act or the Statutes, the Ordinances, the Regulations or the Rules;

(i)For the payment of cost of capital, not exceeding the prime lending rate from time to time of the State Bank of India, incurred by the sponsoring body for setting up the University and the Investments made therefore;

(j)For the payment of charges and expenditure relating to the consultancy work undertaken by the University in pursuance of the provisions of this Act and the Rules, the Statutes or the Ordinances made thereunder;

(k)For the payment of any other expenses including service fee payable to any organization charged with the responsibility of providing any specific service, including the managerial services to the University, on behalf of the Sponsoring Body, as approved by the Board of Management to be an expense for the purposes of the University:

(l)For furtherance of any of the objects of the University and for implementing and or executing any of the powers and functions of the University.

37. Interpretation.

(1)In the event of conflict of opinion with regard to the interpretation of the Statutes and Rules and Regulations of this University, the decision of the Governing Body on interpretation shall be final and binding.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Gujarat - Act